S.S Nijjar, J.— This transfer petition has been filed by the father of Ranbir Singh (hereinafter referred to as “the deceased”), who according to the prosecution, was killed by the respondents in a fake encounter. On 2-7-2009, the deceased who was an MBA student had gone to Dehradun in search of a job and stayed at Digambar Jain Mandir Dharamashala. On 3-7-2009, he was arrested by the police of Police Station Dalanwala at around 1312 hrs. According to the prosecution, this can be seen from the record of the global positioning system (GPS) log of the vehicle of SHO, Dalanwala. At around 1530 hrs on the same day, the deceased was killed in a cold-blooded manner by pumping 29 bullets into him by the police officials.
2. It is the case of the prosecution that Santosh Kumar Jaiswal (A-1) had fired 2 bullets from his service revolver; Neeraj Kumar, SI (A-4) fired 2 bullets from his revolver; Chandra Mohan Singh Rawat (A-6) fired 6 bullets from his pistol; Gopal Dutt Bhatt (A-2) fired 7 bullets from his pistol; Nitin Chouhan (A-5) fired 6 bullets from his pistol; Rajesh Bisht (A-3) fired 7 bullets from his pistol and Ajit Singh (A-7) fired 2 bullets from AK-47. It is also alleged that 5 bullets were fired by the police officials from the 9 mm pistol, which was subsequently planted by them on the deceased to camouflage the fake encounter into a real encounter. The CFSL report has confirmed that 29 bullets were fired at the deceased. Seventeen bullets hit him from a very close range as there was blackening surrounding the wounds. It was also opined that at least 9 bullets were fired at the deceased from actual distance of 3 ft.
3. The father of the deceased was informed by the media persons that his son had been shot down by the police at Dehradun. He reached Dehradun in the night itself. When he tried to contact the police officials, he was threatened by one of the police officers, namely, Ajay Singh, CO, Dalanwala that if he tries to interfere in the matter, he would also be eliminated like his son. On 4-7-2009, the complainant went to the hospital where he was again threatened by another police officer, namely, Mr Tamta. Thereafter, the complainant took the body of his son to Meerut to perform his last rites. After performing the last rites of his son, the complainant came back to Dehradun and got registered FIR No. 101 of 2009 dated 6-7-2009. As the investigation was not progressing due to the influence of the local police, the matter was entrusted to CBI for investigation. However, the police officials continued to exert influence even on the investigation which was being conducted by CBI.
4. In order to cover up the fake encounter, the deceased had been made an accused in a case of theft and dacoity by the police officials. It was alleged that Ranbir Singh and his co-accused were planning to commit robbery in the house of one Kavita Saxena situated at Madhuban Enclave, Mohini Road, Dehradun. Ranbir Singh, the deceased, was suspected to be in conspiracy with his friends Shekhar Tyagi, Ram Kumar, Ashok Panwar and Amit Bhatnagar. In order to commit the robbery, the deceased and his friends had procured and were in possession of lethal weapons. The deceased and his companions were said to be in possession of one katta. They had reached Dehradun on 2-7-2009. They had planned to commit the robbery on 3-7-2009.
5. It was the further case of the respondents that the deceased and his friends had stayed at Flat No. 9 of Jain Dharamshala, Gandhi Road, Dehradun on the night of 2-7-2009. On 3-7-2009, they left Jain Dharamshala at about 1230 hrs. At that time, the deceased and his friend were carrying a black bag containing katta, ropes and “cello tape”, etc. on a motorcycle. They were being followed by Ram Kumar. Ashok had been sent to see the lane in which the house of Kavita Saxena was located. They were waiting for Ashok to come back with the information at a place near the gurdwara on Mohini Road. At about 1245 hrs they were met by G.D Bhatt, SI, Incharge, Araghar Chowki who was on routine patrol checking. Whilst Respondent 2 was checking the deceased and his friends, an altercation broke out between them. In the altercation, the deceased attacked Respondent 2 and snatched his service pistol. At that stage, a passer-by, Anjum Parvej Khan intervened and fired a shot in the air from his licensed pistol. The deceased and his companion fled away on a motorcycle along with the service pistol which they had stolen from SI G.D Bhatt.
6. According to the respondents, the deceased was killed in an encounter with the police personnel in cross-firing. Consequently, an FIR was registered against the deceased and his associates on 3-7-2009 under Section 394 IPC. Another FIR was also registered under Section 307 IPC against the deceased and his associates. The motorcycle was also recovered from the place where the deceased was killed in the encounter. According to the respondents, even the motorcycle had earlier been stolen by the deceased and his associates. Subsequently, charge-sheet had been filed against the deceased and his associates under Sections 120-B, 392, 333 and 411 IPC.
7. It is the case of the respondents that the transfer petition is wholly misconceived. The investigation has been transferred to CBI. CBI has submitted a closure report in the case registered against the deceased and his companions. Clearly, therefore, the police officers cannot be said to be exerting any influence on the proceedings in the court. Once the investigation has been entrusted to CBI, the local police has no further role to play. Furthermore, the answering respondents are no longer posted at Dehradun. Even otherwise, the respondents are not high officials and cannot exert any influence on the State. One of the respondents is an Inspector. Five respondents are Sub-Inspectors and the rest are in the rank of constables. The impartiality of the State is also apparent in that all the respondents have been transferred out of Dehradun.
8. The justification given by the respondents is, however, controverted by the complainant illustrating the influence wielded by the respondents. It is highlighted that even the transfer of the case to CBI has made no difference. In fact, none of the police officers were even suspended. All the accused had managed to create such circumstances which led to the High Court granting bail to the respondents. The complainant apprehends that the prosecuting agency at Dehradun will not properly conduct the case. It will not be able to resist the influence of the accused. The influence of the accused is such that the complainant was not able to even engage an advocate to file application for cancellation of bail in the High Court against the respondents. Even the CBI counsel was deliberately absent when the application for bail was heard by the High Court only to help the respondents.
9. We have heard the learned counsel for the parties at length. We are of the considered opinion that the apprehensions expressed by the complainant, father of the deceased, cannot be said to be unfounded.
10. Mr Sushil Kumar, learned counsel appearing for the respondents submitted that the deceased and his friends were in possession of lethal weapons at a very crucial and sensitive time. According to the learned counsel, on that very day the President of India was due to visit Dehradun, therefore, there was very intensive checking. At the relevant time, when the deceased and his friends were stopped for checking they became nervous. There was a scuffle between the deceased and the police and in the process, the deceased snatched the service revolver from Sub-Inspector G.D Bhatt. As a consequence, there was a genuine encounter in which unfortunately the son of the complainant was hit by some bullets in the crossfire.
11. The learned counsel further submitted that merely because the accused in the case are police officials would not lead to a presumption that there would not be a fair trial in the State of U.P He submitted that all the police officials concerned have been transferred out of Dehradun. They have in fact been put on non-active duties. In the event the case is transferred out of the State of U.P it would cause injustice to the respondents. According to the learned counsel the respondents are low-ranking police officials who would not be able to bear the expenses in defending themselves at a court which is situated a long distance away.
12. In our opinion, given the peculiar facts and circumstances of this case, it is necessary to ensure that there is no possibility of any undue influence being exerted by the respondents on the prosecution. The complainant has made a serious grievance about the manner in which the prosecution has been conducted. We would refrain from recording any firm opinion on the issue, at this stage. However, at the same time it must be ensured that the prosecution witnesses are able to depose without any fear of repercussions. This can only be ensured by transferring the criminal case out of the area in which no allegations could be made of undue influence against the prosecution.
13. The prayer made by the petitioner was for transfer of this case to the CBI Court at Ghaziabad/Lucknow. However, the accused had expressed similar apprehension about undue influence being exerted by the petitioner, if the case is transferred to the court at Ghaziabad/Lucknow. Therefore, purely in the interest of justice, we deem it appropriate to transfer the case to Delhi. Case Crime No. 3 of 2010 titled State through CBI v. S.K Jaiswal is transferred from the Court of the Special Judicial Magistrate, CBI, Dehradun to the Court of the Special Judge, CBI, Delhi, for trial or its assignment to an appropriate court, as the Special Judge may consider it fit and proper.