SHAMIMA KAUSER Vs UNION OF INDIA .
Case number: Crl.A. No.-000818-000818 / 2010
Diary number: 28598 / 2009
Advocates: KAMINI JAISWAL Vs
HEMANTIKA WAHI
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 818 OF 2010 (Arising out of Special Leave Petition(Crl.) No.7305/2009)
SHAMIMA KAUSER …APPELLANT
VERSUS
UNION OF INDIA & ORS. …RESPONDENTS
WITH
CRIMINAL APPEAL NO_819_OF 2010 (Arising out of Crl.M.P.No.19538/2009 in SLP(Crl.)No.3431/2010)
M.R. GOPINATH PILLAI …APPELLANT
VERSUS
STATE OF GUJARAT & ORS. …RESPONDENTS
JUDGMENT
B. SUDERSHAN REDDY, J.
Crl.M.P.No.19538/2009 for permission to file Special
Leave Petition is allowed.
2. Leave granted in both the appeals.
3. These appeals are being disposed of by a common order
since the same impugned order dated 09.09.2009 made in MCRLA No.
10625/2009 in SCRLA No.822/2004 of the High Court of Gujarat is
under challenge in both the appeals. The High Court by the
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impugned order granted stay of the report submitted by the
learned Metropolitan Magistrate dated 07.09.2009 in Crime
No.8/2004 registered with DCB Police Station, Ahmedabad. The
impugned order is challenged by the appellants on various
grounds. In order to consider the same it may be just and
necessary to notice few relevant facts:
4. The appellant in Criminal Appeal @
S.L.P.(Crl.)No.7305/2009 is the mother of the deceased Israt
Jehan who is alleged to have been killed by the Gujarat Police in
an alleged encounter dated 15.06.2004. The appellant in Criminal
Appeal @ Crl. M. P. No. 19538/2009 is the father of the
deceased Javed Gulam Mohammed Sheikh @ Pranesh Kumar Pillai who
is also alleged to have been killed by the Gujarat Police in a
fake encounter. The appellants have been moving from pillar to
post seeking justice and a proper inquiry into the matter. They
have been consistently asserting before all the authorities that
their children were the victims of a fake encounter staged in the
year 2004 by the officers of the Gujarat Police. The appellant
Shamima Kauser filed a Writ Petition under Article 226 of the
Constitution of India, being Special Criminal Application
No.822/2004, before the High Court of Ahmedabad, seeking an
investigation into the death of her daughter, by the Central
Bureau of Investigation, for the reason that she firmly believed
that her daughter had been wrongfully done to death by the
Gujarat Police in a fake encounter. The appellant in the other
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appeal filed Writ Petition in this court seeking appropriate
directions to order investigation by the Central Bureau of
Investigation into the “fake encounter killing” of his son
Javed Gulam Mohammed Sheikh @ Pranesh Kumar Pillai. The said
Writ Petition was disposed of by this court granting liberty to
the petitioner to approach the High Court of Gujarat seeking
appropriate remedy since a Writ Petition arising out of a similar
incident was already pending before the High Court.
5. On 07.08.2009 a leaned Single Judge of the High Court
passed an order adjourning the Special Criminal Application No.
822/2004 filed by Shamima Kauser to explore the possibility of
handing over the investigation to higher officer/s from the
cadre of Additional Director General of Police. The material
portion of the order reads as under:
“With a view to explore the possibility of handing over the investigation to higher officer/s. i.e. officer/s above the tank of Deputy Commissioner of Police, more particularly, from the cadre of Additional D.G., matter is adjourned to 12.08.2009. To be taken up at 1630 hours.”
6. On 13.08.2009, the learned Single Judge having
considered the list of police officers produced by the State of
Gujarat passed a detailed order constituting a Team of
Investigation “for the purpose of carrying out the
investigation.” A team of three senior most officers was
constituted for the aforesaid purpose. The High Court also
granted permission to Shamima Kauser to make suggestions to the
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Investigating Team with regard to areas of investigation and to
inspect the record qua the FSL report and the ballistic report.
The High Court further directed the Investigating Team to
consider all the aspects from every angle relevant for the
purpose of finding out whether the incident was a genuine
encounter or a fake one. The report was directed to be placed
before the court on the next date of hearing. The appellant
promptly submitted an application before the Investigating Team
for inspection of documents and a further application suggesting
some areas of investigation.
7. On 07.09.2009, the Metropolitan Magistrate, Court
No.1, Ahmedabad, having made an inquiry under Section 176 of
the Criminal Procedure Code pursuant to the orders dated
12.08.2009 of the Chief Metropolitan Magistrate submitted an
Inquiry Report in respect of death of (1) Israt Jehan, (2)
Jishan Johar, (3)Amjad Ali Akbar Ali Rana@ Salim @ Raj Kumar
and (4) Javed Ghulam Sheikh. The learned Magistrate having made
a detailed analysis of the material available on record found
that they were killed by “the ------ police officers and police
personnel with their service revolver and unlicenced and
illegally held AK-56 rifle and with other weapons fired bullets
on body of deceased and thereby murdered ---- in a systemic
manner, cold-bloodedly, mercilessly and cruelly.”
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8. On 09.09.2009, the State of Gujarat and as well as two
police officers whose names were mentioned in the report filed
Miscellaneous Applications in Special Criminal Application
No.822/2004 with a prayer to set aside the report dated
07.09.2009 of the learned Magistrate whereunder the alleged
encounters were found to be fake. The matter was orally
mentioned for listing and they were taken up on the same day at
about 4.30 p.m. by the learned Single Judge and disposed of by
the impugned order. However, the Criminal Miscellaneous
Applications filed by the individual police officers were
withdrawn and only Miscellaneous Criminal Application No.
10625/2009 filed by the State of Gujarat was heard and disposed
of.
9. The learned counsel for the appellant – Ms. Kaimini
Jaiswal, and Mr. Huzefa Ahmadi appearing on behalf of the
appellant in the other appeal expressed their serious objection
to the manner in which the learned Single Judge took up the
application filed by the State of Gujarat and granted stay of
the report with a further direction to the Registrar General to
make a detailed inquiry into the matter which led to holding a
parallel inquiry and filing of the report by the learned
Magistrate. The learned Judge was of the opinion that the
inquiry made by the learned Magistrate was beyond “the provision
of law.” It was strenuously contended the very Miscellaneous
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Application filed by the State of Gujarat in the Writ Petition
filed by one of the appellants herein was not maintainable.
10. Notwithstanding various observations made by the
Learned Single Judge in the impugned order the fact remains the
order passed by the learned Single Jude is ad-interim in its
nature granting stay of the operation of the report as at
present. The learned Single Judge not yet finally disposed of
the Criminal Miscellaneous Application filed by the State of
Gujarat. The effect of the order passed by the learned Single
Judge is that the operation of the report is kept in abeyance
and therefore no further action based on the said report could
be initiated in whatsoever manner. In such view of the matter
we are not inclined to interfere with such ad-interim order in
exercise of our jurisdiction under Article 136 of the
Constitution of India. Interest of justice would be met if
the main Writ Petition itself is heard and disposed of alongwith
the Criminal Miscellaneous Application filed by the State of
Gujarat. In the meanwhile, the Investigating Team already
constituted by the High Court shall not deal with the report of
the learned Magistrate in any manner whatsoever. However, the
observations made in the impugned order with regard to the
report of the learned Magistrate are set aside which are totally
unnecessary. The observations so made if allowed to remain may
result in far reaching consequences. We fail to appreciate as
to why and what made the learned Judge to make such observations
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even while the very application filed by the State is kept
pending for its adjudication. The directions issued to the
Registrar General to make a detailed inquiry into the matter
which led to holding of inquiry by the Magistrate under
Section 176 of the Code of Criminal Procedure is also set aside.
11. We must express our reservations the manner in which
the proceedings went on before the High Court resulting in the
impugned order. In the circumstances we consider it appropriate
to request the learned Chief Justice of the High Court to place
Special Miscellaneous Application No.822/2004 along with
Criminal Miscellaneous Applications including Criminal
Miscellaneous Application No. 10625/2009 filed by the State of
Gujarat for their disposal in accordance with law as
expeditiously as possible preferably within six months from
today. It is needless to observe that the observations made in
the impugned order shall have no bearing whatsoever upon the
merits of the case. The Division Bench is required to
adjudicate the Special Criminal Application on its own merits
uninfluenced by the previous order passed by the learned Single
Judge in the matter. It is also needless to observe that the
Division Bench shall consider the very maintainability of the
Criminal Miscellaneous Application filed by the State of
Gujarat.
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12. Impleadment Application in Criminal Appeal @
S.L.P.(Crl.)No.7305/2009 : In view of the final orders passed in
the Criminal Appeals no further order is required to be passed
in this application. The application shall accordingly stand
dismissed with liberty granted to the applicant to avail such
remedies as may be available in law.
13. The appeals are accordingly disposed of.
................................J. [B.SUDERSHAN REDDY]
................................J. [SURINDER SINGH NIJJAR]
New Delhi, April 19, 2010
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