Full Judgment Text
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CASE NO.:
Appeal (crl.) 122 of 2008
PETITIONER:
STATE OF MAHARASHTRA
RESPONDENT:
DEVAHARI DEVASINGH PAWAR & OTHERS
DATE OF JUDGMENT: 18/01/2008
BENCH:
G.P. MATHUR & AFTAB ALAM
JUDGMENT:
JUDGMENT
O R D E R
(Arising out of S.L.P.(Crl.) No. 1268 of 2006)
1. Leave granted.
2. Heard Mr. Shekhar Naphade, learned senior counsel for the appellant, Mr.
Subramonium Prasad, learned counsel for Ku. Pradnya Sudhakar Phadnavis,
respondent No. 3 and Mr. Vivek Tankha, learned senior counsel for Dr.
Prakashchandra, respondent No.7. None of the other respondents are
represented before us despite service.
3. This appeal is directed against the order dated April 20, 2005 passed by
the High Court of Bombay, Nagpur Bench in Criminal Revision Application
No. 50 of 2004 and Criminal Application No. 87 of 2004 by which the High
Court quashed the proceedings of Criminal Case No. 48 of 1994 pending
before the Additional Chief Judicial Magistrate, Nagpur on the ground that
there was no sanction for prosecution of the accused
(respondents before this Court) as required under Section 197 of the Criminal
Procedure Code (hereinafter referred to as \023the Code\024).
4. It came to light that HIV contaminated blood was supplied to the
Government Medical College and Hospital, Nagpur by its blood bank and as a
result, some patients who were given blood transfusion had tested HIV
positive. After making some preliminary inquiry, the Drugs Inspector, Nagpur
lodged a first information report with the police. The police investigation led
to further charges of a serious nature coming to light. It is stated on behalf of
the appellant that in the course of investigation it was found that entries in the
registers maintained at the blood bank were tampered with and \023corrections\024
were made without any initials to certify those corrections. More seriously some
pages were missing from the Donor Register and likewise some pages were
torn off from the Issue Register for dates 10.4.1993 to 12.5.1993. Further
investigation revealed that the pages from the official registers were torn by
Dr. P.P. Sancheti (accused No. 1-respondent No. 7) who carried away those
pages with him on his transfer on 2.6.1993. He did not return the torn pages
despite a number of letters sent by the departmental authorities. After some
effort,
the police was able to find out accused No. 1-respondent No. 7 and in course
of search of his house the documents, namely; pages from the Issue Register
for dates 10.4.1993 to 12.5.1993 and pages from the Donor Register relating to
blood units 2478 to 2510 were recovered.
5. Apart from the above allegations that prima facie constitute different
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offences including forgery, causing disappearance of evidence of offence,
destruction of documents to prevent its production as evidence etc. punishable
under the Indian Penal code (hereinafter referred to as \023I.P.C.\024), several acts
of omission and commission of culpable nature also came to light in the
working of the blood bank. On conclusion of investigation the police submitted
charge-sheet against the accused under Sections 201, 204 and 269/34 of I.P.C.
Though the investigation also revealed interpolations in the official records, no
charge-sheet was submitted for the offence of forgery.
6. It appears that the Drugs Inspector took the view that the acts of omission
and commission in the working of the blood bank also gave rise to offences
under the Drugs and Cosmetics Act, 1940 and the rules framed thereunder
(hereinafter referred to as \023The
Drugs Act\024). He, accordingly, filed a complaint under Section 21 of the Drugs
Act for prosecuting the accused 1 to 7 (respondent Nos. 1 to 7) for offences
punishable under Sections 18(a)(i) read with Sections 27 and 17-A & C of the
Drugs Act.
7. Here, it needs to be stated that accused Nos. 1 and 2 in the complaint case
(respondent Nos. 6 & 7) were doctors; accused No. 1-respondent No. 7 being
the Blood Transfusion Officer and accused Nos. 3 to 7 (respondent Nos. 1 to 5)
were technicians in the Government Medical College and Hospital.
8. On an application made by the Drugs Inspector, the complaint filed by
him was amalgamated with the earlier police case and resultantly the
learned Additional Chief Judicial Magistrate took cognizance under
Sections 269, 201 and 204 read with Section 34 I.P.C. and Sections 18(a)(i)
read with Sections 27 and 17-A & C of the Drugs Act and summoned the
seven accused to face trial. The trial did not make any progress for
sometime and on 31.1.2001, the accused filed a petition for quashing the
proceedings as the prosecution had not produced sanction from the State
Government. The learned Additional Chief Judicial Magistrate allowed the
petition and by order dated 10.4.2001 quashed the
proceedings of the case. Against the order passed by the learned Additional
Chief Judicial Magistrate, the State preferred Criminal Revision No. 445 of
2001 before the Sessions Judge, Nagpur. The learned Sessions Judge, on
hearing the parties, allowed the revision and set-aside the order of the trial
court. He directed the trial court to proceed with the trial leaving the
question of sanction open to be adjudicated at the time of conclusion of
trial. Against the order of the Sessions Court, the respondents moved the
Nagpur Bench of the High Court in Criminal Revision Application No. 50 of
2004. The High Court as noted above set aside the order of the Sessions
Judge and quashed the proceedings on the ground that the prosecution had
not produced the order of sanction from the State Government before the
Trial Court. In taking the view that the prosecution could not proceed
against the accused for want of Government sanction, the High Court
mainly relied upon the decision of this Court in Abdul Wahab Ansari Vs.
State of Bihar, 2000(8) SCC 500.
9. Mr. Shekhar Naphade, learned senior counsel for the appellant submitted
that the order of the High Court was not sustainable in law for more reasons
than
one. He stated that respondents 1 to 5 (accused Nos. 3 to 7) before the trial
court were technicians and for their removal from service, there was no
requirement of sanction of the State Government. They could simply be
removed by the Dean of the Medical College and Hospital who was their
appointing authority. The High Court, thus, overlooked that insofar as
respondent Nos. 1 to 5 are concerned, there was no application of Section
197 of the Code.
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10. Mr. Subramonium Prasad, learned counsel appearing for respondent
No. 3 submitted that his client though a technician was nevertheless
entitled to the protection of Section 197 of the Code if that protection was
extended to the two doctors, accused in the case. Learned counsel also
submitted that insofar as respondent No. 3 was concerned, there was no
allegation against her in regard to any offence under the Penal Code and as a
matter of fact, she was not even an accused in the police case. She was
named as one of the accused only in the complaint filed by the Drugs
Inspector relating to the offences under the Drugs Act. In that regard,
learned counsel submitted that she was not acting individually on her own
but she was part of a team head by Dr. P.P. Sancheti,
accused No. 1-respondent No. 7 and in case the protection of Section 197 of
the Code was given to Dr. P.P. Sancheti, having regard to the object and
purpose of the provision, there was no reason why the same protection
should not be made available to her and to other technicians who were
simply members of the team.
11. We do not wish to make any comment on the submissions made by Mr.
Subramonium Prasad as in our considered opinion, the provisions of Section
197 of the Code had no application even in regard to the two accused
doctors (respondent Nos. 6 & 7) at least insofar as the offences under the
Penal Code are concerned. As noted above, the High Court has primarily
relied upon the decision of this Court in the case of Abdul Ansari (supra). In
that case, in the course of removal of encroachments, the Duty Magistrate
had given orders for opening fire in order to disperse a fully armed mob
threatening to overrun the police party. In the police firing some casualities
had taken place and prosecution was initiated under different sections of
Penal Code including Section 302 of I.P.C. and Section 27 of the Arms Act.
It was in those facts that this Court held that the occurrence had taken place
in the discharge
of official duties of the accused and hence, the prosecution could not proceed
for want of sanction by the State Government. Here the facts are entirely
different and we see no application of the decision in the case of Abdul
Ansari (supra).
12. In Romesh Lal Jain Vs. Naginder Singh Rana and others (2006) 1 SCC
294, this Court held and observed as under:
\02333. The upshot of the aforementioned discussions is that whereas
an order of sanction in terms of Section 197 Cr.P.C. is required to be
obtained when the offence complained of against the public servant is
attributable to the discharge of his public duty or has a direct nexus
therewith, but the same would not be necessary when the offence
complained of has nothing to do with the same. A plea relating to want
of sanction although desirably should be considered at an early stage of
the proceedings, but the same would not mean that the accused cannot
take the said plea or the court cannot consider the same at a later stage.
Each case has to be considered on its own facts. Furthermore, there may
be cases where the question as to whether the sanction was required to be
obtained or not would not be possible to be determined unless some
evidence is taken, and in such an event, the said question may have to be
considered even after the witnesses are examined.\024
13. In light of the above passage, we fail to see how tampering with the
entries made in official registers, tearing of pages from different official
registers and stowing them away in one’s house can
be related to the discharge of official duties. We do not have the slightest
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doubt that the allegations made against the accused related to acts that had no
nexus or connection to the discharge of their official duties and, therefore,
their prosecution on those allegations had no need of any sanction under
Section 197 of the Code.
14. Mr. Tankha, learned senior counsel, however, submitted that other
alleged offences under the Drugs Act undoubtedly related to the discharge
of official duties by accused No.1-respondent No. 7 and, therefore, the
prosecution for those offences was not permissible in the absence of sanction
under Section 197 of the Code.
15. As shown above, a substantial part of cases against the accused does
not require any sanction for their prosecution. The facts of the case do not
warrant any piecemeal quashing or discharge of the accused. We, therefore,
consider it appropriate and just that the trial of the accused should be
allowed to proceed without any hindrance. After the evidence of two the
sides are led, the trial court will be in a better position to judge whether or
not any offences are made out under the Drugs Act and; whether or not
any offences, if are made out, could
be said to have been committed by the accused in discharge of their official
duties and whether or not any sanction of the State Government was
required for their prosecution for those offences and what would be the
effect of non-production of sanction by the prosecution. The question of
sanction for prosecution under the Drugs Act is thus left open to be decided
by the trial court at the end of the trial. In the result, the order of the High
Court coming under appeal is set-aside and the matter is remitted to the
trial court with the aforesaid directions and observations. In the result, this
appeal stands allowed.