Jindalpipes Ltd. vs Beard Sell Satec Ltd. and Others

K.N. Basha, J.—These appeals against acquittal are preferred by the complainant in C. C. Nos. 5370 and 5371 of 1998 on the file of the

learned VII Metropolitan Magistrate, George Town, Chennai-1 challenging the orders dated 17-1-2001 dismissing the complaints filed by them on

the ground of non-appearance in the cases u/s 138 of the Negotiable Instruments Act.

A perusal of the records shows that though notice has already been ordered to the fourth respondent, service is awaited. No useful purpose will

be served in keeping the appeals pending. The appeals relate to the year 2001. Hence, Mr. N. Doraiswamy, learned Counsel is appointed by this

Court as the legal aid counsel for the fourth respondent.

A perusal of the records further discloses that the learned Magistrate called the abovesaid C.Cs. filed by the appellant/complainant on 17-1-

2001 and dismissed the complaints on the ground of non-appearance of the complainants. In these cases, the learned Magistrate passed a

mechanical order simply on the ground that the complainant was not present and ultimately acquitted the accused. It is not stated by the learned

Magistrate in the said order that the accused was present on that day. The order of the learned Magistrate, on the face of it, is arbitrary and illegal.

It is well settled by the Hon''ble Supreme Court of India in Associated Cement Co. Ltd. Vs. Keshvanand, , that:

Two constraints are imposed on the Court for exercising the power u/s 256. First is, if the Court thinks that in a situation it is proper to adjourn the

hearing then the Magistrate shall not acquit the accused. Second is, when the Magistrate considers that personal attendance of the complainant is

not necessary on that day the Magistrate has the power to dispense with his attendance and proceed with the case. When the court notices that the

complainant is absent on a particular day the Court must consider whether personal attendance of the complainant is essential on that day for the

progress of the case and also whether the situation does not justify the case being adjourned to another date due to any other reason. If the

situation does not justify the case being adjourned the Court is free to dismiss the complaint and acquit the accused. But if the presence of the

complainant on that day was quite unnecessary then resorting to the step of axing down the com-plaint may not be a proper exercise of the power

envisaged in the section. The discretion must, therefore, be exercised judicially and fairly without impairing the cause of administration of criminal

justice.

Mr. N. Doraisamy, learned Counsel appearing as the legal aid counsel for the fourth respondent also relies upon the decision in the case of

Amarchand v. Sanjeev Rastogi 2001 11 LW 529 : 2002 Cri J 3815 wherein a similar view as laid down by the Apex Court in the decision

reported in Associated Cement Co. Ltd. Vs. Keshvanand, has been taken.

As per the preposition of law laid down by the Apex Court, I have no other alternative except to allow the appeals and to set aside the orders

of acquittal passed by the learned Magistrate u/s 256(1), Cr.P.C.

Accordingly, these appeals are allowed and the orders passed by the learned Magistrate are set aside. The learned Magistrate shall expedite the

trial and complete the same within a period of six months from the date of receipt of copy of this order. The learned Counsel for the appellant

undertakes to serve proper notice on the fourth respondent by taking effective steps in order to make the fourth respondent to appear for the trial.

Mr. N. Doraisamy, learned Counsel is entitled to get remuneration from the Tamil Nadu State Legal Services Authority, as he has argued the

appeals as legal aid counsel on behalf of the fourth respondent.