Gujarat High Court
Sirajuddin Rukmuddin Saiyad vs State Of Gujarat on 7 July, 2023
R/CR.MA/3731/2014 JUDGMENT DATED: 07/07/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 3731 of 2014
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE M. R. MENGDEY Sd/-
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1 Whether Reporters of Local Papers may be allowed NO
to see the judgment ?
2 To be referred to the Reporter or not ? NO
3 Whether their Lordships wish to see the fair copy NO
of the judgment ?
4 Whether this case involves a substantial question NO
of law as to the interpretation of the Constitution
of India or any order made thereunder ?
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SIRAJUDDIN RUKMUDDIN SAIYAD
Versus
STATE OF GUJARAT & 1 other(s)
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Appearance:
MR JAYPRAKASH UMOT(3581) for the Applicant(s) No. 1
HCLS COMMITTEE(4998) for the Respondent(s) No. 2
MADANSINGH O BAROD(3128) for the Respondent(s) No. 2
MS KRINA CALLA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 07/07/2023
ORAL JUDGMENT
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R/CR.MA/3731/2014 JUDGMENT DATED: 07/07/2023
1. The present application has been filed by the applicants - original accused under Section 482 of the Code of Criminal Procedure seeking quashing and setting aside the impugned FIR being II.C.R.No.16 of 2014 registered with Balasinor Police Station, Mahisagar for the offence punishable under Section 507 of the Indian Penal Code (herein after referred to as the "IPC").
2. Learned advocate for the applicants has submitted that as per the FIR, the alleged incident has taken place on 27.01.2014, whereas the FIR on record came to be lodged on 26.02.2014. Thus, FIR has been lodged after the period of almost 1 month from the date of incident. The delay caused in lodging the FIR has not been explained by the First Informant in the FIR.
2.1 Learned advocate for the applicants has submitted that before the present FIR was lodged against the present applicant, the proceedings of Chapter case No.149 of 2014 under Sections 107 and 151 of the Criminal Procedure Code were already initiated against the present applicant for the very same incident.
2.2 Learned advocate for the applicant has submitted that as per the FIR, a phone call was made to the first informant from the mobile phone of the present applicant. In fact, when the first informant had allegedly received the phone call from the mobile phone of the present applicant threatening him, the mobile phone of the present applicant was not with him and somebody else had used his mobile phone to make a phone call to the first informant.
Page 2 of 6 Downloaded on : Fri Jul 07 20:47:08 IST 2023R/CR.MA/3731/2014 JUDGMENT DATED: 07/07/2023 2.3 Learned advocate for the applicants has submitted that as per the settled legal position to make out an offence punishable under Section 507 of the IPC, there has to be a criminal intimidation as defined under Section 503 of the IPC. The ingredients of the offence under Section 507 of the IPC are not made out against the present applicant. He, therefore, submitted to allow the present application by quashing and setting aside the FIR in question.
3. Learned APP has opposed the present application by contending that that the ingredients for the offence punishable under Section 507 are clearly made out against the present applicants upon bare perusal of the FIR in question. She, therefore, submitted to dismiss the present application.
4. Learned advocate appearing for the respondent no.2-first informant has also opposed the present application. He submitted that the ingredients of the offence punishable under Section 507 of the IPC are clearly made out against the present applicant. He, therefore, submitted to dismiss the present application.
5. Heard learned advocates for the parties and perused the material on record. At the outset, it is required to be noted that as per the FIR, the incident alleged in the FIR had taken place on 27.01.2014, whereas the FIR came to be lodged on 26.02.2014 i.e. after the period of almost 1 month from the date of incident. In the FIR in question, the first informant has not explained this delay caused in lodging the FIR. The record also indicates that after the incident and prior to the present FIR being registered Page 3 of 6 Downloaded on : Fri Jul 07 20:47:08 IST 2023 R/CR.MA/3731/2014 JUDGMENT DATED: 07/07/2023 on 18.02.2014, the proceedings of Chapter Case No.149 of 2014 were registered against the present applicant under Sections107 and 151 of the Code of Criminal Procedure for the very same incident on the basis of the application given by respondent no.2 before the concerned police authorities. At the relevant time, the police authorities do not appear to have found commission of any cognizable offence by the present applicant. In the impugned FIR, the respondent has suppressed the initiation of chapter case proceedings against the present applicant. Thus, the FIR in present case appears to have lodged by the respondent no.2 with an ulterior motive.
6. What is alleged in the FIR against the present applicant is an offence punishable under Section 507 of the IPC, which reads as under:-
"507 Criminal intimidation by an anonymous communication: - Whoever commits the offence of criminal intimidation by an anonymous communication, or having taken precaution to conceal the name or abode of the person form whom the threat comes, shall be punished with imprisonment of either description for a term which may extend to two years, in addition to the punishment provided for the offence by the last preceding section."
7. This Court in case of Ronak Ashokbhai Kedia vs. State of Gujarat & Anr. [Criminal Misc.Application No.4145 of 2012] has observed as under:-
Page 4 of 6 Downloaded on : Fri Jul 07 20:47:08 IST 2023R/CR.MA/3731/2014 JUDGMENT DATED: 07/07/2023 "The essential ingredients - The offence of criminal intimidation has been defined under Section 503 I.P.C and Section 506 I.P.C provides punishment for it.
Section 503 reads as under:-
"Criminal intimidation: - Whoever threatens another with any injury to his person, reputation or property, or to the person or reputation of any one in whom that person is interested, with intent to cause alarm to that person, or to cause that person to do any act which he is not legally bound to do, or to omit to do any act which that person is legally entitled to do, as the means of avoiding the execution of such threat, commits criminal intimidation.
Explanation--A threat to inure the reputation of any deceased person in whom the person threatened is interested, is within this section.
An offence under Section 503 has following essentials:-
1. Threatening a person with any injury;
(i) to his person, reputation or property; or
(ii) to the person, or reputation of any one in whom that person is interested.
2. The threat must be with intent;
(i) to cause alarm to that person; or
(ii) to cause that person to do any act which he is not legally bound to do as the means of avoiding the execution of such threat; or
(iii) to cause that person to omit to do any act which that Page 5 of 6 Downloaded on : Fri Jul 07 20:47:08 IST 2023 R/CR.MA/3731/2014 JUDGMENT DATED: 07/07/2023 person is legally entitled to do as the means of avoiding the execution of such threat."
8. Upon perusal of the FIR, it appears that the alleged threat given by the present applicant to the respondent no.2-first informant was not such that it would cause alaram to respondent no.2 nor was such threat given to respondent no.2 to cause him to do any act which he is not legally bound to do nor to omit him to do any act which he is legally entitled to do. Considering the same, the ingredients for the offence punishable under Section 507 of the IPC are not made out against the present applicant and the present FIR also appears to be a sheer abuse of process of law.
9. In the result, the present application is allowed. The impugned FIR being II.C.R.No.16 of 2014 registered with Balasinor Police Station, Mahisagar for the offence punishable under Section 507 of the Indian Penal Code as well as all other consequential proceedings arising out of the aforesaid F.I.R are hereby quashed and set aside.
Rule is made absolute to the aforesaid extent.
Direct service permitted.
Sd/-
(M. R. MENGDEY,J) GIRISH /23 Page 6 of 6 Downloaded on : Fri Jul 07 20:47:08 IST 2023