Rajasthan High Court - Jodhpur
Bhagwan Das vs State Of Rajathan (2023:Rj-Jd:30374) on 18 September, 2023
Author: Madan Gopal Vyas
Bench: Madan Gopal Vyas
[2023:RJ-JD:30374]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3728/2023
Bhagwan Das S/o Sh. Nand Lal, Aged About 55 Years, R/o Near
Tegour Public School, W.No. 20, Mohar Singh Chowk, Purani
Abadi, Sri Ganganagar (Raj.).
----Petitioner
Versus
1. State Of Rajathan, Through PP
2. Jogendra Kumar S/o Sh. Roop Chand Verma, Tegour
Public School, W.No. 20, Mohar Singh Chowk, Purani
Abadi, Sriganganagar.
3. SHO, P.S. Purani Abadi, District Sriganganagar.
4. The State Of Rajasthan, Through Sub-Divisional
Magistrate, Sriganganagar (Raj.).
----Respondents
For Petitioner(s) : Mr. Manish Shishodia, Sr. Adv.
assisted by Mr. Hans Raj
For Respondent(s) : Mr. Mahipal Bishnoi, GA assisted by
Mr. CP Marwan
Mr. Sanjeet Purohit with Mr. Nitin
Goklani, for Respondent No.2
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Judgment Date of Judgment: 18/09/2023 /kkjk 482 naM izfØ;k lafgrk ds v/khu ;g fofo/k nkafMd ;kfpdk] ;kph us fo}ku vij ls'ku U;k;k/kh'k la[;k&01] Jhxaxkuxj ds }kjk nkafMd fuxjkuh la[;k 16@2023 Hkxoku nkl cuke tksxsUnz dqekj vkfn esa ikfjr vkns'k fnukad 04-07-2023 ds fo#) izLrqr dh gS] ftlds }kjk fo}ku iqujh{k.k U;k;ky; us ;kph }kjk izLrqr iqujh{k.k ;kfpdk [kkfjt dh vkSj fo}ku mi[kaM eftLVªsV] Jhxaxkuxj }kjk izdj.k la[;k 02@2023 esa ikfjr vkns'k fnukad (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (2 of 13) [CRLMP-3728/2023] 21-06-2023 dh iqf"V dhA fo}ku mi[kaM eftLVªsV us /kkjk 145 naM izfØ;k lafgrk ds v/khu Fkkukf/kdkjh] iqfyl Fkkuk iqjkuh vkcknh] Jhxaxkuxj dks fookfnr nqdku dks dqdZ dj fjlhoj fu;qDr fd;kA 02- izdj.k ds la{ksi esa rF; bl izdkj gSa fd Fkkukf/kdkjh] iqfyl Fkkuk iqjkuh vkcknh] Jhxaxkuxj us fo}ku mi[kaM eftLVªsV] Jhxaxkuxj ds le{k i{kdkj la[;k&1 tksxsUnz dqekj vkSj i{kdkj la[;k&2 Hkxoku nkl ds laca/k esa /kkjk 145 naM izfØ;k lafgrk ds v/khu ifjokn izLrqr dj O;Dr fd;k fd izkFkhZ tksxsUnz dqekj us viuh nqdku tuojh] 2013 esa Hkxoku nkl dks 3]000@&#i;s izfrekg fdjk;s ij nh FkhA vc izkFkhZ tksxsUnz dqekj viuh nqdku dks [kkyh djokuk pkgrk gSA Hkxoku nkl nqdku esa feBkbZ dh nqdkunkjh djrk gS] blfy, nqdku [kkyh ugha djuk pkgrk gSA bl ckr dks ysdj nksuksa i{kksa ds chp fookn gS vkSj fnukad 19-02-2023 dks nksuksa i{kksa esa >xM+k gqvk] ftldh izFke lwpuk fjiksVZ la[;k 28@2023 ntZ gqbZ] ftlesa vuqla/kku ds ckn 'ks[kj rustk iq= Hkxoku nkl o jksfgr rustk ds fo#) /kkjk 323] 341] 504] 34 Hkkjrh; naM lafgrk esa vkjksi i= izLrqr fd;kA fookfnr nqdku ds dCts dks ysdj dHkh Hkh nksuksa i{kksa ds chp >xM+k gksdj ifj'kkafr Hkax gks ldrh gS] blfy, nqdku dks dqdZ dj fjlhoj fu;qDr fd, tkus dk fuosnu fd;kA 03- ifjokn izLrqr gksus ds i'pkr~ fo}ku mi[kaM eftLVªsV us vkns'k fnukad 21-06-2023 ds }kjk Fkkukf/kdkjh] iqfyl Fkkuk iqjkuh vkcknh] Jhxaxkuxj dks fjlhoj fu;qDr fd;k vkSj ;g Hkh vkns'k fn;k fd i{kdkj fnukad 11-07-2023 dks U;k;ky; esa mifLFkr gksdj oknxzLr Hkwfe ij okLrfod dCts ds ckjs esa vius&vius nkoksa dk fyf[kr dFku izLrqr djsaA 04- eSaus i{kdkjku~ ds ;ksX; vf/koDrkx.k o ;ksX; yksd vfHk;kstd dh cgl lquh ,oa vk{ksfir vkns'k o vfHkys[k dk voyksdu fd;kA 05- ;ksX; vf/koDrk ;kph us ;g rdZ fn;k fd ;kph Hkxoku nkl us izR;FkhZ tksxsUnz dqekj ls fookfnr ifjlj fdjk;s ij fy;k gqvk gSA ;kph us fdjk;k vf/kdj.k] Jhxaxkuxj ds le{k /kkjk 18 jktLFkku fdjk;k fu;U=.k (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (3 of 13) [CRLMP-3728/2023] vf/kfu;e] 2001 ds v/khu fnukad 28-11-2022 dks ;kfpdk izLrqr dh] ftl ij fo}ku vf/kdj.k us ;g varfje vkns'k ikfjr fd;k fd ;kph dks v;kph fcuk dkuwuh izfØ;k viuk,] tcju csn[ky ugha djsA i{kdkjksa ds e/; nqdku ds fookn dks ysdj dksbZ 'kkafr Hkax gksus dh laHkkouk ugha gSA izR;FkhZ tksxsUnz us fcuk fdlh mfpr ,oa dkuwuh vk/kkj ds iqfyl esa ifjokn izLrqr fd;kA iqfyl us dksbZ tk¡p fd, fcuk /kkjk 145 naM izfØ;k lafgrk esa ifjokn izLrqr fd;k] ftl ij fo}ku mi[kaM eftLVªsV us dqdhZ o fjlhoj fu;qfDr laca/kh vk{ksfir vkns'k ikfjr fd;k] tks fcYdqy vuqfpr] voS/k ,oa euekuk gSA vk{ksfir vkns'k ;kph dks lquokbZ dk volj fn, fcuk ikfjr fd;k x;k gSA i{kdkjksa ds e/; fookfnr nqdku ds dCts dks ysdj dksbZ fookn ugha gSA izR;FkhZ tksxsUnz dqekj] ifjlj Lokeh] cyiwoZd fookfnr nqdku ;kph ls fjDr djokuk pkgrk gS] blh mÌs'; dh iwfrZ ds fy, izR;FkhZ tksxsUnz dqekj us /kkjk 145 naM izfØ;k lafgrk ds v/khu dk;Zokgh izLrqr dhA fo}ku mi[kaM eftLVªsV us ekSds ij 'kkafr Hkax gksus dh laHkkouk ds dksbZ dkj.k vafdr fd, fcuk vk{ksfir vkns'k ikfjr fd;k gS] tks fcYdqy voS/k ,oa euekuk gSA fo}ku iqujh{k.k U;k;ky; us vk{ksfir vkns'k ds iSjk la[;k 07 esa ;g vafdr fd;k gS fd Þblfy, tc dCtk fookfnr gks rks fopkj.k U;k;ky; }kjk fjlhoj fu;qfDr ij i{kdkjku dks viuk i{k izLrqr djus gsrq fn;k x;k volj iw.kZr% fof/klEer gS ftlesa gLr{ksi djus dh dksbZ vko';drk ugha gSAß tcfd fookfnr nqdku ds dCts dks ysdj dksbZ fookn ugha FkkA fo}ku iqujh{k.k U;k;ky; us iqujh{k.k ;kfpdk viks"k.kh; gksuk ekudj dkuwuh Hkwy dh gSA i{kdkjksa ds e/; fdjk;snkj ,oa edku ekfyd dk laca/k gS] blfy, /kkjk 145 naM izfØ;k lafgrk ds izko/kku ykxw ugha gksrs gSaA vr% fo}ku mi[kaM eftLVªsV o fo}ku vij ls'ku U;k;k/kh'k }kjk ikfjr nksuksa vk{ksfir vkns'k vuqfpr] voS/k ,oa euekus gSa] ftUgsa vikLr fd, tkus dk fuosnu fd;kA mUgksaus vius bu rdksZa dh iqf"V esa fuEufyf[kr uthjsa izLrqr dha] ftudk eSaus voyksdu fd;k %&
1. MANU/SC/0688/2004 : Adalat Prasad Vs. Rooplal Jindal and Ors.
2. RLW 2004 (4) Raj. 2300 : Pratap Singh Vs. State of Rajasthan and Ors.
(Downloaded on 12/11/2023 at 06:06:35 AM)[2023:RJ-JD:30374] (4 of 13) [CRLMP-3728/2023]
3. RLW 2003 (4) Raj. 2430 : Sua Lal and Ors. Vs. Kana and Ors.
4. MANU/SCOR/107034/2022 : Abid and Ors. Vs. Ravi Naresh and Ors.
06- ;ksX; yksd vfHk;kstd o izR;FkhZ tksxsUnz dqekj ds ;ksX; vf/koDrk us mi;qZDr rdksZa dk fojks/k fd;kA izR;FkhZ tksxsUnz dqekj ds ;ksX; vf/koDrk us ;g rdZ Hkh fn;k fd ;kph Hkxoku nkl us izR;FkhZ tksxsUnz dqekj ls fookfnr nqdku fdjk;s ij izkIr dhA tksxsUnz dqekj viuh nqdku dks [kkyh djokuk pkgrk gS vkSj Hkxoku nkl us nqdku esa feBkbZ dh nqdkunkjh dj j[kh gS] blfy, Hkxoku nkl nqdku dks [kkyh ugha djuk pkgrk gSA bl ckr dks ysdj nksuksa i{kksa ds chp fookn gSA blh dkj.k fnukad 19-02-2023 dks nksuksa i{kksa ds chp >xM+k gqvk] ftldh izFke lwpuk fjiksVZ la[;k 28@2023 iathc) gqbZ] ftlesa iqfyl us vko';d vUos"k.k ds ckn fdjk;snkj Hkxoku nkl ds iq= 'ks[kj rustk o ,d vU; jksfgr rustk ds fo#) /kkjk 323] 341] 504] 34 Hkkjrh; naM lafgrk dk vijk/k izekf.kr ekudj vkjksi i= la[;k 40 fnukafdr 31-03-2023 l{ke U;k;ky; esa izLrqr fd;kA nksuksa i{kksa ds chp ifj'kkafr Hkax gks ldrh gSA bUgha rF;ksa ds vk/kkj ij ifjokn mi[kaM eftLVªsV] Jhxaxkuxj ds le{k izLrqr fd;kA iqfyl us ifjokn izLrqr djus ls iwoZ /kkjk 145 naM izfØ;k lafgrk dh tk¡p esa xokgku~~ ds dFku ys[kc) fd,] fQj ifjokn fo}ku mi[kaM eftLVªsV ds le{k izLrqr fd;kA flfoy dk;Zokgh ds ckn Hkh /kkjk 145 naM izfØ;k lafgrk ds v/khu dk;Zokgh gks ldrh gSA mi[kaM eftLVªsV }kjk ikfjr vkns'k varfje Fkk] blfy, ml vkns'k ds fo#) iqujh{k.k ;kfpdk iks"k.kh; ugha gksrhA mi[kaM eftLVªsV }kjk ikfjr vk{ksfir vkns'k fnukad 21-06-2023 esa oknxzLr Hkwfe ij okLrfod dCts ds rF;ksa ds ckjs esa vius&vius nkos izLrqr djus gsrq i{kdkjksa dks uksfVl tkjh fd;k vkSj i=koyh fnukad 11-07-2023 dks fu;r dh xbZ] blfy, ;kph viuh leLr vkifRr;ka fo}ku mi[kaM eftLVªsV ds le{k gh izLrqr dj ldrk gSA fo}ku mi[kaM eftLVªsV ,oa fo}ku vij ls'ku U;k;k/kh'k }kjk ikfjr vk{ksfir vkns'k fcYdqy mfpr ,oa fof/klEer gS] ftlesa gLr{ksi fd, tkus ds dksbZ i;kZIr vk/kkj ugha gS] blfy, ;kfpdk (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (5 of 13) [CRLMP-3728/2023] [kkfjt fd, tkus dk fuosnu fd;kA mUgksaus vius bu rdksZa dh iqf"V esa fuEufyf[kr uthjsa izLrqr dha] ftudk eSaus llEeku voyksdu fd;k %&
1. 1970 0 CrLJ 770 : Ram Shanker Tewari and another Vs. The State and others.
2. RLW 2006 (2) Raj 885 : Sultan Singh Vs. State of Rajasthan
3. 1994 M.P.L.J. 753 : Shankarlal Vs. State of Madhya Pradesh and Another.
07- eSaus mi;qZDr ijLij fojks/kh rdksZa ij fopkj fd;kA fo}ku mi[kaM eftLVªsV us vius vk{ksfir vkns'k fnukad 21-06-2023 esa ;g vafdr fd;k gS fd Fkkukf/kdkjh] iqfyl Fkkuk iqjkuh vkcknh] Jhxaxkuxj }kjk izLrqr bLrxkls esa ekSds ij dHkh Hkh yM+kbZ >xM+k gksdj [kwu [kjkck ;k dksbZ vfiz; ?kVuk gksuk vafdr fd;k x;k gSA ysfdu Fkkukf/kdkjh] iqfyl Fkkuk iqjkuh vkcknh] Jhxaxkuxj }kjk izLrqr bLrxkls esa ,sls dksbZ rF; vafdr ugha fd, x, gSaA ,slk izrhr gksrk gS fd fo}ku mi[kaM eftLVªsV us iqfyl }kjk izLrqr bLrxkls dk /;kuiwoZd voyksdu rd ugha fd;k gSA fo}ku mi[kaM eftLVªsV us vk{ksfir vkns'k ds }kjk i{kdkjksa dks vkns'k fn;k fd fnukad 11-07-2023 dks U;k;ky; esa mifLFkr gksdj oknxzLr Hkwfe ij okLrfod dCts ds rF;ksa ds ckjs esa vius&vius nkoksa dk fyf[kr dFku izLrqr djsaA ysfdu iqfyl us vius bLrxkls esa fookfnr ifjlj ds okLrfod dCts dks ysdj i{kdkjksa ds e/; dksbZ fookn gksuk vafdr ugha fd;k gS cfYd iqfyl us bLrxkls esa ;g vafdr fd;k gS fd izkFkhZ tksxsUnz dqekj viuh nqdku [kkyh djokuk pkgrk gS vkSj Hkxoku nkl nqdku esa feBkbZ dh nqdkunkjh djrk gS] blfy, fookfnr nqdku dks [kkyh ugha djuk pkgrk gSA dqy feykdj nksuksa i{kksa ds chp HkwLokeh o fdjk;snkj dk laca/k gSA HkwLokeh nqdku dks [kkyh djokuk pkgrk gS vkSj fdjk;snkj nqdku [kkyh ugha djuk pkgrk gSA bl fookn dks ysdj ekSds ij dHkh Hkh dksbZ yM+kbZ&>xM+k gksdj [kwu&[kjkck ;k dksbZ vfiz; ?kVuk gksuk ifjokn esa vafdr ugha fd;k x;k gSA ysfdu fo}ku mi[kaM eftLVªsV us vk{ksfir vkns'k ikfjr djus ds tks dkj.k vafdr fd, gSa] os vk/kkj bLrxkls esa vafdr ugha gSaA (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (6 of 13) [CRLMP-3728/2023] 08- izFke lwpuk fjiksVZ la[;k 28@2023 fnukad 20-02-2023 ds voyksdu ls ;g izdV gksrk gS fd fnukad 19-02-2023 dks le; 10%15 ih-,e- ls 10%30 ih-,e- cts jes'k o jkts'k ds lkFk jksfgr vkSj 'ks[kj us xkyh&xykSt o ekjihV dhA jes'k o jkts'k dk tksxsUnz dqekj ls D;k laca/k gS] ;g Li"V ugha fd;k x;k gSA vfHk;qDr 'ks[kj rustk vo'; Hkxoku nkl ¼fdjk;snkj½ dk iq= gSA ;g ?kVuk Hkh fnukad 19-02-2023 dh gSA ifjokn fnukad 25-05-2023 dks mi[kaM eftLVªsV] Jhxaxkuxj ds le{k izLrqr fd;k x;k gSA fnukad 19-02-2023 ls fnukad 25-05-2023 ds e/; djhc 03 ekg ls vf/kd dh vof/k ds nkSjku i{kdkjksa ds chp dksbZ ekjihV] fookn] 'kkafr Hkax vkfn gqvk gks] ,slk ifjokn ds voyksdu ls izdV ugha gksrk gSA dqy feykdj fo}ku mi[kaM eftLVªsV us ekSds ij ifj'kkafr Hkax gksuk laHkkO; ekudj fof/kd ,oa rF;kRed Hkwy dh gSA 09- ;kph Hkxokunkl us fdjk;k vf/kdj.k] Jhxaxkuxj ds le{k /kkjk 18 jktLFkku fdjk;k fu;a=.k vf/kfu;e] 2001 ds v/khu izR;FkhZ tksxsUnz dqekj ds fo#) vthZ izLrqr dh] ftlesa vthZnkj us izR;FkhZ ds fo#) fuEufyf[kr vuqrks"k pkgk gS %& ß(i) fd izR;FkhZ dks vknsf'kr fd;k tkos fd og vthZnkj dks fdjk;k/khu ifjlj fLFkr nqdku uEcj 1 lkbZt 10 xq.kk 12 QqV if'pe&mRrj fn'kk dh vksj lM+d vke ij [kqyrh gqbZ dkWuZj okyh nks eaftyk fufeZr] Jhxaxkuxj] ls tcjnLrh csn[ky u djsaA
(ii) fd izR;FkhZ dks vknsf'kr fd;k tkos fd og vthZnkj dks vius LFkkuh;
cSadj dk uke o cSad [kkrk la[;k miyC/k djok;s rkfd vthZnkj mDr fdjk;k/khu ifjlj dk fdjk;k fu;fer :i ls izR;FkhZ ds cSad [kkrk esa tek djok ldsA
(iii) fd vthZ dk O;; fnyok;k tkosA
(iv) fd vU; dksbZ vuqrks"k tks vthZnkj fof/kuqlkj izkIr djus ds vf/kdkjh gks] fnyok;k tkosAß 10- mi;qZDr ;kfpdk izLrqr gksus ds i'pkr~ fo}ku ihBklhu vf/kdkjh] fdjk;k vf/kdj.k] Jhxaxkuxj us fnukad 02-01-2023 dks fuEufyf[kr vkns'k ikfjr fd;k %& (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (7 of 13) [CRLMP-3728/2023] ß2-1-23 odhy ;kph miŒA v;kph dh vksj ls odhy Jh izoh.k lksuh us odkyrukek is'k fd;kA tokc ;kfpdk is'k djus gsrq volj pkgkA odhy ;kph Jh lqjs'k dqekj vjksM+k us tokc is'k djus rd ;kph dks tcju csn[ky u djus ckcr varfje LFkxu fn;s tkus dk fuosnu fd;kA odqyk; mHk;i{kdkjku dks bl ij lquk x;kA i=koyh dk ifj'khyu fd;k x;kA odhy v;kph us varfje LFkxu fn;s tkus dk fojks/k fd;kA leLr rF;ksa o ifjfLFkfr;ksa dks e/; utj j[krs gq,A tokc ;kfpdk izLrqr fd;s tkus rd varfje LFkxu bl vk'k; dk fn;k tkrk gS fd v;kph fcuk dkuwuh ¼fof/kd½ izfØ;k viuk;s fcuk ;kph dks tcju csn[ky u djsA i=koyh is'k gksus tokc ;kfpdk fnŒ 23-2-23 dks is'k gksAß 11- bl izdkj fo}ku ihBklhu vf/kdkjh us ;kph Hkxoku nkl ¼fdjk;snkj½ dh vthZ ij fookfnr nqdku ds laca/k esa ;g vkns'k ikfjr fd;k fd izR;FkhZ fcuk fof/kd izfØ;k viuk, tcju vthZnkj dks csn[ky ugha djsA ysfdu bl vkns'k ds vfLrRo esa jgrs gq, fo}ku mi[kaM eftLVªsV] Jhxaxkuxj us vk{ksfir vkns'k ds }kjk fookfnr nqdku dks dqdZ djus o fjlhoj fu;qDr djus dk tks vkns'k fn;k] og fdlh Hkh izdkj ls mfpr ,oa fof/klEer ugha gSA 12- bl laca/k esa MANU/RH/0243/1994 : Yaqub Ali Vs. State of Rajasthan and Ors. esa bl U;k;ky; dh led{k ihB us fu.kZ; fnukad 06-09-1994 ds iSjk la[;k 23 esa fuEufyf[kr er O;Dr fd;k gS %& "23. A similar question came up for consideration before the Apex Court in the case of Ram Sumer Puri Mahant v. State of U.P. MANU/SC/0108/1984 : AIR 1985 SC 472 : 1985 Cri LJ 752, wherein their Lordships ruled as under (at p. 753 of Cri LJ):-
"When a Civil litigation is pending for the property wherein the question of possession is involved and has been adjudicated, we see hardly any justification for initiating a parallel criminal proceeding under Section 145 of the Code. There is no scope of doubt or dispute the position that the decree of Civil Court is binding oh the criminal court in a matter like the one before us. Counsel for respondents 2-5 was not in a position to challenge the proposition that parallel proceedings should not be permitted to continue and in the (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (8 of 13) [CRLMP-3728/2023] event of a decree of the Civil Court, the criminal court should not be allowed to invoke its jurisdiction particularly when possession is being examined by the civil court and parties are in a position to approach the civil court for interim orders such as injunction or appointment of receiver for adequate protection of the property during pendency of the dispute. Multiplicity of litigation is not in the interest of the parties nor should public time be allowed to be wasted over meaningless litigation. We are, therefore, satisfied that parallel proceedings should not continue and the order of the learned Magistrate should be quashed."
13- bl laca/k esa MANU/AP/0607/1998 : Bheeravolu Madan Mohan Reddy Vs. Sub-Divisional Magistrate and Revenue Divisional Officer, Polancha, Khammam Dist. and Ors. esa vka/kzizns'k mPp U;k;ky; us fu.kZ; fnukad 10-07-1998 ds iSjk la[;k 08 esa fuEufyf[kr er O;Dr fd;k gS %& "8. The impugned proceedings are also liable to be quashed on the ground that they have been initiated by the Magistrate while the civil disputes with respect to the same lands between the parties are pending in the Court of Special Assistant Agent, Mobile Court, Bhadrachalam and also in the Court of Subordinate Judge, Sattupalli. The learned Counsel for the petitioner filed the certified copies' of the orders in interlocutory applications granting interim injunction in favour of the petitioner and his family members with respect to the disputed lands by two Civil Courts, as material papers. As seen from these documents, the learned Subordinate Judge, Sattupalli, ordered interim injunction on 20-7-1995 in I.A No. 267/95 in O.S. No. 29/95 in favour of the petitioner and his brothers and mother restraining Devarakonda Venkateswarulu and three others who are said to be non-tribals, restraining them from interfering with the possession and enjoyment of the disputed land. The Special Assistant Agent, Mobile Court, Bhadrachalam, by his order dated 31-01-1996 passed in I.A. No. 16/96 in O.S. No. 9/96, granted ad interim injunction in favour of the petitioner's mother Lakshamma, restraining fourteen respondents who are said to be tribals from interfering with the peaceful possession and enjoyment of the disputed lands. It is stated by the learned Counsel for the petitioners that the said orders of injunction are still in force. Obviously, these two ad interim injunction orders, safe- guarding the possession of the petitioner and his family (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (9 of 13) [CRLMP-3728/2023] members have been passed long prior to the impugned orders passed by the first respondent on 28-06-1996 and the dispute relating to the possession of the disputed lands was pending in the Civil Court. It is well settled that the Executive Magistrate has no jurisdiction to initiate proceedings under Section 145 Cr.P.C when the Civil Courts are already seized of the matter in dispute. ..."
14- bl laca/k esa MANU/UP/0018/1962 : Mirza Mohd. Aziz Vs. Safdar Husain and Ors. esa bykgkckn mPp U;k;ky; us fu.kZ; fnukad 28-07-1961 ds iSjk la[;k 07 esa fuEufyf[kr er O;Dr fd;k gS %& "7. The last point to be determined is whether order passed by the criminal court can be enforced or not. I have already observed above that there is no legal defect in this order and it has been passed by a competent court, but it is one of the maxims of administration of justice that a conflict of decisions should be avoided and where disputes are really of a civil nature the orders of competent civil courts should be given precedence over the orders of criminal courts. It has not been contended before me that the Munsif North was not competent to issue the temporary injunction which he issued because a criminal court had already passed a conflicting order. Criminal Courts in such disputes are merely stop-gaps and their orders are only meant to ensure peace and the dispute is finally decided by a competent civil court.
Mirza Mohd. Aziz has now approached a competent civil court and the dispute between the parties would be decided by the civil courts. Under the circumstances the temporary injunction issued by the Munsif North is a valid order and it limits the operation of the order of the criminal court till the injunction is in force. Of course, if the injunction is set aside then the order passed by the criminal courts will again be revived and it can be acted upon. At the moment this order is in abeyance because of the injunction issued by the Civil Court. In case the injunction is confirmed then the order passed by the civil court will have precedence over the order passed by the criminal court. In view of what I have observed above I see no reason to interfere with the order passed by the Magistrate, but this order cannot be enforceed till the injunction stands in its way. I think I have made the position quite clear."
(Downloaded on 12/11/2023 at 06:06:35 AM)[2023:RJ-JD:30374] (10 of 13) [CRLMP-3728/2023] 15- bl laca/k esa MANU/DE/0058/1987 : Suresh Kumar Vs. Vijay Kumar and Ors. esa fnYyh mPp U;k;ky; us fu.kZ; fnukad 02--03-1987 ds iSjk la[;k 08 esa fuEufyf[kr er O;Dr fd;k gS %& "8. On this aspect, if by implication, there was any controversy, the same was laid at rest by the judgment of Ram Sumer Puri Mahant v. State of U.P., MANU/SC/0108/1984 : AIR1985SC472 while construing the effect of pendency of civil litigation at the time of initiation of proceedings under Section 145 Cr.P.C. it was observed as under :-
"When a civil litigation is pending for the property wherein the question of possession is involved and has been adjudicated, initiation of a parallel criminal proceedings under Section 145 of the Code, would not be justified. The parallel proceedings should not be permitted to continue and in the event of a decree of the Civil Court the Criminal Court should not be allowed to invoke its jurisdiction particularly when possession is being examined by the Civil Court and parties are in a position to approach the Civil Court for interim orders such as injunction or appointment of receiver for adequate protection of the property during pendency of the dispute. Multiplicity of litigation is not in the interest of the parties nor should public time be allowed to be wasted over meaningless litigation."
16- dqy feykdj] fo}ku ihBklhu vf/kdkjh] fdjk;k vf/kdj.k] Jhxaxkuxj }kjk ;kph fdjk;snkj Hkxoku nkl ds vkosnu ij fnukad 02-01-2023 dks varfje :i ls ;g vkns'k ikfjr fd;k Fkk fd izR;FkhZ HkwLokeh fcuk fof/kd izfØ;k viuk, ;kph dks tcju csn[ky ugha djs] rc fQj fo}ku mi[kaM eftLVªsV }kjk ikfjr vk{ksfir vkns'k ckcr fookfnr nqdku dks dqdZ dj fjlhoj fu;qDr djus laca/kh fdlh Hkh izdkj ls mfpr ,oa fof/klEer ugha gS] blfy, bl U;k;ky; }kjk varfuZfgr 'kfDr;ksa dk iz;ksx djrs gq, fo}ku mi[kaM eftLVªsV }kjk ikfjr vk{ksfir vkns'k ds nq#i;ksx dks fuokfjr djuk fof/kd :i ls vko';d gSA 17- blds vfrfjDr] bl laca/k esa RLW 2004 (4) Raj. 2300 :
Pratap Singh Vs. State of Rajasthan and Ors. esa bl U;k;ky; dh led{k (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (11 of 13) [CRLMP-3728/2023] ihB us fnukad 14-05-2004 dks ikfjr fu.kZ; ds iSjk la[;k 17 ls 19 esa fuEufyf[kr er O;Dr fd;k gS %& "17. In the present case the impugned order dated 16.2.2004 reveals that the learned Magistrate directed the appointment of receiver on the ground that there was apprehension of breach of-peace, meaning thereby that he covered his order under condition No. (i) as mentioned above i.e. the provision of emergency.
18. The power under Section 146 Cr.P.C. should be exercised with due care and caution and should be limited to the cases in which the likelihood of the breach of peace is so imminent as to call for immediate action to prevent the same.
19. A mere breach of peach does not bring a case within the gamut of this section. The term "emergency" means existence of factors of conditions which emerged calling for immediate action to attach the land and take it under the control and management of the court. Where there exists no emergency, attaching of the disputed land and appointment of receiver are bad. When Civil Court has passed an order for maintenance of status quo, an order directing attachment of the property and appointing a receiver cannot be justified."
18- blh izdkj MANU/SCOR/107034/2022 : Abid and Ors. Vs. Ravi Naresh and Ors. esa ekuuh; mPpre U;k;ky; }kjk fnukad 01-11-2022 dks ikfjr vkns'k ds iSjk la[;k 4 esa fuEufyf[kr fl)kar izfrikfnr fd;k x;k gS %& "4. It is, however, an admitted fact that the petitioners have already filed a suit for injunction in which ex-parte ad- interim injunction has been granted by the Civil Court, Faizabad, Uttar Pradesh on 05.12.2020. Once the Civil Court is seized of the matter, it goes without saying that the proceedings under Section 145/146 Cr.P.C. cannot proceed and must come to an end. The inter- se rights of the parties regarding title or possession are eventually to be determined by by the Civil Court."
19- tgka rd ;ksX; vf/koDrk izR;FkhZ la[;k 02 ds bl rdZ dk iz'u gS fd fo}ku mi[kaM eftLVªsV }kjk ikfjr vk{ksfir vkns'k ds fo#) iqujh{k.k ;kfpdk iks"k.kh; ugha gS] ysfdu muds bl rdZ esa dksbZ fof/kd cy ugha gS] D;ksafd bl laca/k esa bl U;k;ky; dh led{k ihB }kjk RLW 2003 (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (12 of 13) [CRLMP-3728/2023] (4) Raj. 2430 : Sua Lal and Ors. Vs. Kana and Ors. ds fu.kZ; ds iSjk la[;k 5 esa ;g er O;Dr fd;k gS fd %& "5. ... Learned counsel for the petitioners contended that the order dated 3.8.2000 was an interim order, hence the revision was not maintainable. This contention seems to be without merit. It was held by this Court in Ram Pratap and Anr. v. State of Rajasthan and Ors. (1), that when the Receiver was appointed under Section 146(1) Cr.P.C. revision would lie. ..."
20- blh izdkj ls bl laca/k esa RLW 2004 (4) Raj. 2300 : Pratap Singh Vs. State of Rajasthan and Ors. esa bl U;k;ky; dh led{k ihB us fnukad 14-05-2004 dks ikfjr fu.kZ; ds iSjk la[;k 24 esa fuEufyf[kr er O;Dr fd;k gS %& "24. In my considered opinion, in passing the impugned order dated 16.2.2004, the learned SDO has committed grave error which resulted in miscarriage of justice and since it has resulted in miscarriage of justice, the misc. petition under Section 482 Cr.P.C. is maintainable."
21- dqy feykdj] mi;qZDr foospu ds ifj.kkeLo:i fo}ku mi[kaM eftLVªsV] Jhxaxkuxj ,oa fo}ku vij ls'ku U;k;k/kh'k la[;k&1] Jhxaxkuxj } kjk ikfjr vk{ksfir vkns'k mfpr ,oa fof/klEer ugha gSA 22- izFke n`"V;k fo}ku mi[kaM eftLVªsV] Jhxaxkuxj }kjk ikfjr vk{ksfir vkns'k ,oa iqujh{k.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k dks fLFkj j[kk tkuk U;k;ky; dh izfØ;k dk nq#i;ksx gS] blfy, vk{ksfir vkns'k@ dk;Zokgh dks varfuZfgr 'kfDr;ksa dk iz;ksx djrs gq, vfHk[kafMr fd;k tkuk U;k;ksfpr gSA 23- ifj.kker% ;kph Hkxoku nkl dh vksj ls izLrqr ;kfpdk varxZr /kkjk 482 naM izfØ;k lafgrk Lohdkj dh tkrh gS rFkk fo}ku vij ls'ku U;k;k/kh'k la[;k&01] Jhxaxkuxj ds }kjk nkafMd fuxjkuh la[;k 16@2023 Hkxoku nkl cuke tksxsUnz dqekj vkfn esa ikfjr vkns'k fnukad 04-07-2023 ,oa fo}ku mi[kaM eftLVªsV] Jhxaxkuxj }kjk izdj.k la[;k 02@2023 jkT; cuke (Downloaded on 12/11/2023 at 06:06:35 AM) [2023:RJ-JD:30374] (13 of 13) [CRLMP-3728/2023] tksxsUnz dqekj vkfn esa ikfjr vkns'k fnukad 21-06-2023 ds izHkko ,oa fØ;kfUofr dks LFkfxr fd;k tkrk gSA 24- fjlhoj] Fkkukf/kdkjh] iqfyl Fkkuk iqjkuh vkcknh] Jhxaxkuxj dks funsZf'kr fd;k tkrk gS fd fookfnr nqdku dks dqdhZ ls eqDr djsA 25- bl vkns'k dh ,d izfr fo}ku fopkj.k U;k;ky; dks tfj, E-mail/Fax 'kh?kz izsf"kr gksA (MADAN GOPAL VYAS),J 4-Rajendra/-
;g vkns'[email protected]; Hkkjrh; lafo/kku ds vuqPNsn 348
(i) ds rgr Hkkjr ljdkj dh vf/klwpuk jkti= la[;k 1] fnuakd 2 tuojh 1999 ,oa jktLFkku jkti= fnukafdr 10-3-1971 ds rgr fgUnh Hkk"kk ds iz;ksx dkss izkf/kd`r fd, tkus ds ifj.kkeLo:i fgUnh Hkk"kk esa fy[kk;k x;kA (Downloaded on 12/11/2023 at 06:06:35 AM) Powered by TCPDF (www.tcpdf.org)