Allahabad High Court
Sunil Kumar vs State Of U.P. Thru. Prin. Secy. ... on 22 May, 2023
Bench: Sangeeta Chandra, Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2023:AHC-LKO:35655-DB
Court No. - 10
Case :- CRIMINAL MISC. WRIT PETITION No. - 3884 of 2023
Petitioner :- Sunil Kumar
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue And Others
Counsel for Petitioner :- Prem Kumar Srivastava
Counsel for Respondent :- G.A.
Hon'ble Mrs. Sangeeta Chandra,J.
Hon'ble Narendra Kumar Johari,J.
Heard learned counsel for the petitioner, Shri Badrul Hasan, learned A.G.A. for the State/respondents and perused the record.
The present writ petition has been filed by the petitioners with the following main prayers :
"1. Issue a writ, order or direction in the nature of mandamus commanding and directing to the opposite party No.2, 3 and 4 written the First Information Report against the accused persons given to application by petitioner on dated 29-04-2023 and 06-05-2023 contain in Annexure No.1"
It has been submitted by learned counsel for the petitioner that petitioner belongs to the Scheduled Caste category. On 29.04.2023, the house of the petitioner was set on fire by accused persons Brijendra, Vikas, Sarvesh. When Sant Kumar, Anil and Satyapal confronted the accused persons and raised alarm, the accused persons fled away by giving abuses. Learned counsel for the petitioner submits that petitioner has moved several applications for lodging the F.I.R. against the accused persons but the F.I.R. has not been lodged till date.
Learned counsel for the petitioners states that in the case of Lalita Kumari vs. Government of U.P. and others; (2014) 2 SCC 1, Hon'ble Supreme Court has observed that where a cognizable offence is made out in an application/representation by any person, then the respondents/police authorities are duty bound to register the F.I.R. However, no F.I.R. has been registered till date in the case of the petitioner.
Learned A.G.A., on the other hand, has pointed out that a Division Bench of this Court in the case of Waseem Haider Vs. State of U.P. and others, Misc. Bench No.24492 of 2020: 2021 ADJ 86, wherein the Division Bench after considering the observation made by the Supreme Court in the case of Lalita Kumari vs. Government of U.P. and others has observed in paragraph 45 that the informant/victim has remedy under Section 156 (3) Cr.P.C. and writ petitions should ordinarily not be filed for seeking a direction in the nature of mandamus to perform the statutory duty under Section 154 Cr.P.C. This court has perused the paragraph 45 of the judgment as cited by the learned A.G.A. Shri Badrul Hasan. Paragraph 45 of the judgment in Waseem Haider Vs. State of U.P. and others (supra) is quoted herein below:-
"45. Before parting, the conclusion arrived at based on the above discussion and analysis is delineated below for ready reference and convenience :-
(1) Writ of mandamus to compel the police to perform its statutory duty under Section 154 Cr.P.C can be denied to the informant/victim for non-availing of alternative remedy under Sections 154(3), 156(3), 190 and 200 Cr.P.C., unless the four exceptions enumerated in decision of Apex Court in the the case of Whirlpool Corporation Vs. Registrar of Trade Marks, Mumbai and Ors., (1998) 8 SCC 1, come to rescue of the informant / victim.
(2) The verdict of Apex Court in the case of Lalita Kumari Vs. Government of U.P. & Ors. reported in (2014) 2 SCC 1 does not pertain to issue of entitlement to writ of mandamus for compelling the police to perform statutory duty under Section 154 Cr.P.C without availing alternative remedy under Section 154(3), 156(3), 190 and 200 Cr.P.C.
(3) The informant/victim after furnishing first information regarding cognizable offence does not become functus officio for seeking writ of mandamus for compelling the police authorities to perform their statutory duty under Section 154 Cr.P.C in case the FIR is not lodged.
(4) The proposed accused against whom the first information of commission of cognizable offence is made, is not a necessary party to be impleaded in a petition under Article 226 of the Constitution of India seeking issuance of writ of mandamus to compel the police to perform their statutory duty under Section 154 Cr.P.C."
This writ petition is disposed of with a direction to the petitioner to approach the competent court by filing an application under Sections 156 (3) Cr.P.C., if he is aggrieved by any action on the part of respondents.
Order Date :- 22.5.2023
ML/-
