Full Judgment Text
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PETITIONER:
SURENDRA GUPTA
Vs.
RESPONDENT:
BHAWAN DEVI (SMT) AND ANOTHER
DATE OF JUDGMENT05/04/1994
BENCH:
SAHAI, R.M. (J)
BENCH:
SAHAI, R.M. (J)
HANSARIA B.L. (J)
CITATION:
1996 AIR 509 1994 SCC (4) 657
1994 SCALE (2)625
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1. The only question that arises for consideration in this
appeal is if the High Court was justified in dismissing the
application filed under Section 482, Code of Criminal
Procedure, (hereinafter referred to as ’CrPC’) by the
appellant against order directing to file complaint under
Sections 200/202/295/167/34, Indian Penal Code on the ground
that the impugned order was appealable under Section 341
CrPC.
2. Proceedings for declaring vacancy under Section 12 of
U.P. Urban Buildings Act were initiated by the landlord
against his tenant. They were decided in favour of the
landlord. In appeal the order was set aside and the
appropriate authority was directed to decide the application
afresh. The tenant apart from pursuing his remedy under the
Act filed an application before the Additional District and
Sessions Judge under Section 340 CrPC for filing complaint
against the Rent Control and Eviction Officer, the landlord
and other authorities. The application was dismissed on 17-
2-1977 as it was not pressed. It was further observed that
even otherwise no prima facie case was made out. Later on
the tenant moved another application. It was decided on
1-6-1981 after decision of the appeal under the Rent Control
Act. The order is extracted below :
"Called out - Shri Dayanand Swaroop is
present. Opposite party was not informed
regarding the application for fixing early
date so from O.Ps no one turned up. Heard
Shri Dayanand Swaroop. That this court being
an appellate court has already decided the
Appeal No. 82 of 1975 Bhagwan Dei v. Surjeet
Kaur, hence it would be proper to send this
file to the court of Rent Control and Eviction
Officer, Bulandshahr for filing complaint
against the abovesaid five persons under
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Sections 200/202/245/197/34 IPC or in any
other proper section."
The applicant approached the High Court against this order
by way of revision under Section 482 CrPC. The High Court
did not enter into merits as, according to it, the order
being appealable under Section 34 1, the revision was not
maintainable.
Section 341 of CrPC reads as under:
"341. (1) Any person on whose application any
court other than a High Court has refused to
make a complaint under sub-section (1) or sub-
section (2) of Section 340, or against whom
such a complaint has been made by such Court,
may appeal to the Court to which such former
Court is subordinate within the meaning of
sub-section (4) of Section 195, and the
superior Court may thereupon, after notice to
the parties concerned, direct withdrawal of
the complaint, or, as the case may be, making
of the complaint which such former Court might
have made under Section 340, and, if it makes
such complaint, the provisions of that section
shall apply accordingly.
(2) An order under this section, and subject
to any such order, an order under Section 340,
shall be final and shall not be subject to
revision."
659
The language of the section is plain and
simple. The right of appeal is conferred
against filing of complaint. What is a
complaint is clear from clause (d) of Section
2 which reads as under:
"2. (d) ’complaint’ means any allegation made
orally or in writing to a Magistrate, with a
view to his taking action under this Code,
that some person, whether known or unknown,
has committed an offence, but does not include
a police report;"
A complaint thus could be filed only before the Magistrate.
From the order dated 1-6-1981 it is clear that it only sent
the file to the Rent Control Officer to file the complaint.
The appellant had approached the High Court against this
order. The application under Section 482 CrPC was not filed
against filing of complaint but against direction to file
complaint. It could not be treated as complaint. Further
Section 340(3) of CrPC requires that a complaint made under
the section could be signed in cases other than the one
filed by the High Court by the presiding officer of that
court. The order of the Additional District and Sessions
Judge thus could not be construed as complaint. No appeal
could be filed against it under Section 341 CrPC.
3. In the result this appeal succeeds and is allowed. The
order of the High Court is set aside. The matter is
remitted back to it for deciding the application under
Section 482 afresh on merits in accordance with law.
660