P.N.Bakshi - (1.) THIS application under section 482 CrPC rises out of an order, passed under section 111 CrPC by the Sub-Divisional Magistrate, Ghaziabad on 4-8-82. Aggrieved by that order revision was filed before the Sessions Judge Ghaziabad which has been dismissed as not maintainable. Hence this revision.
(2.) I have heard learned counsel for the applicants and have also perused the impugned order. His main submissions are two fold (1) that the revision was entertainable and the Sessions Judge has acted illegally in holding otherwise (2) that the substance of the information as required under section 111 CrPC has not been given. I am inclined to agree with both the submissions. Since the application has been filed under section 482 CrPC, I do not intend to delay or prolong the proceeding under section 107/117 CrPC by merely admitting the same and granting an interim stay. The cause of justice, in such cases, require speedy action, I have, therefore proceeded to pass a final order fothwith. The Sessions Judge was incorrect in its view that the revision was not maintainble. When an order is passed in criminal proceedings which is either without jurisdiction or a wholly illegal order not warranted by the terms of the statute, it normally requires interference by a revisional court. In the instant case the learned counsel has correctly submitted that a substance of information has not been given in the impugned order. The Magistrate has merely said that he is satisfied with the report of the Tehsildar Ghaziabad that the two parties, mentioned, therein are on inimical terms. What are the various facts which impelled the SDM to come to that conclusion have not been disclosed. As such it would not be possible for the Opp. Party to file an adequate reply to the allegations on which he is sought to be bound down. Further under section 111 CrPC when an order is made, the amount of bond to be executed, the period for which it should remain in force, the number, the character and the class of the surety should also be mentioned. This has not been done which is again an illegality in the exercise of jurisdiction. Having regard to the above circumstances I consider it necessary in the interest of justice to quash the order passed by the SDM dt.4-8-82.
(3.) THIS application is, therefore, allowed. The impugned order passed u/S.111 CrPC is quashed. If in the opinion of the SDM Ghaziabad the apprehension of breach of peace still exists he will proceed in accordance with law in the light of the observations made by me above. A copy of the order shall be given to the learned counsel for the applicants, tomorrow if possible. Application allowed.;