Kaptan Singh vs State Of Uttar Pradesh And Others

M.R. Shah, J

Feeling aggrieved and dissatisfied with the impugned judgment and order dated 29.07.2020 passed by the High Court of Judicature at Allahabad in

Application under Section 482 No. 1697 of 2016, by which the High Court in exercise of powers under Section 482 Cr.P.C. has quashed the entire

proceedings of Criminal Case No. 3302 of 2015 under Sections 147, 148, 149, 406, 329 and 386 IPC, P.S. Barra, District Kanpur Nagar, pending in

the Court of I-Additional Chief Metropolitan Magistrate, Kanpur Nagar, the original complainant has preferred the present appeal.

That the appellant herein filed a complaint before the learned Magisterial Court under Section 156(3) Cr.P.C. against the private respondents for

the offences under Sections 147, 148, 149, 406, 329 and 386 IPC; that the learned Additional Chief Metropolitan Magistrate, Kanpur Nagar, by order

dated 07.09.2015, after perusal of the facts mentioned in the application/complaint and documents and having found a prima facie case of cognizable

offence and having observed that the police is required to investigate the same, allowed the said application under Section 156(3) Cr.P.C. and directed

the concerned Station House Officer to register the first information report and investigate it in accordance with law.

2.1 That thereafter the concerned SHO registered the FIR as Case Crime No. 0645 of 2015 against the private respondents herein for the offences

under Sections 147, 148, 149, 406, 329 and 386 IPC. As per the allegations in the FIR, one Munni Devi was the owner of Plot No. 1342, W Block 2

Yojna Juhi Kala, Damodar Nagar, admeasuring 387 sq.ft.; that she appointed the complainant â€" Kaptan Singh as her power of attorney holder to

take care of the said plot; that Munni Devi wanted to sell the said plot; that she entered into a registered agreement to sell with one Mamta Gupta â€

respondent no. 3 herein on 27.10.2010 for a total sale consideration of Rs.25,00,000/-; that at the time of agreement, the purchaser â€" Mamta Gupta

handed over five cheques of Rs. 2 lakh each, drawn on ICICI Bank, Branch Govind Nagar, Kanpur; that Munni Devi presented one of the cheques

no. 502314 dated 15.11.2010 in her bank and the said cheque was dishonoured “due to insufficient fundsâ€; that when the cheque returned unpaid,

Munni Devi contacted Mamta Gupta and then she informed her that her husband is suffering from kidney failure and facing financial problem and

therefore she would not be able to purchase the said plot, however she is arranging money; that thereafter Mamta Gupta showed no interest for

registration of sale deed and she informed Munni Devi not to present the cheques; that thereafter Munni Devi served a legal notice dated 02.01.2015

and 18.05.2015 through registered post; that after receiving notice dated 18.05.2015, Mamta Gupta showed no positive response, then Munni Devi

appointed the complainant as a power of attorney holder on 05.08.2015.

2.2 It was alleged that thereafter when the complainant along with his friend Ram Pratap Singh went to the plot on 20.08.2015, at that time Mamta

Gupta and her husband were present there along with three other persons outside the tin shed. The complainant told them that they have not paid the

full consideration amount and had forcibly put lock on the room and requested them to open the said lock. At that time, Mamta Gupta and her husband

told them that they had paid Rs. 2 lakhs and they will not open the lock till the time they will get Rs. 10 lakhs. It was alleged that all the persons

abused the complainant by using filthy language relating to his mother and sister and pushed the complainant due to which he fell down and thereafter

he was beaten with fist and Mamta Gupta, who was carrying knife like weapon, kept the edged part of it on his chest and gave a blank paper and

threatened him to sign it, if not, then he will be killed and the complainant signed it. The complainant also produced the medical report. That thereafter

after the completion of the investigation and after recording of the statement of the witnesses, statement of the complainant and after collecting the

evidence from the place of incident and taking statement of independent witnesses and even the statement of the accused persons, after due enquiry

and having satisfied that a prima facie case is made out against the accused for the offences under Sections 147, 148, 149, 406, 329 and 386 IPC, the

investigating officer filed chargesheet no. 320/2015 dated 26.11.2015 against the private respondents herein for the aforesaid offences.

2.3 That thereafter the private respondents herein approached the High Court for quashing criminal proceedings under Section 482 Cr.P.C. It was the

case on behalf of all the accused â€" private respondents herein in the 482 petition that dispute is of a civil nature; that Munni Devi entered into a

registered agreement to sell on 27.10.2010 with Mamta Gupta as vendee; that Munni Devi undertook to get the land free hold done on the aforesaid

plot and thereafter to execute the sale deed in favour of Mamta Gupta; that part payment was made immediately by cheque and cash both and the

remaining amount of Rs. 10 lakhs were to be paid at the time of execution of the sale deed; that on the same date a joint notarized affidavit of Mamta

Gupta and Munni Devi was also executed demonstrating the payment of Rs. 25 lakhs by Mamta Gupta and the transfer of possession to Mamta

Gupta; that after obtaining possession Mamta Gupta constructed a two-room set on the said plot. It was also the case on behalf of the accused that

thereafter Munni Devi did not get the free hold executed and since the husband of Mamta Gupta was suffering from a renal failure and was

undergoing dialysis, she could not initiate legal proceedings for specific performance; that thereafter Munni Devi filed a suit in the Court of Civil Judge

(Senior Division), Kanpur Nagar. It was also the case on behalf of the private respondents â€" accused that as Munni Devi did not get any relief from

the court below, she got in touch with a land mafia â€" the original complainant â€" the appellant herein and he was the power of attorney holder of

Munni Devi and that when he visited the plot on 20.08.2015 he was thrown out and was assaulted. That thereafter Mamta Gupta filed a suit for

permanent injunction being O.S. No. 2077 of 2015 in the Court of Civil Judge (Senior Division), Kanpur Nagar wherein temporary injunction had been

granted in favour of Mamta Gupta and the said order is still in operation. Therefore, it was submitted that the dispute is purely of a civil nature and

criminal proceedings have been lodged only with a view to pressurize Mamta Gupta to handover the plot to the complainant even though Mamta Gupta

has paid a sum of Rs.25 lakhs to the owner of the plot in question. Therefore, it was prayed to quash the entire FIR.

That the 482 petition was opposed by the original complainant. A detailed affidavit/counter affidavit was filed on behalf of the original complainant.

It was specifically the case on behalf of the complainant that the documents alleged to have been executed by Munni Devi in favour of Mamta Gupta

on 27.10.2010/subsequent notarized document dated 27.10.2010 are fabricated in which it is stated that Rs. 25 lakhs have been paid and that the

possession has been handed over to Mamta Gupta. It was also pointed out that for the aforesaid another first information report has been registered

against them on 04.12.2015, registered as Case Crime No. 816 of 2015 under Sections 420, 467, 468, 471 IPC at Police Station Barra, District Kanpur

Nagar and the investigation is still going on. It was also submitted that the electricity connection was obtained by Mamta Gupta in a fraudulent manner

and subsequently the said electricity connection has been permanently disconnected by Electricity Department, Kanpur Nagar on 18.08.2015 and no

electric connection exists in the premises in question till today. It was also submitted that after the completion of the investigation and after collecting

the credible evidence against the accused, the investigating officer has submitted a chargesheet and the learned Magistrate after applying its mind

judiciously has taken cognizance against the accused. Therefore, it was prayed to dismiss 482 application.

By the impugned judgment and order, the High Court has allowed the said application and has quashed the entire criminal proceedings mainly on the

grounds that the original complainant â€" Kaptan Singh for all practical purposes is ranked outsider and stranger to the deal and therefore the criminal

proceedings initiated at his behest cannot continue; that no power of attorney executed by Munni Devi in his favour has been filed with the counter

affidavit and on the ground that the dispute is of a civil nature and civil suits are pending between the parties and veracity and genuineness of the

notarized affidavit signed by Munni Devi and Mamta Gupta can be considered in the civil proceedings and there was no entrustment of property and

therefore no case is made out for the offence under Section 406 of the IPC. That having observed that there is no case against the accused under

Section 406 IPC, the High Court has further observed that rest of the allegations are tangent to the main allegation without any corroborating

evidence.

Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court, quashing the entire criminal proceedings in

exercise of its inherent powers under Section 482 Cr.P.C., the original complainant has preferred the present appeal.

Shri Santosh Kumar Pandey, learned Counsel appearing on behalf of the appellant has vehemently submitted that in the facts and circumstances of

the case the High Court has committed a grave error in quashing the criminal proceedings in exercise of powers under Section 482 Cr.P.C. It is

further submitted that the High Court ought to have appreciated and considered the fact that after the FIR was lodged, the same came to be

investigated by the Investigating Officer and after thorough investigation and recording the statement of the witnesses and after collecting the

evidence and even after recording the statements of the independent witnesses and statement of the accused persons and after holding inquiry the

Investigating Officer filed the charge-sheet against the accused persons and even thereafter the Learned Magistrate also took the cognizance. It is

submitted that the aforesaid aspect has not been considered at all by the High Court while quashing the criminal proceedings in exercise of powers

under Section 482 Cr.P.C.

6.1 It is further submitted that the High Court has failed to appreciate and consider that there are contentious issues which can be considered only at

the time of trial.

6.2 It is further submitted that the High Court has entered into the merits of the allegations at the stage of quashing proceedings under Section 482

Cr.P.C. It is submitted that as held by this Court in catena of decisions while exercising the powers under Section 482 Cr.P.C., the High Court is not

required to enter into and/or consider the merits of the allegations in detail, which as such are required to be considered at the time of trial. Heavy

reliance is placed on the decisions of this Court in Dineshbhai Chandubhai Patel vs. State of Gujarat, (2018) 3 SCC 104; Dhruvaram Murlidhar Sonar

vs. State of Maharashtra, (2019) 18 SCC 191; CBI vs. Arvind Khanna, (2019) 10 SCC 686; Telangana vs. Managipet, (2019) 19 SCC 87; XYZ vs.

State of Gujarat, (2019) 10 SCC 337.

6.3 It is submitted that as held by this Court in the case of XYZ (Supra) when there are serious triable allegations in complaint it is improper to quash

the FIR in exercise of inherent powers of High Court under Section 482 Cr.P.C.

6.4 It is further submitted that the High Court has failed to appreciate and consider that the civil proceedings were initiated initially by Munni Devi and

thereafter the accused no.2 filed the suit only for permanent injunction and no suit for specific performance has been filed. It is submitted that as such

there are very serious allegations of forgery of the joint notarized document dated 27.10.2010 by which the accused have alleged to have given Rs.25

lakhs to Munni Devi. It is submitted that the High Court has failed to appreciate and consider the fact that in the present case there are two

documents of the very date i.e. 27.10.2010, one is registered one in which the sale consideration is stated to be Rs.25 lakhs and in another document

of same date dated 27.10.2010, the sale consideration is stated to be Rs.35 lakhs and it is stated that Rs.25 lakhs have been paid to Munni Devi. It is

submitted that the payment of Rs.25 lakhs and even the existence of joint notarized agreement dated 27.10.2010 is to be considered at the time of trial.

It is submitted that therefore, when there are serious triable issues, the High Court is not justified in quashing the criminal proceedings.

Shri Ankit Goel, learned Counsel appearing on behalf of State of Uttar Pradesh has supported the appellant - original complainant.

Shri Amit Kumar Singh, learned Counsel appearing on behalf of the private respondents while opposing the present appeal has vehemently

submitted that in the facts and circumstances of the case the High Court has not committed any error in quashing the criminal proceedings.

8.1 It is submitted that as rightly observed by the High Court, the case squarely falls within the exceptions as observed and held by this Court in the

case of State of Haryana vs. Bhajan Lal, 1992 Supp (1) SCC 335.

8.2 It is submitted that in the present case there was no entrustment of any property and therefore, there is no question of any offence being

committed under Section 406 IPC. It is submitted that therefore when the ingredients for the offence under Section 406 IPC are not satisfied and as

rightly observed by the High Court the genuineness of the documents dated 27.10.2010 are to be considered in the civil proceedings and which are not

required to be considered in the criminal proceedings, the High Court is absolutely justified in quashing the criminal proceedings. It is submitted that as

such the civil dispute is tried to be converted into criminal dispute which can be said to be nothing but an abuse of process of law.

8.3 It is further submitted by learned Counsel appearing on behalf of private respondents that even in the present case medical certificate which is

now produced before this Court, was not produced before the High Court. It is submitted therefore in absence of any medical report produced before

the High Court and even otherwise the injuries mentioned in the medical report are simple in nature, no case is made out for the other offences and

therefore the High Court has rightly quashed the criminal proceedings.

8.4 It is further submitted that as observed by the High Court even the original complainant has no locus to file the complaint as no power of attorney

alleged to have been executed by Munni Devi was placed on record.

8.5 Making the above submissions, it is prayed to dismiss the appeal.

9 Heard learned Counsel for the respective parties at length.

9.1 At the outset, it is required to be noted that in the present case the High Court in exercise of powers under Section 482 Cr.P.C. has quashed the

criminal proceedings for the offences under Sections 147, 148, 149, 406, 329 and 386 of IPC. It is required to be noted that when the High Court in

exercise of powers under Section 482 Cr.P.C. quashed the criminal proceedings, by the time the Investigating Officer after recording the statement of

the witnesses, statement of the complainant and collecting the evidence from the incident place and after taking statement of the independent

witnesses and even statement of the accused persons, has filed the charge-sheet before the Learned Magistrate for the offences under Sections 147,

148, 149, 406, 329 and 386 of IPC and even the learned Magistrate also took the cognizance. From the impugned judgment and order passed by the

High Court, it does not appear that the High Court took into consideration the material collected during the investigation/inquiry and even the

statements recorded. If the petition under Section 482 Cr.P.C. was at the stage of FIR in that case the allegations in the FIR/Complaint only are

required to be considered and whether a cognizable offence is disclosed or not is required to be considered. However, thereafter when the statements

are recorded, evidence is collected and the charge-sheet is filed after conclusion of the investigation/inquiry the matter stands on different footing and

the Court is required to consider the material/evidence collected during the investigation. Even at this stage also, as observed and held by this Court in

catena of decisions, the High Court is not required to go into the merits of the allegations and/or enter into the merits of the case as if the High Court is

exercising the appellate jurisdiction and/or conducting the trial. As held by this Court in the case of Dineshbhai Chandubhai Patel (Supra) in order to

examine as to whether factual contents of FIR disclose any cognizable offence or not, the High Court cannot act like the Investigating agency nor can

exercise the powers like an Appellate Court. It is further observed and held that question is required to be examined keeping in view, the contents of

FIR and prima facie material, if any, requiring no proof. At such stage, the High Court cannot appreciate evidence nor can it draw its own inferences

from contents of FIR and material relied on. It is further observed it is more so, when the material relied on is disputed. It is further observed that in

such a situation, it becomes the job of the Investigating Authority at such stage to probe and then of the Court to examine questions once the charge-

sheet is filed along with such material as to how far and to what extent reliance can be placed on such material.

9.2 In the case of Dhruvaram Murlidhar Sonar (Supra) after considering the decisions of this Court in Bhajan Lal (Supra), it is held by this Court that

exercise of powers under Section 482 Cr.P.C. to quash the proceedings is an exception and not a rule. It is further observed that inherent jurisdiction

under Section 482 Cr.P.C. though wide is to be exercised sparingly, carefully and with caution, only when such exercise is justified by tests

specifically laid down in section itself. It is further observed that appreciation of evidence is not permissible at the stage of quashing of proceedings in

exercise of powers under Section 482 Cr.P.C. Similar view has been expressed by this Court in the case of Arvind Khanna (Supra), Managipet

(Supra) and in the case of XYZ (Supra), referred to hereinabove.

9.3 Applying the law laid down by this Court in the aforesaid decisions to the facts of the case on hand, we are of the opinion that the High Court has

exceeded its jurisdiction in quashing the criminal proceedings in exercise of powers under Section 482 Cr.P.C.

10 The High Court has failed to appreciate and consider the fact that there are very serious triable issues/allegations which are required to be gone

into and considered at the time of trial. The High Court has lost sight of crucial aspects which have emerged during the course of the investigation.

The High Court has failed to appreciate and consider the fact that the document i.e. a joint notarized affidavit of Mamta Gupta â€" Accused No.2 and

Munni Devi under which according to Accused no.2 - Ms. Mamta Gupta, Rs.25 lakhs was paid and the possession was transferred to her itself is

seriously disputed. It is required to be noted that in the registered agreement to sell dated 27.10.2010, the sale consideration is stated to be Rs.25 lakhs

and with no reference to payment of Rs.25 lakhs to Ms. Munni Devi and no reference to handing over the possession. However, in the joint notarized

affidavit of the same date i.e., 27.10.2010 sale consideration is stated to be Rs.35 lakhs out of which Rs.25 lakhs is alleged to have been paid and

there is a reference to transfer of possession to Accused No.2. Whether Rs.25 lakhs has been paid or not the accused have to establish during the

trial, because the accused are relying upon the said document and payment of Rs.25 lakhs as mentioned in the joint notarized affidavit dated

27.10.2010. It is also required to be considered that the first agreement to sell in which Rs.25 lakhs is stated to be sale consideration and there is

reference to the payment of Rs.10 lakhs by cheques. It is a registered document. The aforesaid are all triable issues/allegations which are required to

be considered at the time of trial. The High Court has failed to notice and/or consider the material collected during the investigation.

Now so far as the finding recorded by the High Court that no case is made out for the offence under Section 406 IPC is concerned, it is to be

noted that the High Court itself has noted that the joint notarized affidavit dated 27.10.2010 is seriously disputed, however as per the High Court the

same is required to be considered in the civil proceedings. There the High Court has committed an error. Even the High Court has failed to notice that

another FIR has been lodged against the accused for the offences under Sections 467, 468, 471 IPC with respect to the said alleged joint notarized

affidavit. Even according to the accused the possession was handed over to them. However, when the payment of Rs.25 lakhs as mentioned in the

joint notarized affidavit is seriously disputed and even one of the cheques out of 5 cheques each of Rs.2 lakhs was dishonoured and according to the

accused they were handed over the possession (which is seriously disputed) it can be said to be entrustment of property. Therefore, at this stage to

opine that no case is made out for the offence under Section 406 IPC is premature and the aforesaid aspect is to be considered during trial. It is also

required to be noted that the first suit was filed by Munni Devi and thereafter subsequent suit came to be filed by the accused and that too for

permanent injunction only. Nothing is on record that any suit for specific performance has been filed. Be that as it may, all the aforesaid aspects are

required to be considered at the time of trial only. Therefore, the High Court has grossly erred in quashing the criminal proceedings by entering into the

merits of the allegations as if the High Court was exercising the appellate jurisdiction and/or conducting the trial. The High Court has exceeded its

jurisdiction in quashing the criminal proceedings in exercise of powers under Section 482 Cr.P.C.

Even the High Court has erred in observing that original complaint has no locus. The aforesaid observation is made on the premise that the

complainant has not placed on record the power of attorney along with the counter filed before the High Court. However, when it is specifically stated

in the FIR that Munni Devi has executed the power of attorney and thereafter the Investigating Officer has conducted the investigation and has

recorded the statement of the complainant, accused and the independent witnesses, thereafter whether the complainant is having the power of

attorney or not is to be considered during trial.

In view of the above and for the reasons stated above, the impugned judgment and order passed by the High Court quashing the criminal

proceedings in exercise of powers under Section 482 Cr.P.C. is unsustainable and the same deserves to be quashed and set aside and is accordingly

quashed and set aside. Now, the trial to be conducted and proceeded further in accordance with law and on its own merits. It is made clear that the

observations made by this Court in the present proceedings are to be treated to be confined to the proceedings under Section 482 Cr.P.C. only and the

trial Court to decide the case in accordance with law and on its own merits and on the basis of the evidence to be laid and without being influenced by

any of the observations made by us hereinabove. The present appeal is accordingly allowed.