Gujarat High Court
Mukeshbhai Keshavlal Patel vs State Of Gujarat on 10 May, 2019
Author: A. P. Thaker
Bench: A. P. Thaker
R/CR.A/1003/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 1003 of 2019
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MUKESHBHAI KESHAVLAL PATEL
Versus
STATE OF GUJARAT
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Appearance:
MR PARTHIV B SHAH(2678) for the Appellant(s) No. 1
MR.NANDISH H THACKAR(7008) for the Opponent(s)/Respondent(s) No. 2
MS MOXA THAKKAR, ADDL PUBLIC PROSECUTOR(2) for the
Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE DR.JUSTICE A. P. THAKER
Date : 10/05/2019
ORAL ORDER
1. This is an appeal under Section 14(A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocity Act" for short) at the instance of the appellants - original accused for the anticipatory bail in connection with the FIR being C.R.No. I - 165 of 2019 registered with Sola High Court Police Station, District:
Ahmedabad for the offences punishable under Sections 304(A) and 114 of the Indian Penal Code and Section 3(1)(r) and 3(2)(v-a) of the Atrocity Act.
2. According to the appellant, pursuant to filing of the FIR, he has preferred application for anticipatory bail being Criminal Misc. Application No.1428 of 2019 before the Sessions Court, Ahmedabad (Rural), Ahmedabad, which came to be rejected by the learned 12 th (Ad-hoc) Additional Sessions Judge, Ahmedabad vide order dated 01.05.2019.
3. The short fact of the prosecution is that the FIR has been lodged by the respondent No.2 inter alia stating that his father is Page 1 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019 R/CR.A/1003/2019 ORDER working as Pioneer Security Guards for last one and half years and who was assigned duty as security guard of the bungalow constructed of the appellant. That on 23.02.2019 at 9.00 p.m., the complainant received a phone call that at the place where his father was working, he felt giddiness and fell down and he was taken to Zydus Hospital and that the appellant informed the complainant that his father met with an accident as the main door of the bungalow fall on him and due to which the complainant's father expired. On the basis of this allegation, the FIR came to be lodged.
3.1 It is contended by the appellant that the accused are not involved in the incident and the entire FIR is filed with an intention to extort money from the appellant and other co-accused. It is submitted that on reading of the entire FIR, no ingredients of the offences as alleged in the FIR are made out against the appellant. It is contended by the appellant that he will be available during the investigation and there is no offence committed by him under the Atrocity Act. On all these grounds, the appellant has prayed to release him on bail.
4. During the course of arguments, original complainant Rajeshbhai Muljibhai Vaghela has filed the affidavit supporting the present appeal and has stated that due to misconception, he has lodged the said FIR and he has no objection if the appeal is allowed and the appellant is enlarged on bail.
5. Heard Mr.Parthiv Shah, learned advocate for the appellant, Ms.Moxa Thakkar, learned Additional Public Prosecutor for respondent No.1 - State and Mr.Nandish Thackar, learned advocate for the original complainant - respondent No.2 herein. Perusal the material available on record as well as police papers.
6. Mr.Parthiv Shah, learned advocate for the appellant and Page 2 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019 R/CR.A/1003/2019 ORDER Mr.Nandish Thackar, learned advocate for respondent No.2 have prayed to allow the present appeal, however, the same has been vehemently opposed by Ms.Moxa Thakkar, learned Additional Public Prosecutor for respondent No.1 and has prayed to dismiss the appeal.
7. This Court has taken into consideration the law laid down by the Apex Court in the case of Dr.Subhash Kashinath Mahajan Vs. State of Maharashtra and another reported in AIR 2018 SC 1498 and Gorige Pentaiah Vs. State of Andhra Pradesh and others reported in (2008) 12 SCC 531.
8. Learned advocate for the complainant has heavily relied upon the amended Section 18(A) of the Atrocity Act, which has been added by the legislature by Amendment Act of 2018. The said Section reads as under:-
"18A. (1) For the purposes of this Act,--
(a) preliminary enquiry shall not be required for registration of a First Information Report against any person; or
(b) the investigating officer shall not require approval for the arrest, if necessary, of any person, against whom an accusation of having committed an offence under this Act has been made and no procedure other than that provided under this Act or the Code shall apply.
(2) The provisions of section 438 of the Code shall not apply to a case under this Act,notwithstanding any judgment or order or direction of any Court.".
8.1 For inserting this new provision of Section 18(A), the statement of objects and reasons thereof is necessary to be carved out. The statement of objects and reasons, which has been appended with the said Bill No.140 of 2018, is as under:-
STATEMENT OF OBJECTS AND REASONS Page 3 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019 R/CR.A/1003/2019 ORDER The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (said Act) was enacted with a view to prevent the commission of offences of atrocities against the members of the Scheduled Castes and the Scheduled Tribes and to provide for Special Courts and exclusive Special Courts for the trial of such offences and for the relief and rehabilitation of the victims of such offences. The said Act was amended in 2015 with an objective to deliver greater justice to members of the Scheduled Castes and the Scheduled Tribes.
2. In a recent judgment, the Supreme Court has held that a preliminary enquiry shall be conducted by a Deputy Superintendent of Police to find out whether allegations make out a case under the said Act before registering a First Information Report relating to commission of an offence and the approval of an appropriate authority shall be obtained before arrest of any person in connection with such offence.
3. However, the provisions of the Code of Criminal Procedure, 1973 provide that every information relating to commission of an offence, if given, shall be recorded and where the investigating officer has reason to suspect the commission of an offence, he can arrest a person and there is no requirement of conducting a preliminary enquiry before recording of any such information or obtaining of an approval from any authority before arresting any person.
Moreover, such preliminary enquiry and approval would only delay the filing of a charge sheet.
4. The principles of criminal jurisprudence and section 41 of the Code of Criminal Procedure, 1973 as interpreted in several judgments, implies that once the investigating officer has reasons to suspect that an offence has been committed, he can arrest an accused. This decision to arrest or not to arrest cannot be taken away from the investigating officer.
5. In view of the above, it is expedient in the public interest that the provisions of the Code of Criminal Procedure, 1973 be made applicable in respect of registration of First Information Report relating to commission of an offence or arrest of any person without any preliminary enquiry or approval of any authority, as the case may be.
6. The Bill seeks to achieve the above objects.
Page 4 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019R/CR.A/1003/2019 ORDER 8.2 In view of the statement of objects and reasons for the amendment of the Atrocity Act, it appears that due to the recent judgment of the Supreme Court holding that preliminary inquiry shall be conducted by Deputy Superintendent of Police to find out whether the allegations made out a case under the said Act before registering an FIR relating to the commission of an offence and approval of appropriate authority shall be obtained before arrest of any person in connection with such offence, this amendment is carried out in the Atrocity Act by inserting Section 18A thereof. It also appears from the statement of objects and reasons coupled with the provisions made in sub-Section (2) of Section 18(A), that this provision of sub-section (2) has been inserted only with a view counter to the directions issued by the Supreme Court in the case of Dr. Subhash Kashinath Mahajan Vs. The State of Maharashtra (supra), wherein in conclusion at para 83, the Apex Court has held as under:-
83. Our conclusions are as follows:
i) Proceedings in the present case are clear abuse of process of court and are quashed.
ii) There is no absolute bar against grant of anticipatory bail in cases under the Atrocities Act if no prima facie case is made out or where on judicial scrutiny the complaint is found to be prima facie mala fide. We approve the view taken and approach of the Gujarat High Court in Pankaj D Suthar (supra) and Dr. N.T. Desai (supra) and clarify the judgments of this Court in Balothia (supra) and Manju Devi (supra);
Iii) In view of acknowledged abuse of law of arrest in cases under the Atrocities Act, arrest of a public servant can only be after approval of the appointing authority and of a non-
public servant after approval by the S.S.P. which may be granted in appropriate cases if considered necessary for reasons recorded. Such reasons must be scrutinized by the Magistrate for permitting further detention.
Page 5 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019R/CR.A/1003/2019 ORDER
iv) To avoid false implication of an innocent, a preliminary enquiry may be conducted by the DSP concerned to find out whether the allegations make out a case under the Atrocities Act and that the allegations are not frivolous or motivated.
v) Any violation of direction (iii) and (iv) will be actionable by way of disciplinary action as well as contempt.
The above directions are prospective.
8.3 Thus, so far as the conclusion of para 83(i) and (ii) is concerned, there is no object and reason given for nullifying those observations.
8.4 It is also pertinent to note that the Union of India has also preferred review petition against the aforesaid judgment, being Review Petition (Criminal) of 2018 (Diary No.12243 of 2018) in Criminal Appeal No.416 of 2018, wherein, review has been sought for the conclusion at para 83(i) to (v). But, during the course of argument, the Supreme Court has considered only the directions at para (iii) to (v) of the original decision. Thus, even on reading of the amended provision of Section 18(A) coupled with the statement of objects and reasons for such amendment, it is apparent that the legislature has only made this amendment regarding nullifying the conclusion of the Apex Court in para 83(iii) to (v). Therefore, in a given case, no prima facie case is made out or where on judicial scrutiny the complaint is found to be prima facie mala fide, then in that case, there is no absolute bar against grant of anticipatory bail in cases under the Atrocity Act.
9. Considering the factual aspects of the case, it appears that there was accidental death on account of fallen down the door on the deceased. It, prima facie, appears that there was no rash and negligent on the part of the appellant herein regarding the main gate of the bungalow which fall on the deceased. There is doubt as Page 6 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019 R/CR.A/1003/2019 ORDER to the commission of the offence under the Atrocity Act. Considering the facts and circumstances of the case, without discussing the evidence in detail, prima facie, this Court is of the considered opinion that the discretion under Section 438 of the Code of Criminal Procedure is required to be exercised.
10. In the result, the present appeal is allowed. The impugned order dated 01.05.2019 passed by the learned 12th Additional Sessions Judge, Ahmedabad (Rural), Ahmedabad in Criminal Misc. Application No.1428 of 2019 is hereby quashed and set aside. It is ordered that in the event of appellant herein being arrested pursuant to FIR registered as C.R.No. I - 165 of 2019 registered with Sola High Court Police Station, District: Ahmedabad, the appellant shall be released on bail on furnishing a personal bond of Rs. 15,000/- (Rupees Fifteen Thousand only) each with one surety of like amount on the following conditions that the appellant shall :
(a) cooperate with the investigation and make available for interrogation whenever required;
(b) remain present at concerned Police Station on 20.05.2019 between 11.00 a.m. and 2.00 p.m.;
(c) not directly or indirectly make any inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade from disclosing such facts to the court or to any police officer;
(d) not obstruct or hamper the police investigation and not to play mischief with the evidence collected or yet to be collected by the police;
(e) at the time of execution of bond, furnish his address to the investigating officer and the court concerned and shall not change residence till the final disposal of the case till further Page 7 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019 R/CR.A/1003/2019 ORDER orders;
(f) not leave India without the permission of the Court and if having passport shall deposit the same before the Trial Court within a week; and
(g) it would be open to the Investigating Officer to file an application for remand if he considers it proper and just and the learned Magistrate would decide it on merits;
11. Despite this order, it would be open for the Investigating Agency to apply to the competent Magistrate, for police remand of the appellant. The appellant shall remain present before the learned Magistrate on the first date of hearing of such application and on all subsequent occasions, as may be directed by the learned Magistrate. This would be sufficient to treat the accused in the judicial custody for the purpose of entertaining application of the prosecution for police remand. This is, however, without prejudice to the right of the accused to seek stay against an order of remand, if, ultimately, granted and the power of the learned Magistrate to consider such a request in accordance with law. It is clarified that the appellant, even if, remanded to the police custody, upon completion of such period of police remand, shall be set free immediately, subject to other conditions of this anticipatory bail order.
12. At the trial, the Trial Court shall not be influenced by the prima facie observations made by this Court while enlarging the appellants on bail.
13. The appeal stands disposed of, accordingly. Direct service is permitted, today.
(A. P. THAKER, J) V.R. PANCHAL Page 8 of 8 Downloaded on : Sat Jun 29 23:47:41 IST 2019