HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
HON'BLE SRI JUSTICE B. SYAMSUNDER
I.A. NO. 1 OF 2002
IN
WRIT APPEAL NO. 674 of 2022
ORDER: (Per Hon'ble Sri Justice C. Praveen Kumar)
1. Heard learned Government Pleader for Home, appearing for
the Appellants, and Sri. Koneti Raja Reddy, learned Counsel
appearing for the Respondents.
2. In this batch of Writ Petitions, a learned Single Judge of this
Court while declaring Chapter 37 of A.P. Standing Orders as void,
directed closure of rowdy sheets in the entire State of A.P. and
also gave certain directions to the Police with regard to the acts of
Police in performing their duties against the suspects/accused,
which are as under:
"45) Hence, the Writ Petition No.3568 of 2022 is allowed declaring the Standing Orders of A.P. Police Manual / A.P.
Police Standing Orders to the extent of opening/continuation of Rowdy Sheet, Suspect Sheet, History Sheet etc., and on that basis the surveillance of the individual (in terms of Chapter 37 of the above said Standing Orders) as void. All the other Writ Petitions are also allowed. All the rowdy sheets opened in this batch of Writ Petitions are directed to be closed immediately. The 2
police cannot open or continue a rowdy sheet or collect data pertaining to a person without the sanction of "law". Collection of personal data and its usage for prevention of crimes also can only be in accordance with a "law" which crosses the thresholds mentioned in the Constitution of India and the various judgments including K.S.Puttaswamy case (2 supra) since 'privacy' is now a Fundamental Right as per Part-III of the Constitution of India. It is reiterated that the police cannot (under the existing orders) indulge in night visits; domiciliary visits to the houses of a suspect or accused. They cannot take or demand the photographs, fingerprints etc., except under the procedure established by a 'law' and if the conditions laid down are satisfied. Accused or suspects cannot be summoned or called to the Police Station or anywhere else either during festivals / elections/ weekends etc. They cannot be made to wait at the Police Stations for any reason or seek permission to leave the local jurisdiction."
3. (i) Learned Government Pleader for Home, mainly submits
that, the learned Single Judge erred in embarking upon the
validity of Chapter 33 of A.P. Police Standing Orders in-stead of
deciding the violations on case-to-case basis. He further submits
that, these Standing Orders, which are issued, have statutory
force, which is evident from the Police Act. According to him, the
restrictions imposed on the right of the individual are reasonable
restrictions and the same are not in violation of fundamental
rights.
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(ii) The learned Government Pleader mainly submitted that, the
ratio laid down in K.S. Puttaswamy V Union of India1, wherein,
'right to privacy' was declared as 'fundamental right', cannot be
made applicable to opening of rowdy sheets and history sheets. In
other words, his argument appears to be that, both the cases run
parallel to each other. It is urged that, the Order of the learned
Single Judge is implemented in toto, it would be difficult for the
Police to proceed with investigation in sensitive cases, as most of
the cases are now based on the material collected by interrogating
the suspects. He also relies upon the judgment of the combined
High Court of Andhra Pradesh in Sunkara Satyanarayana V.
State of Andhra Pradesh, Home Department and Ors.2, to
contend that, the Police Standing Orders are clothed with
statutory power. Hence, seeks to suspend the order impugned.
4. Sri. Koneti Raja Reddy, learned Counsel appearing for the
Writ Petitioners/Respondents, mainly submits that, when the
learned Single Judge has held the Police Standing Orders has no
force of law and in view of the Judgment of the Hon'ble Supreme
Court in K.S. Puttaswamy's [cited 1st supra], wherein, right to
privacy was declared as Fundamental Right, the Court cannot 1 (2017) 10 SCC 1 2 1999 (6) ALT 240 4
suspend the order. In other words, his argument appears to be
that, when fundamental rights are held to be infringed, question
of suspending the said Order would not arise. He took us through
the judgments of the Hon'ble Supreme Court to establish that
these rowdy sheets have no force of law and, there cannot be any
surveillance invading the privacy of Writ Petitioners, more so, by
summoning them to Police Station, making them wait for hours
together and, thereafter, torturing them under the guise of
investigation. Hence, pleads that I.A. may be dismissed.
5. The issue that arises for consideration is, whether a prima
facie case to suspend the Common Order, dated 15.07.2022,
passed in W.P. No. 3568 of 2022, is made out by the Appellants?
6. In order to appreciate the rival contentions, it would be
appropriate for us to trace the origin of the Police Standing Orders
based on the material available with us at this stage.
7. Under Section 9 of Madras District Police Act, the Inspector
General of Police, as Head of Police force, issued number of
Standing Orders, which were mainly guidelines for day to day
administration and functioning of Police force. The Madras
District Police Act (Act 24 of 1859), which was later adopted by the
State of Andhra Pradesh, as Andhra Adaptation Order, 1953, after 5
the formation of State came to be known as A.P. (Andhra Area)
District Police Act, 1859. It is also to be noted here that, a
separate Act was then framed even for Telangana Area as well.
From the above, it is prima facie clear that, all the Police Standing
Orders that were issued till 1954 by the Inspector General of
Police for the State of Madras were adopted in toto by the Andhra
Pradesh State.
8. The Andhra Pradesh (Andhra Area) District Police Act, 1859,
['Act'], was enacted for better regulation of police force within the
Andhra Area of the State of Andhra Pradesh. The Preamble of the
Act states that, it is expedient to make the police force throughout
the Andhra area of the State of Andhra Pradesh, a more efficient
instrument for prevention and detection of crime and to re-
organize the Police-force. At this stage, it would be appropriate to
refer to Section 9 and 21 of the said Act, which are as under:
9. Director General to control force and make rules: -
The Director General may, from time to time, subject to the approval of the State Government, frame such orders and regulations as he shall deem expedient, relative to the general government and distribution of the force, the places of residence, the classification, rank and particular service of the members thereof : their inspection the description of arms accoutrements and other necessaries to be furnished to them; to the collecting and communicating intelligence and information; and all such other orders and regulations 6
relative to the said Police-force as the said Director General shall, from time to time, deem expedient for preventing abuse or neglect, and for rendering such force efficient in the discharge of all its duties.
21. Duties of Police-Officers: -
Every police officer shall, for all purposes in the Act contained, be considered to be always on duty and shall have the powers of a Police Officer in every part of the General Police District. It shall be his duty to use his best endeavours ability to prevent all crimes, offences and public nuisances; to preserve the peace; to apprehend disorderly and suspicious characters; to detect and bring offenders to justice; to collect and communicate intelligence affecting the Public peace; and promptly to obey and execute all orders and warrants lawfully issued to him.
9. Prima facie, Section 21 of A.P. (Andhra Area) District Police
Act, 1859, is in pari materia with Section 23 of the Police Act,
1861. Both Sections clearly discuss the duties of police officer,
namely, that it shall be their duty to collect and communicate
intelligence, to prevent commission of offences, to detect and bring
offenders to justice and, to apprehend the person whom the police
are legally authorized to do. It also clearly states that, it is the
duty of police to maintain order, preserve the peace and prevent
crimes.
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10. Section 9 of Act, is in pari materia with Section 12 of the
Police Act, 1861, where Director General/ Inspector General were
conferred with powers to frame such orders and rules, from time
to time, for rendering such force efficient in discharge of its duties.
11. Now, it is to be seen whether these Standing Orders have
statutory force.
12. In Sunkara Satyanarayana [cited 2nd supra], a learned
Single Judge of the combined High Court has specifically framed a
issue, namely, "as to whether the Police Standing Orders have any
statutory force". Considering the judgment of the Hon'ble Supreme
Court in State of Andhra Pradesh V. N. Venugopal3, and the
other judgments of the Hon'ble Supreme Court, it is held as
under:
"1) Nature and scope of opening of history sheet/rowdy sheet:
(1.1) The Police Standing Orders, though were originally issued by the Inspector General of Police by the State of Madras under Section 9 of the Madras Police Act, which are adopted subsequently by the State of Andhra Pradesh, have no force of law. But such of the Police Standing Orders which are issued in exercise of any statutory power either by the Government or by other authorities and duly notified, can be clothed with statutory power.
3
AIR (1964) SC 33 8
(1.2) Whether the Police Standing Orders statutory or non- statutory, it is permissible for the police to implement Police Standing Orders only with a view to prevent Crime in the society and for nothing else.
(1.3) A reading of the relevant Police Standing Orders authorising the police to record and maintain crime history of the station including opening of history sheets and rowdy sheets would show that they are administrative instructions.
(1.4) A police officer may open History Sheet automatically at the time of conviction of a person. But the conviction is not for all offences. When a person is convicted once under Section 395 to 402 IPC, when a person is convicted twice under Section 392 to 394 IPC, when a person is convicted twice for house breaking of theft, when a person is bound over twice under Section 109 of the Code, and bound over once under Section 110 of the Code, the police are empowered to open history sheet. Besides these, persons who are convicted for offences relating to coins and Government Stamps and persons convicted twice for the offences like theft and house breaking and professional prisoners are also the persons against whom history sheets can be opened by the police.
(1.5) ....
(1.6) ....
(1.7) ....
(1.8) ...."
13. From a reading of the above judgment, it is very clear that,
though, they are administrative instructions authorizing the Police
to record, maintain crime history of the police including opening of 9
history sheets and rowdy sheets, but the same were held to be
clothed with statutory power. The said Judgment has not been
challenged and it has become final.
14. Issue identical to the case on hand, came up for
consideration before the Karnataka High Court, wherein, a
learned Single Judge, while tracing the power of the police to open
rowdy sheets to Police Order No. 1059 of the Mysore Police
Manual held that, there is no statutory basis for the said order
and that they are merely executive or departmental instructions.
[N. Venkatachalapathy V. State of Karnataka4].
15. However, a Division Bench of the Karnakata High Court in
K.M. Muniswamy Reddy V State of Karnataka5", upheld the
validity and statutory nature of the Police Standing Orders by
deriving the powers from Karnakata Police Act, to make Rules or
Orders. It would be appropriate to extract the same, which is as
under:
"18. ...However, a perusal of the Karnataka Police Act, 1965, would show that Order No. 1059 has a statutory source. Section 21(g) of the Police Act empowers the Inspector General of Police to make Rules or Orders "regulating the
4 ILR 1988 KAR 1261 5 (1992) SCC Online Kar 183 10
collection and communication by the Police of intelligence and information", "Intelligence" and "information" referred here can only be intelligence or information necessary to discharge the duties by Police Officers effectively."
16. The said Standing Order No. 1059 is said to be identical with
Order 600 and 601 of Andhra Pradesh Police Standing Orders.
Further, Section 21 of the Karnataka Police Act, 1965, relied upon
by the Division Bench of the Karnataka High Court is in pari
materia with Section 9 of A.P. District Police Act, 1859. It is no
doubt true that, the said judgment from Karnataka High Court is
not binding on this Court, but, definitely it can be looked into for
persuasive value.
17. It is also to be noted that the practice of regulating the crime
by opening rowdy sheets has been in vogue since 60 years.
Though in Sunkara Satyanarayana [cited 2nd supra], the Court
observed that they are only executive instructions, but still did not
quash the rowdy sheet on the said ground. On the other hand, it
regulated the opening and closing of rowdy sheets by giving
various directions. Hence, at this stage, since, a prima facie case is
made out by the Appellants, we feel that the Order of the learned
Single Judge has to be suspended in relation to the opening of
rowdy sheets.
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18. One another factor, which requires consideration is that, the
learned Single Judge mainly relied upon K.S. Puttaswamy's
[cited 1st supra], to hold that opening of rowdy sheets and
surveillance of suspects could invade the privacy of an individual.
It is no doubt true that, the Hon'ble Supreme Court in K.S.
Puttaswamy's [cited 1st supra], held that right to privacy is a
fundamental right guaranteed under Article 21 of the Constitution
of India. But, learned Government Pleader for Home, mainly
submits that the issue in K.S. Puttaswamy's [cited 1st supra],
was totally different. It was a case where an individual was asked
to furnish details for the purpose of issuing Aadhar Cards, and
under those circumstances, the Court dealt with right of privacy.
According to him, the case on hand relates to suspects/accused
against whom rowdy sheets are opened for regulating the crime.
This argument of learned Government Pleader, in our view, cannot
be brushed aside at this stage and the same requires adjudication
at length. Therefore, merely because a rowdy sheet is opened
against an individual, prima facie, can it be said that it invades his
privacy thereby violating Article 21 of the Constitution of India? 12
19. Therefore questions, which may arise for consideration
would be, whether observing the movements of suspect or an
accused amounts to infringement of privacy or whether summoning
of a witness or a suspect/accused for questioning or interrogation [if
in accordance with law], amounts to infringement of privacy?
20. The Hon'ble Supreme Court in Malak Singh and Others V.
State of Punjab and Haryana and Others6, while dealing with
Section 23 of the Police Act and the Rules made there-under
categorically observed as under:
"7. As we said, discreet surveillance of suspects, habitual and potential offenders, may be necessary and so the maintenance of history sheet and surveillance register may be necessary too, for the purpose of prevention of crime. History sheets and surveillance registers have to be and are confidential documents. Neither the person whose name is entered in the register nor any other member of the public can have access to the surveillance register. The nature and character of the function involved in the making of an entry in the surveillance register is so utterly administrative and non-judicial, that it is difficult to conceive of the application of the rule of audi altrem partem. Such enquiry as may be made has necessarily to be confidential and it appears to us to necessarily exclude the application of that principle. In fact observance of the
6 (1981) 1 SCC 420 13
principles of natural justice may defeat the very object of the rule providing for surveillance. There is every possibility of the ends of justice being defeated instead of being served. It was well observed in Re: K(Infants), 1965 A- 201 at p. 238:
"But a principle of judicial inquiry, whether fundamental or not, is only a means to an end. If it can be shown in any particular class of case that the observance of a principle of this sort does not serve the ends of justice, it must be dismissed; otherwise it would become the master instead of the servant of justice"."
21. Dealing with Rule 23.7 of Punjab Police Rules, the Court
held that, permissible surveillance is only to the extent of a close
watch over the movements of the persons under surveillance and
no more. The Hon'ble Supreme Court went on to hold that, as long
as surveillance is for the purpose of preventing a crime, it cannot
be said that, a person whose name is included in the surveillance
register can have a genuine cause for complaint. In-fact, in
Sunkara Satyanarayana [cited 2nd supra], the learned Single
Judge of the Combined High Court of Andhra Pradesh has laid
down certain guidelines for surveillance of the accused, basing on
Police Standing Orders.
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22. Having regard to the prima facie findings, arrived at by us, in
the preceding paragraphs, the Order of the learned Single Judge
in declaring the Standing Orders of A.P. Police Manual / A.P.
Police Standing Orders to the extent of opening/continuation of
rowdy sheets/history sheets/suspect sheets and the surveillance
of an individual [in terms of Chapter 37 of the above said Standing
Orders] as void, is hereby suspended. However, the rowdy
sheets/history sheets/suspect sheets, which are closed pursuant
to the Orders of the learned Single Judge, shall not be reopened
until further orders. It is made clear that, the Appellants are at
liberty to open rowdy sheets/history sheets/suspect sheets if
there is any fresh material in respect of those individuals. Further,
as an interim measure, surveillance of a suspect or an accused
shall be made in accordance with the provisions of the Standing
Orders. Summoning of an accused or any person to the Police
Station should only be on a prior notice issued in accordance with
the provisions of law/order.
23. It is needless to mention that the Police shall not indulge in
visiting the houses of the suspect/accused during night time,
except to execute the order of arrest or apprehend the
suspect/accused if he is required in any crime registered or if it is
permissible under any law or statue. Collection of finger prints 15
etc., shall be in accordance with the procedure established by law,
as held by the learned Judge.
________________________ C. PRAVEEN KUMAR, J
_____________________ B. SYAMSUNDER, J Date: 12.09.2022 SM...
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HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
HON'BLE SRI JUSTICE B. SYAMSUNDER
I.A. NO. 1 OF 2002 IN WRIT APPEAL NO. 674 of 2022 (Per Hon'ble Sri Justice C. Praveen Kumar)
Date: 12.09.2022
SM
