Allahabad High Court
Munshi Son Of Badlu vs State Of U.P., Balak Ram And Bal Kishan, ... on 27 July, 2007
Author: Vijay Kumar Verma
Bench: Vijay Kumar Verma
JUDGMENT Vijay Kumar Verma, J.
1. Simple question for consideration in this case is whether the order dismissing criminal revision for default or non-prosecution can be recalled.
2. The relevant facts leading to the filing of this application, in brief, are that the applicant had preferred criminal revision No. 1161 of 1996 against the order dated 16.07.1996 passed by 1st Additional Sessions Judge, Bulandshahr in criminal revision No. 67 of 1994 Balak Ram and Ors. v. State. That revision was listed for hearing before Hon'ble O.N. Khandelwal, J. on 05.01.2005. When the case was called out, none appeared on behalf of the revisionist. The following order was passed by the Court on that date:
None appeared on behalf of the revisionist though case called twice. Learned A.G.A. is present on behalf of the respondents. The revision is dismissed for non prosecution. Interim order, if any, is vacated.
3. Application to recall the order dated 05.0 L.2005 has been moved by the applicant in this case.
4. I have heard Sri Sunil Kumar, learned Counsel for the applicant, learned A.G.A. for the State and Sri Prem Prakash, learned Counsel for opposite parties No. 2 and 3.
5. It was submitted by learned Counsel for tl:3 applicant that there is no provision in the Code of Criminal Procedure (Cr.P.C. for short) to dismiss the revision for non prosecution or in default and hence, the order dated 05.01.2005 passed by this Court in criminal revision No. 1161 of 1996 can be recalled m exercise of inherent powers under Section 482 Cr.P.C. It. was further submitted that Counsel for the revisionist was busy in Court No. 4 on 05.01.2005 in Civil Misc. Writ Petition No. 54 of 2005 Kalyan Khan and Ors. v. Prescribed Authorities and Ors. and for that reason, he could not reach to argue the revision on that date and hence, on this ground, the order dated 05.01.2005 should be recalled to secure the ends of justice.
6. On the contrary, it was vehemently contended by Sri Prem Prakash, learned Counsel for opposite parties No. 2 and 3 that there is no provision in Cr.P.C. analogous to order 9 Rule 9 or order 41 Rule 19 C.P.C. and hence, order dated 05.01.2005 passed by this Court in criminal revision No. 1161 of 1996 cannot be recalled. In support of this submission, the learned Counsel has placed reliance on Hazi Mahamud Ali v. The State of Tripura (2006 Cri L.J. 4259), In Re : Pratibha Saiena 2006 Cri L.J. 4285 and Hindustan Construction Co. Ltd. and Anr. v. Gopal Krishna Sengupta and Ors. . Further contention of learned Counsel for the opposite parties was that in view of the bar under Section 362 Cr.P.C., this Court has no power to recall the order dated 05.01.2005.
7. Having given my thoughtful consideration to the rival contentions of the learned Counsel for the parties, I am of the considered view that order dismissing criminal revision in default or for non prosecution can be recalled by the Court in exercise of inherent power under Section 482 Cr.P.C. I entirely agree with the submission of the learned Counsel for the applicant-revisionist that there is no provision in Cr.P.C. to dismiss criminal revision for default or non prosecution and if the revision has been dismissed in default or for non prosecution, then that it order can be recalled by the Court to secure the ends of justice, exercising inherent power under Section 482 Cr.P.C. In my view, Section 362 Cr.P.C. is not attracted in such case, because Section 362 Cr.P.C. is applicable where judgment or final order disposing the case has been passed by the Court. While dismissing revision m default or for non prosecution, no judgment or final order on merit is passed by the Court. The Karnataka High Court Ibrahimsab v. Faridabi (1986) 2 Kant LJ 65 has held that the expression "final order disposing of the case" means a considered order on merits and not an order of dismissal for default and the provision contained in Section 362, does not come in the way of the Court recalling such order and restoring the revision dismissed for default.
8. While answering formulated points, the Divh ion Bench of Kerala High Court in the case of K.G. Keralakumaran Nair v. State of Kerala and Anr. 1995 Crl.L.J. 2319 has held that "the High Court has inherent power to restore any matter dismissed for default or non prosecution on sufficient reason being shown. Hence, in my view., there is no legal bar to recall the order dated 05.01.2005 passed by this Court in criminal revision No. 1161 of 1996, because there was sufficient reason for non-appearance of the counsel for the revisionist on 05.01.2005 to argue the revision. It is well settled principle of law that client should not suffer due to any act of the counsel. Hence, to secure the ends of justice, order dated 05.01.2005 is liable to be recalled.
9. The rulings, on which, reliance has been placed by the learned Counsel for the opposite parties are not helpful to them. In the case of In Re : Pratibha Saxena 2006 Crl. L.J. 4285, application for transfer was allowed exparte. In that context, it has been held by Hon'ble R.K. Rastogi, J. that exparte order-passed on the transfer application cannot be recalled, as another transfer application is not barred. Hence, this ruling is not applicable in instant case. In the case of Hazi Mahamud Ali v. State of Tripura (supra), criminal revision was dismissed on merit after perusal of record without hearing the counsel of revisionist. Gauhati High Court declined to recall that order holding that in view of the provisions of Section 362 Cr.P.C. the said order cannot be recalled or reviewed. Hence, this ruling also is not applicable in instant case, because no order c 1 merit in criminal revision No. 1.161 of 1996 was passed on 05.01.2005. The case of Hindustan Construction Co. Ltd. and Anr. v. Gopal Krishna Sengupta and Ors. (supra) also is not helpful to the opposite parties, as the matter of recalling the order dismissing criminal revision for default or non prosecution was not involved in that case.
10. Before parting with this order, I would like to refer the case of Bishambhar Dayal v. State through Shabbir Ahmad 1958 ALJ 489. In that case, criminal revision was dismissed for default by the Sessions Judge. The order was subsequently recalled on the application of revisionist. The order of recalling was challenged in this Court in revision. It has been held by in is Court that a revision dismissed for default of appear nice urn he reheard by a Sessions Judge. It is further held that he Sessions Judge not having been justified in dismissing the revision on the ground of default in appearance, the question of sufficiency or otherwise of the reason for absence does not arise.
11. For the reasons mentioned herein-above, this Court with a view to secure the ends of justice, exercising tie power under Section 482 Cr.P.C. can recall the order dated 05.01.2005 passed in criminal revision No. 1161 of 1996, as sufficient reason has been shown by the revisionist/applicant for non-appearance of his Counsel on that date.
11. Consequently, the restoration application is hereby allowed and order dated 05.01.2005 passed in criminal revision No. 1161 of 1996 is recalled.
12. Office to list the revision for final hearing in the wee commencing from 20.08.2007 before appropriate Bench.