Allahabad High Court
Jangi Lal vs Dwarka Prasad And Anr. on 24 February, 1987
Equivalent citations: 1987CRILJ1803
JUDGMENT B.D. Agarwal, J.
1. Proceeding was initiated at the instance of the applicant (Jangi Lal) in respect of plot No. 133 (0.57 acres) situated in village Molangpur, police Station Sarai Khwaja, district jaunpur, under Section 145, Code of Criminal Procedure. Preliminary order was drawn by the Sub-Divisional Magistrate Sadar, Jaunpur dated March 24, 1978. On application of Jangi Lai, the standing crop of wheat on the said plot was attached and handed over in the custody of Babu Nandan as Superdar on April 4,1978, through the medium of the Station Officer with a direction to harvest the crop and produce the sale proceeds in the court when asked for. During the pendency of the proceedings, Jangi Lai obtained from the custody of the Superdar the wheat crop and hay on Nov. 9 1979, though there was no order of the Magistrate to this effect. Upon this being brought to the notice of the Magistrate, he estimated the value of the property at Rs. 905/-only after hearing the parties on 27th March, 1980 and directed the applicant (Jangi Lai) to deposit the amount. A revision filed by the applicant against that order was dismissed by the Sessions Judge on July 10, 1980. Despite this there was no deposit made by the applicant whereafter on Nov. 14, 1980 the Magistrate issued warrant of attachment of movables to the value of Rs. 905/- belonging to the applicant. The applicant preferred a revision against this order which was dismissed on 14th August, 1981 by the Sessions Judge. Aggrieved, the applicant has filed this application under Section 482 of the Code.
2. Upon the matter coming up for hearing before a learned single Judge on 17th Jan. 1986, doubt arose with respect to the correctness of the opinion expressed in certain decisions of learned Single Judges of this Court and on that account the case has been referred to a larger Bench. This is how the application is now before us for decision.
3. learned Counsel contends that there is no provision in the Code of Criminal Procedure empowering Magistrate to direct deposit of equivalent value in terms of money for the property placed in the custody of the Superdar in proceedings under Section 145, Cr. P.C. The Magistrate, it is urged, had no jurisdiction to direct the applicant to deposit Rs. 905/-. In case there is offence committed by the applicant, he could be proceeded I against criminally, but the determination of the equivalent value or the recovery thereof could be had only in the civil court. Upon careful consideration we have found ourselves unable to subscribe to this proposition.
4. Section 145(8) of the Code provides that, if the Magistrate is of the opinion that any crop or other produce of the property, the subject of dispute in a proceeding under this section pending before him is subject to speedy and natural decay, he may make an order for the proper custody or sale of such property, and, upon the completion of the inquiry, shall make such order for the disposal of such property, or the sale proceeds thereof, as he thinks fit. According to Sub-section (2) of Section 146 where the Magistrate attaches the subject of dispute, he may make such arrangements as he considers proper for looking after the property or if he thinks fit, appoint a receiver thereof, who shall have, subject to the control of the Magistrate, all the powers of a receiver appointed under the Code of Criminal Procedure. In Section 452(1) the provision made, inter alia, is that when an inquiry in any criminal court is concluded, the court may make such order as it thinks fit for the disposal or delivery to any person claiming to be entitled to possession thereof or otherwise of any property produced before it or in its custody.
5. It may not be doubted that where the Magistrate entrusts the property under Section 145(8) or Section 146(2) of the Code to a Superdar, the property remains in custodia legis. The object sought by such appointment is the safeguarding of property for the benefit of those entitled to it. It is aimed at preservation of the property from destruction or danger which threatens it. A Superdar is in the position of a custodian. He undertakes to preserve the property and to produce it in ¦ court or hand over the same to the person in compliance to such direction as the Magistrate gives. The Superdar represents the court; he is under liability to account for the property placed in his custody. An act of the court may not prejudice any one. The custody taken over of the property is only by way of interim arrangement. No party may be made to suffer due to some wrong on the part of the Superdar or the other party to the proceedings, while the interim arrangement directed by the Magistrate continues. The Magistrate would need be satisfied undoubtedly that the property which the Superdar makes available is what was entrusted to him or its equivalent in value. This implies the power to call for and scrutinise the accounts which the Superdar has to submit. The absence of express provision empowering the Magistrate to assess the value of the property or direct its restoration to the rightful person, in our view, is of no consequence the reason being that this is implicit in what Sections 145(8) and 146(2) provide, apart from Section 452(1) of the Code. It would be pedantic to hold that the provisions contained in Section 145(8) that the Magistrate may make an order for the proper custody or sale of such property and make order for the disposal of the property or sale proceeds thereof as he thinks fit, do not cover the power to assess the value of the property where the property happens to be dissipated by the Superdar or one of the parties during the course of the proceedings. Same is true of Section 146(2) whereunder, as mentioned above, the- Magistrate is competent to make appropriate order to secure proper custody and it follows as well from what is provided in Section 452(1). Proceedings under Section 145/146 are quasi civil in nature. It appears uncalled for that a person feeling aggrieved against the wrong done to his property put in custodia legis be relegated to seek relief from the civil Court. To proceed in the form of a complaint in the criminal court or by directing investigation through the police may be simultaneous or in addition to recovery sought to be made of equivalent value on assessment thereof after opportunity to the parties concerned.
6. In Ajgoot Singh v. Rex the Magistrate had directed attachment of property of the , Superdar to the value specified under Order 40, Rule 4, C.P.C. This was set aside by a learned single Judge who observed :
The provisions of the Civil Procedure Code cannot apply to any proceedings in connection with anything done or purporting to be done under the provisions of the Criminal Procedure Code unless under some provision of law certain specific provisions of the Civil Procedure Code were made applicable to proceedings under the Criminal Procedure Code. All references in the order of the learned Magistrate to the provisions of the Civil Procedure Code, in support of his order, are irrelevant.
7. This was followed in Bhagwan Singh v. Ganga Singh 1963 All WR (HC) 707 wherein it was stated : .
...There was no provision in the Cr. P.C. under which the Magistrate could take steps for the recovery of any amount from the Supardar. The recovery could be made through the civil court, and the civil court would not pass any decree till the accounting is done i.e. the amount due from the Supardar is determined. The Magistrate's order was thus without jurisdiction and deserves to be quashed.
8. In Baqridi v. Indra Vir Singh 1968 Cri LJ 1531 (2) (All) a learned Single Judge followed Bhagwan Singh v. Ganga Singh 1963 All WR (HC) 707 (supra). This was also the view taken in Jhabboo v. Laxmi Narain and Ram Narain v. Jakari Shukla 1973 All Cri C 335 In Laxmi Narain v. Jhaboo 1977 Cri LJ 468 (All) Trivedi, J. accepts the position that Supardar is a representative of the Court and he is accountable and answerable to the court for the property entrusted to him by the Court and also that he is, therefore, bound to render accounts of the property to the criminal court concerned and also of its sale proceeds, in case the property has been converted into money. But then the decision is concluded by holding- that the Magistrate may proceed against the Supardar for criminal breach of trust apart from the remedy of a suit or recovery of money in the civil court and there is reliance placed for this on Bhagwan Singh v. Ganga Singh (supra). In none of those decisions is to be found an analysis or consideration of the effect of the provisions contained in Sections 145(8), 146(2) and 452(1) of the Code. Nor does it appear to be considered as to why the Magistrate holding the enquiry not assess the value of the property placed in the courts' custody and direct a refund thereof ultimately to the party found to be in possession on the relevant date apart from proceeding against the defaulter, if so deemed fit, for criminal breach of trust. The wrong resulting to a party flowing from an act of the court also does not appear to have received consideration. The Supardar being conferred the powers of a Receiver under the Code of Civil Procedure, vide Section 146(2), it does not appear why should he not be regarded also as subject to the liabilities existing thereunder which run parallel to the powers conferred.
9. Reliance on the other side is placed on decisions of the Supreme Court in this respect. In Smt, Basava Korn Dyamogouda Patil v. State of Mysore , there was theft committed in the house of the complainant. Certain stolen articles were recovered from the accused. These were produced before the court of the Magistrate who directed the police officer concerned to retain them in his costody until the same were verified and their value was determined by a goldsmith. After the conclusion of the trial, the complainant applied before the trial magistrate for the return of the stolen articles or, in the absence of the same, for payment of the equivalent value. The application having been rejected, the complainant ultimately took up the matter before the Supreme Court. It was argued on his side that, even if the articles were not available, the Court had ample power to order payment of the cash equivalent to the articles lost. The Supreme Court observed that the seizure of the property by the police amounts to clear entrustment of the property to a government servant and the idea is that the property should be restored to the original owner after the necessity to retain it ceases. In para 6 it was laid down :
It is common ground that these articles belonged to the complainant/appellant and had been stolen from her house. It is, therefore, clear that the articles were the subject matter of an offence. This fact, therefore, is sufficient to clothe the Magistrate with the power to pass an order for return of the property. Where the property is stolen, lost or destroyed and there is no prima facie defence made out that the State or its officers had taken due care and caution to protect the property, the Magistrate may, in an appropriate case, where the ends of justice so require, order payment of the value of the property. We do not agree with the view of the High Court that once the articles are not available with the Court, the Court has no power to- do anything in the matter and is utterly helpless.
This was cited with approval in -Inter Continental Agencies Pvt. Ltd. v. Amin Chand Khanna in which certain buses were seized by the police upon a complaint of theft and produced before the Magistrate, who appointed interim receiver upon the complainant's application for restoration of buses. It was held :
In the present case the property undoubtedly was custodia legis. The Court had directed Shri Amin Chand Khanna, Official Receiver and, later, Shri Anant Menon, his successor, to take charge of the buses. When the rightful claimant applied to the Court for possession of the buses the Court could not simply shrug its shoulders and direct him to go to a Civil Court because both the Official Receivers disclaimed that they were in possession of the buses. In such a situation it was the duty of the Court to probe into the matter, make a full enquiry, and trace the whereabouts of the buses. If the buses could not be so traced or if the buses could not be delivered to the owner for any reason the Court should direct the culpable party to pay the value of the vehicles to the appellant. It is elementary that no one shall be prejudiced for the act of the court actus curiae neminem gravabit" (the act of the court harms no one). The orders of the subordinate courts are therefore set aside and the matter is remitted to the learned Judicial Magistrate 1st class.
10. The learned Counsel sought to distinguish these decisions of the Supreme Court with the submission that therein offence had been committed in respect of the property in question and the proceedings had concluded. This to our mind is quite different. Section 452(1) of the Code is not confined to a case where there is offence in relation to the property in question. It expressly covers as well as a case where delivery or disposal is sought to any property produced before a criminal court or in its custody upon claim raised by a person to possession thereof. On principle the dictum laid down by the Supreme Court would apply equally to situation arising as in the present case under Section 145/146 of the Code. The Magistrate would be competent to determine the equivalent value of the property and ask the person in default to deposit the same in court at any stage of the proceedings when the default is brought to his notice. The Magistrate need not wait till the enquiry concludes. The obvious reason is that if the property is allowed to be squandered by the Supardar or any one of the parties entrusted during the proceedings, there may be nothing left to be handed over to the party found to have been in possession at the relevant time. The property being in the court's custody throughout the duration of the proceedings, the court may make such alternative arrangement as it thinks fit to preserve the custody and that entails constant care for the safety and condition of the property involved.
11. A submission was also made that in the absence of a decree of the Civil Court, there may be no realisation by the person affected of the equivalent value in terms of money. This overlooks the provisions contained in Section 431 read with Section 421(1) of the Code. In view of these provisions any money other than a fine payable by virtue of any order made under the Code and the method of recovery of which is not otherwise expressly provided for, as in this case, is recoverable as if it were a fine. This creates a legal fiction. The recovery sought to be made is indeed not of fine as such but any other money and in the absence of any other provision made for the recovery thereof the method which may be followed is the same as laid down in Section 421.
12. To sum up, we are of opinion that where an inquiry under Section 145 of the Code, the Magistrate entrusts the property to the custody of a Supardar, he is competent at any stage upon the defalcation or dissipation being brought to notice to direct production of the property in the court or determine its equivalent value and require the same to be deposited in the court with the object of reimbursement of the same to the party found in possession on the relevant date and the power in this respect is implicit in what is provided for in Sections 145(8)/146(2)/452(1). The position remains the same where the conversion is by the Supardar or by a party claiming interest. In the event of failure to make the deposit, there may be recovery had on the pattern of fine keeping in view of Section 431/421 of the Code. The view taken to the contrary in the decisions aforementioned relied for the applicant may no longer be said to lay down good law on the subject viewed to above.
13. We find, therefore, that the Magistrate in the instant case was competent to issue warrant of attachment against the movables of the applicant for recovery of the equivalent value of the property involved.
14. The application consequently fails and is dismissed.