Pankaj Purohit, J
1. By means of the present C482 application, the applicant has put to challenge the charge sheet dated 26.09.2019 and summoning order dated
10.01.2020, passed by learned Ist Additional Chief Judicial Magistrate, Dehradun in Criminal Case No.462 of 2020, State Vs. Smt. Satnam Kaur
under Section 427 of IPC Police Station Patel Nagar, District Dehradun.
2. Facts of the case are that an FIR of non cognizable offence was registered by respondent no.2 in Police Station Patel Nagar, District Dehradun.
After the orders passed by learned Ist Additional Chief Judicial Magistrate, Dehradun under Section 155(2) of the CrPC (hereinafter referred to as
“Codeâ€) the matter was investigated and the charge sheet dated 26.09.2019 was submitted. The learned Ist Additional Chief Judicial Magistrate,
Dehradun took cognizance on the said charge sheet and summoned the accused as stated above, treating it as a case instituted on police report.
3. Learned counsel for the applicant challenged the impugned order on the ground that in a case arising out of non cognizable report, the Police can
only submit its report and that report shall be treated as a complaint case by the Court, in view of the express provision of the Code given in
Explanation to Section 2(d) of the Code.
4. It is submitted by learned counsel for the applicant that the non cognizable report was investigated and the charge sheet was submitted, but the
same has wrongly been treated by the learned Ist Additional Chief Judicial Magistrate, Dehradun as a State case and cognizance was taken and she
has been summoned.
5. Learned State counsel also agreed to the argument advanced by the learned counsel for the applicant.
6. In order to consider the submission made by learned counsel for the parties, appreciation of Section 2(d) and explanation appended thereto, is
needed.
7. Section 2(d) along with its explanation is quoted hereinbelow:-
“complaint†means any allegation made orally or in writing to a Magistrate, with a view to his taking action under this Code, that some person,
whether known or unknown, has committed an offence, but does not include a police report.â€
Explanation.-A report made by a police officer in a case which discloses, after investigation, the commission of a non- cognizable offence shall be
deemed to be a complaint; and the police officer by whom such report is made shall be deemed to be the complainant;
8. From perusal of the definition “Complaint†and its Explanation, it is clear that if on the report submitted by Police Officer after investigation, it
discloses the commission of non cognizable offence, it shall deemed to be a complaint and the Police Officer by whom such a report is made shall be
deemed to be complainant.
9. Having gone through the explanation appended to Section 2(d) of the Code, it appears that the learned Ist Additional Chief Judicial Magistrate,
Dehradun has wrongly taken cognizance on the police report as a State case (instituted on police report) and wrongly summoned the applicant
accused to face the trial. Rather charge sheet/police report should have been treated as a complaint and further to proceed in the complaint in
accordance with the provisions of Part XV of the Code.
10. In this view of the matter, the impugned summoning order dated 10.01.2020, passed by learned Ist Additional Chief Judicial Magistrate, Dehradun
in Criminal Case No.462 of 2020, State Vs. Smt. Satnam Kaur under Section 427 of IPC at Police Station Patel Nagar, District Dehradun is hereby
quashed.
11. Accordingly, C482 application is allowed. The learned Ist Additional Chief Judicial Magistrate, Dehradun is directed to take charge sheet/report
submitted by the Police Officer as a complaint and to proceed in accordance with law, as provided under Chapter XV of the Code.
