Telangana High Court
Directorate Of Enforcement vs Shri Kancharla Srihari Babu on 15 February, 2022
Bench: K.Lakshman
KLJ,
Crlpno.9825 of 2021 & batch
1
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT: HYDERABAD
CORAM:
* THE HON'BLE SRI JUSTICE K. LAKSHMAN
+ CRIMINAL PETITION NOs. 9825, 9846 AND 10021 OF 2021
% Delivered on: 15.02.2022
Crl.P.No.9825 OF 2021
Between:
# Directorate of Enforcement
Represented by its Assistant Director
Hyderabad Zonal Unit .. Petitioner
And
$ Kamma Srinivasa Rao .....Respondent
Crl.P.No.9846 OF 2021
Directorate of Enforcement
Represented by its Assistant Director
Hyderabad Zonal Unit .. Petitioner
And
$ Kancherla Srihari Babu .....Respondent
Crl.P.No.10021 OF 2021
# Kancherla Srihari Babu ...Petitioner
And
$ Directorate of Enforcement
Represented by its Assistant Director
Hyderabad Zonal Unit ..respondent
.
! For Directorate of Enforcement : Sri Sri T.Suryakaran Reddy,
Represented by its Assistant learned Additional Solicitor
Director, Hyderabad Zonal General of India representing
Unit Sri Gadi Praveen Kumar,
learned Standing Counsel
^ For Respondent in : Sri T.Niranjan Reddy, learned
Crl.P.No.9825 of 2021 Lr.Senior Counsel representing
Sri Sujith Jaiswal, Lr.Counsel
^ For Respondent in : Sri B.Adinarayana Rao,
Crl.P.No.9846 of 2021 Lr. Senior Counsel
Rep.Sri G.Prem Kumar Reddy,
Lr.Counsel
KLJ,
Crlpno.9825 of 2021 & batch
< Gist
:
> Head Note :
? Cases Referred :
1 (2014) 8 SCC 273
2 (1997) 1 SCC 416
3 (2000) 2 SCC 504
4 (2015) 16 SCC 1
5 2017 SCC OnLine Del.12810
6 2021 SCC OnLine AP 3121
7 2019 SCC OnLine TS 3332
8 2020 SCC OnLine SC 683
9 (2018) 16 SCC 158.
10. (2019) 9 SCC 24.
11 (1987) 2 SCC 364.
12 (1994) 3 SCC 440.
13 (2015) 15 SCC 1.
14 (1966) 3 SCR 698.
15 AIR 1970 SC 1065.
16 (2013) 1 SCC 314
17 (1980) 2 SCC 565
18 (2002) 2 SCC 210.
9 2009 SCC OnLine Gau 175
20 Criminal Appeal No.21 OF 2022 (Arising from the SLP(Crl.)
No.8441 of 2021).
21 Criminal Application (BA) No.1149 of 2021.
22 (2013) 7 SCC 439
23 (2011) 1 SCC 694
KLJ,
Crlpno.9825 of 2021 & batch
THE HON'BLE SRI JUSTICE K.LAKSHMAN
CRIMINAL PETITION NOs.9825, 9846 AND 10021 OF 2021
The lis involved in all the three criminal petitions is the same,
therefore, the same were heard together and are disposed of by the following
COMMON ORDER:
2. The Crl.P.No.9825 of 2021 is filed by the Directorate of
Enforcement (DOE) under Section 482 of the Code of Criminal Procedure,
1973 (for short, 'the Cr.P.C.') to quash the proceedings in SR.No.8729 of
2021, dated 18.12.2021 on the file of the learned Metropolitan Sessions
Judge at Nampally, Hyderabad.
3. The Crl.P.No.9846 of 2021 is filed by the DOE under Section 482
of the Cr.P.C. to quash the proceedings in SR.No.8731 of 2021, dated
18.12.2021 on the file of the learned Metropolitan Sessions Judge at
Nampally, Hyderabad.
4. The Crl.P.No.10021 of 2021 is filed under Section 438 of the
Cr.P.C. to enlarge the petitioner herein/Accused No.7 and respondent in
Crl.P.No.9846 of 2021 on bail in the event of his arrest in Enforcement
Cases Information Report (ECIR) i.e.,ECIR/HYZO/22/2019 dated
23.12.2019 lodged by the DOE.
5. Vide note dated 31.12.2021, the Hon'ble Chief Justice directed the
registry to list Crl.P.No.10021 of 2021 along with the Crl.P.No.9846 of
2021 before the Court having roster to deal with Criminal Petitions (quash)
from 2018 onwards. Therefore, the Crl.P.No.10021 of 2021 was heard along
with the Crl.P.No.9846 of 2021 and disposed of by this order.
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Crlpno.9825 of 2021 & batch
6. Heard Sri T.Suryakaran Reddy, learned Additional Solicitor
General of India representing Sri Gadi Praveen Kumar, learned Standing
Counsel for the petitioner in Crl.P.Nos.9825 of 2021 and 9846 of 2021 and
learned counsel appearing for the respondent in Crl.P.No.10021 of 2021 and
Sri B. Adinarayana Rao, learned Senior Counsel representing Sri G.Prem
Kumar Reddy, learned counsel appearing for the respondent in
Crl.P.No.9846 of 2021 and learned counsel appearing for the petitioner in
Crl.P.No.10021 of 2021 and Sri T.Niranjan Reddy, learned senior counsel
representing Sri Sujith Jaiswal, learned counsel for the respondent in
Crl.P.No.9825 of 2021.
7. Facts of the case in Crl.P.No.9825 OF 2021
i). Pursuant to the order dated 25.07.2018 of Jharkhand High Court in
PIL No.3503 of 2014 and 2470 of 2015, the CBI and ACB, Ranchi, had
registered a case in FIR No.RC.2(A)/2018-R against M/s Ranchi
Expressway Limited (M/s. REL), its Director and others to investigate the
execution of a project of 4-laning of NH-33 from Ranchi to Jamshedpur and
advances that were given by the lending banks in execution of the project
which involved Rs.1655 Crores.
ii) The above said crime was registered for the offences under
Sections 120-B, 420, 468, 471 and 477-A of the IPC and Section 13(2) r/w
Section 13(1)(a) of Prevention of Corruption Act, 1988 (for short, 'the PC
Act') against the respondent and others. Since the above said offences are
scheduled offences under the Prevention of Money Laundering Act, 2002
(for short, 'the PMLA'), the DOE has initiated investigation under PMLA
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against the respondent and other accused by registering ECIR/HYZO/18/
2020.
iii). The respondent/accused is the Managing Director and authorized
signatory of M/s. REL. He is also a key managerial person in Madhucon
Group of Companies and M/s. REL. Allegedly, the respondent/accused has
fraudulently induced the banks to release loans using false documents and
has generated proceeds of crime in the present case.
iv) The petitioner alleges that despite issuance of summons to appear
and record his statement under Section 50 of the PMLA, the respondent had
not appeared and is not cooperating with the investigation. Therefore on
17.12.2021, the DOE exercising its power under Section 19 of the PMLA,
after recording the reasons to believe and informing the grounds, arrested
the respondent. He was produced before the learned Metropolitan Sessions
Judge and his judicial custody was sought by filing an application vide
SR.No.8729 of 2021 under Section 167 of Cr.P.C. On 18.12.2021.
v) The said application was returned by the learned Sessions Judge on
the ground that no notice under Section 41-A of Cr.P.C. was issued by DOE
to the respondent.
vi). Challenging the said order, the DOE filed the present petition
seeking to quash the said order dated 18.12.2021.
8. Facts of the case in Crl.P.No.9846 of 2021.
i). ACB, Telangana registered 8 FIRs against the officials of the
Insurance Medical Services (IMS), Telangana and other private persons in
connection with the note orders of Principal Secretary of Labour, Training
and Insurance & Medical Services, Telangana on account of
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misappropriation in allocation of purchase orders for procurement of
medicines and other medical equipment intended to be used in various ESI
dispensaries in Telangana.
ii) On the basis of the said FIRs, since the offences alleged against
the respondent and other accused are predicate/scheduled offences,
investigation was initiated under the PMLA by the DOE. The total proceeds
of crime are valued at Rs.144,42,67,813/- among three IMS officials, two
suppliers and their family members including the present respondent/
accused out of the total amount of Rs.211 Crore (preliminarily arrived by
DOE).
iii) Summons were issued to the respondent for the purpose of
recording his statement under Section 50 of the PMLA. According to the
DOE, though the depositions were recorded under Section 50 of the PMLA,
the respondent did not divulge the total proceeds of crime derived by him.
iv) Allegedly, despite multiple opportunities, the respondent did not
cooperate and avoid disclosing the names of other officials of IMS, senior
bureaucrats and politicians to whom he had paid huge amounts of bribes to
obtain purchase orders. According to the DOE, the respondent failed to
discuss/furnish the details and material which are in his possession and
knowledge. It is also alleged that under the guise of supply of medicines and
medical equipment to IMS, he is directly involved in large scale money
laundering by exerting pressure through influential persons to get purchase
orders and has, thus, cheated the State and caused huge loss to the State
exchequer.
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v). On 18.12.2021, under Section 19 of the PMLA, after recording the
grounds of arrest and informing such grounds, the DOE arrested the
respondent. He was produced before the Metropolitan Sessions Judge,
Hyderabad which is a Designated Court under the PMLA and his judicial
custody was sought vide SR. No. 8731 of 2021 under Section 167 of the
Cr.P.C.
vi) The Metropolitan Sessions Judge returned the said remand
application on the ground that no reasons were recorded by the DOE as per
Section 41-A (3) of the Cr.P.C. stating that the arrest of the respondent was
necessary, except that he is non-cooperative which is not sufficient to arrest
under Section 41 of the Cr.P.C.
vii) Challenging the said order dated 18.12.2021, the DOE has filed
the present petition under Section 482 of the Cr.P.C. to quash the said order.
9. Sri K.Srihari Babu has filed Crl.P.No.10021 of 2021 to grant
anticipatory bail in ECIR/HYZO/22/2019.
10. Contentions of Sri T.Surya Karan Reddy, learned Additional
Solicitor General of India, representing Sri Gadi Praveen Kumar,
learned Standing Counsel for the petitioner in Crl.P.No.9825 and 9846
of 2021.
i) Referring to various provisions, he would submit that PMLA is a
complete code in itself. There is no need to comply with Section 41 and 41-
A of the Cr.P.C.
ii) There is a specific provision and procedure to arrest any person
who has been guilty of an offence under the PMLA under Section 19 and
under Prevention of Money Laundering (forms and manner of arrest of the
person along with the material to the adjudicating authority and its period of
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Crlpno.9825 of 2021 & batch
registration) Rules 2005. The DOE has followed the said procedure under
the said Rules and arrested the respondent.
iii) The grounds of arrest were informed to the respondent and there
are reasons to believe that the respondent has been guilty of the offences
punishable under the PMLA.
iv) There is material in DOE's possession to the said effect.
Therefore, there is no illegality in arresting the respondent.
v) The Designated Court, without considering the said fact,
erroneously, returned the remand application filed by DOE on the ground
that the DOE has not complied with the procedure laid down under Section
41-A of the Cr.P.C.
vi) Referring to Sections 65 & 71 of the PMLA, he would submit that
PMLA being a special statute will prevail over the provisions of the Cr.P.C.
which is a general statute. Therefore, there is no need to comply with
Section 41-A of the Cr.P.C.
vii) The Designated Court, instead of passing a judicial order on the
remand application filed by the DOE, returned the same. The Designated
Court cannot return the application even if Section 41-A was not complied
with or even if the arrest is illegal. It has to pass a reasoned judicial order.
Therefore, the order dated 18.12.2021 in SR No.8731 of 2021, is illegal and
contrary to the procedure laid down under Section 167 of Cr.P.C.
viii) The petition filed by respondent seeking anticipatory bail is not
maintainable. The DOE has complied with the twin conditions of Section 45
of the PMLA. The respondent is not cooperating with the Investigating
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Crlpno.9825 of 2021 & batch
Officer to complete investigation. Therefore, his custody is required for the
purpose of effective investigation.
ix) There is every possibility of tampering of evidence and hampering
record in collusion with the other accused by the respondent/ accused. He is
an influential person. He is part of committed organized crime and has
committed a serious economic offence.
x) Therefore, with the said contentions, he sought to dismiss the
application filed for grant of anticipatory bail by the respondent/accused.
11. Contentions of Sri T.Niranjan Reddy, learned Senior
Counsel, representing Sri Sujit Jaiswal, learned counsel appearing for
the respondent in Crl.P.No.9825 of 2021
i) He would submit that the DOE has to mandatorily comply with
the procedure laid down under Section 41-A of the Cr.P.C.
ii) Since the punishment prescribed for the offences alleged
against the respondent is below 7 years, Section 41-A is to be complied with
in light of Arnesh Kumar v. State of Bihar1.
iii) Since the DOE has not complied with the procedure laid down
under Section 41-A of Cr.P.C. The Designated Court has rightly returned
the remand report vide order dated 18.12.2021. There is no error in it. With
the said submissions, learned senior counsel sought to dismiss the present
petition.
iv) Further, while arresting the respondent, the DOE did not follow
the guidelines issued by the Apex Court in D.K. Basu v. State of West
Bengal2.
(2014) 8 SCC 273
(1997) 1 SCC 416
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Crlpno.9825 of 2021 & batch
12. Contentions of Sri B.Adinarayana Rao, learned Senior
Counsel representing Sri G. Prem Kumar Reddy, learned counsel for
the respondent in Crl.P.No.9846 of 2021
i) The respondent has cooperated with the Investigating Officer
by appearing before him eleven times. The respondent has a right to remain
silent which is a fundamental right under Article 20(3) of the Constitution of
India.
ii) His statements were recorded ten times under section 50 of the
PMLA.
iii) Punishment prescribed for the offences alleged against the
respondent/accused is below 7 years. Therefore, the DOE has to mandatorily
follow Section 41 A of theCr.P.C.
iv) Referring to Sections 41-A, 41 B, 41C and 41 D of the Cr.P.C.
and also the guidelines issued in D.K.Basu and Arnesh Kumar (supra) it
was contended that the DOE has not followed the said guidelines. Further,
there was a delay of two years in arresting the respondent.
v) The DOE has not complied with the conditions for arrest
prescribed under Section 19 of the PMLA. They have not placed the
relevant material except the copies of FIRs registered by the ACB,
Telangana in the ECIR registered by them; arrest memo and grounds of
arrest narrating the reasons to believe; copies of medical certificate of the
respondent; copies of Covid-19 test report before the Designated Court to
satisfy the Court with regard to compliance of twin conditions of Section 19
of the PMLA.
vi) The application filed by the DOE under Section 167 of the
Cr.P.C. was returned by the Designated Court as the procedure provided
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Crlpno.9825 of 2021 & batch
under Section 41-A of the Cr.P.C. was not followed and no valid reasons
were assigned and no reasons for arrest were recorded, except that the
respondent was non-cooperative. Therefore, the Designated Court has
rightly returned the remand report vide order dated 18.12.2021. There is no
error in it.
vii) It was contended by the learned Senior Counsel that the
respondent (petitioner in Crl.P. No. 10021 of 2021) that the respondent has
cooperated with the Investigating Officer of the DOE and his statements
were recorded 10 times under Section 50 of the PMLA. It was only after the
lapse of two years that the respondent was arrested by the DOE.
viii) Since the Designated Court has returned the remand report
submitted by the DOE, his arrest was not accepted. Therefore, Crl.P. No.
10021 of 2021 was filed by the respondent to grant anticipatory bail and the
same is maintainable.
ix) With the said submissions the Crl.P. No. 9846 of 2021 was sought
to be dismissed and Crl.P. No. 10021 of 2021for grant anticipatory bail was
sought to be allowed.
13. In view of the rival submissions, the issues that fall for
consideration before this Court are:
1. Whether the authorized authorities have to comply with Section
41-A of the Cr.P.C. before arresting a person under Section 19 of
the PMLA?
2. Whether the Designated Court can return a remand application?
3. Whether the petitioner in Crl.P. No. 10021 of 2021 is entitled for
anticipatory bail?
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Crlpno.9825 of 2021 & batch
Issue No.1:
14. In both Crl.P. Nos. 9825 and 9846 of 2021, the DOE had filed an
application seeking judicial remand of the accused therein under Section
167 of the Cr.P.C. Both the applications were retuned vide separate orders
dated 18.12.2021 on the ground that Section 41-A was not complied with by
the DOE before arresting the accused. It was contended on behalf of the
accused, in light of Arnesh Kumar (supra) that since the offences under
PMLA are cognizable and the maximum punishment does not extend
beyond seven years, Section 41-A is applicable to arrests made under the
PMLA. Therefore, the question before this Court is whether Section 41-A of
the Cr.P.C. is to be complied with before arresting a person under Section
19 of the PMLA.
15. Before deciding the issue at hand, it is pertinent to discuss the
applicability of Cr.P.C. to the proceedings initiated under the PMLA.
Therefore, it is apposite to discuss the relevant provisions which provide the
scope of Cr.P.C.'s application to PMLA proceedings.
Section 4 of the Code of Criminal Procedure
4. Trial of offences under the Indian Penal Code and other
laws. -- (1) All offences under the Indian Penal Code (45 of
1860) shall be investigated, inquired into, tried, and otherwise
dealt with according to the provisions hereinafter contained.
(2) All offences under any other law shall be investigated,
inquired into, tried, and otherwise dealt with according to the
same provisions, but subject to any enactment for the time
being in force regulating the manner of place of investigating,
inquiring into, trying or otherwise dealing with such offences.
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Crlpno.9825 of 2021 & batch
Section 5 of the Code of Criminal Procedure
5. Saving. -- Nothing contained in this Code shall, in the
absence of a specific provision to the contrary, affect any
special or local law for the time being in force, or any special
jurisdiction or power conferred, or any special form of
procedure prescribed, by any other law for the time being in
force.
Section 65 of the PMLA
65. Code of Criminal Procedure, 1973 to apply. -- The
provisions of the Code of Criminal Procedure, 1973 (2 of 1974)
shall apply, in so far as they are not inconsistent with the
provisions of this Act, to arrest, search and seizure, attachment,
confiscation investigation, prosecution and all other
proceedings under this Act.
Section 71 of the PMLA
71. Act to have overriding effect. -- The provisions of this Act
shall have effect notwithstanding anything inconsistent
therewith contained in any other law for the time being in force.
16. Section 4 of the Cr.P.C provides that the procedure under the
Cr.P.C. is applicable to all the offences under the Indian Penal Code or any
other statute. However, Section 5 of the Cr.P.C provides that procedure
provided under a special statute will prevail over the procedure provided
under the Cr.P.C.
17. The scope of Sections 4 & 5 was explained by the Supreme Court
in Gangula Ashok v. State of A.P.3 wherein after referring various
judgments held that 'if another enactment contains any provision which is
contrary to the provisions of the Code, such other functions would apply in
place of the particular provision of the Code. If there is no such contrary
(2000) 2 SCC 504
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provision in other laws, then provisions of the Code would apply to the
matters covered thereby.'
18. Sections 65 & 71 of the PMLA are similar to Sections 4 & 5 of
the Cr.P.C. According to Section 71, PMLA will have an overriding affect
in case of any inconsistency with any other law. Section 65 provides that
provisions of Cr.P.C. will apply to PMLA proceedings as long as they are
not inconsistent with the provisions of PMLA. In other words, if any
inconsistency exists between PMLA and Cr.P.C., the former shall prevail
over the latter.
19. Explaining the scope of Section 65 & 71, the Apex Court in
Gautam Kundu v. Directorate of Enforcement4 held as follows:
30. The conditions specified under Section 45 of PMLA are
mandatory and need to be complied with, which is further
strengthened by the provisions of Section 65 and also Section
71 of PMLA. Section 65 requires that the provisions of
CrPC shall apply insofar as they are not inconsistent with
the provisions of this Act and Section 71 provides that the
provisions of PMLA shall have overriding effect
notwithstanding anything inconsistent therewith contained
in any other law for the time being in force. PMLA has an
overriding effect and the provisions of CrPC would apply
only if they are not inconsistent with the provisions of this
Act. Therefore, the conditions enumerated in Section 45 of
PMLA will have to be complied with even in respect of an
application for bail made under Section 439 CrPC. That
coupled with the provisions of Section 24 provides that unless
the contrary is proved, the authority or the Court shall presume
that proceeds of crime are involved in money-laundering and
the burden to prove that the proceeds of crime are not involved,
lies on the appellant.
(2015) 16 SCC 1
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20. From the above discussion, it is clear that the provisions of the
Cr.P.C. will be applicable to PMLA proceedings as long as there is no
inconsistency between both the statues. In case of any inconsistency or
where separate provisions exist in both the statutes governing the same
subject matter, the PMLA will override Cr.P.C.
21. To decide whether compliance of Section 41-A under the Cr.P.C.
is mandatory before arresting a person under Section 19 of the PMLA, this
Court has to determine whether any inconsistency exists between Section 19
of the PMLA and Section 41-A of the Cr.P.C. Further, the Court has to see
whether any protection similar to the one provided under Section 41-A of
the Cr.P.C. is provided under the PMLA. Therefore, it is apposite to discuss
the scope, ambit and object of Sections 41 & 41-A of the Cr.P.C and the
provisions of PMLA. The relevant provisions are extracted below:
Section 41. When police may arrest without warrant. --
(1) Any police officer may without an order from a Magistrate and
without a warrant, arrest any person--
(a) who commits, in the presence of a police officer, a cognizable
offence;
(b) against whom a reasonable complaint has been made, or credible
information has been received, or a reasonable suspicion exists that
he has committed a cognizable offence punishable with
imprisonment for a term which may be less than seven years or
which may extend to seven years whether with or without fine, if the
following conditions are satisfied, namely:--
(i) the police officer has reason to believe on the basis of such
complaint, information, or suspicion that such person has committed
the said offence;
(ii) the police officer is satisfied that such arrest is necessary--
(a) to prevent such person from committing any further offence; or
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(b) for proper investigation of the offence; or
(c) to prevent such person from causing the evidence of the offence
to disappear or tampering with the such evidence in any manner; or
(d)to prevent such person from making any inducement, threat or
promise to any person acquainted with the facts of the case so as to
dissuade him from disclosing such facts to the Court or to the police
officer; or
(e)as unless such person is arrested, his presence in the Court
whenever required cannot be ensured;
and the police officer shall record while making such arrest, his
reasons in writing.
[Provided that a police officer shall, in all cases where the arrest of a
person is not required under the provisions of this sub-section,
record the reasons in writing for not making the arrest.].
(ba) against whom credible information has been received that he
has committed a cognizable offence punishable with imprisonment
for a term which may extend to more than seven years whether with
or without fine or with death sentence and the police officer has
reason to believe on the basis of that information that such person
has committed the said offence;]
(c) who has been proclaimed as an offender either under this Code
or by order of the State Government; or
(d) in whose possession anything is found which may reasonably be
suspected to be stolen property and who may reasonably be
suspected of having committed an offence with reference to such
thing; or
(e) who obstructs a police officer while in the execution of his duty,
or who has escaped, or attempts to escape, from lawful custody; or
(f) who is reasonably suspected of being a deserter from any of the
Armed Forces of the Union; or
(g) who has been concerned in, or against whom a reasonable
complaint has been made, or credible information has been received,
or a reasonable suspicion exists, of his having been concerned in,
any act committed at any place out of India which, if committed in
India, would have been punishable as an offence, and for which he
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is, under any law relating to extradition, or otherwise, liable to be
apprehended or detained in custody in India; or
(h) who, being a released convict, commits a breach of any rule
made under sub-section (5) of Section 356; or
(i) for whose arrest any requisition, whether written or oral, has been
received from another police officer, provided that the requisition
specifies the person to be arrested and the offence or other cause for
which the arrest is to be made and it appears therefrom that the
person might lawfully be arrested without a warrant by the officer
who issued the requisition.
(2) Subject to the provisions of Section 42, no person concerned in a
non-cognizable offence or against whom a complaint has been made
or credible information has been received or reasonable suspicion
exists of his having so concerned, shall be arrested except under a
warrant or order of a Magistrate.
Section 41-A. Notice of appearance before police officer. --
(1) The police officer shall], in all cases where the arrest of a
person is not required under the provisions of sub-section (1) of
Section 41, issue a notice directing the person against whom a
reasonable complaint has been made, or credible information has
been received, or a reasonable suspicion exists that he has
committed a cognizable offence, to appear before him or at such
other place as may be specified in the notice.
(2) Where such a notice is issued to any person, it shall be the duty
of that person to comply with the terms of the notice.
(3) Where such person complies and continues to comply with the
notice, he shall not be arrested in respect of the offence referred to
in the notice unless, for reasons to be recorded, the police officer is
of the opinion that he ought to be arrested.
(4) Where such person, at any time, fails to comply with the terms
of the notice or is unwilling to identify, the police officer may,
subject to such orders as may have been passed by a competent
Court in this behalf, arrest him for the offence mentioned in the
notice.
Further, explaining the importance of Section 41-A of the Cr.P.C., the following
guidelines were issued by the Supreme Court in Arnesh Kumar (supra):
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13. Our endeavour in this judgment is to ensure that police officers
do not arrest accused unnecessarily and Magistrate do not authorise
detention casually and mechanically. In order to ensure what we
have observed above, we give the following direction:
(1) All the State Governments to instruct its police officers not to
automatically arrest when a case Under Section 498-A of the Indian
Penal Code is registered but to satisfy themselves about the
necessity for arrest under the parameters laid down above flowing
from Section 41, Code of Criminal Procedure;
(2) All police officers be provided with a check list containing
specified sub-clauses Under Section 41(1)(b)(ii);
(3) The police officer shall forward the check list duly filed and
furnish the reasons and materials which necessitated the arrest,
while forwarding/producing the accused before the Magistrate for
further detention;
(4) The Magistrate while authorising detention of the accused shall
peruse the report furnished by the police officer in terms aforesaid
and only after recording its satisfaction, the Magistrate will
authorise detention;
(5) The decision not to arrest an accused, be forwarded to the
Magistrate within two weeks from the date of the institution of the
case with a copy to the Magistrate which may be extended by the
Superintendent of police of the district for the reasons to be recorded
in writing;
(6) Notice of appearance in terms of Section 41-A of Code of
Criminal Procedure be served on the accused within two weeks from
the date of institution of the case, which may be extended by the
Superintendent of Police of the District for the reasons to be
recorded in writing;
(7) Failure to comply with the directions aforesaid shall apart from
rendering the police officers concerned liable for departmental
action, they shall also be liable to be punished for contempt of court
to be instituted before High Court having territorial jurisdiction.
(8) Authorising detention without recording reasons as aforesaid by
the judicial Magistrate concerned shall be liable for departmental
action by the appropriate High Court.
14. We hasten to add that the directions aforesaid shall not only
apply to the cases Under Section 498-A of the Indian Penal Code or
Section 4 of the Dowry Prohibition Act, the case in hand, but also
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such cases where offence is punishable with imprisonment for a
term which may be less than seven years or which may extend to
seven years; whether with or without fine.
Section 4 of the PMLA
4. Punishment for money-laundering. -- Whoever commits the
offence of money-laundering shall be punishable with rigorous
imprisonment for a term which shall not be less than three years but
which may extend to seven years and shall also be liable to fine.
Provided that where the proceeds of crime involved in
money-laundering relates to any offence specified under paragraph 2
of Part A of the Schedule, the provisions of this section shall have
effect as if for the words "which may extend to seven years", the
words "which may extend to ten years" had been substituted.
Section 19 of the PMLA
19. Power to arrest. -- (1) If the Director, Deputy Director,
Assistant Director or any other officer authorised in this behalf by
the Central Government by general or special order, has on the basis
of material in his possession, reason to believe (the reason for such
belief to be recorded in writing) that any person has been guilty of
an offence punishable under this Act, he may arrest such person and
shall, as soon as may be, inform him of the grounds for such arrest.
(2) The Director, Deputy Director, Assistant Director or any other
officer shall, immediately after arrest of such person under sub-
section (1), forward a copy of the order along with the material in
his possession, referred to in that sub-section, to the Adjudicating
Authority in a sealed envelope, in the manner, as may be prescribed
and such Adjudicating Authority shall keep such order and material
for such period, as may be prescribed.
(3) Every person arrested under sub-section (1) shall, within twenty-
four hours, be taken to a Special Court or Judicial Magistrate or a
Metropolitan Magistrate, as the case may be, having jurisdiction:
Provided that the period of twenty-four hours shall exclude the time
necessary for the journey from the place of arrest to the Special
Court or Magistrate's Court.
Section 45 of the PMLA
45. Offences to be cognizable and non-bailable. -- (1)
Notwithstanding anything contained in the Code of Criminal
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Procedure, 1973 (2 of 1974), no person accused of an offence under
this Act shall be released on bail or on his own bond unless -
(i) the Public Prosecutor has been given a opportunity to oppose the
application for such release; and
(ii) where the Public Prosecutor opposes the application, the court is
satisfied that there are reasonable grounds for believing that he is not
guilty of such offence and that he is not likely to commit any
offence while on bail:
Provided that a person, who, is under the age of sixteen years,
or is a woman or is sick or infirm, or is accused either on his own or
along with other co-accused of money-laundering a sum of less than
one crore rupees may be released on bail, if the Special Court so
directs:
Provided further that the Special Court shall not take
cognizance of any offence punishable under section 4 except upon a
complaint in writing made by-- (i) the Director; or (ii) any officer
of the Central Government or a State Government authorised in
writing in this behalf by the Central Government by a general or
special order made in this behalf by that Government.
(1A) Notwithstanding anything contained in the Code of Criminal
Procedure, 1973 (2 of 1974), or any other provision of this Act, no
police officer shall investigate into an offence under this Act unless
specifically authorised, by the Central Government by a general or
special order, and, subject to such conditions as may be prescribed.
(2) The limitation on granting of bail specified in sub-section (1) is
in addition to the limitations under the Code of Criminal Procedure,
1973 (2 of 1974) or any other law for the time being in force on
granting of bail.
Explanation.--For the removal of doubts, it is clarified that the
expression "Offences to be cognizable and non-bailable" shall mean
and shall be deemed to have always meant that all offences under
this Act shall be cognizable offences and non-bailable offences
notwithstanding anything to the contrary contained in the Code of
Criminal Procedure, 1973 (2 of 1974), and accordingly the officers
authorized under this Act are empowered to arrest an accused
without warrant, subject to the fulfillment of conditions under
section 19 and subject to the conditions enshrined under this section.
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Section 50 of the PMLA
50. Powers of authorities regarding summons, production of
documents and to give evidence, etc.--(1) The Director shall, for the
purposes of section 13, have the same powers as are vested in a civil
court under the Code of Civil Procedure, 1908 (5 of 1908) while
trying a suit in respect of the following matters, namely:--
(a) discovery and inspection;
(b) enforcing the attendance of any person, including any officer of
a reporting entity and examining him on oath;
(c) compelling the production of records;
(d) receiving evidence on affidavits;
(e) issuing commissions for examination of witnesses and
documents; and
(f) any other matter which may be prescribed.
(2) The Director, Additional Director, Joint Director, Deputy
Director or Assistant Director shall have power to summon any
person whose attendance he considers necessary whether to give
evidence or to produce any records during the course of any
investigation or proceeding under this Act.
(3) All the persons so summoned shall be bound to attend in person
or through authorised agents, as such officer may direct, and shall be
bound to state the truth upon any subject respecting which they are
examined or make statements, and produce such documents as may
be required.
(4) Every proceeding under sub-sections (2) and (3) shall be deemed
to be a judicial proceeding within the meaning of section 193 and
section 228 of the Indian Penal Code (45 of 1860).
(5) Subject to any rules made in this behalf by the Central
Government, any officer referred to in sub-section (2) may impound
and retain in his custody for such period, as he thinks fit, any records
produced before him in any proceedings under this Act:
Provided that an Assistant Director or a Deputy Director shall not--
(a) impound any records without recording his reasons for so doing;
or
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(b) retain in his custody any such records for a period exceeding
three months, without obtaining the previous approval of the Joint
Director.
Section 62 of the PMLA
62. Punishment for vexatious search -- Any authority or officer
exercising powers under this Act or any rules made thereunder, who,
without reasons recorded in writing, --
(a) searches or causes to be searched any building or place; or
(b) detains or searches or arrests any person, shall for every such
offence be liable on conviction for imprisonment for a term which
may extend to two years or fine which may extend to fifty thousand
rupees or both.
Section 63 of the PMLA
63. Punishment for false information or failure to give information,
etc.--(I) Any person wilfully and maliciously giving false
information and so causing an arrest or a search to be made under
this Act shall on conviction be liable for imprisonment for a term
which may extend to two years or with fine which may extend to
fifty thousand rupees or both.
(2) If any person,--
(a) being legally bound to state the truth of any matter relating to an
offence under section 3, refuses to answer any question put to him
by an authority in the exercise of its powers under this Act; or
(b) refuses to sign any statement made by him in the course of any
proceedings under this Act, which an authority may legally require
to sign; or
(c) to whom a summon is issued under section 50 either to attend to
give evidence or produce books of account or other documents at a
certain place and time, omits to attend or produce books of account
or documents at the place or time, he shall pay, by way of penalty, a
sum which shall not be less than five hundred rupees but which may
extend to ten thousand rupees for each such default or failure.
(3) No order under this section shall be passed by an authority
referred to in sub-section (2) unless the person on whom the penalty
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is proposed to be imposed is given an opportunity of being heard in
the matter by such authority.
(4) Notwithstanding anything contained in clause (c) of sub-section
(2), a person who intentionally disobeys any direction issued under
section 50 shall also be liable to be proceeded against under section
174 of the Indian Penal Code (45 of 1860).
22. Section 19 of the PMLA, specifically, provides for the manner
and procedure for arrest of a person who is accused of committing an
offence of money laundering. Section 19 of the PMLA is a special provision
governing arrest of persons accused of committing an offence of money
laundering. The general power and procedure of arrest provided under
Sections 41 & 41-A of the Cr.P.C. are not applicable to a special statute
which envisages a different procedure.
23. In other words, what is sought to be provided under Section 41-A
of the Cr.P.C. is provided under Section 19 of the PMLA. Further, as stated
above, under Section 65 r/w Section 71 of the PMLA, Cr.P.C. will only
apply where there is no inconsistency between both the statutes. In the
present case, there is an inconsistency between the procedure of arrest as
provided under Section 19 of the PMLA and Section 41 & 41-A of the
Cr.P.C. Therefore, PMLA being a special statute will prevail over the
Cr.P.C.
24. Section 41 of the Cr.P.C. provides that police officers have the
power to arrest a person, inter alia, on the grounds of reasonable complaint
or reasonable suspicion. Section 41-A of the Cr.P.C. states that, in cases of
cognizable offences, where the arrest of person is not required under Section
41(1) of the Cr.P.C., the police officer shall issue a notice directing the
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person to appear before him and cooperate with the investigation. If the
person fails to comply the notice requirements, he may be arrested. Even if
the person complies with the notice, if the police officer is of the opinion
that the person's arrest is required, he may arrest the person by recording the
reasons for such arrest. However, the procedure for arrest under PMLA is
different. Under Section 19 of the PMLA, the Director, Deputy Director,
Assistant Director or any other authorised officer can make an arrest. The
officer making an arrest should satisfy the following conditions:
a. The officer should have a reason to believe that the person has
been guilty of an offence under PMLA.
b. The reason to believe should be based on material which should
be in the officer's possession.
c. The reason(s) to believe should be recorded in writing.
d. The grounds should be informed to the arrested person.
25. Section 19 of the PMLA also mandates that the officer making an
arrest shall immediately forward the copy of the arrest order and the
material in his possession based on which the arrest was made to the
Adjudicating Authority (constituted under Section 6 of PMLA) in a sealed
envelope. The arrested person shall be produced before the Special Court or
other Court as the case may be within twenty-four hours.
26. The Prevention of Money Laundering (the forms, and manner of
forwarding a copy of order of arrest of a person along with the material to
the adjudicating authority and its period of retention) Rules, 2005
(hereinafter 'Rules, 2005') also provide for the procedure to be followed
while forwarding the arrest order and material. The relevant Rules are
extracted below:
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3. Manner of forwarding a copy of the order of arrest and the
material to the Adjudicating Authority --
(1) The Arresting Officer shall prepare an index of the copy of the
order and the material in possession and sign each page of such
index of the copy of the order and the material and shall also write a
letter while forwarding such index, order and the material to the
Adjudicating Authority in a sealed envelope.
(2) The Arresting Officer shall place an acknowledgement slip in
Form I appended to these rules inside the envelope before sealing it.
(3) The Arresting Officer shall indicate a reference number and date
of despatch on the sealed envelope.
(4) The sealed envelope shall be marked "Confidential" and "To be
opened by the addressee only", the complete address of the
Adjudicating Authority including his name shall be mentioned on
the sealed envelope with the official seal.
(5) The Arresting Officer shall place the sealed envelope inside an
outer envelope, along with an acknowledgement slip in Form II
appended to these rules.
(6) The outer envelope shall be sealed and complete address of the
Adjudicating Authority shall be mentioned on the sealed outer
envelope.
(7) The Arresting Officer shall maintain registers and other records
such as acknowledgement slip register, dak register for the purposes
of this rule and shall ensure that necessary entries are made in the
register immediately as soon the copy of the order and the material
are forwarded to the Adjudicating Authority.
Therefore, a completely different procedure of arrest is provided under the
PMLA, which will override Section 41-A of the Cr.P.C.
27. The legislature having incorporated a separate procedure under
Section 19 of the PMLA and Rules, 2005 did not intend to apply Section 41-
A of the Cr.P.C. This can be inferred from the 2019 Amendment to the
PMLA which added an explanation to Section 45. The same is extracted
below:
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Explanation.--For the removal of doubts, it is clarified that the
expression "Offences to be cognizable and non-bailable" shall mean
and shall be deemed to have always meant that all offences under
this Act shall be cognizable offences and non-bailable offences
notwithstanding anything to the contrary contained in the Code of
Criminal Procedure, 1973 (2 of 1974), and accordingly the officers
authorised under this Act are empowered to arrest an accused
without warrant, subject to the fulfillment of conditions under
section 19 and subject to the conditions enshrined under this
section.
28. It is clear from the above amendment that arrest of a person under
PMLA is only subject to Section 19 and Section 45. It is relevant to note
that the said amendment was brought in after the decision of the Division
Bench of the Delhi High Court in Vakamulla Chandrasekhar Vs.
Enforcement Directorate5 which was decided on 08.05.2017. In
Vakamulla (supra), it was held that Section 41-A of the Cr.P.C. should be
complied with before arresting a person under Section 19 of the PMLA.
Therefore, the legislature excluded the applicability of Section 41-A by
making arrests subject to only Sections 19 and 45 of the PMLA.
29. Another argument advanced on behalf of the accused was that the
protection under Section 41-A is applicable to special statutes like PMLA.
Reliance was placed on K.Ranjit v.State of A.P.6, P.V.Ramana Reddy v.
Union of India7, Union of India v. Ashok Kumar Sharma8, Ashok
Munilal Jain v. Assistant Director ED9 and Vakamulla (supra). As stated
above, Court does not accept the contention that protection under Section
41-A should be applicable to proceedings under PMLA. The
2017 SCC Online Del.12810
2021 SCC Online AP 3121
2019 SCC Online TS 3332
2020 SCC OnLine SC 683
(2018) 16 SCC 158.
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safeguards/protection against illegal arrests and mechanical remands as
sought to be provided under Section 41-A of the Cr.P.C. are adequately
provided under the PMLA.
30. It is relevant to note that Section 41-A was incorporated vide
Section 6 of the Code of Criminal Procedure (Amendment) Act, 2008 (Act 5
of 2009). It was brought in to protect individual liberty of people by
preventing their arrest on the ground of mere suspicion. The object behind
Section 41-A is to check the police officer's power of arrest and to prevent
illegal arrests.
31. Section 19 of the PMLA provides for protection against illegal
arrests in the form of recording reasons to believe in writing based on the
material in possession of the arresting officer. The arrest can only be made if
material exists that justifies the arrest of a person. Further, Section 62 of the
PMLA provides for punishment of officers making illegal arrests. Further, a
person based on whose false information an arrest is made is also punishable
under Section 63 of the PMLA.
32. The Apex Court in P. Chidambaram v. Directorate of
Enforcement10 explaining the safeguards provided under Section 19 of the
PMLA held as follows:
33. Section 19 of PMLA deals with the power of the specified
officer to arrest. Under Sub-section (1) of Section 19 of PMLA, the
specified officer viz. the Director, the Deputy Director, Assistant
Director or any other officer authorised in this behalf by the Central
Government by general or special order, on the basis of the material
in possession, having "reason to believe" and "reasons for such
belief be recorded in writing" that the person has been guilty of
offence punishable under the PMLA, has power to arrest such
(2019) 9 SCC 24.
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person. The authorised officer is required to inform the Accused the
grounds for such arrest at the earliest and in terms of Sub-section (3)
of Section 19 of the Act, the arrested person is required to be
produced to the jurisdictional Judicial Magistrate or Metropolitan
Magistrate within 24 hours excluding the journey time from the
place of arrest to the Magistrate's Court. In order to ensure the
safeguards, in exercise of power Under Section 73 of the Act, the
Central Government has framed "The Prevention of Money-
Laundering (The Forms and the Manner of Forwarding a Copy of
Order of Arrest of a Person along with the Material to the
Adjudicating Authority and its Period of Retention) Rules, 2005".
Rule 3 of the said Rules requires the arresting officer to forward a
copy of order of arrest and the material to the Adjudicating
Authority in a sealed cover marked "confidential" and Rule 3
provides for the manner in maintaining the confidentiality of the
contents.
34. As rightly submitted by Mr. Tushar Mehta, the procedure
under PMLA for arrest ensures sufficient safeguards viz.: (i)
only the specified officers are authorised to arrest; (ii) based on
"reasons to believe" that an offence punishable under the Act
has been committed; (iii) the reasons for such belief to be
recorded in writing; (iv) evidence and the material submitted to
the Adjudicating Authority in sealed envelope in the manner as
may be prescribed ensuring the safeguards in maintaining the
confidentiality; and (v) every person arrested under PMLA to
be produced before the Judicial Magistrate or Metropolitan
Magistrate within 24 hours. Section 19 of PMLA provides for
the power to arrest to the specified officer on the basis of
material in his possession and has "reason to believe" and the
"reasons for such belief to be recorded in writing" that any
person has been guilty of an offence punishable under PMLA.
The statutory power has been vested upon the specified officers
of higher rank to arrest the person whom the officer has "reason
to believe" that such person has been guilty of an offence
punishable under PMLA. In cases of PMLA, in exercising the
power to grant anticipatory bail would be to scuttle the statutory
power of the specified officers to arrest which is enshrined in the
statute with sufficient safeguards.
Further, as stated above, Section 41-A provides that police officer has to
issue a notice where the arrest of a person is not required. A similar
provision is provided in the form of Section 50 of the PMLA which grants
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the authorised officer to summon a person to give evidence or produce any
records. In the present cases also, the accused were arrested as they failed to
cooperate with the investigation when the Section 50 proceedings were
underway. Therefore, it cannot be contended that safeguards against illegal
arrests as sought to be provided under Section 41-A of the Cr.P.C. is not
available under the PMLA.
33. It can be argued that that Section 41-A of the Cr.P.C. grants pre-
arrest protection and Section 19 of the PMLA provides safeguards during
the arrest and post-arrest. This Court is not inclined to grant pre-arrest
protection under Section 41-A of the Cr.P.C. considering the object of
PMLA and the impact of money laundering on our economy.
Economic offences like money laundering constitute a class apart and have
to be dealt with seriously. The Supreme Court in State of Gujarat v.
Mohanlal Jitamalji Porwal11 in the context of economic offences held as
follows:
The entire Community is aggrieved if the economic offenders
who ruin the economy of the State are not brought to books. A
murder may be committed in the heat of moment upon passions
being aroused. An economic offence is committed with cool
calculation and deliberate design with an eye on personal profit
regardless of the consequence to the Community. A disregard for the
interest of the Community can be manifested only at the cost of
forfeiting the trust and faith of the Community in the system to
administer justice in an evenhanded manner without fear of criticism
from the quarters which view white collar crimes with a permissive
eye unmindful of the damage done to the National Economy and
National Interest.
34. The PMLA was enacted keeping in view the serious threat posed
by money laundering. The Statement of Objects and Reasons of PMLA
(1987) 2 SCC 364.
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states that money laundering poses a serious threat not only to the financial
systems of the countries but also to their integrity and sovereignty. The
investigating authorities invest a lot of effort and resources in detecting the
offence of money laundering. It is much more difficult for them to identify
the perpetrators and arrest them. If the safeguards under Section 41-A of the
Cr.P.C. are provided to a person who is alleged to have committed money
laundering, there is every possibility of tampering evidence, influencing
investigation, leaving the country, diverting the alleged proceeds of crime,
etc. The Supreme Court in P. Chidambaram (supra), expressed a similar
view in the context of anticipatory bail in PMLA matters and held as
follows:
81. Grant of anticipatory bail at the stage of investigation may
frustrate the investigating agency in interrogating the Accused
and in collecting the useful information and also the materials
which might have been concealed. Success in such interrogation
would elude if the Accused knows that he is protected by the
order of the court. Grant of anticipatory bail, particularly in
economic offences would definitely hamper the effective
investigation. Having regard to the materials said to have been
collected by the Respondent-Enforcement Directorate and
considering the stage of the investigation, we are of the view that it
is not a fit case to grant anticipatory bail.
82. In a case of money-laundering where it involves many stages
of "placement", "layering i.e. funds moved to other institutions
to conceal origin" and "interrogation i.e. funds used to acquire
various assets", it requires systematic and analysed investigation
which would be of great advantage. As held in Anil Sharma,
success in such interrogation would elude if the Accused knows that
he is protected by a pre-arrest bail order. Section 438 Code of
Criminal Procedure is to be invoked only in exceptional cases where
the case alleged is frivolous or groundless. In the case in hand, there
are allegations of laundering the proceeds of the crime. The
Enforcement Directorate claims to have certain specific inputs from
various sources, including overseas banks. Letter rogatory is also
said to have been issued and some response have been received by
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the department. Having regard to the nature of allegations and the
stage of the investigation, in our view, the investigating agency has
to be given sufficient freedom in the process of investigation.
Though we do not endorse the approach of the learned Single Judge
in extracting the note produced by the Enforcement Directorate, we
do not find any ground warranting interference with the impugned
order. Considering the facts and circumstances of the case, in our
view, grant of anticipatory bail to the Appellant will hamper the
investigation and this is not a fit case for exercise of discretion to
grant anticipatory bail to the Appellant.
35. If the accused in every case is granted protection from arrest under
Section 41-A of the Cr.P.C. it may significantly impair the investigation.
Further, considering the object of PMLA and seriousness of economic
offences, this Court is of the view that Section 41-A of the Cr.P.C. is not
applicable to arrests made under Section 19 of the PMLA. As stated above,
there are enough safeguards under the PMLA to prevent illegal and arbitrary
arrests. In any case, the accused always has the option of seeking
anticipatory bail when he apprehends arrest or regular bail after he is
arrested under Section 45 of the PMLA. At this juncture, it relevant to
discuss the judgments relied upon by the accused to contend that Section 41-
A of Cr.P.C. is applicable to special statutes like the PMLA.
36. In Vakamulla (supra), the Delhi High Court had held that Section
41-A of the Cr.P.C. is applicable to arrests made under Section 19 of the
PMLA. The Court therein held that there is no provision in the PMLA
which suggest that Section 41-A would not apply. However, the Supreme
Court vide order dated 04.01.2018 in SLP (Crl.) Diary No. 36918 of 2017
has stayed the operation of the decision of the Delhi High Court. Therefore,
we cannot follow and apply the said judgment in light of the stay.
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37. In K. Ranjith (supra), the Andhra Pradesh High Court held that
Section 41-A of the Cr.P.C. will apply to arrests made under under the
Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter 'NDPS
Act'). This Court is unable to agree with the view taken by the learned
single judge. The Court therein ignored the fact that NDPS Act provides for
a separate procedure for arrests under Sections 42, 43 and 44. Further,
Section 52 provides how an arrested person is to be dealt with. Section 57
provides that an arrest under the NDPS Act is to be reported to the official
superior. Likewise, Section 58 punishes vexatious arrests. The Court therein
ignored the separate procedure of arrest provided under the NDPS Act.
Further, the Court therein relied on the decision in Vakamulla (supra)
ignoring the stay ordered by the Supreme Court. Therefore, the said decision
cannot be applied.
38. In P.V. Ramana Reddy (supra) this Court, inter alia, had to
decide whether the officers under the Central Goods and Services Act, 2017
(hereinafter 'CGST Act') are police officers and whether protection under
Section 41-A of the Cr.P.C is applicable to arrests under the CGST Act. The
Court therein held as follows:
40. Therefore, (1) in the light of the fact that Section 69(1) of the
CGST Act, 2017 authorizes the arrest only of persons who are
believed to have committed cognizable and non-bailable offences,
but Section 69(3) of the CGST Act, 2017 deals with the grant of bail
and the procedure for grant of bail even to persons who are arrested
in connection with non-cognizable and bailable offences and (2) in
the light of the fact that the Commissioner of GST is conferred with
the powers of search and seizure under Section 67(10) of the CGST
Act, 2017, in the same manner as provided in Section 165 of the
Cr.P.C, 1973, the contention of the Additional Solicitor General
that the petitioners cannot take umbrage under Sections 41 and
41-A of Cr.P.C may not be correct.
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41. Though for the purpose of summoning of witnesses and for
summoning the production of documents, the Proper Officer holding
the enquiry under the CGST Act, 2017 is treated like a Civil Court,
there are four other places in the Act, where a reference is made,
directly or indirectly, to the Cr.P.C. They are (1) the reference to
Cr.P.C. in relation to search and seizure under Section 67(10) of
CGST Act, 2017, (2) the reference to Cr.P.C under sub-Section (3)
of Section 69 in relation to the grant of bail for a person arrested in
connection to a non-cognizable and bailable offence, (3) the
reference to Cr.P.C in Section 132 (4) while making all offences
under the CGST Act, 2017 except those specified in clauses (a) to
(d) of Section 132 (1) of CGST Act, 2017 as non-cognizable and
bailable and (4) the reference to Sections 193 and 228 of IPC in
Section 70(2) of the CGST Act, 2017. Therefore, the contention of
learned Additional Solicitor General that in view of Section 69(3) of
the CGST Act, 2017, the petitioners cannot fall back upon the
limited protection against arrest, found in Sections 41 and 41-A of
Cr.P.C, may not be correct. As pointed out earlier, Section 41-A was
inserted in Cr.P.C. by Section 6 of the Code of Criminal Procedure
(Amendment) Act, 2008. Under sub-Section (3) of Section 41-A
Cr.P.C, a person who complies with a notice for appearance and
who continues to comply with the notice for appearance before the
Summoning Officer, shall not be arrested. In fact, the duty
imposed upon a Police Officer under Section 41-A(1) Cr.P.C, to
summon a person for enquiry in relation to a cognizable offence,
is what is substantially ingrained in Section 70(1) of the CGST
Act. Though Section 69(1) which confers powers upon the
Commissioner to order the arrest of a person does not contain
the safeguards that are incorporated in Sections 41 and 41-A of
Cr.P.C, we think Section 70(1) of the CGST Act takes care of the
contingency.
42. In any case, the moment the Commissioner has reasons to
believe that a person has committed a cognizable and non-bailable
offence warranting his arrest, then we think that the safeguards
before arresting a person, as provided in Sections 41 and 41-A of
Cr.P.C, may have to be kept in mind.
61. In view of the above, despite our finding that the writ
petitions are maintainable and despite our finding that the
protection under Sections 41 and 41-A of Cr.P.C, may be
available to persons said to have committed cognizable and non-
bailable offences under this Act and despite our finding that
there are incongruities within Section 69 and between Sections
69 and 132 of the CGST Act, 2017, we do not wish to grant relief
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to the petitioners against arrest, in view of the special
circumstances which we have indicated above.
39. The decision in P.V. Ramana Reddy (supra) also does not help
the accused. The CGST Act does not contemplate a separate procedure of
arrest as envisaged under Section 19 and Rules, 2005. Although, the Court
held that Section 41-A of the Cr.P.C. may apply to arrests made under
CGST Act, it did not render a conclusive decision regarding its applicability.
The Court only held that protection under Section 41-A of the Cr.P.C. may
apply to arrest under CGST Act. It is clear from the paragraph No. 40 of the
judgment that the court held that what is envisaged under Section 41-A is
already ingrained in Section 70(1) of CGST Act. Further, the Court did not
accord protection under Section 41-A of the Cr.P.C. to the Petitioners
therein. Therefore, this judgment cannot be relied to contend that Section
41-A of the Cr.P.C. will apply to PMLA.
40. Further, Ashok Kumar Sharma (supra) is also not applicable and
is distinguishable. In the said case, the Supreme Court considered the
interplay between Drugs and Cosmetics Act, 1940 (hereinafter 'D&C Act')
and the Cr.P.C. The Court, inter alia, held that the Drugs Inspector
appointed under the D&C Act has the power to arrest under Section
22(1)(d). In the said context it had held as follows:
109. The Court must start with the presumption that Parliament,
which is author of the CrPC and also the Act in question, was aware
of the provisions of the CrPC, as it existed at the time when the Act
was enacted in 1940. This is following the principle that the
Legislature must be assumed to know the law which exists on the
Statute Book when it makes a new law. It must, therefore, be
assumed to know that the power of arrest is expressly conferred on
the Police Officer in the manner which we have referred to. The
Legislature has not, in the Act, yet conferred express power on
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the Drugs inspector, to arrest.However, Section 22(1)(d) of the
Act, which deals with the powers of the Inspector, inter alia,
enables the Inspector to exercise such other powers as may be
necessary for carrying out the purpose of Chapter IV or any
Rules made thereunder. The sanction, which is contemplated
under Chapter IV, is the criminal sanction by way of prosecuting a
person for contravening the provisions of Chapter IV of the Act. In
other words, the Legislature has given teeth to the law by providing
for prosecuting offenders. The Inspector is at the center stage. In
every other aspect, as can be seen from the Act, the implementation
of its provisions is vitally dependent upon the powers and functions
assigned to the Inspector. The very qualifications, which are
provided in the Rules, as indispensable for being appointed as an
Inspector, represents a carefully chosen value judgment by the
Legislature to assign the implementation of the Act through the
competent hands of qualified persons. The Act is enacted to achieve
the highest public interest in as much as what is at stake is the health
of the members of the public, which again is recognized as one of
the aspects covered by the Fundamental Right protected under
Article 21 of the Constitution of India. Keeping the Police Officer
out from the categories of persons, who could prosecute offenders
for offences under Chapter IV of the Act, is also a carefully thought
out ideal.
150. Declaring the power to arrest with the Inspector, is not to be
understood as proclaiming that the Inspector is bound to arrest any
person. The provisions of the CrPC, relating to arrest, would
necessarily have to be followed by the Drugs Inspector. In fact,
he is obliged to bear in mind the law, as declared by this Court
in D.K. Basu (supra), and the peril of defying the same, would be
to invite consequences, inter alia, as are provided therein. As far
as the arrest, not being mentioned in Section 34AA, as forming a
ground for visiting the delinquent Officer with penalty, it may be
noticed that there is a residuary power in Section 34AA and it would
cover any act. We notice that Section 34AA(d) provides that if any
Inspector, exercising powers under the Act or the Rules made
thereunder, commits, as such Inspector, any other act, to the injury
of any person without having reason to believe that such act is
required for the execution of his duty, he shall be punishable with
fine which may extend to one thousand rupees.
155. We again reiterate that the existence of the power to arrest
with the Drugs Inspector is not to be understood as opening the
doors to making illegal, unauthorized or unnecessary arrest.
Every power comes with responsibility. In view of the impact of
an arrest, the highest care must be taken to exercise the same
strictly as per the law. The power of arrest must be exercised,
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recognizing the source of his authority, to be Section 22(1)(d) of
the Act, which is for carrying out the purpose of Chapter IV of
the Act or any Rules made thereunder.
.
.
.
IV. Having regard to the provisions of Section 22(1)(d) of the Act,
we hold that an arrest can be made by the Drugs Inspector in regard
to cognizable offences falling under Chapter IV of the Act without
any warrant and otherwise treating it as a cognizable offence. He is,
however, bound by the law as laid down in D.K. Basu (supra) and to
follow the provisions of CrPC.
41. It is clear from the above judgment that the provisions relating to
arrest and the protections under Cr.P.C were made applicable to the D&C
Act as no express provision of arrest is provided under the said Act. The
power of arrest was impliedly read into the he D&C Act by broadly
interpreting Section 22(1)(d) which provides that the Inspector has such
other powers as may be necessary to carry out the purposes of the D&C Act.
To check the wide power of the Inspector, the Court held that the arrests
should be made in accordance with the Cr.P.C. implying the applicability of
Section 41-A. However, as mentioned above, PMLA provides a specific
procedure for arrests and enough safeguards to check illegal arrests.
Therefore, the decision in Ashok Kumar Sharma (supra) is not applicable.
42. In Ashok Munilal Jain (supra) the Supreme Court, relying on
Directorate of Enforcement v. Deepak Mahajan12, held that Section
167(2) of the Cr.P.C. applies to PMLA proceedings on the ground that there
is no provision in the PMLA expressly barring Cr.P.C.'s applicability. This
Court agrees that Cr.P.C. does apply to PMLA proceedings. However, when
a separate provision exists and replaces the applicability of the general
(1994) 3 SCC 440.
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provision, the special provision shall apply. In the present case, as stated
above, Section 19 of the PMLA replaces Section 41A of the Cr.P.C.
Therefore, at the cost of repetition, this Court holds that Sections 41 and 41-
A of the Cr.P.C. is not applicable to arrests made under Section 19 of the
PMLA.
43. The learned Additional Solicitor General relying on State of
Punjab v. Barkat Ram13, Badku Joti Savant v. State of Mysore14 and
Illias v. Collector of Customs Madras15 contended that Section 41 of the
Cr.P.C will apply only to police officers and not to authorized officers
empowered to arrest under Section 19 of the PMLA. According to this
Court, the said contention is not germane to decide the applicability of
Cr.P.C. to arrests under PMLA.
Issue 2:
44. The next issue to be decided is whether the Designated Court
constituted under the PMLA has the power to return an application for
remand filed under Section 167(2) of the Cr.P.C. on the ground of non-
compliance of Section 41-A of the Cr.P.C.
45. The impugned order dated 18.12.2021 passed in SR. No. 8731 of
2021 challenged in Crl.P.No. 9846 of 2021 is extracted below:
SR. No. 8731 of 2021
Date: 18-12-2021
Accused produced at 1.00.pm on 18-12-2021.
1. On hearing both sides and on perusal of the record it is found that the
remand of the accused is sought under Section 3 for the punishable under
Section 4 of PMLA Act. It is found that no notice under Section 41-A of
(2015) 15 SCC 1.
(1966) 3 SCR 698.
AIR 1970 SC 1065.
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Cr.P.C has been issued by the Prosecution Authority to the accused
herein.
2. Further on perusal of the arrest order and as per Section. 41(A)(3) no
reasons are being recorded by the Prosecution Agency, arrest is necessary
in his opinion as stated under Section 41(b) except stating that he his non
cooperative and not disclosing about the facts in his knowledge and
records in his possession which are not sufficient to cause arrest of the
accused as per the provision of Section 41 of Cr.P.C.
3. Hence the remand report is returned.
46. The impugned order dated 18.12.2021 passed in SR. No. 8729 of
2021 challenged in Crl.P.No. 9825 of 2021 is extracted below:
SR. No. 8729 of 2021
Date: 18-12-2021
Accused produced at 1.00.pm on 18-12-2021.
1. On hearing both sides and on perusal of the record it is found that no
notice under Section 41-A of Cr.PC has been issued by the Prosecution
Authority to the accused herein.
2. Further on perusal of the arrest order and as per Section. 41(A)(3) no
reasons are being recorded by the Prosecution Agency that in his opinion
the arrest of the accused is necessary.
3. Hence the remand report is returned.
47. A perusal of above orders clearly indicates that the remand
applications were returned. According to this Court, the Designated Court
cannot return a remand application filed under Section 167(2) of Cr.P.C. It
is relevant to note that a Court performs a judicial function while deciding
an application for remand under Section 167(2) of the Cr.P.C. The Court
while exercising the judicial function under Section 167(2) of the Cr.P.C. is
bound to pass a judicial order by applying its mind. The Court under Section
167 of the Cr.P.C. by passing a judicial order has to, where there are
adequate grounds for proceeding with the investigation, remand the accused
to judicial custody or where no such further investigation is required release
him on bail on satisfying conditions as prescribed.
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48. Explaining the nature of power under Section 167(2) of the
Cr.P.C., the Supreme Court in Manubhai Ratilal Patel v. State of
Gujarat16 held as follows:
24. The act of directing remand of an accused is fundamentally a
judicial function. The Magistrate does not act in executive capacity
while ordering the detention of an accused. While exercising this
judicial act, it is obligatory on the part of the Magistrate to satisfy
himself whether the materials placed before him justify such a
remand or, to put it differently, whether there exist reasonable
grounds to commit the accused to custody and extend his remand.
The purpose of remand as postulated under Section 167 is that
investigation cannot be completed within 24 hours. It enables the
Magistrate to see that the remand is really necessary. This requires
the investigating agency to send the case diary along with the
remand report so that the Magistrate can appreciate the factual
scenario and apply his mind whether there is a warrant for police
remand or justification for judicial remand or there is no need for
any remand at all. It is obligatory on the part of the Magistrate to
apply his mind and not to pass an order of remand automatically or
in a mechanical manner.
49. It is also relevant to note that neither the Cr.P.C. nor the Criminal
Rules of Practice have any provisions conferring the power on the Court to
return an application seeking remand under Section 167(2) of the Cr.P.C.
While the Code of Civil Procedure under Order VII Rules 10 & 10A
provides for return of plaint, no such provision/procedure is provided under
the Cr.P.C.
50. In the present case, the Designated Court had no power to return
the remand applications filed by the DOE. Even if the Designated Court had
(2013) 1 SCC 314
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come to a conclusion that Section 41-A of the Cr.P.C. was not complied
with, it was incumbent on it to pass a reasoned judicial order rejecting the
remand application. The Designated Court could not have let off the
accused, against whom serious allegations of money laundering exist, by
simply returning the remand application and not passing a reasoned judicial
order. Thus, the Designated Court had committed grave error by returning
the applications filed by the DOE under Section 167(2) of Cr.P.C.
Therefore, the contentions advanced on behalf of the accused that a remand
application can be returned is unsustainable.
51. Therefore, both the orders dated 18.12.2021 returning the remand
application are erroneous, illegal and are liable to be quashed.
Issue 3:
52. Crl.P.No.10021 of 2021 was filed seeking anticipatory bail by the
accused in ECIR/HYZO/22/ 2019 dated 23.12.2019. A preliminary
objection was raised regarding the maintainability of the anticipatory bail
application by the DOE on the ground that the accused was already arrested
under Section 19 of the PMLA.
53. It is relevant to note that the accused was arrested and produced
before the I Additional Metropolitan Sessions Judge/Designated Court under
PMLA on 18.12.2021 and remand of the accused was sought. The remand
report was retuned on the ground that Section 41-A was not complied with
and the accused was released from DOE's custody.
54. It is also relevant to note that on the date of filing of the
anticipatory bail application, the accused was not in the custody of the DOE.
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55. In Gurbaksh Singh Sibbia v. State of Punjab17, the Apex Court
explaining the difference between anticipatory bail and regular bail has held
as follows:
7. The facility which Section 438 affords is generally referred to as
'anticipatory bail', an expression which was used by the Law
Commission in its 41st Report. Neither the section nor its marginal
note so describes it but, the expression 'anticipatory bail' is a
convenient mode of conveying that it is possible to apply for bail in
anticipation of arrest. Any order of bail can, of course, be effective
only from the time of arrest because, to grant bail, as stated in
Wharton's LAW LEXICON, is to 'set at liberty a person arrested or
imprisoned, on security being taken for his appearance'. Thus, bail
is basically release from restraint, more particularly, release from the
custody of the police. The act of arrest directly affects freedom of
movement of the person arrested by the police, and speaking
generally, an order of bail gives back to the accused that freedom on
condition that he will appear to take his trial. Personal recognizance,
suretyship bonds and such other modalities are the means by which
an assurance is secured from the accused that though he has been
released on bail, he will present himself at the trial of offence or
offences of which he is charged and for which he was arrested. The
distinction between an ordinary order of bail and an order of
anticipatory bail is that whereas the former is granted after
arrest and therefore means release from the custody of the
police, the latter is granted in anticipation of arrest and is
therefore effective at the very moment of arrest. Police custody
is an inevitable concomitant of arrest for non-bailable offences.
An order of anticipatory bail constitutes, so to say, an insurance
against police custody following upon arrest for offence or offences
in respect of which the order is issued. In other words, unlike a post-
arrest order of bail, it is a pre-arrest legal process which directs that
if the person in whose favour it is issued is thereafter arrested on the
accusation in respect of which the direction is issued, he shall be
released on bail. Section 46(1) of the Code of Criminal Procedure
which deals with how arrests are to be made, provides that in
making the arrest, the police officer or other person making the
arrest "shall actually touch or confine the body of the person to be
arrested, unless there be a submission to the custody by word or
action". A direction under Section 438 is intended to confer
conditional immunity from this 'touch' or confinement.
(1980) 2 SCC 565
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56. The Apex Court Narinderjit Singh Sahni v. Union of India18
has held as follows:
51. On the score of anticipatory bail, it is trite knowledge that
Section 438 CrPC is made applicable only in the event of there
being an apprehension of arrest. The petitioners in the writ
petitions herein are all inside the prison bars upon arrest against
all cognizable offences, and in the wake of the aforesaid question
relieving the petitioners from unnecessary disgrace and harassment
would not arise.
57. Further, the Gauhati High Court in Minakshi Das v. Md. Nur
Azam Ali19 held that 'for making an application in terms of section 439 of
the code, a person has to be in custody and section 438 of the code deals
with direction for grant of bail to person apprehending arrest.'
58. From the above decisions, it can be said that an ordinary bail is
sought by an accused to be released from the custody of the police, whereas
anticipatory bail application is filed in anticipation of arrest and to prevent
the police from taking custody of the accused. If the person is not in custody
of the police, an application under Section 438 of the Cr.P.C. is
maintainable. The Court has to see whether a person is apprehending arrest
and subsequent custody of the police.
59. As stated above, though the accused was arrested under Section
19 of the PMLA, he was released following the impugned order dated
18.12.2021. He was not in DOE'S custody when the Crl.P.No. 10021 of
2021 was filed, therefore, he had filed an anticipatory bail application
apprehending that DOE might take him into custody again. Therefore, the
anticipatory bail application filed by the accused in maintainable.
(2002) 2 SCC 210.
2009 SCC OnLineGau 175
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60. The next issue to be decided is whether the accused is entitled for
anticipatory bail in the present case. It is to be noted that a separate
procedure and conditions for grant of bail are prescribed under Section 45 of
the PMLA. Recently, the Supreme Court in The Assistant Director
Enforcement Directorate v. Dr. V.C. Mohan20 has held that the conditions
of bail as prescribed under Section 45 of the PMLA have to be satisfied for
grant of anticipatory bail. The Supreme Court has held as follows:
For the nature of order that we propose to pass suffice it to observe
that the High Court considered the matter as if it was dealing with
prayer for anticipatory bail in connection with ordinary offence
under the Indian Penal Code. Indeed, the offence under the PMLA
Act is dependent on the predicate offence which would be under
ordinary law, including provisions of Indian Penal Code. That does
not mean that while considering the prayer for grant of
anticipatory bail in connection with PMLA offence, the mandate
of Section 45 of the PMLA Act would not come into play.
Mr. Dama Seshadri Naidu, learned senior counsel appearing for the
respondent invited our attention to the dictum in paragraph 42 of the
judgment in Nikesh Tarachand Shah vs. Union of India & Anr.
reported in (2018) 11 SCC 1. The observations made therein have
been misunderstood by the respondent. It is one thing to say that
Section 45 of the PMLA Act to offences under the ordinary law
would not get attracted but once the prayer for anticipatory bail
is made in connection with offence under the PMLA Act, the
underlying principles and rigors of Section 45 of the PMLA Act
must get triggered--although the application is under Section
438 of Code of Criminal Procedure. As aforesaid, the High Court
has not touched upon this aspect at all.
It is urged before us by the respondent that this objection was never
taken before the High Court as it is not reflected from the impugned
judgment. It is not a question of taking objection but the duty of
court to examine the jurisdictional facts including the mandate of
Section 45 of the PMLA Act, which must be kept in
mind.
CRIMINAL APPEAL NO.21 OF 2022 (Arising from the SLP(Crl.) No. 8441 of 2021).
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61. It is relevant to note that a Division Bench of High Court of
Judicature at Bombay Bench at Nagpur vide judgment dated 28.01.2022 in
Ajay Kumar Vs. DOE21, referring to the principle laid down by the Apex
Court in Nikesh Tarachand (supra) and also referring to the amendment,
2018 to the PMLA held that the twin conditions of section 45 of the PMLA
stand revived after 2018.
62. Section 45 of the PMLA prescribes twin conditions to be satisfied
for granting bail. Bail can only be granted if the Public Prosecutor has been
given an opportunity to oppose the release of accused and the Court should
satisfy itself, based on reasonable grounds, that the accused is not guilty of
the alleged offence and he is not likely to commit any such offence. In
addition to the said conditions, under Section 45(2), the Court should also
consider the other limitations on granting bail as prescribed under the
Cr.P.C.
63. The Apex Court has consistently held that economic offences
constitute a class apart and bail should be granted by exercising caution and
appreciating the nature of the allegations. In P. Chidambaram (supra),
referring to the decision in Y.S.Jagan Mohan Reddy Vs. CBI22, the
Supreme Court has held that grant of anticipatory bail in serious economic
offences like money laundering may frustrate the investigation and make it
difficult for the investigating agency to collect evidence. Therefore, only
when reasonable grounds exist regarding the innocence of the accused bail
should be granted.
Criminal Application (BA) No.1149 of 2021.
(2013) 7 SCC 439
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64. Other factors to be considered while granting anticipatory bail
were laid down by the Supreme Court in Satlingappa Mhetre v. State of
Maharashtra23 wherein the following was held:
The following factors and parameters can be taken into
consideration while dealing with the anticipatory bail:
i. The nature and gravity of the accusation and the exact role
of the accused must be properly comprehended before arrest is
made;
ii. The antecedents of the applicant including the fact as to
whether the accused has previously undergone imprisonment
on conviction by a Court in respect of any cognizable offence;
iii. The possibility of the applicant to flee from justice; iv. The
possibility of the accused's likelihood to repeat similar or the
other offences.
v. Where the accusations have been made only with the object
of injuring or humiliating the applicant by arresting him or her.
vi. Impact of grant of anticipatory bail particularly in cases of
large magnitude affecting a very large number of people.
vii. The courts must evaluate the entire available material
against the accused very carefully. The court must also clearly
comprehend the exact role of the accused in the case. The
cases in which accused is implicated with the help of sections
34 and 149 of the Indian Penal Code, the court should consider
with even greater care and caution because over implication in
the cases is a matter of common knowledge and concern;
viii. While considering the prayer for grant of anticipatory
bail, a balance has to be struck between two factors namely, no
prejudice should be caused to the free, fair and full
investigation and there should be prevention of harassment,
humiliation and unjustified detention of the accused;
ix. The court to consider reasonable apprehension of
tampering of the witness or apprehension of threat to the
complainant;
(2011) 1 SCC 694
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Crlpno.9825 of 2021 & batch
x. Frivolity in prosecution should always be considered and it
is only the element of genuineness that shall have to be
considered in the matter of grant of bail and in the event of
there being some doubt as to the genuineness of the
prosecution, in the normal course of events, the accused is
entitled to an order of bail.
65. In the present case, the allegations against the accused are
that he is the main conspirator and has derived proceeds of crime in
the form of movable and immovable assets. The accused along with
other IMS officials and private persons is alleged to have conspired
and misappropriated the allocation of purchase orders meant for
procuring medicines and medical equipment.
66. The alleged actions of the accused and others have resulted
in huge loss to the State exchequer which is approximately Rs. 211
Crore. Crime proceeds amounting to Rs. 144,42,67,813/- were traced,
which include the proceeds generated by the accused. Other
allegations include, creation of shell companies to supply drugs and
medicines at inflated prices, bribing and influencing public servants,
etc.
67. According to the DOE, the Petitioner was summoned under
Section 50 of the PMLA. However, he has remained non-cooperative
and has failed to divulge the proceeds of crime and the names of other
officials, bureaucrats and politicians involved in the crime. Therefore,
the DOE sought the custody of the accused for further investigation.
According to the accused the ECIR was registered based on the FIRs
filed by the ACB, Telangana. The ECIR was registered in 2019 and
the accused has always cooperated with the investigation and has
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appeared eleven (11) times before the authorities and has furnished all
the relevant documents. They have conducted searches in the
residential and office premises of the accused and have also attached
his properties as alleged proceeds of crime. Therefore, the
investigation by the DOE is at the stage of completion.
68. It is relevant to note that the DOE had enclosed the grounds
of arrest along with the arrest order in Form No.III issued under Rule
6 of the Rules, 2005. In the grounds of arrest, details about the
registration of crime, issuance of summons, recording of statements,
etc. are specifically mentioned. It was also stated that the respondents
are not cooperating in the investigation. Therefore, according to the
DOE, considering the seriousness and graveness of the allegations,
the respondent was arrested and produced him before the Designated
Court along with application under Section 167 of Cr.P.C. Thus,
according to the DOE, the authorized officer has sufficient material in
his possession to believe that the respondent is guilty of the offences
under the PMLA.
69. In view of Section 45 of the PMLA, the law laid down by
the Supreme Court, the facts of the case and the nature of allegations,
this Court could not, prima facie, satisfy itself that the accused is not
guilty. Therefore, the anticipatory bail application is dismissed.
70. Conclusion
a. Crl.P.Nos. 9825 and 9846 of 2021 are allowed. Both the
orders dated 18.12.2021 passed by the learned Metropolitan
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Sessions Judge at Nampally, Hyderabad returning the
remand applications are set aside.
b. The accused in both the cases are directed to surrender
before the Designated Court within ten days from today.
The Designated Court is directed to consider the application
of remand afresh in accordance with law.
c. Crl.P.No.10021 of 2021 is dismissed.
d. Consequently, miscellaneous petitions, pending if any, in
these criminal petitions shall stand closed.
_________________
K. LAKSHMAN, J
Date: 15.02.2022
Note: Issue copy today.
L.R. copy to be marked.
b/o. vvr
