Material improvements in witnesses' statements and omission of motive from primary pleadings vitiate summoning orders in grave offences.

The deceased, Rahul, was found injured after allegedly falling from a roof in an intoxicated state, according to an initial police report by a village Chaukidar

The respondent (deceased's brother) filed an FIR alleging the petitioners murdered Rahul after consuming liquor

Following a police investigation, a "final report" was submitted concluding no case was made out against the petitioners

Dissatisfied, the respondent filed a protest petition, which the Magistrate treated as a complaint case. After recording statements from seven witnesses under Sections 200 and 202 Cr.P.C., the Magistrate summoned the petitioners to face trial for murder (Section 302 IPC) via order dated 20.01.2024

The petitioners challenged this via a revision petition, which was dismissed on 18.12.2024

The Court applied the procedural mandates of Chapter XV of the Code of Criminal Procedure (Cr.P.C.) regarding the treatment of protest petitions as complaints through Sections 200 and 202

It invoked Section 302 of the Indian Penal Code (IPC) regarding the gravity of the offense of murder

The Court emphasized the principle that while a Magistrate has the power to disagree with a police final report, such power must be exercised with "great caution" and "judicial mind," ensuring that an inquiry is not a mere "empty formality" or a substitute for a full investigation where scientific or forensic evidence is required

The court also relied on the principle that material improvements (such as a new motive) surfacing for the first time in oral testimony raise serious doubts regarding the genuineness of the accusation

The Court found that the Magistrate failed to address critical gaps in the prosecution's story, notably the lack of explanation as to why the deceased was found at a different location (Maharaj Singh’s house) than where the assault allegedly occurred

The Court observed that the motive—a claim that the deceased was carrying Rs.35,000—was a "material improvement" introduced only during the oral inquiry and was absent from the FIR and the protest petition

The Court scrutinized the testimony of P.W.-2, finding his conduct "unnatural" as he claimed to be too afraid to intervene in the assault yet was later the recipient of a voluntary confession by the accused

The Court reasoned that in serious cases like murder, a Magistrate cannot be a "mere spectator" but must test the credibility of witnesses, especially when the police investigation had already concluded no crime occurred

The Court concluded that the summoning order was passed "mechanically" without identifying specific material to override the police's final report findings

The petition was allowed, and the orders dated 18.12.2024 (Revisional Court) and 20.01.2024 (Magistrate) were set aside. The Court emphasized that for grave offenses, the summoning order must reflect deep scrutiny and disclose clear reasons for proceeding against the accused in the face of a final report