Supreme Court - Daily Orders
Odi Jerang vs Nabajyoti Baruah on 22 August, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.25 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2135/2022
(Arising out of impugned final judgment and order dated 14-02-2020
in CRLP No. 57/2019 passed by the Gauhati High Court at Itanagar)
ODI JERANG Petitioner(s)
VERSUS
NABAJYOTI BARUAH & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 22-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Ms. Preeti Gupta, AOR
For Respondent(s)
Mr. Parthiv K. Goswami, Sr. Adv.
Mr. Rahul Pratap, AOR
Ms. Atiga Singh, Adv.
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner.
2. The petitioner is the complainant in a complaint filed under Section 200 of the Code of Criminal Procedure, 1973 (for short "CRPC") alleging offences Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.08.23 punishable under Sections 120-B, 406, 420 read with 16:59:07 IST Reason: Section 34 of the Indian Penal Code. The learned 1 Magistrate on 2nd May, 2017 issued summons after examining the petitioner under Section 200 of CRPC. Thereafter, the case made progress and evidence of 7 witnesses was recorded before framing of charge. At that stage, the respondents-accused raised an objection on the ground that though some of the accused were residing at a place beyond the area covered by the jurisdiction of the learned Magistrate, the mandatory requirement of Section 202(1) of CRPC was not followed. On that ground, the order issuing summons was challenged by the respondents by invoking Section 482 of the CRPC before the High Court. The High Court relied upon a decision of this Court in the case of Abhijit Pawar v. Hemant Madhukar Nimbalkar & Anr.1 As the mandatory requirement of sub- section 1 of Section 202 of the CRPC was not followed, the High Court proceeded to quash the order issuing summons and remanded the complaint to the learned Magistrate to deal with the same from the stage of Section 202 of the CRPC.
3. The submission of the learned counsel appearing for the petitioner/complainant is that it was too late in the day that the objection regarding non-compliance with sub- section 1 of Section 202 of the CRPC was raised and that also after 7 witnesses were examined by the petitioner. Her contention is that a substantial compliance with sub-section 1 of Section 202 of the CRPC has been made by
1. (2017) 3 SCC 538 2 examining the petitioner before issuing summons. She has placed reliance on a decision of this Court in the case of Vijay Dhanuka & Ors. v. Najima Mamtaj2. Her submission is that the objection ought not to have been entertained at such a belated stage.
4. There cannot be any doubt that in view of the use of word "shall" in sub-section 1 of Section 202 of the CRPC and the object of amendment made by the Act No. 25 of 2005, the provision will have to be held as mandatory in a case where the accused is residing at a place outside the jurisdiction of the learned Magistrate. In fact, in paragraph No.12 of the aforesaid decision relied upon by the learned counsel appearing for the petitioner, this Court held that in a case where one of the accused is a resident of a place outside the jurisdiction of the learned Magistrate, following the procedure under sub- section 1 of Section 202 of the CRPC is mandatory. In the case of Vijay Dhanuka2, this Court found that before issuing summons, the learned Magistrate had examined the complainant and two other witnesses on oath and therefore, on facts, this Court found that a substantial compliance with sub-section 1 of Section 202 of the CRPC was made.
5. In this case, even substantial compliance has not been made by the learned Magistrate. It is true that evidence was recorded before charge and at that stage, an
2. (2014) 14 SCC 638 3 objection was raised by the respondents. Considering the mandatory nature of sub-section 1 of Section 202 of the CRPC, in the facts of this case, non-compliance thereof will result into failure of justice. Hence, we find no error in the impugned order of remand passed by the High Court. Accordingly, the Special Leave Petition is dismissed.
6. We are sure that considering the fact that complaint is of the year 2017, the learned Magistrate will give necessary priority to the disposal of the case.
7. Pending application, if any, also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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