K.S.LODHA,J. - (1.) BY this application Under Section 482, Cr. P. C. the petitioner has challenged the framing of charge of an offence Under Section 379, I.P.C. against him by the learned Munsif and Judicial Magistrate Ladnu, by his order dated 22 -6 -1989.
(2.) I have heard the learned Counsel for the petitioner and the learned P.P. and have perused the record. It appears that on 1 -1 -1968 Patwari, Landu made a report to the Tehsildar to the effect that the petitioner Sultan Khan was raising un -authorised constructions on agricultural land o Khasra No. 1142 in village Ladnu. Thereupon, the Tehsildar directed the Inspector. Land Record to take the building material in possession and get the unauthorised constructions stopped. The Inspector then proceeded to the spot and prepared the report in respect of the un -authorised construction. Later, when the building material which was said to have been taken in possession by the Land Revenue Inspector on 2 -6 -1988, was sought to be auctioned, it was found that it had already been removed and used by the petitioner and was not available for being auctioned. Thereupon, the matter was reported to the Police and the Police put up a challan against the accused, for offence Under Section 379, IPC, whereupon, the learned Magistrate framed the charge as aforesaid. The learned Counsel for the petitioner, inter alia, alleged that it has no where been shown that as a matter of fact the building material had ever been taken possession of by the Inspector, Land Records and it continued to be in possession of the petitioner, therefore, the petitioner could not have been held guilty for offence Under Section 379, IPC even if he had removed or used that material. He also urged that if at all the petitioner was raising un -authorised construction after encroaching upon Government land, proceedings Under Section 91, Land Revenue Act could have been started against him but even under those proceeding the buildings material could not have been seizes like this without first asking the petitioner to remove the encroachment. The learned P.P. on the other hand, urged that when the Inspector, Land Records had reached the spot and found that un -authorised construction was being raised on the Government land and building material was lying thereon and reported the matter to the Tehsildar for further action, it much be deemed that the building material had been taken possession of by the Inspector, Land Records and when once the possession was taken by the Land Records Officer, the petitioner had no right to remove or use any part of that material. If he after these proceedings had removed or used any part of the material, an offence Under Section 379, I.P.C. would prima facie, be made out against him and therefore the charge framed against him is a proper.
(3.) I have given my careful consideration to the rival contentions. If may at once be stated that from the report prepared by the Inspector, Land Records, it clearly appears that as a matter of fact the building material had hot been taken possession of by the Land Records Officer and later, of course, some interpolation appears to have been made in the report In the middle of the report the Land Records Inspector had mentioned .........[vernacular ommited text]........... Then at the bottom of the report a further line appears to have been inserted by was of interpolation in a small hand, in the available space sayings .........[vernacular ommited text]........... Now this part of the report at the bottom of the report is clearly in contravention of what has been stated in the body of the report earlier. According to the earlier report the material could not be removed from the spot and taken possession of, where as in the bottom it is stated that possession has been taken of the material lying on the spot. Even if for the sake of argument the word ljdkjh rglhy in between rFkk and;