LAWS(PAT)-2007-9-112

LEELADHAR JHA Vs. STATE OF BIHAR

Decided On September 17, 2007
Leeladhar Jha Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD Counsel for the petitioners and the State.

(2.) THIS Court by an order, dated 10.11.2006 had issued notice to the Opposite Party No. 2. Subsequently, the Opposite Party No. 2 had also appeared through a Counsel and the vakalatnama of the Opposite Party No. 2 was also accepted by an order dated 21.5.2007. Thereafter, on two occasions the Opposite Party No. 2 sought adjournment to file counter affidavit as is reflected from the orders, dated 13.8.2007 and 29.8.2007. To -day however when this case has been called out, no one has appeared for the Opposite Party No. 2 nor any counter affidavit has been filed on his behalf. In such a situation, this Court has no other option but to decide the case in the absence of Opposite Party No. 2. The prayer in this application is to quash the entire proceeding including the order taking cognizance dated 7.10.2005 in Complaint Case No. C -1198 of 2005 under Ss. 323, 379 and 380 of the Indian Penal Code. The complaint case was filed on 1.06.2005 alleging therein that the petitioners, ten in numbers, had indiscriminately assaulted the complainant and his wife merely because the wife of the opposite party no. 2 had asked to return the money which was allegedly given to the petitioner no. 1 by the wife of the Opposite Party No. 2 for allotting the house under 'Indira Awas Yojana '. It has been stated that such transaction by way of giving illegal gratification by the wife of Oppo -site Party No. 2 had taken place some six months earlier of the date of lodging of the complaint case and only when such house under 'Indira Awas Yojana ' was not allotted to the Opposite Party No. 2 and his wife, a demand was made to return the bribe amount of Rs. 2,000.00, the Opposite Party No. 2 by way of vengeance and retaliation had malicious filed the present complaint case against the petitioners. From the records, it also transpires that the filing of the complaint was followed by an enquiry u/s. 202 of the Code of Criminal Procedure wherein the complainant -Opposite Party No. 2 had examined three witnesses, namely, Rabindra Sharma, Mehar Sharma and Mahabir Sharma and all of them have only stated that the accused persons had entered into the house of the complainant -Opposite Party No. 2 and had assaulted both the complainant and his wife.

(3.) NORMALLY , in a case like this where the allegations on the first look are supported by the statement of the witnesses u/s. 202 of the Code of Criminal Procedure mak -ing out a prima facie case, this Court in exercise of powers u/s. 482 of the Code of Criminal Procedure is always reluctant in interfering with the order taking cognizance. However, keeping in view the special feature of this case which reveal that it is out and out false and malicious prosecution, this Court had issued notice to the Opposite Party No. 2 to only explain as to whether it is a fact that there was an encroachment proceedings at the instance of the petitioner no. 1, the Mukhiya of the Village Gram Panchayat, in which the complainant -Opposite Party No. 2 had been facing eviction proceeding and demolition of the unauthorised construction made by him. From the admitted records not controverted by any counter affidavit of the Opposite Party No. 2, this much is clear that the petitioner no. 1, on receipt of a public petition, dated 15.4.2005 signed by a large number of villagers as is apparent from Annexure -4, had reported the matter to the Collector of the district with regard to the removal of encroachment on a public road allegedly made by the Opposite Party No. 2. It is also apparent from the notices issued by the Authority under the Public Land En - croachment Act to the Opposite Party No. 2 that it was at the instance of the petitioner no. 1 that such encroachment proceedings had been initiated in which the date fixed was 30.5.2005 by which period the Opposite Party No. 2 was directed to vacate the land and remove the unauthorized construction which he had made over the public road. It is thus clear from Annexure - 6, the notice dated 24.05.2005 issued by the Anchal Adhikari, Bhargama, the Collector under the Public Land Encroachment Act that an encroach -ment proceeding was initiated against the Opposite Party No. 2 at the instance of the petitioner no. 1, the Mukhiya of the Village Gram Panchayat and it is only when such notices were already issued on 24.5.2005 seeking demolition of the house of the Oppo -site Party No. 2 that the present complaint case came to be filed on 1.6.2005. It is thus absolutely clear that the present complaint was a malicious complaint filed only with a view to demoralize and humiliate the Mukhiya -petitioner no. 1.