C P RAWAT Vs. SPECIAL JUDICIAL MAGISTRATE DEHRADUN

JUDGEMENT

(1.) By means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the proceedings of Criminal Complaint Case No. 194 of 2006; Vinod Chandra Rawat v. C.P. Rawat, relating to offence punishable under Section 500 of I.P.C., pending in the court of Special Judicial Magistrate II, Dehradun.

(2.) Heard.

(3.) Brief facts of the case are that the a criminal complaint (copy Annexure 2 to the petition) was filed by respondent No. 2 Vinod Chandra Rawat against his brother C.P. Rawat (present petitioner) stating that he (respondent No. 2) is Additional Secretary, Forest and Rural Development, in Secretariat, Dehradun. It is alleged in the criminal complaint that accused (present petitioner) sent letters on 01.08.2005 and 0 08.2005, making following accusations against the complainant (respondent No. 2 - ): That Mr. Vinod Chandra Rawat who is my younger brother entered into a criminal conspiracy with the view of grabbing my shop and other property standing thereon. And in pursuance of his illegal conspiracy he let out my shop standing on the plot to a local person of Kotdwara on rent by wrongfully showing himself to be the owner of the said shop. In this way he has committed an offence of wrongful personification and also committed an offence of cheating and forgery with me.That he has realized '12,000/- yearly rent last year, and same amount this year on 21.06.2005 from the tenant for which he was never entitled. Mr. Vinod Rawat, Additional Secretary, in Chief Secretaries Office, is harassing me for the last four months. It has also come to my notice that he has pressurized Mr. Gurbachan Singh son of Shri Madan Singh, Kashirampur, Kotdwara. Mr. Brij Mohan Jadli, Tea Stall owner and Mr. Shailendra Rawat a stamp vendor at Tehsil Kotdwara to issue a notice in a local newspaper of Dehradun to deprive me from my property. He has also put one Mr. Udairam in our area who is a man of criminal records and hails from Agra. Under these circumstances you are requested for an investigation, and help me in this matter." The above accusations were contents in the two letters addressed to Honble The Chief Minister and the Chief Secretary of Government of Uttarakhand, as stated in the criminal complaint.Learned counsel for the petitioner drew attention of this court to Exception VIII of Section 499 of the Indian Penal Code, 1860, which provides that it is not defamation to prefer in good faith an accusation against any person to any of those who have lawful authority over that person with respect to the subject matter of accusation. It is contended that even if the allegations made in the impugned criminal complaint are taken to be true, it does not constitute an offence punishable under Section 500 of I.P.C., for which the trial court has summoned the petitioner, to face the trial.