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Judgment
R.K. Rastogi, J.—This is an application u/s 482 Cr. P.C. to quash the charge sheet submitted by the police in case crime No. 250 of 2005 u/s 506 I.P.C. police station Kotwali district Shahjahanpur.
Heard learned Counsel for the applicant and learned A.G.A. for the State.
Since the point involved in this application is a legal point. I am deciding this application at the admission stage after hearing the parties counsel.
The facts relevant for disposal of this application are that on 16.6.2005 Mukesh Kumar Saxena, Inspector, Police Lines, Shahjahanpur lodged a report against the applicant, Santosh Kumatr Trivedi, Advocate, under sections 452 and 506 I.P.C. in respect of an incident which had allegedly taken place., at his residence in Kotwali compound police station Kotwali. Shahjahanpur. It was registered as crime no. 250/05.In respect of this very incident Kumar osh Kumar Trivedi, Advocate, also lodged a report against Mukesh Kumar Saxena giving cross version of that incident under sections 323, 504 and 506 I.P.C. which was registered as case crime No. 250-A of 2005.
The Investigating Officer of case crime No. 250 of 2005 has submitted charge sheet against the applicant u/s 506 I.P.C. only after investigation on 13.2.07 and on that charge sheet the Chief Judicial Magistrate has taken cognizance, Aggrieved with that order of taking cognizance, the applicant has filed this application u/s 482 Cr. P.C. before this Court.
It is to be seen that the charge sheet has been submitted u/s 506 I.P.C. only. The offence u/s 506 I.P.C. was originally non-cognizable and bailable, but it was made cognizable and non-bailable vide,, the U.P. Government Notification No. 777/VIII-94(2)-87.dated July 31, 1989. However, this notification was held to be illegal and ultra-vires by a Division Bench judgment of this Court in the case of Virendra Singh and Ors. v. State of U.P. and Ors. (XLV) 2002 A.C.C. 609. So now the legal position is that the offence u/s 506 I.P.C. is bailable and non-cognizable.
It has been provided in the explanation to Section 2(d) of the Criminal Procedure Code that a report made by the 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. In view of this explanation, the charge sheet submitted by the police in the above case u/s 506 I.P.C. could not be treated to be police case, but it would be deemed to be a complaint. Only and the police officer who submitted the charge sheet is to be deemed to be the complainant. As such, the order passed by the learned Magistrate for taking cognizance on the charge sheet as a state case is illegal and is liable to be set aside.
The application u/s 482 Cr. P.C. is therefore, allowed to this extent that the order passed by the Chief Judicial Magistrate on the charge sheet in case crime No. 250 of 2005 u/s 506 I.P.C. police station Kotwali district Shahjahanpur is set aside and the above charge sheet shall be treated to be a complaint u/s 506 I.P.C. and the Magistrate concerned shall follow the procedure prescribed under the Criminal Procedure Code for taking action on the complaint.