BRAHMA NAND CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner herein who is one of the members of the second party in a proceeding under Sec. 144. Cr.P.C., being Case No. 87/2004, which was later converted info a proceeding under Section 145. Cr.P.C. is aggrieved by and seeks the quashing of order dated 22.12.2005 passed therein by Sri M.A. Rahman, Executive Magistrate, Banka, whereby he has rejected the petitioner 's petition for dropping the proceeding as also the order dated 27.1.2006 passed by the learned Sessions Judge, Bhagalpur, in Criminal Revision No. 20 of 2006 preferred against the order of the learned Executive Magistrate whereby he has dismissed the revision for the impugned order therein being an interlocutory order.

(2.) IT appears that O.P. No. 2 herein filed a petition on 3.6.2003 before the Sub - Divisional Magistrate, Bahka, for initiating a proceeding under Sec. 144 Cr.P.C. restraining the petitioner herein from making any construction over the piece of land in question measuring 2 kathas 8 dhurs appertaining to khata no. 186, Plot Nos. 3382 and 3392. The learned Magistrate called for a report from the concerned police station which was submitted on 3.7.2003 disclosing inter alia, that there was a house on the land in question and that the petitioner herein was living therein as a tenant. It was also revealed that towards the south of the house was some vacant land over which the present petitioner wanted to construct a room which had been stopped by the police and the situation was peaceful. However, notwithstanding the police report the learned Magistrate, seven months after receipt thereof, in his wisdom, initiated a proceeding under Sec. 144 Cr.P.C. on 13.2.2004 and noticed both parties to show cause. It further appears that by order dated 13.4.2004 the proceeding was converted into one under Sec. 145 Cr.P.C. It also transpires that the petitioner herein filed a petition before the learned Magistrate on 25.10.2004 with a prayer to drop the proceeding under Sec. 145 Cr.P.C. since it was not legal and because the petitioner being in lawful possession of the house.in question could not be evicted therefrom in a proceeding under Section 145 Cr.P.C. The learned counsel for the petitioner sought to raise a three pronged attack on the orders impugned. It was first submitted that the conversion of the proceeding from one under Sec. 144 Cr. P.C. to one under Sec. 145 Cr.P.C. having been done after the efflux of time prescribed under Sec. 144(4) Cr.P.C. could not be sustained in law. It was next submitted that the prayer portion of the petitioner filed for initiation of the proceeding clearly indicates that it was for eviction of the petitioner from the house in question and such relief could not be granted in a proceeding either under Sec. 144 or 145 Cr.P.C. The third submission was that order dated 22.12.2005 passed by the learned Magistrate could not be classified as an "interlocuory order" since that order decides or touches the rights and liabilities of the parties. According to the learned counsel a valuable right had accrued in his favour by the proceeding under Sec. 144 Cr.P.C. having terminated automatically by -efflux of the statutory period and the Magistrate could not have passed any order thereafter. Hence he was legally entitled to raise this issue and have it decided and the decision would touch his right.

(3.) THE learned counsel for O.P. No. 2 first sought to raise an objection as to the maintainability of the instant application in view of the decision of the Special Bench in Surendra Singh V/s. State of Bihar, 1990 2 PLJR 693, wherein it was held that an application under Sec. 482 Cr.P.C. was not maintainable after dismissal of a revision petition. I am unable to agree with the learned counsel in view of the decision in State of U.P. V/s. O.P. Sharma, 1996 7 SCC 705 wherein it was held that when the Court exercises its inherent power the prime consideration should only be whether the exercise of power would advance the cause of justice or it would be an abuse of the process of the Court.