BAIKUNTH SINGH Vs STATE OF BIHAR .
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-002035-002035 / 2008
Diary number: 27747 / 2006
Advocates: T. MAHIPAL Vs
GOPAL SINGH
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2035 OF 2008 (Arising out of SLP(Crl.)No. 282 of 2007)
Baikunth Singh .....Appellant
Versus
State of Bihar and Ors. ......Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT, J
1. Leave granted.
2. Challenge in this appeal is to the order passed by a learned Single
Judge of the Patna High Court quashing the order passed by learned Judicial
Magistrate, First Class, Jehanabad taking cognizance of offence punishable
under Section 406 of the Indian Penal Code, 1860 (in short the ‘IPC’) and
issuing summons against the applicants-respondents Nos. 2 and 3. The High
Court exercised power under Section 482 of the Code of Criminal
Procedure, 1973 (in short the ‘Code’). The High Court was of the view that
the case might have been filed by the complainant in order to pressurize the
petitioners before the High Court not to proceed with the case which was
lodged under Section 304-B ,201/34 IPC r/w Sections 3 and 4 of Dowry Act
against the complainant and others.
3. Various points were urged in support of the appeal. Primarily it was
submitted that the petition was disposed of without issuing notice to the
complainant. It is submitted that the exercise of power under Section 482 of
the Code was not warranted on the facts of the case.
4. Learned counsel for the respondents 2 and 3 supported the order of
the High Court. Learned counsel for the State on the other hand supported
the stand of the appellant.
5. It is not in dispute that the present appellant was impleaded as a party
in Criminal Miscellaneous No.9428 of 2006 which was filed by
respondents 2 and 3. Strangely, without issuing any notice the petition was
disposed of. 6. The High Court has come to a conclusion which appears
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to have been more on presumptions and surmises that the case might have
been filed to pressurize the applicants before the High Court. There was no
material in this regard and in any event the stage for deciding that question
had not arisen.
7. It cannot be said to be a case where the complainant was not required
to be heard. It is more so because the proceedings were initiated on the
basis of the complaint filed by the appellant which was registered as
Complaint Case No.272 of 2002.
8. In the circumstances, without expressing any opinion on the merits of
the case, we set aside the impugned order. We direct the parties to appear
before the High Court without any further notice on 21st January, 2009. The
Chief Justice of the High Court is requested to allot the matter to an
appropriate Bench.
9. The appeal is accordingly disposed of.
…………................................J. (Dr. ARIJIT PASAYAT)
…………...............................J. (Dr. MUKUNDAKAM SHARMA)
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New Delhi, December 15, 2008
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