IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO.1868 of  2008 [arising out of SLP(Crl.) No.5451 of 2007]

Manoj Ramesh Mehta ........   Appellant Vs.

State of Maharashtra ....... Respondent

J U D G M E N T  

R.V. RAVEENDRAN, J.  

Leave granted. Heard parties.  

2. The appellant is Accused No.42 in Special Case No.2/2003, on the

file of Special Judge, MCOCA, Pune, arising from CR No.135/2002, Bund

Garden  Police  Station,  Pune.  He  challenges  the  order  dated  23.1.2007

passed by the High Court of Bombay in Criminal Application No.1795 of

2006, rejecting his application for bail.  

3. The appellant was arrested on 11.6.2003 in connection with an FIR

relating  to  counterfeiting  stamps/stamp  papers  (Telgi  case)  for  offences

under sections 120(B), 255, 34, 109 of IPC read with sections 3(1)(ii), 3(2),

3(5) and section 4 of Maharashtra Control of Organized Crimes Act, 1999

[‘MCOC Act’ for short]. The appellant alleges that an FIR was registered on

7.6.2002 and a charge-sheet was filed on 3.9.2002; that the charges framed

were set aside by the High Court with a direction to frame fresh charges;

that  a fresh charge-sheet was filed on 15.9.2003; that the prosecution has

cited eight hundred witnesses; that among the 68 accused, two have died,

one has absconded, four have been discharged, 43 have been convicted on

admission  of  guilt  under  section  229  Cr.P.C  and  the   remaining  18  are

facing trial; and that there is no likelihood of an early completion of trial.  

4. The appellant  sought  bail.  He submitted that role  attributed to him

was limited to alleged helping and assisting of Abdul Karim L.Telgi in his

legitimate  business  carried  on  under  the  name  and  style  of  ‘Metro

Corporation’ by booking consignments which were imported through State

Trading Corporation; and that he was not a member of any organized crime

syndicate nor was in any way involved in the fake stamp scam of A.K.L.

Telgi. The appellant contends that even if the prosecution case was accepted

in entirety, it will not be sufficient to infer any abetment or facilitation with

knowledge; that the case against him is not one of direct involvement but

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only a peripheral involvement for which the maximum punishment would

be three years; and that he has spent a far longer period in jail, having been

arrested in June, 2003. He therefore contends that the High Court ought to

have released him on bail. He referred to the statements of various witnesses

viz., Rasna Bhomi, Ankleshsria, Suarna, N.M. Nagrani, and R.M. Bhojawar,

to support his contention that what was attributed to him was nothing more

than a good business relationship and legitimate financial transactions with

A.K.L. Telgi and there was nothing to infer that he committed an offence of

organized crime or to show that he was a member of the organized crime

syndicate  of  A.K.L.Telgi  or  that  he  abetted  or  knowingly  facilitated  the

commission  of  an  organized  crime.  He  also  submitted  that  there  is  no

likelihood of the trial being completed in the near future and he has been in

jail for a period more than the period for which he could be sentenced for

his alleged involvement.  

5. On  the  other  hand,  learned  counsel  for  CBI  pointed  out  that  the

association  of  appellant  with  A.K.L.  Telgi  was  not  merely  with  the

legitimate business front of A.K.L.Telgi; that the material  showed that he

was an active participant in managing the affairs of Telgi in relation to his

organized crime syndicate, in particular the court litigation; that when a FIR

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was  filed  on  7.6.2002,  the  appellant  secured  cash  from  A.K.L.  Telgi’s

operators and tried to get the case closed; and that the material  collected

clearly showed his part in the conspiracy relating to money-laundering and

interference with the course of justice, as part of working of an organized

crime  syndicate;  and  that  he  had  abetted  or  knowingly  facilitated  the

commission of any organized crime.   

6. Having examined the material, it is not possible for us to accept the

claim that the involvement of appellant was only peripheral. The High Court

on examination of the material  was satisfied that  a prima facie case has

been made out under section 3(2) of MCOC Act. The material prima facie

shows  that  though  he  was  not  directly  connected  with  the  printing  and

selling  of  the  fake  stamps,  he  was  associated  with  A.K.L.Telgi  and  had

abetted and facilitated the commission of the organized crime, and he had

also aided and assisted in the money-laundering operations and attempted to

interfere  with  the  witnesses  on  behalf  of  A.K.L.  Telgi  and  his  family

members. There is also prima facie material to show that the payment for

the  purchase  of  printing  machine  for  Telgi’s  illegitimate  activities,  was

routed  through  the  appellant.  Under  section  3(2)  of  MCOC  Act,  the

minimum sentence is five years and the maximum can be imprisonment for

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life. In the circumstances, we feel that this is not a fit case for interference

with  the  order  of  the  High  Court,  particularly,  having  regard  to  the

provisions of section 21(4) of MCOC Act.  

7. The High Court has considered the matter in detail  and has rightly

concluded that this is not a fit case for granting bail. Accordingly the appeal

is dismissed.  

…………………….……CJI [K. G. Balakrishnan]

……………………….J [R. V. Raveendran]

………………………..J [Mukundakam Sharma]

New Delhi; November 25, 2008.  

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