- (1.) ON 25 -10 -1949 the Special Police Establishment presented a charge -sheet against Kishorilal, Kalyanmal, Radha Vallabh and Chajulal under Section 7 of Act 24 of 1946. This charge -sheet was presented in the Court of the Stipendiary Magistrate, Shri O. K. Bhagat. Evidence for the prosecution was recorded. Then on 6 -2 -1950 it was urged that as the territory of Pant Piploda had merged with Madhya Bharat, the Court had ceased to have jurisdiction in the case. The learned Magistrate thereupon submitted the file to the District Magistrate, Ajmer for being transmitted to the Chief Secretary, Madhya Bharat for further action. Further proceedings were taken in the Court of the Magistrate at Alote.
(2.) THE prosecution were not satisfied that the Alote Court had jurisdiction in the matter and a motion was made before the High Court of Madhya Bharat. The Hon'ble the Chief Justice passed an administrative order on 16 -8 -1950 directing that the file be sent back for trial at Ajmer. As this was an administrative order, the prosecution moved for a judicial order. The judicial order was passed in 'cri. Revn. No. 79 of 1951 D/ -8 -2 -1952 (Madh B.) (A ). The matter was again considered in 'cri (Misc) Case No. 74 of 1952 (Madh -B.) (B) by a Division Bench of the Madhya Bharat High Court and the learned Judges were pleased to order as under: We are of opinion that the file should be sent back to the Ajmer Court and there the Ajmer authorities will take steps before the Judicial Commissioner to have the order of the First Class Magistrate and the District Magistrate set aside or if the Judicial Commissioner is also of opinion that the Ajmer Court had no jurisdiction after the transfer of Pant Piploda State to Madhya Bharat, then a fresh complaint will have to be filed in the Alote Court. I may mention that in the intervening period, the prosecution had filed a criminal revision in the Court of the District Magistrate, Ajmer (Criminal Revision No. 11 of 1950j. The learned District Magistrate rejected the revision by his order dated 13 -12 -1950. It is admitted that no revision application was filed against the District Magistrate's order rejecting the revision application filed by the prosecution against the learned Magistrate's order directing that the file be forwarded to the Madhya Bharat Court for disposal. The learned Special Public Prosecutor has relied on - Emperor v. Ram Narain Singh 34 All 118 (C) for the contention that the Ajmer Court has jurisdiction in the matter. The learned Counsel for the accused has not shown me any authority to the contrary. Relying on this ruling I hold that it is the Ajmer Courts that have jurisdiction in the matter and not the Courts in Madhya Bharat. Now the State has filed this revision under Section 561a, Criminal P. C. read with Section 435 of the same Code. The only question for my determination is whether this belated application should be considered at this stage. Normally re -vision applications are not entertained if filed more than 90 days after the order impugned. This particular case, however, is rather peculiar. The prosecution have at no time intended to drop the proceedings against the accused persons. They have been, ever since the transfer of the case to the Court at Alote, making attempts to get the case re -transferred to Ajmer. Of course, there is no reasonable explanation why a revision application was not moved in this Court and then a stay, pending disposal of the proceedings before the Hon'ble Madhya Bharat The above provision is a special provision applicable to documents which the Registering Officer thinks as insufficiently stamped and sends them to the Collector for necessary action. Similar provisions are contained in secs. 33, 38 (2) and 40 of the Indian Stamp Act. These are general provisions applicable to documents impounded by persons having by law or consent of party authority to receive evidence and by persons incharge of a public office, before whom any instrument chargeable with duty, is produced, or comes in the performance of his functions. Sec. 40 (1) (b) runs as follows : - " (b) if he is of opinion that such instrument is chargeable with duty and is not duly stamped, he shall require the payment of the proper duty or the amount required to make up the same, together with a penalty of five rupees; or, if he thinks fit, an amount not exceeding ten times the amount of the proper duty or of the deficient portion thereof, whether such amount exceeds or falls short of five rupees:" The contention of the learned Deputy Government Advocate is that the above provision is in no way inconsistent with the provisions contained in sec. 47 -A. I am, however, of the opinion that sec. 47 -A is a special provision, which is applicable to documents produced before a registering officer, which the latter thinks, are insufficiently stamped and forwards them to the Collector. Under sec. 2 of the Rajasthan Act this special provision must override the general provisions contained in sec. 40 of the Indian Stamp Act. I, therefore, hold that the order of the learned District Judge is correct and dismiss the revisional application without any order as to costs. .;