Jai Prakash Singh Vs.
The State of Bihar & ANR. Etc.
[Criminal Appeal Nos.
525-526 of 2012 arising out of SLP (CRL.) Nos.304-305 of 2012]
J U D G M E N T
Dr. B.S. CHAUHAN, J.
1.
Leave
granted.
2.
These
criminal appeals have been preferred against the judgments and orders dated
19.9.2011 and 25.10.2011 passed by the High Court of Judicature at Patna in
Crl. Misc. Nos.. 28318 and 33546 of 2011, by which the High Court has enlarged
the respondents Rajesh Kumar Singh @ Pappu Singh and Sanjay Kumar Singh @ Mintu
Singh on anticipatory bail under Section 438 of Code of Criminal Procedure, 1973
(hereinafter referred as `Cr.P.C.')
3.
Facts
and circumstances giving rise to these appeals are that :
A. On 5.6.2011, the
appellant Jai Prakash Singh lodged an FIR of Laheria Sarai Case No. 304 of 2011
under Sections 302/34 of Indian Penal Code, 1860 (hereinafter referred as
`I.P.C.'), alleging therein that the informant/complainant and his elder
brother Shiv Prakash Singh were having a medicine shop for the last 2-3 years. On
5.6.2011 around 10.00 p.m., his brother closed the shop and proceeded towards
his house on his motorcycle. He was chased by the aforesaid respondents on a motorcycle
and stopped. They opened indiscriminate firing and thus, he died on the spot. In
the FIR, it was also alleged that the said respondents had threatened the
complainant to kill him and his brother 10-15 days ago as there had been some
old dispute of accounts between the parties.
B. As per the
post-mortem report, the deceased received 5 bullet injuries on his person and
he died because of the same. The said respondents had applied for anticipatory bail,
however, their applications stood rejected by the learned Sessions Judge vide order
dated 11.8.2011 observing that in the investigation, a strong motive had been
found against the said respondents and there were certain affidavits of
eye-witnesses to the effect that the said respondents were the assailants.
C. Aggrieved, the said respondents
filed Miscellaneous Criminal Petitions for grant of anticipatory bail under Section
438 Cr.P.C. before the Patna High Court. The said applications have been allowed
passing the impugned orders granting them anticipatory bail on the grounds that
the FIR itself made it evident that there was some previous dispute between the
parties which led to a quarrel and the accused had fair antecedents. Hence,
these appeals.
4.
Shri
Dvijendra Kumar Pandey, learned counsel appearing for the appellant, has
submitted that the High Court committed grave error while granting anticipatory
bail to the said respondents without considering the gravity of the offence and
the manner in which the offence had been committed and without realising that
the FIR had been lodged promptly within a period of two hours of the incident and
both the said accused persons had been named therein. Thus, the impugned judgments
and orders are liable to be set aside.
5.
On
the contrary, Ms. Kavita Jha and Ms. Prerna Singh, learned counsel appearing
for the said respondents and the State of Bihar, have opposed the appeals
contending that the High Court has imposed very serious conditions while
granting the anticipatory bail. The order does not require any interference at
this stage. The appeals have no merit and are liable to be dismissed.
6.
We
have considered the rival submissions made by the learned counsel appearing for
the parties and perused the record.
7.
The
provisions of Section 438 Cr.P.C. lay down guidelines for considering the
anticipatory bail application, which read as under: "438. Direction for
grant of bail to person apprehending arrest.- (1) Where any person has reason
to believe that he may be arrested on an accusation of having committed a
non-bailable offence, he may apply to the High Court or the Court of Session for
a direction under this section that in the event of such arrest, he shall be released
on bail; and that court may, after taking into consideration, inter alia, the
following factors, namely:-
i.
The
nature and gravity of the accusation;
ii.
The
antecedents of the applicant including the fact as to whether he has previously
undergone imprisonment on conviction by a court in respect of any cognizable
offence;
iii.
the
possibility of the applicant to flee from justice; and
iv.
where
the accusation has been made with the object of injuring or humiliating the
applicant by having him so arrested, either reject the application forthwith or
issue an interim order for the grant of anticipatory bail."
8.
In
view of the above, it is mandatory on the part of the court to ensure the
compliance of the pre-requisite conditions for grant of anticipatory bail
including the nature and gravity of the accusation.
9.
Admittedly,
the deceased had received several gun shot injuries. According to the
post-mortem report, the following injuries were found on the person of the deceased:
"
A . Abrasions: (1) 1 1/4"
x1/4" 1"- right and enter post of forehead (2) 1/4" x 1/4"
1/2 "x 1/4" and 1/2" X 1/10" in the lower 1/2 of the left
leg (3) 1/4 " x l/4" right kneecap.
B. Fire Arm injuries
1.
entry
wound 1/4 dia with inverted contused margins and abrasions. Collar placed on
the outer aspect of the right arm 2" proxical to elbow - passed thro' arms
breaking the bone into pieces and lacerating the to come out thro' exit wound
1/3" x 1/9" with even in the middle and inner portion of arm. Another
entry wound, 1/5" in dia with abrasion collar, inverted margin and
tattooing around (1-1/2 " x 1-1/2") was also present 1" distal
to the preventing entry wound and come out through the same exit wound.
2.
Entry
wound - 1/4 " dia with inverted contused margin an abrasion collar in
right anterior axillary line 5" below nipple - right 8th intercortal
space- right lobe of liver mes entry- small intestine at one place - came out
through exit wound 1/3" in dia in lower left iliac fosa in the axilary
line with inverted margin.
3.
Entry
wound 1/4" dia with contused inverted margins and abrasion collar placed
in the left iliac fosa- color at one place- small intestine at one place- came
out this exit would >" x 1/2" on right abdominal flank with everted
margin, in anterior oscillary line 9" bellow nipple.
4.
Entry
would 1/3" in dia with contused inverted margin and abrasion collar over
upper and inner part of left and soft tissue of the arm to came out through the
exit wound 1/3" in dia with everted margin on the back of left arm 3"
above (proximal) elbow.
5.
Entry
wound 1/4" in dia on the back of abdomen 4" outer to midline at T12
level, with inverted and contused margins and abrasions collar mesentry large intestine
at one place exit through a wound 1/4" dia with inverted margin in the
hand.
Along the tracks,
the. tissue were lacerated. Fluid blood red clots were seen inside abdominal
cavity about 1000 cc in volume. Organs appeared pale. Both sides of the heart
were partially full and the urinary bladder was found full. Stomach contained
about cc food without alcoholic smell.
Skull and brain showed
nothing particular. Opinion Death resulted from hemorrhage and both due to fire
arm injuries mentioned above."
10.
The
learned Sessions Judge did not consider it proper to grant anticipatory bail,
rather rejected the same after considering the submissions made on behalf of
the said accused persons observing that the court had perused the Case Diary,
para 90 of which revealed a very strong motive. There was material against the
said accused in the case diary. The deceased had received multiple abrasions and
5 gun shot injuries, thus, it was not a fit case to enlarge the accused on anticipatory
bail.
11.
Admittedly,
the FIR had been lodged promptly within a period of two hours from the time of
incident at midnight. Promptness in filing the FIR gives certain assurance of
veracity of the version given by the informant/complainant.
12.
The
FIR in criminal case is a vital and valuable piece of evidence though may not
be substantive piece of evidence. The object of insisting upon prompt lodging of
the FIR in respect of the commission of an offence is to obtain early
information regarding the circumstances in which the crime was committed, the names
of actual culprits and the part played by them as well as the names of eye- witnesses
present at the scene of occurrence. If there is a delay in lodging the FIR, it
looses the advantage of spontaneity, danger creeps in of the introduction of coloured
version, exaggerated account or concocted story as a result of large number of consultations/deliberations.
Undoubtedly, the promptness in lodging the FIR is an assurance regarding truth of
the informant's version. A promptly lodged FIR reflects the first hand account of
what has actually happened, and who was responsible for the offence in
question. (Vide: Thulia Kali v. The State of Tamil Nadu, AIR 1973 SC 501; State
of Punjab v. Surja Ram, AIR 1995 SC 2413; Girish Yadav & Ors. v. State of
M.P., (1996) 8 SCC 186; and Takdir Samsuddin Sheikh v. State of Gujarat &
Anr., AIR 2012 SC 37).
13.
There
is no substantial difference between Sections 438 and 439 Cr.P.C. so far as
appreciation of the case as to whether or not a bail is to be granted, is
concerned. However, neither anticipatory bail nor regular bail can be granted
as a matter of rule. The anticipatory bail being an extraordinary privilege
should be granted only in exceptional cases. The judicial discretion conferred
upon the court has to be properly exercised after proper application of mind to
decide whether it is a fit case for grant of anticipatory bail.
14.
In
State of M.P. & Anr. v. Ram Kishna Balothia & Anr., AIR 1995 SC 1198,
this Court considered the nature of the right of anticipatory bail and observed
as under: "We find it difficult to accept the contention that Section 438 of
the Code of Criminal Procedure is an integral part of Article 21. In the first
place, there was no provision similar to Section 438 in the old Criminal Procedure
Code..... Also anticipatory bail cannot be granted as a matter of right. It is
essentially a statutory right conferred long after the coming into force of the
Constitution. It cannot be considered as an essential ingredient of Article 21
of the Constitution. And its non-application to a certain special category of offences
cannot be considered as violative of Article 21."
15.
While
deciding the aforesaid cases, this Court referred to the 41st Report of the
Indian Law Commission dated 24th September, 1969 recommending the introduction
of a provision for grant of anticipatory bail wherein it has been observed that
"power to grant anticipatory bail should be exercised in very exceptional
cases".
16.
Ms.
Kavita Jha, learned counsel appearing for the accused/respondents has
vehemently advanced the arguments on the concept of life and liberty enshrined in
Article 21 of the Constitution of India placing a very heavy reliance on the observations
made by this Court in Siddharam Satlingappa Mhetre v. State of Maharashtra and
Ors., AIR 2011 SC 312, and submitted that unless the custodial interrogation is
warranted in the facts and circumstances of the case, not granting anticipatory
bail amounts to denial of the rights conferred upon a citizen/person under
Article 21 of the Constitution. We are afraid the law as referred to
hereinabove does not support the case as canvassed by learned counsel for the accused-respondents.
More so, the Constitution Bench of this Court in Kartar Singh v. State of Punjab,
(1994) 3 SCC 569, while summing up the law in para 368, inter-alia, held as
under: "Section 20(7) of the TADA Act excluding the application of Section
438 of the Code of Criminal Procedure in relation to any case under the Act and
the Rules made thereunder, cannot be said to have deprived the personal liberty
of a person as enshrined in Article 21 of the Constitution." (See also:
Narcotics Control Bureau v. Dilip Prahlad Namade (2004) 3 SCC 619). Therefore,
we are not impressed by the submissions so advanced by learned counsel for the
accused-respondents.
17.
This
Court in Siddharam Satlingappa Mhetre (supra) after considering the earlier
judgments of this Court laid down certain factors and parameters to be considered
while considering application for anticipatory bail : "122. The following
factors and parameters can be taken into consideration while dealing with the
anticipatory bail:
i.
The
nature and gravity of the accusation and the exact role of the accused must be
properly comprehended before arrest is made;
ii.
The
antecedents of the applicant including the fact as to whether the accused has previously
undergone imprisonment on conviction by a Court in respect of any cognizable
offence;
iii.
The
possibility of the applicant to flee from justice;
iv.
The
possibility of the accused's likelihood to repeat similar or the other
offences. v. Where the accusations have been made only with the object of injuring
or humiliating the applicant by arresting him or her.
v.
Impact
of grant of anticipatory bail particularly in cases of large magnitude
affecting a very large number of people.
vi.
The
courts must evaluate the entire available material against the accused very
carefully. The court must also clearly comprehend the exact role of the accused
in the case. The cases in which accused is implicated with the help of sections
34 and 149 of the Indian Penal Code, the court should consider with even
greater care and caution because over-implication in the cases is a matter of
common knowledge and concern;
vii.
While
considering the prayer for grant of anticipatory bail, a balance has to be
struck between two factors namely, no prejudice should be caused to the free, fair
and full investigation and there should be prevention of harassment, humiliation
and unjustified detention of the accused;
viii.
The
court to consider reasonable apprehension of tampering of the witness or
apprehension of threat to the complainant;
ix.
Frivolity
in prosecution should always be considered and it is only the element of genuineness
that shall have to be considered in the matter of grant of bail and in the event
of there being some doubt as to the genuineness of the prosecution, in the
normal course of events, the accused is entitled to an order of bail.
123. The arrest should
be the last option and it should be restricted to those exceptional cases where
arresting the accused is imperative in the facts and circumstances of that case.
124. The court must carefully examine the entire available record and
particularly the allegations which have been directly attributed to the accused
and these allegations are corroborated by other material and circumstances on
record."
18.
Parameters
for grant of anticipatory bail in a serious offence are required to be
satisfied and further while granting such relief, the court must record the
reasons therefore. Anticipatory bail can be granted only in exceptional
circumstances where the court is prima facie of the view that the applicant has
falsely been enroped in the crime and would not misuse his liberty. (See: D.K.
Ganesh Babu v. P.T. Manokaran & Ors., (2007) 4 SCC 434; State of Maharashtra
& Anr. v. Mohd. Sajid Husain Mohd. S. Husain & Ors., (2008) 1 SCC 213;
and Union of India v. Padam Narain Aggarwal & Ors., (2008) 13 SCC 305).
19.
The
case at hand, if considered in the light of aforesaid settled legal
proposition, we reach an inescapable conclusion that the High Court did not
apply any of the aforesaid parameters, rather dealt with a very serious matter
in a most casual and cavalier manner and showed undeserving and unwarranted
sympathy towards the accused.
20.
The
High Court erred in not considering the case in correct perspective and allowed
the said applications on the grounds that in the FIR some old disputes had been
referred to and the accused had fair antecedents. The relevant part of the High
Court judgment impugned before us reads as under: "Considering that the
only allegation in the First Information Report is that there was previously
some dispute between the deceased and the petitioner and they had quarrelled on
account of the same, let the petitioner above named, who has fair antecedents,
be released on anticipatory bail........"
21.
In
the facts and circumstances of this case, we are of the considered opinion that
it was not a fit case for grant of anticipatory bail. The High Court ought to have
exercised its extraordinary jurisdiction following the parameters laid down by
this Court in above referred to judicial pronouncements, considering the nature
and gravity of the offence and as the FIR had been lodged spontaneously, its veracity
is reliable. The High Court has very lightly brushed aside the fact that FIR
had been lodged spontaneously and further did not record any reason as how the
pre-requisite conditions incorporated in the statutory provision itself stood fulfilled.
Nor did the court consider as to whether custodial interrogation was required. The
court may not exercise its discretion in derogation of established principles
of law, rather it has to be in strict adherence to them. Discretion has to be
guided by law; duly governed by rule and cannot be arbitrary, fanciful or
vague. The court must not yield to spasmodic sentiment to unregulated
benevolence. The order dehors the grounds provided in Section 438 Cr.P.C. itself
suffers from non- application of mind and therefore, cannot be sustained in the
eyes of law.
22.
The
impugned judgments and orders dated 19.9.2011 and 25.10.2011 passed by the High
Court of Judicature at Patna in Crl. Misc. Nos.28318 and 33546 of 2011 are,
thus, set aside. The anticipatory bail granted to the said respondents is
cancelled. Needless to say that in case the said respondents apply for regular
bail, the same would be considered in accordance with law. With the aforesaid
observations, appeals stand disposed of.
..........................................J.
(Dr. B.S. CHAUHAN)
..........................................J.
(JAGDISH SINGH KHEHAR)
New
Delhi,
March
14, 2012
Back
