Allahabad High Court
Gaurav Dhama vs State Of U.P. And Another on 19 August, 2025
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:141811 Court No. - 73 Case :- APPLICATION U/S 528 BNSS No. - 13631 of 2025 Applicant :- Gaurav Dhama Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ziya Uddin Counsel for Opposite Party :- G.A. Hon'ble Dinesh Pathak,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State-opposite party.
2. Applicant has invoked the inherent jurisdiction of this Court under Section 528 B.N.S.S. for quashing the charge sheet dated 19.11.2022 and cognizance order dated 23.03.2023 passed by Civil Judge (Junior Division)/F.T.C., Baghpat as well as bailable warrant dated 29.03.2025 in Case No.184 of 2023 (State vs. Mohit @ Jitar and Anr.) arising out of Case Crime No.0270 of 2022 under Section 354, 354A, 506, 504 I.P.C., Police Station Binauli, District Baghpat.
3. The solitary submission advanced by learned counsel for the applicant is that learned Civil Judge (Junior Division)/F.T.C. has taken the cognizance and issued summons under Sections 364 and 511 IPC whereas the present applicant was not arraigned in the charge sheet under the aforesaid sections.
4. Record evince that opposite party No.2 has lodged an FIR being Case Crime No. 0270 of 2022 dated 04.10.2022. Investigating Officer, after completing investigation, has submitted the charge-sheet No.221/2022 dated 19.11.2022 arraigning the present applicant under Sections 354, 354A, 504 and 506 IPC. Co-accused Mohit urf Jitar has been arraigned as well under Sections 354, 354A, 364, 511, 504 and 506 IPC. Based on aforesaid charge-sheet, learned Civil Judge (Junior Division)/F.T.C. has taken cognizance and issued summons against the present applicant along with co-accused Mohit under Sections 354, 354A, 364, 511, 504 and 506 IPC. Learned Court concerned has summoned both the accused in common sections whereas in the charge-sheet there is deference of two sections i.e.. 511 and 364 I.P.C. under which the present applicant has not been called for to face trial.
5. The Hon'ble Supreme Court in the matter of State of Gujarat v. Girish Radhakrishnan Varde, (2014) 3 Supreme Court Cases 659, has held that Magistrate cannot exclude or include any section other than the sections which are already mentioned in the charge-sheet after investigation is completed and charge-sheet has been submitted by the police. Relevant Paragraph Nos.13, 14, 15, 16 and 17 of the aforesaid judgement is quoted herein below :-
"13. But the instant matter arises out of a case which is based on a police report as a first information report had been lodged before the police at Deesa Police Station under Section 154 of the Cr.P.C. and, therefore, the investigation was conducted by the police authorities in terms of procedure prescribed under Chapter XII of the Cr.P.C. and thereafter charge-sheet was submitted. At this stage, the Chief Judicial Magistrate after submission of the charge-sheet appears to have entertained an application of the complainant for addition of three other sections into the charge-sheet, completely missing that if it were a complaint case lodged by the complainant before the Magistrate under Section 190(1)(a) Cr.P.C., obviously the Magistrate had full authority and jurisdiction to conduct enquiry into the matter and if at any stage of the enquiry, the Magistrate thought it appropriate that other additional sections also were fit to be included, the magistrate obviously would not be precluded from adding them after which the process of cognizance would be taken by the Magistrate and then the matter would be committed for trial before the appropriate court.
14. But if a case is registered by the police based on the FIR registered at the Police Station under Section 154 Cr.P.C. and not by way of a complaint under Section 190(1)(a) of the Cr.P.C. before the Magistrate, obviously the magisterial enquiry cannot be held in regard to the FIR which had been registered as it is the investigating agency of the police which alone is legally entitled to conduct the investigation and, thereafter, submit the charge-sheet unless of course a complaint before the Magistrate is also lodged where the procedure prescribed for complaint cases would be applicable. In a police case, however after submission of the charge-sheet, the matter goes to the Magistrate for forming an opinion as to whether it is a fit case for taking cognizance and committing the matter for trial in a case which is lodged before the police by way of FIR and the Magistrate cannot exclude or include any section into the charge-sheet after investigation has been completed and charge-sheet has been submitted by the police.
15. The question, therefore, emerges as to whether the complainant/informant/prosecution would be precluded from seeking a remedy if the investigating authorities have failed in their duty by not including all the sections of IPC on which offence can be held to have been made out in spite of the facts disclosed in the FIR. The answer obviously has to be in the negative as the prosecution cannot be allowed to suffer prejudice by ignoring exclusion of the sections which constitute the offence if the investigating authorities for any reason whatsoever have failed to include all the offence into the charge-sheet based on the FIR on which investigation had been conducted. But then a further question arises as to whether this lacunae can be allowed to be filled in by the Magistrate before whom the matter comes up for taking cognizance after submission of the charge-sheet and as already stated, the Magistrate in a case which is based on a police report cannot add or substract sections at the time of taking cognizance as the same would be permissible by the trial court only at the time of framing of charge under sections 216, 218 or under section 228 of the Cr.P.C. as the case may be which means that after submission of the charge-sheet it will be open for the prosecution to contend before the appropriate trial court at the stage of framing of charge to establish that on the given state of facts the appropriate sections which according to the prosecution should be framed can be allowed to be framed. Simultaneously, the accused also has the liberty at this stage to submit whether the charge under a particular provision should be framed or not and this is the appropriate forum in a case based on police report to determine whether the charge can be framed and a particular section can be added or removed depending upon the material collected during investigation as also the facts disclosed in the FIR and the charge-sheet.
16. In the alternative, if a case is based on a complaint lodged before the Magistrate under Sections 190 or 202 Cr.P.C., the Magistrate has been conferred with full authority and jurisdiction to conduct an enquiry into the complaint and thereafter arrive at a conclusion whether cognizance is fit to be taken on the basis of the sections mentioned in the complaint or further sections were to be added or substracted. Cr.P.C. has clearly engrafted the two channels delineating the powers of the Magistrate to conduct an enquiry in a complaint case and police investigation based on the basis of a case registered at a police station where the investigating authorities of the police conducts investigation under Chapter XII and there is absolutely no ambiguity in regard to these procedures.
17. In spite of this unambiguous course of action to be adopted in a case based on police report under Chapter XII and a magisterial complaint under Chapter XIV and XV, when it comes to application of the provisions of the Cr.P.C. in a given case, the affected parties appear to be bogged down often into a confused state of affairs as it has happened in the instant matter since the magisterial powers which are to deal with a case based on a complaint before the magistrate and the police powers based on a police report/FIR has been allowed to overlap and the two separate course of actions are sought to be clubbed which is not the correct procedure as it is not in consonance with the provisions of Cr.P.C. The affected parties have to apprise themselves that if a case is registered under Section 154 Cr.P.C. by the police based on the FIR and the charge-sheet is submitted after investigation, obviously the correct stage as to which sections would apply on the basis of the FIR and the material collected during investigation culminating into the charge-sheet, would be determined only at the time framing of charge before the appropriate trial court. In the alternative, if the case arises out of a complaint lodged before the Magistrate, then the procedure laid down under Sections 190 and 200 Cr. P.C. clearly shall have to be followed."
6. Having considered the dictum of Hon'ble Supreme Court in the matter of State of Gujarat (supra), in the given circumstances of the present case wherein learned court concerned has included some additional sections while passing the cognizance/summoning order dated 23.03.2023, I am of the considered view that the said summoning order is non est in the eyes of law and the concerned court is required to pass a fresh order in view of the charge-sheet no.221/2022 dated 19.11.2022. It is an apparent illegality on the face of record and abuse of process of Court wherein cognizance has been taken and present applicant has been summoned under those sections which are not mentioned in the charge-sheet. Therefore, to secure the ends of justice, cognizance/summoning order is required to be quashed.
7. As such, instant application under Section 528 BNSS succeeds and is allowed in part. Cognizance/summoning order dated 23.03.2023 passed by learned Civil Judge (Junior Division)/F.T.C., Baghpat in Case No.184 of 2023 arising out of Case Crime No.0270 of 2022, so far as, it is against the present applicant, is hereby quashed. Learned court concerned is directed to pass fresh cognizance/summoning order against the present applicant, with careful consideration of charge-sheet no.221/2022 dated 19.11.2022, within a period of one month from the date of production of certified copy of this order which shall be filed before the court below within a period of fifteen (15) days from today.
8. Present applicant and other accused are expected to cooperate in court proceeding.
9. Let the copy of the order of the date be transmitted to the learned court concerned for necessary action.
Order Date :- 19.8.2025 Kushal