NATHUSING VRIDHSING Vs. VASANTLAL R SHAH

JUDGEMENT

(1.) This revision application is directed against an order passed on 30th October 1964 by Mr. C. H. Vasavada City Magistrate 7 Court Ahmedabad whereby the complaint given by the petitioner against opponent No. 1 in respect of offences under secs. 420 406 465 and 468 read with sec. 34 of the Indian Penal Code came to be dismissed under sec. 203 of the Criminal Procedure Code.

(2.) The complaint was filed on 26-8-64 making various allegations against the opponents in respect of their having committed offences under secs. 406 465 468 and 420 read with sec. 34 of the Indian Penal Code. The learned Magistrate passed an order on that very day for having an inquiry made by the Inspector of Police Karanj Police Station under sec. 202 of the Criminal Procedure Code. He was directed to expeditiously inquire in the matter and attach the papers alleged to have been taken from the complaint. The report was called for within a fortnight from the date of the order. Then on 3-10-64 another order is passed by the learned Magistrate whereby notice to the complainant as to why his complaint should not be dismissed under sec. 203 of the Criminal Procedure Code was issued. Similarly he directed a notice to issue to show cause as to why process should not be issued against accused No. 1 in the case. Then on 30-10-1964 it appears that the complainant and his pleader were present. After hearing the learned advocate appearing for the complainant he passed the following order:-

(3.) The contention made out by Mr. Divetia the learned advocate for the petitioner is that the learned Magistrate has not complied with the Provisions contained in sec. 203 of the Criminal Procedure Code in so far as he has not recorded reasons for dismissing the complaint under sec. 203 of the Code. According to him therefore the order is illegal and a nullity and in no way curable under sec. 537 of the Criminal Procedure Code. Sec. 203 of the Criminal Procedure Code provides as under :