Himachal Pradesh High Court
Sanjeev Kumar vs State Of Uttar Pradesh & Anr on 7 April, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 7th DAY OF APRIL, 2022
BEFORE
HON'BLE MR. JUSTICE SANDEEP SHARMA
CRIMINAL MISC.PETITION (MAIN) NOS.619, 620, 621 & 657 of
.
2022
CRIMINAL MISC. PETITION (MAIN) NO.619 OF 2022
Between:-
MS. SANJAY DEVI, WIFE OF SH.
SANJEEV KUMAR, AGED ABOUT
40 YEARS, OCCUPATION
AGRICULTURE, RESIDENT OF
VILLAGE AND POST OFFICE
DHOUN-KHOTI, TEHSIL SADAR,
DISTRICT BILASPUR, H.P.
......PETITIONER
(BY MR. ADITYA THAKUR, ADVOCATE)
AND
STATE OF HIMACHAL PRADESH
......RESPONDENT
(BY MR. SUDHIR BHATNAGAR, MR.
ARVIND SHARMA AND MR. DESH
RAJ THAKUR, ADDITIONAL
ADVOCATE GENERALS WITH MR.
GAURAV SHARMA, DEPUTY
ADVOCATE GENERAL
ASI VIJAY KUMAR, I.O. POLICE
STATION BARMANA, DISTRICT
BILASPUR, H.P. PRESENT WITH
RECORD)
CRIMINAL MISC. PETITION (MAIN) NO.620 OF 2022
Between:-
MS. ANJU DEVI, WIFE OF
KAMLESH KUMAR, AGED ABUT
42 , OCCUPATION
AGRICULTURE, RESIDENT OF
VILLAGE AND POST OFFICE
DHOUN-KHOTI, TEHSIL SADAR,
DISTRICT BILASPUR, H.P.
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2
......PETITIONER
(BY MR. ADITYA THAKUR, ADVOCATE)
.
AND
STATE OF HIMACHAL PRADESH
......RESPONDENT
(BY MR. SUDHIR BHATNAGAR, MR.
ARVIND SHARMA AND MR. DESH
RAJ THAKUR, ADDITIONAL
ADVOCATE GENERALS WITH MR.
GAURAV SHARMA, DEPUTY
ADVOCATE GENERAL
ASI VIJAY KUMAR, I.O. POLICE
STATION
BARMANA, DISTRICT
BILASPUR, H.P. PRESENT WITH
RECORD)
CRIMINAL MISC. PETITION (MAIN) NO.621 OF 2022
Between:-
SH.SANJEEV KUMAR, SON OF
SH. KIRTI LAL, AGED ABOUT 43
YEARS, OCCUPATION
AGRICULTURE, RESIDENT OF
VILLAGE AND POST OFFICE
DHOUN-KHOTI, TEHSIL SADAR,
DISTRICT BILASPUR, H.P.
......PETITIONER
(BY MR. ADITYA THAKUR, ADVOCATE)
AND
STATE OF HIMACHAL PRADESH
......RESPONDENT
(BY MR. SUDHIR BHATNAGAR, MR.
ARVIND SHARMA AND MR. DESH
RAJ THAKUR, ADDITIONAL
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3
ADVOCATE GENERALS WITH MR.
GAURAV SHARMA, DEPUTY
ADVOCATE GENERAL
ASI VIJAY KUMAR, I.O. POLICE
STATION BARMANA, DISTRICT
BILASPUR, H.P. PRESENT WITH
.
RECORD)
CRIMINAL MISC. PETITION (MAIN) NO.657 OF 2022
Between:-
MS. KALA DEVI, WIFE OF SH.
KIRTI LAL, AGED ABOUT 72
YEARS, OCCUPATION
AGRICULTURE, RESIDENT OF
VILLAGE AND POST OFFICE
DHOUN-KHOTI, TEHSIL SADAR,
DISTRICT BILASPUR, H.P.
r ......PETITIONER
(BY MR. ADITYA THAKUR, ADVOCATE)
AND
STATE OF HIMACHAL PRADESH
......RESPONDENT
(BY MR. SUDHIR BHATNAGAR, MR.
ARVIND SHARMA AND MR. DESH
RAJ THAKUR, ADDITIONAL
ADVOCATE GENERALS WITH MR.
GAURAV SHARMA, DEPUTY
ADVOCATE GENERAL
ASI VIJAY KUMAR, I.O. POLICE
STATION BARMANA, DISTRICT
BILASPUR, H.P. PRESENT WITH
RECORD)
Whether approved for reporting?
This petition coming on for orders this day, the Court
passed the following:
ORDER
Since all these petitions arise from the same FIR, same ::: Downloaded on - 08/04/2022 20:11:40 :::CIS 4 were taken up together and are being disposed of vide this common order.
2. Sequel to orders dated 23.03.2022 & 29.03.2022, .
whereby, petitioners were ordered to be enlarged on bail in case FIR No. 354 of 2022, dated 22.03.2022, under Sections 306 and 34 IPC, registered with Police Station Barmana,Tehsil Sadar, District Bilaspur, H.P., respondent-State has filed status report, which is taken on record.
ASI Vijay Kumar, I.O. Police Station Barmana, District Bilaspur, H.P. has also come present with record. Record perused and returned.
3. Learned Additional Advocate General, fairly states that the petitioners have joined the investigation and there is nothing required to be recovered from the bail petitioners. However, learned Additional Advocate General, while expressing his apprehension that in the event of bail petitioners being enlarged on bail, they may flee from justice or tamper with the prosecution evidence, states that in case, this Court intends to enlarge the petitioners on bail, they may be imposed strict conditions.
4. Having heard learned counsel for the parties and perused the material available on record, this Court sees no reason for the custodial interrogation of the bail petitioners at this stage.
Apprehension expressed by the learned Additional Advocate General that in the event of being enlarged on bail, bail petitioners may flee from justice or tamper with prosecution evidence, can be best met by putting the bail petitioners to stringent conditions. Otherwise also, Hon'ble Apex Court and this Court have repeatedly held that till the ::: Downloaded on - 08/04/2022 20:11:40 :::CIS 5 time, guilt of an individual is proved in accordance with, he/she is deemed to be innocent. In the case at hand guilt, if any, of the bail petitioner, is yet to be determined in the totality of the evidence .
collected on record by the prosecution.
5. Recently, the Hon'ble Apex Court in Criminal Appeal No. 227/2018, Dataram Singh vs. State of Uttar Pradesh & Anr decided on 6.2.2018 has held that freedom of an individual can not be curtailed for indefinite period, especially when his/her guilt is yet to be proved. It has further held by the Hon'ble Apex Court in the aforesaid judgment that a person is believed to be innocent until found guilty. The Hon'ble Apex Court has held as under:
"2. A fundamental postulate of criminal jurisprudence is the presumption of innocence, meaning thereby that a person is believed to be innocent until found guilty. However, there are instances in our criminal law where a reverse onus has been placed on an accused with regard to some specific offences but that is another matter and does not detract from the fundamental postulate in respect of other offences. Yet another important facet of our criminal jurisprudence is that the grant of bail is the general rule and putting a person in jail or in a prison or in a correction home (whichever expression one may wish to use) is an exception. Unfortunately, some of these basic principles appear to have been lost sight of with the result that more and more persons are being incarcerated and for longer periods. This does not do any good to our criminal jurisprudence or to our society.
3. There is no doubt that the grant or denial of bail is entirely the discretion of the judge considering a case but even so, the exercise of judicial discretion has been circumscribed by a large number of decisions rendered by this Court and by every High ::: Downloaded on - 08/04/2022 20:11:40 :::CIS 6 Court in the country. Yet, occasionally there is a necessity to introspect whether denying bail to an accused person is the right thing to do on the facts and in the circumstances of a case.
.
4. While so introspecting, among the factors that need to be considered is whether the accused was arrested during investigations when that person perhaps has the best opportunity to tamper with the evidence or influence witnesses. If the investigating officer does not find it necessary to arrest an accused person during investigations, a strong case should be made out for placing that person in judicial custody after a charge sheet is filed. Similarly, it is important to ascertain whether the accused was participating in the investigations to the satisfaction of the investigating officer and was not absconding or not appearing when required by the investigating officer. Surely, if an accused is not hiding from the investigating officer or is hiding due to some genuine and expressed fear of being victimised, it would be a factor that a judge would need to consider in an appropriate case. It is also necessary for the judge to consider whether the accused is a first-time offender or has been accused of other offences and if so, the nature of such offences and his or her general conduct. The poverty or the deemed indigent status of an accused is also an extremely important factor and even Parliament has taken notice of it by incorporating an Explanation to Section 436 of the Code of Criminal Procedure, 1973. An equally soft approach to incarceration has been taken by Parliament by inserting Section 436A in the Code of Criminal Procedure, 1973.
5. To put it shortly, a humane attitude is required to be adopted by a judge, while dealing with an application for remanding a suspect or an accused person to police custody or judicial custody. There are several reasons for this including maintaining the dignity of an accused person, howsoever poor that person might be, the requirements of Article 21 of the Constitution and the fact that there is enormous overcrowding in prisons, leading to social and other ::: Downloaded on - 08/04/2022 20:11:40 :::CIS 7 problems as noticed by this Court in In Re-Inhuman Conditions in 1382 Prisons."
6. By now it is well settled that gravity alone cannot be a .
decisive ground to deny bail, rather competing factors are required to be balanced by the court while exercising its discretion. It has been repeatedly held by the Hon'ble Apex Court that object of bail is to secure the appearance of the accused person at his trial by reasonable amount of bail. The object of bail is neither punitive nor preventative.
The Hon'ble Apex Court in Sanjay Chandra versus Central Bureau of Investigation (2012)1 Supreme Court Cases 49; has been held as under:-
"The object of bail is to secure the appearance of the accused person at his trial by reasonable amount of bail. The object of bail is neither punitive nor preventative. Deprivation of liberty must be considered a punishment, unless it can be required to ensure that an accused person will stand his trial when called upon. The Courts owe more than verbal respect to the principle that punishment begins after conviction, and that every man is deemed to be innocent until duly tried and duly found guilty.
Detention in custody pending completion of trial could be a cause of great hardship. From time to time, necessity demands that some unconvicted persons should be held in custody pending trial to secure their attendance at the trial but in such cases, "necessity" is the operative test. In India , it would be quite contrary to the concept of personal liberty enshrined in the Constitution that any person should be punished in respect of any matter, upon which, he has not been convicted or that in any circumstances, he should be deprived of his liberty upon only the belief that he will tamper with the witnesses if left at liberty, save in the most extraordinary circumstances. Apart from the question of prevention being the object of refusal of bail, one must not lose sight of the fact that any imprisonment before conviction has a substantial punitive content and it would be improper for any ::: Downloaded on - 08/04/2022 20:11:40 :::CIS 8 court to refuse bail as a mark of disapproval of former conduct whether the accused has been convicted for it or not or to refuse bail to an unconvicted person for the propose of giving him a taste of imprisonment as a lesson."
.
7. Needless to say object of the bail is to secure the attendance of the accused in the trial and the proper test to be applied in the solution of the question whether bail should be granted or refused is whether it is probable that the party will appear to take his trial. Otherwise also, normal rule is of bail and not jail. Apart from above, Court has to keep in mind nature of accusations, nature of evidence in support thereof, severity of the punishment, which conviction will entail, character of the accused, circumstances which are peculiar to the accused involved in that crime.
8. In Manoranjana Sinh alias Gupta versus CBI, (2017) 5 SCC 218, Hon'ble Apex Court has held as under:
"This Court in Sanjay Chandra vs. Central Bureau of Investigation (2012) 1 SCC 40, also involving an economic offence of formidable magnitude, while dealing with the issue of grant of bail, had observed that deprivation of liberty must be considered a punishment unless it is required to ensure that an accused person would stand his trial when called upon and that the courts owe more than verbal respect to the principle that punishment begins after conviction and that every man is deemed to be innocent until duly tried and found guilty. It was underlined that the object of bail is neither punitive nor preventive. This Court sounded a caveat that any imprisonment before conviction has a substantial punitive content and it would be improper for any court to refuse bail as a mark of disapproval of a conduct whether an accused has been convicted for it or not or to refuse bail to an unconvicted person for the purpose of giving him a taste of imprisonment as a lesson. It was enunciated that since the jurisdiction to ::: Downloaded on - 08/04/2022 20:11:40 :::CIS 9 grant bail to an accused pending trial or in appeal against conviction is discretionary in nature, it has to be exercised with care and caution by balancing the valuable right of liberty of an individual and the interest of the society in general. It was elucidated that the seriousness of the charge, is no doubt one of .
the relevant considerations while examining the application of bail but it was not only the test or the factor and that grant or denial of such privilege, is regulated to a large extent by the facts and circumstances of each particular case. That detention in custody of under-trial prisoners for an indefinite period would amount to violation of Article 21 of the Constitution was highlighted."
9. The Apex Court in Prasanta Kumar Sarkar versus Ashis Chatterjee and another (2010) 14 SCC 496, has laid down the following principles to be kept in mind, while deciding petition for bail:
(i) whether there is any prima facie or reasonable ground to believe that the accused had committed the offence;
(ii) nature and gravity of the accusation;
(iii) severity of the punishment in the event of conviction;
(iv) danger of the accused absconding or fleeing, if released on bail;
(v) character, behaviour, means, position and standing of the accused;
(vi) likelihood of the offence being repeated;
2. reasonable apprehension of the witnesses being influenced; and
3. danger, of course, of justice being thwarted by grant of bail.
10. In view of above, bail petitioners have carved out a case for themselves. Consequently, present petition is allowed. Orders dated 23.03.2022 & 29.03.2022, are made absolute, subject to bail petitioners furnishing fresh bail bonds in the sum of Rs.25,000/- each with one local surety in the like amount each, to the satisfaction of the ::: Downloaded on - 08/04/2022 20:11:40 :::CIS 10 Investigating Officer, besides the following conditions:
a. They shall make themselves available for the purpose of interrogation, if so required and regularly attend the trial on each and every date of .
hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;
b. They shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever;
c. They shall not make any inducement, threat or promises to any person acquainted with the facts of the case so as to dissuade him/her from disclosing r such facts to the Court or the Police Officer; and d. They shall not leave the territory of India without the prior permission of the Court.
11. It is clarified that if the petitioners misuse the liberty or violate any of the conditions imposed upon them, the investigating agency shall be free to move this Court for cancellation of the bail.
12. Any observations made hereinabove shall not be construed to be a reflection on the merits of the case and shall remain confined to the disposal of this petition alone.
The petitions stand accordingly disposed of.
Copy dasti.
(Sandeep Sharma) Judge 7th April, 2022 (reena) ::: Downloaded on - 08/04/2022 20:11:40 :::CIS