SANJEEV KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Sub-section (1) to Section 154 Code of Criminal Procedure runs as under:- 154. Information in Coanizable cases - (1) Every information relating to the commission of a cognizable offence, if given orally to officer in charge of a police station, shall be reduced to writing by him or under his direction, and be read over to the informant; and every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it, and the substance thereof shall be entered in a book to be kept by such officer in such form as the State Government may prescribe in thiS behalf.

(2.) It is this particular provision which is being pressed into service by the petitioner (Sanjeev Kumar) for registration of a First Information Report pertaining to offences under Section 326, 506 Part II and Section 3 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities), Act, 1989 besides Section 4 of the same Act against respondent no.4.

(3.) The facts which prompt the petitioner to move the present petition can hereinafter be delineated.