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Dalu Gour And Others v. Moheswar Mahato Opposite Party.

Patna High Court
Oct 30, 1946
Smart Summary (Beta)

Structured Summary of the Opinion

Factual and Procedural Background

This reference arises under Section 438 of the Code of Criminal Procedure (Cr PC) by the learned Sessions Judge of Manbhum Singhbhum seeking the quashing of proceedings against eight persons who were summoned to stand trial for an alleged offence under Sections 379 and 109, Penal Code.

Relevant events (as stated in the opinion): On 17-11-1945 Moheswar Mahato filed a petition (seeking action under Section 144, Cr PC) concerning an apprehended breach of the peace over harvesting paddy on two plots (plots 48 and 49). The Sub-divisional Magistrate sent the petition to the Sub-Inspector of Police, Sakchi Police Station, for enquiry and report and directed preventive steps against breach of the peace.

On 26-11-1945 the Sub-Inspector reported that one Jagu Dutta (not part of the eight persons referred) had the paddy cut with the assistance of 40–50 labourers on 17-11-1945 and recommended that Jagu Dutta and other persons named in the petition be summoned for an offence under Section 379. The Sub-divisional Magistrate considered the police final report (submitted under Section 173 Cr PC) on 2-1-1946 and on 9-1-1946 directed that the matter be put up before the City Magistrate.

The City Magistrate, Mr. B.K. Dutta, ordered a judicial enquiry by Mr. G.K. Prosad. Following the judicial enquiry, Mr. Prosad recommended that Jagu Dutta and nine others be summoned under Sections 379 and 379/109, Penal Code. On 12-3-1946 Mr. B.K. Dutta summoned Jagu Dutta and nine other persons; one of the nine subsequently died and the remaining eight are the petitioners whose cases were referred by the Sessions Judge for quashing.

The learned Sessions Judge recommended quashing on the principal ground that "there does not appear to be any material before the Court for prosecuting these petitioners" and also raised a secondary ground relating to jurisdiction.

Legal Issues Presented

  1. Whether the Magistrate (City Magistrate Mr. B.K. Dutta) who issued process against the petitioners was legally competent to do so (i.e., whether he had jurisdiction and authority to issue process and to order a judicial enquiry).
  2. Whether there were materials before the Magistrate on which the petitioners could be tried for the alleged offence under Sections 379 and 109, Penal Code (i.e., whether a prima facie case existed to justify issuance of process).

Arguments of the Parties

Learned Sessions Judge's Arguments

  • The primary contention by the Sessions Judge (in his reference) was that there did not appear to be any material before the Court for prosecuting the eight petitioners and therefore the summons and further proceedings against them should be set aside and quashed.
  • The Sessions Judge also relied on a jurisdictional ground (expressed as a secondary ground) suggesting irregularity in the competence of the Magistrate, specifically criticizing the City Magistrate's order directing a judicial enquiry under Section 202 of the Cr PC when there was no complaint.

Contentions Raised Before the Court (as recorded in the opinion)

  • It was argued in the proceedings whether Mr. B.K. Dutta (City Magistrate) was competent to order a judicial enquiry under Section 202 of the Cr PC and whether ordering such an enquiry where cognizance arose from a police report (rather than a complaint) was irregular.
  • There was also a contention (implicit in the Sessions Judge's recommendation) that the petition filed on 17-11-1945 pre-dated the alleged harvesting and therefore the appearance of the petitioners' names only in the earlier petition, and not in later documents, meant there was no material against them.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
37 Cal. 4121 Cited for the principle that taking "cognizance" does not require formal action and occurs once a Magistrate applies his mind to the suspected commission of an offence. The court relied on this principle to support its view that the Sub-divisional Magistrate had applied his mind to the alleged offence and therefore had taken cognizance prior to making the order of transfer to the City Magistrate.
44 C.W.N 11142 Also cited for the proposition that taking cognizance is effected by the Magistrate applying his mind and does not require a formal act. The court applied this authority in concluding that the transfer order of 9-1-1946 was consistent with a proper exercise of cognizance by the Sub-divisional Magistrate and that the City Magistrate thus received the case lawfully for issuing process.

Court's Reasoning and Analysis

The court's analysis addresses the two discrete points raised by the Sessions Judge:

  1. Jurisdiction to issue process:
    • The court observed that the Sub-divisional Magistrate of Jamshedpur was competent to take cognizance on a police report under clause (b) of sub-section (1), Section 190, Cr PC, and that the report submitted under Section 173 Cr PC was a report on which cognizance could be taken.
    • Once cognizance was taken, the Sub-divisional Magistrate could transfer the case to a subordinate Magistrate under Section 192(1), and it is "well settled" (as the opinion states) that a Magistrate receiving a case on transfer possesses the same authority to issue process and otherwise deal with enquiry/trial as the transferring Magistrate.
    • The City Magistrate (Mr. B.K. Dutta) was subordinate to the Sub-divisional Magistrate under Section 17(2) Cr PC; the court interpreted the Sub-divisional Magistrate's order of 9-1-1946 as a transfer under Section 192(1).
    • Relying on cited authorities (37 Cal. 4121 and 44 C.W.N 11142), the court explained that taking cognizance occurs when the Magistrate applies his mind to the suspected commission of an offence; the Sub-divisional Magistrate had applied his mind and thus had taken cognizance prior to transfer.
    • The court further held that even if cognizance had not technically been taken prior to transfer, any such defect would not be a ground to set aside the proceedings because Section 529 Cr PC would cure such a defect.
    • Regarding the judicial enquiry under Section 202 Cr PC, the court considered textual interpretation: Section 202 begins "Any Magistrate, on receipt of a complaint..." and appears confined to cases instituted on a complaint. The court concluded Section 202 cannot properly be read as authorising an enquiry where cognizance arose solely on a police report. Nonetheless, the court held that even if ordering the enquiry under Section 202 was irregular, that irregularity did not deprive Mr. B.K. Dutta of jurisdiction to issue process after receipt of the case on transfer under Section 192.
    • Conclusion on jurisdiction: the City Magistrate was legally competent to issue process and try the accused persons; proceedings could not be quashed on the ground of lack of competence of Mr. B.K. Dutta.
  2. Sufficiency of materials to put accused on trial:
    • The Sessions Judge had relied on the assertion that the eight petitioners' names appeared only in the petition dated 17-11-1945 (filed before the alleged harvesting) and were not mentioned in subsequent documents; therefore, he concluded there were no materials against them.
    • The court examined the police report dated 26-11-1945 and the final report dated 2-1-1946 and found that the accused persons were mentioned by reference in those reports (the opinion notes that the reference was to the names in column 2 of the first information report). Although the names were not repeated in the body of the reports, they were referred to as "the accused persons."
    • The two police reports showed that Jagu Dutta along with many other persons, including the eight petitioners named in column 2 of the FIR, had harvested the crop from the plots in question. On the basis of those reports, the City Magistrate had material from which to issue process.
    • The court emphasized that whether reliable evidence will be led against these persons at trial is a question for trial and not for consideration at the pre-trial stage; at this stage it is sufficient that a prima facie case existed to justify issuance of process.

Holding and Implications

CORE HOLDING: The reference is rejected; the proceedings against the eight persons are not quashed.

Implications and direct consequences:

  • The court held that the City Magistrate, Mr. B.K. Dutta, was legally competent to issue process against the accused persons after receiving the case on transfer from the Sub-divisional Magistrate under Section 192 Cr PC.
  • The court found that the police reports and the first information report furnished materials sufficient to make out a prima facie case for issuing process against the eight persons whose names appeared in column 2 of the FIR.
  • The immediate effect is that the Sessions Judge's recommendation to quash the proceedings was not accepted and the summons and prosecution against the eight persons remain in force; the matter may proceed to trial where issues of evidentiary reliability will be considered.
  • No broader precedent or new legal principle was announced beyond the court's application and interpretation of existing Code provisions and the cited authorities; the decision resolves the specific reference by upholding the Magistrate's competence and the sufficiency of materials for issuing process.
G.B

Disposition: Reference rejected.

Show all summary ...

1. This is a reference by the learned Sessions Judge of Manbhum Singhbhum under the provisions of Section 438 of the Cr PC for quashing, the case against eight persons who have been summoned to stand their trial for an alleged offence under S. 379/109, Penal Code. The main ground which has been given by the learned Sessions Judge in his letter of reference can be best expressed in his own words:

“In my opinion, there does not appear to be any material before the Court for prosecuting these petitioners and that being the position, the order of the learned Magistrate issuing process and summoning the petitioners should be set aside and the proceedings so far as these petitioners are concerned should be quashed.”

2. The learned Sessions Judge has also referred to another ground relating to the question of jurisdiction though he has not made that the main ground for his recommendation. Therefore, two points arise for consideration, (1) Whether the Magistrate who issued process against the petitioners was legally competent to do so; and (2) whether there were any materials before the Magistrate on which the petitioners before the learned Sessions Judge, could be tried for the offence in question. In order to appreciate the points raised, it is necessary to set but some of the relevant facts. On 17-11-1945, one Moheswar Mahato filed a petition against 10 persons including the 8 persona whose case has been referred to this Court by the learned Sessions Judge, for action under Section 144 of the Cr PC as respects an apprehended breach of the peace over the harvesting of the paddy crop on two plots of land (plots 48 and 49). This petition was sent by the learned Sub-divisional Magistrate of Jamshedpur to the Sub-Inspector of Police, Sakchi Police Station, for an enquiry and report. The learned Magistrate also directed the police officer to see that no breach of the peace took place over the harvesting of the paddy crop. On 26-11-1945, the Sub-Inspector of Police, Sakchi Police station, reported that one Jagu Dutta (one of the persons summoned by the learned Magistrate whose case has not been referred to this Court by the learned Sessions Judge) had got the paddy cut with the help of 40-50 labourers from the plots in question on the night of the very day on which the petition was filed by Moheswar Mahato, namely, 17-11-1945. The Sub-Inspector of Police made a prayer in his report that Jagu Dutta and other accused persons mentioned in the petition of 17-11-1945, should be summoned to stand their trial for an offence under S. 379, Penal Code. This report of the Sub-Inspector of Police was put up to the learned Magistrate on 27-11-1945, and on that date the learned Magistrate passed an order to the following effect:

“Read police report on the petition filed by Moheswar Mahato. Ask S.I to institute a case under Ss. 379 and 379/109, I.P.C to investigate and to report.”

3. The learned Sub-divisional Magistrate also called upon Jagu Dutta to show cause why he should not be asked to execute a bond for keeping the peace. We are not concerned in this case with the latter part of the order of the learned Magistrate. On receipt of the aforesaid order of the learned Magistrate, the Sub-Inspector of Police drew up a formal first information report on the orginal petition of 17-11-1945, and his own report dated 26-11-1945.

4. The learned Sessions Judge has proceeded on the footing that the formal first information report drawn up by the Sub-Inspector of Police consisted only of the original petition of 17-11-1945, which was filed before the alleged theft of crops. In the final report submitted by the local police under Section 173 of the Cr PC it was clearly mentioned that the report which the Sub-Inspector had submitted on 26-11-1945, was part of the first information report, because it was that report which showed the commission of an offence. The case was investigated into by the Sub-Inspector of police and was supervised by the Divisional Inspector. Several petitions were filed against the investigation by the local police details of which need not be given. On 2-1-1946, the Sub-Inspector of police submitted a final report under Section 173 of the Cr PC as directed by the Divisional Inspector, to the effect that the harvesting of crops was true but the dispute was of a civil nature. This final report was put up to the Sub-divisional Magistrate of 9-1-1946, on which date he passed the following order:

“It appears that the police instituted a case and submitted a final report. Put up with the connected records before the City Magistrate to-morrow.”

5. The City Magistrate was one Mr. B.K Dutta. He dealt with the matter on 11-1-1946, when he recorded the following order:

“Perused the Final Report and Supervision note of the Inspector police. Heard the parties. The petitioner prays for a judicial enquiry. This appears to be a fit case for a judicial enquiry. To Mr. G.K Prosad, Magistrate for favour of a judicial enquiry and report by 27-1-46.”

6. After conclusion of the judicial enquiry, Mr. G.K Prosad, the Magistrate who held the judicial enquiry, submitted his report on 11-3-1946. He recommended that Jagu Dutta and the 8 persons whose case is under consideration here should be summoned for an offence under SS. 379 and 379/109, Penal Code. On 12-3-1946, Mr. B.K Dutta, the City Magistrate, summoned Jagu Dutta and 9 other persons. Of the 9 persons, one died and the remaining eight are the persons whose case has been referred to this Court by the learned Sessions Judge.

7. The first question for consideration in the circumstances mentioned above is if Mr. B.K Dutta was legally competent to summon the accussed parsons. I am of the opinion that Mr. B.K Dutta was legally competent to summon the accused persons and put them on trial. My reasons are the following. The Sub-divisional Magistrate of Jamshedpur was competent to take cognizance of an offence on a police report, under clause (b) of sub-s. (1), Section 190 of the Cr PC. The report, which the Sub-Inspector of police submitted under Section 173 of the Cr PC was a report on which the Sub-divisional Magistrate was competent to take cognizance. After taking cognizance, the Sub-divisional Magistrate could transfer the case to any Magistrate subordinate to him, vide sub-S. (1), Section 192 of the Cr PC. It is well settled that when a case is transferred to a subordinate Magistrate under Section 192(1) of the Cr PC, the latter has the same authority to deal with the case as regards the issuing of process and other matters connected with the enquiry or trial as is vested in the superior Magistrate from whom he receives the case on transfer. It is also clear that the transfer may be made as soon as the transferring Magistrate has taken cognizance of the case; he need not wait for the stage when the accused person appears as a result of the issue of process. It has not been seriously disputed before me that the City Magistrate is subordinate to the Sub-divisional Magistrate of Jamshedpur. Under Section 17(2) of the Cr PC, every Magistrate (other than a Sub-divisional Magistrate) and every Bench exercising powers in a sub-division shall be subordinate to the Sub-divisional Magistrate. The Sub-divisional Magistrate was, therefore, competent to transfer the case to the City Magistrate. I am of the view that the order of the Sub-divisional Magistrate dated 9-1-1946, which I have already quoted, is really an order of transfer under Section 192(1) of the Cr PC. The expression “cognizance” has not been defined in the Code. There are several decisions to the effect that taking cognizance does not involve any formal action, or indeed action of any kind, but occurs as soon as a Magistrate, as such, applies his mind to the suspected commission of an offence (vide the observations) made in 37 Cal. 4121 and 44 C.W.N 11142.

8. The learned Sub-divisional Magistrate had applied his mind to the suspected commission of an offence and on receipt of the final police report he directed that the case be made over to the City Magistrate. I do not think the order of the learned Sub-divisional Magistrate dated 9-1-1946, can bear any other interpretation. Even if it be conceded that the Sub-divisional Magistrate had not taken cognizance when he transferred the case to the City Magistrate, the defect would not be a ground for setting aside the proceedings: vide Section 529 of the Cr PC. For these reasons, I am of the view that the City Magistrate when he received the case from the Sub-divisional Magistrate was legally competent to deal with the case as regards the issuing of process etc., in the same way as the superior Magistrate from whom the case was received on transfer. He was, therefore, legally competent to issue process against the accused persons. There has been some argument before me as to whether Mr. B.K Dutta was competent to order a judicial enquiry by another Magistrate Mr. G.K Proshad under Section 202 of the Cr PC. The learned Sessions Judge is of the opinion that it was irregular to order a judicial enquiry under Section 202 of the Cr PC. when there was no complaint. There is no doubt that when there is a complaint on which cognizance has been taken and which has been transferred to another Magistrate under Section 192 of the Cr PC the latter Magistrate is competent to postpone issue of process and direct an enquiry or investigation. The provisions of Section 202 of the Cr PC, make this very clear. The question, however, is if an enquiry can be ordered in a case in which cognizance has been taken not on a complaint but on a police report. I am inclined to agree with the learned Sessions Judge that S. 202 is confined to cases instituted on a complaint. The opening words of the section read as follows:

“Any Magistrate, on receipt of a complaint of an offence of which lie is authorised to take cognizance or which has been transferred to him under S. 192, may, if he thinks fit etc..”

9. The pronoun ‘which’ occurring in those words can refer only to the preceding noun ‘receipt of a complaint of an offence.’ If that be the correct interpretation of S. 202, then the Magistrate, who receives the case on transfer can direct an enquiry if the complaint has been received on transfer by him. It is also worthy of note that S. 202 occurs in the chapter dealing with complaints to Magistrates. The power to issue process under Section 204 of the Cr PC occurs in the next chapter dealing with the commencement of proceedings before Magistrates. Though S. 204 says that the Magistrate taking cognizance can issue process, it is now well settled (as stated above) that the Magistrate to whom the case is transferred under S. 192 has the same power which the Magistrate taking cognizance had, to issue process against the accused persons. Accepting therefore, the position that Mr. B.K Dutta could not have ordered an enquiry under Section 202 of the Cr PC, the question still remains if this irregularity deprived him of jurisdiction to issue process against the accused parsons and try them. In my opinion, the irregularity did not deprive Mr. B.K Dutta of the jurisdiction which he had to deal with the case oil transfer to him by the Sub-divisional Magistrate under the provisions of Section 192 of the Cr PC. Mr. B.K Dutta was competent to issue process on a consideration of the police report itself. My view, therefore, is that the proceedings can not be quashed on the ground that Mr. B.K Dutta was not legally competent to issue process and try the accused persons.

10. Then comes the next question if there were materials before the learned Magistrate for putting the accused persons on trial for an offence under S. 379/109, Penal Code. It is to be noted that the case of Jagu Dutta is not before me, the learned Sessions Judge having referred the case of the other eight persons only. The main reason given by the learned Sessions Judge for his finding that there are no materials against these eight persons is that their names occur in the petition of 17-11-1945, which was filed before the harvesting of the crop, and that their names do not occur in any subsequent document. I have carefully examined the police report dated 26-11-1946, as also the final report dated 2-1-1946. In both those reports, there is a mention of the accused persons, and the reference undoubtedly was to the names mentioned in column 2 of the first information report. In that column the names of all these eight persons were written and in the body of the reports the names were not repeated, but these persons were referred to as the accused persons. I am unable to agree with the learned Sessions Judge that there were no materials before the Magistrate on which he could proceed against these eight persons. The two police reports themselves show that Jagu Dutta along with many other persons, including the eight persons mentioned above had harvested the crop from the two plots in question. On those reports it was open to Mr. B.K Dutta to issue process. Whether there will be reliable evidence against these persons at the trial is a different question which does not arise for consideration at this stage. All that can be said at this stage is that there were materials before the learned Magistrate which made out aprima facie case for the issue of process against Jagu Dutta as well as the other persons mentioned in column 2 of the first information report. For the reasons given above, I am unable to accept the recommendation of the learned Sessions Judge that the proceedings should be quashed in this case. The reference, therefore, fails and is rejected.

G.B

11. Reference rejected.