Kerala High Court
Unnikrishnan vs State Of Kerala on 4 August, 2021
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
CRL.A NO. 517 OF 2007
AGAINST THE ORDER/JUDGMENT IN MC 5/2006 OF DISTRICT COURT &
SESSIONS COURT, THIRUVANANTHAPURAM
APPELLANT/COUNTER PETITIONER:
UNNIKRISHNAN
S/O. RAGHAVAN,PANAYAMCHERRY VEEDU,
KARUMOM,, NEMON VILLAGE, THIRUVANANTHAPURAM.
BY ADV R.GOPAN
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,,
ERNAKULAM.
2 SINDHU, D/O.SUSHEELA,
VALIYAKUNNIL VEEDU, KARUMOM, NEMOM VILLAGE,,
THIRUVANANTHAPURAM.
BY ADVS.
PUBLIC PROSECUTOR
S.P.SURESH KUMAR
THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.A.517 of 2007
2
JUDGMENT
After forfeiting the bail bond of Rs.25,000/-, the learned Sessions Judge imposed a penalty of Rs.10,000/- each on the counter petitioners/appellants herein by remitting the balance amount under Section 446(3) Cr.P.C., for which no reason is seen recorded. The legal position is very much settled by this court in Crl.Appeal No.95/2021 dated 14/07/2021. Paragraphs 5 and 6 of the judgment are extracted below for reference:
"5. When the bond amount was forfeited, the liability for the entire amount would arise at the same moment. Provisions are made in the Cr.P.C. by way of Section 446(3)to remit any portion of the penalty to be imposed and to enforce payment in part, but for which reasons should be recorded. It is not within the jurisdiction of the trial court either to reduce or to give up or to alter Crl.A.517 of 2007 3 the penalty, which would be the legal consequence of the forfeiture of the bail bond except under Section 446 (3)Cr.P.C., for which, reasons must be recorded. Section 440 Cr.P.C. cannot be applied while dealing with forfeiture of bail bond under Section 446 Cr.P.C.. Section 440 Cr.P.C.
basically deals with fixation of bond amount or reduction thereof and it should be done with due regard to the circumstances of the case and it should not be excessive. The exercise of discretion under Section 440 Cr.P.C. for fixing the bond amount is entirely different from that under Section 446(3) Cr.P.C.. The former one deals with pre-bail authority and the court can fix bond amount with due regard to the circumstances of the case, such as the gravity of the offence and other attending circumstances and it is the subjective satisfaction of the Magistrate/court for which, it is not at all necessary to record the reasons in writing. But, in the latter case, it would come into play as a legal consequences of violation of bail bond conditions on a post-bail stage and reasons must be recorded for giving remission of Crl.A.517 of 2007 4 portion of penalty. Both these provisions are independent, hence governs different fields. The court cannot go back or revert back to Section 440 Cr.P.C. so as to have a discretion either to reduce the bail bond amount or to refix the same under Section 446 Cr.P.C.. In fact, under Section 446 Cr.P.C., the discretionary power vested with the court is so limited to the extent of fixing the quantum of penalty that can be remitted under sub-section (3) by recording reasons for it. The expression "at its discretion" in sub- section(3) was substituted by the words "after recording its reasons for doing so" by Amendment Act 25 of 2005 w.e.f. 23/06/2006 and thereby the legislature had taken away considerably the exercise of discretion by substituting the requirement of sufficient reasons to be recorded for giving remission. The application of sub-section(3) after its amendment by Act 25 of 2005 w.e.f 23/6/2006 was not considered by this court in Sahadevan's case (supra). Further, sub-section(3) of Section 446 Cr.P.C. was not applied so as to remit any portion of penalty. No specific Crl.A.517 of 2007 5 reason was taken into consideration by this Court so as to comply with the requirement under sub-section(3) of Section 446 Cr.P.C.. Hence, the legal position laid down in Sahadevan's case (supra), without discussing the application of sub-section(3) of Section 446 Cr.P.C. and the benefit conferred for remission of portion of penalty, cannot be said to have the force of binding precedent.
6. It is the basic principle that all beneficial provisions should be followed scrupulously and ample opportunity should be given so as to make the provisions effective. The corollary is that it is the duty of the court to address the beneficial provision by giving sufficient opportunity to the party concerned to exhaust the benefit under the provision. If it is not addressed, the order will stand bad in law. In the instant case, though show cause notice was issued, no sufficient opportunity was given to the appellant to exhaust the benefit under Section 446(3) Cr.P.C.. The order is totally silent about the application of Section 446(3) Cr.P.C.."
Crl.A.517 of 2007 6 Hence, the order under challenge is hereby set aside, by allowing this appeal. The matter is remanded back to the trial court for fresh disposal. The trial court shall give an opportunity to the petitioners to apply under Section 446(3) Cr.P.C. for getting remission of part of penalty to be imposed. The parties shall appear before the trial court on 02/09/2021.
The Crl.Appeal is allowed accordingly.
Sd/-
P.SOMARAJAN JUDGE SPV Crl.A.517 of 2007 7 APPENDIX APPELLANT'S ANNEXURE ANNEXURE A1. TRUE COPY OF THE AFFIDAVIT AND PETITION FILED IN SC 837/2004 ON THE FILE OF THE SESSIONS JUDGE, THIRUVANANTHAPURAM.
ANNEXURE A2 TRUE COPY OF THE DEMAND NOTICE FOR ATTACHMENT OF THE PROPERTY OF THE DEPUTY TAHASILDAR DATED 07.11.2006.
ANNEXURE A3 TRUE COPY OF THE DEMAND NOTICE U/S 7 OF THE REVENUE RECOVERY ACT DATED 07.11.2006.
RESPONDENTS' ANNEXURE : NIL //TRUE COPY// PA TO JUDGE