Suman Chattopadhyay vs Republic Of India. ...... Opp.Party on 17 June, 2021

[Cites 20, Cited by 0]

Orissa High Court

Suman Chattopadhyay vs Republic Of India. ...... Opp.Party on 17 June, 2021

Bench: Satrughana Pujahari

ORISSA HIGH COURT, CUTTACK
ABLAPL No.8511 of 2020
An application under Section 438 of the Code of Criminal Procedure.

--------

Suman Chattopadhyay .......Petitioner

-Versus-
Republic of India. ...... Opp.party

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Advocate(s) who appeared in this case by Video Conferencing mode:
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For Petitioner - M/s. Devashis Panda, S. Panda,
D.K. Mahapatra,
G.K. Das, Advocates.

For Opp.party (CBI) - Mr. Sarthak Nayak,
Advocate
For Opp.party (E.D.) - Mr. Gopal Agarwal,
Advocate

PRESENT:-
THE HON'BLE SHRI JUSTICE SATRUGHANA PUJAHARI
---------------------------------------------------------------------------------
Date of judgment:- 17.06.2021

S. PUJAHARI, J. Being apprehensive of his arrest by the C.B.I.

in connection with PMLA Case No.148 of 2019 on the file of

the Special Court under the Prevention of Money-Laundering

Act, 2002 (hereinafter referred to as the "PMLA Act"),

Bhubaneswar registered pursuant to an order of

commitment passed in R.C. Case No.31(S) of 2014-Kol.

under Section 44(1)(c) of the PMLA Act, by the learned
2

Special C.J.M. (CBI), Bhubaneswar, the petitioner has filed

the present application under Section 438 of Cr.P.C. seeking

pre-arrest bail.

2. Heard Shri Debasish Panda, learned counsel

appearing for the petitioner, Shri Sarthak Nayak, learned

counsel appearing for the Republic of India and Shri Gopal

Agarwal, learned counsel appearing for the Enforcement

Directorate.

3. For the purpose at hand, a brief reference may be

made to the background facts as follows:-

Ponzi Companies, many in number, got flourished in

the Eastern States of India, basically in Odisha, West Bengal,

Assam, Tripura and Bihar, which instigated public through

different schemes, to deposit / invest money, with false

assurance of impressive returns. Being allured by such

lucrative assurance, lacs of gullible depositors parted with

their hard earned money with those ponzi firms, who though

at initial stage paid some returns, later on after collecting

huge amounts of money from public, disappeared from the

scene to the dismay and detriment of the depositors. It is

alleged that those ponzi firms were able to operate their
3

network and duped lacs of gullible depositors, under the

patronage of political and other influential people of the

Society. On the reports of the victims and otherwise, cases

were registered and the Investigating Agencies of the

respective States handled the investigation. However, in

compliance with the order dated 09.05.2014 passed by the

Supreme Court of India in two writ petitions, such as, W.P.

(Civil) No.401 of 2013 and W.P.(Civil) No.413 of 2013, total

forty-four number of such cases were taken over / registered

by the then C.B.I. / S.C. / C.I.T./KOL (now renamed as

C.B.I./EO-IV-Kol.) and the present case, i.e., R.C. 31(S) of

2014 is one amongst those forty-four cases. It may be

mentioned here that the present case had earlier been

registered in Odisha vide EOW/Odisha/BBSR P.S. Case

No.13 dated 06.05.2013 on the basis of a report lodged by

one Rabi Narayan Swain, and the C.B.I. on taking over the

said case registered the same as R.C. 31(S) of 2014 on

05.06.2014 against Sudipta Sen and others of "Saradha

Group of Industries" for the offences under Sections 120-B

read with Sections 406 and 420 of IPC and Sections 4, 5 and

6 of the Prize Chits and Money Circulation Scheme (Banning)
4

Act, 1973, and submitted charge-sheet on 13.12.2016 in the

Court of the Special C.J.M. (CBI), Bhubaneswar, under

Section 120-B read with Sections 420 and 409 of IPC and

Sections 4, 5 and 6 of the Prize Chits and Money Circulation

Scheme (Banning) Act, 1973 against Sudipta Sen, Debjani

Mukherjee, M/s. Saradha Reality (India) Limited, M/s.

Saradha Tour & Travels Pvt. Ltd., M/s. Saradha Housing Pvt.

Ltd. and M/s. Saradha Garden Resort Hotel Pvt. Ltd.,

keeping open further investigation in view of Section 173(8)

of Cr.P.C. The said case has been committed to the PMLA

Court, i.e., the Court of the District & Sessions Judge,

Bhubaneswar-cum-Special Judge under the PMLA Act within

the State of Odisha, pursuant to the application filed by the

Enforcement Directorate.

The present petitioner is a journalist who earlier

happened to be the Director and share-holder of Disha

Productions & Multimedia Pvt. Ltd. (DPMPL). As reported, he

ceased to be the share-holder and Director of DPMPL since

January, 2013, and presently he is continuing as the Chief

Editor of 'Ae Samay', a Bengali newspaper. He was arrested

in another case bearing No.R.C.45(S) of 2014 registered in
5

Odisha against another Ponzi Company, namely "I-Core E-

Services Ltd.", and in that connection during a search

conducted in his residential premises, some documents were

found out to show his relationship with and diversion of

funds from M/s. Saradha Group of Industries to DPMPL, of

which he earlier happened to be the Director and share-

holder, and subsequent misappropriation of an amount of

Rs.1.04 Crore. It is alleged that in the year 2010, the

petitioner and his Company DPMPL entered into four

agreements with two Companies of Saradha Group, and in

pursuance of those agreements, an amount of

Rs.4,54,00,000/- of Saradha Group was diverted to the

petitioner and his company DPMPL as on 20.09.2011, and

by another settlement agreement dated 20.09.2011, all the

above four agreements were cancelled, and Rs.3.5 Crore out

of Rs.4,54,00,000/- was returned to Saradha Group by

keeping Rs.1,04,50,000/- with the petitioner. It is alleged

that under the agreements aforesaid, no share of DPMPL was

parted with, and an amount of Rs.1,04,50,000/- that was

wrongfully received by the petitioner from Saradha Group

belonged to general public who, ultimately, suffered thereby.
6

According to the C.B.I., the petitioner being well aware of the

fact that the selective companies, such as, Saradha Group,

M/s. I-Core, etc. were dealing with ponzi schemes and

defrauding the public, habitually entered into agreement

with them in the garb of business dealing in order to extract

money from them, and in the midway he cancelled the

agreements after getting illegal benefits of crores of rupee

from those ponzi firms, to the ultimate loss and suffering of

gullible depositors / investors.

While being in custody in connection with I-core

case, the Investigating Officer in the present case got the

petitioner notionally arrested and sought for his remand

before the Special C.J.M. (C.B.I.), Bhubaneswar. However, in

the meanwhile the case having been committed under

Section 44(1)(c) of the PMLA Act to the PMLA Court, the

Special C.J.M.(C.B.I.), Bhubaneswar expressed its inability to

remand the petitioner in the present case. At that stage, the

petitioner came to challenge his notional arrest before this

Court by filing an application vide CRLMC No.1618 of 2019

wherein this Court for his non-production within twenty-four

hours of his arrest before the appropriate Magistrate, held
7

his notional arrest to be an otiose while giving liberty to the

C.B.I. to seek production and remand of the petitioner from

the appropriate Court where the case is pending. The

production of the petitioner in the present case pending

before the Special Court under the PMLA Act, however, could

not be effected as he was hospitalized by then and

subsequently released on bail in I-core case pursuant to the

order dated 22.07.2020 of the Supreme Court of India in

Special Leave Petition (Criminal) No.2895 of 2020. According

to the petitioner, as the C.B.I. has been chasing him to arrest

in connection with the present case, the application for pre-

arrest bail has been filed.

4. Shri Debasish Panda, learned counsel appearing for

the petitioner, submitted, inter-alia, that since the petitioner

was earlier examined by the Investigating Agency in

connection with certain cases of Saradha Group registered at

Kolkata, and on those occasions he was not thought

necessary or proper to be taken to custody, it would be a

futile exercise for the C.B.I. to arrest him in connection with

the present case which is also in connection with Saradha

Group. According to Shri Panda, the entire transaction of the
8

petitioner with Saradha Group was nothing but a business

dealing having no element of criminality, and the C.B.I. is

already in possession of all the connected documents of such

business transaction. It is further contended by him that on

earlier occasions, the petitioner had shown his willingness

and readiness to cooperate with the investigation, and in

future also he will make himself available before the C.B.I.

for the purpose of further interrogation, if necessary, and

there is no necessity of his being taken to custody. It is his

further submission that the petitioner having already been

granted bail by the Apex Court in I-core case for similar

allegations, pre-arrest bail should be granted to him in the

present case on taking into consideration his health

condition and prevailing Covid-19 situation.

5. Shri Sarthak Nayak, learned counsel appearing for

the C.B.I. repudiated the contentions of the petitioner and

opposed the application on the grounds, inter-alia, as

follows:-

(i) Since the Supreme Court of India has specifically

directed the C.B.I. to investigate larger conspiracy,

money trail, roles of regulators etc., the arrest and
9

custodial interrogation of the petitioner by the C.B.I.

in the present case involving Saradha Group is

essential, inasmuch as it is apparent on record that

the petitioner by misusing his media company and

adopting an arm-twisting technique against some

selective companies dealing with ponzi schemes,

extracted crores of rupee which belonged to gullible

depositors. In the present case, the petitioner aided

the principal accused - Sudipta Sen to escape from

SEBI enquiry and promote his business of collection

of money from public, by publishing advertisement

of Saradha Group in his newspaper "Ek-din" and

lobbying for the ponzi firm in Ministry of Finance of

Government of India.

(ii) Custodial interrogation of the petitioner is essential

to know as to whether any other benefits have been

received by him from Saradha Group and other

ponzi companies, whether there has been diversion

of money from Saradha Group to any other

influential persons directly or indirectly, whether

there were other patrons of Saradha Group, whether
10

the petitioner has diverted his ill-gotten money to

anybody else etc.

(iii) Being a media person the petitioner is in contact

with many influential persons, and there is every

chance of his tampering with evidence and

threatening / influencing material witnesses, and

not cooperating with the investigation.

(iv) Economic offences constitute a class apart, having

serious social ramification, and there being prima-

facie materials to show the petitioner's involvement

in economic offences with larger scale conspiracy,

his application deserves to be dismissed.

The learned counsel appearing for the C.B.I. in support of

his aforesaid contention has placed reliance on a decision of

the Apex Court in the case of P. Chidambaram vrs.

Directorate of Enforcement, reported in (2019) 9 SCC 165.

6. Shri Gopal Agarwal, learned counsel appearing for

the Enforcement Directorate submits that the Enforcement

Directorate has got nothing to say in this matter as the

petitioner is not required in CMC PMLA Case No.45 of 2017

which has been initiated at the instance of the Enforcement
11

Directorate against the accused persons therein for

commission of offence under Section 4 of the PMLA Act.

However, the aforesaid PMLA Case having been registered for

the scheduled offences alleged to have been committed in

R.C. Case No.31(S) of 2014-Kol. then pending before the

jurisdictional Magistrate against some of the accused

persons, the case has been committed pursuant to an

application made under Section 44(1)(c) of the PMLA Act by

the Enforcement Directorate, and the case has been

registered in the PMLA Court for scheduled offences. The

Enforcement Directorate is not a party to the same, even if

the trial of the case is to be made in the PMLA Court in view

of the provisions contained in PMLA Act, inasmuch as it is

required to be prosecuted by the C.B.I. at whose instance

the case has been initiated.

7. In course of hearing, the learned counsel appearing

for the petitioner has also raised certain points questioning

the applicability of PMLA Act to the petitioner, jurisdiction of

the Special Court under PMLA Act at Bhubaneswar to try

the petitioner, jurisdiction and bona fides of C.B.I. to seek

arrest / custody of the petitioner etc. so also, the contention
12

of the learned counsel for the C.B.I. that custodial

interrogation is much more fruitful for an effective

investigation and economic offences are class apart and, as

such, jurisdiction under Section 438 of Cr.P.C. should not

be invoked in favour of the petitioner. Reliance in this regard

has been placed by the learned counsel for the petitioner on

the Constitution Bench decisions of the Apex Court in the

case of Gurbaksh Singh Sibbia and others vrs. State of

Punjab, reported in (1980) 2 SCC 565 and in the case of

Sushila Aggarwal vrs. State (Nct of Delhi), reported in

(2020) 5 SCC 1.

8. Before addressing the contention of the parties with

regard to the merit of the prayer of the petitioner for pre-

arrest bail, it would be apposite to address the technical

questions raised by the petitioner regarding the case being

committed to the PMLA Court though in the said case

neither the petitioner nor any of the accused persons already

charge-sheeted is prosecuted for any offence under the

PMLA Act, so also the Authority of the PMLA Court to try a

scheduled offence along with the case registered under the

PMLA Act against some accused persons for the proceeds of
13

crime of the scheduled offence. Such contention of the

petitioner appears to be without any substance in view of the

provisions contained in Section 44 of the PMLA Act that the

PMLA Court is competent to try a scheduled offence on a

case being committed on the prayer of the Enforcement

Directorate, if a case is already registered under the PMLA

Act, allegedly for proceeds of crime of such scheduled offence

and Section 71 of the PMLA act has overriding effect on the

other provisions. So far as the contention that the

independent registration of a PMLA case with regard to

scheduled offence by the PMLA Court is concerned, it is

submitted that after commitment of the said case to the

PMLA Court, the PMLA Court could not have registered the

same independently for trial and the CBI could not have

prosecuted the same anymore, appears to this Court to be

also fallacious inasmuch as the PMLA Act never mandates

that a case registered for scheduled offence when committed

has to be tried together with the PMLA case pending before

the PMLA Court. The same can also be visualized from the

fact that the statute never envisaged for automatic transfer

of all the cases registered for commission under scheduled
14

offence pending in different competent courts for trial of the

said cases to the PMLA Court, on registration of a case

under the PMLA Act with regard to proceeds of crime of such

scheduled offences. It is only when the Enforcement

Directorate thinks it just and proper for speedy disposal of

the case under the PMLA Act which is dependent on the trial

of the scheduled offence, can seek for commitment before

the Court where the case for scheduled offence is pending

and the Court if satisfied can commit the case. Such case

committed has to be independently tried by the PMLA Court

and prosecution has to be continued by the Agency

prosecuting such scheduled offence. Since in this case the

scheduled offence was prosecuted by the CBI even if it has

been committed under Section 44(1)(c) of the PMLA Act and

independently registered for prosecution of the accused

person for the scheduled offence though nomenclature as a

PMLA case and the petitioner is being investigated by the

CBI, production of the accused in the PMLA Court at the

instance of the C.B.I. while he was in custody in another

case which could not materialize and after his release the
15

steps taken by the C.B.I. to apprehend him, cannot be said

to be unsustainable.

Otherwise also, all those questions appear to be

technical and premature in nature, inasmuch as the present

case (R.C. No.31(S) of 2014-Kol.) is at the stage of

investigation vis-à-vis the petitioner, and the C.B.I. has

taken over the investigation in compliance with the order of

the Apex Court to delve into the question of larger

conspiracy, money trail, roles of regulators etc. in the crimes

committed by Saradha Group of Companies as well as other

ponzi companies in the country. As reported, the petitioner

was earlier indicted or interrogated in connection with some

other cases in Kolkata and in those occasions he had not

been taken to custody. But, the same ipso facto cannot be a

ground to question the bona fides of C.B.I. to seek his arrest

/ custody in the cases of Saradha Group of Companies.

9. Having regard to the materials on record, existence

of a prima-facie case regarding nexus of the petitioner with

the Saradha Group cannot be denied. Grant of bail to him by

the Supreme Court of India in another case also cannot

afford him a ground to seek pre-arrest bail in the present
16

case, inasmuch as he was granted bail in the said case

solely on health ground while he was admitted in Apollo

Hospital, Bhubaneswar. Admittedly, he has since been

discharged from the said hospital.

10. The learned counsel appearing for the C.B.I. has laid

much emphasis on the fact that since the petitioner has

been indicted in an economic offence and sufficient

materials are there showing his indictment in the aforesaid

serious offence and need of the custodial interrogation of the

petitioner to unearth the involvement of any other persons

and the larger angle of conspiracy in commission of the

offence alleged to have been committed by the ponzi firm, to

oppose the prayer of pre-arrest bail. In support of his

contention he has placed reliance on a decision of the Apex

Court in the case of P. Chidambaram (supra). The

importance and relevance of custodial interrogation of the

accused in a case of the present nature and also the Court

should be loathed in grant of bail / pre-arrest bail in respect

of persons indicted in economic offences has been elaborated

by the Apex Court in the aforesaid case as follows:-
17

"76. In Siddharam Satlingappa Mhetre v. State of
Maharashtra, the Supreme Court laid down the factors
and parameters to be considered while dealing with
anticipatory bail. It was held that the nature and the
gravity of the accusation and the exact role of the
accused must be properly comprehended before arrest
is made and that the court must evaluate the available
material against the accused very carefully. It was also
held that the court should also consider whether the
accusations have been made only with the object of
injuring or humiliating the applicant by arresting him
or her.
77. After referring to Siddharam Satlingappa Mhetre
and other judgments and observing that anticipatory
bail can be granted only in exceptional circumstances,
in Jai Prakash Singh v. State of Bihar, the Supreme
Court held as under: (SCC p.386, para 19)
"19. Parameters for grant of anticipatory bail in
a serious offence are required to be satisfied and
further while granting such relief, the court must
record the reasons therefor. Anticipatory bail can
be granted only in exceptional circumstances
where the court is prima facie of the view that
the applicant has falsely been enroped in the
crime and would not misuse his liberty. (See D.K.
Ganesh Babu v. P.T. Manokaran, State of
Maharashtra v. Modh. Sajid Husain Mohd. S.
Husain and Union of India v. Padam Narain
Aggarwal.)
Economic Offences:
78. Power under Section 438 Code of Criminal
Procedure being an extraordinary remedy, has to be
exercised sparingly; more so, in cases of economic
18

offences. Economic offences stand as a different class
as they affect the economic fabric of the society. In
Directorate of Enforcement v. Ashok Kumar Jain
MANU/SC/0007/1998 : (1998) 2 SCC 105, it was held
that in economic offences, the Accused is not entitled to
anticipatory bail.
79. The learned Solicitor General submitted that the
"Scheduled offence" and "offence of money laundering"
are independent of each other and PMLA being a special
enactment applicable to the offence of money
laundering is not a fit case for grant of anticipatory bail.
The learned Solicitor General submitted that money
laundering being an economic offence committed with
much planning and deliberate design poses a serious
threat to the nation's economy and financial integrity
and in order to unearth the laundering and trail of
money, custodial interrogation of the Appellate is
necessary.
80. Observing that economic offence is committed
with deliberate design with an eye on personal profit
regardless to the consequence to the community, in
State of Gujarat v. Mohanlal Jitamalji Porwal and Ors.
MANU/SC/0288/1987: (1987) 2 SCC 364, it was held
as under:
5. ....... The entire community is aggrieved if the
economic offenders who ruin the economy of the
State are not brought to book. A murder may be
committed in the heat of moment upon passions
being aroused. An economic offence is committed
with cool calculation and deliberate design with
an eye on personal profit regardless of the
consequence to the community. A disregard for
the interest of the community can be manifested
only at the cost of forfeiting the trust and faith of
the community in the system to administer
justice in an even-handed manner without fear of
criticism from the quarters which view white
19

collar crimes with a permissive eye unmindful of
the damage done to the national economy and
national interest.......
81. Observing that economic offences constitute a
class apart and need to be visited with different
approach in the matter of bail, in Y.S. Jagan Mohan
Reddy v. CBI MANU/SC/0487/2013 : (2013) 7 SCC
439, the Supreme Court held as under:
34. Economic offences constitute a class apart
and need to be visited with a different approach
in the matter of bail. The economic offences
having deep-rooted conspiracies and involving
huge loss of public funds need to be viewed
seriously and considered as grave offences
affecting the economy of the country as a whole
and thereby posing serious threat to the financial
health of the country.
35. While granting bail, the court has to keep
in mind the nature of accusations, the nature of
evidence in support thereof, the severity of the
punishment which conviction will entail, the
character of the Accused, circumstances which
are peculiar to the Accused, reasonable
possibility of securing the presence of the
Accused at the trial, reasonable apprehension of
the witnesses being tampered with, the larger
interests of the public / State and other similar
considerations.

82. Referring to Dukhishyam Benupani, Assistant
Director, Enforcement Directorate (FERA) v. Arun
Kumar Bajoria MANU/SC/0872/1998 : (1998) 1 SCC
52, in Enforcement Officer, Ted, Bombay v. Bher Chand
Tikaji Boara and Ors. MANU/SC/0970/1999 : (1999) 5
SCC 720, while hearing an appeal by the Enforcement
Directorate against the order of the Single Judge of the
Bombay High Court granting anticipatory bail to the
Respondent thereon, the Supreme Court set aside the
order of the Single Judge granting anticipatory bail.
83. Grant of anticipatory bail at the stage of
investigation may frustrate the investigating agency in
20

interrogating the Accused and in collecting the useful
information and also the materials which might have
been concealed. Success in such interrogation would
elude if the Accused knows that he is protected by the
order of the Court. Grant of anticipatory bail,
particularly in economic offences would definitely
hamper the effective investigation. Having regard to the
materials said to have been collected by the
Respondent-Enforcement Directorate and considering
the stage of the investigation, we are of the view that it
is not a fit case to grant anticipatory bail."

11. However, learned counsel for the petitioner placing

placed reliance on a decision of the Apex Court in the case of

Sushila Aggarwal (supra), submitted that there is no

restriction in Section 438 of Cr.P.C. to entertain a prayer for

bail in respect of the person accused in economic offences.

Hence, the contention that since the petitioner has been

indicted in economic offence, he should not extended the

benefit of pre-arrest bail, appears to be fallacious.

12. There is no reproach on such contention of the

counsel for the petitioner with regard to invoking the

jurisdiction under Section 438 of Cr.P.C. in respect of the

person accused of committing economic offences, inasmuch

as there is no such prohibition to entertain such prayer in
21

respect of the accused persons indicted in economic offences

in Section 438 of Cr.P.C., provided the offence committed is

non-bailable one. It is only in respect of the offences as

enumerated under Section 438(4) of Cr.P.C. and also in

respect of offence under special statute wherein jurisdiction

under Section 438 of Cr.P.C. has been specifically ousted,

even if the offences are non-bailable, a person cannot invoke

the jurisdiction under Section 438 of Cr.P.C. seeking pre-

arrest bail. In the case of Sushila Aggarwal (supra) the

Apex Court in paragraphs-69, 70 and 71 have held as

follows:-

"69. It is important to notice, here that there is
nothing in the provisions of Section 438 which
suggests that Parliament intended to restrict its
operation, either as regards the time period, or in
terms of the nature of the offences in respect of
which, an applicant had to be denied bail, or which
special considerations were to apply. In this context,
it is relevant to recollect that the court would avoid
imposing restrictions or conditions in a provision in
the absence of an apparent or manifest absurdity,
flowing from the plain and literal interpretation of the
statute (Ref Chandra Mohan v. State of Uttar Pradesh
& Ors38). In Reserve Bank of India v. Peerless
22

General Finance and 1967 (1) SCR 77 Investment Co.
Ltd. & Ors39, the relevance of text and context was
emphasized in the following terms:

"33. Interpretation must depend on the text
and the context. They are the bases of
interpretation. One may well say if the text is
the texture, context is what gives the colour.
Neither can be ignored. Both are important.
That interpretation is best which makes the
textual interpretation match the contextual. A
statute is best interpreted when we know why
it was enacted. With this knowledge, the
statute must be read, first as a whole and then
Section by section, Clause by clause, phrase by
phrase and word by word. If a statute is looked
at, in the context of its enactment, with the
glasses of the statute-maker, provided by such
context, its scheme, the sections, clauses,
phrases and words may take colour and appear
different than when the statute is looked at
without the glasses provided by the context.
With these glasses we must look at the Act as a
whole and discover what each section, each
clause, each phrase and each word is meant
and designed to say as to fit into the scheme of
the entire Act. No part of a statute and no word
of a statute can be construed in isolation.
Statutes have to be construed so that every
word has a place and everything is in its place.
23

70. Likewise, in Directorate of Enforcement v
Deepak Mahajan 40 this court referred to Maxwell on
Interpretation of Statutes, Tenth Edn., to the effect
that if the ordinary meaning and grammatical
construction: (scc PP.453-54, PARA 25)

"25......leads to a manifest contradiction of the
apparent purpose of the enactment, or to some
inconvenience or absurdity, hardship or
injustice, presumably not intended, a
construction may be put upon it which
modifies the meaning of the words..."

71. This court, long back, in State of Haryana &
Ors. v. Sampuran Singh & Ors 41. observed that by
no stretch of imagination a Judge is entitled to add
something more than what is there in the statute by
way of a supposed intention of the legislature. The
cardinal principle of construction of statute is that
the true or legal meaning of an enactment is derived
by considering the meaning of the words used in the
enactment in the light of any discernible purpose or
object which comprehends the mischief and its
remedy to which the enactment is directed. It is
sufficient, therefore to notice that when Section 438 -
in the form that exists today, (which is not
substantially different from the text of what was
introduced when Sibbia was decided, except the
insertion of sub-section (4)) was enacted, Parliament
was aware of the objective circumstances and
prevailing facts, which impelled it to introduce that
24

provision, without the kind of conditions that the
state advocates to be intrinsically imposed in every
order under it."

So also, in the case of Gurbaksh Singh Sibbia (supra), the

Apex Court have negatived the proposition that the larger

interest of the public and State demand that in serious cases

like economic offences involving blatant corruption at the

higher rungs of the executive and political power, the

discretion under Section 438 of the Code should not be

exercised, so also did not endorse the view of the High Court

that anticipatory bail cannot be granted in respect of

offences like criminal breach of trust for the mere reason

that the punishment provided therefor is imprisonment for

life as circumstances may broadly justify the grant of bail in

such cases too, though of course, the Court is free to refuse

anticipatory bail in any case if there is material before it

justifying such refusal. The Apex Court have also not held

that in case of person accused of economic offence though

non-bailable in nature, cannot invoke the jurisdiction of

Section 438 of Cr.P.C. for his release on pre-arrest bail nor

the aforesaid is the contention of the learned counsel for the
25

petitioner. The Apex Court in different decisions, however,

held that economic offences constitute a class apart, the

Court need to visit the same with a different approach in the

matter of bail and should be loathed while extending the

benefit of bail/ pre-arrest bail to a person accused of such

offences. The aforesaid is also the view of the Apex Court in

the case of P. Chidambaram (supra).

13. Now, coming to the second contention of the learned

counsel for the C.B.I. that since custodial interrogation is

much more fruitful for collection of further evidence, and the

interrogation of the petitioner is required to unveil the larger

conspiracy in the aforesaid heinous and serious offence in

which crores of rupee has been collected by the ponzi firm, of

which money trail was found with the petitioner, pre-arrest

bail should not be granted to him. Reliance in this regard

has been placed on a decision of the Apex Court in the case

of P. Chidambaram (supra).

14. Controverting to the contention of the learned

counsel for the C.B.I. that custodial interrogation of the

petitioner is much more fruitful for investigation to unearth
26

the larger conspiracy and, as such, the petitioner should not

be released on pre-arrest bail, learned counsel for the

petitioner would submit that the same is fallacious in view of

the observation made by the Apex Court in the case of

Gurbaksh Singh Sibbia (supra) in paragraph-19 which

reads as thus:-

"19. A great deal has been said by the High Court
on the fifth proposition framed by it, according to
which, inter alia, the power under Section
438 should not be exercised if the investigating
agency can make a reasonable claim that it can
secure incriminating material from information
likely to be received from the offender under Section
27 of the Evidence Act. According to the High Court,
it is the right and the duty of the police to
investigate into offences brought to their notice and
therefore, courts should be careful not to exercise
their powers in a manner which is calculated to
cause interference therewith. It is true that the
functions of the Judiciary and the police are in a
sense complementary and not overlapping. And, as
observed by the Privy Council in King Emperor v.
Khwaja Nasir Ahmed :

"Just as it is essential that every one accused
of a crime should have free access to a court
of justice so that he may be duly acquitted if
27

found not guilty of the offence with which he
is charged, so it is of the utmost importance
that the judiciary should not interfere with the
police in matters which are within their
province and into which the law imposes on
them the duty of inquiry. The functions of the
Judiciary and the Police are complementary,
not overlapping, and the combination of the
individual liberty with a due observance of law
and order is only to be obtained by leaving
each to exercise its own function...."

But, these remarks, may it be remembered, were
made by the Privy Council while rejecting the view of
the Lahore High Court that it had inherent
jurisdiction under the old Section 561A, Criminal
Procedure Code, to quash all proceedings taken by
the police in pursuance of two First Information
Reports made to them. An order quashing such
proceedings puts an end to the proceedings with
the inevitable result that all investigation into the
accusation comes to a halt. Therefore, it was held
that the Court cannot, in the exercise of its inherent
powers, virtually direct that the police shall not
investigate into the charges contained in the F.I.R.
We are concerned here with a situation of an
altogether different kind. An order of anticipatory
bail does not in any way, directly or indirectly, take
away from the police their right to investigate into
charges made or to be made against the person
28

released on bail. In fact, two of the usual conditions
incorporated in a direction issued under Section
438 (1) are those recommended in Sub-section (2) (i)
and (ii) which require the applicant to co-operate
with the police and to assure that he shall not
tamper with the witnesses during and after the
investigation. While granting relief under Section
438 (1), appropriate conditions can be imposed
under Section 438 (2) so as to ensure an
uninterrupted investigation. One of such conditions
can even be that in the event of the police making
out a case of a likely discovery under Section 27 of
the Evidence Act, the person released on bail shall
be liable to be taken in police custody for facilitating
the discovery. Besides, if and when the occasion
arises, it may be possible for the prosecution to
claim the benefit of Section 27 of the Evidence Act in
regard to a discovery of facts made in pursuance of
information supplied by a person released on bail by
invoking the principle stated by this Court in State
of U.P. v. Deoman Upadhyaya to the effect that
when a person not in custody approaches a police
officer investigating an offence and offers to give
information leading to the discovery of a fact, having
a bearing on the charge which may be made against
him, he may appropriately be deemed to have
surrendered himself to the police. The broad
foundation of this rule is stated to be that Section
46 of the Code of Criminal Procedure does not
contemplate any formality before a person can be
29

said to be taken in custody: submission to the
custody by word or action by a person is sufficient.
For similar reasons, we are unable to agree that
anticipatory bail should be refused if a legitimate
case for the remand of the offender to the police
custody under Section 167 (2) of the Code is made
out by the investigating agency."

In the case of Gurbaksh Singh Sibbia (supra), even if it is

held that a legitimate case for remand of an offender to the

police custody under Section 167(2) of Cr.P.C. is made out,

the same is a no ground to refuse the anticipatory bail,

inasmuch as the same in no manner take away the right of

police to investigate into the charges made against the

person released on bail as appropriate conditions can be

imposed to cooperate with the investigation and requirement

of Section 27 of the Evidence Act is also fulfilled even after a

person is released on bail when gives an information leading

discovery of fact deemed to be in custody of police. But, in

the case of Gurbaksh Singh Sibbia (supra), it has never

been laid down that in each and every case of pre-arrest bail,

even if the police has made out a case for remand to their

custody of the accused for an effective investigation, the

same is no ground to refuse pre-arrest bail. Acceding to
30

such an interpretation of the aforesaid observation of the

Apex Court in the case of Gurbaksh Singh Sibbia (supra)

as contended by the learned counsel for the petitioner would

make the provisions of seeking remand of the accused by the

police during the course of investigation for an effective

investigation, a redundant one. Furthermore, the Apex Court

in the case of Gurbaksh Singh Sibbia (supra) in

paragraph-15 have held as thus:-

"15. Judges have to decide cases as they come before
them, mindful of the need to keep passions and
prejudices out of their decisions. And it will be strange
if, by employing judicial artifices and techniques, we
cut down the discretion so wisely conferred upon the
Courts, by devising a formula which will confine the
power to grant anticipatory bail within a strait-jacket.
While laying down cast-iron rules in a matter like
granting anticipatory bail, as the High Court has done,
it is apt to be overlooked that even Judges can have
but an imperfect awareness of the needs of new
situations. Life is never static and every situation has
to be assessed in the context of emerging concerns as
and when it arises. Therefore, even if we were to frame
a 'Code for the grant of anticipatory bail', which really
is the business of the legislature, it can at best furnish
broad guide-lines and cannot compel blind adherence.
In which case to grant bail and in which to refuse it is,
31

in the very nature of things, a matter of discretion. But
apart from the fact that the question is inherently of a
kind which calls for the use of discretion from case to
case, the legislature has, in terms express, relegated
the decision of that question to the discretion of the
court, by providing that it may grant bail "if it thinks
fit". The concern of the courts generally is to preserve
their discretion without meaning to abuse it. It will be
strange if we exhibit concern to stultify the discretion
conferred upon the Courts by law.

Further, in the case of P. Chidambaram (supra) the Apex

Court having specifically stated that grant of anticipatory

bail at the stage of investigation may frustrate the

investigating agency in interrogating the Accused and in

collecting the useful information and also the materials

which might have been concealed and success in such

interrogation would elude if the Accused knows that he is

protected by the order of the Court. Grant of anticipatory

bail, particularly in economic offences would definitely

hamper the effective investigation.

15. Since in this case the petitioner has been indicted in

an economic offence which is of serious in nature and the

larger angle of conspiracy with regard to patronage of
32

political and other persons in growth of such ponzi firms are

required to be unearthed, I am of the view that no effective

investigation can be made by the police by enlarging the

petitioner on pre-arrest bail, even if he is ready and willing to

cooperate with the investigation by remaining on pre-arrest

bail.

16. As it appears, in this case the Saradha Group of

Company was involved in cheating large number of gullible

depositors through different ponzi schemes. During course

of investigation, admittedly the money trail of the said ponzi

firm was found with the petitioner's firm. There is also

material to show that the petitioner made advertisement

through his media company about the lucrative scheme of

ponzi firm which persuaded many more people to invest

their hard earned money in such ponzi schemes. So also, the

material has been collected indicating that the petitioner was

lobbying in the Ministry of Finance, Government of India for

the ponzi firm. The petitioner has also applied arm twisted

method to collect money from the many ponzi firms knowing

their illegal activities in the camouflage of business
33

transaction. His custodial interrogation is likely to throw

more light regarding involvement of many other influential

people in growth of the ponzi firms and the commission of

offence alleged which is an economic offence wherein lacs of

gullible depositors were duped. The C.B.I. has been

entrusted by the Apex Court to unearth the larger angle of

conspiracy and patronage of the ponzi firms by political and

other influential people which allowed to the growth of the

ponzi firms. The petitioner being an influential person and a

journalist having connection with politicians, possibility of

his using such contacts for growth of the ponzi firms is also

not ruled out and the same can only be unearthed on

custodial interrogation of the petitioner, as stated by the

C.B.I. So, the allegation being serious in nature and the

offence committed being economic offence and the petitioner

is being investigated, custodial interrogation is much more

fruitful as held by the Apex Court in the case of P.

Chidambaram (supra), this Court is of the view that the

petitioner has made out no case for his release on pre-arrest

bail, more particularly when present is prima-facie not a
34

case where the allegations brought against the petitioner can

be said to be frivolous or groundless.

17. For the discussions made hereinbefore and keeping

in view the principles settled by the Apex Court, this Court

finds no merit in the application under Section 438 of

Cr.P.C. filed by the petitioner.

18. In the result, the ABLAPL stands dismissed.
As the restrictions due to resurgence of COVID-19

situation are continuing, learned counsel for the parties may

utilize a printout of the order available in the High Court's

website, at par with certified copy, subject to attestation by

the concerned advocate, in the manner prescribed vide

Court's Notice No.4587, dated 25th March, 2020 as modified

by Court's Notice No.4798, dated 15th April, 2021.

.........................
S. PUJAHARI, J.

Orissa High Court, Cuttack. The 17th day of June, 2021/MRS 35

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