Ram Raj Paswan And Others vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

 This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to

COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been

heard.

This petition has been filed for quashing the order dated 01.07.2021 arising out of Itki P.S.Case No.31 of 2015 (s) whereby process under section 82

Cr.P.C against the petitioners has been issued and the case is pending in the court of learned Judicial Magistrate-XIV at Ranchi.

The learned counsel for the petitioners submits that the petitioners have not been named in the F.I.R and they have not received any notice and they

were not knowing about the case and all of a sudden by the order dated 01.07.2021, they came to know about the case.

Mr. P.D.Agarwal, the learned counsel for the respondent State by way of referring paragraph no.11 of the petition has submitted on 03.01.2022 that

the petitioners have stated that they have applied for obtaining the entire certified copy of the F.I.R in connection with Itki P.S.Case No.31 of 2015(S)

from the concerned court but for the reasons best known to the concerned court, only the order dated 01.07.2021 has been issued and they objected to

that and it appears that the petitioners are hiding something from the court.

In view of that, this matter was again adjourned on 10.01.2022 for further one week as time was obtained by the petitioners for filing supplementary

affidavit. Again the certified copy was obtained by the petitioners and only one order has been supplied to the petitioners.

The supplementary affidavit has been filed stating therein that the petitioners have applied for entire order sheets and only the order dated 01.07.2021

has been supplied. The requisite for the certified copy of the entire order sheets is annexed as Annexure-3 in the supplementary affidavit and the

certified copy dated 01.07.2021 at Annexure-3(A).

It is a matter of concern as to why the entire order sheets have not been supplied to the petitioners by the concerned court whereas the requisition for

the entire order sheets has been made.

The Court has perused the order dated 01.07.2021 whereby it appears that only on the prayer of the I.O. the said order has been passed and there is

no satisfaction of the concerned court recorded which is one of the parameters of section 82 Cr.P.C to pass such order. The other statutory provisions

have also not been complied as held in the case of “Md. Rustam Alam @ Rustam and Others v. The State of Jharkhandâ€​, 2020 (2) JLJR 712.

Accordingly, the impugned order dated 01.07.2021 arising out of Itki P.S.Case No.31 of 2015(s), pending in the court of learned Judicial Magistrate-

XIV at Ranchi is set aside.

The matter is remitted back to the concerned court to proceed afresh in accordance with law.

The learned Judicial Commissioner, Ranchi shall inquire into the matter as to why inspite of requisition made for the entire order sheets by the

petitioners, the entire order sheets have not been supplied and will submit report to the Registry of this Court which shall be placed before Hon’ble

the Chief Justice on administrative side.

With the aforesaid observation and direction, Cr.M.P.No. 2014 of 2021 stands disposed of.

Let a copy of this order be communicated to the learned Judicial Commissioner, Ranchi for the compliance.