Madhya Pradesh High Court
Sunil vs The State Of Madhya Pradesh on 25 February, 2022
Author: Virender Singh
Bench: Virender Singh
1
CRA No. 2316 of 2014
The High Court Of Madhya Pradesh
CRA No. 2316 of 2014
(SUNIL Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 25-02-2022
Shri Vikas Kumar Sharma, counsel for the appellant.
Shri Satyapal Chadhar, Panel Lawyer for respondent/State.
Heard on I.A. No.795/2022, which is the sixth application under Section 389(1) of Cr.P.C. for suspension of sentence of the appellant/applicant who stands convicted under Section 302 of IPC and sentenced to undergo life imprisonment and fine of Rs.5000/- with default stipulation.
2. This time the sole ground taken by the appellant is that now the appellant has completed about 10 years of custody. For this purpose, reliance has been placed on the orders of the Division Bench of this Court on 03.01.2022 passed in CRA No.3899 of 2016 (Atul Namdeo vs State of M.P.) and 07.01.2022 passed in CRA No.808 of 2012 (Sammar Singh and others vs State of M.P.), suspending the custodial sentence on that ground.
3. The ld. Public Prosecutor has opposed the application.
4. In the light of the earlier order dated 25.06.2015 rejecting the application for seeking suspension of sentence on merits, now this Court can entertain the suspension application only on account of change in circumstances. True it is that the applicant has undergone 10 years of the sentence as of now, but the offence as found proved against him is that of causing murder of Shivnarayan (since deceased).
5. A Full Bench of this Court in Dashrath vs State of M.P. : CRA No.1248 of 2005 on 26.04.2017 has held that : "Sentence of any term of a convict cannot be suspended just because he has served half of the sentence or any particular period of the sentence but, amongst other factors, it is required to consider the merits like nature of accusation, gravity of the offence, the manner in which the crime had been committed and the desirability of the accused being released on bail after conviction". A Division Bench of this 2 CRA No. 2316 of 2014 Court in Rahul vs State of M.P. : CRA No.740 of 2016 on 07.01.2022, wherein Dashrath's case (supra) has been followed, has held that :
"7. With regards to the ground taken by the applicant this time, discussing a series of judgements and orders of the Hon'ble Supreme Court as well as of various High Courts delivered from time to time on the issue, the Full Bench of this Court in Dashrath vs State of M.P. (Cr.A. No.1248/2005) delivered on 26.04.2017, has held that sentence of any term of a convict cannot be suspended just because he has served half of the sentence or any particular period of the sentence. It has been concluded that while considering suspension, the Court, amongst other factors, is required to consider the nature of accusation made against the accused, gravity of the offence, the manner in which the crime is alleged to have been committed and the desirability of the accused being released on bail after conviction.
8. Reference of Section 389 of CrPC would be apt here, which reads as under:
389. Suspension of sentence pending the appeal; release of appellant on bail.--(1) Pending any appeal by a convicted person, the Appellate Court may, for reasons to be recorded by it in writing, order that the execution of the sentence or order appealed against be suspended and, also, if he is in confinement, that he be released on bail, or on his own bond:
Provided that the Appellate Court shall, before releasing on bail or on his own bond a convicted person who is convicted of an offence punishable with death or imprisonment for life or imprisonment for a term of not less than ten years, shall give opportunity to the Public Prosecutor for showing cause in writing against such release:
Provided further that in cases where a convicted person is released on bail it shall be open to the Public Prosecutor to file an application for the cancellation of the bail.
(2) The power conferred by this section on an Appellate Court may be exercised also by the High Court in the case of an appeal by a convicted person to a Court subordinate thereto.
(3) Where the convicted person satisfies the Court by which he is convicted that he intends to present an appeal, the Court shall,--
(i) where such person, being on bail, is sentenced to imprisonment for a term not exceeding three years, or
(ii) where the offence of which such person has been convicted is a bailable one, and he is on bail, order that the convicted person be released on bail, unless there are special reasons for refusing bail, for such period as will afford sufficient time to present the appeal and obtain the orders of the Appellate Court under sub-section (1); and the sentence of imprisonment shall, so long as he is so released on bail, be deemed to be suspended. (4) When the appellant is ultimately sentenced to imprisonment for a term or to imprisonment for life, the time during which he is so released shall be excluded in computing the term for which he is so sentenced.
(Emphasis supplied)
9. A simple and plain reading of this Section makes it clear that while granting suspension, it is mandatory for the Court to record reasons. In the judgements of The State of Haryana v. Hasmat, 3 CRA No. 2316 of 2014 (2004) 6 SCC 175, State of Maharashtra v. Madhukar Wamanrao Smarth, (2008) 5 SCC 721, Kishori Lal v. Rupa, (2004) 7 SCC 638 and Vasant Tukaram Pawar v. State of Maharashtra, (2005) 5 SCC 281 (also referred to in Dashrath's case supra), the Apex Court has uniformly laid down that one of the essential ingredients of Section 389 Cr.P.C is the requirement for the appellate Court to record reasons in writing for ordering suspension of execution of sentence and the requirement of recording reasons clearly indicates that there has to be careful consideration of relevant aspects. In the above context, the reasons refer to reasons which justify the suspension of sentence in all judicial senses. Term of jail served may be one of the reasons in a given case but may not justify the conscious of the Court to decide the prayer of suspension without consideration of the evidence produced on record, its quality and reliability, the nature and gravity of the offence, the manner and method in which it has been committed, its impact over the society or the public at large, the object of the law in dealing with the crime, the special enactment introduced to curb the menace etc. and peculiar facts and circumstances of any particular case.
10. No straight jacket formula can be applied in all cases that after completion of half of the sentence awarded, the convict is entitled for suspension in each and every case. Neither the law nor the Hon'ble Supreme Court has ever intended this in any of its verdicts delivered so far.
11. It is the duty of the Courts to consider both sides of the coin. Much hue and cry is being made in today's times in the name of Human Rights of the convicts, but while the Courts are fully conscious to their human rights, they must also consider the Human Rights of the victims, whose responsibility has been taken by the State and do not have much say in the system. It is the Courts who should take the responsibility to maintain a balance between the rights of the oppressor and the rights of the sufferer. Granting suspension without assigning any reason, simply on the basis of period of term completed, can never satisfy or justify a judicial conscious.
12. By way of I.A. No.12969/2021, the ld. counsel for the applicant has cited orders of the Supreme Court, being order dated 27.09.2004 passed in Special Leave to Appeal (Cri.) No.3117/2004 (Mansingh vs Union of India), order dated 19.02.2018 passed in SLP(Cri.) No.861/2018 (Mayuresh Nandkumar Purohit vs Kaushik Manna) and order dated 13.07.2021 passed by Division Bench of this Court in Criminal Appeal No.1536/2018 (Gopaldas & ors. vs State of M.P.). And, through I.A. No.21835/2021, the applicant further cited order dated 17.11.2021 passed by Division Bench of this Court in Criminal Appeal No.782/2013 (Saiyad Sasheb Ali & ors vs State of M.P.), order dated 04.12.2021 passed by Single Bench of this Court in Criminal Appeal No.2641/2021 (Mukesh vs State of M.P.), order of Supreme Court dated 21.01.2013 passed in SLP(Cri.) No.9180/2012 (Ramnik Singh vs Intelligence Officer) and judgment in S. Kasi vs State reported as 2020 SCC Online SC
529. 4 CRA No. 2316 of 2014
13. In the orders rendered in Mansingh, Mayuresh Nandkumar Purohit and Ramnik Singh's case, the Hon'ble Supreme Court granted suspension considering the overall facts of each case coupled with the period of custody. None of the orders lay down any invariable rule for grant of suspension on completion of a specific period of custody. Similar is the situation with the orders of this Court cited supra. Besides, the law laid down by a Full Bench in the case of Dashrath (supra) has not been brought to the notice of co-ordinate Bench of this Court while considering suspension application of the applicants therein. Therefore, the orders cited by the applicant are of no avail to him.
14. Thus, we have no hesitation to say that suspension cannot be granted by simply observing that the appellant has completed half of the sentence or any particular term of the sentence.
15. In the present case, the suspension is sought for only on the ground that the applicant has completed half of the sentence that too in a case of recovery of huge commercial quantity of contraband and when on merits, this Court has already dismissed his application on several occasions. Therefore, in the considered opinion of this Court, no case for granting suspension is made out.
16. Though, there is no doubt that the subsequent bail /suspension application is maintainable, there must be some material change in the facts and circumstances or the law. The parameters to be observed by High Court while dealing with the successive application for suspension of sentence and grant of bail have been considered by the Apex Court in Kalyan Chandra Sarkar vs Rajesh Ranjan (2005) 2 SCC 42 wherein it is held :
"19. The principles of res judicata and such analogous principles although are not applicable in a criminal proceeding, still the courts are bound by the doctrine of judicial discipline having regard to the hierarchical system prevailing in our country. The findings of a higher court or a coordinate Bench must receive serious consideration at the hands of the court entertaining a bail application at a later stage when the same had been rejected earlier. In such an event, the courts must give due weight to the grounds which weighed with the former or higher court in rejecting the bail application. Ordinarily, the issues which had been canvassed earlier would not be permitted to be reagitated on the same grounds, as the same would lead to a speculation and uncertainty in the administration of justice and may lead to forum hunting.
20. The decisions given by a superior forum, undoubtedly, are binding on the subordinate fora on the same issue even in bail matters unless of course, there is a material change in the fact situation calling for a different view being taken. Therefore, even though there is room for filing a subsequent bail application in cases where earlier applications have been rejected, the same can be done if there is a change in the fact situation or in law which requires the earlier view being interfered with or where the earlier finding has become obsolete. This is the limited area in which an accused who has been denied bail earlier, can move a subsequent application. Therefore, we are not in agreement with the argument of learned counsel for the accused that in view of the guarantee conferred on a person under Article 21 of the Constitution, it is open to the aggrieved person to make successive bail applications 5 CRA No. 2316 of 2014 even on a ground already rejected by the courts earlier, including the Apex Court of the country."
17. Therefore, in view of the aforesaid, it is not open to the aggrieved person to file successive bail application on the ground already rejected by the Court earlier without any fresh material, factual or legal. Granting bail by reconsidering the same grounds and by substituting its subjective satisfaction practically overrules findings of the Court recorded in the earlier order and obviously this is not permissible."
6. Further, in State of T.N. vs. S.A. Raja, (2005) 8 SCC 380, it has been held that "principles of res judicata are not applicable to bail applications, but the repeated filing of the bail applications without there being any change of circumstances would lead to bad precedents" (See para 9).
7. In the present case, though the applicant/accused might have undergone 10 years of custody, we find that except the period of custody, there is no change in circumstances from the date of dismissal of earlier bail application.
8. Accordingly, I.A. No.795/2022 stands rejected.
9. However, if the appellant wishes to do so, he may file an application for out of turn or early final hearing of the appeal.
(Virender Singh) (Sanjay Dwivedi)
JUDGE JUDGE
vinod
Digitally signed by
VINOD VISHWAKARMA
Date: 2022.03.03
17:12:07 +05'30'