T.K.CHANDRASHEKHARA DAS, J. - (1.) THIS writ petition is directed against the issue of Summons by the Court of Metropolitan Magistrate, 28th Court, Esplanade, Bombay 400 007 in Case No. 407/S of 1985.
(2.) I heard counsel for the Petitioner Mr. G.B. Tirodkar and Mr. Mehta for Respondent No. 1 and Smt. Usha. V. Kejriwal, A. P. P. for Respondent No. 2 State. The short question involved in this petition is that whether the complaint in question is maintainable in view of Section 195 of Cr. P.C. I have examined the complaint. It is disclosed that on 5/2/1995 warrant of authorization under Section 132 of the Income Tax Act was issued by the Director of Inspection (Investigation), Unit III{2) Bombay, for the search of the premises of M/s. Business Corporation of India having their address at Himgiri, Peddar Road, Bombay 26. On the strength of that warrant one Shri A. L. Arokiodas, A. D. I. (Investigation) along with some other officers conducted search in the premises of the accused and also statement of the accused was recorded. During the course of that search, it is alleged that the petitioner who happened to be there, being father of Surendra Kumar Swarup Garg whose premises was sought to be searched. It is averred in the complaint that the certain false statement has been made by the petitioner during the search. On that basis complaint has been filed before the Magistrate under Section 191 read with Sections 193 and 182 of I.P.C. The learned Magistrate while framing the charge has found that no offence has been made out under Section 191 and 193 of I.P.C. But the Magistrate found that the offence under Section 182 of I.P.C. has been made out. Against this order of the Magistrate, the petitioner approached this Court under Section 482 of Cr. P.C. The learned Counsel for the petitioner Mr. Tirodkar based his submissions on two grounds : one, officer who filed complaint is not a competent authority to maintain the complaint before the Magistrate in view of Section 195(a)(iii) of Cr. P.C. and second submission is that the information alleged to have been given by the petitioner at the time of search is not information as contemplated under Section 182 of I.P.C. After hearing the parties, I find that I can dispose of the writ petition on the first ground alone. Therefore, I do not want to embark upon second point raised by the Court for the petition.
(3.) ADMITTEDLY , one Shri A. L. Arokiodas A. D. I. (Investigation) has conducted the search before whom the alleged information was given by the petitioner. It is not the case that the complainant is Superior officer of aforesaid Arokiodas. In view of Section 195(a)(iii) in order to maintain the complaint for the offence under Section 182 of I.P.C. the complaint must be filed either by the person before whom such information was given or the Superior Officer of the Public Servant. Here, Arokiodas is not complainant nor B.S. Verma, complainant herein, is the Superior Officer of Arokiodas. In view of this contention of the counsel for the petitioner, has to be accepted and the complaint cannot be maintained under Section 195(a)(iii) of Cr. P.C. This view is fortified by the decision of the Supreme Court in Daiilat Ram v. State of Punjab : AIR1962SC1206 .;