Azija Begum Vs. State
of Maharashtra & ANR.
[Criminal Appeal No.
126 of 2012 arising out of Special Leave to Appeal (CRL) No(S). 3486/2011]
Judgment
GANGULY, J.
1.
Heard
learned counsel for the parties.
2.
Leave
granted.
3.
The
subject matter of challenge in this appeal is a rather cryptic order of the
High court by which the High Court, with respect, disposed of a petition under Article
227 of the Constitution without adverting to the questions involved.
4.
The
material facts of the case which are necessary for us to consider for the
purpose of disposal of the issues are that one Imran S/o Anwar Khan was found 2murdered
under mysterious circumstances. His dead body was found on 22nd February, 2009
at the entrance of the Government hospital.
Prior to that Imran was
found missing and the appellant herein went to the police station to lodge her
First Information Report over that but the police sent the appellant back after
recording a mere 'missing report'. Even though at that point of time, the appellant
was said to have informed the police that Imran was allegedly kidnapped by one
Ijani Khan, but, the police recorded a 'missing' report only.
5.
After
that as the appellant came to know that the dead body of Imran was lying near the
entry of the Government hospital, she immediately went to the police station again
and informed the police of this fact also. According to the appellant's
version, the police, instead of recording her statement and registering an F.I.R.
passed on the said information to one Ijani Khan.
6.
Two
days thereafter, the wife of the deceased lodged an F.I.R. and on that basis,
investigation was undertaken and two sons of the appellant, namely, Jaffar Khan
and Sherkhan, were arrested.
7.
The
appellant not being satisfied with the aforesaid state of investigation, filed a
petition before the learned Magistrate under Section 173(8) of Code of Criminal
Procedure. The learned Magistrate, after considering the materials on record, passed
a detailed order, the concluding part of which reads as under:
"As the serious allegations
have been made against police authorities as well as the present accused, in my
opinion, further investigation is required because once police investigated the
offence, then for the same offence separate crime as well as case number is not
required. Therefore, in my opinion, further investigation is necessary. Hence I
pass following order: ORDER P1 Jinsi is hereby directed to make the further investigation
in the present offence and submit the report within time.
8.
The
main grievances of the appellant are that even though the Magistrate was not
satisfied with the way in which the investigation was proceeded and wanted further
investigation to be conducted, but strangely handed over the investigation to the
same police authorities about whose investigation the Magistrate was not
satisfied.
9.
The
appellant's contention is that once the Magistrate was prima facie satisfied that
the matter was not properly investigated and required further investigation; the
investigation should have been handed over to some other investigating agency.
10.
When
the order of the Magistrate was challenged by the appellant before the High
Court on the basis of a petition under Article 227 of the Constitution, the said
petition came to be disposed of by the High Court by an unusually laconic
order:
1. "Heard. At the instance
of the applicant, since he felt that statements of witnesses are not recorded, police
officer has recorded statement of Shaikh Rafik Shaikh Daud, copy whereof is
annexed to the report. If the complainant feels that few more witnesses are
still left, he can bring such witnesses to the investigator and to ensure to
facilitate recording of statement.
2. Purpose of the writ petition
is achieved. Consequently nothing survives. Petition disposed of."
11.
We
are of the considered opinion that the order of the High Court is very cryptic
and the High Court has not looked into the material facts of the case. It was expected
of the High Court to look into the matter with greater care and caution as a
very serious offence had taken place followed by an investigation in respect of
which the Magistrate himself had expressed serious reservations but failed to
give proper direction.
12.
Learned
counsel for the appellant submits before us that the appellant wanted the investigation
to be 5fairly conducted by an independent agency and urged before us for an order
for the investigation to be conducted not by the same police authorities which
had undertaken the investigation earlier but by any other independent
investigating agency.
13.
In
the facts and circumstances of this case, we find that every citizen of this
country has a right to get his or her complaint properly investigated. The legal
framework of investigation provided under our laws cannot be made selectively
available only to some persons and denied to others. This is a question of equal
protection of laws and is covered by the guarantee under Article 14 of the Constitution.
The issue is akin to ensuring an equal access to justice. A fair and proper investigation
is always conducive to the ends of justice and for establishing rule of law and
maintaining proper balance in law and order. These are very vital issues in a
democratic set up which must be taken care of by the Courts.
14.
Considering
the aforesaid vital questions, we dispose of this appeal by directing the second
respondent, the Additional Director General of Police, State CID, Pune
Division, Pune, Maharashtra to order a proper investigation in the matter by
deputing a senior 6officer from his organization to undertake a thorough investigation
and examine in detail the facts and circumstances of the case and then furnish
a report to the trial Court within a period of three months from the date of taking
charge of the investigation. The investigation is to be taken up within two
weeks from the date of service of this order on the second respondent. The matter
shall thereafter proceed in accordance with law. We hope and expect an impartial
investigation of the case will take place.
15.
The
appeal is accordingly allowed to the extent indicated above.
.............................J.
(ASOK KUMAR GANGULY)
.............................J.
(T.S. THAKUR)
NEW
DELHI
January
12, 2012
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