Delhi High Court
Vishalakshi Goel vs Union Of India And Anr. on 11 December, 2019
$~14.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11th December, 2019
+ W.P.(C) 6183/2018 & C.M.No.50724/2019 (for intervention)
VISHALAKSHI GOEL ..... Petitioner
Through: Petitioner in person with
Ms.Kamakshi Garg, Mr.Armaan Gupta, Advs.
Versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mrs.Suparna Srivastava, CGSC with
Ms.Nehul Sharma, Adv. for R-1.
Mr.Naushad Ahmed Khan, ASC for GNCTD.
Mr.Nizamuddin Pasha, Mr.Izafeek Ahmad,
Mr.Bharat Gupta, Advs. for the intervenor.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
: D. N. PATEL, Chief Justice (Oral)
1. This public interest has been preferred with the following prayers:-
"a) Direct the Commissioner of Delhi police and his
officers not to put the mandate of using Urdu and
Persian Words in the entire F.I.R. (First
Information Report).
b) Direct the Commissioner of Delhi police and his
officers to use simple Hindi or English language
(or any language suitable to the parties of the
case) in the whole of the F.I.R., so that it can be
comprehended to entire public at large (especially
the concerned parties) OR replace the entire
formal text with comprehensive columns just like
other parts of the F.I.R.."
2. Having heard the learned counsel for the parties and looking to the
facts and circumstances of the case, it appears that the respondents are using
several archaic Urdu and Persian words in registering the First Information
Reports ('FIRs') under the Code of Criminal Procedure, 1973. List of such
words have been mentioned in our orders dated 7th August, 2019 and 25th
November, 2019. For ready reference, these two orders are extracted
hereinbelow:-
Order dated 7th August, 2019
"1. The petitioner who is appears in person has taken this
Court to the list of Persian as well as Urdu words frequently
and commonly used by the police themselves while narrating
incidents in the FIRs and normally at the end of the FIR. The
list of such words are as under:-
"Insaad jarayam - Prevention of crime
Majroob - Injured
Imroz - Today
Inkashaf - Disclosure
Musammi - Mr/Ms
Mustaba - Suspect
Adam pata - Untraceable
Muddayi - Complainant
Muddala - Accused
Tameel - Execution
Aala-a-qatal - Murder weapon
Taftish - Investigation
Daryaft - Plea
Hasab jabta - As per law
Missal - File
Tarmeem - Amendment
Ishtagassa - Petition"
2. Learned counsel for the petitioner has also taken this
Court to following sentences of one of the FIRs registered
under Section 154 of the Code of Criminal Procedure, 1973:-
" ीमान DO साहब थाना स ी e.Mh, िद ी बकार सरकार िनवे दन है मन SI Dks
Crime Women Cell/North Distt. ls ekSlqy gksus ij vQljku ckykds
vkns"k vuqlkj U/S 498/A/406/34 IPC dk ljtn gksuk ik;k tkrk gS
fygktk rgjhj gtk cxtZ dk;eh eq0 nj jft0 djds ckgqDe SHO lkgc
rQrh"k gokys SI Ramphal lkgc fd tk;"
3. Learned counsel for the petitioner has also taken this
Court to page No.71 of the writ petition which is also one of the
sample FIRs which is more in Urdu than in Hindi language.
The same reads as under:-
4. FIR should be in words of the complainant. Too much
flowery language, the meaning of which is to be found out
with the help of dictionaries, is not to be used in the FIRs.
Moreover, the police officers are working for the common
public at large and not always for those who are Doctorate
degree holders in Urdu, Hindi or Persian languages. As far as
possible, simple words are to be used in the FIRs.
5. We, therefore, direct the Commissioner, Delhi Police to
explain whether these words used in the sample FIRs
mentioned in the memo of this writ petition, are of the
complainant or of the police personnel. We also direct the
Commissioner, Delhi Police to file an affidavit indicating as to
why they are using such type of words which are not spoken by
the concerned complainant. The affidavit shall be filed before
the next date of hearing.
6. List on 25th November, 2019."
Order dated 25th November, 2019
"1. Counsel for the respondent No.2 submitted that the
Deputy Commissioner of Police, Legal Cell, Police
Headquarter, Delhi has already issued a Circular dated 20th
November, 2019 regarding use of simple words instead of Urdu
and Persian words while recording the FIR. Detailed list of
Urdu words being used in FIR with their respective translation
in Hindi and English at page No.109 annexed with Circular
dated 20th November, 2019 read as under:
म सं. उद ू श द हं द श द अं ेजी श द
1. अहम वशेष Special
2. अदम पता जसका पता ना चले Untrace
3. मुज रम अपराधी Culprit
4. अदम शना त जसक पहचान न हुई Unidentified
हो
5. मािनंद बाला बाला ऊपर As above
6. अफसरान बाला उ च अिधकार Senior Officers
7. अरसाल तुत है Submitted
8. अकब पीछे Behind, back
9. ओहदा पद Rank
10. असिलयत वा त वकता, स चाई Reality
11. इकबाल वीकार Confession
12. इकरार वचन, वायदा Promise
13. इ ला सूचना Information
14. इं तकाम बदला लेना Revenge
15. इलज़ाम आरोप Charge
16. इं सतगासा प रवाद, िशकायत Complaint
17. इं तज़ाम बंध करना, बंदोब त Arrangement
18. इं सदाद कायवाह िनवारक कायवाह Preventive
action
19. इ तहार-शोर-ए-गोगा इ तेहार शोरे -गोगा Hue and Cry
Notice
20. कलमबंद बयान िलखना Writing
Statement
21. का बल द त अ दाजी सं ेय अपराध Cognizable
Offence
22. कायमी बनाना, दज करना जैसे To lodge
मुक ा दज करना
23. खदमत सेवा म Submitted
24. खाना तलाशी घर इ या द क तलाशी House
25. गुज़ा रश िनवेदन Request
26. गु तगू बातचीत Conversation
27. िगरोह गग, दल, अपरािधय का Gangs
िगरोह
28. ग़ैर आबाद जसमे कोई न रहता हो Deserted
29. च मद द आँख दे खा Eyewitness
30. ज़ेर-ए-तफतीश अनुसंधानाधीन Under
Investigation
31. ज़ैल िन न Following
32. सज़ा याफता सज़ा काट चुका य Ex Convict
33. जेब तराशी जेब से पैसा चोर करना Pick Pocketing
34. ज़ा हर बतलाना, प Express
35. तसद क स या पत Attested
36. तहर र लेख Article
37. तलब बुलाना Summon
38. तेज़धार हिथयार पैना हिथयार Sharp Weapon
39. ता लुक संबंध Relation
40. तामील पालना Compliance
41. ततीमा अित र Supplementary
42. तफतीष अनुसंधान Investigation
43. द तावेज़ िल खत साम ी जो Document
माण के प म योग
क जा सके
44. द तख़त ह ता र Signature
45. दरया त पूछताछ Enquiry
46. दु त ठक Right, Ok
47. हालात दशा Condition
48. ढोर पशु Animal
49. पत चाह म चौथी ित Fourth Copy
50. फ़ज़ूल बेकार, वा हयात Waste
51. फद ि , सूची List, Memo
52. फ़द बरामदगी बरामद होने वाले सामान Recovery
Memo
क सूची
53. फ़द मकबूज़गी कसी व तु को क ज़े म Seizure Memo
लेने के बारे म िल खत
द तावेज़
54. फ़द हवालगी हवाले करने क सूची Handing over
memo
55. फ़द िशना त पहचान करने क सूची Identification
Memo
56. फ़द इं कशाफ़ दोषी अपराध वीकार Disclosure
Memo
करे वह सूची
57. फ़द िनशानदे ह दोषी कसी थान को Identification
Memo of Place
बतलाए
58. फ़द जामा तलाशी शर र क तलाशी Body Search
59. फांद कर कूदकर By Jumping
60. फ़ेह र त सूची List
61. बदिनयत बुर नीयत Bad Intention
62. बर बयान कथनानुसार As per
statement
63. बा कायदा िनयमानुसार According to
rule
64. बाला उपरो Above
65. बज़ रया ारा By
66. मुरसला िल खत भेजी गई Sent in writing
67. मतब तरतीब से लगाया गया Compile
68. मौका घटना थल Place of
occurrence
69. मन वयं, म I, Myself
70. मुस मी ी Mr.
71. मुस मात सु ी, ीमती Ms.
72. मुजरमान दोषीगण Culprits
73. मु ई िशकायतकता Complainant
74. मुशतबहा जस य पर अपराध Suspicious
करने का शक हो
75. मज़ ब ज़ मी, घायल Injured person
76. मज़कूरा पु ष Male
77. मज़कू रया घायल ी Female injured
78. मुअ ज़ज़ ित त य Famous person
79. मु तसर हालात सं हालात Brief facts
80. मुनािसब उिचत जैसे मुनािसब Appropriate
हदायत
81. मुक मल हालात पूण, पूरा, सारा Entire facts
82. मुफ़ सल हालात पूण ( व तृत हालात) Complete facts
conditions
83. मौज़ूदगी उप थित Present
84. मुलाहज़ा िनर ण घटना थल का Inspection
85. मुखबर गु चर, गु सूचना दे ना Spy, Informer
वाला
86. मस फ य त Busy
87. मवेशी पशु Animal
88. मौसूल ा Received
89. मजमा खलाफ़े कानून व जमाव Unlawful
Assembly
कानून
90. माल मरा का चोर क संप Stolen property
91. मारफत ारा By
92. महफूज़ सुर त Safe
93. मुचलका ब द-प Bond
94. मुरा ना मूल ित, नक़ल True copy
मुता बक असल
95. न द पास Near
96. नकुलात नकल ितयाँ Duplicate
copies
97. नतीजा प रणाम Result
98. नज़र आँख दे खा Without scale
99. नामज़द नािमत By name
100. नज़रबंद रोके रखना, कैद करना Confine,
Detain
101. ना का बले द तअंद असं ेय Non-
Cognizable
ज़ी
102. रोज़नामचा दै िनक डायर Daily Diary
103. रं जश द ु मनी, खु दस Enmity
104. -ब- गवाहा जैल िन निल खत गवाह के In front of
following
सामने witnesses
105. वारदात घटना Incident
106. वायदा मुआफ गवाह दोषी को मा करने का Approver
वचन दे कर गवाह बनाना
107. संगीन अपराध गंभीर अपराध Serious crime
108. श स य Person
109. सह साथी Associate
110. सरज़द घ टत Happened
111. शहादत गवाह Evidence
112. िशना त पहचान Identification
113. ह ब ज़ा ता दं ड या सं हता As per Cr.PC
अनुसार
114. हदायत चेतावनी Caution,
warning
115. हफाज़त सुर ा Security
116. हवालाती वचाराधीन अिभयोग म Under trial
prisoner
कारावास म बंद य
117. ह ब मामूल िमलजुल कर In harmony
118. हु म आदे श Order
119. हुिलया पहचानने यो य Feature
120. हमराह साथ लेना Alongwith
121. ह ब मु त साइल िशकायतकता के As per the
statement of
कथनानुसार complainant
122. हमराह मुलाज़मान साथी कमचार Colleagues
123. अदद केवल Only
124. ज़मनी हज़ा यह जमनी This case diary
125. ज़मनी केस डायर Case diary
126. अज़ तुत Present
127. मुलाक अचानक िमलना Meet suddenly
128. बज़ रये मा यम से, के ारा By
129. बद त मा यम से Through
130. जामातलाशी य गत तलाशी Personal search
131. बकलम खुद अपनी कलम से िलखा Written by self
हुआ
132. गवाहान सा याँ Witnesses
133. बयानात कथन Statement
134. च पा िचपका हुआ Paste
135. च मद द गवाह घटना पर उप थत Eye witness
य
136. जाए तैनाती िनयु क जगह Place of
posting
137. अदमपता जसका पता न चला हो Address not
known
138. सज़ाया ता जसको सज़ा हो गई हो Convicted
139. अदम सज़ा या ता जसको कोई सज़ा न हो Acquitted
140. आगाज़ शु आत Start / Begin
141. मुक मल पूण Complete
142. इ तहार तलाश के िलए पो टर Poster
143. शहादत गवाह Evidence
144. व द पु (का पता) Son of
145. उफ़ उपनाम Alias
146. ज़ म चोट Injury
147. मम रपोट मृ यु जाँच रपोट Post Mortem
Report
148. चु त त पर Prompt, Quick
149. जायज़ उिचत Proper
150. मुम कन संभव Possible
151. नअश लाश Dead body
152. तहवील क ज़ा Possession
153. खानातलाशी थान क तलाशी Search of place
154. बिसलिसला के संबंध म In connection
with
155. मुस मी अमुक य Shri
156. -ब- िन निल खत सा य In the presence
of
(के सम )
157. हरफ-ब-हरफ श दश: Word by word
158. बद तूर िनयमानुसार As per
procedure
159. हालात प र थित Circumstances
160. सालरा म य थ Mediator
161. न शामम मृतक का न शा Sketch of dead
body
162. िशना तशुदा जसके वषय म पूण Identified
जानकार हो
163. अदम शना त जसके वषय म पूण Unidentified
जानकार न हो
164. तामील करना आ ा नोट करना Noted for
compliance
165. बेगार बना पैसे दए काम लेना Unpaid labour
166. खलाफ व , वपर त Against
167. द ती हाथ हाथ By hand
168. मशवरा सलाह Consult
169. गैर कानूनी कानून के व Against law,
Illegal
170. मल कयत वािम व Ownership
171. बेशक मती मू यवान Valuable
172. असलाह हिथयार, यं Weapon
173. नाजायज़ अवैध (कानून के व ) Illegal
174. मुक मात अिभयोग Accusation
175. द ल दे ना बीच म टोका टाक Interfere
करना
176. दखलंदाज़ी बना कसी वजह से Interference
िशरकत करना
177. फ रयाद िशकायत करने वाला Complainant
178. ग त पहरा करना Patrollling
179. तहत अनुसार According to
180. ताईद पु करना (समथन Ascertain
करना)
181. मंज़ूरशुदा वीकृ त Sanctioned
182. इ फाक संयोग Coincidence
183. एतराज़ आप Objection
184. ज़ त करना क ज़े म लेना Seize
185. जदोजहद संघष Struggle
186. द तखत ह ता र Signature
187. आदतन अपराधी बार बार अपराध करने Habitual
offender
वाला
188. पैमाइश नापतोल करना Measurement
189. मजबून वषय Facts
190. वा हश इ छा Wish
191. परवाना ठजाजतनामा, िल खत Permission
letter
आदे श
192. कशमकश खींचा तानी Pulling
193. मुला ज़म कमचार Employee
194. शामलात सभी का ह सा Joint share
195. चंद कुछ (मा ा म) Few, Little
196. आँसा रोता हुआ Sobbing
197. शािमल तफतीश अ वेषण म स मिलत Join in
investigation
करना
198. बाहु म क आ ा से By order of
199. फरमान आदे श अनुसार Order
200. जरह बहस, तक Argument
201. मु लक संबंिधत Connected
202. फ़क अंतर Difference
203. िगला िशकायत Complaint
204. नामुम कन असंभव (मु कल) Impossible
205. तव जौ िच Interest
206. बेवजह बना कसी कारण के Without any
reason
207. वा जब उिचत Appropriate
208. म े नज़र यान म रखते हुए Keeping in
view
209. गैर ज़ मेदारान जो अपनी ज मेदार Irresponsible
कत य के बारे म न
जानता हो
210. इकरारनामा समझौता प Agreement
211. इ ाज व Entry
212. अज खुद वयं, वतः Self
213. अंदेशा आशंका Doubt
214. अदम तामील िन पादन न होना Not served
215. इ ला सूचना Information
216. फर क अ वल थम प First Party
217. फर क दोयम तीय प Second Party
218. आगाह सावधान करना Warn
219. आला उ च, े Senior
220. इजाजत अनुमित Permision
221. इ सदादे ज़राइम अपराध का िनवारण Controm of
Crime
222. इरादतन जानबूझकर Knowingly
223. इरसाल भेजना Dispatch
224. ईजाद आ व कार Discovery
225. करार िन य, ित ा Agreement
226. कार आमद उपयोगी Useful
227. का बले द तंदाजी सं ेय Cognizable
228. का बज क जा रखने वाला Having
Possession
229. फदन फदन अलग-अलग Separately
230. फौजदार आपरािधक Criminal
231. बयान कथन Statement
232. बयान तहर र िल खत बयान Written
Statement
233. बयान ह फ शपथ प Affidavit
234. बरखा त पद युत Dismissed
235. बर मु Acquit
236. बिसलिसला के संग म, के म म With reference
to
237. बहा जर उप थित म In the presence
of
238. बाबत के स ब ध म, के वषय In respect of
म
239. बाबत इ ला सूचना के वषय म Information in
resepct of
240. बेगुनाह श स िनद ष य Innocent
241. मजकूर उपरो /पूव Above
mentioned
242. मजमा भीड़, जनसमूह Crowd
243. मशकूक सं द ध Suspicious
244. मश वरा मं णा, परामश Advice
245. महकमा वभाग Department
246. मातहत अधीन, अधीन थ Subordinate
247. माफ़त ारा Through, by
248. मामूर िनयु Appoint
249. मािलयती मू य स ब धी Price related
250. माली है िसयत आिथक थित Economic
condition
251. मासूम न वाभाव वाला Innocent
252. िमसल, िमरल फाइल, प ावली File
253. िमसाल उदाहरण Example
254. मुअ ल िनलं बत Suspend
255. मुआईना िनर ण Examination
256. मुकाम थान Destination
257. मु तिलफ िभ न-िभ न, विभ न Different
258. मुक़रर िनयत, िन त Agreed
259. मुज रम अपराधी Accusedd
260. मुतनाजा ववादा पद Disputed
261. का बले समायत सुनवाई के यो य Fit for hearing
262. कौम जाित Cast
263. ख़ा रज िनर त Dismiss
264. जनाबे आली ीमान Sir
265. जमानत ितभूित Bail
266. जर धन, पया Wealth
267. जुरायम पेशा अपराधजीवी Profession of
Crime
268. संगीन जुराईन गंभीर अपराध Heinous
offence/crime
269. जलील अपमािनत, ितर कृ त Insulted
270. जािनब दशा, ओर Direction
271. जवाबतलब उ रदे य Seek response
272. जवाबदे ह उ रदायी Responsible
273. जािमन ित भू, जमानतदार Surety
274. ज म शर र Body
275. जुम अपराध Offence
276. जेरे-ए-त तीश वचाराधीन Dismiss
277. जेरे-ए-िनगरानी दे ख-रे ख म Under
observation
278. जेरे-ए- हरासत हरासत म, हवालात म Under custody
279. तफसील यौरा, ववरण Particulars
280. मुफ़ सल व तृत, यौरे वार Detailed
281. मोहलत अवसर Opportunity
282. मौजूद व मान, उप थत Present
283. रजामंद सहमित Consent
284. रवानगी थान Departure
285. राजीनामा समझौता प Settlement
286. र त घूस Bribe
287. रहा मु Acquit
288. ह पोष भागा हुआ, फरार Absconder
289. लावा रस जसका कोई Abandon
उ रािधकार न हो
290. िलहाजा इसिलए So
291. बकुआ घटना होना Incident
292. वजह कारण Reason
293. वजह माकूल पया कारण Sufficient
ground
294. वािलदै न माता- पता Parents
295. संगीन गंभीर Heinous
296. सबूत माण, सा य Evidence
297. समायत सुनवाई Hearing
298. सा बत िस , मा णत Prove
299. सुराग पता, खोज Clue
300. सुलह समझौता Settlement
301. हलफन शपथपूवक On oath
302. हरबतलब बुलाने के अनुसार Summoned
303. हरबेजैल िन निल खत Following
304. त दल प रवितत Change,
convert
305. तमाम सम त, सारा, सब All
306. मोहरर िल पक In charge,
Record & Maal
Khana
307. हवालात कारागार Lock-up
308. नक़ल रपट ितवेदन क ित Copy of daily
diary entry
309. द गर अ य Other
310. जा ता विध, कानून, या Legal
procedure
311. जा ता फौजदार दं ड या सं हता Code of
Criminal
Procedure
312. ता जराते ह द भारतीय दं ड सं हता Indian Penal
Code
313. जुरायम अपराध Crime
314. इ सदाद जुरायम अपराध क रोकथाम Prevention of
Crime
315. बकार सरकार राजक य काय हे तु For official
work
316. बमय के साथ Along with
317. बगज़ उ े य Objective
318. मु ई िशकायतकता Complainant
319. आ र दा आगंतुक Reporting
Person
320. मकबूजगी ाि Seizure
321. इं कशाफ कटन Disclosure
322. िनशानदे ह यानाकषण Poining out,
instance
323. बरामदगी पुनः ाि Recovery
324. बहवालगी दान करने के िलए To give
325. नाजायज़ अवैध Illegal
326. ग़ैर क़ानूनी विध व Illegal
327. मजमा सभा, समूह Crowd
328. हरासत अिभर ा Custody
329. जैल िन निल खत Given below
330. गवाहान सा ी Witness
331. मशकूक हालात सं द ध प र थितयाँ Suspicious
circumstances
332. ताईद वीकार Confirm
333. वकवा, वकुआ घटना थल Place of
occurrence
334. वा क़या घटना Incident
335. रवानगी जाना, िनकलना Departure
336. इ ेफा कया संयोगवश, भा यवश By Chance
337. मुसलसल िनरं तर Continuous
338. तफसील व तार Detailed
339. अज़ाने नामक Namely
340. बयान कथन Statement
341. जामा तलाशी य गत खोज Personal
Search
342. इमरोज़ आज Today
343. हज़ा इस, यह This, That
344. साबक़ा पूव, पहले का Previous
345. मज़ीद आगे का बाद का Later
346. तस वुर क पना Observe
347. बाहा जर उप थित Present
348. पेशब द उप थित Present,
produce
349. पुिल दा पोटली Package
350. िनशान अंगु त उँ गिलय के िच ह Finger prints
351. बर खलाफ के व Against
352. जाित मुचलका य गत बंधप Personal bond
353. जमानत नामा ितभूित प Bail bond
354. मुरतबा, मतबा िल खत Written
355. बद त के हाथ Through
356. ब ए फद मर णका के मा यम से Through
seizure memo
357. मुता बक़ अनुसार According to
358. मुत लक के स ब ध म In respect of
359. मुतलका स बंिधत Relevant
360. इ ाज व Entry
361. पु त हजा इससे पूव Previous
362. फर क प Party
363. अ वल थम First
364. दोयम तीय Second
365. मु फ रक विभ न Different
366. फा रम िनवृ Retired
367. सरस ज पुनः ारं भ Re-start
368. मजमून या या Explanation
369. अलहदा अलग Separate
370. पारचा कपड़ा Cloth
371. बएतवार शहादत सा य पर व ास करते Relying on
evidence
हुए
372. ढब तरफ Side
373. बतौर के प म As
374. आगाज़ ार भ Begin
375. अनजाम अ त End
376. इमदाद सहायता Help, assitance
377. आमदो र त आवागमन Coming and
going
378. मौसूलगी ाि Receipt
379. बाकलम खुद अपनी कलम से Self Written
380. सूरतजुम धारा तगत Offence under
section
381. जेरे हरासत अिभर ा Under custody
382. जेर िनगरानी दे ख रे ख म Under
observation
383. सर बमुहर मु ांकण Stamped,
sealed
2. The aforementioned Urdu/Persian words are being used
mechanically by the Police without knowing the meaning
thereof and without proper application of mind. FIR should be
in the simplest language possible. It should be in the words of
the person lodging the FIR. There is no need for Police to show
their knowledge of Urdu and Persian words and these words
should not be used by them mechanically without knowing their
exact meaning. Moreover, public at large may not be able to
understand all these Urdu or Persian words, therefore with
every copy of the FIR, the aforementioned list is required to be
supplied to a person seeking a copy of the FIR so that he/she
can himself/herself see the translated version of Urdu and
Persian words used in the FIR and understand the contents of
the FIR. The aforementioned list may not be exhaustive as
there can be other similar Urdu and Persian words being used in
the FIR which are not mentioned in this list. The practice of
using these words in the FIR ought to be stopped by the Police.
3. Looking to the Code of Criminal Procedure, 1973, it
appears that FIR is the most vital document prepared by Police
as it sets the process of criminal justice in motion. In fact, copy
of the FIR is required to be sent to the Magistrate immediately
as it is an immediate version of the narration of the whole
offence. In Court, FIR is required to be read time and again,
hence, it should be in a simple language or it should be in the
language of a person who has approached the Police for lodging
of FIR.
4. In view of the Circular dated 20th November, 2019 issued
by the Deputy Commissioner of Police, Legal Cell, Police
Headquarter, Delhi, we hereby direct the respondent No.2 to
present before this Court at least copies of ten FIRs registered
with ten different police stations so that we can verify whether
the Circular issued by the Deputy Commissioner of Police is
being followed by the subordinate police officers/officials in
letter and spirit. Thus, minimum hundred copies of FIRs
should be presented before the Court on the next date of hearing
with supporting affidavit."
3. Pursuant to the aforesaid observations of this Court, the respondents
have issued a Circular dated 20th November, 2019 which is at Annexure-A
to the counter affidavit filed by respondent No.2.
4. In view of the aforesaid circular, learned counsel for respondent No.2
has handed over copies of approximately 100 FIRs. Copies thereof have
also been handed over to the counsel for the petitioner. The said FIRs are
taken on record.
5. After a perusal of the aforementioned FIRs, it appears that in most of
the FIRs, the directions contained in circular dated 20th November, 2019 by
the Deputy Commissioner of Police have been followed by the respondents.
Hence, we see no reason to further monitor this case.
6. Nonetheless, we expect that the aforesaid circular dated 20th
November, 2019 shall be followed by the Delhi Police so that the general
public at large may not face any difficulty in understanding the contents of
an FIR. We also expect from the respondents that they shall upload the list
of the archaic Urdu and Persian words which were in use while registering
the FIRs on the website of Delhi Police.
7. We also direct the Commissioner, Delhi Police that the orders of this
Court in this writ petition as well as copy of the aforesaid circular dated 20th
November, 2019 should be circulated to the concerned Police Officers so as
to percolate the same in the hierarchy and also to the teaching/educational
institutes meant for training of Police Personnel.
8. We further clarify that the list which have been enumerated in our
orders as extracted hereinabove is not exhaustive. The respondents, in their
discretion, may curtail or add to that list.
9. Before parting, we deem it appropriate to clarify that we have not
opined against the use of Urdu words per se. Every language is entitled to
command its own respect, and we are conscious of the richness of Urdu as a
language. We only seek to emphasize that an FIR, by its very nature, has to
be worded in a manner as would make it comprehensible to the common
man. An FIR is the starting point of the criminal investigative process, and
usage of archaic expressions, which the common man rarely-if-ever-uses,
can have serious repercussions on the efficiency and efficacy of the criminal
justice delivery system. We, therefore, clarify that while the use of Urdu
words of common usage, like "kitaab", "ilzaam", "hawaalat" etc. may be
permissible, obscure and archaic expressions can find no place in an FIR.
10. With these observations, the writ petition is disposed of.
C.M.No.50724/2019 (for intervention)
11. In view of the disposal of the writ petition, we see no reason to
entertain this application.
12. The application is accordingly dismissed.
CHIEF JUSTICE
C.HARI SHANKAR, J
DECEMBER 11, 2019/'anb'
