Bombay High Court
R.C. Rajak, Acc (P) R And I Div. vs Thaika Mohamed Sayed Kamal Abdul Kadar ... on 2 May, 1991
Equivalent citations: 1992(39)ECR247(BOMBAY)
JUDGMENT M.F. Saldanha, J.
1. This is a revision application preferred by the Assistant Collector of Customs (Preventive) and is directed against an order dated 31.3.1991 passed by the learned Additional Chief Metropolitan Magistrate, 3rd Court, Esplanade, Bombay in Customs Case No. 30CW of 1991. The present respondent No. 1 is the accused No. 2 in that proceeding and he had made an application to the trial Court on 15.3.1991 asking for permission to go abroad for six months in connection with his business. The learned Magistrate, after issuing notice to the Customs Department, after hearing the respective Advocates and perusing the relevant record, passed an order permitting the present respondent No. 1 to go abroad for a period of four months. The learned Magistrate, as appears from the order, has taken into account the fact that the accused No. 2 is a permanent resident of Madras and that his family members are in Madras. The learned Magistrate desired that in addition to the earlier bail amount of Rs. 3,00,000/- which the accused No. 2 had furnished to the Court, that a further surety of Rs. 1,00,000/- or cash deposit of Rs. 75,000/- be furnished by the accused No. 2.
2. Mr. Bhatt, learned Counsel appearing on behalf of the respondent No. 1 has produced before me the receipt evidencing immediate compliance by the respondent No. 1 of the condition imposed on him in so far as he has deposited with the trial Court an amount of Rs. 75.000/- as additional security.
3. The Customs department moved this Court hurriedly and obtained an ex-pane order from this Court, staying the operation of the trial Court's order dated 21.3.1991. The learned Counsel appearing on behalf of the Customs Department, at that time, had undertaken to serve the respondent No. 1 but in the meanwhile, on coining to know of the High Court order when we went to collect his passport, he waived service. Having regard to the urgency of the matter, the learned Single Judge had directed that the rule which was issued on 26.3.1991 was to be returnable within two weeks. The respondent No. 1 filed his affidavit in reply and moved this Court for immediate hearing and disposal of the Revision Application principally on the ground that the respondent No. 1 has been detained in India and that he is suffering grave prejudice because his presence in Belgium is an absolute must in so far as he has to finalise several issues, including returns to be filed with the Government etc. Notice was given to the learned Counsel appearing on behalf of the Customs department when this petition appeared before this Court on 29th April 1991. The learned Counsel appearing on behalf of the Customs Department did not remain present and this Court would have been justified in hearing and disposing of this petition on that day itself. However, I directed Mr. Bhatt, learned Counsel appearing on behalf of the respondent No. 1 to once again give a specific notice to the Customs counsel Mr. Kher as also to the department mentioning that the petition was to be placed on Board for hearing and final disposal on 2nd May 1991 at 11.00 a.m. subject to overnight part-heard. Mr. Bhatt has complied with the directions and I have taken on record the notices in question along with the endorsements thereon. One of the endorsements clearly indicates that the Customs counsel is aware of the matter having been fixed for final hearing today. In spite of this, the Customs counsel and the officers have not remained present before this Court. To my mind, that docs not make any difference because, Mr. Patil, learned A.P.P. has argued the matter on behalf of the State and I have also considered the grounds taken in the Criminal Revision Application on behalf of the department in the course of the hearing.
4. It is the principal grievance of Mr. Bhatt and to my mind a legitimate one, that where the order passed by the learned trial Magistrate indicate that due notice was given to the Department, that counsel was heard and where the order sets out valid grounds from which this Court can come to a conclusion that the learned Magistrate has taken adequate safeguards and to my mind, more than adequate safeguard to ensure that the accused returns, that the Customs department has acted wrongly and mala fide in mechanically reciting the age old grievance that several accused of foreign origin have absconded and, therefore, the present accused should not be permitted to leave the country. That argument smacks of arbitrariness in so far as every application and every case will have to be considered on its own merits and it may be true that if there exist similarities between the case in question and earlier ones, that the past experience may be a relevant factor.
5. I have perused the documents that are on record and the additional documents produced before me by Mr. Bhatt from which it is clear, in the first instance, that the accused who may be a non-resident Indian, runs a company of substantial credibility in Belgium. He is also indicated as one of the businessman maintaining an account with a bank which exclusively entertains accounts only of businessmen with substantial status and credibility. Mr. Bhatt has further produced the documents evidencing the fact that the accused who is a permanent resident of Madras, though for lax purpose he may have an N.R.I. interest, owns property of considerable value in the city of Madras where his family is permanently residing. His two children are studying in the schools in Madras and documentary evidence to this effect is produced and Mr. Bhatt, therefore, submits that the apprehension of the Customs Department which is to the effect that the accused may abscond or that he would not return on the expiry of the period of four months is totally fallacious. It is the submission of Mr. Bhatt that the accused essentially is a person of Indian origin who has his roots here and that not only would he return but that he is keen to contest the present proceedings on merits because the charges would seriously affect him personally as also his business. It is the submission of Mr. Bhatt that the accused No. 1 was apprehended with a consignment of gold and that he wrongly alleged that the accused No. 2 who was at that time in the transit lounge on his way to Singapore as the person who is supposed to have entrusted the gold to the original accused No. 1. Mr. Bhatt submits that it is the prosecution case itself that the gold was not found on the person or in the custody of the accused No. 2. In the adjudication proceedings, by virtue of the implication of this accused, a penalty of Rs. 1.20 lacs was imposed on him. Evidence is produced before this Court to show that the penalty amount has been paid in full. In view of all this, the order of the learned Magistrate was fully justified and docs not deserve to be mollified.
6. Mr. Patil, learned A.P.P. advanced a submission that if for any reason, the accused docs not return that the trial of this accused has to be separated which will entail various proceedings for trying to trace out the accused. In the present case, even if the accused docs not return, there docs not appear to be a shadow of difficulty in enforcing his presence because, his whereabouts, his accounts, his business connections, etc., are all known to the department. Under these circumstances to my mind, it would be unjust to mechanically insist that the accused must remain present in this country and do considerable prejudice to his business and on the economic front when it is more than certain having regard to the arrears before the court, that even his trial will not commence for quite some time. The only application made is that he should be allowed to go out of the country for a period of four months which has been granted and this order requires to be confirmed.
7. The revision application is accordingly dismissed. The order of the learned Magistrate is confirmed with the modification that the additional cash amount of Rs. 75,000/- deposited by the present respondent No. 1 shall be refunded to him and in its place, the respondent shall provide a local surely in the sum of Rs. 1,00,000/-. the Customs authorities are directed the forthwith return the passport of the respondent No. 1 to him and the respondent No. 1 shall re-deposit the passport with the Customs authorities on his return to the country.
8. I have informed Mr. Bhatt, learned Counsel appearing on behalf of respondent No. 1 that his client should provide a local surety in the sum of Rs. 1,00,000/- instead of cash amount of Rs. 75.000/- deposited by him before the trial Court to which the respondent No. 1 who is present in Court has agreed. Mr. Bhatt has, however, pointed out to me that he will provide a person of sufficient status as a surely before the trial Court but there is some procedure prevailing in that Court whereby the matter is referred to the department for verification and that the passing of the surety is normally delayed. The learned trial Magistrate shall accordingly scrutinise the surety application himself as is normally done by the Courts in cases where surety applications in all other cases are examined and if the documents meet with the satisfaction of the Magistrate, the surely produced shall be accepted.
9. After the above judgment was dictated, at 2.45 p.m. today, Mr. Kher, learned Counsel appearing on behalf of the Customs department appeared before me in Court. He staled that it is true that the Advocate for the first respondent had sent the notice to him with regard to the hearing but that he pointed out immediately to the first respondent's Advocate that notice must be given to the department and not to the concerned advocate or counsel representing them. The notice was in fact handed over in the department but it took a little time for it to come to the concerned officers and for them, in turn, to contact the counsel to appear in the court and that there was a slight misunderstanding with regard to whether the matter would be taken up in the morning session or in the afternoon session, because, the Department genuinely was under the impression that the part-heard matter with the judgment had to be first concluded and that this matter would not be taken up before 2.45 p.m. Mr. Kher also staled that there are certain developments with regard to this case, which he desired to place before this Court with a request that the order be reconsidered. He even offered to give notice to the respondents' learned Advocate.
10. Unfortunately, I have pointed out to Mr. Kher that since this petition has been disposed of with a detailed speaking order and since I have virtually gone through all the grounds adduced in this petition as also those advanced by the learned A.P.P., that it is not permissible or possible to cither vacate or reconsider that order at this point of time. I have, however, noted the fact that Mr. Kher and the department's officers did appear before the Court and bring these facts to the court's notice.