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Pardoning Power of President and Governor

SUPREME COURT OF INDIA has uphold the sentence of film star Sanjay Dutt to five years imprisonment in 1993 Mumbai Bomb Blast Case.

 

The possible Judicial and administrative Remedies available to Sanjay Dutt are as follows:

 

JUDICIAL REMEDIES:

1.     File a review Petition at Supreme Court of India, thereafter

2.     File a Curative Petition headed by five senior most Judges of Supreme Court of India.

 

PARDONING POWER OF PRESIDENT AND GOVERNOR:

Power of pardon under Article 73 and 161 by the Constitution is different from judicial power as the governor or the President can grant pardon or reduce the sentence of the court even if a minimum is prescribed.

 

"Hence, there is no doubt that the President or governor can grant pardon/reduce the sentence.

 

For example, in the case of Commander Nanavati who was held guilty of murder, the governor gave him pardon although the minimum sentence for murder is life sentence.

 

CONSTITUTIONAL PROVISIONS:-

PARDONING POWER OF PRESIDENT OF INDIA: ARTICLE 72:

(1) The President shall have the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence of any person convicted of any offence -

a)     in all cases where the punishment or sentence is by a Court Martial;

b)    in all cases where the punishment or sentence is for an offence against any law relating to a matter to which the executive power of the Union extends;

c)     in all cases where the sentence is a sentence of death.

 

Thus, Article 72 empowers the President to grant pardons etc. and to suspend, remit or commute sentences in certain cases.

 

PARDONING POWER OF GOVERNOR: UNDER ARTICLE 161:

Power of Governor to grant pardons, etc, and to suspend, remit or commute sentences in certain cases The Governor of a State shall have the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence of any person convicted of any offence against any law relating to a matter to which the executive power of the State extends.

 

The Article deals with the power of the Governor to grant pardons, etc, and to suspend, remit or commute sentences in certain cases. The Governor of a State shall have the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence of any person convicted of any offence against any law relating to a matter to which the executive power of the State extends. Thus, this Article empowers the Governors of States to grant pardon, reprieves, respites or remissions of punishment or suspend, remit or commute the sentence of a person convicted of an offence against a law relating to a matter to which the executive powers of the State extends.

 

DIFFERENCE BETWEEN PARDONING POWERS OF PRESIDENT AND GOVERNOR:

The scope of the pardoning power of the President under Article 72 is wider than the pardoning power of the Governor under Article 161. The power differs in the following two ways:

 

The power of the President to grant pardon extends in cases where the punishment or sentence is by a Court Martial but Article 161 does not provide any such power to the Governor.

 

The President can grant pardon in all cases where the sentence given is sentence of death but pardoning power of Governor does not extend to death sentence cases.

 

JURISPRUDENCE OF GRANTING PARDON:-

The philosophy underlying the pardon power is that that “every civilized country recognizes and has, therefore provided for the pardoning power to be exercised as an act of grace and humanity in proper cases, without such a power of clemency to be exercised by some department or functionary of government, a country would be most imperfect and deficient in its political morality and in that attribute of deity whose judgments are always tampered with mercy.”

 

The pardoning power is founded on consideration of public good and is to be exercised on the ground of public welfare, which is the legitimate object of all punishments, will be as well promoted by a suspension as by an execution of the sentences.

 

In common parlance, to pardon means to forgive a person of his offence. The term 'pardon' has been defined as an act of grace, proceeding from the power entrusted with the execution of the law, which exempts the individual on whom it is bestowed upon, from the punishment the law inflicts for a crime he has committed. It affects both the punishment prescribed for the offence and the guilt of the offender.

 

In other words, grant of pardon wipes off the guilt of accused and brings him to the original position of innocence as if he had never committed the offence for which he was charged. Under Indian law, the President of India and the Governors of States have been given the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence. The law governing grant of pardon is contained in Articles 72 and 161 of the Constitution.

 

PURPOSE OF GRANTING PARDON:- 

Pardon may substantially help in saving an innocent person from being punished due to miscarriage of justice or in cases of doubtful conviction.

 

The hope of being pardoned itself serves as an incentive for the convict to behave himself in the prison institution and thus, helps considerably in solving the issue of prison discipline.

It is always preferable to grant liberty to a guilty offender rather than sentencing an innocent person.

 

The object of pardoning power is to correct possible judicial errors, for no human system of judicial administration can be free from imperfections.

 

POWER OF PARDONING IN VARIOUS COUNTRIES:-

The modern practice of pardoning find its origin in the British system in which it was a Royal Prerogative of the King to forgive. It also finds mention in the code of Hammurabi, a series of edicts that were developed in Babylon nearly 4,000 years ago. During the medieval period, pardon was extensively used as a method of reducing overcrowding in prisons during war, political revolt etc. In modern democratic countries, the power to grant pardon or clemency is vested in their executive heads.

 

The American Constitution gives the President the power to grant reprieves or pardons for offences against the USA, except in case of impeachment. However, this power is available only in case of violation of Federal law and pardon in the case of violation of a State law has to come from the Governor of the State concerned.

 

In UK, the Constitutional monarch can pardon or show mercy to a conviction on ministerial advice.

 

In Canada, pardons are considered by the National Parole Board under the Criminal Records Act.  

 

In India, the power to grant pardon is conferred upon the President of India and the Governors of States under Articles 72 and 161 of the Constitution of India.

 

Pardon as a mode of mitigating the sentence of the accused has always been a controversial issue for a long time. Those who reject pardon as an effective measure of mitigating circumstances argue that the power to pardon is often misused by the executive. There is a possibility that the convict may procure his release from prison by exerting undue influence on the executive authority. To avoid these flaws, in most of the countries, there is a provision for judicial review of the pardon granted in the event of grounds for pardon being found unsatisfactory.

 

PARDONING POWER UNDER JUDICIAL REVIEW:

There has always been a debate as to whether the power of the executive to pardon should be subjected to judicial review or not. Supreme Court in a catena of cases has laid down the law relating to judicial review of pardoning power.

 

In Maru Ram v Union of India, the Constitutional Bench of Supreme Court held that the power under Article 72 is to be exercised on the advice of the Central Government and not by the President on his own, and that the advice of the Government binds the head of the Republic.

 

In Dhananjoy Chatterjee alias Dhana v State of West Bengal, the Supreme Court reiterated its earlier stand in Maru Ram’s case and said:

 

“The power under Articles 72 and 161 of the Constitution can be exercised by the Central and State Governments, not by the President or Governor on their own. The advice of the appropriate Government binds the Head of the state.”

The Supreme Court in Ranga Billa case  was once again called upon to decide the nature and ambit of the pardoning power of the President of India under Article 72 of the Constitution. In this case, death sentence of one of the appellants was confirmed by the Supreme Court. His mercy petition was also rejected by the President. Then, the appellant filed a writ petition in the Supreme Court challenging the discretion of the President to grant pardon on the ground that no reasons were given for rejection of his mercy petition. The court dismissed the petition and observed that the term “pardon” itself signifies that it is entirely a discretionary remedy and grant or rejection of it need not to be reasoned.

 

Supreme Court once again in Kehar Singh v Union of India  reiterated its earlier stand and held that the grant of pardon by the President is an act of grace and, therefore, cannot be claimed as a matter of right. The power exercisable by the President being exclusively of administrative nature, is not justiciable.

 

In Swaran Singh v State of U.P., the Governor of U.P. had granted remission of life sentence awarded to the Minister of the State Legislature of Assembly convicted for the offence of murder. The Supreme Court interdicted the Governor’s order and said that it is true that it has no power to touch the order passed by the Governor under Article 161, but if such power has been exercised arbitrarily, mala fide or in absolute disregard of the “finer cannons of constitutionalism”, such order cannot get approval of law and in such cases, “the judicial hand must be stretched to it.” The Court held the order of Governor arbitrary and, hence, needed to be interdicted.

 

In the early case of K.M. Nanavati v State of Bombay ] , Governor granted reprieve under Article 161 which was held unconstitutional as it was in contrast with the Supreme Court rulings under Article 145.

 

In a landmark judgment Epuru Sudhakar & Anr vs Govt. Of A.P. & Ors, it was held by the Supreme Court that it is a well-set principle that a limited judicial review of exercise of clemency powers is available to the Supreme Court and High Courts. Granting of clemency by the President or Governor can be challenged on the following grounds:

 

·         The order has been passed without application of mind.

·         The order is mala fide.

·         The order has been passed on extraneous or wholly irrelevant considerations.

·         Relevant material has been kept out of consideration.

·         The order suffers from arbitrariness.

 

Now, it is a well settled principle that power under Articles 72 and 161 is subject to judicial review.

 

PROCESS OF GRANTING PARDON IN INDIA:

The process starts with filing a mercy petition with the President under Article 72 of the Constitution. Such petition is then sent to the Ministry of Home Affairs in the Central Government for consideration. The abovementioned petition is discussed by the Home Ministry in consultation with the concerned State Government. After the consultation, recommendations are made by the Home Minister and then, the petition is sent back to the President.

 

PENDING CASES OF PARDON BEFORE THE PRESIDENT OF INDIA:

It may be stated that as of July 2010, 21 mercy petitions involving 48 convicts' mercy petitions are pending before the President. ] They include petitions filed by two accused in the former Prime Minister Rajiv Gandhi assassination case and a petition from 71-year old Shobhit Chamar who had killed an upper caste adversary in Bihar.

 

Besides these, three mercy-appeals and petitions for pardon from four accused persons belonging to Veerappan’s gang for killing 21 policemen in 1993 and four Punjab terrorists accused of killing 17 people attending a wedding near Amritsar in 1991 and the mercy appeal of Sushil Maru accused of killing a five-year old girl in 1995 and three Dalits from Bihar convicted for massacring members of an upper caste organization are pending for disposal before the President.

 

Dhananjoy Chatterjee who was sentenced to death for the offence of rape and murder in 1990 and who had filed mercy petition to Governor of West Bengal was hanged after a long period of fourteen years when his clemency plea was finally rejected by President of India due to the delay in exercising of the pardoning power.

 

The mercy petition of Afzal Guru who had attacked Indian Parliament in 2001 and Azmal Kasab who was held responsible in Mumbai Attack and who were sentenced to death has been decided and rejected recently. However in June, 2010, the Ministry of Home Affairs has made recommendation to the President's office for rejection of the mercy petition. Due to the lethargy of executive coupled with political interest, his clemency plea has  been considered and rejected late.

 

CONCLUSION:

The pardoning power of Executive is very significant as it corrects the errors of judiciary. It eliminates the effect of conviction without addressing the defendant’s guilt or innocence. The process of granting pardon is simpler but because of the lethargy of the government and political considerations, disposal of mercy petitions is delayed. Therefore, there is an urgent need to make amendment in law of pardoning to make sure that clemency petitions are disposed quickly. There should be a fixed time limit for deciding on clemency pleas.

 

Regarding the judicial review debate, pardoning power should not be absolute as well as Judiciary should not interfere too much in exercise of this power. As judicial review is a basic structure of our Constitution, pardoning power should be subjected to limited judicial review. If this power is exercised properly and not misused by executive, it will certainly prove useful to remove the flaws of the judiciary.

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Published by Aditya Dubey



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