-WP-2627-2024+-J.DOC

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

 CRIMINAL APPELLATE JURISDICTION

WRIT PETITION NO. 2627 OF 2024

Dadalal Shankar Patil

Age: 59 years, Occ: Service,

R/o Waladgaon, Tq Shrirampur,

Dist. Ahmednagar ..Petitioner

(Org Respondent)

Versus

1. The State of Maharashtra

    Through Police Station Officer,

    Railway Police Station, Manmad

    Dist. Nashik.

    (Copy to be served on the Public Prosecutor,

     High Court of Judicature, Bombay.

2.  Kapil Bhausaheb Pawar,

     Age: 38 years, Occ: Service.

3.  Vaibhav Sambhaji Rohom

     Age: 30 years, Occ: Agri.

4.  Swapnil Arun Waghmare

     Age: 30 years, Occ: Service,

     Res No. 2 to 4 are R/o.

     Kopargaon, Tq Kopargaon,

     Dist. Ahmednagar. 

5.  Trilok Prabhakar Pawar,

     Age: 31 years, Occ: Agri.,

     R/o Hingani, Tq. Kopargaon,

     Dist. Ahmednagar. 

…Respondents

(Resp Nos. 2 to 5 Org

Applicants/Accused)

WITH

WRIT PETITION NO. 2628 OF 2024

ARS/SAINATH 1/22

ARUN

RAMCHANDRA

SANKPAL

Digitally signed

by ARUN

RAMCHANDRA

SANKPAL

Date: 2026.03.24

22:06:45 +0530

-WP-2627-2024+-J.DOC

Dadalal Shankar Patil

Age: 59 years, Occ: Service,

R/o Waladgaon, Tq Shrirampur,

Dist. Ahmednagar ..Petitioner

(Org Respondent)

Versus

1. The State of Maharashtra

    Through Police Station Officer,

    Railway Police Station, Manmad

    Dist. Nashik.

    (Copy to be served on the Public Prosecutor,

     High Court of Judicature, Bombay.

2.  Rajendra Amrut Kapgate

     Age: 55 years, Occ: Service.

3.  Pankaj Nagin Patil

     Age: 40 years, Occ: Service.

Res. Nos. 2 and 3 are R/o K.B.P. 

Sanjeevani College, Kopargaon,

Tq Kopargaon, Dist. Ahmednagar. 

…Respondents

(Resp Nos. 2 & 3 Org

Applicants/Accused)

Mr. Nitin Gaware Patil, with Divyesh K Jain, for the Petitioners in both

Petitions. 

Mr. D.J. Haldankar, APP, for Respondent No.1-State in both Petitions. 

Mr. Tushar Sonawane, for Respondent Nos. 2 to 5 in WP/2627/2024 

and Respondent Nos. 2 and 3 in WP/2628/2024. 

   CORAM:N. J. JAMADAR, J.

                                    RESERVED ON :5

th

 MARCH 2026

                             PRONOUNCED ON :24

th

 MARCH 2026

JUDGMENT:

ARS/SAINATH 2/22

-WP-2627-2024+-J.DOC

1.Rule. Rule made returnable forthwith and, with the consent of

the learned Counsel for the parties, heard finally.

2.These Petitions under Articles 226 and 227 of the Constitution of

India and Section 482 of the Code of Criminal Procedure, 1973 (“the

Code”) call in question the legality, propriety and correctness of the

impugned   orders   dated   6

th

  January   2024   passed   by   the   learned

Additional Sessions Judge, Malegaon in Criminal Revision Application

No. 90 of 2023 and Criminal Revision Application No. 95 of 2023,

whereby   the   Revision   Application   No.   90   of   2023,   preferred  by

Respondent   Nos.   1   to   4  —Accused,   came   to   be   allowed,   and   the

Revision Application No. 95 of 2023, preferred by the Petitioner, against

the order dated 3

rd

  March 2021, passed by the learned Magistrate,

Manmad, thereby dismissing the complaint preferred by the Petitioner

against Respondent Nos. 2 and 3—Accused Nos. 5 and 6 in Writ Petition

No. 2628 of 2024, came to be dismissed. 

3.Shorn of unnecessary details, the background facts leading to this

Petition can be stated as under:

3.1 The   Petitioner   had   a   son,   Pratik.   He   was   enrolled   in   KBP

Polytechnic College at Kopargaon. Respondent Nos. 2 to 4 in Writ

Petition No. 2627 of 2024—Accused Nos. 1 to 3, were classmates of

Pratik in the second year of the course. Respondent No. 5—Accused No.

4 was their teacher.  Respondent Nos. 2 and 3 in Writ Petition No. 2628

ARS/SAINATH 3/22

-WP-2627-2024+-J.DOC

of 2024— Accused Nos. 5 and 6, were the then Principal and supervisor

of the hostel wherein Pratik was staying, respectively.

3.2 The   Petitioner   alleged,   Respondent   No.5—Accused   No.4   had

entrusted task of collecting fees from the students to Pratik. Disputes

arose over the collection of the fees from the tuition-mates of Pratik and

the   payment   thereof   to   Accused   No.4.   It   is   the   allegation   of   the

Petitioner   that   few   days   prior   to   the   occurrence,   the   Accused   –

tuitionmates of Pratik had assaulted Pratik over the said matter and the

incident was related to him by Pratik.

3.3  On the night intervening 26

th

 and 27

th

 September 2010, a body of

an unknown person was found on the railway tracks. On the next day,

the dead body was identified to be that of Pratik. Highlighting various

suspicious   circumstances,   the   Petitioner   lodged   a   private   complaint

before the learned Magistrate alleging 

inter alia that the Accused had

killed the deceased and a pretence of railway accident was made. 

3.4  By an order dated 7

th

 June 2011, the learned Magistrate directed

registration of the FIR and investigation under Section 156(3) of the

Code. Railway police, Manmad filed a C-Summary report.

3.5  The Petitioner preferred a protest Petition. By an order dated 30

th

July 2012, the learned Magistrate decided to conduct an enquiry under

Section 202 of the Code and directed the Petitioner-complainant to

examine himself and also all his witnesses on oath. After examining

ARS/SAINATH 4/22

-WP-2627-2024+-J.DOC

almost 15 witnesses, the learned Magistrate by an order dated 10

th

December 2015, rejected the prayer of the complainant to issue process

under Section 204 of the Code and instead again directed PSO, Railway

Police Station, Manmad, to register the offence and re-investigate the

case and submit a report under Section 156 (3) of Code.  

3.6 Being   aggrieved,   the   Respondents-Accused   preferred   Revision

Application before the Sessions Judge, Ahmednagar. By an order dated

29

th

  March 2017, the said Revision Application was dismissed with a

direction to Respondents-Revision Applicants to file Revision before the

Sessions Judge, Nashik.

3.7  Being further aggrieved, the Respondents— Accused preferred

Criminal Writ Petition No. 620 of 2017. By a judgment and order dated

5

th

  March 2019, the High Court, Bench at Aurangabad, allowed the

Petition,   set   aside   the   order   of   the   learned   Magistrate   dated   10

th

December 2015 directing the re-investigation under Section 156(3) of

the Code and remanded the complaint back to the learned Magistrate to

follow the procedure as enshrined in the Code, after taking cognizance

of the matter under Section 202 of the Code. This Court  

inter alia

recorded that since the offence punishable under Section 302, allegedly

committed by the accused, was exclusively triable by the Court of

Session, in view of the provisions contained in Section 202(1)(a) of the

Code, the Magistrate could not have directed re-investigation and ought

ARS/SAINATH 5/22

-WP-2627-2024+-J.DOC

to  have   proceeded   in  accordance  with   the  provisions  contained   in

Chapter XV of the Code. 

3.8 Post remand, by an order dated 3

rd

  March 2021, the learned

Magistrate was persuaded to issue process for the offence punishable

under Sections 302 and  201 read with Section 34 of the Indian Penal

Code, 1860 (“the Penal Code”)against Accused Nos. 1 to 4—Respondent

Nos. 2 to 5 in Writ Petition No. 2627 of 2024, under Section 204 of the

Code, and dismiss the Complaint qua Accused Nos. 5 and 6, Respondent

Nos. 2 and 3 in Writ Petition No. 2628 of 2024, under Section 203 of

the Code.

3.9  The   learned   Magistrate   was   of   the   view   that   the   specific

allegations made  by the Petitioner-complainant, in the light of  the

evidence   and   material   on   record,   were   sufficient   to   call   upon   the

accused to explain the accusation.  

Prima facie  complicity of Accused

Nos. 1 to 4 was evident.

3.10 Being aggrieved by the order dismissing the complainant qua

Acccused Nos. 5 and 6, under Section 203 of the Code, the Petitioner

preferred   Revision   Application   No.   95   of   2023.   Whereas   being

aggrieved   by   the   order   of   issuance   of   process   for   the   offences

punishable under Sections 302 and 201 read with Section 34 of the

Penal Code, Accused Nos. 1 to 4 preferred Revision Application No. 90

of 2023.

ARS/SAINATH 6/22

-WP-2627-2024+-J.DOC

3.11  By the impugned orders of even date, the learned Additional

Sessions Judge allowed the Revision Application, preferred by Accused

Nos. 1 to 4, and dismissed the Revision Application preferred by the

Petitioner, observing 

inter alia that the order dated 10

th

 December 2015

passed by the learned Magistrate, thereby declining to issue process

agains the Accused under Section 204 of the Code had attained finality

as   the   Petitioner-complainant   had   not   assailed   the   said   order.   The

Respondent-Accused   had   assailed   only   the   direction   issued   by   the

learned Magistrate to register the FIR and re-investigate the matter.

Thus even after remand of the matter back to the Court of the learned

Magistrate, pursuant to the order passed by the High Court in Writ

Petition No. 620 of 2017, the only course that was open to the learned

Magistrate was to pass an order of dismissal of the complaint under

Section 203 of the Code. In the view of the learned Additional Sessions

Judge, two contrary orders could not have been passed by one and the

same Court. Resultantly, the Revision Application filed by the Petitioner

also came to be dismissed.

3.12  Being   further   aggrieved   and   dis-satisfied   the   Petitioner-

complainant has invoked the writ jurisdiction.

4.I have heard Mr. Nitin Gaware Patil, the learned Counsel for the

Petitioner, in both Petitions, Mr. Tushar Sonawane, the learned Counsel

for Respondent Nos. 2 to 5 in Writ Petition No. 2627 of 2024 and for

ARS/SAINATH 7/22

-WP-2627-2024+-J.DOC

Respondent Nos. 2 and 3 in Writ Petition No. 2628 of 2024 and Mr. D.J.

Haldankar, the learned APP, for Respondent No.1-State, in both the

Petitions. 

5.Mr. Gaware Patil, the learned Counsel for the Petitioner would

submit that the Petitioner, who has lost his son, is knocking the door of

justice for over 15 years and the proceedings have yet not crossed the

stage of issuance of process. The learned Additional Sessions Judge,

according to Mr. Gaware Patil completely misconstrued the import and

implications of the judgment and order passed by this Court in Writ

Petition No. 620 of 2017. The learned Single Judge had interfered with

the   order   dated   10

th

  December   2015,   directing   the   police   to   re-

investigate the matter under Section 156 (3) of the Code, as the learned

Magistrate could not have switched back to the provisions contained in

Section 156 (3) of the Code, after taking the cognizance of the matter

and making the enquiry under Section 202 of the Code.  

6.Mr. Gaware Patil was at pains to drive home the point that the

order   of   remand   of   the   complaint   back   to   the   Court   of   learned

Magistrate, plainly implied that the learned Magistrate had to conduct

enquiry under Section 202 of the Code and pass an appropriate order.

The order passed by this Court nowhere suggested that the earlier order

of rejection of the prayer to issue process under Section Section 204 of

ARS/SAINATH 8/22

-WP-2627-2024+-J.DOC

the Code had attained finality, as was erroneously held by the learned

Additional Sessions Judge. 

7.In opposition to this, Mr. Tushar Sonawane, the learned Counsel

for   the   Respondents-Accused,   strenuously   submitted   that   the

Respondents-Accused have suffered grave prejudice on account of the

very pendency of the proceeding as the process itself has become a

punishment. On account of the pendency of the complaint and the

related proceedings, the Respondents, especially Respondent Nos. 1 to

4, have lost many opportunities in life. A case of pure accident has been

relentlessly pursued as a homicidal death by the Petitioner sans any

material.  

8.Mr.   Sonawane   further   submitted   that,   there   is   neither   any

jurisdictional error nor any legal infirmity in the impugned orders.

Indisputably,   the   order   passed   by   the   learned   Magistrate   on   10

th

December 2015 categorically declining to issue the process against

Respondents-Accused under Section 204 of the Code, was not assailed

by   the   Petitioner-complainant.   The   Respondents-Accused   had

challenged the direction by the Magistrate to register the FIR and re-

investigate the case under Section 156 (3) of the Code. It was in the

Petition arising out of the said challenge, the High Court had remanded

the matter back to the Court of the  learned Magistrate. 

ARS/SAINATH 9/22

-WP-2627-2024+-J.DOC

9.The   learned   Additional   Session   Judge   was,   therefore,   fully

justified in observing that the order declining to issue process under

Section 204 of the Code had attained finality, as there was no challenge

to the said part of the order passed by the learned Magistrate. Once the

issuance of process was declined by the learned Magistrate and the said

order was upheld by the High Court, the only course open for the

learned Magistrate was to dismiss the complaint under Section 203 of

the Code. Thus, in exercise of supervisory jurisdiction, this Court ought

not to interfere with the impugned orders, especially having regard to

the time that has elapsed, submitted Mr. Sonawane. 

10.In the light of the facts narrated above and the submissions

canvassed across the bar, the moot question that come to the fore is the

legal import and implications of the order passed by this Court in

Criminal Writ Petition No. 620/2017. The learned Additional Sessions

Judge was of the view that, despite the setting aside of the order dated

10

th

 December, 2015 passed by the learned Magistrate directing Police

to re-investigate the matter under Section 156(3) of the Code and

remanding the matter back to the learned Magistrate to follow the

procedure under Section 202 of the Code, the only course open to the

learned Magistrate was to dismiss the complaint under Section 203 of

the Code, as by the said order the learned Magistrate had declined the

prayer of the complainant to issue process under Section 204 of the

ARS/SAINATH 10/22

-WP-2627-2024+-J.DOC

Code. Whether this impression of the learned Additional Sessions Judge

is legally sustainable ? 

11.To explore an answer to the aforesaid question, it would be

apposite to extract the relevant part of the order passed by this Court in

Criminal Writ Petition No. 620/2017 so as to properly appreciate the

import of the said order, especially the nature of the remand. The

observations in the Paragraph No. 4 of the said order, and the operative

order that follows Paragraph No. 4, read as under: 

“4. The learned counsel for the petitioner placed reliance on

some reported case like  

(2017) 4 Supreme Court Cases 177,

(Amrutbhai Shambhubhai Patel Vs. Sumanbhai Kantibhai Patel

and others). The Apex Court has discussed the power of the

Magistrate under Section 202 of the Code of Criminal Procedure

and   also   under   Section   173(8)   of   the   Code   of   Criminal

Procedure. In any case, the scheme of the Act itself shows that if

the Magistrate takes cognizance of the matter and starts making

inquiry under Section 202 of the Code of Criminal Procedure,

that too in a case which is triable by the Court of Sessions, the

only recourse open to him is to record the statements of all the

witnesses, who are produced by the complainant, and then

decide as to whether the case is made out to issue process. After

taking cognizance of the matter and making inquiry under

Section 202 of the Code of Criminal Procedure, it is not open to

the Magistrate to revert back to Section 156(3) of the Code of

Criminal Procedure. If the Magistrate wanted to see that more

investigation is made before making order of inquiry under

Section 202 of the Code of Criminal Procedure, the Magistrate

could have made order of further investigation under Section

156(3) of the Code of Criminal Procedure. As that was not

done, now the Magistrate cannot make such order. Further, the

ARS/SAINATH 11/22

-WP-2627-2024+-J.DOC

report of the concerned Police Station submitted after making

investigation on the basis of previous order does not show that

this report can be treated as one under Section 202 of the Code

of Criminal Procedure. The Magistrate had no jurisdiction in the

present matter to direct the police to make investigation as

there was allegation of murder and the case would have been

triable by the Court of Sessions in view of Section 202 (1) (a) of

the   Code   of   Criminal   Procedure.   Thus,   the   order   under

challenge could not have been made by the Magistrate and that

needs to be set-aside. In the result, following order :-

ORDER

1. The petition is allowed.

2. The order of the learned Judicial Magistrate

(F.C.), Manmad (Railways) dated 10.12.2015, passed

in Regular Criminal Case No. 34 of 2011, directing

Police   to   re-investigate   the   matter   under   Section

156(3) of the Code of Criminal Procedure is hereby

set-aside.

3. The matter is remanded back to the learned

Judicial Magistrate, First Class, Manmad (Railways)

to follow the procedure as given in Code of Criminal

Procedure   after   taking   cognizance   of   the   matter

under Section 202 of the Code of Criminal Procedure.

Rule made absolute in the aforesaid terms.”

12.  Evidently,   this   Court   was   of   the   view   that,   after   taking

cognizance of the matter and making an inquiry under Section 202 of

the Code, it was not open to learned Magistrate to relegate the  matter

back to Section 156(3) of the Code. The Magistrate could have made an

order for further investigation under Section 156(3) of the Code before

proceeding to conduct an enquiry under Section 202 of the Code. Nor

ARS/SAINATH 12/22

-WP-2627-2024+-J.DOC

the   Magistrate   could   have   directed   the   Police   to   conduct   an

investigation within the meaning of Section 202 of the Code, as it was

alleged that an offence punishable under Section 302 of the Indian

Penal Code, 1860 was committed and, thus,  the interdict contained in

clause (a) of the proviso to sub-Section (1) of Section 202 of the Code

was attracted.

13.From the perusal of the aforesaid observations it also becomes

evident that, this Court had adverted to the decision of the Supreme

Court in the case of  Amrutbhai Shambhubhai Patel Vs. Sumanbhai

Kantibhai Patel & ors

1

., to draw support to the view that after taking

cognizance of the matter, it was not open to the Magistrate to switch

back to Section 156(3) of the Code. 

14.It would be contextually relevant to note that, the aforesaid

decision in  Amrutbhai Shambhubhai Patel (Supra)  was subsequently

overruled by a three-Judge Bench of the Supreme Court in the case of

Vinubhai Haribhai Malaviya & ors. Vs. State of Gujarat & anr.

2

  The

Supreme Court enunciated that, the ‘investigation’ spoken of in Section

156(3)   would   embrace   the   entire   process,   which   begins   with   the

collection of evidence and continues until charges are framed by the

Court, at which stage the trial can be said to have begun. The definition

of “investigation” under Section 2(h) of the Code of Criminal Procedure,

1 (2017) 4 SCC 177

2 (2019) 17 SCC 1

ARS/SAINATH 13/22

-WP-2627-2024+-J.DOC

1973, was not noticed by the judgments which held to the contrary,

resulting in the erroneous finding in law that, the power under Section

156(3) of the Code can only be exercised at a pre-cognizance stage. It

was  thus   held   that,   when   Section   156(3)   states   that   a   Magistrate

empowered under Section 190 may order “such an investigation”, such

Magistrate may also order further investigation under Section 173(8) of

the Code, regard being had to the definition of “investigation” contained

in Section 2(h). However, the said clarification in law by the Supreme

Court in the case  Vinubhai Haribhai Malaviya (supra), does not bear

upon the controversy at hand.

15.The core controversy revolves around the nature of the aforesaid

order of remand. Was the remand of a limited or restricted nature ? Or,

whether the complaint stood fully restored to file of the Magistrate for

further proceeding under Section 202 of the Code and passing further

orders under the Code?

16.When the appellate or superior court remands a matter back to

the Court of first instance or the Appellate Court, as the case may be,

ordinarily, the entire matter remains open for consideration by the said

Court,   unless   the   order   of   remand   is   restrictive   in   nature   and

circumscribes the scope of adjudication or determination by the Court

to which the matter is remanded. In case, the remand is with specific

directions restricting the scope of adjudication, undoubtedly, the Court

ARS/SAINATH 14/22

-WP-2627-2024+-J.DOC

of first instance/lower Appellate Court would be bound to exercise the

jurisdiction within the confines of the order of remand. In the absence

of such restrictive or limited remand, generally, the Court to which the

matter is remanded would be empowered to decide the said matter on

its own merits and in accordance with law,  albeit having due regard to

the observations in the order of remand. 

17.A useful reference, in this context, can be made to a judgment of

the Supreme Court in the case of  United Bank of India, Calcutta V.

Abhijit Tea Co. Pvt. Ltd. & ors.

3

, wherein the Supreme Court considered

the effect of an order of remand passed by the Division Bench of the

Calcutta High Court setting aside the decree passed by the Single Judge,

in the context of the pendency of the said suit for the purpose of its

transfer   to   the   Debt   Recovery   Tribunal   upon  coming   into   force  of

“Recovery of Debts Due to Banks and Financial Institutions Act, 1993”,

in the State of West Bengal.

18.The Supreme Court observed inter alia as under:-

“16. But, it is now well settled that an order of remand by

the appellate Court to the trial Court which had disposed of

the suit revives the suit in full except as to matters, if any

decided   finally   by   the   appellate   Court.   Once   the   suit   is

revived, it must, in the eye of the law, be deemed to be

pending – from the beginning when it was instituted. The

judgment disposing of the suit passed by the single Judge

which is set aside gets effaced altogether and the continuity of

the suit in the trial Court is restored, as a matter of law. The

3 AIR 2000 SC 2957

ARS/SAINATH 15/22

-WP-2627-2024+-J.DOC

suit cannot be treated as one freshly instituted on the date of

the remand order. Otherwise serious questions as to limitation

would arise. In fact, if any evidence was recorded before its

earlier disposal, it would be evidence in the remanded suit

and if any interlocutory orders were passed earlier, they would

revive. In the case of a remand, it is as if the suit was never

disposed of (subject to any adjudication which has becomes

final, in the appellate judgment). The position could have

been different if the appeal was disposed of once and for all

and the suit was not remanded.”

19.The Supreme Court has enunciated that, an order of remand by

the appellate court to the trial Court, which had disposed of the suit,

revives the suit in full, except as to matters finally decided by the

Appellate Court. The judgment passed by the trial Court which was set

aside by the Appellate Court (while remanding the matter) gets effaced

altogether and the continuity of the suit in the trial Court is restored, as

a matter of law. In the case of a remand, it is as if the suit was never

disposed of by the trial Court, subject to any adjudication which has

become final by the Appellate Court judgment.

20.In the case of Rattanindia Power Limited vs. Maharashtra State

Electricity Distribution Company Ltd. & anr.

4

,   the   Supreme   Court

postulated the legal  position as to the consequence of  remand, as

under:-

“40. ……

Ordinarily, when a matter is remanded the lis is alive, unless

directed  otherwise.  Therefore,  the  lis  has  to  be decided  in

4 2025 SCC OnLine SC 2936

ARS/SAINATH 16/22

-WP-2627-2024+-J.DOC

accordance with law. Rather, it is duty of a court, whether it is

trying original proceedings or hearing an appeal, to take notice

of the change in law affecting pending actions and to give effect

to   the   same.  No   doubt,   judicial   discipline   requires   that

directions of a higher court must be followed by the court

subordinate to it. However, there may be a situation where

following a direction may amount to violating the binding law

laid down by a superior court or the Apex Court. In such a

situation,   where   the   lis   is   alive,   the   subordinate   court   or

adjudicating body will have to apply and follow the law which

holds the field on the day it decides the matter.

41. In   our   view,   when   a   Court   or   Appellate   Tribunal

remands a matter to the subordinate court, or adjudicating

body, for a fresh decision in the light of observations contained

therein, and while doing so refers to certain decisions, it does

not mean that the subordinate court or adjudicating body is

bound by those decisions and can look no further, even if, in the

interregnum, the law has changed or developed. We must not

be understood as saying that such a direction has to be ignored.

Rather, such a direction must be given due consideration unless

the   law   on   the   subject,   which   is   binding   on   the   court   or

adjudicating body, requires otherwise.

42. For example, the law declared by this Court is binding

on all courts within the territory of India. However, if such

declaration comes later i.e., after the remand order, could it be

said that it would not be followed because of certain general

observations in the order of remand. The answer to it is an

obvious “No”. Reason being, when the remand order does not

itself settles an issue, the issue remanded is alive and has to be

decided as per law applicable on the date of the decision.”

(emphasis supplied)

21.The   Supreme   Court   has   emphasized   that,   ordinarily   when   a

matter is remanded, the lis is alive, unless directed otherwise. When the

ARS/SAINATH 17/22

-WP-2627-2024+-J.DOC

remand order does not itself settles an issue, the issue remanded is alive

and has to be decided as per the law applicable on the date of the

decision. 

22.A decision of a learned Single Judge of this Court in the case of

Laxman Bapu Berad Vs. Sudhakar Nanasaheb Jawale

5

, also deserves to

be noted. In the said case, upon remand of the matter by the High Court

to the First Appellate Court with a direction to decide the Regular Civil

Appeal afresh as per observations made in the order disposing the writ

petition, the lower Appellate Court had, in turn, remanded the matter to

the Trial Judge after setting aside the decree passed by the Trial Judge

in the suit. When the competence of District Court to again remand the

matter to the trial Court was questioned, the learned Single Judge

pointed out the distinction between a restricted remand for a specific

purpose with specific direction and the remand of the matter to the

lower Court for deciding it afresh. The observations in Paragraph No. 5

read as under:

“5. 

There cannot be any dispute on the proposition that when a

remand is a restricted remand for a speci�c purpose with

speci�c directions, the Court to which the matter is remanded

has jurisdiction only to comply those directions and it cannot

reopen the whole case. Therefore when the Appellate Court

�nds that no proper opportunity to cross-examine or to call a

particular witness is given or when the judgment doe s not

decide some issue and gives directions to give further

opportunity of the cross-examination or of calling such witness

5 1998 (2) Bom. CR 259

ARS/SAINATH 18/22

-WP-2627-2024+-J.DOC

or directs the decision to the points left and speci�es that

remand is for that purpose only it would not be open for the

Court to which the matter is remanded to open the whole case

as if it is a de-novo trial. But when the remand is not a

restricted remand and the matter is remanded to the lower

Court for deciding it afresh on all contentions raised by the

parties considering the relevant merits of those contentions,

the matter is wide open before the lower Court and the lower

Court shall have all the powers which it can exercise as if the

matter has not gone to the superior Court subject to

observations of superior Court. If such a remand is directed by

the second Appellate Court or by the High Court in exercise of

its jurisdiction under Article 227 of the Constitution of India,

on remand of such matter before the lower Appellate C ourt,

the lower Appellate Court has all the options open including,

in turn, remanding the matter to the trial Court if it thinks that

such a course is necessary in the ends of justice.” 

(emphasis supplied)

23.Applying these principles to the facts of the case at hand, it

deserves to be noted that, the matter before the learned Magistrate was

in the realm of the proceedings under Chapter XV of the Code and by

the order dated 05

th

  August, 1997, this Court while setting aside the

order of investigation under Section 156(3) of the Code directed the

learned Magistrate to follow the procedure under the Code, especially

Section 202 of the Code. The course to be adopted by the learned

Magistrate after the remand of the complaint and completion of inquiry

envisaged by Section 202 of the Code was not foreclosed by the said

order.   The   learned   Magistrate   could   have   dismissed   the   complaint

ARS/SAINATH 19/22

-WP-2627-2024+-J.DOC

under Section 203 of the Code or issued the process under Section 204

of the Code. 

24.From the perusal of the aforeextracted order, it appears that this

Court had explicitly set aside the order directing investigation under

Section 156(3) of the Code and remanded the matter back to follow the

procedure under the Code, after taking cognizance of the matter under

Section 202 of the Code of Criminal Procedure, 1973.   On a plain

reading of the observations and the operative directions, it becomes

evidently clear that, the order of remand was not so restrictive in nature

as was construed by the learned Additional Sessions Judge. If this court

were to uphold the order of learned Magistrate declining to issue the

process under Section 204 of the Code, it would have been superfluous

for this Court to remand the matter back to the learned Magistrate. 

25.The view of the learned Additional Sessions Judge that, since the

order declining issue of process under Section 204 of the Code was not

assailed by the petitioner-complainant, it had attained finality, does not

appear to be correct, as the order of remand implied that, the said

decision not to issue process under Section 204 of the Code at that stage

[in view of the directions for further investigation under Section 156(3)

of the Code] was also interfered with by this Court. The order passed by

the   learned   Magistrate   could   not   have   been   read   in   a   disjunctive

manner. Process was declined under Section 204 of the Code, at that

ARS/SAINATH 20/22

-WP-2627-2024+-J.DOC

stage,   as  the  learned   Magistrate   considered   it   appropriate  to   have

further investigation by police. 

26.For the foregoing reasons, the impugned orders passed by the

learned Additional Sessions Judge, do not appear to be in consonance

with the law. Since the learned Additional Sessions Judge did not

examine the  merits  of   the matter  and  dismissed  the  complaint by

completely misconstruing the order passed by this Court in Writ Petition

No. 620/2017, there is no other go but to quash and set aside the

impugned orders and restore the Revision Applications back to the

Court of Session for a fresh decision in accordance with law. 

27.Thus, the following order:-

: : O R D E R : : 

i) The Writ Petition stands allowed.

ii) The impugned orders dated 06

th

 January, 2024,

in Criminal Revision Application Nos. 90/2023 and

95/2023 stand quashed and set aside.

iii) The   Criminal   Revision   Applications   stand

restored to the file of Court of Session, Malegaon,

Nashik for afresh decision on their own merits and in

accordance with law.

iv) It is clarified that, this Court has not entered into

the merits of the matter in regard to the issue of

ARS/SAINATH 21/22

-WP-2627-2024+-J.DOC

process against Accused Nos. 1 to 4 and the dismissal

of the complaint qua Accused Nos. 5 and 6.

v) The   learned   Additional   Sessions   Judge   is

requested   to   hear   and   decide   the   Revision

Applications as expeditiously as possible.

vi) Rule made absolute in the aforesaid terms.

[N. J. JAMADAR, J.]

ARS/SAINATH 22/22