INDER SINGH Vs. STATE

JUDGEMENT

(1.) CRIMINAL law was set into motion when in the intervening night of March 25 and 26, 1994 at about 03.00, in the night, DD No.25A, Ex.PW- 7/B, was recorded at PS Tilak Nagar to the effect that a quarrel was going on at WZ-162, village Khayala.

(2.) ON being handed over a copy of Ex.PW-7/B, SI Shamsher Singh PW-24, went to the house bearing Municipal No.WZ-162, Khayala but did not see any quarrel take place nor came to know anything which could throw any light upon the factum of a quarrel having taken place at said address.

(3.) A word needs to be spoken about the mechanical manner in which police officers in Delhi work. They behave like school children and recite nursery rhymes. We find this happening in case after case. From the facts noted in paragraph 3 above it is apparent that SI Shamsher Singh was at the police station when Ravinder Singh came to him and made the statement Ex.PW-9/A. What was the need to call Ct.Rajender Singh and make an endorsement beneath the statement and forward the same to the duty officer for FIR to be registered. This is to be done where a police officer records a statement away from the police station which evidences the commission of a cognizable offence. In said circumstance the police officer has to make an endorsement beneath the statement for FIR to be registered. But not if a person makes a statement in the police station itself.