Kerala High Court
Sagimon Alias Prakash vs State Of Kerala on 31 March, 2003
CR
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
FRIDAY, THE 11TH DAY OF JULY 2014/20TH ASHADHA, 1936
Crl.Rev.Pet.No.1122 of 2003
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AGAINST THE JUDGMENT IN CRA 99/2001 of ADDL.DISTRICT AND
SESSIONS COURT (ADHOC-I), KOTTAYAM DATED 31-03-2003
AGAINST THE JUDGMENT IN CC 804/1999 OF JUDICIAL FIRST CLASS
MAGISTRATE COURT-I, KANJIRAPPALLY DATED 12-02-2001
REVISION PETITIONER/APPELLANT/ACCUSED:
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SAGIMON ALIAS PRAKASH,
S/O.SATHYAPPAN, PARATHOTTUKKAL HOUSE,
KOOROPPADA,
KOTTAYAM DISTRICT.
BY ADV. SRI.C.S.MANU
RESPONDENT/RESPONDENT/COMPLAINANT:
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STATE OF KERALA, REPRESENTED BY THE
SUB INSPECTOR OF POLICE, PALLIKKATHODU,
POLICE STATION, PALLIKKATHODU,
KOTTAYAM DISTRICT.
BY PUBLIC PROSECUTOR SRI.GITHESH.R
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY
HEARD ON 11-07-2014, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
ab
CR
P.UBAID, J.
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Crl.R.P No.1122 of 2003
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Dated this the 11th day of July, 2014
O R D E R
Aggrieved by the conviction and sentence under Section 185 of the Motor Vehicles Act (MV Act), confirmed in appeal by the appellate court, the accused in C.C.No.804/1999 before the Judicial First Class Magistrate Court-I, Kanjirappally has come up in revision. The prosecution case is that at about 6.40 pm. on 27.7.1999 the revision petitioner was found driving the Bus No.KL7/U1166 in a drunken condition. He was arrested on the spot by the Sub Inspector of Police, Pallickathodu, and was subjected to examination by a medical practitioner. On examination, the doctor found that the revision petitioner had consumed alcohol but he was not under the influence of alcohol at the time of examination. However blood sample was collected, and on examination in the laboratory, the blood sample was found containing 51.75 mgs of Alcohol per 100 ml. of blood. On examination the urine sample was found containing 63.25 mgs of Alcohol per 100 ml of urine. Even before obtaining Crl.R.P No.1122 of 2003 2 report of analysis, the Sub Inspector of Police suo moto registered FIR against the revision petitioner under Section 185 of the Motor Vehicle Act, and investigation proceeded.
2. The revision petitioner pleaded not guilty before the learned Judicial First Class Magistrate Court I, Kanjirappally, and claimed to be tried. The prosecution examined five witnesses during trial and marked Exts.P1 to P4 inclusive of the drunkenness certificate, and the report of chemical analysis. In defence, the accused examined two witnesses. However, the defence evidence was not accepted by the trial court. Accepting the evidence given by the prosecution the learned Magistrate convicted the revision petitioner. On conviction he was sentenced to undergo simple imprisonment for three months, and to pay a fine of 1,000/- under Section 185 of the Motor Vehicles Act.
3. Aggrieved by the conviction and sentence he preferred appeal before the Court of Session, Kottayam as Crl.A No.99/2001. In appeal the learned Addl. Sessions Judge, (Adhoc I), Kottayam confirmed the conviction and sentence, and accordingly dismissed the appeal.
4. Legality of the whole prosecution is very much Crl.R.P No.1122 of 2003 3 under challenge in this revision. The learned counsel for the revision petitioner submitted that the whole prosecution inclusive of registration of the FIR, and the subsequent investigation is in fact vitiated, for want of necessary sanction by the learned Magistrate having jurisdiction. The learned counsel also submitted that when a person is arrested on the accusation of having committed the offence punishable under Section 185 of the Motor Vehicles Act, the arresting officer is bound to conduct breath test by breath analyzer, because that is the essential condition for a prosecution under Section 185 of the Motor Vehicles Act. In support of the contentions the learned counsel also cited a decision of this Court in Mehaboob V. State (2011 (2) KHC 261). In the said decision this Court has well discussed the legal aspects involved in a prosecution under Section 185 of the Motor Vehicles Act, including the legal procedure for registration of FIR and investigation.
5. Section 185 of the Motor Vehicles Act provides that whoever, while driving a motor vehicle, has, in his blood, alcohol exceeding 30 mg per 100 ml of blood detected in a test by a breath analyzer shall be punishable with imprisonment for a term which may extend to six months, or with fine which may Crl.R.P No.1122 of 2003 4 extend to Rs.2,000/- for the first offence. Thus the provision itself prescribes how the test should be conducted. The question of taking the accused to a medical practitioner and having the blood sample analysed for detecting the quantity of alcohol in blood comes only when the person is arrested under Section 202, or under Section 203 of MV Act.
6. The learned counsel for the revision petitioner submitted that for a prosecution under Section 185 of the MV Act, detection of alcohol content in blood by breath analyzer is a must, and that without such detection of alcohol content exceeding 30 mg. per 100 ml of blood such a prosecution is not possible, and it cannot be legally sustained. This is a case where the accused was arrested on the spot by the Sub Inspector, but admittedly breath test was not conducted before the accused was taken to medical practitioner. There are different situations of arrest in connection with the offence punishable under Section 185 of the MV Act. Sub Section 3 to Section 203 MV Act authorises arrest by a police officer in uniform, on detection of alcohol in blood, on breath test carried out by him as provided under sub-section (1) or under sub-section (2) of Section 203 MV Act. Such an arrest can be made without warrant. So also sub Crl.R.P No.1122 of 2003 5 section (4) of Section 203 MV Act authorises arrest of accused on his refusal to provide specimen of breath for breath test, where the police officer has reasonable cause to suspect him of having alcohol in his blood. Here also arrest can be made without warrant. But arrest without warrant authorised under Section 202 of MV Act is in a different situation where a person commits the offence punishable under Section 185 of M.V Act, in the presence of a police officer in uniform. Sub section 2 of Section 202 of M.V Act also authorises arrest when the accused refuses to give his name and address. Section 204 of the M.V Act provides that any person arrested under Section 203 may be required to provide specimen of blood for laboratory test, to a registered medical practitioner before whom he is produced by the police. Such laboratory test will have to be conducted in cases where it appears to the police officer that the device by means of which breath test was taken, indicated presence of alcohol in blood, and also in cases where the accused refused to provide breath sample for analysis by breath analyzer. Section 202 M.V Act, in its proviso, provides that any person arrested under sub Section (1), for the commission of offence in the presence of a police officer, shall be subjected to medical Crl.R.P No.1122 of 2003 6 examination referred to in Sections 203 and 204 by a medical practitioner, within two hours of his arrest, failing which he shall be released from custody. In view of the said proviso the learned Public Prosecutor submitted that it is enough that medical examination and laboratory test are conducted, and on the basis of such reports a prosecution can be initiated under Section 185 M.V Act.
7. Now the question is whether prosecution under Section 185 of M.V Act is possible on the basis of the report of medical examination and chemical examination, or whether such a prosecution is not possible without analysis of blood by breath test. The answer is contained in Section 202 MV Act itself. The situation of arrest under Section 202 M.V Act is different from the other situations of arrest. When sub-Sections (3) and (4) of Section 203, and sub Section 2 of Section 202 authorises arrest on detection of alcohol content in blood, or on failure to give name and address, or to provide breath sample, arrest under Section 202 of M.V Act can be made only in a case where the accused committed the offence in the presence of a police officer. Sub section 3 to Section 203 or clause (a) to sub Section (1) of Section 204 does not provide that arrest is possible only if Crl.R.P No.1122 of 2003 7 the alcohol content exceeding 30 mg. per 100ml blood is detected. But that cannot be the situation under Section 202 M.V Act, because commission of offence must be there for arrest under Section 202. An offence punishable under Section 185 of M.V Act can be said to have been committed only if alcohol content exceeding 30 mg per 100 ml of blood is detected by a breath analyzer. Commission of offence meant under Section 202 of M.V Act is not the act of consumption of alcohol whilst driving vehicle. What is made punishable under Section 185 of M.V Act is driving a vehicle or attempting to drive a vehicle with alcohol in blood exceeding 30 mg per 100 ml, detected by a breath analyzer. This means that only when alcohol content exceeding 30 mg per 100 ml of blood is detected by a breath analysor, a person can be prosecuted under Section 185 of M.V Act, because having alcohol content exceeding the permitted limit becomes punishable as an offence only if such quantity of alcohol is detected by breath analyzer. This is the offence punishable under Section 185 of M.V Act, and only when such an offence is committed or only when alcohol content above limit is detected by breath analysor, a person can be arrested without warrant under Section 202 of M.V Act. In this case breath Crl.R.P No.1122 of 2003 8 analyzer test was admittedly not conducted by the police, and the prosecution is based simply on the certificate of the medical practitioner and the report of laboratory test. The requirement of test by breath analyzer cannot be dispensed with, and medical examination or laboratory examination cannot be a substitute for such breath test by breath analyzer, because such test is a must to constitute the offence under Section 185 of M.V Act. When the section provides a particular mode of test to detect alcohol content, such a mode should necessarily be adopted. Such a mode of test can be dispensed with only in a cases where the accused refused to give breath sample. I find that the prosecution in this case is not sustainable because detection of alcohol in blood was not made by breath analyzer as provided under Section 185 of M.V Act itself. On this ground the accused is entitled to get an acquittal.
8. Of course, it is true that Section 202 of the Motor Vehicles Act provides that a police officer in uniform may arrest without warrant, any person who in his presence commits an offence punishable under Section 184 or Section 185 or Section 197 of the Motor Vehicles Act. This does not mean that the offence is made cognizable. This is only a special power Crl.R.P No.1122 of 2003 9 given to arrest, but the offence as such is not made cognizable. This position is well settled by this Court in Mehaboob V. State. When the offence is not cognizable, the police officer is not empowered to register FIR under Section 154 of Cr.P.C. He will have to follow the procedure prescribed under Section 155 of Cr.P.C. Section 155 (2) Cr.P.C contains a prohibition that no police officer shall investigate a non-cognizable case without an order of the Magistrate having power to try such case or commit the case for trial. But here no such permission or order was obtained by the Sub Inspector of Police before registering FIR or before proceeding for investigation. Much discussion is not required to find that the whole prosecution in this case is unauthorised and illegal. Without complying with the necessary procedure prescribed under Section 155(2) of Cr.P.C, the Sub Inspector of Police straight away registered FIR in this case. Without obtaining permission or orders he conducted investigation and submitted final report, as is done in a case of cognizable offence. No doubt the whole procedure is illegal. On this ground also the revision petitioner is entitled to get an order of acquittal.
In the result, this revision petition is allowed. Crl.R.P No.1122 of 2003 10 Accordingly, the revision petitioner is found not guilty of the offence punishable under Section 185 of the Motor Vehicles Act, and he is acquitted of the said offence in revision. The conviction and sentence under Section 185 of the M.V Act will stand set aside. The bail bond executed by him will stand discharged.
Sd/-
P.UBAID JUDGE //True Copy// P.A to Judge ab