Allahabad High Court
Shane Ali And 3 Ohthers vs State Of U.P. And Another on 9 February, 2023
Bench: Rahul Chaturvedi
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 67
Case :- APPLICATION U/S 482 No. - 2441 of 2023
Applicant :- Shane Ali And 3 Ohthers
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Syed Mohammad Abbas Abdy,Arshi Abdy
Counsel for Opposite Party :- G.A.
Hon'ble Rahul Chaturvedi,J.
Heard Sri S.M.A. Abdy, learned counsel for the applicants, learned AGA for the State and perused the record.
This 482 application has been filed by the applicants challenging the entire proceeding of complaint case no. 36 of 2022 (Kulsum Fatma Vs. Razi Hussain @ Ramiz and others) under Sections 452, 323, 504, 506 IPC, P.S. Karari, District Kaushambi pending before the Civil Judge (JD)/Judicial Magistrate, Kaushambi along with summoning order dated 16.05.2022 passed by Civil Judge (JD)/Judicial Magistrate, Kaushambi.
To start with learned counsel submits that the applicants are permanent resident of Fatehpur where as opposite party is permanent resident of Kaushambi, who has filed the complaint case and after recording the statements under Section 200 and 202 Cr.P.C., learned Magistrate pleased to pass the following order:-
"???????? ????? ?? ??????/??????? ??????????, ?????????
?????? ???????- 36/2022
?????? ?????? ???? ??? ????? ???? ???? ????
16-5-2022
???????? ??? ???? ???????? ?????? ???????? ???? ??? ????????? ?? ??????? ???????? ?? ????? ???? ?? ??? ???? ?? ???? ?? ???? ???
??????? ??? ?????????? ?? ?????? ????????? ?? ??? ? ??? ?? ???? ? ????? ?? ???? ??? ????? ???? ??????? ??? ???? ????? ? ????? ????? ?? ????? ?? ??? ??, ??? ??? ?? ???? ?????? 15-12-2021 ?? ??? ???? 1.00 ??? ??? ??? ???? ????? ? ????? ?????, ??? ????? ? 7 ??? ?????? ????? ???? ?????????? ?? ?????? ????? ??? ?? ?????????? ?? ??????? ???? ?? ???? ?? ?? ??? ????????? ??? ??? ??? ??? ????-???? ???? ??? ???????? ???? ??? ?? ?????????? ? ?????????? ?? ??? ?? ????? ???? ?? ?????????? ? ???? ??? ?? ???? ????? ?? ????? ????? ??? ??? ?????????? ?? ??? ?? ???? ???????? ???? ??? ?????? ?? ???? ???? ?????????? ? ???? ??? ?? ???-????? ? ??? ????? ??????? ?? ????? ?? ? ???? ?? ???? ?????????? ?? ??? ??? ???? ???? ???? ?? ????? ?? ????? ?? ???? ???? ??? ?? ????? ?? ???? ??? ?? ??? ??? ??? ???? ??? ???? ?? ??? ?? ??? ??????
????????? ?????? ?????????? ?? ??? ?? ?????? ??? ????? ??????? ???????? ?? ??????? ??????? ????????? ???? ?? ????????? ????? ???? ??? ???
????????? ?? ???? ???????? ????-200 ?????????? ????? ?? ???????? ????? ?? ?????? ?????? ?? ?????? ???? ????? ??? ????????? ?? ?????? ?? ???? ?????? ???????? ????? ??? ?????? ?????????-1 ??? ????? ? ?????????-2 ?????? ?????? ??? ?? ???? ???? ???
???? ? ???????? ?? ????? ?????? ?????
????????? ?? ??? ?? ????????? ?? ???? ???????? ????-200 ?????????? ??? ??? ???? ??? ?? ?? ?????? 15-12-2021 ?? ???? ??? ?? ???? ??? ???? ??? ?? ??? ??? 1.00 ??? ????? ?? ??????? ????? ?????, ??? ?????, ???? ???, ????? ? ??? ????? ? 4-5 ????, ?????? ??? ???? ?? ???, ???? ?? ?? ?????? ???? ??? ??? ???? ????????? ?? ?? ????? ??? ???, ?? ?????????? ??? ????? ? ??? ????? ?? ???? ????? ???? ???? ??? ???????? ???? ???? ????? ?? ??? ?? ???? ?? ??? ???? ??? ?? ??? ??? ?? ??? ???? ????? ???? ?? ???? ??? ????????? ?? ???? ???, ?????? ?? ???????? ? ????-???? ???? ??? ?? ???? ?? ???????? ??? ?? ??????? ??? ?? ?? ?? ??? ??? ?? ?????? ?? ????? ?? ?? ??? ?? ??? ??? ??? ???? ?? ??? ????? ?? ???? ?? ???????? ?????? ?? ????? ????? ?? ??? ?? ???? ?????? ??? ??? ???? ?? ???? ?? ?? ????, ????? ? ???? ????? ???????? ?? ???????? ?? ? ???? ???????? ?? ???? ????????? ???? ???? ??? ??? ???? ????????? ?? ??? ?? ?????? ?? ?? ????????? ? ????????? ?? ???? ???? ? ????? ?? ???? ?? ???? ????????? ?? ???? ??? ???-???, ????-???? ? ?????? ??? ?? ???????? ???? ?? ???? ????? ??????? ????????? ?? ??????? ????? ???? ???
?????? ?????? ???????? ?????? ????? ?????????? ???? ????? ???? ????? ???????? 2012 ?????? 1747 ?? ????? ??? ?????? ?????? ???????? ?? ?? ??????? ???? ?? ?? ???? ?? ?????? ?? ???????? ?????? ???? ????? ??????? ????? ?? ???? ???? ??????
??? ??????? ??????? ?? ???? ?? ????? ??????? ?? ?????? ???? ?? ?? ????????? ????? ?????, ??? ?????, ???? ???, ????? ? ??? ????? ?? ??????? ???????? ????- 452,323,504,506 ????????? ?? ????? ???? ??? ??? ?????????? ?? ?????? ???? ???? ???? ???? ?????? ???
????
?????????? ?????? ?????, ??? ?????, ???? ???, ????? ? ??? ????? ?? ??????? ???????? ????- 452,323,504,506 ??? ?????? ???? ????? ????? ??? ???? ???? ??? ????????? ?????? ?????? ???? ????? ???? ?? ??????? ???????????? ?? ??? ???? ??? ???????? ??? ????? ?????? 16-6-2022 ?? ??? ??? ????????? ????? ?????????? ???? ????????? ????
?????????/?????
16-5-2022
(?????? ??????)
????? ?? ??????/
??????? ??????????,
????????"
On this, learned counsel for the applicants submits that learned Magistrate, Kaushambi has conclusively focused upon the statements under Section 200 and 202 Cr.P.C. and taking the guidance from the case of Bhushan Kumar Vs. State reported in AIR 2012 SC 1747 have summoned the applicants holding it that prima facie case is made out against the applicant to summon them under Sections 452, 323, 504 and 506 IPC.
Learned counsel for the applicant has asserted by drawing the attention of the Court to the provision of Section 202(1) Cr.P.C., which reads thus:-
"202 (1) Cr.P.C. :- Any Magistrate, on receipt of a complaint of an offence of which he is authorised to take cognizance or which has been made over to him under section 192, may, if he thinks fit (and shall in a ac case where the accused resides at the place beyond the area in which he exercises his jurisdiction), postpone the issue of process against the accused, and either inquire into the case himself or direct an investigation to be made by a police officer or by such other person as he thinks fit, for the purpose of deciding whether or not there is sufficient ground for proceeding"
In this regard Sri Abdy, learned counsel for the applicant has relied upon the judgement of Hon'ble Apex Court in the case of Abhijit Pawar Vs. Hemant madhukar Nimbalakar & Anr. in Crl. Appeal No. 1225 of 2016 decided on 14.12.2016, judgment of this Court in the case of Mahboob & Ors. Vs. State of U.P. Thru Secretary Home Deptt. Civil Secret & Another reported in 2017(2) JIC 320 and in the case of Vijay Dhanuka Vs. Najima Mamtaj reported in 2014(14) SCC 638. On a collective reading of all the three authorities, it is crystal clear that position of law is that, in those cases where the accused is residing at a place beyond the area in which the Magistrate exercises his jurisdiction, it is mandatory on the part of the Magistrate to conduct an inquiry or investigation before issuing the process. Section 202 Cr.P.C. was amended in the year 2006 and w.e.f. 22.06.2006 by adding the words "and shall, in case where the accused residing at place beyond the area in which, he exercises his jurisdiction". This is vital upon the with the objective behind this amendment, namely, to remove any possibility of false complaint against such person residing far of place in order to save him for unnecessary harassment and thus the amended provision caste an obligation upon the Magistrate to conduct such an inquiry or direct the investigation before issuing the process so that the false implication may be filtered and rejected.
On this parameters, I find that summoning order is well short of guidelines provided in all the cases and thus liable to be set aside. The summoning order is hereby set aside with liberty to the concerned Magistrate to re-visit the entire issue once again in the light of the observation made above, especially in the light of the aforesaid judgements of Hon'ble Apex Court as well as this Court and pass a FRESH order by 28.02.2023 positively.
With this observation, the present 482 Cr.P.C. application stands allowed and the matter is remanded back for fresh consideration as mentioned above.
Order Date :- 9.2.2023
Abhishek Sri.
