Punjab-Haryana High Court
Gurbhagat Singh @ Lalli vs Roor Singh on 29 August, 2012
Author: Daya Chaudhary
Bench: Daya Chaudhary
Crl.Revision No.110 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Revision No.110 of 2012
DATE OF DECISION: August 29,2012
Gurbhagat Singh @ Lalli
.....Petitioner
versus
Roor Singh
......Respondent
CORAM:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present: Mr.Vipul Aggarwal, Advocate for the
petitioner.
Mr.B.S.Thind, Advocate for the
respondent.
DAYA CHAUDHARY,J.
The present revision petition has been filed against order dated 10.12.2011 passed by learned JMIC, Ferozepur whereby charge under Section 406 IPC has been framed.
The impugned order has been challenged, mainly, on the ground that as per section 468(2)(c) CrPC, no court can take cognizance of an offence under Section 406 IPC Crl.Revision No.110 of 2012 2 after the expiry of period of limitation. The
petitioner has been summoned for an offence under Section 406 IPC after the expiry of period of limitation of three years. While issuing notice of motion on 12.1.2012, the trial Court was directed to adjourn the case beyond the date given by this Court. Learned counsel for the petitioner has relied upon the judgment rendered in Wockhardt Hospital and Heard Institute v. Mr. G.R.Parthasarathi 2008(3) AICLR 125.
Learned counsel for the respondent complainant opposes the submissions made by learned counsel for the petitioner on the ground that as per Section 469 CrPC, the period of limitation is not applicable and offence under Section 406 IPC is of continuing nature. The issue of limitation is not applicable in case of offence under Section 406 IPC. Learned counsel also submits that the respondent has made all efforts and an assurance was given to make payment of the amount but the same was not returned and many complaints were also made to the concerned authorities. Learned counsel also relies upon the judgment rendered in Bairo Prasad and another v. Smt. Laxmibai Pateria 1991 Crl.L.J., 2535.
Crl.Revision No.110 of 2012 3
Heard the arguments of learned counsel for the parties and have also perused the documents on the file.
The complaint was filed by the complainant against the present petitioner under Section 406/420 IPC. The allegations in the
complaint are that the petitioner is a commission agent and is running commission agency shop under the name and style of Lali Commission Agent. The complainant is an agriculturist and he used to cultivate his land along with his sons. He used to sell his crop through commission agent. The allegation of the complainant was that the petitioner did not make the payment of the amount of sale consideration despite many repeated requests. A threat was given not to raise demand of money. In preliminary evidence, statement of complainant was recorded which was further supported by the statement of CW2 to CW4 and vide order dated 21.11.2008, the petitioner was summoned for offence punishable under Section 406 IPC. Against summoning order, the petitioner filed revision petition before learned Sessions Judge, Ferozepur but the same was dismissed as withdrawn with the direction to the trial Court to consider the contentions raised by learned counsel for the Crl.Revision No.110 of 2012 4 petitioner. Subsequently, an application was also moved by the petitioner on 21.9.2011 for discharge on the ground that no cognizance can be taken under Section 406 IPC after the expiry of period of limitation. It was directed that the said application would be considered after the completion of pre charge evidence. Ultimately, the trial Court framed the charge vide order dated 10.12.2011 under Section 406 IPC.
The only argument raised by learned counsel for the petitioner is that as per provisions of Section 468(2)( c) CrPC, no court can take cognizance after lapse of period of limitation and the petitioner has been summoned for offence under section 406 IPC after expiry of statutory period of limitation and the petitioner has been summoned for offence under Section 406 IPC.
Admittedly, the petitioner challenged the order of summoning by way of filing revision before learned Sessions Judge and vide order dated 28.2.2011 a direction was issued to consider the contentions of petitioner. Subsequently, an application for discharge was also moved which was rejected on the ground that the application would be considered after completion of pre-charge Crl.Revision No.110 of 2012 5 evidence, however, the petitioner did not approach the court after completion of pre-charge evidence. The present revision petition has been filed for quashing of the charge framed under Section 406 IPC. Whether it was a case of continuing process or not or the complaints were made for demand of money or any assurance was given, cannot be considered at the time of framing of charge. As all these facts are matter of evidence and evidence is not discussed at the time of framing of charge. The Court is to see whether a prima facie case is made out or not at the time of framing of charge. The judgment relied upon by the learned counsel for the petitioner is not applicable in the case of the applicant as in the present case, the petitioner has lost his claim at the time of passing of summoning order as well as on moving application for discharge and those orders were never challenged. Moreover, in revision petition a limited scope is there. It is a well settled proposition of law that while framing of charge the Court is to take note as to whether any prima facie case is made out or not and the Court is not to go into detail by considering the statements of the witnesses or other evidence on record. At the time of framing of charge, Court is to see whether Crl.Revision No.110 of 2012 6 there is sufficient ground for proceeding against the accused. The Court is not required to appreciate the evidence to arrive at a conclusion that the material available before the Court is sufficient or not for convicting the accused. In case the Court is satisfied that a prima facie case is made out for proceeding further, then a charge has to be framed. When the demand is made and the notice is served, from that date a fresh period of limitation shall begin to run and this will be a continuing offence and the provisions of Section 472 CrPC would be attracted which read as under:
"In the case of a continuing offence, a fresh period of limitation shall begin to run at every moment of the time during which the offence continues".
The Court is to exercise its revisional powers only under exceptional cases where grave mis-carriage has been resulted to the accused but in the present case no exceptional ground has been made out which has resulted in grave miscarriage of justice to the petitioner. Although there is no bar to consider the material on record which has been collected during the course of investigation. In the present case, the prosecution evidence has Crl.Revision No.110 of 2012 7 not yet commenced and the case is at the stage of framing of charge. In the present case, it is not a case where there is no iota of evidence. No doubt, material is there for framing of charge.
There is no merit in the contentions raised by learned counsel for the petitioner and petition being devoid of any merit, is hereby dismissed.
August 29,2012 (DAYA CHAUDHARY) KD JUDGE Crl.Revision No.110 of 2012 8 RESERVED JUDGMENT IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Crl. Revision No.110 of 2012 DATE OF DECISION: August ,2012 Gurbhagat Singh @ Lalli .....Petitioner versus Roor Singh ......Respondent
CORAM:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY Present: Mr.Vipul Aggarwal, Advocate for the petitioner.
Mr.B.S.Thind, Advocate for the respondent.