Allahabad High Court
Sechu Pal (Actual Name Santosh Pal) vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 30 August, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2024:AHC-LKO:59327
Court No. - 13
Case :- APPLICATION U/S 482 No. - 7646 of 2024
Applicant :- Sechu Pal (Actual Name Santosh Pal)
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Counsel for Applicant :- Smt. Nalini Prakash Jain
Counsel for Opposite Party :- G.A.
Hon'ble Saurabh Lavania,J.
1. Short counter affidavit filed by Sri Rajeev Kumar Mishra 'Rudra', Advocate alongwith Vakalatnama on behalf of opposite party No. 2 in the Court today is taken on record.
2. Heard Smt. Nalini Prakash Jain, learned counsel for applicant and learned A.G.A. for State of U.P.
3. By means of the present application, the applicant has assailed the pending criminal proceedings in Criminal Case No. 202 of 2020 arising out of Case Crime No. 155 of 2017, under Sections 364, 343, 452, 506, I.P.C. Police Station - Baskhari, District - Ambedkar Nagar pending in the Court of Chief Judicial Magistrate, Ambedkar Nagar. The main relief sought in the present application is extracted herein-under:-
"That for the facts and reasons and circumstances stated in the accompanying affidavit, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash the chargesheet dated 14.12.2019 and cognizance and summoning order dated 18.01.2020 in respect of case crime no. 155 of 2017, under section 364. 343, 452, 506, I.P.C. police station Baskhari, District Ambedkarnagar, alongwith entire criminal proceedings of the criminal case no. 202 of 2020 as main accused has been acquitted as the prosecution does not support the case in light of law laid down by Hon'ble Court in the case of Anant Mishra's case as main accused has been acquitted then the criminal proceedings against other accused persons on same witness can not be sustained, in respect of case crime No. 155 of 2017 police station Baskhari, District Ambedkarnagar pending in the court of Chief Judicial Magistrate, Ambedkarnagar. The petitioner further prays that this Hon'ble Court may be pleased to direct the learned court below not to take any coercive measures against the petitioner during pendency of the present case. Furthermore the petitioner prays that this Hon'ble Court may be kind enough to stay the proceedings of the Criminal case no. 202 of 2020 arising out of case crime no. 155 of 2017, under section 364, 343, 452, 506, I.P.C. police station Baskhari, District Ambedkarnagar pending in the court of Chief Judicial Magistrate, Ambedkarnagar, until final disposal of the present petition, in the interest of justice."
4. Brief facts of the case are to the effect that an FIR registered as Case Crime No. 155 of 2017 on 01.08.2017 by opposite party no. 02/Shahabuddin making allegations against Balinder Yadav alias Lotu Yadav S/o Manik Chandra Yadav, Brijesh Pal (applicant herein), Sechu Pal and Pintu Yadav so as to attract offense under Sections 343, 365, 452, 506 I.P.C.
5. Incident, as per FIR, occurred on 24.07.2017 and according to the FIR, co-accused Balinder Yadav alias Lotu Yadav with the help of the applicant and other accused abducted one Sallahuddin, brother of the informant/opposite party no. 2. The reason of abduction, as per the FIR, was that persons against whom the allegations regarding abduction were made in the FIR wants to know the whereabouts of one Mohd. Salim and Poonam.
6. It would be apt to indicate that Mohd. Salim is the son of the informant and Poonam is sister of Balinder Yadav alias Lotu Yadav.
7. After aforesaid the investigation was carried out by the Investigating Officer (in short "I.O.") and upon completion of investigation, the I.O. submitted the charge-sheet No. 13 and thereafter cognizance was taken in the light of the allegations levelled against Balinder Yadav alias Lotu Yadav and thereafter, the case was committed to the Court of Sessions where the same was registered as Session Trial No. 74 of 2018 (State Vs. Balinder alias Lotu Yadav) and there the charges were framed and upon denial of the same, the accused was put to trial and in the trial to establish its case the prosecution examined two main witnesses of the fact namely opposite party no. 2/Shahabuddin (P.W.1) herein and Sallahuddin (P.W.2), who according to case set up by the prosecution was abducted by co-accused Balinder Yadav alias Lotu Yadav along with the applicant herein along with others.
8. Before the trial Court, Shahabuddin (P.W. 1) stated what was indicated in the FIR.
9. It would be apt to indicate that the FIR was lodged on the basis of statement/information given by Sallahuddin (P.W. 2).
10. Sallahuddin (P.W.2), before the trial Court, was declared hostile and thereafter, an opportunity was given to the prosecution to cross-examine this witness and in the cross-examination by the prosecution, nothing could be elicited against co-accused Balinder Yadav alias Lotu Yadav and other accused including the applicant.
11. After conclusion of the evidence of prosecution. Before the co-accused Balinder Yadav alias Lotu Yadav, questions were put in terms of Section 313 Cr.P.C. in which co-accused Balinder Yadav alias Lotu Yadav denied the story of the prosecution.
12. Trial Court, thereafter, considering the submissions made by learned counsel for the parties and material available on record, passed the judgment dated 17.02.2020 whereby acquitted the co-accused Balinder Yadav alias Lotu Yadav for the offense under Sections 452, 343, 364, 365, 506 IPC. In this judgment, the trial Court observed that prosecution has miserably failed to prove the case against the co-accused Balinder Yadav alias Lotu Yadav beyond doubt, who in fact was the main accused.
13. Relevant paras of the judgment is extracted herein-under:
"16. उक्त सम्बन्ध में प्रस्तुत प्रकरण की पत्रावली के सम्यक् परिशीलन से यह स्पष्ट हो रहा है कि पत्रावली पर अभियोजन पक्ष की तरफ से अभियोजन साक्षी संख्या-2 सलाहुद्दीन परीक्षित है। अभियोजन कथानक के अनुसार उक्त सलाहुद्दीन को ही प्रकरण के अभियुक्त ने अपने साथियों के साथ मिलकर उसके घर में घुस कर गाड़ी में बैठाकर मारते-पीटते ले आया था। ऐसी दशा में सलाहुद्दीन के साथ हुए घटना के सम्बन्ध में उक्त सलाहुद्दीन साक्षी का साक्ष्य सर्वोत्तम साक्ष्य है, क्योंकि उक्त सलाहुद्दीन के घर में ही अभियुक्त ने अपने साथियों के साथ गृहअतिचार किया था। उक्त सलाहुद्दीन के मुख्य पृच्छा के साक्ष्य के सम्यक् परिशीलन से यह स्पष्ट हो रहा है कि उसमें उसने यह कहा है कि वह वादी मुकदमा के लड़के सलीम को जानता है, सलीम उसके भाई का लड़का है, सलीम, फिरतू यादव की लड़की पूनम उर्फ हिना को भगाकर ले गया था. शादी किया था या नहीं उसे नहीं मालूम है। आगे अपने मुख्य पृच्छा के ही साक्ष्य में यह यह भी कहा कि दिनांक 24.7.2017 को रात में 2 बजे चन्दवक, जनपद जौनपुर से बलेन्दर उर्फ लौटू यादव पुत्र मानिक चन्द ग्राम अमरौना, थाना चन्दवक, जनपद जौनपुर तथा उसके साथी बृजेश पाल, सेचू पाल व पिन्टू यादव उसके घर में घुस कर जबरदस्ती रिवाल्वर आदि लगाकर स्कार्पियो गाड़ी में बैठाकर सलीम का पता उससे नहीं पूँछ रहे थे और न ही उसे रसूलपुर दरगाह, थाना बसखारी, जनपद अम्बेडकर नगर में ले गये थे।
17. उक्त साक्षी के साक्ष्य के सम्यक् परिशीलन से स्पष्ट हो रहा है कि उसके द्वारा अपने मुख्य पृच्छा में उपरोक्त आशय का ही साक्ष्य देने पर अभियोजन पक्ष की तरफ से विद्वान जिला शासकीय अधिवक्ता, फौजदारी द्वारा उक्त साक्षी को पक्षद्रोही घोषित करने तथा उससे प्रतिपृच्छा करने की अनुमति चाही गयी, जिसकी अनुमति न्यायालय द्वारा दी गयी। पत्रावली के सम्यक् परिशीलन से यह स्पष्ट हो रहा है कि जब उक्त साक्षी से अभियोजन पक्ष की तरफ से विद्वान जिला शासकीय अधिवक्ता, फौजदारी द्वारा प्रतिपृच्छा की गयी, तो उसने अपने प्रतिपृच्छा के साक्ष्य में कहा कि उसके भाई सहाबुद्दीन ने अभियुक्तगण बलेन्दर उर्फ लौटू यादव, बृजेश पाल, सेचू पाल व पिन्टू यादव के विरूद्ध थाना कोतवाली में एफ.आई.आर. दर्ज कराया था या नहीं, इसकी जानकारी उसे नहीं है। विवेचक ने उसका कोई बयान नहीं लिया था। बलेन्दर यादव उसके गांव का ही है उक्त साक्षी बम्बई में रहता है इसलिए वह यह नहीं बता सकता है कि बलेन्दर यादव कौन सा काम करता है। विद्वान जिला शासकीय अधिवक्ता, फौजदारी द्वारा जब उक्त साक्षी का ध्यान विवेचक द्वारा लिये गये उसके बयान अन्तर्गत धारा 161 दं०प्र०सं० पर आकृष्ट कराया गया, तो उसे पढ़कर सुनने पर उसने कहा कि उसने विवेचक को उक्त धारा के अधीन कोई बयान नहीं दिया था, विवेचक ने उसका बयान कैसे लिख लिया? इसका कोई कारण वह नहीं बता सकता है।
18. उक्त साक्षी के साक्ष्य के सम्यक् परिशीलन से यह स्पष्ट हो रहा है कि उक्त साक्षी की प्रतिपृच्छा बचाव पक्ष द्वारा भी की गयी। जब बचाव पक्ष द्वारा उसकी प्रतिपृच्छा की गयी, तो उसमें उसने कहा कि वह इस घटना के बारे में कुछ नहीं जानता है।
19. इस प्रकार उक्त अभियोजन साक्षी संख्या-2 सलाहुद्दीन के उपरोक्त वर्णित साक्ष्य के सारवान अंशों को समग्र विश्लेषण व मूल्यांकन से यह स्पष्ट हो रहा है कि उक्त साक्षी प्रकरण की घटना के सम्बन्ध में कोई जानकारी नहीं रखता है, साथ ही साथ उसके साक्ष्य से यह भी स्पष्ट हो रहा है कि उसके साथ प्रकरण के अभियुक्त ने अपने साथियों के साथ मिलकर कोई घटना कारित नहीं किया। उक्त साक्षी ने अपने मुख्य पृच्छा के ही साक्ष्य में यह स्पष्ट कर दिया कि दिनांक 24.7.2017 को प्रकरण के अभियुक्त ने अपने साथियों के साथ उसके घर में घुस कर कोई गृह अतिचार नहीं किया था, न ही उसे किसी प्रकार से मारापीटा था और न ही उसे स्कार्पियो गाड़ी में बैठाकर रसूलपुर दरगाह, थाना बसखारी, जनपद अम्बेडकर नगर ले गया था। उक्त साक्षी के साक्ष्य के सन्दर्भ में मैं यह कहना समीचीन पाता हूँ कि अभियोजन कथानक के अनुसार उक्त साक्षी को ही अभियुक्त द्वारा अपने साथियों के साथ दिनांक 24.7.2017 को उसके घर में गृह अतिचार करते हुए मारने पीटने की तैयारी के साथ गाड़ी में बैठाकर ले जाया गया था। ऐसी दशा में मेरी राय में कम से कम उक्त साक्षी को अभियोजन पक्ष के कथानक का, जो कि उपरोक्त वर्णित अभियोग के सम्बन्ध में है, समर्थन करना चाहिए था। लेकिन उक्त साक्षी के साक्ष्य के समग्र विश्लेषण व मूल्यांकन से स्पष्ट हो रहा है कि उसने अपने समग्र साक्ष्य में अभियोजन पक्ष के कथानक को, जो कि उपरोक्त वर्णित अभियोग के सम्बन्ध में है, कोई समर्थन ही नहीं किया है, बल्कि जब बचाव पक्ष द्वारा उससे प्रतिपृच्छा की गयी, तो अपने प्रतिपृच्छा के साक्ष्य में उसने स्पष्ट रूप से यह कह दिया कि वह इस घटना के बारे में कुछ नहीं जानता है। उसने विवेचक को बयान देने से भी इन्कार किया है, साथ ही साथ यह भी स्पष्ट किया है कि प्रकरण के सम्बन्ध में उसके भाई ने कोई प्राथमिकी अभियुक्त व उसके साथियों के विरुद्ध दर्ज कराया है अथवा नहीं, उसके सम्बन्ध में उसे कोई जानकारी नहीं है।
20. इन परिस्थितियों में उपरोक्त विवेचनाोपरांत मैं यह पाता हूं कि उक्त अभियोजन साक्षी संख्या-2 सलाहुद्दीन का साक्ष्य अभियोजन पक्ष के कथानक के लिए, जो कि उपरोक्त वर्णित अभियोग के सम्बन्ध में है, किसी प्रकार से सारवान महत्व का नहीं है और न ही उसके साक्ष्य से अभियोजन पक्ष के कथानक को कोई बल मिल रहा है। उक्त साक्षी के साक्ष्य से अभियोजन पक्ष के कथानक को कोई बल मिल रहा है। उक्त साक्षी के साक्ष्य से उक्त धारा के अधीन कारित हुए घटनाक्रम में अभियुक्त की संलिप्तता स्पष्ट नहीं हो रही है।
21. पत्रावली के सम्यक् परिशीलन से यह स्पष्ट हो रहा है कि पत्रावली पर अभियोजन पक्ष की तरफ से तथ्य के ही साक्षियों की श्रेणी में अभियोजन साक्षी संख्या-1 के रूप में शहाबुद्दीन वादी मुकदमा को परीक्षित किया गया है। उक्त साक्षी के मुख्य पृच्छा के साक्ष्य के सम्यक् परिशीलन से स्पष्ट हो रहा है किउसने अपने मुख्य पृच्छा के साक्ष्य में यह कहा है कि उसका लड़का मो० सलीम, पूनम उर्फ हिना पुत्री फिरतू यादव, ग्राम अमरौना, थाना चन्दवक, जिला जौनपुर के साथ विवाह किया था और ग्राम रसूलपुर दरगाह, थाना बसखारी में किराये के मकान में अपने पत्नी पूनम के साथ रहता था। उसका छोटा भाई सलाहुद्दीन कभी-कभार मो० सलीम के किराये के मकान पर आता-जाता था, दिनांक 24.7. 2017 के रात 2 बजे उसके भाई सलाहुद्दीन को बलेन्दर उर्फ लौटू यादव तथा उसके साथी बृजेश पाल, सेघू पाल व पिन्टू यादव उसके घर में घुस कर जबरदस्ती रिवाल्वर लगाकर स्कार्पियो गाड़ी में बैठाकर कहे कि मो० सलीम कहाँ रहता है, बता दो नहीं तो तुम्हारी हत्या करके लाश फेंक देंगे और सलाहुद्दीन को गाड़ी में बैठाकर रास्ते में मारते-पीटते रसूलपुर दरगाह, थाना बसखारी, जहाँ पर मो० सलीम रहता था. सुबह लगभग 4 बजे पहुँचे, वहाँ पहुँचने के बाद सलाहुद्दीन के द्वारा बताये गये मकान से उसके पुत्र मो० सलीम व उसकी औरत को अभियुक्त व उसके साथी लोग मिलकर रिवाल्वर के बल पर पकड़ कर जबरदस्ती स्कार्पियो में बैठाकर ग्राम सिधौना बाजार के पास सुबह 7 बजे पहुँचे, वहाँ एक बोलेरो गाड़ी व एक मोटर साइकिल पहले से खड़ी थी, स्कार्पियो गाड़ी से उसके पुत्र मो० सलीम को उतार कर बोलेरो गाड़ी में बैठाया गया और उसकी पत्नी पूनम उर्फ हिना स्कार्पियो में ही थी, बोलेरो गाड़ी में 4 बदमाश बैठकर उसके पुत्र मो० सलीम को लेकर चले गये। बलेन्दर उर्फ लौटू ने स्कार्पियो में बैठाकर फिर कहा मोटर साइकिल पर सलाहुद्दीन को बैठाकर रास्ते में यह कहकर उतार दिया, कि यदि किसी से कोई बात बताओगे, तो तुम्हारी व तुम्हारे परिवार की हत्या कर देंगे और लाश का पता नहीं चलेगा। उसका भाई सलाहुद्दीन जब घर पहुँचा तो घटना की जानकारी उसे दिया, तब उसने थाना चन्दवक में घटना की लिखित सूचना दिया, लेकिन कोई कार्यवाही नहीं हुई। उसके बाद उसने एक टाइपशुदा तहरीर दिनांक 27.7.2017 को पुलिस अधीक्षक, अम्बेडकर नगर के समक्ष प्रस्तुत किया, उक्त तहरीर पत्रावली में प्रपत्र संख्या 4 अ/3 है, उसे देखकर उक्त साक्षी ने कहा कि उस पर उसका निशानी अंगूठा लगा हुआ है, जिसे उसने प्रमाणित किया, उक्त प्रपत्र पत्रावली में प्रदर्श क-1 है, उक्त प्रार्थना-पत्र देने के बाद उसकी रिपोर्ट थाने में लिखी गयी। उसके पुत्र सलीम का आज तक पता नहीं चला है, पूनम उर्फ हिना बलेन्दर उर्फ लौटू यादव की चचेरी बहन थी, इसलिए अभियुक्त बलेन्दर उर्फ लौटू यादव उसके पुत्र के साथ व उसकी पत्नी के साथ घटना कारित किया।
22. उक्त्त साक्षी की प्रतिपृच्छा बचाव पक्ष द्वारा की गयी। जब बचाव पक्ष द्वारा उक्त साक्षी की प्रतिपृच्छा की गयी, तो अपने प्रतिपृच्छा के साक्ष्य में उसने कहा कि उसका लड़का सलीम जब से पूनम यादव को भगा कर ले गया, तब से घर वापस नहीं आया। उसकी, उससे बातचीत नहीं होती थी, वह नहीं जानता है कि पूनम को कहाँ भगाकर ले गया है। उसका लड़का सलीम, पूनम को कहाँ लेकर रह रहा है. इसकी भी जानकारी उसे नहीं है। उसके भाई सलाहुद्दीन को घटना के विषय में सारी जानकारी है। आगे यह भी कहा कि अपहरण के बारे में थाना धन्दवक में सलाहुद्दीन के बताने के अनुसार प्रार्थना-पत्र दिया था. लेकिन वहाँ पर उसकी रिपोर्ट नहीं लिखी गयी। उसने 24 जुलाई को प्रार्थना-पत्र दिया था, कौन सा सन् था, याद नहीं है। 24 जुलाई को ही उसने अपने भाई सलाहुद्दीन के बताने के अनुसार थाना बसखारी में प्रार्थना-पत्र दिया था। ऊपर जो भी नाम उसने बताया है, वह अपने भाई सलाहुद्दीन के बताने के अनुसार बताया है. जैसा उसके भाई सलाहुद्दीन ने बताया, वैसा ही उसने प्रार्थना-पत्र दिया और वैसा ही बयान दिया है। आगे यह भी कहा कि तहरीर में उसके भाई सलाहुद्दीन ने क्या लिखवाया था, वह उसे आज याद नहीं है, उसका भाई ही बता सकता है। अपने प्रतिपृच्छा. के साक्ष्य में उसने यह भी कहा कि उसके सामने कोई घटना नहीं घटी थी, इसलिए उसे घटना के सम्बन्ध में कोई जानकारी नहीं है। उसका बयान दरोगा जी ने लिया था, जो उसके भाई सलाहुद्दीन ने बताया था, वही बयान उसने दिया है। न्यायालय में आज से पहले जो बयान दिया था, वह सलाहुद्दीन के कहने पर दिया था।
23. इस प्रकार उक्त साक्षी के साक्ष्य के समग्र विश्लेषण व मूल्यांकन से यह स्पष्ट हो रहा है कि उक्त साक्षी प्रकरण का वादी मुकदमा है, उसके द्वारा ही पुलिस अधीक्षक, अम्बेडकर नगर को प्रार्थना-पत्र दिया गया था, जिसके आधार पर सम्बन्धित थाने में प्राथमिकी दर्ज हुई है। उक्त साक्षी के मुख्य पृच्छा एवं प्रतिपृच्छा के साक्ष्य के समेकित ढंग से विश्लेषण व मूल्यांकन करने पर यह तथ्य स्पष्ट हो रहा है कि उसने अपने मुख्य पृच्छा के कथन का, अपने प्रतिपृच्छा के साक्ष्य में कोई समर्थन नहीं किया है। उसके मुख्य पृच्छा एवं प्रतिपृच्छा के साक्ष्य के सम्यक परिशीलने से यह भी स्पष्ट हो रहा है कि उसे प्रस्तुत प्रकरण में कारित हुए किसी भी घटनाक्रम के बारे में कोई जानकारी नहीं है। उसने अपने मुख्य पृच्छा के कथन में जो भी साक्ष्य दिया है, वह अभियोजन साक्षी संख्या-2 अपने भाई सलाहुद्दीन के बताने के आधार पर दिया है, जैसा सलाहुद्दीन ने उसे बताया, वैसा ही उसने बयान दिया है। प्राथमिकी लिखाने के सम्बन्ध में भी उसने यह कहा है कि प्राथमिकी लिखने हेतु दिये गये तहरीर में सलाहुद्दीन ने क्या लिखवाया है, उसे उसकी जानकारी नहीं है, अर्थात उक्त साक्षी को प्राथमिकी में वर्णित प्रविष्टियों के सम्बन्ध में भी कोई जानकारी नहीं है। इस सम्बन्ध में इसी स्तर पर मैं अभियोजन साक्षी संख्या- 2सलाहुद्दीन के साक्ष्य का भी उल्लेख करना समीचीन पाता हूं। उक्त अभियोजन साक्षी संख्या-2 सलाहुद्दीन, अभियोजन साक्षी संख्या-1 वादी मुकदमा शहाबुद्दीन का भाई है। उक्त सलाहुद्दीन के बताने के ही आधार पर उक्त अभियोजन साक्षी संख्या-1 में साक्ष्य दिया है। उक्त सलाहुद्दीन अभियोजन साली संख्या-2 ने अपने स में अभियोजन पक्ष के कथानक का कोई समर्थन नहीं किया है। अपने साथ हुई घटना के बारे में भी कोई कथन नहीं किया है, बल्कि अपने मुख्य पृष्छा हो ही साक्ष्य में यह स्पष्ट कर दिया है कि प्रकरण के अभियुक्त ने अपने साथियों के साथ मिलकर उसके घर में मारने-पीटने की तैयारी के साथ कोई गृह अतिचार नहीं किया और न ही उसे गाड़ी में बैठाकर कहीं ले गया। अपने साक्ष्य में उक्त अभियोजन साक्षी संख्या-2 सलाहुद्दीन ने यहाँ तक कह दिया है कि उसे प्रकरण की घटना के बारे में कोई जानकारी नहीं है। उक्त अभियोजन साक्षी संख्या-2 सलाहुद्दीन के ही बताने के आधार पर अभियोजन साक्षी संख्या-1 शहाबुद्दीन ने समक्ष न्यायालय साक्ष्य दिया है और प्रकरण में तहरीर दिया जाना कहा है। लेकिन उक्त अभियोजन साक्षी संख्या 2 सलाहुद्दीन ने अपने समग्र साक्ष्य में अभियोजन पक्ष के कथानक का कोई समर्थन नहीं किया है और न ही घटना के बारे में कोई जानकारी रखता है। इस प्रकार यह स्पष्ट है कि अभियोजन साक्षी संख्या-1 शहाबुद्दीन ने स्वतः अपने जानकारी के अनुसार कोई भी कथन अपने साक्ष्य में नहीं किया है, बल्कि अपने प्रतिपृच्छा के साक्ष्य में स्पष्ट रूप से कहा है कि उसके सामने कोई घटना नहीं घटी थी, इसलिए घटना के सम्बन्ध में उसे कोई जानकारी नहीं है। उक्त अभियोजन साक्षी संख्या-1 शहाबुद्दीन के साक्ष्य पर अमल किया जाय, तो उससे यह स्पष्ट हो रहा है कि उक्त साक्षी जनश्रुति के आधार पर साक्ष्य दिया है, उसे व्यक्तिगत रूप से प्रकरण में कारित हुए घटनाकम के बारे में कोई जानकारी नहीं है. उसके साक्ष्य का आधार अभियोजन साक्षी संख्या 2 सलाहुद्दीन द्वारा घटनाकम के बारे में बताया जाना है। उक्त अभियोजन साक्षी संख्या-2 सलाहुद्दीन अपने समग्र साक्ष्य में न तो अपने साथ घटना होने की बात का कोई समर्थन किया है और न ही प्रकरण के सम्बन्ध में कारित हुए घटनाक्रम में किसी प्रकार की जानकारी होने की बात कही है बल्कि प्रकरण में कारित हुए घटनाक्रम से अनभिज्ञता जाहिर की है। इन परिस्थतियों में उपरोक्त विवेचनोपरांत मैं यह पाता हूं कि उक्त अभियोजन संख्या-1 ने सुनी-सुनाई आधार पर जनश्रुति के रूप में अपने मुख्य पृच्छा में कथन किया है, जिसका कोई समर्थन उसके प्रतिपृच्छा के साक्ष्य से नहीं होता है। इन परिस्थितियों में अभियोजन साक्षी संख्या-2 सलाहुद्दीन के साथ हुए घटनाक्रम के बारे में उक्त साक्षी का साक्ष्य किसी भी प्रकार से सारवान महत्व का नहीं है। तद्नुसार उक्त साक्षी के साक्ष्य से भी अभियोजन पक्ष के कथानक को, जो कि उपरोक्त वर्णित अभियोग के सम्बन्ध में है, कोई बल नहीं मिल रहा है।
24. उक्त सम्बन्ध में पत्रावली के सम्यक् परिशीलन से स्पष्ट हो रहा है कि पत्रावली पर अभियोजन पक्ष की तरफ से औपचारिक साक्षियों की श्रेणी में अभियोजन साक्षी संख्या-3 के रूप में कां० नवीन राय को परीक्षित किया गया है। उक्त साक्षी ने प्रकरण में दर्ज हुई प्राथमिकी प्रदर्श क-2 तथा उसी परिप्रेक्ष्य में कायमी मुकदमा जी०डी० प्रदर्श क-3 को साबित किया है। निश्चित रूप से उक्त साक्षी के साक्ष्य से अभियोजन पक्ष के उपरोक्त वर्णित प्रलेख विधानानुसार साबित हैं, लेकिन इस सन्दर्भ में मैं यह कहना समीचीन पाता हूँ कि प्रकरण का वादी मुकदमा अभियोजन साक्षी संख्या-1 शहाबुद्दीन है, उसी ने तहरीर प्रदर्श क-1 पुलिस अधीक्षक, अम्बेडकर नगर को दिया था, जिसके आधार पर उक्त अभियोजन साक्षी संख्या-3 ने चिक एफ०आई०आर० प्रदर्श क-2 व कायमी मुकदमा जी०डी० प्रदर्श क-3 तैयार किया था। उक्त अभियोजन साक्षी संख्या-1 वादी मुकदमा शहाबुद्दीन ने अपने समग्र साक्ष्य में यह स्पष्ट किया है कि प्राथमिकी उसने अपने भाई सलाहुद्दीन के बताने के आधार पर लिखाया था और उस सन्दर्भ में अपने भाई के बताने के आधार पर ही प्रार्थना-पत्र दिया है, जैसा उसने बताया था, वैसा उसने दिया। उक्त अभियोजन साक्षी संख्या-1 शहाबुद्दीन ने अपने प्रतिपृच्छा के साक्ष्य में यहाँ तक कहा कि तहरीर में उसके भाई सलाहुद्दीन ने क्या लिखवाया था, उसे याद नहीं है, उसके बारे में उसका भाई ही बता सकता है, अर्थात उक्त अभियोजन साक्षी संख्या-1 शहाबुद्दीन को तहरीर प्रदर्श क-1 में वर्णित प्रविष्टियों के सम्बन्ध में कोई जानकारी ही नहीं है। इससे यह भी ध्वनित हो रहा है कि अभियोजन साक्षी संख्या-1 शहाबुद्दीन द्वारा प्राथमिकी लिखाने हेतु तहरीर दिया ही नहीं गया, क्योंकि यदि तहरीर में वर्णित प्रविष्टियां उसके द्वारा लिखायी गयी होतीं, तो उसके सम्बन्ध में उक्त साक्षी को जानकारी होती। लेकिन इसके बावत उक्त साक्षी ने कोई भी सारवान कथन अपने साक्ष्य में नहीं किया है, बल्कि यह स्पष्ट है कि तहरीर में उसके भाई सलाहुद्दीन ने क्या लिखाया था, इसके सम्बन्ध में कोई जानकारी उसे नहीं है, इसके सम्बन्ध में कोई भी बात उसका भाई ही बता सकता है। अभियोजन साक्षी संख्या- 2 सलाहुद्दीन पत्रावली पर परीक्षित है, जो उक्त अभियोजन साक्षी संख्या-1 शहाबुद्दीन का भाई है। अभियोजन साक्षी संख्या-2 ने प्रकरण में कारित हुए घटनाकम को पूरी तरह से इन्कार किया है और घटना के बारे में किसी प्रकार की जानकारी नहीं होने की बात कही है, उक्त साक्षी पक्षद्रोही हो गया है। ऐसी दशा में उपरोक्त तथ्य के साक्ष्क्षियों के साक्ष्य से प्राथमिकी में वर्णित प्रविष्टियों की सत्यता पूरी तरह से संदिग्ध हो जा रही है। इन सब परिस्थितियों में उक्त अभियोजन साक्षी संख्या-3 के साक्ष्य के माध्यम से साबित हुए उपरोक्त वर्णित प्रलेखीय साक्ष्यों की भी सत्यता पूरी तरह से संदिग्ध हो जा रही है। अतः उक्त साक्षी के साक्ष्य से भी अभियोजन पक्ष के कथानक को, जो कि उपरोक्त वर्णित अभियोग के सम्बन्ध में है, कोई बल नहीं मिल रहा है।
xxxxxxxx
48. इस प्रकार उपरोक्त विवेचनोपरान्त मैं यह पाता हूँ कि अभियोजन पक्ष की तरफ से प्रस्तुत किये गये उपरोक्त समस्त मौखिक एवं प्रलेखीय साक्ष्यों से प्रकरण में कारित हुए घटनाक्रम में प्रकरण के अभियुक्त की किसी भी प्रकार से कोई संलिप्तता नहीं पायी जाती है। इस प्रकार मैं यह पाता हूँ कि अभियोजन पक्ष, अभियुक्त बलेन्दर उर्फ लौटू यादव के विरूद्ध भारतीय दण्ड संहिता की धारा 452, धारा 343, धारा 364, धारा 365 एवं धारा 506 के अधीन वर्णित दण्डनीय अपराध के अभियोग को संदेह से परे साबित करने में पूरी तरह से असफल रहा है। तद्नुसार मैं अभियुक्त को उपरोक्त वर्णित दण्डनीय अपराध के अभियोगों से साक्ष्य के अभाव में दोष मुक्त होने का अधिकारी पाता हूँ।
आदेश अभियुक्त बलेन्दर उर्फ लौटू यादव को भारतीय दण्ड संहिता की धारा धारा 343, धारा 364, धारा 365 एवं धारा 506 के अधिन वर्णित दण्डनीय अपराध के अभियोगों से साक्ष्य के अभाव में दोषममुक्त किया जाता है।
प्रस्तुत प्रकरण में अभियुक्त जमानत पर है, उसके बन्ध-पत्र व जमानतनामें निरस्त किये जाते हैं तथा प्रतिभूओं को उनके दायित्वों से उन्मोचित किया जाता है।
धारा 437-A दं०प्र०सं० का अनुपालन अविलम्ब किया जाय।"
14. In the aforesaid background of the case, learned counsel for the applicant while pressing the present application seeking main relief, quoted above, stated that against the applicant the Charge Sheet No. 13A was filed and despite this no fruitful purpose would be served in permitting the criminal proceedings to continue before the trial Court as before the trial Court in the Session Trial No. 74 of 2018 (State Vs. Balinder alias Lotu Yadav), Sallahuddin (P.W.2), alleged to be abducted by co-accused Balinder Yadav alias Lotu Yadav along with other including the applicant and therefore an FIR was lodged by Shahabuddin (P.W.1), has not supported the case of prosecution. According to Sallahuddin (P.W.2), he was not abducted and therefore, he (P.W.2) was declared hostile and in this view of the matter the prosecution was permitted to cross-examine P.W.2 and thereafter in cross-examination also by the prosecution nothing could be elicited against Balinder Yadav alias Lotu Yadav S/o Manik Chandra Yadav, Brijesh Pal (applicant herein), Sechu Pal and Pintu Yadav.
15. In support of his submission, learned counsel for the applicant placed reliance on the judgment of the Coordinate Bench of this Court passed in Application Under Section 482 No.1325 of 2021, (Anant Mishra @ Amit Mishra @ Surya Prakash Mishra vs. State of U.P. and Another). The same reads as under:-
"Heard learned counsel for petitioner, learned State and perused the material available on record.
By means of this petition under Section 482 Cr.P.C. the petitioner has sought following reliefs:-
"Wherefore it is most respectfully prayed that this Hon'ble Court may graciously be pleased to quash the impugned charge sheet no. 02 of 2018 dated 4.12.2018 submitted by the police relating to Case Crime No. 372 of 2016, under Section 364- A/34 IPC, Police Station Lambhuwa, District Sultanpur against the petitioner and summoning order dated 18.01.2019 passed by learned Chief Judicial Magistrate, Court No. 16, Sultanpur in Criminal Case No. 141 of 2019 (State of U.P. Vs. Anand Deep Dubey and others) and the entire proceedings of aforesaid case may also be quashed."
Brief facts giving rise to the present petition are that opposite party no. 2 - Matadeen lodged an FIR on 08.10.2016 against the unknown persons bearing Case Crime No. 372 of 2016 under Section 364 IPC, Police Station Lambhuwa, District Sultanpur with the allegation that some unknown accused abducted his brother Sikander. During investigation, the name of five persons, namely, Jitendra Pandey alias Chintu, Jitenra Pathak, Dharam Raj Nishad, Anand Deep Dubey alias Ashu Deubey and Anan Mishra (present applicant) came into light. Thereafter the police submitted charge sheet against Jitendra Pandey, Jitendra Pathak and Dharam Raj Nishad and they were arrested. The trial against three persons were commenced before the learned Additional District Judge Court No. 3 Sultanpur vide Sessions Trial No. 111 of 2017 in which statement of PW-1 complainant Matadeen was recorded on 06.03.2018.
Learned counsel for petitioner has submitted that in this case three witnesses were examined. PW-1 Matadeen is the first informant, brother of the abductee has not supported the prosecution case. PW-2 Monu alias Dilip Kumar, who is niece of abductee, has clearly stated that no one had called him on mobile phone for ransom of Rs.25,00,000/- and he also did not support the prosecution case. PW-3 is the abductee Sikander. He also did not support the prosecution case. He clearly stated that nobody abducted him nor any ransom was demanded. Thus PW-3 has also not supported the case of the prosecution. Therefore, all the three accused persons were exonerated of the charges levelled against them under Section 364-A IPC and they have been acquitted by learned IIIrd Additional Sessions Judge, Sultanpur vide order dated 28.09.2018.
Further submission of learned counsel for petitioner is that after passing the judgment of trial court dated 28.09.2018, this fact was within the knowledge of Investigating Officer but the Investigating Officer intentionally filed charge sheet on 24.12.2018 before the court concerned ignoring the judgment passed by trial court dated 28.09.2018.
It is further submitted that since the witnesses were examined in Sessions Trial No. 111 of 2017 and they did not support the prosecution case, so it will be futile exercise to face the trial. In support of his submission, learned counsel for petitioner has relied upon a judgment of this Court in the case of Diwan Singh Vs. State reported in 1964 Lawsuit (All) 182, in that case also the accused were discharged on the ground of acquittal of co-accused, which are having the similar allegation and same prosecution witnesses.
Learned counsel for petitioner has submitted that in the case of Diwan Singh (supra) it was held that if the allegation and witnesses are same and after examination of witnesses one accused is acquitted, then other co-accused can be punished or not. this Court has clearly held that under such circumstances the conviction of co-accused cannot be sustained.
Learned AGA for the State has opposed the prayer made by learned counsel for the applicants, but could not dispute the fact of acquittal of other co-accused persons.
I have considered the rival submissions made by learned counsel for the parties, perused the record and the judgements relied upon by learned counsel for the applicant.
In the matter of Diwan Singh (Supra), this was the issue that if allegation & witnesses are same and after examination of witnesses one accused is acquitted, then other co-accused can be punished or not. This Court has clearly held that under such circumstances the conviction of co-accused cannot be sustained.
Relevant paragraph Nos. 4, 5 & 6 of the judgment of Diwan Singh (supra) are quoted hereinbelow:-
"4. Learned counsel for the applicant has argued that both Manohar and the applicant were arrested together, searched together and as a single recovery list was prepared about the articles alleged to have been recovered from them and as the same witnesses were examined. by the prosecution in both the trials before the Magistrate, it will be incongruous to convict one of them on the basis of the same evidence and to acquit the other. I find force in this contention,
5. The judgment of the learned Sessions Judge in Criminal Appeal No. 262 of 1963 setting aside the conviction and sentence of Manoliar was not challenged by the State by filing an appeal and, as such, has become final. It is no doubt true that the learned Sessions fudge acquitted Manohar on a technical ground because, in his opinion, "the prosecution suffers from a patent infirmity creating reasonable doubt regarding the identity of the alleged fire arms". He did not disbelieve the evidence of the prosecution on facts. The reasoning given by the learned Sessions Judge in acquitting Manohar is not very appealing but the fact remains that Manohar who was arrested along with the applicant on the same charge and against whom the same evidence has been produced by the prosecution, has been acquitted, while the appeal of the applicant against his conviction was dismissed by the learned 1st Additional Sessions Judge of Etawah. In view of the acquittal of Manohar on the same facts and on the same evidence which has become absolute, it is not possible to maintain the conviction of the applicant.
6. If two persons are prosecuted, though separately, under the same charge for offences having been committed in the same transaction and on the basis of the same evidence, and if one of them is acquitted for whatever may be the reason and the other is convicted, then it will create an anamalous position in law and is likely to shake the confidence of the people in the administration of justice. Justice is not only to be done but also seem to be done. Therefore, I am clearly of opinion that as has been held in the case of Pritam Singh v. State of Punjab. (S) AIR 1956 SC 415, the principle of stare decisis will apply in the present case and the applicant's conviction cannot be sustained."
After going through the judgements relied by learned counsel for the applicant, it is very much clear that Court has held that considering the testimony of witnesses, if one accused is acquitted, no criminal proceeding can be sustained against co- accused on the same set of witnesses and in the present case too, there is no separate witness and on the basis of testimony of same prosecution witnesses, main accused was acquitted by the court below, Whenever there is no prospect of the case ending in conviction, valuable time of court should not be wasted for holding trial only for the purpose of completing the procedure to pronounce the conclusion on future date. Therefore, criminal proceeding cannot be permitted to continue against the applicant.
Therefore, under such facts and circumstances of the case as well as law laid down by the Apex Court, criminal proceeding against the applicants in Criminal Case No. 141 of 2019 (State of U.P. Vs. Anand Deep Dubey and others), arising out of Case Crime No. 372 of 2016, under Section 364-A/34 IPC, Police Station Lambhuwa, District Sultanpur cannot be sustained and is hereby quashed.
With the aforesaid observation/direction, this petition under Section 482 Cr.PC. is allowed.
Office is directed to communicate this order to the trial court concerned for necessary action and compliance."
16. Reliance has also been placed on the judgment of this Court passed in Application under Section 482 No.17127 of 2006, (Smt. Jaitoon And Others vs. State of U.P. and Another). The same reads as under:-
"Heard learned counsel for the applicants and learned AGA for State. No one appeared on behalf of opposite party no. 2 nor any counter affidavit has been filed on his behalf.
The present application has been filed with a prayer to quash the entire proceeding of S.T. No. 48-A of 1990 (State Vs. Irshad and others), under section 302 I.P.C., P.S. Bhawan, District Muzaffarnagar, pending in the court of A.D.J.-IV, Muzaffarnagar.
At the very outset, learned counsel for the applicants submits that applicant no. 1 died, therefore, this application may be abated against applicant no. 1.
Accordingly, the present application is abated against applicant no. 1.
Learned counsel for the applicants submitted that one FIR dated 16.9.1989 has been lodged against Abdul Razzak, which was registered as case crime no. 102 of 1989, under section 302 I.P.C. He further submitted that after completion of investigation, Investigating Officer submitted charge sheet against named accused Abdul Razzak on 22.10.1989. During the course of trial, statement of opposite party no. 2 was recorded on 8.6.1990 as prosecution witness and thereafter, he has moved an application dated 22.6.1990 before trial court under section 319 Cr.P.C. for summoning the applicant as accused for prosecution along with main accused. Thereafter, court below vide order dated 8.2.1991 has summoned the applicant along with other co-accused for trial under section 319 Cr.P.C. Pursuant to the summoning order dated 8.2.1991, S.T. No. 48-A of 1990 (State Vs. Irshad and others) was also started against the applicants. He further submitted that trial of main accused Abdul Razzak was already running as S.T. No. 48 of 1990 and ultimately, he was acquitted by the court below vide order dated 30.8.1996 and against the said judgement and order of acquittal dated 30.8.1996, no appeal has been filed either by private respondent or by State. He further submitted that as per settled provision of law, if the allegation and prosecution witnesses are same and co-accused are acquitted on the basis of testimony of the same prosecution witnesses, applicant may also be discharged and he cannot be punished. In support of his contention, he has placed reliance upon the judgments of this Court in the cases of Diwan Singh vs. State reported in 1964 Lawsuit (All) 182, D.K. Agarwal Vs. State of U.P decided on 15.9.2016, Aagoshe Iram vs. State of U.P. & Another reported in 2017 Lawsuit (All) 1546 and Pradeep Kumar Tank Vs. State of U.P. and another decided on 29.03.2019 in Criminal Misc. Application No. 10015 of 2006 in which criminal proceeding was quashed and accused were discharged on the ground of acquittal of co-accused, which are having the same allegation and same prosecution witnesses.
He also placed reliance upon the judgments of this Court passed in Criminal Misc. Application Nos. 5779 of 1999, (Begum & Others vs. State of U.P. & Ors) decided on 15.07.2005, 13760 of 2005 (Zahrun Nisa vs. State of U.P. & Ors) decided on 22.09.2005 and 15521 of 2005 (Darshan Singh and Ors vs. State of U.P) decided on 24.10.2005 in which too, Court has quashed the criminal proceedings on the ground of acquittal of co-accused on the same set of witnesses. Lastly, he submitted that under such set of fact as well as settled provisions of law, criminal proceeding may also be quashed against the applicants.
Learned AGA for the State has opposed the prayer made by learned counsel for the applicants, but could not dispute the fact of acquittal of main accused, Abdul Razzak and non filing of appeal by State and legal proposition of law.
I have considered the rival submissions made by learned counsel for the parties, perused the record, judgement and order of acquittal dated 30.8.1996 and the judgements relied upon by learned counsel for the applicant.
In the matter of Diwan Singh (Supra), this was the issue that if allegation & witnesses are same and after examination of witnesses one accused is acquitted, then other co-accused can be punished or not. This Court has clearly held that under such circumstances the conviction of co-accused cannot be sustained.
Relevant paragraph Nos. 4, 5 & 6 of the judgment of Diwan Singh (supra) are quoted hereinbelow:-
"4. Learned counsel for the applicant has argued that both Manohar and the applicant were arrested together, searched together and as a single recovery list was prepared about the articles alleged to have been recovered from them and as the same witnesses were examined by the prosecution in both the trials before the Magistrate, it will be incongruous to convict one of them on the basis of the same evidence and to acquit the other. I find force in this contention,
5. The judgment of the learned Sessions Judge in Criminal Appeal No. 262 of 1963 setting aside the conviction and sentence of Manolior was not challenged by the State by filing an appeal and, as such, has become final. It is no doubt true that the learned Sessions fudge acquitted Manohar on a technical ground because, in his opinion, "the prosecution suffers from a patent infirmity creating reasonable doubt regarding the identity of the alleged fire arms". He did not disbelieve the evidence of the prosecution on facts. The reasoning given by the learned Sessions Judge in acquitting Manohar is not very appealing but the fact remains that Manohar who was arrested along with the applicant on the same charge and against whom the same evidence has been produced by the prosecution, has been acquitted, while the appeal of the applicant against his conviction was dismissed by the learned Ist Additional Sessions Judge of Etawah. In view of the acquittal of Manohar on the same facts and on the same evidence which has become absolute, it is not possible to maintain the conviction of the applicant.
6. If two persons are prosecuted, though separately, under the same charge for offences having been committed in the same transaction and an the basis of the same evidence, and if one of them is acquitted for whatever may be the reason and the other is convicted, then it will create an anamalous position in law and is likely to shake the confidence of the people in the administration of justice. Justice is not only to be done but also seem to be done. Therefore, I am clearly of opinion that as has been held in the case of Pritam Singh v. State of Punjab. (S) AIR 1956 SC 415, the principle of stare decisis will apply in the present case and the applicant's conviction cannot be sustained."
Following the said judgments, in the matter of D.K. Agarwal, Aagoshe Iram and Pradeep Kumar Tank (supra), this Court has quashed the criminal proceedings against the co-accused. Not only this, on the same ratio of law, this Court in the matter of Begum, Zahrun Nisa and Darshan Singh (supra), criminal proceedings are quashed after acquittal of co-accused.
After going through the judgements relied by learned counsel for the applicant, it is very much clear that Court has held that considering the testimony of witnesses, if one accused is acquitted, no criminal proceeding can be sustained against co- accused on the same set of witnesses and in the present case too, there is no separate witness and on the basis of testimony of same prosecution witnesses, main accused was acquitted by the court below, therefore, criminal proceeding cannot be permitted to continue against the applicants.
Therefore, under such facts and circumstances of the case as well as law laid down by the Apex Court, criminal proceeding against the applicants in S.T. No. 48-A of 1990 (State Vs. Irshad and others), under section 302 I.P.C., P.S. Bhawan, District Muzaffarnagar, pending in the court of A.D.J.-IV, Muzaffarnagar cannot be sustained and is hereby quashed.
Accordingly, the application is allowed. No order as to costs."
17. Learned AGA for the State has opposed the prayer made by learned counsel for the applicants, but could not dispute the facts aforesaid including that co-accused Balinder Yadav alias Lotu Yadav has already been acquitted vide judgment dated 17.02.2020 and the law propounded in the judgments referred by the counsel for the applicant.
18. Based upon the short counter affidavit, learned counsel for the opposite party no. 2 could not dispute the aforesaid facts.
19. Further based upon paragraph 7 of the short counter affidavit which is extracted herein-under, he stated that the applicant does not want to continue the proceedings.
"That the present applicant / complainant of this above case, don't want to fight the case against the present petitioner because he lodged an First Information Report only on the basis of Hinkhoj of Public, he never seen any incident."
20. On query being put, the Advocate appearing for the side-opposite could not place any document based upon which it can be deduced that the judgment of acquittal dated 17.02.2020 has been assailed and that the witnesses of prosecution in the instant case are not same.
21. Considered the aforesaid and perused the record.
22. Considering the aforesaid particularly that co-accused Balinder Yadav alias Lotu Yadav has been acquitted vide judgment dated 17.02.2020 by the trial court and the said judgment has not been assailed till date as also that in the instant case witnesses of the prosecution are the same and the observation made in the judgment passed in the case of Anant Mishra (Supra) and Smt. Jaitoon (Supra), this Court is of the view that no purpose would be served in keeping the present proceedings against the applicant pending as there is no chance of conviction of the applicant in the instant case. Therefore, criminal proceedings cannot be permitted to continue against the applicant. Accordingly, the pending criminal proceedings in Criminal Case No. 202 of 2020 arising out of Case Crime No. 155 of 2017, under Sections 364. 343, 452, 506, I.P.C. Police Station - Baskhari, District - Ambedkar Nagar pending in the Court of Chief Judicial Magistrate, Ambedkar Nagar are hereby quashed, qua the applicant/Sechu Pal (Actual Name Santosh Pal).
23. The application is allowed in above terms.
Order Date :- 30.8.2024 Arun/-