M RAVINDRAN vs. THE INTELLIGENCE OFFICER DIRECTORATE OF REVENUE INTELLIGENCE

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 699  OF 2020 (arising out of S.L.P. (Criminal) No. 2333 of 2020)   M. Ravindran            ...Appellant Versus The Intelligence Officer,  Directorate of Revenue Intelligence                  …Respondent J U D G M E N T MOHAN M. SHANTANAGOUDAR, J.    Leave granted. 2. The   judgment   dated   21.11.2019   passed   in   Crl.   O.P.   No. 9750 of 2019 by the High Court of Judicature at Madras is called into question in this appeal. Signature Not Verified 3. The brief facts leading to this appeal are as follows: Digitally signed by ASHWANI KUMAR Date: 2020.10.26 18:32:09 IST Reason: 1 3.1   The Appellant was arrested and remanded to judicial custody on 04.08.2018 for the alleged offence punishable under Section 8(c) read with Sections 22(c), 23(c), 25A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (‘NDPS Act’). After completion of 180 days from the remand date, that is, 31.01.2019, the Appellant (Accused No.11) filed application for bail under   Section  167(2)  of  the  Code  of   Criminal Procedure, 1973   (‘CrPC’)   on   01.02.2019   before   the   Special   Court   for Exclusive  Trial of  Cases under  the  NDPS Act,  Chennai  (‘Trial Court’) on the ground that the investigation was not complete and   chargesheet   had   not   yet   been   filed.   Accordingly,   on 05.02.2019, the Trial Court granted the order of bail in Crl. M.P. No. 131 of 2019 in R.R. No. 09/2017 pending before the said court. 3.2 The   Respondent/complainant,   i.e.   the   Intelligence Officer,   Directorate   of   Revenue   Intelligence   filed   Crl.   O.P.   No. 9750 of 2019 before the High Court of Judicature at Madras praying to cancel the bail of the Appellant. The High Court, by the   impugned   judgment,   allowed   the   said   appeal   and consequently   cancelled   the   order   of   bail   granted   by   the   Trial 2 Court. Being aggrieved, the Appellant has approached this Court questioning the judgment of the High Court. 3.3 It is not in dispute that the Appellant was remanded to judicial custody on 04.08.2018 and hence the mandatory period of 180 days prescribed for filing of final report under Section 167(2), CrPC (excluding the date of remand) was completed on 31.01.2019. This is made amply clear by the calculation of days as per the Gregorian calendar as stated below:        “August 2018 (from 05.08.2018 to 31.08.2018)  ­ 27 days September 2018 ­ 30 days October 2018 ­ 31 days November 2018 ­ 30 days December 2018 ­ 31 days January 2019 ­ 31 days ­­­­­­­­­­­­­­­­­­­ Total ­ 180 days ­­­­­­­­­­­­­­­­­­­” 3.4 Accordingly, the Appellant filed his bail application on 01.02.2019   at   10:30   a.m.   before   the   Trial   Court.   During   the course of hearing of the bail application­after completion of the arguments of the counsel for the Appellant, to be precise­the 3 Respondent/complainant   filed   an   additional   complaint   against the   Appellant   at   4:25   p.m.   on   01.02.2019   and   sought   for dismissal of the bail petition on the said basis. However, the Trial Court allowed the bail application on the ground that the Court has   no   power   to   intervene   with   the   indefeasible   right   of   the Appellant conferred on him by the legislative mandate of Section 167(2). 3.5 The said judgment of the Trial Court was set aside by the High Court on the ground that the additional complaint was filed on 01.02.2019 itself and since the application for bail under Section   167(2),   CrPC   was   not   disposed   of   by   the   time   the additional   complaint   was   filed,   the   Appellant   could   not   take advantage of the fact that he had filed his bail petition prior in time. The High Court further reasoned that the Court of Session conducts work from the time it sits till the time it rises and hence the Appellant could not avail of any specific benefit for having filed the application at 10:30 a.m. inasmuch as the additional complaint was lodged during the course of hearing of the bail application, before the Court rose for the day. 4 4. Ms.   Arunima   Singh,   learned   counsel   appearing   for   the Appellant, taking us through the material on record and relying heavily on the observations of this Court in the case of   Uday Mohanlal Acharya v.  State of Maharashtra , (2001)  5  SCC 453, argued that the High Court has misconstrued the mandate of Section 167(2), CrPC and has gravely erred in entering into the merits of the matter; that the legislative mandate conferred by Section 167(2), CrPC was lightly brushed aside by the High Court though the Appellant had rightly invoked the provisions thereof after completion of the mandatory period of 180 days, that too prior   to   filing   of   the   chargesheet/additional   complaint   by   the Respondent;   and   that   subsequent   filing   of   chargesheet/ additional complaint by the investigating authority cannot defeat the indefeasible right of the Appellant. 5. Per   contra,   Mr.   Aman   Lekhi,   learned   Additional   Solicitor General argued in support of the judgment of the High Court contending that the additional complaint was lodged while the Appellant was still in custody and prior to the disposal of the application for bail under Section 167(2), CrPC, hence there was no  question   of   the   Appellant­accused   furnishing   the   bail  and 5 consequently he was liable to continued detention in custody. He contended that the time or date of disposal of the application of bail filed under Section 167(2) is the deciding factor to adjudge whether the accused is entitled to default bail or not. 6. Before   we   proceed   further,   it   is   relevant   to   note   the provisions of Section 167(2), CrPC: “ Section 167. Procedure when investigation cannot be completed in twenty­four hours.— (2) The   Magistrate   to   whom   an   accused   person   is forwarded under this section may, whether he has or has not   jurisdiction   to   try   the   case,   from   time   to   time, authorise the detention of the accused in such custody as such Magistrate thinks fit, for a term not exceeding fifteen days in the whole; and if he has no jurisdiction to try the case   or   commit   it   for   trial,   and   considers   further detention unnecessary, he may order the accused to be forwarded to a Magistrate having such jurisdiction:    Provided that­ (a)  the   Magistrate   may   authorise   the   detention   of   the accused   person,   otherwise   than   in   the   custody   of   the police, beyond the period of fifteen days, if he is satisfied that   adequate   grounds   exist   for   doing   so,   but   no Magistrate shall authorise the detention of the accused person in custody under this paragraph for a total period exceeding,­ (i) ninety   days,   where   the   investigation   relates   to   an offence punishable with death, imprisonment for life or imprisonment for a term of not less than ten years; (ii) sixty days, where the investigation relates to any other offence, and, on the expiry of the said period of ninety days,  or sixty  days,  as the  case  may  be, the  accused person shall be released on bail if he is prepared to and does furnish bail, and every person released on bail under this sub­section shall be deemed to be so released under 6 the provisions of Chapter XXXIII for the purposes of that Chapter; (b) no Magistrate shall authorise detention of the accused in custody of the police under this section unless the accused is produced before him in person for the first time and subsequently every time till the accused remains in   the   custody   of   the   police,   but   the   Magistrate   may extend further detention in judicial custody on production of the accused either in person or through the medium of electronic video linkage; (c) no   Magistrate   of   the   second   class,   not   specially empowered   in   this   behalf   by   the   High   Court,   shall authorise detention in the custody of the police.  Explanation I .­ For the avoidance of doubts, it is hereby declared that, notwithstanding the expiry of the period specified in paragraph (a), the accused shall be detained in custody so long as he does not furnish bail. Explanation II. ­ If any question arises whether an accused person was produced before the Magistrate as required under clause (b), the production of the accused person may be proved by his signature on the order authorising detention or by the order certified by the Magistrate as to production of the accused person through the medium of electronic video linkage, as the case may be.   Provided   further   that   in   case   of   a   woman   under eighteen years of age, the detention shall be authorised to be in the custody of a remand home or recognised social institution.” In   common   legal   parlance,   the   right   to   bail   under   the Proviso to Section 167(2) is commonly referred to as ‘default bail’ or ‘compulsive bail’ as it is granted on account of the default of the   investigating   agency   in   not   completing   the   investigation within the prescribed time, irrespective of the merits of the case.  7 6.1 It is also relevant to note Section 36A (4) of the NDPS Act for the purpose of this matter: “ Section 36A.  Offences triable by Special Courts.— (4) In respect of persons accused of an offence punishable under   section   19   or   section   24   or   section   27A   or   for offences involving commercial quantity the references in sub­section   (2)   of   section   167   of   the   Code   of   Criminal Procedure,   1973   (2   of   1974),   thereof   to   "ninety   days", where they occur, shall be construed as reference to "one hundred and eighty days":            Provided that, if it is not possible to complete the investigation within the said period of one hundred and eighty days, the Special Court may extend the said period up   to   one   year   on   the   report   of   the   Public   Prosecutor indicating the progress of the investigation and the specific reasons for the detention of the accused beyond the said period of one hundred and eighty days.” (emphasis supplied) 6.2         Section   36A   of   the   NDPS   Act   prescribes   modified application of the CrPC as indicated therein. The effect of Sub­ Clause   (4)   of   Section   36A,   NDPS   Act   is   to   require   that investigation   into   certain   offences   under   the   NDPS   Act   be completed within a period of 180 days instead of 90 days as provided   under   Section   167(2),   CrPC.   Hence   the   benefit   of additional time  limit is  given for  investigating  a  more  serious category of offences. This is augmented by a further Proviso that the Special Court may extend time prescribed for investigation 8 up   to   one   year   if   the   Public   Prosecutor   submits   a   report indicating   the   progress   of   investigation   and   giving   specific reasons   for   requiring   the   detention   of   accused   beyond   the prescribed   period   of   180   days.   In   the   matter   on   hand,   it   is admitted that the Public Prosecutor had not filed any such report within the 180­day period for seeking extension of time up to one year for filing final report/additional complaint before the Trial Court.  From the aforementioned, it is clear that in the Appellant’s case, the final report was required to be filed within 180 days from the first date of remand. 7. This   Court   in   a   catena   of   judgments   including   Ravi , (2015) 8 Prakash Singh @ Arvind Singh v. State of Bihar SCC   340,   has   ruled   that   while   computing   the   period   under Section   167(2),   the   day   on   which   accused   was   remanded   to judicial   custody   has   to   be   excluded   and   the   day   on   which challan/charge­sheet is filed in the court has to be included. 8.  As mentioned supra, it is not disputed that in compliance of the aforementioned statutory provisions and judgments of this Court, the Appellant waited for 180 days from the date of remand 9 (excluding the remand day) and thereafter filed application for bail under Section 167(2), CrPC at 10:30 a.m. on 01.02.2019 inasmuch as till 31.01.2019 or till 10:30 a.m. of 01.02.2019, the complainant had not yet filed final report/additional complaint against the Appellant. On the same day, as mentioned supra, during   the   course   of   hearing   of   the   bail   application,   the Respondent/complainant lodged an additional complaint at 4:25 p.m., and thus sought dismissal of the bail petition. 9. Thus the points to be decided in this case are:  (a) Whether the indefeasible right accruing to the   appellant   under   Section   167(2),   CrPC gets extinguished by subsequent filing of an additional   complaint   by   the   investigating agency;  (b)   Whether   the   Court   should   take   into consideration   the   time   of   filing   of   the application for bail, based on default of the investigating agency or the time of disposal of   the   application   for   bail   while answering (a).         I.     The Principles Laid Down in      Uday Mohanlal Acharya 10 10. Upon perusal of the relevant jurisprudence, we are unable to agree with Mr. Lekhi’s submissions. Rather, we find that both points (a) and (b) mentioned supra have been answered by the majority opinion of a three­Judge Bench of this Court in the case of  (supra) by observing thus:­ Uday Mohanlal Acharya  “13…It is also further clear that that indefeasible right does not survive or remain enforceable on the challan being filed, if already not availed of, as has been held by   the   Constitution   Bench   in   Sanjay   Dutt's   case (supra).   The   crucial   question   that   arises   for consideration, therefore, is what is the true meaning of the expression 'if already not availed of'? Does it mean that an accused files an application for bail and offers his willingness   for  being  released  on bail  or  does  it mean that a bail order must be passed, the accused must furnish the bail and get him released on bail? In our considered opinion it would be more in consonance with the legislative mandate to hold that an accused must be held to have availed of his indefeasible right, the moment he files an application for being released on bail and offers to abide by the terms and conditions of bail. To interpret the expression “availed of” to mean actually   being   released   on   bail   after   furnishing   the necessary bail required would cause great injustice to the accused and would defeat the very purpose of the proviso   to   Section   167(2)   of   the   Criminal   Procedure Code and further would make an illegal custody to be legal, inasmuch as after the expiry of the stipulated period   the   Magistrate   had   no   further   jurisdiction   to remand and such custody of the accused is without any   valid   order   of   remand.   That   apart,   when   an accused files an application for bail indicating his right to be released as no challan had been filed within the specified   period,   there   is   no   discretion   left   in   the Magistrate and the only thing he is required to find out 11 is whether the specified period under the statute has elapsed or not, and whether a challan has been filed or not. If the expression “availed of” is interpreted to mean that the accused must factually be released on bail, then   in   a   given   case   where   the   Magistrate   illegally refuses to pass an order notwithstanding the maximum period stipulated in Section 167 had expired, and yet no challan had been filed then the accused could only move to the higher forum and while the matter remains pending in the higher forum for consideration, if the prosecution files a charge­sheet then also the so­called right accruing to the accused because of inaction on the   part   of   the   investigating   agency   would   get frustrated. Since the legislature has given its mandate it would be the bounden duty of the court to enforce the same and it would not be in the interest of justice to negate the same by interpreting the expression “if not availed of” in a manner which is capable of being abused by the prosecution…. … There is no provision in the Criminal Procedure Code authorising detention of an accused in custody after the expiry of the period indicated in proviso to sub­ section  (2)  of Section  167  excepting  the  contingency indicated in Explanation I, namely, if the accused does not furnish the bail. It is in this sense it can be stated that   if   after   expiry   of   the   period,   an   application   for being released on bail is filed, and the accused offers to furnish the bail and thereby avail of his indefeasible right and then an order of bail is passed on certain terms and conditions but the accused fails to furnish the bail, and at that point of time a challan is filed, then   possibly   it   can   be   said   that   the   right   of   the accused stood extinguished. But so long as the accused files an application and indicates in the application to offer bail on being released by appropriate orders of the court then the right of the accused on being released on bail cannot be frustrated on the off chance of the Magistrate not being available and the matter not being moved, or that the Magistrate erroneously refuses to pass an order and the matter is moved to the higher 12 forum and a challan is filed in interregnum. This is the only way how a balance can be struck between the so­ called indefeasible right of the accused on failure on the part of the prosecution to file a challan within the specified period and the interest of the society, at large, in lawfully preventing an accused from being released on   bail   on   account   of   inaction   on   the   part   of   the prosecuting agency ”.  (emphasis supplied) While holding so, this Court considered and discussed in depth the catena of judgments on right of the accused to default bail including   Sanjay Dutt v. State through C.B.I. , (1994) 5 SCC 410;  , Hitendra Vishnu Thakur v. State of Maharashtra (1994) 4 SCC 602;  State through CBI v. Mohd. Ashraft Bhat , (1996) 1 SCC 432;     Dr. Bipin Shantilal Panchal v. State of Gujarat , (1996) 1 SCC 718; and  Mohamed Iqbal Madar Sheikh , (1996) 1 SCC 722.   v. State of Maharashtra 10.1 We   also   find   it   relevant   for   the   present   purpose   to quote   the   following   conclusions   of   the   Court   in   the   said judgment: ­ “13.3. On the expiry of the said period of 90 days or 60 days, as the case may be, an indefeasible right accrues in favour of the accused for being released on bail on account of default by the investigating agency in the completion of the investigation within the period prescribed and the accused is entitled to be released on bail, if he is prepared to and furnishes the bail as directed by the Magistrate. 13

14 (emphasis supplied) 10.2 In   ,   the   application   for Uday   Mohanlal   Acharya default bail filed by the accused was rejected by the Magistrate based on the wrongful assumption that Section 167(2), CrPC is not applicable to cases pertaining to the Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999. The   chargesheet   was   filed   while   the   application   challenging rejection of bail was pending before the High Court. Hence the High  Court   held   that   the   right   to   default   bail  was   no   longer enforceable.   Based on the abovementioned principles, the majority opinion held that the accused is deemed to have exercised his right to default bail under Section 167(2), CrPC the moment he files the application for bail and offers to abide by the terms and conditions of bail. The prosecution cannot frustrate the object of Section   167(2),   CrPC   by   subsequently   filing   a   chargesheet   or additional   complaint   while   the   bail   application   is   pending consideration or final disposal before a Magistrate or a higher forum. Accordingly, this Court granted relief to the appellant­ accused in that case.  15   However, it appears that in spite of the conclusions stated by the majority in  Uday Mohanlal Acharya  (supra), there continues to be confusion as to in what specific situations default bail ought to be granted, particularly with respect to paragraphs 13.5 and 13.6 of the decision. Hence, for the purpose of removing all doubts, we find it necessary to clarify the circumstances in which this entitlement may be claimed by the accused.    II.          Section 167(2) and the Fundamental Right to Life and Personal Liberty 11. Before we proceed to expand upon the parameters of the right   to   default   bail   under   Section   167(2)   as   interpreted   by various decisions of this Court, we find it pertinent to note the observations made by this Court in   on Uday Mohanlal Acharya the fundamental right to personal liberty of the person and the effect of deprivation of the same as follows:­ “13…Personal liberty is one of the cherished objects of the Indian Constitution and deprivation of the same can only be in accordance with law and in conformity with the provisions thereof, as stipulated under Article 21 of the Constitution. When the law provides that the Magistrate could authorise the detention of the accused in custody up to a maximum period as indicated in the 16 proviso to sub­section (2) of Section 167, any further detention beyond the period without filing of a challan by the investigating agency would be a subterfuge and would not be in accordance with law and in conformity with the  provisions  of  the Criminal Procedure Code, and  as  such,  could   be  violative  of   Article  21  of   the Constitution. ” 11.1 Article 21 of the Constitution of India provides that “ no person   shall   be   deprived   of   his   life   or   personal   liberty   except according to procedure established by law ”. It has been settled by a Constitution Bench of this Court in  Maneka Gandhi v. Union , (1978) 1 SCC 248, that such a procedure cannot be of India arbitrary, unfair or unreasonable. The history of the enactment of Section 167(2), CrPC and the safeguard of ‘default bail’ contained in the Proviso thereto is intrinsically linked to Article 21 and is nothing   but   a   legislative   exposition   of   the   constitutional safeguard that no person shall be detained except in accordance with rule of law. 11.2 Under Section 167 of the Code of Criminal Procedure, 1898 (‘1898 Code’) which was in force prior to the enactment of the CrPC, the maximum period for which an accused could be remanded   to   custody,   either   police   or   judicial,   was   15   days. However, since it was often unworkable to conclude complicated 17 investigations   within   15   days,   a   practice   arose   wherein investigative officers would file ‘preliminary chargesheets’ after the expiry of the remand period. The State would then request the   magistrate   to   postpone   commencement   of   the   trial   and authorize further remand of the accused under Section 344 of the 1898 Code till the time the investigation was completed and the final   chargesheet   was   filed.   The   Law   Commission   of   India   in Report No. 14 on  Reforms of the Judicial Administration  (Vol. II, 1948, pages 758­760) pointed out that in many cases the accused were languishing for several months in custody without any final report being filed before the Courts. It was also pointed out that there was conflict in judicial opinion as to whether the magistrate was bound to release the accused if the police report was not filed within 15 days.   Hence   the   Law   Commission   in   Report   No.   14 recommended the need for an appropriate provision specifically providing for continued remand after the expiry of 15 days, in a manner   that   “ while   meeting   the   needs   of   a   full   and   proper investigation  in cases of serious  crime, will still safeguard  the liberty   of   the   person   of   the   individual .”   Further,   that   the legislature   should   prescribe   a   maximum   time   period   beyond 18 which no accused could be detained without filing of the police report before the magistrate. It was pointed out that in England, even a person accused of grave offences such as treason could not be indefinitely detained in prison till commencement of the trial.  11.3 The suggestion made in Report No. 14 was reiterated by   the   Law   Commission   in   Report   No.   41   on   The   Code   of  (Vol. I, 1969, pages 76­77). The Law Criminal Procedure, 1898 Commission re­emphasized the need to guard against the misuse of Section 344 of the 1898 Code by filing ‘preliminary reports’ for remanding the accused beyond the statutory period prescribed under Section 167. It was pointed out that this could lead to serious abuse wherein “ the arrested person can in this manner be kept in custody indefinitely while the investigation can go on in a leisurely manner .” Hence the Commission recommended fixing of a maximum time limit of 60 days for remand. The Commission considered the reservation expressed earlier in Report No. 37 that such an extension may result in the 60 day period becoming a matter   of   routine.   However,   faith   was   expressed   that   proper 19 supervision by the superior Courts would help circumvent the same. 11.4 The suggestions made in Report No. 41 were taken note   of   and   incorporated   by   the   Central   Government   while drafting the Code of Criminal Procedure Bill in 1970. Ultimately, the 1898 Code was replaced by the present CrPC. The Statement of   Objects   and   Reasons   of   the   CrPC   provides   that   the Government   took   the   following   important   considerations   into account   while   evaluating   the   recommendations   of   the   Law Commission: “3.    The recommendations of the Commission were examined   carefully   by   the   Government,   keeping   in view   among   others,   the   following   basic considerations:— (i)   an   accused   person   should   get   a   fair   trial   in accordance  with  the   accepted   principles  of   natural justice; (ii)   every   effort   should   be   made   to   avoid   delay   in investigation and trial which is harmful not only to the individuals involved but also to society; and (iii)   the   procedure   should   not   be   complicated   and should, to the utmost extent possible, ensure fair deal to the poorer sections of the community.” 11.5 It   was   in   this   backdrop   that   Section   167(2)   was enacted within the present­day CrPC, providing for time limits on the   period   of   remand   of   the   accused,   proportionate   to   the seriousness of the offence committed, failing which the accused 20 acquires the indefeasible right to bail. As is evident from the recommendations of the Law Commission mentioned supra, the intent of the legislature was to balance the need for sufficient time limits to complete the investigation with the need to protect the civil liberties of the accused. Section 167(2) provides for a clear   mandate   that   the   investigative   agency   must   collect   the required evidence within the prescribed time period, failing which the accused can no longer be detained. This ensures that the investigating officers are compelled to act swiftly and efficiently without   misusing   the   prospect   of   further   remand.   This   also ensures that the Court takes cognizance of the case without any undue delay from the date of giving information of the offence, so that society at large does not lose faith and develop cynicism towards the criminal justice system. 11.6 Therefore,   as   mentioned   supra,   Section   167(2)   is integrally   linked   to   the   constitutional   commitment   under Article 21 promising protection of life and personal liberty against unlawful and arbitrary detention, and must be interpreted in a manner   which   serves   this   purpose.   In   this   regard   we   find   it useful to refer to the decision of the three­Judge Bench of this Court in   Rakesh Kumar Paul v. State of Assam , (2017) 15 21 SCC 67, which laid down certain seminal principles as to the interpretation of Section 167(2), CrPC though the questions of law involved were somewhat different from the present case. The questions before the three­Judge Bench in  Rakesh Kumar Paul were whether, firstly, the 90 day remand extension under Section 167(2)(a)(i) would be applicable in respect of offences where the maximum   period   of   imprisonment   was   10   years,   though   the minimum period was less than 10 years. Secondly, whether the application for bail filed by the accused could be construed as an application   for   default   bail,   even   though   the   expiry   of   the statutory period under Section 167(2) had not been specifically pleaded as a ground for bail. The majority opinion held that the 90   day   limit   is   only   available   in   respect   of   offences   where   a minimum   ten year imprisonment period is stipulated, and that the oral arguments for default bail made by the counsel for the accused before the High Court would suffice in lieu of a written application.   This   was   based   on   the   reasoning   that   the   Court should not be too technical in matters of personal liberty. Madan B.   Lokur,   J.   in   his   majority   opinion,   pertinently   observed   as follows: 22 “29. Notwithstanding this, the basic legislative intent of completing investigations within twenty­four hours and   also   within   an   otherwise   time­bound   period remains   unchanged,   even   though   that   period   has been extended over the years. This is an indication that in addition to giving adequate time to complete investigations,  the   legislature   has   also   and   always put a premium on personal liberty and has always felt that it would be unfair to an accused to remain in custody for a prolonged or indefinite period. It is for this reason and also to hold the investigating agency accountable that time­limits have been laid down by the legislature… xxx 32…Such views and opinions over a prolonged period have   prompted   the   legislature   for   more   than   a century   to   ensure   expeditious   conclusion   of investigations   so   that   an   accused   person   is   not unnecessarily deprived of his or her personal liberty by remaining in prolonged custody for an offence that he  or  she  might not even  have  committed.  In  our opinion,   the   entire   debate   before   us   must   also   be looked   at   from   the   point   of   view   of   expeditious conclusion   of   investigations   and   from   the   angle   of personal liberty and not from a purely dictionary or textual   perspective   as   canvassed   by   the   learned counsel for the State. xxx 41. We take this view keeping in mind that in matters of personal liberty and Article 21 of the Constitution, it   is   not   always   advisable   to   be   formalistic   or technical.   The   history   of   the   personal   liberty jurisprudence of this Court and other constitutional courts includes petitions for a writ of habeas corpus and   for   other   writs   being   entertained   even   on   the basis of a letter addressed to the Chief Justice or the Court.”  23  (emphasis supplied)   Therefore,   the   Courts   cannot   adopt   a   rigid   or formalistic approach whilst considering any issue that touches upon the rights contained in Article 21. 11.7 We may also refer with benefit to the recent judgement of this Court in   S. Kasi v. State Through The Inspector of Police Samaynallur Police Station Madurai District  (Criminal th Appeal   No.   452   of   2020   dated   19   June,   2020),   2020   SCC OnLine SC 529, wherein it was observed that the indefeasible right to default bail under Section 167(2) is an integral part of the right to personal liberty under Article 21, and the said right to bail cannot be suspended even during a pandemic situation as is prevailing   currently.   It   was   emphasized   that   the   right   of   the accused to be set at liberty takes precedence over the right of the State to carry on the investigation and submit a chargesheet. 11.8 Additionally,   it   is   well­settled   that   in   case   of   any ambiguity in the construction of a penal statute, the Courts must favour   the   interpretation   which   leans   towards   protecting   the rights   of   the   accused,   given   the   ubiquitous   power   disparity between the individual accused and the State machinery. This is 24 applicable not only in the case of substantive penal statutes but also in the case of procedures providing for the curtailment of the liberty of the accused.   With respect to the CrPC particularly, the Statement of Objects and Reasons (supra) is an important aid of construction. Section 167(2) has to be interpreted keeping in mind the three­ fold objectives expressed by the legislature namely ensuring a fair trial,   expeditious   investigation   and   trial,   and   setting   down   a rationalized   procedure   that   protects   the   interests   of   indigent sections of society. These objects are nothing but subsets of the overarching fundamental right guaranteed under Article 21. 11.9 Hence,   it   is   from   the   perspective   of   upholding   the fundamental right to life and personal liberty under Article 21 that   we   shall   clarify   and   reconcile   the   various   judicial interpretations of Section 167(2) for the purpose of resolving the dilemma that has arisen in the present case.   III.       The meaning of “       if not already availed of     ” in     Sanjay Dutt 25 12. One of the relevant decisions dealing with the question of accrual and extinguishment of the right under Section 167(2) is that   of   the   two­Judge   Bench   in   Hitendra   Vishnu   Thakur (supra). In that case, the Court was called upon to construe the scope   of   Section   20(4)(bb)   of   the   Terrorist   and   Disruptive Activities (Prevention) Act, 1987 (‘TADA’) which is  in pari materia with the Proviso to Section 36A (4) of the NDPS Act. The Court held that an accused person seeking bail under Section 20(4) of the TADA read with Section 167(2) has to make an application for such default bail and the Court  shall  release the accused on bail if the period for filing a chargesheet has expired, after notice to the public prosecutor, uninfluenced by the merits of the case. That unless the Court grants extension in time based on the report   of   the   Public   Prosecutor,   the   Designated   Court   under TADA would   have   no  jurisdiction   to  deny  to  the   accused  his indefeasible   right   to   default   bail   if   the   accused   seeks   and   is prepared  to furnish the  bail bonds  as  directed  by  the  Court. Further that in such a scenario, the Court is obligated to decline any request for further remand. However, it was also expressly stated that  the   Court  cannot  release  the   accused   on  its  own motion if the accused does not file any such application. 26 12.1 Subsequently the question of the proper construction of Section 20(4)(bb) was referred to a Constitution Bench of this Court in  (supra). Reservation was expressed before Sanjay Dutt  this Court that the decision in  Hitendra Vishnu Thakur  (supra) should not be held as conferring an indefeasible right on the accused to be released on default bail even after the final report or challan has been filed. To settle this point, the Constitution Bench held that: “48…The indefeasible right accruing to the accused in such a situation is enforceable only prior to the filing of   the   challan   and   it   does   not   survive   or   remain enforceable on the challan being filed, if already not availed   of.   Once   the   challan   has   been   filed,   the question of grant of bail has to be considered and decided only with reference to the merits of the case under the provisions relating to grant of bail to an accused after the filing of the challan. The custody of the accused after the challan has been filed is not governed by Section 167 but different provisions of the   Code   of   Criminal   Procedure.  If   that   right   had accrued to the accused but it remained unenforced till the filing of the challan, then there is no question of its enforcement thereafter since it is extinguished the   moment   challan   is   filed   because   Section   167 CrPC ceases to apply…It is settled by Constitution Bench decisions that a petition seeking the writ of habeas corpus on the ground of absence of a valid order of remand or detention of the accused, has to be dismissed, if on the date of return of the rule, the custody or detention is on the basis of a valid order. 27 xxx 53…(2)(b) The 'indefeasible right' of the accused to be released on bail in accordance with Section 20(4)(bb) of the TADA Act read with Section 167(2) of the CrPC in default of completion of the investigation and filing of the  challan within the  time  allowed,  as  held in Hitendra Vishnu Thakur   is a right which enures to, and is enforceable by the accused only from the time of default till the filing of the challan and it does not survive or remain enforceable on the challan being filed.   If   the   accused   applies   for   bail   under   this provision on expiry of the period of 180 days or the extended period, as the case may be, then he has to be   released   on   bail   forthwith.   The   accused,   so released on bail may be arrested and committed to custody according to the provisions of the CrPC. The right of the accused to be released on bail after filing of the challan, notwithstanding the default in filing it within the time allowed, is governed from the time of filing of the challan only by the provisions relating to the grant of bail applicable at that stage.”  (emphasis supplied)   It   appears   that   the   term   “ if   not   already   availed   of ” mentioned supra has become a bone of contention as Courts have differed in their opinions as to whether the right to default bail is availed of and enforced as soon as the application for bail is filed; or when the bail petition is finally disposed of by the Court;   or   only   when   the   accused   actually   furnishes   bail   as directed by the Court and is released from custody.  28 12.2 The   majority   opinion   in   Uday   Mohanlal   Acharya (supra) clarified this ambiguity by holding that the expression “ if not already availed of ” used by this Court in  Sanjay Dutt  (supra) must   be   understood   to   mean   “ when   the   accused   files   an application and is prepared to offer bail on being directed ”. In that case,   it   has   to   be   held   that   the   accused   has   enforced   his indefeasible right even though the Court has not considered the said application and has not indicated the terms and conditions of bail, and the accused is yet to furnish the same. 12.3 However,   B.N.   Agrawal,   J.   in   his   minority   opinion partly dissented with the majority, particularly with respect to the conclusions expressed in paragraph 13.6 of  Uday Mohanlal (supra). He opined that the phrase “ the accused person Acharya  shall be released on bail if he is prepared to and does furnish bail ” in Section 167(2)(a)(ii) (emphasis supplied) and “ the accused shall be detained in custody so long as he does not furnish bail ” in Explanation I to Section 167(2) indicated that the right to be released   on   default   bail   could   be   exercised   only   on   actual furnishing of bail. Further, that the decision of the Constitution Bench in  Sanjay Dutt  (supra) should be interpreted to have held 29 that if the challan is filed before any order directing release on bail is passed and before the bail bonds are furnished, the right under Section 167(2) would cease to be available to the accused. 12.4 Having considered both opinions, we have arrived at the   conclusion   that   the   majority   opinion   in   Uday   Mohanlal   (supra)   is   the   correct   interpretation   of   the   decision Acharya rendered by the Constitution Bench in  Sanjay Dutt  (supra). The decision in     merely casts a positive corresponding Sanjay Dutt obligation upon the accused to promptly apply for default bail as soon as the prescribed period of investigation expires. As the decision in   (supra) expressly cautions, Hitendra Vishnu Thakur the   Court   cannot   suo   motu   grant   bail   without   considering whether the accused is ready to furnish bail or not. This is an in­built   safeguard   within   Section   167(2)   to   ensure   that   the accused   is   not   automatically   released   from   custody   without obtaining   the   satisfaction   of   the   Court   that   he   is   able   to guarantee his presence for further investigation, or for trial, as the case may be. Further, as the majority opinion in   Rakesh  (supra) pointed out, there could be rare occasions Kumar Paul 30 where the accused voluntarily forfeits his right to bail on account of threat to his personal security outside of remand or for some other reasons. The decision in   clarifies that once a Sanjay Dutt chargesheet  is   filed,  such   waiver   of   the   right  by   the  accused becomes final and Section 167(2) ceases to apply.   However, the Constitution Bench decision in   Sanjay Dutt   cannot be interpreted so as to mean that even where the accused has promptly exercised his right under Section 167(2) and indicated his willingness to furnish bail, he can be denied bail on account of delay in deciding his application or erroneous rejection of the same. Nor can he be kept detained in custody on account of subterfuge of the prosecution in filing a police report or additional complaint on the same day that the bail application is filed.  12.5    The   arguments   of   the   State   that   the   expression “availed of” would only mean actual release after furnishing the necessary bail would cause grave injustice to the accused and would defeat the very purpose of the Proviso to Section 167(2), CrPC. If the arguments of Mr. Lekhi are accepted, there will be 31 many instances where the Public Prosecutor might prolong the hearing of the application for bail so as to facilitate the State to file   an   additional   complaint   or   investigation   report   before   the Court during the  interregnum.   In some cases, the Court may also delay the process for one reason or the other.  In such an event, the indefeasible right of the accused to get the order of bail in his favour would be defeated. This could not have been the intention of the legislature. If such a practice is permitted, the same would amount to deeming illegal custody as legal. After the expiry   of   the   stipulated   period,   the   Court   has   no   further

would not be allowed to take advantage of its own default of not filing   the   investigation   report/complaint   against   the   appellant within the stipulated period. 12.6 It   was   noted   by   B.N.   Agrawal,   J.   in   his   minority opinion in   Uday Mohanlal Acharya   (supra) that a distinction can be made between cases where the Court has adopted dilatory tactics to defeat the right of the accused and where the delay in deciding the bail application is bona fide and unintentional. In case of the former, the accused could move the superior Court for 32 appropriate direction. Whereas in case of the latter, the Court must dismiss the bail petition if the prosecution files the challan in   the   meantime.   In   a   similar   manner,   the   Respondent/ complainant in the present case has also sought to distinguish and   subsequent   decisions   of   this Uday   Mohanlal   Acharya   Court pertaining to Section 167(2) on the ground that the Trial Court considered the bail application on the same day it was filed, and hence there was no unjust delay which would make the accused entitled to be released on bail.   In our considered opinion, such a distinction cannot be   adopted   as   it   would   give   rise   to   parallel   litigations necessitating separate inquiries into the motivation of the Court for delaying a bail application, or for posting it for hearing on a particular date at a particular time. Delay in deciding the bail application could be due to a number of factors and there may not   be   a   clear­cut   answer   to   the   same   in   all   circumstances. Hence irrespective of the reasons for delay in deciding the bail application,   the   accused   is   deemed   to   have   exercised   his indefeasible right upon filing of the bail application, though his 33 actual release from custody is inevitably subject to compliance with the order granting bail. 

accused as well as the magistrate ought to inform the accused of the availability of the indefeasible right under Section 167(2) once it accrues to him, without any delay. This is especially where the accused   is   from   an   underprivileged   section   of   society   and   is unlikely  to have   access   to  information  about  his   legal rights. Such knowledge­sharing by magistrates will thwart any dilatory tactics by the prosecution and also ensure that the obligations spelled   out   under   Article   21   of   the   Constitution   and   the Statement of Objects and Reasons of the CrPC are upheld.

13. It is true that Explanation I to Section 167(2), CrPC provides that the accused shall be detained in custody so long as he does not   furnish   bail.   However,   as   mentioned   supra,   the   majority opinion   in   Uday   Mohanlal   Acharya   expressly   clarified   that Explanation I to Section 167(2) applies only to those situations 34 where the accused has availed of his right to default bail and undertaken to furnish bail as directed by the Court, but has subsequently failed to comply with the terms and conditions of the bail order within the time prescribed by the Court. We find ourselves in agreement with the view of the majority. In such a scenario, if the prosecution subsequently files a chargesheet, it can be said that the accused has forfeited his right to bail under Section 167(2), CrPC. Explanation I is only a safeguard to ensure that   the   accused   is   not   immediately   released   from   custody without complying with the bail order. 13.1 However, the expression ‘the accused does furnish bail’ in Section 167(2) and Explanation I thereto cannot be interpreted to mean that if the accused, in spite of being ready and willing, could not furnish bail on account of the pendency of the bail application before the Magistrate, or because the challenge to the rejection   of   his   bail   application   was   pending   before   a   higher forum, his continued detention in custody is authorized. If such an interpretation is accepted, the application of the Proviso to Section 167(2) would be narrowly confined only to those cases where the Magistrate is able to instantaneously decide the bail 35 application as soon as it is preferred before the Court, which may sometimes not be logistically possible given the pendency of the docket   across   courts   or   for   other   reasons.   Moreover,   the application for bail has to be decided only after notice to the public   prosecutor.   Such   a   strict   interpretation   of   the   Proviso would defeat the rights of the accused. Hence his right to be released   on   bail   cannot   be   defeated   merely   because   the prosecution files the chargesheet prior to furnishing of bail and fulfil the conditions of bail of furnishing bonds, etc., so long as he furnishes the bail within the time stipulated by the Court.  13.2 Hence   we   reject   Mr.   Lekhi’s   argument   that   the Appellant­accused   is   not   entitled   to   the   protection   of   Section 167(2),   CrPC   if   he   has   not   furnished   bail   at   the   time   the additional complaint was filed.         V.     Rights   of   the   Prosecutor   under   Section   167(2),   CrPC read with Section 36(A) (4), NDPS Act 14. There also appears to be some controversy on account of the opinion expressed in   (supra) that the Hitendra Vishnu Thakur Public   Prosecutor   may   resist   grant   of   default   bail   by   filing   a 36 report seeking extension of time for investigation. The Court held that: “30…It   is,   however,   permissible   for   the   public prosecutor to resist the grant of bail by seeking an extension under clause ( bb ) by filing a  report  for the purpose before the court. However, no extension shall be granted by the court  without notice  to an accused to   have   his   say   regarding   the   prayer   for   grant   of extension   under   clause   ( bb ).  In   this   view   of   the matter, it is immaterial whether the application for bail on ground of ‘default’ under Section 20(4) is filed   first or the     as envisaged by clause (     ) is filed   report       bb by  the  public  prosecutor  first  so  long  as  both are considered   while   granting   or   refusing   bail.   If   the period prescribed by clause ( b ) of Section 20(4) has expired and the court does not grant an extension on the  report  of the public prosecutor made under clause ( bb ), the court  shall  release the accused on bail as it would be an indefeasible right of the accused to be so released. Even where the court grants an extension under clause ( bb ) but the charge­sheet is not filed within   the  extended  period,   the   court  shall  have   no option but to release the accused on bail if he seeks it and is prepared to furnish the bail as directed by the court...” (emphasis supplied) This   was   affirmed   by   the   Constitution   Bench   in   Sanjay Dutt  (supra), wherein it was held that the grant of default bail is subject to refusal of the prayer for extension of time, if such a prayer   is   made.   This   seems   to   have   given   rise   to   the misconception that  Sanjay Dutt  (supra) endorses the view that 37 the   prosecution   may   seek   extension   of   time   (as   provided   for under   the   relevant   special   statute)   for   completing   the investigation or file a final report at any time before the accused is   released   on   bail,   notwithstanding   the   fact   that   a   bail application on ground of default has already been filed. 14.1 The observations made in   Hitendra Vishnu Thakur (supra) and  (supra) to the effect that the application Sanjay Dutt  for default bail and any application for extension of time made by the Public Prosecutor must be considered together are, in our opinion, only applicable in situations where the Public Prosecutor files a report seeking extension of time   prior   to the filing of the application for default bail by the accused. In such a situation, notwithstanding   the   fact   that   the   period   for   completion   of investigation has expired,  both applications  would  have to be considered   together.   However,   where   the   accused   has   already applied   for   default   bail,   the   Prosecutor   cannot   defeat   the enforcement of his indefeasible right by subsequently filing a final report, additional complaint or report seeking extension of time. 14.2 It   must   also   be   added   and   it   is   well   settled   that issuance of notice to the State on the application for default bail 38 filed under the Proviso to Section 167(2) is only so that the Public Prosecutor can satisfy the Court that the prosecution has already obtained an order of extension of time from the Court; or that the challan has been filed in the designated Court before the expiry of   the   prescribed   period;   or   that   the   prescribed   period   has actually not expired. The prosecution can accordingly urge the Court to refuse granting bail on the alleged ground of default. Such   issuance   of   notice   would   avoid   the   possibility   of   the accused   obtaining   default   bail   by   deliberate   or   inadvertent suppression of certain facts and also guard against multiplicity of proceedings.    However, Public Prosecutors cannot  be  permitted to misuse the limited notice issued to them by the Court on bail applications   filed   under   Section   167(2)   by   dragging   on proceedings and filing subsequent applications/reports for the purpose of ‘buying extra time’ and facilitating filling up of lacunae in the investigation by the investigating agency.    VI.       Other Relevant Precedents pertaining to the right under Section 167(2) 39 15. We are fortified in our aforementioned conclusions by the three­Judge Bench decision of  this   Court in   Mohamed Iqbal , (supra). In that case, Madar Sheikh v. State of Maharashtra though   the   chargesheet   was   submitted   after   expiry   of   the statutory period under Section 20(4)(bb) of the TADA Act, it was admitted that no prior application for bail had been filed by the appellants. Hence the Court held, relying upon  , that Sanjay Dutt the right to bail could not be exercised once the chargesheet has been submitted and cognizance has been taken.   However, at the same time, the three­Judge Bench also expressed   with   consternation   that   Courts   cannot   engage   in practices such as keeping the applications for bail pending till the time chargesheets are submitted, so that the statutory right which   has   accrued   to   the   accused   is   defeated.   If   the   Court deliberately does not decide the bail application but adjourns the case by granting time to the prosecution, it would be in violation of the legislative mandate. It may be pertinent to note that the three­Judge Bench in  Mohamed Iqbal Madar Sheikh  had also been part of the Constitution Bench in  .  Sanjay Dutt 40 15.1 Similarly, in  Dr. Bipin Shantilal Panchal  (supra), it was admitted that the accused had not filed an application for bail at the time the right under Section 167(2), CrPC had accrued to him. The chargesheet had already been filed by the time the accused sought to avail of his right. Incidentally, the same three­ Judge Bench which had delivered the opinion in  Mohamed Iqbal   (supra),   and   which   was   part   of   the   original Madar   Sheikh Constitution Bench in   Sanjay Dutt   (supra), rendered judgment as follows: “4…But it is an admitted position that the charge­ sheet   has   been   filed   on   23­5­1994   and   now   the appellant   is   in   custody   on   the   basis   of   orders   of remand   passed   under   the   other   provisions   of   the Code.  Whether the accused who was entitled to be released on bail under proviso to sub­section (2) of Section   167   of   the   Code,   not   having   made   an application   when   such   right   had   accrued,   can exercise that right at a later stage of the proceeding, has been examined by a Constitution Bench of this   Court   in   the   case   of      Sanjay   Dutt    v.      State   through CBI … …Therefore, if an accused person fails to exercise his right   to   be   released   on   bail   for   the   failure   of   the prosecution   to   file   the   charge­sheet   within   the maximum time allowed by law, he cannot contend that he had an indefeasible right to exercise it at any time notwithstanding the fact that in the meantime the charge­sheet is filed. But on the other hand if he exercises the right within the time allowed by law and 41 is   released   on   bail   under   such   circumstances,   he cannot be rearrested on the mere filing of the charge­ sheet, as pointed out in   v.  Aslam Babalal Desai State of Maharashtra .”  (emphasis supplied)   The above­mentioned discussion clearly corroborates our view, and the view taken by the majority in  Uday Mohanlal , that the decision in   only lays down as a Acharya Sanjay Dutt precautionary principle that the accused must apply for default bail the moment the right under Section 167(2) accrues to him. If he fails to do so, he cannot claim the right at a subsequent stage of the proceedings after the prosecution has filed a chargesheet. The words “ not having made an application when such right had accrued, can exercise that right at a later stage ” clearly indicate that the accused is deemed to have exercised his right to bail once he makes an application for the same.  15.2 It is useful to refer to the decisions of this Court in Mohd. Ashraft Bhat   (supra);   Ateef Nasir Mulla v. State of ,   (2005)   7   SCC   29;   and   Maharashtra Mustaq   Ahmed Mohammed Isak v. State of Maharashtra , (2009) 7 SCC 480. In   Mohd. Ashraft Bhat , the Court rejected the application for bail as the police report already stood submitted. Reliance was 42 placed   upon   Sanjay   Dutt   (supra).   Similarly,   in   Ateef   Nasir  the Court held that since the order granting extension of Mulla time under Section 49(2)(b) of the Prevention of Terrorism Act, 2002 (‘POTA’), which is  in pari materia  with the Proviso to Section 36A (4) of the NDPS Act, had been passed   the application prior to for default bail, the accused would not be entitled to bail. In , the Court similarly rejected Mustaq Ahmed Mohammed Isak the application for bail under Section 21(2)(b) of the Maharashtra Control of Organised Crime Act, 1999 as the chargesheet was filed on the same day, but which was the last day of the extended period   granted   by   the   Special   Court   and   hence   within   the statutory time limit.  15.3 On the other hand in  Sayed Mohd. Ahmad Kazmi v. State   (Government   of   NCT  of   Delhi) ,   (2012)  12   SCC   1,   the accused filed an application for default bail on 17.7.2012. The Chief Metropolitan Magistrate, instead of hearing the application on   the   said   date,   re­notified   the   hearing   for   18.7.2012.   On 18.7.2012, the  State  filed  an  application  seeking extension of remand   under   Section   43­D   (2)(b)   of   the   Unlawful   Activities (Prevention) Act, 1967 (‘UAPA’) which is also  in pari materia  with the Proviso to Section 36A (4) of the NDPS Act. The Magistrate 43 took up both matters on 20.7.2012 and allowed the application for extension of custody with retrospective effect from 2.6.2012 without considering the application under Section 167(2), CrPC. Subsequently, the chargesheet was filed on 31.7.2012. It was contended by the learned Additional Solicitor General, in reliance upon   Sanjay   Dutt ,   that   the   right   to   statutory   bail   stood extinguished once the application for extension of time was filed.   The   three­Judge   Bench   rejected   the   aforesaid contention and held that the right of the accused to statutory bail, which was exercised at the time his bail application was filed,   remained   unaffected   by   the   subsequent   application   for extension of time to complete investigation. Further, the Court expressly censured the dilatory tactic adopted by the Magistrate in that case in the following words:  “25. Having   carefully   considered   the   submissions made on behalf of the respective parties, the relevant provisions   of   law   and   the   decision   cited,   we   are unable to accept the submissions advanced on behalf of   the   State   by   the   learned   Additional   Solicitor General Mr Raval. There is no denying the fact that on 17­7­2012, when CR No. 86 of 2012 was allowed by the Additional Sessions Judge and the custody of the appellant was held to be illegal and an application under Section 167(2) CrPC was made on behalf of the appellant for grant of statutory bail which was listed 44 for hearing. Instead of hearing the application, the Chief Metropolitan Magistrate adjourned the same till the   next   day   when   the   Public   Prosecutor   filed   an application for extension of the period of custody and investigation and on 20­7­2012 extended the time of investigation and the custody of the appellant for a further   period   of   90   days   with   retrospective   effect from 2­6­2012. Not only is the retrospectivity of the order of the Chief Metropolitan Magistrate untenable, it could not also defeat the statutory right which had accrued to the appellant on the expiry of 90 days from   the   date   when   the   appellant   was   taken   into custody. Such right, as has been commented upon by   this Court in      Sanjay Dutt      and the other cases cited by   the   learned   Additional   Solicitor   General,   could   only   be   distinguished   (       sic  extinguished)   once   the charge­sheet   had   been   filed   in   the   case   and   no application has been made prior thereto for grant of statutory bail. It is well­established that if an accused does not exercise his right to grant of statutory bail before the charge­sheet is filed, he loses his right to such benefit once such charge­sheet is filed and can, thereafter, only apply for regular bail. 26. The   circumstances   in   this   case,   however,   are different in that the appellant had exercised his right to statutory bail on the very same day on which his custody   was   held   to   be   illegal   and   such   an application   was   left   undecided   by   the   Chief Metropolitan Magistrate till after the application filed by the prosecution for extension of time to complete investigation was taken up and orders were passed thereupon. 27. We   are   unable   to   appreciate   the   procedure adopted by the Chief Metropolitan Magistrate, which has been endorsed by the High Court and we are of the   view   that   the   appellant   acquired   the   right   for grant   of   statutory   bail   on   17­7­2012,   when   his custody   was   held   to   be   illegal   by   the   Additional Sessions Judge since his application for statutory bail 45 was   pending   at   the   time   when   the   application   for extension of time for continuing the investigation was filed by the prosecution. In our view, the right of the appellant   to   grant   of   statutory   bail   remained unaffected by the subsequent application and both the Chief Metropolitan Magistrate and the High Court erred in holding otherwise.”  (emphasis supplied) 15.4 Similarly, in  Union of India v. Nirala Yadav , (2014) 9 SCC   457,   the   accused   filed   application   for   default   bail   on 14.3.2007. The State filed application seeking extension of time under Section 49(2)(b) of the POTA on 15.3.2007. However, no order was passed on either application. In the meanwhile, the chargesheet  was   filed   on   26.3.2007.   On   3.4.2007   the   Special Judge took up both applications and retrospectively extended the time for filing of the chargesheet. It was contended by the Union Government that according to the decision in  , the Sanjay Dutt indefeasible right to bail was totally destroyed as no order on bail was passed before the chargesheet was filed.   The Court noted that the prosecution had not filed any application for extension prior to the date of expiry of 90 days. It was further observed that “ had an application for extension been filed, then the matter would have been totally different ”. The Court 46 ultimately held that the Magistrate was obligated to deal with the application for default bail on the day it was filed. Hence the Court, in reliance upon   , upheld the Uday Mohanlal Acharya order of the High Court granting default bail to the accused.  16. Mr. Lekhi pressed into service the judgment of this Court in , (2011) 10 Pragyna Singh Thakur v. State of Maharashtra SCC 445, wherein it was held, in reliance upon   Sanjay Dutt (supra), that where an application for bail is filed on the ground of non­filing of the chargesheet within the prescribed period, the said   right   to   bail   would   be   extinguished   if   the   prosecution subsequently   files   a   chargesheet   before   consideration   of   the application and the release of the accused. Thereafter, the release of the accused on bail can only be on merits. Though the learned Judges in     (supra) had referred to the Pragyna Singh Thakur Uday Mohanlal Acharya  case, they have expressed a completely contrasting opinion as mentioned supra. 16.1 It ought to be noted that in  Pragyna Singh Thakur , the learned Judges had concluded on the facts of that case that the chargesheet had been filed within 90 days from the first order 47 of   remand   of   the   accused   to   custody.   The   aforementioned observations on the extinguishment of the right to default bail were only made as obiter, in the form of a hypothetical  arguendo , and hence cannot be said as laying down a binding precedent as such. However in any case, given that the decision continues to be   relied   upon   by   the   State,   we   must   clarify   that   in   our considered opinion, the observations made in   Pragyna Singh Thakur  run counter to the principles laid down in the judgments rendered by larger Benches. 16.2 It is pertinent to note that the two­Judge Bench in Nirala Yadav  (supra) has already illuminated that the principles stated   by   the   earlier   co­ordinate   Bench   in   Pragyna   Singh Thakur , particularly in paragraphs 54 and 58 of the decision, do not   state   the   correct   position   of   law.   Having   studied   both opinions,   we   are   constrained   to   conclude   and   hold   that   the position as stated in  Nirala Yadav   is correct. We find that the opinion expressed in     that the right to Pragyna Singh Thakur bail can be considered only on merits once the chargesheet is filed, is based on an erroneous interpretation of the conclusions 48 of the Constitution Bench in  Sanjay Dutt . As mentioned supra, the expression “if not already availed of” used in the Constitution Bench decision has been misinterpreted by the Courts, including the two­Judge Bench in  , to mean that Pragyna Singh Thakur the accused can only avail of the right to default bail if he is actually released prior to the filing of the chargesheet. However, this   Court  in     (supra)  has   correctly Uday  Mohanlal   Acharya understood   and   analysed   the   principles   stated   in  the   case   of Sanjay Dutt  before coming to its conclusion as stated above.   We are of the firm opinion that the view taken in  Uday  is a binding precedent. It has been followed Mohanlal Acharya by a subsequent three­Judge Bench in   Sayed Mohd. Ahmad Kazmi   (supra). Hence, the opinion rendered by the two­Judge Bench in paragraphs 54 and 58 of  , to Pragyna Singh Thakur the effect that “ even if an application for bail is filed on the ground that   charge­sheet   was   not   filed   within   90   days,   but   before consideration of the same and before being released on bail, the said right to be released on bail would be lost ” or “ can only be on  merits ”, must be held  per incuriam .    49 16.3 Quite   recently,   in   the   case   of   Bikramjit   Singh   v. th   (Criminal Appeal No. 667 of 2020 dated 12 State of Punjab October, 2020), 2020 SCC OnLine SC 824, dealing with similar question which arose in an application for default bail under the UAPA, a three­Judge Bench of this Court, after considering the various judgments on the point, observed thus:­ “A   conspectus   of   the   aforesaid   decisions   would show that so long as an application for grant of default bail is made on expiry of the period of 90 days   (which   application   need   not   even   be   in writing) before a charge sheet is filed, the right to default bail becomes complete. It is of no moment that the Criminal Court in question either does not dispose of such application before the charge sheet   is   filed   or   disposes   of   such   application wrongly before such charge sheet is filed. So long as an application has been made for default bail on   expiry   of   the   stated   period   before   time   is further extended to the maximum period of 180 days, default bail, being an indefeasible right of the   accused   under   the   first   proviso   to  Section 167(2) , kicks in and must be granted.”   This   decision   in     ensures   that   the Bikramjit   Singh rigorous powers conferred under special statutes for curtailing liberty of the accused are not exercised in an arbitrary manner.    At the cost of repetition, it must be emphasized that the  paramount   consideration   of   the   legislature   while   enacting Section 167(2) and the Proviso thereto was that the investigation 50 must be completed expeditiously, and that the accused should not   be   detained   for   an   unreasonably   long   period   as   was   the situation   prevailing   under   the   1898   Code.   This   would   be   in consonance with the obligation cast upon the State under Article 21   to   follow   a   fair,   just   and   reasonable   procedure   prior   to depriving any person of his personal liberty. Conclusion 17. In the present case, admittedly the Appellant­accused had exercised his option to obtain bail by filing the application at st 10:30 a.m. on the 181  day of his arrest, i.e., immediately after the court opened, on 01.02.2019. It is not in dispute that the Public Prosecutor had not filed any application seeking extension of time to investigate into the crime prior to 31.01.2019 or prior to 10:30 a.m. on 01.02.2019. The Public Prosecutor participated in the arguments on the bail application till 4:25 p.m. on the day it was filed. It was only thereafter that the additional complaint came to be lodged against the Appellant.   Therefore, applying the aforementioned principles, the Appellant­accused was deemed to have availed of his indefeasible right   to   bail,   the   moment   he   filed   an   application   for   being 51 released on bail and offered to abide by the terms and conditions of   the   bail   order,   i.e.   at   10:30   a.m.   on   01.02.2019.   He   was entitled to be released on bail notwithstanding the subsequent filing of an additional complaint.  17.1 It  is   clear   that   in  the   case   on  hand,   the   State/the investigating agency has, in order to defeat the indefeasible right of   the   accused   to   be   released   on   bail,   filed   an   additional complaint   before   the   concerned   court   subsequent   to   the conclusion   of   the   arguments   of   the   Appellant   on   the   bail application. If such a practice is allowed, the right under Section 167(2) would be rendered nugatory as the investigating officers could drag their heels till the time the accused exercises his right and   conveniently   files   an   additional   complaint   including   the name of the accused as soon as the application for bail is taken up for disposal. Such complaint may be on flimsy grounds or motivated   merely   to   keep   the   accused   detained   in   custody, though   we   refrain   from   commenting   on   the   merits   of   the additional   complaint   in   the   present   case.   Irrespective   of   the seriousness   of   the   offence   and   the   reliability   of   the   evidence 52 available, filing additional complaints merely to circumvent the application for default bail is, in our view, an improper strategy.   Hence, in our considered opinion, the High Court was not justified in setting aside the judgment and order of the Trial Court releasing the accused on default bail.   17.2   We also find that the High Court has wrongly entered into merits of the matter while coming to the conclusion. The reasons  assigned   and  the   conclusions   arrived   at by  the   High Court are unacceptable. 18. Therefore, in conclusion: 18.1 Once the accused files an application for bail   under   the   Proviso   to   Section   167(2)   he   is deemed to have ‘availed of’ or enforced his right to be released on default bail, accruing after expiry of the stipulated time limit for investigation. Thus, if the accused applies for bail under Section 167(2), CrPC read with Section 36A (4), NDPS Act upon expiry of 180 days or the extended period, as the case may be, the Court must release him on bail forthwith   without   any   unnecessary   delay   after 53 getting   necessary   information   from   the   public prosecutor,   as   mentioned   supra.   Such   prompt action   will   restrict   the   prosecution   from frustrating the legislative mandate to release the accused   on   bail   in   case   of   default   by   the investigative agency. 18.2 The   right   to   be   released   on   default   bail continues   to   remain   enforceable   if   the   accused has   applied   for   such   bail,   notwithstanding pendency of the bail application; or subsequent filing   of   the   chargesheet   or   a   report   seeking extension of time by the prosecution before the Court;   or   filing   of   the   chargesheet   during   the interregnum when challenge to the rejection of the bail application is pending before a higher Court. 18.3 However, where the accused fails to apply for default bail when the right accrues to him, and subsequently a chargesheet, additional complaint or a report seeking extension of time is preferred before   the   Magistrate,   the   right   to   default   bail 54 would be extinguished. The Magistrate would be at liberty to take cognizance of the case or grant further time for completion of the investigation, as the case may be, though the accused may still be released   on   bail   under   other   provisions   of   the CrPC. 18.4  Notwithstanding the order of default bail passed by the Court, by virtue of Explanation I to Section 167(2), the actual release of the accused from   custody   is   contingent   on   the   directions passed by the competent Court granting bail. If the accused fails to furnish bail and/or comply with the terms and conditions of the bail order within   the   time   stipulated   by   the   Court,   his continued detention in custody is valid.   19. Hence the impugned judgment of the High Court stands set aside and the Trial Court judgment stands confirmed. However, we additionally direct that apart from furnishing the sureties as directed by the Trial Court, the Appellant­accused should also surrender his passport, undertake to report to the Respondent Directorate when required for purposes of investigation, and also 55 undertake to not leave Chennai city limits without the leave of the Trial Court. This should alleviate any concerns about the Appellant absconding from the jurisdiction of the Court.  20. The appeal is allowed accordingly. …..…………................................J. (UDAY UMESH LALIT) …..…………................................J. (MOHAN M. SHANTANAGOUDAR) .……………………………...............J.                                (VINEET SARAN) NEW DELHI, OCTOBER 26, 2020 56