Peetam Singh And Another vs State Of U.P. And Another
2022 Latest Caselaw 5396 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 15735 of 2022
 

 
Applicant :- Peetam Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Bhaskar Bhadra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vikas Budhwar,J.

Heard Sri Bhaskar Bhadra, learned counsel for the applicants as well as Sri S.S. Sachan, learned A.G.A. for the State.

This is an application u/s 482 Cr.P.C. has been instituted by the applicants who are two in number for quashing the entire proceedings of Criminal Case No. 357 of 2022 arising out of Case Crime No. 269 of 2021, u/s 323, 504, 506, 308 IPC (State Vs. Peetam Singh & others), P.S. Aliganj, District Bareilly pending in the Court of Judicial Magistrate- Second, Aonla, Bareilly as well as against the impugned cognizance/summoning order dated 06.04.2022 in charge sheet dated 24.10.2021.

Learned counsel for the applicants argued that the FIR has been lodged by the complainant/opposite party no. 2 against the applicants and two other co-accused with the allegation that the brother of the complainant was extended injuries and abuses were also hurled by the applicants. He further sought to argue that the allegations which has been sought to be leveled are general in nature and not specific. He further argued that the applicants are innocent and the entire criminal proceedings so sought to be saddled, is illegal.

Learned A.G.A. on the other hand has opposed the present application u/s 482 Cr.P.C. while arguing that the cognizable offences have been sought to be made out even from the bare perusal of the FIR and this is not a good ground to quash the proceedings in the light of the judgment of Hon'ble Apex Court in the case of M/S Neeharika, Infrastructure Pvt. Ltd. vs. State Of Maharashtra and others reported in AIR 2021 SC 192, as the entire argument of the learned counsel for the applicants centers around factual score.

I have given conscious consideration on the argument of the learned counsel for the parties and perused the record and this Court finds that cognizable offences are being sought to be made out and even in fact in view of the mandate of the Hon'ble Apex Court in the case of M/S Neeharika Infrastructure Pvt. Ltd. (Supra), there is no good ground to quash the entire proceedings in this regard and the paragraph no. 23 culled the following propositions of law which is enumerated hereinunder:-

"i) Police has the statutory right and duty under the relevant provisions of the code of Criminal Procedure contained in Chapter XIV of the Code to investigate into a cognizable offence;

ii) Courts would not thwart any investigation into the cognizable offences;

iii) It is only in cases where no cognizable offence or offence of any kind is disclosed in the first information report that the Court will not permit an investigation to go on;

iv) The power of quashing should be exercised sparingly with circumspection, as it has been observed, in the 'rarest of rare cases (not to be confused with the formation in the context of death penalty).

v) While examining an FIR/complaint, quashing of which is sought, the court cannot embark upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR/complaint;

vi) Criminal proceedings ought not to be scuttled at the initial stage;

vii) Quashing of a complaint/FIR should be an exception rather than an ordinary rule;

iii) Ordinarily, the courts are barred from usurping the jurisdiction of the police, since the two organs of the State operate in two specific spheres of activities and one ought not to tread over the other sphere;

ix) The functions of the judiciary and the police are complementary, not overlapping;

x) Save in exceptional cases where non-interference would result in miscarriage of

justice, the Court and the judicial process should not interfere at the stage of investigation of offences;

xi) Extraordinary and inherent powers of the Court do not confer an arbitrary jurisdiction on the Court to act according to its whims or caprice;

xii) The first information report is not an encyclopaedia which must disclose all facts and details relating to the offence reported. Therefore, when the investigation by the police is in progress, the court should not go into the merits of the allegations in the FIR. Police must be permitted to complete the investigation. It would be premature to pronounce the conclusion based on hazy facts that the complaint/FIR does not deserve to be investigated or that it amounts to abuse of process of law. After investigation, if the investigating officer finds that there is no substance in the application made by the complainant, the investigating officer may file an appropriate report/summary before the learned Magistrate which may be considered by the learned Magistrate in accordance with the known procedure;

xiii) The power under Section 482 Cr.P.C. is very wide, but conferment of wide power requires the court to be more cautious. It casts an onerous and more diligent duty on the court;

xiv) However, at the same time, the court, if it thinks fit, regard being had to the parameters of quashing and the self-restraint imposed by law, more particularly the parameters laid down by this Court in the cases of R.P. Kapur (supra) and Bhajan Lal (supra), has the jurisdiction to quash the FIR/complaint;

xv) When a prayer for quashing the FIR is made by the alleged accused and the court when it exercises the power under Section 482 Cr.P.C., only has to consider whether the allegations in the FIR disclose commission of a cognizable offence or not. The court is not required to consider on merits whether or not the merits of the allegations make out a cognizable offence and the court has to permit the investigating agency/police to investigate the allegations in the FIR;

xvi) The aforesaid parameters would be applicable and/or the aforesaid aspects are required to be considered by the High Court while passing an interim order in a quashing petition in exercise of powers under Section 482 Cr.P.C. and/or under Article 226 of the Constitution of India. However, an interim order of stay of investigation during the pendency of the quashing petition can be passed with circumspection. Such an interim order should not require to be passed routinely, casually and/or mechanically. Normally, when the investigation is in progress and the facts are hazy and the entire evidence/material is not before the High Court, the High Court should restrain itself from passing the interim order of not to arrest or "no coercive steps to be adopted" and the accused should be relegated to apply for anticipatory bail under Section 438 Cr.P.C. before the competent court. The High Court shall not and as such is not justified in passing the order of not to arrest and/or "no coercive steps" either during the investigation or till the investigation is completed and/or till the final report/chargesheet is filed under Section 173 Cr.P.C., while dismissing/disposing of the quashing petition under Section 482 Cr.P.C. and/or under Article 226 of the Constitution of India.

xvii) Even in a case where the High Court is prima facie of the opinion that an exceptional case is made out for grant of interim stay of further investigation, after considering the broad parameters while exercising the powers under Section 482 Cr.P.C. and/or under Article 226 of the Constitution of India referred to hereinabove, the High Court has to give brief reasons why such an interim order is warranted and/or is required to be passed so that it can demonstrate the application of mind by the Court and the higher forum can consider what was weighed with the High Court while passing such an interim order.

xviii) Whenever an interim order is passed by the High Court of "no coercive steps to be adopted" within the aforesaid parameters, the High Court must clarify what does it mean by "no coercive steps to be adopted" as the term "no coercive steps to be adopted" can be said to be too vague and/or broad which can be misunderstood and/or misapplied."

However, Sri Bhaskar Bhadra, learned counsel for the applicants has argued that the applicants will proceed while filing an appropriate bail application seeking bail and the same should be considered in accordance with law of the land.

Learned A.G.A. has not opposed the said prayer so sought to be made by the learned counsel for the applicants.

Accordingly, this Court finds its inability to quash the proceedings which is under challenge, leaving it open to the applicants to prefer appropriate bail application before the concerned court and the concerned court shall decide the case most expedition in view of law laid down by the Hon'ble Apex Court which is law of the land.

Passing of this order may not be construed to an expression this Court has gone into the merits of the matter and the bail application if so preferred by the applicants shall be decided expeditiously without being influenced and obsessed by any observation made hereinunder.

With the aforesaid observation, the present application is consigned to record.

Order Date :- 27.6.2022

Nisha