Gauhati High Court
Ghan Shyam Das vs The State Of Assam And Anr on 8 December, 2021
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/8
GAHC010291232019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./1418/2019
GHAN SHYAM DAS
S/O LATE SONESWAR DAS, R/O VILL-AHOPA, P.O. AND P.S.-MUSHALPUR,
DIST-BAKSA (BTAD), ASSAM, PIN-781372
VERSUS
THE STATE OF ASSAM AND ANR.
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
2:MIGUEL QUEAH
S/O SRI B.M. QUEAH
ADD-C/O EXECUTIVE DIRECTOR UTSAH
5-B
BLOCK-A
SUBANSIRI APARTMENT
GOVT. PRESS ROAD
BAMUNIMAIDAM
GUWAHATI
P.O.-BAMUNIMAIDAM
P.S.-CHANDMARI
DIST-KAMRUP (M)
ASSAM
PIN-78102
Advocate for the Petitioner : MR. T DEURI
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
JUDGMENT & ORDER (ORAL)
Date : 08-12-2021 Heard Mr. K N Choudhury, the learned senior counsel for the petitioner. Also heard Mr. D Das, the learned Additional Public Prosecutor for the respondent no. 1. None appears for the respondent no. 2 being Miguel Queah.
2. Office note of 06.01.2021 shows that service in respect of respondent no. 2 be deemed to have been served under Section 27 of the General Clause Act, 1897. By the subsequent order of 18.01.2021, by taking note of the said office note, service was accepted to be complete.
3. The respondent no. 2 Miguel Queah, had lodged an FIR before the Officer-in-Charge of Satgaon Police Station which was registered as Satgaon Police Station Case No. 125/2019 under Section 376(2)(i)/354-A of the Indian Penal Code read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (in short, the POSCO Act, 2012).
4. The said FIR is extracted as below:
"Ref:UTSAH/Case/CSA/2019/5 Date: 25/04/2019 To, The OC, Satgaon Police Station Guwahati Assam Sub: F.I.R against Mr. Ghanashyam Das (Ph 94359-10574) for Aggravated Penetrative Sexual Assault Dear Sir, This is to bring to your notice that a girl child named Ms. Riba Das had given birth to a Page No.# 3/8 child at Apollo Hospital in Guwahati dt.08.04.2019. Ms. Riba Das and the new born child have been transferred to the to the State Home for Girls, Jalukbari for rehabilitation. The CWC, Kamrup (M), has referred the case to me for necessary action (Please find the CWC order copy enclosed).
The report of the Counsellor of the State Home of Girls, Jalukbari, Ms. Riba Das had been repeatedly sexually assaulted by a religious quack (witch doctor) name Ms. Ghanashyam Das, in the Narangi Area of Guwahati. Ms. Riba Das mentioned that she had been taken there for treatment by her employer Ms. Padmaja Bujarbarua (Mobile:
94354 07926). Ms Riba Das was working at the place of Ms. Padmaja Bujarbarua, r/o House No.42, SS Road, behind Silpukhuri. (Please find Counsellor's report attached).
According to the information provided by Ms. Padmaja Bujarbarua, Mr. Ghanashyam Das lives in Bishnu Nagar, House No. 2, the lane next to Satgaon Road, whenever he is in Guwahati. She provided the following sketch map of the Mr. Ghanashyam Das rented residence here in Guwahati, Ms. Bujarbarua also mentioned that the Baba comes every Thursday to Guwahati, from somewhere near Tangla side.
This case clearly falls under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).
Also the following sections from the IPC will apply to this case:
1. Section 376 (Punishment for rape of a woman under 16 years of age)
2. Section 354A (Punishment of Sexual Harassment).
3. Section 354 B (Punishment for assault of criminal force)
4. Section 506 (Punishment for criminal intimidation).
Anticipating support and action.
Best regards Sd/-(Illegible) Miguel Quresh Support Person (POCSO), CWC Kamrup (M) Executive Director UTSAH Guwahati Assam Ph: 8011003023 0361- 2656666 (L) Father name and age (For FIR Purposes): Mr. BM Queah, Age 62 Address:
5B, Block A Page No.# 4/8 Subansiri Apts Government Press Road Bamunimaidam Guwahati- 781021 Age:33 Received and registered vide Satgaon Ps case No. 125/19 u/s 376(2)(i)/ 354-A IPC and 6 of POCSO Act, 2012. SI (P) H.J.Lahan will investigate the case.
Sd/- (Badrul Islam) INSPECTOR OFFICER-IN- CHARGE SATGAON POLICE STATION GUWAHATI-71"
5. Upon registration of the Satgaon PS Case No. 125/2019, investigations were made and the petitioner was arrested in connection thereof. Being aggrieved, Bail Application No. 1056/2019 was instituted which was given a final consideration by the order dated 24.06.2019 wherein in relevant paragraph it was observed as extracted as below:
"The allegation against the petitioner was that of committing rape. Case diary produced today shows that the statement of the victim has already been recorded under Section 164 Cr.P.C., wherein, the victim has clearly stated that the offence was committed by another person and not the present petitioner. Apparently, the FIR was also not lodged by the victim but by support person CWC. Since there is no incriminating material against the petitioner in the case diary and he has been in detention for 60 days, the petitioner is allowed to be enlarged on bail of Rs.20,000/- with a solvent surety of the like amount to the e satisfaction of the learned District & Sessions Judge, Kamrup (M), Guwahati."
6. A reading of the above extracted paragraph of the order in bail shows that the case diary reveals that the statement of the victim girl was recorded under Section 164 Code of Criminal Procedure (in short, CrPC) wherein the victim had clearly stated that the offence was committed by another person and not the petitioner Sri Ghan Shyam Das.
7. It is stated that the investigation was completed and the charge sheet had been submitted being charge sheet no. 87/2019 dated 31.10.2019 in the Court of Special Judge, POSCO, Kamrup(M), Assam, where the trial is proceeding.
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8. This application under Section 482 of the CrPC is instituted for quashing of the FIR dated 25.04.2019 pursuant to which Satgaon PS Case No. 125/2019 was registered as well as the resultant charge sheet bearing no. 87/2019 and the proceeding that is presently instituted and continued against the petitioner Sri Ghan Shyam Das. Although the information in the FIR dated 25.04.2019 reveals the commission of a serious offence which under no circumstance can be taken lightly, but the account on which the FIR is sought to be closed, is that on a reading of the FIR itself, no cognizable offence is made out against the present petitioner Sri Ghan Shyam Das.
9. The second paragraph of the FIR as extracted above reads that the report of the Counsellor of the State Home of Girls, Jalukbari reveals that the victim girl had been repeatedly sexually assaulted by a religious quack, which is also referred as a witch doctor, namely Sri Ghan Shyam Das in the Narengi area of Guwahati. The FIR further reveals that the victim girl had mentioned that she had been taken there for treatment by her employer Ms. Padmaja Bujarbarua bearing Mobile No. 9435407926 and further that the victim was working in the house of Ms. Padmaja Bujarbarua who is a resident of House No. 42, SS Road, behind Silpukhuri at Guwahati. In other words, the offence that had been made out against the petitioner Sri Ghan Shyam Das has to be inferred from the FIR itself which clearly names him but it is stated that it is being named as per the report of the Counsellor of the State Home of Girls, Jalukbari. Consequently, the FIR itself is not a complete FIR against the petitioner Sri Ghan Shyam Das without the report of the Counsellor of State Home of Girls being enclosed therewith. The FIR does not reveal any independent information on the part of the informant regarding the offence being committed by the petitioner Sri Ghan Shyam Das, and it merely reveals that the informant had obtained the said information from the report of the Counsellor of the State Home of Girls.
10. As the FIR submitted is not complete, we are constrained also to take note of the report of the Counsellor of the State Home of Girls in order to refer the FIR to be a complete document so as to ascertain whether the cognizable offence is discernable therein against the petitioner Sri Ghan Shyam Das. The report of the Counsellor of the State Home of Girls is available at the LCR.
11. The report of the Counsellor of the State Home of Girls which is also called the Page No.# 6/8 Counsellor of Children and Observation Home, Jalukbari dated 18.04.2019 which is available in the LCR is extracted as below:
"Case history: On dated 18.4.2019 on counseling session had been done with Riba Das and during couselling it was found that Riba brought up by her uncle and aunt from the young age at Chandamri Guwwahati. She stated that due to some reason her aunt took her to witch doctor at Bamunimaidan area for several times and when she visited there the man used to sexually assault her. During her delivery time her aunt got the information and she delivered a baby girl at Apollo Hospital ten days ago."
12. A reading of the report of the Counsellor of State Home of Girls goes to show that the victim girl was brought up by her uncle and aunt from a young age at Chandmari, Guwhati and that she was taken by her aunt to a witch doctor at Bamunimaidan area on several occasions, where the man used to sexually assault her resulting in a delivery of a child. We have specifically taken note that the report of the Counsellor of State Home of Girls says that a man who was stated to be a witch doctor had sexually assaulted the victim girl, but nowhere it is stated that the man concerned is Sri Ghan Shyam Das who is the present petitioner. If the FIR names Sri Ghan Shyam Das the petitioner on the basis of the information contained in the report of the Counsellor of the State of Girls, Jalukbari and the reading of the report of the Counsellor does not show the name of the petitioner Sri Ghan Shyam Das, we have to conclude that the information provided in the FIR does not disclose any cognizable offence against the petitioner Ghan Shyam Das.
13. Although this is a petition under Section 482 of CrPC for quashing of the FIR, where an FIR can be quashed only upon the FIR not disclosing a cognizable offence, but without it being considered to be a reason to arrive at any conclusion, we also take note of the provision of the order dated 24.06.2019 in Bail Application No. 1056/2019 wherein this Court after perusal of the case diary had taken note of the statement of the victim girl under Section 164 of CrPC that the offence was committed upon her by some person other than the petitioner Sri Ghan Shyam Das. Although the said information cannot be the sole basis to quash the FIR but considering the aspect as indicated above that the FIR does not disclose Page No.# 7/8 any offence against the petitioner Sri Ghan Shyam Das, the said information can also be taken note of as a supporting material for the purpose.
14. Considering the matter in its entirety, we quash the FIR dated 25.04.2019 resulting in Satgaon PS Case No. 125/2019 being registered under Section 376(2)(i)/354-A of the Indian Penal Code and Section 6 of the POSCO Act, 2012 in respect of the accused/petitioner Sri Ghan Shyam Das alone. We make it clear that we are not quashing the entire FIR as a whole, but only in respect of the petitioner Sri Ghan Shyam Das for the present. But considering that the FIR itself otherwise discloses a serious offence which cannot be taken lightly, although the implication of the petitioner Sri Ghan Shyam Das is not discernable in the FIR, we require the Investigating Officer to continue with the investigation in Satgaon PS Case No. 125/2019 under Section 376(2)(i)/354-A of the Indian Penal Code and Section 6 of the POSCO Act, 2012 and bring the investigation to its logical end.
15. Consequent upon quashing of the FIR in Satgaon PS Case No. 125/2019 under Section 376(2)(i)/354-A of the Indian Penal Code and Section 6 of the POSCO Act, 2012 in respect of the petitioner, the consequential charge sheet no. 87/2019 as well as the criminal proceeding instituted against the petitioner stands also interfered. We are constrained to take note that if the victim girl was taken to a witch doctor who had sexually assaulted her by the person which is understandable to be Ms. Padmaja Bujarbarua, no further imagination is required on the part of the Investigating authority to obtain the information from the said Ms. Padmaja Bujarbarua as to before whom the victim girl was taken so that the proper identity can be arrived at and the matter be invested in a proper manner.
16. A copy of this order be communicated to the Commissioner of Police, Guwahati for doing the further requirement under the law in respect of Satgaon Police Station Case No. 125/2019 under Section 376(2)(i)/354-A of the Indian Penal Code and Section 6 of the POSCO Act, 2012. However, we further provide that quashing of the FIR in respect of the petitioner Sri Ghan Shyam Das is a conditional quashing subject to the result of further investigation and if after further investigation materials against any person including Sri Ghan Shyam, are found, it will be open for the Investigating Authority to proceed as per law and even against the petitioner Sri Ghan Shyam Das.
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17. Criminal Petition stands allowed as indicated above.
JUDGE Comparing Assistant