SUDAM CHARAN DASH vs. STATE OF ORISSA

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

Sudam Charan Dash …. Appellant Vs. State of Orissa & Anr. … Respondents J U D G M E N T (SMT.) RANJANA PRAKASH DESAI, J. 1. Leave granted. JUDGMENT 2. The appellant’s son – Rajib Das was murdered on 5/1/2009 in a hotel. FIR was lodged in respect thereof on 6/1/2009. PS Case No. 4 of 2009 was registered. It is the appellant’s case that the police did not investigate the case properly. The appellant ultimately filed a writ petition in the Orissa High Court. Thereafter, the investigation gained Page 1 2 momentum. On 3/1/2013, non-bailable warrant was issued against Mr. Sweekar Nayak, who is respondent 2, by the SDJM, Rayagada. Respondent 2 preferred an

The High Court disposed of the said application by the impugned order. We notice that in the impugned order, the High Court has made a categorical observation that considering the nature of the allegations made against respondent 2, it did not think it to be a fit case for grant of anticipatory bail. Surprisingly, however, the High Court gave a direction that in the event respondent 2 surrenders before the learned SDJM, Rayagada within four weeks and moves an application for bail, he shall be released on bail JUDGMENT on such terms and conditions as the learned Magistrate deems fit and proper. Pursuant to this direction, respondent 2 surrendered before the learned Magistrate and was released on bail on 11/06/2013. 3. We are surprised at the direction issued by the High Court to the trial court to release respondent 2 on bail. When Page 2 3 the High Court rejected the application for anticipatory bail, it was sufficient indication that the High Court thought it fit not to put a fetter on the investigating

situation, the investigating agency, if it so desired and if it thought that the custodial interrogation of respondent 2 was necessary, could have arrested him. Therefore, after rejecting the prayer for anticipatory bail, the High Court should not have negated its own order by directing that respondent 2 should be released on bail. This is contradiction in terms. It dilutes the order rejecting anticipatory bail. Such order is not legally sound. It overlooks the scope and purport of Sections 438 and 439 JUDGMENT of the Code of Criminal Procedure, 1973. 4. In a similar situation in Rashmi Rekha Thatoi & Anr. 1 v. State of Orissa & Ors . , this Court took a strong view of the matter and observed that such orders have no 1 (2012) 5 SCC 690 Page 3 4 sanctity in law. Relevant observations of this Court could be quoted:

JUDGMENT 2 (1980) 2 SCC 565 3 (2009) 8 SCC 325 Page 4 5 language employed in the statutory provision and in flagrant violation of the dictum laid down in Gurbaksh Singh Sibbia and the principles culled out in Savitri Agarwal ”.

reads as follows: “Judging on the foundation of aforesaid well- settled principles, the irresistible conclusion is that the impugned orders directing enlargement of bail of the accused persons, namely, Uttam Das, Abhimanyu Das and Murlidhar Patra by the Magistrate on their surrendering are wholly unsustainable and bound to founder and accordingly the said directions are set aside. Consequently, the bail bonds of the aforenamed accused persons are cancelled and they shall be taken into custody forthwith. It needs no special emphasis to state that they are entitled to move applications for grant of bail under Section 439 of the Code which shall be considered on their own merits.” JUDGMENT 5. We respectfully agree with these observations. We also feel that such orders put restriction on the power of the trial court to consider the bail application on merits and grant or reject prayer for bail. We are of the opinion that such orders should never be passed. Page 5 6 6. In the circumstances, we set aside the impugned order. 7. We have perused the order passed by the SDJM,

on bail solely on the ground that the High Court had issued the above mentioned direction. The SDJM had no alternative but to do so. Thus, there is no consideration of the application for bail filed by respondent 2 on merits. We, therefore, quash the consequential order dated 11/6/2013 passed by the SDJM, Rayagada. Ordinarily, we would have directed respondent 2 to surrender today. But, we refrain from giving any such direction. In the circumstances, if respondent 2 appears and surrenders before the SDJM, JUDGMENT Rayagada on 29/10/2013 and prefers an application for bail, we direct the SDJM, Rayagada to decide respondent 2’s application on merits and in accordance with law. The appellant may remain present in the court and oppose the bail application if he so desires. Page 6 7 8. We direct the Registry of this Court to forward a copy of this judgment to the Chief Justice of the Orissa High Court. We request the Chief Justice of Orissa High Court to circulate

Court. 9. The appeal is disposed of in the aforestated terms. ……………….……………………..J ( RANJANA PRAKASH DESAI) ……..…………………………………J ( MADAN B. LOKUR ) NEW DELHI, OCTOBER 25, 2013 JUDGMENT Page 7