- (1.) The case of the writ petitioner is that there has been "inaction on the part of the respondent authorities thereby not taking necessary steps to arrest the private respondent No.7 thereby treating the complaint dated July 2, 2014 of the petitioner as F.I.R."
(2.) The written complaint dated 2nd July, 2014 addressed to the Inspector -in - Charge, Nakashipara Police Station, District Nadia referred to above reads as follows: - JUDGEMENT_97_LAWS(CAL)8_2014_1.html
(3.) In the body of the writ petition, besides elaborating the written complaint and alleging that the respondents police authorities including the Chief Electoral Officer had failed to take any effective step, it was also pointed out that he came to know from an article dated 2nd July, 2014 published in BBC NEWS INDIA Website "that the private respondent No.7 ultimately confessed before the media "Some remarks made by me in the heat and dust of the election campaign have caused dismay and consternation. I apologise unreservedly for them, "I have no excuses to offer. It was a gross error of judgement and deeply insensitive..... It should not have happened. And I assure you it will not happen again,". The aforesaid writ petition was moved on 23rd July, 2014 upon notice to the learned Advocate for the State. Prayer for ad interim order was made. The writ petitioner relied upon the judgment in the case of Lalita Kumari, 2014 2 SCC 1 whereas on behalf of the State it was contended that the written complaint did not disclose any cognizable offence. After a brief hearing judgment was reserved and ultimately delivered on 28th July, 2014 holding inter alia as follows: - "The gist of the complaint has been noticed above. Does it not disclose commission of a cognizable offence by Mr. Paul? To me, Sections 115, 141, 153A and 509, IPC, prima facie, seem to be attracted. It would not be proper at this stage of the proceedings to delve deep into a detailed discussion for assigning elaborate reasons in support of the prima facie view expressed above, since that might prejudice the interest of some in future. However, an indication of the line of thought may make the position clear and save this order from the vulnerability of being branded as unreasoned. An allegation of abetment to commit cognizable offence is evident from the complaint. Regarding applicability of Section 141, IPC, whether or not there was an unlawful assembly, whether or not an assembly of persons which was not unlawful when it assembled but subsequently became an unlawful assembly, and whether or not any person joined the unlawful assembly armed with deadly weapon are all maters requiring thorough investigation. Law also seems to be well settled regarding the scope and impact of Sections 153A and Section 509, IPC. The gist of the offence spoken of in Section 153A is the intention to promote feelings of disharmony or enmity or hatred or ill - will between different classes of people on whatever ground, and committing an act prejudicial to the maintenance of harmony between different classes of people with the intention to disturb public tranquillity. Here, Mr. Paul was speaking on behalf of one group and the contents of his speech were directed against a particular group or community of people. Section 509 makes a word, gesture or act intending to insult the modesty of a woman punishable. Mr. Singh's reading of Section 509, IPC based on the decision in S. Khushboo does not prima facie commend to be correct, since it is not necessary that the offence should have been committed against an individual woman but it would extend to cases where a distinct identifiable group of women is targeted. These are the provisions under which Mr. Paul could have been booked and investigation conducted to unearth the truth on the basis of the petitioner's complaint." Based on the aforesaid findings the learned Trial Court passed the following directions: - "At this stage by directing registration of an FIR the Court is not concerned with the merits of the accusations or the individuals alleged to be involved but only with the performance of the legal duty by investigating agencies fairly, properly and meaningfully for investigating into the accusations that have been made and to take the investigation to its logical conclusion in accordance with law. In view of the stand taken by the State that no cognizable offence was committed by Mr. Paul, I am sceptical about effective progress of investigation should the writ petition be disposed of. This is an exceptional case and in view of the decision in Vineet Narain v. Union of India, 1998 1 SCC 226, I propose to keep it pending for effective monitoring of the investigation by the Court upon being apprised of the developments in regard to investigation. Since the investigation would be monitored by the Court, the investigating officer shall not file the police report under Section 173(2) Cr. P.C. without obtaining the leave of Court. Put up W.P. 20515 (W) of 2014 under the heading "To Be Mentioned" on September 1, 2014 for the investigating officer to be appointed to submit a report on the progress of investigation. Photocopy of this judgment and order duly countersigned by the Assistant Court Officer shall be retained with the records of W.P. No.20515(W) of 2014. Urgent website copy of this judgment and order, duly countersigned, if applied for, may be furnished to the applicant at an early date.";