DR.MEHMOOD NAYYAR AZAM vs. STATE OF CHATTISGARH

Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. 5703/2012 (Arising out of SLP (C) No. 34702 of 2010) Dr. Mehmood Nayyar Azam ….. Appellant Versus State of Chattisgarh and Ors. … Respondents J U D G M E N T Dipak Misra, J JUDGMENT Leave granted. 2. Albert Schweitzer, highlighting on Glory of Life, pronounced with conviction and humility, “the reverence of life offers me my fundamental principle on morality”. The aforesaid expression may appear to be an individualistic Page 1 2 expression of a great personality, but, when it is understood in the complete sense, it really denotes, in its conceptual essentiality, and connotes, in its macrocosm, the fundamental

The reverence of life is insegragably associated with the dignity of a human being who is basically divine, not servile. A human personality is endowed with potential infinity and it blossoms when dignity is sustained. The sustenance of such dignity has to be the superlative concern of every sensitive soul. The essence of dignity can never be treated as a momentary spark of light or, for that matter, ‘a brief candle’, or ‘a hollow bubble’. The spark of life gets more resplendent when man is treated with dignity sans humiliation, for every JUDGMENT man is expected to lead an honourable life which is a splendid gift of “creative intelligence”. When a dent is created in the reputation, humanism is paralysed. There are some megalomaniac officers who conceive the perverse notion that they are the `Law’ forgetting that law is the science of what is good and just and, in very nature of things, protective of a civilized society. Reverence for the nobility of a human being Page 2 3 has to be the corner stone of a body polity that believes in orderly progress. But, some, the incurable ones, become totally oblivious of the fact that living with dignity has been

ubiquitous presence, and the majesty and sacrosanctity dignity cannot be allowed to be crucified in the name of some kind of police action. 3. The aforesaid prologue gains signification since in the case at hand, a doctor, humiliated in custody, sought public law remedy for grant of compensation and the High Court, despite no factual dispute, has required him to submit a representation to the State Government for adequate relief pertaining to grant of compensation after expiry of 19 years JUDGMENT with a further stipulation that if he is aggrieved by it, he can take recourse to requisite proceedings available to him under law. We are pained to say that this is not only asking a man to prefer an appeal from Caesar to Caesar’s wife but it also compels him like a cursed Sisyphus to carry the stone to the Page 3 4 top of the mountain wherefrom the stone rolls down and he is obliged to repeatedly perform that futile exercise.

West Chirmiri Colliery, Pondi area in the State of Chhattisgarh, used to raise agitations and spread awareness against exploitation of people belonging to weaker and marginalized sections of the society. As a social activist, he ushered in immense awareness among the down-trodden people which caused discomfort to the people who had vested interest in the coal mine area. The powerful coal mafia, trade union leaders, police officers and other persons who had fiscal interest felt disturbed and threatened him with dire JUDGMENT consequences and pressurized him to refrain from such activities. Embedded to his committed stance, the petitioner declined to succumb to such pressure and continued the activities. When the endeavor failed to silence and stifle the agitation that was gaining strength and momentum, a Page 4 5 consorted maladroit effort was made to rope him in certain criminal offences.

were initiated and thereafter crime No. 15/92 under Section 420 of the Indian Penal Code (for short ‘the IPC’) and crime No. 41/92 under Sections 427 and 379 of the IPC were registered. As the activities gathered further drive and became more pronounced, crime No. 62/90 was registered for an offence punishable under Section 379 of the IPC for alleged theft of electricity. In the said case, the appellant was taken into custody. JUDGMENT 6. Though he was produced before the Magistrate on 22.9.1992 for judicial remand and was required to be taken to Baikunthpur Jail, yet by the time the order was passed, as it was evening, he was kept in the lock up at Manendragarh Police Station. On 24.9.1992, he was required to be taken to jail but instead of being taken to the jail, he was taken to Pondi Police Station at 9.00 a.m. At the police station, he was Page 5 6 abused and assaulted. As asseverated, the physical assault was the beginning of ill-treatment. Thereafter, the SHO and ASI, the respondent Nos. 3 and 4, took his photograph

“Main Dr. M.N. Azam Chhal Kapti Evam Chor Badmash Hoon”. (I, Dr. M. N. Azam, am a cheat, fraud, thief and rascal). 7. Subsequently, the said photograph was circulated in general public and even in the revenue proceeding, the respondent No. 5 produced the same. The said atrocities and the torture of the police caused tremendous mental agony and humiliation and, hence, the petitioner submitted a complaint to the National Human Rights Commission who, in turn, asked the Superintendant of Police, District Koria to submit a JUDGMENT nd report. As there was no response from the 2 respondent the Commission again required him to look into the grievances and take proper action. When no action was taken by the respondent or the police, the petitioner was compelled to invoke the extraordinary jurisdiction of the High Court of Judicature at Bilaspur, Chattisgarh with a prayer for punishing the respondent Nos. 4, 5 & 7 on the foundation that Page 6 7 their action was a complete transgression of human rights which affected his fundamental right especially his right to live with dignity as enshrined under Article 21 of the Constitution.

compensation to the tune of Rs. 10 lakhs. 8. After the return was filed, the learned single Judge passed a detailed order on 3.1.2003 that the Chief Secretary and the Director General of Police should take appropriate steps for issue of direction to the concerned authorities to take appropriate action in respect of the erring officers. Thereafter, some developments took place and on 24.3.2005, the Court recorded that the writ petitioner was arrested on 22.9.1992 and his photograph was taken at the police station. The JUDGMENT learned single Judge referred to Rule 1 of Regulation 92 of Chhattisgarh Police Regulations which lays down that no Magistrate shall order photograph of a convict or other person to be taken by the police for the purpose of Identification under Prisoners Act, 1920, unless he is satisfied that such photograph is required for circulation to different places or for Page 7 8 showing it for the purpose of identification to a witness who cannot easily be brought to a test identification at the place where the investigation is conducted or that photograph is

the learned single Judge proceeded to record that not only the photograph of the writ petitioner had been taken with the placard but had also been circulated which had caused great mental agony and trauma to his school going children. Thereafter, he referred to Regulation 737 of the Chhattisgarh Police Regulations which relates to action to be taken by the superior officer in respect of an erring officer who ill-treats an accused. 9. After referring to various provisions, the learned single JUDGMENT Judge called for a report from the Chief Secretary. On 18.11.2005, the Court was apprised that despite several communications, the Chief Secretary had not yet sent the report. Eventually, the report was filed stating that the appellant was involved in certain cases including grant of bogus medical certificate and regard being had to the Page 8 9 directions issued in 1992 that the photograph of the offender should be kept on record, the same was taken and affixed against his name and after 7.9.1992, it was removed from the

imposed punishment of “censure” by the Superintendent of Police on 19.11.2001. It was also set forth that on 3.5.2003, a charge-sheet was served on all the erring officers and a departmental enquiry was held and in the ultimate eventuate, they had been imposed major penalty of withholding of one annual increment with cumulative effect for one year commencing 27.5.2004. That apart, on 19.7.2005, a case had been registered under Section 29 of the Police Act against the erring officers. JUDGMENT 10. It is apt to note here that when the matter was listed for final hearing for grant of compensation, the learned single Judge referred the matter to be heard by a Division Bench. 11. The Division Bench referred to the prayer clause and various orders passed by the learned single Judge and eventually directed the appellant to submit a representation to Page 9 10 the Chief Secretary for grant of compensation. We think it appropriate to reproduce the relevant paragraphs of the order passed by the Division Bench: -

5. In the instant case, it is an admitted position that the respondent State authorities have taken cognizance of the harassment meted out to the petitioner by the erring personnel of the police department and initiated departmental enquiry against them in which they were found guilty and punishment has also been awarded to them.” 12. After issuing notice, this Court, on 17.2.2012, thought it JUDGMENT apposite that the appellant should submit a representation within a week which shall be considered by the respondents within four weeks therefrom. 13. In pursuance of the aforesaid order, the appellant submitted a representation which has been rejected on 19.3.2012 by the OSD/Secretary, Government of Page 10 11 Chhattisgarh, Home (Police) Department. In the rejection order, it has been stated as follows: -

(2) On 24.9.92 the police officers taking your photograph and writing objectionable words thereon was against the legal procedure. Considering this, action was taken against the concerned guilty police officers in accordance with law and two police officers were punished. (3) In your representation, compensation has been demanded on the following two grounds: A. Defamation was caused due to the police officers taking photograph. B. Your wife became unwell mentally. She is still unwell. C. Difficulty in marriage of daughter. Regarding the aforesaid grounds, the actual position is as follows: JUDGMENT A. Defamation is such a subject, the decision on which is within jurisdiction of the competent court. No decision pertaining to defamation has been received from the court of competent jurisdiction. Therefore, it would not be proper for the State Government to take a decision in this regard. B. Regarding mental ailment of your wife, no such basis has been submitted by you, Page 11 12 on the basis of which any conclusion may be drawn.

Therefore, in the light of the above, the State Government hereby rejects your representation and accordingly decides your representation.” 14. Mr. Niraj Sharma, learned counsel appearing for the appellant, submitted that when the conclusion has been arrived at that the appellant was harassed at the hands of the police officers and in the departmental enquiry they have been found guilty and punished, just compensation should have JUDGMENT been awarded by the High Court. It is further urged by him that this Court had directed to submit a representation to grant an opportunity to the functionaries of the State to have a proper perceptual shift and determine the amount of compensation and grant the same, but the attitude of indifference reigned supreme and no fruitful result ensued. It is canvassed by him that it would not only reflect the non- Page 12 13 concern for a citizen who has been humiliated at the police station, but, the manner in which the representation has been rejected clearly exhibits the imprudent perception and heart

the State authority that defamation is such a subject that the issue of compensation has to be decided by the competent court and in the absence of such a decision, the Government cannot take a decision as regards the compensation clearly reflects the deliberate insensitive approach to the entire fact situation inasmuch as the High Court, in categorical terms, had found that the allegations were true and the appellant was harassed and thereby it did tantamount to custodial torture and there was no justification to adopt a hyper- JUDGMENT technical mode to treat it as a case of defamation in the ordinary sense of the term and requiring the appellant to take recourse to further adjudicatory process and obtain a decree from the civil court. 15. Mr. Atul Jha, learned counsel appearing for the State, has supported the order of the High Court as well as the order Page 13 14 passed by the competent authority of the State who has rejected the representation on the foundation that when the appellant puts forth a claim for compensation on the ground

therefore, no fault can be found with the decision taken either by the High Court or the subsequent rejection of the representation by the authority of the State. 16. The learned counsel appearing for the private respondents has submitted that they have already been punished in a disciplinary proceeding and, therefore, the question of grant of compensation does not arise and even if it emerges, the same has to be determined by the civil court on the base of evidence adduced to establish defamation. JUDGMENT 17. At the very outset, we are obliged to state that five aspects are clear as day and do not remotely admit of any doubt. First, the appellant was arrested in respect of the alleged offence under Indian Penal Code, 1860 and the Electricity Act, 2003; second, there was a direction by the Magistrate for judicial remand and thereafter instead of taking Page 14 15 him to jail the next day he was brought to the police station; third, self-humiliating words were written on the placard and he was asked to hold it and photographs were taken; and

were also filed by one of the respondents in a revenue proceeding; and five, the High Court, in categorical terms, has found that the appellant was harassed. 18. In the aforesaid backdrop, the singular question required to be posed is that whether the appellant should be asked to initiate a civil action for grant of damages on the foundation that he has been defamed or this Court should grant compensation on the bedrock that he has been harassed in police custody. JUDGMENT 19. At this juncture, it is condign to refer to certain 1 authorities in the field. In D.K. Basu v. State of W.B. it has been held thus: - “10. “Torture” has not been defined in the Constitution or in other penal laws. “Torture” of a human being by another human being is essentially an instrument to impose the will of 1 AIR 1997 SC 610 : (1997) 1 SCC 416 Page 15 16 the “strong” over the “weak” by suffering. The word torture today has become synonymous with the darker side of human civilization.

- Adriana P. Bartow 11. No violation of any one of the human rights has been the subject of so many Conventions and Declarations as “torture” – all aiming at total banning of it in all forms, but in spite of the commitments made to eliminate torture, the fact remains that torture is more widespread now than ever before. “Custodial torture” is a naked violation of human dignity and degradation which destroys, to a very large extent, the individual personality. It is a calculated assault on human dignity and whenever human dignity is wounded, civilization takes a step backward – flag of humanity must on each such occasion fly half- mast. JUDGMENT 12. In all custodial crimes what is of real concern is not only infliction of body pain but the mental agony which a person undergoes within the four walls of police station or lock- up. Whether it is physical assault or rape in Page 16 17 police custody, the extent of trauma, a person experiences is beyond the purview of law.” 20. We have referred to the aforesaid paragraphs to highlight

agony when a person is confined within the four walls of police station or lock-up. Mental agony stands in contradistinction to infliction of physical pain. In the said case, the two-Judge Bench referred to Article 5 of the Universal Declaration of Human Rights, 1948 which provides that “No one shall be subjected to torture or to cruel, inhuman or degrading treatment or punishment”. Thereafter, the Bench adverted to Article 21 and proceeded to state that the expression “life or personal liberty” has been held to include the right to live with JUDGMENT human dignity and thus, it would also include within itself a guarantee against torture and assault by the State or its functionaries. Reference was made to Article 20(3) of the Constitution which postulates that a person accused of an offence shall not be compelled to be a witness against himself. Page 17 18 21. It is worthy to note that in the case of D.K. Basu (supra), the concern shown by this Court in Joginder Kumar v. State 2 of U.P. was taken note of. In Joginder Kumar’s case, this

human rights during and after arrest. It is apt to quote a passage from the same: - “The horizon of human rights is expanding. At the same time, the crime rate is also increasing. Of late, this Court has been receiving complaints about violations of human rights because of indiscriminate arrests. How are we to strike a balance between the two? A realistic approach should be made in this direction. The law of arrest is one of balancing individual rights, liberties and privileges, on the one hand, and individual duties, obligations and responsibilities on the other; of weighing and balancing the rights, liberties and privileges of the single individual and those of individuals collectively; of simply deciding what is wanted and where to put the weight and the emphasis; of deciding which comes first – the criminal or society, the law violator or the law abider…” JUDGMENT 22. After referring to the case of Joginder Kumar (supra), A.S. Anand, J. (as his Lordship then was), dealing with the 2 (1994) 4 SCC 260 Page 18 19 various facets of Article 21, stated that any form of torture or cruel, inhuman or degrading treatment would fall within the ambit of Article 21 of the Constitution, whether it occurs

functionaries of the Government become law-breakers, it is bound to breed contempt for law and would encourage lawlessness and every man would have the tendency to become law unto himself thereby leading to anarchy. No civilized nation can permit that to happen, for a citizen does not shed off his fundamental right to life, the moment a policeman arrests him. The right to life of a citizen cannot put in abeyance on his arrest. The precious right guaranteed by Article 21 of the Constitution of India cannot be denied to JUDGMENT convicts, undertrials, detenus and other prisoners in custody, except according to the procedure established by law by placing such reasonable restrictions as are permitted by law. 23. At this juncture, it becomes absolutely necessary to appreciate what is meant by the term “harassment”. In P. Page 19 20 Ramanatha Aiyar’s Law Lexicon , Second Edition, the term “harass” has been defined, thus: -

The term “harassment” in its connotative expanse includes torment and vexation. The term “torture” also engulfs the concept of torment. The word “torture” in its denotative concept includes mental and psychological harassment. The JUDGMENT accused in custody can be put under tremendous psychological pressure by cruel, inhuman and degrading treatment. 24. At this juncture, we may refer with profit to a two-Judge Bench decision in Sunil Gupta and others v. State of 3 Madhya Pradesh and others . The said case pertained to 3 (1990) 3 SCC 119 Page 20 21 handcuffing where the accused while in judicial custody were being escorted to court from jail and bound in fetters. In that context, the Court stated that the escort party should record

the court, considering the circumstances may either approve or disapprove the action of the escort party and issue necessary directions. The Court further observed that when the petitioners who had staged ‘Dharna’ for public cause and voluntarily submitted themselves for arrest and who had no tendency to escape, had been subjected to humiliation by being handcuffed, such act of the escort party is against all norms of decency and is in utter violation of the principle underlying Article 21 of the Constitution of India. The said act JUDGMENT was condemned by this Court to be arbitrary and unreasonably humiliating towards the citizens of this country with the obvious motive of pleasing ‘someone’. 4 25. In Bhim Singh, MLA v. State of J & K , this Court expressed the view that the police officers should have greatest regard for personal liberty of citizens as they are the 4 (1985) 4 SCC 677 Page 21 22 custodians of law and order and, hence, they should not flout the law by stooping to bizarre acts of lawlessness. It was observed that custodians of law and order should not become

not to abduct. 26. It needs no special emphasis to state that when an accused is in custody, his Fundamental Rights are not abrogated in toto. His dignity cannot be allowed to be comatosed. The right to life is enshrined in Article 21 of the Constitution and a fortiorari, it includes the right to live with human dignity and all that goes along with it. It has been so stated in Francis Coralie Mullin v. Administrator, Union 5 Territory of Delhi and others and D.K. Basu (supra). JUDGMENT 6 27. In Kharak Singh v . State of U. P., this court approved 7 the observations of Field, J. in Munn v. Illinois :- “By the term “life” as here [Article 21] used something more is meant than mere animal existence. The inhibition against its 5 (1981) 1 SCC 608 6 (1964) 1 SCR 332 7 (1877) 94 US 113 Page 22 23 deprivation extends to all those limbs and faculties by which life is enjoyed.” 28. It is apposite to note that inhuman treatment has many a

inflicted with an intention to cause physical suffering or severe mental pain. It would also include a treatment that is inflicted that causes humiliation and compels a person to act against his will or conscience. 8 29. In Arvinder Singh Bagga v. State of U.P. and others , it has been opined that torture is not merely physical but may even consist of mental and psychological torture calculated to create fright to submit to the demands of the police. JUDGMENT 30. At this stage, it is seemly to refer to the decisions of some of the authorities relating to a man’s reputation which forms a facet of right to life as engrafted under Article 21 of the Constitution. 8 AIR 1995 SC 117 Page 23 24 31. In Smt. Kiran Bedi v . Committee of Inquiry and 9 another , this Court reproduced an observation from the 10 decision in D. F. Marion v . Davis :-

32. In Board of Trustees of the Port of Bombay v . 11 Dilipkumar Raghavendranath Nadkarni and others , it has been ruled that right to reputation is a facet of right to life of a citizen under Article 21 of the Constitution. 12 33. In Smt . Selvi and others v. State of Karnataka , JUDGMENT while dealing with the involuntary administration of certain scientific techniques, namely, narcoanalysis, polygraph examination and the Brain Electrical Activation Profile test for the purpose of improving investigation efforts in criminal cases, a three-Judge Bench opined that the compulsory 9 (1989) 1 SCC 494 10 55 ALR 171 11 (1983) 1 SCC 124 12 AIR 2010 SC 1974 Page 24 25 administration of the impugned techniques constitute ‘cruel, inhuman or degrading treatment’ in the context of Article 21. Thereafter, the Bench adverted to what is the popular

“The popular perceptions of terms such as ‘torture’ and ‘cruel, inhuman or degrading treatment’ are associated with gory images of blood-letting and broken bones. However, we must recognize that a forcible intrusion into a person’s mental processes is also an affront to human dignity and liberty, often with grave and long-lasting consequences. [A similar conclusion has been made in the following paper: Marcy Strauss, ‘Criminal Defence in the Age of Terrorism – Torture’, 48 New York Law School Law Review 201-274 (2003/2004)].” After so stating, the Bench in its conclusion recorded as follows: - JUDGMENT “We have also elaborated how the compulsory administration of any of these techniques is an unjustified intrusion into the mental privacy of an individual. It would also amount to ‘cruel, inhuman or degrading treatment’ with regard to the language of evolving international human rights norms.” Page 25 26 34. Recently in Vishwanath S/o Sitaram Agrawal v. Sau. 13 Sarla Vishwanath Agrawal , although in a different context, while dealing with the aspect of reputation, this Court has observed as follows: - “……..reputation which is not only the salt of life, but also the purest treasure and the most precious perfume of life. It is extremely delicate and a cherished value this side of the grave. It is a revenue generator for the present as well as for the posterity.” 35. We have referred to these paragraphs to understand how with the efflux of time, the concept of mental torture has been understood throughout the world, regard being had to the essential conception of human dignity. 36. From the aforesaid discussion, there is no shadow of JUDGMENT doubt that any treatment meted out to an accused while he is in custody which causes humiliation and mental trauma corrodes the concept of human dignity. The majesty of law protects the dignity of a citizen in a society governed by law. It cannot be forgotten that the Welfare State is governed by rule of law which has paramountcy. It has been said by Edward 13 2012 (6) SCALE 190 Page 26 27 Biggon “the laws of a nation form the most instructive portion of its history.” The Constitution as the organic law of the land has unfolded itself in manifold manner like a living organism

person under Article 21 of the Constitution of India. When citizenry rights are sometimes dashed against and pushed back by the members of City Halls, there has to be a rebound and when the rebound takes place, Article 21 of the Constitution springs up to action as a protector. That is why, an investigator to a crime is required to possess the qualities of patience and perseverance as has been stated in Nandini 14 Sathpaty v. P. L. Dani . 37. In Delhi Judicial Services Association v . State of JUDGMENT 15 Gujarat , while dealing with the role of police, this Court condemned the excessive use of force by the police and observed as follows:- “The main objectives of police is to apprehend offenders, to investigate crimes and to prosecute them before the courts and also to prevent commission of crime and above all to 14 AIR 1978 SC 1025 15 (1991) 4 SCC 406 Page 27 28

38. It is imperative to state that it is the sacrosanct duty of JUDGMENT the police authorities to remember that a citizen while in custody is not denuded of his fundamental right under Article 21 of the Constitution. The restrictions imposed have the sanction of law by which his enjoyment of fundamental right is curtailed but his basic human rights are not crippled so that the police officers can treat him in an inhuman manner. On the contrary, they are under obligation to protect his human Page 28 29 rights and prevent all forms of atrocities. We may hasten to add that a balance has to be struck and, in this context, we may fruitfully quote a passage from D. K. Basu (supra) : -

JUDGMENT Page 29 30 39. In the case at hand, the appellant, while in custody, was compelled to hold a placard in which condemning language was written. He was photographed with the said placard and

th revenue proceeding by the 5 respondent. The High Court has recorded that the competent authority of the State has conducted an enquiry and found the erring officers to be guilty. The High Court has recorded the findings in the favour of the appellant but left him to submit a representation to the concerned authorities. This Court, as has been indicated earlier, granted an opportunity to the State to deal with the matter in an appropriate manner but it rejected the representation and stated that it is not a case of defamation. JUDGMENT We may at once clarify that we are not at all concerned with defamation as postulated under Section 499 of the IPC. We are really concerned how in a country governed by rule of law and where Article 21 of the Constitution is treated to be sacred, the dignity and social reputation of a citizen has been affected. Page 30 31 40. As we perceive, from the admitted facts borne out on record, the appellant has been humiliated. Such treatment is basically inhuman and causes mental trauma. In “ Kaplan &

the learned authors have stated that intentional physical and psychological torture of one human by another can have emotionally damaging effects comparable to, and possibly worse than, those seen with combat and other types of trauma. Any psychological torture inflicts immense mental pain. A mental suffering at any age in life can carry the brunt and may have nightmarish effect on the victim. The hurt develops a sense of insecurity, helplessness and his self- respect gets gradually atrophied. We have referred to such JUDGMENT aspects only to highlight that in the case at hand, the police authorities possibly have some kind of sadistic pleasure or to “please someone” meted out the appellant with this kind of treatment. It is not to be forgotten that when dignity is lost, the breath of life gets into oblivion. In a society governed by rule of law where humanity has to be a laser beam, as our compassionate constitution has so emphasized, the police Page 31 32 authorities cannot show the power or prowess to vivisect and dismember the same. When they pave such path, law cannot become a silent spectator. As Pithily stated in Jennison v . 16 Baker :- “The law should not be seen to sit by limply, while those who defy if go free, and those who seek its protection lose hope.” 41. Presently, we shall advert to the aspect of grant of compensation. The learned counsel for the State, as has been indicated earlier, has submitted with immense vehemence that the appellant should sue for defamation. Our analysis would clearly show that the appellant was tortured while he was in custody. When there is contravention of human rights, the JUDGMENT inherent concern as envisaged in Article 21 springs to life and enables the citizen to seek relief by taking recourse to public law remedy. 42. In this regard, we may fruitfully refer to Nilabati Behera 17 v. State or Orissa wherein it has been held thus: - 16 (1972) 1 All ER 997, 1006 17 (1993) 2 SCC 746 Page 32 33

JUDGMENT 43. Dr. A.S. Anand J., (as his Lordship then was), in his concurring opinion, expressed that the relief of monetary compensation, as exemplary damages, in proceedings under Article 32 by the Supreme Court or under Article 226 by the High Courts for established infringement of the indefeasible Page 33 34 right guaranteed under Article 21 is a remedy available in public law and is based on the strict liability for contravention of the guaranteed basic and indefeasible rights of the citizen.

but also to assure the citizen that they live under a legal system which aims to protect their interests and preserve their rights. Therefore, when the court moulds the relief by granting ‘compensation’ in proceedings under Article 32 or 226 seeking enforcement or protection of fundamental rights, it does so under the public law by way of penalizing the wrongdoer and fixing the liability for the public wrong on the State which has failed in its public duty to protect the fundamental rights of the citizen. The payment of JUDGMENT compensation in such cases is not to be understood, as it is generally understood in a civil action for damages under the private law but in the broader sense of providing relief by an order of making ‘monetary amends’ under the public law for the wrong done due to breach of public duty, by not protecting the fundamental rights of the citizen. The compensation is in the nature of ‘exemplary damages’ awarded against the Page 34 35 wrongdoer for the breach of its public law duty and is independent of the rights available to the aggrieved party to claim compensation under the private law in an action based

jurisdiction or/and prosecute the offender under the penal law. 18 44. In Sube Singh v. State of Haryana , a three-Judge Bench of the Apex Court, after referring to its earlier decisions, has opined as follows: - “It is thus now well settled that award of compensation against the State is an appropriate and effective remedy for redress of an established infringement of a fundamental right under Article 21, by a public servant. The quantum of compensation will, however, depend upon the facts and circumstances of each case. Award of such compensation (by way of public law remedy) will not come in the way of the aggrieved person claiming additional compensation in a civil court, in enforcement of the private law remedy in tort, nor come in the way of the criminal court ordering compensation under Section 357 of Code of Civil Procedure.” JUDGMENT 18 AIR 2006 SC 1117 Page 35 36 45. At this stage, we may fruitfully refer to the decision in 19 Hardeep Singh v . State of Madhya Pradesh . The appellant therein was engaged in running a coaching centre

for different professional courses. On certain allegation, he was arrested and taken to police station where he was handcuffed by the police without there being any valid reason. A number of daily newspapers published the appellant’s photographs and on seeing his photograph in handcuffs, the appellant’s elder sister was so shocked that she expired. After a long and delayed trial, the appellant, Hardeep Singh, filed a writ petition before the High Court of Madhya Pradesh at Jabalpur that the prosecution purposefully caused delay in JUDGMENT conclusion of the trial causing harm to his dignity and reputation. The learned single Judge, who dealt with the matter, did not find any ground to grant compensation. On an appeal being preferred, the Division Bench observed that an expeditious trial ending in acquittal could have restored the appellant’s personal dignity but the State instead of taking 19 (2012) 1 SCC 748 Page 36 37 prompt steps to examine the prosecution witnesses delayed the trial for five long years. The Division Bench further held there was no warrant for putting the handcuffs on the

Division Bench granted compensation of Rs. 70,000/-. This Court, while dealing with the facet of compensation, held thus:- “Coming, however, to the issue of compensation, we find that in light of the findings arrived at by the Division Bench, the compensation of Rs. 70,000/- was too small and did not do justice to the sufferings and humiliation undergone by the appellant. In the facts and circumstances of the case, we feel that a sum of Rs. 2,00,00/- (Rupees Two Lakhs) would be an adequate compensation for the appellant and would meet the ends of justice. We, accordingly, direct the State of Madhya Pradesh to pay to the appellant the sum of Rs. 2,00,000/-(rupees Two Lakhs) as compensation. In case the sum of Rs.70,000/- as awarded by the High Court, has already been paid to the appellant, the State would naturally pay only the balance amount of Rs.1,30,000/- (Rupees One Lakh thirty thousand)”. JUDGMENT Thus, suffering and humiliation were highlighted and amount of compensation was enhanced. Page 37 38 46. On a reflection of the facts of the case, it is luculent that the appellant had undergone mental torture at the hands of insensible police officials. He might have agitated to

the social humiliation that has been meted out to him is quite capable of destroying the heart of his philosophy. It has been said that philosophy has the power to sustain a man’s courage. But courage is based on self-respect and when self- respect is dented, it is difficult even for a very strong minded person to maintain that courage. The initial invincible mind paves the path of corrosion. As is perceptible, the mindset of the protectors of law appears to cause torment and insult and tyrannize the man who is helpless in custody. There can be JUDGMENT no trace of doubt that he is bound to develop stress disorder and anxiety which destroy the brightness and strength of the will power. It has been said that anxiety and stress are slow poisons. When torment is added, it creates commotion in the mind and the slow poisons get activated. The inhuman treatment can be well visualized when the appellant came out from custody and witnessed his photograph being circulated Page 38 39 with the self-condemning words written on it. This withers away the very essence of life as enshrined under Article 21 of the Constitution. Regard being had to the various aspects

and circumstances, we are disposed to think that a sum of Rs.5.00 lacs (Rupees five lacs only) should be granted towards compensation to the appellant and, accordingly, we so direct. The said amount shall be paid by the respondent State within a period of six weeks and be realized from the erring officers in equal proportions from their salary as thought appropriate by the competent authority of the State. 47. Consequently, the appeal is allowed to the extent indicated above. However, in the facts and circumstances of JUDGMENT the case, there shall be no order as to costs.

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JUDGMENT Page 40