Allahabad High Court
Champa Devi vs State Of U.P. And 5 Others on 17 May, 2023
Bench: Mohd. Faiz Khan
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:107915
Court No. - 81
Case :- CRIMINAL APPEAL No. - 4684 of 2023
Appellant :- Champa Devi
Respondent :- State Of U.P. And 5 Others
Counsel for Appellant :- Manoj Kumar Maurya
Counsel for Respondent :- G.A.
Hon'ble Mohd. Faiz Alam Khan,J.
Heard Shri Manoj Kumar Maurya, learned counsel for the appellant as well as learned Additional Government Advocate for the State and perused the record.
The instant appeal under Section 14-A(1) SC/ST (Prevention of Atrocities) Act has been filed by the appellant namelyChampa Devi with the prayer to set-aside the judgment and order dated 15.02.2023 passed by learned Special Judge, SC/ST Act, Room No.2, Deoria in Criminal Misc. Application No. 123 of 2022 (Champa Devi vs. Lallan Yadav and others), Police Station Bhatpar Rani, District Deoria, under Section 156(3) Cr.P.C.
Learned counsel for the appellant while drawing the attention of this Court towards the impugned order dated 15.02.2023, whereby the application moved by the appellant under Section 156(3) Cr.P.C. has been rejected/dismissed by the Special Court, vehemently submits that the Trial Court/Special Court had committed manifest illegality in rejecting the request of the appellant for investigation of the allegations mentioned therein and the order whereby the request of the appellant to get the allegations investigated is rejected is liable to be set aside.
Learned A.G.A on the other hand submits that no illegality has been committed by the Special Court in passing the impugned order, as the duty of the Special Court was to assess the necessity of investigation and it is not so that in each and every case the Special Court or the Magistrate is bound to order for investigation.
Learned A.G.A. has relied on a Full Bench Judgment of this Court passed in Ram Babu Gupta Vs. State of U.P. reported in MANU/UP/0861/2001 as well as the Division Bench judgment of this Court in Sukhwasi Vs. State of U.P. & others; MANU/UP/1115/2007: ACC 2007 (59) 739.
Having heard learned counsel for the parties and having perused the record, it is evident that by passing the impugned order the application moved by the appellant under Section 156(3) Cr.P.C. has been rejected by the Special Court. The only grievance of the appellant which appears to be that, he moved an application under Section 156(3) Cr.P.C. has been treated as complaint by passing the impugned order.
The law with regard to the manner in which an application under Section 156 (3) Cr.P.C. is to be dealt with is now no more res integra and the same has been settled by various judgments of Hon'ble Apex Court as well as of this Court, in this regard the law laid down by the Hon'ble Apex Court in Court in Priyanka Srivastava Vs. State of U.P.; MANU/SC/0344/2015 : AIR 2015 SC 1758 and in Mohd. Yousuf Vs. Afaq Jahan (Smt.) and another; MANU/SC/8888/2006 : (2006) 1 SCC 627, Aleque Padamsee & others vs. Union of India (UOI) (2007) 6 SCC 171, as well as Full Bench Judgment of this Court in Ram Babu Gupta Vs. State of U.P. reported in MANU/UP/0861/2001 as well as the Division Bench Judgement of this Court Sukhwasi Vs. State of U.P. & others; MANU/UP/1115/2007: ACC 2007 (59) 739 may be recalled, wherein it is provided that applications under Section 156 (3) Cr.P.C. are now coming in bulk and the Magistrate while considering the plea for investigation is duty bound to assess the necessity of investigation and it is not a compulsion for the Magistrate or Special Court to order for such investigation in each and every case wherein the commission of cognizable offences is emerging from the contents of application moved under Section 153(3) Cr.P.C..
Hon'ble Division Benches of this Court in 'Naresh Kumar Valmiki Vs. State of U.P. & Ors.' reported in MANU/UP3410/2022 as well as in 'Gyanendra Maurya Vs. Union of India' reported in MANU/UP/0238/2023, have opined that the Special Court with regard to the offences committed under S.C./S.T. Act may take cognizance under Section 190(1)(a) Cr.P.C.
Thus, having regard to the law mentioned herein before as well as the peculiar factual matrix of this case, I do not find any illegality so far as the impugned order is concerned. In result, the appeal lacks merit and is dismissed accordingly.
Order Date :- 17.5.2023/Praveen
