Kerala High Court
C.K.Janu D/O. Karian vs Director on 4 December, 2008
Author: R.Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 32732 of 2003(V)
1. C.K.JANU D/O. KARIAN, AGED 32 YEARS,
... Petitioner
Vs
1. DIRECTOR, CENTRAL BUREAU INVESTIGATION,
... Respondent
2. SUPERINTENDENT, SPECIAL CRIME BRANCH,
3. STATE OF KERALA, REP.BY CHIEF SECRETARY
4. DIRECTOR GENERAL OF POLICE,
For Petitioner :SRI.A.X.VARGHESE
For Respondent :ADVOCATE GENERAL
The Hon'ble MR. Justice R.BASANT
Dated :04/12/2008
O R D E R
R. BASANT, J.
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W.P.(c) Nos.32732 of 2003-V,
35533 of 2004-E &
890 of 2005-E
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Dated this the 4th day of December, 2008
JUDGMENT
As the issues involved in these three writ petitions, though distinct, are broadly intertwined, I choose to dispose them of by this common (though virtually distinct) judgment. I am perturbed and dissatisfied with the delay in disposal of these petitions filed in 2003, 2004 and 2005 for which delay I must own the crucial slice of responsibility. The vagueness and general nature of the assertions and allegations, the absence of precise materials to resolve the controversies, voluminous materials thrust into court, some of them not directly relevant, inadequate assistance in properly marshalling the facts, absence of adequate information on vital aspects have all contributed to the delay in disposal of these writ petitions which were heard in part by, at least, two Judges W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 2 :- earlier. I start with the dissatisfaction that I have been responsible partly for the delay in the disposal. The reasons for the delay may be relevant to appease myself that the delay is not attributable to lethargy or want of commitment; but they are certainly not sufficient to satisfy the petitioners who have been forced to remain in the queue for justice for an unjustifiably long period of time. The matter was heard for a number of days and was ultimately re-opened and heard and reserved for judgment on 29/10/08.
2. A synoptic resume of the events which led to the three writ petitions in question does appear to be crucially necessary before I take up each of these petitions for separate consideration in this common judgment. The disputes raised in these petitions have a human face and reveal the tale of suffering humanity engaged in the battle of life. Adivasis in India have grievances about deprivation of land and resources which belonged to them. The history of human civilization has been the sad tale of "some" attempting to deprive "all" of the elements which belong to all in common. The four elements - land, water, air and fire (in Indian thought, there are five - space being the 5th of the Panjaboothas) belonged originally to all on the planet with no exclusive right for any one. Slowly, the W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 3 :- powerful started arrogating to themselves the elements. The elements which belonged to all originally have fallen into the hands of a few. Land was the first casualty. Water and even air are facing threats and fire - the element of destruction is also concentrated in the hands of a few. The quest to conquer the space has also began.
3. Adivasis complain of deprivation of land and that they are being driven out of land which belonged to them. Adivasis in Kerala have been clamouring for recognition of their right over land. A 48 days long peaceful agitation in front of the Secretariat at Trivandrum led to execution of an agreement dated 16/10/01 between the representatives of the Adivasis and the Government. There was promise of distribution of land. This agreement was allegedly not honoured and performed in letter and spirit. This gave rise to a lot of resentment. Protesting against the non-compliance of the agreement, the adivasis under the leadership of AGMS (Advasis Gothra Maha Sabha) started agitations. They embarked on an agitation in January, 2003. Men and materials were collected and they entered into and occupied forest land at Muthanga, which was long earlier declared to be reserve forest, falling within the Wayanad Wild Life Sanctuary. This entry by way of protest W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 4 :- commenced on 5/1/03. The protesters had collected men and materials and the proposal was to occupy the forest land in assertion of their right to land.
4. Powers that be did take note of this method of protest but chose not to act decisively. Call it inaction or tolerance as you may choose, we find the protesters occupying the reserve forest land belonging to the Government within the Wayanad Wild Life Sanctuary without any resistance till 17/2/03. From 5/1/03 to 17/2/03 the protesters occupied the forest land and no action was taken to deter them or to throw them out of the reserve forest into which they had trespassed. The action of the protesters were clearly, undoubtedly and even admittedly opposed to law. They felt that their democratic right to protest took within its wings the right to so violate the law -
"peacefully", according to them.
5. Some untoward incidents took place on 17/2/03. Rival versions are advanced about the incidents that took place on that day. The officials of the State assert that on that day there was mischievous fire in the forest and the protesters were responsible for such fire. The protesters on the other hand explained that it was not mischievous fire caused by the protesters; but it was the officials of the State and certain W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 5 :- miscreants acting at their dictation who caused the fire to discredit the peaceful protest. Be that as it may, we find some officials and other civilians (described as goondas by the protesters and as casual workers by the State and its officials) being taken into custody and held hostage by the protesters. According to the protesters, these persons had caused the fire mischievously and they had confessed that they were so responsible. They were detained and were released ultimately only when the District Collector, Wayanad, intervened. About that incident on 17/2/03, a crime was registered at the Sulthan Bathery Police Station as Crime No.71/03.
6. This action on the part of the protesters raised alarm. Local people became agitated. The State and its officials perceived the threat to law and order posed by the occupying protesters. After the hostages were released by the protesters consequent to the discussions with the District Collector etc., there was a decision taken on 18/2/03 by the State and its officials to evict the protesters from the reserve forest. This decision was allegedly announced and prior information was allegedly conveyed to all the protesters to vacate the forest land or face forcible eviction. The operation eviction was to start on 19/2/03 it was decided.
W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 6 :-
7. The State hurriedly summoned forces including the police, forest and other officials etc., to carry out this "operation eviction". Men, materials and arms were collected by the executive which commenced the operation on 19/2/03. In the course of operation eviction on that day untoward incidents occurred at two places. In respect of such incidents on 19/2/03 at two different venues in the area occupied by the protesters, conflicting versions are advanced by the State and the protesters. According to the protesters, there was meaningless violence, cruelty and barbarity unleashed against the helpless and defenceless protesters who included women and children whereas the State and its officials take the stand that it was no peaceful protest at all. The protesters had collected arms and weapons. They had allegedly obstructed and attacked public servants discharging their official duty. The State alleges that the unruly and violent protesters had held public officials hostages and had demanded ransom - in the form of concessions and demands, for their release. In the course of operation eviction, the police and the officials had to employ force. Firing was resorted to. One person by name Jogi was killed in the operation. Several suffered injuries - both protesters and officials. Some officials who were held hostage in the course of W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 7 :- the operation, had suffered very serious injuries. They were not released by the protesters. They laid conditions and made demands in return for such release. One police man, who was forcibly released later from captivity, succumbed to his injuries. In respect of the incidents that took place on that day including the death of one of the protesters (Jogi) who succumbed to his injuries, six crimes were registered. Five of them were against the protesters who allegedly engaged themselves in objectionable culpable activities to resist the operation eviction and to attack the officials. The 6th one was a crime registered under Sec.174 Cr.P.C. regarding the death of the protester (Jogi) in police firing.
8. Investigation by the Kerala police commenced. Protest, illegal entry/trespass into the forest on 5/1/03, the tolerance/inaction till 17/2/03 and the events that took place between 17/2/03 and 19/2/03 had attracted great public attention. The Government tried to justify its stand on the assertion that it could not be a passive spectator to the protesters taking law into their hands and defying the Government and its officials. On the other hand, there was criticism that the State machinery had acted illegally unlawfully and improperly. The matter became a very sensitive and W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 8 :- sensational issue. Allegations were raised that a number of protesters have been killed in the police action and many of them had disappeared. It was alleged that the State forces had liquidated many of the protesters. The issue attracted national attention and the dailies came out with exaggerated versions regarding the incidents which were furnished to them by different quarters. The conscience of the community was hurt. Demands were made for a thorough and proper investigation/enquiry.
9. The local police continued the investigation. The State took the stand that there was nothing improper. The attention of the National Human Rights Commission was invited to the episode. By Ext.P5 order dated 20/3/03 (all documents are referred to as they are marked in W.P.(c) No.890/05), the National Human Rights Commission issued directions. Crucially relevant portions of Ext.P5 are extracted below:
"Both the Chief Secretary and the DGP have "concluded" that there was no question of any departmental action being taken against any police personnel as they did not violate any law at any point of time and had acted very much within the parameters of law under the supervision of W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 9 :- their superiors.
After considering the reports submitted by the Chief Secretary and the DGP we find that the same do not meet the allegations contained in the complaint squarely. Their reports appear to be based on information given to them by the District officials who were present at the spot on 19.2.2003 and whose conduct itself is impugned. We are at a loss to understand as to how the Chief Secretary and the DGP could conclude, without holding any, independent inquiry, that not only was the police action justified but that even no departmental proceedings against any police/forest official were called for. Prima facie we are not satisfied with the reports.
The issue before us is of a great importance as it affects human rights of a large number of persons belonging to the vulnerable section of the society. Whether or not police firing on 19.2.2003 was justified and whether more force then was necessary was used as alleged by the complainant can only be found out by holding an inquiry, through an agency independent of the State machinery. We are of the opinion, that there should be an W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 10 :- independent inquiry, preferably, by CBI into the police firing and the related incidents, including various allegations of torture, which took place in Muthanga forest region on 19.2.2003. We, accordingly, strongly recommend to the State Government to take effective steps for getting the independent inquiry to be commenced at the earliest. Action taken report in this behalf should be sent to the NHRC in 10 days.
In the meanwhile, we appeal to all concerned to maintain peace and clam so that the inquiry can be held expeditiously."
(emphasis supplied)
10. The State Government responded positively to the directions of the National Human Rights Commission and very promptly Ext.P6 order was issued. By the said order, an enquiry was directed to be conducted by the C.B.I. in deference to Ext.P5 order passed by the National Human Rights Commission. It will be apposite straightaway to extract Ext.P6 order which reads as follows:
"In pursuance of the provisions of Section 6 of the Delhi Special Police W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 11 :- Establishment Act, 1946 (Central Act 25 of 1946), the Government of Kerala hereby accord consent to the members of the Delhi Special Police Establishment to exercise powers and jurisdiction in law whole of the State of Kerala for conducting an inquiry into the police firing and circumstances leading to the same and also related incidents including various allegations of torture which took place in Muthanga Forest Region on 19.2.2003 in the Wayanad district of Kerala."
(emphasis supplied)
11. On the basis of Ext.P6 order, the C.B.I. registered Preliminary Enquiry No.2/03 and commenced the enquiry. Though Ext.P6 order referred to Sec.6 of the DSPE Act, the C.B.I. reckoned the same only as an enquiry which it was called upon to conduct on the basis of Ext.P6 order following the direction in Ext.P5 of the NHRC. Hence the preliminary enquiry report (and not First Information Report) was registered as P.E.No.2/03. I take note straight away that P.E.2/03, according to the CBI, was not registered as part of crime investigation; but only as assignment of the responsibility to enquire into the W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 12 :- matter as directed by the State Government under Ext.P6 as per the orders of the NHRC in Ext.P5.
12. There was clamour that the 7 crimes which were registered at the Sulthan Bathery Police Station should also be entrusted to the C.B.I. for conducting a proper unbiased investigation. It was apprehended that if the investigations were left to the State police a free fair, honest and bona fide investigation may not be conducted. The Government appears to have accepted the said request and we find Ext.P7 Notification dated 17/5/03 being issued by the Government under Sec.6 of the DSPE Act. For investigation of all the 7 cases (one relating to the incident on 17/2/03 (Crime No.71/03), 5 relating to the incidents that took place in the forest at two venues on 19/2/03 (Crime Nos.76 to 80/03) in the course of operation eviction and the one under Sec.174 Cr.P.C. relating to the death of Jogi (i.e., Crime NO.81/03) consent was given by Ext.P7 to the C.B.I. to conduct investigation.
13. After securing consent of the State Government, the Central Government issued Ext.P30 Notification dated 25/6/03 under which the members of the DSPE were conferred with powers and jurisdiction to investigate into 6 specified crimes i.e., Crime No.71/03 and 76 to 80/03 of the Sulthan Bathery Police W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 13 :- Station. Be it noted here that consent was not specifically granted to investigate Crime No.81/03 registered under Sec.174 Cr.P.C.
14. It will be apposite straightaway to note that after extending powers jurisdiction to investigate into these 6 specific crimes residual authority is given in Ext.P30 to exercise powers in respect of "attempts, abetments and conspiracy in relation to or in connection with one or more of the offences mentioned above and any other offence and offences committed in the course of the same transaction or arising out of the same facts."
15. On the basis of Exts.P7 and P30 the C.B.I. took over investigation in all the 6 crimes. Those crimes were registered as R.C.Nos.2 to 7/S/03/CBI/SCB/Chennai. I have already mentioned that the enquiry ordered under Ext.P6 was registered as P.E.No.2/03. The crime registered under Sec.174 Cr.P.C. in respect of the death of Jogi - Crime No.81/03 of the Sulthan Bathery Police Station was not registered as a regular crime by the CBI. It was not a crime in the strict sense - in that no specific cognizable offence was alleged in the report registered in the FIR book. That crime is referred to in Ext.P7 specifically. But the same is not specifically referred to in Ext.P30. That crime i.e., Crime No.81/03 was re-registered as P.E.No.3/03. W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 14 :- The C.B.I. started investigation into all the 6 regular crimes referred above (R.C.Nos.2 to 7/03) as also enquiry in two P.Es. referred above (P.E.Nos. 2 and 3/03).
16. Before the investigations were transferred to the C.B.I., Smt.C.K. Janu, the leader of the AGMS and who spearheaded agitation along with her trusted colleagues before the Secretariat for 48 days and at Muthanga from 5/1/03 was arrested along with another leader Geethanandan on 22/2/03 by the local police. There are rival versions about the arrest. The version of the police is that the two leaders were detained by the local people and handed over to the police; whereas it is the version of Janu and Geethanandan that they had come out of the forest with the intention of surrendering before the police. According to them, they took the decision to surrender as the police were vexing and harassing the advasis in their quest to apprehend the leaders and arrest them. Allegations were raised by the said Janu that she was tortured and tormented while in police custody after arrest before she was produced before the Magistrate.
17. While the investigation by the C.B.I. was in progress, we find the first of these three cases - W.P.(c) No.32732/03, being filed by Smt.C.K. Janu. It may be apposite straightaway to W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 15 :- note that at that stage no objections were raised against the investigation by the C.B.I. and the specific request was only to direct the C.B.I. to conduct a thorough investigation into the custodial torture of the petitioner - C.K. Janu by the local police.
18. During the pendency of W.P.(c) No.32732/03, we find another petition - W.P.(c) No.35533/04 being filed by 8 minor children represented by their parents/guardians. In the operation eviction that took place on 19/2/03 several women and children had also got involved and some of them had suffered injuries. There were allegations that the police had behaved brutally to such innocent women and children. There were allegations that the children were unjustifiably taken into custody and detained and sent to prison along with the alleged adult offenders. Their human rights have been violated and the rights of the children under the Juvenile Justice (Care and Protection of Children) Act, 2000 were grossly infringed, it was alleged. W.P.(c) No.35533/04 was one filed to alleviate the grievances of such children/innocent sufferers.
19. The C.B.I. completed the investigation/enquiry and submitted their final reports. In P.E.No.2/03 registered on the basis of Ext.P6., Ext.R3(c) report was submitted by the C.B.I. to the Government of Kerala. In that report, the C.B.I. had come to W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 16 :- the final conclusion that there was no contumacious conduct whatsoever on the part of the police. For the sake of ready and immediate reference, I extract below the final recommendations in Ext.R3(c) in para-12:
"12. Final recommendation:
i) The facts and circumstances discussed above evidently show that the encroachment and the continued illegal occupation at Muthanga forest region by Adivasis under the aegis of Adivasi Gothra Maha Sabha was blatantly illegal. Though, as stated above, the District Administration and Forest Authorities did not react at the earliest for various reasons, the disruption of duties of forest officials who went into the forest to douse the fire on 17.2.03 and their abduction and wrongful confinement by the Adivasis necessitated the immediate eviction. Hence, the decision to evict was not only justified but was also seriously warranted in the given circumstances.
ii) during the eviction on 19.2.03 also, the adivasis, instead of surrendering, decided to lock horns with the police and forest officials which resulted in the use of force during the morning operation at W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 17 :- Thangarapadi. In this melee, a group of Police and Forest officials got isolated and 3 among them were attacked and forcefully taken by the Adivasis. Those taken were inflicted serious injuries and were detained as captives by the Adivasis in s shed at Koundangvayal where they had re-
assembled after the morning 9operation at Thagarapadi, thus, precipitating the problem further. The Adivasis also started bargaining with the Police at the cost of the lives of the captives without heeding to the request of the police for an unconditional release of the hostages.
This violent and inconsiderate behaviour of the Adivasis without giving any respect to the law of the land ultimately necessitated the use of fire arms by the police. Hence, the enquiry reveals that, the use of force and the firing by the police at Muthanga on 19.2.03 was clearly necessitated by the turn of events and its fully justified and lawful.
Iii) The enquiry conducted by CBI did not reveal any lapse on the part of the police while dealing with the situation at Muthanga on 19.2.03 and as such no action is recommended against any of the officials."
W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 18 :- It is submitted that the report in the preliminary enquiry has been submitted by the C.B.I. to the State Government. It is not specifically stated whether the State Government has considered the same and accepted or rejected it.
20. Investigation continued into 6 crimes which were initially registered by the local police and later taken over by the C.B.I. as per Exts.P7 and P30. After completing the investigation into these 6 crimes, 3 separate charge sheets have been filed by the C.B.I. Those charge sheets are produced as Exts.P2, P3 and P4. About the incident which took place on 17/2/03 (Crime R.C.No.2/03). Ext.P4 charge sheet/final report was filed and the learned C.J.M. has taken cognizance of the same and registered the same as C.C.No.232/04. Out of the remaining 5 crimes i.e., Crime Nos.3 to 7, Crime Nos.3, 4, 6 and 7 were consolidated and one common final report was filed as Ext.P3. Cognizance was taken on the basis of that final report and C.P.No.5/04 was registered by the learned C.J.M. on that consolidated final report. That case, in turn, has been committed to the Special Court for C.B.I. Cases and the same is pending before that court now as Sessions Case No.7/07.
21. Crime Nos.3, 4, 6 and 7 relate to the incidents which took place at various points of time on 19/2/03 at one venue of W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 19 :- crime in the forest.
22. Regarding the incident which took place in the other venue in the reserve forest on 19/2/03 in respect of which Crime No.78/03 of the Sulthan Bathery Police Station was registered initially and re-registered as Crime R.C.No.5/03 by the C.B.I., Ext.P2 final report/charge sheet was filed before the learned C.J.M. The learned C.J.M. took cognizance of the same and registered the same as C.P.No.4/04. Later, that has been committed to the Special Court for C.B.I. Cases and the same has been registered as Sessions Case No.6/07. Thus, C.C. No.232/04 is pending before the learned C.J.M. now and S.C. Nos.6/07 and 7/07 are pending before the Special Judge for C.B.I. Cases.
23. The accused persons in these three cases have come before this Court with W.P.(c) No.890/05. They claim to be aggrieved by the final reports filed by the C.B.I. and the cognizance taken by the learned C.J.M. and the consequent registration of the three cases pending against them.
24. I must straightaway mention that in respect of Crime No.81/03 registered under Sec.174 Cr.P.C. which was also transferred to the C.B.I. as per Exts.P7/P30 and in respect of which P.E.No.3/03 was registered by the C.B.I. the C.B.I. has filed a report before the Sub Divisional Magistrate, W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 20 :- Mananthavady. That report is Ext.R3(d). In such report the conclusion of the Investigating Officer is furnished and it is prayed that the said proceedings may now be closed. Here again for the sake of clarity and immediate reference, I extract below the relevant final conclusion/request in Ext.R3(d). It reads as follows:
"Considering the facts and circumstances revealed above, it is evident that the non-lethal firing by Police on the members of violent "Adivasi Gotra Maha Sabha" was more in self defence and in larger public interest of protecting Reserve Forest land which was a part of their official duty. Jogi's death even if was caused due to head injury due to the entry of a nonmetallic missile or projectile, probably a rubber bullet, fired by the police, was without intention or motive.
Therefore, no criminality can be attributed to the firing by police and to the death of Jogi, especially since, the firing was sanctified by the bona fide orders of the Executive Magistrate, who was present on the spot.
It is, therefore, respectively prayed W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 21 :- that the case, under FIR in Crime No.81/03, Dt. 19/2/2003, may kindly be ordered to be closed."
25. I have explained above the background in which the three cases referred above have been filed before this Court. Having so understood and appreciated, the broad background and genesis of the disputes I shall now proceed to consider each petition separately and record separate findings in the three petitions.
26. W.P.(c) No.32732/03:
As stated earlier, this writ petition was filed at a time when the petitioner had no grievance against the investigation conducted by the C.B.I. The specific prayers raised in this writ petition are as follows:
"For these and among other grounds that will be urged at the time of hearing it is most respectfully prayed that this Hon'ble Court may be pleaded to:
i) Issue a writ of mandamus directing Respondents 1 and 2, to commence and to conduct a thorough investigation against the police personnel who unleashed custodial torture against the petitioner.
W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 22 :-
ii) Issue a Writ of Mandamus directing the Respondent 3 and 4 to pay an amount of Rs.10,00,000/- (Ten lakhs) as compensation to the petitioner under public law remedy.
Iii) Issue a Writ of Mandamus directing the Respondents 3 and 4 to realize the compensation amount awarded to the petitioner from the assets of the culprit police officers.
iv) Such other reliefs that this Hon'ble Court deems fit and proper."
27. The gist of the specific pleadings in the petition is that consequent to the incident on 19/2/03, the petitioner had taken the decision to surrender before the police and had along with Geethanandan come out of the forest on 22/2/03 to surrender before the police. She was taken into custody at Nambikolly in Wayanad by the police. She was allegedly subjected to brutal physical torture before she was produced before the Magistrate.
It is hence that she prayed that a thorough investigation may be conducted into the custodial torture inflicted on her. She further prayed that Rs.10 lakhs may be paid to her as compensation W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 23 :- under public law remedy and that such compensation may be ordered to be paid by respondents 3 and 4 with directions to realise the same from the assets of the culprit police officers.
28. In response to this petition, the C.B.I. filed objections. As per successive statements filed in this writ petition, the C.B.I. took the stand that investigation had revealed that there was no custodial torture against the petitioner after she was taken into custody by the local police till she was produced before the Magistrate. It is this statement of the C.B.I. after their enquiry/ investigation that generated doubts and suspicion against the CBI in the mind of the petitioners in these three petitions and they started assailing the investigation by the C.B.I.
29. I must note that the petitioner is one facing allegation of grave criminality in two Sessions Cases and one Calendar Case. The allegations include the allegation of abduction, illegal detention, causing of hurt, murder and conspiracy. It is a person facing such serious allegations who complains about the treatment meted out to her while she was in custody. I shall not in these proceedings hazard any opinion on the correctness or otherwise of the allegations raised by the petitioner. The allegations are contested. According to the police officials who effected the arrest, there was no such torture at all. The C.B.I. W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 24 :- after enquiry/investigation has come to the conclusion and does take the stand that there has been no custodial torture against the petitioner.
30. The crucial question is whether the public law remedy of compensation ought to be awarded in favour of the petitioner against the Government. It is unnecessary to advert to the plethora of judicial precedents that have been copiously cited before me. Ordinarily and normally, such a person who has a grievance of custodial torture personally against her and who claims compensation must certainly resort to the ordinary civil process to ensure that compensation is paid to her. Of course, where the court is satisfied in the exceptional facts and circumstances of a case that the State/its functionaries deserve to be mulcted with liability to pay compensation for the constitutional tort invoking the extraordinary jurisdiction available under Art.226 of the Constitution, the court certainly has jurisdictional competence to issue a direction for payment of compensation. I am looking into the specific facts only to decide whether in the facts and circumstances of the case that extraordinary constitutional remedy deserves to be granted in favour of the petitioner or whether she must be relegated to seek her relief by ordinary civil process. I make it clear that my W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 25 :- purpose is only that and I do not intend to express any opinion on merits of the claim; nor do I (nor can I) attempt to resolve the complicated and disputed questions of fact raised. I make it clear that I do not intend to make any authentic pronouncement on the truth or otherwise of the allegations and counter allegations in this writ petition.
31. What is of crucial relevance to me is that the petitioner was arrested on 22/2/03 at 09.00 hours. An arrest card was prepared in which her physical condition is described. The only injury noted is a swelling on the left side of the face. Because of such injury she was taken to a Doctor. She was examined by the Doctor and the Doctor has made a note of her condition. It is thereafter that she was taken to the Magistrate at 7.20 a.m. on 23/2/03 and before the Magistrate, it is significant, the Magistrate has not noted that the petitioner had any complaint about custodial torture. Nay, the learned Magistrate has noted the contra. He has noted in the remand report that the petitioner has no complaints against the police. She was seen by the Doctor at 9.45 a.m. on 22/2/03. No injury was noted by the Doctor; nor were any complaint raised about torture by the police. After she was taken to the jail consequent to her remand, it is seen that she was examined again by a Doctor. To W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 26 :- that Doctor also no allegation of custodial torture is raised. Later, some one filed a petition before the Magistrate in which custodial torture was alleged and on such petition she was sent for medical examination. Even after such medical examination, no serious injury is found on the person of the petitioner. She, of course, has a case that she was really tortured, that she had graver injuries, that she had complained to the Magistrate, that her complaint was ignored and that the medical records about the injuries suffered by her are not true or authentic.
32. All these disputes notwithstanding, I am certainly of opinion that in the nature of the allegations raised and the materials produced, this is certainly not a fit case where this Court in proceedings under Art.226 of the Constitution should endeavour to resolve the disputed questions of fact and contemplate the issue of any direction for payment of compensation as public law remedy. This, I am satisfied, is an eminently fit case where the petitioner must be relegated to resort to the ordinary civil process if she has a just grievance for which she thinks she is entitled to be compensated.
33. The amount claimed is also interesting. Compensation of Rs.10 lakhs is claimed. No tangible basis is given to justify the claim for such an amount. I am, in these circumstances, W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 27 :- satisfied that the petitioner must be relegated to substantiate her claim for such an amount before the ordinary civil courts. Relief No.2 claimed does not deserve to be granted. Regarding relief No.1, the CBI in P.E.2/03 had conducted a detailed enquiry into the allegations. About the acceptability of Ext.R3(c) report submitted by the CBI, I shall advert to later in detail. Suffice it to say, no further enquiry need be directed in this writ petition regarding relief No.1.
34. I am, in these circumstances, satisfied that the reliefs claimed in this petition i.e., W.P.(c) No.32732/03 do not deserve to be considered favourably. I may hasten to observe that the rejection of the claim for relief No.2 will not, in any way, fetter the right of the petitioner to claim compensation in accordance with law by resort to the ordinary civil process.
35. W.P.(c) No.35533/04:
This petition is filed by 8 children through their guardians/parents. The specific prayer made in this petition is extracted below:
"For these and other grounds to be urged at the time of hearing it is humbly prayed that this Hon'ble Court may be pleased to:
W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 28 :-
(i) Issue a writ of mandamus directing the 1st respondent to entrust the investigation pertaining to the atrocities committed by the Kerala Police personnel against the petitioners and other tribal children in Wayanad District on and after 19/2/03 at Muthanga by constructing a Special Investigation Team (SIT) consisting of honest, conscientious officers having unblemished service history by invoking process under Sections 13 and 14 of the Protection of Human Rights Act, 1993 and Regulation 18 of the National Human Rights Commissioner (Procedure) Rules, 1994, and book the culprits and prosecute them in accordance with law.
(ii) Issue a writ of mandamus directing the 4th respondent to award rupees ten lakhs as compensation under public law remedy.
(iii) Issue a writ of mandamus directing the 4th respondent to recover the amount of compensation from the culprit police personnel."
36. The foundation of the claim for these reliefs is that W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 29 :- many children, including the petitioners, were left to suffer trauma, indignation, inconvenience and physical injury in the course of the "operation eviction" undertaken on 19/2/03 and the subsequent investigation by the Kerala police. It is specifically averred that the children including some of the petitioners had suffered physical injury. It is further averred that the children including some of the petitioners were detained in custody unjustifiably. It is further averred that some of the children, who happened to be present at the venue of the crime were taken into custody and were at random handed over by the police to the persons who were allegedly arrested as accused in the crimes. These children, it is alleged, were thus forced to endure the undeserved trauma on account of such indiscreet and insensitive conduct on the part of the police officials. The crucial prayer is to constitute a Special Investigating Team consisting of honest conscientious officers having unblemished service history to investigate into the atrocities committed against the children. There is also a prayer that an amount of Rs.10 lakhs be awarded as compensation. To whom the compensation is to be awarded or at what rate is not specified. The public law remedy available to compensate the victim for constitutional torts may be invoked to award compensation, it is W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 30 :- contended. The amounts so ordered may be directed to be recovered from the erring police personnel, it is further prayed.
37. The allegations are denied by the respondents. They take the stand that it was the protesters who used the children as shields to protect themselves in the objectionable culpable conduct indulged in by them. They contended that there is no specific data to show that intentional injury or trauma was inflicted on any child. In the course of submissions at the Bar, it is submitted that it may be true that many persons including women and children may have suffered unfortunately in the incidents that took place on 19/2/03; but that by itself is no reason to conclude that any police official was guilty of any actionable misconduct in an incident like the instant one in which the miscreants pressed into service innocent women and children to protect themselves in the illegal conduct indulged in by them. Trauma may have been suffered by such innocent persons. But it is not intentional trauma inflicted and the State or its officials cannot be mulcted with any liability, it was contended.
38. The plight of the children, who have suffered, does deserve sympathy. Whatever may be the reason, they have suffered undeserved trauma. I have no hesitation to agree that W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 31 :- the matter deserves to be probed into in further detail. In the absence of specific data as to what trauma was suffered by which child and under what circumstances, it will be impossible for this Court to hazard any opinion on the questions raised. Who is responsible for such trauma inflicted and what amount of compensation, if any, is liable to be paid cannot certainly be determined in the instant proceedings. We have satisfactory indications to show that many children were available with arrested accused persons who were remanded to custody. Specific data is not forthcoming as to which child was in whose custody when such person along with the child was remanded to custody. The State takes the stand that the fact that the children were permitted to continue with its parents/guardians along with whom the child was at the time of apprehension cannot be mechanically reckoned as an unfriendly and hostile conduct on the part of the officials. It was human and humane in such a situation not to separate the child from the parent/guardian and to permit the child to remain with the parent/guardian. Even assuming that some rule relating to permission for the child to continue with the prisoner is offended, it cannot mechanically be reckoned as any actionable misconduct on the part of the officials justifying the issue of W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 32 :- directions for payment of compensation.
39. On behalf of the State, the learned Government Pleader/Public Prosecutor submits that the State has no objection in any investigation/enquiry being conducted by this Court or by any other agency. On the basis of such reports submitted to the Government, the Government shall consider the matter and take appropriate decision as to whether any child deserves to be compensated to what extent and by which person. The Government is willing to consider any such report and take appropriate action, it is submitted by the Government Pleader.
40. In spite of several opportunities granted, tangible data about the details of the specific children who suffered the trauma, the nature of trauma suffered by them and the extent of loss suffered by them have not been placed before this Court. I perfectly understand the difficulties of the petitioners. The second prayer extracted above to award an amount of Rs.10 lakhs as compensation under the public law remedy does, in these circumstances, appear to be not sustainable or justified. Better and more satisfactory data must be made available to this Court, if it were to issue any specific directions in favour of any petitioners or any other victims.
41. The respondents were directed to specifically explain W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 33 :- to this Court whether any attempt has been made by any one to probe into the plight of the children who have suffered trauma as a result of the incidents on 19/2/03 and thereafter. It has now been brought to my notice that Sri. Jacob Punnoose, then Inspector General of Police attached to the State Human Rights Commission had conducted an enquiry and submitted a preliminary report. A copy of that preliminary report is made available. It does not furnish any conclusive details. In fact, the report makes it clear that it is only an interim report and the officer wants to probe further into the matter. Notice was given and the respondents were directed to explain whether any further investigation has been conducted in the matter. Sri. Jacob Punnoose, Additional Director, has now reported that no further enquiry was conducted in the matter by him till he left the State Human Rights Commission in August, 2003. The preliminary findings of Sri. Jacob Punnoose is produced and the same is seen given under the heading "Children in Jail". The said report is also not sufficient to help this Court to issue any specific directions in the matter.
42. State Human Rights Commission is not a party to this proceedings. The preliminary report by the SHRC is the only meager indication to conclude that some children have suffered W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 34 :- trauma. No specific conclusions or directions can be reached/issued to compensate any particular child on the basis of the data presently available. The State of Kerala takes the stand that the State is willing to do the needful to compensate the victims, if any, in the matter. Further enquiry appears to be necessary. The State must have tangible data on the following aspects:
(i) How many children suffered injuries?
(ii) What are the injuries physical or psychological suffered by such children.
(iii) The circumstances under which each such child suffered injuries.
(iv) Whether there is and what is the nature of the contumacious responsibility of the State/its officials/ parents/guardians for the injuries/trauma suffered by such children.
(v) Were such children sent to prison?
(vi) How many children were so sent?
(vii) Their names and details. (viii) Were such children with their guardians/ parents/relatives when they were so sent to prison.
(ix) What, if any, is the loss suffered and compensation payable to each such victim/child?
W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 35 :-
(x) Is the State or its officials to be mulcted with any liability for the loss suffered by such children?
(xi) Specific recommendations to the Government about the action to be taken by the Government in respect of such children who have allegedly suffered injuries and is entitled for compensation.
43. To ascertain this the State must appoint a Commission and collect data. SHRC appears to have looked into the matter through its Inspector General of Police. I am satisfied that the Government can be directed to secure a report through the SHRC (or any appropriate authority/Commission to be appointed) on the above data. The petitioners as well as other children, if any, who have suffered such trauma can stake their claims before such authority. The State must consider such report and do the needful. In the nature of the materials available before me I am unable to issue any more specific directions in favour of the petitioners or any other children similarly placed. The State which appears to be willing to do the needful must take immediate steps.
44. I am, in these circumstances, satisfied that this writ petition can be allowed in part issuing specific directions to the State to ensure that such a report is obtained and the needful W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 36 :- done on the basis of such report to the victims.
45. W.P.(c) No.890/05:
The petitioners in this case - 93 persons in all, face indictment in three different prosecutions - S.C.Nos.6 and 7/07 before the Special Judge for C.B.I. Cases and C.C.No.232/04 pending before the learned C.J.M., Ernakulam. In Ext.P1 their status in the different cases are given in detail. The precise prayer made by the petitioners in the petition as amended is as follows:
PRAYER Hence it is respectfully prayed that this Hon'ble Court may be pleased:
i) to issue a writ of certiorari or other appropriate writ or order quashing Ext.P7 and proceedings in C.P.4/2004, C.P.5/2004, C.C.232/2004 now on the file of the learned Chief Judicial Magistrate's Court, Ernakulam;
ii) to issue a writ of mandamus directing an investigation into the atrocities committed by the police on the adivasis on 19.2.2003 including the murder of Sri.Joggi at Muthanga in Wayanad by an W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 37 :- agency other than the Kerala Police or CBI;
iii) to issue a writ of mandamus directing the 1st and 5th respondents to withdraw the criminal cases against the petitioners and to exonerate them fully;
iv) to issue a writ of prohibition against the CJM Court, Ernakulam, or the court to which the cases are committed from proceedings with Exts.P2, P3 and P4;
v) to issue such other orders directions or writs as may be prayed for and that this Hon'ble Court may deem fit under the facts and circumstances of the case."
46. As adverted to earlier, there was demand for conduct of the investigation by the C.B.I. when investigations into the crimes were being conducted by the local police and later the Crime Branch C.I.D. It is only when the C.B.I. filed counter statements in W.P.(c) No.32732/03 that the attitude of the petitioners to the investigation/ enquiry by the C.B.I. changed.
Various contentions are raised to assail the investigations/ enquiries conducted by the C.B.I.
47. At the outset, before going into the details, it may be W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 38 :- apposite to refer to the stand taken by the C.B.I. about the nature and manner of investigation/enquiry conducted in these cases. According to the C.B.I., on the basis of Ext.P6, the CBI was obliged to conduct an enquiry. What was ordered to be conducted under Ext.P6 following the directions of the NHRC in Ext.P5 was not an investigation under the Cr.P.C. Only an enquiry was directed to be conducted. The terms of Ext.P5 order of the NHRC and Ext.P6 Notification of the Government show clearly that the CBI was only expected to conduct a fact finding enquiry and report the facts to the Government. The task before the CBI as per Exts.P5/P6 orders was thus clear and simple. They had to conduct an enquiry into the totality of facts relating to the firing on 19/2/03 and the events that followed with particular emphasis as to whether the firing was justified or not. It was not an enquiry by a Commission under the Commission of Enquiries Act; but it was a simple direction to the CBI to conduct an enquiry and apprise the Government of the relevant facts. This task was undertaken by the CBI on the basis of Exts.P5/P6 orders. The CBI thought that it could accomplish the task by conducting a preliminary enquiry as it used to do under the CBI Manual to ascertain whether any crime has been committed. Sri.S. Sreekumar, the learned Standing Counsel for W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 39 :- the CBI, submits that the P.E. was registered under Chapter IX of the CBI Manual. The thrust of the enquiry was to ascertain relevant facts to be reported to the Government and decide whether any offence has been committed. The counsel hastens to observe that actually the enquiry as ordered under Exts.P5 and P6 cannot be reckoned as criminal investigation at all. The CBI was only discharging its duty as per the directions of the NHRC and the Government of Kerala. The result of the enquiry in P.E.No.2/03 was not to be reported to any court. Such enquiry was not conducted under the supervision or monitoring of any Magistrate under the Cr.P.C. It was just a fact finding enquiry undertaken by the CBI after registering a preliminary enquiry report. The counsel submits that, in these circumstances, the non-compliance with any particular provision of the Code in the enquiry conducted in P.E.No.2/03 is not of any crucial significance as it was not an investigation and was only an enquiry under Exts.P5/P6. That assignment to the CBI under Ext.P5/P6 was an unconventional one. The CBI felt that it could do justice to that assignment by registering a PER and conducting an enquiry. Registration of the PER was only CBI's response to the unconventional challenge before it as per Ext.P5/P6.
W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 40 :-
48. The learned Standing Counsel for the CBI then contends that while P.E.No.2/03 was registered and enquiry was going on, Exts.P7 and P30 were issued and the CBI became obliged to conduct an investigation into the 6 specific crimes registered - Crime Nos. 76 to 80/03 of the Sulthan Bathery Police Station and re-registered as Crime R.C.Nos.2 to 7/03 by the CBI. Though not specifically referred to in Ext.P30, the CBI became obliged to enquire/investigate into Crime No.81/03 registered under Sec.174 Cr.P.C. into the death of Jogi. There were specific consent in respect of that crime also in Ext.P7. The residuary power as per Ext.P30 extracted earlier, also obliged the CBI to enquire into the death of Jogi. It was, in these circumstances, that the CBI conducted enquiry/investigation into P.E.2/03, Crime Nos. 2 to 7/03 and P.E.3/03. In these crimes and P.E. the CBI had acted in accordance with the Cr.P.C. The learned Standing Counsel hastens to observe that there was overlapping of functions and the investigation/enquiry into 6 crimes stricto senso and 2 P.Es.
had to be conducted simultaneously. All the 8 proceedings - 6 crimes and 2 P.Es. covered the same area of
enquiry/investigation. The learned Standing Counsel for the CBI submits that, in these circumstances, a comprehensive W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 41 :- methodical investigation was conducted and the statements of all witnesses were recorded by the CBI in accordance with the Code of Criminal Procedure and the statements of witnesses were made use of in each case. The investigation was being conducted under the supervision of a Superintendent of Police under the direct charge of a Deputy Superintendent of Police. In the course of investigation, it was revealed that the investigation had to be conducted in respect of 6 crimes. What had happened on 17/2/03 was reckoned as the first crime i.e., R.C.No.2/03. What had happened at the venue No.1 in the forest on 19/2/03 was reckoned as the second consolidated crime i.e., R.C.Nos.3, 4, 6 and 7 and what had happened at the venue No.2 on 19/2/03 was reckoned as the third crime (Crime No.5/03). It is hence that three separate final reports were filed in the 6 crimes consolidating 4 crimes in the second report i.e., Ext.P3.
49. So far as the 7th crime is concerned i.e., Crime No.81/03 even though the Kerala police had registered it as a crime, as per the procedure followed by the CBI it was not to be registered as a regular crime (RC) and it was only to be registered as a preliminary enquiry report under the CBI Manual. The learned Standing Counsel relies on the stipulations in Clause 9.3 in Chapter IX of the CBI Manual. That W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 42 :- is why in regard to the death of Jogi not a regular crime; but only a preliminary enquiry report was registered and investigation conducted. After completing that enquiry Ext.R3(d) was submitted by the S.D.M. The learned Standing Counsel submits that in the light of Ext.R3(c), the comprehensive report submitted to the State Government in P.E.No.2/03, there was an omission to submit a separate report to the S.D.M. and when that was discovered final report dated 22/3/07 (Ext.R3(d)) was submitted to the S.D.M. The learned Standing Counsel for the CBI, in these circumstances, submits that there has been no inadequacy/impropriety in the conduct of the investigation. A proper investigation has been conducted in all the 6 crimes and the 2 P.Es. The conclusions reached by the CBI are correct and unassailable, submits the learned Standing Counsel. The matter was last re-opened for hearing on 22/10/08 for specific explanation of the CBI about the specific procedure followed in investigation of these 6 crimes and 2 P.Es. which ended in submission of Ext.R3(c) report to Government in P.E.2/03, Exts.P2 to P4 reports to the learned Chief Judicial Magistrate in R.C.Nos.2 to 7/03 (i.e., Ext.P2 in respect of R.C.No.2/03), Ext.P3 in respect of R.C.Nos.3, 4, 6 and 7/03 and Ext.P4 in respect of R.C.No.5/03) and Ext.R3(d) to the S.D.M. in respect of P.E.3/03. W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 43 :- The learned Standing Counsel Sri.S. Sreekumar after taking specific instructions made a categoric statement that there was overlapping of the subject matter of the investigation and a consolidated investigation was conducted. Statements under Sec.161 Cr.P.C. were recorded of all relevant witnesses and such statements were made use of for the appropriate P.E./Crime. Investigation was not conducted treating each P.E./R.C. as watertight units. Consolidated statements were recorded from the relevant witnesses and such statements were put to use in each crime if and whenever relevant, submits the Standing Counsel.
50. The learned Standing Counsel submits that the fact that a consolidated investigation/enquiry was conducted by the CBI into the 6 regular crimes and 2 preliminary enquiries registered cannot, in any way, militate against the validity or propriety of the investigation conducted. The counsel further submits that the separate final report submitted in R.C.Nos.2 and 5 and the consolidated final report submitted in R.C.Nos.3, 4, 6 and 7 are absolutely justified and they do not suffer from any legal infirmity. The learned Standing Counsel finally submits that a proper preliminary enquiry was conducted under Chapter Sec.174 Cr.P.C. into the death of Jogi who died after suffering W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 44 :- injuries in the police firing and the conclusion that no offence has been committed in respect of the said death of Jogi and that no regular crime is liable to be registered is perfectly justified by the materials collected.
51. The learned counsel for the petitioners, on the contrary, contends that no proper investigation has at all been conducted. The counsel assails the investigation conducted on the following specific grounds:
(1) Ext.P7 Notification is bad in law and therefore all further steps taken in pursuance of Ext.P7 including the final reports Exts.P2, P3 and P4 and Ext.R3(d) are liable to be set aside.
(2) The CBI had not been authorised to conduct any investigation/enquiry into Crime No.81/03 as per Ext.P30 and, in these circumstances, conduct of the investigation into the other crimes is unjustified inasmuch as the crime registered in respect of the counter allegation has not been validly investigated at all by the CBI.
(3) The CBI had not actually conducted any investigation into Crime No.81/03 as is evident from the fact that no final report was submitted in that crime under Sec.174 Cr.P.C. along with Exts.P2, P3 and P4. Ext.R3(d) final report was filed long W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 45 :- later, after the arguments in these petitions had reached an advanced stage when the court specifically queried as to what has been done in respect of the said crime. Inasmuch as no enquiry/investigation was conducted by the CBI in Crime No.81/03 the entire investigation is bad in law.
(4) In any view of the matter, the investigation is biased, unfair and unjust and, in these circumstances, invoking the jurisdiction under Art.226 of the Constitution and/or Sec.482 Cr.P.C. the unfair and biased investigation deserves to be quashed.
52. I shall now proceed to consider the challenge raised on these specific grounds. The first ground of challenge raised is that Ext.P7 notification is bad in law and therefore all steps taken in pursuance of Ext.P7 including the final reports - Exts.P2 to P4 and Ext.R3(d) are liable to be set aside. Ext.P7 is a notification under which the Government of Kerala under Sec.6 of the DSPE Act, 1946 accorded consent to the Delhi Special Police Establishment (CBI) to exercise powers and jurisdiction within the State of Kerala for conducting investigation into 7 specified crimes. As indicted earlier, they include the 6 crimes stricto senso registered at the Sulthan Bathery Police Station in respect of the incident that took place on 17/2/03 and 19/2/03 W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 46 :- i.e., Crime Nos.71/03 and 76 to 80/03. The 7th crime is Crime No.81/03 which was not a crime in the strict sense and was only one registered under Sec.174 Cr.P.C. in respect of the unnatural death of Jogi - an adivasi, in the course of firing held on 19/2/03. The competence of the Government of Kerala to accord consent for investigation of those 7 crimes is not doubted or called into question at all. In fact, it was in response to public outcry that the Government of Kerala deemed it necessary to entrust the investigation to a competent external agency not under the direct control of the State Government. What then is the challenge? The learned counsel for the petitioners contends that Ext.P6 notification having already been issued, the subsequent notification, Ext.P7 must be held to be improper. In Ext.P6 in response to the order Ext.P5 passed by the NHRC, the Government of Kerala had accorded consent to the members of the DSPE to exercise jurisdiction in the whole of the State of Kerala:
"for conducting enquiry into the police firing and circumstances leading to the same and also related instances including various allegations of torture which took place in Muthanga forest region on W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 47 :- 19/2/03 in the Wayanad District of Kerala".
(emphasis supplied)
53. It will be apposite to note that even though reference is made to the consent under Sec.6 of the DSPE Act, the notification did not authorise investigation into any crime. A reading of Ext.P5 and a realistic understanding of the background is necessary to correctly appreciate the scope and content of Exts.P6 and P7 notifications. Exts.P5 and P6 would clearly show that it was not any investigation under the Code that was contemplated when Ext.P6 notification was issued. Notwithstanding the reference to Sec.6 of the DPSE Act, it is clear from Exts.,P5 and P6 that the NHRC directed, and the Government Kerala thought it fit to comply with that direction of the NHRC, to get an enquiry conducted into the police firing and the antecedent, attendant and subsequent circumstances. What was directed to be conducted under Ext.P6 was an enquiry and not an investigation. The DSPE i.e., the CBI can certainly be authorised to conduct an enquiry also. As a governmental agency, in pursuance of Ext.P6 order which, in turn, was issued on the basis of the directions of the NHRC in Ext.P5, the CBI can be authorised to embark on a fact finding mission to apprise the Government of Kerala of what really transpired on 19/2/03 and W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 48 :- thereafter. This was what was sought to be achieved by Ext.P6.
54. Having issued Ext.P6, it was only a rational and reasonable corollary that the CBI must have been entrusted with the investigation into the 7 crimes referred to in Ext.P7. After all the CBI was to embark on an enquiry under Ext.P6. The comprehensive enquiry under Ext.P6 definitely took within its wings the subject matter of investigation into the 7 specific crimes referred to in Ext.P7. The mere fact that the CBI had been entrusted with the responsibility of conducting an enquiry as per Ext.P5/P6 cannot in any way militate against the legal competence of the Government of Kerala to issue Ext.P7 notification. Ext.P7 notification related specifically to investigation into the 7 crimes registered. I find absolutely nothing wrong in the Government issuing Ext.P7 notification. The legal validity and maintainability of Ext.P7 is not in any way affected by the anterior issue of Ext.P6 notification. The enquiry under Ext.P6 and the investigation under Ext.P7 were bound to overlap Ext.P6 enquiry being wider and more comprehensive. Ext.P7 can by no stretch of imagination be challenged on the basis of the anterior issue of Ext.P6 notification. The challenge on this first ground must hence fail.
55. The second ground of challenge is that though Ext.P7 W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 49 :- notification covers the investigation of 7 crimes including Crime No.81/03, the later notification - Ext.P30 issued by the Central Government does not take in the investigation of Crime No.81/03 i.e., the crime registered under Sec.174 Cr.P.C. into the death of Jogi. The learned counsel contends that the investigation into 6 crimes which alone are referred to in Ext.P30 is bad and vitiated for the reason that CBI was hence compelled under Ext.P30 to conduct a one sided investigation. Under Ext.P30 it had no jurisdiction to conduct any investigation into the circumstances leading to the death of Jogi which was the subject matter in Crime No.81/03. The crux of the contention is that by exclusion of Crime No.81/03 in Ext.P30, the CBI is authorised to conduct only a one sided investigation and the CBI became obliged to turn a Nelson's eye into the counter allegations raised relating to the death of Jogi. Inasmuch as Ext.P30 which followed Ext.P7 does not take in investigation of Crime No.81/03 referred to as the 7th crime in Ext.P7, all action taken in pursuance of Ext.P30 is not fair, just or valid inasmuch as a comprehensive investigation is not permitted under Ext.P30.
56. The contention appears to be impressive at the first blush; but the same cannot obviously stand closer scrutiny. Though registered as a crime, it is now well settled that an W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 50 :- investigation under Sec.174 Cr.P.C. is not investigation into the commission of a cognizable offence. Though referred as a crime, Crime No.81/03 is not really an allegation in respect of the commission of any cognizable offence. Under the Kerala Police Manual such a proceeding under Sec.174 Cr.P.C. is also to be entered in the FIR book maintained by the police and to this extent only it takes the incidents of a crime. Whoever was responsible for issue of Ext.P30 notification obviously felt that authorisation need be made under Sec.5 read with Sec.6 of the DSPE Act to conduct investigation into the crimes stricto senso. That is why only the 6 crimes i.e., Crime Nos.71 and 76 to 80/03 of the Sulthan Bathery Police Station were referred to in Ext.P30. The residual clause which I have already extracted above which clothes the CBI with powers to investigate:
"attempts, abetments and conspiracy in relation to or in connection with one or more of the offences mentioned above and any other offence and offences committed in the course of the same transaction or arising out of the same facts"
is amply sufficient to clothe the CBI with jurisdiction to conduct investigation under Sec.174 Cr.P.C. into the matter covered by the FIR in crime No.81/03.
57. Crime No.81/03 was specifically referred to in Ext.P7. W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 51 :- It was impliedly covered by Ext.P30. Further the conduct of the CBI clearly shows that any inadequacy in Ext.P30 had not affected the fairness of the investigation. Though Ext.P30 does not specifically cover Crime No.81/03, obviously taking cue from Ext.P7 and the residuary provisions in Ext.P30 extracted above, the CBI had promptly re- registered Crime No.81/03 as P.E.3/03 and had conducted an investigation under Sec.174 Cr.P.C. Moreover, it has to be seen that on the basis of Ext.P6, the CBI was obliged to conduct an enquiry into the circumstances leading to the death of Jogi. That was the same point to be investigated in Crime No.81/03. The other 5 crimes i.e., Crime Nos.76 to 80/03 did also necessarily call for investigation into the circumstances of the death of Jogi. The final report - Ext.R3
(d) submitted in P.E.No.3/03, the report - Ext.R3(c) submitted after completing the enquiry under Ext.P6 as also Exts.P2, P3 and P4 final reports submitted after investigation into the 6 crimes referred to in Ext.P30 clearly show that the CBI had investigated into the circumstances relating to the death of Jogi. In these circumstances, the contention that Ext.P30 does not authorise the CBI to conduct any investigation into Crime No.81/03 and that that inadequacy/vice vitiates Ext.P30 and the investigation conducted into all the 6 crimes and P.E.No.3/03 W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 52 :- cannot be accepted. Of course, Crime No.81/03 could also have been specifically referred to in Ext.P30. That it was not so done, does not at all vitiate Ext.P30 notification or the registration of P.E. 3/03. It does not vitiate the investigation conducted into P.E.3/03 or the investigation conducted into Crime Nos.76 to 80/03 relating to the incidents that occurred on 19/2/03.
58. I must also note that the mere fact that a counter FIR has not been registered cannot vitiate the registration of the main crime or affect the validity or maintainability of the investigation into such main crime. Whether a counter FIR is registered or not comprehensive investigation must be conducted into every crime. The non-registration of the counter FIR will not absolve the Investigator of the obligation to conduct comprehensive investigation into the crime registered and verify the defence version in such crime. In these circumstances, the fact that the CBI had not registered a regular crime on the basis of Crime No.81/03 does not in any way affect the validity of the investigation conducted into the 6 crimes referred to in Ext.P30.
59. The third contention raised is that the CBI had not actually conducted any investigation/enquiry into Crime No.81/03. That P.E.3/03 had been registered along with other 6 W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 53 :- crimes i.e., R.C.No.2 to 7/03 cannot perhaps be doubted or suspected. It is, of course, true that the final report in Crime No.81/03 was filed long later as Ext.R3(d). The same was filed before the S.D.M. only on 22/3/07. The learned Standing Counsel explains that the delay in filing separate final report Ext.R3(d) before the S.D.M. cannot at all militate against the validity of the investigation conducted into Crime No.81/03. It is true that there was an omission to promptly file the final report before the S.D.M. in Crime No.81/03. It was purely an inadvertent inadequacy. The subject matter was covered amply in Ext.R3(c) report submitted to the Government and as soon as it was brought to the notice of the CBI that there is a technical inadequacy in not filing a separate final report before the S.D.M. in Crime No.81/03 i.e., P.E.3/03, that defect was remedied. This delay in filing Ext.R3(d) cannot at all lead a prudent mind to the conclusion that no investigation whatsoever was conducted into the circumstances leading to the death of Jogi. The innocuous delay in filing Ext.R3(d) report before the S.D.M. cannot lead to any such fatal conclusion against the CBI, contends the learned Standing Counsel.
60. I find merit in that contention. That P.E.3/03 was promptly registered by the CBI on the basis of Crime No.81/03 is W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 54 :- clear as day light. That the CBI was obliged to enquire into the circumstances leading to the death of Jogi while performing its duty under Ext.P6 and Ext.P30 read with Ext.P7 and as per P.E.3/03 registered is also evident. Exts.R3(d) and R3(c) as also Exts.P2 to P4 reveal that the CBI had adverted to this aspect promptly. While considering challenge on the next ground, I shall go deeper into the question whether such investigation is sufficient or not. But the fact remains that the CBI had conducted an investigation into circumstances leading to the death of Jogi and its conclusions are given specifically in Ext.R3
(c) as also Ext.R3(d). The delay in submisison of Ext.R3(d) does not generate any doubt or suspicion as to whether such an investigation had actually been conducted or not.
61. To sum up the challenge under ground Nos.2 and 3 must fail for the following reasons:
(i) Crime No.81/03 was not a regular crime registered under Sec.154 Cr.P.C. for investigation into any cognizable offence. It was only proceedings registered under Sec.174 Cr.P.C. which under the Kerala Police Manual had to be done in the FIR book. Under the CBI Manual only P.E. Report alone could have been registered on the basis of Crime No.81/03 and that was done also.
W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 55 :-
(ii) Though Ext.P30 does not specifically refer to Crime No.81/03, residuary stipulations in Ext.P30 take in Crime No.81/03. Moreover, P.E.3/03 was registered on the basis of Crime No.81/03 by the CBI and investigation was actually conducted and Ext.R3(d) report was submitted by the CBI.
(iii) There is no merit in the contention that even if investigation were conducted by the CBI into the death of Jogi, it can have no legal effect for want of specific authorisation by the Central Government in Ext.P30 as the residuary stipulations in Ext.P30 clothe the CBI with requisite authority to conduct investigation into Crime No.81/03 which is specifically referred to in Ext.P7 which in turn is referred to in Ext.P30
(iv) Even though separate regular crime was not registered on the basis of Crime No.81/03, Exts.R3(c), R3(d) and Exts.P2 to P4 indicate convincingly that the circumstances leading to the death of Jogi was investigated in detail and no prejudice can be said to have resulted from the non-registration of a separate regular crime on the basis of Crime No.81/03. The challenge in grounds 2 and 3 must in these circumstances fail.
62. Lastly and fourthly it is contended that the enquiry conducted in P.E.2/03 which resulted in Ext.R3(c) report to the Government, the investigations conducted into R.C.Nos.2 to 7/03 W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 56 :- which resulted in Exts.P2 to P4 final reports before the learned C.J.M., Ernakulam, and the investigation in P.E.3/03 which resulted in submission of Ext.R3(d) report to the S.D.M., Mananthavady, are all biased, unfair and not just. This has affected the fundamental rights of the petitioners to have a fair and just investigation conducted into the alleged crimes committed by them. It is prayed that invoking the extraordinary constitutional jurisdiction available to this Court under Art.226 of the Constitution or the extraordinary inherent jurisdiction available to this Court under Sec.482 Cr.P.C., the enquiry/ investigation conducted may be quashed and appropriate directions may be issued to get enquiry/investigations conducted into P.E.Nos.2 and 3/03 and Crime R.C.Nos.2 to 7/03 afresh by a different, more competent and unbiased agency. Failure to do so would amount to infringement of the right to life of the petitioners guaranteed under Art.21 of the Constitution, contends the counsel.
63. I must at the very outset remind myself of the nature, quality and contours of the jurisdiction that I am called upon to invoke and exercise. I am going into the question raised only for the purpose of deciding whether the extraordinary jurisdictions under Art.226 of the Constitution and or Sec.482 Cr.P.C. deserve W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 57 :- to be invoked. I am not expected to; nor do I intend to finally and authentically pronounce whether the investigations/ enquiries conducted are valid, proper, just, legal and correct. Whether they suffer from any infirmity/laches will, of course, have to be decided in appropriate proceedings before the courts concerned. Ext.R3(c) report will certainly have to be considered by the Government. Exts.P2 to P4 will have to be considered by the courts concerned. Ext.R3(d) report submitted to the S.D.M. will have to be considered by the S.D.M. I am only called upon to consider whether the reports need be set aside and a further investigation/enquiry should be directed invoking the extraordinary jurisdictions vested in this Court under Art.226 of the Constitution and Sec.482 Cr.P.C. There can be no doubt that this Court has such jurisdiction vested in it and in an appropriate case to avoid infraction of fundamental rights and to secure the ends of justice this Court can be persuaded to invoke such jurisdiction. But going by the very nature, amplitude, width and sweep of such powers great caution and restraint must be shown by courts before such jurisdictions are invoked. The court must be satisfied that exceptional reasons exist to justify invocation of such powers. The investigation/enquiry conducted must be shown to be grossly erroneous, illegal, mala fides, W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 58 :- unjust, unreasonale or perverse before such jurisdictions are invoked. The question hence is whether any such vice vitiates Exts.R3(c), Exts.P2 to P4 and Ext.R3(d) to justify invocation of such jurisdiction.
64. I must at the very outset note that the enquiry/investigation was entrusted to the C.B.I. under Ext.P6/P7 by the Government of Kerala in its anxiety to ensure that investigation is conducted by an authority/agency which is efficient, unbiased, fair and just. It was the clamour and demand of all concerned including the representatives of the petitioners that the local police should not be left to conduct enquiry/ investigation and it must be entrusted in safe, efficient, unbiased and just hands. That is how the enquiry/ investigation was entrusted to the CBI. They had commenced the enquiry on the basis of such faith and trust which the parties had in the CBI and which prompted the Governments to issue Exts.P6/P7/P30 notifications.
65. Except that the CBI is also part of the law enforcement/investigation dimension of the Indian State charged with the responsibility of crime investigation under the DSPE Act and that in such capacity the CBI may have interest in protecting the brotheren in police uniform, no other allegation of W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 59 :- mala fide, bias or unfair interest in one party to the enquiry/ investigation is even alleged against the C.B.I. It would appear that it was only when the counter statement was filed by the CBI in W.P.(c) No.32732/03 that the petitioners for the first time started expressing reservations about the bona fides, fairness and efficiency of the CBI. In such statement, conclusions unfavourable to the petitioners were conveyed by the CBI to the court. That the result of the enquiry was not in favour of the petitioners is by itself definitely not a sufficient reason to arouse suspicions/reservations about the fairness and the justness of the enquiry conducted.
66. In Sakiri Vasu v. State of U.P. (2008 (1) KLT 724 (SC)), the Supreme Court has already held that in the absence of exceptional reasons the grievance about inadequate investigation cannot be raised by a party before the High Court in proceedings under Art.226 of the Constitution or Sec.482 Cr.P.C. At the first instance they have to raise such grievances before the Magistrate concerned and invoke the jurisdiction under Sec.156(3) or Sec.173(8) Cr.P.C., it is now trite. Notwithstanding the said dictum, I have decided to treat this case as an exception to the rule in Sakiri Vasu considering the long pendency of the matter and the trauma that would result if W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 60 :- this Court were to turn down the prayer to consider the request on the basis of the dictum in Sakiri Vasu and refer the parties to the Magistrate again under Sec.156(3) or Sec.173(8) Cr.P.C.
67. A contention is raised that it was improper for the Government to have not complied with the stipulations in the agreement entered into between the Government and the AGMS after prolonged agitation. It is contended that the Government, who did not take any action from 5/1/03 to 17/2/03 against the protesters and thereby induced the protesters including women and children to believe that there was nothing wrong or culpable in such peaceful protest, had suddenly taken a `U' turn and decided to evict the protesters by use of disproportionate force on 19/2/03. Whether it was morally just or proper for the Government to have resorted such a volte-face within a period of two days (17/2/03 to 19/2/03) is not to be decided by me in this proceedings. Similarly, the alleged improper conduct of some of the policemen in the course of operation eviction, the alleged use of disproportionate force by the State to effect operation eviction or the use of frenzied force by the policemen engaged in operation eviction (as highlighted by photographs and video clippings of policemen charging even protesters who had fallen to the ground) are not again questions which can or need be W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 61 :- gone into by this Court in detail in this proceedings. The forces were engaged for operation eviction and I find nothing illegal or unlawful in such operation eviction. Whether the operation eviction could have been held in a different manner causing less harm to the protesters or giving them sufficient time to retreat etc., are not decisions to be taken at this stage; nor are they strictly relevant to the task before me - i.e., to ascertain whether the enquiry/ investigation deserves to be quashed.
68. I shall not delve deeper into the details of the enquiry/ investigation conducted by the C.B.I. But suffice it to say that broadly I find from Exts.R3(c), R3(d) and Exts.P2 to P4 that the enquiry/investigation conducted do not at all deserve to be interfered with or quashed by invocation of the extraordinary jurisdictions available to this Court under Sec.482 Cr.P.C. and Art.226 of the Constitution. I repeat that I come to this conclusion about the enquiry/investigation only for the purpose of deciding whether such extraordinary jurisdiction need to be invoked or not to quash the proceedings and to direct a fresh enquiry/investigation. I am hence not going into the detailed arguments advanced about the correctness of certain conclusions reached by the CBI in the course of investigation/ enquiry. Those questions will have to be decided elsewhere. W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 62 :- Government will have to consider whether Ext.R3(c) report can be accepted. The acceptability of the allegations raised in Exts.P2 to P4 will have to be considered by the courts at the stage of framing charges or in the course of the trial later. The acceptability of Ext.R3(d) will also have to be considered by the S.D.M. I am conscious of the dangers involved in this Court considering the contentions raised in detail. The learned counsel for the petitioners also accept that it is not necessary to consider the acceptability of the conclusions of the CBI in Exts.R3(c) and R3(d) and Exts.P2 to P4 in detail. Any such findings is bound to convey unintended messages which are likely to prejudice the interests of parties. Suffice it to say that I have considered all questions raised by the counsel for the petitioners anxiously to assail the conclusions of the CBI in Exts.R3(c), R3(d), P2, P3 and P4 and am not persuaded to agree that such reports deserve to be set aside or further/fresh enquiry/investigation deserves to be ordered. Reserving the rights of the petitioners to assail the conclusions in those reports at appropriate stages before appropriate fora, I am satisfied that it is not, at any rate, necessary to invoke the extraordinary inherent jurisdiction to quash Exts.R3(c) and (d) or Exts.P2 to P4 or to direct fresh/further enquiry/investigation. W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 63 :-
69. In the result:
(a) W.P.(c) No.32732/03 is dismissed without fetter on the option of the petitioner to claim compensation in accordance with law by resort to the ordinary civil process.
(b) W.P(c) No.35533/04 is allowed in part. There shall be a direction to the Government of Kerala to secure a report through the SHRC under the Human Rights Act or any appropriate authority/Commission to be appointed of the details referred to in para-42 of this judgment. On getting such report, the Government shall take appropriate and necessary action on the basis of such report as undertaken before this Court.
(c) W.P.(c) No.890/05 is dismissed. I make it clear that the dismissal of this writ petition will not, in any way, fetter the rights of the petitioners to take appropriate defences in the prosecutions pending against them under Exts.P2 to P4 or assail the investigation/enquiry or the findings of fact and conclusions in Exts.R3(c), R3(d) and Exts.P2 to P4.
(d) The parties are directed to suffer their respective costs.
70. Lest any unintended messages be conveyed, I make it clear that this common judgment is not intended to even impliedly accept, approve or condone the alleged breach of the agreement dated 16/10/01 or the manner/strategy in which the W.P.(c) Nos.32732 of 2003-V, 35533 of 2004-E & 890 of 2005-E -: 64 :- protest/agitation for non-observance of that agreement was dealt with by the State from 5/1/03 to 19/2/03. Those are not questions which this Court should consider or hazard an opinion in these proceedings. Those questions/issues are to be sorted out elsewhere in a democratic polity.
(R. BASANT, JUDGE) Nan/