Allahabad High Court
Mathura Prasad Son Of Raghubir Sahaya ... vs State Of U.P. And Anurudd Kumar Son Of Sri ... on 25 August, 2006
Bench: S. Rafat Alam, Sudhir Agarwal
JUDGMENT
S. Rafat Alam and Sudhir Agarwal, JJ.
1. Vide order dated 28th September, 1994 the Hon'ble Single Judge, finding two contrary views expressed by Hon'ble Single Judges in Gajendra Agarwal v. State of U.P. 1994 ACC 341 and Pratap v. State of U.P., 1991 Cr.L.J. 1669, referred the matter to be decided by the Larger Bench formulating the following questions:
1. Whether cognizance taken after filing the protest petition will be deemed to have been taken under Clause (a) of Clause (b) of Section 190(1} Cr.P.C.
2. Whether it will make any difference if the protest petition is accompanied by some affidavit, injury report, x-ray report or similar other documents.
3. When cognizance is taken on the pasts of protest petition and accompanying documents will the same be invalid on account of omission to examine the complainant and his witnesses Under Section 200 & 202 CR.P.C .
4. Whether the accused is entitled to any notice or opportunity of hearing at pre-cognizance stage.
2. In the reference order His Lordship expressing his agreement with the earlier judgment in Pratap v. State of U.P. (Supra) have observed that the judgment in Gajendra Agarwal (Supra) needs reconsideration.
3. The learned Government Advocate, assisted by Sri Sudhir Mehrotra, learned Additional Government Advocate at the outset informs that during the pendency of the reference and with the passage of more than a decade, since the order of reference the aforesaid questions formulated are mostly answered by various judgments of Larger Bench of this Court or the Apex Court.
4. We find that Gajendra Agarwal v. State of U.P. (Supra) was considered by a full Bench of this Court in Ranjit Singh and Ors. v. State of U.P. 2001(1) Allahabad Criminal Rulings, 1 and it has held in para 84 of the judgment that the view taken in Gajendra Agarwal's case (Supra) does not lay down a correct law and accordingly overruled the same. Therefore, the judgment which has been referred for reconsideration under the reference order having already been overruled by the full Bench, no further order need to be passed.
5. However we find that besides doubting the correctness of the judgment in Gajendra Agarwal's case (Supra), the reference order has specifically formulated four questions which need to be answered in the light of the relevant statutory provisions as well as law laid down by the Apex Court and this Court in various cases. Once certain questions have been framed to be answered by the larger Bench, the same had to be answered and if the issue is already covered by some judgment of the Apex Court or any large Bench of the Apex Court, the issue will be answered accordingly. Therefore we have proceed to consider the aforesaid questions after hearing the learned Government Advocate and the Additional Government Advocate. None has appeared on behalf of applicants though this case was called twice.
6. To understand the statutory provision pertaining to power of cognizance of the Magistrate as well as the situation arising out of filing of protest petition, it would be appropriate first to analyze, in brief, the statutory provisions as contained in the Code of Criminal Procedure, 1973 which are relevant for the issue.
7. Section 155 of Chapter XII pertains to information laid to the police regarding non cognizable cases and sub-Section 2 of Section 155 provides that no police officer shall investigate a non-cognizable case without an order of Magistrate having power to try such case or commit the case for trial. Section 156(1) confers power on an officer in-charge of a Police Station to investigate any cognizable case without the order of a Magistrate. Section 156(3) authorizes a Magistrate empowered under Section 190 to order the police for making an investigation as provided for in Section 156(1). The other provisions in Chapter XII, i.e. from Section 157 and onwards set out the powers of investigation of police and the procedure to be followed. Section 169 prescribes the procedure to be followed by an officer in-charge of a Police Station if it appears to him, upon investigation of a case, that there is no sufficient evidence or reasonable ground of suspicion to justify forwarding of the accused to a Magistrate. Section 170 prescribes procedure to be followed by the officer in-charge by a Police Station if it appears to him upon investigation that there is sufficient evidence or reasonable ground of suspicion to justify forwarding of the accused to a Magistrate. Section 173(1) enjoins a police officer to complete the investigation without undue delay Section 173(2) provides that as soon as the investigation is completed, officer of charge of a Police Station should forward to a Magistrate empowered to take cognizance of an offence on a police report, a report in the prescribed form stating the various particulars mentioned in that sub-Section.
8. Chapter XIV deals with the conditions requisite for initiation of proceedings and powers of cognizance of Magistrate. Section 190 relevant for the purpose is reproduced as under -
190. Cognizance of offences by magistrate-(1) Subject to the provisions of this Chapter, any Magistrate of the first class, and any magistrate of the second class specially empowered in this behalf under Sub-section (2), may take cognizance of any offence-
(a) upon receiving a complaint of facts which constitute such offence:
(b) upon a police report of such facts;
(c) upon information received from any person other than a police officer, or upon his own knowledge, that such offence has been committed.
(2) The Chief Judicial Magistrate may empower any Magistrate of the second class to take cognizance under Sub-section (I) of such offences as are within his competence to inquire into or try.
9. Chapter XV contains Sections 200 to 203 and deals with "complaints to Magistrate". A Magistrate taking cognizance of an offence on complaint is required by Section 200 10 examine the complainant and the witness present, if any. Section 202 provides that a Magistrate taking cognizance of a case upon complaint, may if he thinks fit, postpone the issue of process against the accused, and either enquire into the case himself or direct investigation to be made by a police officer or by such other person as he thinks fit, for the purpose of deciding whether or not there is sufficient ground for proceeding. Section 203 empowers the Magistrate to dismiss the complaint, if after considering the statement on oath (if any) of the complainant and of the witnesses and the result of the inquiry or investigation (if any) under Section 202, the Magistrate is of opinion that there is no sufficient ground for proceeding. Thus on receiving complaint a Magistrate has several courses open to him. He may take cognizance of the offence and proceed to record the statements of the complainant and the witnesses present under Section 200. If in his opinion he found no sufficient ground for proceeding, he may dismiss the complaint under Section 203. If in his opinion there is sufficient ground for proceeding, he may issue process under Section 204. However, if he thinks fit, may postpone the issue of process and either enquire into the case himself or direct an investigation to be made by a police officer or such other person as he thinks fit for the purpose of deciding whether or not there is sufficient ground for proceeding. He may then issue process if in his opinion there is sufficient ground for proceeding or dismiss the complaint in case he found no sufficient ground for proceeding.
10. On the other hand, on receipt of a complaint, the Magistrate may in the first instance instead of taking cognizance of the offence, order an investigation under Section 156(3). The police will then investigate and submit a report under Section 173(1). On receiving the police report the Magistrate may take cognizance of the offence under Section 190(l)(b) and issue process straightway. He may do so irrespective of the view expressed by the police and the conclusion drawn by the police in its report. The Magistrate is not bound by the conclusions drawn by the police and he may decide to issue process even if the police recommend that there is no sufficient ground for proceeding further. The Magistrate after receiving the police report, may, without issuing process or dropping the proceeding, decide to take cognizance of the offence on the basis of the complaint originally submitted to him and proceed to record the statement on oath of the complainant and the witnesses present under Section 200 and thereafter decide whether to dismiss the complaint or issue process. The mere fact that he had earlier ordered an investigation under Section 156(3) and has received a report under Section 173 will not have the effect of total effacement of the complaint and therefore the Magistrate is not barred from proceeding under Section 202, 203 and 204. Thus a Magistrate on receipt of a complaint, orders an investigation under Section 156(3), and receives a police report under Section 173(1), may thereafter do one of the following:
> (1) He may decide to drop the proceeding if in his opinion no sufficient ground exists for proceeding.
(2) He may take cognizance of the offence under Section 19(1)(b) on the basis of the police report and issue process. (This may be done by him without being influenced by any manner by the conclusion arrived at by the police in its report) (3) He may take cognizance of the offence under Section 190(1)(a) on (he basis of the original complaint and proceeding but examine upon oath the complainant and his witnesses under Section 200. [See H.S. Bains, Director, Small Saving-Cum-Deputy Secretary v. State (Union Territory of Chandigarh)]
11. It would be useful to make it clear at this stage that the Magistrate if decides to take cognizance of the case under 190(1)(b) of the Code ignoring the conclusions arrived at by the investigating agency from the record of the investigation, in such an eventuality, he is not bound to follow procedure laid down in Section 200 and 202 and thus proviso to Section 202(2) will have no application. However, for the purpose of forming such an independent opinion the Magistrate can act only upon statement of witnesses recorded by the police in the case diary and other material collected during investigation. It is not permissible for him at that stage to make use any material other than investigation records unless he decides to take cognizance under Section 190(1)(b) of the Code, then call upon the complainant to examine himself and the witnesses present, if any under Section 200. (See Pakhandu and Ors. v. State of U.P. and Anr. 2001 (3) Allahabad Criminal Ruling 2541).
12. Coming to the question No. 1, so far as the protest petition is concerned, it is found that in none of the Criminal Procedure Codes whether Cr.P.C. 1861, or of 1872, or of 1882, or of 1898 or in the present one i.e. of 1973 there is any provision permitting an informant to file an objection against final report filed by the Investigating Officer. However this has been recognized pursuant to various pronouncements with the objective of keeping in mind the purpose of investigation undertaken by the police upon an information regarding the offence of alleged offence.
13. In Bhagwant Singh v. Commissioner of Police the Apex Court recognize the right of informant to have an opportunity of being heard where a Magistrate after receiving report from the police, is not inclined to take cognizance of the offence and issue process. It was held:
There can, therefore, be no doubt that when, on a consideration of the report made by the officer in charge of a police station under sub-section 2(i) of Section 173, the Magistrate is not inclined to take cognizance of the offence and issue process, the informant must be given an opportunity of being heard so that he can make his submissions to persuade the magistrate to take cognizance of the offence and issue process. We are accordingly of the view that in a case where the Magistrate to whom a report is forwarded under sub-section 2(i) of Section 173 decides not to take cognizance of the offence and to drop the proceeding or takes the view that there is no sufficient ground for proceeding against some of the persons mentioned in the first information report, the Magistrate must give notice to the informant and provide him an opportunity to be heard at the time of consideration of the report. (Para-6)
14. Recently the Apex Court has reiterated the aforesaid view in Gangadhar Janardan Mhatre v. State of Maharastra and after referring to Bhagwant Singh (Supra) in para 7 of the judgment it was held:
Therefore, there is no shadow of doubt that the informant is entitled to a notice and an opportunity to be heard at the time of consideration of the report. This Court further held that the position is different so far as an injured person or a relative of the deceased, who is not an informant, is concerned. They are not entitled to any notice. This Court felt that the question relating to issue of notice and grant of opportunity as aforedescribed was of general importance and directed that copies of the judgment be sent to the High Courts in all the States so that the High Courts in their turn may circulate the same among the Magistrate within their respective jurisdiction.
15. Therefore it is open to the Magistrate to treat the protest petition as complaint and proceed further in the manner as observed above, and or, after receiving the police report, he may take cognizance under Section 190(1)(b) of the Code, following all the options as observed above. Whether a Magistrate after receiving the protest petition would proceed under Section 190(l)(a) or 190(l)(b) depends upon the view formed by the Magistrate on the basis of the material available before him and it cannot be said that after filing of the protest petition, the Magistrate, if has taken cognizance, the same is referable in a particular manner i.e. under Section 190(1)(a) or 190(1)(b). He may treat the protest petition as complaint and proceed to record statement under Section 200 and issue process under Section 203 and or after analyzing the protest petition and the police report he may form his own opinion to proceed further in manner as observed above.
16. So far as the question Nos. 2 and 3 are concerned, we are of the view that if the Magistrate after receiving protest petition and considering the police report if proceed to take cognizance under Section 190(l)(b) and issue process, he cannot look into any material placed before him alongwith protest petition except the material collected by the police and placed before him alongwith the report. However, if he treats the protest petition as complaint and proceeds to record statement of the complaint and the witnesses and thereafter issue process, the evidence placed before him alongwith protest petition may be relevant and may be considered by him. The reason for taking this view is where the Magistrate decide to take cognizance of a case under Section 190(l)(b) ignoring the conclusion arrived at by the investigating agency and by applying his own mind on the facts available on investigation record, he is not bound to follow the procedure laid down in Section 200 and 202 of the Code and consequently proviso to Section 202(2) also would have not application. In such case a Magistrate can form his opinion only on the statement of the witnesses recorded by the police in the case diary and other material collected during his investigation and it is not permissible for him at this stage to look into any material other than investigation record unless it decides to take cognizance under Section 190(a) of the Code. We are fortified in taking this view by a Division Bench judgment of this Court in Pakhandu and Ors. v. State of U.P. and Ors. (Supra) wherein para 15 of the judgment, this Court has held as under:
15. Where the Magistrate decides to take cognizance of the case under Section 190(l)(b) of the Code ignoring the conclusions arrived at by the investigating agency and applying his mind independently to the facts emerging from the investigation records, in such a situation the Magistrate is not hound to follow the procedure laid down in Sections 200 and 202 of the Code, and consequently the proviso to Section 202(2), Cr.P.C. will have no application. It would, however, be relevant to mention that for forming such an independent opinion, the Magistrate can act only upon the statements of witnesses recorded by the police in the case diary and other material collected during investigation. It is not permissible for him at that stage to make use of any material other than investigation records, unless he decides to take cognizance under Section 190(1)(a) of the Code and calls upon the complainant to examine himself and the witnesses present, if any under Section 200.
17. The questions No. 4 has already been answered by the Full Bench in Ranjit Singh v. State of U.P. (Supra) where in para 75 of the judgment this Court held as under-
With greatest respect, it may be pointed out that the aforesaid conclusion is not backed up by any provision in the Cr.P.C. and it amounts to reversing the procedure for trial which is not permissible under the Cr.P.C. challenging the order of issuing process before the court issuing the said process is in fact requiring the arms of the clock to move anti-clockwise which does not happen or atleast should not happen. A parallel trial should not commence before the actual trial begins. The complainant and or the informant also have equal rights to proceed against the guilty person through the Code of Criminal Procedure just as those who atleast have their rights to be protected under relevant provisions of the Cr.P.C. The line of demarcation must be clearly drawn. The view that interlocutory order cannot be challenged in revision before the High Court by an accused, cannot be a reason to support the conclusion that the same interlocutory order will again he subject -matter of re-adjudication by relegating the accused summoned to pre-summoning procedure. The same conclusion would even otherwise be unwelcome as it would result in starting a new procedure of pre-trial before start of actual trial. There is available to all concerned, supervisory or appellate or revisional jurisdiction of superior courts and if the said new procedure is thrust upon Magistrate Courts, there will he no end to the litigative process, which is so avowedly bounded by the provision of the Cr.P.C.
18. The view taken by the Full Bench is also supported by the judgment of the Apex Court in Union of India v. W.N. Chaddha where the Apex Court observed as under:
Moreso, the accused has not right to have any say as regards the manner and method of investigation save under certain exceptions under the entire scheme of the Code, the accused has no participation as a matter of right during the course of the investigation of a case instituted on a police report till the investigation culminates in filing of a final report under Section 173(2) of the Code or in a proceeding instituted otherwise than on a police report, till the process is issued under Section 204 of the Code, as the case may be. liven in cases where cognizance of an offence is taken on a complaint notwithstanding the said offence is triable by a Magistrate or triable exclusively by the Court of Sessions the accused has no right to have participation till the process is issued.
True there are certain rights conferred on an accused to be enjoyed at certain stages under the Code of Criminal Procedure- such as Section 50 whereunder the persons arrested is to be informed of the grounds of his arrest and of his right of bail and under Section 57 dealing with person arrested not to be detained for more than 24 hours and under Section 167 dealing with the procedure if the investigation cannot be completed in 24 hours- which are all conformity with the 'Right of Life' and 'Personal Liberty' enshrined m Article 21 of the Constitution of India and the valuable safeguards ingrained in Article 22 of the Constitution of India for the protection of an arrestee or detenu in certain cases. But so long as the investigating agency proceeds with his action or investigation in strict compliance with the statutory provisions relating to arrest or investigation of a criminal case and according to the procedure established by law no one can made any legitimate grievance to stifle or to impinge upon the proceedings of arrest or detention during investigation as the case may be, in accordance with the provisions of the Code of Criminal Procedure If prior notice and an opportunity or hearing, are to be given to an accused in every criminal case before taking any action against him, such a procedure would frustrate the proceedings, obstruct the taking of prompt action as law demands defeat the ends of justice and make the provisions of law relating to the investigation as lifeless, absurd and self-defeating further, the scheme of the relevant statutory provisions relating to the procedure of investigation does not attract such a course in the absence of any statutory obligation to the contrary.
19. In view of the aforesaid binding law, it is held that an accused is not entitled for opportunity of hearing at pre-cognizance stage and the Magistrate is not required under law to hear an accused at pre cognizance stage. The question No. 4 is answered accordingly.
20. Let the record of this case be placed before the Hon'ble Single Judge for deciding the criminal misc application finally.