Kapur, J.

1. This is an appeal against the judgment and order of the High Court of Calcutta quashing the investigation started against the respondent in regard to offences under S. 420, Indian Penal Code, and S. 120B read with S. 420 of the Indian Penal Code.

2. On March 26, 1960, Sub-Inspector B L. Ghose of Police Enforcement filed a written report bofore the Officer-in-charge Chakdah P. S. alleging that the respondent in conspiracy with three others had cheated the Government of West Bengal of a sum of Rs. 20,000. The respondent at the time was an Assistant-cum-Exceutive Engineer, Kanchrapara Development Area, Kalyani Division. On the basis of this report a First Information Report was drawn up and the police started investigation. On April 4, 1960, the respondent susrrendered in the court of JudicialMagistrate at Ranaghat and was released on bail for a sum of Rs. 1,000/-. The respondent then on May 9, 1960, filed a petition under Ss. 439 and 561A of the Criminal Procedure Code and prayed for a rule against the District Magistrate, Nadia, to show cause why the case pending in the court of the Senior Judicial Magistrate, Ranaghat, arising out of the Chakdah Police Station Case No. 33 dated March 26, 1960, be not quashed. The High Court held :

"In our view, the statutory power of investigation given to the police under Chapter X.7 XIV is not available in respect of an offence triable under the West Bengal Criminal Law Amendment (Special Courts) Act, I949 and that being so the investigation concerned is without jurisdiction. In so saying we are conscious of the observations of their Lordships of the Privy Council in Emperor v. Nazir Ahmad, 71 Ind App 203: (AIR 1945 PC 18 [LQ/PC/1944/36] )".

And therefore quashed the police investigation of the case holding it to be without jurisdiction. It is against this Judgment and order that the State has come in appeal to this Court on a certificate granted by the High Court under Art. 134(1)(c).

3. At the time respondent filed the petition in the High Court only a written report was made to the police by the Sub-Inspector of Police Enforcement Branch and on the basis of that report a First information Report was recorded by the Officer-incharge of the Police Station and investigation had started. There was no case pending at the time excepting that the respondent had appeared before the Court, had surrendered and had been admitted to bail. The powers of investigation into cognizable offences are contained in Chapter XIV of the Code of Criminal Procedure. Section 154 which is in that Chapter deals with information in cognizable offences and S. 156 with investigation into such offences and under these sections the police has the statutory right to investigate into the circumstances of any alleged cognizable offence, without authority from a Magistrate and this statutory power of the police to investigate cannot be interfered with by the exercise a power under S. 439 or under the inherent power of the court under S. 561A of the Criminal Procedure Code. As to the powers of the Judiciary in regard to statutory right of the police to investigate, the Privy Council in 71 Ind App 203 at p. 212: (AIR 1945 PC 18 [LQ/PC/1944/36] at p. 22), observed as follow :

"The functions of the judiciary and the police are complementary, not overlapping and the combination of individual liberty with a due observance of law and order is only to be obtained by leaving each to exercise its own function, always, of course subject to the right of the court to intervene in an appropriate case when moved under S. 491 of the Criminal Procedure Code to give directions in the nature of habeas corpus. In such a case as the present, however, the courts functions begin when a charge is preferred before it, and not until then. It has sometimes been thought that S. 561A has given increased powers to the Court which it did not possess before that section was enacted. But this is not so. The section gives no new powers, it only provides that those which the court already inherently possesses shall be preserved and is inserted, as their Lordships think lest it should be considered that the only powers possessed by the court are those expressly conferred by the Criminal Procedure Code and that no inherent power had survived the passing of that Act."

With this interpretation, which has been put on the statutory duties and powers of the police and of the powers of the Court, we are in accord. the High Court was in error therefore in interfering with the powers of the police in investigation into the offence which was alleged in the information sent to the Officer-in-charge of the police station.

4. We therefore allow this appeal and set aside the order of the High Court. The investigation will now proceed in accordance with law.

5. Appeal allowed.