Kerala High Court
Kamala vs The Sub Divisional Magistrate on 29 November, 2017
Author: B. Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
WEDNESDAY, THE 29TH DAY OF NOVEMBER 2017/8TH AGRAHAYANA, 1939
OP(Crl.).No. 122 of 2017 (Q)
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CRRP 103/2014 of ADDL. D.C. & SESSIONS COURT - IV, KOZHIKODE
PETITIONER/PETITIONER:
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KAMALA, W/O.GOVINDAN, PALICHERRY HOUSE, POST NADAVANNUR,
KOZHIKODE DISTRICT.
BY ADV. SRI.R.K.MURALEEDHARAN
RESPONDENTS/RESPONDENTS:
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1. THE SUB DIVISIONAL MAGISTRATE
KOZHIKODE, KOZHIKODE DISTRICT 673001.
2. THE TAHSILDAR & EXECUTIVE MAGISTRATE
TALUK OFFICE, KOYILANDY, KOZHIKODE DISTRICT,
PIN-673305.
3. ASOKAN., S/O.KUNHIKANNAN, PALICHERRY HOUSE, POST NADUVANNUR,
KOZHIKODE DISTRICT 673614.
R1&R2 BY PUBLIC PROSECUTOR, SRI. C. K. PRASAD
THIS OP (CRIMINAL) HAVING BEEN FINALLY HEARD ON 29-11-2017, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(Crl.).No. 122 of 2017 (Q)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 A TRUE COPY OF THE CONDITIONAL ORDER ISSUED BY THE IST
RESPONDENT DTD 15/6/2012 IN A 1838/12
EXHIBIT P2 A TRUE COPY OF THE COMMUNICATION OF THE VILLAGE OFFICER TO
THE 2ND RESPONDENT DTD 17/11/2012
EXHIBIT P3 A TRUE COPY OF THE REPORT SUBMITTED BY THE CHARGE OFFICER
DTD 19/6/2013 OBTAINED UNDER RTI ACT
EXHIBIT P4 A TRUE COPY OF THE COMMUNICATION DTD 20/11/2013 FROM THE
OFFICE OF 2ND RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE REPLY RECEIVED FROM THE OFFICE OF 2ND
RESPONDENT
EXHIBIT P6 A TRUE COPY OF THE ORDER IN CRMC NO 2098/2014 DTD
23/5/2014
EXHIBIT P7 A TRUE COPY OF THE COMMUNICATION DTD 31/7/2014 BY THE 2ND
RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE ORDER IN CRP NO 103/2014 DTD 16/7/2015
EXHIBIT P9 A TRUE COPY OF THE JUDGMENT IN OP CR 108/2016 DTD 1/6/2016
EXHIBIT P10 A TRUE COPY OF THE ORDER DTD 9/8/2016 ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT P11 A TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER
DTD 13/10/2016.
RESPONDENT(S)' EXHIBITS : NIL
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// True Copy //
PA to Judge
B. SUDHEENDRA KUMAR, J.
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O. P.(Crl) No. 122 of 2017
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Dated this the 29th day of November, 2017
ORDER
The petitioner is the petitioner in the proceedings No.D1-2668/12 on the files of the Court of the Tahsildar and Executive Magistrate, Quilandy.
2. The petitioner filed a complaint before the Sub Divisional Magistrate court, Kozhikode, alleging that the third respondent herein encroached and obstructed the public way.
3. Pursuant to the said complaint, the learned Sub Divisional Magistrate passed Ext. P1 conditional order under Section 133(1) Cr.P.C. directing the third respondent herein to remove the obstruction or to appear before the O. P. (Crl) No. 122 of 2017 -2- Court of the Tahsildar and Executive Magistrate, Quilandy, on 11-7-2012, at 2 p.m., and show cause why the conditional order should not be made absolute. Thereafter, the third respondent herein appeared before the learned Magistrate and filed objection. The learned Magistrate, thereafter, passed Ext. P7 order, holding that there was no substance in the complaint. Thereafter, the petitioner approached the Sessions Court. As per Ext. P8 order, the learned Sessions Judge, set aside Ext. P7 order and directed the learned Tahsildar and Executive Magistrate to consider the matter afresh as provided under Sections 137 and 138 of Cr.P.C.. Thereafter, Ext. P10 order was passed by the learned Magistrate making the conditional order absolute. O. P. (Crl) No. 122 of 2017 -3-
4. The petitioner has filed this Original Petition seeking for implementation of Ext.P10 order.
5. Service is complete. However, there is no appearance for the third respondent.
6. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
7. The prayer of the petitioner is to issue a direction to the 2nd respondent to implement Ext.P10 order at the earliest. It appears that the learned Sessions Judge as per Ext.P8 order directed the learned Magistrate to comply with the provisions of Sections 137 and 138 Cr.P.C., before passing the final order afresh. However, the learned Magistrate did not comply with the said provisions before passing Ext.P10 order.
O. P. (Crl) No. 122 of 2017 -4-
8. In this case, the third respondent appeared before the learned Magistrate and filed objection. However, the learned Magistrate did not record the evidence in the matter as in a summons case as mandated under Section 138(1) Cr.P.C. before making the conditional order absolute. The said order is Ext.P7 order. Ext.P7 order was challenged in revision. As per Ext.P8 order, the learned Sessions Judge directed the learned Magistrate to comply with the provisions of Sections 137 and 138 Cr.P.C. before passing the final order in the matter. Thereafter, since there was delay in passing the final order, the petitioner herein approached this court with O.P.(Crl.) No.108 of 2016. As per Ext.P9 judgment dated 1.6.2016, the learned Single Judge directed the 2nd respondent to dispose of the matter O. P. (Crl) No. 122 of 2017 -5- within a period of one month from the date of the said judgment. Thereafter, it was only for the sake of complying with the direction of this court in Ext.P9 judgment, Ext.P10 order was passed by the learned Magistrate without complying with the direction in Ext.P8 and the provisions of law. In the said circumstances, Ext.P10 cannot be legally sustained. Therefore, it will not be just and proper to issue a direction to the 2nd respondent to implement the said order. However, this being the fact, the 2nd respondent is directed to dispose of the complaint in accordance with law, as per the direction in Ext.P8 order, within one month from the date fixed for the appearance of the petitioner before the learned Magistrate. O. P. (Crl) No. 122 of 2017 -6-
In the result, this Original Petition stands disposed of as above.
The petitioner shall appear before the learned Tahsildar and Executive Magistrate on 15.12.2017 at 3 p.m. The learned Magistrate shall issue notice to the third respondent herein.
I make it clear that if any order is passed in the complaint in favour of the petitioner and the petitioner finds that there is delay in implementing the said order, the petitioner shall be at liberty to approach this court again seeking for appropriate relief.
Sd/-
B. SUDHEENDRA KUMAR, JUDGE.
ani/dl/30.11.17 // True Copy // PA to Judge