Madras High Court
P.L.Jayaraj vs The State Rep. By on 12 November, 2018
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.11.2018
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
CRL.O.P. No.25496 of 2018
P.L.Jayaraj
S/o. (Late) P.T.Lazar ... Petitioner
Vs.
The State rep. by
The Inspector of Police,
Central Crime Branch-1,
Chennai.
(Crime No.453/2017) ... Respondent
Prayer: Criminal Original Petition filed under Section 439(1)(b) Cr.P.C. to modify
the condition imposed by the learned CCB & CBCID Metropolitan Magistrate,
Egmore in Crl.M.P.No.4580 of 2018, by an order dated 04.09.2018.
For Petitioner : Mr.Wilson, Senior Counsel
For M/s. Wilson Associates
For Respondent : Mr.M.Prabhavathi
Additional Public Prosecutor
ORDER
This petition is filed for modification to modify the condition imposed in Crl.M.P.No.4580 of 2018 dated 04.09.2018, on the file of the learned CCB & CBCID Metropolitan Magistrate, Egmore, Chennai, thereby imposed the condition that the petitioner shall deposit a sum of Rs.5 crores to the credit of Crime http://www.judis.nic.in No.453 of 2017.
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2. The case of the prosecution is that on the inducement of the petitioner, a sum of Rs.45 crores has been transferred to the bank account of the petitioner and others by the father of the complainant. Further alleged that the petitioner promised the father of the complainant to arrange foreign funds as loan for construction of a proposed hospital by the complainant's father. By that the petitioner said to have misappropriated by inducing the defacto complainant on part with money.
3. The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 06.07.2018 by the respondent police. Further he would submit that, the petitioner was detained after the statutory period of 60 days and therefore, he filed a petition for the grant of statutory bail under Section 167(2) Cr.P.C. The learned CCB & CBCID Metropolitan Magistrate, Egmore was pleased to grant bail to the petitioner by an order dated 04.09.2018. However, while ordering bail to the petitioner, the learned Magistrate, imposed certain conditions as follows :-
"i) That the petitioner shall deposit a sum of Rs.5 crores to the credit of Crime No.453 of 2017.
ii) Upon compliance of the first condition cited above, the petitioner shall furnish two sureties for like sum of Rs.1,00,000/- to the satisfaction of this Court and one among the surety shall be a blood relative of the http://www.judis.nic.in accused.3
iii) The accused shall appear and sign before the respondent police daily at 10.30 a.m., and 6.p.m., until further order."
The learned counsel for the petitioner would further submit that while the petitioner was enlarged on statutory bail under Section 167(2) Cr.P.C., no condition can be imposed and it is onerous and stringent. Therefore, he prays to modify the conditions imposed, while he was granted bail.
3. Per contra, the learned Additional Public Prosecutor would submit that huge amount of money involved in this case and the petitioner cheated the defacto complainant to the tune of Rs.45 crores. Therefore, she vehemently opposed to modify the condition imposed by the Court below.
4. Heard Mr.Wilson, learned Senior Counsel appearing for the petitioner and Mrs.M.Prabhavathi, learned Additional Public Prosecutor appearing for the respondent.
5. On perusal of the records, it is seen that the petitioner was arrested and remanded to judicial custody on 06.07.2018. Since the respondent did not filed the charge sheet, the Court below enlarged the petitioner on statutory bail, as per the procedure contemplated under Section 167(2) Cr.P.C. While granting bail, the learned Magistrate imposed condition that the petitioner shall deposit a http://www.judis.nic.in sum of Rs.5 crores to the credit of Crime NO.453 of 2017, on the file of the 4 respondent police. It is relevant to read the Section 167(2) Cr.P.C. as follows :-
"Section 167(2) - The Magistrate to whom an accused person is forwarded under this section may, whether he has or has not jurisdiction to try the case, from time to time, authorise the detention of the accused in such custody as such Magistrate thinks fit, a term not exceeding fifteen days in the whole; and if he has no jurisdiction to try the case or commit it for trial, and considers further detention unnecessary, he may order the accused to be forwarded to a Magistrate having such jurisdiction: Provided that—
(a) the Magistrate may authorise the detention of the accused person, otherwise than in the custody of the police, beyond the period of fifteen days, if he is satisfied that adequate grounds exist for doing so, but no Magistrate shall authorise the detention of the accused person in custody under this paragraph for a total period exceeding—
(i) ninety days, where the investigation relates to an offence punishable with death, imprisonment for life or imprisonment for a term of not less than ten years;
(ii) sixty days, where the investigation relates to any other offence, and, on the expiry of the said period of ninety days, or sixty days, as the case may be, the accused person shall be released on bail if he is prepared to and does furnish bail, and every person released on bail under this sub-section shall be deemed http://www.judis.nic.in to be to released under the provisions of Chapter XXXIII for the purposes of that Chapter;5
(b) no Magistrate shall authorise detention in any custody under this section unless the accused is produced before him;
(c) no Magistrate of the second class, not specially empowered in this behalf by the High Court, shall authorise detention in the custody of the police "
From the above, the only condition can be imposed, while granting anticipatory bail under Section 167(2) Cr.P.C. is that the accused persons shall be released on bail if he is prepared to and does furnish bail. Apart from that no other requirement is necessary for grant of statutory bail as per Section 167(2) Cr.P.C.
6. The learned Senior Counsel also relied upon the order in Crl.O.P.No.18056 of 2006 dated 29.09.2000 reported in MANU/TN/0913/ 2000 in the matter of Baskar and others Vs. State and others the following paragraphs :-
"14. The failure to file charge sheet or final report before the period prescribed under Section 167(2) Code of Criminal Procedure will automatically result in releasing the accused on bail subject to only two conditions that there is an application for bail from the person in custody and he must be in a position to offer adequate sureties. The bail cannot be denied to him on an other ground less on the ground that on merits the petitioners do not deserve to be released on bail. The provision 167(2) Code of Criminal Prodecure has been http://www.judis.nic.in introduced in the code with a view to avoid unnecessary 6 detention of persons or the accused in prison under judicial custody. Legislature in its wisdom has thought that the prosecution must be compelled to come out with a final report or charge sheet with expiry of 60 days or 90 days depending upon the gravity of the offence and intended period on punishment and in case the prosecution takes more time than that the legislature wanted to mitigate, the rigor of the remand by making release on bail compulsorily after the expiry of the said period. The rulings made by the Supreme Court has further clarified this position by stating that a person in judicial custody must exercise the option of coming out of bail by making an application on expiry of the period before laying of charge sheet and he cannot come leisurely to the Court after the charge sheet has been filed even though the charge sheet is filed after expirty of the prescribed period in 167(2) Code of Criminal Procedure. Neither the Legislature nor the Apex Court in any of the ruling have stated that any exemption can be made in such a case where application is filed in accordance with Section 167(2). So once the bail application is filed after expiry of the prescribed period and before challan is filed, the Court has no business to look into the gravity of the crime committed to justify the judicial custody beyond the prescribed period under Section 167(2) Code of Criminal Procedure.
http://www.judis.nic.in 7
15. It is not as if the difficulty of prosecution agency in certain cases to file final report within the period because of the voluminous evidence or records or difficulty in gathering evidence in case of complicated matters has been overlooked. Neither the Act nor the Apex Court had held that no charge sheet can be laid after expiry of prescribed period. In fact the Supreme Court has pointed out in those rulings that even if the accused has been released on bail by having recourse to 167(2) and the charge sheet is subsequently laid after expiry of the prescribed period the prosecution can ask for cancellation of bail on merits and this cancellation also cannot be automatically given to the prosecution if a petition for that is filed after filing the charge sheet. The Court is not expected to oblige the prosecution by keeping an application filed under Section 167(2) Code of Criminal Procedure Pending which has been filed after expiry of the period and giving opportunity to the prosecution to file charge sheet in the meantime and thereafter disposing the application holding that charge sheet has been already filed even though after expiry of the period."
Further he relied upon the judgment reported in 2006(2) MWN (Cr.) 414 in the matter of K.S.J.Kumar Vs. State rep by the Inspector of Police, in which this Court held as follows :-
"9. A perusal of hte impugned order clearly shows that the learned Magistrate mainly proceeded with the http://www.judis.nic.in case on merits of the case while dismissing the 8 petitioner filed by th petitioner mainly invoking the provision under Section 167(2) Cr.P.C. The learned Magistrate is not at all discussed the right of the petitioner accrued due to the non filing of the charge sheet within 90 days as stipulated. As a matter of fact, the learned counsel for the petitioner also placed reliance on a decision of this Court in Nagarajan, etc. & others V. State of Tamil Nadu, 2002 (2) L.W. (Crl.) 545 wherein this Court has held that filing of a defective charge sheet and returning the same of rectify the defect amounts to non-filing of charge-sheet and will not defeat the right of the accused to be released on bail after expiry of 90 days.
10. In the decision cited supra, this Court has taken into consideration of the decision rendered by the Honourable Supreme Court in respect of the right of the accused under Section 167(2) Cr.P.C., elaborately. In spite of the above said reliance placed before the learned Magistrate, the learned Magistrate simply brushed aside the same with a single line that the petitioner is not entitled for the benefit of the decision rendered by this Court as cited supra. It is very unfortunate that the learned Magistrate has not even considered the submission regarding the non-filing of the charge sheet within the time stipulated and without giving any finding regarding such submission, proceeded mainly on the basis of the merits of the case. http://www.judis.nic.in 9
11. The submission of the learned Government Advocate (Criminal side) makes its crystal clear that the investigation agency has filed the charge sheet only on 19.09.2006. Earlier submission of the learned Government Advocate (Criminal Side) that the draft charge sheet was filed on 10.07.2006 and the same was returned for corrections, would not amount to filing of a charge sheet as it is rightly held by this Court in the decision cited supra and filing a defective charge sheet and returning the same to rectify the defect amounts to non-filing of charge sheet.
12. It is also relevant to be noted that the petitioner is incarcerated from 18.04.2006 and now the investigation is over and the charge sheet has been filed in the case. As already stated that in view of the non-filing of the charge sheet within the time stip', the petitioner is having indefeasible right till the charge sheet is filed. This right also exercised by the petitioner within the stipulated time as the petitioner filed a petition for bail on 24.08.2006 after the expiry of 90 days.
13. Therefore, this Court has no hesitation to release the petitioner on statutory bail under Section 167(2) Cr.P.C. on condition to reside at Madurai and to report before the learned Judicial Magistrate No.I, Madurai once in fifteen days till the date of committal of http://www.judis.nic.in the case."10
7. In the case on hand, admittedly, the charge sheet has not been filed by the respondent police. Therefore the petitioner is entitled to be released on statutory bail under Section 167(2) Cr.P.C. When it being so, the right to be released under Section 167(2) Cr.P.C. is an indefeasible right and such a right cannot be extinguished by imposition of onerous conditions.
8. In view of the above, the condition imposed by the learned CCB & CBCID Metropolitan Magistrate, Egmore, Chennai in Crl.M.P.NO.4580 of 2018 on 04.09.2018, that the petitioner shall deposit a sum of Rs.5 crores to the credit of Crime No.453 of 2017, is set aside and accordingly, this petition is allowed. The other conditions shall remain intact.
12.11.2018 Speaking/non speaking order Index : Yes/No Internet : Yes Note:- Issue order copy on or before 13.11.2018 rts G.K.ILANTHIRAIYAN, J.
This matter is posted today before this Court under the caption 'For Being Mentioned' at the instance of the learned counsel appearing for the Intervenor/defacto complainant.
http://www.judis.nic.in 11
2. The learned counsel for the Intervenor/defacto complainant submitted that this Court, by an order dated 13.11.2018 has granted anticipatory bail to the petitioner in Crl.O.P.No.25496 of 2018. He further submitted that in the said order, the submissions of the defacto complainant has been omitted and the same requires to be mentioned. Thus he prayed for suitable directions.
3. Considering the submissions of the learned counsel for the Intervenor/defacto complainant, in the order dated 12.11.2018 in Crl.O.P.No. 25496 of 2018, the following paragraphs shall be modified :-
"3. The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 06.07.2018 by the respondent police. Further he would submit that, the petitioner was detained after the statutory period of 60 days and therefore, he filed a petition for the grant of statutory bail under Section 167(2) Cr.P.C. The learned CCB & CBCID Metropolitan Magistrate, Egmore was pleased to grant bail to the petitioner by an order dated 04.09.2018. However, while ordering bail to the petitioner, the learned Magistrate, imposed certain conditions as follows :-
"i) That the petitioner shall deposit a sum of Rs.5 crores to the credit of Crime No.453 of 2017.
ii) Upon compliance of the first condition cited above, the petitioner shall furnish two sureties for like sum of Rs.1,00,000/- to the satisfaction of this Court and one among http://www.judis.nic.in the surety shall be a blood relative of the accused.12
iii) The accused shall appear and sign before the respondent police daily at 10.30 a.m., and 6.p.m., until further order."
The learned counsel for the petitioner would further submit that while the petitioner was enlarged on statutory bail under Section 167(2) Cr.P.C., no condition can be imposed and it is onerous and stringent. Therefore, he prays to modify the conditions imposed, while he was granted bail.
3.1. The learned counsel appearing for the intervenor/defacto complainant would submit that the accused person approached the defacto complaint's father and stating that he is working in the Government and he has the official capacity to arrange foreign funds as loan for construction of a hospital proposed by the defacto complainant's father. On such promise the defacto complainant's father had deposited a sum of Rs.45 crores in various branches with the petitioner in exchange of foreign funds as promised by him. The petitioner had also directly received a sum of Rs.30.85 crores and another Rs.8.34 crores through through the accused one Ajit Kumar and Suresh Kumar from Kerala. In addition to this another sum of Rs.6.83 crores was also received by one Ashwin Rao at Bangalore. The petitioner in collusion with other accused persons had dishonestly misappropriated to the tune of Rs.45 crores. Therefore, while considering the bail petition, the learned Magistrate imposed condition to deposit a sum of http://www.judis.nic.in Rs.5 crores on the petitioner and it is not onerous condition 13 and considering the grativity of the offence committed by the petitioner, this condition has been imposed. Hence, she prays for dismissal of this petition.
3.2. Per contra, the learned Additional Public Prosecutor would submit that huge amount of money involved in this case and the petitioner cheated the defacto complainant to the tune of Rs.45 crores. Therefore, she vehemently opposed to modify the condition imposed by the Court below.
4. Heard Mr.Wilson, learned Senior Counsel appearing for the petitioner, Mrs.Elizabeth Seshadri, learned counsel appearing for the Intervenor/defacto complainant and Mrs.M.Prabhavathi, learned Additional Public Prosecutor appearing for the respondent."
4. Registry is directed to incorporate the above paragraph in the order dated 12.11.2018 in Crl.O.P.No.25496 of 2018 and issue order copy afresh.
16.11.2018 http://www.judis.nic.in 14 To
1. The Presiding Officer CCB & CBCID Metropolitan Magistrate Court, Egmore, Chennai.
2. The Inspector of Police, Central Crime Branch-1, Chennai.
3. The Public Prosecutor, High Court, Madras.
http://www.judis.nic.in 15 G.K.ILANTHIRAIYAN, J.
rts CRL.O.P. No. 25496 of 2018 12.11.2018 http://www.judis.nic.in