Andhra Pradesh High Court - Amravati
Md Rustam Sk vs The Union Of India, on 3 August, 2021
Author: C. Praveen Kumar
Bench: C. Praveen Kumar
HONOURABLE SRI JUSTICE C. PRAVEEN KUMAR
and
HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
Criminal Appeal No.46 of 2021
JUDGMENT:(Per Hon'ble Sri Justice C. Praveen Kumar) Heard Sri K. Nithin Krishna, learned counsel for the appellant and Sri N. Harinath, learned Assistant Solicitor General appearing for the 1st respondent.
2. Assailing the order dated 02.12.2020 passed by the Metropolitan Sessions Judge-cum-Special Judge for trial of N.I.A. Act Cases at Vijayawada in E-filing Case No.AP/10/CRL.M.P./119393/2020 in S.C.No.273 of 2018 in Rc.No.02/2015/NIA/HYD, wherein the request of the appellant for release on bail was rejected, the present Criminal Appeal came to be filed by the appellant/A.2 under Section 21 (1) (2) and (4) of the National Investigation Agency Act, 2008.
3. The facts of the case are as under:
i) On 21.09.2015, the officers of DRI, Regional Unit, Visakhapatnam seized Fake Indian Currency Notes (FICN) of face value of Rs.5,01,500/- from the possession of A.1, who is a resident of Manikpur village, Barpeta District, Assam, at Platform No.4 of 2 CPK, J & BKM, J CRLA.No.46 of 2021 Visakhapatnam Railway Station. The said seizure came to be made when A.1 was travelling by Train No.12510 Guwahati-Bengaluru Super Fast Express in Berth No.11, S-5 compartment. He confessed about smuggling of fake Indian currency notes into India from Bangladesh and that he is carrying them to Bengaluru.
A.1 was arrested on 22.09.2015 and remanded to judicial custody. The seized fake Indian currency notes were sent for analysis and found it to be high quality fake/counterfeit Indian Currency Notes. Pursuant thereto, the Ministry of Home Affairs, Government of India, vide proceedings No.11034/110/2015-IS-IV, dated 16.12.2015, directed the NIA to take up the investigation in this case, which led to re-registration of the case for the offence punishable under Sections 489B and 489C IPC and Section 15 of the Unlawful Activities (Prevention) Act, 1967. After investigating the matter, a charge sheet came to be filed against A.1 initially on 29.07.2016 for the offence punishable under Section 489B and 489C of IPC and a supplementary charge sheet came to be filed against others for the offences punishable under Sections 16, 18, 18B and 20 of Unlawful Activities (Prevention) Act, 1967. At the time of filing of first charge sheet, permission was obtained 3 CPK, J & BKM, J CRLA.No.46 of 2021 from the court to continue further investigation against the petitioner/ A.2 and A.4.
ii) Basing on the information available, A.2, who is the petitioner/appellant, was arrested on 10.04.2018 in the presence of independent witnesses. During the custodial interrogation, he disclosed his involvement and arrest in 2012 and his release in June, 2015. Thereafter, he returned to his native village Palagachi in Malda, West Bengal, and met one Faruk, who asked him whether he is having any links with the persons involved in procurement/circulation of fake currency notes. It is said that while in custody, A.2 developed contact with A.3 and A.6 and after release he maintained contacts with them. According to him, he provided the mobile number of A.3 to Faruk and also communicated with A.3, by which Faruk will supply fake Indian currency notes to him. The said Faruk also asked the petitioner to open a bank account so that A.2 can receive deposits in lieu of supply of fake Indian currency notes. Accordingly, A.2 opened an account in Axis Bank in July, 2015 in the name of his wife Murtara Bibi with an amount of Rs.7,000/- given by Faruk, and thereafter, a large sums of money came to 4 CPK, J & BKM, J CRLA.No.46 of 2021 be transferred from various branches of Axis Bank in the account of the wife of A.2.
iii) It is the case of the prosecution that the petitioner supplied fake Indian currency notes of face value worth Rs.40 lakhs to A.3 and others, operating at Bengaluru. In the month of August, 2015, he provided FICN of face value of Rs.4-5 lakhs to A.1 in a Hotel adjacent to New Farakka Railway station. According to him, from July, 2015 to March, 2016, about Rs.30 lakhs fake Indian currency notes were supplied through A.1, A.3 and A.6. Pursuant to the above statement, one Samsung mobile and five SIM cards were seized from the possession of A.2, and the same were sent to CFSL, Hyderabad, which, on examination, revealed that the petitioner is in touch with A.6 during the relevant period.
iv) Ameer Akram Shekh, brother of A.2, was examined as the CAF of mobile number 9775162724 was in his name. He disclosed about the purchase of SIM using his identity document i.e. Aadhar Card No.516113190579 and his photograph. But, however, he disowned the signature affixed on the CAF. He denied the usage of said mobile number and also states that he had no knowledge about the illegal activities of his brother.
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v) An analysis of the mobile phone of A.2 also shows that he was found to be in contact with A.1 and A.3 during the relevant period. The details of account opened in the name of Murtara Bibi, wife of A.2 show that it was opened on 17.06.2015 and closed on 05.10.2017. During that period, huge amounts came to be deposited in that account. The said Maurtara Bibi was examined as LW.54 wherein she stated that she was not aware of the opening of bank account, in Axis Bank, in her name and she had no knowledge about the transactions made therein. Basing on these allegations, a supplementary charge sheet came to be filed against the petitioner/A.2. An application for bail was moved before the trial Court, which was rejected. Challenging the same, the present Criminal Appeal came to be filed.
4. Sri K. Nithin Kumar, learned counsel for the appellant, mainly submits that there is absolutely no material against the petitioner to connect him with the crime. He submits that except the alleged confession made before the police, which is inadmissible in evidence, no incriminating material has been seized from the possession of the petitioner/A.2. He submits that opening of an account and the deposit of amounts in the Axis Bank was not to the knowledge of the petitioner and as 6 CPK, J & BKM, J CRLA.No.46 of 2021 such, the prosecution failed to prove the culpability of the petitioner/A.2 in the crime.
5. The same is opposed by Sri N. Harinath, learned Assistant Solicitor General, contending that though the case started with the confession of the accused, but the material collected during the course of investigation amply establish the involvement of the petitioner in the crime. According to him, the petitioner who is a habitual offender was arrested in Bangalore in the year 2012 for offences of this nature and three years, later in the year 2015 he was released on bail. Thereafter, he again involved himself in similar offences. He pleads that if the petitioner is released on bail now, there is every possibility of he escaping to Bangladesh in which event the entire proceedings gets stalled. He further submits that the statement of LW.54, who is the wife of A.2, clearly demonstrates the involvement of the A.2 in the crime.
6. As seen from the record, the petitioner herein is now charged with the offences punishable under Section 489B and 489 C and Sections 16, 18, 18B and 20 of Unlawful Activities (Prevention) Act, 1967.
"16. Punishment for terrorist act.--(1) Whoever commits a terrorist act shall,-- (a) if such act has resulted in the death of any person, be punishable with death or imprisonment for life, and shall also be liable to fine; (b) in any other case, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life, and shall also be liable to fine.
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18. Punishment for conspiracy, etc.--Whoever conspires or attempts to commit, or advocates, abets, advises or 3 [incites, directly or knowingly facilitates] the commission of, a terrorist act or any act preparatory to the commission of a terrorist act, shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life, and shall also be liable to fine. 18B. Punishment for recruiting of any person or persons for terrorist act.--Whoever recruits or causes to be recruited any person or persons for commission of a terrorist act shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life, and shall also be liable to fine.]
20. Punishment for being member of terrorist gang or organisation.--Any person who is a member of a terrorist gang or a terrorist organisation, which is involved in terrorist act, shall be punishable with imprisonment for a term which may extend to imprisonment for life, and shall also be liable to fine."
7. A perusal of the charge sheet show that high quality of fake/counterfeit Indian currency notes were pumped into the country by notorious gangster operating from Bangladesh. These high quality fake Indian currency notes were in two highest denominations i.e. Rs.1000 and Rs.500 notes and the amounts alleged to have been seized is running into lakhs of rupees. Further, SPMCIL, Nasik in its report opined that such fine quality paper making, printing and finishing on large scale could only be achieved by using highly sophisticated paper making and ultra-modern printing machines, which a common man cannot acquire, since such machines involve large scale infrastructure and huge capital investment and such type of paper is not sold in open 8 CPK, J & BKM, J CRLA.No.46 of 2021 market. The said paper is manufactured and sold under restricted conditions to the purchaser for printing bank notes and other security products as per the required specifications. Therefore, the authorities, opined that a foreign hand in the conspiracy is involved to damage the monetary stability of the country. Keeping this aspect in mind, we shall now deal with the matter.
8. It is also to be noted that the petitioner is a habitual offender involved in various offences in Karnataka and West Bengal State viz., (1) Crime No.161 of 2012 of Sampanigramnagar Police Station, Bengaluru registered on 10.09.2012 for the offences punishable under Section 489B, 489C and 120B IPC and Sections 3, 25 and 27 of the Arms Act and Sections 13, 15, 16 and 17 of Unlawful Activities (Prevention) Act, 1967; (2) Crime No.545 of 2017 of Baishanabnagar Police Station, Malda District, West Bengal registered on 24.07.2017 for the offences punishable under Sections 147, 148, 326, 308 IPC and Sections 3 and 4 of the Explosives Substances Act; and (3) Crime No.546 of 2017 of Baishnabnagar Police Station, Malda District, West Bengal registered on 24.07.2017 for the offences punishable under Sections 143, 447, 326, 308/341 IPC and Sections 25 and 27 of the Arms Act and Sections 3 and 4 of Explosive Substances Act. It is also to be noted that the petitioner is 9 CPK, J & BKM, J CRLA.No.46 of 2021 involving himself in offences of circulation of FICN again and again, which indicates the intention of the petitioner to commit such offences. As stated earlier, the petitioner, after his release in the year 2015, is involved in two more cases, which are referred to above and in the present crime as well. He is a resident of Bhimagram, Palgachhi, Sulthanganj, West Bengal and the apprehension of the learned Assistant Solicitor General that there is every likelihood of he crossing the border, if released, cannot be ruled out.
10. Coming to the merits of the case, the record shows that after his arrest on 10.04.2018, the petitioner/A.2 made a statement, which led to discovery of many facts, more particularly, opening of an account in Axis Bank in the name of his wife with an initial amount of Rs.7,000/- and later huge amounts came to be transferred into that account from different branches of Axis Bank. The statement of account show that about Rs.10,39,000/- was deposited in the said account between August, 2015 and January, 2016 by A.3 and other associates. The forensic analysis of the cell phone revealed that the petitioner was in regular touch with A.1, A.3 and A.6. Hence, prima facie, he cannot plead ignorance of the offence committed by him.
11. At this stage, two things are required to be noted, firstly, LW.54, who is the wife of the petitioner, pleaded 10 CPK, J & BKM, J CRLA.No.46 of 2021 ignorance about the opening of an account and operating the said bank account by her husband, and secondly, Ameer Akram Shekh, brother of the petitioner/A.2 was examined, as the CAF of mobile number 9775162724 was in his name. According to him, the petitioner purchased the said SIM using his identity document i.e. Aadhar Card No.516113190579 and his photograph. He disowned the signature affixed on the CAF. He further stated that he never used the said mobile number and he had no knowledge about any illegal activities of his brother. The two circumstances makes it clear that the petitioner is not only involved in opening of bank account but also using SIM cards of others for his illegal activities.
12. Having regard to the history of the petitioner and his involvement in the present crime wherein he supplied high quality of fake Indian currency notes of face value worth Rs.40 lakhs to A.3 and others operating at Bengaluru and also supplied fake Indian currency notes of face value worth Rs.4 to 5 lakhs to A.1 in a hotel adjacent to New Farakka Railway station and taking into consideration the fact that in offences of this nature, namely trafficking of forged counterfeit currency notes, pose a challenge to the economy of the country, which virtually amounts to waging a financial 11 CPK, J & BKM, J CRLA.No.46 of 2021 war against the country, we hold that it is a not a fit case to grant bail to the petitioner/A.2.
Accordingly, the Criminal Appeal is dismissed. Consequently, miscellaneous petitions pending, if any, shall stand closed.
_________________________ C. PRAVEEN KUMAR, J ________________________ B. KRISHNA MOHAN, J Date: 03-08-2021 Ksn