RAM BAHADUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-revisionist Ram Bahadur moved an application under Section 156(3) of Cr.P.C. for directing the police station, Doiwala to register the case against O.Ps. and investigate the same. The report was called for by Judicial Magistrate / I Addl. Civil Judge (Junior Division), Dehradun. Police Station, Doiwala submitted report that no FIR was registered.

(2.) A perusal of application under Section 156(3) of Cr.P.C. will indicate that O.P. No. 1 Haritash Gulshan, I.A.S., Sub Divisional Magistrate, Dehradun; O.P. No. 2 Khushal Singh Rana, Lekhpal, Village Harrawala, Police Station Doiwala and O.P. No. 3 R.P. Arya, Chowki In-Charge, Jogiwala, police station Doiwala were arrayed as accused in their official capacity. According to the complaint itself, whatever the accused persons did, was done by them in their official capacity. They had no personal grudge against the applicant-revisionist. They were the Government servants, who performed their job, in discharge of their official duty.

(3.) In the application, the applicant alleged that O.P. No. 1 was also physically present, and all the O.Ps. jointly committed the crime. It was not stated in the application as to under which provision, the O.Ps. committed an offence. A perusal of the allegations levelled against the O.Ps. will indicate that an offence of dacoity appears to have been committed by them, which allegation was not, prima facie, palatable. O.P. nos. 2 and 3 were acting in discharge of their duties, as was directed to them by O.P. No. 1. The rest of the O.Ps., as per the allegations, were present on the place of incident. There was no, prima facie, evidence before the Magistrate, on the basis of which it could be inferred that those O.Ps. committed any offence of the nature alleged by the applicant-revisionist. Learned Sessions Judge, Dehradun, in his judgment and order dated 23.01.2007 discussed the pros and cons of application under Section 156(3) of Cr.P.C. in the light of catena of decisions rendered by the Hon'ble Apex Court, which rulings have been referred to by learned court below in his judgment.