Bombay High Court
Prahlad Dnyanoba Gajbhiye vs State Of Maharashtra And Another on 31 March, 1994
Equivalent citations: 1996(1)BOMCR522, 1994CRILJ2555, 1994(2)MHLJ1584
Author: R.M. Lodha
Bench: R.M. Lodha
JUDGMENT R.M. Lodha, J.
1. The principal question raised in the present criminal writ petition is relating to the scope and ambit of Rule 3 of the Prinsons (Bombay) Furlough and Parole) Rules, 1959. The question is, whether the actual imprisonment undergone provided in the said provision includes the imprisonment undergone as an under-trial prisoner or only imprisonment after conviction.
2. Before we examine the legal question, there is no dispute about the facts that the petitioner was arrested on 18-6-1991 for the offence under Section 302 of the Indian Penal Code. There is also no dispute that the Sessions Judge, Nagpur convicted the petitioner under section 302 of the Indian Penal Code and awarded life imprisonment vide his judgment dated 6-2-1993. It is also admitted by the parties that the petitioner has preferred an appeal against the said judgment of the learned Sessions Judge whereby the petitioner has been convicted of the offence under section 302 of the Indian Penal Code and awarded life imprisonment and that Criminal Appeal is pending before this Court.
3. In the light of the facts stated above, the petitioner claims that he is entitled to grant of furlough on expiry of two years from 18-6-1991, the date when he was arrested for the first time and after he was convicted by the learned Sessions Judge under section 302 of the Indian Penal Code on 6-2-1993. The contention of the petitioner is that since criminal appeal filed by him against the judgment dated 6-2-1993 passed by the Sessions Court, Nagpur is pending before this Court, he has not filed any application for furlough with the respondents under the Prisons (Bombay Furlough and Parole) Rules 1959 (hereinafter referred to as 'the Furlough Rules').
4. The Furlough Rules of 1959 have been framed by the State Government in exercise of the powers conferred by clauses (5) and (29) of Section 59 of the Prisons Act, 1894, Rule 2 of the Furlough Rules empowers the Inspector-General of Prisons or the Deputy Inspector-General of Prisons (Sanctioning Authority) to grant furlough to convicted prisoners.
Rule 3 of the Furlough Rules which requires consideration by us, is as follows :-
"3. (1) A prisoner, who is sentenced to imprisonment for a period exceeding one year but not exceeding five years, may be released on furlough for a period of two weeks at a time for every year of actual imprisonment undergone.
(2) A prisoner, who is sentenced to imprisonment for a period exceeding five years may be released on furlough for a period of two weeks at a time of every two years of actual imprisonment undergone.
Provided that a prisoner sentenced to imprisonment for more than five years but not to imprisonment for life may be released on furlough every year instead of every two years during the last five years of his un-expired period of sentence.
Provided further that a prisoner sentenced to life imprisonment may be released on furlough every year instead of every two years after he completes seven years' actual imprisonment".
Rule 4 of the Furlough Rules makes a provision that furlough may not be granted to the prisoners who fall in the categories mentioned therein.
Rule 5 of the Furlough Rules provides that furlough shall not be granted to prisoner within a period of six months from the date of his return from parole.
In accordance with Rule 6 of the Fourlough Rules, furlough is not to be granted to a prisoner unless he has a relative willing to receive him while on furlough and ready to enter into a prescribed surety bond.
Rule 7 of the Furlough Rules provides that every prisoner desirous of being released on furlough shall be required to give a personal bond of the required amount.
Rule 8 of the Furlough Rules provides how the application for grant of furlough should be dealt with.
Rule 9 of the Furlough Rules deals with fresh application for furlough inasmuch as the prisoner may, if he so desires, makes an application for furlough six months after the rejection of his previous application.
Rule 10 of the Furlough Rules deals with the conditions of release and Rule 11 provides for declaration before release.
According to Rule 12 of the Furlough Rules, when a prisoner is released from furlough, the costs of his journey both ways shall be borne by the prisoner concerned.
Rule 13 of the Furlough Rules provides that notwithstanding anything contained in the foregoing rules, the Sanctioning Authority may, on the application of a prisoner or otherwise, by an order in writing extend the period of furlough for such further period as may be specified in such order on the same conditions on which the prisoner was originally granted furlough or on such other conditions as the Sanctioning Authority may determine.
Rule 14 of the Furlough Rules deals with the intimation of release and action to be taken in case the prisoner does not himself surrender and Rule 15 provides that as soon as a prisoner released on furlough surrenders himself to the prison authorities, his order of release shall become inoperative. Rule 16 of the Fourlough Rules makes a provision that the furlough period shall be counted as a remission of sentence and Rule 17 says that nothing in these rules shall be construed as conferring a legal right on a prisoner to claim release on furlough.
5. It is now well settled that furlough and parole have two different purposes. Furlough is a matter of right whereas parole cannot be claimed as a matter of right. Furlough is to be granted periodically under Rule 3 of the furlough Rules and the principal object of grant of furlough is to enable the prisoner to have family association and to avoid ill-effects of continuous prison life. While undergoing sentence, in accordance with the Furlough Rules, a prisoner is accorded social inter-action, man being a social animal. Social life is brought into existence periodically for a prisoner by providing furlough. Furlough is not provided or granted for any particular reason and if he is not ineligible under Rule 4 of the Furlough Rules, furlough has to be granted and even if a disqualification is there under Rule 4, still it is not necessary that grant of furlough shall be refused.
6. The scheme of grant of furlough is that after a convict has been sentenced, on completion of a particular period of imprisonment undergone, he should be provided to have a social inter-action with an intention that he forgets bitterness and sufferings for a while.
In Bhikhabhai Devshi v. State of Gujarat the Full Bench of the Gujarat High Court while construing the provisions of the Prisons Act, 1894 and provisions of Rule 4 of the Furlough Rules, held as under at page 1942 of Cri LJ :-
"The learned Counsel for the petitioner has submitted that the prisoners surrendering late are disqualified for furlough only under R. 4(10) and they are not disqualified for parole. If they can be released on parole and if there is no danger to the society emanating from them, there is no reason why furlough should be denied to them. It is to be noted that furlough and parole have two different purposes. Furlough is a matter of right, parole is not so. Furlough is to be granted periodically under R. 3 irrespective of any particular reason merely with a view to enable the prisoner to have family and social ties and to avoid ill effects of continuous prison life, and the period of furlough is treated as remission of sentence, since furlough is to be granted for no particular reason, it can be denied in the interest of the Society, whereas parole is to be granted only on a sufficient cause (R. 19) such as cases of severe illness or death of any member of the prisoner's family or of his nearest relative or for other sufficient cause. Therefore, parole is not a matter of right and only when there is sufficient and serious cause the Society and the jail administration may sometimes, have to take some risk to release the prisoner on parole, but that would be no ground for releasing the prisoner on routine furlough irrespective of his past conduct and performance. Even parole may be denied to a prisoner even when he makes out sufficient cause for release on parole if the competent authority is satisfied on valid grounds that the release of a prisoner on parole would be against the interest of the society of the prison administration. For example, a prisoner who his once escaped or attempted to escape or who is likely to escape or has such means and resources, may be denied parole because under R. 19, the competent authority has discretion ("may") to grant or not to grant parole even when cause is shown. Therefore, comparison of release on parole and furlough is absolutely uncalled for. This contention of the petitioner deserves to be rejected."
7. The Division Bench of this Court in Sharad Keshav Mehta v. State of Mah., 1989 Cri LJ 681 held that the right to be released on furlough is a substantial and legal right conferred on the prisoner and Rule 17 cannot deprive the prisoner of the substantial right to be released on furlough provided the requirements of the rule are complied with. This Court held thus at Page 682 :-
"The right to be released on furlough is a substantial and legal right conferred on the prisoner. R. 17 cannot deprive the prisoner of the substantial right to be released on furlough provided the requirements of the rule are complied with. It is not open to the Home Department of the State Government to prescribe rules giving facility of release of the prisoner on furlough by one hand and then providing that the prisoner has no legal right to be released on furlough. The view that even if the conditions prescribed by the rules are satisfied the Govt. is not bound to release the prisoner on furlough overlooks the distinction between the right to be released on parole and the right to be released on furlough. Parole is granted for certain emergency and release on parole is discretionary right while release on furlough is a substantial right and accures to a prisoner on compliance with certain requirements. The idea of granting furlough to a prisoner is that the prisoner should have an opportunity to come out and mix with the society and the prisoner should not be continuously kept in jail for a considerable long time".
8. In Sharad Bhiku Marchande v. State of Maharashtra, 1991 Cri LJ 2109, the Division Bench of this Court followed the aforesaid judgment in the case of Sharad Keshav Mehta v. State of Maharashtra, 1989 Cri LJ 681 cited supra) and held as under :-
"With respect we agree with the view taken by the Division Bench in the case of Sharad Keshav Mehta 1989 Cri LJ 681 (Bombay) (supra). It must, therefore, follow that under the Furlough Rules the prisoner has got a substantial and legal right subject to Rule 17 and whenever the prisoner makes an application for furlough under the Furlough Rules, the authority must consider the said application on merits and pass appropriate orders".
9. It is thus well settled that grant of furlough is a substantial legal right which a prisoner is entitled on fulfilment of the conditions provided in Furlough Rules. The question, however, is whether in the case of a prisoner who is sentenced to imprisonment for life, can be released on furlough for a period of two weeks at the time of every two years of actual imprisonment undergone. Whether the two years of actual imprisonment undergone has to be computed only from the date he is sentenced to suffer imprisonment or while computing actual imprisonment undergone, benefit could be given to him for the imprisonment he suffered as an under-trial prisoner. To answer this question, it would be advantageous to advert to the provisions of Section 428 of the Code of Criminal Procedure at this stage, which reads as under :-
"428. Where an accused person has, on conviction, been sentenced to imprisonment for a term (not being imprisonment in default of payment of fine), the period of detention, if any, undergone by him during the investigation, inquiry or trial of the same case and before the date of such conviction, shall be set-off against the term of imprisonment imposed on him on such conviction, and the liability of such person to undergo imprisonment on such conviction shall be restricted to the remainder, if any, of the term of imprisonment imposed on him".
10. The provisions of Section 428 Cr.P.C. were inserted and enacted for the first time in the Code of 1973 and this new provision was made on the recommendation of the Joint Committee of Parliament which was of the view that in many cases an accused person is made to suffer jail life for a period out of all proportion to the gravity of the offence, or to the punishment provided by a statute, or imposed on him. In some cases the sentence imposed is a fraction of the time spent by the accused as under-trial prisoner. This new provision, allowing setting-off of the period of detention undergone as an under-trial prisoner against the sentence of imprisonment, is meant to mitigate the evils.
The period of detention undergone by the accused as an under-trial prisoner is set off against the sentence of imprisonment awarded on conviction. The Legislative intent, thus, would be clear that for any period of imprisonment undergone as an under-trial prisoner, the prisoner must be awarded set-off against the sentence of imprisonment on conviction.
Furlough Rules were framed in the year 1959 i.e. much before the provision of Section 428 was enacted in the Code of Criminal Procedure, 1973. If a prisoner is entitled to set-off the imprisonment undergone as an under-trial prisoner after he is convicted, there is no reason, muchless justification, for not computing the period of actual imprisonment undergone provided in Rule 3 of the Furlough Rules including the period of imprisonment undergone as an under-trial prisoner. It is true that question of computing this period would only arise after a prisoner is sentenced to imprisonment for a period exceeding one year and not during the imprisonment as an under-trial prisoner.
11. Prisoner includes under-trial prisoner and it is not confined to prisoners after conviction. The imprisonment has been stated as the restraint of a man's liberty under the custody of another; and extends not only to a goal, but to a house, stocks, or where a man is held in the street, etc; for in all these cases the party so restrained is said to be a prisoner, so long as he bath not his liberty freely to go about his business as at other times. - (Tomlin).
Imprisonment is one of the forms of punishment provided in the Indian Penal Code. It is of two kinds : (a) rigorous, and (b) simple. In the case of rigorous imprisonment, the offender is put to hard labour, such as grinding corn, digging earth, drawing water, cutting firewood, bowing wool, etc. In the case of simple imprisonment, the offender is confined to jail and is not put to any kind of work. (Aiyer's Judicial Dictionary, Eleventh Edition, 586).
12. In Venkatramaiya's Law Lexicon, 2nd Edition, 1980, "Imprisonment" has been stated as under :-
"Imprisonment. - Unless the punishment section fixes a minimum, the Court has full discretion to pass a sentence of imprisonment for any period less than the maximum.
In the well-known case of Bird v. Jones, (1845) 7 Q.B. 742 : 115 ER 668, the question of what amounted to imprisonment was fully discussed. Coleridge, J. quoted the dictum of Code that -
"Every restraint of the liberty of a free man will be an imprisonment, although he be not within the walls of any common prison."
and Williams, J., quoted Blackstone's statement that -
"Every confinement of the person is an imprisonment, whether it be in a common prison, or in a private house, or in the stocks, or even by forcibly detaining one in the public street."
The definition of "imprisonment" to be gathered from these judgment was accepted by the Madras High Court in P. Narsayya Pantula v. Capt. R. A. C. Stuari, (1865) 2 M.H.C.R. 396, which is as follows :
"the retaining of a person in a particular place or the compelling of him to go in a particular direction by force of an exterior will overpowering or suppressing in any way his own voluntary action was an imprisonment on the part of the person who exercised that exterior will. Therefore, a direction by the Court that a person shall be confined in the Court premises till the Court rises constitutes imprisonment and judgment; imprisonment within the meaning of the Penal Code and the Code of Criminal Procedure."
When the Statute lays down that for a certain offence, as for that under Section 471 of the Penal Code, or under Section 193, the punishment shall be imprisonment, it means that the offender shall go to jail and imprisonment till the rising of the Court is a clear evasion of the intention. - In re-Muthu Nadar, AIR 1945 Mad 313 : 1946 (47) Cri LJ 50 at p. 313 : (1945) 1 MLJ 180 at p. 181 : 1945 MWN 181 at p. 181 see also In re Kuhi Bava, (1928) 56 MLJ 550 : (1929 (30) Cri LJ 247).
The restraint of a man's liberty under the custody of another; and extends not only to a goal, but to a house, stocks, or where a man is held in the street etc; for in all these cases the party so restrained is said to be a prisoner, so long as he bath nor his liberty freely to go about his business as at other times. Tomlin".
13. Giving the word "Imprisonment" a wider meaning, every confinement of the person is an imprisonment and every restraint of the liberty of a free man will be an imprisonment and the under-trial detention of a prisoner is undoubtedly an imprisonment.
14. The Apex Court in Bhagirath v. Delhi Administration and Rakesh Kaushik v. Delhi Admn. held that -
"Equitable considerations must have an important place in the construction of beneficent provisions, particularly in the field of criminal law.
In that case, the Supreme Court was examining the question whether the appellant before the Supreme Court was entitled to the benefit of Section 428 of the Criminal Procedure Code, that is to say, that the period of detention undergone by them prior to the conviction as under-trial prisoners must be set off against the sentence of life imprisonment imposed upon them.
15. The Supreme Court had also an occasion to consider the provisions of Section 428 Cr.P.C., 1973 in Boucher Pierre Andre v. Superintendent, Central Jail, Tihar and held as under at Page 184; of Cri LJ :-
"2. The question which arises for determination in this petition is a narrow one and it rests on the true interpretation of Section 428. Is this section confined in its application only to cases where a person is convicted after the coming into force of the new Code of Criminal Procedure, or does it also embrace cases where a person has been convicted before but his sentence is still running at the date when the new Code of Criminal Procedure came into force ? It is only if the latter interpretation is accepted that the petitioner would be entitled to claim the benefit of the section and hence it becomes necessary to arrive at its proper construction. Section 428 reads as follows :
... ... ... ...
This Section, on a plain natural construction of its language, posits for its applicability of a fact situation which is described by the clause "Where an accused person has, on conviction, been sentenced to imprisonment for a term". There is nothing in this clause which suggests, either expressly or by necessary implication, that the conviction and sentence must be after the coming into force of the new Code of Criminal Procedure. The language of the clause is neutral. It does not refer to any particular point of time when the accused person should have been convicted and sentenced. It merely indicates a fact situation which must exist in order to attract the applicability of the section and this fact situation would be satisfied equally whether an accused person has been convicted and sentenced before or after the coming into force of the new Code of Criminal Procedure. Even where an accused person has been convicted prior to the coming into force of the new Code of Criminal Procedure but his sentence is still running, it would be inappropriate to say that the "accused person has, on conviction, been sentenced to imprisonment for a term." Therefore, where an accused person has been convicted and he is still serving his sentence at the date when the new Code of Criminal Procedure came into force, Section 428 would apply and he would be entitled to claim that the period of detention undergone by him during the investigation, inquiry or trial of the case should be set off against the term of imprisonment imposed on him and he should be required to undergo only the remainder of the term. Of course, if the term of the sentence has already run out, no question of set off can arise. It is only where the sentence is still running that the section can operate to restrict the term. This construction of the section does not offend against the principle which requires that unless the legislative intent is clear and compulsive, no retrospective operation should be given to a statute. On this interpretation, the section is not given any retrospective effect. It does not seek to set at naught the conviction already recorded against the accused person. The conviction remains intact and unaffected and so does the sentence already undergone. It is only the sentence in so far as it yet remains to be undergone, that is reduced. The section operates prospectively on the sentence which yet remains to be served and curtails it by setting off the period of detention undergone by the accused person during the investigation, inquiry or trial of the case. Any argument based on the objection against giving retrospective operation is, therefore, irrelevant.
3. We reach the same conclusion also by a different process of reasoning. Sub-section (1) of Section 484 repeals the old Code of Criminal Procedure. But sub-section (2), clause (b), provides that notwithstanding such repeal, all sentences passed under the old Code of Criminal Procedure and which are in force immediately before the commencement of the new Code of Criminal Procedure shall be deemed to have been passed under the corresponding provisions of the new Code. The sentence of imprisonment and fine passed against the petitioner under the provisions of the old Code of Criminal Procedure must, therefore, be deemed to have been passed under the corresponding provisions of the new Code of Criminal Procedure. It is now well settled law that where a legal fiction is created, full effect must be given to it and it should be carried to its logical conclusion. To quote the words of Lord Asquith in East End Dwellings Co. Ltd. v. Finsbury Borough Council 1952 AC 109 at p. 132 :
"If you are bidden to treat an imaginary state of affairs as real, you must surely, unless prohibited from doing so, also imagine as real the consequences and incidents which, if the putative state of affairs had in fact existed, must inevitably have flowed from or accompanies it. One of these in this case is emancipation from the 1939 level of rents. The statute says that you must imagine a certain state of affairs; it does not say that having done so, you must cause or permit your imagination to boggle when it comes to the inevitable corollaries of that state of affairs."
We must, therefore, imagine the sentence imposed upon the petitioner as one imposed under the new Code of Criminal Procedure and then give effect to all the consequences and incidents which would inevitably flow from or accompany a sentence imposed under the new Code of Criminal Procedure. Now, there was no dispute before us that Section 428 would be clearly applicable where an accused person has been sentenced to imprisonment under the new Code of Criminal Procedure. The applicability of Section 478 was resisted only on the ground that it does not apply to a case where an accused person has been sentenced under the old Code of Criminal Procedure. But if the sentence imposed on the petitioner, though under the old Code, as a sentence passed under the new Code and all the consequences and incidents are to be worked out on that basis, Section 428 must clearly be held to be applicable to the case of the petitioner and his liability to undergo imprisonment must be restricted to the remainder of the term imposed on him, after setting off the period for which he was detained during the investigation, inquiry and trial of the case against him."
16. The aims and objects of framing of the Furlough Rules and the legal position that the furlough is a substantial and legal right of the prisoner and the legislative intent by enacting Section 428 of the Cr.P.C. providing the period of detention undergone by the accused to be set-off against the sentence of imprisonment, we are of the firm view that the words "actual imprisonment undergone" mean and include the period of detention undergone by the accused as an under-trial prisoner. By interpreting the words "actual imprisonment undergone" in such manner, the purpose and object of grant of furlough are acheived. As observed above, furlough is claimed by a prisoner as a right and the purpose is that, he should not continue to remain in jail for a longer period. If the argument of the Assistant Government Pleader that "actual imprisonment undergone" would only mean actual imprisonment undergone after the sentence and the prisoner cannot be given benefit of detention or imprisonment as an under-trial prisoner is accepted, then the prisoner/convict would have to remain in jail for a much longer period before he can be entitled to furlough. Criminal Jurisprudence demands that graver the offence, larger the punishment and larger the punishment, more the set-off remission and grant of furlough. After all punishment is not retributory, but reformatory and a prisoner should be permitted grant of furlough after he has been sentenced to imprisonment by including the detention or imprisonment he has suffered as under-trial prisoner. That advances the cause of justice, objective of Furlough Rules and in conformity and in consonance with the right of liberty provided under Article 21 of the Constitution of India.
17. Mr. H. Ahmed, the learned A.G.P. vehemently contended that since furlough can only be granted after the convict has been observed for the period provided in the Rules and has been put to a furlough system for that period and since an under-trial prisoner has not been observed as such he being not in custody of Prison Authorities but in Magisterial Custody, the period which he has suffered or undergone as an under-trial prisoner, cannot be considered under Rule 3 of the Furlough Rules. Mr. Ahmed has also relied on two decisions, viz. (1) Saikee Mazar v. B. N. Patel (1989 Cri LJ 1257) and (ii) Govt. of A.P. v. Anne Venkateswara Rao etc. . We are afraid, the contention of Mr. Ahmed has no force. He has not been able to satisfy us nor he has been able to show us as to what are the different para-metres of observance for the under-trial prisoners and a post-convict prisoners by Jail authorities. He has also not been able to show that if a prisoner commits any misconduct or offence as an under-trial prisoner, whether the Prison Authorities can take any action against him. In any case, we feel that such an argument has not much relevance while construing Rule 3 of the Furlough Rules which has been framed with the particular purpose viz. that the prisoner must have a social inter-action while in jail and to break the monotonous and continuous prison life. A prisoner has to be provided some period for having social ties when he has remained in imprisonment for some period. All care has been taken under the Rules to watch the conduct of the prisoner by grant of furlough and if the words "actual imprisonment undergone" include the detention undergone as an under-trial prisoner, it does not affect the other provisions of the Furlough Rules.
18. Like Section 428 Cr.P.C. the detention undergone as an under-trial prisoner is set off after conviction and sentence of imprisonment, under the Furlough Rules also during the period of under-trial detention, the prisoner is not entitled to grant of furlough, but he becomes entitled thereto only after he has been sentenced to imprisonment for a period exceeding one year. It is only that while computing the actual imprisonment undergone, the detention or imprisonment as under-trial prisoner is computed. By construing the words "actual imprisonment undergone", the proper and the effective meaning is given to the purpose of grant of furlough to the prisoner and the Furlough Rules being the beneficial provision made for the benefit of prisoners, we have to construe the said words with equitable considerations and the benefit should go to the prisoners.
19. Now, a word about the two judgment cited by Mr. Ahmed. Saikee Mazar's case (cited supra) has no relevance over the controversy in the present case. In that case the Division Bench of this Court was considering the validity of the Maharashtra (Remission System) Rules, 1962 and it was held that the Rules are not violative of Article 14 of the Constitution of India, because the under-trial prisoners are distinct category as distinguished from convict prisoners. In the present case, validity of Rule 3 of the Furlough Rules is not under challenge and we are only required to construe the words, "actual imprisonment undergone" and that have to be construed as we have construed, in the manner which advances the objective of Furlough Rules. Similarly, the judgment of the Supreme Court in Govt. of A.P. v. Anne Venkateswara (cited supra) is of no help to the contentions advanced by Mr. Ahmed. In that case, the Supreme Court was considering the question whether the period of prevention detention can be set off under section 428 of Cr.P.C., 1973.
20. We thus hold that while computing the actual imprisonment undergone under Rule 3 of the Furlough Rules, the detention/imprisonment undergone as an under-trial prisoner has to be computed after he is sentenced to suffer imprisonment and a prisoner cannot be deprived of that period of detention which he has undergone as an under-trial prisoner for grant of furlough after he has been sentenced to imprisonment and convicted.
21. In this view of the matter, this writ petition deserves to be allowed which we hereby allow and direct the respondents to compute the period of his detention/imprisonment as an under-trial prisoner while comparing the actual imprisonment undergone under Rule 3 and on that basis release him on furlough in accordance with the Furlough Rules on fulfilment of all the conditions mentioned therein. No order as to costs.
22. Petition allowed.