C. Lohithakshan vs State of Keralu

Chettur Sankaran Nair, J.—Petitioner seeks to revise an order of the Court of Session Kasaragod, in Crl. R. P. No. 26 of 1988 setting aside the order of the Magistrate declining permission to send material objects involved in the case, to the Director of Forensic Science Laboratory for examination. Petitioner (second accused) and fifty two others are alleged to have committed offences punishable under Sections 143, 147, 148, 323, 324, 120 B, 436, 307, 302 & 34 read with Section 149 IPC, at or about 5.20 p.m. on 23-3-1987 - the date of general elections to the Kerala Legislative Assembly. On 29-3-1988, the charge-sheet was filed. Along with that, a petition was made seeking permission to send certain material objects produced in Court to the Forensic Science Laboratory. Reason for the petition was that a report obtained earlier from the Assistant Chemical Examiner, Calicut contained mistakes. The Magistrate declined the prayer, and on revision the Sessions Judge granted it. Counsel for petitioner submits that the order would operate to the prejudice of the accused, and the court had no jurisdiction to make an order in the nature made. In answer, learned Special Prosecutor submitted that, what was resorted to was only a step-in investigation, and the investigating agency had full powers in this regard. Sanction of Court was sought only because the articles were in Court. If it were not in the Court, there would have been no bar in forwarding material objects for analysis, submits the Prosecutor. Fact that it was in Court, would not change the legal position, according to him. Both sides referred to the decision in Ram Lal Narang Vs. State (Delhi Administration), to illustrate the scope of Section 173(8).

The sweep of powers available to investigating agency arise for consideration. Both sides proceed on the basis, that the action contemplated is by way of investigation. I will assume so, for, it could not be referred, to any other power.

Powers of investigating agency have been indicated in Khwaja Nazir Ahammd v. Emperor (1943 P. C. 18).

The Judicial Committee stated the position so:

In India there is a statutory right on the part of the Police (under Sections 154 & 156) to investigate the circumstances of an alleged cognizable crime without requiring any authority from the Judicial Authorities and it would be an unfortunate result, if it should be held possible to interfere with those statutory rights.

(emphasis supplied)

The statement of law made by the Judicial Committee, has been approved by the Supreme Court of India in State of West Bengal Vs. S.N. Basak, , Nirmaljit Singh Hoon Vs. The State of West Bengal and Another, . State of Bihar and Another Vs. J.A.C. Saldanha and Others, and in State of West Bengal and Others Vs. Sampat Lal and Others, In Saldhana''s case, the Supreme Court stated:

There is a clear cut and well demarcated sphere of activity in the field of crime detection and crime punishment. Investigation of an offence is exclusively the field reserved for the executive through the Police Department..............Once it investigates and finds an offence having been committed it is its duty to collect evidence for proving the offence

(emphasis supplied)

In Sampath Lal''s case, the Court once again observed that, Courts roust be "alive to the fact that the scheme of law is that investigation has been entrusted to Police.

Thus it is clear that Police enjoy unbridled powers in the matter of investigation Section 173 (8) of the code does nor contemplate a different situation In Ram Lal Narang Vs. State (Delhi Administration), the Supreme Court considered the Section, observing:

......the police have a statutory right and duty to investigate.................These statutory rights and duties of the police are not circumscribed by any power of superintendence or interference in the Magistrate......it would ordinarily be desirable that the police should inform the court and seek formal permission to make further investigation.

(emphasis supplied)

Section 173(8) clearly recites that, "nothing in the Section shall be deemed to preclude further investigation after filing a report". The Code thus recognised what was always implied. Codification is only a recognition and not a restriction. When Section 173(8) gives recognition to an unqualified power, it cannot be read as importing a prohibition. Thus, seeking a prohibition from Section 173(8). would be to go against the tenor and expressed intent of the Section. For this reason, petitioner''s contention must fail. The further grievance that the report would prejudice the petitioner, is without substance. The findings to be made, cannot, be predicted. Besides, evidentiary value of the report is to determined by the trial Court. There is no question of prejudice, at all. Scheme of the Code is not further the interest of accused alone by jettisoning material gathered by the investigation. As observed by the Supreme Court in State of U.P. Vs. Anil Singh, , it is as much the responsibility of the Court to punish the guilty, as it is its responsibility to protect the: innocent Both are public duties and both mast be observed.

Revision Petition is without merit, and is accordingly dismissed.