Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRL.) NO. 190 OF 2014
Tara Singh & Ors. …Petitioners
Versus
Union of India & Ors. ...Respondents
J U D G M E N T
Dipak Misra, J.
JUDGMENT
In this writ petition preferred under Article 32 of
Constitution of India, the petitioners, who have been
convicted for the offence punishable under Section 21 of the
Narcotic Drugs and Psychotropic Substances Act, 1985 (for
brevity, ‘the NDPS Act’) and sentenced to undergo rigorous
imprisonment for more than 10 years and to pay a fine of
Rs.1 lakh and in default of payment of fine, to suffer further
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rigorous imprisonment for six months, have prayed for issue
of writ of mandamus to the respondent nos. 1 to 3
commanding them to grant remission to them as per the
provisions contained in Chapter XIX of the New Punjab Jail
Manual, 1996 (for short, ‘the Manual’).
2. This writ petition was listed along with SLP(Crl) No.
4079 of 2012, wherein at the time of issue of notice, the
following issue was noted:-
“The point which has been raised today on behalf
of the petitioner is whether the remission granted
by the Governor under Article 161 of the
Constitution has an overriding effect over the
provisions of Section 32A of the NDPS Act. The
matter needs consideration having regard to the
views expressed by this Court in the case of Meru
Ram”.
The special leave petition stood abated as the sole
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petitioner therein breathed his last during the pendency of
the petition.
3. It is the case of the petitioners that Chapter XIX of the
Manual lays down remission and award to the convicts
depending upon good conduct and performance of duties
allotted to them while they are undergoing sentence, but the
benefit under the Chapter XIX of the Manual is not made
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available to the convicts under the NDPS Act on the ground
that Section 32-A of the NDPS Act bars entitlement to such
remission. It is asserted in the writ petition that the
constitutional validity of Section 32-A of the NDPS Act has
been upheld in Dadu @ Tulsidas v. State of
1
Maharashtra . It is contended by the learned counsel for
the petitioners that in Maru Ram v. Union of India and
2
others , the constitutional validity of Section 433-A of Code
of Criminal Procedure, 1973 (for short, ‘CrPC’) was under
challenge and the larger Bench of this Court has clearly
held that it does not curtail the power of the executive
under Articles 72 and 161 of the Constitution. Relying on
the said decision, it is submitted that this Court can remit
the sentence and the said power cannot be curtailed by any
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legislation. According to the learned counsel for the
petitioners, a conjoint reading of Dadu’s case and Maru
Ram’s case, the legal position is that remission schemes are
effective guidelines for passing orders under Article 161 of
the Constitution and, therefore, they have the force of law
and, in any case, the principle in Dadu’s case clearly
1
(2000) 8 SCC 437
2
(1981) 1 SCC 107
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postulates that Section 32-A of the NDPS Act does not come
in the way of executive for exercising the constitutional
power under Article 72 or 161 of the Constitution. On the
aforesaid basis, it has been contended that the denial of
benefit sought for by the petitioner is absolutely arbitrary
and in total misunderstanding of the ratio laid down in
Dadu’s case.
4. Learned counsel for the petitioners would further
submit that Section 32-A of the NDPS Act cannot control
the remission schemes which are effective guidelines under
Article 161 of the Constitution and the statutory provision,
by no stretch of imagination, create any fetter in exercise of
the constitutional power. In the averments, a comparison
has been made on the conviction and sentence under the
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NDPS Act and Section 302 of the IPC.
5. Learned counsel for the State has opposed the prayer
of the petitioners on the ground that Section 32-A of the
NDPS Act curtails the statutory power of the concerned
Government and accordingly the same has been stipulated
in the Manual and hence, no fault can be found with action
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taken by the State Government. Learned counsel for the
State has further contended that once Section 32-A of the
NDPS Act has been held to be constitutionally valid, the
effort to compare the conviction and sentence under Section
302 IPC with that under Section 32-A of the NDPS Act is an
exercise in futility.
6. We have heard Mr. Ranjit Kumar, learned Solicitor
General who has contended that the controversy is
absolutely covered by the decision in Dadu (supra) and the
petitioners cannot claim the benefit of the Jail Manual
which is a guidance for exercise of constitutional powers by
the Governor. It is his further contention that the exercise
of power under Articles 72 and 161 of the Constitution is
different than the remission granted under Section 433-A of
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CrPC.
7. It is not in dispute that the petitioners have been
convicted under the NDPS Act and various offences and
sentenced to suffer rigorous imprisonment for more than 10
years and to pay a fine of Rs.1 lakh. The singular issue is
whether denial of remission under the Manual is justified.
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Chapter XIX of the Manual deals with remission and
reward. Paragraphs 563 to 588 deal with remission system.
Paragraphs 589 and 590 deal with reward. Paragraph 563
states that remission can be granted to prisoners by the
State Government/Inspector-General/Superintendent Jails
which is subject to withdrawal/forfeiture/revocation. It is
not a right and the State Government reserves the right to
debar/withdraw any prisoner or category of prisoners from
the concession of remission. Paragraph 565 stipulates that
remission is of three types, namely, ordinary remission,
special remission and the State Government remission.
Paragraph 567 postulates the eligibility criteria for prisoners
who will be eligible for earning the State Government
remission. Paragraph 571 provides what would constitute
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non-eligibility to get ordinary remission. Paragraph 572
lays down that ordinary remission is not earnable for
certain offences committed after admission to jail.
Paragraph 576 deals with remission for good conduct.
Paragraph 581 provides for special remission. It lays down
that special remission may be given to any prisoner except
such prisoners who are deprived of remission by way of
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punishment whether entitled to ordinary remission or not
for special reasons. Certain examples have been
incorporated in special remission.
8. The Government of Punjab, Department of Home
Affairs and Justice through Governor has issued an order in
exercise of powers conferred by Section 432 of CrPC and
th
Article 161 of the Constitution of India on 13 day of April,
2007 for grant of remission of sentence to certain types of
convicts. The said order contains that instructions
contained in the order shall not apply to the persons
sentenced under the Foreigners Act, 1946 and the Passport
Act, 1967 and the Narcotic Drugs and Psychotropic
Substances Act, 1985. Similar circulars have been issued
on 1.9.2008, 1.6.2010, 1.4.2011, 12.4.2012, 14.8.2013 and
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13.8.2014. The said orders have been passed keeping in
view the language used in Section 32-A of the NDPS Act and
the judgment delivered in Dadu’s case. Section 32-A of the
NDPS Act reads as follows:-
“32-A. No suspension, remission or commutation
in any sentence awarded under this Act. —
Notwithstanding anything contained in the Code
of Criminal Procedure, 1973 or any other law for
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the time being in force but subject to the
provisions of Section 33, no sentence awarded
under this Act (other than Section 27) shall be
suspended or remitted or commuted.”
9. In Dadu’s case, the three-Judge Bench scanning the
provisions have laid down that:-
“13. A perusal of the section would indicate that
it deals with three different matters, namely,
suspension, remission and commutation of the
sentences. Prohibition contained in the section is
referable to Sections 389, 432 and 433 of the
Code. Section 432 of the Code provides that when
any person has been sentenced to punishment
for an offence, the appropriate Government may,
at any time, without conditions or upon
conditions which the person sentenced accepts,
suspend the execution of his sentence or remit
the whole or any part of the punishment to which
he has been sentenced in the manner and
according to the procedure prescribed therein.”
10. After so stating, the Court referred to Section 433
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CrPC, which empowers the Appropriate Government to
commute the sentence. Thereafter, deliberation centered on
Section 389 of CrPC. The Bench referred to the decision in
3
Maktool Singh v. State of Punjab and in that context
opined:-
3
(1999) 3 SCC 321
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“… The distinction of the convicts under the Act
and under other statutes, insofar as it relates to
the exercise of executive powers under Sections
432 and 433 of the Code is concerned, cannot be
termed to be either arbitrary or discriminatory
being violative of Article 14 of the Constitution.
Such deprivation of the executive can also not be
stretched to hold that the right to life of a person
has been taken away except, according to the
procedure established by law. It is not contended
on behalf of the petitioners that the procedure
prescribed under the Act for holding the trial is
not reasonable, fair and just. The offending
section, insofar as it relates to the executive in
the matter of suspension, remission and
commutation of sentence, after conviction, does
not, in any way, encroach upon the personal
liberty of the convict tried fairly and sentenced
under the Act. The procedure prescribed for
holding the trial under the Act cannot be termed
to be arbitrary, whimsical or fanciful. There is,
therefore, no vice of unconstitutionality in the
section insofar as it takes away the powers of the
executive conferred upon it under Sections 432
and 433 of the Code, to suspend, remit or
commute the sentence of a convict under the
Act.”
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11. Thereafter, the Court addressed to the concern
expressed by the learned counsel for the parties with regard
to the adverse effect of the Section on the powers of the
judiciary. After referring to various authorities, the Court
opined thus:-
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“25. Judged from any angle, the section insofar
as it completely debars the appellate courts from
the power to suspend the sentence awarded to a
convict under the Act cannot stand the test of
constitutionality. Thus Section 32-A insofar as it
ousts the jurisdiction of the court to suspend the
sentence awarded to a convict under the Act is
unconstitutional.”
12. Thereafter, the Court held:-
“26. Despite holding that Section 32-A is
unconstitutional to the extent it affects the
functioning of the criminal courts in the country,
we are not declaring the whole of the section as
unconstitutional in view of our finding that the
section, insofar as it takes away the right of the
executive to suspend, remit and commute the
sentence, is valid and intra vires of the
Constitution. The declaration of Section 32-A to
be unconstitutional, insofar as it affects the
functioning of the courts in the country, would
not render the whole of the section invalid, the
restriction imposed by the offending section being
distinct and severable.”
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13. The eventual conclusions in the said case are:-
“29. Under the circumstances the writ petitions
are disposed of by holding that:
( 1 ) Section 32-A does not in any way affect the
powers of the authorities to grant parole.
( 2 ) It is unconstitutional to the extent it takes
away the right of the court to suspend the
sentence of a convict under the Act.
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( 3 ) Nevertheless, a sentence awarded under the
Act can be suspended by the appellate court only
and strictly subject to the conditions spelt out in
Section 37 of the Act, as dealt with in this
judgment.”
14. Having appreciated the analysis made in the aforesaid
verdict, we may advert to the statutory scheme pertaining to
suspension, remission and commutation of sentence under
the CrPC. Section 432 deals with power to suspend or remit
sentences. Section 433 deals with power to commute
sentences. Section 433-A lays the postulate for restrictions
on powers of remission or commutation in certain cases.
The said provision reads as follows:-
“ 433-A. Restriction on powers of remission or
commutation in certain cases . –
Notwithstanding anything contained in Section
432, where a sentence of imprisonment for life is
imposed on conviction of a person for an offence
for which death is one of the punishments
provided by law, or where the sentence of death
imposed on a person has been commuted under
Section 433 into one of imprisonment for life,
such person shall not be released from prison
unless he had served at least fourteen years of
imprisonment.”
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15. The constitutional validity of Section 433-A was
challenged in Maru Ram (supra) and the said provision has
been held to be intra vires . While dealing with the
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constitutional validity, Krishna Iyer, J., speaking for the
majority, distinguished the power conferred under the
constitutional authorities under Articles 72 and 161 and the
power conferred under the Code. In the said case, it has
been held that:-
“59. ..... But two things may be similar but not
the same. That is precisely the difference. We
cannot agree that the power which is the creature
of the Code can be equated with a high
prerogative vested by the Constitution in the
highest functionaries of the Union and the
States. The source is different, the substance is
different, the strength is different, although the
stream may be flowing along the same bed. We
see the two powers as far from being identical,
and, obviously, the constitutional power is
“untouchable” and “unapproachable” and cannot
suffer the vicissitudes of simple legislative
processes. Therefore, Section 433-A cannot be
invalidated as indirectly violative of Articles 72
and 161. What the Code gives, it can take, and
so, an embargo on Sections 432 and 433( a ) is
within the legislative power of Parliament.
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60. Even so, we must remember the
constitutional status of Articles 72 and 161 and
it is common ground that Section 433-A does not
and cannot affect even a wee bit the pardon
power of the Governor or the President. The
necessary sequel to this logic is that
notwithstanding Section 433-A the President and
the Governor continue to exercise the power of
commutation and release under the aforesaid
articles.”
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16. After so stating, the Court posed the question, whether
the Parliament has indulged in legislative futility with a
formal victory but a real defeat? The Court answered
stating ‘yes’ and ‘no’. Explaining further, the larger Bench
opined:-
“An issue of deeper import demands our
consideration at this stage of the discussion.
Wide as the power of pardon, commutation and
release (Articles 72 and 161) is, it cannot run
riot; for no legal power can run unruly like John
Gilpin on the horse but must keep sensibly to a
steady course. Here, we come upon the second
constitutional fundamental which underlies the
submissions of counsel. It is that all public
power , including constitutional power, shall
never be exercisable arbitrarily or mala fide and,
ordinarily, guidelines for fair and equal execution
are guarantors of the valid play of power. We
proceed on the basis that these axioms are valid
in our constitutional order”.
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17. The majority thereafter dealt with the powers conferred
under the constitutional authorities under Articles 72 and
161 and eventually concluded as follows:-
“72. …….
( 4 ) We hold that Section 432 and Section 433 are
not a manifestation of Articles 72 and 161 of the
Constitution but a separate, though similar
power, and Section 433-A, by nullifying wholly or
partially these prior provisions does not violate or
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detract from the full operation of the
constitutional power to pardon, commute and the
like.
xxxxx xxxxx
( 8 ) The power under Articles 72 and 161 of the
Constitution can be exercised by the Central and
State Governments, not by the President or
Governor on their own. The advice of the
appropriate Government binds the Head of the
State. No separate order for each individual case
is necessary but any general order made must be
clear enough to identify the group of cases and
indicate the application of mind to the whole
group.
( 9 ) Considerations for exercise of power under
Articles 72/161 may be myriad and their
occasions protean, and are left to the appropriate
Government, but no consideration nor occasion
can be wholly irrelevant, irrational,
discriminatory or mala fide. Only in these rare
cases will the court examine the exercise.
18. The aforesaid decision makes it clear that the exercise
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of powers under Article 72 or 161 is quite different than the
statutory power of remission. On that fundamental
bedrock, the provision enshrined under Section 32-A,
barring a part of the provision, has been held
constitutionally valid in Dadu’s case. The principle stated
in Dadu (supra) does not run counter to the ratio laid down
in Maru Ram (supra). It is in consonance with the same.
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19. The petitioners have invoked the power of this Court to
grant the benefit of remission in exercise of power under
Article 32 of the Constitution of India. Speaking plainly, the
prayer is totally misconceived. It is urged in a different
manner before us that the power exercised by this Court
under Article 32 and Article 142 of the Constitution cannot
be statutorily controlled. Though the argument strikes a
note of innovation, yet the innovation in the case at hand
cannot be allowed to last long, for it invites immediate
repulsion. Section 32-A of the NDPS Act, as far as it took
away the power of the Court to suspend the sentence
awarded to the convict under the Act has been declared
unconstitutional in Dadu’s case. A convict can pray for
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suspension of sentence when the appeal is pending for
adjudication. The aforesaid authority has upheld the
constitutional validity of the Section insofar as it takes away
the right of the executive to suspend, remit and commute
the sentence. Negation of the power of the courts to
suspend the sentence which has been declared as
unconstitutional, as has been held in Dadu’s case, does not
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confer a right on the convict to ask for suspension of the
sentence as a matter of right in all cases nor does it absolve
the courts of their legal obligation to exercise the power of
suspension within the parameters prescribed under Section
37 of the NDPS Act. The constitutional power exercised
under Articles 72 and 161 is quite different than the power
exercised under a statute. Recently, in Union of India v.
4
V. Sriharan @ Murugan and ors , echoing the principle
stated in Maru Ram (supra), it has been held:-
“As has been stated by this Court in Maru Ram
(supra) by the Constitution Bench, that the
Constitutional power of remission provided
under Articles 72 and 161 of the Constitution
will always remain untouched, inasmuch as,
though the statutory power of remission, etc.,
as compared to Constitution power under
Articles 72 and 161 looks similar, they are not
the same. Therefore, we confine ourselves to
the implication of statutory power of remission,
etc., provided under the Criminal Procedure
Code entrusted with the Executive of the State
as against the well thought out judicial
decisions in the imposition of sentence for the
related grievous crimes for which either
capital punishment or a life sentence is provided
for. When the said distinction can be clearly
ascertained, it must be held that there is a vast
difference between an executive action for the
grant of commutation, remission etc., as
against a judicial decision. Time and again, it is
held that judicial action forms part of the basic
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4
2015 (13) SCALE 165
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structure of the Constitution. We can state with
certain amount of confidence and certainty, that
there will be no match for a judicial decision
by any of the authority other than
Constitutional Authority, though in the form of
an executive action, having regard to the higher
pedestal in which such Constitutional Heads are
placed whose action will remain unquestionable
except for lack of certain basic features which
has also been noted in the various decisions of
this Court including Maru Ram (supra)”.
20. What is being urged is as constitutional powers under
Articles 72 and 161 are different and they remain
untouched even by sentence of this Court, similar powers
can be exercised under Article 32 of the Constitution of
India. Article 32 of the Constitution of India enables a
citizen to move this Court for enforcement of his
fundamental rights. Moving this Court for the said purpose
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is fundamental. The larger Bench of the Court has already
upheld the constitutional validity of Section 433-A CrPC.
The three-Judge Bench has declared barring a small part of
Section 32-A of the NDPS Act as constitutional. The recent
Constitution Bench decision in V. Sriharan (supra) has
clearly opined that the constitutional power engrafted under
Articles 72 and 161 are different than the statutory power
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enshrined under Section 433-A CrPC. The petitioners do
not have a right to seek remission under the Code because
of Section 32A of the NDPS Act. They can always seek relief
either under Article 71 or 161 of the Constitution, as the
case may be. That is in a different domain.
21. The issue here is whether a writ of mandamus can be
issued to authorities to grant remission to the petitioners.
5
In Ramdas Athawale (5) v. Union of India and others , it
has been held by the Constitution Bench that:-
“46. It is equally well settled that Article 32 of the
Constitution guarantees the right to a
constitutional remedy and relates only to the
enforcement of the right conferred by Part III of
the Constitution and unless a question of
enforcement of a fundamental right arises, Article
32 does not apply. It is well settled that no
petition under Article 32 is maintainable, unless
it is shown that the petitioner has some
fundamental right. In Northern Corpn. v. Union of
6
India this Court has made a pertinent
observation that when a person complains and
claims that there is a violation of law, it does not
automatically involve breach of fundamental right
for the enforcement of which alone Article 32 is
attracted.
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47. We have carefully scanned through the
averments and allegations made in the writ
petition and found that there is not even a
whisper of any infringement of any fundamental
5
(2010) 4 SCC 1
6
(1990) 4 SCC 239
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right guaranteed by Part III of the Constitution.
We reiterate the principle that whenever a person
complains and claims that there is a violation of
any provision of law or a constitutional provision,
it does not automatically involve breach of
fundamental right for the enforcement of which
alone Article 32 of the Constitution is attracted. It
is not possible to accept that an allegation of
breach of law or a constitutional provision is an
action in breach of fundamental right. The writ
petition deserves dismissal only on this ground”.
22. The present factual matrix does not remotely suggest
that there has been violation of any fundamental right.
There is no violation of any law which affects the
fundamental rights of the petitioners. The argument that
when a pardon or remission can be given under Article 72
or 161 of the Constitution by the constitutional authority,
this Court can exercise the similar power under Article 32 of
the Constitution of India is absolutely based on an
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erroneous premise. Article 32, as has been interpreted and
stated by the Constitution Bench and well settled in law,
can be only invoked when there is violation of any
fundamental right or where the Court takes up certain
grievance which falls in the realm of public interest
litigation, as has been held in Bandhua Mukti Morcha v.
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7
Union of India and others and Samaj Parivartana
Samudaya and others v. State of Karnataka and
8
others . Therefore, we repel the submission on the said
score. It has also been argued that this Court can issue a
direction to do complete justice to grant remission. In this
context, a passage from Supreme Court Bar Association
9
v. Union of India and another is apt quoting:-
“ 48. The Supreme Court in exercise of its
jurisdiction under Article 142 has the power to
make such order as is necessary for doing
complete justice ‘between the parties in any cause
or matter pending before it’. The very nature of
the power must lead the Court to set limits for
itself within which to exercise those powers and
ordinarily it cannot disregard a statutory
provision governing a subject, except perhaps to
balance the equities between the conflicting
claims of the litigating parties by ‘ironing out the
creases’ in a cause or matter before it . Indeed this
Court is not a court of restricted jurisdiction of
only dispute-settling. It is well recognised and
established that this Court has always been a
law-maker and its role travels beyond merely
dispute-settling. It is a ‘problem-solver in the
nebulous areas’ (see K. Veeraswami v. Union of
10
India ) but the substantive statutory provisions
dealing with the subject-matter of a given case
cannot be altogether ignored by this Court, while
making an order under Article 142. Indeed, these
constitutional powers cannot, in any way, be
controlled by any statutory provisions but at the
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7
(1984) 3 SCC 161
8
(2013) 8 SCC 154
9
(1998) 4 SCC 409
10
(1991) 3 SCC 655
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21
same time these powers are not meant to be
exercised when their exercise may come directly
in conflict with what has been expressly provided
for in a statute dealing expressly with the
subject.”
[emphasis in original]
23. In Narendra Champaklal Trivedi v. State of
11
Gujarat , a two-Judge Bench of this Court while dealing
with reduction of sentence in respect of mandatory sentence
has held:-
“…where the minimum sentence is provided, we
think it would not be at all appropriate to
exercise jurisdiction under Article 142 of the
Constitution of India to reduce the sentence on
the ground of the so-called mitigating factors as
that would tantamount to supplanting statutory
mandate and further it would amount to ignoring
the substantive statutory provision that
prescribes minimum sentence for a criminal act
relating to demand and acceptance of bribe. The
amount may be small but to curb and repress
this kind of proclivity the legislature has
prescribed the minimum sentence”.
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In view of the aforesaid, the argument to invoke Article
142 in conjunction with Article 32 of the Constitution is
absolutely fallacious and we unhesitatingly repel the same.
11
(2012) 7 SCC 80
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24. Consequently, we do not perceive any merit in this writ
petition and accordingly, the same stands dismissed.
..............................J.
[Dipak Misra]
…...........................J.
New Delhi [Shiva Kirti Singh]
June 29, 2016
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