Kerala High Court
Yousuf K.M vs State Of Kerala
Author: K. Ramakrishnan
Bench: K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
MONDAY,THE 14TH DAY OF JULY 2014/23RD ASHADHA, 1936
WP(C).No. 31978 of 2013 (V)
----------------------------------------
PETITIONER(S):
----------------------
YOUSUF K.M., AGED 49 YEARS,
S/O. MEERA SAHIB, YOUSUF MANZIL, PAZHAKULAM.P.O.
ADOOR, ADOOR TALUK, PATHANAMTHITTA DISTRICT.
BY ADV. SRI.K.SHAJ
RESPONDENT(S):
-------------------------
1. STATE OF KERALA,
REPRFESENTED BY THE PRINCIPAL SECRETARY,
DEPARTMENT OF HOME, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM-695001.
2. THE DIRECTOR GENERAL OF PROSECUTIONS,
ERNAKULAM-682031.
3. THE DISTRICT COLLECTOR,
PATHANAMTHITTA-689665.
4. THE SUB INSPECTOR OF POLICE
ADOOR-689605.
5. AJITH PRABHAV.S., AGED 46 YEARS,
S/O. SANKUNNI PANICKER, ADVOCATE, APPOOS BUILDING,
BEHIND BANK OF BARODA, PATHANAMTHITTA.
R1-4 BY GOVERNMENT PLEADER SMT.S.HYMA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17-06-2014
THE COURT ON 14-07-2014, DELIVERED THE FOLLOWING:
PJ
WP(C).No. 31978 of 2013 (V)
---------------------------------------
APPENDIX
PETITIONER(S)' EXHIBITS
-------------------------------------
P1. THE COPY OF THE FIR IN CRIME NO. 505/2013 OF ADOOR POLICE STATION.
P2. THE COPY OF THE FINAL REPORT IN CRIME NO. 505/2013 OF ADOOR POLICE
P3. THE COPY OF THE REPRESENTATION DATED 22-11-13 SUBMITTED BY
S. KALALADDIN CONVENER, RAMLA BEEVI MURDER CASE ACTION COUNCIL
TO THE HOME MINISTER OF KERALA.
P4. THE COPY OF THE LETTER NO. S2-26813/13/3 DATED 17-8-2013 ISSUED BY
THE DEPUTY COLLECTOR (GENERAL) PATHANAMTHITTA ON BEHALF OF THE
THIRD RESPONDENT TO THE DISTRICT GOVERNMENT PLEADER,
PATHANAMTHITTA.
P5. THE COPY OF THE LETTER NO. 675/13/DGP/PTA ISSUED BY THE DISTRICT
GOVERNMENT PLEADER, PATHANAMTHITTA TO THE FIFTH RESPONDENT.
P6A. THE COPY OF THE FORWARDING LETTER DATED 30-9-2013 ISSUED BY THE
FIFTH RESPONDENT TO THE DISTRICT GOVERNMENT PLEADER,
PATHANAMTHITTA.
P6B. THE COPY OF THE BIO-DATA ISSUED BY THE FIFTH RESPONDENT TO THE
DISTRICT GOVERNMENT PLEADER, PATHANAMTHITTA.
P6C. THE COPY OF THE CONSENT LETTER ISSUED BY THE FIFTH RESPONDENT
TO THE DISTRICT GOVERNMENT PLEADER PATHANAMTHITTA.
P7. THE COPY OF THE ORDER NO. 75701/C4/2013/HOME DATED 11-10-13 ISSUED
BY THE FIRST RESPONDENT TO S. KALADDIN, CONVENER, RAMLA BEEVI
MURDER CASE ACTION COUNCIL.
RESPONDENT(S)' EXHIBITS
---------------------------------------
NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
C.R
K. Ramakrishnan, J.
==============================
W.P.(C).No.31978 of 2013
==============================
Dated this, the 14th day of July, 2014.
J U D G M E N T
This is a Writ Petition filed by the petitioner challenging Ext.P7 order of the Government refusing to appoint Special Public Prosecutor on the advise of the Director General of Prosecution and seeking a direction to the first respondent to appoint the 5th respondent as Special Public Prosecutor under Article 226 and 227 of Constitution of India.
2. It is alleged in the petition that petitioner's wife was brutally murdered by one Muhammad Shihab and Ext.P1 Crime No.505/2013 was registered by Adoor Police alleging offences under Sections 454, 397 and 302 of Indian Penal Code. After investigation, Ext.P2 Final Report was filed before the Judicial First Class Magistrate Court, Adoor. There was a public outcry over the murder. Since investigation was not conducted in a proper manner, an Action Council was also formed to insist for proper investigation of the crime. At the behest of the petitioner and his close relatives, application was preferred for W.P.(C).No.31978 of 2013 : 2 : appointment of 5th respondent as Special Public Prosecutor to prosecute the case. Government took necessary action and sought for the consent of the 5th respondent for appointing him as Special Public Prosecutor and 5th respondent also gave his consent. But, the Government, without conducting any independent enquiry, on the basis of the advise of the second respondent, the Director General of Prosecution, refused to appoint a Special Public Prosecutor in the case by Ext.P7 order. 5th respondent is a leading and eminent lawyer of Pathanamthitta District having vast experience in conducting several Sessions Cases. Further, public interest demands that a Special Public Prosecutor has to be appointed in a case like this. The Government has to conduct independent enquiry regarding the existence of a circumstance to appoint a Special Public Prosecutor in a case of public interest and it is not necessary for the Government to consult the Deputy Director of Prosecution for that purpose. So, Ext.t.P7, according to the petitioner is without application of mind of Government and the same is liable to be set aside. So, the petitioner has approached this court seeking the following reliefs:
"A) to issue a writ of certiorari calling for the records W.P.(C).No.31978 of 2013 : 3 : leading to Exhibit P7 order and quash the same;
B) to issue a writ of mandamus or any other appropriate writ order or direction commanding and compelling the first respondent to appoint the fifth respondent as the Special Public Prosecutor to conduct the sessions case arising out of Exhibit P2 Final Report;
3. Heard the Counsel for the petitioner and the learned Director General of Prosecution and also perused the file relating to the dispute.
4. The Counsel for the petitioner submitted that appointment of a Special Public Prosecutor under Section 24(8) of the Code of Criminal Procedure is a discretion of the Government and Government alone can take decision. There is no necessity for consultation as in the case of appointment of Public Prosecutors under Section 24(1) or (4) of the Code of Criminal Procedure. In this this, there were evidence to show that there was some public outcry when the investigation was not properly conducted in respect of the murder of the wife of the petitioner and an Action Council was constituted for that purpose and it is thereafter, that proper investigation was conducted and final report was filed. So, under the circumstances, there is an element of public interest involved W.P.(C).No.31978 of 2013 : 4 : in the matter which has not been independently considered by the Government before passing Ext.P7 order. The concerned Secretary to the Government simply relied on the opinion of the Director General of Prosecution for passing the order which is not sustainable. So, according to the learned Counsel for the petitioner, the Ext.P7 does not reflect the application of mind by the Government and as such is liable to be set aside and a direction has to be given to the Government for reconsidering the application.
5. On the other hand, the learned Director General of Prosecution Shri. Asaf Ali argued that the appointment of the Special Public Prosecutor is not as of right that can be claimed by the relatives of the victim and it is for the Government to consider as to whether there is any public interest demand for such appointment. There is nothing wrong for the Government to get the advise of the Director General of Prosecution in such circumstances. So, according to him, the Ext.P7 order does not require any interference.
6. It is an admitted fact that petitioner's wife was murdered and Ext.P1 crime was registered as Crime No.505/2013 of Adoor Police Station originally under Section W.P.(C).No.31978 of 2013 : 5 : 174 of Code of Criminal Procedure under the caption 'unnatural death' and the investigation team at the earlier stage wanted to close the file as it is a case of suicide. Aggrieved by the same, the people of the locality had constituted an Action Council and made agitations for the purpose of conducting proper enquiry and that evoked some response and on that basis, investigation was conducted and Ext.P2 Final Report was filed against the accused person alleging offence under Sections 454, 397 and 302 of Indian Penal Code. It is also an admitted fact that petitioner filed Ext.P3 application to the Government for appointment of a Special Public Prosecutor. It is also seen from the records that in the petition, they have mentioned the name of 5th respondent as the person to be appointed as Special Public Prosecutor and it is seen from the file that the consent of that person was obtained through the District Collector which is evident from Ext.P6 and this was obtained as per the request made by the District Collector through District Government Pleader evidenced by Exts.P4 & P5. It is seen from the file that Government had forwarded the same to the Director General of Prosecution for getting his opinion and the learned Director General of Prosecution has W.P.(C).No.31978 of 2013 : 6 : given an opinion to the effect that it is not coming within the purview of the circular No.61153/C2/91/Home dated 25.03.1992 and there is no necessity to appoint any Special Public Prosecutor in this case and if they want, they can apply under Section 301(2) of Code of Criminal Procedure or newly added Proviso to Section 24(8) of Code of Criminal Procedure to appoint an advocate of their choice to assist the Public Prosecutor to conduct the case. Relying on this opinion, the Government had passed Ext.P7 order rejecting the prayer for appointment of a Special Public Prosecutor.
7. Section 24 of the Code of Criminal Procedure deals with appointment of Public Prosecutors and Section 24(8) of the Code of Criminal Procedure deals with appointment of Special Public Prosecutors which reads as follows:
"Section 24. Public Prosecutors - (1) For every High Court, the Central Government or the State Government shall, after consultation with the High Court, appoint a Public Prosecutor and may also appoint one or more Additional Public Prosecutors, for conducting in such Court, any prosecution, appeal or other proceeding on behalf of the Central Government or State Government, as the case may be.
(2) The Central Government may appoint one or more Public Prosecutors for the purpose of conducting any W.P.(C).No.31978 of 2013 : 7 : case or class of cases in any district or local area.
(3) For every district, the State Government shall appoint a Public Prosecutor and may also appoint one or more Additional Public Prosecutors for the district:
Provided that the Public Prosecutor or Additional Public Prosecutor appointed for one district may be appointed also to be a Public Prosecutor or an Additional Public Prosecutor, as the case may be, for another district.
(4) The District Magistrate shall, in consultation with the Sessions Judge, prepare a panel of names of persons, who are, in his opinion fit to be appointed as Public Prosecutors or Additional Public Prosecutors for the district.
(5) No person shall be appointed by the State Government as the Public Prosecutor or Additional Public Prosecutor for the district unless his name appears in the panel of names prepared by the District Magistrate under sub-section (4) (6) Notwithstanding anything contained in sub-
section (5), where in a State there exists a regular Cadre of Prosecuting Officers, the State Government shall appoint a Public Prosecutor or an Additional Public Prosecutor only from among the persons constituting such Cadre:
Provided that where, in the opinion of the State Government, no suitable person is available in such Cadre for such appointment that Government may appoint a person as Public Prosecutor or Additional Public Prosecutor, as the case may be, from the panel of names prepared by the District Magistrate under sub-section(4).
(7) A persons shall be eligible to be appointed as a Public Prosecutor or an Additional Public Prosecutor under sub-section (1) or sub-section (2) or sub-section (3) or sub-
section (6), only if he has been in practice as an advocate for W.P.(C).No.31978 of 2013 : 8 : not less than seven years.
(8) The Central Government or the State Government may appoint, for the purposes of any case or class of cases, a person who has been in practice as an advocate for not less than ten years as a Special Public Prosecutor:
Provided that the Court may permit the victim to engage an advocate of his choice to assist the prosecution under this sub-section.
(9) For the purposes of sub-section (7) and sub-
section (8), the period during which a person has been in practice as a pleader, or has rendered (whether before or after the commencement of this Code) service as a Public Prosecutor or as an Additional Public Prosecutor or Assistant Public Prosecutor or other Prosecuting Officer, by whatever name called, shall be deemed to be the period during which such person has been in practice as an advocate."
8. As far as the appointment of Public Prosecutor is concerned, it is mentioned that for every High Court, the Central Government or State Government shall after consultation with the High Court, appoint a Public Prosecutor and may also appoint one or more additional Public Prosecutors for conducting in such court any prosecution, appeal or other proceedings on behalf of the Central Government and State Government as the case may be. Sub Section 4 of Section 24 says that the District Magistrate shall, in consultation with the Sessions Judge, prepare a panel of W.P.(C).No.31978 of 2013 : 9 : names of persons who are in his opinion fit to be appointed as Public Prosecutors or additional Public Prosecutors in the District. So, it is clear from this, that for the purpose of appointment of Public Prosecutors or Additional Public Prosecutors in the High Court or in the District Court there is a process of consultation to be made with the High Court or with the Sessions Judge as the case may be before appointing a Public Prosecutor. But, such a consultation is not required as in the case of appointment of a Special Public Prosecutor under Section 24(8) of the Code of Criminal Procedure. This was so held in the decision reported in Kuriachan Chacko Vs. Secretary to Government [2013 (1) KLT SN 29 (C.No.29)]. Same view has been reiterated in the decision reported in Jigesh Vs. State of Kerala [2013(1) KLT 681].
9. In the decision reported in Susey Jose Vs. Janardhana Kurup [1994 (1) KLT 745], it has been held that the Special Public Prosecutor must be a more competent and more experienced person than a Public Prosecutor. In the decision reported in Jigesh Vs. State of Kerala [2013 (1) KLT 681], it has been held that the jurisdiction of this court to examine the correctness and sustainability of the order passed W.P.(C).No.31978 of 2013 : 10 : under Section 24(8) of Code of Criminal Procedure by way of judicial review cannot be exercised as if it were appellate authority/ appellate court, no interference is possible unless such decision is taken by the Government is perverse, arbitrary or against public interest. Further, it is also settled law that judicial review in such cases invoking the power under Article 226 of Constitution of India is limited unless the court is satisfied that the order passed is without application of mind and not independent as it was expected to be done.
10. Further, the Government had issued a circular No.61153/C2/91/Home dated 25.03.1992, in which certain guidelines were issued by the Government in respect of appointment of a Special Public Prosecutor under Section 24(8) of the Code of Criminal Procedure. The five guidelines mentioned in the circular on this aspect are as follows:
"(a) The appointment of Special Public Prosecutors will be permitted only in very exceptional circumstances, where the cases involved are highly sensational or have extensive public interest.
(b) The appointment will be made only after consultation with the District Collector/Superintendent of Police concerned who will specifically express his view whether the appointment of Special Public Prosecutor is absolutely necessary to conduct the prosecution effectively. W.P.(C).No.31978 of 2013 : 11 :
(c) If the District Collector/Superintendent of Police is so satisfied, he will also forward to Government a letter from the Advocate proposed to be appointed as Special Public Prosecutor, indicating his willingness to conduct the prosecution on payment of regularization fee prescribed in the Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978.
(d) No private individual will be permitted to meet expenses connected with engagement of a Special Public Prosecutor.
(e) Requests for appointment of a Junior Counsel to assist the Special Public Prosecutor will not be entertained when the appointment is made under Section 24(8) of Criminal Procedure Code."
11. The guidelines does not provide in consultation with any other officer including the Director General of Prosecution except getting the views of the District Collector and Superintendent of Police in this matter. The criteria given in the circular is that, it should not be granted as of right for mere asking and the Government must be satisfied that there is public interest involved which requires the appointment of a Special Public Prosecutor for conducting a particular case taking into the importance involved in the conduct of the case and its effect on the society as such. For that purpose, specific views of District Collector and District Superintendent of Police can be obtained. It is also mentioned in the circular that since W.P.(C).No.31978 of 2013 : 12 : spending of public money is involved in such cases of appointment of private lawyers as Special Public Prosecutors, the power must be exercised by the Government in a judicious manner.
12. It is seen from the Section 24(8) of the Code of Criminal Procedure and also from the decisions cited supra that in the case of the appointment of a Special Public Prosecutor, there is no consultative process arises as in the case of appointment of Public Prosecutors in the High Court or in the Sessions Court as provided under Section 24(1) or (4) of the Code of Criminal Procedure except getting the views of District Collector and District Superintendent of Police to evaluate this situation. The discretion is only that of the Government and criteria for such appointment is existence of a public interest and importance of this case and its impact on the society. Further, it is also clear from the above decisions that there is no right vested in a party to get appointment of a Special Public Prosecutor and the decision of the Government, by using the power of judicial review, should not interfered by the High Court by invoking Article 226 of the Constitution of India unless it is satisfied that there was no application of mind in W.P.(C).No.31978 of 2013 : 13 : passing such order.
13. It is seen from the impugned order that except the opinion given by the Director General of Prosecution, there is nothing inferable from the order of the Government that it had independently applied its mind before passing an order or obtained any specific views of District Collector and District Police Chief as mentioned in the circular. So, it is clear from this that the Government had, without application of mind, simply relied on the opinion given by the Director General of Prosecution as a consultative process which is not contemplated under Section 24(8) of the Code of Criminal Procedure for appointment of a Special Public Prosecutor, and passed the impugned Ext.P7 order. It is for the Government to apply its mind independently and take an independent decision as to whether there exists any public interest for appointment of a Special Public Prosecutor in this particular case for which they can get the views of District Collector and District Superintendent of Police as mentioned in the circular and pass appropriate orders on the application filed by the aggrieved person or relative of the deceased seeking for appointment of a Special Public Prosecutor and such an W.P.(C).No.31978 of 2013 : 14 : exercise of mind has not been done by the Government in passing Ext.P7 order and it was only moved away by the opinion given without application of mind as is clear from the order. So, Ext.P7 order passed by the Government rejecting the application for appointment of Special Public Prosecutor sought for by the petitioner without application of mind is liable to be set aside and the Government has to be directed to reconsider the same and pass appropriate orders in that application, after complying with the guidelines given in the circular in this regard.
So, the petition is allowed and Ext.P7 order passed by the Government rejecting the prayer for appointment of Special Prosecutor simply relying on the opinion of the Director General of Prosecution without application of mind is set aside and the Government is directed to re consider the decision and pass appropriate orders on Ext.P3 application filed by the petitioner for appointment of a Special Prosecutor in accordance with law within two months from the date of receipt of this order.
With the above direction and observation, the Writ Petition is disposed of. Petitioner is directed to produce this W.P.(C).No.31978 of 2013 : 15 : judgment before the concerned Secretary who is in charge of this matter for passing appropriate orders as directed in this Writ Petition.
Sd/-
K.Ramakrishnan, Judge.
Bb [True copy] P.A to Judge