Bombay High Court
Menino Lopes vs State Of Goa on 29 July, 1994
Equivalent citations: 1995(1)BOMCR334, (1994)96BOMLR176
JUDGMENT A.M. Bhattacharjee, C.J.
1. This application for bail has come up before us from the Goa Bench under somewhat unusual circumstances. An earlier application for bail was filed before a learned Single Judge of that bench who rejected the same. Such rejection, by itself, may not be unusual; but the rejection was made with some extra-ordinarily unusual observations. The learned Judge, while rejecting the application of bail on 13-12-1993, observed that "the petitioner is bound to remain in custody till the final disposal of the trial". We are afraid, and this we say with respect, that the learned Judge went too far and in purporting to deprive and divest the accused-applicant of all his rights to move for bail afresh at any subsequent stage of the trial, the learned Judge acted in a manner which is difficult to appreciate. We cannot forget that the right of the accused to move for bail, whether at the pre-trial, trial or post-trial stage, concerns his right to personal liberty under Article 21 of the Constitution and now that the said Article has been endowed with majestic magnitude, amplitude and plentitude in and since the decision of the Supreme Court in Maneka Gandhi, consideration of an application for bail has become all the more a matter of most anxious advertance and any improper handling thereof as a matter of easy insouciance or otherwise would offend the provisions of Article 21. Such an observation to the effect that the accused applicant "is bound to remain in custody till the final disposal of the trial" is also squarely against the provisions of section 437 of the Code of Criminal Procedure. The provisions of sub-section (2) and of sub-section (6) of section 437 make it irresistibly clear that even though an application for bail has been rejected at an earlier stage, the accused may be released on bail at any time thereafter. Even the first proviso to sub-section (1) of section 437 shows that a person who has become very much sick or infirm at a later stage may be released on bail, notwithstanding that his earlier application has been rejected. All that a Judge can say while rejecting an application for bail is that on the materials then on record, the accused has not been able to make out a case for the grant of bail at that stage; but the Judge cannot, however grave or serious the accusation or the circumstance may be, forfeit the statutory right of the accused to move for bail at a subsequent stage to secure his release and thus to protect or enforce his right to personal liberty. We are, therefore, clearly of the view that the learned Judge who disposed of the first application was clearly wrong in making such observations.
2. The present application for bail which has routed its way from Goa to Bombay has been filed before another learned Single Judge who, having obviously felt embarrassed by the aforesaid fiat of the learned Judge who dealt with the earlier application, thought that since both he and the former Judge are courts of co-equal jurisdiction, the matter should be referred for disposal by a two-Judge Bench. The learned Judge, however, while referring the matter as aforesaid, has granted the accused ad-interim bail, obviously subject to the final order by this Bench. A question has, however, arisen as to whether the second Judge who has entertained this second application for bail could do so since the earlier one was dealt with and disposed of by another Judge of that very Bench and whether the second application was to be placed before that Judge only who dealt with and disposed of the first application.
3. An impression has gained ground as a result of the decisions of the Supreme Court in Shahzad Hasan Khan v. Ishtiaq Hasan Khan and in State of Maharashtra v. Captain Buddhikota Subha Rao that a subsequent application for bail should invariably be placed before the same learned Judge of the High Court, if available, who has heard and disposed of the earlier application. It is true that in Shahzad Hasan Khan (supra) it has been observed by the two-Judge Bench that "if successive bail applications on the same subject are permitted to be disposed of by different Judges, there would be conflicting orders and the litigant would be pestering every Judge till he gets an order to his liking resulting in the credibility of the Court and the confidence of the other side being put in issue and there would be wastage of Court's time" and that "judicial discipline requires that such matter must be placed before the same Judge, if he is available, for orders". In Buddhikota Subha Rao (supra), another two-Judge Bench of the Supreme Court observed, after referring with approval to Shahzad Hasan Khan (supra), that "in such a situation the proper course... is to direct that the matter be placed before the same learned Judge who disposed of the earlier applications" and that such a practice or convention would prevent the abuse of the process of Court inasmuch as it will prevent an impression being created that a litigant is avoiding or selecting a Court to secure an order to his liking". With respect, we have not been able to fully appreciate the import of these observations, even though we know that we are bound by the observations of the Supreme Court even if we fail to appreciate or understand the same.
4. It will be trite to say that the power and jurisdiction of a Judge to take cognizance of and to hear any case or classes of cases and to adjudicate and exercise any judicial power in respect of them is derived only and solely from the determination made by the Chief Justice in exercise of his constitutional, statutory and inherent powers and from no other source and no case which is not covered by such determination can be entertained, dealt with or decided by any Judge or Judges sitting singly or in Division courts till such determination by the Chief Justice remains operative. So long such determination would continue in operation, no Judge who sits singly can sit in a Division Bench nor can a Division Bench be split up and one or both of the Judges constituting such Bench can sit signly or constitute a Division Bench with another Judge and take up any other kind of judicial business. No citation should be necessary for such an obvious proposition, but yet, reference may be made to the decision of our former Chief Justice P.D. Desai, speaking for the Division Bench in the Calcutta High Court in Sohan Lal Baid v. State of West Bengal . If a Judge or a Bench of Judges is hearing applications for bail, they can only do so because of the existing determination in its or their favour by the Chief Justice and if at a later period, some other Judge or Bench of Judges would be hearing such applications for bail, that would also be so only because of such determination being subsequently made by the Chief Justice. Since the Judges derive their jurisdiction solely by and under the determination of the Chief Justice, it is difficult to understand how an impression can at all grow that a litigant is selecting or avoiding a particular Judge or Bench to obtain an order to his liking as observed in Buddhikota Subha Rao, (supra, at 2296). It is also difficult to understand, as observed in Shahzad Hasan Khan, (supra, at 1615) as to how "a litigant would be pestering" every Judge till he gets an order to his liking, for it is never in the hands of the litigants or their lawyers to confer on any Judge the jurisdiction to hear bail application or any other matter. It is also difficult to understand as to why the credibility of the Court and the confidence of the other side would be put in issue simply and solely on the ground that while an application for bail was rejected by an earlier Judge or an earlier Bench, the same has, at a later stage, been granted by a later Judge or a later Bench. As already indicated hereinabove, it would be apparent from the provisions of section 437 of the Code itself and also otherwise that the circumstances and materials on record may go on changing during the progress of the investigation, inquiry or trial and an order of bail in favour of the accused may be eminently justified at a later stage even though at an earlier stage when the same was moved before another Judge or Bench, no such justification could be made out.
5. As already indicated, and as pointed by the Division Bench of the Calcutta High Court speaking through P.D. Desai, C.J., in Sohan Lal Baid, (supra), the Chief Justice of the High Court derives the power to make determination from the provisions of the Constitution and the other relevant laws and once such a determination has been made, the jurisdiction of the Judge who has the existing determination to hear applications for bail cannot at all be challenged only and solely on the ground that an earlier application to that effect by the same party was heard and disposed of by another Judge having the requisite determination at the relevant time.
6. We, therefore, do not think that it was not within the competence of the second learned Judge to hear and dispose of the present application for bail, even though the earlier application was heard and disposed of by another Judge. This position is indisputable and has not been disputed, even remotely, by the Supreme Court in any of the decisions mentioned hereinabove. All that the Supreme Court appears to have held in the facts and context of those cases is that whenever and wherever possible, an application for bail should be heard by the same learned Judge who has heard and disposed of the earlier applications, provided, however, as repeatedly pointed out by the Supreme Court, the same learned Judge is available". We have our own doubts that whether in a busy High Court like ours, a learned Judge, who has ceased to have the requisite determination alotted to him earlier and is thereafter exercising a new determination, can always be made available without some amount of delay, particularly when this High Court is functioning with three more permanent Benches in Nagpur, Aurangabad and Goa. It is obvious that any such delay in disposing of bail matters must be avoided. If a learned Judge has ceased to have the earlier determination in exercise whereof he has disposed of an application for bail and is now exercising a new determination which does not include matters relating to bail, no new application for bail can obviously be placed or moved before him, unless the Judge having the present determination refers the application back to the Chief Justice for special assignment thereof to the Judge who had the earlier determination. This also may, in a busy Court like ours, involve some amount of delay which may not always be appreciated in an application for bail where the accused is obviously endeavouring to protect or enforce his precise right to personal liberty. We, therefore, must not read the Supreme Court decision to have laid down any rigid or strait-jacket formula that an application for bail must invariably be placed before the Judge who has disposed of an earlier application, but only to have advised us to see that the later application is, if otherwise reasonably possible, be placed before the same learned Judge. But failure to do so, as already indicated above, cannot attach any illegality or infirmity to the order passed by the later Judge who is now having the requisite determination. Therefore, while we appreciate the gesture on the part of the second learned Judge in this case to have the matter referred to this Bench, we have, for the reasons indicated above, no doubt that the said learned Judge could have also heard and disposed of the matter in his own way.
7. Coming to the merits, we would try to be brief because, as pointed out by Krishna Iyer, J., in Gudikanti Narasimhulu v. Public Prosecutor, High Court of A.P. , for a bail order - once awareness of matters of relevance is assured - the briefer the better, and prolixity may be fraught with unwitting injury to the prosecution or the defence. As pointed out further by the learned Judge, the question "Bail or Jail - at the pre-trial or post-conviction stage-belongs to the blurred area of the criminal justice system and largely hinges on the hunch of the bench, otherwise called judicial discretion". The learned Judge has reminded us of the dictum of Lord Camden that "the discretion of a Judge is the law of tyrants; it is always unknown, it is different in different men; it is casual, and depends upon constitution, temper and passion. In the best, it is often times caprice; in the worst, it is every vice, fully and passion to which human nature is liable. These observations, uncharitable and unpalatable as they are, may contain some truth, but only partial truth and never the whole truth. In the exercise of judicial discretion our courts have evolved some principles for their own guidance in matters relating to bail and we would like to think that the tendency of modern Courts in India, inspired by the Constitutional theme as enshrined in Articles 21 and 14 of the Constitution now operating in our country since the decision in Meneka Gandhi in its majestic grandeur, is to grant bail, wherever practicable, unless the courts are satisfied that there are reasonable likelihood of the accused fleeing from justice or absconding or polluting the same, whether by abscondence, by tampering of evidence or otherwise. As pointed out by Krishna Iyer, J., in The State of Rajasthan v. Balchand , without intending to be exhaustive but only illustrative, "the basic rule may perhaps be tersely put as bail, not jail, except where there are circumstances suggestive of fleeing from justice or thwarting the course of justice". And as to the allegation of possible abscondence of the accused, it is always good to remember the classic observations of Lord Russell of Killowen, quoted with approval by Justice Krishna Iyer in Gudikanti Narasimhulu (supra), that "it was not the poorer classes who did not appear, for their circumstances were such as to tie them to the place where they carried on their work. They had not the golden wings with which to fly from justice". As to the allegation of tampering of evidence, it would be equally useful to remember the classic observations of Chief Justice Harries, while speaking for the Division Bench of the Calcutta High Court in Kamla Pandey v. The King, A.I.R. 1949 Calcutta 582 that "it is common knowledge that in every bail case the police allege that there is a danger of tampering with witnesses, and if witnesses can be tampered with in this way, it does not speak very highly of the efficiency of the police". We are satisfied from the submissions of the learned Counsel for the parties and on the materials on record that the accused-applicant has his roots tying him to his place of work and residence.
8. We have also taken note of the fact that the other two accused persons have already been released on bail. While it cannot be a strait-jacket formula that the accused must be released on bail if his co-accused has been so released, because the accusation against the latter may be of lesser gravity and there may be other circumstances differentiating one co-accused from the other, yet if the co-accused persons are otherwise equally placed, then there may be no good reason why an accused shall be denied bail where his co-accused has been released. This is also the view of Chief Justice Harries in Kamla Pandey (supra) where he said that "I cannot see what real danger is in granting this man bail when his co-accused has been granted bail". We have also noted that, as the record now stands, the allegation against one accused, who has already been released on bail, is probably graver that the applicant before us.
9. It may be noted that while the learned Counsel for the State opposed the application for bail on the first date, on the second date, however, he has submitted that he has no objection to the grant of bail. Granting of bail, however, is a matter of serious concern to the Court which has got to carefully weigh and balance the interest of the society in proper prosecution of offences and the rights and interest of the accused and in such a case, while the Court may take note of any such concession made by the prosecution, it cannot govern itself solely thereby but must come to its own decision on merits in each case.
10. For the reasons indicated hereinabove, we are satisfied that the accused-applicant deserves granting of bail and we have granted him bail by our earlier order passed today.