AI Structured Summary
Not yet generated for this judgment
Judgment
Sanjay Yadav, J. - Shri Ritwik Parashar, Advocate appointed as Amicus Curiae to assist the Court vide order dated 19.02.2016 submits that he is not getting any assistance from the petitioner as would enable him to assist the Court and, therefore, prays for withdrawal of himself.
Taking into consideration the submission, Shir Ritwik Parashar is permitted to withdraw himself from the proceedings.
Petitioner vide this petition under Article 226 of the Constitution of India seeks following relief :
(i) The petitioner want to register F.I.R. u/s 452, 34, 120-B, 294 and 506(2) against the accused Pravin Chouhan and his supporters named in this petition.
(ii) The petitioner wants a security guard of police to safeguard petitioner and his mother and his property from accused and his supporters because very danger of life of petitioner and his mother from accused and his supports even there is danger to petitioner''s property and petitioner had no source of earning and he is dependent on pension of his father and therefore, petitioner request the Hon''ble Court that security guard must be provided free of cost."
On a response being sought from the State, return is filed. It is contended that the petitioner is habitual of making enormous complaints against several persons. On each and every complaint inquiry has been conducted and the complaints of the petitioner have been found meritless. A copy of inquiry report dated 29.12.2015, 07.01.2016 and 19.12.2015 are brought on record as Annexure R/1, Annexure R/2 and Annexure R/3 respectively. It is further contended that in respect of the allegations made in this petition a detailed inquiry has been conducted by the police, however, no cognisable offence was found. It is also contended that during the course of inquiry it was found that the petitioner in respect of the relief sought in the present petition has also filed a complaint before Judicial Magistrate First Class, District Jabalpur whereon report was called on from the police which has since been submitted on 29.12.2015. The respondents have further filed a report Annexure R/3 indicating therein criminal cases registered against the petitioner. The same is reproduced as under :
dz0
vijk/kh dk uke
firk@ifr dk uke
mez
vijk/kh dk irk
fuokl Fkkuk
fuokl ftyk
vijk/k dz0
fo/kku ,oa /kkjk,a
vijk/k Fkkuk
vijk/k ftyk
vijk/k izdkj
vijk/k fnukad
fLFkfr
1-
ikjl
f}osnh
dSyk''k ukjk;.k
30
13@89] jru uxj Fkkuk
x<+k
tcyiqj
334/10
IPC 498A 507
x<+k
tcyiqj
izrkM+uk
24-03-2010
fxjQ~rkj
2-
ikjl
f}osnh
ds0,u0 f}osnh
31
ch&89] jru uxj Fkkuk x<+k
x<+k
tcyiqj
440/11
IPC 294, 354, 506, 509, 452
x<+k
tcyiqj
NsM+NkM+ djuk
15-06-2011
fxjQ~rkj
3-
ikjl
f}osnh
ds0,u0 f}osnh
31
ch&89] jru uxj Fkkuk x<+k
x<+k
tcyiqj
454/11
IPC 506, 509, 294
x<+k
tcyiqj
/kedh
20-06-2011
fxjQ~rkj
4-
ikjl
f}osnh
dSyk''k
f}osnh
31
ch&89 jru uxj Fkkuk x<+k
x<+k
tcyiqj
97/12
IPC 452, 506, 294
x<+k
tcyiqj
vijkf/kd vR;kpkj
29-01-2012
fxjQ~rkj
5-
ikjl
f}osnh
dSyk''k ukjk;.k
32
ch&59] jru uxj x<+k]
x<+k
tcyiqj
254/13
IPC 509, 294, 506
x<+k
tcyiqj
NsM+NkM+ djuk
21-04-2013
fxjQ~rkj
It is contended on behalf of respondents that no cognisable offence is made out rather the petitioner himself was found indulged in criminal activities, therefore, he is not entitled for the relief sought for by him. It is further contended that in the present proceedings on 19.02.2016, petitioner was granted liberty to approach City Superintendent of Police, Gorakhpur for adequate police protection whereon police protection was provided to him, however, it was subsequently found that there no imminent danger to the life or property of the petitioner is perceived by the police during this period, as such leave is sought vide I.A. No. 4923/2016 to withdraw the same. It is, accordingly, urged that the petition being devoid of merits is liable to be dismissed.
The report which has been tendered on a direction by Judicial Magistrate First Class, District Jabalpur is brought on record as Annexure R/1 which is self-explanatory and is in the following terms :
dk;kZy; Fkkuk izHkkjh x<+k ftyk tcyiqj
dzekad@x<+k@f''kdk0@57@2015
fnukad 29-12-2015
izfr]
ekuuh; U;kf;d naMkf/kdkjh egksn;
izFke Js.kh U;k;ky; tcyiqj
fo"k;%& vkosnd iklj f}osnh fuoklh ea0u0 ch&89 jru uxj Fkkuk x<+k tcyiqj ds }kjk ekuuh; U;k;ky; ds le{k izLrqr ifjokn ds laca/k esaA
lanHkZ%& 1- ekuuh; U;k;ky; dk vkns''k dzekad@57@2015 fnukad 28-12-2015
egksn; th]
fuosnu gS fd vkosnd ikjl f}osnh firk dSyk''k ukjk;.k f}osnh mez 35 o"kZ fuoklh ch&89] jru uxj Fkkuk x<+k tcyiqj ds }kjk ekuuh; U;k;ky; ds le{k izLrqr ifjokn ds ek/;e ls nh xbZ f''kdk;r ij izFke lwpuk fjiksVZ ugha fy[ks tkus ds laca/k esa ifjokn izLrqr fd;k x;k gS] vkosnd jru uxj esa ch&89 esa fuokl djrk gS] rFkk is''ks ls odhy gS] rks vkosnd ds iM+ksl esa ea0ua0 ,@34 ih0ds0 nqcs dk edku fLFkr gSA ftlesa izHkk iztkifr ifr nhid iztkifr] nhid iztkifr firk ds0,y0 iztkifr rFkk xus''kh eYykg ifr gqYdj eYykg fdjk, ls jgrs gSa rFkk iwoZ esa izoh.k pkSgku vius ifjokj ds lkFk jgrk Fkk tks orZeku esa og edku NksM+dj ch@49] jru uxj esa jgrk gSA tks ifjokj ds vukosnd izoh.k pkSgku rFkk T;ksfr pkSgku izHkk iztkifr ifr nhid iztkifr] nhid iztkifr firk ds0,y0 iztkifr] xus''kh eYykg ifr gqYdj eYykg ,oa iM+kslh nhid oekZ iwoZ esa ds dFku fy, x, rFkk vkosnd ikjl f}osnh ds Hkh iwoZ esa dFku ys[k fd, x, gSaA
tks ikjl f}osnh ,oa izoh.k pkSgku rFkk izoh.k pkSgku dh iRuh T;ksfr pkSgku ds chp o"kZ 2011 ls nksuksa i{kksa ds chp >xM+k fookn ekjihV gksus ls ,d&nwljs ds f[kykQ fjiksVZ Fkkus esa fjiksVZ dh xbZ ftl ij Fkkuk x<+k esa vkosnd ikjl f}osnh ds fjiksVZ ij izoh.k pkSgku ds fo:) vijk/k dzekad 439@11 /kkjk 294] 452] 34] 506] 323 rk0fg0 vi0dz0 236@12 /kkjk 506] 294 rk0fg0 rFkk izoh.k pkSgku ,oa T;ksfr pkSgku dh fjiksVZ ij ikjl f}osnh ds fo:) vijk/k dzekad 440@11 /kkjk 294] 354] 506] 509] 452 rk0fg0 454@11 /kkjk 506] 509] 294 rk0fg0 97@12 /kkjk 452] 506] 294 rk0fg0 dk vijk/k iathc) gksdj ekeyk ekuuh; U;k;ky; esa fopkjk/khu gSa] tks vkosnd ds Hkh U;k;ky; esa izdj.k py jgk gS] bl fo}s"k ls vkosnd vk, fnu f''kdk;rsa ofj"B dk;kZy; ,oa Fkkuk esa f''kdk;r nsrs jgrk gS] nksuksa i{kksa ds chp vkilh eueqVko o jaft''k j[kus ls ''kkafr cuk, j[kus gsrq le; le; ij izfrca/kkRed dh dk;Zokgh Hkh dh xbZ gSA orZeku esa izoh.k pkSgku rFkk T;ksfr pkSgku ,&34 ih0ds0 nqcs ds fdjk, ds edku dks NksM+dj ch@49] jru uxj esa fuokl dj jgk gSA izHkk iztkfir] nhid iztkifr rFkk xus''kh eYykg tks izoh.k pkSgku o T;ksfr pkSgku ds ekeyksa esa lk{kh gS bl dkj.k buds fo:) Hkh vkosnd f''kdk;r djrk jgrk gSA
vkosnd ikjl f}osnh firk dSyk''k ukjk;.k f}osnh tks Lo;a ds edku esa vius ekWa ds lkFk jgrk gS rFkk odkyr djrk gS] izoh.k pkSgku o vU; ds dFku ds vk/kkj ij vkosnd Lo;a ds ikfjokfjd leL;k ls Hkh xzflr gS vkosnd fd iRuh Hkh vkosnd dks NksM+dj pyh xbZ gS] ,oa ifr&iRuh ds chp Hkh fookn py jgk gS] bl dkj.k ls Hkh vkosnd vius vki esa ijs''kku gS] ftl dkj.k vk, fnu vius odkyr dk [kkSQ fn[kkdj f''kdk;r djrk jgrk gS] rFkk f''kdk;r djus dk vkfn gSA bl izdkj nksuksa i{kksa ds chp o"kZ 2011 ls fookn py jgk gSA vkosnd] vukosndksa ds fo:) izdj.k iathc) gksdj U;k;ky; esa is''k fd, tk pqds gSa ,oa buds chp vkilh jaft''k gksus ls le; le; ij ''kkafr cuk;s j[kus gsrq izfrca/kkRed dh dk;Zokgh Hkh dh xbZ gSA iM+kSlh nhid oekZ tks ikjl f}osnh ds lkeus jgrk gS] ls Hkh iwoZ esa iwNrkN ij ikjl f}osnh eksgYys esa vk, fnu vius odhy dh /kkSal nsdj fdlh dks Hkh csotg xkyh&xyksp djrk jgrk gS ,oa >wBk QWalkus ds fu;r ls cM+s vf/kdkjh rFkk Fkkus esa f''kdk;r djrs jgrk gSA fnukad 21-11-2014 dks eq>s Hkh csotg xkyh nsus yxk rks eSaus le>k;k ugha ekukA ikjl f}osnh ds ?kj dksbZ Hkh O;fDr >xM+k&yM+kbZ djus ugha tkrs tcju iqjkus dsl dks izHkkfor djus ds fy, vk, fnu >wBh f''kdk;r djrk gS tks csrqd gSA vkosnd }kjk f''kdk;r esa lhMh is''k fd;k Fkk ftlesa 17&18 yksx ?kj esa vkdj ekjihV o rksM+QksM+ dh ckr dgh xbZ Fkh tks lhMh ls Hkh ?kVuk dh iqf"V ugha gqbZA vkosnd }kjk iwoZ esa Hkh dbZ f''kdk;r nh xbZ gS ftuds tkWap izfrosnu ofj"B dk;kZy;ksa esa Hksth tk pqdh gSA vkosnd }kjk Lo;a ds izdj.kksa dks U;k;ky; esa izHkkfor djus ds fy;s vk, fnu lh0,e0 gsYiykbZu ,oa f''kdk;r rFkk ekuuh; U;k;ky; esa ifjokn ds ek/;e ls f''kdk;r nsus dk vkfn gks x;k gSA
layXu%& 1- iwoZ tkWap izfrosnu ,oa dFku dh Nk;kizfr
2- vkijkf/kd fjdkMZ
Fkkuk izHkkjh x<+k] tcyiqjA"
Since the material brought on record does not lead to formulation of any cognisable offence, no direction can be issued under Article 226 of the Constitution of India to register a case against the respondents. Even otherwise the petitioner has already availed the statutory forum and has filed a complaint case before Judicial Magistrate First Class, District Jabalpur which is pending consideration.
In view whereof, the petition is disposed of finally with liberty to the petitioner to pursue the complaint case. It is, however, made clear that any observation herein this order will not come in the way in prosecuting the complaint case nor the trial Court will take note of such observation while dwelling upon the complaint lodged by the petitioner which is to be considered on its own merits.
In respect of claim for police protection, since it is categorically stated on behalf of respondents that there is no imminent danger to the life or property of the petitioner, no such order is passed, however, the petitioner would be at liberty to approach the Superintendent of Police with appropriate application in case if he experience such threat. The Superintendent of Police would after satisfying himself as to circumstances would be at liberty to pass a suitable order thereon. Consequently, I.A.No.4923/2016 stands disposed of in these terms.
Other pending interlocutory applications in the matter also stands disposed of.
Petition is disposed of finally in above terms.