Punjab-Haryana High Court
Des Raj And Others vs State Of Punjab And Others on 22 July, 2010
CRM No. M 13784 of 2009 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM M 13784 of 2009
Date of decision: 22. 07.2010
Des Raj and others ......Petitioners
Versus
State of Punjab and others ...Respondents
Coram: Hon'ble Ms. Justice Nirmaljit Kaur
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Present: Mr. N S Dandiwal, Advocate
for the petitioners
Mr. K S Pannu, DAG, Punjab
for the respondent-State
Ms Gurnam Kaur, Advocate
for applicant/respondents No. 2 to 5
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1. Whether reporter of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J
This is a petition under Section 482 of the Code of Criminal
Procedure for quashing of the Order dated 23.07.2007 passed by the Sub
Divisional Magistrate, Dera Bassi (Annexure P-4) and the judgement dated
13.01.2009 passed by the Additional Sessions Judge Patiala (Annexure
P-9).
Facts of the case, in brief, are that the Sub Divisional
Magistrate, Derra Bassi vide order dated 27.06.2007 initiated proceedings under Section 145 of the Code of Criminal Procedure and appointed CRM No. M 13784 of 2009 2 Receiver under Section 146 Cr. P.C. with regard to the land measuring 2 bighas and 10 biswas (49 biswas), compromised in Khasra Nos. 260, 261, 262, 263 and 226, situated in the revenue limits of Village Vaka Mauja, Village Fatehpur Jattan, Tehsil Dera Bassi. Thereafter, the aforesaid order dated 27.06.2007 was withdrawn vide order dated 23.07.2007 (P4) when it was acknowledged that there was an interim order dated 13.01.2007 passed by the Civil Court, Rajpura, granting stay with regard to the khasra Nos. 260,261,262,263 and 226. By the same order i.e. 23.07.2007, Sub Divisional Magistrate, Dera Bassi, initiated the proceedings under Section 145 Cr.P.C. qua the land comprised in Khasra Nos. 224 and 225, situated in the revenue limits of Mauja, Village Fatehpur Jattan, Tehsil Derabasi. Thereafter, the present petitioner filed a revision petition in the Court of learned Additional Sessions Judge, Patiala against the aforesaid order dated 23.07.2007 passed by the Sub Divisional Magistrate, Dera Bassi. The Additional Sessions Judge, Vide judgement dated 13.01.2009, dismissed the revision petition being not maintainable by observing as under:-
"....whatever the factual position on the spot may be, taking cognizance of the dispute under Section 145 Cr.P.C and appointment of receiver under Section 146 Cr.P.C. are orders of interlocutory nature and as such, as per legal position, the proposition enunciated in the judgement delivered in Ram Kumar's case (Supra), Surinder Singh's case (supra) and Mann Babu Dubey's case (supra) referred to above, the present petition is not maintainable. It seems that proper course for the aggrieved party is to file its objection before the Court of learned Sub Divisional Magistrate, Dera Bassi or to the file a petition under Section 482 of the Cr.P.C. to get the CRM No. M 13784 of 2009 3 impugned orders and other proceedings quashed."
Accordingly, the present revision petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of the Order dated 23.07.2007 passed by the Sub Divisional Magistrate, Dera Bassi (Annexure P-4) and the judgement dated 13.01.2009 passed by the Additional Sessions Judge Patiala (Annexure P-9).
It is pointed out by the learned counsel for the petitioner, which fact has not been disputed, that the Sub Divisional Magistrate, Dera Bassi has not been holding the Court for quite some time even though the objections filed by the petitioner are pending before him.
Reply on behalf of respondents Nos. 2 to 5 has been filed. In the aforesaid reply, it is submitted that at the time of passing of the order dated 23.07.2007, there was no order of 'status quo' granted by the civil court with regard to khasra Nos. 224 and 225. It was further argued that the competent authorities are well within their jurisdiction to initiate proceedings under Sections 145/146 of the Code of Criminal Procedure if there is apprehension of breach of peace in garb of the 'status quo' order. Further, reliance was placed on the judgement rendered by this Court in the case of Santokh v. State of Punjab and another reported as 2010(2) RCR (Criminal) 258 to contend that proceedings under Sections 145/146 of the Code of Criminal Procedure cannot be quashed even if the civil Court has passed order of status quo, as long as the Magistrate has recorded a finding that there was strong apprehension of breach of peace regarding dispute between the parties.
Learned counsel for the parties have been heard at length. CRM No. M 13784 of 2009 4 It is the admitted position that the Sub Divisional Magistrate, Dera Bassi has recalled his earlier order dated 27.06.2007 vide which the proceedings under Sections 145 and 146 of the Code of Criminal Procedure were initiated qua khasra nos. 260, 261, 262, 263 and 226 on account of status quo granted by the Civil Court Rajpura, whereas, proceedings under Section 145 Cr.P.C. were initiated with regard to khasra nos. 224, 225 falling in the revenue limits of Mauja, Village Fatehpur Jattan as these two khasra numbers were not part and parcel of the civil suit pending in the Court at Rajpura. It is also a fact that subsequently, an amended plaint was moved in the court of Civil Judge, Rajpura for a suit for permanent injunction restraining the defendants, their agents, servants and representatives from or dispossessing the plaintiffs from the compound and bara owned and possessed by the plaintiffs duly shown with letters ABCDEF in the site plan attached with the plaint comprised in khasra nos. 224 and 225, situated within the abadi of Village Fatehpur Jattan, Tehsil Dera Bassi, District Mohali. The Civil Judge, Rajpura, vide order dated 02.02.2008 included the aforesaid khasra Nos. i.e. 224 and 225 in the heading of the plaint along with other suit property by observing:-
"3. After hearing their respective contentions and perusing the file, it has been revealed that present case is at its final stage and no issue has been framed so far. As such, if the plaintiffs/applicants will add two khasra numbers i.e. 224 and 225 in the heading of the plaint along with other suit property, then it will not change the nature of the suit merely on the score. As such contention raised by ld. Counsel for defendants/ respondents on this score does not carry any weight, because present amendment is formal in nature and CRM No. M 13784 of 2009 5 rather same will advance cause of justice and to avoid multiplicity of litigations. Accordingly, application moved by plaintiffs/applicants for amendment of plaint is allowed without expressing any opinion on the main case on merits."
Thus, by applying the same analogy, on the basis of which, the Sub Divisional Magistrate had recalled his earlier order dated 27.06.2007 as there was an order passed by the Civil Court granting status quo with respect to khasra numbers 260, 261, 262, 263 and 226, the order dated 23.07.2007 passed by the SDM, Dera Bassi cannot stand qua khasra numbers 224 and 225 as admittedly, the status quo order granted by the Civil Court was extended to these khasra numbers i.e. 224 and 225 by way of an amendment.
This Court in the case of Karam Singh v. Sub Divisional Magistrate, Zira reported as 2001(2) RCR (Criminal) 617, quashed the proceedings under Section 145 and 146 Cr.P.C. where the civil Court was already seized of the dispute between the parties qua the possession etc. and the order of status quo had been passed and while relying on other similar judgments held, as under:-
"8. In Labh Singh and another v. Jaswinder Kaur and others, 1992(1) CLR 24, it has been held by this court that where the land in dispute was jointly owned by the parties, the initiation of proceedings under Section 145 Cr.P.C., the order of attachment of the land under Section 146 Cr.P.C. was liable to be quashed. In the reported case, the order of status quo was also vacated by the civil Court on the ground that the parties being joint co-sharers in the land in dispute, the possession of one co-sharer shall be deemed to be that of CRM No. M 13784 of 2009 6 all the co-sharers. In Babu Singh v. Moti Ram and others, 1992(1) CLR 48, the civil Court was already seized of the matter and had granted interim stay in favour of Babu Ram, plaintiff, restraining the other wise from interfering in the possession of the disputed land. Under those circumstances, it was held by this Court that proceedings under Section 145 Cr.P.C. were not maintainable. Accordingly, proceedings under Section 145 Cr.P.C. were quashed by this Court. In Balbir Singh and others V. state of Punjab and others, 1999(1) CLR 224, the dispute was between the partners of a partnership firm. It was under those circumstances that it was held by this Court that since all the partners were said to be in possession of the partnership property, it could not be possible be proceed under Section 145 Cr.P.C.. Resultantly, the proceedings under Section 145 Cr.P.C. and the order of attachment under Section 146 Cr.P.C. were quashed by this Court.
9. In the present case, as referred to above, the parties are co-sharers. The civil Court is already seized of the dispute between the parties, regarding the possession etc. the order of the status quo has already been passed. Taking all these facts into consideration, in my opinion, the initiation of proceedings under Section 145 Cr.P.C. or the order of appointment of Receiver, under Section 146 Cr.P.C. would amount to abuse of the process of Court. Resultantly, the present petition is allowed. The proceedings under Section 145 Cr.P.C. and the order of appointing Receiver under Section 146 Cr.P.C. are hereby quashed."
No doubt, learned counsel for the respondents has also relied on a judgement rendered by our High Court in the case of Santokh (supra) holding a different view. However, the judgement rendered by Hon'ble the CRM No. M 13784 of 2009 7 Supreme Court in the case of Ranbir Singh v. Dalbir Singh reported as 2002 (2) Criminal Court Cases 187 was not brought to the notice of the learned Singal Bench of the High Court, wherein, it was held as under:-
"9. The civil court is already seized of the dispute between the parties, regarding the possessin etc. The order of the status quo has already been passed. Taking all these facts into consdieration, in my opinion, the initation of proceedigs under Section 145 Cr.P.C. or the order of appointment of Receiver, under Section 146 Cr.P.C. would amount to abuse of the process of Court. Resultantly, the present petition is allowed. The proceedings under Section 145 Cr.P.C. and the order of appointing Receiver under Section 146 Cr.P.C. are hereby quashed."
Thus, it is not disputed that the civil Court is already seized of the matter. It is also not disputed that the status quo has been passed.
Resultantly and in view of the above discussion, the present petition is allowed and order dated 23.07.2007 passed by the SDM Derabassi ordering the initiation of proceedings under Section 145 and 146 Cr.P.C. qua the land comprised in khasra No. 224 and 225 falling in the revenue limits of Mauja Village Fatejhpur Jattan is hereby quashed.
(Nirmaljit Kaur) Judge 22.07.2010 mohan