Patna High Court
The State Of Bihar Through Ashwani Kumar vs Sushil Kumar Choudhary & Anr on 26 September, 2014
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.927 of 2012
Arising Out of PS.Case No. -null Year- null Thana -null District- -
===========================================================
1. The State Of Bihar Through Ashwani Kumar, Adl. S.P.Vigilance , Investigation
Bureau, Bihar, Patna .... Appellant
Versus
1. Sushil Kumar Choudhary S/O Late Satyanaryana Chaudhary R/O Vill-
Magardahi Ward No.15, Samastipur, P.S.-Towan Samastipur, Distt-Samastipur
2. Smt. Anita Chaudhary W/O Shushil Kumar Chaudhary R/O Vill-Magardahi
Ward No.15, Samastipur, P.S.-Towan Samastipur, Distt-Samastipur
.... Respondents
===========================================================
Appearance :
For the Appellant : Mr. Rama Kant Sharma, L.O. I/C Vigilance
For the Respondents : M/S Rabindra Kumar and Santosh
Kumar Pandey, Advs.
===========================================================
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL JUDGMENT
Date: 26-09-2014
Gopal Prasad, J. This appeal is directed against the order, dated
30.10.2012, passed by the Special Court, I, Vigilance, Muzaffarpur, by which the Special Court has ordered that the cash worth Rs.88,51,030/- and ornaments worth Rs.4,10,050/- found in possession of Smt. Anita Chaudhary as istri dhan (women‟s property) of Smt. Anita Chaudhary and issued direction to the District Magistrate, Muzaffarpur, to release the amount of Rs.88,51,030/- to opposite party no. 2, Smt. Anita Chaudhary, which has been seized and deposited in State Bank of India, Raj Bhawan Vigilance Account No. 10217216148 and, further, the District Magistrate, Muzaffarpur, was directed to release the ornaments amounting to Rs.4,10,050/-, which has been deposited in the Government‟s Treasury, Muzaffarpur, to opposite party no. 2, Smt. Anita Chaudhary and, further, held that since opposite parties have not proved the rest amount earned from other source of income the District Magistrate, Muzaffarpur, has been Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 2/15 authorized to take possession over the same amount within thirty days.
2. A petition was filed under Section 13 of the Special Court Act, 2009, against the opposite parties for confiscation of the properties mentioned in Schedule „A‟ of the petition as movable assets :
1. Cash seized in raid of house Rs.00,88,51,030.00
2. Ornaments fond in possession Rs.00,04,10,050.00
3. Cash in Savings A/C No. 11203636783 Rs.00,11,74,682.00
4. Cash in Savings A/C No.20041280693 Rs.00,14,69,318.00
5. Cash in Savings A/C No.30739358736 of Smt. Ani Chaudhary Rs.00,09,01,758.00
6. Cash in Savings A/C No.30929793398 of Gudiya Kumari Rs.00,05,98,675.00
7. Cash in Savings A/C No.30939792725 Rs.00,06,16,653.00 Total Rs.01,40,22,166.00
3. A case for an offence under Sections 409, 420, 467, 468 and 471/120B of the Penal Code and 13(2) read with 13(i)(e) of the Prevention of Corruption Act, 1988, was registered against the opposite party, Sushil Kumar Choudhary, the then, accused police officer Muzaffarpur and Smt. Ani Chaudhary and others. On merit it was found that they have defalcated a large sum, about seven crores and got illegal money transferred through CEMTEX System in three saving accounts along with three savings account in the name of his wife and two daughters and others, five savings account of other accused and on search Rs.88,51,030/- defalcated money and ornaments worth Rs.4,10,050/- recovered from the Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 3/15 house of Sushil Kumar Choudhary. Subsequently, a Vigilance P.S. Case No. 16 of 2012, dated 09.02.2012, under Sections 420, 409 and 120B/201 of the Penal Code and 13(2) read with 13(i)(e) of the Special Court Act, 2009, against Sushil Kumar Choudhary and Smt. Anita Chaudhary for disproportionate assets. In disproportionate assets case a total amount of worth Rs.5,12,06,318/- has been found as disproportionate assets as total transaction of six Banks account taken place in charge found, but, calculated amount physically kept in different bank and ornaments is listed in column „d‟ of Schedule „A‟ is available for confiscation found to be Rs.1,40,22,166/-.
4. The, further, case that during the check period, i.e., 14.05.1996 to September, 2010, the delinquent
5. From the perusal of the record, it appears that the confiscation case has been filed on behalf of the State of Bihar under Section 13 of the Special Court Act, 2009, against the opposite parties, for confiscation of the properties mentioned in Schedule „A‟ including the different deposits and transfer of defalcated Government‟s money in the State Bank of India account of Sushil Kumar Choudhary to the tune of rupees five crores seventeen lakhs and odd and in the names of his family members. A criminal case a case has also been instituted under Sections 409, 420, 467, 468, 471 and 120B of the Penal Code and 13(2) read with 13(i)(e) of the Prevention of Corruption Act, 1988. In the confiscation case under Section13 of the Special Court Act, 2009, confiscation was prayed in regard to immovable properties as well as the cash seized in raid from the house of Sushil Kumar Choudhary, which are mentioned as under :
Movable Properties
1. Deposit/Transfer of defalcated Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 4/15 Govt. money in the S.B.I. A/C No. 30041237008 of Sushil Kumar Choudhary Rs.0,22,94,089.00
2. Deposit/Transfer of defalcated Govt. money in the S.B.I. A/C No. 11203636783 of Sushil Kumar Choudhary Rs.1,29,42,564.00
3. Deposit/Transfer of defalcated Govt. money in the S.B.I. A/C No. 20041280693 of Sushil Kumar Choudhary Rs.2,25,17,566.00
4. Deposit/Transfer of defalcated Govt. money in the S.B.I. A/C No. 30739358736 of Smt. Anita Chaudhary Rs.1,21,96.080.00
5. Deposit/Transfer of defalcated Govt. money in the S.B.I. A/C No. 30929793398 of Gudiya Kumari Rs.0,08,63,396.00
6. Deposit/Transfer of defalcated Govt. money in the S.B.I. A/C No. 30929792725 of Guddi Kumari Rs.0,08,89,153.00 Total Rs.5,17,02,848.00
6. The case of the State and the petition for confiscation filed under Section 13 of the Special Court Act, 2009, that the check period between 14.05.1996 to September, 2010, and the delinquent, Sushil Kumar Choudhary‟s, income, as per the salary statement was Rs.14,89,588/- and since the wife of Sushil Kumar Choudhary was a house wife, she has got no source of income. As per the customs of the Vigilance Investigation Bureau, 1/3rd salary of the delinquent is taken as his saving, hence, the total salary of Sushil Kumar Choudhary was Rs.14,89,588/- the 1/3rd of the carved amount is Rs.4,96,530/-, hence, his total income from Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 5/15 the known source was found to be Rs.4,96,530/-. However, the movable properties found in his possession worth rupees five crores seventeen lakhs and odd and deducting the amount he earned from known source, disproportionate income was found to be worth Rs.5,12,06,318/-, but, in the Schedule of the properties Schedule „A‟ shown as movable assets, out of the cash seized in a raid was Rs.88,51,030/- and the ornaments found in possession worth Rs.4,10,050/- and other amounts were in savings bank accounts.
7. After filing the petition under Section 13 of the Special Court Act, 2009, a notice was issued under Sections 14(1) and 14(ii) of the Prevention of Corruption Act, 1988, to Sushil Kumar Choudhary and Smt. Anita Chaudhary calling for the show cause. In pursuance of the notice under Sections 14(1) and 14(ii) of the Prevention of Corruption Act, 1988, a show cause was filed. The husband, Sushil Kumar Choudhary, and his wife, Smt. Anita Chaudhary, both, filed their show causes. Sushil Kumar Choudhary in his affidavit stated that his father, Satya Narain Choudhary, was Section Officer in the office of the Director General of Police, Bihar, and died on 28.12.1992 and on his death the gratuity, group provident fund and others benefits granted to the tune of Rs.12,50,000/-, which was given by his mother for picnic and her mother got pension from 29.12.1992 to 30.09.2010 to the tune of rupees ten lakhs, which was also given to him. He has, further, stated that he has got three buffalos and three cows, out of which he got annual income of Rs.3,60,000/- and so in last twenty years he got Rs.79,20,000/- by this animal husbandry. He has, further, stated that he has got rupees thirteen acres of land, out of which the annual income is Rs.2,60,000/- and so in twenty two Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 6/15 years he got Rs.57,20,000/-, hence, by his earning from the agriculture and animal husbandry he got earned Rs.1,36,00,041/-. He has, further, stated that he got the loans of Rs.1,00,000/- on 20.04.1997, Rs.1,20,000/- on 05.10.1997, Rs.1,50,000/- on 15.10.2000, Rs.1,50,000/- on 22.11.2002, Rs.1,50,000/- on 11.10.2003, Rs.1,60,000/- on 12.11.2004 and Rs.1,70,000/- on 15.12.2005, i.e., in all he took loans to the extent of Rs.10,20,000/- and kept all these money in his house at village Magardahi, Ward No. 15, P.S. Towan Samastipur, district Samastipur. He has, further, stated that on 20.04.2006 he took loan of Rs.1,60,000, on 27.02.2007 took loan of Rs.1,70,000/-, on 04.07.2008 took loan of Rs.2,50,000/-, so it became Rs.5,80,000/-, which he had kept in his house. He has, further, stated that in the marriage his father-in-law gifted him gold worth 200 grams and silver worth 300 grams, which have valued at Rs.3,00,000/- and in the marriage, itself, he got gold worth 100 grams and silver worth 200 grams in gift, which have got value at Rs.1,10,000/-, hence, contends that the said gold and silver have been seized from his house.
8. Smt. Anita Chaudhary has also sworn an a ffidavit to the effect that her father, Satya Narain Singh, in his life time gifted land to her mother bearing khata no. 445, plot no. 688, 1806, 1945, 3766, 3775, 4006, 4008, 4022, 3355, 2792, 2793, 2794 and land of khata no. 559 plot no. 2790, land of khata no. 513 plot no. 254, land of khata no. 939, plot no. 738, khata no. 114, plot no. 1290, khata no. 179, plot no. 1032, khata no. 38, plot no. 1029, 1031, 1711, in all about six bighas. Out of agriculture of the said six bighas of land, there was annual income of rupees five lakhs and her mother used to keep the money in her sasural because she has none else than her and has stated that after the death of her Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 7/15 mother she is the only successor of her properties. She has stated that her marriage solemnized on 11.07.1988 with Sushil Kumar Choudhary and from 11.07.1988 to 02.10.2010 in all about twenty two years she has earned from the land at the rate of rupees five lakhs per year to the tune of Rs.1,10,00,000/- and after spending some amount she has kept Rs.88,51,030/- at her residence at village Magardahi, Ward No. 15, P.S. Towan Samastipur, district Samastipur, which was seized by the raiding party on 02.10.2012. She has filed the deed of gift executed by her father to her mother in support of her contention.
9. On the basis of these documents, filed before the Special Court, the Special Court refers these facts in his judgment and order about the case of the prosecution State, the case of the parties without any reasoning and recorded his finding after referring the case of the parties in terms given below :
"8 : I have gone through the material available on record carefully and find that Rs.88,51,030/- is stridhan of O.P. no. 2 Anita Choudhary and ornament fo0und in possession of Anita Choudhary as stridhan amounting to Rs.4,10.050/-. The Superintendent of Police, Vigilance Investigation Bureau, Patna, is directed to release the amount Rs.88,51,030/- to O.P. no. 2 Anita Chaudhary which has been seized and deposited in S.B.I. Rajbhawan Vig. A/C No. 10217216148 and D.M. Muzaffarpur, is directed to release the ornament amounting to Rs.4,10.050/- which has been deposited in Govt. Treasury, Muzaffarpur, to O.P. no. 2 Anita Choudhary. OPs have not proved the rest amount earned from other sources. D.M. Muzaffarpur, has been authorized to take possession over the same amount within 30 days from the service of this order. Order must be complied within 30 days and amount be vested with the State of Bihar."
10. Hence, from the perusal of paragraph 8, it is apparent that the Court, concerned, did not go into the reason for Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 8/15 discarding the case of the State or accepting the explanations given by the parties and has only mentioned that he has gone to the material available on record carefully and found that Rs.88,51,030/- as istri dhan (women‟s property) of opposite party no. 2 and has ordered that the opposite parties have not proved the rest amount earned from any other sources.
11. The learned counsel for the appellant submitted that no reason has been assigned for accepting Rs.88,51,030/- recovered in cash from the house of Sushil Kumar Choudhary and Smt. Anita Chaudhary as istri dhan (women‟s property) of Smt. Anita Chaudhary and submitted that no evidence has been adduced regarding the property having been earned by her and it is submitted that the mere affidavit is not an evidence within the meaning of Section 3 of the Evidence Act and it is submitted that except the affidavit nothing has been filed by Anita Chaudhary and filing of affidavit can not be recorded as sufficient evidence for any Court or Tribunal on the basis of which it can come to a conclusion as regards to a particular fact and has placed reliance upon a decision reported in 2013(1) (S.C.) P.L.J.R., 84 (Ayaaub Khan Noor Khan Vrs. State of Maharashtra & Ors.). It has, further, been submitted that the affidavit filed by Smt. Anita Chaudhary to the extent of Rs.88/- lakhs and odd is istri dhan (women‟s property
12. The learned counsel for Smt Anita Chaudhary, however, contends that the Hindu Law, so far istri dhan is concerned, wife is the absolute owner of the istri dhan and it is not joint property of the wife and the husband, hence, Smt. Anita Chaudhary can not be devoid of her istri dhan.
13. However, taking into consideration the respective Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 9/15 submissions, the question for consideration whether the cash seized from the house of Sushil Kumar Choudhary to the tune of Rs.88,51,030/- and ornaments found in possession to the tune of Rs.4,10,050/- is istri dhan (women‟s property) of Smt. Anita Chaudhary and whether the explanation by Smt. Anita Chaudhary is acceptable or not.
14. However, taking into consideration the scheme of the Act, Special Court Act, 2009, has been designed to go into the question only to the extent whether a property ahs been acquired by offence defined under Section 2(c) of the Special Court Act, 2009, and to fight the menace of corruption to see whether public servant has earned the property by offence defined under Section 2(c) of the Special Court Act, 2009, and to check and the same has been given jurisdiction under Sections 5 and 7 of the Special Court Act, 2009, to go into the question only to the extent whether the property has been earned by offence under Section 2(c) of the Special Court Act, 2009, and Chapter III of the Code of Civil Procedure provides the procedure for confiscation of the property which has been earned by offence by virtue of being Government servant as defined in Section 2(c) of the Act. Section 13 of the Act, provides the filing of petition if State Government prima facie satisfied that the property has been earned by offence, then, authorized the Public Prosecution to file petition before the Authorized Officer and, then, notice to person under Section 14(1) of the Act, who has acquired the property by offence under Section 2(e) of the Act. Section 14(2) of the Act, provides notice to such other person who holds the property acquired by public servant on his behalf. So notice to Smt. Anita Chaudhary and Section 15 of the Act provides the filing of the affidavit by person notice be Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 10/15 considered after giving them opportunity to be heard.
15. However, at this stage, the Act has provided the whole proceeding to be proceeded in a summary manner within a limited time. The provision of the Act requires if the proceeding of person holding the property in his behalf by way of notice under Section 14 of the Special Court Act, 2009, and, thereafter, considering the show cause after giving an opportunity of being heard and, then, the order be passed. There is no provision in the Act for adducing evidence at this stage. However, the provision has been made to consider the show cause or the papers filed giving the opportunity of being heard with a procedure that if a party is aggrieved by the order he has been to file an appeal before the High Court under Section 17 of the Special Court Act, 2009, and party has the opportunity to contest in the criminal case and if the criminal case ended in acquittal, then, again, in that case also the person shall revive his property with five per cent interest as per the Act.
16. The learned counsel for the appellant submitted that Smt. Anita Chaudhary has filed affidavit, but, said affidavit can not be deemed to be sufficient evidence to conclude the fact to be proved. The decision relied upon 2013(1) (S.C.) P.L.J.R., 84 (supra) where it has been held that affidavit filed can not be used as evidence is a case where deponent is not available for cross examination and the opportunity given to other side to cross examine. He has also relied on decision reported in 2011(3) P.L.J.R. 813 held that in the case of confiscation of property under Chapter III of the Special Court Act, 2009, the Evidence Act is applicable only when the delinquent public servant raise a dispute before the Authorized Officer about the valuation and the Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 11/15 Authorized Officer seek assistance of technical expert on such matter else Evidence Act is not applicable in such case.
17. However, the petition under Section 13 of the Act filed by the State and there is provision to file affidavit under section 13(2) of the Act that it shall accompanied by affidavit about ground of belief that person has committed an offence and amount of money or estimated value of other property procured by offence defined under Section 2(e) of the Act. Section 14 of the Act provides notice to the person against whom application made to give him opportunity to explain to rebut the allegation and Section15 of the Act provides the Authorized Officer to consider the explanation given in pursuance of show cause issued under Section 14 of the Act and the reasonable opportunity of being hear and then given finding. However, the order passed on the petition filed under Section 13 of the Act was in appeal on the ground that no witness produced to prove the content of petition. The question rose in 2011(3) P.L.J.R., 813 (supra) and it was assured that Evidence Act is not applicable strictly in proceeding under Section 13 of the Act. More over, no order passed by the Authorized Officer for attendance of opposite party no. 2 to appear for cross examination and, more over, the petition under Section 13 of the Act is also proceeded totally on affidavit for which reply given on affidavit was considered.
18. However, the explanation has been given by the husband in which he has stated that he acquired property by animal husbandry as also by agriculture as he has got 13 bighas of land and earned by agriculture and by animal husbandry by selling the milk of cows and buffaloes and earned even crores of rupees. He has also given explanation that he got rupees ten lakhs and odd as the benefit derived from salary of his father on his death and got Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 12/15 rupees twelve lakhs and odd and, further, his mother get pension from 1992 to 2010 and the entire amount of pension would become to the tune of rupees ten lakhs and odd and, further took loans in several years. The absurdity in the argument that he kept all the money with him and did not spend a single penny and has kept all the money with him by showing that he was taking loans almost in each year to the tune of rupees ten lakhs and odd and after taking the loans he used to keep it with him. However, any explanation is devoid of merit and unacceptable. However, the Special Court passed the order against the husband as has not accepted and the husband has not preferred any appeal against the order of confiscation of property.
19. However, the Special Court without giving any reason has ordered that the cash amount worth Rs.88,51,030/- and ornaments worth Rs.4,10,050/-, which have been seized is the istri dhan, of Smt. Anita Chaudhary without any reasoning ahs been challenged by the State Government. However, the explanation of Smt. Anita Chaudhary that she received the ornaments at the time of her marriage and, further, her explanation that her father has gifted 6 bighas of land in the year 1972 and her marriage solemnized in 1988, her statement that she rupees five lakh per year since 1988 to 2010 at uniform rate out of which she spent some amount and rest to the tune of Rs.88,51,030/- was seized.
20. Now, the question for consideration whether the explanation provided by her is acceptable or not. Irrespective of the fact it is apparent that she has produced the document with regard to gift or the land to her mother by her father in 1972, but, the document has not been filed to suggest whether the property stands in her possession or whether she is or was earning rupees Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 13/15 five lakhs right from 1988. There is no material to show through whom the agriculture was being done. However, irrespective of those facts, her claim that out of 6 bighas of land she earned rupees five lakhs in the year 1988. However, taking into consideration the money valued in the year 1988, it appears highly improbable that a person having 6 bighas of land would have earned rupees five lakhs in year 1988 after meeting the expenses for agriculture and it will come into that irrespective of fact that agriculture having been done could have earned rupees five lakhs per year from 6 bighas of land. However, this is one aspect of the matter. The second aspect is assuming that she has got rupees five lakhs in the year 1988 it become highly improbable that a person would earn rupees five lakhs since 1988 will keep the amount intact at his house. Both the persons, Smt. Anita Chaudhary and her husband, are well educated living in urban areas and it appears highly improbable that such person will keep rupees five lakhs per year since 1988 will keep this huge amount in house and will not earn by keeping the money in Bank or any other place. There is no material to show that she was keeping the money at the house and it is highly improbable to imagine that rupees five lakhs earned in the year 1988 were kept in the house, hence, there are two improbabilities in the submission and in the affidavit filed by Smt. Anita Chaudhary to justify Rs.88,51,030/- seized from her house was the money that she had earned from her agriculture field of 6 bighas is not at all acceptable.
21. Hence, going into the reason that the explanation given by Smt. Anita Chaudhary that she earned money her agriculture land gifted by her father to her mother is not acceptable and the only theory that the money earned by offence under Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 14/15 Section 2(e) of the Special Court Act, 2009, and the explanation that it was earned since 1988 at the universal rate of rupees five lakhs was being kept is repugnant to normal common sense to be acceptable to be her istri dhan, hence, I find the order passed by the Special Court is a finding without a reason is not sustainable well established. It is cardinal principle that reason is the heart beat of a judgment or order and order without reasoning is not sustainable in law. Hence, the finding that Rs.88,51,030/- is istri dhan (women‟s property) without a reason is not sustainable and having gone into the explanation given by Smt. Anita Chaudhary not acceptable. It is held that the said property was not istri dhan (women‟s property) of Smt. Anita Chaudhary since Smt. Anita Chaudhary failed to explain source of earning it can well be presumed that it is a property earned by the offence under Section 2(e) of the Special Court Act, 2009, liable to be confiscated hence, the order to the effect of the find that Rs.88,51,030/- is the istri dhan of opposite party no. 2, Smt. Anita Chaudhary, is not acceptable in law and is set aside, hence, is liable to be confiscated and the District Magistrate, Muzaffarpur, is authorized to take possession over the same amount within thirty days, from the date of receipt of this order.
22. However, so far the ornaments worth Rs.4,10,050/- the explanation that she got the jewellery as gift at the time of marriage can well be accepted that it is istri dhan of Smt. Anita Chaudhary, as per Indian customs that a bride receives at the time of her marriage jewellery from her in-laws or even gift from others and with regard to said ornaments direction to the District Magistrate, Muzaffarpur, to release is sustainable. Hence, the appeal is allowed in part only to the effect that the cash worth Patna High Court CR. APP (SJ) No.927 of 2012 dt.21-09-2014 15/15 Rs.88,51,030/- shown to be istri dhan is set aside and liable to be confiscated and this order be communicated to the District Magistrate, Muzaffarpur, for compliance. The ornaments worth Rs.4,10,050/- be released to Smt. Anita Chaudhary. Hence, the appeal is allowed in part.
(Gopal Prasad, J) The Patna High Court The 26th day of September, 2014, N.A.F.R. SA/-
U U T T