RAM PAL SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Applicant and learned A.G.A.

(2.) Applicant is an accused in Case Crime No. 84 of 2000, under Sections 307 and 120B, I.P.C., P.S. Baraut, district Baghpat in which he has been charge-sheeted on the basis of which Criminal Case No. 2296 of 2002 is pending against him in the Court of Chief Judicial Magistrate, Baghpat. Earlier Applicant had approached this Court under Section 482, Code of Criminal Procedure challenging the charge-sheet of the aforesaid crime, however, his prayer was not accepted for quashing but this Court in the aforesaid Crl. Misc. Application No. 4423 of 2004 directed to claim discharge before Court concerned at appropriate stage vide its order dated 31.5.2004. Accused, therefore, moved a discharge application before Chief Judicial Magistrate, Baghpat, which prayer was rejected by passing the impugned order dated 28.8.2009, hence this application challenging the aforesaid order alongwith prayer to quash entire proceeding of aforesaid criminal case.

(3.) After hearing learned Counsel for the Applicant and learned A.G.A., I do not find any merit in this Crl. Misc. Application. Applicant is an accused for an offence under Section 307, I.P.C. which is triable by Court of Sessions. Discharge prayer of an accused in respect of such offence can be considered only by a Sessions Court and not by the Magistrate, who is not competent to try the Applicant for that offence. It is only under Sections 227 and 228 of the Code that the discharge prayer of an accused in a Sessions triable offence can be considered. So far as Magistrate is concerned, since it has no power to try the accused, question of discharge cannot be considered by him as it will amount to passing an order beyond his competence. The contention of learned Counsel for the Applicant that C.J.M. was bound to consider the discharge prayer of the Applicant once the same was moved under the orders passed by this Court is not acceptable for two reasons, firstly that this Court never directed C.J.M. to consider the discharge prayer of the accused in a Sessions triable case and secondly that discharge of the Applicant in a session Court triable case can be considered only by a Court who is competent to try him. This Court has to dispense justice in accordance with the procedure prescribed under the Code of Criminal Procedure No new procedure can be invented by this Court in exercise of its inherent power under Section 482, Code of Criminal Procedure If the accused is charge-sheeted with a offence triable by Court of Sessions, Magistrate has to commit his case to the Court of Sessions for trial under Section 209, Code of Criminal Procedure after observing the formalities provided under Section 207/208 of the Code. It is for the Sessions Court to consider the prayer for discharge or framing of charge against such an accused.