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Soumitra Dutt vs The State Of Jharkhand
2025 Latest Caselaw 4318 Jhar

Citation : 2025 Latest Caselaw 4318 Jhar
Judgement Date : 30 June, 2025

Jharkhand High Court

Soumitra Dutt vs The State Of Jharkhand on 30 June, 2025

Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
                                                ( 2025:JHHC:19155 )




   IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr.M.P. No. 1402 of 2019


Soumitra Dutt, aged about 64 years, son of late Shyamal Kumar Dutt,
R/o K.P. Dutt Compound, Circular Road Ranchi, P.O. & P.S. -Lalpur,
District -Ranchi.                   ....              Petitioner
                         Versus
1. The State of Jharkhand
2. Aniruddha Dutt, son of Shyamal Kumar Dutt, R/o Dutt Compound,
Circular Road Ranchi, P.O. & P.S. -Lalpur, District -Ranchi.
                                     ....               Opp. Parties
                               With
                    Cr.M.P. No. 2512 of 2021


Pradeep Kumar Verma, Aged about 32 years, Son of Late Vijay Verma,
Resident of Village -Bariyatu Basti, Near Alam Nursing Home, P.O. &
P.S. -Bariyatu, District -Ranchi.
                                    ....              Petitioner
                         Versus
1. The State of Jharkhand
2. Anirudh Dutt, Son of Late Shyamal Kumar Dutt, Resident of 60,
Circular Road, K.P. Compound, P.O. & P.S. -Lalpur, District -Ranchi.
                                     ....             Opp. Parties
                               With
                    Cr.M.P. No. 2649 of 2021


Bimal Dutt @ Bimal Dutta, aged about 71 years, son of late Kshitiz
Chandra Dutt, R/o 2 B, Savitri Kunj, P.O. & P.S. -Lalpur, District -
Ranchi.
                                    ....              Petitioner
                          Versus
1. The State of Jharkhand
2. Aniruddha Dutt, son of Shyamal Kumar Dutt, R/o -60 Circular
Road, K.P. Dutt Compound, Circular Road Ranchi, P.O. & P.S. -
Lalpur, District -Ranchi.
                                 ....           Opp. Parties

                                1
                                                   Cr.M.P. No.1402 of 2019
                                                            With
                                                   Cr.M.P. No. 2512 of 2021
                                                           With
                                                   Cr.M.P. No. 2649 of 2021
                                                                ( 2025:JHHC:19155 )




                                      PRESENT

                HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
                                       .....

For the Petitioners : Mr. Pratik Sen, Advocate : Mr. Vishal Kr. Tiwary, Advocate : Mr. Manjeet Kr. Choudhary, Advocate For the State : Mrs. Nehala Sharmin, Spl. P.P. : Mr. Rajneesh Vardhan, Addl. P.P. : Mr. Sachin Kumar, AAG-II : Mr. Ashutosh Anand, AAG-III For the O.P. No.2 : Mr. P.P.N. Roy, Sr. Advocate : Mr. Pandey A.N. Roy, Advocate .....

By the Court:-

1. Heard the parties.

2. Since all the three criminal miscellaneous petitions have been filed

in respect of the same F.I.R. vide Lalpur P.S. Case No. 214 of 2018,

corresponding to G.R. No. 3463 of 2018, hence all the three criminal

miscellaneous petitions are disposed of by this common judgment.

3. These criminal miscellaneous petitions have been filed invoking

the jurisdiction of this Court under Section 482 Cr.P.C. with the

common prayer to quash the entire criminal proceeding including

the F.I.R. in connection with Lalpur P.S. Case No. 214 of 2018,

corresponding to G.R. No. 3463 of 2018 registered for the offences

punishable under Section 419, 420, 467, 468, 471, 504, 506, 509 & 120B

of the Indian Penal Code and in Cr.M.P. No. 1402 of 2019, an

additional prayer has been made for quashing the order dated

19.05.2018, passed by the learned Judicial Magistrate -1st Class,

Ranchi, whereby and where under the learned Magistrate invoked

the power under 156(3) of the Cr.P.C. and directed for registration of

the F.I.R. Cr.M.P. No. 2649 of 2021 has been filed by Bimal Dutt @

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( 2025:JHHC:19155 )

Bimal Dutta with a prayer to quash the order dated 19.05.2018,

besides quashing the order dated 14.06.2021 by which non-bailable

warrant of arrest has been ordered to be issued against him.

4. The brief fact of the case is that the opposite party no.2-

complainant-informant of all the three cases filed Complaint Case

No. 1980 of 2018. He carried out some amendment in the original

Cr.M.P. and the case was fixed to 18.05.2018 vide order dated

17.05.2018 for recording of statement on solemn affirmation of the

complainant, but instead of the complainant getting his statement

recorded on solemn affirmation, as directed by the Judicial

Magistrate concerned, he filed a petition to refer the complaint under

Section 156(3) Cr.P.C. for institution of an F.I.R. and for investigation

of the case. Vide order dated 19.05.2018, the learned Magistrate

referred the said Complaint Case No. 1980 of 2018 for institution of

the F.I.R. and basing upon the said order, Lalpur P.S. Case No. 214 of

2018 has been registered and police took up investigation of the case.

Though the petitioner of Cr.M.P. No. 2649 of 2021 namely Bimal

Dutt @ Bimal Dutta was not the named accused person of the

complaint or the F.I.R. which has been registered on the basis of the

said complaint but during the course of the said investigation, the

I.O. of the case has found complicity of the petitioner in commission

of the offence and prayed for issuance of non-bailable warrant of

arrest against the petitioner and accordingly vide order dated

14.06.2021 in Lalpur P.S. Case No. 214 of 2018, the learned Judicial

Magistrate issued the non-bailable warrant of arrest.

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( 2025:JHHC:19155 )

5. The learned counsel for the petitioners relying upon the Judgment

of the Hon'ble Supreme Court of India in the case of M/s. SAS

Infratech Pvt. Ltd. Vs. The State of Telangana & Anr., in Criminal

Appeal No. 2574 of 2024 arising out of Special Leave Petition

(Criminal) No. 2123 of 2024 dated 14.05.2024, para-8 of which reads

as under:-

"8. In view of the above, it is clear that when the Magistrate in exercise of his judicial discretion directs investigation under Section 156(3) of Cr. P.C., he cannot be said to have taken cognizance of any offence. It is only when the Magistrate after applying his mind prefers to follow the procedure under Chapter XV of Cr.P.C. by resorting to Sections 200, he can be said to have taken cognizance of the offence." (Emphasis supplied)

Submits that since vide order dated 17.05.2018, the learned Judicial

Magistrate, Ranchi after applying his mind preferred to follow the

procedure under Chapter XV of the Cr.P.C. by resorting to Section

200 of the Cr.P.C., fixed the case for recording of the statement on

solemn affirmation, the same amounts to taking cognizance of the

offence and once the learned Magistrate has taken cognizance of the

offence, the order dated 19.05.2018 in the said complaint case is act of

directing investigation under Section 156(3) of the Cr.P.C. which is

not maintainable. Hence, the same be quashed and set aside.

6. The learned Special Public Prosecutor and the learned senior

counsel for the opposite party no.2 submits that if that is the

submission of the petitioners then in that case, in case the said order

dated 19.05.2018 is set aside, the entire criminal proceeding will not

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( 2025:JHHC:19155 )

come to an end rather it will revert to the stage at which it was on

18.05.2018 in Complaint Case No. 1980 of 2018.

7. Having heard the submissions made at the Bar and after going

through the materials available in the record, this court has no

hesitation in holding that the Hon'ble Supreme Court of India in the

case of M/s. SAS Infratech Pvt. Ltd. Vs. The State of Telangana &

Anr. (supra) has in no uncertain manner held in paragraph no.7 and

8 of the said judgment relying upon the Judgment of Devarapalli

Lakshminarayana Reddy and Others Vs. Narayana Reddy and

Others, reported in (1976) 3 SCC 252 that when receiving a

complaint, the Magistrate applies his mind for the purposes of

proceeding under Section 200 Cr.P.C. and the succeeding Sections in

Chapter -XV of the Code of Criminal Procedure, he is said to have

taken cognizance of the offence within the meaning of Section 190

(1)(a) and the Magistrate is not competent to switch back to the pre-

cognizance stage and avail Section 156(3) of the Cr.P.C.

8. In view of this settled principle of law, this Court has no hesitation

in holding that the learned Magistrate has committed a grave

illegality by though vide order dated 17.05.2018 has after application

of mind proceeded by resorting to Section 200 of the Cr.P.C., vide

subsequent order dated 19.05.2018, he committed a grave illegality in

switching back to the pre-cognizance stage and avail of Section

156(3) Cr.P.C.

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( 2025:JHHC:19155 )

9. Accordingly, the order dated 19.05.2018, passed in Lalpur P.S. Case

No. 214 of 2018, corresponding to G.R. No. 3463 of 2018 is quashed

and set aside.

10. Consequently, the entire criminal proceeding relating to Lalpur P.S.

Case No. 214 of 2018, corresponding to G.R. No. 3463 of 2018

registered for the offences punishable under Section 419, 420, 467,

468, 471, 504, 506, 509 & 120B of the Indian Penal Code is also

quashed and set aside, including the order dated 14.06.2021 by

which non-bailable warrant of arrest has been ordered to be issued

against the petitioner of Cr.M.P. No. 2649 of 2021 and it is made clear

that the learned Judicial Magistrate -1st Class, Ranchi will proceed

with the Complaint Case No. 1908 of 2018 from the stage at which it

was on 18.05.2018.

11. All the three criminal miscellaneous petitions are disposed of

accordingly.

12. The interim relief granted earlier in all the three criminal

miscellaneous petitions is vacated.

(Anil Kumar Choudhary, J.) High Court of Jharkhand, Ranchi Dated the 30th June, 2025 AFR/Sonu-Gunjan/-

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