Patna High Court
Imamullah vs The State Of Bihar Through The ... on 24 May, 2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.304 of 2016
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1. Imamullah Son of Late Yasin Resident of Mohalla-New Azimabad Colony
Sandalpur Road, East to Shanrahura Manowar Canal, P.S.-Alamganj, District-
Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Department of Home (Police), Bihar,
Patna
2. The Director General of Police, Bihar, Patna.
3. The Senior Superintendent of Police, Patna.
4. The Superintendent of Police, Patna.
5. The S.H.O., Alamganj Police Station, District Patna
6. The In-charge Officer, District Control Room, Patna City, Patna.
7. Bihar State Pollution Control Board through its Member Secretary, Beltron
Bhawan, Shashtrinagar, Patna-23.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Khurshid Alam, Advocate
Md. Mushtaque Alam, Advocate
For the Respondent/s : Mr. Nirbhay Kumar Singh, GP-26
Mr. Manoj Kumar Jha, AC to GP-26
Mr. Shivendra Kishore, Sr. Advocate
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
ORAL JUDGMENT
Date: 24-05-2016
Heard Mr. Khurshid Alam, learned Counsel, appearing on
behalf of the petitioner, and Mr. Manoj Kumar Jha, learned Assistant
Counsel to Government Pleader No.26, appearing on behalf of the
State-respondents. Heard also Mr. Shivendra Kishore, learned Senior
Counsel, appearing on behalf of the respondent No.7.
With the help of this writ petition, made under Articles
226 and 227 of the Constitution of India, the petitioner, who,
according to his own admission made at para 7 of this writ petition,
Patna High Court Cr. WJC No.304 of 2016 dt.24-05-2016
2/7
had been running a Plastic Scrap Factory, situated at Sector-B, New
Azimabad Colony, Sandalpur Road, Patna, which falls under
Alamganj Police Station, seeks quashing of Alamganj Police Station
Case No.48 of 2016, registered under Sections 188/290 of the Indian
Penal Code, Noise Pollution (Regulation and Control) Rules, 2000,
and Section 15 of the Environment (Protection) Act, 1986, for causing
noise pollution.
On the basis of an information, given in writing, by one
Mathura Baraik, Sub-Electoral Officer-cum-In-Charge Officer, City
Control Room, Patna City, alleging to the effect, inter alia, that the
petitioner herein had been unauthorisedly running a plastic factory
and causing thereby foul smell, the case aforementioned came to be
registered, treating the said information as First Information Report,.
Having registered the case aforementioned, police has investigated the
case and submitted a police report within the meaning of Section
173(2)(i) of the Code of Criminal Procedure. It is also the grievance
of the petitioner that police have sealed his factory and he is,
therefore, unable to shift the factory even if he wishes to do so.
In the writ petition, a counter affidavit has been filed by
the respondents indicating therein, inter alia, that by order, dated
23.05.2014, a notice to close the factory, in question, had been issued by the Principal Secretary, Bihar State Pollution Control Board, as far Patna High Court Cr. WJC No.304 of 2016 dt.24-05-2016 3/7 back as on 23.05.2014, but notwithstanding the order to close the factory, the petitioner had been running the factory. By means of rejoinder, which the petitioner has filed, the petitioner has submitted that he was never communicated the order, dated 23.05.2014, which the respondents claim to have been passed.
In the present writ petition, we are concerned with the question as to whether the Alamganj Police Station Case No. No.48 of 2016, registered under Sections 188/290 of the Indian Penal Code, and Section 15 of the Environment (Protection) Act, 1986 read with Noise Pollution (Regulation & Control) Rules 2000, need to be quashed or not.
There is, no doubt, as has been submitted by Mr. Khurshid Alam, learned Counsel for the petitioner, that Section 188 of the Indian Penal Code is not attracted to the case at hand. It is also pointed out, and correctly so, that Section 290 of the Indian Penal Code is non-cognizable and, therefore, the police had no power to investigate the case.
In view of the fact that investigation, having been completed into an offence under Section 290 of the Indian Penal Code, which was non-cognizable, charge sheet has admittedly been submitted against the accused under Sections 290 of the Indian Penal Code, what needs to be made clear is that when police, having Patna High Court Cr. WJC No.304 of 2016 dt.24-05-2016 4/7 investigated a non-cognizable offence, submits police report, it will be treated, in the light of the provisions of Section 190 of the Criminal Procedure Code, as a complaint and it would remain open to the learned Magistrate concerned to take cognizance of appropriate offence(s) if materials disclose commission of such an offence.
So far as offence under Section 188 of the Indian Penal Code is concerned, the learned Magistrate shall bear in mind the provisions of Section 195 of the Code of Criminal Procedure, which dis-empowers the Magistrate from taking cognizance of an offence under Section 188 of the Indian Penal Code except on the complaint, in writing, of the public servant concerned or of some other public servant to whom he is administratively subordinate. In the case at hand, there is, admittedly, no such complaint is made and, therefore, question of taking cognizance of an offence under Section 188 Indian Penal Code does not arise in the present case.
Section 15 of the Environment (Protection) Act, 1986, is penal provision and reads thus:
"15. PENALTY FOR CONTRAVENTION OF THE PROVISIONS OF THE ACT AND THE RULES, ORDERS AND DIRECTIONS (1) Whoever fails to comply with or contravenes any of the provisions of this Act, or the rules made or orders or directions issued thereunder, shall, in respect of each such failure or contravention, be punishable with Patna High Court Cr. WJC No.304 of 2016 dt.24-05-2016 5/7 imprisonment for a term which may extend to five years with fine which may extend to one lakh rupees, or with both, and in case the failure or contravention continues, with additional fine which may extend to five thousand rupees for every day during which such failure or contravention continues after the conviction for the first such failure or contravention.
(2) If the failure or contravention referred to in sub-
section (1) continues beyond a period of one year after the date of conviction, the offender shall be punishable with imprisonment for a term which may extend to seven years."
Coupled with the above, Section 19 of the Environment (Protection) Act, 1986, deals with the power to take cognizance of the offences, which reads thus:
"19. COGNIZANCE OF OFFENCES No court shall take cognizance of any offence under this Act except on a complaint made by--
(a) the Central Government or any authority or officer authorised in this behalf by that Government,20 or
(b) any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the Patna High Court Cr. WJC No.304 of 2016 dt.24-05-2016 6/7 authority or officer authorised as aforesaid."
There was, admittedly, no such complaint made by the public servant concerned, as is warranted by Section 19 of the Environment (Protection) Act, 1986, and, hence, in the case at hand, learned Magistrate could not have taken cognizance of the offence under Section 15 of the Environment (Protection) Act, 1986, read with Noise Pollution (Regulation and Control) Rules, 2000. The impugned order taking cognizance of offence under Section 15 of the Environment (Protection) Act, 1986, is, therefore, set aside.
What emerges from the above discussion is that it would be an exercise in futility if the case is remitted to the learned Magistrate to take cognizance of the offence under Section 188 of the Indian Penal Code, when the learned Magistrate, for the reasons indicated above, lacks jurisdiction to take cognizance of the offence under Section 188 of the Indian Penal Code.
Thus, the registration of the case aforementioned under Section 188 of the Indian Penal Code and the police report are hereby set aside to the extent that it deals with the provisions of Section 188 of the Indian Penal Code.
The learned Magistrate shall bear in mind the provisions of Section 19 of the Environment (Protection) Act, 1986, which does not allow a Court to take cognizance of any offence under the Patna High Court Cr. WJC No.304 of 2016 dt.24-05-2016 7/7 Environment (Protection) Act, 1986, except on the complaint, in writing, made by the public servant as specified thereunder.
So far as the question of removing the seal, which has, admittedly, been put on the factory of the petitioner, it needs to be clarified that it will be for the learned Magistrate to pass appropriate order, in this regard, ensuring that the evidence, relating to causing of nuisance, is not made to disappear.
Before parting with this case, it is also made clear that petitioner as well as respondent No.7 shall remain at liberty to take recourse to appropriate provisions of law for redressal of their grievances.
With the above observations and directions, this writ petition stands disposed of.
(I.A. Ansari, ACJ.) Mkr./-
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