JADU NANDAN SINGH Vs. EMPEROR

JUDGEMENT

(1.) We are invited in this Rule to set aside an order made by the Sessions Judge of Saran under Section 476 of the Criminal Procedure Code. The circumstances under which the order in question was made may be briefly narrated. On the 2 May, 1909, Jadu Nandan Singh, the petitioner before us, informed the police that Joy-narain Roy and five other persons had robbed him and committed offences punishable under Secs.395 and 412 of the Indian Indian Penal Code. The police reported the case to be false, whereupon the petitioner applied for a judicial enquiry into the matter. The accused were subsequently committed to take their trial in the Court of Sessions, but the Sessions Judge, in agreement with both the Assessors, found them not guilty and acquitted them. At the same time the Sessions Judge called upon the complainant to show cause why his prosecution should not be directed for an offence under Section 211 of the Indian Penal Code, inasmuch as he had brought a false case against the accused. Cause was shown, but the Sessions Judge overruled all the objections and sent the case to the District Magistrate of Saran for enquiry and trial on the ground that the petitioner had lodged a false first information at the Ekma police station on the 2 May, 1909, and had caused to be recorded a false complaint before the Deputy Magistrate of Chapra on the 11th May 1909. The legality of this order has been called in question before us substantially on two grounds : namely, first, that it was not competent to the Sessions Judge to make an order under Section 476, inasmuch as the alleged offence had not been committed before a Court of Justice or brought to his notice in the course of a judicial proceeding ; and, secondly, that, upon the facts and circumstances of the case, the order should not have been made.

(2.) In support of the first ground, it has been urged by the learned vakil for the petitioner that Section 476 has to be read with Section 195, and that, as the alleged offence under section 211 of the Indian Penal Code has, if at all, been committed in the course of a police investigation, and not in relation to any proceeding in a Court, Section 476 has no application. This position has been sought to be maintained by a reference to the decisions of this Court in the cases of Abdul Rahman V/s. Emperor (1907) 7 C.L.J. 371 and Dharmadas Kawar V/s. King- Emperor (1908) 7 C.L.J. 373. In answer to this contention, it has been argued by the learned vakil, who appears on behalf of the Crown, that section 476 refers to the offences mentioned in Section 195, apart from the qualifications as to the place in which, or the person by whom, such offences may have been committed, and that in substance the restrictions mentioned in Section 195 cannot be incorporated into Section 476. In support of this view, reliance has been placed upon the cases of In re Devji (1893) I.L.R. 18 Bom. 581 and Akhil Chandra De v. Queen-Empress (1895) I.L.R. 22 Calc. 1004. To determine which of these two contentions ought to prevail, it is necessary to examine closely the provisions of Secs.195 and 476.Clause (b) of Section 195, in so far as it is applicable to the case before us, provides that no Court shall take cognizance of any offence punishable under Section 211 of the Indian Indian Penal Code, when such offence is committed in, or in relation to, any proceeding in any Court, except with the previous sanction or on the complaint of such Court or of some other Court to which such Court is subordinate. It cannot be disputed that, in order to make this provision of the law applicable, the false statement must have been made in a Court or in relation to any proceeding in a Court, and that no sanction is consequently necessary when false evidence is alleged to have been fabricated during a police investigation; in other words, no sanction is required to prosecute a person for having instituted a false charge before the police: Jagat Chandra Mozumdar V/s. Queen-Empress (1899) I. L. R. 26 Calc. 786, Putiram Ruidas v. Mahomed Kasem (1895) 3 C. W. N. 33, Ramasami V/s. Queen-Empress (1884) I. L. R. 7 Mad. 292. The position, therefore, so far as Section 195 is concerned, is beyond dispute. Let us now turn to Section 476. That section--we quote only so much of it as applies to the present case-- provides that, when any Criminal Court is of opinion that there is ground for enquiring into any offence referred to in Section 195 and committed before it, or brought under its notice in the course of a judicial proceeding, such Court, after making any preliminary enquiry that may be necessary, may send the case for enquiry or trial to the nearest Magistrate of the first class. The whole question turns upon the effect to be attributed to the words " any offence referred to in Section 195," Do these words mean, as contended on behalf of the Crown, the offences covered by the sections of the Indian Penal Code mentioned in Section 195, or do they mean, as contended on behalf of the petitioners, the offences mentioned in those sections and committed under the qualifying circumstances described in Section 195?. The cases of In re Devji (1893) I. L. R. 18 Bom. 681 and ATchil Chandra De V/s. Queen-Empress (1895) I. L. R. 22 Calc. 1004 seem to support the view that the qualifying circumstances mentioned in Section 195 are not to be treated as incorporated into Section 476. It is worthy of note, however, that both these cases turn upon Section 478 read with clause (c) of Section 195, and may, to this extent, be regarded as not directly in point. It is further to be remarked that the learned Judges who decided those cases ruled that the offence of forgery gave the Court jurisdiction to proceed under section 478, whether it had been committed by a party to the proceeding or by a witness, or whether it had been committed in respect of a document merely produced, but not given in evidence. It has been suggested before us that there may be a distinction, possibly somewhat subtle, but nevertheless quite appreciable, between the element of person by whom an alleged offence is committed or subject matter in respect of which the commission of the offence is charged, as in the cases to which reference has been made, and the element of place where the offence is committed as in the case before us. We observe, further, that judicial opinion is by no means uniform, even so far as the point directly raised in these two cases is concerned, for in Abdul Khadar V/s. Meera Saheb (1892) I. L. R. 15 Mad. 224 it was ruled by the learned Judges of the Madras High Court that when an offence is alleged to have been committed under section 471 of the Indian Penal Code, Section 478 of the Criminal Procedure Code ought to be read with the qualifications mentioned in Section 195, Clause (c), so as to make Section 476 inapplicable if the alleged offence has been committed in respect of a document not given in evidence. On the other hand, so far as Secs.476 and 195, Clause (6), are concerned, we have the case of Dharmadas Kawar V/s. King-Emperor (1908) 7 C. L. J. 373, which is directly in point. In that case, a false information was given to the police in regard to the death of a girl. The informant was directed to be prosecuted under Section 211 of the Indian Penal Code. This order, made under Section 476, was questioned, on the ground that the alleged offence had not been committed in, or in relation to, any proceeding in any Court. The objection prevailed, and the learned Judges held that, as the offence, if any, was committed before the police and not before any Court, or in the course of any judicial proceeding or of any proceeding in any Court, the Sessions Judge had no jurisdiction to make an order under Section 476. The same view appears to be supported by the observations of this Court in Lalji Gope V/s. Giridhari Chaudhury (1900) 60. W.N. 106, where the order under Section 476 was maintained, not on the ground that a false report had been made to the police, but on the ground that subsequently the informant had lodged a false complaint before the Magistrate who investigated the matter on receipt of the police report. We may add that the case of Abdul Rahman V/s. Emperor (1907) 7 C. L. J. 371, as well as the decision in Haibat Khan V/s. Emperor (1905) I. L. R. 33 Calc. 30, upon which it is based, are distinguishable. These decisions appear to have proceeded on the ground that a Magistrate who has made over a case to another Magistrate for judicial enquiry cannot himself direct a prosecution under Section 476 in respect of an alleged false information given to the police, because the matter did not come to his cognisance in the course of a judicial proceeding. The result of the authorities, therefore, is that, upon the question of the effect of Clause (c) of Section 195 upon Section 478, judicial opinion is divided ; but upon the question of the, effect of Clause (6) of Section 195 upon Section 476, we have recent decisions of this Court in favour of the view that the qualification mentioned in the former section is to be treated as incorporated in the latter provision. Upon the arguments which have been addressed to us, we are not prepared, as at present advised, to dissent from this view. We must, therefore, uphold the contention of the petitioner that it was not competent to the learned Sessions Judge to make an order under Section 476 in respect of the alleged false information lodged at the Ekma police station on the 2 May, 1909. In respect, however, of the second part of the order, which relates to the alleged false complaint made before the Deputy Magistrate of Chapra on the 11 May, the position is entirely different. It is clear that when the police reported the complaint to be false, the petitioner insisted upon a judicial investigation, and he must consequently be taken to have preferred a complaint to the Magistrate. It is sufficient, in support of this view, to refer to the cases of Queen-Empress V/s. Sham Lall (1887) I. L. R. 14 Calc. 707, Queen-Empress V/s. Sheik Beari (1887) I. L. R. 10 Mad. 232, and Jogendra Nath Mdokerjee V/s. Emperor (1905) I. L. R. 33 Calc. 1. The second part of the order, therefore, cannot be treated as made without jurisdiction.

(3.) This readers necessary an examination of the second ground upon which the propriety of the order is challenged.