Supreme Court - Daily Orders
S. Senthil Kumar vs State Of Tamilnadu on 24 March, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
1
ITEM NO.9 COURT NO.14 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 2693/2022
(Arising out of impugned final judgment and order dated 11-03-2022
in CRLOP No. 1909/2022 passed by the High Court of Judicature at
Madras)
S. SENTHIL KUMAR Petitioner(s)
VERSUS
STATE OF TAMILNADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.41990/2022-FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 24-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. K. K. Mani, AOR
Ms. T. Archana, Adv.
Mr. Vinay Rajput, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This petition, seeking to question the order dated 11.03.2022 passed by the High Court of Judicature at Madras in Criminal O.P. No. 1909 of 2022, is essentially founded on the ground that the High Court was not justified in directing arrest of the accused- petitioner while rejecting his prayer for pre-arrest bail. Signature Not Verified
Learned counsel has referred to and relied upon a decision of Digitally signed by Rajni Mukhi Date: 2022.03.24 this Court in M. C. Abraham and Anr. v. State of Maharashtra and 18:23:18 IST Reason:
Ors.: (2003) 2 SCC 649, wherein this Court has disapproved the directions contained in the impugned order of the High Court, for 2 arrest of the appellants therein.
There is no quarrel with the proposition that ordinarily, no such mandatory order or directions should be issued while rejecting the application for pre-arrest bail that the accused person has to be arrested; and such an aspect is required to be left for the investigating agency to examine, and to take such steps as may be permissible in law and as may be required.
However, we find the aforesaid line of arguments as also reference to the decision in M. C. Abraham (supra) to be rather misplaced in the present case. This is for the simple reason that the High Court, after having found no case for grant of pre-arrest bail (for the circumstances specified in paragraphs 14 and 15 of the impugned order), has otherwise not given any such direction of mandatory nature, as was noticed by this Court in the case of M. C. Abraham (supra).
Of course, the High Court has observed in paragraph 16 of the impugned order as under: -
“16. Pendency of claim before the Telecom Disputes Settlement and Appellate Tribunal (TDSAT) cannot be an excuse for withholding the Set Top Boxes and accessories entrusted to the petitioner on a specific terms and conditions. Therefore, this Court is of the view that the petitioner herein cannot have the advantage of withholding the Set Top Boxes and accessories entrusted to him and continue to enjoy the interim bail granted to him earlier. Having failed to account for the Set Top Boxes worth more than Rs.5 crores, custodial interrogation of the petitioner is necessary to trace the trail of missing Set Top Boxes.” Obviously, the aforesaid observations are essentially of the reasons assigned by the High Court in declining the prayer of the petitioner for pre-arrest bail.3
Of course, when the prayer for pre-arrest bail is declined, it is for the investigating agency to take further steps in the matter. Whether the investigating agency requires custodial interrogation or not, is also to be primarily examined by that agency alone.
We say no more.
For what has been discussed hereinabove, we find no reason to entertain this petition.
Hence, the petition seeking special leave to appeal stands dismissed, subject to the observations foregoing.
All pending applications stand disposed of.
(SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)