Allahabad High Court
Ishwar Saran Shukla And Anr. vs State Of Uttar Pradesh on 24 March, 1998
Equivalent citations: 1999CRILJ1075
Author: M.L. Singhal
Bench: M.L. Singhal
JUDGMENT M.L. Singhal, J.
1. This is criminal revision, preferred under Section 397, read with Section 482 of the Code of Criminal Procedure, directed against the order dated 2 January, 1997, passed by Shri Naresh Jain, I Additional Chief Judicial Magistrate, Saharanpur, rejecting the petitioners' applications for dismissal of the com-plaint under Section 249 of the Code of Criminal Procedure, 1973.
2. I have heard the learned counsel for the revisionists, Shri K.S. Jetley, and learned counsel for the respondent No. 2 Shri B.B. Paul, and the learned Additional Government Advocate.
3. Shri Surinder Pal Jetley in collusion with the other revisionist Shri Ishwar Saran Shukla, posted as Assistant Guard in the Railway, in the intervening night of 11/12 September, 1989 re-moved 26 'sarees' from 31 Up Frontier Mail on way from New Delhi to Ambala. Further, 77 'sarees' were recovered from the possession of the accused Ishwar Saran Shukla. Accordingly, a complaint by Shri L.P. Singh, Inspector, R.P.F. under Section 3 of the Railway Property (Unlawful Possession) Act, 1966, was lodged on 31-10-1989 before the learned Additional Chief Judicial Magistrate, Saharanpur. During the hearing of the case, the complainant and the public prosecutor appearing on behalf of the prosecution, defaulted in appearance on 18 January, 1996, 9 July, 1996 and 2 January, 1997. The accused persons, therefore, moved application for dismissal of the complaint in view of the provisions of Section 249, Cr.P.C. Further, the accused moved application for dropping of the case against them, in view of the decision of the Hon'ble Supreme Court in Common Cause, a Registered Society v. Union of India reported in AIR 1996 SC 1619. The learned Additional Chief Judicial Magistrate has rejected the petitions moved by the accused persons, hence the present revision.
4. For disposal of the controversy involved in the case, it is apposite "to reproduce" Section 249 of the Code of Criminal Procedure, which runs as follows :
249. When the proceedings have been instituted upon complaint, and on any day fixed for the hearing of the case, the complainant is absent, and the offence may be lawfully compounded of is not a cognizable offence, the Magistrate may, in his discretion, notwithstanding anything hereinbefore contained, at any time before the charge has been framed, discharge the accused.
5. Bifurcation of the aforesaid Section 249, Cr.P.C. shows that the following conditions have to be satisfied before an accused can claim the benefit of the Section :-
(i) The proceedings must have been instituted upon a complaint.
(ii) The complainant fails to appear.
(iii) The offence to which the proceedings relate, can be fully compounded or is not cognizable by the police.
(iv) Stage of passing of order of the discharge must arise prior to a charge having been framed against the accused.
6. The present case has been instituted upon a complaint, the complainant has failed to appear on three dates mentioned above, the case is not a cognizable one (vide Section 5 of the Railway Property (Unlawful Possession) Act, 1966) and the charge has not yet been framed in the case. However, the word "may" has been used in the Section, the learned Additional Chief Judicial Magistrate has exercised his jurisdiction in not discharging the accused, observing that Section 249 vests discretion in the Court, it is not incumbent upon the Court to discharge the accused in each and every case. The learned counsel for the revisionists urged that once the essential conditions of Section 249 are satisfied in the case, it is incumbent upon the Court to discharge the accused. The learned counsel relied upon the decisions of Hon'ble Supreme Court in State of Uttar Pradesh v. Jogendra Singh reported in AIR 1963 SC 1618 (Para 8), Ramji Missar v. State of Bihar reported in AIR 1963 SC 1088 : 1963 (2) Cri LJ 173 (Para 16), A.G. Aggarwal, Sub-Divisional Magistrate, Delhi v. Ram Kali reported in AIR 1968 SC 1 : 1968 Cri LJ 82 (Para 12), Collector v. Hajib-Ullah-Din reported in AIR 1967 Jammu & Kashmir, 44 (Full Bench) and State of Haryana v. Ram Singh reported in 1996 (4) RCC 569 (Punjab & Haryana). The learned counsel urged that the word "may" in the Section means "must". In State of Uttar Pradesh v. Jogendra Singh (supra), in para 8 of the judgment the Hon'ble Supreme Court observed (at page 619 of All LJ):
The word "may" generally does not mean "must" or "shall". But it is well-settled that the word "may" is capable of meaning "must" or "shall" in the light of the context. Where a discretion is conferred upon a public authority coupled with an obligation, the word "may" which denotes discretion should be construed to mean a command. Sometimes, the Legislature uses the word "may" out of defence to the high status of the authority on whom the power and the obligation are intended to be conferred and imposed.
7. The case of State of Haryana v. Ram Singh (supra) relied upon by the learned counsel for the revisionists, is a case under Section 256, Cr.P.C. and does not render any assistance to the revisionists. The other cases relied upon by the learned counsel for the revisionists, cited above, were not under Section 249 of the Code of Criminal Procedure. In Shiv Shankar v. State of U.P. 1969 ALJ 809, this Court has observed that in exercise of power under Section 249, Cr.P.C. the Magistrate concerned has discretion, of course, the discretion has to be exercised judicially. It may be observed that the court is not to discharge the accused in every and each case of default of non-appearance of the complainant. Every casual default or omission to appear before the Court on the part of the complainant is not to be vested with the penalty of dismissal of the complaint and discharge of the accused. One good test for exercising jurisdiction in favour of the complainant would be, whether the complainant has been willing and prosecuting the case diligently or has been putting in appearance casually. In the impugned order the learned Magistrate has observed that the case before him has been continuously represented by the Public Prosecutor. As observed by the learned Magistrate from 29-12-1990 till 9 July, 1992, the case was fixed for disposal of the application moved by the accused persons, which was disposed of on 3 May, 1993. During the said period, there was no justification for summoning the witnesses of the prosecution. On 12 August, 1993 when the witnesses appeared before the Court, the accused persons did not appear. Since 1996 several dates had been fixed in the case of disposal of the applications moved by the accused persons before the learned Magistrate. In view of the aforesaid facts it can-not be said that the complainant has not been willing and diligently prosecuting the case be-fore the learned Magistrae, the default on the three dates, referred to above, can be said to be casual non-appearance. The learned Magistrate did exercise proper jurisdiction in not dismissing the complaint and discharging the accused persons by invoking the provisions of Section 249 of the Code of Criminal Procedure.
8. As regards the prayer of the accused per-sons that the proceedings of the case may be dropped in view of the decisions of the Hon'ble Supreme Court in Common Cause, a Registered Society v. Union of India (supra), the learned counsel for the accused has relied upon the directions of the Hon'ble Supreme Court appearing in Para 2 (c) of the judgment, which pro-vides as follows (at page 1619; of AIR):
2(c) Where the cases pending in Criminal Courts under I.P.C. or any other law for the time being in force pertain to offences which are non-cognizable and bailable and if such pendency is for more than two years and if in such cases trials have still not commenced, the Criminal Court shall discharge or acquit the accused, as the case may be, and close such cases.
9. A perusal of the aforesaid directions shows that action can be taken under the said clause where apart from other conditions, it is found that the offence is a bailable one. In the present case the accused persons are facing trial for offence under Section 3 of the Railway Property (Unlawful Possession) Act, 1966. The Railway Property (Unlawful Possession) Act, 1966 has not defined the bailable/non-bailable offences, for the purpose we have to revert to Part 2 of Schedule I of the Code of Criminal Procedure. Under the 2nd Part of the said Schedule in case of offences against other laws where the offence is punishable with death, imprisonment for life, or imprisonment for more than seven years or where offence is punishable with imprisonment for three years and upwards, but not more than seven years, the offence is non-bailable, and where the offence is punishable with imprisonment for less than three years or with fine only, the offence is bailable. Under Section 3 clause (1) of the Railway Property (Unlawful Possession) Act, 1966, in case of first offence under the Section, the offence is punishable with imprisonment for a term which may extend to five years, or with fine, or with both, and in the absence of special and adequate reasons to be mentioned in the judgment, such imprisonment shall not be less than one year and such fine shall not be less than one thousand rupees. Since the offence is punishable with imprisonment for three years and upwards, the offence is clearly a non-bailable offence. Since the benefit under clause (c) of the decision of the Hon'ble Supreme Court in Common Cause, a Registered Society v. Union of India (supra) is available in cases of bail-able offences only, the proceedings against the accused persons cannot be terminated. The learned Magistrate rightly refused to drop the proceedings.
10. In the result, the revision has no force and merits dismissal. The order dated 2 January, 1997 under revision, is confirmed.