Pushpendra Singh Bhati, J. - (1.) This criminal misc.petition under Section 482 Cr.P.C. has been preferred for quashing of FIR No.126/2015 registered at Police Station, Rohat, District Pali for the offences under Sections 420 and 120B IPC.
(2.) Learned counsel for the petitioner states that the present case is squarely covered by the decision rendered by a coordinate Bench of this Court in S.B. Criminal Misc. Petition No.661/2016; Prithvi Singh Vs. State of Rajasthan & Anr. decided on 31.05.2016.
(3.) The coordinate Bench of this Court on 31.05.2016 has passed the following order in Prithvi Singh :- "This Criminal Misc. Petition under section 482 CrPC has been filed by the petitioner with a prayer for quashing of the FIR No.30/2015 lodged at Police Station, Sheo, District Barmer for the offences punishable under sections 420, 192 IPC. The impugned FIR has been lodged on the basis of a complaint filed by the complainant mainly with the allegation that the petitioner while contesting election for the post of Sarpanch of Gram Panchayat, Dharvi Kalla in the General Election, 2015, submitted false declaration regarding his children in the nomination form. It is also contended that as per the provisions of Rajasthan Panchayati Raj Act, any person having more than two children after 27.11.1995 is not qualified to contest the election for the post of Member or Chairperson of a Panchayati Raj Institution and the petitioner was having more than two children after 27.11.1995, but with the intention to make him eligible to contest election made false declaration about number of his children and their date of birth, therefore, he has committed the offence of cheating and forgery. The challenge to the impugned FIR is made by the petitioner mainly on the ground that from bare reading of the allegations contained in the impugned FIR, no case for commission of cognizable offence is made out and even if the allegations contained in the impugned FIR are taken as it is, then also the only offence, which can be made out against the petitioner is of furnishing false information/evidence before a public servant. It is contended that the offence of furnishing false information/evidence while contesting election is a noncognizable offence and, therefore, as per sub-section (2) of section 155 CrPC, the police has no jurisdiction to investigate into the noncognizable offences without there being any order from the Magistrate concerned and as such the impugned FIR registered against the petitioner is liable to be quashed and set aside. Per contra, the learned Public Prosecutor opposed the prayer of the petitioner while contending that since the allegations contained in the impugned FIR constitute an offence, the impugned FIR cannot be quashed. Heard learned counsels for the rival parties and perused the impugned FIR. The cheating is defined in section 415 of the Indian Penal Code, which reads as under: "415. Cheating. Whoever, by deceiving any person, fraudulently or dishonestly induces the person so deceived to deliver any property to any person, or to consent that any person shall retain any property, or intentionally induces the person so deceived to do or omit to do anything which he would not do or omit if he were not so deceived, and which act or omission causes or is likely to cause damage or harm to that person in body, mind, reputation or property, is said to "cheat". For the offence of cheating, there should be an averment in the complaint that the accused by using fraudulent means induces a person so cheated to deliver some valuable security etc. From bare reading of the impugned FIR, it is clear that there is no averment to the effect that the accused by using fraudulent means induces the complainant or any person so cheated to deliver some valuable security etc. Hence, the offence punishable under section 420IPC cannot be said to be made out from allegations contained in the impugned FIR. It is noticed that in the impugned FIR, there is no allegation to the effect that the petitioner has prepared a false document and used it as a genuine one. The main allegation in the impugned FIR against the accused is to the effect that he has furnished false declaration regarding his children in the nomination form and on the basis of which, he has contested the election though he was not qualified to do so. Furnishing false information before a public servant cannot be equated with the execution of a false document. If what is executed is not a false document, there is no forgery and if there is no forgery, then no offence under the provisions of sections under sections 420, 467, 468, 471 IPC is made out. The Hon'ble Supreme Court in State of Haryana & Ors. vs. Bhajan Lal & Ors., 1992 SCC(Cri) 426 has held as under: "102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extra-ordinary power under Article 226 or the inherent powers Under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any Court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised. (1) Where the allegations made in the First Information Report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima-facie constitute any offence or make out a case against the accused. (2) Where the allegations in the First Information Report and other materials, if any, accompanying the F.I.R. do not disclose a cognizable offence, justifying an investigation by police officers Under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code. (3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused. (4) Where, the allegations in the F.I.R. do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated Under Section 155(2) of the Code. (5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused. (6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party. (7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge." In the above referred judgment, the Hon'ble Supreme Court in sub paras (2) and (4) of para No.102 has held that where, the allegations in the FIR do not constitute a cognizable offence but constitute only a noncognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated Under Section 155(2) of the Code, then the FIR can be quashed. Upon perusal of the impugned FIR, it is apparent that the main allegation of the complainant in the impugned FIR is to the effect that the accused-person has furnished false information or has not furnished correct information regarding his children while contesting the election. If the said allegations of the complainant are accepted to be true then too, the offence, which at best can be said to be committed by the accused would be of making statement in connection with an election which is punishable under section 171-G IPC or furnishing false information to any public servant punishable under section 177 IPC or the offences punishable under sections 181, 193, 199 and 200 IPC. However, all the above mentioned offences are non-cognizable offences. As per the provisions of sub-section (2) of section 155 CrPC, a Police Officer cannot investigate into the allegations of non-cognizable offence without any order of the Magistrate having power to try such case or commit the case for trial, however, no such order of the Magistrate concerned is available on record. In view of the above discussions, this Court is of the opinion that the impugned FIR is liable to be quashed. Consequently, the instant criminal misc. petition is allowed and the impugned FIR No.30/2015 lodged at Police Station, Sheo, District Barmer is quashed. However, it will be open for the complainant or the officer, before whom any false information or evidence is furnished by the accused persons, to avail appropriate remedy as provided under the law. Stay petition stands disposed of.";