Allahabad High Court
Smt. Nasreen Siddiqui vs State Of U.P. And Ors. on 18 October, 1989
Equivalent citations: 1990CRILJ1318
Author: A.P. Misra
Bench: A.P. Misra
JUDGMENT A.P. Misra, J.
1. Petitioners Smt. Nasreen Siddiqui and Km. Anju Verma have filed separate writ petitions for quashing the F. I. dated 18th July, 1989 (Ann. 1 to the writ petition) and also for a writ of mandamus declaring that the acting and modelling work of the petitioner is not of obscene or of such nature and on that account the respondent police Authorities cannot interfere with their acting and modelling work.
2. According to the petitioners they are Artists and the undertake work of acting, modelling etc. on contract basis and they work for M/s. V.V. Movies situate at 24, Strechey Road, Allahabad and the proprietor is Sri N. B. Montrose. In the night of 17th July, 1989, when the petitioners had gone back from M/s. V.V. Movies, the respondents Nos. 2 to 7 and their subordinates falsely implicated the petitioners in case Crime No. 484 of 1989 under Section 292, IPC, at Police Station Civil Lines, Allahabad and got them arrested from their house. However, it is not in dispute that both petitioners later were released on bail. According to the petitioners, the respondents did not recover any incriminating or obscene work of the petitioners, Yet they were named and falsely implicated in the aforesaid case.
3. The petitioners contended that the F. I. R. lodged by the Police and the photographs and the materials recovered from them do not constitute an offence under Section 292, IPC, neither the photographs nor the materials recovered would constitute obscenity within the meaning of the aforesaid section and thus further, the prosecution on the basis of the said F. I. R. is liable to be quashed.
4. In the F. I. R. it has been alleged that the respondents raided the aforesaid premises on basis of information that at the said premises, the publisher, calls girls and takes their photographs, half or full naked, and sells them to the makers of obscene literature and had created a group for the same. They found on reaching there at night after nocking at the door, there was lot of activity and few taking advantage, of time escaped from behind. On opening the door the petitioners with N. B. Montrose and few others were found to be there. Large quantity of photographs of men and women including petitioners' photographs in different obsecene postures some of them showing act of intercourse. Apart from this, two pages hand-written material was found expressing sexually excited passion, using obscene language. At that time it further recovered some magazine showing such material. All these were alleged to be offences punishable under Section 292, I. P. C.
5. The question for consideration in the present petition is whether it is a fit case to exercise our discretion for quashing the F. I. R. on the basis of recovery made therein and offence is made out against the petitioners according to them. Learned counsel for the petitioners also moved an application for summoning the records seized by the respondents, in the aforesaid criminal case in order to show that the material seized by the respondents would not constitute an offence under Section 292, IPC. In the supplementary affidavit filed along with the said application, it has been averred that the petitioners were not arrested from the precincts of M/s. Movies, but in fact, were arrested from their houses. It has been further averred that the F. I. R. wrongly states that the police recovered the photographs of petitioners with a number of other persons in sex provocating gesture or postures whereas actually no such photographs have been recovered much-less the same being obscnce. Similarly, by means of the said affidavit it has been denied that the petitioners' photographs depicting sexual intercourse have been recovered in addition to the above photographs of the petitioners, whereas, in fact, there is no such recovery of the photographs. It has further been averred that the police in order to defame and disrepute the petitioners and with mala fide intentions tore the various photographs from various magazines which were found there and seized them. Apart from this, the petitioner alleged that mere nudity is not obscenity and the recovered material would not constitute obscene under Section 292, IPC An attempt was made and it was urged on behalf of the petitioner that various photographs recovered were part of the photo story which was in the process of being finalised for..............publication and those stories were merely depicting evil designs in a man and how he suffers its consequences if falls prey either to alchohalism or woman trap for extra marital satisfaction.
6. In support of the argument of the learned counsel for the petitioners urged that this court had wide powers under Article 226 of the Constitution. See Calcutta Gas Company (proprietary) Ltd. v. State of West Bengal (AIR 1962 SC 1044). In this case...... it was held that under Article 226 the High Court has very wide powers not only for giving relief for violation of part III of the Constitution of India but for any other purpose.
7. In Bandhua Mukti Morcha v. Union of India (1984) 3 SC 161 : (AIR 1984 SC 802) it was held that the power of this court under Article 226 of the Constitution is wider than Article 32 of the Constitution. Then reliance was placed in P. Kasilingam v. P. S. G. College & Technlogy (AIR 1981 SC p.405) (Sic) wherein criteria has been laid down for issuing a writ of certiorari, viz. Where a subordinate court acts without Jurisdiction; in excess of jurisdiction or refuses to exercise a jurisdiction vested in it by law or where the error is apparent on the face of the record or where manifest error and injustice is being caused to the petitioners.
8. The reliance was placed in the case of Ghazangar Rashid v. Board of High School and Intermediate Education, U. P., Allahabad 1979 All WC 380 : (AIR 1979 All 209) (FB) in which it was held, that interference could be made by the court where the impugned order passed could not have been passed and no prudent man would have come to the conclusion for passing such an order.
9. The aforesaid decisions and the principles laid down in those decisions are not in question. It cannot be doubted that the court while exercising powers under Article 226 of the constitution has very wide powers and the courts have been exercising this power on the principles as laid down in the aforesaid cases. But the question still remains whether on the facts and circumstances of this case, this court should exercise its discretion and give relief to the petitioner as sought for in the present writ petition. We find that none of the aforesaid principle as laid down by the authorities is in question in the present case.
10. Similarly, reliance was placed in the case Centuray Spinning & Manufacturing Co. Ltd. v. The Ulhasnagar Municipal Council, AIR 1971 SC 1021 where it was held that the writ petition would lie in a case where the order is unlawful and unjust.
11. Then reliance was placed in the case, M.G. Abrol, Additional Collector of Customs v. Shantilal Chhotelala and Co. AIR 1966 SC 197 for the proposition that even the disputed question of fact could be gone into. It is a case where the court interfered where the right of appeal was in the Statute, but since there was a pre-condition of depositing certain amount before the appeal could be heard, the court held that in such a case the court could exercise its discretion under Article 226 of the Constitution even if there was an alternative remedy. This was a case that in spite of there being an alternative remedy the court in a given case could exercise power under Article 226 of the Constitution. Then, reliance was placed on the case of Annees Noorani v. Jadav Dava Ghola, 1987 Supp SCC 70, This was a case where the petitioners earlier were discharged under Section 249 and when the complaint on the same charge was filed and the question was raised in a proceeding under Section 482 Cr. PC it is held in this case the names of the appellants were not there in the complaint itself and it was further found that at best the complaint makes out a civil liability and it is on these grounds the complaint itself was quashed. However, this case would not render any help to the petitioner as in the present F. I. R., the petitioners are named and even facts are entirely different.
12. Then, reliance was placed on the case of S.N. Sharma v. Bipen Kumar Tiwari, AIR 1970 SC 786 : (1970 Gri LJ 764), it was held that though the police have unfettered power but in appropriate cases the High Court under Article 226 of the Constitution could exercise its power, and this again lays down that under Article 226 of the constitution, the High Court in a given case could exercise its powers. The petitioner further relied on the case of Madhavrao Jiwaji Rao Scindia v. Sambhajirao Chandrojirao Angre, AIR 1988 SC 709 : (1988 Cri LJ 853) where proceedings were quashed and two persons were discharged. Even in this case the Supreme Court very clearly laid down while exercising powers the court has to examine whether uncontroverted facts made by the prosecution in the FIR makes out any offence or not. Thus, it has to be seen on the basis of facts of each case. Similarly, reliance was placed on the case, M.C. Mehta v. Union of India, AIR 1988 SC 1115. We do not find anything in this case which may render any help to the petitioners.
13. Learned counsel for the petitioners made efforts for bringing on record all the documents seized by the police for examination by this court whether case under Section 292 IPC has been made out or not for exercising powers under Article 226 of the Constitution of India. According to the petitioner, obscenity as defined under Section 292 IPC cannot be inferred only by the naked photographs of the girls. But has to be taken into consideration the context and the surrounding circumstance and for the purpose for which it was being depicted before it could be held to be obscene. For the purpose of scope of Section 292 IPC and what constitutes obscenity within the meaning of the said section reliance was placed in the cases; State v. Thakur Prasad, AIR 1959 All 49 : (1959 Cri LJ 9), Ranjit D. Udeshi v. State of Maharashtra, AIR 1965 SC 881 : (1965 (2) Cri LJ 8) Chandra Kant v. State of Maharashtra, AIR 1970 SC 1390 : (1970 Cri LJ 1273) K.A. Abbas v. The Union of India, AIR 1971 SC 481, and Samaresh Bose v. Amal Mitra, AIR 1986 SC 967 : (1986 Cri LJ 24).
14. The question in the present case is whether on the materials disclosed in the F. I. R. an offence under Section 292 IPC is made out or not. The main contention of the petitioner is that the F. I. R. does not state the correct fact and the materials which have been seized would not constitute an offence under Section 292 IPC and each material seized by the respondents should be examined by this court in the present proceedings to test whether any offence is made out or not. The contention is that if each material is considered in the light of the surrounding story for which it was being made or other facts then the court cannot come to the conclusion that it is obscene and thus it would not be an offence under Section 292 IPC Further, the petitioners deny the factum of the seizure and deny the allegations made in the F. I. R. According to the petitioners they were not arrested from the place where raid was conducted but from their residence. They allege that the materials seized by them were torn from the magazines found at the premises and they were wrongly connected with the petitioners for bringing the offence of obscenity within the meaning of Section 292 IPC.
15. In all these contentions in effect the petitioners are raising questions of denying the factum of the allegations made in the F. I. R. and further desiring this Court to examine the material for which separate application was made for summoning the record for deciding whether they are obscene or not.
16. Under the Code of Criminal procedure various procedures are laid down. However, after investigation both under Section 227 or Section 239, Cr. P.C., as the case may be, either charge is to be framed by the court concerned or the accused is to be discharged.
For ready reference Sections 227 and 239 are quoted below:--
"227. Discharge -- If, upon consideration of the record of the case and the documents submitted therewith, and after hearing the submissions of the accused and the prosecution in this behalf, the judge considers that there is not sufficient ground for proceeding against the accused, he shall discharge the accused and record his reasons for so doing."
239. If, upon considering the police report and the documents sent with it under Section 173 and making such examination, if any, of the accused as the Magistrate thinks necessary and after giving the prosecution and the accused an opportunity of being heard, the Magistrate considers the charge against the accused to be groundless, he shall discharge the accused, and record his reasons for so doing."
Thus, there is a specific provision that in case the prosecution fails to collect the materials, the court concerned could discharge the accused.
17. In the present case we are called upon whether this court could exercise its powers under Article 226 of the Constitution of India for quashing the F. I. R. and withstall investigation in pursuance to the same. Petitioner has made an application along with supplementary affidavit for. .......... summoning each material seized by the respondents to test whether any offence under Section 292 IPC is made out or not, Under the Cr PC the court concerned has to examine each material before either framing charge or discharging and while examining each material the court has to see whether each of such document either separately or in conjunction makes out any offence under Section 292 IPC or not. If this court has to examine each document in order to test whether any offence under Section 292 IPC is made out or not it would in effect be substituting its place for the court constituted under the Cr. P.C.
18. In the proceedings under Article 226 of the Constitution this court would only interfere either to quash the F. I. R. or withstall the investigation in pursuance of the same if no offence could be said to have been made out on the basis of uncontroverted statements in the F. I. R.
19. In the case State of West Bengal v. Swapan Kumar Guha, AIR 1982 SC 949 : (1982 Cri LJ 819) the Supreme Court held (at p. 841 of Cri LJ):--
"If an offence is disclosed, the High Court under Article 226 of the constitution of India will not normally interfere with an investigation into the case and will permit investigation into the offence alleged to be completed ........ Justice requires that a person who commits an offence has to be brought to book and must be punished for the same. If the court interferes with the proper investigation in a case where an offence has been disclosed, the offence will go unpunished to the serious detriment of the welfare of the society and the cause of the justice suffers."
20. Similarly in the case of Madhavrao v. Sambhajirao (1988 Cri LJ 853) (supra) it was held (at p. 855 of Cri LJ) :--
"The legal position is well-settled that when a prosecution at the initial stage is asked to be quashed, the test to be applied by the court is as to whether the uncontroverted allegations as made prima facie establish the offence. It is also for the court to take into consideration any special features which appear in a particular case to consider whether it is expedient and in the interest of justice to permit a prosecution to continue. This is so on the basis that the court cannot be utilised for any oblique purpose and where in the opinion of the court chances of an ultimate conviction are bleak and, therefore, no useful purpose is likely to be served by allowing a criminal prosecution to continue, the court may while taking into consideration the special facts of a case also quash the proceedings even though it may be at a preliminary stage."
21. In the present case, the petitioners have failed to make out any such case. On the contrary, an attempt was being made that this court should examine the documents annexed as annexures to the supplementary affidavit and also other documents seized. The petitioners have also denied various allegations in the F. I, R. and it is on this basis an attempt has been made that this court should draw an inference after examining them and to quash the F. I. R. As we have already observed, this court would not enter into the arena of adjudicating disputed questions stated in the F. I. R. and by looking to the evidence to draw inference whether in the F. I. R. correct statement has been made or not, nor this court while exercising its powers under Article 226 of the Constitution peruse each document along with the case of the petitioners to see whether any offence under Section 292 IPC has been made out or not.
22. In fact, in the matter of investigation this court would not interfere unless as we have said above, if it could be said on controverted allegations made in the F. I. R. even if accepted no offence is made out.
23. This court exercises power for quashing the F. I. R. both under Article 226 of the Constitution of India and also under Section 282 Cr PC However, the exercise of power, though giving the same result, but the criteria for exercise of power are a little different. When this court exercises power for quashing the F. I. R. under Section 482 Cr PC it is after the stage of framing of charge where all the investigation is complete by the prosecution including recording of evidence under Section 161, Cr PC and collection of all the possible documents on which prosecution relies. Here when court exercises its power for quashing the F. I. R. it has before it all the relevant documents and the statements for seeing whether any case is made out against the accused or not and at such a stage it cannot be said that the prosecution is under any handicap. However, while this court exercises its. power under Article 226, it is the stage prior to the framing of charge where the prosecution has to investigate on the basis of F. I. R. under these circumstances, this court would be very reluctant to quash the F. I. R. as it debars the prosecution to find the truth after investigation. There may be F. I. R. where details may be wanting but once crime is reported to the police it is the onerous duty of the police department to investigate into the crime reported and even though all the details may be lacking in the F. I. R. after investigation many links may be connected. In view of this when court exercises its power under Article 226 it has to exercise its power with great circumspection in the rarest of rare case only where if on the basis of all the allegtions made in the F. I. R. even if it be accepted to be true no offence is made out against the accused.
24. After hearing learned counsel for the petitioner and after perusing the F. I. R. we do not find that any case is made out by the petitioners for our interference. The various contentions raised in the writ petition and also in the supplementary affidavit and all such which deny the allegations of the F. I. R. and go on the merits of the case which could only be contended during the prosecution and the trial before the Magistrate concerned. Petitioner's second relief was for a writ of mandamus that the respondents may not interfere with their acting and modelling work. It would not be possible for us to grant such a general relief. The police has a right to take cognizance of the cognizable offence when information is received by it. We have no doubt that the police will not act only for the purpose of harassing any one. In the present case, we do not find as the F. I. R. disclosed any writ in the nature of mandamus could be issued to the respondents.
25. A writ petition under Article 226 of the Constitution is a high prerogative writ and the cardinal principle of exercise of this power has been laid down by various decisions of the courts. No doubt, the power under this is very wide power, but self-restraint has been laid down by catena of decisions. If this wide power is to be exercised only because power exists in all the cases it will not only flood the courts but even abrogate the functions of all the courts created by the statutes. It is on this account the power under writ Jurisdiction is not exercised when there is an alternative remedy. It is only when the alternative remedy is not equally efficacious the power is being exercised. The principle of exercising power under it is not to substitute the functioning of the existing courts or authorities but in case injury complained of cannot be rectified by the courts created even though there is an alternative remedy this court has come to the rescue of such persons by exercising power under this.
26. Similarly, the principle for exercising power under Article 226 for either quashing the F. I. R. or withstalling the investigation in pursuance to the same is that it recovered very sparingly in rarest of the rare cases. The purpose is not to stop the investigation, which may reveal many things though not disclosed in the F. I. R. itself but have a direct link with it. Even under the Cr PC during and after the investigation no charge could be framed unless the magistrate is satisfied on the material placed before it. The magistrate under Section 239 Cr PC before it discharging the accused gives an opportunity to the prosecution and accused both and if he comes to the conclusion that on the evidence on the record no charge is made out the accused is discharged. Thus, it would not be right for this court to stop investigation on the basis of F. I. R. unless no offence is disclosed in it or on principle as laid down in cases of state of West Bergal v. Swapan Kumar Guha, (1982 Cri LJ 819) (SC) and Madhavrao Jiwaji Rao Scindia v. Sambhaji Rao Chandrojirao Angre (1988 Cri LJ 853) (SC) (supra).
27. Thus exercise of power under Article 226 of the constitution in the case of quashing of the F. I. R. can only be in cases where on uncontroverted averments of the F. I. R. no offence is made out. Keeping in view of the principle laid down in the case of Swapan Kumar Guha and Madhavrao Jiwaji Rao Scindia (supra).
28. On the facts and circumstances of this case we are of the opinion the present case does not fall under the aforesaid category and thus the relief sought for by the petitioners is devoid of merits.
29. Apart from this it has been brought to our notice that the petitioners are already enlarged on bail. In view of this fact and the aforesaid facts stated earlier we do not find it a fit case to exercise our jurisdiction under Article 226 of the Constitution either to quash the F. I. R. or to withstall the investigation in pursuance of the aforesaid F. I. R.
30. In the result, the aforesaid writ petitions are dismissed.