Patna High Court
Vijay Nath Mishra @ Vijendra Nath Mishra vs The State Of Bihar Through The Director ... on 14 May, 2014
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.263 of 2013
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1. Vijay Nath Mishra @ Vijendra Nath Mishra S/O Sri Vishwanath Mishra
Resident of Mohalla- Gaur Shankar Colony, Gaighat, P.S.- Alamganj, District-
Patna
.... .... Petitioner/s
Versus
1. The State of Bihar through the Director General of Police, Old Secretariat, Patna
2. The Bihar State Power (Holding) Company Limited through its Chairman-Cum-
Managing Director, Vidyut Bhawan, Bailey Road, Patna-1
3. Mr. Avinash Gaurav, the Assistant Electrical Engineer, the Bihar State Power
(Holding) Company Limited Resident of Mahishauri, P.S.- Mahishauir, District-
Jamui
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Samdarshi, Adv.
For the Respondent/s : Mr. Anand Kumar Ojha, Adv.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
C.A.V. JUDGMENT
Date: 14-05-2014
The petitioner has filed this criminal writ application under
Articles 226 and 227 of the Constitution of India seeking following
reliefs:-
"(i) For quashing of the F.I.R., bearing Alamganj P.S. Case
No. 315 of 2012, registered under Section-135 of the
Electricity Act, 2003 (hereinafter referred to as the Act)
on the ground of being not maintainable as the same has
been instituted for the same offence for which Alamganj
P.S. Case No. 19 of 2009 was instituted;
(ii) For a declaration that the second F.I.R. is not
maintainable after quashing of the previous
F.I.R./order taking cognizance in the previous F.I.R. for
the same offence;
(iii) For a direction to the respondents not to take any
coercive steps against the petitioner in pursuance of
Alamganj P.S. Case No. 315 of 2012;
(iv) For a declaration that the F.I.R. instituted in
2 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014
2 / 16
contravention to the statutory provisions cannot be
maintained;
(v) For any other relief or reliefs to which the petitioner may
be found deemed entitled to."
Facts of the case briefly stated is that on receiving secret
information by the officers of the Bihar State Electricity Board that
the petitioner was drawing electricity by illegal means, a raid party
was constituted comprising of the Electrical Executive Engineer,
Electrical Inspector (Vigilance), the Junior Electrical Engineer and
others. According to the F.I.R., when the raid party entered the
residential house of the petitioner it was found that a low tension
supply line was passing over the house of the petitioner and who was
drawing electricity by putting a hook on the supply line and thus by
passing the DS-II meter installed in the residential premises in the
name of the father of the petitioner. The raid party recovered about
110 meters of 3/20 of PVC insulated copper wire having a thickness
of 3/20 which was being used for drawing the electricity
unauthorizedly and which was seized. According to the informant, the
petitioner was drawing 8 kilowatts of electricity by illegal means
causing a loss to the licensee of Rs. 5,60,000/-. A seizure list was
prepared in the presence of the senior officers including the Electrical
Executive Engineer under the signature of the Junior Electrical
Engineer on 23.1.2009 i.e. the date on which the raid was conducted
and an F.I.R. was instituted by the Junior Engineer giving rise to
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3 / 16
Alamganj P.S. Case No. 19 of 2009. The police after investigation
submitted chargesheet and whereupon the Additional Chief Judicial
Magistrate, Patna City vide order passed on 13.3.2009 took
cognizance of the offences punishable under Sections 135 and 136 of
the Electricity Act, 2003 (hereinafter referred to as the „Act‟). The
F.I.R. instituted at the instance of the Junior Electrical Engineer
including the order taking cognizance dated 13.3.2009 was questioned
by the petitioner before this court in Cr. Misc. No. 13966 of 2012
inter alia on grounds that it was instituted by an authority not vested
with such powers under the provisions of Section 135 (1-A) of the
Act. This Court taking into consideration the rival submissions
advanced on behalf of the parties, the provisions underlying Section
135(1-A) of the Act and the Notification bearing memo No. 204 dated
4.6.2008authorizing the Assistant Electrical Engineer, Bihar State Electricity Board or any officer above the said rank for disconnection of supply line or lodging of complaints, quashed the entire proceedings arising from Alamganj P.S. Case No. 19 of 2009 including the order taking cognizance dated 13.3.2009 relying upon the Bench decision of this Court reported in 2011(3)PLJR 1 (Shyam Chandra Sharma Vs. Bihar State Electricity Board). This Court however even while quashing the F.I.R. afforded liberty to the authorities of the Bihar State Electricity Board to proceed in the 4 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 4 / 16 matter in accordance with law, in the following terms:
"This Court, however would hasten to add that as this Court has not applied its mind as to the merits of the case, the order passed in the present proceedings would not preclude the authorities of the Bihar State Electricity Board, Bihar, Patna to take all appropriate actions/steps, in the matter, in accordance with law."
The Bihar State Electricity Board acting on the liberty granted by this Court have proceeded to institute the F.I.R. in question under the signature of the Assistant Electrical Engineer giving rise to Alamganj P.S. Case No. 315 of 2012 registered for offences punishable under Section 135 of the Act and which is put to challenge in the present application.
The petitioner has sought to question the second F.I.R. on the following grounds:
"(i) Whether the F.I.R., bearing Alamganj P.S. Case No. 315 of 2012 registered under section 135 of the Electricity Act, 2003, is maintainable in the eye of law as the same has been instituted for the same offence for which Alamganj P.S. Case No. 19 of 2009 was instituted?
(ii) Whether the second F.I.R. is maintainable after quashing of the previous F.I.R./order taking cognizance for the same offence?
(iii) Whether the F.I.R. instituted in contravention to the statutory provisions can be maintained?"
Mr. Suraj Samdarshi, learned counsel appearing on behalf of the petitioner in support of the prayer for quashing the F.I.R. has submitted that no second F.I.R. could have been instituted for the same offence once this Court has quashed the earlier F.I.R. and even 5 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 5 / 16 if the Board had power to institute a fresh F.I.R. through the authorized person that is the Assistant Electrical Engineer then it had to be done in accordance with law as per the provisions of Section 135(1-A) in terms of the liberty granted by this Court. Learned counsel with reference to the proviso to Section 135(1-A) has submitted that a complaint has to be instituted within 24 hours of disconnection and since the present F.I.R. has been instituted far beyond the statutory requirement hence it has no sanction of law. He further submits that the foundation for the F.I.R. is the same inspection, search and seizure conducted by the Junior Engineer which was a foundation for the first F.I.R. and since the Junior Engineer is not a person authorized under Section 135(1-A) or under Section 135(2) of the Act hence neither the inspection can be held to be a valid inspection nor the seizure list prepared by the Junior Engineer would be in tune with the statutory provisions and since they are the foundation for the F.I.R. and for initiation of criminal prosecution, where the foundation itself falls, the criminal prosecution based thereupon has to be fall automatically. Learned counsel has relied upon the Notification issued under Section 135(1-A) dated 4.6.2008 placed at Annexure-4 to submit that it is the Assistant Electrical Engineer or a person superior in rank to the Assistant Electrical Engineer who have been authorized to disconnect the 6 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 6 / 16 supply line or lodge complaint within 24 hours. He submits that since the complaint is to be instituted within 24 hours of the disconnection which took place on 23.1.2009, the institution of the present F.I.R. on 13.12.2012 is clearly in violation of the statutory requirements. With reference to the Notification dated 7.8.2008 published in the official gazette on 24.8.2009 it was submitted that the said Notification issued under Section 135(2) of the Electricity Act authorizes the Assistant Electrical Engineers to exercise powers under Section 135(2) of the Act.
The sum and substance of argument of Mr. Samdarshi has been that a valid inspection leading to search and seizure is a condition precedent to an exercise of power under Section 135(1-A) of the Act. With reference to Section 135(2) it was submitted that an inspection, search or seizure in any premises has to be carried by a person authorized by the State Government in this behalf and since it is only the Assistant Electrical Engineer who has been authorized vide Notification dated 24.8.2009 to carry out such inspection, search and seizure hence the inspection, search and seizure carried out at the instance of the Junior Engineer and the seizure list so prepared, is in teeth of the legal requirements and thus unsustainable.
Learned counsel has referred to the Bihar Electricity Supply Code, 2007 more particularly paragraph 11.2.3 thereof which inter 7 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 7 / 16 alia provides for a procedure for inspection and at paragraph 11.2.3(a)(i) provides that it is only on officer authorized under Section 135 of the Act by the State Government who can carry out inspection, search and seizure of any premises on the information of theft of electricity. Learned counsel thus submitted that where the statute provided a particular procedure to be followed in cases of lodging of complaints regarding theft of electricity, the same had to be mandatorily followed. Learned counsel in support of his submission has relied upon the judgment of this Court reported in 1988 PLJR 623 (Ram Chandra Pansari Vs. The State of Bihar) paragraphs 7 and 9 and AIR 1979 Supreme Court 711( K.L. Subbayya Vs. State of Karnataka) paragraphs 3 and 4 to submit that a continuation of any criminal prosecution on the basis of an illegal search and seizure is unsustainable.
The arguments of Mr.Samdarshi has been contested by Mr. Anand Kumar Ojha, appearing for the Bihar State Electricity Board.
It is fairly admitted by Mr. Ojha that although the present F.I.R. is at the instance of the Assistant Electrical Engineer but the foundation for lodging the F.I.R. is the same inspection held on 23.1.2009 and the seizure list prepared on the said date under the signature of the Junior Electrical Engineer. It is submitted that a perusal of the seizure list by itself reflects that the raiding party 8 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 8 / 16 consisted of Executive Electrical Engineer also who are superior in rank of Assistant Electrical Engineer and an attestation by the Electrical Executive Engineer to the search and seizure as a witness, by itself would accord approval to the search and seizure and validate the same. Relying upon a Division Bench judgment of this Court reported in 2014(1) PLJR 243 (Jagdish Sah & Ors. Vs. The State of Bihar & Anr.) and an unreported judgment of the Single Judge of the Delhi High Court rendered in the case of North Delhi Power Ltd. Vs. Roshan Lal Goel, it was submitted that unless the petitioner is able to show any prejudice caused to him by an illegal search, it would not enure to his benefit nor it would require any interference.
Learned counsel referred to Section 151A of the Act to submit that the police has been empowered to investigate into the matter and Section 151B of the Act makes any offence of theft, a cognizable and non-bailable offence. It was submitted that since earlier the Junior Engineer was empowered to carry out inspection and effect search and seizure, the acts are saved under Section 185 of the Act. It was further submitted by Mr. Ojha that the judgments rendered in the case of Ram Chandra Pansari(supra) relied upon by learned counsel for the petitioner, was held „per curium‟ by the Division Bench in the judgment rendered in the case of Jagdish Sah(supra).
The sum and substance of argument of Mr. Ojha has been that 9 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 9 / 16 the raiding party consisting of Electrical Executive Engineer who is an authorized person under the Notifications being superior in rank to the Assistant Electrical Engineer, a mere irregularity in the seizure list being signed by a Junior Engineer cannot prove fatal for the criminal prosecution.
Mr. Samdarshi in reply has referred to a Bench decision of this Court reported in 1992(2) PLJR 669 (M/S Roshan Lal Arjun Lal Vs. The State of Bihar and Ors.) to submit that this Court in paragraph 4 of the judgment has held that a valid seizure is a „sine qua non‟ for initiation of a criminal proceedings and since in the present case, the procedure prescribed has not been followed hence the F.I.R. is fit to be set aside.
I have heard learned counsel for the parties and I have perused the materials on record.
There are three grounds on which the initiation of criminal prosecution has been questioned by the petitioner and which finds mention at the very beginning of this judgment.
In so far as the maintainability of a second F.I.R. is concerned, the objection itself is misplaced in view of the liberty granted by this Court in earlier round of proceedings in Cr.Misc. No. 13966 of 2012, a copy whereof is placed at Annexure-1. The liberty granted thereunder leaves no room for confusion that there is no legal 10 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 10 / 16 infirmity in the institution of the second F.I.R. which is put to challenge in this proceedings. The earlier F.I.R. had been set aside not on merits but merely on grounds of lack of authorization for the Junior Engineer to set the law in motion. It certainly did not debar the Board to correct the error by following the law. The present F.I.R. is thus held maintainable and the issue of delay raised by Mr. Samdarshi relying upon the provisions of Section 135(1-A) requiring an institution of F.I.R. within 24 hours of disconnection, is taken care of by the liberty granted by this Court.
The issue next raised by Mr. Samdarshi is that even if a liberty was granted to the Board to take appropriate steps in the matter, it was to be done "in accordance with law" and since admittedly the F.I.R. has been instituted after a gross delay and not within 24 hours of disconnection as required by law, that itself is a ground for quashing the F.I.R.
The arguments of Mr. Samdarshi though attractive would not be persuasive enough for interference with the initiation of criminal prosecution merely on grounds of delay. This Court would again revert back to the liberty granted in the earlier round of proceedings and hold that the delay whatsoever would stand condoned under the liberty so granted.
This would bring this Court to the last leg of argument 11 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 11 / 16 advanced by Mr. Samdarshi regarding the invalidity of the search and seizure.
According to Mr. Samdarshi, where the Act under Section 135(2) specifically requires an inspection, search and seizure to be conducted by a person duly authorized in this regard, it had to be done in the manner prescribed and the same having been done by a Junior Engineer, would render it illegal. It is contended that since the Notification dated 24.8.2009 specifically authorizes the Assistant Electrical Engineer to carry out such exercise, the search and seizure by the Junior Engineer is without sanction of law. The argument is that the continuation of a criminal prosecution which is founded on an illegal search and seizure, would be without sanction of law and requires to be nipped in the bud.
Law relating to illegal search and seizure stands settled long back and reference is made to a judgment of the Supreme Court reported in A.I.R. 1963 SC 822:(1963) Supp. 1 S.C.R. 408 (Radha Kishan Vs. State of U.P.). The Supreme Court dealing with the issue of illegal search and seizure in context with an offence under Section 52 of the Indian Post Office Act, 1898 held as follows:
"5...........So far as the alleged illegality of the search is concerned it is sufficient to say that even assuming that the search was illegal the seizure of articles is not vitiated. It may be that where the provisions of Ss. 103 and 165, Code of Criminal Procedure are contravened the search could be resisted by the person whose premises are sought to be searched. It may also be that because of the illegality of the 12 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 12 / 16 search the Court may be inclined to examine carefully the evidence regarding the seizure. But beyond these two consequences no further consequences ensues........"
The judgment relied upon by Mr. Samdarshi to canvas this point rendered in the case of Ram Chandra Pasari (supra), was considered in the Division Bench judgment of this Court rendered in the case of Jagdish Sah (supra) and was held „per incurium‟ for its failure to notice the amendments introduced in the Essential Commodities Act and the judgments of the Supreme Court on the issue. The Division Bench dealing with the effect of an illegal search and seizure, has referred to a catena of judgments in paragraph 10 of the judgment and I am tempted to reproduce the relevant extract thereof which completely answers the issue posed by Mr. Samdarshi.
"10............ In the Case of State of Punjab Vs. Wassan Singh & Ors., (1981) 2 Supreme Court Cases 1 Supreme Court held that irregularity in search cannot vitiate the seizure of the articles. In Sunder Singh Vs. State of Uttar Pradesh, AIR 1956 Supreme Court 411 Supreme Court held that irregularity cannot vitiate the trial unless the accused has been prejudiced by the defect and it is also held that if reliable local witnesses are not available the search would not be vitiated. In State of Maharashtra Vs. P.K. Pathak, (1980) 2 Supreme Court Cases 259 Supreme Court held that absence of any independent witness from the locality to witness the search does not affect the trial and the conviction of the accused under the Customs Act. In the case of Radha Kishan Vs. State of U.P., AIR 1963 Supreme Court 822 Supreme Court held that irregularity in a search would cast a duty upon the court to scrutinize the evidence regarding the search very carefully. In the case of Matajog Dobey Vs. H.C. Bhari, AIR 1956 Supreme Court 44 Supreme Court held that when the statutory provisions have not been complied with, it may however affect the weight of the evidence in 13 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 13 / 16 support of the search or may furnish a reason for disbelieving the evidence produced by the prosecution unless the prosecution properly explained such circumstances which made it impossible to comply with these provisions. In State of Maharashtra Vs. Natwarlal Damodardas Soni (supra) AIR 1980 SC 593 referred to in the reference order Supreme Court after referring to the abovementioned decisions observed as under "taking the first contention first it may be observed that the police had powers under the Code of Criminal Procedure to search and seize the gold if they had reason to believe that a cognizable offence had been committed in respect thereof. Assuming arguendo that the search was illegal, then also, it will not affect the validity of the seizure and further investigation by the customs authorities or the validity of the trial which followed on the complaint of the Assistant Collector of Customs"....................................... ..."
The Division Bench forming its opinion on the issue, proceeded to hold in paragraph 18 as follows:
"18. Having noticed the facts, heard the arguments and dealt with the case law relied upon by the counsel for the parties, it is evident that the petitioners in the four petitions have challenged the order taking cognizance or refusing to discharge them of the offence under Section 7 of the Act on the ground that launching of the prosecution against the petitioners was preceded by illegal search, seizure. In support of such contention heavy reliance has been placed by the counsel for the petitioners on the Division Bench judgment of this Court in the case of Ram Chandra Pansari (supra), perusal whereof indicates that Division Bench in the case of Ram Chandra Pansari has placed heavy reliance on the judgment of the Supreme Court in the case of K.L. Subhayya (supra) and held that in case of illegal search and seizure prosecution under Section 7 of the Act is fit to be quashed. While quashing the prosecution of Ram Chandra Pansari Division Bench of this Court did not notice the Amendment made in the Act by Act 36 of 1987 making the offence under the Act cognizable. The Division Bench also could not notice sub-section (2) of Section 4 of the Cr.P.C. which empowered the police to investigate, enquire into, try or otherwise deal with cognizable offence committed under any law including the Act with reference 14 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 14 / 16 to the provisions contained in Sections 41 to 60, 70 to 81, 93 to 105 and 165 Cr.P.C. The Division Bench in the case of Ram Chandra Pansari also did not notice the earlier Supreme Court judgment in the case of Wassan Singh (supra) holding that irregularity in search cannot vitiate the seizure of the articles. Division Bench also did not notice the case of Radha Kishan (supra) holding that irregularity in search would cast a duty upon the court to scrutinize the evidence regarding search very carefully. Division Bench also did not consider the law laid down by the Supreme Court in the case of Shyam Lal Sharma (supra) that even if the search is illegal subsequent steps in the investigation shall not be vitiated on account of illegality in search and seizure. It also did not consider the dictim of the Supreme Court laid down in the case of State of Kerala Vs. Alasserry Mohammed etc. (supra) where the Supreme Court observed that failure on the part of the Inspector to comply strictly with the statutory provisions would not vitiate the trial and conviction of the respondents. Finally the Division Bench in the case of Ram Chandra Pansari (supra) also did not consider the case of State of Maharashtra Vs. Natwarlal Damodardas Soni (supra) referred to in the reference order in which Supreme Court observed that police has powers under the Code of Criminal Procedure to search and seize the commodity if they had reason to believe that a cognizable offence has been committed in respect of the commodity. It is, therefore, evident that Division Bench in the case of Ram Chandra Pansari (supra) could not notice the amending Act 36 of 1987 whereunder offence under the Act is made cognizable as also the Supreme Court judgments noted above in the case of Wassan Singh, Radha Kishan, Shyamlal Sharma, State of Kerala Vs. Alasserry Mohammed etc. and State of Maharashtra Vs. Natwarlal Damodardas Soni (supra) whereunder it has been observed that illegality in search and seizure may not vitiate the prosecution, trial and conviction unless prejudice is shown to have been caused to the offender. It is, thus, not difficult to conclude that the Division Bench judgment of this Court in the case of Ram Chandra Pansari (supra) has been rendered without the benefit of having noticed the amending Act 36 of 1987, the judgment of the Supreme Court in the case of Wassan Singh, Radha Kishan, Shyam Lal Sharma, State of Kerala Vs. Alasserry Mohammed etc. and State of Maharashtra Vs. Natwarlal Damodardas Soni (supra) is 15 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 15 / 16 per incurium and not a binding precedent. In view of the provisions of Amending Act 36 of 1987 offence under the Act having been made cognizable police officers though not notified as Inspector under the different control orders issued under the Act have the jurisdiction to investigate the offence committed under the Act with respect to the essential commodity. Search and seizure being part of investigation police officers have also jurisdiction to conduct search, seizure of the premises, vehicle in which the essential commodity is stored or is being transported."
(emphasis supplied by me) Section 151B of the Act makes any offence of theft, a cognizable and non bailable offence and Section 151A empowers the police to investigate into the matter. Thus notwithstanding the search and seizure report of the Junior Engineer, the offence alleged would be investigated by the Police Officer who would submit its report as to the veracity of the allegations under Section 173 of the Code of Criminal Procedure. The search and seizure being part of the investigation, the petitioner cannot claim prejudice by virtue of any such irregularity.
In fact, whether an investigation by an officer not authorized by law would vitiate a criminal prosecution came up for consideration before the Supreme Court in the more popularly known „Bofors case‟ reported in (2003) 6 SCC 195 (Union of India Vs. Prakash Vs. Hinduja & Anr.) and in paragraph 21 of the judgment the Supreme Court with reference to an earlier judgment passed in the case of H.N. Rishbud reported in AIR 1955 SC 196 held that unless a breach of 16 Patna High Court Cr. WJC No.263 of 2013 dt.14-05-2014 16 / 16 mandatory provision could be shown to have brought about miscarriage of justice there would be no cause for interference. The legal opinion on the issue is very clear and unless the accused is able to substantiate prejudice by virtue of illegal search and seizure or it has resulted in miscarriage of justice, it would not be sufficient to vitiate a criminal prosecution.
Apart from the settled legal position on the issue, even otherwise the arguments of Mr. Samdarshi, has no legs to stand for the authorization relied upon by learned counsel in regard to inspection, search and seizure was notified under Section 135(2) of the Code only on 24.8.2009 (Annexure-3) when the inspection, search and seizure by the raiding party which consisted of the ranks of Electrical Executive Engineer, was held much prior thereto, on 23.1.2009 and according to Mr. Ojha, at the relevant time, the Junior Engineer was vested with power of inspection, search and seizure. Thus even on this score the arguments of Mr. Samdarshi cannot be upheld.
For my reasons recorded hereinabove, I am not persuaded to grant indulgence to the prayer made in the writ application.
In result, the writ application is dismissed.
Bibhash/- (Jyoti Saran, J.)