Madras High Court
Suresh Rajan vs The State on 10 January, 2022
Crl.A. No.157 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON 21.03.2022
DELIVERED ON 22.04.2022
CORAM:
THE HON’BLE MR. JUSTICE P.N. PRAKASH
and
THE HON’BLE MR. JUSTICE A.A. NAKKIRAN
Crl.A. No.157 of 2022
Suresh Rajan Appellant
vs.
The State
represented by the Inspector of Police
National Investigation Agency
Chennai Respondent
Criminal Appeal filed under Section 21 of the National Investigation
Agency Act, 2008, seeking to set aside the order dated 10.01.2022 passed in
Crl.M.P. No.332 of 2021 in C.C. No.3 of 2021 on the file of the Special Court
under the National Investigation Agency Act, 2008 (Sessions Court for Exclusive
Trial of Bomb Blast Cases), Chennai, at Poonamallee.
For appellant Mr. R. Sankarasubbu
For respondent Mr. R. Karthikeyan
Spl. Public Prosecutor for NIA Act Cases
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Crl.A. No.157 of 2022
JUDGMENT
P.N. PRAKASH, J.
This criminal appeal has been preferred seeking to set aside the order dated
10.01.2022 passed in Crl.M.P. No.332 of 2021 in C.C. No.3 of 2021 on the file of
the Special Court under the National Investigation Agency Act, 2008 (Sessions
Court for Exclusive Trial of Bomb Blast Cases), Chennai, at Poonamallee (for
brevity “the Special Court”).
2 The facts in a nutshell leading to this criminal appeal are as under:
2.1 One Vivek @ Vivekanandan (A.1) has a Facebook account entitled
“Thozhar Vivek”. On 15.08.2020, being our Independence Day, he posted a
message in his Facebook account in Tamil, the free English translation of which
reads as under:
“The change of regime that happened in 1947 is a sham
because it has not got rid of feudalism, imperialism and exploitation
of the poor and therefore, August 15th is a farce independence. In
order to gain real independence, let us mobilise in the path of war
shown by Naxalbari.”
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Crl.A. No.157 of 2022
2.2 Noticing this post, a case in D-1 Tallakulam P.S. Cr.No.1916 of 2020
was registered on 01.09.2020 for the offences under Section 13(1)(b) of the
Unlawful Activities (Prevention) Act, 1967 (for brevity “the UAP Act”) and
Section 505(1)(b) IPC by the State police and Vivek (A.1) was arrested on
16.12.2020.
2.3 Based on the orders dated 12.03.2021 passed by the Central
Government, the case in D-1 Tallakulam P.S. Cr.No.1916 of 2020 was transferred
to the file of the National Investigation Agency (for brevity “the NIA”) and re-
registered as RC-07/2021/NIA/DLI dated 14.03.2021.
2.4 The NIA took up the investigation of the case and arrested Suresh
Rajan (A.2), the appellant herein, on 08.06.2021 and remanded him in judicial
custody.
2.5 Meanwhile, bail was granted to Vivek (A.1) by the Special Court on
05.05.2021 on the ground that the charge sheet was not filed within 90 days of his
arrest, viz., on or before 15.03.2021. The appeal preferred by the NIA thereagainst
was dismissed by this Court on 28.06.2021.
2.6 The NIA completed the investigation and filed a final report on
11.06.2021 in C.C. No.3 of 2021 in the Special Court for the offences under
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Crl.A. No.157 of 2022
Sections 120-B, 124-A, 201 and 505(1)(b) IPC and Sections 13(1)(b), 38 and 39
of the UAP Act against Vivek (A.1) and Suresh Rajan (A.2) and an advocate by
name Mohan (A.3).
2.7 While so, Suresh Rajan (A.2) preferred a bail application in Crl.M.P.
No.332 of 2021 in C.C. No.3 of 2021 which has been dismissed by the Special
Court on 10.01.2022, aggrieved by which, the present appeal has been filed by
Suresh Rajan (A.2).
3 Heard Mr. R. Sankarasubbu, learned counsel for Suresh Rajan (A.2)
and Mr. R. Karthikeyan, learned Special Public Prosecutor for the NIA.
4 The NIA has filed a detailed counter affidavit objecting to the grant
of bail to Suresh Rajan (A.2).
5 This Court gave its anxious consideration to the rival submissions.
6 The allegations against the accused trio viz., Vivek (A.1), Suresh
Rajan (A.2) and Mohan (A.3) can be summarised as under:
Vivek (A.1) opened a Facebook account entitled “Thozhar Vivek” by using
a sim card bearing no.90876 14797 belonging to Suresh Rajan (A.2). Thereafter,
he accessed the said Facebook account with the mobile phone and sim card of
Mohan (A.3) and uploaded the impugned post in his Facebook account. Even
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Crl.A. No.157 of 2022
according to the NIA, on 18.12.2020, two days after the arrest of Vivek (A.1),
Suresh Rajan (A.2) had deleted the Facebook account entitled “Thozhar Vivek” by
using his mobile no.88708 04797. The NIA had not chosen to arrest Mohan (A.3)
because, according to them, he is physically challenged. Thus, when both Vivek
(A.1) and Mohan (A.3) are not in incarceration, we are of the view that no purpose
would be served by keeping Suresh Rajan (A.2) alone in custody any further.
7 However, in the counter affidavit, the NIA has stated that Suresh
Rajan (A.2) is an active member of a banned outfit, viz., C.P.I. (M) and therefore,
he would continue to involve himself in subversive activities, if enlarged on bail.
8 As regards other cases against Suresh Rajan (A.2), except the case in
Oothangarai P.S. Cr.No.1005 of 2002, all other cases relate to violation of
prohibitory orders and engaging in dharna. If Suresh Rajan (A.2) continues to
subscribe to the C.P.I. (M) philosophy, then, there is no point in releasing him on
bail because C.P.I. (M) is a banned organisation under the UAP Act and it exhorts
its members to take to violence for achieving its political agenda. In other words,
they believe in the bullet and not in the ballot.
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Crl.A. No.157 of 2022
9 Mr. Sankarasubbu submitted that Suresh Rajan (A.2) is neither a
sympathiser nor a member of the C.P.I. (M) group and that he has faith in the
Indian Constitution.
10 Aceeding to the aforesaid submission of Mr. Sankarasubbu, we are
inclined to grant bail to Suresh Rajan (A.2) on the following conditions:
(i) Suresh Rajan (A.2) shall file a sworn affidavit in Tamil affixing his
signature and thumb impression before the Special Court stating that:
(a) he owes faith and allegiance to the Constitution of India and
that he does not believe in the Maoist ideology or the ideology
of CPI (M);
(b) he does not believe in violence as an ideology; and
(c) he would do nothing to subvert the Constitution of India.
(ii) On Suresh Rajan (A.2) filing such an affidavit before the Special
Court, he shall be enlarged on bail on he satisfying the following conditions :
(a) Suresh Rajan (A.2) shall execute a bond for a sum of Rs.25,000/-
with two sureties for a like sum each to the satisfaction of the
Special Court. He shall also furnish his permanent address and
shall inform the trial Court and the respondent about any change in
his address.
(b) The two sureties shall be Suresh Rajan's (A.2's) blood relatives
and they shall affix their photographs and Left Thumb Impression
in the surety bond and the Special Court may obtain a copy of their
Aadhaar card or bank pass book and mobile numbers to ensure
their identity.
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Crl.A. No.157 of 2022
(c) Suresh Rajan (A.2) shall appear before the Special Court daily at
10.30 a.m. and sign until further orders.
11 It is made clear that if Suresh Rajan (A.2) adopts any dilatory tactics
during trial, it is open to the Special Court to cancel his bail and remand him in
custody, as laid down by the Supreme Court in State of U.P. Vs. Shambhu Nath
Singh (2001) 4 SCC 667. It is further made clear that though bail is granted by
this Court, as held by the Supreme Court in P.K.Shaji Vs. State of Kerala
[(2005) 13 SCC 283], the Special Court can cancel the bail, if the situation so
warrants. If he absconds, a fresh FIR shall be registered against him under Section
229-A IPC.
In the upshot, this criminal appeal stands allowed on the above terms.
(P.N.P., J.) (A.A.N., J.)
22.04.2022
cad
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Crl.A. No.157 of 2022
P.N. PRAKASH, J.
and
A.A. NAKKIRAN, J.
cad
To
1 The Inspector of Police
National Investigation Agency
Chennai
2 The Special Judge under the National Investigation Agency Act, 2008
(Sessions Court for exclusive trial of bomb blast cases)
Chennai at Poonamallee
3 The Public Prosecutor
Madras High Court
Chennai 600 104
Crl.A. No.157 of 2022
22.04.2022
https://www.mhc.tn.gov.in/judis
