Madras High Court
N.Dinesh vs The Superintendent Of Police on 19 January, 2018
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.01.2018
CORAM:
THE HONOURABLE MR. JUSTICE M.S.RAMESH
Crl.O.P.No.1464 of 2018
1.N.Dinesh
2.M.Nagarajan
3.N.Pappa .. Petitioners
Vs.
1. The Superintendent of Police,
Kanchipuram District, Kanchipuram.
2. The Inspector of Police,
District Crime Branch,
Kanchipuram District.
3. Purusothaman
4. T.Gnanaprakash
5. S.Sarathkumar
6. R.Rajesh
7. M.Rajakumar
8. T.Rajendran
.. Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying to direct the respondents police 1 and 2 not to harass the petitioners in respect of the pending money dispute between the petitioners and the respondents 3 to 8.
For Petitioners : Mr.A.Rajeshkanna
For Respondents : M/s.P.Kritika Kamal
Government Advocate [Crl.side]
ORDER
It is the grievance of the petitioners are that the respondents police have been harassing them, under the guise of an enquiry/investigation and hence, has invoked the inherent powers of this Court under Section 482 of Cr.P.C.
2.An enquiry into a non cognizable offence or a cognizable offence is the unfettered powers of the Investigation Officers so long as the power to investigate/enquire into these offences are legitimately exercised within the frame work of Chapter XII of the Code of Criminal Procedure. Though the Code of Criminal Procedure empowers the Magistrate to be a guardian in all the stages of the police investigation, there is no power envisaging him to interfere with the actual investigation or the mode of investigation. It is in this background that numerous petitions complaining of harassment are being reported and filed before this Court seeking for directions to refrain the police officials from harassing the persons named in a complaint.
3.This Court, exercising its power under Section 482 of the Criminal Procedure Code normally would not interfere with the investigation conducted by a police officer. Nevertheless, it would also not turn a blind eye to instances of harassment by the police under the guise of investigation is brought to its notice.
4.In the present case in hand, the petitioners have complained of harassment by the police based on a complaint and seeks for this Court's intervention by way of a direction. The term 'harassment' by itself has a very wide meaning and hence, what could be harassment to the petitioners may not be the same to the police officer.
5.In order to circumvent such situations, the following guidelines are issued, subject to such complaint being kept pending against the petitioners herein:
a)While summoning any persons named in the complaint or any witness to the incident complained of, the police officer shall summon such persons through a written summon under Section 160 Cr.P.C., specifying a particular date and time for appearing before them for such an enquiry/investigation.
b)The minutes of the enquiry shall be recorded in the general diary/station diary/daily diary of the police station.
c)The police officer shall refrain himself or herself from harassing persons called upon for enquiry/investigation.
M.S.RAMESH.J., sji/nl
d)The guidelines stipulated for preliminary enquiry or registration of FIR by the Hon'ble Supreme Court in Lalita Kumari Vs. Government of Uttar Pradesh and others [2014 (2) SCC (1)] shall be strictly adhered to.
6.With the above observations and direction, the Criminal Original Petition stands allowed.
19.01.2018 Index:Yes/No Internet: Yes/No sji/nl To
1. The Superintendent of Police, Kanchipuram District, Kanchipuram.
2. The Inspector of Police, District Crime Branch, Kanchipuram District.
3.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.1464 of 2018