Dattatraya Radhakisan Gorde vs Registrar (Judicial), High Court ...
2021 Latest Caselaw 7456 Bom

                                                                    CrSMA02.2021
                                      -1-




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD.

   CRIMINAL SUO-MOTO PUBLIC INTEREST LITIGATION NO. 02 OF 2021

                                  WITH

              CRIMINAL APPLICATION NO. 1060 OF 2021
                               IN
   CRIMINAL SUO-MOTO PUBLIC INTEREST LITIGATION NO. 02 OF 2021


 The Registrar (Judicial),
 High Court of Judicature of Bombay,
 Bench at Aurangabad.                                                 ...Petitioner

          Versus

 The Union of India & Ors.                                         ...Respondents

                                     .....
 Shri. Satyajit S. Bora, Advocate appointed as Amicus Curiae
 Shri. Yuvraj V. Kakade, Advocate (Intervenor)
 Shri. Ajay G. Talhar, ASGI for respondent No. 1
 Shri. D. R. Kale, Chief Public Prosecutor for respondent nos. 2 to 7, 9
 to 19 and 31 to 43
 Shri. S. G. Chapalgaonkar, Advocate for respondent No. 8
 Shri. S. R. Patil, Advocate for respondent no. 20
 Shri. K. N. Lokhande, Advocate for respondent no. 22
 Shri. D. M. Shinde, Advocate for respondent no. 23
 Shri. R. K. Ingole, Advocate for respondent no. 25
                                     .....


                               CORAM : RAVINDRA V. GHUGE
                                              AND
                                       B. U. DEBADWAR, JJ.

                               DATE         : 12th MAY, 2021


 SG Punde, PA



                                                                    CrSMA02.2021


 ORAL ORDER [ Ravindra V. Ghuge, J. ] : -

1. Today, the learned Amicus Curiae has placed before us

an additional affidavit from page nos. 224 till 246.

2. Criminal Application No. 1060 of 2021 has been filed by

the applicant, seeking action against an Hon'ble Minister -

Shri.Sandipan Bhumre (Cabinet Minister for EGS and Horticulture)

for holding a public function in violation of the lock-down restrictions.

3. The Assistant Commissioner of Police (Traffic),

Aurangabad City, Shri. Suresh Eknath Wankhede, has filed a fresh

affidavit, which is collectively marked as "X-7".

4. Shri. Chapalgaonkar and Shri. Ingole Patil, learned

Advocates representing two Municipal Corporations, have put forth

two issues. Firstly, as regards the judgments delivered by this Court

in two PILs, AIR 2005 Bom 271 (Free Legal Aid Cell (NGO) v.

Government of Maharashtra and others) and (2003) 6 Bom CR 493

(Ravi Shekhar Bhardwaj and others Versus Director General of Police

and others), wherein it has already been declared by this Court that

wearing of a helmet by the rider and the pillion rider is compulsory

and there can be no exception.

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CrSMA02.2021

5. Before we deal with the other issues raised before us

today, we are required to scrutinise the role of a Police Officer, who

has made a valiant attempt to mislead us. On the last date, the said

Police Officer - Shri. Wankhede had tendered an affidavit, marked as

'X-4', which we have already rejected since he had not even touched

the issue of whether he had flouted our earlier order on the

compulsory use of helmets, save and except, making a statement that

he obeys the orders of every Court and he has no intention to flout

the order of any Court. Since we found that the affidavit did not

touch the issue of his flouting of our order, we had rejected the said

affidavit.

6. Today, the said officer has tendered another affidavit, 'X-

7' (six pages), wherein he has again repeated that he has great respect

for the Courts and does not desire to flout any order of the Court.

However, the affidavit X-7 indicates in paragraph no. 4 as

under : -

"4. The deponent again tenders unconditional apology to the Hon'ble Court and submit that except press note dated 04.05.2021, there is no any other press note issued by the deponent. I say that when press note was given, the deponent received call from number of newspaper reporters and persons that now there is lock down and shops are closed and peoples are not in a position to purchase helmet, therefore, present deponent had told on whatsapp that said

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drive will be conducted after lock down, but it does not mean that there is any relaxation from wearing helmet in the city area or it is compulsory after 16.05.2021."

7. It is, thus, clear that the said officer concedes that he had

told on a WhatsApp group that the drive for compulsory use of

helmets would be conducted after the lock-down and then has tried to

cover-up by stating that it does not mean that there was any

relaxation from the use of helmets. The ld. Chief Public Prosecutor is

instructed to canvass that the said officer was referring to a special

drive and had never stated that there would be relaxation from

wearing of helmets.

8. The ld. Amicus Curiae points out from page 237, which is

a WhatApp post on a WhatsApp group with the title "Cops and

Media". Several high ranking police officers and social

workers/pressmen are it's members. The message posted by this

officer in Marathi is addressed to the pressmen stating that "loZ i=dkj

ca/kquks] lnj izsl uksV e/;s fn 5-5-21 iklwu gsYesV lDrh ckcr uewn vkgs- d`i;k 5-5-21 ,soth

16-5-21 vls okpkos- yksdMkmu uUrj---- fizaV felVsd---".

9. On the last date, when the affidavit 'X-4' was filed, the ld.

Chief Public Prosecutor was instructed by the concerned Police Officer

present in the Court to state that he had never addressed any SG Punde, PA

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pressmen and had not issued any contrary circular, to the press note

dated 04.05.2021. In this backdrop, the WhatsApp message indicates

that the concerned Police Officer has, on the one hand, avoided

creating a record of issuance of a press note and on the other hand,

had shrewdly passed on the message to pressmen on the 'Cops and

Media group' that the date mentioned as 5.5.21 in press note dated

04.05.2021 be read as 16.05.21, as there is a printing mistake. The

press note was released on 04.05.2021. In the WhatsApp message he

has even clarified that the compulsory use of helmets will be after the

lock-down.

10. In view of the above, we are convinced that the

concerned Police Officer has attempted to take us for a ride and to say

the least, has misled us. The ld. Chief Public Prosecutor submits that

the concerned Police Officer has one year to go for his superannuation

and we should show leniency towards him. We wonder as to whether

we should turn a blind eye to the conduct of the Police Officer, who

has ignored the court order, merely because he is retiring shortly.

Shri. Chapalgaonkar, the learned Advocate has rightly pointed out

Section 129 of the Motor Vehicles Act. While referring to Rule 250 of

the Maharashtra Motor Vehicles Rules, 1989, he points out that there

is no relaxation from the use of helmets.

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11. We find that even a child, who has completed four years

of age has to wear a helmet and these rules are public safety centric

aimed at ensuring that there is no fatality if an accident occurs. His

reference to two judgments of our Court in Ravi Shankar Bharatwaj

(supra) and Free Legal Aid Cell (NGO) (supra) is well placed and he

is right in submitting that the use of helmets has been compulsory at

least for more than one and half decade. We find that these rules are

ignored even by the police who initiate action against violators only

when a PIL is taken up by a Court. When there is no litigation

pending and no PIL pending, the police men do not take the violators

to task, as a consequence of which the violators move around with

impunity showing scant respect to the law as well as the law

enforcing agency.

12. In the light of the above, this Court can initiate

Contempt of Court proceedings against this police officer or direct a

disciplinary action to be initiated forthwith and to be completed

before the said police officer demits the office. We are deferring this

issue and we are giving time to the said police officer to think over

this aspect. He may make a statement tomorrow.

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13. Shri. Chapalgaonkar, the learned Advocate has assisted

the Court by pointing out that there is a dearth of transportation

facilities for moving patients from the rural areas for treatment to

Covid Care Centres. Ambulances are not available. A news report

indicates that bullock carts have been used for transportation of the

patients from rural areas to the Covid treatment facilities. We are

keeping this issue for consideration tomorrow as we find that though

our next sitting would be on Wednesday, it would be practically seven

days from today and we cannot ignore an important issues of dearth

of transportation facilities and ambulances since it might

unfortunately cause several deaths in these seven days. We also

request the learned Advocates and the learned Chief Public Prosecutor

to have discussions with all the respondents as to whether there are

government vehicles lying idle in government offices and in State

instrumentalities because of the Covid restrictions, so as to be pressed

into service for transportation of the patients from rural areas to the

nearest Covid treatment centres. Considering the grave urgency in

this issue, we request the learned Advocates to apprise us on this

count, tomorrow.

14. We are called upon today to face a peculiar and weird

situation, regarding people's representative, politicians and Hon'ble

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Ministers flouting lock-down restrictions and conducting public

functions physically and that too by making a farce of appeals to the

public not to attend such a physical function.

15. The ld. Amicus Curiae has placed before us news reports

published in Daink Divya Marathi, Dainik Sakal, Dainik Lokmat, etc.,

wherein we find from the pictures published by these newspapers that

there are large crowds in the market in the broad daylight. There are

reports of politicians like Hon'ble MLAs and Hon'ble MPs pressurizing

police officers to permit shops to be kept open, liquor being sold

openly as is indicated by the photographs published by the

newspapers, inasmuch as, employees of the Aurangabad Municipal

Corporation sitting in Ward "A" office, without masks. We are also

pained to note that, an Hon'ble Minister Shri. Sandipan Bhumre

(Cabinet Minister for EGS and Horticulture), Government of

Maharashtra, has physically held ceremonies in his constituency. The

newspaper also states that the Hon'ble Minister has violated diktats of

the Hon'ble Chief Minister of Maharashtra, who has pleaded to his

own Ministers not to hold ceremonies and functions, physically.

There is no restriction for conducting ceremonies through the virtual

mode/video conferencing.

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16. On this issue, Shri. Yuvraj Kakade, learned Advocate

submits through an Intervention Application, which carries colour

photographs of the Hon'ble Minister surrounded by a huge crowd. An

FIR bearing Crime No. 0134 of 2021 registered on 09.05.2021 at

15:42 pm at the behest of an informant namely Vishal Subhash

Wankhede, which indicates that the concerned police officer

Shri. Ganesh Shivajirao Surwase has recorded the FIR by excluding

the Hon'ble Minister from the list of accused though the FIR is based

on the functions in which the Hon'ble Minister participated to

inaugurate certain development programmes and perform

bhoomipujan. Sections 188 and 269 of the IPC, Section 51(B) of the

Disaster Management Act, 2005, Section 2 and 3 of the Epidemic and

Diseases Act, 1897, have been invoked. We find from the text of the

FIR that Assistant Police Inspector - Ganesh Shivajirao Surwase has

shrewdly noted down the FIR, that despite the appeals of the Hon'ble

Minister, the villagers had gathered for the ceremony. The FIR is

recorded by a Gramsevak, prima facie, to give a clean chit to the

Hon'ble Minister.

17. The question that arises is, why did the Hon'ble Minister

hold several functions by his physical attendance? Is he not duty

bound to obey the instructions of the Hon'ble Chief Minister, who, in

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the interest of the public at large, has appealed to the common man

as well as the people's representatives to refrain from holding

ceremonies and functions, physically? Do we not realize that the

citizens of our country gather in large numbers when people's

representatives make a physical presence for an inauguration

ceremony or a bhumipujan ceremony?

18. We have repeatedly said in our earlier orders that we all

have a common enemy, who is a virus originating from Wuhan,

unseen to the naked eye, and having the potential of wiping out a

population. Is it that the lock-down restrictions and orders passed by

the Court in the interest of public health, bind only the common man

and Hon'ble politicians are above the law? Is it that the Hon'ble

politicians have the right to neutralise the law and our orders? Covid

Appropriate Behaviour (CAB) includes Masking, Social distancing and

using Sanitisers.

19. We also find from the FIR that the Gramsevak-

Mr.Wankhede appears to have set out his complaint in such a way

that the Hon'ble Minister be given a clean chit from the very stage of

initiation of investigation. We would refrain from drawing any

conclusions on this aspect, though we cannot turn a blind eye to the

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fact that the Hon'ble Minister gave his consent for these programmes

and has physically attended these programmes. The photographs

indicate that most of the time his mask was below the nose or his chin

and in some photographs, he had not even worn a mask. The ld.

Chief Public Prosecutor, at this stage, submits that he would have to

take instructions and we permit him to do so, so as to apprise us

tomorrow.

20. The ld. Amicus Curiae submits that, time and again this

Court has passed orders repeatedly saying that we all need to

discipline ourselves and we all should obey the law and the lock-down

restrictions. None of these orders and restrictions are being followed

by the Hon'ble politicians.

21. The Government of Maharashtra, Department of Revenue

and Forest, Disaster Management, Relief and Rehabilitation,

Mantralaya, Mumbai, has issued an order dated 13.04.2021 with the

title 'Break The Chain'. In clause 10 of the said order, it is held as

under (relevant portion reproduced) : -

10. Religious, Social, Political, Cultural Functions

a) No religious, social, cultural or political functions of any kind to be allowed.

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22. We are, therefore, compelled by the circumstances

created by the Hon'ble people's representatives, to direct that these

respected representatives of the citizens should not conduct physical

ceremonies and functions like those which are mentioned in clause 10

and published in the newspapers, viz. inauguration of any

constituency development program, bhoomipujan, felicitations, etc. If

the huge crowd gathering for such functions is uncontrollable despite

purported appeals of the Hon'ble politicians, the picture is clear that

the law and the law enforcing agencies have failed in their duties. We

are surprised that the voters of an Hon'ble Minister in his own Paithan

constituency do not listen to him and are not willing to follow the

lock-down restrictions.

23. We find that the world is unable to control Covid, only by

increasing beds, oxygen, ventilators, ICU wards and medicines. Such

are necessary steps and methods to cure patients. The long lasting,

inexpensive and quick solution is physical distancing, wearing of

masks and maintaining high level of hygiene. In such testing and

unprecedented times, it is the behaviour of the people which would

decide the growth of the pandemic. When the Hon'ble Chief Minister

has been working untiringly and has appealed to the entire State to

maintain physical distancing, would his appeal not bind the Hon'ble

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Ministers. Would heavens fall if such programs are postponed in the

light of clause 10 of the above order? And if the Hon'ble Politicians

are refusing to support the lock-down restrictions, the only solution

would, therefore, be that, such functions should not be held in any

form in the light of clause 10, until the lock-down restriction are

eased by the Government of Maharashtra. Even agitations and

morchas are prohibited. We order accordingly.

24. Insofar as the use of helmets and masks are concerned,

we find it appropriate to direct that every RTO in each district of the

State would issue a circular to all two wheeler authorized dealers to

refuse sale of a motorcycle/two wheeler until the purchaser has a

newly purchased helmet at the time of the purchase of the vehicle,

since the registration of the said vehicle is now done by the dealers

online through the "RTO portal" and vehicles are no longer required

to be taken to the RTO physically for registration. The engine and

chassis numbers of the vehicles are noted by an officer of the RTO,

who visits the dealers. We are constrained to pass this order since we

find that very little is being done by the Law Enforcing Agency.

25. A news report published in Divya Marathi and Daink

Lokmat cites two localities from Aurangabad i.e. Shahganj and City

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Chowk, wherein people are refusing to obey the lock-down

restrictions.

26. We would, therefore, request the police authorities that

they should take the services of the State Reserve Police (SRP) or the

Home Guards in such a situation to ensure that the lock-down

restrictions are implemented since these localities would turn out to

be super-spreaders of the virus, completely ignoring that the virus is

our enemy and protecting ourselves from the virus is our priority and

shopping in the shopping areas cannot be given precedence over a

pandemic situation.

27. Stand over tomorrow i.e. 13.05.2021, at 11:00 am.

        [ B. U. DEBADWAR ]                   [ RAVINDRA V. GHUGE ]
                JUDGE                               JUDGE




 SG Punde, PA