Supreme Court of India
Navika Kumar vs Union Of India on 23 September, 2022
Author: M.R. Shah
Bench: Krishna Murari, M.R. Shah
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRIMINAL) NO. 286 OF 2022
Navika Kumar …Petitioner
Versus
Union of India and Others …Respondents
JUDGMENT
M.R. SHAH, J.
1. By way of this petition filed under Article 32 of the Constitution of India, the petitioner has prayed for the following substantive reliefs,
(a) Issue an appropriate writ, order or direction in the nature of certiorari quashing the Impugned FIRs/Complaints described in paragraph 17 of the present Petition or any other FIR/Criminal Complaint filed or inquiry or investigation instituted or to be instituted in the future in relation to the Petitioner arising out of the same incident/occurrence, i.e., the Newshour Debate Signature Not Verified Digitally signed by telecasted on Times Now on 26.05.2022;
SNEHADate: 2022.09.23 16:25:59 IST Reason: 1
(b) Alternatively, issue an appropriate writ, order or direction in the nature of transfer and club all FIRs including the Impugned FIRs/Criminal Complaints described in paragraph 17, and any other FIR/Criminal Complaint filed or inquiry or investigation instituted or to be instituted in the future in relation to the Petitioner arising out of same incident/ occurrence, i.e., the Newshour Debate telecasted on Times Now on 26.05.2022 with FIR No. 130 of 2022 registered by the Special Cell, Delhi Police i.e. the first reported FIR in relation to the said incident/occurrence;
(c) Issue an appropriate writ, order or direction in the nature of mandamus restraining Respondents and/or any other authority to take any coercive steps pursuant to the Impugned FIRs/Criminal Complaints described in paragraph 17 of the present Petition or any other FIR/Criminal Complaint filed or inquiry or investigation instituted or to be instituted in the future in relation to the Petitioner arising out of same incident/ occurrence, i.e., the Newshour Debate telecasted on Times Now on 26.05.2022;
(d) Issue a writ of mandamus or any other writ of appropriate nature to the effect that no cognizance of any complaint would be taken by any court nor any FIR registered by the police in relation to or arising out of the same incident/ occurrence i.e., the Newshour Debate Telecasted on Times Now on 26.05.2022.
(e) Allow the Petitioner to amend the present Writ Petition in the event that any other FIR is registered on the same cause of action in future with respect to the various FIRs/criminal complaints filed against the petitioner in different police stations in different States in relation to the incident/occurrence – Newshour Debate telecasted on Times Now on 26.05.2002.
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2. The particulars of different FIRs/criminal complaints filed against the petitioner, of which the reliefs are sought in the present petition, are as under:
S. FIR NO. / OFFENCE(S) POLICE STATE
NO. DATE STATION
1. FIR No: 220 Sections 153-A, Police Station West Bengal
of 2022 295-A, 298 and 34 Narkeldanga,
of the Indian Penal Kolkata, West
Date: Code, 1860 Bengal
04.06.2022
2. FIR No: 125 Sections 153-A, Amherst, Police West Bengal
of 2022 295-A, 298 and 34 Station,
of the Indian Penal Kolkata, West
Date: Code, 1860 Bengal
07.06.2022
3. FIR No: 0367 Section 153-A and Yavatmal Maharashtra
of 2022 Section 295-A of Urban, Police
the Indian Penal Station, District
Date: Code, 1860 Yavatmal,
11.06.2022 Maharashtra
4. Case No. Sections 120-B, Court of City Jammu and
25788251 of 153A, 153B, 295A, Judge/ JMIC, Kashmir
2022 298 and 505(2) of Srinagar
the Indian Penal
Case Code, 1860
instituted on:
11.06.2022
5. FIR No. 165 Section 153-A, 504, Police Station West Bengal
of 2022 505(2), 506, 295-A Jorasanko,
and 34 of the Indian Kolkata, West
Date: Penal Code, 1860 Bengal
12.06.2022
6. FIR No. 197 Sections 153-A, Entally Police West Bengal
of 2022 295-A, 298 and 34 Station,
of the Indian Penal Kolkata, West
Date: Code, 1860 Bengal
14.06.2022
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2.1 It is also submitted that apart from the aforesaid FIRs/complaints, two more FIRs have been filed against the petitioner, details of which are given below, which are not the part of the present writ petition:
S. FIR NO. / OFFENCE(S) POLICE STATE
NO. DATE STATION
1. FIR No: 96 of Sections 120-B, Wagtunge, West Bengal
2022 153-A, 295-A, 298 Police Station,
of the Indian Penal Kolkata, West
Date: Code, 1860 Bengal
23.06.2022
2. FIR No: Not Sections 295-A of Nanlpeth, Maharashtra
yet Available the Indian Penal Police Station,
Code, 1860 Parbhani,
Date: Not yet Maharashtra
Available
3. It is the case on behalf of the petitioner, who at the relevant time was the anchor who conducted the Newshour Debate telecasted on Times Now on 26.05.2022, that with respect to the aforesaid FIRs/criminal complaints in case of another co-accused – Nupur Sharma, this Court vide order dated 10.08.2022 in Miscellaneous Application No. 1238/2022 in Writ Petition (Criminal) No. 239/2022 has transferred the respective FIRs/complaints to IFSO Unit of Delhi Police for the purpose of investigation. Therefore, it is the case on behalf of the petitioner that similar order may be passed in case of the petitioner also who is the co-accused in the transferred FIRs/complaints as there cannot be two investigating agencies with respect to same 4 FIRs/complaints.
4. Shri Tushar Mehta, learned Solicitor General of India appearing for the Union of India and also appearing on behalf of the Government of NCT of Delhi, State of Maharashtra, and Union Territory of Jammu & Kashmir and Shri Ravinder Singh, learned counsel appearing on behalf of the State of West Bengal are not in a position to dispute the above fact that the same FIRs/complaints in which the petitioner is also a co- accused are transferred to IFSO Unit of Delhi Police.
5. We have heard learned counsel for the respective parties and considered the order passed by this Court dated 10.08.2022 in Miscellaneous Application No. 1238/2022 in Writ Petition (Criminal) No. 239/2022 by which with respect to the aforesaid FIRs/complaints except two FIRs arising out of the same incident/occurrence, namely, Newshour Debate telecasted on times Now on 26.05.2022, the investigation/s is/are transferred to IFSO unit of Delhi Police. The FIRs/complaints which are transferred to IFSO unit of Delhi Police, in which the petitioner is also a co-accused, there cannot be two investigating agencies with respect to the same FIRs/complaints arising out of the same incident/occurrence with respect to different co-accused. On the aforesaid ground as well as on the ground of parity, the FIRs/complaints, 5 referred to hereinabove, are also required to be transferred to IFSO unit of Delhi Police so far as the petitioner is concerned being co-accused.
6. At this stage, it is required to be noted that by the aforesaid order dated 10.08.2022 in the case of accused Nupur Sharma, this Court has also passed an order that investigation of any subsequent FIRs/complaints which are registered in future in respect of the same incident/occurrence, namely, Newshour Debate telecasted on Times Now on 26.05.2022 shall also stand transferred to IFSO unit of Delhi Police.
7. Taking into consideration the order passed by this Court dated 10.08.2022 in the case of accused Nupur Sharma passed in Miscellaneous Application No. 1238/2022 in Writ Petition (Criminal) No. 239/2022, we dispose of the present writ petition with the following directions:
i) all FIRs/complaints, referred to hereinabove in paragraph 2 and 2.1 are ordered to be transferred to the IFSO unit of Delhi Police;
ii) first FIR No. 683 dated 28.05.2022 along with FIR No. 140 of 2022 dated 08.06.2022 registered by Delhi Police, IFSO Unit are to be treated as lead cases and investigated together along with the other FIRs/complaints, referred to hereinabove, in which 6 the petitioner is the co-accused, which are already ordered to be transferred to IFSO unit of Delhi Police;
iii) IFSO unit of Delhi Police shall be at liberty to collect and gather any information from the concerned State agencies, if so required, for the purpose of conducting a thorough investigation and taking it to its logical conclusion;
iv) no coercive action shall be taken against the petitioner pursuant to the aforesaid FIRs/complaints and for the FIRs/complaints which may be entertained in future pertaining to the telecast dated 26.05.2022 on Times Now, for a period of eight weeks from today so as to enable the petitioner to approach the concerned Court/Delhi High Court for appropriate relief; and
v) the investigation of any subsequent FIRs/complaints which are registered in future in respect of the same Newshour Debate telecasted on Times Now on 26.05.2022 shall also stand transferred to IFSO unit of Delhi police.
8. As far as the primary prayer in terms of prayer (a) in the writ petition is concerned, the petitioner shall be at liberty to pursue such prayer by approaching the High Court of Delhi under Article 226 of the Constitution of India or Section 482 of the Criminal Procedure Code. As and when such proceedings are instituted by the petitioner, the same shall be considered in accordance with law and on their own merits. We 7 clarify and make it clear that we have not expressed any opinion on the merits of the allegations contained in the various FIRs/complaints.
9. The present petition stands disposed of in terms of the above.
…………………………….J.
[M.R. SHAH]
NEW DELHI; …………………………….J.
SEPTEMBER 23, 2022 [KRISHNA MURARI]
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