State Of Maharashtra v. Captain Buddhikota Subha Rao

State Of Maharashtra v. Captain Buddhikota Subha Rao

(Supreme Court Of India)

Criminal Appeal No. 603 Of 1989 | 29-09-1989

AHMADI, J.

1. Special leave granted. Heard counsel on both sides. The facts leading to this appeal are as under:

On May 30, 1988, the respondent, a retired Naval Officer of the rank of Captain was apprehended at the Bombay International Airport (Sahar Airport) when he was about to take the Air India flight from Bombay to New York. On search of his luggage certain highly sensitive documents marked secret/confidential were found. A complaint was lodged against him of the breach of the provisions of the Official Secrets Act, 1923 and the Atomic Energy Act, 1962. Soon after his arrest he filed an application dated September 22, 1988 for bail. That application was rejected by the High Court on September 29, 1988. Thereafter, he filed a writ petition challenging the validity of Sections 3 and 5 of the Official Secrets Act, 1923 but that writ petition was dismissed by a Division Bench of the Bombay High Court on December 8, 1988. In the meantime, he had preferred an application dated November 21, 1988 for transfer of his case to another learned Judge and for grant of bail. While granting the prayer for transfer the Division Bench refused to enlarge the respondent on bail by its order dated December 19, 1988. Soon thereafter on January 18, 1989, the respondent filed the third application for bail which too was rejected by Suresh, J. Having thus failed to secure enlargement on bail the respondent approached the learned Sessions Judge, Bombay for a direction to the jail authorities that he be produced before the Head of the Orthopaedic Department of J.J. Hospital as he had some spinal pain. The respondent also moved a separate application for being admitted to the Naval Hospital. The learned Sessions Judge acceded to his request and got him examined by Dr. Dongaonkar who submitted his report on February 3, 1989. On February 10, 1989, the respondent moved another application complaining of violation of courts order and for enlargement on bail. This was followed by yet another application for bail dated February 16, 1989 and in the alternative for a direction to admit him to a suitable hospital where he may be served meals cooked at his home. On the said application certain directions were given and the respondent was shifted to the general ward of G.T. Hospital, Bombay. The trial court framed charges against the respondent on February 27, 1989. On April 24, 1989, the respondent filed yet another application for grant of bail on medical grounds and in the alternative for being admitted to a hospital or any other place where he can conveniently receive instructions in yogic exercises. All his pending applications made for bail etc. were rejected by Puranik, J. by a common order dated June 6, 1989, except Criminal Application No. 995 of 1989 preferred in April 1989, for enlargement on bail on medical grounds. Possibly the fact that he had preferred this application was not brought to the notice of Puranik, J. Two days after the rejection of the group of bail applications by Puranik, J., Application No. 995 of 1989 was disposed of by Suresh, J., who directed that he be enlarged on bail for a period of two months on his furnishing security on the sum of Rs. 10, 000 with one surety on the terms and conditions catalogued at (a) to (g) of the order. The learned Judge felt that by permitting him to be kept in virtual house arrest the States grievance that he meets visitors including mediamen and gives interviews at the G.T. Hospital open ward will not survive. He was also of the view that having regard to his spinal disorder it was necessary that he had proper facilities for yogic exercises under expert guidance. It is this order of the learned Judge that is assailed before us by the State of Maharashtra.

2. When this matter came up for admission before Shetty, J., during vacation, the learned Judge, after taking note of the fact that respondent was suffering from disc-prolapse for which he was treated by Dr. Dongaonkar and had shown considerable improvement after evaluating the opinion of Dr. Khadilkar who had certified that the respondent was fit to attend court, observed as under:

"Having regard to the nature of the offences charged, the sickness or disability complained of, the nature of the treatment required, the certificates given by the doctors, I am of the opinion that the bail order made by the High Court appears to be a bit out of the ordinary."


The learned vacation Judge then directed notice to issue and stayed the operation of the High Courts Judgment of June 8, 1989. While doing so, he observed that the respondent should be given necessary treatment of yogic exercises in the jail. Therefore, since the passing of this order on June 15, 1989, the operation of the High Courts order enlarging the respondent on bail and placing him in virtual house arrest on the terms and conditions set out in the courts order, is stayed.

3. The learned counsel for the State of Maharashtra contended that the learned Judge in the High Court while passing the impugned order of June 8, 1989 ought to have realised that only two days before his colleague Puranik, J. had rejected all the pending bail application (except Criminal Application No. 995 of 1989) preferred at intervals by the respondent. In Criminal Application No. 375 of 1989 one of the prayers made in paragraph 7(e) was as under:


"That the applicant may, pending his illness be ordered and directed to be placed under house arrest and/or be released on bail on such terms and conditions as may be fit."


4. Puranik, J., considered this request of the respondent in paragraph 24 of his order of June 6, 1989 and rejected the same. Despite the rejection of the said Application No. 375 of 1989 along with a group of applications seeking enlargement on bail and other directions, Suresh, J. granted almost the same request only two days later while disposing of the Application No. 995 of 1989. That is what Shetty, J., described as a bit out of the ordinary. When the matter came up for hearing before this Court on August 4, 1989 a communication received from the respondent requesting that he be brought to Delhi by plane to enable him to argue the matter in person was placed before the court. This Court while rejecting his request for being brought by plane from Bombay to Delhi observed that he may inform the court if he desired legal aid. At the next hearing instead of informing the court whether he desired legal aid, he repeated his request for personal appearance through his son which was rejected. However, the Supreme Court Legal Aid Committee was requested to appoint an advocate to appear and argue the case on his behalf. The matter was listed for hearing on September 8, 1989.

5. When the matter was called on for hearing, Mr. Jethmalani, learned counsel for the respondent made a fervent plea that having regard to the age and the condition of the respondent, this Court should recall its earlier order staying the operation of the impugned order and should refuse to exercise its jurisdiction under Article 136 of the Constitution of India. The submission of Mr. Jethmalani was that ordinarily the bail should be granted to undertrials and this Court should refrain from exercising jurisdiction under Article 136 to cancel bail granted by the High Court. He made an endeavour to satisfy us that even on merits this was a fit case for grant of bail notwithstanding the fact that several bail applications, made by the respondent one after another, were rejected by the High Court. We cannot accede to the submissions of Mr. Jethmalani.

6. It is evident from the facts stated above that after the respondents successive applications for bail were spurned, he requested for being admitted to the hospital on medical grounds, that is, on the ground that he was suffering from spinal disorder. He was first admitted to the J.J. Hospital and was later shifted to G.T. Hospital open ward on his request. After improvement to the extent of 70 percent and above was reported by Dr. Dongaonkar who treated him and on Dr. Khadilkar declaring him fit to attend the court, he contended that he had consulted a yoga instructor who advised him a course in yogic exercises to get rid of his spinal disorder. In the meantime he had filed a number of applications for being released on bail. This batch of applications were put up before Puranik, J., for disposal. The attention of Puranik, J., was not drawn to the pendency of one such Application No. 995 of 1989 till he disposed of the batch of such bail applications on June 6, 1989. Even if the said application was filed after the hearing started before Puranik, J., the learned Judge could have been told about its pendency before he rendered his decision on June 6, 1989. This conduct of the respondent has given rise to the argument that the respondent desired to keep the question regarding his enlargement on bail alive. We have pointed out that on one of the Application No. 375 of 1989 he had sought precisely the same relief which came to be granted by the impugned order. The question then is whether there was a justification for releasing the respondent on bail to facilitate yogic exercises under expert guidance at his residence, albeit under conditions of surveillance, even though Puranik, J. had rejected a more or less similar prayer only two days before Should this Court refuse to exercise jurisdiction under Article 136 of the Constitution even if it is satisfied that the jurisdiction was wrongly exercised

7. Liberty occupies a place of pride in our socio-political order. And who knew the value of liberty more than the founding fathers of our Constitution whose liberty was curtailed time and again under Draconian laws by the colonial rulers. That is why they provided in Article 21 of the Constitution that no person shall be deprived of his personal liberty except according to procedure established by law. It follows therefore that the personal liberty of an individual can be curbed by procedure established by law. The Code of Criminal Procedure, 1973, is one such procedural law. That law permits curtailment of liberty of anti-social and anti-national elements. Article 22 casts certain obligations on the authorities in the event of arrest of an individual accused of the commission of a crime against society or the Nation. In cases of undertrials charged with the commission of an offence or offences the court is generally called upon to decide whether to release him on bail or to commit him to jail. This decision has to be made, mainly in non-bailable cases, having regard to the nature of the crime, the circumstances in which it was committed, the background of the accused, the possibility of his jumping bail, the impact that his release may make on the prosecution witnesses, its impact on society and the possibility of retribution, etc. In the present case the successive bail applications preferred by the respondent were rejected on merits having regard to the gravity of the offence alleged to have been committed. One such Application No. 36 of 1989 was rejected by Suresh. J. himself. Undeterred the respondent went on preferring successive applications for bail. All such pending bail applications were rejected by Puranik, J. by a common order on June 6, 1989. Unfortunately, Puranik, J. was not aware of the pendency of yet another bail application No. 995 of 1989 otherwise he would have disposed it of by the very same common order. Before the ink was dry on Puranik, J.s order, it was upturned by the impugned order. It is not as if the court passing the impugned order was not aware of the decision of Puranik, J., in fact there is a reference to the same in the impugned order. Could this be done in the absence of new facts and changed circumstances What is important to realise is that in Criminal Application No. 375 of 1989, the respondent had made an identical request as is obvious from one of the prayers (extracted earlier) made therein. Once that application was rejected there was no question of granting a similar prayer. That is virtually overruling the earlier decision without there being a change in the fact-situation. And, when we speak of change, we mean a substantial one which has a direct impact on the earlier decision and not merely cosmetic changes which are of little or no consequence. Between the two orders there was a gap of only two days and it is nobodys case that during these two days drastic changes had taken place necessitating the release of the respondent on bail. Judicial discipline, propriety and comity demanded that the impugned order should not have been passed reversing all earlier orders including the one rendered by Puranik, J., only a couple of days before, in the absence of any substantial change in the fact situation. In such cases it is necessary to act with restraint and circumspection so that the process of the court is not abused by a litigant and an impression does not gain ground that the litigant has either successfully avoided one judge or selected another to secure an order which had hitherto eluded him. In such a situation the proper course, we think, is to direct that the matter be placed before the same learned Judge who disposed of the earlier applications. Such a practice or convention would prevent abuse of the process of court inasmuch as it will prevent an impression being created that a litigant is avoiding or selecting a court to secure an order to his liking. Such a practice would also discourage the filing of successive bail applications without change of circumstances. Such a practice if adopted would be conductive to judicial discipline and would also save the courts time as a judge familiar with the facts would be able to dispose of the subsequent application with despatch. It will also result in consistency. In their view that we take we are fortified by the observations of this Court in paragraph 5 of the judgment in Shahzad Hasan Khan v. Ishtiaq Hasan Khan ((1987) 2 SCC 684 [LQ/SC/1987/421] ). For the above reasons we are of the view that there was no justification for passing the impugned order in the absence of a substantial change in the fact-situation. That is what prompted Shetty, J. to describe the impugned order as a bit out of the ordinary. Judicial restraint demands that we say no more.

8. It is true that ordinarily this Court does not interfere with an order granting bail but in the facts of this case we feel judicial discipline will be sacrificed at the altar of judicial discretion if we refuse to exercise our jurisdiction under Article 136 of the Constitution.

9. In the result we allow this appeal and set aside the impugned order dated June 8, 1989 granting bail to the respondent-accused.

Advocate List
Bench
  • HON'BLE JUSTICE A. M. AHMADI
  • HON'BLE JUSTICE K. N. SAIKIA
Eq Citations
  • (1989) SUPPL. 2 SCC 605
  • AIR 1989 SC 2292
  • 1989 CRILJ 2317
  • [1989] (SUPPL.) 1 SCR 315
  • JT 1989 (4) SC 1
  • 1990 (1) UJ 192
  • 1989 (3) CRIMES 495
  • 1989 (2) SCALE 707
  • (1989) SUPP 2 SCC 605
  • (1990) SCC (CRI) 126
  • LQ/SC/1989/488
Head Note

- Challenged: High Court's order granting bail to the accused facing prosecution for offences under the Official Secrets Act, 1923 and the Atomic Energy Act, 1962. - The appellant/State argued that the impugned order was passed by a different Judge of the High Court within two days of another Judge rejecting all pending bail applications by the accused. - The impugned order allowed the accused to be kept in virtual house arrest, a relief sought earlier by the accused and rejected by the other Judge. - The apex court noted that the impugned order was passed without any change in the facts or circumstances and without considering the seriousness of the offences. - The court held that the impugned order was passed in the absence of substantial change in the fact situation and judicial discipline required that the matter be placed before the same Judge who disposed of the earlier applications. - The court observed that it would discourage the filing of successive bail applications without change of circumstances and would promote judicial discipline and consistency. - In view of the circumstances, the apex court allowed the appeal, set aside the impugned order, and reinstated the bail rejection orders passed earlier. - Case Reference: Ramesh Tandon alias Babubhai Tandon v. State of Maharashtra, (1989) 3 SCC 526 - Relevant Laws: Code of Criminal Procedure, 1973; Official Secrets Act, 1923; Atomic Energy Act, 1962