BIJAY CHOUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Petitioner has invoked the inherent jurisdiction of this Court under Section 482 of Code of Criminal Procedure for quashment of the order impugned dated 24.5.2007 by which cognizance of the offence was taken by the CJM Chatra under Sections 147/148/149/307/353/ 124A/120B of the Indian Penal Code, Section 25(1-b)/26/35/27 of the Arms Act as also under Section 17(1)(II) of CLA Act in Piparwar P.S. Case No. 18 of 2006 corresponding to G.R. No. 347 of 2006.

(2.) The criminal law was set in motion on the self statement of the informant Police Officer of Piparwar police station recorded on 31.5.2006 near Bhalu Bandh forest at about 13.30 hours. The informant narrated that while he along with police party was engaged in the combing operation against the extremists(Moist) near Bhalu Bandh, the informant and the members of the police party were attacked by the extremists which resulted into exchange of fire as the police retaliated. The extremists(Moist) however retreated by raising slogans and tried to run away but some of them could be apprehended by the police and from search of their persons large number of arms and ammunitions were recovered from the place of occurrence. The extremists who were apprehended by the police confessed their guilt and also disclosed the complicity of co-accused in the offence. One lady terrorist in her confession before the police admitted that during their stay at Piparar the Petitioner Bijay Choubey arranged food for them. The police after investigation submitted charge sheet against the Petitioner and Ors..

(3.) Mr. Shailesh, the Learned Counsel, appearing on behalf of the Petitioner submitted that there was no legal evidence at all against the Petitioner except the confessional statement of co-accused Unnila Devi with limited allegation that the Petitioner had arranged food for them. Mr. Shailesh further submitted that even on the basis of confessional statement of the co-accused no offence much less alleged in the cognizance order could be made out against the Petitioner. The Petitioner was innocent, a man of clean antecedent having no association with ultras. The only allegation against the Petitioner was though denied, that he had served food to the M.C.C. people during their stay in his village. The Petitioner admitted that he was coerced and terrorized and finding no way out to save his life and the lives of the members of his family he was compelled to serve food and it was not the voluntary act of the Petitioner rather it was an act in the exercise of right of private defence of his person and therefore in no manner the offence is attracted under Section 17(I)(II) of the CLA Act.The essence of the said Act lies in the fact that a person must have either contributed/assisted/participated in the meetings/promoted the unlawful association in any manner, whatsoever and in view of the fact alleged in the written report the culpability of the Petitioner could not be established who admitted having provided food to the ultras under given circumstances. The Petitioner cannot be prosecuted merely on the confession of the co-accused.