Allahabad High Court
Mukesh Kumar And Etc. vs State Of U.P. And Anr. on 28 May, 1987
Equivalent citations: 1987CRILJ1808
JUDGMENT S.I. Jafri, J.
1. This application under Section 482 Cr. P.C. has been preferred by Prasant Gaur seeking hereby to quash the First Information Report dated 11-4-1985 in Crime No. 58 of 1985 under Section 409/467/ 468/420 I.P.C. for police Station Shivali, District Kanpur Dehat. A further prayer for stay of arrest of the applicant had been made in the aforesaid application during the course of the pendency of the application under Section 482 Cr. P.C. Initially, the aforesaid : application was put up before Hon. V. P. Mathur, J. for admission and thereafter the arrest of the applicant was stayed by an order dated 14-4-1986 excepting that the investigation in the case shall continue. Now, this application has come up before me for disposal.
2. learned Counsel for the State has submitted that the provisions of Section 482 Cr. P.C. cannot be invoked for staying the investigation or arrest of the accused. In support of his contention, reliance was placed on a division Bench decision of this Court in Criminal Misc. Appln. No. 13691 of 86 Puttan Singh v. State of U.P. decided on 8-1-1987 1987 All WC 404 : 1987 All LJ 599 wherein it was held that the power of the police to investigate into the case registered on the basis of a First Information Report in cognizable offences is unfettered and cannot be interfered with by the Court in exercise of its inherent powers under Section 482 Cr. P.C. Likewise, the power of the police to arrest the accused involved in a cognizable offence as mentioned in Section 41(l)(a) Cr. P.C. cannot be interfered with by the court in exercise of its inherent powers.
3. On the other hand, learned Counsel for the applicant submitted that the Hon'ble Judges have overlooked the decisions of other High Courts and also of Supreme Court where it was held that the investigation in cases of cognizable offences can be interfered with, and in this context, he placed reliance on 1983 Cri LJ 570 of Calcutta High Court AIR 1966 Mys 152 : 1966 Cri LJ 677 of Mysore High Court, and a Full Bench of Punjab and Haryana High Court AIR 1982 Punj & Har 372, Madras High Court AIR 1969 Mad 33 : 1969 Cri LJ 206 and Rajasthan High Court AIR 1954 Raj 241 : 1954 Cri LJ 1591. It was also submitted that the aforesaid Full Bench of Punjab and Haryana High Court was considered by Hon'ble Supreme Court in 1985 Cri LJ 817: AIR 1985 SC 628 but the Hon'ble Supreme Court did not negative the view adopted by Punjab and Haryana High Court to the effect that the investigation in a cognizable case can be interfered with by invoking the provisions of Section 482, Code of Criminal Procedure. The Full Bench has held as under:
To conclude, I see no blanket power against quashing of the First Information Report and the consequent Investigation (Even before charge-sheet is filed in court), provided that the requisite pre-conditions formulated above for the exercise of the power stand satisfied. Without being exhaustive those may be briefly summarised as under:
(i) when the First Information Report, even though accepted as true, discloses no reasonable suspicion of the commission of a cognizable offence,
(ii) when the materials subsequently collected in the course of an investigation further disclose no such cognizable offence at all;
(iii) when the continuation of such investigation would amount to an abuse of power by the police thus necessitating interference in the ends of justice, and
(iv) that even if the first information report or its subsequent investigation purports to raise a suspicion of a cognizable offence, the High Court can still quash if it is convinced that the power of investigation has been exercised mala fide.
4. lit was further submitted that the Hon'ble Judges of the Supreme Court had given their own finding with respect to Stridhan only in 1985 Cri LJ 817 : AIR 1985 SC 628, but did not disapprove the finding of the Full Bench with regard to the powers of the High Court to quash First Information Report and investigation by invoking inherent powers under Section 482, Cr. P.C. It was held by the Hon'ble Supreme Court in para 57 in 1985 Cri LJ 817 : AIR 1985 SC 628 which is quoted below :
It is well settled by a long course of decisions of this Court that for the purpose of exercising its power under Section 482, Cr. P.C. to quash a FIR or a complaint, the High Court would have to proceed entirely on the basis of the allegations made in the complaint or the documents, accompanying the same per se.
5. Reliance was also placed by the learned Counsel for the applicant on AIR 1945 PC 18 : (1945 (46) Cri LJ 413), Emperor v. Khwaja Nazir Ahmad where it was held as under :
No doubt, if no cognizable offence is disclosed, still more, if no offence of any kind is disclosed, the police would have no authority to undertake investigation.
6. Reliance was also placed on , where it was held as under:
(6)...There may be cases where it may be possible for the High Court to take the view that the institution or continuance of criminal proceedings against an accused person may amount to the abuse of the process of the court or that the quashing of the impugned proceedings would secure the ends of justice. If the criminal proceedings in question is in respect of an offence alleged to have been committed by an accused person and it manifestly appears that there is a legal bar against the institution or continuance of the said proceeding the High Court would be justified in quashing the proceeding on that ground. Absence of the requisite sanction may, for instance, furnish cases under this category. Cases may also arise where the allegations in the First Information Report or the complaint even if they are taken at their face value and accepted in their entirety, do not constitute the offence alleged; in such cases no question of appreciating evidence arises, it is a matter merely of looking at the complaint or the First Information Report to decide whether the offence alleged is disclosed or not. In such cases, it would be legitimate for the High Court to hold that it would be manifestly unjust to allow the process of the criminal court to be issued against the accused person.
7. It was also submitted by the learned Counsel for the applicant that in 1980 SCC (Cri)- 985 : 1980 Cri LJ 446 Marudanal Augusti v. State of Kerala, it was held that once First Information Report is held to be fabricated and brought into existence long after the occurrence, the entire prosecution case would collapse. Likewise, the learned Counsel also cited 1976 Supreme Court Cases 438 where it was held that serious discrepancy in the conduct of investigation and preparation of Panchanama and considerable delay in bringing the dead body and in the examination of the witnesses without any explanation and in contravention of para 44 of the Police Regulations are fatal to the prosecution case.
8. The learned Counsel for the applicant further placed reliance on (1986) 3 Crimes 473, B. R. Bajaj v. Union of India where it was held that on relevant facts, investigation can be quashed.
9. The learned Counsel also placed reliance on a Division Bench of Calcutta High Court 1983 Cri LJ 570, it was held as under :
In the present case, we find that the allegations do not constitute an offence under Section 405 of the Penal Code. The allegations may constitute an offence under the Employees' Provident Funds Act. But FIR having been lodged long after the period of limitation, no useful purpose will be served by the Police in continuing investigation and ultimately submitting a charge-sheet against them. This being the position, considering the facts and circumstances of this particular case, we are of the opinion that the investigation should be stopped.
10. learned Counsel for the applicant further placed reliance on , R. P. Kapur v. State of Punjab wherein it was-held as under:
...It is well established that inherent jurisdiction of the High Court can be exercised to quash the proceedings in proper case either to prevent the abuse of the process of any court or otherwise to secure the ends of justice.... Ordinarily, criminal proceedings instituted against an accused person must be tried under the provisions of the Code and the High Court would be reluctant to interfere with the said proceedings at an interlocutory stage. It is not possible, desirable or expedient to lay down any inflexible rule which would govern the exercise of this inherent jurisdiction.... There may be cases where it may be possible for the High Court to take the view that the institution or continuance of criminal proceedings against an accused person may amount to the abuse of the process of the court or that the quashing of the impugned proceedings would secure the ends of justice. If the criminal proceeding in question is in respect of an offence alleged to have been committed by an accused person and it manifestly appears that there is a legal bar against the institution or continuance of the said proceeding the High Court would be justified in quashing the proceeding on that ground. Absence of the requisite sanction may, for instance, furnish cases under this category. Cases may also arise where the allegations in the First Information Report or the complaint, even if they are taken at their face value and accepted in their entirety, do not constitute the offence alleged, in such cases no question of appreciating evidence arises; it is a matter merely of looking at the complaint or the First Information Report to decide whether the offence alleged is disclosed or not. In such cases it would be legitimate for the High Court to hold that it would be manifestly unjust to allow the process of the criminal court to be issued against the accused person. A third category of cases in which the inherent jurisdiction of the High Court can be successfully invoked may also arise. In cases falling under this category the allegations made against the accused person do constitute an offence alleged but there is either no legal evidence adduced in support of the case or evidence adduced clearly or manifestly fails to prove the charge. In dealing with this class of cases it is important to bear in mind the distinction between a case where there is no legal evidence or where there is evidence which is manifestly and clearly inconsistent with the accusation made and cases where there is legal evidence which on its appreciation may or may not support the accusation in question. In exercising its jurisdiction under Section 561-A, the High Court would not embark upon an enquiry as to whether the evidence in question is reliable or not.
11. The learned Counsel for the applicant further placed reliance on AIR 1982 SC 949: 1982 Cri LJ 819. The relevant paragraph is quoted below as under :
Whether an offence has been disclosed or not must necessarily depend on the facts and circumstances of each particular case. If on a consideration of the relevant materials, the court is satisfied that an offence is disclosed, the court will normally not interfere with the investigation under the offence and will generally allow the investigation in the offence to be completed for collecting materials for proving the offence. If on the other hand, the court on a consideration of the relevant materials is satisfied that no offence is disclosed, it will be the duty of the court to interfere with any investigation and to stop the same to prevent any kind of uncalled for and unnecessary harassment to an individual.
12. Lastly, the reliance was placed on , E. S. Mills v. Rajiv Poddar. The relevant paragraph is quoted below :
Para 4. ...The order had the effect of interfering and staying investigation of offences by investigating officer performing statutory duty under the Code of Criminal Procedure. We consider it absolutely necessary to make reference to the decision of this Court and they are legion which have I laid down that save in exceptional case, where non-interference would result in miscarriage of justice, the Court and the judicial process should not interfere at the stage of investigation of offences.
13. The learned Counsel for the applicant also placed reliance on a case Dr. Raghubir Saran v. State of Bihar. The relevant paragraph is quoted below :
When we speak of the inherent powers of the High Court of a State we mean the powers which must, by reason of its being the highest court in the State having general jurisdiction over civil and criminal courts in the State, where in that court, the powers in the sense are an unalienable attribute of the position it holds with respect to the courts subordinate to it. These powers are partly administrative and partly judicial.
14. It was further contended by the learned Counsel for the applicant that a new sub-section was incorporated in Section 167(5), Cr. P.C. in the new Code which had empowered the Magistrate to stay investigation. The said sub-section is quoted below:
Section 167(5).
If in any case triable by a Magistrate as a summons case, the investigation is not concluded within a period of six months from the date on which the accused was arrested, the Magistrate shall make an order stopping further investigation into the offence unless the officer making the investigation satisfied the Magistrate that for special reasons and in the interests of justice the continuation of the investigation beyond the period of six months is necessary.
15. It was further submitted that the power of the Magistrate by virtue of Sub-section (5) of Section 167, Cr. P.C. is appealable. Sub-section (6) of Section 167 is quoted below :
Where any order stopping further investigation into an offence has been made under Sub-section (5), the Sessions Judge may, if he is satisfied, on an application made to him or otherwise, that further investigation into the offence ought to be made, vacate the order made under Sub-section (5) and direct further investigation to be made in the offence subject to such directions with regard to bail and other matters as he may specify.
16. It is submitted by the learned Counsel for the applicant that in view of the newly incorporated aforesaid provisions, it will not be proper to hold that the power of the investigating officer under Chapter XII of the Cr. P.C. are unfettered.
17. It was also submitted that the investigation and arrest are not inter-related. They have their distinct spheres. An arrest can be made even in the absence of any cognizable offence being committed. For example, under Section 151, Cr. P.C, the Police Can arrest a person to prevent the commission of a cognizable offence. Likewise in Section 42, Cr. P.C. a person can be arrested in non-cognizable offence if he does not disclose his name to the Police Officer. It was also submitted that under Section 43, Cr. P.C, a person can be arrested by a private individual when a person commits before him a cognizable or non-bailable offence. Likewise, under Section 44, Cr. P.C. a Magistrate is empowered to arrest a person if he commits an offence in his presence.
18. It was further submitted t hat the power of arrest during investigation by the Police is not absolute. It is only done if it is found to be necessary. Section 157(1) is quoted below for ready reference :
if, from information received or otherwise, an officer in charge of a police station has reason to suspect the commission of an offence which he is empowered under Section 156 to investigate, he shall forthwith send a report of the same to a Magistrate empowered to take cognizance of such offence upon a Police report and shall proceed in person, or shall depute one of his subordinate officers not being below such rank as the State Government may, by general or special order, prescribe in this behalf, to proceed, to the spot to investigate the facts and circumstances of the case, and, if necessary, to take measures for the discovery and arrest of the offender.
18A. To sum up, the learned Counsel for the applicant submitted that in view of a catena of decisions of various High Courts and Supreme Court, as shown above, the High Court has inherent powers under Section 482, Cr. P.C. to stay investigation as well as arrest o; the accused in appropriate cases.
19. I have also devoted my anxious considerations to the submissions advanced by the learned Counsel for the applicant and I am of the view that the law laid down by the Division Bench of this Court shedding the inherent powers of the Court under Section 482, Cr. P.C. warrants further consideration by a Bench of this Hon'ble Court comprising not less than five judges as the matter involved a question of law and is of great public importance.
20. I, therefore, refer to case under proviso (b) of Sub-rule IX to Rule 2 Chapter V of the Rules of the Court (High Court Rules) to the larger Bench. Office is directed to place the papers of this case before Hon'ble .the acting Chief Justice for constituting a Bench consisting of not less than five Judges for answering the following reference.
(i) Whether under Section 482, Cr. P.C. : the High Court has inherent powers to - interfere with the investigation by the Police?
(ii) Whether the High Court has powers to stay arrest during investigation?
(iii) Whether the decision reported in 1987 All WC 404 : 1987 All LJ 599 lays down a correct proposition of law.