Full Judgment Text
Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2587 OF 2014
(Arising out of S.L.P. (Crl.) No. 8469 of 2014)
Neeru Yadav … Appellant
Versus
State of U.P and another …Respondents
J U D G M E N T
Dipak Misra, J.
Leave granted.
2.
The present appeal, by special leave, calls in question the
legal substantiality and defensibility of the order dated
22.09.2014 passed by the High Court of judicature at Allahabad
in Criminal Misc. Bail Application No. 31078 of 2014 whereby
the learned Judge, in exercise of power under Section 439 of
nd
Code of Criminal Procedure, 1973 (Cr.PC) had admitted the 2
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2014.12.17
17:52:41 IST
Reason:
respondent to bail in Crime No. 237 of 2013 instituted for
2
offences punishable under Sections 147, 148, 149, 302, 307,
394, 411, 454, 506, 120B and 34 of the Indian Penal Code (IPC).
3.
As the impugned order would reveal, it was contended on
nd
behalf of the 2 respondent that similarly placed co-accused,
Ashok, had already been enlarged on bail by the High Court by
order dated 23.9.2013 in Criminal Misc. Bail Application No.
21876 of 2013 and role of the accused-respondent No.2 was
identical to that of Ashok Kumar and he should be released on
bail. Thus the foundation of the prayer for grant of bail was on
the bedrock of parity. The said prayer for grant of bail was
opposed with vehemence by the learned A.G.A. contending, inter
alia, that the accused had criminal antecedents and the role
attributed to him was different. The same was controverted by
the accused asserting that the said aspect had been explained in
the affidavit attached to the bail application.
4. As the factual narration would further undrape, the
learned Single Judge keeping in view the aforesaid aspects
passed the following order:-
“Considering the submission made by the learned
counsel for the applicant as well as learned A.G.A.,
this Court is of the view that the applicant has
3
made out a case for grant of bail on the ground of
party.
In view of the above, let the applicant, Mitthan
Yadav be released on bail on his executing a
personal bond and furnishing two sureties each in
the like amount to the satisfaction of the court
concerned in Case Crime No. 237 of 2013, under
sections 147, 148, 149, 302, 307, 394, 411, 454,
506, 120B and 34 I.P.C., P.S. Kavinagar,
district-Ghaziabad with the following conditions:-
(a) The applicant shall attend the court
according to the conditions of the bond
executed by him.
(b) The applicant shall not directly or
indirectly make any inducement, threat or
promise to any person acquainted with the
facts of the case so as to dissuade him from
disclosing such facts to the Court or to any
police officer or tamper with the evidence.”
5. Being aggrieved by the aforesaid order, the wife of the
deceased has preferred this appeal for setting aside the order.
nd
6. At this juncture, it is apt to note that 2 respondent had
moved an application for bail before the learned Additional
District & Sessions Judge, Ghaziabad who took note of the
factual matrix, which is as follows:-
“As per the prosecution story complainant Sakek
Chand has lodged the report at PS Kavi Nagar that
accused Mitthan, Manoj, lala Kapil and Budhu @
Budhpal were keeping enmity with the brother of
the complainant Salekh Chand on their consuming
wine in front of the house of complainant and due
to this fear brother the complainant had keep a
4
private gunner. On 25.2.13 at about 11.00 a.m.
complainant and his brother Yashvir, Munir and
Deepak were sitting in the house and suddenly
above all accused carrying weapon in their hands
entered into the house of the complainant and
began hectic firing. Brother of the complainant
received several bullet injuries. Complainant ran
raising noise and also caught him and cause
grievous injuries on his head, due to which he fell
down. Hearing the voice of firing gunner also came
and his rifle was snatched him them and also gave
beatings to him and injured him. When people of
the village gathered accused fled away giving
threatening. People of the village admitted brother
of the complainant in hospital where doctor
declared him dead.”
Learned Additional District & Sessions Judge, after taking note
of the aforesaid allegations, declined to grant bail. Being
nd
unsuccessful to secure bail from the Court of Session, the 2
respondent approached the High Court and as has been stated
hereinbefore, the High Court has admitted him to bail.
7.
Questioning the legal acceptability of the impugned order,
it is contended by Mr. Malkan, learned counsel for the appellant
that the High Court has failed to appreciate the role ascribed to
nd
Ashok Kumar and to the 2 respondent who had fired on the
deceased; and further the High Court has absolutely remained
oblivious to the criminal antecedents of the said accused. That
apart, it is contended by him that the trial has commenced and
at that stage it was absolutely improper on the part of the High
5
Court to enlarge the accused on bail brushing aside the fact that
the man with criminal antecedents has the potentiality to
intimidate the rest of the witnesses. In essence, the submission
is that the gravity of the offence, the manner in which it has
been committed and the criminal antecedents of the accused –
nd
the 2 respondent, have been totally ignored by the High Court
and bail has been granted on non-consideration of the material
facts, which makes the order vulnerable.
8. Mr. Ratnakar Dash, learned senior counsel appearing for
the State of Uttar Pradesh, supporting the stand of the appellant
submitted that though the State has not assailed the legal
acceptability of the impugned order, yet the fact remains that
when the real victim has approached this Court and on a
perusal of the facts which have been asserted, it is quite
nd
manifest that the 2 respondent is a history-sheeter and the
order passed by the High Court should be nullified.
9. Mr. Praveen Chaturvedi, learned counsel appearing for the
respondent no.2, resisting the aforesaid stand and stance put
forth by the learned counsel for the appellant as well as the
learned senior counsel for the State has canvassed that the High
Court has appositely applied the principle of parity and,
6
therefore, the order passed by it cannot be faulted. It is urged
by him that when the trial has commenced and many witnesses
have been examined, there was no justification not to release the
nd
2 respondent on bail on such terms and conditions which have
been determined by the High Court. It is put forth by him that
nd
the number of cases which were instituted against the 2
respondent are not that grave and in some cases he has been
acquitted, but unfortunately, emphasis has been laid on the
same by the appellant and also learned senior counsel for the
State. It is further contended that in the absence of any failure
to abide by the terms and conditions imposed by the High Court
while granting the accused the benefit of bail, this Court should
not interfere as that would seriously jeopardize the liberty of the
respondent no.2.
10. The pivotal issue that emanates for consideration is
whether the impugned order passed by the High Court deserves
legitimate acceptation and put in the compartment of a legal,
sustainable order so that this Court should not interfere with
the same in exercise of jurisdiction under Article 136 of the
Constitution of India. In this context, a fruitful reference be
made to the pronouncement in Ram Govind Upadhyay v.
7
1
Sudarshan Singh , wherein this Court has observed that grant
of bail though discretionary in nature, yet such exercise cannot
be arbitrary, capricious and injudicious, for the heinous nature
of the crime warrants more caution and there is greater change
of rejection of bail, though, however dependant on the factual
matrix of the matter. In the said decision, reference was made
2
to Prahlad Singh Bhati v. NCT, Delhi and the Court opined
thus:
“( a ) While granting bail the court has to keep in
mind not only the nature of the accusations, but
the severity of the punishment, if the accusation
entails a conviction and the nature of evidence in
support of the accusations.
( b ) Reasonable apprehensions of the witnesses
being tampered with or the apprehension of there
being a threat for the complainant should also
weigh with the court in the matter of grant of bail.
( c ) While it is not expected to have the entire
evidence establishing the guilt of the accused
beyond reasonable doubt but there ought always to
be a prima facie satisfaction of the court in support
of the charge.
( d ) Frivolity in prosecution should always be
considered and it is only the element of
genuineness that shall have to be considered in the
matter of grant of bail, and in the event of there
being some doubt as to the genuineness of the
1
(2002) 3 SCC 598
2
(2001) 4 SCC 280
8
prosecution, in the normal course of events, the
accused is entitled to an order of bail.”
3
11.
In Chaman Lal V. State of U.P. , the Court has laid down
certain factors, namely, the nature of accusation, severity of
punishment in case of conviction and the character of
supporting evidence, reasonable apprehension of tampering with
the witness or apprehension of threat to the complainant, and
prima facie satisfaction of the Court in support of the charge
which are to be kept in mind.
12.
In this context, we may profitably refer to the dictum in
4
Prasanta Kumar Sarkar v. Ashis Chatterjee , wherein it has
been held that normally this Court does not interfere with the
order passed by the High Court when a bail application is
allowed or declined, but the High Court has a duty to exercise
its discretion cautiously and strictly. Regard being had to the
basic principles laid down by this Court from time to time, the
Court enumerated number of considerations and some of the
considerations which are relevant for the present purpose are;
whether there is likelihood of the offence being repeated and
3
(2004) 7 SCC 525
4
(2010) 14 SCC 496
9
whether there is danger of justice being thwarted by grant of
bail.
13. We have referred to certain principles to be kept in mind
while granting bail, as has been laid down by this Court from
time to time. It is well settled in law that cancellation of bail
after it is granted because the accused has misconducted
himself or of some supervening circumstances warranting such
cancellation have occurred is in a different compartment
altogether than an order granting bail which is unjustified,
illegal and perverse. If in a case, the relevant factors which
should have been taken into consideration while dealing with
the application for bail and have not been taken note of bail or it
is founded on irrelevant considerations, indisputably the
superior court can set aside the order of such a grant of bail.
Such a case belongs to a different category and is in a separate
realm. While dealing with a case of second nature, the Court
does not dwell upon the violation of conditions by the accused or
the supervening circumstances that have happened
subsequently. It, on the contrary, delves into the justifiability
and the soundness of the order passed by the Court.
1
14.
In the case at hand, two aspects have been highlighted
nd
before us. One, the criminal antecedents of the 2 respondent
and second, the non-applicability of the principles of parity on
the foundation that the accusations against the accused Ashok
nd
and 2 respondent are different. First, we shall dwell upon the
criminal antecedents. The appellant, the real victim, being the
wife of the deceased, has annexed a chart relating to the
criminal history of the accused. The State has filed a counter
affidavit. We think it apt to refer to the cases which find place in
the counter affidavit filed by the state. Be it clarified though it
has been filed as a counter affidavit, it is not in oppugnation of
the prayer sought in the petition. On the contrary, it is
supportive of the stand put forth in the petition. It has been
asseverated that the respondent no.2 is a history-sheeter and
number of cases have been lodged against him. The following
are the details of the cases:-
“(i) Case crime No. 1009/2006 u/s 302/201/34
IPC Police Station Shahibabad, District Ghaziabad.
(ii) Case crime No. 1007/2006 u/s 302 IPC Police
Station Shahibabad, District Ghaziabad.
(iii) Case crime No. 360/2008 u/s 302/201 IPC
Police Station Shahibabad, District Ghaziabad.
(iv) Case crime No. 1614/2008 u/s 364/302/201
IPC Police Station Sihani Gate, District Ghaziabad.
1
(v) Case crime No. 495/2008 u/s 8/15 NDPS Act,
Police Station Kavi Nagar, District Ghaziabad.
(vi) Case crime No. 496/2008 u/s 25 Arms Act,
Police Station Kavi Nagar, District Ghaziabad.
(vii) Case crime No. 405/2008 u/s 307 IPC Police
Station Kavi Nagar, Ghaziabad.
(viii) Case crime No. 913/2008 u/s 25 Arms Act,
Police Station Kavi Nagar, Ghaziabad.
(ix) Case crime No. 1247/2009 u/s
147/323/324/506 IPC P.S. Kavi Nagar, Ghaziabad.
(x) Case crime No. 116/2011 u/s 307 IPC Police
Station Kavi Nagar, Ghaziabad.
(xi) Case crime No. 170/2011 u/s 25 Arms Act,
P.S. Sec-58, Noida, Gautambudh Nagar.
(xii) Case crime No. 2372013 u/s
247/148/149/302/307/ 394/411/506/120B/34
IPC P.S. Kavi Nagar, Ghaziabad.
(xiii) Case crime No. 330/2013 u/s 60 Excise Act,
P.S. Kavi Nagar, Ghaziabad.
(xiv) Case crime No. 1091/2013 u/s 384/506 IPC
P.S. Kavi Nagar, Ghaziabad.
(xv) Case crime No. 1238/2013 u/s 2/3 Gangster
Act, P.S. Kavi Nagar, Ghaziabad.
Note:- The respondent Mitthan has been declared
as History Sheetor being H.S. No. 39-A P.S. Kavi
Nagar”.
In the reply filed by the respondent no.2 contended, inter
alia, that he has been acquitted in certain case. However, in the
course of hearing, we have been apprised that most of the cases
instituted against the respondent no.2 are still pending and
1
some of them are under Section 302 IPC and other heinous
offences.
nd
15.
In the case at hand the 2 respondent, as the allegations
would show, had fired at the deceased. Two persons were also
injured in the attack. The occurrence took place in the broad
day light. As we find from the FIR and statement recorded
under Section 161 CrPC, the allegations against Ashok and the
nd
2 respondent are different. That apart, the number and nature
nd
of crimes registered against the 2 respondent speaks
voluminously about his antecedents.
16. The issue that is presented before us is whether this Court
can annul the order passed by the High Court and curtail the
nd
liberty of the 2 respondent. We are not oblivious of the fact
that the liberty is a priceless treasure for a human being. It is
founded on the bed rock of constitutional right and accentuated
further on human rights principle. It is basically a natural
right. In fact, some regard it as the grammar of life. No one
would like to lose his liberty or barter it for all the wealth of the
world. People from centuries have fought for liberty, for absence
of liberty causes sense of emptiness. The sanctity of liberty is
the fulcrum of any civilized society. It is a cardinal value on
1
which the civilisation rests. It cannot be allowed to be paralysed
and immobilized. Deprivation of liberty of a person has
enormous impact on his mind as well as body. A democratic
body polity which is wedded to rule of law, anxiously guards
liberty. But, a pregnant and significant one, the liberty of an
individual is not absolute. The society by its collective wisdom
through process of law can withdraw the liberty that it has
sanctioned to an individual when an individual becomes a
danger to the collective and to the societal order. Accent on
individual liberty cannot be pyramided to that extent which
would bring chaos and anarchy to a society. A society expects
responsibility and accountability from the member, and it
desires that the citizens should obey the law, respecting it as a
cherished social norm. No individual can make an attempt to
create a concavity in the stem of social stream. It is
impermissible. Therefore, when an individual behaves in a
disharmonious manner ushering in disorderly things which the
society disapproves, the legal consequences are bound to follow.
At that stage, the Court has a duty. It cannot abandon its
sacrosanct obligation and pass an order at its own whim or
1
caprice. It has to be guided by the established parameters of
law.
17.
Coming to the case at hand, it is found that when a stand
nd
was taken that the 2 respondent was a history sheeter, it was
imperative on the part of the High Court to scrutinize every
nd
aspect and not capriciously record that the 2 respondent is
entitled to be admitted to bail on the ground of parity. It can be
stated with absolute certitude that it was not a case of parity
and, therefore, the impugned order clearly exposes the
non-application of mind. That apart, as a matter of fact it has
nd
been brought on record that the 2 respondent has been charge
sheeted in respect of number of other heinous offences. The
High Court has failed to take note of the same. Therefore, the
order has to pave the path of extinction, for its approval by this
court would tantamount to travesty of justice, and accordingly
we set it aside.
18. Consequently, the appeal is allowed and the order passed
by the High Court admitting the respondent no.2 on bail is set
aside. The respondent no. 2 is commanded to surrender to
custody forthwith failing which it shall be the duty of the
Investigating Agency to take him into custody immediately. We
1
may hasten to clarify that what we have stated here is only to be
read and understood for the purpose of annulling the order of
grant of bail and they would have no bearing on the trial. The
learned trial Judge shall proceed with the trial as per the
evidence brought on record.
........................................J.
[DIPAK MISRA]
........................................J.
[UDAY UMESH LALIT]
NEW DELHI
DECEMBER 16, 2014.
ITEM NO.1-A COURT NO.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8469/2014
(Arising out of impugned final judgment and order dated 22/09/2014
in CRMBA No. 31078/2014 passed by the High Court Of Judicature at
Allahabad)
NEERU YADAV Petitioner(s)
VERSUS
STATE OF U P AND ANR Respondent(s)
Date : 16/12/2014 This petition was called on for judgment today.
For Petitioner(s) Mr. Puruish Jitendra Malkan, Adv.
Mr. Pradeep Kumar Yadav, Adv.
Mr. Jitendra Malkan, Adv.
Ms. Manju Jetley, Adv.
Mr. Alok Singh, Adv.
For Respondent(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. Abhisth Kumar, Adv.
Mr. Sandeep Kumar, Adv.
Ms. Archana Singh, Adv.
Mr. Praveen Chaturvedi, Adv.
Mr. Jyoti Chaturvedi, Adv.
Hon'ble Mr. Justice Dipak Misra pronounced the judgment of
the Bench comprising His Lordship and Hon'ble Mr. Justice Uday
Umesh Lalit.
Leave granted.
The appeal is allowed and the order passed by the High Court
admitting the respondent no.2 on bail is set aside in terms of the
signed reportable judgment.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
(Signed reportable judgment is placed on the file)