Madhya Pradesh High Court
Narayan Singh Sondhya Rajput vs The State Of Madhya Pradesh on 19 August, 2019
Author: S.C.Sharma
Bench: S.C.Sharma
M.Cr.C. No.17732/2019 1
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
M.Cr.C. No.17732/2019
Narayan Singh Sondhya Rajput v/s The State of Madhya Pradesh
Indore, dated 19.08.2019
Shri A.S. Garg, learned senior counsel along with
Shri Himanshu Thakur, learned counsel for the petitioner.
Shri S.K. Purohit, learned Government Advocate for
the respondent / State.
The petitioner before this Court has filed this present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashment of F.I.R. and the charge- sheet in respect of Crime No.5/2018 registered at Police Station - Suwasra, District - Mandsaur.
The facts of the case reveal that on 10.01.2018 at Police Station - Suwasra, 1 kg 50 gm opium was recovered from one of the co-accused - Bhopal Singh. On the basis of memorandum under Section 27 of the Evidence Act, 1872, the present petitioner has been implicated in the crime and offence has been registered under Section 8/21 r/w section 29 of the Narcotics Drugs & Psychotropic Substances Act.
Various grounds have been raised in the matter and it has been stated that memorandum under Section 27 of the Evidence Act was prepared and later on, signature was forged and in those circumstances, a prayer has been made that the F.I.R. and the charge-sheet in respect of Crime No.5/2018 be quashed.
On the other hand, learned Government Advocate for the respondent / State has pointed out from the documents that involvement of the petitioner cannot be ruled out and all the grounds raised in the matter can very well be raised at the time of framing of the charge.
M.Cr.C. No.17732/2019 2This Court has carefully gone through the charge- sheet and the documents on record. There is certainly a memorandum under Section 27 of the Evidence Act, 1872 and there is seizure memo also implicating the present petitioner and alleged false implication can certainly be looked into at the time of framing of the charge by the trial Court.
The content of the F.I.R. reads as under:-
"eSa Fkkuk lqokljk ij lmfu- ds in ij inLFk gwWa vkt eq>s Fkkus ij fo'ouh; eq[kfcj us vkdkj lwpuk nh fd vHkh rd dqN le; esa ,d O;fDr dkyh tsdsV o dRFkbZ eQyj isV Vh 'kVZ igus eksVj lk;dy LiysMj Iyl ftlds mij vkxs ekLd ij yky jax esa t; ekrk nh fy[kk gksdj uEcn MP 14ME7899 gS tks clbZ rjQ ls vk jgk gS o 'kkex< rjQ tk,xk] ftlds ikl 'kjhj ij Vaxs gq, dkys jax ds cSx esa voS/k vQhe dk ikoMj gS rRdky ukdkcanh dh tk;s rks idMk tk ldrk gSA lwpuk fo'ouh; gksus ls jkstukeps lkUgs 19@18 ij ntZ dj lwpuk ls Fkkuk izHkkjh egksn; dks voxr djkus gsrq laEidZ djuk pkgk fdUrq ugha gqvkA ckn dk;Zokgh gsrq iap ,oa bysDVªksfud rkSy dkaVs dh vko';drk gksus ls vkj- lwjtiky dks jks-lk- 22@18 ij iap ryc djus ,oa bysDVªkfud rksy dkaVk ykus gsrq jokuk fd;k x;kA tks jokuk gksdj Fkkus ls vkxs pksjkgs ij igqpk ogk mifLFkr xksfoUn firk Hkxoku flag jktiwr mez 25 lky fuoklh fd'kksjiqjk ,oa ln~nke firk [knhe gqlSu eqlyeku mez 24 lky fuoklh catkjk eksgYyk lqokljk dks iap gsrq gqejkg fy;k ,oa ikl fdjkus dh nqdku ls cSVjh okyk bysDVªkfud rksy dkaVk ysdj okil Fkkuk vk;kA tks rcy 'kqnk iap ,ao mifLFkr QkslZ dks izkIr eq[kfcj lwpuk ls voxr djk;k ,oa eq[kfcj lwpuk dk iapukek cukdj fjiksVZ jks-lk- 26@18 ij ntZ dh xbZA ckn dk;Zokgh esa lpZ okj.V dh vko';drk gksrh gS fdUrq eq[kfcj }kjk crk;k x;k fd ;fn rRdky ukdkcanh dh tk;s rks gh lQyrk fey ldrh gSA lpZ okj.V izkIr djus esa le; vf/kd yxsxk bl dkj.k lpZ okj.V uk izkIr dj ldus ds dkj.k dk iapukek le{k iapku cuk;kA ckn NDPS ds izko/kkuksa dk ikyu djrs gq, /kkjk 42 NDPS ,DV dk lwpuk i= rS;kj dj eq[kfcj lwpuk dk iapukek ,oa lpZ okj.V uk izkIr dj ldus dk iapuke layxz dj ,d fyQkQs esa can dj vkj- dey uSu dks ,l-Mh-vks-ih- egksn; lhrkem dks nsus gsrq jokuk fd;k x;kA ckn izkIr eq[kfcj lwpuk ij dk;Zokgh gsrq gejkg QkslZ iz- vkj-lqjs'k pUnzkor] vkj-lwjtiky] vkj-iou-tkVo] vkj-dks'kysUn flg ,ao iapku xksfoUn] lnnke ds e; vuqla/kku ckWaDl] bysDVªksfud rksy dkaVk] Fkkus dh ihry ldh lhy] piMh] lqbZ /kkxk ,oa vko';d lkexzh ds vius vius izk;osV okgu rhu eks-lk- ls lqokljk isVªksy iEi pksikVh ij ukdkcanh ,ao dk;Zokgh gsrq jokuk gq,A lqokljk isVªksy iEi pksikVh ij igqps ogkWa j[ks LVkij yxkdj ukdkacnh dj [kMs gks x;sA dqN le; i'pkr eq[kfcj }kjk crk;s gqfy;s dk O;fDr lhrkem rjQ ls vkrk fn[kkA ftls ikl vkus ij eks-lk- ds mij ekLd ij t; ekrk nh fy[kk ns[k LVkij lkeus dj ?M.Cr.C. No.17732/2019 3
ksjkcanh dj [kMs gks x;sA lanfX/k O;fDr dks e; eks-lk- ds idMk ftlds xys esa ,d dkys jax dk cSx Vaxk FkkA jksddj jksM ds lkbZM esa isVªksy iai dh ykbZV ds uhps ystkdj uke irk iwNrs mlus viuk uke Hkksikyflg firk 'kEHkqflag jktiwr mez 37 lky fu- fiify;k tkS/kk Fkkuk ukjk;.k ftyk eanlkSj dk gksuk crk;kA iapukek idMus lansgh iqNus uke irk dk cuk;kA ckn lansgh dks crk;k fd eq>s ,slh eq[kfcj lwpuk izkIr gqbZ gS fd rqEgkjs ikl voS/k vQhe ls fufeZr ikoMj gS bl dkj.k rqEgkjh] rqEgkjs dCts ds cSx ,ao okgu dh ryk'kh vko';d gS lansgh Hkksikyflag dks mlds laoS/kkfud vf/kdkjksa ds ckjs esa crk;k fd rqe viuh ryk'kh fdlh fudVre eftLVªsM ;k l{ke jktif=r vf/kdkjh dks ns ldrs gksA rFkk /kkjk 50 NDPS ,DV dk lwpuk i= rS;kj dj ,d izfr rkfey djokdj lansgh Hkksikyflag dks nhA lansgh Hkksikyflag }kjk vius laoS/kkfud vf/kdkjksa dks Hkafy Hkkafr le>us ds i'pkr LosPNk ls ;g dgk fd esa viuh] dCts ds cSx ,ao eks- lk- dh ryk'kh vki lmfu- lqjs'k fuukek dks nsus ds fy;s rS;kj gWwaA bl ckr dh fyf[kr lgefr Hkh ns nsrk gwWa tks fyf[kr lgerh dk iapukek cuk;kA ckn ryk'kh ds fu;eks dk ikyu djrs gq, loZizFke eq> Loa; lmfu- fuukek] ,ao gejkg QkslZ iz-vkj- lqjs'k pUnzkor] vkj-lwjtiky] vkj-iou] vkj-dks'kysUn flg rFkk iap xksfoUn ,ao lnnke rFkk lkFk ys tkbZ x;h eks-lk- o vuqla/kku ckWaDl dh ckjh ckjh ls ryk'kh lansgh Hkksikyflag dks nhA Hkksikyflg dks fdlh ds ikl dksbZ Hkh lafnX/k oLrq ugha feyhA iapukek nsus ryk'kh QkslZ iap ,o okgu dk cuk;kA ckn eq> lmfu- }kjk lansgh Hkksikyflg ds okgu eks-lk dz MP 14 ME 7899 dh ryk'kh yhA dksbZ Hkh lafnX/k oLrq ugha feyhA ckn lansgh ds xys esa Vxsa dkys cSx ftl ij LENOVO dk Vsy yxk gS psu [kksydj ryk'kh ysrs ,d lQsn diMs dh iksVyh feyh ftls [kksydj ns[krs eVesys jax dk ikmMj Hkjk gksuk ik;kA ftlls vQhe tSlh xa/k vk jgh FkhA tks vQhe ls fufeZr ikoMj tSlk FkkA ckn lansgh Hkksikyflag ds ru dh ryk'kh ysrs isUV ds nkfgus tsc ds /kkjk 50 NDPS ,DV dk lwpuk i= ,ao 100 100 ds nks uksV j[ks FksA iapukek ryk'kh lansgh ,ao okgu dk cuk;kA ckn lansgh ds dCTks ls feyh iksVyh esa j[ks ikoMj dks lwa?kdj] p[kdj ns[kk rks dMok gksdj vQhe dh fr[kh xa/k vk jgh FkhA mDr inkFkZ dks iapksa ,ao QkslZ dks Hkh la?kk;k p[kk;k rks lHkh us vius vius vuqHko ds vk/kkj ij vQhe ls fufeZr ikaoMj gksus crk;kA tks ipaukek igpku eknd inkFkZ cuk;kA ckn lkFk ys tkbZ x;h cSVjh okys bysDVªkfud dkaVs dks LvkVZ dj vuqla/kku ckDl esa j[ks 500xzke ds ckaV dks j[kdj HkkSfrd lR;kiu fd;kA rks lgh gksuk ik;kA iapukek HkkSfrd lR;kiu bysDVªksfud rkSy dkaVs dk cuk;kA ckn vkjksih ds dCt ls feys voS/k vQhe ls fufeZr ikoMj dks j[kdj rkSy fd;k rks diMs lfgr otu 01 fdyks 500 xzke gksuk ik;kA iapukek rkSy eknd inkFkZ dk cuk;kA ckn mDr iksVyh esa j[ks ikoMj dks gkFkks ls ,oa iksVyh dks ?kqekdj mij uhps dj lejl fd;kA iapukek djus lejl ekand inkFkZ dk cuk;kA ckn vkjksih Hkksikyflag ds dCts esa feys vQhe ls fufeZr ikoMj ls ifj{k.k gsrq nks ikjn'khZ iksysFkhu dh FkSyh esa rkSy dkVs ls rkSydj 10 10xzke ds nks lsEiy fudkydj iksfyFkhu dk eqgWa vksVks izsl ls izsl dj Qksj Ldds;j flxjs ds [kkyh [kks[kks esa j[kdj [kkyh [kks[kks dks diMks dh FkSyh esa j[kdj eqWag lqbZ /kkxs ls flydj Fkkus dh ihry dh lhy ls lhy piMh dj lhy can fd;kA rFkk vkVhZdy A1,A2 ls fpUgr fd;k x;kA rFkk 'ks"k] ewy eky 01 fdyks 480 xzke diMs lfgr dks M.Cr.C. No.17732/2019 4 lQsn diMs dh FkSyh esa j[kdj eqWag lqbZ /kkxs ls flydj Fkkus dh ihry dh lhy ls lhy piMh dj lhy can fd;kA ftls vkVhZdy A ls fpUgr fd;k x;kA ipaukek fudkyus lsEiy djus lhy can lsEiy ,ao ewy eky dk cuk;kA ckn ftl lhy ls vkVhZdy lh can fd;s mldk uequk lhy dk iapukek cuk;kA ckn vkjksih Hkksikyflag firk 'kEHkqflga jktiwr fu- fiify;k tkS/kk Fkkuk ukjk;.kx< ds dCt ls feys voS/k vQhe ls fufeZr ikoMj ewy eky ,ao lsEi vkVhZdy] ,d dkys jax dk cSx rFkk eks-lk- dz- MP 14 ME 7899 psfpl uEcj MBLHA10EJ9HL35165 bftu uEcj HA10EA9HL8741 dks fo/khcr iapku le{k eqrkfcr tfIr i=d tIr fd;k tks dqy fderh 30]20000 yk[k :i;sA tfIr i=d dh ,d dkcZu izfr vkjksih Hkksikyflg dks nsdj izkfIr yhA vkjksih Hkksikyflag dk mDr dR; /kkjk 8@21 NDPS ,DV ds vrxZr n.Muh; gksus ls vkjksih Hkksikyflag firk 'kEHkqflg jktiwr mez 37 lky fu- fiify;k tkS/kk Fkkuk ukjk;.kx< dks fxjQrkjh ds dkj.k ls voxr djkdj fo/khcr iapku le{k fxjQrkj fd;kA vkjksih dh fxj- ds le; tkek ryk'kh esa /kkjk 50 NDPS ,DV ds lwpuk i= dh dkcZu izfr] ,oa 100 100 #i;s ds nks uksV feys ftUgsa iapku le{k tIr dj iapukek tfIr cuk;k x;kA ckn eksds dh dk;Zokgh dj e; tIr 'kqnk eknd inkFkZ vQhe ls fufeZr ikoMj] tIr vkfVZdy eksVj lk;dy e; QkslZ e; fxj- 'kqnk vkjksih o okgu ds okil Fkkuk vk;kA tIr 'kqnk eky ftEes ,p-lh-,e- fd;k] vkjksih dks can gokykr fd;k x;kA okilh ij vijk/k iathc) dj foospuk esa fy;k x;kA"
From bare perusal of the F.I.R. along with the other documents on record, this Court does not find any reason to quash the F.I.R. as well as the charge-sheet at this stage. The petitioner shall be free to raise all possible grounds at the time of framing of the charge.
The Apex Court in the case of State of Haryana Vs. Bhajanlal (1992) Supp (1) SCC 335 in paragraph 102 and 103 has held as under:-
"102. In the backdrop of the interepretation of the various relevant provisions of th Code unde Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficient channelised and inflexible guidelines or rigid M.Cr.C. No.17732/2019 5 formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirely do not prima facie constitute any offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(20 of the Code. (3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 15592) of the Code.
(5) Where the allegation made in the FIR or complaint are so absurd and inherently imporbable on the baiss of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused. (6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with malafide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and M.Cr.C. No.17732/2019 6 with a view to spite him due to private and personal grudge.
103. We also give a note of caution to the effect that the power of quashing a criminal proceeding should be exercised very sparingly and with circumspection and that too in the rarest of rar case; that the court will not be justified in embarking upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR or the complaint and that the extraordinary or inherent powers do not confer an arbitrary jurisdiction on the court to act according to its whim or caprice."
In light of the aforesaid judgment delivered by the Apex Court, this Court is of the considered opinion that it is not a case where the F.I.R. and the charge-sheet can be quashed in the peculiar facts and circumstances of the case.
Accordingly, the present petition stands disposed of with a liberty to the petitioner to raise all possible grounds before the trial Court at the time of framing of the charge. It is made clear that this Court has not expressed any opinion on the merits of the case. The trial Court shall proceed ahead in the matter without being influenced with the order passed by this Court.
Certified copy, as per rules.
(S.C. SHARMA) JUDGE Ravi Digitally signed by Ravi Prakash Date: 2019.08.20 11:00:21 +05'30'