Jitender Alias Jitu vs State Of Haryana

Punjab-Haryana High Court

Jitender Alias Jitu vs State Of Haryana on 2 May, 2024

                                 Neutral Citation No:=2024:PHHC:061014




                                                           2024:PHHC:061014

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

216                       CRM-M-21048-2024 (O&M)
                          Date of Decision : May 02, 2024

JITENDER ALIAS JITU                                   -PETITIONER

                                         V/S

STATE OF HARYANA                                      -RESPONDENT

CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:     Mr. Gandharv Malhotra, Advocate with
             Mr. Gitesh Sharma, Advocate
             for the petitioner.

             Mr. Abhinash Jain, D.A.G., Haryana.

                                ***

KULDEEP TIWARI, J. (ORAL)

1. Through the instant petition, the petitioner craves for indulgence of this Court for him being enlarged on regular bail, in case FIR No.376 dated 27.09.2023, under Sections 420, 467, 468 of the IPC (Sections 201 and 465 of the IPC added subsequently), registered at P.S. Model Town, Panipat.

ALLEGATIONS AGAINST THE PETITIONER

2. Succinctly stated, the allegations constituting bedrock of the instant FIR are that, on the pretext of arranging the job of Ticket Collector for complainant's son in the Indian Railways, the petitioner has defrauded the complainant for an amount of ₹ 6,33,000/-. The petitioner is also alleged to have supplied a forged appointment letter to the complainant. SUBMISSIONS OF THE LEARNED COUNSEL FOR THE PETITIONER

3. The learned counsel for the petitioner submits that, although 1 of 8 ::: Downloaded on - 04-05-2024 13:24:51 ::: Neutral Citation No:=2024:PHHC:061014 CRM-M-21048-2024 (O&M) 2 2024:PHHC:061014 the instant FIR carries allegations qua the complainant being duped by the petitioner on the pretext of arranging job for his son, however, there is not an iota of truth in the said allegations. In fact, the alleged transaction(s) took place in the year 2021, and that too, not for the purpose of arranging any job, rather the said transactions were loan transactions. Moreover, when there arose a dispute regarding the loan transactions (supra), a Panchayat was convened, wherein, the petitioner had agreed to repay the amount concerned and he had even issued a cheque to the complainant.

4. The learned counsel for the petitioner further submits that neither the petitioner has any background of the Railways Department, nor the investigating agency is seized of any material, which may even remotely suggest that the petitioner has received the money from the complainant, on the pretext of arranging job. The complainant could have, at the best, instead of registering the present FIR, instituted a civil suit for recovery of his money.

SUBMISSIONS OF THE LEARNED STATE COUNSEL

5. Per contra, the learned State counsel has opposed the grant of regular bail to the petitioner, on the ground that, not only the petitioner has defrauded the complainant for an amount of ₹ 6,33,000/-, but has also played with the career of a young man. He has also placed on record the custody certificate of the petitioner, and, on instructions imparted to him by him the official concerned, has informed this Court that although Final Report was filed on 23.01.2024, however, charges have not yet been framed.

ANALYSIS

6. Before embarking upon the process of evaluating the 2 of 8 ::: Downloaded on - 04-05-2024 13:24:52 ::: Neutral Citation No:=2024:PHHC:061014 CRM-M-21048-2024 (O&M) 3 2024:PHHC:061014 arguments addressed by the learned counsels for the parties and penning down any opinion upon the instant petition, it is deemed imperative to capture an overview of some significant legal propositions.

7. "Bail is the Rule and Jail is an Exception". This basic principle of criminal jurisprudence was laid down by the Hon'ble Supreme Court, way back in 1978, in its landmark judgment titled "State of Rajasthan V. Balchand alias Baliay", 1977 AIR 2447, 1978 SCR (1)

535. This principle finds its roots in one of the most distinguished fundamental rights, as enshrined in Article 21 of the Constitution of India. Though the underlying objective behind detention of a person is to ensure easy availability of an accused for trial, without any inconvenience, however, in case the presence of an accused can be secured otherwise, then detention is not compulsory.

8. The right to a speedy trial is one of the rights of a detained person. However, while deciding application for regular bail, the Courts shall also take into consideration the fundamental precept of criminal jurisprudence, which is "the presumption of innocence", besides the gravity of offence(s) involved.

9. In "Gurbaksh Singh Sibbia v. State of Punjab", (1980) 2 SCC 565 at 586-588, the purpose of granting bail is set out by the Hon'ble Supreme Court with great felicity as follows:-

"27. It is not necessary to refer to decisions which deal with the right to ordinary bail because that right does not furnish an exact parallel to the right to anticipatory bail. It is, however, interesting that as long back as in 1924 it was held by the High Court of Calcutta in Nagendra v. King Emperor, AIR 1924 Calcutta 476 (479, 480) that the object of bail is to secure the attendance of the 3 of 8 ::: Downloaded on - 04-05-2024 13:24:52 ::: Neutral Citation No:=2024:PHHC:061014 CRM-M-21048-2024 (O&M) 4 2024:PHHC:061014 accused at the trial, that the proper test to be applied in the solution of the question whether bail should be granted or refused is whether it is probable that the party will appear to take his trial and that it is indisputable that bail is not to be withheld as a punishment. In two other cases which, significantly, are the 'Meerut Conspiracy cases observations are to be found regarding the right to bail which deserve a special mention. In K.N. Joglekar v. Emperor, AIR 1931 Allahabad 504 (SB) it was observed, while dealing with Section 498 which corresponds to the present Section 439 of the Code, that it conferred upon the Sessions Judge or the High Court wide powers to grant bail which were not handicapped by the restrictions in the preceding Section 497 which corresponds to the present Section 437. It was observed by the Court that there was no hard and fast rule and no inflexible principle governing the exercise of the discretion conferred by Section 498 and that the only principle which was established was that the discretion should be exercised judiciously. In Emperor v. H.L. Hutchinson, AIR 1931 Allahabad 356 at p. 358 it was said that it was very unwise to make an attempt to lay down any particular rules which bind the High Court, having regard to the fact that the legislature itself left the discretion of the Court unfettered. According to the High Court, the variety of cases that may arise from time to time cannot be safely classified and it is dangerous to make an attempt to classify the cases and to say that in particular classes a bail may be granted but not in other classes. It was observed that the principle to be deduced from the various sections in the Criminal Procedure Code was that grant of bail is the rule and refusal is the exception. An accused person who enjoys freedom is in a much better position to look after his case and to properly defend himself than if he were in custody. As a presumably innocent person he is therefore entitled to freedom and every opportunity to look after his own case. A presumably innocent person must have his freedom to enable him to establish his innocence.

XX XX XX

29. In Gurcharan Singh v. State (Delhi Admn.) (1978) 1 SCC 118 it was observed by Goswami, J., who spoke for the Court, that 4 of 8 ::: Downloaded on - 04-05-2024 13:24:52 ::: Neutral Citation No:=2024:PHHC:061014 CRM-M-21048-2024 (O&M) 5 2024:PHHC:061014 "there cannot be an inexorable formula in the matter of granting bail. The facts and circumstances of each case will govern the exercise of judicial discretion in granting or cancelling bail".

30. In American Jurisprudence (2d, Vol. 8, page 806, para 39) it is stated :

"Where the granting of bail lies within the discretion of the court, the granting or denial is regulated, to a large extent, by the facts and circumstances of each particular case. Since the object of the detention or imprisonment of the accused is to secure his appearance and submission to the jurisdiction and the judgment of the court, the primary inquiry is whether a recognizance or bond would effect that end."

It is thus clear that the question whether to grant bail or not depends for its answer upon a variety of circumstances, the cumulative effect of which must enter into the judicial verdict. Any one single circumstance cannot be treated as of universal validity or as necessarily justifying the grant or refusal of bail."

10. Also, in "Gudikanti Narasimhulu and others Versus Public Prosecutor, High Court of Andhra Pradesh", 1978 AIR (Supreme Court) 429, the Hon'ble Supreme Court, speaking through Krishna Iyer, J., has enunciated the principles of bail thus :

"9. Thus the legal principle and practice validate the court considering the likelihood of the applicant interfering with witnesses for the prosecution or otherwise polluting the process of justice. It is not only traditional but rational, in this context, to enquire into the antecedents of a man who is applying for bail to find whether he has a bad record-particularly a record which suggests that he is likely to commit serious offences while on bail. In regard to habitual, it is part of criminological history that a thoughtless bail order has enabled the bailee to exploit the opportunity to inflict further crimes on the member of society. Bail discretion, on the basis of evidence about the criminal record of a defendant, is therefore not an exercise in irrelevance.

10. The significance and sweep of Article 21 make the deprivation 5 of 8 ::: Downloaded on - 04-05-2024 13:24:52 ::: Neutral Citation No:=2024:PHHC:061014 CRM-M-21048-2024 (O&M) 6 2024:PHHC:061014 of liberty a matter of grave concern and permissible only when the law authorising it is reasonable, even-handed and geared to he goals of community good and State necessity spelt out in Article 19. Indeed, the considerations I have set out as criteria are germane to the constitutional proposition I have deduced. Reasonableness postulates intelligent care and predicates that deprivation of freedom by refusal of bail is not for punitive purpose but for the bi-focal interests of justice - to the individual involved and society affected.

11. We must weight the contrary factors to answer the test the reasonableness, subject to the need for securing the presence of the bail applicant. It makes sense to assume that a man on bail has a better chance to prepare of present his case than one remanded in custody. And if public justice is to be promoted. mechanical detention should be demoted. In the United States, which has a constitutional perspective close to ours, the function of bail is limited, 'community roots' of the applicant are stressed and, after the Vera Foundation's Manhattan Bail Project, monetary suretyship is losing ground. The considerable public expense in keeping in custody where no danger of disappearance or disturbance can arise, is not a negligible consideration. Equally important is the deplorable condition, verging on the inhuman, of our sub-jails, that the unrewarding cruelty and expensive custody of avoidable incarceration makes refusal of bail unreasonable and a policy favouring release justly sensible.

12. A few other weighty factors deserve reference. All deprivation of liberty is validated by social defence and individual correction along an anti-criminal direction. Public justice is central to the whole scheme of bail law. Fleeing justice must be forbidden but punitive harshness should be minimised. Restorative devices to redeem the man, even through community service, meditative drill, study classes or other resources should be innovated, and playing foul with public peace by tampering with evidence, intimidating witnesses or committing offences while on judicially sanctioned 'free enterprise', should be provided against. No seeker of justice shall play confidence tricks on the court or 6 of 8 ::: Downloaded on - 04-05-2024 13:24:52 ::: Neutral Citation No:=2024:PHHC:061014 CRM-M-21048-2024 (O&M) 7 2024:PHHC:061014 community. Thus, conditions may be hung around bail orders, not to cripple but to protect. Such is the holistic jurisdiction and humanistic orientation invoked by the judicial discretion correlated to the values of our Constitution.

13. Viewed from this perspective, we gain a better insight into the rules of the game. When a person, charged with a grave offence, has been acquitted at a stage, has the intermediate acquittal pertinence to a bail plea when the appeal before this Court pends? Yes, it has. The panic which might prompt the accused to jump the gauntlet of justice is less, having enjoyed the confidence of the court's verdit once. Concurrent holdings of guilt have the opposite effect. Again, the ground for denial of provisional release becomes weaker when the fact stares us in the face that a fair finding if that be so - of innocence has been recorded by one court. It may not be conclusive, for the judgment of acquittal may be ex facie wrong, the likelihood of desperate reprisal, if enlarged, may be a deterrent and his own safety may be more in prison than in the vengeful village where feuds have provoked the violent offence. It depends. Antecedents of the man and socio- geographical circumstances have a bearing only from this angle. Police exaggerations of prospective misconduct of the accused, if enlarged, must be soberly sized up lest danger of excesses and injustice creep subtly into the discretionary curial technique. Bad record and policy prediction of criminal prospects to invalidate the bail plea are admissible in principle but shall not stampede the court into a complacent refusal."

11. Considering the hereinabove made submissions, especially the fact that: (i) the petitioner has, as per the custody certificate (supra), suffered incarceration of approx. 5 months; (ii) although the petitioner is, as per the custody certificate (supra), involved in one more case, however, the said case is not of similar nature; (iii) the offences are triable by Magistrate; (iii) the trial is not likely to conclude anytime soon, as charges are yet to be framed; this Court deems it appropriate to grant the 7 of 8 ::: Downloaded on - 04-05-2024 13:24:52 ::: Neutral Citation No:=2024:PHHC:061014 CRM-M-21048-2024 (O&M) 8 2024:PHHC:061014 concession of regular bail to the petitioner. Therefore, without commenting upon the merits and circumstances of the present case, the present petition is allowed. The petitioner is ordered to be released on bail on furnishing of bail bond and surety bond to the satisfaction of concerned Chief Judicial Magistrate/trial Court/Duty Magistrate.

12. However, anything observed here-in-above shall have no effect on the merits of the case and is meant for deciding the present petition only.

13. Pending application(s) stand disposed of accordingly.

                                               (KULDEEP TIWARI)
May 02, 2024                                       JUDGE
devinder
           Whether speaking/reasoned :                Yes/No
           Whether Reportable        :                Yes/No




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