Harish Khurana Vs Chhabi Lal

Chhattisgarh High Court 26 Feb 2019 Criminal Misc. Petition No. 989 Of 2018 (2019) 02 CHH CK 0476
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Misc. Petition No. 989 Of 2018

Hon'ble Bench

Ram Prasanna Sharma, J

Advocates

Dharmesh Srivastava

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 256(1), 378(3)
  • Negotiable Instruments Act, 1881 - Section 138

Judgement Text

Translate:

Ram Prasanna Sharma, J

1. Heard on application for grant of leave to appeal under Section 378(3) of CrPC.

2. On due consideration, leave is granted.

3. The petition is preferred against Order dated 10.4.2018 passed by Judicial Magistrate First Class, Kabirdham (Kawardha) (CG) in Criminal Case

No.896/2016 wherein the said Court acquitted the respondent for the charges under Section 138 of the Negotiable Instruments Act, 1881 as the case

was dismissed for want of prosecution.

4. As the petition is in nature of restoration of proceedings before the trial Court and the matter is not going to be decided on merits, presence of the

respondent is not required.

5. It appears from the order sheet of the trial Court that the case was fixed for evidence of the complainant and the same is dismissed for single

default.

6. In the matter of Associated Cement Co. Ltd. Vs. Keshvanand reported in (1998) 1 SCC 687, Hon'ble the Apex Court held as under:-

18. Reading the Section in its entirety would reveal that two constraints are imposed on the court for exercising the power under the Section. 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 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 complaint 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.

Again, in the matter of Mohd. Azeem Vs. A. Venkatesh & another reported in (2002) 7 SCC 726, Hon'ble the Apex Court held that in a proceeding

under Section 138 of the Negotiable Instruments Act, 1881, the single default in appearance on the part of the complainant, the dismissal of the

complaint case is not proper, legal and justified.

7. Dismissal of the complaint case was not the only option before the trial Court. The trial Court could have adjourned the case to some other date as

per the provisions of Section 256(1) CrPC.

8. The matter should have been decided on merits and it should not have been sent to record room without deciding issues between the parties and

without providing opportunity to adduce evidence. But that is not done in the present case, therefore, the order passed by the trial Court is not

sustainable.

9. Accordingly, order passed by the trial Court is set aside allowing the petition. The trial Court is directed to proceed with the case in accordance with

law after providing opportunity to adduce evidence to both sides and decide the issues between the parties on merits.

10. The petitioner to appear before the trial Court on 03.4.2019 for further proceedings.

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