- (1.) . Being aggrieved by the order passed by the Joint Judicial Magistrate, Partur dated 3rd June, 2006, below Exhibit - 29 in R.C.C. No.59 of 2002, and the judgment and order passed by the learned Ad-hoc Additional Sessions Judge, Jalna dated 5th March, 2007, in Criminal Revision Petition No.88 of 2006, confirming thereby the order passed by the learned Magistrate below Exhibit - 29 as aforesaid, the original Accused preferred this criminal application.
(2.) Brief facts giving rise to the present criminal application are as follows: Respondent No.2 had filed a private complaint bearing R.C.C. No.149 of 1999, before the Judicial Magistrate First Class, Partur against the present Applicants for having committed an offence punishable under Section 494 and 109 of the Indian Penal Code. On 13th September, 2000, Respondent No.2 / Complainant moved an application at Exhibit - 35 for withdrawal of the complaint on the ground that the parties had settled the matter out of the Court. The learned Magistrate has thus permitted the Complainant to withdraw the complaint and discharged the Applicants / Accused and closed the proceedings. On 13th February, 2002, Respondent No.2 / original Complainant had filed another complaint bearing R.C.C. No.59 of 2002 against the Applicants / Accused on the very same facts with the same allegations for having committed the same offence punishable under Sections 494 and 109 of the Indian Penal Code. It has mentioned in the complaint that on account of fraud played by the Accused, she was forced to withdraw the first complaint. The learned Judicial Magistrate First Class, Partur by order dated 21 st February, 2002, issued process against the Applicants / Accused for the offence punishable under Sections 494 and 109 of the Indian Penal Code. In response to the summons, the Applicants / Accused appeared before the Trial Court and moved an application Exhibit - 29 seeking dismissal of complaint. The learned Judicial Magistrate First Class by impugned order dated 3rd June, 2006, rejected the said application and the learned Ad-hoc Additional Sessions Judge by impugned and order dated 5th March, 2007, confirmed the order passed by the learned Magistrate and dismissed the Criminal Revision Petition No.88 of 2006. Hence this criminal application.
(3.) The learned counsel for the Applicants / original Accused submits that in respect of the same incident with the same facts and allegations, the second complaint is not maintainable when the first complaint came to be withdrawn and the Applicants / Accused came to be discharged by the Magistrate. The learned counsel submits that the Court below has not considered that the first complaint was withdrawn on the ground that the matter is settled between the parties out of the Court and the Applicants / Accused came to be discharged by the Magistrate. The learned counsel submits that the said discharge has an effect of acquittal and therefore, there is a bar of second complaint as provided under Section 300 of the Code of Criminal Procedure.;