R.P.S. Manian vs State

Rengasamy, J.—This revision is filed against the order of the learned Principal Sessions Judge, Ramanathapuram at Madurai in Crl.M.P.

No.2770 of 1991 setting aside the order of the learned Judicial Magistrate-No.II, Sattur, in Crl.M.P. No.1288 of 1990 under Sections 167 (5) of

the Criminal Procedure Code. The revision petitioner herein and some others were prosecuted for offences under Sections 337, 338, 304(A), 182

I.P.C. read with sections 8 and 9 of the Indian Explosives Act. The occurrence took place on 29-1-88 and the first accused was arrested on 31-

1-88. The prosecution did not complete the investigation within six months as contemplated u/s 167(5), Cr.P.C. The accused/revision petitioner

moved before the learned Judicial Magistrate No.II, Sattur in Crl. M.P.No.1288 of 90 u/s 167 (5), Cr.P.C. to stop the investigation. The learned

Magistrate ordered to stop further investigation. As this order was intimated to the respondent police, they took up the matter in revision before the

learned Principle Sessions Judge, Ramanathapuram in Crl. M.P.No.2770 of 1991 to set aside that order. The revision petitioner herein opposed

this application and the learned Principal Sessions Judge, Ramanathapuram being satisfied that the police required further time to complete the

investigation, allowed the application, setting aside the order of the learned Magistrate. Therefore, the petitioner who was the second accused

before the learned Magistrate, has come forward with this revision.

u/s 167(5) of the Code of Criminal Procedure, in summons cases the investigation should be completed within six months, unless the officer

investigating the case moves before the Court with sufficient reasons for extension of time for investigation, the Magistrate shall order stopping

further investigation. This case is admittedly a summons case for which the maximum punishment is only two years. Therefore, the investigation

should have been completed by the respondent within six months from the date of the arrest of the first accused on 31-1-88. But the final report

was not filed and, therefore, the accused himself had to move before the learned Judicial Magistrate-No.II, Sattur, on 10-8-90 to order for

stopping the investigation.

Even though, it had been contended by the respondent police, before the court below that the investigation could not be completed within six

months as the post-mortem certificates for the deceased persons and the age certificates for certain other injured persons could not be obtained by

them and further, the Case Diary also was sent to certain authorities who are entitled to peruse the records under the Indian Arms Act, actually the

post-mortem certificates have already been filed into the court even on 8-8-91 itself. There is nothing to show that the prosecution is investigating

the case under the Indian Arms Act also. However, the learned Principal Sessions Judge having been satisfied with the frequent transfer of the

police officers felt that the investigation could not be completed within six months and, therefore, he has permitted the police to continue the

investigation.

The learned counsel Mr. Gopinath, appearing for the revision petitioner, argues that the reasons given by the learned Principal Sessions Judge,

Ramnad, are not acceptable to permit the police for the continuation of the investigation beyond six months because the transfer of the police

officers is a routine affair on the administrative side and that can not be a ground for not completing the investigation within a period of six months,

complying with the mandatory provisions of the Code and, therefore, the learned Sessions Judge was not correct in permitting for the investigation

beyond ''six months. Even though the respondent police explained the reasons for seeking extension of time for securing the post-mortem

certificates, Case Dairy and the age Certificates, the learned Principal Sessions Judge has not found favour of those grounds. However, the transfer

of the officers alone was accepted by him to be the reasonable ground for extension of time. But, I feel that this stand taken by the learned

Principal Sessions Judge does not stand to reason because it is not as if the Police Stations are without the Investigating Officers. There must have

been some Officer in charge of the Police Stations whose duty was to complete the investigation according to the directions of the Code.

Therefore, the reasoning given by the Principal Sessions Judge is not correct.

The learned Judicial Magistrate-No.II, Sattur, has exercised his discretion conferred u/s 167(5) of the Code to stop the investigation and unless

the learned Sessions Judge has found that this discretion was not properly exercised, he cannot interfere with the order of the Magistrate. As the

charge-sheet was not filed within six months and the respondent police did not seek extension of time, naturally the learned Magistrate had

necessarily to pass order stopping the investigation. There is nothing error in the order of the learned Magistrate and, therefore, the learned

Sessions Judge was not right in interfering with that order.

The learned Government Advocate (Criminal side) would agree that the order of the learned Principal Sessions Judge, Ramanathapuram, has to

be set aside. As held in State of West Bengal Vs. Falguni Dutta and Another, the respondent police cannot be prevented from filing the charge-

sheet in respect of the investigation they have done within the period of six months. As the first accused was arrested on 31.1.88, the investigation

should have been completed before 31.7.1988. Therefore, the respondent police is entitled to file their final report on the basis of the investigation

done before 31.7.88. The learned counsel appearing for the revision petitioner Mr. Gopinath would also agree that this is the course open to the

respondent police. In view of the reasons given above, the revision has to be allowed.

In the result, the revision is allowed setting aside the order of the learned Principal Sessions Judge, Ramanathapuram, and the respondent is

permitted to file the final report on the basis of the investigation done within six months from the date of the surrender of the accused, who

surrendered first (said to be on 31-1-1988).