BHAGWANDAS Vs. DHANNULAL

JUDGEMENT

(1.) THIS is reference by the Ses. J. Guna, under Section 438, Cr. P. C. The facts of the case are as follows:

(2.) ON 31-5-60, Dhannalal submitted an appln. in the Ct. of the Dist. Mag. Shivpuri under Section 144, Cr. P. C. praying, that he has been dispossessed of a Kotha by Bhagwandaa and hence possession be restored, to him. The Dist. Mag. ordered the police to restore possession to the appct. Dhunnalal. In compliance with this order the police restored possession of the Kotha to Dhannalal on 2. 6. 50. On 3. 7 50 the Dist. Mag. set aside his order passed on 1-6-50. On 8 7-50 Bhagwandas submitted an appln, praying that as the appln. under Section 144, Cr. P. C. has been dismissed, possession which had been given to Dhannalal be restored to him. On this the Diet, Mag. ordered that as the appln. had finally been disposed of no deficiency can be corracted thereafter. Bhagwandas filed an appln. in revu. in the Ct. of the Ses. Judge who being of the opinion that the order of the Diet. Mag. deserves to be revised, has made this reference under Section 438, Cr. P. C.

(3.) IT is true that as a general rule once a case has been finally disposed of the same Ct. cannot pass any order even to correct any deficiency left in the proceeding. But under Section 561 (a), Or. P. C. H, C, has power to pass orders to secure the ends of justice. The appln. under Section 144 was dismissed as it was not entertainable under that section. Under these circumstances the parties should be restored to the position in which they were before the proceedings started.