Bombay High Court
The State Of Maharashtra vs Kachrusingh Santaramsingh Rajput And ... on 18 February, 1994
Equivalent citations: 1994(3)BOMCR348
JUDGMENT M.S. Vaidya, J.
1. Rule made returnable forthwith by consent of the Counsel for both the Revision Applications.
2. These are the Revision Applications filed by the State which had felt aggrieved by the orders dated 28-1-1994 passed against two different accused persons concerned with the offence registered at Cr. No. 6/1994 of MIDC, Waluj Police Station under sections 3 and 7 of the Essential Commodities Act; section 423 of the Petroleum Act and sections 420, 468, 471, 477-A read with section 114 of the Indian Penal Code. The offence in question was registered at the Police Station on 22-1-1994 against the respondents in both the Revision Applications and also against some others.
3. Respondent Kachrusingh in Criminal Revision Application No. 42/94 had applied for anticipatory bail in the Court of Special Judge and Addl. Sessions Judge, Aurangabad on 24-1-1994 in Miscellaneous Criminal Application No. 48/94, and respondent-Lalit in Criminal Revision Application No. 43/94 had applied for anticipatory bail on 27-1-1994 in Misc. Cri. Application No. 56/94. It appears that the learned Special Judge had not granted any interim protection to any of the accused . The say of the prosecution was called for and the same was to be filed in the Court on 28-1-1994. Mr. Chaudhari, the learned A.P.P. informed this Court that, accordingly on 28-1-1994 the prosecution has filed its say in the matter resisting the applications for anticipatory bail.
4. On the same day after filing the say, the prosecution applied to the Court, praying for the presence of the petitioners in the Court at the time of final hearing. Reliance was, therefore, placed on section 438(4) of the Code of Criminal Procedure, as it stood after substitution of the entire section 438 under Code of Criminal Procedure (Maharashtra Amendment ) Act, 1993 (Maharashtra Act XXIV of 1993 ) published in the Maharashtra Government Gazette on 5th August, 1993 and which had come in force on 1-11-1993, vide Govt. Notification H.D/M/S/1187/728/CR-189/Pol-7 dated November 1st, 1993. The prayer made in the applications was that the applicants in both the Misc.Criminal Applications before the learned Judge should be required to attend the Court personally at the time of final hearing because, the prosecution was apprehensive of their disappearance thereafter if at all the applications for anticipatory bail was rejected. It was also contended that the applicants in those proceedings were influential persons and they had dodged the process of law by absenting themselves from their places of business and the places of residence. The submissions made on behalf of the applicants before the learned Special Judge and Additional Sessions Judge, were to the effect that sub-section (4) of section 438 as substituted, depended upon sub-sections (2) and (3) of that section and, therefore, unless and until an interim order for bail was passed by the Court considering the application for anticipatory bail, sub-section(4) had no application and that, therefore, the Court had no jurisdiction to require the presence of the applicants therein before the Court under the aforesaid provision.
5. The contention appears to have weighed much on the mind of the learned Special Judge and he was inclined to accept the same. However, in the last paragraph of his impugned order, which was a common order for both the applications in question, he pointed out that the applications were already fixed on that date, i.e. 28-1-1994, for final hearing and , that therefore, instead of adjourning the final hearing to require the accused persons to remain present in the Court, it would be just and proper to proceed with the final hearing on the main applications for anticipatory bail. He rejected the prayer made on behalf of the State on the date of final hearing. To that extent to which this reason is assigned in support of the order, we find no fault with the learned Special Judge. If the applications for anticipatory bail were preferred on behalf of the accused persons on 24-1-1994 and 27-1-1994 and, if the matter was posted on 28-1-1994 for final hearing, and if the prosecution really wanted the accused persons to remain present at the time of final hearing, it was obligatory on the part of the prosecution to move the Court with that prayer, atleast, a day in advance of the day on which the matter was posted for final hearing . It appears that precaution was not taken on behalf of the State and the final hearing of the applications was sought to be shunted with a prayer for requiring the accused persons to remain present in the Court on the adjourned date of final hearing. It may be noted here that, it was a common ground of the Counsel for both parties here that the Court had not granted any interim protection or any interim bail to any of the applicants. It was, therefore, right on the part of the learned Judge to think of disposal of the applications for anticipatory bail on merits on the day which was already fixed for final hearing of the matter. It is surprising that the prosecution itself wanted the hearing to be adjourned to a future date, despite the fact that they had not been able to apprehend the accused persons till then and the chances of doing so were bleak, according to their estimation, as evidenced from the averments made in the applications themselves. The learned Special Judge was perfectly justified for this reason in rejecting the applications made on behalf of the prosecution in both the proceedings for adjourning the matter to some other date, with a direction to the accused persons to remain present in the Court on that date.
6. Mr. Loya, however, canvassed before us the point which was pressed on behalf of both the accused persons in the Court below, namely, that sub-section (4) of substituted section 438 was dependent upon the provisions contained in sub-sections (2) and (3) of the substituted section 438 and that, therefore, the only contingency in which the Court could require the presence of the accused was one in which anticipatory bail was granted to the accused under sub-sections (2 ) and (3) of section 438. We do not agree with this submission. Sub-section (1) of section 438 indicates the contingencies in which a person accused of an non-bailable offence could apply to the High Court or to the Court of Sessions for a direction for grant of bail to a person apprehending arrest. It lays down, now, the considerations which such a Court had to bear in mind, while deciding the application for anticipatory bail. The sub-section itself made it clear that on the considerations indicated in the section and other allied considerations, the Court might either reject the application forthwith or, issue an interim order for grant of anticipatory bail. Thus, it is open to the Court to reject the application forthwith if the Court was of the opinion that having full regard to the considerations indicated in sub-section (1) of section 438 and other relevant consideration, the case before the Court was not a fit case for grant of anticipatory bail. Circumstances may, however, exist when it may not be possible for the Court to arrive at such a decision forthwith. In such cases, it might become necessary to adjourn the hearing of the case to some future date/s. The law does not respect the right to liberty of every individual though, in certain circumstances, there could be some constraints on the exercise of that right. Therefore, sub-section (1) itself provides for issuance of an interim order for grant of anticipatory bail.
7. It was thought for some time that if a person who approached the Court for anticipatory bail loses his cause, he could not be arrested or he should not be arrested or he should be arrested immediately. Proviso to sub-section (1) now removes the doubt on that point by providing that where the High Court or the Court of Sessions, as the case may be has not passed any interim order under that sub-section, or, has rejected outright the application for grant of anticipatory bail, it would be open to the officer in-charge of a Police Station to arrest, without warrant, the applicant on the basis of the accusation apprehended in such application i.e. the application preferred by the person seeking anticipatory bail. It is, thus, clear that the person approaching the Court for anticipatory bail under section 438(1) is not given any absolute protection as such, by the section till he has secured some protection from the Court, either in the form of anticipatory bail or, in the form of an interim order of protection or, interim order for bail.
8. As sub-section (1) of section 438 itself contemplated an order for interim anticipatory bail, a provision had to be made immediately about the grant of such interim relief. The sub-section (2) of section 438, therefore, considers that eventuality and provides that where the High Court or the Sessions Court, as the case may be, considers it expedient to issue an interim order to grant anticipatory bail, the Court shall comply with the requirements which are indicated in that sub-section, namely:-
(I) Indicate in the order, the date on which application for grant of anticipatory bail shall be finally heard for passing an order thereon.
(II) At the time of passing orders for interim anticipatory bail, such order shall include, inter alia, the four conditions indicated in the said section, namely :-
(i) That the applicant shall make himself available for interrogation by a Police Officer as and when required;
(ii) That the applicant shall not directly or indirectly make any inducement, threat or promise to any other person acquainted with the facts of the accusations against him so as to dissuade him from disclosing such facts to be Court or to any officer.
(iii) That the applicant shall not, leave India without the previous permission of the Court; and
(iv) Such other conditions as may be imposed under sub-section (3) of section 437 as if the bail was granted under that section.
The provisions of this sub-section (2) of section 438 of the Code of Criminal Procedure, therefore, make it clear that the object of grant of anticipatory bail or, a protection, during the pendency of a petition for such anticipatory bail should not, in any event, stall the investigation, stall the interrogation of the accused, or impliedly or otherwise give liberty to the accused to be away from the due process of law. A duty is cast on the Court, now explicitly, that the Court shall ensure, whenever it extends any sort of protection to the accused approaching it for protection, that he shall not dodge the legal process and he shall co-operate with the Investigating Officer in the matter of investigation of the offence.
9. An eventuality might arise that the Public Prosecutor appearing on behalf of the State before a particular Court, was not able to say anything in the matter of grant of interim bail for want of instructions or adequate instructions. He might ask from the Court some accommodation, some time to enable him to put before the Court the reasons for which the State wanted to resist an application made for anticipatory bail. In such an eventuality, ordinarily, the Court shall not leave the applicant- accused without extending the protection of the Court to him, may it be temporary. Where the Court decides to grant such an interim protection to a particular accused/applicant, it is now made obligatory on the Court to issue forthwith a notice to the Public Prosecutor and the Commissioner of Police or the Superintendent of Police, "as the case may be" being not less than seven days' notice (with a view to give the Public Prosecutor a reasonable opportunity of being heard when the application shall be finally heard by the Court). This provision has a very specific object, namely, to give the prosecution some reasonable opportunity to place before the Court its case in the context for prayer for anticipatory bail made by the applicant before it. In some cases, it may so happen that the Public Prosecutor may urge before the Court that the State would not arrest a particular accused for a day or two and that the say would be put in before the Court as early as possible, within a day or two. In such an eventuality, the Court may not pass any order for anticipatory bail or for grant of interim protection. The provisions contained in sub-sections (2) and (3) do not make it obligatory on the Court to pass necessarily an order for interim bail or for an interim protection, even in cases where the State undertakes not to arrest the particular person for a day or two, or till they are able to put up their case before the Court.
10. It is this point which strikes at the root of the submission, which was advanced on behalf of the respondents before us. If at all in the circumstances as indicated in the preceding paragraph the Court refrains from passing any interim order, would it mean that the Court would not require, if so prayed for in appropriate cases, the petitioner to remain present in the Court at the time of final hearing? The answer has got to be in the negative. Sub-section (4), in that respect, stands on its own. It provides that the presence of an applicant seeking an anticipatory bail, shall be obligatory at the time of final hearing of the application and passing of the final order by the Court, " if on an application made to it by the Public Prosecutor the Court considers such presence necessary in the interest of justice". Thus, the presence of the accused may be directed by the Court on an application of the Public Prosecutor and only if the Court considers such presence necessary in the interest of justice. Again, sub-section (4) did not put limitation on the power of the Court to direct suo-motu in the interest of justice, a particular accused to remain present in the Court at the time of final hearing of the application. It is not necessary to read sub-section (4) of section 438 as rigidly as that. It is a power to be exercised by the Court in the interest of justice. The justice does not always lie in protecting the. person who is an accused. The justice also lies in ensuring, in appropriate cases where the State exercises its power of investigation strictly according to law, in not creating hindrance in the exercise of the lawful powers of the State. We do not think that sub- section (4) of section 438 prescribes or imposes any limitation on the power of the Court, to direct the accused to remain present in the Court at the time of final hearing, whenever it thinks such presence necessary in the interest of justice.
11. Sub-section (5) is to enable the Court, after giving a final hearing to the accused as well as to the Public Prosecutor to pass orders, either confirming, modifying or cancelling the interim order made under sub-section (4). This is virtually a residuary resultant section which provides for the conclusion of the proceeding initiated for the grant of anticipatory bail. It was sought to be submitted that sub-section (4) should have been ordinarily placed in place of sub-section (5) and, sub-section (5) should have ordinarily been placed as sub-section (4) and that the very fact that they are not so placed, indicated that sub-section (4) deals with one of the contingencies, namely where the Court had granted some interim protection to the accused, and to no other contingency. We do not think that such an argument, on the basis of placement of the provisions in the section could be sustained, especially on the background of the points which we have discussed at length.
12. On the background of points discussed at length and in view of the wording of sub-section (4) itself, it is clear that sub-section (4) does not restrict the application of the provisions contained therein to a specific contigency, as submitted by the learned Counsel for the respondents.
13. Mr. Loya, learned Counsel for the respondents, then, indicated to us three contingencies in which some guidelines would be necessary in view of the aforesaid view of the matter for the Courts below. They are:-
(i) Where interim relief is not granted by the Court and yet the Court directs the personal attendance of the accused before the Court at the final hearing;
(ii) Interim relief is granted and the Court directs the personal attendance of the accused at the time of final hearing, and;
(iii) If the application for anticipatory bail itself is rejected leaving the applicant/accused without any protection from the Court.
It was submitted that, in these three contingencies if at all the applicant/accused wanted to have some recourse to a higher Court in connection with the relief, then, whether the Court should consider that aspect for giving some breathing time to the applicant/accused, in order to facilitate his approach to a higher Court. The question in which form a remedy would lie to a superior Court in first two categories indicated above, is not for consideration before us. But, if at all the law permits any recourse to a superior Court against the type of orders indicated in the first two categories, there should be no reason to think that anything in the provision would prevent the Court from considering the prayer of the applicant/accused for stay of the order, subject to the considerations to which the Court must advert under section 438(1) and (2) of the Code of Criminal Procedure. It would be a duty of the Court to ensure by imposing adequate restrictions on the applicant/accused, that he did not get an opportunity to flee away or jump the interim bail, if already granted. It would be possible for the Court, in such an eventuality, to impose on the applicant/ accused even a restriction as regards the time within which he should approach a superior Court and get the necessary orders. It must be appreciated that the entire section 438 is being substituted because the legislature had thought it fit to have it ensured that the accused/applicant do not misuse the provisions of law for dodging the legal process or for evading themselves to be subjected to the due process of law. If this consideration is borne in mind, it would certainly be open to the Court to pass, depending upon the facts of each case, the appropriate orders. The same should be the guidelines even in the third contingency, namely, where the application for anticipatory bail is finally rejected.
14. Mr. Loya was right, to some extent, in contending that the very purpose of introducing section 438 in the Code of Criminal Procedure and of substituting the said section in the new form was to strike a balance between the rights of the State to investigate through police into the offences according to the established procedure of law and the individual liberties of a person against whom accusation of serious crimes were made. Neither the old section 438 nor the section newly substituted in its place, started with a non-obstante clause. Both the sections do not provide that the provisions contained therein are, over and above, the common law as incorporated in Chapter XII of the Code of Criminal Procedure, which defines the powers of the police to investigate into the offences. True it is that, at a criminal trial, there is a presumption of innocence in favour of an accused person, but all the same there is no presumption of law that every activity of an individual is innocent or, that if the accusations are made as per law against the person, the police are to start with a presumption that the accusations are false and no offence has taken place. Again , it is not the intention of the law to protect a person who has indulged in criminal activity or, who is alleged to have committed a crime. The provisions contained in old section 438 or the section now substituted in its place, are not intended to protect any person who is accused of a serious offence. Indeed, the provisions are incorporated in the Statue-Book for protecting a person who has, in fact, not committed any crime or, who has not been indulging in any criminal activity and yet on account of some extraneous reasons, he is being implicated in a false accusation. It may be that, in a given case, the investigation is not honest or is not proceeding strictly according to the provisions contained in the law and that a person is being subjected to the process of law for reasons which are not good at law, or in a manner, which is not warranted by law. It is only in these last mentioned contingency that the individual liberty must be fully protected according to law. Mere apprehension of an arrest by a person does not, by itself, afford that person has right to claim a protection under the provisions contained in section 438 of the Code of Criminal Procedure. Just as section 157(1) of the Code casts an obligation on the police to (a), proceed to the spot (b) investigate the facts and circumstances of the case and (c) if necessary, to take measures for recovery before an offender can be arrested and subjects the police to comply with the provisions contained in sections 158, 167, and 168 of the Code, section 438 casts a duty on the courts, not to protect a person who is alleged to have committed a crime or who is alleged to be indulging in criminal activity or who is keeping himself away from the legal process if there are good reasons to suppose that he has been doing so, section 438, old or substituted virtually operates as an injunction against the police restraining them to arrest an offender as required by section 157(1) of the Code of Criminal Procedure and to release him on bail, if arrested on the terms and conditions imposed on the alleged offender by the Court. While issuing such an injunction, the Courts have got to be extraordinarily cautious, particularly in view of the deteriorating law and order situation day by day, in exercising the powers which are conferred upon them under section 438 of the Code of Criminal Procedure. The powers under section 438 of the Code are to be exercised "in the interest of justice" and not otherwise. At the cost of repeatition, it may be stated that justice does not always lie in protecting a person who has committed a crime or who has been indulging in criminal activity or who has been keeping himself away from legal process. Committing a serious offence or indulging in serious criminal activity or dodging the legal process is a wrong against not only an individual but against the society at large and it is high time that the Court should bear that consideration in mind while exercising the power contained in section 438 of the Code of Criminal Procedure. The provisions contained in Chapter XII of the Code of Criminal Procedure, and in particular, the powers to arrest a person under section 157(1) of the Code are as much part of normal criminal law as are the provisions contained in section 438 of the Code. Therefore,. the provision contained in section 438 of the Code are required to be implemented subject to the powers of the police conferred upon them under Chapter XII of the Code of Criminal Procedure. The balance between liberty of an individual and the rights arising out of the legal and constitutional duties of the police to investigate into the offence is to be struck by the Courts in accordance with the aforesaid considerations and in a manner which is conducive to the cause of justice.
15. In the present case, however, we do not see any reason to interfere with the orders passed by the Court below. We are told at the Bar that the applications for anticipatory bail regarding the applicant/accused in the present Revision Applications, are placed for final hearing tomorrow. In that eventuality, it is not necessary for us to give any further directions to the present respondents. However, if for one reason or the other should the Court find itself unable to hear and dispose of the matters finally tomorrow, the Court should consider, whether or not, any directions contemplated by sub-section (2) of section 438 of the Code of Criminal Procedure, were necessary.
16. With these observations, the Revision Applications are dismissed. Rule discharged.