V.S.Achuthanandan vs State Of Kerala

V.G.Arun, J

The challenge in this Criminal Miscellaneous Case is against Annexure A1 order of the Enquiry Commissioner and Special Judge,

Thiruvananthapuram dismissing Annexure A2 complaint filed by the petitioner against respondents 2 to 9. The petitioner, a former Chief Minister of

the State, had raised the following allegations in his complaint;

The 6th respondent Company is in possession of one acre of land at Pattoor, in Thiruvananthapuram. A shopping mall is being constructed in that

property by the 8th respondent. The sewerage pumping main line of the Kerala Water Authority had been laid diagonally through the 6th

respondent’s property. During the period 2013-14, while the 2nd respondent was the Chief Minister and respondents 3 to 5 were high ranking

officials in the Government, the sewerage line was shifted to one side of the 6th respondent’s property, thereby effectuating construction over a

larger area. The land over which the sewerage line was drawn is actually Government land, which had vested with the Water Authority under Section

16 of the Kerala Water Supply and Sewerage Act, 1986. Respondents 6 and 7, by creating false documents, had reduced the property into their

possession. By shifting the sewerage line, respondents 2 to 5 had aided respondents 6 to 9 in gaining undue pecuniary advantage. The order

authorising shifting of the pipeline was issued by suppressing adverse reports and in violation of the prescribed procedure. The accused had, by their

actions and omissions, committed offences punishable under Section 120B IPC read with Section 13(1) (d) of the Prevention of Corruption Act, 1988.

The following facts are not in dispute; Prior to the filing of Annexure A2, another public spirited citizen had filed a complaint before the Lok

Ayukta. During the pendency of that complaint, the Deputy Superintendent of Police, Vigilance and Anti Corruption Bureau registered Crime No.03

of 2017 at the VACB, SIU-1, Thiruvananthapuram for offences under Section 13(2) r/w 13(1)(d) of the Prevention of Corruption Act and Section

120B of the Indian Penal Code. Some of the accused challenged Annexure A3 FIR and further proceedings before this Court in W.P (C) No. 36735

of 2017 and connected cases. The petitioner herein, who by that time had submitted Annexure A2 complaint, was also arrayed as a respondent in the

writ petitions. This Court, after elaborate consideration of the allegations, found the claim of title by the Water Authority over the 6th respondent’s

land to be unsustainable. It was also held that, even if the allegation that the property in dispute belongs to the Water Authority is accepted, the action

of the accused will not attract the provisions of the Prevention of Corruption Act since the 6th respondent Company had not gained any pecuniary

advantage by the shifting of the sewerage line from one part of its property to another. Based on the findings, it was held that the FIR did not disclose

commission of the offences under the Prevention of Corruption Act. Accordingly, Annexure A3 FIR and further proceedings were quashed. The

impugned Annexure A1 order is issued in the light of the judgment in W.P(C)No. 36735 of 2017 and connected cases.

The main ground of challenge against Annexure A1 order is the impropriety in rejecting Annexure A2 complaint for the sole reason of this court

having quashed Annexure A3 FIR. According to the petitioner, the allegations in Annexure A2 complaint and Annexure A3 FIR are different and in

any event, the complaint should not have been rejected without conducting preliminary enquiry. The decision of the Apex Court in Lalita Kumari v

State of U.P. [(2014) 2 SCC 1] is pressed into service in support of this proposition.

Heard Sri.S. Chandrasekharan Nair, learned Counsel for the petitioner and Smt.K.B.Sony, learned Special Public Prosecutor (Vigilance).

A comparison of the averments in Annexure A3 FIR and Annexure A2 complaint reveals that the allegations are substantially the same. The only

difference being that Annexure A2 complaint contains more details, which difference is immaterial in view of the settled legal position that an FIR

need not be a compendium of all facts. In such circumstances, the petitioner's prayer, if allowed, will result in the registration of a second FIR on the

very same set of facts.

The legality in registering a second FIR on the same set of facts was considered by the Apex Court inT .T. Antony v State of Kerala [(2001) 6

SCC 181]. Paragraphs 20 and 27 of the judgment, which are contextually relevant reads as under:

“20. From the above discussion it follows that under the scheme of the provisions of Sections 154, 155, 156, 157, 162, 169, 170 and 173 CrPC only the earliest

or the first information in regard to the commission of a cognizable offence satisfies the requirements of Section 154 CrPC. Thus there can be no second FIR and

consequently there can be no fresh investigation on receipt of every subsequent information in respect of the same cognizable offence or the same occurrence or

incident giving rise to one or more cognizable offences. On receipt of information about a cognizable offence or an incident giving rise to a cognizable offence or

offences and on entering the FIR in the station house diary, the officer in charge of a police station has to investigate not merely the cognizable offence reported

in the FIR but also other connected offences found to have been committed in the course of the same transaction or the same occurrence and file one or more

reports as provided in Section 173 CrPC.

xxxxxx

A just balance between the fundamental rights of the citizens under Articles 19 and 21 of the Constitution and the expansive power of the police to investigate

a cognizable offence has to be struck by the court. There cannot be any controversy that sub-section (8) of Section 173 CrPC empowers the police to make further

investigation, obtain further evidence (both oral and documentary) and forward a further report or reports to the Magistrate. In Narang case [(1979) 2 SCC 322

: 1979 SCC (Cri) 479] it was, however, observed that it would be appropriate to conduct further investigation with the permission of the court. However, the

sweeping power of investigation does not warrant subjecting a citizen each time to fresh investigation by the police in respect of the same incident, giving rise to

one or more cognizable offences, consequent upon filing of successive FIRs whether before or after filing the final report under Section 173(2) CrPC. It would

clearly be beyond the purview of Sections 154 and 156 CrPC, nay, a case of abuse of the statutory power of investigation in a given case. In our view a case of

fresh investigation based on the second or successive FIRs, not being a counter-case, filed in connection with the same or connected cognizable offence alleged to

have been committed in the course of the same transaction and in respect of which pursuant to the first FIR either investigation is underway or final report under

Section 173(2) has been forwarded to the Magistrate, may be a fit case for exercise of power under Section 482 CrPC or under Articles 226/227 of the

Constitution.â€​

Going by the principle enunciated above, the learned Special Judge was fully justified in rejecting Annexure A2 complaint, since a second FIR based

on the very same allegations cannot be registered, more so when the first FIR has been quashed on merits.

The contention based on Lalita Kumari is also misplaced, since the question considered by the Constitution Bench was regarding the duty of the

police to register FIR on receipt of information regarding commission of cognisable offence/s. The legality or otherwise of registering a second FIR

based on the same set of facts had not arisen for consideration therein. On the question of preliminary enquiry, the conclusion in Lalita Kumari is as

under;

“120.6. As to what type and in which cases preliminary inquiry is to be conducted will depend on the facts and circumstances of each case. The category of

cases in which preliminary inquiry may be made are as under:

(a) Matrimonial disputes/family disputes

(b) Commercial offences

(c) Medical negligence cases

(d) Corruption cases

(e) Cases where there is abnormal delay/laches in initiating criminal prosecution, for example, over 3 months' delay in reporting the matter without satisfactorily

explaining the reasons for delay.

The aforesaid are only illustrations and not exhaustive of all conditions which may warrant preliminary inquiry.â€​

In my considered opinion the above finding cannot be understood to be a declaration that even in cases where FIR is already registered, preliminary

enquiry is bound to be held on a subsequent complaint, containing the very same allegations, being filed.

For reasons aforementioned, the challenge against Annexure A1 fails. Consequently, the Crl.M.C is dismissed.