High Courts(2004) 05 AHC CK 0096

Virendra Singh vs State of U.P.& Ors.

Allahabad High Court · Decided on 17 May 2004

HON’BLE JUDGES
K.K.Misra, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Application No. 4971 of 2000

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Judgment

9 paragraphs · 174 words

K.K. Misra, J.—Heard learned Counsel for the applicant and learned A.G.A.

2.

The contention of the learned Counsel for the applicant is that the Magistrate has acted illegally by passing the impugned order as the case is

triable by the Court of Sessions. By the impugned order, the Magistrate has ordered further investigation in the matter. It is against the proposition

of law. The learned Counsel for the applicant relied upon the case of R.S. Rana v. State (Delhi Administration), reported in ACC 1998 page 487.

It has been held by the Apex Court that the Magistrate cannot order further investigation when the case is triable by the Sessions Court. It was the

duty of the Magistrate to commit the case to the Court of Sessions. Without commenting on the merit of the case, the order dated 852000 passed

by Ist A.C.J.M. Basti is hereby set aside as having no force of law. The trial Court is directed to commit the case immediately.

3.

With these observations the application is disposed of.

Application allowed.