Madhya Pradesh High Court
Ramdaras Pandey vs The State Of Madhya Pradesh on 20 October, 2023
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 24002 of 2023
(RAMDARAS PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 20-10-2023
Shri Sarvesh Kumar Jaiswal - Advocate for the petitioner.
Shri Subodh Kathar - Government Advocate for the respondents-State.
Shri Ravindra Verma, Superintendent of Police, Sidhi is present in person along with Shri Sachidanand Prasad, Deputy Superintendent of Police, Sidhi, Shri Devendra Pandey, Shri Sheshmani Mishra and present Investigating Officer Shri Pawan Singh.
Shri Deepak Tiwari, earlier Investigating officer is not present. Shri Ravindra Verma, Superintendent of Police, Sidhi has made a statement that investigation on merg report could not be completed on two counts, namely, that complainant gave applications at different levels again and again. It is pointed that he gave application to the Police Station then to the Superintendent of Police and to the Police Headquarters. Another issue which is put forth by Shri Ravindra Verma, Superintendent of Police, Sidhi is that complainant appeared before the Police Station and insisted that final report should not be filed.
This is a very serious matter that police is being governed by the complainant. This is an admission by the Superintendent of Police, Shri Ravindra Verma that the complainant obstructed completion of investigation by insisting that the final report should not be filed. This statement reflects that police has no control over his proceedings and is so vulnerable to vested interest and is so obedient that it has submitted to the desire of the complainant.
Let complainant remain personally present before this Court on the next Signature Not Verified Signed by: PUSHPENDRA PATEL Signing time: 20-10-2023 19:38:07 2 date to answer allegations made by the Superintendent of Police, Sidhi.
However, it is made clear that this allegation made by Shri Ravindra Verma against the complainant will not absolve the police functionaries as they have failed to perform their duties. Action should be taken against all the previous Investigating officers for not completing the investigation and action taken report be furnished within seven days.
If Superintendent of Police, Sidhi is incompetent then he will refer the matter to the higher authority who is competent to take action against the Investigating officers for not completing the investigation in time.
Copy of this statement be also furnished to the Director General of Police and the Principal Secretary/Additional Chief Secretary, Department of Home, to understand that how police functionaries are functioning under the pressure of so called vested interest.
At this stage, Shri Subodh Kathar, learned Government Advocate tenders apology.
He should be apologetic not to the Court because they have not shown any disrespect to the Court but they have shown disrespect to the people of this country and, therefore, the apology should be tendered to the people of the country and not to the Court.
List this case on 26.10.2023 when complainant shall remain personally present before this Court and Superintendent of Police, Sidhi shall remain present through video conferencing from Sidhi.
Complainant in the meanwhile will file affidavit by 25th October, 2023, giving reply to the allegations made by Shri Ravindra Verma, Superintendent of Police, Sidhi.
Signature Not Verified Signed by: PUSHPENDRA PATEL Signing time: 20-10-2023 19:38:07 3(VIVEK AGARWAL) JUDGE pp Signature Not Verified Signed by: PUSHPENDRA PATEL Signing time: 20-10-2023 19:38:07