Bombay High Court
Ranjit Balbhim Todkari vs The State Of Maharashtra And Anr on 19 November, 2019
Author: K.K. Sonawane
Bench: K.K. Sonawane
1 921-CriAl-1053-19+2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 1053 OF 2019
Parmeshwar Sitaram Rathod,
Age: 40 years, Occu. Agri.,
R/o : Apsinga, Tq. Tuljapur,
Dist. Osmanabad. ... APPELLANT
(Original Accused)
VERSUS
1. The State of Maharashtra,
Through Police Station, Tuljapur,
Dist. Osmanabad.
2. Vandana Devidas Maske,
Age: 35 years, Occu. Agril.,
R/o : Apsinga, Tq. Tuljapur,
Dist. Osmanabad. ... RESPONDENTS
(Respondent No. 2 -
Original Informant)
WITH
CRIMINAL APPEAL NO. 1054 OF 2019
Ranjit S/o Balbhim Todkari,
Age: 29 years, Occu. Agri.,
R/o : Apsinga, Tq. Tuljapur,
Dist. Osmanabad. ... APPELLANT
(Original Accused)
VERSUS
1. The State of Maharashtra,
Through Police Station, Tuljapur,
Dist. Osmanabad.
2. Vandana Devidas Maske,
Age: 35 years, Occu. Agril.,
R/o : Apsinga, Tq. Tuljapur,
Dist. Osmanabad. ... RESPONDENTS
(Respondent No. 2 -
Original Informant)
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2 921-CriAl-1053-19+2
WITH
CRIMINAL APPEAL NO. 1055 OF 2019
Aappa @ Digambar S/o Bhaskar Joshi,
Age: 29 years, Occu. Agri.,
R/o : Apsinga, Tq. Tuljapur,
Dist. Osmanabad. ... APPELLANT
(Original Accused)
VERSUS
1. The State of Maharashtra,
Through Police Station, Tuljapur,
Dist. Osmanabad.
2. Vandana Devidas Maske,
Age: 35 years, Occu. Agril.,
R/o : Apsinga, Tq. Tuljapur,
Dist. Osmanabad. ... RESPONDENTS
(Respondent No. 2 -
Original Informant)
...
Mr. G.J. Kore, Advocate for appellants
Mr. A.A. Jagatkar, APP for respondent No. 1-State
Mr. Subhash S. Nade, Advocate for respondent No. 2
...
CORAM : K.K. SONAWANE, J.
DATE : 19th NOVEMBER, 2019.
JUDGMENT :-
1. Heard. Admit. The matters are taken up for its finality on merit with consent of both the sides.
2. These appeals are directed against impugned Order of rebuffing the relief of pre-arrest bail to the appellants in Crime No. 335 of 2019 registered with Tuljapur Police Station, Taluka Tuljapur, District Osmanabad, under Sections 354, 323, 447 and 504 read with Section 34 of the Indian Penal Code (IPC) and under ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 3 921-CriAl-1053-19+2 Sections 3(1)(w)(i)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for the sake of brevity, hereinafter, referred to as "Act of 1989"). The appellants-accused preferred present appeals by invoking remedy under Section 14-A(2) of Act of 1989.
3. Genesis of appeals culled-out in brief are that on 26-09-2019, complainant - Vandana Devidas Maske, resident of Apsinga, Taluka Tuljapur, District Osmanabad, approached to the Police of Tuljapur Police Station, District Osmanabad, and filed report that she is having land Survey No. 101 in Kamtha vicinity and in respect of said land there was civil dispute pending between herself and appellants
- Parmeshwar Rathod, Ranjit Todkari as well as one Bhaktwar Sayyad. According to complainant, on 13-09-2010, when she herself alongwith her father and sister were preparing field for plantation of onion crop, all the accused-appellants - Ranjeet Todakri, Aappa Bhaskar Joshi and Parmeshwar arrived in the land Survey No. 101 belonging to complainant. All the accused- appellants reprimanded her by saying that " Ye Mangtine Mazya Shetatun Baher Ja". They all started assaulting her. The appellant- Parmeshwar pressed her breast with ill-intention to outrage her modesty. The other appellants instigated him. When her father and sister came there, appellants-accused left the spot.
4. Pursuant to FIR, Police of Tuljapur Police Station registered the Crime bearing No. 335 of 2019 and set the penal law in motion. ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 :::
4 921-CriAl-1053-19+2 The appellants-accused, apprehending their arrest, filed Criminal Bail Applications for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.) before the learned Additional Sessions Judge, Osmanabad. Learned Additional Sessions Judge considered the circumstances on record and rejected the applications of accused-appellants on the ground that there are sufficient allegations to make out the alleged offence and in view of bar under Section 18 of the Act of 1989, the accused-appellants are not entitled for the relief of anticipatory bail in this case. The impugned orders of rejection of applications of appellants-accused for anticipatory bail are the subject-matter of present appeals.
5. Learned counsel for the appellants vehemently submits that the appellants-accused are innocent of the charges pitted against them. They have not committed any crime, but they are falsely implicated in this case to wreak vengeance on account of land dispute. According to learned counsel, allegations made in the FIR are not sufficient to constitute the offence under the Act of 1989. Therefore, statutory bar under Section 18 and 18-A of the Act of 1989 would not be made applicable to preclude the appellants for availing the benefit of Section 438 of Cr.P.C. in this case. The learned counsel contends that the appellants purchased the contentious land Gut No. 101 from the father of first informant for consideration by executing registered sale-deed. The first informant or his family members have no any concerned with it. The learned counsel drawn attention of this Court towards the document of civil ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 5 921-CriAl-1053-19+2 litigation bearing RCS No. 20 of 2019 pending between first informant and appellants. The civil litigation was preferred for declaration of ownership and perpetual injunction against the appellants and their family members in respect of land Gut No. 101 located at village Kamtha, District Osmanabad. The learned counsel for appellants submitted that provisions of Section 3(1)(i)(ii) of the Act of 1989 are not attracted to the facts and circumstances of the present case. Learned counsel submits that due to continuous threat on the part of first informant for implicating the appellants- accused by making false accusation under Atrocities Act, the appellants preferred to file complaints-applications against first- informant and others to the concerned Police Station. But, taking disadvantage of situation, the first informant filed the present FIR on false accusation. Therefore, there is no any impediment to entertain the applications for relief of pre-arrest bail filed on behalf of appellants. The learned counsel further submitted that there is no any recovery nor custodial interrogation of the appellants is necessary for the sake of investigation. The learned counsel prays that impugned order of rejecting applications for bail by the learned trial Court be set aside and allow the present appeals. He relied upon the judgments in Criminal Appeal No. 787 of 2018 (Kiran S/o Madhukar Ingle Versus State of Maharashtra and another), Criminal Appeal No. 159 of 2019 (Smt. Dharmishtha Vinodkumar Bafna Versus State of Maharashtra), Criminal Appeal No. 09 of 2019 (Nitin Sampatrao Maske and another Versus The State of ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 6 921-CriAl-1053-19+2 Maharashtra and another), Criminal Appeal No. 18 of 2019 (Udhav S/o Gyanoba Budhwant and another Versus The State of Maharashtra and another), Criminal Appeal No. 190 of 2019 (Jairam Shankarrao Tale and another Versus The State of Maharashtra and connected matter), Criminal Appeal No. 228 of 2019 (Ratnakala Martandrao Mohite Versus The State of Maharashtra and connected matters), Criminal Appeal No. 1316 of 2018 (Deepak Tukaram Sanas Versus The State of Maharashtra and another), Criminal Appeal No. 1329 of 2018 (Kalidas @ Amol Baban Babar and others Versus The State of Maharashtra and another), Anticipatory Bail Application No. 2018 of 2019 (Sachin Dinkar Sable Versus The State of Maharashtra) and Shashikant Ramhari Tambe and others Versus The State of Maharashtra reported in 2008 BCI 418.
6. Learned APP and learned counsel for respondent No. 2 raised objections and submitted that Section 18-A of the Act of 1989 put embargo on the Court for exercising discretion under Section 438 of Cr.P.C. The first informant and his family members are from SC/ST community. Learned counsel for respondent No.2 submits that the wife of appellant Parmeshwar filed the civil suit for demarcation of contentious land, but, did not succeed in the attempt and her application for temporary injunction under Order XXXIX, Rule 1 and 2 of the Code of Civil Procedure, 1973, came to be rejected. Therefore, taking umbrage of the same, the appellants-accused committed the present offence and assaulted the first-informant, when she was alone in the field. Learned counsel for respondent ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 7 921-CriAl-1053-19+2 No.2 submits that the appellant-accused - Parmeshwar Sitaram Rathod attempted to molest the first informant. The other appellants-accused hurled casteist abuses to the first informant, her father and sister to humiliate and insult them within a public view. Learned trial Court rejected the applications for bail after considering the statutory bar under Sections 18 and 18-A of the Act of 1989. There is no error or illegality committed by the learned trial Court. There is no propriety to entertain the appeal. Respondent No.2 has filed her affidavit-in-reply on record.
7. This Court on earlier occasion dealt with the issue of applicability of Sections 18 and 18-A of Act of 1989 to entertain the application for pre-arrest bail filed under Section 438 of Cr.P.C. In the proceeding of Criminal Appeal No. 787 of 2018 (Kiran Madhukar Ingle Versus State of Maharashtra and another), this Court, in paragraphs No. 13 and 15 of said Judgment, elaborately discussed the scope of statutory bar under Section 18 of Act of 1989. It has also observed that the application for anticipatory bail could be entertained only on the ground of inapplicability of provisions of Act of 1989 and it would be ascertained only on the basis of recitals of FIR or complaint and not embarking upon any sort of roving enquiry as to the reliability or genuineness or otherwise of allegations made in the FIR. Paragraphs No. 13 and 15 of aforesaid Judgment are reproduced as under :
"13. It is explicitly made clear that the Court of Sessions or High Court can entertain the application for pre-arrest bail to ascertain its maintainability. The ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 :::
8 921-CriAl-1053-19+2 law does not permit to reject the application for anticipatory bail merely because the case has been registered under section 3 of the Act of 1989. But, it is incumbent on the part of the Court to examine as to whether the applicant at all is a fit person to be treated as accused of the crime registered under the Act of 1989. Section 18 of the Act of 1989 does not bar judicial scrutiny of the accusation made in the complaint. When the Court is held competent to enter into scrutiny of the allegations to determine whether the person can be treated as accused of commission of offence under the Act of 1989, then question would arise as to what extent the Court would be justified to examine material to determine the prima facie case against him.
14. xx xx xx xx xx xx xx
15. The exposition of law as referred above unequivocally pointer to the inference that the application for anticipatory bail can be entertained only on the ground of inapplicability of the provisions of Act of 1989 and it would be ascertainable only on perusal of recitals of the FIR or complaint and not beyond that, because once it is gathered from the FIR that the applicant is accused of committing the offence prescribed under section 3 of the Act of 1989, a bar under section 18 of the Act of 1989 would instantly operate against him. Therefore, the Courts are not permitted to enter into roving enquiry in regard to sustainability of accusation nurtured on behalf of complainant. Moreover, further scrutiny by summoning the case diary or other material to test veracity of the allegations made in the FIR also not permissible under the law."
8. In the present appeals, the prosecution applied the provisions of Section 3(1)(w)(i) and (ii) of the Act of 1989 against the present appellants, which reads as under:
"3. Punishments for ofennes of atronities :-
(1) Whoever, not being a member of a Snheduled Caste or a Snheduled Tribe :-::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 :::
9 921-CriAl-1053-19+2 (w)(i) intentionally tounhes a woman belonging to a snheduled Caste or a Snheduled Tribe, knowing that she belongs to a snheduled Caste or a Snheduled Tribe, when sunh ant of tounhing is of a sexual nature and is without the renipient's nonsent;
(ii) uses words, ants or gestures of a sexual nature towards a woman belonging to a Snheduled Caste or a Snheduled Tribe, knowing that she belongs to a Snheduled Caste or a Snheduled Tribe.
Explanation- For the purposes of sub-
nlause(i), the expression "nonsent" means an unequivonal voluntary agreement when the person by words, gestures, or any form of non-verbal nommunination, nommuninates willingness to partinipate in the spenifn ant;
Provided that a woman belonging to a Snheduled Caste or a Snheduled Tribe who does not ofer physinal resistanne to any ant of a sexual nature is not by reason only of that fant, is to be regarded as nonsenting to the sexual antivity.
Provided further that a woman's sexual history, innluding with the ofender shall not imply nonsent or mitigate the ofenne;
9. Intense scrutiny of factual aspects of the present matters reveals that prima facie ingredients of penal provisions of the Act of 1989, do not match with the allegations nurtured on behalf of first informant in this case against the appellant Ranjit s/o. Balbhim Todkar in Criminal Appeal No. 1054 and appellant - Aappa @ Digambar S/o Bhaskar Joshi, in Criminal Appeal No. 1055 of 2019. The basic ingredients of Section 3(1)(w)(i) of Act of 1989 are that there must be intentionally and knowingly touch to a woman belonging to Schedule Caste and Scheduled Tribe and such act of touch was of sexual in nature and that too without the recipient's ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 10 921-CriAl-1053-19+2 consent. In order to attract Section 3(1)(w)(ii) of Act of 1989, the utterance of some words or some sort of acts or gestures of sexual in nature towards a woman belong to Scheduled Caste and Scheduled Tribe is essential. In both the penal provisions, mens rea would be significant factor for committing such offence under the Act of 1989.
10. In the instant case, there are no allegations against appellant
- Ranjit S/o Balbhim Todkari and appellant - Aappa @ Digambar S/o Bhaskar Joshi that they knowingly or intentionally touches the first- informant sexually without her consent. Moreover, there were no allegations made against them that they hurled castiest abuses or they indulged in any activities or making any gestures of sexual in nature towards first-informant, who was belonging from Schedule Caste and Scheduled Tribe. In such circumstances, it can not be said that appellant - Ranjit S/o Balbhim Todkari and appellant - Aappa @ Digambar S/o Bhaskar Joshi committed any of the offence punishable under the Act of 1989. However, in regard to offence of IPC, the provision of Section 34 of IPC came to be applied against these appellants. But, provision of Section 34 of IPC would not be made applicable against these two appellants for the allegations of committing offence under Act of 1989 in furtherance of their common intention as prescribed under Section 34 of IPC.
11. In regard to allegations of casteist abuses against appellants - Ranjit and Aappa @ Digambar, it was transpired that, provision of Section 3(1)(r)(s) also could not be attracted to constitute offence ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 11 921-CriAl-1053-19+2 under Act of 1989 against these two appellants. The basic ingredients of "intentionally insult" of "intimidation" or "intent" to humiliate member of Scheduled Caste or Scheduled Tribe in any place within public view are absent in the present matters in hand. If the word "Mangtye" appeared in the abuses allegedly hurled by appellant is taken out from the FIR for moment then, the other utterance of words that "Ye Mangtine Mazya Shetatun Baher Ja"
perceived from the FIR though indicate reference of caste, but, does not pointer to the ill-intention to humiliate or insult the first- informant on her caste within public view. The alleged abuses shown in the FIR would be at the most fallout of anger or wrath against first-informant. But, it does not indicate any mens rea to hurl castiest abuses within public view to humiliate or insult the first informant. Therefore, police might have not applied Section 3(1)(r)
(s) of Act of 1989 in this case against appellants. Be that as it may, it can be perceived that the provisions of Section 3(1)(r)(s) of Act of 1989 are not attracted to the factual aspect of the matter.
12. However, in regard to overt-act of appellant- Parmeshwar Sitaram Rathod, the circumstance adumbrates that there are specific allegations against appellant - Parmeshwar that he attempted to molest the first-informant - victim of the crime by pressing her breast. Obviously, the allegations nurtured against appellant - Parmeshwar are sufficient to draw inference that he had intentionally and knowingly touches the first-informant belonging to Scheduled Caste and Scheduled Tribe, sexually by pressing her ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 12 921-CriAl-1053-19+2 breast without her consent. Therefore, prima facie, circumstances indicate that allegations made against appellant- Parmeshwar constitute the offence under Section 3(1)(w)(i) of Act of 1989. Obviously, it was an scheduled offence as prescribed under Section 3(2)(va) of Act of 1989. Therefore, appellant - Parmeshwar can not legally claimed the benefit of provision of pre-arrest bail as envisaged under Section 438 of Cr.P.C. owing to statutory embargo as contemplated under Sections 18 and 18-A of Act of 1989.
13. As discussed above, taking into consideration the overall circumstances, there is no impediment to conclude that in-spite of bar under Section 18 of Act of 1989 for invocation of powers under Section 438 of Cr.P.C. it is still open to this Court to find out by looking to the recitals of FIR itself, as to whether prima facie case is made out by first-informant against present appellants as referred supra. The scrutiny of factual score reveals that there are no sufficient material available on record prima facie against appellants
- Ranjit S/o Balbhim Todkari and Aappa @ Digambar S/o Bhaskar Joshi to arrive at the conclusion that allegations nurtured on behalf of prosecution constitute offence under the Act of 1989 against them. Therefore, there is no impediment to entertain the applications filed on their behalf under Section 438 of Cr.P.C. to admit them on pre-arrest bail in the present crime.
14. It is true that, there are allegations under Sections 323, 447 and 504 read with Section 34 of IPC against appellants- Ranjit S/o ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 13 921-CriAl-1053-19+2 Balbhim Todkari and Aappa @ Digambar S/o Bhaskar Joshi, but, all these offences are bailable in nature, and therefore, it would not justifiable to rebuff the relief of pre-arrest bail as prayed in their favour. There is no any recovery from the appellants for the sake investigation nor custodial interrogation is necessary. In such circumstances, it would be just and proper to allow the Bail Applications filed on behalf of these two appellants before the learned trial Court. However, in view of nature of the offence and gravity of allegations nurtured against appellant - Parmeshwar Sitaram Rathod, the statutory embargo as prescribed under Sections 18 and 18-A of Act of 1989 does not permit the Court of law to exercise discretion for grant of relief of pre-arrest bail under Section 438 of Cr.P.C. to the appellant Parmeshwar. As referred above, there are specific allegations of molestation of victim-first informant of the crime by the appellant - Parmeshwar, which would constitute the Scheduled offence under Section 3(1)(w)(i) r/w. Section 3(2)(va) of Act of 1989, against him. Therefore, in view of statutory bar under Section 18 of Act of 1989, it is not legally permissible to entertain the Bail Application filed under Section 438 of Cr.P.C. on behalf of appellant- Parmeshwar. Learned trial Court rightly appreciated the factual aspect of the matter on record and rejected his application for pre-arrest bail. However, in regard to other appellants, namely, Ranjit and Aappa @ Digambar, it appears that learned trial Court did not consider the factual aspects of the matter in it's proper perspective. It is per-posterious and ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 14 921-CriAl-1053-19+2 incomprehensible to fasten the liability of offence committed by appellant-accused Parmeshwar on the co-accused by taking recourse of Section 34 of IPC. Therefore, when basic ingredients of Section 3(1)(w)(i)(ii) Act of 1989 are not attributing to the appellants - Ranjit S/o Balbhim Todkari and Aappa @ Digambar S/o Bhaskar Joshi, there is no impediment to entertain their applications filed under Section 438 of Cr.P.C. to enlarge them on pre-arrest bail. As discussed above, considering the nature of offence and gravity of allegation, these applications for anticipatory bail deserve to be allowed.
15. In the above premise, Criminal Appeal No. 1053 of 2019 stands rejected. The impugned order of rejecting pre-arrest bail of appellant - Parmeshwar Sitaram Rathod, rendered by learned Additional Sessions Judge, Osmanabad, in Criminal Bail Application No. 368 of 2019, dated 11-10-2019, is made confirmed and absolute.
16. The Criminal Appeals No. 1054 and 1055 of 2019 of appellants - Ranjit Balbhim Todkar and Aappa @ Digambar S/o Bhaskar Joshi, are hereby allowed. The impugned orders passed by learned Additional Sessions Judge, Osmanabad, in Criminal Bail Applications No. 370 and 369 of 2019, dated 11-10-2019, rebuffing the relief of pre-arrest bail are hereby quashed and set aside. The applications of applicants-appellants, namely, Ranjit Balbhim Todkar and Aappa @ Digambar S/o Bhaskar Joshi, filed under Section 438 ::: Uploaded on - 29/11/2019 ::: Downloaded on - 24/04/2020 08:41:07 ::: 15 921-CriAl-1053-19+2 of Cr.P.C. for their pre-arrest bail before learned Sessions Court, are hereby granted. The appellants, namely, Ranjit Balbhim Todkar and Aappa @ Digambar S/o Bhaskar Joshi, be released on bail in the event of their arrest in connection with Crime No. 335 of 2019 registered with Tuljapur Police Station, Taluka Tuljapur, District Osmanabad, for the offence punishable under Sections 354, 323, 447 and 504 read with Section 34 of the Indian Penal Code and under Sections 3(1)(w)(i)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, on their furnishing PR bond of Rs.20,000/- (Rupees Twenty Thousand only) with one solvent surety of like amount each. It is stipulated that the appellants-applicants shall not indulge, directly or indirectly, in any kind of activities of tampering with the evidence of prosecution witnesses. The appellants-applicants shall attend the Police Station Tuljapur, Tahsil Tuljapur, District Osmanabad, on every Sunday, in between 11.00 a.m. to 3.00 p.m. till filing of the charge-sheet and co-operate the Investigating Officer for the sake of investigation into the crime. Inform the concerned Investigating Officer, accordingly.
17. The present Criminal Appeals stand disposed of in above terms. No order as to costs.
Sd./-
[ K. K. SONAWANE ] JUDGE MTK.
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