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Judgment
Shiv Charan, J.—The present application has been moved u/s 482 Cr.P.C. for quashing the charge sheet filed in case No. 2211 of 2007 arising out of Case crime No. 799 of 2007 Under Sections 147, 332, 353, 323, 504, 506 IPC and Section 26 of Forest Act P.S. Kotwali Orai District Jalaun pending in the court of CJM Orai.
The perusal of the record shows that Rajendra Prasad Forest Guard lodged a FIR on 4.6.2007 at about 1.00 pm. with the allegation that on 3.6.2007 at about 7.00 pm complainant received an information that Nawab along with co-accused Raju Khangar driver of the jeep were coming after loading eight bags of charcoal in the jeep and were going towards Orai. On this information complainant along with other officials of the Forest started waiting for the jeep. At about 7.30 pm one jeep emerged on the spot from the side of Kotra Marg towards Ait. The complainant and other stopped the jeep and it was found that 8 bags of charcoal was loaded in the jeep and this was in violation of Rule 26 and Section 41 and 42 of the Forest Act. The jeep was taken into custody by the raiding party. And when the complainant along with the accused persons were proceedings towards forest premises Orai. And when the jeep reached near Awadh Complex accused Nawab asked the driver to stop the jeep. Nawab is the brother in law (Sala) of the applicant and co-accused started abusing to the complainant and their companions and he went inside Awadh complex. One Shree Pal came to the complainant and told that the present applicant is calling him. But the complainant denied to go inside the Awadh complex and on it co-accused persons with the instigation of applicant started thrashing the complainant and other companions and torn their clothes. Injuries were sustained by the complainant and others. The arrest of the applicant was stayed by this Court in Writ Petition No. 7976/07 till submission of the charge sheet. But the I.O. submitted-the charge sheet against the applicant and other co-accused persons.
Learned Counsel for the applicant argued that the applicant is a social worker and politician. In the year 1999 he was elected as Member of Parliament on ticket of BSP and now he is independent politician due to differences with the leaders of BSP. Due to the political rivalry a false case has been lodged against the applicant. Prima facie no offence is made out against the applicant. It is further argued that there is in ordinate delay in lodging the FIR and this also shows the falsity of the FIR. Independent witnesses have not supported the prosecution story. That the role of instigation has only been attributed to the applicant. It is further argued that the IO submitted charge sheet u/s 506 IPC also but legally the case u/s 506 IPC cannot proceed as a police case. The complainant must file a complaint for the offence u/s 506 IPC. That the Division Bench of this Court in Virendra Singh v. State of U.P. struck down the amendment of U.P, Government by which Section 506 was made as cognizable and as non bailable and in this view of this settled law of this Court the charge sheet has been submitted u/s 506 IPC is illegal and it cannot be proceeded. Learned Magistrate acted illegally in taking cognizance in this offence and this Judgment was followed in another Judgment of this Court in Santosh Kumar Trivedi v. State of U.P. Reported in (58) 2007 ACC 998.
Learned AGA opposed the argument of learned Counsel for the applicant and argued that prima facie there is an allegation against the applicant for the offence for which charge sheet was submitted against him. The truthfulness of the prosecution story cannot be decided by this court. It is for the trial court to decide after recording the statement at appropriate stage. It is further argued that the IO submitted the charge sheet according to law.
I have considered all the facts and circumstances of the case and from perusal of the FIR as well as charge sheet submitted by the IO, I am of the opinion that prima facie there are allegations against the applicant for the offence Under Sections 147, 332, 353, 323, 504, 506 IPC and Section 26 of the Forest Act. It is not to be decided at this stage that whether the statement of the witnesses is reliable or not. The trial court will decide this fact. The delay in lodging the FIR shall also be considered by the trial court. Moreover, I am also of the opinion that merely delay in lodging the FIR is not sufficient ground to quash the charge sheet and FIR. One legal question has been raised by learned Counsel for the applicant.
Learned Counsel for the applicant argued that IO submitted the charge sheet u/s 506, IPC also along with other offences. That in view of the position of law charge sheet cannot be submitted u/s 506 IPC and only complaint can be filed for this offence and due to this reason the entire proceedings are required to be quashed. Learned Counsel for the applicant argued that by the State amendment earlier Section 506 IPC was made cognizable and non bailable. But the Division Bench of this Court in Virendra Singh v. State of U.P. reported in (45) 2002 ACC 609 quashed the State amendment and now-in view of this Judgment it will be deemed that the offence u/s 506 IPC is bailable and non cognizable. He also argued that this Judgment was also followed in a Judgment delivered by this Court in Santosh Kumar Trivedi v. State of U.P. Reported in (58) 2007 ACC 998 and in that case the proceedings were quashed and on the strength of this position of law learned Counsel for the applicant emphatically argued that the proceedings of this case must be quashed. I disagree with the argument of learned Counsel for the applicant. It is a fact that now in view of the Judgment rendered by Division Bench of this court Section 506 IPC is bailable and non cognizable. What will be the effect so far as regard the investigation of the case if an offence is non cognizable. The word complaint has been defined in Section 2(d) of the Code of Criminal Procedure and in order to infer the affect of a non cognizable case it is material to consider the definition of the complaint. The complaint has been defined;
"complaint" means any allegation made orally or in writing to a Magistrate, with a view to his taking action under this Code, that some person, whether known or unknown, has committed an offence, but does not include a police report
Explanation.- A report made by a police officer in a case which discloses, after investigation, the commission of a non-cognizable offence shall be deemed to be a complaint; and the police officer by whom such report is made shall be deemed to be the complainant;
In view of this definition of complaint if a report made by a police officer in a case which discloses after investigation the commission of non-cognizable offence then it shall be deemed to be a complaint. In view of this definition in a non-cognizable offence case cannot proceed as a police case rather it must proceed as a complaint case and in that circumstance the IO shall be deemed a complainant. But this position shall be restricted only in that circumstance if a report has been submitted by the police officer purely of a non cognizable offence. But what will be the effect and impact if there are other cognizable offences along with non cognizable offences because in the present case charge sheet-was not submitted only for the offence u/s 506 IPC. If the charge sheet might have been submitted in the present case u/s 506 IPC then such a charge sheet might have been quashed as was done by a single Judge of this Court in Santosh Kumar Trivedi v. State of U.P. and Ors.
The Division Bench of this Court in Virendra Singh v. State of U.P. has not envisaged this position of law that when an offence of cognizable offence along with non cognizable is made out whether in such circumstances also the charge sheet must be quashed for the cognizable offences also along with the offence of the non cognizable offence. In this connection Sub-section (4) of Section 155 Cr.P.C. is most relevant. It has been provided in this provision "Where a case relates to two or more offences of which at least one is cognizable, the case shall be deemed to be a cognizable case, notwithstanding that the other offences are non-cognizable." In view of this provision of the Code if there are two or more offences and at least one is cognizable then non cognizable offence shall also be deemed to be a cognizable for the purpose of investigation. A division Bench of this Court in Virendra Singh v. Slate of U.P. Only considered about the provision of Section 506 IPC and only declared the same as illegal and repealed the same. After the judgment of Division Bench Section 506 shall be deemed as bailable and non-cognizable offence. But this point was not considered in the Judgment of the Division Bench that what will be the position of law for the purpose of investigation if at least one offence is cognizable and the case relates to two or more offences. Whether in such circumstances the police has got the right to file the charge sheet or not. And in such circumstance the law is perfectly clear as provided in Sub-section (4) of Section 155 Cr.P.C. and this section has not been declared illegal by any other court.
In the present case the IO submitted the charge sheet for the offence Under Sections 147, 332, 353, 323, 504 and 506 IPC. According to the first schedule of Code of Criminal Procedure Section 147, 332 and 353 are cognizable offences but all these offences are bailable. Hence in view of the provision of Code of Criminal Procedure the police has got every right to investigate in cognizable offences and if a cognizable offence is made out from the evidence collected by the IO then the charge sheet can be submitted in the offence. In the present case the IO rightly submitted the charge sheet in the Court for the offence Under Sections 147, 332, 353, 323, 504 and 506 IPC along with Section 26 of the Forest Act and learned Magistrate was perfectly justified in taking the cognizance of the offence. I disagree with this argument of learned Counsel for the applicant that as charge sheet has been submitted for the offence u/s 506 IPC which is non-cognizable and bailable and the learned Magistrate committed gross illegality in taking cognizance of the offence. Because other than Section 506 IPC rest some of the offences are cognizable and in view of Sub-section (4) of Section 155 Cr.P.C. if at least one of the offence is cognizable offence then rest of the other offences shall be treated as cognizable for the purpose of investigation. I am of the opinion that there is no substance in the argument of learned Counsel for the applicant.
For the reasons mentioned above, I am of the opinion that prima facie there is a allegation against the applicant for the offence for which charge sheet was submitted. The truthfulness of the facts cannot be decided at this stage. It is for the trial court to decide. There is no illegality or irregularity in the order of CJM for taking the cognizance. The application u/s 482 Cr.P.C. deserves to be dismissed.
The application u/s 482 Cr.P.C. is dismissed accordingly at this stage.