Chattisgarh High Court
Sunil Kumar Jaiswal vs State Of Chhattisgarh 13 ... on 7 March, 2018
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AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1213 of 2017
Sunil Kumar Jaiswal S/o Vedprakash Jaiswal, Aged About 38
Years R/o Old Bus Stand, Pali Police Station Pali, District
Korba Chhattisgarh., --- Petitioner
Versus
State of Chhattisgarh through Police Station Ratanpur.,
Chhattisgarh --- Respondent
For the applicant : Mr. Saleem Kazi, Advocate
For the State : Mr. Adhiraj Surana, Dy.Govt. Advocate
CRMP No. 1475 of 2017
Amit Dubey S/o Ramesh Dubey Aged About 26 Years R/o
Gond Para, Subhash Nagar, Bilaspur, District Bilaspur
Chhattisgarh, Through The Power Of Attorney Holder Ramesh
Kumar Dubey, Aged About 55 Years, S/o Lalmani Dubey, R/o
Gondpara, Subhash Nagar, Bilaspur Chhattisgarh,
Chhattisgarh --- Petitioner
Versus
State of Chhattisgarh through the Police Station Ratanpur,
District Bilaspur Chhattisgarh , Chhattisgarh
--- Respondent
For the applicant : Mr. Abhijeet Mishra, Advocate
For the State : Mr. Adhiraj Surana, Dy.Govt. Advocate
Hon'ble Shri Justice Goutam Bhaduri
CAV ORDER
(Reserved on 17.01.2018)
(Delivered on 07.03.2018)
1. Since the question of law involved in both the petitions are
one and the same, they are being decided by this common
order.
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2. Cr.M.P. No. 1213 of 2017 is filed against the order dated 17 th
July, 2017 passed in Criminal Revision No.90/2017 by the 5 th
Additional Sessions Judge, Bilaspur. The said order has
affirmed the order of the Judicial Magistrate dated
08.06.2017 whereby the application preferred by the
petitioner Sunil Kumar Jaiswal for custody of the vehicle was
dismissed.
3. Likewise Cr.M.P. No.1475/2017 is preferred against the order
dated 07th October, 2017 passed by the 4 th Additional
Sessions Judge, Bilaspur, in Criminal Revision No.180/2017
which was filed against the order dated 05.07.2017 passed
by the Court of JMFC Kota wherein the application filed u/s
457 of Cr.P.C., was rejected.
4. The facts of Cr.M.P. No. 1213 are that a Truck bearing
Regn.No.C.G.04-JC/4238 was seized by the Police Station
Ratanpur in Crime No.159/2017 for the offence punishable
u/s 41(1-4) of the Code of Criminal Procedure read with
section 379 of IPC and Sections 3 & 7 of the Essential
Commodities Act and section 23 of the Petroleum Act, 1934
and is kept in police station. Subsequently an application
was filed u/s 457 of Cr.P.C., by petitioner Sunil Kumar Jaiswal
on the ground that he is owner of the said Truck and the
entire livelihood is dependent upon the said vehicle,
therefore, the truck may be released in his favour. The said
application for custody of the vehicle was dismissed by the
Judicial Magistrate First Class, Kota and having preferred a
revision against such order, the revision was also dismissed
by holding that the Court do not have any jurisdiction to
grant Suprudnama of the vehicle u/s 6(E) of the Essential
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Commodities Act. Therefore, the Cr.M.P.No.1213/2017 is
preferred.
5. Likewise the facts of Cr.M.P.1475/2017 are that on 28.6.2017
certain information was received that a Truck bearing No.
M.P.06-HC/0667 was carrying the food grains which was
meant for the distribution to the Fair Price Shops and the
same were being sold out to other persons who were not
entitled to receive the same. Thereafter, the police has
seized the truck from the godown of Ashwini Sahu at village
Lakram with sacks of wheat and thereafter the police has
registered the offence u/s 3 & 7 of the Essential Commodities
Act, 1955 (hereinafter referred to Act, 1955) and section 407
read with section 34 of IPC against the driver of truck
Manohar Sharma and the owner of the godown Ashwin Sahu.
Subsequently, the applicant herein namely Amit Dubey has
filed an application u/s 457 of Cr.P.C., before the JMFC, Kota
for handing over the vehicle on interim custody. The said
application was rejected on the ground that the confiscation
is proposed by the Collector thereby the bar is created under
section 6-E of the Essential Commodities Act 1955 and the
Court has no jurisdiction to entertain the application seeking
custody of the vehicle. The said order having been
challenged before the Revisional Court, the revisional court
also affirmed the order of the JMFC. Hence, this petition.
6. The order would reveal that the rejection for delivery of the
vehicles on Suprudnama is primarily on the ground that
Section 6E of the Essential Commodities Act creates a bar as
it takes away the jurisdiction of the Courts to grant the
custody of the vehicle. The rejection of custody of vehicle
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was predominantly on the ground by reference of an order
passed by the Bench of this Court in Cr.M.P. No. 1068 of
2014 (Vishnu Prasad Vaishnav Vs. State of C.G.,) decided on
17.12.2014 wherein it was held that section 6E of the
Essential Commodities Act takes away the jurisdiction to
grant the vehicle on Suprudnama, therefore, the respective
prayers were rejected.
7. Learned counsel for the petitioner would submit that in the
instant case, the confiscation proceedings has not
commenced, therefore, the bar of Section 6-E of the
Essential Commodities Act, 1955 would not apply. It is
further submitted that the petitioner being the owner of the
vehicle, the right to claim the vehicle is always with him and
keeping the vehicle in the police station will not help the
prosecution in any manner and the bar created by section 6-
E of the Act, 1955 is not absolute. He further submits that
the reply of the State would show that no documents have
been placed on record, even a notice or any proceeding of
the confiscation have commenced, thereby the confiscation
cannot be automatically presumed. Referring to case law
laid down in (2002) 10 SCC 283 - Sunderbhai Ambalal
Desai Vs. State of Gujarat , he submitted that under the
facts and circumstances of the case, the custody of the
vehicle as an interim measure can always be provided for.
8. Per contra, learned State Counsel opposes the arguments
and would submit that pursuant to the law laid down by the
coordinate Bench of this Court in Cr.M.P.No. 1068/2014
in Vishnu Prasad Vaishnav Vs. State of Chhattisgarh
2015 (1) CGBLJ 40 the custody of the vehicle cannot be
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handed over when the vehicle is involved in some offence
under the Act of 1955 as section 6-E of the Act of 1955 takes
away the complete jurisdiction to grant custody of vehicle. It
is further submitted that the order passed by both the courts
below are well merited which do not call for any interference.
9. I have heard learned counsel for the parties and have also
perused the documents filed with the petition as also the
case law relied by the State Counsel in case of Vishnu
Prasad Vaishnav Vs. State (Supra).
10. As the entire emphasis was placed that the bar created by
section 6-E of the Essential Commodities Act, 1955, the
relevant sections and the provisions of the Essential
Commodities Act 1955 were examined. The relevant sections
of confiscation are described in the Act of 1955 from section
6-A, 6-B & 6-C of the Act and the confiscation is covered
under 6-E of the Act 1955. Section 6-A, the relevant Part-1 is
reproduced herein below :
6-A. Confiscation of essential
commodity. -- (1) Where any essential commodity is
seized in pursuance of an order made under section
3 in relation thereto, a report of such seizure shall,
without unreasonable delay, be made to the
Collector of the district or the Presidency town in
which such essential commodity is seized and
whether or not a prosecution is instituted for the
contravention of such order, the Collector may, if he
thinks it expedient so to do, direct the essential
commodity so seized to be produced for inspection
before him, and if he is satisfied that there has been
a contravention of the order may order confiscation
of-
(a) the essential commodity so seized;
(b) any package, covering or receptacle in which
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such essential commodity is found; and
(c) any animal, vehicle, vessel or other conveyance
used in carrying such essential commodity:
Provided that without prejudice to any action
which may be taken under any other provision of
this Act, no foodgrains or edible oilseeds have been
produced by him, be confiscated under this section :
Provided further that in the case of any animal,
vehicle, vessel or other conveyance used for the
carriage of goods or passengers for hire, the owner
of such animal, vehicle, vessel or other conveyance
shall be given an option to pay, in lieu of its
confiscation, a fine not exceeding the market price
at the date of seizure of the essential commodity
sought to be carried by such animal, vehicle, vessel
or other conveyance.
11. Likewise, the relevant part of section 6-B is reproduced
herein below:
6-B. Issue of show cause notice before
confiscation of food-grains, etc. - (1) No order
confiscating any essential commodity, package,
covering or receptacle, animal, vehicle, vessel or other
conveyance shall be made under Section 6A unless the
owner of such essential commodity, package, covering,
receptacle, animal, vehicle, vessel or other conveyance
or the person from whom it is seized. -
(a) is given a notice in writing informing him of
the ground on which it is proposed to confiscate
the essential commodity package, covering or
receptacle, animal, vehicle, vessel or other
conveyance
(b) is given an opportunity of making a
presentation in writing within such reasonable
time as may be specified in the notice against the
grounds of confiscation; and
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(c) is given a reasonable opportunity of being
heard in the matter
12. Section 6-C provides for appeal. It reads as under :
6-C. Appeal. -- (1) Any person aggrieved by an order of
confiscation under section 6A may, within one month
from the date of the communication to him of such order,
appeal to any judicial authority appointed by the State
Government concerned and the judicial authority shall,
after giving an opportunity to the appellant to be heard,
pass such order as it may think fit, confirming, modifying
or annulling the order appealed against.
13. Section 6E creates a bar of jurisdiction in certain cases. It
reads as under :
"6-E. Bar of Jurisdiction in certain cases --
Whenever any essential commodity is seized in
pursuance of an order made under section 3 in
relation thereto, or any package, covering or
receptacle in which such essential commodity is
found, or any animal, vehicle, vessel or other
conveyance used in carrying such essential
commodity is seized pending confiscation under
section 6A, the Collector, or, as the case may be, the
judicial authority appointed under section 6C shall
have, and notwithstanding anything to the contrary
contained in any other law for the time being in
force, any other court, tribunal or authority shall not
have, jurisdiction to make orders with regard to the
possession, delivery, disposal, release or distribution
of such essential commodity, package, covering,
receptacle, animal, vehicle, vessel or other
conveyance."
14. Reading of section 6-A shows that where any essential
commodity is seized in pursuance of an order made u/s 3 in
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relation thereto, a report of seizure shall be made to the
Collector and irrespective of the fact that whether the
prosecution is instituted for the contravention of the order or
not, the collector may if he thinks fit direct the production of
the same for inspection and subsequent thereto if he is
satisfied that there has been a contravention of the order, he
may order for production of the Essential Commodities "as
also the vehicle for confiscation". Therefore, reading of
section 6A would show that it is "in two parts" - (1) The "first
part" speaks about the production of the essential
commodity for inspection and (ii) the second part touches
upon that if the Collector is satisfied that there has been a
contravention of the order, he may direct for confiscation.
Therefore, in a given case it may also happen that after the
inspection the collector may or may not order for
confiscation.
15. Section 6-A creates certain riders which are to be complied
before order of the confiscation by the Collector. The said
section gives power of confiscation to the Collector on the
ground that "if he is satisfied" that there has been a
contravention of the order then the confiscation can be
ordered. Reading of section 6-B would show that it
prescribed the procedure for confiscation and mandates that
the confiscation of the vehicle, vessel, conveyance, essential
commodity etc., cannot be made unless the owner is given a
notice and is heard. Therefore, the satisfaction of the
Collector to proceed with confiscation under section 6-A has
to be reflected in the manner prescribed u/s 6-B of the Act.
Unless and until any primary notice is issued, the
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contemplated satisfaction in the mind of the authority cannot
be presumed. This can be looked into from other angle that
once the essential commodity is seized u/s 6-A and the
inspection is made by the Collector, he may find in a
particular case that the confiscation may not be required. So
after the seizure of essential commodity or the goods or the
vehicle if the proceeding for confiscation is not commenced
by issuance of notice u/s 6-B, it cannot be interpreted that
except the Collector, no one has authority to grant the
custody of the vehicle. As has been laid down in AIR 1990
SC 1849 - State of M.P. Vs. Rameshwar Rathod under
the code of criminal procedure. The criminal courts of the
country would have jurisdiction. The ouster of jurisdiction,
therefore, cannot be inferred ordinarily. The power to grant
the custody of any vehicle, goods, encompasses under the
Cr.P.C, and when the prosecution is pending unless any
specific bar is created for operations of any provisions of
Cr.P.C., the criminal court will have the jurisdiction to deal
with it.
16. If the facts of the both the cases are seen together, in Cr.M.P.
No. 1213 of 2017 the criminal case is pending before the
JMFC. Reading of the petition of Cr.M.P.No.1213/2017 would
show that the petitioner has categorically averred at Para 4
of the petition that the confiscation proceeding by the
Collector has not yet started. In reply to this, the State has
contended that after due investigation, the charge sheet has
been filed before the learned Court i.e., JMFC. One reply was
filed on 01.10.2017 which is silent on the fact that whether
the confiscation proceeding has commenced before the
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Collector or not. Along-with the petition copy of the charge
sheet has been preferred before the JMFC u/s 379, 411/34
read with section 3 & 7 of the Essential Commodities Act and
section 23 of the Petroleum Act.
17. Likewise in Cr.M.P.No.1475/2017, the order of the revisional
Court records that in respect of the Truck bearing
M.P.06/HC/0667, report was called by the collector, Bilaspur,
Food Inspector, therefore, it would lead to presume that
confiscation proceedings has started. The pleading in the
petition i.e., Cr.M.P.No.1475/2017, categorical submissions
have been made that no confiscation proceedings have
started. In reply to such petition, the State is silent and it
has been stated that the enquiry report has been called from
the Police by the Collector, therefore, it records that the
confiscation proceeding is pending before the Collector.
18. In both the cases, not a single document has been placed by
the State to substantiate that the confiscation proceeding
has been started by the Collector in respect of vehicles.
19. Section 6-A of the Act of 1955 purports that after seizure, a
report of such seizure shall be made to the collector of the
District in which such commodity is seized. No documents
have been placed in both the cases to show that there has
been a compliance of first part of section 6-A. Section 6A
further contemplates that irrespective of the fact whether
the prosecution has been launched or not, the Collector may
call for production of such goods for inspection. The reply to
the State and the documents placed are also silent on the
fact that whether such compliance was made to that part of
section 6-A. Subsequent thereto no document is placed on
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record at least the memo/notice to show that the
confiscation was contemplated and show cause for hearing
was given as per section 6-B.
20. Reading of section 6E would show that when the essential
commodity is seized or any animal, vehicle etc., used in
carrying such essential commodity so seized then "pending
confiscation u/s 6-A", the Collector shall have jurisdiction to
grant the custody meaning thereby the interim custody also
and if the confiscation order has been passed, then in such a
case the Judicial Authority appointed under section 6-C shall
have the power to order for delivery or disposal of goods,
animal, vehicle, essential commodity, etc., which includes
the custody of vehicle till the final adjudication of appeal
against confiscation. The necessary interpretation can be
made when the order for confiscation is under challenge
before the Judicial Authority under section 6C in appeal, the
judicial authority can also grant custody of vehicle by way of
interim order. Therefore, section 6E of the Essential
Commodity Act do not create an absolute bar on the judicial
authority for grant of custody of vehicle.
21. Now the other question which falls for consideration is
whether the Judicial Authority will have jurisdiction to grant
custody of vehicle when prosecution is pending before it. As
has been discussed earlier in the foregoing paragraphs, the
ouster of jurisdiction of judicial authority cannot be easily
inferred. Therefore, when the charge sheet is pending before
the Judicial Authority by application of provisions of the Code
of Criminal Procedure, normally it will have the jurisdiction.
Section 6E of the Act of 1955 if is read in between the lines it
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purports that it only takes away the jurisdiction of the Judicial
Authority when the "confiscation proceeding has been
commenced" by the Collector.
22. At this juncture, in order to assess the position of Judicial
Authority, the sections of the Act of 1955 which were
amended from time to time would demonstrate the intention
of Legislature. The amendment made taking away of the
jurisdiction of Judicial Authority was for specific period of
time and after the time lapsed, the Judicial Authority again
resumed its jurisdiction. Section 6C and Section 6E were
amended by the special provisions of the Essential
Commodities Act, 1981 wherein the right of the judicial
authority was taken away by amendment which was as
under:
"5. Amendment of Section 6C.- In section
6C of the principal Act, -
(a) in sub-section (1), for the words "any
judicial authority appointed by the State
Government concerned and the judicial authority",
the words "the State Government concerned and the
State Government" shall be constituted.
(b) in sub-section (2), for the words "such
judicial authority", the words "the State
Government" shall be substituted."
...........
"6. Amendment of Section 6E.- In Section 6E of the principal Act,-
(a) for the words, figure and letter "the judicial authority appointed under Section 6C "the words, figures and letter "the State Government concerned under section 6C" shall be substituted;
(b) for the words "any other court, tribunal or authority", the words "any court, tribunal or other 13 authority" shall be substituted."
23. The said amendment by Act 34 of 1993 was in operation for a period of 15 years and after 1993 i.e., after passing of 15 years, the original sections as are existing in 6C & 6E again revived in the Act of 1955. Therefore, if any essential commodity, goods, vehicle etc., is seized, in pursuance of an order u/s 3 of the Act, the following interpretation of Sections 6-A, 6-B, 6-C & 6-E emerges out :
(i) Report of such seizure has to be made to the Collector of the District
(ii) Irrespective of the fact whether the prosecution is instituted or not, the Collector if felt expedient to do so may ask for inspection of the commodities or goods, vessel, vehicle etc., so seized
(iii) "Having satisfied" that there is contravention of the order, the Collector may direct for confiscation; AND if not satisfied about the breach of order may also release the goods, vehicles, etc.
(iv) The satisfaction to proceed for confiscation has to be reflected in terms of section 6-B of the Act of 1955 which requires notice and hearing ;
(v) Once notice of confiscation is issued it would be presumed that confiscation proceedings have started and the jurisdiction of Judicial Authority shall be barred to grant interim custody of goods, vehicles etc., even in the prosecution case pending before it as per Section 6-E of the Act;
(vii) After an order of confiscation is passed by 14 the Collector, the aggrieved party may file an appeal u/s 6-C of the Act of 1955. In such case, the Judicial Authority will get the jurisdiction to grant custody of goods, vehicle etc., during pendency of Appeal u/s 6-
C as section 6-E of the Act makes a reference of Judicial Authority appointed u/s 6-C.
24. Therefore, section 6E of the Act takes away the jurisdiction of the Judicial Authority with regard to the possession, delivery etc., only when the confiscation is pending before the Collector. In absence of pendnency of confiscation proceeding before the Collector, the Judicial Authority shall have jurisdiction to grant possession of the vehicle, vessel, goods etc.
25. In the facts and circumstances of the present case, as discussed above, as the vehicle is still lying in the custody of Police, following the law laid down in (2010) 6 SCC 768 General Insurance Council Vs. State of A.P. , wherein the earlier principles laid down in case of Sunderbhai Ambalal Desai Vs. State of Gujarat (2002) 10 SCC 283 were reiterated, the orders of rejection of application for interim custody cannot be allowed to sustain. Consequently applying the said principles, it is directed that the vehicle(s) be released in favour of the petitioner(s) by way of interim measure, if the confiscation proceedings have not been concluded till the date of production of this order.
26. Therefore, the vehicle is directed to be released to the petitioner on the following conditions :
(i) Before release of vehicle proper
Panchnama be prepared;
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(ii) Photographs of vehicle should be taken
and bond should also be produced that the article would be produced if required at the time of trial;
(iii) Proper security i.e., personal bond of Rs.15 lakhs and like sum of surety be obtained before release of the vehicle.
27. In view of the principles as has been interpreted by this Court, this Court is in respectful disagreement with the principles of law laid down by this Court earlier. This judgment comes into conflict with ratio of judgment reported in Cr. M. P. No.1068/2014 (Vishnu Prasad Vaishnav Vs. State of Chhattisgarh) 2015 (1) CGBLJ 40 decided by this Court as the earlier judgment has laid down that the Judicial Magistrate or any Judicial Authority shall not have the jurisdiction with regard to custody of the vehicle u/s 457 of Cr.P.C., to dispose of the vehicle seized under the Essential Commodities Act.
28. In view of the foregoing discussion, this Court is in disagreement with the view taken in judgment/order passed by the coordinate Bench of this Court in Cr. M. P. No. 1068/ 2014 (Vishnu Prasad Vaishnav Vs. State of Chhattisgarh) 2015 (1) CGBLJ 40 decided on 17.12.2014. In the result, I am of the considered view that the judgment delivered by this Court in Cr.M.P. No. 1068/2014 (supra) requires to be reconsidered by a Bench of two Judges.
29. Therefore, let the matter be placed before Hon'ble the Chief Justice as provided in Rule 32 (2)(ii) of the High Court of Chhattisgarh Rules, 2007 for being referred to a larger 16 Bench of Judges to decide the following questions of law :
(A) In absence of confiscation proceedings pending, whether section 6-E of the Essential Commodities Act, 1955 creates an absolute bar to deal with Section 457 of the Code of Criminal Procedure ?
(B) Whether section 6-E takes away the jurisdiction of the Judicial Authority to grant custody of vehicle, goods etc., pending appeal u/s 6-C of the Act of 1955 ?
30. In view of the principles as set forth in the foregoing paragraphs, both the petitions are allowed. No order as to costs.
Sd/-
GOUTAM BHADURI JUDGE Rao