J.A Patil, J.:— The petitioner has filed this revision application under section 397 of the Criminal Procedure Code, and invoked the revisional jurisdiction of this Court for setting aside the Order dated 15th April, 1998, passed by the Judicial Magistrate, First Class, Panaji in Criminal Miscellaneous Application No. 64/97-B. The said Order was passed on an application filed by respondent No. 1 herein under section 457 of the Criminal Procedure Code, and the learned. Magistrate allowed the application directing the petitioner to handover possession of the disputed premises to the respondent No. 1. Feeling aggrieved thereby, the petitioner has filed this revision application directly to this Court.
2. The facts giving rise to the dispute between the parties may be briefly stated, as under:— Respondent No. 1 is a co-owner of shop Nos. 1 and 2 on the ground floor of Sita Smriti Building at Santa Inez, Panaji. Previously the petitioner was in occupation of these two shops as a tenant and he used to carry on his restaurant business therein. According to respondent No. 1, the petitioner carried his business till some time prior to the Ganesh Chaturthi of the year 1994, and thereupon stopped his business, it appears that thereafter respondent No. 1 approached the petitioner and requested him to surrender possession of the two shops. There was some talk between the parties and eventually the petitioner agreed to surrender possession of the two shop premises on the condition that respondent No. 1 should let the same to one Vikas Madkaikar. Respondent No. 1 accepted this condition and accordingly the tenancy ??? the two shops was taken over by the said Vikas Madkaikar with effect from September, 1994. Respondent No. 1 contended that for the first few months Vikas Madkaikar did brisk business but later on the business was affected and he suffered loss. He also fell in arrears of rent and was unable to pay the same, inspite of the notice sent to respondent No. 1. In these circumstances, according to respondent No. 1, Vikas Madkaikar offered to surrender possession of the two shop premises to him and accordingly, a agreement of cancellation was executed on 27th August, 1997, and possession of the two shops was handed over to the respondent No. 1. Thus, according to respondent No. 1, he was in possession of the two shops since 27th August, 1997.
3. Respondent No. 1 alleged that thereafter the petitioner filed a false complaint against him in the Panaji Police Station alleging that he was in possession of the ??? premises and that respondent No. 1 was obstructing him in the enjoyment thereof. Of the basis of the said complaint, the Panaji Police registered a cognizable case under section 341 of the Indian Penal Code, against respondent No. 1. It is alleged that thereafter on the night of 3rd September, 1997, the Police Officers, without any notice to respondent No. 1, went to the said shops and started breaking open the locks of the shutter. Respondent No. 1, on coming to know about this, immediately informed the Police Officers that he was in possession of the shops and that the keys of the lock were with him. It appears that respondent No. 1 went to the shops and thereafter the police opened the locks by means of the keys which respondent No. 1 produced before them. However, thereafter, the police appear to have put the own locks and handed over possession of the shops to the petitioner. Respondent No. 1 challenged this action on the part of the officers of the ??? Police Station and filed an application under section 457 Criminal Procedure Code in the Court of the Judicial Magistrate, First Class, Panaji on 4th September, 1997, praying for a direction to the Panaji Police to hand over possession an keys of the shops to him.
4. Initially this application was heard and decided by the learned Judicial Magistrate, First Class Kum. Nutan Sardessai, who after hearing the Investigating Office passed an order on 10th September, 1997, directing the police to immediately ??? possession of the two shops to respondent No. 1. While passing the said order the learned Magistrate expressed her strong disapproval about the conduct of the Investigating Officer and observed that the investigating agency had digressed upon the powers of both the Civil Court as also the Magisterial Court which would indicate erosion of the peoples' faith in the investigation machinery and consequentially reflection adversely on the courts which are established for administration of justice. This order was challenged by the present petitioner who filed Criminal Writ Petition No. 9 of 1997 in this Court. The learned Single Judge of this Court by his Order date 26th November, 1997, remanded the matter to the learned Magistrate with a direction to give an opportunity to the present petitioner of submitting his side of the case. The learned Single Judge also further directed the Magistrate to hear both the parties an decide the matter in accordance with law. After the remand, the application was, how ever, heard by another Judicial Magistrate, First Class (Shri Desmond D'Costa), who after giving both the sides opportunity to lead evidence and after hearing them, passed the impugned Order. The learned Magistrate came to the same conclusion arrived a by the earlier Magistrate and, therefore, he maintained the same order. It may be pointed out that after the first order dated 10th September, 1997, the police had ??? respondent No. 1 in possession of the two shops. The learned Magistrate, who passed ??? subsequent Order dated 15th April, 1998, therefore, confirmed the possession of respondent No. 1 of the two shops in dispute. It is this Order, the legality, propriety and correctness of which is challenged in this revision application.
5. I have heard Shri S.D Lotlikar, the learned Advocate for the petitioner, Shri ??? G. Dessai, the learned Advocate for respondent No. 1 and Shri S.B Faria, the learned special Public Prosecutor for respondent Nos. 2 and 3.
6. Shri Dessai raised a preliminary objection to the maintainability of this revision application. He submitted that revision is not a matter of right and the High Court has discretion to entertain or not to entertain any revision application. Shri Dessai pointed ??? that the petitioner has directly approached this Court though the forum of the court of Sessions Judge was very well available to him for challenging the impugned order. Shri Lotlikar, on the other hand, pointed out that when jurisdiction of the High Court and Sessions Judge in the matter of revision is concurrent, the aggrieved party in approach either the High Court or the Sessions Judge as per his choice. Shri Lotlikar also submitted that there is nothing in section 397 which creates a bar for ??? and entertaining a revision application in the High Court. Before dealing with the preliminary objection raised by Shri Dessai, it would be appropriate to reproduce the provisions of section 397 of the Criminal Procedure Code, which read as under:—
“397. Calling for records to exercise of powers of revision.—(1) The High Court or any Sessions Judge may call for and examine the record of any proceeding before any inferior Criminal Court situate within its or his local jurisdiction for the purpose of satisfying itself or himself as to the correctness, legality or propriety of any finding, sentence or order, recorded or passed, and as to the regularity of any proceedings of such inferior Court, and may, when calling for such record, direct that the execution of any sentence or order be suspended, and if the accused is in confinement, that he be released on bail or on his own bond pending the examination of the record.
Explanation.—All Magistrates, whether Executive or Judicial, and whether exercising original or appellate Jurisdiction, shall be deemed to be inferior to the Sessions Judge for the purposes of this sub-section and of section 398.
(2) The powers of revision conferred by sub-section (1) shall not be exercised in relation to any interlocutory order passed in any appeal, inquiry, trial or other proceeding.
…. (3) If an application under this section has been made by any person either to the High Court or to the Sessions Judge, no further application by the same person shall be entertained by either of them.”
7. On a plain reading of the above mentioned provisions, it will be clear that the jurisdiction of the High Court as well as that of Sessions Judge in the matter of exercise of ??? of revision is co-ordinate and concurrent and there is nothing in the section which prohibits filing of a revision application directly in the High Court. Likewise the section does not contain any bar preventing the High Court from entertaining and exercising its powers of revision.
8. Shri Dessai, however, relied upon the decision in (Tejram s/o Mahadeorao Gaikwad v. Smt. Sunanda w/o. Tejram Gaikwad)1, 1996 Cri. L.J 172, therein the learned Single Judge (R.M Lodha, J.,) of this Court while dealing with a revision application filed by the petitioner-husband challenging the order of ??? passed against him under section 125 of the Criminal Procedure Code, by a Magistrate, dealt with the question of maintainability of revision application which was directly filed in the High Court. In paragraph 4 of his judgment, the learned Judge made the following observations:—
“It is undoubtedly true that section 397 of the Code of Criminal Procedure, confers jurisdiction of revision concurrently on the Court of Sessions as well as the High Court, but it is equally true that where the jurisdiction is conferred on two courts, the aggrieved party should ordinarily first approach the inferior of the two courts unless exceptional grounds for taking the matter directly before the superior Court is made out. Since the applicant has come directly to the High Court, though he could have filed the revision before the Sessions Judge and there are no exceptional reasons, the revision application deserves to be dismissed on this count alone. This Court does not encourage filing of revision application under section 397 of the Code of Criminal Procedure, directly before this Court if it could be challenged in revision before the Sessions Court having jurisdiction of revision over the matter.”
9. Shri Lotlikar, the learned Advocate for the petitioner, however, pointed out that there is nothing in the said decision to indicate that revision application filed directly to the High Court is not maintainable. On the contrary, he pointed out that despite the above observations, the learned Single Judge proceeded to hear and decide the revision application on merits and finally dismissed it. It will thus be seen that the decision in Tejram v. Sunanda is not an authority on the point that revision application filed directly to the High Court is not maintainable. What it lays down is in substance to the effect that when two for a are provided for redressing a grievance, then an aggrieved party should ordinarily first approach the inferior of the two fora unless there are exceptional grounds for approaching the superior forum.
10. Shri Lotlikar drew my attention to an earlier decision of a Division Bench of this High Court comprising of Padhyeand Naik, JJ., in (Madhavlal Narayanlal Pittie v. Chandrashekhar Chaturvedl)2, 1975 (77) Bombay Law Reporter 633. In that case the Division Bench considered the maintainability of a revision application which was filed directly to the High Court. Upon considering the relevant provisions, the Division Bench ruled as under:—
“The provisions of sections 397, 399 and 402 of the Code of Criminal Procedure, 1973, read together, lay down that a revision application can be filed directly to the High Court by a party aggrieved by the order of the Magistrate and the High Court can deal with the same as it thinks fit. It is not necessary for a party in all cases to file a revision application before the Sessions Judge.”
11. The Division Bench pointed out that, on plain reading of section 397, it is either the High Court or the Sessions Judge which may by itself or himself suo motu call for and examine the record, or any irregularity or illegality in the proceedings may be brought to the notice of the High Court or the Sessions Judge by any person including a party to a proceeding before inferior criminal Court. The Division Bench made it clear that the jurisdiction of the High Court is not barred if the Court is inclined to exercise the powers vested in it or him. The Division Bench further observed:—
“If the High Court's jurisdiction to entertain a revision application directly from the order of the Magistrate was to be barred a specific provision to that effect could have been made in the Code itself. On the contrary we find in section 397 that the power has been given to both the courts simultaneously and on the wording of section 397, a party is not precluded from invoking the powers of any of them. It is left to the party concerned to avail of any of the two remedies but he cannot however avail of both the remedies once he has chosen his course.”
12. It may be pointed out that the Division Bench overruled the decision given by the learned Single Judge (Vimadalal, J.) in wherein the facts were that a revision application against the order of dismissal of complaint by the Additional Chief Metropolitan Magistrate was filed in the High Court. On the question of High Court's jurisdiction to entertain such an application, the learned Single Judge came to the conclusion, vis-a-vis the revision application in question, that it must be filed in the Sessions Court. The Division Bench did not approve the opinion of the learned Single Judge as to the jurisdiction of the High Court in entertaining revision application and overruled the same.
13. It would, however, be necessary to took into the facts and circumstances of the case in which the Division Bench in Madhavlal v. Chandrashekhar laid down that a revision application can be filed directly to the High Court. In that case the petitioner filed an application under section 145 of the Criminal Procedure Code, on 14th August, 1973, alleging that the respondent had wrongfully dispossessed him from the disputed premises on 7th August, 1973. The application was filed under the old Criminal Procedure Code, in the Court of Additional Chief Presidency Magistrate, who, after an inquiry, passed an order on 20th June, 1974 declaring the respondent to be in possession of the disputed premises and that he was entitled to retain such possession until evicted in due course of law. This order was sought to be challenged by filing a revision application directly to the High Court. In the meantime the Criminal Procedure Code was amended and new Criminal Procedure Code came into force with effect from 1st April, 1974. When the matter came before the Division Bench, it was contended that the proceedings were initiated under the old Criminal Procedure Code, which was then in force and as such all the rights of the parties would be governed by the provisions of the old Criminal Procedure Code. On the other hand, it was contended by the other side that there was no vested right of a revision and, therefore, the revision against the order which was passed after the coming into force of the new Criminal Procedure Code, would be governed by the provisions of the same. A perusal of the judgment, of the Division Bench shows that under the old Criminal Procedure Code a revision application against an order passed by a Presidency Magistrate in Greater Bombay would lie only to the High Court and not to the Sessions Court. This was, however, not so with regard to the orders passed by other Magistrates and in that respect a revision application could lie to both the High Court and the Sessions Judge. It appears that while holding that a revision application can lie both to the High Court and to the Sessions Judge, the Division Bench had in its mind these facts which were rather unusual and exceptional. All that the Division Bench has held, is to the effect that the jurisdiction of the High Court and Sessions Judge to entertain a revision application, being concurrent, the High Court can entertain a revision application which is filed directly to it. The Division Bench, however, did not lay down that it was obligatory on the part of the Court to entertain and decide the revision application which is filed directly to it.
14. The net result of the foregoing discussion is that the present revision application which is filed directly to the High Court, will have to be held as maintainable and not barred by any provision of section 397 of the Criminal Procedure Code. However, maintainability of a proceeding is one thing while its entertainment is another. When the proceeding is maintainable by two different courts, one being inferior or subordinate to the other, then it is certainly a question of propriety, particularly for the superior Court, as to whether it should entertain such a proceeding which could have been filed in the lower Court. It is material to note that revision is not a statutory right of a litigant but it is a matter of discretion of the Court having revisional jurisdiction.
15. In (Pranab Kumar Mitra v. State of West Bengal)3, A.I.R 1959 S.C 144, the Supreme Court while dealing with the revisional powers of the High Court observed:—
“Indeed, it is a discretionary power which has to be exercised in aid of justice. Whether or not the High Court will exercise its revisional jurisdiction in a given case, must depend upon the facts and circumstances of that case. The revisional powers of the High Court vested in it by section 439 of the Code, read with section 435, do not create any right in the litigant, but only conserve the power of the High Court to see that justice is done in accordance with the recognised rules of criminal jurisprudence, and that subordinate criminal courts do not exceed their jurisdiction, or abuse their powers vested in them by the Code. The High Court is not bound to entertain an application in revision, or having entertained one, to order substitution in every case. It is not bound the other way, namely, to treat a pending application in revision as having abated by reason of the fact that there was a composite sentence of imprisonment and fine. The High Court has been left complete discretion to deal with a pending matter on the death of the petitioner in accordance with the requirements of justice.”
16. In the case of Madhavlal v. Chandrashekhar (supra) there were special and exceptional circumstances which in a way justified filing of the revision application directly to the High Court. However, in the instant case no special circumstances which required the petitioner to by pass the forum of the Sessions Judge and rush directly to the High Court, are pointed out. The petitioner could have very well filed his application even before the Sessions Judge, Panaji. However, he did not do so. The only explanation which Shri Lotlikar could give was that previously this dispute had come before this Court when the petitioner had filed Criminal Writ Petition No. 9 of 1997. However, it is material to note that the said criminal writ petition was not decided on merit nor did the learned Single Judge give any finding on any factual aspect. He simply remanded the matter with a direction to decide the respondent No. 1's application under section 457 after giving opportunity of hearing to the petitioner. Therefore, the mere fact that the dispute between the parties had once come before this Court cannot be regarded as a special or exceptional circumstance justifying the entertainment of this revision application by this Court. Exercise of revisional powers is not a matter of course but it is a matter of rare and sparing use. Hence, as pointed out above when two fora are available to the petitioner for getting redressal of the alleged wrong, then it will certainly be more appropriate for him to first approach the lower forum. It is certainly within the discretion of the higher forum, that is, this Court to consider whether it should entertain or not of such a revision application which can lie before the Sessions Judge. In this respect I am in full agreement with the opinion expressed by my learned brother R.M Lodha, J., in the case of Tejram v. Sunanda and I am of the opinion that this Court should not entertain this revision application which can be entertained and decided by the Sessions Judge, Panaji. No question of causing inconvenience or prejudice to the petitioner arises, if the Sessions Judge, in exercise of his revision powers, deals with the application. In the case of Tejram v. Sunanda, the learned Single Judge despite of his making the above mentioned observation, proceeded to decide the revision application on merits. I am, however, not inclined to adopt such a course because, in my humble opinion, it would not be proper to do so, once it is held that the revision application should not be entertained by this Court. I, therefore, prefer to follow a different course by directing the petitioner to present the revision application to the Sessions Judge, Panaji. In the view which I have taken of the matter, it is not necessary to refer to and deal with the submissions of the learned Advocates of both the parties on merits of the case.
17. In the result, the revision application is returned to the petitioner for presentation to the proper Court. The Officer shall return the original revision application to the petitioner after making proper endorsement on it and after retaining a true copy thereof. The petitioner shall thereafter immediately present the same, if he chooses to do so, to the concerned Sessions Judge, who will entertain and decide the same on merits as expeditiously as possible. Accordingly this revision application is disposed of with no order as to costs.
18. Application disposed of accordingly.
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