Indian Kanoon - Search engine for Indian Law

Calcutta High Court (Appellete Side)

Pallabi Hatui Nee Hal vs The State Of West Bengal & Ors on 27 November, 2017

Author: Debangsu Basak

Bench: Debangsu Basak

                                                        1



27‐11‐2017
      S.D.




                                         W.P. 26968 (W) of 2017



                                       Pallabi Hatui nee Hal
                                                Vs.
                                  The State of West Bengal & Ors.



                   Mr. Prasenjit Mookherjee
                                                 ....For the Petitioner.

                   Mr. Sakhya Sen
                   Mr. Amrit Lal Chatterjee
                                                                ...For the State.

                   Mr. Mrinmoy Bhattacharya
                              ....For the Respondent Nos. 4, 5 & 6.

The complaint is of police inaction.

Learned Advocate for the petitioner submits that, the husband of  the  petitioner  was  murdered  by  the  private  respondents.    He submits that, there is a complaint made by the private respondents in relation to the death of her husband against the petitioner.  The police are investigating on the basis of the complaint initiated by the private respondents.

2

Learned  Advocate  for  the  petitioner  relies  upon  2006  (2)  SCC 677  (Ramesh  Kumari  vs.  State  (NCT  of  Delhi)  &  Ors.)  for  the proposition  that,  it  is  the  duty  of  the  police  to  register  a  First Information Report.  Moreover, a citizen is entitled to invoke Article 226 of the Constitution of India when the police refuses to register an F.I.R. despite the availability of Section 154 or 156 of the Cr.P.C., 1973. He relies upon 2014 (2) SCC 1 (Lalita Kumari vs. Government of U.P.) and submits that, the registration of F.I.R. is mandatory under Section 154 of the Code if the information discloses commission of cognizable offence  and  preliminary  enquiry  is  permissible  in  such  a  situation. He  submits  that,  in  the  facts  of  the  present  case,  the  complaint  with regard  to  the  death  of  the  husband  of  the  petitioner  discloses  a cognizable  offence  and  that,  the  State  is  obliged  to  register  a  F.I.R. with regard thereto.  The claim of the State that, the complaint of the petitioner has been tagged along with the complaint of the father‐in‐ law  of  the  petitioner  is  of  no  substance  and  an  independent  F.I.R. should be registered and investigation should be conducted.

Learned  Advocate  appearing  on  behalf  of  the  State  submits that,  the  death  of  the  deceased  had  occurred  on  December  28,  2016. The  police  had  received  a  complaint  from  the  father‐in‐law  of  the 3 petitioner with regard to such death.  On the basis of such complaint, an Unnatural Death Case bearing No. 81/16, dated December 28, 2016 was  started.    On  January  2,  2016,  the  father‐in‐law  of  the  petitioner has  submitted  a  written  complaint  against  the  petitioner  and  others to  the  effect  that,  the  deceased  had  committed  suicide  due  to abetment of the accused persons.  On such basis, Amta Police Station Case No. 03/17, dated January 2, 2017 under Section 306/34 of the IPC was started against three persons.   It is thereafter that, the petitioner had  filed  a  complaint  with  the  police  alleging  that,  the  death  of  her husband  was  neither  by  an  accident,  nor  was  a  suicidal  one. According  to  the  petitioner,  her  husband  was  murdered  in  pre‐ planned  manner.    The  complaint  of  the  petitioner  was  tagged  along with the pending Amta Police Station Case No. 03/17.  Investigation was undertaken.  A suicide note was recovered.  The suicide note has been  sent  for  forensic  examination.    The  autopsy  report  returns  a finding  that, the death  was due to  head injuries  and  anti‐mortem  in nature.

The private respondents are represented.

4

Learned  Advocate  for  the  private  respondents  submits  that, the  father‐in‐law  of  the  petitioner  has  not  been  made  a  party respondent in the present writ petition.

I  have  considered  the  rival  contentions  of  the  parties  and  the materials made available on record.

Lalita  Kumari  (supra)  is  of  the  view  that,  the  registration  of F.I.R. is mandatory under Section 124 of the Code if the information discloses  commission  of  a  cognizable  offence  and  no  preliminary enquiry  is  permissible  in  such  a  situation.    In  the  present  case, immediately  on  receipt  of  the  information  of  the  death  of  the deceased,  an  Unnatural  Death  Case  was  initiated.    Thereafter,  on receipt  of  a  complaint  from  the  father‐in‐law  of  the  petitioner,  a Police Station Case under Section 306/34 of the IPC was initiated.  The mandate  of  Lalita  Kumari  (supra)  was  followed  by  the  police authority.    The  Division  Bench  in  Brajesh  Jha  (supra)    has  directed registration  of  the  F.I.R.  in  the  facts  of  that  case.    Ramesh  Kumari (supra)  is  of  the  view  that,  existence  of  alternative  remedy  is  not absolute bar to a person approaching the Court under Article 226 of the Constitution of India.

5

In the present case, the police have tagged the complaint of the petitioner  with  the  pending  Amta  Police  Station  Case  No.  03/17, dated January 2, 2017 under Section 306/34 of the IPC, the police are investigating  into  the  complaint  lodged  by  the  petitioner  also.    The investigation is yet to attain finality. The claim of the petitioner is also being looked into. Therefore, it cannot be said at this stage that, there is  any  inaction  on  the  part  of  the  police  authorities  warranting interference by the Writ Court.

In  such  circumstances,  W.P.  26968  (W)  of  2017  is  dismissed without any order as to costs.

Urgent website certified copies of this order, if applied for, be made  available  to  the  parties  upon  compliance  of  the  requisite formalities.

   

(Debangsu Basak, J.) 6 7 8 9 10