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Judgment
Sharad Kumar Sharma, J
The applicant to the C-482 application has prayed for quashing of the issuance of the non-bailable warrant against him, vide order dated 2nd December, 2013, which has been issued by the Court of Additional Chief Judicial Magistrate, Haridwar on 2nd December 2013, and he has also prayed for quashing of the order dated 4th September 2014, whereby the proceedings under Section 82 of the Cr.P.C has been initiated against the applicant in a Criminal Case No. 1346 of 2013, State v. Abbas and others.
The precise case, as pleaded in the present C-482 Application by the present applicant is that, an FIR bearing Case Crime No. 221 of 2011, has been registered as against the applicant and other co-accused persons for commission of an offence under Sections 147, 148, 332, 307, 336, 353 and 427 IPC to be read with Section 3/4 of the Prevention of Damage to Public Property Act, 1984 and Section 7 of the Criminal Law (Amendment) Act.
After the registration of the said Case Crime No. 221 of 2011, an investigation was conducted and the Investigating Officer, on conclusion of the investigation, he has submitted a chargesheet being chargesheet No. 198/12 dated 9th September 2012. On submission of the chargesheet, proceedings have been registered before the Court of Additional Chief Judicial Magistrate as Criminal Case No. 1346 of 2013, State v. Abbas and others.
The argument of the learned counsel for the applicants is that after the initiation of the aforesaid criminal proceedings, the State has taken a decision vide its Government Order No. 1248/XX-3-2013-08(75)/2013 dated 21st August 2014, wherein the State has taken a decision to withdraw the said case registered as Case Crime No. 221 of 2011.
The said decision of withdrawal of Criminal Case No. 1346 of 2013, State v. Abbas, was communicated to the concerned Sessions Court and as a consequence thereto, the Sessions Court has passed an order on 21st February 2015, whereby the Sessions Trial No. 317 of 2013, State v. Iqbal was withdrawn in the light of the decision of the State Government vide Government Order dated 21st August 2014 which was duly signed by all the parties.
"मु0अ0सं0:221/2011
धाराः147, 148, 332, 307, 336, 353, 427 भा0दं0सं0 3/4 लोक सम्पत्ति की क्षति निवारण अधिनियम व धारा 7 क्रिमिनल लॉ एमेन्टमेन्ट एक्ट थानाः रानीपुर जिला हरिद्वार।
राज्य की ओर से जिला शासकिय अधिवक्ता फौजदारी श्री इनद्रपाल बेदी, अभियुक्तगण की ओर से अधिवक्ताःश्री राकेश कुमार सिंह व श्री राव फरमान अली
दिनांकः 21-02-2015
जिला शासकीय अधिवक्ता फौजदारी हरिद्वार द्वारा प्रार्थना पत्र अन्तर्गत धारा 321 दं0प्र0सं0 दिनांकित 22-09-2014 इस आशय का प्रस्तुत किया गया है कि उत्तराखण्ड शासन का शासनादेश संख्या 1248/गग-3-2013-08(75)/2013 दिनांकित 21-08-2014 जो जिला मजिस्ट्रेट, हरिद्वार को सम्बन्धित है, उपरोक्त वाद को वापस लेने हेतु प्राप्त हुआ है तथा उक्त आदेश के द्वारा निर्देशित किया गया है कि सम्बन्धित मामले के भारसाधक अभियोजन अधिकारी, न्यायालय से संबंधी मामले को दण्ड प्रक्रिया संहिता 1973 की धारा 321 के अर्न्तगत सम्बन्धित न्यायालय कि सम्मति से वापस ले लें। अतः जिला शासकीय अधिवक्ता फौजदारी द्वारा प्रार्थना की गयी है कि प्रस्तुत मामले को वापस लिये जाने के अनुमति हेतु आदेश पारित किया जाये।
सुना एवं पत्रावली का अवलोकन किया।
अभियोजन की ओर का कहा गया कि मामला राज्य सरकार की ओर से राज्य सरकार के कर्मचारी उपनिरीक्षक दरबान सिंह पंवार तत्कालीन थानाध्यक्ष रानीपुर के द्वारा दायर किया गया था, जिसको राज्य सरकार द्वारा समस्त परिस्थितियों का आंकलन किये जाने के पश्चात जनहित में वापस लिया गया।
वाद वापसी का किसी के द्वारा विरोध नहीं किया गया। अभियोजन द्वारा शासनादेश की प्रति दाखिल की गयी, जिसके अनुसार शासन द्वारा दण्ड प्रक्रिया संहित 1973 की धारा 321 के तहत सम्बन्धित वाद को न्यायालय की सम्मति से वापस लिया जाना कहा है। चूॅकि राज्य सरकार द्वारा प्रस्तुत अभियोग लोक हित में वापस ले लिया गया है। अतः मामले के तथ्यों एवं परिस्थितियों में अभियोजन पक्ष को प्रस्तुत मामले में अभियोग वापस लिये जाने की अनुमति प्रदान की जाती है। अभियुक्तगण मौ0 इकबाल, राव आफाक अली, रूस्तम अली, आबिद, लीला, रब्बान, वसीम उर्फ डी0पी0, मंसूर अली अशरफ, आजाद तेली, भूरा व खुर्शीद को प्रस्तुत मामले में उन्मोचित किया जाता है। अभियुक्तगण द्वारा पूर्व में निष्पादित बन्धपत्र आदेश की तिथि से छः माह तक धारा 437क दं0प्र0सं0 के अधीन रहेगा, तत्पश्चात अभियुक्तगण द्वारा निष्पादित बन्धपत्र निरस्त समझा जायेगा तथा उनके जमानतियों को उनके दायित्वों से उनमोचित समझा जायेगा। पत्रावली दाखिल दफ्तर हो।
दिनांकः21.02.2015 (अंजूश्री जुयाल)
तृतीय अपर सत्र न्यायाधीश,
हरिद्वार।"
The contention of the learned counsel for the applicants is that as a consequence of the withdrawal of the said Sessions Trial No. 317 of 2013, State v. Iqbal in pursuance to the State' decision dated 21st August 2014, the proceedings which was pending before the Magistrate concerned arising out of the same FIR and the chargesheet, it too ought to have been withdrawn as a consequence of the State's decision dated 21st August 2014. But, since the matter is pending before the Magistrate concerned, he has not passed any order on the same and the applicant has filed the present C-482 Application, seeking withdrawal of the Criminal Case No. 1346 of 2013, State v. Abbas and others pending before the First Additional Chief Judicial Magistrate, Haridwar on the ground that once the decision of the State has been made enforceable by 3rd Additional Sessions Judge vide its order dated 21st February, 2015, as against the pendency of the Sessions Trial, the same treatment ought to have been meted out to the proceedings which are pending before the Magistrate as referred hereinabove.
In view of the fact that once the State has already taken a decision on 21st August, 2014 to withdraw the entire proceedings arising out of the aforesaid FIR registered as Case Crime No. 221 of 2011, the same treatment deserves to be meted out to the pending proceedings before the Magistrate concerned. Consequently, the proceedings pending before the learned First Additional Chief Judicial Magistrate, Haridwar registered as Case Crime No. 1346 of 2013, State v. Abbas and others, which was arising out from same Case Crime No. 221 of 2011 registered under Sections 147, 148, 332, 307, 353, 427, 336 IPC to be read with 3/4 of the Prevention of Damage to Public Property Act, 1984 and Section 7 of the Criminal Law (Amendment) Act, too would stand dropped in the light of the Government Order dated 21st August 2014, and order of 3rd Additional Sessions Judge dated 21st February, 2015.
Consequently, the present C-482 Application would stand allowed and the proceedings pending before the 1st Additional Chief Judicial Magistrate, Haridwar by way of Criminal Case No. 1346 of 2013, State v. Abbas and others would too stand dropped in the light of the decision taken by the State Government by virtue of the Government Order dated 21st August 2014.
Order accordingly.