Shri Kadar Sattar Solanki vs The State Of Maharashtra & Others
2012 Latest Caselaw 416 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                             
                      CRIMINAL APPELLATE JURISDICTION
                  CRIMINAL WRIT PETITION NO. 2515 OF 2012




                                                     
     Shri Kadar Sattar Solanki.                     ..   Petitioner
            Vs
     The State of Maharashtra & Others.             ..   Respondents




                                                    
            -
     Shri Ganesh Gole for the Petitioner.
     Shri V.B. Konde-Deshmukh, APP for the State/Respondent.
            -




                                        
                         ig             CORAM  : A.S. OKA & S.S. SHINDE, JJ 
                       
     DATE ON WHICH SUBMISSIONS WERE HEARD :           23RD NOVEMBER, 2012


     DATE ON WHICH JUDGMENT IS PRONOUNCED:            30TH NOVEMBER, 2012
      
   



     JUDGMENT ( PER A.S. OKA, J )

1. Rule. The learned APP waives service for the Respondents.

Taken up for final hearing. Heard learned counsel appearing for the

Petitioner and the learned APP for the Respondents.

2. We have perused the reply dated 12 th October, 2012 filed

by Dr. Sandip Gulabrao Pakhale, Assistant Commissioner of Police,

Bhiwandi (West) Division, Bhiwandi, Thane.

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3. The case of the Petitioner is that earlier he was a practicing

Advocate. Now the Petitioner is serving as the Municipal Secretary of

the Bhiwandi Nizampura City Municipal Corporartion. On 21 st June,

2012, the Petitioner was plying his scooter. At about 5.45 p.m., the

Petitioner reached a place known as Dhamankarnaka at Bhiwandi.

The second Respondent who is the police constable came there and

instructed the Petitioner to stop the vehicle. The second Respondent

wanted to check his driving licence and documents of registration of the

vehicle. It is alleged that the Petitioner informed the second

Respondent that by mistake, he has kept the driving licence at his

residence and he offered to give the licence number. It is alleged that

the second Respondent abused the Petitioner and raised his hand to

assault the Petitioner. It is alleged that the Petitioner avoided the blow.

At that time, the third Respondent came to the spot and informed the

second Respondent to take the Petitioner to the police station and

register a case against him.

4. It is alleged that the Petitioner was directed to park his

scooter on the side of the road and key of the scooter was snatched by

the second Respondent from the Petitioner. It is alleged that the

Petitioner was forced to sit on a motor-cycle of a police officer. The

Petitioner was taken to Bhiwandi City Police Station. When he

requested the fourth Respondent, an officer attached to the said police

station to accept the oral complaint about a rude behaviour of the

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second Respondent, the fourth Respondent instructed the second

Respondent to detain the Petitioner in a room. The second Respondent

pulled the Petitioner by holding his collar and abused him. It appears

that the Petitioner attempted to contact Senior Inspector of Police,

Bhiwandi City Police Station, who was on leave. It is alleged that the

fifth Respondent got enraged and out of vengeance, he directed that an

offence should be registered against the Petitioner.

5.

It is alleged that the Petitioner was kept in a room in the

company of the other accused. The fan in the said room was switched

off and the Petitioner was instructed not to leave the said room. It is

alleged that at 7.05 p.m, the Petitioner requested the second and fourth

Respondents to permit him to leave the room for offering Namaz. The

said request was turned down. At about 8.00 p.m., an Advocate friend

of the Petitioner came to the police station and met him in the police

lock-up. Though he tried to submit an application for bail to the fourth

and the fifth Respondents, the application was not accepted. It is

alleged that the fourth Respondent directed the Petitioner's Advocate

Shri Patil to deposit a cash amount of Rs.3,000/-. Only after deposit of

the said amount, the Petitioner was released and allowed to go. It is

submitted that though a representation was made to the seventh

Respondent Commissioner of Police on 22 nd June, 2012 for redressal of

his grievances, there is no response from the seventh Respondent.

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6. The contention of the Petitioner is that he was illegally

picked up and detained by the police officers of Bhiwandi City Police

Station thereby violating his fundamental right under article 21 of the

Constitution of India. Learned counsel appearing for the Petitioner

submitted that apart from directing initiation of disciplinary

proceedings, the Respondents may be penalised by awarding costs. He

invited the attention of the reply filed by Dr. Sandip Gulabrao Pakhale.

He placed reliance on a decision of the learned Single Judge in the case

of Shri S.R. Chitnis v. The State of Maharashtra dated 22 nd August, 2008

in Criminal Writ Petition No.672 of 2003 and submitted that the

demand and acceptance of Rs.3,000/- is illegal. The learned APP

produced for perusal of the Court the relevant file. He urged that there

is no illegality committed and an offence under Section 112 read with

Section 117 of the Bombay Police Act, 1951 has been registered against

the Petitioner. He pointed out that various offences under the Motor

Vehicles Act, 1988 along with an offence punishable under Section 186

of the Indian Penal Code have been registered against the Petitioner.

He submitted that there is no illegality committed by the police.

7. We have carefully considered the submissions. We have

perused the affidavit-in-reply and the file produced by the learned APP.

We have already narrated the material averments in the Petition in

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earlier part of the judgment. It will be necessary to make a reference to

what is set out in Paragraph 2 of the affidavit-in-reply of Dr. Sandip

Gulabrao Pakhale, which reads thus:-

"2. On 21.06.2012 the officers and men of Bhiwandi Town Police Station organized Nakabandi at

Dhamankar Naka for checking of motor vehicles. At about 17.45 hrs., the Petitioner, who was riding on Activa Scooter, was stopped by Police Head Constable No.146 Pirjade and asked for his driving license and

documents of the vehicle. The Petitioner did not have driving license and document of the vehicle. The

Petitioner became furious and started shouting loudly and diverting the attention of public at him and he behaved with police in rude manners and used filthy

language and he misbehaved with intent to provoke a breach of peace in a public place and used abusive and insulting words to police officers and men who were performing their lawful duties. Hence, the Petitioner

was brought to the Police Station and the offence were registered against him under Section 112 r/w 117 of

Bombay Police Act, under Section 130(1), 177 r/w 130(3) 177 r/w 21(17), 177, 158 r/w 177 of Motor Vehicles Act, and under Section 186 of I.P.C. and the Petitioner was asked to deposit the bail amount and he

was asked to arrange for the cash security. He was allowed to go after depositing cash of Rs.3,000/-. He was given the receipt to that effect and was asked to remain present in the J.M.F.C. Court No.1 Bhiwandi tomorrow. On next date i.e. 22.06.2012 the

Petitioner was chargesheeted in 1st Court of J.M.F.C. Bhiwandi, he did not attend the Court and the matter is subjudice. The Petitioner was called by me for several times for enquiring into his allegation made against police officers and men but he did not turn up. He attended my office only after the direction of this Hon'ble Court."

(Underline supplied)

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8. It is not in dispute that the alleged offences against the

Petitioner are bailable offences and on a specific query made by this

Court, the learned APP on instructions stated that the Petitioner was

never arrested and that as the offences were to be registered against

him, he was taken to the police station.

9. It will be necessary to make a reference to the Entry No.58

in Station Diary made at 19.05 hours on 21 st June, 2012. It is

recorded therein that when the second Respondent stopped the

Petitioner and called upon him to produce driving licence and

documents of registration, he declined to produce the documents and

stated that the second Respondent may do whatever he likes. It stated

that he obstructed Respondent No.2 in discharge of his duties. Even

the said entry does not record that the Petitioner was arrested or was

brought to the police station. It merely records that the offences have

been registered against the Petitioner. At about 19.50 hours at Sr.

No.64, another entry of the said incident is made. A specific statement

allegedly made by the Petitioner after documents were demanded from

him has been reproduced in the said entry though the same does not

find place in the earlier entry. The said entry records that Head

Constable Pirzade directed that the Petitioner should be taken to the

Police Station for prosecuting him. It is specifically recorded that a

receipt was issued of the deposit taken from the Petitioner and was

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informed to remain present in the Court. Thus, the Station Diary notes

that a deposit of Rs.3,000/- was taken from the Petitioner. It does not

refer to any bail amount paid by the Petitioner. The statements made

in Paragraph 2 of the affidavit of Dr. Sandip Pakhale alleges that a sum

of Rs.3,000/- was taken as a cash security. The receipt which is on

record in the sum of Rs.3,000/- does not record that the amount was

paid either as cash bail amount or by way of deposit. Though a

statement on oath has been made in the affidavit that the Petitioner was

called upon to deposit the bail amount and that he has deposited the

cash bail amount of Rs.3,000/-, there is no such entry in the Station

Diary. On the contrary, the Station Diary does not refer to any cash bail

but it refers to a deposit made of a sum of Rs.3,000/-. Thus, the

statement that the sum of Rs.3,000/- was paid by way of cash security

was not borne out from the Station Diary and the said statement in the

affidavit appears to be factually incorrect. The contemporaneous entry

made in the Station Diary that the sum of Rs.3,000/- was paid by way

of deposit will have to be accepted. No provision of law could be shown

to us by the learned APP which empowers such deposit to be demanded

and accepted. Therefore, the action of demanding a deposit of

Rs.3,000/- and accepting the same is patently illegal.

10. Paragraph 2 of the Affidavit of Dr. Sandip Gulabrao Pakhale

specifically records that the Petitioner was brought by the second

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Respondent to the police station. When we made a specific query as to

under what provisions of law, the Petitioner was forcibly taken to the

police station without arresting him, the learned APP could not point

out any such specific provision. There was no summons issued by the

police to the Petitioner calling upon the Petitioner to remain present in

the police station. Thus, neither the power conferred by the Bombay

Police Act, 1951 to arrest without warrant was exercised nor

appropriate process was issued for procuring presence of the Petitioner

at the police station.

11. The factual scenario which emerges based on virtually

admitted factual position is that the Petitioner was illegally forced by

the Police to come to Bhiwandi City Police Station. There was no

authority vesting in the police to take deposit of Rs.3,000/-. Though in

the reply filed by Dr. Sandip Gulabrao Pakhale, Assistant Commissioner

of Police, Bhiwandi (West) Division, Bhiwandi, Thane, a case is made

out that the Petitioner was asked to deposit bail amount and he was

allowed to go after depositing cash in the sum of Rs.3,000/-, the

contemporaneous record in the form of Station Diary shows that what

was accepted was not the cash bail but was a deposit. It is more

pertinent to note that there is no entry made in the Station Diary that

the Petitioner was arrested. The entry at Sr. No.64 merely records that

the deposit was taken from the Petitioner and he was asked to remain

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present in the Court. Therefore, the sum of Rs.3,000/- cannot be the

cash bail amount. The Petitioner was illegally forced to deposit the said

amount with the police.

12. The Petitioner has not sought any compensation or refund

of the sum of Rs.3,000/-. The Petitioner has sought a direction to

initiate inquiry against the erring police officers on the basis of the

complaint dated 22nd June, 2012 submitted by the Petitioner. As far as

the prayer for registration of offence against the police officials is

concerned, we cannot issue a writ of mandamus and remedies under

the Code of Criminal Procedure, 1973 will have to be kept open.

However, what is established is that the Petitioner was illegally brought

to the police station without arresting him and he was forced to deposit

a sum of Rs.3,000/-. For this illegality, an inquiry will have to be held.

We, therefore, propose to direct the seventh Respondent Commissioner

of Police, Thane to appoint any Joint Commissioner of Police or

Additional Commissioner of Police for holding a preliminary inquiry

into the conduct of the concerned police officers/police constables

attached to Bhiwandi City Police Station. On the basis of the report of

the preliminary inquiry, further action, if any, will have to be initiated.

13. Considering the gross illegality committed by the police,

this is a fit case where the State of Maharashtra should be saddled with

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costs quantified at Rs.15,000/-. It is for the State of Maharashtra to

recover the said amount from the erring officers, if permissible, in

accordance with law.

14. Hence, we dispose of the Petition by passing the following

order:-

ORDER :

(a) We direct the seventh Respondent-Commissioner of

Police, Thane to nominate any Joint Commissioner

of Police or Additional Commissioner of Police to

hold a preliminary inquiry into the conduct of the

concerned police officers/police constables attached

to Bhiwandi Town Police Station as regards the role

played by the said police officers/police constables

in committing illegalities as held in this Judgment;

(b) The preliminary inquiry shall be concluded within

a period of six weeks from today;

(c ) A report on the preliminary inquiry in a sealed

envelope shall be produced before this Court on 28th

January, 2013;

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                 (d)         On the basis of the conclusions in the preliminary 

inquiry, the seventh Respondent shall take steps in

accordance with law;

(e) The first Respondent shall pay costs quantified at

Rs.15,000/- to the Petitioner on or before the 25 th

January, 2013;

(f) ig For reporting compliance, the Petition shall be fixed

on 28th January, 2013 under the caption of

"Directions".

      ( S.S. SHINDE, J )                                      ( A.S. OKA, J )