Bombay High Court
Dhirajlal Chatrabhuj Ratnagrahi vs The State Of Maharashtra on 26 August, 1992
Equivalent citations: 1994(2)BOMCR610, 1993CRILJ666, 1993(2)MHLJ644
JUDGMENT
1. A valid sanction order is the starting point for a prosecution on corruption charges. The Courts have been severe, and for good reason, on sanction orders that display non-application of mind, but in this case a unique situation has arisen where the prosecuting authority applied for fresh sanction on the ground that the first sanction was defective. The subsequent sanction order issued by the successor-in-office has been struck down by the trial Court on the ground that it was issued mechanically and the learned Judge proceeds to hold that the first sanction order, which was on record, was good enough to sustain the prosecution. Not only is this impermissible but it needs to be stated that the earlier order having been superseded that it cannot thereafter be resurrected by the prosecution's efforts to resuscitate it.
2. An often overlooked dimension relating to trap cases in corruption offences arises in this proceeding. That it is impermissible for a public servant to receive illegal gratification is the pith and substance of the offences defined under section 161 of the Indian Penal Code and Section 5(1)(d) of the Prevention of Corruption Act, 1947 (hereinafter referred to as "the Act"). Undoubtedly, this receipt has to be in relation to an official act and is, therefore, wholly outside the ambit of the sphere of personal activity. In a case where the prosecution establishes the receipt through a trap and where the defence is one of denial, there exists a distinct obligation on the part of the prosecution to establish that the receipt was in relation to official duties and, further more, that it constituted illegal gratification. There, are no presumptions available to the prosecution as far as these two vital ingredients are concerned and where the evidence under these heads falls short of establishing the essential ingredients of the offence, the charge must necessarily fail. On the rather unusual facts of the present case, which need to be briefly recounted below, these principles have fallen for determination.
3. The appellant who, at the relevant time, was an Assistant Rationing Officer, stands convicted under section 161 of the Indian Penal Code and Section 5(2) read with Section 5(1)(d) of the Act, whereunder the learned Special Judge, Greater Bombay, has sentenced him to suffer rigorous imprisonment for six months. The prosecution alleges that between September and November 1981, the accused who in his capacity of the Assistant Rationing Officer, was attached to the Rationing Office 13-C at Mazagaon, Bombay, is alleged to have demanded and received five amounts ranging from Rs. 100/- to Rs. 200/- from Hasmukhlal Vora (P.W. 1) who, at the relevant time, was running a ration shop in the area under the jurisdiction of the accused. It is alleged that in the course of his visits to the shop, much to the annoyance of the complainant, the accused was in the habit of demanding various amounts of money which the complainant, Hasmukhlal Vora, after some amount of bargaining, had to ultimately part with. Finally, on 2-11-1981, a complaint was lodged by him with the Anti-Corruption Bureau wherein he pointed out that the accused had asked for a further amount of Rs. 200/- and the authorities concerned, acting on this complaint, planned a trap on the following day. However, the accused did not turn up at the shop on the 3rd and 4th November, 1981 in spite of the fact that Anti-Corruption Bureau Officers were waiting for him.
4. On the 7th November, 1981, however, the accused came there and it is alleged that he demanded Rs. 500/-; the complainant offered him Rs. 200/- on the assurance that he would pay the balance later on, that the accused accepted the currency-notes which had earlier been treated with anthracene powder, that he put the notes in his right trouser pocket after which the complainant unrolled his shirt sleeves in keeping with the earlier directions given to him. The raiding party, which consisted essentially of Inspector Ignatius Daniels (P.W. 6) and others apprehended the accused and on checking with the ultra-violet light, traces of the glow were noticed on the right hand and on the clothes of the accused and the currency-notes were recovered from his pocket. The accused was thereafter placed under arrest. On completion of the investigations, a complaint was filed against him, he was put on trial and ultimately came to be convicted. It is against this conviction and sentence that the present appeal has been directed.
5. Shri Rane, learned Counsel appearing on behalf of the appellant-accused, has referred in some degree of detail to the oral and documentary evidence that has come on record. He has pointed out that the prosecution case rests heavily on the evidence of Hasmukh Vora (P.W. 1). Briefly stated, this witness alleges that the accused had come to that area only in September of that year. According to Hasmukh Vora, he did not desire to continue carrying on the business of the ration shop and that, consequently, he had made an application for discontinuance. This circumstance is of crucial importance because we are concerned with the short span of time between September 1981 and 7th November, 1981 when the incident took place.
6. Admittedly, at that stage, Hasmukh Vora had already decided not to carry on the business and had, in fact, made an application for being discontinued from the list of approved ration shops. It does not matter as to what the reason for this was, but the aspect of importance is that Hasmukh Vora was, therefore, in the process of winding up his operations. The application submitted by him only required formal acceptance and it is common ground that the accused had nothing to do with the passing of those orders. I need to add here that the application for discontinuance, unlike the original application for the grant of a licence, is nothing more than a mere approval recording the cessation of his dealership. According to Hasmukh Vora (P.W. 1), it was during this period that whenever the accused visited his shop in the course of his duties, he made demands for small amounts of money and that after trying to beat him down, Hasmukh Vora did make payment of four different amounts of Rs. 100/- and Rs. 200/- respectively. This, according to him, was the background and the reason that led him to the Anti-Corruption Bureau. He states that at the end of October, he was required to visit the rationing office at Mazagaon and to the Rationing Officer, Vithal Dhere (P.W. 3) in connection with certain records that the accused had asked him to produce. It was at that time that Hasmukh Vora came to know that the arrangement for closing the shop from 31-10-1981 had been finalised. Regardless of this, however, it is his case that the accused had still demanded an amount of Rs. 200/- and it was, therefore, that he lodged the complaint with the Anti-Corruption Bureau. Hasmukh Vora is not able to adduce any reason whatsoever as to why and for what favours this further amount could have at all been demanded and, more importantly, since he was no longer running the ration shop as to why he should have at all entertained the accused or, for that matter, been vulnerable in any other manner. Hasmukh Vora (P.W. 1) has further deposed that pursuant to the trap being laid, the accused did not attend the shop on the 3rd and 4th November, 1981. He is silent as to under what circumstances the Anti-Corruption Bureau was informed that the accused would be coming on the 7th November, 1981. Inspector Daniels (P.W. 6) in his evidence states that the brother of the complainant had telephoned conveying this information, but the brother is not examined. The fact, however, remains that the accused visited Hasmukh Vora's shop on the 7th November, 1981, that the Anti-Corruption Bureau officers were waiting for him and Hasmukh Vora is alleged to have handed over the amount of Rs. 200/- which was thereafter recovered from the trouser pocket of the accused.
7. A close scrutiny of the evidence of this witness will indicate that, reading between the lines, there is no doubt about the fact that he is most certainly keeping back something very material from the Court. At the point of time when his shop was on the point of closure, he would not need any type of favours from anybody in the department and, therefore, the entire story put forward by him in relation to the visits of the accused and the amount of money that had passed assumes an entirely different complexion. A serious doubt is cast with regard to the true nature of the transactions if at all anything of that nature had taken place. Furthermore, as far as the legal aspects are concerned, the demand or acceptance of any amount of money would become a tainted transaction only if the prosecution is in a position to establish that this consideration was for purpose of showing favour or that it was an illegal gratification. Merely proving that some transaction had taken place would be insufficient because, to my mind, before a conviction on a serious charge of the present type can be sustained, it is equally essential for the prosecution to prove that the transaction in question was a tainted one. The distinct ingredients of both Section 161 of the Indian Penal Code and Section 5(1)(d) of the Act make an act punishable on the part of a public servant only if it can be demonstrated that the money in question was an illegal gratification and it was in consideration of doing or forbearing to do some official act. I have carefully scrutinized not only Hasmukh Vora's (P.W. 1) evidence but all the rest of the material in the paper-book and I find that the prosecution case suffers from a very serious lacuna as far as these two material and vital ingredients are concerned.
8. Section 5(1)(d) of the Act reads as follows :-
"5(1)(d) - If he, by corrupt or illegal means or by otherwise abusing his position as public servant, obtains for himself or for any other person any valuable thing or pecuniary advantage."
9. A plain reading of the section, therefore, presupposes that the accused has through either corrupt or illegal means or by abuse of his position as a public servant obtained for himself or someone else something valuable or gained pecuniary advantage. For this purpose, it would be insufficient for the prosecution to merely establish that a certain consideration was asked for and that it was received by him. The gravamen of the charge essentially requires that the means adopted are corrupt or illegal or that he has misused his position for purposes of securing the consideration in question. If the prosecution merely establishes the receipt as has happened in the present case, it would be wholly insufficient because there are many possible reasons why the accused could have received the money or article. It is only when there is a nexus with corruption, illegality or misuse of position which is a matter of fact and which must be conclusively established in addition to the receipt that an offence can be said to have been made out. A classic instance could be cited in the case of a public servant whose wife has fallen seriously ill and who has requested a person known to him for urgent assistance by way of a temporary loan to tide over the crisis. This loan could have nothing to do with his official position or with misuse thereof and could be by way of pure emergency assistance. In such a case, even though the public servant had received a certain amount of money which had nothing to do with his legal remuneration, it would be clearly outside the scope of Section 5(1)(d) of the Act. It must be borne in mind by the investigating agencies that the misnomer which is unfortunately current that if the receipt is proved, that a presumption automatically arises is incorrect because the presumption prescribed by Section 4 of the Act does not apply to offences under Section 5(1)(d) of the Act.
10. Section 161 of the Indian Penal Code, which is invariably invoked as a subsidiary charge in corruption cases, prohibits the receipt either directly or indirectly of any gratification other than legal remuneration, "as a motive or reward for doing or forbearing to do any official act or for showing or forbearing to show in the exercise of official functions in favour or disfavour to any person or for rendering or attempting to render any service or disservice to any person with the Central or any State Government or Parliament or the Legislature of any State or with any local authority." What is prescribed by this Section is the receipt by a public servant of illegal gratification which is so defined because of the fact that it becomes tainted by virtue of the considerations that have accompanied its receipt. Those considerations as have been set out above are ascribed to the official acts of a person and it is, therefore, incumbent that the link must be clear and that it must be equally strong. It is a requirement of law that before an offence under this Section can be said to have been made out that it must be demonstrated in no uncertain terms by the prosecution that the gratification related to an official act and not to any personal transaction, and secondly, that it was done in one of the circumstances as enumerated above. It is obvious that the proof of mere receipt cannot give rise to the irresistible conclusion that it was for a corrupt or illegal motive. Criminal jurisprudence does not permit this because a reasonable doubt would always arise that it could have been for one or many reasons. The law does not envisage in such situations that the onus of proving that it was for legal purposes shifts to the accused, but, on the other hand, it requires of the prosecution to establish these ingredients on its own. Where the defence is one of denial and the prosecution fails to establish anything more than a mere receipt, the charge must, undoubtedly, fail.
11. In sum and substance, therefore, the essentials that would justify a conviction under these charges would, in the first instance, require that it be established that the accused has abused his position and has acted with a dishonest intention. This, undoubtedly, is a question of fact. (See M. Narayan Nambiar v. State of Kerala, 1968 (2) Cri LJ 186 (sic)). A distinction needs to be drawn between an innocuous transactions such as obtaining a loan and one where a pecuniary advantage is sought by misuse of a public office. It is, however, clear that dishonest intention on the part of the public servant while obtaining a valuable thing is the essential requisite for punishment to be imposed on an accused for an offence under section 5(1)(d) of the Act. In the case of State of Ajmer v. Shivjilal, , the words "by otherwise abusing his position and in the discharge of his duty" were interpreted by the Supreme Court in the case of a teacher in the service of a Government who accepted a sum of money from a certain person as gratification for securing a job for him in the railway running shed. The Court held that, "It is no part of the duty of the Government teacher to make appointments in a railway running shed. There would, therefore, be no question of his committing misconduct in the discharge of his duty when he takes money for procuring a job for a person in the running shed". The Court was emphasising the need on the part of the prosecution to also establish the nexus between the transaction and the official duties of the accused.
12. In the course of his submissions, Shri Rane adverted to the validity of the sanction order. There is on record a rather nebulous state of affairs because it is disclosed that the present prosecution has been instituted on the basis of a sanction order (Exhibit 21) dated 20-9-1982 which had been accorded by Shri. G. L. Hirve (P.W. 5). I do not need to reproduce the findings of the learned trial Judge who has entered into a detailed discussion with regard to the evidence adduced by the prosecution relating to the sanction. The sanction order was produced initially by P.W. 4 Smt. Geeta 8Gokhale. It transpired in the course of her evidence that prior to the sanction order in question, the earlier Controller of Rationing had on 13th August, 1982 accorded sanction to prosecute by an order of that date. I shall presently refer to the evidence of Smt. Geeta Gokhale. (P.W. 4) in relation to this sanction order, but before I do that, it is essential to point out that she has stated on oath before the Court that the Anti-Corruption Bureau Authorities had pointed out to the office of the Controller of Rationing that the order dated 13-8-1982 was defective and that they had, therefore, applied for a fresh sanction. According to Smt. Geeta Gokhale, it was only the revised draft sanction order which was put up before Shri Hirve and it was clear from her evidence that he mechanically approved of it. It is true that Hirve was subsequently examined as P.W. 5 and in order to cover up for what had inadvertently come on record, Hirve stated that he had applied his mind to all the papers placed before him before according sanction. The learned trial Judges has thoroughly scrutinized all the evidence that has come on record and very rightly, to my mind, rejected the sanction order dated 20-9-1982 on the basis of which the accused has been put on trial, the main ground being that there was clear non-application of mind. This finding has been seriously disputed by Shri Chopda, the learned A.P.P., who has contended that there was no basis for this conclusion. Having gone through the evidence and the documents on record, I have no hesistation in holding that this conclusion was perfectly justified.
13. The learned trial Judge has taken note of the fact that in the course of the narration, Smt. Geeta Gokhale (P.W. 4) produced a copy of the earlier sanction order dated 13-8-1982. Unfortunately, the learned trial Judge committed the error of recording the finding that if the sanction order dated 20-9-1982 were to be discarded that the Court could still go back to the sanction order dated 13-8-1982 and rely on it. There was a considerable amount of debate at the Bar with regard to the validity of this sanction order. Shri Rane relied heavily on the evidence of Smt. Geeta Gokhale, who has stated that the sanction order in question was drafted out by her and that it was put up to one Shri A. K. D. Jadhav who was then the Controller of Rationing who approved of the draft after which the office issued the sanction order. Shri Rane has attacked the validity of this sanction order on the ground that it has not been demonstrated to the Court that it is a valid order. He seeks to place reliance on a decision of this Court in the case of Bhagwan Jathya Bhoir v. State of Maharashtra, 1992 Cri LJ 1144, wherein this Court has taken the view that a sanction order being a very important phase of a valid prosecution, it must be established to have been accorded after due application of mind. Shri Rane pointed out that nor only does Smt. Geeta Gokhale's evidence indicate the contrary, but that admittedly Shri Jadhav was not examined as a witness. This objection on his part not only requires to be upheld, but would have very far-reaching consequences. Assuming that the prosecution were to be permitted to rely on this sanction order, the question still arises as to whether at all it has been validly tendered and proved in evidence. That presupposes the fact that the accused would have a fair opportunity of testing its validity through cross-examination. In the absence of Shri Jadhav, no other person could have testified on the crucial aspect of the application of mind. The non-examination of Shri Jadhav, therefore, would disentitle the prosecution from relying on this document.
14. Shri Chopda, the learned A.P.P., vehemently contended that these submissions are highly technical and that they should not be allowed to cloud an otherwise perfectly valid prosecution. He drew my attention to a Division Bench judgment of this Court in the case of S. D. Nagdeve v. Sudhakar, 1989 (II) FAC 269 : (1990 Cri LJ 2452), wherein the Division Bench had observed that it is unnecessary for an authority according sanction to support the grounds on which sanction has been accorded through reasons or in other words that no speaking order is necessary. I am in total agreement with this principle of law, but unfortunately, it does not apply to the controversy that we have at hand. Shri Chopda thereafter contended that there are presumptions under section 114 of the Evidence Act, to the effect that official acts must be presumed to have been validly performed. This is a rebuttable presumption in criminal proceedings and it is a cardinal principle of criminal jurisprudence that presumptions of such a type which affect the liberty of an accused must be thrown open at the time of the trial not only for scrutiny but for challenge. Under these circumstances, there can be little dispute that the prosecution in the present instance has proceeded in total absence of any valid sanction order. I need to add here that the sequence of events indicates that the sanctions order dated 13-8-1982 was followed by the sanction order dated 20-9-1982. It was the subsequent order that formed the basis of the prosecution. It was this order dated 20-9-1982 that has superseded the order dated 13-8-1982 and if the subsequent order were to be found defective, it is quite impermissible in law to make an attempt to revive the earlier order which had already been obliterated. To my mind, having regard to the state of the record, the infirmity that has now become apparent would go to the very root of the case and would vitiate the entire prosecution because it is now well-settled law that in the absence of a valid sanction order, the prosecution itself would be stillborn.
15. In view of the aforesaid findings, it is unnecessary for me to enter into any further debate because the conviction of the accused would be rendered unsustainable. The facts that have come on record apart, I have already held that no offence, even on merits, can be said to have been disclosed and, furthermore, in the absence of a valid sanction, the findings that have resulted in the conviction and sentence of the appellant-accused must, of necessity, have to be set aside.
16. The appeal is allowed. The conviction and sentence recorded against the appellant-accused are set aside. The bail bond of the appellant-accused is cancelled.
(Office to furnish certified copy on a priority basis on the application for the same being made).
17. Appeal allowed.