Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Narayan Murti vs State Of Jharkhand Through Vig on 25 April, 2013

Author: R.R.Prasad

Bench: R.R.Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         Cr.M.P. No. 643 of 2010
           Narayan Murti.... .............                                    Petitioner   
                                     Versus
           State of Jharkhand through S.P. Vigilance, ..............Opp. Party
                                     ......
           Coram:  Hon'ble Mr. Justice R.R.Prasad
                                     ......
           For the Petitioner               : Mr. S.K.Murari,  Advocate
           For the Vigilance                : Mr.  Shailesh, Advocate
                                     ......

8./25.04.2013

Heard   the   learned   counsel   appearing   for   the   petitioner   and   the  learned counsel for the Vigilance.

This application  has been filed for quashing of the entire criminal  proceeding of Vigilance P.S. Case No. 33 of 2002 (Special Case No. 38 of  2002)   including   the   order   dated   28/04/2010,   whereby   and   whereunder  cognizance of the offence punishable under Sections 420 /423 /424/ 467/  468/  471/ 477 / 120B/201/109 of the Indian Penal Code and also under  Section 13(1) (d) read with Section 13 (2) of the Prevention of Corruption  Act, 1988, has been taken against the petitioner. 

The   facts,   giving   rise   to   this   application,   are     that   certain   land  measuring total area of 1.08 acres, appertaining to  Khata No. 268, Plot No.  2983 situated at Mouza­Argora was recorded in the record of right as 'Gair  Mazarua   Malik'.   However,   in   the   year   1970­71,   two   rent   receipts   were  issued  against   that  land in  the  name  of Samu  Sao, when  his name was  recorded   in   Register­II   but   on   what   basis   his   name   was   recorded   in  Register­II it was not there. Subsequently, after the death of Samu Sao his  son Chandan Sao inherited the property and then his name was mutated  against the land in question by this petitioner in the year 1982­83 when  this   petitioner   was   holding   the   post   of   Circle   Officer.   In   course   of   time,  Chandan Sao sold 0.49 and 0.59 acres of land separately to Mahavir Kashi,  the then Secretary of Jai Bhawani Cooperative Society in the year 1988­91,  who got his name mutated against the said land. Mahavir Kashi sold the  land   to   ten   persons.   Thereafter,   the   then   Circle   Officer   got   their   names  mutated against the lands purchased by them and, accordingly, Register­II  was opened in their names.  

Since the land initially had been recorded as  'Gair Mazarua Malik',  transfers of said land to different persons were considered to be illegal and,  therefore,   a   case   was   lodged   by   the   Inspector,   Vigilance   against   several  persons, including this petitioner on the allegation that all those persons  have committed offence of forgery, cheating and misappropriation.

Upon submission of the charge­sheet, cognizance of the offences,  as aforesaid, was taken against the petitioner vide order dated 28/04/2010,  which is under challenge.  

    Mr.   Shree   Krishna   Murari,   Learned   counsel   appearing   for   the  petitioner submits that earlier the petitioner had moved before this Court  for quashing of the first information report vide W.P. (Cr.) No. 390 of 2009,  but   that   was   disposed   of   as   infructuous   as   by   the   time   the   order   was  passed, the charge sheet had already been submitted. 

It was further submitted that though initially the land was recorded  as 'Gair Mazarua Malik' rent receipts with respect to that land  were issued  in favour of Samu Sao when his name was entered in Register­II. After his  death, his son Chandan Sao, inherited the property and this petitioner got  the name of Chandan Sao mutated against that land and even Register­II  was opened in his name and, thereby, the petitioner cannot be said to have  committed any offence either of cheating, forgery or misappropriation nor  he can be said to have committed offence of criminal mis­conduct as the  petitioner has simply mutated the name of the person whose father's name  was   recorded   in   Register­II   and,   thereby,   the   petitioner   cannot   be   held  responsible   for   commission   of   any   offence   either   under   the   Indian   Penal  Code or under the Prevention of Corruption Act. 

It   was   further   submitted   that   the   petitioner   can   not   be  instrumental in getting the rent receipts issued in the name of Samu Sao  and even his name being entered in Register­II as at that point of time the  petitioner had never been posted as Circle Officer. Only, when the petitioner  did find that the name of the father of Chandan Sao is recorded in Register­ II   ,   the   name   of   Chandan   Sao   was   mutated   against   that   land   when   the  father of Chandan Sao died and, therefore, the petitioner cannot be said to  have   committed   any   offence   whatsoever   under   which   cognizance   of   the  offences has been taken and, therefore, the order taking cognizance is fit to  be quashed.

As   against   this,   Mr.   Shailesh   learned   counsel   appearing   for   the  Vigilance, submits that admittedly the land, in question was recorded as  'Gair Mazarua Malik' which land had never been settled to Samu Sao, still  Samu Sao managed to get the rent receipts issued in his favour against that  land and then in connivance with the Government officials, he got his name  mutated  against  the land,  in question.  After  his death,  his son­Chandan  Sao   inherited   the   property.   He   also   in   connivance   with   the   Government  officials including this petitioner got that land mutated in his name and,  therefore, the petitioner, who, without verifying the matter as to how the  name of Samu Sao was recorded in Register­II, mutated the name of his son  against the land inherited by  him and, thereby,  the petitioner committed  the   offence   of   forgery,   misappropriation   and   misconduct   under   the  Prevention of Corruption Act.  

In  the   circumstances,   the   question   does  arise   as   to   whether   the  allegation made in the F.I.R. does constitute the offence of cheating, forgery,  misappropriation   or   even   the   offence   under   the   Prevention   of   Corruption  Act?

  It need not to be recorded in detail the manner in which the land  was transferred to the petitioner except the fact that the petitioner who at  the   relevant   point   of   time   was   the   Circle   Officer   got   the   name   of   the  Chandan Sao mutated against the land which he inherited from his father  Samu   Sao   when   the   name   of   the   petitioner's   father   had   already   been  recorded in Register II and under these circumstances, how the petitioner  can be said to have committed offence of forgery. In this regard, I may refer  to   a   decision   rendered   in   a   case   of   "Mohammed   Ibrahim   and   Ors.   vs.   State of Bihar and Anr. {(2009) 8 SCC 751} = {2009 (4) JLJR (SC) 75}",  wherein their Lordships after having regard to the provision contained in  Section 470 of the I.P.C. as well as other provisions relating to forgery did  observe as follows :­  "The   condition   precedent   for   an   offence   under   Sections  467   and  471 is forgery. The condition precedent for forgery is making a false   document (or false electronic record or part thereof).  This case does   not relate to any false electronic record. Therefore, the question is   whether the first accused, in executing and registering the two sale   deeds purporting to sell a property ( even if it is assumed that it did   not belong to him), can be said to have made and executed false   documents, in collusion with the other accused."

The Court has further observed that analysis of Section 464 of the  Indian   Penal   Code   shows   that   it   divides   false   documents   into   three  categories as follows:

" The first is where a person dishonestly or fraudulently makes or   executes a document with the intention   of causing it to be believed   that such document was made or executed by some other person,   or by the authority of some other person, by whom or by whose   authority he knows it was not made or executed.    The second is where a person dishonestly or fraudulently, by   cancellation or otherwise, alters a documents in any material part,  without   lawful   authority,   after   it   has   been   made   or   executed   by   either himself or any other person. 

   The   third   is   where   a   person   dishonestly   or   fraudulently   causes any person to sign, execute or alter a document knowing   that such person could not be reason of:   

(a)  unsoundness of mind; (b) intoxication; or (c) deception practiced   upon him, know the contents of the document or the nature of the   alteration. 

     In short, a person is said to have made a 'false statement', if  

(i) he made or executed a document claiming to be someone else or  authorized   by   some   one   else;   or   (ii)   he   altered   or   tampered   a  document; or (iii) he obtained a document by practicing deception,   or from a person not in control of his senses. 

     The  sale deeds  executed by the first appellant  clearly  and   obviously   do   not   fall   under   the   second   and   third     categories   of   "false   statement".   It,   therefore,   remains   to   be   seen   whether   the  claim of the complainant that the execution of sale deeds by the   first   accused,   who   was   in   no   way   connected   with   the   land,   amounted   to   committing   forgery   of   the   documents   with   the   intention of taking possession of the complainant's land (and that   Accused   2   to   5   as   the   purchaser,   witness,   scribe   and   stamp   vendor, colluded with the fist accused in execution and registration   of   the   said   sale   deeds)   would   bring   the   case   under   the   first   category. 

    There   is   a   fundamental   difference   between   a   person  executing a sale deed claiming that the property conveyed is his   property, and a person executing a sale deed by impersonating the   owner or falsely claiming to be authorized or empowered by the  owner   to   execute   the   deed   on   owner's   behalf.   When   a   person   executes   a   document   conveying   a   property   describing   it   as   his,  there are two possibilities. The first is that he bona fide   believes   that the property actually belongs to him. The second is that he   may   be   dishonestly   or   fraudulently   claiming   it   to   be   his   even   though he knows that it is not his property. But to fall under first   category of "false document", it is not sufficient that a document   has been made or executed dishonestly or fraudulently. There is a   further   requirement   that   it   should   have   been   made   with   the  intention   of   causing   it   to   be   believed     that   such   document   was   made or executed by or by the authority of a person, by whom or  by whose  authority he knows that it was not made or executed.      When   a   document   is   executed   by   a   person   claiming   a   property which is not his, he is not claiming that he is someone   else   nor   is   he   claiming   that   he   is   authorized   by   someone   else.  Therefore, execution of such document (purporting to convey some   property of which he is not the owner) is not execution of a false   document   us   defined   under   Section  464   of   the   Code.  If   what   is   executed is not a false document, there is no forgery. If there is no  forgery, then neither Section 467 nor Section 471 of the Code are   attracted."  

Thus,   it   has   been   categorically   held   that   when   a   document   is  executed by a person claiming a property though it is not his property but  when he is not claiming that   he is authorized by someone else or he is  someone   else,   execution   of   such   document   cannot   be   said   to   be   a   false  document in terms of Section 464 of the Indian Penal Code and if it is not a  false document, then the question of committing an offence under Sections  467, 468 and 471 does not arise. 

The   ratio  laid   down   in   the   aforesaid   case   equally   applies   in  this  case as the petitioner as per his case mutated the name of Chandan Sao  against the land inherited by him from his father Samu Sao whose name  had been recorded in Register­II and, thereby, the question of committing  offence of forgery by this petitioner never arises.

Going   further   in   the   matter,   one   can   hardly   conceive   as   to   how  offence under Sections 423 and 420 IPC is made out when there is no case  of misdeed of transfer containing false statement of consideration nor it is  the case of dishonest or fraudulent removal of concealment of the property. 

Likewise   in   the   facts   and   circumstances   of   the   case,   when   the  petitioner having been found that the name of Samu Sao had already been  recorded in Register  II, the petitioner   got the names of his son mutated  against   the   land   which   Chandan   Sao   had   inherited   and,   thereby,   the  petitioner cannot be said to have committed offence of cheating as defined  under Section 415 of Indian Penal Code, punishable under Section 420 of  Indian Penal Code.   

Further in the facts and circumstances, in absence of any factual  fact   constituting   offence   under   Section   13(1)(d)   of   the   Prevention   of  Corruption Act,   the petitioner cannot be said to have committed   offence  under   Section   13(1)(d)   read   with   Section   13   (2)   of   the   Prevention   of  Corruption Act.  

Under   the   circumstances,   entire   criminal  proceeding   of   Vigilance  P.S. Case No. 33 of 2002 (Special Case No. 38 of 2002) including the order  dated   28/04/2010,   taking   cognizance,   is   hereby   quashed,   so   far   the  petitioner is concerned.

 In the result, this application stands allowed.

(R.R.Prasad, J) Mukund/­cp.3