LOKESH KUMAR JAIN vs. STATE OF RAJASTHAN

1 REPORTABLE IN THE SUPREME COURT OF INDIA   CRIMINAL APPELLATE JURISDICTION    CRIMINAL APPEAL NO. 888    OF 2013     (ARISING OUT OF SLP(Crl.)NO.4513 OF 2012) LOKESH KUMAR JAIN        … APPELLANT VERUS STATE OF RAJASTHAN             … RESPONDENT J U D G M E N T SUDHANSU JYOTI MUKHOPADHAYA, J. Leave granted. This appeal has been preferred by the  nd appellant against the order dated 2  March, 2012 passed by  the   Rajasthan   High   Court,   Jaipur   Bench   in   S.B.   Criminal  JUDGMENT Miscellaneous Petition No.605 of 2006 titled Lokesh Kumar  Jain v. State of Rajasthan. By the impugned order, the High  Court refused to quash the FIR No.10/2000 lodged against  the   appellant   under   Section   409   IPC   at   Police   Station,  Dausa.   The petition under Section 482 Cr.PC was disposed  of by the High Court with the following observation: “This criminal misc. petition has been filed   under   section   482   Cr.PC   for   quashing   of   FIR No.10/2000 registered at Police Station, Dausa. Page 1 2 This   Court   has   asked   the   learned   counsel   for  the  petitioner   whether   challan   has   been   filed   or  not.     He   replied   that   still   challan   has   not   been  filed and the matter is under investigation. If   it   is   to,   the   petitioner   is   permitted   to  file   representation/documents   on   the   basis   of   the

Accordingly, the petition is disposed of.” 2.In order to appreciate the rival stands of the parties,  it would be necessary to notice the background facts in a  greater detail.   3.The   appellant   was   posted   as   Lower   Division   Clerk   (for  short,   'LDC')   during   the   period   November,   1996   to  November,1997 in the Office of District Literacy Education  th Officer, Dausa. On 4  January, 2000, the District Literacy  JUDGMENT Education   Officer,   Dausa   registered   a   First   Information  Report (for short, 'FIR') in Police Station, Dausa alleging  therein   that   when   the   appellant   was   posted   as   LDC­cum­ Cashier, a financial irregularity was committed by him.  As  per   the   report   of   Auditor   General,   an   embezzlement   of  Rs.4,39,617/­ has been discovered.  The original copies of  the bills and documents were available in the office of the  Auditor General and in the office of Directorate for the  Page 2 3 State   Literacy   Programme.     Therefore,   on   the   basis   of  report given by the Auditor General, the FIR was filed. 4.On the basis of report submitted by the complainant, the 

appellant as an accused.   After making investigation, the  nd  Police   submitted   a   final   report   in   the   matter   on   2 June,2000   before   the   Chief   Judicial   Magistrate,   Dausa  (hereinafter referred to as the, “CJM, Dausa”)  5.During the pendency of the matter before the CJM, Dausa,  th the complainant filed an application on 18  November, 2000  before the CJM, Dausa requesting therein to send back the  matter to the Police for further investigation.   The CJM,  th Dausa vide order dated 18   November, 2000, sent back the  JUDGMENT matter to the Police under Section 156(3) of Cr.PC. Since  then   the   matter   remained   pending   with   the   police.  According to the appellant, he met as well as represented  on   a   number   of   times   to   the   Police   Authorities   and   the  Departmental Authorities but still no action has been taken  by the Authorities. Neither final report is submitted nor  the challan is being filed and the matter is pending since  then.  Earlier in the final report, it was stated that the  Page 3 4 Police informed that the original copies of the bills and  another   documents   are   not   available,   therefore,   no  investigation could be made. 

Rajasthan High Court being Criminal Miscellaneous Petition  No.605/2006 to set aside the FIR No.10/2000 registered at  Police Station, Dausa. 7.In   the   meantime,   a   Departmental   Inquiry   was   initiated  against   the   appellant   for   the   same   charges   in   which   the  th  Inquiry Officer after inquiry submitted his report on 15 December,2008 exonerating   the appellant from the charges. nd 8.The  High  Court  by impugned  order  dated  2   March,  2012  chose   not   to   interfere   with   the   FIR   and   again   left   the  JUDGMENT matter in the hands of the authorities. Hence, the special  leave   petition   was   filed   by   the   appellant   before   this  Court. 9.Learned counsel for the appellant challenged the decision  of the High Court on the following grounds: (a) Since the date of order passed by the CJM, Dausa  the   appellant   has   been   suffering   the   harassment   of  Page 4 5 investigation   for   more   than   13   years   which   is   not  completed   till   date   because   of   lack   of   supply   of  documents.

(c) If   investigation   is  allowed  to   continue  even   in  absence of document, it will be futile and can only  cause harassment to the appellant, serving no purpose  as even in the departmental inquiry for said charges  conducted against the appellant in the year 2009, the  appellant was exonerated as none of the charges which  also form the basis of the present FIR could be proved  against the appellant.  10.He also relied on decisions of this Court which will be  JUDGMENT discussed in the following paragraphs of this judgment. 11.The   State   of   Rajasthan   has   filed   counter   affidavit.  According   to   them,   the   investigation   is   still   continuing  and the appellant himself is delaying the same due to non­ cooperative attitude adopted by him.  In any case, from the  investigation carried out till now, offence under Section  409 IPC is clearly made out against the appellant and on  Page 5 6 this ground alone, the petition seeking quashing of FIR is  liable to be dismissed and the legal process deserves to be  taken to a logical end.

silent about the documents i.e. whether they have been made  available to the Police for further investigation. Further  no   specific   instance   was   shown   to   suggest   that   the  appellant failed to cooperate with the Investigating Agency  on any particular date. 13. Before deciding the question whether under the given  circumstances   the   High   Court   should   have   exercised   its  inherent powers under Section 482 Cr.PC to prevent abuse of  JUDGMENT process of any court or otherwise to secure the ends of  justice,   it   will   be   desirable   to   notice   some   of   the  decisions   of   this   Court   relating   to   categories   of   cases  wherein extraordinary power under Section 482 Cr.PC could  be exercised by the High Court to prevent abuse of process  of the Court. Page 6 7 14. In  State of Haryana v. Bhajan Lal, 1992 (Suppl.) 1 SCC  335  this Court while formulating the categories of cases by  way of illustration, wherein the extraordinary power under 

Court to prevent abuse of process of the Court and observed  as follows:­ “102.   In   the   backdrop   of   the   interpretation   of   the  various relevant provisions of the Code under Chapter  XIV and of the principles of law enunciated by this  Court in a series of decisions relating to the exercise  of   the   extraordinary   power   under   Article   226   or   the  inherent powers under Section 482 of the Code which we  have   extracted   and   reproduced   above,   we   give   the  following categories of cases by way of illustration  wherein such power could be exercised either to prevent  abuse   of   the   process   of   any   court   or   otherwise   to  secure   the   ends   of   justice,   though   it   may   not   be   possible to lay down any precise, clearly defined and  sufficiently channelised and inflexible guidelines or  rigid formulae and to give an exhaustive list of myriad  kinds of cases wherein such power should be exercised. JUDGMENT (1) Where   the   allegations   made   in   the   first  information report or the complaint, even if they are  taken   at   their   face   value   and   accepted   in   their  entirety do not prima facie constitute any offence or  make out a case against the accused. (2) Where   the   allegations   in   the   first   information  report and other materials, if any, accompanying the  FIR do not disclose a cognizable offence, justifying an  investigation by police officers under Section 156(1)  of   the   Code   except   under   an   order   of   a   Magistrate  within the purview of Section 155(2) of the Code. (3) Where the uncontroverted allegations made in the  FIR or complaint and the evidence collected in support  of   the   same   do   not   disclose   the   commission   of   any  offence and make out a case against the accused. Page 7 8

15. Need   for   speedy   investigation   and   trial   as   both   are  mandated   by   the   letter   and   spirit   of   the   provisions   of  Cr.PC have been emphasized by this Court in numerous cases. JUDGMENT 16. In   Hussainara   Khatoon   v.   Home   Secretary,   State   of  Bihar, (1980) 1 SCC 81  this Court observed that Article 21  confers   a   fundamental   right   on   every   person   not   to   be  deprived   of   his   life   or   liberty   except   according   to  procedure established by law; that such procedure is not  some semblance of a procedure but the procedure should be  “reasonable, fair and just”; and therefrom flows, without  Page 8 9 doubt,   the   right   to   speedy   trial.   This   Court   further  observed that:

“In   determining   which   conditions   of   releases  will reasonably assure appearance, the judicial  officer   shall,   on   the   basis   of   available  information, take into account the nature and  circumstances   of   the   offence   charged,   the  weight of the evidence against the accused, the  accused's   family   ties,   employment,   financial  resources, character and mental condition, the  length of his residence in the community, his  record   of   convictions,   and   his   record   of  appearance at court proceedings or of flight to  avoid prosecution or failure to appear at court  proceedings.” JUDGMENT These are considerations which should be kept in mind  when   determining   the   amount   of   the   security   or  monetary   obligation.   Perhaps,   if   this   is   done   the  abuses attendant on the prevailing system of pre­trial  release in India could be avoided or, in any event,  greatly reduced. ”   Page 9 10 17. In   Abdul Rehman Antulay v. R.S. Nayak, (1992) 1 SCC  225,  the Court formulated as many as 11 propositions with a  note   of   caution   that   these   were   not   to   be   treated   as 

86.   In   view   of   the   above   discussion,   the   following  propositions emerge, meant to serve as guidelines. We  must   forewarn   that   these   propositions   are   not  exhaustive. It is difficult to foresee all situations.  Nor   is   it   possible   to   lay   down   any   hard   and   fast   rules. These propositions are: (1)   Fair,   just   and   reasonable   procedure   implicit   in  Article 21 of the Constitution creates a right in the  accused to be tried speedily. Right to speedy trial is   the right of the accused. The fact that a speedy trial  is   also   in   public   interest   or   that   it   serves   the  social interest also, does not make it any the less   the right of the accused. It is in the interest of all   concerned that the guilt or innocence of the accused  is   determined   as   quickly   as   possible   in   the  circumstances. (2)   Right   to   speedy   trial   flowing   from   Article   21  encompasses   all   the   stages,   namely   the   stage   of  investigation,   inquiry,   trial,   appeal,   revision   and  re­trial. That is how, this Court has understood this  right   and   there   is   no   reason   to   take   a   restricted  view. (3) The concerns underlying the right to speedy trial  JUDGMENT from the point of view of the accused are: (a) the period of remand and pre­conviction detention  should be as short as possible. In other words, the  accused   should   not   be   subjected   to   unnecessary   or  unduly long incarceration prior to his conviction; (b) the   worry,   anxiety,   expense   and   disturbance   to  his   vocation   and   peace,   resulting   from   an   unduly  prolonged   investigation,   inquiry   or   trial   should   be  minimal; and (c) undue delay may well result in impairment of the  ability of the accused to defend himself, whether on  account of death, disappearance or non­availability of  witnesses or otherwise. Page 10 11 (4) At the same time, one cannot ignore the fact that it 

(5) While determining whether undue delay has occurred  (resulting in violation of Right to Speedy Trial) one  must have regard to all the attendant circumstances,  including   nature   of   offence,   number   of   accused   and  witnesses,   the   workload   of   the   court   concerned,  prevailing   local   conditions   and   so   on   —   what   is  called, the systemic delays. It is true that it is the   obligation of the State to ensure a speedy trial and  State includes judiciary as well, but a realistic and  practical approach should be adopted in such matters  instead of a pedantic one. JUDGMENT (6) Each and every delay does not necessarily prejudice  the   accused.   Some   delays   may   indeed   work   to   his  advantage.   As   has   been   observed   by   Powell,   J.   in  Barker “it cannot be said how long a delay is too long   in a system where justice is supposed to be swift but   deliberate”. The same idea has been stated by White,  J. in U.S. v. Ewell in the following words: Page 11 12 ‘...   the   Sixth   Amendment   right   to   a   speedy   trial   is  necessarily relative, is consistent with delays, and  has orderly expedition, rather than mere speed, as its  essential ingredients; and whether delay in completing  a   prosecution   amounts   to   an   unconstitutional  deprivation   of   rights   depends   upon   all   the  circumstances.’

(7)   We   cannot   recognize   or   give   effect   to,   what   is  called   the   ‘demand’   rule.   An   accused   cannot   try  himself; he is tried by the court at the behest of the   prosecution.   Hence,   an   accused's   plea   of   denial   of  speedy   trial   cannot   be   defeated   by   saying   that   the  accused did at no time demand a speedy trial. If in a  given case, he did make such a demand and yet he was  not tried speedily, it would be a plus point in his   favour,   but   the   mere   non­asking   for   a   speedy   trial  cannot be put against the accused. Even in USA, the  relevance   of   demand   rule   has   been   substantially  watered down in Barker and other succeeding cases. (8) Ultimately, the court has to balance and weigh the   several   relevant   factors   —   ‘balancing   test’   or  ‘balancing   process’   —   and   determine   in   each   case  whether the right to speedy trial has been denied in a  given case. JUDGMENT (9)   Ordinarily   speaking,   where   the   court   comes   to   the  conclusion that right to speedy trial of an accused  has been infringed the charges or the conviction, as  the case may be, shall be quashed. But this is not the  only course open. The nature of the offence and other   circumstances   in   a   given   case   may   be   such   that  quashing of proceedings may not be in the interest of   justice. In such a case, it is open to the court to   make such other appropriate order — including an order  to conclude the trial within a fixed time where the   trial is not concluded or reducing the sentence where  Page 12 13 the trial has concluded — as may be deemed just and   equitable in the circumstances of the case. (10) It is neither advisable nor practicable to fix any 

(11)   An   objection   based   on   denial   of   right   to   speedy  trial and for relief on that account, should first be   addressed to the High Court. Even if the High Court  entertains such a plea, ordinarily it should not stay  the   proceedings,   except   in   a   case   of   grave   and  exceptional   nature.   Such   proceedings   in   High   Court  must, however, be disposed of on a priority basis.” 18. Seven learned Judges of this Court in    P. Ramachandra  Rao v. State of Karnataka, (2002) 4 SCC 578 , considered the  JUDGMENT validity of the ratio laid down in Common Cause case (I) as  modified in Common Cause case (II) and Raj Deo Sharma (I)  and   (II)   cases   wherein   this   Court   prescribed   periods   of  limitation beyond which the trial of a criminal case or a  criminal proceeding cannot continue and directed to close  the proceeding by an order acquitting or discharging the  accused in such cases. In the said case of   P. Ramachandra  Page 13 14 Rao(supra)   after exhaustive consideration of the authority  on the subject this Court held:

JUDGMENT Page 14 15

19. This Court in   Vakil Prasad Singh v. State of Bihar,  (2009)   3  SCC   355   considered   the   question   of   quashing   of  criminal   proceedings   due   to   delay,   when   warranted.  Referring to earlier decisions of this Court on the issue,  JUDGMENT this Court held that speedy investigation and trial, both  are   enshrined   in   Cr.PC.   The   right   to   speedy   trial   is  guaranteed under Article 21 and the same is applicable not  only   to   actual   proceedings   in   court   but   also   includes  within   its   sweep   the   preceding   police   investigations   as  well. 20. In   Vakil Prasad Singh(supra)   one search operation was  conducted by the office of Superintendent of Police, Crime  Page 15 16 Investigation   Department   (Vigilance),   Muzaffarpur,   on   the  basis of a complaint lodged by a civil contractor against  the   accused,   an   Assistant   Engineer   in   the   Bihar   State 

release of payment for the civil work executed by him.  The  th case was instituted on 8  April, 1981 and the charge­sheet  th  for aforesaid offences was filed against the accused on 28 th  February,   1982.     The   Magistrate   took   cognizance   on   9 December,1982 but nothing substantial happened. The accused  filed a petition under Section 482 Cr.PC before the Patna  High Court against the order passed by the Special Judge,  Muzaffarpur taking cognizance of the said offences, on the  ground that the Inspector of Police, who had conducted the  investigations, on the basis whereof the charge­sheet was  JUDGMENT filed,  had no jurisdiction to do so.  Accepting the plea,  th the High Court by its order dated 7  December, 1990 quashed  the order of the Magistrate taking cognizance and directed  the prosecution to complete the investigation within three  months.     However,   no   further   progress   was   made   and   the  matter   rested   there   till   1998,   when   the   accused   filed  another petition under Section 482 Cr.PC, giving rise to  the appeal before this Court.   Page 16 17 21. Having noticed the ratio laid down by this Court in  number of cases including    State of Haryana v. Bhajan Lal  (supra), Hussainara Khatoon (supra),  Abdul Rehman Antulay 

case where the High Court should have exercised its power  under Section 482 Cr.PC as the State was not sure as to  whether a sanction for prosecuting the accused is required  and if so, whether it has been granted or not and that the  case   was   pending   for   about   17   years   and   the   proceedings  against the appellant was quashed.  22. To find out the factual scenario, we have noticed the  background in a greater detail as mentioned hereunder: th 23. On 4  January, 2000, the following allegation was made  JUDGMENT by   the   complainant­District   Literacy   &   Education   Mission  Officer, Dausa in the FIR, the relevant portion of which is  quoted below: “First Information Report Office of literacy and continuous education mission,  Dausa File No.672 dated 4.1.2000 To, The SHO Police Station: Dausa Page 17 18 Subject: Regarding misappropriation of the amount of  pending Bill for the period 11.96­11.97 by Sh.Lokesh  Jain LDC(Cashier),

As   per   the   enquiry   report   Rs.4,39,617   has   been  misappropriated, all the copies of the original bill  are   present   in   the   office   of   CAG   and   the   original  documents are available in the office of Directorate  State Literacy and Education Mission. Hence,   it   is   requested   that   an   FIR   may   be   got  registered on the basis of the annexed enquiry report  of the office of the CAG. Enclosures enquiry 8 pages Sd/­ District Literacy & Education Mission Officer, Dausa” 24. After   conducting   investigation,   the   Investigation  nd Agency submitted Final Report on 2   June,2000 before the  JUDGMENT CJM, Dausa, the relevant portion of which reads as follows: “Brief Facts of the case: Respected Sir, The   facts   of   the   present   case   are   that   on  4.1.2000   Sh.   Murari   lal   S/o   Sh.   Harmukh   Prasad,  caste:   Brahmin,   aged   56   years,   R/o   Village:   Oonch,  P.S: Nandbai, District:Bharatpur presently posted as  district   literacy   and   mission   education   officer,  Dausa, presented in the Police Station and filed one  report against Sh. Lokesh Kumar Jain (LDC) presently  under   suspension   that   Lokesh   Jain   while   working   as  cashier,   committed   certain   financial   irregularities  which   emerged   during   an   enquiry   conducted   by   the  office of the Controller and Auditor General as per  Page 18 19 which   misappropriation   of   Rs.4,39,619/­   has   been  reflected.

Again   on   21.4.2000   a   notice   u/s   91   Cr.PC   was  issued and directions were given that in case of non­ supply of document one  sided  action will  be taken.  No document, no record was produced. During the course of investigation pertaining to  Lokesh   Jain   (LDC)   for   the   period   11.96   ­11.97  statements of Sh. Kailash and Ram Kishor Bairwa (Jr.  accountant)   who   stated   that   during   investigation  credit­debit record was not made available and they  showed their inability to produce the record before  the I.O, No. T.P. 31162, a complaint was also given  in   this   regard,   C.O.   has   also   written   to   the  department   to   produce   the   record   but   they   showed  their inability to produce the same.  The present case, several requests were made for  production of record but the same was not produced.  No evidence came  against Sh.  Lokesh Jain, from  the  file of the education department.  The case has been  pending   since   long   and   there   is   no   probability   of  availability of record in the near future.   Further  investigation   will   be   taken   on   the   receipt   of   the  records from the concerned departments. JUDGMENT Hence   FR   No.67/2000   is   being   filed   for   kind  perusal   and   acceptance   because   of   insufficient  evidence.” 25. On perusal of Final Report, the CJM, Dausa passed the  following order: Page 19 20 “Before the Chief Judicial Magistrate District: Dausa, Dausa Complainant: Murari Lal FIR No. 10/2000 18.11.2000 Present App. Present complainant: Sh Murari Lal Sharma In   this   case   final   report   has   been   filed   with   the  avernment   that   the   original   record   has   not   been  supplied to the SHO and hence investigation cannot be   carried out.  The complainant Murari Lal is present and  he is ready to cooperate with the police officers for  procuring the said records. Hence u/s 156(3) Cr.PC the SHO Dausa is directed to re­ investigate the case with the assistance of Sh. Murari  Lal literacy and mission education officer to procure  the original records.   Final report is not accepted,  case diary is being returned. Sd/­ CJM District: Dausa, Dausa” 26. Thereafter, nothing on the record suggest that after  th the order dated 18  November, 2000 passed by the CJM, Dausa  JUDGMENT the   respondent   produced   the   original   records   before   the  Investigation Agency for further investigation.  27. At   least   for   more   than   nine   years   neither   original  records could be traced by the Authorities nor any relevant  document   could   be   found   to   implicate   the   appellant,   as  th evident   from   the   Inquiry   Report   dated   15   December,2008  submitted by the Inquiry Officer whereby the appellant was  Page 20 21 exonerated   over   the   identical   charges   for   which   criminal  case   was   lodged.     The   respondent   inspite   of   repeated  requests   by   the   Inquiry   Officer   failed   to   produce   any 

th relevant   portions   of   Inquiry   Report   dated   15   December,  2008 are quoted hereunder: “The   prosecuting   officer   after   the   lapse   of   various  dates has presented the following documents: a)   Books   of   accounts,   Encashment   Register   and   Bill  register (all photocopies) b)   Letter   dated   26­04­2004   issued   by   S.B.B.J.   Bank  Branch   Dausa   which   was   addressed   to   the   office   of  Literacy officer, Dausa. c) Letter dated 21­11­2008 issued by the office of the  treasurer of the treasury. d)   Letter   bearing   CA/II/Dausa/176   dated   04­11­2008  issued by the office of the chief auditor. According to  the aforesaid documents, the photocopies  of   the   original   documents   was   shown   to   the   alleged  officer.     After   the   perusal   of   the   photocopies,   the  alleged officer denying the same has  again  filed  the  application on 12­01­2009 and demanded that he might be  allowed to peruse the original records.  The objections  were raised by the alleged officer and the prosecuting  officer   was   given   strict   direction   to   present   the  original   record   and   evidence.     On   the   next   several  dates   also   the   prosecuting   officer   failed   to   produce  any other original record. JUDGMENT On   24­07­2009,   the   alleged   officer   along   with   the  assistant perused the case and the related document and  letters in the  presence of  the prosecution  party  and  for the purpose of the presenting the written argument  the   case   was   fixed   for   29­07­2009.   The   defence  Page 21 22 appearing   along   with   the   assistant   has   filed   his  written argument which was taken on record.

1. That you Shri Lokesh Kumar Jain (Cashier) being in  the   office   of   the   District   Education   and   Education  officer Dausa from 20­11­1995 to 13­11­1997, was given  the work of accountant. According   the   inquiry   report   of   11/96   to   11/97,   an  embezzlement of Rs.4,39,617/­ was found to be done by  you. The details of the allegation is depicted as follows: a) Bills of F.V.C. amounting to Rs.65,330/­ is found to  be entered in the Bill Register but after the passing  of the bill from the treasury, the entry of which was   not   found   in   the   encashment   register   and   books   of  account. There   is   no   entry   of   any   bill   of   F.V.C.   in   the  aforesaid manner in the photocopy of the records (Cash  book, Encashment Register) filed by the prosecution in  respect of the offence alleged.  From the bare perusal  it becomes clear that the bill which is entered, the   earlier entry record of which is entered according to  the   rules.   The   letter   of   both   the   agencies   were  produced in respect of the withdrawal of various bills  of F.V.C. amounting to Rs.65,330/­ (P­1) from the banks  and   in   respect   of   passing   from   the   treasury   and   the  said bills are also found to be mentioned in the bill   register (P­2) (P­3). The entries of the bills are not  available   in   the   other   records   apart   from   the   Bill  Register.  On the basis of the documents produced (P­2)  (P­3) by the prosecution, the original bill which was  to be obtained from the office of the Chief Auditor,   was not received (P­4). JUDGMENT Hence it is not clear that which person has withdrawn  the said bills from the bank nor the original bill is   there   on   record,   looking   into   the   pages   of   which  Page 22 23 conclusion  could  be drawn that  who has  withdrawn  the  amount of the said bills from the bank.

In respect of the said offence, the original bill or   the carbon copy of the said bills is not filed by the  prosecution.  On the basis of the documents P­1 and P­2  filed by the State, the delinquent member could not be  held   guilty   for   the   withdrawal   of   the   amount   of   the  said bills.   The said offence merely on the basis of  the   letters   of   the   bank   and   Treasury   could   not   be   regarded as cogent evidence. The entries of the bills  are not available on any record of the related office.  In  the inquiry, the original bills are  not available  with   the   Assistant   Agency   Treasury   nor   the   carbon  copies of the bills are available in the office.   In  the   said   facts   and   circumstances,   it   could   not   be  established that the said bills are withdrawn by Shri  Lokesh   Kumar   Jain   because   in   ordinary   course   of  business   it   is   not   possible   for   single   person   to  execute the entire work that is to say generation of   bills, getting it passed and withdrawing the same. JUDGMENT Hence the second part of offence is not proved against  Shri   Lokesh   Kumar   Jain   for   want   of   cogent   and  sufficient proof. 3. Embezzlement   of   the   amount   of   Rs.78,179/­   by  withdrawing the bills of  the other department in  the  head of Literacy and Education in the Budget.   The prosecution has filed the evidence of (P­2) (P­3)  in respect of the offence.  According to the evidence,  the   payment   was   made   for   the   purpose   of   making   the  payment of the  bills  of said  Sparsh Vidyalaya RAMAVI  Dhigariya but in the budget the same is under the head   of Literacy and Education department. The entire part of the offence is completely disputed.  There   is   withdrawal   of   the   bills   of   the   other  department in the head of Literacy and Education in the  Page 23 24

CONCLUSION: On   the   basis   of   the   records,   evidence   and   documents  presented   in   the   proceedings   and   upon   the   basis   of  written   and   oral   arguments   of   both   the   parties,   the  undersigned comes to the conclusion that who was made  the payment of amount of various bills alleged in the  offence is doubtful.  All the said bills were passed by  the Treasurer.   The original and carbon copies of the  said entire bills is not available with the department.  Merely   on   the   basis   of   the   letters   of   the   Assisting  Agencies the offence against the alleged officer is not  found to be established.  Sd/­ Chitarmal Meena Inquiry Officer and Principal Officer, RAU Department Bhandarej, Dausa.” JUDGMENT 28. In  P.S. Rajya v. State of Bihar, (1996) 9 SCC 1,  this  Court   noticed   that   the   appellant   was   exonerated   in   the  departmental   proceeding   in   the   light   of   report   of   the  Central   Vigilance   Commission   and   concurred   by   the   Union  Public   Service   Commission.   The   criminal   case   was   pending  since long, in  spite  of the fact that the appellant was  exonerated in the departmental proceeding for same charge. Page 24 25 29. Having regard to the aforesaid fact, this Court held  that   if   the   charges   which   is   identical   could   not   be  established in a departmental proceedings, one wonders what 

the guilt is far higher than the standard of proof required  to establish the guilt in the departmental proceedings.    30. Having regard to the factual scenario, noted above, and  for the reasons stated below, we are of the opinion that  the present case of the appellant is one of the fit cases  where the High Court should have exercised its power under  Section 482 Cr.PC.   It is not disputed by the respondent  that the departmental proceeding was initiated against the  appellant with regard to identical charges made in the FIR.  JUDGMENT th  It was alleged that as per CAG Inquiry Report dated 15 December,   2008   Rs.4,39,617/­   has   been   misappropriated   by  the   appellant,   all   the   copies   of   original   bills   and  documents   are   available   in   the   office   of   CAG   and   the  original   documents   are   available   in   the   office   of   the  Directorate, State Literacy Programme.   31. In the departmental proceeding identical allegation was  made   that   as   per   the   Inquiry   Officer   Report,   an  Page 25 26 embezzlement of Rs.4,39,617/­ was found to be done by the  appellant.  32. During   the   investigation   inspite   of   several   requests 

against the appellant­Lokesh Kumar Jain, from the file of  the education department.   As the  case was pending since  long and there was no possibility of availability of record  in the near future, FR No.67/2000 against the appellant was  filed before the CJM, Dausa. The CJM, Dausa by his order  th dated   18   November,   2000   on   perusal   of   Final   Report,   in  exercise   of   power   conferred   under   Section   156(3)   Cr.PC  directed the SHO, Dausa to re­investigate the case with the  assistance   of   complainant   and   to   procure   the   original  JUDGMENT th records.   Inspite of order dated 18   November, 2000, for  nine years, records were not made available, as apparent  th from the Inquiry Report dated 15  December,2008.  33. There is nothing on the record, even by way of counter  affidavit filed before this Court to show that record has  now been traced to make it available to the Investigating  Agency.   There   is   no   probability   of   finding   out   original  documents or evidence mentioned in the counter affidavit.  Page 26 27 Though,   delay   has   been   alleged   on   the   part   of   the  appellant, there is nothing on the record to suggest that  the appellant caused delay in the matter of investigation. 

other evidence before the Investigating Agency shows that  the   delay   caused   due   to   inaction   on   the   part   of   the  respondent. Therefore, in our view, keeping investigation  pending for further period will be futile as the respondent  including Directorate for the State Literacy Programme is  not   sure   whether   original   records   can   be   procured   for  investigation   and   to   bring   home   the   charges.   Considering  the fact that delay in the present case is caused by the  respondent,   the   constitutional   guarantee   of   a   speedy  investigation   and   trial   under   Article   21   of   the  JUDGMENT Constitution is thereby violated and as the appellant has  already been exonerated in the departmental proceedings for  identical   charges,   keeping   the   case   pending   against   the  appellant   for   investigation,   is   unwarranted,   the   FIR  deserves to be quashed.  Page 27 28 34. In   the   result,   the   appeal   is   allowed   and   the   FIR  No.10/2000 lodged in Police Station, Dausa as against the  appellant is hereby quashed. 

………………………… …………………………………………….J.                     (SUDHANSU JYOTI MUKHOPADHAYA) NEW DELHI, JULY 9,2013 JUDGMENT Page 28