HARILAL SHAW Vs. STTATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application filed by Harilal Shaw arises out of proceedings under section 4(1) of the Bengal Criminal Law Amendment Act, 1942. Two other accused are also being prosecuted under sections 113 and 114 of the Motor Vehicles Act respectively. All the said offences are non cognizable.

(2.) Mr. Ghose, learned advocate appearing for the petitioner has submitted that the proceedings pending before the learned Additional Chief Judicial Magistrate, Asansol should be quashed, as the investigation in this case proceeded in violation of the mandatory provisions of section 155(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code), since the present case is a non-cognizable case and no order of any learned Magistrate was obtained for investigation into the case. Mr. Ghose has relied upon a decision of this Court reported in 1974 Criminal Law Journal 185 (Subodh Singh Modak Vs. State) wherein it has been held by N. C. Talukdar, J that non-compliance with the provisions of section 155(2) of the said' Code is mandatory and noncompliance of the same will be in violation of the said section read with the provisions of Article 21 of the Constitution of India. Mr. Ghose has also cited before me an unreported decision (a xerox copy of which has been kept in the records of the trial court) of Amitabha Dutta, J of this Court in Criminal Revision Cases Nos. 1255 and 1256 of 1980 (Laxmi Shaw Vs. State of West Bengal), judgment of which was delivered on 31st August, 1981, wherein the said case reported in 1974 Criminal Law Journal 185 was referred to and relied upon in coming to the same conclusion, viz., that non-compliance with the mandatory provisions of section 155(2) of the said Code will result in violation of Article 21 of the Constitution of India.

(3.) Mr. Sengupta, learned advocate appearing on behalf of the State, however, submits that the provisions of section 155 (2) of the said Code are mandatory, but still curable.