Bombay High Court
The State Of Maharashtra vs Chandrakant Annappa Shyanbhag And Anr. on 6 January, 1993
Equivalent citations: 1993(2)BOMCR211
JUDGMENT Ashok Agarwal, J.
1. By this judgment and order dated 29th of January, 1986, passed by the learned Metropolitan Magistrate, 36th Court, Bombay in Case No. 120/S of 1980, the original accused Nos. 1 and 3 are convicted for an offence under section 3 of the Railway Property (Unlawful Possession) Act, 1966 (hereinafter referred to, as the 'said Act'). Original accused No. 2, who was similarly placed as accused Nos. 1 and 3, died pending the trial and hence the prosecution as against him stood abated. For the offence under section 3 of the said Act, the learned Magistrate sentenced accused Nos. 1 and 3 to pay a fine of Rs. 400/- each in default they were directed to suffer simple imprisonment for one month. By the very same order original accused Nos. 4 to 11 were discharged of the offence punishable under section 3 of the said Act. Taking exception to the order of sentence imposed upon accused Nos. 1 and 3 the State has preferred Criminal Appeal No. 248 of 1986 for enhancement of sentence and taking exception to the order of discharge of accused Nos. 4 to 11 the State has preferred Original Revision Application No. 177 of 1986.
2. To state the case of the prosecution in a nutshell, a motorman, Charlie Anvale while on duty on a local railway, on the 16th of January, 1980 found a parcel lying on the railway line between Dadar and Elphenstone railway station. Finding railway markings on the parcel, he took charge and handed over the same to Shri Tiwari, Sub Inspector, R.P.F. for enquiry and investigation. Investigation was carried on by Shri Sadashiv Dahabe, Police Inspector, R.P.F. Investigation revealed that on the night between 15th and 16th January, 1980 while a goods train was stationed at the Dadar railway yard theft in respect of railway property was committed. Various parcels were pilferred from wagon No. NR-34740. The parcels are said to contain Sarees and Darees (Cotton quilts). The wagon was checked at the Grand Road railway station on the 17th of January, 1980, 10 parcels were found short. They form part of a consignment despatched from Erode to its destination Bombay. During the course of investigation goods worth Rs. 5, 500/- and cash of Rs. 750/- was recovered. Police Inspector Sadashiv Mahale, on the basis of the material collected during investigation, on the 11th of September, 1980 lodged the instant complaint.
3. Accused Nos. 1 to 3 are petty merchants from whom, it appears, certain goods in connection with the theft in question were recovered. Accused Nos. 6 to 11 are Rakshaks belonging to the R.P.F. They are alleged to have committed theft of the goods in question by breaking open the railway wagon. Accused Nos. 4 and 5 are porters who have carried the goods which were the subject matter of theft.
4. After completion of investigation the accused came to be arrested sometime during the month February, 1980 and the present complaint was filed on 11th of September, 1980.
5. In support of its case, the prosecution examined P.W. 1 Sadashiv Bhiwasan Mahale, Investigation Officer, before charge. His examination-in-chief concluded on the 11th of September, 1985. On 16th of October, 1985 certain questions were put to the witness by way of cross examination. On the 29th of January, 1986 the accused Nos. 1 and 3 (accused No. 2, in the meanwhile, expired) pleaded guilty and prayed for mercy. This was at a stage before framing of charge. The trial Magistrate accepted the plea of guilty and convicted accused Nos. 1 and 3 under section 3 of the said Act and sentenced them to pay a fine of Rs. 400/- each. In default he directed them to suffer simple imprisonment for one month. Taking exception to the order of sentence imposed upon accused Nos. 1 and 3 the State has preferred Criminal Appeal No. 248 of 1986 for enhancement of sentence.
6. As far as accused Nos. 4 and 5 are concerned, the learned Magistrate, by the judgment and order of the same date found that they were Porters who had acted under the directions of accused Nos. 6 to 11, the Rakshaks, whom he described as superior officers of accused Nos. 4 and 5. He held that their possession was a possession on behalf of accused Nos. 6 to 11. He also found that the trial against them had been unduly delayed and, therefore, the prosecution launched against them was not liable to be continued as the same may amount to breach of the right guaranteed under Article 21 of the Constitution of India. Consequently, he passed an order releasing accused Nos. 4 and 5.
7. As far as accused Nos. 6 to 11 are concerned, the learned Magistrate found that the prosecution lodged against them was not maintainable on the ground that no notice under section 20(3) of the Railway Protection Force Act, 1957 (hereinafter referred to, as the said Act of 1957) was served and on the ground that the prosecution was not instituted within three months of the date of the commission of offence. Consequent upon the said finding, the learned Magistrate was pleased to withdraw the summonses issued against the accused Nos. 6 to 11. The State, treating the order passed in favour of accused Nos. 4 to 11 as an order of discharge, has preferred the present Criminal Revision Application.
8. I have heard Shri Mirajkar, the learned Public Prosecutor appearing on behalf of the State, as also Shri Ghaisas and Shri Masand, Counsel appearing on behalf of the accused. I have, through their assistance, gone through the impugned judgment and order, as also the evidence on record. Having given my anxious consideration to the rival contentions advanced before me, in my view, the impugned judgment and order cannot be sustained and is required to be set aside.
9. As far as accused Nos. 1 and 3 are concerned, they have been convicted on their plea of guilty. The instant case is a case filed on a private complaint and is triable as a warrant case. Chapter XIX of the Code of Criminal Procedure deals with trial of warrant cases. Sections 238 to 243 provide for procedure in respect of cases initiated on a police report and sections 244 to 247 provide for procedure in respect of cases instituted otherwise than on police report. The present case being a case instituted on a private complaint will, therefore, be governed by the provisions of sections 244 to 247. Section 244(1) enjoins upon the Magistrate, on an accused appearing before him, to proceed to hear the prosecution and take all such evidence as may be produced in support of the prosecution. Section 245 entitles the Magistrate, if he finds that no case has been made out against the accused, to pass an order of discharge. If a Magistrate does not take action under section 245, he has to proceed under section 246. Section 246 provides that the Magistrate, if he is of an opinion that there is ground for, presuming that the accused has committed an offence which he is competent to try, he shall frame a charge against the accused. Sub-section (2) of section 246 enjoins a duty upon the Magistrate to read and explain to the accused, the charge and ask him whether he pleads guilty or has any defence to make. Sub-section (3) of section 246 provides that if the accused pleads guilty the Magistrate shall record the plea and may in his discretion convict him thereon. It is not necessary to dilate on the further provisions as the same are not relevant for the present enquiry. The provisions of sections 244 to 246 show that the stage of recording the plea of the accused arise only after the stage of framing of a charge. Till such time that such a charge is framed the question of recording the plea of the accused does not arise. For, at that stage, there is no charge on which the accused can be called upon to putforth his plea. The accused can be called upon to plead guilty or not guilty to a charge specifically framed. He cannot be asked to plead guilty to the allegations which are merely contained in a complaint or are reflected in evidence recorded prior to the framing of charge. The plea of guilty of accused Nos. 1 and 3 recorded by the learned Magistrate is, therefore, clearly erroneous and deserves to be quashed. Their case will now be required to be remanded back to the trial Court for a trial in accordance with law.
10. This takes me to the case of accused Nos. 4 and 5. They appear to be employees of the railway as shunting porters. They do not belong to the Railway Protection Force. They are alleged to have carried the parcels in question from the railway wagon for the purpose of delivery to accused Nos. 1 to 3. As per the reasoning given by the learned Magistrate, accused Nos. 4 and 5 carried the parcels under the directions of accused Nos. 6 to 11. The learned Magistrate has described accused Nos. 6 to 11 as 'superior officers' of accused Nos. 4 and 5. Though not stated in as many terms, the learned Magistrate appears to have had in mind the provisions of section 20(1) of the said Act of 1957 which provide that in any proceeding against a member of the Force for any act done by him in the discharge of his duties, it shall be lawful for him to plead that such act was done by him under the orders of a competent authority. Sub-section (2) of section 20 of the said Act of 1957 provides that any such plea may be proved by the production of the order directing the act, and if it is so proved, the member of the Force shall thereupon be discharged from any liability in respect of the act so done by him. In my view, the reasons and the findings given by the trial Magistrate, are on the face of it erroneous. It has been nobody's case that accused Nos. 4 and 5 were acting under the directions of accused Nos. 6 to 11. The stage of raising such a plea on behalf of accused Nos. 4 and 5 never arose. Since accused Nos. 4 and 5 were not members of the Force and accused Nos. 6 to 11 were not superior in rank to accused Nos. 4 and 5 there can arise no question of their acting under the official directions of accused Nos. 6 to 11. Even if the services of accused Nos. 4 and 5 are hired the same can be no defence in case a criminal offence is committed namely an offence of theft in respect of railway property.
11. As far as the question of delay is concerned, the offence in question has taken place in January, 1980 and the instant complaint is filed in September, 1980. The evidence of complaint was recorded in September, 1985 and before framing of the charge the impugned order is passed in favour of accused Nos. 4 and 5. The question for consideration is, whether on these facts it can be held that there was an infringement of Article 21 of the Constitution and whether on that account the accused Nos. 4 and 5 were entitled to be released. In this context a reference can be usefully made to a recent decision of the Supreme Court in the case of Abdul Rahman Antulay and others v. R.S. Nayak and another, 1992(1) S.C. Cases 255. In paragraph 86 of the judgment the Supreme Court has laid down several propositions. Proposition 5 is as under :
"While determine whether undue delay has occurred (resulting in violation of right to speedy trial) one must have regard to all the circumstances including nature of offence, number of accused and witnesses, the workload of the Court concerned, prevailing local conditions and so on-- what is called, the systemic delays. It is true that it is the obligation of the State to ensure a speedy trial and State includes judiciary as well, but a realistic and practical approach should be adopted in such matters instead of a pedantic one."
12. If one has regard to the pendency of cases in the Magisterial Courts in this metropolitan city it cannot be held that a period of five years for commencing of a trial is a case of an unduly delayed trial. Accused Nos. 4 and 5 in the instant case are railway employees. They, alongwith accused Nos. 6 to 11, who are none else but members of the Railway Protection Force, are charged for theft of the very same property which they are supposed to protect. Having regard to all the facts and circumstances of the case I do not find that a case which suffers from delay entailing breach of the right conferred under Article 21 of the Constitution. The order of release of accused Nos. 4 and 5 on the ground of delay is, therefore, unsustainable and is liable to be set aside.
13. Shri Ghaisas, however, has placed reliance on certain decisions where long and protracted delays have persuaded courts to quash prosecutions. He has relied upon the case of State of Bihar v. Uma Shankar Kotriwal, , where a trial under the Essential Commodities Act, which protracted for twenty years, was quashed. He next relied upon the case of The State v. Masudan Singh and others, 1985 Cri.L.J. 1782, wherein a Full Bench of the Patna High Court observed as under :
"Even if any doubt remains in this context, it would stand dispelled by Article 141 of our Constitution which says that the law declared by the Supreme Court shall be binding on all courts within the territory of India. In a way so far as the judgments of the Supreme Court are concerned, constitutional sanction is given to their binding nature. To my mind, the judgments referred to above have declared in uncompromisingly categorical terms that the right to speedy and public trial is a constitutional guarantee under Article 21 and, therefore, the weight and content of that right cannot be whittled down or debased. In this context it is well to remind oneself of the succinct observations of Viscount Cave, Lord Chancellor in the House of Lord's decision in 1927 A.C. 827 Jones v. South West Lancashire Coal Onwers' Association Limited:
"My Lords, when a question of law has been clearly decided by this House, it is undesirable that the decision should be weakened or frittered away by fine distinctions."
Therefore, the contention that we must in a way read down the right of speedy and public trial in India and consequently put it at a lower pedestal because it is not written in so many words in our Constitution as it is in the Sixth Amendment of the American Constitution, must be rejected.
To conclude on this aspect, the answer to the question posed at the very ouster is rendered in the affirmative and it is held that the constitutional right of the accused to a speedy and public trial in criminal prosecutions now flowing from Article 21 of the Constitution by virtue of presidential mandate is identical in content with the express constitutional guarantee inserted by the Sixth Amendment in the American Constitution.
He lastly relied on a case on State of U.P. v. Kapil Deo Shukla, , wherein the Supreme Court observed :
"In a recent case of proceedings for alleged perjury this Court held that lapse of a long time, in that case of ten years, was a proper ground for holding that launching of a prosecution was inexpedient, Chajoo Ram v. Radhey Shyam, . Similarly, in Machander v. State of Hyderabad, , where an order of conviction under section 302 was set aside by this Court for failure to examine the appellant under section 342 of the Code, a remand was declined on the ground that the accused had been arrested in 1950 and had been on his trial one way or the other for over four and a half years. In that connection the Court observed at page 529 of the report as follows :
"We are not prepared to keep persons who are on trial for their lives under indefinite suspense because trial Judges omit to do their duty. Justice is not one sided. It has many facets and we have to draw a nice balance between conflicting rights and duties. While it is incumbent on us to see that the guilty do not escape it is even more necessary to see that persons accused of crime are not indefinitely harassed. They must be given a fair and impartial trial and while every reasonable latitude must be given to those concerned with the detection of crime and entrusted with the administration of justice, limits must be placed on the lengths to which they may go."
See also Union of India v. Lt. Col O.K. Apte, . These observations and the refusal to order remand on the ground of the trial having protracted for four and a half years apply with equal and perhaps with greater force in the present case since the respondent has been kept in suspense of a trial for twenty years and more. The situation is far worsened by the other circumstances present here, namely, the inducement given by the Government to the respondent to pay Rs. 4,000 on an assurance that it would consider not to proceed with the trial, the Government failing to return that amount although it changed its mind, the impossibility of furnishing to the respondent copies of police statements of witnesses the prosecution intends to examine, depriving the respondent of his right to effectively cross-examine them, the failure to furnish copies of other documents on which also the prosecution intends to rely inspite of the Court's order to that effect, and lastly, the uncertainty of the memory of witnesses, assuming that they are still available, on the question of proving the handwriting on the documents alleged to have been forged by the respondent. These circumstances, in our view, are likely to prevent the trial being altogether fair.
It is a matter of some regret that on such a view, the respondent against whom serious charges of a public nature stand, should not be proceeded with. But as against that there is equally the fact that long lapse of time and the impossibility of supplying him copies of police statements and other relevant documents is likely to end in there trial not being fair and just. In these circumstances, we have come to the conclusion that it is neither expedient nor in the larger interest of justice that the trial with all the aforesaid possible deficiencies should be allowed to proceed. In any event, this is, in our view, not a case where this Court should interfere with the orders of the High Court in an appeal under Article 136 of the Constitution."
14. In my view, none of the cases cited by Shri Ghaisas can have application to the facts of the present case. Whether undue delay has occurred or not has to be decided on the facts and circumstances of each individual case. The nature of the severity of the offence, the number of accused and the witnesses, workload of the Court concerned and prevailing local conditions, have to be taken into account. It is not suggested that the lapse of five years have occurred on account of dilatory tactics of the prosecution. In the circumstances, the contention of Shri Ghaisas that the prosecution as against accused Nos. 4 and 5 is liable to be quashed on the ground of delay is rejected. In the circumstances, the order passed by the learned Magistrate releasing accused Nos. 4 and 5 is set aside.
15. This takes me to the case of accused Nos. 6 to 11. The learned Magistrate has found that the prosecution as against them is not properly lodged as no notice under section 20(3) of the said Act of 1957 was served on them. He has further found that the prosecution has been lodged after a period of three months, of the date of the offence. The prosecution is, therefore, not maintainable. He has, therefore, passed an order withdrawing the summonses issued against accused Nos. 6 to 11. The operative part of withdrawing summonses is passed under section 21 of General Clauses Act. According to the learned Magistrate he has issued summonses to the accused. Under the said section of the General Clauses Act whatever he has done he can undo and hence the order of withdrawal of summons is issued in favour of accused Nos. 6 to 11. It is apparent that the procedure adopted by the learned Magistrate is alian to the known principles of Criminal jurisprudence. Once summonses are issued in a case triable under warrant procedure and the accused appears and the Magistrate finds that no case has been made out against him, he is required to discharge the accused. The said procedure can be found in section 245 of the Code of Criminal Procedure. Hence, assuming that the order passed by the Magistrate is an order of discharge passed under section 245 I will proceed to examine whether the same is justified on the material on record.
16. It cannot be disputed that accused Nos. 6 to 11 are members of the Force i.e. members of the Railway Protection Force as defined under section 2 of the said Act of 1957. Section 2 defines railway property to include any goods, money or valuable security or animal belonging to or in charge or in possession of the railway administration. Hence, it cannot be disputed that the property which is the subject matter of theft is railway property. Section 11 details the duties of members of the Force. Section 11 in so far as is relevant provides :
"It shall be the duty of every superior officer and member of the Force...(a)... (b) to protect and safeguard railway property : (c) ... and (d) to do any other act conducive to the better protection and security of railway property."
Hence it would be clear that it is the duty of accused Nos. 6 to 11 in their capacity of being members of the Force to protect and safeguard railway property and to do all acts conducive to the better protection and security of railway property. Section 15 provides that every member of the Force shall, for the purpose of the Act, be considered to be always on duty, and shall, at any time, be liable to be employed in any part of the railways throughtout India. It would, thus, appear that accused Nos. 6 to 11 are supposed to have been on duty all along and are obliged during the entire tenor of their employment at all times to protect and safeguard railway property and to do all acts conductive to the better protection and security of railway property.
17. Now, what is alleged against these accused is quite contrary to what is expected of the members of the Force. Instead of protecting and safeguarding, they are alleged to have committed theft in respect of railway property. Hence, as per the allegations of the prosecution the protectors of railway property have turned themselves into thieves. Let us turn to the provisions of section 20(3) of the said Act of 1957, on which reliance is placed by the learned Magistrate as also the learned Counsel appearing on their behalf to secure an order of discharge. Section 20(3) provides:
"Notwithstanding anything contained in any other law for the time being in force, any legal proceeding, whether civil or criminal, which may lawfully be brought against any superior officer or member of the force for anything done or intended to be done under the powers conferred by, or in pursuance of, any provision of this Act or the rules there under shall be commenced within three months after the act complained of shall have been committed and not otherwise; and notice in writing of such proceeding and of the cause thereof shall be given to the person concerned and his superior officer at least one month before the commencement of such proceeding."
18. In my view, before sub-section (3) of section 20 can be made applicable, the act complained of has to be an act done or intended to be done under the powers conferred by or in pursuance of any provisions of the Act or the Rules thereunder. As far as the case of the present accused is concerned. I do not find any provisions either under the Act or the Rules conferring powers on the members of the Force to commit theft in respect of railway property. On the contrary, a duty is cast upon them to protect and safeguard railway property. In order to determine whether the accused are entitled to the protection of section 20(3) one has to find out whether there is a co-relation between the act complained of and the duties that are to be performed under law. If the act and duties are co-related or if there is any nexus between the act and the duties the provisions of section 20(3) can be sought. The question whether the act complained of was in excess would not be very relevant when it is found that the act has some co-relation with the duty. But when there is absolutely no co-relation between the act complained of and the duties performance whereof is enjoined by law then the protection cannot be availed of. The question whether an act complained of is one purported to be done in execution of his duty is substantially one of the fact to be determined with reference to the act complained of and the prevailing circumstances. The test is whether the officer if questioned can reasonably claim that the act complained of has been done by virtue of the officer he holds. The offence alleged to have been committed must have something to do or must be related in manner with the discharge of official duty. It does not matter even if the act exceeds what is strictly necessary for the discharge of the duty as this question will arise only at a latter stage when the trial proceeds on merits. What the Court must find out is whether the act and the official duty are so inter related that it can be held reasonably that it was done by the accused in the performance of the official duty though possibly in excess of the needs and requirements of the situation. Section 20(3), in my view, is designed to facilitate effective and unhampered performance of their official duty by members of the Force by providing for scrutiny into the allegations of commission of offence by them, by their superior authorities prior to the launching of their prosecution. It is not every act and every offence committed by members of the Force that can make the provisions of section 20(3) applicable nor even every act done by him which he is actually engaged in the performance of his official duties but if the act complained of is directly concerned with his official duties so that if questioned it can be claimed to have been done by virtue of the office then the protection envisaged by section 20(3) can be claimed and that would be so irrespective whether it was a proper discharge of his duties because that would really be a matter that could be investigated at the trial and cannot arise at the stage of launching of a prosecution. There must be a reasonable connection or nexus between the alleged act and the duties or authority imposed upon a member of the Force under the Railway Protection Act or any other enactment conferring powers on the members of the Force under the colour of which the act may be said to have been done, unless there is a reasonable connection between the act complained of and the powers and duties of the officer it is difficult to say that the act was done under the colour of the office. In sum, the sine qua non for the applicability of this section is that the offence charged, be it one of commission or omission, must be one which has been committed by the public servant either in his official capacity or under colour of the office held by him. The words anything done or intended to be done under the powers conferred by or in pursuance of any provisions of this Act or the Rules thereunder employed in section 20(3) are capable of a narrow as well as wide interpretation. If these words are construed too narrowly, the section will be rendered altogether sterile. In the wider sense, these words will take under their umbrella every act constituting an offence, committed in the course of the same transaction in which the official duty is performed or purports to be performed. The right approach to the import of these words lies between these two extremes. While on the one hand, it is not every offence committed by a public servant while engaged in the performance of his official duty, which is entitled to the protection of section 20(3), an act constituting an offence, directly and reasonably connected with his official duty will alone get the protection of section 20(3). There must be a reasonable connection between the act and the discharge of official duty that the accused could lay a reasonable claim that he did it in the course of performance of his official duty.
19. A reference can usefully be made to certain other enactments which contained provisions similar if not akin to the provisions of section 20(3) of the said Act, 1957. Section 159 of the Bombay Police Act provides :
"No Revenue Commissioner, Magistrate or Police Officer shall be liable to any penalty or to payment of damages on account of an act in pursuance or intended pursuance of any duty imposed or any authority conferred on him by any provisions of this Act or any other law for the time being in force or any rule, order or direction made or given therein."
It would appear that by the said section protection is sought to be conferred on the aforesaid officers if the act is done in good faith and is done in pursuance or intended pursuance of any duty imposed or any authority conferred on him by the said Act or any other law for the time being in force. In the case of Ashok son of Bhikaji Pawar v. Pralhad son of Namdeo Edke and another, , this Court, while construing the aforesaid section 159, observed :
"Where the accused policeman dragged 'A' the complainant when he was on Ota of his house to the police station and assaulted him throughout the way, the defence of the immunity from the legal action under section 159 would not be available to him simply because the policeman was in official uniform and on patrolling duty when firstly there was no basis to be found from the record that the police wanted to arrest the complainant and take him to the police station and secondly, there was absolutely no basis to infer that the complainant evaded his arrest and there was not even a suggestion that the complainant put any resistance to the so-called arrest and the record showed that even the story of the assault as unfolded by the complainant and his witnesses had been denied."
20. Another provision, similar to section 20(3) of the said Act of 1957, is to be found in section 197 of the Code of Criminal Procedure which deals with the prosecution of Judges and public servants. Section 197(1) provides :
"When any person who is or was a Judge or Magistrate or a public servant not removable from his office save by or with the sanction of the Government is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no Court shall take cognizance of such offence except with the previous sanction."
It would, thus, appear that the aforesaid officers have been given protection in respect of offences. Provided the same have been committed while acting or purporting to act in the discharge of official duty.
21. In the case of Manohar Nath Kaul v. The State of Jammu and Kashmir, , the Supreme Court was dealing with a case of a Regional Officer of the Directorate of Field Publicity of the Government of India. He travelled by air from Srinagar to Delhi to and fro on one occasion and from Srinagar to Delhi to and fro on two other occasions by obtaining air tickets in lieu of exchange orders. The costs of the tickets obtained by the appellant was debitable to the account of the Directorate and under the rules the appellant was required to exclude the same from the bills for travelling allowance. On the allegation that the appellant submitted bills including the air fare and received payment for the same, a prosecution report was submitted against him for the offence of cheating under section 420, I.P.C. in the Court of the Chief Judicial Magistrate of Srinagar. The appellant took the plea that in the absence of sanction under section 197 of the Code, the prosecution was not maintainable. On the aforesaid facts the Supreme Court observed :
"There can be no hesitation in saying that where a public servant commits the offence of cheating or abates another so to cheat, the offence committed by him is not one while he is acting or purporting to act in the discharge of his official duty, as such offence has no necessary connection between it and the performance of the duties of a public servant, the official status furnishing only the occasion or opportunity for the commission of offence, is also the correct exposition of the law."
The Court further added that :
"It has not been contended before us that the official duty of the appellant was to draw travelling allowance bills though his status as a public servant authorised him to draw such bills. Drawing of T.A. bills cannot be said to have been directly and reasonably connected with appellant's duty as Regional Officer of the Directorate, and the official status furnished the opportunity for doing the acts which constitute ingredients of the offence. He was, therefore, not entitled to claim the protection of section 197(1) of the Code. The prosecution is not vitiated for want of sanction."
22. In the case of Balbir Singh v D.N. Kadian and another, and Delhi Admn. Delhi v. D.N. Kadian and others, . The Supreme Court observed :
"The acts alleged against the accused therein of tampering with the search Memo while the same was in custody of the Court cannot be deemed to be an act purported to have been done by the appellants therein who were members of the Delhi Police Force, in discharge of their official duties and therefore, previous sanction was not at all necessary for initiating proceeding against them."
23. In the case of Jatin Chakraborty v. B.K. Chakraborty and another, 1989 Cri.L.J. 1802, the Calcutta High Court was dealing with a case where a Minister was charged of an offence of assaulting certain officers within the precinct of the Secretariat. In the case, a submission was advanced on the requirement of sanction that since the alleged offence was committed within the precinct of the Secretariat it must be held to have been committed in the discharge of the official duty of the Minister. The learned Judge of the Calcutta High Court observed :
"I am wholly unable to persuade myself to accept this contention because if it were so, then no prosecution in respect of any offence committed within the Secretariat would be competent without prior sanction under section 197, Cr.P.C., if the offender was a person to whom that section applied. That would be absolutely preposterous. It is interesting to note in this connection that even in (Pukharaj's), case, , the alleged offence was committed by the Post Master General in the Head Post Office but still it was not considered to be an act in the discharge of his official duty. There is no authority for the proposition that the question whether the alleged offence is committed in the discharge of official duty has to be decided only with reference to the place of incident. Therefore, the contention of the learned Advocate General that the learned Chief Metropolitan Magistrate should not have taken cognizance of the alleged offence committed by the petitioner without prior sanction under section 197, Cr.P.C. because it was committed within the Secretariat cannot be upheld."
24. Shri Ghaisas, the learned Counsel appearing on behalf of the accused has relied on a case of D.S. Bhoria and another v. N. Singh, 1970 Cri.L.J. 642 (Patna). In the case, the Patna High Court observed :
"As already stated the second petitioner had been commanded to assist the Assistant Traffic Superintendent in the work of checking ticketless travelling. By reason of section 15, he must be deemed to have always been on duty. In view of sub-section (3) of section 20, the prosecution against the second petitioner could only have been commenced after a prior notice of one month in writing of such proceeding and the cause thereof to the petitioner himself as well as to his superior officer. This requirement of section 20(3) of the Act had not been complied with and it must, therefore, follow that his prosecution as instituted is not valid."
The facts of the case appearing in para 2 of the judgment, are as follows :
"According to the allegations made in the petition of complaint, while the complainant was on duty at the above time and place, he detected an unbooked child passenger in the company of a Third Class passenger going out of the wicket of the platform. The complainant challenged the said passenger and asked him to pay the requisite charge amounting to Rs. 1.10. The amount was paid. What happened thereafter has been stated in paragraphs 4, 5 and 6 of the complaint petition in the following terms.--
"4. That while your petitioner was taking out the EFT Book from his pocket for issuing necessary receipt to the passenger, accused No. 1, who was in Sada dress, all on a sudden, came near the gate and caught hold of your petitioner's collar and began to abuse the petitioner filthily. The accused also assaulted the petitioner with slaps and fists.
5. That the accused No. 2, who was also in Sada dress, joined the accused No. 1 and gave blows on the back and chest of the petitioner.
6. That both the accused persons thereafter forcibly dragged the petitioner away from the main gate with the result that the petitioner's shirt was torn and his number plate 2816 was lost and the gate remained unattended."
It has then been stated that the complainant raised alarm whereupon the witnesses intervened and saved the complainant. Then it has been stated in paragraph 8:
"That after release the petitioner issued the necessary EFT for the above unbooked child."
In my view, the above decision can have no application to the facts of the present case. In that case the accused had been directed to assist the Assistant Traffic Superintendent in the work of checking ticketless travelling. The act complained of was an act committed in pursuance of the duty to be performed by the accused. There was a direct nexus between the act complained of and the duty which was required to be performed. Such is not the case in the case at hand.
25. Shri Ghaisas, next relied on a case of Parmjit Singh Bedi v. Dhaneshwar Sah, 1976 Cri.L.J. 1131 (Patna). The facts of the case as appearing in para 2 of the judgment are as under:-
"At about 2.30 p.m. on the 26th of February, 1973 Inspector Parmjit Singh Bedi received an information that some criminals were engaged in removing properties from the railway workshop. Accordingly, he alongwith other members of the Railway Protection Force went to the spot and noticed 4 or 5 persons coming out from the yard with gunny bags on their heads. When they were chased and challenged the miscreants dropped the gunny bags and fled away. Members of the Railway Protection Force proceeded further and noticed a truck on which opposite party Dhaneshwar Sah was sitting and 7 or 8 persons were engaged in loading the gunny bags on the truck. When they saw the members of the Railway Protection Force the truck with the opposite party fled away. The members of the Force could seize some gunny bags which contained railway properties. On these allegations a case under section 3 of the Railway Properties (Unlawful Possession) Act, 1966 was started and its investigation was endorsed to Sub-Inspector Kala Charun Mukherjee. On the 11th of March, 1974 the opposite party filed a petition of complaint against Parmjit Singh Bedi speaking about the aforesaid case No. 3(2)/74 and alleging that at the time of occurrence he was in Manghyr Jail and that he had no information about the case. It was further alleged that at 6 p.m. on the 5th of March, 1974 Parmjit Singh Bedi came to his place and entered into his godown and began to make a search. He could not find any railway property and inquired who Dhaneshwar Sah was. The opposite party replied that it was he. Upon this Parmjit Singh Bedi caught hold of him and hurling abuses and giving him slaps took him to the police station Jamalpur and put him in the police lock-up. After making inquiry from the Monghyr Jail the opposite party was released. On the above complaint the learned Sub-Divisional Magistrate took cognizance of the case for offences under sections 323, 341, 342 and 500 of the Indian Penal Code."
On the aforesaid facts the Court, in paragraph 10, observed :
"........If the exercise of the power or the performance of the official duty, improper or unlawful obstruction or resistance is encountered there must be the right to use reasonable means to remove the obstruction or overcome the resistance. This accords with commonsense and does not seem contrary to any principle of law." Bearing this principle of law in mind let us now see what is the case of the opposite site party. A reading of the complaint petition and the solemn affirmation gives an unmistakable impression that the intention was never to assault or defame the opposite party. The impression that I get is that some force might have been applied when the opposite party resisted in being taken to the police station and the story of "Gali-Galof" is just an embellishment or too vague to be of any significance. The opposite party has not filed any injury report nor has he said the kind of abuses that were hurled on him. Even if the abuses were there they were so slight that no person of ordinary sense and temper would complain of such harm (vide section 95 of the Indian Penal Code). For the above reasons in my opinion, ratio of Matajog's case will govern the present case and as such prosecution for offences under sections 323 and 500 of the India Penal Code cannot be allowed to continue."
26. In my view, the facts of this case also are distinct as is apparent from the facts reproduced above, and can have no application to the facts of the case at hand. There the act complained of was an act committed during the exercise of a power of the performance of the official duty. There was a reasonable connection between the act and the discharge of official duty, there the accused could lay a reasonable claim that he did it in the course of performance of his official duty. In the case at hand the things are quite the contrary. It was no part of the official duty of accused Nos. 6 to 11 to commit theft of railway property. There can therefore be no nexus between the act complained of i.e. theft and the duty to be performed, which was to protect railway property from theft. Hence, the provision of section 20(3) are found not to be applicable to the facts of the present case and, therefore, no notice as required under the said provisions was required to be given and it was not necessary to file the present prosecution within the period of three months as provided therein. Hence, the contention that the prosecution is not maintainable for noncompliance of section 20(3) is rejected. The orders of discharge passed in respect of accused Nos. 6 to 11 is, therefore, liable to be set aside.
27. In view of the aforesaid findings the case will now have to be remanded back to the trial Magistrate for proceeding further after recording of evidence before framing the charge i.e. from the stage of section 246 of the Code of Criminal Procedure.
28. The impugned judgment and order dated 29th of January, 1986 passed by the learned Metropolitan Magistrate, 36th Court, Bombay in Case No. 120/S of 1980 is set aside. The appeal for enhancement in respect of accused Nos. 1 and 3 is dismissed. The order of conviction and sentence imposed upon the accused Nos. 1 and 3 is set aside and the matter is remanded back to the trial Magistrate for trial. The Criminal Revision Application is allowed and the impugned order of discharge and/or of release in respect of original accused Nos. 4 to 11 is set aside and their case is also remanded for trial. Rule is made absolute.
29. The case in respect of all the accused namely accused Nos. 1, 3 to 11 is remanded back to the trial Magistrate for trial in accordance with law. The trial Magistrate will now consider, as required under section 245 of the Code of Criminal Procedure, whether the prosecution has made out a case for framing a charge and thereafter proceed with the trial as required under sections 246 to 248 of the Code of Criminal Procedure. Since the case is of the year 1980 the trial Magistrate is directed to hear and dispose of the complaint as expeditiously as possible.