Dipak Misra, J@mdashThe issue that had seen the end after the day''s drill at 4.15 p.m. yesterday, i.e., 29.07.2015, appears to have unending
character because precisely after ten hours, about 3.15 a.m. on 30.07.2015, it has risen like a phoenix possibly harbouring the idea that it has the
potentiality to urge for a second lease of life as put forth by Mr. Anand Grover, learned senior Counsel and Mr. Yug Chaudhry, learned Counsel,
appearing for the Petitioner, stating that the assail has become inevitable after the President of India in exercise of his power Under Article 72 of
the Constitution has rejected the mercy petition preferred by the Petitioner. Be it stated, it is contended by the learned Counsel for the Petitioner
that by virtue of the rejection of the mercy petition, the death warrant issued on 30.4.2015 would be executed today, without waiting for 14 days,
and hence, there should be a grant of stay.
2. We may mention that, before the ink in the earlier judgment has dried up, the present writ petition has been filed by the Petitioner assailing the
legal justifiability of the execution warrant dated 30.04.2015 issued by the Presiding officer, Designated TADA Court, Mumbai, for execution of
the Petitioner at 7.00 a.m. on 30.07.2015 and further to direct the stay of the Petitioner''s execution till the instant writ petition is disposed of.
3. We do not have to adumbrate the facts in entirety as the facts of the instant case have been elaborately stated in W.P. (Crl.) No. 129 of 2015
which has been dismissed on 29.07.2015. In the earlier writ petition, the prayer, in quintessentially, was made for setting aside the death warrant
issued by the Designated TADA Court, Mumbai. The grounds were many but we must state with certitude that they did not find favour with us.
Mr. Grover, learned Senior Counsel would submit that it might appear that the prayers in the present petition are the same and anyone may foster
the idea that an effort has been made in a contrived manner to procrastinate the date of execution of the convict, but it is not so. He would further
submit that by the occurrence of subsequent events that took place after the pronouncement of the judgment, fresh grounds have emerged which
could not have been conceived of at the time when the matter was argued. It is urged that though the prayer is the same, yet the grounds are totally
different.
4. At this juncture, the subsequent event which has been accentuated upon by Mr. Grover, learned Senior Counsel and Mr. Chaudhry, learned
Counsel, needs to be noted. After we dismissed the earlier writ petition being W.P. (Crl.) No. 129 of 2015, the President of India rejected the
mercy petition of the Petitioner. The fulcrum of the submission of Mr. Grover is that the Petitioner is entitled in law to challenge the same albeit on a
limited ground and, therefore, a three-Judge Bench of this Court in Shatrughan Chauhan and Another Vs. Union of India (UOI) and Others,
(2014) AIRSCW 793 : (2014) CriLJ 1327 : (2014) 2 JT 106 : (2014) 1 SCALE 437 : (2014) 3 SCC 1 has, upon perusal of various jail manuals
which exhibited discrepancies, intended to rationalise by laying down a minimum period so that the convict can make certain arrangements. To put
it succinctly, when a mercy petition is rejected, there has to be a minimum period of 14 days between its rejection being communicated to the
Petitioner and his family and the scheduled date of execution. That apart, minimum period of 14 days is stipulated between the communication of
the death warrant to the Petitioner and the scheduled date of execution.
5. Mr. Grover, learned senior Counsel appearing for the Petitioner, would contend that both the conditions are to be satisfied as they are
cumulative in nature. There can be no cavil over the same. First, to the second condition. The death warrant was issued on 30.04.2015 which was
admittedly received by the Petitioner on 13.07.2015 and the date of its execution is 30.07.2015, i.e., today. Thus, one of the facets is met with. As
far as the first aspect is concerned, in the earlier judgment passed in W.P. (Crl.) No. 129/2015, this Court has held thus:
After the judgment was pronounced on 21.03.2013, an application for review was filed, which was dismissed by circulation on 30.07.2013. After
the rejection of the application for review, Suleman, the brother of the Petitioner, represented Under Article 72 of the Constitution to the President
of India on 06.08.2013, claiming benefits Under Article 72(1) of the Constitution. The Petitioner on 07.08.2013, wrote to the Superintendent,
Central Jail, Nagpur, informing him about receipt of petition by the office of the President of India. On 02.09.2013, the Government of India
forwarded the mercy petition of the convict addressed to the President of India, to the Principal Secretary, Home Department, Maharashtra, as
per the procedure. The Governor of Maharashtra rejected representation on 14.11.2013 and on 30.09.2013, the State Government informed the
Central Government about rejection of the mercy petition by the governor of Maharashtra. On receipt of the said communication from the State
Government on 10.03.2014, the summary of the case/mercy petition prepared by the Ministry of Home Affairs under the signatures of Home
Minister was forwarded to the Petitioner. The said rejection was communicated to the stipulation that the convict be informed and, accordingly, on
26.05.2014, the Petitioner was informed about the rejection of mercy petition by the President of India.
We have reproduced the whole paragraph as they state the facts in completeness. Before we proceed with regard to the necessity for grant of 14
days'' time after receipt of communication of the rejection of the mercy petition, it is appropriate to refer to paragraph 241.7 of the Shatrughan
Chauhan''s case (supra) which reads as follows:
241.7. Some Prison Manuals do not provide for any minimum period between the rejection of the mercy petition being communicated to the
prisoner and his family and the scheduled date of execution. Some Prison Manuals have a minimum period of 1 day, others have a minimum period
of 14 days. It is necessary that a minimum period of 14 days be stipulated between the receipt of communication of the rejection of the mercy
petition and the scheduled date of execution for the following reasons:
(a) It allows the prisoner to prepare himself mentally for execution, to make his peace with God, prepare his will and settle other earthly affairs.
(b) It allows the prisoner to have a last and final meeting with his family members. It also allows the prisoners'' family members to make
arrangements to travel to the prison which may be located at a distant place and meet the prisoner for the last time. Without sufficient notice of the
scheduled date of execution, the prisoners'' right to avail of judicial remedies will be thwarted and they will be prevented from having a last and final
meeting with their families.
It is urged by Mr. Grover, learned Senior Counsel and Mr. Chaudhry, learned Counsel that the first mercy petition was submitted by Suleman,
brother of the Petitioner, on 06.08.2013 which stood rejected on 11.04.2014 by the President of India and that was communicated to the
Petitioner on 26.05.2014, but the Petitioner had not submitted any mercy petition.
6. There is no dispute over the fact that the Petitioner had not submitted any representation invoking the authority of the President of India Under
Article 72 of the Constitution of India. However, it is not in dispute that his brother had submitted. It is also beyond dispute that the Petitioner does
not disown the submission of the petition by his brother on his behalf. In fact, he had communicated to the Superintendent, Central Jail, Nagpur, on
07.08.2013, informing him about receipt of the petition by the office of the President of India so as to pursue the same. The said mercy petition as
has been indicated earlier stood rejected on 11.04.2014. The Petitioner did not think it appropriate to challenge the rejection of the mercy petition
by the President of India. He accepted his fate.
7. Be it stated here, the mercy petition was preferred on 6.08.2013 and prior to that, the review petition was dismissed by circulation on
30.07.2013 by the two-Judge Bench of this Court which had decided the appeal on 21.03.2013. As is evident, the constitutional validity of the
rule relating to review was called in question before this Court. The Constitution Bench in Mohd. Arif Vs. The Registrar,Supreme Court of India,
(2014) AIRSCW 5337 : (2014) 10 SCALE 84 dealing with the said rule opined that in death cases, the matter should be heard by a three-Judge
Bench and the review petition should be heard in the open court by giving maximum time limit of 30 minutes to the convict.
8. Since the Petitioner had not filed a curative petition, he was entitled to seek reopening of the review petition, as per the liberty granted to certain
categories of cases in Mohd. Arif Alias Ashfaq (supra). Accordingly, his review petition was heard by a three-Judge Bench in the open Court.
After rejection of the said review petition on 09.04.2015, he filed a curative petition on 22.05.2015 which also got dismissed on 21.07.2015. At
this stage, it is imperative to state that despite the Constitution Bench saying that there shall be oral hearing of the application for review for a
maximum period of 30 minutes, the review petition was heard for almost ten days. The purpose of mentioning the same is that ample opportunity
was afforded to the Petitioner.
9. After rejection of the curative petition on the 21.07.2015, the Petitioner submitted a mercy petition to the Governor, Maharashtra which was
received on 22.07.2015. He also submitted another mercy petition to the President of India which was received by the President of India at 2.00
p.m. on 29.07.2015. Both these mercy petitions have been rejected.
10. It is submitted by Mr. Grover, learned Senior Counsel, that as per the principle stated in Shatrughan Chauhan (supra), the Petitioner is entitled
to claim commutation of death sentence to life imprisonment on the basis of supervening circumstances. For the said purpose, he has referred to
paragraphs 28 and 29 of the decision in Shatrughan Chauhan (supra) which read as under:
28. The Petitioners herein have asserted the following events as the supervening circumstances, for communication of death sentence to life
imprisonment:
(i) Delay
(ii) Insanity
(iii) Solitary confinement
(iv) Judgments declared per incuriam
(v) Procedural laspses
29. All the Petitioners have more or less asserted on the aforesaid grounds which, in their opinion, the executive had failed to take note of while
rejecting the mercy petitions filed by them. Let us discuss them distinctively and come to a conclusion whether each of the circumstances
exclusively or together warrants the communication of death sentence into life imprisonment.
What is submitted today is that the Petitioner can challenge the rejection of the mercy petition only when it is formally served on him, for the
counsel for the Petitioner have only come to know from the news report about the rejection of the mercy petition by the President of India. Thus,
14 days'' time has not been granted and he has been deprived of the right to assail the same. As has been stated earlier, the said stand has been
sought to be highlighted on the basis of the reasons stated in paragraph 241.7 of the case of Shatrughan Chauhan (supra). Pyramiding the said
submission, it is propounded by Mr. Grover, learned Senior Counsel and Mr. Chaudhry, learned Counsel that in the absence of any time to assail
the rejection of the mercy petition, the execution of death warrant deserves to be stayed.
11. The question that emerges for consideration is whether on the ground of not granting of 14 days'' time from the date of receipt of
communication of rejection of the mercy petition, should the warrant which is going to be executed at 7.00 a.m. on 30.07.2015 be stayed. Mr.
Mukul Rohatgi, learned Attorney General for India, appearing for the Respondent, would submit that the mercy petition is considered by the
President of India in exercise of his power Under Article 72 of the Constitution of India and when he has rejected the mercy petition after due
consideration of all the relevant facts on earlier occasion, if such kind of repetitive mercy petitions are allowed to be submitted and further challenge
to the rejection of the same is permitted, the danger of the concept of ad infinitum would enter into the field. Mr. Rohatgi would further contend
that at the drop of a hat, everybody can add a new fact or a new development and expect the President of India to deal with it as contemplated
Under Article 72 of the Constitution of India and, thereafter, challenge the same in a court of law.
12. The instant petition is a clear expose of the manipulation of the principle of rule of law. The Petitioner was tried for which is known as ""Bombay
Blast Case'' and stood convicted in the year 2007. Almost 22 years have passed since 1993 when the incident occurred. We have not perceived
any error in the issue of the death warrant as per our order dated 29.07.2015 passed in W.P. (Crl.) No. 129 of 2015. The only exception which
has been enthusiastically carved out by Mr. Grover, learned Senior Counsel and Mr. Chaudhry, learned Counsel is that they are entitled to get 14
days'' time to assail the rejection of the mercy petition. When the first mercy petition was rejected on 11.04.2014, there was sufficient time
available to the Petitioner to make arrangement for his family members to meet him in prison and make necessary worldly arrangements. There was
adequate time to prepare himself to meet his Maker and to make peace with himself. We have been apprised by Mr. Rohatgi, learned Attorney
General for India that the family was allowed to meet the Petitioner whenever they desired as per the Jail Manual.
13. The residuary part of the submissions put forth by the learned Counsel for the Petitioner is that the Petitioner can still challenge the rejection of
his mercy petition. On a first glance, the aforesaid submission may look quite attractive, but in the present case the same does not have much
commendation because the rejection of the first mercy petition by the President of India could have been assailed before this Court, but it was not
done. We have been apprised that the copy of the order of rejection of the mercy petition has been sent to the Petitioner, but the fact remains that
after the rejection of the first mercy petition, despite sufficient time, the Petitioner chose not to challenge the same. We do not think that it is a case
of such nature where it can be said that legal remedy was denied to the Petitioner. True it is, the first mercy petition was submitted by the brother
of the Petitioner, but as the facts would clearly show, he was aware of the same. Learned Attorney General would contend that the Petitioner, in
fact, had written a letter to the concerned Superintendent of Jail pertaining to the same. Regard being had to the totality of facts and circumstances
of this case, we are not inclined to accept the submission that the present mercy petition was preferred by the Petitioner for the first time and,
therefore, 14 days'' time should be granted so that he can do the needful as per law. In our considered opinion, to grant him further time to
challenge the rejection of the second mercy petition for which we have to stay the execution of the death warrant dated 30.04.2015 would be
nothing but travesty of justice.
14. Resultantly, we do not perceive any merit in this writ petition and the same is, accordingly, dismissed.
