DINUBHAI BOGHABHAI SOLANKI Vs STATE OF GUJARAT .
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: Crl.A. No.-000492-000492 / 2014
Diary number: 33431 / 2012
Advocates: E. C. AGRAWALA Vs
KAMINI JAISWAL
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 492 OF 2014
DINUBHAI BOGHABHAI SOLANKI .....APPELLANT(S)
VERSUS
STATE OF GUJARAT & ORS. .....RESPONDENT(S)
W I T H
CRIMINAL APPEAL NO. OF 2017 (ARISING OUT OF SLP(CRIMINAL) NO. 4965 OF 2017)
CRIMINAL APPEAL NO. OF 2017 (ARISING OUT OF SLP(CRIMINAL) NO. 5086 OF 2017)
CRIMINAL APPEAL NO. OF 2017 (ARISING OUT OF SLP(CRIMINAL) NO. 5309 OF 2017)
A N D
CRIMINAL APPEAL NO. OF 2017 (ARISING OUT OF SLP(CRIMINAL) NO. 5321 OF 2017)
J U D G M E N T
A.K. SIKRI, J.
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Leave granted in SLP(Criminal) No. 4965 of 2017, SLP(Criminal) No.
5086 of 2017, SLP(Criminal) No. 5309 of 2017 and SLP(Criminal) No.
5321 of 2017.
2) One, Amit Jethwa, stated to be an activist, who was complaining against
the illegal mining in and around Gir Forest Sanctuary, was murdered. FIR
being I-C.R. No. 163 of 2010 was registered on July 20, 2010 at Sola
Police Station under Sections 302 and 114 of Indian Penal Code, 1860
(IPC) read with Section 25(1) of Arms Act, 1959. In this FIR, amongst
others, Dinubhai Boghabhai Solanki (for short ‘Mr. Solanki’) and his
nephew were also implicated. As per the father of Amit Jethwa (who was
the complainant), State’s Police showed slackness in investigating the
said case. He approached the High Court for transfer of investigation and
vide order dated September 25, 2012, his petition was allowed and
investigation was transferred to CBI. On transfer, CBI registered
RC.11(S)/2012 SCU.V/SC.II/CBI and undertook the investigation. The
aforesaid order dated September 25, 2012 passed by the High Court was
challenged by Mr. Solanki as well as State of Gujarat by filing special
leave petitions in this Court. In the petition filed by Mr. Solanki, he had
prayed for stay of operation of the judgment and order dated September
25, 2012. This miscellaneous application was dismissed and CBI was
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given liberty to complete the investigation. After the dismissal of his
application, Mr. Solanki was arrested on November 5, 2013. Status report
of the investigation was submitted by the CBI in this Court and after
completion of the investigation, a supplementary chargesheet under
Section 302 read with Section 120B IPC was filed before the concerned
Court in January, 2014. In the chargesheet, Mr. Solanki has been arrayed
as one of the main conspirators along with his nephew Pratap @ Shiva
Solanki and few others. The Criminal Appeal No. 492 of 2014 arising out
of SLP (Crl.) No. 8406 of 2012 filed by Mr. Solanki as well as Criminal
Appeal No. 493 of 2014 arising out of SLP (Crl.) No. 8292 of 2012 filed by
the State of Gujarat, challenging the order dated September 25, 2012 of
the High Court, were ultimately dismissed by this Court by a detailed
judgment and order dated February 25, 2014 which is reported as
Dinubhai Boghabhai Solanki v. State of Gujarat1. However, at the same
time, bail was granted to Mr. Solanki on certain conditions mentioned in
Para 65, relevant portion whereof is reproduced below:
“65. We are not much impressed by the submission of Mr Rohatgi that the appellant-petitioner ought to be released on bail simply because he happens to be a sitting MP, nor are we much impressed by the fact that further incarceration of the appellant-petitioner would prevent him from performing his duties either in Parliament or in his constituency. So far as the Court is
1 (2014) 4 SCC 626
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concerned, the appellant-petitioner is a suspect/accused in the offence of murder. No special treatment can be given to the appellant-petitioner simply on the ground that he is a sitting Member of Parliament. However, keeping in view the fact that CBI has submitted the supplementary charge-sheet and that the trial is likely to take a long time, we deem it appropriate to enlarge the appellant-petitioner on bail, subject to the following conditions:
(i) On his furnishing personal security in the sum of Rs 5 lakhs with two solvent sureties, each of the like amount, to the satisfaction of the trial court.
(ii) The appellant-petitioner shall appear in court as and when directed by the court.
(iii) The appellant-petitioner shall make himself available for any further investigation/interrogation by CBI as and when required.
(iv) The appellant-petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade that person from disclosing such facts to the court or to the investigating agency or to any police officer.
(v) The appellant-petitioner shall not leave India without the previous permission of the trial court.
(vi) In case the appellant-petitioner is in possession of a passport, the same shall be deposited with the trial court before being released on bail.”
3) Pursuant to the said order, Mr. Solanki was enlarged on bail on February
26, 2004.
4) The complainant has filed Criminal Miscellaneous Petition No. 14006 of
2015 seeking cancellation of the aforesaid bail primarily on the ground that
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after the release of Mr. Solanki on bail, he is not only indulging in the acts
which amount to violation of the conditions imposed by this Court but is
also threatening and influencing the witnesses. It is further alleged that
because of these reasons, the trial could not progress and was being
delayed or influenced thereby affirming the apprehension expressed by
the complainant at the time of opposing the bail application.
5) Notice in the aforesaid criminal application, seeking cancellation of bail,
was issued. During hearings, it transpired that there were three Sessions
Cases i.e. 02/2014, 03/2014 and 01/2014 and trial had not started
because CBI had filed application before the Principal Judge, Ahmedabad
seeking consolidation of these cases. Taking note of this fact, on
December 7, 2015, direction was given by this Court to the concerned
Session Judge to pass appropriate order on application pending before it
expeditiously and not later than 10 days from the date of the order. The
trial was consolidated at the time of the framing of the charge. Mr. Solanki
filed an application for his discharge which was dismissed by the trial
court. Against that order, revision petition had been filed before the High
Court but no stay was granted. Taking note of these facts, this Court
passed the order dated May 10, 2016 directing the trial court to proceed to
frame the charges and start the trial on day to day basis. This application
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for cancellation of bail, thereafter, kept on getting adjourned at the behest
of one party or the other. In the meantime, trial proceeded with utmost
expedition, pursuant to the aforesaid directions given by this Court.
6) During the trial, it transpired that most of the witnesses had turned hostile.
This further prompted the complainant to approach the High Court of
Gujarat with an appropriate writ petition seeking certain reliefs including
that of de novo trial. The parties requested that the hearings in the
aforesaid criminal miscellaneous application (seeking cancellation of bail)
be deferred to await the decision of the High Court. The High Court has
decided the writ petition filed by the complainant vide its detailed judgment
dated June 29, 2017. Allowing the said writ petition, the High Court has
directed de novo trial of the case with the following specific directions:
“95. This writ application is disposed of with the following directions:
(1) The High Court on the administrative side shall pass an appropriate order transferring all the three CBI Sessions cases i.e. CBI Sessions Cases Nos. 1 of 2014, 2 of 2014 and 3 of 2014 as on date pending in the Court of the Presiding Officer, namely, Shri Dinesh L. Patel, CBI Courts, Court No. 4, Ahmedabad to any other CBI Court. On all the three CBI Sessions cases referred to above being transferred to a particular Court, the Presiding Officer concerned shall retry all the accused persons on the selfsame charge framed.
(2) The prosecuting agency i.e. the CBI shall obtain the witness summons from the Court concerned and start examining the witnesses a fresh.
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(3) The retrial shall commence at the earliest and shall proceed on the day-to-day basis.
(4) The retrial shall be in-camera proceedings.
(5) The prosecuting agency i.e. the CBI as well as the State police machinery is directed to ensure that full protection is given to each of the witnesses and they be assured that no harm would befall upon them in any manner. For ensuring of a sense of confidence in the mind of the witnesses, and to ensure that they depose freely and fearlessly before the Court, the following steps shall be taken:
(i) Ensuring safe passage for the witnesses to and from the Court precincts.
(ii) Providing security to the witnesses in their place of residence wherever considered necessary, and
(iii) Relocation of witnesses to any State or to any other place, as thought fit, wherever such a step is necessary.
Let me at this stage clarify something important. It could be argued that the directions issued by this Court amounts to directly or indirectly exerting pressure on the witnesses, but the answer to this is an emphatic ‘No’. These directions are necessary and are in line of doing complete justice.
xxx xxx xxx
“96. I conclude this judgment reminding one and all that justice is a concept involving the fair, moral and impartial treatment of all persons. In its most general sense, it means according individuals what they actually deserve or merit, or are in some sense entitled to. Justice is a particularly foundational concept within most systems of “Law”. From the prospective of pragmatism, it is a name for a fair result. Injustice anywhere is a threat to justice everywhere.”
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7) Challenging that order, Mr. Solanki and few other co-accused persons
have filed Special Leave Petitions bearing SLP(Criminal) No. 4965 of
2017, SLP(Criminal) No. 5086 of 2017, SLP(Criminal) No. 5309 of 2017
and SLP(Criminal) No. 5321 of 2017. The events described aforesaid
indicate that the issues in these proceedings are interconnected with each
other. For this reason, Criminal Miscellaneous Petition and the Special
Leave Petitions have been heard together and we proceed to decide all
these cases by the instant common judgment.
8) We have already indicated, in brief, the grounds on which complainant has
filed the applications seeking cancellation of Mr. Solanki’s bail. Let us, at
this stage, record the reasons which prevailed with the High Court in
ordering de novo trial. The High Court noted one crucial and very
pertinent occurrence that had taken during the trial viz. out of 195
witnesses examined by the prosecution during trial, as many as 105
witnesses were declared hostile. The break-up of the witnesses examined
is as under:
Total 105 Witnesses 61 Witnesses are hostile including 8 eye witnesses 16 Police witnesses 47 Panch witnesses 45 Hostile 21 official witnesses 4 Magistrates 1 Complainant
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1 Doctor Total 195 Witnesses Examined. 105 witnesses hostile.
9) The High Court found that all the important witnesses including the
eye-witnesses resiled from their statements made before the Police. On
that basis, it was contended by the complainant before the High Court that
it was a case where the main accused (Mr. Solanki) who is a former
Member of Parliament had won over all the witnesses including the
eye-witnesses by his sheer power and position. Therefore, according to
him, it was a fit case for directing retrial by the High Court in exercise of its
extraordinary powers under Article 226 of the Constitution of India or the
supervisory jurisdiction under Article 227 of the Constitution of India.
Insofar as allegation of the complainant in the writ petition that witnesses
were turning hostile due to the influence exercised by Mr. Solanki, the
High Court has taken note of the aforesaid application for cancellation of
bail preferred by the complainant in this Court in which two affidavits were
filed by the CBI, supporting the stand of the complainant. In one of the
affidavits filed by the CBI duly affirmed by one Mr. Basil Kerketta, the
Superintendent of Police, Central Bureau of Investigation, Special Crime
II, New Delhi, the following has been stated:
“2. That the contents of para 3 are wrong and denied. It is submitted that before investigation by CBI, the case was
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investigated by Crime Branch of Ahmedabad and they had filed two charges sheets and they had mentioned 1512 witnesses. Thereafter, on transfer of case from Gujarat Police CBI conducted further investigation in compliance of direction/order vide dated 25.09.2012 of High Court of Gujarat and filed Supplementary chargesheet on 21.12.2013 on conclusion of the investigation. CBI has relied upon 121 Prosecution Witnesses. It is further submitted that till 24.11.2016 Eighty Nine (89) Prosecution Witnesses have been examined and out of these 40 witnesses have turned hostile due to the influence/threat of the accused applicant. The important witnesses including police officers are yet to be examined.
3. That the contents of para 4 are wrong and denied. It is submitted that the accused applicant is the main conspirator and kingpin in the instant case. The PW-26 has clearly deposed before the trial court about the role played by the accused applicant in the murder of Amit Jethwa. It is further submitted that the accused applicant is trying to give a political colour to the statement of the PW-26, where as the PW has no connection with any political party at the time of recording of his statement. It is further submitted that the instant case was registered by CBI on 06.10.2012 and thereafter the witnesses were examined again as fresh and statements recorded accordingly during the course of further investigation.
4. That with regard to para 5 of the additional affidavit, it is submitted that on 15.10.2016, one PW was to be examined and prior to his examination, he filed a complaint to CBI stating therein that accused applicant and his nephew Pratapbhai Shivabhyai Solanki (Co-accused) were undue pressuring his family and elder brother of the PW on 12.10.2016 to change his version to turn hostile in the Court. A true copy of the complaint dated 14.10.2016 is annexed herewith and marked as Annexure-R-1. Further on the complaint of PW, the Trial Court passed order to Director General of Police, Gujarat to verify the substance and to take a decision on the complaint A. true copy of the order dated 15.10.2016 passed by the Specia Judge CBI Court, Court No. 4, Ahmedabad in CBI Sessions Case No. 2/14 is annexed herewith and marked as Annexure-R-2. However, decision in the matter is still pending at the end of DGP, Gujarat.
5. That para 06 of the additional affidavit is the matter of record.
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Further it is submitted that the accused applicant was released on bail vide order dated 25.02.2014 by this Hon'ble Court wherein it was clearly mentioned at para 61(IV) that the petitioner - appellant shall not directly or indirectly make any inducement, threat or promise to persons acquainted with the facts of the case. It is pertinent to mention here that the accused applicant started threatening the witnesses and on the complaint of the witnesses, CBI wrote a letter to Director General of Police, Gujarat and Supdt. Of Police, Distt. Gir Somnath to provide adequate security to the witnesses that they are getting threats to life from the accused applicant. A true copy of the letter dated 9.10.2013 is annexed herewith and marked as Annexure-R-3 and a true copy of the letter dated 5.03.2014 is annexed herewith and marked as Annexure-R-4 and a true copy of the letter dated 30.09.2015 is annexed herewith and marked as Annexure-R-5. Thus, the acts and conduct of the accused applicant have violated the conditions as imposed by this Hon'ble Court while granting bail to him.
6. That para 7 of the additional affidavit is wrong and denied, it is submitted that out of 89 witnesses examined, 49 witnesses have supported the prosecution case fully and 40 witnesses have turned hostile due to the influence of the accused applicant. It is further submitted that actual position of the deposition is a matter of record.
8. That with regard to para 9, it is submitted that 126 witnesses including important witnesses are yet to be examined. Further, the accused applicant is on bail, he is making all possible efforts to influence the remaining witnesses by way of inducement promise and there is a strong possibility that the remaining witnesses may turn hostile. Till now, due to his influence, 40 witnesses have turned hostile. Keeping in view of above circumstances, it is further submitted that the bail of the accused applicant may be cancelled in the interest of justice. It is further submitted that more witnesses may be examined if necessary as this is the prerogative of the prosecution in the interest of the case.
9. It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to cancel the bail granted to Dinubhai Boghabail Solanki vide order dated 25.02.2014 passed by this Hon'ble Court in Crl. Misc. Petition No. 23723 of 2013 or
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pass any other order as this Hon'ble Court may deem fit and proper in the interest justice. As the accused applicant don't deserve any leniency as he violated the conditions of the bail in the interest of justice.”
10) In one another affidavit filed on behalf of the CBI before this Court
duly affirmed by Shri. S.S. Kishore, the Superintendent of Police, Central
Bureau of Investigation, Special Crime II, New Delhi, the following
assertion is made:
“6. In response to the para 14 of the petition, it is submitted that some of the witnesses have intimated regarding threats given by Shri. Dinubhai Boghabhai Solanki to them and to influence them and thereafter CBI as written letters on 09.10.2013 and 05.03.2014 to DGP of Gujarat Police for providing adequate security to the witnesses as they were under threat witnesses as they were under threat from Dinubhai Boghabhai Solanki.
7. That the contents of para 15 of the petition are matter of record. The complaint lodged with concerned police station against Sh. Dinubhai Boghabhai Solanki and others for their alleged atrocities over the witnesses pertains to the jurisdiction of local police.
10. That in para 1 of the petition, the petitioner has alleged that the shooter in the instant case i.e. Shailesh Pandya, who is presently lodged in Patan Sub Jai, is running an extortion business from the jail itself. These allegations pertain to Sub Jail Patan and concerned Jail Authorities of Patan may take immediate action in this respect.
14. That the apprehension of complainant in para 22 of the petition appears to be genuine witnesses have reported about the threats given to them by Dinubhai Boghabhai Solanki and for that local police respondent no. 3 is competent authority to take necessary steps.”
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11) The High Court also took note of various complaints which were
made by the witnesses alleging threats being administered by Mr. Solanki
as well as his accomplices. All those complaints are reproduced verbatim
by the High Court in the impugned judgment. Even the Special Director,
CBI had addressed letters to Director General of Police (DGP),
Gandhinagar, Gujarat mentioning about the alleged threats which the
complainant and his family members were receiving and requested the
DGP to provide necessary police protection. So much so, the trial court
was also compelled to pass orders for according protection to certain
witnesses.
12) We may point out at this stage that the accused persons had
opposed the prayer of the complainant in the said writ petition inter alia on
the ground that such writ petition was not maintainable and the Court
could not order retrial before the judgment is pronounced by the trial court.
It was argued that Section 386 of the Code of Criminal Procedure, 1973
(Cr.P.C.) confers powers on the appellate court to order retrial and,
therefore, it was necessary to await the judgment of the trial court and if
the circumstances warranted, depending upon the outcome of the trial
court verdict, such a plea could be taken in the appeal only. It was also
argued that allegations levelled by the writ petitioner (complainant) of
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tempering with the prosecution witnesses could not be looked into in the
writ proceedings as these were disputed questions of facts. It was also
submitted by the counsel of the accused persons that even those
witnesses who had alleged complaints against Mr. Solanki extending
threats and inducements to them, did not support the case of the
prosecution except one. The trial court had yet to appreciate the evidence
of the hostile witnesses and just because these witnesses had turned
hostile, was no ground or reason to discard their entire evidence. It was
also argued that witnesses turn hostile for various reasons and no
inference can be drawn that this phenomenon occurred only because of
alleged threats or inducement and such a plea of the complainant was
only presumptuous and assumptious. Allegations of extending any threats
or inducement to these witnesses by approaching these witnesses were
denied by the accused persons.
13) After taking note of the aforesaid facts and submissions, the High
Court pointed out that moot question was as to whether it could order
retrial in exercise of writ jurisdiction under Article 226 of the Constitution of
India. With this poser, the High Court has analysed the said issue under
the following heads:
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(i) Concept of fair trial.
(ii) Hostile witnesses – a menace to the criminal justice system.
(iii) Exercise of writ jurisdiction for the purpose of retrial.
(iv) Sections 311 and 391 of Cr.P.C. and Section 165 of the Indian
Evidence Act, 1872.
14) The High Court has given a detailed discourse on the necessity to
have a fair trial, as a backdrop of the rule of law as well as for dispensation
of criminal justice. Taking cognizance of so many judgments2 of this Court
wherein the concept of fair trial with the sole idea of finding the truth and to
ensure that justice is done, and extensively quoting from the said
judgments, the High Court has emphasised that free and fair trial is sine
qua non of Article 21 of the Constitution of India. It has also remarked that
criminal justice system is meant not only safeguarding the interest of the
accused persons, but is equally devoted to the rights of the victims as well.
If the criminal trial is not free and fair, then the confidence of the public in
the judicial fairness of a judge and the justice delivery system would be
shaken. Denial to fair trial is as much injustice to the accused as to the
victim and the society. No trial can be treated as a fair trial unless there is
2 State of Maharashtra v. Dr. Praful B. Desai, [(2003) 4 SCC 601]; Zahira Habibulla H. Sheikh v. State of Gujarat, [(2004) 4 SCC 158]; Asha Ranjan v. State of Bihar, [(2017) 4 SCC 397]; and Ajay Singh and another v. State of Chhattisgarh, [(2017) 3 SCC 330]
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an impartial judge conducting the trial, an honest and fair defence counsel
and equally honest and fair public prosecutor. A fair trial necessarily
includes fair and proper opportunity to the prosecutor to prove the guilt of
the accused and opportunity to the accused to prove his innocence.
15) The High Court has also highlighted that the role of a judge in
dispensation of justice, after ascertaining the true facts, is undoubtedly
very difficult one. In the pious process of unraveling the truth so as to
achieve the ultimate goal of dispensing justice between the parties, the
judge cannot keep himself unconcerned and oblivious to the various
happenings taking place during the progress of trial of any case. It is his
judicial duty to remain very vigilant, cautious, fair and impartial, and not to
give even a slightest of impression that he is biased or prejudiced, either
due to his own personal convictions or views, in favour of one or the other
party. This, however, would not mean that the Judge will simply shut his
own eyes and be a mute spectator, acting like a robot or a recording
machine to just deliver what is fed by the parties. Although, the Courts are
required to remain totally unstirred, unaffected and unmoved amidst the
storms and tribulations of various corrupt and flagitious activities
happening around them involving the police, the prosecutor or the defence
counsel or even the whirlwind publicity of a high profile case which affects
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the public opinion and motivates media trial, but it cannot be expected of
them not to deprecate or condemn such misdeeds of those culprits who
are hell bent to pollute the stream of judicial process.
16) It is not necessary to reproduce those copious quotes from various
judgments which have been incorporated by the High Court. However,
following passage from the judgment in Ajay Singh needs reiteration as it
sums up the entire fulcrum astutely:
“Performance of judicial duty in the manner prescribed by law is fundamental to the concept of rule of law in a democratic State. It has been quite often said and, rightly so, that the judiciary is the protector and preserver of rule of law. Effective functioning of the said sacrosanct duty has been entrusted to the judiciary and that entrustment expects the courts to conduct the judicial proceeding with dignity, objectivity and rationality and finally determine the same in accordance with law. Errors are bound to occur but there cannot be deliberate peccability which can never be countenanced. The plinth of justice dispensation system is founded on the faith, trust and confidence of the people and nothing can be allowed to contaminate and corrode the same. A litigant who comes to a court of law expects that inherent and essential principles of adjudication like adherence to doctrine of audi alteram partem, rules pertaining to fundamental adjective and seminal substantive law shall be followed and ultimately there shall be a reasoned verdict. When the accused faces a charge in a court of law, he expects a fair trial The victim whose grievance and agony have given rise to the trial also expects that justice should be done in accordance with law. Thus, a fair trial leading to a judgment is necessitous in law and that is the assurance that is thought of on both sides. The exponent on behalf of the accused cannot be permitted to command the trial as desired by his philosophy of trial on the plea of fair trial and similarly, the proponent on behalf of the victim should not always be allowed to ventilate the grievance that his cause has not been fairly dealt with in the name of fair trial. Therefore, the concept of
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expediency and fair trial is quite applicable to the accused as well as to the victim. The result of such trial is to end in a judgment as required to be pronounced in accordance with law. And, that is how the stability of the credibility in the institution is maintained.”
17) The High Court, thereafter, described the phenomena of hostile
witnesses which have assumed alarming proportion to the criminal justice
system in India and adversely affecting the fair trial and justice
dispensation system. In the process, the High Court has again referred to
various judgments3.
18) After making general remarks in respect of witnesses turning hostile
which has started happening too frequently in the cases tried in Courts in
India, including the evil of perjury which has assumed alarming proportions
in case after case coming before the Courts, the High Court summed up
the events which took place in the instant case in the following words:
“58. The facts narrated above are glaring and shocking. Right from the day, the son of the writ applicant came to be murdered, till this date, the manner and method in which the accused persons, more particularly, Dinu Bogha Solanki have dominated the proceedings speak volumes of the power they are able to wield. The present factual conspectus leaves one with a choice either to let the ongoing trial casually drift towards its conclusion with the strong possibility of offence going unpunished or to order a retrial belated though, to unravel the truth, irrespective of the time that may be consumed. As it is, every offence is a crime against the society and is unpardonable, yet there are some species of ghastly, revolting and villainous violation of the
3 Swaransingh v. State of Punjab, [AIR 2000 SC 2017] and Javed Alam v. State of Chhattisgarh & Anr., (2009) 6 SCC 450
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invaluable right to life which leave all sensible and right minded persons of the society shell-shocked and traumatized in body and soul. One fails to understand that how could 105 witnesses turn hostile…”
19) The High Court has also mentioned about the bold and honest stand
of the CBI in this case by filing two affidavits wherein CBI had stated that
witnesses were being threatened and on account of which, not a single
witness was ready and willing to depose.
20) In this backdrop, argument of the accused persons predicated on
Section 368 of Cr.P.C. (as noted above) is answered as follows:
“60. In the gross facts which I have highlighted, should I tell the devastated and crestfallen father that although the trial has been a farce, yet the Appeal Court will look into the matter if necessary in exercise of its powers under Section 386 of the Cr. P.C? It is like telling the victim to undergo an unfair trial because there is an Appellate Court to give him a fair hearing and the necessary relief. Should I ask the writ applicant to adduce materials in the form of proof beyond reasonable doubt as regards the tampering of the witnesses? Is the material on record not sufficient for this Court to draw a legitimate inference that it is only on account of sheer power and position of the main accused that the entire trial has been reduced to a farce and could be termed as a mock trial? I have no hesitation in rejecting the arguments of the learned counsel appearing for the accused persons that merely because the witnesses turned hostile, the Court cannot order a retrial in exercise of its extraordinary powers under Article 226 of the Constitution of India. A very feeble argument has been canvassed before me that none of the witnesses complained to the Presiding Officer that they were being threatened or induced by the accused persons. A witness, who has been administered dire threats or won over would never dare to utter a single word. It was for the Presiding Officer and the prosecuting agency to look into the matter and see to it that all the witnesses deposed
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freely and without any fear in their mind.”
21) Quoting extensively from the judgment of this Court in Ramesh and
others v. State of Haryana4 wherein a serious note of witnesses turning
hostile in criminal cases has been highlighted and various reasons noted
therein making the witnesses retract their statements before Court and
turning hostile, the High Court has stated that in the instant case, the
realistic view of the matter would demonstrate that the major cause for
turning witnesses hostile was the result of threat and intimidation. We
may mention that in para 44 of the judgment in the case of Ramesh and
others, following reasons were assigned for witnesses turning hostile:
“44. On the analysis of various cases, following reasons can be discerned which make witnesses retracting their statements before the Court and turning hostile:
“(i) Threat/intimidation.
(ii) Inducement by various means.
(iii) Use of muscle and money power by the accused.
(iv) Use of Stock Witnesses.
(v) Protracted Trials.
(vi) Hassles faced by the witnesses during investigation and trial.
(vii) Non-existence of any clear-cut legislation to check hostility of witness.”
4 (2017) 1 SCC 529
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45. Threat and intimidation has been one of the major causes for the hostility of witnesses…”
22) The High Court has commented about the present case as under:
“63. The case on hand is not one in which the witnesses turned hostile on account of the “culture of compromise”, as explained by the Apex Court. The case on hand is one in which threats and intimidation have been the major causes for the hostility of the witnesses. The Court, therefore, is expected to deal with this type of cases in a realistic manner and with the sensitivity which they deserve, otherwise the common man may tend to gradually loose faith in the efficacy of the system of the judiciary itself, which, if it happens, will be a sad day for any one to reckon with one.”
23) At the same time, discussing the law governing de novo trial, the
High Court has accepted the fact that such de novo trial or retrial of the
accused should be ordered in exceptional and rare cases where such
courts becomes indispensable to avert the failure of justice. Keeping in
view this caution, the High Court proceeded to discuss the issue as to
whether such a power of directing retrial can be exercised in writ
jurisdiction. Answering this question in affirmative, the High Court took
support of the judgment of Punjab and Haryana High Court wherein it had
taken suo moto cognizance of a matter in which the accused persons
came to be acquitted and the State also did not prefer any appeal against
the acquittal. A news item in this regard was published in The Hindustan
Times dated November 14, 2007 on the basis of which cognizance was
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taken and the Court declared trial of the accused persons to be wholly
vitiated and non est in law. While doing so, in exercise of power under
Article 226 of the Constitution of India, the Court had explained the
contours of this power in the following words:
“33. We are conscious of the fact that in the present case, we are essentially exercising our jurisdiction under Article 226 of the Constitution and we are not acting as an appellate court under the provisions of the Code of Criminal Procedure. The question that will, therefore, arise is the availability of the writ power to deal with the situation and to issue necessary and appropriate directions in the matter.
34. The power under Article 226 of the Constitution is incapable of a precise definition as to its contours and extent. The jurisdiction under Article 226 may require a severely circumscribed exercise in a given case though, in another, the use of the power could be wide and expansive. The extent to which the writ power is to be exercised will depend upon the facts of a given case, though the ultimate objective of such exercise would always be to secure justice and to strike at injustice. The Courts, therefore, will have to rise to the occasion or else they may fail as the learned trial Court did in the present case. In a situation where the trial held against the two accused clearly depicts monstrous perversities and gross abuse of process of law and yet no appeal against the acquittal of the two accused had been preferred, the Court can remain a passive onlooker only at the cost of being faulted by posterity. The exercise of the writ jurisdiction to interfere with the verdict of a criminal trial must, therefore, be made. New paths will have to be chartered and innovations made to deal with the myriad situations that may arise from time to time.”
24) The High Court also referred to the decision in the case of Ayodhya
Dube v. Ram Sumer Singh5, wherein a three-Judge Bench of the
5 (1981) Supp. SCC 83
24
Supreme Court, while explaining the decision in the case of K.
Chinnaswamy Reddy v. State of Andhra Pradesh6 observed that:
“…we only wish to say that the criminal justice system does not admit of ‘pigeon holing’. Life and the Law do not fall neatly into slots. When a court starts laying down rules enumerated (1), (2), (3), (4) or (a), (b), (c), (d), it is arranging for itself traps and pitfalls. Categories, classifications and compartments, which statute does not mention, all tend to make law ‘less flexible, less sensible and less just.’”
25) Many more judgments touching upon the expansive powers of the
Constitutional Courts under Articles 32 and 226 of the Constitution of India
are also cited and argument of the counsel for the accused persons that
High Court should not indict the trial court proceedings at this stage is
brushed aside with the following discussion:
“85. In view of the above, the contention canvassed on behalf of the accused persons that the writ application under Article 226 of the Constitution of India seeking a retrial even before the pronouncement of the judgment by the Trial Court is not maintainable, is rejected. To tell the writ applicant that he should wait for the final outcome of the trial, and if ultimately, the accused persons are acquitted, he may file an appeal before the Appellate Court will be nothing, but adding insult to the injury. It is a matter of common experience that the criminal appeal, be it one of conviction or acquittal takes years before the same is disposed of finally. The passage of time by itself would prove detriment to the interest of the prosecution. It is very easy for the learned counsel appearing for the accused persons to argue that the Trial Court has to yet appreciate the evidence on record and reach to an appropriate conclusion. In my view, what is left now to appreciate when 105 witnesses outright have been declared hostile. It is the brazen highhandedness on the part of the accused persons which warrants retrial. The distortion in the present case is so brazen that even the worms turned.
6 AIR 1962 SC 1788
25
Ultimately, whatever may be the outcome of the retrial, the Court should not shut its eyes and raise its hands in helplessness saying that what can be done. The witnesses should also be made to realise that they cannot take things lightly and owe a great responsibility when they are appearing before the Court to depose in a trial where the accused persons are charged with a serious offence of murder. If such would be the attitude of the Courts, the judiciary will be reduced to a mere laughing stalk.”
26) The aforesaid thought process is carried further by the High Court
while discussing another related argument of the accused persons,
namely, the prosecuting agency could have preferred an application under
Section 311 of the Cr.P.C. for recalling of the witnesses and further that
even in an appeal, the prosecution was at liberty to pray for leading
additional evidence under Section 391 of the Cr.P.C. and, therefore, the
Court should not order retrial. This argument has also been authoritatively
and emphatically rejected with detailed discussion. We are not taking note
of those details as this argument was not pressed before us by the
counsel for the accused persons in their appeals.
27) Summing up the discussion, the High Court concluded that in this
case retrial was the only solution to prevent the miscarriage of justice. In
the process, the High Court has also directed that the Presiding Officer
who was conducting a trial should not be allowed to continue. Since, a
plea was raised by the learned senior counsel appearing for the appellants
26
that the adverse remarks which are made by the High Court against the
Presiding Officer should be expunged, we are reproducing below the
observations of the High Court in this behalf:
“94. I have reached to the conclusion without any hesitation that retrial is the only solution to prevent the miscarriage of justice. If ultimately retrial is to be ordered, the same should be conducted by any other Presiding Officer because this Court has lost confidence in the present Presiding Officer. I could have observed many things as regards the Presiding Officer, but, for one good reason, I have restrained myself. My observations would have only brought a bad name for this institution. For me, the image and prestige of this institution and the judiciary as a whole is supreme. It is said that the life of law is justice and it is for the Judge to breath life into law. Men of character inspired by high ideals are needed to infuse life and spirit in the skeleton of law. Let the High Court on its administrative side look into the matter.”
28) The aforesaid discussion led to allowing the writ petition and passing
the directions for de novo trial which have already been reproduced.
29) We have discussed the judgment of the High Court, impugned in
these appeals, at some length, with a specific purpose in mind. It would
be relevant to point out that the arguments addressed by learned senior
counsel M/s. Mukul Rohatgi, Neeraj Kishan Kaul and N.D. Nanavati
appearing for different accused persons, were the same arguments which
were advanced before the High Court and, therefore, we deemed it proper
to narrate the manner in which the High Court has dealt with these
27
arguments. Another related objective for discussing the judgment of the
High Court in some detail was that since we are in complete agreement
with the approach of the High Court in the manner in which the issue of
retrial has been dealt with in the facts of this case, it would not be
necessary for us to spell out and restate those very reasons which have
prevailed with the High Court.
30) We may hasten to add that normally such a retrial has to be ordered
by the Appellate Court while dealing with the validity and correctness of
the judgment of the trial court as this power is expressly conferred upon
the Appellate Court by Section 386 of the Cr.P.C. However, in exceptional
circumstances, such a power can be exercised by the High Court under
Article 226 or by this Court under Article 32 of the Constitution of India. In
fact, there are judicial precedents to this effect which have already been
mentioned above. There are no shackles to the powers of the
Constitutional Court under these provisions, except self-imposed
restrictions laid down by Courts themselves. But for that, these powers
are plenary in nature meant to do complete justice and to inhibit travesty of
justice. Therefore, we are largely in agreement with the conclusion arrived
at by the High Court to the effect that the present case was one of those
exceptional cases where possibility of witnesses getting hostile because of
28
inducement or threats cannot be ruled out.
31) We are not suggesting that Mr. Solanki and his nephew are the
persons responsible for the murder of Amit Jethwa. That charge which is
levelled against them and other accused persons has to be proved in the
trial by cogent evidence. We are also mindful of the principle that standard
of proof that is required in such criminal cases is that the guilt has to be
proved beyond reasonable doubt. However, at the same time, it is also
necessary to ensure that trial is conducted fairly where witnesses are able
to depose truthfully and fearlessly. Old adage judicial doctrine, which is
the bedrock of criminal jurisprudence, still holds good, viz., the basic
assumption that an accused is innocent till the guilt is proved by cogent
evidence. It is also an acceptable principle that guilt of an accused is to
be proved beyond reasonable doubt. Even in a case of a slight doubt
about the guilt of the under trial, he is entitled to benefit of doubt. All these
principles are premised on the doctrine that ‘ten criminals may go
unpunished but one innocent person should not be convicted”. Emphasis
here is on ensuring that innocent person should not be convicted.
Convicting innocence leads to serious flaws in the criminal justice system.
That has remained one of the fundamental reasons for loading the
processual system in criminal law with various safeguards that accused
29
persons enjoy when they suffer trials. Conventional criminology has
leaned in favour of persons facing trials, with the main objective that
innocent persons should not get punished.
32) At the same time, realisation is now dawning that other side of the
crime, namely, victim is also an important stakeholder in the criminal
justice and welfare policies. The victim has, till recently, remained
forgotten actor in the crime scenario. It is for this reason that “victim
justice” has become equally important, namely, to convict the person
responsible for a crime. This not only ensures justice to the victim, but to
the society at large as well. Therefore, traditional criminology coupled with
deviance theory, which had ignored the victim and was offender focussed,
has received significant dent with focus shared by the discipline by
victimology as well. An interest in the victims of the crime is more than
evident now7. Researchers point out at least three reasons for this trend.
First, lack of evidence that different sentences had differing impact on
offenders led policy-makers to consider the possibility that crime might be
reduced, or at least constrained, through situational measures. This in
turn led to an emphasis on the immediate circumstances surrounding the
offence, of necessity incorporating the role of the victim, best illustrated in
7 S.357A, Cr.P.C. provides for ‘Victim Compensation Scheme’ which is inserted by Amendment Act 5 of 2009 w.e.f. 31-12-2009.
30
a number of studies carried out by the Home Office (Clarke and Mayhew
1980). Second, and in complete contrast, the developing impact of
feminism in sociology, and latterly criminology, has encouraged a greater
emphasis on women as victims, notably of rape and domestic violence,
and has more widely stimulated an interest in the fear of crime. Finally,
and perhaps most significantly, criticism of official statistics has resulted in
a spawn of victim surveys, where sample surveys of individuals or
households have enabled considerable data to be collated on the extent of
crime and the characteristics of victims, irrespective of whether or not
crimes become known to the police. It is for this reason that in many
recent judgments rendered by this Court8 , there is an emphasis on the
need to streamline the issues relating to crime victims.
33) There is a discernible paradigm shift in the criminal justice system in
India which keeps in mind the interests of victims as well. Victim oriented
policies are introduced giving better role to the victims of crime in criminal
trials. It has led to adopting two pronged strategy. On the one hand, law
now recognises, with the insertion of necessary statutory provisions,
expanding role of victim in the procedural justice. On the other hand,
8 (a) Rudul Sah v. State of Bihar; (1983) 4 SCC 141 (b) Delhi Domestic Working Women’s Forum v. Union of India; (1995) 1 SCC 14 (c) D.K. Basu v. State of West Bengal; (1997) 1 SCC 416 (d) Suresh & Anr. V. State of Haryana; (2015) 2 SCC 227.
31
substantive justice is also done to these victims by putting an obligation on
the State (and even the culprit of crime) by providing adequate
compensation to the victims9. The result is that private parties are now
able to assert “their claim for fair trail and, thus, an effective ‘say’ in
criminal prosecution, not merely as a ‘witness’ but also as one impacted”10.
34) That apart, it is in the larger interest of the society that actual
perpetrator of the crime gets convicted and is suitably punished. Those
persons who have committed the crime, if allowed to go unpunished, this
also leads to weakening of the criminal justice system and the society
starts losing faith therein. Therefore, the first part of the celebrated dictum
“ten criminals may go unpunished but one innocent should not be
convicted” has not to be taken routinely. No doubt, latter part of the
aforesaid phrase, i.e., “innocent person should not be convicted” remains
still valid. However, that does not mean that in the process “ten persons
may go unpunished” and law becomes a mute spectator to this scenario,
showing its helplessness. In order to ensure that criminal justice system is
vibrant and effective, perpetrators of the crime should not go unpunished
and all efforts are to be made to plug the loopholes which may give rise to
9 For detailed study on this aspect, see ‘Victim Justice – A paradigm Shift in Criminal Justice System in India’ by G.S. Bajpai and Shriya Gauba. 10 Reference as in Footnote 9 above.
32
the aforesaid situation.
35) The position which emerges is that in a criminal trial, on the one
hand there are certain fundamental presumptions in favour of the accused,
which are aimed at ensuring that innocent persons are not convicted. And,
on the other hand, it has also been realised that if the criminal justice
system has to be effective, crime should not go unpunished and victims of
crimes are also well looked after. After all, the basic aim of any good legal
system is to do justice, which is to ensure that injustice is also not meted
out to any citizen. This calls for balancing the interests of accused as well
as victims, which in turn depends on fair trial. For achieving this fair trial
which is the solemn function of the Court, role of witnesses assumes great
significance. This fair trial is possible only when the witnesses are truthful
as ‘they are the eyes and ears’ of the Court.
36) We are conscious of the fact that while judging as to whether a
particular accused is guilty of an offence or not, emotions have no role to
play. Whereas, victims, or family of victims, or witnesses, may become
emotive in their testimonies, in a given case, as far as the Court is
concerned, it has to evaluate the evidence which comes before it
dispassionately and objectively. At the same time, it is also a fact that
33
emotion pervades the law in certain respects. Criminal trials are not
allusive to the fact that many a times crimes are committed in the ‘heat of
passion’ or even categorised as ‘hate crimes’. Emotions like anger,
compassion, mercy, vengeance, hatred get entries in criminal trials.
However, insofar as the Judge is concerned, most of these emotions may
become relevant only at the stage of punishment or sentencing, once the
guilt is established by credible evidence, evaluated objectively by the
Court11. The aforesaid factors, then, become either mitigating/extenuating
circumstances or aggravating circumstances. We make it clear that these
factors have not influenced us. We also expect that the trial court will not
go by such considerations insofar as first stage is concerned, namely,
evaluating the evidence to decide as to whether accused persons are
guilty of the offence or not. That part is to be performed in a totally
objective manner. Reason is simple. The manner in which the murder of
Amit Jethwa is committed may be cruel or ruthless. However, in the first
instance it has to be examined as to whether the accused persons are
responsible for the said murder or they (or some of them) are innocent.
37) Keeping in mind the aforesaid jurisprudential philosophy of criminal
law, let us examine the events and eloquent facts of this case, with a
11 Though in certain circumstances, these emotions may be relevant for establishing motive for the commission of crime.
34
deeper sense. A cumulative and non-disjunctive stare at those facts would
amply justify the conclusion of the High Court, and approaching the case
in a right perspective. It would be more so, when examined in the
background in which events took place right from the day of murder of the
complainant’s son. It has come on record that the victim was an activist
who had been taking number of cases which are taken note of by the High
Court in para 4.3 of the impugned judgment. It is also an admitted fact
that the victim Amit Jethwa had filed a Public Interest Litigation (PIL) in the
High Court against illegal mining within 5 kms. radius from the boundary of
the Gir Sanctuary. In that petition, he had pleaded for protection of
environment generally and the biodiversity of Gir Forest, in particular. Mr.
Solanki and his nephew were got impleaded in the said PIL whose names
emerged during the pendency of that petition.
38) After the murder of the said activist, the case was registered with the
Sola Police Station. But the investigation was lackadaisical. The
complainant was forced to approach the High Court to seek necessary
directions for proper investigation. The High Court was compelled to
intervene and it transferred the investigation to an independent
investigating agency, i.e., CBI. It is only thereafter that investigation
progressed and chargesheets were filed. It also needs to be borne in
35
mind that soon after Mr. Solanki was released on bail, application for
cancellation of bail was filed by the complainant with the allegations that
Mr. Solanki was extending threats to the complainant, his family members
as well as witnesses. Even some witnesses complained to this effect.
What is revealing that this application is supported by the CBI affirming the
stand of the complainant to the effect that witnesses are threatened.
39) Trial is expedited on the directions of the Court and witnesses start
turning hostile. It is difficult to say, at least, prima facie, that in the given
scenario, the CBI, during investigation, would have compelled the
witnesses to give statements against the accused persons. In any case,
that is also a matter to be finally tested at the time of trial. However, it is
stated at the cost of repetition that requirement of a fair trial has to be
fulfilled. When the trial takes place, as many as 105 witnesses turn
hostile, out of 195 witnesses examined, is so eloquent that it does not
need much effort to fathom into the reasons there for. However, when the
aforesaid facts are considered cumulatively, it compels us to take a view
that in the interest of fair trial, at least crucial witnesses need to be
examined again.
40) Having depicted our thought process which is generally in tune with
36
the approach adopted by the High Court, we need to enter caveat on two
aspects:
(i) Whether it was a case where entire de novo trial is
necessitated?
(ii) Whether the High Court is justified in passing strictures against the
Presiding Officer of the trial court?
41) Insofar as first aspect is concerned, it transpires that the CBI had
stated before the High Court that de novo trial may not be necessary and
the purpose would be served by recalling 46 witnesses, out of which 8
witnesses are cited as eye-witnesses. We feel that the examination of all
the witnesses once again in de novo trial may not be appropriate in the
circumstances of this case. On the order passed by this Court for
conducting day to day trial, the trial court could record the deposition of
195 witnesses over a period of one year. Obviously, in the process of
giving priority to this case by fixing it for evidence, practically on every
working day, same would have happened at the cost of adjourning many
other cases. Directing a trial court to spend this kind of time once again is
a tall order and the same purpose which is sought to be achieved by the
High Court could be served by re-examining only those witnesses which
are absolutely necessary. After all, out of 195 witnesses, if 105 witnesses
37
have been declared hostile, 90 other witnesses have been examined and
cross-examined and their deposition is not required to be recorded again.
Further, among them, there would be many officials/formal witnesses as
well. Likewise, some of the witnesses though turned hostile, their
testimony may not have much bearing. In this scenario, we had asked Mr.
Nadkarni, learned ASG who appeared for CBI to discuss the matter with
CBI and on objective and fair assessment, give the list of those witnesses
afresh deposition whereof is absolutely essential. After undertaking the
aforesaid exercise and on instructions from CBI, Mr. Nadkarni stated that
apart from 8 eye-witnesses, 18 more witnesses need to be necessarily
examined. Out of those, 15 persons are witnesses for circumstantial
evidence and 3 are panch witnesses relating to various panchnamas. He
was categorical that when all 8 eye-witnesses are examined afresh along
with other 18 witnesses as aforesaid, it would subserve the purpose for
which trial is reordered. Mr. Rohatgi, in response, had stated, without
prejudice to this contention that no such retrial was necessary at all,
direction should be confined to 8 eye-witnesses only if at all some
witnesses need to be re-examined. Since we have rejected the contention
of the learned counsel of the accused persons on the merits of the case,
we are of the opinion that 26 witnesses, list whereof was furnished by Mr.
38
Nadkarni in the Court with copies to the learned counsel for the accused
persons, should be re-examined.
42) Coming to the second aspect of remarks against the Judge, no fault
can be formed about the general observations of the High Court about the
role of the trial court judge who is not supposed to be a mute spectator
when he finds that witnesses after witnesses are turning hostile. Following
general comments are made by the High Court in this behalf:
“86. Criticizing the sharp decline of ethical values in public life even in the developed countries much less developing one, like ours, where the ratio of decline is higher is not going to solve the problem. Time is ripe for the Courts to take some positive action. Sections 195 and 340 of the Cr. P.C. could hardly be termed as the effective measures to combat with the menace of the witnesses turning hostile. If the witnesses have been won over in one way or the other, they are bold enough to even face the prosecution under Section 340 of the Cr. P.C. However, the same ultimately does not serve any purpose because the guilty goes unpunished. In the recent times, the tendency to acquit an accused easily is galloping fast. It is very easy to pass an order of acquittal on the basis of minor points raised in the case by a sharp judgment so as to achieve the yardstick of disposal. These days when crime is looming large and humanity is suffering and society is so much affected thereby, the duties and responsibilities of the Courts have become much more. Now the maxim let hundred guilty persons be acquitted, but not a single innocent be convicted’ is, in practice, changing world over and the Courts have been compelled to accept that the ‘society suffers by wrong convictions and it equally suffers by wrong acquittals’. A Judge does not preside over a criminal trial merely to see that no innocent man is punished. A Judge also presides to see that a guilty man does not escape. One is as important as the other. Both are public duties which the Judge has to perform. The need of the hour is ‘robust judging’. The trial Judge is the linchpin in every case, and he has also its eyes and ears. He is
39
not merely a recorder of facts, but a purveyor of all evidence, oral and circumstantial. It is said that a good trial Judge needs to have a ‘third ear’ i.e. hear and comprehend what is not said. When a material eyewitness, one after the other start resiling from their statements made before the police, this must obviously excite suspicion in the mind of the trial Judge to probe further and question the witness (even if the prosecutor does not do so).
(emphasis supplied)”
43) At the same time, condemnation of the Presiding Officer and going
to the extent of damning him, albeit, in an oblique manner, may not be
justified in the facts of this case. No doubt, it was expected of the
Presiding Judge to play more active and positive role. However, if error is
committed on that front, it is also not appropriate to arrive at other extreme
conclusions against that Presiding Officer in the absence of any cogent
evidence against him. We were also informed that the said Presiding
Officer is at the verge of retirement and is going to retire within a couple of
months, after rendering long service of more than 30 years. This Court
has time and again stated that the High Court should not lightly pass
strictures against the judges in the subordinate judiciary {See – Awani
Kumar Upadhyay v. High Court of Judicature of Allahabad and
Others12 and Amar Pal Singh v. State of Uttar Pradesh and Another13}.
44) At the time of hearing, we were informed that in routine transfers of
12 (2013) 12 SCC 392 13 (2012) 6 SCC 491
40
judicial officers, the Presiding Officer who was dealing with this matter
stands transferred to another city in the State of Gujarat. Therefore, it was
agreed by learned counsel for the accused persons as well that, for this
reason alone, he ceases to be the Presiding Officer of CBI, Court No. 4,
Ahmedabad and, therefore, would not be dealing with this matter in any
case. But, we feel that direction to take up the matter against him on
administrative side does not seem to be appropriate.
45) Accordingly, we dispose of the appeals with modification of the
direction of the High Court in respect of aforesaid two aspects. In the first
instance, instead of entire de novo trial, only 26 witnesses would be
examined afresh as per the list furnished by the CBI. Secondly, direction
to look into the matter against the Presiding Judge on administrative side
of the High Court is set aside.
46) With this, we advert to the application filed by the complainant for
cancellation of bail. As mentioned above, application for cancellation of
bail has been filed on the ground that Mr. Solanki had been threatening
the witnesses; threats have been extended to the complainant and his
family members as well for whose protection CBI had written to the DGP,
Gujarat and it is also stated that apprehension of the complainant
41
expressed earlier which can be discerned from the events that have taken
place. Coupled with that, a very pertinent and significant factor is that
even CBI has affirmed the aforesaid plea of the complainant with
categorical assertion that the witnesses are threatened by Mr. Solanki. In
this scenario, prima facie case for cancellation of bail has been made out.
In this behalf, we may usefully refer to the following discussion in State of
Bihar v. Rajballav Prasad Alias Rajballav Prasad Yadav Alias
Rajballabh14:
“23. Keeping in view all the aforesaid considerations in mind, we are of the opinion that it was not a fit case for grant of bail to the respondent at this stage and grave error is committed by the High Court in this behalf. We would like to reproduce following discussion from the judgment in Kanwar Singh Meena v. State of Rajasthan (SCC pp. 186 & 189, paras 10 & 18)
“10. … While cancelling bail under Section 439(2) of the Code, the primary considerations which weigh with the court are whether the accused is likely to tamper with the evidence or interfere or attempt to interfere with the due course of justice or evade the due course of justice. But, that is not all. The High Court or the Sessions Court can cancel bail even in cases where the order granting bail suffers from serious infirmities resulting in miscarriage of justice. If the court granting bail ignores relevant materials indicating prima facie involvement of the accused or takes into account irrelevant material, which has no relevance to the question of grant of bail to the accused, the High Court or the Sessions Court would be justified in cancelling the bail. Such orders are against the well-recognised principles underlying the power to grant bail. Such orders are legally infirm and vulnerable leading to miscarriage of justice and absence of supervening circumstances such as the
14 (2017) 2 SCC 178
42
propensity of the accused to tamper with the evidence, to flee from justice, etc. would not deter the court from cancelling the bail. The High Court or the Sessions Court is bound to cancel such bail orders particularly when they are passed releasing accused involved in heinous crimes because they ultimately result in weakening the prosecution case and have adverse impact on the society. Needless to say that though the powers of this Court are much wider, this Court is equally guided by the above principles in the matter of grant or cancellation of bail.
*** 18. Taking an overall view of the matter, we are of the opinion that in the interest of justice, the impugned order granting bail to the accused deserves to be quashed and a direction needs to be given to the police to take the accused in custody.”
24. As indicated by us in the beginning, prime consideration before us is to protect the fair trial and ensure that justice is done. This may happen only if the witnesses are able to depose without fear, freely and truthfully and this Court is convinced that in the present case, that can be ensured only if the respondent is not enlarged on bail. This importance of fair trial was emphasised in Panchanan Mishra v. Digambar Mishra, while setting aside the order of the High Court granting bail in the following terms: (SCC pp. 147-48, para 13)
“13. We have given our careful consideration to the rival submissions made by the counsel appearing on either side. The object underlying the cancellation of bail is to protect the fair trial and secure justice being done to the society by preventing the accused who is set at liberty by the bail order from tampering with the evidence in the heinous crime and if there is delay in such a case the underlying object of cancellation of bail practically loses all its purpose and significance to the greatest prejudice and the interest of the prosecution. It hardly requires to be stated that once a person is released on bail in serious criminal cases where the punishment is quite stringent and deterrent, the accused in order to get away from the clutches of the same indulge in various activities like tampering with the prosecution witnesses, threatening the family members of
43
the deceased victim and also create problems of law and order situation.”
25. Such sentiments were expressed much earlier as well by the Court in Talab Haji Hussain v. Madhukar Purshottam Mondkar in the following manner: (AIR p. 379, para 6)
“6. … There can be no more important requirement of the ends of justice than the uninterrupted progress of a fair trial; and it is for the continuance of such a fair trial that the inherent powers of the High Courts are sought to be invoked by the prosecution in cases where it is alleged that accused persons, either by suborning or intimidating witnesses, are obstructing the smooth progress of a fair trial. Similarly, if an accused person who is released on bail jumps bail and attempts to run to a foreign country to escape the trial, that again would be a case where the exercise of the inherent power would be justified in order to compel the accused to submit to a fair trial and not to escape its consequences by taking advantage of the fact that he has been released on bail and by absconding to another country. In other words, if the conduct of the accused person subsequent to his release on bail puts in jeopardy the progress of a fair trial itself and if there is no other remedy which can be effectively used against the accused person, in such a case the inherent power of the High Court can be legitimately invoked.”
47) In this hue, we need to examine as to whether purpose can be
served by banning the entry of Mr. Solanki in the city of Gujarat. It was
passionately argued by Mr. Rohatgi that during the period aforesaid
witnesses are examined, Mr. Solanki can be barred from entering Gujarat.
He even offered that Mr. Solanki would remain in Delhi during that period.
In normal circumstances, we would have accepted this suggestion of Mr.
Rohatgi. For examining this argument, we have to keep in mind the
44
principle laid down by this Court in Masroor v. State of Uttar Pradesh
and Another15, expressed in the following words:
“15. There is no denying the fact that the liberty of an individual is precious and is to be zealously protected by the courts. Nonetheless, such a protection cannot be absolute in every situation. The valuable right of liberty of an individual and the interest of the society in general has to be balanced. Liberty of a person accused of an offence would depend upon the exigencies of the case. It is possible that in a given situation, the collective interest of the community may outweigh the right of personal liberty of the individual concerned. In this context, the following observations of this Court in Shahzad Hasan Khan v. Ishtiaq Hasan Khan are quite apposite: (SCC p. 691, para 6)
“6. … Liberty is to be secured through process of law, which is administered keeping in mind the interests of the accused, the near and dear of the victim who lost his life and who feel helpless and believe that there is no justice in the world as also the collective interest of the community so that parties do not lose faith in the institution and indulge in private retribution.”
We, thus, require to adopt a balancing approach which takes care of
right of liberty of Mr. Solanki as an undertrial and at the same time the
interest of the society in general, viz., the fair trial is also fulfilled.
48) Going by the exceptional circumstances in which retrial is ordered by
the High Court, and is being maintained in principle, with only modification
that instead of all witnesses, 26 witnesses would be re-examined, we are
of the opinion that in order to ensure that there is a fair trial in literal sense
of the term, at least till the time eight eye-witnesses are re-examined, Mr.
15 (2009) 14 SCC 286
45
Solanki should remain in confinement and he be released thereafter with
certain conditions, pending remaining trial. We, therefore, dispose of
Criminal Miscellaneous Petition No. 14006 of 2015 with the following
directions:
a) Bail granted to Mr. Solanki by this Court vide order dated February 25,
2014 stands cancelled for the time being. He shall be taken into
custody and shall remain in custody during the period eight
eye-witnesses are re-examined.
b) The trial court shall summon 26 witnesses who are to be examined
afresh. In the first instance, 8 eye-witnesses shall be summoned and
examined on day to day basis. Once their depositions in the form of
examination-in-chief and cross-examination are recorded, Mr. Solanki
shall be released on bail again on the same terms and conditions on
which he was granted bail earlier by this Court by order dated February
25, 2014. After Mr. Solanki comes out on bail, there shall be an
additional condition, namely, till the recording and completion of the
statements of other witnesses, he shall not enter the State of Gujarat.
To put it clearly, after Mr. Solanki is released on bail, he shall
immediately move out of the State of Gujarat and shall not enter the
said State till the completion of remaining evidence, except on the days
46
of hearing when he would be appearing in the court. It will be open to
the trial court to add any further conditions, if the circumstances so
warrant.
c) The trial court shall also endeavour to record the remaining evidence as
well as expeditiously as possible by conducting the trial on day to day
basis.
49) Appeals and applications stand disposed of in the aforesaid terms.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; OCTOBER 30, 2017