Madras High Court
S.Soundararajan vs The Inspector Of Police on 4 March, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.4663 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.03.2020
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.4663 of 2020
1. S.Soundararajan
2. S.Harikrishnan
3.N.S.Sridharan
4.S.Kannan
5.Kousalya
6.S.Vedhamani
7.S.Kumar ...Petitioners
Vs.
The Inspector of Police,
M-7, Manali Pudhunagar Police Station,
Chennai ...Respondent
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.
praying to direct the respondent Police not to harass these petitioners
based on the complaint given by Kasthuri Srinivasan pending on the file
of the Respondent Police.
For Petitioners : Mr.P.Kumaresan
For Respondent : Mr.M.Mohamed Riyaz,
Additional Public Prosecutor.
ORDER
This petition has been filed seeking direction to the 1/6 http://www.judis.nic.in Crl.O.P.No.4663 of 2020 respondent police not to harass these petitioners based on the complaint of one, Kasthuri Srinivasan pending on the file of Respondent Police.
2. The learned counsel appearing for the petitioners submits that the respondent police harassed the petitioners under the guise of enquiry.
3. The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by One, Kasthuri Srinivasan, petition enquiry is pending at CSR stage on the file of the respondent police
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.
2/6 http://www.judis.nic.in Crl.O.P.No.4663 of 2020
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 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. 3/6 http://www.judis.nic.in Crl.O.P.No.4663 of 2020
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 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. 4/6
http://www.judis.nic.in Crl.O.P.No.4663 of 2020
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.
04.03.2020 Internet:Yes Index:Yes/No Speaking/Non speaking order lok To
1. The Inspector of Police, M-7, Manali Pudhunagar Police Station, Chennai
2.The Public Prosecutor, High Court, Madras.
5/6 http://www.judis.nic.in Crl.O.P.No.4663 of 2020 G.K.ILANTHIRAIYAN, J lok Crl.O.P.No.4663 of 2020 04.03.2020 6/6 http://www.judis.nic.in