Allahabad High Court
Neeraj Kumar Agarwal vs State Of U.P. And Anr. on 23 October, 1991
Equivalent citations: 1992CRILJ1247
ORDER Palok Basu, J.
1. The revision has been filed by Neeraj Kumar Agarwal against the order dated 5-7-1991 passed by the Additional Sessions Judge, Aligarh in Criminal Revision No. 213 of 1991 by which he had set aside the order of the A.C.J.M. Hatras, Aligarh dated 9-5-91 directing release of tanker bearing registration No. UMA-9526 in favour of the applicant Neeraj Kumar Agarwal.
2. The respondent Prem Kumar alleges himself to be the registered owner of the said tanker and claims that the tanker was in his possession and, therefore, it should be released in his favour.
3. The controversy relating to the release of the said tanker arose thus. It is said that on 24-11-1991 the said tanker was seized by the police of Police Station, Hathras, district Aligarh with regard to the alleged contravention of Sections 192, 194 and 196 of the Motor Vehicles Act. From a perusal of the police report, there appears to be no doubt that the said tanker was taken to the police station and remained there. Consequently one Gauri Shankar preferred an application before the magistrate concerned saying that the tanker be released in his favour. This application is dated 26-4-1991. On this application the magistrate had directed that the tanker be released in favour of the registered owner. This order was passed on 27-4-1991. At this stage Prem Kumar as well as the applicant Neeraj Kumar Agarwal appear to have presented themselves before the Magistrate with separate applications laying their respective claims over the said tanker. On 29-4-1991 the magistrate directed that if the real registered owner produced the documents etc. before the police it may deliver the tanker to the registered owner failing which it should report by 30-4-1991 to the magistrate upon which necessary orders would be passed by him. It appears that the police could not come to any definite conclusion whereupon Neeraj Kumar Agarwal as well as the opposite party Prem Kumar filed detailed affidavits and/or copies of the documents as annexures to those affidavits. As stated above, the magistrate felt that the tanker should be released in favour of the applicant Neeraj Kumar Agarwal. Aggrieved, the opposite party Prem Kumar took a revision to the Sessions Judge which, as stated above, was allowed; hence forcing Neeraj Kumar Agarwal to come up to this court in revision against the order of the Sessions Judge concerned.
4. Sri A. D. Giri, learned counsel for the applicant duly assisted by Sri R. S. Yadav have been heard in support of this revision while Sri Satish Trivedi, learned counsel for opposite party No. 2 Prem Kumar assisted by Sri R. K. Srivastava have been heard in support of the opposite party No. 2. Sri M.C. Joshi has been heard on behalf of the State whose stand is that the revision requires no interference.
5. When this revision was presented in this Court for admission notice was issued to the opposite parties to show cause why it may not be admitted and decided finally as the matter appears to be of extreme urgency. The lower Court record was sent for which is now available. In addition, the parties have exchanged affidavits and as such the revision is being decided finally at the admission stage.
6. Three arguments have been raised by the learned counsel for the applicant in order to assail the order of the Sessions Judge. Firstly the applicant has relevant documents such as the registration certificate, insurance certificate, road tax receipts etc. and, therefore, he should be deemed to have lawfully plied the said vehicle which had gone to him as a result of contract between himself and Prem Kumar and the said contract was to subsist till 1993. Secondly, Prem Kumar had executed a sale letter and had also executed a receipt for having received the price consideration and, therefore, even ownership of the tanker had come to be vested in Neeraj Kumar Agarwal and no rights subsisted in Prem Kumar. Thirdly, the payment of road tax by the applicant would indicate that he and he alone was entitled to possession of the vehicle within the meaning of the phrase used in Section 457, Cr. P.C.
7. It may be stated here that so far as Prem Kumar is concerned his case is that at no point of time he had executed the sale deed nor does his signature exist on the receipt nor on the transfer papers. His further case is that the tanker was being driven by his own driver Gauri Shankar who had made an application for release of the vehicle before the magistrate after its seizure by the police of police station Mursan. It is further relevant to mention here that it is admitted position that the registration of the vehicle still continues to be in favour of Prem Kumar. The Sessions Judge has recorded a categorical finding that the magistrate had applied double standard in dealing with the controversy in issue. He has discussed the question in detail saying that on the one hand the magistrate observed that if the contractual version had come into existence Prem Kumar could go to the civil Courts for compensation while on the other hand he has not considered that the same could be said of Neeraj Kumar Agarwal as he too would have been entitled to go to the civil Court, if he was of the opinion that the vehicle should be with him, for breach of contract. This view of the Sessions Judge appears to be based on correct appraisal of the material existing on the record. The second criticism of the Sessions Judge was that in order that the motor vehicle should ply on the road normally it should be released in favour of the registered owner. The Sessions Judge rightly relied upon the two earlier orders of the magistrate by which he directed that the vehicle should be released in favour of the registered owner. Under the circumstances the feeling of the Sessions Judge that normally the trial magistrate should not have reviewed his two earlier orders on the same point appears to be just and proper on the facts and circumstances of the present case.
8. The learned counsel for the applicant, however, relied upon the case of Panna Lal v. Chand Mal, reported in AIR 1980 SC 871 for the proposition that a transfer deed relating to motor vehicle would by itself be sufficient proof of transfer of the vehicle even though registration under Section 31 of the Motor Vehicles Act may not have been transferred in the meantime. This authority is not relevant for the controversy in the present case because here the question of the person entitled to custody of the motor vehicle as envisaged under Section 457, Cr. P.C. has come up for consideration. Similarly the other authority in the case of Madineni Kondaiah v. Yaseen Fatima, AIR 1986 AP 62, is also besides the point as therein also the controversy remained the same as in the aforesaid Supreme Court decision. No other decision was cited by the learned counsel for the parties.
9. For the reasons stated above the revision fails and is dismissed. Interim order dated 11-7-1991 is vacated. It may be stated here that the observations contained in this Judgment had to be made only in order to determine the claim of possession under Section 457, Cr. P.C. and will have no bearing whatsoever if the matter is agitated in the competent civil Court by any of the parties. The record of the lower Court shall be sent down within a week of the receipt of this order.