Kerala High Court
Rev.Fr.Sony Varghese vs State Of Kerala on 11 July, 2018
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 11TH DAY OF JULY 2018 / 20TH ASHADHA, 1940
Bail Appl..No. 4510 of 2018
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(CRIME NO.32/2018 OF CB CID, THIRUVANANTHAPURAM)
PETITIONER/1ST ACCUSED:
REV.FR.SONY VARGHESE,
AGED 42 YEARS, S/O. P.M. VARGHESE,
PUTHOTTU HOUSE,
MUNDIAPALLY, KUNNAMTHANAM, THIRUVALLA,
PATHANAMTHITTA.
BY ADVS.SRI.BECHU KURIAN THOMAS (SR.)
SRI.PAUL JACOB (P)
SRI.ENOCH DAVID SIMON JOEL
SRI.RONY JOSE
SRI.GEORGE A.CHERIAN
SRI.LEO LUKOSE
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM. (THROUGH THE SUPERINTENDENT OF POLICE, CRIME
BRANCH, HEAD QUARTERS, TRIVANDRUM)
BY SENIOR GOVERNMENT PLEADER SRI.SUMAN CHAKRAVARTHY
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 11-07-2018 ALONG
WITH B.A. NOS.4511 & 4573 OF 2018, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
RAJA VIJAYARAGHAVAN V., J
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B.A. Nos. 4510, 4511 & 4573 of 2018
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Dated this the 11th day of July, 2018
ORDER
~~~~~~ These applications are filed under B'438 of the Cr.P.C.
2. The applicants herein are the accused Nos. 1, 2 and 4 in Crime No.32 of 2018 of CBCID, Thiruvananthapuram. They face allegations of having committed offence punishable under B'376, 354, 354A, 506(i) of the IPC. Separate applications seeking anticipatory bail have been filed by the applicants. As the matter involves a common victim and the allegations are closely interlinked, these applications are considered and disposed off together.
3. The survivor is a married woman while the applicants herein are clergymen of the Malankara Orthodox Syrian Church. The husband of the survivor lady approached the Bishop of the Marthomma Church and submitted a complainant wherein allegations of gross sexual impropriety were alleged against the applicants and two others. This was leaked to the media from some quarters. A veteran political leader took up the issue and BA.4573/18 & contd. cases -:2:- submitted a representation to the State Police Chief requesting for action. A preliminary enquiry was ordered by the State Police Chief. The survivor and her husband were questioned and after evaluating the materials made available, a report was submitted before the State Police Chief that a cognizable offence was made out warranting registration of a crime.
4. In terms of the directions issued by the Apex Court, the victim was produced before the learned Magistrate and her statement was recorded under B'164 of the Cr.P.C. In the said statement, the survivor has narrated the sequence of events and the details of sexual abuse to which she was subjected to by the accused.
5. To avoid prejudice being caused either to the survivor or the accused, I shall refrain from extracting the entire statement given by the survivor before the learned Magistrate. I shall also mask the names and details of persons and institutions to ensure their privacy. Suffice is to state that I have scrutinized the entire materials for the purpose of evaluating the allegations against the applicants.
BA.4573/18 & contd. cases -:3:-
6. The survivor has stated that she was subjected to sexual abuse by the 1st accused from November, 1999 onwards on a false promise to marry her. The sexual abuse continued till the marriage of the 1st accused to another lady in 2002. They did not maintain any contact till 2005, when the survivor met the 1 st accused and she was asked to come to a School at Thiruvalla, where the 1st accused was working. She alleges that she was threatened by the 1st accused to expose her, if she was not prepared to heed to his wishes to have a relationship. She claims that she was subjected to sexual abuse inside the School where he was working. The interaction between both of them continued even after her marriage on 16.10.2006 and after her pregnancy. It lasted till the year 2017.
7. The 2nd accused is a Vicar of a nearby Church and the survivor is alleged to have divulged her relationship with the 1 st accused during confession. She alleges that she was summoned by the accused and she was threatened that the contents of the confession would be revealed to her husband. Under the said threat, sexual favours were sought from her. It is alleged that the survivor was subject to sexual abuse on more than one BA.4573/18 & contd. cases -:4:- occasions by summoning her to an Institution that was being managed by the 1st accused during that period. She further alleges that the 2nd accused used to speak about sexual activities over phone and that the abuse continued till 2012.
8. The 3rd accused was her senior in College. He got in touch with her and started contacting through WhatsApp. In course of time, the tenor of messages that he sent online turned out to be explicit ones. He is alleged to have morphed her face onto a nude picture of another lady and threatened to circulate it on the web. According to the survivor, she was taken in a car and was subjected to sexual assault. She further states that she was tormented by the acts and illicit requests of the accused.
9. In the meanwhile, she received a friend request from the 4th accused, who is a counselor. She decided to disclose the details of her past to him. The 4th accused showed affinity towards the survivor. However, in the course of time, he threatened to expose her past and sexually abused her on his visit to Kerala. She was also made to send her nude pictures and videos and is alleged to have stayed together at a Five Star Hotel at Cochin on more than one occasion till January, 2018. BA.4573/18 & contd. cases -:5:- She was made to pay the bill for the stay.
10. The survivor also alleged that the accused were all having close interaction with her family members including her husband all through this period. According to the victim, her husband had occasion to check her mail and he saw her debit card statement. She was asked about the payment made towards room rent in a Five Star Hotel. When she was probed in detail, she divulged to him about the abuse to which she had been subjected to by the accused. The chat history on her phone corroborated her statements. The involvement of priests who were all held in high esteem was revealed to the husband of the survivor. He immediately rushed to the Church authorities and laid a complaint. Some action was taken against the priests. However, the police were not informed. It was only later when the matter was leaked to the media, a public furore was created and investigation was ordered.
11. The learned Senior Counsel appearing for the accused Nos. 1 and 2 took this Court through the materials and submitted that the allegations levelled against the applicants are clearly untrue. The case of the survivor is a well scripted BA.4573/18 & contd. cases -:6:- play to tarnish the reputation of the applicants and to humiliate them in front of the public. According to the learned Senior Counsel, on the basis of information received from the media that the husband of the survivor has filed a complaint before the Church authorities, the applicants approached the Church authorities and sought for a copy of the complaint filed by the husband. They were served with a copy of Annexure-A1 affidavit filed by the victim. The affidavit has been prepared in stamp paper and a perusal of the same would show that the allegations, even if it is assumed to be true, only points to a relationship that is consensual between willing adults. The long delay of more than a decade in revealing the incident would affect the credibility of the version of the victim, at least insofar as the 1st accused is concerned, contends the learned Senior Counsel. Relying on the decision of the Apex Court in Bhadresh Bipin Sheth v. State of Gujarat [2015 (2) KLD 555 (SC)], it was argued that the provision of anticipatory bail enshrined in B'438 of the Cr.P.C. is conceptualized under Article 21 of the Constitution, which relates to personal liberty. According to the learned Senior Counsel, such a provision calls for liberal interpretation of B'438 of the Cr.P.C. in the light of Article 21 of BA.4573/18 & contd. cases -:7:- the Constitution. The learned Senior Counsel fervently submitted that the object of bail is to secure the attendance of the accused at the trial and the proper test to be applied is whether it is probable that the party will appear to take his trial. The custodial interrogation of the applicants is not at all necessary in the facts and circumstances of the instant case, contends the learned Senior Counsel. It is urged that the plentitude of B'438 of the Cr.P.C. has to be given full play and there is no requirement for the accused to make out a special case for the exercise of the powers to grant anticipatory bail in a case of instant nature.
12. The learned counsel appearing for the 4 th accused submitted that Annexure-A1 affidavit sworn to by the victim do not incriminate the 4th accused in any manner. The act committed by the 4th accused would not come within the ambit of the offence of rape. The learned counsel has referred to the decisions of the Apex court in Uday v. State of Karnataka [2003 (SCC Crl.775], Deelip Singh v. State of Bihar [2005 KHC 189] and Kaini Rajan v. State of Kerala [2013 Crl. L.J. 4888] to hammer home his point.
BA.4573/18 & contd. cases -:8:-
13. The learned Public Prosecutor has ardently opposed the prayer. It is submitted that the investigation has just commenced. The applicants herein are clergymen and they are in a position of dominance over the survivor, who is a parishioner. If the applicants are ensconced with a favourable order under B'438 of the Cr.P.C., the entire prosecution case will be reduced to shambles, contends the learned Public Prosecutor. Referring to Annexure-A1 affidavit, it is submitted that the mere fact that the accused have themselves produced the same before this Court even prior to the registration of the Crime would show that the same was manipulated to set up an alternate story and to cause prejudice to the survivor. It is contended that no reliance can be placed on Annexure-A1 affidavit at this stage.
14. The learned Public Prosecutor would then advert to the contention of the accused that the relation was consensual. According to the learned counsel, there is no basis for the said submission. The learned Public Prosecutor would also rely on Explanation (2) to B'375 of the IPC and it was contended that b