Gujarat High Court
Sureshbhai Damjibhai vs State & on 15 November, 2014
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/12768/2012 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 12768 of 2012
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
================================================================
1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
================================================================
SURESHBHAI DAMJIBHAI....Applicant(s)
Versus
STATE & 1....Respondent(s)
================================================================
Appearance:
MR BM MANGUKIYA, ADVOCATE for the Applicant(s) No. 1
MS BELA A PRAJAPATI, ADVOCATE for the Applicant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 15/11/2014
Page 1 of 10
R/CR.MA/12768/2012 JUDGMENT
ORAL JUDGMENT
1. By this application under section 482 of the Code of Criminal Procedure, 1973, the petitioner-original accused, Deputy Sarpanch, seeks to invoke the inherent powers of this court praying for quashing of the first information report being II-C.R. No.80 of 2012 lodged at the Gariyadhar Police Station, District: Bhavnagar of the offence punishable under section 507 of the Indian Penal Code.
2. It appears that the respondent No.2, a Taluka Development Officer has stated in the FIR lodged by her dated 22nd August, 2012 that she was a Class-II Gazetted Officer and posted by the State Government as the Taluka Development Officer, Gariyadhar Taluka Panchayat, Gariyadhar, District:
Bhavnagar with effect from 11th June, 2012. It is further stated that the Gariyadhar Taluka Panchayat is a body duly constituted under the provisions of the Gujarat Panchayats Act, 1993 and there are, in all, 50 villages in the Taluka of Gariyadhar. It is stated further that she has to look after the administration of the Taluka Panchayat and the implementation of the various schemes of the State Government as well as the Central Government in the Taluka of Gariyadhar. She has alleged that the petitioner herein who is the Upa-Sarpanch of the Parvdi Gram Panchayat used to come to the office of the Gariyadhar Taluka Panchayat and misbehave with the staff members as well as the respondent No.2 and thereby he used to obstruct the smooth functioning of the administration. It is further alleged that the petitioner used to administer threats to the staff members as well as to the first informant in person as well as on cellphone. The petitioner used to pressurize the staff members as well as the Page 2 of 10 R/CR.MA/12768/2012 JUDGMENT first informant for the execution of the public works of the Parvdi Gram Panchayat at the earliest. It is further alleged that without following any lawful procedure, the petitioner used to proceed ahead with the construction work and used to insist for the release of the necessary funds towards the bills for the same. It is stated in the first information report that, time and again, he was requested to cooperate with the administration and behave properly.
3. It appears that at the time of lodging of the first information report, section 507 of the Indian Penal Code was invoked as the offence alleged to be committed by the petitioner. Later on, by a further report filed by the police, section 186 of the Indian Penal Code was sought to be added. Section 186 of the Indian Penal Code is with regard to obstructing public servants in discharge of their public function.
4. I find that section 507 is a non-cognizable offence. It appears that section 186 of the Indian Penal Code is also a non-cognizable offence. However, my attention has been drawn to a State Amendment dated 27th December, 1979 by which any offence punishable under section 186 of the Indian Penal Code when committed in any area of the Gujarat State not withstanding anything contained in the Code of Criminal Procedure is made cognizable.
5. Mr. B.M. Mangukiya, the learned advocate appearing on behalf of the petitioner, submits that the plain reading of the first information report fails to disclose commission of any offence. Even if the entire case of the first informant is Page 3 of 10 R/CR.MA/12768/2012 JUDGMENT accepted as true, none of the ingredients to constitute the offence under section 186 and section 507 of the Indian Penal Code are spelt out. Mr. Mangukiya submits that as a Deputy Sarpanch, his client can always request for an expeditious clearance of public projects in the interest of the people residing in the village whom he represents. He further submits that the allegations levelled are vague, and sweeping statements have been made without any foundation for the same. Mr. Mangukiya further submits that the investigation by the police of such an FIR would be nothing but an abuse of process of law.
6. On the other hand, Mr. Munshaw, the learned advocate appearing on behalf of the respondent No.2 and Ms. Punani, the learned Additional Public Prosecutor appearing on behalf of the respondent No.1-State of Gujarat have vehemently opposed this application and submitted that the police should be permitted to complete the investigation. It is submitted that the plain reading of the first information report discloses commission of a cognizable offence. It is further submitted that although section 507 of the Indian Penal Code is a non- cognizable offence, yet section 186 is a cognizable offence and, therefore, police would have power to investigate the same in view of section 155(4) of the Code of Criminal Procedure.
7. Having heard the learned counsel appearing for the parties and having gone through the material on record, the only question that falls for my consideration is whether the first information report deserves to be quashed.
Page 4 of 10R/CR.MA/12768/2012 JUDGMENT
8. To constitute an offence under section 186 of the Indian Penal Code, the following ingredients must be present:
(I) There must be an obstruction. (II) The obstruction must be by the accused. (III) The obstruction must be voluntary. (IV) The obstruction must be of a public servant. (V) The obstruction must be in discharge of his public functions.
9. In my view, even if the entire case of the respondent No.2 is accepted as it is, it cannot be said that there was any obstruction within the meaning of section 186 of the Indian Penal Code.
10. So far as section 507 of the Indian Penal Code is concerned, the following essential ingredients must be spelt out.
(I) That the accused committed the offence of criminal intimidation.
(II) That he did so by an anonymous communication or having taken precaution to conceal the name or abode of the person from whom the threat comes.
11. In my view, before an offence of criminal intimidation can be made out, it must be established that the accused had an intention to cause an alarm to the complainant. Mere threat given by the accused not with an intention to cause any alarm to the complainant, but with a view to expedite execution of some public projects would not constitute an offence of Page 5 of 10 R/CR.MA/12768/2012 JUDGMENT criminal intimidation. Even if, I assume for the moment that the petitioner had raised his voice, the same was for the purpose of expediting some public projects and release of the necessary finance for the project which had already been sanctioned by the authorities.
12. I do not find anything on a plain reading of the first information report, on the basis of which, it could be said that the person to whom threats were administered felt actually threatened. When the first informant filed the report at the police station, she does not seem to have expressed any fear for her life nor asked for any protection. Therefore, the offence under section 506(2) is not made out.
13. Let me assume for the moment, although I do not find section 504 in the first information report, yet the section contemplates intentionally insulting a person and thereby provoking such person insulted to breach the peace or intentionally insulting a person knowing it to be likely that the person insulted may be provoked so as to cause a breach of the public peace or to commit any other offence. Mere abuse may not come within the purview of the section. But, the words of abuse in a particular case might amount to an intentional insult provoking the person insulted to commit a breach of the public peace or to commit any other offence. If abusive language is used intentionally and is of such a nature as would in the ordinary course of events lead the person insulted to break the peace or to commit an offence under the law, the case is not taken away from the purview of the section merely because the insulted person did not actually break the peace or commit any offence having exercised self-control or having Page 6 of 10 R/CR.MA/12768/2012 JUDGMENT been subjected to abject terror by the offender. In judging whether particular abusive language is attracted by Section 504, I.P.C., the court has to find out what, in the ordinary circumstances, would be the effect of the abusive language used and not what the complainant actually did as a result of his peculiar idiosyncrasy or cool temperament or sense of discipline. It is the ordinary general nature of the abusive language that is the test for considering whether the abusive language is an intentional insult likely to provoke the person insulted to commit a breach of the peace and not the particular conduct or temperament of the complainant. Mere abuse, discourtesy, rudeness or insolence, may not amount to an intentional insult within the meaning of Section 504, I.P.C. if it does not have the necessary element of being likely to incite the person insulted to commit a breach of the peace of an offence and the other element of the accused intending to provoke the person insulted to commit a breach of the peace or knowing that the person insulted is likely to commit a breach of the peace. Each case of abusive language shall have to be decided in the light of the facts and circumstances of that case and there cannot be a general proposition that no one commits an offence under Section 504, I.P.C. If he merely uses abusive language against the complainant. In King Emperor v. Chunnibhai Dayabhai, (1902) 4 Bom LR 78, a Division Bench of the Bombay High Court pointed out that:
"To constitute an offence under Section 504, I.P.C. it is sufficient if the insult is of a kind calculated to cause the other party to lose his temper and say or do something violent. Public peace can be broken by angry words as well as deeds"
In Guranditta v. Emperror, AIR 1930 Lah 344 (2): (32 Page 7 of 10 R/CR.MA/12768/2012 JUDGMENT Cri. LJ 62), it was observed that in dealing with a case under Section 504, I.P.C. the court should try to find out what in the ordinary circumstances would have been the effect of abusive language used. Pichai Pillai v. Ramaswamy Ayyangar (1941) 42 Cri. LJ 48) (Mad.) relied on by the learned Magistrate is no authority for any proposition that no offence is committed under Section 504, I.P.C. by the accused if he uses abusive language against the complainant. In that case there was a discussion between the accused Bill Collector and the complainant in regard to the amount due by the complainant towards tax collectable by the Bill Collector. In the course of that discussion, the Bill Collector shouted against the complainant saying 'shameless fellow, I will shoe you'. The details of the discussion and the exact circumstances leading to the shouting by the accused are not available from the brief judgement reported. It is also not known as to where exactly the occurrence took place in that case. (vide Karumanchi Veerangaiah vs. Katta Mark & Ors., 1976 Cr. LJ 1690)
14. It appears to me that the first informant has made a mountain out of a mole.
15. It may not be out of place to state that section 186 of the Indian Penal Code is covered under the section 195 of the Code of Criminal Procedure. I am conscious of the fact that section 507 is not covered under section 195 of the Code of Criminal Procedure, but the law is well settled that if some of the offences not falling within section 195 of the Code of Criminal Procedure are forming part of one integral transaction, then even those offences would be covered under section 195. Even if I permit the police to continue with the Page 8 of 10 R/CR.MA/12768/2012 JUDGMENT investigation as on today as it is permissible because section 195 of the Code of Criminal Procedure will not come in the way of the police so far as their powers to investigate the offence is concerned, yet, ultimately, the court will not be able to take cognizance upon the police report. The complainant will have to file a private complaint before the court of magistrate and it is only that court who will be competent to take cognizance of the offence on such complaint.
16. In my view, at best, the behavior of the petitioner herein as a Deputy Sarpanch could be termed as a disgraceful conduct for which appropriate proceedings under section 57 of the Gujarat Panchayats Act, 1993 could have been initiated to remove him from the office. Section 57(1) of the Gujarat Panchayats Act, 1993 reads as under:
"The competent authority may remove from office any member of the panchayat, the Sarpanch or, as the case may be, the Upa-Sarpanch thereof, after giving him an opportunity of being heard and giving due notice in that behalf to the panchayat and after such inquiry as it deems necessary, if such member, Sarpanch or, as the case may be, Upa-Sarpanch has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or abuses his powers or makes persistent default in the performance of his duties and functions under this Act or has become incapable of performing his duties and functions under this Act. The Sarpanch or, as the case may be, the Upa-Sarpanch, so removed may at the discretion of the competent authority also be removed from the membership of the panchayat."
17. However, in my view, it does not constitute any offence either under sections 186 or 507 of the Indian Penal Code as discussed above.
Page 9 of 10R/CR.MA/12768/2012 JUDGMENT
18. Be that as it may, I am not expressing any opinion in that regard.
19. For the foregoing reasons, this application is allowed. The first information report being II-C.R. No.80 of 2012 lodged at Gariyadhar Police Station, District: Bhavnagar is ordered to be quashed. Rule is made absolute.
Direct service is permitted.
(J.B.PARDIWALA, J.) Vahid Page 10 of 10