Bombay High Court
Sudhakar Bhaskar Pore vs The State Of Maharashtra on 26 February, 1992
Equivalent citations: 1993(3)BOMCR482
JUDGMENT D.J. Moharir, J.
1. The appellant Sudhakar Bhaskar Pore the Head Constable in the Police Department of the State of Maharashtra was charged and tried for and convicted for committing an offence under section 161 of the Indian Penal Code and under section 5(1)(d) read with section 5(2) of the Prevention of Corruption Act. Upon conviction he was sentenced to suffer rigorous imprisonment for one year and a fine of Rs. 200/- in default further rigorous imprisonment for one year under section 161 of the Indian Penal Code. The same sentence was awarded to him also upon conviction under section 5(1)(d) read with section 5(2) of the Prevention of Corruption Act, 1947 but the sentence of imprisonment in default of payment of fine of Rs. 100/- was restricted to 15 days. The substantive sentences were directed to run concurrently.
2. At the material time in September 1980 the Head Constable Sudhakar Pore was posted in the district of Raigad at the police out post at Kolad under the Police Station Roha. The staff attached to this out-post consisted of the accused head constable himself and two constables Sonawane and Patil all unarmed. No armed head constables were attached to the out-post however. Though it appears that those being the days of the Ganesh festival, the armed police constables had also been posted at Kolad for Bandobast duty. The distance between the police out post at Kolad and the police station at Roha is 15 kms. The complainant Chandrakant Dhavate, a young man about 20 years lives at Kolad along with his elder brother Dattaram aged about 40 years. Both of them conduct a grocery shop in the name and style `Dattaguru Kirana Stores'. Their residential house is separate from the shop but quite close to it. Their parents live at the Taluka place of Pali and appear to be quite old. They have a sister by name Lalita who is married and lives at village Talavali about three miles from Kolad. They have a maternal uncle by name Baliram Telange who also lives at Talavali and runs a kirana shop there.
3. According to the prosecution, sometime before 30th August 1980 precisely on 19th July 1980 the kirana shop of Chandrakant and his brother Dattaram had been raided by PSI Mane of the Roha Police Station and an offence being C.R. No. 35 of 1980 had come to be registered against Dattaram since the shop stands in his name alone. On the 30th August 1980 Supply Inspector Kashinath Sathe also raided Dattaram's Kirana shop and drew up a panchanama of a number of things and articles kept for sale in the shop and of which the price was not shown on the board as required to be displayed under the provisions of the Essential Commodities Act and the Orders passed there under. Supply Inspector Sathe directed that these things and articles kept in the shop for sale should not, in view of the seizure effected by him be disposed of but kept separate until further orders in the matter. The Supply Inspector Sathe then filed his own complaint at the Roha Police Station on 1st September 1980. Crime No. 36 of 1980 under section 7 of the Essential Commidities Act was thereupon registered against Dattaram. The investigation of this offence was made over to the accused head constable Sudhakar Pore. The concerned papers were sent to him at Kolad from the Roha Police Station on 7th September 1980 when police constable Sonawane attached to the out-post at Kolad had been to the Roha Police Station in connection with some official work. On returning to Kolad, police constable Sonawane delivered these papers connected with C.R. No. 36 of 1980 to the accused head constable.
4. It is further the prosecution case that thereafter on 8th September 1980 the accused visited Dattaram's kirana shop at about 10.00 a.m. At that time Chandrakant alone was present in the shop. Dattaram had gone to Bombay for some work. The only other person present in the shop at that time was the mehataji or the accountant by name Shankelal Shah. The accused head constable then drew up yet another panchanama on that day. On the 10th September, 1980 the accused again visited the shop when Dattaram was present. Dattaram was directed to send the articles mentioned in the panchanama to the police out-post. After that direction the accused went away. It was Chandrakant who accordingly took the articles to be delivered at the Kolad out post as directed by the accused. When Chandrakant met the accused at the outpost, the latter informed him that in connection with the said C.R. No. 36 of 1980, Dattaram would have to be arrested. Grief stricken and alarmed at the prospect of his elder brother being hand-cuffed Chandrakant pleaded with the accused not to do so and to avoid disgrace being brought to his venerated elder brother. The accused agreed subject however to the condition that Rs. 100/- would have to be paid to him for his refraining from hand-cuffing Dattaram at the time of arresting him. Chandrakant agreed to pay the amount. He left the police outpost and then proceeded on a bicycle to Talavali where he met his sister Lalita and informed her about the threat given by the accused to hand-cuff Dattaram unless Rs. 100/- were paid. He, therefore, asked Lalita to give that amount to him so that he would satisfy the accused. Lalita could muster Rs. 80/- only and with that amount Chandrakant therefore went back to Kolad and paid the amount to the accused. Chandrakant did not disclose this fact to his brother Dattaram at any time. On the 12th September, 1980 upon a letter received from his father at Pali, Dattaram went to the hometown of Pali as the mother was ill. He stayed at Pali till 14th September, 1980 and then returned to Kolad in the evening on that day. In the meanwhile the police constable Sonawane had been to the shop, earlier in the morning, and finding Dattaram absent informed Chandrakant that Dattaram was wanted at the out-post, that Dattaram should be sent to the out-post accordingly as soon as he returned to Kolad. Therefore when Dattaram returned home in the evening on the 14th September, 1980 Chandrakant told him that he was required by the head constable at the out-post. Whether for the purpose of avoiding an arrest or whether for the purpose of informing Lalita about the condition of the ailing mother or for ascertaining the truth about his wife's disclosure to him about Chandrakant having already borrowed Rs. 80/- from Lalita to pay the head constable, Dattaram proceeded to Talavali and met his sister Lalita. He also met his maternal uncle Baliram Telange at Talavali and informed him of the prospect of his arrest and hand-cuffing which he faced at the hands of the accused.
5. Baliram assured Dattaram that he would himself meet the accused head constable Sudhakar Pore on the next day and see what could be done. While Dattaram therefore continued to stay at his sister's place at Talavali on the 15th September also, the maternal uncle Baliram Telange went to Kolad, and contacted his nephew Chandrakant. Thereafter the two of them proceeded to the police out-post at Kolad. They met the accused there at about 1.30 p.m. It is the prosecution case that when the subject about the possible arrest of Dattaram for the offence registered upon the complaint of the Supply Inspector Kashinath Sathe was breached by Baliram - who had been apparently knowing and acquainted with the accused sometime since before, the accused confirmed that yes indeed Dattaram was required to be arrested. Both Baliram Telange and Chandrakant entreated the accused to desist from effecting such arrest and more importantly hand-cuffing Dattaram which would put him to disgrace and shame in the village community where he was looked upon with some esteem. When Chandrakant appraised the accused of the fact that Rs. 80/- had already been paid to him, the accused replied that Chandrakant had better forget about that payment. The accused demanded Rs. 500/- for refraining from hand-cuffing Dattaram and parading him from his shop to the police out-post and thereafter to the police station at Roha. After some higgling and negotiations, the accused is allged to have agreed to accept Rs. 100/- only, and demanded the payment immediately. All that Chandrakant could muster at that time was only Rs. 25/- which he did pay to the accused. This was on the 15th September 1980 and the accused put them to the condition that the balance of Rs. 75/- would have to be paid on the 17th September 1980. Promising to do so, Chandrakant and Baliram Telange left the out-post to return to Talavali. At Talavali, Chandrakant, Dattaram and Baliram Telange had a discussion over this demand of the accused and eventually decided to report the matter to the Anti Corruption Bureau. They therefore proceeded to the A.C.B. office at Alibag which is the district head quarters. Chandrakant narrated the entire story and the same was reduced to writing. This was on the 16th September 1980. PSI Panditrao of the A.C.B. directed them to report to his office on the next day i.e. 17th September 1980. In the meantime PSI Panditrao made arrangements for calling for two panchas to be present. In their presence Chandrakant again narrated the story and his complaint as recorded by PSI Panditrao was also given to these two panchas for reading their names being Tembulkar and Gunjal. The investigation into offences under the Prevention of Corruption Act being authorised only to the officers of the rank of Dy. S.P. and above PSI Panditrao immediately reported the matter to the Dy. S.P. Thane, calling upon the Dy. S.P. to go to Alibag immediately for the purpose of trap to be laid. The Dy. S.P. being otherwise occupied with equally important matters expressed his inability to attend at Alibag. He therefore authorised PSI Panditrao to proceed according to law in the matter. PSI Panditrao therefore approached the Judicial Magistrate, First Class, at Alibag and obtained his sanction to investigate into the matter. With the sanction so granted, PSI Panditrao proceeded to set the trap.
6. A demonstration about the use of the anthracene powder was given to Chandrakant and the two panchas. The treated currency notes seven of the denomination of Rs. 10/- and one of the demonination of Rs. 5/- were kept in the pocket of the complainant with the instructions to pay the amount to the accused only if and when demanded by the accused head constable. Panch Tembulkar was directed to remain constantly with Chandrakant until the trap was complete. PSI Panditrao and the staff with the Panch Gunjal were also to act according to the instructions as such. The party then proceeded from Alibag to Kolad and arrived at the out-post.
7. The police out-post at Kolad as seen from the sketch Exhibit 9 consists of an office accommodation and residential quarters for the staff. Chandrakant, Tembulkar and Baliram went upto the quarter of the accused and found him taking meals at that time. When they announced themselves through the window of his room, the accused asked them to sit in the office. They went there accordingly and waited there. However, since the accused did not turn to the office for sometime and apparently impatient, Baliram Telange was sent to see what the matter was. When Baliram again went to the accused's room, the accused asked him to come alongwith Chandrakant. Chandrakant and Tembulkar then went upto to the accused's room where, on demand by the accused, the amount was paid and the accused, Chandrakant and Tembulkar then went to the office room at the complex of the out-post. The amount of bribe of Rs. 75/- having been thus accepted by the accused, Chandrakant made the pre-arranged signal whereupon PSI Panditrao and others rushed to the office. The usual procedure was thereafter adopted and the currency notes recovered from the accused. Panchanama was drawn and finally PSI Panditrao lodged his complaint against the accused, after obtaining sanction from the Superintendent of Police at Raigad Shri Jadhav.
8. Cognizance of the offence having been taken, the accused was charged with committing an offence under section 161 of the Indian Penal Code and section 5(1)(d) read with section 5(2) of the Prevention of Corruption Act. He was charged in the first instance that on the 10th September 1980 he has demanded Rs. 100/- from Chandrakant and had accepted Rs. 80/- on the same day in the evening at the Kolad out-post, by way of illegal gratification other than legal remuneration as a motive or reward for not hand-cuffing Chandrakant's brother Dattaram in connection with his arrest for the offence registered under section 7 of the Essential Commodities Act, that he thereby committed an offence under section 161 of the Indian Penal Code. He was further charged that on 15th September 1980 at the Kolad Out-post he had demanded Rs. 100/- from Chandrakant and accepted Rs. 25/- on the same day, with an assurance for the payment of the balance of Rs. 75/- on the 17th September 1980 again by way of illegal gratification other than legal remuneration for the same purpose of desisting from hand-cuffing Dattaram in connection with the same offence under the Essential Commodities Act. This also amounted to an offence under section 7 of the Essential Commodities Act punishable under section 161 of the Indian Penal Code. That on the 17th September 1980 he had demanded and accepted at the same place namely at the Kolad Out-post Rs. 75/- from the said Chandrakant. Thus, he was charged with having received Rs. 80/-, Rs. 25/- and then Rs. 75/- on three separate occasions for the same purpose i.e. as motive or reward for not hand-cuffing Dattaram Ghavate.
9. The accused pleaded not guilty to this charge and the trial proceeded. The accused's defence is apparently to the effect that no payment was made to him except the one of Rs. 75/- which was on the 17th September 1980 and that this amount had been accepted by him from Chandrakant thinking that this was the amount of cash security which was being furnished for and on behalf of Dattaram. He considered it so because he had indicated that Dattaram would not be arrested were he to furnish case security. It was therefore that he accepted this amount. There was no previous payment of Rs. 80/- and Rs. 25/- on the 10th September 1980 and 15th September 1980 respectively as alleged. It was also contended that there was not the remotest possibility of the accused being able to hand-cuff Dattaram in connection with the said offence because the work of arresting and taking Dattaram from Kolad to the police station at Roha would have to be entrusted to and done by armed police constables. As such and by a coincidence, at the material time, two armed police constables had also been posted at Kolad though for the Ganeshostav Bandobast as such. That it is to these two police constables Dattaram would have been handed over to take him to Roha and the decision to hand-cuff Dattaram or not to do so would have to be taken only by those two armed police constables. It was, therefore, that according to the accused that the charge was entirely false one.
10. Upon consideration of the entire evidence, the star witness at the trial being the complainant Chandrakant, his brother Dattaram, sister Lalita, maternal uncle Baliram Telange, the panch Tembulkar and the Investigating P.S.I. Panditrao. The learned Special Judge came to the conclusion that the demand and acceptance by the accused of the three amounts of Rs. 80, Rs. 25/- and Rs. 75/- on the 10th, the 15th and the 17th of September 1980 respectively as a motive or reward for not hand-cuffing Dattaram in connection with the offence under the Essential Commodities Act has been established beyond any reasonable doubt and therefore he was guilty of the offence as charged. The sanction given by the Superintendent of Police, Raigad Shri Jadhav was held to be quite valid, notwithstanding the contention that the sanction was in fact void ab initio and that the trial proceeding upon the sanction was itself bad in law. That contention having been rejected and the sanction having been held quite valid, the trial Court convicted the accused upon the evidence as recorded. The conviction and the sentence as awarded are both taken exception to by way of this appeal.
11. Apart from posing a very strong challenge to the merits of the evidence as appreciated by the trial Court, the first submission which has been made even with greater stress by learned Counsel Shri Chari appearing for the appellant is on the question of the validity of the sanction accorded by the Superintendent of Police, Raigad to the prosecution of the appellant. The sanction accorded by the Superintendent of Police Shri Jadhav PW-7 is Exhibit 26, the witness Jadhav stated that as the officer authorised to remove the appellant from service, he had received the papers in connection with C.R. No. 127 of 1980 registered at the Roha Police Station against the appellant. He had perused and read the papers as were sent to him and upon perusal of all these papers, he was satisfied that the sanction for prosecution was necessary to be granted. He had considered, before granting such sanction the events that occurred on the 17th September as also events as had occurred before that date and it was upon consideration of the entire transaction as was referred to in the papers that he sanctioned the prosecution vide Exhibit 26. The sanction as accorded reads as under :
"Read :---Papers of investigation in Roha P.S.C. R. No. 127/80 under section 161 I.P.C. and 5(1)(d) and 5(2) of Prevention of Corruption Act, 1947, against UHC 953 S.B. Pore.
No. 192/DE/953 of 1981. Office of the Supdt. of Police Raigad, Alibag 12th Feb. 81.
Subject - Prosecution of UHC/953, S.B. Pore under section at Pen, in the Court of Law.
ORDER Whereas in the year 1980, Shri Sudhakar Bhaskar Pore who held the post of Unarmed Police Head Constable in the former Kulaba District Police Force (now known as Raigad Dist.) and as such he is a public servant removable from his post by the Supdt. of Police, Raigad;
And whereas the said UHC/953 S.B. Pore, at present under suspension at Pen Police Station and while working as Unarmed Head Constable at Kolad Out Post under Roha Police Station, demanded and accepted bribe of Rs. 75/- on 17-9-1980 in Kolad Out Post from Shri Chandrakant Balu Ghavte for not hand-cuffing his brother Dattaram Balu Ghavte who was an accused in Roha P.S.C.R. No. II/36/80 under section 7 of E.C. Act;
And whereas the said Policeman is alleged to have committed the offence under section 161 I.P.C. and 5(1)(d) and 5(2) of Prevention of Corruption Act, 1947, and the same has been registered vide Roha P.S.C.R. No. 127/80 and whereas on the perusal of the papers of investigation mentioned above, I am satisfied that prima facie case exists against the said Police-man for the commission of the above offence for which he would be prosecuted in a competent Court of Law for the said offence;
Now, therefore, I Shri P.D. Jadhav, Supdt. of Police, Raigad (Alibag) accord sanction for the prosecution of the said UHC/953 S.B. Pore under suspension at Pen P. Stn. Dist. Raigad, for the commission of the said offence and punishable as stated above in a competent Court of Law, as required under section 6(1)(c) of the Prevention of Corruption Act, 1947.
Given under my hand and seal of this office, on this 12th day of February 1981.
Alibag Sd/- P.D. Jadhav. Dt. 12th Feb. 1981 Supdt. Of Police, Raigad Alibag."
In as much as the sanction therefore refers specifically and only to the appellant's alleged demand and acceptance of a bribe of Rs. 75/- and does not at the same time also refer to the two earlier demands and payments accordingly, of Rs. 80/- on 10th September 1980 and Rs. 25/- on 15th September 1980, the argument advanced is that the Superintendent of Police, Raigad as the officer entitled to remove the appellant from service-and hence entitled to grant sanction to his prosecution, had not clearly granted the sanction so far as the two previous instances of demand and acceptance of bribe were concerned.
12. And going further the argument is that in as much as the sanction was not specifically granted in respect of these two earlier demands and acceptances, the Court could not have taken cognizance of any offence with reference to these two earlier demands and acceptances and as such, in framing the charge against the accused, which included these two previous instances, the sanction itself became void. In my opinion, a distinction has to be drawn between the sanction on its own being invalid as such or the validity of the sanction being sought to be determined or judged on the basis of the contents of the charge as it came to be subsequently framed against the accused. It needs to be appreciated therefore that the wording of the charge, the facts and circumstances which the charge itself contains, could not possibly be determinative of the validity of the sanction for prosecution itself. The Superintendent of Police Jadhav PW-7 was cross-examined and it was obvious that though according to him, he had read the entire set of papers of investigation in the said Roha Crime Register No. 127 of 1980, it was all the same the first ever occasion for him to deal with the question of granting saction for presecution in his capacity as a Superintendent of Police of a District. He admits that the sanction had to be issued only after careful consideration and that without a valid sanction the offence itself could not be proceeded to be established in a Court of Law. He also states that he had not only read the papers but had arrived at his own subjective satisfaction in that behalf. In as much as he has stated that he had considered all the incidents previous to the incident dated 17th September 1980 and in as much as this was not reflected in the wording of the order granting sanction to the prosecution, it was suggested to him that infact he had not at all considered these incidents prior to 17th September 1980. He also denied a suggestion to the effect that it was because he was not so satisfied about these two previous incidents dated 10th and 15th of September respectively, he had not therefore mentioned them in his sanction order.
13. It is, therefore, to be seen as to what effect-of invaliditing out-right the sanction as granted, can be had or spelt out, so far as the sanction Exhibit 26 as it reads, is concerned. The invalidity of an order of sanction to prosecute, it is settled law, vitiates the trial itself as has been held in Mohd. Iqbal Ahmad v. State of A.P., which was also later on followed in the oft quoted decision of the Supreme Court in A.R. Antulay's v. Ramdas Sriniwas Nayak, (1984)2 S.C.C. 184 : 1984(1) Bom.C.R. 345 (S.C.). In Mohd. Iqbal's, case it was held that `it was incumbent upon the prosecution to prove that a valid sanction was granted by the sanctioning authority after it was satisfied that a case for sanction has been made out constituting the offence; that this could be done in two ways: either (1) by producing the original sanction which itself contains the facts constituting the offence and the grounds of satisfaction, or (2) by adducing evidence aliunde to show that the facts were placed before the Sanctioning Authority and the satisfaction arrived at by it. Any case instituted without a proper sanction must fail because this being a manifest difficulty in the prosecution, the entire proceedings are rendered void ab initio'."In the Antulay's case the Supreme Court observed that the policy underlying section 6 and similar sections is that there should not be unnecessary harassment of public servants; that the object is to save the public servant from the harassment of frivolous or unsubstantiated allegations. It was held that the existence thus of a valid sanction is a prerequisite to the taking of cognizance of the offences and in the absence of such sanction the Court will have no jurisdiction to take cognizance of the offence. A trial without a valid sanction where one was necessary under section 6 is a trial without jurisdiction by the Court as was concluded by Their Lordships. Therefore, it is now to be seen as to what is the effect of the absence of any mention of the two previous incidents dated 10th September 1980 and 15th September 1980 in the order granting sanction to prosecute vide Exhibit 26. Can the non-mention of these two instances have the effect of invalidating the sanction even in so far as it relates to the specific instance of 17th September 1980. According to learned Counsel Shri Chari, it must inevitably affect the validity of the sanction even in regard to the incident dated 17th September 1980 and in respect of which the accused was charged with having demanded and accepted the sum of Rs. 75/- by way of a bribe. It is urged by Shri Chari that not only was a charge framed by the trial Court, in regard to the two previous incidents but the Court had further, upon the evidence as was accepted by it, also come to record a finding that these two previous incidents which were not included in the sanctioning order had also come to be established as true upon the evidence led. The reasoning in regard to these two items, Shri Chari urged, must also have unavoidably an effect on the third one, namely the incident dated 17th September 1980 and as such, according to him, the illegality in the sanction is patent one, rendering the entire proceedings of the trial void ab-initio. As stated earlier, the question which really arises is whether the validity of the sanctioning order has to be judged or considered on the basis of the contents of the charge as was framed against the accused. In this behalf, the learned Additional Public Prosecutor referred to the decision in Jaswant Singh v. State of Punjab, . In that case the sanction under section 6 of the Prevention of Corruption Act was granted only in respect of the amount of Rs. 50/- as illegal gratification from a certain person and, therefore, an offence under section 5(1)(d) alone was involved and therefore the prosecution, the charge and the conviction should have been all under that provision. It was contended there that had that been so there would have been no defect in the jurisdiction of the Court trying the case nor any defect in the conviction but as the accused was tried under section 5(1)(a) for the charge of being habitual receiver of bribe and the sanction was only for one such act of receiving illegal gratification, a trial was without jurisdiction. The Supreme Court held, rejecting this contention that the prosecution for the offence under section 5(1)(d) was not barred because the proceedings were not without previous sanction which was validly given for the offence of receiving bribe but the offence of habitually receiving bribe and the trial for that offence was not void for want of sanction which was condition precedent for taking congnizance of the offence alleged to have been committed. Most specifically the Supreme Court observed:
"The want of sanction for the offence of habitually accepting bribes therefore did not make the taking of cognizance of the offence of taking bribe of Rs. 50/- void nor the trial for that offence illegal and the Court a Court without jurisdiction."
On an analogy therefore, it will be appreciated that if in the order sanctioning prosecution of the appellant, inspite of a consideration of the papers of investigation, no specific reference was made to the demand and acceptance of illegal gratification on two previous occasions, the trial and conviction of the appellant upon and in regard only to those two previous instances might at best be held invalidated. But to say that the instances dated 17th September 1980 of demanding and receiving Rs. 75/- as illegal gratification is also thereby invalidated or as such rendered void ab-initio, is something which is difficult to accept.
14. The matter may be considered from yet another angle. Having been apprised of the position that he stood accused of indulging in three instances of accepting bribes, in relation to one and the same favour to be accorded to the complainant, namely, of desisting from hand-cuffing the complainant's brother Dattaram, having been apprised therefore that it will be in respect of these three instances that evidence would be expected to be led against him by the prosecution, and having been at the conclusion of the prosecution evidence apprised of the incriminating evidence led against him in respect of each of these three instances independently and separately, is it and could it yet be the case of the appellant that he has been prejudiced in his defence in any manner? That any such prejudice did occur by reason of the inclusion of the two previous instances in spite of the absence thereof in the sanctioning order Exhibit 26, has not been argued as such. The only premise taken is that a charge could not have been framed and conviction could not have been recorded in respect of the two previous instances dated 10th and 15th of September 1980 because these were not included in the sanctioning order. It will also be appreciated in the totality of the facts that these three instances were in fact not separate and independent instances of indulgence on the part of the accused in bribe taking. All these three instances were concerned with one and the same favour to be done by him, by the exercise of his authority or rather, for desisting from so misusing the authority and power in him, namely of parading the complainant's brother Dattaram from his shop after arrest upto the Out post at Kolad and even upto the police station at Roha where eventually he would have to be taken, that being the place where the offence was registered against him. Therefore, quite inherently these three instances constitute one and the same transaction. I would say this in spite of the fact that at one stage Chandrakant, when the accused demanded Rs. 500/-, had reminded him (the accused) of the fact that Rs. 80/- had already been paid to him for showing that favour of not hand-cuffing Dattaram on arrest. The accused is, at that time, said to have remarked that that payment of Rs. 80/- had better be forgotten and the demand for Rs. 500/- was the one which the complainant would have to attend to. In that view, the transaction is at any rate one and the same, the object being one and the same namely, to hand-cuff or not to hand-cuff Dattaram depending upon the payment of illegal gratification as a motive or reward. The learned Additional Public Prosecutor also referred to the decision in Bhagwan Sahai v. State of Punjab, . In that case the earlier decision of the Supreme Court in Jaswant Singh's case (supra) was also considered and explained. That was a case in which the sanction was accorded under section 5(1)(a) and 5(1)(d) of the Act and the charge and conviction was under section 5(1)(d) which was held to be valid. It is true that in the case of a charge framed, of being a habitual receiver of bribes, with the illustration of several instances of such bribe taking which constitute the habit of taking bribes, if only one of the instances is proved, then upon the proof of that instance, the conviction for the offence under section 5(1)(d) of the Act would not be invalid. In the present case, however, learned Counsel Shri Chari points out, the sanction having been granted in respect of only one of the offences referred to in the complaint, charging with other two earlier instances and convicting the accused thereupon would certainly have to be treated as a case to which the decision in Bhagwan Sahai's case would not be attracted. That proposition of Shri Chari is no doubt correct. In a sense it would be correct only to the limited extent that the trial and the conviction of the accused for the two previous instances dated 10th and 15th September 1980 would at best be vitiated if, as earlier observed, any prejudice as such in meeting the charge for the demand and acceptance of illegal gratification of Rs. 75/- on 17th September 1980 can be reasonably indicated, if not proved. It does not appear, upon a consideration of the detailed examination of the accused under section 313 of the Criminal Procedure Code, that any such prejudice is possible to be spelt out from the evidence as came to be recorded. It is not therefore possible to accept the argument of learned Counsel Shri Chari that by reason of the accused having been proceeded against on a charge comprising of three instances of accepting illegal gratification and having been also found guilty of the same, the sanction, the purpose of which is only to give jurisdiction to the Court to take cognizance of the offence, is itself affected or that thereby the whole prosecution is rendered void ab initio. That is a proposition which could be difficult for this Court to accept.
15. Proceeding therefore with the consideration of the entire evidence as has been led, the lengthier and more detailed character of the evidence, the more the opportunity for finding fault with it will appear to come into play. The arguments advanced by learned Counsel Shri Chari indeed covers a very conspectus of the entire matrix of the evidence as has been led. The prosecution case, as Shri Chari argues, is that the hand-cuffing of the accused Dattaram in the Roha Police Station C.R. No. 36 of 1980 was sought to be avoided by giving bribe to the accused since the accused police head constable had threatened to so hand-cuff the complainant Chandrakant's brother Dattaram and to parade him all the way from his shop to the police out post and then forthwith to the Police Station at Roha, a matter which could bring considerable ignominy to Dattaram. The argument is that there was no such possibility of Dattaram being hand-cuffed by the accused police head constable as such, for several reasons. My attention is drawn to the fact that upon a raid on the grocery shop of Dattaram on 19th July 1980, C.R. No. 35 of 1980 had come to be registered against Dattaram. He had come to be arrested by the then PSI, one Mane, and as also appears, he had come to be detained in the police lock up, only for about an hour though, at the Roha Police Station, before he was let off on furnishing bail. Shri Chari argues that the evidence is very clear that in that previous case C.R. No. 35 of 1980 Dattaram had not come to be hand-cuffed and, therefore, Chandrakant was more than aware that Dattaram was not likely to be hand-cuffed as such in the present C.R. No. 36 of 1980 also. As such, it is further urged, there was really no occasion for Chandrakant to harbour an apprehension that his brother would be hand-cuffed, much less any occasion for the accused head constable to administer such a threat to him. In this behalf, one need refer to and consider-as would be legitimate - the accused's statement under section 313 of the Criminal Procedure Code. In answer to question No. 118 as to whether he had anything more to say about the case on his own, the accused stated this :
"Two offences were registered against Dattaram Dhavate i.e. C.R. No. 35 of 1980 and C.R. No. 36 of 1980. In C.R. No. 35 of 1980 P.S.I. Mane was the complainant and as the offence was within Kolad Out-post, I had accompanied P.S.I. Mane for investigation. In that case Dattaram was complaining that P.S.I. Mane troubled him at Roha Police Station by keeping Dattaram in the Lock-up. The offence against Dattaram came to me for investigation. I have completed in C.R. No. 36 of 1980. In that case Chandrakant requested me not to harass Dattaram and I told him that I will not trouble Dattaram in any way. But as Chandrakant did not believe my word, he did not produce Dattaram before me with the fear that as same harassment will be given to him as done by P.S.I. Mane."
Cross-examined on this aspect, Chandrakant has stated that it was not correct to suggest that the accused head constable had told him or his maternal uncle Baliram Telange that Dattaram should just be brought to the Out-post and then all possible co-operation would be given. It was also not correct, as he asserted, that he and others had a desire that in no case should Dattaram be arrested and brought to Kolad Out-post between 8th September 1980 to 15th September, 1980. It was not true to suggest that they had knowledge that Dattaram would be released on bail at Roha Police Station nor any idea that the accused would promptly release Dattaram on bail at the Kolad Out post. In the previous incident, as he admitted, his brother Dattaram has not come to be hand-cuffed by P.S.I. Mane. The maternal uncle Baliram Telange has stated that indeed Chandrakant and Dattaram were both very much worried about the two offences registered against Dattaram one after the other and that he had been told that in the previous case (C.R. No. 35/80) P.S.I. Mane has taken a bribe of Rs. 700/- from Dattaram. It is this disclosure that Mane having demanded and accepted Rs. 700/- as bribe from Dattaram in the previous case C.R. No. 35 of 1980, as also the fact that upon appearing in the Roha Police Station, P.S.I. Mane had in fact put Dattaram in lock-up for an hour or so which would in the ordinary course suffice to generate a sense of apprehension in the mind of Chandrakant that in respect of the subsequently registered offence C.R. No. 36 of 1980 also, there would be trouble for Dattaram in the nature of an arrest. It would not be possible for the Court to accept the submission that by reason of the fact that PSI Mane had not actually hand-cuffed Dattaram in C.R. No. 35 of 1980, Chandrakant ought to have proceeded on the firm understanding that Dattaram would not be apprehended, hand-cuffed and paraded to the Police Station in the present subsequently registered C.R. No. 36 of 1980 and which, for the purpose of investigation, was being handled by the accused head constable Pore. It would not be unreasonable to visualise the position that the accused, with the knowledge of Mane having demanded and received gratification of Rs. 700/- from Dattaram in the earlier case, it being further a matter of knowledge on the part of the accused that Dattaram had been doing flourishing business in grocery, he would also put Dattaram to the threat of hand-cuffing to squeeze him. Whether in law Pore himself could have, in the legitimate exercise of his authority, hand-cuffed Dattaram is entirely different from his representing that he could and did have the power to so arrest and hand-cuff Dattaram in connection with the said C.R. No. 36 of 1980. The law is well settled that one need not necessarily and actually possess the power and authority to do that thing which one represents one can do. In the exercise of that position of authority if some thing more than that can be done by way of exercise of power and authority is represented as being in one's power to do, even that suffices if the so called exercisable but non-existent power is threatened to be exercised to the detriment, harassment, humiliation and disgrace of a citizen.
16. There does not appear to be any real dispute about the fact that the offence thus having been registered at the Roha Police Station vide C.R. No. 36/80, upon the complaint of the Supply Inspector Kashinath Sathe dated 1st September 1980 and the offence so registered having been made over to the accused head constable for investigation, one would , as is Chandrakant in the present case, be apt to be led to believe that as the Investigating Officer, the accused head constable would be in a position to arrest and hand-cuff Dattaram as an accused person. It is also not in dispute at the same time, that upon arrest, the power to grant bail and release an accused upon his furnishing security as demanded, would not be exercisable by the accused head constable but by the officer in-charge of the police station. This position stands made crystal clear upon the evidence of the Investigating Officer Panditrao PW-11 as he has stated the officer-in-charge of a police out-post cannot accept surety; he has no such authority and it is therefore quite clear that if in connection with this offence the accused were to arrest Dattaram, he would also be required to take Dattaram to the Roha Police Station where alone he would be dealt with-in the matter of granting or refusing bail to him, which necessarily means that the discretion to hand-cuff or not to hand-cuff for the purpose of taking Dattaram to Kolad and from Kolad to the Police Station at Roha would be exercisable by the accused as the head constable. This is exactly where, as the prosecution case goes,-upon evidence to be considered in detail no doubt - that Chandrakant was informed by the accused on 10th September 1980 when the latter went to deposit the seized things and articles at the Kolad Out post as directed that in connection with the C.R. No. 36 of 1980, Dattaram will be arrested and hand-cuffed which latter contingency put Chandrakant in a state of consternation and for an anxiety for the elder brother whom, as the evidence shows, he appears to adore, respect and venerate.
17. But then the next argument in this vein is that it is only an armed head constable or a posse of them who are entrusted with the duty of taking arrested persons from one place to another and in the matter of this shifting and transporting from one place to another, the decision to hand cuff or not has to be taken by the person who is the head and in-charge of the party of the armed police constables. The argument advanced was that since there were armed head constables available at the Kolad Out post at the material time, in the event of arrest of Dattaram, the accused head constable Pore would simply make over Dattaram's custody to these armed constables who would then be at liberty to take their own decision whether to hand cuff Dattaram or not. The evidence however shows that at the Kolad Out post there are no armed constables attached at all. It is no doubt true that at the material time two armed constables had came to be posted at Kolad and that was on account of need for the Bandobast - law and order - to be maintained during the Ganesh festival. That was the specific purpose for which they had come to be posted at Kolad. Their posting was therefore specifically for that purpose of bandobast and no other. Even if it is assumed that though posted for bandobast these armed constables still stood attached to the Out post at Kolad and were, in that sense, under the control of the accused head constable, it was still a matter of decision to be taken by them - in the event of the accused head constable handing over Dattaram to them - as to whether they should take Dattaram to Roha in hand-cuffs or not. This premise cuts both ways. If it can be said that these armed constables had to take their orders from the accused head constable Pore as the official in-charge of the police out-post at Kolad then they might as well be directed by the accused head constable, to give effect to his threat, to take Dattaram to Roha in a hand-cuffed condition. As it is, police constable Sonawane has stated that if armed police constable come to the Out-post they have to do their work and duties and un-armed constables have to do their own. Armed constables did work of carrying accused persons from one place to other and also guarding the treasury and ensure security. Whereas, the unarmed constables have to do the work of traffic control, helping the investigation and office work, etc. The two armed constables attached to the Kolad Out post at that time were M.N. Deshmukh and S.G. Patil and they were to perform duties as such armed constables but as directed by the accused police head constable, Kolad which necessarily means that if the accused head constable were to direct these armed constables to take the complainant's brother Dattaram from Kolad to the Roha Police Station in a hand-cuffed condition, these armed constables would as well have to carry out that direction. Sonawane has no doubt stated that the in-charge of the party of the armed constables who takes accused from one place to other is a head constable and he has to take the decision of hand-cuffing the accused person-with the necessary responsibility. Even so, it has to be appreciated Deshmukh and Patil were merely constables though of the armed category, whereas the accused here was a head constable though un-armed one and yet exercising administratively some kind of a control over these armed constables. In the circumstances, the threat to hand-cuff Dattaram for taking him from Kolad to the Roha Police Station upon his arrest in connection with C.R. No. 36 of 80, the threat administered to Chandrakant that his brother Dattaram would be hand-cuffed could properly be construed by Chandrakant as a real one at that. The argument that there was no substance in the prosecution case that such apprehension could at all be harboured by Chandrakant is thus not acceptable. An awareness of the position, if it be so assumed, that the accused as an unarmed head constable could not hand-cuff Dattaram could not legally be imputed or attributed also to Chandrakant. One must therefore proceed to appreciate further evidence on this premise that if he had so meant the accused head constable could have arrested and then taken, in hand-cuffs, the complainant Chandrakant's brother Dattaram to the Police Station at Roha.
18. Chandrakant has stated that under the direction given by the accused head constable to him on 10th September 1980, those articles out of the stock in the shop which had come to be attached by the Supply Inspector Kashinath Sathe under a panchanama, were taken by him to the Out-post at Kolad. He says that the accused head constable had ordered him to carry and deliver this to the police out-post. That is how he went to the out-post on that day. He deposited these things and articles at the out-post. Apprised of this evidence of Chandrakant, the accused in his examination under section 313 denied that he had given any such directions to Dattaram on 10th September 1980 or that Dattaram had accordingly instructed his younger brother Chandrakant to take those articles to Out-post. The accused denied this part of evidence as false. This denial appears to carry little conviction when the evidence of Police Constable Sonawane who was working as a constable under this accused is considered. That Chandrakant had taken the muddemal i.e. seized articles, from the shop to the police Out-post on 10th September 1980 is a fact which gets established by the statement of Police Constable Sonawane PW-9 that on 11th September 1980 muddemal in the said case was carried by him from the Kolad Out-post to the police station at Roha and delivered there. It is, therefore, manifest that Chandrakant had gone to the Out-post on 10th September 1980. Sonawane also admitted that the accused was himself at the Kolad Out-post on that day; the latter did thus have an opportunity to meet and talk to Chandrakant and in the course of such talk, to deliver the threat that unless his palms were greased, Dattaram would be hand-cuffed and paraded all the way to the Police Station at Roha, which threat Chandrakant would appear to have taken seriously, almost to his heart as would be seen hereinafter.
19. The submission of learned Counsel Shri Chari in this behalf is that if the accused had been to the shop of Dattaram earlier in the day on the 10th of September 1980, then he could and would have, at that time only, administered the threat of arrest and hand-cuffing to Dattaram himself rather than wait for Chandrakant to arrive at the Out-post and then to convey the threat of arrest and hand-cuffing of Dattaram, Chandrakant as his brother. This argument pre-supposes that the thought of threatening Dattaram with hand-cuffing and securing some reward or illegal gratification by refraining from doing so had or must have occurred to the mind of the accused as soon as he went to the shop of Dattaram on 10th September 1980. This would not be really conceivable as such.
20. The evidence that Chandrakant had gone to the police station on 10th September 1980 was also itself challenged by the accused as false. But this denial and contention of falsehood in the evidence does not appear to be supported when he even admits in his examination under section 313 of the Criminal Procedure Code that on 11th September 1980 he had sent the muddemal in the said case to the police station at Roha. Unless the muddemal which was at the shop of Dattaram was first delivered at the Out-post at Kolad, it could not have been despatched to the police station at Roha. Therefore, it has to be accepted as correct evidence that Chandrakant had been to the Out-post at Kolad on 10th September, 1980 to deliver muddemal and that was when it probably occurred to the accused that he had an opportunity to deliver the threat of arrest and hand-cuffing his elder brother Dattaram.
21. It is then urged by learned Counsel Shri Chari that the reactions on the part of both Chandrakant and his brother after the allged administration of the threat of hand-cuffing Dattaram are to say the least as strange as unbelievable. He points to the evidence that according to Chandrakant, on being administered that threat and on returning home or to the shop, he did not however communicate the fact of this threat to his brother Dattaram who was no doubt at Kolad until on the 12th he went to Pali to meet his ailing mother upon receipt of a letter from the father that the mother was ailing. The argument is that it should have been a very normal reaction on the part of the complainant Chandrakant to communicate the fact of this threat to his brother promptly. The criticism is that not only did Chandrakant fail to so inform his brother about the threat given by the accused but further upon the demand for Rs. 100/- by the accused for not hand-cuffing Dattaram, he acted strangely in that he went all the way to his sister Lalita at Talvali to raise the money. Lalita has of course corroborated Chandrakant by saying that the brother Chandrakant did come over and meet her and asked for Rs. 100/- for being paid to the accused head constable and that she had managed to give Rs. 80/- to him only with which amount the brother had gone back from Talavali. The argument of learned Counsel Shri Chari is that Chandrakant, if the accused had demanded Rs. 100/- from him, would have easily raised the amount by taking the required cash from the shop itself. Chandrakant's explanation is that he did not want his brother Dattaram to come to know anything about it lest the brothers would get alarmed and agitated and anxious, apprehending arrest and hand-cuffing. According to him, he did not want the brother to be aware of this demand by the accused and decided to settle the matter without, as far as possible, the brother coming to know anything about it. It is for that reason that, he explaind, he did not take the cash from the shop itself though of course he has also admitted that nothing would have otherwise prevented him from taking that amount from the cash in the shop. That there was some sense of anxiety harboured by Chandrakant in this matter, that he himself was feeling agitated over the prospects of his brother's possible arrest and hand-cuffing is, as earlier observed, a matter of realisation even on the part of the accused himself when he states in his examination under section 313 of the Criminal Procedure Code that Chandrakant had in fact requested him not to harass Dattaram which request could not have been made, in my opinion, unless some such threat of arrest and hand-cuffing were to have been first administered by the accused. The accused says in his statement that he then assured Chandrakant that he would not trouble Dattaram in any way and that this promise was given to him in the context of the fact that in connection with the proposed C.R. No. 35 of 1980, PSI Mane had actually detained Dattaram for a few hours in the police lock up at Roha and had also taken a bribe of Rs. 700/- from him thereafter. Therefore, a sense of anxiety on the part of Chandrakant, his desire to see that the elder brother who is almost twice as old as he himself, did not face the ignominy of being hand-cuffed and taken to the police station, is understandable; it has to be appreciated as true. A suggestion was then made that in any event Chandrakant could have taken this amount of Rs. 100/- for paying the bribe to the accused from the Mehta or accountant in the shop, all the same, without the knowledge of his elder brother. Whether such was an option open and could have been utilised or whether a further and more discreet step of neither the brother nor the Mehtaji coming to know of the lifting of the cash from the shop was considered better would be a matter of some criticism as such. Twenty years old though he is, it will be appreciated that even in his cross-examination Chandrakant has stated that he has so much affection, love and respect for his brother, that he would be prepared to do anything for him. If, therefore; Chandrakant thought that the disgrace to the brother could be avoided by the payment of bribe to the accused head constable without the brother even coming to know about it, that line of thinking and reasoning in his mind would not be a matter of such criticism as is attempted to be levelled against him.
22. At Talavali, Chandrakant says that he got Rs. 80/- from his sister, went back to Kolad Out-post, paid the amount to the accused and returned home. Even after the payment of the amount to the accused, it does appear that he had not spoke anything to the brother Dattaram till the time Dattaram was at Kolad before going to Pali to meet his mother. The fact of the mother's illness was communicated by a letter which is placed on record at Exhibit 12. The fact that such a letter had been received from Pali and therefore Dattaram had gone away to meet the ailing mother there, it will again be appreciated, has been admitted as the truth by even the accused in his examination under section 313 of the Criminal Procedure Code (question No. 14). Dattaram thereafter returned on the evening of the 14th. Earlier in the day, as the evidence of Chandrakant shows, police constable Sonawane had been to the shop, to inquire about Dattaram and had left word with Chandrakant that Dattaram should be sent to the Out-post as the accused head constable wanted to see him. This evidence of Chandrakant is corroborated by Police Constable Sonawane and pertinently, even the accused admits the truth of the position that he had sent Sonawane in the morning to bring Dattaram to the Out-post; that Sonawane had returned to the Out-post to inform him (accused) that Dattaram had gone to Pali to meet his ailing mother upon receipt of the letter from the father and had not returned till then. Chandrakant's evidence is that when Dattaram returned to Kolad in the evening he merely informed his brother that Sonawane had been to the shop and had left word that the accused wanted him (Dattaram) at the Out-post. This part of the evidence of Chandrakant, as corroborated by Dattaram is also assailess and criticised. The criticism is that according to Chandrakant, Dattaram had then told him that he had already met Sonawane at the bus stand and Sonawane had communicated the accused's message to him. Dattaram came back to the shop and he gave this to be understood by the brother Chandrakant, when the latter told him about the accused's message. The criticism is that if the police constable Sonawane had already met Dattaram at the Bus stand, then the constable would not go to the shop, to again leave a message with Chandrakant that Dattaram should be sent to the Out-post as desired by the accused head constable. This criticism over looks the point of time. Sonawane had been to the shop earlier in the day on 14th September 1980 when Dattaram was not there admittedly. Dattaram had met Sonawane at the Bus Depot of Kolad when he got down from the bus, on return from Pali and he was then told by Sonawane about the direction given by the accused. It is therefore quite natural a piece of evidence when Dattaram says that on returning from Pali he met Police Constable Sonawane at Kolad and received the accused's message and that on reaching home or the shop he was again told by Chandrakant that he was wanted by the accused at the Out-post. The argument advanced in this behalf further is that at least by that time Chandrakant should have and would, in the ordinary course, have informed Dattaram that the accused had threatened to arrest and hand-cuff him; that for avoiding this hand-cuffing the accused had demanded and had also been actually paid Rs. 80/- which he had brought from Lalita. The reply to this submission from the learned Additional Public Prosecutor is that such a disclosure at that time would have itself nipped in the bud the precaution which had been taken by Chandrakant in not causing alarm in the mind of his brother. It certainly would be so caused if he were to have told Dattaram about the payment of the amount of bribe to avoid the evil prospect of Dattaram being hand-cuffed and taken from Kolad to the Roha Police Station.
23. The evidence of Chandrakant and Dattaram is that after he thus, returned to Kolad on the evening of the 14th September 1980 he had soon thereafter proceeded to Talavali also. Why Dattaram at all proceeded to Talavali is a question posed by learned Counsel for the appellant, arguing that all this evidence about the movement from Kolad to Pali and Pali to Talavali etc., is the weaving of an artificial fabric of false and cooked up prosecution evidence. He presses this submission on the premise that according to Dattaram, he had gone to Talavali to ascertain from Lalita as to whether in fact she had provided Rs. 80/- to Chandrakant and if so for what purpose. It is true as pointed out by learned Counsel for the appellant that Chandrakant's explanation about the purpose of Dattaram's visit to Talavali that evening is different; that Dattaram wanted to apprise his siter Lalita upon the condition of the old, ailing mother at Pali. Now it also appears from the evidence of Dattaram that though the brother Chandrakant did not himself tell anything to him about the threat given by the accused and the bribe paid by him on the 10th September 1980 only, Chandrakant had all the same told Dattaram's wife about having paid Rs. 80/- to the accused head constable on 10th September 1980. The occasion for giving that information arose when Dattaram's wife questioned Chandrakant as to why he had returned home quite late on the 10th September 1980. It was only thereafter that Chandrakant told her that he had been to Talavali to raise money from Lalita far paying bribe to the accused. The evidence is, therefore, that though Chandrakant himself did not apprise the elder brother Dattaram about the grim prospect of his arrest and the removal of that threat by payment of Rs. 80/- to the accused, Dattaram came to know about it, all the same, from the wife herself. It may therefore, be that the real purpose in Dattaram's going away to Talavali was neither to make an enquiry from Lalita as to whether she had paid Rs. 80/- to Chandrakant or for that matter to inform Lalita about the condition of the ailing mother, but in fact to make himself scarce for the purpose of evading an arrest by the accused. This speaks of a possibility which might have occurred to him in the circumstances of the case. Whatever that be, it is yet the evidence of Dattaram that upon meeting the sister, she confirmed that she had given Rs. 80/- to the younger brother Chandrakant. This was towards the payment of the amount of Rs. 100/- as had been demanded by the accused to refrain from arresting and hand-cuffing. The possibility that Dattaram therefore went to Talavali more for the purpose of avoiding an arrest is further reinforced by the circumstance that Dattaram did not return to Kolad after meeting Lalita but remained at Talavali on the night of 14th, in fact he remained at Talavali throughout the day and night on the 15th also and it was thereafter that on the 16th Chandrakant, Dattaram and their maternal uncle Baliram all went to lodge complaint against the accused, with the Anti Corruption Bureau. Therefore, the criticism that it was a very strange unbelievable course of conduct on the part of Chandrakant in not informing his brother about the arrest and threat of hand-cuffing or an equally strange and unbelievable piece of conduct and reaction on the part of Dattaram in going to Talavali to meet Lalita to ascertain the purpose of payment of Rs. 80/- to younger brother Chandrakant, do not indeed become so queer and questionable as had been endeavoured to be argued.
24. Dattaram's evidence is that when after meeting Lalita, she confirmed what had been told to him by his wife earlier at Kolad, he did perhaps become excited and worried and it was therefore that he went to meet his maternal uncle Baliram PW-4 who is also, as appears, a fairly well to do kirana shop keeper at Talavali. In fact Baliram is experienced enough to give an opinion that Dattaram's turn over in the grossry business is in the region of Rs. 50,000/- annually. Dattaram therefore claims to have gone to this maternal uncle and spoken to him about the possibility of the accused arresting and hand-cuffing him. Now, it is the evidence of Baliram that it was actually Chandrakant who met him first on 15th September 1980 and also told him that the accused as the Investigating Officer in the case-started upon the case of Supply Inspector Kashinath Sathe, indulged in harassing him and demanding money. Baliram says that Chandrakant also told him about being paid Rs. 80/- to the accused Pore after having taken the amount from the sister Lalita. What certainly apears to be a clear mistake in stating about the conveying about this information is in regard to the date of it. Baliram says that this was told to him by Chandrakant on 14th September 1980 whereas as learned Counsel Shri Chari pointed out Dattaram's evidence is that he had gone to Talavali on the 14th in the evening, had met his sister Lalita in the first instance and had later on in the night met the maternal uncle Baliram Telange also. About his going to Talavali on the 14th and meeting Baliram Telange there, it is of course true that Chandrakant does not say anything. It is also to be appreciated that it is not the evidence of either Dattaram or the sister Lalita also that Chandrakant had been to Talavali on the 14th, in as much as Chandrakant does not himself speak about any such visit to Talavali on the 14th, nor does Dattaram refers to Chandrakant's visit to Talavali on the Baliram's version that chandrakant had met him on the 14th of September 1980 as such is only incorrect and not necessarily a fabricated piece of version. Baliram has stated that he had then told Chandrakant to go back to Kolad and promised to meet him on the next day in the morning, to see what could be done with regard to the accused head constable Pore. Accordingly, Baliram Telange went to Kolad on the next day in the morning, Mr. Chandrakant therefore and the two of them then went to the police Out-post at Kolad to meet the accused; that Chandrakant and Baliram Telange both came to meet him at Kolad Out post at about 1.30 p.m. on 15th September 1980 is a piece of evidence which has been squarely admitted by the accused as correct - as seen from his examination under section 313 of the Criminal Procedure Code. The accused has even admitted it as correct a piece of evidence that when Chandrakant and Baliram came to meet him at the out-post he was alone present there. Baliram's version is that the accused then told him that Dattaram had been absconding and that in view of the investigation of the case being with him he was going to arrest Dattaram and hand-cuff him. Now, a very clear possibility of such a threat having been administered by the accused becomes patent when it is also an undisputable piece of evidence-in fact admitted by the accused that it was the accused who had sent Police Constable Sonawane to Dattaram that morning of 14th September 1980 with a direction that Sonawane should bring Dattaram before him at the police out-post. That could not be done as Dattaram was away at Pali. It is further to be appreciated that Sonawane having met Dattaram at the Bus-Station when the latter returned from Pali in the evening, Sonawane having told him at that time that the accused wanted him at the police out-post and Dattaram not having yet gone to the police out-post, the impression gathered by the accused was naturally that Dattaram had been avoiding to appear before him at the police out-post was making himself scarce and was, in that sense, absconding. Therefore there is substance in Baliram's evidence that the accused had then remarked that he would arrest and hand-cuff Dattaram. It was at this time that Chandrakant reminded the accused that Rs. 80/- had already been paid to him on 10th September 1980, to refrain from arresting and hand-cuffing Dattaram in connection with C.R. No. 36 of 1980. It is Chandrakant's evidence that at that time the accused retorted capitalizing further on the apprehensive state of mind of Chandrakant, that Chandrakant should just forget about that amount of Rs. 80/- and that he would have to be paid Rs. 500/- if arrest and hand-cuff were to be avoided. There was some higgling and eventually the head constable agreed to accept only Rs. 100/- for not arresting and hand-cuffing Dattaram and towards which Chandrakant asserts Rs. 25/- were paid at that time only and an assurance to make payment of the remaining Rs. 75/- on the 17th September 1980. Baliram's version is that Chandrakant told to the accused that he would pay Rs. 75/- after two days to which the accused agreed and both of them had then left the Out-post and returned. Baliram has also stated that he had been told to produce Dattaram at the Out-post on the 17th September 1980. An undertaking to this effect had also been obtained from him as per Exhibit 21 and even the accused does not dispute the fact that he had taken such an undertaking from Baliram. It will thus be appreciated that in the first breath Baliram declined to or did not corroborate Chandrakant on the fact of Chandrakant's payment of Rs. 25/- to the accused at that time only. However, at a later stage in the examination-in-chief itself he does say that Rs. 25/- was paid to the accused by Chandrakant on 15th September 1980 in his presence. The witness Baliram proceeded to testify in regard to the further incidents after the 15th, right upto the incident of the trap raid being successfully carried out on the 17th. With reference to this part of his evidence, Baliram appears to have made certain material omissions, omissions which would appear to be favourable to the accused. He was, therefore declared hostile to the prosecution and therefore the first submission of the learned Counsel Chari is that there was really no purpose in the prosecution proceeding to cross-examine its own witness with the permission of the Court though and that the permission to the Public Prosecutor to cross-examine him, virtually in the nature of declaring Baliram hostile stands to unnecessarily depriving the accused of a large number of admissions which have been obtained from Baliram during his cross-examination. The submission is, therefore, that all such admission which have been secured from him should be taken into consideration and ought to have been considered by the trial Court also for coming to the conclusion that Baliram's evidence was that of a got up witness, who had eventually declined to the entirely engineered line of prosecution evidence. Why should Baliram have been thereafter declared hostile and permitted to be cross-examined by the prosecution is a question which is required to be dealt with.
25. A perusal of the complete deposition of this witness, would, in my opinion, tend to show an admixture of expressions of truth and half truths, truths for the purpose of supporting the prosecution and half truths for sympathsising with the accused to oblige him. In the very first instance what is indeed to be observed is that Baliram has himself admitted that he had been knowing the accused since before and had an occasion to visit the Kolad Out-post on some occasions. He also admitted that he was an accused in a criminal case which has been filed by a neighbouring woman but that the same has been eventually withdrawn by her. It was, therefore, suggested to him that he had in fact cordial relations with the accused and that he had been therefore trying to depose in a manner which would save the accused from this prosecution. This therefore suggests the reason why Baliram became somewhat hearted towards the prosecution or hostile, partially though, in making statement which would not find any corroboration from either Chandrakant, Dattaram or from Lalita for that matter. His involvement in the prosecution or the crime and the withdrawal of that case, thus bringing the accused and this witness to form a nexus because of which Baliram would appear to have become ready to go and meet the accused at the Kolad Out-post in connection with the prospects of Dattaram being arrested and hand-cuffed and to see if the same could be avoided by pleading with the accused. It is the evidence of Baliram that after an agreement was reached with the accused that the accused would not arrest and hand-cuff Dattaram on payment of Rs. 100/-, that Rs. 25/- had been accordingly paid on that very day and Rs. 75/- as the balance were to be paid to the accused at the Out-post on the 17th, the two of them Chandrakant and Baliram returned to Talavali. That night all three of them Dattaram, who had been camping there, Chandrakant and Baliram had a discussion and a meeting at night and it was decided to report the matter to the Anti Curruption Bureau. All three of them accordingly went to Alibag, met the PSI Panditrao who recorded his complaint, got the same verified in the presence of a Judicial Magistrate Shri Rangari and the matter was decided to be proceeded with by laying a trap. Before one deals with that part of the evidence, some further submissions of learned Counsel Shri Chari with reference to the evidence given in respect of the incidents and occurrences till then may be considered. It is his submission that Chandrakant's conduct was further open to suspicion, quite grave when he went to his sister to Talavali instead of informing his brother Dattaram about the accused's threat and for the purpose of raising the money. This as I have observed could be for the reason that Chandrakant, taking the initiative to himself wanted to avoid embarassment and alarm being caused to his elder brother whom he obviously appears to hold in very high esteem. The second submission _ny reasonable ground for apprehending that Dattaram would be hand-cuffed. This was so, as is argued in the context of the fact that in C.R. No. 35/80, PSI Mane had arrested Dattaram but had also thereafter released him and therefore Chandrakant was fully aware that there would be no occasion to arrest Dattaram in connection with C.R. No. 36/80 also. However, it has to be appreciated that the fear was not in regard to the arrest and eventual release on bail by the Police Officer incharge of the Police Station at Roha but it was a fear connected with being taken in hand-cuffed condition from Kolad to Roha, only after reaching where the question of release on bail would be considered by the PSI. So far as the prospect of being arrested and taken in hand-cuffs from Kolad to Roha was concenned, it was certainly a stark one, more so because the accused was the Investigating Officer entitled to so effect the arrest though it is again the admitted position that the order for the release on bail only could be passed by the incharge of the police station.
26. The next submission of learned Counsel Shri Chari which is equally unacceptable is that Chandrakant would not have, in any event, failed to inform his brother about having paid Rs. 80/- to the accused, when it became known that the accused by reason of his demand dated 15th September 1980, was again seeking to squeeze the brother further. Upon such a demand, at least Chandrakant would and ought to have told Dattaram about the earlier payment of Rs. 80/- as the learned Counsel Shri Chari argues. It could have been possibly a matter of communication to that extent but it is difficult to accept the premise that it must and ought to have been. This is so because the initial frame of mind of Chandrakant to keep the brother away from any knowledge or awareness of the danger in which he stood constituted, the theme and the central piece of Chandrakant's conduct all through. Obviously he wanted to do everything on his own initiative for the safety of his brother but without his knowledge without causing alarm or anxiety. It is from that angle that it is difficult to accept the argument that the conduct of Chandrakant and Baliram for that matter should appear abnormal or strange or unbelievable at that. This is more so, in the further admitted set of facts. After recording Chandrakant's complaint after securing a due verification thereof in the presence of a Magistrate, PSI Panditrao decided to lay a trap. For this purpose he secured the availability of two other government servants Tembulkar and Gunjal. These persons were quite independent and disinterested, total strangers as they were to the accused. At the A.C.B. Office a panchanama of the entire instructions given to Chandrakant and the panchas, the demonstration about the use of the anthracene powder, the spraying of anthracene powder on the marked currency notes (of which the numbers were also duly noted) and the placing of the treated currency notes of Rs. 75/- in the pocket of Chandrakant, the instructions to him to touch these currency notes with his hands only in the event of demand being made by the accused of that amount etc. was drawn up in detail. The party thereafter proceeded from Alibag to Kolad in two jeeps. About what happened at Kolad Out post thereafter on the 17th September 1990 is again a matter of substantially no dispute from the accused himself. He had been taking meals when Chandrakant and Tembulkar through the window of that room announced themselves and the accused then asked them to sit in the office room in the out-post. The evidence of Chandrakant is that he announced to the accused that he had come prepared as desired by the accused and was then asked to wait in the office. Police Constable Sonawane was in the out-post at that time. It was Sonawane who opened the office room and asked them to sit there. Chandrakant, Tembulkar and Baliram all three waited in the office, awaiting the appearance of the accused after his meals. But the accused appeared to take quite some time and, therefore Baliram went upto the room and inquired whether the accused had finished his meals. Thereupon the accused called them in his own room and inquired whether `the thing' which he had asked for had been brought or not. The thing meaning obviously the amount of bribe. On a query as to whether it would not do if the payment was to be made on the next day, the accused became tough and demanded that the payment would have to be made immediately. It was only then that the payment was made. It is also the evidence that the accused called out Sonawane to prepare arrest panchanama of Dattaram. It is a very significant piece of evidence from Sonawane that though he apprised the accused of the fact that Dattaram himself had not appeared at the Police Out-post, the accused still insisted upon Sonawane drawing up a panchnama of arrest of Dattaram and warned Sonawane that he should mind his work and do as per the bidding of the accused himself. It was only then and thereafter that Sonawane prepared the panchanama of arrest. He found handy the arrival of Nathuram Pansare, son of the local Police Patil. Nathuram was there at that time as he had brought the lunch of the other Police Constable Patil who had been attached to the out-post for sometime. It will therefore stand to be appreciated immediately that when inspite of Sonawane's telling that Dattaram has not arrived at the out-post, was not to be seen there, the accused still directed that the panchanama of the arrest of Dattaram should be prepared. Not only that, Nathuram Pansare's signature was also obtained on this document. It is this peculiar conduct on the part of the accused in getting Sonawane to draw up the panchanama and even getting it signed by Nathuram Pansare as one of the panchas is very speaking indeed. Even the panch Nathuram Pansare has stated that when he was called upon to sign this panchanama of the arrest of Dattaram he had himself remarked as to how the panchanama of arrest would be signed by him when Dattaram himself was not available for being arrested. Whatever that be, the amount of Rs. 75/- having been demanded by the accused and paid over to him by Chandrakant in the residential portion of his house, the accused then started going towards the office portion of the police out-post wrapping his hands with napkin or small towel. The accused and these persons then entered the office and immediately thereafter Chandrakant gave the pre-arranged signal to PSI Panditrao. A rather interesting preposition was advanced here. It was suggested to Chandrakant that the signal which he was to make was with the use of a comb. Chandrakant starting with comb was to be the signal. After the trap was complete and a search of the person of Chandrakant was taken, note of everything that was found on his person was made. This did not include the comb. The suggestion to Chandrakant therefore was that in fact the comb had fallen from his pocket during the journey from Alibag to Kolad and, therefore, the comb was not even available to him for making the signal. Upon what other signal then PSI Panditrao rushed to the office in the out post, was neither inquired from Panditrao nor was any other suggestion in this behalf made. Chandrakant denied that he had lost the comb-though of course it was not mentioned in the panchanama.
27. In regard to the drawing up of this panchanama of arrest in advance, it was pointed out by learned Counsel for the appellant that according to Baliram the accused had almost loudly shouted at police constable Sonawane to draw up the panchanama. It is pointed out to me that neither Chandrakant nor the panch Tembulkar corroborates Baliram on the point of accused's shouting at Sonawane to prepare and draw up the panchanama. The fact however remains that the panchanama for the arrest of Dattaram was not a matter of discretion to be exercised by police constable Sonawane, that he could proceed to do so only under the orders of the accused as the Investigating Officer, entitled to arrest Dattaram and that in fact the accused had so asked him. Even the accused had, with a slight reservation though, admitted the fact that he had instructed Sonawane to draw up the panchanama of arrest of Dattaram, in the event Dattaram appeared at the out-post. Now, the evidence of Sonawane is however that he had himself told the accused that Dattaram had not appeared at and was not present in the police out-post and if that was so, queried the accused as to how could a panchanama of Dattaram's arrest could be drawn up at all. Whereupon as Sonawane further deposed, the accused had merely warned him to just follow his instructions and orders and not to poke his nose otherwise. As rightly pointed out by learned Additional Public Prosecutor the very fact that even in the absence of Dattaram such a panchanama was prepared by the accused to be drawn up by his subordinate police constable Sonawane, that even the signature of one panch Nathuram Pansare had been obtained on that panchanama clearly prove even accused's determination. If even Rs. 75/- had come to be paid to the accused in the sitting room of his residential quarter, his still directing the panchanama of the arrest to be prepared and drawn up all merely indicates his previous determination and the continuance of it even after receiving Rs. 75/-. The evidence of Chandrakant, Baliram and indeed independent Panch witness Tembulkar therefore shows that the accused did demand and accept Rs. 75/- in furtherance of the demand which he had made upon Chandrakant on the 15th of September 1980. The evidence very clearly establishes that he had demanded this amount as being a reward or consideration to avoid arresting and hand-cuffing Dattaram. In that view the trial Court would appear to have correctly come to the conclusion that there was a demand and acceptance of the bribe of Rs. 75/- on 17th September 1980.
28. The defence of the accused is however that though he did in fact receive Rs. 75/- from Chandrakant on that day, this amount was presumed by him to be the amount of cash security which had been furnished by Chandrakant on behalf of his brother Dattaram. It was not at all a matter of any bribe or illegal gratification when he accepted this amount from the hands of Chandrakant. Before coming very specifically to the question of what it was for which he accepted this amount, a some-what total view of the accused's statement under section 313 of the Criminal Procedure Code would be as useful as appropriate. The accused admits the fact that he was entrusted with the investigation of C.R. No. 36 of 1980 against Dattaram. That Dattaram and his brother Chandrakant both conduct the kirana shop at Kolad and that their house is separate from the shop but quite close to it. The accused also admits the fact that it was on the 7th September 1980 that the accused received the papers of investigation from the Roha Police Station, through police constable Sonawane. It is also not disputed by him that on the 10th September 1980 he had been to the shop, to draw up yet another panchanama. He does not dispute the fact that the goods of which the seizure has been effected by the Supply Inspector Kashinath Sathe had been directed by him to be sent over to the police out post, presumably for the custody thereof. There can be no dispute that Chandrakant had so taken the goods to the out post. He has however disputed the fact that when Chandrakant met him on that occasion he had given any threat of arresting and hand-cuffing Dattaram for taking him to the police station at Roha. He also denies the fact that Chandrakant had then paid Rs. 80/- to him as against his demand for Rs. 100/-. He further admits that he had told that on the 12th September 1980 Dattaram had gone to Pali to meet his ailing mother, that he had returnd to Kolad on the 14th September 1980 later in the day, that earlier in the day he had sent police constable Sonawane to bring Dattaram, that Sonawane had returned, to inform him, that Dattaram was not in town, having gone to his native place at Pali. He further admits it as correct that Sonawane had been to the shop and had also told him that he had later met Dattaram at the bus station, to convey to Dattaram that the accused head constable had wanted him to be present at the out-post. He also admits it as correct and true the piece of evidence that on the 15th September 1980 Chandrakant and Baliram Telange had both met him at the police out post. As to what happened there, the accused's explanation is that he had only told Chandrakant that Dattaram should be brought along at the out post and Chandrakant should also bring the amount of cash security to be furnished. He specifically denied the evidence that on the 15th he had demanded Rs. 500/- as bribe or had eventually agreed to accept Rs. 100/- only or had, lastly, accepted an instalment of Rs. 25/- on the same day with an assurance that the balance of Rs. 75/- would be paid on the 17th September 1980. All this was not true as the accused contended, though it was also correct that he had demanded the amount-but only by way of cash security to be further brought on the 17th. It was by way of a cash security that the amount was paid to him as he `presumed' when it was made over to him on the 17th. This therefore brings me to the premise, sought to be taken by the accused as a defence that though the treated currency notes of Rs. 75/- were found on his person, though he had admittedly received this amount from Chandrakant, it was only towards a cash security which had been furnished thereby. The question which therefore arises before me is whether the accused as the head constable of the police out-post did have any authority and power to accept any cash security or waive for that matter for releasing Dattaram as the accused in C.R. No. 36/80. The answer to this question would have to be emphatically in the negative for several reasons, which are as follows.
29. This question also appears to have been posed before the trial Court which therefore referred to the concerned provisions of the Police Manual being Rule No. 193 in Vol. III of the Bombay Police Manual. It is provided, "(1) When a person is arrested without warrant by a Police Officer lower in rank than the officer in charge of a Police Station, it is his duty to produce the person arrested without delay before the Police Station and act upon his instructions.
(2) When the person arrested is accused of a bailable offence or has been arrested under section 55 of the Criminal Procedure Code, the officer-in-charge of the Police Station must release him on bail, if he is prepared at any time, while in the custody of such officer, to furnish satisfactory bail."
There is no doubt that the accused as a head constable attached to the police out-post at Kolad is not an officer-in-charge of a police station and, therefore, in the event of the accused as the head constable attached to the police out-post effecting the arrest of any person, all that he would be entitled to do would be to take such person and produce him before the officer-in-charge of the police station, in custody and to act upon such instructions as the officer-in-charge of a police station may give. It will also be clear therefore that when in a case where the offence alleged to have been committed is a bailable one-such as is in the present case, the enlargement on a bail, if the person in custody is prepared to furnish the same, is incumbent and the holding of such person in custody must came to an end immediately as the bail is furnished. It is obvious that what the amount of bail should be or would be would also therefore be made a matter of determination by the officer-in-charge of the police station and the amount of bail would, therefore, not be determined and fixed by the present accused as the head constable attached at the out-post at Kolad. In that view of the matter, it is more than clear that the accused here had the authority to take Dattaram in his custody and then approach him for being produced before the officer-in-charge of the Roha Police Station. If it was in this while-from the point of time of arrest and the point of time of production before the officer-in-charge of the police station at Roha, that the custody would be exercised by the head constable over Dattaram though the manner of the exercise of that custody-keeping or not keeping Dattaram in hand-cuffs was a matter which was left to the exercise of discretion of the accused. It was in that sense that the threat given to Chandrakant that Dattaram would be arrested and hand-cuffed (of course for the purpose and to the extent of being produced at the police station at Roha), was real and patent. In no way therefore, it was left open to the accused to demand surety to be furnished and to determine what the amount of bail to be furnished would be or what in lieu of furnishing of bail the amount of cash security to be furnished would be.
30. A scrutiny of the evidence as also the examination of the accused under section 313 of the Criminal Procedure Code would therefore make it quite clear, in fact a revealation that at no point of time had the accused on his own set any particular amount as the one for which cash security should be furnished by Dattaram. It is only conveniently threrefore that he must appear to refer to the bribe amount of Rs. 75/- received by him from Chandrakant as being only the amount of cash security to be furnished. It was contended that he presumed it to be the amount of cash security furnished by Chandrakant for and on behalf of his brother, though it was never determined or fixed. In the circumstances, there is something much more significant which appears in the evidence to negative this defence. So long as the recording of the evidence of Chandrakant and the panch Tembulkar went on, including their cross-examination, the suggestion that this amount of Rs. 75/- paid or handed over by Chandrakant to the accused should be the amount of cash surety was never even remotely made to any of them. It appears to me that this theory of treating the amount of Rs. 75/- as cash surety came to be developed only after Baliram Telange entered the witness box as PW-4. It was during his cross-examination that he stated that he could not say that this amount of Rs. 75/- was accepted by the accused as surety and added that he could have acted as surety for Dattaram at that time in as much as he had previously also acted as the surety for Dattaram in the Court of Judicial Magistrate at Roha. During cross-examination by the accused, after examination and cross-examniation by the prosecution, Baliram proceeded to state that it was correct that on the 15th September 1980 the accused had told him that he took the responsibility of bringing Dattaram to the Kolad Out-post on 17th September, 1980 he would wait and accordingly a report had been obtained from him (Exhibit 21). He further admitted that it was correct to say that the accused had told that they (meaning Dattaram, Chandrakant and he himself) would not be troubled if a sum of Rs. 500/- was brought as cash to him. He also says that he had accordingly assured the accused that he would bring Dattaram `and also bring cash security.' He further added that Chandrakant has stated that it would not be possible to bring Rs. 500/- but to bring Rs. 100/- as cash security. It is in view of this as the cross-examination now for the first time, and restricted only to the witness Baliram Telange that it becomes a matter of significant observation that no such suggestions were made to Chandrakant and Tembular about the amount of Rs. 500/- or the one reduced to Rs. 100/- being in the nature of cash security which under the regulations it was not even open for this accused to accept. That would only be done by the officer-in-charge of the police station at Roha. The accused could not have demanded the amount of Rs. 500/- as cash security or for that matter Rs. 100/- as such. It is, therefore, also significant that except Baliram Telange, who alone could be said to be a person acquainted with the accused, and comparatively closer to the accused, that these suggestions had not came to be made to any other witness. And finally, though the accused has stated that he presumed that the amount of Rs. 75/- which was paid to him by Chandrakant was presumed by him to be the amount of cash security, even he has unequivocally admitted that it was not for him to accept cash security. In answer to question 117 he stated that it was correct that the police officer at Kolad Out-post could not accept security nor any other security. In the circumstances, the explanation which the accused offered, in regard to his demand and receipt of the amount of Rs. 75/- is concerned, is a palpably false one, false even on his own admission, as it is to be found upon the due consideration given to his statement under section 313. In that view of the matter, I am quite satisfied that the accused received the amount of Rs. 75/- on 17th September 1980 from Chandrakant at the police out-post at Kolad, as a reward or motive for his refraining from hand-cuffing Dattaram Balu Dhavate, in connection with. No. 36 of 1980 which he had investigated and in connection with which he would have to take the said Dattaram to the officer-in-charge of the police station where the said offence had been registered. It was, therefore, more than clearly a case of the accused seeking illegal gratification from Chandrakant, for exercising a restraint, for refraining from hand-cuffing Dattaram when he would be taken from Kolad out-post to the Roha Police Station where eventually the offence being a bailable Dattaram was bound to be released. Aware that Dattaram and his brother or family members would abhore Dattaram being hand-cuffed and paraded in hand-cuffs all the way from Kolad to Roha, the accused took the opportunity of squeezing them to pay bribe to him. This was clearly a gross abuse of his authority and power as a public servant, namely, a police head constable. The conviction under section 161 of the Indian Penal Code and section 5(1)(d) read with section 5(2) of the Prevention of Corruption Act as recorded by the trial Court has therefore to be found as not open to any just exception. It will have to be confirmed, dismissiang the appeal.
31. The appeal is accordingly dismissed. The appellant shall now surrender to his bail.
32. At the request of Shri Chari, time till 26-3-1992 is granted to the appellant to surrender to his bail. Unless in the meantime the appellant approached the Supreme Court to obtain further stay.
33. Grant of certified copy of the judgment expedited.