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Delhi District Court

Smt. Chandrawali vs State Of Nct Of Delhi on 24 August, 2018

         IN THE COURT OF SHRI GURVINDER PAL SINGH
        ADDL. SESSIONS JUDGE­05, SOUTH WEST DISTRICT
                 DWARKA COURTS, NEW DELHI


Criminal Revision No. 02/2017
CNR No. DLSW01­010192­2016

        Smt. Chandrawali,
        W/o Sh. Ishwar Chand Yadav,
        R/o Qtr No. 198, Phase­I,
        Police Colony, Ashok Vihar,
        Delhi­110052
        Through her S.P.A.
        Sh. Ishwar Chand Yadav                                                     .....Revisionist


Versus


1.      State of NCT of Delhi
        Through S.H.O. 
        P.S. Palam Village, 
        New Delhi­110045

2.      Manish Bhardwaj
        S/o Sh. Balkishan Bhardwaj,
        R/o 554, Village Samalkha, 
        New Delhi.

3.      Omvir Singh
        S/o Sh. Phool Singh,
        R/o RZG­215, Raj Nagar­II,
        Palam Colony, 
        New Delhi­110045                                                           .....Respondents


CR no. 02/2017    CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others    Page 1 of 8 
     Revision under section 397 Cr.P.C. against order dated 02.08.2016 
           whereby the application under section 156 (3) Cr.P.C.
                    was dismissed by Magisterial Court


Date of Institution                :        02.01.2017
Arguments heard on                 :        04.08.2018
Date of Judgment                   :        24.08.2018


                                            JUDGMENT

1.     Revisionist/complainant has filed the revision petition under section 397 of The Code of Criminal Procedure, 1973 (in short Cr.P.C.) against impugned order dated 02.08.2016 of Court of Sh. Rohit Gulia, Ld.   Metropolitan   Magistrate­01   (South   West),   Dwarka   Courts,   New Delhi,   whereby   the   application   under   section   156   (3)   Cr.P.C.   was dismissed.

2.   I   have   heard   the   revisionist   through   Sh.   Partap   Singh, respondent no.1 through Sh. Pramod Kumar, Ld Additional PP for the State, respondent no.2 through Sh. Dwapayan Gupta, Ld. Proxy Counsel and respondent no.3.  I have perused the record of revision and of Trial Court. I have given my thoughtful consideration to the contentions put CR no. 02/2017  CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others  Page 2 of 8  forth.

3.   Revision petition rests on the premise laid by revisionist that the   order   of   Ld.   Trial   Court   is   based   on   conjectures   and   surmises; passed in mechanical manner.  It is argued that the Ld. Trial Court had dismissed   the   application   under   section   156(3)   Cr.P.C.   without   any sufficient reasons.   It is argued that the Trial Court had no chance to consider that the original documents are within the reach of the accused persons and only the accused persons can produce the documents.  Ld. Trial Court has failed to appreciate the fact that respondents no. 2 and 3 have fabricated the documents with the intention of cheating and are unauthorizedly occupying the space of revisionist.  It is further argued that police in its report has mentioned having received the complaint but stated that the matter relates to monetary transaction hence the same is dispute   of   civil   nature.     It   is   further   argued   that   FSL   report   can   be obtained after seizing the original documents from the accused persons.

4.   Sh. Pramod Kumar, Ld. Addl. PP for the State/respondent no.1 and   Ld.   Proxy   counsel   for   respondent   no.2   argued   that   there   is   no CR no. 02/2017  CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others  Page 3 of 8  illegality or infirmity in the order passed by the Ld. Trial Court and prayed that the revision petition be dismissed. 

5.   Revisionist had preferred the complaint under section 156(3) read   with   section   190   Cr.P.C.   against   the   respondent   no.2   and   3 arraigning   them   as   accused   for   the   offences   under   sections 415/419/420/468/471/120B/34  IPC  wherein revisionist/complainant in said complaint inter­alia averred that respondent/accused Omvir Singh started parking his car in the parking of flats at plot no. RZH­641, Gali No. 16, H Block, Raj Nagar, Part­II, Palam Colony, Delhi­110045, then husband   of   revisionist/complainant   requested   respondent/accused Manish Bhardwaj to remove the car of respondent/accused Omvir Singh but these respondents pretended initially that they shall remove car after sale of flats but later even despite sale of the flats of respondent/accused Manish Bhardwaj, respondent/accused Omvir Singh continued parking the car  thereof  and after  sometime, respondent/accused  Omvir  Singh produced the agreement to sell dated 01.05.2012 purported to have been executed   between   respondent   Omvir   Singh   and   respondent   Manish CR no. 02/2017  CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others  Page 4 of 8  Bhardwaj with the narration that respondent Omvir Singh has purchased the   parking   of   flat   no.   201   for   Rs.1   lac   from   respondent   Manish Bhardwaj.   It   is   the   contention   of   the   revisionist/complainant   that aforesaid   agreement   to   sell   had   been   forged,   fabricated   by   these respondents   to   usurp   the   parking   space   of   revisionist/complainant. Copy of such agreement to sell between the respondents/accused has been placed on record, which is an unregistered agreement to sell on Rs.50/­ non judicial stamp paper, having no witnesses but containing purported signatures of these arraigned respondents/accused.

6.   Section 463 in Chapter XVIII of Indian Penal Code (in short IPC) embodies the definition of forgery and in terms thereof the basic elements of forgery are (1) making of false documents or part of and (2) such making should be with the intention to cause damage or injury to

(i) public, (ii) any person; or (iii) to support any claim or title; or (iv) to cause any person to part with property; or (v) to enter into an express or an implied contract with intent to commit fraud or that fraud may be committed. 

CR no. 02/2017  CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others  Page 5 of 8 

7.   Making of false document is defined in section 464 IPC.   A person is said to make a false document - (1) if such person makes or executes   a   document   or   its   part   with   intention   of   causing   it   to   be believed that such document or part of it was made or executed by the person whom he knew that it was not so made or signed by him; or (2) if   one   without   lawful   authority,   dishonestly   or   fraudulently,   by cancellation or otherwise, alters a document in any material part thereof, after it has been made; or  (3)  if one dishonestly or fraudulently causes any person to sign, seal, execute or alter a document, knowing that such person by reason of unsoundness of mind or intoxication cannot, or that by   reason   or   deception   practised   upon   him,   he   does   not   know   the contents of the document or the nature of the alteration.

8.   Nothing of the sort as abovesaid is contained in the allegations which would accordingly, prima facie make agreement to sell of car parking in question to be a false document as per the ingredients elicited above of section 464 of IPC to come in the ambit of forgery defined in section 463 IPC elicited above.  False recitals in a document per se will CR no. 02/2017  CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others  Page 6 of 8  not make it a forged document. 

9.   In   the   case   of  Suresh   Chand   Jain   Vs   State   of   Madhya Pradesh & Another 2001 (1) C.C. Cases (SC) 83, it had been held by Apex Court that the Magisterial Court had both the options viz (1) to order investigation under section 156(3) of Cr.P.C. and (2) in case it does not do so, then to examine the complainant on Oath and proceed further in the matter as per the procedure laid in the Code of Criminal Procedure   1973,   which   is   there   in   Chapters   XIX   and   Chapter   XX. Impugned order also embodies the fact of the complainant to be in the knowledge of the material facts as to the identity of the accused and the offence complained. The revisionist could examine the witnesses listed in the list of witnesses filed with the complaint or any other  witness(es), deemed necessary and essential for proving the case, such witness (es) can be summoned by the complainant, for which there is no impediment in his way.

10.  In the fact of the matter, accordingly, I find no irregularity, nor illegality   nor   impropriety   in   the   impugned   order   of   Trial   Court   for CR no. 02/2017  CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others  Page 7 of 8  dismissing the application under section 156(3) Cr.P.C.  

11.  Finding the revision petition devoid of merits, it is dismissed. 

12.  Trial   court   record  alongwith  copy  of   this  judgment  be  sent back   to   concerned   Magisterial   Court.     File   of   revision   petition   be consigned to record room.    Digitally signed by GURVINDER PAL GURVINDER SINGH PAL SINGH Date: 2018.08.24 11:22:26 +0530 Announced in the open court            (GURVINDER PAL SINGH) th  on date 24 August, 2018                      ASJ­05/SW/DWARKA COURTS                             NEW DELHI (sc) CR no. 02/2017  CNR No. DLSW01­010192­2016                Chandrawali Vs State & Others  Page 8 of 8