Patna High Court - Orders
Binod Baitha @ Vinod Baitha vs State Of Bihar & Anr on 22 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7714 of 2014
Arising Out of PS.Case No. -160 Year- 2010 Thana -MEERGANJ District- GOPALGANJ
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Binod Baitha @ Vinod Baitha S/O Vishwanath Baitha @ Acharya
Vishwanath Baitha Resident Of Village-Shreenagar, P.S.- Phulwaria,
District- Gopalganj, At Present Posted As Manager Of Petrol Pump At
Meerganj, Siwan Main Road, P.S.- Meerganj, District- Gopalganj
.... .... Petitioner
Versus
1. The State Of Bihar
2. Lalita Devi W/O Ganga Kumar Resident Of Village- Jigna Gopal, P.S.-
Meerganj, District- Gopalganj .... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Udit Narayan Singh
Mr. Ganjendra Kumar Singh
For the O.P. No. 2 : Mr. Prince Kumar Mishra
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
9 22-09-2017Hear d l ear ned Counsel f or t he pet i t i oner as wel l as t he l ear ned Counsel appear i ng on behal f of t he pl ai nt i f f .
Lear ned Counsel f or t he pet i t i oner chal l enges t he cogni zance or der dat ed 10.5.2012 passed i n Mi r ganj PS Case No. 160 of 2010 onl y on l i mi t ed gr ound t hat t he cogni zance under Sect i on 138 of t he Negot i abl e I nst r ument Act cannot be t aken i n a pol i ce case as t he Negot i abl e I nst r ument Act speci f i cal l y bar s t aki ng cogni zance on t he basi s of a pol i ce case unl ess t he compl ai nt i s made i n wr i t i ng. Lear ned Counsel f or t he pet i t i oner al so submi t s t hat t her e i s no i ngr edi ent of any of f ence al l eged under Sect i on 468 of t he I PC. The l ear ned Counsel has al so pl aced r el i ance on t he or der Patna High Court Cr.Misc. No.7714 of 2014 (9) dt.22-09-2017 2 of t hi s Cour t passed i n Cr . Mi sc. No. 38770 of 2012.
Lear ned Counsel appear i ng on behal f of t he O.P. No. 2 al so concedes t o t hi s poi nt and submi t s t hat no pr i ma f aci e case under Sect i on 468 of t he I PC i s made out and cogni zance under Sect i on 138 of t he Negot i abl e I nst r ument Act cannot be t aken i n a pol i ce case.
Havi ng consi der ed t he submi ssi ons of bot h si des and on per usal of r ecor d t hi s Cour t f i nds t hat cogni zance of t he of f ence under Sect i on 138 of t he Negot i abl e I nst r ument Act cannot be t aken consi der i ng pol i ce r epor t i n vi ew of t he pr ovi si ons of Sect i on 142 of t he Negot i abl e I nst r ument Act f or t he r eason t hat no cour t shal l t ake cogni zance of t he of f ence puni shabl e under Sect i on 138 except on a compl ai nt i n wr i t i ng made by payee or t he hol der of t he cheque.
I n t he r esul t , t he or der dat ed 10.5.2012 passed i n Mi r ganj PS Case No. 160 of 2010 i s set asi de onl y t o t he ext ent of t aki ng cogni zance under Sect i on 468 of t he I PC as wel l as under Sect i on 138 of t he Negot i abl e I nst r ument Act . Wi t h r egar d to ot her of f ences t he t r i al wi l l pr oceed i n accor dance wi t h l aw.
Thi s appl i cat i on i s accor di ngl y di sposed of .
Snkumar/- (Arun Kumar, J.)
Patna High Court Cr.Misc. No.7714 of 2014 (9) dt.22-09-2017 3
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