GULJAR HUSSAIN Vs. KRISHNA LOILA

JUDGEMENT

(1.) FOR the reasons recorded by the learned Sessions Judge, I would accept the reference made under section 395(2) of the Code of Criminal Procedure (for short, 'the Code') and in exercise of the inherent jurisdict ion of this Court under section 482 of the Code, quash the order taking cognisance in the case instituted on a complaint in respect of offences punishable under sections 307, 324 and 448 read with sections 34 of the Indian Penal Code, exclusively triable by the Court of Session, without examining all the witnesses for the complainant as required under the proviso to sub -section (2) of section 202 of the Code and the order of commitment based thereon, on the principle laid down by a Division Bench of this Court in the case of Gokulananda Mohanty and Ors. v. Muralidhar Mallik 47 (1979) Cuttack Law Times 244 and by a Division Bench of the Andhra Pradesh High Court in 1980 Criminal Law Journal 593 Ramacbander Rao and others vs. Boina Ramchander and another, which has been followed by this Court in Criminal Revision No. 261 of 1980, decided on August 4, 1983 E. Khetra alias Khetrabasi and Ors. v. Kahal Madhab and Ors., 1983 Criminal Law Journal NOC : 55 (1983) Cuttack Law Times Short Note 37, referred to by the learned Sessions Judge and I would call upon the learned Chief Judicial Magistrate to proceed with the case in accordance with law.