NAGAR PALIKA HAIDWANI Vs. JOGENDRA SINGH

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 6/9/1985 passed by learned Sessions Judge, Nainital in Criminal Revision No. 151 of 1984, whereby the application is revision was allowed and the order dated 24/8/1984 passed by learned Judicial Magistrate, Haldwani in Criminal Case No. 561 of 1984 under Section 155 of U.P. Municipalities Act was set aside.

(2.) I have heard the learned Counsel for the respondent. None appeared on behalf of the revisionistNagar Palika, Haldwani.

(3.) It needs to be pointed out at the outset that Section 155 of the U.P. Municipalities Act (for short the Act) provides for penalty for evasion of the octroi dues. One Jogendra Singh had transported wood within the local limits of Nagar Palika, Haldwani from the direction of Ranibagh Murdaghat in his trucks on 8/4/1983 without paying the octroi dues and thereby made himself liable to penalty under Section 155 of the Act. To enforce the provision, complaint was filed on 19/10/1983 and the cognizance was taken by the Judicial Magistrate on the same day summoning the above named defaulter for 11/11/1983. Later on 4/6/1984, an application under Section 473 of the Code of Criminal Procedure was moved by the Nagar Palika for having the delay in filing the complaint condoned. The learned Judicial Magistrate went on to decide the petition for condonation of delay and by order dated 24/8/ 1984, condoned the delay. This is the order which had been assailed before the learned Sessions Judge, Nainital on the ground that the learned Judicial Magistrate had no jurisdiction to condone the delay after the complaint had earlier been filed and cognizance had been taken against the wrongdoer. The learned Sessions Judge considered the respective submission of the concerned parties and found that the provision of Section 473 of the Code of Criminal Procedure does not permit order for condonation of delay subsequent to the order of cognizance of the offence taken against the wrongdoer and accordingly set aside the order of the learned Judicial Magistrate by the judgment and order dated 6/9/1985 which is the subjectmatter of present revision.