Gujarat High Court
Mukesh Dolatram Harjani vs State Of Gujarat & 2 on 17 February, 2014
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/3539/2013 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 3539 of 2013
With
SPECIAL CRIMINAL APPLICATION NO. 1141 of 2013
With
CRIMINAL MISC.APPLICATION NO. 9962 of 2013
IN
SPECIAL CRIMINAL APPLICATION NO.1141 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE G.R.UDHWANI
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1 Whether Reporters of Local Papers may be allowed to see NO
the judgment ?
2 To be referred to the Reporter or not ? NO
3 Whether their Lordships wish to see the fair copy of the NO
judgment ?
4 Whether this case involves a substantial question of law as NO
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 ? NO
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MUKESH DOLATRAM HARJANI....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
================================================================
Appearance:
IN SCR.A No.3539 of 2013
MR ASHISH M DAGLI, ADVOCATE for the Petitioner(s)
MR LB DABHI, APP for the Respondent(s) No. 1
LAW OFFICER BRANCH, ADVOCATE for the Respondent(s) No. 2
MR MEHUL S SHAH, ADVOCATE for the Respondent(s) No. 2
MR AS SUPEHIA, ADVOCATE for the Respondent(s) No. 3
IN SCR.A No.1141 of 2013
MR YN RAVANI, ADVOCATE WITH MR SUHAIL Z. SAIYED, ADVOCATE
AND MR VIVEK V. BHAMARE, ADVOCATE for the Petitioner(s)
Page 1 of 18
R/SCR.A/3539/2013 JUDGMENT
MR LB DABHI, APP for the Respondent(s)
IN CR.MA No.9962 of 2013
MR YN RAVANI, ADVOCATE WITH MR SUHAIL Z. SAIYED, ADVOCATE
AND MR VIVEK V. BHAMARE, ADVOCATE for the Petitioner(s)
MR LB DABHI, APP for the Respondent(s)
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 17/02/2014
COMMON ORAL JUDGMENT
1. These petitions raise a neat question of law of interpretation of Section 268 read with Section 309 of Code of Criminal Procedure, 1973 (for short "Cr.P.C."). The detailed factual matrix is unnecessary and therefore not discussed. Suffice it to say that the petitioner is aggrieved by an order dated 01.08.2012 issued under Section 268 of Cr.P.C. restricting the petitioner's movement beyond the precincts of Rajkot Jail on the ground of institution of various cases like murder, loot, extortion, etc. against him.
2. The petitioner was arrested on 09.08.2011 and detained in Sabarmati Jail, Ahmedabad upto 10.08.2011. He was remanded upto 19.08.2011 and was produced before the Court at Anand on 19.08.2011. He was further remanded to Anti Terrorist Squad (for short "ATS") upto 03.09.2011 and was in custody of Anand Police for the period between 03.09.2011 to 13.09.2011. He was in custody of Detection of Crime Bureau for 40 days from 13.09.2011. The petitioner was then lodged in Anand Jail since 06.01.2013 and was Page 2 of 18 R/SCR.A/3539/2013 JUDGMENT transferred to Rajkot Jail since 15.04.2013.
3. The petitioner was thus being moved out of the jail and was produced for various purposes in one Court or the other and was also being remanded to different Police Authorities since the date of arrest i.e. between 09.08.2011 to 11.08.2013.
4. The contention by learned counsel for the petitioner is that the impugned order suffers from nonapplication of mind, that it does not cull out the circumstances influencing the mind of the author of the impugned order for the subjective satisfaction as required under Section 268 of Cr.P.C., nor the antecedents of the petitioner, if any, preceding the date of arrest are relied upon. It is also argued that the impugned order ignoring the correct facts like seven acquittals and enlargement of the petitioner on bail in six other cases, suffers from nonapplication of mind. It is argued that in absence of occurrence of any untoward incident during the movement of the petitioner beyond the precincts of the jail between 10.08.2011 and 10.08.2012, the impugned order could not have been raised.
5. It is also contended that in absence of any provision in the impugned order enabling a trial in various Courts the fundamental rights of the petitioner under Articles 19 and 21 of the Constitution of India of being tried expeditiously is infringed. It is argued that under the guise of Page 3 of 18 R/SCR.A/3539/2013 JUDGMENT impugned order, the petitioner has not been produced in accordance with Section 309(2) of Cr.P.C. It is contended that as mandated in Section 309(2) of Cr.P.C., remand period of the petitioner in custody cannot exceed 14 days and thus he has a right of being produced before the Court on expiry of 14 days and such right is infringed by the impugned order. It is argued that the petitioner is resident of Baroda having no male member in his family and his confinement in Rajkot Jail under Section 268 of Cr.P.C. prevents meeting of his family members and thus Article 21 of the Constitution of India is violated.
6. It is also argued that the impugned order is politically motivated to prevent the petitioner from contesting the election as a Member of Legislative Assembly.
7. It is also contended that in view of the decision of the Honourable Supreme Court in Commissioner of Police, Bombay Vs. Gordhandas Bhanji (AIR 1952 SC
16), the respondent cannot supplement the impugned order with its justification in the affidavitin reply. In his submission, the order must speak for itself. That therefore this Court should not take into consideration the justification offered in support of the impugned order, in the affidavit.
8. It is also argued that even otherwise, the affidavit is unable to justify the impugned order as Page 4 of 18 R/SCR.A/3539/2013 JUDGMENT it is silent on the question as to whether any untoward incident occurred between 10.08.2011 to 10.08.2012 - period during which the petitioner was moved out of jails on various occasions.
9. Learned counsel for the petitioner would also contend that the trial by video conferencing as suggested in the affidavit would not be in conformity with Article 21 of the Constitution of India as solitary production of the petitioner in the video conferencing room in jail would expose him to the disclosure of his identity and also his right to communicate to his lawyer at the time of Court proceedings would stand infringed in a video conferencing trial.
10. It was contended that the impugned order does not contain any justification as regards the period subsequent to his transfer to Rajkot Jail on 15.07.2012.
11. Learned counsel in Special Criminal Application No.3539 of 2013, while adopting the submissions made in other petition, would contend that by impugned order below Exh:136 in Sessions Case No.95 of 2009, a separate trial has been ordered on account of non production of the petitioner owing to an order passed under Section 268 of Cr.P.C. It is argued that there are as many as 14 other accused and Section 120B has been invoked, and therefore, a separate trial would Page 5 of 18 R/SCR.A/3539/2013 JUDGMENT prejudice petitioner's cases. It is argued that in the separate trial, the disclosure of the defence by other accused would prejudice the petitioner's case. That there are various other cases pending against the petitioner in the Court at Anand where also his non production delays the trial. It is argued that no video conferencing facility between Rajkot and Anand is available and thus the petitioner is not being tried as regards the cases pending at Anand as well.
12. The learned counsel would rely upon following authorities in support of his contentions:
(I) Mohammed Ansari and another Vs. Secretary to the Governemtn of Tamil Nadu, Chennai and another (2003 Cri.L.J. 524);
(II) Jehangir Marazban Patel Vs. State of Gujarat (2003 (3) GLH 116);
(III) State of U.P. Vs. Special Addl. Chief Judicial Magistrate and another (1994 Law Suit (All) 399);
(IV) Bhajan Vir Singh and another Vs. State of Haryana (1991 Cri.L.J. 1311);
(V) Subhas Vs. State of M.P. (1989 Cri.L.J. 1553);
(VI) Surjit Singh Vs. State of Punjab and another (1988 Cri. L.J. 533);
(VII) Kadra Pahadiya and another Vs. State of Bihar (1983 (2) SCC 104);
(VIII) Hussainara Khatoon and another Vs. Home Secretary, State of Bihar (1980 (1) SCC
81);
(IX) Ram Narayan Singh Vs. State of Delhi and
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R/SCR.A/3539/2013 JUDGMENT
another (AIR 1953 SC 277);
(X) Commissioner of Police, Bombay Vs.
Gordhandas Bhanji (AIR 1952 SC 16);
13. As against that, learned APP contended that the impugned order being administrative in nature as distinguished from judicial or quasi judicial order, is rightly passed on the basis of the material available in the file and it cannot be called in question for want of narration of the detailed reasons in it. It is argued that the impugned order is a speaking order as it refers to various aspects like petitioner's involvement in various serious cases like murder, loot, extortion, etc. and it properly records the subjective satisfaction of the authority.
14. Learned APP would also contend that for sustaining the impugned order only likelihood of the occurrence and not actual occurrences of untoward incident was necessary and such subjective satisfaction having been properly recorded, no interference of this Court is called for. It was argued that the High Court under Article 226 of the Constitution of India would not interfere with such orders unless a lack of authority or malafides in passing of the impugned order were shown.
15. It is argued that the allegations as regards malafides are based upon misconception of facts inasmuch as the petitioner decided to contest the election somewhere in October, 2012 as reflected in Page 7 of 18 R/SCR.A/3539/2013 JUDGMENT the newspaper cutting which; albeit cannot be relied upon as a good piece of evidence for such purpose; the impugned order was passed prior thereto i.e. 01.08.2012.
16. Learned APP also contended that for the purpose of trial, a remedy of transfer of cases under Section 407 of Cr.P.C. to one Court or holding of the proceedings in jail through video conferencing in Baroda was available and therefore, no grievance can be made on that count.
17. It is also contended that Section 309(2) of Cr.P.C. can be invoked only at the stage of bail and it having a scope different than Section 268 of Cr.P.C., cannot be invoked at this stage.
18. Learned APP would also contend that in fact, consideration of invocation of Section 268 of Cr.P.C. started in the year 2011 itself and after considering necessary situation, the impugned order came to be passed and in absence of the allegations as to mala fides against the author of the impugned order, it cannot be questioned.
19. Learned APP would rely upon the following authorities in support of his contentions:
(I) Kasim Abdul Sattar @ Biriyani Gazi and others Vs. State of Gujarat and another (2004(4) G.L.R. 3195) (Paragraphs24 to
26);Page 8 of 18
R/SCR.A/3539/2013 JUDGMENT
(II) State of Gujarat and others Vs.
Aniruddhsinh Mahipatsinh Jadeja (2002 (2) G.L.H. 558) (Paragraphs9 and 10);
(III) Anirudhsinh Mahipatsinh Jadeja Vs. State of Gujarat and others (2003 (1) G.L.H. (U.J.) 1);
20. Answering the submissions made by learned APP, learned counsel for the petitioner distinguished the aforementioned authorities with the plea that in none of the cases arising either under POTA or TADA cited by the learned APP, the trial was hampered and that in absence of invocation of provisions of TADA or POTA, the ratio laid down therein was unavailable to the respondents.
21. It was argued that all the events referred to in the affidavitinreply followed the impugned order and that even if the impugned order is construed as administrative order, since it restricts the petitioner's movement for undefined period, in violation of Article 21 of the Constitution of India and Section 309 of Cr.P.C. the writ petition is maintainable.
22. The significant admitted fact emerging from the submissions made before this Court is that on and after the impugned order, the petitioner has not been produced in any of the Courts for trial or further proceedings in accordance with law including Section 309 of Cr.P.C. The crucial question raised in this petition is that whether by virtue of order under Section 268 of Cr.P.C., trial of an accused can be Page 9 of 18 R/SCR.A/3539/2013 JUDGMENT brought to a grinding halt for all times to come ?
23. In order to answer the submissions aforementioned, a close look at relevant Sections 267, 268 and 309 of Cr.P.C. is necessary. The relevant parts of the sections can be quoted for convenience:
"267 Power to require attendance of prisoners--
(1) Whenever, in the course of an inquiry, trial or other proceeding under this Code, it appears to a Criminal Court,--
(a) that a person confined or detained in a prison should be brought before the Court for answering to a charge of an of fence, or for the purpose of any proceed ings against him, or
(b) that it is necessary for the ends of justice to examine such person as a wit ness, the Court may make an order requiring the of ficer in charge of the prison to produce such person before the Court for answering to the charge or for the purpose of such proceeding or, as the case may be, for giving evidence.
(2) xxxx
(3) xxxx"
"268. Power of State Government to exclude cer tain persons from operation of section 267--(1) The State Government may, at any time, having regard to the matters specified in subsection (2), by general or special order, direct that any person or class of persons shall not be re moved from the prison in which he or they may be confined or detained, and thereupon, so long as the order remains in force, no order made under section 267, whether before or after the order of the State Government, shall have effect in respect of such person or class of persons.Page 10 of 18
R/SCR.A/3539/2013 JUDGMENT (2) Before making an order under subsection (1), the State Government shall have regard to the following matters, namely:
(a) the nature of the offence for which, or the grounds on which, the person or class of persons has been ordered to be confined or detained in prison;
(b) the likelihood of the disturbance of public order if the person or class of per sons is allowed to be removed from the prison;
(c) the public interest, generally"
"309. Power to postpone or adjourn proceedings.--
(1) In every inquiry or trial the proceedings shall be continued from daytoday until all the witnesses in attendance have been examined, un less the Court finds the adjournment of the same beyond the following day to be necessary for reasons to be recorded:
Provided that when the inquiry or trial relates to an offence under section 376, section 376A, section 376B, section 376C or section 376D of Indian Penal Code (45 of 1860), the inquiry or trial shall, as far as possible be completed within a period of two months from the date of filing of the chargesheet.
(2) If the Court after taking cognizance of an offence, or commencement of trial, finds it ne cessary or advisable to postpone the commence ment of, or adjourn, any inquiry or trial, it may, from time to time, for reasons to be recor ded, postpone or adjourn the same on such terms as it thinks fit, for such time as it considers reasonable, and may by a warrant remand the ac cused if in custody:
Provided that no Magistrate shall remand an ac cused person to custody under this section for a term exceeding fifteen days at a time: Provided further that when witnesses are in at tendance, no adjournment or postponement shall be granted, without examining them, except for special reasons to be recorded in writing:Page 11 of 18
R/SCR.A/3539/2013 JUDGMENT [Provided also that no adjournment shall be granted for the purpose only of enabling the ac cused person to show cause against the sentence proposed to be imposed on him.] [Provided also that
(a) no adjournment shall be granted at the request of a party, except where the circumstances are beyond the control of that party;
(b) the fact that the pleader of a party is engaged in another Court, shall not be a ground for adjournment;
(c) where a witness is present in Court but a party or his pleader is not present or the party or his pleader though present in Court, is not ready to examine or crossex amine the witness,the Court may, if thinks fit, record the statement of the witness and pass such orders as it thinks fit dispensing with the examinationinchief or crossexam ination of the witness, as the case may be.] (3) Explanation 1.--If sufficient evidence has been obtained to raise a suspicion that the ac cused may have committed an offence, and it ap pears likely that further evidence may be ob tained by a remand, this is a reasonable cause for a remand.
Explanation 2.--The terms on which an adjournment or postponement may be granted include, in ap propriate cases, the payment of costs by the prosecution or the accused."
24. It cannot be disputed that by reason of remand under Section 309 of Cr.P.C., the prisoner remains in judicial custody of the Court competent to try him for the offences alleged. The scheme of Cr.P.C. shows that before recording of the evidence, various steps like the framing of a charge in the sessions and warrant trials, recording of a plea of an accused is mandated Page 12 of 18 R/SCR.A/3539/2013 JUDGMENT by relevant provisions of Cr.P.C. His presence in the Court of law for such purposes would be sine qua non. In an event of case being put to trial, evidence has to be recorded in his presence. On conclusion of the evidence by prosecution, the accused is required to be called upon to either examine the witnesses or himself in defence or as the case may be, explain incriminating circumstances that may be put to him under Section 313 of Cr.P.C. For all such exercises, presence of the accused is indispensable. Section 309 of Cr.P.C. lays emphasis on speedy trial and imposes various fetters against adjournment of the case. If found necessary; while a sessions case may be postponed for a reasonable time and the accused may by warrant be remanded, if in custody, the Magistrate is prohibited from adjourning the case beyond a term exceeding 15 days at a time. Such fetters on the power of the Court are aimed at securing speedy trial. It is a settled law that speedy trial is an unequivocal fundamental right of an accused under Article 21 of the Constitution of India. It also cannot be disputed that the accused has a right also to express himself in the Court of law in accordance with various provisions of law including Section 309 of Cr.P.C. and Article 19 of the Constitution of India. Therefore, the powers to pass an order under Section 268(1) of Cr.P.C. in derogation of aforementioned fundamental rights of an accused, cannot be conceded to the State. Very language of Section 268 of Cr.P.C. suggests that it can prevail only on Section 267 and not other provision of Cr.P.C. including Section 309 thereof.
Page 13 of 18R/SCR.A/3539/2013 JUDGMENT Obligation of the State to try an offender expeditiously in accordance with law, is absolute. Therefore, the trial and pretrial proceedings cannot be brought to a grinding halt by stroke of a pen in exercise of the powers under Section 268(1) of Cr.P.C. The order under Section 268(1) of Cr.P.C. must stand to the test of the reasonableness enshrined in Articles 19 and 21 of the Constitution of India and in absence of necessary provisions of expeditious trial in such an order itself, it cannot be sustained.
25. Further, since Section 268 of Cr.P.C. seeks to restrict the movement of a prisoner and thus, abridges his right to appear before the Court to answer a charge or criminal proceedings or as a witness, it must be strictly construed. Subsection (2) of Section 268 of Cr.P.C. obliges the State not only to specify the nature of offence or grounds of detention of the person but also requires the application of mind to other factors; namely likelihood of disturbance of public order, the factum of public interest being at stake generally; in the event of his movement out of prison. All the conditions as above must be satisfied before passing an order under that provision. True that order under Section 268(1) of Cr.P.C. is purely administrative in nature and can be passed on the basis of the material available on the file of the case with the State Government, it cannot be disputed that the material as discussed hereinabove must exist on the file of the case with the State Government. Further, in view of Gordhandas Bhanji (supra), the Page 14 of 18 R/SCR.A/3539/2013 JUDGMENT affidavit fortifying the contents of the order sans reasons cannot be taken into consideration, nonetheless in the affidavitinreply, the respondents have narrated the number and nature of the cases pending against the petitioner and one or two incidents of the petitioner's threatening the Jail Authorities while protesting against the order under Section 268 of Cr.P.C. It is also stated that the petitioner is a mischief maker since he practices penance in protest in jail. In another affidavit dated 04.10.2013, a vague reference to the petitioner's antecedents preceding his arrest on 09.08.2011, an annoyance by members of public against the petitioner's activity and their likely reaction and petitioner's likelihood of tempering with the witnesses and evidence or hampering the process of law is cited as justification for the impugned order. Such bald and vague statement cannot be a justification for invoking the exception to Section 267 contemplated in Section 268 of Cr.P.C. General Rule contemplated under Section 267 is the production of the prisoner for reasons enumerated therein, a prisoner facing serious charges, may be in multiple shall thus have to be produced either under Section 267 or 309 of Cr.P.C. in the Court. An exception can be made to an order under Section 267 only in rare and exception circumstances as enumerated in subsection (2) of Section 268 of Cr.P.C. and therefore, substantial brief eloquent revision and not the bald statement in the affidavit would sustain to orders under Section 268(1) of Cr.P.C.
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26. In Kasim Abdul Sattar @ Biriyani Gazai and others (supra), Special Court under the Prevention of Terrorist Act, 2002 was constituted and order under Sections 268 and 327 of Cr.P.C. for trial within jail premises was passed. On facts, it was held that the order based on subjective satisfaction need not contain reasons. In the instant case, the petitioner is not being tried under special law and as pointed out hereinabove in greater detail absolute restrictions bringing the trial of various cases to a grinding halt is imposed upon the petitioner. Thus on facts Kasim Abdul Sattar @ Biriyani Gazai and others (supra) is not applicable.
27. In Anirduddhsinh Mahipatsinh Jadeja (supra), the Division Bench of this Court was dealing with the grant of parole by the learned Single Judge of this Court while quashing the order passed by the State Authorities denying it. Parole is a discretionary grant while the trial of an offender is a mandate and therefore, the facts of the case in State of Gujarat and others Vs. Anirduddhsinh Mahipatsinh Jadeja (supra) cannot be compared to the facts of the present case.
28. In Anirudhsinh Mahipatsinh Jadeja Vs. State of Gujarat and others (supra), on facts, the order under Section 268 was read in light of the background of the office note and other materials on record and on that basis, the Court was of the opinion that the order in Page 16 of 18 R/SCR.A/3539/2013 JUDGMENT question was based upon objective material and subjective satisfaction was based upon such material. In the instant case, as noticed hereinabove, even two affidavits are unable to justify the impugned order.
29. As a result of above discussions, it is held that:
(I) Right of an undertrial prisoner to expeditious trial and express himself at various stages in a criminal case is a fundamental right under Articles 19 and 21 of the Constitution of India respectively. Such right can be fettered only by reasonable restriction in accordance with law and absolute restriction on his rights in exercise of the powers under Section 268(1) of Cr.P.C. cannot be sustained in the eye of law. An order under Section 268(1) thus must be strictly construed. So construed, such order denying trial cannot be sustained.
(II) To stand to the test of reasonableness enshrined under Articles 19 and 21 of the Constitution of India an order passed under Section 268 must ensure compliance of the relevant provisions of law applicable to the prisoner at all stages contemplated under criminal law, including Section 309 of Cr.P.C.
for trial of the prisoner and other proceedings connected thereto as pointed out in detail hereinabove.
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30. In above view of the matter, the impugned order in Special Criminal Application No.1141 of 2013 cannot be sustained. It is therefore quashed and set aside.
31. Except as above, no further orders are necessary in Special Criminal Application No.3539 of 2013. The same is accordingly disposed of.
32. In view of the disposal of the main petition, Criminal Misc. Applications do not survive. They are also thus disposed of. Rule is made absolute to the above extent in Special Criminal Application No.1141 of 2013.
Direct Service is permitted.
(G.R.UDHWANI, J.) rakesh/ Page 18 of 18