Bombay High Court
Sudhakar Ramkrushna Gangane vs State Of Maharashtra on 19 August, 2013
Author: B.P. Dharmadhikari
Bench: B.P. Dharmadhikari, A.S. Chandurkar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH
CRIMINAL APPLICATION (APL) NO. 412 OF 2012
1. Sudhakar Ramkrushna Gangane,
aged 60 years, occupation - Social
Service, r/o Yatra Chowk, Akot,
Tq. Akot, District - Akola.
2. Punjabrao Tukaramji Shirsat,
aged 60 years, occupation -
Cultivator, r/o Narsing Road,
Akot, Tq. Akot, Dist. Akola.
3. Prabhakar Ramkrushna Gangane,
aged 65 years, occupation -
Cultivator, r/o Yatra Chowk, Akot,
Tq. Akot, District - Akola.
4. Bhimrao Bhaurao Wankhede,
aged 70 years, occupation -
Cultivator, r/o Alewadi, Tq.
Akot, District - Akola.
5. Pandharinath Harishchandra
Siraskar, aged 70 years,
occupation - Cultivator,
Popatkhed Road, Akot,
Tq. Akot, District - Akola.
6. Shaligram Pundlik Awchar,
aged 65 years, occupation -
Cultivator, r/o Pathardi,
Tq. Telhara, District - Akola.
7. Bhaudeorao Pundlikrrao Girhe,
aged 60 years, occupation -
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Cultivator, r/o Hiwarkhed,
Tq. Telhara, District - Akola.
8. Bhaurao Suryabhanji Ambalkar,
aged 60 years, occupation -
Business, r/o Somwar Wes, Akot,
Tq. Akot, District - Akola.
9. Mumtazbi Abdul Wahid Patel,
aged 60 years, occupation -
Household, r/o Kawtha, Tq.
Akot, District - Akola
and other Directors of the
complaints have died. ... APPLICANTS
Versus
1. State of Maharashtra
through Police Inspector, Akot.
2. Rameshwar @ Rambhau
Wasudeorao Karale, aged 54 years,
occupation - Cultivator, r/o Wai,
Tq. Akot, District - Akola. ... RESPONDENTS
Shri R.L. Khapre with Shri Amol Deshpande, Advocates for the
applicants.
Shri A.S. Fulzele, APP for respondent No. 1.
Shri A.M. Ghare, Advocate for respondent No. 2.
.....
CORAM : B.P. DHARMADHIKARI &
A.S. CHANDURKAR, JJ.
DATE OF RESERVING JUDGMENT : AUGUST 05, 2013.
DATE OF PRONOUNCING JUDGMENT : AUGUST 19, 2013.
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JUDGMENT :(Per B.P. DHARMADHIKARI, J.) This application under Section 482 of Criminal Procedure Code (Cr. P.C.),1973, is filed by 9 respondents shown as accused in R.C.C. No. 49 of 2009, challenging the order dated 25.5.2010 passed by the Judicial Magistrate First Class, (JMFC) Akot, and consequential registration of FIR No. M-2/2010 dated 1.6.2010 under Sections 406, 468, 477-A read with Section 34 of Indian Penal Code (IPC) at Akot police station in Akola district.
The proceedings before the JMFC are filed by Respondent No. 2 herein. Though there is no express interim order, this Court has in its order dated 22nd November, 2010 has stated that "Ad interim order, if any, granted earlier to continue till then." There is dispute between the parties about grant or continuation of interim order but then Respondent No. 1 State has in its reply affidavit dated 3.7.2010, in paragraph 8 stated that on 11.6.2010, while issuing notice, this Court orally directed not to arrest the petitioners till filing of reply and Respondent No. 1 was obeying that direction. The challenge as posed u/S. 482 Cr.
::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 4P.C. was earlier looked into in Cr. W.P. 322 of 2009 & on 21 st August, 2009, learned Single Judge of this Court set aside the order dated 3.6.2009 passed by JMFC, Akot, directing that the complaint as filed be forwarded to police station to register it with further direction to investigate and to submit report. This Court set aside that direction and restored RCC No. 49 of 2009 back to file. JMFC was left free to peruse the Complaint and to proceed as per Cr. P.C. The grievance in the matter pertains to business transacted in the year 1994-95 and after 25.5.2010 there is no further investigation or progress. Hence, as jointly requested, matter is heard finally by issuing Rule and making it returnable forthwith.
2. Advocate Khapre for the applicants has urged:--
(I) Impact of judgment dated 21.8.2009 delivered by this Court in Cr.W.P. 322 of 2009 has not been considered and said judgment is violated.
Inviting attention to order-sheets from 11.5.2009 onwards by the Court of learned JMFC, it is submitted that the ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 5 judgment dated 21.8.2009 of this Court was received by the learned LMFC on 31.8.2009. Thereafter, the RCC was adjourned to various dates for verification on 6 occasions. Then due to absence of complainant and his Counsel, it was kept for orders and again stage of verification was restored. Two dates thereafter. An application under S.156(3) Cr. P.C. was moved. It was heard and granted on 25.5.2010. Complaint was made over to police for investigation. Similar order dated 3.6.2009 passed was quashed by this Court and hence, the RCC was then placed for verification. Without any justifiable ground, the step towards verification could not have been withdrawn and same course ( already set aside) could not have been followed. Observation in para 9 of the impugned order that police had knowledge earlier and still did not take any steps are perverse in as much as, the communication dated 2.7.1997 is addressed to Minister for Cooperation and Textiles of State Government and not to police station. Full Bench judgment of this Court reported at 2010 (1) BCR (criminal) 1 - 2010 (1) Mah. L.J. 421- 2010 All MR (Cri) 244 - Mr. Panchabhai Popatbhai Butani vs. State of ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 6 Maharashtra looked into by the learned JMFC is read out in an attempt to distinguish it.
(II) Complaint or grievance is only on the basis of loose papers which are inadmissible and insufficient in law to fasten, even prima facie, any guilt on applicants.
To demonstrate that complaint as filed does not make out any offence even prima-facie and to assail a finding to the contrary recorded in the impugned order, support is taken from the judgment of Hon. Apex Court reported at AIR 1998 SC 1406-- Central Bureau of Investigation vs. V.C. Shukla.
Submission is loose papers are not the account books and not admissible under S. 34 of the Evidence Act. The period of commission of alleged offence is from 1.4.1994 to 3.6.1995 and an audit for the period from 1.4.194 till 30.6.1997 is already conducted and Applicants are not found at fault. On 24.7,1997, Regional Deputy Director of Handlooms, Powerlooms and Textiles also ordered an audit-inquiry and called for report for fastening liability. After receipt of this audit report, FIR 118 ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 7 dated 22.5.2001 came to be registered against the Respondent 2 and others. Thus, loose papers needed to be viewed in this background and discarded.
(III) In view of registration of FIR 118 dated 22.5.2001 against Respondent 2 and others under Sections 406, 409 r/w S.34 IPC; there is no scope for recoding a second FIR in the matter again. AIR 2001 SC 2637-- T.T. Anthony vs. State of Kerla is relied upon in this respect.
(IV) The alleged offences are prior to 1997 and private complaint registered as RCC 49/2009 is filed on 4.5.2009. Thus, it is barred by the limitation. Artificially, offences attracting more punishment are added to avoid the bar of limitation. As offences punishable under Ss. 468 and 477A are not made out, limitation of 3 years is attracted and RCC 49 of 2009 is not tenable.
3. Submissions of Advocate A.M. Ghare :--
::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 8At the outset, learned Counsel submits that for past more than 15 years, the complaint lodged by the Respondent 2 has not been inquired into and the Applicants have succeeded in scuttling the prosecution. They are politically influential and because of oral directions of this Court, they did not co-operate with the police,did not supply them any documents or information and police authorities also indirectly helped them in avoiding the legal process. Though there is no stay to the impugned order, police have not submitted any report either u/S.169 or 173 Cr. P.C. He requested the Court to call for case diary and note the non-cooperation by the applicants.
(I) On earlier judgment and directions by the learned Single Judge of this Court on 21.8.2009, he argues that the course adopted by the learned JMFC is in consonance therewith and also as per Cr. P.C. The police can after suitable inquiry, submit the report of "no offence" and hence, merely by an order u/s 156(3), no cause accrues to them. He relies upon the judgment reported at 2007 (5) Mah. L.J. 7 (FB)- Laxminarayan ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 9 Vishwanath Arya Vs. State of Maharashtra and Ors. looked into by the Full Bench, supra. He also accepts that there is no difference between the order dated 3.6.2009 passed earlier and set aside by this Court on 21.8.2009 as also present impugned order dated 25.5.2010. His submission is judgment of High Court dated 21.8.2009 does not decide further course of action to be adopted by the learned JMFC and leaves it to that Court.
Said Court has accordingly heard parties and as per the law laid down in 2013 All MR (Cri) 970-Shri Shyamsunder Radhyeshyam Agrwal vs. State of Maharashtra, used its discretion and decided to send the matter for investigation. By issuing such direction. JMFC can not be said to have taken cognizance of the RCC 49 of 2009. Order under S.156(3) is an innocuous order not infringing any of the rights of the Applicants.
(II) On use of loose papers, learned Counsel states that AIR 1998 SC 1406 - Central Bureau of Investigation vs. V.C. Shukla considers the use of loose documents and the concept of ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 10 presumption about account books when charge was being framed. Here, the loose papers in handwriting of Prabhakar prima-facie revealed manipulations and fabricated accounts. The audit-inquiry and report which lead to FIR 118 overlook these documents. Report submitted by Shri Mehandale after inspection on 28 and 30th August,1997 as also report of the auditor forwarded with letter dated 21.12.1997 show the guilt of Applicants.
(III) Advocate Ghare points out that FIR 118 is in relation to period from 4.6.1995 to 31.3.1997 while the Respondent 2 seeks investigation into role of Applicants for the period from 1.4.1994 to 3.6.1005. Thus, the periods are distinct and hence, there is no second FIR. However, he relies 2013 (2) SCALE 491- Surinder Kaushik vs. State of Uttar Pradesh to demonstrate that there is no absolute bar on recording such FIR.
(IV) Complaint filed before the JMFC, particularly para 5 & 6 are pressed into service to show how in present facts, ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 11 the loose documents show transactions carried out in black and provisions made for money over and above the agreed sums.
The excess amount on one occasion, was asked to be paid at Bombay where Applicant 1 resided. Said Applicant was the Chairman of the Board and also MLA. The loose documents are in the handwriting of the applicant 3 Prabhakar. Pleadings in para 9 of the RCC are read out to show how the audit-inquiry was manged and the inquiry into facts emerging from loose documents was avoided by them. Enquiry report by Shri Mehandale for the period and later audit-inquiry report were not made available to the Respondent 2. On the contrary, Respondent 2 has been falsely implicated in FIR 118/2001. After Respondent 2 was charge sheeted therein on 24.10.2008, the report of Shri Mehandale became available to Respondent 2 under RTI Act and then complaint came to be filed. As the documents are fabricated, false account books have been brought into existence, offences punishable under Ss. 468 & 477A are disclosed and there is no limitation for taking its cognizance. In the alternative, he contends that JMFC is not concerned with ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 12 limitation bar at S.156 stage and police authorities, in their report, can point out said bar to the Court. As the applicants are relying upon the provisions of S. 319 Cr. P.C which enables addition of accused, the bar of limitation is not attracted at all.
(V) Support is taken from Mr. Panchabhai Popatbhai Butani vs. State of Maharashtra (supra) which in turn relies upon 1997 (8) SCC 476 - Madhu Bala vs. Suresh Kumar and Full Bench view of this Court in 2007 (5) Mah. L.J. 7 (FB)- Laxminarayan Vishwanath Arya Vs. State of Maharashtra & ors. and 2013 All MR (Cri) 970- Shri Shyamsunder Radhyeshyam Agrwal vs. State of Maharashtra to buttress his contentions. We may mention here that the Full Bench in Mr. Panchabhai Popatbhai Butani vs. State of Maharashtra ,supra, considers the Full Bench in Laxminarayan Vishwanath Arya Vs. State of Maharashtra & ors. (supra).
4. Reply:- In his reply arguments, Advocate Khapre submits that as held by the Division Bench of this Court in ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 13 judgment dated 2.7.2013 in Cr. Application No. 205 of 2013, even before issuing a direction under S.156(3) Cr. P.C., scrutiny of the controversy by the JMFC is essential. He also invites attention to the provisions of the Maharashtra Cooperative Societies Act, particularly to Sections 82, 83 & 88 to urge that a full proof scheme for inquiry into financial irregularities and malpractices with mechanism to ascertain the personal liability and recovery exists. S. 146(p) r/w 147(p) thereof is also relied upon to show that it creates an offence punishable with 3 years term and hence, limitation for filing a complaint is only three years. Opening para of main application filed before this Court is also read out to urge that RCC is filed in retaliation and malafidely. 2013 CR.L.J. 144 (SC)--(2012) 10 SCC 517- Manharibahi Muljibhai Kakadia vs. Shaileshbhai Mohanbhai Patel and 2012 (4) SCC 1-- Lalita Kumari vs. State of Uttar Pradesh & Others are relied upon.
5. Consideration.
We have already noted above the submission that ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 14 order dated 3.6.2009 and the impugned order dated 25.3.2010 are identical. It is in this background, we find brief mention of both these orders essential.
Order dated 3.6.2009 shows reference to para 3 of complaint that from 1991 the accused were the Directors on board of Akot Taluka Sahkari Soot Girni, Maryadit i.e. a Cooperative Society registered under Maharashtra Cooperative Societies Act. Complainant was then the main Administrator from 4.6.1995 till 10.61997. He found a diary maintained by the accused 3 Prabhakar which revealed misappropriation of the amount of Soot Girni. It also mentions representation dated 2.6.1997 sent by Complainant to Hon'ble Minister and its copy to D.S.P., Akola. Later did not take any cognizance but Hon. Minister appointed one Mehandale. After inquiry, Shri Mehandale reported misappropriation from 1991 to 3.6.1995.
Page 98 of xerox copy of said diary is where a note that amount of Rs. 2,50,000/- be sent to Mumbai appears. It then mentions contention of the Complainant that said amount was to be handed over to Accused 1 at Bombay (Mumbai). Court also notes ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 15 that Complainant and his colleagues were also accused in FIR 118 but then offences u/Ss. 406,409 read with S.34 IPC are for period from 1.4.1994 to 31.3.1997. Judgment in Narayandas Hirlalji Sarda vs. State of Maharashtra reported at 2008 All IR (Cri) 2737 is also appreciated. Magistrate in reported matter did not examine complainant on oath but only perused complaint and documents and felt detailed investigation by police necessary into the allegations made in the complaint.
Order of Magistrate directing police to register offence and to submit the report, being passed under S.156(3) Cr. P.C. was upheld by the High Court. JMFC. Akot then finds that offence alleged is cognizable one and still police did nothing.
Considering the facts and circumstances of RCC 49/2009 and inquiry report of Shri Mehandale, JMFC felt need of investigation through police. Hence, RCC 48/2009 was forwarded to Akot police station with direction to the police inspector to register the same, investigate and to report.
6. Impugned order dated 25.5.2010, in paras 1 to 3 ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 16 only mentions said consideration, Sections of offences, only fact of S. 156(3) order passed earlier and then the judgment of High Court in Cri. W.P. 322 of 2009. It then mentions argument of Complainant that JMFC can direct investigation and support drawn from Full Bench judgment in case of Mr. Panchabhai Popatbhai Butani vs. State of Maharashtra (supra). Two paras on S.156(3) are then reproduced and notices that Magistrate exercising powers under S.156(3) can direct registration of FIR and his jurisdiction is not only limited to a direction to investigate the offence. Then, only application of mind qua the RCC No. 49/2009 is in para 8 only. It records "At the cost of repetition, I want to state that, complaint discloses offences under sections 406, 468, 477-A read with 34 of Indian Penal Code,1860."
In para 9, learned JMFC finds that paragraph 10 of complaint shows inaction of police. It then follows full bench judgment in Butani (supra) and directs Police Inspector of Akot Police Station to investigate into alleged offences treating complaint as report.
Final report, either u/S 169 or 173 Cr. P.C. is also sought at the earliest. The complaint registered as RCC No. 49 of 2009 and ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 17 documents are directed to be sent to Police Inspector, Akot Police Station.
7. We, therefore, independently find that there is no difference between the first order dated 3.6.2009 and later order dated 25.5.2010. We will later consider the merits of the impugned order. But before that, we have to find out impact of judgment dated 21.8.2009 by the learned Single Judge. If earlier order stands set aside by the said judgment dated 21.8.2009, whether same order with change of date only, can be sustained?
Perusal of para 4 of said judgment shows contention that JMFC needed to proceed as per chapter 15 of Cr. P.C. or then to direct investigation under its S.156(3), submit a report and after hearing the complainant, orders could have been passed.
Objection by petitioner as noted by this Court reads:-- "Instead of that learned JMFC directed that the complaint in question should be sent to Akot police station with directions to Police Inspector to register the same and investigate into the matter and submit the report". The learned Single Judge has accepted this challenge in ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 18 para 4 of his judgment. The order dated 3.6.2009 was set aside and JMFC was directed to consider the complainant and to attend to it in accordance with the provisions of Cr. P.C. This Court then added that no views are expressed by it on merit and JMFC has to independently pass an appropriate order on said complaint. Thus, procedure adopted by the JMFC on 3.6.2009 was found not legal i.e. as per Cr. P.C. Later order dated 25.5.2010, however, again follows the same course of action.
8. Only change is later order draws support from a Full Bench judgment Mr. Panchabhai Popatbhai Butani vs. State of Maharashtra, supra. Earlier order dated 3.6.2009 relied upon Narayandas Hirlalji Sarda vs. State of Maharashtra reported at 2008 All IR (Cri) 2737. In impugned order the learned JMFC reproduces a para from said judgment to gather that S.156(3) provides a specific protection and gives right to a aggrieved person to approach Court for issuing a direction to a police officer to investigate. After completion of investigation, a report under S.173 is required to be submitted. Court then takes ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 19 notes of such report and proceeds as per law. Learned JMFC also takes note of shift in law to the effect that Magistrate, while ordering investigation, can also direct registration of FIR. The Full Bench obviously does not imply use of that power mechanically i.e. without proper evaluation of facts of the complaint at hand. The earlier order takes note of law laid down by the Division Bench at Nagpur in Narayandas Hirlalji Sarda vs. State of Maharashtra (supra) that-- "Magistrate being of opinion that it was necessary to have detailed investigation by police into allegations made in complaint, directed police to register offence and to submit report, said order being passed under S. 156(3), can not be said to be illegal." In the face of this law as explained by the Division Bench, the learned Single Judge of this Court has on 21.8.2009 quashed that order. Law looked into by the learned JMFC in impugned order on 25.5.2010 is not different. Thus, impugned order has been passed reiterating the same law but by quoting a Full Bench.
9. If the police officer, under S. 154 of Cr. P.C. has got ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 20 power to conduct a preliminary inquiry before registering a FIR, whether a direction issued by JMFC without looking into facts of complaint to such officer to register an offence can be sustained needs answer. Hon'ble Three Judge Bench of the Apex Court in Lalita Kumari vs. State of Uttar Pradesh & Others, (supra) has placed the question whether under Section 154 Cr. P.C., a police officer is bound to register an FIR when a cognizable offence is made out or he (police officer) has an option, discretion or latitude of conducting some kind of preliminary enquiry before registering the FIR, before the Constitution Bench of at least 5 Hon. Judges after noticing divergent views. The Division Bench of this Court in Shri Shyamsunder Radhyeshyam Agrwal vs. State of Maharashtra, (supra) has on 8.2.2013, concluded that the Magistrate has discretion whether to order inquiry under S. 156(3) or then to proceed under S. 200 Cr. P.C. Magistrate there after perusal of complaint and documents and after hearing the Counsel for complainant, did not find it necessary to proceed under S.156(3). This Division Bench has in para 15 of the judgment observed that powers of Magistrate while passing an ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 21 order a complaint, cannot restricted to prayer made in the complaint and he can exercise judicial discretion as per law in consonance with the material on record. Another Division Bench at Nagpur has on 2.7.2013 decided Cr. Application No. 258 of 2013. State of Maharashtra vs. Shashikant s/o Eknath Shinde, after scrutiny of various precedents found that disclosure of commission of a cognizable offence is sine qua non for issuing an order under S. 156(3).
10. In Manharibahi Muljibhai Kakadia vs. Shaileshbhai Mohanbhai Patel (Supra), the Hon. 3 Judges of The Apex Court have held that a Magistrate ordering investigation after perusal of complaint can not be said not to have taken cognizance. Order of CJM dated 18.6.2004 there read - "on perusing the complaint and the accompanying documents, in the said matter it is necessary to take into custody the documents mentioned in the complaint. It is necessary to find out the persons who have forged the signatures on such documents, and record their statements, and to compare the said signatures ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 22 with the signatures of the family members of the complainant, and in this regard obtain the opinion from the handwriting expert, in view of all this such investigations cannot be done by the Court, in view of this fact below Section 156(3) Cr. P.C in the matter of the said complaint for police investigations it is hereby ordered to send the said inquiry to the PI, Umra Police Station. And, he is ordered to investigate thoroughly in this matter and within 30 days present the report before this Court". Hon. Apex Court concluded that there remained no doubt that on 18.6.2004, CJM had taken cognizance although he postponed issue of process by directing an investigation to be made by the police officer. The submission of the learned counsel for Respondent 1 that the CJM had not taken cognizance in the matter and the complaint was dismissed under Section 203 at the pre-cognizance stage was rejected.
Hon'ble Apex Court then states that the legal position is fairly well-settled that in the proceedings under Section 202 of the Code the accused/suspect is not entitled to be heard on the question whether the process should be issued against him or not. As a matter of law, up to the stage of issuance of process, the ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 23 accused cannot claim any right of hearing. Section 202 contemplates postponement of issue of process where the Magistrate is of an opinion that further inquiry into the complaint either by himself is required and he proceeds with the further inquiry or directs an investigation to be made by a police officer or by such other person as he thinks fit for the purpose of deciding whether or not there is sufficient ground for proceeding. If the Magistrate finds that there is no sufficient ground for proceeding with the complaint and dismisses the complaint under Section 203 of the Code, the question is whether a person accused of crime in the complaint can claim right of hearing in a revision application preferred by the complainant against the order of the dismissal of the complaint.
Hon. Apex Court points out that Parliament being alive to the legal position that the accused/suspects are not entitled to be heard at any stage of the proceedings until issuance of process under Section 204, yet in Section 401(2) of the Code has provided that no order in exercise of the power of the revision shall be made by the Sessions Judge or the High Court, as the ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 24 case may be, to the prejudice of the accused or the other person unless he had an opportunity of being heard either personally or by pleader in his own defence. The suspect (appellant before the Hon'ble Apex Court) was therefore found entitled to hearing and his application for impleadment in criminal revision petition rejected by the High Court was allowed by the Apex Court. It is important to note that on 18.6.2004, the CJM did not direct FIR to be registered and the right of accused to assail registration of FIR against him, was not required to be gone into by the Hon. Apex Court. The investigating officer had submitted a "C"
summary due to civil disputes between parties and it was accepted by the CJM under S.203. This order was then questioned in in criminal revision by the complainant wherein the suspect had sought impleadment.
11. In present matter, there is an express direction to register FIR and to inquire. Not only this, challenge to earlier order date 3.6.2009 at the instance of present applicants has been already accepted by this Court on 21.8.2009. After ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 25 21.8.2009, the complaint was taken up for verification i.e. for recording the evidence of Respondent 2 in support of his allegations in RCC 49 of 2009 and the applicants before this Court were marked "absent" on few dates. On said date application dated 4.5.2009 under S.156(3) was already restored due to High Court orders and alive on record. In its face, after 21.8.2009, the JMFC had used discretion and adopted a particular course. Respondent acquiesced in it and after taking about 9 adjournments for verification, Respondent 2 revived his request under S.156(3) Cr. P.C. Impugned order has been passed below Ex.1 due to this application. It is no doubt true that learned Single Judge, on 21.8.2009, has not eclipsed its discretion, still the fact that identical order passed by same court is quashed can not be overlooked. Developments peculiar in the matter obliged the Trail Court to record reasons to shift from stage of verification to stage of ordering an investigation. We have already noted the application of mind in impugned order dated 25.5.2010. We also note that except for mentioning that "At the cost of repetition, I want to state that, complaint discloses ::: Downloaded on - 27/08/2013 21:18:55 ::: apl412.12 26 offences under sections 406,468,477-A read with 34 of Indian Penal Code,1860.", the Trial Court has nowhere else assigned any reasons. If this sentence is construed as referring to the findings in earlier order dated 2.6.2009, said order was not alive on 25.5.2010 and in impugned order, there is no express stipulation endorsing or accepting findings of his predecessor-in-office as a base to proceed further.
12. If a police officer, under S. 154 Cr. P.C. may find a preliminary inquiry essential before proceeding to register an offence, one may not normally accept a simple direction to register FIR by the Court as sufficient to dispense with it. The perspective may be different, if the Magistrate records proper reasons, to support in law, the directions issued. But in facts before us, that application of mind is absent. On the contrary, in the impugned order, the need to record reasons is recognized;
but then, order is passed under an impression that such reasons are already recorded. At this juncture, it is not necessary for us to dwell more on this aspect.
::: Downloaded on - 27/08/2013 21:18:56 ::: apl412.12 2713. Other arguments by the applicants are contingent and question whether any offences as alleged are disclosed is the basic issue. What is the course open to learned JMFC in such matters is the only dispute before us. It is axiomatic that recording of an opinion by the Magistrate of commission of a cognizable offence must precede the directions under S.156(3).
Full Bench of this Court in Mr. Panchabhai Popatbhai Butani vs. State of Maharashtra ,supra, has rejected the contention that person against whom FIR is registered consequent to such S.156(3) direction is not entitled to assail direction issued erroneously. Whether RCC 49/2009 is within limitation or not, whether there is going to be a second FIR or then offences disclosed are distinct or pertain to some other period and have no bearing on FIR 118 or then, facts warrant registration of an independent FIR, whether loose papers can have any evidentiary value, are all questions which can not be answered effectively at this stage and must wait till stage appropriate for its determination is reached. Question whether documents on record make out a case for investigation under S.156(3) Cr. P.C. ::: Downloaded on - 27/08/2013 21:18:56 ::: apl412.12 28 or then, RCC 49/2009 needs to be taken up for verification is the issue which must first be answered by the Trial Court.
14. Respondent 2 is himself accused in FIR 118 for similar offences. He has given some reasons for belated approach to the Court of JMFC. However if offences as alleged are made out, bar of limitation will not be attracted. Respondent 2 has after 21.8.2009 taken adjournments to proceed with verification and then moved S.156(3) request. At this stage, we are not influenced by his arguments of passage of long time. But then considering the fact that alleged offences are for period prior to 3.6.1995, we restore RCC No. 49/2009 back to its position on 21.5.2010. Impugned order dated 25.05.2010 is quashed and set aside. We, however, direct Trial Court to expedite the matter and take necessary further steps as deemed proper within 3 months from today. Criminal Application is accordingly partly allowed with no order as to costs.
JUDGE JUDGE
*dragon/GS.
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