Delhi High Court
Sunita Rani vs Ravinder Kumar & Ors. on 16 August, 2018
$~7
IN THE HIGH COURT OF DELHI AT NEW DELHI
Decided on:- 16th August, 2018
+ CRL. M.C. 3242/2015
SUNITA RANI ..... Petitioner
Through: Mr. Mukesh Gupta & Mr. P.S.
Rana, Advs.
versus
RAVINDER KUMAR & ORS. ..... Respondents
Through: Mr. Sumit Choudhary & Ms.
Aakansha Bansal, Advs. for R-1
& 2.
Mr. Mukesh Kumar, APP for
the State with SI Karamvir, PS
Narela.
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
ORDER (ORAL)
1. By order dated 22.07.2013, the Metropolitan Magistrate brought
the curtain down on the criminal case initiated by the petitioner. The
said order was challenged before the court of Sessions invoking its
revisional jurisdiction by filing petition (CR.No.07/2014) but having
been upheld by order dated 01.12.2014. The petitioner consequently
has come up to this Court praying for exercise of its inherent power
under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.)
and Article 227 of the Constitution of India for setting the said orders
at naught and reviving the proceedings before the courts below.
2. The trial court record was called for in terms of the directions in
the previous order. The private party respondents, against whom the
criminal action is sought, were duly noticed and have appeared
through counsel.
3. On perusal of the record of the criminal case, it is found that the
Metropolitan Magistrate has not approached the proceedings arising
out of the criminal complaint of the petitioner properly or in
accordance with law. This would need interference by this Court.
The reasons may be elaborated hereinafter.
4. The petitioner had filed the criminal complaint on 30.04.2007
alleging offences punishable under Sections
420/415/467/468/471/474/506 read with Sections 120 B and 34 of
Indian Penal Code, 1860 (IPC) having been committed by the private
party respondents qua the land in respect of which the petitioner
(complainant) claims to be the owner on the strength of Sale deed
dated 08.12.1999 duly registered and executed by Radhey Shyam.
The complainant had prayed primarily for directions to the police to
investigate in terms of Section 156 (3) Cr.P.C. and, in the alternative,
for the Magistrate to take cognizance, hold inquiry and issue
summons. The complaint was registered as criminal case 688/1/2007.
The prayer under Section 156 (3) Cr.P.C, was considered and, by
order dated 26.05.2007, the Metropolitan Magistrate recorded the
view that it would be appropriate that an action taken report (ATR) be
called for from the station house officer (SHO) of police station
Narela with regard to the complaint dated 16.05.2006 that had statedly
been earlier submitted by the complainant with the police. The ATR
was submitted and considered. Finally, by order dated 23.10.2007, the
Metropolitan Magistrate directed the first information report (FIR) to
be registered and directed the SHO to carry out the investigation.
Pursuant to the said order, FIR No. 618/2007 was registered in police
station Narela on 29.11.2007 for investigation into offences
punishable under Sections 420/468/469/471 IPC.
5. Having directed the police to register the FIR and carry out
investigation on the criminal complaint, the role of the court of
Metropolitan Magistrate at that stage was over. There was no
occasion for the criminal complaint to be kept alive or for periodic
reports of the investigation to be called for. It appears, the
Metropolitan Magistrate forgot the letter and spirit of the provision
contained in Section 210 Cr.P.C. in terms of which any action on his
part on the criminal complaint was inhibited so long as investigation
by the police was in progress. Even otherwise, it is trite that once the
FIR had been registered under Section 154 Cr.P.C., the Metropolitan
Magistrate ordinarily had no occasion to interfere in investigation
unless a special case for this was made out. His role would re-
commence once the investigation was complete and report under
Section 173 Cr.P.C. - whatever shape it takes - was submitted.
6. Be that as it may, a report dated 12.05.2009 under Section 173
Cr.P.C. was submitted by SHO police station Narela before the
Magistrate seeking cancellation of the case. Though the report had
been prepared in May, 2009, it was actually presented on 19.05.2011,
that too after duress processes had been issued against the
investigating officer by the Metropolitan Magistrate who had
continued to insist on status reports to be submitted.
7. On the day, the cancellation report was filed the complainant
was represented through counsel. He filed protest petition against the
cancellation report on 27.11.2011.
8. The cancellation report in light of the protest petition came up
for consideration on 19.01.2012. The Metropolitan Magistrate passed
a detailed order recording dis-satisfaction with the investigation that
had been carried out, opining that the matter required "further
investigation". He delineated some of the grounds which required to
be covered in such further investigation. By the order dated
19.01.2012 while directing further investigation, the concerned
Deputy Commissioner of Police was called upon to depute an
investigating officer for such purposes. Thereafter, once again the
matter arising out of the criminal complaint was kept alive, the
Magistrate insisting on compliance report(s).
9. Some status reports were filed eventually leading to report dated
31.05.2013 having been submitted by Inspector (ATO) of police
station Narela through Additional Deputy Commissioner of Police
(Outer District). This report dated 31.05.2013 only narrated very
cryptically, and in brief, certain facts that had been found out upon
inquiry, this with reference to the directions in the order dated
01.05.2013. The investigating agency in this report dated 31.05.2013
did not even indicate what was its final view in the matter vis-a-vis the
allegations made by the complainant against the private party
respondents.
10. Concededly no fresh report under Section 173 Cr.P.C. was
submitted. The Metropolitan Magistrate also failed to remember that
upon the previous cancellation report having been rejected by the
order dated 19.01.2012, there was no fresh report under Section 173
Cr.P.C. brought before him for fresh consideration. Thus, in effect, he
proceeded to re-consider the previous report described as "cancellation
report" and accepted the same by the impugned order dated
22.07.2013 it having later merged in the order of the revisional court
dated 01.12.2014.
11. The procedural lapses which are vivid in the above approach to
the matter by the courts below vitiate the entire process after the order
dated 19.01.2012. Consequently, the impugned order dated
22.07.2013 of the Metropolitan Magistrate and dated 01.12.2014 of
the revisional court are hereby set aside.
12. Given the lackadaisical approach of the local police to the
investigative process in the case at hand, this court deems it
appropriate to direct the Commissioner of Police to entrust the
"further investigation", as had been ordered by the Metropolitan
Magistrate on 19.01.2012, to a superior investigating agency. Given
the fact that the process of further investigation has not been
completed in accordance with law, there would be no occasion to keep
the criminal complaint alive. Yet, given the delay which has
occasioned, it would be necessary that the investigative process does
not suffer from any further laxity hereafter. The Commissioner of
Police, consequently, is further directed to ensure that the
investigation by the superior agency to which he chooses to entrust the
matter in terms of these orders completes the process at the earliest,
preferably within six months of this order.
13. The report of further investigation when presented, shall be
considered by the concerned magisterial court after due notice to the
petitioner (complainant).
14. With these directions, the petition is disposed of.
15. Dasti under the signatures of Court Master.
R.K.GAUBA, J.
AUGUST 16, 2018
nk
