No Acts & Articles mentioned in this case
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
ON THE 3
rd
OF SEPTEMBER, 2022
WRIT PETITION No.7336 of 2018
Between:-
1.RUCHI AGARWAL @ GUDDI @
RENU W/O LATE SHRI RAJKUMAR
AGARWAL D/O LATE RAMESH
CHAND GOYAL AGE 45 YEARS R/O
I/F BHAGWAN DAS SHOE
COMPANY, DAHI MANDI, DAULAT
GANJ LASHKAR GWALIOR
MADHYA PRADESH.
2.RAM GOYAL S/O LATE SHRI
RAMESH CHAND GOYAL AGE 47
YEARS R/O NEW FORT VIEW
COLONY, KOTESHWAR ROAD
GWALIOR MADHYA PRADESH.
3.SHYAM GOYAL S/O LATE SHRI
RAMESH CHAND GOYAL AGE 47
YEARS R/O SODA KA KUA,
KILAGATE GWALIOR. (DELETED
AS PER COURT'S ORDER DATED
7/3/2022) THROUGH LEGAL
REPRESENTATIVES:
A-SMT. NEETU GOYAL W/O LATE
SHRI SHYAM GOYAL AGE 46
YEARS (WIFE).
2
B-SHIVANI GOYAL D/O LATE SHRI
SHYAM GOYAL AGE 23 YEARS
(DAUGHTER).
C-PRACHI GOYAL D/O LATE SHRI
SHYAM GOYAL AGE 19 YEARS
(DAUGHTER).
D-KARTIK GOYAL S/O LATE SHRI
SHYAM GOYAL AGE 11 YEARS
MINOR TH. GURDIAN MOHTER
SMT. NEETU GOYAL W/O LATE
SHRI SHYAM GOYAL (SON)
BOTH ARE R/O SODA KA KUAN,
KILAGATE, GWALIOR.
….....PETITIONERS
(BY SHRI R.K. SONI – ADVOCATE)
AND
1.THE STATE OF MADHYA PRADESH
PRINCIPAL SECRETARY VALLABH
BHAWAN BHOPAL, MADHYA
PRADESH.
2.PRINCIPAL SECRETARY GENERAL
ADMINISTRATION DEPARTMENT
MANTRALAYA GOVERNMENT OF
MADHYA PRADESH VALLABH
BHAWAN BHOPAL, MADHYA
PRADESH.
3.PINCIPAL SECRETARY
DEPARTMENT OF HOME
MANTRALAYA GOVERNMENT OF
MADHYA PRADESH VALLABH
3
BHAWAN BHOPAL, MADHYA
PRDESH.
4.DIRECTOR GENERAL OF POLICE
POLICE HEADQUARTERS
JAHANGIRABAD BHOPAL,
MADHYA PRADESH.
5.SUPERINTENDENT OF POLICE
GWALIOR MADHYA PRADESH.
6.DIRECTOR, CENTRAL BEAURUE
OF INVESTIGATION, NEW DELHI.
7.THE COLLECTOR GWALIOR.
8.IN-CHARGE MALKHANA/C.J.M
DISTRICT AND SESSIONS COURT
GWALIOR MADHYA PRADESH.
9.TREASURY OFFICER MOTI
MAHAL GWALIOR.
10.S.H.O. POLICE STATION PADAV,
DISTRICT GWALIOR, MADHYA
PRADESH.
11.S.H.O. POLICE STATION
GWALIOR, KILAGATE DISTRICT
GWALIOR, MADHYA PRADESH.
….....RESPONDENTS
(SHRI C.P. SINGH – PANEL LAWYER FOR THE STATE)
----------------------------------------------------------------------------------------
This petition coming on for hearing this day, the Court passed the
following:
ORDER
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This petition under Article 226 of the Constitution of India has
been filed seeking the following reliefs:-
“A.That the respondents may kindly be directed to
ensure fair and impartial investigation in matter
in respect of Crime No.290/2017 dated 07-06-
2017 under section 409 of IPC registered at
Police Station Padav Gwalior by an independent
agency likewise respondent No.6 and after
completing investigation the Challan be filed
against the accused persons before the competent
court within a specified period.
B.Cost of the petition be awarded or any other
order or direction deemed fit in the case
circumstances of the case be issued in the favor
of the petitioner.”
2.The necessary facts for disposal of the petition in short are that
Police Station Gwalior had registered Crime Nos.177/1988 and 178/1088
for offence under Sections 302, 396, 307 and 460 of IPC. According to
the prosecution case, the complainant Prabhudayal Gupta lodged a report
that at 5:30 in the morning, his cousin brother Satish Goyal came rushing
to his house and was shouting that something has happened to his uncle
and aunty (Chacha-Chachi). He, therefore, rushed to the house of his
cousin brother and found that his uncle Rameshchand was lying in an
unconscious condition and blood was oozing out from his body. The
entire belongings of the room were lying here and there. The chest
(locker) was also opened and the contents were missing. His aunty Smt.
Basanti Devi was lying in a small room situated in front of the kitchen
and she had already expired. She was having number of injuries on her
head. Accordingly, FIR was lodged that some miscreants have taken
away the valuables after committing murder of Basanti Devi and after
5
causing serious injuries to Ramesh Chand. The police seized gold and
silver ornaments from accused Bahadur on 25/11/2018. The seized gold
and silver ornaments were kept in the treasury. The trial of the accused
persons was concluded on 13/5/2008. After the conclusion of the trial,
the petitioners filed an application under Sections 451, 457 of Cr.P.C.
before the Trial Court for release of the ornaments and accordingly, order
dated 19/11/2013 was passed, thereby directing for release of the
ornaments on execution of personal bond in the sum of Rs.30,00,000/-.
3.Since the Trial Court had directed that the applicants and Satish
Goyal shall be given joint possession of the ornaments, therefore, the
petitioners preferred M.Cr.C. No.10372/2013, which was decided by
order dated 18/3/2016 with the following observations:-
As discussed above, it is for the parties to get
their separate share declared from the competent
succession court and, therefore, the order dated
19/11/2013 passed by the trial court is to be modified
because the respondent No. 2 is not ready to execute a
joint interim custody bond. However, looking to joint
succession certificate, it may be presumed that the
applicants and the respondent No. 2 have equal share in
the property. Hence, order is modified with direction
that at present valuation of all the ornaments be
obtained by the trial court by calling some goldsmith,
etc. and after getting complete valuation of each of the
articles, interim custody of 3/4th ornaments on the
basis of valuation be given to the applicants on
furnishing the interim custody bond of amount (as
assessed) by the applicants before the trial court along
with surety bond of the same amount then 3/4th portion
of the articles including golden and silver ornaments of
the deceased be given on temporary custody to the
applicants till demanded by the trial court.
However, it is made clear that respondent No. 2
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would be free to get the single succession certificate
from the competent succession court and thereafter up
to that portion for which he is declared to be successor
of the deceased that portion shall be given by the trial
court to the respondent No. 2 on interim custody, if he
applies for the same and at that time it is found that
share of the respondent No. 2 is not 1/4th or it is more
then the entire jewellery shall be called by the trial
court from the applicants again and shall pass an
appropriate order of interim custody. Also if respondent
No. 2 claims remaining 1/4th share of the ornaments
then on making an application the trial court would be
free to pass an appropriate order of interim custody.
4.Thereafter, the petitioners moved an application before the Trial
Court for release of the ornaments. Accordingly, by order dated
28/3/2016 the Trial Court directed that the ornaments may be called from
the treasury and their valuation be done before handing over the property
to the custody of the petitioners. Thereafter, the ornaments were never
produced before the Trial Court. Since the treasury was not producing
ornaments, therefore, by order dated 4/7/2016 the Trial Court also
requested the District and Sessions Judge in this regard. On 6/7/2016 an
information was received from the office of District and Sessions Judge,
Gwalior that a departmental enquiry has been instituted against the then
Malkhana Nazir, Shankarlal and separate proceedings are being done as
the gold ornaments are not traceable. Thereafter, the petitioner also filed
M.Cr.C. No.356/2017 before this Court for early disposal of the pending
case and accordingly, by order dated 28/2/2017 the Trial Court was
directed to dispose of the case as early as possible, preferably within a
period of six months from the date of receipt of a certified copy of the
order. After an enquiry, the District and Sessions Judge found that the
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seized ornaments were not found in the treasury and accordingly, an FIR
was lodged against the concerning Nazir and other unknown persons.
The valuation of the property as per the FIR was Rs.80,00,000/- and it
was found that Malkhana Nazir has committed an offence under Section
409 of IPC. From the FIR in Crime No.290/2017 registered at Police
Station Padav, District Gwalior, it is clear that the gold ornaments went
missing from the treasury itself and now they are not recoverable.
Thereafter, the petitioners filed an application under Section 482 of
Cr.P.C. which was registered as M.Cr.C. No.1336/2015 complaining non-
arrest of accused Uma and Laxman, who were involved in commission of
dacoity. The said petition was disposed of by order dated 2/12/2016 with
the following observations:-
It is apparent from the record that since the
charge sheet was filed against the absconding accused
persons under Section 299 of Cr.P.C and, therefore,
perpetual arrest warrant have been issued by the trial
Court.
Instead of keeping this petition pending before
this Court, it is directed that the SHO, Police Station
Gwalior shall submit the progress report after every
three months before the trial Court with regard to the
steps taken by him for arresting the absconding accused
persons.
This petition is being disposed of with a hope
that every sincere efforts will be made by the SHO
Police Station, Gwalior to execute the perpetual arrest
warrants which have been issued by the trial Court.
With the aforesaid observations, the petition is
disposed of.
5.It is further submitted that the petitioners have also filed Writ
Petition No.5466/2017 for seeking compensation from the State
Government/respondents department due to loss of gold ornaments worth
8
Rs.80,00,000/- and the said writ petition is also listed for analogous
hearing alongwith the present petition. It is further submitted that the FIR
in Crime No.290/2017, which was registered at Police Station Padav,
District Gwalior, was lodged on 7/6/2017, but the police authorities have
failed to trace out the real culprits and they also failed to recover the
articles stolen from custody of State officials and accordingly, the present
petition has been filed for free and fair investigation in respect of Crime
No.290/2017.
6.The respondents have filed their reply/status report from time to
time. The respondent nos.1, 2, 7 and 9 submitted that the prayer in the
present petition is with regard to investigation and they have nothing to
do with the said relief.
7.The respondent no.10, i.e. SHO, Police Station Padav, District
Gwalior filed its reply and submitted that the investigating agency has
prepared the spot map and has recorded the statements of Nazir Nayan
Kishore Shrivastva, Uttamrao Pawar and suspect Hari Singh Kushwah.
Nazir Nayan Kishore Shrivastava and Uttamrao have confirmed the
alleged offence as mentioned in the FIR and the suspect Hari Singh
Kushwah has denied all the allegations made against him.
Correspondences with the concerning officers of Treasury Office,
Motimahal, Gwalior have been made. As per the information received
from the Treasury Office, the suspect Hari Singh Kushwah had received
the concerning valuables on 2/5/2006 and 27/6/2006 by tendering his
signatures in the Treasury Office. The signature of the suspect Hari Singh
Kushwah were obtained and a draft was prepared and the signature of
Hari Singh Kushwah were sent to the handwriting expert. Thereafter, the
9
petitioners filed an application for urgent hearing, i.e. IA No.3579/2020
and submitted that the manner in which the investigation is being done
by the respondent no.10 is clearly indicative of his lazy and negligent
manner. Thereafter, respondent no.10 filed Date of Events/Synopsis on
10/8/2020, which reads as under:-
s.
No.
Date Name of
Investigation
Officer
Action taken Page No. of
Case Diary
1 07.,06.2017Amita Rakesh
(Sub Inspector)
An FIR at Crime
No. 290 was
registered under
Section 409 IPC
against Hari Singh
Kushwah Nazir
on the basis of
letter dated
06.06.2017
forwarded by Ld.
CJM (In-charge
Malkhana).
1 to 6
2 07.06.2017 Shakti Singh
(Sub Inspector)
was appointed as
I.O.
Spot map was
prepared and the
information was
forwarded to the
senior officers and
control room.
62
3 09.,06.2017Shakti Singh
(Sub Inspector)
The statement of
complainant
Naman Kishore
Shrivastava
recorded.
134 to 135
4 29.,06.2017Shakti Singh
(Sub Inspector)
The Statement of
Uttam Rao Pawar
136
10
recorded.
5 19.,06.2017Shakti Singh
(Sub Inspector)
Letter written
seeking
information from
Treasury
Motimahal.
139
6 04.,08.2017Shakti Singh
(Sub Inspector)
List of missing
articles was
received from
Treasury
Motimahal.
69
7 17.,09.2017Shakti Singh
(Sub Inspector)
The statements of
accused Hari
Singh Kushwah
were recorded.
137
8 07.,12.2017Jitendra Mavai
(Sub Inspector)
was appointed as
I.O.
Diary received.In I.O. Diary
9 12.,03.2018Jitendra Mavai
(Sub Inspector)
Letter written for
obtaining sample
of signatures of
suspect/accused.
63
1003.,05.2018Jitendra Mavai
(Sub Inspector)
Letter sent for
making available
Treasury register
for investigation.
64
1121.,07.2018Jitendra Mavai
(Sub Inspector)
Letter written for
Senior Treasury
Officer for
providing article
deposit documents.
Inward Treasury
register of Treasury
Motimahal, seized.
1210.,09.2018Ramnaresh Due of busyness in
11
to
03.,06.2019
Sharma (ASI)
was appointed as
I.O.
different official
duties, no progress
made in the
investigation.
1301.,09.2019Rudra Pathak
(Sub Inspector)
was appointed as
I.O.
Signatures of
suspect/accused
Hari Singh were
obtained.
114 to 119
1408.,09.2019Rudra Pathak
(Sub Inspector)
Draft sent for
handwriting expert
through
Superintendent of
Police Gwalior.
111 to 112
1516.,09.2019Rudra Pathak
(Sub Inspector)
Latter received
from State
Examiner of QD
with a remark that
the signatures
along dates, be
forwarded.
122
1620.,09.2019Rudra Pathak
(Sub Inspector)
Diary perused and
further action
decided.
--------
1730.,10.2019Rudra Pathak
(Sub Inspector)
Diary handed over
to Mr. Ramnaresh
Sharma (Sub
Inspector) for
preparation of
reply/status report.
In I.O. Diary
1818.,12.2019Rudra Pathak
(Sub Inspector)
Went for training at
Weapon and
Tactics at RAPTC
Indore.
In I.O. Diary
1919.,12.2019
to
03.,07.2020
---------------No progress made
due to shortage of
investigation
officer.
----------
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2004.,07.2020 Nagendra Singh
(Sub Inspector)
was appointed as
I.O.
Diary received for
investigation and
perused the same.
In I.O. Diary
2106.,07.2020Nagendra Singh
(Sub Inspector)
The
accused/suspect
Nazir Hari Singh
Kushwah, was
interrogated and
his signatures
along with date,
were obtained for
sending it to the
State Examiner of
Questioned
Documents.
138
2207.,07.2020Nagendra Singh
(Sub Inspector)
The draft was
prepared for
sending the
signatures of
suspect to the
document
Examiner.
120 to 121
2308.,07.2020Nagendra Singh
(Sub Inspector)
The documents in
respect of
information of the
articles in question
from Treasury
Motimahal were
received
105 to 106
2408.,07.2020Nagendra Singh
(Sub Inspector)
The questioned
documents were
deposited in the
office of State
Examiner of
questioned
document Bhopal.
113
13
2514.,07.2020Nagendra Singh
(Sub Inspector)
The information
and search was
conducted in
respect of Nazir
Veer Pratap Singh
in relation to crime
in question.
However, the
information was
received that he
died.
In I.O. Diary
2622.,07.2020Nagendra Singh
(Sub Inspector)
Letter written to
the Ld. CJM in
respect of total 1 to
188 articles of two
boxes in question,
which were
received by the
suspect Veer
Pratap Singh and
Hari Singh.
101
2729.,07.2020Nagendra Singh
(Sub Inspector)
The Ld. CJM made
available
information of only
95 articles out of
total 188 articles
and it was
informed that there
was no information
in respect of
second box.
102 to 103
2807.,08.2020Nagendra Singh
(Sub Inspector)
Letter again sent to
Ld. CJM for
making further
information. Also
the statements of
present Nazir
Uttam Rao and
153
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Naman Kishore
were recorded.
8.Thereafter, the respondents no.3 to 5, 10 and 11 again filed their
status report on 19/10/2020 and submitted that the matter is under
investigation. The handwriting expert vide its letter dated 16/9/2019 had
asked for the documents containing signatures of Hari Singh Kushwah
for the period prior to the period in question and the said requisite
documents have been sent to the handwriting expert vide letter dated
7/7/2020. The further investigation conducted in the matter reveals that
vide letter dated 7/2/2006 the CJM, Incharge Malkhana sent the articles
in sealed packet No.188 for depositing in the Treasury, Motimahal,
Gwalior. At the bottom of the said letter, the acknowledgment of receipt
is endorsed by the Treasury inter alia recording that two boxes were
received from the carrier Veer Pratap Singh and Hari Singh Kushwah,
which is registered in the register at serial No.121 and the said
acknowledgment of receipt also bears the confirmed signatures of Veer
Singh and Hari Singh Kushwah. Thus, it is clear from the register that
two boxes were received by Hari Singh Kushwah on 2/5/2006 and
27/6/2006. However, Veer Singh has claimed that articles received by
him on 2/5/2006 and 27/6/2006 were not relating to the articles in
dispute. It was also mentioned that from close scrutiny of letter dated
1/5/2006, it appears that the articles mentioned in the letter were received
by the authorized person Hari Singh on 2/5/2006, however, just
underneath thereto an endorsement is made that box no.121/06 was also
received. It is the stand of Hari Singh Kushwah that the articles
mentioned in letter dated 1/5/2006 were in box no.121/06, which is one
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of the boxes deposited by him on 7/1/2006 and, therefore, the said box
was received to him, which was submitted in the Court. The other box
which was also deposited on 7/2/2006 bearing entry No.121/06 was
deposited by Veer Singh and the said box was not received to Hari Singh.
A letter dated 22/7/2020 has been sent to CJM, Incharge Malkahan to
inform that box No.1 to 188 sent for being deposited in Treasury
Motimahal were inclusive of article No.1245/89 (ornaments in question)
or not. It was mentioned that due to covid-19 pandemic, the investigation
came to a halt.
9.Thereafter, another status report was filed by the respondents no.4
and 5 on 7/11/2020. It was submitted that the enquiry officer has sent a
letter to the District Court for receiving the certified copy of all the
criminal cases in which item nos.83/83, 552/87, 652/95, 1480/94,
1286/96 and 911/96 were seized. The said copies are required in order to
verify the fact as to whether packet no.121(1) was ever opened or not,
which also contains item No.1245/89, i.e. ornaments in question. The
record of the criminal case, in which item No.1245/89 was seized, was
received by the Investigating Officer and it was found that item
No.1245/89 was never produced before the District Court after 7/2/2006.
However, it was claimed that the entire record from the District Court is
still awaited. It is submitted that thereafter, Mr. Munish Rajoriya,
Investigating Officer, was transferred and in his place Mr. Aatmaram
Sharma, Incharge CSP Gwalior has been appointed as an enquiry officer.
It is mentioned that still the relevant record of criminal case is awaited
from the District Court in order to ascertain the actual person responsible
for missing the ornaments. It is submitted that the ongoing investigation
16
can only be continued upon receiving the record from the District Court.
It was further mentioned that the Investigating Officer has also taken
statement of Nazir Nayan Shrivastava, who at present is posted as Nazir
in the District Court and he has stated that the aforesaid items, i.e. seven
in number, were never produced before the Court after 7/2/2006.
10.Thereafter, another status report has been filed in compliance of
order dated 15/6/2021 and again a stand was taken that the entire record
of the Trial Court has not been given. The investigation with regard to
other articles, which were also kept in box No.121/1 was made from the
concerning Court and the letter dated 31/12/2020 issued by the District
and Sessions Judge, Gwalior was also placed on record. The statements
of the witnesses were recorded. Statements of some of the employees of
Treasury Office were also recorded. A query has also been put to the
concerning Court to verify as to whether item No.1245/89 was ever
given in charge to Shankarlal by Veerpratap or not. The audit report of
the Treasury Office has been obtained and from the audit report for the
year 2006-07 the details of expensive items which is maintained as per
Clause 20 of the Rules, does not contain item No.121. It was claimed that
item No.121 (item No.121/1) was not available in the Treasury in the
audit year of 2006-07. Even in the audit report of the year 2005-2016
there is no entry of item no.121(1). It was claimed that the enquiry officer
is diligently conducting the enquiry in the matter and due to non-
availability of entire record, he is unable to conclude the investigation /
enquiry expeditiously. Thereafter, the respondents also filed a chart of
investigation done by the investigating officer from 6/10/2020 to
18/6/2021.
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11.Thus, from the return filed by the respondents, it is clear that they
are claiming that they are handicapped because of non-availability of
entire record.
12.This Court by order dated 2/7/2020 passed the following order:-
Shri R.K. Soni, Counsel for the petitioner.
Shri MPS Raghuvanshi, Additional Advocate
General for the respondents No. 1 to 5 and 7 to 11.
Shri Nakul Khedkar, Proxy Counsel on behalf of
Shri Vivek Khedkar, Counsel for the respondent No. 6.
Heard through video conferencing.
It appears that the matter is being dealt with by
the respondents in a most casual manner. However,
counsel for the respondents No. 1 to 5 and 7 to 11 prays
for two weeks time to file latest status report.
Looking to the controversy involved in the
matter, two weeks time is granted to the
State/respondents No. 1 to 5 and 7 to 11 to file the
latest status report.
Respondents No. 1 to 5 and 7 to 11 are also
directed to file their response as to why the matter may
not be handed over to the CBI.
List this case in the week commencing
20.07.2020.
13.Thereafter, on 4/8/2020 and 6/8/2020 following orders were
passed:-
Gwalior, Dated : 04/08/2020
Shri R.K. Soni, Counsel for the petitioner.
Shri Sankalp Sharma, Panel Lawyer for the State.
Shri Nakul Khedkar, Counsel for the respondent
No.6/CBI.
In order to verify as to whether the police has
made any sincere efforts to complete the investigation
and to find out the guilty person, it is necessary to go
through the complete case diary along with the diary
proceedings.
It is submitted by Shri Sankalp Sharma that he is
18
not in possession of the case diary and, accordingly,
prays for a day's time to requisition the same.
List this case on 6.8.2020.
The State Counsel shall keep the case diary
available along with the diary proceedings.
Gwalior dtd. 06/08/2020
Shri R.K.Soni, learned counsel for the petitioner.
Shri M.P.S.Raghuwanshi, learned Additional
Advocate General for the State.
Shri Vivek Khedkar, learned counsel for the
respondent No.6.
Case diary is available.
The counsel for the State is directed to file a
detailed synopsis of the steps taken by the Investigating
Officer with every detail so that this Court can consider
as to whether the investigation has been done by the
police sincerely or not ?
Shri Raghuwanshi prays for and is granted three
days' time to prepare the synopsis.
Shri Raghuwanshi is directed to file the written
synopsis by 10/08/2020 so that the office can upload
the same.
List on 11/08/2020.
14.By order dated 26/8/2020 the following observations were made:-
Shri R.K. Soni, Counsel for the petitioners.
Shri Abhishek Singh Bhadoriya, Counsel for the
State.
Shri Vivek Khedkar, Counsel for the respondent
No. 6.
Heard through video conferencing.
As per the directions of this Court, the State has
filed the synopsis pointing out various dates on which
action was taken by the Investigation Agency. From the
synopsis, it appears that at least on two occasions
nothing was done for months together.
Under these circumstances, this Court think it
appropriate to hear the Advocate General of State of
19
Madhya Pradesh accordingly he is requested to appear
in the matter.
The Superintendent of Police, Gwalior is also
directed to remain present before this Court during the
hearing of this case for assistance to the Court.
As prayed by Shri Bhadoriya, list this case on
03.09.2020.
Office is directed to send a link to the Advocate
General so that he can appear through Video
Conferening.
15.Accordingly, looking to the synopsis filed by the State, this Court
thought it appropriate to hear the Advocate General of State of M.P. and
accordingly, he was requested to appear.
16.On 3/9/2020 following order was passed:-
Heard through Video Conferencing.
Shri R.K. Soni, learned counsel for the
petitioners.
Shri Purushaindra Kaurav, learned Advocate
General along-with Shri Ankur Mody, learned
Additional Advocate General for the State.
Shri Vivek Khedkar, learned counsel for the
respondent No. 6.
This Court has expressed anxiety on account of
the procrastinative attitude of the investigating agency
in failing to complete the investigation which had
commenced vide FIR bearing crime No. 290/2017.
Despite elapse of more that 3 years, no progress has
been made. It seems as per the statement of the learned
Advocate General who has sought four weeks time to
show some progress in the light of recently constituted
SIT comprising of certain senior officers of the Police
to conduct and supervise the investigation in question.
After perusing the material on record, the
impression that is gathered by this Court is that the
matter is being handled not only with laxity by the
Police but the element of carelessness is quite palpable.
The matter is important because it pertains to
20
misappropriation of a large amount of gold and silver
jewellery which had been seized by the Police in
connection with some offence and was preserved in the
Maalkhana.
In this matter, the petitioners are daughter & sons
of the deceased Mr. Agarwal, the alleged owner of the
seized jewellery, who had died during the commission
of the offence of dacoity with murder. The anxiety
expressed by the petitioners is quite genuine and
understandable.
It is made clear that in case no progress is shown
by the State on the next date of hearing, this Court may
in it's discretion consider the prayer for transferring the
investigation to the CBI which if happens should be a
cause for embarrassment for the State Police.
List this case in the first week of October, 2020.
17.Thereafter, on 8/10/2020 the following order was passed:-
Shri R.K.Soni, learned counsel for the
petitioners.
Shri Ankur Modi, learned Additional Advocate
General for the State.
Shri Praveen Newaskar, learned Assistant
Solicitor General for the respondent No.6.
Shri Munish Rajoriya, Investigating Officer is
present in the office of Shri Ankur Modi and has joined
Court proceedings through video conferencing.
Shri R.K.Soni by referring to the report dated
12/03/2018, which was filed alongwith compliance
report dated 09/09/2019, submitted that the
Investigating Officer by the aforesaid report had
informed the CJM, Gwalior that although the articles in
question were deposited in the Treasury on 07/02/2006
but they were returned back to Nazir Hari Singh
Kushwah on 02/05/2006. It is submitted that now the
Investigating Officer has taken a somersault and has
submitted a report that the box No.121/1, which was
containing the articles in question was never taken out
of the Treasury Moti Mahal, Gwalior and, therefore, the
21
officers of Treasury are responsible.
In reply, it is submitted by the Additional
Advocate General that the report dated 12/03/2018 was
tentative.
Heard the learned Counsel for the Parties.
Since, investigation is going on, therefore, unless
and until a charge-sheet is filed, it cannot be said that
the Investigating Officer has formed his final opinion
as required under Section 173 of Cr.P.C. Therefore, all
the reports, which are being filed by the Investigating
Officer are tentative in nature.
During the course of arguments, Shri Rajoriya
submitted that as per the record of Malkhana, District
Court Gwalior, box No.121/1, which was deposited by
Veer Pratap Singh, Nazir in the treasury, was containing
the articles of seven different criminal cases, including
the articles in question. It is submitted that the SIT is
trying to obtain the record of the Sessions Trial
concerning the articles in question.
It is submitted by Shri Rajoriya that no
acknowledgment with regard to the return of box
No.121/1 is available with the Treasury, therefore, he
has tentatively come to a conclusion that box No.121/1
was never returned back to Malkhana, District Court
Gwalior. However, it is submitted by Shri Rajoriya that
although the possibility of returning the box without
taking acknowledgment by the Treasury is bleak but
still it may also happen.
Accordingly, it is submitted that in order to rule
out every possible angle, he would take out the record
of all the seven criminal cases and would find out as to
whether the articles, which were seized in their
respective cases were ever produced before the Trial
Court after 07/02/2006 or not ? If any article is
produced in any criminal case after 07/02/2006, then it
will be clear that either the Nazir had never kept these
articles in box No.121/1 or had taken the box No.121/1
back from the Treasury without giving any
acknowledgment.
22
In this case, this Court is not supervising the
investigation. This Court is simply monitoring the
investigation in order to avoid further delay. The
respondents have filed a compliance report dated
06/10/2020, from which it appears that now
investigation is being done on day to day basis.
Accordingly, at present there is no reason for this Court
to transfer the case to any other Investigating Agency.
It is further submitted by Shri Rajoriya that since
he would be required to obtain the certified copies of
several records from the Distt. Court, therefore, he may
be granted a month's time to obtain the same as well as
to go through the same. It is further submitted that he
would also conduct the investigation from all other
possible angles.
The prayer made by Shri Rajoriya appears to be
reasonable. Accordingly, a month's time is granted to
Shri Rajoriya as prayed by him.
Shri Rajoriya is directed to file the status report
latest by 07/11/2020.
List this case on 09/11/2020.
Shri Rajoriya is directed to join the Court
proceedings through video conferencing alongwith the
diary.
18.On 15/6/2021 time was granted to file the status report on the
affidavit of Superintendent of Police, Gwalior, accordingly, following
affidavit was filed:-
IN THE HON'BLE HIGH COURT OF MADHYA
PRADESH BENCH AT GWALIOR
W.P. No. 7336/2018
PETITIONER: Ruchi Agrawal
VERSUS
RESPONDENTS : State of M.P. and Others
23
STATUS REPORT OF INVESTIGATION IN
COMPLIANCE OF ORDER DATED 15.06.2021
The humble respondents most respectfully submits as under :-
1. That, in the present case at hand the respondents on earlier occasion
i.e. on 07.11.2020 has filed the status report of investigation wherein it
was submitted that the respondents has appointed specially for
conducting enquiry into the matter. Further it was submitted that the
appointed enquiry officer has applied for the certified copies of all the
criminal cases of which the items were seized and place in box No. 121
(1) along with the articles of the petitioner.
2. That, it was stated in the last status report that in box No. 121 (1) six
other items related to other crime numbers were also placed and secured.
The item No. 1245 / 89 belongs to the petitioner as per the record and
item No. 83/ 83, 552/87, 652/95, 1480/94, 1286/96 and 911/96 are all in
the box No. 121 (1).
3. That, the record which was made available by the concerning tribunal
court was from 01.07.2007 and not from the date of inception of the
criminal case.
4. That, the respondents have vide application dated 01.03.2021 has
applied for the entire record and order sheet of the criminal case and
same is still awaited. Copy of the application dated 01.03.2021 is
annexed here with and marked as Annexure -A.
5. That, it is pertinent to note that the respondents have also reminded the
concerning court for providing the requisite record of the case which was
pending since 01.03.2021. It is relevant to mention herein that due on
going pandemic covid-19 lockdown and due to closure of courts the
same was not received till date.
6. That, however upon approaching the concerning court, assurance was
given that the record of the case will be make available within a weeks
time.
7. That, during the period from November 2020, the respondents have
conducted enquiry with regard to the other item numbers which were in
the box 121 (1) from the concerning court. In response to which on
31.12.2020 the concerning court has given the information. The copy of
the letter dated 31.12.2020 issued by District and Session Judge Gwalior
is annexed here with and marked as Annexure -B.
8. That, on 20.11.2020 statements of Smt. Vimla W/o late Shri Kashiram
has been taken by the enquiry officer. It is relevant to mention herein that
24
she was the complainant in the criminal case in which item number
1480/94 was seized. Copy of the statement is annexed here with and
marked as Annexure -C.
9. That, on 21.11.2020 statement of Atibal Singh Bhadoriya S/o Late Shri
Hakim Singh has been taken by the enquiry officer who is complainant
who is criminal case in which item number 911/96 was seized. Copy of
the statement is annexed here with and marked as Annexure - D.
10. That, subsequently the statement of employees treasury officers who
were appointed at the relevant point of time were also taken by the
enquiry officer on 08.12.2020, 18.12.2020, 28.02.2021, 26.02.2021,
18.02.2021, 05.02.2021, 18.06.2021. Copy of the statements are annexed
here with and marked as Annexure -E.
11. That, on 18.06.2021 the enquiry officer has also sought the
documents which are not yet received from the district court Gwalior.
Copy of the letter dated 18.06.2021 is annexed here with and marked as
Annexure -F.
12. That, the documents / record of the criminal case in question from
1990 to 2006 which still not received despite of the fact that an
application for obtaining the requisite record was filed on 01.03.2021
before the concerning court.
13. That, on 07.11.2007 Nazir Shankar Lal (deceased) has taken charge
from Nazir Veerpratap (deceased). As per the record on the date of taking
charge the Shankarlal has taken charge of items from serial No. 1 to
5882. Therefore, the said list of items is also asked from the concerning
court in order to verify whether item No. 1245/89 was given in charge to
Shankar Lal or not by the Veerpratap.
14. That, the respondent is also placing on record the datewise
investigation status report prepared by the enquiry officer who was
specially appointed in this regard. Copy of the status report is annexed
here with and marked as Annexure G.
15. That, the enquiry officer has also obtained the audit report of treasury
department for the relevant year 2006 - 2007 dated 07.12.2006 which
was issued by the Joint Director Treasury, Accounting and Pension
Department - Gwalior and Chambal Region. Copy of the audit report
dated 07.12.2006 is annexed here with and marked as Annexure H.
16. That, as per the said audit report for the for the year 2006-2007
clause 20 provides the details of expensive items wherein item No. 121 is
not available. Even on perusal of the entire audit report item No. 121
does not found its place under any clause of the audit report. Meaning
25
thereby item No. 121 or item no 121 (1) was not available in the treasury
in the audit year 2006-2007.
17. That, it is relevant to mention herein that the enquiry officer is even
having the audit reports of the treasury department from the year 2005 to
2016 and in non of the audit reports the entry with regard to Item No.
121 (1) is available. It is pertinent to submit herein that due to the Bulky
record all the audit reports are not placed on record and only the relevant
audit report for the year 2006-2007 is placed on record.
18. That, it is further submitted that the enquiry officer is diligently
conducting the enquiry into the matter and due to non availability of all
the record it is not possible to conclude the enquiry expeditiously.
Further it is submitted that due to ongoing covid-19 pandemic situation
and corona curfew also the enquiry is getting delayed as all the officers
of the department are engaged in maintaining and controlling the current
pandemic situation.
PRAYER
In the prevailing facts and circumstances it is most humbly prayed
that the instant Status report in terms of order dated 15.06.2021 may
kindly be taken on record in the interest of justice.
Place : Gwalior Humble Respondents
Dated 23.6.21
Through Counsel
IN THE HON'BLE HIGH COURT OF MADHYA
PRADESH BENCH AT GWALIOR
W.P. No. 7336/2018
PETITIONER: Ruchi Agrawal
VERSUS
RESPONDENTS : State of M.P. and Others
AFFIDAVIT
Name : Amit Sanghi
Father's Name: Shri D.R. Sanghi
26
Aged : 52 Years
Occupation : Superintendent of Police
Address : S.P. Office Gwalior
Gwalior (M.P.)
I the above named deponent do hereby state on oath as under:
1. That, I am Superintendent of Police Gwalior and well conversant
with the facts of the case and competent to swear this affidavit.
2. That, the instant status report is drafted under the instruction of
department. I have read and understood the same.
3. That, I depose that the factual part of the status report is true to my
knowledge based on the record and legal submission made therein
is true and correct as per advice of counsel which I believe to be
true.
4. That, the documents annexed with the status report are true copy
of their respective original.
Date : 23.6.21 (Deponent)
Place : Gwalior
VERIFICATION
I, the above named deponent do hereby verify that the contents of
this affidavit from Para 1 to 4 are true to the best of my knowledge. No
part of it is false and nothing has been concealed therein.
Date : 23.6.21 (Deponent)
Fkkuk iMko ftyk Xokfy;j vijk/k Øekad 290@2017 /kkjk 409 rk0fg0 dh v|ru fLFkfr
dh tkudkjh
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fnukad
foospuk dk;Zokgh dk fooj.k
0159@06-10-2020izdj.k lnj esa ekuuh; mPp U;k;ky; [k.MihB Xokfy;j esa izdj.k esa laca/k
esa LV~sVl fjiksVZ izLrqr dh ,oa ohfM;ks dkWUÝsflax ds ek/;e ls ekuuh;
U;k;ky; ds le{k mifLFkr gqvkA ekuuh; U;k;ky; }kjk vfxze rkjh[k
fnukad 07-10-2020 fu;r dhA
0260@07-10-2020izdj.k lnj esa iqu% ekuuh; mPp U;k;ky; [k.MihB Xokfy;j esa izdj.k ds
laca/k es Jh vadqj eksnh vfr0 egkf/koDrk ds dk;kZy; esa ekuuh; U;k;ky;
dks izdj.k dh izxfr ds laca/k esa gkyr crk;sA
0361@08-10-2020izdj.k lnj esa iqu% ekuuh; mPp U;k;ky; [k.MihB Xokfy;j esa izdj.k ds
laca/k es Jh vadwj eksnh vfr0 egkf/koDrk ds dk;kZy; esa ohfM;ksØkfUQax ds
ek/;e ls mifLFkr gqvkA ekuuh; U;k;ky; }kjk izdj.k dh lquokbZ mijkar
vkns’k ikfjr fd;k x;kA vkns’k dh bZ0esy izfr lkfey Mk;jh dhA vfxze
rkjh[k fnukad 09-11-2020 fu;r gSA LV~Vsl fjiksVZ is’k djus gsrq fnukad
27
07-11-2020 fu;r dh xbZ gSA
0462@13-10-2020Fkkuk fo’ofo|ky; ds vijk/k Øekad 400@19 /kkjk 420]464]467]468 rk0fg0
dh foospuk esa gfj}kj] _f"kds’k ls okil vk;kA izdj.k lnj dh foospuk
ugha dh tk ldhA vkt ftyk U;k;ky; tkdj ukftj u;u JhokLro] lquhy
fuxe ls ppkZ dh ,oa iwoZ esa fn;s x;s eky uEcjks dk eky U;k;ky; vk;k ;k
ugha bl laca/k esa fjdkMZ ns[kdj izLrqr djus gsrq dgk x;kA ukftjks us crk;k
fd os fjdkMZ ns[k jgsa gSA
0563@15-10-2020izdj.k lnj esa ftyk U;k;ky; tkdj ukftj u;u JhokLro] lquhy fuxe ls
iwNrkN dh xbZ ,oa ukftj ohj izrki ds ckDl uEcj 01 esa j[ks eky UkEcj
1245 ds vykok vU; 06 eky izdj.k ds eky tek gksus ds ckn okfil
U;k;ky; vk;k ;k ugha ml laca/k es fjdkWMZ ns[kdj izLrqr djus gsrq funsZf’kr
fd;k x;kA ukftjks us crk;k fd os fjdkMZ ns[kdj crk;saxsA
0664@16-10-2020izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;k/kh’k egksn; Xokfy;j dks ohj
izrki ds ckDLk UkEcj 01 esa j[ks x;s eky uEcj 1245 ds vykok vU; 06
eky ds izdj.kksa dh udy iznku djus gsrq i= Øaekd 2254@20 fnuakd
16-10-2020 ys[k fd;k x;kA i= dh vkslh lkfey Mk;jh dhA izdj.k lnj
esa dks"kky; eksrhegy Xokfy;j dks ohj izrki ,oa 'kadj jko 'kStnkj }kjk
dks"kky; esa tek fd;s ,oa fudkys x;s eky ds laca/k esa tkudkjh izLrqr djus
rFkk o"kZ 2012 ls 2016 rd ds deZpkfj;ksa dh tkudkjh izLrqr djus gsrq i=
ys[k fd;k x;kA i= dh vkslh lkfey Mk;jh dh xbZA izdj.k lnj esa udy
lsD’ku ftyk ,oa l= U;k;ky; Xokfy;j ls eky uEcj 1245 ds izdj.k uEcj
169]170@89 dh udys izkIr dh A udyks dk voyksdu fd;kA izdj.k dh
udys lkfey Mk;jh dhA
0765@19-10-2020izdj.k lnj esa dks"kky; ls tkudjh ysus gsrq dk;kZy; ls iz0vkj0 fnus’k
flag pkSgku dks dks"kky; eksrhegy jokuk fd;k x;kA dks"kky; vf/kdkjh }kjk
crk;k x;k fd vHkh tkudjh ugha cuh gSA 'kh?kz izLrqr dh tkosaxhA
0866@21-10-2020izdj.k lnj esa dks"kky; eksrhegy Xokfy;j ls i= Øekad 2020@1185
fnukad 21-10-2020 ds ek/;e ls tkudkjh izkIr gqbZA dks"kky; ls izkIr
tkudkjh dk voyksdu fd;kA tkudkjh lkfey Mk;jh dhA
0967@23-10-2020izdj.k lnj esa ftyk U;k;ky; Xokfy;j esa igqWapkA ukftj u;u JhokLro ls
ckDl UkEcj 01 ls ohj izrki ds eky ls laca/k esa iwNrkN dj dFku fy;kA
lk{kh ukftj u;u JhokLro us eky UkEcj 1245 ds lkFk vU; 06 ekg fnukad
07-02-2006 ls vkt fnukad rd izkIr u gksuk crk;k gSA dFku lkfey Mk;jh
fd;kA izdj.k lnj esa ftyk ,oa l= U;k;k/kh'k dk;kZy; iwoZ esa Hksts x;ss i=
ds laca/k esa tkudkjh izzkIr dh xbZA vHkh udys iznk; fd;s tkus ds vkns'k
ugha gq;s gSA izdj.k lnj esa e/;izns'k 'kklu x`g foHkkx ds vkns'k ls
LFkkukUrj.k iqfyl eq[;ky; Hkksiky gksus ls Jheku iqfyl v/kh{kd egksn;
ftyk Xokfy;j }kjk vkns'k Øekad iqv@Xok@LFkkiuk @936@2929 fnukad
23-10-2020 ls dk;ZeqDr fd;k x;k gSA Jheku iqfyl v/kh{kd egksn; ftyk
Xokfy;j }kjk vijk/k lnj dh Mk;jh Fkkuk izHkkjh IkMko Jh foosd v"Bkuk
dks lqiqnZxhZ es nsus gsrq ekSf[kd funsZ'k fn;s gSA Fkkuk izHkkjh iMko dks Jheku
iqfyl v/kh{kd egksn; ds vkns'k ls voxr djkrs gq;s vijk/k lnj dh
foospuk ds gkyr ls :c: djk;k x;k gS rFkk crk;k x;k fd ekeys esa
fnukad 07-11-2020 dks LVsV~l fjiksVZ ekuuh; U;k;ky; izLrqr dh tkuk gSA
izdj.k lnj dh dsl Mk;jh vfxze foospuk gsrq Fkkuk iMko Hksth tkrh gSA
1068@28-10-2020izdj.k lnj dh ds'k Mk;jh iwoZ foospd Jheku lh,lih banjxat Jh equh"k
jktkSfj;k dk e/;izns'k x`g foHkkx ds vkns'k LFkkukarj.k iqfyl eq[;ky;
Hkksiky ls gksus ls Jheku iqfyl v/kh{kd egksn; ftyk Xokfy;j ds ekSf[kd
28
vkns'k ls lh,lih dk;kZy; ls izkIr dh xbZA ekeys es fnukad 07-11-20 dks
LVV~sl fjiksVZ ekuuh; U;k;ky; izLrqr dh tkuk gS izdj.k lnj esa Mk;jh dk
foLr`r voyksdu fd;k tkdj vfxze dk;Zokgh dh tkosxhA
1169@05-11-2020izdj.k lnj dh dsl Mk;jh Jheku iqfyl v/kh{kd egksn; ftyk Xokfy;j ds
vkns'k Øekad iqv@Xok@jhMj@1@lhMh@1446¼13½@2020 fnukad 25-10-
2020 ds ek/;e ls equh'k jktkSfj;k rRdkyhu uxj iqfyl v/kh{kd bUnajxt
ds LFkkukUrj.k gksus ls vfxze foospuk gsrq izkIr gqbZA dsl Mk;jh dk
voyksdu fd;kA izdj.k eksrhegy Vsªtjh ls ekuuh; U;k;ky; ls tek djk;s
x;s eky uEcj 1245@89 ds [kqnZ&cqnZ gksus ij izdj.k lnj dk;e fd;k x;k
gSA izdj.k lnj dh foospuk ds laca/k es ekuuh; mPp U;k;ky; [k.MihB
Xokfy;j esa fnukad 07-11-2020 dks LVsV~l fjiksVZ izLrqr dh tkuk gSA
'kkldh; vf/koDrk ls lEidZ dj fu;r fnuakd dks LVsV~l fjiksVZ ekuuh;
U;k;ky; izLrqr dh tkosaxhA
1270@07-11-2020izdj.k lnj esa ekuuh; mPp U;k;ky; [k.MihB Xokfy;j esa izLrqr ;kfpdk
Øekad MCywih uEcj 7336@2018 :fp vxzoky fo:) e0iz0 'kklu ,oa vU;
eas vijk/k lnj dh foospuk dh LVsV~l fjiksVZ ekuuh; U;k;ky; izLrqr dh
xbZA ekuuh; U;k;ky; esa izLrqr LVsV~l fjiksVZ dh izfr lkfey Mk;jh dhA
izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks Vªstjh
eksrhegy esa ckDl uEcj 01 esa j[ksa 1245@89 eky ds lkFk vU; 06 eky ds
U;k;ky; izdj.k dh udys iznku djus gsrq fnukad 16-10-2020 dks i= ys[k
fd;k x;k Fkk vHkh rd 06 eky ds izdj.kksa dh U;k;ky; ls udys vizkIr
gSA iqu% Jheku ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks udys iznku
djus gsrq i= ys[k fd;kA i= dh vkslh 'kkfey Mk;jh dhA
1371@09-11-2020izdj.k lnj esa ekuuh; mPp U;k;ky; [k.MihB Xokfy;j esa izLrqr ;kfpdk
Øekad MCywih uEcj 7336@2018 :fp vxzoky fo:) e0iz0 'kklu ,oa vU;
eas ohfM;ksa dksUQsfalax ds ek/;e ls mifLFkr vk;kA ekuuh; U;k;ky; }kjk
izdj.k esa fnuakd 23-11-2020 dks izdj.k dh izxfr fjiksVZ izLrqr djus gsrq
vknsf'kr fd;k x;k gSA fu;r fnukad dks izdj.k dh izxfr fjiksVZ ekuuh;
U;k;ky; izLrqr dh tkosxhA
1472@11-11-2020izdj.k lnj esa Vsªtjh eksrhegy esa ohjizrki ds ckDl uEcj 01 esa eky uEcj
1245@89 ds vykok vU; 06 eky vksj Hkh j[ks gksuk crk;s x;s gSA mu ekyksa
dks izdj.k ds fopkj.k ds nkSjku U;k;ky; }kjk ryc fd;k x;k ;k ugha bl
laca/k esa tkudkjh ekuuh; ftyk ,oa l= U;k;ky; ls pkgh xbZ gS tks vHkh
rd vizkIr gSA mDr ekeyksa ds Qfj;kfn;k dks ryc djus gsrq lacaf/kr Fkkuksa
dks i= ys[k fd;k x;k ftlesa mDr ekeyksa ds Qfj;kfn;k ls tkudkjh yh
tk ldsa fd mUgsa mUkds izdj.kksa esa ekUkuh; U;k;ky; ryc fd;k x;k ;k mUgsa
eky lqiqnxhZ esa fey pqdk gS ;k ughaA Qfj;kfn;k ds mifLFkr gksus ij
tkudkjh yh tkosxhsA
1573@17-11-2020izdj.k lnj esa nhikoyh ds vodk'k ds dkj.k U;k;ky; can gksus ls ukftjksa
ls iwNrkN dk;Zokgh ,oa ukftj ohjizkri ds ckDl uEcj 01 esa j[ks gq;s
1224@89 eky ds lkFk j[ks gq;s vU; 06 eky dh U;k;ky;ksa ls udys izkIr
ugha gks ldhA ftyk U;k;ky; igqWpdj 06 eky ftu U;k;ky;ksa ds Fks mu
U;k;ky; ls mDr izdj.k dh udys pkgh tkus gsrq ukftj fd'kksj JhokLro
ls ppkZ dh xbZ rks crk;k fd mDr ekeys dh udys izkIr djus gsrq U;k;ky;
dk uke ftlesa izdj.k fopkjk/khu Fkk rFkk fu.kZ; fnukad ds ckn gh udys
iznku dh tk ldrh gSA ftyk vfHk;kstu dk;kZy; nk;jk jftLVj ls mDr
izdj.k ds fu.kZ; fnukad ,oa U;k;ky; dh tkudkjh izkIr dj udys izkIr dh
tkosxhA izdj.k lnj esa dks"kky; vfHkys[k ds vuqlkj ljy dzekad 121 ij
nks ckDl dh izo`f"V Lo0 Jh0 Mh0 vkj0 iqjUnjs n`<d{k izHkkjh }kjk dh xbZ gS
29
ftls rRrle; fnus'k ckFke dks"kky; vf/kdkjh }kjk izekf.kr fd;k x;k gS
rFkk fnukad 02-05-2006 dks ckDl dh okilh dh izfo"V ekuuh; U;k;ky; ds
i= ij Lo0 Jh0 ds0 iqjUnsj n`<d{k izHkkjh }kjk dh xbZ gS rFkk dks"kky;
iath ij ckDl Øzekad 01 nsus dh izo`f"V jkds'k JhokLro lgk;d n`<d{k
izHkkjh }kjk dh xbZ gSA ftls rRrle; dks"kky; vf/kdkjh Jh th0 ds0 HkkxZo
}kjk izekf.kr dh xbZ gSA fnukad 27-06-2006 dks nwljk ckWDl Lo0 Jh0
Mh0Ogh0 iqjUnjs n`<d{k izHkkjh }kjk fn;k x;k gS ftls rRrle; Jh ih0ih0
JhokLro dks"kky; vf/kdkjh }kjk izekf.kr fd;k x;k gSA rRdkyhu dks"kky;
vf/kdkjh Jh Mh0vkj0 iqjUnjs dh e`R;qq gks pqdh gSA dks"kky; vf/kdkjh Jh
fnus'k ckFke ,oa Jh th0 ds0 HkkxZo lsokfuo`RRk gks pqds gSA jkds'k JhokLro
dks"kky; dysDVªsV dks rYCk dj iwNrkN dh tkosaxhA
1674@20-11-2020izdj.k lnj dh dsl Mk;jh Jheku iqfyl v/kh{kd egksn; ftyk Xokfy;j ds
vkns'k dzekad iqv@Xok@dk;ZZfozHkk0@909@20 fnukd 19-11-2020 ds }kjk
uxj iqqfyl v/kh{kd banjxat i;Zos{k.k izkIr gksus ls dsl Mk;jh vfxze
foospuk gsrq izkIr gqbZ dsl Mk;jh dk v/;;u fd;kA izdj.k lnj esa ukftj
ohjizrki ds ckDl uEcj 01 esa eky uEcj 1245@89 ds lkFk tks N% eky
j[ksa gksuk crk;s x;s Fks muds Qfj;kfn;ksa dks iwNrkN gsrq mifLFkr djus gsrq
Fkkuk izHkkjh fpuksj fxtkjkZ] mVhyk] tudxat] eqjkj ,oa >kalhjksM dk i=
ys[k fd;k x;k FkkA Fkkuk tudxat ds vijk/k dzekad 199@87 /kkjk 302]
365] 397 rk0fg dk eky Hkh j[kk FkkA mDr izdj.k dh Qfj;knh dk'khjke
dh ifRu foeyk iRuh dk'khjke mez 63 lky fuoklh xksy igkfM;k dks ryc
dj ywVs x;s eky dh okilh ds laca/k esa iwNrkN dh rks crk;k fd mudsa ifr
dk'khjke dk lu~ 1995 esa nsgkar gks pqdk gSA mudh lkl dks'kkckbZz dh ,d
tksM pkaanh dh dfM;k] ,d tksM pkanh ds pqjk ,oa ,d tksM lksus ds Qwy
vkjksihx.k us gR;k dj ywVs FksA mDr eky iqfyl us cjken dj U;k;ky; esa
tek djk fn;k Fkk og eky mUgsa vHkh rd ugha feyk gSA U;k;ky; us eky
okfil djus gsrq mUgsas ugha cqyk;k gSA dFku lkfey Mk;jh fd;sA blh izdkj
Fkkus >kalhjksM ls vijk/k dzekad 46@96 ds laca/k esa tkudkjh izkIr dh xbZ
tks okgupksjh ls lacaf/kr gS ukftj jftLVj esa fy[kus esa xyrh gks ldrh gSA
vijk/k dzekad 46@90 ns[kus gsrq ys[kd dks funsZf'kr fd;k x;kA 'ks"k 04
eky Fkkuk mVhyk] Fkkuk fpuksj] Fkkuk fxtksZjk ,oa Fkkuk eqqjkj ls lacaf/kr Fks
ftuds Fkkuk izHkkfj;ksa ls ppkZ dj 'kh?kzfr'kh?kz mDr dsl ds Qfj;kfn;k dks
izLrqr djus gsrq funsZf'kr fd;kA Qfj;kfn;ksa dks mifLFkr gksus ij eky okilh
ds laca/k esa iwNrkN dh tkosxhA
1775@21-11-2020izdj.k lnj esa Fkkuk fxtkSjkZ ds vijk/k Øekad 38@96 /kkjk 302]382 rk0fg0
dh tkudkjh izkIr dhA mDr ekeys ds Qfj;knh dh e`R;q gksuk RkFkk Qfj;knh
dh dksbZ vkSykn u gksuk crk;k gSA i= lkfey Mk;jh fd;kA Fkkuk mVhyk ls
vijk/k Øekad 54@1995 dh tkudkjh izkIr dh rks mDr vijk/k /kkjk 279]
337 rk0gh ntZ gSA Fkkuk eqjkj ls vijk/k Øekad 276@92 /kkjk 380 rk0fg0
dh udy tjk;e izkIr dhA iz0vkj0 ys[kd dks Qfj;knh dks esjs dk;kZy;
iMko esa mifLFkr djus gsrq funsZf’kr fd;k x;kA izdj.k lnj es Fkkuk
>kalhjksM ds vijk/k Øekad 46@90 /kkjk 458] 382] 395 rk0fg0 ds Qfj;knh
vfrcy flag HknkSfj;k iq= Lo0 gkfde flag fuoklh xM~Mk okyk ekSgYyk
pUnzcnuh ukdk >kalhjksM Xokfy;j dk;kZy; mifLFkr vk;sA muls izdj.k
lnj ds ywVs x;s eky okilh ls laca/k es iwNk rks crk;k fd mUgsa mudk ywVk
x;k eky U;k;ky; ls okil ugha feyk gSA eky lqiqnxhZ esa nsus ds fy;s mUgsa
U;k;ky; us ugha cqyk;k gSA dFku lkfey Mk;jh fd;kA
1876@23-11-2020izdj.k lnj es Fkkuk izHkkjh phuksj ds vijk/k Øekad 83@83 ,oa Fkkuk eqjkj
ds vijk/k Øekad 276@92 ds Qfj;kfn;k dks izLrqr djus gsrq funsZf’kr fd;k
30
x;kA Qfj;kfn;k ds mifLFkr gksus ij muls izdj.k esa pksjh x;s eky okilh
ds laca/k esa iwNrkN dh tkosaxhA
1977@24-11-2020izdj.k lnj esa Fkkuk phuksj ds vijk/k Øekad 82@83 /kkjk 392 rk0fg0 esa
Qfj;knh jk/ksyky ik.Ms; iq= lqnkekizlkn mez 45 lky fuoklh HkkSjh Fkkuk
phuksj dk;kZy; mifLFkr vk;kA crk;k fd mlds nknkth dh canwd pksjh
pyh x;h Fkh mUgs ,d lky ckn fey xbZ FkhA izdj.k esa dsoy canwd pksjh
xbZ Fkh lksuspkanh ds tsoj pksjh ugh x;s FksA ukftj ohjizrki ds jftLVj esa
izdj.k Øekad 83@83 ys[k gSA ukftj ohjizrki ds jftLVj esa mDr
vijk/k /kkjk 395] 397 rk0fg0 ls lacaf/kr gksuk ys[k gSA Fkkuk izHkkjh phuksj
dks lacaf/kr vijk/k dh lgh tkudkjh iznk; djus gsrq iqu% funsZf’kr fd;kA
2078@25-11-2020izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;k/kh’k egksn; ftyk Xokfy;j dks
fjdkMZ dh izekf.kr tkudkjh iznku djus gsrq i= dk;kZy; ls i= Øekad
2586@2020 fnukad 25-22-2020 ys[k fd;k x;kA i= dh vkslh lkfey
Mk;jh dhA iwoZ esa Hkh dbZ ckj fjdkMZ dh tkudkjh iznk; djus grq i= ys[k
fd;s x;s gS fdUrq vHkh rd izdj.k ls lacaf/kr fjdkMZ ekuuh; U;k;ky; ls
izkIr ugha gqvk gSA fjdkMZ izkIr djus ds iz;kl fd;s tk jgs gSA
2179@02-12-2020izdj.k lnj esa ekuuh; mPp U;k;ky; [k.BihB Xokfy;j es ;kfpdk Øekad
7336@2020 :fpdk vxzoky fo:) 'kklu dh lquokbZ ds nkSjku ekuuh;
U;k;ky; }kjk izdj.k jsxqyj csap esa lquokbZ gsrq j[kk tkuk vknsf’kr fd;k
gSA ekuuh; U;k;ky; }kjk fnukad 25-11-2020 dks ikfjr vkns’k dh izfr
lkfey Mk;jh dhA Jheku iqfyl v/kh{kd egksn; ftyk Xokfy;j ds
dk;ZfoHkktu vkns’k Øekad iqv@Xok-@ih,@909&,@20 fnukad 02-12-
2020 }kjk uxj iqfyl v/kh{kd bUnjxat dk Ik;Zos{k.k dk;Z Jh ukxsUnzz flag
fldjokj uxj iqfyl v/kh{kd Xokfy;j dks lqiqnZ fd;s tkus ls dsl Mk;jh
jhMj uiqv bUnjxat ds lqiqnZ dh tkrh gSA
2280@03-12-2020Jheku iqfyl v/kh{kd egksn; ftyk Xokfy;j ds dk;ZfoHkktu vkns’k Øekad
iqv@Xok@ih,@909&,@20 fnukad 02-12-2020 }kjk uxj iqfyl v/kh{kd
bUnjxat dk i;Zos{k.k izkIr gksus ls vijk/k lnj dh dsl Mk;jh vfxze
foospuk gsrq izkIr gqbZA Mk;jh dk voyksdu fd;kA dsl Mk;jh ls lkFk
,QvkbZvkj ekuuh; Jh vkj0ih0feJk eq[; U;kf;d eftLVªsV Xokfy;j dk
Fkkuk izHkkjh iMko dks izdj.k iathc) djus gsrq i= fnukad 06-06-2017
e; ,usDtj 01 yxk;r 07 uD’kk eksdk] tIrh i=d fnukad 11-09-2018
fnukad 06-07-20 ekuuh; lhts,e ,oa ukftjksa dh rSurh dh tkudkjh]
dks"kky; ls izkIr tkudkfj;ksa jktdh; fo’koknxzLr nLrkost izys[k dks Hkstk
x;k Mªk¶V ekuuh; U;k;ky; }kjk lEikfnr tkap ds nksjku fy;s x;s dFkuksa
dh Nk;kizfr;ka] dFku /kkjk 161 u;u JhokLro] mRrejko iokj] lansgh gjh
flag vfrcy flag HknkSfj;k] Jherh foeyk 'kkD;] eqn~nseky 1245@89 ds
laca/k esa ekuuh; Jh lfpu 'kekZ izHkkjh eky[kkuk dh izekf.kr tkap fjiksVZ
ekuuh; ftyk ,oa l= U;k;k/kh’k egksn; Xokfy;j dks dks"kky; esa tek fd;s
x;s eky dh tkudkjh iznku djus gsrq fn;s x;s i=kpkj ukftj lq’khy dqekj
fuxe] mRrejko iokj] lnho nqcs }kjk eky[kkuk izHkkjh dks fn;s x;s
Li"Vhdj.k ,oa eky lwfp;ksa dh Nk;kizfr;ka] dks"kky; eksrhegy esa eky
tek ,oa okfil fd;s tkus okys jftLVj dh Nk;kizfr;ka ,oa U;k;ky; ls eky
okilh ds laca/k esa i=kpkj dh izekf.kr Nk;kizfr dsl Mk;jh ds lkFk layXu
gSA mDr ekeyksa esa ;kfpdkdrkZ :fp vxzoky }kjk ekuuh; mPPk U;k;ky;
[k.BihB Xokfy;j es ;kfpdk Øekad Mcywih@7336@18 izLrqr dh xbZ gS
ftlesa foospuk dh LVsVl fjiksVZ iwoZ foospd Jh equh'k jktkSfj;k ,oa Jh
vkRekjke 'kekZ }kjk izLrqr dh xbZ gSA ekeys esa vafre lquokbZ fnukad 25-11-
2020 dks ekuuh; U;k;ky; esa gqbZ gS ftlesa fjxqyj dksVZ [kqyus ij LVsV~l
31
fjiksVZ izLrqr djus gsrq funsZf’kr fd;k x;k gSA dsl Mk;jh v/;;u esa j[kh
xbZA vkbUnk foospuk dk;Zokgh dh tkosaxhA
381@04-12-2020fnukaad 07-02-2006 dkssss izHkkjh vf/kdkjh eky[kkuk }kjk eky uEcj 188
dks"kky; tek djus gsrq ukftj ohj izrki ,oa ukftj gjh flag dks dks"kky;
eksrhegy Hkstk x;k FkkA ukftj ohj izrki dk ckDl uEcj 01 , o ukftj
gjh flag dk ckDl uEcj 02 esa mDr 188 eky j[ks gq;s FksA ukftj ohj izrki
dk ckDl uEcj 01 xk;c gksus ds laca/k esa vijk/k esa iathc) gksdj foospuk
dh tk jgh gSA dkSu ls ckDl esa dkSu ls dsl dk eky Fkk ;g tkudkjh izkIr
ugha gqbZ gS tkudkjh izkIr djus gsrq ftyk ,oa l= U;k;k/kh'k egksn;
Xokfy;j dks i= ys[k fd;k x;kA i= dh vkslh lkfey Mk;jh dhA izdj.k
lnj esa Jh jkds'k JhokLro rRdkyhu lgk;d oxZ&2 dks"kky; eksrhegy
gky dks"kky; dysDVszV Xokfy;j dks iwNrkN gsrq /kkjk 160 tk0QkS0 ds
rgr ,oa ofj"B dks"kky; vf/kdkjh eksrhegy Xokfy;j dks dks"kky; eky
uEcj 121@2006 dh tkudkjh ysdj mifLFkr gksus ds laca/k esa /kkjk 91
tk0QkS0 ds rgr lwpuk i= tkjh fd;k x;kA mifLFkr gksus ij ckDl uEcj
01 ds laaca/k esa iwNrkN dh tkosaxhA
2482@08-12-2020izdj.k lnj esa ryc'kqnk lk{kh jkds'k dqekj JhokLro iq= Lo0 Jh jkeckcw
JhokLro rRdkyhu lgk;d [katkph dks"kky; eksrhegy Xokfy;j gky ftyk
dks"kky; xksj[kh U;w dysDVzsV mez 57 lky fuoklh 1 , fjojO;w dkWyksuh eqjkj
dk;kZy; mifLFkr gqvkA lk{kh ls izdj.k lnj ds laca/k esa iz'umRrjh iwNrk{k
dh tkdj dFku fy;k x;kA ?kVuk dh tkudkjh u gksuk crk;kA dFku
lkfey Mk;jh fd;kA lk{kh ls vkbank iqu% iwNrkN dh tkosaxhA
2583@18-12-2020izdj.k lnj esa ryc'kqnk lk{kh fnus'k ckFke iq= Lo0 Hkwjk ckFke mez 66 lky
fuoklh 38 nq";ar uxj FkkVhiqj eqjkj Xokfy;j mifLFkr vk;sA lk{kh ls
izdj.k lnj ds laca/k esa iz'umRrjh iwNrkN dh tkdj dFku fy;k x;kA ?
kVuk dh tkudkjh u gksuk crk;kA dFku lkfey Mk;jh fd;kA lk{kh ls
vkbank iqu% iwNrkN dh tkosaxhA
2684@22-12-2020izdj.k esa lnj esas ekuuh; ftyk ,oa l= U;k;ky; Xokfy;j ls izdj.k dh
tkudkjh pkbZ ftlij i= dzekad 6893@20 fnukad 15-12-2020 izkIr gqvk
ftlesa pkyku fdl U;k;ky; esa izLrqr fd;k rFkk fnukad dh tkudkjh fn;s
tkus ds ckn gh izdj.k dh [kkst dh tkudkjh fn;k tkuk ys[k fd;k x;k
gSA i= lkfey Mk;jh fd;kA
2785@02-1-21izdj.k lnj esas ukftj ohjizrki dss ckDl uEcj 01 esa j[ks x;s 06 eky ftu
U;k;ky; ds Fks mu U;k;ky; ls izdj.k dh tkudkjh iznk; fd;s tkus gsrq
i= ys[k fd;k x;k FkkA mDr 06 eky dh tkudkjh ekuuh; ftyk ,oa l=
U;k;ky; ls i= dzekad 7304@20 fnukad 31-12-2020 ds ek/;e ls izkIr gqbZA
izkIr tkudkjh dk voyksdu fd;kA tkudkjh lkfey Mk;jh dhA
2886@06-01-21izdj.k lnj esa dks"kky; eksrhegy Xokfy;j dks i= ys[k dj o"kZ 2006 ls
2016 rd la;qDr lapkyd dks"k ,oa ys[kk Xokfy;j] fnukad 2006 ls fnukad
2016 rd ekuuh; U;k;ky; }kjk dks"kky; eksrhegy esa cgqewY; lEifRr;ksa ds
ckDl tek djus gsrq fn;s x;s vkns'k]eky tek djus ds mijkar nh xbZ j'khn]
rFkk ekuuh; U;k;ky; }kjk okilh eaxk;s x;s eky ds laca/k esa dks"kky; dks
izkIr vkns'k dh tkudkjh] o"kZ 2006 ls 20216 rd cgqewY; lEifRr;ksa dh
tkudkjh ofj"B dk;kZy; dks Hkstus dh tkudkjh] rFkk 2006 ls 2016 rd
cgqewY; lEifRr;ksa ds HkkSfrd lR;kiu dh tkudkjh ,oa cgqewY; lEifRk;ksa ds
ckDl dh izkfIr ,oa okilh dh MkVk dh tkudkjh dks"kky; eksrhegy ls izkIr
gqbZA izkIr tkudkjh dk voyksdu fd;kA tkudkjh lkfey Mk;jh dhA
32
2987@13-01-21izdj.k lnj esa dks"kky; eksrhegy Xokfy;j ekuuh; U;k;ky; ls tek djk;s
x;s ckDl uEcj 01 o 02 esa j[ks x;s eky dh lwph dh laca/k esa tkudkjh
iznk; djus gsrq ekuuh; ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks i=
ys[k fd;k x;k FkkA mDr i= ds rkjrE; esa tkudkjh i= dzekad 251@21
fnukad 12-01-2021 ds ek/;e ls izkIr gqbZA tkudkjh dk voyksdu fd;kA
izkIr tkudkjh esa ys[k gS fd eky[kkuk vuqHkkx esa fnukad 07-02-2006 dks
tek djk;s x;s ckDlksa esa j[kh x;h lEifRr;ksa dh lwfp;ka ,oa dks"kky; esa
ckWDl tek djus laca/kh uksV'khV orZeku esa eky[kkus esa miyC/k ugha gS vkSj u
gh orZeku ukftjksa dh izHkkjh esa izkIr gqbZ gSA ukftj ohjizrki ,oa ukftj gjh
flag ds ckDl esa j[ks x;s eky dh eky iath ds vkxs yxh Vhi ds vuqlkj
07 lEifRr ohjizrki ds ckDl esa ,oa 190 lEifRr gjh flg dq'kokg ds ckDl
esa j[kh gksuk n'kZr gqvk gSA tkudkjh lkfey Mk;jh dhA izdj.k lnj esa
ukftj ohjizrki ds fo:) eky lqiqnxhZ esa u fn;s tkus ds laca/k esa vuqekfur
jkf'k 16]30]541-80 :i;s dk izHkkj u lkSidj xcu djus ,oa 'kklu dks gkfu
laca/kh vkns'k ekuuh; Jh ,0ds0feJk ekuuh; ftyk ,oa l= U;k;k/kh'k
egksn; Xokfy;j }kjk vius vkns'k dzekad 102@09 fnukad 28-02-2009 dks
ikfjr fd;k x;k gSA vkns'k dh Nk;kizfr lkfey Mk;jh dhA ukftj ohjizrki
ds fo:) lEikfnr foHkkxh; tkap laca/kh nLrkost dh Nk;kizfr;ka izkIr dj
lkfey Mk;jh dh tkosaxhA
3088@20-01-21izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks ukftj
ohjizrki ds fo:) lEikfnr foHkkxh; tkap ds izekf.kr nLrkost iznk; djus
gsrq i= ys[k fd;k x;kA i= dh vkslh lkfey Mk;jh dh xbZA
3189@25-01-21izdj.k lnj essa ukftj 'kadjkyky lstokj ds fo:) lEikfnr foHkkxh;
tkap ,oa isa'ku vkfn izdj.k ds laca/k esa tkudkjh iznk; djus gsrq ekuuh;
ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks Lej.k i= ys[k fd;k x;kA
3290@30-01-21izdj.k lnj esa ukftj ohjizrki dk pktZ ysus okys ukftj fo".kqdqekj prqoZsnh]
ukftj u;u JhokLro dks iwNrkN gsrq mifLFkr gksus ds laca/k esa ekuuh;
lhts,e egksn; Xokfy;j dks i= ys[k fd;k x;kA dks"kky; ds deZpkjh
fxjktZ xqtZj ,oa jkds'k JhokLro dks iwNrkN gsrq ryc fd;k x;kA vkus ij
iwNrkN dj lk{; ladafyr fd;s tkosaxsA
3391@04-02-21izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;ky; Xokfy;j ls ukftj ohjizrki
,oa ukftj 'kadjyky 'kStokj ,oa ukftj gjh flg ds laca/k esa pkgh xbZ
tkudkjh i= dzekad 968 fnukad 04-02-2021 ds ek/;e ls izkIr gqbZA
tkudkjh dk voyksdu fd;kA izkIr tkudkjh ds voyksdu ls ik;k fd
eqn~nsseky 1245@89 dks dks"kky; eksrhegy tek djus laca/kh dksbZ vkMj'khV
ys[k ugha dh xbZ gSA ukftj ohjizrki ds jftLVj esa ntZ Vhi ds vk/kkj
ij ;g ekuk tk jgk gS fd mDr 07 eky ukftj ohjizrki ds ckDl uEcj 01
esa j[ks FksA izdj.k lnj esa ukftjks ds osru ,oa isa'ku vkfn ds laca/k esa
tkudkjh ftyk ,oa l= U;k;ky; ls tfj;s i= 967 fnukad 04-02-2021
ds }kjk izkIr gqbZA tkudkh lkfey Mk;jh dhA izdj.k lnj esa ukftj
'kadjyky 'kStokj] ukftj ohjizrki ,oa ukftj gjh flag dks ekuuh; U;k;ky;
}kjk le;≤ in fn;s x;s n.Mkns'k izfr;ka izkIr gqbZA i= ds lkFk
ukftjksa dks fn;s x;s n.Mkns'k lEiw.kZ uLrh dh izfr;ka ugha gqbZ gS tks izkIr
dh tkosxhA ukftj ohjizrki ij xcu fl) gkssdj mlij 1630541 :i;s
olwyh vkns'k ekuuh; ftyk ,oa l= U;k;ky; Xokfy;j Jh ,0ds0feJk }kjk
fnukad 28-02-2009 dks ikfjr fd;k x;k gSA blh izdkj ukftj 'kadjykky
'kStokj }kjk fcuk U;k;ky; ds vuqefr ds fnukad 06-02-2014 dks dk;kZy;hu
le; i'pkr ?kj tkrs le; ftyk U;k;ky; ifjlj Xokfy;j ls lk;adky 07
cts rS;kj iapukek vuqlkj 'kkldh; dkxtkr] nLrkost ,oa ufLr;ksa ls Hkjs
33
gq;s rhu cLrs fcuk vuqefr ys tkuk ik;s tkus ij foHkxh; tkap dzekad
17@2014 lEikfnr dh xbZ Fkh ftlesa ukftj 'kadjyky dh osruo`f) jksds
tkus ds n.Mkns'k ikfjr fd;k x;k gSA mDr n.Mkns'k dh lEiw.kZ uLrh izkIr
dh tkosaxhA
3492@05-02-21izdj.k lnj esas ryc'kqnk lk{kh fxjktZ flag xqtZj iq= Lo0 Jh ds'ko flag mez
33 lky fuoklh xzke egkjktiqjk lgk;d xzsM&3 dks"kky; eksrhegy Xokfy;j
,oa lqHkk"k vfgjokj iq= Lo0 Jh /kuhjke vfgjokj mez 58 lky fuoklh U;w
dkWyksuh uEcj 02 edku uEcj 91 fcjykuxj Xokfy;j mifLFkr vk;s ftuls
izdj.k lnj esa i`Fkd&i`Fkd iwwNrkN dh rks ukftj ohjizrki ds ckDl uEcj
01 ds [kqnZ&cqnZ gksssus ls laca/k esa dksbZ tkudkjh u gksuk rFkk ukftj
u;uJhokLro }kjk iwoZ eueqVko ds dkj.k 2016 esa ckDl uEcj 01 dks"kky;
eksrhegy esa ns[kus laca/kh ckr crkbZA lk{kh lqHkk"k vfgjokj }kjk ukftj
u;uJhokLro }kjk fnukad 28-09-2016 dks ewwy vfHkys[k ls feykdj tkudkjh
izkIr dh tkuk laca/kh dks"kky; ds i= dh Nk;kizfr] n`.kd{k esa ckDl uEcj
121 ds j[ks gksus laca/k 2006 esa ys[k vkWfMV ds laca/k esa Li"Vhdj.k laca/kh i=
dh Nk;kizfr izLrqr dh tks lkfey Mk;jh dh xbZA mDr i=ks dh rLnhd dh
tkosaxhA
3593@07-02-21izdj.k lnj esa ukftj ohjizrki ds fnukad 22-03-2006 dks eky[kkuk ukftj
ls LFkkukUrj.k gksus ds ckn ukftj fo".kq dqekjh prqZosZnh lsokfuo`Rr dks ukftj
ohjizrki ds LFkku ij ukftj dk dk;Z fd;k gSA muds ukftj ohjizrki }kjk
26 eky lqiqnxhZ esa ugha fn;s ckcr~ foHkkxh; tkap ds nkSjku crk;k x;k gSA
mDr 26 eky dh lwph iznk; djus gsrq ekuuh; ftyk ,oa l= U;k;ky;
Xokfy;j dks i= ys[k fd;k gS fd vHkh rd mDr 26 eky dh lwph izkIr ugha
gqbZ gSA 26 eky dh lwph izkIr dh tkosaxh rFkk ukftj fo".kqq dqekj prqoZsnh ls
iwNrkN dFku fy;k tkosaxkA
3694@11-02-21izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;ky; Xokfy;j ls i= dzekad
1141 fnukad 11-02-2021 izkIr gqvk ftldk voyksdu fd;k x;kA i= esa
pkgh xbZ tkudkjh iwoZ esa dk;kZZy; Hksth tkuk crk;k gSA bl dk;kZy; esa
dsoy ukftjksa ds n.Mkns'k dh izfr;ka izkIr gqbZ gS n.Mkns'k dh lEiw.kZ uLrh
dh izfr;ksa dh vko';drk gSa iqu% i= ekuuh; U;k;ky; tkudkjh iznk; djus
gsrq ys[k fd;k tkosaxkA
3795@15-02-21izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;ky; Xokfy;j ls i= ukftj
ohjizrki ds eqn~nseky jftLVj esa Vhe ftlesa 07 eky dks"kky; eksrhegy esa
ukftj ohjizrki ds ckDl uEcj 01 esa j[ks gksus dh Vhi fdl ukftj }kjk
ys[k dh xbZ gS fd tkudkjh ,oa blh izdkj vU; tkudkjh iznk; djus gsrq
i= ekuuh; ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j ys[k fd;k x;kA i=
dh vkslh lkfey Mk;jh dh izdj.k lnj esa dks"kky; vf/kdkjh Xokfy;j dks
eky uEcj 02@08 ij fdl foHkkx dk eky tek gksus vk;k Fkk vkSj D;k
eky Fkk mDr eky tek djus dk vkns'k ,ao eky okfil djus gsrq izkIr
vkns'k dh Nk;kizfr iznk; djus gsrq i= ys[k fd;k x;kA i= dh vkslh
lkfey Mk;jh dh xbZA
3896@18-02-21izdj.k lnj esa rRdkyhu dks"kky; Hk`R; izrki flag ifjgkj dk dFku fy;k
x;kA dFku esa ukftj ohjizrki ds ckDl uEcj 121@1 ds laca/k esa dksbZ
tkudkjh u gksuk crk;kA iwNrkN dFku lkfey Mk;jh fd;k x;kA
3997@19-02-21izdj.k lnj ess ekuuh; ftyk ,oa l= U;k;ky; Xokfy;j dks tIr'kqnk
oLrqvksa ds dks"kky; esa tek djus ,oa fudkyus dh izfd`;k ,oa fu;ekoyh dh
tkudkjh iznk; djus gsrq i= ys[k fd;kA i= dh vkslh lkfey Mk;jh dh
xbZA
34
4098@25-02-21izdj.k lnj esa ftyk U;k;ky; igqWpkA ukftj u;uJhokLro ls iwNrkN dh
xbZA ukftj ohjizrki ds rRrle; ds vkWMj'khV ,oa i=kpkj dh tkudkjh
izkIr dh tkosaxhA
4199@26-02-21izdj.k lnj esa rRdkyhu lsokfuo`Rr ukftj fo".k dqekj prqoZsnh iq= Jh
jkenRr prqosZnh mez 70 lky fuoklh 'kadjpkSd yfyriqj dkWykssuh Xokfy;j
ls iwNrkN dh xbZ rks crk;k fd mUgsa ukftj ohjizrki }kjk dksbZ pktZ ugha
fn;k x;k FkkA ukftj ohjizrki us yafcr eqn~nseky dh lwph rS;kj ugha dh Fkh
blfy;s pktZ ugha gqvk FkkA mUgsa eqn~nseky uEcj 121@89 dh tkudkjh ugha
gSA dFku lkfey Mk;jh fd;k A
42100@28-02-21izdj.k lnj esa ryc'kqn lk{kh izeksn lDlsuk iq= cVs'oj n;ky lDlsuk mez
55 lky fuoklh 129 fou;uxj lsDVj uEcj 04 Xokfy;j ls izdj.k lnj ds
lacaa/k esa iwNrkN dh rks crk;k fd fnukad 07-02-2006 dks U;k;ky; ls tek
nks ckDl ukftj gjh flaag }kjk ys tk;s x;s gSA dks"kky; ls mDr tkudkjh
iwoZ esa gh nh tk pqdh gSA ckDl dks"kky; ls xk;c ugha gksuk crk;kA lk{kh
dk /kkjk 160 tk0QkS0 dk uksfVl rkehy djk;k x;kA dFku lkfey Mk;jh
fd;k x;kA rRdkyhu dks"kky; vf/kdkjh ih0ih0JhokLro] th0ds0 HkkxZo ds
uksfVl rkehy ugha gks ldsa ftUgsa iqu% ryc fd;k tkosaxkA izdj.k lnj esa
jkds'k dqekj JhokLro] lqHkk"k vfgjokj ,oa gjh flag dq'kokg dh py&vpy
lEifRr dh tkudkjh iznk; djus gsrq lacaf/kr okMZ vkWfQlj dks i= Hkstk
x;kA i= dh vkslh lkfey Mk;jh dh xbZA
43101@02-03-21izdj.k lnj esa ftyk U;k;ky; igqWapkA ukftj u;uJhokLro ls ukftj
ohjizrki ds eky jftLVj ds laca/k esa tkudkjh yhA eky uEcj 1245@89+ ds
laca/k esa udy 'kk[kk dks dksVZ dh vkMZj'khV ,oa pkykuh izi= izLrqr djus
gsrq vkosnu i= izLrqr fd;kA udy 'kk[kk ls dksVZ dh vkMZj'khV ,oa pkyku
dh udys izkIr dh tkosaxhA
44102@06-03-21izdj.k lnj esa dks"kky; eksrhegy Xokfy;j ls i= dzekad
n`<d{k@2021@274 fnukad 06-03-2021 izkIr gqvkA dks"kky; ls izkIr
tkudkjh dk voyksdu fd;k x;kA tkudkjh lkfey Mk;jh dh xbZA
45103@23-03-21izdj.k lnj dh dsl Mk;jh uxj iqqfyl v/kh{kd bUnjxat dk izHkkj izkIr
gksus ls vfxze foospuk gsrq izkIr gqbZA Mk;jh dk voyksdu fd;kA dsl Mk;jh
ds lkFk ,QvkbZvkj] ekuuh; Jh vkj0ih0feJk eq[; U;kf;d eftLVz~sV
Xokfy;j dk Fkkuk izHkkjh iMko dks izdj.k iathc) djus gsrq i= fnukad 06-
06-2017 e; ,usDpj 01 yxk;r 07] uD'kk ekSdk] tIrh i=d fnukad 11-09-
2018] fnukad 06-07-2020] ekuuh; lhts,e ,oa ukftjksa dh rSukrh dh
tkudkjh] dks"kky; ls izkIr tkudkfj;ksa] jktdh;] fo'koknxzLr nLrkost
izys[k dks Hkstk x;k MzkQ~V] ekuuh; U;k;ky; }kjk lEikfnr tkap ds nkSjku
fy;s x;s dFkuksa dh Nk;kizfr;ka] dFku /kkjk 161 u;u JhokLro] mRrejko
iokj] lansgh gjh flag] vfrcy flag HknkSSfj;k] Jherh foeyk 'kkD;] jkds'k
dqekj JhokLro]fnus'k ckFke] fxjktZ flag xqtZj] lqHkk"k vfgjokj] fo".kq dqekj
prqoZsnh] izrki flag ifjgkj] izeksn lDlsuk ds dFku eqn~nseky 1245@89 ds
laca/k esa ekuuh; Jh lfpu 'kekZ izHkkjh eky[kkuk dh izekf.kr tkap fjiksVZ]
ekuuh; ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks dks"kky; esa tek fd;s
x;s eky dh tkudkjh iznku djus gsrq fd;s x;s i=kpkj] ukftj lq'khy
dqekj fuxe] mRrejko iokj lanho nqcs }kjk eky[kkuk izHkkjh dks fn;s x;s
Li"Vhdj.k ,ao eky lwfp;ksa dh Nk;kizfr;ka] dks"kky; eksrhegy esa eky
tek ,oa okfil fd;s tkus okys jftLVj dh Nk;kizfr;ka ,oa U;k;ky; ls eky
okilh ds laca/k esa i=kpkj dh izekf.kr Nk;kizfr dsl Mk;jh ds lkFk layXu
gSA mDr ekeyss esa ;kfpdkdrkZ :fp vxzoky }kjk ekuuh; mPPk U;k;ky;
[k.MihB Xokfy;j esa ;kfpdk dzekad MCywih@7336@18 izLrqr dh xbZ gS
35
ftlesa foospuk dh LVsV~l fjiksVZ iwoZ foospd Jh equh'k jktkSfj;k ,oa Jh
vkRekjke 'kekZ }kjk izLrqr dh xbZ gSA ekeyss esa ekuuh; mPp U;k;ky;
Xokfy;j }kjk ekWfuVfjax dh tk jgh gS ekeys es iwoZ ess Jheku iqfyl v/kh{kd
egksn; ftyk Xokfy;j dks ,lvkbZVh dk xBu fd;k x;k Fkk ftlesa ls
,lhvkbZVh lnL;ksa dk LFkkukUrj.k gks pqdk gSA iqu% Jheku iqfyl v/kh{kd
egksn; Xokfy;j dks ,lvkbZVh xfBr djus gsrq ppkZ dh tkosaxhA izdj.k
lnj esa ekuuh; ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks iwoZ esa Hksts
x;s i=ks dh tkudkjh viw.kZ izkIr gqbZ gSA iqu% Jheku ftyk ,oa l=
U;k;k/kh'k egksn; Xokfy;j dks iw.kZ tkudkjh iznk; djus gsrq i= ys[k fd;k
rFkk eqn~nseky 1245@89 esa udy 'kk[kk ls dksVZ dh vkMZj'khV ,oa pkykuh
izi= dh izekf.kr izfr;ka miyC/k djkus gsrq iqu% Lej.k i= ys[k fd;k x;kA
izdj.k lnj esa ofj"B dks"kky; vf/kdkjh Xokfy;j dks dks"kky; esa cgqewY;
lEifRr ds ckDl lqj{kkFkZ j[ks tkus ,oa fudkyus ds laca/k esa dks"kky; dh
fu;ekoyh dh izekf.kr tkudkjh izLrqr djus gsrq i= ys[k fd;k x;kA i=
dh vkslh lkfey Mk;jh gSA
46104@25-03-2021izdj.k lnj dh foospuk gsrq Jheku iqfyl v/kh{kd egksn; ftyk
Xokfy;j }kjk iwoZ uxj iqfyl v/kh{kd bUnjxat Jh equh'k jktkSfj;k dks
foospuk vf/kdkjh fu;qDr dj ,d Vhe xfBr dh xbZ Fkh ftlesa Fkkuk izHkkjh
Jh KkusUnz c?ksy] mi fujh{kd eqds'k 'kekZ ,oa mi fujh{kd ukxsUnz flag
HknkSfj;k dks yxk;k x;k FkkA mi fujh{kd KkusUnz c?ksy Fkkuk izHkkjh iM+ko ds
in ls LFkkukUrfjr gksdj tk pqds gSaA Jheku iqfyl v/kh{kd egksn; ftyk
Xokfy;j dks uohu Vhe xfBr djus gsrq i= ys[k fd;k x;kA i= dh vkslh
lkfey Mk;jh dh xbZA izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;k/kh'k
egksn; Xokfy;j dks eqn~nseky 1245@89 ds laca/k esa 09 fcUnqvksa dh tkudkjh
iznk; djus gsrq i= ys[k fd;k x;kA i= dh vkslh lkfey Mk;jh dh xbZA
47105@03-04-2021izdj.k lnj esa ekuuh; ftyk ,oa l= U;k;ky; Xokfy;j ls tkudkjh i=
Øekad 2637@21 fnukad 01-04-2021 ds ek/;e ls izkIr gqbZA tkudkjh dk
voyksdu fd;kA tkudkjh lkFk ukftj ohjizrki ds fo:) vknsf'kr foHkkxh;
tkap Øekad 05@07 dh vkMZj'khV dFku dh Nk;kizfr;ka layXu gSA ukftj
ohjizrki ds fo:) xcu jkf'k 1622134 :i;s dh olwyh ds laca/k esa ftyk
U;k;ky; Xokfy;j }kjk fd;k x;k i=kpkj Nk;kizfr] ukftj ohjizrki ds
Li"Vhdj.k] Nk;kizfr] cgqewY; lEifRr ds laca/k esa ukftj 'kadjyky dk
Li"Vhdj.k fnukad 23-04-2016 ukftj ohjizrki dk Li"Vhdj.k Nk;kizfr
fnukad 10-05-2016] fnukad 14-04-2009 o 01-08-2018 dks [kksys x;s ckDl
eky fnukad 25-04-1998 dh lwph Nk;kizfr] ukftj ohjizrki ,oa 'kadjyky
ukftj }kjk eky xqe gksus ds laca/k esa nks"kh ik;s tkus laca/kh vkns'k Nk;kizfr
layXu uLrh gSA ekuuh; U;k;ky; ls izkIr tkudkjh ds vuqlkj ukftj
ohjizrki ,oa ukftj 'kadjyky }kjk dkQh ykijokghiwoZd dk;Z fd;k gS rFkk
ekuuh; U;k;ky; }kjk mUgsa eky xqeus ds laca/k esa nks"kh ik;k x;k gSA izkIr
tkudkjh ls ;g Hkh Kkr gqvk gS fd ekuuh; U;k;ky; }kjk o"kZ 2009 es
tIr'kqnk lEifRr;ksa ds ckDl dks [kksydj eky dk fujh{k.k fd;k x;k gS bl
laca/k es o"kZ 2009 es ftyk U;k;ky; esa izHkkjh vf/kdkjh eky[kkuk ds in ij
Jh vkj0ds0 lksuh inLFk jgs gSA muls o"kZ 2009 esa fd;s x;s tIr'kqnk eky
ds HkkSfrd lR;kiu laca/kh tkudkjh izkIr dh tkuk vko';d gSA ekuuh;
U;k;ky; ls Jh vkj0ih0lksuh dh orZeku inLFkkiuk dh tkudkjh iznk;
djus gsrq i= ys[k fd;k tkosaxkA
36
48106@06-04-2021izdj.k lnj es lansgh gjh flag iq= Lo0 jkeyky dq'kokg mez 70 lky
fuoklh ukdk pUnzcnuh ugj okyh ekrk Xokfy;j ls iqu% iwNrkN dh xbZ rks
[kqnZ&cqnZ ckDl uEcj 01 ds laca/k esa dksbZ tkfgjk tkudkjh u gksuk crk;kA
lansgh us fnukad 07-02-2006 dks ftyk U;k;ky; ls tIr'kqnk lEifRr;ksa ds nks
ckDl dks"kky; eksrhegy es tek djkuk rFkk le;≤ ij ckDl uEcj 02
tks mlds vf/kiR; dk Fkk mlesa ls U;k;ky; ds vkns'k ls eky fudkyuk
rFkk ckDl dks"kky; esa gh jgus dh ckr crkbZA lansgh us crk;k fd og dHkh
Hkh viuk ckDl uEcj 02 ysdj U;k;ky; ugha vk;k gSAmlus dks"kky; ls
ckDl uEcj 01 ugha fudkyk gSA foLr`r dFku lkfey Mk;jh fd;kAizdj.k
lnj esa dks"kky; eksrhegy Xokfy;j esa eky tek djus ,oa eky fudkyus dh
izfØ;k ,oa foHkkxh; fu;ekoyh dks"kky; i= Øekad n`<d{k @2021@437
fnukad 06-04-2021 ds ek/;e ls izkIr gqbZZA tkudkjh dk voyksdu fd;kA
tkudkjh lkfey Mk;jh dh xbZA
49107@09-04-2021izdj.k lnj esa Fkkuk Xokfy;j ds vijk/k Øekad 177]178@1988 tks fd
ekuuh; lat; dqekj vxzoky] ,Mhts U;k;ky; esa fopkjk/khu gSA mDr izdj.k
esa vkMZj'khV] pkykuh izi= udy 'kk[kk ftyk U;k;ky; ls vkosnu izLrqr
dj ls pkgs x;s Fks ftlij udy 'kk[kk }kjk crk;k x;k fd Mk;jh dkQh
iqjkuh rFkk th.kZ&'kh.kZ gkyr esa gS ekeys esa tks Hkh nLrkost dh vko';drk
gks Mk;jh dk voyksdu dj tkudkjh ns ftlls mDr nLrkost dh izekf.kr
izfr;ka nh tk ldsA mDr rkjrE; esa lmfu lqjsUnz jktkSfj;k Fkkuk iM+ko dks
ftyk U;k;ky; mDr dsl Mk;jh ds voyksdu dj vko';d nLrkost udy
'kk[kk ls izkIr djus gsrq Hkstk x;k FkkA lmfu us okilh ij crk;k fd Mk;jh
esa izdj.k esa tIr'kqnk eky ekuuh; U;k;ky; esa 1991 esa lquokbZ ds nkSjku
yk;s tkus ds rF; gSA o"kZ 2000 esa mDr izdj.k esa xokgh ds nkSjku eky
U;k;ky; ryc fd;k x;k Fkk ysfdu eky izkIr u gksus ls xokgh ugha gks
ldh FkhA o"kZ 2013 esa mDr eky lqiqnxhZ esa fn;s tkus ds vkns'k gq;s gSA
mlds i'pkr mDr izdj.k esa dh xbZ dk;Zokgh ds nLrkost Mk;jh esa layXu
ugha gSA lmfu lqjsUnz jktkSfj;k }kjk Mk;jh ds mDr nLrkost dh izekf.kr
udy iznk; djus gsrq udy 'kk[kk dks i= fn;k x;kA mDr nLrkost izkIr
gksus ij mudk voyksdu fd; tkosaxkA
50108@10-04-2021izdj.k lnj esa dks"kky; ds iwoZ vf/kdkjhx.k Jh j?kqukFk flag pkSgku dks"kky;
vf/kdkjh gky e0iz0 lapkyuky; isa'ku Hkksiky] Jh th0ds HkkxZo lsokfuo`Rr
dks"kky; vf/kdkjh fuoklh iVsy uxj flVh lsaVj Xokfy;j ,oa Jh ih0ih0
JhokLro lsokfuo`Rr dks"kky; vf/kdkjh gky 65&xk;=h fcgkj FkkVhiqj dks
dFku gsrq lwpuk i= Hkstk x;kA lwpuk i= vkslh lkfey Mk;jh dh xbZA
izdj.k lnj esa dks"kky; deZpkjh jkds'k dqekj JhokLro ,oa lansgh gjh flag
dq'kokg dh py&vpy lEifRr dh tkudkjh iznk; djus gsrq iqu% Lej.k i=
ys[k fd;k x;kA Lej.k i= dh vkslh lkfey Mk;jh dh xbZA izdj.k lnj esa
ekuuh; ftyk ,oa l= U;k;k/kh'k egksn; Xokfy;j dks Jh vkj0ih0lksuh
RkRdkyhu lhts,e egksn; Xokfy;j dh rSukrh dh tkudkjh gsrq i= ys[k
fd;k x;kA i= dh vkslh lkfey Mk;jh dh xbZA
51109@15-04-2021izdj.k lnj esa lmfu lqjsUnz jktkSfj;k Fkkuk iM+ko dks ukftj 'kadjyky dh
lEifRr dh tkudkjh gsrq lwpuk i= nsdj 'kadjyky ds ?kj ?kkslhiqjk eqjkj
jokuk fd;k x;kA lmfu lqjsUnz jktkSfj;k }kjk e`rd 'kadjyky ds yMds
veu 'kStokj dks fnukad 17-04-2021 lwpuk i= rkehy djk;k x;kA lmfu
lqjsUnz jktkSfj;k us okilh ij crk;k fd e`rd 'kadjyky dk edku yxHkx
30 ckbZ 50 esa nks eaftyk cuk gqvk gSA e`rd ds yMds veu 'kStokj ds
mifLFkr gksus lEifRr dh tkudkjh yh tkosaxhA
37
52110@17-04-2021izdj.k lnj esa veu 'kStokj iq= Lo0 'kadjyky 'kStokj fuoklh ?kkle.Mh
eqjkj dk;kZy; mifLFkr vk;kA e`rd ukftj 'kadjyky ds iq= veu ls
iwNrkN dh rks crk;k fd muds firk 'kadjyky us 2014 esa ?kkle.Mh eqjkj esa
edku cuok;k Fkk ftlesa vHkh fQfuflax ugha gqbZ A IykV firkth us dkQh
le; igys [kjhnk FkkA edku esa og mudh ek¡ deyk o cgu [kq'kcq jgrs gSA
?kj [kpZ ds fy;s firkth ds fjVk;jesaV dk iSlk feyk Fkk mlls ?kj pyk jgs
gSA mUgsa firkth ds dke ds ckjs esa T;knk tkudkjh ugha gSA muds firkth us
mUgsa muds dke ds ckjs esa dqN ugha crk;k FkkA U;k;ky; ds tIreky ds
laca/k esa mUgsa rFkk mudh ek¡ dks dksbZ tkudkjh ugha gSA veu dks ifjokj ds
vk/kkj dkMZ] iSudkMZ ,oa IykV dh jftLVªh dh Nk;kizfr izLrqr djus gsrq
crk;k x;kA dFku fy;k tks lkfey Mk;jh fd;k x;kA izdj.k lnj esa
dks"kky; ds vf/kdkjh Jh j?kqukFk flag pkSgku] Jh ih0ihJhokLro ,oa Jh
th0ds0HkkxZo dks lwpuk i= nsdj ryc fd;k x;k Fkk ysfdu ykWdMkmu ds
dkj.k uksfVl rkehy ugha gks ldsaA iqu% lkf{k;ksa dks mifLFkfr ckcr~ lwpuk
i= Hkstk tkosaxkA izdj.k lnj esa lmfu lqjsUnz jktkSfj;k dks e`rd ukftj
ohjizrki ds ifjtuksa dks iwNrkN gsrq lwpuk i= nsus gsrq jokuk fd;k x;kA
lwpuk i= dh izfr lkfey Mk;jh dh xbZA
53111@10-05-2021izdj.k lnj esa e`rd ukftj 'kadjyky 'kStokj dk iq= veu 'kStokj }kjk
e`rd 'kadjyky 'kStokj dk e`R;q izek.ki= Nk;kizfr izLrqr dh xbZ tks
lkfey Mk;jh dh xbZA edku 936 oxZ QqV esa v/kwjk cuk gqvk gS 'kadjyky
ds ifjokj ds yksx vkfFkZd raxh ls thou clj dj jgs gSaA 'kadjyky ds
ifjtuksa ds vk/kkj dkMZ] iSudkMZ ls [kkrksa ,oa ysunsu laca/kh tkudkjh izkIr
dh tkosaxhA izdj.k lnj esa dksfoM egkekjh ds dkj.k ykWdMkmu gksus ls
izdj.k dh foospuk esa izxfr ugha gks ik jgh gSA U;k;ky; Hkh can gS ftlls
U;k;ky; ls pkgs x;s nLrkost Hkh izkIr ugha gks ik lds gSA ukftj ohjizrki
ds ifjtu dh lEifRr dh tkudkjh ysus gsrq lmfu lqjsUnz jkTkkSfj;k dks ikoan
fd;k x;k gSA izdj.k lnj esa dks"kky; ds vf/kdkjh Jh j?kqukFk flag pkSgku
Jh ih0ih0 JhokLro ,oa Jh th0ds0HkkxZo dks lwpuki= nsdj rcy fd;k x;k
Fkk ysfdu ykWdMkmu ds dkj.k uksfVl rkehy ugha gks lds gSA iqu% lkf{k;ksa
dks mifLFkr ckc~r lwpuk i= Hkstk tkrk gSA
54112@11-06-2021izdj.k lnj esa ykWdMkmu ds ckn ftyk U;k;ky; esa 'kk[kkvksa dk dk;Z izkjaHk
gksus ls lmfu lqjsUnz jktkSfj;k dks Fkkuk Xokfy;j ds mDr vijk/k dh
vkMZj'khV ,oa pkyku dh izfr;ka izkIr djus gsrq udy 'kk[kk Hkstk x;k FkkA
lmfu us yksVdj crk;k fd udy 'kk[kk }kjk crk;k x;k fd Mk;jh dkQh
cM+h gS tks nLrkost dh vko';drk gks rks muij Q~ysx yxkdj ns nks ftlls
mDr nLrkost iznk; fd;s tk ldsaA lacaf/kr U;k;ky; esa tkdj lEidZ fd;k
x;k rks dk;Z O;Lrrk ds dkj.k vkbUnk Mk;jh miyC/k djkuk crk;k gSA
55113@18-06-2021izdj.k lnj esa rRdkyhu dks"kky; vf/kdkjh Jh xksiky d`".k HkkxZo iq= Lo0
jk/kkoYyHk HkkxZo mez 69 lky fuoklh ekudpkSd iqjkuh f'koiqjh gky 64
iVsy uxj flVh lsaVj Xokfy;j dk;kZy; mifLFkr vk;sA izdj.k lnj ds
laca/k esa Jh th0ds0HkkxZo ls iwNrkN dj dFku fy;k x;k ftUgksaus dFku esa
crk;k fd os fnukad 17-04-2006 ls fnukad 28-05-2006 rd dks"kky;
vf/kdkjh eksrhegy Xokfy;j ds izHkkj esa jgs gSaA mDr ,d eghus ds dk;Zdky
ds nkSjku fnukad 02-05-2006 dks ukftj gjh flag ftyk U;k;ky; Xokfy;j ls
tIr'kqnk lEifRr ysus dks"kky; eksrhegy ekuuh; U;k;ky; dk i= ,oa
dks"kky; dh ewy ikorh ysdj vk;k Fkk ftlds vuqlkj n`<+d{k es j[ks x;s
ljy Øekad 121@1 ij vafdr ckDl okfil fd;k x;k FkkA dks"kky;
cgqewY; lEifRr jftLVj 121@1 ij ukftj gjh flag dh gLrk{kj dh ikorh
izkIr dj ckDl mls lqiqnZ fd;k x;k FkkA rRrle; inLFk LVkWEi fMiks dhij
38
Jh jkds'k dqekj JhokLro }kjk gjh flag dks ckDl Øekad 121@1 ij
tek ,d ckDl iznk; fd;k Fkk tks dks"kky; vfHkys[k esa ntZ gSA mDr ckDl
uEcj 121@1 iqu% muds dk;Zdky esa okfil ugha vk;k FkkA fOkLr`r dFku
layXu Mk;jh fd;kA izdj.k lnj esa ckDl uEcj 121@2 Jh ih0ih0JhokLro
rRdkyhu dks"kky; vf/kdkjh ds dk;Zdky esa fnukad 27-06-2006 dks dks"kky;
ls ukftj gjh flag us izkIr fd;k FkkA ih0ih0JhokLro dks dFku gsrq ryc
fd;s tkus gsrq lEidZ fd;k x;k rks irk pyk fd izkIr fd;k FkkA Jh
ih0ih0JhokLro 24 vizSy 2021 ls dksfOkM ds dkj.k igys ifjf/k gkWfLiVy esa
HkrhZ jgsA gkyr Bhd u gksus ij Xykscy gkWfLiVy esa HkrhZ gSA ih0ih0JhokLro
ds yM+ds 'kksfHkr JhokLro ls mlds eksckby uEcj 9971025199 ij lEidZ
fd;k x;k rks crk;k fd ih0ih0 JhokLro dh gkyr fLFkr gSA ysfdu iw.kZr;k
LoLFk ugha gSA Xykscy gkWfLiVy ls rLnhd djkbZ xbZ rks ik;k x;k fd Jh
ih0ih0 JhokLro 1 twu 2021 ls dksfoM chekjh dk bZykt djk jgs gSA LoLFk
gksus ij Jh ih0ih0JhokLro ls iwNrkN dh tkosaxhA izdj.k lnj esa Jh
j?kqukFk flag pkSgku rRdkyhu dks"kky; vf/kdkjh dks lwpuk i= ds laca/k esa
mifLFkr ds laca/k esa muds eksckby uEcj 8349424392 ij lEidZ fd;k x;k
rks crk;k fd os lapuky; Hkksiky esa inLFk gSA lk{kh dks dFku gsrq mifLFkfr
ckcr~ lwfpr fd;k x;kA mifLFkr gksus ij izdj.k lnj ds laca/k esa iwNrkN
dh tkosaxhA izdkj.k lnj esa ekuuh; ftyk ,oa l= U;k;k/kh'k egksn;
Xokfy;j dks eqn~nseky 1245@89 ds laca/k esa 06 fcUnqvksa dh tkudkjh iznk;
djus gsrq i= ys[k fd;k x;kA tkudkjh izkIr gksus ij izdj.k esa vfxze
dk;Zokgh dh tkosaxhA
19.It is an unfortunate case where two persons lost their lives in a
dacoity committed in the year 1988. The FIR regarding misplacement of
the ornaments worth Rs.80,00,000/- was lodged in the year 2017 and still
the investigating agency is in dark and is unable to reach to any plausible
conclusion. On earlier occasions this Court had already expressed that in
case if it is found that the investigating officer is not investigating the
matter in an effective way, then this Court may transfer the investigation
to CBI.
20.From the affidavit of Senior Superintendent of Police, Gwalior and
the chronology of events, it is clear that the investigating agency is still
in search of some documents, however, the manner in which the
investigation is progressing at snail's speed, it can also not be
appreciated. Accordingly, this petition is disposed of with the following
directions:-
39
1.The Senior Superintendent of Police, Gwalior shall
immediately constitute a SIT under the leadership of an
officer not below the rank of Additional Superintendent of
Police.
2.The SIT shall conduct an investigation on day to day basis.
3.The SIT shall also submit its monthly development report
before the Principal Registrar of this Court on the last day of
every month.
4.As per Section 173 (1) of Cr.P.C., conclusion of
investigation without any unnecessary delay is the mandate
of law and looking to the nature of allegations, the SIT is
directed to conclude the investigation positively within a
period of six months from today.
21.Needless to mention that this Court has not considered the merits
of the case and has also not considered the direction in which the
investigation is going on, therefore, the SIT shall conduct the
investigation independently without getting influenced or prejudiced by
this order.
(G.S. AHLUWALIA)
JUDGE
Arun*
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