Allahabad High Court
Arvind Kumar Tewari And Anr. vs The State Of Uttar Pradesh And Anr. on 5 November, 2004
Equivalent citations: 2005CRILJ1952
Author: K.N. Sinha
Bench: K.N. Sinha
JUDGMENT K.N. Sinha, J.
1. Heard the learned counsel for the petitioners and the learned A.G.A.
2. The present writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ of certiorari quashing the order dated 27-8-2004 passed by Sessions Judge, Ghazipur in Criminal Revision No. 332 of 2004 and order dated 5-4-2004 passed by the C.J.M. Ghazipur in Criminal Case No. 1412/2004 which are Annexure Nos. 9 and 10 to the writ petition.
3. The brief facts, giving rise to this writ petition, are that on an application under Section 156(3) Cr. P.C. a report was lodged at police station Zamania who investigated the case and submitted a charge-sheet under Sections 323/506, IPC and in the said charge-sheet the Chief Judicial Magistrate considered police papers and found that there was sufficient evidence for taking the cognizance, consequently issued summons to the accused-petitioners vide its order dated 5-4-2004. The petitioners filed a Criminal Revision No. 332 of 2004 before the Sessions Judge, who, after hearing, dismissed the same at the admission stage itself, holding that the order summoning the accused is not a case decided and is an interlocutory order. He also observed that revision was not maintainable and there was no need for summoning the lower Court record.
4. The above judgment dated 27-8-2004 passed in above Criminal Revision made the petitioner to approach this Court under Article 226 of the Constitution of India.
5. I have heard the learned counsel for the petitioners and the learned A.G.A. and perused the impugned orders. The revision was dismissed by the Sessions Judge, Ghazipur without entering into merit of the case as to whether there existed sufficient ground to proceed against the accused petitioner or not. The relevant portion of the order passed by the Sessions Judge, Ghazipur is quoted as below :--
(Vernacular matter omitted...... Ed.)
6. It appears that the Sessions Judge was not at all conversant with the legal position and has hardly cared to go through the pronouncement of the Apex Court wherein order summoning was termed as an intermediary order and revision against the same was held maintainable.
7. In Amar Nath v. State of Haryana, 1977 SCC (Cri) 585 : (1977 Cri LJ 1891), the interlocutory order was defined. The Apex Court held that the orders which are matters of moment and which affect or adjudicate the rights of the accused or a particular aspect of the trial cannot be said to be interlocutory order so as to be outside the purview of the revisional jurisdiction. The facts of the case were that Magistrate had issued summons to accused and it was held that the order was not an interlocutory order and can be revised under Section 397 Cr. P.C.
8. In the case of Madhu Limaye v. State of Maharashtra, 1978 SCC (Cri) 10 : (1978 Crl LJ 165), the word 'interlocutory' was further defined and the reference of the case of Amar Nath (supra) was also made therein. The proposition of law that the summoning order was not an interlocutory order (as laid down in the case of Amar Nath (1977 Cri LJ 1891) (supra), was affirmed in this judgment also. The Apex Court held that such type of order (order issuing summon to accused) is surely not interlocutory so as to attract the bar of Sub-section (2) of Section 397, Cr. P.C. but it was an intermediary order.
9. In Rajendra Kumar Sitaram Pande v. Uttam, 1999 SCC (Cri) 393 : (1999 Cri LJ 1620), the reference of the case of Amar Nath (1977 Cri LJ 1891) (supra) and Madhu Limaye v. State of Maharashtra, (1978 Cri LJ 165) (supra) and V.C. Shukla v. State, 1980 SCC (Cri) 695 : (1980 Cri LJ 690) was also made and the Apex Court came to the conclusion that order issuing summons to accused must be held to be intermediate or quasi-final and, therefore, the revisional jurisdiction under Section 397, Cr. P.C. could be exercised against the same.
10. These are the few judgments, which are cited above laying down this law since 1977 that order issuing summons is revisable under Section 397 Cr. P.C. It is really a very sorry state of affair that a Sessions Judge who is heading the district judiciary, is in utter ignorance of the basic principle of the law so elaborately pronounced by the Hon'ble Apex Court. Now the judicial officers in this State are provided with residential library and necessary grant is also placed at the disposal of the Sessions Judge to contribute a number of journals but probably the Sessions Judges has hardly any time to look into such journal to apprise themselves with such an established principle of law. If this is the standard of knowledge at this level, what guidance can be expected by the Sessions Judge to his subordinate officers and especially the officers who join the services afresh.
11. Thus, the finding recorded by the Sessions Judge is wholly perverse being contrary to settled law. The writ petition is hereby allowed. The order dated 27-8-2004 passed by the Sessions Judge is quashed. The matter is remanded back to the Sessions Judge, Ghazipur, who shall admit the revision and decide the same on merit.
12. The impugned judgment was delivered by Shri S. K. Bhatt, the then Sessions Judge, Ghazipur. The Registry of this Court has reported that Shri S. K. Bhatt is posted now as Sessions Judge, Baghpat, hence copy of the order be sent to the Sessions Judge, Baghpat also.
13. The Registry of this Court shall place the copy of this order along with record of the case before the Administrative Judge Baghpat who may evaluate the legal knowledge of the Sessions Judge concerned.