LexBALBIR SINGH versus STATE OF PUNJAB AND ANR.
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[2009] 8 S.C.R. 489 T BALBIR SINGH A v. STATE OF PUNJAB AND ANR. (Criminal Appeal No. 963 of 2009) MAY 8, 2009 B f. [DR. ARIJIT PASAYAT AND DR. MUNKUNDAKAM SHARMA, JJ.] FIR - Cross version - Investigation ..:. FIR by first informant - Cross version in FIR by petitioner's husband - c Petitioner seeking investigation of cross version in FIR and .. entrustment of investigation to independent agency - On investigation, case of petitioner's husband found to be false - Direction by High Court that police was not required to register separate FIR into cross version set up but was to D present entire investigation before the court to decide as to which version was correct - On appeal, held: Order of High Court modified - Direction issued to decide the case of infonnant who lodged FIR at first instance. .CRIMINAL APPELLATE JURISDICTION: Criminal Appeal E No. 963 of 2009. ·' , From the Judgment & Order dated 28.04.2007 of the High Court of Punjab and Haryana at Chandigarh in Criminal Misc. No. 33291-M of 2006. F U.U. Lalit, Nitin Sangra, Prashant Kumar and Ap & J Chambers for the Appellant. • K.K. Khurana, AAG, H.S. Phoolka A.K. Mehta, Kuldip G - Singh, Sunita Tiwari, A.P. Pandey and R.K. Pandey for the Respondents. The Judgment of the Court was delivered by 489 H 490 SUPREME COURT REPORTS [2009] a s.C.R. '" ~ A DR. ARIJIT PASAYAT, J. 1. Leave granted. 2. Challenge in this appeal is to the order passed by a learned Single Judge of the Punjab and Haryana High Court. Respondent No.2 in the present appeal filed a petition seeking B investigation of the cross version in FIR 43 dated 6.2.2006 registered at Police Station, City Abohar, in relation to the offences punishable under Sections 302, 307 read with Section 34 of the Indian Penal Code, 1860 (in short the 'IPC') and for entrusting the investigation of the same to an independent c agency. The aforesaid FIR was registered on the basis of statement made by the present appellant. The petitloher before the High Court i.e. present respondent No.2 is the wife of Gaganjit Singh, who had two brothers, namely, Gurdeep Singh and Gurjit Singh. Though, according to Balbir Singh, first D informant, Gurjit Singh was killed in the emergency ward of Civil Hospital, Abohar, by a group of people which had come from the Truck Union, yet Gaganjit Singh claimed that his brother Gurjit Singh was killed by Balbir Singh, first informant and others on 6.2.2006 at 4.30 P.M. when Gaganjit Singh was first attacked and given injuries at the Truck Union and while being E removed to the hospital by Gurjit Singh and others and had reached in front of the hospital where Balbir Singh was standing while carrying a pistol in his hand, which he used to fire at Gurjit Singh. As a result of the same, said Gurjit Singh died. The statement of Gaganjit Singh was recorded on 7.2.2006 when F he was admitted in Civil Hospital, Malout, but in spite of the same, no action was taken against Balbir Singh and others for the murder of Gurjit Singh and for causing injuries to Gaganjit Singh. Instead final report under Section 173 of the Code of Criminal Procedure, 1973 (in short 'Code') was submitted G against Gaganjit Singh and lnderjit Singh for the murder of Baljit Singh. Therefore, it was prayed that appropriate legal action .. be taken into the cross version based on the statement of • Gaganjit Singh and keeping in view the partisan attitude of the local police which was acting at the instance of local M.L.A., H the investigation of the said cross-version be entrusted to an I BALBIR SINGH v. STATE OF PUNJAB AND ANR. 491 [DR. ARIJIT PASAYAT, J.] independent agency. During investigation of the case the version given by Gaganjit Singh, the husband of respondent No.2 was found to A be false. No injury was received by said Gaganjit at Truck Union, Abohar. In fact, it was Gaganjit Singh who had caused 8 fire arm injury to Baljit Singh, brother of the present appellant- complainant of the case. After hearing the parties the High Court directed as follows: "Although, the police was not required to register separate FIR into the cross version set up by Gaganjit C Singh but the minimum it could do was to present the entire ~vestigation before the Court and only then the Court could decide as to which of the two versions was correct. The police on its own could not decide that the murder of Gurjit Singh and causing of injuries t
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