Manoj Kumar Nirmal vs State Of U.P
2021 Latest Caselaw 5 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

Court No. - 28
 
Case :- BAIL No. - 6696 of 2020
 
Applicant :- Manoj Kumar Nirmal
 
Opposite Party :- State Of U.P
 
Counsel for Applicant :- Sandeep Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This Court, while granting bail to the accused-applicant vide order dated 19th November, 2020, noticing the fact that in trivial matters the provisions of The U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986 are being involved and misused by the police authorities, directed the Director General of Police Uttar Pradesh to formulate definite guidelines for preventing the misuse of the provsions of the Gangsters Act and, place them on record by way of affidavit before this Court.

2. The relevant part of the aforesaid order dated 19th November, 2020 passed in the present case is extracted herein below:-

"6. This Court has been noticing that in trivial matters, provisions of the Gangsters Act are being invoked and thus, being misused by the Police. Two persons allegedly involved in two offences under Sections 457, 380 and 411 IPC are branded as gang and the provisions of the Gangster Act have been invoked against them. In several cases on the basis of single recovery of alleged stolen articles/money accused are implicated in several cases and charge-sheets are filed in a short span of times of few days.

7. In view of the aforesaid, it is expedient in the interest of justice to formulate certain guidelines for ensuring that provisions of the Gangsters Act are not misused in the State.

8. Keeping in view aforesaid, it is directed that the Director General of Police, U.P. shall formulate definite guidelines for preventing the misuse of the provisions of the Gangsters Act. If corrective steps are not taken for prevention of misuse of the provisions of the Gangsters Act, this Court would be required to pass a detailed judgment and order so that provisions of the Gangsters Act are not being misused.

9. Let a copy of this order be sent to Director General of Police, U.P. as well as Principal Secretary (Home), U.P. so that necessary guidelines are issued for invoking the Gangsters Act only in deserving cases keeping in mind aims and objects of the Gangsters Act.

10. Necessary guidelines must be prepared within a period of four weeks. A copy of the guidelines so directed should be placed on record with an affidavit of the Director General of Police, U.P. before this Court.

11. List this case on 04.01.2021."

3. In compliance of the aforesaid direction, an affidavit of Mr. Hitesh Chandra Awasthi, Director General of Police, U.P., Lucknow has been placed before this Court. The same is taken on record.

4. It appears that in past also, guidelines had been issued for preventing misuse of the provisions of the Gangsters Act by the police authorities. Vide Government Order No. 2199/Chha:-Pu-9-14-31(76)2014 dated 30th June, 2014 some guidelines were issued for preventing the misuse of the provisions of the Gangsters Act, but it appears that the aforesaid guidelines are not being complied with by the police authorities while invoking the provisions of the Gangsters Act against an accused.

5. The new guidelines dated 9th December, 2020 have been issued by the Police Headquarters, reiterating the earlier guidelines and further guidelines for preventing the misuse of provisions of the Gangsters Act. The relevant portion of the guidelines annexed with the said affidavit is extracted herein below:-

m0iz0 fxjksgcUn vkSj lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e] 1986 ds nq:i;ksx dks jksdus ds lEcU/k esa 'kklukns'k la[;k% [email protected]%&iq0&9&14&31¼76½@2014 fnukafdr 30-06-2014

}kjk fuEuor funsZ'k fd;s x;s Fks&

1- m0iz0 fxjksgcUn vkSj lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e] 1986 esa mfYyf[kr izkfo/kku ,oa bl lEcU/k esa le;≤ ij 'kklu }kjk tkjh fn'kk&funZs'k dk v/;;u] blls lEcfU/kr lHkh vf/kdkjh HkyhHkkWfr dj ysa] vko';drkuqlkj bl gsrq ftyk eftLVªsV rFkk lEcfU/kr lHkh ofj"B iqfyl v/kh{[email protected] v/kh{kd }kjk ,d dk;kZ'kkyk v;ksftr dj yh tk;s] ftlesa ftyk 'kkldh; vf/koDrk ¼QkStnkjh½ vkSj ftykLrjh; la;qDr funs'kd] vfHk;[email protected];s"B vfHk;kstu vf/kdkjh lfgr lHkh lEcfU/kr vf/kdkfj;ksa }kjk izfrHkkx fd;k tk;sA

2- bl vf/kfu;e ds vUrxZr dsoy mUgh vijkf/k;ksa ds fo:) dk;Zokgh dh tk;s] ftudh vkijkf/kd xfrfof/k] bl vf/kfu;e esa fn;s x;s izkfo/kkuksa dh ifjf/k esa vkrs gSaA

3- bl vf/kfu;e ds vUrxZr ,sls lHkh ekeysa] ftlesa dk;Zokgh dh x;h gS] dh fuEufyf[kr lfefr }kjk =Sekfld leh{kk dh tk;sA leh{kk esa ;fn dksbZ foospuk/khu ekeyk QthZ ik;k tk;s rks mls fu;ekuqlkj lekIr djds iqfyl vfHkys[kksa ls [kkfjt fd;k tk;sA lkFk&gh&lkFk ;fn ,slk ekeyk U;k;ky; Hkst fn;k x;k gks] tks leh{kk esa xyr ik;k tkrk gS] rks n.M izfd;k lafgrk&1973 esa fn;s x;s lqlaxr izkfo/kkuksa ds vuq:i mDr ekeys dks okil ysus gsrq fu;ekuqlkj dk;Zokgh dh tk;sA

¼d½ ftyk eftLVªsV& v/;{k

¼[k½ ofj"B iqfyl v/kh{[email protected] v/kh{kd&mik/;{k

¼x½ ftyk 'kkldh; vf/koDrk QkStnkjh&lnL;

¼?k½ ftykLrjh; la;qDr funs'kd] vfHk;[email protected];s"B vfHk;kstu vf/kdkjh&lnL; lfpo

m0iz0 fxjksgcUn ,oa lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e 1986 ds nq:i;ksx ds lEcU/k esa ek0 mPp U;k;ky; }kjk O;Dr dh x;h fpUrk ds n`f"Vxr bl lEcU/k esa m0iz0 'kklu }kjk iwoZ esa fuxZr 'kklukns'kksa rFkk bl eq[;ky; }kjk fuxZr ifji=ksa esa fn;s funsZ'kksa dk dM+kbZ ls vuqikyu djrs gq;s fuEukuqlkj dk;Zokgh djkuk lqfuf'pr djsa&

1- xSaxpkVZ Fkkuk [email protected]/;{k }kjk rS;kj fd;k tk;sxk] ml ij {ks=kf/kdkjh ,oa vij iqfyl v/kh{kd dh Li"V laLrqfr vafdr dh tk;sxh] rRi'pkr~ ofj"B iqfyl v/kh{[email protected] v/kh{kd izHkkjh }kjk xSaxpkVZ dk lE;d~ ifj'khyuksijkUr vuqeksnu gsrq ftyk eftLVªsV dks izsf"kr fd;k tk;sxkA

2- ftu ekeyksa esa vfUre fjiksVZ iszf"kr dh tk pqdh gks ;k fopkj.k ds mijkUr U;k;ky; }kjk vfHk;qDr dks nks"keqDr fd;k tk pqdk gks] mUgsa xSaxpkVZ ds vkijkf/kd fooj.k esa lfEefyr ugha fd;k tk;sxkA

3- xSaxpkVZ rS;kj djus okys Fkkuk [email protected]/;{k }kjk xSaxpkVZ ds uhps bl vk'k; dk ,d uksV vafdr fd;k tk;sxk fd mudk ;g lek/kku gks x;k gS fd vfHk;qDrx.k ds fo:) xSaxpkVZ esa vafdr fd;k x;k vkijkf/kd fooj.k iw.kZr;k lgh gS rFkk muds vkijkf/kd d`R; ls m0iz0 fxjksgcUn vkSj lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e] 1986 dk vijk/k izFke n`"V;k l`ftr gksrk gSA

4- Fkkuk [email protected]/;{k }kjk xSaxpkVZ vuqeksnu gsrq izLrqr fd;s tks okys izkFkZuk i= esa izR;sd vfHk;qDr ds fo:) iathd`r vU; eqdneksa ds fooj.k rFkk muds ifj.kke dk Hkh mYys[k fd;k tk;sxk] ftudks xSaxpkVZ esa fu;ekuqlkj 'kkfey ugha fd;k tk ldrk gS] ftlls izR;sd vfHk;qDr dh vkijkf/kd izksQkby dk lgh vkdyu fu.kZ; ysus okys vf/kdkfj;ksa }kjk fd;k tk ldsxkA

5- ftykf/kdkjh }kjk xSaxpkVZ dk fof/kor vuqeksnu iznku fd;s tkus ds mijkUr gh m0iz0 fxjksgcUn vkSj lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e] 1986 ds vijk/k esa izFke lwpuk fjiksVZ iathd`r dh tk;sxkhA

6- ftu vkijkf/kd izdj.kksa ds lEcU/k esa ,d ckj m0iz0 fxjksgcUn vkSj lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e] 1986 ds vUrxZr dk;Zokgh dh tk pqdh gS] mlh dks vk/kkj cukdj iqu% dk;Zokgh ugha dh tk;sxhA

7- bl v/kfu;e ds vUrxZr iathd`r vfHk;ksxksa dh foospuk vfuok;Zr% nwljs Fkkus ds Fkkuk [email protected]/;{k }kjk gh djk;h tk;sxhA

8- bl vf/kfu;e ds vUrxZr dsoy mUgh vijkf/k;ksa ds fo:) dk;ZOkgh dh tk;s] ftudh vkijkf/kd xfrfof/k bl vf/kfu;e esa fn;s x;s izkfo/kkuksa dh ifjf/k esa vkrh gSA fxjksgcUn vf/kfu;e ds vijk/k essa vkjksi i= iqfyl v/kh{[email protected]"B iqfyl v/kh{kd dh fyf[kr vuqefr ds mijUr nkf[ky fd;k tkr gSA vkjksi i= nkf[ky fd;s tkus ls iwoZ lEcfU/kr ofj"B iqfyl v/kh{[email protected] v/kh{kd ijh{k.k dj HkyhHkkWfr lqfuf'pr dj ysa fd vkjksi i= nkf[ky djus ;ksX; lk{; foospuk ds nkSjku ladfyr dj fy;s x;s gSa rFkk vfHk;qDr dk d`R; m0iz0 fxjksgcUn vkSj lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e&1986 dh ifjf/k esa vkrk gSA

vr% vki lHkh dks iqu% funsZf'kr fd;k tkrk gS fd m0iz0 fxjksgcUn vkSj lekt fojks/kh fdz;kdyki ¼fuokj.k½ vf/kfu;e] 1986 ds vUrxZr dk;Zokgh djrs le; mijksDr funsZ'kksa dk vius&vius tuinksa esa dM+kbZ ls vuqikyu djkuk lqfuf'pr djasA

6. Considering the aforesaid guidelines and the affidavit filed in response to the directions issued by this Court, it would be appropriate to issue a direction that the aforesaid guidelines shall be strictly adhered to by the police authorities while invoking the provisions of the Gangsters Act and, in case it is found that the guidelines have been violated by any police officer, while invoking the provisions of the Gangsters Act against an accused, he would be likely to be proceeded with for disciplinary proceedings.

7. With the aforesaid direction and observations, the present bail application stands finally disposed of.

Order Date :- 4.1.2021

MVS/-