SUNITA Vs. STATE OF U P

JUDGEMENT

(1.) VINOD Prasad, J. Smt. Sunita wife of VINOD Paswan has invoked the extraordinary jurisdiction of this Court under Section 482 Cr. P. C. challenging the impugned order dated 21-4-2007 passed by 7th Metropolitan Magistrate, Kanpur Nagar on the application filed by the applicant under Section 156 (3) Cr. P. C. for registration of her F. I. R. and investigation of the offence of gang rape, under Section 376 (2) (g) IPC, in which police personals had committed gang rape on the victim inside her house. Her aforesaid Criminal Misc. Application was registered as Misc. Case No. 56 of 2007, Smt. Sunita v. Yadaunath Singh. In charge Police Outpost Jawahar Nagar, Police Station Sisamau District Kanpur Nagar and others, under Section 156 (3) Cr. P. C, P. S. Shishamau, District Kanpur Nagar.

(2.) THE background facts which have generated this application under Section 482 Cr. P. C. are that in the night of 24/25-3-2007 about 2. 30 a. m. a police Jeep stopped at the door of the applicant when her whole family was fast asleep. On the call made from outside Smt. Savitri Devi, mother-in-law of Sunita Devi, opened the door of the house when two person wearing Police dress with revolver in hands forcibly entered into the house of the applicant and cuddled the applicant Sunita forcibly. THEy locked other family members in a room and thereafter committed gang rape on the victim Smt. Sunita Devi. THE aforesaid two accused were identified by the applicant as Shiv Prakash Sonkar, Station Officer, Police Station Shishamau District Kanpur Nagar and Yadunath Singh. S. I. , In-charge, Police Out Post Jawahar Nagar Police Station Shishamau District Kanpur Nagar. It was further alleged by the victim that her breast was bitten by tooth by S. I. Yadunath Singh. It was further alleged that when Dheeraj, Jeth of the applicant, her father-in-law Juggi Lal and mother-in-law tried to save her they were filthily abused and were assaulted with belt. It was further alleged that Sunita was stripped off her cloths and was thrown on the ground in front of her family members. It was also alleged that another Sub- Inspector Brij Lal Verma, Constable Surendra Babu, Constable Shyamjeet, Constable Jugul Kishore and Constable Ram Milan who were sitting in the Jeep standing out side her house subsequently entered into her house and Constable Ram Milan also committed rape upon her. It was also alleged that mischief was committed and house hold articles etc. were destroyed by the accused persons and they also threatened the family members with life and to be falsely implicate in a false case. It was further alleged that because of the aforesaid naked hooliganism by the police personnels neighbours could not make any resistance. It was further alleged that police personnel took away Manoj, the Jeth of the applicant who was not being traced out. It was also mentioned that the F. I. R. of the victim was not registered at the police station in spite of written intimation to the Superintendent of Police.

(3.) ONE more fact which requires to be mentioned here is that Smt. Sunita was medically examined on 30-3-2007 by Dr. A. K. Singhal UHM District Hospital, Kanpur and she was found to have sustained following injuries on her person : (1) Multiple linear scabbed formed abrasion on (R) upper arm in an area of 13. 0 cm x 10. 0 cm size ranging maximum 5. 0. cm long and minimum 2. 0 cm long 2. 0 cm above from right elbow joint. (2) Linear abrasion (3) in number on (L) upper arm size ranging largest 6 cm long and smallest is 4-5-cm long 3. 0 cm at. (L) elbow joint (3) Multiple linear abrasion on front of chest in an area of 12. 0 cm x 7 cm on either side 4 cm below from xifisterial notch size ranging from 6. 0 cm to 1. 0 cm in length. Opinion - all injuries are simple in nature caused by friction against hands and sharp object. Duration about one week. Pt. Complaints of sexual assault, therefore, referred to AHM Hospital for further examination. Her further medical examination dated 30-3-2007 shows that she complained of pain on both upper arm, Thigh and abdomen. But no any external injury seen. In opinion it is mentioned no opinion. Father-in-Law Juggi Lal and Dhiraj both were also medically examined on 30-3-2007. Juggi Lal had an abrasion on (L) eye 5. 0. cm x 0. 25 cm with scabb formation. Dheeraj had six following injuries : (1) Contusion 9. 00 x 5. 00 cm on left fore arm medial aspect. Greenish in colour. (2) Abrasion - cum hard seabed 1. 5 cm x0. 5 cm on (R) side of back just over the right scapula. (3) Contusion 3. 00 cm x 1. 00 cm on (L) aide of back on chest just medial (c) scapula border. (4) Abrasion 2. 5 cm. X 0. 5 cm. On (R) shoulder 6 cm. Aove from injury No. 2. (5) Abrasion hard seabed from 2. 00cm x 1. 00 cm. On (c)side of back of abdomen 19 cm below from right scapula. (6) Abraded contusion on the whole of right little finger of right foot. Opinion-All injuries are simple in nature caused by hard blunt object. Duration is about 1 week old. Dr. A. K. Singhal U. H. M. District Hospital Kanpur 30-3-2007 6. I have heard learned Counsel for the applicant victim and the learned A. G. A. from rival sides and has perused the record and the impugned order dated 21-4-2007 passed by M. M. 7th Kanpur Nagar. 7. From the facts alleged in the application under Section 156 (3) Cr. P. C. by the victim the offence of force fully entering into the house an offence under Section 452 Cr. P. C, of committing gang rape on the victim an offence under Section 376 (2) (g) and of assault by beating from belt an offence under Section 323 IPC and of wrongful confinement for committing gang rape an offence under Section 342 IPC and the offence under Section 357 IPC were definitely made out. Some of these offences are cognizable and non bailable. Section 376 (2) (g) is punishable with minimum ten years of Rigorous imprisonment. Offence under Section 452 IPC is cognizable and punishable with seven years imprisonment, offence under Section 454 is also cognizable offence and so is 506 Part (2) IPC. Thus it is clear that taking the allegation levelled in the application under Section 156 (3) Cr. P. C. as it is without any addition or subtraction cognizable offences, some of which were punishable with even ten years rigorous imprisonment were disclosed. Supreme Court has laid down the law that if cognizable offence is disclosed it is the statutory duty of the police to register the F. I. R. and investigate the offence and if it fails to do so it eschew it's statutory responsibility. This has been so held by the Apex Court in the case of State of Haryana v. Ch. Bhajan Lal, AIR 1992 SC 604, vide of para 30, 31 and 32 thereof. In the same decision regarding mala fide or un-naturality of incident or reliability or genuineness of the allegations made, the Apex Court has laid down the law thus : "30. At the stage of registration of a crime or a case on the basis of the information disclosing a cognizable offence in compliance with the mandate of a Section 154 (1) of the Code, the concerned police officer cannot embark upon an enquiry as to whether the information, laid by the informant is reliable and genuine or otherwise and refuse to register a case on the ground that the information is not reliable or credible. On the other hand, the officer in charge of a police station is statutorily obliged to register a case and then to proceed with the investigation if he has reason to suspect the commission of an offence which he is empowered under Section 156 of the Code to investigate, subject to the proviso to Section 157. " (Underline Emphasis mine ). 8. The under line law has been reiterated by the Apex Court again in the decision of Superintendent of Police, C. B. I. and Ors. v. Tapan Kumar Singh, 2003 (2) JIC 126 (SC) Para 20 : AIR 2003 SC 4140, thereof, it has been held by the Apex Court as follows : "20. It is well-settled that a First Information Report is not an encyclopaedia, which must disclose all facts and details relating to the offence reported. An informant may lodge a report about the commission of an offence though he may not know the name of the victim or his assailant. He may not even know how the occurrence took place. A first informant need not necessarily be an eye-witness so as to be able to disclose in great details all aspects of the offence committed. What is of significance is that the information given must disclose the commission of a cognizable offence and the Information so lodged must provide a basis for the police officer to suspect the commission of a cognizable offence. At this stage, it is enough if the police officer on the basis of the information given suspects the commission of a cognizable offence, and not that he must be convinced or satisfied that a cognizable offence has been committed. If he has reasons to suspect on the basis of information received, that a cognizable offence may have been committed, he is bound to record the information and conduct an investigation. At this stage it is also not necessary for him to satisfy himself about the truthfulness of the information. It is only after a complete investigation that he may be able to report on the truthfulness or otherwise of the information. Similarly, even if the Information does not furnish all the details, he must find out those details in the course of investigation and collect all the necessary evidence. The information given disclosing the commission of a cognizable offence only sets in motion the investigative machinery, with a view to collect all necessary evidence, and thereafter to take action in accordance with law. The true test is whether the information furnished provides a reason to suspect the commission of an offence, which the concerned police officer is empowered under Section 156 of the Code to investigate. If it does, he has no option but to record the Information and proceed to investigate the case either himself or depute any other competent officer to conduct the investigation. The question as to whether the report is true, whether it discloses full details regarding the manner of occurrence, whether the accused is named, and whether there is sufficient evidence to support the allegations are all matters which are alien to the consideration of the question whether the report discloses the commission of a cognizable offence. Even if the information does not give full details regarding these matters, the Investigating Officer is not absolved of his duty to Investigate the case and discover the true facts. If he can. " (Underline emphasis supplied) 9. Relying upon the aforesaid law as laid down by the Apex Court it has been observed by this Court in the case of Masuman v. State of U. P. and Ors. , 2007 (1) ALJ 221, as follows : ". . . . . . Thus whenever the Magistrate is approached by an aggrieved person with the prayer that the police has refused to register his F. I. R. of cognizable offence the Magistrate is required to look' into his such prayer only to determine as to whether any cognizable offence is disclosed thereby or not and if, it does then he has no option but to direct the police to register the F. I. R. and investigate the offence. At this stage it may be pointed out that the Magistrate is not required to conduct and inquiry under Section 156 (3) of the Code and he should not saddle himself with additional burden of discharging the function of police as crime prevention and crime detection is the primary and foremost duty of the later and so it must be left to it to perform this part of his duty. " (Emphasis mine) 10. The aforesaid observation by this Court is based on the above two judgments of the Apex Court as well as on the law laid down by Privy Council in the case of Emperor v. Khawaja Nazir Ahmad, 1945 PC 17. Thus at the stage of directing the police to register F. I. R. of cognizable offence by the Magistrate, under Section 156 (3) of the Cr. P. C, the defence of mala fide un-naturality or improbability of allegations levelled are wholly irrelevant. These are all matters of Investigation to be under taken subsequently by the police and it is for it to investigate those defences but so far as the Magistrate is concerned he has not to dwell upon said exercise as the apex Court has mandated him not to do so. Further once cognizable offence is disclosed in an application under Section 156 (3) Cr. P. C. the defence of mala fide. Un-naturality, improbably relegates into background and these aspects cannot be taken recourse to refuse registration of F. I. R. by the Magistrates. Those Magistrates who refuse to direct registration of F. I. R. of cognizable offence on such reasoning flout the law laid down by the Apex Court referred to above and their orders are illegal and per incurium as all Courts in India are bound by the law laid down by the Apex Court. In essence for ordering registration of F. I. R. of cognizable offence no roving inquiry is required by the Magistrate under Chapter XII Cr. P. C. under Section 156 (3) thereof, as he is exercising his administrative power of control over police echelons at a pre cognizance stage. 11. Further it has been held by the Apex Court in the case of Central Bureau of Investigation through it's S. P. Jaipur v. State of Haryana, AIR 2001 SC 668, as follows : "the primary responsibility for conducting investigation into offences in cognizable cases vests with such police officer. Section 156 (3) of the Code empowers a Magistrate to direct such officer-In-charge of the police station to Investigate any cognizable case over which such Magistrate has Jurisdiction. " (Emphasis mine) In para 15 of the said decision Central Bureau Of Investigation (supra) it has further been observed by the Apex Court as follows : "15. As the present discussion is restricted to the question whether a Magistrate can direct the CBI to conduct Investigation in exercise of his powers under Section 156 (3) of the Code it is unnecessary for us to travel beyond the scope of that issue. We, therefore, reiterate that the magisterial power cannot be stretched under the said sub-section beyond directing the officer-in-charge of a police station to conduct the investigation. " (Emphasis supplied) 12. It has earlier been held by the Supreme Court in the decision of Devrappalli Lakshaminarayana Reddy v. V. Narayana Reddy, AIR 1976 SC 1672, as follows : "it may noted further that an order made under sub- Section (3) of Section 156 is in the nature of a peremptory reminder or intimation to the police to exercise their plenary powers of investigation under Section 156 (1 ). Such an investigation embraces the entire continuous process which begins with the collection of evidence under Section 156 and ends with a report or charge-sheet under Section 173" In the same decision it has been observed by the Apex Court as follows : "17. Section 156 (3) occurs in Chapter XII, under the caption : "information to the Police and their powers to Investigate"; while Section 202 is in Chapter XV which bears the heading "of complaints to Magistrate". The power to order police Investigation under Section 156 (3) is different from the power to direct investigation conferred by Section 202 (1 ). The two operate in distinct spheres at different stages. The first is exercisable at the pre-cognizance stage, the second at the post- cognizance stage, the second at the post-cognizance stage when the Magistrate is in season of the case. That is to say in the case of a complaint regarding the commission of a cognizable offence, the power under Section 156 (3) can be invoked by the Magistrate before he takes cognizance of the offence under Section 190 (1) (a ). But if he once takes such cognizance and embarks upon the procedure if embodied in Chapter XV, he is not competent to switch back to the pre-cognizance " (Emphasis supplied ). 13. Further it has been observed by the Apex Court in the case of Gopal Das Sindhi v. State of Assam, AIR 1961 SC 986, as follows : "there is no reason why the time of the Magistrate should be wasted when primary the duty to investigate in a case involving cognizable offence is with the police. " 14. Turning to the facts of the present application. The observation by the Metropolitan Magistrate, Court No. 7 Kanpur Nagar, that only non-cognizable offence is disclosed is deplorable and condemnable. He did not get the levelled allegations investigated. Medical report of the victim indicated that she had sustained injuries of her breast as well which where shape as the doctor has described those injuries as notch. Her two other relatives also sustained injuries. These facts where sufficient to prima facie believe the version of the victim who was gang raped by police personnel's. Moreover Metropolitan Magistrate does have the power to conduct investigation himself. Power of investigation lies only with the police and not with the Magistrate. On what material without getting the matter investigated and without getting the allegations verified Metropolitan Magistrate, Court No. 7, Kanpur Nagar recorded a finding that only a non-cognizable offence is made out is not understandable and such a finding is purely conjectural, wholly illegal and to say the least most absurd. Metropolitan Magistrate, Court No. 7 not only committed illegality but he committed miscarriage of justice. The allegations of gang rape wrongful confinement and illegal trespass inside the house in the night after making preparation to assault, offence of assault in night after forceful entry inside a house were all disclosed in the application filed under Section 156 (3) Cr. P. C. and if, these offences were not fit to be got investigated by the police in the opinion of the Metropolitan Magistrate then what offences he will order to be investigated is beyond comprehension. Lack of sensitivity of Metropolitan Magistrate, Court No. 7, Kanpur Nagar has added insult to injury to the victim lady applicant. Instead on anointing her wounds of 'ignominy he has scratched it. The observation by the Metropolitan Magistrate that the victim has levelled the allegations of gang rape, 'house tress pass etc. to shield her Jeth from the clutches of law is codswallop, absurd, illegal and puerile. How he has prejudged the facts and the issue and on what basis he has observed thus is an unsolved riddle. Such type of conjectural findings without any material oh record is wholly unjustified and totally unwarranted. It seems that the Metropolitan Magistrate was making an endeavour to protect the offenders of gang rape in the dead hour of night who had forced their entry inside the house of victim as they are police officers and constables. Metropolitan Magistrate, Court No. 7, Kanpur Nagar committed flagrant miscarriage of justice in passing the impugned order. His whole reasoning is absolutely unwarranted and hypothetical. There was no reason for the Metropolitan Magistrate's Court No. 7, Kanpur Nagar to record a finding that only non-cognizable offence is disclosed when the allegations levelled on the face of it disclosed cognizable offences of serious nature. Further at the stage of Section 156 (3) Metropolitan Magistrate was not at all required to do the exercise as to whether the allegations are true or false against the law laid down by the Supreme Court in the case of Bhajan Lal (supra) and Tapan Kumar Singh (supra), where was the need for the Metropolitan Magistrate, Court No. 7, Kanpur Nagar to critically appreciate the facts and disbelieve the allegations leveled supported by affidavit without getting them verified specially when he was prayed only to get the F. I. R. registered. The hasty and culprit prone impugned judicial order passed by Metropolitan Magistrate, Court No. 7, Kanpur Nagar cannot be justified at all on the anvil of well recognised and established principles of law. Scope of Section 156 (3) and Cr. P. C. has been exhaustively dealt with in the case of Smt. Masuman v. State of U. P. and Ors. , 2007 ALJ (1) 221, which judgment was even got circulated as it was found by this Court that the Magistrates were rejecting the prayer of getting the F. I. R. registered on illegal and untainable grounds against the law laid down by apex Court and the poor and hapless victims of such injudicious orders were the poor and have nots. They were the victim of illegal and unwarranted approach of Magistrates, further while scanning the facts why Metropolitan Magistrate has not considered Section 114-A of the it Indian Evidence Act at all though he has made a detailed discussion on the facts? Why he has over looked the said statutory Section is not under-standable and shows his non application of mind with pre determined motivated approach. I seriously condemn his impugned order. Once the Apex Court has laid down the law that absurdity or 'unnaturality or mala fide etc. are wholly irrelevant at the stage of registration of F. I. R. by the police under the orders of the Court under Section 156 (3) Cr. P. C. Where was the occasion for the Metropolitan Magistrate to take that venture of 0 scanning the facts when on the face of allegations cognizable offence were disclosed. All these defences of mala fide, un-naturality, absurdity are subject matter of investigation and has to be looked into by the Investigating Officer but so far as registration of F. I. R. is concerned the same cannot be denied by the Magistrates once a cognizable offence is disclosed in the application under Section 156 (3) Cr. P. C. 15. Without making any further observations against the impugned order as well as reasoning adopted by the Metropolitan Magistrate, Court No. 7, Kanpur Nagar. I am constraint to observe that the impugned order is wholly unjustified resulting in total miscarriage of justice and shows no application of mind by the Metropolitan Magistrate and is against the factual matrix of the allegations levelled. 16. Now coming to the two rulings cited by the Magistrate only this much is observed that both those rulings have no application on the facts of the present case. So far as Ravi Kumar v. State of U. P. and Ors. , 2004 (1) JIC 17 (All), is concerned the same was a decision of a day light dacoity in which even ladies were also involved. How that ruling is relevant for the present case is not under standable. The said has not considered the law laid down by the apex Court in Bhajan Lal (supra) and the recent Supreme Court Judgment of Tapan Kumar Singh (supra) and run counter to it. So far as the judgment of Apex Court in Smt. Nagawwa v. V. S. Konjalgi, AIR 1976 SC 1947; is concerned the said decision was rendered much before the judgment of Bhajan Lal (supra) and Tapan Kumar Singh (supra) by the Apex Court. Further Nagawwa's case (supra) related with a complaint case where the question of 202 Cr. P. C. and summoning under Section 204 Cr. P. C. was concerned. The said decision is not for Section 156 (3) Cr. P. C. at all nor the ratio of the said decision was relevant on the facts of the present case. Thus so far as the two rulings cited by the Metropolitan Magistrate are concerned they were wholly inapplicable and irrelevant for the purposes of the present case and Metropolitan Magistrate wrongly relied upon it without looking into those rulings to reject the prayer of getting the F. I. R. of offences of gang rape house breaking by night and other alleged offences registered. 17. With the aforesaid observations, this Criminal Misc. Application is allowed. The impugned order dated 21-4-2007 passed by Metropolitan Magistrate, 7th Kanpur Nagar in Misc. Case No. 56 of 2007, Smt. Sunita v. Yadunath Singh and Ors. , under Section 156 (3) Cr. P. C. P. S. Shishamau, District Kanpur Nagar is hereby set aside. Metropolitan Magistrate Court No. 7 is directed to decide the application of the victim applicant under Section 156 (3) Cr. P. C. afresh in accordance with observations made above with one week from the production of certified copy of this order before him. 18. Let a copy of this judgment be placed before the Administrative committee to take appropriate action against the erring officer if at all it deems fit. 1 Application allowed. Vinod Prasad, J.- Smt. Sunita wife of Vinod Paswan has invoked the extraordinary jurisdiction of this Court under Section 482 Cr. P. C. challenging the impugned order dated 21-4-2007 passed by 7th Metropolitan Magistrate, Kanpur Nagar on the application filed by the applicant under Section 156 (3) Cr. P. C. for registration of her F. I. R. and investigation of the offence of gang rape, under Section 376 (2) (g) IPC, in which police personals had committed gang rape on the victim inside her house. Her aforesaid Criminal Misc. Application was registered as Misc. Case No. 56 of 2007, Smt. Sunita v. Yadaunath Singh. In charge Police Outpost Jawahar Nagar, Police Station Sisamau District Kanpur Nagar and others, under Section 156 (3) Cr. P. C, P. S. Shishamau, District Kanpur Nagar. 2. The background facts which have generated this application under Section 482 Cr. P. C. are that in the night of 24/25-3-2007 about 2. 30 a. m. a police Jeep stopped at the door of the applicant when her whole family was fast asleep. On the call made from outside Smt. Savitri Devi, mother-in-law of Sunita Devi, opened the door of the house when two person wearing Police dress with revolver in hands forcibly entered into the house of the applicant and cuddled the applicant Sunita forcibly. They locked other family members in a room and thereafter committed gang rape on the victim Smt. Sunita Devi. The aforesaid two accused were identified by the applicant as Shiv Prakash Sonkar, Station Officer, Police Station Shishamau District Kanpur Nagar and Yadunath Singh. S. I. , In-charge, Police Out Post Jawahar Nagar Police Station Shishamau District Kanpur Nagar. It was further alleged by the victim that her breast was bitten by tooth by S. I. Yadunath Singh. It was further alleged that when Dheeraj, Jeth of the applicant, her father-in-law Juggi Lal and mother-in-law tried to save her they were filthily abused and were assaulted with belt. It was further alleged that Sunita was stripped off her cloths and was thrown on the ground in front of her family members. It was also alleged that another Sub- Inspector Brij Lal Verma, Constable Surendra Babu, Constable Shyamjeet, Constable Jugul Kishore and Constable Ram Milan who were sitting in the Jeep standing out side her house subsequently entered into her house and Constable Ram Milan also committed rape upon her. It was also alleged that mischief was committed and house hold articles etc. were destroyed by the accused persons and they also threatened the family members with life and to be falsely implicate in a false case. It was further alleged that because of the aforesaid naked hooliganism by the police personnels neighbours could not make any resistance. It was further alleged that police personnel took away Manoj, the Jeth of the applicant who was not being traced out. It was also mentioned that the F. I. R. of the victim was not registered at the police station in spite of written intimation to the Superintendent of Police. 3. With such allegations as aforesaid Sunita invoked the power of the Magistrate at a pre cognizance stage seeking his direction to the police to register her F. I. R. and investigate the offence by moving an 2 application under Section 156 (3) Cr. P. C. In support of her allegations the applicant victim Sunita also filed her affidavit alongwith her application under Section 156 (3) Cr. P. C. 4. Metropolitan Magistrate, Court No. 7, Kanpur Nagar rejected her application under Section 156 (3) Cr. P. C. on 21-4-2007 by passing the impugned order holding that because there was a case against the Jeth of the applicant Manoj, therefore, just to build the pressure, the application was filed by the victim Metropolitan Magistrate Court No. 7, Kanpur Nagar observed that the averments of the victim that she was raped and that she was made naked are contrary to the natural course of conduct. Metropolitan Magistrate observed that the family members were close inside the room and then it is also alleged that when the Dewar Dhiraj, Father-in-law Jaggi Lal and mother-in-law tried to save the victim applicant they were assaulted with belts are contradictory allegations and therefore, it seems that the allegations are false. Metropolitan Magistrate referred to the judgment reported in 2004 (1) JIC 17 (All), Ravi Kumar and Ors. v. State of U. P. and Ors. He also referred to the judgment of Smt. S. Naaawwa v. V. S. Konjalgi, AIR 1976 SC 1947. He also observed that since there was no injury report and in the pathological report no spermatozoa was found, therefore, at the worst the offence alleged can be only a non- cognizable offence under Section 323 I. P. C. By such a reasoning Metropolitan Magistrate, Court No. 7 Kanpur Nagar rejected the prayer of the victim and did not direct the police to register her F. I. R. and investigate the offence by passing the impugned order which is under challenge in this Criminal Misc. Application. 5. ONE more fact which requires to be mentioned here is that Smt. Sunita was medically examined on 30-3-2007 by Dr. A. K. Singhal UHM District Hospital, Kanpur and she was found to have sustained following injuries on her person : (1) Multiple linear scabbed formed abrasion on (R) upper arm in an area of 13. 0 cm x 10. 0 cm size ranging maximum 5. 0. cm long and minimum 2. 0 cm long 2. 0 cm above from right elbow joint. (2) Linear abrasion (3) in number on (L) upper arm size ranging largest 6 cm long and smallest is 4-5-cm long 3. 0 cm at. (L) elbow joint (3) Multiple linear abrasion on front of chest in an area of 12. 0 cm x 7 cm on either side 4 cm below from xifisterial notch size ranging from 6. 0 cm to 1. 0 cm in length. 3 Opinion - all injuries are simple in nature caused by friction against hands and sharp object. Duration about one week. Pt. Complaints of sexual assault, therefore, referred to AHM Hospital for further examination. Her further medical examination dated 30-3-2007 shows that she complained of pain on both upper arm, Thigh and abdomen. But no any external injury seen. In opinion it is mentioned no opinion. Father-in-Law Juggi Lal and Dhiraj both were also medically examined on 30-3-2007. Juggi Lal had an abrasion on (L) eye 5. 0. cm x 0. 25 cm with scabb formation. Dheeraj had six following injuries : (1) Contusion 9. 00 x 5. 00 cm on left fore arm medial aspect. Greenish in colour. (2) Abrasion - cum hard seabed 1. 5 cm x0. 5 cm on (R) side of back just over the right scapula. (3) Contusion 3. 00 cm x 1. 00 cm on (L) aide of back on chest just medial (c) scapula border. (4) Abrasion 2. 5 cm. X 0. 5 cm. On (R) shoulder 6 cm. Aove from injury No. 2. (5) Abrasion hard seabed from 2. 00cm x 1. 00 cm. On (c)side of back of abdomen 19 cm below from right scapula. 4 (6) Abraded contusion on the whole of right little finger of right foot. Opinion-All injuries are simple in nature caused by hard blunt object. Duration is about 1 week old. Dr. A. K. Singhal U. H. M. District Hospital Kanpur 30-3-2007 6. I have heard learned Counsel for the applicant victim and the learned A. G. A. from rival sides and has perused the record and the impugned order dated 21-4-2007 passed by M. M. 7th Kanpur Nagar. 7. From the facts alleged in the application under Section 156 (3) Cr. P. C. by the victim the offence of force fully entering into the house an offence under Section 452 Cr. P. C, of committing gang rape on the victim an offence under Section 376 (2) (g) and of assault by beating from belt an offence under Section 323 IPC and of wrongful confinement for committing gang rape an offence under Section 342 IPC and the offence under Section 357 IPC were definitely made out. Some of these offences are cognizable and non bailable. Section 376 (2) (g) is punishable with minimum ten years of Rigorous imprisonment. Offence under Section 452 IPC is cognizable and punishable with seven years imprisonment, offence under Section 454 is also cognizable offence and so is 506 Part (2) IPC. Thus it is clear that taking the allegation levelled in the application under Section 156 (3) Cr. P. C. as it is without any addition or subtraction cognizable offences, some of which were punishable with even ten years rigorous imprisonment were disclosed. Supreme Court has laid down the law that if cognizable offence is disclosed it is the statutory duty of the police to register the F. I. R. and investigate the offence and if it fails to do so it eschew it's statutory responsibility. This has been so held by the Apex Court in the case of State of Haryana v. Ch. Bhajan Lal, AIR 1992 SC 604, vide of para 30, 31 and 32 thereof. In the same decision regarding mala fide or un-naturality of incident or reliability or genuineness of the allegations made, the Apex Court has laid down the law thus : "30. At the stage of registration of a crime or a case on the basis of the information disclosing a cognizable offence in compliance with the mandate of a Section 154 (1) of the Code, the concerned 5 police officer cannot embark upon an enquiry as to whether the information, laid by the informant is reliable and genuine or otherwise and refuse to register a case on the ground that the information is not reliable or credible. On the other hand, the officer in charge of a police station is statutorily obliged to register a case and then to proceed with the investigation if he has reason to suspect the commission of an offence which he is empowered under Section 156 of the Code to investigate, subject to the proviso to Section 157. " (Underline Emphasis mine ). 8. The under line law has been reiterated by the Apex Court again in the decision of Superintendent of Police, C. B. I. and Ors. v. Tapan Kumar Singh, 2003 (2) JIC 126 (SC) Para 20 : AIR 2003 SC 4140, thereof, it has been held by the Apex Court as follows : "20. It is well-settled that a First Information Report is not an encyclopaedia, which must disclose all facts and details relating to the offence reported. An informant may lodge a report about the commission of an offence though he may not know the name of the victim or his assailant. He may not even know how the occurrence took place. A first informant need not necessarily be an eye-witness so as to be able to disclose in great details all aspects of the offence committed. What is of significance is that the information given must disclose the commission of a cognizable offence and the Information so lodged must provide a basis for the police officer to suspect the commission of a cognizable offence. At this stage, it is enough if the police officer on the basis of the information given suspects the commission of a cognizable offence, and not that he must be convinced or satisfied that a cognizable offence has been committed. If he has reasons to suspect on the basis of information received, that a cognizable offence may have been committed, he is bound to record the information and conduct an investigation. At this stage it is also not necessary for him to satisfy himself about the truthfulness of the information. It is only after a complete investigation that he may be able to report on the truthfulness or otherwise of the information. Similarly, even if the Information does not furnish all the details, he must find out those details in the course of investigation and collect all the necessary evidence. The information given disclosing the commission of a cognizable offence only sets in motion the investigative machinery, with a view to collect all necessary evidence, and thereafter to take action in accordance with law. The true test is whether the information furnished provides a reason to suspect the commission of an offence, which the concerned police officer is empowered under Section 156 of the Code to investigate. If it does, he has no option but to record the Information and proceed to investigate the case either himself or depute any other competent officer to conduct the investigation. The question as to whether the report is true, whether it discloses full details regarding the manner of occurrence, whether the accused is named, and whether there is sufficient evidence to support the allegations are all matters which are alien to the consideration of the question whether the report discloses the commission of a cognizable 6 offence. Even if the information does not give full details regarding these matters, the Investigating Officer is not absolved of his duty to Investigate the case and discover the true facts. If he can. " (Underline emphasis supplied) 9. Relying upon the aforesaid law as laid down by the Apex Court it has been observed by this Court in the case of Masuman v. State of U. P. and Ors. , 2007 (1) ALJ 221, as follows : ". . . . . . Thus whenever the Magistrate is approached by an aggrieved person with the prayer that the police has refused to register his F. I. R. of cognizable offence the Magistrate is required to look' into his such prayer only to determine as to whether any cognizable offence is disclosed thereby or not and if, it does then he has no option but to direct the police to register the F. I. R. and investigate the offence. At this stage it may be pointed out that the Magistrate is not required to conduct and inquiry under Section 156 (3) of the Code and he should not saddle himself with additional burden of discharging the function of police as crime prevention and crime detection is the primary and foremost duty of the later and so it must be left to it to perform this part of his duty. " (Emphasis mine) 10. The aforesaid observation by this Court is based on the above two judgments of the Apex Court as well as on the law laid down by Privy Council in the case of Emperor v. Khawaja Nazir Ahmad, 1945 PC 17. Thus at the stage of directing the police to register F. I. R. of cognizable offence by the Magistrate, under Section 156 (3) of the Cr. P. C, the defence of mala fide un-naturality or improbability of allegations levelled are wholly irrelevant. These are all matters of Investigation to be under taken subsequently by the police and it is for it to investigate those defences but so far as the Magistrate is concerned he has not to dwell upon said exercise as the apex Court has mandated him not to do so. Further once cognizable offence is disclosed in an application under Section 156 (3) Cr. P. C. the defence of mala fide. Un-naturality, improbably relegates into background and these aspects cannot be taken recourse to refuse registration of F. I. R. by the Magistrates. Those Magistrates who refuse to direct registration of F. I. R. of cognizable offence on such reasoning flout the law laid down by the Apex Court referred to above and their orders are illegal and per incurium as all Courts in India are bound by the law laid down by the Apex Court. In essence for ordering registration of F. I. R. of cognizable offence no roving inquiry is 7 required by the Magistrate under Chapter XII Cr. P. C. under Section 156 (3) thereof, as he is exercising his administrative power of control over police echelons at a pre cognizance stage. 11. Further it has been held by the Apex Court in the case of Central Bureau of Investigation through it's S. P. Jaipur v. State of Haryana, AIR 2001 SC 668, as follows : "the primary responsibility for conducting investigation into offences in cognizable cases vests with such police officer. Section 156 (3) of the Code empowers a Magistrate to direct such officer-In-charge of the police station to Investigate any cognizable case over which such Magistrate has Jurisdiction. " (Emphasis mine) In para 15 of the said decision Central Bureau Of Investigation (supra) it has further been observed by the Apex Court as follows : "15. As the present discussion is restricted to the question whether a Magistrate can direct the CBI to conduct Investigation in exercise of his powers under Section 156 (3) of the Code it is unnecessary for us to travel beyond the scope of that issue. We, therefore, reiterate that the magisterial power cannot be stretched under the said sub-section beyond directing the officer-in-charge of a police station to conduct the investigation. " (Emphasis supplied) 12. It has earlier been held by the Supreme Court in the decision of Devrappalli Lakshaminarayana Reddy v. V. Narayana Reddy, AIR 1976 SC 1672, as follows : "it may noted further that an order made under sub- Section (3) of Section 156 is in the nature of a peremptory reminder or intimation to the police to exercise their plenary powers of investigation under Section 156 (1 ). Such an investigation embraces the entire continuous process which begins with the collection of evidence under Section 156 and ends with a report or charge-sheet under Section 173" 8 In the same decision it has been observed by the Apex Court as follows : "17. Section 156 (3) occurs in Chapter XII, under the caption : "information to the Police and their powers to Investigate"; while Section 202 is in Chapter XV which bears the heading "of complaints to Magistrate". The power to order police Investigation under Section 156 (3) is different from the power to direct investigation conferred by Section 202 (1 ). The two operate in distinct spheres at different stages. The first is exercisable at the pre-cognizance stage, the second at the post- cognizance stage, the second at the post-cognizance stage when the Magistrate is in season of the case. That is to say in the case of a complaint regarding the commission of a cognizable offence, the power under Section 156 (3) can be invoked by the Magistrate before he takes cognizance of the offence under Section 190 (1) (a ). But if he once takes such cognizance and embarks upon the procedure if embodied in Chapter XV, he is not competent to switch back to the pre-cognizance " (Emphasis supplied ). 13. Further it has been observed by the Apex Court in the case of Gopal Das Sindhi v. State of Assam, AIR 1961 SC 986, as follows : "there is no reason why the time of the Magistrate should be wasted when primary the duty to investigate in a case involving cognizable offence is with the police. " 14. Turning to the facts of the present application. The observation by the Metropolitan Magistrate, Court No. 7 Kanpur Nagar, that only non-cognizable offence is disclosed is deplorable and condemnable. He did not get the levelled allegations investigated. Medical report of the victim indicated that she had sustained injuries of her breast as well which where shape as the doctor has described those injuries as notch. Her two other relatives also sustained injuries. These facts where sufficient to prima facie believe the version of the victim who was gang raped by police personnel's. Moreover Metropolitan Magistrate does have the power to conduct investigation himself. Power of investigation lies only with the police and not with the Magistrate. On what material without getting the matter investigated and without getting the allegations verified Metropolitan Magistrate, Court No. 7, Kanpur Nagar recorded a finding that only a non-cognizable offence is made out is not understandable and such a finding is purely conjectural, wholly illegal and to say the least most absurd. Metropolitan Magistrate, Court No. 7 not only committed illegality but he committed miscarriage of justice. The allegations of gang rape wrongful confinement and illegal trespass inside the house in the night after making preparation to assault, offence of assault in night after forceful entry inside a house were all disclosed in the application filed 9 under Section 156 (3) Cr. P. C. and if, these offences were not fit to be got investigated by the police in the opinion of the Metropolitan Magistrate then what offences he will order to be investigated is beyond comprehension. Lack of sensitivity of Metropolitan Magistrate, Court No. 7, Kanpur Nagar has added insult to injury to the victim lady applicant. Instead on anointing her wounds of 'ignominy he has scratched it. The observation by the Metropolitan Magistrate that the victim has levelled the allegations of gang rape, 'house tress pass etc. to shield her Jeth from the clutches of law is codswallop, absurd, illegal and puerile. How he has prejudged the facts and the issue and on what basis he has observed thus is an unsolved riddle. Such type of conjectural findings without any material oh record is wholly unjustified and totally unwarranted. It seems that the Metropolitan Magistrate was making an endeavour to protect the offenders of gang rape in the dead hour of night who had forced their entry inside the house of victim as they are police officers and constables. Metropolitan Magistrate, Court No. 7, Kanpur Nagar committed flagrant miscarriage of justice in passing the impugned order. His whole reasoning is absolutely unwarranted and hypothetical. There was no reason for the Metropolitan Magistrate's Court No. 7, Kanpur Nagar to record a finding that only non-cognizable offence is disclosed when the allegations levelled on the face of it disclosed cognizable offences of serious nature. Further at the stage of Section 156 (3) Metropolitan Magistrate was not at all required to do the exercise as to whether the allegations are true or false against the law laid down by the Supreme Court in the case of Bhajan Lal (supra) and Tapan Kumar Singh (supra), where was the need for the Metropolitan Magistrate, Court No. 7, Kanpur Nagar to critically appreciate the facts and disbelieve the allegations leveled supported by affidavit without getting them verified specially when he was prayed only to get the F. I. R. registered. The hasty and culprit prone impugned judicial order passed by Metropolitan Magistrate, Court No. 7, Kanpur Nagar cannot be justified at all on the anvil of well recognised and established principles of law. Scope of Section 156 (3) and Cr. P. C. has been exhaustively dealt with in the case of Smt. Masuman v. State of U. P. and Ors. , 2007 ALJ (1) 221, which judgment was even got circulated as it was found by this Court that the Magistrates were rejecting the prayer of getting the F. I. R. registered on illegal and untainable grounds against the law laid down by apex Court and the poor and hapless victims of such injudicious orders were the poor and have nots. They were the victim of illegal and unwarranted approach of Magistrates, further while scanning the facts why Metropolitan Magistrate has not considered Section 114-A of the it Indian Evidence Act at all though he has made a detailed discussion on the facts? Why he has over looked the said statutory Section is not under-standable and shows his non application of mind with pre determined motivated approach. I seriously condemn his impugned order. Once the Apex Court has laid down the law that absurdity or 'unnaturality or mala fide etc. are wholly irrelevant at the stage of registration of F. I. R. by the police under the orders of the Court under Section 156 (3) Cr. P. C. Where was the occasion for the Metropolitan Magistrate to take that venture of scanning the facts when on the face of allegations cognizable offence were disclosed. All these defences of mala fide, un-naturality, absurdity are subject matter of investigation and has to be looked into by the Investigating Officer but so far as registration of F. I. R. is concerned the same cannot be denied by the Magistrates once a cognizable offence is disclosed in the application under Section 156 (3) Cr. P. C. 0 15. Without making any further observations against the impugned order as well as reasoning adopted by the Metropolitan Magistrate, Court No. 7, Kanpur Nagar. I am constraint to observe that the impugned order is wholly unjustified resulting in total miscarriage of justice and shows no application of mind by the Metropolitan Magistrate and is against the factual matrix of the allegations levelled. 16. Now coming to the two rulings cited by the Magistrate only this much is observed that both those rulings have no application on the facts of the present case. So far as Ravi Kumar v. State of U. P. and Ors. , 2004 (1) JIC 17 (All), is concerned the same was a decision of a day light dacoity in which even ladies were also involved. How that ruling is relevant for the present case is not under standable. The said has not considered the law laid down by the apex Court in Bhajan Lal (supra) and the recent Supreme Court Judgment of Tapan Kumar Singh (supra) and run counter to it. So far as the judgment of Apex Court in Smt. Nagawwa v. V. S. Konjalgi, AIR 1976 SC 1947; is concerned the said decision was rendered much before the judgment of Bhajan Lal (supra) and Tapan Kumar Singh (supra) by the Apex Court. Further Nagawwa's case (supra) related with a complaint case where the question of 202 Cr. P. C. and summoning under Section 204 Cr. P. C. was concerned. The said decision is not for Section 156 (3) Cr. P. C. at all nor the ratio of the said decision was relevant on the facts of the present case. Thus so far as the two rulings cited by the Metropolitan Magistrate are concerned they were wholly inapplicable and irrelevant for the purposes of the present case and Metropolitan Magistrate wrongly relied upon it without looking into those rulings to reject the prayer of getting the F. I. R. of offences of gang rape house breaking by night and other alleged offences registered. 17. With the aforesaid observations, this Criminal Misc. Application is allowed. The impugned order dated 21-4-2007 passed by Metropolitan Magistrate, 7th Kanpur Nagar in Misc. Case No. 56 of 2007, Smt. Sunita v. Yadunath Singh and Ors. , under Section 156 (3) Cr. P. C. P. S. Shishamau, District Kanpur Nagar is hereby set aside. Metropolitan Magistrate Court No. 7 is directed to decide the application of the victim applicant under Section 156 (3) Cr. P. C. afresh in accordance with observations made above with one week from the production of certified copy of this order before him. 18. Let a copy of this judgment be placed before the Administrative committee to take appropriate action against the erring officer if at all it deems fit. Application allowed. .