Allahabad High Court
Irfanullah And 2 Others vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 11 February, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Neutral Citation No. - 2025:AHC-LKO:8683 Court No. - 12 Case :- APPLICATION U/S 482 No. - 609 of 2025 Applicant :- Irfanullah And 2 Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Another Counsel for Applicant :- Mohd. Waris Farooqui Counsel for Opposite Party :- G.A. Hon'ble Saurabh Lavania,J.
1. Supplementary affidavit and short counter affidavit filed today are taken on record.
2. Heard learned counsel for the applicant(s), learned AGA for the State and perused the record.
3. The present application under Section 482 Cr.P.C. has been filed for the following main relief(s):-
"Wherefore, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash/ set aside the entire proceeding of Criminal Case No. 1016 of 2024 (State Vs. Irfanullah and others) pending in the Court of learned Civil Judge (Junior Division)/ Judicial Magistrate, Utraula, District Balrampur including summoning order dated 1.10.2024 and charge sheet dated 27.1.2024 (Annexure No.1 and 2 to the petition) related with Case crime No. 304 of 2023 under Section 419, 420, 467, 468, 471,504, 506 I.P.C. P.S. Kotwali Utraula, District Balrampur, in the interest of justice."
4. The genesis of the present case is the F.I.R. lodged on 13.10.2023 by informant/opposite party No.2 as F.I.R. No.0304/2023, under Sections 419, 420, 467, 468, 471, 504, 506 I.P.C., at Police Station Utraula, District - Balrampur, against the applicants and one Nawab Abdul Kuddus. The relevant paragraph of the F.I.R. reads as under :-
"(प्रथम सूचना तथ्य):
नकल तहरीर हिन्दी पूर्व टाइपशुदा वादिनी सेवा में, श्रीमान पुलिस अधीक्षक महोदय, जनपद बलरामपुर। प्रार्थना पत्र वास्ते प्रथम सूचना रिपोर्ट एवं आवश्यक कार्यवाही हेतु महोदय, सादर निवेदन है कि प्रार्थिनी का मकान मोहल्ला गांधीनगर, कस्बा व थाना कोतवाली उतरौला, जनपद बलरामपुर में स्थित है। उक्त मकान गाटा सं० - 5323 में स्थित है, जो प्रार्थिनी के पति के जीवनकाल तक उक्त मकान में सपरिवार निवास कर रही थी, पति के मृत्यु के बाद प्रार्थिनी अपनी तथा अपने बच्चों के भरण-पोषण हेतु बम्बई चली गयी और पति द्वारा निर्मित मकान को पति के दोस्त विपक्षीगण इरफानुल्लाह व उसके भाई रहमतुल्लाह पुत्रगण गुफरान उल्लाह निवासी ग्राम पिपरी कोल्हई, थाना - श्रीदत्तगंज, बलरामपुर को सौंप कर चली गयी थी, लौटकर आयी तो विपक्षीगण मकान खाली करने से इंकार कर दिया और एक दस रुपये के स्टाम्प पर अपंजीकृत बेचीनामा नवाब अब्दुल कुद्दूस से लिखाकर प्रार्थिनी के मकान को कब्जा किये है, खाली नहीं कर रहे है। उल्टे प्रार्थिनी के ऊपर उसी फर्जी स्टाम्प के आधार पर दीवानी का वाद दायर कर दिये है, और कह रहे है कि बीस साल दौड़ाऊगा तब तक अक्ल ठिकाने आ जायेगी। प्रार्थिनी ने स्थानीय कोतवाली में न्याय हेतु प्रार्थना पत्र दिया जहाँ पर पक्षों को बुलाया गया वहां पर विपक्षीगण ने प्रार्थिनी को भद्दी - भद्दी गालियाँ देते हुए जान से मारने की धमकी दिया और कहा कि हम मकान खाली नहीं करेगें, जो करना हो कर लो। अतः श्रीमान जी से निवेदन है कि प्रार्थिनी की प्रथम सूचना रिपोर्ट दर्ज करवाते हुए विपक्षीगण के विरुद्ध उचित कार्यवाही करने की कृपा करें। महान कृपा होगी। दिनांकः- प्रार्थिनी साजिदा पत्नी स्व० मो० जमील हिन्दी हस्ताक्षर साजिदा पठनीय निवासी मोहल्ला- गांधीनगर कस्बा व थाना को० उतरौला जनपद बलरामपुर। मो० 9628236741, 8467813250 दिनांकः-.... नोटः- मैं कां० धरम सिंह यह प्रमाणित करता हूँ कि तहरीर की नकल व मुकदमा की कायमी मुझ कां० द्वारा अक्षरशः बोल बोल कर कां० सुरजीत कुमार यादव से अलावा तकनीकी त्रुटि के कम्प्यूटर पर अंकित करायी गयी। दिनांक 13.10.2023।"
5. The claim of the applicants is based upon the document annexed as Annexure No.3 to the present application, which is on a stamp paper of Rs.10/-. The said document is extracted herein under :-
"विक्रय पत्र दिनांक 20/09/2010 मैं मुकीर अब्दुल कुद्दूस उर्फ नवाब पुत्र मोहम्मद ताहिर मोहला गांधी नगर उतरौल बलरामपुर निम्न बाते बहोश हवास लिखता हु
1. मैंने एक मकान जिस की चोहदी पूरब मैं मोहम्मद इब्राहिम आदि पश्चिम मैं मो. नईम पुत्र बशीर का मकान है द.. गली उत्तर रोड है उक्त मकान को मो. जलील पुत्र बशीर निवासी गांधीनगर उतरौला बलरमपुर मुकीम हाल ग्राम व पोस्ट चमरुपुर उतरौला बलरामपुर से चार लाख पचहत्तर हजार रु. 475000. मैं खरीदा और सम्पूर्ण धनराश अदा कर दिया.
2. उपरोक्त मकान को मैंने श्री मौलाना इरफान उल्लाह पुत्र गुफरानुल्लाह ग्राम पिपरी कोल्ही पोस्ट दारी चौरा उतरौला बलरामपुर के हाथ चार लाख पचहत्तर हजार रु. 475000 मैं विक्रय कर दिया और संपूूर्ण धनराश प्राप्त कर लिया.
3. श्री मो. जलील पुत्र बशीर तथा मेरा कोई लेंनंद मौलाना इरफान उल्लाह पर शेष नही बचा है तथा आज ही की तारीख को इस विक्रय पत्र पर मैंने श्री मो. जलील ने हस्ताचर और अगुड़ा लगा दिया और कब्जा व अमल दखल दे दिया ये बाते लिख दी गायी कि सनद रहे और वक्त पर काम आए. "
6. During the investigation the Investigating Officer recorded statement of Anas Khan, S/o Abdul Kuddus Khan, which is on record as Annexure No.CA-4. The statement so recorded is extracted herein under :-
"बयान गवाह अनस खाँ पुत्र अब्दुल कुद्दूस खाँ उम्र करीब 29 वर्ष निवासी मोहल्ला गांधीनगर थाना को० उतरौला जनपद बलरामपुर आधार नं० 509919902326 मो० नं० 9598448752 पूछताछ पर बता रहे है कि मेरे पिता की मृत्यु दिनांक 24.04.2021 को हो चुकी है । जिसके सबन्ध में मृत्यु प्रमाण पत्र की छायाप्रति उपलब्ध करायी गयी तथा विक्रय नामा पर बने अब्दुल कुद्दूस के हस्ताक्षर को दिखाया गया तो बताये कि साहब मेरे पिता जी पढ़े लिखे थे उनके द्वारा अंग्रेजी में हस्ताक्षर किये जाते थे मेरे पास उनके इलाहाबाद बैंक के चेक पर किये गये हस्ताक्षर की कापी उपलब्ध है आप उसे देख सकते हैं। चेक का खाता संख्या 20833844596है जो इलाहाबाद बैंक उतरौला बलरामपुर का है। चेक का सीरीयल नं० 271010152 है। चेक मूल रुप से रो० खास के साथ संलग्न किया जा रहा है। पूछताछ के क्रम में बताये कि मेरे पिता जी कहीं भी नि० अं० नही लगाते थे और विक्रय नामा पर जो आप हस्ताक्षर दिखा रहे है वह मेरे पिता जी के नही है। "
7. At this stage learned counsel for the applicants has placed reliance on the affidavits of Nikhat Ayasha, W/o late Abdul Kuddus @ Nawab and Anas Khan, S/o Abdul Kuddus @ Nawab in support of the case of the applicant.
8. On the aforesaid fact, this court has put a query to the learned counsel for the applicant as to whether these affidavits are part of the report submitted by the Investigating Officer in terms of Section 178 (3) Cr.P.C., he says that the affidavits are not part of the police report/charge-sheet submitted by the Investigating Officer.
9. Taking note of the aforesaid, this Court is not inclined to take note of the affidavits annexed as Annexure No.11 to the application. It is in view of settled principle of law which is to the effect that at the stage of the quashing of the proceedings or discharge, the documents/evidence submitted by the Investigating Officer has to be considered.
10. Based upon the aforesaid brief facts of the case, present application has been filed.
11. The main prayer has been sought on the ground that to a purely civil dispute, criminal colour has been given. To establish this aspect of the case, the submissions have been advanced on the basis of pleadings based upon the alleged sale deed and the suit for declaration based upon the alleged sale deed, which to the view of this Court cannot be considered as sale deed.
12. Shri Vimal Shukla, learned counsel for the opposite party No.2, based upon short counter affidavit has submitted that on the basis of the alleged sale deed, no right can be provided, which infact is a statement of late Abdul Kuddus, who according to case of applicant put his thumb impression and signature over the same, and further, according to the case of the applicants Mohd. Jalil, husband of opposite party No.2, also put his thumb impression and signature over the same and a perusal of the statement of Anas Khan S/o late Abdul Kuddus Khan recorded by Investigating Officer would show that the signature of late Abdul Kuddus on the alleged sale deed is forged, and to establish this fact before the Investigating Officer Anas Khan son of Abdul Kuddus produced the copy of the cheque signed by late Abdul Kuddus Khan, which has been filed along with the charge sheet.
13. He further submitted that the signature(s) alleged to be the signature(s) of Abdul Kuddus and Jalil respectively, are subject matter of trial and at this stage it cannot be said that no offence is made out.
14. Considered the aforesaid and perused the record.
15. Upon due consideration of the facts of the case, this Court is not inclined to interfere in the matter. It is for the following facts/reason :-
(i) Based upon the alleged sale-deed, the property cannot be transferred.
(ii) As per case of prosecution the possession of the premises in issue was given by the informant/opposite party No.2 to the applicants after the death of Mohd. Jalil, whose date of death is not on record, and the Gata No.5323, over which the property in dispute is situated, is recorded in the name of the informant and her minors, who were born out of the wedlock of the informant and late Mohd. Jalil.
(iii) Upon considering aforesaid particularly the statement of Anas Khan son of Abdul Kuddus Khan, who according to the case of the applicant(s) is the author of the alleged sale-deed, this Court is prima facie of the view that the signature of Abdul Kuddus Khan over the alleged sale deed are forged.
(iv) Accordingly, at this stage, it cannot be said that no offence is made out against the applicants, who are beneficiary of the document, i.e. alleged sale deed and as per F.I.R. hurled abuses as also threatened to life.
16. In view of the aforesaid, this petition has no force and it is accordingly dismissed.
Order Date :- 11.2.2025 ML/-