LAWS(BOM)-1976-7-62

DWARKANATH RAMCHANDRA ANGACHEKAR- ACCUSEDS Vs. STATE OF MAHARASHTRA

Decided On July 31, 1976
Dwarkanath Ramchandra Angachekar - Accuseds Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) THIS petition raises a rather important question as to when an inquiry in a proceeding under Section 118 of the Code of Criminal Procedure, 1973, should be held to have commenced.

(2.) THE question arises under the following circumstances: report under Section 110 of the Code of Criminal Procedure 1973, was made by the police against the petitioners to the Judicial Magistrate, Vengurla, on September 3, 1975. On that very day the learned Magistrate passed an order under Section 111 of the Code of Criminal Procedure, below the said report of the police which was numbered as Chapter Case No.2 of 1975. As the opponents -present petitioners, were not present, a summons was issued to them under Section 113 of the Code of Criminal Procedure to appear in Court on October 2, 1975. On that date the opponents did appear along with their advocate in obedience to the summons. As is clear from the roznama of that date the order under Section 111, which was passed by the learned Magistrate being read over and explained to them they were also supplied with a copy of that order. The petitioners also executed bail bonds as directed by the Magistrate. But then the learned Magistrate without proceeding with the inquiry on that very day adjourned the case to November 15, 1975 for recording their plea. The case was thereafter adjourned by the Magistrate on his own from time to time till January 15, 1976. It was on that last adjourned date that the plea of the petitioners was recorded and the case was adjourned to January 30, 1976 for recording evidence. The roznama does not say what happened on that day. It appears that on that day also the case was not taken up for hearing but only witness summonses were issued and the case was posted for hearing on February 10, 1976. Once again on that day the case was adjourned on the report of the Prosecutor stating, inter alia, that the case may be adjourned as one of the witnesses wanted to engage a private pleader. The matter was thereafter adjourned from time to time till April 7, 1976 and it was on April 7, 1976 that the petitioners made an application (Ex.10) stating, inter alia, that since on the facts of this case the enquiry had already commenced on October 2, 1975 and it was not completed within a period of six months from that date and the Magistrate bad also not given any special reasons for not completing the enquiry within the said period of six months, the proceedings stood terminated on April 2, 1976 under sub -section (6) of Section 116 of the Code of Criminal Procedure, 1973.

(3.) THE learned Magistrate observed that since according to the order sheet it appeared that the allegations in the report giving rise to the proceedings were explained to the opponents and their plea was recorded on January 15, 1976 and the next date was fixed for hearing on February 10, 1976 the date of commencement of the inquiry in this case would be February 10, 1976 and in that view he held that six months had not yet elapsed from the said date of commencement of the inquiry. Consistently with that view he rejected the petitioners' application and directed that the case shall be proceeded with on the next adjourned date.