Lok Sabha Debates
Discussion On The Motion For Consideration Of The Code Of Criminal Procedure ... on 19 May, 2006
Title : Discussion on the motion for consideration of the Code of Criminal Procedure (Amendment) Amending Bill, 2006 as passed by Rajya Sabha (Discussion concluded and Bill Passed).
THE MINISTER OF HOME AFFAIRS (SHRI SHIVRAJ V. PATIL): Sir, I beg to move:
“That the Bill further to amend the Code of Criminal Procedure (Amendment) Act 2005, as passed by Rajya Sabha be taken into consideration ” The Code of Criminal Procedure (Amendment) Bill, 2005, containing 44 Clauses, was passed by both the Houses of Parliament during the Budget Session of 2005. The Bill received the assent of the President of India on 23rd June, 2005 and it has become the Act. The Act has certain provisions, which will reform the Criminal Justice System, provide relief to undertrials, protect the women, streamline the procedures and at the same time will ensure stringent treatment for hardcore criminals and those convicted of heinous crimes. Some of the salient features of the Act are as follows:-
Prohibits arrest of a woman after sunset and before sunrise except in unavoidable circumstances;
Police is required to give information about the arrest of a person as well as the Placed where he is being held to anyone who may be nominated by the arrested person for sending such information;
Mandatory judicial inquiry in case of death or disappearance of a person or rape of a woman while in the custody of the police. In case of death, examination of the dead body to be conducted within 24 hours of death;
Mandatory provision that if the arrested person is accused of a bailable offence and he is indigent and cannot furnish surety, the court shall release him on his execution of a bond without surety;
An undertrial prisoner, other than the one accused of an offence for which death has been prescribed as one of the punishments, should be released on his personal bond with or without sureties when he has been under detention for period extending to one half of the maximum period of imprisonment provided for the alleged offence.
In no case will an individual be detained beyond the maximum period of imprisonment provided for the alleged offence.
Bail and anticipatory bail provisions to be made stringent for hardened criminals;
The State Governments are being empowered to establish a Directorate of Prosecution.
Strengthening of legal provisions to ensure peace, harmony and tranquillity in the society.
In spite of having so many good features, many organisations, particularly those representing lawyers, protested against it as they were against a couple of provisions in it. Most of the protests were against amendments to Section 324 of the IPC and Section 438 of the Cr.P.C. Moreover, the Government had acceded to the Members’ demand in the Lok Sabha, during discussion on the Bill, not to include Danda and Lathi in the definition of Arms in Section 153AA of the IPC[bru24] .
There were objections from some groups on a few other clauses also. The Government, therefore, did not implement the Act as there is no provision in it for its partial implementation and keeping the controversial provisions in abeyance.
The Government feels that it will be highly improper if the whole Act is kept in abeyance just because of a few controversial provisions. Therefore, it is proposed to amend sub-section 2 of Section 1 of the Act to enable to give partial effect to the provisions of the Act. The Bill does not propose to amend any of the provisions of the Principal Act, i.e. the Code of Criminal Procedure, 1973.
MR. DEPUTY-SPEAKER: Motion moved:
“That the Bill further to amend the Code of Criminal Procedure (Amendment) Act, 2005, as passed by Rajya Sabha, be taken into consideration. ” श्री पी.एस.गढ़वी (कच्छ) : महोदय, यह जो बिल लाया गया है वह पार्शियली इम्प्लीमेंटेशन करने के लिए लाया गया है। मैं इस बिल का समर्थन करता हूं। विटनसिस के मुकरने के जो मामले हैं, जैसे जैसिका लाल हत्या केस, प्रियदर्शनी केस में क्या हुआ, हम जानते हैं। धारा १६४ के अंतर्गत पहले पुलिस विटनेसिस को रिकार्ड करती ल, उसके बाद ट्रायल में भी बहुत समय लग जाता है, इसके कारण अपराधी को सजा मिलने में बहुत देर लग जाती है। विटनेसिस को जहां तक रिकार्ड करने की बात है वह ज्यूडशियल जज के सामने वडियो रिकार्डिंग होनी चाहिए। वैसे इस प्रणाली में कई दिक्कतें हैं, क्योंकि मैं समझ सकता हूं कि हमारे पास इतने जज भी नहीं हैं। इस बारे में मेरा एक सुझाव है कि विटनेसिस के बारे में एग्जिक्यूटिव मजिस्ट्रेट को पावर दिया जाए। जब तक यह पावर नहीं दी जाएगी, मैं समझता हूं कि तब तक यह मुश्किल हल होने वाली नहीं है।
मेरा दूसरा सुझाव है कि क्रमिनल प्रोसीजर कोड में सबसे ज्यादा भुगतभोगी जो होता है, वह विकटिम होता है। विकटिम पर जहां कोर्ट में केस चलाते हैं, विकटिम को कहीं भी कम्पंसेशन नहीं मिलता है। जब तक विकटिम को कम्पंसेशन देने का प्रोविजन हम लोग नहीं करेंगे तब तक यह समस्या हल नहीं होगा। किसी का मर्डर हो गया, किसी का रेप हो गया, ऐसे जघन्य अपराधों में विकटिम्स को कम्पंसेशन देने की बात पहले भी कई बार संसद में रखी गई है। यह अच्छी बात है कि जितने आपने अमेंडमेंट किए, उनकी इम्पलिमेंटेशन के लिए उतनी पावर आप देने जा रहे हैं। इसमें एक महत्वपूर्ण बात यह है कि केसिस में अनडयू डिले बहुत होता है। अनडयू डिले के कारण ऐसे कई उदाहरण मैं आपको दे सकता हूं कि हत्या के केस दस-दस साल तक चलते रहे हैं। दस-दस साल केस चलने के कारण जो कोई विटनेस होगा, उसे परेशानी उठानी पड़ेगी, उसे प्रैशराइज करेंगे। इसलिए केसिस की सुनवाई टाइमबाउंड होनी चाहिए जिससे कि एक पेशी या दो पेशी में विटनेस नहीं आया तो उसके लिए क्या प्रावधान होना चाहिए। जब तक यह सब प्रावधान नहीं करेंगे, तब तक ये बातें होती रहेंगी।
मैं एक बहुत माने हुए वकील श्री अभिषेक सिंघवी की बात को उद्धृत करना चाहता हूं :
“Over the last decade, I think, out of frustration devised a scathing description of the criminal justice system.” इसके बारे में उनका क्या कहना है, मैं यह भी बताना चाहता हूं :
“In India major crimes are likely to remain unreported; if reported frequently not registered; if registered, the true perpetrator not found/accused; if found not prosecuted; if prosecuted not charged[r25] ; ” if charged, usually not convicted; if convicted, frequently not punished. At each crucial stage – reporting the case, registering the FIR, detecting the true accused, sustaining the prosecution, framing the charges, convicting and actual punishing the guilty, the system has enough loopholes to allow criminals to walk free.” मेरी होम मनिस्टर से गुजारिश है कि आप पूरे सिस्टम को चेंज करिए। समय पर कम्पैनसेशन मिलना चाहिए। जो छोटे-छोटे केसिज हैं, उनका फैसला जल्दी होना चाहिए। एग्जीक्यूटिव और तहसीलदार को पावर दी जाए क्योंकि जजेस की भी कमी है। ऑफशियल कोट्र्स में जो प्रॉसिक्यूटर्स हैं, their standard, we know, is going down and down. उन लोगों का स्टैंडर्ड होना चाहिए। उनके पे-स्केल अच्छे हों। आज वहां अच्छे वकील जाना नहीं चाहते हैं। वहां वकीलों को ट्रेनिंग मिलनी चाहिए। हमें जजेस के बारे में भी सोचना होगा। मैं मानता हूं कि जजेस की कमी है लेकिन उनको ट्रेनिंग देना भी आवश्यक है। जुडशियरी में धीरे-धीरे करप्शन भी बढ़ रहा है। इसके ऊपर कोई पाबंदी नहीं लगी है और न ही कोई इनवैस्टिगेशन एजेंसी है। अगर इस काम के लिए स्पैशल इनवैस्टिगेटिंग एजेंसी नियुक्त की जाएगी, तो करप्शन को रोका जा सकेगा। Some inquiry forum or mechanism requires to be also thought of. जुडशियरी में एक बार कोई केस करो चाहे कहीं अपील करो, उसे कोई पूछने और सुनने वाला नहीं है। जो मन चाहे, वह होता है। आपको इसके बारे में सोचना होगा।
महोदय, आप बहुत अच्छा बिल लाए हैं, जिस का मैं स्वागत करता हूं। यदि न्याय प्रक्रिया में सुधार करना चाहते हैं तो ठोस कदम उठाने होंगे। इसका मंत्री जी को अच्छा एक्सपीरियेंस भी है। Sir, you know everything. We have got confidence in you. क्रमिनल केसेज में फैसला देर से होता है। कई केसेज में सुप्रीम कोर्ट और हाई कोर्ट को डायरैक्शन देनी पड़ती है कि फलां केस फिर से देखा जाए। इसके क्या मायने हैं? लोअर कोर्ट में ऐसे केस बराबर न चलने के कारण ऐसी डायरैक्शन देनी पड़ती है। इस बिल के द्वारा क्रमिनल प्रोसिजर बिल में संशोधन करने की बात है जिस का मैं स्वागत करता हूं। आपने मुझे बोलने का मौका दिया।
SHRI L. RAJAGOPAL (VIJAYAWADA): Thank you, Chairperson. In fact, this Criminal Procedure (Amendment) Bill of 2006 is a partial implementation of the earlier Bill passed in 2005, more than a year back. There is no provision. So, we sought the permission of the House to partially implement this Bill. I support this Bill.
I would not go much deep into the earlier Bill passed by this House. But, I have definitely observed that in many cases where the IPC or CrPC has been implemented, the lacunae, loopholes and problems still persist in this country. We all know that most of the crimes happen either because of the social background or because of greed. Greed could be for power, for women, for wine or for wealth. So, we need to look at it because we are used to have old judicial system where the degree of punishment varies depending on the status of the person. Unfortunately, here, I have seen practically that in various Placeds, the poor are still languishing in jails for petty crimes. They do not get bail[mks26] .
They have been in jail for more than the actual sentence they should have been served. I have seen mighty and wealthy, who in spite of their heinous crimes, are put behind bars maximum for three months even for murder under Sections 303, 302, 307 or whatever it is. I had been to an observation home and a juvenile home where I have seen that children have been kept in these observation homes for months because they have been wandering or roaming around near railway stations. I have seen their condition. I have also seen many instances of how the victim of rape gets humiliated and how she suffers. Of course, we try to address most of the issues, women issues, especially, the under-trials being kept without proper bail. But, in spite of that, there is much more, which probably the Government has to look into in the practical sense also. Recently, this Jessica Lall case has become an issue and it is an eye-opener for many. It has been widely publicized and many people felt that the rich and mighty get away in spite of whatever crime they commit in the broad day light or in front of thousands of witnesses. The reason is the delay that is causing all these things. That is why we always say that justice delayed is justice denied. But we also need to understand that justice hurried is also justice buried. So, we are trying to tread a narrow path between ‘where to hurry’ and ‘where to delay’. In that process, we are getting caught in the actual justice being prevented. For that reason, I feel that we should have a different system for mighty people, for wealthy people, for powerful people, where the entire process or procedure, the criminal procedure, happens in a time bound manner. A person in power, a person with wealth should be prosecuted, should be tried in a time-bound manner so that the witness will not turn hostile either for fear or for money or whatever might be the reason. So, we need to protect the witness. Whatever protection you might give to witness, that will not help unless we solve the problem or bring the culprits to book as early as possible. So, that is why we need to have a different yardstick also depending on the status. We also need to see that which court should try which person. We need to have specialized designated courts, not a special purpose court, to be formed. But, in every city, every village, every district crimes do happen. Crimes are committed by wealthy people and there are various petty crimes such as dacoities and thefts, which are committed by the culprits who come from different backgrounds and different upbringings. So we need to differentiate these two aspects of this judicial system. At the same time, we also need to understand that we need to provide some sort of counseling also. It is because we just try to punish, say, for example, that a child molestation accused or a rape accused is there. It is not that we should punish them and put them behind bars for seven years or ten years and let them go. We also have to provide counseling. It is because they are all mentally sick. So, we need to give them a proper counseling also for all such happenings. For juveniles, especially, I feel that we need to give more and more facilities to educate them, to bring them into the mainstream and to create a proper environment for them so that they feel really at home because children come from different backgrounds, poor background, different upbringings. So, we need to look at that from a social angle. We need to usher in all our love and affection and try to see that they do not become bigger criminals. So, with all these things, I would like to support this Bill.
15.00 hrs. ADV. SURESH KURUP (KOTTAYAM): Mr. Chairman, Sir, this Bill does not propose to amend any of the provisions of the Code of Criminal Procedure, it only enables the Government to give partial effect to the provisions of the Code of Criminal Procedure (Amendment) Bill. I support this Bill.
To know how civilised and democratic a society is, one important criteria is to look at the criminal jurisprudence of the country. Our criminal justice system, whatever loopholes and whatever drawback it has, it is in tandem with our democratic society. We opposed the Prevention of Terrorism Act because the provisions of that Act was against the very principles of our democratic society. So, whatever amendments we bring to the Code of Criminal Procedure or to the basic structure of our criminal jurisprudence, it should be in tandem with our democratic principles. That is what I want to underline.
Sir, it is good that the Government took into consideration the opinions expressed by the Bar, especially the Tamil Nadu Bar and decided not to implement certain amendments which were passed earlier. One of the most important provisions which is discussed most in this country now is about witnesses turning hostile and it is because of the judgement given in the Jessica Lall murder case. In the earlier amendment, a stringent provision was included and after the objection of the Standing Committee it was dropped. It is well and good that some stringent provisions should be included regarding witnesses turning hostile. But one should take into consideration that for this the police should not use brutal force because that will be against the basic structure of our criminal jurisprudence.
Then, we should also take into consideration the pathetic situation of the witnesses. The witnesses are often subjected to tremendous pressure by wealthy culprits. They are bribed and they are threatened. So, what protection will the Government to such witnesses? We keep talking about witnesses turning hostile. But the poor witnesses are always subjected to pressure and there is nobody to protect them and the police also do not protect them. So, that should be taken into consideration.
We know that there is a provision in the Code of Criminal Procedure regarding compensation to be paid to the victim, but it is very rarely used. I would like to submit that the victim of a heinous crime or his family or his legal heirs should be properly compensated. So, when we bring another amendment to the Code of Criminal Procedure, which is being considered, these things should be taken into consideration.
With these words, I support this Bill.
प्रो. रासा सिंह रावत (अजमेर) : मान्यवर सभापति महोदय, मैं दंड प्रक्रिया (संशोधन) संशोधनकारी विधेयक, २००६ का समर्थन करता हूं। जैसा मेरे सभी साथियों ने कहा कि वास्तव में जो जघन्य अपराध करने वाले अपराधी तत्व हैं, उनकी शीघ्र गिरफ्तारी हो, उनके खिलाफ कड़ी से कड़ी कार्रवाई हो तथा उन्हें कड़ी से कड़ी सजा मिले, इसके लिए सख्त प्रावधान बनाने के लिए दंड प्रक्रिया में संशोधन करना आवश्यक है। वैसे मैं एक प्रार्थना करना चाहूंगा कि हमारी भारतीय दंड संहिता चाहे आई.पी.सी. हो या सी.आर.पी.सी. हो, ये बहुत पुराने समय के बने हुए हैं, जबकि वर्तमान अपराधों के स्वरूप निरंतर बदलते जा रहे हैं। जघन्य अपराधों की गंभीरता भी बढ़ती चली जा रही है। ऐसी स्थिति में उनके लिए सजा क्या हो, अपराधों की जांच-पड़ताल कैसे हो, इन सारी व्यवस्थाओं के बारे में एक आयोग बैठे। काफी समय से एक राष्ट्रीय न्यायिक आयोग के गठन की आवश्यकता अनुभव हो रही lÉÉÒ[k27] [R28] ।
इसी के साथ-साथ मैं चाहूंगा कि ऐसे मामलों की जांच-पड़ताल की जाए कि आईपीसी और सीआरपीसी में वर्तमान आवश्यकताओं के अनुरूप क्या संशोधन करने की आवश्यकता है। माननीय मंत्री जी को दंड प्रक्रिया संहिता के अंदर संशोधन लाने के लिए बार-बार बिल लाने पड़ते हैं। एक ही बार में, कम्प्रीहेंसिव अध्ययन कराकर, काम्प्रीहेंसिव चेंजेज लाने की यदि आवश्यकता हो, तो ऐसा करना चाहिए।
मैं आपके माध्यम से सरकार से प्रार्थना और निवेदन करूंगा और आपका यह कहना बिल्कुल ठीक है कि जिन्हें अपराधों का शिकार बनना पड़ता है या जिनके घर के लोग मौत के घाट उतरे हैं, उन्हें क्षतिपूर्ति प्राप्त होनी चाहिए। अगर उन्हें क्षतिपूर्ति प्राप्त नहीं होगी, अपराधियों को सजा पता नहीं कब तक मिलेगी या क्या मिलेगी, अगर सजा मिलेगी भी तो क्षतिपूर्ती कैसे होगी, इन बातों की तरफ विशेष ध्यान दिये जाने की आवश्यकता है। मैं आपके माध्यम से कहना चाहूंगा कि जिस तरह देश में जैसिका लाल प्रकरण की चर्चा हुई है और देखा गया कि जघन्य अपराध हुआ है, और कई लोग देखने वाले हैं, बड़े-बड़े लोग उसमें शामिल हैं, लेकिन जब गवाहों का मामला आया तो सारे लोग बदल गये - उसमें चाहे पुलिस हो या गवाह हों या होटल मैनेजमेंट हो, यानी सारे लोग बदल गये जिससे अपराधी बरी हो गये। परिणामस्वरूप सुप्रीम कोर्ट को कहना पड़ा कि पुन: सारी कार्यवाही की जाए। इसलिए मान्यवर, ऐसी नौबत न आए, गवाह बदलें नहीं, लालच में नहीं आएं, पुलिस की भी जोर-जबर्दस्ती उनके ऊपर न हो, और उन पर किसी किस्म की धमकी और दबाव न डाला जाए, यदि आवश्यकता पड़े तो उन्हें सुरक्षा और संरक्षा दी जाए - इस बारे में प्रावधान होना चाहिए।
मैं प्रार्थना करना चाहूंगा कि बहुत सारे न्यायालयों में, चाहे वह सैशन कोर्ट हो या उच्च न्यायालय हो या सुप्रीम कोर्ट हो, बहुत सारे अपराध संबंधी केसेज पेंडिंग चल रहे हैं। Justice delayed is justice denied. यदि न्याय मिलने में विलम्ब होता है तो इसका अभिप्राय है कि न्याय मिलने से इंकार किया जाता है। Justice hurried is justice worried. अगर देर की जाती है तो जस्टिस समाप्त भी किया जा सकता है। इससे चिन्ताजनक परिस्थिति पैदा हो सकती है। मैं चाहूंगा कि इन तमाम परिस्थितियों के मद्देनजर जो प्रावधान आपने किये हैं और बताया है कि दंड प्रक्रिया संहिता को सरल बनाने और उसमें सुधार करने के लिए महत्वपूर्ण उपबंध किये जाने की आवश्यकता है, केवल कुछ विवादग्रस्त उपबंधों के कारण क्रियान्वयन निर्धारित करना उचित नहीं है। इससे अधनियम के उपबंधों को प्रभावित किया गया है औऱ इस संबंध में उपबंध के लिए वभिन्न अधिवक्ताओं के संगठनों से और तमिनलाडु में एक अधनियमन के उपबंधों का विरोध करने वाले अभ्यावेदन प्राप्त हुए थे। उनके संबंध में यह परिवर्तन लाया जा रहा है और इनका हम स्वागत करते हैं। चाहे पार्शियली इम्पलीमेंटेशन का मामला हो या कम्प्रीहेंसिव इम्पलीमेंटेशन का मामला हो, सजा के बारे में प्रावधान किया जाए।
एक और बात पर हमें विचार करना होगा कि आखिर इतनी व्यवस्था होने के बावजूद भी क्या कारण है कि समाज में अपराधों की संख्या बढ़ती जा रही है, यह चिन्तनीय विषय है। इसके बारे में व्यापक द्ृष्टि से चिंतन-मनन करना होगा ताकि समाज की मर्यादाएं टूटे नहीं, अपराध पनपें नहीं और समाज के अंदर सु-व्यवस्था, सामंजस्यता व शांति बनी रहे। आपने मुझे बोलने के लिए समय दिया, इसके लिए मैं आपको धन्यवाद देता हूं।
श्री शैलेन्द्र कुमार (चायल) : सभापति महोदय, मैं दंड प्रक्रिया संहिता…( व्यवधान)
सभापति महोदय : आज साढ़े तीन बजे तक कंक्लूड कर सकते हैं। इस हिसाब से सभी थोड़ा कम-कम बोलें क्योंकि प्रिंसीपल एक्ट में कोई संशोधन नहीं है।
श्री शैलेन्द्र कुमार : सभापति महोदय, बहुत कम शब्दों में मैं बोलूंगा। आपने मुझे बोलने के लिए समय दिया, इसके लिए मैं आपको धन्यवाद देता हूं, आपका आभार व्यक्त करता हूं। दंड प्रक्रिया संहिता संशोधन विधेयक, २००६ के माध्यम से जो संशोधन माननीय शिवराज पाटिल जी, हमारे गृह मंत्री जी लेकर आए हैं, मैं उसका समर्थन करने के लिए खड़ा हुआ हूं। अब जिस प्रकार से हमारे पक्ष औऱ विपक्ष के दोनों तरफ के सम्मानित सदस्यों ने चिंता व्यक्त की है, यह बात सही है कि आज पूरे देश में लगभग तीन करोड़ मुकदमे लम्बित पड़े हुए हैं। यह मेरी जुबानी नहीं है, बल्कि सुप्रीम कोर्ट की एक पत्रिका लॉ-न्यूज निकलती है, उसमें आंकड़े दिये हुए हैं। अब इसमें मुझे मालूम नहीं कि क्रमिनल लॉ से संबंधित कितने मुकदमे उच्च न्यायालय से लेकर निचली अदालतों में लम्बित पड़े हुए cé[R29] । तीन हजार जजों की नियुक्तियां होनी हैं ये रिक्तियां तत्काल भरी जाए।
लेकिन यह बात सही है, जैसा माननीय सदस्य ने कहा कि जैसिका लाल कांड मामले की तरह तमाम मामलों में निचली अदालतों से लेकर उच्च अदालतों तक गवाहों को डराया और धमकाया जाता है या उन्हें पैसों का प्रलोभन देकर केस को बिगाड़ी जाता है। जिस प्रकार सुप्रीम कोर्ट ने जेसिका लाल हत्याकांड में आदेश दिया, उससे हम लोगों को सबक लेना चाहिये। मेरा यह भी सुझाव है कि मुकदमों का निपटारा करने के लिये कोशिश होनी चाहिये. और जितनी जल्दी हो सके, गृह मंत्रालय और न्याय विभाग को आपस में बैठकर यह तय करना चाहिये कि अगर गवाह पेशी पर नहीं आते हैं और मुद्दई उसके खिलाफ नहीं आते हैं तो उस मामले पर गम्भीरता से सोचना चाहिये कि ऐसा क्यों हो रहा है। ऐसे मामले की जांच होनी चाहिये ताकि तमाम मुकदमों का शीघ्र निपटारा हो सके।
मैं एक बार फिर इस विधेयक का समर्थन करते हुये अपनी बात समाप्त करता हूं।
श्री राम कृपाल यादव (पटना) : सभापति महोदय, मैं आपका आभार व्यक्त करता हूं कि आपने मुझे दण्ड प्रक्रिया संहिता (संशोधन) अधनियम, २००६ पर बोलने की अनुमति दी है।
सभापति महोदय, आज अपराधों की संख्या बढ़ रही है और अपराधी बहुत ही साइंटफिक वे से अपराध कर रहे हैं। कानून में जो प्रावधान हैं, वे बहुत ही पुराने हैं और जैसा माननीय सदस्यों ने कहा है , इसमें संशोधन करने की आवश्यकता है। माननीय मंत्री जी स्थिति को देखते हुये समय समय पर इस विधेयक में संशोधन लेकर आते रहे हैं और आगे भी यह प्रक्रिया जारी रहेगी। यह बात सही है कि आज अपराधों की मानसिकता बढ़ रही है। मेरा सुझाव है कि जघन्य अपराध करने वाले व्यक्ति को कड़ी से कड़ी सजा मिलनी चाहिये। कानून में ऐसी व्यवस्था होनी चाहिये कि अपराधी छूट न पाये। ये सब बातें कानून और गवाहों पर निर्भर करती है। इसमें दो बातें आती हैं - एक तो यह है कि मुजरिम गवाहों की वजह से छूट जाता है या बेकसूर गवाहों की वजह से फंस जाता है। इसलिये कानून में ऐसा प्रावधान होना चाहिये कि जो दोषी है, उसे सजा मिले और जो दोष-मुक्त है, लेकिन गवाहों की वजह से दोषी पाया जाता है, ऐसे मामलों पर निश्चित तौर पर विचार किये जाने की आवश्यकता है। इसके अलावा जो प्रोफैशनल गवाह हैं, जिन्हें वकील मैनेज करता है, केस करने वाले ने मैनेज कर लिया, गलतबयानी में डालकर अपराधी छूट रहा है, मगर यह बात सही है कि जो अधिवक्ता होते हैं, या जो पुराने वकील हैं, तेज़-तर्रार हैं, वे कटघरे में झूठ बोलने वाले गवाह से सारी जानकारी मालूम करके गवाह को तोड़ने में सफल हो जाते हैं।
सभापति महोदय, जेसिका लाल हत्याकांड पर बड़े पैमाने पर चर्चा हुई है। यह घटना घटी और अपराधी छूट गये। मैं समझता हूं कि इन सब बातों की ओर ध्यान देना चाहिये और कानून में गृह मंत्री को संशोधन करना चाहिये। गरीब तबके के लोगों को साधारणत: न्याय नहीं मिलता है क्योंकि उनके पास धन का अभाव होता है, उनका अपना इन्फ्लूएंस नहीं होता है, इसलिये वे न्याय प्राप्त नहीं कर पाते हैं। हमारे देश में ऐसे बहुत से अभियुक्त हैं जिनके पास अपना वकील नहीं होता है। इसके लिये सरकार सरल कानून बनाये जिससे गरीब लोगों को न्याय मिल सके और आज के समय में इस बात की आवश्यकता भी cè[RB30] ।
एक बात कहकर मैं समाप्त करूंगा। आज जो स्थिति उत्पन्न हो गई है, जैसे शैलेन्द्र जी ने कहा कि न्यायालयों में विलंब से न्याय मिलता है, उसके कारण बहुत से निर्दोषों को पांच-दस सालों तक जेल में रहने के बाद न्याय मिलता है। इस प्रक्रिया को भी सरल बनाने की आवश्यकता है। आशा है कि इस पर मंत्री जी ध्यान देंगे और आने वाले समय में गरीबों को न्याय मिल सके, इसके लिए सहूलियत प्रदान करेंगे।
पुन: इस विधेयक का समर्थन करते हुए मैं अपनी बात समाप्त करता हूं।
SHRI BRAHMANANDA PANDA (JAGATSINGHPUR): Hon’ble Chairman, Sir, I welcome the Amendment Bill which is to improve the criminal justice system. This is the need of the hour. The real problem is enforcement of the provisions of the law in true spirit. In view of my own experience as a trial court lawyer – I have conducted thousands of cases from the steel city of Rourkela up to KVK districts of Orissa. I found that the conviction percentage was meagre in most of the cases including the case of Dara Singh. In most of the cases the accused persons are acquitted and due to lacuna is that proper investigation is not there. The investigation is perfunctory, defective and poor.
Secondly, the able prosecutors are never engaged to conduct criminal cases. Thirdly, the provisions of CrPC and Evidence Act are never enforced in true spirit. The other lacuna is this. I was conducting a case of disproportionate assets against some of the politicians and high officials of the State and the Act was constituted under a Special Act. While I was conducting the case with regard to disproportionate assets against an Irrigation Engineer who had acquired huge quantity of wealth by misusing his official privilege, I found that the investigation was not properly done. The IO (Investigating Officer) who was monitoring the case ultimately told me that I should examine all the witnesses. After examining a few witnesses I found that those prosecution witnesses did not support the prosecution version, so I declined all those witnesses and examined the official witness. Ultimately hon. Justice A. Pasayat, the then Chief Justice, Orissa and now an hon’ble Supreme Court Judge, who was trying that case, convicted the accused and sentenced him to undergo RI for three years, and a heavy fine was imposed on him. So, taking into consideration all these aspects, I would like to highlight that these laws were made during the British rule. There is no radical change with regard to the amendments of the law. We are also governed under the Police Act of 1861. So, unless there is a radical change in the system and unless able public prosecutors are engaged to conduct the cases, things will not improve. There must be speedy trial of most of the cases.
In the recent case which are brought forward by media, an old man aged more than 60 years committed rape on a four year old girl, a small kid. The trial was concluded within three months. In that case the witnesses, the prosecution and everybody co-operated and, as a result, he was sentenced RI for seven years. A number of other crimes like IT (Information Technology) crimes, terrorist activities etc. are mounting upon in the State and new types of crimes are also mounting upon throughout the country.[r31] In such circumstances, I would appeal to the hon. Home Minister that the Act, which is going to be amended, should be implemented in letter and spirit, and justice should be given to the poor people, who are actually deprived of because of the faulty system.
Sir, as you know, when a poor man goes to the police station with any allegation, his written report is not accepted. That has to be looked into. Sometimes, rich people really escape from the clutches. … (Interruptions)
MR. CHAIRMAN : Kindly cooperate. Time is running out. Please conclude your speech. Are you supporting this Bill?
SHRI BRAHMANANDA PANDA : Sir, I support this Bill.
DR. THOKCHOM MEINYA (INNER MANIPUR): Mr. Chairman, Sir, I rise to support the Code of Criminal Procedure (Amendment) Amending Bill, 2006, as passed by the Rajya Sabha on the 16th instant.
Recently, the original Code of Criminal Procedure, 1973 was amended by the Code of Criminal Procedure (Amendment) Act, 2005. The hon. Home Minister has rightly pointed out that many good features had been incorporated in the recently amended Act. Still some respected citizens of the country and some organisations do have some reservations in respect of some of the provisions of the amended Act.
The Government have not implemented the Amended Act, 2005 so far. The present Bill seeks to further amend the amended Code of Criminal Procedure (Amendment) Act, 2005 to enable the Government to implement the Amended Act of 2005 in right earnest. It proposes to insert some words in sub-section (2) of section 1 of the amended Act, 2005.
While supporting this Bill, I would like to draw the attention of the hon. Minister to an important thing. The Criminal Procedure Code, the Civil Procedure Code and the Indian Penal Code are there. I belong to the North Eastern State, Manipur. There is still a demand for the repeal of one very infamous Act, Special Armed Forces Special Power Act, 1958. I think, the Review Committee has already submitted its Report. It is the right time for the Government to look into the matter and consider for the repeal of AFSPA, 1958.
With these words, I support this Bill.
MR. CHAIRMAN: Now, Shri Kharabela Swain. Please be brief. Kindly cooperate.
SHRI KHARABELA SWAIN (BALASORE): Sir, I will be very brief. I will make only two points.
Sir, I support this Bill, specifically the partial implementation of the Code of Criminal Procedure Act, 2005. From there, I draw my first point. This Act has remained non implementable because the lawyers have opposed it. The same thing had happened during the NDA regime also. When a similar Code of Criminal Procedure (Amendment) Act was enacted, the lawyers came to the streets. They fought a peace battle with the Police. The do not want that the law should be implemented. So, on many occasions it has been found that the lawyers are not a part of the solution, rather they become a part of the problem. They do not want the case to be settled quickly. So, my appeal to the hon. Minister is to find out a way so that the law passed by this Parliament should be implemented quickly. It should not depend upon whether the lawyers have supported it or not.
My second and the last point is this. Why is it that the conviction rate in the criminal cases is only six per cent? One of the major factors in this case is that in the trial courts of the State Governments, almost all the prosecutors are appointed politically. Naturally, the standard of the Government lawyers is at the lower ebb. On many occasions, the professional ethics is given a go-by. So, the Government lawyers, on many occasions, in collusion with the culprit see to it that the culprit escapes. Can the Government have a permanent public prosecutor cadre in the districts functioning under the Superintendent of Police so that there could be a co-ordinated effort between the investigating agency and the prosecutors[lh32] ?
Here, the prosecutor has no accountability. Why does a culprit go scot-free? There is nobody to answer this question. I think if there is a permanent prosecutor cadre under the SP, then there will be better co-ordination and the conviction rate will be more.
MR. CHAIRMAN : Now , Shri B. Vinod Kumar. Kindly co-operate with me because we want to complete it before 3.30 p.m. Now, it is already 3.25 p.m. Kindly conclude early. You speak very precisely and briefly. Kindly co-operate.
SHRI B. VINOD KUMAR (HANAMKONDA): Sir, now we are proposing to amend sub-section 2 of section 1 of the Act. We are amending this section so as to enable the Government to implement some of the provisions which we have already passed in this House. We had passed the main Amendment Bill in the last Budget Session. It is because of some protest from some quarters, it was kept in abeyance.
My request, through you, Sir, to the Government and to the hon. Minister is this. What will happen to the provisions which were already enacted by this House? By amending this provision, we are enabling the State Governments to implement only some Sections which the respective State Governments want to implement. What about the other Sections which we had already passed? We have to review the Sections which we have already passed. So, I would request, through you, Sir, that if there is a chance let the main amendment Act, which we have already passed, go to the Standing Committee. Let it review it.
Regarding Section 438, it is a fact that the lawyers’ protest was genuine. In Criminal Procedure Code, Section 438 gives the right of anticipatory bail. The right of anticipatory bail was deleted. So, the protest from some quarters of the advocates was a genuine one. I would request, through you, Sir, that let the Act, which we have already passed, go to the Standing Committee. It should review it. If we want, let us implement the Act. But due to some pressures, we should not succumb and amend this provision. However, in the given circumstances, I support this amendment.
SHRI SHIVRAJ V. PATIL: Sir, there is no time. Hardly two minutes’ time is left.
MR. CHAIRMAN: We can extend the time.
Now, Shri Mitrasen Yadav. Kindly conclude within a minute. You conclude early so that we can finish it in time.
श्री मित्रसेन यादव (फैजाबाद) : सभापति महोदय, माननीय गृह मंत्री जी भारतीय दण्ड प्रक्रिया संहिता में और संशोधन करने हेतु दण्ड प्रक्रिया संहिता (संशोधन) संशोधनकारी विधेयक, २००६ लाए हैं। इस बारे में मेरा निवेदन है कि हमारी इन्वैस्टीगेटिंग एजेंसियों की बहुत कमी है। कानून को ठीक प्रकार से अपराधियों पर लागू करने हेतु पुलिस की जो भूमिका है, वह भी ठीक नहीं है। उसमें अनेक कमियां हैं। साक्ष्य प्रस्तुत करने में खामियों के कारण अपराधी बच जाते हैं। वर्तमान में अपराध की प्रवृत्तियां इतनी बदलती जा रही हैं, आधुनिकतम होती जा रही है और हमारी पुलिस इतनी सक्षम नहीं है कि अपराधों अथवा अपराधियों पर कंट्रोल कर सके। हमारी जो जांच एजेंसियां हैं या अपराधों की जांच करने वाली पुलिस है, उसमें इतना भ्रष्टाचार व्याप्त है, इतनी गिरावट है और इतनी कमियां हैं जिससे अपराधों की संख्या बढ़ना स्वाभाविक है। …( व्यवधान)
MR. CHAIRMAN: The scope of the Bill is only limited. You are expanding it. There is no need for this. Kindly conclude.
श्री मित्रसेन यादव : सभापति महोदय, हमारी पुलिस ही नहीं बल्कि हमारे देश की जो व्यवस्था है, उसमें कमियों के कारण अपराधों की संख्या बढ़ती जा रही है। केवल दण्ड प्रक्रिया संहिता में संशोधन करने से काम नहीं चलेगा और न ऐसा करने से अपराध रुकेंगे। इसलिए हमारी जांच एजेंसियों की कमी को दूर किया जाए। मैं मंत्री महोदय से प्रार्थना करूंगा कि वे जो संशोधन लाए हैं, उस पर और गम्भीरता से विचार करें और तब संशोधन प्रस्तुत करå[rpm33] ।
MR. CHAIRMAN: If the House agrees, we can extend the time of the House for 10 minutes. Once the Bill is over, the Private Members’ Business can be taken up.
SEVERAL HON. MEMBERS: Yes.
MR. CHAIRMAN: Thank you all of you.
The last speaker is Shri Afzal Ansari. Kindly speak very briefly. Do not expand it because it is a very simple Bill. It is a small amendment about arrest and other things[m34] .
श्री अफ़ज़ाल अनसारी (गाज़ीपुर) : महोदय, मैं दण्ड प्रक्रिया संशोधन विधेयक पर अपने कुछ सुझाव रखना चाहता हूं। मुझे ऐसा प्रतीत हो रहा है कि इस तरह के किसी संशोधन की आवश्यकता थी। लेकिन अभी जो चर्चा हुई है, उसके माध्यम से यह देखने में आया है कि एक केस को ज्यादा ध्यान में रखकर इस संशेंधन का प्रारूप तैयार किया गया है।
महोदय, गवाह क्यों मुकर जाता है, गवाह के मुकर जाने से केस क्यों छूट जाता है - यह एक गम्भीर प्रश्न है। इससे भी ज्यादा गम्भीर प्रश्न यह है कि जब गवाह बनाया जाता है और आईओ के द्वारा १६१ के तहत उसका बयान रिकार्ड किया जाता है तो क्या आईओ ने उसे केस डायरी में दर्ज किया है। बयान उस गवाह ने दिया था या नहीं। यदि सिर्फ यह मान लिया जाए कि केस डायरी में आईओ के द्वारा लिखा गया बयान ही वह बयान है जो उसने दिया था तो यह आधा सत्य होगा। सच्चाई यह है कि एक तरफ यह भी देखने को मिलता है कि बयान शुरू में कुछ दिया जाता है और बात में बदल दिया जाता है। लेकिन यह भी ध्राुव सत्य है कि आईओ केस में मजबूती लाने के लिए चाहे गवाह की शक्ल देखी हो या न देखी हो, उसकी तरफ से एक बयान अपनी केस डायरी में दर्ज कर लेता है और जब इस तरह के बयान को कटघरे में खड़े हो कर देने की जरूरत होती है और जब गवाह से जिरह होती है तो वह उस पर खरा नहीं उतर पाता है। जेसिका लाल हत्याकाण्ड में गवाह मुकर गया था। जेसिका लाल हत्याकांड शहर में हुआ, जिसमें गवाह मुकर गए। चूंकि यह दिल्ली का मामला था और मीडिया ने इसे हाइलाइट किया था। पहली बार ऐसा देखने को मिल रहा है कि ट्रायल कोर्ट और हाई कोर्ट में जो कुछ प्रक्रिया चल रही है, ये दोनों गढमढ हो गयी हैं।
मैं आपके माध्यम से मंत्री जी से अनुरोध करना चाहूंगा कि इसमें संशोधन की आवश्यकता है, लेकिन यह एक मामले को देखकर ही न किया जाए, उससे भी आगे जाकर हमें देखना होगा।
.MR. CHAIRMAN : I think, you are supporting the Bill?
… (Interruptions)
श्री सुनील कुमार महतो (जमशेदपुर) : महोदय, मैं इस बिल का समर्थन करता हूं और इस बिल के बारे में दो शब्द कहना चाहता हूं। देश में कानून बनाए गए हैं, इसके बावजूद भी ऐसा लगता है कि पूरे झारखंड में बड़े लोग जो व्यावसायिक क्रमिनल हैं, आज छूट रहे हैं। उन लोगों के पास पैसा और पहुंच है, जिस कारण वे अपने को बरी करवा लेते हैं। यदि पूरे झारखंड राज्य की जेलों को देखा जाए तो छोटे-छोटे केस में, धारा १०७ के केस में भी लोग पांच-सात साल से जेल में बंद पड़े हैं। बहुत से ऐसे केस हैं, जिनकी सुनवाई की डेट पर लोग नहीं पहुंच पाते हैं, जिसके कारण लोगों को जेल में रहना पड़ता है।
इसलिए मैं माननीय मंत्री जी से निवेदन करना चाहूंगा कि वे जो कानून बना रहे हैं, उसमें जो कमियां हैं, उन्हें पूरा करने के लिए निश्चित रूप से पहल करनी चाहिए। लेकिन दबे-कुचले लोग, जो जंगल में रहते हैं, जो धारा १०७ के केस में भी कोर्ट में नहीं पहुंच पाते हैं। अपनी संपत्ति बेच कर भी कोर्ट आने का प्रयास करते हैं, फिर भी नहीं पहुंच पाते हैं, ऐसे लोगों के खिलाफ पुलिस वारंट निकाल कर जेल में डाल देती है। ऐसे लोग जेल में ही दम तोड़ देते हैं। इसलिए मैं चाहूंगा कि ऐसे लोगों के लिए न्याय प्रणाली सस्ती होनी चाहिए और लोगों को न्याय मिलना चाहिए।
[rpm35] SHRI SHIVRAJ V. PATIL: Sir, I am very happy that all the hon. Members have supported the amendment. There are some good points made by them. We have noted all those points and we are in the process of acting on those points.
It was suggested that the Indian Penal Code, the Criminal Procedure Code and the Evidence Act should be amended. We are in the process of preparing the Bills and the Bills will be introduced in the House. It was also suggested that to curtail the delay, petty cases should be referred to the Executive Magistrate. We do not want to refer the petty cases to the Executive Magistrate. But a law is being drafted to refer petty cases to Gram Nyayalayas. They will be a sort of circuit courts going from village to village and they will look into this. As to how the protection can be given to the witnesses is provided in one of the Bills which we have already introduced in the Rajya Sabha. It will come up for discussion.
It was also suggested that the compensation should be given to the victims. In that Bill we have provided that the compensation will be given to the victims of the communal violence. But the same principle can be extended to the victims against whom the grievous offences have been committed and we are in the process of doing that.
Now the question as to why we are not coming before the Parliament with a comprehensive Bill was asked. In fact, if we have waited to have one Bill to amend all the provisions of the Indian Penal Code, the Criminal Procedure Code and the Evidence Act and other laws, it would have taken a long time. So, instead of waiting for a long time to be passed and to come before the House with a comprehensive Bill, we have come to the House with whatever was ready, and we are getting those provisions accepted by the Parliament and introducing them as part of the Bill.
Sir, these are the points which are really not relevant to the amendment which is suggested. But because they are very good points which have been raised by the hon. Members, I have tried to respond to them. … (Interruptions)
Sir, I would not like to take any question on this because this is not relevant. The only point which is relevant is this - should some provisions of this law be notified at one time and some other provision should be notified at another time. This is the only thing. … (Interruptions) I would not take any question. I will discuss with you later on.
MR. CHAIRMAN : The question is:
“That the Bill further to amend the Code of Criminal Procedure (Amendment) Act, 2005, as passed by Rajya Sabha, be taken into consideration. ” The motion was adopted.
MR. CHAIRMAN: The House shall now take up clause-by-clause consideration of the Bill.
The question is:
“That clause 2 stand part of the Bill”.
The motion was adopted.
Clause 2 was added to the Bill.
Clause 1, the Enacting Formula and theLong Title were added to the Bill.
SHRI SHIVRAJ V. PATIL: I beg to move:
“That the Bill be passed.” MR. CHAIRMAN: The question is:
“That the Bill be passed.” The motion was adopted.