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SC finds investigation in Ram Nath Chaubey murder case involving BJP MLA Sushil Singh a sham “designed to conceal more than to investigate”. SIT to takeover

“A fair investigation is, but a necessary concomitant of Articles 14 and 21 of the Constitution of India and this Court has the bounden obligation to ensure adherence by the police.”

Supreme Court: The 3-judge bench of RF Nariman, Navin Sinha and Krishna Murari, JJ has IPS Officer Satyarth Anirudh Pankaj as the senior officer, State of Uttar Pradesh to carry out further investigation in the Ram Bihari Chaubey murder case after it found the investigation and closure report submitted by the UP Police to be “extremely casual and perfunctory in nature”.

Directing that IPS Officer Pankaj will be free to select a team of competent officers of his choice, the Court directed that

“the investigation must be concluded within a period of two months from the date of receipt of a copy of this order, unless extension is required, and the final report be placed before this Court. The Director General of Police (DGP), Uttar Pradesh shall do the needful.”

Background

Ram Bihari Chaubey, was shot dead at his residence in Village Shrikanthpur, Chaubepur, Varanasi in the State of Uttar Pradesh, on 04.12.2015. Four unknown assailants were stated to have come on a motorcycle. Two of them entered the residence and shot the deceased, while the two others waited outside, after which they all escaped.

From the material collected during investigation it was apparent that the murder was committed due to political rivalry by hatching a conspiracy effectively with the help of BJP MLA Sushil Singh (the respondent no.5[1]). An affidavit filed before the Allahabad High Court, disclosed that Sushil Singh 24 criminal cases against him including under Section 302 IPC.  In five cases final report had been filed in absence of credible evidence. In nine cases, he had been charge sheeted but was acquitted.  Five criminal trials are still pending against him and he had also been put behind bars under the provisions of National Security Act by order dated 11.11.1998.

An affidavit was filed by the DGP before the Supreme Court on 22.02.2020 stating that there was   no cogent evidence against Sushil Singh despite discreet efforts. Investigation of the case was therefore closed on 30.01.2019 and report submitted in the concerned court along with other police papers on 04.06.2019 with regard to the 4 accused persons only and no further investigation was pending against any person.

Analysis

The Court took note of the fact that the investigation which had been kept pending since 04.12.2015 was promptly closed on 30.01.2019 after this Court had issued notice on 07.09.2018.

Further, the Closure Report filed before the Court simply stated that there was no concrete evidence of conspiracy against Sushil Singh and that the informant had not placed any materials before the police direct or indirect with regard to the conspiracy. As and when materials will be found against Sushil Singh in future, action would be taken as per law.

Recording that the investigation and the closure report are extremely casual and perfunctory in nature, the Court noticed that the investigation and closure report do not contain any material with regard to the nature of investigation against the other accused including Sushil Singh for conspiracy to arrive at the conclusion for insufficiency of evidence against them.

“The closure report is based on the ipse dixit of the Investigating Officer. The supervision note of the Senior Superintendent of Police (Rural), in the circumstances leaves much to be desired. The investigation appears to be a sham, designed to conceal more than to investigate.” 

The Court also reminded the police of its primary duty to investigate on receiving report of the commission of a cognizable offence.

“This is a statutory duty under the Code of Criminal Procedure apart from being a constitutional obligation to ensure that peace is maintained in the society and the rule of law is upheld and applied. To say that further investigation was not possible as the informant had not supplied adequate materials to investigate, to our mind, is a preposterous statement, coming from the police.”

On scope of judicial interference in investigations, the Court said that investigation is the exclusive privilege and prerogative of the police which cannot be interfered with but if the police does not perform its statutory duty in accordance with law or is remiss in the performance of its duty, the court cannot abdicate its duties on the precocious plea that investigation is the exclusive prerogative of the police.

“Once the conscience of the court is satisfied, from the materials on record, that the police has not investigated properly or apparently is remiss in the investigation, the court has a bounden constitutional obligation to ensure that the investigation is conducted in accordance with law.  If the court gives any directions for that purpose within the contours of the law, it cannot amount to interference with investigation.”

The Court, hence, partially set aside the closure reports dated 02.09.2018, 17.12.2018 culminating in the report dated 30.01.2019 insofar as the non-charge sheeted accused are concerned only. Those already charge sheeted, were not interfered with.

Further, considering that the trial has commenced against the charge sheeted accused, the Court directed that further trial shall remain stayed.

[Amar Nath Chaubey v. Union of India, 2020 SCC OnLine SC 1019, order dated 14.12.2020]


[1] Ed Note: The order is silent on the name of Respondent No. 5. The name has been deduced from the Allahabad High Court verdict in Abhai Nath Chaubey v. State of U.P., 2019 SCC OnLine All 5782.

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