Allahabad High Court
Ram Adhar Yadav vs Ramchandra Misra And Anr. on 9 December, 1991
Equivalent citations: 1992CRILJ2216
JUDGMENT Palok Basu, J.
1. An interesting question has cropped up in the instant case Under Section 482. Cr. P.C. When can the bar Under Section 132 read with Section 197, Cr. P.C. be attracted?
2. Complaint case itself is that the applicant accompanied by a sub-Inspector and few constables had gone to the locality to discharge its official duties. In the process an objection was raised by the complainant-opposite party. It is alleged that on that objection, the complainant was maltreated and some property belonging to him was taken away, on the stress of these facts, learned counsel for the applicant Sri C.K. Parekh argued that Section 180, Cr. P.C. was applicable and the protection is available to police officer Under Section 132, Cr. P.C. and in the absence of sanction as required Under Section 197, Cr. P.C. the order of the Chief Judicial Magistrate, Varanasi summoning the applicant and committing him for trial and consequent further proceedings in sessions Trial No. 160 of 1985 arising from complaint case No. 3877 of 1985, are illegal and should be quashed. Sri B.D. Ojha, learned counsel for the complainant-opposite party argued that since the action of the applicant was an offence not in the discharge of his official duties, the protection of Section 132 read with Section 197, Cr. P.C. was not available to the applicant. And, unless raised during trial, the applicant cannot raise it through this application.
3. In the instant case the complainant's allegations go to indicate that the police force had gone to the locality for discharging some of its official duties and in that process there was an altercation because of the objection raised to the police action by the complainant and then it is alleged that the police personnel took away some property of the complainant. In view of the aforesaid specific averments it is clear that the police personnel including the applicant had no intention to commit any crime as against the complainant. This being so, it will be difficult to imagine how prosecution can override the legal bar created by Section 132 and 197 Cr. P.C. In this case the action of the police personnel will have to be held to be in the discharge of the official duty because of the prosecution case itself and, therefore, provisions contained in Section 132, Cr. P.C. and Section 197, Cr. P.C. will be attracted beyond doubt. The applicant accused shall not have to wait for the point to be raised during trial.
4. It appears that when the matter had been committed to the Court of Session and objection about applicability of the bar of Section 132/197, Cr. P.C. was raised by the applicant which having been, dismissed, this application Under Section 482, Cr. P.C. has been filed by the applicant.
5. It may be further relevant to point out here that in the complaint, the complainant has named only the applicant as an accused and has not even mentioned the names of other police personnel accompanying him. Under the circumstances there is force in the argument of the learned counsel for the applicant that mentioning the name of the applicant as an accused in the complaint may be due to some ulterior motives. Be that as it may, the fact remains that unless the prosecution had obtained sanction, it could not proceed against the applicant.
6. In view of the aforesaid discussions this application is allowed. The complaint dt. 6-9-1985 and all further proceedings therein giving rise to the Sessions Trial No. 160 of 1987 are quashed.
7. Interim order dt. 12-1-1989 is vacated.