Chhattisgarh High Court: A Full Bench of Prashant Kumar Mishra, Rajendra Chandra Singh Samant and Gautam Chourdiya, JJ., has held that the prospective accused is neither necessary nor a proper party in a writ petition seeking direction for registration of FIR and investigation into a cognizable offence. The Court was answering the question formulated by the Single Judge.

The daughter of the petitioner was married to one Mithilesh Kumar. The petitioner alleged that on account of ill-treatment and demand of dowry, his daughter committed suicide by hanging. He filed an application before the police against Mithilesh and his family members. Since no action was taken by the police, the petitioner filed the writ petition seeking a direction to the police authorities to register FIR and arrest Mithilesh and his family members for committing offences punishable under Sections 498-A and 304-B IPC. The Single Judge before whom the petition was placed, referred the following question for an effective pronouncement by the Full Bench:

“Whether in a writ petition preferred under Article 226, 227 of the Constitution of India seeking direction for registration of FIR and investigation against the accused persons alleged to have committed the cognizable offence(s), the said accused persons are necessary or proper party and they are required to be noticed and heard before issuing any such writ/direction, if any?”

Relying on a catena of decisions including Lalita Kumari v. State of U.P., (2014) 2 SCC 1Union of India v. WN Chadha, 1993 Supp (4) SCC 260Anju Chaudhary v. State of U.P., (2013) 6 SCC 384; etc., the High Court observed: “In the above view of the matter, it is an absolutely settled legal position that a prospective accused has no right of hearing before registration of FIR and investigation by the police officer or before the Court including the writ court, therefore, in a writ petition seeking direction for registration of FIR and investigation into a cognizable offence, the prospective accused is neither necessary nor a proper party.”

The Full Bench answered the reference accordingly and directed the matter to be placed before the appropriate Bench for further proceedings. [Dhananjay Kumar v. State of Chhattisgarh, 2020 SCC OnLine Chh 4, decided on 30-01-2020]

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