Madhya Pradesh High Court
Rajesh Gupta vs The State Of Madhya Pradesh on 13 August, 2018
1 CRR-2893-2018
The High Court Of Madhya Pradesh
CRR-2893-2018
(RAJESH GUPTA Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 13-08-2018
Shri P.S. Tomar, learned counsel for the applicant.
Shri Vijay Soni, learned Government Advocate for the
respondent/State.
Heard and perused the record.
The complaint case has been filed against the applicant under Section 392 of IPC for committing robbery on 27.07.2006. Charge has been framed by the Additional Sessions Judge, Sagar (M.P.). Earlier offence under Section 392 of IPC was triable by the Court of Judicial Magistrate First Class. After amendment, this offence is triable by the Court of Sessions. It is important to note that the aforesaid amendment was effective from 14.02.2008, hence, before this amendment the old cases which were already pending before the Court of Judicial Magistrate First Class for commission of offence on earlier dates, is still triable by the Court of Judicial Magistrate, First Class.
The Gwalior Bench in the case of Rakesh Kumar Dubey v. State of M.P. and another, 2014 (4) MPHT 69 has held as follows:
"Schedule I of Cr.P.C. was amended from 22.02.2008. According to amended provision such offences are triable by the Court of Sessions. Before coming into force of amendment, the case was pending before the Magistrate. Amendment has no retrospective effect. Hence, matter was remanded back to the Magistrate for trail of the case."
In the case of Ramesh Kumar Soni v. State of M.P., ILR (2013) MP 741, the Apex Court has held that the view taken by the Full Bench holding the amended provision to be applicable to pending cases is not correct on principle. While overruling the decision by the Supreme Court, made it clear that the same will not affect cases that have already been tried or at an advanced stage before the magistrates in terms of the said decision. Paragraphs 25 and 26 of the decision in Ramesh Kumar Soni (supra) read as under:
"25. The present case, in our opinion, is one in which we need to make it clear that the overruling of the Full Bench decision of the Madhya Pradesh High Court will not affect cases that have already
2 CRR-2893-2018 been tried or are at an advanced stage before the Magistrate in terms of the said decision.
26. With the above observation, this appeal fails and is hereby dismissed."
In light of the aforesaid principle, the order passed by the learned Magistrate for the committal of the case is not sustainable in law. Accordingly, the same is hereby set aside. The matter is remanded back to the Court of Judicial Magistrate First Class, Sagar to try the same according to law.
Accordingly, the revision stands allowed and disposed of.
(SMT. ANJULI PALO) JUDGE sjk Digitally signed by SHARANJEET KAUR JASSAL Date: 2018.08.16 11:42:51 +05'30'