SAKHI MOHD Vs. STATE

JUDGEMENT

(1.) The grievance raised by this petition is that the Additional District Magistrate, Delhi should not have affirmed the order dated the 14-11-1973 passed by the Magistrate attaching shop Nos. 279 and 279A situated in Chowfc Jama Masjid, Delhi in exercise of the jurisdiction provided by section 145 (4) of the Criminal Procedure Code, hereafter called "the Code". In the course of examining the various aspects of the litigation apart from the orders passed by the Civil Court, I have gone through the preliminary order passed under section 145(1) of the Code. Section 145(1), is :-(........,)

(2.) A competent order passed under the afore-quoted provision must contain the grounds on the basis of which the Magistrate may have felt satisfied that he should require the parties concerned in the alleged dispute to attend his Court in person or by pleader within a time to be fixed by him in order to put in written statement of their respective claims as respects the fact of actual possession of the subject matter of dispute Such a statement of grounds leading to the satisfaction of the Magistrate is essential to the parties to know precisely as to what persuaded the Magistrate to pass the order and as to what case they are to plead through their written statements. The preliminary order passed in this case in its relevant part, is : -

(3.) The learned Magistrate at the time of passing the order ought to have taken into consideration the actual terms employed in section 145 (1) of the Code which required of him to state the grounds of his satisfaction and I find that the order is arbitrary and illegal. In some exceptional case where for instance the proceedings under section 145 of the Code may have been initiated on a complaint and where the Magistrate may have examined the complainant, the statement so recorded by him may be deemed to be furnishing the grounds of satisfaction. It would be another exception where having been persuaded the Magistrate may have visited the spot and recorded the results of inquiry before passing the preliminary order.