Bombay High Court
Mohamad Ahmed Yasin Mansuri vs State Of Maharashtra Through D.C.B., ... on 20 January, 1994
Equivalent citations: 1994CRILJ1854
JUDGMENT Ashok Agarwal, J.
1. The question of law that arises in the case and which has been argued before us at great length is, whether the Court has power and discretion while remanding the accused to custody under Section 309, Criminal Procedure Code to remand him into police custody. To put the question in other words, whether the Court has to remand an accused, while dealing with an offence which it has taken cognizance of, only to judicial or jail custody and has no discretion whatever under any circumstances to remand him to police custody. A further question that has been agitated is in respect of the powers conferred on the High Courts under Articles 226 and 227 of the Constitution of India. The question, being, whether the limitations in respect of jurisdiction of Courts, as provided in Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 No. 28 of 1987 (hereinafter for the sake of brevity referred as "TADA Act") would affect the exercise of the power or the jurisdiction conferred under Arts. 226 and 227 of the Constitution of India. These questions have arisen on the following facts.
2. On the 12th of September, 1992 offences of murder and other related offences was committed. The offence is what is now known as "J.J. Hospital Shoot-out Case". The offence was initially registered by the Byculla Police Station vide its Crime Register No. 446 of 1992. The investigation was, thereafter, taken over by the D.C.P., C.I.D. under its Crime Register No. 217 of 1992. On the 30th of March, 1993 an application was filed for issue of non-bailable warrants for arrest of the accused involved in the offence. By an order passed on the 1st of April, 1993 order issuing non-bailable warrants was passed. On the 6th of August, 1993 a charge-sheet was filed before the TADA Court and a case was registered being Special Case No. 31 of 1993. The charge-sheet contained the names of several accused, some of them being before the Court and some others were shown as absconding. Petitioner before us was one of the accused who was shown as abscondding. On the very day i.e. on the 6th of August, 1993, the learned Judge of the designated Court took cognizance of the offence.
3. On the 24th of October, 1993, petitioner came to be arrested by the C.B.I., Delhi in connection with some other offence. On receiving information in respect of the petitioner's arrest the D.C.P., C.I.D. in Bombay on the 2nd of November, 1993 filed an application before the Designated Court for warrants of arrest and production of the petitioner before it. On the 5th of November, 1993 an order issuing warrants of arrest and production of the petitioner was passed and the same was served on the petitioner in due course after obtaining permission of the Chief Metropolitan Magistrate, Delhi. On the 19th of November, 1993 the petitioner was brought to Bombay and handed over to the D.C.P., C.I.D., Bombay. On 20th of November, 1993 the petitioner was produced before the Designated Court. On that day, an application was filed by the prosecution for remand of the petitioner to police custody. By an order passed on the 30th of November, 1993 the learned Judge of the Designated Court was pleased to remand the petitioner to police custody. By the very same order, the learned Designated Judge held his order in abeyance till the 3rd of December, 1993 possibly in order to enable the petitioner to challenge his order in a superior Court and to pray for interim reliefs.
4. The petitioner has, thereafter, preferred the present Criminal Writ Petition. By an order passed on the 3rd of December, 1993 the learned single Judge Tipnis, J. continual the stay granted by the designated Court till further orders. On the 7th of December, 1993 Tipnis, J. referred the petition to a larger bench by passing the following order.
"After having heard Mr. Jethmalani, learned counsel appearing for the petitioner, and Mr. Lambay, Addl. Public Prosecutor, at some length and having considered the peculiar facts and circumstances of the case and the importance of the matter regarding maintainability of the petition against the order passed by the Judge of the Designated Court under the T.A.D.A. Act and in view of the legal position qua the powers of the Court under Sections 167 and 309 of the Cr.P.C., I am of the view that it is expedient that the matter is dealt with by a Division Bench of this Court rather than by single Judge ......"
The petition was, thereafter, placed before a Division Bench consisting of G. D. Kamat & Patankar, JJ. and rule was issued subject to the maintainability of the petition. It is in these circumstances that the petition is taken up by us for hearing and final disposal.
5. Before the petition was taken up for hearing on merits, we enquired with Shri Lambay, the learned Addl. Public Prosecutor, whether he would be satisfied if the petitioner is handed over to the police during day time for certain number of days in order to facilitate investigation against the accused. During the course of hearing, Shri Jetmalani, the learned counsel appearing on behalf of the petitioner offered, and in fact made a with prejudice statement, that the petitioner can be handed over to the police during specified hours of the day, during day time, in order to facilitate investigation as against him. Shri Lambay, however, has declined the offer and has insisted that unless police custody is given effective progress in the investigation will not be possible.
6. Shri Jethmalani, the learned counsel appearing on behalf of the petitioner has submitted that Section 309 of Criminal Procedure Code leaves no discretion in a Court and the only order that can be passed, after cognizance of an offence has been taken, is to admit the accused on bail or to remand him to judicial custody. According to Mr. Jethmalani, the power of granting police custody can only be exercised at a stage prior to the taking of the cognizance of an offence and the said power can be found in Section 167 of the Code of Criminal Procedure. However, once the investigation is complete and a chargesheet is filed, the provisions of Section 309 come into operation and sub-section (2) of Section 309 leaves no discretion in a Court. The only course open is to remand the accused to judicial custody. Shri Jethmalani has conceded that it may be that the prosecution may require some time for making more and further investigation to enable the police to complete the investigation but that does not mean that the petitioner should be remanded to police custody. According to him, it is always open to the investigating agency to apply, while the petitioner is in jail custody, for permission to have the custody during the specified hours of the day for the purpose of carrying out the necessary investigation. According to him, judicial custody does not mean that the police cannot interrogate the accused in jail, that they can always do with the permission of the Court. Even if an accused is prepared to make a confession leading to a discovery that can also be done while he is in judicial custody. Thus, all reasonable investigation is possible even if the petitioner is in jail custody. According to him, jail custody is contemplated for avoiding unfair and undesirable methods of investigation by the police. Remitting the petitioner from jail into the custody of the police would result in encouraging such matters. The intendment of the Code is clearly against this. Hence, whereas Section 167 confers the discretion of granting either judicial custody or police custody the said discretion is completely absent in Section 309 of the Code. Section 309 postulates only judicial custody and nothing else. It does not contemplate any exceptions and to say that the Court has discretion to remand the accused to police custody in extra-ordinary cases is to read something into Section 309 which is not there. Hence, according to Shri Jethmalani, the order passed by the Designated Court granting police custody remand is without jurisdiction and is liable to be set aside.
6A. On the question of jurisdiction of this Court under Articles 226 and 227 of the Constitution Shri Jethmalani has made it clear that he is not impugning the order of the Designated Court on merits. He is not impugning a discretionary order passed by the Designated Court. He is challenging the very jurisdiction of the Designated Court to grant police custody remand. According to Shri Jethmalani, it has now been well settled that an order of bail is an interlocutory order. Hence, if the granting or refusing bail is an interlocutory order an order imposing terms for grant of bail or imposing the nature of custody either judicial or police, is all the more a discretionary order. In the circumstances, no appeal can lie to the Supreme Court under Section 19(1) of the TADA Act. As far as sub-section (2) of Section 19 is concerned, it no doubt bars an appeal or revision to any Court. That, however, cannot and does not in any way abridge the powers bestowed upon the High Court under the Constitution. If sub-section (2) of Section 19 were to do so, the said provision itself would become ultra vires and would be liable to be quashed. A power conferred by the Constitution cannot be tinkered with by a legislation of the Parliament or of a State Legislature. The same can only be done by another Constitutional amendment. Even if it were to be held that there is an alternative remedy open to the petitioner which, according to Shri Jethmalani, there is none, the same can be no bar to the power of the High Court to interfere when the order impugned is without jurisdiction.
7. Shri Lambay, the learned Additional Public Prosecutor, contends that the learned Judge of the Designated Court has enough discretion under Section 309 Criminal Procedure Code to remand the accused to police custody. According to him, it would be unjust and unfair to hold that Section 309, in no circumstances, can empower a Judge to entrust the accused to police custody. Section 309 confers adequate power on him to do so. In the present case, an extraordinary situation prevails. The offences charged are of a serious nature. During investigation, petitioner has absconded and has evaded arrest. Hence, in so far as the petitioner is concerned, the police has had no opportunity whatsoever to investigate into the offence committed by him. The petitioner has not been in police custody at all. He was, therefore, not available to the police for interrogation and investigation and so far as he is concerned, it is necessary for the police to make more and further investigation in regard to him after he is made available. If this is denied to the police a complete investigation may not be possible. What is, therefore, required is a full investigation and in the instant case it is not possible for the police to complete it without the aid of the accused. Since the petitioner was never in the custody of the police it was not possible for the latter to complete the investigation. Shri Lambay further submitted that if Section 309 were so construed as not empowering grant of police custody, under any circumstances, it would result in having inadequate investigation. He further submitted that clever accused who evaded arrest during the pendency of investigation and surrendered to Court only after chargesheet has been filed and thus deprived the police of the opportunity of custodial interrogation for the purpose of conducting a through enquiry into the offence would succeed in shutting out or stopping investigation.
8. Shri Lambay has further pointed out that the investigating agency in terms of Section 167 of the Code of Criminal Procedure is bound to file a chargesheet within a stipulated period. Non-filing of a chargesheet within the said period would entitle undeserving accused to be enlarged on bail. In the circumstances, the prosecution has filed a chargesheet against several accused even though several others were absconding and had not been apprehended. Since the petitioner has been apprehended after the filing of the chargesheet and the investigation as against him is yet to commence the provisions of Section 167 Criminal Procedure Code would apply and the learned Judge of the Designated Court would be entitled to grant either judicial or police custody in terms of the powers conferred by sub-section (2) of Section 167.
9. In regard to the jurisdiction and power of the High Court under Articles 226 and 227 of the Constitution Shri Lambay placed reliance on Section 19 of the TADA Act and has pointed out that an appeal from a judgment, sentence or order, not being an interlocutory order lies to the Supreme Court. Sub-section (2) of Section 19, he points out, bars an appeal or revision to any Court from any Judgment, sentence or order including an interlocutory order of a Designated Court. According to Shri Lambay, an order granting police custody is not an interlocutory order. Hence, according to him, appeal would lie to the Supreme Court. He further contended that assuming that the order is held to be an interlocutory order, the same is neither appellable nor revisable by any other Court other than the Supreme Court. Hence, under the provisions of Section 19, the jurisdiction of this Court has been specifically ousted. In the circumstances, it would not be open to circumvent the said bar by taking resort to Articles 226 and 227 of the Constitution. The petition, is therefore, not maintainable and is liable to be dismissed.
10. Certain provisions of the Criminal Procedure Code relevant to the controversy may be noted. Chapter-V of the Code deals with arrest of persons. Section 57, which appears in the said Chapter, provides for the limitations of the power to arrest and detain beyond the stipulated period. It provided that no police officer shall detain in custody a person arrested without warrant for a longer period than under all the circumstances of the case is reasonable and such period shall not, in the absence of a special order of a Magistrate under Section 167, exceed twenty-four hours exclusive of the time necessary for the journey from the place of journey to the Magistrate's Court. The aforesaid section is a pointer to the intendment to up-hold liberty and to restrict to the minimum the curtailment of liberty.
11. Chapter-VI deals with process to compel appearance. Section 73, which appears in the said Chapter, deals with issue of warrants against persons. Sub-section (1) of Section 73 provides that the Chief Judicial Magistrate or a Magistrate of the First Class may direct a warrant to any person within his local jurisdiction for the arrest of any escaped convict, proclaimed offender or of any person who is accused of a non-bailable offence and is evading arrest. Sub-section (3) of Section 73 provides that, when the person against whom such warrant is issued is arrested, he shall be made over with the warrant to the nearest police officer, who shall cause him to be taken before a Magistrate having jurisdiction in the case, unless security is taken under Section 71. The case of the petitioner can squarely fall within the provisions of Section 73 and the issue of warrants by the designated Court can be said to have been issued against the petitioner under Section 73(1) as the petitioner who is accused of a non-bailable offence was evading arrest. Sub-section (3) of Section 73 provides that when a person against whom a warrant is issued by a Magistrate is arrested, he is required, without loss of time, to be taken to the nearest police station and the police officer is required to produce him before a Magistrate. These provisions indicate that the police have been given the least powers to detain an accused person without a proper authority in that behalf.
12. The next section, which is relevant to the issue at hand, is Section 167, which appears in Chapter-XII, which deals with information to the Police and their powers to investigate. Section 167 provides as under :
"167(1) Whenever any person is arrested and detained in custody, and it appears that the investigation cannot be completed within the period of twnetyfour hours fixed by Section 57, and there are grounds for believing that the accusation or information is well founded, the officer in charge of the police station or the police officer making the investigation, if he is not below the rank of Sub-Inspector, shall forthwith transmit to the nearest Judicial Magistrate a copy of the entries in the diary hereinafter prescribed relating to the case, and shall at the same time forward the accused to such Magistrate.
(2) The Magistrate to whom an accused person is forwarded under this section may, whether he has or has not jurisdiction to try the case, from time to time, authorise the detention of the accused in such custody as such Magistrate thinks fit, for a term not exceeding fifteen days in the whole; and if he has no jurisdiction to try the case or commit it for trial, and considers further detention unnecessary, he may order the accused to be forwarded to a Magistrate having such jurisdiction.
Provided that -
(a) the Magistrate may authorise the detention of the accused person otherwise than in the custody of the police beyond the period of fifteen days, if he is satisfied that adequate grounds exist for doing so, but no Magistrate shall authorise the detention of the accused person in custody under this paragraph for a total period exceeding;
(i) ninety days, where the investigation relates to an offence punishable with death, imprisonment for life or imprisonment for a term of not less than ten years;
(ii) sixty days, where the investigation relates to any other offence :
and, on the expiry of the said period of ninety days, or sixty days as the case may be, the accused person shall be released on bail if he is prepared to and does furnish bail, and every person released on bail under this sub-section shall be deemed to be so released under the provisions of Chapter XXXIII for the purposes of that Chapter.
(b) no Magistrate shall authorise detention in any custody under this section unless the accused is produced before him;
(c) no Magistrate of the second class, not specially empowered in this behalf by the High Court shall authorise detention in the custody of the police ......"
(The rest of the section is not quoted as the same is not relevant to the issue at hand)
13. Section 167, thus, provides for cases where investigation cannot be completed within 24 hours fixed by Section 57 and the police require more time to investigate. In such a case, the police officer is required to produce the accused before a Magistrate and the Magistrate is given liberty and/or discretion to detain the accused either in police custody or judicial custody. The period during which a Magistrate can remand an accused to custody has been limited for a term not exceeding 15 days in the whole. The proviso to Section 167 provides for detention of an accused in judicial custody beyond the period of 15 days, if a Magistrate is satisfied that adequate reasons exists for doing so. However, such a remand is limited to 90 days where the offence is punishable with death, imprisonment for life or for a term not less than ten years and the period is limited to 60 days where the investigation relates to any other offence. The proviso further provides for a right of the accused to be enlarged on bail after the aforestated period of 90 days or 60 days. The proviso further gives a mandate that no accused shall be kept in custody unless the accused is produced before a Magistrate and the power of ordering detention in custody is restricted to a Magistrate of the First Class. Such a power has not been granted to a Magistrate of a Second Class who is not specially empowered in this behalf by the High Court to authorise detention in custody of the police.
14. Sub-section (2) of Section 167, therefore, makes it clear that a Magistrate can grant such custody as he thinks fit which means he can grant either police custody or judicial custody.
15. Section 204 of the Code appears in Chapter-XVI, which deals with commencement of proceeding before Magistrate. Section 204 provides as under :
"204. (1) If in the opinion of a Magistrate taking cognizance of an offence there is sufficient ground for proceeding, and the case appears to be -
(a) a summons-case, he shall issue his summons for the attendance of the accused, or
(b) a warrant-case, he may issue a warrant, or, if he thinks, fit, a summons, for causing the accused to be brought or to appear at a certain time before such Magistrate or (if he has no jurisdiction himself) some other Magistrate having jurisdiction.
(2) No summons or warrant shall be issued against the accused under sub-section (1) until a list of the prosecution witnesses has been filed.
(3) In a proceeding instituted upon a complaint made in writing, every summons or warrant issued under sub-section (1) shall be accompanied by a copy of such complaint.
(4) When by any law for the time being in force any process-fees or other fees are payable, no process shall be issued. Until the fees are paid and, if such fees are not paid within a reasonable time, the Magistrate may dismiss the complaint.
(5) Nothing in this section shall be deemed to affect the provisions of Section 87."
The above section deals with the commencement of proceedings after cognizance in respect of an offence is taken by a Magistrate. It provides that once cognizance is taken process is to be issued for ensuring the attendance of the accused to face trial in respect of the offence charged against the accused.
16. The next section, on which considerable arguments, in relation to the issue at hand, were advanced, is Section 309. Section 309 appears under Chapter-XXIV which deals with general powers as to enquiries and trials. Chapter-XXIV deals with general provisions as to enquiries and trials. Section 309 in so far as is relevant is as under :-
"309. (1) In every inquiry or trial, the proceedings shall be held as expeditiously as possible, and in particular, when the examination of witnesses has once begun, the same shall be continued from day to day until all the witnesses in attendance have been examined, unless the Court finds the adjournment of the same beyond the following day to be necessary for reasons to be recorded.
(2) If the Court, after taking cognisance of an offence, or commencement of trial, finds it necessary or advisable to postpone the commencement of, or adjourn, any inquiry or trial, it may, from time to time, for reasons to be recorded, postpone or adjourn the same on such terms as it thinks fit, for such time as it considers reasonable, and may by a warrant remand the accused if in custody;
Provided that No Magistrate shall remand an accused person to custody under this section for a term exceeding fifteen days at a time :
(Second and Third proviso omitted) Explanation 1. - If sufficient evidence has been obtained to raise a suspicion that the accused may have committed an offence, and it appears likely that further evidence may be obtained by a remand, this is a reasonable cause for a remand ......."
(Explanation - 2 omitted).
17. Sub-section (1) of Section 309 provides for expeditious conduct of trials. Sub-section (2) of Section 309 provides for the postponment of the commencement of a trial or the adjournment of any enquiry or trial, which can be done for reasons to be recorded. While doing so, Court is empowered to remand the accused in custody. The wordings appearing in sub-section (2) of Section 309 namely "may by warrant remand the accused if in custody" are in contra-distinction with the words appearing in Section 167(2) namely "authorise the detention of the accused in such custody as such Magistrate thinks fit". Whereas, Section 167(2) confers discretion either to grant police custody or judicial custody, no such discretion is conferred by Section 309(2). The only course, which is left open, is to remand the accused in custody. Section 309 appears in Chapter-XXIV which deals with enquiries and trials, whereas Section 167 appears in Chapter-XII which deals with information to the police and their powers to investigate. We have found that Section 167 deals with the custody of an accused during investigation. We have also seen the limitations of the period during which an accused can be kept in custody. Hence, after cognizance of an offence is taken general provisions of enquiries and trials which are contained in Chapter-XXIV come into pay and Section 309, which deals with the custody of an accused, during inquiries or trial, leaves no discretion but to grant judicial custody. Whereas Section 167(2) confers discretion to grant either police custody or judicial custody, no such discretion is conferred by Section 309(2), the only option given is to remand him to custody, which custody, according to us, can only be judicial custody.
18. In this context, a reference to a judgment of a Division Bench of the Andhra Pradesh High Court can usefully be made : In the case of "State v. Gali Chalpathi Rao, 1974 Cri LJ 1424", while dealing with provisions of Section 344 of the old Code, which corresponds to Section 309 of the present Code, it is observed (at p. 1428 of Cri LJ) :
"A distinction between Sections 167 and 344 in this behalf is quite patent. Section 344 speaks of only 'custody' while Section 167 enables the Magistrate to authorise the detention of the accused "in such custody as such Magistrate thinks fit". Thus, while under Section 167 the Magistrate can place an accused person either in jail custody or in police custody, Section 344 does not give him any such choice between the two alternatives. it is also very pertinent to note that under Section 167(6), a Magistrate is required to record his reasons for authorising, under that section, detention of an accused person in the custody of the police. The necessary implication of that requirement is that police custody may be given only very sparingly. Such a requirement is absent in Section 344. What all the Magistrate can do under this section is that he may remand the accused to custody for a term not exceeding 15 days at a time. If this custody also include police custody, there is no reason to suppose that the Magistrate would not have been required to give his reasons therefor. The place in the Code where Section 344 occurs also points out that what is contemplated by Section 344 is only Court or jail custody and not police custody. It is true, as is now settled by the ruling of the Supreme Court in Gauri Shankar v. State of Bihar, that the power under Section 344 can be exercised even before the submission of the charge sheet and when the investigation is still going on. At the same time, Section 344 comes into play only after the stage contemplated by Section 167 is over. There the police custody of the accused should stop and that of the Court should begin. That clearly seems to be the intendment of the Code and of Section 344 in particular."
The Court further proceeded to consider the provisions of the new Code also in the following terms (at p. 1429 of Cri LJ) :
"Though they are not material, the corresponding provisions of the Code of Criminal Procedure, 1973 which is going to come into operation on 1st April, 1974 may also be noticed. Section 61 of the present Code correspondents to Section 57 of the new Code. The latter is a verbatim reproduction of Section 61. Section 167 of the old Code is reproduced in sub-sections (1) to (4) of Section 167 of the forthcoming Code. Though there are certain alterations in these sub-sections which include the extension of the total period of custody to 60 days they do not bear on the question we are now endeavouring to answer. In so far as that aspect is concerned, Section 167 in the new Code also continues to be the same. Section 344(1) and 344(1A) are re-enacted in Section 309 sub-sections (1) and (2). These sub-sections are identical in all material particulars with sub-sections (1) and (1A) of the present Section 344. Even the explanation in regard to the reasonable cause for remand is continued in explanation (1). Thus, the position does not appear to have altered in any way in the new Code .........."
The Court examined the wordings of Section 344 of the old Code as also Section 309 of he new Code and found that there was no material distinction in respect of the issue at hand. The Court found that (at p. 1429 of Cri LJ) -
"The doctrine of stare decisis applies in the usual way to cases which determine the interpretation of particular statutory provisions ........ Further, the construction which has been placed on statutes of similar scope may be referred to. In the words of James, L.J. : "If an Act of Parliament uses the same language which was used in a former Act of Parliament referring to the same subject, and passed with the same purpose, and for the same object, the safe and well known rule of construction is to assume that the legislature when using well-known words upon which there have been well-known decisions use those words in the sense which the decisions have attached to them."
19. Dealing with an argument, as has been advanced by Shri Lambay, that the construction which is likely to be placed under the provisions of Section 309 (344 old Code) is likely to put serious hurdles in the way of investigation, the Court observed :
"We are not impressed by this argument or the possible practical difficulties that may ensue from giving the construction to Section 344, which we are inclined to give. According to the scheme of the Code, the information to the police and their powers to investigate generally precede the Court taking cognizance of an offence. In fact, Section 156 empowers any officer in charge of a Police Station to investigate any cognizable offence without the order of a Magistrate. Section 161 enables any police officer making an investigation to examine orally any person acquainted with the facts and circumstances of an alleged offence. No statement by any person to police officer need be signed and those statements may be used for purposes of contradiction, under Section 162. However, no police officer shall offer any inducement, threat or promise while making investigation. He is even enabled by Section 165 to conduct searches in the course of investigation. He is also enabled to secure search warrants. If all the investigation is not completed within 24 hours he can seek police custody under Section 167 for a term not exceeding 15 days in the whole. Thus an investigation into an offence is contemplated by the Code to be completed expeditiously and even without the presence of the accused. However, if the custody of the accused is required by the police it may be given to them by the Magistrate for a term not exceeding 15 days. Under Section 164, any Magistrate mentioned therein may record statements of confessions. But, it is important to note that such statements or confessions have to be recorded only by a Magistrate and not by a Police Officer. As is well known, before a confession is recorded the person making it must be given warnings and be kept in judicial custody. At the time of recording confession, police custody is completely excluded. Therefore, it is futile to argue that in order to record statements or confessions from an accused person, his custody by the police is necessary. It may also be noted that the police may seek an interview with an accused person who is in jail custody, from the Court, and interview him under such permission. If such statements lead to any discoveries, they are not prevented from proceeding further, even if an accused person is in jail custody.
On the other hand, the intendment of the Code, by insisting that an accused person should not be kept in the custody of the police for more than 15 days is to enable him to have a free defence unencumbered by any threat or inducement by the police. If the police have custody of an accused person, the possibility of extracting statements and confessions by force or inducement cannot be excluded. The Code shows great anxiety to avoid this possibility. When the police officer feels that there is sufficient evidence, after completing investigation, he may send the case to the Magistrate under Section 170. It is, therefore, reasonable to presume that the police are generally expected to complete the investigation or have at least a reasonable basis for charge-sheeting the accused before a charge sheet is filed. Even thereafter, if further investigation is necessary and the Magistrate is satisfied of that necessity, the inquiry or even trial may be postponed or adjourned. That cannot mean that the Court has power to entrust the accused at that stage into the custody of the police for completing the investigation, even in extraordinary cases. We find nothing in that section which makes an exception and says that in extraordinary cases the Court can remand an accused person to police custody. We are thus unable to agree with the learned Public Prosecutor in thinking that some practical difficulties would ensure if this judicial discretion is not recognised in a Court under Section 344 to entrust the accused to police custody if it becomes necessary."
20. A passage appearing in 1929 Royal Commission on police powers and procedures, while dealing with a proposal that the police should be forbidden from questioning suspects in custody at all, observed :
"....... a right to ask question gives rise to an impression of a right to an answer, and ..... the right to an answer seems to create 'a right to the expected answer', that is a confession of guilt. The simple and peaceful process of questioning breeds "readiness to resort to bullying and physical force and torture."
21. In the circumstances we find considerable justification in the contention of Shri Jethmalani that the grant of police custody of the petitioner for the purposes of custodial interrogation would come in the way of the right to silence of an accused guaranteed under Article 20(3) which provides that no person accused of any offence shall be compelled to be a witness against himself.
22. Shri Lambay, the learned Additional Public Prosecutor, has submitted that as far as the petitioner is concerned, the investigation is yet to commence. Hence, the provisions of Section 309, which deals with enquiries and trials, will not be applicable to the case of the petitioner. Far from the investigation being complete, the investigation is yet to commence and hence the provisions of Section 309 will not be attracted. In the case of Gauri Shankar Jha v. State of Bihar, , the Supreme Court has observed, as follows (Para 12) :
"The fact that S. 344 occurs in the Chapter dealing with inquiries and trials does not mean that it does not apply to cases in which the process of investigation and collection of evidence is still going on. That is clear from the very language of sub-section (1A) under which the Magistrate has the power to postpone the commencement of the inquiry or trial. That would be the stage prior to the commencement of the inquiry or trial which would be the stage of investigation. The power under Section 344 can be exercised even before the submission of the charge-sheet that is, at the stage when the investigation is still not over."
The ratio would apply on all fours to Section 309 of the new Code especially as sub-section (2) of Section 309 corresponds to sub-section (1A) of Section 344 of the old Criminal Procedure Code.
23. Shri Lambay has contended that the petitioner is involved in a ghastly and a heinous crime. Hence, the Court should, in its inherent power, grant police custody remand for the purpose of serving the ends of justice. In the case of "Natabar Parida v. State of Orissa", , the Supreme Court has observed (Para 5) :
"....... It may be emphasised that the Court will have no inherent power of remand of an accused to any custody unless the power is conferred by law. The assumption of the High Court without reference to Section 344 of the old Code that such a power existed is not correct."
24. Shri Lambay next contended that as far as the present accused is concerned, it cannot be said that the Court has taken cognizance of an offence committed by him. The cognizance that is taken is only in respect of the accused who are before the Court. No cognizance can be said to have been taken in respect of the accused who are absconding and are not before the Court. In the circumstances, the bar provided by Section 309 will not come in the way and the order passed by the Designated Court can be justified with reference to powers conferred under Section 167, Criminal Procedure Code. In this context, it is to be noted that, cognizance is taken in respect of an offence and not in respect of an accused. In the case of "Dubey v. State of Bihar", , the Supreme Court observed (Para 9) :
"It seems to us that S. 207(a) refers back to Section 190(1)(b); in other words, the police report mentioned in S. 207(a) is the report mentioned in S. 190(1)(b), and once cognizance is taken under S. 190(1)(b), a proceeding is instituted within S. 207(a). Hidayatullah, J. speaking for the Court, while considering the interpretation of S. 251-A of the Code of Criminal Procedure in Pravin Chandra Mody v. State of Andhra Pradesh, , observed as follows :
"In our judgment the meaning which is sought to be given to a 'police report' is not correct. In S. 190, a distinction is made between the classes of persons who can start a criminal prosecution. Under the three clauses of S. 190(1), to which we have already referred, criminal prosecution can be initiated (i) by a police officer by a report in writing, (ii) upon information received from any person other than a police officer or upon the Magistrate's own knowledge or suspicion, and (iii) upon receiving a complaint of facts. If the report in this case falls within (i) above, then the procedure under S. 251-A, Criminal Procedure Code, must be followed. If it falls in (ii) or (iii) then the procedure under Section 252, Criminal Procedure Code, must be followed. We are thus concerned to find out whether the report of the police officer in writing in this case can be described as a "complaint of facts" or as "information received from any person other than a police officer." That it cannot be the latter is obvious enough because the information is from a police officer. The term "Complaint" in this connection has been defined by the Code of Criminal Procedure and it "means the allegations made orally or in writing to a Magistrate, with a view to his taking action under the Code, that some person, whether known or unknown, has committed an offence, but it does not include the report of a police officer."
See S. 4(1)(h).
It, therefore, follows that S. 252, Criminal Procedure Code, can only apply to those cases which are instituted otherwise than on a police report, that is to say, upon complaints which are not reports of a police officer or upon information received from persons other than a police officer." Similarly, S. 207(b) can only apply if the case was instituted otherwise than on a police report. On the facts of this case it is quite clear that the case does not fall within S. 190(1)(a) or S. 190(1)(c) because the Sub-Divisional Magistrate had taken cognizance of the offence on April 5, 1961. But, says Mr. Latifi, that though it is true that cognizance was taken on April 5, 1961 the cognizance was taken of the offence as far as other accused were concerned and not as far as the appellant was concerned; as a matter of fact that appellant had been rightly or wrongly discharged. In our opinion, once cognizance has been taken by the Magistrate, he takes cognizance of an offence and not the offenders; once he takes cognizance of an offence it is his duty to find out who the offenders, really are and once he comes to the conclusion that apart from the persons sent us by the police some other persons are involved, it is his duty to proceed against those persons. The summoning of the additional accused is part of the proceeding initiated by his taking cognizance of an offence. As pointed out by this Court in , the term "complaint" would include allegations made against persons unknown. If a Magistrate takes cognizance under Section 190(1)(a) on the basis of a complaint of facts he would take cognizance and proceeding would be instituted even those persons who had committed the offence were not known at that time. The same positive prevails, in our view, under Section 190(1)(b)."
Similarly, in the case of "Mahesh Chand v. State of Rajasthan", , Full Bench of the Jaipur Bench, observed as follows (at pp 62 and 63 AIR) :
"We would first take up the questions which, in our opinion, admit of simple and straight answers. Let us take up question 4 which is : Whether cognizance of an offence can be taken in the absence of the accused ? This question must straightway be answered in the affirmative, and we answer it accordingly. A plain reading of Section 190, Cr.P.C. will provide reasons for this opinion. Section 190 deals with cognizance of offences by Magistrates. It lays down that any Magistrate of the first class may take cognizance of any offence (a) upon receiving a complaint of facts which constitute such offence; (b) upon a police report of such facts and (c) upon information received from any person other than a police officer, or upon his own knowledge that such an offence has been committed. It will be seen that the accused is nowhere in the picture in the context of taking cognizance of an offence under Sec. 190, Cr.P.C. The Magistrate takes cognizance of an offence and not against any particular accused. It may happen, and indeed does happen quite frequently that when a Magistrate takes cognizance of an offence upon receiving a complaint of facts which constitute such offence, he may not even be knowing as who is the accused who allegedly committed such offence.
It is only after taking cognizance of the offence under Section 190(1)(a), Cr.P.C. that the Magistrate embarks upon the enquiry under Sections 200 and 202, Cr.P.C.; and he may as a result thereof discover as to who is the accused. If he is able to make such discovery, which in the language of the Code means if he is of opinion that "there is sufficient ground for proceeding", it is only then that he is required under Section 204, to issue process for the attendance of the accused in his Court. If the Magistrate is of opinion that there is no sufficient ground for proceeding, he has no option but to dismiss the complaint upon which he had taken cognizance of the offence before embarking on such enquiry. Thus, Section 190(1)(a), read with Sections 200, 202, 203 and 204, Cr.P.C., leaves no manner of doubt that cognizance of an offence taken at a stage when the accused is nowhere in the picture before the Magistrate and that therefore there is no question of taking cognizance of the offence in the presence of the accused. In other words, cognizance of an offence is not just a question of "can be", but it "has to be" taken in the absence of the accused."
In the case of "Hemant P. Vissanji v. Mulshankar Shivram Rawal", 1991 Cri LJ 3144, this Court has observed :
"Section 319 of the Code shows that the policy of the Code is that the offence can be taken cognizance of once only and not repeatedly upon discovery of further particulars. If it was permissible to take cognizance of the same offence repeatedly, then it was unnecessary for the Legislature, to have put Section 319 on the Statute Book as it would be redundant. The policy of the Legislature appears to be that when cognizance is taken of the offence, the Court taking cognizance will taken cognizance of the offence as such and not merely the particulars of the persons who are alleged to have committed the offence. In a given case the complainant may not even know the names and other particulars of the offenders and it would therefore be sufficient for him to lodge a complaint making persons who are known offenders as the accused. When such a trial proceeds against the known accused, if the evidence led in the trial discloses offences committed by other persons who could be tried along with the accused, then Section 319 comes into play and it would be permissible for the Court to exercise its powers thereunder."
25. It was next sought to be contended by Shri Lambay that the petitioner in the instant case has not been apprehended by the police but has been brought in execution of a warrant of a Court. According to him, as also according to the learned Judge of the Designated Court, the warrants were issued for production of the petitioner in aid of investigation. In this context, it has to be remembered that in the case of "Raghubans Dubey v. State of Bihar" (supra), the Supreme Court has observed that, once a Magistrate takes cognizance of an offence it is his duty to find out who offenders are and once he comes to the conclusion that apart from the persons sent up by the police some other persons are involved it is his duty to proceed against those persons. The summoning of the additional accused is a part of the proceeding initiated by his taking cognizance of an offence.
26. It would, therefore, follow that the warrants which were issued by the Designated Court for production of the petitioner could not have been in aid of investigation but could only have been by way of a process issued under Section 204 of the Code of Criminal Procedure. Issue of warrants after cognizance of an offence is taken would be a process contemplated under Section 204(1)(b) of the Code, i.e. it would be a process to face trial. Indeed, we do not find any provision contained in the Code for issue of warrants of arrest and custody of accused for the purpose of, or in aid of, investigation. The process contemplated is a process to face trial.
27. In the circumstances, having given our anxious consideration to the relevant provisions of the Code and the submissions advanced before us, we are constrained to hold that the order passed by the Designated Court directing police custody in respect of the petitioner is without jurisdiction and is liable to be quashed.
28. The next question which now arises for consideration is in respect of our jurisdiction and powers under Arts. 226 and 227 of the Constitution of India. In this behalf, a reference to Section 19 of the TADA Act may be made. Section 19 provides as under :
"19. Appeal. - (1) Notwithstanding anything contained in the Code, an appeal shall lie as a matter of right from any judgment, sentence or order, not being an interlocutory order, of a Designated Court to the Supreme Court both on facts and on law.
(2) Except as aforesaid, no appeal or revision shall lie to any Court from any judgment, sentence or order including an interlocutory order of a Designated Court.
(3) Every appeal under this section shall be preferred within a period of thirty days from the date of the judgment, sentence or order appealed from :
Provided that the Supreme Court may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of thirty days."
According to Shri Lambay, the petitioner can, under sub-section (1), of Section 19, file an appeal to the Supreme Court. According to him, the order directing police custody is not an interlocutory order but a final order and hence an appeal to the Supreme Court is not barred, under sub-section (2) of Section 19. Even if it is required to be held that it is an interlocutory order, it is open to the petitioner to approach the Designated Court to vary the order as the principles analogous to res judicata will not apply to interlocutory orders. In any event, since an alternative efficacious remedy is open to the petitioner, it would not be open for us to exercise our extraordinary jurisdiction under Arts. 226 and 227 of the Constitution of India.
29. Shri Lambay relied on a decision of this Court, in the case of "Prashant Kumar v. Mancharlal Bhagatram Bhatia" 1988 Cri LJ 1463, to which one of us (Ashok Agarwal) was the party, where it was observed (at p 1466 of Cri LJ) :
"The order granting bail under Section 437(1), Cr.P.C. or under Section 439(1), Cr.P.C. is a final order. If such an order is passed by a Magistrate the same can be challenged in the Sessions Court or High Court in their revisional powers and there cannot be any bar in entertaining a revision application under Section 397(2), Cr.P.C. ......"
The above decision can no longer hold good in view of a later decision of the Supreme Court in the case of "Usmanbhai Dawoodbhai Memon v. State of Gujarat" , wherein it has been observed (para 24) :
"At the conclusion of the hearing on the legal aspect, Shri Poti, learned counsel appearing for the State Government contended, on instructions, that an order passed by a Designated Court for grant or refusal of bail is not an 'interlocutory order' within the meaning of Section 19(1) of the Act and therefore an appeal lies. We have considerable doubt and difficulty about the correctness of the proposition. The expression 'interlocutory' has been used in Section 19(1) in contradistinction to what is known as final order and denotes an order to purely interim or temporary nature. The essential test to distinguish one from the other has been discussed and formulated in several decisions of the Judicial Committee of the Privy Council, Federal Court and this Court. One of the tests generally accepted by the English Courts and the Federal Court is to see if the order is decided in one way, it may terminate the proceedings but if decided in another way, then the proceedings would continue. In V. C. Shukla v. State through C.B.I. (1980) Suppl SCC 92 : (AIR 1980 SC 862 : (1980 Cri LJ 690)), Fazal Ali, J. in delivering the majority judgment reviewed the entire case law on the subject and deduced therefrom the following two principles, namely (i) that a final order has to be interpreted in contra-distinction to an interlocutory order; and (ii) that the test for determining the finality of an order is whether the judgment or order finally disposed of the rights of the parties. It was observed that these principles apply to civil as well as to criminal cases. In criminal proceedings, the word "judgment" is intended to indicate the final order in a trial terminating in the conviction or acquittal of the accused. Applying these tests, it was held that an order framing a charge against an accused was not a final order but an interlocutory order within the meaning of Section 11(1) of the Special Courts Act, 1979 and therefore not appealable. It cannot be doubted that the grant or refusal of a bail application is esentially an interlocutory order. There is no finality to such an order for an application for bail can always be renewed from time to time. It is however contended that the refusal of bail by a Designated Court due to the non-fulfilment of the conditions laid down in Section 20(8) cannot be treated to be final order for it affects the life or liberty of a citizen guaranteed under Art. 21. While it is true that a person arraigned on a charge of having committed an offence punishable under the Act faces a prospect of prolonged incarceration in view of the provision contained in Section 20(8) which places limitations on the power of a Designated Court to grant bail, but that by itself is not decisive of the question as to whether an order of this nature is not an interlocutory order. The Court must interpret the words 'not being an interlocutory order' used in Section 19(1) in their natural sense in furtherance of the object and purpose of the Act to exclude any interference with the proceedings before a Designated Court at an intermediate stage. There is no finality attached to an order of a Designated Court granting or refusing bail. Such an application for bail can always be renewed from time to time. That being so, the contention advanced on behalf of the State Government that the impugned orders passed by the Designated Courts refusing to grant bail were not interlocutory orders and therefore appealable under Section 19(1) of the Act, cannot be accepted."
Hence, an order, granting or refusing to grant bail, is an interlocutory order, can no longer be disputed. If this be the case, the conditions of the grant of bail or the conditions of custody will also be of an interlocutory nature. Hence, no appeal will lie to the Supreme Court under sub-section (1) of Section 19 of the TADA Act. Hence, availability of an alternate efficacious remedy will not be a bar for entertaining the present petition.
30. As far as the bar contained in sub-section (2) of Section 19 is concerned, the same is with respect to an appeal or a revision. The same can be no bar to the filing of, or to the entertaining of, a petition under Arts. 226 and 227 of the Constitution of India. The power conferred on High Courts by Art. 226, of issuing writs and the power of superintendence conferred on the High Courts under Art. 227 are not, and cannot be said to have been, abridged by Section 19 of the TADA Act. In this context, it has to be remembered that any right or power conferred by the Constitution can be withdrawn or curtailed only by an amendment to the Constitution itself. The same cannot be done by an enactment of a Parliament or of a State Legislature. Indeed, if an enactment were to seek to do so, the same itself would be rendered ultravires the Constitution and would be liable to be struckdown. As far as the order impugned before us is concerned, the same is not being challenged on merits, it is being challenged on the ground of want of jurisdiction. Were the order to have been challenged on the ground that the discretion exercised by the Designated Court has been erroneously exercised we would have had our reservations in interfering with the same. However, we have found that there is no power contained in the Code which would enable the Designated Court to pass the impugned order of committing the petitioner to police custody. It has been laid down by the Supreme Court in the case of "Dr. Smt. Kuntesh Gupta v. Management of Hindu Kanya Mahavidyalaya, Sitapur (U.P.) as under (at pp 2188-89 of AIR) :
"The next question that falls for our consideration is whether the High Court was justified in dismissing the writ petition of the appellant on the ground of availability of an alternative remedy. It is true that there was an alternative remedy for challenging the impugned order by referring the question to the Chancellor under Section 68 of the U.P. State Universities Act. It is well established that an alternative remedy is not an absolute bar to the maintainability of a writ petition. When an authority has acted wholly without jurisdiction, the High Court should not refuse to exercise its jurisdiction under Art. 226 of the Constitution on the ground of existence of an alternative remedy."
In view of the above observations we find no substance in the contention of Shri Lambay that the order of the Designated Court may be wrong in law but cannot be said to be without jurisdiction and hence is not amenable in writ jurisdiction under Arts. 226 and 227.
31. We are conscious that the view we are taking is likely, in certain cases such as the present one, to hamper investigation. However, this is not a matter for us. We have construed the provisions of the Code and have found that no power is conferred for providing for police custody after cognizance of an offence is taken. In the circumstances, we hold that the order passed by the Designated Court granting police custody of the petitioner is without jurisdiction and is liable to be quashed. We are conscious of the fact that the powers under Arts. 226 and 227 of the Constitution of India cannot be exercised freely and without fetters. These are high prerogatives and have naturally to be exercised sparingly and in rare and deserving cases only. These powers are not the powers of a Court of an appeal or revision but are extraordinary powers conferred by the Constitution. These have naturally to be exercised with circumspection and in rare and deserving cases. Whether in a given set of facts the power should be exercised or not would naturally depend on the facts and circumstances of each particular case. No hard and fast rule can be laid down. In the instant case, we have found that the impugned order is without jurisdiction. Hence, having regard to the above fact and all the facts and circumstances of the case, we find this a fit case to exercise our powers under Arts. 226 and 227 of the Constitution.
32. In the result, rule is made absolute in terms of prayer clauses (a) and (b).
33. At this stage, Shri Lambay applies for leave to appeal to the Supreme Court under Art. 134A. He has also prayed for stay of our order. Having considered all the facts and circumstances of the case, we do not find this a fit case for grant of certificate as prayed for. As far as the prayer for stay is concerned, the stay of the impugned order granting police custody is in operation from 30th of November, 1993 by virtue of our present order and there can, therefore, be no question of stay of the present order. Both the prayers are rejected. Expedite the issue of certified copy.
34. Order accordingly.