Gujarat High Court
Birju Kishorekumar Salla vs State Of Gujarat on 9 May, 2018
Author: R.P.Dholaria
Bench: S.R.Brahmbhatt, R.P.Dholaria
R/CR.A/385/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 385 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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BIRJU KISHOREKUMAR SALLA
Versus
STATE OF GUJARAT
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Appearance:
MR SV RAJU, SENIOR ADVOCATE WITH MR AKASH A SINGH(8713) for
the PETITIONER(s) No. 1
MS JIRGA JHAVERI, APP the RESPONDENT(s) Nos. 1 - 2
MR DEVANG VYAS,(2794), ASSISTANT SOLICITOR GENERAL WITH
MR.SIDDHARTH DAVE AND MR.KSHITIJ AMIN, ADVOCATES for the
RESPONDENT(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 09/05/2018
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R/CR.A/385/2018 JUDGMENT
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE R.P.DHOLARIA)
1. The present Criminal Appeal is preferred by the appellant accused under section 21(4) of the National Investigation Act 2008 ("the NIA Act" for short) read with section 439 of the Code of Criminal Procedure 1973 as well as under
section 8(3) of the Anti-Hijacking Act 2016 ("the Act" for short) against the order dated 30.3.2018 passed by the learned Sessions Judge (Designated Court), Ahmedabad in Criminal Misc. Application No.7 of 2018 refusing the bail to the appellant -
accused.
2. The appellant - accused, by way of preferring the present appeal, inter alia, contended that he is innocent and he has been wrongly roped in the crime in question. It is further contended that even if the material in the nature of threat note which came to be seized may be believed to be true then also that is not credible threat and the accused has not committed any offence constituting the offence as defined under section 3 of the Act. It is further contended that the appellant accused has not committed any offence so as to make it punishable under section 4(b) of the Act. It is further contended that the accused is reputed and respected figure in the business circle and is having successful jewellery business and is Page 2 of 23 R/CR.A/385/2018 JUDGMENT engaged full time in the same and he is also high income tax payer having declared income of almost Rs.50 lakhs in the current and previous years and used to pay income tax regularly. It is further contended that the accused is not likely to jump the bail and it is assured to abide by the terms and conditions which may be imposed upon him while enlarging him on bail. The attention of the Court is also drawn towards the family circumstances as well as young age of the accused and that the accused is having two young children. It is further contended that learned Designated Court has not considered the application for bail filed by the accused appropriately and not dealt with the same in accordance with the provisions of law and therefore, the judgment and order of learned Designated Court is required to be quashed and set aside. Lastly, it is prayed to enlarge the accused on bail.
3. We have heard Mr.S.V.Raju, learned senior advocate assisted by Mr.Akash Singh, learned advocate for the appellant, Ms.Jirga Jhaveri, learned APP for respondent Nos.1 and 2 and Mr.Devang Vyas, learned Assistant Solicitor General for respondent No.3. We have also perused the Record and Proceedings of learned Designated Court as well as chargesheet which came to be submitted by the NIA before the learned Designated Court.
Page 3 of 23R/CR.A/385/2018 JUDGMENT
4. The precise facts of the present case for the purpose of determination of this bail application may be mentioned that on 30.10.2017 Shivani Malhotra, a cabin crew member of the Jet Airways flight No.9W 339 which was on the way from Mumbai to Delhi, soon after its departure from Mumbai at 2.55 AM, approximately at about 3.20 AM, observed that tissue papers from the tissue-paper box in the toilet near to the Business Class seats of the plane were not coming out. She reported the matter to Nitika Joneja, Cabin Crew Supervisor of the flight, who then went to the toilet with a fresh box of tissue papers. While trying to fix the issue Nitika Joneja noticed that a folded white paper sheet was stuck inside the tissue paper box which she took out. On opening the folded paper she noticed the following note typed on the paper in Urdu and English :
4.1 Snapshot of the Threat Note recovered from business class toilet of the aircraft is as under:
"Flight No 9W 339 is covered by
Hijackers and aircraft should not be
land and flown straight to POK. 12
people on board. if you put landing gear you will hear the noise of people dying.
dont take it as a joke. Cargo area
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R/CR.A/385/2018 JUDGMENT
contains explosive bomb and wl blast if you land Delhi.
Allah is Great"
4.2 The paper also contained a typed written text in Urdu language, above the text in English which revealed a threat regarding hijackers on board and explosive bomb in the cargo area of the aircraft. Captain/Pilot of the aircraft, Jay Jariwala with the assistance of the co-pilot Ashutosh Nevase, communicated about the discovery of the 'threat note' to the Air Traffic Control Ahmedabad and upon getting suitable instructions landed the plane at the Ahmedabad Domestic Airport. , 4.3 Upon getting information from Shri M.R. Desai, Airport Manager, Domestic Airport, Ahmedabad about emergency landing of the flight at the Ahmedabad Airport due to the threat of hijacking and planting of bomb, police officers of the Crime Branch, Ahmedabad City reached Ahmedabad Airport. During enquiries one of the passengers travelling in the Business Class, namely Birju Salla s/o Kishor Salla r/o 1502, 15th Floor, Shripati Arcade, Nana Chowk, Mumbai admitted before the officers of the Ahmedabad Crime Branch that the 'threat note' was placed by Page 5 of 23 R/CR.A/385/2018 JUDGMENT him in-between the tissue papers in the tissue- paper box in the toilet of the plane. Accordingly, case FIR No. l-85/2017 u/s 3(1), 3(2)(a) and 4(b) of the Anti-Hijacking Act, 2016 was registered on 30.10.2017 at the Detection of Crime Branch PS (DCB PS), Ahmedabad and the accused Birju Salla was arrested by the DCB Ahmedabad in this case on the same day.
4.4 Subsequently, pursuant to the order of the MHA issued vide their letter No. F.No.11011/41/2017/IS-IV dated 07.11.2017, the case crime No. I-85/2017 of DCB PS, Ahmedabad was re-registered as NlA Cr.No.16/2017/NIA/DLI dated 07.11.2017 under section 3(1), 3(2)(a) and 4(b) of the Anti-Hijacking Act, 2016.
5. In view of the aforesaid factual scenario, Mr.Raju, learned senior advocate has taken us through the provisions of law contained in the Act along with the provisions of the NIA Act and argued that the offence defined under section 3 of the Act is not the offence being constituted against the present appellant. Against which, Mr.Devang Vyas, learned Assistant Solicitor General for respondent No.3 has pointed out that section 3 defines the offence of hijacking and section 3 is not exhaustive definition and even according to his submission, Page 6 of 23 R/CR.A/385/2018 JUDGMENT the offence under section 3(2) of the Act is being constituted. In order to appreciate the aforesaid contention, provisions of section 3 of the Act are required to be reproduced. Section 3(1)(2) of the Act reads as under.
"3. Hijacking. - (1) Whoever unlawfully and intentionally seizes or exercises control of an aircraft in service by force or threat thereof,or by coercion, or by any other form of intimidation, or by any technological means, commits the offence of hijacking.
(2) A person shall also be deemed to have committed the offence of hijacking specified in sub-section (1), if such person -
(a) makes a threat to commit such offence or unlawfully and intentionally causes any person to receive such threat under circumstances which indicate that the threat is credible; or
(b) attempts to commit or abets the commission of such offence; or
(c) organises or directs others to Page 7 of 23 R/CR.A/385/2018 JUDGMENT commit such offence or the offence specified in clause (a) or clause (b) above;
(d) participates as an accomplice in such offence or the offence specified in clause (a) or clause (b) above.
(e) unlawfully and intentionally assists another person to evade investigation, prosecution or punishment, knowing that such person has committed any such offence or the offence specified in clause (a) or clause (b) or clause (c) or clause (d) above, or that such person is wanted for criminal prosecution by law enforcement authorities for such an offence or has been sentenced for such an offence."
6. In order to appreciate the aforesaid contention, background facts of the case are also required to be looked into. On going through the papers of chargesheet, which came to be submitted after conclusion of investigation, it clearly indicates as to how, the threat note, which is reproduced hereinabove, came to be generated by the accused in his laptop in his cabin and thereafter as to how he got it translated by Page 8 of 23 R/CR.A/385/2018 JUDGMENT using google translator into Urdu language and thereafter as to how he dealt with the said threat note upto inserting the same into tissue paper box which was lying in the toilet of business class of aircraft. The detailed investigation which we are noticing as regards to authorship of threat note is clearly revealing in paragraph 17.3 to 17.5 which is summary of investigation. We also verified the aforesaid summary of investigation in light of the contemporaneous statements of the witnesses which came to be recorded by the local police as well as in turn verified by the official of NIA.
7. As emerging out from the record that the said threat note came to be inserted into tissue paper box and as to how the accused acted in inserting the same. Paragraph 17.6 and 17.7 of the chargesheet papers discloses as under.
"17.6 On 30/10/2017 all the crew members reported at about 2 am in the Jet Airways flight No. 9W339 from Mumbai to Delhi. Jay Bhupendra Jariwala was the Captain/Pilot and Ashutosh Sanjay Nevase was the co-Pilot/First Officer of the said flight. Crew members Ms Nitika Joneja and Mohit Tyagi were on duty in the Business class, while in the Economy Page 9 of 23 R/CR.A/385/2018 JUDGMENT class, the in-charge was Ms Divya Bharti, assisted by Pankaj Chaudhary and Ms Shivani Malhotra. Ms Nitika Joneja, who was the Cabin Crew Supervisor for the entire aircraft, signed the Cabin Appearance sheet and handed it over to the supervisor of the maintenance. When the boarding started at about 2.15 am, a loader approached Nitika Joneja with a sheet containing names of Commercially Important Passengers (CIP) wherein name of a passenger Birju Salla, seat No. 1D, was mentioned. The accused Birju Salla being a Commercially Important Passenger of the Jet Airways, boarded the flight, escorted by two officials of the Jet Airways, and occupied seat No.1D in the business class.
Investigation revealed that while the boarding was in progress, the accused Birju Salla asked for a blanket from Shivani Malhotra, a cabin crew member, and went to the toilet near to the Business class and remained there for about five minutes. The blanket was left at the vacant seat of the accused Birju Salla by Shivani Malhotra while he (Birju Salla) was in the toilet. In the Page 10 of 23 R/CR.A/385/2018 JUDGMENT toilet he placed the 'threat note' inside the tissue paper box. After that he returned to his seat, asked for a second blanket from the cabin crew member Nitika Joneja and then slept.
17.7 Investigation revealed that sometimes later when Shivani Malhotra went to the toilet near to the Business class, she noticed that tissue papers were not coming out from the tissue paper box. After coming out of the toilet she informed Nitika Joneja about the same who (Nitika Joneja) took a fresh box of tissue papers and went inside the toilet. While putting the tissue paper in the tissue paper box Nitika Joneja noticed a folded white paper sheet stuck inside the tissue paper box which she took out. Upon opening the said white paper sheet, Nitika Joneja found that it contained a typed note in Urdu and English language, the text of which in English read as the following:
"Flight No. 9W339 is covered by
Hijackers and aircraft should not be
land and flown straight to POK. 12
Page 11 of 23
R/CR.A/385/2018 JUDGMENT
people on board. If you put landing gear you will hear the noise of people dying.
don't take it as a joke. Cargo area contains explosive bomb and wl blast if you land Delhi. Allah is Great".
8. On coming into hand the above referred threat note of the crew member, the same came to be reported to the pilot who was in-charge of in- service aircraft who in turn taken steps further as per the Standard Operating Procedure laid down to handle the situation in such cases. The aforesaid evidence collected during the course of investigation is clearly linking the accused with the crime in question. As the trial is to be commenced against the accused and in view of series of decisions of the Honourable Apex Court, we are not required to enter into the merits and demerits of the case, but suffice it to say that linking evidence as regards to generating threat note in his own laptop by the accused and thereafter getting it printed through his own printer and carrying the said threat note upto the toilet for inserting the same in tissue paper box is clearly being established and the chain of circumstances is clearly getting connected with each other. It is also noticed that the evidence, which came to be collected during the course of investigation, is also fully getting Page 12 of 23 R/CR.A/385/2018 JUDGMENT corroboration from the scientific evidence in the nature of report of FSL wherein the expert has opined that threat note was existing. While examining the laptop which came to be seized during the course of investigation and print out which was found and came to be seized was printed in A4 size paper which also matched with other papers lying in the office of the accused as well as ink of printer and other material were also matched. Under the circumstances, we are of the considered opinion that such scientific evidence clearly indicates linking of the accused with the crime in question.
9. It is the contention of Mr.Raju, learned senior advocate that threat note which received by in-service crew member from the tissue paper box could not have been taken as credible threat as defined under section 3 of the Act. The said contention of Mr.Raju appears to be attractive while he has advanced on behalf of the appellant accused, but the crew member and the captain, who were in charge of the aircraft in service, are duty bound to follow the Standard Operating Procedure wherein the detailed procedure is laid down in cases of any such sort of threat or any sort of incident of anti-hijacking occurred. In view of the said Standard Operating Procedure, a person who was in charge of in-service aircraft Page 13 of 23 R/CR.A/385/2018 JUDGMENT took it as threat and compelled to divert the flight to the nearest airport i.e. Ahmedabad in order to land the aircraft and accordingly followed the said Standard Operating Procedure itself is clearly indicative that threat which the accused appellant alleged to have generated on 27.10.2017 and thereafter he got it printed, placed into his bag, carried the same upto in- service aircraft and thereafter inserted the said threat note in tissue paper box which came into the hand of one of the crew members and that the authorship of which came to be made relatable to the present appellant accused is clearly indicative of credible threat. However, Mr.Raju, learned senior advocate appearing on behalf of the appellant accused has tried to convince us on the aforesaid point by placing reliance upon the decision of the Queen's Bench Division in the case of Chambers Vs Director of Public Prosecutions, reported in [2013] 1 WLR 1833. We have carefully gone through the decision in the case of Chambers Vs Director of Public Prosecutions (supra) wherein threat came to be existed through public electronic communications network and it was pertaining to the offence under the provisions of the Communications Act 2003 only. The facts narrated in the above referred decision and the factual scenario emerging out before us in the case on hand are Page 14 of 23 R/CR.A/385/2018 JUDGMENT quite different. Here, in the case on hand, the offence is clearly defined under section 3 of the Act. It might be that the appellant accused himself may be under the belief as contended by Mr.Raju, learned senior advocate that threat note which the accused appellant placed into the aircraft is merely prank hoax or mischief which cannot be credible according to his own belief and understanding, but the responsible officers who were in charge of in-service aircraft coming in contact with such threat note were duty bound to protect the lives of more than 174 passengers and follow the Standard Operating Procedure. Even otherwise also, on going through the fact as emerged from the aforesaid threat note which contains not only threat but also containing the details as regards to flight number and other clear details including threatening to hear noise of people dying and further making it clear "do not take it as joke" itself ipso facto makes it amply clear that threat note has rightly been treated by the in-charge of the aircraft as credible and therefore, the contention raised by Mr.Raju, learned senior advocate that threat was not credible is not acceptable in the facts and circumstances of the case on hand.
10. It is the contention of Mr.Raju, learned senior advocate that very harsh punishment is Page 15 of 23 R/CR.A/385/2018 JUDGMENT provided under the provisions of the Act so far as it relates to the punishment is concerned, since in the present case, none has received any hurt, no casualty and no destruction and simply the aforesaid threat note was found and the actions were taken accordingly. The punishment is provided under sub-section (b) of section 4 with imprisonment for life which shall mean imprisonment for remainder of that person's natural life and with fine, and the movable and immovable property of such person shall also be liable to be confiscated. While drawing attention of the Court towards the aforesaid provisions, Mr.Raju, learned senior advocate has also pointed out the decision of the Honourable Apex Court wherein such harsh provisions for the offence of terrorism and organised crime are provided under the Terrorist and Disruptive Activities (Prevention) Act 1987 as well as the provisions of the Prevention of Money Laundering Act 2002 which came to be challenged before the Honourable Apex Court and further relying upon the decision of the Honourable Apex Court in the case of Kartar Singh Vs State of Punjab, reported in (1994) 3 SCC 569 as well as the decision in the case of Nikesh Tarachand Shah Vs Union of India and another, reported in 2017 SCC Online SC 1355, it is argued that stringent provisions are to be interpreted in favour of the subject / accused.
Page 16 of 23R/CR.A/385/2018 JUDGMENT It is further argued that provisions providing embargo of granting bail contained in the Prevention of the Money Laundering Act 2002 are already came to be invalidated while examining the constitutional validity of the Prevention of the Money Laundering Act 2002 and embargo while granting the bail as referred to, recording satisfaction of the Court that there are reasonable grounds for believing that the accused is not guilty of such offence and that he is not likely to commit any offence while on bail is already struck down. There is complete answer as regards to the contention raised by Mr.Raju, learned senior advocate in section 12 of the Act. Section 12 of the Act reads as under.
"12. Provision as to bail-
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no person accused of an offence punishable under this Act shall, if in custody, be released on bail or on his own bond unless,-
(a) the Public Prosecutor has been given an opportunity to oppose the application for such release; and
(b) where Public Prosecutor opposes the Page 17 of 23 R/CR.A/385/2018 JUDGMENT application, the Designated Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any of offence while on bail.
(2) The limitations on granting of bail as specified in sub~section (1) are in addition to the limitation under the Code of Criminal Procedure, 1973 (2 of 1974), or any other law for the time being in force, on granting bail.
(3) Nothing contained in this section shall be deemed to affect the special powers of the High Court regarding bail under section 439 of the Code of Criminal Procedure, 1973 (2 of 1974)."
11. Sub-section (3) of section 12 of the Act has saving clause qua special powers of the High Court regarding granting of bail under section 439 of the Code of Criminal Procedure 1973 (2 of 1974).
12. We are conscious of the fact that while considering the bail application, embargo provided under sub-section (1) and (2) of section Page 18 of 23 R/CR.A/385/2018 JUDGMENT 12 of the Act is not applicable to us.
13. In view of the aforesaid factual position, while deciding the present Criminal Appeal, we are not entering into the detail discussion of the evidence on record, but at the same time, when learned advocates appearing on behalf of both the sides have argued at length concerning the merits of the case and therefore, in order to deal with the same, we have observed accordingly, but our observations in the case on hand are limited to the extent of deciding the present appeal as the accused has to face the trial before the learned trial Court and we have not opined anything upon merits of the case, as such.
14. On overall consideration of the appeal on hand, we are noticing that the accused is well placed person and is having young age of about 37 years. The evidence on record clearly indicates that the accused in his office itself generated the aforesaid threat note, thereafter he got it translated into Urdu, then he got it printed from his own printer, placed into the bag and carried upto aircraft which was in-service and upon finding opportunity, he placed the said threat note into tissue paper box. All these sorts of efforts and actions on the part of the appellant Page 19 of 23 R/CR.A/385/2018 JUDGMENT accused itself clearly indicative of his mind set as well as his actions and gravity of such actions and result might occurred due to such sort of actions on his part. Though the accused was travelling in the said aircraft till his interrogation, he did not disclose to any crew member that aforesaid threat note was mere prank hoax. The said fact itself is indicative that he intended to receive the said threat note to be credible information. Only upon his apprehending during the course of interrogation, the accused revealed and pointed out everything as to how he generated threat note and journey upto placing threat note into tissue paper box depicts its mind set. In that view of the matter, the contention of Mr.Raju, learned senior advocate that threat note ought not to have been taken as credible information and offence is not revealing as defined under section 3 of the Act is unacceptable in view of the aforesaid factual scenario. The link connected during the course of investigation not only by the local police but while the NIA took over the investigation got verified the statements of the witnesses and got opinion of the expert from the FSL which also clearly indicates that generation of threat note from laptop belonging to the accused as well as the link is being established till inserting the threat note into tissue paper box which Page 20 of 23 R/CR.A/385/2018 JUDGMENT indicative of involvement of the accused and we are of the considered opinion that prima facie the accused is involved in the offence as defined under section 3 of the Act. A careful perusal of the provisions of section 3 of the Act read with sub-section (2) clearly indicate that a person shall also be deemed to have committed offence of hijacking specified in sub-section (1) if such person makes a threat to commit such offence or unlawfully and intentionally causes any person to receive such threat under circumstances which indicate that the threat is credible. As soon as the said threat note came into the hands of the crew member, the procedure provided as per the Standard Operating Procedure was followed and took the said threat to be credible and therefore, the provisions of section 3 of the Act got attracted as in our considered opinion, constructive seizure and control are being established on the part of the writer of such threat note. In that view of the matter, the contention of Mr.Raju, learned senior advocate that no provisions of the Act defining hijacking is attracted is not acceptable in the peculiar facts and circumstances of the case and in view of the clear provisions of law.
15. It is also pertinent to note that the crime in question is a special category of crime Page 21 of 23 R/CR.A/385/2018 JUDGMENT for which special statute came to be enacted with effect from 2016 and made operational with effect from 5.7.2017. Such sorts of crimes are special category of crimes and grave and severe punishment of death is provided if such offence results into the death of hostages and in other offence punishment of imprisonment for life which shall mean imprisonment for remainder of natural life and with fine as well as confiscation of movable and immovable property of such accused is provided and therefore such threat note, in our considered opinion, should not be taken lightly as intended by the parliament in its legislative wisdom while enacting the special enactment. Prima facie, chargesheet papers clearly indicate involvement of the accused as well as offence alleged to have been committed by the present appellant.
16. In view of the aforesaid provisions of law and taking into consideration the gravity of the offence, severe punishment as well as provisions made for conducting trial of such offence, more particularly, under section 8 of the Act as well as section 19 of the NIA Act for conducting the trial on day-to-day basis and have precedence over the trial of any other case against the accused in any other court, we are not inclined to use our judicial discretion in Page 22 of 23 R/CR.A/385/2018 JUDGMENT order to enlarge the appellant accused on bail.
17. In the result, the appeal fails being devoid of any merits and stands dismissed. The appellant - accused shall be at liberty to avail the benefit of provisions of section 8 of the Act as well as section 19 of the NIA Act for expeditious trial and hearing of the case.
(S.R.BRAHMBHATT, J) (R.P.DHOLARIA, J) H.M. PATHAN Page 23 of 23