M. Wahajuddin, J.@mdashThe applicant, who happened to be the complainant, has come forward with a prayer that the order dated 23rd
August, 1980, passed by the Munsif Magistrate, Dehradun, in Criminal Case No. 1269 of 1980 and the order dated 11-12-1980 passed by the
Sessions Judge, Dehradun, in Criminal Revision No. 75 of 1980 be both quashed and the Magistrate may be directed to decide the case on merits
after recording further evidence.
2. It would appear that a complaint was filed by the applicant against the opposite parties Under Sections 454, 380 and 406, IPC, and the
accused persons concerned were summoned under the former two sections. 23rd August, 1980, was fixed for evidence u/s 244, Code of Criminal
Procedure when the case was called the complainant and his counsel were both absent and the Magistrate dismissed the complaint for want of
evidence. The revisional Court held that actually the dismissal was u/s 256, Code of Criminal Procedure, amounting to acquittal. It further rejected
the complainant''s contention that the complaint could not have been dismissed in the early hours and the revision was thus, rejected.
3. The first point that would arise for consideration is whether the dismissal of the complaint was u/s 256, Code of Criminal Procedure, or u/s 244,
Code of Criminal Procedure. I may refer to the provisions contained in Section 244, Code of Criminal Procedure. It is not disputed that the
accused persons had put in appearance. Section 244(1) Code of Criminal Procedure, lays down when in any warrant case instituted otherwise
than a police report, the accused appears or is brought before a Magistrate, the Magistrate shall proceed to hear the prosecution and take all such
evidence as may be produced in support of the prosecution. Section 245 Code of Criminal Procedure, then lays down that if upon taking of the
evidence referred to in Section 244 Code of Criminal Procedure, the Magistrate, for reasons to be recorded, finds that no case has been made
out, the Magistrate shall discharge the accused persons.
4. The present case happened to be a warrant case, in which appearance of the accused persons had been secured. When that is the position,
Sections 244 and 245, Code of Criminal Procedure, would be attracted.
Section 256, Code of Criminal Procedure, runs as follows:
256(1). If the summons has been issued on complaint, and on the day appointed for the appearance of the accused, or any day subsequent thereto
to which the hearing may be adjourned, the complainant does not appear, the Magistrate shall, notwithstanding anything herein before contained,
acquit the accused, unless for some reason he thinks it proper to adjourn the hearing of the case to some other day.
Provided where the complainant is represented by a pleader or by the officer conducting the prosecution or where the Magistrate is of opinion that
the personal attendance of the complainant is not necessary, the Magistrate may dispense with his attendance and proceed with the case.
(2) The provisions of Sub-section (1) shall, so far as may be, apply also to cases where the non-appearance of the complainant is due to his death.
5. That section deals with summons cases. In fact, in such cases the order of discharge is to operate as an order of acquittal, which will not be the
position with warrant case, where if orders are passed before charge is framed it will simply amount to an order of discharge and will not operate
as an order of acquittal. I, therefore, hold that the Sessions Judge hearing the revision is wrong in holding that the order passed by the Magistrate is
covered u/s 256, Code of Criminal Procedure.
6. I next proceed to examine whether the impugned order is bad or illegal. The first point that has been urged is that complaint could not be
dismissed in the early hours. Reliance in that connection is placed upon the case of Ram Narain v. Moot Chand 1960 AWR 597, in which
Hon''ble A.N. Mulla, J., observed that the order of acquittal should be passed at the end of the day. The learned Judge dissented from the Madras
ruling of a Division Bench reported in Tonkya v. Jagannath AIR 1926 Mad. 1009 . Reliance was further placed in that case upon the case of Ram
Shanker Tewari Vs. Ram Narain Tewari, and Badri Prasad v. Ambika Prasad AIR 1941 Oudh 91. With greatest respect I may observe that both
these cases related to civil matters, to which CPC applied. The Code of Criminal Procedure is a complete Code and naturally the provisions
contained therein are to be considered according to the scheme of the Code of Criminal Procedure. Cases of CPC may not be much helpful. I
may also observe that the facts of that case were peculiar and it was manifest that the greatest injustice has been caused. Firstly, the Magistracy in
those days was ''not under the District Judge and the Executive Magistrates functioned as Magistrates. The habit of late sitting was not uncommon.
In that case on facts it was established that the complainant had actually come to the Court and he had also brought his witnesses, who were
present. What transpired was that on account of an attack of hernia he could not appear before the Court when the case was called and the Court,
without further waiting for the complainant, in a hurry dismissed the complaint. The facts of the present case are distinguishable. I have perused the
affidavit given In support of the application. The complainant has nowhere stated that he was actually present at any stage. What the applicant has
stated is that the Magistrate used to sit some what late after 11 or 12 O''clock while on that date the case was called early. It has also not been
stated in the application what prevented the complainant in not coming earlier as to be present when the case was called. If a law is laid down that
no case will be dismissed in default upto 4 P.M. and the Court will have to wait for the complainant, the result will be that unscrupulous parties will
be able to secure adjournment by waiting upto 4 P.M. and then appearing before the Court. The case naturally cannot be taken up beyond Court
hours and an adjournment will result to the harassment of the accused persons, while prosecution is not to take the place of persecution. There is a
later pronouncement of Andhra High Court of Division Bench in the case of P. Thimmappa v. P. Chinna Thimmappa AIR AP 222 in which relying
upon the Madras view and considering some rulings on the point it was held that when the case is called and the complainant does not appear the
Court can dismiss the complaint u/s 447 Code of Criminal Procedure (old) equivalent to Section 256 Code of Criminal Procedure (new). The
matter also arose for consideration in the case of Naresh Prasad v. Mahavir Singh I960 AWR 597 and observation made in that case give the
genesis of the matter. A reasonable view has to be taken and it depends upon the circumstances of each case, whether the Magistrate has acted
reasonably in passing the order or not and the High Court, when it finds that in any particular case the Magistrate acted unreasonably and has
dismissed the complaint in a haste resulting into injustice, will set aside the order.
7. A perusal of the order sheet in this case (annexure '' 1 '') would show that the case was called repeatedly and none for the complainant was
present, while the accused persons were present, and the case was passed over with a direction that it may again be called at 11.00 A.M. The
second order Is that the case was later again called repeatedly, but none appeared for the complainant and no evidence u/s 244, Code of Criminal
Procedure was produced and in such situation the complaint has to be dismissed for want of evidence in support. It was then further ordered that
the complaint is dismissed. From a perusal of this order it is fully clear that actually the complaint has been dismissed u/s 245, Code of Criminal
Procedure which runs as follows:
245. (1) If, upon taking all the evidence referred to in Section 244, the Mgistrate considers, for reasons to be recorded, that no case against the
accused has been made out which, if unrebutted, would warrant his conviction, the Magistrate shall discharge him.
(2) Nothing in this section shall be deemed to prevent a Magistrate from discharging the accused at any previous stage of the case if, for reasons to
be recorded by such Magistrate, he considers the charge to be groundless.
As a reference to Section 244 has been expressly made and further as it has also been stated that the complaint is dismissed for lack of evidence in
support, the order amounts to an order of discharge u/s 245, Code of Criminal Procedure, and not a dismissal within the meaning of Section 249,
Code of Criminal Procedure. It is also not that the Court did not exercise its mind and did not consider whether there is evidence against the
accused. On the contrary, gist of the order is that there is no evidence in support as to imply that no case for charge against the accused persons
has been made out.
8. There is a controversy regarding the timing at which the complaint was dismissed. The opposite side has given counter-affidavit that actually it
was dismissed near about 12.45 in the day, though the applicant has reiterated his earlier stand that it was dismissed at 11 A.M. Whatever be the
position, one thing is certain, namely, that the complaint was not dismissed in haste or hurry, but on the contrary after calling the case repeatedly
twice at intervals. In the circumstances, in the light of the observation made in the case of Naresh Prasad (supra) the Magistrate has acted
reasonably upon the facts of this case and no interference is to be made.
9. It is no doubt stated in the application that the complainant''s witnesses were persent in the Court, but that has been controverted in the counter-
affidavit. So there is oath against oath and had witnesses of complainant been really present, that point would have also been urged during
arguments in revision, which does not appear to be the case, and in the circumstances the applicant''s present averment appears to be an after
thought.
10. The applicant has also not explained even here as to whether he, at all, came to Court on that date and what prevented him from coming earlier
in time. Even any application before the Magistrate does not appear to have been preferred on that date. In fact, the affidavit is silent on the point.
That being the position, this Court will not exercise its ''inherent power in favour of the applicant.
11. In the result, the application is dismissed with a further observation that the impugned order of the Magistrate amounts to a discharge u/s 245,
Code of Criminal Procedure, and not to an acquittal as held by the revisional Court u/s 256, Code of Criminal Procedure.