Allahabad High Court
Manoj Kumar Yadav vs State Of U.P. And 5 Others on 19 May, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:88381 Court No. - 80 Case :- APPLICATION U/S 529 BNSS No. - 468 of 2025 Applicant :- Manoj Kumar Yadav Opposite Party :- State Of U.P. And 5 Others Counsel for Applicant :- Satyendra Kumar Pandey Counsel for Opposite Party :- G.A. Hon'ble Nalin Kumar Srivastava,J.
1. The present application under Section 529 BNSS has been filed by the applicant seeking direction to the Court of Sub-Divisional Magistrate, Rasra, Ballia to decide the Case No. 6 of 2023, under Section 133 Cr.P.C., Police Station - Nagara, District- Ballia expeditiously within stipulated period of time.
2. Heard learned counsel for the applicant as well as learned A.G.A. for the State.
3. The facts of the case, as culled out from the record, are that araji no. 2288 situated at Mauja Narhi, Pargana Sikandarpur Garvi Police Station Nagara, District Ballia is recorded as public path in the revenue record and is situated in the aabadi but the same has been encroached by the opposite party nos. 3 to 6 by constructing permanent wall thereon. The applicant moved several applications to the concerned authorities but in vain and subsequently proceeding under Section 133 CrPC was initiated before the Sub-Divisional Magistrate, Rasra, Ballia and thereon the SDM concerned passed and order dated 4.12.2023 directing the opposite party nos. 3 to 6 to remove the illegal encroachment from the said path but neither the said opposite parties appeared before the SDM concerned nor filed any objection and it is lingering on unnecessarily.
4. It is submitted by the learned counsel for the applicant that the said case is pending for disposal. The S.D.M. concerned is not taking proper interest in deciding the said case. The said casual approach of the S.D.M. concerned compelled the applicant to take shelter of this Court by way of this application.
5. Learned AGA opposed the prayer.
6. I have considered the submissions and perused the record.
7. Instead of proceeding with the instant matter on its merits, this Court has taken notice of the fact that the present application has been moved under Section 529 BNSS (Section 483 Cr.P.C.) hence, it would be proper at this stage to have a glance upon the provisions of Section 529 BNSS to find out the entertainability of the present application before this Court. The provisions of Section 529 BNSS, which are corresponding provisions to Section 483 CrPC, are extracted as herein below:
"Sec.529-Duty of High Court to exercise continuous superintendence over Courts - Every High Court shall so exercise its superintendence over the Courts of Session and Courts of Judicial Magistrates subordinate to it as to ensure that there is an expeditious and proper disposal of cases by the Judges and Magistrates."
Section 483 of Cr.P.C., on the other hand provides that-
"Sec.483. Duty of High Court to exercise continuous superintendence over Courts of Judicial Magistrates. ?Every High Court shall so exercise its superintendence over the Courts of Judicial Magistrates subordinate to it as to ensure that there is an expeditious and proper disposal of cases by such Magistrates."
8. The language of the provisions contained in Section 529 BNSS (Section 483 Cr.P.C.) is very clear to ascertain the jurisdiction of this Court to entertain the instant application because it provides that the High Court shall exercise its superintendence over the Courts of Judicial Magistrates and Court of Sessions subordinate to it. Admittedly, the case of the applicant for expeditious disposal of which the present application has been moved is pending before the Court of Sub Divisional Magistrate, Rasra, Ballia, who is an 'Executive Magistrate' and does not fall within the category of 'Judicial Magistrates'.
9. Learned counsel for the applicant very humbly submitted that since the SDM is doing judicial function, he may be treated as Judicial Magistrate and this Court may exercise its superintendence over the Courts of SDM as well.
10. The aforesaid plea leads this Court to find out the legal position as to whether the Court of SDM may be termed as a Court of Judicial Magistrate.
11. Sarjoo and Anr. Vs. Babadin and Anr 1975 CRLJ 1562 (Allahabad) is an authority over the present controversy. The relevant portion of the said judgement is quoted as hereunder:
"The argument based on Section 483 is, however, wholly misconceived. That section says that every High Court shall so exercise its superintendence over the Courts of Judicial Magistrates subordinate to it as to ensure that there is an expeditious and proper disposal of cases by such Magistrate. There is no question of expeditious disposal of any pending matter, as the case already stands decided. With regard to the exercise of superintendence for the proper disposal of cases, proceeding on the assumption that the supervisory power is both judicial and administrative, it is apparent that it can be exercised only over Judicial Magistrate and not Executive Magistrates. Under Section 6 of the Code, Executive Magistrates constitute a class of criminal Courts different from the class of criminal Courts manned by the Judicial Magistrates. Sections 11 to 15 deal with Judicial Magistrates, while Executive Magistrates have been dealt with by Section 20 to 23. Proceedings under Section 145 lie within the jurisdiction of Executive Magistrates and not judicial Magistrates. The impugned order was passed by an Executive Magistrate and there is thus no supervisory power to correct a mistake committed by such a Magistrate."
12. The term 'Executive Magistrate' has been defined under Section 20 of Cr.P.C. wherein it has been provided that the State Government is empowered to appoint as many persons as it thinks fit to be Executive Magistrates and one of them is appointed to be the District Magistrate and to assist the District Magistrate there are Additional District Magistrates and further the State Government is empowered to place an Executive Magistrate in charge of a Sub-Division and such Magistrates are called Sub-Divisional Magistrate and in some circumstances the State Government may confer the powers of an Executive Magistrates on a Commissioner of Police in a Metropolitan area. The provisions of Section 14 of BNSS are analogous to that of contained in Section 20 of Cr.P.C.
13. A plain reading of Section 20 Cr.P.C. leaves no iota of doubt that the Sub-Divisional Magistrate is an Executive Magistrate and further it has been provided under Section 23 of Cr.P.C. (Section 17 of BNSS) that all the Executive Magistrates, other than the Additional District Magistrate, shall be subordinate to the District Magistrate and every Executive Magistrate (other than the Sub-Divisional Magistrate) exercising powers in a sub division shall also be subordinate to the Sub-Divisional Magistrate, subject, however to the general control of the District Magistrate. The District Magistrate is empowered to distribute the business amongst the Executive Magistrates subordinate to it. The aforesaid superintendence further clarifies that it is the District Magistrate who is supreme in a district so far as the subordination of other Executive Magistrate is concerned. Now what Section 529 of BNSS emphasises is that the High Court shall have a power of continuous superintendence over the Courts of Session and Courts of Judicial Magistrates subordinate to it. Since, undoubtedly, the Sub-Divisional Magistrate does not fall within the category of Judicial Magistrate, it is not a duty of the High Court to exercise superintendence over the Courts of Sub-Divisional Magistrate.
14. In Dutch Opthalmic Research Centre International B.V. Vs. Ultramad Pvt. Ltd. and Ors 1997 SCC Online Raj 941 the Rajasthan High Court has discussed the issue by clarifying and defining the justice delivery system and the relevant part covering the present issue is found in para 7 of the judgement which says that:
"Besides, the High Court and the courts constituted under any law, other than the Cr. P.C., Section 6 classifies the criminal courts into four categories viz. (i) the court of Sessions (ii) Judicial Magistrate of the First Class and the Metropolitan Magistrates (iii) Judicial Magistrates of the Second Class and (iv) Executive Magistrate. In so far as the High Court is concerned it is not the creature of the Cr. P.C. It is the creature of the Constitution having been conferred the power of superintendence over all courts and tribunals throughout the territories in relation to which it exercises jurisdiction. (Articles. 214, 215 and 227) of the Constitution of India). In the administration of criminal justice this power of superintendence of the High Court over the courts created by and under the Cr. P.C. is clearly reflected in provisions like 397, 398, 482 and 483 Cr. P.C. That being the position of the High Court in the hierarchy of courts in State Judiciary it may be noted that the doctrine of subordination of the courts seems to be governing the procedural administration of the courts in the administration of criminal justice. Every Metropolitan Magistrate, subject to the general control of the Sessions Judge, is subordinate to the Chief Metropolitan and Chief Metropolitan Magistrate is subordinate to the Sessions Judge (Sec, 19). Similarly, every Judicial Magistrate, subject to the general control of the Sessions Judge, is subordinate to the Chief Judicial Magistrate' and every Chief Judicial Magistrate/Addl. Chief Judicial Magistrate is subordinate" to the Sessions Judge (Sec. 15). The Assistant Sessions Judge is subordinate to the Sessions Judge (Sec. 10). Likewise every Executive Magistrate (other than the Sub-Divisional Magistrate) exercising powers in a sub-division shall be subordinate to the Sub-Divisional Magistrate and every Executive Magistrate, including Sub-Divisional Magistrate but excluding the Addl. Distt. Magistrate, is subordinate to the Distt. Magistrate. It may be noted that in the scheme of subordination carved out in Chapter II of the Cr. P.C. Executive Magistracy has not been made subordinate to the Sessions Judge. It is obviously for the reason that Chapter II speaks of administrative control and subordination of the hierarchy of courts classified under Sec. 6 thereof. Chapter XXIX, XXX and XXXI relating to appeals, references and "revisions, transfer of criminal cases respectively and some other provisions in the Cr. P.C. deal with judicial subordination of the criminal courts.."
15. The issue can be summarized like this that since the High Court is empowered to exercise its superintendence over the Court of Judicial Magistrates subordinate to it to ensure the expeditious and proper disposal of the cases by such Magistrate but when an order is passed by an Executive Magistrate or any direction is required to be issued for expeditious and proper disposal of a case which is pending before the Executive Magistrate, the High Court can't exercise its superintendence over the courts of Executive Magistrates.
16. Further more, Section 6 of CrPC (Section 6 of BNSS as well) defines the Classes of Criminal Courts in the following manner:
"Section 6 : Classes of Criminal Courts -
Besides the High Courts and the Courts constituted under any law, other than this Code, there shall be, in every State, the following classes of Criminal Courts, namely:?
(i) Courts of Session;
(ii) Judicial Magistrates of the first class and, in any metropolitan area, Metropolitan Magistrates;
(iii) Judicial Magistrates of the second class; and
(iv) Executive Magistrates."
17. The aforesaid definition clearly provides a distinction between the Judicial Magistrates and Executive Magistrates and since the provisions of Section 483 Cr.P.C.(Section 529 of BNSS) have been made applicable to Judicial Magistrates, they are not applicable to the orders passed by an Executive Magistrate, hence relying upon the aforesaid provisions and case laws, it can be safely concluded that the High Court under Section 529 BNSS (Section 483 Cr.P.C.) is not required to make any superintendence over the working of a Executive Magistrate and no direction under Section 483 Cr.P.C. (Section 529 of BNSS) can be issued to the Executive Magistrates where a case under Section 133 Cr.P.C. is pending before it like the present one as prescribed in Section 483 Cr.P.C.(Section 529 of BNSS).
18. In view of the above, the present application is not entertainable before this Court, and is liable to be rejected. The application is accordingly rejected.
Order Date :- 19.5.2025 safi