Delhi High Court
Court On Its Own Motion vs Inspector Devendra Rathi on 14 August, 2018
#102
IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 14.08.2018
CCP (REF) 2/2016
COURT ON ITS OWN MOTION ..... Petitioner
versus
INSPECTOR DEVENDRA RATHI ..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr. Gautam Narayan, Advocate (Amicus Curiae with Ms. Shivani Gij,
Advocate
For the Respondent : Ms. Shradha Karol, Advocate along with Respondent-in-Person
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
JUDGMENT
SIDDHARTH MRIDUL, J (ORAL)
1. The present Reference for Contempt was preceded from the Court of
Mr. Ajay Kumar Malik, learned Metropolitan Magistrate, Central-04, Tis
Hazari Courts, Delhi.
2. The Reference was predicated on the violation of the order dated
19.01.2016, whereunder it had been recorded that Inspector Devendra Rathi,
Station House Officer Police Station-Sarai Rohilla, at the relevant time, had
failed to comply with the directions, issued by the Court vide order dated
15.01.2016, to register an FIR within 24 hours. It is also founded on a
subsequent order dated 08.02.2016, on the footing that respondent No.1,
upon registering an FIR, in terms of the earlier direction, had failed to
mention the name of the accused therein.
3. The learned Metropolitan Magistrate had initially made the Reference
for the institution of criminal contempt in the present proceedings, but it has
been registered as a civil contempt on the directions of Hon'ble the Chief
Justice, acting in administrative capacity.
4. Having heard the learned amicus curaie, as well as, learned counsel
appearing on behalf of the parties, and perused the record, there are two
questions that need to be answered in the present proceedings:-
"(i) Whether the respondent No.1 disobeyed a specific
direction of the concerned court; and
(ii) Whether the disobedience was willful.
5. Insofar as, the first issue is concerned, it is observed that upon a
direction issued by the learned Metropolitan Magistrate, in this behalf, an
FIR was registered, albeit belatedly. The learned Metropolitan Magistrate
has made the subject Reference, predicated on the refusal by the respondent
No.1 to register the said FIR against a particular individual.
6. In this behalf, it is trite to state that, investigation and registration of
an FIR, is within the exclusive jurisdiction of the Investigating Officer or the
Station House Officer, as the case may be, and the Courts' do not, in the
normal circumstances, direct the registration of an FIR against a specific
individual.
7. In that view of the matter, the respondent No.1 cannot be said to have
violated a lawful direction of the concerned Court.
8. Insofar as, the other issue is concerned, even assuming for a moment
that the refusal by respondent No.1 to register the subject FIR against a
particular individual was violative of a direction of the learned Metropolitan
Magistrate, I am of the view that keeping in mind the legal position, as
elaborated hereinabove, and in the peculiar facts and circumstances of the
case, the violation, if any, was not willful.
9. In view of the foregoing, the present Contempt Reference is closed
and notice for contempt is discharged.
10. I would be failing in my duty, if I do not place on record my
appreciation for the assistance rendered by Mr. Gautam Narayan, Advocate,
learned Amicus Curiae, as well as, Ms. Shradha Karol, learned counsel
appearing on behalf of respondent No.1.
11. The Contempt Reference is accordingly disposed of.
SIDDHARTH MRIDUL
(JUDGE)
AUGUST 14, 2018
dn
