Patna High Court
Bijay Kumar Mandal vs The State Of Bihar & Ors on 7 May, 2012
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46508 of 2006
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Gulab Hussain Gulab Hussain, son of Md. Khalil, resident of village Biraicha,
P.S.-Barauli, District-Gopalganj, at present posted as B.D.O. cum-Returning
Officer, Sonepur, District-Saran.
.... .... Petitioner
Versus
1.State of Bihar & Anr1. State of Bihar
2. Sri Brijesh Mohan, Executive Magistrate, Nagar Panchayat, Sonepur, District-
Saran.
3. The State Election Commission Panchayat Raj Bihar, Patna at Sone Bhawan,
Patna.
4. The S.D.O., Sonepur, Saran
.... .... Opposite Parties
WITH
Criminal Writ No. 863 of 2006
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Bijay Kumar Mandal Bijay Kumar Mandal, Bijay Kumar Mandal son of Satya
Narayan Mandal, resident of village-Lokmanpur, P.S.-Kharik, District-Bhagalpur,
presently residing as Block Agricultue Officer, Sonepur, P.S.-Sonepur, District-
Saran at Chapra.
.... .... Petitioner
Versus
1. The State of Bihar
2. The State Election Commission, Patna
3. The Distict Magistrate, Saran at Chapra
4. The Sub-Divisional Officer, Saran at Chapra
5. The Superintendent of Police, Saran at Chapra
6. The Officer-in-Charge, Sonepur Police Station, District-Saran at Chapra.
7. Shree Brajesh Mohan, the Executive Officer, Nagar Panchayat Sonepur,
District-Saran at Chapra.
.... .... Respondents
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Appearance :
(In Cr.Misc. No. 46508 of 2006)
For the Petitioner/s : Mr. Farooque Ahmad Khan
Mr. Md. Sufiyan
Mr. Bharat Bhushan
For the Opposite Party No.2 : Mr. Rajeev Lochan
For the State : Mr. Choubey Jawahar, A.P.P.
(In CR. WJC No. 863 of 2006)
For the Petitioner : Mr. Bhola Prasad
Mr. Swapnil Kumar Singh
For the Respondents : None
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL JUDGMENT
Date: 07-05-2012
Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 2
Heard the parties.
2. Cr. Misc. No. 46508 of 2006 has been filed
on behalf of the petitioner Gulab Hussain invoking jurisdiction
of this Court under Section 482 of the Code of Criminal
Procedure, 1973 whereas Cr.W.J.C. No. 863 of 2006 has been
filed under Article 226 and 227 of the Constitution of India by
the petitioner, Vijay Kumar Mandal. Petitioners in both the
cases are named accused in Sonepur P.S. Case No. 138 of 2006
instituted under Sections 420/120B of the Indian Penal Code
and Section 130(17)(2) of Bihar Panchayat Raj Ordinance,
2006. The prayer in both the cases are common as the
petitioners have prayed for quashing of the aforesaid F.I.R. By
order dated 14.12.2007 Cr. Misc. No. 46508 of 2006 was
admitted for hearing and it was directed that the case would be
heard together with Cr.W.J.C. No. 863 of 2007 and Cr.W.J.C.
No. 727 of 2007. In Cr.W.J.C. No. 727 of 2007 there are 19
petitioners, namely, 1. Surendra Prasad Singh, 2. Manoj Kumar,
3. Shambhu Nath Pandey, 4. Awadhesh Tiwary @ Awadh
Tiwary, 5. Anil Kumar, 6. Gorakh Ram, 7. Suresh Ram, 8. Ram
Jatan Mahto, 9. Upendra Nath Dadhichi, 10. Birendra Prasad
Verma, 11. Rama Prasad Pathak, 12. Ramchandra Patra, 13.
Arbind Kumar, 14. Arjun Manjhi, 15. Shiv Mangal Prasad, 16.
Kameshwar Pd. Singh, 17. Badri Vishal Mishra, 18. Jitendra
Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 3
Rai and 19. Sudhir Kumar Sinha. They all were made named
accused like petitioners of the cases being heard in the
aforesaid Sonepur P.S. Case No. 138 of 2006 and they had also
prayed in their petition for quashing of the said F.I.R. It
appears that Cr.W.J.C. No. 727 of 2007 was taken up separately
on 14.01.2008 and by a reasoned order a bench of this court
dismissed the case of the petitioners in that case. The case of the
petitioners of the two applications being taken up today stands
on identical footing to that of the petitioners of Cr.W.J.C. No.
727 of 2007 which has already been dismissed by this court.
3. The case of the prosecution according to the
Executive Officer, Nagar Panchayat, is that the accused persons
engaged themselves in various mal-practices in counting of
votes which constituted different offences under the Penal code
and the Gram Panchayat Act, 2006. Their act of omission and
commission is alleged to have materially affected the election
of Mukhiya of Hasibpur Gram Panchayat.
4. From perusal of the written statement of the
Executive Officer of the Nagar Panchayat, Sonepur dated
13.7.2006, it appears that offences alleged are made out against the petitioner and others named therein.
5. In the backdrop of the interpretation of various relevant provisions of the Code of Criminal Procedure Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 4 under chapter XIV and the principle of law relating to exercise of extra ordinary powers under Article 226 of the Constitution of India or inherent power under Section 482 of the Code of Criminal Procedure the Apex Court has considered in several cases the scope of the High Court's powers to quash F.I.R. registered against the accused persons. In State of Haryana vs. Bhajan Lal since reported in 1992 Supple (1) SCC 335 the Apex Court referred the several judicial precedents including those of R.P. Kapur vs. State of Punjab since reported in A.I.R. 1960 (SC) 866, State of Bihar vs. J.A.C. Saldanha since reported in 1980(1) SCC 554 and State of West Bengal vs. Swapan Kumar Guha since reported in (1982) 1 SCC 561 and held that the High Court could not embark upon an enquiry into the merits and demerits of the allegations and quash the proceedings without allowing investigating agency to complete its task.
6. At the same time, the Apex Court in the said judgment identified the following cases in which FIR or complaint can be quashed:
"(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 5 offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police office without an order of a Magistrate as contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 6 is sufficient ground for proceeding against the accused.
(6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge".
7. The ratio of Bhajan Lal's case (supra) has been consistently followed in the subsequent judgments.
8. In a case of Sanapareddy Maheedhar Seshagiri and another vs. State of Andhra Pradesh since reported in (2007) 13 SCC 165, the Apex Court after considering the previous judgments held in paragraph No.31 as under:-
Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 7 "A careful reading of the above noted judgments makes it clear that the High Court should be extremely cautious and slow to interfere with the investigation and/or trial of criminal cases and should not stall the investigation and/or prosecution except when it is convinced beyond any manner of doubt that FIR do not constitute any cognizable offence or that the prosecution is barred by law or the High Court is convinced that it is necessary to interfere to prevent abuse of the process of the court. In dealing with such cases, the High Court has to bear in mind that judicial intervention at the threshold of the legal process initiated against a person accused of committing offence is highly detrimental to the larger public and societal interest. The people and the society have a legitimate expectation that those committing offences either against an individual or the society are expeditiously brought to trial and, if found guilty, adequately punished. Therefore, while deciding a petition filed for quashing FIR or complaint or restraining the competent authority from investigating the allegations contained in FIR Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 8 or complaint or for stalling the trial of the case, the High Court should be extremely careful and circumspect. If the allegations contained in FIR or complaint disclose commission of some crime, then the High Court must keep its hands off and allow the investigating agency to complete the investigation without any fetter and also refrain from passing order which may impede the trial. The High Court should not go into the merits and demerits of the allegations simply because the petitioner alleges malus animus against the author of FIR or the complaint. The High Court must also refrain from making imaginary journey in the realm of possible harassment which may be caused to the petitioner on account of investigation of FIR or complaint. Such a course will result in miscarriage of justice and would encourage those accused of committing crimes to repeat the same. However, if the High Court is satisfied that the complaint does not disclose commission of any offence or prosecution is barred by limitation or that the proceedings or criminal case would result in failure of justice, then it may exercise inherent Patna High Court Cr.Misc. No.46508 of 2006 dt.07-05-2012 9 power under Section 482 Cr.PC."
9. Taking into consideration the allegations made in the F.I.R., it is apparent that a cognizable offence is constituted. On the basis of facts of the case and law laid down by the Apex Court I would not go into the merits and demerits of the allegations at this stage. Such a course would certainly result in miscarriage of justice. The similar prayer in case of co-accused persons has already been rejected by a co-ordinate bench as noted above.
10. The applications merit no consideration and accordingly, both the petition are dismissed. Since the F.I.R. was lodged in 2006, it is expected that the police would conduct investigation expeditiously. The registry is directed to immediately send a copy of this order to the learned C.J.M., Chapra through fax.
(Ashwani Kumar Singh, J.) Patna High Court, Patna the 7th May, 2012Ravi/AFR