Rep. By Its Secretary Nikhil ... vs The State Of Assam And 5 Ors
2023 Latest Caselaw 1824 Gua

                                                               Page No.# 1/4

GAHC010094852023




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/2447/2023

         ASSAM YUVAK ADARSHA CO OPERATIVE BAHUMUKHI SOCIETY
         HAVING ITS REGD OFFICE AT VILLAGE- BARBILA BILPAR,
         P.O- HAHARA,
         P.S- SONAPUR, DIST- KAMRUP METRO.

         REP. BY ITS SECRETARY NIKHIL BISWAS, AGE-39,
         S/O- RAIDHAN BISWAS,
         R/O- VILLAGE BORBILA BILPAR,
         P.O- HAHARA,
         P.S- SONAPUR, DIST- KAMRUP METRO, ASSAM, PIN-782402



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
         ASSAM, DISPUR, GUWAHATI-6.

         2:THE COMMISSIONER AND SECRETARY
         TO THE GOVERNMENT OF ASSAM
          HOME DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:THE COMMISSIONER OF POLICE
          KAMRUP METRO
          M G ROAD
          PAN BAZAR
          GUWAHATI- PIN -781001

         4:THE DEPUTY COMMISSIONER
          KAMRUP (M)
          GUWAHATI
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             ASSAM
             PIN-781001

            5:THE OFFICER IN CHARGE
             SONAPUR POLICE STATION
             SONAPUR
             DIST- KAMRUP (M)
            ASSAM
             PIN-782402

            6:NITYA NANDA GOGOI
             S/O- P GOGOI.
            MEMBER OF TILA BASTI COOPERATIVE SOCIETY
            VILLAGE- BORBILA BILPAR

            P.O- HAHARA

            P.S- SONAPUR
             DIST- KAMRUP (M)
            ASSAM
             PIN-78240

Advocate for the Petitioner   : MR. U K GOSWAMI

Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                           ORDER

08.05.2023

Heard Mr. U.K. Goswami, learned counsel for the petitioner, who submits that the

petitioner's FIR against the respondent No. 6, who is troubling the petitioner with

intent to take away the land of the petitioner has not been registered by the police. He

further submits that the police are not taking any action against the respondent No. 6,

despite the FIR submitted by the petitioner.

Mr. K. Gogoi, learned counsel for the respondent Nos. 1, 2, 3, 4 & 5 submits that Page No.# 3/4

in cases where persons have a grievance that the police are not registering FIRs, the

petitioners would have to approach the jurisdictional Magistrate with their grievance

under Section 156 (3) Cr.PC. In this regard he has relied upon the judgment of the

Apex Court in the case of Sudhir Bhaskarrao Tambe VS Hemant Yashwant

Dhage, reported in 2016 6 SCC 277, where at para 5 & 6, it is stated as follows:

"5. 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 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.

6. 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."

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In view of the law laid down by the Apex Court, this Court is of the view that the

petitioner should approach the jurisdiction of Magistrate with regard to it's grievance

that the Sonapur Police Station is not registering the FIR submitted by the petitioner.

The Writ petition is accordingly disposed of.

JUDGE

Comparing Assistant