POOLPANDI ETC. ETC. Vs SUPERINTENDENT, CENTRAL EXCISE ANDOTHERS ETC. ETC
Bench: SHARMA,L.M. (J)
Case number: Appeal Criminal 301 of 1987
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PETITIONER: POOLPANDI ETC. ETC.
Vs.
RESPONDENT: SUPERINTENDENT, CENTRAL EXCISE ANDOTHERS ETC. ETC
DATE OF JUDGMENT14/05/1992
BENCH: SHARMA, L.M. (J) BENCH: SHARMA, L.M. (J) VERMA, JAGDISH SARAN (J) YOGESHWAR DAYAL (J)
CITATION: 1992 AIR 1795 1992 SCR (3) 247 1992 SCC (3) 259 JT 1992 (4) 119 1992 SCALE (1)1114
ACT: Customs Act, 1962/Foreign Exchange Regulation Act, 1973: Ss. 107, 108, 110/39, 40-Investigation-Interrogation of person concerned-Assistance of lawyer-Whether permissible. Seizure of goods and documents-Period of limitation- Time taken in litigation before High Court or Supreme Court to be excluded from computation. Constitution of India, 1950 : Articles 20(3), 21-Person accused of any offence-Who is: Interrogation of person concerned during investigation under Customs Act or FERA-Refusal of assistance of lawyer- Whether violative of. Words and phrases: ‘Just, fair and reasonable test’- Application of.
HEADNOTE: The question whether a person is entitled to the aid of a counsel when he is questioned during investigation under the provisions of the Customs Act, 1962 or the Foreign Exchange Regulation Act, 1973, was decided by the Delhi High Court* against the Department whereas the Madras High Court* took* the opposite view. Both the views were challenged in the two appeals by special leave before this Court. Several writ petitions were also filed before this Court by some persons concerned. It was contended on behalf of the writ petitioners and the appellants (in the appeal against the judgment of the Madras High Court) that at the time of interrogation of a person during the investigation under the provisions of Customs Acts or the FERA, there being no prohibition under 248 the two Acts, he is entitled to the assistance of a lawyer, and to deny him such a right would be violative of Article 20(3) of the Constitution: and that in view of the Constitutional protection of life and personal liberty guaranteed by Article 21, the person concerned is entitled to a lawyer during questioning by the Department. On behalf of the Department it was contended that there is a distinction between an accused in a criminal case and a
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person called for interrogation under the FERA and Customs Act, and the protection under Article 20(3) which may be available to an accused cannot be expanded to other persons. Allowing the appeal of the Department and dismissing the other cases, this Court, HELD : 1.1.The persons being interrogated during investigation under the provisions of the Customs Act, 1962 or the Foreign Exchange Regulation Act, 1973 are not accused within the meaning of Article 20(3) of the Constitution and the right reserved by the Constitution in favour of accused persons cannot be expanded to be enjoyed by others. [p 257 A] Ramesh Chandra Mehta v. State of West Bengal, [1969] 2 SCR 461, followed. *K.T. Advani v. The State : 1985 Crl.L.J. 1325, overruled. **Poolpandi etc. v. Superintendent, Central Excise (W.P. Nos. 4690-91/87, decided by Madras High Court on 23.6.1987), approved. 1.2. Clause (3) of Article 20 of the Constitution declares that no person accused of any offence shall be compelled to be a witness against himself. It does not refer to the hypothetical person who may in the future be discovered to have been guilty of some offence. [p. 252 A] 1.3. In order that the guarantee against testimonial compulsion incorporated in Article 20(3) may be claimed by a person, it has to be established that when he made the statement he was a person accused of an offence. [p. 252 C] Ramesh Chandra Mehta v. State of West Bengal, [1969] 2 SCR 461 and Illias v. Collectors of Customs, Madras, [1969] 2 SCR 613, followed. 249 Ramesh Bhogilal Shah and another v. D.K. Guha and Ors., [1973] 1 SCC 696, referred to. Nandini Satpathy v. Dani (P.L.) and Anr., [1978] 3 SCR 608, inapplicable. 2.1 Applying the ‘just fair and reasonable test’, it can not be said that calling a person away from his own house and questioning him in the atmosphere of the customs office without the assistance of his lawyer or his friends either violates his constitutional right under Article 21 or amounts to mental torture. [p. 257 B C; F] 2.2 The purpose of the enquiry under the Customs Act and the other similar statutes will be completely frustrated if the whims of the persons in possession of useful information for the departments are allowed to prevail. For achieving the object of such an enquiry if the the appropriate authorities be of the view that such persons should be dissociated from the atmosphere and the company of persons who provide encouragement to them in adopting a non- cooperative attitude to the machineries of law, there cannot be any legitimate objection in depriving them of such company. The relevant provisions of the Constitution in this regard have to be construed in the spirit they were made and the benefits thereunder should not be expanded to favour exploiters engaged in tax evasion at the cost of public exchequer. [p. 257 D - F] 3. During the litigation, orders of stay have been passed from time to time and the matters have remained pending for no fault on the part of the concerned Departments of the Union of India and, therefore, the entire period for which the cases have remained pending either in this Court or in the High Courts shall be excluded while computing the period under s. 110 of the Customs Act and the other relevant provisions. [p. 258 F G]
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Re Groban : 352 US 330, 1 L Edn. 376 and Carlos Garza De Luna Appt. v. United States, 1 American Law Reports 3d 967, referred to.
JUDGMENT: CRIMINAL APPELLATE JURISDICTION : Criminal Appeal Nos. 301-302 of 1987. From the Judgment and Order dated 23.6.1987 of the Madras High Court in W.P. Nos. 4690/87 and 4691 of 1987. 250 WITH Criminal Appeal Nos. 476/86; Writ Petitions (Crl.) Nos. 350 519, 520-21, 571-72, and 623 of 1989; 235, 236, 795, 847, 848, 1215, 1219, 1257, 1824, 1864 & 1887/1990; 7, 26, 27, 28, 60, 107, 108, 717, 1336, 1390 and 1392 of 1991. K.T.S. Tulsi, Addl. Solicitor General, H.N. Salve, U.R. Lalit, Ms. Bina Gupta, Ms. Monika Mohil, Ms. Monika Lal, A. Subba Rao, Ms. Sushma Suri, P. Parmeswaran, Ms. A Subhashini, K.K. Mani, Sumeet Kachwaha and B. Kumar for the appearing parties. The Judgment of the Court was delivered by SHARMA, J. The common question arising in these cases is whether the respondent in Criminal Appeal No. 476 of 1986, the appellant in Criminal Appeals No. 301-302 of 1987 and the petitioners in the other cases are entitled to the presence of their lawyers when they are questioned during the investigation under the provisions of the Customs Act, 1962 and the Foreign Exchange Regulation Act, 1973 (hereinafter referred as to ‘FERA’). There is difference of opinion between the High Courts on this issue, the Delhi High Court in the judgment (reported in 1985 Crl. Law Journal at page 1325) under challenge in Criminal Appeal No. 476 of 1986 holding against the revenue, and the Madras High Court taking the opposite view in its judgement impugned in Criminal Appeals No. 301-302 of 1987. 2. The main argument has been addressed by Mr. Salve with reference to the facts in Criminal Appeals No. 301 and 302 of 1987 arising out of a matter under the Customs Act, 1962. Mr. U.R. Lalit, the counsel in Writ Petition (Crl.) No. 717 of 1991, has adopted his contentions and supported the same by additional grounds. The Enforcement Directorate, Delhi zone, investigating the matter under the FERA, has filed Criminal Appeal No. 476 of 1986 against the judgment of the Delhi High Court allowing the applications under section 482 of the Criminal Procedure Code, of the respondents, who are represented before us by Mr. Panjwani. 3. Mr. Salve referred to the provisions of Chapter XIII and XIV of the Customs Act and contended that since there is no statutory provision prohibiting the presence of a counsel during the interrogation of the person 251 concerned, a request in this regard, if made, cannot be legitimately refused. In any event, the learned counsel proceeded to urge, that in a situation where the possibility of the person under interrogation of being prosecuted as an accused cannot be denied, he is entitled to the assistance of a lawyer during the questioning, because to deny him such a right would be violative of the constitutional protection under Article 20(3) of the Constitution. Alternatively, Mr. Salve contended that in view of the constitutional protection of life and personal liberty guaranteed by Article 21, the person concerned is entitled to insist upon the presence of his lawyer when he is questioned by the
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officers of the department. 4. Both Mr. Salve and Mr. lalit strongly relied on the observations in Nandini Satpathy v. Dani (P.L.) and Anr., [1978] 3 SCR 608, at pages 623, 624, 626-629, 645 and 646. We are afraid, in view of two judgments of the Constitution Bench of this Court in Romesh Chandra Mehta v. State of West Bengal, [1969] 2 SCR 461 and Illias v. Collector of Customs, Madras, [1969] 2 SCR 613, the stand of the appellant cannot be accepted. The learned counsel urged that since Nandini Satpathy’s case was decided later, the observations therein must be given effect to by this Court now. There is no force in this argument. 5. Mr. Salve referred to the provisions of the Customs Act and contended that in view of the mandate in section 108(3) a person has to answer truthfully the question put to him by the Customs Officer and has to produce documents or any other thing as may be required, and he is within his rights to refuse to answer such questions which may lead to his own prosecution. An inquiry under the Act is held only when prima facie some violation of the law takes place, and the purpose of the inquiry is to identify the guilty person who has been described by the learned counsel as the potential accused. The protection under Article 20(3) is claimed to be not limited to persons who are already accused but to extend to cover a potential accused too; and a person under interrogation may himself be such a potential accused. He may, therefore, require the presence of a lawyer who can advise him as to which of the questions he may refuse to answer in view of the protection under Article 20(3). It is submitted that to deny him this privilege is to deny him a constitutional right. We do not find any merit in this argument in view of the decisions of this Court referred to above. 252 6. Clause (3) of Article 20 declares that no person accused of any offence shall be compelled to be a witness against himself. It does not refer to the hypothetical person who may in the future be discovered to have been guilty of some offence. In Romesh Chandra Mehta’s case, the appellant was searched at the Calcutta Airport and diamonds and jewelleries of substantial value were found on his person as also currency notes in a suitcase with him, and in pursuance to a statement made by him more pearls and jewellery were recovered from different places. He was charged with offences under the Sea Customs Act. During the trial, reliance was placed on his confessional statements made before the Customs Authorities, which was objected to on the ground that the same were inadmissible in evidence inter alia in view of the provisions of Article 20(3). While rejecting the objection, the Supreme Court held that in order that the guarantee against testimonial compulsion incorporated in Article 20(3) may be claimed by a person, it has to be established that when he made the statement in question, he was a person accused of an offence. Pointing out to the similar provisions of the Sea Customs Act as in the present Act and referring to the power of a Customs Officer, in an inquiry in connection with the smuggling of goods, to summon any person whose attendance he considers necessary to give evidence or to produce a particular document, the Supreme Court observed thus:- "The expression "any person" includes a person who is suspected or believed to be concerned in the smuggling of goods. But a person arrested by a Customs Officer because he is found in possession of smuggled goods or on suspicion that he is
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concerned in smuggling is not when called upon by the Customs Officer to make a statement or to produce a document or thing, a person accused of an offence within the meaning of Art. 20(3) of the Constitution. The steps taken by the Customs Officer are for the purpose of holding an enquiry under the Sea Customs Act and for adjudging confiscation of goods dutiable or prohibited and imposing penalties. The Customs Officer does not at that stage accuse the person suspected or or infringing the provisions of the Sea Customs Act with the commission of any office. His primary duty is to prevent smuggling and to recover duties of customs when collecting evidence in respect of smuggling against a person suspected of infringing 253 the provisions of the Sea Customs Act, he is not accusing the person of any offence punishable at a trial before a Magistrate." The above conclusion was reached after consideration of several relevant decisions and deep deliberation on the issue, and cannot be ignored on the strength of certain observations in the judgment by three learned Judges in Nandini Satpathy’s case which is, as will be pointed out hereinafter, clearly distinguishable. 7. A perusal of the facts in Nandini Satpathy v. Dani, (Supra) would clearly indicate that the decision has no application in the present cases. The matter arose out of a complaint filed by the Deputy Superintendent of Police (Vigilance) against the appellant under section 179 of the Indian Penal Code before the Sub Divisional Judicial Magistrate, Cuttack. The Magistrate took the cognizance of the offence and issued summons for appearance against the appellants. It was contended unsuccessfully that the charge was unsustainable in view of the protection under Article 20 (3) of the Constitution and the immunity under section 161 (2) of the Criminal Procedure Code. In this background the observations relied upon by Mr. Salve and Mr. Lalit were made and they cannot be treated to have in any way diluted the ratio in Romesh Chandra Mehta’s case. The question whether customs officials are police officers, and whether the statements recorded by the customs authorities under section 107 and 108 of the Customs Act were inadmissible in evidence were examined in Illias v. Collector of Customs (supra) and answered in the negative by a Bench of five Judges and it is, therefore, no use referring to the observations made in the judgment in a regular criminal case initiated by the police. 8. Reference was also made to the Constitution Bench decision in Ramanlal BhogiLal Shah and another v. D.K. Guha and Others, [1973} 1 SCC 696. The appellant Ramanlal was arrested on August 31, 1971 under Section 19B of the Foreign Exchange (Regulation) Act, 1947, and the grounds of arrest served on him included the accusation relating to a transaction with reference to which he was summoned on April 17, 1972 to appear before the Deputy Director, Enforcement, Directorate on April 28, 1972 to give evidence. The petitioner pointed out that he was accused at the time when he was arrested of having committed an offence which was the subject- matter of the enquiry and the summons should, therefore, be withdrawn. The prayer was rejected by the Deputy Director who 254 insisted that the petitioner had to comply with the same. On these facts the matter was considered by the Supreme
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Court. It was pointed out that the First Information Report in the case had been lodged earlier, and since "it is well settled that with the lodging of the First Information Report a person is accused of an offence within the meaning of Article 20 (3)", the appellant was entitled to partial relief. The decision in Romesh Chandra Mehta v. State of West Bengal was referred to and not dissented from. We, therefore, reject the argument of the learned counsel for the appellants founded on Article 20(3) of the Constitution. It will be further noticed that in Ramanlal’s case (supra) the Bench took the precaution of observing that the only protection that Article 20 (3) gives to a person accused of an offence is that he cannot be compelled to be a witness against himself, but this does not mean that he need not give information regarding matters which do not tend to incriminate him. Rejecting the prayer of the appellant for setting aside the summons, the Court directed him to appear before the Deputy Director and answer such questions as did not tend to incriminate him. It is significant to note that these observations permitting him not to answer self- incriminating questions were made only because the appellant was held to be an accused on the relevant date. 9. Mr. Salve has, next, contended that the appellant is within his right to insist on the presence of his lawyer on the basis of Article 21 of the Constitution. He has urged that by way of ensuring protection to his life and liberty he is entitled to demand that he shall not be asked any question in the absence of his lawyer. The argument proceeds to suggest that although strictly the questioning by the Revenue authorities does not amount to custodial interrogation, it must be treated as near custodial interrogation, and if the same is continued for a long period it may amount to mental third degree. It was submitted by both Mr. Salve and Mr. Lalit that the present issue should be resolved only by applying the ‘just, fair and reasonable test’, and Mr. Lalit further added that the point has to be decided in the light of the facts and circumstances obtaining in a particular case and a general rule should not be laid down one way or the other. Mr. Salve urged that when a person is called by the customs authorities to their office or to any place away from his house, and is subjected to intensive interrogation without the presence of somebody who can aid and advise him, he is bound to get upset, which by itself amounts to loss of liberty. Reference was made by the learned counsel to the minority view in Re Groban : 352 US 330, 1 L de 2d 376, declaring that it violates the the protection 255 guaranteed by the constitution for the State to compel a person to appear alone before any law enforcement officer and give testimony in secret against his will. 10. We are afraid the judgment of the United States Supreme Court in Re Grabon’s case : 352 US 330, 1 Lawyer Edition 2d 376; is of no assistance to the appellant. The matter related to an investigation into the cause of a fire where the right to assistance of counsel to the witness was denied, on the basis of a state statue. In this situation the witnesses refused to depose without the presence of their counsel, and their refusal was treated as a violation of the provisions of the statue, and they were sent to prison. They filed an application for writ of habeas corpus which on dismissal came before the United States Supreme Court. The question which was realised and considered by the Court was whether the witnesses had a constitutional right to the assistance of counsel during their
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interrogation as witness in the enquiry. Reed, J., speaking for three members of the Court, rejected the contention that the witnesses had such a right. It was pointed out that the persons concerned were not accused and they could not claim the right available to an accused of being heard through his own counsel. Two other Judges concurred in this view and thus the majority judgment went against the plea of such a claim. It was observed that prosecution of an individual differs widely from investigation of incidents damaging to the economy or dangerous to the public. The enquiry under consideration was a proceeding to elicit facts on the basis of which it could be determined whether the fire was the result of carelessness or design, and although it could lead to arrest of any person against whom there was sufficient evidence on which a charge of arson could be based, it was held that the fact that the testimony of the witnesses might provide basis of criminal charges against them did not mean that they were entitled to insist on the presence of their counsel. The majority decision in the case supports the stand of the respondent, Union of India. We have gone through the minority view in the judgment of Black, J. and are not impressed by the same. Mr. Salve has relied upon the following observations from the judgment :- "Secret inquisitions are dangerous things justly feared by free men everywhere. They are the breeding place for arbitrary misuse of offical power. They are often the beginning of tyranny as well as indispensable instruments for its survival. 256 Modern as well as ancient history bears witness that both innocent and guilty have been seized by officers of the state and whisked away for secret interrogation or worse until the groundwork has been secretly laid for their inevitable conviction. While the labels applied to this practice have frequently changed, the central idea wherever and whenever carried out remains unchanging-extraction of "statements" by one means or another from an individual by officers of the state while he is held incommunicado." The learned judge, accordingly expressed his dissent observing that to compel a person to answer questions at a secret interrogation when he is denied legal assistance and where he is subject to the uncontrolled and invisible exercise of power by government officials, would be unconstitutional. We do not share the apprehension as expressed above in the minority judgment in connection with enquiry and investigation under the Customs Act ad other similar statutes of our country. There is no question of whisking away the persons concerned in the cases before us for secret interrogation, and there is no reason for us to impute the motive of preparing the groundwork of false cases for securing conviction of innocent persons, to the officers of the state duly engaged in performing their duty of prevention and detection of economic crimes and recovering misappropriate money justly belonging to the public. Reference was also made to the observation in the judgment in Carlos Garza De Luna, Appt., v. United States : 1 American Law Reports 3d 969; setting out the historical background of the right of silence of an accused in a criminal case. Mr. Salve has relied upon the opinion of Wisdom, Circuit Judge, that the history of the development of the right of silence is a history of aceretions, not of an avulsion and the line of growth in the course of time discloses the expanding conception of the right than is
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restricted application. The Judge was fair enough to discuss the other point of view espoused by the great jurists of both sides of Atlantic before expressing his opinion. In any event we are not concerned with the right of an accused in a criminal case and the decision is, therefore, not relevant at all. The facts as emerging from the judgment indicate that narcotics were thrown from a car carrying the two persons accused in the case. One of the accused persons testified at the trial and his counsel in argument to the jury made adverse comments on the failure of the other accused to go to the witness box. The first accused was acquitted and the second accused was convicted. The question 257 of the right of silence of the accused came up for consideration in this set up. In the cases before us the persons concerned are not accused and we do not find any justification for "expanding" the right reserved by the constitution of India in favour of accused persons to be enjoyed by others. 11. We do not find any force in the arguments of Mr. Salve and Mr. Lalit that if a person is called away from his own house and questioned in the atmosphere of the customs office without the assistance of his lawyer or his friends his constitutional right under Article 21 is violated. The argument proceeds thus : if the person who is used to certain comforts and convenience is asked to come by himself to the Department for answering question it amounts to mental torture. We are unable to agree. It is true that large majority of persons connected with illegal trade and evasion of taxes and duties are in a position to afford luxuries on lavish scale of which an honest ordinary citizen of this country cannot dream of and they are surrounded by persons similarly involved either directly or indirectly in such pursuits. But that cannot be a ground for holding that he has a constitutional right to claim similar luxuries and company of his choice. Mr. Salve was fair enough not to pursue his arguement with reference to the comfort part, but continued to maintain that the appellant is entitled to the company of his choice during the questioning. The purpose of the enquiry under the Customs Act and the other similar statutes will be completely frustrated if the whims of the persons in possession of useful information for the departments are allowed to prevail. For achieving the object of such an enquiry if the appropriate authorities be of the view that such persons should be dissociated from the atmosphere and the company of persons who provide encouragement to them in adopting a non-cooperative attitude to the machineries of law, there cannot be any legitimate objection in depriving them of such company. The relevant provisions of the Constitution in this regard have to be construed in the spirit they were made and the benefits thereunder should not be "expanded" to favour exploiters engaged in tax evasion at the cost of public exchequer. Applying the ‘just, fair and reasonable test’ we hold that there in no merit in the stand of appellant before us. 1.2. Both Mr. Lalit, the learned counsel in Writ Petition (Crl.) No 717 of 1991 and the learned counsel for the respondent in Criminal Appeal No. 476 of 1986 (arising out of a FERA case) reiterated the stand that the parties represented by them respectively should be treated to be in identi- 258 cal position as an accused and consequently should be allowed the protection under clause (3) of Article 20. In
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view of the judgments of this Court and the discussion as mentioned earlier, the argument cannot be accepted. Mr. Tulsi, the learned Additional Solicitor General, was right in pointing out the distinction between an accused in a criminal case and a person called for interrogation under the present Acts as discussed at page 466 in Romesh Chandra Mehta’s case (supra). 1.3. The judgment under challenge in Criminal Appeal No. 476 of 1986 deals with several questions raised by the respondent, and the appeal has been pressed by Mr. Tulsi as against that part which allows the presence of a lawyer when the respondent is interrogated. It has been rightly contended on behalf of the appellant that the relevant provisions, in this regard, of the FERA and the Customs Act are in pari materia and the object of the two Acts is also similar. As pointed out earlier the case of Ramanlal Bhogilal (supra) was one arising under FERA. Consequently Criminal Appeal No. 476 of 1986 has to be allowed against that part of the judgment of the Delhi High Court which dealt with the right of the respondents to have their lawyer during their interrogation. 1.4. In the result Criminal Appeal No. 476 of 1986 is allowed, but without costs in the terms indicated above and the other cases are dismissed with costs to the Union of India . 1.5. The learned counsel for the Union of India has drawn our attention to the period of limitation fixed under the statutes for the purpose of taking certain steps and has rightly contended that in view of the pendency of the present cases in Courts the period has to be extended. During the litigation, orders of stay have been passed from time to time and the matters have remained pending for no fault on the part of the concerned Departments of the Union of India and we, therefore, direct that the entire period for which the cases have remained pending either in this Court or in the High Court shall be excluded while computing the period under section 110 of the Customs Act and the other relevant provisions. R.P. Cr. A. 476/86 allowed and others dismissed. 259