Karnataka High Court
State Of Karnataka vs Nageshwara Rao on 24 September, 1986
Equivalent citations: ILR1986KAR4171
ORDER, 1977 - Rule 17(1) -- Supervisory powers being conferred on officers other than police, search by police officer in violation of Section 165 Cr. P.C., illegal and without jurisdiction. Held : Although as provided under Section 10A of the Essential Commodities Act, the offences committed under the Act are made cognizable, but the supervisory power regarding the enforcement of the orders are specifically given to the other officers, other than the police, as provided under Rule 17(1). That being so, the police officer should not have taken the responsibility on himself of supervising the enforcement of the Order. The search made by him being in violation of the provisions of Section 165 Cr. P C. is illegal and without jurisdiction. ORDER Patil, J.
1. Heard. Perused the judgment. The IInd Additional Chief Judicial Magistrate, Mysore, having acquitted the accused-respondents of the charge of the offence under Section 7 R/w 3 of the Essential Commodities Act and Clause-3 of the Karnataka Pulses Dealers Licensing Order, 1977, the State has come up with this appeal.
2. The learned Chief Judicial Magistrate has acquitted the accused firstly on the ground that the evidence is not satisfactory and secondly on the ground the search conducted by the police was illegal. The Learned Magistrate has observed that police has no such powers of search. In reaching that conclusion he has referred to Rule 17(1) of the Order, whereunder the Government has authourised certain authorities to make such search for securing compliance of the order. The evidence given by PWs-1 to 4 is highly discrepant in relation to the details of the seizure effected. Besides, neither any case itself was registered before making search nor the permission of the Magistrate was taken for making search, muchless the information received, said to be reliable, bad been recorded. He had proceeded to make search even without recording in writing, the grounds of his belief and specifying in writing his opinion as required Under Section 165 Cr. P.C. Although as provided Under Section 10-A of the Essential Commodities Act, the offences committed under the Act are made cognizable, but the supervisory power regarding the enforcement of the orders are specifically given to the other officers, other than the police, as provided under Rule 17(1) That being so, the police officer should not have taken the responsibility on himself of supervising the enforcement of the order, as he had done here, in the case. The search made by him being in violation of the provisions of Section 165 Cr. P.C., is illegal and without jurisdiction. The Learned Magistrate was, hence justified in acquitting the accused.
Therefore, we find no ground to interfere with the order made by the Court below. The leave is refused and the appeal is dismissed.