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Sajjal Agarwal Others v. The State Of A.P., R...
Structured Summary of the Provided Opinion
Factual and Procedural Background
These two criminal petitions (Crl.P.No.4442 of 2009 and Crl.P.No.5546 of 2009) raise a common question of law though the facts and procedural stages differ. In both matters the 2nd respondent is the de facto complainant. In Crl.P.No.4442/2009 the petitioner is the brother-in-law of the 2nd respondent and challenges proceedings in C.C. No.1039 of 2009 on the file of III Additional Chief Metropolitan Magistrate, Hyderabad arising out of Crime No.1331 of 2008 (Banjara Hills PS) under Sections 507 and 506 IPC. In Crl.P.No.5546/2009 the petitioners (brother-in-law and father-in-law of the 2nd respondent) seek quashing of the FIR in Crime No.384 of 2008 (Mahankali PS, Secunderabad) relating to an offence punishable under Section 507 IPC.
Originally both crimes were registered under Section 507 IPC alone. The respective Station House Officers applied to Magistrates and obtained orders permitting them to investigate under Section 155(2) Cr.P.C. After investigation of Crime No.1331/2008, Banjara Hills police filed a charge-sheet in C.C. No.1039 of 2009; Crime No.384/2008 at Mahankali PS remained under investigation.
Background family facts: the 2nd respondent married Swetha in 1997; they have two daughters and had been separated for about two years before registration of the cases. Swetha resided with her father Mahesh Agarwal in Ghaziabad. Marital litigation between the 2nd respondent and his wife was pending (a transfer petition to the Supreme Court is mentioned). Mahesh Agarwal made a report alleging offences under Section 498-A IPC, pending at the Women Protection Cell, CID Hyderabad.
Specific allegations: - Crime No.1331/2008: on 30.09.2008 the 2nd respondent received a mobile call and, after calling back, was allegedly abused and threatened; the 2nd respondent identified the voice and the registered number as belonging to his elder brother-in-law Sajjal Agarwal. - Crime No.384/2008: on 28.10.2008 the 2nd respondent received a call from a landline and was threatened; Mahankali police registered the report against unknown persons (not against the petitioners).
Legal Issues Presented
- Whether a Station House Officer (police officer) is entitled to approach a Magistrate and obtain permission to investigate a non-cognizable case under Section 155(2) Cr.P.C., or whether that route is exclusively for the informant/complainant under Section 155(1) Cr.P.C.;
- Whether the facts alleged in Crime No.1331/2008 satisfy the ingredients of Section 507 IPC (anonymous communication or precaution to conceal the maker's name or abode);
- Whether this Court can entertain an application under Section 482 Cr.P.C. to quash an FIR (Crime No.384/2008) that was registered against unknown persons and not specifically against the petitioners;
- Whether the allegations against the petitioners in C.C. No.1039 of 2009 are trivial in nature such that, applying Section 95 IPC, they amount to no offence at all;
- Whether the Magistrates who granted permission under Section 155(2) Cr.P.C. were required to give reasons for granting such permission and whether failure to do so vitiates the order.
Arguments of the Parties
Petitioners' Arguments
- When information of a non-cognizable offence is given to the Station House Officer, Sub-section (1) of Section 155 Cr.P.C. mandates that the officer must enter the substance in the general diary and "refer the informant to the Magistrate"; therefore it is for the informant to approach the Magistrate and not the police officer.
- The police officers improperly approached Magistrates and obtained permission to investigate under Section 155(2) Cr.P.C., contrary to the mandatory language of Sub-section (1).
- Relied upon Supreme Court authorities (State of Maharashtra v. Nanded Parbhani Z.L.B.M.V. Operator Sangh; Raghunath Rai Bareja v. Punjab National Bank; Cable Corporation of India Ltd. v. Additional Commissioner of Labour) to argue that statutory language must be given a literal construction where clear and unambiguous.
- Allegations (abusive phone call and threat) are trivial given the close family relationship and existing marital disputes; invoking Section 95 IPC, such conduct would not cause legal harm and therefore does not constitute an offence.
- Magistrates granted permission under Section 155(2) without giving reasons; petitioners contended that lack of reasons is objectionable.
2nd Respondent's Arguments
- Disagreed with the petitioners' narrow interpretation of Section 155(1) and (2) Cr.P.C.
- Relied on Paramjit Singh v. State of Punjab (2007) 13 SCC 530 to contend that even if there are procedural irregularities or defects in investigation, such defects do not vitiate or nullify the trial; a defect in investigation has no direct bearing on competence or procedure relating to cognizance or trial.
- Pointed out that Crime No.384/2008 was registered against unknown persons (not against the petitioners), and thus the petitioners in Crl.P.No.5546/2009 could not seek quashing of that FIR under Section 482 Cr.P.C.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| State of Maharashtra v. Nanded Parbhani Z.L.B.M.V. Operator Sangh, 2000 AIR (SC) 725 | Cited by petitioners to support the proposition that statutory provisions should be given a literal construction where words are clear and unambiguous. | The court recorded that the petitioners relied on this authority for literal construction. The opinion does not state that the court applied this precedent to decide the issue conclusively, but notes the petitioners' reliance while construing Section 155 Cr.P.C. |
| Raghunath Rai Bareja v. Punjab National Bank, 2006 (13) SCALE 511 | Cited by petitioners for the principle of literal construction of statutes where language is clear. | The court noted the reliance; it considered the textual language of Section 155 but also examined the statutory scheme and practical implications rather than adopting an exclusively literalist outcome as urged by petitioners. |
| Cable Corporation of India Ltd. v. Additional Commissioner of Labour, 2008 (9) SCALE 305 | Cited by petitioners in support of the rule that where statutory language is plain, the literal rule applies. | The court acknowledged the citation but proceeded to analyze Sub-sections (1) and (2) of Section 155 Cr.P.C., treating Sub-section (2) as an exception to (1) and concluding that either police or complainant may invoke Sub-section (2). |
| Paramjit Singh v. State of Punjab, (2007) 13 SCC 530 | Cited by the 2nd respondent to assert that procedural irregularities or defects in investigation do not vitiate or nullify subsequent trial proceedings. | The court reproduced the cited observations and noted the principle. While recording that principle, the court nonetheless examined whether there was any illegality in the station house officers' actions and made specific criticisms of investigative conduct where warranted. |
Court's Reasoning and Analysis
The court proceeded by addressing statutory interpretation of Section 155 Cr.P.C., the sufficiency of allegations under Section 507 IPC, and the procedural posture of the FIR in Crime No.384/2008.
On Section 155(1) and (2) Cr.P.C.:
- The court acknowledged Sub-section (1) requires the officer-in-charge to enter the substance of information in the general diary and "refer the informant to the Magistrate."
- However, Sub-section (2) provides that no police officer shall investigate a non-cognizable case without an order of a Magistrate; Sub-section (2) is silent as to who may invoke it before the Magistrate.
- The court held that Sub-section (2) is an exception to Sub-section (1) and that it is open to either a police officer or the complainant to approach the Magistrate to seek permission under Section 155(2). The Magistrate may also, suo motu, order investigation.
- The court therefore rejected the petitioners' contention that only the informant can approach the Magistrate under Section 155(2) and that police cannot do so.
On the need for reasons by the Magistrate:
- The court recognized that a Magistrate has discretion to grant or refuse permission under Section 155(2); because the power is discretionary, it is desirable that the Magistrate give reasons for granting permission so that aggrieved parties can challenge the order and understand the basis for the decision.
- The court cautioned Magistrates not to be casual in granting permission simply because a police officer requests it, and warned against possible misuse by unscrupulous officers.
On the facts of Crime No.1331/2008 and applicability of Section 507 IPC:
- The court noted that Section 507 requires anonymous communication or precautions to conceal the name or abode of the person from whom the threat came.
- In Crime No.1331/2008 the de facto complainant received a call, was asked to call back, and upon calling back identified the voice and the mobile number as belonging to his elder brother-in-law (Sajjal Agarwal). There was therefore no anonymous communication or concealment.
- Accordingly, the court concluded that the FIR in Crime No.1331/2008 could not have been registered for an offence punishable under Section 507 IPC.
On Crime No.384/2008 (Mahankali PS):
- The report was registered against unknown persons; the petitioners in Crl.P.No.5546/2009 were not named in the FIR nor was the crime registered against them.
- Because the crime was not registered against the petitioners, this Court held it could not entertain the petition under Section 482 Cr.P.C. for quashing that FIR.
On investigative conduct and other procedural matters:
- The court found no illegality in the Station House Officers approaching Magistrates for permission to investigate under Section 155(2) in the circumstances of these cases (noting the inter-state nature of alleged offences and the need to collect call detail records from different service providers).
- However, the court severely criticized the Sub-Inspector of Banjara Hills Police Station for filing a charge-sheet in C.C. No.1039 of 2009 without conducting necessary investigations (such as obtaining call details), and for issuing a non-bailable warrant straight away without first resorting to summons or bailable warrants in what was effectively a summons case involving non-cognizable offences.
- The court observed that issuing a non-bailable warrant immediately after cognizance is generally deprecated in summons cases unless dealing with underground or dangerous accused; such practice was inappropriate here.
On Section 95 IPC and triviality of allegations:
- The petitioners argued (and the court considered) that the abusive phone call and threat—given the close familial relationship and ongoing matrimonial dispute—were trivial and did not cause legal harm such that Section 95 IPC would render the act non-actionable.
- The court concluded that, in view of Section 95 IPC, the facts in C.C. No.1039 of 2009 did not constitute an offence.
Holding and Implications
Holding:
Crl.P.No.4442 of 2009: The petition is allowed and proceedings in C.C. No.1039 of 2009 on the file of II Additional Chief Metropolitan Magistrate, Hyderabad are quashed.
Crl.P.No.5546 of 2009: The petition is dismissed.
Direct Consequences for the Parties
- Proceedings in C.C. No.1039 of 2009 (arising from Crime No.1331/2008) are quashed; the accused/petitioner in Crl.P.No.4442 is relieved of the prosecution in that case.
- The petitioners in Crl.P.No.5546 remain subject to the ongoing investigation in Crime No.384/2008 because the FIR was registered against unknown persons and the Court declined to quash that FIR at the petitioners' instance.
Wider Legal and Procedural Implications Noted by the Court
- The court clarified that Section 155(2) Cr.P.C. may be invoked by a police officer or by the complainant; Sub-section (2) functions as an exception to Sub-section (1). Magistrates may also order investigation suo motu.
- Magistrates exercising discretion under Section 155(2) should give reasons when granting permission to investigate a non-cognizable case, to enable meaningful judicial review and to prevent misuse by police.
- Investigating officers must conduct basic, relevant investigative steps (for example, obtaining call detail records) before filing a charge-sheet and before seeking non-bailable warrants; summary filing of charge-sheets without verification is open to judicial criticism.
- Section 507 IPC requires anonymity or concealment; where the caller and number are identified, Section 507 is not made out. Allegations of abusive phone calls between close relatives in the context of matrimonial disputes may be viewed as trivial under Section 95 IPC and not amounting to offence.
Note: This summary is strictly confined to the content and reasoning contained in the provided opinion. No information has been added beyond what the opinion itself contains.
:
These two criminal petitions raise common question of law though facts as well as stages of the criminal cases are different. The 2nd respondent is the defacto-complainant in both the cases. The petitioner in Crl.P.No.4442 of 2009 is brother-in-law of the 2nd respondent. The petitioners 1 and 2 in Crl.P.No.5546 of 2009 are brother-in-law and father-in-law of the 2nd respondent. In the former petition, the petitioner is questioning proceedings in C.C. No.1039 of 2009 on the file of III Additional Chief Metropolitan Magistrate, Hyderabad relating to Sections 507 and 506 I.P.C, arising out of Crime No.1331 of 2008 of Banjara Hills Police Station. In the latter petition, the petitioners are seeking quashing of F.I.R in Crime No.384 of 2008 of Mahankali Police Station, Secunderabad relating to offence punishable under Section 507 I.P.C. Originally both the crimes were registered for two offences punishable under Section 507 I.P.C alone. After the respective Station House Officers filed petition before the respective Magistrates and obtained orders permitting them to investigate into the said offences under Section 155(2) Cr.P.C. After investigation of Crime No.1331/2008, the Banjara Hills police filed charge sheet in C.C.No.1039 of 2009, whereas Crime No.384/2008 of Mahankali Police Station is pending investigation.
2) The 2nd respondent married one Swetha of Ghaziabad of Uttar Pradesh on 01.07.1997. They have two daughters. Since about two years prior to registration of the cases, Swetha and the 2nd respondent have separated from each other and Swetha took shelter with her father Mahesh Agarwal at Ghaziabad. There is marital litigation between the 2nd respondent and his wife. It is stated that the said litigation is now pending in the Supreme Court of India by way of a transfer petition. Mahesh Agarwal gave report against the 2nd respondent in Women Protection Cell, C.I.D, Hyderabad alleging offence punishable under Section 498-A I.P.C and it was pending and the 2nd respondent was attending to counselling at C.I.D police station, Hyderabad. Even though an incident which is stated to have taken place at Delhi on 23.10.2008 when the 2nd respondent along with his brothers are stated to have attended a meeting for amicable settlement between him and his wife, the said incident of 23.10.2008 at Delhi is not subject matter of both the cases herein. With this background of differences between the parties and pending litigation, these two crimes have to be scrutinised.
3) In crime No.1331 of 2008 resulting in C.C. No.1039 of 2009 it is alleged by the 2nd respondent that on 30.09.2008 at 12.01 P.M when he was at his house he received a call from cell phone No.09873718184 on his mobile phone No.9849690599 and that when he attended that call, the caller asked him to call back immediately as the matter was urgent and that the 2nd respondent called back that number and the person who received that call started abusing him in filthy language and also threatened him to liquidate if he did not settle all the issues with his mother-in-law. It is further stated by the 2nd respondent in his statement to the police that as per his knowledge, the voice was that of his elder brother-in-law Sajjal Agarwal as per his enquiries and the above mobile phone number was registered in the name of Sajjal Agarwal. Thus, not only the caller but also ownership of the cell phone number was identified by the 2nd respondent. In order to constitute offence punishable under Section 507 I.P.C, there must be an anonymous communication or there must have been precaution to conceal name or abode of the person from whom the threat came. When the 2nd respondent received call on his mobile phone and when the caller asked the 2nd respondent to call him back, the 2nd respondent followed the said instructions and called back the received caller. There was absolutely no anonymous communication muchless the caller taking any precaution to conceal his name or his abode. The caller is no other than the 2nd respondent’s brother-in-law. Therefore, F.I.R in Crime No.1331 of 2008 could not have been registered for offence punishable under Section 507 I.P.C.
4) The 2nd respondent in Crime No.384 of 2008 alleged that when he was at his office at Secunderabad, on 28.10.2008 at about 5.34 P.M, he received a phone call from 0120-4155330 to his mobile phone and that the caller threatened that he would liquidate him if he did not settle all the issues with his in-laws and also threatened that local Gundas at Hyderabad who are known to his father-in-law would take care of him. The said report was registered by the Mahankali police against un-known person. It was not registered as against Sumit Agarwal or Mahesh Agarwal who are the petitioners in Crl.P.No.5546 of 2009. When the crime is not registered against them or any one of them, this Court cannot entertain the said criminal petition under Section 482 Cr.P.C for quashing F.I.R in Crime No.384 of 2008 of Mahankali Police Station.
5) It is contended by the petitioners’ counsel that the respective Magistrates should not have granted permission to the respective Station House Officers for investigation of a non-cognizable offence punishable under Section 507 I.P.C, on the respective applications of the police officers. It is further contended that the police did not follow Section 155(1) Cr.P.C in letter and in spirit. Section 155(1) and (2) Cr.P.C. reads as follows:
"(1) When information is given to an officer in-charge of a police-station of the commission within the limits of such station of a non-cognizable offence, he shall enter in book to be kept as aforesaid the substance of such information and refer the informant to the Magistrate."
"(2) Investigation into non-cognizable cases-No police-officer shall investigate a non-cognizable case without the order of a Magistrate of the first or second class having power to try such case or commit the same for trial, or of a Presidency Magistrate."
It is contended by the petitioners’ counsel that when information is given to a Station House Officer of a non-cognizable offence, then the Station House Officer has to enter substance of the information in general diary of the police station and shall “refer the informant to the Magistrate”. It is contended that having regard to the above mandatory language employed in Sub-Section(1) of Section 155, the police officer cannot by himself approach the Magistrate seeking permission for investigation under Sub-section (2) of Section 155 Cr.P.C and that it is for the informant to approach the Magistrate and take appropriate proceedings before the Magistrate according to law. It appears to be the contention of the petitioners’ counsel that it is for the informant to approach the Magistrate and to obtain permission if any as contemplated under Sub-section (2) of Section 155 Cr.P.C.
6) The petitioners’ counsel placed reliance on State of Maharashtra V. Nanded Parbhani Z.L.B.M.V. Operator Sangh 2000 AIR (SC) 725, Raghunath Rai Bareja V. Punjab National Bank 2006(13) SCALE 511and Cable Corporation of India Limited V. Additional Commissioner of Labour 2008(9) SCALE 305of the Supreme Court and contended that in construing a statutory provision, the first and foremost rule of construction is the literary construction and that where the words of a statute are absolutely clear and unambiguous, recourse cannot be had to the principles of interpretation other than the literal rule.
7) On the other hand, the 2nd respondent’s counsel did not agree with the interpretation sought to be placed by the petitioners’ counsel on Section 155(1) and (2) Cr.P.C; and placing reliance on Paramjit Singh V. State of Punjab (2007)13 Supreme Court Cases 530of the Supreme Court it is contended that even if there is any procedural irregularity or defect in investigation, it has no bearing for proceeding with trial of the case. Relevant observations of the Supreme Court in Paramjit Singh are as follows:
"This avoidable controversy need not detain us any further since it is well settled that even a defect, if any, found in investigation, however, serious has no direct bearing on the competence or the procedure relating to the cognizance or the trial. A defect or procedural irregularity, if any, in investigation itself cannot vitiate and nullify the trial based on such erroneous investigation."
8) In my opinion, there is no illegality or contravention of Section 155(1) Cr.P.C by any of the two Station House Officers in these cases. In case a Station House Officer receives a report containing information of commission of non-cognizable offence, then, he is bound to refer the informant/complainant to the Magistrate after entering substance of the information in general diary maintained in the police station. In such an event, the Magistrate will follow the procedure prescribed under Sections 200 to 204 Cr.P.C. After recording statement of the complainant and the witnesses present if any, on oath, it would be open for the magistrate either to dismiss the complaint under Section 203 Cr.P.C if the Magistrate is of the opinion that there is no sufficient ground for proceeding, or otherwise to issue process under Section 204 Cr.P.C to the accused.
9) The police officer is barred from investigating a non-cognizable case without order of a Magistrate who has power to try such case or commit such case for trial, in view of Section 155(2) Cr.P.C. Argument of the petitioners’ counsel that the Station House Officer is not entitled to approach the Magistrate with a petition for permission under Section 155(2) Cr.P.C for investigating a non-cognizable case, has no legal basis. Sub Section(2) of Section 155 Cr.P.C which provides for investigation of a non-cognizable case by a police officer, is silent as who is competent to invoke the said provision before the Magistrate. It is open either to a police officer or to any complainant to approach the Magistrate under Sub Section (2) of Section 155 and seek permission of the Magistrate empowering a police officer to investigate a non-cognizable case. In my opinion, Sub-section (2) is an exception to Sub-section(1) of Section 155. Not only a police officer or a complainant can approach the Magistrate under Section 155(2) Cr.P.C but also the Magistrate suo motu can order a police officer to investigate a non-cognizable case.
10) It is contended by the petitioners’ counsel that the Courts below in these two cases granted permission under Section 155(2) Cr.P.C without giving any reasons for grant of such permission. In case a police officer or a complainant approaches the Magistrate for permission under Section 155(2) Cr.P.C, it is not incumbent on the Magistrate to grant the permission invariably. It is open to the Magistrate either to grant permission or refuse to grant permission. When there is such discretion vested in the Magistrate, it is desirable that the Magistrate should give reasons for empowering a police officer to investigate a non-cognizable case, so that an aggrieved party will be in a position to question the same in higher Courts and will be in a position to know for what reasons his application was considered or not considered. This Court is of the opinion that the Magistrate should not be casual in granting permission under Section 155(2) Cr.P.C. simply because a police officer requested for such permission. The Magistrate has to consider entire gamut of the case and take into account whether a police officer will be in a position to collect better material during investigation than the complainant himself furnishing material in support of his case. Otherwise there is every possibility of misuse of Section 155(2) Cr.P.C in case such power is given to any unscrupulous police officer misusing his official position and harassing the named accused persons. In the cases on hand, this Court is of the opinion that the Magistrates are justified in granting permissions to the police officers under Section 155(2) Cr.P.C as the crimes involved persons belonging to two states and because of offence is stated to have been committed at Ghaziabad of Uttar Pradesh and the defacto-complainant received the calls at Hyderabad/Secunderabad of Andhra Pradesh. Further, collection of incoming and outgoing call details of service providers of two cell phones and one land line is required. But, in C.C. No.1039 of 2009, the Sub-Inspector of Police, Banjara Hills Police Station without making any such investigation on the above lines and without even obtaining call details from service providers, filed charge sheet in the lower Court by sitting in his police station and after examining the 2nd respondent and his brother and without collecting any material in support of the defacto-complainant’s version and without verifying the said version with the accused therein. When the Sub-Inspector of Police, Banjara Hills Police Station sought for non-bailable warrant against the accused therein in the charge sheet, the lower Court generously issued non-bailable warrant against the accused/petitioner in Crl.P.No.4442 of 2003 without even exhausting other methods of issue of process by way of issue of summons and issue of bailable warrant. Giving non-bailable warrant straight away against the accused after taking cognizance is always deprecated unless it is a case relating to underground accused or dreaded accused who have no respect for law. It cannot be resorted to in a summons case and particularly involving non-cognizable offences.
11) Placing reliance on Section 95 I.P.C, it is contended by the petitioners’ counsel that allegations made by the 2nd respondent against the petitioners even if true, are trivial in nature and that no person of ordinary sense and temper would complain of such slight harm. In C.C. No.1039 of 2009, the only allegation against the accused is that the accused abused the 2nd respondent/defacto-complainant on cell phone in filthy language and threatened him. The accused is no other than wife’s brother of the 2nd respondent. Having regard to close relationship between the parties and marital disputes between the 2nd respondent and his wife, making such a mobile call, even if true, will not in any way harm the 2nd respondent/defacto-complainant except technical and trivial harm. In my opinion, in view of Section 95 I.P.C, facts in C.C. No.1039 of 2009 do not constitute an offence at all.
12) Crl.P.No.4442 of 2009: In the result, the petition is allowed quashing proceedings in C.C. No.1039 of 2009 on the file of II Additional Chief Metropolitan Magistrate, Hyderabad.
13) Crl.P.No.5546 of 2009: In the result, the petition is dismissed.
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