Bombay High Court
Gyanchand Verma vs Sudhakar B. Pujari on 21 April, 2011
Author: V. M. Kanade
Bench: V. M. Kanade
WP. 3143-09
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VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION No. 3143 OF 2009
Gyanchand Verma )
Age 68 years, 703 Rewood, )
Magigold Premises, )
Kalyani Nagar, Pune-411 014
ig ...Petitioner
Vs.
1. Sudhakar B. Pujari, )
Senior Police Inspector, )
Kole Kalyan Welfare & Training )
Centre, Kalina, Mumbai )
2. The State of Maharashtra )
3. The Director General, )
Anti Corruption Bureau, )
Maharashtra, Madhu Industrial )
Estate, Pandurang Budhkar Marg, )
Worli, Mumbai ...Respondents
***
Mr. Mahesh Jethmalani, Sr. Counsel i/b D. D. Tiwari, for the Petitioner.
Mr. Sudhakar B. Pujari, Respondent No.1, in person.
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WP. 3143-09
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Dr. F. R. Shaikh, APP, for the Respondent-State.
***
CORAM: V. M. KANADE J.
DATE : APRIL 21, 2011
ORAL JUDGMENT
1. Heard the learned appearing on behalf of the petitioner, learned APP for the respondent State, and respondent No.1 who is appearing in person. The Division Bench of this Court has pronounced its judgment and order on 24th January, 2011 in Writ Petition No. 3143 of 2009, which was reserved for judgment & order on 8th December, 2010.
There was difference of opinion between the two learned Single Judges, which comprised the Division Bench namely Mr. Justice A. M. Khanwilkar and Mr. Justice A. P. Bhangale. In view of the difference of opinion, the Hon'ble Chief Justice was pleased to refer the matter to a third Judge and therefore, accordingly, this matter was assigned to this Court.
. The brief facts which are necessary for the purpose of deciding this petition are as under-
2. The petitioner was working in the police Department and he retired in the year 2003. A complaint was filed in respect of an incident which had taken place regarding appointment of the officers by the ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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Maharashtra Public Service Commission. Respondent No.1 was appointed as an Investigating Officer. FIR was filed. In the FIR it was averred that name of the petitioner was not mentioned as an accused. In all ten charge-sheets have been filed. In the first five charge-sheets, name of the petitioner was not shown as a suspect, and thereafter in the sixth charge-sheet his name has been shown as a suspect. Further investigation under Section 173(8) Cr. P. C. was going on. According to respondent No.1, the said investigation has not been completed. The learned APP, however, after taking instructions submits that investigation is over. He also submits that respondent No.1 is no longer an Investigating Officer of the said crime. Respondent No.1 filed an application for an intervention in this case, on the ground that since allegations of mala fide intention were leveled against him by the petitioner and the State, he decided to intervene in this case. The learned senior counsel Mr. Jethmalani, after taking instructions from his client who is present in the Court, submits that the petitioner does not wish to make any allegations of mala fide against respondent No.1 in this petition and if any such allegations are made in this petition, the same shall stand withdrawn. The statement is accepted.
3. The petitioner initially had filed petition being Writ Petition ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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No. 2244 of 2005 for quashing the investigation. The said petition, however, was disposed by judgment & order dated 31st March, 2008 by the Division Bench, wherein it is observed that since the Petitioner was shown as suspect in the Form of the charge-sheet, filed by the State and since he is not shown as an accused, the petition had become infructuous. Thereafter the petitioner had filed present writ petition under Art. 226 and 227 of the Constitution of India for deleting the word 'suspect' in the charge-sheet in Column No. 12. The learned senior counsel appearing for the petitioner has invited my attention to the judgment delivered by both the learned Single Judges. He submitted that the learned Singe Judge - Mr. Justice A. P. Bhangale had misconstrued the ratio of the judgment in the case of - Smt. Rajani Vishram Patil vs. C. B. I. & Anr. [2009 All. MR (Cri.) 3262] and K. Veeraswami vs. Union of India & Ors. [(1991) 3 SCC 655]. He submitted that in the case of K. Veeraswami (supra), the Apex Court has clearly held that the State Government would incorporate only those details which are mentioned in Section 173(2) Cr. P. C. and it was not open for the State Government to incorporate any other details other than the one which is prescribed under the said Section. He submitted that the learned Single Judge (Justice A. P. Bhangale) had not taken into consideration that ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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fundamental right of the accused under Art. 21 of the Constitution was violated by showing him as a suspect, though at any point of time, he can be arrested by the police or can be shown as an accused at any time. It is, therefore, submitted that there was no provision under the Cr. P.C. which permits the Investigating Officer to show a person as a suspect. He submitted that the notification dated 18th March, 1997 on which reliance is placed by respondent No.1 by the Home Department No. COM.0195/ POL.4/1/POL.4 which was issued as an amendment to certain Forms prescribed under the Bombay Police Manual, Volume III Rule No. 113 and No. 114, did not have any statutory force and the said notification was for the internal functioning of the crime, criminal information system. He invited my attention to the said Notification. He submitted that similarly Central Government has issued the Notification for internal functioning of the crime, criminal information system. It is submitted that therefore, the view taken by the learned Single Judge Mr. Justice A. P. Bhangale, J. was not correct view and the learned Single Judge Mr. Justice A. M. Khanwilkar, had correctly decided the said Writ Petition.
4. On the other hand, respondent No.1 submitted that the Notification was issued by the State Government, and pursuant to Section 173(2)(ii), the State Government was authorized to issue the ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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Notification prescribing the Forms for the purpose of mentioning the details of the crime. It is, therefore, submitted that there is a specific column No. 12 which mentions that the details of the suspects were required to be given in the said Form. He submitted that he was transferred when the investigation had reached at crucial stage and that though he wanted to arrest the petitioner, he could not do so and it was on account of interim order passed by this Court. He submitted the material which was available against the other accused, was also the same against the petitioner. He submitted that he was likely to be summoned as a witness by the prosecution and he would be answerable to the Court in respect of the matters of investigation, and therefore, he thought it proper to appear in this Court so that in future neither the Government nor the Court should blame him for the lapses in the investigation, if any.
5. On the other hand, learned APP appearing for the State, supported the view taken by the Single Judge, Mr. Justice A. M. Khanwilkar. He submitted that the investigation was over, and therefore, respondent No.1 in fact did not have any locus to intervene in this case.
Advocate Mr. Murthy tried to intervene on behalf of the petitioner who had filed Public Interest Litigation on behalf of Mihir Thatte, a journalist ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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and Aparna Dube & Ors., the candidates who had appeared in the said examination. In my view, these interveners do not have any locus to intervene in this Writ Petition. They did not intervene before the Division Bench, when the matter was finally disposed of and as such they do not have any right now to intervene when the matter was referred by the Chief Justice to this Court. He sought permission to intervene.
Permission to intervene is declined.
6. After having heard the counsel for the petitioner, the learned APP and respondent No.1 in person at length, in my view, the view taken by the learned brother Mr. Justice A. M. Khanwilkar is a correct view. So far as respondent No.1 is concerned, he is no longer Investigating Officer and it is always open for him to state before the trial Court when he is summoned as an Investigating Officer, the circumstances under which he had carried out the investigation. The fact remains that investigation is now over and he is no longer in charge of the said investigation.
7. Section 173 of Cr. P. C. empowers the Officer in charge of Police Station to file a final report before to a Magistrate. The particulars which are to be mentioned in the said report are provided under Section 173(2)(ii) Cr.P.C. The particulars, therefore, which have been mentioned in the charge-sheet have to be in consonance with the statutory ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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provisions or rules framed thereunder. The State Government or the Central Government do not have the right to prescribe the particulars which are not in consonance with the provisions of Section 173(2)(i). It is an admitted position that the present petitioner has not been mentioned as an accused either in FIR or at any stage during the investigation or further investigation which was carried out till the final charge-sheet was filed. After filing of the first charge sheet, nine charge-sheets have been filed. In none of these charge-sheets, the petitioner has been mentioned as an accused. It is also an admitted position that the petitioner was not arrested at any time. Though it is stated by respondent No.1 that he wanted to arrest the petitioner, fact remains that the interim order was in force. The short question which fell for consideration was - whether petitioner can be continued to be shown as a suspect after conclusion of the investigation? The learned Single Judge Mr. Justice A. M. Khanwilkar, in my view, has rightly relied upon the judgment of the Apex Court in the case of K. Veeraswami (supra) as well as judgment of the Division Bench of this Court in the case of Rajni Patil (supra). In K. Veeraswami (supra) Apex Court has clearly held that charge sheet should contain the particulars, which are mentioned in Section 173(2)(i) Cr. P. C. and in the case of Smt. Rajni Patil (supra), a fine distinction in law ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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between a suspect and an accused has been made. The learned learned Single Judge, Mr. Justice A. P. Bhangale has not taken into consideration the paragraphs on which the reliance was placed by the petitioner in support of his case and therefore, in my humble view, the learned Single Judge appears to have misconstrued the ratio of two judgments on which reliance was placed by the petitioner. Be that as it may. I am fully in agreement with the conclusion which is drawn by Mr. Justice A. M. Khanwilkar.
8. So far notifications which are issued by the State Government and the Central Government are concerned, a bare perusal of the said Notification reveals that the said Notification has been issued for the purpose of amendment to certain Forms and orders which are to be found in Bombay Police Manual Rules 113 and 114. Paragraph 1 of the said Notification reads as under-
" The Government of India accepted the recommendations of the National Police Commission -
1977 that the maintenance of Crime Records at the Police Station level should fit into a scheme of Computerised maintenance of Data/Information at the State and National levels. Accordingly the National Crime Records Bureau, with the concurrence of the Ministry of Law and Justice and Ministry of Home Affairs, Govt. of India ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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recommended a set of 7 new Forms for introduction at the Police Station level, uniformly in all the States/UT's of India with the following objectives :-
(i) Field Officers and Police Station Staff will not be required to fill up the Computer Input Forms separately which involves additional scriptory work for them;
(ii) Data of good quality will be captured at source without delay;
(iii) It will bring about uniformity in standards of investigation and procedure;
(iv) It will ensure better coordination in respect of Lost and Recovered numbered/identifiable properties;
and
(v) It will help in co-ordinating persons arrested at one place and wanted at another."
9. It is apparent that these Forms were amended for the purpose of internal administration of the Police Officers so that whenever there is any change in the Investigating Officer, the new incumbent would be in a position to understand the stage of investigation and the steps which have been taken by the Investigating Officer or in cases where initial charge-sheet is filed under Section 173(2)(i), an application is filed for further investigation under Section 173(8), so that new Officer would know what was in the mind of the earlier ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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Investigating Officer. It appears that the persons were to be shown as suspects so that a further investigation in that direction can be carried out by the subsequent newly appointed Investigating Officer. These Forms, in my view, do not have statutory force. The submissions made by respondent No.1 that these Forms have statutory force in view of Section 173(2)(ii) Cr. P. C., cannot be accepted.
10. Apart from that, it is always open for the trial Court after trial begins to issue summons to any person as an accused if it comes to the conclusion that the evidence which is brought on record clearly shows that he is involved in the commission of the offence on the basis of material which is placed before him and the said summons can be issued under Section 319 of the Cr. P. C. and he can be added as an accused at any stage, in accordance with the law. The apprehension expressed by respondent No.1 is, therefore, misconceived. In the result, there is no material at this stage, since the petitioner has not been mentioned as an accused in the charge-sheet, he cannot be continued to be shown as a suspect after final investigation report has been tendered.
In this view of the matter, respectfully, I am in agreement with the view taken by the Single Judge, Mr. Justice A. M. Khanwilkar and disagree with the opinion expressed by the Single Judge, Mr. Justice A. P. ::: Downloaded on - 09/06/2013 17:12:35 ::: WP. 3143-09
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Bhangale.
11. It is clarified by the Division Bench of this Court (Coram :
R. M. Lodha and S. J. Vazofdar, JJ) in its order dated 5th July, 2006 in Writ Petition No. 482 of 2003 has observed in paragraph 16 as under-
"16. The respondent No. 6 Mr. S. B. Pujari put in more than three years in investigating ACB Crime No. 33/2002 and we expect the State Government to be objective and ensure that he is not unnecessarily harassed in respect of the investigation conducted by him in ACB Crime No. 33/2002."
12. I would also like to reiterate the said observations made by the Division Bench of this Court and hope that he is not unnecessarily harassed. With these observations, the reference is disposed of.
[ V. M. KANADE J.] ::: Downloaded on - 09/06/2013 17:12:35 :::