RAJA RAM SARAF Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Invoking Section 482 of the Code of Criminal Procedure the petitioner has approached this Court for quashing of a charge-sheet under Section 401 of the Kolkata Municipal Corporation act relating to G.R. Case No. 631 of 2004 now pending before the Learned Metropolitan Magistrate, 9th Court, Calcutta, arising out of Park Street Police Station Case No. 64, dated 15.3.2004.

(2.) In this criminal revision, quashing of the impugned charge-sheet, has been sought for, on the ground that on the evidentiary materials collected by the police and on the allegations made in the complaint no offence punishable under Section 401A of the Kolkata Municipal Corporation Act is made out. In addition to that, the Learned Counsel of the petitioner heavily relied on an order passed by the Learned Special Officer Building, Kolkata Municipal Corporation (KMC), in connecting with a proceeding under Section 400 (1) of the Kolkata Municipal Corporation Act. It was contended that the entire construction has been regularized by the Kolkata Municipal Corporation upon accepting necessary fees and charges amounting to Rs. 8,79,918/-. On the other hand, the Learned Counsel appearing on behalf of the Kolkata Municipal Corporation as well as the Learned Counsel appearing on behalf of the State opposed the prayer for quashing. According to them whether offence has been committed or not, i.e., a pure question of fact and can only be decided during the trial. They further contended that the purported finding of the Special Officer is absolutely without jurisdiction.

(3.) Now, having considered the rival submission made on behalf of the parties and considering the materials on record and relevant provisions of law as well as the Case Diary, I am of the opinion that the impugned charge-sheet is not at all tenable either in law or in facts. The provisions of Section 401A of the Kolkata Municipal Corporation Act is quoted below; 401A. Construction of building in contravention of the provisions of the Act or the rules made thereunder. (1) Notwithstanding anything contained in this Act or the rules made thereunder or in any other law for the time being in force, any person who being responsible by himself or by any other person on his behalf, so constructs or attempts to so construct or conspires to so construct any new building or additional floor or floors of any building in contravention of the provisions of this Act, or the rules made thereunder as endangers or is likely to endanger human life, or any property of the Corporation whereupon the water-supply, drainage or sewerage or the road traffic is disrupted or is likely to be disrupted or is likely to cause a fire hazard, shall be punishable with imprisonment of either description for a term which may extend to five years and also with fine which may extend to fifty thousand rupees. Explanation. Person shall include an owner, occupier, lessee, mortgagee, consultant, promoter or financier, who supervises or causes the construction of any new building or additional floor or floors of any building as aforesaid. (2) The offence under sub-section (1) shall be cognizable and non-bailable, within the meaning of the Code of Criminal Procedure, 1973 (2 of 1974). (3) Where an offence under sub-section (1) has been committed by a company, the provisions of Section 619 shall apply to such company. Explanation. Company shall have the same meaning as in the Explanation to Section 619.