- (1.) J. C. Mishra, J. This revision has been filed against the order dated 28-3-84 passed by Special Judge/additional Ses sions Judge, Bulandshahr allowing the ap peal quashing the summoning order in complaint case.
(2.) DESPITE the list being revised, none appeared for the revisionist. After death of Sri B. P. Gupta, learned Counsel for the revisionist a notice was sent to the revisionist to engage another Counsel but he failed to avail this opportunity (sic)he appeared for the revisionist. Heard Sri A. B. L. Gaur, learned Counsel for the opposite party. The learned Additional Sessions Judge referred to the statement of the complainant and Smt. Chameli and con cluded that had the Magistrate gone through the statement of the witnesses he would have relied that the complaint was false. The learned Additional Sessions Judge found the presence of the witnesses unreliable as no attempt was made by them to extinguish the fire. He was of the view that if the witnesses were actually present they could have controlled the fire then and there. He observed that this complaint was filed by the complainant to save his skin from the prosecution as the police had lodged report against him under Section 182,1. P. C.
(3.) THE learned Counsel for the op posite party supported the conclusions drawn by the learned Additional Sessions Judge. In my opinion, the learned Addi tional Sessions Judge committed illegality in holding that the complaint version was false. It was beyond the jurisdiction of the Court. At the stage of summoning the Magistrate has only to satisfy from the material before him if there is ground for proceeding neither the Magistrate nor the revisional Court has power to meticulous ly analyse the evidence and to draw con clusion whether the version is false or cor rect. In my opinion the presence of the witnesses could not be disbelieved. Merely on the ground that the fire could not be controlled. The revision is allowed. The im pugned order dated 28-3-84 passed by Spe cial/additional Sessions Judge, Bulandshahr is quashed. The learned Judge is directed to dispose of criminal revision afresh in accordance with law. Revision allowed. .;