Gujarat High Court
Central Bureau Of Investigation vs Chander Sain Bharti & on 4 April, 2013
Author: A.J.Desai
Bench: A.J.Desai
CENTRAL BUREAU OF INVESTIGATION....Applicant(s)V/SCHANDER SAIN BHARTI R/CR.RA/226/2013 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL REVISION APPLICATION NO. 226 of 2013 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE A.J.DESAI ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? CENTRAL BUREAU OF INVESTIGATION....Applicant(s) Versus CHANDER SAIN BHARTI & 1....Respondent(s) ================================================================ Appearance: MR YN RAVANI, ADVOCATE for the Applicant(s) No. 1 MR. ARSH R SHAIKH, ADVOCATE for the Respondent(s) No. 1 MR. RZ SHAIKH, ADVOCATE for the Respondent(s) No. 1 MR. KP RAVAL, APP for the Respondent(s) No. 2 CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 04/04/2013 ORAL JUDGMENT
1. Rule.Mr.R.Z.Shaikh, learned advocate waives service of notice of Rule on behalf of respondent No.1. Mr.K.P.Raval, learned APP waives service of notice of Rule on behalf of respondent No.2-State of Gujarat.
2. By way of the present application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, Central Bureau of Investigation has prayed to extend the custodial interrogation of the respondent-accused, who is an Additional Commissioner of Income Tax Department, Gandhinagar Range, Ghandhinagar, State of Gujarat, who has alleged to have committed offence under Section 7 of the Prevention of Corruption Act, 1988 by demanding and accepting a bribe of Rs.30,00,000/-(Rupees Thirty Lakhs Only) from the original complainant for passing the assessment order and to accept income tax return filed by Drashti Construction for assessment year 2010-2011, which was accepted by Angadia (Agent) situated at Ahmedabad. Since the learned Special Judge, CBI, Ahmedabad has rejected the application filed by the present petitioner to extend the police remand, which was permitted to the Investigating Agency till 31.3.2013, by order dated 31.03.2013.
3. The brief facts emerges from the record are as under :
3.1. That one Baldevebhai Shivramdas Patel, partner of Drashti Construction, filed a complaint on 25.3.2013 with Central Bureau Investigation-Anti Corruption Bureau, Gandhinagar and alleged that the present respondent-accused being Additional Commissioner of Income Tax, Gandhinagar Range, Gandhingar was demanding a bribe of Rs.30,00,000/-(Rupees Thirty Lakhs Only) for passing the assessment order and to accept the income tax return.
4. Pursuant to alleged FIR, a trap was laid on 26.3.2013 and after carrying out appropriate procedure as per law, and thereafter through communication between complainant, accused and his acquaintance, it was found that the bribe amount of Rs. 30 lakhs was delivered to Angadia (Agent) at Ahmedabad through his different acquaintances of Calcutta, Jaipur, Ahmedabad and Gandhinagar. The accused was arrested on 26.03.2013 itself.
5. The accused was produced before the Special Court on 26.3.2013 and the application filed by the present applicant (CBI) for remand of the accused was accepted. A prayer was made by the CBI to grant custodial interrogation for 14 days, however, the application was partly allowed by the Special Judge and police remand was granted upto 11.00 A.M., 30.03.2013.
6. When the respondent-accused was in custody of CBI, the Investigating Officer started gathering information with regard to the method adopted by the accused and accepting the bribe, which initially was found that the accused was in contact with several persons at Ahmedabad, Gandhingar, Jaipur and Calcutta. The information gathered by the CBI, disclosed that a huge well organized racket of bribery and corruption in Income Tax Department involving the present respondent-accused is in existence. Certain statements of resident of Jaipur were recorded by the Investigating Agency in presence of the accused when he was in custody of CBI.
7. Since the CBI could not complete the crucial investigation about link of the accused, who is highly placed in Income Tax Department, an application was submitted on 30.03.2013 before the learned Special Judge for extension of his custody. By the said application, a prayer was made by the CBI to extend custody of respondent-accused for further period of 10 days. Several grounds were taken in the said application for extension of period of police (CBI) remand. Learned Special Judge extended the remand period only for 24 hours i.e. upto 11.00 A.M. on 31.3.2013.
8. Since sufficient time was not granted by the learned Special Judge, again an application was submitted by the CBI on 31.03.2013 before the same Special Judge on the same ground of extension of police custody. An additional ground was mentioned in the application, which were mentioned in the application dated 30.03.2013. Learned Special Judge by order dated 31.03.2013, rejected the application submitted by the CBI. Hence, the present application.
9. Mr.Y.N.Ravani, learned advocate appearing for the Central Bureau of Investigation has submitted that detailed grounds were mentioned in the application filed by the CBI, by which, it was specifically brought to the notice of the trial Court that why custodial interrogation of accused is necessary since the method adopted by the accused person in acceptance of bribe is of a unique and complex nature. It was specifically averred that since there were phone calls between different persons stationed at different cities of different part of India, in which the present respondent is the key person and to have details about, routing and to know the chain of different middlemen, which are on different places like Gandhinagar, Ahmedabad, Jaipur and Calcutta, the learned Judge has not considered this important aspect of the matter. He has further submitted that when the accused was under police custody upto 30.03.2013, the CBI Officer had gathered some materials from Jaipur with the help of counterpart of the CBI situated at Jaipur. He states that as far as investigation at Jaipur is concerned, the same is almost over and now the custodial interrogation of accused is necessary since number of persons, who are residents of Calcutta are required to be examined in the presence of accused. Unless the custody of accused is handed over to the investigating agency, it would not be possible to get the true facts in the matter. It is submitted that the Authority could complete investigation only in part in the present case as far as City of Jaipur is concerned. Investigating Agency could not complete the investigation due to shortage of time as far as Calcutta is concerned. It is submitted that CBI, Gandhinagar is in correspondence with the counterpart of CBI at Calcutta and has already requested to find out those persons, with whom, the accused or other persons at Gandhinagar, Ahmedabad or Jaipur has phone calls. Learned advocate Mr.Y.N.Ravani has taken me through the investigating papers and communication sent to the counterpart of CBI at Calcutta.
10. In support of his submission, he has relied upon the case of State Represented by the CBI Vs. Anil Sharma (1997)7 SCC 187 and in the case of Central Bureau of Investigation-Anti Corruption Bureau Vs. Avarjeet Singh and another reported in 2012(3)GLR 2074 and submitted that in the peculiar facts of the circumstances of the case, the qualitative interrogation is necessary. He further submitted that it is not the case of the respondent-accused that when he was under custodial interrogation, any third degree or any highhanded actions have been taken against the respondent-accused.
11. Therefore, he submitted that the present Revision Application may be allowed and the custodial interrogation may be permitted of the respondent-accused till 10.4.2013 since 15 days of period expires on that day, if the date of arrest is necessary on 26.03.2013.
12. On the other hand, Mr.R.Z.Shaikh, learned advocate appearing for respondent No.1-original accused has submitted that the applicant-Authority was granted sufficient time for custodial interrogation and nothing more require in the matter. He submitted that the entire exercises of carrying out the raid with regard to accepting bribe is completed. It is submitted that as alleged by the CBI, the amount is also recovered from Angadia (Agent) by the CBI and therefore, nothing survives in the matter.
13. In support of his submission, he has relied upon the case of State of Gujarat Vs. Virbhadrasinh G.Gohil and another reported in 1997(1)GLR 860 and in the case of Pravinbhai Purshottamdas Patel and another Vs. State of Gujarat and others reported in 2005(3)GLR 2462 and in the case of Jairajsinh Temubha Jadeja Vs. State of Gujarat reported in 2002(1)GLR
215. By relying upon these three judgments, he submitted that the police custody or custodial interrogation is not necessary to recover any documentary evidence and the same can be recovered even if the person is a judicial custody.
14. I have heard learned advocates for the parties and have perused the application filed by the CBI before the trial Court as well as papers collected by the CBI after lodging the FIR on 26.2.2013. Since the matter is at investigation stage, I would not like to disclose the names those persons, who are stationed at Calcutta and with whom the accused person had contacted on their mobiles, however, it appears that one person, who has played the main role in the entire incident of accepting the bribe of Rs.30 lakhs, is at Calcutta, who is yet not found out and the CBI is trying to get whereabouts of that person, who had called the resident of Jaipur through whom, the amount was accepted at Ahmedabad. Another person, who is resident of Calcutta had also talked with the resident of the Jaipur and transaction involved in the present application. It appears from the application dated 31.3.2013, filed by the CBI before the trial Court that the accused was sent for medical check up with police custody.
15. As per the judgment of State (CBI) Vs. Anil Sharma (Supra), Hon ble Apex Court has observed in paragraph-6 as under :
6. We find force in the submission of the CBI that custodial interrogation is qualitatively more elicitation-oriented than questioning a suspect who is well ensconced with a favourable order under Section 438 of the Code. In a case like this effective interrogation of a suspected person is of tremendous advantage in disinterring many useful informations and also materials which would have been concealed. Success in such interrogation would elude if the suspected person knows that he is well protected and insulated by a pre-arrest bail order during the time he is interrogated. Very often interrogation in such a condition would reduce to a mere ritual. The argument that the custodial interrogation is fraught with the danger of the person being subjected to third degree methods need not be countenanced, for, such an argument can be advanced by all accused in all criminal cases. The Court has to presume that responsible police officers would conduct themselves in a responsible manner and that those entrusted with the task of disinterring offences would not conduct themselves as offenders.
16. In my opinion, in the present case, though the amount of bribe is not directly accepted by the accused, it would be desirable that to get for more time so that the entire channel of accepting bribe on behalf of highly placed officer can be gathered at this crucial stage of investigation.
17. As far as the case of CBI-ACB Vs. Avarjeet Singh(supra) is concerned, while considering the application filed by the CBI for extension of custodial interrogation, this Hon ble Court, in a similar type of case, accepted that some more time for custodial interrogation is necessary to gather information with regard to method adopted by the accused in the present offence.
18. It is true that while considering such application for remanding, a balance has to be maintained between the rival claims of the accused on the ground of personal liberty and that of the investigating agency like CBI for necessary investigation and the custodial interrogation for extracting the information which may lead to further clue regarding the investigation of the offence. I am of the opinion that the judgments relied upon by the learned advocates for the accused are not applicable in the present scenario of the case.
19. Considering the overall facts and circumstances of the case, I am of the opinion that the present application requires consideration and hence the same is allowed. The order dated 31.3.2013 passed by Special Court,(CBI), is hereby quashed and set aside.
20. The petitioner is permitted to remand the respondent-accused for custodial interrogation by the CBI upto 09.4.2013. The accused-respondent shall be sent to judicial custody by 11.00 hours on 10.4.2013. Rule is made absolute to the aforesaid extent. Direct service is permitted.
21. Request made by learned advocate appearing for the accused, to stay the operation of this order is hereby refused in peculiar facts and circumstances of the present case.
(A.J.DESAI, J.) Ashish Tripathi Page 11 of 11