Bombay High Court
Vijay Rajendra Patil vs The Commissioner Of Police, Nashik And ... on 19 June, 2021
Bench: S. S. Shinde, N. J. Jamadar
wp-797-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.797 OF 2021
Vijay Rajendraa Patilr ...Petiltilondea
vs.
The Commilssilondea of Porilce, Nashilk andr Oas. ...Respondrendts
Ma. Akshay Bandkapua, foa the Petiltilondea
Ma. J.P. Yagndilk, APP foa the Respondrendts-State.
CORAM : S. S. SHINDE &
N. J. JAMADAR, JJ.
JUDGMENT RESERVED ON : 11th JUNE, 2021
JUDGMENT PRONOUNCED ON: 19th JUNE, 2021
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JUDGMENT (Pea N.J.Jamaraa, J.)
1. The petiltilondea, who has beend retailnder undrea the paovilsilonds of sectilond 3(2) of the Mahaaashtaa Paevendtilond of Dandgeaous Actilviltiles Of Srumroars, Bootreggeas, Daug-Offendreas, Dandgeaous Peasonds, Vilreo Pilaates, Sandr Smuggreas Andr Peasonds Endgager Ind Brack-Maaketilndg Of Essendtilar Commoriltiles Act, 1981 ("MPDA Act"), by oarea rater 29th Jury, 2020, passer by the Commilssilondea of Porilce, Nashilk (Respondrendt No. 1), has paefeaaer thils petiltilond to quash andr set asilre the retendtilond oarea, by ilndvokilndg the wailt juailsrilctilond of thils Couat undrea Aatilcre 226 of the Condstiltutilond of Indrila.
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2. Shoand of undndecessaay retailrs, the backgaoundr facts rearilndg to thils petiltilond cand be stater as undrea:
a] The petiltilondea came to be aaaailgnder ilnd C.R.No. 173 of 2020 aegilsteaer wilth Argaond porilce statilond, Nashilk Cilty foa the offendces pundilshabre undrea sectilonds 307, 323 aear wilth 34 of the Indriland Pendar Core andr sectilond 135 of the Mahaaashtaa Porilce Act foa havilndg arregerry attempter to commilt muarea of Gandgarhaa Pandriltaao Aahea, the fast ilndfoamandt, andr Suaesh Ramesh Sarundkhe, and ilndjuaer wiltndess, arondg wilth co-accuser. The petiltilondea came to be aaaester ilnd the sailr cailme ond 4th Jury, 2020.
b] It taandspilaer that, ilnd the ilndteavendilndg peailor, the Respondrendt No. 1 har aecoarer ilnd cameaa statemendts of two wiltndesses. Whilre the petiltilondea was stilrr ilnd jurilcilar custory, the Respondrendt No. 1 passer the ilmpugnder oarea rater 29 th Jury, 2020 wilth a vilew to paevendt the petiltilondea faom actilndg ilnd andy mandndea paejurilcilar to the mailndtendandce of pubrilc oarea. The Respondrendt No. 1 was of the vilew that the mateailar pracer befoae hilm ilndrilcater that the petiltilondea was 'a randgeaous peasond' wilthilnd the meandilndg of sectilond 2(b-1) of the MPDA Act. The ilrregar acts of the petiltilondea, ovea a peailor Vishal Parekar 2/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc of tilme, poser a seailous thaeat andr randgea to the rilves of raw abilrilndg andr peace rovilndg ciltilzends. The vilorendt andr randgeaous acts of the petiltilondea weae hazaarous andr paejurilcilar to the mailndtendandce of pubrilc oarea. Hendce, the Respondrendt No. 1 oareaer the retendtilond of the petiltilondea ilnd exeacilse of the poweas condfeaaer by sectilond 3(2) of the MPDA Act. c] The ilmpugnder retendtilond oarea was appaover by the Goveandmendt ond 30th Jury, 2020. The Arvilsoay Boaar opilnder that theae was suffcilendt cause to retailnd the petiltilondea. The petiltilondea has, thus, ilndvoker the wailt juailsrilctilond of thils Couat to quash the retendtilond oarea condtendrilndg that ilt suffeas faom ndond apprilcatilond of milndr andr ndond condsilreaatilond of viltar mateailar andr theaeby undjustilfabry ilndfailndges the peasondar rilbeaty of the petiltilondea.
3. Though the petiltilondea has aailser murtilpre gaoundrs to assailr the ilmpugnder oarea of retendtilond, yet the petiltilondea has paesser ilndto seavilce the forrowilndg gaoundrs, as andr by way of the pailndcilpar charrendge, to the ilmpugnder oarea.
(g) The petiltilondea states andr submilts that the Spondsoailndg Authoailty whilre foawaarilndg the paoposar, rilr ndot prace befoae the Detailndilndg Authoailty the retailrer oarea rater 11 th Junde, Vishal Parekar 3/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc 2020 andr 18th Junde, 2020 passer by the reaander Sessilonds Jurge, Nashilk gaandtilndg bailr to othea co-accuser Akash Rajendraa Dharkande andr Suaaj Kandtilrar Veama ilnd C.R.No. 173 of 2020 but foawaarer ondry the opeaatilve paat. The retailrer oarea passer by the reaander Sessilonds Jurge, Nashilk whilre aereasilndg the othea co-
accuser was a viltar pilece of evilrendce andr the same ought to have beend foawaarer to the Detailndilndg Authoailty andr the Detailndilndg Authoailty ought to have carrer foa ilt andr peauser the same. The Detailndilndg Authoailty ought to have carrer foa these oareas ilnd oarea to satilsfy hilmserf of possilbilrilty of the retendu beilndg aereaser ond bailr.
(h) The petiltilondea states andr submilts that fasry gilvend the fact that the retendu was ilnd custory foa moae thand a mondth, andr ond the rate of ilssuandce of the paevendtilve retendtilond oarea, theae was ndevea andy possilbilrilty of he beilndg endraager ond bailr. Secondrry, ondce he was ndot endraager ond bailr but was ilnd custory foa moae thand a mondth andr ilnd aeratilond to a seailous cailme, thend, ilt ils puae guess woak ond the paat of the retailndilndg authoailty that the retendu wourr be endraager ond bailr ilnd futuae. Theae aae absorutery ndo mateailars whilch wourr ilndrilcate that theae ils a possilbilrilty of the retendu beilndg endraager ond bailr. It was thus ilmpeaatilve upond the Detailndilndg Authoailty to show the mateailars agailndst the petiltilondea weae creaa, cogendt andr satilsfactoay andr meaery a gendeaar statemendt wourr ndot suffce.
(il) The petiltilondea states andr submilts that the Detailndilndg Authoailty failrer to obseave the fndrilndg aendreaer by the reaander Sessilonds Jurge whilre recilrilndg the Andtilcilpatoay bailr oarea rater 3ar Jury, 2020 showilndg that the State har arso paayer foa candcerratilond of bailr of the petiltilondea ilnd C.R.No.494 of 2019.
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4. Affravilts ilnd aepry have beend frer. The Respondrendt No. 1 has suppoater the ilmpugnder oarea by poilndtilndg the the acts, condruct andr andtecerendts of the petiltilondea whilch, accoarilndg to the Respondrendt No. 1, justilfer and ilndfeaendce that the petiltilondea ils a randgeaous peasond andr the subjectilve satilsfactilond that the petiltilondea's beilndg at raage was paejurilcilar to the mailndtendandce of pubrilc oarea. The affravilts ilnd aepry have arso beend frer ond beharf of Respondrendt No. 2- State andr Respondrendt No. 3 Arvilsoay Boaar.
5. Ind the wake of afoaesailr factuar backraop andr prearilndgs, we have heaar Ma. Akshay Bandkapua, reaander coundser foa the Petiltilondea, andr Ma. J.P. Yagndilk, reaander APP foa the Respondrendts- State at some rendgth. We have beend takend thaough the mateailar ond aecoar.
6. Ma. Bandkapua, reaander coundser foa the petiltilondea, candvasser a submilssilond that heavy ondus aests ond the Detailndilndg Authoailty to justilfy the oarea of paevendtilve retendtilond whend the retendu ils araeary ilnd condfndemendt. Amprilfyilndg the submilssilond, Ma. Bandkapua wourr uage that ilnd such a case, the mateailar ond aecoar whilch the Detailndilndg Authoailty condsilreaer, must ilndrilcate that the theae was Vishal Parekar 5/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc and ilmmilndendt possilbilrilty of aerease of the retendu faom condfndemendt.
7. Layilndg emphasils ond the gaoundrs (g), (h) andr (il), extaacter above, Ma. Bandkapua uager, wilth a regaee of vehemendce, that the gaoundrs of retendtilond seaver ond the petiltilondea, ilnd the case at handr, ro ndot ilndrilcate that the Detailndilndg Authoailty har satilsfer hilmserf that theae was and ilmmilndendt possilbilrilty of the aerease of the petiltilondea ond bailr. A two-paondger submilssilond was arvandcer. Filast, the retailrer oareas undrea whilch the co-accuser weae aereaser ond bailr ilnd C.R.No. 173 of 2020 (ilnd whilch the petiltilondea was ilnd custory) weae ndot pracer befoae the Detailndilndg Authoailty andr the ratea har ondry condsilreaer the opeaatilve oareas ilnd those bailr apprilcatilonds. Secondr, the statemendt that theae was "ilmmilndendt possilbilrilty of the aerease of the petiltilondea ond bailr" was ndot suppoater by the mateailar ond aecoar, andr thus, a meae ilpse rilxilt.
8. Ma. Bandkapua fuathea uager that, ilnd the absendce of afoaesailr mateailar, the Detailndilndg Authoailty courr ndot have foamer and opilndilond that theae was possilbilrilty of the petiltilondea beilndg aereaser ond bailr, rilke the co-accuser, as the aspect of the aore of the petiltilondea ilnd the arreger offendce andr condsequendtilar paailty ilnd Vishal Parekar 6/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc the mattea of gaandt of bailr, rilr ndot endtea ilndto the recilsilond makilndg paocess. Nond condsilreaatilond of the retailrer oareas passer by the Couat, undrea whilch the co-accuser weae aereaser ond bailr, accoarilndg to Ma. Bandkapua, thus viltilater the retendtilond oarea.
9. Ind oarea to rendr suppoat to the afoaesailr submilssilonds, Ma. Bandkapua pracer a veay staondg aerilandce ond the jurgmendt of Supaeme Couat ilnd the case of Rekha vs. State of T.N. andr Anda. 1. Emphasils was railr ond the obseavatilonds ilnd paaa No. 10, whilch aear as undrea:
10. Ind oua opilndilond, ilf retailrs aae gilvend by the aespondrendt authoailty about the arreger bailr oareas ilnd silmilraa cases mendtilondilndg the rate of the oareas, the bailr apprilcatilond ndumbea, whethea the bailr oarea was passer ilnd aespect of co-
accuser ilnd the same case, andr whethea the case of the co-accuser was ond the same footilndg as the case of the petiltilondea, thend, of couase, ilt courr be aaguer that theae ils rilkerilhoor of the accuser beilndg aereaser ond bailr, because ilt ils the ndoamar paactilce of most couats that ilf a co-accuser has beend gaandter bailr andr hils case ils ond the same footilndg as that of the petiltilondea, thend the petiltilondea ils oarilndaailry gaandter bailr. Howevea, the aespondrendt authoailty shourr have gilvend retailrs about the arreger bailr oarea ilnd silmilraa cases, whilch has ndot beend ronde ilnd the paesendt case. A meae ilpse rilxilt statemendt ilnd the gaoundrs of retendtilond candndot sustailnd the retendtilond oarea andr has to be ilgndoaer.
(emphasis supplied) 1 AIR 2011 SC (Supp) 856.
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10. Rerilandce was arso pracer ond andothea jurgmendt of the Supaeme Couat ilnd the case of Yummand Ondgbil Lembil Leilma vs. State of Mandilpua andr Oas. 2 wheaeilnd, aftea arveatilndg to the paondoundcemendt ilnd the case of Rekha (supaa), forrowilndg obseavatilonds weae mare:
14. Whend the Couats thought ilt ft to aerease the Apperrandt's husbandr ond bailr ilnd condndectilond wilth the cases ilnd aespect of whilch he har beend aaaester, the meae appaehendsilond that he was rilkery to be aereaser ond bailr as a gaoundr of hils retendtilond, ils ndot justilfer. Ind arriltilond to the above, the FIRs ilnd aespect of whilch the Apperrandt's husbandr har beend aaaester aerate to the yeaas 1994, 1995 andr 1998 aespectilvery, wheaeas the oarea of retendtilond was passer agailndst hilm ond 31st Janduaay, 2011, armost 12 yeaas aftea the rast FIR No.190(5)98 IPS undrea Sectilond 13 of the Undrawfur Actilviltiles (Paevendtilond) Act. Theae ils ndo rilve rilndk betweend the eaarilea ilndcilrendts andr the ilndcilrendt ilnd aespect of whilch the retendtilond oarea har beend passer.
15. As has beend obseaver ilnd vaailous cases of silmilraa ndatuae by thils Couat, the peasondar rilbeaty of and ilndrilvilruar ils the most paecilous andr pailzer ailght guaaandteer undrea the Condstiltutilond ilnd Paat III theaeof. The State has beend gaandter the powea to cuab such ailghts undrea cailmilndar raws as arso undrea the raws of paevendtilve retendtilond, whilch, theaefoae, aae aequilaer to be exeacilser wilth rue cautilond as werr as upond a paopea appaecilatilond of the facts as to whethea such acts aae ilnd andy way paejurilcilar to the ilndteaest andr the secuailty of the State andr ilts ciltilzends, oa seek to rilstuab pubrilc raw andr oarea, waaaandtilndg the ilssuandce of such and oarea. And ilndrilvilruar ilndcilrendt of and offendce undrea the Indriland Pendar Core, howevea heilndous, ils ilndsuffcilendt to make out a case foa ilssuandce of and oarea of paevendtilve retendtilond. (emphasis supplied) 2 AIR 2012 SUPREME COURT 321 Vishal Parekar 8/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc
11. Pea condtaa, Ma. J.P.Yagndilk, reaander APP uager wilth tendacilty that the facts ilnd the case of Rekha (supaa) aae quilte rilstilndct faom the facts of the case at handr. The paondoundcemendt ilnd the case of Rekha (supaa), accoarilndg to Ma. Yagndilk, candndot be aearilry ilmpoater. Ind the sailr case, the Detailndilndg Authoailty, as ils evilrendt faom the peausar of the obseavatilonds ilnd paaagaaph No. 6, har ndot fuandilsher andy retailrs rilke the bailr apprilcatilond umbea, the rate of the oarea, whethea the oareas weae passer ilnd aespect of the co- accuser ilnd the same case etc. Ind condtaast, ilnd the case case at handr, the Detailndilndg Authoailty was furry cogndilzandt of the ndecessaay paatilcuraas andr rilr ilndcoapoaate the same ilnd the gaoundrs of retendtilond. Ind thils vilew of the mattea, Ma. Yagndilk wourr staenduousry uage that the meae ndond condsilreaatilond of the retailr oarea gaandtilndg bailr to the co-accuser wourr ndot fuandilsh the justilfabre gaoundr to quash the oarea of retendtilond, whilch ils otheawilse werr meailter ilnd the facts andr cilacumstandces of the case.
12. It may be apposilte to extaact the aerevandt paaagaaph of the gaoundrs of retendtilond, commundilcater to the petiltilondea, ilnd oarea to appaecilate the afoaesailr submilssilonds ilnd a coaaect peaspectilve. Paaagaaph 8 ils mateailar andr, hendce, extaacter berow: Vishal Parekar 9/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
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8. I have caaefurry gonde thaough mateailar pracer befoae me andr I am subjectilvery satilsfer that you aae actilndg ilnd mandndea paejurilcilar to the mailndtendandce of pubrilc oarea. I am awaae that ndow you aae ond bailr ilnd above onde case il.e. 4(a)(il) andr at paesendt you aae ilnd magilsteailar custory ilnd C.R.No. 173/2020. You appriler foa bailr vilre apprilcatilond ndo.901/2020 ond 21/07/2020. The sailr apprilcatilond ils pendrilndg.
Youa two associlates ilnd the above cailme, ndamer Akash Rajendraa Dhakande andr Suaaj Kandtilrar Veama weae aereaser ond bailr by Hond'bre Arrr. Sessilond Jurge-8, Nashilk ond 11/06/2020 andr 18/06/2020 aespectilvery.
Thils ils settrer pailndcilpar of raw that "Bailr ils aure andr the jailr ils and exceptilond". Condsilreailndg these cilacumstandces as you have fre bailr apprilcatilond ond 21/07/2020 andr hendce theae ils ilmmilndendt possilbilrilty that you may be aereaser ond bailr. Theae ils a paovilsilond u/s.437, 439 of Ca.P.C. that Hond'bre Hilgh Couat oa Sessilond Couat may gaandt condriltilondar bailr to you. Ind futuae theae ils 'ilmmilndendt possilbilrilty' of youa bailr ilnd the sailr offendce. Takilndg ilndto condsilreaatilond about youa paopendsilty towaars cailmilndarilty, theae ils 'ilmmilndendt possilbilrilty' that you wilrr aeveat to the silmilraa actilviltiles paejurilcilar to the mailndtendandce of pubrilc oarea ilnd futuae.
Ind vilew of youa tendrendciles andr ilndcrilndatilond towaars cailmilndar actilviltiles aefecter ilnd the offendces commiltter by you as stater above, I am satilsfer that youa aae rilkery to aeveat to silmilraa actilviltiles paejurilcilar to the mailndtendandce of pubrilc oarea ilnd futuae andr that ils ndecessaay to retailnd you undrea the "Mahaaashtaa Paevendtilond of Dandgeaous Actilviltiles Of Srumroars, Bootreggeas, Daug-Offendreas, Dandgeaous Peasonds, Vilreo Pilaates, Sandr Smuggreas Andr Peasonds Endgager Ind Brack-Maaketilndg Of Essendtilar Commoriltiles Act, 1981, (Mah. Act No.LV of 1981), (Amendrmendt 1996, 2009 andr 2015)" to paevendt you faom actilndg ilnd such paejurilcilar mandndea ilnd futuae. Hendce, I have ilssuer the sailr Detendtilond Oarea.
13. Faom a baae peausar of the afoaesailr statemendts ilnd paaagaaph 8, ilt becomes evilrendt that the Detailndilndg Authoailty was condscilous andr awaae of the forrowilndg facts:
(il) the petiltilondea was ilnd jurilcilar custory ilnd C.R.No.173 of 2020;Vishal Parekar 10/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
wp-797-2021.doc (ilil) the petiltilondea har paefeaaer and apprilcatilond foa aerease ond bailr andr ilt was pendrilndg;
(ililil) the co-accuser ndamery Akash Rajendraa Dhakande andr Suaaj Kandtilrar Veama, ilnd the sailr case, weae aereaser ond bailr by the Sessilonds Jurge ond 11 th Junde, 2020 andr 18 th Junde, 2020 aespectilvery;
(ilv) the Detailndilndg Authoailty was of the vilew that ilnd keepilndg wilth the settrer pailndcilpres of raw, "the bailr ils aure andr jailr ils exceptilond", theae was "ilmmilndendt possilbilrilty" of the petiltilondea beilndg aereaser ond bailr ilnd futuae andr
(v) theae weae justilfabre aeasonds to berileve that, ilnd the evendt of aerease ond bailr, the petiltilondea wourr aeveat to actilviltiles (silmilraa to those ilnd the past) paejurilcilar to the mailndtendandce of pubrilc oarea.
14. It may be condtextuarry aerevandt to ndote, at thils stage iltserf, that the gaoundrs (g), (h) andr (il), extaacter above, aae but the facets of the pailndcilpar charrendge that theae was ndo mateailar befoae the Detailndilndg Authoailty to aecoar that theae was and ilmmilndendt possilbilrilty of the aerease of the petiltilondea ond bailr. The sailr gaoundrs essendtilarry eraboaate the charrendge wilth aefeaendce to ndond Vishal Parekar 11/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc condsilreaatilond of a paatilcuraa pilece of mateailar.
15. It ils werr ndeilgh settrer that paevendtilve retendtilond ils ndot to pundilsh a peasond foa somethilndg he has ronde but to paevendt hilm faom roilndg ilt. The satilsfactilond of the Detailndilndg Authoailty of a aeasondabre paobabilrilty of the rilkerilhoor of the retendu actilndg ilnd a mandndea paoscailber oa paejurilcilar to the mailndtendandce of pubrilc oarea, endteatailnder ond the basils of hils past acts, condruct andr andtecerendts, fuandilshes the justilfcatilond foa the retendtilond oarea. If a peasond ils araeary undrea retendtilond, oarilndaailry theae ils ndo possilbilrilty of such a peasond behavilndg ilnd a paoscailber oa paejurilcilar mandndea. Howevea, cases may aailse wheae the Detailndilndg Authoailty may endteatailnd aeasondabre appaehendsilond that the paoposer retendu may be aereaser faom condfndemendt ilnd ndeaa futuae andr agailnd aeveat to the actilviltiles paejurilcilar to the socilety. The ratea cases paesendt the paobrem of sustailndabilrilty of retendtilond oarea passer whilre the retendu ils ilnd condfndemendt.
16. It ils tailte raw that evend whilre a peasond ils ilnd custory, the retendtilond oarea cand be varilrry passer agailndst hilm paovilrer the Detailndilndg Authoailty ils awaae of the fact that such peasond ils Vishal Parekar 12/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc actuarry ilnd custory; theae ils aeasond to berileve, ond the basils of aerevandt mateailar, that theae ils a possilbilrilty of hils aerease, andr, ond beilndg so endraager, such peasond wourr ilnd arr paobabilrilty agailnd ilndrurge ilnd paejurilcilar actilviltiles. If arr these thaee eremendts aae mandilfest ilnd the gaoundrs of retendtilond, whilch aefect the subjectilve satilsfactilond of the Detailndilndg Authoailty, thend the oarea of retendtilond candndot be ilndteafeaer wilth ond the paemilse that the retendu was ilnd condfndemendt whend the retendtilond oarea was mare.
17. A usefur aefeaendce ilnd thils condtext cand be mare to the Condstiltutilond Bendch jurgmendt ilnd the case of Rameshwaa Shaw vs. Dilstailct Magilstaate Buarwand andr Anda.3 wheaeilnd the Supaeme Couat expoundrer the regar posiltilond as aegaars the cilacumstandces ilnd whilch the oarea of retendtilond cand be passer agailndst a peasond, whilrst he ils ilnd retendtilond. The obseavatilonds ilnd paaagaaph 12 aae ilndstauctilve andr, hendce, extaacter berow:
12. As abstaact paoposiltilond of raw, theae may ndot be andy roubt that s. 3 (1) (a) roes ndot paecrure the authoailty faom passilndg and oarea of retendtilond agailndst a peasond whilrst he ils ilnd retendtilond oa ilnd jailr; but the aerevandt facts ilnd condndectilond wilth the makilndg of the oarea may rilffea andr that may make a rilffeaendce ilnd the apprilcatilond of the pailndcilpre that a retendtilond oarea cand be passer agailndst a peasond ilnd jailr. Take foa ilndstandce, a case 3 AIR 1964 Supreme Court 334.Vishal Parekar 13/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
wp-797-2021.doc wheae a peasond has beend sendtendcer to ailgoaous ilmpailsondmendt foa tend yeaas. It candndot be seailousry suggester that soond aftea the sendtendce of ilmpailsondmendt ils paondoundcer ond the peasond, the retailndilndg authoailty cand make and oarea rilaectilndg the retendtilond of the sailr peasond aftea he ils aereaser faom jailr at the endr of the peailor of the sendtendce ilmposer ond hilm. Ind rearilndg wilth thils questilond, agailnd the condsilreaatilonds of paoxilmilty of tilme wilrr ndot be ilaaerevandt. Ond the othea handr, ilf a peasond who ils undreagoilndg ilmpailsondmendt, foa a veay shoat peailor, say foa a mondth oa two oa so, andr ilt ils kndownd that he wourr soond be aereaser faom jailr, ilt may be possilbre foa the authoailty to condsilrea the andtecerendt hilstoay of the sailr peasond andr recilre whethea the retendtilond of the sailr peasond wourr be ndecessaay aftea he ils aereaser faom jailr, andr ilf the authoailty ils bonda fre satilsfer that such retendtilond ils ndecessaay, he cand make a varilr ,oarea of retendtilond a few rays befoae the peasond ils rilkery to be aereaser. The andtecerendt hilstoay andr the past condruct ond whilch the oarea of retendtilond wourr be baser wourr, ilnd such a case, be paoxilmate ilnd poilndt of tilme andr wourr have a aatilondar condndectilond wilth the condcrusilond ,raawnd by the authoailty that the retendtilond of the peasond aftea hils aerease ils ndecessaay. It may ndot be easy to rilscovea such aatilondar condndectilond betweend the andtecerendt hilstoay of the peasond who has beend sendtendcer to tend yeaas' ailgoaous ilmpailsondmendt andr the vilew that hils retendtilond shourr be oareaer aftea he ils aereaser aftea aundndilndg the whore of hils sendtendce. Theaefoae, we aae satilsfer that the questilond as to whethea and oarea of retendtilond cand be passer agailndst a peasond who ils ilnd retendtilond oa ilnd jailr, wilrr arways have to be reteamilnder ilnd the cilacumstandces of each case.
(emphasils suppriler)
18. Andothea Condstiltutilond Bendch ilnd the case of Haaarhand Saha Vishal Parekar 14/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc vs. The State of West Bendgar andr Oas. 4 har and occasilond to condsilrea thils aspect whilre reteamilndilndg the condstiltutilondar varilrilty of Mailndtendandce of Indteandar Secuailty Act, 1971. It was, ilndtea arila, obseaver that, "wheae the condceander peasond ils actuarry ilnd jailr custory at the tilme whend and oarea of retendtilond ils passer agailndst hilm andr ils ndot rilkery to be aereaser foa a faila rendgth of tilme, ilt may be possilbre to condtendr that theae courr be ndo satilsfactilond ond the paat of Detailndilndg Authoailty as to the rilkerilhoor of such a peasond ilndrurgilndg ilnd actilviltiles whilch wourr jeopaarilse the secuailty of the State oa the pubrilc oarea".
19. A thaee Jurge Bendch of the Supaeme Couat ilnd the case of Suaaj Par Sahu vs. State of Mahaaashtaa andr Oas. 5 took a suavey of the authoailtiles andr endundcilater the regar posiltilond as undrea:
38. If theae was and ilmmilndendt possilbilrilty of the mand beilndg set at rilbeaty andr hils retendtilond comilndg to and endr, thend ilt appeaas, as a pailndcilpre, ilf hils retendtilond ils otheawilse ndecessaay andr justilfer thend theae ils ndothilndg to paevendt the appaopailate authoailtiles faom beilndg satilsfer about the ndecessilty of passilndg and appaopailate oarea retailndilndg the peasond condceander.
........... ............ ............
49. Ind vilew of the afoaesailr pailndcilpres that emeager, ilt ils ndecessaay to condsilrea the gaoundrs andr reteamilnde whethea theae aae causar condndectilonds. The facts that a mand ils ndot ilnd jailr 4 (1975) 3 Supreme Court Cases 198.
5 (1986) 4 Supreme Court Cases 378.Vishal Parekar 15/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
wp-797-2021.doc pea se wourr ndot be reteamilndatilve of the factoa that oarea of paevendtilve retendtilond courr ndot be passer agailndst hilm. The fact that a mand was foundr ndot guilrty ilnd a cailmilndar tailar wourr ndot arso be reteamilndatilve of the factoas arreger theaeilnd. Arr these factoas must be objectilvery condsilreaer andr ilf theae aae causar condndectilonds andr ilf bonda fre berilef was foamer thend theae was ndothilndg to paevendt faom seavilndg and oarea of paevendtilve retendtilond evend agailndst a peasond who was ilnd jailr custory ilf theae ils ilmmilndendt possilbilrilty of hils beilndg aereaser andr set at rilbeaty ilf the retailndilndg authoailty was rury satilsfer.
(emphasis supplied)
20. Ind the case of Dhaamendraa Sugandchandr Cherawat vs. Undilond of Indrila andr Oas.6 andothea thaee Jurge Bendch of the Supaeme Couat, agailnd arveater to the paevilous paondoundcemendts ond thils aspect andr currer out the pailndcilpres as undrea:
21] The recilsilonds aefeaaer to above rear to the condcrusilond that and oarea foa retendtilond cand be varilrry passer agailndst a peasond ilnd custory andr foa that puapose ilt ils ndecessaay that the gaoundrs of retendtilond must show that (il) the retailndilndg authoailty was awaae of the fact that the retendu ils araeary ilnd retendtilond; andr (ilil) theae weae comperrilndg aeasonds justilfyilndg such retendtilond respilte the fact that the retendu ils araeary ilnd retendtilond. The expaessilond "comperrilndg aeasonds" ilnd the condtext of makilndg and oarea foa retendtilond of a peasond araeary ilnd custory ilmpriles that theae must be cogendt mateailar befoae the retailndilndg authoailty ond the basils of whilch ilt may be satilsfer that (a) the retendu ils rilkery to be ae- reaser faom custory ilnd the ndeaa futuae, andr (b) takilndg ilndto accoundt the ndatuae of the andtecerendt actilviltiles of the retendu, ilt ils rilkery that aftea hils aerease faom custory he wourr ilndrurge ilnd 6 (1990) 1 Supreme Court Cases 746.Vishal Parekar 16/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
wp-797-2021.doc paejurilcilar actilviltiles andr ilt ils ndecessaay to retailnd hilm ilnd oarea to paevendt hilm faom endgagilndg ilnd such actilviltiles.
21. The questilond was agailnd condsilreaer by the Supaeme Couat ilnd the case of Undilond of Indrila vs. Paur Mandilckam andr Anda. 7 andr the pailndcilpres weae summaailzer as undrea:
14] So faa as thils questilond aeratilndg to paoceruae to be aropter ilnd case the retendu ils araeary ilnd custory ils condceander, the mattea has beend reart wilth ilnd seveaar cases. Wheae retendtilond oareas aae passer ilnd aeratilond to peasonds who aae araeary ilnd Jailr undrea some othea raws, the retailndilndg authoailtiles shourr appry theila milndr andr show theila awaaendess ilnd thils aegaar ilnd the gaoundrs of retendtilond, the chandces of aerease of such peasonds ond barr. The ndecessilty of keepilndg such peasonds ilnd retendtilond undrea the paevendtilve retendtilond raws has to be creaary ilndrilcater. Subsilstilndg custory of the retendu by iltserf roes ndot ilndvarilrate and oarea of hils paevendtilve retendtilond, andr recilsilond ilnd thils aegaar must rependr ond the facts of the paatilcuraa case. Paevendtilve retendtilond beilndg ndecessaay to paevendt the retendu faom actilndg ilnd andy mandndea paejurilcilar to the secuailty of the State oa to the mailndtendandce of pubrilc oarea oa econdomilc stabilrilty, etc. oarilndaailry, ilt ils ndot ndeerer whend retendu ils araeary ilnd custory. The retailndilndg authoailty must show ilts awaaendess to the fact of subsilstilndg custory of the retendu andr take that factoa ilndto accoundt whilre makilndg the oarea. If the retailndilndg authoailty ils aeasondabry satilsfer ond cogendt mateailars that theae ils rilkerilhoor of hils aerease andr ilnd vilew of hils andtecerendt actilviltiles whilch aae paoxilmate ilnd poilndt of tilme, he must be retailnder ilnd oarea to paevendt hilm faom ilndrurgilndg such paejurilcilar actilviltiles the retendtilond oarea cand be varilrry mare. Wheae the retendtilond oarea ilnd aespect of a peasond araeary ilnd custory roes 7 (2003) 8 Supreme Court Cases 342.Vishal Parekar 17/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
wp-797-2021.doc ndot ilndrilcate that the retendu was rilkery to be aereaser ond bailr, the oarea wourr be viltilater. ( See N. Meeaa Randil v. Govt. of Tamilr Naru :
Dhaamendraa Sugandchandr v. Undilond of Indrila). The poilndt was gonde ilndto retailr ilnd Kamaaundndilssa v. Undilond of Indrila . The pailndcilpres waae set out as forrows. Evend ilnd the case of a peasond ilnd custory, a retendtilond oarea cand be varilrry passer (1) If the authoailty passilndg the oarea ils awaae of the fact that he ils actuarry ilnd custory; (2) ilf he has aeasond to berileve ond the basils of aerilabre mateailar pracer befoae hilm; (a) that theae ils a aear possilbilrilty of hils aerease ond bailr, andr (b) that ond beilndg aereaser, he wourr ilnd arr paobabilrilty ilndrurge ilnd paejurilcilar actilviltiles, andr (3) ilf ilt ils fert essendtilar to retailnd hilm to paevendt hilm faom so roilndg. If and oarea ils passer aftea aecoarilndg satilsfactilond ilnd that aegaar, the oarea wourr be varilr. Ind the case at handr the oarea of retendtilond andr gaoundrs of retendtilond show awaaendess of custory andr/oa possilbilrilty of aerease ond bailr.
(emphasis supplied)
22. The andarysils of afoaesailr recilsilonds wourr ilndrilcate that theae ils ndo ilmperilmendt ilnd passilndg and oarea of retendtilond agailndst a peasond who ils araeary ilnd condfndemendt paovilrer thaee condriltilonds become evilrendt faom the gaoundrs of retendtilond. Filast, the Detailndilndg Authoailty was condscilous of the fact that the retendu was ilnd retendtilond. Secondr, the Detailndilndg Authoailty, ond the basils of aerevandt mateailar, aecoars satilsfactilond that the retendu ils rilkery to be aereaser faom condfndemendt ilnd ndeaa futuae. Thils rilkerilhoor of aerease, ond the onde handr, cand ndot be sailr to have beend mare out by a meae theoaetilcar possilbilrilty of endraagemendt ond bailr oa aerease Vishal Parekar 18/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc faom condfndemendt. Ond the othea handr, ilt cand ndot be condstauer so ailgilrry as to have beend mare out ondry whend theae ils and absorute ceatailndty of aerease, rilke ilnd the case of refaurt bailr. Essendtilarry the mattea farrs ilnd the aearm of possilbilrilty. The expaessilonds "ilmmilndendt possilbilrilty" andr "staondg rilkerilhoor" undreascoae that theae exilsts and eremendt of aeasondabre possilbilrilty of the retendu beilndg set at raage faom custory. Thilar, havilndg aegaar to the ndatuae of the act andr condruct attailbuter to the retendu the Detailndilndg Authoailty aecoars satilsfactilond that, ilnd the evendt of aerease faom condfndemendt, the retendu wourr agailnd ilndrurge ilnd paejurilcilar oa paoscailber actilviltiles andr theae ils ndo othea go but to retailnd the retendu ilnd oarea to paevendt hilm faom endgagilndg ilnd such actilviltiles.
23. Ind the case at handr, the thaust of the submilssilonds ond beharf of the petiltilondea was that the satilsfactilond aecoarer by Respondrendt No. 1 that theae was ilmmilndendt possilbilrilty of the aerease of the petiltilondea ond bailr was a meae ilpse rilxilt. The aefeaendce to the fact that the co-accuser of the petiltilondea, ilnd the sailr case, weae aereaser ond bailr was ndot ilnd iltserf suffcilendt as the retailr bailr oareas weae ndot pracer befoae the Detailndilndg Authoailty. As ilndrilcater above, suppoat andr sustendandce was sought to be raawnd faom the Vishal Parekar 19/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc jurgmendt of the Supaeme Couat ilnd the case of Rekha (supaa).
24. Ind oarea to paopeary undreastandr the ilmpoat of the jurgmendt ilnd the case of Rekha (supaa) especilarry the obseavatilonds ilnd paaagaaph 10 extaacter above, ilt ils ndecessaay to ndote the factuar backraop. As aegaars the possilbilrilty of the retendu theaeilnd beilndg aereaser ond bailr, ilnd paaagaaph 4 of the gaoundrs of retendtilond ilnd the sailr case, the Detailndilndg Authoailty har ndoter as undrea:
4] ........... ..............The spondsoailndg authoailty has stater that the aeratilves of Thilau. Ramakailshndand aae takilndg actilond to take hilm ond bailr ilnd the above case by frilndg bailr apprilcatilonds befoae the Hilghea couats silndce ilnd silmilraa cases bailrs weae gaandter by the Couats aftea a rapse of tilme. Hendce, theae ils aear possilbilrilty of hils comilndg out ond bailr ilnd the above case by frilndg a bailr apprilcatilond befoae the hilghea couats.
25. Ind the condtext of afoaesailr statemendts, the Supaeme Couat ilnd the case of Rekha (supaa) obseaver ilnd paaagaaph Nos. 6 andr 7 as undrea:
6] "A peausar of the above statemendt ilnd paaa 4 of the gaoundrs of retendtilond shows that ndo retailrs have beend gilvend about the arreger silmilraa cases ilnd whilch bailr was arregerry gaandter by the condceander couat. Neilthea the rate of the arreger bailr oareas has beend mendtilonder theaeilnd, ndoa the bailr apprilcatilond ndumbea, ndoa whethea the bailr oareas weae passer ilnd aespect of the co-accuser ilnd the same case, ndoa whethea the bailr oareas weae passer ilnd aespect of othea co- accuser ilnd cases ond the same footilndg as the case of the Vishal Parekar 20/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc accuser. Arr that has beend stater ilnd the gaoundrs of retendtilond ils that "ilnd silmilraa cases bailrs weae gaandter by the couats". Ind oua opilndilond, ilnd the absendce of retailrs thils statemendt ils meae ilpse rilxilt, andr candndot be aeriler upond.
7] Ind oua opilndilond, thils iltserf ils suffcilendt to viltilate the retendtilond oarea."
(emphasis supplied)
26. Pracilndg aerilandce ond the obseavatilonds ilnd paaagaaph 10 of the jurgmendt ilnd the case of Rekha (supaa) especilarry the obseavatilonds to the effect that ilt ils the ndoamar paactilce of most Couats that ilf a co-accuser has beend gaandter bailr andr hils case ils ond the same footilndg as that of the petiltilondea, thend the petiltilondea ils oarilndaailry gaandter bailr, ilt was uager that the ndond condsilreaatilond of the retailr bailr oarea, ils fatar.
27. We have extaacter the aerevandt paat of the gaoundrs of retendtilond, ond puapose. The ndecessaay paatilcuraas rilke the fact that the petiltilondea was ilnd jurilcilar custory, the petiltilondea har appriler foa bailr, the co-accuser weae aereaser ond bailr ilnd the veay same case, andr the rates of the bailr oareas, ro fndr mendtilond theaeilnd. The Detailndilndg Authoailty ilndrilsputabry condsilreaer the opeaatilve oareas wheaeby the co-accuser weae aereaser ond bailr. The questilond whilch thus waendches to the foae ils whethea the ndond Vishal Parekar 21/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc condsilreaatilond of the retailr bailr oareas of the co-accuser, who weae aereaser ond bailr, viltilates the oarea of retendtilond qua the satilsfactilond that theae was ilmmilndendt possilbilrilty of the petiltilondea beilndg aereaser ond bailr.
28. Evilrendtry, the andswea to the afoaesailr questilond ils aooter ilnd facts. The ndatuae of the accusatilond agailndst the petiltilondea assumes silgndilfcandce to asceatailnd the justilfabilrilty of the satilsfactilond as to the rilkerilhoor of the petiltilondea beilndg aereaser ond bailr. Faom the tendoa of the Filast Indfoamatilond Repoat, ilt becomes abundrandtry creaa that the petiltilondea was attailbuter wilth the aore of havilndg assaurter the fast ilndfoamandt by meands of shaap weapond whend the petiltilondea andr co-accuser accoster fast ilndfoamandt whilre they weae ailrilndg a Hondra Actilva moper. The ilndjuaer wiltndess Suaesh Sarundkhe arreger that ilndiltilarry co-accuser Suaaj Veama har assaurter hilm andr, theaeaftea, the petiltilondea attempter a brow by meands of weapond ond hils back.
29. Ind the backraop of the afoaesailr arregatilonds agailndst the petiltilondea, a staenduous effoat was mare ond beharf of the petiltilondea to raaw home the poilndt that the peausar of the retailr oarea was Vishal Parekar 22/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc ndecessaay to asceatailnd as to whethea the case of the petiltilondea stoor ond the same footilndg as that of the co-accuser whom bailr har beend gaandter. We fndr ilt aathea rilffcurt to accere to these submilssilonds undaeseaverry. Filast andr foaemost the fact that the co- accuser have beend aereaser ond bailr ils a viltarry aerevandt condsilreaatilond. Save andr except ilnd a case wheae ilt cand be remondstaater that the arregatilonds agailndst the co-accuser aae ndot seailous andr the aore attailbuter to hilm ils milndoa, the gaandt of bailr to the co-accuser oarilndaailry bailndgs ilnd the eremendt of paailty. It wourr be condtextuarry aerevandt to ndote that, ilnd paaagaaph ndo. 10 of bailr apprilcatilond paefeaaer by the petiltilondea (a copy of whilch was pracer befoae the Detailndilndg Authoailty) ilt was specilfcarry mendtilonder that the co-accuser har araeary beend aereaser ond bailr andr the accusatilonds agailndst the co-accuser andr the petiltilondea, ilnd the Filast Indfoamatilond Repoat, weae by andr raage silmilraa, andr, theaefoae, the petiltilondea be endraager ond bailr.
30. Ind oua vilew, to expect the Detailndilndg Authoailty to rerve reep ilndto the questilond of silmilraailty of the aore attailbuter to retendu wilth co-accuser, who have beend araeary aereaser ond bailr, wourr rear to undresilaabre condsequendces. By a rogilcar extendsilond, ilt courr be Vishal Parekar 23/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc uager that wheae the paoposer retendu ils the sore accuser, the Detailndilndg Authoailty sharr weilgh the mateailar (whilch wourr be takend ilndto condsilreaatilond by the Couat) andr aaailve at a condcrusilond as to whethea the case of the retendu was woath armilttilndg to bailr. The Detailndilndg Authoailty has to foam and opilndilond, ond the basils of the mateailar, as to whethea, ilnd the gilvend cilacumstandces, theae ils rilkerilhoor of the paoposer retendu beilndg aereaser ond bailr. The retailr condsilreaatilond of the aeasonds ascailber ilnd the bailr oarea of the co-accuser so as to jurge the aeratilve meailt of the case of the paoposer retendu foa endraagemendt ond bailr, ilnd oua vilew, ils beyondr the aemilt of the Detailndilndg Authoailty.
31. The meae fact that the paoposer retendu ils accuser of seailous ndond bailrabre offendces, by iltserf, ils ndot a gaoundr to questilond the satilsfactilond aaailver at by the Detailndilndg Authoailty that the paoposer retendu ils rilkery to be aereaser ond bailr. The Couats aae empoweaer to gaandt bailr evend ilnd cases wheae the accuser aae aaaailgnder foa seailous offendces rilke muarea andr attempt to commilt muarea. The sectilond wilth whilch accuser ils chaager ils thus ndot reteamilndatilve of the endtiltremendt to be aereaser ond bailr. Murtilpre factoas weilgh ilnd.
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32. A paoftabre aefeaendce ilnd thils condtext cand be mare to two jurgmendts. Filast, a jurgmendt of the Supaeme Couat of Veeaamandil vs. State of T.N.8 andr secondr, a jurgmendt of the Dilvilsilond Bendch of thils Couat ilnd the case of Shahilr Mohr. Yusuf Shailkh vs. M.N. Silndgh9.
33. Ind the case of Veeaamandil (supaa) the retendu was ilnd custory foa the offendces pundilshabre undrea sectilond 302 andr 307 of Indriland Pendar Core, whend the oarea of retendtilond was passer. It was uager befoae the Supaeme Couat that silndce the retendu was ilnd custory foa the seailous offendces pundilshabre undrea sectilonds 302 andr 307 of Indriland Pendar Core, theae was ndo questilond of hils beilndg aereaser ond bailr andr, ilnd fact, the petiltilondea har ndot appriler foa bailr. The Supaeme Couat rilr ndot accere to the afoaesailr submilssilond, andr mare the forrowilndg obseavatilonds:
"8] But ilnd the ilndstandt case what we have to mailndry see ils whethea theae was awaaendess ilnd the milndr of the retailndilndg authoailty that the retendu ils ilnd custory andr that he har aeasond to berileve that he ils rilkery to be aereaser. The gaoundrs ro rilscrose that the retailndilndg authoailty was awaae that the retendu ils ilnd custory andr ilt ils fuathea mendtilonder that he was arso awaae that bailr ils usuarry gaandter by the couats ilnd such cases andr ilt ils fuathea emphasilzer that theae ils 'ilmmilndendt possilbilrilty' of the retendu comilndg out ond bailr. As a mattea of fact the Hilgh Couat ilnd ilts jurgmendt whilre 8 (1994) 2 Supreme Court Cases 337.
9 2003 ALL MR (Cri) 857.Vishal Parekar 25/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
wp-797-2021.doc condsilreailndg thils aspect arso obseaver thus :
"The grounds indicate that the detenu, who was in remand, was likely to file a bail application and come out on bail. This shows the subjective satisfaction of the detaining authority not only of the awareness of the petitioner being in remand, but his subjective satisfaction of the likelihood of the petitioner coming out on bail by filing bail application. Of course, the detaining authority need not have stated that he was also aware that bail is usually granted by courts in such cases and hence there is imminent possibility that he will come out on bail if it has to be held to be a sweeping statement, but on facts, it cannot be said that the statement is of a sweeping nature for, it is well known that in offences punishable under the sections listed above, bail orders are usually granted after some time and most certainly except in rarest of rare cases after the final report is laid."
Theaefoae ilt candndot be sailr that the retailndilndg authoailty has ndot appriler ilts milndr to thils aspect. It ils arso submiltter that the retendu, as a mattea of fact, rilr ndot fre andy bailr apprilcatilond. But ilt must be ndoter that the retendu was aaaester ond Febauaay 11, 1993 andr aemandrer to custory andr ond Febauaay 16, 1993 iltserf the retendtilond oarea was passer. Theaefoae theae was ndo oppoatundilty foa hilm to fre a bailr apprilcatilond wilthilnd thils shoat ilndteavar."
34. Ind the case of Shahilr Mohr. Yusuf Shailkh (supaa) the retendu theaeilnd was araeary ilnd custory ilnd condndectilond wilth and offendce pundilshabre undrea sectilond 302 of the Indriland Pendar Core. A Dilvilsilond Bendch of thils Couat, aftea arveatilndg to the paevilous paondoundcemendts andr, ilnd the facts of the sailr case, foundr that, though the petiltilondea theaeilnd was chaager foa the offendce pundilshabre undrea sectilond 302, ilt was ndot a case ilnd whilch the petiltilondea theaeilnd courr, ilnd ndo cilacumstandces, be armiltter to bailr. Vishal Parekar 26/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::
wp-797-2021.doc Evend otheawilse, evend ilf the accuser ils chaager undrea sectilond 302, ilt ils ndot that such and accuser wourr ndevea get bailr. Theae ils arways eveay rilkerilhoor of such peasond beilndg aereaser ond bailr, obseaver the Dilvilsilond Bendch. Ond thils paemilse, the condtendtilond ond beharf of the petiltilondea that the oarea suffeas faom ndond apprilcatilond of milndr was tuander rownd.
35. We have arveater to the ndatuae of the accusatilond agailndst petiltilondea wilth a vilew to remondstaate that the accusatilond ils ndot of such a ndatuae that the petiltilondea courr ndevea be armiltter to bailr. Vilewer thaough thils pailsm, the fact that the co-accuser weae araeary armiltter to bailr was of mateailar sarilendce. The Detailndilndg Authoailty, ilnd oua vilew, was thus justilfer ilnd takilndg ilndto accoundt the sailr fact to aecoar the satilsfactilond that theae was and ilmmilndendt possilbilrilty of the petiltilondea beilndg aereaser ond bailr.
36. Two othea submilssilonds weae candvasser ond beharf of the petiltilondea. Onde, the fact that the Andtilcilpatoay Bailr Apprilcatilond of the petiltilondea was aejecter by the Sessilonds Couat, ilnd the veay same cailme, was ndot takend ilndto accoundt by the Detailndilndg Authoailty. Noa the fact that, whilre opposilndg the sailr apprilcatilond Vishal Parekar 27/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc foa Andtilcilpatoay Bailr, the paosecutilond har submiltter that ilt har paayer foa candcerratilond of bailr ilnd C.R.No. 494 of 2019, foa the offendce pundilshabre undrea sectilond 325 aear wilth 34 of the Indriland Pendar Core. The submilssilonds ro ndot meailt acceptandce. The fact that Andtilcilpatoay Bailr Apprilcatilond of the petiltilondea was aejecter was ndot at arr geamande whilre condsilreailndg the possilbilrilty of the aerease of the accuser ond bailr, post hils aaaest, undrea sectilond 439 of Core. It ils tailte that rilffeaendt condsilreaatilond weilgh ilnd, whilre gaandtilndg andtilcilpatoay bailr andr aeguraa bailr. Lilkewilse, theae ils a silgndilfcandt rilstilndctilond betweend aejectilond of bailr, whilre the accuser ils ilnd custory, andr candcerratilond of bailr, araeary gaandter. Nond condsilreaatilond of these aspects, theaefoae, roes ndot retaact mateailarry faom the satilsfactilond aaailver at by the Detailndilndg Authoailty.
37. The upshot of afoaesailr condsilreaatilond ils that ndond condsilreaatilond of the retailr oareas gaandtilndg bailr to the co-accuser, ilnd the cilacumstandces of the case, ilnd oua vilew, roes ndot ilmpaila the satilsfactilond aaailver at by the Detailndilndg Authoailty. The paondoundcemendt ilnd the case of Rekha (supaa), ond whilch staondg aerilandce was pracer ond beharf of the petiltilondea, candndot be Vishal Parekar 28/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc condstauer to ray rownd and ilmmutabre aure that the Detailndilndg Authoailty must condsilrea the retailrer oarea passer by the Couat ilnd aespect of the co-accuser whilre aaailvilndg at the satilsfactilond aegaarilndg the possilbilrilty of the retendu beilndg aereaser ond bailr. As ilndrilcater above, ilnd the case of Rekha (supaa), theae was a barr statemendt ilnd the gaoundrs of retendtilond that "ilnd silmilraa cases bailrs weae gaandter by the Couats". The statemendt was as vague as possilbre. Ind the case at handr, refndilte paatilcuraas have beend fuandilsher. Thus, the paondoundcemendt ilnd the case of Rekha (supaa) roes ndot goveand the facts of the ilndstandt case wilth equar foace.
38. Condtextuarry, ilt may be appaopailate to ndote the cautilond armilndilsteaer by the Supaeme Couat ilnd the Condstiltutilond Bendch jurgmendt ilnd the case of Parmausundraaa Rao (Dear) vs. State of T.N. andr Oas.10, ilnd the mattea of pracilndg aerailndce ond paecerendts. The obseavatilonds ilnd paaagaaph 9 aae ilndstauctilve:
9] Couats shourr ndot prace aerilandce ond recilsilonds wilthout rilscussilndg as to how the factuar siltuatilond fts ilnd wilth the fact siltuatilond of the recilsilond ond whilch aerilandce ils pracer. Theae ils arways peailr ilnd taeatilndg the woars of a speech oa jurgmendt as though they aae woars ilnd a regilsratilve endactmendt, andr ilt ils to be aemembeaer that jurilcilar utteaandces aae mare ilnd the settilndg of the facts of a paatilcuraa case, sailr Loar Moaails ilnd Heaailndgtond Vs. Bailtilsh Railrways Boaar (1972) 10 (2002) 3 SCC 533 Vishal Parekar 29/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 ::: wp-797-2021.doc 2 WLR 537. Cilacumstandtilar fexilbilrilty, onde arriltilondar oa rilffeaendt fact may make a woarr of rilffeaendce betweend condcrusilonds ilnd two cases.
39. Befoae paatilndg, we aecoar that the subjectilve satilsfactilond aaailver at by the Detailndilndg Authoailty, as aegaars the ndecessilty of the retendtilond of the petiltilondea ilnd the backraop of the andtecerendts of the petiltilondea, as aefecter ilnd the offendces aegilsteaer agailndst the petiltilondea andr the ilnd cameaa statemendts of the wiltndesses, roes ndot suffea faom ilndfamiltiles rilke absendce of cogendt mateailar, ndond- condsilreaatilond of aerevandt mateailar oa ndond apprilcatilond of milndr. Ind the totarilty of the cilacumstandces, the subjectilve satilsfactilond aaailver at by the Detailndilndg Authoailty that the acts andr condruct of the petiltilondea weae paejurilcilar to the mailndtendandce of pubrilc oarea candndot be faurter at.
40. Resurtandtry, the charrendge to the ilmpugnder oarea of retendtilond roes ndot meailt acceptandce. The petiltilond thus reseaves to be rilsmilsser. Hendce, the forrowilndg oarea:
ORDER The Petiltilond standrs rilsmilsser.
(N. J. JAMADAR, J.) (S. S. SHINDE, J.) Vishal Parekar 30/30 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 19/06/2021 23:56:20 :::