Telangana High Court
Siddi Neelam Goud vs State Of Telangana on 10 January, 2024
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
*****
Criminal Revision Case No.556 OF 2023
Between:
Siddi Neelam Goud ... Petitioner/A1
And
The State of Telangana
Through Public Prosecutor and another. ..Respondent/Complainant
DATE OF JUDGMENT PRONOUNCED : 10.01.2024
Submitted for approval.
THE HON'BLE SRI JUSTICE K.SURENDER
1 Whether Reporters of Local
newspapers may be allowed to see the Yes/No
Judgments?
2 Whether the copies of judgment may
be marked to Law Reporters/Journals Yes/No
3 Whether Their Ladyship/Lordship
Wish to see their fair copy of the Yes/No
Judgment?
__________________
K.SURENDER, J
2
* THE HON'BLE SRI JUSTICE K. SURENDER
+ CRIMINAL REVISION CASE No.556 of 2023
% Dated 10.01.2024
# Siddi Neelam Goud ... Petitioner/A1
And
$ The State of Telangana
Through Public Prosecutor and another. ..Respondent/Complainant
! Counsel for the Petitioner: Sri K.Kiran Kumar
^ Counsel for the Respondent: Addl. Public Prosecutor Sri Sudershan
>HEAD NOTE:
? Cases referred
1. (2019)EWCA Crim 36 dated 11.03.2020.
2. SLP (Criminal) No.4599 of 2021
3
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL REVISION CASE No.556 of 2023
ORDER:
1. This Criminal Revision Case is filed against order
dated 13.07.2023 passed in Crl.M.P.No.164 of 2021 in
S.C.No.317 of 2019 on the file of Principal District and
Sessions Judge at Wanaparthy, dismissing the discharge
petition filed by the petitioner, who is A1 in S.C.No.317 of
2019,.
2. Brief facts of the case are that on 21.02.2017 at
16.30 hours, officer-L.W.9 received credible information
about the illegal possession of explosive substances at
Thatipamulla village. L.W.9 along with police constables
LWs 1 to 3 rushed to Sy.No.481/U, 481/R in the limits of
Thatipamula village and searched at quarry of
M/s.Neelam Goud Builders and Developers. In one room,
the police found ideal power 90 company gelatin sticks
280, busters-36, detonators 162. Meggar box batters-3, 4
ammonium nitrate-180 kgs and ideal cord fuse-03 kept in
stock without taking any precautionary measures and
that it may endanger human life. L.W.9 seized the
property in the presence of mediators LWs 5 & 6 and
affixed the panch chits to the property after sealing the
property. The scene of offence is located in Thatipamula
village outskirts in the premises of M/s.Neelam Goud
Builders and Developers Crusher Machine located in
Sy.No.481/U, 481/R. On enquiry about the owner of the
crusher it was revealed that the Revision
Petitioner/Accused No.1 S.Neelam Goud, S/o.Narayan
Goud, R/o.Takkasila village, Undavelli Mandal is the
owner. On the basis of above search and seizure
proceedings, SHO-L.W.10 registered Cr.No.34 of 2017
under Section 3, 4, 6 of Explosive Substances Act, 1908
(for short 'the Act of 1908') and took up investigation.
3. The case against the revision petitioner in the charge
sheet is that he is the owner of Neelam Goud Stone 5
Crusher, having purchased the property eight months ago
from one Pulla Reddy R/o.Banaganapally village of
Kurnool District. A2 is the supervisor of the same crusher
and A3 is the supplier of explosive substances.
4. It is alleged that the explosives storage place i.e.
magazine of Crusher was not registered in the name of
revision petitioner and continued on the name of said
Pulla Reddy. A2 (supervisor of the crusher) did not know
about the arrangement between the revision petitioner and
Mr.Pulla Reddy and he was working as supervisor in the
crusher. According to investigation, the business of
revision petitioner was running in financial loss, due to
which, A1 & A2 decided to blast more stones and boulders
in order to get profits in their business. Accordingly, as
per the instructions of revision petitioner, A2 purchased
huge stock of explosive substances from A3 and kept in a
room (magazine of the crusher) in the premises of crusher
without taking any precautionary measures and that it 6
may endanger human lives. The said acts by petitioner
and the others amount to offence under Sections 3, 4 & 5
of the Act of 1908.
5. Learned counsel appearing for the petitioner would
submit that none of the allegations leveled in the charge
sheet make out any of the offences under Sections 3, 4
and 5 of the Act. To attract an offence under Section 3 of
the Act, a person has to cause explosion likely to endanger
life or property, which is not attracted in the present
circumstances. Likewise, Section 4 is also an attempt to
cause explosion or for making or keeping explosives with
intent to endanger life or property. Section 4 is also not
attracted because the only reason stated by the
investigating agency is that explosives were kept with an
intention to cause more blasts of the rocks in order to over
come losses.
6. Learned counsel further submitted that in order to
attract Section 5 of the Act, there must be allegation that 7
the accused should be in possession of the explosive
substances and such possession should give rise to
suspicion that it is in his possession or under his control,
not for lawful object. The third limb of Section 5 of the Act
that unless the accused can show that he had explosives
in his possession for lawful object will not be attracted
since there is no allegation in the charge sheet that it was
made for unlawful object. In fact, the case of the police is
that the petitioner was running stone crusher business
and on account of loss in the business, petitioner and
another decided to blast more stones in order to over come
the losses. For the said purpose, huge stock of explosive
substances were purchased from A3 and kept in the
premises.
7. Further, learned counsel submitted that blasting or
crushing is not declared as unlawful by any statute. He
relied on the judgment of the Hon'ble Supreme Court of 8
United Kingdom 1 and while considering the provision
under Section 4(1) of Explosive Substances Act, 1883, the
Hon'ble Supreme Court of UK held as follows:
"28. The object or purpose so identified by the accused under limb (2) has to be "lawful" in the place in which it is to be carried into effect: see R v Berry [1985] AC
246. In the present case, that was in England and "lawful" has the usual sense of that term in English law, namely that the object in question is not an object or purpose which is made unlawful by the common law or statute. As it was put by Sir Robert Megarry V- C in Malone v Metropolitan Police Comr [1979] Ch 344, 357: "England....is not a country where everything is forbidden except what is expressly permitted; it is a country where everything is permitted except what is expressly forbidden." There is no other sensible criterion of lawfulness to be applied. Nothing said in any of the authorites referred to above suggests otherwise. Moreover, the general requirement that the criminal law should be clear and give fair notice to an individual of the boundaries of what he may do without attracting criminal liability supports this interpretation: "a person should not be penalized except under clear law", sometimes called the "principle against doubtful penalization": See Bennion on Statutory Interpretation, 7th ed (2019) D Bailey and L Norbury, eds), section 27.1. As explained in Fegan's case and Attorney General's Reference (No 2 of 1983), the fact that the making or possession of substance may involve the commission of regulatory offences does not prevent an accused who seeks to make out a defence under limb (2) of section 4(1) from relying on an object at a more general level which is lawful."
1
(2019)EWCA Crim 36 dated 11.03.2020.
9
8. Learned counsel further relied on the judgment of
Hon'ble Supreme Court in Ghulam Hassan Beigh v.
Mohammad Maqbool Magrey & others 2 and argued that
Court should not act as mere post office and frame
charges for the offences as stated by the police. There is
nothing in the case for which the accused is called upon
to face during trial. The Magistrate Court had grossly
erred in dismissing the discharge application.
9. According to the counsel, section 286 IPC is also not
attracted since there is no specific act or negligent
conduct on the part of the accused for storing the
explosives. It cannot be said that stocking explosives in
excess of the prescribed limit would fall within the
ingredients of Section 286 of IPC.
10. On the other hand, it was argued on behalf of the
respondents that the learned Magistrate has considered
the evidence on record and passed appropriate orders. It is
2 SLP (Criminal) No.4599 of 2021 10
for the trial Court to decide regarding complicity or
otherwise of the petitioner and others after giving chance
to the prosecution to adduce evidence.
11. It is not the case of the police that the explosives are
kept for making an attempt to cause explosion or keeping
explosives with an intention to endanger life or property.
Accordingly, Section 3 of the Act of 1908 is not attracted
since there is no explosion which was caused even
according to the charge sheet. Section 4 punishes any
attempt to cause explosion unlawfully and maliciously,
further possessing any explosive substance to endanger
life or to cause serious injury to property is made
punishable. There is no such allegation in the charge
sheet.
12. The allegation according to investigation is that the
purpose or storing the explosives was to cause more blasts
of rocks for monetary benefit.
11
13. Under Section 5 of the Explosive Substances Act, the
punishment is prescribed for being in possession of the
explosives under suspicious circumstances. Admittedly,
explosives were found over and above the permitted limit.
The petitioner does not possess any licence for carrying
out the business by blasting rocks. However, it was
argued by the learned counsel that one Pulla Reddy,
resident of Banaganapally had the requisite licence and
the licence was not in the name of the revision petitioner.
But the petitioner was carrying on business in the name of
said Pulla Reddy.
14. Not having licence to carryon the business of
quarrying, however, procuring explosives gives rise to
suspicious circumstances as contemplated under Section
5 of the Act of 1908. It is admitted by the petitioner that
he was carrying on business without licence and procured
explosives. The allegation in the charge sheet that the
explosives were stored for the purpose of causing more 12
blasts to get more profits is on the basis of confession of
the accused. Minus the confession, explosives were found
without there being a valid licence with the petitioner. In
the said circumstances, the burden is on the accused to
show that he had the explosive substances in his
possession for lawful object.
15. For the aforesaid reasons, the offences under
Sections 3 & 4 of the Act are not attracted. However, the
petitioner can only be tried under Section 5 of the Act of
1908.
16. Accordingly, the Criminal Revision Case is allowed in
part. Consequently, miscellaneous applications, if any
pending in this criminal petition, shall stand closed.
__________________ K.SURENDER, J Date : 10.01.2024 Note: L.R.copy to be marked.
kvs
