Allahabad High Court
Vinay Kumar Son Of Shri Kundan Lal vs State Of U.P. And Sanjay Kumar Dixit Son ... on 9 April, 2007
Equivalent citations: IV(2007)BC44
Author: Vinod Prasad
Bench: Vinod Prasad
JUDGMENT Vinod Prasad, J.
1. Aggrieved by the order dated 25.4.2005 passed by Additional Sessions Judge, court No. 1, Muzaffarnagar in Criminal Revision No. 146 of 2004, Sanjay Kumar Dixit v. Sugandha Steel and Ors. the revisionist has filed the present revision. By the impugned order dated 25.4.2005 the Lower Revisional Court had allowed the revision filed by Sanjay Kumar Dixit, complainant and had set aside the order dated 5.2.2004 passed by Additional Chief Judicial Magistrate, Ist Muzaffarnagar in Criminal Complaint Case No. 282/9 of 2002. By the order dated 5.2.2004 Additional Chief Judicial Magistrate, Ist Muzaffarnagar has dismissed in default the complaint of Sanjay Kumar Dixit complainant under Section 138 of the N.I. Act. The grievance of the present revisionist Vinay Kumar in the instant revision is that the order passed by the Lower Revisional Court is contrary to the provision of Section 256 Cr. P.C. and therefore, should be set aside. Before examining the said contention of Sri Dharmendra Singhal, learned Counsel for the revisionist the resume of facts are referred to below.
2. Respondent No. 2, Sanjay Kumar Dixit filed Complaint Case No. 282/09 of 2002 in the court of Additional Chief Judicial Magistrate, Ist Muzaffarnagar under Section 138 of the N.I. Act, hereinafter referred to as the N.I. Act, against Sugandha Steel, Vinay Kumar (revisionist), Ravindra Kumar and Sri Ravi Khanna on 25.1.2002. The allegations in the complaint were that the Sugandha Steel was a registered firm of which Vinay Kumar, Ravindra Kumar and Ravi Khanna were partners and proprietors. They use to run and supervise the said firm. The accused persons, on various dates and at different times had taken loan from the complainant Sanjay Kumar Dixit for the satisfaction of which they had issued cheque No. 0016794 of Union Bank of India from Account No. CC-131 of an amount of Rs. four lacs seventy thousand (Rs.470000/-) on 20.10.2001. The aforesaid cheque was deposited by the complainant on 12.12.2001 in Ganga Markentile Urban Co-operative Bank Limited, Muzaffarnagar in his account A-C/1314 on 12.12.2001 for encashment. The aforesaid cheque was returned on 13.12.2001 to the complainant with endorsement payment stop by the drawer, and hence, the said cheque was dishonoured. Complainant then gave a notice to the accused though his counsel on 24.12.2001 but the accused did not pay him the money as was demanded through the said notice in spite of the fact that they had received the notice, Vinay Kumar and Ravindra Kumar gave a false reply to the complainant of his said notice on 7.1.2002 and refused to pay him the money.
3. Complainant filed a complaint under Section 138 of the N.I. Act in the Court of A.C.J.M. Ist, Muzaffarnagar. Complainant examined himself on 29.7.2002 under Section 200 Cr. P.C.. and also filed documents in support of his case. A. CJ. M, 1st, Muzaffarnagar summoned Sugandha Steel, Vinay Kumar and Ravi Khanna for offence under Section 138 of the N.I. Act under Section 204 Cr. P.C. vide order dated 19.9.2002 and directed the complainant to take steps under Section 204(2)and (4) within seven days fixing 4.10.2002 for appearance of the accused. The order sheet of the case (annexure No. 4 as well as annexure CA1) indicated that accused Ravi Khanna appeared in the Court on 20.1.2003 and was bailed out on that very day. Other dates fixed in the case were 25.1.2003, 21.3.2003, 16.5.2003, 16.6.2003, 2.7.2003, 31.7.2003, 1.9.2003, 6.10.2003, 3.11.2003, 6.12.2003, 16.1.2004 and 31.1.2004 but nothing material happened. On 5.2.2004 when the case was called out nobody from either side was present in court and hence, A.C.J.M. Ist Muzaffarnagar ordered that the case be again called at 3 P.M. When the case was again called out at 3.00 P.M. nobody from rival sides was present nor any exemption application was filed on behalf of the complainant or the accused and hence the trial court dismissed the complaint in absence of both the parties and ordered the record to be consigned to the record room.
4. Complainant Sanjay Kumar Dixit, (respondent No. 2) challenged order of dismissal of his complaint in Criminal Revision No. 146/2004, Sanjay Kumar Dixit v. Sugandha Steel and Ors. before the Sessions Judge, Muzaffarnagar, which revision was heard and allowed by Additional Sessions Judge court No. 1, Muzaffarnagar vide his impugned order dated 25.4.2005. The Lower Revisional Court set aside the order dated 5.2.2004 passed by Additional Chief Judicial Magistrate, Ist Muzaffarnagar dismissing the complaint in default and remanded the matter back to the trial court with a direction that it should proceed further in accordance with law which order is impugned in the present revision.
5. I have heard Sri Amit Dagga and Sri Dharmendra Singhal, learned Counsellor the revisionist as well as Sri Gaurav Kakkar and learned A.G.A. in opposition.
6. Learned Counsels for the revisionist did not addressed on the merits of the revision at all but they confined their submissions only on the legal aspect of the matter and contended that in view of Section 143 of the N.I. Act, offence under Section 138 of the N.I. Act is to be tried summarilyand accordingly in consonance with Section 262 Cr. P.C.. the procedure of summons case is to be followed by the Magistrates while trying offence under N.I. Act and therefore, in view of Section 256 Cr. P.C.. the dismissal of complaint in the absence of complainant amounts to acquittal of accused and therefore, no revision against such an order was maintainable in so far as against an order of acquittal, in a case instituted up on a complaint, an appeal against acquittal is maintainable under Section 378(4) Cr. P.C. in this court after obtaining leave to appeal from this Court. They, therefore, contended that the revision filed by the complainant before the Lower Revisional Court was not maintainable and the impugned order passed by lower Revisional Court is without jurisdiction and is illegal and should be set aside and the present revision should be allowed.
7. Sri Gaurav Kakkar on the other hand contended that on the facts of the case the Lower Revisional Court has passed the impugned order which is just and proper as the A.C.J.M. Ist had not given any reason for dismissing the complaint in default vide his order dated 5.2.2004. He submitted that the revisionist had cheated the complaint respondent No. 2 to a tune of Rs. Four lacs seventy thousand and this Court should not interfere at all with the Lower Revisional Court's order.
8. I have considered the submission raised by both the sides. For the clarity of understanding Section 143 of the N.I. Act is quoted below:
143. Power of Court to try cases summarily.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (1973 of 1974), all offences under this Chapter shall be tied by a Judicial Magistrate of the first class or by a Metropolitan Magistrate and the provisions of Section 262 to 265 (both inclusive) of the said Code shall, as far as may be, apply to such trials:
Provided that in the case of any conviction in a summary trial under this section, it shall be lawful for the Magistrate to pass a sentence of imprisonment for a term not exceeding one year and an amount of fine exceeding five thousand rupees:
Provided further that when at the commencement of, or in the course of a summary trial under this section, it appears to the Magistrate that the nature of the case is such that a sentence of imprisonment for a term exceeding one year may have to be passed or that it is, for any other reason, undesirable to try the case summarily, the Magistrate shall after hearing the parties, record an order to that effect and thereafter recall any witness who may have been examined and proceed to hear or rehear the case in the manner provided by the said Code.
(2)The trial of a case under this section shall, so far as practicable, consistently with the interests of justice, be continued form day to day until its conclusion, unless the Court finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded in writing.
(3) Every trial under this section be conducted as expeditiously as possible and an endeavour shall be made to conclude the trial within six months form the date of filing of the complaint.
9. A perusal of the Section indicate that unless and until the Magistrate finds it undesirable he is to try the offence under N.I. Act in a summary trial in accordance with the provisions of Section 262 to 265 Cr. P.C. Procedure for summary trial is incorporated under CHAPTER-XXI Cr. P.C. engulfing Section 260 to 265 Cr. P.C. For the purposes of Section 143 of the N.I. Act Section 260 and 261 Cr. P.C. has got no application. Section 262 Cr. P.C.. Provides that while trying the case summarily under Chapter XXI the procedure of summons case has to be followed. Thus provisions of Section 256 applies in all trials for offence under Section 138 of the N.I. Act. Section 256 Cr. P.C. provides thus:
Non-appearance or death of complainant. 256. (1) If the summons has been issued on complaint, and on the day appointed for the appearance of the accused, or any day subsequent thereto which the hearing may be adjourned, the complainant does not appear, the Magistrate shall, notwithstanding anything herein before contained, acquit the accused, unless for some reason he thinks it proper to adjourn the hearing of the case to some other day:
Provided that where the complainant is represented by a pleader or by the officer conducting the prosecution or where the Magistrate is of opinion that the personal attendance of the complainant is not necessary, the Magistrate may dispense with his attendance and proceed with the case.
(2)The provisions of Sub-section (1)shall, so far as may be, apply also to cases where the non-appearance of the complainant is due to his death.
10. Thus, from the perusal of Section 256 Cr. P.C, it is clear that if the summons has been issued to the accused on a complaint or on any subsequent date fixed for appearance of the accused or on any subsequent day, if the complainant does not appear, the Magistrate has to acquit the accused unless he thinks it proper to adjourn the hearing of the case to some other day. It has been held by this Court and many other High Courts that an order of dismissal of complaint under Section 256 Cr. P.C. amounts to an acquittal of the accused as Section 256(1) Cr. P.C. provides only of such an eventuality in case of non-appearance of complainant which may also be because of his death. Thus, it is clear that at the stage of Section 204 Cr. P.C, if the accused has been summoned by the trial court and the complaint does not appear before the Trial Magistrate then, both in summons triable cases and in summarily trial cases, the Magistrate has to acquit the accused unless for same reasons he thinks it proper to adjourn the hearing of the case to some other day. For the proposition that if the complaint is not present the Magistrate has no option but to acquit the accused, reliance can be placed on the decisions reported in AIR 1936 Allahabad 658, Prag Lal v. Rustam Singh Daulat Ram v. Ram Kishan AIR 1948 Madras 48 Natesa Naicker v. Marigramani. It has been held by this Court in case of Ravhubir Singh v. State of U.P. 1987 ACC 298 that in case the complainant or his counsel is not present when the case is called out the Magistrate has to acquit the accused. It has been held in the aforesaid judgment as follows:
Under Section 255, the Magistrate was required after taking evidence under Section 254 and after taking further evidence, it necessary, to consider as to whether the accused was to be acquitted or not. In case he was found to be guilty, he shall record an order of acquittal,. But in case the case was adjourned to some other date and on that date the complainant does not appear, Section 256 enacts that the Magistrate shall acquit the accused.
11. It has further been held by the Apex Court in case of Major General A.S. Gauraya v. S.N. Thakur 1986 (23) ACC 346 S.C. as follows:
9. Section 249 of the Criminal P.C. enables a Magistrate to discharge the accused when the complainant is absent and when the conditions laid down in the said section are satisfied. Section 256(1) of the Criminal P. C. enables a Magistrate to acquit the accused if the complainant does not appear. Thus, the order of dismissal of a complaint by a criminal Court due to the absence of a complainant is a proper order.
12. Thus, from the above judgments it is clear that if the complainant or his pleader does not appear before the trial court on the date fixed for appearance of the accused or on any subsequent date the Magistrate has no option but to acquit the accused unless he chooses to adjourn the proceeding to some other date.
13. Now coming to the facts of the present case, it is clear that on 5.2.2006 the case was called out at the first instance but nobody appeared before the trial court. Trial Court ordered the case to be called at 3.00 P.M. At 3.00 P.M. also none of the parties nor their respective counsels appeared before the trial court. Hence, the Magistrate was left with no option but to dismiss the complaint which order amounts to an acquittal of accused under Section 256(1) Cr. P.C.. In this view of the matter, the question which arises for consideration is whether any revision was maintainable before the Lower Revisional Court or not against such an order? This leads us to Section 378 Cr. P.C.. relating to power of an appeals in case of an acquittal. Section 378 Cr. P.C.. provides as follows:
Appeal in case of acquittal.
378. (1) Save as otherwise provided in Sub-section (2), and subject to the provisions of Sub-sections (3) and (5),-
(a) the District Magistrate may, in any case, direct the Public prosecutor to present an appeal to the Court of Sessions from an order of acquittal passed by a Magistrate in respect of a cognizable and non-bailable offence;
(b) the State Government may, in any case, direct the Public Prosecutor to present an appeal to the High Court form an original or appellate order of an acquittal passed by any Court other than a High Court (not being an order under Clause (a) or an order of acquittal passed by the Court of Sessions in revision.) (2) If such an order of acquittal is passed in any case in which the offence has been investigated by the Delhi Special Police Establishment constituted under the Delhi Special Police Establishment Act, 1946 (25 of 1946), or by any other agency empowered to make investigation into an offence under any Central Act other than this Code, (the Central Government may, subject to the provisions of Sub-section (3), also direct the public prosecutor to present an appeal-
(a) to the Court of Sessions, from an order of acquittal passed by a Magistrate in respect of a cognizable and non-bailable offence;
(b) to the High Court form an original or appellate order of an acquittal passed by any Court other than a High Court (not being an order under Clause (a) or an order of acquittal passed by the Court of Sessions in revision.) (3) No appeal (to the High Court) under Sub-section (1)or Sub-section (2) shall be entertained except with the leave of the High Court.
(4) If such an order of acquittal is passed in any case instituted upon complaint and the High Court, on an application made to it by the complainant in this behalf, grants special leave to appeal from the order of the acquittal, the complainant my present such an appeal to the High Court.
(5) No application under Sub-section (4) for the grant of special leave to appeal from an order of acquittal shall be entertained by the High Court after the expiry of six months, where the complainant is a public servant, and sixty days in every other case, computed from the date of that order of acquittal.
(6) If, in any case, the application under Sub-section (4)for the grant of special leave to appeal form an order of acquittal is refused, no appeal from that order of acquittal shall lie under Sub-section (1) or under Sub-section (2).
14. From the perusal of the aforesaid Section it is clear that if an order of acquittal has been passed a case instituted upon a complaint then on an application made before the High Court by the complainant the High Court can grant special leave to appeal from an order of acquittal. Thus in the present case against the dismissal of complaint which amounted to acquittal of accused complainant respondent No. 2 Sanjay Kumar Dixit had got the right to file special leave to appeal under Section 378(4) Cr. P.C.. in this Court, which admittedly has not been done. Section 401(4) Cr. P.C. provides that under the Code of Criminal Procedure if an appeal lies and no appeal is brought no proceeding by way of revision shall be entertained at the instance of the party who could have appealed. The said Sub-section is quoted below:
High Court's powers of revision.
401. (4) Where under this Code an appeal lies and no appeal is brought, no proceeding by way of revision shall be entertained at the instance of the party who could have appealed.
15. Thus, Section 401(4) Cr. P.C. Prohibits maintainability of any revision in case of acquittal recorded in a case instituted upon a complaint as the complainant has got a right to file special leave to appeal before the High Court. The Said Section interdicts revisional power of High Court as well as of Sessions court. This is the import of joint reading of Sections 378(4), 397, 399(1) and 401(4) Cr. P.C. in conjunction with each other.
16. Thus, from the discussions made above it is perceptibly clear that against the order dated 5.2.2004 passed by A.C.J.M. Ist Muzaffarnagar in the complaint case instituted by complainant Sanjay Kumar Dixit respondent No. 2 which amounted to acquittal of accused revisionists; respondent No. 2 complainant had a right to file a special leave to appeal to this Court under Section 378(4) Cr. P.C. and since that having not been done no revision was maintainable at his behest before Sessions Judge Muzaffarnagar against the prohibition contained under Section 401(4) Cr. P.C.
17. In view of the above discussions the residue is that impugned order dated 25.4.2005 passed by lower revisional court Additional Sessions Judge Court No. 1, Muzaffarnagar cannot be sustained in law as it has been passed in the teeth of the Section 378(4) Cr. P.C. read with Section 401(4) Cr. P.C.. Lower Revisional Court had no jurisdiction to entertain the revision against the order dated 5.2.2004 passed by the Magistrate dismissing the complaint under Section 256(1) Cr. P.C.
18. Resultantly, the impugned order dated 25.4.2005 passed by Additional Sessions Judge, Court No. 1 Muzaffarnager in Criminal Revision No. 146 of 2004, Sanjay Kumar Dixit v. Sugandha Steel and Ors. is de horse the law and cannot be sustained.
19. This revision is allowed. Impugned order dated 25.4.2005 passed by Additional Sessions Judge, Court No. 1 Muzaffarnager in Criminal Revision No. 146 of 2004, Sanjay Kumar Dixit v. Sugandha Steel and Ors. is hereby quashed.