Code of Criminal Procedure, 1973 - ss.154, 155, 156, 157, 162, 169, 170 and 173(8) - Second FIR - Registration of - Permissibility - Held: - There can be no second FIR and C consequently, there can be no fresh investigation on receipt of every subsequent information in respect of same cognizable offence or the same occurrence, giving rise to one or more cognizable offences - Sub-s. (8) of s. 173 empowers the police to make further investigation, in such cases - In the facts and circumstances of the present case, second FIR and fresh charge--sheet is unwarranted and violative of fundamental right u/Arts. 14, 20 and 21 of the Constitution - Hence, the same is quashed and charge-sheet filed in pursuance of the second FIR, directed to be regarded as a supplementary charge-sheet in the first FIR - Constitution of India, 1950 - Arts. 14, 20 and 21.

Administration of Criminal Justice - Court needs to strike balance between fundamental rights of accused and power of police to investigate a cognizable offence - Sweeping power of investigation does not warrant subjecting a citizen each time, to fresh investigation in respect of the same incident, giving rise to one or more cognizable offences - Code of Criminal Procedure, 1973 - s.154 - Constitution of India, 1950 - Fundamental Rights.