Sanatan Halder vs The State Of West Bengal
2021 Latest Caselaw 4781 Cal

AD. 12.

September 13, 2021.

MNS.

C.R.A. No. 476 of 1987

(Via Video Conference)

Sanatan Halder Vs.

The State of West Bengal

Ms. Suchismita Dutta

...Amicus Curiae.

Ms. Sukanya Bhattacharyya, Mr. Mirza Firoj Ahmed Begg

...for the State.

Learned Amicus Curiae, at the outset, points out that two

alleged independent witnesses, who deposed as PW3 and PW5

respectively, turned hostile and specifically denied the allegations

levelled against the accused. That apart, PW1 (the Officer

accompanying the Investigating Officer in the raid) clearly

contradicted his own statement in examination-in-chief, regarding the

relevant details and particulars having not been displayed at the shop

of the accused, in his cross-examination, where he used double

negative expressions indicating that the legally required particulars

were actually displayed in the shop.

That apart, it is contended that the quanta of goods seized

varied between the First Information Report and the PW1's

deposition, which hits at the root of the prosecution case.

Learned Amicus Curiae further contends that no suggestion

was put to the accused, in his examination under Section 313 of the

Code of Criminal Procedure, with regard to any offence having been

committed under paragraphs 4 and 12(1) and (2) of the Kerosene

Control Order, 1968.

As such, placing reliance on the judgment rendered by the

Supreme Court in Sharad Vs. State of Maharashtra, reported at AIR

1984 SC 1622, in particular paragraph 144 thereof, learned Amicus

Curiae contends that in view of failure of the prosecution to put

suggestions to the accused under the above provisions during the

examination of the accused under Section 313 of the Code of Criminal

Procedure, the said charge ought to have been completely excluded.

However, the trial court convicted the accused on such charge as

well.

It is further contended that, as per paragraph 3(2) of the West

Bengal Declaration of Stocks and Prices of Essential Commodities

Order, 1977, the particulars mentioned therein merely have to be

displayed conspicuously at a place near the entrance of the shop, as

far as possible. However, it is not stipulated in the said provision that

such display has to be on a separate board and might very well to be

on the wall or by any other mode as well. As such, the alleged charge

against the accused, regarding no such board containing particulars

having been displayed, is neither here nor there and was insufficient

to incriminate the accused.

Learned counsel appearing for the State, on the other hand,

argues that, apart from PW3 and PW5, the other prosecution

witnesses corroborated the prosecution case. Moreover, all the

officers of the police, who adduced evidence, also corroborated the

prosecution case to the hilt. Hence, counsel argues, there is no

scope of doubt as regards the involvement of the accused in the

offence.

However, upon hearing learned counsel for both sides, it is

evident that all the counts on which learned Amicus Curiae argued are

valid in law and on fact. Not only was there patent contradiction

between the prosecution case and the evidence of PW3 and PW5,

who are the alleged independent witness, there was also patent

contradiction between the statements made by the PW1 himself in his

examination-in-chief and in his cross-examination respectively, as

regards the commission of the offence by the accused.

Moreover, the quanta of stocks seized, as mentioned in the

First Information Report, do not tally with that as stated in the

evidence of PW1.

That apart, as rightly argued by learned Amicus Curiae, the

failure of the prosecution to put any suggestion regarding violation of

paragraphs 4 and 12(1) and (2) of the Kerosene Control Order, 1968

in the examination of the accused under Section 313 of the Code of

Criminal Procedure, vitiates the entire charge and had to be excluded

from the proceedings.

The seizure or non-seizure of a particular 'board' containing

particulars, ipso facto, is not material in the event the particulars as

required under the West Bengal Declaration of Stocks and Prices of

Essential Commodities Order, 1977 are displayed in any conspicuous

place towards the entry of the shop, on whatever medium. Hence, the

charge against the accused on such count was also not proved at all,

let alone beyond reasonable doubt.

The corroboration, inter se, of the officials of the investigation

authorities and some of the alleged witnesses were also vitiated by

the inherent contradiction in the several statements made by the PW1

in his examination-in-chief and cross-examination respectively, as well

as between the quanta mentioned in the First Information Report and

in the deposition of PW1. Hence, the entire prosecution case is

vitiated and no credible charge was made out against the accused at

all.

Accordingly, CRA 476 of 1987 is allowed, thereby setting aside

the judgment and order dated November 10, 1987 passed by Judge,

Special Court, Essential Commodities Act, Nadia, in E.C. Case No. 31

of 1987 (T. R. No. 28 of 1987) and acquitting the accused/appellant of

all the charges alleged against him.

The appellant stand discharged from such charges, as well as

from any condition or bond, which might have been furnished by the

appellant in connection with bail, if any, obtained by the appellant

before any court of law.

The assistance of the learned Amicus Curiae and learned

counsel for the State was extremely helpful to the Court and both of

them deserve a note of gratitude from the Court on such score.

(Sabyasachi Bhattacharyya, J.)