Superior Police Officers Possess Statutory Power to Direct Further Investigation Prior to Filing Police Report

Opposite party no. 2 filed an FIR against the appellants under the IPC and the SC/ST Act.

Initially, the Investigating Officer (IO) prepared a "final report" (FR) on June 9, 2016, concluding no offense was made out.

A superior police officer (Additional S.P.) returned the case diary/FR to the IO with instructions.

Following these directions, the IO conducted further investigation and submitted Charge Sheet No. 27/2017.

The Special Judge (SC/ST Act), Jaunpur, took cognizance and summoned the appellants via order dated 16.01.2019.

The appellants challenged this order, arguing that superior police officers lack the power to direct further investigation under Section 173(8) CrPC.

Section 36 of the CrPC (now Section 30 BNSS), which grants superior police officers co-extensive powers of investigation as an officer-in-charge of a police station.

The doctrine derived from Vinay Tyagi v. Irshad Ali regarding the distinction between "further investigation" and "reinvestigation".

The principle in Peethambaran v. State of Kerala, which clarified that the power to order further investigation after a court filing rests with the Magistrate.

The precedent in State of Bihar v. J.A.C. Saldanha establishing that superior officers can supervise investigations to ensure the discovery of truth.

The rule in Bohatie Devi v. State of Uttar Pradesh, which bars executive interference once a matter enters the judicial domain.

The Court reasoned that until a police report is submitted under Section 173(2) CrPC, the investigation remains under the "statutory and administrative supervision" of superior officers.

Under Section 36 CrPC and U.P. Police Regulations, a superior officer may scrutinize the case diary, identify deficiencies, and return the record to the IO with directions to collect omitted evidence.

The Court distinguished this "pre-submission" stage from the "post-submission" stage; while a court's permission is required for further investigation once a report is filed (to satisfy Section 173(8)), a superior officer can exercise "departmental supervision" to ensure a complete investigation before the report reaches the Magistrate.

In this case, since the initial FR was never submitted to the court, the Additional S.P.’s return of the diary was a valid exercise of administrative power, not a violation of Section 173(8).

The Court dismissed the appeal and affirmed the trial court's order dated 16.01.2019, concluding that the police report submitted after this process contained sufficient prima facie material to proceed.