AMRUTBHAI SHAMBHUBHAI PATEL Vs SUMANBHAI KANTIBHAI PATEL .
Bench: DIPAK MISRA,AMITAVA ROY
Case number: Crl.A. No.-001171-001171 / 2016
Diary number: 12742 / 2015
Advocates: SUMITA RAY Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1171 OF 2016 ( ARISING OUT OF S.L.P (CRIMINAL) NO.3338 OF 2015 )
AMRUTBHAI SHAMBHUBHAI PATEL .…APPELLANT
VERSUS
SUMANBHAI KANTIBHAI PATEL & ORS. ....RESPONDENTS
J U D G M E N T
AMITAVA ROY, J.
The assail is of the verdict dated 10.04.2015 rendered by the
High Court, setting at naught the order dated 27.5.2014 passed by
the Chief Judicial Magistrate, Gandhinagar, whereby the Trial
Court had allowed the application filed by the appellant, the original
informant, under Section 173(8) of the Code of Criminal Procedure,
1973 (for short, hereinafter referred to as “the Code/1973 Code”) for
further investigation by the police.
2. We have heard Mr. Sanjay Hegde, learned senior counsel for
the appellant and M/s. Zakir Hussain, Nitya Ramakrishan, and
Shamik Sanjanwala, learned counsel for the respondent Nos. 1,2
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and 3 respectively.
3. The facts indispensable for the present adjudication, portray
that the appellant had lodged a First Information Report (for short
hereafter referred to as “FIR”) against the respondents under
Sections 406, 420, 426, 467, 468, 471, 477B and 120B of the
Indian Penal Code (for short also referred to as “IPC”). The
materials offered in the FIR and the investigation by the police that
followed, divulged that there was a dispute between the parties
relating to agricultural land and that the appellant/informant had
alleged forgery of the signatures and thumb impression of his as
well as of his family members in the register maintained by the
Notary (Public). After the charge-sheet was submitted, charge was
framed against the respondents and they stood the trial
accordingly, as they denied the imputations. As would be gleanable
from the records, the oral evidence of the appellant/first informant
was concluded on 03.07.2012 followed by that of the investigating
officer of the case on 10.09.2013. Subsequent thereto, the
statements of the respondents were recorded under Section 313
Cr.PC on 03.12.2013, whereafter an application was filed at the
culminating stages of the trial by the appellant/informant seeking a
direction under Section 173(8) from the Trial Court for further
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investigation by the police and in particular to call for a report from
the Forensic Science Laboratory as regards one particular page of
the register of the Notary (Public), which according to the
appellant/informant was of debatable authenticity, as it appeared
to have been affixed/pasted with another page thereof. To be
precise, this application was filed at a stage when the case was
fixed for final arguments.
4. The Trial Court, however, by the order impeached before the
High Court granted the prayer made and issued a direction to the
police for further investigation. Significantly, prior thereto in Special
Leave Petition being SLP (Crl.) No.9106 of 2010, this Court had
directed expeditious disposal of the trial. It is also worthwhile to
record that the application filed by the appellant/informant under
Section 173(8) of Cr.PC had been opposed by the respondents
herein, who being dissatisfied with the order of the Trial Court, thus
impugned the same before the High Court.
5. The High Court, as the impugned decision would disclose
exhaustively examined the purport of Section 173(8) in the
particular context of the scope of further investigation by the police
after it had submitted a charge sheet and the Trial Court had taken
cognizance on the basis thereof and had proceeded with the trial,
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following the appearance of the accused persons. It, amongst others
took note of the 41st Report of the Law Commission of India which
after reflecting on the oftly adopted view of the Courts that once a
final report under Section 173 had been submitted by the police,
the latter could not touch the case again and reopen the
investigation, recommended that it ought to be made clear that
under the said provision of the Code, it was still permissible for the
police to examine any evidence even after the submission of the
charge-sheet and to submit a report to the Magistrate. Thus, the
Law Commission's emphasis was to obviate any hindrance in the
way of the investigating agency, which in certain fact situations
could be unfair to the prosecution as well as to the accused.
6. The High Court having regard to this recommendation and the
incorporation of Section 173(8) as a sequitur thereof held that it
was permissible for the investigating officer or the officer-in-charge
of the police station to undertake a further investigation even after
the filing of the charge sheet, but neither the informant nor the
accused could claim as a matter of right, any direction from the
Court directing such further investigation under the said provision
after a charge-sheet was filed. The High Court traced the law as
expounded by this Court from its renderings in Ram Lal Narang v.
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State (Delhi Administration), (1979) 2 SCC 322 vis-à-vis the
scope and purport of Section 173 of Cr.P.C. in particular, qua
further investigation by the police after it had submitted
charge-sheet in a case. The exposition by this Court in Ram Lal
Narang (supra) that neither Sections 173 nor 190 of the Code of
Criminal Procedure, 1898 did suggest exhaustion of the power of
the police to further investigate even after the Magistrate had taken
cognizance of the offence already on record and that the police
could exercise such right as often as necessary when fresh
information would come to light and it desired to make further
investigation was noted. However, while doing so, it was observed
that in deference to the Court, the police ought to ordinarily seek its
formal permission to make further investigation. The High Court in
this perspective, observed that a further investigation could in a
given factual setting, sub-serve the interest of the prosecution and
even of the defence.
7. The High Court in its verdict also adverted to the decision of
the Privy Council in King Emperor v. Khwaja Nazir Ahmad, AIR
1945 PC18 which stressed upon the restraint of the judiciary
against interference with the police in matters which were within its
province, holding that the roles of these two institutions were
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complementary and not overlapping, subject however to the right of
the Courts to intervene in an appropriate case for directions in the
nature of habeas corpus.
8. The decision of this Court in Abhinandan Jha & Ors. v.
Dinesh Mishra, AIR 1968 SC 117 to the effect that the Magistrate
could not direct the police the course of investigation or to submit
a charge-sheet when it had already submitted a final report, was
referred to as well. Reference to the explication of law laid down by
this Court in Randhir Singh Rana v. State (Delhi
Administration), (1997)1 SCC 361 on the powers available to a
Magistrate at different stages of a case before him in the singular
context of its competence to direct further investigation with
reference thereto, was relied upon. It was noted as well that a
Magistrate, of his own, could not order further investigation after an
accused, pursuant to the process issued against him on the basis of
the charge-sheet already submitted, had appeared in the case.
9. The pronouncement of this Court in Hasanbhai Valibhai
Qureshi v. State of Gujarat and others, (2004) 5 SCC 347 ruling
that the police had the power to conduct further investigation de
hors any direction from the Court even after it had taken
cognizance was relied upon to reinforce its conclusion.
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10. The enumeration of this Court in Reeta Nag v. State of West
Bengal & Ors., (2009) 9 SCC 129 also to the same effect was
adverted to. The High Court thus deduced on the basis of an
in-depth survey of the state of law, as above, on the import and
ambit of Section 173(8) Cr.P.C. that in absence of any application or
prayer made by the investigating authority for further investigation
in the case, the Trial Court had erred in allowing the application
filed by the appellant/informant for the same.
11. Without prejudice to this finding, the High Court was further
of the view that having regard to the sequence of events and the
delay on the part of the informant to make such a prayer at the
closing stages of the trial, it was not entertainable. In arriving at
this determination, the High Court, amongst others marked that
the evidence of the appellant/informant had been recorded in the
year 2012 when he did have sufficient opportunity to scrutinise the
document in question but for inexplicable reasons did wait for more
than two years to register the prayer for further investigation. It was
of the view that the attendant factual setting did not demonstrate
any defective investigation which demanded curation through a
further drill and that in any view of the matter, additional report
from the Forensic Science Laboratory had not been called for. This
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is more so, as in the view of the High Court, the entire register of
the Notary (Public) had been seized by the investigating officer and
that any unusual or suspicious feature therein would have been
certainly examined by the FSL and findings in connection therewith
recorded. The High Court thus interfered with the order of the
Magistrate permitting further investigation by the police in the case
and ordered for expeditious disposal of the trial.
12. Whereas the learned senior counsel for the appellant has
strenuously urged that the impugned order is patently indefensible,
inasmuch as, if maintained, it would result in travesty of justice
and that not only the Trial Court was within its competence to order
further investigation in the attendant facts and circumstances but
also the same was essential to unravel the truth bearing on the
charge levelled against the respondents-accused, the impugned
order has been endorsed on behalf of the respondents pleading that
the same has been in abidance of the consistent judicially
pronounced postulations qua the scope and purport of Section
173(8) Cr.P.C. and that no interference therewith is warranted.
13. Having regard to the contentious assertions, expedient it
would be to retrace the law propounded by this Court on the import
and impact of Section 173 Cr.PC, with particular reference to
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sub-Section (8) thereof. For immediate reference, the afore-stated
provision is extracted in full as hereunder:
“173. Report of police officer on completion of investigation.- (1) Every investigation under this Chapter shall be completed without unnecessary delay.
(1A) The investigation in relation to rape of a child may be completed within three months from the date on which the information was recorded by the officer in charge of the police station.
(2) (i) As soon as it is completed, the officer in charge of the police station shall forward to a Magistrate empowered to take cognizance of the offence on a police report, a report in the form prescribed by the State Government, stating-
(a) the names of the parties; (b) the nature of the information; (c) the names of the persons who appear to be acquainted with the circumstances of the case; (d) whether any offence appears to have been committed and, if so, by whom; (e) whether the accused has been arrested; (f) whether he has been released on his bond and, if so, weather with or without sureties; (g) whether he has been forwarded in custody under section 170; (h) whether the report of medical examination of the woman has been attached where investigation relates to an offence under section 376, 376A, 376B, 376C or 376D of the Indian Penal Code (45 of 1860).
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(ii) The officer shall also communicate, in such manner as may be prescribed by the State Government, the action taken by him, to the person, if any, by whom the information relating to the commission of the offence was first given.
(3) Where a superior officer of police has been appointed under section 158, the report, shall, in any case in which the State Government by general or special order so directs, be submitted through that officer, and he may, pending the orders of the Magistrate, direct the officer in charge of the police station to make further investigation,
(4) Whenever it appears from a report forwarded under this section that the accused has been released on his bond, the Magistrate shall make such order- for the discharge of such bond or otherwise as he thinks fit.
(5) When such report is in respect of a case to which section 170 applies, the police officer shall forward to the Magistrate along with the report-
(a) all documents or relevant extracts thereof on which the prosecution proposes to rely other than those already sent to the Magistrate during investigation;
(b) the statements- recorded under section 161 of all the persons whom the prosecution proposes to examine as its witnesses.
(6) If the police officer is of opinion that any part of any such statement is not relevant to the subject- matter of the proceedings or that its disclosure to the accused is not essential in the interests of justice and is inexpedient in the public interest, he shall indicate that part of the
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statement and append a note requesting the Magistrate to exclude that part from the copies to be granted to the accused and stating his reasons for making such request.
(7) Where the police officer investigating the case finds it convenient so to do, he may furnish to the accused copies of all or any of the documents referred to in sub- section (5).
(8) Nothing in this section shall be deemed to preclude further investigation in respect of an offence after a report under sub- section (2) has been forwarded to the Magistrate and, where upon such investigation, the officer in charge of the police station obtains further evidence, oral or documentary, he shall forward to the Magistrate a further report or reports regarding such evidence in the form prescribed; and the provisions of sub- sections (2) to (6) shall, as far as may be, apply in relation to such report or reports as they apply in relation to a report forwarded under sub- section (2).”
14. It would be appropriate at this juncture to set out as well the
Section 173 of the Code of Criminal Procedure 1898.
“Section 173. Report of police-officer.-
(1) Every investigation under this Chapter shall be completed without unnecessary delay, and, as soon as it is completed, the officer in charge of the police-station shall-
(a) forward to a Magistrate empowered to take cognizance of the offence on a police-report a report, in the form prescribed by the State
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Government, setting forth the names of the parties, the nature of the information and the names of the persons who appear to be acquainted with the circumstances of the case, and stating whether the accused (if arrested) has been forwarded in custody, or has been released on his bond, and, if so, whether with or without sureties, and
(b) communicate, in such manner as may be prescribed by the State Government, the action taken by him to the person, if any, by whom the information relating to the commission of the offence was first given.
(2) Where a superior officer of police has been appointed under section 158, the report shall, in any cases in which the State Government by general or special order so directs, be submitted through that officer, and he may, pending the orders of the Magistrate, direct the officer in charge of the police-station to make further investigation.
(3) Whenever it appears from a report forwarded under this section that the accused has been released on his bond, the Magistrate shall make such order for the discharge of such bond or otherwise as he thinks fit.
(4) After forwarding a report under this section, the officer in charge of the police-station shall, before the commencement of the inquiry or trial, furnish or cause to be furnished to the accused, free of cost, a copy of the report forwarded under sub-section (1) and of the first information report recorded under section 154 and of all other documents or relevant extracts thereof, on which the prosecution proposes to rely, including the statements and confessions, if any recorded under section 164 and the statements
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recorded under sub-section (3) of section 161 of all the persons whom the prosecution proposes to examine as its witnesses.
(5) Notwithstanding anything contained in sub-section (4), if the police-officer is of opinion that any part of any statement recorded under sub-section (3) of section 161 is not relevant to the subject-matter of the inquiry or trial of that its disclosure to the accused is not essential in the interests of justice and is inexpedient in the public interests, he shall exclude such part from the copy of the statement furnished to the accused and in such a cause, he shall make a report to the Magistrate stating his reasons for excluding such part.
Provided that at the commencement of the inquiry or trial, the Magistrate, shall after perusing the part so excluded and considering the report of the police-officer, pass such orders as he thinks fit and if he so directs, a copy of the part so excluded or such portion thereof, as he thinks proper, shall be furnished to the accused.
15. A plain comparison of these two provisions would amply
demonstrate that though these relate to the report of a police officer
on completion of investigation and the steps to ensue pursuant
thereto, outlining as well the duties of the officer in-charge of the
concerned police station, amongst others to communicate, the
action taken by him to the person, if any, by whom the information
relating to the commission of offence was first given, it is explicit
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that the recast provision of the 1973 Code did incorporate
sub-clause 8 as a significant addition to the earlier provision.
16. The Forty-first Report of the Law Commission of India (for
short, hereinafter to be referred to as “the Commission”) on the
Code of Criminal Procedure, 1898 dealt with the aspect of
reopening of investigation in the context of the existing Section 173
of the Code 1898 and recommended in the following terms:
“14.23: A report under section 173 is normally the end of the investigation. Sometimes, however, the police officer after submitting the report under section 173 comes upon evidence bearing on the guilt or innocence of the accused. We should have thought that the police officer can collect that evidence and send it to the magistrate concerned. It appears, however, that courts have sometimes taken the narrow view that once a final report under section 173 has been sent, the police cannot touch the case again and cannot re-open the investigation. This view places a hindrance in the way of the investigating agency, which can be very unfair to the prosecution and, for that matter, even to the accused. It should be made clear in section 173 that the competent police officer can examine such evidence and send a report to the magistrate. Copies concerning the fresh material must of course be furnished to the accused.”
17. The Commission in the above perspective proposed a revision
of Section 173 of Code 1898 in the following terms:
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“14.24: We propose that section 173 should be revised as follows:- I73. (1) Every investigation under this Chapter shall be completed without unnecessary delay.
(2) As soon as it is completed, the officer in charge of the police station shall forward to a Magistrate empowered to take cognizance of the offence on a po1ice-report a report, in the form prescribed by the State Government, stating-
(a) the names of the parties;
(b) the nature of the information;
(c) the names of the persons who appear to be acquainted with the circumstances of the case;
(d) whether any offence appears to have been committed, and if so, by whom;
(e) whether the accused has been arrested;
(f) whether he has been released on his bond under section 169, and, if so, whether with or without sureties,-
(g) whether he has been forwarded in custody under section 170.
The officer shall also communicate, in such manner as may be prescribed by the State Government, the action taken by him to the person, if any, by whom the information relating to the commission of the offence was first given.
(3) Where a superior officer of police has been appointed under section 158, the report shall, in any cases in which the State Government by general or special order so directs, be submitted through that officer, and he may, pending the orders of the Magistrate, direct that officer in
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charge of the police-station to make further investigation.
(4) Whenever it appears from a report forwarded under this section that the accused has been released on his bond, the Magistrate shall make such order for the discharge of such bond or otherwise as he thinks fit.
(5) When such report is in respect of a case to which section 170 applies, the police-officer shall forward to the Magistrate along with the report-
(a) all documents or relevant extracts thereof on which the prosecution proposes to rely other than those already sent to the Magistrate during investigation; and
(b) the statements recorded under.....section 161 of all persons whom the prosecution proposes to examine as its witnesses.
(6) If the police officer is of opinion that any part of any such statement is not relevant to the subject-matter of the proceedings or that its disclosure to the accused is not essential in the interests of justice and is inexpedient in the public interest, he shall indicate that part of the statement and append a note requesting the Magistrate to exclude that part from the copies to be granted to the accused and stating his reasons for making such request.
(7) Nothing in this section shall be deemed to preclude further investigation in respect of an offence after a report under sub-section (2) has been forwarded to the Magistrate. Where upon such investigation, the officer in charge of the police station obtains further evidence, oral or documentary he shall forward to the Magistrate a further report or reports regarding such evidence in the form
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prescribed; and the provisions of sub-sections (2) to (5) shall, as far as may be, apply in relation to such report or reports as they apply in relation to a report under sub-section (2).”
18. The Bill to consolidate and amend the law relating to
criminal procedure followed and was circulated in the Gazette of
India, Extraordinary, Part II, published on December 10, 1970
proposing, the Code of Criminal Procedure, 1970. The
Statement of Objects and Reasons clearly disclosed that the
recommendations of the Commission to overhaul the Code 1898
as made were accepted and vis-a-vis Section 173, which
corresponded to Section 176 in the aforementioned report, the
amendment proposed was to facilitate collection of evidence by
the police after filing the charge-sheet and production thereof
before the Court, subject to the accused being given usual
facilities for copies. The remodelled Section 173 was identical in
form and substance to the one, as proposed by the Commission
in chime with its recommendation as contained in the Report.
Sub-clause (7) of the new Section 173, as proposed by the
Commission and integrated in the Bill, however eventually
appeared as sub-clause (8) to the Section under Code 1973.
19. The newly added sub-section (8), as its text evinces,
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permits further investigation by the concerned officer in-charge
of the police station in respect of an offence after a report under
sub-section 2 had been forwarded to the Magistrate and also to
lay before the Magistrate a further report, in the form
prescribed, whereafter such investigation, he obtains further
evidence, oral or documentary. It is further ordained that on
submission of such further report, the essentialities engrafted
in sub-sections 2 to 6 would apply also in relation to all such
report or reports.
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20. The integration of sub-section 8 is axiomatically
subsequent to the 41st Report of the Law Commission Report of
India conveying its recommendation that after the submission
of a final report under Section 173, a competent police officer,
in the event of availability of evidence bearing on the guilt or
innocence of the accused ought to be permitted to examine the
same and submit a further report to the Magistrate concerned.
This assumes significance, having regard to the language
consciously applied to design Section 173(8) in the 1973 Code.
Noticeably, though the officer in-charge of a police station, in
categorical terms, has been empowered thereby to conduct
further investigation and to lay a supplementary report
assimilating the evidence, oral or documentary, obtained in
course of the said pursuit, no such authorization has been
extended to the Magistrate as the Court is seisin of the
proceedings. It is, however no longer res integra that a
Magistrate, if exigent to do so, to espouse the cause of justice,
can trigger further investigation even after a final report is
submitted under Section 173(8). Whether such a power is
available suo motu or on the prayer made by the informant, in
absence of request by the investigating agency after cognizance
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has been taken and the trial is in progress after the accused
has appeared in response to the process issued is the issue
seeking scrutiny herein.
21. Though noticeably the High Court, in the decision
impugned, has aptly referred to and relied upon the relevant
pronouncements of this Court on the issue involved, the
authorities cited at the Bar in course of the arguments demand
recapitulation.
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22. In Bhagwant Singh v. Commissioner of Police & Anr.,
(1985) 2 SCC 537, a three Judge Bench of this Court was seized
with the poser as to whether in a case where the First
Information Report is lodged and after completion of the
investigation initiated on the basis thereof, the police submits a
report that no offence has been committed, the Magistrate if is
inclined to accept the same, can drop the proceeding without
issuing notice to the first informant or to the injured or in case
where the incident has resulted in death, to the relatives of the
deceased. This Court in its adjudicative pursuit, embarked
upon a scrutiny of the provisions of Chapter XII of the Cr.P.C.,
dealt with Sections 154, 156, 157 thereof before eluding to
Section 173 of the Code. It noticed that under sub-Section (1) of
Section 154, every information relating to the commission of a
cognizable offence, if given orally to an officer in-charge of a
police station has to be reduced into writing by him or under
his direction and is to be read over to the informant and every
such information whether given in writing or reduced to writing,
shall be signed by the person giving it and that a copy thereof
shall be given forthwith to the informant, free of cost. It noticed
that under Section 156(1), the officer in-charge of a police
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station is vested with the power to investigate any cognizable
case without the order of the Magistrate and that sub-Section
(3) authorized the Magistrate empowered under Section 190
Cr.P.C. to order an investigation, as mentioned in sub-Section
(1). The prescription under Section 157(1) requiring the officer
in-charge of a police station to forthwith send a report of the
information to a Magistrate empowered to take cognizance of
such offence upon a police report, in case he has reason to
suspect the commission of an offence which he is empowered
under Section 156 to investigate, was taken note of. The
mandate of Section 157(2) for the police officer to notify the
informant, in case he was of the view that no sufficient ground
for entering on an investigation had been made out, was also
referred to.
23. It noted as well that under Section 173(2)(i), the officer
in-charge, as soon as the investigation is completed, is required
to forward to the Magistrate empowered, a report in the
prescribed form so as to enable the Court to take cognizance of
the offence based thereon. This Court also adverted to Section
190 enumerating the modes of taking cognizance of an offence
by a Magistrate, as specified therein, either upon receiving a
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complaint of facts which constituted such offence or upon a
police report of such facts or upon information received from
any person other than a police officer or upon his own
knowledge that such offence had been committed.
24. In the conspectus of the provisions of Cr.P.C. traversed,
this Court held the view that an informant who lodges the first
information report does not fade away therewith and is very
much concerned with the action initiated by the officer
in-charge of the police station pursuant thereto, so much so,
that not only a copy of the said report is to be supplied to him
free of cost and in case, no investigation is intended, he has to
be notified of such decision. The reason, in the contemplation
of this Court, for the officer in-charge of a police station to
communicate the action taken by him to the informant and a
report to the Magistrate under Section 173(2) Cr.P.C. was that
the informant, who sets the machinery of investigation into
motion, was required to know what was the result of the
exercise initiated on the basis thereof, as he would be vitally
interested therein and hence, the obligations cast by law on the
officer in-charge.
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25. This Court assayed the courses open to the Magistrate on
receipt of a report by the police on the completion of the
investigation. It was enunciated that if the report submitted
by the police divulged that no offence had been committed,
there again, the Magistrate would be left at liberty to adopt one
of the three courses, namely; he could accept the report and
drop the proceeding, or he could disagree with the report and
taking the view that there was sufficient ground for proceeding
further, take cognizance of the offence and issue process or he
could direct further investigation to be made by the police
under sub-Section (3) of Section 156. Noticeably, these three
courses referred to hereinabove are at the pre-cognizance stage
and can be opted for by the Magistrate depending on his
satisfaction on an assessment of the materials then on record.
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26. Be that as it may, this Court held that whereas neither
the informant nor the injured nor the relative of the deceased in
case of death, would be prejudicially affected in case the
Magistrate decides to take cognizance of the offence and to
issue a process, they would certainly be prejudiced in case, the
Court holds the view that there is no sufficient ground for
proceeding further and is inclined to drop the proceeding.
Having regard to the scheme of Sections 154, 157 and 173 in
particular of the Cr.P.C and the pattern of consequences to
follow in the two contingencies referred to herein above, this
Court propounded that in case the Magistrate is not inclined to
take cognizance of the offence and issue process, the informant
must be given an opportunity of being heard so that he can
make his submissions to persuade the Magistrate to take
cognizance of the offence and issue process. Qua the
requirement of issuance of such notice to the injured person or
to a relative of the deceased, in case of death, who is/are not
the informant(s) who had lodged the first information report, it
was elucidated that it would be open for the Magistrate in the
exercise of his discretion, if he thinks fit, to give such notice.
However, the locus standi of the injured person or any relative
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of the deceased, though not entitled to notice on the Magistrate
to apply for the Court at the time of consideration of the report,
if he/they otherwise come to know of such stage of the
proceeding, was recognized, so much so that in case he/they
would want to advance any submission with regard to the
report, the Magistrate would be bound to hear him/them as the
case may be.
27. This verdict in re the issue presently involved is
significant, so far as it outlines the different modes of taking
cognizance of an offence by a Magistrate and also the
procedures and powers available to him on the submission of a
police report following the completion of investigation. This
decision is pellucid in its statement that the Magistrate, on
receipt of the report, at that stage before taking cognizance of
the offence alleged, may direct further investigation under
sub-Section (3) of Section 156 Cr.P.C. and require the police
to make further report and that such power can be exercised
suo motu, contingent on its satisfaction of the necessity
thereof to espouse the cause of justice.
28. The question that fell for appraisal in Randhir Singh
Rana (supra) was as to whether a judicial Magistrate, after
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taking cognizance of an offence, on the basis of a police report
and after appearance of the accused in pursuance of the
process issued, can order of its own, further investigation in
the case. The significantly additional feature of this query is
the stage of the proceedings for directing further investigation
in the case i.e. after the appearance of the accused in
pursuance of the process already issued. This Court reiterated
that such power was available to the police, after submission
of the charge-sheet as was evident from Section 173(8) in
Chapter XII of the Code, 1973. That it was not in dispute as
well that before taking cognizance of the offence under Section
190 of Chapter XIV, the Magistrate could himself order
investigation as contemplated by Section 156(3) of the Code
was noted as well. This Court also noticed the power under
Section 311 under Chapter XXIV to summon any person as a
witness at any stage of an inquiry/trial or other proceedings, if
the same appeared to be essential to the just decision of the
case.
29. It recalled its earlier rendering in Tula Ram and others
v. Kishore Singh, (1977) 4 SCC 459 to the effect that the
Magistrate could order investigation under Section 156(3) only
Page 28
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at the pre-cognizance stage under Sections 190, 200 and 204
Cr.P.C and that after he decides to take cognizance under the
provisions of Chapter XIV, he would not be entitled in law to
order any investigation under Section 156(3), and further
though in cases not falling within the proviso to Section 202,
he could order such investigation by the police, the same
would be in the nature of an inquiry only as contemplated by
Section 202.
30. This Court also recounted its observations in Ram Lal
Narang (supra) to the effect that on the Magistrate taking
cognizance upon a police report, the right of the police to
further investigate even under the 1898 Code was not
exhausted and it could exercise such right often as necessary,
when fresh information would come to light. That this
proposition was integrated in explicit terms in sub-Section (8)
of Section 173 of the new Code, was noticed. The desirability of
the police to ordinarily inform the Court and seek its formal
permission to make further investigation, when fresh facts
come to light, was stressed upon to maintain the independence
of the judiciary, the interest of the purity of administration of
criminal justice and the interest of the comity of the various
Page 29
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agencies and institutions entrusted with different stages of
such dispensation.
Page 30
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31. The pronouncement of this Court in Devarapalli
Lakshminarayana Reddy and others v. V. Narayana Reddy
and others, (1976) 3 SCC 252 emphasizing on the distinction
in the power to order police investigation under Section 156(3)
and under Section 202(1) of the Cr.P.C, was referred to. It was
ruled that the two powers operate in separate distinct spheres
at different stages, the former being exercisable at the
pre-cognizance stage and the latter at the post-cognizance stage
when the Magistrate is in seisin of the case. It was underlined
that in the case of a complaint regarding the commission of a
cognizable offence, the power under Section 156(3) could be
invoked by the Magistrate before he takes cognizance of the
offence under Section 190(1)(a), but once such cognizance is
taken and he embarks upon the procedure embodied in
Chapter XV, he would not be competent to revert to the
pre-cognizance stage and avail Section 156(3). On the other
hand, it was observed that Section 202 would be invocable at a
stage when some evidence has been collected by the Magistrate
in the proceedings under Chapter XV, but is deemed to be
insufficient to take a decision as to the next step and in such
an event, the Magistrate would be empowered under Section
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202 to direct, within the limits circumscribed by that provision,
an investigation for the purpose of deciding whether or not,
there is sufficient ground for proceeding. It was thus exposited
that the object of an investigation under Section 202 is not to
initiate a fresh case on police report but to assist the Magistrate
in completing the proceedings already instituted upon a
complaint before him. It was thus concluded on an appraisal of
the curial postulations above referred to, that the Magistrate of
his own, cannot order further investigation after the accused
had entered appearance pursuant to a process issued to him
subsequent to the taking of the cognizance by him.
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32. The scope of the judicial audit in Reeta Nag (supra), to
reiterate, was whether, after the charge-sheet had been filed by
the investigating agency under Section 173(2) Cr.P.C, and
charge had been framed against some of the accused persons
on the basis thereof, and other co-accused had been
discharged, the Magistrate could direct the investigating agency
to conduct a re-investigation or further investigation under
sub-Section (8) of Section 173. The recorded facts revealed that
the Magistrate had in the contextual facts directed for
re-investigation and to submit a report, though prior thereto, he
had taken cognizance of the offences involved against six of the
original sixteen accused persons, discharging the rest. The
informant had thereafter filed an application for re-investigation
of the case and the prayer was acceded to. This Court referred
to its earlier decisions in Sankatha Singh and others v. State
of Uttar Pradesh, AIR 1962 SC 1208 and Master
Construction Company (P) Ltd. v. State of Orissa and
another, AIR 1966 SC 1047 to the effect that after the
Magistrate had passed a final order framing charge against
some of the accused persons, it was no longer within his
competence or jurisdiction to direct a re-investigation into the
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case. The decision in Randhir Singh Rana (supra), which
propounded as well that after taking cognizance of an offence on
the basis of a police report and after the appearance of the
accused, a Magistrate cannot of its own order further
investigation, though such an order could be passed on the
application of the investigating authority, was recorded. It was
reiterated with reference to the earlier determination of this
Court in Dinesh Dalmia v. CBI, (2007) 8 SCC 770 that the
power of the investigating officer to make a prayer for
conducting further investigation in terms of Section 173(8) of
the Code was not taken away only because a charge-sheet had
been filed under Section 173(2) and a further investigation was
permissible even if cognizance had been taken by the
Magistrate. This Court, therefore summed up by enouncing that
once a charge-sheet was filed under Section 173(2) Cr.P.C and
either charges have been framed or the accused have been
discharged, the Magistrate may on the basis of a protest
petition, take cognizance of the offence complained of or on the
application made by the investigating authority, permit further
investigation under Section 173(8), but he cannot suo motu
direct a further investigation or order a re-investigation into a
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case on account of the bar of Section 167(2) of the Code. It was
thus held that as the investigating authority did not apply for
further investigation and an application to that effect had been
filed by the defacto complainant under Section 173(8), the order
acceding to the said prayer was beyond the jurisdictional
competence of the Magistrate. It was, however observed, that a
Magistrate could, if deemed necessary, take recourse to the
provisions of Section 319 Cr.P.C at the stage of trial.
33. This decision reinforces the view that after cognizance is
taken by the Magistrate on the basis of a report submitted by
the police on the completion of the investigation, no direction
for further investigation can be made by the Magistrate suo
motu and it would be permissible only if such a request is made
by the investigating authority on the detection of fresh facts
having bearing on the case and necessitating further
exploration thereof in the interest of complete and fair trial.
Page 35
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34. The query in Vinay Tyagi v. Irshad Ali @ Deepak &
Ors., (2013) 5 SCC 762 was whether in exercise of powers
under Section 173 Cr.P.C, the Trial Court has the jurisdiction
to ignore any of the police reports, where there was more than
one, whether by the same or different investigating agencies
submitted in furtherance of the orders of a Court. The
respondents therein were sought to be prosecuted by filing a
First Information Report under Sections 120B, 121 and 122 of
the IPC read with Section 25 of the Arms Act and Sections 4
and 5 of Explosives Substance Act, 1908. The FIR was filed by
the Special Cell of Delhi Police, which the respondents alleged
had been lodged to falsely implicate them. Being aggrieved, the
respondents challenged this action before the High Court and
inter alia prayed that the investigation in the case be
transferred to the CBI. As the High Court did not, though it
had issued notice in the writ petition, stay the investigation,
eventually the Special Cell of Delhi Police did file a charge-sheet
before the Trial Court. The High Court finally, while disposing of
the writ petition and being satisfied, directed the CBI to
undertake an inquiry into the matter and submit a report.
Subsequent thereto the CBI filed its report indicating in
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substance that the recoveries, amongst others made from the
respondents in course of the inquisition made by the Special
Cell of Delhi Police did not inspire confidence and that further
investigation was needed.
35. The CBI, after detailed investigation, submitted a closure
report, whereafter one of the respondents filed an application
before the Trial Court seeking discharge. This prayer was
declined by the Trial Court as pre-matured, observing that no
definite conclusion could be drawn at that stage to ascertain
the truthfulness of the version of the two different agencies.
The High Court, being approached under Section 482 of the
Cr.P.C by one of the respondents, seeking to quash the First
Information Report, it disposed of the same by holding that
once the report had been filed by the CBI, it ought to be
construed as a investigating agency, and thus its closure report
should be considered by the Trial Court and thus remanded
the case by observing that in undertaking the exercise, as
directed, the Trial Court should not be influenced by the report
of the Special Cell of Delhi Police. This order formed the subject
matter of challenge before this Court.
Page 37
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36. After referring to Section 156(3) in particular and Section
190 Cr.P.C, this Court reverted to Section 173 and ruled that a
very wide power was vested in the investigating agency to
conduct further investigation after it had filed its report in terms
of sub-Section (2) thereof. It held on an elucidation of the
contents of Section 173(8) that the investigating agency was
thus competent to file a report supplementary to its primary
report and that the former was to be treated by the Court in
continuation of the latter, and that on an examination thereof
and following the application of mind, it ought to proceed to
hear the case in the manner prescribed. It was elaborated that
after taking cognizance of the offence, the next step was to frame
charge in terms of Section 228 of the Code unless the Court
found, upon consideration of the record of the case and the
documents submitted therewith, that there did exist no
sufficient ground to proceed against the accused, in which case
it would discharge him on reasons to be recorded in terms of
Section 227 of the Code. Alluding to the text of Section 228 of
the Code which is to the effect that if a Judge is of the opinion
that there is ground for presuming that the accused had
committed an offence, he could frame a charge and try him,
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this Court propounded that the word “presuming” did imply that
the opinion was to be formed on the basis of the records of the
case and the documents submitted therewith along with the
plea of the defence to a limited extent, if offered at that stage.
The view of this Court in Amit Kapoor v. Ramesh Chander
and another, (2012) 9 SCC 460 underlining the obligation of
the Court to consider the record of the case and the documents
submitted therewith to form an opinion as to whether there did
exist or not any sufficient ground to proceed against an accused
was underlined. This aspect was dilated upon logically to
respond to the query in the contextual facts as to whether both
the reports submitted by the Special Cell of the Delhi Police and
the CBI were required to be taken note of by the Trial Court.
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37. Additionally, this Court also dwelt upon the three facets
of investigation in succession i.e. (i) initial investigation (ii)
further investigation and (iii) fresh or de novo or reinvestigation.
Whereas initial investigation was alluded to be one conducted in
furtherance of registration of an FIR leading to a final report
under Section 173(2) of the Code, further investigation was a
phenomenon where the investigating officer would obtain further
oral or documentary evidence after the final report had already
been submitted, so much so that the report on the basis of the
subsequent disclosures/discoveries by way of such evidence
would be in consolidation and in continuation of the previous
investigation and the report yielded thereby. “Fresh
investigation” “reinvestigation” “de novo investigation”, however
is an exercise, which it was held, could neither be undertaken
by the investigating agency suo motu nor could be ordered by
the Magistrate and that it was essentially within the domain of
the higher judiciary to direct the same and that too under
limited compelling circumstances warranting such probe to
ensure a just and fair investigation and trial. Adverting to
Section 173 of the Code again, this Court recalled its
observations in State of Punjab v. CBI and others, (2011) 9
Page 40
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SCC 182 that not only the police had the power to conduct
further investigation in terms of Section 173(8) of the Code, even
the Trial Court could direct further investigation in
contradistinction to fresh investigation even where the report
had been filed.
38. The decisions in Minu Kumari and another v. State of
Bihar and others, (2006) 4 SCC 359 and Hemant Dhasmana
v. CBI and another, (2001) 7 SCC 536 to the effect that a Court
could order further investigation under Section 173(8) of the
Code even after a report had been submitted under Section 173
(2) thereof, was adverted to.
39. Noticeably, none of these decisions, however pertain to a
situation where after the final report had been submitted,
cognizance had been taken, accused had appeared and trial is
underway, the Court either suo motu or on the prayer of the
informant had directed further investigation under Section
173(8) in absence of a request to that effect made by the
concerned investigating officer.
40. The rendition in Bhagwant Singh (supra) was also relied
upon. It was eventually held, by drawing sustenance from the
pronouncement in Bhagwant Singh (supra) that a Magistrate
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before whom a report under Section 173(2) of the Code had been
filed, was empowered in law to direct further investigation and
require the police to submit a further or a supplementary report.
To reiterate, in Bhagwant Singh (supra), this Court had in
particular dealt with the courses open to a Magistrate, once a
charge-sheet or a closure report is submitted on the completion
of investigation under Section 173(2) of the Code and thus did
essentially concentrate at the pre-cognizance stage of the
proceedings.
41. From the issues sought to be answered in this decision
and having regard to the overall text thereof, it is not possible to
discern that the power of the Magistrate, even at the post
cognizance stage or after the accused had appeared in response
to the process issued, the suo motu power of the Magistrate to
direct further investigation was intended to be expounded
thereby. Significantly, the adjudication was essentially related to
the pre-cognizance stage.
42. In Chandra Babu alias Moses v. State through
Inspector of Police and others, (2015) 8 SCC 774, the
appellant had filed a FIR with the Kulasckaram Police Station
against the respondents-accused alleging unlawful assembly
Page 42
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and assault resulting in multiple injuries. After the initial
investigation, the same was transferred to the District Crime
Branch Police, Kanyakumari which eventually filed a final report
in favour of the respondents-accused, which was accepted by
the learned Magistrate. Meanwhile, however the
appellant/informant filed a protest petition before the Magistrate
praying for a direction to the CBCID to reopen the case and file a
fresh report. As before any decision on this protest petition, the
final report filed by the police had already been accepted, the
appellant approached the High Court, which called for the report
from the learned Magistrate and finally interfered with the order
accepting the final report and directed the Magistrate to consider
the same along with the protest petition. The Magistrate next
held that there was no justification for ordering reinvestigation
of the case and directed that the protest petition be treated as a
separate private complaint.
43. This order being challenged again before the High Court,
the matter was remanded to the learned Magistrate with a
direction to consider the final report and the other materials on
record and pass appropriate orders after hearing both the public
prosecutor and the de facto complainant. This time, the learned
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Magistrate returned a finding that the investigation by the
District Crime Branch was a biased one and that the final report
was not acceptable and consequently forwarded the complaint
for further investigation by the CBCID, which was a different
investigating agency. The matter was taken to the High Court by
one of the respondents/accused, whereupon it annulled the
direction of the learned Magistrate for reinvestigation, holding
that not only there were material discrepancies in the evidence
brought on record, but also there was no exceptional
circumstance for such a course to be adopted by the Magistrate.
It was also of the view, having regard to the scheme of the
Section 173(8) of the Code that the investigating officer only
could request for further investigation.
44. While disapproving the approach of the High Court in
reappreciating the facts in the exercise of its revisional
jurisdiction, this Court adverting, amongst others to the three
Judge Bench exposition in Bhagwant Singh (supra) reiterated
that a Magistrate could disagree with the police report and take
cognizance and issue process and summon the accused, if
satisfied as deemed fit in the attendant facts and circumstances.
The rendition in Vinay Tyagi (supra) was also alluded to. It
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was ultimately expounded that the learned Magistrate had really
intended to direct further investigation, but as a different
investigating agency had been chosen, the word re-investigation
had been used. This Court thus construed the direction for
investigation by the CBI to be one for further investigation and
upheld the same, but nullified the selection of a new
investigating agency therefor. As a corollary, the investigating
agency that had investigated the case earlier and had submitted
the final report, was directed by this Court to undertake further
investigation to be supervised by the Superintendent of Police
and to submit a report before the learned Chief Judicial
Magistrate to be dealt with in accordance with law.
45. This decision too was concerned with a fact situation,
pertaining to the pre-cognizance stage of the proceedings before
the learned Magistrate and therefore, does not, in our
comprehension, further the case of the appellant.
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46. As adumbrated hereinabove, Chapter XIV of the Code
delineates the conditions requisite for initiation of proceedings
before a Magistrate. Section 190, which deals with cognizance
of offences by Magistrate, sets out that any Magistrate of the
first Class and any Magistrate of the second class specially
empowered, as contemplated, may take cognizance of any
offence either upon receiving a complaint of facts which
constitute such offence or upon a police report of such facts or
upon information received from any person other than the police
officer, or upon his own knowledge that such offence had been
committed. Section 156, which equips a police officer with the
power to investigate a cognizable case mandates vide
sub-section 3 thereof that any Magistrate empowered under
Section 190 may order such an investigation. The procedure for
dealing with complaints to Magistrate is lodged under Chapter
XV of the Code. Section 202 appearing therein predicates that
any Magistrate on receipt of a complaint of an offence of which
he is authorized to take cognizance or which had been made
over to him under Section 192, may, if he thinks fit and shall in
a case where the accused is residing at a place beyond the area
in which he exercises his jurisdiction, postpone the issue of
Page 46
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process against the accused and either enquire into the case
himself or direct an investigation to be made by a police officer
or by such other person as he thinks fit for the purpose of
deciding whether or not there is sufficient ground for
proceeding. The contents of this text of Section 202(1) of the
Code unmistakeably attest that the investigation that can be
directed by the Magistrate, to be undertaken by a police officer
would essentially be in the form of an enquiry for the singular
purpose of enabling him to decide whether or another there is
sufficient ground for proceeding with the complaint of an
offence, of which he is authorised to take cognizance. This
irrefutably is at the pre-cognizance stage and thus logically
before the issuance of process to the accused and his
attendance in response thereto. As adverted to hereinabove,
whereas Section 311 of the Code empowers a Court at any
stage of any inquiry, trial or other proceeding, to summon any
person as a witness, or examine any person in attendance,
though not summoned as a witness, or recall and re-examine
any person already examined, if construed to be essential to be
just decision of the case, Section 319 authorizes a Court to
proceed against any person, who though not made an accused
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appears, in course of the inquiry or trial, to have committed the
same and can be tried together. These two provisions of the
Code explicitly accoutre a Court to summon a material witness
or examine a person present at any stage of any inquiry, trial or
other proceeding, if it considers it to be essential to the just
decision of the case and even proceed against any person,
though not an accused in such enquiry or trial, if it appears
from the evidence available that he had committed an offence
and that he can be tried together with the other accused
persons.
47. On an overall survey of the pronouncements of this Court
on the scope and purport of Section 173(8) of the Code and the
consistent trend of explication thereof, we are thus disposed to
hold that though the investigating agency concerned has been
invested with the power to undertake further investigation
desirably after informing the Court thereof, before which it had
submitted its report and obtaining its approval, no such power
is available therefor to the learned Magistrate after cognizance
has been taken on the basis of the earlier report, process has
been issued and accused has entered appearance in response
thereto. At that stage, neither the learned Magistrate suo motu
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nor on an application filed by the complainant/informant direct
further investigation. Such a course would be open only on the
request of the investigating agency and that too, in
circumstances warranting further investigation on the detection
of material evidence only to secure fair investigation and trial,
the life purpose of the adjudication in hand.
48. The un-amended and the amended sub-Section (8) of
Section 173 of the Code if read in juxtaposition, would
overwhelmingly attest that by the latter, the investigating
agency/officer alone has been authorized to conduct further
investigation without limiting the stage of the proceedings
relatable thereto. This power qua the investigating
agency/officer is thus legislatively intended to be available at
any stage of the proceedings. The recommendation of the Law
Commission in its 41st Report which manifesting heralded the
amendment, significantly had limited its proposal to the
empowerment of the investigating agency alone.
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49. In contradistinction, Sections 156, 190, 200, 202 and
204 of the Cr.P.C clearly outline the powers of the Magistrate
and the courses open for him to chart in the matter of directing
investigation, taking of cognizance, framing of charge, etc.
Though the Magistrate has the power to direct investigation
under Section 156(3) at the pre-cognizance stage even after a
charge-sheet or a closure report is submitted, once cognizance
is taken and the accused person appears pursuant thereto, he
would be bereft of any competence to direct further
investigation either suo motu or acting on the request or prayer
of the complainant/informant. The direction for investigation by
the Magistrate under Section 202, while dealing with a
complaint, though is at a post-cognizance stage, it is in the
nature of an inquiry to derive satisfaction as to whether the
proceedings initiated ought to be furthered or not. Such a
direction for investigation is not in the nature of further
investigation, as contemplated under Section 173(8) of the
Code. If the power of the Magistrate, in such a scheme
envisaged by the Cr.P.C to order further investigation even after
the cognizance is taken, accused persons appear and charge is
framed, is acknowledged or approved, the same would be
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discordant with the state of law, as enunciated by this Court
and also the relevant layout of the Cr.P.C. adumbrated
hereinabove. Additionally had it been the intention of the
legislature to invest such a power, in our estimate, Section
173(8) of the Cr.P.C would have been worded accordingly to
accommodate and ordain the same having regard to the
backdrop of the incorporation thereof. In a way, in view of the
three options open to the Magistrate, after a report is submitted
by the police on completion of the investigation, as has been
amongst authoritatively enumerated in Bhagwant Singh
(supra), the Magistrate, in both the contingencies, namely;
when he takes cognizance of the offence or discharges the
accused, would be committed to a course, whereafter though
the investigating agency may for good reasons inform him and
seek his permission to conduct further investigation, he suo
motu cannot embark upon such a step or take that initiative on
the request or prayer made by the complainant/informant. Not
only such power to the Magistrate to direct further investigation
suo motu or on the request or prayer of the
complainant/informant after cognizance is taken and the
accused person appears, pursuant to the process, issued or is
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discharged is incompatible with the statutory design and
dispensation, it would even otherwise render the provisions of
Sections 311 and 319 Cr.P.C., whereunder any witness can be
summoned by a Court and a person can be issued notice to
stand trial at any stage, in a way redundant. Axiomatically,
thus the impugned decision annulling the direction of the
learned Magistrate for further investigation is unexceptional
and does not merit any interference. Even otherwise on facts,
having regard to the progression of the developments in the
trial, and more particularly, the delay on the part of the
informant in making the request for further investigation, it was
otherwise not entertainable as has been rightly held by the High
Court.
50. In the result, the appeal, being devoid of any merit, fails
and is dismissed.
.............................................J. (DIPAK MISRA)
…...........................................J. (AMITAVA ROY)
NEW DELHI; FEBRUARY 02, 2017.