JASWANT SINGH Vs. MOHINDER KAUR

JUDGEMENT

(1.) In this petition under Section 482 Cr.P.C. for quashing of criminal complaint No.54/1 of 13.08.2001 under Sections 383/384/403/420/500/511 IPC pending before learned Judicial Magistrate 1st Class, Samrala (Annexure P1), summoning orders dated 30.11.2006 (Annexure P5), order framing charge dated 03.01.2012 (Annexure P6) as well as orders dated 15.02.2013 (Annexure P8) dismissing the revision petition of the petitioner, the brief facts that needs to be recalled are that petitioner Jaswant Singh filed a suit for recovery against present respondent Mohinder Kaur which was decreed through judgment and decree dated 30.04.1998. The judgment debtor deposited a sum of Rs. 20,000 on 02.06.1999, Rs. 50,000 on 14.06.2006 and Rs. 1,780 on 10.04.2001 in the Executing Court and the execution as such stood satisfied vide order dated 10.04.2001. It is thereafter, the complainant Mohinder Kaur filed a criminal complaint in question dated 13.08.2001 under Sections 383/384/403/420/500/511 IPC against the present petitioner on the allegations that she has already paid the whole amount of the decree out of the Court by paying Rs. 48,000 on the basis of a receipt alleged to be a photostat copy dated 18.01.2000 and that the petitioner has fraudulently obtained warrants of auction of the property of the complainant through the Executing Court in spite of the receipt of this money. A similar application was moved before the Executing Court for satisfaction of the decree dated 10.06.2000 (Annexure P3) and which plea was rejected by the Executing Court through orders dated 02.03.2001 (Annexure P4). It is on the basis of these allegations, the learned Court in the complaint case summoned the petitioner for commission of offences under Sections 383 and 384 IPC vide order dated 30.11.2006 (Annexure P5). The petitioner filed revision petition against the said order by way of Annexure P7 but the same stood dismissed through orders dated 15.02.2013 (Annexure P8).

(2.) Upon hearing Mr. Amit Saini, Advocate representing the petitioner; Mr. G.S. Verma, Advocate for the respondent and on perusal of the records.

(3.) The only question of attrition between the parties is over the worth of the alleged receipt dated 18.01.2000 by way of photostat copy (mark A as put up in the trial Court). It has been rightly contended on behalf of the petitioner that the very question of legality and validity of this receipt has been duly considered by the Executing Court which has brushed aside this plea of the judgment debtor and thus, a comprehensive finding has been made on this point which has gone against the present respondent/complainant Mohinder Kaur and which has since attained finality. Thus, in view of the admitted stance that the parties had already litigated over legal rights and the final decision has gone in favour of the petitioner, are strong circumstances to reflect the presence of element of vengeance and revenge in the criminal complaint so lodged by the respondent and therefore, the courts need to be careful in scrutinising such an evidence as it would lead to unlashing of vindictiveness over a defeat in a Civil Court.