BAKSHISH RAM Vs STATE OF PUNJAB
Case number: Crl.A. No.-000969-000969 / 2009
Diary number: 21903 / 2008
Advocates: KAMALDEEP GULATI Vs
KULDIP SINGH
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.969 OF 2009 (Arising out of SLP(Crl.)No.7544 of 2008)
Bakshish Ram & Anr. ………….. Appellants
Versus
State of Punjab …………..Respondent
O R D E R
1) Leave granted.
2) This appeal arises out of the judgment and order passed by the High
Court of Punjab and Haryana in Criminal Appeal No. 487 – SB of 1994
dated 26th day of March, 2008, wherein and where under, the court has
confirmed the judgment and order passed by the learned Sessions Judge,
Jalandhar dated 21.9.1994, sentencing the appellants Bakshish Ram and
Dalip Kaur to undergo rigorous imprisonment for seven years each for
the offences under Section 304-B read with Section 498-A IPC. The
appellants have also filed separate applications for grant of bail during
the pendency of the appeal.
3) A case was registered against the petitioners, viz., husband, mother-in-
law and father-in-law of the deceased under Section 304-B and Section
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498-A of Indian Penal Code on 7.7.1993. The Learned Additional
Session Judge, Jalandhar after appreciating the evidence on record has
found the accused persons are guilty of the offences punishable under
Section 304-B read with Section 498-A IPC and, accordingly, has
sentenced them for seven years of rigorous imprisonment. Aggrieved by
the said judgment, appellants had filed a criminal appeal before the High
Court with an application for suspension of sentence/grant of bail. The
High Court at the preliminary stage considering that there is no
likelihood of the appeal being heard early, suspended the sentence and
granted bail to the accused by its orders dated 2.11.1994 and 16.12.1994.
During the pendency of appeal Khushia Ram, accused no. 2 expired on
21.7.2006 and, therefore, the High Court has dropped proceedings
against him.
4) The High Court after scrutinizing the evidence on record has held that the
deceased was compelled to commit suicide by the appellants in order to
satisfy their lust for dowry, for which appellants are responsible and
thereby dismissed the appeal.
5) We have heard learned counsel for the accused/appellants and learned
counsel for the respondents.
6) Learned Counsel for the appellants would submit that the petition is
pending for adjudication before this Court and during its pendency this
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Court may be pleased to grant bail to the appellants. Learned Counsel
would contend on behalf of appellant No.1/Bakshish Ram that he may be
granted bail as he is the only bread earner of his family. Learned counsel
would further contend on behalf of appellant no.2/Dalip Kaur that as she
is a 80 years old lady and is suffering from various old age related
ailments and therefore she may be granted bail.
7) Before going into merits of the application, we intend to take note of
some of the decisions of this court while considering the application for
grant of interim bail. This Court in the case of Talab Haji Hussain vs.
Madhukar Purshottam Mondkar, 1958 SCR 1226, has observed :
“It is to be remembered that it is not possible to give a list of all the factors which a court may consider in the disposal of a bail application. But, putting the whole thing singly the object, which a court dealing with in an application for bail must keep in mind, is that in any case there should not be any impediment in the progress of the fair trial.”
8) This Court in the case of State of Maharashtra v. Anand Chintaman
Dighe, (1990) 1 SCC 397, has stated that where the offence is of serious
nature, the court has to decide the question of grant of bail in the light of
such considerations as the nature and seriousness of offence.
9) It is clear from the various decisions of this Court as stated above that,
cases where a serious offence had been committed and the accused had
been held guilty for the said offence, then his application for grant of bail
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should not be decided leniently during the pendency of the appeal. The
seriousness and gravity of the offence must be looked into before
granting the bail. In the instant case, accused are convicted by the Trial
Court for harassing, torturing and compelling the deceased to end her life
by committing suicide, and the said conviction is confirmed by the High
Court.
10)In the case of Kashmira Singh v. State of Punjab, (1977) 4 SCC 291, this
Court observed that, so long as this Court is not in a position to hear the
appeal of an accused within a reasonable period of time, the Court should
ordinarily, unless there are cogent grounds for acting otherwise, release
the accused on bail in cases where special leave has been granted to the
accused to appeal against his conviction and sentence.
11) Now coming back to the facts of this case, in so far as the first appellant
is concerned, the only reason assigned for grant of bail is that he is the
only bread earner of the family. In the light of decisions of this court, this
contention of the appellant does not impress us to release him on bail for
the alleged offence for which he had been convicted by the Courts.
Therefore, in our view, for the present he is not entitled to the relief
sought in the application.
12) With regard to the case of appellant no.2/Dalip Kaur, it has been
contended that she is an 80 years old lady and is suffering from various
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age related ailments. This factual assertion is not disputed by the
respondents. Looking at the age of the appellant it does not seem fair to
hold her back in jail during the pendency of appeal even if she had been
convicted for the alleged serious offence, against which she has come
before this Court. Furthermore, in the peculiar circumstances of this case
and in view of the fact, that the appellant No. 2 is an old lady of 80 years
of age and she had already been in jail for more than one year, in our
view, she is entitled for the relief prayed in the application. Accordingly,
we grant interim bail to the second appellant, subject to the appellant
furnishing the bail bond as well as surety to the satisfaction of the
Additional Sessions Judge, Jalandhar, Punjab. The observations made
by us is only for the purpose of disposal of this application and we make
it clear that we have not expressed any opinion on the merits of this
appeal.
13)Hearing of the appeal is expedited.
14)The application for grant of bail is disposed of.
…………………………………J. [TARUN CHATTERJEE]
…………………………………J. [ H.L. DATTU ] New Delhi,
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May 08, 2009.