Punjab-Haryana High Court
Mandeep Singh @ Nikka vs State Of Punjab on 13 August, 2024
Neutral Citation No:=2024:PHHC:104771
CRM-M-26840-2023
- 1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
222
CRM-M-26840-2023
Date of decision: 13.08.2024
MANDEEP SINGH @ NIKKA ....Petitioner
Versus
STATE OF PUNJAB ...Respondent
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present : Mr. R.K. Handa, Advocate,
Ms. Gauri Handa, Advocate,
Mr. Dharembir Bhagrav, &
Mr. Kulwinder Bhargav, Advocate
for the petitioner.
Mr. Sahil R. Bakshi, AAG, Punjab.
KULDEEP TIWARI. J.(Oral)
1. Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No.0293 dated 06.09.2022, under Sections 302 and 34 of IPC, registered at Police Station Maqbool Pura, District Police Commissionerate Amritsar. ALLEGATIONS AGAINST THE PETITIONER
2. The gist of the allegations, as culled out by the learned Sessions Judge, Amritsar, vide order dated 24.11.2022, reads as under:-
"As per allegations appearing on the record, on 31.08.2022 dead body of Gurjit Singh alias Sonu son of Amrik Singh was found in his Innova car bearing registration No.PB-03-G-0054 lying parked in the area of Ram Tirath road near Ram Tirath, and on the statement of Harpal Singh brother of the deceased police conducted proceedings under section 174 Cr.P.C. vide GD No.23 dated 31.08.2022 at Police Station Kambo. Subsequently, Harpal Singh son of Amrik Singh, 1 of 10 ::: Downloaded on - 15-08-2024 08:38:59 ::: Neutral Citation No:=2024:PHHC:104771 CRM-M-26840-2023
- 2- brother of the deceased, made supplementary statement to SHO of Police Station Kambo on 03.09.2022 that his elder brother Gurjit Singh alias Sonu was doing Orchestra business. On 30.08.2022 he had gone to Amritsar on his Innova car bearing registration No.PB-03G-0054 and subsequently his dead body was found in the same vehicle on 31.08.2022 in the area of Ram Tirath road, near Ram Tirath. After the conducting of proceedings under section 174 Cr.P.C. by the police, he came to know that his brother was having relations with one Jyoti who was also working in the Orchestra with his brother and who is residing in the Government Quarters at Maqboolpura near railway crossing Vallah Mandi. On 30.08.2022 his brother had gone to said Jyoti in his Innova car where he had some altercation with Jyoti where Jyoti in connivance with one Goldy and other unknown persons had committed murder of his brother by giving him beatings and administering intoxicant substance. After recording this statement, the same was forwarded to Police Station Maqboolpura where the occurrence is reported to have occurred and consequently, FIR was registered and non-applicant Kanwaljit Singh alias Goldy was arrested. The allegations against the applicant/accused which have emerged during the course of investigation are that non-applicant Kanwaljit Singh alias Goldy made disclosure statement that after being called by Jyoti with whom he was also having relations, he alongwith his friend Gopala reached at the house of Jyoti where deceased Gurjit Singh alias Sonu was also present and then he alongwith his friend Gopala and Jyoti gave beatings to Gurjit Singh alias Sonu due to which Gurjit Singh alias Sonu became unconscious. They locked Gurjit Singh alias Sonu in a room and after some time they found that Gurjit Singh alias Sonu had died and then he alongwith Gopla, Jyoti and present applicant took the dead body of Gurjit Singh alias Sonu and after putting the same in the Innova car of the deceased drove the car and left the dead body and the car in the area of Ram Tirath near Ram Tirath."
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- 3- SUBMISSIONS OF LEARNED COUNSEL FOR THE PETITIONER
3. The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions:-
(i) There is no allegation against the present petitioner that he has caused the injury to the deceased;
(ii) As per the prosecution agency, the petitioner arrived later at the crime scene, and at that point of time the injury was already effected by the other co-accused;
(iii) Out of the total 24 prosecution witnesses cited in the final report, none has been examined till date;
(iv) The weapon of offence was recovered from the co-accused Kawaljit Singh @ Goldy;
(v) The petitioner is behind the bars since 10.09.2022;
(vi) The petitioner has suffered incarceration of approximately 01 year, and 11 months, as of today.
SUBMISSIONS OF THE LEARNED STATE COUNSEL
4. On the other hand, learned State counsel has opposed the grant of regular bail to the present petitioner, and has referred to the reply dated 20.01.2024, and on instructions, imparted to him by the official respondent, submits that the petitioner is one of the person, who not only helped the co-accused in disposing of the dead body of the deceased, however, he has also confined the deceased in the room. The role of the present petitioner, which is mentioned in the reply, reads as under:-
"That it is respectfully submitted that keeping in view the totality of the 3 of 10 ::: Downloaded on - 15-08-2024 08:39:00 ::: Neutral Citation No:=2024:PHHC:104771 CRM-M-26840-2023
- 4- facts and submissions made hereinabove, it is evident that the present petitioner Mandeep Singh @ Nikka has played a pivotal role in commission of crime as the present petitioner Mandeep Singh @ Nikka is real brother of the main accused Jyoti who was allegedly having illicit relations with the deceased Gurjit Singh @ Sonu and accused Kanwaljit Singh @ Goldy. The present petitioner along with other co-accused persons had confined the deceased in the room and thereafter the present petitioner along with co-accused persons picked put the dead body of the deceased from his (petitioner) flat, put it into Innova car No. PB03-G-0054 of the deceased, which was driven by the accused Kanwaljit Singh @ Goldy and present petitioner Mandeep Singh @ Nikka was sitting on front seat. Thereafter they abandoned the Innova car while putting dead body on driver seat at Ram Tirath road."
5. Learned State counsel has also placed on record the custody certificate of the petitioner, as issued by the Superintendent of Central Jail Amritsar. The same is taken on record. A perusal of the custody certificate reveals that the petitioner has suffered incarceration of 01 year, 10 months and 29 days, as on today. A perusal of the custody certificate further reveals that the petitioner is not involved in any other criminal case. Learned State counsel on instructions, imparted to him by the official respondent, submits that out of the total 24 prosecution witnesses cited in the final report, none has been examined till date.
ANALYSIS
6. Before embarking upon the process of evaluating the arguments addressed by the learned counsels for the parties and penning down any opinion upon the instant petition, it is deemed imperative to capture an overview of some significant legal propositions.
7. "Bail is the Rule and Jail is an Exception". This basic principle of criminal jurisprudence was laid down by the Hon'ble Supreme Court, way back in 1978, in its landmark judgment titled "State of Rajasthan V. Balchand alias 4 of 10 ::: Downloaded on - 15-08-2024 08:39:00 ::: Neutral Citation No:=2024:PHHC:104771 CRM-M-26840-2023
- 5- Baliay", 1977 AIR 2447, 1978 SCR (1) 535. This principle finds its roots in one of the most distinguished fundamental rights, as enshrined in Article 21 of the Constitution of India. Though the underlying objective behind detention of a person is to ensure easy availability of an accused for trial, without any inconvenience, however, in case the presence of an accused can be secured otherwise, then detention is not compulsory.
8. The right to a speedy trial is one of the rights of a detained person. However, while deciding application for regular bail, the Courts shall also take into consideration the fundamental precept of criminal jurisprudence, which is "the presumption of innocence", besides the gravity of offence(s) involved.
9. In "Gurbaksh Singh Sibbia v. State of Punjab", (1980) 2 SCC 565 at 586-588, the purpose of granting bail is set out by the Hon'ble Supreme Court with great felicity as follows:-
"27. It is not necessary to refer to decisions which deal with the right to ordinary bail because that right does not furnish an exact parallel to the right to anticipatory bail. It is, however, interesting that as long back as in 1924 it was held by the High Court of Calcutta in Nagendra v. King Emperor, AIR 1924 Calcutta 476 (479, 480) that the object of bail is to secure the attendance of the accused at the trial, that 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 and that it is indisputable that bail is not to be withheld as a punishment. In two other cases which, significantly, are the 'Meerut Conspiracy cases observations are to be found regarding the right to bail which deserve a special mention. In K.N. Joglekar v. Emperor, AIR 1931 Allahabad 504 (SB) it was observed, while dealing with Section 498 which corresponds to the present Section 439 of the Code, that it conferred upon the Sessions Judge or the High Court wide powers 5 of 10 ::: Downloaded on - 15-08-2024 08:39:00 ::: Neutral Citation No:=2024:PHHC:104771 CRM-M-26840-2023
- 6- to grant bail which were not handicapped by the restrictions in the preceding Section 497 which corresponds to the present Section
437. It was observed by the Court that there was no hard and fast rule and no inflexible principle governing the exercise of the discretion conferred by Section 498 and that the only principle which was established was that the discretion should be exercised judiciously. In Emperor v. H.L. Hutchinson, AIR 1931 Allahabad 356 at p. 358 it was said that it was very unwise to make an attempt to lay down any particular rules which bind the High Court, having regard to the fact that the legislature itself left the discretion of the Court unfettered. According to the High Court, the variety of cases that may arise from time to time cannot be safely classified and it is dangerous to make an attempt to classify the cases and to say that in particular classes a bail may be granted but not in other classes. It was observed that the principle to be deduced from the various sections in the Criminal Procedure Code was that grant of bail is the rule and refusal is the exception. An accused person who enjoys freedom is in a much better position to look after his case and to properly defend himself than if he were in custody. As a presumably innocent person he is therefore entitled to freedom and every opportunity to look after his own case. A presumably innocent person must have his freedom to enable him to establish his innocence.
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29. In Gurcharan Singh v. State (Delhi Admn.) (1978) 1 SCC 118 it was observed by Goswami, J., who spoke for the Court, that "there cannot be an inexorable formula in the matter of granting bail. The facts and circumstances of each case will govern the exercise of judicial discretion in granting or cancelling bail".
30. In American Jurisprudence (2d, Vol. 8, page 806, para 39) it is stated :
"Where the granting of bail lies within the discretion of the court, the granting or denial is regulated, to a large extent, by the facts and circumstances of each particular case. Since the object of the detention or imprisonment of the accused is 6 of 10 ::: Downloaded on - 15-08-2024 08:39:00 ::: Neutral Citation No:=2024:PHHC:104771 CRM-M-26840-2023
- 7- to secure his appearance and submission to the jurisdiction and the judgment of the court, the primary inquiry is whether a recognizance or bond would effect that end."
It is thus clear that the question whether to grant bail or not depends for its answer upon a variety of circumstances, the cumulative effect of which must enter into the judicial verdict. Any one single circumstance cannot be treated as of universal validity or as necessarily justifying the grant or refusal of bail."
10. Also, in "Gudikanti Narasimhulu and others Versus Public Prosecutor, High Court of Andhra Pradesh", 1978 AIR (Supreme Court) 429, the Hon'ble Supreme Court, speaking through Krishna Iyer, J., has enunciated the principles of bail thus :
"9. Thus the legal principle and practice validate the court considering the likelihood of the applicant interfering with witnesses for the prosecution or otherwise polluting the process of justice. It is not only traditional but rational, in this context, to enquire into the antecedents of a man who is applying for bail to find whether he has a bad record-particularly a record which suggests that he is likely to commit serious offences while on bail. In regard to habitual, it is part of criminological history that a thoughtless bail order has enabled the bailee to exploit the opportunity to inflict further crimes on the member of society. Bail discretion, on the basis of evidence about the criminal record of a defendant, is therefore not an exercise in irrelevance.
10. The significance and sweep of Article 21 make the deprivation of liberty a matter of grave concern and permissible only when the law authorising it is reasonable, even-handed and geared to he goals of community good and State necessity spelt out in Article 19. Indeed, the considerations I have set out as criteria are germane to the constitutional proposition I have deduced. Reasonableness postulates intelligent care and predicates that deprivation of freedom by refusal of bail is not for punitive purpose but for the bi- focal interests of justice - to the individual involved and society 7 of 10 ::: Downloaded on - 15-08-2024 08:39:00 ::: Neutral Citation No:=2024:PHHC:104771 CRM-M-26840-2023
- 8- affected.
11. We must weight the contrary factors to answer the test the reasonableness, subject to the need for securing the presence of the bail applicant. It makes sense to assume that a man on bail has a better chance to prepare of present his case than one remanded in custody. And if public justice is to be promoted. mechanical detention should be demoted. In the United States, which has a constitutional perspective close to ours, the function of bail is limited, 'community roots' of the applicant are stressed and, after the Vera Foundation's Manhattan Bail Project, monetary suretyship is losing ground. The considerable public expense in keeping in custody where no danger of disappearance or disturbance can arise, is not a negligible consideration. Equally important is the deplorable condition, verging on the inhuman, of our sub-jails, that the unrewarding cruelty and expensive custody of avoidable incarceration makes refusal of bail unreasonable and a policy favouring release justly sensible.
12. A few other weighty factors deserve reference. All deprivation of liberty is validated by social defence and individual correction along an anti-criminal direction. Public justice is central to the whole scheme of bail law. Fleeing justice must be forbidden but punitive harshness should be minimised. Restorative devices to redeem the man, even through community service, meditative drill, study classes or other resources should be innovated, and playing foul with public peace by tampering with evidence, intimidating witnesses or committing offences while on judicially sanctioned 'free enterprise', should be provided against. No seeker of justice shall play confidence tricks on the court or community. Thus, conditions may be hung around bail orders, not to cripple but to protect. Such is the holistic jurisdiction and humanistic orientation invoked by the judicial discretion correlated to the values of our Constitution.
13. Viewed from this perspective, we gain a better insight into the rules of the game. When a person, charged with a grave offence, has been acquitted at a stage, has the intermediate acquittal pertinence to a bail plea when the appeal before this Court pends?
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- 9- Yes, it has. The panic which might prompt the accused to jump the gauntlet of justice is less, having enjoyed the confidence of the court's verdit once. Concurrent holdings of guilt have the opposite effect. Again, the ground for denial of provisional release becomes weaker when the fact stares us in the face that a fair finding if that be so - of innocence has been recorded by one court. It may not be conclusive, for the judgment of acquittal may be ex facie wrong, the likelihood of desperate reprisal, if enlarged, may be a deterrent and his own safety may be more in prison than in the vengeful village where feuds have provoked the violent offence. It depends. Antecedents of the man and socio- geographical circumstances have a bearing only from this angle. Police exaggerations of prospective misconduct of the accused, if enlarged, must be soberly sized up lest danger of excesses and injustice creep subtly into the discretionary curial technique. Bad record and policy prediction of criminal prospects to invalidate the bail plea are admissible in principle but shall not stampede the court into a complacent refusal."
11. This Court has examined the instant petition on the touchstone of the hereinabove extracted settled legal principle(s) of law and is of the considered opinion that the instant petition is amenable for being allowed.
12. The reason for forming the above inference emanates from the factum that:- (i) Petitioner has suffered incarceration of 01 year, 10 months and 29 days, as on today; (ii) The petitioner is not involved in any other criminal case; (iii) Out of the total 24 prosecution witnesses cited in the final report, none has been examined till date; (iv) There is no allegation against the present petitioner that, he is the person who has caused injury to the deceased; (v) No fruitful purpose would be served by keeping the petitioner behind the bars; (vi) Trial is not likely to conclude anytime soon.
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- 10- FINAL ORDER
13. Considering the hereinabove made discussion, this Court deems it fit and appropriate to grant the concession of regular bail to the petitioner. Therefore, without commenting upon the merits and circumstances of the present case, the present petition is allowed. The petitioner is ordered to be released on bail on furnishing of bail bond and surety bond to the satisfaction of concerned Chief Judicial Magistrate/trial Court/Duty Magistrate.
14. However, anything observed here-in-above shall have no effect on the merits of the trial, and is only meant for deciding the present petition.
15. All pending application(s) stand disposed of accordingly.
16. However, it is clarified that if in future, the petitioner is found indulging in commission of similar offences, as are involved herein, the respondent-State shall be at liberty to make an appropriate application seeking cancellation of regular bail, as granted by this Court.
(KULDEEP TIWARI)
13.08.2024 JUDGE
amandeep
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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