Allahabad High Court
Hari Singh And Anr. vs State Of U.P. And Ors. on 20 November, 1991
Equivalent citations: 1992CRILJ1802
ORDER Palok Basu, J.
1. The applicants, Hari Singh and Mahipal Singh, have filed this application Under Section 482, Cr. P.C. praying that further proceedings in case No. 34 of 1985, Ram Sewak v. Hari Singh and Ors., pending in the Court of the Special Judge, Etawah, in which a summoning order has been passed on 6-7-1985, may be quashed.
2. It appears that O.P. No. 2, Ram Sewak, husband of Smt. Karma Devi, O.P. No. 3, has preferred a complaint Under Section 394, IPC in the court of the Special Judge (D.A.A.), Etawah. He examined himself Under Section 200, Cr. P.C. At the stage of 202, Cr. P.C. the Special Judge felt the need of the matter being investigated by the police and an order to that effect was passed. The police investigated the matter and reported that the case was false. Thereafter the complainant filed four affidavits of Hari Vilas, Ram Kishan, Surendra Nath and (sic) allegedly supported the prosecution story as eyewitnesses. Consequently, the Special Judge by the impugned order dated 6-7-1985 summoned the applicants Under Section 392 read with Section 397, IPC Aggrieved, the applicants have come up to this Court Under Section 482, Cr. P.C. as noted above.
3. Sri K.M. Misra, learned counsel for the applicants, Sri U.C. Misra, learned Advocate for Ram Sewak complainant and Sri Akhtar Husain, learned A.G.A. have been heard at length. Both the opponents' counsel have argued that the summoning order is legally valid and should not be interfered with while for applicants the order summoning them and further proceedings in the case were challenged.
4. It may be noted that in the instant case the police report did not support the complainant's version. Therefore, it follows that the investigation got conducted by the Special Judge did not reveal the commission of the offence. It may be remembered that if the court taking cognizance finds evidence of complainant insufficient and does not issue process against an accused, only then he enquires into the matter himself or directs an investigation to be made by police officer for the purposes of deciding whether or not there is sufficient ground for proceeding. In the instant case though the complainant was examined on oath Under Section 200, Cr. P.C. but he was not asked to examine his witnesses on oath.
5. Whatever may have been the legal position before Sub-section (2-A) was added in Section 202 of the old Cr. P.C. of 1898, the addition of the said sub-section in the year 1923, which appears to have been bodily lifted as Sub-section (2) of Section 202 of the new Cr. P.C. of 1973, leaves no room for doubt that in an enquiry) into an offence by the Court of a magistrate Under Section 202, Cr. P.C., the personal examination of witnesses is imperative. The words 'take evidence of witnesses on oath 'in Sub-section (2) of Section 202, Cr. P.C. will have to be read along with Section 274 or 275, Cr. P.C. as the case may be. Memorandum containing substance of evidence or taking down of evidence of witnesses would be possible only when they are personally examined by the Court. Therefore, filing of affidavit at the stage of 202, Cr. P.C. is not permissible under the law.
6. In the instant case, the Special Judge has overlooked the provisions contained in Section 202, Cr. P.C. and that has caused miscarriage of justice. The learned counsel for the complainant and the A.G.A. argued that district Etawah is governed by the U.P. Dacoity Affected Areas Act 1983 and that the robbery being committed in the year 1985 and Sections 392 and 397 being 'Scheduled offence', the provisions contained in the said Act would be applicable which excludes many provisions of Cr. P.C. including Section 203, Cr. P.C.
7. Section 7 of the said Act lays down that a Special Court may take cognizance of any Scheduled offence, inter alia, upon receiving a complaint of facts which constitute such offence. This Section is a replica of Section 190, Cr. P.C. Sub-section (2) of Section 7 says that the Special Court shall, while trying a scheduled offence, so far as may be, follow the procedure provided by the Code of Criminal Procedure 1973 for trial of Sessions Cases. Section 8 of the said Act states that notwithstanding anything contained in the Code of Criminal Procedure, 1973, all offences under the said Act shall be triable only by the Special Courts constituted for the area in which the offence has been committed. It was, thus, argued that Section 202, Cr. P.C. or for that matter the Sub-section (2) and the proviso contained in the said section are not applicable. These arguments have to be rejected for the following reasons.
8. Process under the Cr. P.C. can issue only Under Section 204, Cr. P.C. after taking cognizance Under Section 190 thereof. Neither the enquiry envisaged by Section 202, Cr. P.C. nor the applicability of Section 203, Cr. P.C. has been done away with in the D.A.A. Act. Therefore, the process in cases instituted on complaint before Special Judges (D.A.A.) would issue after Section 202, Cr. P.C. as followed and the stage of Section 203, Cr. P.C. is crossed. That being the legal position, in the instant case the Special Judge had resorted to enquiry Under Section 202, Cr. P.C. but without examining witnesses himself he directed the police to investigate and submit its report which had gone in favour of the accused. Under the circumstances the law called upon the special Judge to exhaust the recourse to Section 202, Cr. P.C. by examining the witnesses of the complainant. However, as stated above, because there was no material Under Section 202, Cr. P.C. the process issued by the Special Judge was wholly illegal and unjustified.
9. In view of the aforesaid discussion, this application succeeds and is allowed. Further proceedings in case No. 34 of 1985 Ram Sewak v. Hari Singh and Ors., emanating from the impugned order dated 6-7-1985 and the order itself are quashed. Interim order dated 10-9-1985 is vacated.