Satya Narain Rawat vs State of U.P.& Anr.

B.K. Rathi, J.—Both the revisions under Sections 307/401, Cr. RC. have been filed against the same order dated 23397 passed by the Additional Sessions Judge. Kanpur Nagar in Criminal Revision No. 11 of 1997.

The facts giving rise to these revisions are as follows:

Anil Rawat was living in house No. 123/526, Kidwai Nagar, Naubasta, Kanpur and died in an unnatural death. An F.I.R. icgarding his death was lodged by Satya Narain Rawat applicant in which it is alleged that the widow of Anil Rawat, Sml. Kamlesh is also an accused. After the death of Anil Rawat, on the request of applicant Satya Narain Rawat the household goods were given to him by the police of PS. Naubasta. Against that order opposite party Smt. Kamlesh Rawat moved an application before the Additional City Magistrate IV, Kanpur, who allowed the application on 10795 and directed the Station Officer, Naubasta to take back the articles from the possession of Satya Narain Rawat and to give it in the Supurdgi of some independent person. Thereafter another order was passed by the same officer on 12995 on the application of Smt. Kamlesh by which he recalled the order dated 10795 and ordered that the articles given in the Supurdgi of Tejpal, be given in the custody of Smt. Kamlesh Rawat.

Smt. Kamlesh Rawat lodged a F.I.R. against applicant Satya Narain that the anicles have not been given and have been misappropriated by him. The further allegation is that the applicant Satya Narain Rawat is the landlord of the house there was collusion between him and Satya Narain Rawat and he has taken possession of the house. It was alleged in the application that Anil Rawat committed suicide. That opposite party Smt. Kamlesh Rawat went to the house of her parents and in the meantime both the revisionists have taken possession of the articles and have also taken possession of the house. It was further mentioned in the application that no doubt Satya Narain Rawat is the father inlaw of Smt. Kamlesh, but he ceased all his relations with deceased are published a news in the Newspaper on 6793 that he has completely separated him. It is contended that even I hen articles were taken by Satya Narain Rawat. He has misappropriated the same and his intention was mala fide.

The police after investigation on the complaint of Smt. Kamlesh Rawat submitted F.R. She filed a protest petition, but her protest petition was rejected by C.M. Kanpur on 25197. Against that order, the revision was filed by her and the impugned order has been passed. The revision has been allowed and the learned Additional Sessions Judge has ordered that the F.R. is rejecied and cognizance is taken for the offence under Sections 380, 406, 420 and 443, I.PC. against both the revisionists. Aggrieved by that order, the present revision has been preferred.

The narration of facts prima facie shows that under the mala fide intention the applicant Satya Narain Rawat had taken the articles of deceased Anil Rawat and the applicant Surendra Nath Trivedt has taken the possession of the house illegally. The house was not vacated by the opposite party No. 2 nor it was released by any Court. The articles of the victim were lying in the house, which were taken by the police and the possession of the house was taken. Satya Narain Rawat has already ceased his all relations with the deceased, in spite of that he claimed the articles and took in his possession.

The contention of Satya Narain Rawat is that he had given the delivery of articles to opposite party No. 2 after the order dated 18995 of the Additional City Magistrate. However, no reliable evidence regarding if has been produced. He may plead this fact in defence.

In the circumstances, the revision was rightly allowed by the Addl. Sessions Judge, Kanpur. I do not find any illegality in the order.

Both the revisions are dismissed. Revision dismissed.