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Judgment
On 27.03.2019 an impression was given by the counsel for the State that the order under Section 83 of Cr.P.C. has already been obtained, therefore, the State counsel was directed to clarify as to on what date the order under Section 83 of Cr.P.C. was passed by the Court of competent jurisdiction. On 28.03.2019 three days' time was sought by the counsel for the State and accordingly the case has come up before this Court.
It is pointed out by the counsel for the State that the order under Section 83 of Cr.P.C. was issued on 28.03.2019 i.e. one day after 27.03.2019. Thus, the impression which was given by the Government Advocate on 27.03.2019 that an order under Section 83 of Cr.P.C. has already been passed by the Court of competent jurisdiction was false. However, that is not the question of concern. The question of concern before this Court was that when the order under Section 82 of Cr.P.C. was passed in the month of February, 2018, then why the Investigating Officer was sleeping over the matter and why he woke up only after the order on 27.03.2019 was passed by this Court.
The Director General of Police has issued a circular dated 30.3.2019 expressing his displeasure on the inefficient efforts by the police authorities in executing the warrants of arrest and has also issued certain instructions to the Superintendent of Police to deal with the situation. Accordingly, in the light of the circular issued by the Director General of Police, this Court directed the Government Advocate to keep the Superintendent of Police, CSP of the concerning area, Town Inspector of the concerning police station as well as the Investigating Officer present before this Court at 2.30 pm.
At 2.30 all the officers have appeared. In the presence of the Superintendent of Police, Gwalior, the Investigating Officer was asked to read out from the diary about the details of the efforts made by the police authorities in tracing out the absconding accused persons.
After going through the case diary, it was pointed out by the Investigating Officer that in the month of July, 2017 the accused persons were searched in Birla Nagar area. In the month of August, 2017 again a search was made. In the month of September 2017 a prayer was made to the concerning Court and accordingly the arrest warrants were got issued against the absconding accused persons. Thereafter, in the month of November, 2017 absconsion memo was prepared as the accused persons were not found in Hazira and surrounding areas of Birla Nagar. Thereafter, in the month of February, 2018 an application under Section 82 and 83 of Cr.P.C. was filed and accordingly an order under Section 82 of Cr.P.C. was passed by the Court of competent jurisdiction. In the month of April 2018 when the Investigating Officer made a prayer for an order under Section 83 of Cr.P.C., then he was directed by the Court of competent jurisdiction to comply the provisions of Section 82 of Cr.P.C. in a more effective manner and accordingly they were directed to publish the notice in the newspapers. Thereafter, admittedly, the case diary was never opened even for a single day.
It is submitted by the Investigating Officer that although he was transferred to the concerning police station in the month of August, 2018 but he has been handed over the investigation of this case on 3.1.2019. Thus, so far as the non-action on the part of the Investigating Officer is concerned, he cannot be saddled with the liability for the non-action of his predecessor. It is submitted by the Investigating Officer When the Investigating Officer was asked to inform this Court about the steps taken by him either for searching the accused persons or for obtaining an order under Section 83 of Cr.P.C., then it is submitted by the Investigating Officer that he has got a news published in the daily newspaper known as Sudarshan Express published from Gwalior. Although, he admitted that this paper has no good circulation in the city of Gwalior and he admitted that this news was published on 3.1.2019 itself.
It is submitted by the Investigating Officer that after 3.1.2019 he did not take any action but submitted that because one of his family member is seriously ill and therefore he was on leave for a period of one month and again joined his duties in the later part of February, 2019. However, he fairly conceded that the return was filed on 23.03.2019 and atleast on 23.03.2019 he was aware of the fact that no order under Section 83 of Cr.P.C. has been obtained so far but still he did not take any action in that regard and he woke up only after the order dated 27.03.2019 was passed by this Court when the State authorities were directed to file the copy of the order passed under Section 83 of Cr.P.C. because on 27.03.2019 an attempt was made to mislead the Court by giving an impression that the order Section 83 of Cr.P.C. has already been issued.
The Director General of Police has issued the following circular dated 30.03.2019 which is reproduced below:-
''पुलिस मुख्यालय (अपराध अनुसंधान विभाग) भोपाल (म0प्र0)
क्रं./अअवि/विधि/1/विविध/42/19/607/19 दिनांक 30.03.2019 प्रति,
वरिष्ठ पुलिस अधीक्षक/उ.म.नि. जिला भोपाल/इन्दौर
समस्त पुलिस अधीक्षक म.प्र.
समस्त रेल पुलिस अधीक्षक म.प्र.
विषयः- मान. उच्च न्यायालय से प्राप्त नोटिस/वारण्ट की तामीली सुनिश्चित किए जाने के संबंध में । --- विगत कुछ दिनों में यह देखने में आया है कि मान. उच्च न्यायालय द्वारा कुछ प्रकरणों में उनके नोटिस/वारण्ट की तामीली नहीं होने के कारण पुलिस महानिदेशक म.प्र. का शपथ पत्र माँगा जा रहा है। यह स्थिति कदापी ठीक नहीं है। इसे पुलिस महानिदेशक द्वारा गंभीरता से लिया गया है। ऐसी स्थिति भविष्य में निर्मित न हो इसलिए निम्न निर्देश जारी किए जाते है:-
मान. उच्च न्यायालय से जितने भी नोटिस/वारण्ट तामीली के लिए प्राप्त हुए हैं, उनकी तामीली प्र्राथमिकता के आधार पर सुनिश्चित कराऐं और पुलिस अधीक्षक स्वयं दिन-प्रतिदिन तामीली की समीक्षा कर वरिष्ठ अधिकारियों को अवगत कराते रहें।
जब नोटिस की तामीली के लिए जाते हैं और यदि वारण्टी नहीं मिलता है तो उस संदर्भ में जो पतारसी के प्रयास किए गए हैं, उसका विस्तृत विवरण पतारसी के समय ही बनाया जावे तथा उसका रिकार्ड उचित प्रकार से रखा जाऐ। जिसे आवश्यकतानुसार माननीय न्यायालय के समक्ष प्रस्तुत किया जा सके।
वारण्टी की एक आम सूचना संबंधी पेम्पलेट मय ईनाम घोषणा के एवं जिसमें वारंटी के संबंध में समस्त विवरण का उल्लेख करते हुए पेम्पलेट को सार्वजनिक स्थानों जैसे-बस स्टेण्ड, रेल्वे, स्टेशन, न्यायालय परिसर आदि स्थानों में चस्पा कराऐ जावें। इनका भी रिकार्ड रखा जाये। जिन फरार वारण्टी पर ईनाम घ् ाोषित किया जाता है, उन्हें गजट में प्रकाशित करवाया जाये।
अगर किसी केस में पुलिस महानिदेशक महोदय के शपथ पत्र की आवश्यकता पड़ती है तो शपथ पत्र सरकारी वकील के माध्यम से (अंग्रेजी में) बनवाया जावे तथा उसकी वेटिंग पुलिस अधीक्षक स्वयं करंेगे।
उपरोक्त निर्देशों का कड़ाई से पालन न किए जाने की स्थिति में उक्त तथ्य पुलिस महानिदेशक म.प्र. के संज्ञान में लाया जावेगा व त्रुटिकर्ता अधिकारियों/कर्मचारियों की सेवा पुस्तिका में भी उक्त तथ्य का इंद्राज किया जावेगा।
जो अधिकारी तामीली में लापरवाही करतें है उसका उत्तरदायित्व निर्धारित किया जाये एवं उनके खिलाफ आवश्यकतानुसार विभागीय कार्यवाही भी की जावे। अतिरिक्त पुलिस महानिदेशक, अ.अ.वि., पु.मु. भोपाल प्रतिलिपिः- सूचनार्थ एवं आवश्यक कार्यवाही हेतु -
अति. पुलिस महानिदेशक (रेल) म.प्र.
अति. पुलिस महानिदेशक इन्दौर जोन इन्दौर
समस्त जोनल पुलिस महानिरीक्षक म.प्र.
समस्त रेंज उप पुलिस महानिरीक्षक म.प्र. अतिरिक्त पुलिस महानिदेशक, अ.अ.वि., पु.मु. भोपाल''
Thus, it is clear that the head of the M.P. Police Department is really serious about the non-execution of warrants by the police authorities and he has taken the same with all seriousness and also issued instructions to the Superintendent of Police for compliance of the circular under the hope and belief that the instructions given in the circular would be followed in its letter and spirit.
It is submitted by Shri Navneet Bhasin, Superintendent of Police, Gwalior that he would take action against the erring police officers in the light of the circular dated 30.3.2019 issued by the Director General of Police. With the hope and belief that the circular dated 30.3.2019 shall be followed by the officers of the district, the case is adjourned for a period of one month.
List this case on 6.5.2019. On the said date the Superintendent of Police, Gwalior shall file a detailed report about the steps taken by the police authorities in compliance of the order under Section 83 of Cr.P.C. passed by the court of competent jurisdiction and he would also submit in detail about the steps taken by him against the erring police officers in compliance of the circular dated 30.03.2019.
Call this case on 6.5.2019.