Allahabad High Court
Israr Ahmad vs State Of U.P. And Others on 29 May, 1992
Equivalent citations: AIR1993ALL87, AIR 1993 ALLAHABAD 87, 1993 ALL. L. J. 466 1993 (21) ALL LR 346, 1993 (21) ALL LR 346
ORDER
1. The aforesaid petition under Article 226 of the Constitution of India was filed) on 16-4-92 by Israr Ahmad praying for the issue of a writ, order or direction in the nature of Habeas Corpus directing the respondents to produce the petitioner before this Court and to set him at liberty on the allegations that in the night intervening between 8th and 9th April, 1992 the Station House Officer, P.S. Dhoomanganj, Allahabad had taken him away from his house and he was being illegally detained.
2. The writ petition was heard by the Division Bench constituted by Hon'ble Mr. Justice Palok Basu and Hon'ble Mr. Justice S. K. Varma and the order sheet shows that after hearing the counsel for the parties the judgment was reserved on 22-5-92.
3. On 25-5-92 since Hon'ble Mr. Justice Palok Basu and Hon'ble Mr. Justice S.K. Varma were not present at Allahabad the judgment delivered by them was pronounced by me in accordance with the provisions contained in Rule 2 of Chapter VII of the Rules of the Court.
4. On the pronouncement of the judgment, the learned counsel for the petitioner made an oral application envisaged under Article 134A of the Constitution for the grant of a certificate to appeal to the Supreme Court under Article 133, 1(a) and (b) of the Constitution of India.
5. Vide the order passed by the Senior Vacation Judge, this case has been put up before me for the disposal of the oral application made by the counsel for the petitioner nor the grant of the certificate indicated above.
6. Heard Sri P.P. Yadav counsel for the petitioner and the learned Assistant Government Advocate for the respondent.
7. In its decision in the case of Smt. S. Kalawati v. Durga Prasad reported in AIR 1975 SC 1272 the Hon'ble Supreme Court has observed that 'an order of a High Court in a petition under Article 226 or 227 would be an order in a civil proceeding of a High Court and so fall under Article 133'.
8. The learned counsel for the applicant has urged that the case involves substantial questions of law of general importance relating to interpretation and effect of the provisions contained in Articles 21(1) and 22(2) of the Constitution of India and Sections 50(1), 57 and 167 of the Criminal Procedure Code which need to be decided by the Hon'ble Supreme Court. It has further been urged that another question of the same nature as to whether a subsequent order of remand passed by the Magistrate can cure the illegality of the detention is also involved in the case. The learned counsel for the applicant has also urged that the question relating to the validity of the order of remand passed by the Magistrate is also a question which satisfies the requirements of Article 133 of the Constitution so as to justify the grant of the certificate prayed for.
9. Apart from the above, the learned counsel has asserted that the case also involves a question relating to the validity of the procedure adopted for the pronouncement of the judgment.
10. I have heard the learned counsel for the applicant at some length and have also perused the judgment delivered by the Division Bench and have given my thoughtful consideration to the arguments advanced by the learned counsel.
11. The oral application for the grant of the certificate has to be disposed of taking into consideration the observations of the Hon'ble Supreme Court in its decision in the case of State Bank of India v. N. Sundara Money, reported in 1976 SC 1111 : (1976 Lab 1C 769) which are to the following effect:--
"..... A substantial question of law of general importance is a sine qua non to certify fitness for hearing by the Apex Court. Nay, more; the question, however important and substantial, must be of such pervasive import and deep significance that in the High Court's judgment it imperatively needs to be settled at the national level by the highest bench....."
12. It has further to be remembered that the term 'involves' as used in Article 133(1)(a) implies a considerable degree of necessity. The mere circumstance that a question of law is raised in a case would not justify the inference that the proposed appeal 'involves' a question of law as envisaged under Article 133 of the Constitution unless it is necessary to decide the question of law for a proper decision of the case. It is well settled that the test is not merely the importance of the question but its importance to the case itself.
13. The judgment in question has to be read as applicable to the particular facts proved or assumed to be proved. It has been found by the Division Bench that the arrest of the petitioner was in fact made on 16-4-92 at 7.30 p.m. and the petition had been moved by way of self saving device. It has further been held that the petitioner had himself eloped from 8th or 9th of April, 1992 from his residence or he got the telegram sent on his behalf through his wife as precautionary measure. It has further been held that the petition had been filed an incorrect allegations and that the reasons for the arrest of the petitioner had been disclosed as required by law. It has been found that there was enough proof of the compliance of Article 22 of the Constitution and Section 50 of the Cr. P.C.
14. The question sought to be raised by the learned counsel for the applicant are in effect merely propositions of law and the question whether in this case, on the facts found, a particular proposition of law would or would not be applicable is not such a question which may justify the grant of the certificate. At the most it is merely a question of the application of the principles of law to the facts of the case under consideration which cannot justify the grant of certificate sought for.
15. In any case the questions relating to the interpretation and effect the constitutional provisions and those contained in the Code of Criminal Procedure relied upon by the learned counsel for the applicant already stand settled by the highest court and in this view of the matter also I do not find any justification for the grant of the certificate.
16. So far as the procedure adopted for pronouncing the judgment is concerned, suffice it to say that it was clearly permissible under the Rules of the Court and the exigencies of the situation justified the adoption of the said procedure. In any case, no prejudice can be said to have been caused to the petitioner as the notice for intimating the date of the pronouncement of the judgment was effectively served and the counsel for the petitioner was able to make the prayer for the grant of the certificate contemplated under Article 134A of the Constitution.
17. The question relating to the procedure, relating to the pronouncement of judgment relied upon by the counsel for the petitioner is not such which may be said to involve a substantial question of law of general importance which needs to be decided by the Supreme Court.
18. In view of the conclusions indicated hereinbefore, I am not satisfied that the present case involves any substantial question of law of general importance which needs to be decided by the Supreme Court. I do riot think that the present case is a fit one for the appeal to the Supreme Court.
19. The oral application for the grant of certificate for the appeal to the Supreme Court is, therefore, rejected.
20. Petition dismissed.