State of U.P. &
ANR Vs. Nitin Agnihotiri & ANR [2008] INSC 1198 (21 July 2008)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL NO. OF 2008 (Arising out of SLP (CRL) No. 3666 of
2006) State of U.P. and Anr. ...Appellant Versus Nitin Agnihotri and Anr.
..Respondents
Dr. ARIJIT PASAYAT,
J.
1.
Leave
granted.
2.
Challenge
in this appeal is to the judgment of a Division Bench of the Allahabad High
Court, Lucknow Bench, Lucknow in Writ Petition No. 4120 (M/B) of 2005.
3.
Background
facts in a nutshell are as follows:
The aforesaid writ
petition was filed by respondent No.1, a practicing advocate in the High Court
of Allahabad for issuance of writ petition in the nature of certiorari for
quashing the FIR registered as Crime Case No.165/2005 under Section 366 of the
Indian Penal Code, 1860 (in short the `IPC') in Police Station, Krishna Nagar,
Lucknow and for certain other reliefs. It was stated that FIR dated 9.6.2005
was lodged by Sardar Mahendra Singh- respondent No.2 at the aforesaid police
station. In the FIR it was stated that respondent No.1 alongwith his mother and
sister had abducted daughter of respondent No.2 on 8.6.2005 at 7.30 p.m. After
the FIR was lodged, police started investigation and recorded the statement of
wife of the complainant. Statement of one Kamaljit Kaur was also recorded whose
version was same as that of Smt. Manjit Kaur. The statement of Jagjit Kaur,
aunt of the abducted girl was also recorded. On 20.6.2005 statement of Arun
Kumar Singh was recorded by the police. According to him at about 8.00 p.m. he
had seen the girl alongwith present respondent No.1-Nitin Agnihotri on a
rickshaw. The statements of Raj Kumar and Sanjeev Sabarwal neighbours of the
complainant were also recorded.
Father and mother of
the accused were arrested by the police on 21.6.05. The High Court by an
interim order stayed the further investigation in Crime Case No.165/05. By an
order dated 27.6.05 it further held that FIR against Nitin Agnihotri by
respondent No.2 was filed with oblique motive. The High Court restrained the
authorities and directed that they should not interfere with the peaceful
living of the accused persons in connection with the FIR referred to above. The
High Court also directed grant of protection to Ms. Neena Agnihotri and
observed that she was free to go and stay at any place she desired. A direction
was given for her appearance on 25.6.2005 under police force protection. On
28.6.2005 the High Court quashed the FIR and all consequential proceedings
including Crime Case No.165/05 pending before learned Special Chief Judicial
Magistrate (Customs), Lucknow.
The accused persons
in the FIR were directed to be set free and the Judicial Magistrate was
directed to take cognizance under Section 181 of the Code of Criminal
Procedure, 1973 (in short `the Code') against respondent No.2 for filing with
oblique motive the FIR. Before the said order was signed Ms.
Neena Arora
complained that she was being threatened by her-in-laws. The concerned Bench of
the High Court was again constituted and order was passed that Shri Manoram
Agnihotri and his wife were to be released, and security was to be provided to
Nitin Agnihotri and his wife and the authorities were to ensure that the
aforesaid persons were not harassed in any way. The High Court thereafter in
the concluding para of the judgment held that it was a fit case where cost of
Rs.50,000/- was to be imposed against the State and respondent No.2-the father
of the girl. The High Court further observed that imposition of cost on
respondent No.2 would create rift between the two families and cost should not
be paid by respondent No.2 on giving an undertaking that he would re-concile to
the situation.
4.
Learned
counsel for the appellant-State submitted that the police authorities had
investigated into the matter on the basis of the complaint. They were
performing their duties and have recorded the statements of various persons.
The High Court did not notice any lapse on the part of the authorities and yet
directed imposition of cost as aforesaid.
5.
We
find that the impugned order of the High Court so far as it relates to the
imposition of cost is founded on no basis.
1.
There
is not even a finding recorded that the police officials were remiss in any way
and/or had committed any lapse during investigation. In the absence of any
reason having been indicated by the High Court as to why the Court felt
necessary for imposing cost, the direction for payment of cost cannot be
sustained and is set aside.
6.
Before
parting with the case, we would like to indicate that the courts should not
impose cost in the manner done in the present case without recording any
finding as to why imposition of cost was considered necessary. Unless any lapse
on the part of any authority is found and opportunity is granted to the alleged
erring official, cost should not be imposed. Whenever it is felt that cost is
to be imposed, the reason for such a conclusion has to be recorded.
7.
The
appeal is allowed. There shall be no order as to costs.
..............................J.
(Dr.
ARIJIT PASAYAT) ..............................J.
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