Indian Kanoon - Search engine for Indian Law

Delhi District Court

Judgment Cbi vs Salam Singh Rathore on 7 July, 2018

                                             1

                 IN THE COURT OF SH. SANJAY KUMAR AGGARWAL
                        SPECIAL JUDGE­03, (P.C. ACT), CBI
                           TIS HAZARI COURTS, DELHI.

CBI Case No.: 27232/2016
RC No.: 04(A)/2006
Branch: ACU­IX/New Delhi.
U/s 120B/409 IPC 
&
Section 3 &  Official Secrets Act, 1923.

Central Bureau of Investigation

                 versus

1.

Salam Singh Rathore s/o Late Govind Singh r/o L­260, Sector­25, Noida, U.P.

2. Jarnail Singh Kalra s/o Late Sardar Singh r/o H­77, Sector­25, Noida, U.P. Date of institution : 01.02.2007 Date on which reserved for judgment : 04.06.2018 Date on which judgment announced : 07.07.2018 J U D G M E N T The case of the CBI, in brief, is that during investigation of CBI case No. RC 02(A)/2006 ACU­IX, New Delhi(Naval War Room Leak Case) a witness Sh. Manish Kumar Chaudhary, who was working for Kulbhushan Parashar (main accused  in  case   RC  2(A)/2006­ACU­IX) revealed that accused Salam Singh Rathore(later on identified as Captain(Time Scale)(Retd.) of Indian Navy was in contact with Kulbhushan Parashar and had accepted gifts in cash and kind. On  the     basis      of      this      information      searches were  conducted at the Judgment CBI Vs Salam Singh Rathore 2 residence of Salam Singh Rathore on 23.06.06 under Section 11 of Official Secrets   Act   1923.   During   these   searches   incriminating   articles/documents were seized from the residence of accused Salam Singh Rathore.

The investigation revealed that on scrutinizing of these documents recovered on 23.06.2006 from the residence of accused Salam Singh Rathore, it was found that he was in unauthorized possession of 17 documents which were   prima   facie   found   to   be   containing   sensitive   information   related   to Ministry of Defence. These documents are as below:

Sl. No.  Description of documents

1. Navy­Annual Acquisition Plan 05­06, wherein the status(till  May 05) of acquisition of various items  by Navy, is  mentioned.

2. Update on implementation of the Programme of Ministry &  Technical Cooperation between India and Russia for the  period upto 2010(Update as on 13 Sept. 05).

3. A copy of letter dated 05.12.05 of Sh. NSS Parmar,  Commander, Joint Director Naval Air Staff to Director,  Planning Office, Capital Acquisition, Department of Defence  Production and Supplies, alongwith a brief on Seaking 42B  Naval Helicopters, documents marked as "Secret".

4. A note on requirement of interceptor Boats(IBs) -

Judgment CBI Vs Salam Singh Rathore 3 Coast Guard.

5. 10 year yard craft induction plan(2003­2012), annexure to  some document.

6. Photocopy of Volume­II, Commercial Proposal of M/s  RAFAEL about Beyond Visual Range(BVR) Air­to­Air Missile  for the Indian Navy Sea­Harrier Aircraft, which bears a  property notice to the effect that the document contains  classified information, propriety of RAFAEL and to copy, use  or transmit the documents is prohibited. Technical  Evaluation Committee Report on the aforesaid Missile,  marked as 'Secret'.

7. Photocopy of Report of Technical Evaluation  Committee(TEC) constituted to evaluate technical proposals  on limited upgrade of Sea Harrier Air Craft of Indian Navy,  bears the signatures of officers of TEC.

8. Photocopy of draft Contract between the President of India  and M/s Hindustan Aeronautics Ltd.(HAL) for up­ gradation  of 15 sea Harrier GRMKI Aircraft of Indian Navy, marked as  'Restricted'

9. Photocopy of a letter from HAL to Director Naval Air  Staff(DNAS), Integrated Hqrs., Ministry of Defence(Navy) on Project Tiger alongwith analysis of cost of Sea Harrier  Judgment CBI Vs Salam Singh Rathore 4 Upgrade, marked as 'Secret'.

10. Photocopy of Naval Staff Qualitative Requirement for  Ship Borne Multi Role Helicopters.

11. Photocopy of letter dated 10 March 06 of Commander NSS  Parmar, Joint Director Naval Air Staff (JDNAS) addressed to  Director, Planning & Coordination, Department of Defence   Production and Supplies alongwith its enclosures, on  acquisition of 6 Medium Lift Utility Helicopters for Indian   Navy, documents marked as 'Secret'.

12. Photocopy of letter dated 10 March 06 of Commander  Deepak Adhar, JDNAS addressed to DDP&S, Director  Planning & Coordination, on acquisition of 37 Multi Role  Helicopters for Indian Navy, documents marked as 'Secret'.

13. Photocopy of Naval Staff Qualitative Requirement for Heavy  Weight Torpedoes for Submarines of Project­75.

14. Photocopy of Army Annual Plan 2005­06, contains the status of acquisitions of various items by Army.

15. Photocopy of Comparison of equipment being fitted on New  Construction Ships, marked as 'Secret', which  contains  the   details of Gunnery, Anti Submarine Warfare(ASW), Radars   and Navaids of the ships.

Judgment CBI Vs Salam Singh Rathore 5

16. A secret note of Sh. Dhirendra Singh, Special Secretary(A),  MOD, on proposal for acquisition under fast track procedure.

17. Note dated 24.05.05 marked as secret on the contract  negotiating committee on the cost of Brahmos Missiles and  systems to be negotiated with M/s Brahmos Aerospace Pvt.,  Ltd.

On the basis of these recoveries, criminal case no. RC4(A)/2006­ ACU­IX/CBI was registered under Sections 120­B of IPC and 3 & 5 of official Secret Act 1923 against Salam Singh Rathore and other unknown person(s).

As   per   chargesheet,   during   investigation   of   the   instant   case accused Salam Singh Rathore­ Capt.(Retd.) (A­1) was arrested on 03.11.2006 and   he   remained   in   police   custody   till   10.11.2006.   Accused   Jarnail   Singh Kalra­Cdr.(Retd) (A­2) was arrested on 10.11.2006 and he remained in police custody for 6 days.

During investigation, as per the provisions of Section 11(2) of the Official Secrets Act, 1923, searches were conducted on the intervening night of 09/10­11­2006 at following two places:

i) Customer Service Office of Hindustan Aeronautics Limited as Ist Floor Core 6, Scope Complex, Lodhi Road, New Delhi i.e office of accused Jarnail Singh   Kalra­   Cdr.(Retd)   (A­2),   Dy.   General   Manager(Customer   Service) Hindustan Aeronautics Limited.

ii) Flat   No.   H­77,   Sector   25,   Noida,   UP   i.e   residence   of   accused   Jarnail Judgment CBI Vs Salam Singh Rathore 6 Singh   Kalra­Cdr.(Retd.)(A­2),   Dy.   General   Manager(Customer   Service), Hindustan Aeronautics Limited.

Investigation further revealed that accused Salam Singh Rathore­ Capt.(Time Scale)(Retd) (A­1), joined Navy on 1st  July 1974. After training, he was commissioned on 1st July 1978 as acting Sub­Lieutenant. Salam Singh Rathore(A­1)   worked   at   various   levels   during   his   tenure   in   Navy.   In December,   2001   accused   Salam   Singh   Rathore   was   posted   in   Defence Procurement   Board,   Ministry   of   Defence,   where   he   worked   as   Deputy Director(Maritime), in Acquisition Wing till July, 2005 and dealt with matters referred to him in this Acquisition Wing. He was given Time Scale and rank of Captain in July 2005 and was posted as Officer Incharge, Defence Advisory Group,   Vishakapatnam.   He   took   voluntary   retirement   from   Navy   on   31 st January 2006 i.e  six months after his transfer from Acquisition Wing, Defence Procurement   Board,   Ministry   of   Defence.     Accused   Salam   Singh   Rathore, immediately   after   his  retirement, started working in  M/s  Viraat  Consultant and Traders Pvt. Ltd., Noida, a company owned by Commander(Retd.) Arvind Singh   Raghav.     Accused   Salam   Singh   Rathore   had   known   Arvind   Singh Raghav when the two were posted together on INS Ranvir for the period from Sept.   1987   to   December   1988.   M/s   Viraat   Consultant   &   Traders   Pvt.   Ltd., Noida has contracts with foreign companies namely M/s Fiar, Italy(later taken over by M/s Galilio Avionics, Italy), M/s Atlas Elektronik, Germany and M/s Fincantieri Shipyards, Italy. These 3 foreign based companies were engaged in Defence Business and were awarded contracts of Ministry of Defence between 2001 to 2005, when Salam Singh Rathore was posted in Acquisition Wing of Ministry of Defence. Further accused Salam Singh Rathore(A­1) and Jarnail Singh Kalra(A­2) were batch mates in Navy and were close friends.

Judgment CBI Vs Salam Singh Rathore 7 That   investigation   further   revealed   that   apart   from   being   batch mates   accused   Salam   Singh   Rathore(A­1)   and   Jarnail   Singh(A­2)   had remained posted together at INS Venduruthy from 01.07.78 to 30.06.78, i.e for a period of one year and had worked together in Directorate of Naval Air Staff, New Delhi during July 1993 to 30 th  June 1995. Both of them were in constant touch with each other even after retirement from service. This fact was  corroborated  by  their   mobile  phone   records  collected  in   the   course  of investigation.

The classification of documents have been described in the INBR­ 1800(Naval Security Instructions) with amendment dated 01.08.1967 issued by Indian Navy, Chapter IV, titled 'Security of Classified document' of those instructions,   contains   security   classifications   and   principles   of   handling   of classified documents.   

As per these orders/guidelines, plans or particulars of future major or special operations, including, in this context the deployment, disposition or impending move(s) of forces or convoys and the detailed plans of any increase or decrease contemplated in the Armed Forces are to be categorized as "TOP SECRET"  document   as   documents,   information   and   material,   the   security aspect of which is paramount and whose unauthorized disclosure would cause exceptionally grave   damage  to the  nation. Further  'Secret'   classification  is applied to a document or information, the unauthorized disclosure of which would endanger, national security, causes serious injury to national interest or practice   or   be   of   great   advantage   to   a   foreign   nations.  'CONFIDENTIAL"

classification   is   given   to   documents   or   information,   the   unauthorized disclosure of which would be prejudicial to the national interest or prestige or Judgment CBI Vs Salam Singh Rathore 8 would cause administrative embarrassment or be of advantage of a foreign nation.  'RESTRICTED'  classification is given to all information and material, which   is   essentially   meant   for   official   use   only   and   which   should   not   be published or communicated to any one except for official purpose.

It   was   further   alleged   during   investigation   that   all   the   17 incriminating   documents   mentioned   in   table   at   page   2   onwards   of   this judgment were sent to the Ministry of Defence, Govt. of India for its opinion. Ministry   of   Defence   vide   MOD   ID   No.   13026/1/D(VIG   III)/2006   dated 27.12.2006 has forwarded opinion on 14 out of these 17 documents related to Navy. It has been opined that out of these 14 documents, 9 documents are classified as Secret, 4 are classified as Restricted and one as Confidential. All these classified documents are not meant to be in public domain. These documents should not be available to any outsider/unauthorized person as the same would prejudice the interest of the nation.

It   was   further   alleged   that   the   documents   recovered   from   the possession of accused Salam Singh Rathore contained present and future plans of Indian Navy and up­gradation of its facilities and provides insight into the present capabilities and proposed futuristic up­gradation of Indian Navy which has a bearing on national security. As per the opinion of Ministry of Defence following   9   documents   recovered   from  accused   Salam   Singh   Rathore  were classified 'Secret' by the Ministry of Defence.

i) A copy of letter dated 05.12.05 of Sh. NSS Parmar, Commander, Joint Director Naval Air Staff to Department of Defence Production and Supplies, Director, Planning Office, Capital Acquisition alongwith a brief on seaking 42B Naval Helicopters, documents marked as "Secret".

Judgment CBI Vs Salam Singh Rathore 9

ii) Photocopy   of   Volume­II,   Commercial   Proposal   of   M/s   RAFAEL   about Beyond Visual Range(BVR) Air­to­Air Missile for the Indian Navy Sea­Harrier Aircraft,   which   bears     a   property   notice   to   the   effect   that   the   documents contain   classified   information,   propriety   to   RAFAEL   and   to   copy,   use   or transmit the documents is prohibited. Technical Evaluation Committee Report on the aforesaid missile, marked as 'Secret'.

iii) Photocopy of a letter from HAL to DNAS, Integrated Hqrs., MOD(Navy) on Project Tiger alongwith analysis of cost of Sea Harrier Upgrade, marked as 'Secret'.

iv) Photocopy of Naval Staff Qualitative Requirement for Ship Borne Multi Role Helicopters.

v) Photocopy   of   letter   dated   10   March   06   of   Commander   NSS   Parmar, JDNAS   addressed   to   Director   Planning   &   Coordination,   Department   of Defence Production and Supplies, alongwith its enclosures, on acquisition of 6 Medium Lift Utility Helicopters for Indian Navy, documents marked as 'Secret'.

vi) Photocopy of letter dated 10 March 06 of Commander Deepak Adhar, JDNAS addressed to DDP&S, Director Planning & Coordination, on acquisition of 37 Multi Role Helicopters for Indian Navy, documents marked as 'Secret'.

vii) A  secret note of Sh. Dhirendra Singh, Special Secretary(A), MOD, on proposal for acquisition under fast track procedure.

viii) Photocopy   of   Comparison   of   equipment   being   fitted   on   New Construction Ships, marked as 'Secret' which contains the details of Gunnery, Anti Submarine Warfare(ASW), Radars and Navaids of the ships.

ix) Note   dated   24.05.05   marked   as   secret   on   the   contract   negotiating committee on the cost of Brahmos Missiles and systems to be negotiated with M/s Brahmos Aerospace Pvt., Ltd.

Judgment CBI Vs Salam Singh Rathore 10   As   per   charge­sheet,   thus   unauthorized   possession   and   possible disclosure to unauthorized person of these 9 documents marked 'Secret' have a bearing on the national security, can cause serious injury to national interest or practice or be of great advantage to a foreign nation.

    One   document   recovered   from   Salam   Singh   Rathore(A­1)   titled 'Navy­Annual   Acquisition   Plan   05­06',   wherein   the   status(till   May   05)   of acquisition   of   various   items   by   Navy   is   mentioned   has   been   opined   as confidential.   As   per   the   guidelines,   mentioned   above,   the   unauthorized disclosure of these documents would be prejudicial to the national interest or prestige or would cause administrative embarrassment or be of advantage to foreign nations.

Investigation   further   revealed   that   alleged   scenes  of   crime   from where the incriminating documents were obtained by the accused persons, are two offices viz the Acquisition Wing, Defence Procurement Board, Ministry of Defence, Dalhousie Road, New Delhi,  where Salam Singh Rathore(A­1) was posted during the impugned period and the Customer Service Office of Hindustan Aeronautics Limited located at 1st Floor, Core­6, Scope Complex, Lodhi   Road,   New   Delhi,   which   was   headed   by   Commander(Retd)   Jarnail Singh Kalra(A­2).

Investigation   further   revealed   that   the   Acquisition   Wing   of Ministry   of   Defence,   headed   by   Special   Secretary(Acquisition),   handles   all matters   concerning   Defence   acquisition   of   capital   nature.   This   Acquisition Wing consist of four Divisions, namely Land, Maritime, Air Force and Systems Divisions   dealing   with   Army,   Navy,   Air   Force   and   a   Systems   Divisions Judgment CBI Vs Salam Singh Rathore 11 responsible for tri­service applicability respectively. Each of the Division has Acquisition Manager, Technical Manager and Deputy Directors. Salam Singh Rathore(A­1)   was   one   of   the   Deputy   Directors(Maritime)   in   this   highly sensitive office of Ministry of Defence. That in course of their duty, officers of Acquisition Wing deal/handle classified and sensitive documents of Ministry of Defence   and   Defence   Services,   having   bearing   on   national   security   and interests. Main tasks of the Acquisition Wing are:

1. Preparation of Qualitative Requirements(QRs) for equipment featuring in the Long Term Perspective Plan(LTPP)

2.  Inviting   Tender   Proposals   with   pre­determined   Qualitative Requirements(QRs)

3. Equipment Evaluation Trials, whenever required.

4. Selection of vendor on the basis of competitive tendering.

5. Establishing Equipment Induction Cells for major/complex programmes

6. Opening of Commercial bids

7. Contract/Price Negotiations

8. Approvals at appropriate levels Investigation   further  revealed  that   the  2nd  scene  of  crime  is  the Office of Hindustan Aeronautics Limited, Customer Service, First Floor, Core­ 6,   Scope   Complex,   Lodhi   Road,   New   Delhi.     Hindustan   Aeronautics Limited(HAL), is a Defence Public Sector Undertaking, under Department of Defence   production,   Ministry   of   Defence   having   its   Corporate   Office   at Bangalore.   HAL   is   responsible   for   development,   manufacturing,   desiging, fabrication, assembly, and maintenance of aircrafts, helicopters, jet engines, aerospace, navigation and communication equipments and their components Judgment CBI Vs Salam Singh Rathore 12 for Defence Services and Para Military Forces. Thus HAL is a Public Sector Undertaking of Strategic importance. Whenever any proposal for acquisition of new helicopter, aircraft or related equipment is considered by Ministry of Defence, opinion of HAL is sought on the proposal. The correspondence in this regard are sent by Ministry of Defence to HAL Corporate Office, Bangalore through   its   Customer­Service   Office   located   at   1st  floor,   Core­6,   Scope Complex, New Delhi. In course of their duty, officers of Hindustan Aeronautics Limited,   Customer   Servide   Department,   Delhi   deal/handle   classified   and sensitive   documents   of   Ministry   of   Defence,   having   bearing   on   national security and interests.   Investigation has disclosed that unless such sensitive documents are specifically marked to them, none of their officers of Customer Service of HAL, New Delhi have any authority to open the sealed classified documents received from Ministry of Defence for onward transmission.

  Investigation   further   revealed   that   Salam   Singh   Rathore(A­1) during   his   posting   in   the   Acquisition   Wing,   Defence   Procurement   Board, Ministry  of  Defence   during  December 2001 to July 2005 was dealing with various   documents,   which   were   of   classified   nature,   having   a   bearing   on national   security   as   per   aforesaid   guidelines   mentioned   in   para   10   above. Salam   Singh   Rathore(A­1)   unauthorizedly   obtained   and   collected   classified and sensitive documents of Ministry of Defence related to different stages of acquisition of various equipments and arnaments and retained the same even after his retirement from service.

It was revealed during investigation that, two of the documents recovered from the residence of Salam Singh Rathore(A­1), mentioned at Sl. NO.   2   &   3   of   above   table   in   page   2   above,   are   dated   13.09.2005   and Judgment CBI Vs Salam Singh Rathore 13 05.12.2005   respectively,   when   he   had   already   been   transferred   from   the Acquisition   Wingh   and   was   posted   as   Officer   Incharge,   Defence   Advisory Group,   Vishakhapatnam.  Other two 'Secret' documents namely note on  Six Medium Lift Utility Helicopters and note on 37 Multi Role Helicopters, as mentioned   as   Sl.   No.   11   &   12   respectively   at   page   2   above   are   dated 10.03.2006 and are of the period when Salam Singh Rathore(A­1) had already taken   voluntary   retirement   from   the   Navy   and   was   serving   in   M/s   Viraat Consultants and Traders Pvt. Limited., Noida, a firm working for the foreign firms  having  defence  contracts allotted during the period of the posting of Salam   Singh   Rathore   as   Dy.   Director(Maritime)   in   Acquisition   Wing   of Ministry of Defence, Govt. of India, as mentioned in para above.

Investigation   further   revealed   that   that   accused   Salam   Singh Rathore(A­1) apart from unauthorizedly collecting documents from his office in   Acquisition   Wing  had  also   entered   into  criminal   conspiracy   with  Jarnail Singh   Kalra(A­2)   to   obtain   and   collect   classified   documents   of   Ministry   of Defence. In pursuance of this conspiracy, Jarnail Singh Kalra(A­2) provided the classified and sensitive documents of Ministry of Defence received in his office for onward transmission to Hindustan Aeronautics Limited. Corporate Office, Bangalore unauthorizedly to Salam Singh Rathore(A­1), while the later was working with M/s Virat Consultants & Traders Pvt., Limited, Noida, a firm dealing in Defence Contracts.

It   was   revealed   during   investigation   that   three   documents mentioned at Sl. No. 3, 11, & 12 of page 2 onwards, related to Seaking 42 B Naval   Helicopters,   Six   Multi   Life   Utility   Helicopters   and   37   Multi   Role Helicopters, recovered from Salam Singh Rathore(A­1) were received by Cdr.

Judgment CBI Vs Salam Singh Rathore 14 (Retd),   Jarnail   Singh   Kalra   in   his   official   capacity   as   Dy.   General Manager(Customer  Service),  Hindustan  Aeronautics Limited, New Delhi for onward transmission to HAL Corporate Office, Bangalore. As per prosecution charge­sheet,   there   is   witness   statements   of   Col.   K.V.Kuber,   Planning Officer(CAP),   Sh.   Peeyush   Sonker,   Deputy   Secretary(Aero),   Sh.   Suresh   B. Manker,   PA   to   Deputy   Secretary(Aero),   Ministry   of   Defence   and   Sh. M.R.Beerh,   Under   Secretary(HAL),   Ministry   of   Defence,   Wing Commander(Retd.)   Satyabrata   Mahapatra   and   Shri   Waqar   Hassan,   Senior Manager, Customer Service HAL, New Delhi as well as documentary evidence in this regard.

Accused Jarnail Singh Kalra(A­2) faxed only four pages out of 34 pages of this sensitive document to the Corporate office of HAL at Bangalore, and 29 pages, which are classified and marked 'Secret' were unauthorisedly passed   on   to   Salam   Singh   Rathore.   This   document   contains  handwritten Diary No. 190/PO(CAP)/05.12.2005 written by Sh. Gautam Kumar, LDC in   office   of   Planning  Officer,   Capital  Acquisition   Plan, Ministry  of  Defence, which shows that Jarnail Singh Kalra(A­2) had passed on the same document received from Ministry of Defence to Salam Singh Rathore(A­1). Sh. Gautam Kumar, LDC had put Diary Number on the original document as well as on its photocopy. The original document was in Ministry of Defence file and   its   copy   was   sent   to   the   office   of   Cdr.   Jarnail   Singh   Kalra(A­2) through   Deputy   Secretary(Aero),   HAL,   Ministry   of   Defence.  Similarly Jarnail Singh Kalra apart from sending documents related to Six Multi Life Utility Helicopters and 37 Multi Role Helicopters to Corporate Office of HAL, Bangalore,   had   also   provided   copies   of   these   documents   to   Salam   Singh Rathore. These documents are classified documents of Navy and Marked as Judgment CBI Vs Salam Singh Rathore 15 Secret, which have bearing on national security and national interests.

The   charge­sheet   further   states   that   the   aforesaid   facts   and circumstances   prima   facie   established   that   Capt.(Retd)   Salam   Singh Rathore(A­1)   while   serving   in   Indian   Navy   and   during   his   posting   in Acquisition   Wing   was   unauthorizedly   obtaining,   collecting   and   retaining classified   documents  of   Ministry   of  Defence,  which  are   calculated  to  be   or were intended to be or might be useful to the enemy and or the disclosure of which   to   an   unauthorized   person,   is   prejudicial   to   the   sovereignty   and integrity of India, Security of the State. In furtherance of his acts Salam Singh Rathore(A­1) after his retirement, entered into criminal conspiracy with Cdr. (Retd) Jarnail Singh Kalra(A­2) for obtaining and collecting such documents related   to   national   security.   Cdr.   Jarnail   Singh   Kalra,   misusing   his   official position, unauthorizedly passed on classified sensitive documents related to the safety and security of the nation to Capt.(Retd) Salam Singh Rathore(A­1), an unauthorized person. As per final report of CBI, evidence on the record revealed that accused Salam Singh Rathore(A­1) while in service and posted as   Deputy   Director(Maritime),   Acquisition   Wing,   Ministry   of   Defence,   had been obtaining gifts from arms dealers like Kulbhushan Parashar, in cash and kind. 

After   completion   of   investigation,   a   complaint   u/S   13   of   the Official Secrets Act was filed in the Court of Ld.CMM on 01.02.2007. On said date itself, cognizance of the offences on the basis of said complaint was taken u/S 3 / 5 of the Official Secrets Act r/w Sec.120­B IPC.  It is also submitted by the   complainant   that   CBI   was   also   filing   chargesheet   in   the   present   case separately against the same accused persons on the basis of which cognizance Judgment CBI Vs Salam Singh Rathore 16 cognizance had already been taken of the offence u/S 409 IPC by the same Court.  

From the perusal of the record it is revealed that on the same day i.e. on 01.02.07, charge­sheet was filed against the same accused persons i.e. Salam Singh Rathore and Jarnail Singh Kalra u/S 3 / 5 of Official Secrets Act and Section 409 IPC r/w Sec.120­B IPC of which cognizance on the charge­ sheet was taken of the offences u/S 409 IPC r/w Sec.120­B IPC. On the same day it was observed that since the cause of action in both the cases was the same, and the cognizance of the offence u/S 3 / 5 of Official Secrets Act r/w Sec.120­B   IPC   had   already   been   taken   on   the   basis   of   the   complaint   and accordingly the application of the prosecution u/S 210 Cr.P.C was allowed and the complaint filed u/S 13 of the Official Secrets Act was ordered to be clubbed with the chargesheet filed in RC No.4(A)/2006/ACU/IX and it was ordered that henceforth proceedings shall only be recorded in the State case. Thereafter, the application for supply of documents was moved by the accused persons, which was disposed off vide detailed order dated 10.07.07 with the following observations­

8. Reverting back to the case in hand, applying the afore­discussed analogy, the "Documents" which have been mentioned in Annexure 1, by the CBI, relate to certain papers/documents which contained secret   information,   the   proof   of   which   is   not   required   to   be established   in   this   case   and   simultaneously   the   disclosure   of   the same to the accused persons could be prejudicial to the safety and interest   of   the   Country.     At   the   same   time   it   needs   to   be   kept foremost in mind that the accused persons are facing trial for very serious offences, for being found in illegal possession of sensitive and Judgment CBI Vs Salam Singh Rathore 17 classified   information   due   to   pilferage/leakage   by   the   defence personnels   themselves   who   are   accused   in   the   instant   case.     The factum   of   their   being   in   illegal   possession   of   such   classified information/documents   is   the   reason   for   them   facing   trial   and, therefore, under compliance of Section 207 Cr.P.C, it could never have been the object or the intention of the legislators to supply that sensitive  information  to  the   accused   persons.     I,  therefore  concur with CBI and endorse that the documents which contain sensitive information,   the   disclosure   of   which   could   adversely   affect   the security of the country, should not be allowed to be given to the accused persons.

Thereafter, the matter continued with miscellaneous proceedings and vide detailed order dated 20.10.2007, the matter was committed to the Court of Sessions for trial.

Thereafter, vide detailed order dated 31.07.2014 on the point of charge, it was opined that prima facie offences punishable under Section 120­ B r/w Section 3 and 5 of Official Secrets Act was made out against both the accused persons. Further, it was held that there was sufficient material for proceeding against accused no.1 Salam Singh Rathore for substantive offences punishable under Section 3(1)(c) and Section 5(2) of Official Secrets Act and against accused no.2 Jarnail Singh Kalra for offences punishable under Section 3(1)(c) and Section   5(1)  (a)  of Official Secrets Act.   Formal charges were framed on 07.08.2014 against both the accused persons as above, to which they pleaded not guilty and claimed trial.

Judgment CBI Vs Salam Singh Rathore 18 In the present matter, the Hon'ble High Court of Delhi had stayed the  pronouncement  of judgment vide order dated 22.03.2018 in a petition which was pending consideration with respect to clubbing of the complaint case with the State case in this case.  Before the  Hon'ble High Court of Delhi a plea was taken as informed by parties that the practice of clubbing together a complaint case u/s 13(3) of Official Secrets Act and the charge sheet u/s 173 CrPC   as   to   the   provisions   of   Section   210   CrPC   is   violation   of   law   as   the provisions   of   Section   13(3)   of   Official   Secrets   Act   are   enacted   by   way   of special statute. However, after completion of final arguments in this case, the Ld. Counsels for both accused approached Hon'ble High Court of Delhi again for vacation of stay on pronouncement of judgment in this case.  The  Hon'ble High Court of Delhi vide its separate orders dated 23.05.2018 & 24.05.2018 for individual accused in this case dismissed the revision petition with liberty to the petitioner to raise all these issues before the trial court and in case the conviction takes place also before the appellate court as per law.   However, when the parties approached this court with the vacation of stay orders dt. 23.05.2018 & 24.05.2018, they made statements in this court that they were not willing to agitate this point regarding clubbing of the State case as well as the complaint case filed u/s 13(3) of Official Secrets Act since the liberty has been granted by the  Hon'ble High Court of Delhi to agitate the same before appellate court in case the conviction takes place.   The Ld. Counsels wanted that this issue may not be decided by this court.   Therefore, in terms of the request of the ld. Counsels, this issue is not being taken up by this court as being not pressed.  

The prosecution in support of its case has examined 24 witnesses in all.   After recording statement of prosecution witnesses, the statement of Judgment CBI Vs Salam Singh Rathore 19 accused u/s 313 CrPC was recorded.  The accused Jarnail Singh Kalra in his defence examined  2  witnesses in his support and the accused Salam Singh Rathore did not examine any witness.

The   prosecution   witness  PW­1  is  Cdr.Deepak   Adhar,   who   has deposed   that   at   the   relevant   time   he   was   posted   as   Joint   Director   in   the Directorate of Naval Air Staff, New Delhi and was dealing with the matter of procurement of weapons and equipments for Naval Air crafts and that he was aware of classification and categorization of documents as Top Secret, Secret, Confidential,   Restricted   and   unclassified   based   on   the   sensitivity   of   the documents as per the Naval Security Instructions from Indian Naval Book of Reference 1800 Mark­PW1/I.  He also deposed that the Naval Staff Qualitative Requirement (NSQR) documents are classified as Secret document, but in case the requirement is related to Nuclear Weapons, then NSQR is classified as Top Secret as per the Naval Security Instructions. He also deposed after seeing the photocopy document marked 'Secret' Ex.PW1/A 'Integrated Headquarters of Ministry of Defence (Navy) Staff Branch­II, (Directorate of Naval Air Staff) comments   for   DAC   Brief­Acquisition   of   37   multi­role   Helicopters   dated 10.03.2006 that it was shown to him in the CBI office when he was called there.   He   has   also   proved   certain   documents   which   are   Ex.PW1/A (mentioned   at   serial   no.   12   of   the   table   at   page   4   of   this   judgment) original of which is Ex.PW1/B and also other original document Ex.PW1/C which   is   enclosure   of   Ex.PW1/B.   One   other   original   document   Ex.PW1/D (mentioned at serial no. 11 of the table at page 4 of this judgment)   i.e. comments   for   DAC   Brief­Acquisition   of   six   medium   left   utility   helicopters originated by NSS Parmar was proved by him.     He also proved the original document Ex.PW1/E i.e. Provisional Staff Requirement (PSR) for medium lift Judgment CBI Vs Salam Singh Rathore 20 utility   helicopter   which   is   basically   an   enclosure   to   the   original   document Ex.PW1/D   originated   by   Sh.   NSS   Parmar.     He   also   proved   the   original document Ex.PW1/F i.e. comments for DAC brief, midlife upgrade of seaking 42B Naval Helicopter  (mentioned at serial no. 3 of the table at page 2 of this   judgment).    Original   Ex.PW1/G   was   proved   as   enclosure   to   original document Ex.PW1/F. PW­2   is   Col.   K.V.   Kuber,   who   was   working   in   Department   of Planning and Co­ordination, Department of Defence Production, Ministry of Defence, New Delhi as Planning Officer (Capital Acquisition Plan) has stated that   the   documents   Ex.PW1/A   bears   his   initials   and   that   seizure   memo Ex.PW2/A also bears his signatures vide which he had handed over certain documents   mentioned   therein   to   the   CBI.     He   has   also   deposed   that   the documents   Ex.PW1/B,   Ex.PW1/C,   Ex.PW1/D,   Ex.PW1/E,   Ex.PW1/F   and Ex.PW1/G   were   received   in   his   office   from   Indian   Navy   and   document Ex.PW2/B   was   originated   by   him.   He   has   also   deposed   that   a   note   dated 30.03.06 Ex.PW2/D (D­14) was initialed by him and bears his signatures vide this   noting   the   documents   Ex.PW­1/C   to   Ex.PW1/E   were   forwarded   to Director   Planning   &   Co­ordination   as   well   as   to   JS   (HAL).     He   has   also deposed that vide seizure memo Ex.PW2/A he had handed over Ex.PW1/F to the CBI officer. He has also proved the original of documents Mark­PW1/4, Mark­PW1/5, Mark­PW1/2 and Mark­PW1/3 as Ex. PW­2/E to Ex. PW­2/H.   PW­2 Col. K.V. Kuber further deposed that the original of mark PW1/4 is Ex.PW1/F which was handed over by him to CBI officers along with other documents vide seizure memo Ex.PW2/A.  He also stated that Ex.PW1/F have some remarks ade by him in encircled portion.  He stated that document marke Ex.PW1/4 and annexures Mark PW1/5 were same which were shown Judgment CBI Vs Salam Singh Rathore 21 to him by CBI officers when they visited his office and thus he proved both these documents as Ex.PW1/E and Ex.PW1/F.   PW­2   Col.   K.V.   Kuber   further   stated   that   the   original   dispatch register   containing   entry  from  06.07.2004 to 16.12.2005 Ex.PW2/C  having entry at serial no. 451 regarding dispatch of letter Ex.PW2/B at page no. 39, the letter having the dispatch to JS­HAL, Room no. 133, South Block.   He proved the entry at page no. 39 contained in encircled portion A.   PW­3   is   Gautam   Kumar.   He   has   deposed   after   seeing   the document Ex.PW2/E that he had seen the same on 14.12.06 in the office of Mr.Sonkar in South Block,  New Delhi. He had also seen the diary number mentioned   on   Ex.PW2/E   and   he   had   also   identified   the   diary   number encircled at potion B on the same having been written by him.   He has also deposed that the original of photocopy Ex.PW2/E was received in the office of Col.K.V.Kuber   (PW­2).     The   original   of   which   is   Ex.PW1/F.     He   has   also deposed that Ex.PW1/F was given by him to PW­2 Col. K.V. Kuber.   He has also identified the noting in the encircled portion A to be in the handwriting of PW­2 and deposed that it was there when PW­1/F was given to him by PW­2. He has also deposed that the photocopy of the above document was taken by him as per the direction of PW­2 Col. K.V. Kuber and that he had entered the   diary   number   original   Ex.PW1/F   as   well   as   photocopy   thereof Ex.PW2/E   and   after   he   had   mentioned   the   diary   number,   the   original letter Ex.PW1/F was kept in the almirah of Col.Kuber which was lying in the   section   itself   and   photocopy   Ex.PW2/E   was   sent   to   JS   (Hindustan Aeronautics Ltd.) vide covering letter Ex.PW2/B. He has also deposed after seeing the dispatch register Ex.PW2/C that vide entry number 451 at page no.39,   which   is   in   his   handwriting   same   was   delivered   in   the   office   of   JS Judgment CBI Vs Salam Singh Rathore 22 (HAL). It also bears the signatures of official who received the same.  

PW­4 is Suresh Mankar. He has deposed that in July 2005, he was  posted as  Personal Assistant to Dy.Secretary (Aeronautics), Ministry of Defence, South Block, New Delhi and and Mr.Piyush Sonkar was working as such. He has also identified the handwriting of Mr.Sonkar on letter Ex.PW4/A MOD   ID   No.9(42)/2005/DAC/DP(Plg­IX)   dated   05.12.2005.   He   has   also deposed   that   Ex.PW4/A   was   received   in   the   office   of   Mr.Sonkar   from   JS (HAL), which was marked to accused Jarnail Singh Kalra. Thereafter, PW­4 sent   this   letter   to   the   office   of  HAL  after   making  an   entry  in   the  dispatch register   Ex.PW4/B   at   page   no.59   S.No.1745   and   the   encircled   portion Ex.PW4/C   was   in   his   handwriting.     He   has   also   deposed   that   sometimes accused Jarnail Singh Kalra himself used to come to their office for getting the dak and sometimes peon from his office used to come to collect dak and the letter Ex.PW4/A was kept in an envelop sealed with the office seal and that accused Jarnail Singh Kalra himself came to the seat of PW­4 Suresh Mankar in his office and he had handed over letter Ex.PW4/A to him in a sealed cover.

PW­5   is   Sh.Baljeet   Chaudhary,   who   at   the   relevant   time   was posted as Junior Engineer in the office of Executive Engineer, Dwarka and that he had received a call to join the investigation in the CBI office in the month of   June   2006,   whereafter   he   accompanied   CBI   officers   to   the   residence   of accused Salam Singh Rathore in Sector­25, NOIDA, where the house search was   conducted   in   his   presence   in   the   said   house   and   the   seizure   memo Ex.PW5/A was prepared mentioning the articles recovered therefrom bearing his signatures. He also deposed that probably three mobile phones, one digital diary were also recovered.  The said witness also identified the signatures on memo Ex.PW5/B and Ex.PW5/C and the sample of seals used for seizure of mobile   phones   and   digital   diary   are   Ex.PW5/D1   to   Ex.PW5/D6.     He   also Judgment CBI Vs Salam Singh Rathore 23 identified the two mobile phones of Nokia Make and one digital diary which are Ex.PW5/1 to Ex.PW5/3.

PW­6 is Sh.Piyush Sonkar, who at the relevant time was posted as   Dy.Secretary   (Aeronautics)   in   the   Department   of   Defence   Production, Ministry   of   Defence,   South   Block,   New   Delhi.     He   has   also   deposed   that sometimes in the year 2006, one CBI officer came to his office and showed him the documents which was Secret in nature i.e. Ex.PW2/E "Comments for DAC   Briefs   dated   05.12.05"   alongwith   its   annexures   collectively   Ex.PW2/F pages no.16 to 30 titled 'Mid life upgrade of seaking 42B Naval Helicopter'. He further deposed that the documents Ex.PW2/E and Ex.PW2/F received in his office on 06.12.05 alongwith the covering letter Ex.PW4/A from the office of  JS   (HAL) bearing  his  endorsement  alongwith his signatures in encircled portion   A   and   the   said   letter   was   given   diary   number   1745/DS(Aero)/05 dated 06.12.05 in his office in encircled portion B. He has also deposed that as per his endorsement at encircled portion A on the same letter Ex.PW4/A, the letter alongwith documents Ex.PW2/E and Annexure Ex.PW2/F (colly.) page nos.16   to   30   were   marked   to   accused   Jarnail   Singh   Kalra,   working   in   the Customer Care Department of HAL.   He also deposed that as per procedure when the document was marked as Secret, the document had to be put in an envelop and sealed by PA, who will deliver the envelop / document to the addressee.     He   also   deposed   that   the  documents   Ex.PW2/E   and   Ex.PW2/F alongwith   the   covering   letter   was   sent   to   accused   Jarnail   Singh   Kalra   on 06.12.05 and comments were called by 07.12.05.  He has also proved memo dated 14.12.06 Ex.PW6/A through which he handed over the diary register of PA to DS Aero already Ex.PW4/B vide entry Ex.PW4/C.     PW­7 is Wing Cdr.Satyabratta Mahapatra. He has deposed that in April, 2005 he joined HAL, Delhi office as Sr.Manager. At that time accused Judgment CBI Vs Salam Singh Rathore 24 Jarnail Singh Kalra was Head of Delhi office of HAL and was designated as Dy.General   Manager   and   the   primary   function   of   the   said   office   was   to interact with the customers i.e. Air Force, Coast Guard, Ministry of Defence, Indian   Army,   Indian   Navy   and   to   communicate   the   same   to   the   corporate office of HAL at Bangalore.   He has also deposed that their office was not getting classified documents from Air Headquartes and as per procedure, if in a case classified document was involved, th same was to be received in closed envelop and used to be sent as such to the Corporate Headquarter of HAL, Bangalore. He has also proved the seizure memo dated 09.11.06 Ex.PW7/A vide which one dispatch register Ex.PW7/B containing 175 pages   and also containing entries from 01.03.05 to 09.11.06 were seized by the CBI.  He has also deposed that entry no. 12 dated 04.04.06 Ex.PW7/C at page no.117 in dispatch   register   Ex.PW7/B,   relates   to   dispatch   of   two   letters   to   GM (Planning),   HAL   Co.   Bangalore.   DAC,   6   Med.Lift­37   Multi   Role   Helicopter Utility Helicopter Navy Proposal­542/DS(HAL­1) 2006.

PW­8 is Waqar Hassan, who has deposed that he was working as Sr.Manager and was posted in HAL, New Delhi in the year 2005. At that time accused Jarnail Singh Kalra was working as Dy.General Manager, Customer Services.     He   has   also   deposed   that   all   the   communications   which   was received or brought in HAL , Customer Services office, New Delhi, Ministry of Defence and Service Headquarter by any officer of HAL including himself used to be handed over to accused Jarnail Singh Kalra and it was he who used to decide   to   whom   the   communications   /   letters   /   dak   was   to   be   given   for processing.  He has also deposed that in December 2006 he was called in the CBI office where he was shown attested photocopy of page no.35 of a peon book   Ex.PW8/A   which   were   addressed   to   Director   (D&D)   HAL,   Bangalore, Sh.A.K.Baweja, HAL, G.M.Finance, HAL Lucknow. He identified his signatures Judgment CBI Vs Salam Singh Rathore 25 thereon in encircled portion A on Ex.PW8/A as acknowledgement for having received the documents and vide Ex.PW8/A certain documents were received by him on03.04.06 from the office of M.R.Beerh, Under Secretary, D­2 Wing, Sena Bhawan, New Delhi. He also deposed that he was instructed by accused Jarnail Singh Kalra to go to Sena Bhawan and to collect the documents from the   office   of   M.R.Beerh.   After   returning   to   HAL   office   alongwith   the documents   collected   by   him   from   the   said   office,he   handed   over   all   the documents   to   the   Head   of   Department,   Jarnail   Singh   Kalra.   He   has   also deposed   after   seeing   forwarding   letter   of   accused   Jarnail   Singh   Kalra, addressed to GM (Planning), Corporate Office, HAL Bangalore that vide said letter   the   documents   received   from   the   office   of   Mr.M.R.Beerh   were forwarded. The said document is Mark­P8/1 and he also stated that Mark­ P8/2 has been also collected by him from the office of Mr.M.R.Beerh, Under Secretary, Sena Bhawan.  

PW­9 is Sh.Sujan Singh Rautala. He has deposed that during the relevant   time   he   was  working  as Manager  in  Punjab Ntional Bank,  Bhikaji Cama Place, New Delhi. He deposed that he had handed over one demand draft   Ex.PW9/A­1   generated   on   25.06.03,   cancelled   DD   mentioned 446434/7/2002   as   Ex.PW9/A­2,   cash   order   no.724898   dated   16.08.2003 Ex.PW9/A­3 favouring Manish Kumar, also carbon copy of the cancelled draft Ex.PW9/A­4 to Ms.Sonali Mishra, SP, CBI vide letter Ex.PW9/A.   PW­10 is Sh.Sameer Gogia. He has deposed that his father was running a shop in the name of Cell Net at G­8, South Extension, Part­I dealing with mobile phones and its accessories. In the year 2007 an information was sought by the CBI relating to bill no.33850 dated 26.10.04 pertaining to sale of   Nokia   mobile   phone   model   no.1100,   IMEI   No.353753007729103   to   a person named Kulbhushan Prasar. He gave this information to CBI vide letter Judgment CBI Vs Salam Singh Rathore 26 dated   10.01.2007   Ex.PW10/A   which   is   in   his   handwriting   and   signatures. Photocopy of the bill is Ex.PW10/B bearing signatures of his father. He also deposed that the mobile phone sold vide Ex.PW10/A was purchased from M/s Telemart   Communications   India   Pvt.Ltd.,   K­19,   Lajpat   Nagar,   Part­II, photocopy   of   the   bill   bearing   signatures   of   his   father   dated   21.10.04   is Ex.PW10/C.   PW­11 Pratap Singh has deposed that at the relevant time he was posted as Manager (Accounts) in the SBI, Bhikaji Cama Place, New Delhi. He deposed   that   vide   letter   dated   08.01.07   Ex.PW11/A,   he   had   handed   over statement of account Ex.PW11/B pertaining to account no.11876 in the name of Manish Kumar to SP, CBI and said letter Ex.PW11/A is in his handwriting and his signatures and also bears the seal of bank branch SBI, Bhikaji Cama Place. He also deposed that he had seen the transaction dated 19.08.03 in the statement of account Ex.PW11/B which relates to collection of cheque bearing no.724898/PNB Bhikaji Cama Place. 

PW­12 Sh. Sanjay  Gupta  has deposed that after his retirement from   Indian   Navy   as   Commander   in   the   year   1993,   he   joined   Viraat Consultant   and   Traders   Pvt.   Ltd.   In   the   year   2004   and   in   the   year   2006 accused   Cdr.retired   Salam   Singh   Rathore   also   joined   the   same   firm   as Sr.Executive   and   was   assigned   to   look   after   the   defence   procurement procedure for future offset requirement as he had served in the Acquisition Wing   of   Ministry   of   Defence   dealing   with   such   kind   of   matters.     He   also deposed in the said Company they were dealing in providing services in local support in India to certain foreign companies who were supplying equipments and systems  to Indian Navy and they were also helping foreign companies dealing with Indian Navy arranging their visits, serving the Indian Market for local industry support and helping them to understand the procedures they Judgment CBI Vs Salam Singh Rathore 27 were required to follow for fulfilling the commitments of their contracts with Indian   Navy   and  while   working there,  they  were  dealing  with two  foreign companies   namely   (1)   Atlas   Electronik   of   Germany   and   (2)   Fincantieri   of Italy. M/s Calzoni was a company of Italy and they were dealing with ship steering system, auto pilots, stabilizers and visual landing aids. 

PW­13 Cdr. K.S.Phogat has deposed that in the year 2007 he was posted as Director (Personnel) Services at Naval Headquarter, Delhi. He was looking after discipline and vigilance duties.  He further deposed that CBI was investigating   War   Room   Leak   Case   and   had   recovered   various   documents connected with the Navy which they had referred to Naval Headquarters to ascertain   their   security   implications   and   classifications.   He   further   deposed that vide letter dated 25.01.07 Ex.PW13/A he had forwarded a copy of Naval Security Instructions containing all security classifications to Ms.Sonali Mishra, SP CBI. He had also proved the Naval Security Instructions as Ex.PW1/DA2. He   further   deposed   that   vide   letter   dated   15.01.07   Ex.PW13/B   he   had forwarded posting details of both the accused persona and Cdr. A.S.Raghav to Ms.Sonali   Mishra,   SP   CBI.     He   has   also   proved   letter   dated   15.01.07 Ex.PW13/C written by Sh.Ajay Kumar Singh, Dy.Director (OA&R) to Principal Director Personnel Services (PDPS), who was Nodal officer for handling the War Room Leak Case with the CBI. He identified the signatures of Sh.Ajay Kumar Singh at point A. He further deposed that vide letter Ex.PW13/C, three pages Ex.PW13/C­1 to Ex.PW13/C­3 containing the posting profile were sent to PDPS for further handing over to CBI.  

PW­14   Sh.Virendra   Kumar  deposed   that   on   24.01.07,   he   was posted in Ministry of Home Affairs, North Block as Under Secretary. He had seen order dated 24.01.07 Ex.PW14/A, which bears his signatures and seal at point A vide which he authorized Sh.Ramnish, ASP CBI, New Delhi to make a Judgment CBI Vs Salam Singh Rathore 28 complaint in this case in the court of competent jurisdiction on behalf of the President of India.   A  request was received from CBI to give  authorization under   Official   Secrets   Act   to   make   a   complaint   against   both   the   accused persons   in   the   court   of   competent   jurisdiction   alongwith   the   documents recovered from their possession and other documents. Thereafter, the matter was   examined   and   put   up   the   detailed   examination   before   the   competent authority   for   obtaining   the   approval.   After   getting   the   approval   from   the competent authority, the authorization was issued in the name of Sh.Ramnish, ASP CBI to make a complaint in this respect before the court of competent jurisdiction under Official Secrets Act, 1923. 

PW­15 Anu Anand from Bharti Airtel Ltd. proved the letter dated 20.12.06 Ex.PW15/A addressed to Smt.Sonali Mishra,SP, CBI written by him, while working as Executive Legal and Regulatory vide which he handed over customer   application   form   of   mobile   no.9873873614   bearing   SIM no.00025779076   in   the   name   of   Salam   Singh   Rathore   alongwith   the declaration form and addressed proof (ration card) of the above customer vide Ex.PW15/B (colly.) and all the said documents were authenticated by him. He also deposed that he had written a letter dated 21.11.06 Ex.PW15/C to the same SP, CBI by which he handed over the call details running into 7 pages of above mobile collectively Ex.PW15/D.  PW­16 Mr.M.R.Beerh  has deposed that from November 2002 till August 2008 he remained posted in Ministry of Defence as Under Secretary in HAL division, Department of Defence Production.  He deposed that as Under Secretary   in   HAL   Division,   he   was   mainly   dealing   with   Russian   Projects, categorization   of   projects,   issuance   of   sanctions   in   connection   with   these projects   etc.     HAL   was  having   head   office   in   Bangalore.     In   Delhi,  HAL  is having two offices, Regional office at Hauz Khas and Customer Service at CGO Judgment CBI Vs Salam Singh Rathore 29 Complex, Lodhi Road.  All the correspondences to the Head Office of HAL at Bangalore were being made either through the Regional office or through the customer   care   service.     These   documents   were   being   delivered   in   the envelopes and the documents were properly diarized and were being handed over   against   proper   receipts.   All   the   documents   used   to   be   sent   in   the envelopes in sealed condition. 

    He also deposed that in the year 2006, CBI officials came to the office   of   JS,   HAL   and   shown   him   certain   documents   which   are   already Ex.PW2/G and Ex.PW1/A.   He also deposed that certain photocopies of the documents were given by them to the CBI officers, running into 99 pages, each page was attested by him and the said documents are Ex.PW2/D (colly.). The witness also stated after seeing the original file titled as 'Co development of medium multi role helicopter bearing file no.43(12)/2/2006/D(HAL) and he confirms that the Ex.PW2/D is the photocopy of this file.  The witness after looking into the relevant file states that both these documents titled Proposal for acquisition of 37 multi­role helicopters and proposal for acquisition of 6 medium lift utility helicopters alongwith all enclosures were received from the office of PO(CAP) on 30.03.2006 through Director, P & C in the office of JS (HAL).  From his desk, these documents were sent to Chairman, HAL.   These documents being secret documents were in sealed condition, it was received by HAL representative, the name of whom he do not remember, but he was from Customer Service.   These documents were  sent vide  diary no.542/US (HAL­I)/2006 dated 03.04.2006 vide his covering letter  Ex.PW­16/A, which bears his signature at point A.  He also  deposed  after  seeing  document  (D­13)  which  bears his signatures   at   point   A     that     vide   this   document,   the   attested   copy   of   file already Ex.PW2/D,  attested copy  of  page  nos. 165  to  166  of  receipt  diary Judgment CBI Vs Salam Singh Rathore 30 register US(HAL­I) of year 2006 and attested copy of page no.35 of Peon Book were   handed   over.     The   document   D­13   is   the   seizure   memo   of   these documents, which is  Ex.PW16/B.   After seeing page no.35 of Original Peon Book, same is  Ex.PW16/C  and attested photocopy of this document handed over by him to CBI is already Ex.PW8/A.  The copy of page nos.165 ,166 are Ex.PW16/D and the original of these pages are Ex.PW16/E.   The   witness   after   seeing   peon   book   Ex.PW16/C,   page   no.35 encircled portion X, states that the said document seems to have been received by one Mr.Hussain of HAL.  

PW­17 Sh.Manish Kumar, who stated that he was working with one Kulbhushan Prasar from 1997 till 2006 in various companies belonging to him and finally he was transferred to Delhi and was assigned to work as B­ 2/59, First Floor, Safderjung Enclave, which was the office cum residential premises of Kulbhushan prasar, he remained there till 2006, when the case was   registered   against   him   he   left   Delhi   at   the   instructions   of   Kulbhushan Prasar.  He was doing the job as domestic help as well as delivering different gifts,   documents   and   items   on   the   asking  of   Kulbhushan   Prasar   to   various persons. The gifts used to be in the nature of sweets, bouquets and cash in small envelopes. The gifts used to be distributed during the festivals of Diwali and Holi and he can tell the name of some of the officers whom the gifts were distributed   namely   Vijender   Rana,   Hanchi   Lal   and   one   more   person   i.e. accused Salam Singh Rathore and he has also gone to his house with two mobile   phones   on   the   instructions   of   Kulbhushan   Prasar,   as   the   said   two mobile phones were required by the said accused for his daughter.

He   also  deposed  that  in the  year 2005­2006 Kulbhushan Prasar gave him cash of Rs.40,000/­ or Rs.50,000/­ and asked him to get a draft prepared   for   the   institution   where   the   daughter   of   accused   Salam   Singh Judgment CBI Vs Salam Singh Rathore 31 Rathore was studying for payment of her fees. He prepared the draft from PNB, Bhikaji Cama Palace and filled up the form in his own handwriting and delivered the same to Salam Singh Rathore at his residence at Arjun Vihar, near Dhaula Kuan. After sometime, Kulbhushan Prasar gave back the draft to him for cancellation. He also deposed that Kulbhushan Prasar was also gifting mobile phones to various officers, the SIM cards for these mobile phones were purchased either in the name of Sanjay Rawat or Maan Singh Rawat. He after seeing   the   slip   dated   25.6.03   already   Ex.PW9/A­1   which   was   filled   for issuance   of   draft   of   Rs.40,000/­   in  the   name  of  Dean   Padamshree   Dr.Patil University stated that the form was in his handwriting and he has mentioned the   office   address   in   this   form.   He   after   seeing   the   demand   draft   already Ex.PW9/A­2, stated that it was the same which was issued after depositing Rs.40,000/­.   At   the   time   of   cancellation   of   the   aforesaid   draft,   he   made endorsement   on   the   back   of   this   draft.   His   endorsement   is   Ex.PW17/A, bearing his signatures at point A.   After   seeing   the   cheque   already   Ex.PW9/A­3   issued   after cancellation of the aforesaid demand draft Ex.PW9/A­2 stated that   the same bears his signatures at point A on the back of the said cheque. He mentioned his  account  number  in encircled portion X. He stated that his SBI Account number was mentioned on the back of cheque Ex.PW9/A­3.  

PW­18 is Sh.M.N.Srinath, who has deposed that in the year 2006 he   was   working   as   Dy.General   Manager,   Planning     Corporate   Office,   HAL Bangalore, when CBI officials contacted him, the Director, Planning and the Chairman HAL directed him to submit the files to the CBI. The CBI officers also showed him documents and asked him whether they pertained to HAL Bangalore.   These   documents   were   relating   to   SQR   (Staff   Quality Judgment CBI Vs Salam Singh Rathore 32 Requirement)   of   helicopters.   Out   of   four   documents   shown   to   him,   three pertained to HAL. He also handed over two files to CBI which were seized vide seizure   memo   Ex.PW18/A   and   the   documents   mentioned   therein   are Ex.PW18/B (colly.) and another file no.2 was also seized vide seizure memo Ex.PW18/A and the documents contained therein are Ex.PW18/C (colly.). The accused Jarnail Singh Kalra was working with HAL in the year 2005 and 2006 as   DJM,   Customer   Services,   Lodhi   Road,   Delhi   and   his   job   profile   was   to liaison with the different services. He was supposed to attend meetings with defence officers and to receive documents from Air Headquarters. He used to collect documents either directly or sometimes through fax and after collecting the   documents,   he   was   supposed   to   deliver   the   said   documents   to   the addressee of the said documents by the intranet of the organization and if it was   classified   he   was   supposed   to   send   the   same   by   speed   post   without opening the same. All the officers were allotted unique identification number, which was not used during the correspondence.  

The witness also stated after seeing the file Ex.PW18/B that out of the documents contained in the said file, the documents which are classified are   Ex.PW18/B1   and   Ex.PW18/B2.   The   witness   also   after   seeing   the   file Ex.PW18/C stated that the following documents in the said file were classified which are Ex.PW18/C1 to Ex.PW18/C5.  

PW­19 Sh.G.S.Audhkhasi  has deposed that in the year 2006 he was working in Sector­D (Navy­II) in the MOD, Sena Bhawan, New Delhi, as Under Secretary (Personnel).   He after seeing enclosure of (D­7) i.e. a letter dated 11.12.2006  Ex.PW19/A  stated that it bears his signatures at point A and   vide   this   letter   it   is   indicated   that   17   documents   were   received   from Section­D (Vigilance) of Ministry of Defence for comments.  As he was looking after Personnel Matters of Naval Officers from the rank of Commodore to Vice Judgment CBI Vs Salam Singh Rathore 33 Admiral only, he forwarded these documents to the Naval Head Quarters for their examination and comments.   Whatever comments were received from the   Naval   Head   Quarters   in   a   tabulated   form,   these   were   forwarded   to D(Vigilance)Section   of   MOD   for   further   action   at   their   end.     The   said tabulated form is Ex.PW19/B (colly.) (running from page no.2 to 10 pages) .

PW­20 Ms.Namita Mehrotra, who has deposed that in the year 2006 she was posted as Director (Vigilance) in MOD, New Delhi. She after seeing the document (D­7) which is a letter dated 27.12.06 stated that same bears her signatures. Alongwith said letter she forwarded a letter bearing ID No.MOD ID No.1429/US(P)/06­D(N­II) dated 11.12.2006 already Ex.PW19/A and its enclosures running into 11 pages.  The said letter dated 27.12.2006 is Ex.PW20/A.   PW­21 Sh.Ramnish Geer deposed that in the year 2006­2007, he was posted in ACU­IX branch of CBI, New Delhi w.e.f 20.03.06 as Addl.SP. Sh.Girraj Sharma was IO of this case. This case was registered on the basis of recoveries made in Naval war Room Leak case of which he was the IO.  In that case, searches were conducted at the residential premises of accused Salam Singh Rathore after obtaining search warrants as per the provisions of Official Secrets Act. Certain documents recovered from him were prima facie related to Indian Defence Establishments / Ministry of defence, accordingly as those documents were not related to Naval War Room Leak case, the present case was registered separately.

  He further deposed that after completion of the investigation, a report was sent to Ministry of Home Affairs (MHA) for seeking permission to file complaint as per the provisions of Official Secrets Act.  Accordingly, MHA issued  authorization  in  his name, as requested by CBI for filing complaint. Therefore,   after  satisfying  himself with the  investigation,   complaint  in  the Judgment CBI Vs Salam Singh Rathore 34 present case was filed by him.  

He after seeing the complaint alongwith the list of documents, list of witnesses and order of authorization, stated that it was the same complaint alongwith Annexures which was filed by him on 29.01.2007.  The complaint bears his signatures at point A and is Ex.PW21/A.  The authorization order is already   Ex.PW14/A   and   list   of   documents   and   witnesses   are   already Ex.PW14/DA.  

The   complaint   was   filed   alongwith   application   u/S   210   Cr.P.C which bears his signatures at point A and the application is Ex.PW21/B.  PW­22   Sh.R.K.Singh  deposed   that   he   was   working   as   Nodal Officer   with   Bharti   Airtel   Ltd.   since   May   1997   to   15   June   2015   and   was authorized to provide call details to the investigating agency in the capacity of Nodal Officer. He after seeing letter dated 21.11.06 stated that vide this letter, call   details   of   mobile   no.9871821631   and   9810386790   were   forwarded   to Smt.Sonali Mishra, SP CBI, ACB, New Delhi. This letter bears his signatures and alongwith it the call details in one page for mobile no. 9871821631 for the period 01.10.05 to 31.12.05, in 38 pages for the same number for period 01.01.06   to   20.11.06,   in   55   pages   for   the   call   details   of   mobile   number 9810386790   from   01.10.05   to   31.12.05,   and   in   136   pages   for   the   same number for period 01.01.06 to 20.11.06 were forwarded. He further stated that each page of call details bears his initials and official seal. The said letter and call details are Ex.PW22/A. He further deposed that he  obtained all the details from the server, which was stored automatically in the main server. He obtained all these details by using his specific password which can access the details from the server. 

PW­23 Dy.SP Surender Kumar deposed that in the year 2006 he was posted as Inspector in CBI, ACU­IX Branch, AC­III Zone, New Delhi. In the Judgment CBI Vs Salam Singh Rathore 35 present case he conducted the search at the residential premises of accused Salam   Singh   Rathore   at   L­260,   Sector­25,   Noida   on   23.06.06   alongwith Inspr.Shiv Kumar and two independent witnesses namely Baljeet Chaudhary, JE DDA and S.S. Meena, AE DDA. 

He   further   deposed   that   during   the   search   at   the   aforesaid premises, whatever documents and articles were seized had been reduced into writing in the mode of search list dated 23.06.2006 already Ex.PW5/A (D­1) (running into 3 pages), bearing his signatures at point B on each page.  During the search at the aforesaid premises, accused Salam Singh Rathore, his wife Ms.Sadhna   and   his   son   were   present   during   the   entire   course   of   search. During search, two mobile phones and one digital diary were seized using CBI seal and he  identified  his signatures on  the impression of seals on already Ex.PW5/D1 to Ex.PW5/D6 at point B on each exhibits.  The said impressions were taken in the presence of independent witnesses and so they had also signed on each exhibits at points C and P.   PW­24 is Inspr.Girraj Sharma, IO of the present case has proved the FIR as Ex.PW24/A, besides that he has also proved production cum seizure memos   as   Ex.PW2/A,   Ex.PW16/B,   Ex.PW18/A,   Ex.PW6/A,   complaint Ex.PW21/A.  During the course of investigations, he had collected the relevant records,   recorded   the   statements   of   witnesses   u/S   161   Cr.P.C   and   also collected   opinion   in   respect   of   classification   of   documents   seized   from   the residence of accused Salam Singh Rathore.   On 01.02.07 he submitted the final   report   after   conducting   investigations   against   two   accused   persons namely   Salam   Singh   Rathore   and   Jarnail   Singh   Kalra   for   the   offence(s) punishable u/S 120­B IPC r/w Sec. 409 IPC and Sec.3 and 5 of Official Secrets Act.   On   18.08.08   he   submitted   the   supplementary   chargesheet   before   the Court.     He   further   deposed   that   the   result   of   investigation   was   based   on Judgment CBI Vs Salam Singh Rathore 36 examination of the documents and opinion submitted by Ministry of Defence in respect of classification of secret document(s).  

Thereafter, statement of both the accused persons u/S 313 Cr.P.C was   recorded   in   which   the   entire   incriminating   evidence   appearing   in   the record   was   put   to   both   the   accused   persons.     The   defence   of   the   accused Salam Singh Rathore was that he has been falsely implicated in this case even and that as per his statement, nothing incriminating was found against him in the investigation, and that the documents allegedly seized from his residence, which  forms  the  bedrock of the present  case, by no stretch of imagination qualify to be Top Secret, Secret, Confidential or Restricted documents as the contents of the said documents are freely available to public at large and the information contained in same are in public domain.

The defence of accused Jarnail Singh Kalra was that he has been falsely implicated in this case, that there is no evidence on the record against him. The charge­sheet has been filed by the CBI at the behest of Sh.Ramnish Geer, IO of RC No.2(A) to complete the chain of events and to justify illegal raids conducted on 23.06.06 wherein nothing incriminating was found and there has been unexplained delay in the registration of the present RC and there is no admissible evidence produced on the record by the CBO to connect him with this case and has been make scapegoat.  

The accused  Salam  Singh Rathore  did not lead any evidence  in defence, whereas accused Jarnail Singh Kalra examined two witnesses in his defence namely D2W1 Sh.James Rajan from Force Magazine, who has proved the relevant volumes of said Force magazine published for the month of June Judgment CBI Vs Salam Singh Rathore 37 2006 and July 2005, which are Ex.D2W1/A and Ex.D2W1/B.     Another   witness   D2W2   examined   by   the   accused   Jarnail   Singh Kalra is Sh.Pitamber Dutt, Sr.Library Assistant from the Institute for Defence Studies and Analysis, New Delhi, who has produced bound volumes of Jane's All the World's Aircraft 1988­89 as also the Jane's Weapon Systems 1986­87. The document already Mark­E(colly.) is part of the Jane's Weapon Systems 1986­87 at pages no.184, 185, 221,612,613,724, 769,783 and the same was proved as Ex.D2W2/A (colly.). Another document relied upon by the defence is Mark­G(colly.) which is also a part of the Jane's All the World's Aircraft 1988­89 at  pages no.314 to  319 and the same was proved as  Ex.D2W2/B (colly.).     This   Jane's   Magazines   is   published   by   Jane's   Information   Group, Surrey, U.K.  He further deposed that these magazines were being supplied to them   by   their   authorized   agents   in   India.     These   magazines   are   published articles  regarding  the   World  Aircrafts, World Defence  systems and Defence Equipments.  

Coming  to  the  case  of accused  Jarnail Singh Kalra, the  accused Jarnail   Singh   Kalra   is   facing   charges   for   the   offences   u/S   120­B   IPC   r/w Sections 3 & 5 of the Official Secrets Act besides Sec.3(1)(c) and 5(1)(a) of the same Act.   As is clear from the charge framed against the accused Jarnail Singh Kalra, his role is primarily concerned with three documents which are as under:­ (1) Navy­Annual Acquisition Plan­05­06, wherein the status (till May 05) of acquisition of various items by Navy is mentioned.

(2) Update on implementation of the Programme of Ministry & Technical Cooperation between India and Russia for  the period upto 2010 (Update Judgment CBI Vs Salam Singh Rathore 38 as on 13 Sept.05) and (3) A copy of letter dated 05.12.05 of Sh.NSS Parmar,  Commander,   Joint Director Naval Air Staff to Director, Planning office, Capital Acquisition, Department of  Defence Production and Supplies, along with a brief on Seaking 42B Naval Helicopters.

The accused Jarnail Singh Kalra has been charged by this Court that the above documents which pertained to Indian Navy were received by him  in  furtherance  of  conspiracy hatched between him and the  co­accused Salam   Singh   Rathore   in   December,   2005   or   a   period   nearby   while   being posted   as   Dy.General   Manager   (Customer   Services)   Hindustan   Aeronautics Ltd. which was found in unauthorized possession of Capt. Retired co­accused Salam   Singh   Rathore.   These   documents   were   received   by   accused   Jarnail Singh Kalra during the course of his duties while working in HAL and these three documents were a part of 17 documents recovered from the house of the co­accused Salam Singh Rathore in a search carried on 23.06.06.  As per the charge   framed   by   Ld.   Predecessor   of   this   court,   these   documents   and information   contained   therein   could   be   useful   to   an   enemy   which   were collected by the accused Jarnail Singh Kalra and communicated by him for a purpose prejudicial to the safety and interest of the State.  Finally, he has also been   charged   that   these   documents   were   marked   as   'Secret'   which   were entrusted to  the  accused  Jarnail Singh Kalra by the Naval officers and the accused Jarnail Singh Kalra willfully communicated the said documents to co­ accused   Salam   Singh   Rathore   to   whom   he   was   not   authorized   to communicate.

Arguments   of   Ld.   Counsel   for   accused   Jarnail   Singh   Kalra   and   its consideration.

The  Ld. Counsel  Sh.Maninder Singh for the  accused  Jarnail  Singh Judgment CBI Vs Salam Singh Rathore 39 Kalra vehemently submitted that the accused Jarnail Singh Kalra has been falsely implicated in this case and he was arrested by CBI in this case without any rhyme or reasons given the circumstances when there was no evidence against him. The accused Jarnail Singh Kalra was not named in the FIR and he further argued that from 23.06.2006 i.e. the date on which the raid was conducted at the premises of the co­accused till 03.11.2006 i.e. the date on which the co­accused Salam Singh Rathore was arrested, the CBI could not explain as to why there was a long gap between the raid and the arrest and as to what was the incriminating evidence the CBI could collect against the accused Jarnail Singh Kalra. He further urged that the accused Jarnail Singh Kalra was arrested on 10.11.2006 and by that time the CBI had not even got the opinion from Ministry of Defence (MOD) on the classification of documents.   He has drawn the attention of this Court towards the testimony of PW­21 Sh.Ramneesh Geer, who was Additional SP CBI,  wherein in his cross examination he has termed to be correct that from the date of raid i.e.   23.06.06   to   10.11.06   the   opinion   of   MOD   on   the   alleged   documents recovered from the premises of co­accused Salam Singh Rathore had not come. The   Ld.   Counsel   further   highlighted   that   though   the   CBI   is   claiming   that   the accused Jarnail Singh Kalra was arrested on the basis of the disclosure statement made by the co­accused, but no disclosure statement has been brought on record by the CBI.  He has also highlighted the other portion of the cross examination of PW­21 Ramneesh Geer wherein he has termed it to be correct that no disclosure statement of the co­accused Salam Singh Rathore was recorded in the present case.  The Ld. Counsel was surprised as to when the disclosure statement was not reduced to writing, how the accused Jarnail Singh Kalra could be arrested on the basis of the said statement claimed to have been made by the co­accused.   The Ld.   Counsel   further   has   drawn   the   attention   of   this   court   towards   the   cross examination of PW­24 Girraj Sharma recorded on 20.02.2017 wherein in one of the questionnaires at page no.5 of the cross examination, it has been mentioned Judgment CBI Vs Salam Singh Rathore 40 by PW­24 Girraj Sharma that there was only a disclosure statement of co­accused Salam Singh Rathore which he has not filed on record. The Ld. Counsel further argued that no reasons has been assigned by the CBI as to what made them for not filing the disclosure statement on record in case it was recorded and further argued that in fact the statement was not recorded.  

Ld.   Counsel   further   highlighted   that   all   the   factors   as   explained herein above lead to believe that the accused Jarnail Singh Kalra was arrested without any source information or any disclosure statement of the co­accused or any other information.  Meaning thereby as per Ld. Counsel, evidence whatever it may has been procured by CBI after the illegal arrest of the accused Jarnail Singh Kalra.  

Thereafter,   the   Ld.   Counsel   for   the   accused   Jarnail   Singh   Kalra turned on another point with respect to Section 3 sub clause 2 of the Official Secrets Act, 1923 and stated that in order to attract the presumption as contained in the said Section, the CBI should have established the bad conduct or the bad character   from   the   circumstances   and   it   has   not   done   so.   He   submitted   that during entire public service career of the accused Jarnail Singh Kalra, he never faced any Departmental Inquiry or any complaint by anyone in this world, that the accused Jarnail Singh Kalra was having a very clean antecedents and was an officer of impeccable   integrity and that the CBI should have proved the bank accounts etc. or the accumulation of money by accused Jarnail Singh Kalra in case he had committed any violation of official Secrets Act. He further submitted that the accused Jarnail Singh Kalra was arrested by CBI in complete violation of Hon'ble Apex Court as well as Hon'ble High Courts with respect to law laid down on arrest.

The   Ld.   Counsel   for   the   accused   Jarnail   Singh   Kalra   continued stating that the prosecution was under bounden duty to prove firstly that the accused   Jarnail   Singh   Kalra   obtained   and   collected   the   aforementioned Judgment CBI Vs Salam Singh Rathore 41 documents as contained in charge with further proof that the said documents were directly or indirectly useful to an enemy or would likely to affect the sovereignty   and   integrity   of   India,   the   security   of   the   State   or   friendly relationship with foreign States. In order to attract the provisions of Section 3 (1)(c) of the Official Secrets Act of which he has been charged besides other offences, it has been further urged by the Ld. Counsel that the prosecution was required to prove that the accused Jarnail Singh Kalra willfully communicated these documents to the co­accused Salam Singh Rathore with whom he was not under duty to communicate it in order to prove the charges u/S 5(1)(a) of the Official Secrets Act.  Finally, as per Ld. Counsel the prosecution was under

duty to prove that the accused Jarnail Singh Kalra has collaborated or entered into  conspiracy  with  the  co­accused Salam Singh Rathore  and it is only in furtherance of this conspiracy that the copies of these documents were handed over   by   the   accused   Jarnail   Singh   Kalra   to   the   co­accused   Salam   Singh Rathore.  

The Ld. Counsel stressed that the prosecution has utterly failed to place on record any document or any evidence which may suggest that the accused   Jarnail   Singh   Kalra   ever   obtained   or   collected   the   aforesaid documents as there is no receipt of the said documents on the part of the accused Jarnail Singh Kalra and neither any Messenger Book which is required for handing over and taking over the secret documents has been seized or produced   by   the   prosecution.   He   has   drawn   the   attention   of   this   Court towards the statement of Investigating Officer recorded during trial by the Ld. Predecessor of this Court upon an application being moved by the accused, wherein the IO has categorically stated before this Court on 17.09.2014 in his statement on oath that the diary register of the Directorate of Integrated Head Quarters, MOD (Navy) was not seized and that the diary register wherein the Judgment CBI Vs Salam Singh Rathore 42 documents   received   in   the   office   of   Col.K.V.Kuber   in   December,   2005   are mentioned was also not seized. Ld. Counsel further stressed that when the Messenger Book which is a very crucial document for the movement of 'Secret' documents has not been seized, the prosecution has utterly failed to prove that   the   documents   referred   hereinabove   ever   came   into   the   possession   of accused Jarnail Singh Kalra.  The Ld. Counsel has further drawn the attention of this Court towards the testimony of PW­1 Cdr. Deepak Adhar wherein in his cross examination conducted on 16.09.14 at page 2 it has been termed to be correct by PW­1 Cdr. Deepak Adhar that the location of classified document can be read from the Messenger Book only. He also termed it to be correct that   the   date   of   receiving   of   the   document   and   the   name   of   the   person receiving the document with date and signature are there in the Messenger Book. Ld. Counsel submitted that when the movement register itself could not be seized, presumption can't be drawn that the documents were in possession of the accused Jarnail Singh Kalra and that during the said possession these were handed over by him to the co­accused Salam Singh Rathore.  

The   Ld.   Counsel   further   argued   that   nowhere   right   from   the originator of this document Ex.PW1/F Sh. N.S.S. Parmar till its possession by Corporate Office at Bangalore PW­18 Sh. M.N. Srinath, it has been stated by any   witness   that   these   documents   were   received   by   him   /   her   from   the previous possessor of the same.  More particularly, it was highlighted that the PW­4   Mr.Mankar   from   whom   the   documents   were   allegedly   taken   by   the accused Jarnail Singh Kalra has nowhere mentioned in his testimony before this Court that he had handed over the documents to accused Jarnail Singh Kalra, neither the PW­18 Srinath has mentioned in his statement on oath that the said document was received by his office from accused Jarnail Singh Kalra.

The focus of the Ld. Counsel for accused Jarnail Singh Kalra was Judgment CBI Vs Salam Singh Rathore 43 on   the   testimonies   of   PW­18   M.S.Srinath,   PW­1   Deepak   Adhar,   PW­4   Mr. Mankar, PW­24 IO, PW­6 Piyush Sonkar, PW­2 Col. K.V. Kuber, PW­3 Gautam Kumar etc.   He has tried to draw inconsistencies amongst the testimonies of different witnesses in order to establish that documents never fell at the hands of   accused   Jarnail   Singh   Kalra.     The   Ld.   Counsel   further   argued   that   the presumption u/s 3(2) of Officials Secret Act 1923 is a rebuttable assumption and the prosecution has to prove its case beyond reasonable doubt like any other   criminal   case   as   the   burden   of   prosecution   is   in   no  way   dilated.   He relied upon the judgment in Amin Chand & Ors. Vs The State, 1987 Cr.L.J. 1034.  He also stated that mere suspicion however strong or probable it may be is no effective substitute for legal proof required to substantiate the charge of   commission   of   crime   and   the   graver   the   charge   is,   greater   should   be standard   of   proof   required  (Ashish   Batham   Vs   State   of   M.P.   (2002)   7 Supreme Court Cases 317).  He also asserted that absence of site plan of the spot is also an infirmity and that no malkhana register has been produced in support thereof of the prosecution story.   (State of Rajasthan Vs Gurmail Singh  (2005)   3  Supreme  Court Cases   59).   He also highlighted that  the accused Jarnail Singh Kalra was arrested on the basis of disclosures made by the   co­accused   but   the   disclosure   statement   of   the   accused   Salam   Singh Rathore   neither   been   produced   before   this   court   nor   is   admissible. (Bhimappa Jinnappa Naganur Vs State of Karnataka AIR 1993 SC 1469).  

The Ld. Counsel for accused Jarnail Singh Kalra also urged that there was no conspiracy between co­accused Salam Singh Rathore and the present accused as the prosecution has not been able to establish any meeting of   mind  between   the   two   and  only   have   shown   their   postings  at   common station that too way back from the date of incident.   He also stated that the evidence   has   to   be   weighed   and   not   counted   and   material   discrepancies Judgment CBI Vs Salam Singh Rathore 44 render the evidence unreliable.  He also stated that if two views are possible, one that leads to acquittal and the other to conviction the court must rule in favour of the accused.  He also elaborated that now acquittal of guilty person is preferred to conviction of innocent person unless the prosecution establishes the guilt of accused beyond reasonable doubt (Rang Bahadur Vs State of UP (2000)   3 SCC  454, State  of   Uttar  Pradesh  vs  Nandu  Vishwakarma  and others (2009) 14 SCC 501). 

Ld.   Counsels   for   accused   Jarnail   Singh   Kalra   and   Salam   Singh Rathore   have   relied   upon   the   Indian   Naval   Book   of   Reference­1800 (hereinafter   called   INBR­1800)  which   is   again   a   secret   document   and submitted that though the copy of the same has not been given in this case, but the counsel for accused Jarnail Singh Kalra could obtain it in some other case.     Referring  to   Section   65   of   the  said  Book  of   Reference,  ld.   Counsels submitted that the originator of the document as per this rule is responsible for marking the correct security classification of the document and for want of the production of the originator of the document Sh. NSS Parmar Ex.PW1/F dt. 05.12.2005 (Document no. 3 in the charge), both the accused have lost an occasion to cross examine him on the point of classification of the document. It was submitted that he would have been the only person who could have detailed   down   as   to   why   the   aforementioned   document   Ex.PW1/F   was classified   as   "secret",   and   for   the   reason   best   known   to   the   CBI   the   said originator Sh. NSS Parmar has not been produced in court despite the fact that as per the testimony of PW­1 Deepak Adhar (cross­examination carried on 16.09.2014), he has specifically mentioned that the said NSS Parmar was still in service of Indian Navy.  Ld. Counsel further submitted that no official from HAL­Bangalore  has been produced who could say that 29 documents were Judgment CBI Vs Salam Singh Rathore 45 found   missing   and   even   in   the   testimony   of   PW­18   M.N.   Srinath   there   is nothing in the entire statement which may suggest that the witness had ever said that HAL­Bangalore had received complete set of documents from HAL­ Delhi.  It was further submitted that when there are allegations that out of 33 pages,   the   accused   Jarnail   Singh   Kalra   could   only   sent   4   pages   and   the remaining 29 pages were withheld by him for onward transmission to the co­ accused, why no witness could say so more particularly PW­18 M.N Srinath. He also referred to Section 62 of INBR­1800 wherein in clause B it has been mentioned  that   documents  are  classified  according  to  the   information   they contain.   Ld. Counsel further referred to Section 63 (b) of INBR­1800 to say that only those documents which would endanger national security or may cause serious injury to national interest or be a great advantage to a foreign nation can be classified as secret which is not so in the case in hand.

The Ld. Sr. PP for CBI stated that there is ample evidence against the accused Jarnail Singh Kalra as well as Salam Singh Rathore.  It has been elaborated that it is only after confirmation by the CBI Investigating Officer that the accused Salam Singh Rathore and the accused Jarnail Singh Kalra were actively involved in conspiracy that both were arrested on the basis of material available on record.  Regarding delay in arrest, the Ld.Sr.PP for CBI explained that following the judgments of Hon'ble Supreme Court and Hon'ble High Court of Delhi, CBI never remains in hurry for arrest of a person as it involves the liberty and lives of the citizen.  He further argued that it is only after getting authenticated evidence of supply of documents by the accused J.S.Kalra   to   the   accused   Salam   Singh   Rathore   that   both   the   accused   were arrested, though on different dates.  He explained that though the disclosure statement is not in record, but simply because the same is not on record, the allegation against the accused J.S.Kalra cannot be termed to be superfluous as Judgment CBI Vs Salam Singh Rathore 46 claimed by Ld. Counsel.   He further urged that simply because there was no inquiry   against   the   accused   persons   during   their   service   career   or   simply because there was no complaint in this world against them during their service tenure, it cannot be termed to mean that the accused persons cannot indulge themselves   into   anti   national   activities   under   Official   Secrets   Act.     He submitted that the accused Jarnail Singh Kalra was having such a position in Hindustan   Aeronautic   Ltd.   that   the   relevant   documents   which   has   been supplied   by   him   to   accused   Salam   Singh   Rathore   went   through   his   hands while sending the same to Bangalore office of Hindustan Aeronautics Ltd.  It has been argued that accused Jarnail Singh Kalra first obtained and collected the   documents   and   then   supplied   the   same   to   the   accused   Salam   Singh Rathore from whose possession the photocopies of the same were recovered. It   was  further  stated  that   the   nature  of  documents were  such that  it  were directly   or   indirectly   useful   to   the   enemy   and   would   likely   to   effect   the sovereignty  and  integrity  of  India, security of State  or friendly relationship with foreign states. It was further stated that the accused Jarnail Singh Kalra willfully communicated these documents to accused Salam Singh Rathore and there are initials in the registers maintained by the authorities vide which he had received the said documents.   Ld. Sr.PP for CBI further argued that the judgments relied upon by the Ld. Counsel are not applicable to the facts of this case and that the presumption u/S 3(2) of Official Secrets Act, though is a rebuttal presumption, but the accused persons have not been able to lead any evidence to rebut the same.   He further explained that the classification of documents have been done on the basis of INBR 1800 and the prosecution has already proved document Ex.PW19/B vide which it had received the report of defence authorities regarding the classification.  

I have taken note of the submissions of the Ld. Counsel for the Judgment CBI Vs Salam Singh Rathore 47 accused Jarnail Singh Kalra as well as Ld. Public Prosecutor for CBI.   I have also   gone   through   the   aforementioned   judgments   relied   upon   by   him   in support of his claim that accused Jarnail Singh Kalra is innocent.  The law laid down by the aforementioned judgments relied upon by the ld. Counsel for accused Jarnail Singh Kalra is not disputed neither have been challenged by the prosecution as over ruled.  I have taken guidance from the law laid down by the Hon'ble Superior courts which is relied upon by the ld. Counsel for accused Jarnail Singh Kalra.  

In order to prove the case against the accused Jarnail Singh Kalra, the prosecution was under bounden duty to establish that :

1. all the three documents as contained in the charge went through the hands of the accused Jarnail Singh Kalra while he was working in  HAL and that the documents were received by accused Jarnail Singh Kalra during the course of his duties.

2. the documents and information contained therein could be useful to an enemy which were collected by accused and communicated by   him for the purpose prejudicial to the safety and interest of the   State and

3.   Being   entrusted   with   the   documents,   the   accused   Jarnail   Singh   Kalra willfully communicated the said documents to the co­accused  Salam   Singh   Rathore  to   whom   he   was   not   authorized   to   communicate in furtherance of the conspiracy hatched between the  two.

Now   this   court   shall   take   up   point   by   point   the   aforesaid requirements, the burden of which was upon the prosecution to prove.

The first issue is as to whether the document at serial no. 3 of Judgment CBI Vs Salam Singh Rathore 48 charge or the other documents at serial no. 1 and 2 of charge ever fell in the hands of the accused Jarnail Singh Kalra while he was working in HAL.

I have gone through the document at serial no.3 of the charge as well as testimony of various witnesses in order to get the procedure regarding movement of documents known to the court. The procedure highlighted by the   different   witnesses   is   of   utmost   importance   in   order   to   appreciate   the claim of ld. Counsel that in fact the recovered document Ex.PW2/E pertaining to upgradation of 42B Naval Helicopters which is the photocopy of the original seized   document   Ex.PW1/F   seized   vide   production   cum   seizure   memo Ex.PW2/A never went through the hands of accused Jarnail Singh Kalra. The original document Ex.PW1/F which is the original of the photocopy Ex.PW2/E allegedly   recovered   from  the   co­accused  Salam  Singh  Rathore  having  been allegedly supplied to him by the accused Jarnail Singh Kalra is in the core of the issue as the said document contained at serial no. 3 of the charge.   The original   document   Ex.PW1/F   and   its   photocopy   Ex.PW2/E   pertains   to comments for DAC Brief Midlife Upgrade of 42B Naval Helicopter. 

As   is   apparent   from   the   documents,   the   author   of   the   original document Ex.PW1/F namely N.S.S. Parmar has not been produced by CBI. It would be useful to refer to the cross­examination of PW­2 Col. K.V. Kuber in which the procedure of handling of document in the office of PW­2 Col. K.V. Kuber   was   detailed   down   by   him.     The   relevant   portion   of   the   procedure detailed   down   by   PW­2   in   his   testimony   on   oath   (Cross­examination   part carried on 04.09.2014 is as under:

"When a document is received in my office, no photocopy of  the document is prepared.  When a document is sent from  the office, a copy of the same is retained.  Normal procedure is that original document is retained in the office and only a Judgment CBI Vs Salam Singh Rathore 49 copy of that is sent.  Someone from my office would have  prepared the photocopy of Ex.PW1/F.  In this case, Mr.  Gautam would have prepared the photocopy of Ex.PW1/F as was the only Clerk associated with me.  I had seen Gautam  preparing a photocopy of Ex.PW1/F, when Ex.PW1/F was  sent from my office."

The PW­2 Col. K.V. Kuber was working in Directorate of Planning and  Coordination,   Department   of   Defence   Production,   Ministry   of   Defence, New Delhi as a Planning Officer (Capital Acquisition Plan). After reading the above highlighted portion of the testimony of PW­2 Col. K.V. Kuber, it is clear that no photocopy is prepared when a document is received in the office of PW­2 Col. K.V. Kuber and in case the document is required to be sent further, the original document is not sent but it is copy which is sent.  The PW­2 Col. K.V. Kuber was not sure as to whether the document was copied or not as he stated   in   his   cross   examination   that   someone   from   his   office   would   have prepared   the   photocopy   of   original   Ex.PW1/F   and   thereafter   he   continued with his statement that Mr. Gautam  Kumar (PW­3) would have prepared the photocopy of Ex.PW1/F as he was the Clerk associated with him.   He even claimed   that   he   had   even   seen   Mr.   Gautam   Kumar   (PW­3)   preparing   a photocopy   of   original   Ex.PW1/F   when   the   same   was   sent   from   his   office. Therefore, initially this witness PW­2 Col. K.V. Kuber used the word "someone would have prepared a photocopy" and after sometime he named the PW­3 Gautam as the person who was seen preparing a photocopy of Ex.PW1/F by him.  

Now coming to the testimony of PW­3 Gautam Kumar who was claimed by PW­2 Col. K.V. Kuber to have prepared the copy of the original Ex.

Judgment CBI Vs Salam Singh Rathore 50 PW1/F.   PW­3   Gautam   Kumar   was   posted   at   the   relevant   time   in   the Directorate of Planning & Coordination.  He had deposed that in the month of December 2005, Planning 9 Section was merged into Planning 5 Section of Directorate of Planning & Coordination. The  PW­3 Gautam Kumar has taken altogether   a   different   stand   and   thus   compelled   this   court   go   through   the testimony   (examination   in   chief)   recorded   on   28.07.2014   in   which   PW­3 Gautam   Kumar   submitted   that   PW­2   Col.   K.V.   Kuber   had   asked   the   PW­3 Gautam  Kumar   to   call  someone  for  getting the  copy  prepared, accordingly PW­3   Gautam   Kumar   called   the   peon   and   handed   over   the   original   letter Ex.PW1/F   to   the   peon.   As   per   PW­3   Gautam   Kumar,   the   peon   got   the photocopy   of   the   letter   prepared   and   returned   the   same   to   PW­3   Gautam Kumar.  

It is   clear from the testimonies of both these witnesses that they are taking contradictory stand as PW­2 Col. K.V. Kuber had seen PW­3 Gautam Kumar as preparing the copy whereas the PW­3 Gautam Kumar had taken a stand that copy was prepared by the peon. Unfortunately, the said peon who was   seen   by   PW­3   Gautam   Kumar   as   preparing   the   copy   has   not   been produced or examined by the prosecution in order to clear the grain from the chaff, neither the statement of that peon has been recorded by the CBI.  The attention of this court was drawn to the cross­examination of PW­3 Gautam Kumar   wherein   he   stated   that   he   did   not   tell   the   IO   PW­24   Insp.   Girraj Sharma that he had not given the letter Ex.PW2/E (photocopy of the original Ex.PW1/F i.e. allegedly recovered document) for getting the photocopy of the same prepared. 

Now   coming   to   the   dispatch   register,   as   highlighted   by   the   Ld. Counsel for the accused Jarnail Singh Kalra. The dispatch register Ex.PW2/C Judgment CBI Vs Salam Singh Rathore 51 was important in order to clarify the position regarding the movement of the original document Ex.PW1/F as mentioned in serial no. 3 of charge. It is found that the relevant entry regarding the movement of the document Ex.PW1/F from the office of PW­2 Col. K.V. Kuber to the office of Joint Secretary (HAL) Ministry of Defence has been entered at serial no. 451 of the dispatch register Ex.PW2/C.     The   PW­3   Gautam   Kumar   has   stated   in   his   cross­examination carried   on   on   17.09.2014   that   he   had  made   entry   in   the   dispatch   register which was sent through peon Ms. Sahira.   However, it is not clear from the dispatch register Ex.PW2/C as to whom the letter was delivered vide entry no. 451,   though   the   said   entry   reflects   that   the   said   letter   was   addressed   to JS(HAL) Room no. 133, South Block. This is the entry which has been proved by PW­2 Col. K.V. Kuber as encircled A.  In the said entry though at point Y there are some initials dated '5/12' but it is not clear as to who had affixed his initials on the same, meaning thereby it is not clear as to who had received the said document at the office of JS(HAL).   The said initials were not sent for opinion of handwriting epxert.

  Moreover, the PW­3 Gautam Kumar has specifically mentioned in his testimony on oath that he cannot identify the person who had signed at point Y in entry no. 451 of dispatch register Ex.PW2/C as the receiver and he can't   tell   the   designation   of   the   person   who   had   signed   at   point   Y. Accordingly, from the dispatch register Ex.PW2/C it is not ascertainable as to whom the document was handed over by the office of PW­2 Col. K.V. Kuber. Moreover, the said peon Sahira has neither been examined nor produced by CBI.

Further the Jt. Secretary, HAL, Ministry of Defence to whom the letter was sent from the office of PW­2 Col. K.V. Kuber has not been produced by the prosecution to whom the letter was addressed by PW­2 Col. K.V. Kuber.

Judgment CBI Vs Salam Singh Rathore 52 This letter reached the office of JS(HAL) along with the copy of original letter Ex.PW1/F.  For the sake of repetition, it is pertinent to mention that Ex.PW1/F was the original letter of which copy Ex.PW2/E was allegedly recovered from co­accused   Salam   Singh   Rathore   and   this   letter   was   concerning  Mid   Life Upgrade of Seaking 42B Naval Helicopters.

The   PW­4     Suresh   Mankar   was   the   Personal   Assistant   to   Dy. Secretary, Aeronautics, Ministry of Defence at South Block.  The originator of the letter Ex.PW4/A dated 05.12.2005 was PW­2 Col. K.V. Kuber. In the said letter dated 05.12.05 Ex.PW2/B, Col. K.V. Kuber had forwarded the proposal of   Department   of   Naval   Air   Staff   received   from   IDS   (Navy)   along   with comments   of   HAL.     It   has   been   mentioned   in   the   letter   that   from   the comments provided by HAL it appears that HAL route may not prove to be cost   effective   as   claimed   by   them.     Ibid   proposal   will   be   taken   up   in   the forthcoming SCAPCC Meeting when scheduled.  Request therein was made to JS­HAL in the letter to analyze and forward the inputs for further processing.  

The   PW­6   Peeyush   Sonkar   has   mentioned   that   the   photocopy document Ex.PW2/E (Copy of original Ex.PW1/F) and Ex.PW2/F pertaining to Naval   Headquarters   were   received   in   his   office   on   06.12.2005   along   with covering   letter   Ex.PW4/A   from   the   office   of   Jt.   Secretary­Hindustan Aeronautics Ltd.  This letter Ex.PW4/A was proved by PW­4 Suresh Mankar as the letter which was proved by PW­2 Col. K.V Kuber as Ex.PW2/B.   It is pertinent to mention that it has been mentioned in the letter Ex.PW4/A before the endorsement JS(HAL) that he was on leave.   Though, the status from the office of JS(HAL) is not clear, but as per the endorsement of PW­6 Peeyush Sonkar who was Dy. Secretary Aeronautics, Department of Defence Production, Ministry of Defence, South Block New Delhi at portion A Judgment CBI Vs Salam Singh Rathore 53 on   Ex.PW4/A,   the   said   letter   along   with   the   document   Ex.PW2/E   and annexures Ex.PW2/F were marked to accused Jarnail Singh Kalra­Hindustan Aeronautics   Ltd.   who   was   working   in   the   customer   care/customer   service department  of  Hindustan  Aeronautics Ltd. It  has also been  mentioned that document   Ex.PW2/E   concerning   Mid   Life   Upgrade   of   Seaking   42B   Naval Helicopter (original of which was Ex.PW1/F) and Ex.PW2/F collectively along with covering letter Ex.PW4/A were sent to accused Jarnail Singh Kalra on 06.12.2005   and   comments   were   called   by   07.12.2005.     The   PW­4   Suresh Mankar   had   also   identified   the   signatures   of   PW­6   Peeyush   Sonkar,   Dy. Secretary­Aeronautics   on   the   endorsement   dt.   06.12.2005   in   the   encircled portion.  It has been claimed by the prosecution that the document Ex.PW4/A proved by PW­4 Suresh Mankar which is in fact copy of other letter Ex.PW2/B proved by Col. K.V. Kuber was   handed over by PW­4 Suresh Mankar to the accused   Jarnail   Singh   Kalra.   The   CBI   has   not   produced   the   JS­Hindustan Aeronautics Ltd.   It has come on the document Ex.PW/A that JS­Hindustan Aeronautics Ltd. was on leave.   It is not clear then who was the officer who was responsible for files of JS­Hindustan Aeronautics Ltd. in case he was on leave.

There are inconsistencies in the statement made by PW­4 Suresh Mankar wherein initially in his examination in chief he deposed that after the letter Ex.PW4/A was marked to Cdr. Kalra, he had sent the letter to the office of Hindustan Aeronautics Ltd.  After the letter Ex.PW4/A was handed over to PW­4 Suresh Mankar, he made entries in the dispatch register and had also put the dispatch number on letter Ex.PW4/A which was proved in encircled portion B in his own handwriting.  The relevant entry at page no. 59 at serial no. 1745 in encircled portion Ex.PW4/C of dispatch register Ex.PW4/B was also   proved.     The   PW­4   Suresh   Mankar   further   continued   deposing   that Judgment CBI Vs Salam Singh Rathore 54 sometimes accused Jarnail Singh Kalra used to come to his office for getting the dak (post) and sometimes peon from his office used to collect the dak (post).  He also stated that he had obtained the signatures of accused Jarnail Singh   Kalra   on   the   dispatch   register   Ex.PW4/C,   but   again   he   said   that signatures were not obtained.  It is not clear as to when the documents were considered to be sensitive enough, why the signatures of the recipient were not   taken.   The   PW­4   Suresh   Mankar   had   further   stated   that   the   letter Ex.PW4/A   was   never   handed   over   by   the   office   of   the   Dy.   Secretary­ Aeronautics to the accused Jarnail Singh Kalra as even the dispatch register Ex.PW4/B   containing   entry   no.   71745   dt.   "06.12"   does   not   contain   the signatures of accused Jarnail Singh Kalra and only a remark has been made in the register that it was handed over to Cdr. Kalra­Hindustan Aeronautics Ltd. on 06.12.2005. He further drew the attention of this court that there is also an endorsement that the documents were "LR" which has been clarified by PW­4 in   cross­examination   that   'LR'   referred   to   an   entry   in   column   no.   7   in Ex.PW4/C in the dispatch register means a document which was received in loose condition.  The PW­4 Suresh Mankar has also termed it to be correct in the cross­examination that he had not given any reference that the document Ex.PW4/C (entry in the dispatch register) is a seized document. Initially it was deposed by PW­4 Suresh Mankar that document was dispatched to the office of Hindustan Aeronautics Ltd. but later the statement was improvised by the witness   PW­4   Suresh   Mankar   as   it   was   termed   to   be   incorrect   that   the documents   were   not   handed   over   to   the   accused   Jarnail   Singh   Kalra.   No where in the entire examination in chief the prosecution has taken burden to ask the witness PW­4 Suresh Mankar as to whether the documents attached with the letter i.e. Ex.PW18/B­1 (original of which is Ex.PW1/F) concerning upgradation of 42B  Naval  Helicopters and others were handed over to the Judgment CBI Vs Salam Singh Rathore 55 accused Jarnail Singh Kalra.  

Now   again   coming   to   the   testimony   of   PW­6   Peeyush   Sonkar before this court, who was the then Dy. Secretary (Aeronautics), he stated that as per his endorsement encircled A on the letter Ex.PW4/A, the letter along with   documents   Ex.PW2/E   and   annexure   Ex.PW2/F   were   marked   to   Cdr. Kalra­Hindustan   Aeronautics   Ltd.   It   was   also   deposed   by   him   that   these documents   with   covering   letter   were   sent   to   Cdr.   Kalra   on   06.12.05   and comments were called by 07.12.05.   Ld. Counsel stated that the comments were   to   be   called   from   Bangalore   and  it   was   not   possible   for   a   person   to comment within 24 hours from Delhi to Bangalore on a secret document and hence   he   was   sure   that   the   document   Ex.PW4/A   and   its   enclosures   were manipulated documents procured by the office of PW­4 Suresh Mankar and PW­6 Peeyush Sonkar.  Ld. Counsel urged that the PW­6 Peeyush Sonkar was not the witness who had handed over the documents, as per the prosecution story but in fact he had made endorsement vide which the matter was referred to the accused Jarnail Singh Kalra for giving comments.   After hearing, this court can't buy this argument of ld. Counsel that since the time of 24 hours was granted, it being a manipulated document.  This is because in this era of electronic age report can be called even during the course of day.  

However, from the testimony of PW­18 M.N. Srinath, it is clear that  CBI did not call any official of Hindustan Aeronautics Ltd. from its offices at Delhi. However, it called one official PW­18 M.N. Srinath who hailed from Bangalore office of the Hindustan Aeronautics Ltd.   Even the witness from Bangalore office of Hindustan Aeronautics Ltd. i.e. PW­18 M.N. Srinath has nowhere in his testimony on oath stated that he could receive only four pages sent from Delhi office or that he had not received 29 pages.   Therefore, the lone testimony of PW­18 M.N. Srinath is sufficient to give an impression to the Judgment CBI Vs Salam Singh Rathore 56 court   that   CBI   could   not   prove   the   allegations   against   the   accused   Jarnail Singh Kalra that out of 33 pages, he could dispatch only four pages and that 29 pages were withheld by him which were allegedly transferred by him to the co­accused.   Nothing has been stated by the PW­18 M.N. Srinath about the receipt   of   fax   purportedly   sent   from   Delhi   or   that   whether   any acknowledgment of the documents were sent back to Delhi office of HAL.  The documents   Ex.PW4/A,   Ex.PW18/B­1   (the   copy   of   the   original   Ex.PW1/F) concerning upgradation of 42B Naval Helicopters etc. were claimed to have been sent by FAX as per the prosecution story, but it is not clear from the documents itself which contains a very dim details of the FAX number etc. that from which telephone number etc. the said documents were faxed to the office of HAL­Bangalore.  Neither any details about the FAX etc. have been sought to be produced by the prosecution during the trial.

Now coming to the testimony of IO­PW­24 Girraj Sharma wherein he in his cross­examination carried on at page 6 dt. 20.02.2017, admitted that the author of  the  letter dt. 05.12.05 Ex. PW1/F Cdr. NSS Parmar was not examined as a witness in this case.  At page 8 of his cross­examination of the same   date,   it   has  been   termed to  be   correct   by  the  IO  PW­24  Insp. Girraj Sharma that the signatures of accused Jarnail Singh Kalra does not appear on any register regarding the receipt of the documents pertaining to this case, though voluntarily he had stated that the witnesses do say that accused Jarnail Singh Kalra had received the documents.  The CBI has not been able to bring on record any factum as to whether any internal inquiries were conducted by HAL or Ministry of Defence in case the documents would have been withheld by   accused   Jarnail   Singh   Kalra   or   that   the   same   were   shunted   from   the accused Jarnail Singh Kalra to the co­accused.  

From the above noted discussion, it is clear that the CBI has not Judgment CBI Vs Salam Singh Rathore 57 been able to prove that document Ex.PW1/F concerning upgradation of 42B Naval Helicopters as contained in Serial no. 3 of charge ever fell in the hands of accused Jarnail Singh Kalra. 

Now coming to the other documents as contained in serial no. 1 of the charge against the accused Jarnail Singh Kalra.

Regarding   the   document   no.   1   in   the   charge   i.e.   Navy   Annual Acquisition   Plan,   05­06,   wherein   the   status   (till   May   05)   of   acquisition   of various   items   by   Navy   is   mentioned.   No   witness   has   referred   to   the   said document   except   PW­19   G.S.   Audhkasi  who had forwarded the  documents vide   letter   Ex.PW19/A   dated   11.12.2006   of   which   the   aforementioned document no. 1 was a part to the naval headquarters for their examination and   comments.   This   court   had   a   occasion   to   go   through   the   document Ex.PW19/B (colly.) containing the details of the documents which were sent vide   the   aforementioned   letter   of   PW­19   G.S.   Audhkasi.     The   PW­19   G.S. Audhkasi was shown with the letter Ex.PW19/A before this court wherein he proved his signatures on the said letter.  Vide the said letter Ex.PW19/A, it is indicated   that   17   documents   were   received   from   Section­D   (Vigilance)   of Ministry of Defence for comments.  As per of PW­19 G.S. Audhkasi, since he was   looking   after   personal   matters   of   Naval   officers   from   the   rank   of Commodore to Vice Admiral only, he forwarded these documents to the Naval Headquarters for their examination and comments.   He further deposed that whatever comments were received from Naval Headquarters in a tabulated form these were forwarded to D(Vigilance) Section of MoD for further action at their end.   He proved the tabulated form running from page 2 to 10 as Ex.PW19/B.     The   serial   no.   9   of   Ex.PW19/B   contained   the   details   of   this document at serial no. 1 as contained in the charge and in the observation column it is mentioned that it is an unsigned document relating to acquisition Judgment CBI Vs Salam Singh Rathore 58 plan of Navy pertaining to year 2005­2006 wherein 118 projects as in May 2005 showing the total costing and financial outgo has been shown.   It has been mentioned in the remarks part that the document is confidential whereas in the security classification column it has been mentioned that it bears no classification. Ld. Counsel for accused Jarnail Singh Kalra stated that had the CBI been clear enough in the charge­sheet, it could have produced the original document and the document on record i.e. Ex.PW5/B which is an unsigned one.  Further, this documents has never been dealt with by HAL or by accused Jarnail   Singh   Kalra   as   no   movement   of   this   document   has   either   been mentioned   in   the   charge   sheet   or   been   proved   in   the   during   in   order   to subscribe its view by CBI that the document ever fell at the hands of accused Jarnail Singh Kalra.   Ld. Counsel for accused Jarnail Singh Kalra highlighted that for want of movement of this document through HAL, the prosecution has not been able to prove that the said document ever possessed, communicated or used or transmitted by the accused Jarnail Singh Kalra. On these points as highlighted   by   ld.   Counsel   of   accused   Jarnail   Singh   Kalra   in   this   para,   it appears   to   this   court   that   there   is   substantial   weight   in   the   arguments advanced as the CBI could not satisfactorily replied to the queries raised by ld. Counsel in this regard. 

Now coming to the document at serial no. 2, as contained in the   charge   i.e.   update   on   implementation   of   programme   of   Ministry   and Technical Corporation between India and Russia for the period 2010 (update as on 13.09.2005), the bare perusal of the said tabular document containing the details of documents at serial no. A­1 at page no. 11 of Ex.PW19/B goes to suggest that the said document pertains to Army whereas the accused Jarnail Singh Kalra was dealing with the affairs of Navy at HAL.   The record also reflects   that   no   person   from   the   army   was   produced   by   CBI   to   show   the Judgment CBI Vs Salam Singh Rathore 59 movement of this document also like document no. 1 in charge­sheet.  More so, no witness has been produced to prove the said document, the persons who had given opinion on the said documents have also not been produced and that the document no. 2 is not a classified document.  

The   accused   Jarnail   Singh   Kalra   has   been   charged   that   he conspired   with  the   accused   Salam  Singh   Rathore   and   accordingly   supplied three documents to accused Salam Singh Rathore, as contained in the charge. The status of the  individual three documents as contained in the charge have already   been   discussed   in   the   pre­paras   of   this   judgment.     The prosecution/CBI has utterly failed to prove that the documents ever fell in the hands of accused Jarnail Singh Kalra in his ordinary course of business at HAL or he ever received the documents.  No evidence has come on record that the said three documents (as mentioned at serial no. 1,2,3 of the formal charges framed   against   accused   Jarnail   Singh   Kalra)   were   supplied   by   the   accused Jarnail Singh Kalra to the co­accused Salam Singh Rathore.   The entire case against   the   accused  Jarnail   Singh  Kalra  is  revolving  around  only   the  three documents   as   contained   in   charge.     The   prosecution   has   not   been   able   to prove that the said documents were received by him in the year 2005 or a period   nearby   while   being   posted   as   Dy.   General   Manager­Hindustan Aeronautics Ltd. or the accused Jarnail Singh Kalra willfully communicated the documents and information to the co­accused.  

Common arguments on charge of conspiracy and other  common arguments on behalf of accused Jarnail Singh Kalra  and the accused Salam Singh Rathore and its considerations. Regarding   the   allegation   of   conspiracy   being   hatched   between accused   Jarnail   Singh   Kalra   and   co­accused   Salam   Singh   Rathore,   the   Ld. Judgment CBI Vs Salam Singh Rathore 60 Counsels for both the accused submitted that though the prosecution has tried to prove the different postings of the accused Jarnail Singh Kalra as well as co­ accused  Salam   Singh   Rathore  vide   Ex.PW13/C,   but   the   said   posting   and transfer orders are also not correct.  Ld. Counsels have taken the attention of this Court that though in the document Ex.PW13/C it has been mentioned that both the accused worked together in DNAS from July 1993 to June 1995, but the appointment of co­accused  Salam Singh Rathore  in the said division DNAS has been shown as joined on 15.05.92 and that of accused Jarnail Singh Kalra on 31.07.93.  Ld. Counsels further submitted that it is only in DNAS that both the accused were posted together for about one year in the year 1995 i.e. much prior (around 10 years) to the alleged conspiracy.  It is submitted by the Ld. Counsels for both the accused that no CDR of calls between accused Salam Singh Rathore and accused Jarnail Singh Kalra could be produced or proved by the prosecution and hence, the prosecution has miserably failed to prove the allegations regarding conspiracy.

It has been submitted by ld. Counsels for the accused Jarnail Singh Kalra   and   accused   Salam   Singh   Rathore   that   the   accused   persons   are   not involved   in   any   conspiracy   as   there   was   no   meeting   of   mind   between   the accused Jarnail Singh Kalra and the accused Salam Singh Rathore which is a condition precedent for indicting a person for the offence u/s 120­B IPC.  The Ld. Counsels made this court go through the provisions of Section 120­A IPC which contains the definition of criminal conspiracy and which starts with the wordings when two or more persons agree to do or cause to be done, meaning thereby  as  per the Ld.  Counsels for both the accused, the  prosecution was under bounden duty to prove first that the accused Jarnail Singh Kalra had entered into an agreement with accused Salam Singh Rathore for doing an illegal act or for doing an act which is not legal by illegal means. Though the Judgment CBI Vs Salam Singh Rathore 61 prosecution   has   claimed   that   the   mobile   phone   of   accused   Salam   Singh Rathore was seized, but it is not clear as to whether the CBI had seized the mobile   phone of  the  accused Jarnail Singh Kalra or that of accused Salam Singh Rathore at any point of time. The call details of the mobile numbers of both the accused (as claimed by prosecution) has been filed.  It has also been highlighted that call details have been filed by the prosecution but it is not accompanied with any certificate u/s 65B of Indian Evidence Act which is a condition precedent for the proof of a document which contains information pertaining to some electronic record.  

Coming to the non production of originator of document Sh. NSS Parmar as witness before this court, the Ld. Counsels submitted that he shall first refer to the document listed at Sr. No. 3 in the charge framed against accused Jarnail Singh Kalra, the author of this original document Ex.PW1/F was Sh.N.S.S.Parmar. They stated that the said Sh.N.S.S.Parmar despite being still  in   service   during  trial  has not  been  produced or made  witness by  the prosecution for the best reasons known to the agency. The Ld. Counsels has drawn the attention of this Court towards the testimony of PW­1 Cdr. Deepak Adhar recorded on 16.09.14 wherein in his cross examination at page 4 it has been mentioned by PW­1 that JDNAS Sh. N.S.S.Parmar was still in the services of Indian Navy when PW­1 Cdr. Deepak Adhar was called by CBI office.  Ld. Counsels   stated   that   no   explanation   has   come   forward   from   the   side   of prosecution as to why said N.S.S.Parmar who was the author of the document at serial no.3 in the charge against the  accused Jarnail Singh Kalra was not made a witness by the prosecuting agency.   They stated that he has every doubts   over   the   authorship   of   the   said   document   and   said   document   was never prepared by its author N.S.S.Parmar and is being a manipulated one Judgment CBI Vs Salam Singh Rathore 62 way or  other in order to falsely implicate the accused persons.  

The Ld. Counsels went on saying during his arguments that even for   sake   of   assumption   the   authenticity   of   photocopy   Ex.PW2/E   dt. 05.12.2005   allegedly   recovered   from   co­accused   (original   Ex.PW1/F)   is treated as gospel truth, still the prosecution has not been able to prove its contents as the signatures of its author Sh. N.S.S.Parmar could not be proved legally   by   the   CBI   in   the   so   called   original   document   Ex.PW1/F.   The   Ld. Counsels relied upon Section 47 of the Indian Evidence Act, 1872 by stating that the signatures has not been proved in terms of the said Section as the PW­ 1 Cdr. Deepak Adhar was not acquainted with the handwriting of the said N.S.S.Parmar and it was not written or signed before the PW­1 Cdr. Deepak Adhar.  

On   the   other   hand,   the   Ld.   Sr.   PP   for   CBI   argued   that   the conspiracies are always hatched in black chambers and it is very difficult to have   exact   or   verbatim   knowledge   of   the   terms   of   the   agreement.     It   was urged that the conspiracy can only be proved by the circumstantial evidence as the direct evidence is rarely available in such type of offences under Official Secrets Act.   It was further highlighted that accused Jarnail Singh Kalra and Salam Singh Rathore not only remained posted together at different point of time during their services, but they were actively engaged in calling each other telephonically and were in regular contact with each other which has come out during evidence. It was further elaborated by Ld. Sr. PP that in view of the latest judgment of Hon'ble Supreme Court of India in Shafhi Mohammad Vs State   of   Himachal   Pradesh  (2018)   2   Supreme   Court   Cases   801,   the electronic   evidence   cannot   be   ruled   out   on   any   technicality   if   the   same   is relevant and its authenticity and procedure or its admissibility may depend on facts situation.  It was further explained that since the call details along with Judgment CBI Vs Salam Singh Rathore 63 letter  has  been   filed  by   the   prosecution, the  same  cannot  be  thrown  away simply because of the fact that certificate u/s 65­B of the Indian Evidence Act was not filed by the prosecution.  

I have heard the ld. counsel for accused Jarnail Singh Kalra, Salam Singh Rathore and Ld. Sr. PP for CBI on the issue of conspiracy.

At   the   outset,   before   dealing   with   this   charge   of   conspiracy,   it would be appropriate to deal with relevant evidence. The PW­24 Insp. Girraj Sharma   has   categorically   mentioned   in   his   cross­examination   carried   on 23.02.2017   that   the   mobile   number   xxxxxx1631   belonged   to   the   accused Salam   Singh   Rathore   and  the   mobile  number  xxxxxx6790  belonged  to  the accused Jarnail Singh Kalra.  He has also termed it to be correct that accused Salam   Singh   Rathore   was   posted   at   Visakhapatnam   from   July   2005   till 31.01.2006 and there was no inter se call from the aforesaid numbers from July   2005   till   31.01.2006   nor   any   call   was   found   with   the   code   of Vishakapatnam i.e. 0891.   However, he voluntarily clarified that there were inter­se calls from the aforesaid mobile numbers after February, 2006.  It was also highlighted that as per Ex.PW13/C, the units /ships where the accused persons   namely   Jarnail   Singh   Kalra   and   Salam   Singh   Rathore   had   worked together is DNAS­July 93 to 30.06.1995.  He also termed it to be correct that there was no record of any posting of these two accused persons after this time. From the bare reading of the testimony of PW­24 Insp. Girraj Sharma it is clear that prosecution has tried to prove the charge of conspiracy by means of the call details of the mobile numbers used by both the accused persons and also   by   means   of   their   postings   at   the   same   ships/stations   during   their services.

Now   this   court   shall   deal   with   the   evidence   regarding   the   call details of the aforesaid mobile numbers claimed by the prosecution to have Judgment CBI Vs Salam Singh Rathore 64 been owned / used by the two accused.  The mobile phone of accused Salam Singh Rathore was seized during the course of search only as per depositions made by the PW­23 Dy. SP Surender Kumar.  However, regarding the accused Jarnail Singh Kalra, the position regarding the seizure of his mobile phone is not clear as the PW­23 Dy. SP Surender Kumar as well as PW­24 Insp. Girraj Sharma   are   silent   with   respect   to   the   seizure   of   the   mobile   phone   of   the accused JS Kalra.  It has also been termed to be correct by the PW­21 Ramnish Geer who was working as DIG in CBI in his cross­examination carried on on 16.11.2016 that nothing incriminating was recovered from the office as well as residence of the accused Jarnail Singh Kalra. The call details of the mobile phone bearing number xxxxxx1631 belonging to accused Salam Singh Rathore and  that   mobile   phone   bearing number  xxxxxxx6790 belonging to accused Jarnail Singh Kalra was also filed and proved as Ex.PW22/A by the PW­22 R.K.   Singh.    Accordingly  this  court  turned  to the  testimony  of PW­22 R.K. Singh who stated that he was working as Nodal Officer with Bharti Airtel Ltd. During   his   evidence,   he   was   shown   with   the   letter   dt.   21.11.2006   by   the prosecution and he submitted that through the said letter the call details of the   mobile   number   xxxxxx1631   and   xxxxxx6790   were   forwarded   to   Smt. Sonali Mishra­SP CBI.  He proved his signatures on the same along with call details in one page for mobile no. xxxxxx1631 for the period 01.10.2005 to 31.12.2005 in 38 pages for the same number for the period 01.01.2006 to 20.11.2006 in 55 pages for the call details of mobile number xxxxxx6790 from 01.10.2005   to   31.12.2005   and   in   136   pages   for   the   same   number   for   the period 01.01.2006 to 20.11.2006.  He proved the said letter and call details as Ex.PW22/A.   In his cross­examination, The PW­22 R..K. Singh stated that he had not issued any certificate u/s 65 B of the Indian Evidence Act to CBI for the reason that the same was not demanded by CBI. He also stated that the Judgment CBI Vs Salam Singh Rathore 65 highlighted portion of the mobile no. xxxxxx1631 in Ex.PW22/A running in 38 pages   was   not   highlighted   by   him.   He   also   termed   it   to   be   correct   that customer application form of both these numbers are not on file as they were not demanded by CBI.  

From this testimony of the PW­22 R.K. Singh­Nodal Officer, Bharti Airtel, it is clear that though the call details pertaining to the mobile number xxxxxx1631   claimed   by   prosecution   to   be   owned/used   by   accused   Salam Singh Rathore and xxxxxx6790 claimed by prosecution to be owned/used by the   accused   Jarnail   Singh   Kalra   were   filed,   but   the   certificate   u/s   65­B   of Indian Evidence Act which is requirement under Evidence Act for proving the electronic record has not been filed by the prosecution.  Neither the customer application form etc. which may suggest the name of the consumer of the SIM card of both these mobiles have been filed by the prosecution.  

If we turn to Section 65 A of Indian Evidence Act, from the title itself it is clear that it is special provision as to evidence relating to electronic record and it states that the contents of the electronic record may be proved in accordance   with   provisions   of   Section   65   B   of   the   Indian   Evidence   Act. Section   65B   of   Indian   Evidence   Act   deals   with   admissibility   of   electronic record and it starts with non obstinate clause. It explains that notwithstanding anything   contained   in   the   Act,   any   information   contained   in   an   electronic record which is printed on a paper, stored, recorded or copied in optical or magnetic   media   produced   by   a   computer   (hereinafter   referred   to   as   the computer output) shall be deemed to be also a document, if the conditions mentioned   in   this   section   are   satisfied   in   relation   to   the   information   and computer   in   question   and   shall   be   admissible   in   any   proceedings,   without further proof or production of the original, as evidence of any contents of the original   or   of   any   fact   stated   therein   of   which   direct   evidence   would   be Judgment CBI Vs Salam Singh Rathore 66 admissible.

Sub clause 2 of Section 65B of Indian Evidence Act prescribes the condition  with  respect  to computer output  which contains the information. Sub section 4 prescribes that in any proceedings where it is desired to give a statement in evidence by virtue of this section, a certificate doing any of the following things, that is to say,­

(a) identifying the electronic record containing the statement and  describing the manner in which it was produced;

(b) giving such particulars of any device involved in the production of  that electronic record as may be appropriate for the purpose of  showing that the electronic record was produced by a computer;

(c) dealing with any of the matters to which the conditions mentioned in sub­section (2) relate, and purporting to be signed by a person  occupying a responsible official position in relation to the  operation of the relevant device or the management of the relevant activities (whichever is appropriate) shall be evidence of any  matter stated in the certificate; and for the purposes of this sub­ section it shall be sufficient for a matter to be stated to the best of  the knowledge and belief of the person stating it.

From the bare reading of the provisions of Section 65B it is clear that the certificate u/s 65B of the Indian Evidence Act required to be filed is a technical certificate which should contain any of the requisites as mentioned in Sub­clause 4 of Section 65B of the Indian Evidence Act.

To  appreciate   the   arguments  of Ld.  Counsel  for  accused  Jarnail Judgment CBI Vs Salam Singh Rathore 67 Singh Kalra and accused Salam Singh Rathore with respect to the non filing of certificate  u/s  65B  of Indian  Evidence  Act, I am guided by the decision  of Hon'ble  Supreme  Court  of  India in  Anvar P.V.  vs PK  Basheer and others (2014) 10 Supreme Court Cases 473 in which it was held as under: 

"the electronic record produced for the inspection of the court is  documentary evidence under Section 3 of the Evidence Act, 1872   (the Evidence Act).  Any documentary evidence by way of an  electronic record under the Evidence Act, in view of Sections 59  and 65­A, can be proved only in accordance with the procedure  prescribed under Section 65­B of the Evidence Act.  The purpose of these provisions is to sanctify secondary evidence in electronic form generated by a computer.  The very admissibility of electronic  record which is called as "computer output", depends on the  satisfaction of the four conditions prescribed under Section 65­B   (2) of the Indian Evidence Act.

Under Section 65­B (4) of the Evidence Act, if it is desired to give a statement in any proceedings pertaining to an electronic  record, it is permissible provided the following conditions are  satisfied:

(a) There must be a certificate which should identify the electronic  record containing the statement;

(b) the certificate must describe the manner in which the  electronic record was produced;

(c) The certificate must furnish the particulars of the device  involved in the production of that record;

(d) The certificate must deal with the applicable conditions  mentioned under Section 65­B (2) of the Evidence Act; and

(e) The certificate must be signed by a person occupying a  Judgment CBI Vs Salam Singh Rathore 68 responsible official position in relation to the operation of the  relevant device.

The person concerned occupying the responsible official  position concerned need only to state in the certificate that  the same is to the best of his knowledge and belief.  Most  importantly, such a certificate must accompany the electronic  record like computer printout, compact disc (CD), video compact   disc (VCD), pen drive etc., which contains the statement which is  sought to be given in evidence, when the same is produced in  evidence.  All these safeguards are taken to ensure the source and  authenticity, which are the two hallmarks pertaining to electronic  record sought to be used as evidence.  Electronic records being  more susceptible to tampering, alteration, transportation, excision  etc., without such safeguards, the whole trial based on proof of  electronic records can lead to travesty of justice.

Only if the electronic record is duly produced in terms of  Section 65­B of the Evidence Act, would the question arise as to  the genuineness thereof and in that situation, resort can be made  to Section 45A of the Evidence Act­opinion of Examiner of  Electronic Evidence can be sought.

The Evidence Act does not contemplate or permit the proof  of an electronic record by oral evidence if requirements under  Section 65­B of the Evidence Act are not complied with, as the law  now stands in India.

From the bare reading of the aforenoted important  judgment it is clear that the provisions of 65 B of the Indian  Judgment CBI Vs Salam Singh Rathore 69 Evidence Act are to be mandatorily complied with and the special  provision on the Evidence Act relating to the electronic record shall be governed by the procedure prescribed in the special Act."

In the cited judgment in Anvar P.V. case (supra), no certificate u/s 65 B of Indian Evidence Act was filed and accordingly Hon'ble Apex Court refused to accept the evidence of electronic record without the same.  It was further held in AnvarP.V. case that Section 63 and 65 of Indian Evidence Act have no application in case of secondary evidence by way of electronic record and the evidence in electronic record is wholly governed by the provisions of Section 65A and 65B.   It was further declared that the statement of law on admissibility on secondary evidence pertaining to electronic record as stated by Supreme court in its earlier judgment in Navjot Sandhu case (2005) does not lay down correct proposition of law and that an electronic record by way of   evidence   shall   not   be   admitted   in   evidence   unless   the   requirement   of certificate u/s 65­B of Indian Evidence Act is satisfied.

Now coming to the argument of Ld. Sr. PP for CBI that by virtue of judgment in Shafhi Mohammad Vs State of Himachal Pradesh (2018)2 SCC 801, there is no requirement of certificate u/s 65 B of Indian Evidence Act, it appears to this court that interpretation of the said judgment has not been done   by   the   Ld.   Sr.   PP   for   CBI   in   its   true   letter   and   spirit.   The   Hon'ble Supreme  Court  in  Shafhi Mohd. Case  (supra) has also discussed its earlier judgment in Anvar P.V. Vs P.K. Basheer case.  The law in Shafhi Mohammad case (supra) was summarized to the extent that Section 65B of the Evidence Act can't be  held  to be  complete code on the subject and authenticity and procedure for admissibility of the electronic record may depend on the fact situation whether person producing such evidence is in a position to furnish Judgment CBI Vs Salam Singh Rathore 70 certificate u/s 65B of Evidence Act and if the party producing the electronic evidence is not in possession of device from which the electronic document was produced, then such party cannot be required to produce certificate u/s 65­B   Evidence   Act.     It   was   further   held   in   the   said   judgment   in   Shafhi Mohammad case that requirement of certificate u/s 65­B Evidence Act being procedural can be relaxed by court wherever the interest of justice so justifies and that the requirement of certificate is not always mandatory. 

After going through the judgment relied upon by Ld. Sr. PP for CBI,  this court  feels that  the  Hon'ble  Supreme Court laid down the law in Shafhi   Mohammad   case   (supra)   wherein   the   party   producing   electronic evidence is not in a position to furnish certificate u/s 65­B of Indian Evidence Act may be for the reasons that the party producing the evidence may not be in possession of device from which electronic document was produced or that depending   upon   fact   situation,   the   court   may   relax   its   filing.   The   Hon'ble Supreme court in Shafhi Mohammad case has not overruled the law laid down in   Anvar   P.V.   case   (supra)   but   has   relaxed   the   condition   with   respect   to mandatory filing of certificate under  Section 65­B of the Indian Evidence Act certificate for proving the electronic evidence.  

Here   in   this  case,   the   situation   is completely different  as  it  has come on record that the prosecution had obtained call detail records from the Nodal Officer of the service provider of the mobile phone.  The certificate u/s 65­B  of  the   Indian   Evidence   Act  has  not  been   filed  even  though  the   party producing the electronic evidence i.e. CBI was in a comfortable position for filing the same as it had already approached the service provider for getting call   details   of   mobile   phone.   Unlike   the   case   in   Shafhi   Mohammad   case (supra), here in the present case, the position was not such that the CBI was not reachable to the person holding the electronic device or that the electronic Judgment CBI Vs Salam Singh Rathore 71 record could not have been in the possession of the CBI. Therefore, the CBI was under obligation to file certificate u/s 65 B of Indian Evidence Act and since the same has not been filed, the call detail record Ex.PW22/A containing the   call   details   of   mobile   numbers   xxxxxx1631   and   xxxxxx6790   is   not admissible in evidence in terms of Section 65B of Indian Evidence Act and in terms of dictum laid down in Anvar P.V. case (supra).  Moreover, no customer application form etc. has been collected by CBI and hence the court could not find any assistance from CBI in order to substantiate the claim that mobile phone belonged to both the accused persons. Accordingly, as far as the claim of the CBI that both the accused namely Jarnail Singh Kalra and Salam Singh Rathore were in regular touch with each other through mobile phone and for that   reason   only   the   conspiracy   was   hatched   between   them   could   not   be proved by the prosecution as it has failed to file the certificate u/s 65 B of Indian Evidence Act.

Regarding the second aspect that the postings of the two accused namely   Jarnail   Singh   Kalra   and   Salam   Singh   Rathore   were   together   at different point of time, this court has seen the posting records Ex.PW13/C1 and  Ex.PW13/C2   of  the   accused Salam Singh Rathore  and accused Jarnail Singh Kalra respectively.  The PW­13 Cdr. K.S. Phogat after seeing the letter dt. 15.01.2007 (D­6) Ex.PW13/B stated that vide this letter he had forwarded posting   details   of   accused  Salam   Singh  Rathore   and   accused  Jarnail   Singh Kalra to Ms. Sonali Mishra­SP/CBI. No doubt for a short period of time, the prosecution has proved that both the accused remained together on a same station, but the period during which they remained posted together is much earlier (around 10 years) from the period during which the offence is claimed to have been committed.   The postings of the two of the accused have been shown   together   sometime   during   the   year   1993­1995   i.e.   around   10   years Judgment CBI Vs Salam Singh Rathore 72 prior   to   the   period   of   commission   of   offence   and   that   too   for   a   period   of around   one   year.   Moreover,   no   other   evidence   except   both   the   accused remained posted together for a short period have been filed in order to give credence to the claim of the CBI that conspiracy has been hatched between them   simply   because   the   two   accused   remained   posted   together   at   same station during their service tenure and that too prior to ten years of the period of commission of offence, it cannot  ipso facto  taken to mean that they had hatched conspiracy.

Therefore,   it   is   clear   from   above   noted   discussion   that   the prosecution has not been able to prove the charges of conspiracy against both the accused.

The arguments regarding the non production of the originator of the document Sh. NSS Parmar in the witness box shall be dealt with in the later part of the judgment.

Arguments on behalf of accused Salam Singh Rathore (A­1).

Coming to the case of accused Salam Singh Rathore, the accused Salam Singh Rathore is facing charges for the offences u/s 3 & 5 of Official Secrets Act, 1923, besides Section 3(1)(C) & 5(2) of the said Act. As per the charges, the accused Salam Singh Rathore being a retired captain from Indian Navy   and   working   with   M/s   Virat   Consultants   &   Traders   Pvt.   Ltd.,   Noida during the year 2006 on 23.06.2006 or thereabout in New Delhi or in Noida U.P. entered into conspiracy with co­accused Jarnail Singh Kalra, also a retired Navy   officer   and   working   as   Dy.   General   Manager   (Customer   Service) Hindustan   Aeronautics   Ltd.   (HAL),   Lodhi   Colony   to   obtain,   collect   and communicate   documents  and  information  which could have  been  useful to Judgment CBI Vs Salam Singh Rathore 73 enemy, the information/documents were in relation to work of defence, naval establishment,   which   were   obtained,   collected   and   communicated   for   the purpose prejudicial to the safety or interest of the State.  The said Salam Singh Rathore was found in unauthorized possession of 17 documents as per charge­ sheet, search list dt. 23.03.2006 which were recovered from him.  Out of these documents, 3 documents as contained in serial no. 1,2,3 of the charge were obtained   by   co­accused   Jarnail   Singh   Kalra   because   of   his   position   in Hindustan Aeronautics Ltd. holding a position under the Government.   The accused   Salam   Singh   Rathore   is   also   facing   charges   that   he   voluntarily received secret documents and information in the form of above noted three documents which were received by him from co­accused and the co­accused in turn, as per charge, had received while he posted as DGM, Customer Care Service, HAL.  In all the accused Salam Singh Rathore is facing charges for the offence u/s 120­B r/w Section 3 & 5 of Official Secrets Act, Section 3 (1) (C) of   Official   Secrets  Act   and  Section   5(2)  of  Official  Secrets  Act,  1923.         

Ld. Counsel for accused Salam Singh Rathore vehemently argued that   a   false   story   has   been   cooked   up   by   the   CBI   and   all   the   documents allegedly recovered are the photocopies, there is no evidence as to from where these documents came from as the prosecution was under bounden duty to link   the   alleged   recovered  documents  from   the   place   of   recovery.     He   has drawn the attention of this court towards the recovery memo Ex.PW5/A and stated that the search was conducted by CBI at the house of the accused for ten hours but the CBI did not care to join any public witness.  He stated that though PW­5 Baljeet Chaudhary who hails from some other department was joined in the alleged recovery but he was first taken to CBI office and only then he was brought to the place of raid.  

Judgment CBI Vs Salam Singh Rathore 74 Ld. Counsel further strenuously argued that if we have a bare look at  the  recovery  memo  Ex.PW5/A, it  talks of the  bunch of papers allegedly recovered, but in the charge­sheet there is individual reference of documents. He stated that the CBI should have scrutinized the documents at the place of raid   only,   since   it   was   not   done,   the   prosecution   is   unable   to   connect   the documents mentioned in the charge sheet with those allegedly recovered, the documents were not sealed.  He further claimed that the search was made in complete defiance of Section 100 of Criminal Procedure Code, and that no site plan   etc.   was   preferred.     In   support   of   his   claim,   he   relied   upon   various judgments of Hon'ble Supreme Court of India delivered in  Criminal Appeal No. 513 of 1991 titled as Kochu Maitheen Kannu Salim Versus State of Kerala 1998(1) Crimes 1 (SC) Decided on 05.03.1998; Criminal Appeal No.   409­410/1996   titled   as   State   of   U.P.   Versus   Arun   Kumar   Gupta 2003(1) Supreme 175 Decided on 08.01.2003 and Criminal Appeal No. 61 of 1992 titled as Sahib Singh Vs State of Punjab 1996(6) Supreme 774 Decided on 13.09.1996. 

Ld.  Counsel for the accused Salam Singh Rathore  further urged that there are so many loopholes in the prosecution story.  He has relied upon the   testimony   of   PW­23   Dy.   SP   Surender   Kumar   wherein   in   his   cross examination recorded on 04.01./2017 at page 2 he had specifically admitted that he did not ask any person of the locality to join such proceedings as he was already having two independent witnesses. He urged that non joining of the   independent   witness   had   serious   repercussions   in   a   criminal   trial   as possibility of false implication cannot be ruled out.  On the point of recovery of documents from the accused Salam Singh Rathore, the ld. Counsel stressed that in fact the documents alleged to have been recovered from the accused Judgment CBI Vs Salam Singh Rathore 75 Salam Singh Rathore were already recovered by IO from the place of another search   conducted   at   the   premises   of   Virat   Consultants   &   Traders   Pvt.   Ltd. where   the   accused   was   working   after   his   retirement.     He   has   drawn   the attention of this court towards the testimony of PW­24 Insp. Girraj Sharma recorded on 13.02.2017 at page no. 5 wherein he has specifically termed it to be correct that he has received documents related to search and seizure from Virat Consultants & Traders Pvt. Ltd. He has also referred to the testimony of PW­5 Baljeet Chaudhary recorded on 24.09.2015 wherein at page no. 3 he has specifically stated that he was not taken by the CBI officers to the office of Virat Consultants & Traders Pvt. Ltd.  Ld. Counsel on the point of recovery was finally meant to say that all the documents were recovered from the office of Virat Consultants & Traders Pvt. Ltd. and not from the accused Salam Singh Rathore.

It   was   also   highlighted   on   behalf   of   the   accused   Salam   Singh Rathore that after the alleged recovery of the documents from the accused, though mobile phone and digital diary were sealed as also stated by PW­5 Baljeet   Chaudhary   at   page   3   in   his   testimony   recorded   on   24.09.2015,   no circumstances have been explained by the CBI as to why documents allegedly recovered were not sealed.  The PW­5 Baljeet Chaudhary has also stated that no videography of the search proceedings were done in his presence which is in complete defiance of dictum of superior courts.

Ld. Counsel for accused Salam Singh Rathore further stated that regarding the seal, the PW­5 Baljeet Chaudhary has mentioned that the CBI had themselves kept the seal but the PW­23 Dy. S.P. Surender Kumar had stated that he did not remember as to whom the seal was given.  He has also referred to recovery memo Ex.PW5/A wherein it is shown that the brass seal was   handed   over   to   PW­5   Baljeet  Chaudhary.    Ld.  Counsel  submitted  that Judgment CBI Vs Salam Singh Rathore 76 when   the   position   of   seal   itself   is   not   clear,   the   search   becomes   open   to suspicion.   It was also highlighted by Ld. Counsel for the accused that the statement of  PW­5  Baljeet  Chaudhary u/s 161 CrPC was not  recorded and neither the malkhana incharge where the documents were being kept by the IO has been made a witness in this case.   Attention of this court has been drawn   to   the   testimony   of   PW­24   Insp.   Girraj   Sharma   wherein   he   had admitted that he has not filed any copy/extracts of malkhana register whereby he had collected the documents from malkhana incharge as stated by him in his deposition on 02.11.2006.   He had also termed it to be correct that the malkhana incharge has not been made a witness in this case.  It was further urged that the investigation has been done in contravention of the guidelines laid down by CBI manual. 

Ld.   Sr.   PP   for   CBI   refuted   the   arguments   of   Ld.   Counsel   for accused   on   the   grounds   that   section   100   (4)   CrPC   calls   upon   the   police officers to join two or more independent inhabitants of the locality, the CBI has already taken care of the said mandate. It had joined the PW­5 Baljeet Chaudhary as an independent witness who was posted as Jr. Engineer in the office of Executive Engineer, DDA.  He referred to the testimony of PW­5 and stated   that   the   PW­5   Baljeet   Chaudhary   was   called   by   the   CBI   to   join investigation through the Executive Engineer.   He also stated that since the search was to be kept secret as it related to the security of the nation, the CBI had not joined the local inhabitants from the area where the search was made. He   further   elaborated   that   the   PW­5   Baljeet   Chaudhary   had   categorically mentioned   that   he   had   accompanied   the   CBI   Inspectors   in   Maruti   van   to Sector­25 Noida, U.P. and the search of entire house was carried on in his presence.  He has also detailed down the other items recovered like the mobile phone etc. Ld. Sr. PP for CBI further strenuously argued that on that day raid Judgment CBI Vs Salam Singh Rathore 77 was made not only at the house of the accused Salam Singh Rathore but also at   Virat   Consultants   &   Traders   Pvt.   Ltd.   It   was   clarified   that   the   raids conducted at the premises of   Virat Consultants & Traders Pvt. Ltd. on the same day of the raid conducted at the house of the accused (for which the present case was registered) is not related to the present case as another case FIR was registered for the raids at Virat consultants & Traders Pvt. Ltd.  It was further highlighted that when each and every page has been signed by PW­5 Baljeet   Chaudhary,   the   plea   of   ld.   Counsel   for   the   accused   Salam   Singh Rathore that the documents recovered were not sealed have no relevance at all.     Ld.   Sr.   PP   for   CBI   further   argued   that   it   was   not   possible   for   the investigating team to sift the documents at the place of recovery itself though it was tried by IO, as highlighted by PW­5 Baljeet Chaudhary at page no. 3 of his testimony recorded on 19.04.2016 wherein the PW­5 Baljeet Chaudhary has specifically mentioned that from the bunch of documents recovered the IO was sifting out documents.  It was further stated that investigation cannot be completed   on   the   same   day   and  for   these  reasons  only   the  legislature  has prescribed different periods time for offences for completion of investigation before   filing   of   charge­sheet.   Since   the   documents   could   not   have   been completely identified or sifted at the place  of recovery, the specification of documents on the day of recovery was not possible for the IO of this case.  

 I have heard the ld. Counsel for accused Salam Singh Rathore and Ld. Sr. PP for CBI,  I have also gone through the recovery memo Ex.PW5/A wherein the signatures of said PW­5 Baljeet Chaudhary finds mention at point A.     The  PW­23   Dy.SP   Surender   Kumar   had   also   joined   other   witness   S.S. Meena in recovery proceedings but the said witness could not be produced by CBI.   The   PW­23   has   also   categorically   mentioned   in   his   testimony   that   he Judgment CBI Vs Salam Singh Rathore 78 conducted   the   search   at   the   residential   premises   of   accused   Salam   Singh Rathore at L­260, Sector­25, Noida on 23.06.06 alongwith Inspr.Shiv Kumar and   two   independent   witnesses   namely   Baljeet   Chaudhary,   JE   DDA   and S.S.Meena, AE DDA. On the search aspect the police officer namely Inspr.Shiv Kumar was also joined by IO but unfortunately the said Insp. Shiv Kumar also could   not   be   examined   in   court   by   CBI.     Accordingly,   there   remains   two witnesses with CBI for proving the search conducted at the premises of the accused   Salam   Singh   Rathore.     The   PW­5   Baljeet   Chaudhary   has   duly corroborated the version of PW­23 Surender Kumar on the aspect of search and   have   duly   proved   the   search   list/recovery   memo   Ex.PW5/A.   The signatures of the PW­5 Baljeet Chaudhary and PW­23 Surender Kumar have also   been   proved   at   points   A   to   A   respectively   by   both   these   individual witnesses.  I find force in the arguments advanced by Ld. Sr. PP for CBI that no   witness  from   the   locality   could   have   been   joined   by   CBI   as  the   matter related to the search of documents pertaining to the defence of India.  In case the IO would have made efforts to join public witnesses of locality at which proposed search was to be made the possibility cannot be ruled out that the entire efforts of the CBI for recovery of incriminating documents could have been frustrated. Moreover as already mentioned, it is not the number of eye witnesses which matters in a criminal trial but it is the credibility of a witness which   is   most   important   and   weighs   for   the   investigation   and   trial   of   a criminal case.   In this regard, I gain guidance from the judgment of Hon'ble Supreme   Court   of   India   in  AIR   2004   Supreme   Court   2688   Chaco   aliyas Aniyan Kunju and others vs State of Kerala  wherein it was held that no particular   number   of   witnesses   is   required   to   establish   a   case   and   the corroboration   may   be   necessary   when   the  witness  is  partially  reliable.   The relevant dictum of Hon'ble Supreme Court in this regard is as under:

Judgment CBI Vs Salam Singh Rathore 79 "7. Coming to the question whether on the basis of a  solitary evidence conviction can be maintained.  A bare  reference of Section 134 of the Indian Evidence Act, 1872  (in short 'the Evidence Act') would suffice.  The provision  clearly states that no particular number of witnesses is  required to establish the case.  Conviction can be based on  the testimony of single witness if he is wholly reliable.  

Corroboration may be necessary when he is only partially  reliable.  If the evidence is unblemished and beyond all  possible criticism and the Court is satisfied that the witness  was speaking the truth then on his evidence alone  conviction can be maintained." 

Further,   in   another   judgment   delivered   in  AIR   2001   Supreme Court 3031 Munshi Prasad and others vs State of Bihar, it has been held that   non   examination   of   independent   witness   from   nearby   residential   area does not matter when evidence on record is satisfactory and trustworthy in nature.     The   increase   in   number   of   witnesses   cannot   be   termed   to   be   a requirement in a case.  Heavy reliance was placed by ld. Counsel for accused Salam Singh on the CBI manual stating that the provisions of the same has not been followed by the CBI while conducting searches and that   judgment of Hon'ble   Supreme   Court   of   India   in  (1998)   1   Supreme   Court   Cases   226 Vineet Narayan Vs Union of India was also relied upon wherein it was held that   the   CBI   Manual   is  based  on  statutory  provisions  of  CrPC  provides for essential guidelines for CBI functioning. Ld. Counsel urged that it is imperative that CBI adheres scrupulously to the provisions in the manual in relation to its investigating   functions   like   raids,   seizures   and   arrest,   any   deviation   from Judgment CBI Vs Salam Singh Rathore 80 established procedure could be viewed seriously and severe disciplinary action be taken against the officials concerned.  

This   court   after   going   through   the   said   judgments   has   also considered the argument of Ld. Counsel as to whether the CBI manual has been followed or not. It has already been explained by the CBI as to why the public   witnesses   were   not   joined   and   the   CBI   has   already   involved   one independent   witness   Baljeet   Chaudhary   who   hailed   from   some   other department.  The signatures of the said Baljeet Chaudhary has been taken on each page recovered from the accused, as came up during evidence.  Chapter 13.6 of CBI manual as mentioned by the Ld. Counsel for accused Salam Singh in his paper book it has been mentioned that it is mandatory as per provision of Section 100(4) CrPC for making search to get two or more witnesses. The next chapters deals with the recording of video films, preparation of inventory (seizure memo), recording of statement of witnesses etc.   After going through the evidence on record, this court is of the view that since public witness Baljeet chaudhary was already joined by the CBI and   the   reasons   for   non   joining   of   the   public   witnesses   from   the neighbourhood   has   already   been   well   explained   and   recovery   memo Ex.PW5/A was also prepared by the IO, statement of witnesses was recorded u/s   161   CrPC,   majority   of   the   guidelines,   as   contained   in   the   Manual   has already been complied with by the IO.  Judicial notice can be taken of the fact that there might have been practical difficulties in videography of the search and seizure as it could have led to the revelation of the proposed search, as for the same reason the public witnesses from the neighbourhood could not be joined by the CBI as explained by Ld. Sr. PP for CBI.   It is settled law that Judgment CBI Vs Salam Singh Rathore 81 minor discrepancies in a criminal trial can be ignored and can be treated as irregularity.

  The   defence   has   not   been   able   to   discredit   or   impeach   the testimony of PW­5 Baljeet Chaudhary who was joined by the CBI during the raid   conducted   at   the   premises   of   accused  Salam   Singh   Rathore.     This   is because nowhere in the entire cross examination of PW­5 Baljeet Chaudhary, it could be taken out from the mouth of the witness that he had taken part in other raids conducted by CBI.   The PW­5 Baljeet Chaudhary has specifically mentioned in his testimony on oath before this court on 24.09.2015 at page 3 wherein he termed it to be incorrect to suggest that he was taken for one more search by the CBI.  He specifically stated that he was not taken by CBI officers to the office of the Virat Consultants & Traders Pvt. Ltd.  Therefore, the plea of Ld. Counsel for accused Salam Singh Rathore that the recovery in this case was not effected from accused Salam Singh Rathore and that it was in fact effected  from premises  of M/s Virat  Consultants & Traders Pvt. Ltd. is not tenable.

Further PW­5 Baljeet Chaudhary was an active participant during the raid of the premises of the accused and since he had signed each and every document recovered from the possession of the accused  Salam Singh Rathore and   since   he   had   also   signed   the   recovery   memo,   non   recording   of   his statement by the IO of this case u/s 161 CrPC does not in any way lead this court to draw any adverse impact.   He has already proved his signatures on the recovery memo and have narrated and detailed down the entire episode in his   testimony   on   oath.     The   version   of   PW­5   Baljeet   Chaudhary   is   also corroborated by the IO­PW23 Dy. SP Surender Kumar who was heading the Judgment CBI Vs Salam Singh Rathore 82 raiding team for the purposes of search.  

Though   the   Ld.   Counsel   for   the   accused   has   relied   upon   the judgments   of   Hon'ble   Supreme   Court   of   India   in  2005   (3)   Supreme   136 Hemraj and Ors. Vs State of Haryana and also in Criminal Appeal No. 513 of   1991   titled   as   Kochu   Maitheen   Kannu   Salim   Versus   State   of   Kerala 1998(1) Crimes 1 (SC) Decided on 05.03.1998; Criminal Appeal No. 409­ 410/1996   titled   as   State   of   U.P.   Versus   Arun   Kumar   Gupta   2003(1) Supreme 175 Decided on 08.01.2003 and Criminal Appeal No. 61 of 1992 titled as Sahib Singh Vs State of Punjab 1996(6) Supreme 774 Decided on 13.09.1996 with respect to the non joining of the independent witnesses but the dictum of the said judgments are not squarely applicable in this case.  It was   laid   down   by   Hon'ble   Supreme   Court   that   non   examination   of independent   witness  by   itself   may   not   give   rise  to   adverse   suggestion,   but evidence of alleged eye witness who was related to deceased ranged serious doubts   on   their   presence,   unexplained   omission   in   examining   independent witness will assume significance.   Here in this case, the ld. PP for CBI has specifically   given   reasons   for   non   joining   the   independent   witnesses   from locality   as  the   matter   related  to   the   security   of   State.    The   PW­23   Dy.   SP Surender   Kumar   has   admitted   that   he   had   not   joined   the   witnesses   from locality, but he was cautious enough to join the PW­5 Baljeet Chaudhary who was from DDA as an independent witness.

Regarding   discrepancies   in   the   testimony   of   PW­5   Baljeet Chaudhary who was the witness to the recovery as highlighted by ld. Counsel for the accused, it appears to this court that discrepancies are minor in nature and can be ignored.  The law regarding the discrepancies in the testimonies of the witnesses is well clear and the Hon'ble Supreme Court has laid down in Judgment CBI Vs Salam Singh Rathore 83 Munshi Prasad & Ors. Vs State of Bihar AIR 2001 Supreme court 3031 (supra) as under:

" 24. When an eyewitness is examined at length it is  quite possible for him to make some discrepancies.    No   true   witness   can   possibly   escape   from   making   some discrepant detail.   Perhaps an untrue witness   who is well tutored can successfully make his  testimony totally non­discrepant.  But Courts should  bear in mind that it is only when discrepancies in the evidence of a witness are so incompatible with the   credibility of his version that the Court is justified in  the jettisoning his evidence.  But too serious a view to be adopted on mere variations falling in the  narration of an incident (either as between the  evidence of two witnesses or as between two  statements   of   the   same   witness)   is   an   unrealistic   approach for judicial scrutiny.

25. It is a common practice in trial courts to make  out   contradictions   from   the   previous   stated   of   a   witness for confronting him during cross­ examination.   Merely because there is inconsistency   in evidence it is not sufficient to impair the credit of  the witness. No doubt Section 155 of the Evidence Act provides scope for impeaching the credit of a witness  by proof of an inconsistent former statement.  But a  reading of the Section would indicate that all  inconsistent statements are not sufficient to impeach  Judgment CBI Vs Salam Singh Rathore 84 the credit of the witness."

With respect to the arguments of Ld. Counsel for accused Salam   Singh   Rathore   that   the   testimony   of   police   officials   with respect to recovery can't be relied upon, at the outset,  this court is not   in   agreement   with   the   submissions   of   Ld.   Counsel   that   no reliance can be placed on the evidence of the police officials who are interested witnesses as the law is well settled in this regard.  There is no rule that requires the court to view the testimony of the police witnesses and official witnesses with any suspicion.  The evidence of witnesses on oath in the court of law cannot be thrown away merely because they belong to any particular service or profession.   Their version cannot be disbelieved just because they happen to serve in a government   agency.     These   witnesses   are   as   good   as   any   other witness   and   their   testimony   stand   on   the   same   footing   as   that   of other witnesses.  The yardstick to test their credibility is the same as that of any other witness, though in matters where the case is based only on the evidence of such officials, the court has to remain extra­ cautious and careful while appreciating the evidence.  

In  State   Government   of   NCT   of   Delhi   vs   Sunil   and   another (2001) 1 SCC 652, it has been observed:

"In   this   context   we   may   point   out   that   there   is   no   requirement either under Section 27 of the Evidence Act or under Section 161 of the Code of Criminal Procedure, to   obtain signature of independent witnesses on the record   in which statement of an accused is written.   The legal   obligation   to   call   independent   and   respectable   Judgment CBI Vs Salam Singh Rathore 85 inhabitants   of   the   locality   to   attend   and   witness   the   exercise made by the police is cast on the police officer   when searches are made under Chapter VII of the Code.   

Section 100(5) of the Code requires that such search  shall be made in their presence and a list of all things seized in  the course of such search and of the places in which they  are respectively found, shall be prepared by such officer or other   person   and  signed   by   such   witnesses.     It   must  be   remembered that search is made to find out a thing or   document which the searching officer has no prior idea   where the thing or document   is kept.   He prowls for it   either on reasonable suspicion or on some guess work that it could possibly be ferreted out in such prowling.  It is a  stark   reality   that   during   searches   the   team   which   conducts search would have to meddle with lots of other   articles   and   documents   also   and   in  such   process   many   such articles or documents are likely to be displaced or   even   strewn   helter­skelter.     The   legislative   idea   in   insisting on such searches to be made in the presence of   two independent inhabitants of the locality is to ensure   the safety of all such articles meddled with and to protect  the rights of the persons entitled thereto.  But, recovery of  an   object   pursuant   to   the   information   supplied   by   an   accused   in   custody   is   different   from   the   searching   endeavour   envisaged   in   Chapter   VII   of   the   Code.     This   Court   has   indicated   the   difference   between   the   two   processes   in   the  Transport   Commissioner,   Andhra   Pradesh,   Judgment CBI Vs Salam Singh Rathore 86 Hyderabad   &   anr.   Vs.   S.   Sardar   Ali   &   Ors.   (1983   SC   1225).  Following observations of Chinnappa Reddy J. can  be used to support the said legal proposition: Section 100  of the Criminal Procedure Code to which reference was   made by the counsel deals with searches and not seizures. 

In the very nature of things when property is seized and   not recovered during a search, it is not possible to comply  with the provisions of sub­section (4) and (5) of section 100 of the Criminal Procedure Code.  In the case of a seizure  [under the Motor Vehicles Act], there is no provision for   preparing a list of the things seized in the course of the   seizure for the obvious reason that all  those things  are   seized not separately but as part of vehicle itself.  Hence,  it is a fallacious impression that when recovery is effected  pursuant   to   any   statement   made   by   the   accused   the   document   prepared   by   the   investigating   officer   contemporaneous with such recovery must necessarily be   attested by independent witnesses.  Of course, if any such  statement leads to recovery of any articles it is open to the  investigating officer to take the signature of any person   present at that time, on the document prepared for such   recovery.   But, if no witness was present or if no person   had agreed to affix his signature on the document, it is   difficult   to   lay   down,   as   a   proposition   of   law,   that   the   document so prepared by the police officer must be treated as   tainted   and   the   recovery   evidence   unreliable.     The   Court   has   to   consider   the   evidence   of   the   investigating   Judgment CBI Vs Salam Singh Rathore 87 officer who deposed to the fact of recovery based on the   statement elicited from the accused on its own worth. 

We   feel   that   it   is   in   archaic   notion   that   actions   of   the   police officer should be approached with initial distrust.  

We are aware that such a notion was lavishly entertained  during British period and policeman also knew about it.  

Its hang over persisted during post­independent years but  it is time now to start placing at least initial trust on the  actions  and the documents  made by  the police.    At  any   rate, the Court cannot start with the presumption that the police records are untrustworthy. As a proposition of law  the presumption should be the other way around.   That   official acts of the police have been regularly performed is a wise principle of presumption and recognized even by   the legislature. Hence, when a police officer gives evidence in Court that a certain article was recovered by him on   the strength of the statement made by the accused it is   open to the Court to believe the version to be correct if it is  not   otherwise   shown   to   be   unreliable.     It   is   for   the   accused,   through   cross­examination   of   witnesses   or   through any other materials, to show that the evidence of  the police officer is either unreliable or at least unsafe to  be acted upon in a particular case.  If the Court has any  good reason to suspect the truthfulness of such records of  the police the Court could certainly take into account the  fact that no other independent person was present at the  time   of   recovery.     But,   it   is   not   a   legally   approvable   Judgment CBI Vs Salam Singh Rathore 88 procedure to presume the police action as unreliable to   start   with,   nor   to   jettison   such   action   merely   for   the   reason   that   police   did   not   collect   signatures   of   independent   persons   in   the   documents   made   contemporaneous with such actions."

It is clear from the abovesaid judgment that there is no rule of law which enjoins upon the Court not to rely upon the testimony of the police officials in the absence of any independent / public witness.  The only concern is to be more cautious and circumspect before placing any reliance on their testimonies.     In   other   words,   their   testimony   is   to   be   subjected   to   careful scrutinization   and   assessment   as   compared   to   the   testimony   of   any   other public person.

In  Karamjit   Singh   v.   State   [AIR   2003   SC   1311],  the   Hon'ble Supreme Court has held as under:

"The testimony of the police personnel should be treated in the same manner as testimony of any other witness and there is   no   principle   of   law   without   corroboration   by   independent   witnesses   their   testimony   cannot   be   relied   upon.     The   presumption that a person acts honestly applies as much in   favour of police personnel as of other persons and it is not a  proper judicial approach to distrust and suspect them without  good grounds."

The Hon'ble Apex Court reiterated the above position in a later precedent titled as Girija Prasad v. State of M.P. [AIR 2007 SC 3106] and Judgment CBI Vs Salam Singh Rathore 89 held as under:

"It is well settled that credibility of witness has  to be tested   on the touchstone of truthfulness and trustworthiness. It is   quite possible that in a given case, a court of law may not   base conviction solely on the evidence of complainant or a   police official but it is not the law that the police witnesses  should   not   be   relied   upon   and   their   evidence   cannot   be   accepted unless it is corroborated in material particulars by  other   independent   evidence.     The   presumption   that   every   person acts honestly applies as much in favour of a police   official as any other person.   No infirmity attaches to the   testimony of police officials merely because they belong to   police force. There is no rule of law which lays down that no  conviction can be recorded on the testimony of police officials even if such evidence is otherwise reliable and trustworthy.   The rule of prudence may require more careful scrutiny of   their evidence.  But, if the court is convinced that what was  stated by a witness has a ring of truth, conviction can be   based on such evidence."

Needless   to   say   that   the   present  case   is   not   solely   based   on   the testimonies of police officials as independent witness PW­5 Baljeet Chaudhary was also joined by CBI during raid.   Moreover, it is settled law that merely because   a   case   is   based   only   on   the   testimonies   of   the   police   officials,   no infirmity   can   be   attributed  to  the  case  so   as  to  attach   falsity  to  the   entire version   in   terms   of   aforementioned   dictum.   The   court   has   to   see   if   the witnesses are reliable and trustworthy.

Judgment CBI Vs Salam Singh Rathore 90 Similar   is   the   position   with   respect   to   non­joining   of   public persons.  Merely because no other person could corroborate the version of the police officials, their version cannot be said to be false.  No doubt, the joining of neighbourers would have helped the prosecution case, but mere absence of the same would not demolish the prosecution case altogether.   The court is not oblivious of the fact that ordinarily, people are reluctant in joining such legal proceedings which involve lengthy paper work, tedious formalities and strict future commitments.  Witnesses in this case have admitted the presence of public persons  at the  spot  but stated that they had declined to join the proceedings.   Considering   the   urgency   of   the   matter,   it   was   certainly   not feasible for CBI to apprehend such public persons, give them notices to join the proceedings and then to take action against them for refusing to join the proceedings.  Just because no notice in writing was given to them, no action was taken against them and their names were not recorded, that would be a separate matter altogether, but as far as non­joining of public witness from locality is concerned, that would not prove fatal or falsify the prosecution case only on this count.   The court cannot refuse to rely on the evidence of the police officials given on oath in the court just on hypothetical assumption of their being interested witnesses.

As far as the credibility of the witnesses in the case at hand is concerned, this court finds no reason to disbelieve them.  There is nothing on record   that   the   witnesses   were   having   any   enmity   or   ill­relations   with   the accused.   No ulterior motive has been shown to exist between the witnesses and the accused.   Even the accused did not allege any previous dealing or rivalry, monetary or social, psychological or professional, so as to hint towards any ill­intention for the witnesses to depose against him.   Thus, the court is Judgment CBI Vs Salam Singh Rathore 91 bound   to  believe   such   evidence  when   there   is nothing  to doubt.    There  is nothing in evidence of witnesses which could destroy the prosecution case.

Regarding the sealing of documents, ld. Counsel has relied upon the   judgment   of   Hon'ble   Supreme   Court  of   India   in  Surender  Vs   State   of Haryana, 1994 (2) Crimes SC 953 as well as Ousaph Vs State of Kerala 2004 (10) SCC 647 with plea that since the documents were not sealed, the recovery becomes doubtful. When this court went through the judgments, it was found that the recovery in both the cited judgments pertained to recovery of pistol and cartridges in one case and recovery of contraband in another case.  Here in this case, there was recovery of incriminating documents and it has been mentioned in the memo that it was a bunch of documents.  Sealing of the said documents could have been a futile exercise as the documents were repeatedly and intermittently could have been needed by the IO for sifting the same   and   for   identifying   the   same   for   the   purposes   of   classification   of documents.   As already said, the IO has taken an abundant precaution vide which he had obtained the signatures of independent witness from the PW­5 Baljeet Chaudhary.   Therefore, the dictum laid down in the said judgments relied upon by ld. Counsel for the defence on this issue with due respect is not applicable in the facts of this case.  

Now   coming   to   issue   regarding   the   recovery   of   the   documents from accused Salam Singh Rathore, as contained in the memo Ex.PW5/A.  The following   documents   were   stated   to   have   been   recovered,   vide   the   memo Ex.PW5/A:

1. One   bunch   of   loose   papers   containing   pages   pertaining   to   standard clauses of contract, procedure for defense procurement, defence procurement Judgment CBI Vs Salam Singh Rathore 92 organization,   amplification   notes,   brief   of   contract   negotiation   committee, registration of agents etc. containing pages 1 to 74.

2. One   bunch  of   loose   papers containing cost  guard requirement, patrol boat, defence procurement procedure, paper of Ministry of Defence (finance) etc. containing pages 1 to 93.

3. One   spiral   binding   book   of   Defence   procurement   procedure,   2005 containing pages 1 to 186 excluding index contents 1 to 7.

4. One   bunch   of   loose   papers   containing   defence   procurement   manual, telephone bill of telephone no. 2536155, call details etc. containing pages 1 to

13.

5. One   bunch   of   papers   containing/pertaining   to   Induction   of   material, Ministry of Defence etc. pages 1 to 96.

6. One   bunch   loose   papers   related   to   procurement   of   Navy   and   Army containing pages 1 to 182.

7. One passport no. B5099222 in the name of Salam Singh Rathore valid upto 24.04.2011 issued by Passport Officer, Delhi.

8. One diary titled Ajanta Spiral Pad no. 5 containing various telephone no.'s page 1 to 9.

9. One passbook of SB Account no. 9055010035295 in the name of Capt. Judgment CBI Vs Salam Singh Rathore 93 S.S. Rathore held in Syndicate Bank, South Block, Delhi.

10. One passbook of SB Account no. 10569726587 in the name of jointly S.S. Rathore, Smt. Sadhana Rathore and Miss Shivani held in SBI, IMS India, Delhi.

Ld. Counsel for the accused  Salam Singh Rathore has taken plea that the CBI has not taken care to specify the documents in the search list and has   simply   mentioned   that   the   bunch   of   loose   papers   etc.   besides   other documents   were   recovered   from   the   premises   of   the   accused  Salam   Singh Rathore.  He further claimed that since there is no specification of documents, the  possibility  cannot  be   ruled out that  the CBI might  have  implicated the accused Salam Singh Rathore in this case by later manipulating the things in such a manner that the documents specified as contained in the charge­sheet could falsely shown to have been recovered from the possession of accused Salam Singh Rathore.  

After hearing Ld. Counsel for accused Salam Singh Rathore on this point,   this   court   is   of   considered   opinion   that   since   the   PW­5   Baljeet Chaudhary has categorically mentioned in his testimony on oath before this court that he had signed all the documents which were recovered, and in his cross   examination   carried   on   by   ld.   Counsel   for   the   accused  Salam   Singh Rathore, the PW­5 Baljeet Chaudhary has termed it to be incorrect to suggest that the search list was prepared in the CBI office or that he was made to sign in the office of CBI, the plea of Ld. Counsel is not sustainable.   In the cross examination carried on by ld. Counsel for the co­accused Jarnail Singh Kalra, the PW­5 Baljeet Chaudhary also reiterated the same fact and termed it to be incorrect to suggest that he had signed the documents at the office of the CBI Judgment CBI Vs Salam Singh Rathore 94 or that at the asking of the CBI officers or that no proceedings were conducted at the spot.   He also stated that he signed many documents without going through the contents of the same.  No questions could be highlighted to have been put up by any of the ld. Counsel for both the accused to the PW­5 Baljeet Chaudhary that the documents recovered were not the same as being filed in the court.   No suggestions have been put up by the accused persons to the witness that the CBI had made the witness PW­5 Baljeet Chaudhary to sign some other documents again in the office.  Therefore, when the PW­5 Baljeet Chaudhary had signed all the documents recovered, the issue raised by ld. Counsel for the accused Salam Singh Rathore that the bunch of loose papers as highlighted in search list Ex.PW5/A were not the documents shown in the charge­sheet remains of no relevance and hence credence can't be given to this plea of Ld. Counsel for accused Salam Singh Rathore.  

The Ld. Counsel for the accused Salam Singh Rathore has further taken the plea that the documents allegedly recovered from accused Salam Singh   Rathore   were   all   photocopies   of   the   documents   as   the   bunch   of documents claimed to have been recovered and he is astonished as to why the CBI could not produce the originals of the same as CBI claims that the accused was retaining the copies of the documents.  It was further highlighted by Ld. Counsel   that   when   source   of   the   documents   is   not   clear,   how   can   CBI prosecute the accused under Official Secrets Act.  He further claimed that for want of the production of the originals, the CBI has utterly failed to establish its case beyond the shade of doubt and the prejudice has been caused to the accused by unauthorized actions of the CBI.  It was further urged that by not examining the owner of the documents, there is missing link as no witness has been produced to show that in fact there was custodian of these documents as Judgment CBI Vs Salam Singh Rathore 95 the   relevant   witness   has   not   been   examined   by   the   CBI.     It   was   further stressed that the accused never dealt with the documents allegedly recovered during his official position.

Ld.   Counsel   also   raised   doubts   about   the   classification   of documents   by   stating   that   though   the   CBI   has   filed   the   report   regarding analysis of document Ex.PW19/B, but it is not clear as to who had examined the   documents.     He   referred   to   the   letter   Ex.PW20/A   written   by   one   Ms. Namita Mehrotra, Director Vigilance, Ministry of Defence to DIG CBI wherein it has simply been mentioned that she is enclosing the comments relating to 14 documents out of 17 documents and intimation regarding remaining three documents will be forwarded as and when received from the concerned wing of Ministry.  He stated that the officer/official who had examined the allegedly recovered documents for the purpose of classification has not been examined by the CBI and hence the document Ex.PW19/B has no sanctity in the eyes of law   which   relates   to   the   classification   of   documents.     It   was   further highlighted that accused Salam Singh Rathore has lost a chance as he could have derailed the classification of documents purportedly done by Ministry of Defence as the same has been done in violation of law.  

It is further stated that the CBI has not been able to explain the delay in lodging the FIR as the raid was conducted in June, 2006 but FIR could   be   registered   only   in   November,   2006   and   that   there   has   been unexplained delay in lodging the FIR.  It was further argued that the CBI had ample time to contrive and confabulate the story before lodging the FIR as it had got ample time.  

Judgment CBI Vs Salam Singh Rathore 96 Ld. Counsel for accused Salam Singh Rathore has relied upon the statement   of   D2W2/2   Pitambar   Dutt   who   stated   that   the   copies   of   Force Magazine   and   Janes   Magazine   are   freely   available   in   the   defence   library. D2W2/2 also proved the photocopies of the Janes Weapon System Magazine 1986­87 as Ex.D2W2/A.   He further deposed in his cross examination that these magazines are available in research library and not available in book shops. But he again said that he cannot say whether they are available in book shops or railway stations.   He further stated that anyone can purchase these magazined   from   agents   or   online.   Ld.   Counsel   stated   that   when   all   the information was in public domain there is no violation of official secret act and the charges qua the  accused Salam Singh Rathore may be quashed.  He stated that the accused Salam Singh Rathore already remained in custody of around three years without any of his fault.

During the course of arguments, ld. PP for CBI submitted that the document   Ex.PW19/B   is   unsigned   because   of   the   fact   that   this   relates   to comments on different letters and when the office of CBI contacted Ministry of Defence for showing the originals vide which the comments were given, the Ministry of Defence refused to divulge the same being highly sensitive.   He also   submitted   that   Ministry   of   Defence   also   refused   to   provide   any communication in this regard.  He has fairly conceded that CBI has not done written communication in this regard.

Ld. Sr. PP for CBI has drawn the attention of this court towards document Ex.PW2/A in order to rebut the claim of the ld. Counsel for accused Salam Singh Rathore that the originals of the document allegedly recovered from the accused were not produced.  He stated that the PW­2 Col. K.V. Kuber was called in the witness box from whom certain original documents were seized as contained in the production cum seizure memo Ex.PW2/A.   It was Judgment CBI Vs Salam Singh Rathore 97 stated that PW­2 Col. K.V. Kuber was also examined at length by CBI and was cross­examined  by   defence   in   detail.    He  stated that  various documents as listed upto from serial no. 1 to 3 of the charge besides other documents in Ex.PW2/A were seized from Col. K.V. Kuber by CBI which were originals of some   of   the   documents   recovered   from   the   accused   Salam   Singh   Rathore. Regarding delay in lodging the FIR, the Ld. PP for CBI stated that CBI never tends   to   be   in   hurry   in   implicating   the   accused   and   therefore   before registration   of   FIR   it   had   taken   time   to   establish   the   fact   that   in   fact   the documents   recovered   from   accused   Salam   Singh   Rathore   were   secret,   top­ secret, confidential and restricted documents.   He asked the ld. Counsel for the defence as to explain as to how the said documents were in possession of accused Salam Singh Rathore even after his retirement.  

Ld.   Sr.   PP   for   CBI   submitted   that   the    accused   Salam   Singh Rathore retired only on 31.01.2006 from defence services and some of the documents were found dated so near to his date of retirement that it cannot be placed in the category of outdated documents.   He has further submitted that in the defence library no information regarding the secret documents are being placed though certain books has been placed which details down the specifications   of   the   weapon   logistics   etc.     He   argued   that   the   details   of purchases etc. is never flashed in public domain.  

I have heard the Ld. Sr. PP for CBI as well as ld. Defence counsel for the accused Salam Singh Rathore on the above noted issues.  

Now I shall deal with the issue regarding the non production of original   documents   as   claimed   by   ld.   Counsel   for   accused   Salam   Singh Rathore. Contrary to the argument of Ld. Defence Counsel for accused Salam Singh   Rathroe,   the   Ld.   Sr.   PP   for   CBI   had   clarified   the   matter   during   the Judgment CBI Vs Salam Singh Rathore 98 arguments itself through the records that the originals of various recovered documents were also produced.  However, in order to have more clarity, this court   would   like   to   reproduce   certain   part   of   the   production   cum   seizure memo Ex.PW2/A vide which certain documents in original were seized by CBI from PW­2 Col. K.V. Kuber.  The said documents are listed as under:

Description of documents produced and taken over:

1. Comments   for   DAC   Brief   for   Acquisition   of   Six   Medium   Lift   Utility Helicopter   of   NSS   Parmar,   Commander,   JDNAS   dated   10.03.2006   and   its enclosure 21 pages Provisional Staff Requirements (PSR) for Medium Lift Utility Helicopters (printed on both sides of the page) (Total 13 pages).. Pages in file: 131 to 153.

2. Comments for DAC Brief for Acquisition of 37 Multi Role Helicopters of Deepak   Adhar,   Commander,   JDNAS   dated   10.03.2006   and   its   enclosure   34 pages   Revised   Naval   Staff   Qualitative   Requirements   for   Ship   Borne   Multirole Helicopters   (MRD)   and   21   pages   Provisional   Staff   Requirements   (PSR)   for Medium Lift Utility Helicopters (Printed on both side of pages) (Total 29 pages).

Pages in file 154 till last.

3. Comments   for   DAC   Brief   for   Mid   Life   Upgrade   of   Seaking   42B   Naval Helicopter of Sh. NSS Parmar, Commander, JDNAS and its enclosure 2 page brief on Mid Life Upgrade of Seaking 42B Naval Helicopter, 2 pages of HAL Letter dated 30.8.05 and Analysis of Requirement, 27 pages Preliminary Naval Staff Qualifying   Requirements   for   ship   Borne   Seaking   42   B   Mid   Life   Upgrade   (SK MLU).  (Total 19 pages).  Pages in file 15 to 67.

4. Attested   photocopy   of   Ministry   of   Defence   ID   No.   9(42)/2005/DAC/DP Judgment CBI Vs Salam Singh Rathore 99 (Plg­IX)   dated   05.12.2005   placed   at   page   No.   3   of   file   No. 18(2)/2005/NAVY/Corres./DP(Plg.­V)   titled   "Capital   Acquisition   Plan   (Navy) Correspondence.  (One page)

5. Dispatch Register of PO(CAP) for the period from 06­07­2004 to 16­12­ 2005 containing entry at page No. 39 of dispatch Ministry of Defence ID No. 9(42)/2005/DAC/DP(Plg­IX) dated 05.12.2005 sent to JS(HAL) (Total written pages 40).

I have also gone through the testimony of PW­2 Col. K.V. Kuber wherein he deposed before this court that he joined Directorate of Planning and Coordination Department, Ministry of Defence in the year 2005.   In the year 2006, CBI officers had come to his office in the Ministry of Defence and vide   seizure   memo   Ex.PW2/A   he  had  handed  over  certain  documents  (the details of which have already referred herein above) to the CBI. This court has tallied the original documents seized from PW­2 Col. K.V. Kuber by CBI as well as the photocopies of the documents recovered from accused Salam Singh Rathore.  Though, copies of some of the original documents which are part of the documents seized by the CBI from PW­2 Col. KV Kuber like the Revised Naval Staff Qualitative Requirements  Ex.PW1/C  was not recovered from the accused Salam Singh Rathore but the copies of rest of the original documents as   contained   in   the   seizure   memo   Ex.PW2/A   from   serial   no.   1   to   3   were recovered   from   the   possession   of   accused   Salam   Singh   Rathore.     The document at serial no. 5 of seizure memo Ex. PW2/A is the dispatch register of documents. The documents recovered from the accused Salam Singh Rathore are   the   photocopies   of   the   original   one.     The   recovered   documents   i.e. photocopies Ex.PW2/E (Mark PW1/4) which pertained to Mid Life Upgrade of Judgment CBI Vs Salam Singh Rathore 100 Seaking 42B Naval Helicopter and Ex.PW2/G (Mark PW1/2) which pertained to acquisition of 6 medium lift utility helicopter tallied with the seized original documents  Ex.PW1/F  and  Ex.PW1/D respectively. The recovered document Ex.PW2/E dated 05.12.2005 was originated by Commodore NSS Parmar with respect to the comments for DAC Brief, Midlife Upgrade of Seeking 42B Naval Helicopter. The PW­2 Col. KV Kuber has specifically proved the documents recovered   from   the   accused   Salam   Singh   Rathore   i.e.   Ex.PW2/G   and Ex.PW2/E and has stated in his testimony that documents(Ex.PW2/G) Mark PW1/2 & Mark PW1/4 (Ex.PW2/E) are the same which were shown to him by CBI officers when he visited the office of CBI and he exhibited the documents as Ex.PW2/G and Ex.PW2/E respectively.  The originals of these photocopies of documents (i.e. Ex.PW2/G and Ex.PW2/E) were proved as Ex.PW1/D and Ex. PW1/F respectively. 

The   photocopy   document   Ex.PW1/A   recovered   from   accused Salam Singh Rathore pertained to acquisition of 37 multi­role helicopter. The document Ex.PW1/A of whom the original was produced by CBI was proved by   the   PW­1   Deepak   Adhar.     The   recovered   document   dated   10.03.2006 photocopy Ex.PW1/A was originated by PW­1 Commodore Deepak Adhar and it   concerns   with   Comments   for   DAC   Brief,   Acquisition   of   37   Multirole Helicopters.   The   original   Ex.PW1/B   of   the   said   phtocopy   of   document Ex.PW1/A was seized by the CBI and was proved by PW­1 Deepak Adhar.  As per PW­1 Deepak Adhar, the CBI had shown to him the original Ex.PW1/B in the CBI office.    The PW­2 Col. K.V. Kuber has mentioned that the original document Ex.PW1/B was seized from him vide seizure memo Ex.PW2/A.  The PW­1   Cdr.   Deepak   Adhar   was   also   shown   original   annexures   Ex.PW1/C collectively of the letter Ex.PW1/B relating to the purchase of 37 multi­role helicopters. He proved the original annexures as Ex.PW1/C and termed it to Judgment CBI Vs Salam Singh Rathore 101 be secret. The said original annexures are of no relevance in this case as no photocopy   of   the   annexures   was   recovered   from   accused   Salam   Singh Rathore.  

The   PW­2   Col.   KV   Kuber   also   proved   original   documents pertaining   to   acquisition   of  6   Medium   Lift   Utility   Helicopters  Ex.PW1/D bearing   his   initials   along   with   date   on   page   no.   1   at   point   X;   original documents   Ex.PW1/E   (colly.)   which   are   annexures   to   acquisition   of   Six medium Lift Utility Helicopters bearing his initials alongwith date on last page at   point   X;   original   document   Ex.PW1/B   pertaining   to   37   multi­role helicopters bearing his initials along with date on page no. 1 at point X and its original annexures Ex.PW1/C(colly.) bearing his initials along with date on the last page (reverse of page no. 21) at point X; original document Ex.PW1/F pertaining to upgradation of 42B Naval Helicopters bearing his initials along with   date   on   page   no.   1   at   point   X   and   its   annexures;   Ex.PW1/G(colly.) bearing his initials along with date on the last page (reverse of page no. 27) at point X.  He also proved dispatch register Ex.PW2/C bearing his initials along with   date   on   page   no.   39   at   point   X.   The   PW­2   Col.   K.V.   Kuber   further deposed   that   the   documents   Ex.PW1/B   to   Ex.PW1/G   were   received   in   his office   from   Indian   Navy   and   deposed   that   Directorate   of   Planning   &   Co­ ordination was the Nodal Agency for handling all Capital Acquisition Plans of the   Services  on   behalf   of   the   Department   of   Defence   Production.     He   also deposed that the document Ex.PW2/B was originated by him.

The   PW­2   Col.   K.V.   Kuber   also   proved   the   document   D­14 Ex.PW2/D and deposed that the note dated 30.03.2006 was initiated by him. He also identified his signatures on the said note at point A. He   further deposed that vide noting Ex.PW2/D the documents Ex.PW1/D, Ex.PW1/E and Ex.PW1/C were forwarded to Director, Planning & Co­ordination as well as to Judgment CBI Vs Salam Singh Rathore 102 the Joint Secretary (HAL).

Though various documents were recovered from the possession of accused Salam Singh Rathore, but out of those documents, CBI could produce only 3 seized documents vide seizure memo Ex.PW2/A beside one photocopy of some document and dispatch register which were seized from PW­2 Col. K.V.   Kuber.     The   details   of   the   documents   recovered   from   accused   Salam Singh   Rathore   and   seized   from   PW­2   Col.   K.V.   Kuber   shall   be   elaborated hereinafter in the coming paras.

The   PW­1   Cdr.   Deepak  Adhar  was posted as Jt. Director in  the Directorate   of   Naval   Air   Staff   New   Delhi.     As   per   his   testimony,   as   a   Jt. Director, job of PW­1 Cdr. Deepak Adhar was to look after procurement of weapons and equipments for Naval aircrafts.   The requirement of weapons and equipments used to be received in the Directorate from field and after receiving   requirement   from   staff,   the   Directorate   of   Naval   Staff   used   to prepare provisional staff requirement which then used to be converted into Naval Staff qualitative requirement.  The Naval Staff Qualitative Requirement then used to be sent to Ministry of Defence and after its approval, it was used to be sent to Directorate of Procurement, Ministry of Defence.  The PW­1 Cdr. Deepak   Adhar   specifically   stated   that   the   photocopy   of   document   Defence Acquisition   Council   (DAC)  Brief for Acquisition  of 37 Multirole  Helicopters was   shown   to   him   by   CBI.   The   said   document   i.e.   the   photocopy   of   the document   "Integrated   Headquarter   of   Ministry   of   Defence   (Navy)   Staff Branch­2, Directorate of Naval Air Staff) Comments for DAC brief­acquisition of 37 multi­role helicopters dated 10.03.2006 marked as "Secret" as well as the original documents were shown to him in the court as a witness wherein he   proved   the   photocopy   of   the   document   running   into   two   pages   as Ex.PW1/A (File D­2).  The original of this document "Integrated Headquarter Judgment CBI Vs Salam Singh Rathore 103 of Ministry of Defence (Navy) Staff Branch­2, Directorate of Naval Air Staff) Comments   for   DAC   brief­acquisition   of   37   multi­role   helicopters"   dated 10.03.2006 marked as Secret brought by CBI and seized vide seizure memo Ex.PW2/A (D­10 Vol. 8) from Col. K.V. Kuber/PW­2 was proved by the PW­1 Cdr. Deepak Adhar as Ex. PW1/B.  He also proved his signatures on the said document Ex.PW1/B at point A.  The   PW­1   Cdr.   Deepak   Adhar   further   deposed   that   the   original document Ex.PW1/B relating to acquisition of 37 multi­role helicopter dated 10.03.2006 was prepared by him and after its preparation Ex.PW1/B was sent by him to DDP&S i.e. Directorate of Planning and Coordination.  The original annexures to the said letter Ex.PW1/B running into 57 pages were also shown to the witness. He proved the said annexures as Ex.PW1/C.   This document does not require any further elaboration as the photocopy of the annexures of Ex.PW1/B i.e. Ex.PW1/C was not recovered from accused Salam Singh and it is the recovery of photocopy Ex.PW1/A of the original document Ex.PW1/B relating to acquisition of 37 multi­role helicopters which was effected from accused Salam Singh Rathore.  

The PW­1 Cdr. Deepak Adhar specifically stated that the original document     "Integrated   Headquarters   of   Ministry   of   Defence   (Navy)   Staff Branch­II, Directorate of Naval Air Staff) Comments for DAC brief­Mid Life Upgrade   of   Seaking   42B   Naval   Helicopter  dated   05.12.2005   marked   as Secret was shown to him at CBI office and he proved the same as Ex.PW1/F bearing  signatures  of   Cdr.   NSS  Parmar  stating  that   he  is  familiar  with the signatures of Sh. NSS Parmar as he was his colleague and both of them were posted   together   in   the   Directorate   of   Naval   Staff   in   the   year   2006.     It   is pertinent to mention that the photocopy Ex.PW2/E of this original document Ex.PW1/F marked as 'secret' was recovered from the possession of accused Judgment CBI Vs Salam Singh Rathore 104 Salam Singh Rathore.  Further, the PW­1 Cdr. Deepak Adhar also proved the originals annexures Ex.PW1/G of the original document Ex.PW1/F relating to Mid Life Upgrade of Seaking 42B Naval Helicopter  dt. 05.12.05.   The said annexures were running into 33 pages of which the contents of 27 pages are deposed   to   be   marked   as   secret.   The   photocopies   of   these   annexures collectively   exhibited   as   Ex.PW2/F   were   also   recovered   from   the   accused Salam Singh Rathore.  

This   original   document   Ex.PW1/F   "Integrated   Headquarter   of Ministry   of   Defence   (Navy)   Staff   Branch­2,   Directorate   of   Naval   Air   Staff) Comments   for   DAC   brief­  Mid   Life   Upgrade   of   Seaking   42B   Naval Helicopter  dated  05.12.2005   marked as  Secret  brought   by  CBI  and  seized vide seizure memo Ex.PW2/A (D­10 Vol. 8) from Col. K.V. Kuber/PW­2. 

The   PW­1   Cdr.   Deepak   Adhar   further   stated   that   the   original documents       "Integrated   Headquarters   of   Ministry   of   Defence   (Navy)   Staff Branch­II, Directorate of Naval Air Staff) Comments for DAC brief­acquisition of six medium lift utility helicopters dated 10.03.2006 was shown to him in the court and he proved the same as Ex.PW1/D. He proved the signatures of Sh. NSS Parmar, the originator of this letter who was the then Joint Director (Naval Staff) at point A. PW­1 Cdr. Deepak Adhar further stated that he was familiar with the signatures of Sh. NSS Parmar as he was his colleague and both of them were posted in Directorate of Naval Staff in the year 2006.  This original   document   "Integrated   Headquarter   of   Ministry   of   Defence   (Navy) Staff   Branch­2,   Directorate   of   Naval   Air   Staff)   Comments   for   DAC   brief­ acquisition of six medium lift utility helicopters" dated 10.03.2006 marked as Secret  was brought  by  CBI before  the court  which was seized vide seizure memo Ex.PW2/A (D­10 Vol. 8) from Col. K.V. Kuber/PW­2. The photocopy Ex.PW2/G of this original document Ex.PW1/D relating to acquisition of six Judgment CBI Vs Salam Singh Rathore 105 medium   lift   utility   helicopter   was   proved   by   PW­2   Col.   K.V.   Kuber. Accordingly, it is clear that the photocopy Ex.PW2/G recovered from accused Salam Singh Rathore was in fact the copy of the original document Ex.PW1/D proved by PW­1 Cdr. Deepak Adhar. 

The   PW­1   Cdr.   Deepak   Adhar   was   also   shown   the   original annexures   Ex.PW1/E   of   the   original   documents   Ex.PW1/D   relating   to   the acquisition of six medium lift utility helicopters dated 10.03.2006. He deposed that   the   said   annexures   Ex.PW1/E   (to   the   original   document   Ex.PW1/D) running   into   33   pages   is   also   secret   document.     The   photocopy   of   their annexures   Ex.PW2/H   which   was   recovered   from   the   accused   Salam   Singh Rathore and was proved as Ex.PW2/H.   Therefore, the plea of Ld. Counsel for the defence that the original documents   or   the   source   of   documents   allegedly   recovered   from   accused Salam Singh Rathore were not proved is not correct.  Also  since the original documents of certain photocopies recovered from the possession of accused Salam Singh Rathore have been produced by the CBI, the plea of Ld. Counsel for   the   defence   that   the   original   documents   or   the   source   of   documents allegedly recovered from accused Salam Singh Rathore were not proved does not bear any force at all.  

Now   I   shall   come   to   the   arguments   regarding   the   classification   of   the documents as raised by Ld. Counsel for both the accused.

Ld. Counsels for the accused Salam Singh Rathore and for accused Jarnail Singh Kalra further urged before this court that at the time when the documents  were   allegedly  recovered  from  the  possession  of  accused Salam Singh   Rathore,   their   secretness,  confidentiality  etc.  was  already  lost   as  the information was already available in the defence library.   They have drawn Judgment CBI Vs Salam Singh Rathore 106 the attention of this court towards the fact that the periodicity and validity of the documents has not been proved, and that if a document is secret today it may   not   be   of   the   same   status   tomorrow.     It   was   further   argued   that everything was in public domain and all the documents were outdated.  

During the recording of the testimony of the various prosecution witnesses while exhibiting the documents, the ld. Defence counseld had taken objections on the ground of mode of proof of the documents as the documents were claimed to have never been supplied to the accused and nor the accused was aware of the content/character/classification of these documents.  

Regarding the argument of non supply of documents as raised by Ld.   Counsel   for   accused   Salam   Singh   Rathore,   the   record   reflects   that   the controversy has been set at rest by Hon'ble Supreme Court of India in Crl. Appeal 2215/2014 dt. 14.10.2014 in a petition filed by one of the accused namely   Salam   Singh   Rathore   before   Hon'ble   Apex   Court   seeking   its intervention for a direction to this court to furnish the copies of the documents which  are   classified  as  official  secret documents in  the case  in hand.   The Hon'ble   Supreme   Court   while   rejecting   the   plea   of   accused   Salam   Singh Rathore ordered as under:

"We do not propose to deal with each rival contention  urged on behalf of the parties in this order as the same are  not necessary for the disposal of the instant appeals.  On  10.07.2007, the trial court has allowed the application  filed by the CBI and held that certain documents need not  be supplied to the accused persons.  But, though we uphold  the order, it would be just and proper for this Court to  permit the appellant(s) a joint inspection of the official  Judgment CBI Vs Salam Singh Rathore 107 secret documents in question which are necessary,  according to the prosecution, to prove the charge against  them and further permitting the appellant(s) to take notes  of the documents for the purpose of preparing their defence  so as to defend them effectively in the proceedings.  We also  deem it necessary to direct the appellant(s) to file an  undertaking in this Court to the effect that at the time of  joint inspection, they shall not take copy of the official  secret documents and circulate the same, which is an  offence under Section 5 of the Act."

Accordingly, in terms of the orders of the Hon'ble Apex Court, at times the cross examination of witnesses was even deferred by Ld. Predecessor of this court at request of the accused for the purpose of going through the judicial records in which documents were lying.   Therefore, the objection of Ld. Defence Counsel taken at the time of recording of evidence regarding non supply of documents has already been disposed of by the Hon'ble Supreme Court and executed by this court.  

Section 3 of the Official Secrets Act deals with the penalties for spying and sub clause (c) states that if any person for any purpose prejudicial to the safety and interest of the State obtains, collects, records or publishes or communicates to any other person any secret official code or password or any sketch, plan, model, article or note or other document or information which is calculated to be or might be or is intended to be, directly or indirectly, useful to any enemy (or which relates to a matter the disclosure of which is likely of affect the sovereignty or integrity of India, security of the State or friendly relations   with   the   foreign   States   shall   be   punishable   with   imprisonment Judgment CBI Vs Salam Singh Rathore 108 prescribed in the said section.  

The sub clause 2 of section 3 Official Secrets Act is a presumption class   which   prescribes   that   on   a   prosecution   for   offence   punishable   u/s   3 Official Secrets Act it shall not be necessary to show that the accused persons were guilty of any particular act, tending to show a purpose prejudicial to the safety   and  interest   of   the   State,  and,  not   withstanding   that   no  such   act   is proved against him, he may be convicted if, from the circumstances of the case or his conduct or his known character as proved, it appears that his purpose was   a  purpose   prejudicial   to   the   safety   or  interest   of   the   State   and  if   any sketch, plan, model, article, note, document, or information relating to or used in any prohibited place, or relating to anything in such a place, or any secret official code or password is made, obtained, collected, recorded, published or communicated   by   any   person   other   than   a   person   acting   under   lawful authority, and from the circumstances of the case or his conduct or his known character as proved it appears that his purpose was a purpose prejudicial to the  safety  or  interests  of  the  State, such sketch, plan, model, article, note, document,  ¹[information, code or password shall be presumed to have been made],   obtained,   collected,   recorded,   published   or   communicated   for   a purpose prejudicial to the safety or interests of the State.

Ld. Counsels for accused Salam Singh Rathore and Jarnail Singh Kalra urged that though there is a legislative presumption attached to Section 3 in its sub clause 2 in Official Secrets Act with respect to the fact that if from the circumstances of the case or his conduct or his known character as proved, it appears to the court that purpose was a purpose prejudicial to the safety or the   interest   of   the   State,   then   it   shall   not   be   necessary   to   show   that   the accused persons were guilty of any particular act tending to show a purpose prejudicial to the safety or interest of the State and he may be convicted, but Judgment CBI Vs Salam Singh Rathore 109 simultaneously   the   Ld   Counsel   has   relied   upon   the   judgment   of   Hon'ble Superior   Courts   in   order   to   justify   his   claims   that   inferences   cannot   be presumed blindly and the same are required to be based upon the material on record.  In this case, as per ld. Counsel, the CBI has tried to blindly follow the presumption   on   the   basis   of   conjectures   and   surmises   without   taking   into account the fact that there were no adverse circumstances against the accused and neither any adverse conduct or known character of the accused Salam Singh Rathore was proved.  He further submitted that in a case titled "State through   CBI   vs   Dr.   Narayan   Waman   Nerukar   &   Anr.   Crl.   Appeal   No. 858/02 DOD 26.08.2002", the factual position was that at the relevant time the accused was advisor in Department of Electronics who parted with copy of sensitive   secret   documents   "User   evaluation   trial   report   on   RATAC­S Battlefield Surveillance Radar Phase­I" and who had dispatched the same to France.   He has also relied upon another judgment  G.S. Dhillon Vs State, DOD 17.05.2002 and has drawn the attention of this court towards the facts mentioned therein where the accused was apprehended while he was going to family quarters Pakistan with four documents containing sensitive and secret information pertaining to the country.  As per ld. Counsel, the basic purpose of his reliance on these two judgments is that for an accused to be convicted u/s 3 Official Secrets Act, there must be some overt or covert act on the part of the accused   which   may   lead   the   court   to   believe   that   he   was   spying   which   is missing  in  the   case   in   hand  unlike  the  cited judgment  in  Narayan  Waman Nerukar case (supra) and G.S. Dhillon case (supra).  

Ld.   Sr.   PP   for   the   CBI   on   the   other   hand   stated   that   the   Ld. Counsel   for   the   accused   is   simply   reading   the   facts   contained   in   the   said judgments and as such Ld. Sr. PP could not find any ratio being laid down in the cited judgments to the effect that some overt or covert act is mandatorily Judgment CBI Vs Salam Singh Rathore 110 required on the part of the accused to make the case u/s 3 of Official Secrets Act   given   the   circumstances   when   he   was   found   in   possession   of   secret incriminating documents pertaining to sovereignty and security of India.  He stated   that   ld.   Counsel   is   trying   to   confuse   the   position   of   law   given   the circumstances   when   the   legislature   has   itself   made   clear   in   Section   3   (2) Official Secrets Act that it shall not be necessary to show that accused persons were guilty of any particular act tending to show purpose prejudicial to the safety of the State and he shall be convicted not withstanding that no such act was proved against him.

I have taken note of the rival submissions of the parties and have gone through the judgments filed by the accused Salam Singh Rathore. 

In   the   cited   judgment   in   Dr.   Narayan   Waman   Nerukar   case (supra), the Hon'ble High court of Delhi had quashed the proceedings against the  accused  primarily  on  the  ground that  there  was unnecessarily delay in conclusion of trial. At the outset, this court could not find any ratio being laid in the cited judgment regarding the provisions of Section 3(2) Official Secrets Act which deals with presumption against the accused.   Same is the fate in another judgment in G.S. Dhillon case (supra) where the order was passed by Hon'ble Supreme Court in a bail matter.  Therefore, this court do not find any force   in   the   arguments   advanced   by   Ld.   Counsel   for   accused   Salam   Singh Rathore that there must be some overt or covert act on the part of the accused of his alleged possession of the secret documents.  The legislative mandate has already made the position clear by virtue of section 3(2) of Official Secrets Act wherein the courts by virtue of legislative mandate have been given liberty to convict the accused if from the circumstances of the case or his conduct or his known   character,   as   proved   it   appears   that   his   purpose   was   a   purpose Judgment CBI Vs Salam Singh Rathore 111 prejudicial for the safety or interest of the State.  

Regarding   the   plea   with   respect   to   availability   of   information contained in alleged documents to be in public domain,  Ld. Sr.PP for the CBI referring   to   the   availability   of   the   literature   of   the   helicopters   which   was proposed to be acquisitioned in the documents recovered from the possession of the accused Salam Singh Rathore explained that for the purposes of the commercial   advertisements,   different   international   companies   who   are engaged   in   manufacturing   aeronautics   or   other   Army/Naval/Air   defence equipments tend to publish the details of the said equipments for the purpose of optimum sale.   He submitted since the entire literature is available in the said books or in case the said books are available in the library of the defence, it can't be taken to mean  that the documents recovered from the possession of accused Salam Singh Rathore were in public domain.  He further elaborated that no magazine in the world or India during the processing of acquisition of defence equipments by navy/army/air force had published the said documents recovered from the possession of the accused Salam Singh Rathore supplied by the accused Jarnail Singh Kalra.  He submitted that the defence is trying to lead the court to the path of confusion in order to raise a vague defence in their favour against the actual position.  He also highlighted the relevant para of the Force magazine Ex.D2W1/B and referred the same as to the general plans of the Navy for purchase of the helicopters etc. and the publishing of article   by   an   author   does   not   mean   that   what   are   the   actual   plans   of   the defence services regarding purchase.   He also stated that the articles can be written on the basis of permutations and combinations and the said articles have no sanctity in the eyes of law.   He stated that the said article does not contain anywhere as to the name of the documents in which the plan was mentioned and more specifically the total number of equipments required.  He Judgment CBI Vs Salam Singh Rathore 112 also highlighted that even though the specifications etc. for the purpose of commerce has been mentioned by different companies in different magazines, but the secrecy angle lies within the number of the equipments i.e. how many numbers of equipments/ helicopters are proposed to be acquisitioned.  He also highlighted that in case the enemy get to know about the number of defence equipments/helicopters   proposed   to   be   acquisitioned,   it   can   be   a   purpose prejudicial to the safety or interest of the State.   He also stated that all the documents have been marked as 'secret', 'confidential' etc. on the basis of the Indian Naval Book of Records (INBR).

Rebutting the argument of Ld. Counsel for accused Salam Singh Rathore and ld. Counsel for accused Jarnail Singh Kalra, Ld. Sr. PP further submitted that the classification of the documents has been done on the basis of   its   contents   by   the   appropriate   authority   and   even   the   experts   in   the Ministry of Defence had given a report Ex.PW19/B in which the classification has been verified. Ld. Sr. PP for CBI submitted that the PW­1 Cdr. Deepak Adhar   on   a   question   being  specifically   put   by   the   Ld.  Counsel   for   accused Salam Singh in the cross­examination part has answered the same to be in affirmative that the information regarding various combat equipments, aircraft is readily available in the open market in the world such as Internet, Google, Janes Publication and in military magazines.   The ld. Sr.PP elaborated that this   question   was   put   to   the   witness   in   the   cross­examination   carried   on 03.09.2014 without specifically asking the witness as to whether the same was available in the year 2006 when the secret documents were recovered from possession   of   accused   Salam   Singh   Rathore   or   nearby.     He   stated   that information might have been available in public domain after eight years in 2014 but not in 2006 as in the defence mechanism lots of development takes place on day to day basis and eight years is a period which is very large and by Judgment CBI Vs Salam Singh Rathore 113 that time the possibility can't be ruled out that the said helicopters might have been   outdated.     He   again   explained   that   it   is   not   the   specification   of   the defence equipment which matters for secrecy because it may be available in different magazines or Internet but it is the number of equipments and the time of its purchase with planning for purchase which matters and for that purpose it is kept secret.  

Regarding the arguments raised by the ld. Defence counsels that the Minister of Defence in the Parliament or otherwise the Chief of the Naval Staff   or   Navy   has   given   some   statement   with   respect   to   purchase   of   the equipments, the Ld. Sr. PP for CBI stated that the said statements are made time to time by the executive or the political power in government in order to sustain the confidence of the general public at large and that the statement is never made at the time of acquisition as to how many number of equipments are   proposed   to   be   acquisitioned.     He   stated   that   therefore   merely   the statement being given by a Minister or Chief of Defence services does not ipso facto taken to mean that the information was available in the open market or that   the   documents   recovered   from   or   supplied   by   the   accused   as   to   the marking of the same as to secret or confidential.  

Ld. Sr. PP further strenuously taken this court to the statement of PW­1 Cdr. Deepak Adhar whose job was to look after procurement of weapons /   equipments   for   naval   aircraft.   Ld.   Sr.   PP   further   stated   that   PW­1   Cdr. Deepak Adhar had specifically mentioned that the documents are classified secret because of nature of the document and the procedure to be adopted for handling documents and as per standard procedure are treated as secret and that the classification is done on the basis of Naval Secret Instructions from Indian Naval Book of Reference­1800, extract of which running into 8 pages was marked as Mark PW1/I.   Judgment CBI Vs Salam Singh Rathore 114 I have heard the Ld. Sr. PP as well as ld. Counsels for both the accused   on   the   point   regarding   the   classification   of   documents   allegedly recovered from the possession of accused Salam Singh Rathore and as to its availability in public domain.

First of all, this court shall deal with the issue as to whether the documents recovered from the accused Salam Singh Rathore were in public domain   or   not   as   plea   has   been   taken   by   the   accused   persons   that   the descriptions of the said equipments as contained in the allegedly recovered documents in Force magazines Ex.D2W1/A, Ex.D2W1/B and Marked as Mark A,   B   &   C   and   in   other   magazines   like   Jane's   Weapon   Systems   1986­87 Ex.D2W2/2A or that the Minister of Defence or the Chief of Army staff had made certain public statements regarding acquisition of the equipments, the details of which are mentioned in the allegedly recovered documents.  I have also gone through some of the articles in the Force magazine Ex.D2W1/B and also other documents relied upon by the defence.  A bare reading of the said articles   categorically   goes   to   suggest   that   though   the   descriptions   of helicopters  etc.  or  that   of  its  modifications etc. have been published by its manufacturer through an article in Force magazine written by an author, but the exact details of its description as well as its number of equipment required for purpose of upgradation as contained in the recovered documents could not find mention in the said article.  I find force in the arguments advanced by Ld. Sr. PP for CBI that from the commercial point of view different manufacturers may like to   publish the details of their own product by different mediums, may   be   an   article   or   advertisement   etc.   but   the   main   secrecy   lies   in   the number of the equipments proposed to be acquisitioned.  

I  further  find force  in the  arguments of Ld. Sr. PP for CBI that though the PW­1 Cdr. Deepak Adhar on a question being specifically put by Judgment CBI Vs Salam Singh Rathore 115 the  ld.  Counsel for accused  Salam Singh in  the cross­examination  part  has answered the same to be in affirmative that the information regarding various combat   equipments,   aircraft   is   readily   available   in   the   open   market  in   the world such as Internet, Google, Janes Publication and in military magazines, but this question was put to the witness in the cross­examination carried on 03.09.2014   without   specifically   asking   the   witness   as   to   whether   the information   was  available   in   the  year  2006 or  nearby.   Possibility can't  be ruled out that the witness might have given the answer to the same thinking it to be   as  if  the  ld.  Counsel  was putting up the said question regarding the position of the availability of the literature in the year 2014 instead of 2006.  I also find force   in the claim of the CBI that  it is not the specification of the defence equipment which matters for secrecy because it may be available in different   magazines   or   Internet   but   what   matters   is   the   actual   number   of equipments and the time of its purchase and the purchase planning   which matters for the purpose of secrecy.  The views of Ld. Sr. PP for CBI also can't be ignored to the fact that sometimes the political Minister of the Chief of the Defence   Services   may   make   statement   regarding   purchases   of   a   particular equipment for the purposes of building confidence in the public at large in order   to   show   that   we   have   a   secured   and   a   compact   defence   system   to maintain sovereignty and integrity of country.  Therefore, the plea of the ld. Defence counsels for both the accused that the documents allegedly recovered having classified as 'secret' were not secret because its contents were available in public domain is not tenable.   The plea regarding by virtue of statement made by the Minister of Defence, the documents have lost its credibility as secret document is also not tenable for the reasons herein above mentioned.  

Further,   the   Ld.   Counsel   for   the   accused   Salam   Singh   heavily relied upon the judgment of Hon'ble High Court of Delhi in Criminal Revision Judgment CBI Vs Salam Singh Rathore 116 Petition No. 936/2003 titled K.C.Saini  Vs  State  wherein  Single  Bench of Hon'ble High Court while dealing with the issue regarding framing of charges under Official Secret Act has held as under:

"Even otherwise the existence of the Official Secret Act 1923  have   been   the   subject   matter  of  discussion  before   the   National   Press as well as Human Organization because of its misuse which  was framed in the British Regime to safeguard information by the  Colonial Rulers.  The Courts should be careful in framing charges  in relation to Official Secrets Act more particularly when the Act e complains or the document termed as secret is so readily available  at the Internet that everybody can have easy access to it.

The Official Secrets Act 1923 rather become an obsolete which  was enacted during the British Regime, therefore, this Act is of   Colonial time. Therefore, the courts should be extra­cautious while dealing with the matter of Official Secrets Act.

It was urged before me that if any information relating to   Indian Armed forces and their weaponries are required to be taken the same can be easily downloaded from the Internet.  This Court,  therefore, in order to find out whether such like information was  readily available on the Internet had an occasion to find out such  information.   This Court had undertaken an exercise and found   that up to date information relating to Indian forces and their   weaponries are readily available at Internet therefore this Court is  of   conclusion   that   any   information   relating   to   defence   service   which   is   commonly   available   at   Internet   cannot   be   treated   as   classified document or restricted document as such documents are  Judgment CBI Vs Salam Singh Rathore 117 known   to   the   public   at   large.     Therefore   with   the   changing   scenario any information which is available to the public on the   Internet   should   not   be   taken   as   secret   document.     The   Courts   should be on its guard while invoking the Provisions of the Official Secrets   Act.     The   same   principle   shall   apply   to   the   documents   which   are   found   to   be   unauthentic   or   in   genuine   document   obtained not secretly or clandestine manner but in normal course  of nature."

The Ld. Counsel for accused Salam Singh Rathore after referring to the said judgment in KC Saini case (supra), urged that in view of the judgment delivered by Hight Court of Delhi that no charges under Official Secrets Act is made as the Act has become obsolete.  Ld. Sr. PP countered the arguments by stating that the facts in KC Saini's case were entirely different  as in that case the accused was arrested in Official Secrets Act only on the basis of disclosure statement and there was no other evidence available.

Having   taken   note   of   the   rival   submissions   and   having   gone through the judgment in KC Saini's case and after carefully perusing the useful guidelines   laid   down   therein   this   court   is   of   opinion   that   first   of   all   that judgment   pertains   to   the   framing   of   charges   only   on   one   part   and   for classification of documents if  information is available  on public domain on other part.  Regarding first part, I find force in the arguments advanced by Ld. Sr. PP for CBI that in K.C. Saini's case the only evidence available against the accused  was  the   disclosure   statement  and  nothing  else.    The   charges  have already   been   framed   under   the   Official   secrets   Act   and   it   is   already   been opined   by   this   court   that   the   documents   were   not   available   in   the   public Judgment CBI Vs Salam Singh Rathore 118 domain in the pre paras of this judgment.   The facts in the cited case are entirely   different   from   the   case   in   hand   as   the   recovery   of   incriminating material was effected from the possession of accused Salam Singh Rathore. The recovery has also been duly proved.  However, this court after observing the   guidelines   in   KC   Saini   case   this   court   has   made   itself   very   careful   for appreciating the provisions of Official Secrets Act.  

Now   coming   to   the   point   regarding   classification   of   certain documents   recovered   from   accused   as   secret,   the   ld.   Sr.   PP   for   CBI   have categorically mentioned that the same has been done on the basis of Indian Naval Book of Reference­1800 whereas the ld. Counsel for both the accused have stated that the documents were not secret as they were in public domain and that the classification if any has been done, is being done on the basis of wrong hypothesis.  

To   deal   with   the   argument   of   both   the   accused   regarding classification, this court has gone through the testimony of PW­1 Cdr. Deepak Adhar who had detailed down and explained as to how the classification of a document is being done.  It has been mentioned by PW­1 Cdr. Deepak Adhar in his testimony before this court that in the year 2006 he joined as Director in the Directorate of Naval Air Staff, his job was to look­after procurement of weapons and equipments for Naval Air Craft. He also proceeded further with the   details   as   to   how   the   weapons   are   procured   and   stated   that   the requirements   for   weapons   and   equipments   are   received   from   field.     After receiving   the   same,   the   Directorate   of   Naval   Air   Staff   used   to   prepare preliminary/provisional staff requirement (PSR).   The PSR then used to be converted   into   Naval   Staff   Qualitative   Requirment   (NSQR).     PSR   was internally   deliberated   in   the   integrated   headquarter   of   ministry   of   Defence Judgment CBI Vs Salam Singh Rathore 119 (Navy) and after approval of the vice chief of the naval staff, the PSR was converted into NSQR.  The NSQR then used to be sent to Ministry of Defence, Government of India.   After the approval of Ministry of Defence about the NSQR the same was sent to Directorate of Procurement, Ministry of Defence. He   categorically   mentioned   in   his   statement   before   this   court   that   the Preliminary/Provisional Staff Requirement (PSR) and Naval Staff Qualitative Requirement (NSQR) are secret documents.   The PW­1 Cdr. Deepak Adhar further   went   on   to   depose   that   he   was   aware   of   the   classification   and categorization of documents which are classified as: 

(I) Top Secret (II) Secret (III) Confidential (IV) restricted (V) unclassified and that   the   classification   of   the   documents   is   based   on   the   sensitivity   of documents   which   as   per   Naval   Security   Instructions   mentioned   in   Indian Naval Book of Reference­1800, the extract of 8 pages of the same were proved by PW­1 Cdr. Deepak Adhar as Mark PW1/I.   The PW­1 Cdr. Deepak Adhar stated that in the CBI office he was shown   with   the   photocopy   of   Defence   Acquisition   Council   (DAC)   Brief   for acquisition   of   37   multi­role   helicopters.     The   photocopy   Ex.PW1/A   of   this document dated 10.03.2006 regarding acquisition of 37 multi­role helicopters was recovered from the possession of accused Salam Singh Rathore.  The PW­ 1   Cdr.   Deepak   Adhar   was   shown   with   the   photocopy   of   this   document recovered from the possession of accused Salam Singh Rathore who proved the   same   as  Ex.PW1/A   as  well as the  original of  this document  proved as Ex.PW1/B both  running into two pages each back to back. The PW­1 Cdr.

Deepak Adhar stated that Ex.PW1/A is the same copy which was shown to him at CBI office when he was called there and also proved his signatures in photocopy on page 2 at point A.  He also proved his signatures on the original of this document ex.PW1/B at point A on page 2.  He also mentioned that the Judgment CBI Vs Salam Singh Rathore 120 original document Ex.PW1/B was shown to him in the CBI office and that it was prepared by him and after its preparation Ex.PW1/B was sent by PW­1 to the Directorate of Planning and Coordination. 

On a question being put by ld. Counsel for accused Salam Singh Rathore to the PW­1 Cdr. Deepak Adhar during cross­examination, the PW­1 Cdr. Deepak Adhar stated that as per standard operating procedure at Naval headquarters,   Naval   Staff   Qualitative   Requirement   (NSQR)   are   marked   as "secret"   and   hence   he   had   marked   the   document   Ex.PW1/B   (concerning purchase of 37 Multi­role helicopters) as "secret".  The other question put by ld. Counsel for accused Salam Singh Rathore to the PW­1 Cdr. Deepak Adhar was as under:

Q Whether   marking   of   document   Ex.PW1/B   as   'secret'   is   as   per   Naval Headquarter guidelines for making classified document? A Yes the marking of document Ex.PW1/B was as per Naval Headquarter Guidelines for marking classification documents.

While   answering  one  other question  put  by ld. Counsels  during cross­examination, the PW­1 Cdr. Deepak Adhar stated that the guidelines are that the secret documents are the documents or information, the unauthorized disclosure of which endanger nations security, cause serious injury to national interest or prestige or be of great advantage to foreign nation.   To another question being reproduced below, the PW­1 Cdr. Deepak Adhar explained in the answer as under:

Q Whether any content of Ex.PW1/B (this document was relating to 37 multi­role helicopters) contain anything which would prejudice the security of the nation or national interest?

A Present status is helpful to enemy nation as it is giving the current preparedness of Indian Navy.  

Judgment CBI Vs Salam Singh Rathore 121 From  overall  testimony of the PW­1 Cdr. Deepak Adhar it  is as crystal clear as sky that the photocopy Ex.PW1/A recovered from the accused Salam Singh Rathore was in fact copy of the original Ex.PW1/B (pertaining to acquisition   of   37   multi­role   helicopters)   and   that   the   said   document   was "secret"   one.     Though   the   PW­1   Cdr.   Deepak   Adhar   have   also   proved   the original annexures Ex.PW1/C attached to the original document Ex.PW1/B, but   copy   of   the   annexures   of   the   original   annexures   Ex.PW1/C   was   not recovered from accused  Salam Singh Rathore.  

Now   coming   to   other   document   i.e.   the   photocopy   Ex.PW2/G recovered from the accused Salam Singh Rathore, the original of which was proved as Ex.PW1/D (pertaining to 6 Medium Lift Utility Helicopters). This document was concerning the comments for DAC brief for acquisition of 6 Medium Lift Utility Helicopters. The photocopy Mark PW1/2 of the original Ex.PW1/D was shown to the witness PW­1 Cdr. Deepak Adhar in this court wherein he stated that he cannot identify whether the photocopy Mark PW1/2 is the same photocopy which was shown to him in CBI office but stated that Mark PW1/2 is the copy of the document Ex.PW1/D.  He further elaborated that so far he remembers, photocopy of document Ex.PW1/D was shown to him but he stated that he cannot say that the same was Mark PW1/2.  Later on, when the PW­2 Col. K.V. Kuber came in the witness box, he stated that Mark PW1/2 was shown to him in the CBI office when the CBI officers visited his office.   The PW­2 Col. K.V. Kuber further stated that Mark PW1/2 is the correct copy of original documents Ex.PW1/D except the page no. 131 which could not be compared being torn.   Although the PW­1 Cdr. Deepak Adhar could not identify the photocopy Mark PW1/2 recovered from the possession of accused Salam Singh Rathore as the same copy which was shown to him in the   court,   but   he   could   identify   the   same   as   to   be   copy   of   the   original Judgment CBI Vs Salam Singh Rathore 122 Ex.PW1/D. However, the PW­2 Col. K.V. Kuber identified the said photocopy Mark   PW1/2   as   the   same   photocopy   which   was   shown   to   him   when   CBI officers visited his office and also identified the same as to be the photocopy of the original Ex.PW1/D.  The photocopy Mark PW1/2 was accordingly proved by him as Ex.PW2/G.   Now coming to another document i.e. the photocopy Ex.PW2/H recovered from the accused Salam Singh Rathore, the original of which was proved as Ex.PW1/E. This document was in fact the annexures to the original documents Ex.PW1/D regarding comments for DAC brief for acquisition of 6 Medium Lift Utility Helicopters. The position with respect to this document was   also   same   as   that   of   the   document   Ex.PW1/D   and   Ex.PW2/G.     The photocopy Mark PW1/3 of the original Ex.PW1/E was shown to the witness PW­1   Cdr.   Deepak   Adhar   in   this   court   wherein   he   stated   that   he   cannot identify whether the photocopy Mark PW1/3 is the same photocopy which was shown to him in CBI office but stated that Mark PW1/3 is the copy of the document   Ex.PW1/E.     He   further   elaborated   that   so   far   he   remembers, photocopy of document Ex.PW1/E was shown to him but he stated that he cannot say that the same was Mark PW1/3.   Later on, when the PW­2 Col. K.V. Kuber came in the witness box, he stated that Mark PW1/3 was shown to him in the CBI office when the CBI officers visited his office.   He   further stated that Mark PW1/3 is the correct copy of original documents Ex.PW1/E. Although the PW­1 Cdr. Deepak Adhar could not identify the photocopy Mark PW1/3 recovered from the possession of accused  Salam Singh Rathore as the same copy which was shown to him in the court, but he could identify the same as to be copy of the original Ex.PW1/E.   However, the PW­2 Col. K.V. Kuber   identified   the   said   photocopy   Mark   PW1/3   as   the   same   photocopy which   was   shown   to   him   when   CBI   officers   visited   his   office   and   also Judgment CBI Vs Salam Singh Rathore 123 identified  the   same   as  to  be   the   photocopy  of the  original  Ex.PW1/E.    He proved photocopy Mark PW1/3 as Ex.PW2/H. The   next   document   recovered   from   the   possession   of   accused Salam   Singh   Rathore   was   Ex.PW2/E   the   original   of   which   was   proved   as Ex.PW1/F   by   PW­1   Deepak   Adhar.   These   documents   were   concerning integrated   headquarters   Ministry   of   Defence   (Navy)   Staff   Branch­II, Directorate of Naval Air Staff, Comments for DAC Brief Midlife Upgrade of Seaking   42B   Naval   Helicopters   dated   05.12.05   marked   Secret.   The prosecution witness PW­2 Col. K.V. Kuber stated that the document Ex. PW1/F which is the original of Mark PW1/4 was handed over by him to CBI officers along with other documents vide seizure memo Ex.PW2/A. He also explained that   document   Ex.PW1/F   have   some   remarks   made   by   him   in   encircled portion A in red ink.   It was also explained that the document Mark PW1/4 and   annexures   Mark   PW1/5   (photocopies   recovered   from   accused   Salam Singh Rathore) were the same which were shown to him by the CBI officers when they visited his office.   These photocopy documents Mark PW1/4 and Mark   PW1/5   were   exhibited   by   PW­2   Col.   K.V.   Kuber   as   Ex.PW2/E   and Ex.PW2/F.     The   photocopy   of   document   Ex.PW2/E   was   concerning   the purchase of Mid Life Upgrade of Seaking 42B Naval Helicopter and Ex.PW2/F were the anenxures contained therein.   The original of photocopy document Ex.PW2/E was Ex.PW1/F and the original of photocopy document Ex.PW2/F was Ex.PW1/G as proved by PW­1 Cdr. Deepak Adhar.  The originator of this document was also Sh. NSS Parmar.  

The PW­1 Cdr. Deepak Adhar has specifically mentioned that the document   Ex.PW1/D,   Ex.PW1/E,   Ex.PW1/F   and   Ex.PW1/G   which   all originated from Cdr. NSS Parmar are also classified as secret because they all pertained to NSQR and they also effects combat readiness and preparedness Judgment CBI Vs Salam Singh Rathore 124 for war.   It has also been explained that in case such like documents falls in the hands of anti national elements, they can affect the security of the nation.  

As   already  said  the  originator  of these  documents was  Sh.  NSS Parmar whose signatures have already been identified by PW­1 Cdr. Deepak Adhar in his testimony on oath before this court as both were posted together in the Directorate of Air Naval Staff.   The PW­1 has specifically stated that both   these   original   documents   i.e.   Ex.PW1/D   and   Ex.PW1/E   which   were concerning   the   acquisition   of   six   medium   lift   utility   helicopters   and   its annexures were 'secret' documents.  

The Ld. Counsel for both the accused persons have already taken the plea that since the originator of these documents i.e. NSS Parmar has not been   produced   in   court,   the   defence   has   lost   an   opportunity   to   get   an assessment from the said Sh. NSS Parmar as to whether the said documents were in fact "secret" documents.  It was urged that for want of production of the said Sh. NSS Parmar as witness, the defence could not cross examine him on the aspect of his classification of the documents as "secret".  

Regarding the non production of the originator of the document Sh. NSS Parmar, Ld. Sr. PP for CBI submitted that it is not the number of witnesses which weighs but it is the credibility of the evidence which matters in a criminal trial.  It has been submitted that though Sh. NSS Parmar has not been examined as a witness in this case, but his signatures have been proved by the other witnesses. Ld. Sr.PP for CBI further refuted the arguments by stating   that   as   per   the   Naval   Security   Instructions  which   has   already   been proved as Ex.PW1/DA2 and Mark PW1/I which is an extract of INBR, Section 65 of which categorically states that the originator of document is responsible for marking the correct security classification of the document.  He submitted that though Sh. NSS Parmar has not been produced by the prosecution, but Judgment CBI Vs Salam Singh Rathore 125 his   signatures   have   already   been   identified   by   his   colleagues   who   are produced as prosecution witnesses.   He stated that the said Sh. NSS Parmar has classified the documents as "secret" on the basis of Rule 63 Chapter 4 of Naval Security Instructions.  

After hearing the parties at length, this court feels that it would be appropriate   first   to   reproduce   Rule   63   B   of   Chapter   4   of   Naval   Security Instructions as contained in INBR­1800 which is as under:

"  Secret­Documents  or  information, the unauthorized disclosure of which would endanger national security, cause serious injury to national interest or prestige, or be of great advantage to a foreign nation.  Examples are:­

(i) Particulars of operations in progress.

(ii) Knowledge concerning foreign countries, the value of which depends upon  the country not being aware that it is known.

(iii) Adverse reports on general morale affecting major operations.

(iv) Photography of vital installations.

(v) Details of causalities suffered or effects from enemy's action until publicly  announced."

The Rule 65 of the said Chapter (Security of Classified Documents) prescribes that originator of a document is responsible for making the correct security   classification   on   the   document.     If   it   is   found   to   be   incorrectly classified   or   if   additional   information   is   added   to   it   to   warrant   a   higher classification, the first officer to notice it is to re­classify the document initial and date of the alteration and inform the originator.  Even the INBR­1800 is a secret document as is stamped on Ex.PW1/DA2 Mark PW1/I.   Once a document has been classified as secret by its originator and the   document   is   concerning   the   defence   services   regarding   purchases   of Judgment CBI Vs Salam Singh Rathore 126 helicopters etc. and when a specific procedure regarding the reclassification has also been contained in Section 65 of the INBR, this court is not able to buy the   arguments   of   the   ld.   Counsels   for   the   accused   persons   that   since   the originator of the documents Sh. NSS Parmar could not be produced in the witness box by the prosecution, they have lost a chance to establish that the documents  Ex.PW1/D and Ex.PW1/E were not properly classified or that they were not secret.   This court is of opinion that once a defence document has been   classified   for   a   particular   category   by   originator   who   is   a   defence personnal, even the courts find itself reluctant to go into meticulous details in order   to   have   its   own   assessment   regarding   its   proper   classification.   The defence   services   have   the   responsibility   to   maintain   the   security   and sovereignty of the nation and are experts in their own arena. There might have   been   hundred   eventualities,   past   experiences   and   the   intelligence available   which   generally   do   not   remain   available   in   public   domain   which might have been basis of declaring a document as secret by the originator and after following the procedure laid down in INBR­1800. Once a document has been   classified   as   "secret",   it   is   always   remain   secret   unless   otherwise   the accused is able to establish that it was really in public domain.The ld. Counsel for the accused Salam Singh Rathore have already failed to establish this fact that   these   documents   were     in   public   domain.   Moreover,   the   PW­1   Cdr. Deepak   Adhar   has   specifically   mentioned   that   the   document   Ex.PW1/D, Ex.PW1/E, Ex.PW1/F and Ex.PW1/G which all originated from Cdr. NSS Parmar are also secret and he also reasonably explained as to why they have been classified as secret. The explanation of PW­1 Cdr. Deepak Adhar is of worth considerable as he was also retaining a responsible position in Navy and was an officer of the rank of Commodore. He stated that the above noted documents are classified as 'secret' as they pertains to NSQR and they also combat readiness and preparedness for war.

Judgment CBI Vs Salam Singh Rathore 127 He further opined that in case such like documents falls in the hands of anti national elements, they can affect the security of the Nation.  

The   manner   of   classifications   as   contained   in   Naval   Security Instructions were produced by CBI and were proved by PW­13 Cdr. KS Phogat wherein he in his statement before this court has stated that he had seen D­5 Ex.PW13/A i.e. letter dated 25.01.2007 written to Ms. Sonali Mishra, SP­CBI which bears his signatures.  Vide the said letter Ex.PW13/A he had forwarded a copy of Naval Security Instructions wherein all security classifications were laid down. He further stated that he had seen the extract of Naval Security Instructions  running into  8  pages already Ex.PW1/DA2 and were the same instructions  which   were   handed over  to CBI by  him with a covering letter Ex.PW13/A.  He also stated that vide letter Ex.PW13/B he had forwarded the posting details of accused Salam Singh Rathore and Jarnail Singh Kalra.  

In his cross examination the PW­13 Cdr. K.S. Phogat termed it to be   correct   that   Ex.PW13/A   does   not   contain   any   information   which   is classified   as   Secret   but   the   word   'secret'   has   been   mentioned   therein   as   it pertained to Naval War Room Leak Case.   In the cross examination itself, it was further stated by the PW­13 Cdr. K.S. Phogat that Ex.PW1/DA2 i.e. Naval Security Instructions has stamp of INS­Kunjali which is in Mumbai and that INBR­1800   would   definitely   be   available   in   his   department   at   Naval Headquarters.  He further stated that Ex.PW1/DA2 might have been called by him from Naval police and regulating school at INS­Kunjali and that the said document has been termed as secret only because of communication with CBI and not with its contents.  

This court is of the opinion that even if Sh. NSS Parmar has not been produced by the prosecution, considering the overall available evidence lead by CBI, the court may draw a presumption under the Indian Evidence Judgment CBI Vs Salam Singh Rathore 128 Act, 1872 u/s 114 which states that the court may presume the existence of any fact which it thinks likely to have happened, regard being had to common course of natural elements, human conduct and public and private business in their relation to the facts of the particular case. The illustration 'e' to the said Section   114   of  Indian   Evidence  Act  specifically  states  that   the   judicial  and official   acts   have   been   regularly   performed   with   illustration   'f'   that   the common course of business have been followed in particular cases.   The ld. Counsel   for   accused   Salam   Singh   Rathore   has   not   been   able   to   rebut   the presumption.  

The Ld. Counsel for accused Salam Singh Rathore further argued that even for the sake of gospel truth it is presumed that the secret documents were   recovered   from   the   possession   of   the   accused,   still   the   provisions   of Section 3 & 5 of Official Secrets Act are not attracted as some overt or covert act should have been attributed to the accused Salam Singh for the purposes of establishing his guilt under the said provisions of Official Secrets Act.  He has highlighted different cases in which these provisions could be attracted against   a  person   when   the   said person  was going  to Pakistan  Embassy for supplying   documents   or   when   he   was   trying   to   flee   the   country   and   the documents   were   recovered   at   the   airport   etc.     He   submitted   that   the presumption   as   mentioned   u/s   3   of   the   Official   Secrets   Act   though   is   a rebuttable presumption but it does not lead any rule of evidence nor does it anyway dilute the degree of proof required for suing a criminal case which includes a case under the Official Secrets Act as well.

Ld. Sr. PP for CBI on the contrary argued that the defence has not been able to rebut the presumption as contained in Section 3 of the Official Secrets Act and the prosecution has proved its case beyond the shade of doubt.

Judgment CBI Vs Salam Singh Rathore 129 Upon hearing the parties at length on this issue, this court recalls a judgment of Hon'ble Delhi High Court in Crl. Appeal no. 247/1984 titled as Amin   Chand   and   others   Vs   State,   DOD   18.11.1986  wherein   the   Hon'ble High Court of Delhi held as under:

"9. The learned trial Judge seems to be labouring under the impression that sub­sec. (2) of S.2 of the Official Secrets   Act lays down a rule of evidence, which in fact it does not.   Nor does it in any way dilute the degree of proof required  for proving the criminal case which includes a case under  the   provisions   of   Official   Secrets   Act   as   well.     It   is   this   strange and curious notion of the learned trial Judge  which has resulted in absolutely wrong approach to the   case.   Sub­sec. (2) of S.3 of the Official Secrets Act, 1923   reads as under:

"On a prosecution for an offence punishable under this section it shall not be necessary to show that the accused person was guilty of any  particular act tending to show a purpose prejudicial to the safety or  interests of the State and, notwithstanding that no such act is proved  against him he may be convicted if, from the circumstances of the   case or his conduct or his known character as proved, it appears that  his purpose was a purpose prejudicial to the safety or interests of the  State; and if any sketch, plan, model, article, note, document, or   information relating to or used in any prohibited place, or relating to anything in such a place or any secret official code or pass word is   made, obtained, collected recorded, published or communicated by   any person other than a person acting under lawful authority, and   from   the   circumstances   of   the   case   or   his   conduct   or   his   known   character as proved it appears that his purpose­was a purpose  prejudicial to the safety or interests of the State, such sketch, plan,   Judgment CBI Vs Salam Singh Rathore 130 model, article, note, document, information, code or pass word shall  be presumed to have been made, obtained, collected, recorded,  published or communicated for a purpose prejudicial to the safety or  interest of the State."

10. A plain reading of the aforesaid provision would  show that it lays down a rule of presumption.  In a trial of  this nature the prosecution need not prove any particular  act of the accused tending to show a purpose prejudicial to  the safety or interest of the State.  In the absence of proof of any such particular act, it entitles the Court to convict an  accused if from the proved circumstances of the case or  from the proved conduct of the accused or his proved  character it appears that his purpose was a purpose  prejudicial to the safety or interest of the State.  Here  again, this inference can only be drawn if there is some  proof, admissible material on the record and not otherwise.

11. By no stretch of imagination sub­sec. (2) of S.3 of the  Official Secrets Act, has in any way diluted the burden of  the prosecution to prove its case.  A case under this Act has  also to be proved like any other criminal case and the  burden on the prosecution is in no way lessened.  The  principle that no conviction can be based on assumptions  and conjectures or on suspicion, however, strong equally  applies to a case under the Official Secrets Act."

The afore­noted judgment categorically provides useful guidelines to the effect that the inference regarding presumption can be drawn if there is Judgment CBI Vs Salam Singh Rathore 131 some proof, admissible material on record and not otherwise.  Here in the case in hand, not only there is recovery of "secret" documents from the possession of the accused Salam Singh Rathore pertaining to period when he was not even   posted   in   the   department   to   which   the   said   documents   belongs   but recovered documents includes one document which is having a date on which even the accused Salam Singh Rathore was not in service i.e. the document was originated only after his retirement from services.  

Moreover,   there   are   some  documents  like  Ex.PW2/E  which   is  a photocopy of a secret document with respect to upgradation of seaking 42B Naval Helicopters and which contains the original dispatch entry at point B in blue ink.   The said entry was also proved by PW­3 Gautam Kumar as being made   by   him.     Various   other   secret   documents   were   recovered   from   his possession as highlighted herein above, the possession of which could not be explained   by   accused   Salam   Singh   Rathore.   Accordingly,   there   is   ample evidence on record, inference has been drawn under the presumption clause of   Section   3   of   Official   Secrets   Act   after   following   the   aforementioned judgment in Amin Chand case (supra).

Moreover, the PW­1 Cdr. Deepak Adhar had specifically mentioned that the documents are classified secret because of nature of the document and the procedure to be adopted for handling documents and as per standard procedure are treated as 'secret' and that the classification is done on the basis of   Naval   Secret   Instructions   from   Indian   Naval   Book   of   Reference­1800, extract of which running into 8 pages was marked as Mark PW1/I.   Further,   unlike   the   co­accused   Jarnail   Singh   Kalra,   the   accused Salam Singh Rathore was also facing charges that he was found in possession of 17 documents while raid was conducted at his residence and some of whom were  secret.    Most of the documents which were secret have already been Judgment CBI Vs Salam Singh Rathore 132 discussed herein above in this judgment.  The prosecution though has failed to prove   that   the   co­accused   Jarnail   Singh   Kalra   had   supplied   the   three documents as contained in charge to the accused Salam Singh Rathore, but the prosecution has been successfully and beyond reasonable doubt has been able   to   prove   the   fact   that   in   fact   17  documents  were   recovered  from   the possession   of   accused   Salam   Singh   Rathore   out   of   which   some   documents discussed herein above pertained to Indian Navy were "secret" documents.  

As   already   discussed,   the   CBI   has   not   been   able   to   prove   the conspiracy angle  between  the  accused Jarnail Singh Kalra and the  accused Salam Singh Rathore as it has not proved the fact that the three documents as contained   in   the   charge   were   received   or   communicated   by   the   accused Jarnail Singh Kalra to the accused Salam Singh Rathore.  The accused Salam Singh Rathore is facing charges that he entered into conspiracy with the co­ accused Jarnail Singh Kalra and in furtherance of that conspiracy, he received three documents from the accused Jarnail Singh Kalra and that incriminating documents were recovered as per details given in the search list of which three documents   were   supplied   by   the   accused   Jarnail   Singh   Kalra   and   that   the information and documents were communicated by the accused Jarnail Singh Kalra to the accused Salam Singh Rathore.  Since the CBI has not been able to prove the conspiracy between the accused Jarnail Singh Kalra and the accused Salam Singh Rathore, therefore, the CBI has not been able to prove charges that   the   accused   Salam   Singh   Rathore   and   co­accused   Jarnail   Singh   Kalra entered into criminal conspiracy vide which the three documents pertaining to Indian Navy as contained in charge were supplied by accused Jarnail Singh Kalra to accused Salam Singh Rathore in furtherance of criminal conspiracy or that the three documents were communicated by accused Jarnail Singh Kalra or these three documents were received by accused Salam Singh Rathore from Judgment CBI Vs Salam Singh Rathore 133 Jarnail Singh Kalra.  Therefore, the CBI has not been able to substantiate the charges for the offences u/s 120B IPC r/w Section 3 & 5 of Official Secrets Act and  the  charge   under Section   5(2) of Official Secrets Act  against both the accused.

However,   coming   to   the   charge   against   accused   Salam   Singh Rathore   as   contained   in   serial   no.   2   of   the   charge   wherein   it   has   been mentioned   that   on   23.06.2006   in   a   search   conducted   at   the   residence   of accused Salam Singh Rathore, 17 incriminating documents were recovered as contained in the charge sheet /search list of which the accused Salam Singh Rathore was in unauthorized possession, the CBI has duly proved this factum. Out   of   the   17   documents  recovered  from  the  possession  of  accused  Salam Singh   Rathore   from   his   residence,   certain   documents   were   duly   proved   as 'secret', as discussed in the above noted paras more specifically the documents relating to the acquisition plans or modification of the equipments like 42B Naval   Helicopters,   Six   Medium   Lift   Utility   Helicopters   and   37   Multi   Role Helicopters. It has also been proved that some of the documents recovered from the possession of accused Salam Singh Rathore even pertained to a time when   he   was   not   even   posted   in   the   department   to   which   the   document belonged and some of the documents were dated to a period during which the accused   Salam   Singh   Rathore   was   not   even   in   defence   services   and   had retired. One document Ex.PW2/E which is a photocopy of a secret document with respect to upgradation of seaking 42B Naval Helicopters was recovered from the accused Salam Singh Rathore which contains the original dispatch entry at point B in blue ink.  The said entry was also proved by PW­3 Gautam Kumar as being made by him. No explanation has come forward as to from where the documents were procured by the accused   Salam Singh Rathore. The said documents pertained to the acquisition plans of defence equipments Judgment CBI Vs Salam Singh Rathore 134 which have already been proved as secret and were obviously secret.  

Now   coming   to   the   testimony   of   PW­12   Sanjay   Gupta   who immediately after his retirement from the services, joined Virat Consultants & Traders Pvt. Ltd. as Senior Executive.   The Virat Consultants & Traders Pvt. Ltd. was dealing in service provider jobs.  The PW­12 Sanjay Gupta elaborated that M/s Virat Consultants & Traders Pvt. Ltd. was providing services to local support in India to foreign companies which were supplying equipments and systems to Indian Navy and that the company was helping foreign companies dealing with Indian Navy in arranging their visits, serving the Indian Market for local industry support and helping them to understand the procedures that they were required to follow for fulfilling the commitments of their contracts with  Indian   Navy.     It   was further  highlighted that  the  Virat  Consultants & Traders Pvt. Ltd. was primarily dealing with two foreign companies namely Atlas Electronik of Germany and Fincantieri of Italy.  The PW­12 Sanjay Gupta had named another company as M/s Calzoni, an Italian company dealing with ship steering systems, auto pilots etc.   The Virat Consultants & Traders Pvt. Ltd.   used   to   provide   assistance   in   the   stay   of   technicians,   engineers   and logistics   for   the   work   of   Atlas   Electronik   for   facilitating   contracts   between Atlas Electroniks and Indian Navy.  

Regarding   the   role   of   accused   Salam   Singh   Rathore   in   Virat Consultants & Traders Pvt. Ltd., the PW­12 Sanjay Gupta detailed down that he was assigned to look into defence procurement procedure for future offset requirements,   in   case   required.     In   his   cross   examination   upon   a   question being put by Ld. Defence counsel for accused Salam Singh Rathore, he stated that accused Salam Singh while with Virat Consultants & Traders Pvt. Ltd. was learning   the   functions   of   various   groups   and   did   not   have   any   specific Judgment CBI Vs Salam Singh Rathore 135 assignments.   It was further clarified that he was not directly dealing with foreign vendor regarding procurement and acquisition.  

Though   it   has   been   mentioned   by   PW­12   Sanjay   Gupta   that accused   Salam   Singh   Rathore   was   in   learning   stage   and   was   not   directly dealing with the foreign companies as mentioned herein above, but since he was working with a company that was dealing with foreign vendors that itself is sufficient to give credence to the presumption as contained in Section 3 (2) of   the   Official   Secrets   Act   that   it   shall   not   be   necessary   to   show   that   the accused   person   shall   guilty   of   a   particular   act   tending   to   show   a   purpose prejudicial to the safety or interest of State and notwithstanding that no such fact is proved against him he may be convicted if from the circumstances of the case it appears that his purpose was a purpose prejudicial to the safety or interest of the State.  

Regarding the contradictions and omissions, as highlighted by ld. Counsel for the defence, I gain guidance from the judgment of Hon'ble Apex Court in  Mritunjoy Biswas vs. Pranab @ Kuti Biswas and anr. reported at 2013, Vol. 12 SCC 796, in which the Hon'ble Apex Court has held as under:

"As is evincible, the High Court has also taken note of  certain omissions and discrepancies treating them to be  material omissions and irreconcilable discrepancies.  It  is worthy to note that the High Court has referred to the some  discrepancies which we find are absolutely in the realm of minor discrepancies. It is well settled in law that the minor  discrepancies are not to be given undue emphasis and the  evidence is to be considered from the point of view of  trustworthiness.  The test is whether the same inspires confidence in the mind of the court.  If the evidence is incredible and cannot Judgment CBI Vs Salam Singh Rathore 136 be accepted by the test of prudence, then it may create a dent in  the prosecution version.   If an omission or discrepancy goes to   the root of the matter and ushers in incongruities, the defence   can take advantage of such inconsistencies.  It needs no special  emphasis to state that every omission cannot  take place  of a   material omission and, therefore, minor contradictions,  inconsistencies or insignificant embellishments do not affect the  core of the prosecution case and should not be taken to be a   ground to reject the prosecution evidence. The omission should   create a serious doubt about the truthfulness or creditworthiness of a witness.  It is only the serious contradictions and omissions  which materially affect the case of the prosecution but not every  contradiction or omission."

Accordingly, the omission, as highlighted by ld. Counsels during the course of arguments does not create any serious doubt about the truthful and creditworthiness of the witnesses examined by the CBI qua the accused Salam Singh Rathore.

  Further,   regarding   proof   of   case   beyond   reasonable   doubt,   Ld. Counsel   had   mainly   stressed   upon   the   word   'beyond'   just   before   the   word 'reasonable' and as per his interpretation 'beyond' means farther more than reasonable.  In this connection, I am being guided by the judgment of Hon'ble Supreme   Court   of   India   in  Inder   Singh   vs.   State   (Delhi   Administration) 1978   Crl.   Law   Journal   766  wherein   Hon'ble   Mr.   Justice   V.R.   Krishna Ayyarhas held that:

"Credibility   of   testimony,   oral   circumstantial,   depends   considerably   on   a   judicial   evaluation   of   the   totality,   not   isolated   scrutiny.     While   it   is   necessary   that   proof   beyond   Judgment CBI Vs Salam Singh Rathore 137 reasonable doubt should be adduced in all criminal cases, it is  not necessary that it should be perfect.  If a case is proved too  perfectly, it is argued that it is artificial, if a case has some   flaws, inevitable because human beings are prone to err, it is   argued that it is too imperfect. One wonders whether in the   meticulous hypersensitivity to eliminate a rare innocent from   being punished, many guilty men must be callously allowed to  escape.     Proof  beyond  reasonable  doubt   is  a  guideline,not   a   fetish and guilty man cannot get away with it because truth   suffers   some   infirmity   when   projected   through   human   processes. Judicial  quest  for perfect  proof often accounts  for   police   presentation   of   fool­proof   concoction.     Why   fake   up?   Because   the   court   asks   for   manufacture   to   make   truth   look   true? No, we must be realistic." 

 

Further, the Hon'ble Supreme Court of India in another judgment with   respect   to   the   word   'reasonable   doubt'  in  Trimukh   Maroti   Kirkan   V State of Maharashtra [(2006) 10 SCC 681] had held as under:

"the law does not enjoin a duty on the prosecution to lead  evidence of such character which is almost impossible/difficult to  be led.  The duty on the prosecution is to lead such evidence which it is capable of leading having regard to facts and circumstances  of the case."

Having taken guidance from the judgments of Superior Courts and having discussed all the relevant evidence and documents made available and proved and having considered the arguments of ld. Defence counsels as well as   Ld.   Sr.   PP   for   CBI,   it   appears   to   this   court   the   prosecution   has   proved Judgment CBI Vs Salam Singh Rathore 138 beyond   reasonable   doubt  the   charges   framed   against   accused   Salam   Singh Rathore to the effect that 17 incriminating documents were recovered from him and out of which 3 documents being classified as "secret" pertained to Indian Navy.   The said document could be directly or indirectly useful to an enemy and were retained by accused Salam Singh Rathore prejudicial to the safety and interest of State. 

Accordingly, the accused Salam Singh Rathore is convicted for the offence   u/s   3(1)(c)   of   the   Official   Secrets   Act,   1923.     The   accused   Salam Singh Rathore is however acquitted of the charges u/s 120­B IPC r/w Section 3 & 5 and also for the offence u/s 5(2) of the Official Secrets Act, 1923.  

The CBI has not been able to collect enough material against the accused   Jarnail   Singh   Kalra   and   hence   failed   to   prove   any   of   the   charges framed against him.  Accordingly, accused Jarnail Singh Kalra stands acquitted of all the charges framed against him.  His regular bail bond stands cancelled, surety discharged.

In terms of Section 437A CrPC as well as judgment titled as DRI Vs Mike Chimezi, CRL.L.P. 3/2015, both the accused have already furnished bail bonds   to   the   tune   of   Rs.   25,000/­   each   with   one   surety   each   in   the   like amount in compliance of Section 437A CrPC, as per which before conclusion of trial and before disposal of the appeal, the accused is required to execute bail bond with surety to appear before the higher court as and when such court   issues   notice   in   respect   of   any   appeal   or   petition   filed   against   the judgment of the respective court and such bail bond shall remain in force for a period   of  six   months.     Respective   bail   bonds   in   this   regard   have   been Judgment CBI Vs Salam Singh Rathore 139 accepted.

Let the convict Salam Singh Rathore be heard separately on the point of sentence for which date is given vide order sheet of the even date.

Announced in the open court                          SANJAY KUMAR
                                                                           Digitally signed by SANJAY
                                                                           KUMAR AGGARWAL
on this 07th day of July, 2018.                      AGGARWAL              Date: 2018.07.12 10:30:45
                                                                           +0530
                                                        (SANJAY KUMAR AGGARWAL)
                                                       Special Judge­03, (PC ACT) CBI,
                                                               Tis Hazari Courts: Delhi.




Judgment CBI Vs Salam Singh Rathore