AJAY JHA Vs. LATE SHRI BISAMBHAR DAYAL AGRAWAL

JUDGEMENT

(1.) WITH consent of the parties, matter is heard finally. The relief, i.e., direction to the District Magistrate, Jabalpur to decide  the application  filed by  the petitioner under Section 340 of the Criminal Procedure Code, 1973 before deciding the preliminary objection an application under Section 8 B of  the Press And Registration of Books Act, 1867 (hereafter referred as PRB Act)  though looks innocuous but is  frantically resisted by the respondent Nos. 1 to 5.  Objection to the extent of the District Magistrate   having   locus   to   entertain   an   application   under Section 340 Cr. P.C has also been raised. The   controversy   emanates   with   the   petitioner   filing   an application under Section 8 B of PRB Act.  This Section provides for :

(2.) IN furtherance to the application preferred by the petitioner an inquiry is being caused and on being noticed the3 respondent Nos. 1 to 5 have raised preliminary objection as to maintainability of the application under Section 8 B of the PRB Act at the instance of the petitioner.  Along with the preliminary objections the respondent Nos. 1 to 5 have filed documents and have made averments on oath.  Some of these are alleged to be false and, therefore, the petitioner moved an application under Section 340 Cr.P.C. alleging that (i) in the preliminary objection filed on oath, most of the statements and produced documents are false and the false statements and documents have been filed to mislead the Court, to get dismissal of the pending cases of the application on the false grounds with an object to prove the case; (ii)   that   the   false   statements   and   documents   filed   by   the respondent   No.   1   has   been   filed   with   object   to   damage   the applicant's application and also to prove their case; (iii) that the production of false documents and information before District Magistrate is offence under Section 195 of Indian Penal Code. The District Magistrate on receiving the application under Section 340 Cr.P.C has tendered the same to the opposite side, viz., the respondent Nos. 1 to 5 and posted the matter by order dated   15.2.2012   for   arguments   on   the   preliminary   objections. The   petitioner  is   aggrieved   by   the   procedure   adhered   by   the District Magistrate .

(3.) HEARD the counsel for the parties at length. The   merit   of   the   matter   and   more   particularly   the allegations in application under Section 340 Cr.P.C are not gone into, what is being examined is whether it will be lawful for the District   Magistrate   to   first   dwell   upon   an   application   under Section 340 Cr.P.C independently and then set out to hear the preliminary objections raised against applicant under Section 8 B of PRB Act. Before answering  that, it is  first  to be seen whether  the District Magistrate can entertain such application. "Magistrate " vide Section 1  (1) of  the PRB Act has been interpreted to mean  "any person exercising the full powers of a Magistrate, and includes a Magistrate of police ".  The Magistrate under the PRB Act is empowered vide Part IV to inflict penalties. Sub­section (4) of Section 3 of Criminal Procedure Code, 1973 deals with construction of references, which stipulates that:­