Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Rohitbhai Thakorbhai Desai vs State Of Gujarat & on 6 November, 2017

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

                   R/SCR.A/8415/2017                                                ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 8415 of 2017

         ==========================================================
                         ROHITBHAI THAKORBHAI DESAI....Applicant(s)
                                        Versus
                          STATE OF GUJARAT & 1....Respondent(s)
         ==========================================================
         Appearance:
         MR HARDIK A DAVE, ADVOCATE for the Applicant(s) No. 1
         MS MOXA THAKKAR, APP for the Respondent(s) No. 1
         MR ADIL R MIRZA, ADVOCATE for the Respondent No.3
         ==========================================================

             CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                         Date : 06/11/2017


                                           ORAL ORDER

1 Mr.   Dave,   the   learned   counsel   appearing   for   the   applicant   is  permitted   to   implead  Shri   Bhanabhai   Bapudiyabhai   Patel    residing   at  Talav Faliyu, village: Untandi, Taluka and District: Valsad, as the party  respondent No.3. The cause title be amended accordingly.

2 Rule returnable forthwith. Ms. Moxa Thakkar, the learned A.P.P.  waives service of notice of rule for and on behalf of the respondent No.1­  State of Gujarat. Mr. Adil R. Mirza, the learned counsel has instructions  to appear on behalf of the newly impleaded respondent No.3 - original  complainant and he waives service of notice of rule for and on behalf of  the respondent No.3. 

3 By this application under Article 227 of the Constitution of India,  the applicant has prayed for the following reliefs:

Page 1 of 7

HC-NIC Page 1 of 7 Created On Mon Nov 06 23:16:28 IST 2017 R/SCR.A/8415/2017 ORDER "14 a) This Hon'ble Court be pleased to admit and allow this application;

b) This Hon'ble Court be pleased to quash and set aside order dted 14th  September 2017 of Ld. Chief Judicial Magistrate, Valsad in Criminal Case   No.1313 of 2017 so far as issuing warrant and directing respondent No.2   to arrest applicant and produced applicant before the Ld. Court and also   be please to quash non­bailable warrant issued pursuant to the said order   and any subsequent non­bailable warrant re­issued pursuant to the same   and also be pleased to convert the same into summons for appearance in   the interest of justice.

c) Pending admission and till final disposal of this Special Criminal   Application, this Hon'ble Court be pleased to stay further proceedings of   Criminal   Case   No.1313   of   2017   pending   before   Ld.   Chief   Judicial   Magistrate,   Valsad   non­bailable   warrant   issued   /   re­issued   against   the   present applicant in the interest of justice. 

d) Pending admission and till final disposal of this Special Criminal   Application,   this   Hon'ble   Court   be   pleased   to   stay   implementation   and   execution  of Non­Bailable  Warrant  issued  / re­issued  pursuant  to order   dated  14th  September  2017  and  subsequent  orders  of Ld. Chief  Judicial   Magistrate, Valsad in Criminal Case No.1313 of 2017 in the interest of  justice.

e) This Hon'ble Court be pleased to grant such other and further relief   as deems just and proper."

4 It appears from the materials on record that the respondent No.3 -  original complainant lodged a private complaint in the Court of the Chief  Judicial   Magistrate,   Valsad   for   the   offence   punishable   under   Sections  Page 2 of 7 HC-NIC Page 2 of 7 Created On Mon Nov 06 23:16:28 IST 2017 R/SCR.A/8415/2017 ORDER 465, 467, 468, 471, 474, 177, 187, 193(2), 197, 198, 202, 203, 120B  read with 34 and 114 of the Indian Penal Code. The complaint came to  be registered as the Criminal Inquiry No.148 of 2012. The learned Chief  Judicial Magistrate, after police inquiry under Section 202 of the Cr.P.C.,  thought fit to dismiss the complaint against the accused No.4 named in  the complaint, whereas issued process for the offence punishable under  Sections 465, 467, 468, 471 and 120B of the Indian Penal Code against  the applicant herein and two other co­accused. At the time of issue of  the   summons,   the   Magistrate,   simultaneously,   ordered   issue   of   non­ bailable warrant for the arrest of the applicant herein and other two co­ accused. Being dissatisfied with such order passed by the Magistrate, the  applicant is here before this Court with this petition. 

5 The moot question that falls for my consideration is whether the  Chief Judicial Magistrate was justified in issuing non­bailable warrant at  the time of passing order of issue of process against the applicant herein. 

6 Section 204 of Code of Criminal Procedure, 1973 deals with the  issuance   of   the   process.   It   is   provided   that,   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 summons­case, he shall issue  the summons for the attendance of the accused. If the case appears to be  a warrant­case, the Magistrate 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 him or some other Magistrate having jurisdiction. Therefore,  sub­section(1) of section 204 goes to show that ordinarily in a summons  case the Magistrate is required to issue a summons, but in a warrant­case  he may issue a warrant or a summons. Sub­section (5) of Section 204 of  the Code says very clearly that nothing in this section shall be deemed to  affect  the   provisions  of  Section  87.  This   phraseology   and   the   scheme  Page 3 of 7 HC-NIC Page 3 of 7 Created On Mon Nov 06 23:16:28 IST 2017 R/SCR.A/8415/2017 ORDER employed   and   utilized   in   Section   204   of   the   Code   of   1973   therefore  would go to show that this section, namely section 204 of the Code does  not affect the provisions of Section 87 of the Code. Precisely because of  this reason a reference is required to be made to the provision contained  under  Section  87 of the  Code. Section  87 goes  to show that a Court  which is empowered by this Code to issue a summons for the appearance  of   any  person,  may   issue   a   warrant   for   his   arrest,   after   recording   its  reasons in writing. The Court can issue a warrant straightway for the  arrest of a person against whom a summons could have been issued if  the court sees reason to believe that such a person has absconded or will  not   obey   the   summons.   This   position   is   clearly   obtained   from   the  provisions   contained   under   Section   87(1)   of   the   Code.   Section   87(b)  deals with the situation  in  which  a summoned person fails to appear  before the court. In the present case this Court is not concerned with the  above said situation and therefore, the elaborate study or analysis of the  provisions contained under Section 87(b) would not be necessary. So far  as Section 87(a) of the Code is concerned, it goes to show that if the  case is such in which a summons could have been issued, the Court has  to record the reasons saying that the court believes that the person has  absconded   or   will   not   obey   the   summons,   before   it   issues   a   warrant  against him.

7 As noticed above, Section 204(5) makes it abundantly clear that  the said provisions do not affect the provisions contained under Section  87  of  the  Code.  Therefore, upon  a  conjoint  reading  of  the  provisions  contained   under   Section   204   and   Section   87   of   the   Code   it   becomes  abundantly   clear   that   in   any   case   in   which   the   Court   is   empowered  under the Code to issue a summons for the appearance of any person the  warrant may be issued by the Court instead of a summons, if the Court  sees reason to believe that such a person has absconded or will not obey  the   summons.   Looking   to   this   clear   position   emerging   from   the  Page 4 of 7 HC-NIC Page 4 of 7 Created On Mon Nov 06 23:16:28 IST 2017 R/SCR.A/8415/2017 ORDER provisions contained under Section 204 and Section 87 of the Code of  1973, it must be accepted without hesitation that in the instant case the  learned Magistrate has committed an error in issuing the non­bailable  warrant against the applicant, without having satisfied that the applicant  has absconded or will not obey the summons. 

8 The reasons in writing would be those reasons which have been  stated in Section 87 of the Code, namely that the Court sees a reason to  believe that the applicant has absconded or will not obey the summons.  Needless it is to say that it was never the case of the complainant that  the applicant had absconded. In the same way there was absolutely no  contention or even a slightest suggestion saying that the accused persons  would not obey the summons.

9 In the aforesaid context, I may quote with profit a decision of the  Supreme Court in the case of Inder Mohan Gaswami and anr. Vs. State  of Uttaranchal and ors.,  reported in  2008 (1) G.L.H 603. The Court  explained when non­bailable warrants should be issued, observing thus:

"53. Non-bailable warrant should be issued to bring a person to court when summons of bailable warrants would be unlikely to have the desired result. This could be when:

* it is reasonable to believe that the person will not voluntarily appear in   court; or * the police authorities are unable to find the person to serve him with a   summon;

or * it is considered that the person could harm someone if not placed into   custody immediately.

54. As far as possible, if the court is of the opinion that a summon will   suffice in getting the appearance of the accused in the court, the summon   or the bailable warrants should be preferred. The warrants either bailable   or non­bailable should never be issued without proper scrutiny of facts and   complete application of mind, due to the extremely serious consequences   and ramifications  which ensue on issuance of warrants. The court must   very carefully  examine  whether  the  Criminal  Complaint  or  FIR has  not   Page 5 of 7 HC-NIC Page 5 of 7 Created On Mon Nov 06 23:16:28 IST 2017 R/SCR.A/8415/2017 ORDER been filed with an oblique motive.

55. In complaint cases, at the first instance, the court should direct serving   of the summons along with the copy of the complaint. If the accused seem   to be avoiding the summons, the court, in the second instance should issue   bailable warrant. In the third instance, when the court is fully satisfied   that   the   accused   is   avoiding   the   court's   proceeding   intentionally,   the   process   of   issuance   of   the   non­bailable   warrant   should   be   resorted   to.  

Personal liberty is paramount, therefore, we caution courts at the first and   second instance to refrain from issuing non­bailable warrants.

56.   The   power   being   discretionary   must   be   exercised   judiciously   with   extreme   care   and   caution.   The   court   should   properly   balance   both   personal liberty and societal interest before issuing warrants. There cannot   be any straight­jacket formula for issuance of warrants but as a general   rule, unless an accused is charged with the commission of an offence of a  heinous crime and it is feared that he is likely to tamper or destroy the   evidence or is likely to evade the process of law, issuance of non­bailable   warrants should be avoided.

57. The Court should try to maintain proper balance between individual   liberty   and   the   interest   of   the   public   and   the   State   while   issuing   non­ bailable warrant."

10 Thus, the position of law, as explained above, makes the picture  clear.  The   order  of  the  Chief  Judicial   Magistrate  of  issue  of  the  non­ bailable warrant is not tenable in law. 

11 Mr. Mirza, the learned counsel appearing for the respondent No.3 

-   original   complainant   submitted   that   the   accused   persons   are   in  possession and custody of the two documents which are very relevant for  the purpose of trial. Unless and until, the two documents are procured,  the complainant will not be able to establish his case in accordance with  law.   To   put   it   in   other   words,   according   to   Mr.   Mirza,   the   two  documents are very important as it goes to the root of the matter. If the  non­bailable warrant has been issued with the idea to procure the two  documents said to be in possession of the accused, then I am afraid it is  not permissible in law. So far as this issue is concerned, I leave it to the  Page 6 of 7 HC-NIC Page 6 of 7 Created On Mon Nov 06 23:16:28 IST 2017 R/SCR.A/8415/2017 ORDER complainant to avail of an appropriate legal remedy, if any, in law. 

12 In  the result, this application succeeds and is hereby allowed. The  non­bailable warrant issued by the Chief Judicial Magistrate, Valsad is  converted to bailable warrant in the sum of Rs.5,000/­. The applicant  shall remain present before the Chief Judicial Magistrate, Valsad on 17th  November 2017 and furnish the bail. 

13 With   the   above,   this   petition   is   disposed   of.   Direct   service   is  permitted.

(J.B.PARDIWALA, J.) chandresh Page 7 of 7 HC-NIC Page 7 of 7 Created On Mon Nov 06 23:16:28 IST 2017