Narayan Pradhan vs The Sub Divisional Magistrate And ...
2023 Latest Caselaw 66 Sikkim

           THE HIGH COURT OF SIKKIM : GANGTOK
                                          (Criminal Jurisdiction)

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SINGLE BENCH: THE HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, JUDGE
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                                 Crl.M.C. No. 2 of 2023

         Narayan Pradhan,
         S/o Badri Nath Pradhan,
         R/o Rungdung,
         Rhenok, Sikkim,
         Pin Code - 737133.                                                               ..... Petitioner

                                                   versus

         1. The Sub-Divisional Magistrate,
            Rongli, Pakyong District,
            Sikkim,
            Pin - 737101.

         2. Mrs. Geeta Pradhan,
            W/o Ganga Ram Rai,
            Aged about 43 years,
            R/o Namthang Palitam, Sikkim
            Pin - 737132.

         3. Mrs. Gayatri Pradhan,
            W/o Moni Raj Pradhan,
            Aged about 40 years,
            R/o Rungdung, Rhenock, Sikkim
            PIN-737133.

         4. Mrs. Preeti Pradhan,
            W/o Buntu Bhutia,
            Aged about 37 years,
            R/o Rumtek, Sikkim
            PIN-737135.                                                                 ..... Respondents

       Petition under section 482 of the Code of Criminal Procedure, 1973
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         Appearance:
         Mr. B. Sharma, Senior Advocate with Mr. B.N. Sharma, Advocate for
         the petitioner.
         Mr. Thinlay Dorjee Bhutia, Additional Public Prosecutor for the
         respondent no.1.
         Mr. K.T. Tamang, Advocate for the respondents no.2, 3 and 4.
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                                                                   2
                           Crl. M. C. No. 2 of 2023
              Narayan Pradhan vs. The Sub-Divisional Magistrate




                       ORDER (oral)

30th August, 2023

1. The present petition under section 482 of the Code of

Criminal Procedure, 1973 (Cr.P.C.) is for setting aside the order

dated 31.3.2023 passed by the learned Sessions Judge (Special

Division-I), Sikkim at Gangtok. The order dated 31.3.2023 was

passed while examining a revision petition preferred against an

order dated 21.2.2022 passed by the learned Sub-Divisional

Magistrate, Rongli, Pakyong in exercise of the power under

section 145 Cr.P.C.

2. By way of I.A. No. 1 of 2023, the respondents no. 2, 3

and 4 have placed several orders passed by the Court of the

learned Civil Judge, Rongli Sub-Division. The same is allowed

since the documents are relevant. These orders make it evident

that the respondents have preferred a civil suit against the

petitioner herein with regard to the same subject matter.

3. Mr. K.T. Tamang, learned counsel for the respondents

no.2, 3 and 4, relies upon a judgment of the Supreme Court in

Mohd. Abid and Ors. Vs. Ravi Naresh and Ors.1, which holds that

once a Civil Court is seized of the matter, it goes without saying

that the proceedings under section 145/146 Cr.P.C. cannot

proceed and must come to an end.

2022 LiveLaw SC 921

Crl. M. C. No. 2 of 2023 Narayan Pradhan vs. The Sub-Divisional Magistrate

4. In view of the clear pronouncement of the Supreme

Court, the proceedings under section 145 Cr.P.C. must

necessarily come to an end. It is accordingly so ordered. The

petition under section 482 Cr.P.C. is, therefore, rendered

infructuous.

5. I.A. no.1 of 2023 also stands disposed of.

                                               ( Bhaskar Raj Pradhan )
                                                       Judge




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