N.N.Sharma - (1.) ALL these four cases are being disposed of by this common order as these arise out of the same fact.
(2.) IT appears that the revisionists were sent up in cases nos. 355 of 79 and 356 of 79 of police station Kotwali Fatehpur on 8-9-1979 to stand their trial under Sections 3/7 of the Essential Commodities Act (Act No. 10 of 1955) crime nos. 4 and 5 of 78 Kotwali, Fatehpur. Cognizance of the offence was taken by the Chief Judicial Magistrate on 12-2-1979. After adjournments dated 8-7-80 and 19-8-80 revisionists were charged by learned Magistrate on 28-9-80. Pending this case it transpired that requisite sanction for prosecution was wanting. Section 11 of the aforesaid Act relating to sanction is extracted below ; "11. No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a person who is a public servant as defined in Section 21 of the Indian Penal Code (45 of 1860)". This Section was amended by UP Act No. IX of 1974 by which the District Magistrate or any other officer empowered by the State Government was to accord requisite sanction without which cognizance of the offence was barred. The sanction had not been received despite D. O. No. 577 of 80 sent by learned CJM on 19-9-80 to S. P. Fatehpur. Revisionists prayed on 19-8-80 and 21-10-80 that they must be discharged for want of sanction. IT was on 21-10-80 1hat the Chief Judicial Magistrate observed that the proceedings are nullity but could proceed on a receipt of sanction and fresh charge-sheet dated 21-10-80 and iso application of revisionists was rejected giving rise to these cases. I have heard learned counsel for parties and perused the record. The contention of the learned counsel for the revisionists before me is that the aforesaid proceedings are liable to be quashed. This contention is upheld for following reasons. Magistrate takes cognizance of an offence on a police report under Section 190-B of the CrPC. Police report is submitted under Section 173 of the CrPC. After the initiation of the proceedings no fresh police report is contemplated by law. It is not open to the Magistrate to proceed on a fresh additional police report submitted under Section 173 (8) of the CrPC for taking cognizance of an offence which had already been noticed judicially by the learned Magistrate concerned. It was observed in Jiwan Shanker Sharma v. State 1979 After investigation a charge sheet was submitted in the court of Sessions Judge. The Sessions Judge took cognizance and thereafter transferred the case to the Additional Sessions Judge. After transfer of case to the Additional Sessions Judge and after statements of ten witnesses had been recorded by the trial court an application was moved on behalf of prosecution seeking that they may be permitted to submit an additional report under the provisions of Section 173 (8), CrPC. This application was allowed by the trial court. It was held The words 'after a report under sub-Section (2) has been forwarded to the Magistrate' show that the officer in - charge of a police station is empowered to investigate even after the report has been forwarded to the Magistrate. But if the provisions of sub-sections (2), (3) and (8) are read together it imply that even the powers of the investigation by the in - charge of police station have to be excercised before cognizance is taken. It is also significant that cognizance has to be taken under the provisions of Section 190, CrPC and the Magistrate is given power to take cognizance upon a police report which means the additional report, if any, submitted under sub-sections (3) and (8). Sub-section (8) does not empower the investigating officer to submit an additional report after the cognizance had been taken. The order of the Special Judge was, therefore, clearly without jurisdiction. Learned counsel for State based himself on S. B. Sah v. M. S. Kochar, AIR 1979 SC 1841 wherein it was pointed out that the question of sanction under section 197 CrPC can be raised and considered by the court at the initial stage of he proceedings. Under such circumstance, his contention was that it was open to he Chief Judicial Magistrate to proceed on the additional report submitted by police on 21-10-1980 based on sanction by the District Magistrate, Fatehpur, dated 6-10-1981.
(3.) I do not subscribe to this view for the simple reason that in the aforesaid case no sanction under Section 197 of the CrPC was essential for prosecution of focused of that case under Section 409 IPC and as such the non-procuring of the anction was not fatal. In the instant case Section 11 is imperative and provides hat every court is barred from taking cognizance of the offence without such anction. In face of this mandate all the proceedings conducted in the court of Magistrate after taking cognizance of the offence without sanction were illegal, Procuring the sanction under Section 11 of the Essential Commodities Act, 1955 as a condition precedent for taking cognizance of the offence. He had no jurisdiction to take cognizance 0f the offence tor non compliance of section 11 aforesaid. In the result, the revisions along ith connected cases succeed and are allowed. The proceedings in the court below are quashed. Revisions allowed.;