S.R.SUKUMAR Vs S.SUNAAD RAGHURAM
Bench: T.S. THAKUR,R. BANUMATHI
Case number: Crl.A. No.-000844-000844 / 2015
Diary number: 17579 / 2012
Advocates: (MRS. ) VIPIN GUPTA Vs
LAWYER S KNIT & CO
Page 1
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 844 OF 2015 (Arising out of S.L.P. (Crl.) No.4813/2012)
S.R. SUKUMAR ..Appellant
Versus
S. SUNAAD RAGHURAM ..Respondent
J U D G M E N T
R. BANUMATHI, J .
Leave granted.
2. This appeal arises out of an order dated 20.01.2012
passed by the High Court of Karnataka at Bangalore in
Criminal Petition No.5077/2007 wherein the High Court
declined to quash the order dated 21.06.2007 passed in PCR
No.8409/2007 thereby confirming the order passed by the VII
Addl. Chief Metropolitan Magistrate, Bangalore permitting the
respondent to carry out the amendment in a criminal
1
Page 2
complaint on the premise that the amendment was made prior
to taking cognizance of the offence.
3. On 9.05.2007, respondent filed the complaint under
Section 200 Cr.P.C. against the first appellant and his mother
Smt. H.R. Leelavathi (A-2) alleging that they have committed
the offences punishable under Sections 120-B, 499 and 500
IPC. In the complaint, the respondent has alleged that he was
born of the wedlock of his father late Shri S.G. Raghuram and
mother Late Smt. B.S. Girija. However, his father after the
death of his mother Girija, married another divorcee lady
namely Smt. H.R. Leelavathi (A-2) who at the time of the
second marriage, already had a son aged six years S.H.
Sukumar (appellant), born from her previous wedlock. The
respondent alleged in the complaint that his father’s name i.e.
Late Shri S.G. Raghuram has been purportedly used by the
appellant portraying as if he is his natural father. Respondent
alleged that the act of the appellant using name of
respondent’s father as his own father often created doubts
among the near and dear ones about the legitimacy of the
2
Page 3
respondent-complainant and integrity and character of his
father which had affected the respondent’s reputation.
4. Respondent filed the complaint on 9.05.2007 and
his statement was recorded in part on 18.05.2007 and further
recorded on 23.05.2007. Next day i.e. on 24.05.2007,
respondent moved an application seeking amendment to the
complaint by praying for insertion of paras 11(a) and 11(b) in
the complaint stating the fact of poem named ‘Khalnayakaru’
written by the appellant in connivance with his mother (A-2)
depicting the respondent as Villain-‘Khalnayak’, with an
intention to malign the character, image and status of the
respondent. The trial court allowed the amendment on
24.05.2007 and took the cognizance of the offence and
directed issuance of the process to the appellant vide Order
dated 21.06.2007. Aggrieved by the Order dated 21.06.2007,
the appellant approached the High Court praying for quashing
the proceedings in PCR No.8409/2007 registered as C.C.
No.15851/2007 on the ground that there is no provision
under the Code, providing for amendment of the complaint.
The High Court vide impugned Order dated 20.01.2012
3
Page 4
dismissed the petition filed by the appellant observing that
before the date of allowing amendment application i.e.
24.05.2007, cognizance of case was not taken and therefore no
prejudice is caused to the appellant. Further, the High Court
was of the view that if amendment is not allowed, then the
multiple proceedings would have ensued between the parties.
5. Mrs. Kiran Suri, learned Senior Counsel appearing
for the appellant contended that under the Criminal Procedure
Code there is no provision for amendment of complaint and in
the absence of any specific provision in the Code, courts below
erred in allowing the amendment in criminal complaint. It
was submitted that on 18.05.2007, the Magistrate took
cognizance of the complaint for the first time and the
Magistrate allowed the amendment application on 24.05.2007
and the Magistrate again took cognizance of case for the
second time on 21.06.2007 and thus the cognizance taken
twice by the Magistrate is impermissible under the law. It was
further submitted that once cognizance was taken, the
Magistrate ought not to have allowed the amendment and the
impugned order is liable to be set aside.
4
Page 5
6. Per contra, learned counsel for the respondent
contended that the respondent-complainant was examined in
Court on oath in part on 18.05.2007 and his examination was
deferred to 23.05.2007 for further inquiry and during the
course of inquiry, the amendment application was filed and
the same was allowed in order to avoid multiplicity of
proceedings. It was further contended that on 18.05.2007, no
cognizance was taken and therefore it would be wrong to
suggest that cognizance was taken twice by the Magistrate. It
was submitted that though there is no enabling provision in
the Criminal Procedure Code to amend the complaint and
there is no specific bar in carrying out the amendment and in
the interest of justice, Court has power to do so.
7. Upon consideration of the rival contentions and
materials on record, the points falling for determination are:
(i) in the facts of the case, when did the Magistrate take
cognizance of the complaint for the first time i.e. on
18.05.2007 or on 21.06.2007, when the Magistrate satisfied of
a prima facie case to take cognizance of the complaint;
(ii) whether amendment to a complaint filed under Section 200
5
Page 6
Cr.P.C. is impermissible in law and whether the order allowing
the amendment suffers from serious infirmity.
8. Section 200 Cr.P.C. provides for the procedure for
Magistrate taking cognizance of an offence on complaint. The
Magistrate is not bound to take cognizance of an offence
merely because a complaint has been filed before him when in
fact the complaint does not disclose a cause of action. The
language in Section 200 Cr.P.C. “a Magistrate taking
cognizance of an offence on complaint shall examine upon oath
the complainant and the witnesses present, if any…” clearly
suggests that for taking cognizance of an offence on complaint,
the Court shall examine the complainant upon oath. The
object of examination of the complainant is to find out whether
the complaint is justifiable or is vexatious. Merely because the
complainant was examined that does not mean that the
Magistrate has taken cognizance of the offence. Taking
cognizance of an offence means the Magistrate must have
judicially applied the mind to the contents of the complaint
and indicates that Magistrate takes judicial notice of an
offence.
6
Page 7
9. Mere presentation of the complaint and receipt of
the same in the court does not mean that the Magistrate has
taken cognizance of the offence. In Narsingh Das Tapadia vs.
Goverdhan Das Partani & Another., AIR 2000 SC 2946, it was
held that the mere presentation of a complaint cannot be held
to mean that the Magistrate has taken the cognizance. In
Subramanian Swamy vs. Manmohan Singh & Another, (2012) 3
SCC 64, this Court explained the meaning of the word
‘cognizance’ holding that “…In legal parlance cognizance is
taking judicial notice by the court of law, possessing
jurisdiction, on a cause or matter presented before it so as to
decide whether there is any basis for initiating proceedings and
determination of the cause or matter judicially”.
10. Section 200 Cr.P.C. contemplates a Magistrate
taking cognizance of an offence on complaint to examine the
complaint and examine upon oath the complainant and the
witnesses present, if any. Then normally three courses are
available to the Magistrate. The Magistrate can either issue
summons to the accused or order an inquiry under Section
202 Cr.P.C. or dismiss the complaint under Section 203
7
Page 8
Cr.P.C. Upon consideration of the statement of complainant
and the material adduced at that stage if the Magistrate is
satisfied that there are sufficient grounds to proceed, he can
proceed to issue process under Section 204 Cr.P.C. Section
202 Cr.P.C. contemplates ‘postponement of issue of process’.
It provides that the Magistrate on receipt of a complaint of an
offence of which he is authorised to take cognizance may, if
he thinks fit, postpones the issue of process for compelling the
attendance of the person complained against, and either
inquire into the case himself, or have an inquiry made by any
Magistrate subordinate to him, or an investigation made by a
police officer, or by some other person for the purpose of
deciding whether or not there is sufficient ground for
proceeding. If the Magistrate finds no sufficient ground for
proceeding, he can dismiss the complaint by recording briefly
the reasons for doing so as contemplated under Section 203
Cr.P.C. A Magistrate takes cognizance of an offence when he
decides to proceed against the person accused of having
committed that offence and not at the time when the
Magistrate is just informed either by complainant by filing the
8
Page 9
complaint or by the police report about the commission of an
offence.
11. “Cognizance” therefore has a reference to the
application of judicial mind by the Magistrate in connection
with the commission of an offence and not merely to a
Magistrate learning that some offence had been committed.
Only upon examination of the complainant, the Magistrate will
proceed to apply the judicial mind whether to take cognizance
of the offence or not. Under Section 200 Cr.P.C., when the
complainant is examined, the Magistrate cannot be said to
have ipso facto taken the cognizance, when the Magistrate was
merely gathering the material on the basis of which he will
decide whether a prima facie case is made out for taking
cognizance of the offence or not. “Cognizance of offence”
means taking notice of the accusations and applying the
judicial mind to the contents of the complaint and the material
filed therewith. It is neither practicable nor desirable to define
as to what is meant by taking cognizance. Whether the
Magistrate has taken cognizance of the offence or not will
depend upon facts and circumstances of the particular case.
9
Page 10
12. In S.K. Sinha, Chief Enforcement Officer vs. Videocon
International Ltd. And Ors., (2008) 2 SCC 492, considering the
scope of expression “cognizance” it was held as under:-
“The expression “cognizance” has not been defined in the Code. But the word (cognizance) is of indefinite import. It has no esoteric or mystic significance in criminal law. It merely means “become aware of” and when used with reference to a court or a Judge, it connotes “to take notice of judicially”. It indicates the point when a court or a Magistrate takes judicial notice of an offence with a view to initiating proceedings in respect of such offence said to have been committed by someone.”
13. A three Judge Bench of this Court in the case of
R.R. Chari vs. State of Uttar Pradesh, 1951 SCR 312, while
considering what the phrase ‘taking cognizance’ mean,
approved the decision of Calcutta High Court in
Superintendent and Remembrancer of Legal Affairs, West
Bengal vs. Abani Kumar Banerjee, AIR 1950 Cal. 437, wherein
it was observed that:
“…What is “taking cognizance” has not been defined in the Criminal Procedure Code and I have no desire now to attempt to define it. It seems to me clear, however, that before it can be said that any Magistrate has taken cognizance of any offence under S.190(1)(a), Criminal P.C., he must not only have applied his mind to the contents of the petition, but he must have done so for the purpose of proceeding in a particular way as indicated in the subsequent provisions of this Chapter,– proceeding under S. 200, and thereafter sending it for enquiry and report under S. 202. When the Magistrate applies his mind not for the purpose of proceeding under the subsequent sections of this Chapter, but for taking action of some other kind, e.g., ordering investigation under Section 156(3), or issuing a
10
Page 11
search warrant for the purpose of the investigation, he cannot be said to have taken cognizance of the offence...” (Underlining added)
The same view was reiterated by this Court in Jamuna Singh
& Ors. vs. Bhadai Sah, (1964) 5 SCR 37 and Nirmaljit Singh
Hoon vs. State of West Bengal & Anr., (1973) 3 SCC 753.
14. Elaborating upon the words expression “taking
cognizance” of an offence by a Magistrate within the
contemplation of Section 190 Cr.P.C., in Devarapally
Lakshminarayana Reddy & Ors. vs. V. Narayana Reddy &
Ors., AIR 1976 SC 1672, this Court held as under:-
“…But from the scheme of the Code, the content and marginal heading of Section 190 and the caption of Chapter XIV under which Sections 190 to 199 occur, it is clear that a case can be said to be instituted in a court only when the court takes cognizance of the offence alleged therein. The ways in which such cognizance can be taken are set out in clauses (a), (b) and (c) of Section 190(1). Whether the Magistrate has or has not taken cognizance of the offence will depend on the circumstances of the particular case including the mode in which the case is sought to be instituted, and the nature of the preliminary action, if any, taken by the Magistrate. Broadly speaking, when on receiving a complaint, the Magistrate applies his mind for the purposes of proceeding under Section 200 and the succeeding sections in Chapter XV to the Code of 1973, he is said to have taken cognizance of the offence within the meaning to Section 190(1)(a). It, instead of proceeding under Chapter XV, he has, in the judicial exercise of his discretion, taken action of some other kind, such as issuing a search warrant for the purpose of investigation, or ordering investigation by the police under Section 156(3), he cannot be said to have taken cognizance of any offence.”
11
Page 12
15. Contention of the appellant is that the act of taking
cognizance of an offence by the Magistrate precedes the
examination of the complainant under Section 200 Cr.P.C.
and the learned Senior Counsel for the appellant placed
reliance on the decision of this Court in CREF Finance Ltd. vs.
Shree Shanthi Homes (P) Ltd. And Anr., (2005) 7 SCC 467
wherein this Court has held as under:-
“10. In the instant case, the appellant had filed a detailed complaint before the Magistrate. The record shows that the Magistrate took cognizance and fixed the matter for recording of the statement of the complainant on 1-6-2000. Even if we assume, though that is not the case, that the words “cognizance taken” were not to be found in the order recorded by him on that date, in our view that would make no difference. Cognizance is taken of the offence and not of the offender and, therefore, once the court on perusal of the complaint is satisfied that the complaint discloses the commission of an offence and there is no reason to reject the complaint at that stage, and proceeds further in the matter, it must be held to have taken cognizance of the offence. One should not confuse taking of cognizance with issuance of process. Cognizance is taken at the initial stage when the Magistrate peruses the complaint with a view to ascertain whether the commission of any offence is disclosed. The issuance of process is at a later stage when after considering the material placed before it, the court decides to proceed against the offenders against whom a prima facie case is made out. It is possible that a complaint may be filed against several persons, but the Magistrate may choose to issue process only against some of the accused. It may also be that after taking cognizance and examining the complainant on oath, the court may come to the conclusion that no case is made out for issuance of process and it may reject the complaint…..” (Underlining added)
In our considered view, the above decision is of no assistance
to the appellant. A perusal of the above decision would show
12
Page 13
that this Court has emphasized upon the satisfaction of the
Court to the commission of offence as a condition precedent
for taking cognizance of offence. However, in the facts of the
said case, Court was of the view that the cognizance was taken
by the Magistrate once the Magistrate applied his mind on the
contents of the complaint and on the satisfaction that
prima facie case existed.
16. In the present case, the complaint was filed on
9.05.2007 and the matter was adjourned to 15.05.2007 and
on that date on request for inquiry, the matter was adjourned
to 18.05.2007. On 18.05.2007, statement of complainant was
recorded in part and the order sheet for 18.05.2007 reads as
under:-
“Complainant is present with Shri N.V. Adv. Cognizance taken u/s 200 of Cr.P.C. r/w statement Complainant is recorded in part. Now 5.35 p.m. hence on request call on 23.5.2007.”
On 23.05.2007, the complainant was present and his
statement was recorded and the same was marked as Ex.P-1
and annexures A to G were referred. On request, the matter
was adjourned to 24.05.2007 on which date the complainant
13
Page 14
filed application under Section 200 Cr.P.C. seeking
amendment to the complaint by adding paras 11(a) and 11(b)
and the said application was allowed. Amended complaint
was filed and one witness was examined for the complainant
on 2.06.2007. On 21.06.2007, the Magistrate passed the
detailed order recording his satisfaction to proceed against the
appellant(A-1) and also observing that there are no sufficient
grounds to proceed against Smt. H.R. Leelavathi and ordered
issuance of summons to accused No.1–appellant herein.
Before examination of the complainant, the Court was yet to
make up the mind whether to take cognizance of the offence or
not. It is wrong to contend that the Magistrate has taken
cognizance of the case even on 18.5.2007 when the Magistrate
has recorded the statement of complainant–respondent in part
and even when the Magistrate has not applied his judicial
mind. Even though the order dated 18.05.2007 reads
“cognizance taken under Section 200 Cr.P.C.”; the same is not
grounded in reality and actual cognizance was taken only
later.
14
Page 15
17. Insofar as merits of the contention regarding
allowing of amendment application, it is true that there is no
specific provision in the Code to amend either a complaint or a
petition filed under the provisions of the Code, but the Courts
have held that the petitions seeking such amendment to
correct curable infirmities can be allowed even in respect of
complaints. In U.P. Pollution Control Board vs. Modi Distillery
And Ors., (1987) 3 SCC 684, wherein the name of the company
was wrongly mentioned in the complaint that is, instead of
Modi Industries Ltd. the name of the company was mentioned
as Modi Distillery and the name was sought to be amended.
In such factual background, this Court has held as follows:-
“…The learned Single Judge has focussed his attention only on the technical flaw in the complaint and has failed to comprehend that the flaw had occurred due to the recalcitrant attitude of Modi Distillery and furthermore the infirmity is one which could be easily removed by having the matter remitted to the Chief Judicial Magistrate with a direction to call upon the appellant to make the formal amendments to the averments contained in para 2 of the complaint so as to make the controlling company of the industrial unit figure as the concerned accused in the complaint. All that has to be done is the making of a formal application for amendment by the appellant for leave to amend by substituting the name of Modi Industries Limited, the company owning the industrial unit, in place of Modi Distillery…. Furthermore, the legal infirmity is of such a nature which could be easily cured...”
15
Page 16
18. What is discernible from the U.P. Pollution Control
Board’s case is that easily curable legal infirmity could be
cured by means of a formal application for amendment. If the
amendment sought to be made relates to a simple infirmity
which is curable by means of a formal amendment and by
allowing such amendment, no prejudice could be caused to
the other side, notwithstanding the fact that there is no
enabling provision in the Code for entertaining such
amendment, the Court may permit such an amendment to be
made. On the contrary, if the amendment sought to be made
in the complaint does not relate either to a curable infirmity
or the same cannot be corrected by a formal amendment or if
there is likelihood of prejudice to the other side, then the
Court shall not allow such amendment in the complaint.
19. In the instant case, the amendment application was
filed on 24.05.2007 to carry out the amendment by adding
paras 11(a) and 11 (b). Though, the proposed amendment was
not a formal amendment, but a substantial one, the
Magistrate allowed the amendment application mainly on the
ground that no cognizance was taken of the complaint before
16
Page 17
the disposal of amendment application. Firstly, Magistrate
was yet to apply the judicial mind to the contents of the
complaint and had not taken cognizance of the matter.
Secondly, since summons was yet to be ordered to be issued
to the accused, no prejudice would be caused to the accused.
Thirdly, the amendment did not change the original nature of
the complaint being one for defamation. Fourthly, the
publication of poem ‘Khalnayakaru’ being in the nature of
subsequent event created a new cause of action in favour of
the respondent which could have been prosecuted by the
respondent by filing a separate complaint and therefore to
avoid multiplicity of proceedings, the trial court allowed the
amendment application. Considering these factors which
weighed in the mind of the courts below, in our view, the High
Court rightly declined to interfere with the order passed by the
Magistrate allowing the amendment application and the
impugned order does not suffer from any serious infirmity
warranting interference in exercise of jurisdiction under Article
136 of the Constitution of India.
17
Page 18
20. The appeal is dismissed. The trial court is directed
to take up the matter and dispose the same in accordance
with law as early as possible. It is made clear that we have
not expressed any opinion on the merits of the matter.
….……………………J. (T.S. THAKUR)
….……………………J. (R. BANUMATHI)
New Delhi; July 2, 2015
18