Allahabad High Court
Tahir vs Shaukat And Anr. on 6 March, 1986
Equivalent citations: 1986CRILJ1815
ORDER B.L. Yadav, J.
1. This is an application under Section 439(2) of the Cr. P.C., 1973 (hereinafter referred to as the Code) for cancellation of bail granted to the opposite party 1, i.e. Shaukat by me on 11-10-85. In that case the opposite party was alleged to have committed an offence under Section 302,I.P.C. (Crime No. 53 of 1985) and a copy of the F.I.R. was annexed as Annexure-1 to the Bail Application No. 13568 of 1985. From a perusal of the same it appears that Ayub Hasan and Tahir Hasan were the prosecution witnesses and after release from the jail in pursuance of the order granting bail to the opposite party, the opposite party 1 is alleged to have committed an offence under Section 307/323, I.P.C. (Crime No. 85/85) on 16-11-85 at 7 P.M. and the F.I.R. was lodged by Tahir Hasan, one of the injured persons, who was one of the prosecution witnesses in the earlier case and the opposite party 1 has been implicated along with some other persons. From a perusal of the F.I.R. it is clear that the opposite party 1 has caused injuries to Ayub Hasan and Tahir Hasan RWs. in the earlier case under Section 302, I.P.C. in which opposite party 1 Shaukat was one of the accused. The present F.I.R. has been filed along with the application accompanied by an affidavit as Annexure-A. The injury report of Ayub Hasan is Annexure B-1 and in that the injured had received three injuries, i.e., two contusion and one abraded contusion. The injury report of Tahir Hasan has been filed as Annexure-B-2, in which he had received two lacerated wounds.
2. Sri G. S. Chaturvedi learned Counsel for the applicant urged that the opposite party 1 has misused the order granting bail and he has tampered with the prosecution witnesses and caused injuries to them and thereby he has disentitled himself to remain on bail. He placed reliance on Gurcharan Singh v. State Delhi Administration AIR 1978 SC 179 : 1978 Cri LJ 129. Learned Counsel for the opposite party on the other hand urged that the bail application was not filed as contemplated by Chap. XVIII Rule 18 of the Rules of the Court, 1952, inasmuch as paragraphs of the affidavit were not properly sworn and it was not indicated as to which paragraph was based on personal knowledge, which paragraph was based on record, which paragraph was based on legal advice and which one was based on information received and that no ground for cancellation of bail was made out and the injuries on the prosecution witnesses in the subsequent occurrence appear to be fabricated. Further there is a relation of the applicant who has been selected in I.P.S. and under his influence this application for cancellation of bail has been manipulated.
3. I have heard the learned Counsel for the parties. The main point for consideration is as to whether the application is-covered by the principles of cancellation of bail as required by Section 439(2) of the Code and as to whether the application for cancellation of bail has been filed in accordance with Chap. XVIII Rule 18 of the Rules of the Court and whether the application for cancellation of bail was filed mala fide under the influence of the I.P.S. Officer.
4. As regards the first point, Section 439(2) of the Code does not lay down any grounds on the basis of which an accused can be taken into custody or the bail granted to him can be cancelled. It has been left to the discretion of the High Court and the Court of Session. There is no denying the fact that in case certain grounds have not been stated in the statute itself, the duty of a Judge becomes very difficult to ascertain the grounds either by well settled precedent or under the judicial discretion. In this context it is pertinent to make mention of the following observations made in C.K. Allen's Law in the Making (6th Edition) at p. 272:
The Judge himself addresses his task in much the same way as a counsel. His decision is given in the form of a structure of logic, in which he may use any material which he considers 'ad rem' Even purely unofficial practice may be prayed in aid as precedent to interpret documents (or the statute). If the matter is governed by the clear and unambiguous provision of a statute, his task is simplified. In a great many cases, no statute is applicable and even if it is applicable it is frequently the reverse of clear and unambiguous. The Judge must then proceed as Bacon laid down long ago either by parity of reasoning or by use of examples or by rules of natural reason and discretion.
5. In the instant case the reasons for cancellation of bail have not been given by the Statute under Section 439(2) of the Code. By well settled precedent, however, it has been held particularly in Gur Charan Singh v. State Delhi Administration 1978 Cri LJ 129 (SC) (supra) that there are two paramount considerations for cancellation of bail and they are likelihood of the accused fleeing from justice and his tampering with prosecution evidence and thereby to cause interference with the fair trial of the case in the course of justice. Similarly in State through Delhi Administration v. Sanjay Gandhi , it has been held that the consideration for cancellation of bail already granted is entirely different than the rejection of bail. It has been held as follows:
It is easier to reject a bail application in a non-bailable case than to cancel a bail granted in such a case. Cancellation of bail necessarily involves the review of a decision already made and can by and large be permitted only if, by reason of supervening circumstances, it would be no longer conducive to a fair trial to allow the accused to retain his freedom during the trial.
6. Having heard the learned Counsel for the parties and having taken into account the principles enunciated by their Lordships of the Supreme Court to be applied in an application for cancellation of bail, I am of the view that these are not the static and exhaustive principles, rather they may be enlarged for changed circumstances of a particular case. In this connection it is proper to refer to an observation made by Lord Macmillan, who was a distinguished judge of his time, in Birch v. Brown 1931 AC 605 at p. 631 to the effect that precedents should be 'stapping-stones', and not 'halting-places'.
7. I am conscious about the fact that the power for cancellation of bail given. to the High Court and the Court of Session under Section 439(2) of the Code is to be used with great care and circumspection and the application for cancellation of bail is not to be treated as a matter of right nor it has to be considered as an appellate Court against the order granting bail. But if it has been proved beyond reasonable doubt that the accused, who was granted bail, has misused it by interfering with the course of justice and fair trial and he has made efforts to tamper with the prosecution witnesses, that would be a sufficient ground for cancellation of bail. It is entirely a different sphere for consideration that as to whether the first information report as has been lodged is actually correct or that the injury reports are genuine when in fact nothing positive has been asserted by the opposite party No. 1 in his counter-affidavit as to how the first information report or the injury reports could be said to be concoction or fabrication. It is not necessary for the prosecution in a case for cancellation of bail to prove by mathematical certainty that actually the first information report and the injury reports were not fabricated.
8. I am not in fact called upon to decide the subsequent criminal case on merits nor I am called upon to record a finding of conviction or acquittal against the opposite party 1. What I am concerned with is as to whether the opposite party 1 has tried to interfere with the fair trial and whether he has misused his liberty and as to whether he has interfered with the course of justice or there are reasonable apprehensions to the same effect. From the injury reports and the first information report it is clear that the opposite party 1 has tampered with the prosecution witnesses. Under the facts and circumstances of the case I am satisfied that this is a case where the bail has actually been misused by the opposite party 1 and he has interfered with the course of justice and fair trial.
9. As regards the next point about the affidavit filed in support of the application for cancellation of bail not being consistent with the provisions of Chapter XVIII Rule 18 of the Rules of the Court, suffice it to say that I have perused the affidavit filed in support of the application for cancellation of bail and it is clear that paras 1,2,3,5,6,7,12 and 13 of the accompanying application have been sworn on the basis of personal knowledge, whereas paras 4,8,9 and 10 have been sworn on the basis of record and paras 11 and 14 have been sworn on the basis of legal advice. Hence I do not find any infirmity in the affidavit filed in support of the application for cancellation of bail. Consequently the objection of the learned Counsel for the opposite party 1 is overruled.
10. As regards the third point that the instant first information report and the injury reports were lodged at the instance of some relation of the applicant who has been selected in I.P.S. nothing positive has been indicated in the counter-affidavit except making a bald allegation in para 5 to the effect that the police is siding with the complainants as they are moneyed people and one of their relations is I.P.S. The name of the person selected in I.P.S. and his relationship with the applicant has also not been stated. Further no other indication has been given nor any other details provided as to how the person selected in I.P.S. has influenced the instant case. I am, therefore, of the opinion that just on a bald allegation and without giving any detail or evidence I would not be justified to infer that at the behest of the person selected in I.P.S. the present first information report has been lodged against the opposite party 1 Shaukat.
11. In view of the discussions made hereinabove, I am of the opinion that the opposite party 1 Shaukat, son of Bashir has disentitled himself to remain on bail as he has misused the liberty granted to him.
12. The present application is accordingly allowed. The order dt. 11-10-85 granting bail to the opposite party 1 Shaukat, son of Bashir is hereby set aside and he (Shaukat, son of Bashir) is directed to be taken into custody forthwith. A copy of this order may be given to the learned Counsel for the parties within three days on payment of usual charges.