Himachal Pradesh High Court
Rati Ram vs State Of Himachal Pradesh on 17 April, 2018
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Revision No. 78 of 2018 .
Reserved on: 05.04.2018
Decided on: 17.04.2018
Rati Ram ...Petitioner
Versus
State of Himachal Pradesh
r ...Respondent
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting? Yes.
For the petitioner: Ms. Sheetal Vyas, Advocate.
For the respondent: Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi and Mr. Amit Kumar Dhumal, Deputy Advocate Generals.
Vivek Singh Thakur, Judge.
This petition has been filed assailing order, dated 22nd February, 2018 (hereinafter referred to as 'impugned order') passed by Judicial Magistrate First Class, Court No. 2, Paonta Sahib, District Sirmaur, H.P. ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 2 (hereinafter referred to as 'the trial Court') in case No. 64/4 of 2018, titled as Rati Ram versus State of Himachal .
Pradesh, in case FIR No. 54 of 2017, dated 19 th October, 2017, registered in Police Station Shillai, District Sirmaur, under Section 39(1)A of H.P. Excise Act, whereby application preferred by the petitioner under Section 457 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC') for release of vehicle No. HP18 B0983 has been dismissed in default for want of presence of applicant (petitioner herein) or his authorized representative.
2. Petitioner is claiming himself to be purchaser of the aforesaid vehicle on the basis of agreement of sale executed between registered owner, i.e. Shri Jagdish Chand, s/o Shri Raiya Ram, r/o Village Sail, P.O. Hallan, Tehsil Shillai, District Sirmaur, H.P., and the petitioner, photocopy whereof has been placed on record.
3. It has been submitted on behalf of the petitioner that as per prosecution case, the vehicle has been impounded for illegal transportation of liquor, with further ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 3 submission that even the said allegation, without conceding and admitting the same, is considered to be true, there was .
no consent or permission or authority or licence or direction on behalf of the petitioner to anyone to use the vehicle for transporting anything in contravention of any law and as the vehicle was used for alleged offence without any connivance, knowledge or permission of the petitioner, the vehicle deserves to be released on supurdarinama in favour of the petitioner in view of the ratio of law laid down by the apex Court in case titled as State of Madhya Pradesh and others versus Madhukar Rao, reported in (2008) 14 Supreme Court Cases 624, for the reason that idle parking of vehicle for a long time, during pendency of trial, that too, in open under the sun and rain etc., would definitely result into serious damages to the vehicle causing irreparable loss to the petitioner.
4. It is also canvassed on behalf of the petitioner that on account of further detention of the vehicle, it will convert into a junk and it will not be possible to ply the ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 4 same on road after a prolonged detention. It is further canvassed that the vehicle is the source of earning of .
livelihood of the petitioner and its detention during trial amounts to infringement of fundamental right guaranteed to the petitioner under Article 21 of the Constitution of India as the petitioner is not able to ply his commercial vehicle,
5. to which is source of living for him and his family.
It is further contended that no fruitful purpose is going to be served by continuing the detention of vehicle in police custody.
6. Relying upon pronouncement of the apex Court in case titled as Madan Lal Kapoor versus Rajiv Thapar and others, reported in (2007) 7 Supreme Court Cases 623, it is argued that no criminal matter can be dismissed for default and every such matter must be decided on merits. It is contended that the trial Court has committed a material irregularity and illegality by passing an arbitrary and irrational order in a mechanical manner without any ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 5 application of judicial mind, which has resulted into miscarriage of justice.
.
7. Placing reliance upon pronouncement of the apex Court in case titled as Sunderbhai Ambalal Desai versus State of Gujarat, reported in (2002) 10 Supreme Court Cases 283, it is also argued that the trial Court has failed to r to follow the guidelines laid down by the apex Court for exercising the power by the Magistrate under Sections 451 and 457 CrPC with regard to the disposal of mudammal articles kept in police custody during pendency of trial, wherein it has specifically been observed by the apex Court that power under Section 451 CrPC should have been exercised keeping in view various purposes required to be served under this Section, which, in present case, are as under:
"(i) Owner of the article would not suffer because of its remaining unused or by its misappropriation;
(ii) Court or the police would not be required to keep the article in safe custody; and ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 6
(iii) If the proper panchnama before handing over possession of article is prepared, that can be used in evidence .
instead of its production before the court during the trial. If necessary, evidence could also be recorded describing the nature of the property in detail."
8. Learned counsel for the petitioner also submits that once the application for release filed on behalf of r to petitioner has been decided by the trial Court by dismissing it in default, the said Court cannot review its order in view of legal impediment on account of Section 362 CrPC and, therefore, petitioner cannot file an application for restoration of the said application as it would amount altering or reviewing its own order by the trial Court.
9. It is also submitted that once the claim of the petitioner for release of vehicle has been dismissed, the petitioner cannot prefer another application in the same Court as the matter already stands decided against the petitioner and the trial Court, in view of provisions of Section 362 CrPC, is refrained from carrying out such exercise except to correct a clerical or arithmetical error and, ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 7 therefore, the petitioner has no option except to approach this Court by filing present petition.
.
10. Lastly, it is prayed that after setting aside the impugned order, vehicle No. HP18B0983 be ordered to be released in favour of the petitioner for the ends of justice.
11. The main issues emerging out, in present case, for decision are:
r to
1. Whether no criminal matter can be dismissed for default on failure of petitioner/applicant/complainant to cause appearance personally or through his duly authorized representative?
2. Whether petitioner, instead of approaching this Court directly, was having any alternative remedy, including filing of second application, before the learned Magistrate?
3. Whether learned Magistrate has committed a mistake by dismissing the application under Section 457 CrPC for default?
::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 84. Whether, in absence of applicant/ .
petitioner, learned Magistrate was having any other recourse to follow, for adjudication of application?
5. Whether petitioner is entitled to relief, if any, from this Court?
12. In my opinion, plea of petitioner based upon Madan Lal Kapoor's case (supra), that no criminal matter can be dismissed for default, is not sustainable. The observations of the apex Court in the said case is in the context of and with reference to the adjudication of 'criminal revision' and 'criminal appeal' especially keeping in view provisions related to appeals and revisions contained in Chapters XXIX and XXX of CrPC. There may be numerous situations where the Court may not have any other option except to dismiss the petition/application/complaint for default when the petitioner/applicant/complainant or his duly authorized representative fails to appear in the Court ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 9 so as to take necessary steps for proceeding further in the matter.
.
13. In case titled as Uday Singh and another versus State of W.B., reported in (2011) 15 Supreme Court Cases 520, appeals filed against conviction were dismissed for default by the apex Court as nobody appeared r to for the appellants to argue the appeals despite repeated postings of these cases. Though, counsel for State was present and ready to argue the matter, but, the apex Court held that it would be unnecessary to hear State in absence of anybody appearing for the appellants.
14. It can be said that the apex Court in Uday Singh's case (supra) may have passed such orders exercising power under Article 142 of the Constitution of India. But, in Chapter XV of CrPC, dealing with complaints to Magistrate, there are provisions which empower the Magistrate to dismiss complaint for default on the part of complainant in causing appearance in the Court.
::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 1015. Section 249 CrPC empowers Magistrate to dismiss a complaint for absence of complainant and .
discharge the accused where offence is lawfully compoundable or is not a cognizable offence. Section 256 CrPC also provides dismissal of complaint by Magistrate for absence of complainant in certain cases where presence of complainant is necessary, unless he thinks it proper to adjourn hearing of the case for some reason.
16. In case titled as Jatinder Singh and others versus Ranjit Kaur, reported in (2001) 2 Supreme Court Cases 570, wherein issuing of process to the accused after taking cognizance of the offence in second complaint, filed after dismissal of first complaint in default on account of absence of complainant or her Advocate, was under
challenge, the apex Court has held that second complaint was maintainable after dismissal of first complaint, not on merit, but, on default of complainant to remain present in the Court. The apex Court has not held or even observed ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 11 that the learned Magistrate was not empowered to dismiss the first complaint in default.
.
17. In cases Associated Cement Co. Ltd. versus Keshvanand, reported in (1998) 1 Supreme Court Cases 687; Mohd. Azeem versus A. Venkatesh and another, reported in (2002) 7 Supreme Court Cases 726; and S. r to Anand versus Vasumathi Chandrasekar, reported in (2008) 4 Supreme Court Cases 67, the apex Court has deprecated the practice of dismissing the complaint for single default in appearance by complainant, but, has not held the dismissal for default impermissible.
18. The Jammu and Kashmir High Court in case titled as Food Inspector versus Ch. Qadir Wani, reported in 1996 Cr.L.J. 1618, has approved dismissal of complaint in summon case for want of prosecution on absence of complainant.
19. There are large number of other cases wherein the apex Court as well as various High Courts have adjudicated the issues arising out of the dismissal of ::: Downloaded on - 18/04/2018 23:45:27 :::HCHP 12 criminal matter for default for want of presence of complainant or his duly authorized representative, but, in .
none of the cases, it has been held or even observed that those criminal complaints could not have been dismissed for default on account of absence of complainant or his duly authorized representative or for nonprosecution. {See Sita Ram son of Dhani Ram and others versus Smt. Shakuntla Devi, 1992 Cri.L.J. 2164; Mohinder Singh versus State (Chandigarh Administration), 1997 (3) Crimes 142 (P&H);
Tulsamma versus Jagannath and others, 2004 (4) Crimes 252; H. Raghavendra Rao versus Buckeye corporation (I) Ltd., 2004 Cri.L.J. 2633; and Ranvir Singh versus State of Haryana and another, (2009) 9 Supreme Court Cases 642.}
20. Therefore, it cannot be held that no criminal matter can be dismissed for default on failure of petitioner/ applicant/complainant to cause appearance personally or through his duly authorized representative. Depending upon the given facts and circumstances of the case and also provisions of law, there may be criminal matter which may ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 13 be dismissed for default on failure of petitioner/applicant/ complainant to appear personally or through his duly .
authorized representative.
21. Sections 451 to 459 in Chapter XXXIV of CrPC deal with provisions for disposal of property. In present case, we are concerned with Section 457 CrPC, which provides provision for disposal of property seized by any police officer, reported to a Magistrate under the provision of CrPC, but the said property is not produced before a Criminal Court during an inquiry or trial. In such a situation, it provides that Magistrate may, if he thinks fit, order disposal of such property or the delivery of such property to the person entitled to the possession thereof or if such person is not ascertainable, he can pass any order respecting the custody and production of such property. At the time of passing of the order with respect to such seized property, he has to give due consideration to the interests of justice including the prospective necessity of the production of the seized articles at the time of the trial, and if release of ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 14 the property seized will, in any manner, affect or prejudice the course of justice at the time of trial, it will be a wise .
discretion to reject the claim for return. As evident from bare reading of the provision for considering a case/release application under Section 457 CrPC, it is not necessary that such property must be produced before the Magistrate. The only requirement is that the seized property is reported to a Magistrate under the provisions of CrPC. {See Ram Parkash Sharma versus State of Haryana, (1978) 2 Supreme Court Cases 491.}
22. Subsection (2) of Section 457 CrPC provides that if the person entitled to possession is known, the Magistrate may deliver the possession of property to him subject to certain conditions considered fit by the Magistrate and if such person is not known, Magistrate may detain property, and, in such a case, he shall issue a proclamation specifying the articles of which such property consists, requiring any person, who may have a claim thereto, to appear before him ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 15 and establish his claim within six months from the date of such proclamation.
.
23. Section 458 CrPC provides procedure when no claimant appears or establishes his claim to such property within six months and if the person, in whose possession such property was found, is unable to show that it was legally acquired by him, the Magistrate may direct that the said property shall be at the disposal of State Government and may be sold by the Government. In such situation, proceeds of such sale shall be dealt with in such manner, as may be prescribed under CrPC or as directed by the Magistrate.
24. The apex Court in case titled as Smt. Basavva Kom Dyamangouda Patil versus State of Mysore and another, reported in (1977) 4 Supreme Court Cases 358, discussing the object and scheme of various provisions of CrPC, has observed that where the property, subject matter of an offence, is seized by the police, it ought not to be retained in the custody of the Court or of the police for any ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 16 time longer than what is absolutely necessary. It may, particularly, be necessary where the property concerned is .
subject to speedy or natural decay. There may be other compelling reasons also, which may justify the disposal of property to the owner or otherwise in the interest of justice.
The object seems to be that any property, which is in control of the Court, either directly or indirectly, should be disposed of by the Court and a just and proper order should be passed by the Court regarding its disposal.
25. Relying upon its pronouncement in Smt. Basavva Kom Dyamangouda Patil's case (supra), the apex Court in Sunderbhai Ambalal Desai's case (supra) reported in (2002) 10 Supreme Court Cases 283, has held that in a case where the vehicle is not claimed by the accused, owner, the insurance company or by a third person, then such vehicle may be ordered to be auctioned by the Court and if the said vehicle is insured with the insurance company, then the insurance company be informed by the Court to take possession of the vehicle which is not claimed ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 17 by the owner or a third person and if the insurance company fails to take possession, the vehicle may be sold as per .
direction of the Court. It has further been held that Court would pass such order within a period of six months from the date of production of the said vehicle before it.
26. Provisions of Chapter XXXIV of CrPC, especially Section 457 CrPC read with Section 458 CrPC, do not prohibit filing of second application for release of the property seized by the police and also, there is nothing in law prohibiting the Courts from entertaining the second application/petition where previous application/petition had been dismissed for default, on failure of the applicant/ petitioner to remain present himself or through his counsel, without adjudicating the matter on merit after giving full consideration to the case.
27. Though, I could not find direct case law wherein the second application under Section 457 CPC would have been declared to be maintainable, however, law is settled on the issue that second criminal complaint is maintainable ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 18 after dismissal of the first complaint in exceptional circumstances, i.e. where the previous order was passed on .
incomplete record or on a misunderstanding of the nature of complaint or it was manifestly absurd, unjust or foolish or where the new facts which could not, with reasonable diligence, have been brought on the record in the previous proceedings, have been adduced. However, after a decision given against the complainant upon a full consideration of his case, he or any other person should not be given another opportunity to file second complaint. In other words, where the previous complaint has been dismissed without giving full consideration of the case, second complaint has been held to be maintainable. {See Pramatha Nath Talukdar versus Saroj Ranjan Sarkar, AIR 1962 Supreme Court 876.} Where the complaint was dismissed for default, but, not on merit, fresh complaint on the same facts has been held to be maintainable. {See Jatinder Singh and others versus Ranjit Kaur, (2001) 2 Supreme Court Cases 570}.
::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 1928. In case titled as Mahesh Chand versus B. Janardhan Reddy and another, reported in (2003) 1 .
Supreme Court Cases 734, fresh complaint on the same facts was held to be not barred, which was filed even after acceptance of cancellation report of the police/Investigating Officer and closure of the first protest petition/complaint of r to the complainant and it was further held by the apex Court that there is no statutory bar in filing a second complaint on the same facts where the previous complaint is dismissed without assigning any reason.
29. Relying upon Pramatha Nath Talukdar's and Jatinder Singh's cases (supra), the apex Court also in cases titled as Ranvir Singh versus State of Haryana and another, reported in (2009) 9 Supreme Court Cases 642, has held that filing of second complaint on the same cause of action between the same parties, when earlier complaint has been dismissed for nonfiling of process fee but not on merit, is maintainable.
::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 2030. Similarly, in Poonam Chand Jain and another versus Fazru, reported in (2010) 2 Supreme .
Court Cases 631, the apex Court, dismissing the plea of the complainant with regard to maintainability of second complaint on almost identical facts raised in the first complaint which was dismissed on merit, has held that r to second complaint can be entertained only in exceptional circumstances enumerated in Pramatha Nath Talukdar's case (supra).
31. Like criminal complaint, there is no prohibition or statutory bar for filing second application under Chapter XXXIV of CrPC for release of property, however, certainly, such complaint can be entertained only in exceptional circumstances as enumerated by the apex Court in various pronouncements discussed above. Maintainability and entertaining of second application always depends upon the facts and circumstances of each case. It would not be possible to put all the facts and circumstances in a straight jacket formula and each and every case has to be decided in ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 21 its given circumstances on the basis of settled law of the land.
.
32. Considering availability of option to the petitioner to file an application before the learned Magistrate for recalling impugned order, judgment in Vishnu Agarwal versus State of Uttar Pradesh and r to another, reported in (2011) 14 Supreme Court Cases 813, has also been referred, wherein it has been held that recalling the order of dismissal for default by the High Court, on an application preferred by the aggrieved party, does not amount to review the judgment or final order disposing of the matter under Section 362 CrPC by observing that Section 362 CrPC cannot be considered in a rigid or overtechnical manner to defeat the ends of justice.
It can be noticed that in the said case, the dismissal order was passed by the High Court and the High Court has inherent powers to recall its order under Section 482 CPC, which are not available with the Magistrate. As has been held by the apex Court in case titled as Bindeshwari ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 22 Prasad Singh versus Kali Singh, reported in (1977) 1 Supreme Court Cases 57, the Magistrates do not have .
inherent powers and, thus, cannot recall order of dismissal passed for default on the part of the complainant to cause his appearance personally or through his counsel for non prosecution of the case.
33. Issue of reviewing/altering/modifying/recalling judgment or final order, disposing of the matter, has been dealt with elaborately by the apex Court in case titled as State of Punjab versus Davinder Pal Singh Bhullar and others, reported in (2011) 14 Supreme Court Cases 770, which is as under:
"III. BAR TO REVIEW/ALTER JUDGMENT
44. There is no power of review with the Criminal Court after judgment has been rendered. The High Court can alter or review its judgment before it is signed. When an order is passed, it cannot be reviewed. Section 362 CrPC is based on an acknowledged principle of law that once a matter is finally disposed of by a Court, the said Court in the absence of a specific statutory provision becomes functus officio and is disentitled to entertain a fresh prayer for any relief unless the former order of ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 23 final disposal is set aside by a Court of competent jurisdiction in a manner prescribed by law. The Court becomes .
functus officio the moment the order for disposing of a case is signed. Such an order cannot be altered except to the extent of correcting a clerical or arithmetical error.
There is also no provision for modification of the judgment. (See: Hari Singh Mann v. Harbhajan Singh Bajwa, (2001) 1 SCC 169; and Chhanni v. State of U.P., (2006) 5 SCC
396.)
45. Moreover, the prohibition contained in Section 362 CrPC is absolute; after the judgment is signed, even the High Court in exercise of its inherent power under Section 482 CrPC has no authority or jurisdiction to alter/review the same. (See: Moti Lal v. State of M.P., (2012) 11 SCC 427; Hari Singh Mann (supra); and State of Kerala v.
M.M. Manikantan Nair, (2001) 4 SCC 752.)
46. If a judgment has been pronounced without jurisdiction or in violation of principles of natural justice or where the order has been pronounced without giving an opportunity of being heard to a party affected by it or where an order was obtained by abuse of the process of court which would really amount to its being without jurisdiction, inherent powers can be exercised to recall such order for the reason that in such an eventuality the order becomes a nullity and the provisions of Section 362 Cr.P.C. would not operate. In such eventuality, the judgment is manifestly contrary to the audi alteram partem rule of natural justice. The power of recall is different from the power of ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 24 altering/reviewing the judgment. However, the party seeking recall/alteration has to establish that it was not at fault. (Vide:
.
Chitawan v. Mahboob Ilahi, 1970 CrLJ 378 (All); Deepak Thanwardas Balwani v. State of Maharashtra, 1985 CrLJ 23(Bom); Habu v. State of Rajasthan, AIR 1987(Raj) 83);
Swarth Mahto v. Dharmdeo Narain Singh, (1972) 2 SCC 273; Makkapati Nagaswara Sastri v. S.S. Satyanarayan, (1981) 1 SCC 62; Asit Kumar Kar v. State of W.B., (2009) 2 SCC 703; and Vishnu Agarwal v. State of U.P., (2011) 14 SCC 813.)
47. This Court by virtue of Article 137 of the Constitution has been invested with an express power to review any judgment in Criminal Law and while no such power has been conferred on the High Court, inherent power of the court cannot be exercised for doing that which is specifically prohibited by the Code itself. (Vide: State v. K.V. Rajendran, (2008) 8 SCC 673).
48. In Sooraj Devi v. Pyare Lal, (1981) 1 SCC 500, this Court held that the prohibition in Section 362 CrPC against the Court altering or reviewing its judgment, is subject to what is "otherwise provided by this Code or by any other law for the time being in force". Those words, however, refer to those provisions only where the Court has been expressly authorised by the Code or other law to alter or review its judgment.
The inherent power of the Court is not contemplated by the saving provision contained in Section 362 CrPC and, therefore, the attempt to invoke that power can be of no avail.
::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 2549. Thus, the law on the issue can be summarised to the effect that the criminal justice delivery system does not clothe the .
court to add or delete any words, except to correct the clerical or arithmetical error as specifically been provided under the statute itself after pronouncement of the judgment as the Judge becomes functus officio. Any mistake or glaring omission is left to be corrected only by the appropriate forum in accordance with law."
Therefore, in present case, application for restoration of the earlier application by recalling the order by Magistrate is not permissible under law.
34. Viewed thus, petitioner, in present case, was having two remedies : firstly, to approach this Court or Sessions Court; and secondly, to file a fresh application before the Magistrate on the same grounds.
35. Keeping in view the effect of dismissal of complaint by Magistrate for default, the apex Court in case titled as Associated Cement Co. Ltd. versus Keshvanand, reported in (1998) 1 Supreme Court Cases 687, after discussing the object and scope of Section 256 CrPC, has held that, though, the Section affords protection ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 26 to an accused against dilatory tactics on the part of the complainant, but, at the same time, it does not mean that if .
the complainant is absent, the Court has duty to acquit the accused in invitum. It has further been held in the said judgment that the discretion under Section 256 CrPC must be exercised judicially and fairly without impairing the
36. to cause of administration of criminal justice.
The apex Court in case titled as Mohd. Azeem versus A. Venkatesh and another, reported in (2002) 7 Supreme Court Cases 726, also has considered dismissal of the complaint on account of one singular default in appearance on the part of the complainant as a very strict and unjust attitude resulting in failure of justice. Similar view has been taken by the apex Court in case titled as S. Anand versus Vasumathi Chandrasekar, reported in (2008) 4 Supreme Court Cases 67.
37. Detention of the property with the police amounts to handing over the custody to the Government.
Government through police or otherwise may not have ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 27 infrastructure to keep such properties, seized by the police, in safe custody and there may be loss of or to the property .
during such custody, which may result into causing financial burden upon the State in order to indemnify the owner of such property. For that reason only, as also explained by the apex Court, provisions for disposal of such property, have been provided in Chapter XXXIV of CrPC. Purpose of this Chapter is disposal of property but certainly not to detain property. Any property must reach in hand of a person legally entitled for that at the earliest except in exceptional, reasonable and justifiable circumstances warranting detention of property during trial or for specific provisions of special enactments where property is liable to be confiscated in near future.
38. As discussed above, Section 457 CrPC bestows duty upon the Magistrate to dispose of the property seized by the police as and when it is reported to him. Filing of application for release of property by a person definitely amounts to reporting of seizure of the property to the ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 28 Magistrate. Therefore, after receiving such information or report, Magistrate is bound to follow the procedure provided .
in Section 457 CrPC and as provided in subsection (2) of this Section, he may order delivery of property to a person entitled for that, if such person is known and in case such person is unknown, Magistrate may detain the same, but, it has further been provided that in such situation, he shall issue a proclamation specifying the article of which such property consists, requiring any person, who may have a claim thereto, to appear before him and establish his claim within six months from the date of proclamation.
39. The words in Section 457 CrPC 'if such person is unknown, Magistrate may detain the property' can be interpreted in other words to mean that Magistrate has the power to reject the application filed by a person, if he is not found entitled for the same or where the entitled person is not before the Magistrate. Thus, power to reject the application and to detain property also includes the power to dismiss the application for release of the property for default ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 29 on the part of applicant either for presence or for taking effective steps for adjudication of the said application. But, .
such an order must be followed by action as required to be taken on the part of the Magistrate as per relevant provisions of law discussed above.
40. Further, immediately on receiving an application for release of property, seizure of the said property is reported to the Magistrate. In any case, whether the application for release of property has been dismissed for default or rejected for other reasons resulting into detention of the property, relevant provisions of the CrPC, in unambiguous terms, cast a duty upon the Magistrate to proceed further for disposal of the property in terms of Sections 457 (2) and 458 CrPC. The intent of legislature is clear from the fact that for detention, the words 'Magistrate may detain' have been used and immediately thereafter, the word 'shall' has been used stating that 'Magistrate may detain it and shall, in such case, issue a proclamation' and after proclamation, procedure under Sections 458 and 459 ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 30 CrPC, according to the facts and circumstances, is to be followed.
.
41. No doubt, in certain cases, Magistrate has power to dismiss the application/complaint for default in appearance on the part of applicant/complainant in the given facts and circumstances of the said case, but, such power must be exercised sparingly with great care and caution keeping in view the far reaching effect of such dismissal. Power of such dismissal does not mean that the Magistrate is bound to dismiss the application/complaint on a singular default on the part of applicant/complainant. The default in appearance may be for so many genuine reasons which can be explained by the applicant/ complainant on the next date of hearing as the Magistrate has power to adjourn the hearing of the application/ complaint even in absence of applicant/complainant for the next date. Power to dismiss for default should be resorted to in those cases where it would have been impossible to adjourn or proceed further.
::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 3142. Thus, as discussed above, the Magistrate may have competence and mandate to dismiss the application .
under Section 457 CrPC, but for consequences ensuing dismissal for default of application, discussed hereinabove, and also ratio of law laid down by the apex Court, the Magistrate should not have dismissed the application for singular default on the part of the applicantpetitioner in appearing in the Court either in person or through his counsel.
43. In view of above discussion, with due regards to the learned Judge, I find it difficult to agree with the judgment passed by Rajasthan High Court in Har Deo versus State, reported in AIR 1952 Rajasthan 148, wherein it has been held that Magistrate has not been given any power in CrPC to dismiss an application for release of property filed by the claimant for default.
44. Prayer of the petitioner, that instead of relegating the petitioner to the Magistrate by permitting to file second application for release of the vehicle, the same ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 32 may be ordered to be released in favour of the petitioner in present revision petition, cannot be acceded to for want of .
sufficient material before this Court. The entire record so as to assess all facts and circumstances in which application of petitioner was dismissed by the trial Court is not on record.
Copy of FIR or any other material of the case under investigation, in which the vehicle has been seized by the police, is also not before this Court. Though, ownership and possession of the vehicle has been claimed on the basis of agreement of sale, photocopy of which, attested to be true copy by the learned counsel, has been placed on record, but, no other document is available to ascertain the veracity of claim of the petitioner that vehicle in question is registered in the name of Shri Jagdish Chand, s/o Shri Raiya Ram, as claimed in para 3 of the petition, and that detention of the said vehicle is no more required by the investigating agency.
All these facts can properly and effectively be assessed by the Magistrate on the basis of material placed before him by the petitioner as well as respondentState.
::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 3345. The application of petitioner was dismissed by the learned Magistrate for default for want of representation .
on behalf of the petitioner either in person or through counsel despite calling the case repeatedly on 22nd February, 2018. In petition preferred in this Court, not even a single word has been uttered by the petitioner so as to explain any plausible reason for his absence or nonappearance of counsel on his behalf before the learned Magistrate on 22 nd February, 2018 when the Magistrate was constrained to dismiss the application for default. For this reason also, I am not inclined to set aside the impugned order.
46. All the issues framed hereinabove are decided accordingly.
47. Therefore, present petition is disposed of in aforesaid terms with liberty to the petitioner to file a fresh comprehensive application before the Magistrate for release of vehicle in question, which shall be considered by the learned Magistrate on its own merit, without being influenced by any observation made by this Court, with ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP 34 regard to claim of petitioner to the vehicle, in present petition, and shall be disposed of in accordance with law, .
especially, as per procedure provided under Chapter XXXIV of CrPC.
Copy dasti.
(Vivek Singh Thakur) Judge April 17, 2018 ( rajni ) ::: Downloaded on - 18/04/2018 23:45:28 :::HCHP