Karnataka High Court
Narasimha Murthy @ Narasaraja vs State Of Karnataka on 14 March, 2022
Author: M. Nagaprasanna
Bench: M. Nagaprasanna
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
CRIMINAL PETITION No.889 OF 2022
BETWEEN:
1. NARASIMHA MURTHY @ NARASARAJA
AGED ABOUT 50 YEARS
S/O LATE VEERANNA
R/AT BAGALURU JALA HOBLI
BENGALURU NORTH
BENGALURU CITY - 562 157.
2. GANGOJI RAO
AGED ABOUT 43 YEARS
S/O LATE JAYA MUNIRAO
R/AT 1ST CROSS SAI LAYOUT
SINGANAYAKANAHALLI VILLAGE
YELAHANKA - 560 064
BENGALURU NORTH.
3. THANGARAJ
S/O LATE PERAMAL
AGED ABOUT 35 YEARS
R/AT NO.5-224-1
DESAVILLUKKU VILLAGE
KUDURUMEDU POST
SALEM, TAMILNADU - 636 001.
4. ASHOKA RAO
AGED ABOUT 28 YEARS
D/O ASHWATHA RAO
R/AT DYAVASANDRA VILLAGE
THONEBHAVI HOBLI
2
GOURIBIDANUR TALUK
CHIKKABALLAPURA - 561 213.
... PETITIONERS
(BY SRI MOHANA CHANDRA P., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY GUDIBANDE POLICE STATION
REPRESENTED BY THE
SPECIAL PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
AMBEDKAR VEEDHI
BENGALURU - 1.
2. SRI SRINIVASA
AGED ABOUT 27 YEARS
FATHERS NAME NOT KNOWN
POLICE OFFICER
GUDIBANDE POLICE STATION
GUDIBANDE TOWN
GUDIBANDE TALUK - 561 209
CHIKKBALLAPURA DISTRICT.
... RESPONDENTS
(BY SMT.YASHODA K.P.,HCGP FOR R1)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH THE ENTIRE CHARGE SHEET IN
CR.NO.36/2021 OF GUDIBANDE P.S., INCLUDING THE IMPUGNED
ORDER DATED 16.09.2021 TAKING COGNIZANCE OF THE
OFFENCE P/U/S 9B OF EXPLOSIVE ACT AND REGISTRATION OF
CASE IN C.C.NO.511/2021 PENDING ON THE FILE OF THE CIVIL
JUDGE AND J.M.F.C., GUDIBANDE AGAINST THE PETITIONS.
THIS CRIMINAL PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
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ORDER
Heard Shri Mohana Chandra.P., learned counsel appearing for the petitioners. The learned High Court Government Pleader is directed to accept notice for the respondent No.1-State and is heard in the matter.
2. The petitioners are before this Court calling in question the proceedings in C.C.No.511/2021, pending on the file of learned Civil Judge and JMFC Court, Gudibande registered for the offences punishable under Section 9B of Explosives Act, 1884, which is a non-cognizable at the time when the offence was committed on 24.02.2021, in terms of what is seen in the first information report.
3. In the light of the fact that the said offence was non-
cognizable, FIR could not have been registered against the petitioners on such offence, without at the outset seeking permission from the hands of the Magistrate.
44. It is an admitted fact, in the case at hand, that no such permission is sought from the Magistrate to register the FIR or conduct investigation. The issue stands covered by the judgment rendered by the Co-ordinate Bench of this Court in Crl.P.No.101632/2021 and connected cases, disposed of on 21.9.2021, wherein this Court has held as follows:
"4. The main ground of attack by the petitioner in respective petitions is that the offence alleged is under Section 78(3) of K.P. Act. 1963 and it is a non cognizable offence. Before proceeding to investigate the offence the Police ought to have taken prior permission from the concerned court as required under Section 155(2) of Cr.P.C. Therefore, there is no compliance of Section 155(2) of Cr.P.C. It is further contended that even if the permission from the Magistrate was obtained, it is not in accordance with the guidelines issued in Vaggeppa Gurulinga Jangaligi (Jangalagi) V/s. The State of Karnataka, reported in ILR 2020 KAR 630. Learned HCGP has contended that in some of the cases, the Police have obtained permission of the concerned court and then investigated the matter and filed the charge sheet. He further contended that the Police have taken the care to comply mandatory requirements and then only they have proceeded with the matter and ultimately filed the charge sheet.
5. Co-ordinate Bench of this court in the case of Moin Basha Kurnooli V/s. The State of Karnataka, By Cowl Bazaar Police Station, reported in 2014 (4) KCCR 3355 elaborately considered the provisions of Section 155 (2) and 155(3) of Karnataka Police Act and held that offence under Section 78(3) of K.P. Act is a non cognizable offence. Investigation of cases under Section 5 78(3) of K.P. Act and all further proceedings before the court are vitiated by incurable illegalities or defects for want of permission to investigate the case by the competent Magistrate under section 155(2) of Cr.P.C.
6. In view of the law laid down in the aforesaid decisions, the Police have taken prior permission from the jurisdictional Magistrate to investigate a non cognizable offence as required under Section 155(2) of Cr.P.C.
7. In crime No.151/2020 of Ranebennur Rural Police station, the FIR came to be registered for the offence under Sections 78(3) of K.P. Act and Section 420 of IPC and charge sheet has been filed only for the offence under Section 78(3) of K.P. Act. Section 420 of IPC is invoked only to get over requirement of prior permission of the Magistrate as contemplated under Section 155(2) of Cr.P.C. The complaint does not contain any allegation to attract ingredients of Section 420 of IPC. There is nothing in the FIR to indicate that any member of the public had complained of cheating by the petitioner or other accused persons named in the FIR. In the said crime No.151/2020 the Police have not obtained permission of the jurisdictional Magistrate as contemplated under Section 155(2) of Cr.P.C. Therefore, the prosecution of the petitioner for the alleged offence is an abuse of process of court.
8. The coordinate Bench of this court in the case of Vaggeppa Gurulinga Jangaligi (supra) after elaborately considering Section 155(1) and (2) of Cr.P.C. and Chapter V Rule 1 of Karnataka Criminal Rules Practice, 1968 has issued guidelines to be followed by judicial Magistrate. The said guidelines are as under:
i) The Jurisdictional Magistrates shall stop hereafter making endorsement as 'permitted' on the police requisition itself.
Such an endorsement is not an order in the eyes of law and as mandated under Section 155(2) of Cr.P.C.
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ii) When the requisition is submitted by the
informant to the Jurisdictional
Magistrate, he should make an
endorsement on it as to how it was
received, either by post or by Muddam and direct the office to place it before him with a separate order sheet. No order should be passed on the requisition itself. The said order sheet should be continued for further proceedings in the case.
iii) When the requisition is submitted to the Jurisdictional Magistrate, he has to first examine whether the SHO of the police station has referred the informant to him with such requisition.
iv) The Jurisdictional Magistrate should examine the contents of the requisition with his/her judicious mind and record finding as to whether it is a fit case to be investigated, if the Magistrate finds that it is not a fit case to investigate, he/she shall reject the prayer made in the requisition. Only after his/her subjective satisfaction that there is a ground to permit the police officer to take up the investigation, he/she shall record a finding to that effect permitting the police officer to investigate the non-cognizable offence.
v) In case the Magistrate passes the orders permitting the investigation, he/she shall specify the rank and designation of the Police Officer who has to investigate the case, who shall be other than informant or the complainant.
79. In Crime No.93/2020 of Guttal Police Station the Police gave requisition seeking permission to investigate a non cognizable offence and the learned Magistrate on the same day has issued intimation as granted permission to investigate a non cognizable offence.
10. In Crime No.25/2020 of Halavagilu police station, Harapanahalli District, Ballari, the Police gave requisition and on the same requisition, the learned Magistrate has made endorsement as "permitted to register the case".
11. On looking to the said aspects, it is clear that the learned Magistrate has not followed the guidelines laid down in Vaggeppa case (supra). By looking to the said endorsement, there is no application of judicious mind by the learned Magistrate. Under the circumstances, the proceedings initiated against the petitioner in the following cases cannot sustain in law and accordingly, they are quashed."
5. In the light of the order passed by the Co-ordinate Bench of this Court (supra) and for the reasons aforementioned, the following:
ORDER
i) The Criminal Petition is allowed.
ii) The proceedings in C.C.No.511/2021, pending on the file of learned Civil Judge and JMFC 8 Court, Gudibande stand quashed qua the petitioners.
In view of disposal of the petition, I.A.No.1/2021 does not survive for consideration. Accordingly, stands disposed.
Sd/-
JUDGE bkp CT:MJ