Supreme Court - Daily Orders
Rahul Gandhi vs Purnesh Ishwarbhai Modi on 4 August, 2023
Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Sanjay Kumar
ITEM NO.55 COURT NO.4 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8644/2023
(Arising out of impugned final judgment and order dated 07-07-2023
in CRLRA No. 521/2023 passed by the High Court of Gujarat at
Ahmedabad)
RAHUL GANDHI Petitioner(s)
VERSUS
PURNESH ISHWARBHAI MODI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.135536/2023-EXEMPTION FROM FILING
O.T. )
Date : 04-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s)
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. R.S. Cheema, Sr. Adv.
Mr. Harin. P. Raval, Sr. Adv.
Mr. Prashanto Chandra Sen, Sr. Adv.
Mr. Prasanna S., AOR
Ms. Tarannum Cheema, Adv.
Mr. Kanishka Singh, Adv.
Mr. Nikhil Bhalla, Adv.
Mr. Amit Bhandari, Adv.
Mr. Avishkar Singhvi, Adv.
Mr. Siddharth Seem, Adv.
Mr. Raghav Kacker, Adv.
Mr. Sumit Kumar, Adv.
Ms. Swati Arya, Adv.
Mr. Yuvraj Singh Rathore, Adv.
For Respondent(s)
Signature Not Verified
Mr. Mahesh Jethmalani, Sr. Adv.
Digitally signed by
Narendra Prasad
Date: 2023.08.04
Mr. Harshit S Tolia, Adv.
17:42:58 IST
Reason: Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Mr. Bharat Sood, Adv.
1
Mr. Jeet Rajyaguru, Adv.
Mr. Biren Panchal, Adv.
Ms. Riya Dani, Adv.
Ms. Miranda Soloman, Adv.
Ms. Mughda Pande, Adv.
Mr. Ravi Sharma, Adv.
Mr. Ajay Awasthi, Adv.
Mr. Wedo Khalo, Adv.
Mr. Sitesh Narayan Singh, Adv.
Mr. Tushar Mehta, Solicitor General
Ms. Deepanwita Priyanka, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Leave granted.
2. Heard Dr. Abhishek Manu Singhvi, learned senior counsel for the appellant and Shri Mahesh Jethmalani, learned senior counsel for the respondent No.1, on the question of interim protection.
3. The present appeal challenges the judgment and order passed by the learned Single Judge of the High Court dismissing the revision petition, which was in turn filed challenging the order of the learned Sessions Judge, thereby rejecting the prayer for stay of conviction.
4. The appeal filed by the present appellant challenging the order of conviction and sentence passed by the leaned Trial Judge is pending before the Appellate Court. The arguments advanced by both Dr. Abhishek Manu Singhvi, and Shri Mahesh Jethmalani, learned senior counsel, touch the merits of the matter. We, therefore, refrain from observing anything about the said arguments, inasmuch as it may adversely affect the rights of either of the parties in the appeal which is pending before the learned Appellate Court.
5. Insofar as grant of stay of conviction is concerned, we have considered certain factors. The sentence for an offence punishable under Section 499 of the Indian Penal Code, 1860 (for short “IPC”) is simple imprisonment for two years or fine or both. The learned Trial Judge, in the order passed by him, has awarded the maximum sentence of imprisonment for two years. Except the admonition given to the appellant by this Court in contempt proceedings 2 [Contempt Petition (Crl) No.3/2019 in Yashwant Sinha and Others v. Central Bureau of Investigation through its Director and another, reported in (2020) 2 SCC 338] no other reason has been assigned by the learned Trial Judge while imposing the maximum sentence of two years. It is to be noted that it is only on account of the maximum sentence of two years imposed by the learned Trial Judge, the provisions of sub-section (3) of Section 8 of the Representation of the People Act, 1950 (for short, “the Act”) have come into play. Had the sentence been even a day lesser, the provisions of sub- section (3) of Section 8 of the Act would not have been attracted.
6. Particularly, when an offence is non-cognizable, bailable and compoundable, the least that the Trial Judge was expected to do was to give some reasons as to why, in the facts and circumstances, he found it necessary to impose the maximum sentence of two years.
7. Though the learned Appellate Court and the learned High Court have spent voluminous pages while rejecting the application for stay of conviction, these aspects have not even been touched in their orders.
8. No doubt that the alleged utterances by the appellant are not in good taste. A person in public life is expected to exercise a degree of restraint while making public speeches. However, as has been observed by this Court while accepting affidavit of the appellant herein in aforementioned contempt proceedings, the appellant herein ought to have been more careful while making the public speech. May be, had the judgment of the Apex Court in the contempt proceedings come prior to the speech made by the appellant, the appellant would have been more careful and exercised a degree of restraint while making the alleged remarks, which were found to be defamatory by the Trial Judge.
9. We are of the considered view that the ramification of sub- section (3) of Section 8 of the Act are wide-ranging. They not only affect the right of the appellant to continue in public life but also affect the right of the electorate, who have elected him, to represent their constituency.
10. We are of the considered view, taking into consideration the 3 aforesaid aspects and particularly that no reasons have been given by the learned Trial Judge for imposing the maximum sentence which has the effect of incurring disqualification under Section 8(3) of the Act, the order of conviction needs to be stayed, pending hearing of the present appeal.
11. We, therefore, stay the order of conviction during the pendency of the present appeal.
12. However, we clarify that the pendency of the present appeal would not come in the way of the Appellate Court in proceeding further with the appeal. The appeal would be decided on its own merits, in accordance with law.
13. The parties would be at liberty to approach the learned Appellate Court for expeditious disposal of the appeal, which request would be considered by it, on its own merits.
(NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
4