Sukhbir
Singh & Ors Vs. State of Haryana [1997]
INSC 759 (1 October
1997)
G.N.
RAY, G.B. PATTANAIK
ACT:
HEADNOTE:
THE
1ST DAY OF OCTOBER, 1997 Present:
Hon'ble
Mr. Justice G.N. Ray Hon'ble Mr. Justice G.B. Pattanaik K.T.S. Tulsi, Som Raj Dutta,
Sr. Advs., Uma Dutta, M.S. Dahiya, Advs. with them for the appellants Ajay Siwach,
Adv, for Prem Malhotra, Adv. for the Respondent O R D E R The following Order
of the Court was delivered:
O R D
E R In this appeal the conviction and sentence passed against the appellant by
the learned Designated Court Bhiwani at Hissar on 6.2.88 in Sessions Trial No.
49.87 are under challenge.
Mrs.
KTS Tulsi, learned senior counsel has appeared for appellant No. 1 Sukhbir
Singh and Mr. Som Raj Dutt, learned senior counsel has appeared for the
remaining appellants.
The
appellant Sukhbir Singh has been convicted by the learned Designated Court under Section 302 and Section 307
read with Section 149 Indian Penal Code. The other appellants have also been
convicted under Section 302 and Section 307 read with Section 149 IPC. Although
the said appellants have been convicted under the Arms Act. but no separate
sentence has been passed for such offence.
Mr. Tulsi
has submitted that initially the appellants were also charged for the offence
under Terrorist and Disruptive Activities Prevention Act, 1985 (hereinafter
referred to as TADA). The learned Designated Court thereafter assumed jurisdiction and proceeded with the
trial. Considering he materials on record, the learned Designated Judge inter alia
came to the finding that no case for an offence under TADA had been made out.
Therefore, an order was passed by the learned Designated Judge on 19.12.87 that
the case should be transferred to the appropriate criminal court for the trial
of the said criminal case. In basing the said order of 19th December, 1987, the
learned Judge, Designated Court had relied on a Full Bench decision of the
Punjab and Haryana High Court in Bimal Kaur Khalsa's case (AIR 1988 Punjab and Haryana
page 95) It appears that an appeal was taken to this Court against the said
Full Bench Decisions of the Punjab and Haryana High Court in Bimal Khalsa's
case and it appears that an interim order of stay was granted by this Court. In
view of the said order of stay, the case was again referred back before the
learned Designated Judge for trial on merits.
Mr. Tulsi
has submitted that the principles indicated by the Full Bench of the Punjab and
Haryana High Court as to what constitutes offence under TADA in Bimal Khalsa's
case has been considered by the Constitution Bench of this Court in Kartar
Singh's case (1994 (3) SCC page 569. Mr. Tulsi has submitted that in Hitendra
Vishnu Thakur and Ors. (1994 (4) SCC 602) this court also considered what are
the terrorist and disruptive activities under TADA. The decision of this Court
in the said Constitution Bench decision approves the principle indicated in Bimal
Khal'a case. Therefore, the order passed by the learned Designated Judge that
no case under TADA had been made out must be held to be fully justified.
Therefore, on merits also, there was no occasion for the Designated Court to
proceed with the trial of because an appeal was pending before this Court
against the judgment in Bimal Khalsa's case and an interim order of stay was
passed in the said appeal, there was no reason to retransfer the case before
the learned Designated Court in the absence of any order passed by any
competent court setting aside the order dated 19th December, 1987 passed by the
learned Designated Judge by which it was decided that no case under TADA was
made out an therefore, the case should be transferred before the regular
criminal court.
Mr. Tulsi
has, therefore, submitted that the learned Designated Judge, has no
jurisdiction to proceed with the trial of the criminal case and pass the
impugned order of conviction and sentence against the appellant for offences
under Indian Penal Code and Arms Act. Mr. Tulsi has also of Gujarat (1977 (5) Scale page 388) this
Court has held that where for want of appropriate sanction, the Designated Court did not have jurisdiction to try
the case, the entire trial was vitiated. It was submitted before this court
that in view of detention in prison for a long time during the pendency of the
trial before the Designated
Court, no further trial
of the said criminal case by the regular criminal court should be allowed. It
has been observed by this Court that the question of proceeding further of the
said criminal case before the regular criminal court will be taken into
consideration by the State on being alive to the said fact of suffering long
detention by the accused during the pendency of the trial before the Designated Court. Mr. Tulsi has submitted that in
the instant case long time has elapsed since the institution of the case before
the Designated Court The case can only be tried by the
regular court and such trial is likely to consume long time. The delay in
proceeding with the trial before the designated court is not attributable to
the accused. Therefore, the said criminal trial deemed to be pending before the
regular criminal bench should be quashed by this Court because of the long
delay involved in completing the trial thereby creating serious prejudice
against the appellants. In the facts of the case, Mr. Tulsi has rightly contended
that the order of the designated judge dated 19.12.1987 releasing the case for
being tried by regular criminal Bench was fully justified. There was no
occasion to retransfer the said criminal before the designated court when the
order dared 19.12.1987 was not set aside by any competent authority.
Such
subsequent retransfer of the case before the designated court and decision
rendered by the designated court therefore cannot be sustained and the same
therefore are set aside by allowing this appeal. We are however not inclined to
quash the criminal case which must be deemed to be pending before regular
criminal Bench. It will be open to the accused to make appropriate application
for quashing the criminal trial before the appropriate court if they so desire.
We make it clear that we have not expressed any opinion in this regard. The
interim order of bail granted by this Court will continue for a period of six
weeks from today so that appropriate application for interim bail may be made
before the Court where the trial will commence. The appeal is disposed of
accordingly.
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