(1.) The present Revision Application has been preferred, against the issuance of notification under Section 82 of the Criminal Procedure Code, 1973 (hereinafter referred to as 'the Code') by the learned Metropolitan Magistrate, Court No.5, Meghaninagar, Ahmedabad; directing all the petitioners (orig.accused) of the Criminal Case i.e. M-Case No.2/03, pending under investigation with the Karanj Police Station of Ahmedabad City, to appear before the said Court; invoking jurisdiction of this Court under Section 401 r/w. Sections 397 and 482 of the Code.
(2.) The learned counsel Mr.S.V. Raju, appearing on behalf of Mr.A.P.Shah, learned counsel for the petitioners-accused, has pointed out the basic infirmities in the notification; that the petitioners are not given 30 exclusive days to surrender and that by itself makes the notification ineffective and invalid and, therefore, no proceedings under Section 82 of the Code can be initiated. According to petitioners, the notification under challenge has been issued pursuant to one application dated 16th January, 2004 given by the Investigating Officer i.e. the Police Sub-Inspector, Pattharkuva Chowky, Ahmedabad.According to the petitioners, the said application has been given by the said Police Sub-Inspector with an ulterior motive, though the petitioners are not absconding. At this stage, it would be beneficial to reproduce the relevant Sections 82 and 83 of the Code :
(3.) It is argued that the scheme provided by Section 82 of the Code denotes a mandate, if Section 82 of the Code is analyzed, it is necessary that :