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Judgment
Amar Saran, J.—I have heard learned counsel for the applicant, Sri T.B. Pandey, learned counsel for the opposite parties Nos. 2 to 4, Sri S.K. Dubey, and learned AGA and perused the record.
An order dated 5.7.2004 passed by the Incharge Sessions Judge, Jaunpur, in criminal revision No. 104 of 2004 has been challenged in this case. By the aforesaid order the order passed by the ACJM V, Jaunpur, u/s 156(3) Cr.P.C. was set aside on the ground that the said order did not contain any reason whereas this was required by law. Learned counsel for both the parties have relied on a Full Bench decision of the Allahabad High Court, Ram Babu Gupta and Anr. v. State of U.P. and Ors. (43) 2001 ACC 50. They have referred to a judgment in that case given by Hon''ble Justice J.C. Gupta, J. Learned counsel for the applicant has relied on the following lines in paragraph 45:
...Two courses are open to him. He may either take cognizance u/s 190 or may forward the complaint to the police u/s 156(3) Cr.P.C. for investigation. Once he takes cognizance he is required to embark upon the procedure embodied in Chapter XV. On the other hand, if on a reading of complaint he finds that the allegations therein clearly disclose commission of a cognizable offence and forwarding of complaint u/s 156(3) Cr.P.C. to the police for investigation will be conducive to justice and valuable time of Magistrate will be saved in inquiring into the matter which was the primary duty of police to investigate, he will be justified in adopting that course as an alternative to take cognizance of the offence himself. An order u/s 156(3) Cr.P.C. is in the nature of a reminder or intimation to the police to exercise their full powers of investigation u/s 156(1) Cr.P.C. such an investigation begins with the collection of evidence and ends with a report or charge-sheet u/s 173.
Learned counsel for the complainant, on the other hand, has relied on the following three lines at the end of paragraph 45 of the same judgment:
... That discretion has to be exercised cautiously with application of judicial mind and not in a routine and mechanical manner.
In my view, at the stage of an application u/s 156(3) Cr.P.C., a reasoned order is not needed as the Court is not taking cognizance in a case but is only acting as a forwarding court to the police for investigating the matter and the order is "in the nature of a reminder or intimation to the police to exercise their full powers of investigation u/s 156(1) Cr.P.C." As pointed out in the above quoted passage referred to by the applicant''s counsel, this may be conducive to justice and valuable time of the learned magistrate may be saved in inquiring into the matter which was the primary duty of the police to investigate. Here it would be useful to quote Section 156 Cr.P.C. which reads as under:
Police Officer''s power to investigate cognizable case.-(1) Any officer in charge of a police station may, without the order of a Magistrate, investigate any cognizable case which a Court having jurisdiction over the local area within the limits of such station would have power to inquire into or try under the provisions of Chapter XIII.
(2) No proceeding of a police officer in any such case shall at any stage be called in question on the ground that the case was one which such officer was not empowered under this section to investigate.
(3) Any magistrate empowered u/s 190 may order such an investigation as above-mentioned.
Section 156(3) Cr.P.C. simply provides that a magistrate, who is empowered u/s 190 Cr.P.C. may order an investigation as mentioned in Section 156(1) Cr.P.C. and Section 156(1) Cr.P.C. merely refers to the power of the officer in-charge of the police station to investigate a cognizable case without the order of the Magistrate, which the Court having jurisdiction over the local area within the limits of the police station would have power to try under the provisions of Chapter XIII. Thus, what is required for the Magistrate at this stage is only to consider whether a cognizable case is disclosed. Significantly, even so far as an order taking cognizance u/s 190 Cr.P.C. where a prima facie satisfaction that a criminal offence is disclosed and which requires greater application of mind, the apex Court has held in Deputy Chief Controller of Imports and Exports v. Roshan Lal Agarwal and Ors. (46) 2003 ACC 686 that no reasons are to be required for summoning an accused person. If in law in a case where a Magistrate has actually to consider whether a fit case for taking cognizance or not is made out, he is not required to give his reasons, much less is there any requirement on a Magistrate to furnish reasons for simply forwarding the matter to the police for investigation once he finds the allegations disclose a cognizable offence. In the present case, on the allegations in the application u/s 156(3) Cr.P.C. that the O.P.s 2 to 4 had embezzled Rs 2,58,000 which had been kept in their custody by the applicant, the counsel for the O.P.s 2 to 4 could not seriously contend that there are even no prima facie allegations of the commission of a cognizable offence.
Learned counsel for the O.P.s 2 to 4 has also cited the decision of the Apex Court in Chaman Lal v. State of U.P. and Anr. (50) 2004 ACC 213 which states that when bail is granted reasons should be given. In my view, the order granting bail is a serious matter which has grave social ramifications and which may need to be tested by the superior Court. Compared to such an order, an order u/s 156(3) Cr.P.C simply forwarding the matter for investigation because on the facts a prima facie cognizable case was disclosed, is relatively innocuous, and thus the directions given in regard to bail matters by the apex Court cannot apply to an order u/s 156(3) Cr.P.C.
In view of the aforesaid, the order passed by the revisional court cannot be upheld and it is set aside. The order of the Magistrate directing the police to register and investigate the case is restored. However, in the facts and circumstances of the case, until submission of charge-sheet in pursuance of the order directing the registration of the case the opposite parties-accused shall not be arrested, provided they co-operate with the investigation. The investigation officer is directed to conclude the investigation expeditiously. The application is allowed as above.