Uttarakhand High Court
Sandeep Singh Chauhan Alias Shivam ... vs State Of Uttarakhand And Others on 25 April, 2018
Equivalent citations: AIRONLINE 2018 UTR 551
Author: V.K. Bist
Bench: V.K. Bist
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (Criminal) No. 598 of 2018
Sandeep Singh Chauhan @
Shivam Chauhan .....Petitioner
Versus
State of Uttarakhand and others ....Respondents
Mr. Lalit Sharma, Advocate for the petitioner.
Mr. S.K. Chauhdary, Deputy Advocate General with Mr. Balvinder Singh
Brief Holder for the State of Uttarakhand.
Dated: 25.04.2018
Hon'ble V.K. Bist, J.
Heard learned counsel for the parties.
2. Supplementary affidavit filed on behalf of the petitioner is taken on record. The Miscellaneous Application (I.A. No. 3047 of 2018) made therefor, stands disposed of.
3. Petitioner has approached this Court seeking the following reliefs:-
"(i) a writ order or direction in the nature of certiorari quashing the impugned first information report dated 08.06.2017 registered as Case Crime No. 157 of 2017, under Section 379, 420, 120-B I.P.C. and Section 66(1) (2) of I.T. Act, Police Station Nehru Colony, District Dehradun.
(ii) a writ order or direction in the nature of mandamus commanding the respondent no. 2 not to arrest and not to harass the Petitioner in Case Crime No. 157 of 2017 under Section 379, 420, 120-B I.P.C. and Section 66(1) (2) of I.T. Act, Police Station Nehru Colony, District Dehradun".
4. As per prosecution story, complainant lodged a first information report alleging therein that 2 on 7.06.2017, it was found that Rs. 38,000/- cash was withdrawn from the ATM Machine of the branch of complainant fraudulently and on inquiry by the I.T. Cell of the Bank it was found through CCTV footage of the ATM that two persons were seen entering inside the ATM who committed this offence.
5. It is the submission of the learned counsel for the petitioner that petitioner has falsely been implicated in the instant crime. He submitted that the petitioner has been implicated on the basis of the alleged statement of co-accused, namely, Arpit Kumar Agnihotri recorded in police custody He further submitted that there is no evidence against the petitioner to connect him with the present case.
6. I have considered the submissions of learned counsel for the parties and have gone through the contents of the F.I.R. Contents of F.I.R. prima facie disclose commission of offence. In my opinion, it is not a fit case where the Court should interfere under Article 226 of the Constitution of India. It is for the Investigating Officer to investigate the matter and thereafter to file either the charge sheet or final report in the matter. The Hon'ble Apex Court, in the case of State of West Bengal. Vs. Swapna Kumar, 1982 (1) SCC 561, has held that if an offence is disclosed, Court will not normally interfere with the investigation into the case, and will permit investigation into the offence alleged to be completed. If the FIR, prima facie, discloses the commission of an offence, the Court does not normally stop the investigation, for, to do so would be to trench upon the lawful power of the police 3 to investigate into cognizable offences. Consequently, the writ petition is dismissed. Stay Application No. 4400 of 2018 also stands dismissed.
7. Learned counsel for the petitioner then submitted that in case offence is made out against the petitioner, in that event, the petitioner will surrender before the Courts concerned & will move his bail application and the Courts concerned may be directed to decide his bail application on the same day. Considering this submission of the learned counsel for petitioner, it is provided that if the petitioner surrenders before the Courts concerned and seeks bail; his bail application shall be heard and decided by the Courts concerned expeditiously, preferably on the same day, in accordance with law.
(V.K. Bist, J.) 25.04.2018 Navin