Delhi High Court
Romesh Sahu vs State Through E.O.W. on 18 September, 2015
#27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18th September, 2015
+ BAIL APPLICATION 1881/2015
ROMESH SAHU ..... Applicant
Through Mr. Amit Gupta and Mr. A.K. Singh,
Advocates
versus
STATE THROUGH E.O.W. ..... Respondent
Through Mr. Rajat Katyal, APP for the State
SI A.K. Singh, P.S. EOW
CORAM:
HON'BLE MR JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J (ORAL)
1. The present is an application under Section 439 of the Code of
Criminal Procedure, 1973 seeking grant of regular bail in FIR No. 114/2009
under Sections 420/406/120B IPC registered at Police Station- Economic
Offences Wing (Crime Branch), Delhi.
2. The applicant has been in judicial custody since the 17 th February,
2015.
3. Mr. Amit Gupta, counsel appearing on behalf of the applicant states
that the applicant has been declared as a proclaimed offender by way of
order dated 1st October, 2013 incorrectly although he has been a resident of
Munirka Village, New Delhi throughout. Counsel further states that the
subject FIR is the outcome of a commercial transaction between him and the
complainant which has been imparted the colour of a criminal offence.
4. Counsel appearing on behalf of the applicant lastly states that the
National Stock Exchange has exclusive jurisdiction over the commercial
transaction entered into between the parties in the subject FIR and that the
jurisdiction of the Police is ousted as a consequence of an arbitration
agreement.
5. The case of the prosecution is that the applicant took physical
possession of certain shares registered in the name of the complainant and
also some share certificates, delivery instruction slips, cheques and forms
from the complainant on the pretext that he would open a DEMAT account
in the name of the complainant.
6. The allegation is that instead of opening the DEMAT Account, the
applicant transferred the shares registered in the name of the complainant to
the account of his brother-in-law Debashish Biswal and the total value of the
shares is stated to be the tune of Rs. 11 lakhs.
7. The present application is being opposed on behalf of the State in view
of the circumstance that the applicant had been evading arrest since the date
of the registration of the subject FIR and has, in fact, been declared as a
proclaimed offender by way of order dated 1st October, 2013 passed by the
concerned CMM, Delhi. Mr. Rajat Katyal, learned APP appearing on behalf
of the official respondent vehemently urges that the said order passed by the
concerned CMM has neither been challenged by the applicant nor set aside
in accordance with law.
8. In the unreported decision of this Court in Bail Application No.
279/2015 titled Rajat Sharma vs. State of NCT of Delhi/(2015) SCC Online
Del 8914 decided on 21st April, 2015, the Court has enunciated that the
object of bail is to secure the appearance of the accused person at his trial.
The Hon'ble Supreme Court in Sanjay Chandra vs. CBI reported as (2012)
1 SCC 40, has held that pre-conviction detention should not be resorted to
except in cases of necessity in order to secure attendance of the accused at
the trial or upon material that the accused will tamper with the witnesses if
left at liberty.
9. In the case of State of U.P. vs. Amaramani Tripathi, (2005) 8 SCC
21, one of the parameters that was considered necessary for consideration at
the time of determining an application for bail was whether there is a danger
of the accused absconding or fleeing, if released on bail.
10. In the case of Gurcharan Singh vs. State (Delhi Administration)
reported as (1978) 1 SCC 118, the Hon'ble Supreme Court inter alia
observed that one of the two paramount considerations while considering an
application for grant of bail in a non-bailable offence, is the likelihood of the
accused fleeing from justice and his tampering with the prosecution
witnesses. The above consideration is dictated by the necessity of ensuring a
fair trial.
11. In the present case, it is observed that since the time of the registration
of the subject FIR, the applicant has steadfastedly refused to join
investigation. Even in response to the process under Section 82 of the Code
of Criminal Procedure, 1973, the applicant kept himself away from the
Court. The applicant was consequently declared as a proclaimed offender by
way of order dated 1st October, 2013 passed by the concerned CMM, Delhi.
12. Apart from these considerations, in the present case, there is prima
facie a reasonable ground to believe that the applicant has committed the
offence.
13. Furthermore, although the charge-sheet under Sections
419/420/406/409/120B/174A IPC has been filed against the applicant, the
case is at the stage of arguments on charge.
14. In view of the above said facts and circumstances, it is not going to be
possible to ensure the presence of the applicant to stand trial, if he is released
on bail.
15. The present bail application is dismissed.
SIDDHARTH MRIDUL, J
SEPTEMBER 18, 2015/sd
