S.C.Jain - (1.) ON a criminal complaint filed by Smt. Guddi, respondent No. 1 under Sections 406, 468-1, 323, 504 and 506,1.P.C. and also under Section 3/4 of Dowry Prohibition Act, the petitioners Kunji Lal alias Pappu, Udai Bhan Dheemar, Manohar Dheemar, Smt. Lachhia and Smt. Vijai were summoned to make appearance in the court. This summoning order was passed by the Magistrate after recording the statements of the complainant under Section 200, Cr. P.C. and also recording the statements under Section 202, Cr. P.C.
(2.) THE learned counsel for the petitioners states that there has not been any proper discussion of evidence while passing the summoning order by the learned Magistrate and the said order has been passed without applying the mind. It is this order which has been challenged by filing this writ petition. Whether this writ petition is maintainable is a question which needs consideration. My attention has been drawn towards a decision of a single Judge of this Honble Court in the case of 'Kailash Chaudhari and others v. State of U.P. and another' reported in 1994 AlJ 174. As per this decision. In Section 204, Cr. P.C, the Magistrate is expressly not enjoined with a duty to record reasons for issuing process but Section 204 cannot be read in Isolation. THE powers of the Magistrate under Section 204 have to be read and construed in the context of his powers under Sections 202 and 203. THE Magistrate while issuing process under Section 204, must, in brief, set out the allegations made in the complaint and the material brought on record and must also state that in his opinion, the complaint discloses the ingredients of the offence alleged to have been committed by the accused and that the material brought on record as a result of the enquiry or investigation under Section 200 read with Section 202, prima facie, constitutes valid evidence which, if believed and un-rebutted at the trial, would result in conviction. As per the decision of this court, the order issuing process on ex parte consideration of the complaint and material under Section 204, Cr. P.C, being only a step towards trial, is interlocutory order and, therefore, no writ petition against interlocutory order will lie. The order issuing process under Section 204, Cr. P.C. is an interim order and not a judgment and that order can be varied, rescinded or recalled by the Magistrate and the proceedings dropped if a complaint on the very face of it, does not disclose any offence against the accused. In view of this legal proposition, this court in writ jurisdiction has not to decide the question of fact and I am afraid that this court will not be in a position to pass the order which the petitioners have sought in this writ petition. The accused must be relegated to his remedy under Section 204, Cr. P.C. to approach the Magistrate and satisfy him that the processes could not have been Issued. If the Magistrate is so satisfied, he may recall the order under Section 204, Cr. P.C. and dismiss the complaint under Section 203, Cr. P.C. When there is an alternate remedy available and there is no violation of fundamental rights, the writ jurisdiction, which is an extraordinary one, cannot be invoked.
(3.) WITH these observations this writ petition is not maintainable and hence, dismissed. A copy of this order be given to the learned counsel for the petitioners on payment of usual charges as per rules and also a copy of this order be sent to the court concerned. Petition dismissed.;