Madras High Court
Dr.Pari Marx vs The Superintendent Of Police on 15 February, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.02.2019
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.3477 of 2019
Dr.Pari Marx ...Petitioner
Vs.
1.The Superintendent of Police,
Vellore,
Vellore District.
2.The Inspector of Police,
District Crime Branch,
Vellore,
Vellore District. ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C.,to
direct the respondent and his subordinates not to harass the petitioner
without due process of law.
For Petitioner : Mr.M.Sathish Kumar
For Respondents : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
This petition has been filed seeking for a direction to the respondent and his subordinates not to harass the petitioner. http://www.judis.nic.in 2
2. The learned counsel appearing for the petitioner submits that the respondent police harassed the petitioner under the guise of enquiry.
3. The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the defacto complainants against the petitioner, petition enquiry is pending.
4. Heard the learned Counsel for the petitioners and learned Additional Public Prosecutor for the respondent police.
5. It is the grievance of the petitioners that the respondent police have been harassing them under the guise of an enquiry/investigation and hence, has invoked the inherent powers of this Court under Section 482 of Cr.P.C.
6. An enquiry into a non cognizable offence or a cognizable offence is the unfettered powers of the Investigation Officers so long as the power to investigate/enquire into these offences are legitimately exercised within the frame work of Chapter XII of the Code of Criminal Procedure. Though the Code of Criminal Procedure empowers the Magistrate to be a guardian in all the stages of the police investigation, there is no power envisaging him to interfere with the actual investigation or the mode of investigation. It is in http://www.judis.nic.in 3 this background that numerous petitions complaining of harassment are being reported and filed before this Court seeking for directions to refrain the police officials from harassing the persons named in a complaint.
7. This Court, exercising its power under Section 482 of the Criminal Procedure Code normally would not interfere with the investigation conducted by a police officer. Nevertheless, it would also not turn a blind eye to instances of harassment by the police under the guise of investigation is brought to its notice.
8. In the present case in hand, the petitioners have complained of harassment by the police based on a complaint and seek for this Court's intervention by way of a direction. The term 'harassment' by itself has a very wide meaning and hence, what could be harassment to the petitioners may not be the same to the police officer.
9. In order to circumvent such situations, the following guidelines are issued:
a)While summoning any person named in the complaint or any witness to the incident complained of, the police officer shall summon such person through a written summon under Section 160 Cr.P.C., specifying a particular http://www.judis.nic.in 4 date and time for appearing before them for such an enquiry/investigation.
b)The minutes of the enquiry shall be recorded in the general diary/station diary/daily diary of the police station.
c)The police officer shall refrain himself or herself from harassing persons called upon for enquiry/investigation.
d)The guidelines stipulated for preliminary enquiry or registration of FIR by the Hon'ble Supreme Court in Lalita Kumari Vs. Government of Uttar Pradesh and others [2014 (2) SCC (1)] shall be strictly adhered to.
10. With the above observations and direction, the Criminal Original Petition stands disposed of.
15.02.2019 Internet:Yes Index:Yes/No Speaking/Non speaking order lpp/mpa http://www.judis.nic.in 5 To
1.The Superintendent of Police, Vellore, Vellore District.
2.The Inspector of Police, District Crime Branch, Vellore, Vellore District.
3.The Public Prosecutor, High Court of Madras.
G.K.ILANTHIRAIYAN.J, mpa/lpp http://www.judis.nic.in 6 Crl.O.P.No.3477 of 2019 15.02.2019 http://www.judis.nic.in