JAI PRAKASH AND ORS. vs. STATE OF HARYANA & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 7 PETITIONER: JAI PRAKASH AND ORS. Vs. RESPONDENT: STATE OF HARYANA & ORS. DATE OF JUDGMENT27/08/1987 BENCH: RAY, B.C. (J) BENCH: RAY, B.C. (J) SEN, A.P. (J) CITATION: 1987 AIR 2225 1987 SCR (3)1107 1987 SCC (4) 296 JT 1987 (3) 418 1987 SCALE (2)402 CITATOR INFO : F 1989 SC1972 (12) ACT: Punjab Jail Manual: Para 637--Remission of sentence--Government orders dated 14th August, 1977 and 11/14th January, 1985 and letter dated 24th April, 1985 of I.G. of Prisons, Haryana--Effect of--Whether prisoner eligi- ble for remission of sentence during period of bail or suspended sentence. HEADNOTE: The petitioner No. 1 and petitioners Nos. 2 to 5, were convicted in two separate incidents for offence under Sec. 302 Indian Penal Code and were undergoing life imprisonment awarded to them. They were directed to be released on bail by the High Court during the pendency of their appeals. The appeal of the first petitioner was dismissed on 28.9.78 and he was arrested on 29.1.79. The appeal of the petitioners Nos. 2 to 5 was also dismissed on 8.12.78 and they surren- dered before the Magistrate on 16.2.79 for serving out the remaining part of their sentence. By an order dated August 14, 1977, special remission was granted by the Governor of Haryana to prisoners who were in confinement on 14th August, 1977 on the occasion of the first visit of the then Chief Minister of the State to jail, and who had been subsequently released on bail. All the petitioners were given remissions of 19 months and 12 days during the period they remained on bail. The petitioners were informed by the third respondent, by letter dated 24.4.1985 to the second respondent that the convicts who were on bail and whose sentences were suspended would be excluded from the remissions purported to have been earned by them while they were on bail. In the writ petition, the petitioners assailed the guidelines and instructions laid down in the impugned letter as contrary to the provisions contained in Para 637 of the Punjab Jail Manual. They contended that since they surren- dered themselves before the jail authority after 1108 the dismissal of their appeal by the High Court they were entitled to have the period of remissions earned by them http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 7 during the period they were on bail to be counted for con- sidering the total period of sentence undergone for their premature release, under the aforesaid para. A counter affidavit affirmed by the second respondent was filed stating that no remission of period of sentence was permissible under paragraph 637 or any other provision of the Punjab Jail Manual, as applicable in Haryana, for the period that the convict remained on bail or his sentence was otherwise under suspension, that the special remission under State Government orders on visit of Minister for Jails was allowed only to those prisoners who were convicted before the visit and released on bail subsequently and the convicts surrendered to undergo the unexpired period of sentence and that the petitioners were not entitled to the benefit claimed as they had not surrendered in the jail. Dismissing the writ petition, this Court, HELD: 1.1 The impugned letter of the third respondent is quite in accordance with the Government order made on 11/14 January, 1985 and, therefore, cannot be challenged as in violation of paragraph 637 of the Punjab Jail Manual nor it is contrary to the directions contained in the aforesaid order. [1115B-C] The remissions that were inadvertently given to the petitioners cannot be taken into account in considering the total period of sentence undergone by them while considering their premature release from imprisonment under para 637 of the Punjab Jail Manual. [1112H, 1113A] 1.2 On a reading of para 637 of the Punjab Jail Manual, it is manifest that a prisoner who was released on bail or whose sentence was temporarily suspended and was re-admitted in jail afterwards would be brought under the remission system on the first day of the calendar month next following his readmission. In other words, a prisoner is not eligible for remission of sentence during the period he was on bail or his sentence was temporarily suspended. [ 1112F-G] 1.3 The special remission was granted by the order of the Governor dated 14th August, 1977, to only those peti- tioners who were in confinement on 14th August, 1977 on the occasion of the first visit of the then Chief Minister of the State to jail, and who had been subsequently released on bail. It is clear and evident from the letter dated 11/14th January, 1985 issued by the Governor that convicts who were 1109 on parole from jail on the date and time of the visit of the Chief Minister to the Jail will be granted remissions on condition that they surrender at the jail on the due date after expiry of parole period for undergoing the unexpired period of their sentence. In order to get the benefit of remission as directed by the said order issued under Article 161 of the Constitution of India, a convict has to surrender voluntarily after expiry of bail at the jail. [1113B, 1114G] In the instant case, the petitioners, though convicted prior to the visit to the jail of the Chief Minister, were granted bail before the said date. Further, all the peti- tioners did not surrender in jail immediately after their appeals were dismissed. While petitioner No. 1 did not surrender till he was arrested after four months in pursu- ance of the warrant issued by the Court, petitioners No. 2 to 5 surrendered themselves to the Magistrate only after 2 months. Therefore, they were not eligible for remissions as envisaged in the Government orders dated 14.8.1977 and 11/14th January, 1985. [1113D-F] http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 JUDGMENT: ORIGINAL JURISDICTION: Writ Petition (Criminal) No. 669 of 1986. (Under Article 32 of the Constitution of India). R.K. Jain, R.P. Singh and Rakesh Khanna for the petitioners. S.C. Mahanto, C.V.S. Rao and Mahabir Singh for the Respondents. The Judgment of the Court was delivered by B.C. RAY, J. The petitioners who are life convicts in this writ petition have assailed a D.O. Letter No. 4665/1983-GI/G4/R.10-84 dated 24.4.1985 issued by the re- spondent No. 3, Inspector General of Prisons, Haryana, Chandigarh intimating to the Superintendent of Jail that convicts who are on bail and whose sentences are suspended, are excluded from the remissions systems in view of the provisions of Section 637 of the Punjab Jail Manual on the ground that the aforesaid letter purports to deprive the petitioners from the benefit of remissions of 19 months and 12 days granted to them during the period they were on bail, while counting the total period of sentence including remis- sions undergone by them in order to consider their cases of pre-mature release from imprisonment. 1110 The petitioner No. 1, Jai Prakash was convicted by the District and Sessions Judge, Bhiwani, on December 4, 1975 under Section 302 of the Indian Penal Code and he was award- ed life imprisonment. Against this judgment and order of the Sessions Judge he preferred an appeal before the High Court of Punjab and Haryana and he was granted bail on 12.1.1976. This appeal, however, was dismissed on 28.9.1978 and he was arrested on 29.1.1979 while he was going to the Court to surrender himself to serve out the remaining part of the sentence as stated by him. The petitioner has stated that during the period he was on bail he earned remission of 19 months and 12 days. Similarly, the petitioner Nos. 2 to 5 were also convict- ed by the District and Sessions Judge, Bhiwani, on 23.3. 1976 in a case under Section 302 of the Indian Penal Code and they were awarded life imprisonment. Petitioner Nos. 2 to 5 were directed to be released on bail by the High Court of Punjab and Haryana during the pendency of their appeal by order dated 7.4.1976. The appeal was however dismissed by the High Court on 8.12. 1978 and they surrendered themselves before the Magistrate on 16.2. 1979 for serving out their remaining part of sentence. The petitioner Nos. 2 to 5 were also given remissions of 19 months and 12 days during the period they remained on bail. It has been stated that though all the petitioners were given remissions of 19 months and 12 days and they were under the impression that the period of remission earned by them would be taken into consideration under para 637 of Punjab Jail Manual while computing their sentence under Para 516-B of the Punjab Jail Manual. They have now been informed by the respondent No. 3 as per his letter dated 24.4.1985 addressed to the Superintendent, District Jail, Bhiwani, respondent No. 2, that the convicts who were on bail and whose sentences were suspended would be excluded from the remissions purported to be earned by them while they were on bail. The petitioners have submitted that a number of pris- oners to whom remissions were given during the period when they were on bail were also released by the State Government after taking into consideration the remissions granted to them during the period when they were on bail or that their sentence had been suspended. Names of six persons were mentioned in the petition who were pre-maturely released. It http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 7 has been submitted on behalf of the petitioners that they are entitled to have their period of remissions earned by them during the period they were on bail, to be taken into account for consideration of their pre-mature release under para 637 of the Punjab Jail Manual. It has been further submitted that the aforesaid letter issued by the respondent No. 3 laying 1111 down guidelines and instructions to respondent No. 2, that is, Superintendent of District Jail, Bhiwani, is contrary to the provisions contained in para 637 of Punjab Jail Manual. The petitioners have also stated that since they surrendered themselves before the jail authority after dismissal of their appeals by the High Court they are entitled to have the period of remissions earned by them to be counted while considering the total period of sentence undergone for their premature release. A counter-affidavit affirmed by the Superintendent of District Jail, Bhiwani has been filed. It has been stated therein that no remission of period of sentence is permissi- ble under paragraph 637 or any other provision of the Punjab Jail Manual (as applicable in Haryana) for the period that the convict remains on bail or his sentence is otherwise under suspension. Even the benefit of special remissions allowed to convicts under State Government orders on visits of the Hon’ble Minister for Jail (though such orders did result in anomalous situations and on the basis of experi- ence the Government is inclined to restrict such orders) cannot be available to the petitioners. It has been further averted that a perusal of the relevant orders of 1977 would show that the orders were applicable to prisoners who had been convicted before the date of visit of the Hon’ble Minister in 1977, were released on bail subsequently and surrendered in the jail for undergoing the unexpired portion of the sentence. The petitioners are not entitled to the benefit claimed as they had not surrendered in the jail for undergoing the remaining period of the sentence. The appeal of petitioner No. 1 had been dismissed on 28.9.1978 but he did not surrender for several months. Ultimately, warrants for his arrest were issued by the Chief Judicial Magistrate on 24.1. 1979 and he was arrested and sent to jail on 29.1. 1979. According to the petitioners’ own averments in para 2 of the petition, the other four writ petitioners remained out of jail for more than two months after the dismissal of their appeal. It is evident that they had not surrendered in the jail for undergoing the remaining period of sentence immediately after dismissal of their appeals. It has been further averted that even if any remission had been ordered inadvertently against relevant rules, it is in the interest of administration of justice that the mistake is rectified and not perpetuated by taking further action on its basis. It has also been stated that similar cases of remission earned during the period of bail came up before the High Court of Punjab and Haryana and it was held by the High Court that special remissions were not available to the convicts who had not surrendered voluntarily on the expiry of the bail period. It has been stated further that non- surrender of the convict for 1112 several months after dismissal of appeal by itself showed that the surrender was not voluntary and such a convict did not merit the remission and an interpretation different from that would defeat the administration of justice. It has been averred that petitioners could not avail of the remissions ordered erroneously and inadvertently not in accordance with http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 7 the relevant rules. As regards the six specific cases men- tioned, it has been stated that the benefit was given to Tuhi Ram and Dig Ram only but not in the cases of the other four convicts referred to in the petition. They were denied the benefit as it is being done to the petitioners. Para 637 of the Punjab Jail Manual which is relevant for consideration of the question raised, is set out herein:- "MANUAL FOR THE SUPERINTENDENCE AND MANAGEMENT OF JAILS IN THE PUNJAB 637. Subject to the provisions of paragraph 634 remission under paragraph 635 shall be calculated from the first day of the calendar month next following the date of the prison- er’s sentence: any prisoner who, after having been released on bail or because his sentence has been temporarily suspended is afterwards re-admitted in the jail, shall be brought under the remission system on the first day of the calendar month next following his re-admission, but shall be credited on his return on jail with any remission which he may have earned previous to his release on bail or the suspension of his sentence. Remission under paragraph 636 shall be calculated from the first day of the next calendar month following the appointment of the prisoner as convict warder, convict overseer or convict night watchman." On a reading of the aforesaid provision it is manifest that a prisoner who has been released on bail or whose sentence has been temporarily suspended and has afterwards been re-admitted in jail will be brought under remission system on the first day of the calendar month next following his re-admission. In other words, a prisoner is not eligible for remission of sentence during the period he is on bail or his sentence is temporarily suspended. The submission that the petitioners who were temporarily released on bail are entitled to get the remission earned during the period they were under bail, is not at all sustainable. As such the remissions that were inadvertently given to these petition- ers cannot be taken into account in considering the total 1113 period of sentence undergone by them while considering their premature release from imprisonment under paragraph 637 of the Punjab Jail Manual. It also appears from the order of the Governor of Haryana dated 14th August, 1977 annexed as Annexure ’R1’ to the writ petition that the special remis- sion was granted by the Governor of Haryana to only those prisoners who were in confinement on 14th August, 1977 on the occasion of the first visit of the Chief Minister of Haryana to jail and who had been subsequently released on bail. It is pertinent to set out paragraph 2 of the said order:- "All those prisoners who have been convicted before the 14th August, 1977 but subsequently released on bail shall be enti- tled to the remission only if they surrender in the jail for undergoing the unexpired portion of their sentence." The petitioners though convicted prior to 14th August, 1977 that is the date of visit of the Hon’ble Minister to the Jail were granted bail before the said date. As such they are not entitled to the said remission in accordance with the order of Governor of Haryana. Secondly, all these petitioners did not surrender in the jail for undergoing the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 7 unexpired portion of their sentences immediately after their appeals were dismissed by the High Court. On the other hand, the petitioner No. 1 whose appeal was dismissed on 28.9. 1978 did not surrender either to the jail or to the Magis- trate for serving out the remaining part of sentence till he was arrested on 29.1. 1979 in pursuance of the warrant issued by the court. The petitioner Nos. 2 to 5 who were released on bail by the High Court during the pendency of their appeal did not surrender in the jail immediately after their appeal was dismissed on 8.12. 1978. They surrendered themselves to the Magistrate only on 16.2. 1979 to serve out the remaining part of their sentence. As such, it cannot be said that they have surrendered in jail for undergoing their unexpired period of sentence immediately after their appeals were dismissed and so they are not eligible for remissions as envisaged in the said Government order dated 14.8. 1977 referred to hereinbefore. It appears that the respondent No. 3. the Inspector General of Police, Haryana, Chandigarh issued a letter being D.O. No. 4665/ 1983-GI/G4/R. 10-84 dated 24.4. 1985 to all Superintendents of Jails including the Superintendent of District Jail, Bhiwani, drawing their attention to paragraph 2 of the letter dated 11/14-1-1985 from the State Government to the Jail Department which is to the following effect:- 1114 "Attention of all Superintendents of Jails is drawn to para 4 of the Government letter under which Government have affirmed that convicts who are on bail and whose sentences have been suspended are excluded from the remissions systems in. view of the provisions of para 637 of the Punjab Jail Manual." This D.O. letter has been annexed as Annexure ’A’ to the writ petition. The letter dated 11/14 January, 1985 issued by the Gover- nor of Haryana to the respondent No. 3 is an- nexed as Annexure ’R5’ to the writ petition. The relevant excerpt of it is set out herein below:- "It has been decided that such remissions will be granted only in the following cases:- (i) All the convicts, convicted by the civil courts with criminal jurisdiction in the Haryana State and were present in the jails on the date and time of the visit of the Jail Minister or other high dignitaries. (ii) All the convicts who were on parole/furlough from that jail on the date and time of the visit of the Jail Minister subject to the condition that they surrender at the Jail on the due date after the expiry of parole/furlough period for undergoing the unexpired portions of their sentences. ............. 4. Your attention is also invited to para 637 of the Punjab Jail Manual which provides that convicts who are on bail and whose sentence has been suspended are excluded from the remission system." It is clear and evident from this letter that convicts who were on parole from jail on the date and time of the visit of the Chief Minister to the Jail will be granted remissions on condition that they surrender at the jail on the due date after expiry of parole period for undergoing the unexpired period of their sentence. This means that a http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 7 convict in order to get the benefit of remission as directed by the said order issued under Article 16 1 of the Constitu- tion of India has to surrender voluntarily at the Jail after expiry of bail. In the instant case, petitioner No. 1 did not surrender in jail or before the Magistrate after his appeal was dismissed by the High Court and the petitioner No. 1 had been 1115 arrested under warrant of arrest as he did not surrender in jail after his appeal was dismissed. Petitioners who were on bail also did not surrender immediately after dismissal of their appeal but they surrendered themselves after two months of dismissal of their appeal. In such circumstances, it cannot be said that the petitioners are entitled to the remissions as envisaged in the said Government order dated 11/14 January, 1985. The letter of the respondent No. 3 the Inspector General of Prisons, Haryana, Chandigarh i.e.D.O. Letter No. 4665/1983-GI/G4/R10-84 dated 24.4.1985 is quite in accordance with the Government order made on 11/14 Janu- ary, 1985 and the respondent No. 3 in fact quoted paragraph 2 of the said letter which contains the necessary requisite for grant of remissions from sentence. The said D.O. letter of the respondent No. 3 cannot therefore be challenged as in violation of paragraph 637 of the Punjab Jail Manual nor it is contrary to the directions contained in the aforesaid order. In the premises aforesaid, this writ petition is dis- missed. There will be no order as to costs. N.P.V. Petition dis- missed. 1116