Punjab-Haryana High Court
Revinder Kumar @ Ravinder Parshad vs Prem Kumar on 1 July, 2010
Author: Sabina
Bench: Sabina
Crl.Misc.No.M- 10498 of 2009 (O&M) 1
In the High Court of Punjab and Haryana at Chandigarh
Crl.Misc.No.M- 10498 of 2009 (O&M)
Date of decision: 1.7.2010
Revinder Kumar @ Ravinder Parshad
......Petitioner
Versus
Prem Kumar
.......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.A.K.Khungar, Advocate,
for the petitioner.
Mr.Shivraj Angi, Advocate,
for the respondent.
****
SABINA, J.
This petition has been filed under Section 482 of the Code of Criminal Procedure for setting aside order dated 2.7.2008 passed by the Additional Sessions Judge, Ferozerpur (Annexure P-
4) allowing the revision of the respondent and set aside order dated 13.1.2005 passed by the Judicial Magistrate, Ist Class, Fazilka.
Learned counsel for the petitioner has submitted that the petitioner had been regularly appearing before the trial Court but Crl.Misc.No.M- 10498 of 2009 (O&M) 2 unfortunately he could not appear before the trial Court on 13.11.2003 and the complaint filed by the petitioner was dismissed for want of prosecution vide order Annexure P-2. Thereafter the petitioner moved an application for restoration of the complaint and the same was rightly allowed by the trial Court vide order dated 13.1.2005 (Annexure P-3). In revision, learned Additional Sessions Judge had erred in setting aside the order dated 13.1.2005 vide order dated 2.7.2008 (Annexure P-4). In support of his arguments, learned counsel has placed reliance on the decision of this Court in Nambhi Raj vs. Adarsh Diwan 2004 (1) RCR (Criminal) 978, wherein, in para 4, it was held as under:-
"After hearing the learned counsel and perusing the aforementioned judgments, I am of the considered view that the order dated 13.11.2000 passed by the Magistrate restoring the complaint has been upheld by the Additional Sessions Judge and it shall now be deemed that the order dismissing the complaint passed on 4.10.2000 has been set aside by the Additional Sessions Judge. Therefore, it would be extreme technically that no revision was filed by the complainant and the Magistrate has no jurisdiction to restore the complaint. Moreover, the second revision by the petitioner would not be competent by invoking Crl.Misc.No.M- 10498 of 2009 (O&M) 3 Section 482 Cr.P.C. Therefore, there is no ground to interfere and the petition is liable to be dismissed."
Learned counsel has further placed reliance on the decision of the Apex Court in The Associated Cement Co.Ltd. vs. Keshvanand 1998 (1) RCR (Criminal) 309, wherein, in para 16, it was held as under:-
"Reading the section in its entirety would reveal that two constraints are imposed on the court for exercising the power under the Section. First is, if the court thinks that in a situation it is proper to adjourn the hearing then the Magistrate shall not acquit the accused. Second is, when the Magistrate considderes that personal attendance of the complainant is not necessary on that day the Magistrate has the power to dispense with his attendance and proceed with the case. When the court notices that the complainant is absent on a particular day the court must consider whether personal attendance of the complainant is essential on that day for the progress of the case and also whether the situation does not justify the case being adjourned to another date due to any other reason. If the situation does not justify the Crl.Misc.No.M- 10498 of 2009 (O&M) 4 case being adjourned the court is free to dismiss the complaint and acquit the accused. But if the presence of the complainant on that day was quite unnecessary then resorting to the step of axing down the complaint may not be a proper exercise of the power envisaged in the section. The discretion must therefore be exercised judicially and fairly without impairing the cause of administration of criminal justice."
Learned counsel for the respondent, on the other hand, has submitted that the Magistrate had no inherent power to restore the complaint. Learned counsel has placed reliance on the decision of the Apex Court in Major General A.S.Gauraya vs. S.N.Thakur 1988 (1) RCR (Criminal) 3, wherein, it was held as under:-
"So far as the accused is concerned, dismissal of a complaint for non-appearance of the complainant or his discharge or acquittal on the same ground is a final order and in the absence of any specific provision in the Code, a Magistrate cannot exercise any inherent jurisdiction."
Learned counsel has further placed reliance on the decision of the Apex Court in Bindeshwari Prasad Singh vs. Kali Singh 1977 AIR (SC) 2432, wherein, it was held as Crl.Misc.No.M- 10498 of 2009 (O&M) 5 under:-
"In these circumstances, therefore, the learned Magistrate had absolutely no jurisdiction to recall the order dismissing the complaint. The remedy of the respondent was to move the Sessions Judge or the High Court in revision. In fact after having passed the order dated 23.11.1968, the Sub Divisional Magistrate became functus officio and had no power to review or recall that order on any ground whatsoever. In these circumstances, therefore, the order even if there be one, recalling order dismissing the complaint, was entirely without jurisdiction."
Thus, the legal position that emerges is that once the complaint is dismissed in default, the remedy available to the complainant is to challenge the order of dismissal in default by filing a revision petition. However, the Magistrate has no power to recall the order of dismissal in default by exercising inherent jurisdiction. Hence, the judgments relied upon by learned counsel for the petitioner fail to advance the case of the petitioner. Learned Additional Sessions Judge has, thus, rightly set aside the order passed by the Magistrate, whereby the complaint was restored and the order, whereby the complaint was dismissed in default, was set Crl.Misc.No.M- 10498 of 2009 (O&M) 6 aside. No ground for interference is made out.
Accordingly, this petition is dismissed.
(SABINA) JUDGE July 01, 2010 anita