NON­REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

   CRIMINAL APPEAL NO(S).  123  OF 2020 (ARISING OUT OF SLP(CRL.) NO(S). 11369 OF 2019)

STATE OF MADHYA PRADESH ….APPELLANT(S)

VERSUS

BABBU RATHORE & ANR. ….RESPONDENT(S)

J U D G M E N T

Rastogi, J.

1. Leave granted.

2. This appeal is directed against the judgment of the High Court

of  Madhya Pradesh dated 9th  May, 2019 confirming Order of the

trial  Judge dated 24th  July,  2015 whereby the respondents have

been discharged from the offences under Sections 302/34, 404/34

of the IPC and Section 3(2)(v) of the Scheduled Castes and

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Scheduled Tribes(Prevention of Atrocities) Act, 1989(hereinafter

being referred to as “Act, 1989”) at the advanced stage of the trial

when almost all the material witnesses have been examined by the

prosecution which has given rise to this appeal.

3. The background facts in nutshell are that deceased Baisakhu,

in a drunken state met Kamla Prajapati on road to ward no. 10,

Pasia, Thana Anuppur, Anuppur, Madhya Pradesh.   Kamla

Prajapati took him to his house, but the deceased Baisakhu stated

that he had to return two hundred fifty rupees to Nasru and

requested him to take to his place.   Upon insistence of deceased

Baisakhu, Kamla Prajapati took him to the house of Nasru where

accused Babbu Rathore was drinking liquor.  Baisakhu stated that

he  wanted  to  have liquor  so leaving  him there,  Kamla  Prajapati

returned back.  When Ujaria  Bai, the  wife  of  deceased,  went to

house of Nasru to inquire about her husband, then Nasru told her

that deceased Baisakhu had left with Babbu Rathore.   The dead

body of Baisakhu was recovered on 14th July, 2011.  Information of

unnatural death was recorded by police and post­mortem on the

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body of the deceased was conducted which proved death was

unnatural and caused by asphyxia due to strangulation.  

4. The preliminary investigation confirmed that the deceased was

last seen with the present respondents.   After registration of FIR,

investigation was conducted by the Sub­Inspector and charge­sheet

came to be filed against the present respondents for offences

punishable under Section 302/34, 404/34 of the IPC and Section

3(2)(v) of the Act, 1989. The trial Court took cognizance of the

matter and Special Case No. 37/11 was registered.

5. During proceedings in Special Case No. 37/11, statement of

the material witnesses PW 2 Narsu, PW 4 Kamla Prajapati and PW 5

Uparia Bai, wife of deceased Baisakhu were recorded.   It appears

from the record that at the advanced stage of the trial,  a grievance

was raised by the respondents that they had been charged under

Section 3(2)(v) of the Act, 1989 and since the investigation has been

conducted by an Officer below the rank of Deputy Superintendent

of Police which is the mandate of law as provided under Section 9 of

the Act, 1989 read with Rule 7 of Scheduled Castes and Scheduled

Tribes(Prevention of Atrocities) Rules, 1995(hereinafter being

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referred to as the “Rules, 1995”), the very investigation is faulty and

illegal and that deserves to be quashed and set aside and in

consequence thereof, further proceedings in trial does not hold good

and respondents deserve to be discharged.

6. Learned trial Court, while taking note of Section 9 of the Act,

1989 and Rule 7 of the Rules, 1995 held that the investigation has

been conducted by an Officer below the rank of Deputy

Superintendent of Police and is without authority and illegal and in

consequence thereof, discharged the respondents not from the

charges levelled against them under the provisions of the Act, 1989

but  also from the  provisions of the IPC  for  which  there  was no

requirement of the investigation to be conducted by an Officer not

below the rank of Deputy Superintendent of Police under judgment

dated 24th July, 2015 which came to be challenged before the High

Court of Madhya Pradesh and dismissed by a cryptic order dated 9 th

May, 2019.

7. Learned counsel for the appellant submits that the

respondents  were  charged  for  offences punishable  under Section

302/34, 404/34 of the IPC and Section 3(2)(v) of the Act, 1989 and

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in the given circumstances, the High Court has committed an

apparent error in quashing the   proceedings in  discharging the

respondents on a hyper technical ground that the investigation has

been conducted by an Officer below the rank of Deputy

Superintendent of  Police  and discharging the respondents  in  the

given circumstances is not sustainable in law and that too when the

trial is at the advanced stage and all the material prosecution

witnesses have been examined and the judgment of the High Court

needs to be interfered by this Court.

8. Per contra, learned counsel for the respondents, while

supporting the order of the High Court, confirming judgment of the

trial Court dated 24th  July, 2015 submits that if the very

investigation was found to be faulty and not in compliance with the

mandate of Section 9 of Act, 1989 read with Rule 7 of the Rules,

1995, the structure built up by the appellant could not sustain on

the weak foundation, and this fact has not been disputed by the

appellant that investigation was conducted by an Officer below the

rank of Deputy Superintendent of Police which is the mandatory

requirement  under  Rule  7  of the  Rules,  1995,  and  in the  given

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circumstances, no error has been committed by the learned Special

Judge in discharging the respondents and confirmed by the High

Court vide its order impugned dated 9th May, 2019.

9. For appreciating the rival submissions, we need to refer

Section 9 of the Act, 1989 and Rule 7 of the Rules, 1995 which are

as under:­

“9. Conferment of powers.—(1) Notwithstanding anything contained in the Code or in any other provision of this Act, the State Government may, if it considers it necessary or expedient so to do,—

(a) for the prevention of and for coping with any offence under this Act, or

(b) for any case or class of group of cases under this Act, in any district or part thereof, confer, by notification in the Official Gazette, on any officer of the State Government the  powers exercisable by a police officer under the Code in such district or part thereof or, as the case may be, for such case or class or group of cases, and in particular, the powers of arrest, investigation and prosecution of persons before any Special Court.

(2) All officers of police and all other officers of Government shall assist the officer referred to in sub­ section (1) in the execution of the provisions of this Act or any rule, scheme or order made thereunder.

(3) The provisions of the Code shall, so far as may be, apply to the exercise of the powers by an officer under sub­section (1).”

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“Rule 7. Investigating officer—(1) An offence committed  under the  Act shall  be investigated  by  a police officer not below the rank of a Deputy Superintendent of Police. The investigating officer shall be appointed by the State Government/Director General of Police/Superintendent of Police after taking into account his past experience, sense of ability and justice to perceive the implications of the case and investigate it along with right lines within the shortest possible time.

(2)  The  investigating officer  so appointed under sub­ rule (1) shall complete the investigation on top priority within thirty days and submit the report to the Superintendent of Police who in turn will immediately forward the report to the Director General of Police of the State Government.

(3) The Home Secretary and the Social Welfare Secretary to the State Government, Director of Prosecution, the officer in charge of  prosecution and the Director General of Police shall review by the end of every quarter the position of all investigations done by the investigating officer.”

10. By virtue of its enabling power, it is the duty and

responsibility of the State Government to issue notification

conferring power of investigation of cases by notified police officer

not below the rank of Deputy Superintendent of Police.   Rule 7 of

the Rules 1995 provides rank of investigation officer to be not below

the rank of Deputy Superintendent of Police.  An officer below that

rank cannot act as investigating officer in holding investigation in

reference to the offences committed under any provisions of the Act,

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1989 but the question arose for consideration is that apart from the

offences committed under the Act 1989, if the offence complained

are both under the IPC and the offence enumerated in Section 3 of

the  Act,  1989 and  the investigation being  made by a competent

police officer in accordance with the provisions of the Code of

Criminal Procedure(hereinafter being referred to as the “Code”), the

offences under IPC can be quashed and set aside for non­

investigation of the offence under Section 3 of the Act, 1989 by a

competent police officer.  This question has been examined by a

two­Judge Bench of this Court in  State of M.P. Vs.  Chunnilal @

Chunni Singh 2009(12) SCC 649.  Relevant para is as under:­

“ By virtue of its enabling power  it is  the duty and responsibility of the State Government to issue a notification conferring power of investigation of cases by notified police officer not below the rank of Deputy Superintendent of Police for different areas in the police districts. Rule 7 of the Rules provided rank of investigating officer to be not below the rank of Deputy Superintendent  of  Police.  An officer  below  that rank cannot act as investigating officer.

 The provisions in Section 9 of the Act, Rule 7 of the Rules and Section 4 of the Code when jointly read lead to an irresistible conclusion that the investigation of an offence under Section 3 of the Act  by an officer  not appointed in terms of Rule 7 is illegal and invalid. But when the offence complained are both under IPC and any of the offence enumerated in Section 3 of the Act the investigation which is being made by a competent

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police officer in accordance with the provisions of the Code cannot be quashed for  non­investigation of the offence  under  Section  3 of the Act by a competent police officer. In such a situation the proceedings shall proceed in an appropriate court for the offences punishable under IPC notwithstanding investigation and the charge­sheet being not  liable to be accepted only in respect of offence under Section 3 of the Act for taking cognizance of that offence.”

(emphasis supplied)

11. Undisputedly, in the instant case, the respondents were

charged under  Sections 302/34,  404/34  IPC apart from Section

3(2)(v) of the Act, 1989 and the charges under IPC have been

framed after investigation by a competent police officer under the

Code, in such a situation, in our view, the High Court has

committed an apparent error in quashing the proceedings and

discharging the respondents from the offences committed under the

provisions of IPC where the investigation has been made by a

competent police officer under the provisions of the Code.  In such a

situation, the charge­sheet deserves to proceed in an appropriate

competent Court of jurisdiction  for the offence punishable under

the IPC, notwithstanding the fact that the charge­sheet could not

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have proceeded confined to the offence under Section 3 of the Act,

1989.

12. The order impugned  is  accordingly restricted  to the  offence

under Section 3 of the Act,  1989 and not in respect  of  offences

punishable under the IPC.  The Special Case No. 37/11 is restored

on the file of the Special Court, District Anuppur(MP) and the trial

Court may proceed further and conclude the trial expeditiously in

respect of  offences punishable under the IPC in accordance with

law.

13. The appeal is partly allowed in terms as indicated above.

14. Pending application(s), if any, stand disposed of.

…………………………….J. (INDU MALHOTRA)

……………………………J. (AJAY RASTOGI)

NEW DELHI January 17, 2020

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