VIRENDER PRASAD SINGH Vs RAJESH BHARDWAJ .
Bench: V.S. SIRPURKAR,CYRIAC JOSEPH, , ,
Case number: Crl.A. No.-001526-001526 / 2010
Diary number: 16766 / 2010
Advocates: IRSHAD AHMAD Vs
S. CHANDRA SHEKHAR
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“Reportable ”
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1526 OF 2010 (Arising out of SLP (Crl.) 4979 of 2010)
Virender Prasad Singh …. Appellant
Versus
Rajesh Bhardwaj & Ors. …. Respondents
J U D G M E N T
V.S. SIRPURKAR, J.
1. Leave granted.
2. An extremely unusual order passed by the High Court
has fallen for consideration in this appeal which has
been filed on behalf of the appellant/complainant
Virender Prasad Singh. The said order was passed on the
basis of a petition filed by the respondent No.
1/accused Rajesh Bhardwaj who is facing the charges of
very serious offences like provided under Sections 302,
201 and 120 B of the Indian Penal Code (hereinafter
referred to as “IPC” for short). By the impugned order,
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the learned Judge of the High Court has issued certain
directions, whereby he has directed the re-examination
of the completed investigation by an officer of the rank
of Director General of Police (DGP). An extremely
unusual course has been taken, whereby the counsel for
the respondent No. 1/accused, who had filed the petition
under Section 482 before the High Court, was asked to
give a proposal of three names of the police officers of
the DGP rank for examining the records of the completed
investigation, wherein even the charge sheet was already
filed. Similar choice seems to have been given even to
the counsel for the appellant/informant to suggest some
names. The appellant/informant (respondent before the
High Court) did not choose to give any name, with the
result that the High Court went on to select one Mr.
Manoj Nath, an IPS of 1973 Batch for assistance in the
matter. The High Court observed:-
“This Court requests Mr. Manoj Nath to examine all the records of the case in detail and submit his report to this Court preferably within a period of one month with his clear opinion as to (i) whether investigation of the case is complete from all angles and case is fit to be tried on the basis of materials and report placed on record by the Investigating Officer only or (ii) whether there are some loopholes and lacunae in the investigation which necessitates further or fresh investigation of the case and if necessary by a more experienced and specialized agency, and/or (iii) what further steps, if any, are required to be taken in the
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case in the ends of justice, so that the guilty may not escape and the innocent may not suffer due to laches on the part of officers of the State. For consideration of Mr. Nath, parties are directed to make available the documents and materials which they have placed on record in the form of a properly indexed paper book within two weeks. This Court expects from Mr. Nath that he will not get swayed away by any opinion of any officer or agency which may be available on record and shall completely ignore the pleadings of the parties. He will examine the documents and evidence of the witnesses available on record and form his independent opinion in the matter. If necessary, under the authority of this Court, he may requisition any other documents and material connected with the case, in original or in the form of its carbon copy, from any other source or authority and upon his requisition, the same shall be made available to him by all concerned, default of which shall be treated as contempt of this Court.”
In the last paragraph of its order, the High Court
held:-
“Till 21st June, 2010, the Court concerned shall not take any further steps in the proceeding arising out of Arrah Rail GRP Case No. 73 of 2007.”
The concerned criminal case was initiated by a First
Information Report registered on 6.12.2007. It is an
admitted position that the investigation had been
completed and the police was going to submit the charge
sheet dated 18.6.2009, but before that, the mother of
the respondent No. 1/accused filed Crl. WJC No. 394 of
2009 before the High Court. In this petition, the
prayer was for re-investigation of the matter by another
agency. Eventually, the mother of the respondent No.
1/accused died and the respondent No. 1/accused was
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substituted for her, and it is only on that basis that
the order has been passed.
3. The First Information Report refers to the
incident which took place on 30.11.2007, according to
which at 10 p.m. on that day, the accused went to the
house of the deceased Sonu, the daughter of the
appellant/complainant and left with the deceased on his
motorcycle in presence of the witnesses. Since the
deceased did not return home, the family members started
searching for both. It has come on record that
subsequently at about 12.30 a.m., the deceased Sonu had
talked to her mother’s sister Dr. Anita and informed her
that she was with the accused and would come back after
getting married with him. On the very next day i.e. on
1.12.2007, at 7.15 a.m., the family members of the
deceased were informed by the Railway Police that the
dead body of the girl is lying on the side of the
Railway track at Karisath Railway Station and her Mobile
set bearing No. 9304915589 was also lying there. The
complainant’s brother Dr. Sanjeev reached the Railway
Station and identified the body of the deceased. The
deceased had injuries on her head and a portion of her
leg was cut. Inquest Panchnama was executed by the
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Railway Police and the dead body was sent for
postmortem. At this time, the complainant/father of the
deceased was out of station. After he returned home, he
was informed about the deceased having been taken by the
respondent No. 1/accused at night on 30.11.2007. On
6.12.2007, a written complaint was filed. It was
disclosed in the said complaint that the deceased was in
love with Rajesh Bhardwaj, (respondent No. 1/accused)
and wanted to get married with him and was persuading
him for the last six months for marriage; However, the
accused wanted to get rid of her, as he was having an
affair with some other girl and it was due to this
reason that the accused committed the murder of the
deceased and threw her dead body near the Railway track
at Karisath Railway Station, with the intention to
create a false impression that the deceased had died in
an accident. The Railway Police registered the case as
GRP Case No. 73 of 2007 for offences punishable under
Sections 364, 302, 201 and 120B IPC. An application for
orders under Section 438 of the Criminal Procedure Code
(Cr.P.C.) was moved by the respondent No. 1/accused
before the Sessions Court, Arrah, which was dismissed by
the Court vide order dated 18.3.2008. Needless to
mention that the respondent No. 1/accused was not in the
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custody of the police till then. He has not been
arrested even till date. Be that as it may, on finding
that the accused was absconding, a proclamation under
Section 82 Cr.P.C. was issued on 20.3.2008 by the
Judicial Magistrate. It was also pasted on the
residence of the respondent No. 1/accused on 27.3.2008.
The respondent No. 1/accused, after about four months
i.e. on 1.7.2008, moved a petition before the High Court
for the same relief under Section 438, which was
registered as Criminal Misc. No. 33158 of 2008. That
was dismissed by the High Court vide order dated
1.7.2008. The respondent No. 1/accused did not stop
there and moved to this Court by way of a Special Leave
Petition (Crl.) No. 5140 of 2008. It came before this
Court on 28.7.2008 and this Court dismissed the same.
However, it was observed that:-
“If the petitioner surrender before the concerned Court and move for bail, the Court would do well to dispose of the application on the day it is presented.”
Needless to mention that the respondent No.
1/accused never surrendered. On 6.4.2009, one more
petition came to be filed before the High Court being
Cr. WJC No. 352 of 2008, wherein the High Court was
pleased to direct the Magistrate to dispose of the
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objection petition filed by the complainant after
hearing both the parties and it was directed that till
then the issuance of process of attachment under Section
83 Cr.P.C. would remain stayed. Very strangely, in this
order, the High Court observed:-
“the parents of the accused, would endeavour and do all within their prowess to prevail upon and persuade, their son Rajesh Bhardwaj to surrender before the court of law as his anticipatory bail has been rejected up to the Hon’ble Apex Court.”
4. On 15.5.2009, another petition being Crl. WJC No.
394 of 2009 came to be filed before the High Court by
the mother of the accused. On that date, the
investigation was in progress, but the final report had
not been submitted by the police. It was expressed in
this petition that the investigation was being
influenced from the complainant’s side and there was a
prayer for direction to the State Government to get the
case investigated by an independent investigating agency
such as Central Bureau of Investigation. On 18.6.2009,
police came to the conclusion that the offences alleged
against the accused were committed by him and,
therefore, the charge sheet came to be filed for the
offences punishable under Sections 302, 201 and 120 B
IPC.
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5. Needless to mention that the respondent No.
1/accused was still not arrested nor did he ever bother
to appear before the Magistrate.
6. On 25.6.2009, after the charge sheet was filed, the
father of the accused moved an application before the
learned Judicial Magistrate, Arrah, saying that he did
not have faith in the said Court and wanted to move a
petition for transfer of this case before the District
Judge, Arrah, and, therefore, the proceedings of the
case be stayed. All this was probably done as the
Magistrate had already initiated the proceedings under
Sections 82 and 83 Cr.P.C., finding that the accused was
absconding. The Magistrate took the view that the
father of the accused had no locus standi to file the
said application and also came to the conclusion that
there appeared to be good reasons for proceeding against
the accused. The Magistrate, therefore, took cognizance
of the offences. Then again, for some inexplicable
reasons, nothing happened for five months and again on
10.11.2009, an application was moved before the Sessions
Judge, Bhojpur, Arrah for an order under Section 438
Cr.P.C. for anticipatory bail. The learned Sessions
Judge noticed that the respondent No. 1/accused was
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already asked by this Court to surrender before the
court below and move the bail application. It was also
noted that the respondent No. 1/accused thereafter never
bothered to appear though more than one year’s time had
elapsed. On that reasoning, the application was
dismissed. Undaunted by this dismissal, the respondent
No. 1/accused moved another application being Crl. Misc.
Application No. 41823 of 2009 before the High Court on
21.12.2009, i.e. after more than one month of the
dismissal of the earlier bail application. It was
contended before the High Court that the charge sheet
was filed only for the offences punishable under Section
306 IPC and not under Sections 302, 201 and 120 B IPC.
A very novel statement was made that his father’s kidney
had failed and that the accused was going to donate the
kidney and he should be granted provisional anticipatory
bail. What flabbergasts us is that on this broad plea,
the High Court granted eight months’ provisional
anticipatory bail to the respondent No. 1/accused. Very
strangely, all this was on the backdrop of the rejection
of all the applications made by the accused under
Section 438 Cr.P.C. before all the Courts including this
Court. Again, to say that we are surprised by this
order, would be an under-statement. We also did not
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understand as to why eight months’ time was required by
the accused and granted by the High Court for donating
the kidney. The respondent No. 1/accused again moved an
application on 13.1.2010, stating that there was a
typing error in the order dated 21.12.2009 passed by the
High Court where he was wrongly described as Rakesh
Bhardwaj instead of Rajesh Bhardwaj. It was also
submitted that the charge sheet was filed under Sections
302, 201 and 120 B IPC and not under Section 306 IPC as
was represented to the High Court. The matter then
pended for another four months and came for hearing only
on 4.5.2010. However, by that time, Dr. Vijay Laxmi,
the mother of the respondent No. 1/accused had already
expired. After her death, the respondent No. 1/accused
was substituted in her place. It was during the course
of arguments on Misc. Application No. 41823 of 2009 that
the subject of the investigation not being properly
done, cropped up, and it was urged that the matter
should be re-investigated, though it was informed to the
Court that the charge sheet was already filed about
eight months prior to this date and the matter was also
committed to the Court of Sessions for trial. The High
Court ultimately passed the impugned order. The case
was then fixed for hearing before the High Court on
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21.6.2010 as the first case in the list. However, the
trial has been stayed and the High Court has gone to the
extent of selecting a new investigating officer.
7. Shri U.U. Lalit, learned Senior Counsel appearing
on behalf of the appellant/complainant pointed out that
this case is nothing, but travesty of criminal justice
and it amounts to total abuse of the process of law.
The learned Senior Counsel pointed out that though an
offence punishable under Section 302 was registered as
back as on 6.12.2007, still even after two and half
years, the respondent No. 1/accused has not been
arrested. The learned Senior Counsel pointed out that
even now, the period of eight months which would
ordinarily have ended in August, is extended by the High
Court by one month. The learned Senior Counsel pointed
out that there was no justification, whatsoever, to find
out any fault in the investigation and indeed the order
of the High Court is wholly silent on the aspect of
necessity of transferring the investigation or to do a
de novo investigation. According to the learned Senior
Counsel, the reasons, if any given in the order of the
High Court, are wholly irrelevant. The learned Senior
Counsel suggested that very unusual and disturbing
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orders have been passed by the High Court in this case,
such as granting the provisional bail for eight months
on the spacious ground that the accused had to donate
his kidney to his father. According to the learned
Senior Counsel, the sole objective on the part of the
accused has been to hoodwink the process of law to avoid
his arrest.
8. As against this, Shri P.S. Mishra and Shri A.
Sharan, learned Senior Counsel appearing on behalf of
the respondents supported the order of the High Court
and contended that the whole investigation was bad and
tainted in this case, since the investigating officers
were influenced by the informant who was a senior
officer in Railways, as also by order of a Minister in
the Cabinet of Bihar Government. The learned Senior
Counsel appearing on behalf of the respondents stated
that there was nothing wrong in ordering the
investigation by other agency even after the charge
sheet was filed and for this proposition, the learned
Senior Counsel heavily relied on the decision in
Rubabbuddin Sheikh v. State of Gujarat & Ors. [2010 (2)
SCC 200].
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9. It is on the backdrop of these rival contentions
that it has to be seen that whether the impugned order
is justified or not.
10. The basic contention of Shri Lalit, learned Senior
Counsel appearing on behalf of the appellant is that
there is a total absence of reasons in the impugned
order of the High Court whereby the High Court has
directed the change of investigating agency. The
learned Senior Counsel pointed out that nothing has been
shown either from the charge sheet which is already
filed against the accused or from any other circumstance
which justified the change of the investigating agency.
11. A glance at the impugned order suggests that the
criticism is quite justified. The Learned Single Judge
referred to the report of the Superintendent of Police
dated 27.3.2008 wherein it was allegedly found that the
investigation was not properly done and it required to
be further investigated by the investigating officer
from the angles reported in the supervision report. A
letter dated 29.4.2008 by the IG of Police to the
Additional DG is also referred to wherein it was
suggested that the father of the deceased had raised
objections to the supervision report of the SP,
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Railways. Lastly, the Learned Judge has referred to the
supervision report of the Dy. SP,CID dated 04.06.2008
wherein it was allegedly mentioned that the
investigation was lacking on some counts and this was
probably on account of the fact that the investigation
was influenced by the father-in-law of the informant.
The Learned Judge has also referred to the further
argument that there could have been no motive on the
part of the accused to murder the girl who was in love
with him. The circumstance is also referred to that
father of the accused who was a Senior Advocate
practicing in the same Court had also consented to the
said marriage between the accused and the deceased. The
Learned Judge has also taken stock of the argument that
the girl herself had written a letter expressing that
she apprehended danger from her family members, meaning
the family members of the informant. We must, however,
express that the Learned Judge has not given any
findings on these arguments. The Learned Judge has not
referred to the arguments on behalf of the informant and
has expressed that there was a counter affidavit on
behalf of the informant.
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12. A very strange course thereafter seems to have been
taken by the Court (in view of the voluminous documents
produced on record by both the parties). The Court
observed:-
“this Court considers it appropriate to take assistance by getting the matter examined by a senior police official of the rank of DGP to put the controversy, as to whether proper investigation has been done in the case or not, at rest. Therefore, this Court suggested to each of the Learned Counsel for the parties to propose three names of DGP rank officers of the State for this Court to extend request to anyone of them to assist this Court by examining all the documents and records connected with the case and submit his view to this Court for consideration.”
13. We are extremely surprised by this course
undertaken. Firstly, we don’t know on what basis would
the parties have suggested the names of the police
officers of the DGP rank. Secondly, we also don’t
understand as to in what manner would the opinion
expressed by any such officer have been relevant in the
decision as to whether the investigation was proper or
not. It was the task of the Court and it was the Court
who would have decided the question of the fairness of
the investigation. The High Court proceeded, though
this course was not acceptable to the complainant’s
party, and considered the arguments on behalf of the
complainant. Unfortunately, we don’t see any findings
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recorded or any active consideration of the questions
raised by the informant/ complainant. It was suggested
by the appellant/complainant that there was another
supervision report of the SP dated 30.4.2009 which
supported the filing of the charge sheet and it was in
pursuance of that report that the charge sheet came to
be filed. The complainant had also urged that the so-
called earlier supervision report dated 27.3.2008 was a
concocted document. The learned Senior Counsel
appearing on behalf of the appellant/complainant
challenged the genuineness of the document and contended
that it was fabricated. The complainant went to the
extent of saying that the father of the accused who was
a Senior Advocate of the Court was trying to influence
the investigation and in fact even the report of the
Forensic Science Laboratory regarding the handwriting
and the genuineness of the letter of the deceased was
not genuine. Ultimately, it was urged before the High
Court that at the stage, particularly, after the charge
sheet was already filed, the High Court would not be
justified in interfering under Section 482, Cr.P.C. The
only reason that we find for the unusual course that the
High Court has taken is that there was no supervision
report at the instance of the DIG of Police or Inspector
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General, Railway or DGP. The High Court has recorded a
finding:-
“thus, it is clear that the case has been supervised till now only by the officers up to the rank of SP and none else. Even the said report of the CID is also by an officer below the rank of SP (CID).”
14. Thus, the High Court went only on the consideration
that there was no supervision report of a particular
level of DIG, IG or DGP of Police.
15. It is only on the basis of that reason that the
High Court wanted to get the assistance of DGP level
police officer to advise it on the correctness or
otherwise of the investigation. The High Court went on
to record:-
“however, at this stage, in view of the submissions advanced by Mr. Madhup on behalf of the informant, this Court is all the more convinced that, to put the controversy at rest once for all, matter should be examined by any officer of the rank of DGP so that this Court may get assistance from an experienced senior police officer of the highest rank to come to some conclusion with regard to merits of this application, if at all it is required to be done at the final stage of hearing.”
It is then that the High Court went on to select one
Manoj Nath and gave him the task of forming his opinion
in respect of:-
“(i) whether investigation of the case is complete from all angles and the case is to be tried on the basis of
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materials and report placed on record by the investigating officer only or;
(ii) whether there are some loopholes and lacunae in the investigation which necessitates further or fresh investigation of the case and if necessary by a more experienced and specialized agency, and/or;
(iii) what further steps, if any, are required to be taken in the case in the ends of justice, so that the guilty may not escape and the innocent may not suffer due to laches on the part of the officers of the State.”
We really fail to understand as to under what provision
the High Court acted, more particularly, when the charge
sheet has already been filed. We are not on the
question of the High Court seeking opinion of the DGP.
In our opinion, such a course was not necessary unless
the High Court had examined the charge sheet which was
filed and recorded its findings that the investigation
was not properly conducted or it required further
investigation under Section 173 (8), Cr.P.C. The High
Court has not even looked into the charge sheet nor has
it examined the same.
16. It is also extremely surprising that the respondent
No. 1/accused should have moved the High Court instead
of moving the Sessions Judge before whom the matter was
pending after all cognizance was taken by the Magistrate
on the basis of the charge sheet. Thereafter he also
proceeded to commit the matter for trial by the Sessions
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Judge and the matter was pending before the Sessions
Judge. Under such circumstance, we completely fail to
understand the propriety of the accused moving the High
Court, firstly through his mother and secondly himself,
more particularly, under Section 482, Cr.P.C. instead of
going before Sessions Judge where the prosecution was
pending and claiming further investigation under Section
173(8) Cr.P.C.
17. The High Court has not even considered the question
of its own jurisdiction in the matter by conveniently
observing that it is a matter which is to be considered
at the stage of final hearing of the case. Therefore,
it is clear that the High Court has not applied its mind
also and had pushed the matter up to 21.6.2010 for
receiving the opinion from the DGP. In our opinion, all
this was not permissible nor was it warranted.
18. The High Court should have seen through the
incessant efforts on the part of the respondent No.
1/accused to stall the proceedings one way or the other
and to avoid arrest. It was way back in 2008 that the
anticipatory bail application was rejected by this Court
and yet the accused has remained outside without being
arrested. Again the investigation against him is
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complete, the charge sheet has been filed for offence
committed by him, and still he has managed to remain
out. In fact, the lack of bona fides on the part of the
accused should have put the High Court on guard. A
Section 482 application on the plea that the
investigation is not proper at the instance of the
accused who does not choose to even appear before the
Sessions Judge before whom the matter is pending, should
immediately have put the High Court on guard before
entertaining the petition which has no bona fides
whatsoever. Be that as it may, we desist from saying
anything about the quality of investigation, necessity
of further investigation or the necessity of the further
investigation at the hands of some other agency,
particularly, in view of the fact that the charge sheet
has already been filed in this matter and at least
nothing was shown before us or before the High Court
suggesting that there was a necessity of any further
investigation, additional investigation or investigation
by some other agency. Merely, because there appeared to
be no supervision of the DIG level or IG level officer,
the High court could not have simply called for the
opinion of DGP without recording any finding on any
justification. We do not see any justification
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whatsoever nor was anything shown to us. We will,
therefore, not go into that question, but the stance of
the High Court in issuing direction not to take any
further step in the proceedings arising out of Arrah
Rail G.R.P. Case No. 73/2007 till 21.6.2010 is wholly
unwarranted.
19. Heavy reliance was placed on Rubabbuddin Sheikh v.
State of Gujarat & Ors. [2010 (2) SCC 200]. However, we
do not find any factual similarity. That was a case
where the extreme step was taken by this Court,
particularly, in view of the fact that the police
officers who were investigating officers, themselves
came under the cloud because of the allegations against
them. Such is not the position here. This is apart
from the fact that factually we do not see any reason
why the extreme step is required to be taken in this
case even after the charge sheet has been filed.
20. This Court had taken that unusual course in
Rubabbuddin Sheikh’s case (cited supra), in the words of
the Court:-
“‘in the facts and circumstances of the present case and to do complete justice in the matter and to instill confidence in the public mind.”
22
Before this course was undertaken, the Court had found
out factual discrepancies apparent on the face in the
eight Action Taken Reports and the charge sheet. It was
also noted that the crime was committed by the police
personnel themselves while investigation conducted was
not at all satisfactory. We do not find any such
circumstance in the present case. We may also refer to
the observations made in another ruling reported as
Mithabhai Pashabhai Patel & Anr. V. State of Gujarat
[2009 (6) SCC 332]. In paragraph 13 of the said
decision, this Court has observed:-
“it is beyond any cavil that ‘further investigation’ and ‘reinvestigation’ stand on different footing. It may be that in a given situation a superior Court in exercise of its Constitutional power, namely, under Articles 226 and 32 of the Constitution of India could direct a “State” to get an offence investigated and/or further investigated by a different agency. Direction of a reinvestigation, however, being forbidden in law, no superior Court would ordinarily issue such a direction.”
21. The Court further referred a decision in
Ramachandran v. R. Udhayakumar [2008 (5) SCC 413] and
observed therein:-
“at this juncture it would be necessary to take note of Section 173 of the Code. From a plain reading of the above section it is evident that even after completion of investigation under sub-section (2) of Section 173 of the Code, the police has right to further investigate under sub-section (8), but not fresh investigation or re-investigation.”
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22. The plea raised by the accused herein was not for
further investigation under Section 173 (8) but for re-
investigation by some other agency. In the
circumstances of this case, the accused had not
justified his plea at all for re-investigation or fresh
investigation by another agency. On its own, the High
Court did not go into that exercise to decide as to
whether the investigation was required to be done by any
other agency. It required help of DGP level officer and
his opinion to decide whether the earlier investigation
was done properly or not. We are afraid that was not
the task. To decide so was the task of the Court alone
and no opinion could have been sought for, particularly,
in the circumstances of this case. Nothing seems to
have been established which would justify calling for
such opinion. However, we are not going into that
question as we have already stated earlier. Once the
charge sheet was filed, ordinarily it could only be the
power of the Court to decide upon its correctness or
otherwise.
23. We are not at all impressed by the Section 482
application firstly filed by the mother of the
respondent No. 1/accused and then by the respondent No.
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1/accused himself. We do not see any reason why the
High Court should have entertained such application at
all, particularly, in view of the complete lack of bona
fides on the part of the respondent No. 1/accused. That
application was, therefore, liable to be dismissed
straightaway. Since technically the matter is still
pending before the High Court, we only issue a direction
to the High Court to dismiss the same. The impugned
order of the High Court is set aside and, therefore,
this appeal succeeds. The Sessions Judge before whom
the matter is pending shall proceed with it in
accordance with law.
……………………………..J. [V.S. Sirpurkar]
……………………………..J. [Cyriac Joseph]
August 16, 2010; New Delhi.