Sandesh Shivaji Jedhe vs Union Of India And Ors
2023 Latest Caselaw 590 Bom

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       Digitally
       signed by
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       TRUSHA
TRUSHA TUSHAR
TUSHAR MOHITE                       CRIMINAL APPELLATE JURISDICTION
MOHITE Date:
       2023.01.21
       10:41:22
       +0530

                                   PUBLIC INTEREST LITIGATION NO. 1 OF 2023

                    Sandesh Shivaji Jedhe                         ..... Petitioner

                             Vs.

                    Union of India and Ors.                       ..... Respondents


                    Mr.Viquar Rajguru a/w Mr.Sadique Ali i/b Mr.Aditya S. Navpute for
                    the Petitioner

                    Mrs.A.S.Pai, P.P. for the State

                    Mr.Ashish Chavan a/w Mr.Zishan Quazi and Mr.Manoj Borkar for
                    the Respondent Union of India

                    Mr.Rafique Dada, Sr.Advocate a/w Mr.Mustafa Doctor, Sr.Advocate
                    a/w Mr.Suhail Nathani a/w Mr.Dinesh Pednekar a/w Mr.Swapnil
                    Gupte a/w Mr.Hrishekesh Shukla a/w Ms.Shubhangi Khandelwal i/b
                    M/s.Economic Laws Practice for Respondent no.6

                    Mr.Abad Ponda, Sr.Advocate a/w Mr.Suhail Nathani a/w
                    Ms.Shubhangi Khandelwal a/w Ms.Dhruvee Patel i/b M/s.Economic
                    Laws Practice for Respondent no.7


                                             CORAM:     S.V.GANGAPURWALA, ACJ &
                                                        SANDEEP V. MARNE, J.

                                             DATED :    JANUARY 17, 2023

                    P.C.

                    1        The Petitioner seeks directions against Respondent nos.4 and

5 to incorporate the offence punishable under Section 304 part II of

the Indian Penal Code, 1860 instead of section 304-A of the Indian

Penal Code, 1860 in the First Information Report bearing 0214

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dated 05.11.2022 registered by Kasa Police Station, Palghar against

Respondent no.7. He further seeks directions to incorporate section

109 read with section 304 part II of the Indian Penal Code, 1860 in

the said FIR and further directions.

2 The learned Counsel for the Petitioner submits that the

Respondent no.7 was guilty of dangerous driving which led to the

death of two co-passengers on or about 04.09.2022. He would

further submit that the Petitioner has filed the present Public

Interest Litigation on the basis of information received. The

Petitioner is espousing the cause of death caused by the dangerous

driving by Respondent no.7. The learned Counsel submits that the

Public Interest Litigation is maintainable. To substantiate his

contention, he relies on the judgment in the case of Subramany

Swamy and Ors. vs. Raju1 . The learned Counsel submits that some

of the averments made in the petition were based on the press

reports and some on confidential information.

3 According to the learned Counsel for the Petitioner, the law

enforcement machinery is adopting dual standards; one for

influential persons and another for poverty stricken persons.

4        Mr.Rafiq Dada, the learned Senior Advocate for Respondent


1   (2013) 10 SCC 465

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no.6 submits that the present PIL is not maintainable and deserves

to be dismissed with costs. The learned Senior Advocate relies upon

the judgment of the Sakiri Vasu vs. State of Uttar Pradesh and

Others2 and another judgment of the Apex Court in the case of

Sudhir Bhaskarrao Tambe vs. Hemant Yashwant Dhage and Others3.

5 Mr.Ponda, the learned Senior Advocate for Respondent no.7

submits that the forensic report is placed on record which belies the

contention of the Petitioner. He would submit that the forensic

report clearly suggests that there was nil Alcohol present. The

learned Senior Counsel relies upon the judgment of the Apex Court

in the case of Iffco Tokio General Insurance Company Limited vs.

Pearl Beverages Limited 4.

6 We have considered the submissions. It appears that the

Petitioner, without substantive knowledge of the facts, has

presented this PIL. At page 33 clause (b) it is stated that the blood

samples of Respondent no.7 were not collected as soon as possible to

check if she was in an intoxicated state or not. Upon being

confronted, the learned Counsel for the Petitioner accedes to the

fact that the said statement may not be in tune with the actual facts

on record.

2   (2008) 2 SCC 409
3   (2016) 6 SCC 277
4   (2021) 7 SCC 704

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7        When the petition is being filed, the pleadings are on oath. The

pleadings have to be responsible and the same cannot be casual or

wanton pleadings. The courts rely upon the pleadings. The

pleadings relating to drunk driving of Respondent no.7 and about

she allegedly drinking alcohol on a night prior to the incident till 11

p.m. on 03.09.2022 at Cafe Panama, are not supported by any

evidence on record. When the petition is to be filed in the court, the

facts are to be substantiated, more particularly, when the PIL is

being filed.

8 The Petitioner is not in know of the facts personally nor he is

remotely concerned with the incident. In such a case, the present

PIL ought not to have been filed and that to on the basis of such loose

statements. The charges are to be framed by the Magistrate. The

charge sheet is already filed before the Magistrate.

9 We do not find any public interest involved in the present PIL.

10 The Apex Court in the case of Sudhir Bhaskarrao Tambe

(Supra) observed thus:

"2. This Court has held in Sakiri Vasu v. State of U.P. & Others, reported in AIR 2008 SC 907, that if a person has a grievance that his F.I.R. has not been registered by the police, or having been registered, proper investigation is not being done, then the remedy of the aggrieved person is not to go to the High Court under Article 226 of the

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Constitution of India, but to approach the concerned Magistrate under Section 156(3), Cr.P.C. If such an application under Section 156(3), Cr.P.C. is made and the Magistrate is, prima facie, satisfied, he can direct the F.I.R. to be registered, or if it has already been registered, he can direct proper investigation to be done which includes in his discretion, if he deems it necessary, recommending change of the Investigating Officer, so that a proper investigation is done in the matter. We have said this in Sakiri Vasu's case because what we have found in this country is that the High Courts have been flooded with writ petitions praying for registration of the first information report or praying for a proper investigation.

3. We are of the opinion that if the High Courts entertain such writ petitions, then they will be flooded with such writ petitions and will not be able to do any other work except dealing with such writ petitions. Hence, we have held that the complainant must avail of his alternate remedy to approach the concerned Magistrate under Section 156(3), Cr.P.C. and if he does so, the Magistrate will ensure, if prima facie he is satisfied, registration of the first information report and also ensure a proper investigation in the matter, and he can also monitor the investigation."

11 We find the present PIL to be without any substance and merit

and without involving public cause.

12 In light of that, PIL is dismissed with costs. Costs in the cause.

(SANDEEP V. MARNE, J)                        (ACTING CHIEF JUSTICE)




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