VILAS PANDURANG PAWAR & ANR. vs. STATE OF MAHARASHTRA & ORS.

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION SPECIAL LEAVE PETITION (CRL.) NO. 6432 of 2012 Vilas Pandurang Pawar & Anr. .... Petitioner(s) Versus State of Maharashtra & Ors. .... Respondent(s) J U D G M E N T Sathasivam, P. J. 1) The short question to be decided in this petition is whether an accused charged with various offences under the JUDGMENT Indian Penal Code, 1860 (in short ‘IPC’) along with the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short ‘the SC/ST Act’) is entitled for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 (in short ‘the Code’). 1 Page 1 2) In the complaint filed by Savita Madhav Akhade – Respondent No.3 herein, it has been alleged that she has been residing with her family members at Khandeshwari, Taluq

complainant is having an agricultural land adjacent to the agricultural land of one Balu Bhanudas Pawar and Arun Bhanudas Pawar. On 15.06.2012, the complainant allowed the rain water, which was accumulated, to flow into the field of Balu Bhanudas Pawar. When the complainant and her husband was standing on S.T. stand for going to Karjat, at that time, Balu Bhanudas Pawar came there and abused them on caste on account of the rain water flowing from the JUDGMENT agricultural land of the complainant to his land. The complainant has also alleged that after their return to home, the petitioner along with other co-accused persons gathered at their house and they again abused them on their caste and assaulted the complainant and her family members by using sticks, stones, fighters etc. Thereafter, on the same day, an 2 Page 2 FIR was registered being No. 139/2012 at Karjat P.S., Ahmednagar, Maharashtra. 3) The petitioners along with other co-accused filed an

before the Court of Sessions Judge, Ahmednagar. By order dated 04.07.2012, the Additional Sessions Judge rejected their application for anticipatory bail. 4) Aggrieved by the order of Sessions Judge, the petitioners filed Criminal Application No. 3012 of 2012 before the High Court of Bombay, Bench at Aurangabad. By impugned judgment and order dated 19.07.2012, the High Court, while rejecting the anticipatory bail application of the present JUDGMENT petitioners, allowed the anticipatory bail to 13 accused out of 15. Being aggrieved, the petitioners approached this court by filing special leave petition under Article 136 of the Constitution of India. 5) Heard Mr. Dilip Annasaheb Taur, learned counsel for the petitioners. 3 Page 3 6) Taking note of the fact that the complaint not only refers to various offences under IPC but also under Section 3(1)(x) of the SC/ST Act, we posed a question to the counsel by drawing

reproduce Section 18 of the SC/ST Act which reads as under: “ 18. Section 438 of the Code not to apply to persons committing an offence under the Act.- Nothing in section 438 of the code shall apply in relation to any case involving the arrest of any person on an accusation of having committed an offence under this Act.” A reading of the above provision makes it clear that Section 438 of the Code is not applicable to persons committing an offence under the SC/ST Act. In the complaint, the complainant has specifically averred that she and her family JUDGMENT members were insulted by the petitioners by mentioning her caste and also assaulted them by saying “ Beat the Mahar so that, they should not live in the village .” 7) In order to understand the grievance of the Complainant and the claim of the petitioners, it is useful to extract the complaint dated 15.06.2012. 4 Page 4 “ COMPLAINT I. Sau. Savita Madhav Akhade, Age-45 years, Occu. Household, R/o Takali-Khandeshwari. Tq. Karjat, (Caste- Hindu Mahar)

Today on dated 15.06.2012 at about 7.00 O’Clock, my husband stood on Takali-Khandeshwari S.T. stand for going to Karjat, at that time, Balu Bhanudas Pawar came there and said my husband that, “Mahardya”, I will not be allowed your water to come in my field and started beating him. After that, the people, who gathered along with Shivaji Anna Thombe has rescued the quarrel. After that, my husband came at home. After we came at home, while I was fetching the water from water tank, the TATA ACC belongs to Vilas Pawar in that all the people, namely, Balu Bhanudas Pawar, Vilas Pandurang Pawar, Ravi Dada Pawar, Arun Bhanudas, Pawar, Shrirang Pawar, Deepak Bhagade, Parmeshwar Indrajit Phadtare, Sudhir Chhagan Phadtare, Satish Namdeo Kirdat, Raghunath Tukaram Savant, Vitthal Raghunath Savant, Sandeep Raghunath Savant, Aba Kaka Phadtare, Dattatray Namdeo Pawar, Nephew of Balu Pawar, all R/o Takali Khandeshwari (Pawar Vasti) came there and said that, beat the Mahar so that, they should not live in the village , they are behaving arrogantly, saying that, they started beating with the weapons in hand like sticks, stones, fighters. In that quarrel, I myself, Dada Paraji Akhade, Sadashiv Paraji Akhade, Kundlik Gaikwad, Ramesh Akhade, Umesh Akhade, Rahul Akhade, Asru Akhade, Deelip Akhade are beaten at the hands of these people, so also, Nanda Deelip Akhade, Chhabubai Dadasaheb Akhade including myself were snatched on corner and beaten by these people. Thereafter, Vilas Pandurang Pawar told to Raghunath JUDGMENT 5 Page 5 Tukaram Savant to help them. Thereafter, we phoned to police and the quarrel is stopped after the Police came on the spot.

My complaint is read over to me and it is true as stated by me. Before Hence, written Sd/- Date: 15/06/12 Police Station Officer, Karjat Police Station. Sent to: Hon’ble JMFC Karjat. Sd/- Police Station Officer Karjat Police Station.” JUDGMENT A perusal of the complaint shows that the petitioners and other accused persons abused the complainant and her husband by calling their caste (Mahar) and assaulted them for their action of letting rain water to their field. 8) Section 18 of the SC/ST Act creates a bar for invoking Section 438 of the Code. However, a duty is cast on the court 6 Page 6 to verify the averments in the complaint and to find out whether an offence under Section 3(1) of the SC/ST Act has been p rima facie made out. In other words, if there is a

name, the accused persons are not entitled to anticipatory bail. 9) The scope of Section 18 of the SC/ST Act read with Section 438 of the Code is such that it creates a specific bar in the grant of anticipatory bail. When an offence is registered against a person under the provisions of the SC/ST Act, no Court shall entertain application for anticipatory bail, unless it prima facie finds that such an offence is not made out. JUDGMENT Moreover, while considering the application for bail, scope for appreciation of evidence and other material on record is limited. Court is not expected to indulge in critical analysis of the evidence on record. When a provision has been enacted in the Special Act to protect the persons who belong to the Scheduled Castes and the Scheduled Tribes and a bar has been imposed in granting bail under Section 438 of the Code, 7 Page 7 the provision in the Special Act cannot be easily brushed aside by elaborate discussion on the evidence. 10) Learned counsel appearing for the petitioners, relying on

3866/2008 and Crl. M.C. No. 1222/2009 titled M.A. Rashid vs. Gopal Chandra decided on 23.03.2012 and a decision of the Orissa High Court in Ramesh Prasad Bhanja & Ors. vs. State of Orissa, 1996 Cri. L.J. 2743, submitted that in spite of the specific bar under Section 438 of the Code, the Courts have granted anticipatory bail to the accused who were charged under Section 3(1) of the SC/ST Act. 11) In view of the specific statutory bar provided under JUDGMENT Section 18 of the SC/ST Act, the above decisions relied on by the petitioners cannot be taken as a precedent and as discussed above, it depends upon the nature of the averments made in the complaint. 12) In view of the above discussion and in the light of the specific averments in the complaint made by the complainant- respondent No.3 herein, we are of the view that Section 18 of 8 Page 8 the SC/ST Act is applicable to the case on hand and in view of the same, the petitioners are not entitled to anticipatory bail under Section 438 of the Code. Accordingly, the special leave

petition and the trial Court is free to decide the case on merits. ...…………….…………………………J. (P. SATHASIVAM) ..…....…………………………………J. (RANJAN GOGOI) NEW DELHI; SEPTEMBER 10, 2012. JUDGMENT 9 Page 9