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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  1777  OF 2012 (@ SPECIAL LEAVE PETITION(CRL.)NO.2635 OF 2012)  

MRUNALINIDEVI PUAR APPELLANT VERSUS

M/S. GAEKWAD INVESTMENTS  CORP.PVT.LTD&ANR. RESPONDENTS

O R D E R

1. Delay condoned.  

2. Leave granted.

3. This appeal is directed against the judgment and  order passed by the learned Single Judge of the High Court  of Gujarat at Ahmedabad in Special Criminal Application  No.183 of 2010, dated 10th August, 2011. By the impugned  judgment and order, the High Court has set aside the order  passed by the learned Chief Judicial Magistrate, dated 14th  

October, 2009, wherein the learned Magistrate had accepted  ‘C’  Summary  report  filed  by  the  investigating  officer  against the accused persons.

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4. The  complainant  was  the  petitioner  in  Special  Criminal  Application  No.183  of  2010.   In  the  said  application, he had called in question the correctness or  otherwise  of  the  orders  passed  by  the  learned  Chief  Judicial Magistrate, dated 14th October, 2009.  The High  Court, while allowing the said Criminal Application, has  set aside the order dated 14.10.2009, which, in fact, is  contrary  to  the  provisions  of  Criminal  Procedure  Code,  1973 and in violation of Principles of Natural Justice. In  our  opinion,  no  adverse  order  could  have  been  passed  against  a  person  without  affording  any  opportunity  of  hearing to the person concerned.  Since that has not been  done by the High Court, we take exception to the judgment  and order passed by the High Court.

5. Resultantly, we allow this appeal and set aside  the order passed by the High Court in Special Criminal  Application No.183 of 2010, dated 10th August, 2011.  We  remand the   matter   back   to   the   High   Court  for   fresh   disposal   of   the   Criminal   Application

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as per law.  The High Court after affording opportunity of  hearing  to  all  the  persons,  including  the  appellant  herein,  shall  dispose  of  the  Criminal  Application  as  expeditiously  as  possible.  All  the  contentions  of  the  parties are left open.  

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 05, 2012.