LexK. SUDHAKARAN versus STATE OF KERALA
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A B · [2009) 1 S.C.R. 868 K. SUDHAKARAN v. · STATE OF KERALA (Criminal Appeal No. 452 of 2002) FEBRUARY 5, 2009 [DR. ARIJIT PASAYAT AND ASOK KUMAR GANG UL Y, JJ.] c Code of Criminal Procedure, 1973: D ss.340, 341(2) - Suo motu proceedings - Complaint as required under s.340 not filed by any person - Proceedings initiated suo motu by High Court- Revision - Maintainability of - Held: Not maintainable. The issue related to the scope and ambit of s.341 Cr.P.C. The High Court examined the question as to whether a person who had not filed an application as required under s.340 Cr.P .C. could file an appeal under E s.341 Cr.P.C. The High Court held that a person who had not filed complaint, but the proceedings were initiated suo motu by the Court, could not file an appeal. However it held that a revision petition was maintainable. The latter part of the revision petition order relating to F maintainability before the High Court is challenged before this Court. Partly allowing the appeal, the Court HELD: A bare reading of the provisions makes it G clear that an appeal under s. 341 Cr.P.C. can be filed by any person on whose application the Court other than the High Court refused to make a complaint under sub- section (1) or sub-section (2) of s.340. The other person H 868 • K. SUDHAKARAN v. STATE OF KERALA 869 who can file an appeal is one against whom such a A • --+- complaint has been made by such Court. Undisputedly, the present case was one where the initiation was suo motu by the High Court. Sub-section (2) of s.341 states that an order under s.341 and subject to any such order, an order under s.340 shall be final and shall not be B subject to revision. There is thus legal embargo created on filing a revision in respect of an order under s.340 which cannot be the subject matter of challenge. Undisputedly, what was challenged before the High Court was an order under s.340 by the State. The High Court c was justified in holding that no appeal can be filed by the State under s.341 of the Code. But its conclusions about maintainability of the revision are indefensible in view of the clear language of sub-section (2) of s.341. It appears that the High Court has made certain observations D -~ against the officers which do not warrant interference. Therefore, the impugned order of the High Court regarding the maintainability of the revision stands set aside. [Para 5] [871-8-F] CRIMINAL APPELLATE JURISDICTION: Criminal Appeal E No. 452 of 2002. From the Judgment and Order dated 3.7.2001 of the High Court of Kerala at Ernakulam in Crl. R.P. No. 186of1999 (A). ~- LN. Rao, Roy Abraham, Seema Jain and Himinder Lal for F the Appellant. A. Mariarputham, K.R. Sasiprabhu, P.V. Dinesh Sindhu T.P., Arun Basil and G. Prakash for the Respondent. The Judgment of the Court was delivered by G DR. ARIJIT PASAYAT, J.1. Challenge in this appeal is to the judgment of a learned Single Judge of the Kerala High Court allowing the Revision Petition filed by the State. Challenge before the High Court was to the order dated H 870 SUPREME COURT REPORTS [2009] 1 S.C.R. A 20.11.1998 in Criminal M.C. No.2081 of 1997 passed by learned First Additional Sessions Judge, Trivandrum. The issue related to the scope and ambit of Section 341 of the Code of Criminal Procedure, 1973 (in short the 'Code'). The High Court examined the question as to whether a person who had not 8 filed an application as required under Section 340 of Code could file an appeal under Section 341 of the Code. The High Court held that a person who had not filed complaint and the proceedings were initiated suo motu by the Court could not file an appeal. But held that a revision petition was maintainable. C It is latter part of the revision petition order relating to maintainability before the High Court which is under challenge. D 2. Learned counsel for the appellant submitted that the scope and ambit of sub-section (2) of Section 341 has been completely lost sight of by the High Court. 3. Learned counsel for the respondent on the other hand submitted that the appellant is taking varying stands at different points of time and in the order impugned before the High Court not only the parameters of Section 340 and 341 were under E consideration but also the other relevant aspects. 4. Section 341 reads as follows: "341-Appeal-(1)- Any person on whose application any Court other than a High Cour
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