DR. RINI JOHAR & ANR. Vs STATE OF M.P.&ORS.
Bench: DIPAK MISRA,SHIVA KIRTI SINGH
Case number: Writ Petition (crl.) 30 of 2015
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRIMINAL) NO. 30 OF 2015
Dr. Rini Johar & Anr. ... Petitioners
Versus
State of M.P. & Ors. ... Respondents
J U D G M E N T
Dipak Misra, J.
The petitioner no.1 is a doctor and she is presently
pursuing higher studies in United States of America (USA).
She runs an NGO meant to provide services for South
Asian Abused Women in USA. Petitioner no.2, a
septuagenarian lady, is a practicing Advocate in the
District Court at Pune for last 36 years. Petitioner no.1 is
associated with M/s. Progen, a US company.
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2. As the facts would unveil, the informant, respondent
no.8 herein, had sent an email to the company for
purchase of machine Aura Cam, 6000, which is an Aura
Imaging Equipment, in India and the concerned company
sent an email to the respondent making a reference to the
petitioner no.1. Thereafter, the said respondent sent an
email asking her to send the address where he could meet
her and have details for making payment. He also
expressed his interest to become a distributor.
3. The informant visited the petitioner no.1 at Pune and
received a demo of Aura Cam 6000 and being satisfied
decided to purchase a lesser price machine i.e. “Twinaura
Pro” for a total sum of Rs.2,54,800/-. He paid a sum of
Rs.2,50,000/- for which a hand written receipt was given
as the proof of payment. During the course of the said
meeting, the 8th respondent expressed his desire to
purchase a laptop of M/s. Progen of which the petitioner
no. 1 was the representative. In pursuance of the
discussion, the laptop was given to him who acknowledged
it by stating that he owed a sum of Rs.4,800/- as balance
consideration towards the Aura Cam and an amount of
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USD 350 towards the laptop. An assurance was given for
remitting the money within a short time. As averred, the
respondent no.8 had never raised any grievance relating
either to the machine or the laptop. Certain transactions
between the informant and the US company have been
mentioned and the allegations have been made against the
8th respondent that he represented himself as the sole
distributor in India which was brought to the notice of the
concerned police in the State of M.P. by the competent
authority of the company. The said facts really do not have
much relevance to the lis which we are going to adjudicate
in the present writ petition.
4. When the matter stood thus, the respondent no.8 filed
a complaint before the Inspector General of Police, Cyber
Cell, Bhopal alleging that the petitioner no.1 and Mr. Guy
Coggin had committed fraud of US 10,500. On the basis of
the complaint made, FIR no. 24/2012 under Section 420
and 34 of the Indian Penal Code (IPC) and Section 66-D of
the Information Technology Act, 2000 (for brevity, ‘the Act’)
was registered against the petitioners by Cyber Police
Headquarters, Bhopal, M.P. The respondent no.2, I.G.
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Cyber Cell, issued an order on 20.11.2012 which is to the
following effect:-
“Cyber state police having registered FIR 24/2012 under S 420, 34 of Indian Penal Code and 66 D of IT Act search and information the undersigned persons are asked to go to Pune. 1. R.R. Devendra Sisodia 2. R.R. (Lady) Ishrat Praveen Khan 3. RR (Lady) Valari Upadhyay”
5. On 21.11.2012, Dy. S.P. State Cyber Police, Bhopal
proceeded to pass the following order:-
“Cyber state police having registered FIR 24/2012 under S 420, 34 Indian Penal Code and S 66 D of IT Act accused Rini Johar and Gulshan Johar should be arrested and for that lady constable Ishrat Khan has been deputed with case diary with address from where they are to be found and arrested and it is ordered that they be brought to Bhopal. In reference to which you have been given possession of the said case diary.”
6. We have reproduced the said orders in entirety as the
same has immense relevance to the relief sought for by the
petitioners.
7. As the narration would unfurl, on 27.11.2012, the
petitioners were arrested from their residence at Pune.
Various assertions have been made as regards the legality
of the arrest which cover the spectrum of non-presence of
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the witnesses at the time of arrest of the petitioners,
non-mentioning of date, and arrest by unauthorized
officers, etc. It is also asserted after they were arrested,
they were taken from Pune to Bhopal in an unreserved
railway compartment marked – ‘viklang’ (handicapped).
Despite request, the petitioner no.2, an old lady, was not
taken to a doctor, and was compelled to lie on the cold floor
of the train compartment without any food and water.
Indignified treatment and the humiliation faced by the
petitioners have been mentioned in great detail. On
28.11.2012, they were produced before the learned
Magistrate at Bhopal and the petitioner no. 2 was enlarged
on bail after being in custody for about 17 days and the
petitioner no.1 was released after more than three weeks.
There is allegation that they were forced to pay Rs.5 lakhs
to respondent no.3, Deepak Thakur, Dy. S.P. Cyber Cell,
Bhopal. On 18.12.2012, chargesheet was filed and
thereafter a petition under Section 482 CrPC has been filed
before the High Court for quashment of the FIR.
8. At this stage, it is pertinent to state that on 19.2.2015
the petitioners filed an application for discharge and the
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learned Magistrate passed an order discharging the
petitioners in respect of the offence punishable under
Section 66-D of the Act. However, learned Magistrate has
opined that there is prima facie case for the offence
punishable under Section 66-A(b) of the Act read with
Section 420 and 34 of the IPC.
9. Ordinarily, we would have asked the petitioners to
pursue their remedy before the High Court. But, a
disturbing one, petitioners while appearing in person,
agonizingly submitted that this Court should look into the
manner in which they have been arrested, how the norms
fixed by this Court have been flagrantly violated and how
their dignity has been sullied permitting the atrocities to
reign. It was urged that if this Court is prima facie
satisfied that violations are absolutely impermissible in
law, they would be entitled to compensation. That apart,
it was contended that no case is made out against them
and the order of discharge is wholly unsustainable. Regard
being had to the said submission, we appointed Mr. Sunil
Fernandes as Amicus Curiae to assist the Court.
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10. In this writ petition, first we shall address to the
challenge relating to the validity and legality of arrest,
advert to the aspect whether the petitioners would be
entitled to any compensation on the bedrock of public law
remedy and thereafter finally to the justifiability of the
continuance of the criminal proceedings. Be it stated here
that this Court on 7.12.2015, taking note of the
submissions of the petitioners that they are not interested
to prosecute their petition under Section 482 CrPC directed
that the said petition is deemed to have been disposed of.
It is also requisite to note here that despite efforts being
made by the petitioners as well as the State of M.P,
respondent no.8, who belongs to Jabalpur, M.P. could not
be served. This Court is inclined to infer that the said
respondent is really not interested to appear and contest.
11. As stated earlier, first we shall advert to the legality of
arrest and detention. Mr. Saurabh Mishra, learned
counsel appearing for the State of M.P. has submitted that
as the State Government had already conducted an enquiry
in this regard and initiated proceedings against the 3rd
respondent, the matter should not be adjudicated at this
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stage. We are not disposed to accept the said submission,
for initiation of a disciplinary proceeding or criminal
prosecution should not be an impediment for delineation
as regards the violation of procedure of arrest and
curtailment of liberty.
12. We consider it imperative to refer to the enquiry made
by the State and the findings arrived at by the enquiry
officer. It is asserted in the counter affidavit that the
petitioners had made a complaint to the Lokayukta Police
(M.P. Special Police Establishment) alleging that Deepak
Thakur, respondent no.3 herein, demanded a bribe of
Rs.10 lakhs for letting them go and pursuant to the said
demand, initially a sum of Rs.2,50,000/- was paid and
subsequently a sum of Rs.2,50,000/- was also given. The
Lokayukta Police had already registered a preliminary
enquiry no. 33/2015 and after enquiry submitted an
enquiry report dated 18.6.2015 stating that prima facie
case had been made out against Deepak Thakur, Dy. S.P.,
Cyber Cell, Bhopal, Ishrat Khan, Head Constable, Cyber
Cell, Bhopal, Inderpal, Writer, Cyber Cell Bhopal and
Saurabh Bhat, Clerk, Cyber Cell, Bhopal under Section
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13(1)(d) and Section 13(2) of the Prevention of Corruption
Act, 1988 and Section 120B IPC. Based on the said
preliminary enquiry report, FIR No. 273/2015 dated
27.3.2015 has been registered against the accused persons
in respect of the said offences and further steps under the
CrPC are being taken. Be it clarified, we are not at all
concerned with the launching of said prosecution and
accordingly we shall not advert to the same.
13. It is perceivable that the State in its initial affidavit
had stated that the Director General of Police by its order
dated 8.7.2015 had appointed Inspector General of Police,
CID to enquire into the allegations as regards the violation
of the provisions enshrined under Section 41-A to 41-C of
CrPC. It needs to be stated here that in pursuance of the
order passed by the Director General, an enquiry has been
conducted by Inspector General of Police Administration,
CID, Bhopal. It has been styled as “preliminary enquiry”.
The said report dated 19.08.2015 has been brought on
record. The Inquiring Authority has recorded the statement
of Ms. Ishrat Praveen Khan. The part of her statement
reads as follows:-
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“… When I received the order, I requested DSP Shri Deepak Thakur that I was not in the District Police Force. I do not have any knowledge about IPC/Cr.P.C./Police Regulation/Police Act and Evidence Act, IT Act as I have not obtained any training in Police Training School, nor do I have any knowledge in this regard, nor do I have any knowledge to fill up the seizure memo and arrest memo. Even after the request, DSP Shri Deepak Thakur asked in strict word that I must follow the order. The duty certificate was granted to me on 26.11.2012, on which Report No.567 time 16.30 was registered, in which there are clear directions. In compliance with this order, we reached Kondwa Police Station in Pune Maharashtra on 27.11.2012 with my team and 2 constables and 1 woman constable were sent to assist us from there. The persons of the police station Kondwa came to know reaching Lulla Nagar that the said area does not fall under their police station area so the police of Kondwa phoning Banwari Police Station got to bring the force for help Banwari Police Station. I had given the written application in PS Banwari. The entire team reached the house of Rini Johar and 01 laptop of Dell Company and 1 data card of Reliance Company were seized. Rini Johar called her mother Gulshan Johar from the Court furnishing information to her about her custody. Thereafter, Shri Rini Johar had called up the Inspector General of Police, State Cyber Police Shri Anil Kumar Gupta. I and my team had taken Miss Rini Johar and Smt. Gulshan in our custody. I and Constable Miss Hemlata Jharbare conduced robe search of Miss Rini Johar and Smt. Gulshan Johar. Nothing was found on their body.”
14. He has also recorded the statement of Devender
Sisodia, Ms. Vallari Upadhyay, Ms. Hemlata Jharbare and
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thereafter recorded his findings. The findings arrived at in
the preliminary enquiry read thus:-
“24. Finding of the preliminary inquiry:- It was found during the preliminary enquiry that Crime No.24/12 had been registered after the inquiry of one written complaint of the applicant Shri Vikram Rajput, but this complaint inquiry report during the investigation of the offence has been kept as the relevant evidence. The crime was registered on 27.11.2012 under Section 420, 34 IPC read with Section 66D IT Act, 2000 against the named accused persons. The offence was to the effect that though the alleged accused persons obtained Rs.5.00 lakh, they did not supply the camera etc and they supplied the defective articles. This sale – purchase was conducted through the online correspondence, due to which the section of IT Act was imposed. It was found on the preliminary inquiry that Shri Vikram Rajput gave the payment of Rs.2.50 lakh by the bank draft and the remaining payment by cash. The facts of the payment and supply are now disputed and the trial of Crime No.24/12 is pending in the competent Court. Therefore, to give any inquiry finding on it would not be proper. It is clear from the documents attached to the case diary and the statement of Shri Deepak Thakur that Shri Deepak Thakur sent 2 notices respectively by the post and through the Deputy Commissioner, Economic Crime and Cyber Pune respectively to Miss Rini Johar on 01.06.2012 and 02.07.2012 in the investigation of the offence, but they did not appear before the Investigator. It has not been written above both the notices if the notice has been issued under Section 41A of Cr.P.C. It is also not clear whether or not these both notices were severed to Miss Rini Johar. 25. This case is related to the alleged cheating between two persons in respect of sale and
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purchase of goods. The maximum sentence in Section 420 is the period upto 7 years and similarly when the reasons mentioned in Section 41 (1)(B) are not found, the suspects of the crime should be made to appear for the interrogation in the investigation issuing notice to them. Justice Late Krishna Ayyer has held in Jolly George Varghese v. Bank of Cochin1 that “No one shall be imprisoned merely on the ground of inability to fulfill a contractual obligation”. Section 41(2) of Cr.P.C. grants power to the Investigator that if the suspect does not appear for the investigation despite the notice, he can be arrested, though this reason having been mentioned in the case diary should have been produced before the Magistrate, but no reason for the arrest has been mentioned in the case diary. No notice has been sent to the old woman Smt. Gulshan Johar (aged about 70 years), nor has she played any role in committing any offence. Only the draft of Rs.2.50 lakh had been deposited in her account. No binding ground has been mentioned in respect of her arrest in the case diary.”
And again:-
“28. It has not been mentioned anywhere in the arrest memo and case diary that the information of the arrest of both women was furnished to any of their relatives and friends. It has become clear from the statements that when both the women were arrested physically they were brought to PS Banwari Pune, where the arrest memo was prepared. There is the signature of Shri Amol Shetty as the witness of the seizure memo. Shri Deepak Thakur has stated in his statement that the handwriting of the seizure memo is of the constable Shri Indrapal. Shri Indrapal did not go as a member of the arresting persons to Pune. The seizure memo does not have the signature of
1 AIR 1980 SC 470
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Amol Shetty as well, which proves prima facie that the seizure memo was not prepared on 27.11.2012 in Pune. The report no.29/12 dated 27.11.2012 of seeking police help in PS Banwari is recorded, but no information is recorded at the police station that MP Police are taking by arresting these citizens with them. As a result, the information of the arrested persons was neither furnished in the District Police Control Room Pune, nor was it published there. It has also been clarified in the preliminary inquiry that the accused persons after they were arrested were not produced before the Local Judge and they were brought to Bhopal by rail. Miss Ishrat Khan stated that she did not obtain the rail warrant of neither the policepersons nor the accused during return due to paucity of time.”
And finally:-
“As such, the facts of arresting both the suspected women and making seizure memo searching their houses not fully following the procedure of arrest by the Investigator and police team have come to the fore in the preliminary enquiry prima facie.”
15. Keeping the aforesaid facts in view, we may refer to
the decisions in the field and the submissions canvassed
by Mr. Fernandes, learned Amicus Curiae.
16. In Joginder Kumar v. State of U.P.2 while
considering the misuse of police power of arrest, it has
been opined:-
2 (1994) 4 SCC 260
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“No arrest can be made because it is lawful for the police officer to do so. The existence of the power to arrest is one thing. The justification for the exercise of it is quite another. … No arrest should be made without a reasonable satisfaction reached after some investigation as to the genuineness and bona fides of a complaint and a reasonable belief both as to the person’s complicity and even so as to the need to effect arrest. Denying a person of his liberty is a serious matter.”
17. In the said case, the Court also voiced its concern
regarding complaints of human rights pre and after arrests
and in that context observed:-
“The horizon of human rights is expanding. At the same time, the crime rate is also increasing. Of late, this Court has been receiving complaints about violations of human rights because of indiscriminate arrests. How are we to strike a balance between the two?
A realistic approach should be made in this direction. The law of arrest is one of balancing individual rights, liberties and privileges, on the one hand, and individual duties, obligations and responsibilities on the other; of weighing and balancing the rights, liberties and privileges of the single individual and those of individuals collectively; of simply deciding what is wanted and where to put the weight and the emphasis; of deciding which comes first — the criminal or society, the law violator or the law abider ….”
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After so stating, certain procedural requirements were
set down.
18. In D.K. Basu v. State of W.B.3, after referring to the
authorities in Joginder Kumar (supra), Nilabati Behera
v. State of Orissa4 and State of M.P. v. Shyamsunder
Trivedi5 the Court laid down certain guidelines to be
followed in cases of arrest and detention till legal provisions
are made in that behalf as preventive measures. The said
guidelines read as follows:-
“(1) The police personnel carrying out the arrest and handling the interrogation of the arrestee should bear accurate, visible and clear identification and name tags with their designations. The particulars of all such police personnel who handle interrogation of the arrestee must be recorded in a register. (2) That the police officer carrying out the arrest of the arrestee shall prepare a memo of arrest at the time of arrest and such memo shall be attested by at least one witness, who may either be a member of the family of the arrestee or a respectable person of the locality from where the arrest is made. It shall also be countersigned by the arrestee and shall contain the time and date of arrest. (3) A person who has been arrested or detained and is being held in custody in a police station or interrogation centre or other lock-up, shall be entitled to have one friend or relative or other person known to him or having interest
3 (1997) 1 SCC 416 4 (1993) 2 SCC 746 5 (1995) 4 SCC 262
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in his welfare being informed, as soon as practicable, that he has been arrested and is being detained at the particular place, unless the attesting witness of the memo of arrest is himself such a friend or a relative of the arrestee. (4) The time, place of arrest and venue of custody of an arrestee must be notified by the police where the next friend or relative of the arrestee lives outside the district or town through the Legal Aid Organisation in the District and the police station of the area concerned telegraphically within a period of 8 to 12 hours after the arrest. (5) The person arrested must be made aware of this right to have someone informed of his arrest or detention as soon as he is put under arrest or is detained. (6) An entry must be made in the diary at the place of detention regarding the arrest of the person which shall also disclose the name of the next friend of the person who has been informed of the arrest and the names and particulars of the police officials in whose custody the arrestee is. (7) The arrestee should, where he so requests, be also examined at the time of his arrest and major and minor injuries, if any present on his/her body, must be recorded at that time. The “Inspection Memo” must be signed both by the arrestee and the police officer effecting the arrest and its copy provided to the arrestee. (8) The arrestee should be subjected to medical examination by a trained doctor every 48 hours during his detention in custody by a doctor on the panel of approved doctors appointed by Director, Health Services of the State or Union Territory concerned. Director, Health Services should prepare such a panel for all tehsils and districts as well.
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(9) Copies of all the documents including the memo of arrest, referred to above, should be sent to the Illaqa Magistrate for his record. (10) The arrestee may be permitted to meet his lawyer during interrogation, though not throughout the interrogation. (11) A police control room should be provided at all district and State headquarters, where information regarding the arrest and the place of custody of the arrestee shall be communicated by the officer causing the arrest, within 12 hours of effecting the arrest and at the police control room it should be displayed on a conspicuous notice board.”
19. Mr. Fernandes, learned Amicus Curiae, in a tabular
chart has pointed that none of the requirements had been
complied with. Various reasons have been ascribed for the
same. On a scrutiny of enquiry report and the factual
assertions made, it is limpid that some of the guidelines
have been violated. It is strenuously urged by Mr.
Fernandes that Section 66-A(b) of the Information
Technology Act, 2000 provides maximum sentence of three
years and Section 420 CrPC stipulates sentence of seven
years and, therefore, it was absolutely imperative on the
part of the arresting authority to comply with the
procedure postulated in Section 41-A of the Code of
Criminal Procedure. The Court in Arnesh Kumar v. State
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of Bihar and another6, while dwelling upon the concept of
arrest, was compelled to observe thus:-
“Arrest brings humiliation, curtails freedom and casts scars forever. Lawmakers know it so also the police. There is a battle between the lawmakers and the police and it seems that the police has not learnt its lesson: the lesson implicit and embodied in CrPC. It has not come out of its colonial image despite six decades of Independence, it is largely considered as a tool of harassment, oppression and surely not considered a friend of public. The need for caution in exercising the drastic power of arrest has been emphasised time and again by the courts but has not yielded desired result. Power to arrest greatly contributes to its arrogance so also the failure of the Magistracy to check it. Not only this, the power of arrest is one of the lucrative sources of police corruption. The attitude to arrest first and then proceed with the rest is despicable. It has become a handy tool to the police officers who lack sensitivity or act with oblique motive.”
20. Thereafter, the Court referred to Section 41 CrPC and
analyzing the said provision, opined that a person accused
of an offence punishable with imprisonment for a term
which may be less than seven years or which may extend
to seven years with or without fine, cannot be arrested by
the police officer only on his satisfaction that such person
had committed the offence. It has been further held that a
6 (2014) 8 SCC 273
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police officer before arrest, in such cases has to be further
satisfied that such arrest is necessary to prevent such
person from committing any further offence; or for proper
investigation of the case; or to prevent the accused from
causing the evidence of the offence to disappear; or
tampering with such evidence in any manner; or to prevent
such person from making any inducement, threat or
promise to a witness so as to dissuade him from disclosing
such facts to the court or the police officer; or unless such
accused person is arrested, his presence in the court
whenever required cannot be ensured. These are the
conclusions, which one may reach based on facts.
Eventually, the Court was compelled to state:-
“In pith and core, the police officer before arrest must put a question to himself, why arrest? Is it really required? What purpose it will serve? What object it will achieve? It is only after these questions are addressed and one or the other conditions as enumerated above is satisfied, the power of arrest needs to be exercised. In fine, before arrest first the police officers should have reason to believe on the basis of information and material that the accused has committed the offence. Apart from this, the police officer has to be satisfied further that the arrest is necessary for one or the more purposes envisaged by sub-clauses (a) to (e) of clause (1) of Section 41 CrPC.”
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21. In the said authority, Section 41-A CrPC, which has
been inserted by Section 6 of the Code of Criminal
Procedure (Amendment) Act, 2008 (5 of 2009) was
introduced and in that context, it has been held that
Section 41-A CrPC makes it clear that where the arrest of a
person is not required under Section 41(1) CrPC, the police
officer is required to issue notice directing the accused to
appear before him at a specified place and time. Law
obliges such an accused to appear before the police officer
and it further mandates that if such an accused complies
with the terms of notice he shall not be arrested, unless for
reasons to be recorded, the police officer is of the opinion
that the arrest is necessary. At this stage also, the
condition precedent for arrest as envisaged under Section
41 CrPC has to be complied and shall be subject to the
same scrutiny by the Magistrate as aforesaid.
22. We have referred to the enquiry report and the legal
position prevalent in the field. On a studied scrutiny of the
report, it is quite vivid that the arrest of the petitioners was
not made by following the procedure of arrest. Section
41-A CRPC as has been interpreted by this Court has not
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been followed. The report clearly shows there have been
number of violations in the arrest, and seizure.
Circumstances in no case justify the manner in which the
petitioners were treated.
23. In such a situation, we are inclined to think that the
dignity of the petitioners, a doctor and a practicing
Advocate has been seriously jeopardized. Dignity, as has
been held in Charu Khurana v. Union of India7, is the
quintessential quality of a personality, for it is a highly
cherished value. It is also clear that liberty of the
petitioner was curtailed in violation of law. The freedom of
an individual has its sanctity. When the individual liberty
is curtailed in an unlawful manner, the victim is likely to
feel more anguished, agonized, shaken, perturbed,
disillusioned and emotionally torn. It is an assault on
his/her identity. The said identity is sacrosanct under the
Constitution. Therefore, for curtailment of liberty, requisite
norms are to be followed. Fidelity to statutory safeguards
instil faith of the collective in the system. It does not
require wisdom of a seer to visualize that for some invisible
reason, an attempt has been made to corrode the 7 (2015) 1 SCC 192
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procedural safeguards which are meant to sustain the
sanguinity of liberty. The investigating agency, as it seems,
has put its sense of accountability to law on the ventilator.
The two ladies have been arrested without following the
procedure and put in the compartment of a train without
being produced before the local Magistrate from Pune to
Bhopal. One need not be Argus – eyed to perceive the
same. Its visibility is as clear as the cloudless noon day. It
would not be erroneous to say that the enthusiastic
investigating agency had totally forgotten the golden words
of Benjamin Disraeli:
“I repeat …. that all power is a trust – that we are accountable for its exercise – that, from the people and for the people, all springs and all must exist.”
24. We are compelled to say so as liberty which is
basically the splendor of beauty of life and bliss of growth,
cannot be allowed to be frozen in such a contrived winter.
That would tantamount to comatosing of liberty which is
the strongest pillar of democracy.
25. Having held thus, we shall proceed to the facet of
grant of compensation. The officers of the State had played
with the liberty of the petitioners and, in a way,
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experimented with it. Law does not countenance such kind
of experiments as that causes trauma and pain. In
Mehmood Nayyar Azam v. State of Chhattisgarh8, while
dealing with the harassment in custody, deliberating on the
concept of harassment, the Court stated thus:-
“22. At this juncture, it becomes absolutely necessary to appreciate what is meant by the term “harassment”. In P. Ramanatha Aiyar’s Law Lexicon, 2nd Edn., the term “harass” has been defined thus:
“Harass.—‘Injure’ and ‘injury’ are words having numerous and comprehensive popular meanings, as well as having a legal import. A line may be drawn between these words and the word ‘harass’, excluding the latter from being comprehended within the word ‘injure’ or ‘injury’. The synonyms of ‘harass’ are: to weary, tire, perplex, distress tease, vex, molest, trouble, disturb. They all have relation to mental annoyance, and a troubling of the spirit.”
The term “harassment” in its connotative expanse includes torment and vexation. The term “torture” also engulfs the concept of torment. The word “torture” in its denotative concept includes mental and psychological harassment. The accused in custody can be put under tremendous psychological pressure by cruel, inhuman and degrading treatment.”
26. In the said case, emphasizing on dignity, it has been
observed:-
8 (2012) 8 SCC 1
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“…..The majesty of law protects the dignity of a citizen in a society governed by law. It cannot be forgotten that the welfare State is governed by the rule of law which has paramountcy. It has been said by Edward Biggon “the laws of a nation form the most instructive portion of its history”. The Constitution as the organic law of the land has unfolded itself in a manifold manner like a living organism in the various decisions of the court about the rights of a person under Article 21 of the Constitution of India. When citizenry rights are sometimes dashed against and pushed back by the members of City Halls, there has to be a rebound and when the rebound takes place, Article 21 of the Constitution springs up to action as a protector….”
27. In the case at hand, there has been violation of Article
21 and the petitioners were compelled to face humiliation.
They have been treated with an attitude of insensibility.
Not only there are violation of guidelines issued in the case
of D.K. Basu (supra), there are also flagrant violation of
mandate of law enshrined under Section 41 and Section
41-A of CrPC. The investigating officers in no
circumstances can flout the law with brazen proclivity. In
such a situation, the public law remedy which has been
postulated in Nilawati Behra (supra), Sube Singh v.
State of Haryana9, Hardeep Singh v. State of M.P.10,
9 (2006) 3 SCC 178 10 (2012) 1 SCC 748
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comes into play. The constitutional courts taking note of
suffering and humiliation are entitled to grant
compensation. That has been regarded as a redeeming
feature. In the case at hand, taking into consideration the
totality of facts and circumstances, we think it appropriate
to grant a sum of Rs.5,00,000/- (rupees five lakhs only)
towards compensation to each of the petitioners to be paid
by the State of M.P. within three months hence. It will be
open to the State to proceed against the erring officials, if
so advised.
28. The controversy does not end here. Mr. Fernandes,
learned Amicus Curiae would urge that it was a case for
discharge but the trial court failed to appreciate the factual
matrix in proper perspective. As the matter remained
pending in this court for some time, and we had dealt with
other aspects, we thought it apt to hear the learned
counsel for the aspect of continuance of the criminal
prosecution. We have narrated the facts at the beginning.
The learned Magistrate by order dated 19.2.2015 has found
existence of prima facie case for the offences punishable
under Section 420 IPC and Section 66-A(b) of I.T. Act, 2000
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read with Section 34 IPC. It is submitted by Mr. Fernandes
that Section 66-A of the I.T. Act, 2000 is not applicable.
The submission need not detain us any further, for Section
66-A of the I.T. Act, 2000 has been struck down in its
entirety being violative of Article 19(1)(a) and not saved
under Article 19(2) in Shreya Singhal v. Union of India11.
The only offence, therefore, that remains is Section 420
IPC. The learned Magistrate has recorded a finding that
there has been no impersonation. However, he has opined
that there are some material to show that the petitioners
had intention to cheat. On a perusal of the FIR, it is clear
to us that the dispute is purely of a civil nature, but a
maladroit effort has been made to give it a criminal colour.
In Devendra v. State of U.P.12, it has been held thus:-
“.. it is now well settled that the High Court ordinarily would exercise its jurisdiction under Section 482 of the Code of Criminal Procedure if the allegations made in the first information report, even if given face value and taken to be correct in their entirety, do not make out any offence. When the allegations made in the first information report or the evidences collected during investigation do not satisfy the ingredients of an offence, the superior courts would not encourage harassment of a person in a criminal court for nothing”.
11 (2015) 5 SCC 1 12 (2009) 7 SCC 495
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29. In the present case, it can be stated with certitude
that no ingredient of Section 420 IPC is remotely attracted.
Even if it is a wrong, the complainant has to take recourse
to civil action. The case in hand does not fall in the
categories where cognizance of the offence can be taken by
the court and the accused can be asked to face trial. In
our considered opinion, the entire case projects a civil
dispute and nothing else. Therefore, invoking the principle
laid down in State of Haryana v. Bhajan Lal13, we quash
the proceedings initiated at the instance of the 8th
respondent and set aside the order negativing the prayer
for discharge of the accused persons. The prosecution
initiated against the petitioners stands quashed.
30. Consequently, the writ petition is allowed to the
extent indicated above. There shall be no order as to costs.
........................................J. [DIPAK MISRA]
........................................J. [SHIVA KIRTI SINGH] NEW DELHI June 03, 2016.
13 1992 Supp. (1) SCC 335
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