Calcutta High Court (Appellete Side)
Kishwar Jahan & Anr vs State Of West Bengal & Ors on 14 August, 2008
Author: Dipankar Datta
Bench: Dipankar Datta
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
W.P. No. 21563 (W) of 2007
with
C.A.N. 36 of 2008
With
C.A.N. 97 of 2008
With
C.A.N.120 of 2008
With
C.A.N.304 of 2008
With
C.A.N.305 of 2008
With
C.A.N.306 of 2008
With
C.A.N.307 of 2008
With
C.A.N.308 of 2008
With
C.A.N.3933 of 2008
Kishwar Jahan & anr.
...Petitioners
versus
State of West Bengal & ors.
...Respondents
Mr. Kalyan Bandopadhyay, Sr. Advocate
Mr. Ashis Chakraborty, Advocate
Mr. Agniswar Dutta Gupta, Advocate
Ms. Chaitali Bhattacharya, Advocate
...for the petitioners
Mr. Balai Chandra Ray, Advocate General
Mr. Sandip Srimani, Advocate
Mr. Tirthankar Ghosh, Advocate
Mr. Rajdeep Biswas , Advocate
...for the State
Mr. Samaraditya Pal, Sr. Advocate
Mr. Shibdas Banerjee, Sr. Advocate
Mr. Ashok Kumar Banerjee, Sr. Advocate
Mr. Abhrajit Mitra, Advocate
Ms. V.Meharia, Advocate
Mr. D. Mondal, Advocate
Mr. Jishnu Chaudhury, Advocate
Mr. S. Mukherjee, Advocate
Mr. Pradyut Kr. Das, Advocate
Mr. Arunava Sarkar, Advocate
Mr. Sanjiv Kumar Trivedi, Advocate
Mr. Koushik Dey, Advocate
Mr. Kamalesh Jha, Advocate
...for the respondents 3,5,7,8 & 9
Mr. Ranjan Roy, Advocate
...for the CBI
Mr. Pradip Kumar Ghosh, Sr. Advocate
Mr. Sekhar Basu, Advocate
Mr. Subrata Basu, Advocate
Mr. Milon Mukherjee, Advocate
Mr. Joymalya Bagchi, Advocate
Mr. Amit Basu, Advocate
Mr. Sandipan Ganguly, Advocate
Mr. Ayan Banerjee, Advocate
Mr. Sourav Bhagat, Advocate
...for the respondents 12 & 13
Mr. Ashok Kumar Mukherjee, Advocate
Mr. Tapan Kumar Jana, Advocate
Mr. Krishnendu Bhattacharjee, Advocate
...for the added respondent
Before the Hon'ble Justice Dipankar Datta
Heard on : 18.3.08, 19.3.08, 20.3.08, 25.3.08, 26.3.08, 27.3.08, 28.3.08,
1.4.08, 2.4.08, 3.4.08, 7.4.08, 8.4.08, 23.4.08, 29.4.08,
30.4.08, 6.5.08 and 12.5.08.
Judgment on : 14.8.08
Rizwanur Rahman (hereafter Riz), since deceased, son and brother of the
petitioners 1 and 2 respectively, was laid to rest in September last. The
suspicious circumstances in which he died, the role of the State Police agencies
in investigating the cause of his death, the conduct of certain police officers of
Kolkata Police both before and after his death, alleged involvement of his father-
in-law Ashok Todi (respondent no.12) and his uncles-in-law Anil Saraogi
(respondent no. 13) and Pradeep Todi (not a party to the petition) in connection
with his unnatural death, investigation conducted by the Central Bureau of
Investigation (hereafter the CBI) being directed by this Court - all these and much
more, have exercised thoughtful consideration of this Court on the face of
eloquent arguments advanced by learned Senior Counsel for the petitioner, the
State, the accused police officers and the respondent no.12 and learned Counsel
for the CBI and the respondent no.13, both on factual as well as legal points,
based on erudition and developed by great industry. The valuable assistance
rendered to the Court needs to be appreciated at the outset.
It is discerned from the materials on record that Riz, a computer graphic
engineer working at Arena Multi Media (a computer training centre) had a love
affair with his student Priyanka Todi (hereafter Priyanka), daughter of respondent
no.12, which matured in a marriage on 18.8.07 under the Special Marriage Act,
1954. Their marital relationship had the possibility of souring the relation
between the father and the daughter and as such was not disclosed to the
respondent no.12 immediately thereafter. The couple apprehended that
respondent no.12 might interfere in their marital relationship and accordingly
they had jointly addressed a letter dated 30.8.07 to the Commissioner of Police,
Kolkata Police. The letter reads as follows:
"Sub : Registry Marriage information.
We would like to inform you that we, Rizwanur Rahman s/o Late Rezaur
Rahman, resident of 7/B, Tiljala Lane, Kolkata-19 and Priyanka Todi, d/o
Ashok Kr. Todi, resident of CG 235, Salt Lake, Kolkata-91, got married under
the presence of Marriage Officer, Sipra Ghosh, on 18th August, 2007. The
copy of our Marriage Certificate is being enclosed for your kind perusal. This
marriage was performed with our own wish and not under the influence of
any external pressure. We are also enclosing copy of our birth certificates as
proof that we are both matured.
We are presuming that our Father in Law/Father, Mr. Ashok Kr. Todi may
threaten us with dire consequences or create pressure or can send antisocial
elements or goondas to kidnap us. In view of this we hope to get protection
from your end if required."
Letters with similar contents were also addressed to the Deputy
Commissioner of Police (South Division), the Officers-in-Charge, Karaya Police
Station, Entally Police Station and Bidhannagar Police Station, and others.
The Officer-in-Charge, Karaya Police Station upon receipt of the letter
jointly written by Riz and Priyanka dated 30.8.07 had endorsed the same to S.I.,
Pulak Dutta on 31.8.07. Acting on the basis of such endorsement, S.I. Pulak
Dutta had conducted an enquiry and his report submitted to the Officer-in-
Charge, Karaya Police Station reads as follows:
"Ref : the attached letter vide L/P(y)1226/07 dt. 31.8.07
An enquiry into the attached petition was made. During enquiry the
u/sd. had been to premises no.7B, Tiljala Lane, Kol-19 and contacted Mr.
Rizwanur Rahaman s/o lt. Rezaur Rahaman of 7B, Tiljala Lane Kol-19 and
Mrs. Priyanka Todi d/o Ashok Kr. Todi of CG-235, Salt Lake, Kol-91 and
they stated that they are both adult and married each other with their
mutual concent as per Special Marriage Act and they have no complaine
against each other.
The u/sd. also found father of Priyanka Todi, Mr. Ashok Kr. Todi with other
relatives are also present inside the premises and talking with them. The
uncle of Rizwanur Rahaman was also present there.
Documents in support of their marriage was verified.
Since both are them are adult and made no complaine against each
other.
Hence we may keep watch.
This is for your kind information."
On 31.8.07 itself, Priyanka had been taken to Riz's residence at Tiljala.
Respondent no.12 was given such information whereupon he had been to the
residence of Riz to persuade Priyanka to return. The effort failed. Despite
respondent no.12 being aware of the fact that his daughter had started staying
with Riz, on the following day, Pradeep Todi (brother of respondent no.12) lodged
a complaint with the Deputy Commissioner of Police (Detective Department),
Kolkata Police alleging that Riz had abducted Priyanka. The relevant part of the
complaint reads as follows:
"My niece Smt. Priyanka Todi daughter of Ashoke Todi having completed
Graduation from Ashok Hall joined a course in Arena Multimedia situated at
60A, J.L. Nehru Road, Kolkata 20.
On 31st August, 2007, she left her home as usual for her course at Arena
Multimedia and did not return home. Then we searched for her at our
relative's house and other probable places, but did not find her.
Then we had been to her training center at 60A, J.L. Nehru Road and found
Rizewanoor Rahman - the teacher of the said institution absent. Meanwhile
on enquiry we came to know that the said teacher namely Rizewanoor
Rahman took her to his residence at 7B, Tiljala Lane, Kolkata-19 by deceitful
means with intent to marry her and detained her. We immediately reached
the residence of Rizewanoor Rahman at 7B, Tiljala Lane, Kolkata-19 and
found him there. Being asked Rizewanoor Rahman confirmed that Priyanka
Todi is within in his residence and he is going o marry her. But inspite of our
best efforts we failed to see Priyanka there which created a suspicion in our
mind that my niece may have been shifted to somewhere else.
Being scared and thinking safety and security of my niece and adverse
publicity we came back home. We searched in our house for any notes
written by my niece, if any, but in vain."
The complaint was marked to Sukanti Chakraborty, the respondent no.8
apparently by the Deputy Commissioner of Police on 1.9.07 itself, who in turn
marked it to Krishnendu Das, the respondent no.9. On 3.9.07, the respondent
no.9 submitted the following report:
"As ordered, a preliminary enquiry into the enclosed letter of complaint has
been done. Rizwanur Rahaman s/o Lt. Rezaur Rahaman of 7B, Tiljala Lane,
Kolkata-19 and Priyanka Todi d/o Ashok Todi of CG-235, Salt Lake City,
Kolkata-91 stated that they got married on 18/08/2007 as per section 13 of
Special Marriage Act before the Marriage Officer Sipra Ghosh of 26,
Rameswar Shaw Road, Kolkata-14. It also appeared that both of them are
adults. However a Xerox copy of the concerned marriage certificate has been
produced by Rizwanur Rahaman, which appears to be genuine. As such, she
is staying with him at his place at 7B, Tiljala Lane, Kolkata-19.
This is for favour of your kind information."
Pradeep Todi followed up his complaint dated 1.9.07 with another
complaint dated 8.9.07, also addressed to the Deputy Commissioner of Police,
Detective Department. This complaint was also marked to the respondent no.9
through the respondent no.8. The complaint reads as follows:
"In continuation to my previous complaint of abduction dated 01/09/07,
further this is to inform you that after meeting with Priyanka on 04/09/07
Ashoke Todi, father of Priyanka tried to communicate with her several times
but denied free access to her daughter.
Ashok Todi who is having a background of heart disease fell ill as he could
not tolerate such mental pressure. As such he was admitted in Apollo
Hospital yesterday (07/09/07). Yesterday her aunt went to Rizwanur's
residence at 7B, Tiljala Lane, Kolkata and informed Priyanka to visit her
father who was admitted in Apollo Hospital being seriously ill. She agreed
but subsequently she told that she would not go with her aunt but with
others. Unfortunately she did not visit her father on 07/09/07. As such I
think that she has been detained under pressure of Rizwanur Rahman who
is not allowing her to visit her father with some ulterior motive. I suspect that
there is some foul play behind her confinement which might be under threat
or coercion by Rizwanur and his family members."
In the meantime, while referring to the letter dated 30.8.07 addressed,
inter alia, to the Deputy Commissioner of Police (South Division) and the Officer-
in-Charge, Karaya Police Station, Riz and Priyanka jointly addressed a letter
dated 3.9.07 to them claiming protection in view of certain overt acts of
respondent no.12. The letter is reproduced below:
"Sub : General Diary
Kindly refer to our earlier letter dated 30.08.07 regarding information
of our marriage which was done on 18.08.07. The copy of our marriage
certificate was also enclosed for your kind perusal. We are presuming that
our father-in-law/father may engage some anti-socials/criminals to kidnap
us or may try to forcefully abduct us. Some antisocials are coming to our
place and threatening us of dire consequences if we continue to stay together
at our place, i.e. 7B, Tiljala Lane, Kolkata-19. They are trying to threaten and
bribe our people so that somehow the girl is sent back to her parents. Please
be informed that if anything happens to us the person who will be
responsible is Mr. Ashok Kumar Todi. We are also requesting you to provide
us protection and should also see that no such incident should take place.
This is for your information and record. Your prompt action will be highly
appreciated by us."
The Officer-in-Charge, Karaya Police Station marked it to S.I. Pulak Dutta,
once again. He then submitted a report dated 5.9.07 to the following effect:
"As ordered by you the u/sd. maintained watch in the vicinity of 7B Tiljala
Lane, Kol - 19. The Police person who are perform duty at 'kiosk' was
informed to maintain watch on time to time in and around of 7B Tiljala Lane,
Kol - 19, they were briefed. Nothing untoward took place till date. Contacted
the relatives of Rizwanur Rahaman they stated that the situation is peaceful
and normal.
This is for your information."
While these facts surface from the records produced before this Court, it is
alleged by the petitioners in paragraph 10 of the petition that Riz and Priyanka
were called upon by the then Deputy Commissioner of Police (Headquarters)
Gyanwant Singh, the respondent no. 7 to attend at Lalbazar on 4.9.07, where in
the presence of respondent no.12 and his wife, the petitioner no.2 and uncles of
Riz, he created pressure on Priyanka to return to her parents but she did not
succumb to such pressure. Respondent no.7 then directed Riz, Priyanka,
respondent no. 12, the petitioner no. 2 and his uncles to the respondent no.8
who again held out threats. Certain stamp papers containing statements were
placed before Riz by the respondent no.12 in the presence of respondent no.8
and other officers of the Anti-Rowdy section for his signature. Neither Riz nor the
petitioner no.2 and his uncles were allowed to peruse the contents of the stamp
papers. However, Riz and Priyanka having protested, they failed to obtain Riz's
signature thereon.
It is further alleged in paragraph 12 of the petition that on 8.9.07, the
respondent no.9 arrived at the petitioners' residence to convey that Riz and
Priyanka were required to attend Lalbazar to meet the Deputy Commissioner of
Police, Detective Department and they should accompany him. Around 3.30 P.M.,
Riz and Priyanka met Ajoy Kumar, the respondent no.5 at Lalbazar. The
petitioner no.2 and his uncles also accompanied them and were present to find
the respondent no.5 become furious the moment Riz and Priyanka entered his
chamber. While shouting, he threatened that if Priyanka did not return to her
parents' house, Riz would be arrested and she sent back home. Riz having
protested, the respondent no.5 became more furious and gave Riz two options.
While one option was that Priyanka must return to her parents for seven days
otherwise Riz would be arrested on charges of abduction and stealing of
valuables, the other option given to Riz was to approach the Court of law. Riz
accepted the first option having become nervous being constantly pressurized by
the respondents 5, 8 and 9. Riz was then directed to the Anti-Rowdy section
alongwith the respondents 8 and 9 and when he alongwith the petitioner no.2
reached there, they found Anil Saraogi, the respondent no.13 (uncle of Priyanka)
present. The respondent no.13 wrote on a plain white paper that Priyanka was
being taken by him to her parents for seven days. Contents thereof, signed by
Riz, Priyanka and the respondent no.13, read as follows:
"I Anil Saraogi uncle of Priyanka Todi aged about 23 years daughter of
Ashok Todi of CG 335, Salt lake City, Kolkata - 91 do hereby take charge of
my niece Priyanka todi since her father has been admitted in Apollo
Hospital, Bypass and his condition is precarious. I shall again produce her
after 7 days at 7/B, Tiljala Lane, Kolkata - 19. During her stay in her house
her sustenance, safety and security will be looked into properly.
Thanking you, I agree (illegible) for 7 days
Yours faithfully, from today at my parent's
Sd/-Anil Saraogi place.
8/1 Alipore, Sd/- Priyanka Todi 8/9/07
Kolkata -27. Received copy and I have no
8/9/07. objection.
Sd/- Rizwanur Rahman
Illegible"
Priyanka did not return. Requests of Riz to let her return fell on deaf years.
A dead body was found on 21.9.07 on the rail tracks between Sealdah and
Bidhannagar stations, under Sealdah Division of Eastern Railway, believed to be
that of Riz.
A written complaint dated 21.9.07 was lodged by the petitioner no.2 before
Karaya Police Station on 22.9.07 alleging that he suspected the hands of
respondent no.12 behind the death of his brother's unnatural death. The
complaint lodged by him reads as follows:
"Re : unnatural death of Rizwanur Rahman of 7B, Tiljala Lane, Kolkata-17.
My younger brother Rizwanur Rahman has an unnatural death and
his body was found near Dum Dum Station by G.R.P.
My said brother was married with Priyanka Todi, daughter of Ashok
Todi of CG-235, Salt Lake City, Kolkata-91.
That several times said Ashoke Todi threatened my brother with dire
consequence.
That we suspect the hands of said Ashoke Kr. Todi behind the death
of my brother."
Riz's death hurt the sentiments of the public at large and led to disruptions
in public life. This prompted the then Commissioner of Kolkata Police Prasun
Mukherjee, respondent no.3 to hold a press conference. According to the
petitioners (based on newspaper reports), he declared, inter alia, that Riz had
committed suicide and this was transparent, although report on post mortem
was yet to be received.
Enquiry into the unnatural death of Riz was initially conducted by the
Dum Dum G.R.P.S. within whose jurisdiction his dead body was found.
Thereafter such enquiry was handed over to the Criminal Intelligence
Department (hereafter the CID) by the State Government The police officers
arrayed as respondents 3, 5, 7, 8 and 9 herein, however, were transferred soon
after the death of Riz.
Alleging that Riz was killed on 21.9.07 by anti-social elements hired by
respondent no.12, in concert with the concerned police officers being the
respondents 3, 5, 7, 8 and 9 and apprehending that fair and proper investigation
into the unnatural death of Riz cannot be conducted in view of involvement of
police officers of Kolkata Police holding high ranks, the petitioners' invoked the
writ jurisdiction of this Court by preferring the instant petition praying for, inter
alia, the following relief:
"(a) A Writ in the nature of Mandamus directing that the investigation in
connection with the unnatural death of Rizwanur Rahman of 7B, Tiljala
Lane, P.S. Karaya, Kolkata-700 019, for which UD Case No.183 of 2007 has
been started and the allegations made by the petitioners in this petition
against Sri Ajay Kumar, DC, DD I; Sri Sukanti Chakraborty, Assistant
Commissioner of Police (Anti-Rowdy Section), Lal Bazaar and Krishnendu
Das, Sub-Inspector, Anti-Rowdy Section be forthwith be handed over and be
conducted by the Central Bureau of Investigation and with a further direction
to the Central Bureau of Investigation to submit a report of such
investigations before the Hon'ble Court and on perusal of such report the
Hon'ble Court may be pleased to pass appropriate order/orders as this
Hon'ble Court may deem fit and proper;
(b) A Writ in the nature of Certiorari do issue directing the Respondents to
produce all records in respect of the allegations made by the petitioners in
the petitions so that the same may be perused and appropriate Orders be
passed so that conscionable justice be done;
(c) A Declaration do issue declaring that the acts and/or actins as
complained in the petition against Respondent Nos. 4 to 9 are ultra vires
Article 21 of the Constitution of India;
(d) Rule NISI in terms of prayers (a), (b) and (c) above;
(e) An Order directing that the investigation in connection with the unnatural
death of Rizwanur Rahman of 7B, Tiljala Lane, P.S. Karaya, Kolkata-700
019, for which UD Case No.183 of 2007 has been started and the allegations
made by the petitioners in this petition against Sri Ajay Kumar, DC, DDI; Sri
Sukanti Chakraborty, Assistant Commissioner of Police (Anti-Rowdy Section),
Lal Bazaar and Krishnendu Das, Sub-Inspector, Anti-Rowdy Section be
forthwith be handed over and be conducted by the Central Bureau of
Investigation;
(f) An Order do issue directing the respondents to give police protection to the
petitioners;
(g)Ad-interim Order in terms of prayer (e) and (f) above"
It is on record (supplementary affidavit of the petitioners) that the Chief
Minister had appointed a retired Judge of this Court to hold an enquiry under
the Commissions of Enquiry Act, 1952.
The Court received the petition. Parties were duly heard. By an interim
order dated 16.10.07, it was held as follows:
"***
At the preliminary stage two issues fall for consideration. Whether the
petitioners- the mother and the brother have Constitutional and legal right
the petitioners have made out a case for an interim order as prayed for. In
my view, prima facie, the deceased and his wife on 31st August, 2007 had
drawn the attention of the various police stations apprehending threats with
dire consequences. On 21st September, he was found dead under unnatural
circumstances. The deceased can no longer seek redressal for any personal
injury caused to him. In such circumstances, it is only his near relations who
can make a prayer by filing a petition under Article 226 of the Constitution.
In this case the mother and the brother of the deceased have filed the
petition praying for an investigation by the CBI. The death of a son in the
prime of his youth has caused a void and a wound to the mother which time
can never heal. It is a shock and a loss grievous an irreparable of
unimaginable magnitude. The death has permanently deprived her of a right
to happy life with her son, since deceased, which is an inalienable part
under Article 21 of the Constitution of India. The shock bereavement and
grievance of the brother is also to be noted. Therefore, the petitioners have a
Constitutional right to move the instant petition and the petition is thus
maintainable. Let affidavit-in-opposition to the writ petition as well as to the
supplementary affidavit be filed by 30th November, 2007. Reply, if any, by
10th December, 2007. Thereafter, parties are at liberty to mention for hearing
upon notice. So far as the prayer for interim relief in the writ petition is
concerned, following facts need to be looked into. That on 18th August, 2007
the deceased and his wife drew the attention of the police stations that
respondent No.12 could threaten them with dire consequences. Prima facie it
appears despite the intimations the police gave the deceased no protection.
Instead the deceased and the petitioner No.2 were summoned to the
Lalbazar. Subsequently, the deceased on 21st September, 2007 was found
dead under unnatural circumstances and, thereafter, it appears the
Commissioner of Police, Kolkata had made some comments on the cause and
nature of death and that such comments, prima facie, have every likelihood
of prejudicing any enquiry into the cause of death. During argument it was
submitted on behalf of the State that the CID is conducting an inquiry.
Persons have been summoned. It appears from the summons dated 10th
October, 2007 that an investigation is being done in terms of section 175 of
the Code. Section 175 should be read in conjunction with section 174.
Enquiry under section 174 is permissible till inquest. Therefore, in my prima
facie view, the investigation carried out by the CID is not in accordance with
the provisions of the Code. Hence, considering the facts and circumstances of
the case, I am of the opinion, prima facie, a case has been made out for
passing an interim order. Therefore, let there be an interim order directing
the CBI to investigate into the cause of unnatural death of Rizwanur and the
CBI shall file a report in a sealed cover before this Court within two months
from the date of service of authenticated copy of this order.
***".
The order was not appealed against. The CBI proceeded to register a case
of murder [RC. 8(S)/2007-SCU.I/CBI/SCR.I/New Delhi] and, thereafter,
commenced investigation.
Though the respondents had prayed for opportunity to file counter
affidavits to the writ petition and such prayer had been granted, counter
affidavits were not filed. Prayer for extension of time was made and granted. Even
then, the respondents chose not to file their counter affidavits.
In the meanwhile CBI concluded its investigation. Report of investigation
was filed before this Court in terms of direction passed by it earlier.
Concluding portion of the report was read out in open Court. It reads as
under:
CONCLUSION
" In view of the facts and circumstances narrated above, the CBI has
decided to take the following action :
a) Prosecution of Ashok Todi, Pradip Todi, Anil Saraogi, S.M.
Mohiuddin @ Pappu, Ajoy Kumar, the then DC/DD, Sukanti
Chakraborty, the then AC/ARS and SI Krishnendu Das u/s 120-B
r/w 306/506 IPC. Ashok Todi, Pradip Todi, Anil Saraogi and S.M.
Mohiuddin @ Pappu are liable for further prosecution for the
substantive offences u/s 306/506 IPC. Ajoy Kumar, Sukanti
Chakraborty and Krishnendu Das are liable to be prosecuted for
the substantive offence punishable u/s 506 IPC.
b) RDA for Major Penalty is being recommended against Gyanwant
Singh, the then DC/HQ, Ajoy Kumar, the then DC/DD, Sukanti
Chakraborty, the then AC/ARS and SIs Krishnendu Das, Jayanta
Mukherjee and Pulak Kumar Dutta.
c) Such action as deemed fit is being recommended against Shri
Prasun Mukherjee, the then Commissioner of Police, Kolkata.
PRAYER
(i) As directed, a detailed report after conclusion of the investigation is
submitted for perusal by this Hon'ble Court;
(ii) the CBI may be permitted to file Police Report/Charge Sheet before the
appropriate Court as per provisions of Cr.P.C.; and
(iii) the Hon'ble Court, may pass any other appropriate order or direction
as it deems fit and proper in the interest of justice".
Prayer was then made by the State as well as the petitioners and other
respondents for furnishing them a copy of the report of the CBI to enable them
file their respective counter affidavits to the petition. Such prayer was opposed by
learned Counsel for the CBI. The same was turned down by an order dated
28.2.2008. Liberty was again given to them to file counter affidavits. However, it
was observed that the issue of furnishing copy of report would remain open and
would be considered again when the writ petition is heard finally.
The State, and the respondents 3, 5, 7, 8, 9, 12 and 13 filed separate sets
of counter affidavits and the petition was then taken up for final consideration.
Owing to the fact that the CBI had filed its report and had prayed therein
for leave of Court to file charge sheet before the competent court having
jurisdiction, learned Counsel for the respondents barring the CBI were called
upon to address the Court making a departure from the usual rule of allowing
the petitioners to address the Court first. Mr. Pal, learned Senior Counsel for the
respondents 3, 5, 7, 8 and 9, however, was heard in two phases, once before and
once after the petitioners were heard.
Mr. Balai Chandra Ray, learned Advocate General representing the State
and the other official respondents contended that there is no merit in the writ
petition and as such the same merits dismissal. Arguments advanced by him on
various points are noted below:
On the conduct of the CBI
(i) Vide order dated 16.10.07, this Court had directed the CBI to investigate
the cause of unnatural death of Riz. By the very nature of the order passed, it
was a fact finding enquiry which was directed to be conducted. However, the CBI
by registering First Information Report (hereafter FIR) under Section 302 of the
Indian Penal Code (hereafter the IPC) had acted ultra vires the order of the Court
in the sense that it had acted in excess of authority conferred. Having exercised
powers which were not conferred on it, the report, being the consequence of such
investigation, is ultra vires and a nullity in the eye of law. For the proposition
that any act done in good faith but contrary to provisions of law is ultra vires,
reliance was placed on the decisions reported in 1905 Law Reports 426 : Mayor,
&c., of Westminister vs. London and North Western Railway Company, AIR 1967
SCC 295 : Barium Chemicals Ltd. Vs. Company Law Board, (1989) 4 SCC 187 :
Supreme Court Employees' Welfare Assn vs. Union of India, (2003) 2 SCC 111 :
Bhavnagar University vs. Palitana Sugar Mill (P) Ltd., (1990) 3 SCC 223 : Shri
Sitaram Sugar Co. Ltd. Vs. Union of India, (2002) 1 SCC 633 : Commissioner of
Income Tax vs. Anjum M.H. Ghaswala, 1875 Law Reports 653 : Directors, & C.,
The Ashbury Railway Carriage & Iron Company Limited vs. Hector Riche.
(ii) The order of Court is also law. What is applicable in respect of statutes is
also applicable for orders of Court. Case of murder that was registered by the CBI
is in disobedience of the order of the Court. The Court's order being the source of
power to investigate the cause of unnatural death, the CBI ought not to have
transgressed into a province not authorized by the order. It should have
conducted investigation in the manner directed by the Court, or not at all. The
CBI ought to have directed investigation to find out the cause of death. If it
transpired to be a case of unabetted suicide or accident, the same should have
been reflected in its report; on the contrary, if it transpired to be a case of
homicide only then could the CBI have launched into further investigation upon
obtaining orders from Court. It had no independent authority to act except within
the parameters of the order of this Court. Power having been exercised by the
CBI in a manner contrary to the directions of Court, the entire investigation
stands vitiated. For the proposition that if an act in terms of the statute is
required to be performed in a particular manner, it has to be done in that
manner alone and that all other modes are strictly forbidden, the decisions
reported in AIR 1975 SC 915 : Ramchandra Keshav Adke vs. Govind Joti
Chavare and AIR 1936 PC 253(2) : Nazir Ahmed vs. The King Emperor were relied
on.
(iii) There has been colourable exercise of power by the CBI. Under the
pretext of the order which was the source of its power, the CBI camouflaged the
real power conferred on it and exercised power without authority of law which
appears on piercing the veil. To support the contention that any act in colourable
exercise of power cannot sustain in law, reliance was placed on the decisions
reported in (1991) 3 SCC 498: Ashok Kumar vs. Union of India, AIR 1953 SC
375 : K.C. Gajapati Narayan Deo vs. State of Orissa, AIR 1959 SC 308 :
Gullapalli Nageswara Rao vs. A.P. State Road Transport Corpn.
(iv) The report filed by the CBI is a hybrid report. Its conclusion indicates
that it is not in conformity with the order of Court. The Court did not empower
the CBI to make recommendations in relation to drawing up major penalty
proceedings against any police officer.
(v) While directing investigation into the cause of unnatural death of Riz,
the Court had not reached any conclusion that a cognizable offence had been
committed. Information relating to death is not the same as information
disclosing murder. In such circumstances, there was no information relatable to
Section 299 or 300 of the IPC and hence no FIR could have been registered for
homicide or murder. Lodging of FIR by the CBI alleging murder is absolutely
unauthorised in view of the fact that there were no materials before it at the
material point of time. Neither the post mortem report was before it nor did it
approach the CID for making available the evidence that had been collected by it.
Registration of a case of murder by the CBI amounts to usurpation of power.
Without a formal FIR, investigation could have commenced since recording of an
FIR is not a condition precedent for conducting investigation. The decision
reported in AIR 1945 PC 18 : Emperor vs Khwaja Nazir Ahmad was relied on for
the proposition that receipt and recording of an information report is not a
condition precedent to the setting in motion of a criminal investigation which is
supported by Section 157 of the Code. Reliance was also placed on the decisions
reported in (1985) 1 SCC 317 : State of West Bengal vs. Sampat Lal, AIR 1992 SC
604 : State of Haryana vs. Bhajan Lal and AIR 2008 SC 178 : Rajinder Singh
Katoch vs. Chandigarh Administration in support of the contention.
(vi) FIR lodged by the CBI does not satisfy Section 154 of the Criminal
Procedure Code (hereafter the Code) for, none had reported a case of murder
before the writ petition was filed. Since commission of cognizable offence was not
reported to the police at any point of time, the CBI suo motu could not have
registered an FIR in relation to commission of murder.
(vii) CBI had treated service copy of the writ petition as the basis for
registering FIR. It could not have done so. The writ petition does not disclose
ingredients of murder. The service copy was not signed by any of the petitioners
and as such requirement of Section 154(1) of the Code had not been fulfilled. In
this connection reference was made to the meaning of the word 'information' as
given in the New Shorter English Dictionary which is "knowledge or facts
communicated about particular subject, event, etc.". Since the word 'information'
appearing in Section 154(1) of the Code has not been defined therein, stress was
laid on accepting the lexical meaning.
Even otherwise, information collected from copy of the writ petition could
not be the basis for registering an FIR, suo motu, because Chapter X of the CBI
Manual (hereafter the Manual) requires verification of information prior to
registration of FIR and there was no verification of information by the CBI before
registration of FIR. Registration of FIR by the CBI is thus malafide.
(viii) Registration of FIR under Section 302 of the IPC is also bad because
the CBI having already formed the view that Riz was murdered, nothing remained
to be done to comply with the order of the Court. The FIR reflects the cause of
death and hence the direction of the investigation was to ascertain how Riz was
murdered and who murdered him. The investigation conducted by it is thus
beyond the periphery of the limits set by the Court by order dated 16.10.07 and,
therefore, is a blatant disobedience of the order of the Court.
(ix) The CBI had no implied power to register FIR and proceed to conduct
investigation. The report is neither in accordance with the Code nor in
accordance with the order of the Court. The FIR itself suffers from a number of
infirmities. Copy of information was neither sent to any police station, nor to the
jurisdictional Magistrate. The petition of complaint is not signed by the
petitioners. Signing of FIR by the officer of CBI is without authority.
On the conduct of the petitioners
The complaint dated 21.9.07 lodged by the petitioner no.2, received by the
Karaya Police Station on 22.9.07 at best amounts to criminal intimidation
punishable under Section 506 of the IPC which is a non-cognizable offence.
Neither any further complaint alleging commission of cognizable offence was
lodged before the police nor was any Magistrate approached. Without availing of
the statutory remedies for redress, directly the Writ Court was approached
seeking investigation by the CBI although the petitioners have no right in law to
choose an investigating agency.
The petitioners appear to be well-aware of the provisions of the Code which
provides specific remedies. It is not open to the petitioners who are conversant
with law not to take recourse to the statutory remedies available to them. Instead
of availing the same, they have approached the Court of Writ. Efficacious
alternative remedy provided by the Code was not exhausted and the writ petition
is not maintainable in view of the decisions reported in (2007) 6 SCC 171 :
Aleque Padamsee vs. Union of India, (1996) 11 SCC 582 : All India Institute of
Medical Sciences Employees'' Union(Regd.) vs. Union of India, (2006) 5 SCC 733 :
Hari Singh vs. State of U.P., 1991 Cr L J 2583 : Surinder Singh Ahluwalia vs.
Delhi Spl. Police Establishment, (2008) 2 SCC 409 : Sakiri Vasu vs. State of U.P.
Approach of the Court in directing CBI investigation
(i) Having regard to the facts and circumstances presented before the Court
on 16.10.07, no order directing investigation by the CBI ought to have been made
particularly when the CID was in seisin of enquiry. If no cognizable offence is
made out, police is not bound to investigate, and for this proposition the
decisions in State of West Bengal vs. Swapan Kumar Guha : AIR 1982 SC 949
and Bhajan Lal (supra) were relied on.
(ii) That apart, law and order problem being a State subject under List II of
Schedule VII of the Constitution, the investigating agency of the State could not
have been jettisoned. In terms of the Delhi Special Police Establishment Act
(hereafter the DSPE Act), consent of the State is a sine qua non for the CBI to
conduct investigation within its territory. Ordering of CBI investigation by the
Court without the consent of the State, though not consciously, is a threat to its
republican character and it ought to be undone at the final hearing.
(iii) At the stage the writ petition was moved, there was no scope to entrust the
CBI with investigation. Prima facie view recorded by the Court is incorrect
because police has the power to conduct preliminary enquiry. Section 174 of the
Code read with Section 175 thereof gives wide powers and inquest is not
terminated once the dead body is sent for post mortem. There is no provision of
foreclosure in Sections 174 and 175; object thereof is to serve social performance
and, therefore, has to be liberally construed. Power of investigation of unnatural
death case subsisted until reason of death was ascertained or it was found to be
unascertainable. Enquiry could not have come to an end upon sending the dead
body for post mortem. The Court's attention was invited to Reg.299 of the Police
Regulation of Bengal, 1943 (hereafter the said Regulation) to justify the action of
the State Police agency. It was submitted on the basis thereof that further
enquiry during inquest is not prohibited and enquiry may continue for more than
a day. Therefore, no illegality was committed in the present case.
Submissions made by him in respect of other points are noted below:
Since a question had arisen as to whether the order dated 16.10.07 would
operate as res judicata or not in respect of issues decided therein, learned
Advocate General submitted that only the point of maintainability of the writ
petition had been decided by the learned Judge finally and such decision could
only be questioned in an appeal from the final decision on the writ petition, if
preferred, and cannot be raised at subsequent stages of the same proceeding.
According to him all other findings were prima facie and, therefore, had not
attained finality and could be decided by this Court. Decisions cited by him in
support of his contentions in this regard are reported in 7 Moore's Indian Appeal
282 (1857-60): Maharajah Moheshur Singh vs. The Bengal Government and AIR
1960 SC 941 : Satyadhan Ghosal vs. Deorajin Debi.
On the sequence of steps taken by the State Police in respect of
investigation of unnatural death of Riz, he submitted that initially the GRP, Dum
Dum caused an inquest into cause of death of an unknown person on 21.9.07,
which later on was identified as the dead body of Riz. The complaint lodged by
the petitioner no.2 with Karaya Police Station of even date had been transmitted
to the G.R.P.S. which had already started an unnatural death case. Having
regard to the public interest which was generated consequent to death of Riz and
the media publicity over the issue, the State Government had considered it
proper to hand over investigation to the CID. The CID started investigation from
the stage the GRP, Dum Dum reached. The only provision available to the CID to
compel attendance of witnesses was Section 175 of the Code and as such notices
thereunder were issued whenever necessary. The CID had collected considerable
material and was on the verge of completing the investigation when this Court by
order dated 16.10.07 ordered investigation by the CBI.
Regarding fate of the report of the CBI, he contended that the report of the
CBI is a nullity and is practically useless. Tested with reference to Section 6 of
the DSPE Act, it is made in violation thereof. Even the CBI disregarded
regulations 9.3 and 10.1 of Chapters 9 and10 of the Manual respectively. Since
parties were not furnished with copies of the report, he expressed inability to
make submissions in respect of its contents but contended that in the event the
State is required to take further action in terms of the report against some of the
city police officers, non-furnishing thereof would amount to principles of natural
justice and reliance in this connection was placed on the decisions reported in
(1993) 3 SCC 259 : D. K. Yadav vs. J.M.A. Industries Ltd., (1993) 4 SCC 10 :
Ratan Lal Sharma vs. Managing Committee, Dr. Hari Ram (Co-Education) Higher
Secondary School and AIR 1970 SC 150 : A.K.Kraipak vs. Union of India. It was
also urged with utmost respect that apart from anything else, parties are entitled
to have copy of the report on the principle that it might create an influence on the
mind of the Court unknowingly.
In conclusion, it was submitted that the writ petition be dismissed.
Mr. Pradip Ghosh, learned Senior Counsel for the respondent no.12
commenced his argument by submitting that his client had become the victim of
the writ petition, finding himself in an unenviable position. Till date, he has not
been found guilty of any offence though as a result of publicity by the media over
the death of Riz, his right to life protected by Article 21 of the Constitution has
been thoroughly abrogated. The ordeal faced by respondent no.12 due to media
publicity whereby he has already been found guilty though proof thereof by
evidence is not yet established has had serious repercussions since the image
and prestige of the respondent no.12 has been lowered in the eyes of everyone.
Without any finding of guilt recorded against him by a competent court and
despite being entitled to all safeguards provided in the Constitution as well as in
the other laws, the report of the CBI indicting the respondent no.12 has violated
his basic human rights. Relying on the decision reported in (2002) 5 SCC 521 :
Secretary, Minor Irrigation and Rural Engineering Services, U.P. & Ors. Vs.
Sahngoo Ram Arya, it was contended that for a direction to the CBI for
conducting enquiry, the High Court must reach a conclusion on the basis of
pleadings and material on record that a prima facie case has been made out and
the right to life under Article 21 of the Constitution includes the right of a person
to live without being hounded by the police or CBI to find out whether he has
committed any offence or is living as a law abiding citizen.
According to him, situations for entrusting investigation with the CBI are
when the Court directs it to act as its instrumentality and when directed by the
Apex Court in exercise of power conferred by Article 142 of the Constitution. For
entrusting the CBI with an investigation, there has to be overriding reason as
justification for making a departure from the ordinary laws. A person who is
otherwise not guilty of blameworthy conduct must not be made vulnerable to
investigation. He submitted that the writ petition does not make out any case for
investigation by an extra-ordinary body such as the CBI, bypassing the ordinary
investigating agency, since information given by the petitioner no.2 by letter
dated 21.9.07 addressed to the Officer-in-Charge, Karaya Police Station in
relation to unnatural death of Riz does not by itself disclose commission of any
offence (unnatural death not being an offence within the meaning of the IPC).
Since the letter dated 21.9.07 did not disclose any cognizable offence, the police
was not bound to register any FIR on the basis thereof and thus there was no
reason for the petitioners to claim an order from this Court that the CBI ought to
be entrusted with investigation into cause of unnatural death of Riz. In fact, the
Court itself was not sure about any cognizable offence having been committed.
No direction in that behalf thus could be issued and it is for this reason that
instead of a direction to investigate a cognizable offence, the cause of unnatural
death of Riz was directed to be investigated.
He then submitted that the CID was well within its right to conduct
preliminary enquiry for ascertaining whether information given to the police had
any substance or not. Conducting of preliminary enquiry by the CID, without
registering any FIR after post-mortem had been conducted was contended not to
be contrary to the provisions of law. That the police before recording FIR and
conducting investigation on the basis thereof is empowered to collect information
was supported by placing reliance on the decision of the Apex Court in Rajinder
Singh Katoch (supra).
Mr. Ghosh next contended that involvement of some police officers in the
alleged offence was sought to be made out a ground for asking the CBI to
investigate without specific averments that all the police officers of the State
police including the officers of the CID would be biased and thus would not be
able to conduct investigation properly. If the petitioners' plea is to be accepted,
then on every occasion when an offence is committed by a police officer, a special
investigating agency has to be called on to investigate such offence. CID being an
independent body subordinate to the Director General, West Bengal Police and
having no connection whatsoever with the Kolkata Police, he submitted that
there was hardly any cause for apprehension that investigation being carried out
by the CID would be influenced by the then Commissioner of Police, Kolkata
Police and other senior officers. In this connection he referred to the decisions
reported in AIR 1960 SC 1073 : H.N.Narayan vs. State of Mysore, (2005) 5 SCC
363 : People's Union for Civil Liberties vs. Union of India and (1993) 3 SCC 71 :
State of Maharashtra vs. Budhikota Subbarao (Dr).
Assuming that at the initial stage presence of the respondent no.3 as
Commissioner of Police could have influenced the investigation conducted by the
officers of the CID, he contended that the likelihood of bias affecting the
investigation to be conducted by the State police agency which prompted the
Court to pass the interim order no longer survived with the transfer of the police
officers concerned to inconsequential posts and the petitioners could obtain relief
under ordinary law in the changed circumstances.
According to him, departure from the ordinary procedure of investigation
resorted to by the Court was not warranted on facts and in the circumstances.
Remedy under Section 156(3) of the Code could be invoked by the petitioners.
The interim order had spent its force and in the interest of justice, injustice
caused to a party by an interim order ought to be undone. The interim order is in
aid of a final order and it is settled law that once the Court takes up hearing of a
petition finally, it has the power, at the time of passing final order, to take a view
different from the one taken at the stage interim order was passed and to undo
any wrong that has occasioned by the interim order, as far as it lies within its
power, in the interest of justice. He asserted that it would be within the
competence of the Court to recall the order having regard to the changed factual
position as well as the present legal position. Reliance in this connection was
placed on the decisions reported in (2003) 9 SCC 671 : National Bal Bhawan vs.
Union of India and 1984 (4) SCC 251 : Probodh Verma vs. State of U.P. in this
connection.
Next, he adopted the submissions of the learned Advocate General in
relation to existence of efficacious speedy alternative remedy and while relying on
the decisions cited by him additionally relied on the decision reported in AIR
1970 SC 898 : Tilokchand Motichand vs. H.B. Munshi.
The respondents having disputed the allegations made in the writ petition,
he next contended that disputed questions of fact have surfaced for
determination and the Writ Court should be loath to adjudicate on the basis of
such disputed questions of fact. Reference in this connection was made to the
decision reported in 2000 SCC (Cri) 1248 : Pinki Basra vs. State of Punjab & ors.
On the extent of Court's power to direct CBI investigation, Mr. Ghosh
submitted that undoubtedly the Writ Court has the power to entrust the CBI with
an investigation of any particular case but such direction can be given only in the
rarest of rare cases where there is sufficient material to come to a prima facie
conclusion that there is a need for investigation by the CBI. There being a well-
defined hierarchical administrative set up of the police in the State which is the
appropriate investigating agency, direction to the CBI to investigate is likely to
create an impression that all is not well with the statutory agency which is likely
to cause a stigma. He referred to the decisions in Sahngoo Ram Arya (supra),
Sampat Lal (supra), and Common Cause, A Registered Society vs. Union of India
& ors. reported in (1999) 6 SCC 667.
He referred to the interim order dated 16.10.07 passed by this Court on
this petition to emphasize the point that the Court had directed investigation of
the unnatural death of Riz by the CBI and nothing more. He criticised the action
of the CBI in registering FIR under Section 302 of the IPC and causing
investigation of alleged murder. In this connection he echoed the submissions of
the learned Advocate General that the actions of the CBI are ultra vires and its
conclusions, as indicated in the report, are a nullity. Since the CBI acted in a
manner which is at variance with the direction of the Court and overreached the
order of the Court, the entire investigation stands vitiated. In this connection, he
relied on the decisions reported in AIR 1962 SC 486 : Bidi Leaves & Tobacco
Merchants Association vs. State of Bombay, (1985) 4 SCC 337 : Savitri vs.
Govind and AIR 1955 SC 25 : Edward Mills Co. Ltd. Vs. State of Ajmer.
He proceeded to argue that the CBI could, without registration of any FIR,
investigate the case. In support of such submission reference was made to the
Manual which provides for a preliminary enquiry without registering any FIR as
also the decision reported in (2007) 1 SCC 630 : Sashikant vs. CBI wherein
provisions of the Manual were noted.
It was then contended by him that the Court having directed CBI to
ascertain the cause of death, it should have acted as an agency entrusted to find
facts like a Special Officer appointed by the Court. The order did not inhibit
conducting of enquiry but registration of FIR amounts to usurpation of power by
overreaching the limits and as a result, a fact finding enquiry has been sought to
be converted into a regular police case. Reference in this regard was made to the
decision reported in AIR 1984 SC 802 : Bandhua Mukti Morcha vs. Union of
India.
Investigation by the CBI in the present case, according to him, has violated
respondent no.12's fundamental rights guaranteed by Articles 14 and 21 of the
Constitution of India. What was meant to be a fact finding enquiry for the
purpose of ascertaining the cause of death of Rizwanur was converted into an
investigation under Section 157 of the Code without following the safeguards
provided in the statute thus exposing a person like the respondent no.12 to an
extra-ordinary procedure which is harsher and more onerous than ordinary
procedure mandated in law which by itself amounts to violation of Articles 14
and 21 of the Constitution of India. Reference was also made to the decision in
A.R. Antulay vs. R.S. Nayak reported in (1988) 2 SCC 602 for the proposition that
if a discrimination is brought about by judicial perception and not by executive
whim, if it is unauthorized by law it would be in derogation of the right of the
respondent no.12 and that when injustice is brought to the notice of the Court it
should not feel shackled and decline to rectify that injustice or otherwise the
injustice noticed will remain for ever a blot on justice.
The report of the CBI, he continued, is nothing but a culmination of illegal
exercise of power and hence is vitiated. The Court had directed enquiry, limited
in the sense that the cause of death has to be ascertained and the CBI having
come to a finding that Riz had committed suicide, the matter ought to have been
allowed to rest awaiting further orders of Court. According to him, suicide in
itself is not an offence but attempt to suicide is, and for every suicide it cannot be
said that there must be an abettor of such suicide. The CBI, according to him,
had gone out of its way to record that it is a case of suicide abetted by some of
the respondents.
Next, he contended that every citizen has a right to obtain copy of FIR
which is a public document and it is settled law that the FIR itself can be
challenged. Reliance in this connection was placed on the decision reported in
1982 (1) SCC 561 : State of West Bengal vs. Swapan Kumar Guha. In terms of
Section 157 of the Code, the Officer-in-Charge of the Police is obliged to send the
report to the jurisdictional Magistrate without any delay so that while the
Magistrate is kept informed of registration of the case, the accused has a right to
obtain necessary copy of the FIR for approaching the appropriate Court of law for
remedy. But in the instant case though FIR was lodged surreptitiously, the same
was not sent to the learned Magistrate having jurisdiction thereby making it
impossible for the respondent no.12 to seek a legal remedy before the appropriate
Court in terms of provisions contained in the Code. Since fact of registering a
case on the basis of the FIR lodged by CBI was kept under wraps till such time it
was disclosed by the CBI in its affidavit, respondent no.12 was precluded from
laying his hands on it. Copy of the FIR not having been sent to the jurisdictional
Magistrate, it was contended that there has been non-compliance with the
provisions of the Section 157 of the Code which is fatal. Reliance in this
connection was placed on the decision in Rajeevan vs. State of Kerala reported in
(2003) 3 SCC 355. The misadventure of the CBI has caused serious prejudice to
the rights of the respondent no.12 who, though is shown as an accused, is also
entitled to equal protection of the law. Decisions in Bhajan Lal (supra), Roy V.D.
vs. State of Kerala reported in (2000) 8 SCC 590 and AIR 1962 SC 63 : Delhi
Administration vs. Ram Singh were relied on in support of the proposition that
the investigation carried out by the CBI was not legally competent and Court has
ample power to invalidate such investigation by quashing the FIR.
He reiterated his claim that the CBI having filed a report before this Court,
the respondent no.12 is entitled to a copy thereof in consonance with principles
of natural justice and fair play. Disclosure of report, according to him, is not
impermissible and he urged that the parties may be allowed to deal with it.
Reference was made to the decision reported in (1994) 1 SCC 536 : Maniyeri
Madhavan vs. Sub-inspector of Police in this regard.
It was then argued that when the statutory investigation was not allowed
by the Court and investigation was directed to be conducted by an incompetent
authority, the result cannot be relied on. Other than vague allegations, there are
no other tangible materials to make out a case against him the respondent no.12.
He also contended that the action of the CBI is in violation of Article 20(3)
of the Constitution of India. The respondent no.12 was never informed that he
had been named as an accused in the FIR till such time the Court had made an
observation in this behalf in course of hearing. Having been named as an
accused, the respondent no.12 was entitled to the fundamental right against self-
incrimination under Article 20(3). In this connection, the decisions reported in
AIR 1954 SC 300 : M.P.Sharma & ors. Vs. Satish Chandra DM Delhi, (1978) 2
SCC 424 : Nandini Sapathy vs. P.L. Dani, and (1966) 384 US 436 : Miranda vs.
State of Arizona were relied on.
According to him, the CBI had served upon respondent no.12 a notice
under Section 160 of the Code calling upon him to appear as a witness without
stating that an FIR had already been registered and that the respondent no.12
was named as an accused therein. There was thus concealment of facts by the
CBI. There was also violation on the part of the CBI not to extend protection
available under Article 20(3) and it amounts to fraud.
Before parting, he submitted that the role of the media in the present case
has definitely interfered with administration of justice. A pure and simple suicide,
as a result of media glare was presented as murder. He questioned the propriety
of the actions of the media and urged this Court, relying on the decision reported
in (2005) 2 SCC 686 : M.P. Lohia vs. State of West Bengal to deprecate
interference by the media in respect of matters which are subjudice.
He concluded by submitting that registering an FIR and investigation
pursuant thereto were unwarranted and without any authority of law and
consequently the report submitted by the CBI is illegal, unauthorised, void and
cannot be acted upon in law and liable to rejection. No case for grant of relief by
the Writ Court had been made out by the petitioners and the writ petition,
accordingly, is liable to be dismissed.
Mr. Joymalya Bagchi, learned Counsel represented the respondent no.13.
He adopted the arguments of the learned Advocate General and Mr. Ghosh and
argued a few other points. According to him, parameters for substituting ordinary
investigating/law enforcement agency by another agency requires an exceptional
case. Since the writ petition was moved a week after unfortunate death of Riz, the
core question which arises for determination is as to whether such an
exceptional case was made out or not which called for entrusting the CBI with
investigation of the cause of his unnatural death. He urged that the Court must
examine as to whether the prayers, interim and final, made by the petitioners
could have and presently can be allowed.
While referring to the complaint lodged by the petitioner no.2 dated
21.9.07, he submitted that on that date the petitioner no.2 was not aware of the
cause of death of Riz. However, the petitioners had pleaded in the petition that
Riz had been killed/murdered. What warranted the change in perception of the
petitioners, according to him, has not been disclosed.
If there be change of mind emanating from additional information, that
ought to have been communicated to the Officer-in-Charge of the police station.
As on date of presentation of the petition, communication of a cognizable offence
having been committed was not made. The transformation in the mind of the
petitioner no.2 was not made clear by stating anything in the writ petition
regarding alleged murder of Riz.
There being no exceptional case for investigation by the CBI, he contended
that the order dated 16.10.07 was not warranted on facts.
Next, it was contended that law and order being a subject included in List
2 of the VIIth Schedule of the Constitution, separation of powers which is a basic
feature of the Constitution was sought to be interfered with or at least suspended
by reason of the order dated 16.10.07. The facts were not such that a case for
investigation by CBI had been made out. The Court, therefore, erred in passing
such an order.
Even otherwise, he contended, by the order dated 16.10.07 the CBI was
not directed to investigate any crime. The primary duty of a citizen to
communicate commission of a cognizable offence was not fulfilled. Therefore, the
condition precedent for exercise of power under Section 154(1) of the Code was
non-existent. Therefore, registration of an FIR by the CBI is absolutely illegal.
Next, he referred to paragraph 26 of the writ petition where the petitioners
had assigned reason as to why a CBI probe was necessary. According to him,
very wide of proposition of law had been canvassed. Fact that one police officer
may be biased cannot end in a conclusion that the entire cadre would be biased
and the entire police force in the State would act in concert. The Commissioner of
Police, Kolkata Police is neither the head of organisation like CID nor any case of
brotherhood of uniform has been made out. In this connection reliance was
placed on the decision reported in AIR 1988 SC 747 : Darshan Singh vs. State of
Punjab. By reason of changed circumstances, he argued, likelihood of bias is
rendered remote which is an important factor to be taken into consideration.
Reference was made to the decision reported in AIR 1997 SC 243 : State Bank of
Bikaner & Jaipur vs. Srinath Gupta. Since the petitioners had not pleaded that
the CID investigation is contrary to the provision of the Code, likelihood of bias
stood obliterated.
On the authority of the decision in Shasikant (supra) and Rajendra Singh
Katoch (supra), he urged the Court to appreciate that the action of the CID in
conducting preliminary enquiry cannot be branded as contrary to law.
By relying on the decisions in Sampat Lal (supra), Rubabbuddin Sk.(1) vs.
State of Gujarat : (2007) 4 SCC 318 and Rubabbuddin Sk.(2) vs. State of Gujarat
: (2007) 4 SCC 404, it was contended that direction to CBI to enquire and/or
investigate must be preceded by a prima facie satisfaction that the statutory
investigative agency has not been discharging its duties properly and that if it is
difficult to come to a conclusion that investigation is not proceeding towards the
correct direction, CBI investigation should not be ordered.
It was then contended that unless there is a specific direction by the Court
to register an FIR on disclosure of cognizable offence and to conduct investigation
in respect thereof, the CBI is precluded from registering an FIR on its own
without obtaining permission from any Court. He referred to the decision of the
Division Bench of this Court reported in 2007 (4) CHN 842 : Association For
Protection of Democratic Rights vs. State of West Bengal and referred to
paragraph 160 thereof to contend that a specific direction was given by the
Division Bench to register and/or initiate a criminal proceeding in accordance
with law which was conspicuously absent in the order dated 16.10.07. The CBI
within six days of the order dated 16.10.07, without having any additional
material, had lodged a case/FIR under Section 302 of the IPC. By so doing, the
CBI already reached a conclusion that it is a case of murder and as the cause of
death is already known, the whole purpose of investigation as to the cause of
death was rendered meaningless. The CBI could not have register a case for
murder even on the date of investigation since information given to Karaya Police
Station was one of unnatural death and not of any cognizable offence. Therefore,
registration of the FIR by the CBI is contrary to law.
He continued by submitting that there being no authorisation by the
Court, the report of the CBI following investigation conducted on the basis of
such an FIR is unauthorised and nonest. CBI not having the statutory authority
to investigate a crime in the present case, prayer for filing police report travels
beyond the authority delegated to it and cannot form the basis of any
prosecution. Report of cause of death was called for in aid of the present
proceeding and the order was not meant to supplant the ordinary investigative
process.
There being absence of a case of failure to discharge statutory duty by the
investigative machinery of the State, the likelihood of any bias in conducting
investigation not surviving with the transfer of the concerned police officers and
the petitioners having the liberty of approaching the appropriate forum, he
contended that the terms of the interim order do not warrant continuation. In the
result, the writ petition is liable to be dismissed.
Mr. Pal, learned Senior Counsel representing the respondents 3, 5, 7, 8 and
9 put forth the following submissions.
On the point of maintainability of the writ petition, he submitted that the
writ petition does not disclose a cause of action, it involves hotly disputed facts,
and verification of the contents of the writ petition is defective since paragraphs 2
and 23 thereof and contents of paragraphs 4, 6 and 15 of the supplementary
affidavit have been affirmed as true to the knowledge of the deponent which is ex
facie bad and incurable. Reliance in this connection was placed on the decisions
of the Apex Court reported in AIR 1952 SC 317 : State of Bombay vs.
Purushottam Jog Naik and 1988 (Supp) SCC 655 : Savithramma vs. Cecil
Noronha. Based thereon, he urged that the writ petition not being maintainable
deserves to be dismissed.
Preliminary submissions made by him are noted below:
1) Since an interim order can only be in aid of the final relief and not
beyond it, the interim order dated 16.10.07 ought to be construed as
limiting the CBI investigation as prayed for in the writ petition and not
against either Prasun Mukherjee or Gyanwant Singh.
2) Having regard to the law laid down in Common Cause (supra), the
prayer in the writ petition for investigation by CBI into the acts and
conduct of these persons and to find out whether or not they have
committed any offence cannot be granted since it is not permissible in
law.
3) No criminal case was filed by the petitioners (i.e. complaint under
Section 200 of the Code or petition under Section 156(3) of the Code)
and no complaint was lodged with the police station disclosing
commission of cognizable offence by any of the police officers. The
complaint dated 21.09.07 lodged by the petitioner no.2 does not contain
any reference to these police officers and the entire grievance is against
respondent no.12. The impleadment of the police officers is only an
afterthought. The petitioners have therefore failed to make out any case
of inaction of the State to conduct any investigation into any offence
that might have been committed by these police officers.
On the Court's order dated 16.10.07, he contended that the order directing
CBI to investigate is ultra vires the Constitution which makes law and order an
exclusive State subject in List II of the 7th Schedule of the Constitution. CBI has
no power and jurisdiction to investigate in respect of offences of murder,
homicide, aiding and abetting suicide as it has done in the instant case. Detailed
submissions were made in this connection by referring to the provisions of the
DSPE Act and particularly Sections 3, 5 and 6 thereof.
It was further submitted by him that the conclusion arrived at by the Apex
Court in Sampat Lal (supra) is not law declared under Article 41 of the
Constitution : conclusion therein is virtually based on the consent given by the
learned lawyer for the State. No consent having been granted by the State of West
Bengal under Section 6 of the DSPE Act for exercise of power and jurisdiction by
the CBI in the State of West Bengal in respect of offences under Section
306/506/120B of the IPC, the observations in the report of the CBI regarding
recommendation of charges under the aforesaid sections against the respondents
5, 8 and 9 is totally beyond its jurisdiction, illegal and ultra vires the
Constitution.
He adopted the submissions of Learned Advocate General to contend that
the CBI has proceeded on a misreading of the order dated 16.10.07 and
consequently its action and report are ultra vires.
He next contended that the interim order dated 16.10.07 cannot in any
way restrict the scope of the final order. According to him reasons disclosed in
the interim order are ex facie erroneous. According to the scope of
enquiry/investigation under Sections 174/175 of the Code, it could have been
carried on upto the date of receipt of post-mortem report finally. It is his
contention that only after obtaining such post mortem report can the final report
of a reported case of unnatural death under Section 174 of the Code be filled in
and submitted to the appropriate Magistrate. It is a matter of record that the
State Investigating Agency (at that time CID) could not complete its investigation
under Section 174 since prior thereto interim order dated 16.10.07 was passed
by this Court. As a result, the final report of the unnatural death case could not
be submitted. Reference in this connection was made to page 7 of the affidavit
dated 5.3.08 and Annexure "R-2" thereto filed on behalf of the State wherefrom it
would appear that the portion of the form of final report has been kept blank
which could only be filled up after receiving the post mortem report finally. These
could not have been known to the learned Judge at the time of passing interim
order since these were not placed before the Court.
Regarding the CBI's actions after order dated 16.10.07, it was submitted
that the Court by order dated 16.10.07 while directing CBI to investigate into the
cause of unnatural death of Riz did not allow the petitioners' other prayer for
handing over investigation by CBI in relation to allegations made against
respondents 5, 8 and 9. Though the first part of prayer (e) of the petition was
allowed by the Court, the other part was not allowed and, therefore, should be
deemed to have been rejected by the Court. Thus CBI acted without jurisdiction
in purporting to investigate into allegations made against the police officers.
Also, the CBI had no jurisdiction to investigate in view of the bar under
Section 6 of the DSPE Act. The scope of the order of the Court was restricted to
investigation of unnatural death of Riz in relation to U.D. Case No.183/07, to be
carried out under Section 174 of the Code for finding out the cause of unnatural
death and nothing more. Consequently, the order dated 16.10.07 lifted the bar of
Section 6 in relation to this limited investigation, and for any offence beyond
investigating into the cause of death, the bar of Section 6 would apply and hence
the CBI had no jurisdiction to cause any investigation beyond this limited scope.
CBI report is without jurisdiction in so far as it extends beyond investigation of
unnatural death case. All findings and observations in the CBI report against the
police officers are thus ultra vires and illegal.
The action of the CBI in straightway registering an FIR without a
preliminary enquiry was also subjected to criticism by Mr. Pal. According to him
the Manual in Chapter 9 (clause 9.3) contemplates preliminary enquiry in case of
an unnatural death. Without any such enquiry, the CBI took the unusual step of
registering murder case under Section 302 which is contrary to the Manual. It
was also contended that the FIR allegedly drawn up by the CBI was made over to
the Court of the learned Chief Metropolitan Magistrate, Calcutta on or about
17.11.07 after an unexplained delay of 30 days of its registration and that the
CBI did not approach the jurisdictional Magistrate at Sealdah. Since the writ
petitioners did not allege that the accused police officers are guilty of abetment of
suicide, the CBI by arriving at such finding proceeded beyond the writ petition.
With regard to non-disclosure of report of the CBI to the parties, it was
contended that the scope of the writ petition cannot be expanded by virtue of
such which was not made available to the respondents represented by him as a
result whereof they had no chance to indicate their stand in relation thereto. The
CBI report being a subsequent event and the respondents not having had the
opportunity to consider it or deal with it and in the absence of averments in the
writ petition or in the affidavits, the Court may not reach a conclusion that
further steps are required to be taken on the basis thereof which may contain
observations/findings against the respective respondents. In this connection,
reliance was placed on the decision reported in (1998) 7 SCC 469 : Rani
Laxmibai Kshetriya Gramin Bank vs. Chand Behari Kapoor.
Next, he contended that non-disclosure of the report of the CBI is violative
of principles of fairness and would render this proceeding illegal and void. Such
non-disclosure is a fatal defect in that it is contrary to basic canons of justice.
Once the adjudicator of a proceeding looks into a document, irrespective of the
result that such look might produce, a litigant simultaneously must be allowed
access to such document and failure would constitute violation of principles of
natural justice. The authorities relied on in this connection are reported in (1975)
1 SCC 155 : State of Punjab vs. Bhagat Ram; (1986) 3 SCC 229 : Kashinath
Dikshita vs. Union of India; (1994) 5 SCC 118 : Mohd. Quaramuddin vs. State of
A.P.; (1993) 1 SCC 13 : State Bank of India vs. D.C. Aggarwal; (1974) 3 SCC 459
: S. Parthasarathi vs. State of A.P.; (1976) 1 CLJ 571 : (2006) 11 SCC 356 :
Inderpreet Singh Kahlon vs. State of Punjab; (2007) 1 SCC 110 : M.C. Mehta
(Taj Corridor scam) vs. Union of India; (1982) 2 SCC 376 : State of U.P. vs. Mohd.
Sharif; and (1991) 1 SCC 588 : Union of India vs. Mohd. Ramzan Khan
He contended that no privilege was claimed in respect of the report of the
CBI and not allowing the parties access thereto would be contrary to law. The
decision in S.P.Gupta vs. Union of India : AIR 1982 SC 149 (paragraphs 55-69)
was referred to in this connection.
The recommendation of the CBI in relation to initiation of disciplinary
proceedings against the respondents 5,7, 8 and 9 was also severely criticized by
him by submitting that the CBI transgressed its limit. Service conditions,
including disciplinary proceedings and penalty that can be imposed against them
are governed by statutory rules subject to Articles 310 and 311 of the
Constitution. Whether or not a disciplinary proceeding should be initiated
against a particular officer is the exclusive domain of the respective disciplinary
authorities of the officers. Reliance in this connection was placed on the decision
reported in AIR 1991 SC 1507 : Nagaraj Shivarao Karjagi vs. Syndicate Bank.
Referring to the Manual of the CBI, it was contended that it is fallacious to refer
thereto as the source of power of CBI to recommend disciplinary action, since the
Manual cannot enlarge the scope of the DSPE Act which does not empower CBI
to recommend disciplinary action. In any event, it was contended that the
investigation conducted by police agency under the provisions of the Code can
only end in a report in final form and not in recommendation of disciplinary
proceedings. The recommendation being totally beyond the jurisdiction of the CBI
and ultra vires the Constitution, he urged the Court to set it aside.
No case, it was submitted, had been made out against Prasun Mukherjee,
respondent no.3. The petitioners had not made any prayer for investigation by
the CBI in relation to any allegation against respondent no.3. That apart, neither
any declaration was prayed for against him on the basis of Article 21 of the
Constitution nor Rule Nisi has been prayed for against him. Therefore, the writ
petition is liable to be dismissed against respondent no.3 with compensatory
costs. In this connection he referred to the decision reported in (2008) 3 SCC 183
: Ganapati Madhav Sawant vs. Dattur Madhav Sawant for the proposition that
scope of the writ petition has to be restricted to what has been pleaded therein
and its scope cannot be expanded without amendment.
By referring to the transcript of the press conference of Prasun Mukherjee
as produced by Kolkata T.V. in compliance with the Court's order, it was
contended that respondent no.3 had never stated that it was transparent that Riz
had committed suicide, as alleged in the writ petition; on the contrary, he had
commented in such press conference that Riz seemed to have committed suicide
apparently. Further, the word transparent was used by the respondent no.3 in
the press conference in a different context and not in respect of the cause of
death. No conclusive opinion as to cause of death was given by the respondent
no.3 at the press conference and it stands established from the transcript
produced in Court.
The observations made by the learned Judge in the interim order dated
16.10.07 to the effect that the Commissioner of Police had made comments
which, prima facie, have every likelihood of prejudicing any enquiry into cause of
death is not based on records which have now been made available to the Court.
Therefore, it was submitted with respect that the Court can and should hold that
there was no ground for displacing the State machinery of investigation and to
hand over investigation to the CBI.
Countering the allegation of failure on the part of the respondent no.3 to
act on the letter dated 30.8.07 written by Riz and Priyanka, it was contended that
the allegation is absolutely incorrect. The said letter was addressed to the
Commissioner of Police and not personally to respondent no.3. It was received by
the receiving section of police headquarters at Lalbazar but was never placed
before the respondent no.3 as it was routed out of police headquarters at
Lalbazar to another police station on the point of jurisdiction. It was ultimately
routed back to Kolkata Police headquarters on 25.9.07. By that time, Riz had
died. It was further submitted that respondent no.3 having been transferred from
Kolkata Police immediately after death of Riz is not in a position to substantiate
the course of the said letter dated 3.8.07.
Next, it was urged that the petitioners had also failed to make out any case
against Gyanwant Singh, respondent no.7 for CBI investigation into his conduct
and, therefore, the acts and conduct of respondent no.7 could not have been
made the subject matter of CBI investigation.
While defending respondent no.7, Mr. Pal contended that allegations made
against him are to be found in paragraph 10 of the writ petition in relation to the
incident that purportedly took place on 4.9.07 and paragraph 6 of the
supplementary affidavit. It was denied that the respondent no.7 had called Riz
and Priyanka at Police Headquarters, Lalbazar and that he had ever met Riz or
any of his family members. In respect of the allegation regarding T-shirts, the
stand of the respondent no.3 as expressed in paragraph 12 of his affidavit-in-
opposition was adopted. According to him, no act or conduct of respondent no.7
could be construed as violative of rights of Riz protected under Article 21 and,
therefore, the Court ought not to make any order affecting respondent no.7.
On behalf of respondents 5, 8 and 9 it was submitted by him that since
they have been accused of a criminal offence, Article 20(3) of the Constitution
gives them immunity from being compelled to be a witness against themselves
and as such they are entitled to exercise their right to remain silent with regard
to the purported events of 1.8.07, 4.8.07 and 8.9.07. Any finding by this Court
vis-à-vis prayer (c) of the petition would necessarily involve adjudication of
disputed questions of fact and prejudice their right as accused persons apart
from being in violation of Article 20(3). In this connection, decisions in M.P.
Sharma (supra), Collector of Customs vs. Cal. M. & Cycle Co. : AIR 1958 Cal 682,
K. Joseph Augusthi vs. M.A. Narayanan : AIR 1964 SC 1552 and Nandini
Satpathi (supra) were relied on.
While referring to the written complaints made by Pradip Todi, it was
contended on behalf of the respondents 5, 8 and 9 that they clearly acted in
discharge of their official duties. In view of these complaints, neither of their acts
and conduct could be construed as violative of Article 21 of the Constitution nor
have the writ petitioners been able to show any. According to him, there is
therefore no scope of any action of these officers being declared to be violative of
any right of anyone under Article 21 of the Constitution. In this connection, it
was contended that the police is not barred to give advice and to ensure that
there is no confrontation. The people at large with their own private problems
approach the police authorities with the expectation that the very presence of the
police would act as a deterrent in the escalation of such problems which
otherwise have the potentiality of leading to undesirable consequences involving
commission of offence. This, he submitted, is statutorily recognised in Section
149 of the Code and 23 of the Police Act. Reference was also made to the Indian
Standards of Code of Conduct for the Police - Human Rights, International
Challenges, by Dr. S. Subramanian (page 262).
He also contended that after 8.9.07, even according to the writ petitioners,
Riz till his death on 21.9.07 had no contact with Kolkata Police. It is further
revealed from the writ petition that Riz was in touch with Priyanka during this
period and, therefore, any nexus or link between the death of Riz on 21.9.07 and
the alleged action of respondents 5, 8 and 9 admittedly 13 days prior to that does
not arise and thereby the requirement of offences of abetment is not met. Even in
the letter to the Karaya Police Station dated 21.09.07, the petitioner no.2 did not
air any grievance against the police despite he being present in each of the
interactions between Riz and Priyanka on the one hand, and the police officers
and respondent no.12 on the other hand. He cannot thus claim to be unaware of
the alleged actions of the police and the allegations that have been made are
clearly an afterthought in order to sensationalise the matter.
He concluded by submitting that the writ petition should be dismissed in
limine with penal costs and the report of the CBI prepared without due authority
of law should also be set aside.
Answering the contentions raised on behalf of the State, the city police
officers and the private respondents, Mr. Bandopadhyay, learned Senior Counsel
appearing for the petitioners advanced elaborate arguments touching factual
incidents vis-à-vis legal points preceding and following the death of Riz, and on
other relevant issues.
According to him, after Riz married Priyanka on 18.8.07, a joint letter was
written by them on 30.8.07 addressed to the Commissioner of Police informing
him of their marriage which was solemnised according to their wishes and not
under the influence of any pressure and an apprehension was expressed that
respondent no.12 might threaten them with dire consequences and anti-social
elements/goondas might be hired to kidnap them. They sought for protection of
the police. Letters with the same contents were also sent to other police officers
in the State, namely the Deputy Commissioner of Police (South Division), the
Superintendent of Police, 24 Parganas (South), Officers-in-Charge of Entally,
Bidhannagar and Karaya Police Stations as well as to the Chairman of the West
Bengal Human Rights Commission.
Immediately thereafter Priyanka started residing in her matrimonial home
and also informed the respondent no.12 of the same. On 31.8.07, the respondent
no.12 visited the residence of Riz and persuaded him and the petitioners to send
Priyanka back, to which she did not accede. On the same night, two police
officers attached to Karaya Police Station viz. Jayanta Mukherjee and Pulak
Dutta visited the residence of Riz and created mental pressure on Priyanka and
Riz to persuade her to return to her parents' house which was again turned down
by her.
Instead of providing assistance and protection to Riz and Priyanka, the
authorities of Kolkata Police summoned them on 1.9.07, 4.9.07 and 8.9.07 at
Lalbazar. No complaint disclosing commission of cognizable offence by Riz was
lodged at any police station and even if lodged, no FIR was registered. In the
absence of registering an FIR for commission of cognizable offence and in the
absence of any order from a competent Magistrate directing investigation of a
cognizable offence under Section 156(3) of the Code, the authorities of Kolkata
Police had no authority whatsoever to summon Riz at Lalbazar. Referring to the
decision reported in AIR 1955 SC 196 : H.N.Rishbud vs. State of Delhi which
explains what "investigation" under the Code would consist of, it was contended
that examination of persons should also fall within the ambit and scope of
investigation but in the absence of an FIR, no investigation could have been
conducted and calling Riz at Lalbazar was thoroughly illegal.
Respondents 1, 2, 4, 6, 10, 11, 14 and 15 did not make their versions
available while countering statements made in the writ petition up to the
incidents of 8.9.07 and therefore the averments made by the petitioners remain
uncontroverted. Similar is the position with respondents 3, 5, 7, 8 and 9 who
chose not to controvert the material allegations levelled against them by the
petitioners. Reliance was placed on the decision reported in AIR 1993 SC 2592 :
Smt. Naseem Bano vs. State of U.P. for applying the doctrine of non-traverse.
In course of strenuously urging that the police officers as well as the
private respondents had violated Riz's right protected under
Article 21 of the Constitution, reliance was placed on the decisions reported in
(2003) 6 SCC 1 : Kapila Hingarani vs. State of Bihar, AIR 1986 SC 180 : Olga
Tellis vs. Bombay Municipal Corporation, AIR 1978 SC 597 : Maneka Gandhi vs.
Union of India and AIR 1963 SC 1295: Kharak Singh vs. State of U.P. Reference
was also made to the decisions of the Allahabad High Court reported in 2002 Cr.
L.J. 3588 : Samsher Alam alias Sheru vs. State of U.P. and AIR 2006 ALL 60 :
Smt. Pooja Arya vs. State of U.P. for the proposition that the right to life under
Article 21 of the Constitution guarantees the right to privacy as also the right to
adult citizens of this country the freedom to marry according to their own wishes
and that such sacrosanct privilege should not be allowed to be rendered non-
functional by the police authorities in their effort to dislodge or undo inter-
religious marriages. For the proposition that if one does not break a law, the right
to life and liberty would include the right not to be disturbed and the right to be
left alone is recognised to be a right under Article 21 of the Constitution, the
decision reported in (2008) 2 SCC 370 : Directorate of Revenue vs. Mohammed
Nisar Holia was relied on. The aforesaid decisions clearly lay down the law that in
case of inter-religious marriage if a police officer or any other person interferes
with the marital life of a couple, the same shall amount to violation of Article 21
of the Constitution.
Reliance was also placed on the decision reported in AIR 2006 2522 : Lata
Singh vs. State of U.P. to buttress the contention that the police officers had no
business to interfere in the conjugal life of an adult couple and that the Apex
Court had directed initiation of criminal proceedings against those who try to
break up inter-caste or inter-religious marriages.
In this connection reliance was also placed on the decision in Dr. Dinesh
Kumar & Ors. Vs. Motilal Nehru Medical College, Allahabad reported in (1990) 4
SCC 627 (paragraph 8) for the proposition that directions of the Apex Court are
not intended to be brushed aside or overlooked or ignored and meticulous
compliance is the only way to respond to such directions. Reference was also
made to Article 144 of the Constitution of India which ordains that all
authorities, civil and judicial, shall act in aid of the Supreme Court. The police
officers and respondent no. 12 having harassed Riz and Priyanka and having
committed acts of violence, order on the concerned authorities to institute
appropriate criminal proceedings against them in view of the directions given by
the Apex Court in Lata Singh (supra) was prayed.
The police officers have interfered in the conjugal life of Riz and Priyanka
without valid cause and, therefore, have exposed themselves to the risk of having
a declaration against them that they have acted against right to life and liberty.
By summoning Riz at Lalbazar without there being a cognizable case to be
investigated on registration of FIR, the respondents 5, 7, 8 and 9 acted ultra vires
the provisions of the Code and invaded the rights of Riz as protected by Articles
21 and 14 of the Constitution and, therefore, their impugned actions are
unconstitutional. The decision reported in 2001 Cr.L.J. 238 : Smt. Soubhagya vs.
The Chief Secretary, State of Karnataka was relied on while urging the Court to
direct the State to take appropriate disciplinary action against the erring police
officers.
Inspection of copy of documents seized by the CBI reveal awareness of the
respondent 12 as well as the police officers that Riz and Priyanka were living
together as husband and wife and hence there was no scope to entertain any
complaint that Riz by deceitful means had persuaded Priyanka to stay with him
or for the police officers of Kolkata Police to summon Riz and Priyanka, unless of
course they were forced upon to create a situation to break the marriage between
Riz and Priyanka under the influence of the respondents 12 and 13.
It was further contended that soon after Riz had been reported to be dead,
the petitioner no.2 had lodged a written complaint with the Karaya Police Station
expressing in unequivocal terms that hands of the respondent no. 12 was
suspected behind such death. In spite thereof, no cognizable case was started
against respondent no.12. Enquiry was undertaken by the CID into the
unnatural death of Rizwanur, as submitted by the learned Advocate General
before the learned Judge who passed the interim order on 16.10.07, which was
thoroughly illegal. In terms of Section 154 of the Code, FIR relating to a
cognizable case was required to be registered and investigation of the same ought
to have been conducted.
He submitted that inquiry according to the Code means every inquiry
conducted thereunder, other than a trial by a Magistrate or Court. There was no
order of the Magistrate to conduct enquiry in the case of unnatural death of Riz
and question of conducting enquiry did not arise. After Riz's expiry, post-mortem
of his dead body was conducted on the following date and the corpse was
interred on that day itself. In terms of Section 174 of the Code read with Section
175 thereof, there was no scope to conduct any enquiry into the unnatural death
of Riz after the inquest was over. Scope of investigation under Section 174 of the
Code is restricted till inquest. Section 175 has to be read in conjunction with
Section 174 and thus can be invoked only during inquest of the dead body. The
CID had started enquiry, according to the State, on and from 27.9.07 after the
corpse of Riz had been interred and there was thus no scope for the CID to
summon any person for investigation under Section 175. The CID had in fact
conducted investigation in connection with unnatural death of Riz without
registering a cognizable case on the basis of complaint dated 21.9.07 which is per
se illegal.
Regarding the scope of Section 174 of the Code, the decisions reported in
(1975) 2 SCC 570 : Kodali Purnachandra Rao vs. Public Prosecutor and (1975) 4
SCC 153 : Pedda Narayana vs. State of A.P. were relied on.
It was next contended that in case of commission of a cognizable offence,
the provisions contained in the Code do not confer any power on the police
officers to hold preliminary enquiry. According to him, the submissions of learned
Advocate General and other learned Senior Counsel for the parties that CBI
ought to have conducted preliminary enquiry before recording an FIR under
Section 302 of the IPC has no substance at all. Decisions relied on by him for the
proposition that preliminary enquiry is unheard of in the scheme of the Code are
reported in 1994 Cr. L.J. 2502 : Kuldip Singh vs. State; AIR 1967 Cal 47 :
Mannalal Khatic vs. The State; 2003 Cr. L.J. 1710 : Shiv Parshad Pandey vs.
CBI; 2002 Cr. L.J.337: P.Raghuthaman vs. State of Kerala; 2001 Cr. L.J. 2587:
Mahindro vs. State of Punjab; 1994 Cr. L.J.1833 : Mrs. Vidya Stokes vs. State of
Himachal Pradesh; 2002 Cr. L.J. 2113 : Giridharilal Kanak vs. State; 1999 Cr.
L.J. 274: Udaybhan Shuki vs. State of U.P.; and AIR 1971 SC 520 : P.Sirajuddin
vs. State of Madras.
The decision in Shashikant (supra) was relied on in support of the
proposition that registration of a case is sine qua non for starting an
investigation. The decision reported in (2001) 7 SCC 536 : Hemant Dhasmana vs.
CBI was heavily relied on in support of the contention that police referred to in
Chapter XII of the Code, for the purpose of investigation, would apply to the
officer/officers of the DSPE Act and that on completion of investigation, report
has to be filed by it in the manner provided in Section 173(2) of the Code.
According to him conducting of preliminary enquiry into an offence has been
introduced by way of judicial verdict since the same is not recognised in the
Code. On the basis of the aforesaid submissions, he contended that the CBI had
not committed any illegality by registering a case under Section 302 of the Code
without making any preliminary enquiry.
It was submitted that sequence of events would suggest a clear tendency
on the part of the State's investigating agency of not disabusing its mind that
death of Riz was suicidal based on comments made by respondent no.3. As a
result, no cognizable case on the basis of the complaint lodged by petitioner no.2
was recorded and there was no investigation at all in respect of such complaint.
In aid of the contention that the police authorities should have disabused their
mind, reliance was placed on paragraph 29 of the decision in Sampat Lal (supra)
as also the decision reported in 1989 Cr.L.J. 1898 : Patel Lilabhai Ambalal vs.
Patel Kanubhai Mafatlal wherein the police was directed to register the written
complaint as FIR for offence punishable under Section 302 of the IPC and other
sections and to conduct investigation.
Reliance was also placed on the decision reported in AIR 1982 SC 826 :
Bhagwant Singh vs. Commissioner of Police to contend that there is similarity in
conducting of lackadaisical investigation by the police authorities which was
admonished by the Apex Court. Paragraph 49 of the decision in Bhajanlal (supra)
was relied on for the proposition that "reasons to suspect" has to be governed
and dictated in the facts and circumstances of each case and at that stage the
question of adequate proof of facts alleged in the FIR does not arise. Based
thereon it was submitted that this would demolish the submission of learned
Senior Counsel for the respondents that the complaint lodged by the petitioner
no.2 did not disclose any offence. It was contended that the police has no
absolute and unfettered discretion whether to prosecute an accused or not and in
this connection reliance was placed on the decision reported in (1987) 1 SCC 288
: Shivananda Paswan vs. State of Bihar.
In support of the contention that the High Court has the power to direct
CBI to investigate, reference was made to the decisions in Sampatlal (supra),
Sakiri Vasu (supra), Central Bureau of Investigation vs. State of Rajasthan :
(2001) 3 SCC 333, Gudalure M.J. Cherian vs. Union of India : (1992) 1SCC 397,
R. S. Sodhi vs. State of U.P. : AIR 1994 SC 38 and Central Bureau of
Investigation vs. State of Gujarat : AIR 2007 SC 2522. Committee for Protection
of Democratic Rights vs. State of West Bengal reported in 2001 (2) CHN 98,
Association for Protection of Democratic Rights (supra) and State of West Bengal
vs. Jawahar Singh reported in 2008 (1) CHN 559 are the Division Bench
decisions of this Court which were relied upon for the same effect. Reliance was
also placed on the decisions in 1994 Supp (1) SCC 145 : Mohammed Anis vs.
Union of India and (1996) 3 SCC 682 : State of Bihar vs. Ranchi Zila Samta Party
for the proposition that pendency of reference before Constitution Bench of the
Apex Court does not bring everything to a grinding halt.
On the point that existence of alternative remedy is not an absolute bar to
entertain a writ petition, reliance was placed on the decisions reported in AIR
1971 SC 1021 : Century Spinning & Manufacturing Co. Ltd. vs. The Ulhasnagar
Municipal Council, AIR 1966 SC 142 : Sales Tax Officer, Jodhpur vs. M/s. Shiv
Ratan G. Mohatta, (1998) 8 SCC 1 : Whirlpool Corporation vs. Registrar of Trade
Marks, AIR 2005 SC 3454 : Mrs. Sanjana M. Wig vs. Hindusthan Petro
Corporation Ltd., (2004) 3 SCC 553 : ABL International Ltd. vs. Export Credit
Guarantee Corporation, 2007 AIR SCW 2010 : M/S. Popcorn Entertainment vs.
City Industrial Development Corporation, 2007 AIR SCW 6879 : BCPP Majdoor
Sangh vs. N.T.P.C. and (2008) 1 SLR 5 : M.P. State Agro Industries Development
Corporation Ltd. vs. Jahan Khan.
He also urged the Court to lay down the law that in a particular case where
State action is challenged on the ground of violation of Article 21 and the Article
226 petition is not entertained on the ground of availability of an efficacious
alternative remedy, that would amount to exclusion of a person's right to seek
relief from Court which would hit the basic structure of the Constitution. In this
connection he also referred to the decision of the Apex Court reported in (1997) 3
SCC 261 : L. Chandra Kumar vs. Union of India for the proposition that no law
can take away the power exercisable by the Court under Article 226. If that is so,
that would hit the basic structure of the Constitution.
The decisions of the Apex Court reported in AIR 66 SC 81 : Dwarkanath vs.
Income Tax Officer, (1986) 2 SCC 679 : Comptroller & Auditor General of India
vs. K.S. Jagannathan, (1999) 4 SCC 526 : K. Venkatachalam vs. A. Swamickan
and AIR 1989 SC 1607 : Shri Anadi Mukta Sadguru S.M.V.S.J.M.S. Trust vs. V.
R. Rudani were relied on for emphasizing the High Courts power to issue
Mandamus under Article 226 and based thereon it was submitted that since no
investigation was conducted by the State police and no FIR was lodged on the
complaint of the petitioner no.2, this Court rightly directed the CBI to investigate
and this was all the more necessary since highly ranked police officers of the
State had been accused of indulging in illegal activities and also to instill
confidence in the mind of the public.
He then contended that the State did not place complete facts before the
Court and in fact has tried to hide and/or suppress facts. Decisions reported in
AIR 1973 SC 207 : Mohd. Subrati alias Mohd. Karim vs. State of West Bengal
and (2008) 2 SCC 479 : Nehru Yuba Kendra Sangathan vs. Mehbub Alam Laskar
were relied on in support of the contention that it is obligatory on the part of the
State to place before the Court all the relevant facts relating to the impugned
action truly, clearly and with utmost fairness.
Regarding the interim order passed on 16.10.07 it was contended that the
cause of death of Riz was directed to be investigated and that there was no
ambiguity in the order. Relying on the decision reported in (2004) 7 SCC 219 :
BPL Limited vs. R. Sudhakar it was contended that to understand an interim
order one has to look to the prayer made to the interim relief, facts of a given
case and the terms of such order.
It was next contended that although the Manual makes a provision for
preliminary enquiry but it is not obligatory on the part of the CBI to initiate
preliminary enquiry in each and every case inasmuch as the Manual cannot
override the provisions of the Code. The decision reported in AIR 2008 SC 441 :
Paramjit Singh @ Mithu Singh vs. State of Punjab was relied on wherein it has
been held that investigation procedure prescribed in the Code is required to be
scrupulously followed by the concerned Officer-in-Charge of a Police Station and
that the local Police rules do not in any manner override the provision of the
Code. The selfsame decision was also relied on for the proposition that a defect of
procedural irregularity in investigation, if any, cannot vitiate and nullify the trial
based on such defective investigation.
Countering arguments of learned Senior Counsel in relation to enjoyment
of immunity under Article 20(3) of the Constitution, it was contended that the
said provision has no application in the present case at all. According to him,
Article 20(3) is available to an accused person either before the police officer or
before the Criminal Court where the trial is conducted. Decisions in Nandini
Satpathy (supra) and Tukaram G. Gowkar vs. R.N. Shukla reported in AIR 1968
SC 1050 were referred to for the category of cases where protection of Article
20(3) would be available. It was also contended that if the respondents had made
statements in an affidavit countering allegations contained in the writ petition,
the same cannot be treated as evidence in a criminal case having regard to the
decision reported in AIR 1977 Del 73 : Parkash Rai vs. J.N. Dhar.
Based on the aforesaid submissions it was ultimately contended that the
Court may be pleased to declare the acts of all the police officers involved
including respondent no.3 unconstitutional.
Referring to the document being Annexure R-2 of the counter affidavit of
the State, he contended that the incident was first reported by the guard of a
local train that one male trespasser had been knocked down and killed (aged
about 55 years). The case proceeded on the basis on recording of such age. Later
on, in another affidavit affirmed on behalf of the State on 31.3.08, the age of the
deceased was recorded as 40. Since the petitioners had not been furnished copy
of the CBI's report it is uncertain as to whether the CBI took note of such
difference of age and whether the dead body of Riz which was handed over to the
family of the petitioners was the body which was found on the Railway tracks or
not. Accordingly, it was urged that the CBI ought to be directed to make further
investigation on the point.
In view thereof, he prayed that the CBI ought to be directed to proceed
further in accordance with law including making a further investigation regarding
the discrepancy in recording of age of Riz which has surfaced from the various
documents on record.
It was also claimed that a direction be issued for institution of criminal
case against all the erring police officers and Ashok Todi and his relatives for
acting in a heinous manner to break the marital tie of Riz and Priyanka, in terms
of the decision in Lata Singh (supra).
Mr. Ranjan Roy, learned Counsel representing the CBI sought to justify its
actions by drawing reference to the order passed by this Court on 16.10.07.
According to him, the Court by the said order having recorded a prima facie
conclusion that the investigation being carried on by the CID under Sections
174/175 of the Code was not in accordance with law and having directed the CBI
to investigate the cause of death of Riz, investigation was taken up by it after
registering an FIR on the basis of the contents of the writ petition wherein the
petitioners had alleged that Riz had been killed by respondent no.12 with the aid
and assistance of the other respondents. In paragraph 2 of the petition the
petitioners had alleged that Riz had been killed and this constituted prima facie
material for the CBI to suspect murder. Since investigation under Section 174 of
the Code was declared not to be in accordance with law and if provision of
Section 174 is taken away, the only course open to the CBI was to record FIR
under Section 154 and to proceed with the investigation. According to him,
having regard to the totality of the circumstances including the series of
incidents which were taken into account, it cannot reasonably be contended that
there were no ingredients of the offence of murder. It is not the law that
information full and complete must be laid for registering an FIR since it need not
be encyclopaedic. On the basis of the gist of the facts stated in the petition the
FIR was drawn up and registered and immediately thereafter it was transmitted
to the Metropolitan Magistrate's Court at Calcutta. The ultimate object of
investigation being to link the offence with the offender, the investigation does
not stand vitiated by any procedural irregularity not having the effect of causing
miscarriage of justice. He continued by submitting that the Court's intention
could not have been to entrust the CBI with a fact finding enquiry but the spirit
of the order was to empower the CBI to register an FIR and conduct investigation
on the basis thereof.
He further contended that the direction to investigate included a direction
to register an FIR and in this connection attention of the Court was invited to the
decisions reported in AIR 1997 SC 3104 : Madhu Bala vs Suresh Kumar, AIR
2001 SC 571: Suresh Chand Jain vs State of M.P. and AIR 2006 705 : Mohd.
Yousuf vs Smt. Afaq Jahan. By relying on the said decisions, he contended that
when a Magistrate is approached under Section 156(3) of the Code and the
Magistrate directs the Police to conduct investigation without a formal direction
for registering an FIR, the provisions of Section 156(1) of the Code empowering
the police to investigate a cognizable case is to be invoked and, therefore, the
police is duty bound to formally register a case and then conduct investigation
thereof. According to him, the ratio of the aforesaid decisions is that even if a
Magistrate does not say in so many words while directing investigation under
Section 156(3) of the Code that an FIR should be registered, it is the duty of the
Officer-in-Charge of the Police Station to register FIR regarding cognizable offence
disclosed by the complaint because the police officer could take further steps
contemplated in Chapter XII of the Code only thereafter.
He next advanced arguments on the effect of the investigation carried out
by the CBI. For the proposition that any manner of illegality or irregularity in
investigation does not vitiate either the enquiry or the trial following it unless it
can be established that it has resulted in flagrant miscarriage of justice, he
placed reliance on the decisions in Rishbud (supra), A.C. Sharma vs. Delhi
Admn. reported in AIR 1973 SC 913, Leela Ram vs. State of Haryana reported in
AIR 1999 SC 3717, State of U.P. vs. Hari Mohan reported in AIR 2001 SC 142
and Union of India vs. Prakash P. Hinduja reported in AIR 2003 SC 2612.
By relying on the decision in Bhagwant Kishore Joshi (supra), he
contended that since receipt of information of the police is not a condition
precedent for embarking on an investigation in terms of Section 157 of the Code
and the police can investigate on the orders of the Court having regard to the
word "otherwise" occurring in Section 157, the investigation by the CBI cannot be
urged to be defective or to have the effect of vitiating the investigation.
He contended that no rights are decided on the basis of an FIR for it only
sets the investigation into motion. Having regard to the allegation in the petition
that the respondent no.12 was responsible for the death of Riz there were
ingredients constituting an offence and, therefore, the CBI could not have started
investigation on the premise that Riz had died a suicidal death.
He vehemently objected to the prayer of the parties to have a copy of the
report of the CBI. By referring to the decision reported in 2005 SCC Cri 415 :
State of Orissa vs. Debendra Nath Padhi, he contended that the right of the
accused to have document(s) for defence is only at the stage of the trial and not
prior thereto. That the accused are only entitled to copy of the report under
Section 173 of the Code after the same is submitted before the appropriate
Criminal Court was sought to be contended by placing reliance on the decision in
Anukul Chandra Pradhan vs Union of India reported in 1996 SCC (Cri) 1338.
He concluded by submitting that the report which has been filed by the CBI
before this Court is not to be construed as one under Section 173(2) of the Code
but to assist the Court and to satisfy its conscience that a proper investigation
has been conducted on the basis of the materials collected and that if the Court
directs the CBI to conduct further investigation on any particular point, the CBI
would be duty bound to give effect to such order. He accordingly prayed for
liberty to the CBI to proceed further according to law.
Parties were granted liberty to file written notes on arguments which have
since been filed and considered.
Having heard arguments advanced on behalf of the respective parties and
on scrutiny of the facts and circumstances of the case, the following issues arise
for determination by this Court:
(i) Should the writ petition fail owing to the petitioners not taking
recourse to efficacious alternative remedy provided by the Code?
(ii) Should the writ petition fail because it does not disclose any cause
of action, because adjudication of the issues would involve
resolving hotly disputed facts and because of defective verification
of pleadings, as contended by Mr. Pal?
(iii) Whether 'Kolkata Police's inaction' vis-a-vis the complaint lodged
by the couple and 'Kolkata Police in action' vis-a-vis complaints of
Pradeep Todi impugned herein justified? Is respondent no.3
responsible in any manner?
(iv) Did any of the city police officers (respondents 5, 7, 8 and 9) act
ultra vires in discharge of official duties?
(v) Whether investigation conducted by the State police agencies was
in accordance with law?
(vi) Whether the facts and circumstances presented before the Court
called for entrusting the CBI with investigation of cause of death
of Riz?
(vii) Whether the CBI acted ultra vires in registering an FIR for alleged
offence of murder and conducted investigation on the basis
thereof in a manner not authorised by law?
(viii) Are the parties entitled to have a copy of the report of the CBI filed
in Court?
(ix) Is the CBI justified in expressing views in relation to
recommending to the State initiation of disciplinary proceedings
for major penalty against some of the respondents?
(x) Whether the CBI should be allowed to proceed further on the
basis of materials collected by it in course of investigation?
(xi) To what relief, if any, are the petitioners entitled?
Issue No.1
Whether a writ petition shall be entertained or not having regard to
existence of an efficacious alternative remedy is entirely the discretion of the
Court of Writ. Article 226 of the Constitution does not impose any such limitation
or restraint. It is one imposed by the Court of Writ in its own wisdom and is part
of its various 'self-imposed restrictions'. Requiring a party to exhaust the
alternative remedy prior to approaching the Court of Writ is not a rule of law but
a rule of convenience which does not and cannot oust the jurisdiction of the
Court. On a given set of facts a Court of Writ may refuse to entertain a writ
petition in view of availability of an efficacious alternative remedy while exercising
discretion judiciously but to hold that a writ petition owing to such fact is not
maintainable in law, to the mind of this Court, is not the correct exposition of
law.
The law relating to exercise of Writ powers by High Courts under Article
226 has been authoritatively expounded by the Apex Court in L. Chandra Kumar
(supra).
It is also significant to note that the Apex Court in its decision in Surya
Dev Rai vs. Ram Chander Rai reported in AIR 2003 SC 3044 has approved the
principle of law laid down by the Delhi High Court in Govind vs State (Govt. of
NCT of Delhi) reported in (2003) 6 ILD 468 wherein the High Court ruled as
follows:
"The power of the High Court under Article 226 cannot be whittled
down, nullified, curtailed, abrogated, diluted or even taken away by
judicial pronouncement or by legislative enactment or even by
amendment of the Constitution. The power of judicial review is an inherent
part of the basic structure and it cannot be abrogated without affecting the
basic structure of the Constitution."
(emphasis supplied)
In the decisions of the Apex Court relied on by the learned Advocate
General starting from All India Institute (supra) to Sakiri Vasu (supra), no law
could be or has been laid down that a writ petition would not be maintainable in
law if an alternative remedy provided by law, which is efficacious, is not pursued;
what has been laid down is that in view of the remedy available to a person
aggrieved (by non-registration of a complaint disclosing commission of cognizable
offence by the police and conducting investigation in pursuance thereof) under
Sections 154(3), or under 156(3) or under 200 read with 190 of the Code, a writ
petition ought not to be entertained.
In the present case the petitioners have claimed that investigation of cause
of unnatural death of Riz be entrusted with the CBI and that actions of the
respondents 4 to 9 be declared as unconstitutional.
No Magistrate discharging duties under the Code has the power to direct
investigation of any particular offence by the CBI. It is only the Court of Writ
exercising powers under Article 32 and 226 of the Constitution or the Apex Court
under Article 142 thereof that can direct investigation by the CBI if the
circumstances of the case so warrant. In view thereof, the contention that the
petitioners have an efficacious alternative remedy under the Code is untenable.
Also, the issue as to whether respondents 5, 7, 8 and 9 acted ultra vires
or not by invading Riz's precious right to life is one which can only be determined
by the Court of Writ, and not by any magisterial adjudication.
It is true, one of the reasons for which the petitioners felt aggrieved was
that the Karaya Police Station had not registered an FIR on receipt of the
complaint of the petitioner no.2 dated 21.9.07. However, fragmentation of causes
of action for moving different Courts would have only given rise to multiplicity of
proceedings. The frame of the petition is in conformity with Order II, Civil
Procedure Code principles and all the issues raised therein can be dealt with by
the Writ Court.
The contention of the learned Senior Counsel for the respondents that the
writ petition is not maintainable, for, the petitioners have not approached the
Magistrate thus cannot be accepted. Therefore, this Court finds no reason to
dismiss the writ petition on the ground of availability of alternative remedy.
There is another reason why this Court is disinclined to accept the
contention raised by the learned Advocate General. The plea of non-availing of
alternative remedy by the petitioners was raised by him at the time of admission
hearing of the writ petition. The learned Judge while admitting the writ petition,
although did not specifically deal with such objection did not also keep the point
of maintainability of the petition open. An objection having been raised but not
pronounced upon must be treated as overruled and this Court thus finds no
reason to dismiss the writ petition on the point of existence of efficacious
alternative remedy.
To lay down a proposition of law, as urged by Mr. Bandopadhyay, that
whenever a writ petition is filed praying for enforcement of right under Article 21
of the Constitution the same ought to be entertained without relegating the
applicant to an available alternative forum, for the same would hit the basic
structure of the Constitution, in the considered opinion of the Court would not be
prudent. By a number of outstanding decisions, the Supreme Court has infused
LIFE in the letters of Article 21. The various facets of right to life and personal
liberty have been noticed by the Apex Court in paragraph 57 of the decision in
Kapila Hingarani (supra). It is not possible for the Court to precisely demarcate
the nature of cases where the Writ Court would be justified in its interference
despite availability of alternative remedy and the cases where not to interfere.
Each case has to be decided on its merit. However, when an individual perceives
a threat to his life and limb and seeks enforcement of his right to life, interference
of the Writ Court may be more intrusive but to lay down as a matter of rule that
a writ petition must be entertained whenever right guaranteed by Article 21 is
sought to be enforced despite availability of an alternative remedy would itself
result in impinging on exercise of judicial discretion by the Writ Court.
The issue is thus answered in favour of the petitioners.
Issue No.2
It has been submitted by Mr. Bandopadhyay that the writ petition having
been held to be maintainable by this Court by its order dated 16.10.07, the issue
cannot be reopened. On reading the said order, this Court is convinced that the
learned Judge held the writ petition to be maintainable in the context of locus
standi of the petitioners to present it. Unless a cause of action had been
disclosed in the writ petition, the Court could not have decided the issue of locus
standi in vacuum.
While being in complete agreement with the learned Judge, this Court
would venture to give certain additional reasons in support of recording its
satisfaction that the objection of Mr. Pal (that the writ petition does not disclose
any cause of action) has not impressed this Court. A man is born free and has
the right to stay free unless he indulges in unlawful activities which, if proved,
may result in penal consequences depriving him of such right. The Constitution
guaranteed this right to Riz. By marrying Priyanka, he did not commit any crime.
Evidence on record is considered sufficient to demolish the allegation leveled
against him by Pradeep Todi. He had, therefore, the absolute right to live a life
which is decent, complete, fulfilling and worth living. According to the petition
case, Riz was done to death at the instance of respondent no.12 and that there
has been no free, fair and impartial investigation of the cause of his death in
accordance with law. The right of the petitioners to live in the company of the
newly married couple was thus rendered infructuous. The petitioners in law have
a right to claim that whoever the offender is, is brought to book. This is the right
which is sought to be enforced by presenting the writ petition. The objection
being thoroughly misconceived is overruled.
The objection that hotly disputed facts are involved which necessarily
cannot be adjudicated by the Writ Court is equally unmeritorious. Merely
because a question of fact is raised would not justify the Court not to entertain
the petition and to require the party approaching it to seek relief by taking
recourse to the ordinary remedies instead of the extra-ordinary remedy of Writs.
The Apex Court in ABL International (supra) after noticing several previous
decisions of the Apex Court held that in an appropriate case the Writ Court
would have the jurisdiction to entertain a writ petition involving disputed
question of fact since there is no absolute bar to entertain a writ petition in this
behalf and that such a ground cannot be called in aid to refuse its entertainment
in all cases as a matter of rule. On the authority of the said decision, the Court
would not be justified in dismissing the writ petition without looking into its
merits and ascertaining which of the facts are disputed that cannot be resolved
by writ remedy. The objection, accordingly, fails.
Exception has been taken by Mr. Pal in relation to verification of pleadings
as contained in paragraphs 2 and 23 of the petition and those contained in
paragraphs 4, 6 and 15 of the supplementary affidavit. In paragraphs 2 and 23 of
the petition the petitioners have pleaded that Riz was killed by hired killers
engaged by the city police officers named therein at the instance of the
respondent no.12. The only defect appears to be that contents of paragraphs 2
and 23 of the petition, with like substance, have been differently verified. While
paragraph 2 has been verified as true to the knowledge of the deponent,
paragraph 23 has been verified as his submission. The petitioners while
disclosing cause of action had pleaded that Riz had been killed. Whether or not
Riz had been killed is an issue which may fall for a decision before the competent
Court according to law. However, defect in verification of the pleadings contained
in the petition, in the considered view of the Court, is not so fatal that it would
warrant dismissal of the writ petition on this ground. Contents of paragraphs 4,
6 and 15 of the supplementary affidavit relate to allegations of fact which have
been verified as true to knowledge of the deponent. No defect is found in
verification of pleadings of the supplementary affidavit. The contention, therefore,
stands overruled.
This issue is also answered in favour of the petitioners.
Issue No.3
Mr. Bandopadhyay has contended with sufficient force that despite seeking
protection from high ranking police officers, Riz was not given any protection at
all; on the contrary, he was treated in such a manner by the Kolkata Police as if
he had committed an offence punishable under law.
Mr. Pal sought to counter the submission by inviting the Court's attention
to the fact that the complaint of Riz and Priyanka dated 30.8.07 addressed to the
Commissioner of Kolkata Police never reached the table of the respondent no.3
since it was routed out of Lalbazar on the ground of jurisdiction and by the time
it reached Lalbazar again, Riz had unfortunately breathed his last.
The situation tells a very sorry tale indeed. The cry of Riz was not heard by
the Kolkata Police. Instead, its officers were busy elsewhere. A young married
couple had sought for police protection apprehending interference in their marital
life by the father of the bride. Letters were served not only on the Commissioner
of Police but to other responsible police officers. Apart from the Officer-in-Charge,
Karaya Police Station who deputed Jayanta Dutta, S.I. to conduct an enquiry,
others chose to look the other way. Although a report was filed by him
acknowledging the fact of a valid marriage between Riz and Priyanka, respondent
no.12 was not summoned by any of the police officers to elicit information
regarding the apprehension expressed by them. On the contrary, despite
respondent no.12 being aware that his daughter had voluntarily started living
with Riz in his residence, false and frivolous complaints were lodged by Pradeep
Todi one after the other. The alacrity and speed with which these false
complaints were attended to raises eye-brows when juxtaposed with the
complaint filed by the couple. Repeatedly, Riz and Priyanka were summoned to
Lalbazar as and when the Todis wished that they be summoned. One wonders
whether the city police officers would be so agile and on their toes if a complaint
is sought to be lodged before them by a common man without having the
necessary contacts. That the officers of Kolkata Police care little about such
complaints is amply proved when one looks to the complaint of the couple. As is
evident from Mr. Pal's submission, the complaint was never placed before the
respondent no.3 since it was addressed to the Commissioner of Police whereas
complaints of Pradeep Todi, addressed not to an officer in his personal name but
to the Deputy Commissioner, Detective Department were attended to within a
very short time of their receipt. The system is such that one cannot but look at
the entire facts with despair. The respondent no.3 was not allowed to look into
complaints of citizens. His subordinates took their own sweet time to enquire into
the complaint, the result of which did not see the light of the day. No one was
taken to task. The entire incidents which occurred between 31.8.07 and 8.9.07
are suggestive of the inescapable conclusion that there exist two police stations,
Lalbazar for the influential who have easy access to its corridors, and the local
one supposedly for the aam aadmi. It is also not an uncommon sight nowadays
that a common man has to even knock the doors of the Writ Court with a writ
petition for a direction on the police to register an FIR which the High Court, in
view of the decision in Aleque Padamsee (supra) and other decisions referred to
therein, would not be justified in entertaining having regard to the alternative
remedies available under the Code.
Be that as it may, Kolkata Police unnecessarily involved itself in the
incident and continued such involvement for oblique reasons instead of
distancing it once it was ascertained on enquiry that the marriage between Riz
and Priyanka was legal and valid and Priyanka had expressed her desire, in no
uncertain terms, to live with her husband in his house. No matter how agonised
the Todis were and apparently seeming to be justified in their reaction in asking
the police to resolve the issue, once the police officers found that Priyanka was
not missing, that she had not been detained against her wish and that she had
married Riz legally, they had no business to interfere in the personal lives of the
couple and summon Riz repeatedly to Lalbazar. Statute does not permit them to
act in such manner. The writing placed by Mr. Pal delineating duties and
functions of the police cannot come to the rescue of the officers since apart from
lacking in statutory force, the dialogue that the officers of Kolkata Police initiated
to solve the issue was not bonafide. They were aware of the falsified claim of
Pradeep Todi, yet they ventured into unchartered territory. None of the
respondents have really been able to justify as to why Riz and Priyanka were
called to Lalbazar. From the version of the respondent no.3 in the press
conference it is clear that Riz was summoned to Lalbazar not because the police
was convinced that his presence is required but because of the Todis insistence.
Riz had been hounded by the police in clear breach of his right to life under
Article 21 of the Constitution, significantly though he had not committed any
offence and was living as a law abiding citizen. This Court records its utter
displeasure in relation to functioning of the Kolkata Police force in this regard.
At this stage, one cannot but deprecate the stand of the State Government.
It failed to file counter affidavit to the writ petition within the time fixed by the
order dated 16.10.07. It then applied for extension of time. The ground for
extension of time was that incumbents in the posts of Commissioner of Police
(Prasun Mukherjee), Deputy Commissioner of Police, Headquarters (Gyanwant
Singh) and Deputy Commissioner of Police, Detective Department (Ajoy Kumar)
had been transferred and, therefore, no proper counter could be offered. At the
same time, prayer was made for supply of copy of the report of the CBI to enable
it to file its counter. Why would the State require the report of the CBI to file a
counter to the writ petition had not been spelt out. Time to file counter affidavit
was extended without directing copy of the report of CBI to be furnished. Then
came a cryptic counter affidavit containing particulars of little use. The order of
the Court dated 28.2.08 had been misconstrued was the excuse put forward
therefor. That order did not restrict filing of counter affidavit on the point
mentioned therein and the expression 'inter alia' appears not to have been taken
note of by the State. This Court is unable to accept the explanation, for the
affidavit proceeds to question the CBI's actions taken in purported compliance
with the order dated 16.10.07 which the Court by its order dated 28.2.08 did not
ask the State to deal with. There was no dearth of wise counsel. Since the learned
Advocate General was representing the State, his advice could have been
obtained for understanding the said order. However, it was not obtained. Even
thereafter, two separate affidavits were filed by the State on 31.3.08 (in terms of
order dated 26.3.08) and on 2.4.08. The opportunity was not availed of by the
State to deal with the contents of the entire writ petition by seeking further leave
of Court. Based on records, it should have laid bare the entire facts before the
Court. The conduct of the State in not disclosing facts, clear and complete, when
life of one of its subjects had been taken away in suspicious circumstances which
have since surfaced is appalling.
Now the case made out against the respondent no.3 in the petition, his
response and statements made by him in course of the press conference seeking
to justify the police action may be noticed.
Though it has been alleged in paragraph 2 of the petition that hired men
of respondent no.3 along with others at the instance of respondent no.12 had
been instrumental in killing Riz, this Court has noted that absolutely no relief
has been claimed against respondent no.3. However, whether any relief can
legally be or should at all be granted in view of the prayer clauses of the petition
would come up for discussion while a decision is given on the last issue, provided
the Court is satisfied on the basis of the materials on record that there is
something against respondent no.3.
The purported negative role of the respondent no.3 is sought to be
amplified by the petitioners by referring to a newspaper report annexed to the
petition reporting the press conference convened by him as also with reference to
his introduction to respondent no.12 by Snehasish Ganguly, the added
respondent, for solving the problem of respondent no.12 which resulted in
pressure and influence being created on Riz by the city police officers.
Thrust of the allegations of the petitioners against respondent no.3 is that
in the press conference he had stated that Riz had committed suicide and it is
very transparent. It had also been alleged that respondent no.3 in no uncertain
terms called the reaction of the Todi family (on finding that their daughter
Priyanka who has been brought up with care for 23 years would leave them one
fine morning and start a new life with an unknown youth) natural. It is the
further allegation that when asked by a reporter as to why the Kolkata Police
intervened in a case between two adults, he replied "Who would intervene, the
P.W.D.?"
By filing an affidavit, respondent no.3 made his version available. It
appears therefrom that the press interview was given by him to diffuse the
tension that had built up in the area where Riz resided and that the actions
taken by Kolkata Police needed clarification, to avoid confusion and
misconception in public mind. While he was emphatic in his statement that no
conclusive opinion was given by him as to cause of death of Riz at the press
conference, he asserted in paragraph 6 that his statements have been distorted
and quoted out of context by the print media. He used the word 'apparent' while
conveying that Riz had committed suicide because he thought it could be a
possibility. The veracity and correctness of the newspaper report annexed to the
petition was denied. In course of submission, Mr. Pal contended that the word
'transparent' had been used by him in a different context and he had been
misunderstood.
He also denied that he was introduced to respondent no.12 by the added
respondent or that he had instructed respondent no.12 to meet the respondent
no.5. However, it was admitted by him that the added respondent had introduced
Pradeep Todi to him as a family friend in course of a brief meeting on 7.9.07 and
he had been told about a complaint which Pradeep Todi had lodged with the
Detective Department regarding Riz and Priyanka. But, he had neither instructed
Pradeep Todi to meet the respondent no.5 nor did he give any indication that he
would use his personal influence for the benefit of Pradeep Todi.
This Court had called for the unedited video recordings of the press
conference convened by respondent no.3 together with transcripts from various
TV channels including Doordarshan. While a number of channels responded with
edited recordings, only Kolkata T.V. could produce a compact disc containing
video recording of the press conference in its entirety. The compact disc together
with transcript was filed in Court alongwith an affidavit. The Court records its
appreciation for the assistance rendered by Kolkata T.V.
Reliance was placed on portions of this transcript by Mr. Pal to
demonstrate that the allegations made against the respondent no.3 are
absolutely baseless.
The transcript annexed to the affidavit of Kolkata T.V. is only of the
statements made by the respondent no.3 on his own immediately on taking his
seat. Transcript of the answers given by the respondent no.3 to the questions of
the reporters present thereat, however, has not been provided.
The video recording of the press conference has assisted the Court to a
great extent to assess the role of the Kolkata Police in relation to the incidents
right from 31.8.07 and to arrive at its findings.
It would, therefore, be necessary to reproduce from the transcript
statements made by the respondent no.3 in course of the press conference to
ascertain whether the Kolkata Police was unbiased in its approach, whether the
respondent no.3 was at all posted with all relevant information or whether
despite being aware of all relevant facts he feigned ignorance, and whether there
was any attempt on his part to twist facts to suit the convenience of the force to
which he belongs, especially because diffusing of tension was the reason for
convening the press conference. Relevant extracts read thus:
" ******
In this case it has been learnt that on 18 August these people had
gone and registered their marriage. Which happens in several cases.
On 31 August they left their home. And the girl left her home.
However, the members of the Girls family didn't find any clue about
the girl and thought that the girl went missing. In the night the girl
wrang (sic rang) up at her home and said that she has come to such
and such place, I won't come back home. From now she will stay with
Rizwanur Rahman whom she had married. After hearing the tale from
their daughter the family members couldn't believe her. Later on they
contacted with the boy and rushed to their home at Tiljala.
*******
In the next morning the girls relative came to Lalbazaar and lodged a complaint of missing. But verbally they requested police not to make the matter public as it will hamper the reputation of the family and the girl. For that the police did not do anything formally. But both of them were called to Lalbazaar and were asked that is the girl a major. In such cases the majority of the girl is seen. Once a girl is a major, it is totally upto her choice what she will do. It is very clear. Usually what we do is when a girl is called missing by her relatives usually they think the girl has been abducted against her will, being influenced it seems to be true. Because the family which has nurtured the girl for 18 or 25 to 26 years fails to think that in a night time the girl would become a member of another family. So they wanted to make us convinced. In this case our duty is to find out the whereabouts of the persons linked. Though in this case the boy and the girl were located as they had an address in Kolkata. And we always try to do this, once we trace the girl or the boy particularly if a girl is missing our responsibility is found (sic to find) them out. Even a major girl can be abducted, against her will, or blackmailing, every thing can happen variedly. In that case we call both the parties and try to understand in what background she had left. Once it is understood then it is made clear to the family that your girl has not been harmed. Your girl is safe. She has not been taken against her will or anything and if she is a major then it is upto her what she would do. We cannot interfere in the matter. That is what happened in this case.
******* Number one is in the first day the boy and the girl had same point of view. So they were released according to their will. According to us as she was a major her choice was respected. She was allowed to go back. She went back.
******* On 4th September, the family members of the girl asked us to give them a scope to talk to the girl and the boy. Accordingly we called both of them and they came to us voluntarily.
******* However, on 8th the girl's family members said that they want to lodge a formal complaint of abduction. They said that the girl can't stay like this. She has been influenced. And they lodged a complaint that that their daughter had been kept forcefully without her intention. In this background of which they were again called.
******* It is very unfortunate that he had decided to commit suicide. Suicide in the sense that he had sent SMS to his friends which we come to know through several newspapers.
******* However, in the morning at around 10.30 am it is impossible that one person is being killed and put to the tracks.
*******".
Having perused the records produced in Court, particularly the complaints lodged by Pradeep Todi, this Court cannot but observe that the respondent no.3 did not address the press with correct and complete facts. He seemed to be totally oblivious of the facts that Riz and Priyanka had addressed a representation to him seeking protection; that respondent no.12 had been to the residence of Riz on 31.8.07 and had persuaded Priyanka to return; that on a written complaint lodged by Pradeep Todi on 1.9.07, an enquiry was conducted on the order of the Deputy Commissioner, Detective Department by the respondent no.9 who found the couple eligible to marry and the marriage certificate was found to be genuine; and that on false and frivoulous complaints and without registering an FIR, Riz was being summoned to Lal Bazar. His version of the Todis' reaction and the repeated sermons sent to Riz to be present at Lalbazar at their beck and call are clearly suggestive of a partisan attitude taken by the Kolkata Police without even realizing that by marrying Priyanka, Riz had neither committed any offence nor was Priyanka missing, as alleged by Pradeep Todi, which was the real cause for the police being pro-active.
It is naïve to assume that Riz had been to Lalbazar voluntarily as suggested by the respondent no.3. Immediately after his marriage, Riz found himself in troubled waters. As and when the Deputy Commissioners (respondents 5 and 7) required his presence, respondent no.9 was deputed to bring him to Lalbazar. In such circumstances, there is good reason to believe, as pleaded, that he wilted under pressure and succumbed to the directives given to him by the police. To suggest that Riz attended at Lalbazar voluntarily was clearly aimed at shifting the focus.
The respondent no.3, being the Commissioner of Police at the relevant time, also ought not to have defended the reaction of the Todis in public as well as his subordinates particularly when the police machinery was activated not on the basis of what is true but absolutely on reckless allegations. Also, the respondent no.3 being the police supremo having years of experience behind his back should have refrained from making any observation of the nature that at 10.30 A.M. it is impossible that a person is killed and put on the tracks. It was too early in the day to come to any conclusion and such observations coming from no other than the Police Commissioner was bound to have an effect on the investigation.
This Court is of the further view that the answer reportedly given by the respondent no.3 to the question as to why the police intervened in a marital dispute (who would intervene, the P.W.D.?) has not been countered specifically by asserting that no such answer was given. It probably could not have been disputed by the respondent no.3 for, it appears from the video recording, that he did answer the question in the manner reflected in paragraph 25 of the petition and the newspaper report annexed thereto.
Now, the question arises as to whether the respondent no.3, in any manner, is responsible or not?
The press conference of respondent no.3 brings to the fore a veiled attempt on his part to shield his force and subordinates. On the facts the respondent no.3 knew or ought to have known, he failed to take into account all the relevant factors, took into account irrelevant factors and reached a conclusion which no Commissioner of Police, properly directing himself as to his duties, could have reached. Respondent no.3's perception of police powers is also undoubtedly flawed which is amply reflected from the materials on record. Justification of the actions/inaction of Kolkata Police furnished by him has to be rejected as not valid.
It also appears that the respondent no.3 withheld facts. In his affidavit, what advice he had given to Pradeep Todi when he met him on 7.9.07 is conspicuous by its absence. The fact that Pradeep Todi had met him was not disclosed in course of the press conference. Probably there could hardly be any justification for keeping these incidents in wraps and as such was not sought to be justified.
The respondent no.3 in the press conference betrayed his serious concern for the family of the Todis without even permitting a peep in his mind that after all the petitioner no.1 had lost her grown up son who had been brought up with care by her for 30 years. There were no signs of sympathy and no words of condolence for her. It is, however, a question of moral values and this Court would not find fault if a public servant lacks it.
Whether or not there was any personal involvement of the respondent no.3 in the incidents of 1.9.07, 4.9.07 and 8.9.07 has got to be established in duly constituted proceedings and this Court would be loath to return any finding on this aspect.
For reasons discussed above, this Court is constrained to hold that the respondent no.3 acted irresponsibly and instead of diffusing tension, he added fuel to fire.
The issue is answered accordingly.
Issue No.4 Allegation against respondent no.7 is primarily contained in paragraph 10 of the petition. According to the petitioners, he had summoned Riz and Priyanka at Lal Bazar on 4.9.07 and created mental pressure on both. He has generally denied the allegations made against him in the writ petition while expressing his inability to specifically deny the same in the absence of copy of the report of the CBI wherein recommendation for initiation of disciplinary proceeding for major penalty against him has been made.
Prayer for supply of copy of the CBI's report made by respondent no.7 to enable him file his counter affidavit was rejected by the order dated 28.2.08 and he was given liberty to file it by 6.3.08. By refraining to deal with the allegations specifically for want of report of the CBI, a ground not tenable in law after the order dated 28.2.08 was passed, respondent no.7 has himself to blame for failing to traverse the allegations of summoning Riz at Lalbazar without a cognizable case registered against him and torturing him, and the Court has no other option but to treat the allegations as uncontroverted. That Riz was indeed called upon to attend at Lalbazar on three occasions including 4.9.07 has been admitted by the respondent no.3 in the press conference. Presence of Riz and Priyanka at Lal Bazar on 4.9.07 is also proved from the contents of the complaint lodged by Pradeep Todi, which has been extracted above.
Having regard to the turn of events, this Court has no hesitation to record that respondent no.7 in the absence of a cognizable case registered against Riz, having summoned him and created pressure on him invaded his right to privacy and thereby acted ultra vires.
Allegations against respondents 5, 8 and 9 are traceable in various portions of the petition.
Mr. Pal, learned Counsel for the respondents 5, 8 and 9 contended that these respondents remained silent, in exercise of the right guaranteed by Article 20(3), with regard to the purported events of 1.9.07, 4.9.07 and 8.9.07 and their silence cannot be treated as admissions on the authority of the decision of the Apex Court in Naseem Bano (supra).
Per contra, it is contended that Article 20(3) has no manner of application in the present case for it is not available to one who seeks opportunity to counter allegations in the writ petition and thereafter chooses not to counter it. Whatever the respondents would disclose in the affidavit cannot be treated as evidence in a criminal case and hence Article 20(3) cannot be invoked.
The decisions cited by learned Senior Counsel for the petitioners and the concerned respondents on the point have been looked into. In the considered opinion of this Court, ratio of those decisions are useful for understanding the intendment of Article 20(3) and the Court would be guided in returning a finding one way or the other on the basis of the principles of law laid down therein. However, this Court may note that the preamble of the Evidence Act, 1872 has since been amended together with the definition of 'evidence' and hence the decision in Parkash Rai (supra) would have no application.
Article 20 of the Constitution provides for protection in respect of conviction of offences. Clause (3) thereof embodies the doctrine against self- incrimination. It guarantees the right to a person not to be forced to incriminate himself. It is intended to give protection to a person accused of offence in criminal proceedings. In other words, it secures the freedom of a person not to be compelled to give evidence that might amount to an admission or confession of a crime, wherefor his person may be put under restraint by being imprisoned. Though the word freedom is not mentioned in any of the clauses of Article 20, by providing that certain things shall not be done to a person his freedom is secured.
For invoking Article 20(3) and to have protection guaranteed thereby, three pre-conditions must exist, viz. (i) a person must be accused of any offence; (ii) there must be a compulsion on him 'to be a witness'; and (iii) it must be 'against himself'. If any of these is non-existent, Article 20(3) cannot be invoked.
Court's calling upon a party to counter allegations contained in a petition by filing an affidavit, in the considered view of this Court, cannot amount to a compulsion aimed at procurement of self-incriminatory statements by pressure or force. If a party accused of an offence chooses to make any statement, he is welcome to do so. But by remaining silent, he cannot legitimately expect the Court to remain silent. The Court would be justified, in such event, to proceed on the basis of the available materials and to return such finding on appreciation thereof as is warranted in the facts and circumstances.
In this connection one may take note of the decision of the Apex Court in Capt. Dushyant Somal vs. Smt. Sushma Somal & ors., reported in AIR 1981 SC 1026. The facts therein were that the appellant and the respondent were parents of two minor children, one a daughter and the other a son; they started living separately as a result of estrangement between them; while the son was in the custody of the respondent pursuant to an order passed under the Guardians and Wards Act, the son escorted by his grandmother was waiting at a bus stop when the appellant accompanied by three or four persons forcibly took him away; on the respondent's complaint police registered a case under Section 363 of the IPC but the search for tracing the son proved abortive; this led the respondent to apply before the High Court under Article 226 for a writ of habeas corpus directing the appellant to produce her son; the appellant in answer to the rule denied having kidnapped his son whereupon the High Court then decided to examine witnesses; pursuant thereto the respondent and her mother deposed in Court but the appellant chose not to cross-examine the witnesses produced by the respondent or to examine himself or anyone else as a witness; the Court having been satisfied that the son had been unauthorisedly taken away by the appellant from the lawful custody of the respondent and was being illegally detained by him, a writ of habeas corpus was issued directing the appellant to produce his son before the Court so that custody of the child could be given to the respondent; the appellant having failed to do so, he was found guilty of contempt and was directed to be detained in civil prison.
The Apex Court had the occasion to hear the appeal against the order committing the appellant to prison for contempt and the petition for special leave to appeal which was directed against the order of the High Court on the Article 226 petition. The order of the High Court issuing the writ was upheld. While dealing with the submission of the appellant that he did not give evidence or examine any witnesses on his behalf nor did he cross-examine the respondent or his mother because in such case he would be disclosing his defence in the criminal case registered under Section 363, IPC and that compulsion to disclose his defence would be contrary to Article 20(3) of the Constitution, the Apex Court rejected his contention as misconceived and observed as follows:
"Protection against testimonial compulsion did not convert the position of a person accused of an offence into a position of privilege, with immunity from any other action contemplated by law. A criminal prosecution was not a fortress against all other actions in law. To accept the position that the pendency of a prosecution was a valid answer to a rule for Habeas Corpus would be to subvert the judicial process and to mock at the Criminal Justice system. All that Art.20(3) guaranteed was that a person accused of an offence shall not be compelled to be a witness against himself, nothing less and, certainly, nothing more. Immunity against testimonial compulsion did not extend to refusal to examine and cross-examine witnesses and it was not open to a party proceeding (sic) (proceeded against) to refuse to examine himself or anyone else as a witness on his side and to cross-examine the witnesses for the opposite party on the ground of testimonial compulsion and then to contend that no relief should be given to the opposite party on the basis of the evidence adduced by the other party. We are unable to see how Art. 20 (3) comes into the picture at all.
(emphasis supplied) This ruling gives a clear answer to the issue. The respondents 5, 8 and 9 were given liberty to file their counter affidavits by the order dated 28.2.08 instead of any direction being passed (read: any compulsion) in this regard. There was no question at all of compelling them to be witnesses against themselves.
While choosing to remain silent, they could have either denied having summoned Riz to Lalbazar or even if had called him to Lalbazar, they could have justified their action. Silence of these respondents cannot debar the Court from pronouncing its decision on the basis of the available evidence. On the authority of the aforesaid ruling this Court is constrained to hold that by not choosing to counter the allegations contained in the writ petition to the extent that Riz had been summoned without the authority of law, the concerned respondents remained silent at their own risk and peril for Article 20(3) could not have been invoked in the present case and in view of the uncontroverted allegations, this Court would proceed treating the allegations made in the petition against these respondents as correct.
On the basis of the materials on record this Court holds that by summoning Riz without registering any cognizable case against him on the basis of the complaints of Pradeep Todi and/or by invading Riz's precious right to life despite being well and truly aware that Priyanka had married him on her own without pressure exerted from any quarter, respondents 5, 7, 8 and 9 jointly and severally are guilty of exceeding police powers conferred on them and thereby have acted ultra vires the Constitution.
This issue is answered in favour of the petitioners.Issue No.s 5 and 6
These issues being related are examined together.
Arguments in detail were advanced by the learned Advocate General, Mr. Pal and Mr. Bandopadhyay on the scope and ambit of Sections 174 and 175 of the Code.
While the learned Advocate General contended, by placing reliance on Sections 174 and 175 read with Reg. 299 of the said Regulations, that investigation into cause of unnatural death may continue even after inquest and till such time report of chemical examination is received, Mr. Bandopadhyay opposed such contention by submitting that summoning of witnesses for examination under Section 175 of the Code is permissible till inquest report is prepared by the Magistrate concerned under Section 174 thereof.
It appears from the order dated 16.10.07 that the contention of Mr. Bandopadhyay was upheld by the learned Judge. Observations of His Lordship have been noted supra but are extracted below for proper appreciation:
"Section 175 should be read in conjunction with section 174. Enquiry under section 174 is permissible till inquest. Therefore, in my prima facie view, the investigation carried out by the CID is not in accordance with the provisions of the Code."
Learned Advocate General urged before this Court that the conclusion reached by the learned Judge is erroneous and that this Court, on proper appreciation of the statutory provisions, ought to hold that the CID did not commit any illegality in continuing with investigation even after inquest.
To appreciate the rival contentions on the point, Section 174(1) of the Code to the extent relevant for the present purpose, if para-phrased, would read:
"when the officer-in-charge of a police station receives information that a person has committed suicide, or has been killed by another or by an accident, or has died under circumstances raising a reasonable suspicion that some other person has committed an offence, he shall immediately give intimation thereof to the nearest Executive Magistrate empowered to hold inquests and, shall proceed to the place where the body of such deceased person is, and there, in the presence of two or more respectable inhabitants of the neighbourhood, shall make an investigation, and draw up a report of the apparent cause of death describing such wounds, fractures, bruises, marks of injury as may be found on the body."
Section 174 (2) of the Code ordains that the inquest report shall be signed by such police officer and other persons who concur therein and shall be forthwith forwarded to the District Magistrate or the Sub-divisional Magistrate.
If the police officer conducting inquest entertains any doubt regarding the cause of death, he is obliged in terms of Section 174(3) to forward the body for medical examination by qualified medical personnel appointed by the State Government and subject to conditions mentioned therein.
Section 175 (1) of the Code empowers a police officer proceeding under Section 174 thereof to summon, in writing, two or more persons as aforesaid for the purpose of the said investigation, and any other person who appears to be acquainted with the facts of the case and every person so summoned shall be bound to attend and to answer truly all questions except those which would adversely affect him in the manner mentioned therein.
Reg. 299 finds place in Part IV of Chapter 6 of the said Regulations titled "Unnatural Death and Injuries". Clause (a) of Reg.299 provides for submission of a First Information Form in B.P. Form No.48 in case of receipt of information of a death occurring in any of the circumstances mentioned in Section 174 of the Code. According to clause (b) thereof, the police officer concerned shall proceed to the place where the body of the deceased person is and after making investigation prescribed in Section 174 of the Code and making such further enquiry as may be necessary, shall submit his final report to the nearest Magistrate empowered to hold inquests. The investigation report signed by the police officer and two or more respectable persons, as required by Section 174 shall be attached to the final report. Clause (c) prescribes submission of case diaries in respect of enquiries into unnatural or suspicious deaths if the enquiry lasts more than one day.
Investigation report under Section 174 of the Code in B.P. Form No.48 must contain particulars regarding the District, the Police Station, the U.D. Case number with date, dates of commencement and closure of investigation together with information in respect of the following -
1) Name, parent age, residence, age of deceased:
2) Place where body was found:
3) Description of the corpse and position in which found;
4) Apparent injuries or mark on the body:
5) Manner in which and weapon (if any) by which injuries
appear to have been inflicted:
6) Circumstances, if any which give rise to suspicion of foul
Play:
7) Actual list and description of clothes etc.:
8) Opinion of the witnesses as to cause of death:
9) Opinion of police officer as to cause of death:
10) Name and address of witnesses:
11) Signature of witnesses:
The Court would proceed in the light of the above statutory provisions, which are considered relevant, to decide the contentious issue.
Regarding the scope and ambit of Section 174 of the Code, Mr. Bandopadhyay has relied on the decisions of the Apex Court in Pedda Narayana (supra) and Kodali Purnachandra Rao (supra).
In paragraph 11 of the decision in Pedda Narayana (supra), it has been held as follows :
"A perusal of this provision would clearly show that the object of the proceedings under Section 174 is merely to ascertain whether a person has died under suspicious circumstances or an unnatural death and if so what is the apparent cause of the death. The question regarding the details as to how the deceased was assaulted or who assaulted him or under what circumstances he was assaulted appears to us to be foreign to the ambit and scope of the proceedings under Section 174. In these circumstances, therefore, neither in practice nor in law was it necessary for the police to have mentioned these details in the inquest report."
In Kodala Purnachandra Rao (supra), the Court ruled as follows:
"Section 174, Cr.P.C. peremptorily requires that the officer holding an inquest on a deadbody should do so at the spot. This mandate is conveyed by the word 'there' occurring in Section 174(1). Sub-section (3) of the section further requires the officer holding the inquest to forward the body with a view to its being examined, by the medical man appointed by the State Government in this behalf, if the state of the weather and the distance admit of its being so forwarded without risk of such putrefaction on the road as would renders such examination useless. The sub-section give a discretion to the police officer not to send the body for post-mortem examination by the medical officer only in one case, namely, where there can be no doubt as to the cause of the death. This discretion however is to be exercised prudently and honestly."
The view in Pedda Narayana (supra) has been approved by a larger bench of the Apex Court in Khujji alias Surendra Tiwari vs. State of Madhya Pradesh reported in AIR 1991 SC 1853.
A couple of months prior to the decision in Khujji (supra), a quorum of the Apex Court consisting of the selfsame learned Judges had the occasion to deal with Section 174 of the Code in Malkiat Singh vs. State of Punjab reported in (1991) 4 SCC 341. In paragraph 12 of the said decision, the Court observed as follows :
"12. ****** Section 174 of the Code empowers the police officer to investigate in the presence of two or more respectable witnesses and report only the cause of death and the person, if known, that has committed the offence. Section 175 empowers him to summon any person who appears to be acquainted with the facts of the case and every person so summoned shall be bound to attend the inquest and answer truly all the questions other than............... The investigating officer is enjoined to forward the inquest report to the Magistrate along with the statement recorded at the inquest, so that the court would see the record, at the earliest of the circumstances leading to the cause of the death of the deceased and the witnesses examined during the inquest.........."
(emphasis supplied) The word 'there' in Section 174 is most important. An inquest is therefore to be conducted at the citus where a dead body is found (the death having occurred in unnatural circumstances) for ascertaining the apparent cause of death. Cause of death has to be ascertained on the basis of ocular impression of the officer conducting inquest and from information collected from persons (at least two) present at the spot.
However, in terms of Reg. 299 of the said Regulations, a report has to be forwarded to the nearest Magistrate prior to the police officer proceeds for inquest and the final report has to be forwarded after the inquest is complete. Although Reg. 299 enables further enquiry, this Court has been unable to find any statutory provision which entitles the police officer to keep in abeyance submission of final report to the Magistrate awaiting report of post-mortem or chemical examination. Those reports might suggest the exact cause of death. But in terms of Section 174 of the Code the first impression of the police officer conducting the inquest with regard to the apparent cause of death is important, which has to be reproduced in the form of a report containing information in respect of matters mentioned in B.P. Form No.48 referred to above. If such report is to be delayed pending receipt of post-mortem or chemical examination report, the object of the statutory provision to bring to the notice of the Magistrate at the earliest the circumstances leading to the death would be frustrated. Merely because a dead body is required to be sent for post mortem when the officer conducting inquest entertains any doubt regarding the cause of death, there can be no warrant for the proposition that the final report in terms of Reg. 299 must await the expert's report. Reading the provisions of Section 174 as it is one after the other and in between lines, this Court is inclined to hold that the final report must be filed at the earliest possible opportunity and without any delay and must not be held up for want of report throwing light on the exact cause of death or else the very purpose of Section 174 would be defeated. Reg. 299 cannot supplant Section 174 of the Code or override it and on the authority of the decision in Paramjit Singh (supra), it is held that Reg. 299 cannot be read or construed in a manner to mean that it enables a police officer to file his final report after obtaining expert opinion.
For reasons aforesaid, the contention raised on behalf of the State and the police officer respondents that a final report under Section 174 must await expert opinion on post mortem and other examinations which might be necessary has again not impressed this Court.
This Court therefore shares the view expressed by the learned Judge that after inquest, there is no scope for further enquiry/investigation under Section 174 of the Code and prima facie finding that investigation being carried on by the CID is not in accordance with law is hereby confirmed.
Before proceeding further, this Court may notice that in Lata Singh vs. State of Uttar Pradesh reported in AIR 2006 SC 2522, the Apex Court felt the necessity of making comments touching a matter of grave public concern (inter- caste and inter religious marriages between majors) and held as follows:
"17. The caste system is a curse on the nation and the sooner it is destroyed the better. In fact, it is dividing the nation at a time when we have to be united to face the challenge before the nation unitedly. Hence, inter-caste marriage are in fact in the national interest as they will result in destroying the caste system. However, disturbing news are coming from several parts of the country that young men and women who undergo inter-caste marriage, are threatened with violence, or violence is actually committed on them. In our opinion, such acts of violence or threats or harassment are wholly illegal and those who commit them must be severely punished. This is a free and democratic country, and once a person becomes a major he or she can marry whosoever he/she likes. If the parents of the boy or girl do not approve of such inter-caste or inter-religious marriage the maximum they can do is that they can cut off social relations with the son or the daughter, but they cannot give threats or commit or instigate acts of violence and cannot harass the person who undergoes such inter-caste or inter-religious marriage. We, therefore, direct that the administration/police authorities throughout the country will see to it that if any boy or girl who is a major undergoes inter-caste or inter-religious marriage with a woman or man who is a major, the couple are not harassed by any one nor subjected to threats or acts of violence, and any one who gives such threats or harasses or commits acts of violence either himself or at his instigation, is taken to task by instituting criminal proceedings by the police against such persons and further stern action is taken against such persons as provided by law".
(emphasis supplied) Howsoever sincerely the judiciary at the highest level of the country may think of bringing about union of people belonging to different communities and religions through inter-caste and inter-religious marriages, in reality the situation is a far cry. The case presented before this Court bears ample testimony thereof.
Facts and circumstances which have surfaced in course of hearing the present writ petition depict exactly the undesirable, unwarranted and deplorable situation which the learned Judges anticipated and endeavoured to abort while passing directions (supra) for taking suitable actions against the perpetrators of harassment, threats and violence who fail to take inter-caste and inter-religious marriages by near relatives in their stride. Unfortunately, the directions remain on black and white without being cared for.
The question that arises now is what was the nature of investigation that was being conducted by the CID? Law is well settled that in terms of provisions contained in the Code when a Magistrate makes an enquiry it is an enquiry, otherwise it becomes an investigation. In the interim order dated 16.10.2007, the learned Judge considered a summons issued by the CID to a witness issued under Section 175 of the Code dated 10.10.07. As noticed earlier, once the inquest was complete further enquiry/investigation under Sections 174/175 of the Code is not contemplated. The learned Judge thus observed that investigation conducted by the CID was not in accordance with law.
Though learned Advocate General and Mr. Pal have been critical of the observations made by the Court in its order dated 16.10.2007, stand of the State Government in this respect is nebulous to say the least. Despite repeated opportunities extended to the State to file counter affidavit to the petition as noted above, affidavits which have been filed do not clear the position. According to the learned Advocate General, the order dated 28.2.2008 passed by this Court was misconstrued and as such an affidavit touching only the point on which affidavit was invited thereby was filed. Be that as it may, he contended that the CID was conducting a preliminary enquiry before launching into an investigation and that such enquiry is permissible having regard to the decisions of the Apex Court in Sirajuddin (supra), Bhagwant Kishore Joshi (supra), Bhajan Lal (supra) and Rajinder Singh Katoch (supra).
True it is that the complaint lodged by the petitioner no.2 with the Karaya Police Station on 22.9.2007 did not in so many words disclose the commission of a cognizable offence resulting in the unnatural death of Riz. Viewed in isolation, non-registration of a cognizable case on the basis thereof may not be faulted. But, at the same time, there was clear indication therein of the suspicion that respondent no.12 might have a hand in such unnatural death. What the petitioner no.2 intended to convey was that respondent no.12 had been threatening Riz with dire consequences for having married his daughter and, therefore, could be held responsible for his death. The chain of circumstances preceding and following this complaint (some could very well have been suspected) being of some significance deserves to be noted. The chain viz. (i) inter religious marriage between Riz and Priyanka; (ii) Riz and Priyanka being aware that such marriage would not be accepted by her family; (iii) letters to various police officers, jointly written by Riz and Priyanka, in anticipation of unlawful interference in their marital life by respondent no. 12; (iv) apathy of the Kolkata Police to provide any protection to the married couple; (v) futile attempt of respondent no.12 to persuade Priyanka to return home; (vi) complaints lodged by Pradeep Todi alleging abduction of Priyanka by Riz; (vii) enquiries made by Pulak Dutta, S.I. attached to Karaya Police Station reporting that the couple are majors and the certificate of marriage is genuine; (viii) enquiry made by the respondent no.9 on being directed by respondents 5 and 8 and reporting to the same effect;
(ix) summoning of Riz and Priyanka at Lal Bazar through the respondents 8 and 9 without a formal FIR and discussions in the chambers of respondents 5 and 7;
(x) agreement between the parties - Priyanka to return within 7 days; (xi) breach of agreement - Priyanka fails to return; (xii) abortive requests of Riz to allow Priyanka to return; (xiii) mysterious death of Riz; (xiv) the Police Commissioner of Kolkata without being impartial, declaring in a press conference that Riz had committed suicide; and (xv) the CID conducting preliminary enquiry for days together without registering FIR, - did afford reasonable ground to suspect foul play behind the unnatural death of Riz. On the basis of the surrounding circumstances one could reasonably reach either of two conclusions, i.e. that death of Riz had occurred as a result of commission of crime or that suffocating circumstances, brought about by the respondent no.12 with his aides and allies, for Riz tying the nuptial knot with Priyanka had resulted in such mental torture that he decided to give up his life. To embark on an investigation of a cognizable case, a police officer must have 'reason to suspect'. In the considered view of this Court, the investigative machinery of the State police agency ought to have activated itself by recording an FIR, if not for an offence under Section 302/506/120B of the IPC, but certainly under Section 306/506/120B thereof, the ingredients wherefor were available. Reasons for suspecting commission of a crime ought to have been governed and dictated by the circumstances without looking for adequate proof of facts at that stage. Even if the unnatural death of Riz did not reveal any foul play or even if the chain of circumstances did not warrant recording of FIR under Sections 306/506/120B of the IPC, circumstances which surfaced did provide reasonable grounds for the CID to at least initiate criminal proceedings in terms of the directions of the Apex Court in Lata Singh (supra) against respondents 12 and 13, as well as Pradeep Todi, and the city police officers who were instrumental in ensuring that the inter-religious marriage between the two breaks up and Priyanka returns to her parental home. Instead, the CID had been continuing investigation under Section 174 of the Code more than 14 (fourteen) days after post mortem report was obtained.
The State in its counter affidavit, as noted earlier, has not disclosed the nature of enquiry undertaken by the CID and as such the extent to which such enquiry progressed also could not be ascertained.
In the present case, right from the press conference of the respondent no.3 an impression was sought to be given that Riz had committed suicide without there being any provocation. The circumstances pointed out above were sufficient to justify investigation into either the suspicion of murder or suspicion of abetment of suicide. As has been held in Patel Lilabhai Ambalal (supra), it is elementary for the police to suspect everything and everyone and thereafter by process of elimination and inclusion come to the conclusion, - the conclusion being the last thing on the completion of investigation and not the first thing at the beginning of the investigation.
It was entirely for the CID to decide upon its next course of action, but to contend that a preliminary enquiry was resorted to and result thereof was awaited has failed to impress this Court.
While the need for preliminary enquiry in particular cases before conducting an investigation of a cognizable offence cannot be obliterated, in the guise of a preliminary enquiry and by unduly prolonging it a legitimate investigation which may be had cannot be stifled. Conducting preliminary enquiry before recording FIR is not mandatory in all cases. In some of the decisions cited by Mr. Bandopadhyay, preliminary enquiry in respect of a complaint disclosing commission of cognizable offence has been held to be unknown in the scheme of the Code. However, on careful consideration of the decisions cited by learned Senior Counsel for the respondents on the point of preliminary enquiry, this Court would hold preliminary enquiry of a limited nature to be permissible even in respect of cognizable cases. Persons of 'high profile', dignitaries, persons in authority, celebrities, etc. are sometimes at the receiving end due to reckless allegations, mostly made anonymously, which might mar their respective careers and to obliterate the possibility of their unnecessary involvement in such cases that a preliminary enquiry may be had to ascertain facts. Such enquiry would also be advisable if a pure civil dispute is sought to be brought within the arena of criminal law by the complainant to wreak vengeance against an adversary. There can, however, be no exhaustive enumeration of cases warranting preliminary enquiry but each case has to be considered on the basis of its own peculiar facts.
Considering the facts of the present case, this Court is unable to hold that the prevailing circumstances did not warrant lodging of an FIR by the CID for conducting a full-fledged investigation. The possibility of killing time in the guise of ascertaining facts in course of preliminary enquiry to shield offenders including high ranking police officers cannot be ruled out. To this extent, this Court holds the CID to be grossly negligent. Borrowing the words of Hon'ble Pathak, J. (as His Lordship then was) in Bhagwant Singh (supra), this Court holds that the "investigation by the police following the occurrence was desultory and lackadaisical, and showed want of appreciation of the emergent need to get at the truth of the case."
Submission of Mr. Pal that the decision in Sampat Lal (supra) does not lay down a law having the force of a binding precedent and the conclusion reached regarding power of the High Court to direct investigation by the CBI where the State Government does not grant consent for such investigation, is misconceived.
In paragraph 13, the Apex Court held:
"In our considered opinion, S. 6 of the Act does not apply when the Court gives a direction to the CBI to conduct an investigation and counsel for the parties rightly did not dispute this position."
(emphasis supplied) Reflection of the opinion of the Apex Court was based on its independent consideration of the provisions of the DSPE Act, apart from the fact that counsel appearing for the parties before it did not dispute the position that when a direction is given by the Court in an appropriate case, consent envisaged under Section 6 thereof would not be a condition precedent. The submission of Mr. Pal is therefore unacceptable.
On very many occasions, Courts have ordered CBI investigation in the interest of fair and impartial investigation as well as in the interest of the State Police agencies, to avoid any doubt on credibility of the investigation. Reference in this connection may be made to the decision in Md. Anis (supra).
In Central Bureau of Investigation vs. State of Gujarat (supra), it was held that where the investigating agency is not doing proper investigation and/or there is reason to believe that there is laxity in the investigation, a direction may be given to the CBI to investigate the matter in appropriate cases.
In Gudalure M.J. Cherian (supra), it has been held that in a given situation, to do justice between the parties and to instill confidence in the public mind it may become necessary to ask the CBI to investigate a crime.
In R.S. Sodhi (supra), CBI was entrusted with investigation since accusations were directed against the local police personnel to ensure that all concerned including the relatives of the deceased may feel assured that an independent agency is looking into the matter and that would lend the final outcome of the investigation credibility.
In Central Bureau of Investigation vs. State of Rajasthan (supra), it was held that powers of the High Court under Article 226 of the Constitution and of the Supreme Court under Article 32 or Article 142(1) of the Constitution can be invoked thought sparingly for giving such direction to CBI to investigate in certain cases.
The question as to whether law laid down in Sampat Lal (supra) could be considered to be a binding precedent on the face of reference of the issue to a Constitution Bench was considered by the Division Bench of this Court in Association for Protection of Democratic Rights (supra). It was held therein as under:
"We are of the opinion that the pendency of the reference would not debar this Court from deciding the question as to whether this is a fit case and direct the CBI to continue with the investigation which was initially ordered on 15th March, 2007. Unless and until the question referred to a Larger Bench is considered and answered by the Supreme Court, the law as earlier laid down is binding on this Court. We find support for this view from a number of judgments of the different High Courts".
While noticing the decision in Shashikant (supra) wherein it was held that when a reference of a vital question of law is made to a Larger Bench all other proceedings pending in other Courts do not come to a grinding halt, the Division Bench satisfied itself on facts and in the circumstances before it that it would be necessary to have the entire fact situation investigated by the CBI and directed accordingly.
In Sahngoo Ram Arya (supra) relied on by Mr. Ghosh the Apex Court has reminded the High Courts not to direct CBI investigation as a matter of course and that there is a need for the High Court on consideration of the pleadings with reference to the reply filed to come to the conclusion and to record a prima facie satisfaction that the material before it is sufficient to direct an enquiry by the CBI.
What Section 6 ordains is that the Central Govt. may not direct investigation by CBI without consent of that State in any area within the State other than a Union Territory or a railway area but such fetter in Section 6 of the DSPE Act does not in any manner affect or restrict the power, authority and competence of the Court exercising jurisdiction under Article 226 to direct investigation by the CBI.
It is too obvious that for directing investigation by CBI, the Court has to satisfy itself that investigation by the State agency has faltered to such extent that continuation thereof would be farcical and manifestly result in injustice. And it is trite that Mandamus is issued wherever injustice is traced.
Though while passing the interim order dated 16.10.07 the Court did not have the benefit of considering the version of the respondents on affidavits, the materials presented were duly considered and on the basis of appreciation thereof prima facie satisfaction was recorded by the Court that investigation was not proper and therefore the CBI was directed to investigate the cause of death of Riz.
Regard being had to the facts and circumstances which fell for consideration on 16.10.07, this Court is of the considered view that entrusting the CBI with investigation of cause of death of Riz cannot be said to be improper or unwarranted. This Court therefore holds that the Court was perfectly justified in directing CBI investigation.
These issues are answered accordingly.
Issue No.7 This has been a hotly debated issue at the Bar as would appear from the submissions of learned Counsel for the parties recorded above.
Learned Counsel for the respondents except the CBI have contended that the CBI acted ultra vires in registering an FIR for alleged offence of murder and, therefore, all steps taken on the basis thereof are null and void and hence inoperative.
To decide this issue it would be worthwhile to take a further look to the direction of the Court dated 16.10.07 which reads a follows:
"Therefore, let there be an interim order directing the CBI to investigate into the cause of unnatural death of Rizwanur and the CBI shall a file a report in a sealed cover".
In this connection, this Court also considers it necessary to extract a passage from the decision of the Apex Court in H.N. Rishbud (supra) dealing with 'investigation' under the Code. It reads thus:
"Investigation usually starts on information relating to the commission of an offence under Section 154 of the Code. If from information so received or otherwise, the officer in charge of a police station has reason to suspect the commission of an offence, he or some other officers deputed by him, has to proceed to the spot to investigate the facts and circumstances of the case and if necessary to take measures for the discovery and arrest of the offenders.
Thus, investigation primarily consists in the ascertainment of the facts and circumstances of the case. By definition, it includes 'all the proceedings under the Code for the collection of evidence conducted by a police officer'."
In Bhagwant Kishore Joshi (supra), the position emerging from Section 157 of the Code was reiterated that an officer in charge of a police station can start investigation either on information or otherwise.
In the present case it is an admitted position on facts that when the order dated 16.10.07 was passed by the Court, there was no FIR disclosing commission of cognizable offence. On 22.9.07, the petitioner no.2 had by his complaint informed Karaya Police Station about the unnatural death of Rizwanur and that he suspected the hands of respondent no.12 behind his death. Immediately thereafter, the CID had taken over investigation and had conducted investigation which ultimately was declared to be 'not in accordance with law'. The Court directed CBI to investigate the cause of unnatural death of Riz on 16.10.07 on this petition in which the CBI was a respondent. In the petition it had been alleged that Riz had been killed/murdered. As has been held in H.N. Rishbud (supra) and Bhagwant Kishore Joshi (supra), the CBI was empowered to conduct investigation on the basis of information received otherwise than information recorded under Section 154 of the Code.
It has been contended on behalf of the CBI that it had proceeded to register an FIR taking into consideration the contents of the writ petition. Learned Advocate General has contended that such a course of action was impermissible without seizing copy of the writ petition. This Court is afraid, it cannot agree with him. CBI being a respondent in the writ petition and having been served with a copy thereof in accordance with the rules framed by this Court which requires (subject to exceptions) service of copy of petition on the respondents in each case where interim relief is prayed for which might affect them, the CBI was well within its jurisdiction to note the contents of copy of the writ petition supplied to it and to act on the basis thereof. It has not been shown before this Court that contents of copy of the writ petition supplied to the CBI by the petitioners was on any score different from the petition filed in Court or copy of the same supplied to the State. The need to seize the original, therefore, would not arise. Information disclosed to the CBI through the writ petition would constitute information received from sources other than a complaint registered as an FIR under Section 154 of the Code which the CBI was empowered to investigate under section 157 thereof and thus this Court finds no illegality on the part of the CBI in proceeding to register an FIR on the basis of the writ petition.
There are two other reasons for which this Court is inclined to hold that the CBI's action in registering an FIR is defensible.
The Court in its order dated 16.10.07 had ruled, albeit on prima facie satisfaction, that investigation under Sections 174/175 of the Code after inquest was complete could not be conducted in law. It has been correctly contended by Mr. Roy that once the Court held that investigation under Sections 174/175 could not be conducted after inquest was complete, argument of the respondents that investigation should have been confined only to unnatural death and to ascertain its cause within the limits of Section 174, is fallacious. It is preposterous to suggest, even on the face of recording of such a finding, that by directing investigation to be made by the CBI to find the cause of 'unnatural death' of Riz the Court intended to have an investigation conducted limited to the nature permissible under Section 174 of the Code. The Court's order cannot be read as a statute divorced from the facts of the case and terms of the order. Understandably, the direction for conducting investigation implied registration of an FIR preceding investigation and, therefore, had to be treated as one casting an obligation on the CBI to first register a case and thereafter proceed to find out the cause of death, whether suicidal or homicidal.
Having regard to the facts and circumstances which were on record, accidental death of Riz was ruled out. Therefore, in order to find out whether the death was suicidal or homicidal, the CBI being empowered to exercise powers conferred on the police to investigate under Chapter XII of the Code could have done so only on recording an FIR. Action taken by the CBI in this behalf does not appear to this Court to be offending either the power conferred on it by the Code or the order dated 16.10.07. It has been contended on behalf of the respondents that the CBI has interpreted the order dated 16.10.07 by reading words therein, otherwise absent, without seeking any clarification. If the CBI had proceeded on the basis of its own interpretation of the order which does not appear to be absurd or unreasonable, the Court would not invalidate the impugned action on the ground that the CBI ought to have approached the Court for further clarification instead of taking recourse to a particular action. It would have been a discreet action on the part of the CBI but mere indiscretion, without anything more, cannot be equated with malafides.
That apart, in the decisions in Madhu Bala (supra), Suresh Chand Jain (supra) and Md. Yusuf (supra), the Apex Court has held that when a Magistrate orders the police to conduct investigation under Section 156(3) of the Code, that would include a direction to the police to register an FIR in the absence of any such direction given by such Magistrate and the police would have to take further steps contemplated in Chapter XII of the Code only thereafter. Viewed in this perspective and on the authority of what have been laid down therein, the CBI was justified in recording an FIR before it proceeded to conduct investigation.
The numerous decisions cited by the learned Senior Counsel for the State, the respondent police officers, the respondent no.12 and learned Counsel for the respondent no.13 in support of their contention to the contrary have been carefully looked into. The CBI exercised power for an authorised purpose and in accordance with law. Having regard to the facts and circumstances of the present case, the cited decisions are not apposite since the situation for applying the ratio thereof is non-existent.
This Court thus holds that in registering an FIR and in conducting investigation on the basis thereof, the CBI did not act ultra vires.
This issue is answered in favour of the CBI.
Issue No.8 In its order dated 28.2.08, this Court for reasons recorded did not accede to the request of the parties for supply of copy of the CBI's report but the issue was left upon for being considered at the time of final hearing. Parties have again addressed the Court on the point of supply of copy of the report. Several decisions have been cited by Mr. Pal in support of his submission that looking into the report by the Court without extending opportunity to the parties to look into the same would be against judicial principles as well as natural justice. The decisions cited by Mr. Pal mostly relate to disciplinary proceedings initiated against delinquent employees. The rules regarding disciplinary proceedings are not quite identical as rules that are required to be followed in conducting investigation of a criminal case or in criminal proceedings. As part of compliance with natural justice principles, a delinquent employee who has been proceeded against by initiation of a disciplinary proceeding is entitled to have a copy or to look into any document which the prosecution seeks to rely on against him in the enquiry or which the Enquiry Officer may consider relevant for the purpose of enquiry. Such an employee is also entitled to have copy of any document or to have inspection thereof which is in the custody of the employer and is considered by him to be relevant for his defence, the question of relevancy being an issue required to be decided by the Enquiry Officer. Depriving the delinquent employee of such opportunity having regard to the fact situation of each case may result in violation of principles of natural justice. So far as criminal proceedings are concerned, the stages at which documents may be made available to parties interested are laid down in the Code itself. It would thus be open to the parties to apply for the same in accordance with provisions contained in the Code. Not a single decision has been cited before this Court which lays down the law that while a Court looks into information and/or documents collected in course of criminal investigation at the pre-charge sheet stage, the Court is obliged to supply such document to an aggrieved party who intends to look into the same before the Court renders a decision in respect thereof. In the present case, criminal proceedings against some of the respondents are in an embryonic stage. Evidence has been collected and it has been reported to this Court by the CBI that a prima facie case for proceeding further against them before the appropriate Court for alleged involvement in commission of offences punishable under the IPC exists and leave has been prayed for to enable it to file charge sheet before the appropriate Court of law. Till such time the Magistrate takes cognizance of the alleged offences committed by the accused, it cannot be said that criminal proceedings are pending against anyone. There is no determination of guilt by this Court on the basis of the report of the CBI. If a charge sheet is filed before the competent Court and it takes cognizance and asks the charge-sheeted accused persons to stand trial, the accused persons would be within their right to seek documents in accordance with the provisions of the Code as also in the light of the decision in Debendra Nath Padhi (supra). In such circumstances, the contention that since the report of the CBI has been placed before this Court and the Court has looked into it, hence the parties are also entitled to look into the same is obviously untenable.
Learned Advocate General very humbly has submitted that contents of the report might unknowingly influence the mind of the Court. Also, Mr. Pal has contended that non-supply of the report of the CBI would give rise to a lurking suspicion in the minds of the police officers that the Court had formed a view against them without disclosing its contents to them.
In the considered view of this Court, requirement to comply with natural justice principles can be invoked where the Court or an adjudicator proceeds to form an opinion against an individual on the basis of a document behind his back. Whatever conclusion this Court has reached is based on its appreciation of the pleadings of the parties and the records produced, which have been duly inspected by the parties. The report of the CBI has been considered only for the limited extent of ascertaining whether the CBI should be permitted to proceed further in accordance with law. If the argument of Mr. Pal is to be accepted, then in every case where a competent Court, empowered to deal with applications under Sections 438 or 439 of the Code, looks into case diaries placed before it by the Public Prosecutor, it would have to permit access to Advocates for the accused to the case diaries. This would be a course of action dehors the Code and contrary to principles settled in Debendra Nath Padhi (supra). So long the investigation is not closed by way of filing of a formal report under Section 173(2) of the Code, persons who might be shown as accused in the FIR have no right to claim copy of the report containing materials which have been collected against them and particularly in view of the fact that report filed before this Court is not a final report but is one in aid of the final report.
This Court therefore has no reason to take a view different from the one taken on 28.2.08 when the prayer of the parties was rejected for the time being. It is accordingly held that the respondents have no right to look into the report of the CBI and to have copy thereof.
This issue is answered accordingly.
Issue No.9 Mr. Pal, as noted above, subjected the recommendations contained in the report of the CBI for initiation of departmental proceedings (major penalty proceedings) against the respondent nos. 5, 7, 8 and 9 to severe criticism. According to him, the CBI had no business to make such recommendation. Mr. Roy sought to counter the contention by referring to Chapter 20 of the Manual. According to him provisions contained in Manual have statutory force and in terms of provisions contained in the said chapter, recommendations made by the CBI for initiation of departmental action cannot be faulted.
Clause 20.4 of Chapter 20 being relevant is set out hereunder:
" In the cases investigated by the CBI in which the same facts constitute the ground for both Departmental Action as well as Prosecution, the charge-sheet under Section 173 Cr. P.C. should be filed immediately on completion of investigation along with the original relied upon records, after obtaining sanction for prosecution wherever necessary. For Departmental Action, simultaneous request should be sent to the competent disciplinary authority. This request should be sent along with authenticated copies of the relevant documents immediately to the Competent Authority/Head of Department with copies to the C.V.C. and the CVO of the organization. In other cases involving less serious offences or involving malpractices of a Departmental nature, RDA only should be taken and the question of prosecution should generally not arise. Any difference of opinion regarding the question whether Departmental Action or Prosecution in a Court of Law should be initiated in the first instance, will be resolved on the basis of the advice of CVC."
It has been conceded by Mr. Roy that the report filed before this Court is not under Section 173(2) of the Code but to enable the Court to satisfy itself that an appropriate investigation has been conducted in terms of its order.
Having regard to the facts that the report was one to assist the Court to record a satisfaction that the cause of death of Riz has been ascertained with additional information relating to complicity of persons in connection therewith and that chargesheet under Section 173 of the Code of Criminal Procedure has not been filed, it was beyond the jurisdiction of the CBI to include in its report filed before this Court the recommendation for initiation of major penalty proceedings against some of the police officers. As clause 20.4 provides, request for initiation of disciplinary proceeding should be sent to the competent disciplinary authority simultaneously with filing of chargesheet under Section 173 of the Code. The stage therefore has not yet arrived and at this stage it was inappropriate for the CBI to state in unequivocal terms that grounds for initiating departmental action against the erring police officers did exist and that action should be taken in that direction.
Additionally, the CBI ought to have appreciate that the petitioners had prayed for a declaration from this Court that the actions of the police officers (respondents 5, 7, 8 and 9) are ultra vires. The issue being sub judice, it was absolutely inappropriate for the CBI to make a recommendation in this direction without obtaining leave from Court.
This issue is accordingly answered in favour of the respondents 5, 7, 8 and
9. Issue No.10 Exercise of power of investigation by the CBI is governed by statutory provisions under the general law applicable to such investigations. The dominant purpose of registering a case is to ensure conducting of investigation in respect of the allegations contained in the FIR and in the event sufficient materials exist in support of the allegations, to present charge sheet before the Court for securing the ultimate end of linking the offence with the offender.
It is on record that while issuing notice under Section 160 of the Code the CBI had clearly indicated the case number which was under investigation. The FIR was despatched to the Court of the Chief Metropolitan Magistrate, Calcutta and to other Magistrates at Bankshall Court. Contention that the CBI faltered in complying with Section 157 of the Code is without basis for the Court has ascertained in course of hearing that the Magistrates' Court referred to above have duly received copy of the FIR.
Submission of Mr. Ghosh that in the absence of any knowledge of an FIR having been registered respondent no.12 could not challenge it is unmeritorious. There was no embargo on the respondent no.12 to apply for the certified copy of the FIR for the purpose of challenging it. That a defect or irregularity in conducting investigation cannot vitiate the trial unless of course gross miscarriage of justice has occasioned is settled law. Even otherwise, if there be any irregularity in conducting investigation the same cannot vitiate the trial which might ensue for it has not been demonstrated before this Court that there has been such gross miscarriage of justice which would require interdiction by this Court. Even if there be any irregularity or defect in investigation, those aggrieved thereby would not be without remedy.
It is settled law that decision to investigate or the decision on the agency which would investigate does not attract principles of natural justice. The accused cannot have a say in who should investigate the offences he is charged with (see AIR 1997 SC 93 : Central Bureau of Investigation vs. Rajesh Gandhi). This Court in the earlier part of this judgment has expressed its concurrence with the order of the Court dated 16.10.07 that the case at hand called for investigation by the CBI. For reasons discussed above, this Court is unable to concur with the learned Counsel for the respondents barring the CBI that the actions of the CBI are tainted. On the basis of materials collected, a prima facie case exists for proceeding against persons named in the concluding portion of the report extracted above. There is no reason as to why course of law should be obstructed merely because it might not be to the liking of some of the respondents.
In view of the aforesaid discussion there appears to be no reason as to why the CBI should not be allowed to proceed further.
The issue is answered accordingly.
Issue No.11 Having regard to the aforesaid discussion, this Court grants liberty to the CBI to proceed in accordance with law for filing charge sheet before the competent court under Section 173(2) of the Code. There shall, however, be no direction for further investigation as prayed for by Mr. Bandopadhyay regarding discrepancy in age of the deceased as recorded in the official records but absolute liberty is reserved to the CBI to conduct further investigation before it actually files the charge sheet on any point it may consider necessary in the interest of justice. However, it shall not act upon the proposal to recommend to the State initiation of disciplinary proceedings for major penalty against respondents 5, 7, 8 and 9 or any other police officer.
Since this Court has returned a finding that the city police officers (respondents 5, 7, 8 and 9) invaded Riz's right to life without authority of law while discharging duty as public servants, it is declared that they have acted ultra vires and their acts impugned herein are unconstitutional.
However, on the question as to what is the effective relief that ought to be granted on facts and in the circumstances of the case vis-à-vis the prayers made has presented its own difficulties. In view of the law laid down in Rani Laxmibai (supra), an allegation of fact has to be pleaded in the petition for enabling the adversary to meet it based on the principle that a party should not be caught unawares at the hearing. But, rules regarding pleadings at least in respect of writ petitions have been diluted to good extent by subsequent decisions. One may profitably refer to the decision in State Bank of India vs S.N. Goyal reported in 2008 AIR SCW 4355 wherein it has been held that in writ proceedings, the High Court can call for the record of the case, examine the same and pass appropriate orders after giving an opportunity to the State/the statutory authority to explain any particular act or omission, and that it is quite different from a civil suit where the parties are governed by rules of pleadings and there can be no adjudication of an issue in the absence of necessary pleadings. The decision in Ganapati Madhav Sawant (supra) cited by Mr. Pal is therefore clearly distinguishable. In the present case, the factual foundation for seeking effective relief has been laid though a prayer in that behalf is absent. Parties have been heard at length on the claim of Mr. Bandopadhyay that the State should be directed to initiate disciplinary proceedings against the erring police officers. The decision in Rani Laxmibai would, therefore, have no application on facts.
This Court at the same time is not oblivious of the observations of Hon'ble Sethi, J. (as His Lordship then was) in Lily Thomas vs. Union of India reported in (2000) 6 SCC 224 that "justice is a virtue which transcends all barriers and the rules or procedures or technicalities of law cannot stand in the way of administration of justice. Law has to bend before justice."
Though the petitioners have not claimed any relief against the respondent no.3 as also against respondents 5, 7, 8 and 9 consequent to declaration that was sought and has been granted, in the considered view of this Court interest of justice would be best served if liberty is reserved unto the State to proceed in accordance with law. Accordingly, it is observed that the State may initiate such action as it deems fit and proper against any of or all the respondents 3, 5, 7, 8, 9, 12 and 13 in accordance with law.
Observations made and/or findings recorded in this order are wholly for the purpose of a decision on this writ petition and the same shall not influence or prejudice the adjudicator of future criminal proceedings, if initiated according to law.
The writ petition stands allowed, while the applications stand dismissed. However, parties shall bear their own costs.
Report of the CBI together with the compact disc placed on record by Kolkata T.V. shall be re-sealed by the Assistant Court Officer and retained with the records of the case.
Urgent photostat certified copy of this judgment, if applied for, be furnished to the applicant within 4 days from date of putting in requisites therefor.
(DIPANKAR DATTA, J.) Later :
Learned Advocate General, Mr. Banerjee, learned Senior Counsel and Mr. Basu, learned Counsel appearing for the State, the respondents 3,5,7,8, and 9, and the respondents 12 and 13 respectively have prayed for stay of operation of the judgment and order. Such prayer is opposed by Mr. Bandopadhyay, learned Senior Counsel for the petitioners.
Since implementation of the order might have the effect of depriving some of the respondents of their right to personal liberty, for the ends of justice this Court considers it fit and proper and accordingly grants stay as prayed for. The operation of the order shall remain stayed for three weeks from date.
(DIPANKAR DATTA, J.)