Supreme Court of India
Jitender Kumar Jain vs State Of Delhi And Ors. on 23 January, 1995
Equivalent citations: (1998)8SCC770, AIRONLINE 1995 SC 52, 1998 (8) SCC 770, 1999 SCC (CRI) 77, (2006) 100 REVDEC 641, (2006) 1 ALL RENTCAS 696, (2006) 3 ALL WC 2534, (2006) 63 ALL LR 23
Author: M.M. Punchhi
Bench: M.M. Punchhi
ORDER
1. Leave granted.
2. The appellant had moved the High Court of Delhi in a petition under Section 482 of the CrPC invoking its inherent jurisdiction. The High Court assumed the petition to be as if one under Section 397(2) [sic 397(3)] of the CrPC, which according to it did not lie since the revision petition preferred by the appellant had been dismissed by the Court of Session. We are of the view that the High Court failed to distinguish its separate powers under Section 397 of the CrPC as also under Section 482 of the said Code. It is true that a second revision petition does not lie before the High Court when one is dismissed by the Court of Session. Still the Court of Session is a court subordinate to the High Court and, as such, its proceedings are open to scrutiny by the High Court in exercise of its inherent power under Section 482 of the CrPC. The High Court in these circumstances, should not have dismissed the petition of the appellant on the premise as it has done. It is otherwise open to the High Court not to interfere in a matter when examining a case under Section 482 of the CrPC. In this view of the matter, we set aside the impugned order of the High Court and remit the matter back to the High Court for reconsideration. It is ordered accordingly.