Karnataka High Court
Basawaraj S/O Kantilal Jinage vs The State Through Aland on 17 February, 2017
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 17TH DAY OF FEBRUARY, 2017
BEFORE
THE HON'BLE MR.JUSTICE B. A. PATIL
CRIMINAL PETITION No.200217/2017
Between:
Baswaraj S/o Kantilal Jinge,
Age: 33 Years,
Occ: Govt. Employee,
R/o Aland,
Tq. Aland,
Dist. Kalaburagi.
... Petitioner
(By Sri. Prashant Kumman S.
for S.S.Kumman, Advocate)
And:
The State Through
Aland Police Station,
Through Addl. State Public Prosecutor,
High Court of Karnataka
High Court Building.
... Respondent
(By Sri. P.S.Patil, HCGP)
This Criminal Petition is filed under Section 482 of
Cr.P.C., praying this Court for quashing the charge
sheet filed against this petitioner/A-4 in C.C.No.7/2017
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on the file of Prl. Civil Judge and JMFC, Aland, which is
registered for the offence punishable under Sec. 295-A
R/w 149 of IPC and under Section 66 of the Information
Technology Act.
This petition is coming on for admission this day,
the Court made the following: -
ORDER
The present petition has been filed by petitioner- Accused No.4 under Sec.482 of Cr.P.C, praying to quash the charge sheet filed against the petitioner in C.C.No.7/2017 on the file of the Prl. Civil Judge and JMFC, Aland for the offences punishable under Sections 295-A r/w Sec. 149 of IPC and Sec.66 of Information and Technology Act, 2000.
2. The facts leading to the case are that; the respondents police have filed a complaint alleging that on 4.7.2016 at about 4:30 PM when he was in the police station, one Mois Karbari and Firdosh Ansari along with 500-600 Muslim caste people came to the Police Station alleging that at about 4:00 PM on the same day when 3 they were browsing posts and pictures uploaded on the social media, called as Facebook, they found one group by name 'Hindu Shakti Sangam', which posted the photo with saffron flag on the Aland City Dargha and also posted a photo with foot on the poster of the Dargha. It is further alleged that, some 7-8 persons posted a comment to those photos and by doing so they have hurt the sentiments of Muslim religion and caused social unrest in that locality. It is further alleged that, persons by name, 1) Basawaraj Jeengi, 2) Sangamesh Nipani, 3) Gururaj Deshpande, 4) Janjeet Bhajrangdal,
5) Laxmikanth Swadi, 6) Laxmikanth Busnoor,
7) Laxman Mane, 8) Sooraj Sonar, 9) Aswath Kalekar and some unknown persons by seeing the photo in which the sentiments of the Muslim community is alleged to have commented by saying "Hamara Sapna Ayodha me Ram Ji Ka mandir aur Aland ke Dargha mai Rahanewala Shiva ji ka Banayenge Mandir" and when the complainant checked out on the Facebook, he found 4 it to be true. On the basis of the same, a case has been registered against eight persons and after investigation charge sheet has been filed.
3. After filing of the charge sheet, the learned Prl. Civil Judge and JMFC Court, Aland by order dated 20.1.2017 took the cognizance and has issued the summons.
4. Being aggrieved by the said order, now the petitioner-Accused No.4 is present before this Court.
5. I have heard the learned counsel for the petitioner-Accused No.4 and the learned High Court Government Pleader for respondent-State.
6. The main grounds urged by the learned counsel for the petitioner-accused No.4 are that the petitioner-accused No.4 has been falsely implicated in the case. There is no material to constitute the offence 5 alleged against the petitioner-accused No.4. He has further contended that the concerned police have not obtained the sanction as contemplated under Sec. 196 of Cr.P.C for the purpose of prosecuting the accused persons under Sec. 295-A of IPC. He further contended that even though Sec. 66 of the Information Technology Act, 2000 has been included in the charge sheet, but no ingredients are forthcoming in the complaint or other material. As such, he prayed for quashing the proceedings.
7. Per contra, learned High Court Government Pleader appearing for the respondent-State vehemently argued and contended that there is a material to show that the accused persons have committed the alleged offences and after investigation the charge sheet came to be filed and on the basis of the material available, the Court below has rightly took the cognizance and has issued the summons. There is no illegality or 6 irregularity. As such, the petition is liable to be dismissed.
8. I have gone through the copy of the FIR, complaint and other material produced along with the petition. The learned counsel for the petitioner would mainly concentrate on the fact that in order to take the cognizance by the Court under Sec. 295-A of IPC, the previous sanction of the Central Government or by the State Government is very much essential as contemplated under Sec. 196 of the Cr.P.C.
9. For the purpose of brevity, I quote Sec. 196 of Cr.P.C, which reads as under;
Sec. 196 of Cr.P.C.
"Prosecution for offences against the State and for criminal conspiracy to commit such offence-(1) No Court shall take cognizance of-
(a) any offence punishable under Chapter VI or under section 153A, [section 295A or sub-
section (1) of section 505] of the Indian Penal Code (45 of 1860), or 7
(b) a criminal conspiracy to commit such offence, or
(c) any such abetment, as is described in section 108A of the Indian Penal Code (45 of 1860), except with the previous sanction of the Central Government or of the State Government.
[(1A) No Court shall take cognizance of-
(a) any offence punishable under section 153B or sub-section (2) or sub-section (3) of section 505 of the Indian Penal Code (45 of 1860), or
(b) a criminal conspiracy to commit such offence, except with the previous sanction of the Central Government or of the State Government or of the District Magistrate] (2) No Court shall take cognizance of the offence of any criminal conspiracy punishable under Sec. 120B of the Indian Penal Code (45 of 1860), other than a criminal conspiracy to commit (an offence) punishable with death, imprisonment for life or rigorous imprisonment for a term of two years or upwards, unless the State Government or the District Magistrate has consented in writing to the initationof the proceedings;
Provided that where the criminal conspiracy is one to which the provisions of section 195 apply, no such consent shall be necessary.
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(3) The Central Government or the State Government may, before according sanction (under sub-section (1) or sub-section (1A) and the District Magistrate may, before according sanction under sub-section (1A)] and the State Government or the District Magistrate may, before giving consent under sub-section(2), order a preliminary investigation by police officer not being below the rank of Inspector, in which case such police officer shall have the powers referred to in sub-section (3) of section
155."
10. By going through the said provision of law that indicates that, if the Court wants to take cognizance of the offence under Sec. 295-A or any other section as contemplated in the said section, previous sanction of the Central Government or State Government is must. But, as could be seen from the records, which has been produced before this Court would indicates that no such sanction has been obtained either by the Investigating Agency or by competent authority so as to prosecute the accused persons for the offence punishable under Sec. 295-A of IPC. When the investigating authority has committed 9 glaring illegality and has investigated the case and has filed the charge sheet without following the provisions of Sec. 196 of Cr.P.C. and even the Court below without looking into the said provision has taken the cognizance and has issued the summons when the investigation itself is illegal and on the basis of the illegal investigation if the cognizance is taken by the Court below, then under such circumstances the entire proceedings that itself is illegal and is liable to be quashed. Leave apart this, even though the charge- sheet also shows that the accused persons have been also prosecuted under Section 66 of the Information Technology Act. Section 66 is related to the provisions of the punishment if any person dishonestly or fraudulently does any act referred to in Section 43 of the Information Technology Act. Sec. 43 of the Information and Technology Act, 2000 reads as under;
"43. Penalty for damage to computer, computer system, etc.-If any person without 10 permission of the owner or any other person who is incharge of a computer, computer system or computer network,-
(a) accesses or secures access to such computer, computer system or computer network [or computer resource];
(b) downloads, copies or extracts any data, computer data base information from such computer, computer system or computer network including information or data held or stored in any removable storage medium.
(c) Introduces or causes to be introduced any computer contaminant or computer virus into any computer, computer system or computer network;
(d) damages or causes to be damaged and computer, computer system or computer network, data, computer database or any other programmes residing in such computer, computer system or computer network;
(e) disrupts or causes disruption of any computer, computer system or computer network;
(f) denies or causes the denial of access to any person authorized to access any computer, computer system or computer network by any means;
(g) provides any assistance to any person to facilitate access to a computer, computer system or computer network in contravention 11 of the provisions of this Act, rules or regulations made thereunder;
(h) charges the services availed of by a person to the account of another person by tampering with or manipulating any computer, computer system or compute network,
(i) destroys, deletes or alters any information residing in a computer resource or diminishes its value or utility or affects it injuriously by any means;
(j) steal, conceals, destroys or alters or causes any person to steal, conceal, destroy or alter any computer source code used for a computer resource with an intention to cause damage;] he shall be liable to pay damages by way of compensation to the person so affected.
Explanation.- For the purposes of this section.-
(i) "computer contaminant" means any set of computer instructions that are designed -
(a) to modify, destroy, record, transmit date or programme residing within a computer, computer system or computer network; or
(b) by any means to usurp the normal operation of the computer, compute system, or computer network;
(ii) "computer database" means a representation of information, knowledge, facts, concepts or instructions in text, image, audio, video that are being prepared or have been prepare in a formalized manner 12 or have been produced by a computer, computer system or computer network and are intended for use in a computer, computer system or computer network;
(iii) "computer virus" means any computer instruction, information, data or programme that destroys, damages, degrades adversely affects the performance of a computer resources or attaches itself to another itself to another computer resources and operates when a programme, date or instruction is executed or some other even takes place in that computer resource;
(iv) "damage" means to destroy, alter, delete, add, modify or re-arrange any computer resource by any means.
(v) "computer source code" means the listing of programmes, computer commands, design and layout and programme analysis of computer resource in any form."
11. By going through the said Act, if we see the contents of the complaint and other material, no such any offence has been said to have been made out in the Section 43 of the said Act has also not been forthcoming. When the material itself is not available so as to constitute an offence under Sec. 43 of the said Act and when the investigation officer has not obtained the 13 permission as contemplated under Sec. 196 of Cr.P.C. then under such circumstances the entire proceedings so which has been initiated or the basis of such material is itself is illegal and is liable to be quashed. Keeping in view the facts and circumstances of the case, I proceed to pass the following;
ORDER The petition filed by petitioner /Accused No.4 under Sec. 482 of Cr.P.C. is hereby allowed.
The proceedings in CC No.07/2017 of Aland Police Station, pending on the file of Prl. Civil Judge and JMFC Aland is hereby quashed in respect of petitioner/Accused No.4.
Sd/-
JUDGE BL/SN*