NARENDER KUMAR JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave is granted.

(2.) The second respondent preferred a complaint against the appellant and three others on October 12, 1994. The appellant is accused No. 4 in Criminal Case No. 6096 of 1994 in the Court of Chief Judicial Magistrate, Jamnagar. Though the complaint was filed under Sections 406, 416, 420, 34 and 114 of I. P. C., the learned Chief Judicial Magistrate issued summoning order only under Section 406, I. P. C. on October 17, 1994. That order required the appellant to be present in the Court on November 4, 1996. Two of the accused, No. 1 and No. 2 challenged the summoning order by filing Misc. Criminal Application No. 580 of 1995 before the High Court which was dismissed on February 28, 1995. Feeling aggrieved, they preferred Special Leave Petition No. 2145 of 1995 before this Court which was also dismissed on July 14, 1995. Thereafter, the appellant challenged the said summoning order of learned Chief Judicial Magistrate in revision in the Court of the learned Additional Sessions Judge, Jamnagar, in Criminal Revision Petition No. 10 of 1997. On dismissal of that petition, he filed Special Criminal Application No. 266 of 1998 in the High Court of Gujarat. By order under appeal, the High Court dismissed the petition. The appellant has thus challenged that order of the High Court in this appeal.

(3.) Mr. J. C. Gupta, learned counsel appearing for the appellant, submits that the appellant was only a General Power of Attorney holder of the partners who had become owner of the goods; there is no case against the appellant under Section 406, I. P. C. so the High Court should have quashed the proceedings.