Full Judgment Text
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PETITIONER:
COMMISSIONER OF POLICE, DELHI & ANR.
Vs.
RESPONDENT:
REGISTRAR, DELHI HIGH COURT, NEW DELHI
DATE OF JUDGMENT: 11/10/1996
BENCH:
MADAN MOHAN PUNCHHI, K.T. THOMAS
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
Punchhi, J.
The People of lndia, that is Bharat, gave to themselves
a written Constitution effective from 26th January, 1950,
ordaining in Article 74 that there shall be a council of
ministers with the Prime Minister as the Head, to aid and
advice the President. The importance of the office of the
Prime Minister in a parliamentary democracy is well
understood and needs no elaboration. In the course of time,
on October 31, 1984, the People of India suffered
assassination of their Prime Minister, Shrimati Indira
Gandhi, during a period of great turmoil and tumult. Her
son, Shri Rajiv Gandhi then stepped forward to serve the
country as Prime Minister, when the cult of violence had
begun and was expected to gain ground. During his tenure,
need was felt to provide high security to the Prime Minister
of India and the members of his immediate family, since
there had been several threats to his life. A Bill which led
to the passing of the Special Protection Group Act, 1988
(for short the ‘Act’) was introduced in the Parliament by
giving out the following:
"STATEMENT OF OBJECTS AND REASONS
During the last few years,
terrorism has been steadily
assuming menacing proportions in
various parts of the country and
abroad. In addition to indulging in
wanton killings, arson, looting and
other heinous crimes with the
object to overawing the Government,
terrorists aim to destablise the
democratically elected Government
by resorting to selective killing
of prominent members of the public
including those who are in the
Government. During the last three
years, the present Prime Minister
has been under several threats to
his life.
2. With a view to providing the
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proximate security to the Prime
Minister and the members of his
immediate family, both in India as
well as abroad, it has been decided
to raise a special force.
Accordingly, the Special Protection
Group was set up in April 1985
under the Cabinet Secretariat.
3. The Special Protection Group
is intended to serve as a single
specialised agency consisting of
highly motivated professionals
charged with the responsibility of
ensuring the proximate security of
the Prime Minister and the members
of his family.
4. It is essential that matters
concerning the force should be
regulated by a self-contained
statute which will also provide the
essential legal status to its
functioning.
5. The proposed legislation will
constitute the force as an armed
force of the Union. It will lay
down the terms and conditions of
service of the members of the force
and provide for its control and
direction. It has provision
restricting the application of some
of the Fundamental Rights to the
members Of the force in so far this
is necessary tor the maintenance of
discipline. Keeping in view, the
exclusive task entrusted to the
force, it is proposed to make it
obligatory on the part of
Ministries and Departments of the
Central and State Governments and
the Union Territories, Indian
Missions abroad and local or other
authorities, civil or military, to
act in aid of the Group."
The Act came into force on June 2, 1988.
On December 2, 1989, Shri Rajiv Gandhi demitted the
office of Prime Minister. On May 21, 1991, he was
assassinated, whereafter need was felt to bring the former
Prime Ministers of India and the immediate members of their
families under the umbrella of the Act. Therefore a Bill
passed by the Parliament brought forth the necessary
amendment with effect from 25-9-1991, whereunder every
former Prime Minister of India was brought at par with the
existing Prime Minister of India for being extended high
security. The following was the statement of objects and
reasons made in the Parliament when introducing the
amendment:
" STATEMENT OF OBJECTS AND
REASONS
Following the tragic assassination
of Shri Rajiv Gandhi, Government
have received reports that indicate
that several extremist
organisations, inside and outside
Indian are conspiring to cause harm
to the members of his immediate
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family. The threat perception
emerging from these reports
confirms that the danger to tile
members of the immediate family of
the assassinated ex-Prime Minister
is grave and serious.
2. The Central Government have
been considering ways and means for
providing adequate arrangements for
the security of the members of the
immediate family of the
assassinated ex-Prime Minister
consistent with the high level of
threat.
3. With a view to ensuring
proximate security for the members
of the immediate family of such
assassinated Prime Minister and
assassinated ex-Prime Minister who
continue to be under serious
threat, it is considered necessary
that such security of the said
members of immediate family should
be brought within the purview of
the Social Protection Group. Since
the role of the Special Protection
Group as at present provided by law
is to provide proximate security
only to the Prime Minister and
members of his immediate family an
amendment of the Special Protection
Group Act, 1988 is necessary to
enable the Special Protection Group
to take up the task of providing
proximate security to the said
members of the immediate family."
The Act was further amended w.e.f. November 16, 1994 to
extend the period of security from a period of five years to
ten years from the date of the Prime Minister demitting
office.
The Act is thus very special in nature, in as much as
the Prime Minister of India and the members of his immediate
family as well as former Prime Ministers of India and the
members of their immediate families form a distinct group
which are under the protective cover to the Act, the only
distinction being that the Prime Minister cannot shake off
the protective cover but any member of his immediate family,
a former Prime Minister or as member of his immediate
family, can and may decline such protective cover, and in
that case the obligation to provide security gets lifted.
We have on the spread of life five important persons
whose security is covered under the Act. They are:
(1) Shri H.D. Devegowda; existing
Prime Minister;
(2) Shri V.P. Singh, former Prime
Minister;
(3) Shri Chander Shekhar, former
Prime Minister;
(4) Shri P.V. Narasimha Rao,
former Prime Minister; and
(5) Shri Atal Behari Vajpayee,
former Prime Minister.
The Act, as its preamble suggests, is a measure to
provide for the constitution and regulation of an armed
force of the Union for providing proximate security to the
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afore-mentioned category of persons and members of their
immediate families, and for matters connected therewith.
Unless the context otherwise requires, Section 2(a) defines
"active duty" in relation to a member of the Group to mean
any duty as such member during the period when he is posted
to physically protect the Prime Minister of India and the
members of his immediate family, or a former Prime Minister
and the members of his immediate family, wherever he or they
may be. (emphasis supplied), Section 7 provides that every
member of the Group, not on leave or suspension, shall for
all purposes of the Act, be always on active duty and may at
any time be employed or deployed in any manner which is
consistent with the duties and responsibilities of the Group
under the Act. The expression "proximate security" as per
Section 2(g) means protection provided from close quarters,
during journey by road, rail, aircraft, watercraft or on
foot or any other means of transport and shall include the
places of functions, engagements, residence or halt and
shall comprise ring round teams, isolation cordons, the
sterile zone around, and the rostrum and access control to
the person or members of his immediate family. Sub-section
(1) of Section 4 provides that there shall be an armed force
of the Union called the Special Protection Group for
providing proximate security to (i) the Prime Minister and
the members of his immediate family; and (ii) any former
Prime Minister or to the members of his immediate family for
a period of ten years from the date on which the former
Prime Minister ceased to hold the office of the Prime
Minister. Provided that any former Prime Minister or any
member of his immediate family may decline such proximate
security. Section 14 ordains that it shall be the duty of
every Ministry and Department of the Central Government or
the State Government or the Union territory Administration,
every Indian Mission, every Local or other authority or
every civil or military authority to act in aid of the
Director or any member of the Group whenever called upon to
do so in furtherance of the duties and responsibilities
assigned to such Director or member. These are the only
prominent provisions of the Act which get attracted to solve
the problem we have in hand, relating to a former Prime
Minister.
Shri P.V. Narasimha Rao, serialed above at No.4, stood
summoned for 30th September, 1996 at 10.00 a.m. as an
accused in R.C. 1(5) 88 - State (CBl) vs. Chandraswamy and
others, before Shri Ajit Bharihoke, Chief Metropolitan
Magistrate/Additional Sessions Judge, Tis Hazari Courts,
Delhi, on which date this special leave petition was placed
before us at 10.30 a.m. as the first item. The petitioners,
namely the Commissioner of Police, Delhi and the Director.
Special Protection Group, New Delhi in their special leave
petition had bared themselves in concluding, for reasons
given, that it was almost impossible for them to provide
proximate security satisfactorily to Shri Rao when required
to be taken to the Tis Hazari Court on the date fixed.
Having regard to the constricted time situation, in which we
were placed in examining this matter, we thought making of
an interim order in favour of the petitioners as an absolute
imperative and achieved the object by exempting personal
appearance of Shri P.V. Narasimha Rao, permitting him to
appear instead through a pleader before the criminal court
on that day and until further orders of this Court.
Shri Narasimha Rao, obliged as he was to appear on that
day before the criminal court, had to be taken there as a
protectee of the Special Protection Group. But the prospect
of his being taken there compelled the petitioners to
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approach the Delhi High Court suggesting that the venue of
appearance and the place of trial of Shri P.V. Narasimha Rao
be changed, as on account of the location, situation and
topography of the Tis Hazari Court complex, it was almost
impossible for the Special Protection Group and the Delhi
Police to provide to the protectee proximate security
satisfactorily. Since the Administrative Committee of five
Hon’ble Judges of that Court, after discussion with the
petitioners declined their request on 25-9-1996, the
petitioners have approached this Court under Article 136
read with Article 142 of the Constitution seeking the relief
of change of venue of the trail from Tis Hazari Court to
either of the venues suggested in the petition or to any
other venue found suitable and consistent with the
requirements of the situation, relaxing the administrative
decision cf the Delhi High Court dated 25-9-1996 in order to
facilitate the petitioners to carry out their statutory
duties in special facts and circumstances of the case.
On notice being issued for October 7, 1996. we got a
response from the Delhi High Court in the form of an
affidavit of its Registrar, appended with which is a copy of
an extract from the minutes of the September 25 meeting as
percepted by the High court in contrast with the minutes
perceived by the petitioners, copy whereof was annexed with
their petition. I A. No.3 of 1996 has also been attracted
Praying for impleadment of the Coordinated Committee of all
the three district Bar Associations of District Courts at
Delhi, viz. Delhi Bar Association, New Delhi Bar Association
and Shahdara Bar Association, and in the alternative for
allowing them to join as interveners in the special leave
petition.
Shri K.N. Bhat, learned Additional Solicitor General,
appearing for the petitioners, at the very outset maintained
that the present petition of the petitioners is in no way
adversarial and that it has been brought forth in the
uncommon situation developed and likely to develop due to
the repeated appearances of Shri Rao in the trial court in
the case afore-mentioned as well as in other cases in other
courts, placed within the precincts of Tis Hazari Courts
complex. Shri Jaitley, learned counsel appearing for the
Registrar, Delhi high Court too has maintained that the
counter-affidavit filed by the Registrar is in no way
adversarial and has been placed on record to highlight and
bare some of the features emerging from the fact situation.
The intending intervener i.e. the Coordination Committee
through Shri Rajiv Datta, their learned counsel, was also
not adversarial in the strict sense but in opposition to the
grant of the prayer suggesting that changing venue would set
a bad precedent and at best timings of the trial of cases in
which Shri Rao As an accused could be changed to 7.30 a.m.
or to any other suitable time before or after the regular
court timings. We thus have permitted the Coordination
Committee to intervene in the matter and be a party
respondent and having done so, we grant leave in order to
dispose of this matter finally on the footing that the cause
before as is not adversarial. Learned counsel have been
heard at length.
We have already dwelt at considerable length on the
historical aspect of the need for and importance of the
proximate security required to be extended to the person of
a former Prime Minister. It is through an Act or Parliament
that such security stands provided; qualitatively for above
than the ordinary security available or extended to other
persons in authority before or after retirement from public
service. The security available in courts and other places
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of governance, even in existence, can be no match or
substitute to the statutory security affordable to a former
Prime Minister. The complex and situation of Tis Hazari
Courts where Shri Rao is required to go in response to
summons received from the Court to Shri AJit Bharihoke,
Chief metropolitan Magistrate/Addl. Sessions Judge, has been
apprehensively described and visualized by the petitioners
as follows:
"... The complex has five
entry/exit gates with no access
control-system in existence. As
many as 250 courts are functional
attracting 60,000-70,000 visitors
including 5000 - 10000 lawyers.
2000 car/scooters every day. The
complex also houses a canteen
umpteen number of lawyer’s
hutments, innumerable trunks,
almirahs, etc. There is absolutely
no restriction on movements of men
and materials within the complex.
The Court room and Chamber of Shri
Bharihoke is on the ground floor
near the gate No.1. The size of the
Court room is approximately 30’ x
20’ with a number of steel/wooden
almirahs and steel trunks stacked
inside the room. In the remaining
space, there are 22 chairs, a table
and the seating enclosure of the
Special Judge. The corridors
provide access to different floors
of the entire complex and are full
of visitors and litigants during
the court hours.
3. The information gathered so
far, indicates that 800 - 1000
media men including those of visual
media and thousands of
supporters/detractors and onlookers
are likely to congregate inside the
court complex on the day of
appearance. All will try to
converge towards the court room.
Hundreds of cars/scooters will be
used by this large crowd as means
of conveyance to the court complex.
With this large assembly of people,
a chocked like situation is
anticipated on that day by the
security agencies."
The Threat Perception to Shri Rao has been summarised
by the appellants in this manner:
"1. Shri P.V. Narasimha Rao
continues to be the Prime target of
Sikh and Kashmiri militant groups.
2. Reports continue to be
received about the presence of Sikh
and Kashmiri militants in Delhi
waiting for an opportunity for
mounting a sensational attack.
3. In the past enough indications
of plans of LTTE and Islamic
fundamentalist groups to target
Shri P.V. Narasimha Rao have come
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to light. The possibility of such
elements gaining access in the
Court premises in the guise of
supporters/media persons/litigants
cannot be ruled out.
4. The date fixed for the
appearance of Shri P.V. Narasimha
Rao is publicly known. Hence the
possibility of mischievous
elements, militant groups taking
advantage of the situation
capitalising on the difficulties in
enforcing strict access control and
thorough anti-sabotage checks of
the venue and the surrounding
areas, including vehicles, can
easily plant and detonate explosive
devices or even mount 20 an attack
in the area. Such a situation will
immediately result in a massive
stampede and confusion leaving no
scope at all for evacuation of the
VIP from the area.
5. Any law and order situation
that may develop just outside the
Court premises is likely to result
in immense confusion, melee and
stampede which will positively
nullify all measures for evacuation
of former P.M.
6. Demonstrations and counter
demonstrations are Likely to give
rise to serious law and order
problems."
The Administrative Committee of the High Court has
reacted to the above apprehensions and threat perception in
the manner reflected from the minutes recorded on 25-9-96,
set out below:
Shri Nikhil Kumar, Commissioner of
Police, Delhi, and Shri Shymal
Dutta, Director (SPG) were heard at
length. The Police Commissioner
reiterated his request for shifting
the venue of trial proceedings in
Mr. Narasimha Rao’s case to another
suitable place where proper
security measures could be taken
Shri Dutta submitted that Shri Rao
was a SPG protectee and by virtue
of the provisions of Sections 2(g)
and 14(1) of the S.P.G Act, 1988,
the Special Protection Group could
cal] aid from any authority in the
discharge of its statutory duty of
providing Special Protection cover
for a period of 10 years to the
former Prime Minister, Mr.
Narasimha Rao, wherever he went.
The Director (SPG) was clearly to
that the provisions made in Section
2(9) and Section 14 of the SPG Act
were not applicable in the case of
a person summoned as an accused in
a case in Court.
After due consideration of the
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submissions made by both of these
officers, the request for change of
venue for trial was declined. The
Commissioner of Police was also
told to move an application before
the concerned Court, if so advised.
The Commissioner of Police was
further told that the High Court
would not agree to make any special
arrangement for a particular person
who is to appear as an accused in a
case before a Court and that it was
upto the SPG/Police Authorities to
make whatever arrangement they
considered necessary for safety and
security of a particular person
without obstructing or hindering
the normal course of proceeding in
court and the Administration of
Justice and that the security
arrangement may be made in a manner
that no obstruction should be
caused to bonafide litigants,
witnesses, lawyers etc. coming to
any court to attend to their
respective cases and the Police
should ensure that no obstruction
or inconvenience is caused to any
Judicial Officer while coming or
going from the court and in case a
Judicial Officer was, somehow,
found held up in the traffic jam
caused by police control, he would
be taken out of the traffic jam by
the police authorities and pvt on
free way to reach the court. The
police would also make arrangements
for parking of the vehicles, other
than those which have Bar
Association and Judges lebels, at
the open triangular plot which is
opposite Tis Hazari Complex.
The Police Commissioner assured
that while making security
arrangements all precautions, as
may be required, would be taken to
protect the Judicial Officers and
the Court Complex. However, he
contended that extra-ordinary steps
of the situation, therefore, some
inconvenience is bound to be caused
to Judicial Officers, lawyers, and
litigant public although his
endeavour would be to cause as
little inconvenience is bound to
be caused to Judicial Officers,
Lawyers, and litigant public
although his endeavour would be to
cause as little inconvenience to
all as possible."
It is evident from the above minutes that the
Administrative Committee of High Court was of the view that
the provisions of Section 2(9) defining "proximate security"
were not applicable in the case of a protectee summoned as
an accused in a court case. Additionally, the Committee was
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of the view that Section 14 to the Act whereunder the
Special Protection Group could seek assistance from certain
authorities mentioned therein, was not attracted in the case
of assistance required from a court. What the Committee
seemingly would have meant was that neither a protectee
accused summoned in court was entitled to proximate
security, nor could the summoning court be required to
assist the Group in terms of Section 14. When attention to
this stance of the Committee was drawn Shri Jaitley, learned
counsel was candid enough to state that the High Court has
no intention to invite any pronouncement on the subject but
he could not deny the fact that such view as recorded in the
minutes could be a factor which might have influenced the
Committee. in taking such a position. Significantly the
Committee did not dispute the expressed apprehensions and
the threat perception to Shri Rao as projected by the
appellants but had rather great expectations from the
appellants in handling the situation of the day and on other
days in a manner reflected in the minutes.
We cannot help remarking that the will or the
Parliament reflected in the Act is bold, unequivocal,
comprehensive and wide in nature, no-where permitting
withdrawal, limiting or proscribing of their proximate
security statutorily conferred on the protecteee. The mere
fact that the protectee has to go to court as an undertrial,
does not disentitle him to the proximate security. His being
in transit or getting within the precincts of the court does
not absolve the Group from extending to him the proximate
security as threat perception to him is in no way
diminished. The expression "proximate security" has to be
given a purposive meaning, for, it could never have been
intended by the Parliament that security would be restricted
to places of functions, engagements, residence or halt on
resorting to a literal meaning. The purposive approach
should warrant these places to be wide enough to include
visits of a protectee to courts, compulsive or voluntary and
in no say can the Group be absolved from its statutory
responsibility on the specious plea that having brought the
protectee to the court precincts, the obligation to protect
him would then shift to the court, who may either, under
orders, place the protectee back to the Group, or send him
into Police or Judicial Custody, shifting the obligation of
his protection to others. A contrary view expressed on these
lines by Shri Bhat deserves outright rejection. It has to be
borne in mind that the protectee is a protectee all the
time, as long as he keeps breathing for the period of ten
years, from the date he demits office of the Prime Minister.
We shall not be taken to have even remotely suggested or
tried to impinge on the power or the court to deal with the
person summoned in accordance with law but we wish to lay
emphasis that even in court custody or other custody as
ordered by the court, the SPG protective cover cannot be
lifted from the protectee. It goes with the person of the
protectee as the shadow would a man. It is for the SPG to
devise how to render meaningful protection to the protectee
wherever he is even when he is under court orders, vide
Section 2(a).
Shri Bhat supported the need for change of venue not
only on the apprehensions and threat perception projected by
the appellants but also on the ground that the request for
change has been made taking into account certain suggestions
made by Hon’ble Mr. Justice J.S. Verma sitting Judge of this
Court, who sat in Commission to report the security failures
relatable to the assassination of late Prime Minister Shri
Rajiv Gandhi. That report, in our view, is entitled to great
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respect and his Lordship’s suggestions are not meant to be
merely on paper but must each out in action. Another former
Prime Minister cannot have to be experimentally killed in
order to realize the gravity of threat perception more so
while undergoing criminal trial/trials. Emphasis need be
laid on Article 21 of the Constitution which enshrines and
guarantees the precious right of life and liberty to a
person, deprivable only on following the procedure
established by law in a fair trial, assured of the safety of
the accused. Assurance of a fair trial is the first
imperative of the dispensation of justice. This is what
Justice Krishna Iyer speaking for the court in Maneka Sanjay
Gandhi vs. Rani Jethmalani [AIR 1979 SC 469 at 470] had to
say:
"....Likewise, the safety of the
person of an accused or complainant
is an essential condition for
participation in a trial and where
that is put in peril by commotion,
tumult or threat on account of
pathological conditions prevalent
in a particular venue, the request
for a transfer may not be dismissed
summarily. It causes disquiet and
concern to a court of justice if a
person seeking justice is unable to
appear, present one’s case, bring
one’s witnesses or adduce evidence.
Indeed, it is the duty of the court
to assure propitious conditions
which conduce to comparative
tranquility at the trial. Turbulent
conditions putting the accused’s
life in danger or creating chaos
inside the court hall may jettison
public justice. If this vice is
peculiar to a particular place and
is persistent the transfer of the
case from that place may become
necessary. Likewise, if there is
general consternation or atmosphere
of tension or raging masses of
people in the entire region taking
sides and polluting the climate,
vitiating the necessary neutrality
to hold a detached judicial trial,
the situation may be said to have
deteriorated to such an extent as
to
warrant transfer."
We repeat that the High Court does not deny the threat
perception. At the same time it requires avoidance of
dislocation of the ordinary routine of the courts when
producing the protectee in the Tis Hazari Court. It is also
not disputed that the protectee would have to visit the
courts a number of tines not only in this case but in other
cases too. We are equally conscious that his appearance time
and again, would put a lot many people to inconvenience, if
it is insisted upon that like any other criminal, he too
should appear in court in such conditions. In these
circumstances the assessment of the situation made by the
appellants would normally require no contradiction
particularly when there is no malafide exercise of power.
Should the worst happen, the protectee alone may not depart
from the world, as others too might go with him. Instinct of
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self preservation is the foremost to be favourably
responded. The concern of the appellants is therefore
justified.
It has been urged by the Bar Coordination Committee
that change of venue would set a bad precedent. The
appellants too in their minutes prepared, appended with the
petition, have thought this to be the view of the Committee.
The Registrar of the High Court in his counter has suggested
nothing of the kind. Even so, we fail to appreciate how a
change of venue would create a precedent. The former Prime
Ministers entitled to such security are just a handful. We
can hopefully look forward that no occasion would arise for
citing the instant case as precedent. Those who faced trial
in the court of its origin and those whose avenues were
shifted, as mentioned in the pleadings of the parties, are
merely examples but not precedents. Distinction can be drawn
in the instant matter on two grounds (i) those cases were
cases on their own fact situations; and (ii) none of the
persons involved had the special protective cover of the
Act.
At this juncture, we may dispose of an objection which
was feebly raised in passing by the Bar Coordinated
Committee to the effect that the order of the kind passed by
the Committee was not amenable to jurisdiction under Article
136 of the Constitution. Reliance was placed on Dev Singh
and others vs. Registrar, Punjab and Haryana High Court and
others [1987(2) SCR 1005]. Before us the petition is not
only under Article 136 but under Article 142 of the
Constitution as well. A Larger Bench in the Delhi Judicial
Service Association vs. State of Gujarat [1991(4) SCC 406 at
437] has ruled that the appellate jurisdiction under Article
136 is plenary in nature and this Court can determine its
own jurisdiction and its effort in that regard would be
final. This Court observed as follows:
"18. There is therefore no room for
any doubt that this Court has wide
power to interfere and correct the
judgment and orders passed by any
court or tribunal in the country.
In addition to the appellate power,
the Court has special residuary
power to entertain appeal against
any order of any court in the
country. The plenary jurisdiction
of this Court to grant leave and
hear appeals against any order of a
court or tribunal, confers power of
judicial superintendence over all
the courts and tribunals in the
territory of India including
subordinate courts of Magistrate
and District Judge. This Court has,
therefore, supervisory jurisdiction
over all courts in India."
(emphasis supplied)
Likewise paras 58 to 62 in Union Carbide Corporation
vs. Union of India reported in 1991(4) SCC 584 at 625 may be
read with advantage in support. Reproduction thereof is
avoided to reduce the length of this judgment.
In the same strain, we may, to some extent, deal with
the scope of Section 14 of the Act, whereunder assistance
can be requisitioned by the Group by enjoining, amongst
others, every local or other authority or civil or military
authority to act in aid of the Director or any member,
whenever called upon to do so in furtherance of the duties
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and responsibilities assigned to such Director or member.
The language employed is wide enough to include assistance
to the Group from all civil and local authorities when
taking a protectee to a court of law. We see no reason why
the court Administration is isolated from such requirement
as long as the assistance sought does not obstruct or in any
other manner hinders court proceedings. We need not stretch
this aspect of the matter any further for reasons which are
obvious.
Change of timings of court as suggested by the
Coordination Committee is out of question. We do not expect
the Presiding Officer of the Court to start functioning at
7.30 a.m. and then continue till the end of the court
timings. Likewise we cannot expect the Presiding Officer to
sit for two to three hours in continuation of court timings.
Such request is totally out of tune with the exigencies of
the matter.
Lastly the plea of the Coordination Committee that
there should be an open court trial in terms of Section 327
of the Code of Criminal Procedure, we have only to state
that within the confines of that provision, the Presiding
Judge or the Magistrate of the criminal court can regulate
its proceedings and the Presiding Judge or Magistrate, as
the case may be, dealing with the matter/matters of Mr. Rao
would likewise do the needful as the circumstances of the
case may warrant.
Thus for the afore-going reasons, we go to allow this
appeal upturning the orders of the Administrative Committee
of the Delhi High Court reflected in its recorded minutes of
25th September, 1996, paving the way for remittal of this
matter to the High Court for fresh consideration by making
the following suggestion:
1) On account of the threat perception to Shri Rao and the
fears expressed by the appellants the venue of
trial/trials involving Shri P.V. Narasimha Rao, former
Prime Minister may be shifted from Tis Hazari Court
complex to another venue;
2) The appellants are directed to submit to the High Court
by Monday, the 14th October, 1986, a list of places in
New Delhi area which may be suitable for converting
into a court, within the shortest possible time;
3) The choice of Patiala House Court complex as the venue
of trial, for obvious reasons, be avoided as far as
possible, as similar problems may surface there also;
4) On the High Court selecting the new venue the
appellants and all concerned should make necessary
arrangements for conducting the trial/trials pertaining
to Shri Rao;
5) On such happening, the exemption from personal
appearance of Shri Rao, granted by vide interim orders
of 30-9-1996, may continue until the Court concerned
required his presence in the newly venued Court.
Ordered accordingly.