ANUSUYABEN SADASHIV JADAV Vs UNION OF INDIA .
Bench: K.G. BALAKRISHNAN,R.V. RAVEENDRAN,DALVEER BHANDARI, ,
Case number: Crl.A. No.-001651-001652 / 2008
Diary number: 11742 / 2005
Advocates: Vs
SUSHMA SURI
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRL.M.P.NO.5643-5647 OF 2007 (@CRIMINAL APPEAL NO.1651-1652 OF 2008 )
ANUSUYABEN SADASHIV JADAV AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
WITH CRL.M.P.NO.4506/2007 @ CRL.A.NO.1113/2005, 5639 -5642, 5648- 49/2007, 5981-5986/2007, 8315/2007, AND 15724-15725/2008 IN CRL.A.NOS.1651-1652/2008
O R D E R
CRL.M.P.NOS.4506/2007 @ CRL.A.No.1113/2005, CRL. M.P.
NOS.5639, 5640, 5641 AND 5642 OF 2007 @ CRL.A.NOS.1651-1652/2008,
which are connected cases, are also taken on board, at the request of
learned counsel.
2. These are bail applications/applications for impleadment by the
accused petitioners filed in POTA/criminal cases pending on the files of
Special POTA Judge, Sabarmati, Ahmedabad and other courts in regard to
POTA cases registered with Godhra police station, , Crime Branch,
Ahmedabad City and Ellisbridge Police Station, Ahmedabad. In some of
these cases, bail applications were rejected by the Special Judge and in some
cases the same were rejected by the High Court and in some other cases by
this Court.
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3. Subsequently the Prevention of Terrorism (Repeal) Act, 2004 (for
short 'the Repealing Act') was enacted. Certain provisions of the said Act
were challenged. This Court, by
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judgment dated 21.10.2008, upheld the validity of Section 2(3) and (5) of
the Repealing Act and also passed the following directions :
1. “the judgments under challenge to the extent they declare Section 2(3)
and (5) of the Repealing Act are not unconstitutional, are upheld;
2. the judgments under appeal are set aside to the extent they hold that
in spite of deemed withdrawal of the cases, the procedure under
Section 321 of the Code has to be followed for withdrawal;
3. the appeals filed by POTA accused are allowed in part accordingly.
The appeals by the relatives of victims are disposed of reserving
liberty to challenge the opinions of the Review Committee, wherever
they are aggrieved;
4. We do not express any opinion on the merits of the cases of the POTA
accused or in regard to the opinions expressed by the Review
Committee.”
In the light of the said judgment, upholding the deemed withdrawal of cases
under POTA, the bail applications filed by the accused have to be considered
afresh. In all these cases wherever the Review Committee has recorded its
opinion that there is no prima facie case for proceeding against the accused,
the accused are not to be tried under the provisions of the POTA. However,
these accused have also been charged in regard to several non-POTA
offences and these offences will have to be tried by regular Sessions Judges
(or CBI Court). By
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virtue of Section 33 of the POTA, the Sessions Judge has to proceed with
these cases as if he had taken cognisance of these offences.
4. We, therefore, direct the POTA Special Judge, Sabarmati,
Ahmedabad or other courts where the cases of applicants are pending to
send all those cases to the respective Sessions Judge within a period of one
month of receipt of a copy of this order. This is subject to the order, if any,
that may be passed by any competent court against the opinion of Central
POTA Review Committee.
5. All these petitions/applications for bail/impleadment are
permitted to be withdrawn with liberty to move for bail before the concerned
Sessions Court after the records are received on transfer. In the event of
filing such applications, the Sessions Judge shall consider the same on
merits untrammelled by the observations, if any, made by the superior
courts in any bail application filed by these respective petitioners.
6. POTA Case No.12 against Crime NO.6 of 2003 in the Crime
Branch, Ahmedabad city and POTA Case No.10 against Crime No.272/03 in
Ellisbridge Police Station, C.B.I.COurt, on transfer are to be tried by the
Sessions Judge having jurisdiction.
7. Learned counsel for the petitioners submit that these petitioners
are under-trial prisoners since April, 2003. The
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respective Sessions Judge will consider this fact and dispose of the matters
as expeditiously as possible.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (R.V. RAVEENDRAN)
.................J. (DALVEER BHANDARI)
NEW DELHI; 1ST DECEMBER, 2008.