Akbar vs State Of U.P.
2011 Latest Caselaw 6189 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

AFR
 
Court No.5
 

 
Criminal Misc. Bail Application No. 26805 of 2011
 
Akbar Vs. State of U.P.
 
*****
 
Hon'ble A.P. Sahi,J.

This bail application was heard on 9.11.2011 and again on 21.11.2011, and the court having found the Gang Chart in question to be prima facie deficient on account of incomplete information about the accused, called upon the signatories of the gang chart to explain as to why information relating to earlier antecedents of the applicant including another case under the U.P. Gangsters Act, 1986 had not been indicated which stands reflected from a perusal of the bail rejection order as also from the supplementary affidavit filed on behalf of the applicant on 1st November, 2011.

Sri A.K. Sand, Additional Government Advocate filed an affidavit on behalf of the then Station House Officer Mr. Mohd. Hasim giving his explanation about the reasons for not mentioning the criminal antecedents of the applicant in the gang chart. Sri Sand submits that in case there is any such deficiency as understood by this court, the same shall be taken care of in future. Sri Surendra Bahadur Singh learned AGA has placed the case diary and also other relevant material to indicate that the Investigating Officer has maintained the police diary by appropriately mentioning the antecedents of the accused and was shown to the court below.

Learned counsel for the applicant Sri Pradeep Kumar Tiwari made a statement on 24.11.2011 that he does not want to press this bail application and the same be dismissed.

The Court wanted to know the reasons as to how such gang charts are prepared and under which provisions and, the sudden 'U' turn taken by the applicant to get his application not pressed impelled this court to express its opinion in order to ensure that any lapse on the part of the investigation or the prosecution may not result in any miscarriage or failure of justice, particularly in the present existing criminal justice system. The observations made hereinafter are, therefore, necessary which should be taken care of by the prosecution itself and not wait for the court to make enquiries or a desperate search with regard to antecedents which in the opinion of the court is necessary for consideration at least at the stage of bail.

The State Legislature brought into force the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 with a view to curb the menace of organised crime. The Act is exhaustive and defines gangsterism and gangsters therein. The State Government has also secured powers therein for itself to frame rules. Learned counsel for the parties were not at variance that no rules have been framed so far.

What transpired during the hearing of Writ Petition No. 6249 of 2003 was that in order to ensure that no cases of false implication recur either by any malpractice or motivated prosecution, the high court expressed its prima facie opinion with a direction to the Principal Secretary, Home and the Director General of Police to take up appropriate measures for the preparation of gang charts and streamlining of investigation so that no accused is unnecessarily harassed. These orders dated 14.10.2003 and 12th November, 2003 in the case of Amar Nath Dubey Vs. State of U.P. and others was noticed by the State Government and the Director General of Police on 24th October, 2003 wrote the following letter quoted hereinbelow:-

Mhth ifji= la[;k [email protected]

oh ds0 ch0 uk;j

vkbZ0ih0,l0 iqfyl egkfuns'kd

mRrj izns'k

1 fryd ekxZ] y[kuÅ

fnukad% vDVwcj 24] 2003

fiz; egksn;]

m0iz0 esa vijk/kh] vijkf/k;ksa] vjktd rRoksa] lewg cukdj vijk/k djus okys yksxksa] lekt fojks/kh fdz;k dykiksa esa layXu O;fDr;ksa ij fu;U=.k j[kus rFkk mudh xfrfof/k;ksa ij vadq'k cuk;s j[kus ds mn~ns'; ls izns'k esa m0iz0 xq.Mk fu;U=.k vf/kfu;e 1970 ,oa m0iz0 fxjksg cUn ,oa lekt fojks/kh fdz;k dyki ¼fuokj.k½ vf/kfu;e 1986 dk izko/kku gSA

bu vf/kfu;eksa dk mi;ksx dsoy ik= O;fDr;ksa ds fo:) gh gks ,oa bldk nq:i;ksx u gks] blfy, bl fo"k; ij le; le; ij foLr`r funsZ'k tkjh fd;s x;s gSa] fdUrq ek0 mPp U;k;ky; rFkk bl eq[;k;ky; ds laKku esa dqN ,sls izdj.k vk;s gSa ftlls ;g izrhr gksrk gS fd bu vf/kfu;eksa dk nq:i;ksx jksdus ds fy, 'kklu }kjk tks fn'kk&funsZ'k tkjh fd;s x;s gSa mudk mfpr ek0 mPp U;k;ky; us fjV ;kfpdk la[;k&[email protected] vejukFk nqcs cuke m0iz0 jkT; ,oa vU; esa m0iz0 lekt fojks/kh fdz;k&dyki vkSj fxjksg cUn vf/kfu;e ds nq:i;ksx ij vizlUurk O;Dr fd;k gS rFkk ;g funsZ'k fn;k gS fd mijksDr dk nq:i;ksx djus okys vf/kdkfj;ksa ij Hkkjh vFkZ n.M yxk;k tk ldrk gSA

vr% mijksDr nksuks vf/kfu;eksa ds fdz;kUo;u ds lEcU/k esa fuEufyf[kr fn'kk&funsZ'k tkjh fd;s tk jgs gSA vki v{kj'k% vuqikyu lqfuf'pr djsa] vkidks ;g Hkh lpsr fd;k tkrk gS fd ;fn Hkfo"; esa dksbZ ,slk izdj.k laKku esa vkrk gS ftlls ;g izrhr gks fd bu funsZ'kksa dk mYya?ku fd;k x;k gS ;k izdj.k ds fo'ys"k.k ls ,slk Li"V gks fd vkidh ;k vkids fdlh v/khuLFk }kjk tkucw>dj] ykijokgh ;k =qfV iw.kZ vkpj.k ds dkj.k fdlh funksZ"k O;fDr ds fo:) mijksDr vf/kfu;eksa ds vUrxZr dk;Zokgh dh x;h gS rks nks"kh v/khuLFk iqfyl dfeZ;kssa ds vfrfjDr vkids fo:) dBksj n.MkRed dk;Zokgh dh tk;sxhA

m0iz0 lekt fojks/kh fdz;k dyki ,oa fxjksg cUn vf/kfu;e 1986 ds vUrxZr dk;Zokgh

1- m0iz0 fxjksg cUn vf/kfu;e ,oa lekt fojks/kh fdz;k dyki ¼fuokj.k½ vf/kfu;e 1986 ds vUrxZr dk;Zokgh djus ds fy, m0iz0 'kklu ds 'kklukns'k la[;k&[email protected]&9&1986 fnukad 23 twu] 1986] 'kklukns'k la[;k&[email protected]%&iq0&9&1997 fnukad&10 vDVwcj] 1997 }kjk foLr`r fn'kk funsZ'k tkjh fd;s x;s gSA fdlh Hkh vijkf/kd izo`fRr ds O;fDr ds fo:) dk;Zokgh djus ls iwoZ ;g lqfuf'pr djsa fd lEcfU/kr O;fDr bl vf/kfu;e ds vUrxZr dk;Zokgh fd;s tkus ds fy, ik= gSA

2- fdlh Hkh fxjksg ds fo:) dk;Zokgh djus ds fy, mlds fo:) dsoy mUgh ekeyksa dks vkijkf/kd lwph esa lfEefyr ekuuk pkfg, ftu ekeyksa esa iqfyl }kjk foospuk ds mijkUr vkjksi&i= izsf"kr fd;k tk pqdk gS] ftu ekeyksa esa vfUre fjiksVZ izsf"kr dh tk pqdh gS ;k U;k;ky; }kjk fopkjk.k ds mijkUr vfHk;qDr dks nks"keqDr fd;k tk pqdk gS] mls vkijkf/kd fooj.k esa lfEefyr u fd;k tk;sA

3- ftu ekeyksa ds vk/kkj ij m0iz0 lekt fojks/kh fdz;k dyki ,oa fxjksg cUn vf/kfu;e ds vUrxZr dk;Zokgh dh x;h gS mlh vk/kkj ij iqu% dk;Zokgh u dh tk;s vFkkZr fdlh fxjksg ds fo:) m0iz0 lekt fojks/kh fdz;k dyki ,oa fxjksg cUn vf/kfu;e ds vUrxZr dk;Zokgh djus ds ckn dksbZ u;k vkijkf/kd d`R; izdk'k esa vkus ij gh m0iz lekt fojks/kh fdz;k dyki ds vUrxZr dk;Zokgh dh tk;sA

4- fdlh fxjksg ds fo:) dk;Zokgh izkjEHk djus ds fy, Fkkuk/;{k }kjk fxjksg ds vkijkf/kd fooj.k dk mYys[k djrs gq, pkVZ rS;kj fd;k tk;sxk rFkk pkVZ ds vfrfjDr fxjksg ds fdz;k dykiksa dk fooj.k nsrs gq, rFkk fxjksg ds fdu&fdu O;fDr;ksa ds fo:) dk;Zokgh fd;k tkuk izLrkfor gS] mldk Li"V mYys[k djrs gq, izfrosnu izLrqr fd;k tk;sxk] tks {ks=kkf/kdkjh rFkk vij iqfyl v/kh{kd dh Li"V laLrqfr ds ckn ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd dks izLrqr fd;k tk;sxkA

5- ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd izHkkjh vius Lrj ij fxjksg ds lnL;ksa ds vkijkf/kd fooj.k rFkk muds fdz;k dykiksa dk Hkyh Hkakfr ijh{k.k ds mijkUr ftykf/kdkjh ds lkFk fopkj&foe'kZ djds lwfp dks vfUre :i iznku djsaxsA

6- izfrosnu rFkk xaSx pkVZ ij ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd ,oa ftykf/kdkjh ds vuqeksnu ds mijkUr vfxze dk;Zokgh dh tk;sxhA

7- bl vf/kfu;e ds vUrxZr iathd`r vfHk;ksxksa dh foospuk vfuok;Zr% Fkkuk izHkkjh }kjk dh tkuh pkfg,A

bl vf/kfu;e ds vUrxZr iathd`r vfHk;ksxksa dh foospuk ds ckn vkjksi&i= Hkstus ls iwoZ ftykf/kdkjh ls lgefr izkIr dj yh tk;sxhA

9- foospuk dh vof/k esa ek0 mPpre U;k;ky; ds vkj0 ljyk cuke Vh0,l0 osy ,oa vU; esa ikfjr fu.kZ; fnukad 13 vizSy 2002 dk Hkh vuqikyu fd;k tk;sA^^

This was followed by another letter of the Director General of Police on 20.11.2003 quoted hereinunder:-

^^v/kZ'kk0 i= la[;k Mhth 10&fo0iz0 81¼II½2003

oh ds0 ch0 uk;j

vkbZ0ih0,l0 iqfyl egkfuns'kd

mRrj izns'k

1 fryd ekxZ] y[kuÅ

fnukad% uoEcj 20] 2003

fiz; Jh dqekj

d`i;k fdzfeuy fel fjV ;kfpdk la[;k 6249&03 vejukFk nqcs cuke m0iz0 jkT; ,oa vU; esa ek0 mPp U;k;ky; }kjk fnukad% 12-11-03 dks ikfjr fd;s x;s vkns'k dk lUnHkZ ysus dk d"V djsaA ek0 mPp U;k;ky; us vius mDr vkns'k }kjk ;g vis{kk dh gS fd izeq[k lfpo] x`g] m0iz0 'kklu ,oa iqfyl egkfuns'kd] m0iz0 bl lEcU/k esa izeq[k lfpo] fof/k] m0iz0 'kklu ls ijke'kZ djds vko';d fn'kk&funsZ'k tkjh djsaxs] ftlls v/khuLFk vf/kdkfj;kas }kjk vius vf/kdkjksa ds nq:i;ksx ij jksd yx lds ,oa bu funsZ'kksa dk mYya?ku gksus dh fLFkfr esa nksf"k;ksa ds fo:) ;Fks"B dk;Zokgh lqfuf'pr dh tk ldsA mijksDr ifjizsz{; esa tkjh fd;s tkus okys fn'kk funsZ'k ls lEcfU/kr ,d vkys[k bl iz= ds lkFk vkidks izf"kr fd;k tk jgk gSA

2- vuqjks/k gS fd ;fn vki layXu vkys[k ls lger gks rks ek0 mPp U;k;ky; dh vis{kkuqlkj izeq[k lfpo] fof/k] m0iz] 'kklu ls ijke'kZ djds fn'kk funsZ'k loaZ lEcfU/kr dks fuxZr djus dk d"V djsaA ;fn vko';d le>k tk;s rks bl lEcU/k esa ,d cSBd Hkh vfr'kh?kz dj yh tk;sA

3- blh dze esa ;g voxr djkuk gS fd ek0 mPp U;k;ky; }kjk ikfjr vius mDr vkns'k ds ek/;e ls ;g Hkh vis{kk dh x;h gS fd ,sls lHkh ekeys ftuesa U;k;ky; }kjk dksbZ izfr'kiFk i= ekWaxk x;k gS dh leh{kk ofj"B vf/kdkfj;ksa }kjk dj yh tk;sA lkFk gh lkFk ek0 mPp U;k;ky; }kjk ;g Hkh vkns'k ikfjr fd;k x;k gS fd mijksDr ds vfrfjDr m0iz0 fxjksgcUn fuokj.k vf/kfu;e] xq.Mk vf/kfu;e ds ekeys] ftues uksfVl tkjh fd;s x;s gks vFkok ,u0Mh0ih0,l0 vf/kfu;e ds vUrxZr jkT; iqfyl }kjk vfHk;kstu fd;s tkus okys ekeyksa dh Hkh xgjkbZ ls ofj"B vf/kdkfj;ksa }kjk leh{kk dj yh tk;sA

4- bl i= ds mijksDr izLrj 3 ds lEcU/k esa tkjh gksus okys vkns'k dk Hkh vkys[k layXu fd;k tk jgk gSA bl lEcU/k esa ;g mYys[kuh; gS fd fxjksgcUn vf/kfu;e ,oa ,u0Mh0ih0,lh0 vf/kfu;e ls lEcfU/kr fdl izdkj ds ekyks ¼foospuk/kh ekeys vFkok U;k;ky; esa yfEcr ekeys vFkok nksuks Js.kh ds ekeyksa esa½ dh leh{kk dh tkuh gS] ek0 U;k;ky; ds vkns'k ds v/;;u ls Li"V ugha izrhr gksrk gSA vr% ;g mfpr jgsxk fd bl lEcU/k esa fof/k ijke'khZ ls rRdky fLFkfr Li"V dj yh tk;s ftlls ek0 U;k;ky; ds vkns'kksa dk lgh izdkj vuqikyu gks lds ,oa mfpr fn'kk funsZ'k bl ij tkjh fd;s tk ldsA

5- blh lEcU/k esa mYys[kuh; gS fd lqJh nhfidk nqXxy] fo'ks"k lfpo] x`g] m0iz- 'kklu i= la[;k 640 [email protected] i`0 11 2003 50¼fjV½@2003 fnukad 18-11-03 ds i`"B nks ds izLrj rhu es ;g vis{kk dh gS fd mDr vkns'kksa dk vuqikyu fnukad 25-11-03 rd vo'; djk fy;k tk;sA tcfd ek0 mPp U;k;ky; }kjk fn;s x;s vkns'k es dgha Hkh vis{kk ugha dh x;h gS fd fnukad 25-11-03 rd bu vkns'kksa dk vuqikyu djk fy;k tk;sA

6- esjs fopkj esa ;g mfpr gksxk fd ek0 mPp U;k;ky; ds vkns'k ds vuqikyu essa tkjh fd;s tkus okys fn'kk&funsZ'k ,oa bl lEcU/k esa tuinksa esa dh tkus okyh dk;Zokgh dh oLrqfLFkfr lEcU/kh fooj.k dh tkudkjh fnukad% 15-12-2003 rd eWaxk fy;k tk;s] rkfd iwjs izns'k ds lEcU/k esa ladfyr fooj.k le; ls ¼ek0 U;k;ky; ds vkns'k ds 6 lIrkg ds vUnj½ ek0 U;k;ky; dks izLrqr fd;k tk ldsA

7- bl i= ds izLrj [email protected] mijksDr esa mfYyf[kr vkns'k ds tkjh gksus ds iwoZ izeq[k lfpo] fof/k] m0iz0 'kklu ls ijke'kZ dh vko';drk gksus ds dkj.k] blds tkjh gksus esa dnkfpr dqN le; yx ldrk gSA ,slh fLFkfr esa izLrj&3 @4 mijksDr esa mfYyf[kr vkns'k dks izkFkfedrk ds vk/kkj ij tkjh djus gsrq fopkj djus dk d"V djsaA

layXud ;FkksifjA

Hkonh;]

¼ oh0ds0ch0 uk;j½

Jh vfuy dqekj

izeq[k lfpo] x`g]

m0iz0 'kklu A

izfrfyfi lqJh nhfidk nqXxy] fo'ks"k lfpo] m0iz0 'kklu] y[kuÅ dks muds i= la[;k [email protected]&iq0&11&2003&¼fjV½@2003 fnukad 18-11-03 ds lUnHkZ esa lwpukFkZ ,oa vko';d dk;Zokgh gsrqA^^

Noticing the aforesaid two letters and the directions contained in the order of the Division Bench the Principal Secretary Home issued instructions on 2nd January, 2004 clearly entailing therein the manner in which gang chart in relation to offences under the Gangsters Act was to be prepared and Clause-2 of the said instructions would indicate the details of information that has to be contained therein. The said instructions issued by the Principal Secretary Home which is in the shape of a Government Order is extracted hereinunder:-

"la[;k 137 [email protected] 6&iq0&11&2003&58¼fjV½@2003

izs"kd]

vfuy dqekj

izeq[k lfpo]

m0iz0 'kkluA

lsok esa]

leLr ftykf/kdkjh]

tuinh; ofj"B iqfyl v/kh{[email protected] v/kh{kd]

mRrj izns'k

x`g ¼iqfyl½ vuqHkkx&11 y[kuÅ fnukad 2 tuojh 2004

egksn;]

ek0 mPp U;k;ky;] bykgkckn ds }kjk fjV ;kfpdk la[;k [email protected] vejukFk nqcs cuke m0iz0 jkT; ,oa vU; esa m0iz0 fxjksgcUn o lektfojks/kh fdz;k dyki fuokj.k vf/kfu;e ds nq:i;ksx ij fpUrk O;Dr dh gSA ek0 mPp U;k;ky; us m0iz0 fxjksgcUn fuokj.k vf/kfu;e] m0iz0 xq.Mk vf/kfu;e ,oa ,u0Mh0ih0,l0 vf/kfu;e ds lE;d mi;ksx gsrq vko';d fn'kk funsZ'k tkjh djus ,oa nq:i;ksx jksdus gsrq ;Fkksfpr dne mBkus ds fy, dM+s funsZ'k fn;s gSA

bu vf/kfu;eksa ds lE;d lnqi;ksx djus ,oa buds nq:i;ksx ds jksdFkke gsrq le; le; ij foLr`r funsZ'k iwoZ esa tkjh fd;s x;s gSA ijUrq ,slk izrhr gksrk gS fd bu vf/kfu;eks dk nq:i;ksx jksdus ds fy, '[email protected] egkfuns'kd] m0iz0 }kjk tks fn'kk funsZ'k tkjh fd;s x;s gSa] mudk dM+kbZ ls vuqikyu ugha fd;k tk jgk gSA vki lger gksaxs fd funksZ"k o fujijk/k O;fDr;ksa ds fo:) bu vf/kfu;eksa ds vUrxZr dk;Zokgh djus ls vFkok bu vf/kfu;eksas ds vUrxZr fn;s x;s vf/kdkjksa dk nq:i;ksx dqN vf/kdkfj;ksa }kjk fd;s tkus ds dkj.k 'kklu ,oa iqfyl foHkkx dh Nfc ij izfrdwy izHkko iM+rk gSA

vr% bl lEcU/k esa iqu% fuEufyf[kr fn'kk funsZ'k fn;s tk jgs gS] ftudk dM+kbZ ls vuqikyu lqfuf'pr fd;k tk;s%&

¼1½ leLr Fkkuk izHkkjh] {ks=kf/kdkjh] vij iqfyl v/kh{kd] ofj"B iqfyl v/kh{[email protected] iqfyl v/kh{kd] izHkkjh tuin ,oa ftykf/kdkjh bl vf/kfu;e esa fn;s x;s izkfo/kkuksa dk v/;;u djds bldks Hkyh Hkakfr le> ysA bl gsrq ;g tku ysuk jgsxk fd tuin Lrj ij ,d dk;Z'kkyk vk;ksftr djk yh tk;s] ftlesa lHkh vf/kdkfj;ksa ds vykok tuin ds ftyk 'kkldh; vf/koDrk ¼QkStnkjh½ ,oa T;s"B vfHk;kstu vf/kdkjh izHkkjh Hkh vo'; mifLFkr jgsaA ;fn fdlh vf/kdkjh dh fdlh Lrj ij bu vf/kfu;eksa ds fdlh izkfo/kku ds ckjs esa fdlh izdkj dh dksbZ 'kadk gks rks bl dk;Z'kkyk esa mudk fujkdj.k dj fy;k tk;sA

¼2½ bu vf/kfu;eksa ds lE;d iz;ksx djus] nq:i;ksx jksdus ds lEcU/k esa bl vkns'k ds ek/;e ls fuEuor~ fn'kk funsZ'k vkidks fn;s tk jgs gSA d`i;k budk dM+kbZ ls vuqikyu lqfuf'pr djk;s%&

m0iz0 fxjksgcUn ,oa lekt fojks/kh fdz;k dyki ¼fuokj.k½ vf/kfu;e ds lE;d~ mi;ksx djus @ nq:i;ksx jksdus ds lEcU/k esa fn'kk funsZ'k %&

1& bl vf/kfu;e ds vUrxZr dk;Zokgh dsoy mUgh vijkf/k;ksa ds fo:) dh tk;s] ftudh vkijkf/kd xfrfof/k bl vf/kfu;e esa fn;s x;s izkfo/kku dh ifjf/k ds vUrxZr vkrh gSA

2& fdlh fxjksg ds fo:) dk;Zokgh izkjEHk djus ds fy, Fkkuk izHkkjh }kjk fxjksg ds vijkf/kd fooj.k dk mYys[k djrs gq, pkVZ rS;kj fd;k tk;sxk rFkk pkVZ ds vfrfjDr fxjksg ds fdz;k dykiksa dk fooj.k nsrs gq, rFkk fxjksg ds fdu fdu O;fDr;ksa ds fo:) dk;Zokgh fd;k tkuk izLrkfor gS] mldk Li"V mYys[k djrs gq, vk[;k izLrqr dh tk;sxh] tks {ks=kf/kdkjh rFkk vij iqfyl v/kh{kd dh Li"V laLrqfr ds ckn ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd izHkkjh dks izLrqr dh tk;sA

3& ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd izHkkjh vius Lrj ij fxjksg ds lnL;ksa ds vijkf/kd fooj.k rFkk muds fdz;k dykiksa dk Hkyh Hkkafr ijh{k.k ds mijkUr ftykf/kdkjh ds lkFk fopkj foe'kZ djds bl lwph dks vafre :i iznku djsaxsA

4& mDr vk[;k rFkk xSax pkVZ ij ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd izHkkjh ,oa ftykf/kdkjh ds vuqeksnu ds mijkUr vfxze dk;Zokgh dh tk;sxhA

5& fdlh Hkh fxjksg ds fo:) dk;Zokgh djus ds fy,] mlds fo:) dsoy mUgh ekeyksa dks vijkf/kd lwph esa lfEefyr ekuuk pkfg,] ftu ekeyksa esa iqfyl }kjk foospuk ds mijkUr vkjksi i= izsf"kr fd;k tk pqdk gSA ftu ekeyksa esa vfUre fjiksVZ izsf"kr dh tk pqdh gS ;k U;k;ky; }kjk fopkj.k ds mijkUr vfHk;qDr dks nks"keqDr fd;k tk pqdk gS] mls vkijkf/kd fooj.k es lfEefyr u fd;k tk;sA

6& ftu ekeyksa ds vk/kkj ij m0iz0 lekt fojks/kh fdz;k dyki ,oa fxjksgcUn vf/kfu;e ds vUrxZr dk;Zokgh dh x;h gS] mlh vk/kkj ij iqu% dk;Zokgh u dh tk;sA vFkkZr~ fdlh fxjksg ds fo:) m0iz0 lekt fojks/kh fdz;k dyki ,oa fxjksgcUn vf/kfu;e ds vUrxZr dk;Zokgh djus ds ckn dksbZ u;k vkijkf/kd d`R;] tks bl vf/kfu;e ds izkfo/kkuksa dh ifjf/k esa gks] izdk'k esa vkus ij gh m0iz0 lekt fojks/kh fdz;k dyki ds vUrxZr dk;Zokgh dh tk;sA

7& bl vf/kfu;e ds vUrxZr iathd`r vfHk;ksxksa dh foospuk vfuok;Zr% nwljs Fkkus ds izHkkjh }kjk dh tkuh pkfg,A

8& bl vf/kfu;e ds vUrxZr iathd`r vfHk;ksxksa dh foospuk ds ckn ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd izHkkjh ls vuqeksnu izkIr djus ds mijkUr gh vkjksi i= U;k;ky; izsf"kr fd;k tk;sA

9& fxjksgcUn vf/kfu;e ds vUrxZr eqdnek iathd`r djus ds mijkUr] foospuk ds i'pkr~ U;k;ky; vkjksi i= izsf"kr djus gsrq vuqeksnu nsus ds iwoZ ofj"B iqfyl v/kh{kd @ iqfyl v/kh{kd izHkkjh dks Hkyh HkWakfr larq"V gks ysuk pkfg, fd okLro esa ekeyk fxjksgcUn vf/kfu;e dh ifjf/k esa vkrk gS vFkok ughaA

10& ;gka ;g Hkh Li"V fd;k tkrk gS fd ;fn fdlh tuin esa bl vf/kfu;e esa fn;s x;s izkfo/kkukssas ds lEcU/k esa fdlh v/khuLFk vf/kdkjh }kjk vius drZO; ikyu dh mis{kk djus vFkok vius vf/kdkj dk nq:i;ksx dk dksbZ ekeyk izdk'k esa vkrk gS rks lEcfU/kr Fkkuk izHkkjh ,oa nks"kh ik;s x;s vf/kdkjh ds vykok tuin ds ofj"B iqfyl v/kh{kd @iqfyl v/kh{kd izHkkjh Hkh mRrjnk;h ekus tk;sxsaA

m0iz0 xq.Mk fu;a=.k vf/kfu;e ds lE;d~ mi;ksx [email protected]:i;ksx jksdus ds laca/k esa fn'kk&funsZ'k

1& bl vf/kfu;e ds vUrxZr dk;Zokgh dsoy mUgh vijkf/k;ksa ds fo:) dh tk;s] ftudh vijkf/kd xfrfof/k bl vf/kfu;e esa fn;s x;s izkfo/kku dh ifjf/k ds vUrxZr vkrh gSA

2& ftl O;fDr ds fo:) dk;Zokgh djuk izLrkfor gks] lEcfU/kr Fkkuk izHkkjh ,sls O;fDr ds vijkf/kd [email protected];k&dykiksa dk mYys[k djrs gq, Li"V vk[;k izLrqr djsaxs] ftlesa mlds vkijkf/kd bfrgkl rFkk mu fdz;k dykiksa dk Li"V fooj.k gksuk pkfg,] ftlds vk/kkj ij bl vf/kfu;e ds vUrxZr dk;Zokgh fd;k tkuk izLrkfor gSA

3& Fkkuk izHkkjh }kjk vk[;k {ks=kf/kdkjh ,oa mi ftyk eftLV~zsV dks izLrqr dh tk;sxh] tks ml ij fopkj djds larq"V gksus ds mijkUr viuh lgefr nsaxsA {ks=kf/kdkjh rFkk mi ftyk eftLVsz~V dh fyf[kr lgefr ds ckn ofj"B iqfyl v/kh{[email protected] v/kh{kd izHkkjh ds vuqeksnu ds mijkUr gh fdlh O;fDr ds fo:) m0iz0 xq.Mk fu;a=.k vf/kfu;e ds vUrxZr dk;Zokgh dh tk;sA

4& m0iz0 xq.Mk fu;a=.k vf/kfu;e ds vUrxZr iqfyl fjiksVZ ofj"B iqfyl v/kh{kd @iqfyl v/kh{kd izHkkjh ds ek/;e ls gh ftykf/kdkjh dks vxzlkfjr dh tk;sA

5& ftu O;fDr;ksa ds fo:) iwoZ ls gh m0iz0 xq.Mk fu;a=.k vf/kfu;e ds vUrxZr okn U;k;ky; esa fopkjk/khu gS] muds fo:) iqu% fjiksVZ u izsf"kr dh tk;s] ;fn iqfyl fjiksVZ izsf"kr djus ds ckn dksbZ vijkf/kd fdz;k dyki tkudkjh esa vkrs gSa] rks mudk fooj.k ,d iwjd vk[;k ds ek/;e ls U;k;ky; dks izsf"kr fd;k tkuk pkfg,A

6& ;fn 18 o"kZ ls de vFkok 60 o"kZ ls vf/kd mez ds iq:"kksa vFkok fdlh Hkh mez dh efgykvksa ds fo:) dk;Zokgh izLrkfor dh tk jgh gks] rks ofj"B iqfyl v/kh{[email protected] v/kh{kd izHkkjh dks vkSj vf/kd xgjk;h ls Hkyh HkWkfr ijh{k.k djds larq"V gksus ds ckn gh ,slh iqfyl vk[;k ftykf/kdkjh ds ikl vxzlkfjr djkuk pkfg,A lkekU;r% bl izdkj ds O;fDr;ksa ds fo:) bl vf/kfu;e ds vUrxZr dk;Zokgh ugh dh tkuh pkfg,A

,u0Mh0ih0,l0 vf/kfu;e ds lE;d~ mi;ksx [email protected]:i;ksx jksdus ds lEcU/k esa fn'kk funsZ'k

1& bl vf/kfu;e ds vUrxZr tks izkfo/kku fn;s x;s gS] mlh ds vuq:i gh dk;Zokgh dh tk;sA

2& fdlh O;fDr dk fd;k x;k ,slk vijkf/kd d`R; tks bl vf/kfu;e ds vuqlkj n.Muh; gS] dsoy mlh fLFkfr esa gh bl vf/kfu;e ds vUrxZr ,sls vijkf/kd d`R; ds lEcU/k esa ml O;fDr ds fo:) dk;Zokgh dh tk ldrh gSA

3& bl vf/kfu;e ds izkfo/kkuksa dk drbZ nq:i;ksx ugha fd;k tkuk pkfg,A

4& vki voxr gksaxs fd bl vf/kfu;e dh /kkjk 58 ds vUrxZr nqHkkZoukiw.kZ mn~ns'; ls fd;s x;s vf/kxzg.k] fxjQ~rkjh] ryk'kh ,oa nqHkkZoukiw.kZ mn~ns'; ls bl gsrq fdlh LFkku ij fd;s x;s izos'k dks ,d n.Muh; vijk/k cuk;k x;k gSA vr% ;fn vkids dk;Z{ks= esa ,slk dksbZ ekeyk ik;k tk;s rks ,sls QthZ dk;Zokgh ls lEcfU/kr vf/[email protected] ds fo:) vijkf/kd vfHk;ksx ntZ djds oS/kkfud dk;Zokgh dh tk;sA

5& fdlh O;fDr dh ryk'kh ysrs le; fdlh jktif=r vf/kdkjh dh mifLFkfr dk izkfo/kku gSA bl izkfo/kku dk dM+kbZ ls ikyu fd;k tk;sA

6& bl vf/kfu;e ds vUrxZr dksbZ vfHk;ksx iathd`r gksus ij bldh lwpuk Fkkuk izHkkjh }kjk 24 ?kUVs ds vUnj ofj"B iqfyl v/kh{kd @iqfyl v/kh{kd izHkkjh ,oa ftykf/kdkjh dks nh tk;sA fdlh Hkh ekeys esa dksbZ nq:i;ksx dh f'kdk;r izkIr gksus ij vFkok nq:i;ksx dk lansg gksus ij iqfyl v/kh{kd }kjk tkWp djk;h tk;s rFkk nks"kh ik;s tkus ij lEcfU/kr O;fDr ds fo:) oS/kkfud dk;Zokgh dh tk;sA

lkekU; funsZ'k

1& bu fn'kk&funsZ'kksa ds vuqikyu lqfuf'pr djkus dh ftEesnkjh tuin ds ofj"B iqfyl v/kh{[email protected] v/kh{kd izHkkjh dh gSA

2& ;fn fdlh tuin esa bu vf/kfu;eksa ds nq:i;ksx fd;s tkus dk dksbZ ekeyk izdk'k esa vk;s] rks fdlh Hkh Lrj ij nks"kh vf/kdkfj;[email protected];ks dks cpkus dk iz;kl u fd;k tk;s] oju~ nks"k fu/kkZj.k djrs gq, rRijrk ls nks"kh ds fo:) dk;Zokgh dh tk;sA

3& bu vf/kfu;eksa ds vUrxZr fn;s x;s izkfo/kkuksa dk nq:i;ksx fd;s tkus dk ;fn dksbZ ekeyk izFke n`"V;k lgh ik;k tk;s] rks lEcfU/kr Fkkus ds izHkkjh ,oa vU; nks"kh v/khuLFk iqfyl dfeZ;ksa dks Fkkus ls gVk fn;k tk;s ,oa rRijrk ls tkWp djkdj muds fo:) n.MkRed dk;Zokgh dh tk;sA

4& izR;sd ekg ftykf/kdkjh ,oa ofj"B iqfyl v/kh{[email protected] v/kh{kd] izHkkjh viuh ekfld xks"Bh esa bl vkns'k ds ek/;e ls fn;s tk jgs fn'kk&funsZ'kksa ds vuqikyu ds lEcU/k esa Hkh vuqJo.k fd;k djsaxsA

5& lHkh dks ;g Li"V fd;k tkrk gS fd 'kklu vFkok iqfyl egkfuns'kd m0iz0 ds laKku esa ;fn dksbZ ,slk ekeyk vkrk gS fd fdlh ekeys esa bu vf/kfu;eksa dk nq:i;ksx fd;s tkus dh tkudkjh ofj"B iqfyl v/kh{kd @iqfyl v/kh{kd izHkkjh dks gksus ds i'pkr Hkh ihfM+r i{k dks U;k; ugha fnyk;k x;k vFkok nks"kh vf/kdkjh] deZpkjh ds fo:) ;Fks"B dk;Zokgh ugha dh x;h gS] rks ,sls ekeyksa esa ofj"B iqfyl v/kh{[email protected] v/kh{kd izHkkjh ftEesnkj ekus tk;saxsA

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¼ vfuy dqekj½

izeq[k lfpoA

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izfrfyfi%& fuEufyf[kr dks vko';d dk;Zokgh gsrq%&

1& iqfyl egkfuns'kd] m0iz0 A

2& iqfyl egkfuns'kd] vfHk;kstu] m0iz0A

3& vij iqfyl egkfuns'kd] lh0chlh0vkbZ0Mh0] m0iz0

4& vij iqfyl egkfuns'kd] jsyost] m0iz0A

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izfrfyfi%& fuEufyf[kr dks vuqikyu lqfuf'pr djkus gsrq%&

1& leLr e.My vk;qDr] m0iz0A

2& leLr iqfyl egkfujh{kd] tksu m0iz0A

3& leLr ifj{ks=h; miegkfujh{kd] m0iz0A

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fo'ks"k lfpo^^

A perusal of the said instructions would therefore demonstrate that the gang chart has not to be based on any previous offences that have been made subject matter of earlier proceedings so as to save the prosecution from being struck down on the vice of double jeopardy. Nonetheless, Clause-2 aforesaid indicates that not only the information of the offences on the basis whereof the Act was being imposed but also additional information should be tendered relating to the activities of the accused. In the opinion of the Court this obligates on the authority to put on record all relevant information in relation to the antecedents and activities of the accused. This is necessary as the decision of this court in the case of Subhash Vs. State of U.P. & another, 1998 JIC 405 (All) was rendered where a solitary case in the gang chart was sought to be justified by the prosecution to be sufficient to impose the Gangsters Act. The law was discussed therein and later on this issue was further explained in the case of Kishan Pal Vs. State of U.P., Writ Petition No. 10500 of 2005 decided on 23rd January, 2006 laying down certain general guidelines for the disposal of criminal trials.

In the present case also only a solitary case in the gang chart has been shown whereas in the supplementary affidavit filed on behalf of the applicant, he has disclosed all his criminal antecedents including Case Crime No. 419 of 2007 under Section 2/3 of the U.P. Gangsters Act.

This Court finds that the gang chart in the present case nowhere reflects any such mention when the same has been signed by the District Magistrate, the S.P. City, the Dy. Inspector General of Police Allahabad, the Circle Officer and the Station House Officer of the Police Station concerned. What is peculiar is that all the other cases about which disclosure has been made by the applicant himself in the supplementary affidavit relating to the same police station, there is not even a whisper about such antecedents in the gang chart or the note appended thereto.

The aforesaid background therefore leads to the conclusion that there is a casual approach in the framing of a gang chart as in the opinion of the court, even if an accused cannot be prosecuted for a previous crime contained in another gang chart, then too even a note should be appended with a brief report relating to the previous antecedents of the accused. This is all the more necessary where the previous antecedents are of the same police station. The administration has to take care that the Act has been imposed in order to curb organized crime and therefore the activities and movements of such criminals should be monitored more efficiently and carefully and not through careless gang charts prepared which for the time being result in an easy access to bails. This usually happens where there are solitary cases on the basis whereof the Gangsters Act has been imposed and the accused succeeds in getting bail on such a pretext.

The instant case is therefore a glaring example where this non-compliance of the instructions dated 2nd January 2004 might have resulted in a miscarriage of justice. Learned A.G.A. justified his submissions on behalf of the State that these facts had been noticed by the court below while rejecting the bail. The issue is not that court succeeded in its archaeological attempt to find out facts but what is important is the clear depiction about the overall activities of an accused under the Gangsters Act. The gang chart in the present bail application at first flush gives an impression of a solitary case against the applicant. Nonetheless the learned A.G.A. had pointed out on a query by the court about the antecedents of the applicant. According to him the applicant was shown to be a member of an earlier gang in the case registered against him in the year 2007 whereas now the applicant is gang leader himself in the present case. The absence of full and complete information, therefore, not only creates an uncomfortable situation but also consumes the valuable time of the court for nothing.

There is one aspect which deserves to be noticed by the Police Authorities, and that is, that even prior to the enforcement of the Gangsters Act there were certain crimes involving gangs about which records were to be prepared in every district under Chapter-20 of the U.P. Police Regulations. Paragraphs 253 and 254 of the Regulations are quoted hereinunder:-

"253. Whenever an organized gang of dacoits, cattle thieves or railway goods wagon thieves comes to light, particulars of the whole gang should be entered in the gang register (Form No. 45) at every police station and at the headquarters of every district in which any member of the gang resides. For burglar gangs the gang sheet prescribed in circular No. I/VI-23-25, dated the 14th September, 1929, will be used instead of the gang register. It is not necessary that all members of a registered gang should have history-sheets. Any particulars which it may be necessary to have on record regarding any individual member whose history-sheet has not been prepared should be entered against his name in column 6 of the register. Should the space available in column 6 be insufficient to contain all the facts of importance which require to be recorded about any member of a gang necessary for a history-sheet will be indicated. In column 7 will be entered the reasons for registration, the previous history and modus operandi of the gang and narrative of all facts subsequently ascertained regarding it. Whenever inquiries are made about a gang the notes of the circle inspector or other inquiry officer or if nothing of importance is ascertained, his initial and the date of inquiry will be entered in the column. Gangs will be entered in the gang register under the orders of the Superintendent. The gang register will be a permanent record and gangs will never be expunged from it. But on its being established that a gang has been broken up, inquiries and entries in the register regarding it may be discontinued by the orders of the Superintendent : in which case an entry to this effect will be made in column 6 and below it a line will be drawn in red ink across the page."

254. On the conclusion of every dacoity case the headquarters gang register must be examined by the public prosecutor who should consider and report to the Superintendent of Police what entries should be made in the register, at the same time as he considers and reports what further clues remain to be followed up in the case. Should a gang be found to have ramifications in more than one district, the Superintendents of the district in which it first comes to light will be responsible for proposing its registration to the Superintendents of all the other districts concerned. Superintendents of all districts in which a gang is registered must be informed of all matters of importance ascertained about it in any district and all questions regarding the addition of names or the discontinuance of entries and inquiries should be decided among the Superintendents concerned, if possible by personal discussion, once a year. Any difference of opinion as to the necessity for the registration of a gang operating in more than one district or for the continuance or discontinuance of inquiries and entries regarding it should be referred to the Deputy Inspector-General for orders."

A perusal thereof would leave no room for doubt that even under the Indian Penal Code, offences that were founded on conspiracy or premeditation or committed with an organised approach, required the Superintendent of Police of the district to maintain a register enlisting therein the details of such crimes and the name of the accused. Paragraph 254 is more exhaustive where an obligation has been cast on the Superintendent of Police to share inter-district information in relation to such gangsters. The aforesaid paragraphs are an illustration that such an instruction did exist earlier.

In the opinion of the court under the 1986 Act such information should also be exchanged inter-district, and with the facilities of Internet and Computers, this information should be uploaded so that it is available in order to rule out any possibility of lack of information. It does usually happen when under the Gangsters Act information with regard to the police stations of the district only are reflected and information with regard to police stations of other districts are either missed or are otherwise lacking. This lapse should therefore be plucked at the earliest for which the matter may be brought to the notice of the Principal Secretary Home and the Director General of Police to ensure a more efficient exhaustive form of preparation of a gang chart containing a comprehensive information other than the offences on the basis whereof the Gangsters Act has been imposed. This is necessary, particularly, when matters of bail are being heard by courts so that the courts may at a glance have an overall picture of the accused before proceeding to either grant or refuse bail. This will avoid any possibility of lack of information about the criminal activities of an accused or even otherwise eliminate any prejudice to the prosecution. This would be in larger public interest to ensure that miscreants are not let loose on account of any lapse in paper work.

Let a copy of this order be dispatched by the learned Government Advocate to the Principal Secretary, Home and the Director General of Police with a request to the State Government to earnestly take up this matter and if necessary to exercise its powers for framing of appropriate rules containing guidelines which may ensure the elimination of any such lapse or any prejudice to the accused.

The bail application is dismissed as not pressed in view of the prayer made by the learned counsel for the applicant.

The request made by Sri Sand for exempting the affidavits of the other officials needs no further orders as the application stands disposed of.

Dated: 28.11.2011

Sahu