Page No.# 1/9 vs Union Of India
2021 Latest Caselaw 2477 Gua

                                                                   Page No.# 1/9

GAHC010136332021




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

                              Case No. : Crl.Rev.P./195/2021

            ALI AKBAR SEIKH AND ANR.
            S/O KUDDUS ALI
            R/O NILIBARI
            P.S. DHALIGOAN,
            DISDT. CHIRANG, ASSAM

            2: HUSSAIN ALI
             S/O KUDDUS ALI
            R/O NILIBARI
            P.S. DHALIGOAN

            DISDT. CHIRANG
            ASSA

            VERSUS

            UNION OF INDIA
            REP. BY THE G.M. N.F. RAILWAY



Advocate for the Petitioner   : MR F KHAN

Advocate for the Respondent : SC, NF RLY




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        JUDGMENT

Date : 08-10-2021

1. This petition, under Section 397, read with Section 401 and 482 of Page No.# 2/9

the Cr.P.C. is preferred by the petitioners, namely, Ali Akbar Seikh and Hussain Ali, S/o Kuddus Ali of Nilibari, P.S. Dhaligaon challenging the legality, propriety and correctness of the impugned judgment and order dated 30.04.2021 passed by the learned Sessions Judge, Bongaigaon in Criminal Revision Petition No. 1/2021 and the order dated 25.11.2020, passed by the Special Railway Magistrate, Bongaigaon in RPF/POST/NBQ:1(2) of 2020.

2. It is to be mentioned here that vide the impugned order dated 25.11.2020, the ld. Special Railway Magistrate, Bongaigaon has issued Non Bailable Warrant of Arrest (hereinafter, 'NBWA') against the petitioners and vide the impugned judgment and order dated 30.04.2021, the learned Sessions Judge, Bongaigaon has dismissed the prayer for setting aside order dated 25.11.2020, in the Criminal Revision Petition, No. 1/2021 preferred by the petitioners.

3. The factual background leading to filing of this petition before this Court is adumbrated herein below:-

"On the night of 31.01.2020/01.02.2020, ASI Sohan Lal

Pradhan, along with some RPF personnel of RFP /Post/NBQ (Special Team/NBQ) conducted checking over NBQ Railway station premises against the offenders of Railway Act and other anti social activities from 20.20 hrs of 31.01.2020 onward. In course of Checking, while they were near check Gate No.NN-15(A), they have found 4 to 5 persons carrying Page No.# 3/9

drums and some of them were escaping nearby fueling point of NBQ station towards BNGN end near Kendriya Vidyalaya (Central School) at about 01.05 hrs, dated 01.02.2020. Then, they noticed that the said persons were filling diesel into the drums from fueling point by opening the valve/lock and the loaded drums, and carrying and loading the same into a four wheeler vehicle place on the road, which is near the waiting booth, from where they were stealing HSD oil. Then, RPF team surrounded them to apprehend at the spot. But, they managed to escape leaving 3 Nos. loaded drums and 16 Nos.

empty drums, one slide wrench & one four wheeler vehicle bearing registration No. AS-26-C-5924 (Mahindra Bolero Pick up), taking the advantage of the darkness. But, they have been able to apprehend one culprit on the spot and recovered 150 ltrs. of HSD Oil and value of the same was Rs.10,350/-. The apprehended accused introduced himself as Anowar Hussain during interrogation. The vehicle and the drums were seized later on and thereafter, ASI Sohan Lal Pradhan lodged one formal complaint on the basis of which, PC/RPF/NBQ registered a case, being Case No. 1(2)2020, under Section 3

(a) RP Act dated 01.02.2020. During enquiry arrested accused Anowar Hussain, revealed on interrogation, that Husain Ali, Ali [email protected] Gutu, Amar Ali, Kutubuddin [email protected] Kutu, Aajijul Houqe were involved in stealing HSD Oil. During investigation, it was also found that the seized HSD oil was used in railway locomotive. Thereafter, he conducted several raid and search Page No.# 4/9

and ambush to arrest the absconding accused. But, the accused persons namely, Anowar Hussain, Husain Ali, Ali [email protected] Gutu, Amar Ali, Kutubuddin [email protected] Kutu, Aajijul Houqe evaded arrest. Then on 31.10.2020, he with the help of local police conducted raid and search at Nilibari area, but could not arrest the accused persons as the people of the locality obstructed them in performing their lawfully duty. Thereafter, he prayed before the learned Special Judicial Magistrate for issuing non-bailable warrant of arrest and accordingly, the learned Court below vide impugned order dated 25-11-2020, allowed his prayer and issued NBWA against the petitioners, namely, Ali Akbar Seikh and Hussain Ali. Then, being highly aggrieved, petitioners preferred a revision petition before the learned Sessions Judge, Bongaigaon. Then, after hearing both the parties, the learned Sessions Judge, Bongaigaon has dismissed the revision petition vide the impugned judgment and order dated 30.04.2021 in Crl. Rev. Petition No. 01/2021".

4. Being aggrieved, the petitioner preferred this revision petition, on the ground, that:-

(i) The learned Sessions Judge, Bongaigaon, erred in law as well as in facts, in passing the impugned judgment and order dated 30.04.2021 without application of judicial mind;

(ii) The learned Sessions Judge, Bongaigaon has failed to consider that under the provision of Section 6 of the Railway Property (Unlawful Possession) Act, 1966, already provides the authority Page No.# 5/9

the power to arrest without warrant and as such, there is no reason to issue NBWA by the Special Railway Magistrate;

(iii) The person can be arrested without a warrant who has been concerned in an offence punishable under this Act or against whom a reasonable suspicion exists in view of Section 6 of the Railway Property (Unlawful Possession) Act, 1966 and the petitioners has been deprived of filing anticipatory bail because of the pendency of NBWA issued against them;

(iv) By issuing NBWA, the Special Railway Magistrate prevented the petitioners from filing Anticipatory Bail and that the learned Sessions Judge, Bongaigaon failed to consider that no notice was issued to the petitioners and they have also not been heard before passing of the impugned order dated 25.11.2020,

(v) NBWA was issued in a routine manner against the petitioners based on assumption and presumption.

Therefore, it is contended to allow this revision petition by setting aside the impugned judgment and order passed by the learned Sessions Judge, Bongaigaon in Crl. Rev. Pet. No. 1/2021 dated 30.04.2021 and the order dated 25.11.2020 of the Special Railway Magistrate, issuing NBWA against the petitioners.

5. Mr. F. Khan, learned counsel for the petitioner has re-iterated the grounds and further submitted that in view of Section 6 of the Railway Property (Unlawful Possession) Act, 1966, a person of an offence under the Railway Act can be arrested without a warrant and without exercising Page No.# 6/9

that power, the I.O. has applied for the issuance of NBWA before the Special Railway Magistrate and the learned Special Railway Magistrate without issuing notice and without hearing the petitioners passed the impugned order and issued the NBWA against the petitioners. It is further submitted that because of the pendency of the NBWA, the petitioners could not file the petition for anticipatory bail under Section 438 of the Cr.P.C., and the warrant of arrest was issued in a routine manner without issuing notice and the learned Sessions Judge, Bongaigaon without applying judicial mind dismissed the revision petition and as such, it is contended to set aside both the impugned judgment and orders. Whereas, Mr. B. Sarma, the learned Standing counsel for the Railway, by producing the Status report of the case submitted that the petitioners are incorrigible persons. Besides involving in the case No.1(2) of 2020, they are also involved in another case lodged by ASI Sohan Lal Pradhan on 20.03.2021 for stealing oil from the Railway wagon and in view of detail status report submitted by the I.O., the petition is not maintainable and therefore, Mr. Sharma contended to dismiss the petition.

6. Having heard the submissions made by the learned Advocates of both sides, we have carefully gone through the impugned order passed by the learned Special Railway Magistrate, dated 25.11.2020. it appears that the learned Special Railway Magistrate, in the impugned order dated 25.11.2020, reflected that the notice/intimation have already been issued by the Investigating Officer to the family members as well as through Md. Samsul Haque (village head), Md. Abdul Hussain (VDP Secretary) and also sought help of local police for procuring attendance of the absconding accused persons. The learned Special Railway Magistrate, also considered Page No.# 7/9

the Case Diary produced before him, and having been satisfied, issued the NBWA against the petitioners and as such, it could not be said that the learned Court below has committed any illegality in issuing the NBWA against the petitioners. The learned Court below has considered the Case Diary and found that notices/intimation letters were sent to the accused persons directly and also through village head, VDP etc. before issuing NBWA against the petitioners.

7. It also appears that the learned Sessions Judge, Bongaigaon, in the impugned judgment and order, has considered all these aspects and thereafter, found no merit in the revision petition and, therefore, dismissed the same. The ld. Sessions Judge Bongaigaon, in the impugned judgment and order dated 30.04.2021, observed that having gone through the observation made by the learned Court below and in view of facts and circumstances of the case and relevant provision of Section 73 of the Cr.P.C, and held that issuance of NBWA by the learned Special Railway Magistrate, in the instant case, is not illegal. Having carefully considered the impugned judgment and order of the ld. Sessions Judge in the light of facts and circumstances on the record we find that the same suffers from no illegality or infirmity requiring interference of this court. The petitioner side has failed to project any illegality or infirmity committed by the learned Sessions Judge, Bongaigaon, in dismissing the petition, except however, submitting that because of the pendency of NBWA, they could not approach the Court for Anticipatory Bail.

8. Having considered the facts and circumstances of the case as well as Page No.# 8/9

the submissions advanced by the learned Advocates of both sides and further considering the materials placed on record and the Status Report submitted by the Investigating Officer, this Court is of the view that the grounds, so raised in this petition are not sound convincing so as to set aside the impugned judgment and order of the ld. Sessions Judge, Bongaigaon and impugned order of the ld. Special Railway Magistrate, Bongaigaon.

9. However, the Status Report submitted by the ld. Standing Counsel for the Railway reveals that the Enquiry Officer has already submitted prosecution report No. 03/2021, dated 26.04.2021 before the ld. Special Railway Magistrate, Bongaigaon for trial as per order of DSC/RNY's office vide No. RN/RP(UP) Act/CB/2021 dated 21.04.2021. It is also stated that some prosecution witnesses were also examined. In view of above developments, this court is of the opinion that the object behind issuing NBWA against the petitioners is no longer surviving now. Since prosecution report is submitted, and since trial already started, this court is of the considered opinion that end of justice will be meted out if the petitioners are allowed to participate in the trial by cancelling the NBWA issued against them.

10. Accordingly, the NBWA issued against the petitioners namely, Ali Akbar Seikh and Hussain Ali, stands cancelled. The petitioners are directed to appear before the learned Court below within a period of 10 (ten) days from today and on their appearance, and in the event of their filing petition for bail, the learned Court below shall consider the same in Page No.# 9/9

accordance with law. The petition stands disposed of.

JUDGE

Comparing Assistant