Bombay High Court
Smt. Ranjanabai W/O Kisansing Dumale vs The State Of Maharashtra on 24 July, 2008
Author: V.R. Kingaonkar
Bench: V.R. Kingaonkar
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 1030 OF 2008
Smt. Ranjanabai w/o Kisansing Dumale,
R/o Amantpurwadi, Tal. Vaijapur,
District Aurangabad, at present
resident of Kalikanagar, Shirdi, Tal.
Rahata, Dist. Ahmednagar. APPLICANT
VERSUS
1. The State of Maharashtra,
through Police Station,
Vaijapur.
2. Shri Kanwarsing s/o Kisansing
Bainade, R/o Cidco, N-7,
Aurangabad.
3. Shri Sachin Bhausing Bainade,
R/o Amanatpurwadi, Tal.
Vaijapur, Dist. Aurangabad.
4. Shri Sanjay Bhagchand Taru,
R/o Amanatpurwadi, Tal.
Vaijapur, Dist. Aurangabad.
5. Shri Jivan Uttamsing Donbhale,
R/o Amanatpurwadi, Tal.
Vaijapur, Dist. Aurangabad. RESPONDENTS
.....
Mr. V.D. Sapkal, advocate for the applicant. Mr. B.J. Sonawane, A.P.P. for respondent No.1/State. Mr. N.S. Ghanekar, advocate for respondents Nos. 2 to 5.
.....
WITH CRIMINAL APPLICATION NO. 3808 OF 2007 The State of Maharashtra, through P.S.O., P.S., Vaijapur. APPLICANT VERSUS
1. Kanwarsingh s/o Kisansingh Bainade, R/o Cidco N-7, Dist. Aurangabad.
2. Sachin s/o Bhasingh Bainade, ::: Downloaded on - 09/06/2013 13:37:42 ::: (2) R/o Amanatpurwadi, Tal. Vaijapur, Dist. Aurangabad.
3. Sanjay s/o Bhagchand Tatu, R/o as above.
4. Jeevan s/o uttamsingh Dobhal, R/o as above. RESPONDENTS .....
Mr. B.J. Sonawane, A.P.P. for the applicant/State. Mr. N.S. Ghanekar, advocate for the respondents.
.....
WITH CRIMINAL APPLICATION NO. 279 OF 2008 Ranjanabai w/o Kisansingh Dumale, R/o Amanatpurwadi, Tq. Vaijapur, District Aurangabad. APPLICANT VERSUS
1. State of Maharashtra, through P.S.O., Vaijapur.
2. Kanwarsingh s/o Kisansingh Bainade, R/o Cidco, N-7, Dist. Aurangabad.
3. Sachin s/o Bhausingh Bainade, R/o Amanatpurwadi, Tal. Vaijapur, Dist. Aurangabad.
4. Sanjay s/o Bhagchand Tatu, R/o as above.
5. Jeevan s/o Uttam Dobal, R/o as above. RESPONDENTS .....
Mr. M.A. Kandharkar, advocate for the applicant. Mr. B.J. Sonawane, A.P.P. for respondent No.1/State.
.....
[CORAM: V.R. KINGAONKAR, J.] DATE : 24th July, 2008
----------------------------
ORAL JUDGEMENT :
1. These are applications for cancellation of bail granted in favour of accused persons, who are respondent Nos. 2 to 5 in the application filed by informant and are respondent Nos. 1 to 4 in the application filed by the State.
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2. Applicant Smt. Ranjanabai is the widow of deceased Kisansing. She lodged FIR alleging that accused Kanwarsing used to threaten her family members for the reason that he suspected that her husband and other members of the family did not tender their votes to his wife who was a candidate for Zilla Parishad/Panchayat Samiti Elections of March, 2007.
He used to give threats that he would see each of them and they will have to pay the price for defeat of his wife.
3. The incident giving rise tot he prosecution occurred in the evening of 31st July, 2005.
Allegedly, informant and her husband went to the residential house and met their relatives. There was an annual fair (yatra) in the village and, therefore, they went to pay obeisance to the Goddess. After the 'darshan', while they were returning, at about 7.30 p.m., accused Kanwarsing met them on the way. He took her husband Kisansing with him for attending a programme of 'kanduri' (dinner). The informant returned home which is away from the locality of the village. Her husband did not return home till about 9 p.m. and, therefore, his brother Premsing went to village Sawargaon to locate her husband. They received a telephonic call of some unknown person to the effect that Kisansing was being beaten up by ::: Downloaded on - 09/06/2013 13:37:42 ::: (4) accused Kanwarsing, Sachin, Sanjay and Jeevan in the residential house of accused Kanwarsing. So, her brother-in-law Premsing immediately went to the village and after half an hour, he returned to home.
He told the informant that her husband was beaten up and was taken away to some hospital by accused Kanwarsing, Sachin and Jeevan. It was subsequently learnt that deadbody of Kisansing was lodged at Primary Health Centre at Lasur Station.
4. The accused - Kanwarsing, Sachin, Sanjay and Jeevan approached the Sessions Court for anticipatory bail. They ig were granted interim protection.
Subsequently, their bail application came to be rejected. They, therefore, approached this Court and filed an application for anticipatory bail. By order dated 28th August, 2007, this Court allowed them to withdraw the application with liberty to surrender before the Trial Court. This Court, however, granted interim protection to them for one week in order to facilitate them to surrender. They appeared before the Court of Sessions and filed application for bail (Cri. Application No. 1289/2007). The learned Sessions Judge, by his order dated 5th September, 2007, was pleased to grant the application for bail.
Feeling aggrieved, original complainant/informant and the State have moved these applications for cancellation of the bail.
::: Downloaded on - 09/06/2013 13:37:42 ::: (5)5. According to the applicants, the bail granted by the learned Sessions Judge is without reasons and without application of judicial mind. They would submit that the learned Sessions Judge failed to appreciate the evidence collected by the prosecution in the context of culpability of the accused persons.
The applicants further assert that the bail has been granted in a serious crime without following the regular norms.
6. Heard learned counsel and A.P.P. I have perused the investigation papers.
7. Before I embark upon consideration of merits of the matter, it may be stated that Mr. Sapkal referred to certain statements recorded during the course of investigation. When inquired, he makes a statement that copies of the police statements were provided to the complainant under provisions of the Right to Information Act. The Investigating Officer, P.I. Mr. Borkar is said to have issued the copies to the complainant. The learned A.P.P. makes a statement that the police officer issued the copies under the Right to Information Act because Section 172 of the Criminal Procedure Code prohibits use of such investigation papers only by the accused. The relevant provision may be usefully quoted, which is as ::: Downloaded on - 09/06/2013 13:37:42 ::: (6) follows :
"172.
172. Diary of proceeding in investigation -
(1) *****
(2) *****
(3) Neither the accused nor his agents
shall be entitled to call for such diaries,
nor shall he or they be entitled to see them
merely because they are referred to by the
Court; but, if they are used by the police
officer who made them to refresh his memory,
or if the Court uses them for the purpose of
contradicting such police officer, the
provisions of section 161 or section 145, as
the case may be, of the Indian Evidence Act,
1872 (1 of 1872), shall apply."
A plain reading of sub-clause (3) of section 172
reveals that neither the accused nor his agent shall
be entitled to call for such diaries. They are also
not entitled to see them merely because they are
referred to by the Court. The sub-clause (3) does not
explicitly allow use of the case diaries by the
complainant or any other private person. The
prohibition mandated by sub-clause (3) cannot be made
nugatory by furnishing such copies to anyone, who is
not an accused, under provisions of the Right to
Information Act. Otherwise, the temporary cover of
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secrecy available in respect of such case diaries will be lifted by anyone, including the accused persons, with ingenuity. For example, a private person may apply for such copies and thereafter, may make them available to the accused persons and the day-today investigation will be exposed to one and all. I am of the opinion that such kind of exercise on part of the Investigating Officer P.I. Mr. Borkar is the excess and is in violation of the letters and spirits of section 172 of the Criminal Procedure Code. It is necessary for the Inspector General of Police, State of Maharashtra and other police authorities concerned to examine this issue and to instruct the police officers appropriately to avoid further abuse of the relevant provisions of the Right to Information Act so that till filing of the chargesheet, the investigation papers are made available only to the Court and not to the accused persons.
8. Coming to the merits of the instant applications, one of the limb of argument of Mr. Sapkal is that the accused were not in the custody when the bail was granted. He would submit that they were directed to surrender before the Sessions Court.
They did not physically surrender and gave an application for bail. There is counter affidavit filed on behalf of accused Sachin alongwith copy of Rojnama and other documents to show that they were ::: Downloaded on - 09/06/2013 13:37:42 ::: (8) personally attending the Court of Sessions. As rightly pointed out by Mr. Ghanekar, the expression "surrender" includes presence of the accused in the Court. The accused are not required to be taken in physical custody when they appear in the Court. The expression "surrender" does imply control of the Court over the person. The accused persons subjected themselves to the control of the Court of Sessions.
So, if they were not taken in physical custody, before consideration of their application on merits, then it cannot be said that they have committed any default.
Mr. Ghanekar invited my attention to observations in
"Niranjan
Niranjan Singh
ig and another v. Prabhakar Rajaram
Kharote and others", (AIR 1980 S.C. 785).
785) The Apex
Court held that presence of accused in Court would
suffice for the purpose of surrender. Therefore, it
cannot be said that the accused persons made any
incorrect statement before the Court of Sessions
regarding their surrender or that they did not make
themselves available to the control of the Court. The
technical objection raised by Mr. Sapkal is of no
much avail.
9. As regards merits of the impugned order, Mr.
Ghanekar would submit that the accused - Kanwarsing,
Sachin, Sanjay and Jeevan appeared before the
Investigating Officer during period they were
protected under the provisions of Section 438 of the
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Criminal Procedure Code. He would submit that still,
chargesheet has not been filed. He contended that the
incident occurred on 31st July, 2007 and some of the
statements were recorded after a considerable gap of
time on 25th August, 2007 which could be outcome of
the manipulations by the complainant and her
relatives. He would further submit that after such a
long drawn period, the re-arrest of the accused
persons is uncalled for. He contended that, normally,
the discretionary order of bail should not be
interfered with.
10. The
impugned order reveals somewhat sorry
state of affairs. There cannot be any doubt about the
fact that the offence alleged against accused
Kanwarsing and others is of serious nature. The
investigation papers were made available for perusal
of learned Sessions Judge. What transpires from the
impugned order is that the learned Sessions Judge
recorded the submissions of both the sides in
paragraph Nos. 12 and 13 of the impugned order, while
considering the application of bail on merits, and
granted the application for the reasons which are
recorded in paragraph No. 14. The relevant
observations in paragraph No. 14 may be usefully
quoted in order to appreciate whether they contain any kind of application of judicial mind to the relevant material brought before the Court. Those observations ::: Downloaded on - 09/06/2013 13:37:42 ::: (10) are as follows :
"After having gone through entire record and the fact that the Petitioners are on anticipatory bail, since 16-8-2007, and as they are under the control of this Court, and there is no complaint against them from Investigation Officer. So also personal custody is not required for investigation purpose. Under these circumstances it would be futile exercise to detain the Petitioners behind bar, especially when they are obeying the Orders of the Court. Hence, I hold that Petitioners are entitled to bail on certain conditions."
11. A plain reading of the above kind of reasoning depicts callous approach of the learned Sessions Judge to the serious nature of the matter before him. It was obligatory on part of the learned Sessions Judge to briefly refer to the material which is gathered during course of investigation. The fact that accused Kanwarsing and others were on anticipatory bail and there were no complaints against them is totally irrelevant consideration. The considerations set out under section 439 of the Criminal Procedure Code ought to have been taken into account before passing the impugned order.
::: Downloaded on - 09/06/2013 13:37:42 ::: (11)12. The Apex Court time and again held that the bail in such a matter cannot be granted without considering the nature of offence and other attending circumstances. In "Sudha Sudha Verma v. State of U.P. & another" 2007 AIR SCW 5598, 5598 the Apex Court took survey of catena of decisions and reiterated that the following factors are required to be considered before granting bail. They are :
(i) The nature of accusation and the severity ig of punishment in case of conviction and the nature of supporting evidence;
(ii) Reasonable apprehension of tampering of the witness or apprehension of threat to the complainant;
(iii) Prima facie satisfaction of the Court in support of the charge.
Unfortunately, the impugned order does not satisfy any of the tests laid down as above.
13. As regards merits of the matter, it may be stated that the prosecution not only relied upon the ::: Downloaded on - 09/06/2013 13:37:42 ::: (12) attending circumstances that immediately in the same evening, anonymous telephone call was received by the complainant and her family members regarding assault mounted on the deceased by accused Kanwarsing and others in the residential house, but that on the very next day, statements of Santosh Sandusing Dumale, Premsing Sandusing Dumale, Raju Babulal Dumale and Jeevansing Fakirchand Dumale were recorded. It is important to note that Raju Babulal Dumale has no business to speak lie. His version prima facie shows that the deceased was subjected to beating by accused Kanwarsing, Sachin, Sanjay and Jeevan in the relevant evening. His ig version shows that they pushed said Kisansing Dumale from the 'ota' (platform) of the house. When the quarrel ensued, the persons who had gathered for the dinner, started going away from the place. It is but natural that strangers normally do not want to associate themselves with such kind of quarrel. There is prima facie evidence to show that accused Kanwarsing was known in the vicinity for the exercise of muscle power. The police statement of Jeevansing prima facie reveals that he noticed Kanwarsing and others while transporting his cousin i.e. deceased Kisansing in the car vehicle towards the hospital. His version also shows that Kisansing was already dead while he was being transported in the car vehicle of accused Kanwarsing. Though he is cousin of deceased, yet, he is also employee of ::: Downloaded on - 09/06/2013 13:37:42 ::: (13) accused Kanwarsing and, therefore, mere relation with the deceased is prima facie not the reason to immediately dislodge his version at the stage of investigation. His version as well as the versions of staff nurses of the Primary Health Centre would show that accused Kanwarsing and others had created a scene in the hospital when the deadbody was reached there.
The staff nurses stated before the Investigating Officer that accused Kanwarsing and others hurriedly left the Primary Health Centre after arrival of the Medical Officer though earlier, they used obnoxious language when they found that the Medical Officer was not present at the hospital. In other words, accused Kanwarsing and others indulged in tantrums, left the dead body at the hospital and went away.
14. It appears that subsequently, an attempt was made to show that deceased Kisansing has fallen from the 'ota' which is in front of the house of accused Kanwarsing. An attempt was made to attribute his such accidental fall due to his being in inebriated condition. The post mortem notes, however, do not show presence of alcoholic preparation in the intestine. The post mortem report reveals that the death occurred due to head injury and particularly, due to depressed skull fracture which resulted into intra cerebral haemorrhage. There were other visible injuries such as multiple abrasions on left hand, ::: Downloaded on - 09/06/2013 13:37:42 ::: (14) abrasions on right hand, etc. Under these circumstances, it prima facie seems difficult to believe that deceased Kisansing died as a result of accident due to fall from the "ota". In any case, conduct of accused Kanwarsing and others is not free from doubt, nay, it indicates culpable state of mind.
15. Mr. Sapkal seeks to rely on "Dinesh Dinesh M.N. (S.P.) v. State of Gujarat" (2008) 5 SCC 66.
66 The Apex Court observed :
"21. Though the High Court appears to have used the expression "ban" on the grant of bail in serious offences, actually it is referable to the decision of this Court in Kalyan Chandra Sarkar v. Rajesh Ranjan. In para 11 it was noted as follows : (SCC pp.535-36) :
"11. The law in regard to grant or refusal of bail is very well settled.
The Court granting bail should exercise its discretion in a judicious manner and not as a matter of course. Though at the stage of granting bail a detailed examination of evidence and elaborate documentation of the merit of the case need not be undertaken, there is a need to indicate in such orders reasons for prima facie concluding why bail was being granted particularly where the accused is charged of having committed a serious offence. any order devoid of such reasons would suffer from non-application of mind. It is also necessary for the court granting bail to consider among other circumstances, the following factors also before ::: Downloaded on - 09/06/2013 13:37:42 ::: (15) granting bail; they are :
(a) The nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence.
(b) Reasonable apprehension of
tampering with the witness or
apprehension of threat to the
complainant.
(c) Prima facie satisfaction of
the court in support of the charge. (See Ram Govind Upadhyay v. Sudarshan Singh and Puran v. Rambilas)."
"23. Even though the reappreciation of the evidence as done by the court granting bail is to be avoided, the court dealing with an application for cancellation of bail under Section ig 439 (2) can consider whether irrelevant materials were taken into consideration. That is so because it is not known as to what extent the irrelevant materials weighed with the court for accepting the prayer for bail."
16. The Apex Court in "Salim Salim Khan v. Sanjai Singh and another" (2002) 9 SCC 670, 670 held that where the order of bail does not indicate that the Court has taken the relevant material into consideration while releasing an accused on bail, it cannot be upheld on touchstone of the parameters set out under section 439 of the Criminal Procedure Code. The learned Sessions Judge, in the instant case, did not grant the bail to accused Kanwarsing and others on merits of the matter, ::: Downloaded on - 09/06/2013 13:37:42 ::: (16) but was swayed away by some other consideration viz.
the fact that accused Kanwarsing and others attended the Police Station whilst were granted interim anticipatory bail. Needless to say, the impugned order is unsustainable in the eye of law. It is to be further mentioned that during intervening period, the Police Officer received complaints of threats given by the accused - Kanwarsing and others to the witnesses and separate offences have been registered against them. Thus, there appears probability of tampering with the evidence by them. The offence is of serious nature. There is prima facie evidence to infer complicity of ig the accused Kanwarsing and others.
Hence, they are not entitled to liberty. The impugned order is, therefore, quite unsustainable.
17. In the result, both the applications are allowed. The impugned order is quashed. The accused Kanwarsing and others are directed to be re-arrested.
The observations made in this order be not considered in any subsequent proceedings on merits. A copy of this order be forwarded to the Inspector General (Special), Aurangabad.
. In view of above order, criminal application
No. 279/2008 stands disposed of.
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[ V.R. KINGAONKAR ]
JUDGE
NPJ/CRIAPLN1030-08-3808-07-279-08 ::: Downloaded on - 09/06/2013 13:37:42 :::