Jammu & Kashmir High Court
Bhim Parkash Rao And Ors. vs State Of J&K; on 27 July, 2018
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
1
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRMC No.301/2011, IA No. 335/2011
Date of order:-27.07.2018
Bhim Parkash Rao and ors. Vs. State of J&K.
Coram:
Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge
Appearing counsel:
For the Petitioner(s) : Mrs. Surinder Kour, Sr. Advocate with
Ms. Vandana Sharma, Advocate.
For the Respondents(s) : None.
i/ Whether to be reported in : Yes
Press/Media
ii/ Whether to be reported in : Yes
Digest/Journal
1. In the instant petition filed under Section 561-A of Criminal Procedure
Code, the petitioners seek quashment of the order dated 25 th October,
2011 passed by the Sessions Judge, Reasi, by which the Court has
accepted the revision and set aside the order passed by the Sub-Judge
(JMIC), Katra dated 05th May, 2011, by which the petitioners were
discharged in case FIR No.245/2010 under Sections 409/411 RPC of
Police Station, Katra.
2. The factual matrix of the case is that the petitioner No.1, namely, Bhim
Parkash Rao, who is working as Junior Engineer in GREF is the Incharge
of Road Construction for the road of Katra, Reasi under GREF.
Petitioner No. 2, namely, Om Parkash is the owner of land, which was
taken by the petitioner No.1 for his labour and they are using the land and
the petitioner No.1 is paying the rent to petitioner No.2 for the same. On
the land, petitioner No. 2 has also constructed some rooms, but there were
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no windows and doors and the petitioner No. 3, namely, Daya Ram is the
mate of the labour. It is alleged in the instant petition that a false and
frivolous case has been registered against the petitioners and FIR No.
245/2011 under Section 409/411 RPC. The allegations against the
petitioners are that on 20th November, 2011 at 11:30 A.M, Sh. Ramesh
Choudhary (SI) from Police Station, Katra has learnt from the reliable
sources that the petitioners have embezzled the Government store
comprising 70 Cement Bags (Ambuja) marked as not for retail sale and
on these allegations, the case was registered against the petitioners under
aforesaid Sections. The investigation was conducted and the prosecution
has seized 64 bags of cement instead of 70 bags. The prosecution has
recorded the statement of the witnesses under Section 161 Cr.P.C and
after investigation, the Challan was presented in the Court of learned
Sub-Judge (JMIC), Katra against the petitioners for offence of
409/411 RPC.
3. It is also alleged in the petition that the Judicial Magistrate 1st Class
(Sub-Judge), Katra after appreciating the material on record of
prosecution case and the statement of the witnesses recorded under
Section 161 Cr.P.C, discharged the petitioners from the charges vide
order dated 05th May, 2011 (Annexure-A). The Trial Court has
specifically mentioned that the police have implicated the accused
persons on mere suspicion without prima-facie material against them. The
criminal breach of trust on the part of the accused persons has not been
prima-facie proved by the prosecution, as the evidence collected and
forming part of the Challan is not sufficient material to proceed against
the accused person for trial. The Trial Court has also mentioned that the
alleged cement properly accounted was meant for the construction of the
Reasi road at Aghar Jitto, which was kept in the shop of accused No. 3
without any dishonest intention. Moreover, the departmental enquiry,
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which was initiated against the accused person Nos. 1 and 2 has also
exonerated the accused persons from the charges leveled against them.
4. It is further alleged that the State has filed the revision petition before the
Sessions Judge, Reasi against the order dated 05th May, 2011 passed by
the Judicial Magistrate 1st Class (Sub-Judge), Katra, by which the Trial
Court has discharged the petitioners in FIR No. 245/2011 under Sections
409/411 RPC. The prosecution has challenged the order on the ground
that the Trial Court has passed the order in a haste manner without
considering the material and also mentioned that the Trial Court has not
appreciated the evidence regarding embezzlement. The case was listed
before the Session Judge, Reasi on 25th October, 2011and the Sessions
Judge, Reasi allowed the revision petition and set aside the same on the
ground that there is a sufficient material in the present case to proceed
against the accused persons.
5. In the instant petition, the petitioners have assailed the order dated 25th
October, 2011 on the grounds that the order is against law and facts. So
the same is not sustainable and is liable to be quashed; that as per the
allegations leveled against the petitioners that on the basis of information
learnt from the reliable sources, Ramesh Chander (SI) has addressed a
docket to Police Station, Katra on the allegation that the accused persons
(petitioners) have embezzled the government Store comprising 70 Bags
Cement (Ambuja) marked as not for retail sale and thereafter, only 64
bags of cement were seized. The cement was seized from the land, which
was used by the labour of GREF, who was engaged for construction of
road. It is the record that the cement was kept in the premises because of
the rain and nobody has misappropriated the cement. The Revisional
Court without appreciating the prosecution case, statement of witness and
other material on record allowed the revision petition and have also not
appreciated whether from the material and the statement witnesses
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recorded any offence under Section 409 RPC has been made out or not.
So the order is not sustainable and is liable to be quashed.
6. Objections have been filed on behalf of respondent-State. The stand
taken by the respondent in the objections is that on 20 th November, 2010
at about 11:30 A.M, Shri Ramesh Choudhary (SI) from P/S Katra while
on patrolling duty along with other constables in the area of Agar Jitto
received information from reliable source that one employee of GREF
Department, namely, Bhim Parkash Rao Grade 2nd-Accused No. 1 is
incharge for construction of Katra-Reasi Road in connivance with GREF
mate, namely, Daya Ram-accused No. 3 has embezzled 70 bags of
government cement and sold to one person, namely, Om Parkash-accused
No. 2, which is still in possession of the said Om Parkash. On receiving
said information, SI-Ramesh Choudhary sent a docket to P/S Katra
through Ct. Ashok Kumar No. 599/RSI. An FIR No. 245/2010 under
Sections 409/411 RPC stands registered against the accused persons.
Investigation of the case was handed over to ASI-Sam Paul Gill, who
visited the spot prepared site plan, recorded statements and seized 64 bags
of Ambuja cement marked as "not for retail sale" and 6 bags of Ambuja
Cement from the shop of accused No. 2, namely, Om Parkash.
Thereafter, the accused persons were arrested and after the culmination of
the investigation, challan was produced before the learned Sub-Judge
(JMIC), Katra against the accused persons for trial.
7. It is also stated in the objections that the Sub-Judge (JMIC), Katra has
passed an order dated 05th May, 2011 in FIR No. 245/2010 u/s 409 RPC,
whereby the Sub-Judge (JMIC), Katra has discharged all the accused
persons. A revision against the order of Sub-Judge (JMIC), Katra dated
05th May, 2011 was filed before the Sessions Judge, Reasi, whereby all
the accused persons were discharged and the Sessions Judge, Reasi was
pleased to allow the revision against the order passed by the Sub-Judge
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(JMIC) Katra vide order dated 25th October, 2011 with the observations
that there is sufficient material in the present case to proceed against the
accused persons. Consequently, the revision petition was allowed and the
impugned order being afflicted with legal malady was quashed. It is also
stated that the alleged cement, which was meant for the construction of
the Reasi road at Agar Jitto, which was kept in the shop of accused No. 3
with dishonest intention. Moreover, the departmental inquiry, which was
initiated against the accused Nos. 1 and 2 and exonerated the accused
persons from the charges leveled against them has no effect on the
criminal proceedings initiated against the accused.
8. It is further stated in the objections that the instant petition is
misconceived inasmuch as the same is not maintainable and that no legal,
fundamental and/or statutory rights of the petitioners have been violated.
On these counts, the instant petition deserves to be dismissed out rightly.
9. I have considered the rival contentions. Petitioners have relied on 2015
ACR 43 case titled Binod Kumar v. S2015 ACR 43 case titled Binod
Kumar v. state of Bihar tate of Bihar, and 2007 (1) JKJ 1(HC)
Kamaljeet Singh v State.
10. I have also gone through the law on the subject. Petitioners have been
asked to be charge sheeted under Sections 409/411 RPC, which are
warrant trial.
11. Procedure for warrant trial has been provided in Section 251 Cr.P.C. It's
relevant part reads as under:-
"251 A. Procedure to be adopted in cases instituted on police report.
(i) when, in any case instituted on a police report, the accused appears
or is brought before a Magistrate at the commencement of a trial, such
Magistrate shall satisfy himself that the documents referred to in
Section173 have been furnished to the accused, and if he finds that the
accused has
not been furnished with such documents or any of them, he shall cause
them to be so furnished.
(2) If, upon consideration of all the documents referred to in Section 173
and making such examination, if any of the accused as the Magistrate
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thinks necessary and after giving the prosecution and the accused an
opportunity of being heard, the Magistrate considers the charge against
the accused to be groundless, he shall discharge him.
(3) If, upon such documents being considered, such examination, if any
being made and the prosecution and the accused being given an
opportunity of being heard, the Magistrate is of opinion that there is
ground for presuming
that the accused has committed an offence triable under this Chapter,
which such Magistrate is competent to try, and which in his opinion, could
be adequately punished by him, he shall frame in writing a charge against
the accused.
(4) The charge shall then be read and explained to the accused and he
shall be asked whether he is guilty or claims to be tried.
(5) If the accused pleads guilty, the Magistrate shall record the plea and
may, in his discretion, convict him thereon.
(6) If the accused refuses to plead, or does not plead, or claims to be tried,
the Magistrate shall fix a date for the examination of witnesses.
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12. From bare perusal of this section, it is evident that if after examination and hearing, the Magistrate finds the charge as groundless, the Court shall discharge the accused and in case Magistrate is of the opinion that there is ground for presumption that the accused has committed an offence triable by him and in his opinion he or she could be adequately punished, the court shall frame a charge against the accused in writing.
13. For the purpose of framing of charge, therefore, the Judge has to consider judicially whether on consideration of the materials on record, it can be said that the accused has been reasonably connected with the offence alleged to have been committed and that on the basis of the said materials there is a reasonable probability of chance of accused being found guilty of the offence alleged. If the answer is in the affirmative, the judge will be at liberty to presume "that the accused has committed an offence. Charge is first notice to the accused of an accusation made against him. It should conveyed to him in sufficient clearness and certainty what the prosecution intends to prove and which case the accused is to meet.CRMC No. 301/2011 a/w IA No. 335/2011 Page 6 of 8 7
14. Section 4(1)(c ) of Code of Criminal Procedure defines a "charge"
includes any head of charge when the charge contains move heads than one. As per Law a charge may be precise formulation of a specific accusation made against a person of offence alleged to have been committed by him. The main purpose of framing charge is to give intimation to the accused of clear, unambiguous and precise notice of the nature of accusation that the accused is called upon to meet in the course of trial. At the time of framing charges, the Court has to prima facie consider whether there is sufficient ground to proceed against the accused and Court is not required to appreciate whether the material produced is sufficient or not for convicting the accused.
15. Now coming to present case, perusal of order of JMIC it reveals that, while discharging the accused, he has appreciated the materials on file as he was deciding the case finally. This was not proper on part of JMIC. He was only to form opinion as to whether there was sufficient material of accusations leveled in FIR. JMIC has written in order that cements kept for construction of Reasi road at Agarjitto was kept in shop of accused no.3 without any dishonest intention; this finding of JMIC has been based upon departmental enquiry wherein accused no.1 and 2 were exonerated. But there is no such evidence in file with regard to exoneration of accused 1 and 2 in departmental enquiry.
16. Further law is settled that exoneration in departmental proceeding ipso facto would not lead to exoneration or discharge in a criminal case. The standard of proof in department proceeding is lower than that of criminal prosecution. It is equally well settled that the departmental proceeding or for that matter criminal cases have to be decided only on the basis of evidence adduced therein. Truthfulness of the evidence in the criminal case can be judged only after the evidence is adduced therein and the criminal case cannot be rejected on the basis of the evidence in the CRMC No. 301/2011 a/w IA No. 335/2011 Page 7 of 8 8 departmental proceeding or the report of the Inquiry Officer based on those evidence. So exoneration in the departmental proceeding ipso facto would not result into the quashing of the criminal prosecution.
17. The order of Session Judge Reasi dated 25.10.2011 passed in revision thereby setting aside order of discharge passed by JMIC Reasi is, thus, correct and does not suffer from any infirmity of law. I have carefully gone through the authorities cited by counsel for petitioners; there is no dispute with regard to these laws. But firstly facts are to be seen then law is to be applied. Facts of those cases are quite different than that of present case. The order of Sessions Judge, Reasi is upheld and this petition is dismissed.
(Sanjay Kumar Gupta) Judge Jammu 27.07.2018 Narinder CRMC No. 301/2011 a/w IA No. 335/2011 Page 8 of 8