Bombay High Court
Munsamy Shanmugam vs Collector Of Customs And Another on 25 October, 1994
Equivalent citations: 1995(2)BOMCR672, 1995CRILJ1740
ORDER
1. The petitioner who is Foreign National is involved in the offences registered under the provisions of the Narcotic Drug and Psychotropic Substances Act 1986 and Customs Act 1966 and whose request for releasing on bail was rejected by the Special Court, Greater Bombay as also by this Court, has presented the application herein seeking his release on bail principally on the ground of non-compliance of the provisions of Section 56 of the Code of Criminal Procedure Code. In that the petitioner contents that he was not produced for the purpose of remand before the concerned Magistrate within the period of 24 hours of his arrest and therefore his detention beyond the said period of 24 hours is against the constitutional mandate and as a result thereof he is entitled for the order of bail.
2. The respondents mainly the respondent No. 1 have opposed the said application. Two affidavits in reply have been filed by and on behalf of the 1st respondent, whereby they have in categorical term denied there being violation or breach of provisions of Section 56 of Criminal Procudure Code. In asmuchas, it is reiterated that the petitioner after his apprehension at Sahar Air Port alongwith the other co-accused, was subjected to search accompanied by Panchanama. Thereafter the petitioner as also other co-accused were served with summonses for appearance before the 1st respondent and in response thereto the 1st respondent appeared and presented before the concerned office of the 1st respondent and after his interrogation and as also of the other co-accused and recording of the statements under the Customs Act that the applicant and the other co-accused were put under arrest.
3. The 1st respondent have relied upon by summons for the appearance is issued and served upon the applicant. They have also placed reliance upon the written arrest memo issued and served upon the applicant at the time when he was put under arrest mentioning therein the date and exact time of his arrest. It is important to note that the said arrest memo also bears the signature of the applicant as also other co-accused. The Memo mentions the date and time of his arrest as 21st August 1993 at 20 hours. Incidently the applicant was produced before the Magistrate on the next day of his arrest, i.e. on 22nd August 1993 at 11 a.m. for remand. On the basis of these material, the 1st respondent have categorically denied that there was failure on their part to produce the applicant before the Magistrate for the purpose of remand within 24 hours of his arrest.
4. It will be necessary to advert few relevant factual aspects. The applicant and other co-accused who are Foreigners were apprehended by the Office-Marine & Preventive Wing of the 1st respondent at Bombay Sahar Air Port on 20th August 1993 at 6.00 a.m. while they were about to fly by Air scheduled to Johansburg. Their bags were checked and after search huge quantity of contraband Narcotic drug was found. The search and the seizure was effected under the Panchanama. The said Panchanama also forms the parts of this application.
5. The respondent explain that after conclusion of the search Panchanama the petitioner was issued and served with summons for appearance before the 1st respondents on 21st August 1993. Thereafter on 21st August 1993 after recording of his statement at about 20.00 hours i.e. about 8.00 p.m. the petitioner was put under arrest and on the same day the petitioner by letter dated 21st August 1993 was sent to the Inspector of Police, Azad Maidan Police Station for being kept in Lock up. The respondent have also shown to the Court the copy of the letter addressed to the Police Inspector, Azad Maidan Police Station referring the applicant for being kept in the Police Lock-up. It is further stated that thereafter the petitioner was produced before the Court on 22nd August 1993 at 11.00 a.m. for remand which was within time. It is noticed that the learned Magistrate granted remands to the applicant and the other co-accused on the same date. These are the facts in chronological order of sequences. Across the bar, the learned counsel for the petitioner Mr. Mundargi submitted that the petitioner and other co-accused were apprehended on 20th August 1993 at 6.00 a.m. and since then the petitioner and others were in control and incharge of the 1st respondents. The petitioner was not allowed to move and there was curtailment and total restrictions on his movement. It is submitted that under the guise of interrogation the petitioner was virtually put under arrest. The reference was made to certain decisions of this Court and some other Courts to bring home the point that if there is non-compliance of the provisions of Section 56 of Cr.P.C., which embodies the constitutional mandate, then such infringement would entitle the petitioner to claim the relief of bail as claimed this application. As stated the respondents have strongly repudiated the said claim made by and on behalf of the petitioner.
6. The most crucial point is as to the exact date and time when the arrest of the applicant was made. There is no dispute as to the time of his production before the Magistrate. I have already hereinabove mentioned the relevant facts in chronological sequences. According to the petitioner at 6.00 a.m. on 20th August 1993 when he was apprehended since then he remained in-charge and in the custody of the 1st respondent and therefore the date and time of his arrest is 6.00 a.m. on 20th August 1993 and not 20 hours on 21st August 1993. There is no dispute as stated that the petitioner was produced before the learned Magistrate on 22nd August 1993 at 11.00 a.m. If the date and time of the arrest as claimed by the accused is taken as correct then the production of the present petitioner on the date mentioned above will be certainly beyond the period of 24 hours.
7. Therefore, it become of utmost importance to find out as a fact whether the petitioner in fact was put under arrest as has sought to be contended by him i.e. on 20th August 1993 at 6.00 a.m. As stated earlier, when the petitioner and the other co-accused were arrested they were served with the arrest memos. Xerox copy of the same bearing signature of the applicant has been made available by the 1st respondent which reads as under :
"In connection with the seizure of 27 Kgs. of Mandrax Tablets on 20-8-1993, it appears that you have committed an offence punishable under the N.D.P.S. Act 1985, and hence you are arrested on today i.e. 21-8-1993 at 20.00 hours under the said Act by me."
The said arrest memo has been served upon the petitioner and the other co-accused who have received the same on the same date and they have i.e. the petitioner as well as the other co-accused have signed the same. It is stated that copy of the said arrest memo was also furnished to the petitioner who have received it by signing on the copy thereof.
8. It is to be noted that the arrest memo mentions the date and time of the arrest of the petitioner as 21st August 1993 at 20.00 hours. At no point of time the petitioner either at the stage of initial remand or even thereafter on various dates of remand made any complaint or grievance about his late production before the learned Magistrate. What is more, the petitioner thereafter has moved number of applications before the Special Court as also before this court but till untill he filled his last application he did not raise said specific objection. This conduct, in my view on the part of the petitioner would greatly militate against his present contentions as belatedly raised in the application and will have considerable bearing. As stated earlier, it is more a question of fact rather than law. The copy of the arrest Memo clearly mentions the time of his arrest. If the time of arrest mentioned therein was otherwise than what the petitioner now is contending then it was but expected that he would have made complaint about it at earlier opportunity possible. He has not done so. The other co-accused, in a similar situation, have not made any such grievance.
9. In such circumstances, the contention of the 1st respondent that the petitioner although apprehended at 6.00 p.m. on 20th August 1993 were actually put under arrest on 21st August 1993 at 20.00 hours has to be accepted. It therefore emerges that the exact time and the date when the petitioner and co-accused were put under arrest is 20.00 hours on 21-8-1993 and they were produced before the learned Magistrate for Remand on the following day i.e. 22-8-1993 at 11 a.m. It was thus within the stipulated and prescribed time.
10. It has to be noted that apprehension followed by inquiry or interrogation and the actual arrest of any person are two distinct aspects. The concept of being in custody for inquiry cannot be equated with the concept of actual arrest. Law on this aspect is no more res-integra. In that Division Bench of this Court, in the context of the Provisions of Customs Act, as in the case in hand, in a case of Harbansingh Sardar Lena Singh v. State, , have considered this aspect and has made it explicit as to when the person is said to have put under actual arrest. This position has been more luminiously stated by Full Bench of Madras High Court in its decision in the case of Roshan Beevi v. Joint Secretary to Government of Tamil Nadu, reported in 1984 Cri LJ 134 : (AIR 1984 NOC 103). The observations in the said judgment brings home the point -
"For invoking, Article 22(2) two requirements must be satisfied : (1) The person should have been arrested; (2) he should have been detained in custody. At the stage of inquiry, or investigation or interrogation held under Section 107 or Section 108 of the Customs Act, the person required or summoned for such enquiry or examination is not arrested, nor had he become an accused."
11. In view of legal position on the issue, as above, and as noticed earlier that as a matter of fact, that the production of the applicant herein was within the prescribed statutory period, I do not find any merits in the application and consequently same stands rejected.
ORDER Application for bail stands rejected.
12. Order accordingly.