Karnataka High Court: Ashok G. Nijagannavar, J., allowing the present petition, quashed the chargesheet filed and made significant observations with respect to Court’s power under Section 482 Criminal Procedure Code.
Brief Facts
The complainant Police Inspector received credible information about illegal activities regarding prostitution by supplying foreign and Indian girls by contacting customers through an international website. The said information was confirmed by sending a decoy. Thereafter, upon receiving the reply regarding the supply of the girls for prostitution at a place called the Kaisar Service Apartment, the complainant and his staff conducted a raid and arrested three accused namely two girls and a man who allegedly supplied the said girls for the illegal act of prostitution. Upon the information gathered from accused 1, it is learned that he solicited the customers through a website designed by accused 4, the present petitioner; Gavin Mendes. After completion of the investigation, the police have submitted the chargesheet arraying the petitioner as accused 4.
Contentions
It was submitted by the counsel for the petitioner that the accused is a professional software developer and the website made by him was only a fulfillment of a contract that he entered into without knowing the purpose of the other accused. It was further insisted that the name of the petitioner is nowhere found in the FIR and has been later arrayed as an accused in the chargesheet only on the basis of unfound reasons. Another ground urged by the learned counsel for the petitioner is that when there are allegations for an offence under Section 67 of the Information Technology Act, the investigation must be conducted by the concerned Cyber Crime Branch and not by the respondent police, as they have no jurisdiction to do so. Lastly, it was insisted that no prima facie case exists against the petitioner and the charges be quashed accordingly.
The testimony of accused 1 mainly relied on the submissions made by the Prosecution. Moreover, the existence of mala fides and collusion behind designing the website was vehemently insisted.
Observations
The Court making significant observations with respect to the Inherent power of the Court under Section 482 CrPC, cited, Vineet Kumar v. State of U.P, (2017) 13 SCC 369, where the Supreme Court held, “Inherent power given to the High Court under Section 482 CrPC is with the purpose and object of advancement of justice. In case solemn process of court is sought to be abused by a person with some oblique motive, the court has to thwart the attempt at the very threshold. The court cannot permit a prosecution to go on if the case falls in one of the categories as illustratively enumerated by this Court in State of Haryana v. Bhajan Lal”
State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335, para 102 which illustrates 7 categories of cases where power under Section 482 CrPC can be rightfully exercised, namely: (i) No prima facie case (ii) no cognizable offence disclosed (iii) allegations in FIR and evidence fails to disclose any offence (iv) non-cognizable offence committed which can be investigated only by an order of Magistrate (v) allegations made are absurd or improbable (vi) express legal bar to the continuance of proceedings (vii) proceeding is manifestly attended with mala fides
Decision
Allowing the present petition, the Court quashed the case against the accused of the offences punishable under Sections 4, 5 and 7 of the Immoral Traffic Prevention Act, Section 370, 370 A (2), 292 of the Penal Code, Section 67 of Information Technology Act and Section 14 of Foreigners Act. It further held that no prima facie case appeared against the petitioner and that the reasons for arraying him later are not well-founded.[Gavin Mendes v. State of Karnataka, 2020 SCC OnLine Kar 1497, decided on 23-09-2020]
