Pankaj Lall Roy Vs State of West Bengal and Another

Calcutta High Court 22 Sep 2000 C.R.M. No. 2756 of 2000 105 CWN 627
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

C.R.M. No. 2756 of 2000

Hon'ble Bench

Debiprasad Sengupta, J

Advocates

Sekhar Basu and Joymala Bagchi, for the Appellant;S. Moitra and S. Mallick for the State and Ashraf Ali for the Opposite Party No. 2, for the Respondent

Final Decision

Allowed

Acts Referred

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482#Penal Code, 1860 (IPC) — Section 120B, 406, 417, 420, 464

Judgement Text

Translate:

Debiprasad Sengupta, J.@mdashThis is an application u/s 439(2) read with Section 482 of the Code of Criminal Procedure against an order

dated 24-5-2000 passed by the learned Sessions Judge, Barasat granting interim bail to the accused/opposite party No. 2 in connection with

Barasat P.S. Case No. 312 dated 21-5-2000 u/s 406/417/420/464/465/120B of the Indian Penal Code. On the basis of a complaint lodged by

the present petitioner the aforesaid case was registered with Barasat Police Station. The petitioner is the Managing Director of the Company

namely M/s. Salt Lake Wine-(P) Limited, a Private Limited Company having its place of business a AE Market, Shop No.1, Sector-1

Bidhannagar, Calcutta. The opposite party No. 2 is the registered salesman at the place of business of the petitioner. One of the duties entrusted

by the said company to the opposite party No. 2 was the payment of monthly additional licence fees with the department of Excise. On and from

1992 the O.P. No. 2 was entrusted to deposit various fees/charges including literage fees payable to the Excise Department. On 13-5-2000 at

about 10.30 a.m. one Inspector of the Excise Department had been to the shop of the petitioner and informed that a huge amount of money to the

tune of Rs. 6,40,000/- was not deposited with the Excise Department on behalf of the said company. It was alleged that the opposite party No. 2

in a dishonest and fraudulent manner has criminally misappropriated the money which was handed over to him for depositing with the Excise

Department and in this way the O.P. No. 2 misappropriated a sum of Rs. 6,40,000/- for the period 1998-1999 and 1999 February, 2000. In

such circumstances the petitioner was compelled to lodge a complaint with Barasat Police Station against the opposite party No. 2.

2. The opposite party No. 2 was arrested and produced before the learned Sub-Divisional Judicial Magistrate, Barasat on 22-5-2000. In the

forwarding report the investigating officer prayed for remand of accused to judicial custody on the ground that the investigation of the case was at

the initial stage. A prayer for bail was made on behalf of the accused/ O.P. No. 2 and the same was rejected by the learned Magistrate by his

order dated 22-5-2000.

3. The accused/opposite party No. 2 in the meantime preferred an application for bail u/s 439 of the Code of Criminal Procedure before the

learned Sessions Judge, Barasat. The learned Sessions Judge by his order dated 24-5-2006 granted interim bail to the accused/O.P. No. 2 and

fixed 16-8-2000 for confirmation of the said interim bail. Against the said order dated 24-5-2000, granting interim bail to the accused/O.P. No. 2,

the petitioner (de facto, complaint) came up before this court.

4. Mr. Sekhar Basu, learned Advocate appearing, for the petitioner submits that the learned Sessions Judge granted interim bail to the

accused/O.P. No. 2 without looking into the case diary. Even the learned Sessions Jude did not think it necessary to call for the case diary before

passing the impugned order. Mr. Bose submits that the case diary is lying with Barasat police station, which is situated at a short distance from the

court of learned Sessions Judge and it was not at all difficult for the learned Sessions Judge to cause the production of the case diary on the same

date or on the following date. But instead of doing that he granted bail to the accused without looking into the case diary. Mr. Bose further submits

that while granting interim bail to the accused the learned Sessions Judge observed that the complaint was lodged alleging ""non-deposit of excise

fees etc. which occurred 3 years back."" This observation, according to Mr. Bose, indicates total non-application of mind by the learned Sessions

Judge in as much as accusation against the O.P. no. 2 is criminal misappropriation/defalcation of excise dues to the tune of Rs. 6,40,000/- for the

period 1998-1999 and 1999 to February, 2000. Mr. Bose submits that the order granting interim bail suffers from serious illegality as the said

order was passed without looking into the case diary and without considering the gravity of the offence.

5. In support of his contention Mr. Bose relies on a judgment of the Hon''ble Supreme Court reported in The State Vs. Captain Jagjit Singh, . The

State vs. Captain Jagjit Singh. In paragraph 3 of the said Judgment it was held by the Hon''ble Supreme Court as follows: ""Where an offence is

bailable, bail has to be granted u/s 496 of the Code of Criminal Procedure, but if the offence is not bailable, further considerations arise and the

Court has to decide the question of grant of bail in the light of those further considerations, such as, nature and seriousness of the offence, the

character of the evidence, circumstances which are peculiar to the accused, a reasonable possibility of the presence of the accused not being

secured at. the trial, reasonable apprehension of witnesses being tampered with, the larger interests of the public or the State and similar other

considerations, which arise when a Court is asked to admit accused to bail in a non-bailable offence. u/s 498 of the Code of Criminal Procedure,

the powers of the High Court in the matter of granting bail are very wide; even so, where the offence is non-bailable, various considerations such

as those indicated above have to be taken into account before bail is granted in a non-bailable offence."" Mr. Bose lays much strees on ""nature and

seriousness of the offence"" and ""the character of the evidence"" as mentioned by the Hon''ble Apex Court in the aforesaid judgment. According to

Mr. Bose any court granting bail to an accused can have satisfaction on these two points only after going through the case diary and not otherwise.

6. The next judgment relied upon By Mr. Bose is reported in 1998 Cal CLR (S.C.) 1. In the said judgment it was held by the Hon''ble Apex

Court as follows: ""It is trite that among other considerations which the Court has to take into account in deciding whether bail should be granted in

a non-bailable offence is the nature and gravity of the offence. We are therefore of the opinion that the High Court should not have granted bail to

the respondent considering the seriousness of the allegations levelled against him, particularly at a stage when investigation is continuing.

7. Mr. Bose next relies on judgment reported in 1996 CCLR (Cal.) 250, Sri Nandan Dutta and Anr. vs. The State of W.B. In the said judgment it

was held by a Division Bench of the court as follows: ""It is quite settled in law that a bail may be cancelled u/s 439(2) on the ground inter alia that

the order granting bail was without jurisdiction, or was made by the Magistrate without applying his mind or upon irrelevant consideration or

arbitrarily. In the impugned order we have found that the learned Magistrates granted interim bail to the present petitioner and his wife without

considering the incriminating materials standing in the case diary against both of them. Accordingly we cancelled the bail granted to both of them for

ends of justice and directed them to surrender before S.D.J.M. Rampurhat forthwith.

8. Relying on the judgments referred to above Mr. Bose submits that the ratio of all those judgments is that among other considerations which the

court has to take into account while granting bail to an accused in a non-bailable offence is the nature and gravity of the offence and the character

of evidence. It is the submission of Mr. Bose that the learned Sessions Judge granted interim bail to the accused/ opposite party No. 2 without

considering these two aspects and as such the order passed by the learned Sessions Judge suffers from serious illegality.

9. Mr. Asraf Ali, learned Advocate appearing for the accused/opposite party No. 2 submits that when interim bail was granted by the learned

Sessions Judge and when the accused/O.P. No. 2 has not misused the liberty granted by he court, bail should not be cancelled by this court. In

support of his contention the learned Advocate relies on a judgment reported in 1995 CCLR (SC) 424, Dolat Ram & Ors. vs. State of Haryana.

In the said judgment it was held by the Hon''ble Apex Court as follows: The bail once granted should not be cancelled in a mechanical manner

without considering whether any supervening circumstances have rendered it no longer condusive to a fair trial to allow the accused to retain his

freedom by enjoying the concession of bail during the trial. These principles, it appears, were lost sight of by the High Court when it decided to

cancel the bail, already granted. The High Court it appears to us overlooked the distinction of the factors elevant for rejecting bail in a non-bailable

case in the first instance and the cancellation of bail already granted.

10. I have carefully gone through the judgment of the Hon''ble Supreme Court referred to above and in my opinion the said judgment is not at all

applicable in the present case. In the said case anticipatory bail was granted to the accused persons by the learned Additional Sessions Judge in a

case of dowry death after going through the police papers and on being satisfied that the accused persons were living separately from the deceased

and her husband and the factum of separate residence was supported by the ration cards. The Hon''ble Supreme Court was of the view that these

considerations were relevant considerations while dealing with an application for anticipatory bail. Thereafter on an application preferred by the

State of Harayana the High Court ground that ""dowry death is a serious matter and it cannot be taken so lightly"". Appeal was preferred by the

accused in Supreme Court. The Hon''ble Supreme Court set aside the order of the High Court and restored the order of the learned Additional

Sessions Judge. From a reading of the aforesaid judgment it becomes clear that bail was granted by the learned Additional Sessions Judge on

proper application of judicial mind and after going through the police papers and accordingly it was held by the Hon''ble Supreme Court that the

materials which were taken into consideration by the learned Additional Sessions Judge while granting anticipatory bail, were relevant for dealing

with an application for anticipatory bail. In the present case, as it has already been pointed out, interim bail was granted by the learned Sessions

Judge without looking into the case diary.

11. Mr. Sudipto Moitra, learned Additional Public Prosecutor appearing for the State submits that the learned Sessions Judge should have given

an opportunity to the prosecution to produce the case diary before granting interim bail to the accused. Mr. Moitra further submits that when

interim bail has been granted by the Sessions Judge and when the accused is enjoying the liberty granted by the court for the last 3 months, such

interim bail should not be cancelled by this court. But I am unable to accept such submission made by Mr. Moitra. An illegality remains an illegality

and it cannot be made legal simply because it continued for a considerable period. Mr. Moitra in support of this contention relies on a judgment of

the Hon''ble Supreme Court reported in 1994(4) Climes 124 SC, Naresh Pal Singh vs. Rajkaran & Anr., from a reading of the said judgment it

appears that the High Court granted bail to the accused by accepting the plea of the accused that he was on election duty at the relevant point of

time. No attention was focused with regard to the nature of the offence or any other materials. It was held by the Hon''ble Apex Court that such an

order, on the fact of it, cannot be sustained. In such circumstances the Hon''ble Apex Court remitted the matter to the High Court for

reconsideration. Bail granted by the High Court was not cancelled but the matter was sent back to the High Court for disposal of the ball

application afresh after taking into consideration the relevant materials. From a reading of the said judgment it does not appear that the case diary

and the materials collected by the Investigating Agency was not produced before the High Court. It is not a case where the High Court granted bail

to the accused without taking into consideration the materials collected by the Investigating Agency. Since there was no finding of the High Court

with regard to the nature of the offence or any other materials in the order passed by the High Court, the matter was remitted to the High Court for

considering the matter afresh. In my considered opinion the present case is completely different from the case referred to above.

12. There is no doubt that normally this court should not interfere with the discretion of the subordinate court when an accused is granted bail by

such court. But if there is any reason to hold that there is any wrong exercise of judicial discretion by such subordinate court or that ends of justice

is likely to be defeated, it will be proper for this court to cancel the bail granted by such subordinate court.

13. In the present case accused was arrested on 21-5-2000 and was produced before the learned S.D.J.M., Barasat on 22-5-2000, when his

prayer for bail was rejected by the learned Magistrate. On 24-5-2000 an. application for bail was moved before the learned Sessions Judge, and

the learned Sessions Judge without even calling for the case diary granted interim bail to the accused with some observations which is not at all

correct. It appears from the order of the learned S.D.J.M. that while rejecting the prayer for bail of the accused he took into consideration the

FIR, the forwarding report of the investigating officer, seizure list etc. and considering the case to be of a serious nature he refused the prayer for

bail. I fail to understand what prevented the learned Sessions Judge to call for the records from the court of the learned Magistrate. On 24-5-2000

interim bail was granted by the learned Sessions Judge till 16-8-2000, i.e., for about 3 months. It is submitted by the learned Advocate of the

petitioner that on 16-8-2000 such interim bail was again extended till the month of December, 2000. In my opinion granting of interim bail for such

a long period and again extending the same for such a long period of 4 months is also not desirable.

14. Investigation in the case commenced on and from 21-5-2000. Only three days thereafter the accused was granted bail by the learned Sessions

Judge and that too without looking into the case diary. The learned Judge even did not feel it necessary to call the case diary before granting bail,

although Barasat police station is at a distance of 5 minutes walk from the court of the learned Sessions Judge. This, in my opinion, is a wrong

exercise of judicial discretion. I have carefully gone through the First Information Report and other connected papers which are annexed to the

present application. In my considered opinion the allegations made in the FIR are very serious and this is not a case in which bail can be granted

within three days from the registration of the case and that too without looking into the case diary and without considering the grave nature of the

offence.

15. In view of the discusson made above I allow the present application, set aside te impugned order dated 24-5-2000 passed by the learned

Sessions Judge, Barasat and cancel the bail granted to the accused/opposite party No. 2. The accused/opposite party No. 2 is directed to

surrender before the learned Sub-Divisional Judicial Magistrate, Barasat within 7 days from date and on such surrender the learned Magistrate

shall take him into judicial custody. I also make it clear that in case the accused fails to comply with the direction of this court, the learned

Magistrate shall take appropriate steps for his apprehension and remand to judicial custody. The accused/Opposite Party No. 2 will be at liberty

to pray far bail and if any such prayer for bail is made, the learned Magistrate will dispose of the same after taking into consideration the materials

collected by the investigating agency. Application allowed. Bail cancelled.

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