GOPAL MADHAORAO ASARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IT is unfortunate to that in the instant case though the incident had taken place on July 8, 1977 and the complaint was also filed immediately thereafter before the trial Court, the matter has not yet been committed to the Court of session. The present proceeding has arisen out of a private complaint filed by the complainant. The trial Court after recording the statement of the complainant and after examining the witnesses, issued process under Sections 395, 506, 454, 147, 148 and 149 of the Indian Penal Code against accused Nos. 1 and 14 and 16. The other accused, viz, accused Nos. 15, 17, 18 and 19 were discharged since the learned Magistrate did not find sufficient grounds to proceed against them. This order was challenged by the accused by way of revision before the Sessions Judge, Akola, in Criminal Revision No. 25 of 1987. The learned Sessions Judge, dismissed the revision and hence the present application under Section 482 of the Code of Criminal Procedure invoking the inherent jurisdiction of this Court.

(2.) MR . Sirpurkar attacked the order of the trial Court on the following grounds: i) That, all the witnesses were not examined by the complainant before the trial Court and consequently there was a breach of Sub -section (2) of Section 202 of the Code of Criminal Procedure. ii) That, the trial Court did not give reasons for issuance of process against the accused persons.

(3.) IN the aforesaid decision i.e. Laxmanlal v. Judicial Magistrate, First Class, Khamgaon, Satara the Division Bench of this Court has taken a view that the proviso to Section 202(2) makes it obligatory on the Magistrate in the case of offence which is triable exclusively by the Court of Session that he must call upon the complainant to produce all his witnesses and examine them on oath. Section 202(2) proviso is introduced for the first time in the new Code of Criminal Procedure and it applies to a case which is exclusively triable by the Sessions Court, and when the prosecution is instituted on the basis of private complaint. In case of private case, obviously there being as earlier investigation by the police, the statement of witnesses under Sections 161 and/or 162 of the Code of Criminal Procedure are not available. Therefore it appears that in its wisdom. Legislature has made this whole -some provision. That said provision is mandatory is further clear from the provision of Sectiou 206 of the Code of Criminal Procedure. Therefore, having regard to these various provisions of the Code of Criminal Procedure this Court took the view in Laxmanlal v. Judicial Magistrate First Class that it was obligatory on the part of the Magistrate to call upon the Complainant to produce all his witnesses and examine them on oath and if this is not done, then obviously the order passed issuing the process is patently in violation of the mandotary requirements of the proviso to Section 202(2) of the Criminal Code. In this view of the matter, we have no other alternative but to quash the order passed by the Judicial Magistrate, First Class dated January 8, 1979 issuing the process itself. 4. In the above decision this Court was dealing with the case where the complainant examined himself and two other witnesses before the Magistrate, and the Magistrate issued process to the accused. Ultimately the case was committed to the Court of Session, and before the Court of Session the complainant wanted to examine witnesses besides those whom he had examined before the trial Court. In that context the accused persons filed an application before the Additional Sessions Judge, Nasik that the prosecution could not be permitted to examine witnesses who were not examined before the Committal Court. That application was rejected by the learned Additional Sessions Judge, and in that context this Court observed that the learned Additional Sessions Judge was not right in rejecting the application of the accused persons. This case, in my view, is quite distinguishable from the present case. In the present case, no eventuality has arisen showing that the complainant wants to examine witnesses other than those who have been examined before the trial Court. It is possible that the complainant may have examined only 9 witnesses and may have given up the rest, which he was entitled to do. In the present case, fairly large number of witnesses have been examined before the trial Court alongwith the complainant and thereafter court felt satisfied and issued process to the accused persons. In view of this, it is not possible to hold that the learned Magistrate has not examined all the witnesses as required by Sub -section (2) of Section 202 of the Code of Criminal Procedure. The first challenge therefore fails.