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 NON-REPORTABLE   IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

             CRIMINAL APPEAL NO.242 OF 2017 (Arising out of SLP(Crl.)No.9587 of 2013)

Sangita Vilas Ingle   ...Appellant

                 VS.

State of Maharashtra & Ors.   ...Respondents        

      J U D G M E N T KURIAN, J.

1. Leave granted. 2. The appellant is aggrieved by the summary dismissal of the Criminal Writ Petition No.53 of 2013 filed by her. 3. The  judgment  dated  17th June,  2013  expressed  in cryptic words reads as follows:-

“The petition involves various disputed questions of fact.  As such we are not inclined to invoke extraordinary  jurisdiction  either  under  Article 226 of the Constitution of India or under Section 482 of the Code of Criminal Procedure.

In any case, the petitioner has efficacious and  adequate  remedy  of  filling  complaint  before the learned Judicial Magistrate, First Class.

In  that  view  of  the  matter,  we  are  not inclined to entertain this petition.  The petition is rejected relegating the petitioner to alternate remedy available in law.”

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4. The  prayers  made  in  the  writ  petition  are  as follows:

“a) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  that   officers  of Respondent No.5 to provide the petitioner and her family with protection at state expenses.

b) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  that  officers  of Respondent No.1 be prosecuted for subjecting the petitioner and her family to cruel and inhumane acts amounting to torture;

c) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  that  officers  of Respondent No.1 be prosecuted for detaining master Ajay Saurabh and Miss Sukeshini.  

d) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  that  officers  of Respondent  No.1  be  prosecuted  for  illegally handcuffing the Petitioner, her husband and mother Sudhabai;

e) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature of mandamus directing that the officials of Respondent  No.1  to  initiate  appropriate proceedings  against  its  officers  and  Haridas Kuchake and his associate and file an action taken report, with this Hon'ble Court.

f) This Hon'ble Court be pleased to issue a writ of  mandamus  and/or  writ,  order  or  of  mandamus directing  that  monetary  compensation  as  this Hon'ble  Court  may  deem  fit  be  paid  by  the Respondents collectively to the Petitioner for the violation  of  his  fundamental  rights  and  the fundamental rights of her son daughter, mother and husband;

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g) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  to  Dean  of  Akola Government  Medical  College  to  provide  counseling through a psychologist to the the Master Sourabh and  Miss  Sukeshini  and  to  conduct  their psychological test and to analyse trauma suffered by  children  and  its  impact  on  their  growth,  if any.

h) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  Dean  of  Akola Government  Medical  College  to  conduct  thorough medical examination of the petitioners husband and assess the harm suffered by him, physically and mentally, through experts.

i) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  to  initiate proceeding  against  the  erring  officers  under provisions  of  Indian  Penal  Code  and  SC  ST Prevention  of  Atrocity  act,  for  parading  the petitioner,  her  children  and  her  mother  in  the village Hatha.

j) This Hon'ble Court be pleased to issue a writ of mandamus and/or writ, order or direction in the nature  of  mandamus  directing  to  initiate proceeding  under  Indian  Penal  Code  and  SC  ST Prevention of Atrocity Act for publicly insulting the petitioner and her family;

k) This Hon'ble Court be pleased to issue a writ of certiorari and/o writ, order or direction in the  nature  of  certiorari  quashing  and  setting aside the FIR no.89252 crime no 2 of 13 k. k.i. This Hon'ble Court be pleased to issue a writ of certiorari and/or writ, order or direction in the  nature  of  certiorari,  quashing  and  setting aside the Chargesheet No.15 of 2013 at Annexure F1 and unnumbered and undated Chargesheet arising out of FIR no.3001 of 2013.

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k.ii. This Hon'ble Court be pleased to quash and set  aside  the  Chargesheet  No.15  of  2013  at Annexure F1 and unnumbered and undated Chargesheet arising out of FIR no.3001 of 2013 at Annexure F2, exercising  the  inherent  power  of  this  Hon'ble Court  provided  under  section  482  of  Criminal Procedure Code.

l) That this Hon'ble Court be pleased to appoint a commissioner  to  investigate  the  torture  of  the Ingale family at the hands of the police officers of  Police  Station  Ural  and  those  that  acted  in concert with them, and file an appropriate report with this Hon'ble Court.”

5. Having regard to the prayers extracted above, the High  Court  was  not  justified  in  dismissing  the  writ petition only on the ground that some disputed questions of fact were involved.  The writ petition requires to be considered on merits. 6. Accordingly, we allow the appeal and set aside the impugned judgment.  The writ petition is remanded to the High Court and we request the High Court to take up the writ petition expeditiously, consider and dispose of the same on merits, preferably within a period of one year.

.....................J.           [KURIAN JOSEPH]        

.....................J.          [A.M. KHANWILKAR]      

New Delhi; February 6, 2017.

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