Jharkhand High Court
Mathura Singh And Ors. vs State Of Jharkhand on 19 March, 2002
Equivalent citations: 2002(50)BLJR1719, 2002CRILJ3798, 2002 CRI. L. J. 3798, 2002 AIR - JHAR. H. C. R. 876, 2002 (2) BLJR 1719, (2002) 2 JCR 489 (JHA), 2002 BLJR 2 1719, (2002) 2 JLJR 43
Author: Deoki Nandan Prasad
Bench: Deoki Nandan Prasad
ORDER Deoki Nandan Prasad, J.
1. This is an application under Section 482 of the Code of Criminal Procedure for quashing the entire Criminal Proceeding of Patan P.S. Case No. 16 of 1997 corresponding to G.R. No. 124 of 1997 relating to SC ST No. 19 of 1997 by which the Chief Judicial Magistrate, Palamau at Daltonganj took cognizance of the offence under Sections 341, 323, 342, 504, 379, 354/34 of the Indian Penal Code and Sections 3/4 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (the Act).
2. The short facts giving rise to the prosecution case is that one Bhukhli Devi wife of Santu Bhuinya and Nirmala Devi wife of Jai Prakash Ram had gone defecate near a Government Pond early in the morning at 6 a.m. Shortly thereafter the petitioners came there and abused them and also reprimanded them for having come near the pond. There is also an allegation that the petitioners No. 2 and 3 took away the golden Chain from the person of Nirmala Devi. They had earlier abused and assaulted the female folk and also there is an allegation of outrage modesty. Accordingly, a first information report was lodged against the accused/petitioners.
3. The learned counsel for the petitioners confined his argument at this stage that Sections 3/4 of the Act will not apply in this case as the mandatory provision under Rule 7 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 (hereinafter referred to as 'the Rules') has not been complied with which apparently says that an offence committed under the Act shall be investigaged by a Police Officer not below the rank of a Deputy Superintendent of police. It is also enunciated that the Investigating Officer so appointed under Sub-rule (1) shall complete the investigation on top priority within thirty days and submit the report to the Superintendent of Police who in turn will immediately forward the report to the Director General of Police to the State Government. According to the learned counsel for the petitioners, this mandatory provision has not been complied with as regards to the offence under Sections 3/4 of the Act. I find substance in the submission of the learned counsel in this respect that it is only the Deputy Superintendent of Police who can investigate into the case as regards the offence made out under Sections 3/4 of the Act. On this score, the offence under Sections 3/4 of the Act is vitiated as the Police Officer who investigated the case has no jurisdiction to entertain the case under said Act.
4. Thus I find merit in the submission of the learned counsel and, as such, the offence under Sections 3/4 of the Act is not applicable/made out in this case for which the order taking cognizance against the said offence is hereby quashed.
5. However, as regards the offence under the Indian Penal Code, the Police Official, who is duly empowered to investigate into the case, has investigated the case and submitted charge sheet accordingly, thus the offences under the Indian Penal Code remain intact. The Court below will take up the matter and try the case only for the offences under the Indian Penal Code. The Court below is directed to send the case to the Chief Judicial Magistrate concerned for transferring the same to the competent Court for trial under the Indian Penal Code in accordance with law.
6. With the aforesaid observations and directions, this application is disposed of.