MANJU SURANA Vs RATAN SINGH
Judgment by: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Case number: Crl.A. No.-000457-000457 / 2018
Diary number: 21590 / 2014
Advocates: PRASHANT BHUSHAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 457 OF 2018 (Arising out of SLP (Crl.) No.5838 of 2014)
MANJU SURANA ….Appellant
Versus
SUNIL ARORA & ORS. ..…Respondents
WITH
CRIMINAL APPEAL NO. 458 OF 2018 (Arising out of SLP (Crl.) No.1092 of 2015)
J U D G M E N T
SANJAY KISHAN KAUL, J.
CRIMINAL APPEAL NO. 457 OF 2018 (Arising out of SLP (Crl.) No.5838 of 2014)
1. Leave granted.
2. The question of law sought to be raised in the appeals is as to
whether prior sanction for prosecution qua allegation of corruption in
respect of a public servants is required before setting in motion even
the investigative process under Section 156(3) of the Code of Criminal
Procedure, 1973 (hereinafter referred to as the ‘Cr.P.C.’).
Page 1 of 30
3. In Criminal Appeal No………….of 2018 (arising out of SLP
(Crl.) No.5838 of 2014), the appellant submitted a complaint before
the Special Judge (Prevention of Corruption Act, Jaipur Metropolitan
City, Jaipur) under Sections 7 & 13 of the Prevention of Corruption
Act, 1988 (hereinafter referred to as the ‘PC Act’) and Sections 420,
467, 468 & 471 read with Section 120B of the Indian Penal Code,
1860 (hereinafter referred to as the ‘IPC’). The appellant sought
investigation of offences and registration of an FIR against the accused
persons. The first respondent arrayed as an accused before the Special
Judge as “Principal Secretary to the Government P.H.E.D. Chief
Minister” is the first respondent before us, the other persons arrayed as
accused before the Special Judge, being the Superintending Engineer,
Chief Engineer, ex Chief Minister (as she then was), ex Minister of
P.H.E.D., Finance Secretary, Deputy Accountant General and P.S.L.
Company through its Managing Director are also before us, as the
Respondents. It is alleged in the complaint that in the drinking water
project Nos.1 to 8, a conspiracy was hatched for fulfilling the personal
vested interest by way of a tender procedure, which caused loss to the
Government fund. The last and the 8th accused was stated to be given
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the advantage for personal interest. It is not necessary for the purpose
of the present controversy to get into the detailed facts but suffice to
say that as per the allegations of the appellant, there was a shortage of
budget for running the projects and the report of respondent No.1, then
the Principal Secretary, dated 20.4.2008 was liable to be perused. In
order to make payments for the outstanding and running projects, the
Chief Secretary, accused No.1, is stated to have written a proposal to
the Finance Department but the Finance Secretary expressed his
inability for making available such huge amounts. The fund was stated
to have been digressed.
4. It is extremely relevant to note that from the facts, which have
now come to light, respondent No.1 herein was neither holding the
post of the Principal Secretary of the P.H.E.D nor the Chief Secretary
at the relevant stage of time and the description of his office is
consequently not correct. The first respondent was actually holding the
post of Principal Secretary to the Chief Minister.
5. The Special Judge closed the complaint in terms of order dated
4.2.2014 on account of the fact that the accused persons arrayed as
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respondents are either public servants or have remained as public
servants and no prior sanction has been granted by the competent
authority under Section 19 of the PC Act read with Section 197 of the
Cr.P.C. To support this conclusion, reliance was placed on the
judgment of this Court in Anil Kumar v. M.K. Aiyappa1 opining that
no complaint could be forwarded for investigation under Section
156(3) of the Cr.P.C. nor could any proceedings be initiated under
Sections 202 & 202 of the Cr.P.C. in the absence of such sanction. It
was, thus, observed that further proceedings in the case would be
conducted on the filing of sanction.
6. The appellant preferred a revision petition against this order,
which has been dismissed by the detailed impugned order dated
30.4.2014. The order really refers to various judicial pronouncements
and then concludes that in view of the judgment in Anil Kumar v.
M.K. Aiyappa2 and P. Nallammal v. State3 both for the reasons of
absence of any sanction, as also the revision petition being directed
against an interlocutory order, the petition was not maintainable.
1 (2013) 10 SCC 705 2 supra 3 (1999) 6 SCC 559
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Thereafter the present Special Leave Petition has been filed.
7. We have heard learned counsel for the parties.
8. Mr. Prashant Bhushan, learned counsel appearing for the
appellant sought to question the view taken in Anil Kumar4 and in L.
Narayana Swamy v. State of Karnataka5 following the earlier
judgment. The sub-stratum of the argument is that the requirement of
prior sanction for prosecution against the public servant would arise
only when cognizance is taken, while no such sanction was required at
the stage of setting into motion an investigation under Section 156(3)
of the Cr.P.C.. It was, thus, contended that the observations in these
two judgments are per incuriam or in conflict with the long line of
earlier judgments on the question as to when the cognizance can be
stated to have be taken. Mr. Bhushan drew our attention to Section
19(1) of the PC Act, which reads as under:
“19. Previous sanction necessary for prosecution -
(1) No court shall take cognizance of an offence punishable under section 7, 10, 11, 13 and15 alleged to have been committed by a public servant, except with the previous sanction,-
4 supra 5 (2016) 9 SCC 598
Page 5 of 30
(a) in the case of a person who is employed in connection with the affairs of the Union and is not removable from his office save by or with the sanction of the Central Government, of that Government;
(b) in the case of a person who is employed in connection with the affairs of a State and is not removable from his office save by or with the sanction of the State Government, of that Government;
(c) in the case of any other person, of the authority competent to remove him from his office.”
9. He sought to emphasise that the bar is to the court taking
“cognizance of an offence except with the previous sanction”.
10. We may next refer to Chapter XIV of the Cr.P.C., which is under
the heading “Conditions Requisite for Initiation of Proceedings”.
Section 190 states as to when cognizance would be taken and is
reproduced for convenience as under:
“190. Cognizance of offences by Magistrates.- (1) Subject to the provisions of this Chapter, any Magistrate of the first class, and any Magistrate of the second class specially empowered in this behalf under sub-section (2 ), may take cognizance of any offence-
(a) upon receiving a complaint of facts which constitute such offence;
(b) upon a police report of such facts;
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(c) upon information received from any person other than a police officer, or upon his own knowledge, that such offence has been committed.
(2) The Chief Judicial Magistrate may empower any Magistrate of the second class to take cognizance under sub-section (1 ) of such offences as are within his competence to inquire into or try.”
11. Section 197 of the Cr.P.C. under the same chapter prescribes a
pre-condition of obtaining sanction before the court takes cognizance
against a public servant. The relevant portion reads as under:
“197. Prosecution of Judges and public servants.- (1) When any person who is or was a Judge or Magistrate or a public servant not removable from his office save by or with the sanction of the Government is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no Court shall take cognizance of such offence except with the previous sanction-
(a) in the case of a person who is employed or, as the case may be, was at the time of commission of the alleged offence employed, in connection with the affairs of the Union, of the Central Government;
(b) in the case of a person who is employed or, as the case may be, was at the lime of commission of the alleged offence employed, in connection with the affairs of a State, of the State Government:
Provided that where the alleged offence was committed by a person referred to in clause (b) during the period while a Proclamation issued under clause (1) of Article 356 of the Constitution was in force in a State, clause (b) will apply as if for the expression "State Government" occurring therein, the
Page 7 of 30
expression "Central Government" were substituted.”
12. Once cognizance is taken the procedure is triggered off under
Chapter XV with the heading “Complaints to Magistrates”. It would
be suffice to reproduce Section 200 as under:
“200. Examination of complainant.- A Magistrate taking cognizance of an offence on complaint shall examine upon oath the complainant and the witnesses present, if any, and the substance of such examination shall be reduced to writing and shall be signed by the complainant and the witnesses, and also by the Magistrate:
Provided that, when the complaint is made in writing, the Magistrate need not examine the complainant and the witnesses—
(a) if a public servant acting or purporting to act in the discharge of his official duties or a Court has made the complaint; or
(b) if the Magistrate makes over the case for inquiry or trial to another Magistrate under section 192:
Provided further that if the Magistrate makes over the case to another Magistrate under section 192 after examining the complainant and the witnesses, the latter Magistrate need not re-examine them.”
13. The Magistrate, if he thinks fit, may postpone the issue of
process against the accused to inquire the case himself or direct an
investigation post taking cognizance, as per Section 202, which is
reproduced herein under:
Page 8 of 30
“202. Postponement of issue of process.- (1) Any Magistrate, on receipt of a complaint of an offence of which he is authorised to take cognizance or which has been made over to him under section 192 , may, if he thinks fit [and shall in a case where the accused is residing at a place beyond the area in which he exercises his jurisdiction], postpone the issue of process against the accused, and either inquire into the case himself or direct an investigation to be made by a police officer or by such other person as he thinks fit, for the purpose of deciding whether or not there is sufficient ground for proceeding:
Provided that no such direction for investigation shall be made- (a) where it appears to the Magistrate that the offence complained of is triable exclusively by the Court of Sessions; or
(b) where the complaint has not been made by a Court, unless the complainant and the witnesses present (if any) have been examined on oath under section 200 .
(2) In an inquiry under sub-section (1), the Magistrate may, if he thinks fit, take evidence of witness on oath:
Provided that if it appears to the Magistrate that the offence complained of is triable exclusively by the Court of Session, he shall call upon the complainant to produce all hi s witnesses and examine them on oath.
(3) If an investigation under sub-section (1) is made by a person not being a police officer, he shall have for that investigation all the powers conferred by this Code on an officer in charge of a police station except the power to arrest without warrant.”
14. Keeping in mind the aforesaid provisions, we now turn to
Chapter XII with the heading “Information to the Police and their
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powers to investigate”. Section 156 forms a part of this Chapter and
reads as under:
“156. Police officer's power to investigate cognizable cases.- (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 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.”
15. The relevant provision is Section 156(3) of the Cr.P.C. where a
Magistrate is empowered to make an order of investigation in terms of
sub-sections (1) & (2).
16. It is, thus, the submission of Mr. Prashant Bhushan that there is a
distinction between the investigation carried out at pre-cognizance
stage, which would not face the requirement of a prior sanction qua a
public servant, as against a post-cognizance proceeding which needs
prior sanction. We may also notice that in terms of sub-section (4) of
Section 5 of the PC Act, for the proceedings before a Special Judge
Page 10 of 30
under the PC Act, the Special Judge shall be deemed to be a
Magistrate.
17. In the aforesaid context, he referred to a catena of judgments.
We have analyzed those and some other cases dealing with the issue.
Judgments on the nature of proceedings being an inquiry under Section 156(3) of the Cr.P.C.:
18. In R.R. Chari v. State of U.P.6, a three Judges Bench of this
Court, in the inception years of this Court, referred to Gopal Marwari
v. Emperor7qua the observations that the word ‘cognizance’ indicates
the point when a Magistrate or a Judge first takes judicial notice of an
offence. This was different from initiation of proceedings. The word
‘cognizance’ was somewhat of an indefinite import and perhaps not
used exactly in the same sense. Thereafter it proceeded to notice the
observations of Das Gupta, J. in Superintendent and Remembrancer
of Legal Affairs, West Bengal v. Abani Kumar Banerjee8 where
observations were made to the effect that what is taking cognizance has
6 1951 SCR 312 7 AIR 1943 Pat 245 8 AIR 1950 Cal 437
Page 11 of 30
not been defined in the Cr.P.C., but it could be said that any Magistrate
who has taken cognizance of any offence under Section 190(1)(a) of
the Cr.P.C. must not only have applied his mind to the contents of the
petition but must have done so for the purpose of proceeding in a
particular way as indicated in the subsequent provisions of this Chapter
– proceedings under Section 200 and thereafter under Section
202.However, when the Magistrate applies his mind, not for the
purpose of proceeding under the subsequent sections of this Chapter,
but for some other kind, e.g. ordering investigation under Section
156(3) or issuing a search warrant for the purposes of the investigation,
he could not be said to have taken cognizance of offence. The
Supreme Court gives its imprimatur to these observations.
19. Gopal Das Sindhi v. State of Assam9 (three Judges Bench), the
decision in R.R. Chari10 was followed.
20. Jamuna Singh v. Bhadai Shah11 (three Judges Bench),the
decision in R.R. Chari12 was followed.
9 AIR 1961 SC 986 10 supra 11 (1964) 5 SCR 37 12 supra
Page 12 of 30
21. In Nirmaljit Singh Hoon v. State of W.B.13 (three Judges
Bench), it was sought to be canvassed that the investigation by the
police being one ordered by the Chief Presidency Magistrate under
Section 156(3) of the Cr.P.C., that investigation was part of the
proceedings of the Court. This plea was rejected inter alia on the
ground that the police authorities have, under Sections 154 & 156 of
the Cr.P.C., a statutory right to investigate into a cognizable offence
without requiring any sanction from a judicial authority. Secondly, for
taking cognizance under Section190(1)(a) of the Cr.P.C., a Magistrate
must not only have applied his mind but must have done so for
purposes of proceeding under Section 200 and the provisions following
that Section. The application of mind only for ordering investigation
under Section 156(3) or issuing a warrant for purposes of investigation
could not be said to have taken cognizance of the offence.
22. Devarapally Lakshminarayana Reddy v. V. Narayana Reddy14
(three Judges Bench) – Mr. Prashant Bhushan referred to the aforesaid
judgment for analysis of Section 156(3) of the Cr.P.C. In para 13, it
13 (1973) 3 SCC 753 14 (1976) 3 SCC 252
Page 13 of 30
has been observed that when a Magistrate receives a complaint he is
not bound to take cognizance if the facts alleged in the complaint,
disclose the commission of an offence. Only if he forms an opinion
that the allegations therein disclose a cognizable offence and the
forwarding of the complaint to the police for investigation under
Section 156(3) will be conducive to justice and save the valuable time
of the Magistrate from being wasted in enquiring into a matter which
was primarily the duty of the police to investigate, he will be justified
in adopting that course as an alternative to taking cognizance of the
offence, himself. Thereafter in paras 14 & 17, it has been observed as
under:
“14. This raises the incidental question: What is meant by “taking cognizance of an offence” by a Magistrate within the contemplation of Section 190? This expression has not been defined in the Code. 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
Page 14 of 30
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). If, 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.”
…. …. …. …. ….
“17. Section 156(3) occurs in Chapter XII, under the caption : “Information to the Police and their powers to investigate”; while Section 202 is in Chapter XV which bears the heading: “Of complaints to Magistrates”. The power to order police investigation under Section 156(3) is different from the power to direct investigation conferred by Section 202(1). The two operate in distinct spheres at different stages. The first is exercisable at the pre-cognizance stage, the second at the post- cognizance stage when the Magistrate is in seisin of the case. That is to say in the case of a complaint regarding the commission of a cognizable offence, the power under Section 156(3) can be invoked by the Magistrate before he takes cognizance of the offence under Section 190(1)(a). But if he once takes such cognizance and embarks upon the procedure embodied in Chapter XV, he is not competent to switch back to the pre-cognizance stage and avail of Section 156(3). It may be noted further that an order made under sub-section (3) of Section 156, is in the nature of a peremptory reminder or intimation to the police to exercise their plenary powers of investigation under Section 156(1). Such an investigation embraces the entire continuous process which begins with the collection of evidence under Section 156 and ends with a report or charge-sheet under Section 173. On the other hand, Section 202 comes in at a stage when some evidence has been collected by the Magistrate in proceedings under Chapter XV, but the same is deemed insufficient to take a decision as to the next step in the prescribed procedure. In such a situation, the Magistrate is empowered under Section 202 to direct, within the limits
Page 15 of 30
circumscribed by that section an investigation “for the purpose of deciding whether or not there is sufficient ground for proceeding”. Thus the object of an investigation under Section 202 is not to initiate a fresh case on police report but to assist the Magistrate in completing proceedings already instituted upon a complaint before him.”
23. In Tula Ram v. Kishore Singh15 (two Judges Bench) – cited
before us, it was observed that Sections 190 and 156(3) of the Cr.P.C.
are mutually exclusive and work in totally different spheres. Thus,
even if a Magistrate receives a complaint under Section 190, he can act
under Section 156(3) provided that he does not take cognizance.
Chapter 14 deals with post cognizance stage while Chapter 12, so far
as the Magistrate is concerned, deals with pre-cognizance stage, that is
to say that even when a Magistrate starts acting under Section 190 and
the provisions following, he cannot resort to Section 156(3). Thus,
Section 202 would apply only in cases where the Magistrate has taken
cognizance and chooses to inquire into the complaint either himself or
through any other agency. Before proceeding to do so, there may be a
situation where the Magistrate, before taking cognizance himself,
chooses to order a pure and simple investigation under Section 156(3)
of the Cr.P.C.
15 (1977) 4 SCC 459
Page 16 of 30
24. Srinivas Gundluri v. SEPCO Electric Power Construction
Corpn.16 (two Judges Bench) – The Magistrate in the case had merely
allowed the application filed by the complainant under Section 156(3)
of the Cr.P.C. and sent the same along with its annexure for
investigation by the police officer and that was held not to have
amounted to having taken cognizance.
25. Subramanian Swamy v. CBI17 (five Judges Bench) – It was
observed that Section 156 of the Cr.P.C. enables an officer in charge
of a police station to investigate a cognizable offence. Insofar as non-
cognizable offences are concerned, it was found that the police officer
by virtue of Section 155 Cr.P.C. can investigate it after obtaining
appropriate orders from the Magistrate having power to try such case
or commit the case for trial regardless of the status of the officer
concerned. In view thereof, the scheme of Sections 155 and 156 of the
Cr.P.C. was held to indicate that the local police may investigate a
senior government officer without previous approval of the Central
Government.
16(2010) 8 SCC 206 17(2014) 8 SCC 682
Page 17 of 30
The Constitution Bench while dealing with the inquiry and
investigation under the P.C. Act held that there was no basis to classify
the two sets of public servants differently on the ground that one set of
officers is decision-making officers and not the other set of officers.
26. Despite the aforesaid catena of judgments, a different path has
been traversed in two judgments of this Court where the offences
alleged are under the P.C. Act read with the I.P.C.
27. In Anil Kumar v. M.K. Aiyappa18 (two Judges Bench), the
Court proceeded to examine whether the Magistrate, while exercising
his powers under Section 156(3) of the Cr.P.C., could act in a
mechanical or casual manner and go on with the complaint after
getting the report. In that context, a reference was made to an earlier
judgment in Maksud Saiyed v. State of Gujarat19 case, where it was
observed that there was a requirement of the application of mind by the
Magistrate before exercising jurisdiction under Section 156(3) of the
Cr.P.C. Thereafter the Bench proceeded to draw a conclusion that a
Special Judge/Magistrate cannot refer the matter under Section 156(3)
18 supra 19(2008) 5 SCC 668
Page 18 of 30
of the Cr.P.C. against a public servant without a valid sanction order.
28. The Bench further proceeded to examine whether the order
directing investigation under Section 156(3) of the Cr.P.C. would
amount to taking cognizance of the offence since a contention was
raised that the expression “cognizance” appearing in Section 19(1) of
the P.C. Act would have to be construed as post-cognizance stage and
not pre-cognizance stage and therefore, the requirement of sanction
does not arise prior to taking cognizance of the offences of the P.C.
Act. Insofar as the expression ‘cognizance’, which appears in Section
197 of the Cr.P.C. was concerned, a reference was made to the
judgment in State of U.P. v. Paras Nath Singh20. In that case it was
observed that the jurisdiction of a Magistrate to take cognizance of any
offence is provided by Section 190 of the Cr.P.C. and so far as the
public servant was concerned this was clearly barred by Section 197 of
the Cr.P.C. unless the sanction was obtained from the appropriate
authority. After referring to certain other judgments on the issue of
purport and meaning of the word ‘cognizance’, it was concluded that
‘cognizance’ has a wider connotation and is not merely confined to the
20(2009) 6 SCC 372
Page 19 of 30
stage of taking cognizance of the offence.
29. The Bench proceeded to discuss Section 19(1) of the P.C. Act as
also Section 19(3) of the P.C. Act, which reads as under:
“19. Previous sanction necessary for prosecution.—
…. …. …. …. …. (3) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),—
(a) no finding, sentence or order passed by a special Judge shall be reversed or altered by a court in appeal, confirmation or revision on the ground of the absence of, or any error, omission or irregularity in, the sanction required under sub-section (1), unless in the opinion of that court, a failure of justice has in fact been occasioned thereby;
(b) no court shall stay the proceedings under this Act on the ground of any error, omission or irregularity in the sanction granted by the authority, unless it is satisfied that such error, omission or irregularity has resulted in a failure of justice;
(c) no court shall stay the proceedings under this Act on any other ground and no court shall exercise the powers of revision in relation to any interlocutory order passed in any inquiry, trial, appeal or other proceedings.”
30. It was sought to be contended that the requirement of sanction
was only procedural in nature and hence directory or else Section 19(3)
of the P.C. Act would be rendered otiose. This contention was not
found acceptable as sub-section (3) of Section 19 of the P.C. Act had an
Page 20 of 30
object to achieve, which applied only in circumstances where a Special
Judge had already rendered a finding, sentence or order. This would
not mean that the requirement to obtain sanction was not a mandatory
requirement. In the absence of prior sanction, it was observed, that the
Magistrate cannot order investigation against a public servant even
while invoking power under Section 156(3) of the Cr.P.C.
31. L. Narayana Swamy v. State of Karnataka21 (two Judges
Bench) – The judgment in Anil Kumar v. M.K. Aiyappa22 was
followed. After discussing various other pronouncements, it was
concluded that even while directing an inquiry under Section 156(3) of
the Cr.P.C., the Magistrate applies his judicial mind to the complaint
and therefore, it would amount to taking cognizance of the matter.
32. Mr. Tushar Mehta, learned Additional Solicitor General sought
to canvas the view taken in the last two judgments referred to aforesaid
to submit that application of mind was necessary to exercise power
under Section 156(3) of the Cr.P.C. and that credibility of information
was to be weighed before ordering investigation (Ramdev Food
21 (2016) 9 SCC 598 22 supra
Page 21 of 30
Products (P) Ltd. v. State of Gujarat23). It was, thus, submitted that
allegation against a public servant under the P.C. Act offences are
technical in nature and would require a higher evaluation standard and
thus the Magistrates ought to apply their mind before ordering
investigation against public servant. The consequences of starting
investigation under Section 156(3) of the Cr.P.C., it was submitted,
would result in the police registering an FIR (Suresh Chand Jain v.
State of Madhya Pradesh24 and Mohd. Yousuf v. Afaq Jahan25). Thus,
a situation may arise where a Magistrate may exercise his power under
Section 156(3) of the Cr.P.C. in a routine manner resulting in an FIR
being registered against a public servant, who may have no role in the
allegation made.
33. We have examined the rival contentions and do find a
divergence of opinion, which ought to be settled by a larger Bench.
There is no doubt that even at the stage of 156(3), while directing an
investigation, there has to be an application of mind by the Magistrate.
Thus, it may not be an acceptable proposition to contend that there
23(2015) 6 SCC 439 24(2001) 2 SCC 628 25(2006) 1 SCC 627
Page 22 of 30
would be some consequences to follow were the Magistrate to act in a
mechanical and mindless manner. That cannot be the test.
34. The catena of judgments on the issue as to the scope and power
of direction by a Magistrate under Chapters 12 & 14 is well
established. Thus, the question would be whether in cases of the P.C.
Act, a different import has to be read qua the power to be exercised
under Section 156(3) of the Cr.P.C., i.e., can it be said that on account
of Section 19(1) of the P.C. Act, the scope of inquiry under Section
156(3) of the Cr.P.C. can be said to be one of taking ‘cognizance’
thereby requiring the prior sanction in case of a public servant? It is
trite to say that prior sanction to prosecute a public servant for offences
under the P.C. Act is a provision contained under Chapter 14 of the
Cr.P.C. . Thus, whether such a purport can be imported into Chapter
12 of the Cr.P.C. while directing an investigation under Section 156(3)
of the Cr.P.C., merely because a public servant would be involved,
would beg an answer.
35. The apprehension expressed by the learned ASG possibly arises
from the observations in Suresh Chand Jain v. State of Madhya
Page 23 of 30
Pradesh26 followed in Mohd. Yousuf v. Afaq Jahan27. Thus, the
observations are to the effect that even at a pre-cognizance stage under
Section 156(3) of the Cr.P.C., it is open to the Magistrate to direct the
police to register an FIR and that even if the Magistrate does not say in
so many words while directing investigation under Section 156(3) of
the Code that an FIR should be registered, it is the duty of the officer in
charge of the police station to register the FIR regarding the cognizable
offence disclosed by the complainant because that police officer could
take further steps contemplated in Chapter XII of the Code only
thereafter.
36. The complete controversy referred to aforesaid and the
conundrum arising in respect of the interplay of the P.C. Act offences
read with the Cr.P.C. is, thus, required to be settled by a larger Bench.
37. The papers may be placed before Hon’ble the Chief Justice of
India for being placed before a Bench of appropriate strength.
Crl. M.P. 161/2015 in SLP (Crl.) No.5838/2014
26 supra 27 supra
Page 24 of 30
38. We have passed a detailed order making a reference to a larger
Bench insofar as the main matter is concerned. It may be noticed that
in the present Special Leave Petition, notice was issued to the
Respondents, except Respondent No. 4. Since the proceedings before
the Magistrate at the threshold were directed to be kept in abeyance
without notice to the Respondent, and thereafter the revision petition
was dismissed in limine by the High Court, the occasion for
Respondent No.1 to have knowledge of the proceedings did not arise.
Respondent No.1 seeks deletion from the array of parties in these
proceedings as he has been wrongly arrayed as a party.
39. The aforesaid plea is predicated on the averments in the
complaint itself, which seeks to make a grievance over the actions of
the Principal Secretary, Public Health and Engineering Department
(PHED) in which capacity respondent No.1 is stated to have been
arrayed. It is averred in the application that respondent No.1 was
serving as a Secretary and Principal Secretary to the Chief Minister and
not as Principal Secretary, PHED. In fact, the officer working as the
Principal Secretary, PHED has not been arrayed as a respondent.
There is no allegation made against the Secretary/Principal Secretary to
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the Chief Minister. The allegation is of collusion of the respondents.
40. In terms of the averments in the application, respondent No.1
sought to point out that there are only two references to him as accused
No.1 - Para 4(iv) and Para 8. These are in the context of inviting
tenders, shortage of budget for running the current projects and the
report of stated accused No.1 as the Principal Secretary. The second
reference is to the stated accused No.1 as the Chief Secretary, who
wrote a proposal to the Finance Department whereupon the Finance
Secretary expressed his inability for making available such a huge
amount. Once again, respondent No.1 was not holding the post of the
Chief Secretary nor is the Chief Secretary then arrayed as a party.
41. Our attention was also drawn to the notings file, which are of the
Chief Engineer (SP) and approved by the Secretary, PHED and the
Hon’ble Minister, PHED. It is, thus, alleged that respondent No.1 was
neither involved with the decision making process nor he held any of
the two posts.
42. The application is sought to be opposed and a counter affidavit
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was filed by the appellant. It is stated that respondent No.1 is trying to
take undue advantage of the inadvertent mistake of the appellant in
mentioning his correct designation while filing the criminal complaint.
It is alleged that respondent No.1 was very much involved with the
decision making process. In any case the merit of the complaint of the
appellant is yet to be examined.
43. On 20.2.2018, we had issued directions for the appellant to place
on record the material placed before the Magistrate in support of the
complaint indicating the alleged involvement of respondent No.1. In
response thereto, a supplementary affidavit was filed by the appellant.
On this behalf a file noting of 9.5.2008 is referred to. The discussion
was with regard to the funding of the same project and the presence of
respondent No.1 is noted though undisputedly the minutes are not
signed by him while they are signed by other officers. It has been
averred that since the Principal Secretary to the Chief Minister had no
role to play in the discussion, why was he/respondent No.1 present?
44. We may also note the submission of learned counsel for
respondent No.1 that in case a situation arises where the Magistrate has
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to proceed on the complaint under Section 156(3) of the Cr.P.C. and
during investigation some material is found, the counsel cannot really
object to the inclusion of the name of respondent No.1 at that stage.
However, inclusion at this stage is stated to be without any material
facts and is an embarrassment, considering the constitutional position
held by respondent No.1.
45. We have given a thought to the respective pleas of the parties.
46. No doubt the process under Section 156(3) of the Cr.P.C. is only
one of investigation. The larger question, of whether any such
direction can be issued without prior sanction has been referred to a
larger bench. Were the appellant to succeed and were the matter to go
back to the Magistrate and the Magistrate after application of mind
forms an opinion to direct investigation by the police, it would be
always open to the Magistrate to include the name of respondent No.1
if such material is found against him.
47. Merely because the appellant has roped in respondent No.1 in
the complaint is not sufficient ground to allow his name to be included
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as such. The complaint is categorical – the role of Secretary, PHED
and the Principal Secretary has been questioned. That is the mindset
with which the complainant knocked the doors of the criminal courts.
There was no allegation in respect of any role played by the
Secretary/Principal Secretary to the Chief Minister. It cannot be said to
be a mere mis-description of name, which can be corrected. It cannot
be the stand of the appellant that willy-nilly somehow, respondent No.1
must remain arrayed as an accused in those proceedings, even though
the proceedings before the Magistrate are at the stage of only whether
there should be a direction for investigation or not. It is not that every
officer in the Government has to be arrayed in respect of any role
performed or not. The mere presence in one meeting of respondent
No.1 and that too when he was not a signatory and really had no role to
play in that capacity, as apparent from the minutes, cannot be now used
to justify his name being included as an accused. This is clearly an
afterthought. It is not for the appellant to question as to which officer
should or should not be present.
48. We are, thus, of the view that respondent No.1 needs to be struck
off from the array of parties both in the present proceedings and
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consequently in the complaint. We, however, make it clear that if a
situation arises where investigation is directed under Section 156(3) of
the Cr.P.C. and some material comes to light to array respondent No.1
as an accused, our order would not come in the way.
49. The application is accordingly allowed, leaving the parties to
bear their own costs.
CRIMINAL APPEAL NO. 458 OF 2018 (Arising out of SLP (Crl.) No.1092 of 2015
50. Leave granted.
51. The matter is referred to a larger Bench along with SLP (CRL.)
No.5838/2014 in terms of the judgment passed today.
..….….…………………….J. (J. Chelameswar)
...……………………………J. (Sanjay Kishan Kaul)
New Delhi. March 27, 2018.
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