Pradip Kumar Das vs The State Of Assam And 9 Ors
2024 Latest Caselaw 77 Gua

Gauhati High Court

Pradip Kumar Das vs The State Of Assam And 9 Ors on 8 January, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

                                                             Page No.# 1/8

GAHC010294322023




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

                          Case No. : WP(C)/51/2024

         PRADIP KUMAR DAS
         SON OF LATE DEBORAM DAS,
         RESIDENT OF VILLAGE- BAHARI,
         P.O.- BAHARI HAT,
         P.S.- TARABARI, MOUZA- CHENGA,
         DISTRICT- BARPETA, ASSAM,
         PIN NO.- 781302.



         VERSUS

         THE STATE OF ASSAM AND 9 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM,
         DEPARTMENT OF HOME, DISPUR,
         GUWAHATI-6.

         2:THE DIRECTOR OF GENERAL OF POLICE
         ASSAM
          ULUBARI
          GUWAHATI- 781007.

         3:THE DEPUTY COMMISSIONER
          BARPETA
          P.S. AND DISTRICT- BARPETA

         ASSAM
         PIN- 781301.

         4:THE ADDL. DEPUTY COMMISSIONER
          BARPETA
          P.S. AND DISTRICT- BARPETA
                                                      Page No.# 2/8

ASSAM
PIN- 781301.

5:THE SUPERINTENDENT OF POLICE
 BARPETA
 P.S. AND DISTRICT- BARPETA

ASSAM
PIN- 781301.

6:THE CIRCLE OFFICER
 CHENGA REVENUE CIRCLE
 P.S.- TARABARI
 MOUZA- CHENGA

DISTRICT- BARPETA
ASSAM

PIN- 781302.

7:THE OFFICER-IN-CHARGE OF TARABARI POLICE STATION
 P.S.- TARABARI
 MOUZA- CHENGA

DISTRICT- BARPETA
ASSAM

PIN- 781302.

8:BARPETA ZILA ANUSUCHITA JATI PARISHAD
 REPRESENTED BY ITS PRESIDENT

P.O. AND P.S.- BARPETA

DISTRICT- BARPETA
ASSAM

PIN- 781301.

9:BASUDEV DAS
 OF LATE DEBORAM DAS

RESIDENT OF VILLAGE- BAHARI SATRA

P.O.- BAHARI HAT

P.S.- TARABARI
 MOUZA- CHENGA
                                                                                         Page No.# 3/8


             DISTRICT- BARPETA
             ASSAM

             PIN- 781302.

             10:JAYANTA DAS
              IN-CHARGE GAONBURAH OF CHARGE NO. 8 AND 14

             VILLAGE- NIJ BAHARI/ BAHARI/ BAHARI RESERVE

             MOUZA- CHENGA
             P.O.- BAHARI HAT

             P.S.- TARABARI
              DISTRICT- BARPETA

             ASSAM
             PIN- 781302

Advocate for the Petitioner     : MR S ISLAM

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                               ORDER

08.01.2024

Heard Mr. S. Islam, learned counsel for the petitioner and Ms. M. Barman, learned Junior Government Advocate, Assam for the respondent nos. 1 - 7.

2. Considering the nature of relief sought for and the statements and averments made in this writ petition, the writ petition is taken up for disposal at the motion stage itself.

3. In this writ petition instituted under Article 226 of the Constitution of India, the petitioner has averred that the family of the petitioner does not belong to any reserved category like Scheduled Caste [SC]. Yet, the father of the petitioner sought to obtain Caste Certificates [Scheduled Caste] in the name of his two sons, that is, the petitioner and the respondent no. 9, Page No.# 4/8

from the respondent no. 8 by presenting distorted facts and as a result, Caste Certificates [Scheduled Caste] stood issued in favour of the petitioner and the respondent no. 9 showing that they belonged to Scheduled Caste [SC]. The petitioner has stated that though he surrendered the Caste Certificate [SC] issued in his name, the respondent no. 9 availed benefits under the said Caste Certificate showing him as Scheduled Caste and has continued to avail the benefits under the said Caste Certificates illegally till date. It is the further case of the petitioner that the respondent no. 9 by availing the benefits under the Caste Certificate [Scheduled Caste] had also obtained a Government job and as on date, he is serving in the Gas Authority of India Limited ['GAIL', for short].

4. Mr. Islam, learned counsel for the petitioner has submitted that the respondent no. 9 has been serving in Gas Authority of India Limited [GAIL] after being appointed as a Scheduled Caste category candidate on the basis of the fraudulently obtained Caste Certificate. When various representations submitted before the respondent authorities including the Deputy Commissioner, Barpeta, by the petitioner highlighting the said facts did not bring the desired result as regards cancellation of the Caste Certificate issued in favour of the respondent no. 9, the petitioner submitted a First Information Report [FIR] against the respondent no. 9 alleging inter alia that the respondent no. 9 has been serving in GAIL by showing a fraudulently obtained Caste Certificate [Scheduled Caste]. On the basis of the said FIR, a crime case, Tarabari Police Station Case no. 244/2021 has been registered for the offences under Sections 420/468/471, IPC on 02.11.2021.

5. In this writ petition, the petitioner has alleged that despite registration of Tarabari Police Station Case no. 244/2021, the respondent no. 7 has not properly proceeded with the investigation of the case and as a result, no discernible steps were found to have been taken for ascertaining the veracity and genuineness of the Caste Certificate. Alleging that there has been lackadaisical and perfunctory investigation, the petitioner has instituted the instant writ petition seeking a direction to the respondent authorities to proceed with the proper and effective investigation as per law.

6. At this stage, it would be apposite to refer to the following observations made by the Hon'ble Supreme Court of India in Sakiri Vasu vs. State of Uttar Pradesh and others, reported in Page No.# 5/8

[2008] 2 SCC 409 :

"11. In this connection we would like to state that if a person has a grievance that the police station is not registering his FIR under Section 154 Cr.P.C., then he can approach the Superintendent of Police under Section 154[3] Cr.P.C. by an application in writing. Even if that does not yield any satisfactory result in the sense that either the FIR is still not registered, or that even after registering it no proper investigation is held, it is open to the aggrieved person to file an application under Section 156 [3] Cr.P.C. before the learned Magistrate concerned. If such an application under Section 156 [3] is filed before the Magistrate, the Magistrate can direct the FIR to be registered and also can direct a proper investigation to be made, in a case where, according to the aggrieved person, no proper investigation was made. The Magistrate can also under the same provision monitor the investigation to ensure a proper investigation.

* * * *

13. The same view was taken by this Court in Dilawar Singh vs. State of Delhi [vide para 17]. We would further clarify that even if an FIR has been registered and even if the police has made the investigation, or is actually making the investigation, which the aggrieved person feels is not proper, such a person can approach the Magistrate under Section 156[3] CrPC, and if the Magistrate is satisfied he can order a proper investigation and take other suitable steps and pass such order order[s] as he thinks necessary for ensuring a proper investigation. All these powers a Magistrate enjoys under Section 156[3] CrPC.

* * * *

15. Section 156[3] provides for a check by the Magistrate on the police performing its duties under Chapter XII CrPC. In cases where the Magistrate finds that the police has not done its duty of investigating the case at all, or has not done it satisfactorily, he can issue a direction to the police to do the investigation properly, and can monitor the same.

16. The power in the Magistrate to order further investigation under Section 156[3] is an independent power, and does not affect the power of the investigating officer to further investigate the case even after submission of his report vide Section 173[8]. Hence the Page No.# 6/8

Magistrate can order re-opening of the investigation even after the police submits the final report, vide State of Bihar vs. J.A.C. Saldanha [SSC AIR para 19].

17. In our opinion Section 156[3] CrPC is wide enough to include all such powers in a Magistrate which are necessary for ensuring a proper investigation, and it includes the power to order registration of an FIR and of ordering a proper investigation if the Magistrate is satisfied that a proper investigation has not been done, or is not being done by the police. Section 156[3] CrPC, though briefly worded, in our opinion, is very wide and it will include all such incidental powers as are necessary for ensuring a proper investigation.

* * * *

24. In view of the abovementioned legal position, we are of the view that although Section 156[3] is very briefly worded, there is an implied power in the Magistrate under Section 156[3] CrPC to order registration of a criminal offence and /or to direct the officer in charge of the concerned police station to hold a proper investigation and take all such necessary steps that may be necessary for ensuring a proper investigation including monitoring the same. Even though these powers have not been expressly mentioned in Section 156[3] CrPC, we are of the opinion that they are implied in the above provision.

25. We have elaborated on the above matter because we often find that when someone has a grievance that his FIR has not been registered at the police station and/or a proper investigation is not being done by the police, he rushes to the High Court to file a writ petition or a petition under Section 482 CrPC. We are of the opinion that the High Court should not encourage this practice and should ordinarily refuse to interfere in such matters, and relegate the petitioner to his alternating remedy, firstly under Section 154[3] and Section 36 CrPC before the concerned police officers, and if that is of no avail, by approaching the concerned Magistrate under Section 156[3].

26. If a person has a grievance that his FIR has not been registered by the police station his first remedy is to approach the Superintendent of Police under Section 154[3] CrPC or other police officer referred to in Section 36 CrPC. If despite approaching the Superintendent of Police or the officer referred to in Section 36 his grievance still persists, Page No.# 7/8

then he can approach a Magistrate under Section 156[3] CrPC instead of rushing to the High Court by way of a writ petition or a petition under Section 482 CrPC. Moreover he has a further remedy of filing a criminal complaint under Section 200 CrPC. Why then should writ petitions or Section 482 petitions be entertained when there are so many alternative remedies?

27. As we have already observed above, the Magistrate has very wide powers to direct registration of an FIR and to ensure a proper investigation, and for this purpose he can monitor the investigation to ensure that the investigation is done properly [though he cannot investigate himself]. The High Court should discourage the practice of filing a writ petition or petition under Section 482 CrPC simply because a person has a grievance that his FIR has not been registered by the police, or after being registered, proper investigation has not been done by the police. For this grievance, the remedy lies under Sections 36 and 154[3] before the concerned police officers, and if that is of no avail, under Section 156[3] CrPC before the Magistrate or by filing a criminal complaint under Section 200 CrPC and not by filing a writ petition or a petition under Section 482 CrPC."

6. The observations made by the Hon'ble Supreme Court of India in Sakiri Vasu [supra] have again been reiterated in the subsequent decision in Sudhir Bhaskarrao Tambe vs. Hemant Yashwant Dhage and others, reported in [2016] 6 SCC 277, in the following manner :

"2. This Court has held in Sakiri Vasu vs. State of U.P., that if a person has a grievance that his FIR 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 Magistrate concerned under Section 156[3] CrPC. If such an application under Section 156[3] CrPC is made and the Magistrate is, prima facie, satisfied, he can direct the FIR 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 investigating officer, so that a proper investigation is done in the matter. We have said this in Sakiri Vasu 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.

Page No.# 8/8

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 Magistrate concerned under Section 156[3] CrPC 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.

4. In view of the settled position in Sakiri Vasu case, the impugned judgment of the High Court cannot be sustained and is hereby set aside. The Magistrate concerned is directed to ensure proper investigation into the alleged offence under Section 156[3] CrPC and if he deems it necessary, he can also recommend to the SSP/SP concerned a change of the investigating officer, so that a proper investigation is done. The Magistrate can also monitor the investigation, though he cannot himself investigate [as investigation is the job of the police]. Parties may produce any material they wish before the Magistrate concerned. The learned Magistrate shall be uninfluenced by any observation in the impugned order of the High Court."

7. The observations made in Sakiri Vasu [supra] and Sudhir Bhaskarrao Tambe [Supra] have also been followed in the three-Judges Bench decision in M. Subramaniam and another vs. S. Janaki and another, reported in [2020] 6 SCC 728.

8. In view of the above fact situation obtaining in the case, as have been projected briefly above, and in the light of the observations of the Hon'ble Supreme Court of India in Sakiri Vasu [supra] and Sudhir Bhaskarrao Tambe [supra], this writ petition seeking the above directions is not entertained, reserving the liberty, however, to the petitioner to avail the remedy of approaching the jurisdictional Magistrate under Section 156[3], CrPC, if so advised. While not entertaining the writ petition, this Court would like to clarify that this Court has not expressed any opinion on merits of the allegation made in the FIR of Tarabari Police Station Case no. 244/2021.

JUDGE

Comparing Assistant