Anil Kumar Agrawal vs State of U.P. and Others

Ravinder Singh, J.—Heard Sri V.B. Yadav learned counsel for the petitioner and learned A.G.A.

This petition is filed against the order dated 07.2 2005 passed by the learned Chief Judicial Magistrate Moradabad, whereby the application u/s 156(3) Cr. P. C. filed by the petitioner was treated as a complaint and the order dated 18.2.2005 passed by the learned Sessions Moradabad in Criminal Revision No. 82 of 2005 whereby the revision filed by the petitioner was dismissed.

It is contended by learned counsel for the petitioner have not been passed in that the impugned orders accordance with the provisions of law. The impugned orders are illegal because on the basis of the allegations made in the application u/s 156(3) Cr. P. C. a prima facie cognizable offence is made out, and the allegations are of such nature which require investigation by the police. In such circumstances the learned C.J.M., Moradabad was under obligation to direct the S.O. of police station concerned to register the case and investigate the same, but the learned Magistrate did not pass such order and treated the application u/s 156(3) Cr. P. C. as a complaint. The learned revisional court has also not considered the manifest error committed by the learned Magistrate and dismissed the revision filed by the petitioned.

This contention has been opposed by learned A.G.A. by stating that the impugned orders passed by the learned courts below are perfect orders, there is no illegality or irregularity in the impugned orders.

From the perusal of the allegation made in the application u/s 156(3) Cr. P. C. it appears hat on the basis of the allegations made therein a prima facie cognizable offence is made out against the accused and the allegations are of such nature which require investigation by the police. In such circumstances the learned Magistrate was under obligation to direct the S.O. of police station concerned to register the case and investigate the same. But not passing such a the order the leaned Magistrate committed manifest error and in such circumstances the application the application u/s 156(3) Cr.P.C. shall not he treated as complaint. The learned Sessions Judge also did riot consider the manifest error committed by the learned Chief Judicial Magistrate and dismissed the revision filed by the petitioner without applying judicial mind. Therefore, the impugned order dated 7.2.2005 passed by the learned C.J.M. Moradabad and the order dated 18.2.2005 passed by the Sessions judge, Moradabad are illegal and are hereby set aside.

In view of the facts and circumstances of the case and the submissions made by the learned counsel for the petitioner the learned C.J.M. Moradabad is directed fresh order on the application u/s 156(3) Cr. P.C. filed by the petitioner in accordance with the provisions of law.

With this observation the on is finally of.