Gauhati High Court
The National Investigation Agency vs Shri Aheto Chophi on 25 August, 2022
Author: K.R. Surana
Bench: Kalyan Rai Surana
Page No.# 1/19
GAHC010102842018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./165/2018
THE NATIONAL INVESTIGATION AGENCY
THROUGH THE SUPERINTENDENT OF POLICE, NIA, BRANCH OFFICE,
GUWAHATI, ASSAM, MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA
VERSUS
SHRI AHETO CHOPHI
SELF-STYLED (SS) COLONEL OF GPRN/NSCN OR NSCN (U) S S BRIGADIER
(AT THE TIME OF ARREST) S/O HOZUXU, R/O HOUSE NO. 35, BLOCK-7,
UNITY VILL. 5TH MILE, DIMAPUR, NAGLAND.
BEFORE
HON'BLE MR. JUSTICE KALYAN RAI SURANA
HON'BLE MRS. JUSTICE MALASRI NANDI
For the appellant : Mr. D.K. Das, Senior Advocate
: Ms. G.D. Choudhury, Advocate
For respondent : Mr. D. Das, Advocate
Date of hearing : 23.06.2022
Date of judgment : 25.08.2022
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JUDGMENT AND ORDER
(CAV)
(K.R. Surana, J)
Heard Mr. D.K. Das, learned Senior counsel and Standing Counsel, NIA, assisted by Ms. G.D. Choudhury, learned counsel, appearing for the appellant and Mr. Dhanesh Das, learned Addl. Public Prosecutor, Assam, appearing for the State respondent.
2. By filing this appeal under Section 21(4) of the National Investigation Agency Act, 2008, the prosecuting agency, i.e. "NIA" for short has assailed the impugned order dated 20.02.2018, passed by the learned Special Judge, NIA, Nagaland in connection with Bail Application No. 48/2018, arising in connection with RC-03/2013/NIA-GUW under Sections 120B/ 121/ 122 of the Indian Penal Code, read with Section 25(1-A) of the Arms Act, 1959 and Section 20 of the Unlawful Activities (Prevention) Act, 1967, by which the bail was granted to the respondent, Aheto Chophi.
3. The case of the appellant i.e. NIA is that on 28.06.2012, a written complaint was lodged before the Zunheboto Police Station by the Superintendent of Police, Zunheboto to the effect that the Armed Branch Sub- Inspector (ABSI), Kughai Zhimomi, had misappropriated a huge cache of arms and ammunitions from the DEF Unit Kote. Accordingly, the Officer-in-Charge of Zunheboto Police Station registered Zunhoboto P.S. Case No. 28/2012 under Sections 120B/409/121/34 IPC read with Section 25(1-A) of Arms Act, 1959 and read with Section 7 and 8 of the Nagaland Security Regulation, 1962 and Page No.# 3/19 Section 29 of the Police Act, 1861.
4. As per the charge sheet No. 29/2012 dated 04.10.2012, submitted in connection with the said case, during interrogation, the accused ABSI, Kughai Zhimomi (since deceased), had voluntarily admitted that during his tenure as R.O.(Clothing) DEF, Zunheboto, he had misappropriated a huge stocks of arms and ammunitions from DEF Unit Kote and had sold the same to NSCN (K) and NSCN/GPRN faction on various occasions for his own personal gain. The arms and ammunitions which were misappropriated are as follows:-
"Arms:-
a. SLR- 21 Nos. with 28 nos. of Magazines. b. Carbine-1 no. with 2 nos. of Magazines. c. Sten gun-4 nos. with 8 nos. of Magazines. d. .303 rifle-16 nos.
Ammunitions:-
1) 7.62 SLR:- 500-600 rnds (approx).
2) .303 BDR:- 11,000-12,000.
3) 9mm ammo:-2000 (approx).
4) AK ammo:- 200 (approx)."
5. Further, in course of investigation, verification of arms, ammunition, clothing and equipments of DEF, Zunheboto during the tenure of accused ABSI Kughai Zhimomi as RO (Clo.) in between the period of 2000 to 2012 was carried out and the following discrepancies were detected as shown below in Page No.# 4/19 the table wise:-
"Statement of misappropriated Arms w.e.f. 2000 to 2012 Sl. No. Types of Arms Misappropriated 1 SLR 21 2 Carbine 1 3 Sten gun 11 4 .303 rifle Mk-IV=19 Mk-III=23 Total = 42 Total number of arms lost/discrepancy =75 Nos. Statement of misappropriated Magazines w.e.f. 2000 to 2012 Types of magazine. Misappropriated Sten gun 29 A.K. Rifle 3 Carbine 2 7.62 SLR 28 Total magazine lost/discrepancy =62 Nos. Statement of misappropriated Ammunitions w.e.f. 2000 to 2012 Types of ammo Misappropriated Page No.# 5/19 7.62 mm Ammo 8587 7.62x 39 mm Ammo 1701 .303 BDR 10285 .303 CTN 2256 9mm Ammo 1988 .38mm ball 981 .22mm Ammo 300 Total = 26100 Total ammunition missing= 26100 rds. Statement of misappropriated Bayonet w.e.f. 2000 to 2012 Types of bayonet Misappropriated. 5.56 INSAS 1 AK Rifle 1 7.62 SLR 1
Total bayonet missing= 3 Nos. Statement of misappropriated clothing w.e.f. 2000 to 2012 Sl. Particular Misappropriated No. 1 Woolen Jersey Khaki 2210 Nos.
Page No.# 6/19 2 Beret cap N/Blue 11 Nos. 3 Woolen Vest 2726 Nos. 4 Steel Trunk 842 Nos.
5 Ground sheet 1543 Nos. 6 Woolen Blanket 1638 Nos. 7 B.D. Serge 1614 Mtrs. 8 A/Boot Black 1697 Nos. 9 A/Boot Brown 15 Nos.
10 P.T. Shoe Brown 396 Nos. 11 Jungle boot 3144 Nos. 12 Woolen socks 2562 Nos. 13 T/C Khaki 7526 Mtrs. 14 Kit bag 565 Nos.
15 Rain Coat 835 Nos.
16 Drill Cloth White 29 Mtr. 17 Mosquito net 548 Nos. 18 Police jacket 899 Nos. 19 P/Cap Nil 20 Cross belt 99 Nos.
Page No.# 7/19 21 Leather belt 313 Nos. 22 Canvas White 100 Nos. 23 T/Cloth Cotton White 492 Mtrs. Statement of misappropriated Equipments w.e.f. 2000 to 2012 Particular Misappropriated Fake Currency detector 1 Digital camera 1 Air filter mask 4 Searching light 6 Hand cuff 45 Helmet 21 Binocular 5 Metal detector 1 Door frame metal detector 1 Video camera 1
6. In the course of investigation, it was found that the procured arms and ammunitions from the accused no.1 with an intention to wage war against the Country and that such arms and ammunitions were misappropriated by the accused no.1 (since deceased) from the Zunheboto DEF Kote.
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7. The learned senior counsel for the appellant has submitted that during that relevant period, there was factional fight between the two NSCN groups, wherein some arms and ammunitions were recovered, which were suspected to be stolen/ misappropriated arms and ammunitions from the DEF Unit Kote, Zunheboto. Accordingly the investigation was transferred to NIA. It is further submitted that on completion of investigation by the NIA, sufficient materials were found in respect of the respondent herein as well as others resulting in filing of supplementary charge-sheet dated 25.04.2017 before the Court of the learned Special Judge, NIA, Dimapur, Nagaland in connection with RC- 03/2013/NIA-GUW wherein the respondent herein was arrayed as accused No.
3. As per the report of the investigation carried out by the NIA, following arms and ammunitions were found to have been misappropriated.
STATEMENT OF MISAPPROPRIATED ARMS BETWEEN THE PERIOD 2000 TO 2012 Types of Arms No. of Arms misappropriated 7.62 SLR 21 Carbine 01 Sten gun 11 .303 Rifle Mk IV 19 .303 Rifle Mk III 23 Total No. of arms 75 misappropriated Page No.# 9/19 STATEMENT OF MISAPPRORIATED MAGAZINES BETWEEN THE PERIOD 2000 TO 2012 Types of magazine No. of magazines Misappropriated Sten gun 29 A.K. Rifle 3 Carbine 2 7.62 SLR 28 Total No. of magazines 62 misappropriated STATEMEMT OF MISAPPROPRITED AMMUNITION BETWEEN THE PERIOD 2000 TO 2012 Types of Ammunition No. of Ammunitions Misappropriated 7.62 mm Ammunition 8587 7.62x 39 mm Ammunition 1701 .303 BDR 10285 .303 CTN 2256 9mm Ammunition 1988 .38mm ball 981 .22mm Ammunition 300 Page No.# 10/19 Total No. of Ammunitions 26098 misappropriated STATEMENT OF MISAPPROPRIATED BAYONET BETWEEN THE PERIOD 2000-2012 Types of Bayonet No. of Bayonet Misappropriated.
5.56 INSAS 1 AK Rifle 1 7.62 SLR 1 Total Nos. bayonet 3misappropriated
8. The prosecution has heavily relied on the confessional statement made by the first accused, namely, ABSI, Kughai Zhimomi (since deceased), which was recorded under Section 164 of the Cr.P.C., which implicated respondent herein. As per the said supplementary charge-sheet, the respondent herein was the self-styled (SS) Colonel of NSCN/GPRN or NSCN (U) i.e. NSCN (United) and that the respondent herein was a beneficiary of arms and ammunitions from the first accused which, amongst others, consisted of arms and ammunitions misappropriated from the DEF Unit Kote, Zunheboto. Further the case of the prosecution is that the first accused had died in the meanwhile and thereafter, his wife was examined and that she deposed that the first respondent had threatened the accused no.1, and compelled him to supply arms to him for the NSCN(U).
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9. It is projected that as on the date of the submission of the subsequent charge-sheet the respondent herein could not be arrested and he was shown as absconder. As mentioned hereinbefore, the supplementary charge-sheet was submitted on 25.04.2017. The learned senior counsel for the appellant has further submitted that the respondent herein was arrested on the strength of the warrant issued by the learned Special Judge, Dimapur, Nagaland. It is further submitted that after the arrest of the respondent herein, a joint operation was conducted by the NIA, Guwahati office and 41 Assam Rifles, Medziphema on 24.01.2018 and seized a huge cache of arms and ammunitions and currency notes alongwith huge consignment from the accused no. 3 and by that time he became self-style Brigadier of NSCN (U). The list of seized articles are appended as part of Annexure-E of this memo of appeal which is not reflected in this order as no purpose would be served by burdening this order with detail thereof.
10. Accordingly, it was submitted that there was sufficient materials against the respondent but the same was not averred in the order impugned in this appeal. Accordingly, it is submitted that in view of the materials available against the respondent, the respondent being a self-styled Brigadier in NSCN is a serious threat to the national unity and integrity as he was found involved in misappropriating of a huge cache of arms and ammunitions from the DEF Unit Kote, and that the seized arms and ammunition was a part of the Government arms and ammunition. Hence it was submitted that the activity of the respondent is likely to be a threat to the unity and integrity of the nation which is also instilled fear in the mind of the people of the Country and therefore, the impugned order by which the bail was granted was liable to be set aside and Page No.# 12/19 quashed.
11. In support of his submission, the learned standing counsel has relied upon the case of NIA Vs. Zahoor Ahmed Shah Watali, reported in (2019) 5 SCC 1 (Para 23).
12. Per contra, the learned counsel for the respondent has submitted that by the impugned order the bail was granted to the respondent on 20.02.2018 and there was no allegation by the prosecution that the respondent has misused the liberty and had done any act which would jeopardize the national security and integrity and had committed any crime or any other conduct which falls within the ambit of the Unlawful Activities (Prevention) Act, 1967. It is also submitted that in connection with the subsequent recovery of arms and ammunition on 24.01.2018, the respondent was no way connected with the protection made by the prosecution in the charge sheet submitted on 25.04.2017 and therefore, the respondent cannot be incarcerated merely on the basis of allegation that the respondent was involved in misusing the Government arms and ammunition.
13. It is also submitted that the only evidence appearing against the appellant is hearsay statement made by the wife of the deceased prime accused No. 1. Hence, it is submitted that the conviction of the respondent can be sustained in course of trial. It is also submitted that during the pendency of this appeal, the trial has proceeded and two witnesses were examined initially by the prosecution and that as per instructions received by him, two more witnesses have been examined during the trial.
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14. In support of his contention, the learned counsel for the respondent has placed reliance in the cases of NIA Vs. Redaul Hussain Khan, reported in (2010) 3 GLT 302 and Arup Bhuyan Vs. State of Assam , reported in (2011) 3 SCC 377.
15. On the case of Arup Bhuyan (supra), relied upon by the learned counsel for the respondent, the learned Standing Counsel for the appellant has submitted that the State had already filed an appropriate application before the Supreme Court of India, which is pending for disposal by the appropriate Bench.
16. The learned standing for the appellant has also submitted that in the impugned order, the learned Special Judge had observed that there was a prima facie case of trial and under such circumstances, the learned trial court ought not have granted bail to the respondent and it is also submitted that in the impugned order, the learned special Judge has recorded a positive findings to exclude the confessional statement made by the wife of the prime accused. Accordingly, he submitted that the observation made by the learned trial court would cause prejudice to the prosecution during trial.
17. The learned senior standing counsel for the appellant has produced the relevant case diary, which has been perused and returned back.
18. It is seen that on completion of investigation, on 04.10.2012, the Nagaland Police had submitted charge-sheet against ABSI Kughai Zhimomi (A-1) under sections 409, 120B, 121, 468 and 34 of the I.P.C., read with sections Page No.# 14/19 25(1-A) of the Arms Act, 1959 and sections 7 and 8 of the Nagaland Security Regulation, 1962 and section 29 of the Police Act. Moreover, in the same charge-sheet, the two other absconding accused, namely, self-styled Col. Akaho (A-2) and self-styled Col. Aheto (A-3), were charged with offence under sections 120B and 121 of the I.P.C. read with section 25(1-A) of the Arms Act and sections 7 and 8 of the Nagaland Security Regulation, 1962.
19. Thereafter, pursuant to the notification/order dated 04.11.2013, issued by the Ministry of Home Affairs, Government of India, NIA had re-registered the case as RC-03/2013/NIA-GUW dated 11.11.2013 under sections 409, 120B, 121, 468 and 34 of the I.P.C., read with sections 25(1-A) of the Arms Act, 1949 and sections 7 and 8 of the Nagaland Security Regulation, 1962 and section 29 of the Police Act. Accordingly, after investigation, a supplementary charge-sheet no. 03/2017 dated 25.04.2017 was submitted by the NIA before the Court of Special Judge for NIA Cases, Nagaland, Dimapur.
20. In connection with the present appeal, the Court is concerned only with the respondent (A-3), namely, self-styled Col. Aheto @ Aheto Chophi. As per the charge-sheet, the respondent is charged with offence under sections 120-B, 121, 122 of the Indian Penal Code, section 20 of the Unlawful Activities (Prevention) Act, 1967, section 25(1-A) of the Arms Act, 1959 and sections 7 and 8 of the Nagaland Security Regulation, 1962.
21. In brief, the case of the prosecution, in so far as the respondent is concerned, is that NSCN (U) is a terrorist organisation and that on 19.06.2012, a factional fight had taken place between NSCN (U) and NSCN (K) at Zhekiye Page No.# 15/19 village under P.S. Sataka in Zunheboto District, which had resulted in death of 3 (three) cadres of NSCN (K). One SLR rifle bearing arsenal no. 15414099 with magazine was recovered from one NSCN (K) cadre. Accordingly, Sataka PS Case FIR No. 4/2012 was registered under sections 302, 325 IPC and sections 7 and 8 of Nagaland Security Regulation, 1962. As per investigation, the said SLR was sold by ABSI Kughai Zhimomi (A-1) to NSCN (K) in the year 2010, which was misappropriated from Zunheboto DEF Kote. The said ABSI Kughai Zhimomi (A-
1) was arrested on 07.07.2012 by the Nagaland Police and one SLR bearing arsenal no. CZ 9082 was recovered from the possession of ABSI Kughai Zhimomi (A-1). As per the charge-sheet, a confessional statement of the said ABSI Kughai Zhimomi (A-1) was recorded, wherein he had confessed his guilt in the commission of crime. The investigation had also revealed that the said ABSI Kughai Zhimomi (A-1) had delivered 6 SLRs and 6 (six) magazines of DEF, Zunheboto to the cadres of NSCN (U), which were received by the respondent (A-3). Moreover, the said ABSI Kughai Zhimomi (A-1) had also delivered 3 (three) sten guns with 6 (six) magazines, 7 (seven) 303 Rifles of DEF, Zunheboto to the cadres of NSCN (U), for which he had made communication with the respondent (A-3). Thus, the respondent (A-1) is accused of illegally acquiring arms and ammunitions of Zunheboto DEF Kote. It is also stated in the charge-sheet, that notice was issued to the respondent (A-3) under section 41A CrPC, but the respondent did not join the investigation proceeding. However, he had sent a written reply through the Chairman, Cease Fire Service Board, Nagaland, which establishes commission of offence by the respondent (A-3). As per the charge-sheet, on 11.09.2014, two SLRs were returned through the Chairman, Cease Fire Service Board, Nagaland, out of which one SLR bearing arsenal no. 15166291 was from Zunheboto DEF Kote. It was further alleged that Page No.# 16/19 huge arms and ammunitions, part of which was stolen from Zunheboto DEF Kote, were procured by the self-styled Col. Aheto (A-3), i.e. respondent, to wage war against the Government of India and that as per the FSL report, those arms and ammunitions were all serviceable. Thus, charge-sheet dated 25.04.2017 was submitted against the respondent (A-3) and others for commission of offences under sections 120B, 121, 122 IPC read with section 25(1-A) of Arms Act and section 20 of Unlawful Activities (Prevention) Act, 1967. It was further projected that sanction was obtained from competent authorities to prosecute the respondent and others under Arms Act and Unlawful Activities (Prevention) Act, 1967.
22. As per the records produced by the NIA, the wife of the deceased ABSI Kughai Zhimomi (A-1) has accused the respondent of threatening and compelling her husband (A-1) to supply him with arms and ammunitions for NSCN (U). The said ABSI Kughai Zhimomi (A-1) had died on 12.11.2013.
23. Thus, from the contents of the charge-sheet, it appears that no arms and ammunitions were actually seized from the respondent (A-3). Therefore, the alleged confessional statement made by the ABSI Kughai Zhimomi (A-1), since deceased, is the only material which links the respondent (A-1) with some of the seized arms and ammunitions allegedly procured by the respondent (A-
1), which belonged to the Zunheboto DEF Kote, and allegedly misappropriated by ABSI Kughai Zhimomi (A-1). On his death, the statement made by the wife of the deceased ABSI Kughai Zhimomi (A-1) under section 164 CrPC connects the respondent (A-3) of procuring a part of the arms and ammunitions misappropriated by her husband.
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24. On examination of the records, it is seen that the learned Special Judge (as he was then) was of the opinion that the allegations relate to factional clash between the two factions of the NSCN, viz., NSCK (K) and NSCN (U) and that there was nothing on record to show that the respondent was involved in the said clash or in any act of war with the Government of India. We do not find fault with the said reasoning. It is also noted that when the Nagaland Police had made a demand for return of the arms and ammunitions misappropriated from Zunheboto DEF Kote, some arms and ammunitions were returned by NSCN (U) through the Chairman, Cease Fire Service Board, Nagaland. The learned Special Judge had also mentioned in the impugned order that the respondent (A-3) was a member of NSCN (U), and that the said NSCN (U) was having a ceasefire agreement with the Government of India and that the petitioner being a card holder, was entitled to posses two arms. There is no material on record to show that the said finding of the learned Special Judge was erroneous. Thus, the prosecution appears to be heavily relying on the statement made by a co- accused (since dead) and the statement of his wife, recorded under section 164 CrPC to the effect that the respondent (A-1) had procured arms and ammunitions from the deceased co-accused by threatening him. Moreover, in light of the statement made in the charge-sheet that NSCN (U) had entered into a cease fire agreement with the Government of India and was entitled to keep two fire-arms, the Court is unable to find fault with the opinion of the learned Special Judge, NIA that the respondent (A-3) was not a member of a terrorist organisation. In course of appeal hearing, the prosecution has not been able to show that the respondent (A-3) was found involved in any terrorist activity within the meaning of section 15 of the Unlawful Activity (Prevention) Act, 1967, Page No.# 18/19 which would pose a threat to the unity and integrity of the Country.
25. The appellant/ prosecution has, prima facie, not been able to demonstrate that the accusation against the respondent (A-3) is true. Therefore, the satisfaction recorded by the learned Special Court, NIA, in granting bail to the respondent (A-3) is not found to suffer from any error apparent or perversity. It cannot be said that the said learned Court took into account any irrelevant considerations or failed to take note of any material available in the charge-sheet.
26. In light of the discussions above, the cited cases of (i) NIA v. Zahoor Ahmad Shah Watali, (2019) 5 SCC 1 , (ii) Arup Bhuyan v. State of Assam, (2011) 3 SCC 377, and (iii) Arup Bhuyan v. State of Assam, (2015) 12 SCC 702 , would not help the appellant in any manner.
27. In view of the discussions above, the Court is of the considered opinion that the impugned order dated 20.02.2018, passed by the learned Special Judge, NIA, in Bail Appl. No. 48/2018 arising out of RC -03/2018 does not warrant any interference. Therefore, this appeal fails and is dismissed.
28. Before parting with the records, the Court is inclined to observe that the observations made in this order or in the impugned order dated 20.02.2018, passed by the learned Special Judge, NIA, in Bail Appl. No. 48/2018 arising out of RC -03/2018, being made while considering the prayer for bail, would not constitute opinion of the Court on merit, which is left open to be decided in Page No.# 19/19 course of trial. Therefore, none of the observations made in the instant order or the order dated 20.02.2018, passed by the learned Special Judge, NIA, in Bail Appl. No. 48/2018 arising out of RC -03/2018 would prejudice any of the parties in course of trial.
JUDGE JUDGE Comparing Assistant