The State Of Assam vs Shib Shankar Roy
2021 Latest Caselaw 31 Gua

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GAHC010078562020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : I.A.(Crl.)/322/2020

            THE STATE OF ASSAM
            REPRESENTED BY INVESTING OFFICER SMTI DEBIKA SONOWAL, SUB
            INSPECTOR, DISPUR POLICE STATION.



            VERSUS

            SHIB SHANKAR ROY
            S/O SRI ANIL KUMAR ROY, R/O SIB QUARTER BIDYUT MARG,
            BHUBNESWAR, ODISHA, PIN-751001



Advocate for the Petitioner   : MR. N J DUTTA

Advocate for the Respondent : MR S DUTTA


            Linked Case : AB/617/2020

            SHIB SHANKAR ROY
            S/O SRI ANIL KUMAR ROY
            R/O SIB QUARTER BIDYUT MARG
            BHUBNESWAR
            ODISHA
            PIN-751001


             VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSAM
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Advocate for : MR SISHIR DUTTA Advocate for : PP ASSAM appearing for THE STATE OF ASSAM

BEFORE HONOURABLE MR. JUSTICE MIR ALFAZ ALI

JUDGMENT & ORDER(CAV) Date : 06-01-2021

Heard Mr. B.B. Gogoi, learned Addl. P.P. for the applicant and Mr. S. Dutta, learned senior counsel for the respondent.

2. This application u/s 439 (2) of the CrPC has been filed by the State praying for cancellation of anticipatory bail granted to the respondent by order dated 12-03-2020 passed in AB 617/2020.

3. The facts giving rise to the present application are that :-

An FIR was lodged by Amal Ch. Biswas after 1½ year of the occurrence alleging therein that the respondent sexually harassed his minor daughter. On the basis of the said FIR, Dispur P.S. Case No. 131/2020 was registered u/s 8 of the POCSO Act. Apprehending arrest, the accused/respondent approached this Court seeking anticipatory bail and this court initially granted interim pre-arrest bail, which was later on made absolute by order dated 12-03-2020.

4. The State has come up with this application seeking cancellation of pre-arrest bail. It has been stated in the application that the offence alleged against the accused/respondent was serious one, inasmuch as, the victim was a minor at the time of occurrence and there were clear indications of penetrative sexual assault upon the victim by the accused/respondent, for which section 376 IPC was added. Pre-arrest bail ought not to have been granted to the respondent in view of the seriousness of the offence and the materials available on record. It was further contended that the respondent had violated the condition Page No.# 3/8

No. 1 of bail, as he failed to appear before the I.O. or to co-operate with the investigation. The respondent No. 1 by filing an affidavit-in-opposition refuted the allegation made in the petition.

5. Mr. B.B. Gogoi, learned Addl. P.P. submitted, that though, the case was registered u/s 8 of the POCSO Act, statement of the victim disclosed an offence u/s 376 IPC, and as such, the respondent was not entitled to anticipatory bail. Mr. Gogoi further submitted that the respondent also violated the condition of bail and thereby forfeited his right to enjoy the privilege of pre-arrest bail. Learned senior counsel Mr. S. Dutta for the respondent would submit, that cancellation of bail and rejection of bail at the initial stage are not the same thing and unless very strong and overwhelming grounds are available, bail once granted cannot be cancelled. Mr. Dutta further submits that the respondent never violated the condition of bail, and as such, there is no supervening circumstance warranting cancellation of the bail granted to the respondent. Further contention of Mr. Dutta is that this Court cannot cancel the bail on the ground of illegality or impropriety of the impugned order on the same facts and circumstances.

6. From the pleadings and submission of the learned counsel for both the sides, it is apparent that the cancellation of bail in the instant case is sought both on the grounds of the supervening circumstances of the accused not complying with the conditions of bail and that the order of bail was illegal and improper for not considering the materials on record.

7. It is now well settled, that bail can be cancelled when the accused misuses the liberty of bail, or violates the condition of bail or there is any other supervening circumstances rendering the liberty of bail non-conducive to fair trial. The bail can also be cancelled when the order of bail suffers from serious infirmity or illegality causing miscarriage of justice for not considering the material factors or taking into account irrelevant factors. In Kanwar Singh Meena Vs. State of Rajasthan and Anr. (2012) 12 SCC 180, the Apex Court observed that while cancelling the bail u/s 439 (2) CrPC, the primary consideration which weigh with the court is whether the accused is likely to temper with the evidence or attempt to interfere with the due course of justice or evade the due course of justice but that is not all. The High Court or the Sessions court can cancel the bail even in cases, where the order granting bail suffers from serious infirmities resulting in miscarriage of justice. If the court granting bail ignores Page No.# 4/8

relevant materials indicating prima facie involvement of the accused or takes into account irrelevant material, which has no relevance to the question of grant of bail to the accused, the High Court or the Sessions Court would be justified in cancelling the bail. Such orders are against the well recognized principles underlying the power to grant bail. Such orders are legally infirm and vulnerable leading to miscarriage of justice and absence of supervening circumstances such as the propensity of the accused to tamper with the evidence, to flee from justice, etc. would not deter the court from cancelling the bail. The High Court or the Sessions Court is bound to cancel such bail orders particularly when they are passed releasing accused involved in heinous crimes, because they ultimately result in weakening the prosecution case and have adverse impact on the society. Needless to say that though the powers of this court are much wider, this court is equally guided by the above principles in the matter of grant or cancellation of bail."

8. In Puran Vs. Rambilas and Anr. (supra), the Apex Court distinguished between the rejection of bail at the initial stage and cancellation of bail already granted and also reminded that the concept of setting aside an illegal, unjustified or perverse order of bail is totally different from cancelling an order of bail on the ground that the accused had mis-conducted himself or because of some supervening circumstances warranting such cancellation. The Apex held in paragraph 10,11 and 13 as follows :

"10. Mr. Lalit next submitted that once bail has been granted it should not be cancelled unless there is evidence that the conditions of bail are being infringed. In support of this submission he relied upon the authority in the case of Dolat Ram & Ors. State of Haryana . In this case it has been held that rejection of bail in a non-bailable case at the initial stage and the cancellation of bail already granted have to be considered and dealt with on different basis. It has been held that very cogent and overwhelming circumstances are necessary for an order directing the cancellation of the bail already granted. It has been held that generally speaking the grounds for cancellation of bail broadly are interference or attempt to interfere with the due course of administration of justice or evasion or attempt to evade the due course of justice or abuse of the concession granted to the accused in any manner. It is, however, to be noted that this Court has clarified that these instances are merely illustrative and not exhaustive. One such ground for cancellation of bail would be where ignoring material and evidence on record a perverse order granting bail is passed in a heinous crime of this nature and that too without giving any reasons. Such an order would be against principles of law. Interest of justice would also require that such a perverse order be set aside and bail be cancelled. It must be remembered that such offences are on the rise and have a very Page No.# 5/8

serious impact on the Society. Therefore, an arbitrary and wrong exercise of discretion by the trial court has to be corrected.

11. Further, it is to be kept in mind that the concept of setting aside the unjustified illegal or perverse order is totally different from the concept of cancelling the bail on the ground that accused has misconducted himself or because of some new facts requiring such cancellation. This position is made clear by this Court in Gurcharan Singh v. State (Delhi Admn.) reported in AIR 1978 SC 179. In that case the Court observed as under:-

"If, however, a Court of Session had admitted an accused person to bail, the State has two options. It may move the Sessions Judge if certain new circumstances have arisen which were not earlier known to the State and necessarily, therefore, to that Court. The State may as well approach the High Court being the superior Court under S. 439(2) to commit the accused to custody. When however, the State is aggrieved by the order of the Sessions Judge granting bail and there are no new circumstances that have cropped up except those already existed, it is futile for the State to move the Sessions Judge again and it is competent in law to move the High Court for cancellation of the bail. This position follows from the subordinate position of the Court of Session vis-a-vis the High Court."

13. Our view is supported by the principles laid down in the case of Gurcharan Singh & Others, etc. vs. State (Delhi Administration) . In this case it has been held, by this Court, that under Section 439(2), the approach should be whether the order granting bail was vitiated by any serious infirmity for which it was right and proper for the High Court, in the interest of justice, to interfere."

9. In Abdul Basid Alias Raju & Ors.Vs. Abdul Kader Choudhury reported in (2014) 10 SCC 754, the Apex Court observed that even, though, the cancellation of bail u/s 439(2) CrPC rides on the satisfaction and discretion of the court, it does not vest the power of review in the court, which granted bail. The Apex Court held as under :-

"19. Therefore, the concept of setting aside an unjustified, illegal or perverse order is different from the concept of cancellation of a bail on the ground of accused's misconduct or new adverse facts having surfaced after the grant of bail which require such cancellation and a perusal of the aforesaid decisions would present before us that an order granting bail can only be set aside on grounds of being illegal or contrary to law by the court superior to the court which granted the bail and not by the same court."

10. In Vikramjit Singh -Vs.- State of Madhya Pradesh (1992) 3 SCC 62 the Apex Court observed that a co-ordinate Bench has no authority to upset the earlier order of bail of the High Court on the basis of the same materials and under the same facts and circumstances. Judgment of the earlier Bench became final so far the High Court is concerned. However, if the accused misuse the liberty of bail or new materials come to light then only it would be Page No.# 6/8

open for a co-ordinate Bench or the same Bench to cancel or review the earlier order of bail.

11. What therefore emerges from the above authorities is, that though, Section 439 (2) CrPC empowers the High Court and the court of Sessions to cancel bail, it does not vest the court with the power of review. The bail can be cancelled by same court or by a co-ordinate Bench only when the accused violates the condition of bail or when the accused misuse the liberty of bail or there is some other supervening circumstances including discovery of new facts rendering the liberty of bail non-conducive to fair trial. When the cancellation of bail is sought on merit on the basis of same facts and circumstances or on the ground, that the order of granting bail was illegal, perverse or suffers from infirmity, the same court which granted the bail or a co-ordinate Bench cannot cancel or set aside the order of bail. Only a court superior to the court which granted bail can cancel or set aside an order of bail on the ground of illegality or infirmity. Therefore, the only point for consideration in the instant application is whether there is any supervening circumstances warranting cancellation of the bail.

12. The supervening circumstances for cancellation of bail as sought to be projected in the instant case is that the respondent violated the condition No. 1 of the bail order dated 12-03- 2020. The condition No. 1 of the bail order was as under :

"The petitioner shall appear before the investigating officer within 15 days and co-operate with the investigation"

13. It has been alleged in the petition and also submitted by the learned Addl. P.P. that the aforesaid condition No. 1 of the bail order was violated, inasmuch as, the respondent failed to appear before the I.O. in terms of the aforesaid condition and he also did not co-operate with the investigation. In the affidavit-in-opposition filed by the respondent, it has been clearly stated that after receipt of the bail order, the petitioner appeared in the police station on 19-03-2020 with his counsel Sri D. Chakraborty in compliance with the order of bail. However, the officer in charge of the police station informed the respondent, that the investigating officer was suffering from chickenpox and he was on leave. It was also stated in the affidavit- in-opposition that Sub-Inspector of Police, Mr. S.K. Kalita noted down the personal details of the respondent and also recorded his statement in a note pad. Although the respondent Page No.# 7/8

requested to complete all the formalities of bail, the Sub-Inspector, Mr. S.K. Kalita refused to do so and asked the respondent to visit the police station again. Accordingly, he left Guwahati and went to Orissa and in the meantime, lockdown was declared and as such, he could not visit the police station. It was also stated that pursuant to the notice received from the officer in charge asking to furnish necessary document, the respondents sent a letter on 23-03-2020 through SMS as well as speed post stating, that he would appear before the I.O. as and when the situation becomes normal and the lockdown is withdrawn. He also stated to have made a written request for extension of time for his appearance, as the Govt. of Orissa announced 21 days of lockdown and there was no means of transport. All these averments made in the affidavit-in-opposition, remained unrebutted and unchallenged, inasmuch as, no further clarification or reply has been given by the State rebutting the averment made by the respondent in his affidavit-in-opposition. Though it has been alleged in the cancellation petition supported by the affidavit sworn by the investigating officer, that the respondent did not appear before the police station within 15 days as per the condition No. 1 of the bail order, the same was denied by the respondent and stated that he appeared in the police station on 19-03-2020 and his statement was recorded by one Sub- Inspector of Police, Sri S.K. Kalita in a note pad, who also refused to complete the bail formalities.

14. The note of the investigating officer made in the case diary on 20-03-2020 shows that after availing leave he joined service on 20-03-2020. In the said note dated 20-03-2020, the investigating officer has clearly mentioned that while he was on leave, the respondent Shib Sankar Ray appeared in the police station and also contacted him over phone, whereupon, he asked him to come on 21-03-2020. He also mentioned in the said note that the respondent handed over a copy of bail order to the officer-in-charge of the police station. It was also mentioned in the note that after getting the bail order, he felt the necessity of interrogating the respondent on the issue of financial transaction of the respondent. Thus, the above note of the investigating officer himself in the case diary supported the claim of the respondent in his affidavit-in-opposition that he appeared in the police station within the time fixed by the court in the condition No. 1 of the bail order. Therefore, the allegation made by the State, that the respondent did not appear before the I.O. and failed to comply with the condition No. 1 of the bail order prima facie appears to be false, which means that the Page No.# 8/8

investigating officer had sworn a false affidavit. The respondent also clearly stated by filing affidavit that because of the lockdown, though, he could not come to the police station, he sent letters seeking extension of time through speed post and also by SMS and has been co- operating with the investigation agency and such averment remained unrebutted. Except the allegation that the respondent did not appear before the investigating officer or did not co- operate with the investigation and thereby violated the condition No. 1 of the bail order, there is no other allegation of misusing the liberty of bail by the accused respondent.

15. From the materials on record as indicated above, it is abundantly clear, that there was no violation of the condition No.1 of the bail order as alleged by the petitioner, and as such, the State/petitioner has failed to demonstrate any supervening circumstances warranting cancellation of pre-arrest bail granted to the respondent by order dated 12-03-2020. Needless to say that the consequence of cancellation of bail is very serious resulting in curtailing the liberty of the person, therefore, bail cannot be cancelled unless there is very strong and overwhelming reason. In the present case, as revealed from the facts and circumstances, as discussed hereinabove, the petitioner has failed to demonstrate any cogent reason, less a strong reason, warranting cancellation of bail granted to the respondent. Therefore, this interlocutory application for cancellation of bail is found to be devoid of merit and accordingly, dismissed.

JUDGE

Comparing Assistant