Himachal Pradesh High Court
Kulwant Singh vs State Of Uttar Pradesh & Anr Decided On on 10 January, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
ON THE 10TH DAY OF JANUARY, 2022
.
BEFORE
HON'BLE MR. JUSTICE SANDEEP SHARMA
CRIMINAL MISC.PETITION (MAIN) No. 25 of 2022
Between:
KULWANT SINGH,
SON OF SH. ISHWAR SINGH,
R/O WARD NO.8, BURLI KOTHI,
KASBA PAPROLA, TEHSIL BAIJNATH,
DISTRICT KANGRA, H.P.
....PETITIONER
(BY MR. PRASHANT SHARMA, ADVOCATE
VICE MR. T.S.CHAUHAN AND MR. VINOD CHAUHAN,
ADVOCATES.)
AND
STATE OF HIMACHAL PRADESH
....RESPONDENT
(BY MR. ARVIND SHARMA,
ADDITIONAL ADVOCATE GENERAL
WITH MR. GAURAV SHARMA,
DEPUTY ADVOCATE GENERAL).
CRIMINAL MISC.PETITION (MAIN) No. 26 of 2022
SUNITA DEVI ALIAS SUNITA RANA,
W/OF SH. KULWANT SINGH RANA,
R/O WARD NO.8, BURLI KOTHI,
KASBA PAPROLA, TEHSIL BAIJNATH,
DISTRICT KANGRA, H.P.
....PETITIONER
(BY MR. PRASHANT SHARMA, ADVOCATE
VICE MR. T.S.CHAUHAN AND MR. VINOD CHAUHAN,
ADVOCATES.)
AND
STATE OF HIMACHAL PRADESH
....RESPONDENT
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2
(BY MR. ARVIND SHARMA,
ADDITIONAL ADVOCATE GENERAL
WITH MR. GAURAV SHARMA,
DEPUTY ADVOCATE GENERAL).
.
Whether approved for reporting?
This petition coming on for orders this day, the Court passed the following:
ORDER
Sequel to order dated 5.1.2022, whereby petitioners were ordered to be enlarged on interim bail in the event of their arrest in case FIR No.2 of 2022, dated 4.1.2022 under Section 506 and 34 of IPC and Section 3(1)(G)(S) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)Act, registered at police Station, Baijnath, District Kangra, Himachal Pradesh, respondent-
State has filed the status report and ASI Deep Chand has also come present alongwith the record. Record perused and returned.
2. Before adverting to the factual matrix of the case, it is apt to take note of the fact that vide order dated 5.1.2022, this Court while issuing notice to the respondent-State, had specifically directed learned Additional Advocate General to apprise the complainant in writing with regard to filing of the instant petitions, so that she may come present in this Court to contest the bail petitions. Status report reveals that vide communication dated 8.1.2022 factum with regard to filing of the bail petitions was duly communicated to the complainant, but yet she chose not to come present to this Court and ::: Downloaded on - 24/12/2022 08:54:10 :::CIS 3 as such, this Court has no option, but to decide the same on the basis of the material already available on record.
.
3. Mr. Gaurav Sharma, learned Deputy Advocate General, on the instructions of Investigating Officer, fairly states that pursuant to order dated 5.1.2022, bail petitioners have joined the investigation and they are fully cooperating. He further states that as per instructions imparted to him, nothing remains to be recovered from the bail petitioners.
4. Having heard learned counsel representing the parties and perused the record, this Court finds that investigation in the case is complete and at this stage, nothing is required to be recovered from the bail petitioners as such, sees no reason for custodial interrogation of the bail petitioners, especially when guilt, if any, of them is yet to be determined, in accordance with law, by the learned Court below on the basis of totality of evidence to be collected on record by the Investigating Agency.
5. It has been repeatedly held by Hon'ble Apex Court as well as this Court that freedom of an individual cannot be curtailed for indefinite period, especially when his/her guilt is yet to be proved, in accordance with law.
6. Recently, the Hon'ble Apex Court in Criminal Appeal No. 227/2018, Dataram Singh vs. State of Uttar Pradesh & Anr decided on 6.2.2018 has categorically held that freedom of an individual is of utmost importance and same cannot be curtailed merely on the basis ::: Downloaded on - 24/12/2022 08:54:10 :::CIS 4 of suspicion. Hon'ble Apex Court has further held that till the time guilt of accused is not proved, in accordance with law, he is deemed .
to be innocent. The relevant paras No.2 to 5 of the judgment are reproduced as under:-
2. A fundamental postulate of criminal jurisprudence is the presumption of innocence, meaning thereby that a person is believed to be innocent until found guilty. However, there are instances in our criminal law where a reverse onus has been placed on an accused with regard to some specific offences but that is another matter and does not detract from the fundamental postulate in respect of other offences. Yet another important facet of our criminal jurisprudence is that the grant of bail is the general rule and putting a person in jail or in a prison or in a correction home (whichever expression one may wish to use) is an exception. Unfortunately, some of these basic principles appear to have been lost sight of with the result that more and more persons are being incarcerated and for longer periods. This does not do any good to our criminal jurisprudence or to our society.
3. There is no doubt that the grant or denial of bail is entirely the discretion of the judge considering a case but even so, the exercise of judicial discretion has been circumscribed by a large number of decisions rendered by this Court and by every High Court in the country. Yet, occasionally there is a necessity to introspect whether denying bail to an accused person is the right thing to do on the facts and in the circumstances of a case.
4. While so introspecting, among the factors that need to be considered is whether the accused was arrested during investigations when that person perhaps has the best opportunity to tamper with the evidence or influence witnesses.
If the investigating officer does not find it necessary to arrest an accused person during investigations, a strong case should be made out for placing that person in judicial custody after a charge sheet is filed. Similarly, it is important to ascertain whether the accused was participating in the investigations to the satisfaction of the investigating officer and was not absconding or not appearing when required by the investigating officer. Surely, if an accused is not hiding from the investigating officer or is hiding due to some genuine and expressed fear of being victimised, it would be a factor that a judge would need to consider in an appropriate case. It is also necessary for the judge to consider whether the accused is a first-time offender or has been accused of other offences and if so, the nature of such offences and his or her general conduct. The poverty or the deemed indigent status of an accused is also an extremely important factor and even Parliament has taken notice of it by incorporating an Explanation to Section 436 of the Code of Criminal Procedure, 1973. An equally soft approach to incarceration has been taken by Parliament by inserting Section 436A in the Code of Criminal Procedure, 1973.
::: Downloaded on - 24/12/2022 08:54:10 :::CIS 55. To put it shortly, a humane attitude is required to be adopted by a judge, while dealing with an application for remanding a suspect or an accused person to police custody or judicial custody. There are several reasons for this including maintaining the dignity of an accused person, howsoever poor that person .
might be, the requirements of Article 21 of the Constitution and the fact that there is enormous overcrowding in prisons, leading to social and other problems as noticed by this Court in In Re- Inhuman Conditions in 1382 Prisons
7. Needless to say object of the bail is to secure the attendance of the accused in the trial and the proper test to be applied in the solution of the question whether bail should be granted or refused is whether it is probable that the party will appear to take his trial. Otherwise, bail is not to be withheld as a punishment.
Otherwise also, normal rule is of bail and not jail. Court has to keep in mind nature of accusations, nature of evidence in support thereof, severity of the punishment which conviction will entail, character of the accused, circumstances which are peculiar to the accused involved in that crime.
8. The Hon'ble Apex Court in Sanjay Chandra versus Central Bureau of Investigation (2012)1 Supreme Court Cases 49; held as under:-
" The object of bail is to secure the appearance of the accused person at his trial by reasonable amount of bail. The object of bail is neither punitive nor preventative. Deprivation of liberty must be considered a punishment, unless it can be required to ensure that an accused person will stand his trial when called upon. The Courts owe more than verbal respect to the principle that punishment begins after conviction, and that every man is deemed to be innocent until duly tried and duly found guilty. Detention in custody pending completion of trial could be a cause of great hardship. From time to time, necessity demands that some unconvicted persons should be held in custody pending trial to secure their attendance at the trial but in such cases, "necessity" is the operative test. In India , it would be quite contrary to the concept of personal liberty enshrined in the Constitution that any person should be punished in respect of any matter, upon which, he has not ::: Downloaded on - 24/12/2022 08:54:10 :::CIS 6 been convicted or that in any circumstances, he should be deprived of his liberty upon only the belief that he will tamper with the witnesses if left at liberty, save in the most extraordinary circumstances. Apart from the question of prevention being the object of refusal of bail, one must not lose .
sight of the fact that any imprisonment before conviction has a substantial punitive content and it would be improper for any court to refuse bail as a mark of disapproval of former conduct whether the accused has been convicted for it or not or to refuse bail to an unconvicted person for the propose of giving him a taste of imprisonment as a lesson."
9. The Hon'ble Apex Court in Prasanta Kumar Sarkar v. Ashis Chatterjee and Another (2010) 14 SCC 496, has laid down the following principles to be kept in mind, while deciding petition for bail: r
(i) whether there is any prima facie or reasonable ground to believe that the accused had committed the offence;
(ii) nature and gravity of the accusation;
(iii) severity of the punishment in the event of conviction;
(iv) danger of the accused absconding or fleeing, if released on bail;
(v) character, behaviour, means, position and standing of the accused;
(vi) likelihood of the offence being repeated;
(vii) reasonable apprehension of the witnesses being influenced;
and
(viii) danger, of course, of justice being thwarted by grant of bail.
10. Consequently, in view of the above, order dated 5.1.2022, passed by this Court, is made absolute, with following conditions:-
a. They shall make themselves available for the purpose of interrogation, if so required and regularly attend the trial Court on each and every date of hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;
b. They shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever; c. They shall not make any inducement, threat or promises to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or the Police Officer; and d. They shall not leave the territory of India without the prior permission of the Court.::: Downloaded on - 24/12/2022 08:54:10 :::CIS 7
11. It is clarified that if the petitioners misuse their liberty or violate any of the conditions imposed upon them, the investigating .
agency shall be free to move this Court for cancellation of the bail.
12. Any observations made hereinabove shall not be construed to be a reflection on the merits of the case and shall remain confined to the disposal of these applications alone.
The bail petitions stand disposed of accordingly.
10th January, 2022
(Shankar)
r to (Sandeep Sharma),
Vacation Judge
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