LALITA KUMARI Vs GOVT.OF U.P.& ORS.
Bench: P SATHASIVAM,B.S. CHAUHAN,RANJANA PRAKASH DESAI,RANJAN GOGOI,S.A. BOBDE
Case number: Writ Petition (crl.) 68 of 2008
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRIMINAL) NO. 68 OF 2008
Lalita Kumari .... Petitioner (s)
Versus
Govt. of U.P. & Ors. .... Respondent(s)
WITH
S.L.P. (Crl.) No. 5986 of 2006
S.L.P. (Crl.) No. 5200 of 2009
CRIMINAL APPEAL No. 1410 OF 2011
CRIMINAL APPEAL No. 1267 OF 2007
AND
CONTEMPT PETITION (C) NO. D26722 OF 2008 IN
WRIT PETITION (CRIMINAL) NO. 68 OF 2008
J U D G M E N T
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P.Sathasivam, CJI.
1) The important issue which arises for consideration in
the referred matter is whether “a police officer is bound to
register a First Information Report (FIR) upon receiving
any information relating to commission of a cognizable
offence under Section 154 of the Code of Criminal
Procedure, 1973 (in short ‘the Code’) or the police officer
has the power to conduct a “preliminary inquiry” in order
to test the veracity of such information before registering
the same?”
2) The present writ petition, under Article 32 of the
Constitution, has been filed by one Lalita Kumari (minor)
through her father, viz., Shri Bhola Kamat for the issuance
of a writ of Habeas Corpus or direction(s) of like nature
against the respondents herein for the protection of his
minor daughter who has been kidnapped. The grievance
in the said writ petition is that on 11.05.2008, a written
report was submitted by the petitioner before the officer
in-charge of the police station concerned who did not take
any action on the same. Thereafter, when the
Superintendent of Police was moved, an FIR was
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registered. According to the petitioner, even thereafter,
steps were not taken either for apprehending the accused
or for the recovery of the minor girl child.
3) A two-Judge Bench of this Court in, Lalita Kumari vs.
Government of Uttar Pradesh & Ors. (2008) 7 SCC
164, after noticing the disparity in registration of FIRs by
police officers on case to case basis across the country,
issued notice to the Union of India, the Chief Secretaries of
all the States and Union Territories and Director Generals
of Police/Commissioners of Police to the effect that if steps
are not taken for registration of FIRs immediately and the
copies thereof are not handed over to the complainants,
they may move the Magistrates concerned by filing
complaint petitions for appropriate direction(s) to the
police to register the case immediately and for
apprehending the accused persons, failing which,
contempt proceedings must be initiated against such
delinquent police officers if no sufficient cause is shown.
4) Pursuant to the above directions, when the matter
was heard by the very same Bench in Lalita Kumari vs.
Government of Uttar Pradesh & Ors. (2008) 14 SCC
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337, Mr. S.B. Upadhyay, learned senior counsel for the
petitioner, projected his claim that upon receipt of
information by a police officer in-charge of a police station
disclosing a cognizable offence, it is imperative for him to
register a case under Section 154 of the Code and placed
reliance upon two-Judge Bench decisions of this Court in
State of Haryana vs. Bhajan Lal 1992 Supp. (1) SCC
335, Ramesh Kumari vs. State (NCT of Delhi) (2006) 2
SCC 677 and Parkash Singh Badal vs. State of Punjab
(2007) 1 SCC 1. On the other hand, Mr. Shekhar Naphade,
learned senior counsel for the State of Maharashtra
submitted that an officer in-charge of a police station is
not obliged under law, upon receipt of information
disclosing commission of a cognizable offence, to register
a case rather the discretion lies with him, in appropriate
cases, to hold some sort of preliminary inquiry in relation
to the veracity or otherwise of the accusations made in
the report. In support of his submission, he placed
reliance upon two-Judge Bench decisions of this Court in
P. Sirajuddin vs. State of Madras (1970) 1 SCC 595,
Sevi vs. State of Tamil Nadu 1981 Supp SCC 43,
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Shashikant vs. Central Bureau of Investigation
(2007) 1 SCC 630, and Rajinder Singh Katoch vs.
Chandigarh Admn. (2007) 10 SCC 69. In view of the
conflicting decisions of this Court on the issue, the said
bench, vide order dated 16.09.2008, referred the same to
a larger bench.
5) Ensuing compliance to the above direction, the
matter pertaining to Lalita Kumari was heard by a Bench
of three-Judges in Lalita Kumari vs. Government of
Uttar Pradesh & Ors. (2012) 4 SCC 1 wherein, this
Court, after hearing various counsel representing Union of
India, States and Union Territories and also after adverting
to all the conflicting decisions extensively, referred the
matter to a Constitution Bench while concluding as under:-
“97. We have carefully analysed various judgments delivered by this Court in the last several decades. We clearly discern divergent judicial opinions of this Court on the main issue: whether under Section 154 CrPC, a police officer is bound to register an FIR when a cognizable offence is made out or he (police officer) has an option, discretion or latitude of conducting some kind of preliminary inquiry before registering the FIR.
98. The learned counsel appearing for the Union of India and different States have expressed totally divergent views even before this Court. This Court also carved out a special category in the case of medical doctors in the aforementioned cases of Santosh Kumar and Suresh Gupta where preliminary inquiry had been postulated before
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registering an FIR. Some counsel also submitted that the CBI Manual also envisages some kind of preliminary inquiry before registering the FIR.
99. The issue which has arisen for consideration in these cases is of great public importance. In view of the divergent opinions in a large number of cases decided by this Court, it has become extremely important to have a clear enunciation of law and adjudication by a larger Bench of this Court for the benefit of all concerned—the courts, the investigating agencies and the citizens.
100. Consequently, we request the Hon’ble the Chief Justice to refer these matters to a Constitution Bench of at least five Judges of this Court for an authoritative judgment.”
6) Therefore, the only question before this Constitution
Bench relates to the interpretation of Section 154 of the
Code and incidentally to consider Sections 156 and 157
also.
7) Heard Mr. S.B. Upadhyay, learned senior counsel for
the petitioner, Mr. K.V. Vishwanathan, learned Additional
Solicitor General for the Union of India, Mr. Sidharth
Luthra, learned Additional Solicitor General for the State of
Chhattisgarh, Mr. Shekhar Naphade, Mr. R.K. Dash, Ms.
Vibha Datta Makhija, learned senior counsel for the State
of Maharashtra, U.P. and M.P. respectively, Mr. G.
Sivabalamurugan, learned counsel for the accused, Dr.
Ashok Dhamija, learned counsel for the CBI, Mr. Kalyan
Bandopodhya, learned senior counsel for the State of West
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Bengal, Dr. Manish Singhvi, learned AAG for the State of
Rajasthan and Mr. Sudarshan Singh Rawat.
8) In order to answer the main issue posed before this
Bench, it is useful to refer the following Sections of the
Code:-
“154. Information in cognizable cases.— (1) Every information relating to the commission of a cognizable offence, if given orally to an officer in charge of a police station, shall be reduced to writing by him or under his direction, and be read over to the informant; and every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it, and the substance thereof shall be entered in a book to be kept by such officer in such form as the State Government may prescribe in this behalf.
(2) A copy of the information as recorded under sub- section (1) shall be given forthwith, free of cost, to the informant.
(3) Any person aggrieved by a refusal on the part of an officer in charge of a police station to record the information referred to in subsection (1) may send the substance of such information, in writing and by post, to the Superintendent of Police concerned who, if satisfied that such information discloses the commission of a cognizable offence, shall either investigate the case himself or direct an investigation to be made by any police officer subordinate to him, in the manner provided by this Code, and such officer shall have all the powers of an officer in charge of the police station in relation to that offence.
156. Police officer's power to investigate cognizable case. (1) Any officer in charge of a police station may, without the order of a Magistrate, investigate any cognizable case which a Court having jurisdiction over the local area within the limits of such station would have power to inquire into or try under the provisions of Chapter XIII.
(2) No proceeding of a police officer in any such case
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shall at any stage be called in question on the ground that the case was one which such officer was not empowered under this section to investigate.
(3) Any Magistrate empowered under section 190 may order such an investigation as above- mentioned.
157. Procedure for investigation: (1) If, from information received or otherwise, an officer in charge of a police station has reason to suspect the commission of an offence which he is empowered under Section 156 to investigate, he shall forthwith send a report of the same to a Magistrate empowered to take cognizance of such offence upon a police report and shall proceed in person, or shall depute one of his subordinate officers not being below such rank as the State Government may, by general or special order, prescribe in this behalf, to proceed, to the spot, to investigate the facts and circumstances of the case, and, if necessary, to take measures for the discovery and arrest of the offender:
Provided that-
(a) when information as to the commission of any such offence is given against any person by name and the case is not of a serious nature, the officer in charge of a police station need not proceed in person or depute a subordinate officer to make an investigation on the spot;
(b) if it appears to the officer in charge of a police station that there is no sufficient ground for entering on an investigation, he shall not investigate the case.
Provided further that in relation to an offence of rape, the recording of statement of the victim shall be conducted at the residence of the victim or in the place of her choice and as far as practicable by a woman police officer in the presence of her parents or guardian or near relatives or social worker of the locality.
(2) In each of the cases mentioned in clauses (a) and (b) of the proviso to sub- section (1), the officer in charge of the police station shall state in his report his reasons for not fully complying with the requirements of that sub- section, and, in the case mentioned in clause (b) of the said proviso, the officer shall also forthwith notify to the informant, if any, in such manner as may be prescribed by the State Government, the fact that he will not investigate the case or cause it to be investigated.”
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Contentions:
9) At the foremost, Mr. S.B. Upadhyay, learned senior
counsel, while explaining the conditions mentioned in
Section 154 submitted that Section 154(1) is mandatory
as the use of the word ‘shall’ is indicative of the statutory
intent of the legislature. He also contended that there is
no discretion left to the police officer except to register an
FIR. In support of the above proposition, he relied on the
following decisions, viz., B. Premanand and Ors. vs.
Mohan Koikal and Others (2011) 4 SCC 266, M/s
Hiralal Rattanlal Etc. Etc. vs. State of U.P. and Anr.
Etc. Etc. (1973) 1 SCC 216 and Govindlal Chhaganlal
Patel vs. Agricultural Produce Market Committee,
Godhra and Ors. (1975) 2 SCC 482.
10) Mr. Upadhyay, by further drawing our attention to the
language used in Section 154(1) of the Code, contended
that it merely mentions ‘information’ without prefixing the
words ‘reasonable’ or ‘credible’. In order to substantiate
this claim, he relied on the following decisions, viz.,
Bhajan Lal (supra), Ganesh Bhavan Patel and
Another vs. State of Maharashtra (1978) 4 SCC 371,
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Aleque Padamsee and Others vs. Union of India and
Others (2007) 6 SCC 171, Ramesh Kumari (supra),
Ram Lal Narang vs. State (Delhi Administration)
(1979) 2 SCC 322 and Lallan Chaudhary and Others vs.
State of Bihar and Another (2006) 12 SCC 229.
Besides, he also brought to light various adverse impacts
of allowing police officers to hold preliminary inquiry
before registering an FIR.
11) Mr. K.V. Viswanathan, learned Additional Solicitor
General appearing on behalf of Union of India submitted
that in all the cases where information is received under
Section 154 of the Code, it is mandatory for the police to
forthwith enter the same into the register maintained for
the said purpose, if the same relates to commission of a
cognizable offence. According to learned ASG, the police
authorities have no discretion or authority, whatsoever, to
ascertain the veracity of such information before deciding
to register it. He also pointed out that a police officer,
who proceeds to the spot under Sections 156 and 157 of
the Code, on the basis of either a cryptic information or
source information, or a rumour etc., has to immediately,
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on gathering information relating to the commission of a
cognizable offence, send a report (ruqqa) to the police
station so that the same can be registered as FIR. He also
highlighted the scheme of the Code relating to the
registration of FIR, arrest, various protections provided to
the accused and the power of police to close investigation.
In support of his claim, he relied on various decisions of
this Court viz., Bhajan Lal (supra), Ramesh Kumari
(supra) and Aleque Padamsee (supra). He also
deliberated upon the distinguishable judgments in conflict
with the mandatory proposition, viz., State of Uttar
Pradesh vs. Bhagwant Kishore Joshi (1964) 3 SCR 71,
P. Sirajuddin (supra), Sevi (supra), Shashikant
(supra), Rajinder Singh Katoch (supra), Jacob
Mathew vs. State of Punjab & Anr. (2005) 6 SCC 1. He
concluded his arguments by saying that if any information
disclosing a cognizable offence is led before an officer in-
charge of a police station satisfying the requirements of
Section 154(1) of the Code, the said police officer has no
other option except to enter the substance thereof in the
prescribed form, that is to say, to register a case on the
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basis of such information. Further, he emphasized upon
various safeguards provided under the Code against filing
a false case.
12) Dr. Ashok Dhamija, learned counsel for the CBI,
submitted that the use of the word “shall” under Section
154(1) of the Code clearly mandates that if the
information given to a police officer relates to the
commission of a cognizable offence, then it is mandatory
for him to register the offence. According to learned
counsel, in such circumstances, there is no option or
discretion given to the police. He further contended that
the word “shall” clearly implies a mandate and is
unmistakably indicative of the statutory intent. What is
necessary, according to him, is only that the information
given to the police must disclose commission of a
cognizable offence. He also contended that Section 154 of
the Code uses the word “information” simpliciter and does
not use the qualified words such as “credible information”
or “reasonable complaint”. Thus, the intention of the
Parliament is unequivocally clear from the language
employed that a mere information relating to commission
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of a cognizable offence is sufficient to register an FIR. He
also relied on Bhajan Lal (supra), Ramesh Kumari
(supra), Aleque Padamsee (supra), Lallan
Chaudhary (supra), Superintendent of Police, CBI vs.
Tapan Kumar Singh (2003) 6 SCC 175, M/s Hiralal
Rattanlal (supra), B. Premanand (supra), Khub
Chand vs. State of Rajasthan AIR 1967 SC 1074, P.
Sirajuddin (supra), Rajinder Singh Katoch (supra),
Bhagwant Kishore Joshi (supra), State of West
Bengal vs. Committee for Protection of Democratic
Rights, West Bengal (2010) 3 SCC 571. He also pointed
out various safeguards provided in the Code against filing
a false case. In the end, he concluded by reiterating that
the registration of FIR is mandatory under Section 154 of
the Code, if the information discloses commission of a
cognizable offence and no preliminary inquiry is
permissible in such a situation. Further, he also clarified
that the preliminary inquiry conducted by the CBI, under
certain situations, as provided under the CBI Crime
Manual, stands on a different footing due to the special
provisions relating to the CBI contained in the Delhi
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Special Police Establishment Act, 1946, which is saved
under Sections 4(2) and 5 of the Code.
13) Mr. Kalyan Bandopadhyay, learned senior counsel
appearing on behalf of the State of West Bengal,
submitted that whenever any information relating to
commission of a cognizable offence is received, it is the
duty of the officer in-charge of a police station to record
the same and a copy of such information, shall be given
forthwith, free of cost, to the informant under Section
154(2) of the Code. According to him, a police officer has
no other alternative but to record the information in
relation to a cognizable offence in the first instance. He
also highlighted various subsequent steps to be followed
by the police officer pursuant to the registration of an FIR.
With regard to the scope of Section 154 of the Code, he
relied on H.N. Rishbud and Inder Singh vs. State of
Delhi AIR 1955 SC 196, Bhajan Lal (supra), S.N.
Sharma vs. Bipen Kumar Tiwari (1970) 1 SCC 653,
Union of India vs. Prakash P. Hinduja (2003) 6 SCC
195, Sheikh Hasib alias Tabarak vs. State of Bihar
(1972) 4 SCC 773, Shashikant (supra), Ashok Kumar
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Todi vs. Kishwar Jahan and Others (2011) 3 SCC 758,
Padma Sundara Rao (Dead) and Others vs. State of
T.N. and Others (2002) 3 SCC 533, P. Sirajuddin
(supra), Rajinder Singh Katoch (supra), Bhagwant
Kishore Joshi (supra) and Mannalal Khatic vs. The
State AIR 1967 Cal 478.
14) Dr. Manish Singhvi, learned Additional Advocate
General for the State of Rajasthan, submitted that Section
154(1) of the Code mandates compulsory registration of
FIR. He also highlighted various safeguards inbuilt in the
Code for lodging of false FIRs. He also pointed out that
the only exception relates to cases arising under the
Prevention of Corruption Act as, in those cases, sanction is
necessary before taking cognizance by the Magistrates
and the public servants are accorded some kind of
protection so that vexatious cases cannot be filed to
harass them.
15) Mr. G. Sivabalamurugan, learned counsel for the
appellant in Criminal Appeal No. 1410 of 2011, after
tracing the earlier history, viz., the relevant provisions in
the Code of Criminal Procedure of 1861, 1872, 1882 and
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1898 stressed as to why the compulsory registration of FIR
is mandatory. He also highlighted the recommendations
of the Report of the 41st Law Commission and insertion of
Section 13 of the Criminal Law (Amendment) Act, 2013
with effect from 03.02.2013.
16) Mr. R.K. Dash, learned senior counsel appearing for
the State of Uttar Pradesh, though initially commenced his
arguments by asserting that in order to check
unnecessary harassment to innocent persons at the
behest of unscrupulous complainants, it is desirable that a
preliminary inquiry into the allegations should precede
with the registration of FIR but subsequently after
considering the salient features of the Code, various
provisions like Sections 2(4) (h), 156(1), 202(1), 164,
various provisions from the U.P. Police Regulations,
learned senior counsel contended that in no case
recording of FIR should be deferred till verification of its
truth or otherwise in case of information relating to a
cognizable offence. In addition to the same, he also relied
on various pronouncements of this Court, such as,
Mohindro vs. State of Punjab (2001) 9 SCC 581,
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Ramesh Kumari (supra), Bhajan Lal (supra), Parkash
Singh Badal (supra), Munna Lal vs. State of
Himachal Pradesh 1992 Crl. L.J. 1558, Giridhari Lal
Kanak vs. State and others 2002 Crl. L.J. 2113 and
Katteri Moideen Kutty Haji vs. State of Kerala 2002
(2) Crimes 143. Finally, he concluded that when the
statutory provisions, as envisaged in Chapter XII of the
Code, are clear and unambiguous, it would not be legally
permissible to allow the police to make a preliminary
inquiry into the allegations before registering an FIR under
Section 154 of the Code.
17) Mr. Sidharth Luthra, learned Additional Solicitor
General appearing for the State of Chhattisgarh,
commenced his arguments by emphasizing the scope of
reference before the Constitution Bench. Subsequently,
he elaborated on various judgments which held that an
investigating officer, on receiving information of
commission of a cognizable offence under Section 154 of
the Code, has power to conduct preliminary inquiry before
registration of FIR, viz., Bhagwant Kishore Joshi
(supra), P. Sirajuddin (supra), Sevi (supra) and
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Rajinder Singh Katoch (supra). Concurrently, he also
brought to our notice the following decisions, viz., Bhajan
Lal (supra), Ramesh Kumari (supra), Parkash Singh
Badal (supra), and Aleque Padamsee (supra), which
held that a police officer is duty bound to register an FIR,
upon receipt of information disclosing commission of a
cognizable offence and the power of preliminary inquiry
does not exist under the mandate of Section 154. Learned
ASG has put forth a comparative analysis of Section 154 of
the Code of Criminal Procedure of 1898 and of 1973. He
also highlighted that every activity which occurs in a
police station [Section 2(s)] is entered in a diary
maintained at the police station which may be called as
the General Diary, Station Diary or Daily Diary. He
underlined the relevance of General Diary by referring to
various judicial decisions such as Tapan Kumar Singh
(supra), Re: Subbaratnam & Ors. AIR 1949 Madras
663. He further pointed out that, presently, throughout
the country, in matrimonial, commercial, medical
negligence and corruption related offences, there exist
provisions for conducting an inquiry or preliminary inquiry
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by the police, without/before registering an FIR under
Section 154 of the Code. He also brought to our notice
various police rules prevailing in the States of Punjab,
Rajasthan, U.P., Madhya Pradesh, Kolkata, Bombay, etc.,
for conducting an inquiry before registering an FIR.
Besides, he also attempted to draw an inference from the
Crime Manual of the CBI to highlight that a preliminary
inquiry before registering a case is permissible and
legitimate in the eyes of law. Adverting to the above
contentions, he concluded by pleading that preliminary
inquiry before registration of an FIR should be held
permissible. Further, he emphasized that the power to
carry out an inquiry or preliminary inquiry by the police,
which precedes the registration of FIR will eliminate the
misuse of the process, as the registration of FIR serves as
an impediment against a person for various important
activities like applying for a job or a passport, etc.
Learned ASG further requested this Court to frame
guidelines for certain category of cases in which
preliminary inquiry should be made.
18) Mr. Shekhar Naphade, learned senior counsel
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appearing on behalf of the State of Maharashtra,
submitted that ordinarily the Station House Officer (SHO)
should record an FIR upon receiving a complaint disclosing
the ingredients of a cognizable offence, but in certain
situations, in case of doubt about the correctness or
credibility of the information, he should have the
discretion of holding a preliminary inquiry and thereafter,
if he is satisfied that there is a prima facie case for
investigation, register the FIR. A mandatory duty of
registering FIR should not be cast upon him. According to
him, this interpretation would harmonize two extreme
positions, viz., the proposition that the moment the
complaint disclosing ingredients of a cognizable offence is
lodged, the police officer must register an FIR without any
scrutiny whatsoever is an extreme proposition and is
contrary to the mandate of Article 21 of the Constitution of
India, similarly, the other extreme point of view is that the
police officer must investigate the case substantially
before registering an FIR. Accordingly, he pointed out that
both must be rejected and a middle path must be chosen.
He also submitted the following judgments, viz., Bhajan
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Lal (supra), Ramesh Kumari (supra), Parkash Singh
Badal (supra), and Aleque Padamsee (supra) wherein
it has been held that if a complaint alleging commission of
a cognizable offence is received in the police station, then
the SHO has no other option but to register an FIR under
Section 154 of the Code. According to learned senior
counsel, these verdicts require reconsideration as they
have interpreted Section 154 de hors the other provisions
of the Code and have failed to consider the impact of
Article 21 on Section 154 of the Code.
19) Alongside, he pointed out the following decisions,
viz., Rajinder Singh Katoch (supra), P. Sirajuddin
(supra), Bhagwant Kishore Joshi (supra) and Sevi
(supra), which hold that before registering an FIR under
Section 154 of the Code, it is open to the police officer to
hold a preliminary inquiry to ascertain whether there is a
prima facie case of commission of a cognizable offence or
not. According to learned senior counsel, Section 154 of
the Code forms part of a chain of statutory provisions
relating to investigation and, therefore, the scheme of
provisions of Sections 41, 157, 167, 169, etc., must have a
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bearing on the interpretation of Section 154. In addition,
he emphasized that giving a literal interpretation would
reduce the registration of FIR to a mechanical act.
Parallelly, he underscored the impact of Article 21 on
Section 154 of the Code by referring to Maneka Gandhi
vs. Union of India (1978) 1 SCC 248, wherein this Court
has applied Article 21 to several provisions relating to
criminal law. This Court has also stated that the
expression “law” contained in Article 21 necessarily
postulates law which is reasonable and not merely
statutory provisions irrespective of its reasonableness or
otherwise. Learned senior counsel pleaded that in the
light of Article 21, provisions of Section 154 of the Code
must be read down to mean that before registering an FIR,
the police officer must be satisfied that there is a prima
facie case for investigation. He also emphasized that
Section 154 contains implied power of the police officer to
hold preliminary inquiry if he bona fide possess serious
doubts about the credibility of the information given to
him. By pointing out Criminal Law (Amendment) Act,
2013, particularly, Section 166A, Mr. Naphade contended
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that as far as other cognizable offences (apart from those
mentioned in Section 166A) are concerned, police has a
discretion to hold preliminary inquiry if there is some
doubt about the correctness of the information.
20) In case of allegations relating to medical negligence
on the part of the doctors, it is pointed out by drawing our
attention to some of the decisions of this Court viz.,
Tapan Kumar Singh (supra), Jacob Mathew (supra)
etc., that no medical professional should be prosecuted
merely on the basis of the allegations in the complaint. By
pointing out various decisions, Mr. Naphade emphasized
that in appropriate cases, it would be proper for a police
officer, on receipt of a complaint of a cognizable offence,
to satisfy himself that at least prima facie allegations
levelled against the accused in the complaint are credible.
He also contended that no single provision of a statute can
be read and interpreted in isolation, but the statute must
be read as a whole. Accordingly, he prayed that the
provisions of Sections 41, 57, 156, 157, 159, 167, 190,
200 and 202 of the Code must be read together. He also
pointed out that Section 154(3) of the Code enables any
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complainant whose complaint is not registered as an FIR
by the officer in-charge of the police station to approach
the higher police officer for the purpose of getting his
complaint registered as an FIR and in such a case, the
higher police officer has all the powers of recording an FIR
and directing investigation into the matter. In addition to
the remedy available to an aggrieved person of
approaching higher police officer, he can also move the
concerned Magistrate by making a complaint under
Section 190 thereof. He further emphasized that the fact
that the legislature has provided adequate remedies
against refusal to register FIR and to hold investigation in
cognizable offences, is indicative of legislative intent that
the police officer is not bound to record FIR merely
because the ingredients of a cognizable offence are
disclosed in the complaint, if he has doubts about the
veracity of the complaint. He also pointed out that the
word “shall” used in the statute does not always mean
absence of any discretion in the matter. For the said
proposition, he also highlighted that this Court has
preferred the rule of purposive interpretation to the rule of
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literal interpretation for which he relied on Chairman
Board of Mining Examination and Chief Inspector of
Mines and Another vs. Ramjee (1977) 2 SCC 256, Lalit
Mohan Pandey vs. Pooran Singh (2004) 6 SCC 626,
Prativa Bose vs. Kumar Rupendra Deb Raikat (1964)
4 SCR 69. He further pointed out that it is impossible to
put the provisions of Section 154 of the Code in a
straightjacket formula. He also prayed for framing of
some guidelines as regards registration or non-registration
of FIR. Finally, he pointed out that the requirement of
Article 21 is that the procedure should be fair and just.
According to him, if the police officer has doubts in the
matter, it is imperative that he should have the discretion
of holding a preliminary inquiry in the matter. If he is
debarred from holding such a preliminary inquiry, the
procedure would then suffer from the vice of arbitrariness
and unreasonableness. Thus, he concluded his arguments
by pleading that Section 154 of the Code must be
interpreted in the light of Article 21.
21) Ms. Vibha Datta Makhija, learned senior counsel
appearing for the State of Madhya Pradesh submitted that
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a plain reading of Section 154 and other provisions of the
Code shows that it may not be mandatory but is
absolutely obligatory on the part of the police officer to
register an FIR prior to taking any steps or conducting
investigation into a cognizable offence. She further
pointed out that after receiving the first information of an
offence and prior to the registration of the said report
(whether oral or written) in the First Information Book
maintained at the police station under various State
Government regulations, only some preliminary inquiry or
investigative steps are permissible under the statutory
framework of the Code to the extent as is justifiable and is
within the window of statutory discretion granted strictly
for the purpose of ascertaining whether there has been a
commission or not of a cognizable offence. Hence, an
investigation, culminating into a Final Report under
Section 173 of the Code, cannot be called into question
and be quashed due to the reason that a part of the
inquiry, investigation or steps taken during investigation
are conducted after receiving the first information but
prior to registering the same unless it is found that the
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said investigation is unfair, illegal, mala fide and has
resulted in grave prejudice to the right of the accused to
fair investigation. In support of the above contentions,
she traced the earlier provisions of the Code and current
statutory framework, viz., Criminal Law (Amendment) Act,
2013 with reference to various decisions of this Court.
She concluded that Section 154 of the Code leaves no
area of doubt that where a cognizable offence is disclosed,
there is no discretion on the part of the police to record or
not to record the said information, however, it may differ
from case to case.
22) The issues before the Constitution Bench of this
Court arise out of two main conflicting areas of concern,
viz.,
(i) Whether the immediate non-registration of FIR leads
to scope for manipulation by the police which affects
the right of the victim/complainant to have a
complaint immediately investigated upon allegations
being made; and
(ii) Whether in cases where the complaint/information
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does not clearly disclose the commission of a
cognizable offence but the FIR is compulsorily
registered then does it infringe the rights of an
accused.
Discussion:
23) The FIR is a pertinent document in the criminal law
procedure of our country and its main object from the
point of view of the informant is to set the criminal law in
motion and from the point of view of the investigating
authorities is to obtain information about the alleged
criminal activity so as to be able to take suitable steps to
trace and to bring to book the guilty.
24) Historical experience has thrown up cases from both
the sides where the grievance of the victim/informant of
non-registration of valid FIRs as well as that of the
accused of being unnecessarily harassed and investigated
upon false charges have been found to be correct.
25) An example of the first category of cases is found in
State of Maharashtra vs. Sarangdharsingh
Shivdassingh Chavan & Anr. (2011) 1 SCC 577 wherein
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a writ petition was filed challenging the order of the
Collector in the District of Buldhana directing not to
register any crime against Mr. Gokulchand Sananda,
without obtaining clearance from the District Anti-Money
Lending Committee and the District Government Pleader.
From the record, it was revealed that out of 74 cases, only
in seven cases, charge sheets were filed alleging illegal
moneylending. This Court found that upon instructions
given by the Chief Minister to the District Collector, there
was no registration of FIR of the poor farmers. In these
circumstances, this Court held the said instructions to be
ultra vires and quashed the same. It is argued that cases
like above exhibit the mandatory character of Section 154,
and if it is held otherwise, it shall lead to grave injustice.
26) In Aleque Padamsee (supra), while dealing with
the issue whether it is within the powers of courts to issue
a writ directing the police to register a First Information
Report in a case where it was alleged that the accused
had made speeches likely to disturb communal harmony,
this Court held that “the police officials ought to register
the FIR whenever facts brought to their notice show that a
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cognizable offence has been made out. In case the police
officials fail to do so, the modalities to be adopted are as
set out in Section 190 read with Section 200 of the Code.”
As such, the Code itself provides several checks for refusal
on the part of the police authorities under Section 154 of
the Code.
27) However, on the other hand, there are a number of
cases which exhibit that there are instances where the
power of the police to register an FIR and initiate an
investigation thereto are misused where a cognizable
offence is not made out from the contents of the
complaint. A significant case in this context is the case of
Preeti Gupta vs. State of Jharkhand (2010) 7 SCC 667
wherein this Court has expressed its anxiety over misuse
of Section 498-A of the Indian Penal Code, 1860 (in short
‘the IPC’) with respect to which a large number of frivolous
reports were lodged. This Court expressed its desire that
the legislature must take into consideration the informed
public opinion and the pragmatic realities to make
necessary changes in law.
28) The abovesaid judgment resulted in the 243rd Report
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of the Law Commission of India submitted on 30th August,
2012. The Law Commission, in its Report, concluded that
though the offence under Section 498-A could be made
compoundable, however, the extent of misuse was not
established by empirical data, and, thus, could not be a
ground to denude the provision of its efficacy. The Law
Commission also observed that the law on the question
whether the registration of FIR could be postponed for a
reasonable time is in a state of uncertainty and can be
crystallized only upon this Court putting at rest the
present controversy.
29) In order to arrive at a conclusion in the light of
divergent views on the point and also to answer the above
contentions, it is pertinent to have a look at the historical
background of the Section and corresponding provisions
that existed in the previous enactments of the Code of
Criminal Procedure.
Code of Criminal Procedure, 1861
“139. Every complaint or information preferred to an officer in charge of a police station, shall be reduced into writing and the substance thereof shall be entered in a diary to be kept by such officer, in such form as shall be prescribed by the local government.”
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Code of Criminal Procedure, 1872
“112. Every complaint preferred to an officer in charge of a police station, shall be reduced into writing, and shall be signed, sealed or marked by the person making it; and the substance thereof shall be entered in a book to be kept by such officer in the form prescribed by the local government.”
Code of Criminal Procedure, 1882
“154. Every information relating to the commission of a cognizable offence if given orally to an officer in charge of a police station, shall be reduced to writing by him, or under his direction, and be read over to the informant; and every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it, and the substance thereof shall be entered in a book to be kept by such form as the government may prescribe in this behalf.”
Code of Criminal Procedure, 1898
“154. Every information relating to the commission of a cognizable offence if given orally to an officer in charge of a police station, shall be reduced to writing by him or under his direction, and be read over to the informant; and every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it, and the substance thereof shall be entered in a book to be kept by such officer in such form as the Government may prescribe in this behalf.”
Code of Criminal Procedure, 1973
“154. Information in cognizable cases: 1) Every information relating to the commission of a cognizable offence, it given orally to an officer in charge of a police station, shall be reduced to writing by him or under his direction, and be read over to the informant; and every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it, and the substance thereof shall be entered in a
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book to be kept by such officer in such form as the State Government may prescribe in this behalf.
[Provided that if the information is given by the woman against whom an offence under Sections 326A, 326B, 354, 354A, 354B, 354C, 354D, 376, 376A, 376B, 376C, 376D, 376E or Section 509 of the Indian Penal Code is alleged to have been committed or attempted, then such information shall be recorded by a woman police officer or any woman officer:-
Provided further that:-
(a) in the event that the person against whom an offence under Sections 354, 354A, 354B, 354C, 354D, 376, 376A, 376B, 376C, 376D, 376E or Section 509 of the Indian Penal code is alleged to have been committed or attempted is temporarily or permanently mentally or physically disabled then such information shall be recorded by a police officer, at the residence of the person seeking to report such offence or at a convenient place of such person’s choice, in the presence of an interpreter or a special educator, as the case may be;
(b) the recording of such information shall be videographed;
(c) the police officer shall get the statement of the person recorded by a Judicial Magistrate under clause (a) of sub-Section (5A) of Section 164 as soon as possible.]
(Inserted by Section 13 of ‘The Criminal Law (Amendment) Act, 2013 w.e.f. 03.02.2013)
(2) A copy of the information as recorded under sub- section (1) shall be given forthwith, free of cost, to the informant.
(3) Any person aggrieved by a refusal on the part of an officer in charge of a police station to record the information referred to in subsection (1) may send the substance of such information, in writing and by post, to the Superintendent of Police concerned who, if satisfied that such information discloses the commission of a cognizable offence, shall either investigate the case himself or direct an investigation to be made by any police officer subordinate to him, in the manner provided by this Code, and such officer shall have all the powers of an officer in charge of the police station in
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relation to that offence.
A perusal of the above said provisions manifests the
legislative intent in both old codes and the new code for
compulsory registration of FIR in a case of cognizable
offence without conducting any Preliminary Inquiry.
30) The precursor to the present Code of 1973 is the
Code of 1898 wherein substantial changes were made in
the powers and procedure of the police to investigate.
The starting point of the powers of police was changed
from the power of the officer in-charge of a police station
to investigate into a cognizable offence without the order
of a Magistrate, to the reduction of the first information
regarding commission of a cognizable offence, whether
received orally or in writing, into writing and into the book
separately prescribed by the Provincial government for
recording such first information.
31) As such, a significant change that took place by way
of the 1898 Code was with respect to the placement of
Section 154, i.e., the provision imposing requirement of
recording the first information regarding commission of a
cognizable offence in the special book prior to Section
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156, i.e., the provision empowering the police officer to
investigate a cognizable offence. As such, the objective of
such placement of provisions was clear which was to
ensure that the recording of the first information should be
the starting point of any investigation by the police. In the
interest of expediency of investigation since there was no
safeguard of obtaining permission from the Magistrate to
commence an investigation, the said procedure of
recording first information in their books along with the
signature/seal of the informant, would act as an
“extremely valuable safeguard” against the excessive,
mala fide and illegal exercise of investigative powers by
the police.
32) Provisions contained in Chapter XII of the Code deal
with information to the police and their powers to
investigate. The said Chapter sets out the procedure to
be followed during investigation. The objective to be
achieved by the procedure prescribed in the said Chapter
is to set the criminal law in motion and to provide for all
procedural safeguards so as to ensure that the
investigation is fair and is not mala fide and there is no
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scope of tampering with the evidence collected during the
investigation.
33) In addition, Mr. Shekhar Naphade, learned senior
counsel contended that insertion of Section 166A in IPC
indicates that registration of FIR is not compulsory for all
offences other than what is specified in the said Section.
By Criminal Law (Amendment) Act 2013, Section 166A was
inserted in Indian Penal Code which reads as under:-
“Section 166A—Whoever, being a public servant.—
(a) knowingly disobeys any direction of the law which prohibits him from requiring the attendance at any place of any person for the purpose of investigation into an offence or any other matter, or
(b) knowingly disobeys, to the prejudice of any person, any other direction of the law regulating the manner in which he shall conduct such investigation, or
(c) fails to record any information given to him under sub-section (1) of Section 154 of the Code of Criminal Procedure, 1973, in relation to cognizable offence punishable under Section 326A, Section 326B, Section 354, Section 354B, Section 370, Section 370A, Section 376, Section 376A, Section 376B, Section 376C, Section 376D, Section 376E, Section 509 shall be punished with rigorous imprisonment for a term which shall not be less than six months but which may extend to two years and shall also be liable to fine.”
Section 166A(c) lays down that if a public servant (Police
Officer) fails to record any information given to him under
Section 154(1) of the Code in relation to cognizable
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offences punishable under Sections 326A, 326B, 354,
354B, 370, 370A, 376, 376A 376B, 376C, 376D, 376E or
Section 509, he shall be punished with rigorous
imprisonment for a term which shall not be less than six
months but may extend to two years and shall also be
liable to fine. Thus, it is the stand of learned counsel that
this provision clearly indicates that registration of FIR is
imperative and police officer has no discretion in the
matter in respect of offences specified in the said section.
Therefore, according to him, the legislature accepts that
as far as other cognizable offences are concerned, police
has discretion to hold a preliminary inquiry if there is
doubt about the correctness of the information.
34) Although, the argument is as persuasive as it
appears, yet, we doubt whether such a presumption can
be drawn in contravention to the unambiguous words
employed in the said provision. Hence, insertion of Section
166A in the IPC vide Criminal Law (Amendment) Act 2013,
must be read in consonance with the provision and not
contrary to it. The insertion of Section 166A was in the
light of recent unfortunate occurrence of offences against
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women. The intention of the legislature in putting forth
this amendment was to tighten the already existing
provisions to provide enhanced safeguards to women.
Therefore, the legislature, after noticing the increasing
crimes against women in our country, thought it
appropriate to expressly punish the police officers for their
failure to register FIRs in these cases. No other meaning
than this can be assigned to for the insertion of the same.
35) With this background, let us discuss the submissions
in the light of various decisions both in favour and against
the referred issue.
Interpretation of Section 154:
36) It may be mentioned in this connection that the first
and foremost principle of interpretation of a statute in
every system of interpretation is the literal rule of
interpretation. All that we have to see at the very outset is
what does the provision say? As a result, the language
employed in Section 154 is the determinative factor of the
legislative intent. A plain reading of Section 154(1) of the
Code provides that any information relating to the
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commission of a cognizable offence if given orally to an
officer-in-charge of a police station shall be reduced into
writing by him or under his direction. There is no
ambiguity in the language of Section 154(1) of the Code.
37) At this juncture, it is apposite to refer to the following
observations of this Court in M/s Hiralal Rattanlal
(supra) which are as under:
“22...In construing a statutory provision, the first and the foremost rule of construction is the literary construction. All that we have to see at the very outset is what does that provision say? If the provision is unambiguous and if from that provision, the legislative intent is clear, we need not call into aid the other rules of construction of statutes. The other rules of construction of statutes are called into aid only when the legislative intention is not clear…”
The above decision was followed by this Court in B.
Premanand (supra) and after referring the abovesaid
observations in the case of Hiralal Rattanlal (supra),
this Court observed as under:
“9. It may be mentioned in this connection that the first and foremost principle of interpretation of a statute in every system of interpretation is the literal rule of interpretation. The other rules of interpretation e.g. the mischief rule, purposive interpretation, etc. can only be resorted to when the plain words of a statute are ambiguous or lead to no intelligible results or if read literally would nullify the very object of the statute. Where the words of a statute are absolutely clear and unambiguous, recourse cannot be had to the principles of interpretation other than the literal rule, vide Swedish
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Match AB v. SEBI (2004) 11 SCC 641.
The language of Section 154(1), therefore, admits of
no other construction but the literal construction.
38) The legislative intent of Section 154 is vividly
elaborated in Bhajan Lal (supra) which is as under:-
“30. The legal mandate enshrined in Section 154(1) is that every information relating to the commission of a "cognizable offence" (as defined Under Section 2(c) of the Code) if given orally (in which case it is to be reduced into writing) or in writing to "an officer incharge of a police station" (within the meaning of Section 2(o) of the Code) and signed by the informant should be entered in a book to be kept by such officer in such form as the State Government may prescribe which form is commonly called as "First Information Report" and which act of entering the information in the said form is known as registration of a crime or a case.
31. At the stage of registration of a crime or a case on the basis of the information disclosing a cognizable offence in compliance with the mandate of Section 154(1) of the Code, the concerned police officer cannot embark upon an inquiry as to whether the information, laid by the informant is reliable and genuine or otherwise and refuse to register a case on the ground that the information is not reliable or credible. On the other hand, the officer in charge of a police station is statutorily obliged to register a case and then to proceed with the investigation if he has reason to suspect the commission of an offence which he is empowered under Section 156 of the Code to investigate, subject to the proviso to Section 157. (As we have proposed to make a detailed discussion about the power of a police officer in the field of investigation of a cognizable offence within the ambit of Sections 156 and 157 of the Code in the ensuing part of this judgment, we do not propose to deal with those sections in extenso in the present context.) In case, an officer in charge of a police station refuses to exercise the jurisdiction vested in him and to register a case on the
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information of a cognizable offence reported and thereby violates the statutory duty cast upon him, the person aggrieved by such refusal can send the substance of the information in writing and by post to the Superintendent of Police concerned who if satisfied that the information forwarded to him discloses a cognizable offence, should either investigate the case himself or direct an investigation to be made by any police officer subordinate to him in the manner provided by sub-section (3) of Section 154 of the Code.
32. Be it noted that in Section 154(1) of the Code, the legislature in its collective wisdom has carefully and cautiously used the expression “information” without qualifying the same as in Section 41(1)(a) or (g) of the Code wherein the expressions, “reasonable complaint” and “credible information” are used. Evidently, the non- qualification of the word “information” in Section 154(1) unlike in Section 41(1)(a) and (g) of the Code may be for the reason that the police officer should not refuse to record an information relating to the commission of a cognizable offence and to register a case thereon on the ground that he is not satisfied with the reasonableness or credibility of the information. In other words, ‘reasonableness’ or ‘credibility’ of the said information is not a condition precedent for registration of a case. A comparison of the present Section 154 with those of the earlier Codes will indicate that the legislature had purposely thought it fit to employ only the word “information” without qualifying the said word. Section 139 of the Code of Criminal Procedure of 1861 (Act 25 of 1861) passed by the Legislative Council of India read that ‘every complaint or information’ preferred to an officer in charge of a police station should be reduced into writing which provision was subsequently modified by Section 112 of the Code of 1872 (Act 10 of 1872) which thereafter read that ‘every complaint’ preferred to an officer in charge of a police station shall be reduced in writing. The word ‘complaint’ which occurred in previous two Codes of 1861 and 1872 was deleted and in that place the word ‘information’ was used in the Codes of 1882 and 1898 which word is now used in Sections 154, 155, 157 and 190(c) of the present Code of 1973 (Act 2 of 1974). An overall reading of all the Codes makes it clear that the condition which is sine qua non for recording a first information report is that there must be information and that information must disclose a cognizable offence.
33. It is, therefore, manifestly clear that if any
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information disclosing a cognizable offence is laid before an officer in charge of a police station satisfying the requirements of Section 154(1) of the Code, the said police officer has no other option except to enter the substance thereof in the prescribed form, that is to say, to register a case on the basis of such information.
39) Consequently, the condition that is sine qua non for
recording an FIR under Section 154 of the Code is that
there must be information and that information must
disclose a cognizable offence. If any information
disclosing a cognizable offence is led before an officer in
charge of the police station satisfying the requirement of
Section 154(1), the said police officer has no other option
except to enter the substance thereof in the prescribed
form, that is to say, to register a case on the basis of such
information. The provision of Section 154 of the Code is
mandatory and the concerned officer is duty bound to
register the case on the basis of information disclosing a
cognizable offence. Thus, the plain words of Section
154(1) of the Code have to be given their literal meaning.
‘Shall’
40) The use of the word “shall” in Section 154(1) of the
Code clearly shows the legislative intent that it is
mandatory to register an FIR if the information given to
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the police discloses the commission of a cognizable
offence.
41) In Khub Chand (supra), this Court observed as
under:
“7…The term “shall” in its ordinary significance is mandatory and the court shall ordinarily give that interpretation to that term unless such an interpretation leads to some absurd or inconvenient consequence or be at variance with the intent of the legislature, to be collected from other parts of the Act. The construction of the said expression depends on the provisions of a particular Act, the setting in which the expression appears, the object for which the direction is given, the consequences that would flow from the infringement of the direction and such other considerations...”
42) It is relevant to mention that the object of using the
word “shall” in the context of Section 154(1) of the Code is
to ensure that all information relating to all cognizable
offences is promptly registered by the police and
investigated in accordance with the provisions of law.
43) Investigation of offences and prosecution of
offenders are the duties of the State. For “cognizable
offences”, a duty has been cast upon the police to register
FIR and to conduct investigation except as otherwise
permitted specifically under Section 157 of the Code. If a
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discretion, option or latitude is allowed to the police in the
matter of registration of FIRs, it can have serious
consequences on the public order situation and can also
adversely affect the rights of the victims including
violating their fundamental right to equality.
44) Therefore, the context in which the word “shall”
appears in Section 154(1) of the Code, the object for
which it has been used and the consequences that will
follow from the infringement of the direction to register
FIRs, all these factors clearly show that the word “shall”
used in Section 154(1) needs to be given its ordinary
meaning of being of “mandatory” character. The
provisions of Section 154(1) of the Code, read in the light
of the statutory scheme, do not admit of conferring any
discretion on the officer in-charge of the police station for
embarking upon a preliminary inquiry prior to the
registration of an FIR. It is settled position of law that if the
provision is unambiguous and the legislative intent is
clear, the court need not call into it any other rules of
construction.
45) In view of the above, the use of the word ‘shall’
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coupled with the Scheme of the Act lead to the conclusion
that the legislators intended that if an information relating
to commission of a cognizable offence is given, then it
would mandatorily be registered by the officer in-charge of
the police station. Reading ‘shall’ as ‘may’, as contended
by some counsel, would be against the Scheme of the
Code. Section 154 of the Code should be strictly
construed and the word ‘shall’ should be given its natural
meaning. The golden rule of interpretation can be given a
go-by only in cases where the language of the section is
ambiguous and/or leads to an absurdity.
46) In view of the above, we are satisfied that Section
154(1) of the Code does not have any ambiguity in this
regard and is in clear terms. It is relevant to mention that
Section 39 of the Code casts a statutory duty on every
person to inform about commission of certain offences
which includes offences covered by Sections 121 to 126,
302, 64-A, 382, 392 etc., of the IPC. It would be
incongruous to suggest that though it is the duty of every
citizen to inform about commission of an offence, but it is
not obligatory on the officer-incharge of a Police Station to
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register the report. The word ‘shall’ occurring in Section
39 of the Code has to be given the same meaning as the
word ‘shall’ occurring in Section 154(1) of the Code.
‘Book’/‘Diary’
47) It is contented by learned ASG appearing for the
State of Chhattisgarh that the recording of first
information under Section 154 in the ‘book’ is subsequent
to the entry in the General Diary/Station Diary/Daily Diary,
which is maintained in police station. Therefore, according
to learned ASG, first information is a document at the
earliest in the general diary, then if any preliminary
inquiry is needed the police officer may conduct the same
and thereafter the information will be registered as FIR.
48) This interpretation is wholly unfounded. The First
Information Report is in fact the “information” that is
received first in point of time, which is either given in
writing or is reduced to writing. It is not the “substance”
of it, which is to be entered in the diary prescribed by the
State Government. The term ‘General Diary’ (also called
as ‘Station Diary’ or ‘Daily Diary’ in some States) is
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maintained not under Section 154 of the Code but under
the provisions of Section 44 of the Police Act, 1861 in the
States to which it applies, or under the respective
provisions of the Police Act(s) applicable to a State or
under the Police Manual of a State, as the case may be.
Section 44 of the Police Act, 1861 is reproduced below:-
“44. Police-officers to keep diary.—It shall be the duty of every officer in charge of a police- station to keep a general diary in such form as shall, from time to time, be prescribed by the State Government and to record therein all complaints and charged preferred, the names of all persons arrested, the names of the complainants, the offences charged against them, the weapons or property that shall have been taken from their possession or otherwise, and the names of the witnesses who shall have been examined. The Magistrate of the district shall be at liberty to call for any inspect such diary.”
49) It is pertinent to note that during the year 1861,
when the aforesaid Police Act, 1861 was passed, the Code
of Criminal Procedure, 1861 was also passed. Section 139
of that Code dealt with registration of FIR and this Section
is also referred to the word “diary”, as can be seen from
the language of this Section, as reproduced below:-
“139. Every complaint or information preferred to an officer in charge of a Police Station, shall be reduced into writing, and the substance thereof shall be entered in a diary to be kept by such officer, in such form as shall be prescribed by the local government.”
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Thus, Police Act, 1861 and the Code of Criminal Procedure,
1861, both of which were passed in the same year, used
the same word “diary”.
50) However, in the year 1872, a new Code came to be
passed which was called the Code of Criminal Procedure,
1872. Section 112 of the Code dealt with the issue of
registration of FIR and is reproduced below:-
“112. Every complaint preferred to an officer in charge of a Police station shall be reduced into writing, and shall be signed, sealed, or marked by the person making it; and the substance thereof shall be entered in a book to be kept by such officer in the form prescribed by the Local Government.”
51) It is, thus, clear that in the Code of Criminal
Procedure, 1872, a departure was made and the word
‘book’ was used in place of ‘diary’. The word ‘book’
clearly referred to FIR book to be maintained under the
Code for registration of FIRs.
52) The question that whether the FIR is to be recorded
in the FIR Book or in General Diary, is no more res integra.
This issue has already been decided authoritatively by this
Court.
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53) In Madhu Bala vs. Suresh Kumar (1997) 8 SCC
476, this Court has held that FIR must be registered in the
FIR Register which shall be a book consisting of 200
pages. It is true that the substance of the information is
also to be mentioned in the Daily diary (or the general
diary). But, the basic requirement is to register the FIR in
the FIR Book or Register. Even in Bhajan Lal (supra),
this Court held that FIR has to be entered in a book in a
form which is commonly called the First Information
Report.
54) It is thus clear that registration of FIR is to be done in
a book called FIR book or FIR Register. Of course, in
addition, the gist of the FIR or the substance of the FIR
may also be mentioned simultaneously in the General
Diary as mandated in the respective Police Act or Rules, as
the case may be, under the relevant State provisions.
55) The General Diary is a record of all important
transactions/events taking place in a police station,
including departure and arrival of police staff, handing
over or taking over of charge, arrest of a person, details of
law and order duties, visit of senior officers etc. It is in this
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context that gist or substance of each FIR being registered
in the police station is also mentioned in the General Diary
since registration of FIR also happens to be a very
important event in the police station. Since General Diary
is a record that is maintained chronologically on day-to-
day basis (on each day, starting with new number 1), the
General Diary entry reference is also mentioned
simultaneously in the FIR Book, while FIR number is
mentioned in the General Diary entry since both of these
are prepared simultaneously.
56) It is relevant to point out that FIR Book is maintained
with its number given on an annual basis. This means
that each FIR has a unique annual number given to it.
This is on similar lines as the Case Numbers given in
courts. Due to this reason, it is possible to keep a strict
control and track over the registration of FIRs by the
supervisory police officers and by the courts, wherever
necessary. Copy of each FIR is sent to the superior
officers and to the concerned Judicial Magistrate.
57) On the other hand, General Diary contains a huge
number of other details of the proceedings of each day.
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Copy of General Diary is not sent to the Judicial Magistrate
having jurisdiction over the police station, though its copy
is sent to a superior police officer. Thus, it is not possible
to keep strict control of each and every FIR recorded in
the General Diary by superior police officers and/or the
court in view of enormous amount of other details
mentioned therein and the numbers changing every day.
58) The signature of the complainant is obtained in the
FIR Book as and when the complaint is given to the police
station. On the other hand, there is no such requirement
of obtaining signature of the complainant in the general
diary. Moreover, at times, the complaint given may
consist of large number of pages, in which case it is only
the gist of the complaint which is to be recorded in the
General Diary and not the full complaint. This does not fit
in with the suggestion that what is recorded in General
Diary should be considered to be the
fulfillment/compliance of the requirement of Section 154
of registration of FIR. In fact, the usual practice is to
record the complete complaint in the FIR book (or annex it
with the FIR form) but record only about one or two
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paragraphs (gist of the information) in the General Diary.
59) In view of the above, it is useful to point out that the
Code was enacted under Entry 2 of the Concurrent List of
the Seventh Schedule to the Constitution which is
reproduced below:-
“2. Criminal procedure, including all matters included in the Code of Criminal Procedure at the commencement of this Constitution.”
On the other hand, Police Act, 1861 (or other similar Acts
in respective States) were enacted under Entry 2 of the
State List of the Seventh Schedule to the Constitution,
which is reproduced below:-
“2. Police (including railway and village police) subject to the provisions of Entry 2A of List I.”
60) Now, at this juncture, it is pertinent to refer Article
254(1) of the Constitution, which lays down the provisions
relating to inconsistencies between the laws made by the
Parliament and the State Legislatures. Article 254(1) is
reproduced as under:-
“254. Inconsistency between laws made by Parliament and laws made by the Legislatures of States
(1) If any provision of a law made by the Legislature of a State is repugnant to any provision of a law made by Parliament which Parliament is competent to enact, or
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to any provision of an existing law with respect to one of the matters enumerated in the Concurrent List, then, subject to the provisions of clause (2), the law made by Parliament, whether passed before or after the law made by the Legislature of such State, or, as the case may be, the existing law, shall prevail and the law made by the Legislature of the State shall, to the extent of the repugnancy, be void.”
Thus it is clear from the mandate of Article 254(1) of the
Constitution that if there is any inconsistency between the
provisions of the Code and the Police Act, 1861, the
provisions of the Code will prevail and the provisions of
the Police Act would be void to the extent of the
repugnancy.
61) If at all, there is any inconsistency in the provisions of
Section 154 of the Code and Section 44 of the Police Act,
1861, with regard to the fact as to whether the FIR is to be
registered in the FIR book or in the General Diary, the
provisions of Section 154 of the Code will prevail and the
provisions of Section 44 of the Police Act, 1861 (or similar
provisions of the respective corresponding Police Act or
Rules in other respective States) shall be void to the
extent of the repugnancy. Thus, FIR is to be recorded in
the FIR Book, as mandated under Section 154 of the Code,
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and it is not correct to state that information will be first
recorded in the General Diary and only after preliminary
inquiry, if required, the information will be registered as
FIR.
62) However, this Court in Tapan Kumar Singh
(supra), held that a GD entry may be treated as First
information in an appropriate case, where it discloses the
commission of a cognizable offence. It was held as under:
“15. It is the correctness of this finding which is assailed before us by the appellants. They contend that the information recorded in the GD entry does disclose the commission of a cognizable offence. They submitted that even if their contention, that after recording the GD entry only a preliminary inquiry was made, is not accepted, they are still entitled to sustain the legality of the investigation on the basis that the GD entry may be treated as a first information report, since it disclosed the commission of a cognizable offence.
16. The parties before us did not dispute the legal position that a GD entry may be treated as a first information report in an appropriate case, where it discloses the commission of a cognizable offence. If the contention of the appellants is upheld, the order of the High Court must be set aside because if there was in law a first information report disclosing the commission of a cognizable offence, the police had the power and jurisdiction to investigate, and in the process of investigation to conduct search and seizure. It is, therefore, not necessary for us to consider the authorities cited at the Bar on the question of validity of the preliminary inquiry and the validity of the search and seizure.
Xxx xxxx
19. The High Court fell into an error in thinking that the
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information received by the police could not be treated as a first information report since the allegation was vague inasmuch as it was not stated from whom the sum of rupees one lakh was demanded and accepted. Nor was it stated that such demand or acceptance was made as motive or reward for doing or forbearing to do any official act, or for showing or forbearing to show in exercise of his official function, favour or disfavour to any person or for rendering, attempting to render any service or disservice to any person. Thus there was no basis for a police officer to suspect the commission of an offence which he was empowered under Section 156 of the Code to investigate.”
63) It is thus unequivocally clear that registration of FIR is
mandatory and also that it is to be recorded in the FIR
Book by giving a unique annual number to each FIR to
enable strict tracking of each and every registered FIR by
the superior police officers as well as by the competent
court to which copies of each FIR are required to be sent.
‘Information’
64) The legislature has consciously used the expression
“information” in Section 154(1) of the Code as against the
expression used in Section 41(1)(a) and (g) where the
expression used for arresting a person without warrant is
“reasonable complaint” or “credible information”. The
expression under Section 154(1) of the Code is not
qualified by the prefix “reasonable” or “credible”. The non
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qualification of the word “information” in Section 154(1)
unlike in Section 41(1)(a) and (g) of the Code is for the
reason that the police officer should not refuse to record
any information relating to the commission of a cognizable
offence on the ground that he is not satisfied with the
reasonableness or credibility of the information. In other
words, reasonableness or credibility of the said
information is not a condition precedent for the
registration of a case.
65) The above view has been expressed by this Court in
Bhajan Lal (supra) which is as under:-
“32. ... in Section 154(1) of the Code, the legislature in its collective wisdom has carefully and cautiously used the expression “information” without qualifying the same as in Section 41(1)(a) or (g) of the Code wherein the expressions, “reasonable complaint” and “credible information” are used. Evidently, the non-qualification of the word “information” in Section 154(1) unlike in Section 41(1)(a) and (g) of the Code may be for the reason that the police officer should not refuse to record an information relating to the commission of a cognizable offence and to register a case thereon on the ground that he is not satisfied with the reasonableness or credibility of the information. In other words, ‘reasonableness’ or ‘credibility’ of the said information is not a condition precedent for registration of a case. A comparison of the present Section 154 with those of the earlier Codes will indicate that the legislature had purposely thought it fit to employ only the word “information” without qualifying the said word.”
66) In Parkash Singh Badal (supra), this Court held as
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under:-
“65. The legal mandate enshrined in Section 154(1) is that every information relating to the commission of a “cognizable offence” [as defined under Section 2(c) of the Code] if given orally (in which case it is to be reduced into writing) or in writing to “an officer in charge of a police station” [within the meaning of Section 2(o) of the Code] and signed by the informant should be entered in a book to be kept by such officer in such form as the State Government may prescribe which form is commonly called as “first information report” and which act of entering the information in the said form is known as registration of a crime or a case.
66. At the stage of registration of a crime or a case on the basis of the information disclosing a cognizable offence in compliance with the mandate of Section 154(1) of the Code, the police officer concerned cannot embark upon an inquiry as to whether the information laid by the informant is reliable and genuine or otherwise and refuse to register a case on the ground that the information is not reliable or credible. On the other hand, the officer in charge of a police station is statutorily obliged to register a case and then to proceed with the investigation if he has reason to suspect the commission of an offence which he is empowered under Section 156 of the Code to investigate, subject to the proviso to Section 157 thereof. In case an officer in charge of a police station refuses to exercise the jurisdiction vested in him and to register a case on the information of a cognizable offence reported and thereby violates the statutory duty cast upon him, the person aggrieved by such refusal can send the substance of the information in writing and by post to the Superintendent of Police concerned who if satisfied that the information forwarded to him discloses a cognizable offence, should either investigate the case himself or direct an investigation to be made by any police officer subordinate to him in the manner provided by sub-section (3) of Section 154 of the Code.
67. It has to be noted that in Section 154(1) of the Code, the legislature in its collective wisdom has carefully and cautiously used the expression “information” without qualifying the same as in Sections 41(1)(a) or (g) of the Code wherein the expressions “reasonable complaint” and “credible information” are used. Evidently, the non- qualification of the word “information” in Section 154(1)
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unlike in Sections 41(1)(a) and (g) of the Code may be for the reason that the police officer should not refuse to record an information relating to the commission of a cognizable offence and to register a case thereon on the ground that he is not satisfied with the reasonableness or credibility of the information. In other words, “reasonableness” or “credibility” of the said information is not a condition precedent for registration of a case. A comparison of the present Section 154 with those of the earlier Codes will indicate that the legislature had purposely thought it fit to employ only the word “information” without qualifying the said word. Section 139 of the Code of Criminal Procedure of 1861 (Act 25 of 1861) passed by the Legislative Council of India read that “every complaint or information” preferred to an officer in charge of a police station should be reduced into writing which provision was subsequently modified by Section 112 of the Code of 1872 (Act 10 of 1872) which thereafter read that “every complaint” preferred to an officer in charge of a police station shall be reduced in writing. The word “complaint” which occurred in previous two Codes of 1861 and 1872 was deleted and in that place the word “information” was used in the Codes of 1882 and 1898 which word is now used in Sections 154, 155, 157 and 190(c) of the Code. An overall reading of all the Codes makes it clear that the condition which is sine qua non for recording a first information report is that there must be an information and that information must disclose a cognizable offence.
68. It is, therefore, manifestly clear that if any information disclosing a cognizable offence is laid before an officer in charge of a police station satisfying the requirements of Section 154(1) of the Code, the said police officer has no other option except to enter the substance thereof in the prescribed form, that is to say, to register a case on the basis of such information.”
67) In Ramesh Kumari (supra), this Court held as
under:-
4. That a police officer mandatorily registers a case on a complaint of a cognizable offence by the citizen under Section 154 of the Code is no more res integra. The point of law has been set at rest by this Court in State of Haryana v. Bhajan Lal. This Court after examining the whole gamut and intricacies of the mandatory nature of Section 154 of
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the Code has arrived at the finding in paras 31 and 32 of the judgment as under:
“31. At the stage of registration of a crime or a case on the basis of the information disclosing a cognizable offence in compliance with the mandate of Section 154(1) of the Code, the police officer concerned cannot embark upon an inquiry as to whether the information, laid by the informant is reliable and genuine or otherwise and refuse to register a case on the ground that the information is not reliable or credible. On the other hand, the officer in charge of a police station is statutorily obliged to register a case and then to proceed with the investigation if he has reason to suspect the commission of an offence which he is empowered under Section 156 of the Code to investigate, subject to the proviso to Section 157. (As we have proposed to make a detailed discussion about the power of a police officer in the field of investigation of a cognizable offence within the ambit of Sections 156 and 157 of the Code in the ensuing part of this judgment, we do not propose to deal with those sections in extenso in the present context.) In case, an officer in charge of a police station refuses to exercise the jurisdiction vested in him and to register a case on the information of a cognizable offence reported and thereby violates the statutory duty cast upon him, the person aggrieved by such refusal can send the substance of the information in writing and by post to the Superintendent of Police concerned who if satisfied that the information forwarded to him discloses a cognizable offence, should either investigate the case himself or direct an investigation to be made by any police officer subordinate to him in the manner provided by sub-section (3) of Section 154 of the Code.
32. Be it noted that in Section 154(1) of the Code, the legislature in its collective wisdom has carefully and cautiously used the expression ‘information’ without qualifying the same as in Section 41(1)(a) or (g) of the Code wherein the expressions, ‘reasonable complaint’ and ‘credible information’ are used. Evidently, the non- qualification of the word ‘information’ in Section 154(1) unlike in Section 41(1)(a) and (g) of the Code may be for the reason that the police officer should not refuse to record an information relating to the commission of a cognizable offence and to register a case thereon on the ground that he is not satisfied with the reasonableness or credibility of the information. In other words, ‘reasonableness’ or ‘credibility’ of the said information is
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not a condition precedent for registration of a case. A comparison of the present Section 154 with those of the earlier Codes will indicate that the legislature had purposely thought it fit to employ only the word ‘information’ without qualifying the said word. Section 139 of the Code of Criminal Procedure of 1861 (Act 25 of 1861) passed by the Legislative Council of India read that ‘every complaint or information’ preferred to an officer in charge of a police station should be reduced into writing which provision was subsequently modified by Section 112 of the Code of 1872 (Act 10 of 1872) which thereafter read that ‘every complaint’ preferred to an officer in charge of a police station shall be reduced in writing. The word ‘complaint’ which occurred in previous two Codes of 1861 and 1872 was deleted and in that place the word ‘information’ was used in the Codes of 1882 and 1898 which word is now used in Sections 154, 155, 157 and 190(c) of the present Code of 1973 (Act 2 of 1974). An overall reading of all the Codes makes it clear that the condition which is sine qua non for recording a first information report is that there must be information and that information must disclose a cognizable offence.”
(emphasis in original)
Finally, this Court in para 33 said:
“33. It is, therefore, manifestly clear that if any information disclosing a cognizable offence is laid before an officer in charge of a police station satisfying the requirements of Section 154(1) of the Code, the said police officer has no other option except to enter the substance thereof in the prescribed form, that is to say, to register a case on the basis of such information.”
5. The views expressed by this Court in paras 31, 32 and 33 as quoted above leave no manner of doubt that the provision of Section 154 of the Code is mandatory and the officer concerned is duty-bound to register the case on the basis of such information disclosing cognizable offence.”
68) In Ram Lal Narang (supra), this Court held as
under:-
“14. Under the CrPC, 1898, whenever an officer in charge of the police station received information relating to
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the commission of a cognizable offence, he was required to enter the substance thereof in a book kept by him, for that purpose, in the prescribed form (Section 154 CrPC). Section 156 of the CrPC invested the Police with the power to investigate into cognizable offences without the order of a Court. If, from the information received or otherwise, the officer in charge of a police station suspected the commission of a cognizable offence, he was required to send forthwith a report of the same to a Magistrate empowered to take cognizance of such offence upon a police report and then to proceed in person or depute one of his subordinate officers to proceed to the spot, to investigate the facts and circumstances of the case and to take measures for the discovery and arrest of the offender (Section 157 CrPC). He was required to complete the investigation without unnecessary delay, and, as soon as it was completed, to forward to a Magistrate empowered to take cognizance of the offence upon a police report, a report in the prescribed form, setting forth the names of the parties, the nature of the information and the names of the persons who appeared to be acquainted with the circumstances of the case [Section 173(1) CrPC]. He was also required to state whether the accused had been forwarded in custody or had been released on bail. Upon receipt of the report submitted under Section 173(1) CrPC by the officer in charge of the police station, the Magistrate empowered to take cognizance of an offence upon a police report might take cognizance of the offence [Section 190(1)(b) CrPC]. Thereafter, if, in the opinion of the Magistrate taking cognizance of the offence, there was sufficient ground for proceeding, the Magistrate was required to issue the necessary process to secure the attendance of the accused (Section 204 CrPC). The scheme of the Code thus was that the FIR was followed by investigation, the investigation led to the submission of a report to the Magistrate, the Magistrate took cognizance of the offence on receipt of the police report and, finally, the Magistrate taking cognizance issued process to the accused.
15. The police thus had the statutory right and duty to “register” every information relating to the commission of a cognizable offence. The police also had the statutory right and duty to investigate the facts and circumstances of the case where the commission of a cognizable offence was suspected and to submit the report of such investigation to the Magistrate having jurisdiction to take cognizance of the offence upon a police report. These statutory rights and duties of the police were not circumscribed by any power of
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superintendence or interference in the Magistrate; nor was any sanction required from a Magistrate to empower the Police to investigate into a cognizable offence. This position in law was well-established. In King Emperor v. Khwaja Nazir Ahmad the Privy Council observed as follows:
“Just as it is essential that everyone accused of a crime should have free access to a Court of justice, so that he may be duly acquitted if found not guilty of the offence with which he is charged, so it is of the utmost importance that the judiciary should not interfere with the police in matters which are within their province and into which the law imposes on them the duty of inquiry. In India, as has been shown, there is a statutory right on the part of the police to investigate the circumstances of an alleged cognizable crime without requiring any authority from the judicial authorities, and it would, as Their Lordships think, be an unfortunate result if it should be held possible to interfere with those statutory rules by an exercise of the inherent jurisdiction of the Court. The functions of the judiciary and the police are complementary, not overlapping, and the combination of individual liberty with a due observance of law and order is only to be obtained by leaving each to exercise its own function, always of course, subject to the right of the Courts to intervene in an appropriate case when moved under Section 491 of the Criminal Procedure Code to give directions in the nature of Habeas Corpus. In such a case as the present, however, the Court’s functions begin when a charge is preferred before it and not until then ... In the present case, the police have under Sections 154 and 156 of the Criminal Procedure Code, a statutory right to investigate a cognizable offence without requiring the sanction of the Court ....”
Ordinarily, the right and duty of the police would end with the submission of a report under Section 173(1) CrPC upon receipt of which it was up to the Magistrate to take or not to take cognizance of the offence. There was no provision in the 1898 Code prescribing the procedure to be followed by the police, where, after the submission of a report under Section 173(1) CrPC and after the Magistrate had taken cognizance of the offence, fresh facts came to light which required further investigation. There was, of course, no express provision prohibiting the police from launching upon an investigation into the fresh facts coming to light after the submission of the report under Section 173(1) or after the Magistrate had taken cognizance of the offence. As we shall presently point out, it was generally thought by many High Courts, though doubted by a few, that the
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police were not barred from further investigation by the circumstance that a report under Section 173(1) had already been submitted and a Magistrate had already taken cognizance of the offence. The Law Commission in its 41st report recognized the position and recommended that the right of the police to make further investigation should be statutorily affirmed. The Law Commission said:
“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.”
Accordingly, in the CrPC, 1973, a new provision, Section 173(8), was introduced and it says:
“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).”
69) In Lallan Chaudhary (supra), this Court held
as under:
“8. Section 154 of the Code thus casts a statutory duty upon the police officer to register the case, as disclosed in
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the complaint, and then to proceed with the investigation. The mandate of Section 154 is manifestly clear that if any information disclosing a cognizable offence is laid before an officer in charge of a police station, such police officer has no other option except to register the case on the basis of such information.
9. In Ramesh Kumari v. State (NCT of Delhi) this Court has held that the provision of Section 154 is mandatory. Hence, the police officer concerned is duty-bound to register the case on receiving information disclosing cognizable offence. Genuineness or credibility of the information is not a condition precedent for registration of a case. That can only be considered after registration of the case.
10. The mandate of Section 154 of the Code is that at the stage of registration of a crime or a case on the basis of the information disclosing a cognizable offence, the police officer concerned cannot embark upon an inquiry as to whether the information, laid by the informant is reliable and genuine or otherwise and refuse to register a case on the ground that the information is not relevant or credible. In other words, reliability, genuineness and credibility of the information are not the conditions precedent for registering a case under Section 154 of the Code.”
A perusal of the above-referred judgments clarify that the
reasonableness or creditability of the information is not a
condition precedent for the registration of a case.
Preliminary Inquiry
70) Mr. Naphade relied on the following decisions in
support of his arguments that if the police officer has a
doubt about the veracity of the accusation, he has to
conduct preliminary inquiry, viz., E.P. Royappa vs. State
of Tamil Nadu (1974) 4 SCC 3, Maneka Gandhi
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(supra), S.M.D. Kiran Pasha vs. Government of
Andhra Pradesh (1990) 1 SCC 328, D.K. Basu vs. State
of W.B. (1997) 1 SCC 416, Uma Shankar Sitani vs.
Commissioner of Police, Delhi & Ors. (1996) 11 SCC
714, Preeti Gupta (supra), Francis Coralie Mullin vs.
Administrator, Union Territory of Delhi (1981) 1 SCC
608, Common Cause, A Registered Society vs. Union
of India (1999) 6 SCC 667, District Registrar and
Collector, Hyderabad vs. Canara Bank (2005) 1 SCC
496 and Ranjitsing Brahmajeetsing Sharma vs. State
of Maharashtra (2005) 5 SCC 294.
71) Learned senior counsel for the State further
vehemently contended that in appropriate cases, it would
be proper for a police officer, on receipt of a complaint of
a cognizable offence, to satisfy himself that prima facie
the allegations levelled against the accused in the
complaint are credible. In this regard, Mr. Naphade cited
the following decisions, viz. Tapan Kumar Singh
(supra), Bhagwant Kishore Joshi (supra), P.
Sirajuddin (supra), Sevi (supra), Shashikant (supra),
Rajinder Singh Katoch (supra), Vineet Narain vs.
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Union of India (1998) 1 SCC 226, Elumalai vs. State of
Tamil Nadu 1983 LW (CRL) 121, A. Lakshmanarao vs.
Judicial Magistrate, Parvatipuram AIR 1971 SC 186,
State of Uttar Pradesh vs. Ram Sagar Yadav & Ors.
(1985) 1 SCC 552, Mona Panwar vs. High Court of
Judicature of Allahabad (2011) 3 SCC 496, Apren
Joseph vs. State of Kerala (1973) 3 SCC 114, King
Emperor vs. Khwaja Nazir Ahmad AIR 1945 PC 18 and
Sarangdharsingh Shivdassingh Chavan (supra).
72) He further pointed out that the provisions have to be
read in the light of the principle of malicious prosecution
and the fundamental rights guaranteed under Articles 14,
19 and 21. It is the stand of learned senior counsel that
every citizen has a right not to be subjected to malicious
prosecution and every police officer has an in-built duty
under Section 154 to ensure that an innocent person is not
falsely implicated in a criminal case. If despite the fact
that the police officer is not prima facie satisfied, as
regards commission of a cognizable offence and proceeds
to register an FIR and carries out an investigation, it would
result in putting the liberty of a citizen in jeopardy.
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Therefore, learned senior counsel vehemently pleaded for
a preliminary inquiry before registration of FIR.
73) In terms of the language used in Section 154 of the
Code, the police is duty bound to proceed to conduct
investigation into a cognizable offence even without
receiving information (i.e. FIR) about commission of such
an offence, if the officer in charge of the police station
otherwise suspects the commission of such an offence.
The legislative intent is therefore quite clear, i.e., to
ensure that every cognizable offence is promptly
investigated in accordance with law. This being the legal
position, there is no reason that there should be any
discretion or option left with the police to register or not to
register an FIR when information is given about the
commission of a cognizable offence. Every cognizable
offence must be investigated promptly in accordance with
law and all information provided under Section 154 of the
Code about the commission of a cognizable offence must
be registered as an FIR so as to initiate an offence. The
requirement of Section 154 of the Code is only that the
report must disclose the commission of a cognizable
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offence and that is sufficient to set the investigating
machinery into action.
74) The insertion of sub-section (3) of Section 154, by
way of an amendment, reveals the intention of the
legislature to ensure that no information of commission of
a cognizable offence must be ignored or not acted upon
which would result in unjustified protection of the alleged
offender/accused.
75) The maxim expression unius est exclusion alterius
(expression of one thing is the exclusion of another)
applies in the interpretation of Section 154 of the Code,
where the mandate of recording the information in writing
excludes the possibility of not recording an information of
commission of a cognizable crime in the special register.
76) Therefore, conducting an investigation into an
offence after registration of FIR under Section 154 of the
Code is the “procedure established by law” and, thus, is in
conformity with Article 21 of the Constitution.
Accordingly, the right of the accused under Article 21 of
the Constitution is protected if the FIR is registered first
and then the investigation is conducted in accordance
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with the provisions of law.
77) The term inquiry as per Section 2(g) of the Code
reads as under:
‘2(g) – “inquiry” means every inquiry, other than a trial, conducted under this Code by a Magistrate or Court.”
Hence, it is clear that inquiry under the Code is relatable
to a judicial act and not to the steps taken by the Police
which are either investigation after the stage of Section
154 of the Code or termed as ‘Preliminary Inquiry’ and
which are prior to the registration of FIR, even though, no
entry in the General Diary/Station Diary/Daily Diary has
been made.
78) Though there is reference to the term ‘preliminary
inquiry’ and ‘inquiry’ under Sections 159 and Sections 202
and 340 of the Code, that is a judicial exercise undertaken
by the Court and not by the Police and is not relevant for
the purpose of the present reference.
79) Besides, learned senior counsel relied on the special
procedures prescribed under the CBI manual to be read
into Section 154. It is true that the concept of “preliminary
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inquiry” is contained in Chapter IX of the Crime Manual of
the CBI. However, this Crime Manual is not a statute and
has not been enacted by the legislature. It is a set of
administrative orders issued for internal guidance of the
CBI officers. It cannot supersede the Code. Moreover, in
the absence of any indication to the contrary in the Code
itself, the provisions of the CBI Crime Manual cannot be
relied upon to import the concept of holding of preliminary
inquiry in the scheme of the Code of Criminal Procedure.
At this juncture, it is also pertinent to submit that the CBI
is constituted under a Special Act, namely, the Delhi
Special Police Establishment Act, 1946 and it derive its
power to investigate from this Act.
80) It may be submitted that Sections 4(2) and 5 of the
Code permit special procedures to be followed for special
Acts. Section 4 of the Code lays down as under:
“Section 4. Trial of offences under the Indian Penal Code and other laws. (1) All offences under the Indian Penal Code (45 of 1860) shall be investigated, inquired into, tried, and otherwise dealt with according to the provisions hereinafter contained.
(2) All offences under any other law shall be investigated, inquired into, tried, and otherwise dealt with according to the same provisions, but subject to any enactment for the time being in force regulating the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences.”
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It is thus clear that for offences under laws other than IPC,
different provisions can be laid down under a special Act
to regulate the investigation, inquiry, trial etc., of those
offences. Section 4(2) of the Code protects such special
provisions.
81) Moreover, Section 5 of the Code lays down as under:
“Section 5. Saving - Nothing contained in this Code shall, in the absence of a specific provision to the contrary, affect any special or local law for the time being in force, or any special jurisdiction or power conferred, or any special form of procedure prescribed, by any other law for the time being in force.”
Thus, special provisions contained in the DSPE Act relating
to the powers of the CBI are protected also by Section 5 of
the Code.
82) In view of the above specific provisions in the Code,
the powers of the CBI under the DSPE Act, cannot be
equated with the powers of the regular State Police under
the Code.
Significance and Compelling reasons for registration of FIR at the earliest
83) The object sought to be achieved by registering the
earliest information as FIR is inter alia two fold: one, that
the criminal process is set into motion and is well
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documented from the very start; and second, that the
earliest information received in relation to the commission
of a cognizable offence is recorded so that there cannot be
any embellishment etc., later.
84) Principles of democracy and liberty demand a regular
and efficient check on police powers. One way of keeping
check on authorities with such powers is by documenting
every action of theirs. Accordingly, under the Code,
actions of the police etc., are provided to be written and
documented. For example, in case of arrest under Section
41(1)(b) of the Code, arrest memo along with the grounds
has to be in writing mandatorily; under Section 55 of the
Code, if an officer is deputed to make an arrest, then the
superior officer has to write down and record the offence
etc., for which the person is to be arrested; under Section
91 of the Code, a written order has to be passed by the
concerned officer to seek documents; under Section 160
of the Code, a written notice has to be issued to the
witness so that he can be called for recording of his/her
statement, seizure memo/panchnama has to be drawn for
every article seized etc.
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85) The police is required to maintain several records
including Case Diary as provided under Section 172 of the
Code, General Diary as provided under Section 44 of the
Police Act etc., which helps in documenting every
information collected, spot visited and all the actions of
the police officers so that their activities can be
documented. Moreover, every information received
relating to commission of a non-cognizable offence also
has to be registered under Section 155 of the Code.
86) The underpinnings of compulsory registration of FIR
is not only to ensure transparency in the criminal justice
delivery system but also to ensure ‘judicial oversight’.
Section 157(1) deploys the word ‘forthwith’. Thus, any
information received under Section 154(1) or otherwise
has to be duly informed in the form of a report to the
Magistrate. Thus, the commission of a cognizable offence
is not only brought to the knowledge of the investigating
agency but also to the subordinate judiciary.
87) The Code contemplates two kinds of FIRs. The duly
signed FIR under Section 154(1) is by the informant to the
concerned officer at the police station. The second kind of
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FIR could be which is registered by the police itself on any
information received or other than by way of an informant
[Section 157(1)] and even this information has to be duly
recorded and the copy should be sent to the Magistrate
forthwith.
88) The registration of FIR either on the basis of the
information furnished by the informant under Section
154(1) of the Code or otherwise under Section 157(1) of
the Code is obligatory. The obligation to register FIR has
inherent advantages:
a) It is the first step to ‘access to justice’ for a victim.
b) It upholds the ‘Rule of Law’ inasmuch as the
ordinary person brings forth the commission of a
cognizable crime in the knowledge of the State.
c) It also facilitates swift investigation and sometimes
even prevention of the crime. In both cases, it
only effectuates the regime of law.
d) It leads to less manipulation in criminal cases and
lessens incidents of ‘ante-dates’ FIR or deliberately
delayed FIR.
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89) In Thulia Kali vs. State of Tamil Nadu (1972) 3
SCC 393, this Court held as under:-
“12…First information report in a criminal case is an extremely vital and valuable piece of evidence for the purpose of corroborating the oral evidence adduced at the trial. The importance of the above report can hardly be overestimated from the standpoint of the accused. The object of insisting upon prompt lodging of the report to the police in respect of commission of an offence is to obtain early information regarding the circumstances in which the crime was committed, the names of the actual culprits and the part played by them as well as the names of eyewitnesses present at the scene of occurrence. Delay in lodging the first information report quite often results in embellishment which is a creature of afterthought. On account of delay, the report not only gets bereft of the advantage of spontaneity, danger creeps in of the introduction of coloured version, exaggerated account or concocted story as a result of deliberation and consultation. It is, therefore, essential that the delay in the lodging of the first information report should be satisfactorily explained...”
90) In Tapan Kumar Singh (supra), it was held as
under:-
“20. It is well settled that a first information report is not an encyclopaedia, which must disclose all facts and details relating to the offence reported. An informant may lodge a report about the commission of an offence though he may not know the name of the victim or his assailant. He may not even know how the occurrence took place. A first informant need not necessarily be an eyewitness so as to be able to disclose in great detail all aspects of the offence committed. What is of significance is that the information given must disclose the commission of a cognizable offence and the information so lodged must provide a basis for the police officer to suspect the commission of a cognizable offence. At this stage it is enough if the police officer on the basis of the information given suspects the commission of a cognizable offence, and not that he must be convinced or satisfied that a cognizable offence
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has been committed. If he has reasons to suspect, on the basis of information received, that a cognizable offence may have been committed, he is bound to record the information and conduct an investigation. At this stage it is also not necessary for him to satisfy himself about the truthfulness of the information. It is only after a complete investigation that he may be able to report on the truthfulness or otherwise of the information. Similarly, even if the information does not furnish all the details he must find out those details in the course of investigation and collect all the necessary evidence. The information given disclosing the commission of a cognizable offence only sets in motion the investigative machinery, with a view to collect all necessary evidence, and thereafter to take action in accordance with law. The true test is whether the information furnished provides a reason to suspect the commission of an offence, which the police officer concerned is empowered under Section 156 of the Code to investigate. If it does, he has no option but to record the information and proceed to investigate the case either himself or depute any other competent officer to conduct the investigation. The question as to whether the report is true, whether it discloses full details regarding the manner of occurrence, whether the accused is named, and whether there is sufficient evidence to support the allegations are all matters which are alien to the consideration of the question whether the report discloses the commission of a cognizable offence. Even if the information does not give full details regarding these matters, the investigating officer is not absolved of his duty to investigate the case and discover the true facts, if he can.”
91) In Madhu Bala (supra), this Court held:
“6. Coming first to the relevant provisions of the Code, Section 2(d) defines “complaint” to mean any allegation made orally or in writing to a Magistrate, with a view to his taking action under the Code, that some person, whether known or unknown has committed an offence, but does not include a police report. Under Section 2(c) “cognizable offence” means an offence for which, and “cognizable case” means a case in which a police officer may in accordance with the First Schedule (of the Code) or under any other law for the time being in force, arrest without a warrant. Under Section 2(r) “police report” means a report
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forwarded by a police officer to a Magistrate under sub- section (2) of Section 173 of the Code. Chapter XII of the Code comprising Sections 154 to 176 relates to information to the police and their powers to investigate. Section 154 provides, inter alia, that the officer in charge of a police station shall reduce into writing every information relating to the commission of a cognizable offence given to him orally and every such information if given in writing shall be signed by the person giving it and the substance thereof shall be entered in a book to be kept by such officer in such form as the State Government may prescribe in this behalf. Section 156 of the Code with which we are primarily concerned in these appeals reads as under:….
9. The mode and manner of registration of such cases are laid down in the Rules framed by the different State Governments under the Indian Police Act, 1861. As in the instant case we are concerned with Punjab Police Rules, 1934 (which are applicable to Punjab, Haryana, Himachal Pradesh and Delhi) framed under the said Act we may now refer to the relevant provisions of those Rules. Chapter XXIV of the said Rules lays down the procedure an officer in charge of a police station has to follow on receipt of information of commission of crime. Under Rule 24.1 appearing in the Chapter every information covered by Section 154 of the Code must be entered in the First Information Report Register and the substance thereof in the daily diary. Rule 24.5 says that the First Information Report Register shall be a printed book in Form 24.5(1) consisting of 200 pages and shall be completely filled before a new one is commenced. It further requires that the cases shall bear an annual serial number in each police station for each calendar year. The other requirements of the said Rules need not be detailed as they have no relevance to the point at issue.
10. From the foregoing discussion it is evident that whenever a Magistrate directs an investigation on a “complaint” the police has to register a cognizable case on that complaint treating the same as the FIR and comply with the requirements of the above Rules. It, therefore, passes our comprehension as to how the direction of a Magistrate asking the police to “register a case” makes an order of investigation under Section 156(3) legally unsustainable. Indeed, even if a Magistrate does not pass a direction to register a case, still in view of the provisions of Section 156(1) of the Code which empowers the police to investigate into a cognizable “case” and the Rules framed under the Indian Police Act, 1861 it (the police) is duty- bound to formally register a case and then investigate into
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the same. The provisions of the Code, therefore, do not in any way stand in the way of a Magistrate to direct the police to register a case at the police station and then investigate into the same. In our opinion when an order for investigation under Section 156(3) of the Code is to be made the proper direction to the police would be “to register a case at the police station treating the complaint as the first information report and investigate into the same”.
92) According to the Statement of Objects and Reasons,
protection of the interests of the poor is clearly one of the
main objects of the Code. Making registration of
information relating to commission of a cognizable offence
mandatory would help the society, especially, the poor in
rural and remote areas of the country.
93) The Committee on Reforms of Criminal Justice
System headed by Dr. Justice V.S. Malimath also noticed
the plight faced by several people due to non-registration
of FIRs and recommended that action should be taken
against police officers who refuse to register such
information. The Committee observed:-
“7.19.1 According to the Section 154 of the Code of Criminal Procedure, the office incharge of a police station is mandated to register every information oral or written relating to the commission of a cognizable offence. Non-registration of cases is a serious complaint against the police. The National Police Commission in its 4th report lamented that the police “evade registering cases for taking up investigation where specific complaints are lodged at the police stations”. It referred to a study conducted by the Indian Institute of Public
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Opinion, New Delhi regarding “Image of the Police in India” which observed that over 50% of the respondents mention non-registration of complaints as a common practice in police stations.
7.19.2 The Committee recommends that all complaints should be registered promptly, failing which appropriate action should be taken. This would necessitate change in the mind – set of the political executive and that of senior officers.
7.19.4 There are two more aspects relating to registration. The first is minimization of offences by the police by way of not invoking appropriate sections of law. We disapprove of this tendency. Appropriate sections of law should be invoked in each case unmindfull of the gravity of offences involved. The second issue is relating to the registration of written complaints. There is an increasing tendency amongst the police station officers to advise the informants, who come to give oral complaints, to bring written complaints. This is wrong. Registration is delayed resulting in valuable loss of time in launching the investigation and apprehension of criminals. Besides, the complainant gets an opportunity to consult his friends, relatives and sometimes even lawyers and often tends to exaggerate the crime and implicate innocent persons. This eventually has adverse effect at the trial. The information should be reduced in writing by the SH, if given orally, without any loss of time so that the first version of the alleged crime comes on record.
7.20.11 It has come to the notice of the Committee that even in cognizable cases quite often the Police officers do not entertain the complaint and send the complainant away saying that the offence is not cognizable. Sometimes the police twist facts to bring the case within the cognizable category even though it is non-cognizable, due to political or other pressures or corruption. This menace can be stopped by making it obligatory on the police officer to register every complaint received by him. Breach of this duty should become an offence punishable in law to prevent misuse of the power by the police officer.”
94) It means that the number of FIRs not registered is
approximately equivalent to the number of FIRs actually
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registered. Keeping in view the NCRB figures that show
that about 60 lakh cognizable offences were registered in
India during the year 2012, the burking of crime may itself
be in the range of about 60 lakh every year. Thus, it is
seen that such a large number of FIRs are not registered
every year, which is a clear violation of the rights of the
victims of such a large number of crimes.
95) Burking of crime leads to dilution of the rule of law in
the short run; and also has a very negative impact on the
rule of law in the long run since people stop having
respect for rule of law. Thus, non-registration of such a
large number of FIRs leads to a definite lawlessness in the
society.
96) Therefore, reading Section 154 in any other form
would not only be detrimental to the Scheme of the Code
but also to the society as a whole. It is thus seen that this
Court has repeatedly held in various decided cases that
registration of FIR is mandatory if the information given to
the police under Section 154 of the Code discloses the
commission of a cognizable offence.
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Is there a likelihood of misuse of the provision?
97) Another, stimulating argument raised in support of
preliminary inquiry is that mandatory registration of FIRs
will lead to arbitrary arrest, which will directly be in
contravention of Article 21 of the Constitution.
98) While registration of FIR is mandatory, arrest of the
accused immediately on registration of FIR is not at all
mandatory. In fact, registration of FIR and arrest of an
accused person are two entirely different concepts under
the law, and there are several safeguards available
against arrest. Moreover, it is also pertinent to mention
that an accused person also has a right to apply for
“anticipatory bail” under the provisions of Section 438 of
the Code if the conditions mentioned therein are satisfied.
Thus, in appropriate cases, he can avoid the arrest under
that provision by obtaining an order from the Court.
99) It is also relevant to note that in Joginder Kumar vs.
State of U.P. & Ors. (1994) 4 SCC 260, this Court has
held that arrest cannot be made by police in a routine
manner. Some important observations are reproduced as
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under:-
“20…No arrest can be made in a routine manner on a mere allegation of commission of an offence made against a person. It would be prudent for a police officer in the interest of protection of the constitutional rights of a citizen and perhaps in his own interest that 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. The recommendations of the Police Commission merely reflect the constitutional concomitants of the fundamental right to personal liberty and freedom. A person is not liable to arrest merely on the suspicion of complicity in an offence. There must be some reasonable justification in the opinion of the officer effecting the arrest that such arrest is necessary and justified. Except in heinous offences, an arrest must be avoided if a police officer issues notice to person to attend the Station House and not to leave the Station without permission would do.”
100) The registration of FIR under Section 154 of the Code
and arrest of an accused person under Section 41 are two
entirely different things. It is not correct to say that just
because FIR is registered, the accused person can be
arrested immediately. It is the imaginary fear that
“merely because FIR has been registered, it would require
arrest of the accused and thereby leading to loss of his
reputation” and it should not be allowed by this Court to
hold that registration of FIR is not mandatory to avoid
such inconvenience to some persons. The remedy lies in
strictly enforcing the safeguards available against
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arbitrary arrests made by the police and not in allowing
the police to avoid mandatory registration of FIR when the
information discloses commission of a cognizable offence.
101) This can also be seen from the fact that Section 151
of the Code allows a police officer to arrest a person, even
before the commission of a cognizable offence, in order to
prevent the commission of that offence, if it cannot be
prevented otherwise. Such preventive arrests can be valid
for 24 hours. However, a Maharashtra State amendment
to Section 151 allows the custody of a person in that State
even for up to a period of 30 days (with the order of the
Judicial Magistrate) even before a cognizable offence is
committed in order to prevent commission of such
offence. Thus, the arrest of a person and registration of
FIR are not directly and/or irreversibly linked and they are
entirely different concepts operating under entirely
different parameters. On the other hand, if a police officer
misuses his power of arrest, he can be tried and punished
under Section 166.
102) Besides, the Code gives power to the police to close
a matter both before and after investigation. A police
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officer can foreclose an FIR before an investigation under
Section 157 of the Code, if it appears to him that there is
no sufficient ground to investigate the same. The Section
itself states that a police officer can start investigation
when he has a ‘reason to suspect the commission of an
offence’. Therefore, the requirements of launching an
investigation under Section 157 of the Code are higher
than the requirement under Section 154 of the Code. The
police officer can also, in a given case, investigate the
matter and then file a final report under Section 173 of the
Code seeking closure of the matter. Therefore, the police
is not liable to launch an investigation in every FIR which
is mandatorily registered on receiving information relating
to commission of a cognizable offence.
103) Likewise, giving power to the police to close an
investigation, Section 157 of the Code also acts like a
check on the police to make sure that it is dispensing its
function of investigating cognizable offences. This has
been recorded in the 41st Report of the Law Commission of
India on the Code of Criminal Procedure, 1898 as follows :
“14.1…….If the offence does not appear to be serious
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and if the station-house officer thinks there is no sufficient ground for starting an investigation, he need not investigate but, here again, he has to send a report to the Magistrate who can direct the police to investigate, or if the Magistrate thinks fit, hold an inquiry himself.”
“14.2. A noticeable feature of the scheme as outlined above is that a Magistrate is kept in the picture at all stages of the police investigation, but he is not authorized to interfere with the actual investigation or to direct the police how that investigation is to be conducted.”
Therefore, the Scheme of the Code not only ensures that
the time of the police should not be wasted on false and
frivolous information but also that the police should not
intentionally refrain from doing their duty of investigating
cognizable offences. As a result, the apprehension of
misuse of the provision of mandatory registration of FIR is
unfounded and speculative in nature.
104) It is the stand of Mr. Naphade, learned senior counsel
for the State of Maharashtra that when an innocent person
is falsely implicated, he not only suffers from loss of
reputation but also from mental tension and his personal
liberty is seriously impaired. He relied on the Maneka
Gandhi (supra), which held the proposition that the law
which deprives a person of his personal liberty must be
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reasonable both from the stand point of substantive as
well as procedural aspect is now firmly established in our
Constitutional law. Therefore, he pleaded for a fresh look
at Section 154 of the Code, which interprets Section 154
of the Code in conformity with the mandate of Article 21.
105) It is true that a delicate balance has to be
maintained between the interest of the society and
protecting the liberty of an individual. As already
discussed above, there are already sufficient safeguards
provided in the Code which duly protect the liberty of an
individual in case of registration of false FIR. At the same
time, Section 154 was drafted keeping in mind the interest
of the victim and the society. Therefore, we are of the
cogent view that mandatory registration of FIRs under
Section 154 of the Code will not be in contravention of
Article 21 of the Constitution as purported by various
counsel.
Exceptions:
106) Although, we, in unequivocal terms, hold that Section
154 of the Code postulates the mandatory registration of
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FIRs on receipt of all cognizable offence, yet, there may be
instances where preliminary inquiry may be required
owing to the change in genesis and novelty of crimes with
the passage of time. One such instance is in the case of
allegations relating to medical negligence on the part of
doctors. It will be unfair and inequitable to prosecute a
medical professional only on the basis of the allegations in
the complaint.
107) In the context of medical negligence cases, in Jacob
Mathew (supra), it was held by this Court as under:
“51. We may not be understood as holding that doctors can never be prosecuted for an offence of which rashness or negligence is an essential ingredient. All that we are doing is to emphasise the need for care and caution in the interest of society; for, the service which the medical profession renders to human beings is probably the noblest of all, and hence there is a need for protecting doctors from frivolous or unjust prosecutions. Many a complainant prefer recourse to criminal process as a tool for pressurising the medical professional for extracting uncalled for or unjust compensation. Such malicious proceedings have to be guarded against.
52. Statutory rules or executive instructions incorporating certain guidelines need to be framed and issued by the Government of India and/or the State Governments in consultation with the Medical Council of India. So long as it is not done, we propose to lay down certain guidelines for the future which should govern the prosecution of doctors for offences of which criminal rashness or criminal negligence is an ingredient. A private complaint may not be entertained unless the complainant has produced prima facie evidence before the court in the form of a credible opinion given by
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another competent doctor to support the charge of rashness or negligence on the part of the accused doctor. The investigating officer should, before proceeding against the doctor accused of rash or negligent act or omission, obtain an independent and competent medical opinion preferably from a doctor in government service, qualified in that branch of medical practice who can normally be expected to give an impartial and unbiased opinion applying the Bolam9 test to the facts collected in the investigation. A doctor accused of rashness or negligence, may not be arrested in a routine manner (simply because a charge has been levelled against him). Unless his arrest is necessary for furthering the investigation or for collecting evidence or unless the investigating officer feels satisfied that the doctor proceeded against would not make himself available to face the prosecution unless arrested, the arrest may be withheld.”
108) In the context of offences relating to corruption, this
Court in P. Sirajuddin (supra) expressed the need for a
preliminary inquiry before proceeding against public
servants.
109) Similarly, in Tapan Kumar Singh (supra), this
Court has validated a preliminary inquiry prior to
registering an FIR only on the ground that at the time the
first information is received, the same does not disclose a
cognizable offence.
110) Therefore, in view of various counter claims
regarding registration or non-registration, what is
necessary is only that the information given to the police
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must disclose the commission of a cognizable offence. In
such a situation, registration of an FIR is mandatory.
However, if no cognizable offence is made out in the
information given, then the FIR need not be registered
immediately and perhaps the police can conduct a sort of
preliminary verification or inquiry for the limited purpose
of ascertaining as to whether a cognizable offence has
been committed. But, if the information given clearly
mentions the commission of a cognizable offence, there is
no other option but to register an FIR forthwith. Other
considerations are not relevant at the stage of registration
of FIR, such as, whether the information is falsely given,
whether the information is genuine, whether the
information is credible etc. These are the issues that have
to be verified during the investigation of the FIR. At the
stage of registration of FIR, what is to be seen is merely
whether the information given ex facie discloses the
commission of a cognizable offence. If, after investigation,
the information given is found to be false, there is always
an option to prosecute the complainant for filing a false
FIR.
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Conclusion/Directions:
111) In view of the aforesaid discussion, we hold:
(i) Registration of FIR is mandatory under Section 154
of the Code, if the information discloses
commission of a cognizable offence and no
preliminary inquiry is permissible in such a
situation.
(ii) If the information received does not disclose a
cognizable offence but indicates the necessity for
an inquiry, a preliminary inquiry may be conducted
only to ascertain whether cognizable offence is
disclosed or not.
(iii) If the inquiry discloses the commission of a
cognizable offence, the FIR must be registered. In
cases where preliminary inquiry ends in closing the
complaint, a copy of the entry of such closure
must be supplied to the first informant forthwith
and not later than one week. It must disclose
reasons in brief for closing the complaint and not
proceeding further.
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(iv) The police officer cannot avoid his duty of
registering offence if cognizable offence is
disclosed. Action must be taken against erring
officers who do not register the FIR if information
received by him discloses a cognizable offence.
(v) The scope of preliminary inquiry is not to verify the
veracity or otherwise of the information received
but only to ascertain whether the information
reveals any cognizable offence.
(vi) As to what type and in which cases preliminary
inquiry is to be conducted will depend on the facts
and circumstances of each case. The category of
cases in which preliminary inquiry may be made
are as under:
(a) Matrimonial disputes/ family disputes
(b) Commercial offences
(c) Medical negligence cases
(d) Corruption cases
(e) Cases where there is abnormal delay/laches in
initiating criminal prosecution, for example, over
3 months delay in reporting the matter without
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satisfactorily explaining the reasons for delay.
The aforesaid are only illustrations and not
exhaustive of all conditions which may warrant
preliminary inquiry.
(vii) While ensuring and protecting the rights of the
accused and the complainant, a preliminary
inquiry should be made time bound and in any
case it should not exceed 7 days. The fact of such
delay and the causes of it must be reflected in the
General Diary entry.
(viii) Since the General Diary/Station Diary/Daily Diary is
the record of all information received in a police
station, we direct that all information relating to
cognizable offences, whether resulting in
registration of FIR or leading to an inquiry, must be
mandatorily and meticulously reflected in the said
Diary and the decision to conduct a preliminary
inquiry must also be reflected, as mentioned
above.
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112) With the above directions, we dispose of the
reference made to us. List all the matters before the
appropriate Bench for disposal on merits.
………………………………CJI. (P. SATHASIVAM)
………….……………………J. (DR. B.S. CHAUHAN)
………….………………………J. (RANJANA PRAKASH
DESAI)
……….………………………J. (RANJAN GOGOI)
………….……………………J.
(S.A. BOBDE)
NEW DELHI; NOVEMBER 12, 2013.
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