Patna High Court - Orders
Mr. A.V.S Rangarao vs State Of Bihar & Anr on 1 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29411 of 2014
Arising Out of Complaint.Case No. -2572 ( C) Year- 2012 Thana -BEGUSARAI COMPLAINT
CSAE District- BEGUSARAI
======================================================
Mr. A.V.S Rangarao S/o Late A.V. Narsihma Rao Resident of B-310, Ansal
Chamber-1, 3 Bhikhaji Kama Place, P.S. R.K. Puram, New Delhi.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Nazrun Nisha @ Nazal Khatoon W/o Late Mohd. Rustam Resident of
Village & P.S. Sahebpur Kamal, District Begusarai.
.... .... Opposite Parties
======================================================
Appearance :
For the Petitioner/s : Mr. Ritesh Kumar
For the Opposite Party : Mr. Nand Kumar (App)
======================================================
CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
5 01-09-2017Hear d l ear ned Counsel f or t he pet i t i oner as wel l as t he l ear ned Counsel f or t he Opposi t e par t i es.
The pet i t i oner seeks quashi ng of t he or der dat ed 20.8.2013 passed by t he Judi ci al Magi st r at e, l st Cl ass, Begusar ai i n Compl ai nt Case No. 2572 ( C) of 2012, t her eby t aki ng cogni zance of t he of f ence under Sect i ons 417, 406 and 304A of t he I ndi an Penal Code.
Thi s appl i cat i on has been f i l ed under Sect i on 482 of t he Code of Cr i mi nal Pr ocedur e, 1973. The case of t he compl ai nant i n br i ef i s t hat t he husband of t he compl ai nant was wor ki ng i n t he Rangar ao Company i n Del hi . Ther e was dues of Rs. 30,000/- r el at i ng t o over t i me wor k done by her husband. He t empor ar i l y l ef t t he j ob, came back t o vi l l age but agai n went back t her e. The Company t ook wor k f r om hi m whi l e he was i l l so f el l unconsci ous and di ed l at er on.
Patna High Court Cr.Misc. No.29411 of 2014 (5) dt.01-09-2017 2Lear ned Counsel f or t he pet i t i oner submi t s t hat t he ent i r e al l egat i on i s f al se and no pr i ma-f aci e case under Sect i on 304A or under Sect i ons 406 and 417 of t he I ndi an Penal Code i s made out even t aki ng i nt o account t he ent i r e al l egat i ons. The husband of t he compl ai nant was f ound dead i n a publ i c pl ace and not i ce was i ssued by t he Del hi Admi ni st r at i on as t he body was uncl ai med. When i n Post Mor t em Repor t no cause of i nj ur y was ment i oned, t he opi ni on was kept r eser ved f or r epor t of chemi cal anal ysi s of Vi scer a Repor t . Ther e i s no evi dence adduced dur i ng enqui r y showi ng t hat t he compl ai nant 's husband f el l unconsci ous whi l e wor ki ng i n t he company of t he pet i t i oner . The pet i t i oner i s a r esi dent of New Del hi , even t he enqui r y was not post poned by t he Magi st r at e i n vi ew of t he amended pr ovi si on of Sect i on 202 of t he Code of Cr i mi nal Pr ocedur e.
However , t he mat t er has been compr omi sed and a cheque of Rs. 50,000/- was ear l i er gi ven by t he pet i t i oner t o t he compl ai nant and t oday a cheque of Rs. 50,000/- has been gi ven.
Havi ng consi der ed t he r i val submi ssi ons of bot h si des and t aki ng i nt o account t he al l egat i ons i n t he compl ai nt and t he mat er i al s el i ci t ed dur i ng t he enqui r y st age as wel l as accept ance of Rs. One Lakh by t he compl ai nant , t he or der of cogni zance dat ed 20.8.2013 i n Compl ai nt Case No. 2572 ( C) Patna High Court Cr.Misc. No.29411 of 2014 (5) dt.01-09-2017 3 of 2012 and al l consequent i al cr i mi nal pr oceedi ng pendi ng i n t he Cour t of Judi ci al Magi st r at e, l st Cl ass, Begusar ai is quashed.
The appl i cat i on st ands al l owed.
Snkumar/- (Arun Kumar, J.) U T