State of Maharashtra Etc. Vs Dhanendra Shriram Bhurle Etc.

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 269-270 OF 2009

(Arising out of SLP (Crl.) No. 6687-6688 of 2008)

State of Maharashtra Etc. …..

Appellant

Versus

Dhanendra Shriram Bhurle Etc. ….

Respondent

J U D G M E N T

Dr. ARIJIT PASAYAT, J.

1. Leave granted.

2. Challenge in these appeals is to the order passed by a learned Single

Judge of the Bombay High Court, Nagpur Bench, granting bail to the

respondents. The accused persons are facing trial for alleged commission of

offences punishable under Sections 10, 13, 18 & 29 of the Unlawful

Activities (Prevention) Act, 1967 (in short the ‘Act’) and Sections 3&4 of

the Arms Act, 1959 (in short the ‘Arms Act’) and Section 353 read with

Sections 34 & 120B of the Indian Penal Code, 1860 (in short the ‘IPC’).

The High Court referred to the circumstances highlighted by the parties and

came to hold that the accusations/imputation do not constitute the charged

offences. Accordingly, bail was granted subject to certain conditions.

3. Learned counsel for the appellant submitted that the High Court has

misconceived the scope and ambit of the provisions and misinterpreted the

ingredients of the offence and came to an abrupt conclusion that no offence

is made out. This will seriously prejudice the trial. No reason has been

indicated as to why the High Court came to the conclusion, that too abruptly

that no offence was made out so far as the charged offences are concerned.

4. If the versions contained in the affidavits opposing the bail

applications are taken into account the offences are made out. Learned

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counsel for the respondent, on the other hand, supported the judgment of the

High Court. It is stated that the imputations do not constitute and even do

not describe the commission of offence under Sections 10,13,18 and 20 of

the Act or other offences alleged against them.

5. It is seen that the charge sheet does not comprise of statements of

witnesses as to exact involvement of the accused persons, describing

involvement to correspond to the ingredients of Sections 10, 13, 18, 20 of

the Act and other offence is alleged against the applicants.

6. The High Court found that on reading of the charge sheet, nothing is

disclosed as to what are the imputations of acts done by these applicants

under Sections 10, 13, 18 and 20 of the Act and other offences. Non of the

ingredients of those Sections are described as committed by these persons.

All that is asserted is that except that these accused had a meeting with

accused Nos.1 and 2 and an inference that they are associated with the

accused Nos.1 and 2. There are no other imputations.

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7. By order dated 19.9.2008 a Bench of this court has directed stay of

the impugned order. It is stated that the accused persons were sent to

custody in view of the order and are presently in custody.

8. While dealing with an application for bail, there is a need to indicate

in the order, reasons for prima facie concluding why bail was being granted

particularly where an accused was charged of having committed a serious

offence. It is necessary for the courts dealing with application for bail to

consider among other circumstances, the following factors also before

granting bail, they are:

1. The nature of accusation and the severity of punishment in case of

conviction and the nature of supporting evidence;

2. Reasonable apprehension of tampering of the witness or

apprehension of threat to the complainant;

3. Prima facie satisfaction of the Court in support of the charge.

9. Any order de hors such reasons suffers from non-application of mind

as was noted by this Court, in Ram Govind Upadhyay v. Sudarshan Singh

and Ors. [(2002) 3 SCC 598], Puran etc. v. Rambilas and Anr. Etc. [(2001)

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6 SCC 338)] and in Kalyan Chandra Sarkar v. Rajesh Ranjan alias Pappu

Yadav & Anr. [JT 2004 (3) SC 442].

10. Though a conclusive finding in regard to the points urged by the

parties is not expected of the Court considering the bail application, yet

giving reasons is different from discussing merits or demerits. As noted

above, at the stage of granting bail a detailed examination of evidence and

elaborate documentation of the merits of the case has not to be undertaken.

But that does not mean that while granting bail some reasons for prima facie

concluding why bail was being granted is not required to be indicated.

11. In Kalyan Chandra Sarkar v. Rajesh Ranjan @ Pappu Yadav and Anr.

(2004 (7) SCC 528) In para 11 it was noted as follows:

“11. The law in regard to grant or refusal of bail is very well settled. The court granting bail should exercise its discretion in a judicious manner and not as a matter or course. Though at the stage of granting bail a detailed examination of evidence and elaborate documentation of the merit of the case need not be undertaken, there is a need to indicate in such orders reasons for prima facie concluding why bail was being granted particularly where the accused is charged of having committed a serious offence. Any order devoid of such reasons would suffer from non-application of mind. It is also necessary for the court granting bail to consider among other

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circumstances, the following factors also before granting bail; they are:

(a) The nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence.

(b) Reasonable apprehension of tampering with the witness or apprehension of threat to the complainant.

(c) Prima facie satisfaction of the court in support of the charge. (See Ram Govind Upadhyay v. Sudarshan Singh (2002 (3) SC 598) and Puran v. Rambilas (2001 (6) SCC 338).”

12. It was also noted in the said case that the conditions laid down under

Section 437 (1)(i) are sine qua non for granting bail even under Section 439

of the Code.

13. In Puran v. Rambilas and Anr. (2001 (6) SCC 338) it was noted as

follows:

“11. Further, it is to be kept in mind that the concept of setting aside the unjustified illegal or perverse order is totally different from the concept of cancelling the bail on the ground that the accused has misconducted himself or because of some new facts requiring such cancellation. This position is made clear by this Court in Gurcharan Singh v. State (Delhi Admn.). In that case the Court observed as under: (SCC p.124, para 16)

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“If, however, a Court of Session had admitted an accused person to bail, the State has two options. It may move the Sessions Judge if certain new circumstances have arisen which were not earlier known to the State and necessarily, therefore, to that court. The State may as well approach the High Court being the superior court under Section 439(2) to commit the accused to custody. When, however, the State is aggrieved by the order of the Sessions Judge granting bail and there are no new circumstances that have cropped up except those already existing, it is futile for the State to move the Sessions Judge again and it is competent in law to move the High Court for cancellation of the bail. This position follows from the subordinate position of the Court of Session vis-à-vis the High Court.”

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14. The above position was highlighted in Lokesh Singh v. State of U.P.

and Anr. (SLP( Crl.) No. 2861 of 2007 disposed of on October 21, 2008)

15. Since the High Court had not kept the relevant parameters in view,

while granting bail, we set aside the impugned order. We, however, make it

clear that we have not expressed any opinion on the merits of the case. We

however, request the trial court to complete the trial as early as practicable

preferably within six months from the date of receipt of this court’s order.

16. The appeals are allowed to the aforesaid extent.

……………………………….…J.

(Dr. ARIJIT PASAYAT)

…………………………………..J.

(ASOK KUMAR GANGULY)

New Delhi,

February 11, 2009

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STATE OF MAHARASHTRA ETC. Vs DHANENDRA SHRIRAM BHURLE ETC.

STATE OF MAHARASHTRA ETC. Vs DHANENDRA SHRIRAM BHURLE ETC.