LAWS(P&H)-1972-8-43

ISHER DASS Vs. AMAR NATH

Decided On August 14, 1972
ISHER DASS Appellant
V/S
AMAR NATH Respondents

JUDGEMENT

(1.) Isher Dass petitioner lodged reports with the police on October 26 and 28, 1964, alleging that Amar Nath respondent was the Sarpanch of village Shahzadpur and in that capacity had embezzled certain amounts of the Gram Panchayat and had also made false entries in its books of account, thereby committing offences under Sections 409, 466 and 420, Indian Penal Code. The police, however, filed a charge sheet against the respondent only in respect of the embezzlement of Rs. 6.00 in Court and did not investigate into the other charges. On February 21, 1966, the petitioner filed a complaint under the above said sections which was dismissed by the learned judicial Magistrate Ist Class, Ambala City, on December 19, 1969, on the ground that sanction of the State Government under Section 197 of the Code of Criminal Procedure was necessary before the Court could take cognizance of the complaint as all the acts of misconduct alleged against the respondent had been committed by him in his capacity as a Sarpanch of Gram Panchayat, that is, while acting as a public servant and in the discharge of his official duties. The petitioner filed a revision against that order which was dismissed by the learned Additional Sessions Judge, Ambala, by order dated October 20, 1970. The present petition is directed against the order of the learned Additional Sessions Judge.

(2.) The learned counsel for the petitioner has submitted that under Section 197 of the Code of Criminal Procedure, two conditions have to co-exist, namely.

(3.) In the case in hand none of the two conditions can be said to be present. A Sarpanch like the respondent is removable from his office under Sections 9 and 102 (2) of the Punjab Gram Panchayat Act, 1952 , (hereinafter called 'the Act'). Under Section 9, he is removable by a two third majority of the votes of the members of the Sabha at an extraordinary general meeting held with the previous permission of the Director and the resolution of removal so passed by the Gram Sabha is to be approved by the Director. Under Section 102 (2); Government can remove a Sarpanch on any of the grounds mentioned in that sub-section. It is thus apparent that there are two authorities which can remove a Sarpanch from his office. Whereas the power of the Government is limited and circumscribed, the power under Section 9 is much wider. It only requires the previous sanction of the Director for holding the extra-ordinary meeting and his subsequent approval to the resolution which may be passed by the Gram Panchayat by two-third majority. The grounds for removal may be the same as are mentioned in Section 102 (2) of the Act or any other ground. It cannot, therefore, be said that the respondent in the present case was removable from his office only by the State Government.