P K RAMKRISHNA Vs. NEELKANTH M KAMBLE

JUDGEMENT

(1.) HEARD Mr. G. R. Rege for the petitioners, Mr. A. P. Mundergi with Mr. V. Gurumurthy for respondent No. 1 and Mrs. J. S. Pawar, A. P. P. for respondent No. 2. Rule, returnable forthwith by consent. Counsel for respondents waive service.

(2.) THIS application under section 482 Cr. P. C. arises in the circumstances stated hereinafter: on 26-9-1991 a complaint was filed by respondent No. 1 against the eight petitioners and others in the Court of Judicial Magistrate, First Class (JMFC) 2nd Court, Kalyan for offences under sections 418/409/166 I. P. C. read with 114 I. P. C. The same day the JMFC recorded the statement of respondent No. 1 under section 200 Cr. P. C. However, after perusing the papers and hearing counsel for the respondent No. 1 he took the view that the question of issuing of process should be deferred till the police has enquired in the matter and consequently, called for a police report under section 202 Cr. P. C. The matter again came up before the JMFC, Kalyan on 25-10-1991 by which date, police report had not been received. Since the complainant was pressing for issuing process against the petitioners and others the learned Magistrate felt that it was not necessary in the interest of justice to wait for a police report. Accordingly after hearing the counsel for the complainant (respondent No. 1), he issued process against the eight petitioners and some others under sections 418/409/166 of I. P. C. read with 114 of I. P. C. The order issuing the process was challenged by the petitioners and others before the VIth Additional Sessions Judge, Thane by means of a Criminal Revision which was dismissed on 21-8-1995 on the grounds that it was not maintainable and the pleas canvassed in the revision could be taken up before the Magistrate who under law could also recall the order issuing process.

(3.) IT is in these circumstances that the order of the Magistrate dated 25-10-1991 issuing process against the petitioners and others has been challenged by means of the present petition. The sheet anchor of Mr. Reges submission is that inasmuch as the learned Magistrate felt on 26-9-1991 that the material for summoning the eight petitioners and some others was not sufficient, he thought it necessary to call for a police report under section 202 Cr. P. C. Mr. Rege contends that admittedly on 25-10-1991, when the impugned order issuing process against the petitioners and some others was passed by the Magistrate the police report had not been received. He urged that in the absence of any additional material before him on 25-10-1991 the norms of fair play, on the part of the learned Magistrate to have issued process against the petitioners and others. Hence he contended that the order cannot be sustained in law and warrants to be quashed. Mr. Rege invited my attention to a decision of the Apex Court reported in A. I. R. 1981 S. C. page 1155, (Mohammad Atullah v. Ram Saran Mahto) wherein the proposition that after calling for a police report, in the absence of any additional material in the police report, if an order issuing process is passed by a Magistrate, the same cannot be sustained in law, has been laid down by the Apex Court. In that case the Magistrate had called for a report under section 202 Cr. P. C. from the Executive Officer of Samastipur Municipality, who the Apex Court was told was a Magistrate. The Executive Officer of Samastipur Municipality submitted a cryptic report on the basis of which process was issued against three persons by the Magistrate. The Apex Court quashed the process holding that there was no additional material warranting the issuance of process. It did not consider the cryptic report to be additional material. Mr. Rege also placed reliance on a decision of a learned Single Judge of our Court wherein the aforesaid decision of the Apex Court has been followed and in which the facts were identical to that of the present case. That decision was rendered by R. G. Vaidyanatha, J. , on 7-12-1995 in Criminal Writ Petition No. 255 of 1989. In that case also the Magistrate had not straight away summoned the accused persons on the basis of the complaint and the statement of the complainant recorded under section 200 Cr. P. C. but instead had called for a police report under section 202 Cr. P. C. and without waiting for the same had issued process against the accused persons which this Court quashed on the basis of the decision reported in A. I. R. 1981 S. C. page 1155 (supra ).