Mehrotra, J. - (1.) The following order of law has been referred to us by the learned Single Judge: - "Whether Section 188, I. P. C. is applicable to orders passed in judicial proceedings by civil, revenue or criminal courts?" The facts giving rise to this revision are that Srimati Manbasia, Parana Koori, Shakal Koori, Dal Ganjan Koeri and Prikhka Koeri are alleged to have cut and removed the crop of plot No. 485/1, 25 decimals. A suit under Section 60, U. P. Tenancy Act was filed by Ram Krishun Lal and others against Srimati Manbasia and others which was pending in the Court of the Judicial Officer in respect of plot No. 485/1, area 25 decimals. In that suit an order was passed for the attachment of the crop on the 16th January, 1951 and the crop was ordered to be attached through a commissioner Sri Tribhuwan Tewari. An order of injunction was served by the commissioner on the parties not to damage the crop in question. Three persons were appointed caretakers of the crop and they made a complaint on the 5th March, 1951 that the present applicants, in disobedience of the order of injunction, cut away the crop. On these facts the applicants were prosecuted under Sections 379 and 188, I. P. C. The Magistrate convicted the applicants and the conviction was confirmed in appeal.
(2.) in revision, before the learned Single Judge, one of the points taken by the applicants was that the applicants could not be convicted under Section 188, I. P. C. for breach of the order passed by the revenue court. Section 188, I. P. C. does not apply to orders passed in judicial proceedings by civil, revenue or criminal courts. As this question is of general importance, the learned Single Judge has referred this question to a Bench.
(3.) Section 188, I. P. C. provides: "Whoever, knowing that, by an order promulgated by a public servant lawfully empowered to promulgate such order, he is directed to abstain from a certain act, or to take certain order with certain property in his possession or under his management, disobeys such direction, shall, if such disobedience causes or tends to cause obstruction, annoyance or injury, or risk of obstruction, annoyance or injury, to any persons lawfully employed, be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees, or with both." It is contended by the applicants that before Section 188, I. P. C. could be applied, there must be an order promulgated by a public servant lawfully empowered to promulgate such order the disobedience of which causes or tends to cause obstruction, annoyance or injury, or risk of obstruction, annoyance or injury to any person lawfully employed. Unless these three conditions exist, Section 188 cannot apply. In effect, the argument is that Section 188 I. P. C. does not contemplate disobedience of orders passed in judicial proceedings by civil, revenue or criminal courts. It contemplates orders passed by public functionaries, the disobedience of which is likely to result into annoyance or injury or tends to cause danger to human life, health or safety or causes or tends to cause a riot or affray. It is contended by the State Counsel that there are no such limitations placed on the nature of the order the disobedience of which has been made penal under Section 188 I. P. C. A civil or criminal court is as much a public servant as any other public officer and any orders passed by them in judicial proceedings are in effect promulgated and the courts are empowered to promulgate such orders. Any order of injunction is likely to result into annoyance to the party at whose instance the injunction order has been obtained and consequently such a case will be covered by Section 188, I. P. C. It is necessary to examine the cases referred to on this point by the parties. The earliest case referred to by the applicants is In the matter of the petition of Chandrakanta De, 6 Cal 445 (A). In this case a mandatory injunction was issued by the District Judge directing the opposite-party to refrain from excluding the petitioner from possession over a tank as joint sharer. A breach of this order was committed by the party against whom the injunction had been issued and he had been prosecuted for an offence under Section 188, I. P. C. It was held by the Calcutta High Court that Section 188, I. P. C. contemplates orders made by public functionaries for public purposes and not an order made in a civil suit. This case was subsequently followed by the Calcutta High Court and the latest decision of that Court is in Quinn v. Keshab Chandra Mukherjee, 1949 Cal 349 (AIR V 36) (B). To the same effect is the view of the Madras High Court reported in Pommani Chintakath Mammali v. Kutiti Ammu, 1916 Mad 640 (1) (AIR V 3) (C). It was held in this case that the word "promulgated" in Section 188, Penal Code refers to orders issued under the Code of Criminal Procedure and not to judgments and orders of civil courts. To the same effect is the decision of the Bombay High Court reported in Mallappa Mallappa Tavargi v. Emperor, 1915 Bom 22 (1) (AIR V 2) (D). A learned Single Judge of this Court in Bishan Datt v. Emperor, 1948 All 50 (AIR V 35) (E) held that orders contemplated by Section 188, I. P. O. are orders made by public functionaries in the public interest. The section cannot refer to an order made in judicial proceedings. Under Rule 15 of the Kumaun Nayabad Rules the Deputy Commissioner in charge of the Kumaun Division passed an order directing certain persons to demolish and remove a cowshed which they had built on certain benap land. The proceeding which resulted in this order was instituted upon a report made by one Badri Dutt. The applicants being aggrieved by that order filed a regular suit in the civil court for a declaration that they were entitled to occupy the land in dispute as a valid extension. Their suit was dismissed by the first court but was decreed on appeal by the Deputy Commissioner. The Board of Revenue, however, finally dismissed the suit. The Sub-Divisional Officer, Ranikhet issued a notice to the applicants giving them three weeks' time for carrying out the order which had originally been made. The prosecution case was that the applicants failed to comply with that order and thereupon a complaint under Section 188, I. P. C. was lodged against them who failed to comply that order and then they were prosecuted under Section 188, I. P. C. and it was observed by this Court considering the language of Section 188 that the word "promulgated" in Section 188 could not refer to an order made by a public servant in course of a civil proceeding between two parties. This interpretation was further strengthened by the fact that the disobedience of the 'order promulgated by a public servant', which is made punishable by Section 188, must be a disobedience which causes or tends to cause obstruction, annoyance or injury, to any person lawfully employed. The orders contemplated by Section 188 can be orders made by public functionaries in public interest. Another case of this Court is State v. Sm. Tugla, reported in 1955 All 423 ( (S) AIR V 42) (P). This was a Government Appeal against an order of acquittal under Section 188, I. P. C. There was a difference of opinion between two Judges and the matter was sent to a third Judge for decision. In that case an order under Section 145, Cr. P. C. had been infringed and the question which arose was whether an order under Section 145, Cr. P. C. is an order promulgated within the meaning of Section 188, I. P. C. The matter was finally decided on the facts of that case and the opinion of the majority of the Judges was that an order under Section 145, Cr. P. C. was an order the breach of which was punishable under Section 188, I. P. C. as to the parties to that order but this decision did not deal with the question of orders passed in judicial proceedings by civil, revenue or criminal courts. The State Counsel very strongly relied upon a case of the Patna High Court reported in Rupan Singh v. Emperor, 1944 Pat. 213 (AIR V 31) (G). That was an order passed under Section 144, Cr. P. C. and there can be no dispute that the breach of an order passed under Section 144, Cr. P. C. is punishable under Section 188, I. P. C. An order passed by a competent court in a dispute between the parties cannot be said to have been promulgated by a public servant empowered to promulgate such an order. The disobedience of an order promulgated by a public servant, which has been made punishable by Section 188, I. P. C. must be a disobedience which causes or tends to cause obstruction, annoyance or injury or risk of obstruction, annoyance or injury to any person lawfully employed. This also suggests that orders contemplated under Section 188, I. P. C. are orders made by public functionaries in the public interest. The disobedience of any order passed in favour of a party to the litigation by a court may result in annoyance to the party in whose favour it has been passed, but it cannot be said that it necessarily causes or tends to cause obstruction or annoyance or injury to any person. We have carefully considered the language of the section and we are of opinion that Section 188, I. P. C. does not contemplate orders passed by civil or revenue courts in judicial proceedings. Any breach of such orders can be adequately dealt) with under the provisions of the Code of Civil Procedure but cannot be said that they are orders promulgated within the meaning of Section 188, I. P. C., the dis-obedience of which would result into obstruction, annoyance or injury.;