Bombay High Court
Asif Abdul Gafoor Shaikh And Ors. vs The State Of Maharashtra on 21 October, 1994
Equivalent citations: 1995(3)BOMCR153
JUDGMENT S.S. Dani, J.
1. Heard Shri Kudle, Counsel for the petitioners and Shri Nayak, Additional Public Prosecutor for the State.
2. Perused the original record of Criminal Bail Application No. 261 of 1994 as well as the investigation papers.
3. These three petitioners are alleged to have committed offences punishable under sections 420, 489-D read with 34, Indian Penal Code registered against them at Omerga Police Station. District Osmanabad at Crime No. 2 of 1994. Their Bail Application No. 261 of 1994 came to be rejected by the Additional Sessions Judge, Osmanabad on 16-4-1994. Hence this application.
4. It is alleged by the prosecution that on 29-12-1993 three persons, namely, Jagannath Kamble, Mapanna Harnur and Bharat Sutkar represented one Diwakar Shetty, proprietor of Hotel Vrindavan that if an amount of Rs. l,00,000/- is paid they will return Rs. 3,00,000/-. It is further alleged that said Mr. Diwakar Shetty then parted with an amount of Rs. 48.000/- on hope of receiving the amount in tripple. On the basis of the complaint, offence under sections 420,489-D read with section 34, I.P.C. came to be roistered against those three persons as well as the present three petitioners at Crime No. 2 of 1994 at Omerga Police Station. The present petitioners have been arrested on 2-1-1994. Their application for bail before the submission of the charge-sheet, being Criminal Application No. 546 of 1994 was rejected on 18-3-1994. The petitioners then again applied to the Sessions Court in Bail Application No. 261 of 1994 which also came to be rejected by an older dated 16-4-1994. Inasmuch as the charge-sheet was not filed within stipulated period, the petitioners-accused then moved this Court in Criminal Application No. 546 of 1994 but it came to be withdrawn with liberty to move the Sessions Court. Thereafter, the petitioners Nos. 1 and 2 moved the Sessions Court by Criminal Application No. 387 of 1994 while the petitioner No. 3 filed Criminal Application No. 398 of 1994 on the ground that they are entitled to be released on bail inasmuch as the charge-sheet was not filed within the stipulated period of 90 days from the date of the arrest of the petitioners-accused. Both the bail applications, however, came to be rejected by a common order dated 11-7-1994. It is against this order that the present application has been filed for seeking the relief of bail.
5. Shri Kudle, the learned Counsel for the petitioners, submitted that in the case at hand admittedly the charge-sheet is not filed within the stipulated period and the application for bail under section 167, Criminal Procedure-Code is filed prior to the filing of the charge-sheet. It is therefore submitted that the petitioners-accused have an indefeasible right of bail and are therefore - entitled to that relief. By an earlier order dated 21-9-1994 the matter came to be postponed as Shri. Nayak, the learned A.P.P., sought time to place on record the latest pronouncement of law by the Supreme Court.
6. It is submitted by Shri Nayak, A.P.P., for the State that the charge-sheet is dated 30-3-1994 and as such it should be taken that it is filed on that date. It is therefore, submitted that in view of the filing of the charge-sheet within the stipulated period, the petitioners are disentitle to the relief of bail under section 167(2) of the Cr.P.C. In order to ascertain the exact dates of filing of the charge-sheet as well as filing of the application for bail under section 167, Cr.P.C. the-original record has been called.
7. On perusal of the original record it is too clear that the charge-sheet in respect of the offences in Crime No. 2 of 1994 has been filed in the Court of the Judicial Magistrate, First Class Omerga, on 5-4-1994. There is a specific order of the Magistrate thus :
"Order Charge-sheet submitted by police Omerga in Crime No. 2 of 1994. Registered the case. Cognizance taken under sections 420, 489-D of I.P.C. Accused are in jail.
Sd/-
J.M.F.C., Omerga 5-4-1994."
8. The roznama of the said .Regular Criminal Case No. 67 of '1994 is also perused and it is clear therefrom that the charge-sheet is submitted by the police and received by the Court on 5-4-1994.
9. So far as the application for bail under section 167, Cr.P.C., is concerned, it is clear from the original record that the application has been filed in the Court on 4-4-1994. It is also clear that it is on this date that the Court called upon the State to give Say and on receiving the Say rejected the application on 6-4-1994 on the ground that the offences were exclusively triable by the Sessions Court.
10. It is therefore explicitly clear from the original record that the accused are arrested on 2-1-1994 and the charge-sheet is filed in the Court on 5-4-1994 while the application for bail under section 167, Cr.P.C. has been filed on 4-4-1994. It is on the background of these admitted dates that the question of granting of bail under section 167, Cr.P.C. that has to be considered.
11. The latest pronouncement of the law by the Apex Court is available in the case of Sanjay Dutt v. The State through C.B.I., Bombay, . In the said case it is rules thus (at p. 207 of Bom.C.R.) :
"One of the modifications made in section 167 of the Code by section 20(4) of the TADA Act is to require the investigation in any offence under the TADA Act to be completed within a period of 180 days with the further proviso that the Designated Court is empowered to extend that period upto one year if it is satisfied that it is not possible to complete the investigation within the said period of 180 days, on the report of the public prosecutor-indicating the progress of the investigation and the specific reason for the detention of the accused beyond the said period of 180 days. This gives rise to the right of the accused to be released on bail on expiry of the said period of 180 days or the extended period on default to complete the investigation within the time allowed."
It is further laid down thus (at p. 209 of Bom.C.R.) :
"We have no doubt that the common stance before us of the nature of indefeasible right of the accused to be released on bail by virtue of section 20(4)(bb) is based on a correct reading of the principle indicated in that decision. The indefeasible right accruing to the accused in such a situation is - enforceable only prior to the filing of the challan and it does not survive or remain enforceable on the challan being filed, if already not availed of. Once the challan has been filed, the question of grant of bail has to be considered and decided only with reference to the merits of the case under the provisions relating to grant of bail to an accused after the filing of the challan. The custody of the accused after the challan has been filed is not governed by section 167 but different provisions of the Code of Criminal Procedure. If that right has accused to trial accused but it remained unenforced till the filing of the challan, then there is no question of its enforcement thereafter since it is exiting shed the moment challan is filed because section 167 Cr.P.C. ceases to apply. ...If the accused applies for bail under this provision on expiry of the period of 180 days or the extended period, as the case may be, then he has to be released on bail forthwith."
It therefore, follows that if the charge-sheet is not filed within the stipulated period and the accused makes an application under section 167, Cr.P.C. for bail he has to be released on bail forthwith. An application for bail under section 167, Cr.P.C. remains unenforceable till the charge-sheet is filed. If the charge-sheet is filed though after the expiry of the stipulated period the application under section 167, Cr.P.C. for bail on the ground of non-filing of the charge-sheet within the stipulated period becomes futile. The right accrued to the accused because of the failure of the investigating machinery to file a charge-sheet within the stipulated period, is available and enforceable only till the filing of the charge-sheet. If, however, the charge-sheet is subsequent to the filing of the application under section 167, Cr.P.C., the accused is entitled to be released on bail forthwith if he is ready and willing to furnish the bail as directed by the Court. In such a case, the filing of the charge-sheet subsequent to the application under section 167, Cr.P.C. does not defeat the right of the accused to get bail under the said provision. Summarising, therefore, this position it follows that when the time for filing the charge-sheet has already expired but the application under section 167, Cr.P.C., is filed prior to the submission of the charge-sheet, the accused has to be released on bail. If on the other hand, the stipulated period for filing the charge-sheet is over, but the charge-sheet is still filed prior to the application under section 167, Cr.P.C., the filing of the charge-sheet frustrates the application and in such a case the question of granting the bail has to be considered under the other relevant provisions of the Criminal Procedure Code.
12. Coming to the facts involved in the case at hand, it is clear, as stated above, that the charge-sheet is admittedly filed after the expiry of the 90 days from the arrest of these petitioners-accused. It is also clear that the application for bail under section 167, Cr.P.C., being filed on 4-4-1994, was prior to the filing of the charge-sheet which is filed in the Court on 5-4-1994. This being so the filing of the charge-sheet cannot have the consequence of frustrating the present application for bail under section 167, Cr.P.C.
13. In the result. Criminal Application No. 1028 of 1994 succeeds. The petitioners - Asif Abdul Gafoor Shaikh, Vakar Hussein Mohammed Hanif Pathan and Mappanna Sharnappa Harnur shall be released on bail in connection with Crime No. 2 of 1994 of Omerga Police Station under sections 420, 489-D read with section 34, Indian Penal Code on the following conditions.:
(a) Each of the petitioner shall execute a PR bond of Rs. 15.000/- with 2 solvent sureties of the like amount;
(b) All the 3 petitioners shall attend Omerga Police Station on every 1st and 3rd Sunday between 8 a.m. and 6 p.m.,
(c) All the 3 petitioners shall not tamper with the prosecution evidence;
(d) The first two petitioners, namely, Asif Abdul Gafoor Shaikh and Vakar Hussein Mohammed Hanif Pathan shall not leave the local limits of Solapur and the petitioner No. 3 - Mappanna Sharnappa Harnur shall not leave the local limits of Gulbarga without prior permission of the Sessions Judge, Osmanabad except for the purposes of attending the Omerga Police Station on every 1st and 3rd Sunday as well as for attending the Sessions trial at Osmanabad.
Humdast allowed. Application stands disposed of.