Allahabad High Court
The State Of Uttar Pradesh Through Cb Cid vs Akhila Nand Mishra The Then Circle ... on 8 June, 2007
Author: K.N. Ojha
Bench: K.N. Ojha
JUDGMENT K.N. Ojha, J.
1. Instant writ petition has been filed for issue of writ, order, rule or direction to quash impugned order and judgement dated 24.4.1999 passed by Chief Judicial Magistrate, Bhadoi at Gyanpur district Sant Ravi Das Nagar and order dated 8.9.1999 whereby learned Sessions Judge, Bhadoi at Gyanpur Sant Ravi Das Nagar has dismissed the revision preferred against order dated 24.4.1999 passed by Chief Judicial Magistrate Bhadoi at Gyanpur. district Sant Ravi Das Nagar. By order dated 24.4.99 at the Chief Judicial Magistrate Bhadoi at Gyanpur district Sant Ravi Das Nagar has rejected final report submitted by CB CID in Crime No. 18 of 1999 under Section 307 IPC and 25 Arms Act, P.S. Bhadoi, district Sant Ravi Das Nagar and directed Director General of Police,Uttar Pradesh to pass order for investigation being made afresh by Anti Corruption Branch.
Heard Sri Surendra Singh learned Addl. Government Advocate for the petitioner, Sri V.P. Srivastava learned senior counsel assisted by Sri Praveen Kumar learned Counsel for the respondents and have gone through the record.
2. Order dated 24.4.99 was passed by the then Chief Judicial Magistrate, Bhadoi at Gyanpur in Crime No. 18/99 Akhila Nand Mishra v. Unknown Accused under Section 307 IPC and Section 25 Arms Act, Police Station Bhadoi, Crime Nos. 626, 627, 628, 629 and 630 of 1998 whereby, the final report submitted by CB CID was rejected and Director General of Police, U.P. was directed to get the investigation done by Special Officer Vigilance Cell. Aggrieved from the order Criminal Revision No. 76 of 1999 was preferred by State of U.P. which was decided by learned Sessions Judge, Bhadoi at Gyanpur on 8.9.99 and the revision was dismissed. Hence this writ petition has been filed.
3. The fact of the case is that FIR about killing of four hardened criminals in police encounter on 17.10.98 at 11.30 a.m. on Aurai road in village Saroi near Harsh Petrol Pump was lodged on 17.10.98 at 4.05 p.m. at Police Station Bhadoi by Akhilanand Mishra the then Circle Officer, Bhadoi. The case was investigated by CB CID a final report was submitted on 30.1.99. The informant Akhilanand Mishra, Circle Officer, Bhadoi and Bahadur Ram, the then Inspector, Police Station Bhadoi filed separate protest petitions against the final report. According to Akhilanand Mishra, the police documents made his presence at the place of occurrence doubtful and the written report was prepared at the behest of Addl. S.P. Dr. S.H. Bharadwaj. It was contended that the entries made in G.D. Serial No. 11 on 17.10.98 at 7.05 a.m. at Police Station Gopiganj and G.D. Serial No. 12 of Police Station Suriyawan dated 17.10.98 at 7.30 a.m. and G.D. Entry made at serial No. 13 on 17.10.98 at 7.40 a.m. at Police Station Chauri, indicating the departure of police force has not been taken into consideration by the investigation agency.
4. The case of the Police Inspector Bahadur Ram is that his statement recorded by CB CID is fictitious. It was also alleged by him that witnesses Vinay Chand Shukla, Sanjay Kumar Singh Brijesh Singh were not interrogated by the Investigating Officer nor affidavits filed by the witnesses were included in the Case Diary.
5. When the final report was submitted after considering the protest petition filed by the respondents the learned Chief Judicial Magistrate concerned rejected the final report and ordered for re-investigation of the case by Anti Corruption Branch. Aggrieved there from revision was preferred by State of U.P. through DGC (Criminal) Bhadoi at Gyanpur on the ground that charge sheet in Crime No. 94 of 1999 under Sections 302/147/148/149/109/114 and 120B IPC (Crl. Case No. 19 of 1999 State v. Akhilanand and 34 other Police Officials) was filed on which order was to be passed by learned Chief Judicial Magistrate for taking cognizance. Crime No. 94 of 1999 under Section 302 IPC against Akhilanand Mishra and others was registered on the report of the Investigating Officer, P.N. Nigam on 30.1.99 at Police Station Bhadoi. It was alleged by the state of U.P. that application was moved before the Chief Judicial Magistrate concerned on 24.4.99 for permission to file counter objection against the protest petition. It was rejected. It was alleged that investigation was made in Crime No. 626 of 1998 under Section 307 IPC and encounter case alleged by Akhilanand Mishra etc. was found unproved.
6. The case of the opposite party Akhilanand Mishra etc. is that he was not present at the scene of the occurrence is not based on evidence and is devoid of substance. The case of the petitioner has been that investigation in Crime No. 94 of 1999 under Section 302, IPC and other sections of IPC was in progress by filing Revision it was urged before the learned Sessions Judge in revision that the learned Magistrate could not pass order for re-investigation by Anti Corruption Branch. "But revision was dismissed. Hence instant petition has been filed."
7. It is not denied that four persons were killed on 17.10.98 at 11.30 a.m. on Aurai road in village Saroi near Harsh Petrol Pump, Bhadoi. The case of the opposite parties was that those persons were killed in police encounter. The investigation of the police encounter case was entrusted to the OB CID under the order of the State Government and the case was investigated by Inspector, P.N. Nigam. Inspector P.N. Nigam found the theory of police encounter false and final report was submitted on 30.1.99 and on the same date a Case Crime No. 94 of 1999 under Section 147/ 148 /302/149/208/109/114 and 120B IPC State v. Akhilanand Mishra and Ors. was got registered and in that charge sheet has been submitted.
8. It has been submitted by learned Addl. Government Advocate that both the Orders passed by the learned CJM concerned as well as the order passed by the learned Sessions Judge, concerned in Revision are against the provisions of law as the learned Magistrate is not competent to pass order for fresh investigation or re-investigation, utmost he can pass order for further investigation. It is further submitted that learned Magistrate or the learned Sessions Judge is not competent to change the Investigation Agency and it is the discretion of the State Government as by which Agency investigation is to be done. In this case considering the death of four persons State Government passed order for investigation being made by CB CID and not by Civil Police. After investigation the FIR lodged by Akhilanand Mishra that four persons were killed in police encounter was found false. It was found that it was murder of four persons and therefore the Investigating Officer CB CID lodged FIR under Section 302 IPC and other sections of IPC and after investigation, charge sheet has been submitted against the opposite parties Akhilanand and other police officers and officials under Section 302 IPC and other sections of IPC. It has been further submitted by learned Addl. Government Advocate that when final report was filed the opposite parties who are Circle Officer and Sub-Inspector of Police concerned were not entitled to file protest petition and objection which was to be filed by the CB CID was rejected. CB CID was not heard when order was being passed by the learned Magistrate on final report.
9. In 1985 Cri. L.J. 1521 Bhagwant Singh v. Commissioner of Police and Anr. it has been held by Hon'ble the Apex Court that in a case where the Magistrate to whom a report is forwarded under Sub-section (2) of Section 173 Cr.PC decides not to take cognizance of the offence and to drop the proceeding or takes the view that there is no sufficient ground for proceeding against some of the persons mentioned in the FIR, the Magistrate must give notice to the informant and provide him an opportunity to be heard at the time of considering of the report. There is no obligation on the Magistrate to issue notice to the injured person or to relative of a deceased for providing such person an opportunity to be heard at the time of consideration of the report unless such person is informant who has lodged FIR. If the Magistrate decides that there is no sufficient ground for proceeding further and drops the proceeding, the informant would certainly be prejudiced because the First Information Report lodged by him would have failed of its purpose, wholly or in part. Moreover, when the interest of the informant in prompt and effective action being taken on the First Information Report lodged by him is clearly recognised by the provisions containing in Sub-section (2) of Section 154, Sub-section (2) of Section 157 and Sub-section (2) (ii) of Section 173 Cr.PC in that the officer of the police station has under Section 157(2) to notify the fact to the first informant that he is not going to investigate the case or cause it to be investigated and the said officer is obligated to communicate the informant the action taken by him and the report forwarded by him to the Magistrate, it must be presumed that the informant would equally be interested in seeing that the Magistrate takes cognizance of the offence and issues process, because that would be culmination of the First Information Report lodged by him. Therefore while passing order informant must be given opportunity of being heard so that he can make his submission to persuade the Magistrate to take cognizance of the offence and issue process.
10. In this case Akhilanand Mishra the then Circle Officer lodged FIR, He is informant of the case. Therefore if he was given opportunity by learned Chief Judicial Magistrate, Bhadoi to file protest petition he filed protest petition and after hearing him, if order was passed by the learned Chief Judicial Magistrate, Bhadoi there is no illegality in affording opportunity to the respondent No. 1 Akhilanand Mishra of filing objection and being heard.
11. The court was not under obligation to hear objection raised by opposite party No. 2 Bahadur Ram the then Inspector Incharge, Police Station, Bhadoi but if objection was raised by him and he was also heard there is no illegality in the order. It is not a case in which a person was entitled for being heard but was not heard. It is a case in which it was not mandatory for opportunity being given for hearing and still a concerned person was heard but it does not take away the right of any person of hearing. In such circumstance even if it be taken that opposite party No. 2 Bhadur Ram was heard even though he had no right of being heard, still no injustice has been caused and on this ground the order passed by the learned Chief Judicial Magistrate concerned cannot be held illegal.
12. After hearing the opposite parties the learned CJM concerned found that statement of certain witnesses were not recorded during investigation. It was falsly written by CB CID, Inspector P.N. Nigam that he has recorded the statement of some witnesses, many other irregularities were committed during investigation and therefore the final report was not accepted and it was rejected.
13. In 2002 (1) JIC 31 (SC) Hemant Dhasmana v. Central Bureau of Investigation and Anr. it has been held by Hon'ble the Apex Court that when final report is submitted by the CB1 and it is not accepted by Special Judge the court has jurisdiction to direct further investigation but it cannot specify any Officer or suggest rank of Officer to conduct such further investigation.
14. In 2006 (3) JIC 380 (All) Tilak Singh Yadav and Ors. v. State of U.P. it has been held by this Court that when report is submitted the learned Magistrate can pass order under section under Section 173(8) of Cr.PC for further investigation but the Magistrate is not entitled to pass order for fresh investigation.
15. Learned Counsel for the respondents has cited AIR 1980 SC 326 State of Bihar and Anr. v. J.A.C. Saldanna and Ors. wherein it has been held by Hon'ble the Apex Court that State Government is competent to direct Inspector General Vigilance to take over investigation of cognizable offence registered at Police Station. There is no conflict between Section 3 of Police Act and Section 173(8) of Cr.PC. Inspector General Vigilance can exercise power of an Officer Incharge of a Police Station. It was also held that ordinarily it is not within the ambit and jurisdiction of the High Court to interfere with investigation of any cognizable offence because investigation of an offence is the field exclusively reserved for the executive through the Police Department, the superintendence over which vests in the State Government, therefore the power of Police to investigate into a cognizance offence is ordinarily not to be interfered with by the judiciary.
16. Learned Addl. Government Advocate has cited 1988 SCC (Crl) 1291 K. Chandrasekhar v. State of Kerala and Ors. in which it has been held that from Section 173 CR.PC it is evident that even after submission of police report under Sub-section 2 on completion of the investigation, the police has a right of further investigation but not fresh investigation or re-investigation. It was observed that further investigation means additional investigation, more investigation, its continuation of the earlier investigation while fresh or re-investigation is started ab-initio wiping out the earlier investigation all together. It was further observed that Section 173(8) provides for further report and not fresh report if any further investigation is to be made it is to be made by same Agency forum was interested to investigate into the case by the State Government and to withdraw the further investigation from that Agency is patently in-valid and unsustainable in law.
17. The learned Addl. Government Advocate has also cited JT 2000 (Suppl.1) SC 250 Rajesh and Ors. v. Ramdeo and Ors. wherein it has been held by Hon'ble the Apex Court that Police may enquire on the basis of FIR and filed charge sheet. Complainant approached the High Court, the High Court formed a penal and directed it to examine the matter on the basis of the report of the penal. The High Court directed further investigation by an Agency other than the Police. It was held that the course adopted by the High Court amounts to abuse of process of the Courts and beyond its jurisdiction.
18. Learned Addl. Government advocate has placed reliance on sec6tion 2 of The Uttar Pradesh Vigilance Establishment Act, 1965 which contemplates that State government may constitute a Special Police Force to be called the U.P. Vigilance Establishment for the investigation of the offences notified under; Section 3 of the Act. Section 3 of the Act U.P Vigilance Establishment contemplates that the State government by notification in the Gazette specify the offences and classes of offences which are to be investigated by the Uttar Pradesh Vigilance Establishment. Copy of Vigilance Department Notification No. 592 /XXXIX/VGI-19654 dated February 12. 1965 published in U.P. Government Gazette, Extraordinary, dated February 12, 1965 has been cited in which offences has been specified which are to be investigated by Vigilance Establishment. These offences relates to Prevention of Corruption Act, Indian Official Secrets Act, sonic sections of Essential Commodities Act, some sections of Industries (Development and Regulation) Act, 1951 and some of the sections of IPC which do not include 302 or 307 of IPC.
19. Thus from the law cited from both the sides the position of law is clear that when final report is submitted the Magistrate has to invite objection or protest petition from the complainant, the Magistrate is not bound to invite objection from the Investigating Agency who has submitted report. In this case objection of CB CID was not entertained while passing order on final report, no illegality has been committed because learned Magistrate is under a legal duty to invite objection from the complainant and not from the Agency who has investigated the case but the learned Magistrate is not competent to pass order for further investigation or re-investigation by an agency other than Agency who has investigated the case.
20. In this case the learned Chief Judicial Magistrate concerned whose order has been approved by the learned Sessions Judge, Bhadoi passed order that final report was rejected and Director General of Police was directed to get fresh investigation made by Vigilance Cell. learned Chief Judicial Magistrate concerned did not only passed order for fresh investigation but also changed the Agency of investigation. He was not competent for doing so. If there was any omission, defect, irregularity or shortcoming in the investigation or some more evidence was to be collected the order to be passed was for further investigation by the same Agency. The learned Chief Judicial Magistrate concerned found that Inspector CB CID P.N. Nigam, did not did justice while submitting final report. The allegation of the complainant and other Police Officer. The allegations were that Inspector CB CID P.N. Nigam has got some forged documents prepared which have caused prejudice to opposite parties, the police officials and police officers. In these circumstances opposite parties, the police officials and police officers. In these circumstance the learned Chief Judicial Magistrate concerned utmost could have directed for further investigation by the same prosecution agency by some other Officer so that prejudice may not be caused, but learned Chief Judicial Magistrate concerned was not competent to pass order for fresh investigation or re-investigation by some Agency other than the Agency which had investigated the case. Therefore impugned orders passed by the learned Chief Judicial Magistrate, Bhadoi as well as the order passed by the learned Sessions Judge, Bhadoi suffers from illegality. These orders have been passed in violation of the law of the land and both orders deserve to be set aside.
21. The writ petition is allowed.
22. Both impugned orders date 24.4.99 passed by the learned Chief Judicial Magistrate, Bhadoi in Case Crime No. 18 of 1999 and order dated 8.9.99 passed by the learned Sessions Judge, Bhadoi district Sant Ravi Das Nagar in Criminal Revision No. 76 of 1999 related to case Crime No. 626 of 1998, under Section 307 IPC and Crime Nos. 627 to 630 of 1998 under Section 25 of Arms Act of Police Station Bhadoi district Sant Ravi Das Nagar are set aside.
23. The matter is remanded back to the Chief Judicial Magistrate, Bhadoi at Gyanpur, district Sant Ravi Das Nagar to hear the parties on the protest petition again and pass fresh orders on the final report in accordance with law.