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Supreme Court Of India

Hon'ble Judge(s): B. P. Singh, S. H. Kapadia , JJ

( A ) Criminal P. C. (2 of 1974) S. 190 — Cognizance of offence — What amounts to — Court on perusal of complaint if satisfied that complaint discloses commission of offence and proceeds further — It must be held to have taken cognizance of offence — Words “cognizance taken” need not be mentioned in order. Cri. P. No. 4469 of 2002, D/- 21-9-2004 (Kant), Reversed.The cognizance is taken of the offence and not of the offender and, therefore, once the Court on perusal of the complaint is satisfied that the complaint discloses the commission of an offence and there is no reason to reject the complaint at that stage, and proceeds further in the matter, it must be held to have taken cognizance of the offence. That words ‘cognizance taken’ are not found in the order would not make any difference. One should not confuse taking of cognizance with issuance of process. Cognizance is taken at the initial stage when the Magistrate peruses the complaint with a view to ascertain whether the commission of any offence is disclosed. The issuance of process is at a later stage when after considering the material placed before it, the Court decides to proceed against the offenders against whom a prima facie case is made out. It is possible that a complaint may be filed against several persons, but the Magistrate may choose to issue process only against some of the accused. It may also be that after taking cognizance and examining the complainant....