Vicky vs State of Punjab and others

This criminal miscellaneous petition has been filed by petitioner under Section 482 Cr.P.C. for issuance of appropriate directions to official respondents

No.1 to 3 to conduct fair investigation in FIR No.87 dated 28.4.2017 (Annexure-P.1) registered for the offences under Sections 326, 324, 323, 148 and

149 IPC at Police Station Lambi, District Sri Muktsar Sahib and thereafter to submit the final report under Section 173 Cr.P.C. as despite cogent

evidence duly collected by the Police during investigation, deliberately no final report is being submitted so as to help the accused-private respondents

No.4 to 10, despite repeated representations and final representation dated 11.03.2018 (Annexure-P.2) to respondent No.2 nothing is being done.

I have heard learned counsel for the petitioner and have gone through the record.

At the time of arguments, learned counsel for the petitioner mainly argued that the Police is not investigating the case registered under above

mentioned FIR properly and has not arrested the accused and direction be issued for their arrest. On this argument, I find that it is settled law that

Courts cannot interfere in the investigation. It is for the Investigating Officer to collect evidence against any of the accused or he may find from the

investigation whether he is innocent or not. Therefore, the Court cannot direct the Investigating Officer to conduct the investigation in a specific way.

If the petitioner is aggrieved from the fact that investigation is not being conducted properly, then he can approach Illaqa Magistrate as per the law laid

down by the Hon'ble Supreme Court in Sakiri Vasu v. State of U.P. and others, 2008 (1) RCR (Cr.) 392 (SC), in which it was observed as under:-

“11. In this connection we would like to state that if a person has a grievance that the police station is not registering his FIR under Section 154

Cr.P.C., then he can approach the Superintendent of Police under Section 154(3) Cr.P.C. by an application in writing. Even if that does not yield any

satisfactory result in the sense that either the FIR is still not registered, or that even after registering it no proper investigation is held, it is open to the

aggrieved person to file an application under Section 156 (3) Cr.P.C. before the learned Magistrate concerned. If such an application under Section

156

(3) is filed before the Magistrate, the Magistrate can direct the FIR to be registered and also can direct a proper investigation to be made, in a case

where, according to the aggrieved person, no proper investigation was made. The Magistrate can also under the same provision monitor the

investigation to ensure a proper investigation.

In our opinion Section 156(3) Cr.P.C. is wide enough to include all such powers in a Magistrate which are necessary for ensuring a proper

investigation, and it includes the power to order registration of an F.I.R. and of ordering a proper investigation if the Magistrate is satisfied that a

proper investigation has not been done, or is not being done by the police. Section 156(3) Cr.P.C., though briefly worded, in our opinion, is very wide

and it will include all such incidental powers as are necessary for ensuring a proper investigation.

As we have already observed above, the Magistrate has very wide powers to direct registration of an FIR and to ensure a proper investigation,

and for this purpose he can monitor the investigation to ensure that the investigation is done properly (though he cannot investigate himself). The High

Court should discourage the practice of filing a writ petition or petition under Section 482 Cr.P.C. simply because a person has a grievance that his

FIR has not been registered by the police, or after being registered, proper investigation has not been done by the police. For this grievance, the

remedy lies under Sections 36 and 154

(3) before the concerned police officers, and if that is of no avail, under Section 156(3) Cr.P.C. before the Magistrate or by filing a criminal complaint

under Section 200 Cr.P.C. and not by filing a writ petition or a petition under Section 482 Cr.P.C.â€​

The law laid down in this judgment has also been relied upon by the Hon'ble Supreme Court in T.C. Thangaraj v. V. Engammal and others, 2011 (3)

R.C.R. (Cr.) 751 and held as under:-

“It should also be noted that Section 156 (3) of the Code of Criminal Procedure provides for a check by the Magistrate on the police performing

their duties and where the Magistrate finds that the police have not done their duty or not investigated satisfactorily, he can direct the Police to carry

out the investigation properly and can monitor the same.â€​

Therefore, keeping in view the law laid down by the Hon'ble Supreme Court in Sakiri Vasu v. State of U.P. and others (supra) and T.C. Thangaraj v.

V. Engammal and others (supra), this petition under Section 482 Cr.P.C. is not liable to be entertained and the same is disposed of with liberty to the

petitioner to avail the alternative remedy before the Magistrate etc. as held in these cases, who has enough powers under Section 156(3) Cr.P.C. to

supervise the investigation. Even the Magistrate can monitor the investigation as held by the Hon'ble Supreme Court in the above mentioned cases.