LexSTATE OF PUNJAB versus HARDIAL SINGH AND ORS.
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[2009] 8 S.C.R. 559 STATE OF PUNJAB v. HARDIAL SINGH AND ORS. (Criminal Appeal No. 985 of 2009) . MAY 8, 2009 [DR. ARIJIT PASAYAT AND ASOK KUMAR GANGULY, JJ.) A B Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995 - Rule 7 - Scheduled Castes and c Scheduled Tribes (Prevention of Atrocities) Act, 1989 - ss.3(2)(v), 9- Penal Code, 1860- ss. 364, 324. 323, 149 and 148 - Accused persons charged of committing offence under the 1989 Act and under /PC - Investigation - High Coult quashed the entire proceedings holding that investigation was 0 not by authorised officerin terms of Rule 7 - On appeal, held: Only investigation qua offences under 1989 Act was not proper and not those relatable to !PC - State may authorise any person in the manner prescribed, to investigate into the offences under the Act. State of M.P. v. Chunnilal @ Chunni Singh JT 2009 (6) SC 256, relied on. Case Law Reference: JT 2009 (6) SC 256 relied on Para 5 CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 985 of 2009. From the Judgment & Order dated 27.1.2006 passed by E F " the High Court of Punjab & Haryana at Chandigarh in Criminal G Revision No. 1118 of 2003. K.K. Khurana, AAG, AK. Mehta and Kuldip Singh for the Appellant. 559 H 560 SUPREME COURT REPORTS [2009] 8 S.C.R. ' A Narendra Singh Yadav, Nirmal Kr. Ambastha, Anurag Singh and Mushtaq Ahmad for the Respondent. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. Leave granted. B 2. Challenge in this appeal is to the judgment of a learned Single Judge of the Punjab and Haryana High Court passed in an application under Section 482 of the Code of Criminal • Procedure. 1973 (in short the ·Code'). The respondents were c accused of having committed the offences punishable under Sections 364, 324, 323, 149 and 148 of the Indian Penal Code, 1860 (in short the· IPC') and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The stand taken was that as per Rule 7 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, D 1995 (in short the 'Rules') framed under the Act, investigation had to be undertaken by an officer not below the rank of Deputy Superintendent of Police specially appointed by the State Government/Director General of Police/Superintendent of Police after taking into account of his experience, sense of E ability and justice to perceive the implication of the case and investigate it along with right lines within the shortest possible time. The stand of the State was that SP (D), Ferozepur had F authorized Shri Manwinder Singh to investigate the case. It was admitted that there is a SSP in Ferozpur district who shall come within the definition of SP under Rule 7 of the Rules. The High Court held that SP (D) cannot be called District SP or the incharge of the District who could mark investigation to DSP Manwinder Singh. It was, therefore, held that the charges G against the accused-respondents in the present case were to be dropped in respect of offences punishable under Sections ,. 364, 324, 323, 149 and 148 IPC, and Section 3(2)(v) of the Act. After having said so, the High Court said that the observation that so far as the other offences are concerned as H per report of the Deputy Superintendent of Police himself there STATE OF PUNJAB v. HARDIAL SINGH AND ORS. 561 [DR. ARIJIT PASAYAT, J.] had been party faction and efforts have been made to implicate A many persons possibly the present petitioners. Strangely, the High Court found that the accused persons have been charged by the Additional Sessions Judge, Ferozpur for offence punishable under Section 364 IPC for abducting Surjeet so that he may be murdered. B But, having observed so the High Court said that it cannot be said that there was no prima facie case against the petitioners (meaning thereby the accused persons) to frame charges and disposed of the case in the above terms. 3. Learned counsel for the appellant-State submitted that the order is absolutely confusing. At one stage the High Court had directed the charges against the accused persons for all the offences both under the IPC and the Act to be dropped but c at subsequent stage it had noted that it cannot be said that D there was no prima facie case against the accused persons to frame the charges. 4. Learned counsel for the respondents supported the judgm
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