ORDER S.B. Deshmukh, J.
1. Heard learned Counsel Mr. B. R. Warma for the petitioners, learned A.P.P. Mr. V.H. Dighe, for respondent No. 1 and learned Counsel Mr. D. S. Bagul, who appears for respondent No. 2.
2. Facts in brief, may be summarised, as follows - (a) The petitioner No. 1 Shantaram Damodhar Shukla, initially was appointed as Jr. Assistant in Zilla Parishad, Dhule by an order dated June 17, 1964. In due course of time he was promoted as Deputy Accountant and posted as Deputy Accountant in District Rural Development Authority, Dhule (D.R.D.A. Dhule for short) with effect from February, 1988 to June 14, 1991. Petitioner No. 1 Shantaram Damodhar Shukla has attained superannuation on April 30, 2001. During the relevant period, when the crimes have been registered, petitioner No. 1 Shantaram Damodhar Shukla was working in said D.R.D.A. Dhule. The petitioner No. 2 V.R. Chaudhary was appointed as Sr. Assistant on February 19,1973. He had also worked as Extension Officer. At the time of occurrence, the petitioner No. 2 Mr. Vijay Ramdas Chaudhary was working as Statistical Assistant with D.R.D.A. Dhule. The petitioner No. 3 Bhaskar Natthu Patil was appointed as Deputy Accountant by order dated 25-06-1969 and promoted as Head Accountant in Finance Department of Zilla Parishad, Dhule and Head Accountant in D. R. D. A. Dhule, during June 6, 1987 to May 18, 1991. At the time of alleged economic offence, he was serving as Head Accountant D. R. D.A., Dhule. Petitioner No. 4 Manohar Hiraman Chaudhary initially was appointed as Government Servant Social Education Organizer in National Extension Service Block Jamkhed, Dist. Ahmednagar with effect from October 20, 1956. At the relevant time, he was Project Director, D.R.D.A., Dhule from August 5, 1986 to June 13, 1990. This petitioner has also attained superannuation on March 3, 1992. The relevant period, (Contd. on Col. 2) during which, misappropriation of the funds have been alleged, is 1988 to 1991. During this period various crimes as noted hereinbelow have been registered against the present petitioners.
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Sr. No. Name of accused/petitioners. Crime No. Spl. Case No -------------------------------------------------------------------------------- 01. S.D. Shukla 424/1990 2/1991 02. S.D. Shukla 11/1991 8/91 03. S.D. Shukla 47/91 9/91 04. V.R. Chaudhary 424/1990 2/1991 05. V.R. Chaudhary 11/1991 8/91 06. V.R. Chaudhary 47/91 9/91 07. B.N. Patil 424/1990 2/1991 08. B.N. Patil 421/90 1/91 09. B.N. Patil 423/90 3/91 10. B.N. Patil 436/90 7/91 11. B.N. Patil 47/91 9/91 12. M.H. Chaudhary 424/1990 2/1991 13. M.H. Chaudhary 421/90 1/91 14. M.H. Chaudhary 423/90 3/91 15. M.H. Chaudhary 436/90 7/91 16. M.H. Chaudhary 47/91 9/91 17. M.H. Chaudhary 11/91 8/91 --------------------------------------------------------------------------------
(b) The offences were registered under Section 409 r/w Sections 120(B) & 477 of the Indian Penal Code and Sections 13(1)(c) & 13(2) of the Prevention of Corruption Act, 1947. These offences have been registered at various crimes, as noted above. After registration of these offences, proposal in due course of time, was submitted for sanction to prosecute all these petitioners, under Section 19 of the Prevention of Corruption Act, 1947 (hereinafter referred to as "Act of 1947" for short). Such sanction has been accorded by the Chief Executive Officer, Zilla Parishad, Dhule. The learned Counsel Mr. B. R. Warma, admits that this sanction is accorded during the period ranging from 1993 till 1998 by various orders. Details of all these orders are not necessary, since fact of sanction against the petitioners is not disputed on behalf of the petitioners.
(c) The State of Maharashtra, passed a Government Resolution dated April 3, 2000, in relation to grant of sanction to prosecute various members of the staff and officers under the provisions of Act of 1947. Copy of the said Government Resolution is annexed with the petition as Annexure "C". The learned Counsel Mr. B. R. Warma, is referring to Clause (d) of paragraph No. 4. Clause (d) of paragraph No. 4, provides that whenever in a case more than one officer of equal rank, have been involved according to the Anti Corruption Department, in that eventuality, while granting sanction in relation to all such officers/employees, principle of equality needs to be applied. It has been clarified that unless sanction is accorded for prosecution against the Higher Officers by the competent authority, lower rank officers shall not be prosecuted. In case of refusal of sanction in relation to Superior/Higher Officer (s), to prosecute lower rank officers, in that eventuality shall not be proceeded with any sanction.
(d) In this petition, the petitioners are seeking writ of certiorari or the appropriate writ or direction in the like nature, quashing and setting aside the sanction accorded in relation to the petitioners dated June 15, 1994 and February 27, 1998 (Exh.A). In prayer Clause (B), writ of mandamus is sought against the respondents, directing to act and implement the policy/norms/decision in respect of grant of sanction to all the pending cases. Prayer Clause (C) seeks an interim relief and prayer Clause (D) as well seeks interim relief in relation to Special Case No. 3/1991.
3. On behalf of respondent No. 1 State, return is filed. This affidavit-in-reply is sworn in by Bhagwan s/o Uttam Dhole, Deputy Superintendent of Police (C.I.D.), Dhule on February 2, 2006. In this return, it is stated that the sanction orders have been issued long time back. These orders have been also filed in the case during the course of evidence. The evidence is being referred to in this return. Part of the cross-examination is also being referred. Ultimately, it is stated in paragraph 3 of the affidavit-in-reply that the objection regarding sanction order should be raised at initial stage only. For this proposition, judgment of the Apex Court in the matter of State of Orissa v. Mrutunjaya Panda and in the matter of State by Police Inspector v. Shri Venkatesh Moorthi , are being relied upon. The mode of challenge to sanction adopted by the present petitioners at the fag end of the trial, according to the deponent is not legal and valid. According tot he deponent, document Exhibit-C annexed with petition i.e. Government Resolution dated April 3, 2000 is not related to the present facts of the case, as said letter is exclusively relating to the procedure to be adopted to accord the sanction in respect of proposal for sanction to be forwarded by the Director of Anti Corruption Bureau (ACB). It is further clarified in paragraph No. 5 of the return that the sanction orders and vouchers, in relation to petitioner Nos. 3 and 4, are dated October 17, 1989 and are signed by the petitioner No. 4 and initialled by petitioner No. 3. In relation to Special Case No. 3 of 1991, it is stated that all the accused in conspiracy with main accused Bhaskar Wagh. Cashier, M.I.D., Zilla Parishad Dhule, misappropriated an amount of Rs. One crore Sixty Seven lacs, in the short span of time. i.e. with effect from 11-05-1989 to 22-01-1990. This case is awaiting trial since 1991. Referring to Section 19 of the Act of 1947, it is submitted that no stay can be granted for hearing of the case under the provisions of Act of 1947. Regarding refusal of the sanction to Mr. D. S. Vatkar, the then Chief Executive Officer, Zilla Parishad Dhule, by the State Government, was known to the petitioners since the filing of the chargesheet, but only with a malafide intention of protracting the trial, this petition is filed by the petitioners.
4. On behalf of respondent No. 2 Zilla Parishad, Dhule, reply affidavit is filed, which is sworn by one Dilip s/o Rupchand Ban who at the relevant time was officiating as Dy. Chief Executive Officer. In the reply affidavit, it is pointed out that Special Case No. 3/1991 is being tried by the learned Special Judge and about 45 witnesses have been examined. In paragraph No. 5 of the reply affidavit, it is alleged that it is a case of misappropriation of about Rs. Twenty five crores of the Government funds in it's totality. The document Exhibit-C annexed with the petition, is not the copy of the Government Resolution dated April 3, 2000 and does to relate to the subject matter of the present case. The sanction orders have been referred to as Issued by the Competent Authorities long time back and laches have been alleged against the petitioners. According to this deponent, about 22 accused persons are facing trial and uptill now 636 documents have been exhibited. Properties of some of the accused worth is Rs. 1 crore 12 lacs have been attached by the prosecution, under Criminal Law Amendment Ordinance, 1994. On the date of filing of the chargesheet against the petitioners/concerned accused persons, they were aware that Mr. D. S. Vatkar, the then Chief Executive Officer, Zilla Parishad Dhule, not prosecuted in Court of Law as Government did not find sufficient evidence for such sanction.
5. This petition, filed by the petitioners, is under Articles 226 and 227 of the Constitution of India. Considering the powers of the High Court under Articles 226 and 227 of the Constitution of India, the Apex Court in the matter of Pepsi Foods Ltd. and Anr. v. Special Judicial Magistrate and Ors. , in paragraph 22 of the judgment held that-
It is settled that High Court can exercise its power of judicial review in criminal matters. In State of Haryana and Ors. v. Bhajan Lal and Ors. 1992 Supp (1) SCC 335, this Court examined the extraordinary power under Article 226 of the Constitution and also the inherent powers under Section 482 of the Code which it said could be exercised by the High Court either to prevent abuse of the process of any Court or otherwise to secure the ends of justice. While laying down certain guidelines where the Court will exercise jurisdiction under these provisions, it was also stated that these guidelines could not be inflexible or laying rigid formulae to be followed by the Courts. Exercise of such power would depend upon the facts and circumstances of each case but with the sole purpose to prevent abuse of the process of any court or otherwise to secure the ends of justice. One of such guideline is where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused. Under Article 227 the power of superintendence by the High Court is not only of administrative nature but is also of judicial nature. This article confers vast powers on the High Court to prevent the abuse of the process of law by the inferior courts and to see that the stream of administration of justice remains clean and pure. The power conferred on the High Court under Articles 226 & 227 of the Constitution and Under Section 482 of the Code have no limits but more the power more due care and caution is to be exercised invoking these powers. When the exercise of powers could be under Article 227 or Section 482 of the Code it may not always be necessary to invoke the provisions of Article 226. Some of the decisions of this Court laying down principles for the exercise of powers by the High Court under Articles 226 and 227 may be referred to.
6. Now, turning to the facts of the case in hand, it is manifest that the petitioners have filed this writ petition on December 2, 2005 in this Court. Undisputedly, one of the Special Case No. 3 /1991, pending before the learned Special Judge, is under recording of the evidence on behalf of the prosecution. The learned Counsel for the petitioners also admits that about 45 witnesses have been examined in this case. A copy of deposition of one of witness i.e. Ganesh s/o Bapurao Shelke is also filed on record at Exhibit-D. According to the learned Counsel for the respondents 1 and 2, virtually the trial of Special Case No. 3/1991 is at it's fag end. This is the time chosen by the petitioners, who filed this writ petition in this Court. This Court directed status quo to the proceedings pending before the trial court vide order dated January 12, 2006. This status quo is discontinued by the subsequent order of this Court dated March 10, 2006. Apart from this, other criminal cases, arising out of crimes registered regarding this Zilla Parishad, Dhule are pending in the Court. The learned Counsel for the petitioners, submits that some cases have been disposed of and some cases are pending. We are not concerned with the details of the cases pending, since no stay is granted by this Court to those cases in this writ petition. From the material on record, it appears that the sanction have been granted against the present applicants, long time back. The petitioners were aware about the sanction accorded by the competent authorities , for prosecution against them. It is also undisputed that the petitioners were communicated with the fact of sanction, against them by the competent authority. The petitioners, for considerable period of time, did not challenge the said sanction. There is no satisfactory explanation for laches on the part of the petitioners.
7. The petitioners, in this petition, raised a main grievance that sanction to prosecute, in relation to one Mr. D. S. Vatkar, who then was acting as Chief Executive Officer, Zilla Parishad, Dhule is refused by the State Government. The petitioners are resorting to the Government Resolution dated April 3, 2000 for this purpose. I am afraid that this resolution can be relied upon by the petitioners for more than one reasons: Grant of sanction by the Competent Authority has to be taken in to consideration in relation to the provisions of law, existing on the date of according sanction by the Competent Authority. Undisputedly, the Government Resolution which is being relied upon by the petitioners is dated April 3, 2000. This resolution cannot be said to have retrospective application. In this fact situation, petitioners in the first place cannot resort to the resolution dated April 3, 2000 to substantiate their grievance in relation to grant of sanction against them and refusal for Mr. D. S. Vatkar and others. Secondly, as noted above, there are serious laches on the part of the petitioners, which do not permit the petitioners to raise this grievance at this point of time, that too under Articles 226 and 227 of the Constitution of India. Even otherwise, I am not satisfied that the sanction accorded to the petitioners, are illegal and for that purpose Writ of Mandamus can be issued against the State Government either for quashing and setting aside the sanction accorded to prosecute the petitioners and or further writ for maintaining equality as claimed by the petitioners. At the costs of repetition, it is to be noted that the period within which misappropriation of about Rs. 25 crores, is alleged, is during the period 1987-1990. Over about 16 years, all the crimes arising out of said misappropriation of money and criminal cases have not even been heard and decided by the court at the first instance. In may view, therefore, no case is established by the petitioners for quashing and setting aside the sanction accorded against the petitioners.
8. The learned Counsel for the petitioners, have invited my attention to the provisions laid down under Section 19 of the Act of 1947. It is, apropos to refer to the Judgment of the Apex Court, in relation to Section 19 of the Act 1947 in the matter of Satya Narayan Sharma v. State of Rajasthan , in paragraphs 5, 6, 7 & 8 it is held that-
5. Clause (b) contains the prohibition against stay of proceedings under this Act, but it is restricted to sanction aspect alone. No error, omission or irregularity in the sanction shall be a ground for staying the proceedings under this Act "unless it is satisfied that such error, omission or irregularity has resulted in a failure of justice." In determining whether there was any such failure of justice it is mandated that the Court shall have regard to the fact whether the objection regarding that aspect could or should have been raised at any earlier stage in the proceedings. We may now point out that merely because objection regarding sanction was raised at the early stage is not a ground for holding that there was failure of justice. If the special Judge has overruled the objection raised regarding that aspect it is normally inconceivable that there could be any failure of justice even if such objections were to be upheld by the High Court. Overruling an objection on the ground of sanction does not end the case detrimentally to the accused. It only equips a judicial forum to examine the allegations against a public servant judicially. Hence it is an uphill task to show that discountenance of any objection regarding sanction has resulted in a failure of justice. The corollary of it is this : The High Court would not normally grant stay on that ground either.
6. It is in Clause (c) of the sub-section that the prohibition is couched in unexceptional terms. It reads thus:
No Court shall stay the proceedings under this Act on any other ground.
7. The mere fact that yet another prohibition was also tagged with the above does not mean that the legislative ban contained in Clause (c) is restricted only to a situation when the High Court exercises powers of revision. It would be a misinterpretation of the enactment if a Court reads into Clause (c) of Section 19(3) a power to grant stay in exercise of inherent powers of the High Court.
8. We are informed that several High Courts, overlooking the said ban, are granting stay of proceedings involving offences under the Act pending before Courts of Special Judges. This might be on account of a possible chance of missing the legislative ban contained in Clause (c) of Sub-section (3) of Section 19 of the Act because the title to Section 19 is "previous sanction necessary for prosecution ." It could have been more advisable if the prohibition contained in Sub-section (3) has been included in a separate section by providing a separate distinct title. Be that as it may, that is no ground for by-passing the legislative prohibition contained in the sub-section.
9. All in all, no case in favour of the petitioners under Articles 226, 227 of the Constitution of India, is established. The writ petition, therefore, stands dismissed in limine with no costs.
10. Ad interim order is already discontinued by this Court, by the earlier order. Writ Petition, accordingly dismissed and disposed of.