YEDALA SUBBA RAO vs. UNION OF INDIA

1 NON­REPORTABLE  IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1153  OF 2023 (Arising out of Special Leave Petition (Crl.) No.10160 of 2021) Yedala Subba Rao & Anr.              …Appellants versus Union of India              ...Respondent J  U  D  G  M  E  N  T ABHAY S. OKA, J. 1. Leave granted.   FACTUAL ASPECTS 2. The appellants are accused nos.46 and 47 in FIR No. 65 of 2018 rd registered   on   23   September   2018   at   Dumbriguda   Police   Station, District Vishakhapatnam, in Andhra Pradesh. The appellants, along with   other   co­accused,   are   being   prosecuted   for   the   offences Signature Not Verified Digitally signed by Indu Marwah Date: 2023.04.17 17:33:53 IST Reason: punishable under Section 120B read with Section 302 of the Indian Penal Code, Sections 18, 19, 20 and 39 of the Unlawful Activities 2 (Prevention) Act, 1967 (for short ‘the UAPA’).  The appellants are also charged   with   offences   punishable   under   Sections   4   and   5   of   the Explosives Substances Act, 1908 (for short ‘the Explosives Act’). rd 3. The incident is of 23  September 2018.  At about 12:10 hours, Shri Kidari Sarveswara Rao, a member of the Legislative Assembly and whip of the Telugu Desam Party in Legislative Assembly and one Shri Siveri Soma, a former MLA belonging to Telugu Desam Party, were killed   near   the   village   Livitiputtu,   Pothangi   Panchayat   within   the jurisdiction of Dumbriguda Police Station at Visakhapatnam.   This incident took place when both of them were proceeding to village Sarai to attend a function. The allegation is that 45 accused persons who belonged   to   the   Communist   Party   of   India   (Maoist),   a   terrorist organisation notified in the first schedule of the UAPA, stopped the convoy of vehicles of the aforesaid two leaders. The accused compelled them to get out of their cars.   Both of them were taken towards Y­ Junction.  Thereafter, the MLA was taken to the left­hand side of Y­ Junction  and   the   Ex­MLA  was   taken to  the   right­hand   side   of Y­ Junction.  Both of them were killed by three gunshots.  The Personal Secretary of the deceased sitting MLA lodged FIR on the same day in which he named 45 accused.  Earlier, investigation was carried out by a Special Investigation Team, which was subsequently transferred to 3 the National Investigation Agency (NIA). The case was registered by th NIA as RC­02/2018 NIA/HYD on 6  December 2018. The appellants th were arrested on 13  October 2018.  A chargesheet was filed against th them on 10   April 2019.   It appears from the said chargesheet that there are 79 accused though initially there were 85 accused. About 144 witnesses have  been named in the  charge sheet so far.   The charge has not yet been framed.  Some of the accused are absconding. The appellants have been in custody for the last four years and seven months.  SUBMISSIONS 4. Shri Colin Gonsalves, the learned senior counsel appearing for the appellants,  has  taken  us  through the   relevant  portions  of the charge sheet filed against the present appellants.  He pointed out that the recovery of landmine is shown at the instance of appellant no.1­ accused no.46,   which  on  the   face   of   it,   is   highly   suspicious.   He pointed out that there is no recovery shown at the instance of the accused no.47.   He pointed out that the second allegation against accused no.46 is that the call details record of accused nos.46, 47 and 84 show that they were always in touch with each other which shows that they were partners in the criminal conspiracy.   He pointed out that  accused   no.84   has   been   granted   bail  by   the   High   Court.  He 4 pointed out that another allegation against accused no.46 is that he purchased huge quantity of medicines worth Rs.8,000/­ which were to be handed over to a Maoist sent by accused no.84.  He submitted that there   is   no   material   against   both   the   accused   to   show   that   they provided shelter and logistic support to the Maoists as well as co­ accused and that they planted landmines.  He pointed out that there is no evidence to show that the alleged landmines had any connection with   the   offence   of   killing   the   aforesaid   two   leaders.   He   would, therefore,   submit   that   there   is   no   prima   facie   evidence   of   the involvement of the two appellants in the offence.   He relied upon a 1 decision of this Court in the case of  Union of India v. K.A. Najeeb . He submitted that even charges have not been framed.  Some of the accused are  absconding.     Considering   the  fact  that  there  are 144 prosecution witnesses, the trial is going to take years and therefore, continuing incarceration of the appellants will amount to a violation of their rights under Article 21 of the Constitution.  5. Shri K.M. Nataraj, learned ASG appearing for the respondent, th pointed out the Memorandum dated 13  October 2018 under Section 27 of the Indian Evidence Act, 1872 (for short ‘the Evidence Act’), which shows that a steel can weighing about 10 kg containing bolts, nuts and filled with explosive material and connected to a detonator 1 (2021) 3 SCC 713 5 through a wire was recovered at the instance of accused no.46 near a kaccha road near village Sarai where the deceased political leaders were to visit.  He also pointed out that the landmine was planted with the object of killing the said two leaders.   He pointed out that the th disclosure statement made by accused no.46 on 16   January 2019 shows   that   he   purchased   a   huge   quantity   of   medicines   worth Rs.8,000/­ and handed them over to a Maoist. He pointed out that the appellants­accused used different SIMs standing in the names of third parties to remain in touch with the co­accused. As regards accused th no. 47, he submitted that the disclosure statement of 13   October 2018 records that both the appellants dug a pit near a kaccha road leading   to   Sarai   village   and   planted   a   landmine   therein.   He   also pointed out that the accused nos.46 and 47 were constantly in touch with each other on cell phones for 18 days prior to the incident and thereafter, the cell phone of accused no.47 was switched off.   Shri Nataraj further urged that both accused nos.46 and 47 are involved in the offence and there is a strong   prima facie   material against them. He, therefore, submitted that in view of the proviso to sub­section (5) of Section 43D of UAPA, the appellants are disentitled to bail as there is   material   on   record   to   believe   that   the   accusations   against   the appellants are  prima facie  true.   6 OUR VIEW 6. We have given careful consideration to the submissions.   We have perused the material against the appellants in the context of stringent   provisions   for   the   grant   of   bail   incorporated   under   the proviso to sub­section (5) of Section 43D of UAPA.  We have perused the chargesheet filed against the appellants.   The allegation against the   first   appellant­accused   no.46   is   that   he   provided   shelter   and logistic support to Maoists and co­accused for facilitating the offence of murder of the two leaders.  The second allegation is that the present appellants planted landmines near the village where the programme was to be held.   It is further alleged that appellant no.1 ­ accused no.46 was in constant touch with accused no.84, who in turn was in touch with the Maoists.  It is further alleged that the cell phone call record   shows   that   the   appellants   were   in   touch   with   each   other immediately after the incident. The accused no.46 purchased huge quantity of medicines and handed over the same to a Maoist sent by accused no.84.   7. The allegation against accused no.47 is that he had association with accused no.46.  He was found in possession of certain pamphlets and literature of the terrorist organisation – CPI (Maoist).   Another allegation is that accused no.47 had given shelter to Communist party workers. 7 8. One of  the  allegations  in the  chargesheet is that the  present appellants were in touch with each other for about 17­18 days before the incident.  Moreover, they were regularly conversing with accused no.84, who in turn was communicating with the workers of the CPI (Maoist) Party.   th 9. We may note here that by the judgment and order dated 15 December 2020 passed by a Division Bench of Andhra Pradesh High Court in Crl. Appeal No.229 of 2020, accused no.84 has been granted bail.  We have perused the judgment, which is produced along with IA No.21015   of   2022.     In   the   said   judgment,   the   High   Court   has considered the CDR records of the telephonic conversation between accused no.46 and accused no.84.   In paragraph 9, the High Court observed that accused no.46 was an Ex­Sarpanch of the village where accused no.84 was teaching in a government school and therefore, it was   natural   that   being   an   Ex­Sarpanch,   people   were   constantly approaching   him.     The   calls   were   exchanged   between   these   two accused on the date of the offence and after the offence.   The High Court observed that when an offence of such a nature happened in the vicinity,   it   is   not   unusual   that   accused   no.46,   who   was   an   Ex­ Sarpanch, would receive calls from many persons immediately after the commission of the offence.  The High Court further observed that 8 there   was   an   allegation   that   medicines   worth   Rs.8,000/­   were purchased at the instance of the accused no.84 which were handed over at his instance to one Kiran, who was also a Maoist.  The High Court observed that in the chargesheet filed against accused no.46, it th was noted that the said Kiran was arrested on 18   September 2018 and was in custody on the date of the offence. Therefore, the High Court opined that accused no.84 was  prima facie  not involved in the offence and, at the highest, was guilty of an offence punishable under Section 202 of IPC.  10. The grant of bail by the High Court to accused no.84 is very relevant in this case as in paragraph 17.19 of the chargesheet filed against the present appellants, the allegation is that call detail records of accused nos.46,47 and 84 show that they were exchanging calls which indicates that they are the parties to the conspiracy. 11. As   regards   the   allegation   of   purchase   of   medicines   worth Rs.8,000/­   by   accused   no.46,   the   prosecution   has   relied   upon   a th Disclosure Memo dated 16  January 2019.  In the Disclosure Memo, it is alleged that accused no.46 disclosed that one Kiran approached him in July 2018 to help him to purchase medicines.  Thereafter, he received a call from accused no.84, who informed him that one person will give him  a list of  medicines  and  cash of   Rs.10,000/­ and he 9 should help him to purchase medicines.   The disclosure statement records that accused no.46 helped that person to purchase medicines from a medical shop and he led the police party to the said medical rd shop.     In   the   disclosure   statement,   he   also   stated   that   on   23 September 2018, he saw accused no.47 along with one person (Kiran) at a Xerox shop at Dumbriguda Junction.  Accused no.46 stated that he will be able to show the said shop, and accordingly, he showed the said shop.   12. We   fail   to   understand   how   the   purchase   of   medicines   worth Rs.8,000/­ by accused no.46 at the instance of accused no.84 much before the incident has any connection with the incident which took rd place on 23  September 2018. This is apart from the fact that accused no.84 has been granted bail by the High Court. 13. Now we will have to decide whether the disclosure statement th dated 16  January 2019 is admissible in evidence.  It is necessary to advert to the law laid down by a Bench of three Hon’ble Judges of this Court   in   the   case   of   Jaffar   Hussain   Dastagir   v.   State   of 2 .   This Court followed a decision of the Privy Council in Maharashtra 3 the case of   Pulukuri Kottaya v. King Emperor   which is a   locus

2 (1969) 2 SCC 872 3 (1946) SCC online Privy Council 47 10 Court held thus:   Under   Section   25   of   the   Evidence   Act   no “5. confession made by an accused to a police officer can be admitted in evidence against him. An exception to this is however provided by Section 26 which makes a confessional   statement   made   before   a   Magistrate admissible   in   evidence   against   an   accused notwithstanding the fact that he was in the custody of the police when he made the incriminating statement. Section   27   is   a   proviso   to   Section   26   and   makes admissible so much of the statement of the accused which leads to the discovery of a fact deposed to by him and connected with the crime, irrespective of the question whether it is confessional or otherwise.   The essential   ingredient   of   the   section   is   that   the information given by the accused must lead to the discovery of the fact which is the direct outcome of such information. Secondly, only such portion of the information given as is distinctly connected with  the  said   recovery  is  admissible  against  the accused. Thirdly, the discovery of the fact must relate   to   the   commission   of   some   offence.   The embargo on statements of the accused before the police will not apply if all the above conditions are fulfilled.   If   an   accused   charged   with   a   theft   of articles   or   receiving   stolen   articles,   within   the meaning of Section 411 IPC states to the police, “I will show you the articles at the place where I have kept   them”   and   the   articles   are   actually   found there, there can be no doubt that the information given by  him  led  to   the discovery   of  a fact i.e. keeping of the articles by the accused at the place mentioned. The discovery of the fact deposed to in such a case is not the discovery of the articles but the   discovery   of   the   fact   that   the   articles   were   In kept   by   the   accused   at   a   particular   place. principle   there   is   no   difference   between   the   above statement and that made by the appellant in this case which in effect is that “I will show you the person to 11 whom  I have  given  the  diamonds  exceeding  200  in number”.   The   only   difference   between   the   two statements is that a “named person” is substituted for “the place” where the article is kept. In neither case are the articles or the diamonds the fact discovered.”                   (emphasis added) 14. As held   by   this   Court,   Section   27   of   the  Evidence   Act  is an exception to the general rule under Section 25 that a confession made by an accused to a police officer is not admissible in evidence.  The first condition for the applicability of Section 27 is that the information given by the accused must lead to the discovery of the fact, which is the direct outcome of such information.   Only such portion of the information given as is distinctly connected with the said discovery is admissible against the accused.  Now looking at the Discovery Memo

showed the shop from which the medicines were purchased.  Thus, he led the police to the shop.   There was no discovery of any fact as a result of the information supplied by accused no.46.  The same is the case with the other allegation that accused no.46 showed a Xerox shop where accused no.47 and one Kiran were allegedly standing on

he would show the medical shop and the Xerox shop may not be,

Moreover, as noted in the order of the High Court granting bail to 12 accused   no.84,   the   said   Kiran,   who   was   allegedly   standing   with

15. There is one more crucial aspect. A statement of one G.Narasinga Rao,   who   was   allegedly   running   the   said   medical   shop   has   been recorded during the investigation. In the statement, he has stated that

the sale of medicines involving a large amount in July 2018 and the team brought accused no.46 with them. This shows that the NIA team was already aware of the location of the shop from which a large quantity of medicines was allegedly purchased by accused no.46 in July 2018. 16. Now, we come to the material to show that there was a recovery of landmine at the instance of accused no.46.  It must be noted here that it is not the case of the prosecution that the recovery of landmine was at the instance of the accused no.47. The recovery Panchama (Annexure A­1) to IA no. 74099 of 2022 is styled as “Mediators’ Report

October 2018, the mediators were present at   Livitiputtu   village with ASP   Amitabh   for   preparing   the   Mediators’   Report   and   Seizure Panchanama.  It is recorded in the Panchnama that ASP Amitabh, an 13 IPS officer,   along   with   other   9   or   10   police   officials   with  a  Bomb Disposal Team, visited  Livitiputtu village.  On the way,  they saw four persons,   including   the   accused   nos.46   and   47,   who   were   holding plastic bags.   When they tried to flee, the police chased them and caught hold of them. In the same Panchnama, a long statement of accused no.46 is recorded, which is in the nature of a confessional statement. There is also a confessional statement of accused no.47 in

admissible in evidence being hit by Section 25 of the Evidence Act. Going   by   the   “Mediators’   Report   and   Seizure   Panchnama”,   the appellants gave confessional statements immediately after the police caught hold of them even before their arrest was recorded. Therefore,

statements.       The   material   portion   of   the   “Mediators’   Report   and Seizure Panchnama” appears after the confessional statement of the accused no. 46. It reads thus:

14

17. It   is   pertinent   to   note   that   a   long   confessional   statement   of accused no.46 has been recorded within inverted commas in the said document, and thereafter, the aforesaid portion has been written.  It is not noted  in the  confessional statement of  accused no.46  that he stated   that   he   would   show   the   place   where   he   had   planted   the landmine.  If accused no.46 had made such a statement leading to the discovery of the landmine, the discovery of the fact that the landmine was planted by accused nos.46 at a particular place could have been proved, provided the landmine was to be used in the offence. However, there is no such confessional statement of accused no.46 recorded that he will show the place where landmine was planted by him.  The

showed landmine.   There is no confessional statement made by him giving information that he is in a position to show the place where he

and Seizure Panchnama” is not helpful to the prosecution in proving that   the   landmine   was   discovered   at   the   instance   of   the   accused no.46.   15 18. As can be seen from the chargesheet, in paragraph 17.32, there were three material allegations against accused no.46.  The first was of plantation   of   a   landmine   which   we   have   already   discussed.     The second one was that he provided shelter and logistic support to the Maoists   for   facilitating   the   commission   of   the   offence.     The   third circumstance that he purchased medicines worth Rs.8,000/­ as per the   suggestion   of   accused   no.84   will   also   have   to   be   kept   out   of consideration for the reasons already recorded.  In paragraph 5 of the additional   affidavit   of   the   respondent,   the   material   against   the appellants has been set out in a tabular form.  In the tabular form, it is not mentioned that there are statements of the witnesses who had seen accused nos.46 or 47 giving shelter to the Maoists.  In any case, accused no.46 and 47 were not present at the time of the commission of the offence.   Therefore, we cannot form an opinion that there are reasonable grounds for believing that the accusations against accused

19. Coming to allegations against accused no.47, we may note here that his confessional statement recorded under the Mediators Report and Seizure Panchnama is not admissible evidence as he has not disclosed any fact that led to any discovery.   In his statement, it is recorded that he was carrying Maoist literature and banners.   It is 16 recorded in the Panchnama that eight brochures, two banners, and one landmine, along with electric wire and detonators, were seized from four persons. It is not specifically mentioned in the Panchnama that the brochures and banners were recovered from accused no.47. The prosecution case that accused no.47, with one Kiran, was found

very doubtful, as noted by us earlier.  Then what is against accused no.47 is that he was in touch with accused no.46 on the telephone. The same was the allegation against accused no.84, who has been enlarged on bail.

21. We have examined material relied upon against the appellants in paragraph 5 of the additional affidavit of the respondent as well as the 17 chargesheet. Taking the material against the appellants as it is and without considering the defence of the appellants,   we are unable to form an opinion that there are reasonable grounds for believing that the accusations against the appellants of commission of offence under the UAPA are  prime facie  true. Hence, the embargo on the grant of bail under proviso to sub­section (5) of Section 43D will not apply in this case.   We, however, make it clear that the findings recorded in this Judgment are only   prima facie   observations recorded for the limited purposes of examining the case in the light of the proviso to s ub­ section (5) of Section 43D of the UAPA. The trial shall be conducted uninfluenced by these observations. 22. As narrated earlier, the appellants are in custody for four and half   years.   The   charge   has   not   been   framed   and   the   prosecution proposes to examine more than 140 witnesses.  Some of the accused are absconding. Thus, there is no possibility of the trial commencing in the near future.  23. It is obvious that while granting bail, stringent conditions will have to be imposed.   We propose to leave it to the learned Special Judge to impose appropriate conditions.  24. Accordingly, we set aside the impugned orders. We direct the respondent to ensure that appellants are produced before the learned Special   Judge   for   the   trial   of   NIA   cases   at   Vijayawada   within   a 18 maximum period of one week from today.  The learned Special Judge shall   release   the   appellants   on   bail   on   appropriate   conditions determined by him after hearing the appellants and respondent.  The appeal is, accordingly, allowed.  .………………………J.     (Abhay S. Oka) ..………..……………J.     (Rajesh Bindal) New Delhi; April 17, 2023.