Full Judgment Text
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL WRIT JURISDICTION
WRIT PETITION ( CIVIL ) NO .55 OF 2013
KOSHY JACOB …Petitioner
VERSUS
UNION OF INDIA &ORS. …Respondents
O R D E R
1. We have heard learned counsel for the parties.
2. This petition, filed under Article 32 of the Constitution of India, seeks
direction for implementation of guidelines issued by this Court in
Destruction of Public and Private Properties, In Re v. State of Andhra
Pradesh and Others, (2009) 5 SCC 212.
3. According to the averments in the petition, the petitioner is an
advocate. He was forced to spend more than 12 hours on road to reach
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his home after being discharged from hospital after surgery on 23 May,
2012, on account of an on-going agitation. According to the petitioner,
large number of strikes/agitations have taken place resulting in
Signature Not Verified
destruction of public property and also resulting in violation of
Digitally signed by
MAHABIR SINGH
Date: 2017.11.30
15:13:45 IST
Reason:
fundamental right of the people for which suitable remedy is not
available to the aggrieved victims.
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4. Committees appointed by this Court in the above case
recommended statutory amendments for making those sponsoring such
agitations accountable and punishable under the criminal law and also
requiring preventive and remedial actions such as videography of all the
activities and award for damages. In spite of such recommendations, no
legislation or speedy mechanism has been put in place so far which
appears to be the reason for this petition.
5. In pursuance of notice issued by this Court in this matter, affidavits
have been filed by different States as well as by Union of India. In the
affidavit filed by the Union of India, it is submitted that the process has
been initiated for amendment of the Prevention of Damage to Public
Property Act, 1984 in consultation with the Ministry of Law and Justice. A
draft has been prepared and published on the website seeking comments
of the public and other stake-holders. Union of India has also sent a
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letter dated 6 May, 2013 to all the States and Union Territories advising
the action to be taken as soon as there is a demonstration. The
guidelines are as follows:
“(i) If the officer in charge of a police station or other
law enforcing agency is of the opinion that any direct
action, either declared or undeclared has the potential
of causing destruction or damage to public property,
he shall avail himself of the services of video
operators. For this purpose each police station shall
be empowered to maintain a panel of local video
operators who could be made available at short
notices.
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(ii) The police officer who have responsibility to act
on the information that a direct action is immediate
and if he has reason to apprehend that such direct
action has the potential of causing destruction of
public property, he shall immediately avail himself of
the services of the video-grapher to accompany him or
any other police officer deputed by him to the site or
any other place wherefrom video shooting can
conveniently be arranged concentrating on the
person/persons indulging in any acts of violence or
other acts causing destruction of damage to any
property.
(iii) No sooner than the direct action subsides, the
police officer concerned shall authenticate the video
by producing the videographer before the Sub
divisional or Executive Magistrate to entrust such
CD/material to the custody of the police officer or any
other person to be produced in court at the
appropriate stage or as and when called for.
(iv) The organizer shall meet the police to review and
revise the route to betaken and to lay down conditions
for a peaceful march or protest.
(v) All weapons, including knives, lathis and the like
shall be prohibited.
(vi) An undertaking is to be provided by the
organizers to ensure a peaceful march with marshals
at each relevant junction.
(vii) The police and State Government shall ensure
videography of such protests to the maximum extent
possible.
(viii) The person in charge to supervise the
demonstration shall be the SP (if the situation is
confined to the district) and the highest police officer
in the State, where the situation stretches beyond one
district.
(ix) In the event that demonstrations turn violent, the
officer-in-charge shall ensure that the events are
videographed through private operators and also
request such further information from the media and
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others on the incidents in question.
(x) The Police shall immediately inform the State
Government with reports on the events, including
damage, if any caused.
(xi) The State Government shall prepare a report on
the police reports and other information that may be
available to it and shall file a petition including its
reports in the High Court or Supreme Court as the case
may be for the Court in question to take suo motu
action.”
6. Mr. K.K. Venugopal, learned Attorney General for India, has
submitted that in spite of the guidelines, situations have been created
wherein peaceful agitation turns into violent, causing loss of lives and
destruction of public property. At times, central forces are deployed to
aid the law and order machinery. He fairly states that there is undoubted
need for preventive and remedial measures to be adopted to deal with
such situations. A mechanism is necessary to fix accountability of any
failure to take preventive steps as well as to provide for punishing the
guilty and compensation to the victim.
7. In Destruction of Public and Private Properties, In Re (Supra), this
Court took suo motu proceedings to remedy the large scale destruction
of public and private property in agitations, bandhs, hartals and the like.
The reports of the committee appointed by this Court recommended
prosecution of those involved in damage to the public property, including
the leaders and office-bearers of the organisations which call for such
action. Recommendation includes collection of evidence by using
electronic means such as videography and to compensate the victims.
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Taking into account the said reports, this Court, in absence of a
legislation on the subject, issued guidelines to the effect that this Court
or the High Court may take suo motu action, set up a machinery to
investigate and to award compensation. An assessor could be appointed
by the High Court or by this Court, to assess the claim of the people.
The guidelines, inter alia, are as follows:
“6. The recommendations of the Justice Thomas
Committee have been made on the basis of the
following conclusions after taking into consideration the
materials.
In respect of (I)
7. “According to this Committee the prosecution
should be required to prove, first that public property
has been damaged in a direct action called by an
organisation and that the accused also participated in
such direct action. From that stage the burden can be
shifted to the accused to prove his innocence. Hence
we are of the view that in situations where prosecution
succeeds in proving that public property has been
damaged in direct actions in which the accused also
participated, the court should be given the power to
draw a presumption that the accused is guilty of
destroying public property and that it is open to the
accused to rebut such presumption. The PDPP Act may
be amended to contain provisions to that effect.”
In respect of (ii)
8. “ Next we considered how far the leaders of the
organisations can also be caught and brought to trial,
when public property is damaged in the direct actions
called at the behest of such organisations. Destruction
of public property has become so rampant during such
direct actions called by organisations. In almost all
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such cases the top leaders of such organisations who
really instigate such direct actions will keep themselves
in the background and only the ordinary or common
members or grass root level followers of the
organisation would directly participate in such direct
actions and they alone would be vulnerable to
prosecution proceedings. In many such cases, the
leaders would really be the main offenders being the
abettors of the crime. If they are not caught in the
dragnet and allowed to be immune from prosecution
proceedings, such direct actions would continue
unabated, if not further escalated, and will remain a
constant or recurring affair.
Of course, it is normally difficult to prove
abetment of the offence with the help of direct
evidence. This flaw can be remedied to a great extent
by making an additional provision in PDPP Act to the
effect that specified categories of leaders of the
organisation which make the call for direct actions
resulting in damage to public property, shall be
deemed to be guilty of abetment of the offence. At the
same time,no innocent person, in spite of his being a
leader of the organisation shall be made to suffer for
the actions done by others. This requires the inclusion
of a safeguard to protect such innocent leaders.”
In respect of (iii)
9. “ After considering various aspects to this
question we decided to recommend that prosecution
should be required to prove (I) that those accused were
the leaders or office-bearers of the organisation which
called out for the direct actions and (ii) that public
property has been damaged in or during or in the
aftermath of such direct actions. At that stage of trial it
should be open to the court to draw a presumption
against such persons who are arraigned in the case
that they have abetted the commission of offence.
However, the accused in such case shall not be liable
to conviction if he proves that (I) he was in no way
connected with the action called by his political party
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or that (ii) he has taken all reasonable measures to
prevent causing damage to public property in the direct
action called by his organisation.”
8. It was observed that this Court could not issue a direction to make
law which matter had to be left to the concerned authorities and
guidelines were to operate till relevant law was framed.
9. Since no law has been framed even though 8 years have passed
after the matter was dealt with by this Court in the aforesaid judgment,
the petitioner has approached this court, as noted earlier.
10. In view of the stand in the counter affidavit and the statement of
learned Attorney General, we do hope that the law now proposed by the
Union of India is brought into force within a reasonable time to address
all concerned issues. Learned Attorney General has very fairly stated
that the law may provide for speedy mechanism for criminal liability,
action for administrative failures as well as remedies to the victims. A
suggestion has been made that one or more district/additional district
Judges can be appointed by the State Government in consultation with
the High Court to deal with such issue either on whole-time basis or on
part-time basis, as the situation may require. In such cases cadre
strength of the judicial officers may require suitable temporary or
permanent increase. This suggestion can be considered in the course of
making the proposed law.
11. As far as the individual claim of the petitioner is concerned, the
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organisers of the agitation are not before this Court. The petitioner is at
liberty to take his remedy at appropriate forum in accordance with law.
The writ petition is accordingly disposed of.
………..........................J.
(ADARSH KUMAR GOEL)
………............................J.
(UDAY UMESH LALIT)
New Delhi,
November 28, 2017.