Madhya Pradesh High Court
Malkhan Singh vs The State Of Madhya Pradesh on 25 April, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 M.Cr.C. No.8892/2021
(Malkhan Singh Vs. State of M.P. and others)
HIGH COURT OF MADHYA PRADESH
GWALIOR BENCH
SINGLE BENCH
JUSTICE G.S. AHLUWALIA
M.Cr.C. No.8892/2021
Malkhan Singh
Vs.
State of M.P. and others
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Ms. Sangeeta Pachauri, Advocate for applicant.
Shri MPS Raghuvanshi, Additional Advocate General with Shri
Rajeev Upadhyay, Public Prosecutor for respondents no.1 to 3/State.
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Date of Hearing : 25/04/2022
Date of Judgment/Order : 25/04/2022
Whether Approved for Reporting : AFR/Yes
ORDER
th 25 - APRIL- 2022 This application under Section 482 of Cr.P.C. has been filed seeking the following reliefs:-
It is most humbly prayed that the present petition under Section 482 of Cr.P.C. may kindly be allowed and it is further prayed that a status report be requisitioned from the official respondents towards the step taken in order to arrest the accused / respondent No.4. That, the humble applicant is praying for the arrest of the accused / respondent No.4 in order to save his life as he has already escaped death due to the gunshot injury sustained by the humble applicant at the behest of the accused / respondent No.4.
2. The respondents had filed their reply on 11/2/2022 taking a stand that a supplementary charge-sheet has been prepared against the 2 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) accused persons and the same shall be filed before the Trial Court. On 23/2/2022 an opportunity was given to the State counsel to verify as to whether the charge-sheet has been filed or not and accordingly, after seeking instructions, a statement was made by the State counsel that the Investigating Officer had gone to file the charge-sheet, but the charge-sheet was returned back by the DPO by mentioning that this case falls within the category of "sensational cases", therefore, permission from Bhopal is required and it was stated that the charge-
sheet would be certainly filed on 11/3/2022. Since this Court was not satisfied with the categorization of cases as "sensational cases" or "non-sensational cases", therefore, the DPO, Gwalior was directed to file his affidavit as to whether there is any provision under Cr.P.C. for placing the cases under the category of "sensational cases" requiring permission from the Home Department or not and accordingly, Shri Praveen Dixit, submitted his affidavit, which reads as under:-
^^Ekkuuh; mPp U;k;ky; [k.MihB Xokfy;j ,elhvkjlh Øa-8892@2021 vkosnd -------------------------------- ey[kku flag fo:} vukosnd ----------------------------- e0iz0 'kklu 'kiFk & i= uke &izoh.k nhf{kr firk dk uke & Jh jfo'kadj nhf{kr vk;q &54 o"kZ O;olk; &'kkldh; lsok irk &ftyk vfHk;kstu dk;kZy;] vksYM gkbZdksVZ Xokfy;j ¼e0iz0½ eSa 'kiFk iwoZd lR; dFku djrk gwWa fd %& 3 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) 01- ;g fd- ekuuh; mPp U;k;ky; ,elhvkjlh Øekad 8892@2021 ess ikfjr vkns'k fnukad 23-02-2022 ds }kjk izkFkhZ dk 'kiFki= bl laca/k esa pkgk x;k gS fd lhvkjihlh esa luluh[kst ekeyksa ds laca/k es x`g foHkkx ls vuqefr dh vko';drk ds laca/k esa dksbZ izko/kku gS vFkok ughaA 02- ;g fd dk;kZy; iqfyl v/kh{kd ftyk Xokfy;j e0iz0 ds i= Øekad@iqv@Xok-@jhMj@izFke@fpfUgr@30@2020 fnukad 23-11-2020 }kjk Fkkuk ifugkj ds vi0Ø0 135@2020 /kkjk 147] 148] 149] 302] 323] 294 Hkknfo dks fpfUgr Js.kh es j[ks tkus dk fu.kZ; lfefr }kjk leh{kk mijkar fy;k tkuk ys[k fd;k x;k gSaA vkns'k ,uSDtj vkj&1 ds :i esa layXu gSA 03- ekuuh; mPp U;k;ky; ds vkns'k ds ikyu esa fouez fuosnu gS fd iqfyl eq[;ky; ¼vijk/k vuqla/kku fu.kZ; foHkkx½ e-iz Hkksiky ds ifji= Øekad@iqeq@v-vfo@eWkfu- lsy@19@2012 Hkksiky fnukad 02-02-2012 ds vuqlkj ;g funsZf'kr fd;k x;k fd fpfUgr ekeyksa esa mDr ifji= esa fn;s x;s funsZ'k dh df.Mdk Øekad 3 ds vuqlkj & ^^fpfUgr izdj.kksa esa vkjksfi;ksa dh fxjQ~rkjh@e'kjwdk@cjkenxh@ pkykuh dk;Zokgh@ izdj.k ds fujkdj.k es ltk@cjh dh tkudkjh dks QSDl d ek/;e ls iqfyl egkfujh{kd ¼leUo;½ v-v-fo Hkksiky dks lwfpr fd;k tkosA ifji= ,uSDTkj vkj&2 ds :i layXu gSA 04- ;g fd ifji= fnukad 15-02-2022 tks fd x`g foHkkx ¼e0iz0 'kklu½ }kjk tkjh fd;k x;k gS ds }kjk Hkh fpfUgr t? kU; luluh[kst xaHkhj vij/kksa ds izdj.kksa dh Lora= leh{kk ¼LdzwVuh½ djk;s tkus ds mijkar vfHk;ksxi= l{ke U;k;ky; ds le{k izLrqr fd;s tkus gsrq funsZf'kr fd;k x;k gSA ifji= ,uSDtj vkj&3 ds :i esa layXu gSA 05- ;g fd] fnukad 08-08-2017 dks fof/k vkSj fo/kk;h dk;Z foHkkx }kjk xtV uksVhfQds'ku }kjk luluh[kst ,oa t?kU; vijk/kksa esa vfHk;kstu dk lapkyu djus gsrq fo'ksa"k yksd vfHk;kstd ,ao ftyk yksd vfHk;kstu vf/kdkjh dks izdj.k ds lapkyu gsrq vf/kd`r fd;k x;k gSA vuSDtj vkj&4 ds :i esa layXu gSA 06- eku0 e0iz0 mPp U;k;ky; }kjk ikfjr vkns'k@ eseksjs.Me Øekad lh@1336 tcyiqj fnukad 21-03-2017 }kjk e0iz0 ds leLr ftyk ,oa l= U;k;k/kh'kx.k dks fpfUgr ,oa luluh[kst vijk/k ftyk eq[;ky; ds fdlh ,d vfrfjDr ftyk ,oa l= U;k;ky; es gLrkUrfjr fd;s tkus gsrq fd;k x;k gSA ,uSDtj vkj&5 ds :i esa layXu gSA 07- ;g fd iwjd vfHk;ksxi= fnukad 17-02-2022 dks esjs laKku esa yk;k x;k Fkk] fdUrq mDr izdj.k fpfUgr t?kU; luluh[kst ekeyk gksus ds dkj.k esjs }kjk ifji= fnukad 02- 02-2012 ds funsZ'k dh df.Mdk 3 dk rRdky vuqikyu lqfuf'pr djrs gq, vfxze dk;Zokgh fd;s tkus gsrq lacaf/kr vkj{kh dsUnz ds i;Zos{k.kdrkZ vf/kdkjh dks ekSf[kd :i ls funsZf'kr fd;k FkkA ;|fi n.M izfdz;k lafgrk esa fpfUgr t? kU; luluh[kst izdj.kksa ds laca/k esa dksbZ fof'k"V izko/kku ughsa gS] e0iz0 'kklu ,oa foHkkxh; ifji=ksa ds vuqdze esa mDr 4 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) ekSf[kd funsZ'k i;Zos{k.kdrkZ vf/kdkjh dks iznk; fd;s x;s gSA 08- ;g fd] ekuuh; mPp U;k;ky; }kjk ikfjr vkns'k fnukad 23-02-2022 ds ikyu esa izkFkhZ dk 'kiFk&i= lknj izsf"kr gSA fnukad %& 25-02-2022 'kiFkdrkZ lR;kiu eSa 'kiFk iwoZd lR;kfir djrk gwWa fd 'kiFk i= ds in Øekad 1 yxk;r 7 es of.kZr dFku esjs futh Kku ls lR; ,oa lgh gSa] bues dqN Hkh vlR; ugha gS vkSj u gh fNik;k x;k gSSA fnukad %& 25-02-2022 LFkku %& Xokfy;j lR;kiudrkZ
3. Accordingly, this Court by order dated 2/3/2022 directed the Director General of Police, State of M.P., Bhopal to clarify the following situations:-
"(1) Whether the act of Shri Dixit in returning the charge sheet with a direction to seek prior permission/prior intimation to the Inspector General of Police (Co-ordination), Crime Investigation Wing was in accordance with the provisions of Cr.P.C. or not?
(2) Whether circular dated 2.2.2012 issued by the Police Headquarters, Crime Investigation Wing will override the provisions of Cr.P.C.?
(3) Whether clause 3 of the circular dated 2.2.2012 would require prior permission of Inspector General of Police (Co-ordination), Crime Investigation Wing before filing of the charge sheet or not?
(4) Whether the DPO or the Investigating Officer can withhold the charge sheet under the pretext of information/sanction from Inspector General of Police (Co-ordination), Crime Investigation Wing.
(5) Whether all heinous offences are sensational or not?
(6) What is the basic purpose of classifying a criminal case as a sensational case?
(7) Whether the prosecution is required to pay extra attention in the trial of a sensational case or not?
(8) Whether the prosecution can act in a lethargic manner in other so called non-sensational cases?
(9) Whether any offence is an offence against the society or not?5 M.Cr.C. No.8892/2021
(Malkhan Singh Vs. State of M.P. and others)
4. In compliance of aforesaid order, the DGP filed his affidavit, which reads as under:-
"IN THE HIGH COURT OF MADHYA PRADESH BENCH AT GWALIOR MCRC No.8892/2021 PETITIONER Malkhan Singh VERSUS RESPONDENTS State of M.P. & Ors.
AFFI DAV I T
Name - Sudhir Kumar Saxena
Son of - Shri J P Saxena
Age - 57 years
Occupation - Service, Posted as DGP of
M.P. Bhopal
R/o - Bhopal
Most respectfully showeth:
I, the above named deponent, solemnly affirm and state as under-
1. That, I am working as Director General of Police, State of Madhya Pradesh, PHQ, Bhopal (M.P.).
2. That, the deponent has been directed vide order dated 02.03.2022 to submit the affidavit on nine points. Reply to these nine points is as under:
(1) That, there is no necessity of seeking prior permission or prior intimation to the Inspector General of Police (Co-ordination), Crime Investigation Wing before filing the charge-sheet. There is no provision of prior permission or prior intimation in CrPC, in this regard.
(2) That, it is stated the circular dated 02.02.2012 issued by the Police Headquarters does not override the provisions of CrPC.
(3) That, under Clause 3 of the circular dated 02.02.2012, no permission of Inspector General of Police (Co-ordination), Crime Investigation Wing is 6 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) required before filing of charge-sheet.
(4) That, neither the DPO nor the Investigating Officer can withhold the charge-sheet under the pretext of information/sanction from Inspector General of Police (Co-ordination), Crime Investigation Wing.
(5) That, the heinous offences, which are identified in accordance with the circular dated 02.02.2012 and 29.12.2014, are treated as "Chinhit Apradh" (Sensational Offences).
(6) That, it is stated that the basic purpose of classifying a criminal case as Sensational Offence (Chinhit Apradh) is to have qualitative speedy investigation and effective prosecution and trial so that the offenders involved in such offences are brought to justice as early as possible.
(7) That, in the trial of Sensational Offences (Chinhit Apradh), the prosecution is required to pay extra attention.
(8) That, the prosecution cannot act in a lethargic manner in other so-called non-sensational cases. However, it is required to pay extra attention in the matters of Sensational Offences (Chinhit Apradh).
(9) That, every offence is an offence against the society.
3. That, this affidavit is being filed in compliance of the order dated 02.03.2022 passed by the Hon'ble court.
PLACE: Bhopal Deponent
DATED: 08.03.2022
VERIFICATION
I, the above named deponent do verify that the contents of this affidavit from para 1 to 3 are true to the best of my knowledge. No part of it has been false and nothing has been concealed therein.
PLACE: Bhopal Deponent
DATED: 08.03.2022"
5. Since the DGP had taken a specific stand that in "sensational cases" there has to be a qualitative & speedy investigation and effective prosecution, therefore, this Court by order dated 14/3/2022 7 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) directed the DGP to file his supplementary affidavit as to why qualitative and speedy investigation is required in "sensational cases"
and it has not been clarified as to why "non-sensational cases" do not require any extra care and qualitative investigation. Thereafter, a supplementary affidavit was filed by the DGP, State of MP, Bhopal vide document No.4894/2022, which reads as under:-
"IN THE HIGH COURT OF MADHYA PRADESH BENCH AT GWALIOR MCRC No.8892/2021 PETITIONER Malkhan Singh VERSUS RESPONDENTS State of M.P. & Ors.
AFFI DAV I T
Name - Sudhir Kumar Saxena
Son of - Shri J.P. Saxena
Age - 57 years
Occupation - Service, Posted as DGP of
M.P., Bhopal
R/o - Bhopal (M.P.)
Most respectfully showeth:
I, the above named deponent, solemnly affirm and state as under-
1. That, I am working as Director General of Police, State of M.P., PHQ, Bhopal (M.P.).
2. That, as per the circular dated 02.02.2012 issued by the Police Headquarters, there is no necessity of seeking prior permission or prior intimation to the Inspector General of Police (Coordination) Crime Investigation Wing before filing the charge sheet. Notary IND However, to clarify this issue circular no. PHQ/CID/Moni.Cell/121/2022 dated 23.03.2022 has been issued in this regard. Copy of the circular is enclosed 8 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) herewith as Annexure-A.
3. That, the prosecution is required to pay full attention in the investigation of all sensational and non- sensational criminal cases. While investigating the crime, the Investigating Officer is required to investigate the matter promptly without any delay. To that effect, another circular no. PHQ/CID/Mon.Cell/120/2022 dated 23.03.2022 has also been issued. Copy of the circular is enclosed herewith as Annexure- B.
4. That, in the aforesaid circular No. PHQ/CID/Mon.Cell/120/2022 dated 23.03.2022, it has also been directed to serve summons and execute bailable/non- bailable warrants issued by the Ld trial courts within stipulated time frame for the purpose of effective prosecution.
5. That, the aforesaid supplementary affidavit is filed in compliance of the order dated 14.03.2022 passed by the Hon'ble Court.
PLACE: Bhopal Deponent
DATED: 23.03.2022
VERIFICATION
I, the above named deponent do verify that the contents of this affidavit from para 1 to 5 are true to the best of my knowledge. No part of it has been false and nothing has been concealed therein.
PLACE: Bhopal Deponent
DATED: 23.03.2022"
6. Again this affidavit was found to be vague as somersault was taken by mentioning that the prosecution is required to pay full attention in the investigation of "sensational" and "non-sensational"
criminal cases and while investigating the crime the Investigating Officers are required to investigate the matters promptly without any delay and accordingly, circulars dated 23/3/2022 were also issued by the Police Headquarters (Crime Investigation Department), Bhopal, 9 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) which read as under:-
Ikqfyl eq[;ky; ¼vijk/k vuqla/kku foHkkx½] e/; izns'k Hkksiky Øekad&iqeq@vvfo@ekWuh-ls-@121@20 Hkksiky] fnukad 23-03-2022 ifji= izfr] vfr- iqfyl vk;qDr ¼vijk/k½ bankSj ,oa Hkksiky leLr iqfyl v/kh{kd ,oa leLr iqfyl v/kh{kd ¼jsy½ e/; izns'k leLr mi lapkyd vfHk;kstu e/; izns'k fo"k; %& fpfUgr vijk/kksa dh foospuk ,oa vuqla/kku ds laca/k esaA lanHkZ %& 1- iqeq@vvfo@ekWuh-ls-@19@2012 fnukad 02-02-2012 A 2- iqeq@vvfo@ekWuh-ls-@165@2014 fnukad 29-12-2014 A fo"k;kUrxZr mijksDr lanfHkZr ifji=ks dk voyksdu djsa ftuds ek/;e ls t?kU; ,oa luluh[kst vijk/kksa dks fpfUgr dj mudh Rofjr ,oa xq.koRrkiw.kZ vuqla/kku djus rFkk U;k;ky; esa fopkj.k ds nkSjku rRijrkiw.kZ dk;Zokgh djus laca/kh funsZ'k tkjh fd;s x;s FksA mijksDr lanfHkZr ifji= Øekad&1 dh dafMdk 3 ,oa 4 esa vkjksih dh fxj¶rkjh] e'k:dk cjkenxh] foospuk iw.kZ gksus ij lacaf/kr vkjksih ds fo:} vfHk;ksx i= lacaf/kr U;k;ky; esa izLrqr fd;s tkus dh lwpuk rFkk fopkj.k iw.kZ gksus ij nks"kflf)@nks"keqDr gksus dh lwpuk vkfn tkudkjh iqfyl egkfujh{kd ¼leUo;½] vvfo] iqeq] Hkksiky dks izsf"kr djus laca/kh funsZ'k fn;s x;s gSA foxr fnuksa ,d izdj.k esa mijksDr ifji= dk lanHkZ nsrs gq;s vkjksih ds fo:} vafre izfrosnu izLrqr djus ds iwoZ iqfyl egkfujh{kd ¼leUo;½] vvfo] iqeq] Hkksiky dh vuqefr izkIr djuk vko';d gksuk crk dj vuko';d foyac fd;k x;k gS tks loZFkk vuqfpr gSA bl ifji= ds ek/;e ls ;g iqu% Li"V fd;k tkrk gS fd fpfUgr vijk/kksa ds vuqla/kku ,oa fopkj.k laca/kh izxfr ls vvfo] iqeq] Hkksiky dks voxr djk;k tkuk gS fdarq foospuk ,oa fopkj.k laca/kh fdlh Hkh dk;Zokgh esa iw.kZ vuqefr oakfNr ugha gS cfYd fpfUgr izdj.kksa ds vuqla/kku es n.M izfØ;k lafgrk ds leLr lacaf/kr izko/kkuks dk vuok;Z :i ls ikyu fd;k tkuk vko';d gSA leLr iqfyl v/kh{kd@mi lapkyd vfHk;kstu@ftyk vfHk;kstu vf/kdkjh vius {ks=kf/kdkj esa lqfuf'pr djsa fd mijksDr lanfHkZr foHkkxh; ifji= ,oa vU; foHkkxh; ifji= lacf/kr fof/kd izko/kkuksa dk lE;ad :i ls ikyu djus gsrq tkjh fd;s x;s gaS rFkk bueas fn;s x;s funsZ'kksa dk vfuok;Z fof/kd izko/kkuksa ds ifjizs{; esa folaxfriw.kZ vFkZ yxkrs gq, izfØ;k es vuko';d foyac djuk vuqfpr gSA mijksDr fpfUgr izdj.kksa esa vkjksihx.k 10 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) dh fxj¶rkjh@e'k:dk@cjkenxh@pkykuh dk;Zokgh vkfn ds iwoZ iqfyl eq[;ky; ls iwoZ vuqefr@vuqeksnu dh dksbZ vko';drk ugha gSA ¼iqfyl egkfuns'kd e0iz0 }kjk vuqeksfnr½ ¼th-ih-flag½ vfr-iqfyl egkfuns'kd vvfo- iqeq- Hkksiky izfrfyfi %& 1- lapkyd] yksd vfHk;kstu] e/; izns'k Hkksiky dh vksj d`i;k lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 2- fo'ks"k iqfyl egkfuns'kd] jsy iqfyl eq[;ky;] Hkksiky dh vksj d`i;k lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 3- leLr tksuy vfr- iqfyl egkfuns'kd@iqfyl egkfujh{kd] e/; izn's k dh vksj lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 4- iqfyl vk;qDr] bankSj ,oa Hkksiky dh vksj lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 5- leLr mi iqfyl egkfujh{kd] e/; izn's k dh vksj lwpukFkZ ,oa vko';d dk;Zokgh gsrqA ¼th-ih-flag½ vfr- iqfyl egkfuns'kd vvfo- iqeq- Hkksiky Ikqfyl eq[;ky; ¼vijk/k vuqla/kku foHkkx½] e/; izns'k Hkksiky Øekad&iqeq@vvfo@ekWuh-ls-@120@2022 Hkksiky] fnukad 23-03-2022 ifji= izfr] vfr- iqfyl vk;qDr ¼vijk/k½] bankSj ,oa Hkksiky leLr iqfyl v/kh{kd ,oa leLr iqfyl v/kh{kd ¼jsy½ e/; izn's k leLr mi lapkyd vfHk;kstu e/; izn's k fo"k; %& fpfUgr vijk/kksa ds vfrfjDr vijk/kksa dh foospuk ,oa vfHk;kstu ds laca/k esaA &000& 11 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) fo"k;kUrxZr ys[k gS fd iqfyl eq[;ky;] e/; izns'k ds ifji= Øekad iqeq@vvfo@ekWuh-ls-@19@2012 fnukad 02-02-2012 ,oa ifji= Øekad iqeq@vvfo@ekWuh-ls-@165@2014 fnukad 29-12-2014 }kjk fpfUgr t?kU; vijk/kksa esa Rofjr ,oa izHkkoh dk;Zokgh fd, tkus ds fn'kk funsZ'k tkjh fd;s x;s gSaA ;g vko';d gS fd fpfUgr vijk/kksa ds vykok vU; izdj.kksa esa Hkh lE;d foospuk dh tkosaA pwWfd dkuwu O;oLFkk ,oa yksd O;oLFkk lHkh izdkj ds vijk/kksa ls izHkkfor gksrs gSa] vr% ftyksa esas fpfUgr izdj.kksa ds vykok vU; lHkh vkijkf/kd izdj.kksa esa foospd leLr fof/kd izko/kkuksa ,oa foHkkxh; funsZ'kksa dk ikyu djrs gq, 'kh?kz vfr'kh?kz vUos"k.k dj l{ke U;k;ky; ds le{k vkjksi i=@vfHk;kstu dh dk;Zokgh djkosaA lkFk gh izHkkoh vfHk;kstu ds fy, lk{khx.k iqfyl vf/kdkjh@ deZpkjhx.k] vU; 'kkldh; vf/kdkjh@deZpkjh ds leal] tekurh okjaV] xSj tekurh okjaV dh rkehyh lqfuf'pr dj vfoyac leLr lk{khx.k dks ekuuh; U;k;ky; ds le{k izLrqr djsaA bl laca/k es vfHk;kstu 'kk[kk ls Hkh ftyk Lrj ij vPNk leUo; j[ksa ftlls fd fopkjk/khu cafn;ksa ls lacaf/kr izdj.kksa es Rofjr lquokbZ gksus ds QyLo:i ekuuh; U;k;ky;ksa ds le{k yafcr fopkjk/khu cafn;ksa ls lacaf/kr izdj.kksa dk fujkdj.k ;Fkk'kh?kz gks ldsaA ¼iqfyl egkfuns'kd e0iz0 }kjk vuqeksfnr½ ¼th-ih-flag½ vfr- iqfyl egkfuns'kd vvfo- iqeq- Hkksiky izfrfyfi %& 1- lapkyd] yksd vfHk;kstu] e/; izns'k Hkksiky dh vksj d`i;k lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 2- fo'ks"k iqfyl egkfuns'kd] jsy] iqfyl eq[;ky;] Hkksiky dh vksj d`i;k lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 3- leLr tksuy vfr- iqfyl egkfuns'kd@iqfyl egkfujh{kd] e/; izn's k dh vksj lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 4- iqfyl vk;qDr] banksj ,oa Hkksiky dh vksj lwpukFkZ ,oa vko';d dk;Zokgh gsrqA 5- leLr mi iqfyl] egkfujh{kd] e/; izns'k dh vksj lqpukFkZ ,oa vko';d dk;Zokgh gsrqA ¼th-ih-flag½ vfr- iqfyl egkfuns'kd vvfo- iqeq- Hkksiky^^
7. As this affidavit as well as the circulars were not found to be satisfactory and specific, therefore, the DGP, State of M.P. was directed to come out with a specific circular pointing out extra efforts 12 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) which are required to be taken in "sensational cases" and whether these extra efforts are not to be taken in "non-sensational cases" as well as reasons for drawing distinction between two categories of offences of similar in nature. Accordingly, a supplementary affidavit has been filed on 8/4/2022, which reads as under:-
"IN THE HIGH COURT OF MADHYA PRADESH BENCH AT GWALIOR MCRC No.8892/2021 PETITIONER Malkhan Singh VERSUS RESPONDENTS State of M.P. & Ors.
AFFI DAV I T
Name - Sudhir Kumar Saxena
Son of - Shri J.P. Saxena
Age - 57 years
Occupation - Service, Posted as DGP of
M.P., Bhopal
R/o - Bhopal (M.P.)
Most respectfully showeth:
I, the above named deponent, solemnly affirm and state as under:-
1. That, I am working as Director General of Police, State of M.P., PHQ, Bhopal (M.P.).
2. It is submitted that, every crime either sensational or non-sensational, has to be investigated promptly and effectively.
3. That, it has been clarified through circular dated 08.04.2022, that even though certain circulars have been issued regarding investigation of sensational cases, it does not mean that non-sensational cases are not to be investigated promptly and effectively. A copy of the circular dated 08.04.2022 is enclosed herewith as Annexure-E. 13 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others)
4. That, vide aforementioned circular dated 08.04.2022 instructions have also been issued for effective service/execution of summons/warrants and particular attention is to be paid for securing presence of police personnel for recording their evidence. Instructions have also been issued for conducting preliminary enquiry against police personnel, who repeatedly fail to appear before the trial courts for evidence or show repeated laxity in service/execution of summons/warrants.
5. That, this supplementary affidavit is being filed in compliance of order dated 28.03.2022 passed by the Hon'ble Court.
PLACE: BHOPAL DEPONENT
DATED: 08.04.2022
VERIFICATION
I, the above named deponent do verify that the contents of this affidavit from para 1 to 5 are true to the best of my knowledge. No part of it has been false and nothing has been concealed therein.
PLACE: BHOPAL DEPONENT
DATED: 08.04.2022"
8. Alongwith this affidavit, a new circular dated 8/4/2022 has been annexed and it has been clarified that the circular issued in respect of "sensational cases" does not mean that the Investigating Officer is not required to conduct effective and speedy investigation in "non-
sensational cases". Thus, it is clear that, according to the Police Headquarters, all the criminal cases; whether "sensational" or "non-
sensational", require a similar kind of investigation without drawing any distinction. Every offence is an offence against an individual a well as against the society. The prosecution cannot draw a distinction on its own by saying that a particular case would be treated as a 14 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) "sensational case" and an extra and vigilant investigation shall be done and another case which is also of the similar in nature having similar kind of allegation can be investigated in a most casual manner.
9. Be that whatever it may.
10. The Police Headquarters has now rectified its mistake. It is hoped and believed that the Investigating Officer would also realize the intention behind the circular dated 8/4/2022 and shall not draw any distinction between "sensational" and "non-sensational" cases and shall follow the circular dated 8/4/2022 not only with regard to the manner of investigation, but also with regard to the manner of execution of summons / warrants on the witnesses and it is also hoped and believed that in case if the summons / warrants are not executed for more than one occasion, then an enquiry shall be conducted against the defaulter police personnel and a sufficient and adequate action shall be taken against him, so that the belief of the witnesses as well as the complainant can be restored back in the criminal justice dispensation system and apart from that, the witnesses as well as the complainant can be saved from unnecessary harassment.
11. It is submitted by the counsel for the applicant that, at this stage, she does not wish to proceed further with the matter, as the grievance of the applicant has been redressed.
12. Accordingly, this application is disposed of with a hope and belief that all the affidavits filed by the DGP, State of MP, Bhopal 15 M.Cr.C. No.8892/2021 (Malkhan Singh Vs. State of M.P. and others) shall not only be respected by the police personnel, but all the circulars issued by the Police Headquarters shall also be respected and followed in its letters and spirit by the Investigating Officers.
(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2022.04.27 10:30:09 +05'30'