Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer  ||  SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances  ||  Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest  ||  Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt  ||  Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board  ||  Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits  ||  Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence  ||  Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment  ||  Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights    

Unnati Bhardwaj and Ors. Vs. K.P. Sharma - (High Court of Delhi) (13 Mar 2020)

Power under Section 482 of the CrPC cannot be exercised for upsetting concurrent findings of two courts below in absence of any perversity

MANU/DE/0807/2020

Criminal

The Petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 (CrPC) with the prayers to allow the present petition and quash the impugned order passed by the Additional Session Judge as well as the summoning order passed by the Metropolitan Magistrate. Further, prayer is to quash the complaint, pending in the Court of Metropolitan Magistrate.

The Respondent herein had instituted a criminal complaint under Section 200 of CrPC for commission of offence punishable under Section 500 of Indian Penal Code, 1860 (IPC) read with Section 120-B IPC against the Petitioners herein. Since the Respondent was given a clean chit in the GC enquiry by his department, so he preferred the complaint before the Magistrate in which the Petitioners have been summoned as accused.

All the contentions raised by the Petitioners in the present petition cannot be decided under the proceedings under Section 482 of CrPC as this court under Section 482 of the CrPC shall not upset the concurrent findings of the two courts below in the absence of any perversity and the Petitioners cannot be allowed to initiate a second revision petition in the garb of Section 482 of CrPC. The defence as raised by the Petitioners in the petition requires evidence, which cannot be appreciated, evaluated or adjudged in the proceedings under Section 482 of CrPC and the same can only be proved in the Court of law.

Reliance can be placed upon "State of Madhya Pradesh Vs. Yogendra Singh Jadon & Anr."., decided by the Hon'ble Supreme Court on January 31, 2020 in which it has been held that "the power under Section 482 of the CrPC cannot be exercised where the allegations are required to be proved in Court of law". Therefore, this Court finds that, no special case has been made out for this Court to exercise extraordinary jurisdiction under Section 482 of CrPC. There is no miscarriage of justice or illegality in the approach adopted by the two Courts below nor any such has been pointed by the Petitioners. The prayers are untenable in law. Hence, this Court does not deem it appropriate to issue notice to the Respondent. The petition is, therefore, dismissed.

Tags : POWERS   COMPLAINT   QUASHING OF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved