BINDESHWARI PRASAD SINGH Vs. KALI SINGH

JUDGEMENT

(1.) This appeal by special leave exhibits the careless and cavalier manner in which the Sub-Divisional Magistrate appears to have dealt with the complaint filed before him as far back as 21st February, 1966. The complaint itself contains allegations of a very petty nature, of which hardly any cognizance could have been taken and which would be a trivial act under Section 95 of Indian Penal Code for which no criminal proceedings could be taken. There were proceedings under S. 107 between the parties and both parties applied for copies of these proceedings on the 20th December, 1965. It is alleged in the complaint that the appellant got the copy which was meant for the complainant, by signing his name. The complainant also got his copy a few days after eventually. Such a small matter could have been resolved by the Magistrate himself if he had perused the complaint carefully and was certainly not a matter for which a detailed inquiry under S. 202. Code of Criminal Procedure, 1898 was called for. It appears, however, that the Magistrate tossed the complaint from one Magistrate to another for inquiry and report, without conclusive results, starting from 21st February 1966 to 23rd November 1968, that is, for a period of more than two years. Ultimately, on the 23rd November, 1968 the complaint was dismissed under Sec. 203 of the Criminal Procedure Code on the ground that the complainant was absent and did not show any interest in the inquiry ordered by the Court.

(2.) On 7th of December, 1968 the respondent appeared before the Magistrate and filed an application for recalling his order. The Magistrate passed no orders on this application but he sent the case for inquiry to Mr. K. P. Sinha, another Magistrate. Thereafter, the matter was sent to Mr. S. N. Dube on 30th of October, 1969, Mr. Dube reported that the inquiry had been completed and hence he returned the papers of inquiry to the Magistrate. On 9th of December, 1970, the Magistrate recalled the inquiry from Mr. K. P. Sinha and transferred to Mr. A. R. Ansari and on the basis of his report, the learned Magistrate passed the order taking cognizance of the case and summoned the accused by his order dated 3-5-1972, and issued processes against the appellants. It would thus appear that a very petty matter was allowed to have a long and chequered career because the Magistrate refused to apply his mind either to the allegations made in the complaint or to control the proceedings before him.

(3.) In support of the appeal Mr. Nag has submitted a short point. He has contended that the Magistrate had no jurisdiction to recall the order dated 23-11-1968, by which he had dismissed the complaint under Section 203 of the Code of Criminal Procedure. In fact, there was no express order recalling the order dismissing the complaint, but by a process of deeming fiction the Magistrate thought that the order dismissing the complaint stood recalled.