TEHSEEN POONAWALLA Vs UNION OF INDIA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: W.P.(C) No.-000019 / 2018
Diary number: 40744 / 2017
Advocates: VARINDER KUMAR SHARMA Vs
1
IN THE SUPREME COURT OF INDIA CIVIL/CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO 19 OF 2018
TEHSEEN POONAWALLA ..Petitioner
VERSUS
UNION OF INDIA AND ANR ..Respondents
WITH
WRIT PETITION (CIVIL) NO 20 OF 2018
BANDHURAJ SAMBHAJI LONE ..Petitioner
VERSUS
UNION OF INDIA AND ANR ..Respondents
REPORTABLE
2
WRIT PETITION (CIVIL) NO 73 OF 2018
JAYSHRI LAXMANRAO PATIL ..Petitioner
VERSUS
UNION OF INDIA AND ORS ..Respondents
TRANSFERRED CASE (CRIMINAL) NO 1 OF 2018
BOMBAY LAWYERS ASSOCIATION ..Petitioner
VERSUS
THE REGISTRAR GENERAL AND ORS ..Respondents
AND WITH
TRANSFERRED CASE (CRIMINAL) NO 2 OF 2018
SURYAKANT @ SURAJ ..Petitioner
VERSUS
STATE OF MAHARASHTRA ..Respondent
PART A
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J U D G M E N T
Dr D Y CHANDRACHUD, J
A The Context
1 In the batch of petitions before this Court, the petitioners seek an inquiry
into the circumstances of the death of Brijgopal Harikishan Loya. He was a
judicial officer in the State of Maharashtra in the rank of a district judge and died
on 1 December 2014. Articles on his death were published in the issues of
Caravan magazine dated 20 and 21 November 2017. The first article was titled
“A family breaks its silence : shocking details emerge in death of judge
presiding over Sohrabuddin trial”.
2 Since the petitions are founded on the two articles published in Caravan,
it would be necessary to extract them in this judgment:
(i) Caravan article dated 20 November 2017:
“On the morning of 1 December 2014, the family of 48-year-old
judge Brijgopal Harkishan Loya, who was presiding over the
Central Bureau of Investigation special court in Mumbai, was
informed that he had died in Nagpur, where he had travelled for a
colleague’s daughter’s wedding. Loya had been hearing one of the
most high-profile cases in the country, involving the allegedly
staged encounter killing of Sohrabuddin Sheikh in 2005. The prime
accused in the case was Amit Shah—Gujarat’s minister of state for
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home at the time of Sohrabuddin’s killing, and the Bharatiya Janata
Party’s national president at the time of Loya’s death. The media
reported that the judge had died of a heart attack.
Loya’s family did not speak to the media after his death. But in
November 2016, Loya’s niece, Nupur Balaprasad Biyani,
approached me while I was visiting Pune to say she had concerns
about the circumstances surrounding her uncle’s death. Following
this, over several meetings between November 2016 and
November 2017, I spoke to her mother, Anuradha Biyani, who is
Loya’s sister and a medical doctor in government service; another
of Loya’s sisters, Sarita Mandhane; and Loya’s father, Harkishan.
I also tracked down and spoke to government servants in Nagpur
who witnessed the procedures followed with regard to the judge’s
body after his death, including the post-mortem.
From these accounts, deeply disturbing questions emerged about
Loya’s death: questions about inconsistencies in the reported
account of the death; about the procedures followed after his
death; and about the condition of the judge’s body when it was
handed over to the family. Though the family asked
for an inquiry commission to probe Loya’s death, none was ever
set up.
At 11 pm on 30 November 2014, from Nagpur, Loya phoned his
wife, Sharmila, using his mobile phone. Over around 40 minutes,
he described to her his busy schedule through the day. Loya was
in Nagpur to attend the wedding of the daughter of a fellow judge,
Sapna Joshi. Initially he had not intended to go, but two of his fellow
judges had insisted that he accompany them. Loya told his wife
that he had attended the wedding, and later attended a reception.
He also enquired about his son, Anuj. He said that he was staying
at Ravi Bhavan, a government guest house for VIPs in Nagpur’s
Civil Lines locality, along with the judges he had accompanied to
Nagpur.
It was the last call that Loya is known to have made, and the last
conversation that he is known to have had. His family received the
news of his death early the next morning.
“His wife in Mumbai, myself in Latur city and my daughters in
Dhule, Jalgaon and Aurangabad received calls,” early on the
morning of 1 December 2014, Harkishan Loya, the judge’s father,
told me when we first met, in November 2016, in his native village
of Gategaon, near Latur city. They were informed “that Brij passed
away in the night, that his post-mortem was over and his body had
been sent to our ancestral home in Gategaon, in Latur district,” he
added. “I felt like an earthquake had shattered my life.”
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The family was told that Loya had died of a cardiac arrest. “We
were told that he had chest pain, and so was taken to Dande
Hospital, a private hospital in Nagpur, by auto rickshaw, where
some medication was provided,” Harkishan said. Biyani, Loya’s
sister, described Dande Hospital as “an obscure place,” and said
that she “later learnt that the ECG”—the electrocardiography unit
at the facility—“was not working.” Later, Harkishan said, Loya “was
shifted to Meditrina hospital”—another private hospital in the city—
“where he was declared dead on arrival.”
The Sohrabuddin case was the only one that Loya was hearing at
the time of his death, and was one of the most carefully watched
cases then underway in the country. In 2012, the Supreme Court
had ordered that the trial in the case be shifted from Gujarat to
Maharashtra, stating that it was “convinced that in order to
preserve the integrity of the trial it is necessary to shift it outside
the State.” The Supreme Court had also ordered that the trial be
heard by the same judge from start to finish. But, in violation of this
order, JT Utpat, the judge who first heard the trial, was transferred
from the CBI special court in mid 2014, and replaced by Loya.
On 6 June 2014, Utpat had reprimanded Amit Shah for seeking
exemption from appearing in court. After Shah failed to appear on
the next date, 20 June, Utpat fixed a hearing for 26 June. The judge
was transferred on 25 June. On 31 October 2014, Loya, who had
allowed Shah the exemption, asked why Shah had failed to appear
in court despite being in Mumbai on that date. He set the next date
of hearing for 15 December.
Loya’s death on 1 December was reported only in a few routine
news articles the next day, and did not attract significant media
attention. The Indian Express, while reporting that Loya had “died
of a heart attack” noted, “Sources close to him said that Loya had
sound medical history.” The media attention picked up briefly on 3
December, when MPs of the Trinamool Congress staged a protest
outside the parliament, where the winter session was under way,
to demand an inquiry into Loya’s death. The next day,
Sohrabuddin’s brother, Rubabuddin, wrote a letter to the CBI,
expressing his shock at Loya’s death.
Nothing came of the MPs’ protests, or Rubabuddin’s letter. No
follow-up stories appeared on the circumstances surrounding
Loya’s death.
Over numerous conversations with Loya’s family members, I
pieced together a chilling description of what Loya went through
while presiding over the Sohrabuddin trial, and of what happened
following his death. Biyani also gave me copies of a diary she said
she maintains regularly, which included entries from the days
preceding and following her brother’s death. In these, she noted
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many aspects of the incident that disturbed her. I also reached out
to Loya’s wife and son, but they declined to speak, saying that they
feared for their lives.
Biyani, who is based in Dhule, told me that she received a call on
the morning of 1 December 2014 from someone identifying himself
as a judge named Barde, who told her to travel to Gategaon, some
30 kilometres from Latur, where Loya’s body was sent. The same
caller also informed Biyani and other members of the family that a
post-mortem had been conducted on the body, and that the cause
of death was a heart attack.
Loya’s father normally resides in Gategaon, but was in Latur at the
time, at the house of one of his daughters. He, too, received a
phone call, telling him his son’s body would be moved to Gategaon.
“Ishwar Baheti, an RSS worker, had informed father that he would
arrange for the body to reach Gategaon,” Biyani told me. “Nobody
knows why, how and when he came to know about the death of
Brij Loya.”
Sarita Mandhane, another of Loya’s sisters, who runs a tuition
centre in Aurangabad and was visiting Latur at the time, told me
that she received a call from Barde at around 5 am, informing her
that Loya had died. “He said that Brij has passed away in Nagpur
and asked us to rush to Nagpur,” she said. She set out to pick up
her nephew from a hospital in Latur where he had earlier been
admitted, but “just as we were leaving the hospital, this person,
Ishwar Baheti, came there. I still don’t know how he came to know
that we were at Sarda Hospital.” According to Mandhane, Baheti
said that he had been talking through the night with people in
Nagpur, and insisted that there was no point in going to Nagpur
since the body was being sent to Gategaon from there in an
ambulance. “He took us to his house, saying that he will coordinate
everything,” she said. (Questions that I sent to Baheti were still
unanswered at the time this story was published.)
It was night by the time Biyani reached Gategaon—the other
sisters were already at the ancestral home by then. The body was
delivered at around 11.30 pm, after Biyani’s arrival, according to
an entry in her diary. To the family’s shock, none of Loya’s
colleagues had accompanied his body on the journey from Nagpur.
The only person accompanying the body was the ambulance
driver. “It was shocking,” Biyani said. “The two judges who had
insisted that he travel to Nagpur for the marriage had not
accompanied him. Mr Barde, who informed the family of his death
and his post-mortem, had not accompanied him. This question
haunts me: why was his body not accompanied by anyone?” One
of her diary entries reads, “He was a CBI court judge, he was
supposed to have security and he deserved to be properly
accompanied.”
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Loya’s wife, Sharmila, and his daughter and son, Apurva and Anuj,
travelled to Gategaon from Mumbai, accompanied by a few judges.
One of them “was constantly telling Anuj and the others not to
speak to anybody,” Biyani told me. “Anuj was of course sad and
scared, but he maintained his poise and kept supporting his
mother.”
Biyani recounted that when she saw the body, she felt that
something was amiss. “There were bloodstains on the neck at the
back of the shirt,” she told me. She added that his “spectacles were
below the neck.” Mandhane told me that Loya’s spectacles were
“stuck under his body.”
A diary entry by Biyani from the time reads, “There was blood on
his collar. His belt was twisted in the opposite direction, and the
pant clip is broken. Even my uncle feels that this is suspicious.”
Harkishan told me, “There were bloodstains on the clothes.”
Mandhane said that she, too, saw “blood on the neck.” She said
that “there was blood and an injury on his head … on the back
side,” and that “his shirt had blood spots.” Harkishan said, “His shirt
had blood on it from his left shoulder to his waist.”
But in the post-mortem report, issued by the Government Medical
College Hospital in Nagpur, under a category described as
“Condition of the clothes—whether wet with water, stained with
blood or soiled with vomit or foecal matter,” a handwritten entry
reads, simply, “Dry.”
Biyani found the state of the body suspicious because, as a doctor,
“I know that blood does not come out during PM”—post-mortem—
“since the heart and lungs don’t function.” She said that she
demanded a second post-mortem, but that Loya’s gathered friends
and colleagues “discouraged us, telling us not to complicate the
issue more.”
The family was tense and scared, but was forced to carry out
Loya’s funeral, Harkishan said.
Legal experts suggest that if Loya’s death was deemed
suspicious—the fact that a post-mortem was ordered suggests that
it was—a panchnama should have been prepared, and a medico-
legal case should have been filed. “As per legal procedure, the
police department is expected to collect and seal all the personal
belongings of the deceased, list them all in a panchnama and hand
them over to the family as they are,” Asim Sarode, a senior Pune-
based lawyer, told me. Biyani said the family was not given any
copy of a panchnama.
Loya’s mobile phone was returned to the family, but, Biyani said, it
was returned by Baheti, and not by the police. “We got his mobile
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on the third or fourth day,” she said. “I had asked for it immediately.
It had information about his calls and all that happened. We would
have known about it if we got it. And the SMSes. Just one or two
days before this news, a message had come which said, ‘Sir, stay
safe from these people.’ That SMS was on the phone. Everything
was deleted from it.”
Biyani had numerous questions about the events of the night of
Loya’s death and the following morning. Among them was that of
how and why Loya had been taken to hospital in an auto rickshaw,
when the auto stand nearest to Ravi Bhavan is around two
kilometres away from it. “There is no auto rickshaw stand near Ravi
Bhavan, and people do not get auto rickshaws near Ravi Bhavan
even during the day,” Biyani said. “How did the men accompanying
him manage to get an auto rickshaw at midnight?”
Other questions, too, remain unanswered. Why was the family not
informed when Loya was taken to hospital? Why were they not
informed as soon as he died? Why were they not asked for
approval of a post-mortem, or informed that one was to be
performed, before the procedure was carried out? Who
recommended the post-mortem, and why? What was suspicious
about Loya’s death to cause a post-mortem to be recommended?
What medication was administered to him at Dande Hospital? Was
there not a single vehicle in Ravi Bhavan—which regularly hosts
VIPs, including ministers, IAS and IPS officers and judges—
available to ferry Loya to hospital? The winter session of the
Maharashtra state assembly was to begin in Nagpur on 7
December, and hundreds of officials usually arrive in the city well
in advance of assembly sessions for the preparations. Who were
the other VIPs staying in Ravi Bhavan on 30 November and 1
December? “These all are very valid questions,” Sarode, the
lawyer, said. “Why was the report of the medication administered
at Dande hospital not given to the family? Will the answers to these
questions create problems for someone?”
Questions such as these “still keep bothering the family, friends
and relatives,” Biyani said.
It added to their confusion that the judges who had insisted that
Loya travel to Nagpur did not visit the family for “one or one and a
half months” after his death, she said. It was only then that the
family heard their account of Loya’s last hours. According to Biyani,
the two men told the family that Loya experienced chest pain at
around 12.30 am, that they then took him to Dande Hospital in an
auto rickshaw, and that there, “he climbed the stairs himself and
some medication was administered. He was taken to Meditrina
hospital where he was declared dead on arrival.”
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Even after this, many questions were left unanswered. “We did try
to get the details of the treatment administered in Dande Hospital,
but the doctors and the staff there simply refused to divulge any
details,” Biyani said.
I accessed the report of Loya’s post-mortem, conducted at the
Government Medical College Hospital in Nagpur. The document
raises several questions of its own.
Every page of the post-mortem report is signed by the senior police
inspector of Sadar police station, Nagpur, and by someone who
signed with the phrase “maiyatacha chulatbhau”—or the paternal
cousin brother of the deceased. This latter person is supposed to
have received the body after the post-mortem examination. “I do
not have any brother or paternal cousin brother in Nagpur,” Loya’s
father said. “Who signed on the report is another unanswered
question.”
Further, the report states that the corpse was sent from Meditrina
Hospital to the Government Medical College Hospital by the
Sitabardi police station, Nagpur, and that it was brought in by a
police constable named Pankaj, of Sitabardi police station, whose
badge number is 6238. It notes that the body was brought in at
10.50 am on 1 December 2014, that the post-mortem began at
10.55 am, and that it was over at 11.55 am.
The report also noted that, as per the police, Loya “died on 1/12/14
at 0615 hours” after experiencing “chest pains at 0400 am.” It
stated, “He was brought to Dande hospital first and then shifted to
Meditrina hospital where he was declared to be in dead condition.”
The time of death cited in the report—6.15 am—appears
incongruous, since, according to Loya’s family members, they
began receiving calls about his death from 5 am onwards. Further,
during my investigation, two sources in Nagpur’s Government
Medical College and Sitabardi police station told me they had been
informed of Loya’s death by midnight, and had personally seen the
dead body during the night. They also said that the post-mortem
was done shortly after midnight. Apart from the calls that the family
received, the sources’ accounts also raise serious questions about
the post-mortem report’s claim that the time of death was 6.15 am.
The source at the medical college, who was privy to the post-
mortem examination, also told me that he knew that there had been
instructions from superiors to “cut up the body as if the PM was
done and stitch it up.”
The report mentions “coronary artery insufficiency” as the probable
cause of death. According to the renowned Mumbai-based
cardiologist Hasmukh Ravat, “Usually old age, family history,
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smoking, high cholesterol, high blood pressure, obesity, diabetes
are the causes for such coronary artery insufficiency.” Biyani
pointed out that none of these were applicable to her brother. “Brij
was 48,” she said. “Our parents are 85 and 80 years old, and are
healthy with no cardiac history. He was always a teetotaller, played
table tennis for two hours a day for years, had no diabetes or blood
pressure.”
Biyani told me that she found the official medical explanation for
her brother’s death hard to believe. “I am a doctor myself, and Brij
used to consult me even for minor complaints such as acidity or
cough,” she said. “He had no cardiac history and no one from our
family has it.”
(ii) Caravan article dated 21 November 2017:
“Brijgopal Harkishan Loya, the judge presiding over the CBI special
court in Mumbai, died sometime between the night of 30 November
and the early morning of 1 December 2014, while on a trip to
Nagpur. At the time of his death, he was hearing the Sohrabuddin
case, in which the prime accused was the Bharatiya Janata Party
president Amit Shah. The media reported at the time that Loya had
died of a heart attack. But my investigations between November
2016 and November 2017 raised disturbing questions about the
circumstances surrounding Loya’s death—including questions
regarding the condition of his body when it was handed over to his
family.
Among those I spoke to was one of Loya’s sisters, Anuradha
Biyani, a medical doctor based in Dhule, Maharashtra. Biyani
made an explosive claim to me: Loya, she said, confided to her
that Mohit Shah, then the chief justice of the Bombay High Court,
had offered him a bribe of Rs 100 crore in return for a favourable
judgment. She said Loya had told her this some weeks before he
died, when the family gathered for Diwali at their ancestral home in
Gategaon. Loya’s father Harkishan also told me that his son had
told him he had offers to deliver a favourable judgment in exchange
for money and a house in Mumbai.
Brijgopal Harkishan Loya was appointed to the special CBI court in
June 2014, after his predecessor, JT Utpat, was transferred within
weeks of reprimanding Amit Shah for seeking an exemption from
appearing in court. According to a February 2015
report in Outlook, “During the CBI court’s hearings that Utpat
presided over for this one year, or even after, court records suggest
Amit Shah had never turned up even once—including on the final
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day of discharge. Shah’s counsel apparently made oral
submissions for exempting him from personal appearance on
grounds ranging from him being ‘a diabetic and hence unable to
move’ to the more blase: ‘he is busy in Delhi.’”
The Outlook report continued: “On June 6, 2014, Utpat had made
his displeasure known to Shah’s counsel and, while allowing
exemption for that day, ordered Shah’s presence on June 20. But
he didn’t show up again. According to media reports, Utpat told
Shah’s counsel, ‘Every time you are seeking exemption without
giving any reason.’” Utpat, the story noted, “fixed the next hearing
for June 26. But on 25th, he was transferred to Pune.” This was in
violation of a September 2012 Supreme Court order, that the
Sohrabuddin trial “should be conducted from beginning to end by
the same officer.”
Loya had at first appeared well disposed towards Shah’s request
that he be exempted from personally appearing in court.
As Outlook noted, “Utpat’s successor Loya was indulgent, waiving
Shah’s personal appearance on each date.” But this apparent
indulgence may just have been a matter of procedure. According
to the Outlook story, “significantly, one of his last notings stated
that Shah was being exempted from personal appearance ‘till the
framing of charges.’ Loya had clearly not harboured the thought of
dropping charges against Shah even when he appeared to be
gentle on him.” According to the lawyer Mihir Desai, who
represented Sohrabuddin’s brother Rubabuddin—the complainant
in the case—Loya was keen on scrutinising the entire chargesheet,
which ran to more than 10,000 pages, and on examining the
evidence and witnesses carefully. “The case was sensitive and
important, and it was going to create and decide the reputation of
Mr Loya as a judge,” Desai said. “But the pressure was certainly
mounting.”
Nupur Balaprasad Biyani, a niece of Loya’s who stayed with his
family in Mumbai while studying in the city, told me about the extent
of the pressure she witnessed her uncle facing. “When he was
coming from the court, he was like, ‘bahut tension hai,’” she said.
“Stress. It’s a very big case. How to deal with it. Everyone is
involved with it.” Nupur said it was a question of “political values.”
Desai told me, “The courtroom always used to be extremely tense.
The defence lawyers used to insist on discharging Amit Shah of all
the charges, while we were demanding for the transcripts of the
calls, submitted as evidence by the CBI, to be provided in English.”
He pointed out that neither Loya nor the complainant understood
Gujarati, the language on the tapes.
But the defence lawyers, Desai said, repeatedly brushed aside the
demands for transcripts in English, and insisted that Shah’s
discharge petition be heard. Desai added that his junior lawyers
often noticed unknown, suspicious-looking people inside the
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courtroom, whispering and staring at the complainant’s lawyers in
an intimidating manner.
Desai recounted that during a hearing on 31 October, Loya asked
why Shah was absent. His lawyers pointed out that he had been
exempted from appearance by Loya himself. Loya remarked that
the exemption applied only when Shah was not in the state. That
day, he said, Shah was in Mumbai to attend the swearing-in of the
new BJP-led government in Maharashtra, and was only 1.5
kilometres away from the court. He instructed Shah’s counsel to
ensure his appearance when he was in the state, and set the next
hearing for 15 December.
Anuradha Biyani told me that Loya confided in her that Mohit Shah,
who served as the chief justice of the Bombay High Court between
June 2010 and September 2015, offered Loya a bribe of Rs 100
crore for a favourable judgment. According to her, Mohit Shah
“would call him late at night to meet in civil dress and pressure him
to issue the judgment as soon as possible and to ensure that it is
a positive judgment.” According to Biyani, “My brother was offered
a bribe of 100 crore in return for a favourable judgment. Mohit
Shah, the chief justice, made the offer himself.”
She added that Mohit Shah told her brother that if “the judgment is
delivered before 30 December, it won’t be under focus at all
because at the same time, there was going to be another explosive
story which would ensure that people would not take notice of this.”
Loya’s father Harkishan also told me that his son had confided in
him about bribe offers. “Yes, he was offered money,” Harkishan
said. “Do you want a house in Mumbai, how much land do you
want, how much money do you want, he used to tell us this. This
was an offer.” But, he added, his son refused to succumb to the
offers. “He told me I am going to turn in my resignation or get a
transfer,” Harkishan said. “I will move to my village and do farming.”
I contacted Mohit Shah and Amit Shah for their responses to the
family’s claims. At the time this story was published, they had not
responded. The story will be updated if and when they reply.
After Loya’s death, MB Gosavi was appointed to the Sohrabuddin
case. Gosavi began hearing the case on 15 December 2014. “He
heard the defence lawyers argue for three days to discharge Amit
Shah of all the charges, while the CBI, the prosecuting agency,
argued for 15 minutes,” Mihir Desai said. “He concluded the
hearing on 17 December and reserved his order.”
On 30 December, around one month after Loya’s death, Gosavi
upheld the defence’s argument that the CBI had political motives
for implicating the accused. With that, he discharged Amit Shah.
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The same day, news of MS Dhoni’s retirement from test cricket
dominated television screens across the country. As Biyani
recounted, “There was just a ticker at the bottom which said, ‘Amit
Shah not guilty. Amit Shah not guilty.’”
Mohit Shah visited the grieving family only around two and half
months after Loya’s death. From Loya’s family, I obtained a copy
of a letter that they said Anuj, Loya’s son, wrote to his family on the
day of the then chief justice’s visit. It is dated 18 February 2015—
80 days after Loya’s death. Anuj wrote, “I fear that these politicians
can harm any person from my family and I am also not powerful
enough to fight with them.” He also wrote, referring to Mohit Shah,
“I asked him to set up an enquiry commission for dad’s death. I fear
that to stop us from doing anything against them, they can harm
anyone of our family members. There is threat to our lives.”
Anuj wrote twice in the letter that “if anything happens to me or my
family, chief justice Mohit Shah and others involved in the
conspiracy will be responsible.”
When I met him in November 2016, Loya’s father Harkishan said,
“I am 85 and I am not scared of death now. I want justice too, but I
am extremely scared for the life of my daughters and
grandchildren.” He had tears in his eyes as he spoke, and his gaze
went often to the garlanded photograph of Loya hanging on the
wall of the ancestral home.”
Petitions
3 Tehseen Poonawalla filed a petition under Article 32 of the Constitution
before this Court on 11 December 2017. He informs the Court that the
proceedings have been initiated “bona fide for the welfare and benefit of the
society as a whole..with no ulterior or mala fide motive”. He has averred that
the petition was instituted for the “safety and security of the public and that of
public servants” who “may not be aware of their legal rights” or possess the
means to approach this Court. Besides the above writ petition, this Court has
before it two other writ petitions under Article 32 on the same issue, one by
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Jayshri Laxmanrao Patil1 and another by Bandhuraj Sambhaji Lone2. Each of
these petitioners has made similar averments, stating that the proceedings
have been initiated for the “welfare of society” without any personal interest.
Two writ petitions3 were filed in the High Court of Judicature at Bombay :
Bombay Lawyers’ Association instituted the proceedings on 4 January 2018
and Suryakant (alias Suraj), on 27 November 2017. The relief sought in the
batch of cases instituted before the Bombay High Court is similar to what is
sought before this Court. All the petitions are essentially based on the articles
which have been published in the Caravan on 20 and 21 November 2017. Other
media publications, both print and online carried news reports emanating from
the Caravan articles. Among them are the Indian Express, Quint, Wire and
Scroll.
Procedural directions
4 On 16 January 2018, a two judge Bench of this Court issued the following
directions in the Article 32 proceedings:
“Let the documents be placed on record within seven days and if it
is considered appropriate copies be furnished to the petitioners.
Put up before the appropriate Bench.”
1 Writ Petition (C)No 73 of 2018 2 Writ Petition (C)No 20 of 2018 3 Public Interest Litigation (Crl) No 2 of 2018 and Public Interest Litigation(Crl) No 1 of 2018
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In view of the direction to put up the case before the appropriate Bench,
proceedings were mentioned before the learned Chief Justice on 19 January
2018 and were directed to be listed on 22 January 2018 “before the appropriate
Bench as per roster”. On 22 January 2018 the State of Maharashtra filed
documents in a sealed cover of which copies were made available to counsel
for the petitioners. The documents were taken on the record. Mr Dushyant
Dave and Ms Indira Jaising, learned senior counsel indicated that they would
be filing applications for intervention. This Court permitted them to do so. This
Court was informed by counsel for the intervenors that they would be placing
on record some documents which may have bearing on the case. Mr Harish
Salve, learned senior counsel for the State of Maharashtra stated before the
Court that there would be no objection to supply any other official documents in
a sealed cover of which a list may be submitted by assisting counsel for the
parties. This Court was apprised of the pendency of two writ petitions before
the Bombay High Court, one at the principal seat and the other at the Nagpur
Bench. Since the issue raised in the writ petitions before the Bombay High
Court had the same subject matter, those petitions were transferred to this
Court, to be heard along with the petitions under Article 32. Mr Dave, learned
senior counsel appearing on behalf of the Bombay Lawyers’ Association agreed
to this course of action. The order of this Court dated 22 January 2018 also
records the agreement of Ms Jaising to the transfer of the writ petitions from the
Bombay High Court. Subsequently, Ms Jaising has clarified that since she is
appearing for an intervenor and not for the petitioners in any of those writ
PART A
16
petitions, her consent should not be recorded. We clarify the order dated 22
January 2018 to the effect that it was Mr Dave who has consented to the
transfer of proceedings from the Bombay High Court.
5 Following the order of transfer, the entire batch of cases together with
several applications for intervention have been heard. Hearings in this batch of
cases have taken place on 2 February 2018, 5 February 2018, 9 February 2018,
12 February 2018, 19 February 2018, 5 March 2018, 8 March 2018, 9 March
2018 and 16 March 2018.
6 We have heard Mr Dushyant Dave, Ms Indira Jaising, Mr V Giri, Mr Pallav
Shishodia, Mr PV Surendranath, learned senior counsel and Mr Kuldip Rai and
Mr Prashant Bhushan on behalf of the petitioners and the intervenors. Mr Mukul
Rohtagi and Mr Harish Salve, learned senior counsel have appeared for the
respondent State.
7 In view of the nature of the issue which has been raised in the
proceedings, we have permitted learned counsel appearing on behalf of the
petitioners as well as the intervenors to rely upon such documentary material
as would enable them to advance their submissions without being bound by
technicalities of procedure. In order to analyse the facts as they emerge before
the Court, it is necessary to construct the sequence of events from the material
before the Court.
PART A
17
Sequence of events 8 Shri Brijgopal Harkishan Loya (‘Judge Loya’) was presiding over the CBI
Special Court in Mumbai. The criminal trial arising out of the encounter killings
of Sohrabuddin Sheikh was assigned to his court. Among the accused in the
case was Amit Shah, the “national President of the Bharatiya Janata Party”. On
29 November 2014 Judge Loya travelled on an overnight train from Mumbai to
Nagpur together with two other judicial officers, Shri Shrikant Kulkarni (“Judge
Kulkarni”) and Shri SM Modak (“Judge Modak”) to attend the wedding in the
family of another judicial officer, Smt Swapna Joshi who was then a Member
Secretary of the Maharashtra State Legal Services Authority. Judge Kulkarni
was at the material time working as Registrar (Judicial-I) on the Appellate side
of the Bombay High Court and Judge Modak was the Principal District Judge at
Alibag. Judge Loya was a Judge in the City Civil and Sessions Court at
Mumbai. On 30 November 2014, Judge Loya and his colleagues attended the
wedding reception. According to his colleagues, all of them stayed at Ravi
Bhavan, a government guest house at Nagpur. This has been a contentious
issue. In the early hours of 1 December 2014 Judge Loya is stated to have
complained of chest pain. He was initially taken to Dande hospital, in close
proximity of Ravi Bhavan. From there he was referred to a cardiac care facility.
His colleagues are stated to have accompanied him to Meditrina hospital.
Judge Loya died before he was admitted to Meditrina, since he was stated to
PART B
18
have been ‘brought dead’. There was an inquest panchnama followed by a
post-mortem. After the formalities were completed, the body was taken to
Gategaon, his village near Latur, nearly 450 kilometres away where the
cremation took place.
Issues
9 The issue before the Court is whether the death of Judge Loya was due
to natural causes, or as alleged by the petitioners (relying on the contents of
news items or material which has come before the Court), there are
circumstances which raise a reasonable suspicion about an unnatural death,
warranting an inquiry or investigation on the directions of this Court. Moreover,
should the contents of a news article by itself be made the basis to lodge an
FIR under Section 154 of the Code of Criminal Procedure 1973.
B The Discreet Enquiry
10 Following the publication of the Caravan articles, the Principal Secretary
(Special) in the Home Department of the state government directed a discreet
inquiry by the Commissioner of the State Intelligence Department. Such an
inquiry was initiated by Shri Sanjay Barve, Director General and Commissioner
in the State Intelligence Department. By a communication dated 23 November
PART B
19
2017 addressed to the Chief Justice of the Bombay High Court, he indicated
that:
“2. Following judicial officers had accompanied Mr. Loya to
the hospital on 01/12/2014.
i. Mr Shrikant Kulkarni, Member Secretary
Maharashtra State Legal Services Authority.
ii. Mr Modak – Principal District Judge, Pune
iii. Mr Barde – District Judge, City Civil Court,
Mumbai
iv. Mr R R Rathi – District Judge, Baramati.
Similarly, Hon’ble Justice Bhushan Gawai and Hon’ble
Justice SB Shukre has also visited Meditrina Hospital,
Nagpur after learning about the sad demise of the
aforesaid judicial officer on 01/12/2014. ”
The Commissioner sought the permission of the Chief Justice “to record the
say of the above judicial officers” either in the form of a statement or a letter
elaborating the sequence of events and the facts known to them in the matter.
The Registrar General of the High Court, by a letter dated 23 November 2017,
responded to the request and stated that the Chief Justice had granted the
permission “to record the say” of the four judicial officers – Judge Shrikant
Kulkarni, Judge Modak, Judge Barde and Judge RR Rathi. The report of the
discreet inquiry dated 28 November 2017 was submitted to the Additional Chief
Secretary (Home). The contents of the report are summarised below:
PART B
20
(i) Judge Loya was in Nagpur to attend the wedding in the family of a
colleague on 30 November 2014 along with his colleagues, Judge
Kulkarni and Judge Modak, both in the rank of Principal District Judges;
(ii) The three judicial officers stayed at Ravi Bhavan;
(iii) In the early hours of 1 December 2014 Judge Loya complained of chest
pain. Judge Shrikant Kulkarni called Judge Barde who was posted at
Nagpur. Judge Barde informed Judge RR Rathi, Deputy Registrar of the
Bench of the High Court at Nagpur and both of them reached Ravi
Bhavan. In the meantime Judge Kulkarni had also intimated another
colleague, Judge Waikar about Judge Loya’s ill health between 0400
hours and 0415 hours;
(iv) Judge Loya was taken to Dande Hospital in the vehicle of Judge Barde.
Judge Kulkarni, Judge Modak and Judge Rathi accompanied them to the
hospital. After initial examination, he was advised to be taken to a cardiac
centre;
(v) The report in the Caravan article that Judge Loya was taken to Dande
hospital in an auto rikshaw is incorrect;
(vi) The Deputy Registrar Judge RR Rathi in the meantime called his relative,
Dr Pankaj Harkut, a cardiologist who advised him to bring the patient to
PART B
21
Meditrina hospital. Following this conversation at about 0500 hours, the
accompanying judges took Judge Loya to Meditrina hospital;
(vii) Judge Loya was shifted to Meditrina hospital, where he was admitted by
Judge Shrikant Kulkarni. He was provided emergency treatment at
Meditrina hospital but was declared dead at 0615 hours on 1 December
2014;
(viii) The ‘progress notes’ of the doctor at Meditrina hospital indicate that a
post-mortem was advised. This sets at rest the doubts raised in the
Caravan article about who had recommended the post-mortem;
(ix) Meditrina hospital furnished information of a medico-legal case to
Sitabardi police station, of the patient being brought dead. The police
station at Sitabardi registered AD 00/2014 under Section 174 of the Code
of Criminal Procedure 1973. This was subsequently transferred to Sadar
police station where AD 44/2014 was registered at 1600 hours, on 1
December 2014. The ADs were registered on the information of one Dr
Prashant Rathi;
(x) Dr Prashant Rathi was informed about Judge Loya’s illness by his relative
(Rukmesh Jakhotiya) from Aurangabad who requested him to help in
attending to Judge Loya;
PART B
22
(xi) The Caravan article raised certain doubts about the role of one Ishwar
Baheti. In that context, the report of the Commissioner contains the
following explanation:
“3.8 Mr Ishwar Govindlal Baheti, who
runs a medical pharmacy at Latur was
an old friend of Mr Loya for over 35
years. Ishwar Govindlal Baheti’s eldest
brother, Dr Hansraj Govindlal Baheti [r/o
Latur] got a call in the wee hours of 01-
12-2014 informing him about Mr Loya’s
health. On learning about his friend’s
condition from his brother [Dr Hansraj],
Ishwar Govindlal Baheti called up his
relative in Aurangabad, Mr Rukmesh
Jakhotiya, who in turn requested Dr
Prashant Rathi of Nagpur to provide
assistance and care to Mr Loya. Mr
Ishwar Govindlal Baheti also called up
another cousin of Dr Loya, Mr Om
Bhutada and got in touch with the Latur-
based relatives of Mr Loya. During
verification, Mr Ishwar Govindlal Baheti
claimed that he was a worker and well-
PART B
23
wisher [“karyakarta & shubh-chintak”] of
late Mr Vilasraoji Deskhmukh and that
he was not connected with RSS. Late Mr
Brijgopal Loya’s father, Shri Harkishan
Ramchandra Loya, confirmed to the
undersigned that Ishwar Baheti was a
close friend of his son and that he was
‘like a brother’ to him. Mr Loya’s son,
Anuj, has stated as follows: “my uncle,
Mr Iswar Baheti had organized a big
function in memoriy of my father on his
first death anniversary according to
panchang on 06-12-2015 at Gategaon,
Latur where everyone from my family
including my grandfather Harkishanji
and my aunty Dr Anuradha were
present.” My verification revealed that
Loya family held Mr Ishwar Baheti in
very high esteem and treated him as a
member of the family.
3.8.1 Incidentally, another gentleman by
name Ishwar-prasad Bajranglal Baheti,
@ 60 confirmed during the verification
PART B
24
that he used to be active in RSS long
ago and that presently, he runs a shop
called Radhey Shubhmangal Stores &
Handicrafts in Latur. He also confirmed
that he did not know Mr Loya and that he
had not made any calls in connection
with Mr Loya’s health to anybody.
3.8.2 One more person by name –
Ishwarlal Jawaharlal Baheti lives in
Nilanga, District Latur where he runs a
shop called Amrit General Stores.
During verification, he also confirmed
that he did not know Mr Loya.
3.8.3 The above details dispel the
doubts raised in the Caravan report
about the role of Mr Ishwar Baheti.”
(xii) Judge Barde and Judge Modak informed Judge Loya’s relatives about
his ill-health and death. The Principal Secretary to the Chief Justice and
other Judges at the Nagpur Bench were also informed. Chief Justice
Mohit Shah and Justices Bhushan Gavai, Justice SB Shukre and Justice
PR Bora visited Meditrina hospital around 0700 hours on 1 December
2014. The Chief Justice directed the officials present there to make
necessary administrative arrangements;
PART B
25
(xiii) The entire sequence of events was narrated in the statements filed by
the four judicial officers – Judge Kulkarni, Judge Modak, Judge Barde
and Judge RR Rathi;
(xiv) An inquest was conducted between 1000 hours and 1030 hours on 1
December 2014. The post-mortem was conducted between 1055 hours
and 1155 hours on 1 December 2014. The post-mortem report indicates
the absence of any bodily injury and notes the cause of death as
“coronary artery insufficiency”. The report of the Regional Forensic
Science Laboratory indicates that no traces of poison have been found;
(xv) The factual position indicates that Judge Loya suffered a heart attack in
the early hours of 1 December 2014 and died in consequence. His body
was sent to village Gategaon in Latur in an ambulance. Two judicial
magistrates from Nagpur, Mr Yogesh Rahangdale and Mr Swayam
Chopda were deputed by Judge Sonawane, Principal District Judge,
Nagpur to accompany the body. The statement in the Caravan article
that the body was not accompanied by anyone is incorrect;
(xvi) Intimation of the death was furnished to the members of the family of
Judge Loya and to his colleagues who resided at Haji Ali, Mumbai by
Judge Barde and Judge Modak in the early hours of 1 December 2014;
PART B
26
(xvii) The claim in the Caravan article that sources in the Government Medical
College and Sitabardi police station had seen the body during the course
of the night was devoid of substance;
(xviii) The reference in the Caravan article to blood-stains on the neck of the
deceased is contrary to the post-mortem report which stated that there
were no external injuries on the body;
(xix) The members of Judge Loya’s family including his son, wife, father and
sister have not supported the insinuations in the Caravan article; and
(xx) The second article in Caravan dated 21 November 2017 contains
unfounded insinuations against the former Chief Justice of the Bombay
High Court Shri Justice Mohit Shah. They have been levelled on the basis
of an array of hearsay versions. The report concludes by stating that the
article published in the Caravan “made several unsubstantiated claims
and is replete with falsehoods”.
The conclusion of the discreet inquiry is that Judge Loya suffered a heart attack
in the presence of his colleagues belonging to the judicial fraternity. They had
made all possible efforts to provide medical assistance to save him. Judge Loya
died as a result of natural causes.
PART C
27
C Submissions:
I The petitioners and intervenors
A Mr Dushyant Dave
11 Mr Dushyant Dave, learned senior counsel appearing on behalf of the
Bombay Lawyers’ Association has premised his submissions on the foundation
that the cause which he represents raises “serious questions of general
importance as to (the) independence of judiciary” and the protection of the
subordinate judiciary against threats or attacks. Mr Dave emphasised the role
espoused by the petitioners, by adverting to the decision of this Court in Delhi
Judicial Service Association, Tis Hazari Court, Delhi v State of Gujarat4 in
which this Court regarded an assault on a judicial officer as something which
affected judicial authority as well as the administration of justice in the entire
country. An impassioned plea has been made that the Court should have
regard to the background of this case, originating in the judgment in
Rubabbuddin Sheikh v State of Gujarat5. While transferring the investigation
to the CBI, this Court observed:
“..in order to make sure that justice is not only done, but also is
seen to be done and considering the involvement of the State
police authorities and particularly the high officials of the State of
Gujarat, we are compelled even at this stage to direct the CBI
Authorities to investigate into the matter.”
4 (1991) 4 SCC 406 5 (2010) 2 SCC 200
PART C
28
After this court directed a CBI investigation into the killings of Sohrabuddin and
his wife Kauserbi, a charge-sheet was submitted against a number of accused
including Amit Shah, the then Minister of State for Home in the State of Gujarat.
Subsequently, in Narmada Bai v State of Gujarat6 this Court directed a
separate investigation by the CBI into the killing of Tulsiram Prajapai, which, it
has been submitted, was a part of the conspiracy to kill Sohrabuddin and
Kauserbi. In issuing these directions, this Court held thus:
“It is not in dispute that it is the age-old maxim that justice must not
only be done but must be seen to be done. The fact that in the
case of murder of an associate of Tulsiram Prajapati, senior police
officials and a senior politician were accused may shake the
confidence of public in investigation conducted by the State police.
If the majesty of the rule of law is to be upheld and if it is to be
ensured that the guilty are punished in accordance with law
notwithstanding their status and authority which they might have
enjoyed, it is desirable to entrust the investigation to CBI.”
Subsequently, in Central Bureau of Investigation v Amitbhai Anil Chandra
Shah7, while upholding the grant of bail by the Gujarat High Court, this Court
ordered the transfer of the criminal case outside the State of Gujarat to the State
of Maharashtra. The following directions were issued:
“In another decision in Ravindra Pal Singh v Santosh Kumar
Jaiswal8, this Court directed for transfer of the case outside the
State because some of the accused in a case of fake encounter
were policemen. The case in hand has far more stronger reasons
for being transferred outside the State. We, accordingly, direct for
the transfer of Special Case No.5 of 2010 pending in the Court of
the Additional Chief Metropolitan Magistrate, CBI, Courtroom No
2, Mirzapur, Ahmedabad titled CBI v D.G.Vanzara to the Court of
CBI, Bombay. The Registrar General of the Gujarat High Court is
directed to collect the entire record of the case from the Court of
6 (2011) 5 SCC 79 7 (2012) 10 SCC 545 8 (2011) 4 SCC 746
PART C
29
the Additional Chief Metropolitan Magistrate, CBI, Room No 2,
Mirzapur, Ahmedabad and to transmit it to the Registry of the
Bombay High Court from where it would be sent to the CBI Court
as may be decided by the Administrative Committee of the High
Court. The Administrative Committee would assign the case to a
court where the trial may be concluded judiciously, in accordance
with law, and without any delay. The Administrative Committee
would also ensure that the trial should be conducted from
beginning to end by the same officer.”
Mr Dave submitted that an application for discharge under Section 227 of the
Code of Criminal Procedure was moved by Amit Shah in 2013. His application
for exemption from personal appearance was declined by Judge JT Utpat who
was nominated by the Administrative Committee of the Bombay High Court in
pursuance of the directions extracted above. Before the proceedings could be
taken up, it was alleged, Judge Utpat was transferred on 25 June 2014 by the
Administrative Committee of the Bombay High Court contrary to the directions
contained in the judgment of this Court dated 27 September 2012. Following
the transfer, Judge Loya was appointed as CBI judge in which assignment he
continued until his death on 1 December 2014. Mr Dave urges that the decision
to transfer Judge Utpat, without seeking appropriate orders of this Court “raises
serious questions, if not doubts, about the functioning of the Administrative
Committee of the High Court”. After Judge Loya died on 1 December 2014, a
new appointment of Judge MB Gosavi was initiated. The discharge application
was allowed on 30 December 2014. Mr Dave has categorically stated before
the Court that the legality of the order of discharge is not being questioned in
the present proceedings. CBI, it has been submitted, did not assail the order
of discharge though it subsequently filed appeals against the discharge of some
PART C
30
police officers. Rubabuddin, the original petitioner also challenged the order of
discharge but withdrew the application for condonation of delay thus rendering
the criminal revision application as not maintainable before the Bombay High
Court.
12 Based on this background, Mr Dave has submitted that the respondents
should be directed to file “appropriate affidavits” on oath having regard to the
fact that the jurisdiction under Article 32 is extraordinary in its nature and scope.
13 Mr Dave has submitted that the discreet inquiry and report prepared by
the Commissioner of the State Intelligence Department is an attempt to stall an
independent investigation. It is, according to him, unusual for the state
government to order a discreet inquiry on the basis of a report published in a
news periodical. Highlighting the sequence of events, it is urged that on 23
November 2017, the state government directed the Commissioner to conduct
a discreet verification and on the same day, a letter was addressed to the Chief
Justice of the Bombay High Court seeking to record the say of the four judicial
officers who had accompanied Judge Loya to the hospital on 1 December 2014.
The High Court of Bombay communicated the approval of the Chief Justice on
the same day. The judicial officers submitted their statements within a day. The
report was submitted by the Commissioner on 28 November 2017, within five
days. There is, in his submission, a sense of alacrity which is not ordinarily
found amongst public functionaries.
PART C
31
14 The documents and statements which form part of the report of the
Commissioner of State Intelligence have been called into question on the basis
of the following submissions:
“(i) The death investigation report prepared under Section 174 of
the Code of Criminal Procedure Code by PSI RK Mundhe of the
Sitabardi police station, Nagpur city dated 1 December 2014
records that the body of the deceased was identified by Dr
Prashant Rathi and does not refer to the presence of any other
individual, including the judicial officers;
(ii) The case papers of Meditrina hospital record that the patient
was brought dead to the hospital and was admitted by Judge
Shrikant D Kulkarni who disclosed his relationship with the
deceased as a friend. The progress notes of the doctor recorded
that the accompanying person had indicated that the patient had
suffered chest pain. The bill prepared by Meditrina hospital
inexplicably contains charges for non-invasive lab, neurosurgery,
diet consultation and non-medical expenses (the total bill being in
the amount of Rs 4290);
(iii) The post-mortem report describes the shirt and jeans worn by
the deceased. It has been urged that if Judge Loya had suffered a
heart attack in his sleep, it would not be conceivable that he would
be sleeping in such clothes. The rigor mortis was found to be
slightly present either in the upper limbs but not in the lower limbs.
The submission is that if the cause of death was due to coronary
artery insufficiency, rigor mortis would have set in fully. As against
this, the form under which the dead body was sent for post-mortem
indicates that rigor mortis was well marked;
(iv) The report of the Regional Forensic Science Laboratory dated
5 February 2015 indicates that the viscera did not reveal any trace
of poison. Analysis commenced on 5 January 2015 and was
completed on 19 January 2015 in pursuance of AD 44/2014 of PS
Sadar under Section 174 of the Cr PC. On 1 December 2014
Sitabardi police station which was investigating the matter had
forwarded the body for post-mortem through police constable
Pankaj. Doubt has been cast on the histo-pathologial report of 5
February 2015 on the ground that it refers to PS Sadar instead of
Sitabardi. On 10 December 2014, Sadar police station addressed
a letter to the Government Medical hospital, Nagpur to correct the
name of Judge Loya from Brijmohan Harikishan Loya to Brijgopal
Harikishan Loya. It has been urged that if Judge Loya was
accompanied by his colleagues, his name would not have been
furnished incorrectly to the hospital;
PART C
32
(v) The record indicates that Sadar police station made a fresh
accidental death summary almost one and a half years later on 2
February 2016. While doing so, the officer of PS Sadar recorded
as follows:
“Sir, PSI SD Warade was day officer on 01/12/2014,
he got AD no 00/14, 174 CrPC from PC PANKAJ
b No 6238 [from Sitabardi Police Station]. The
said AD was that of Shri Brijgopal Harikishan
Loya, age 48 years, resident of Hajiali
Government Colony, Building No 11, Mumbai.
On perusing the case diary, I found that the place of occurrence is in jurisdiction of Police Station Sadar, so I registered AD No 44/14, u/s 174 Cr PC.”
If AD 44/14 was registered in February 2016, it was urged,
there is a contradiction in the reference to the above AD in the
report of the Regional Forensic Science Laboratory dated 5
February 2015;
(vi) The statements of the four judicial officers “omitted to say
much more than what they have stated”. None of them has
furnished the suite number at Ravi Bhavan in which Judge
Loya stayed during the night of 30 November 2014. The
register of Ravi Bhavan does not contain any entry of Judge
Loya having stayed there. The account of Judge Kulkarni that
he stayed with Judge Loya and Judge Modak in the same suite
at Ravi Bhavan has been called into question. The conduct of
the judicial officers at Nagpur is criticized on the ground that
none of them claims to have informed the family after the death
had occurred. Judge Barde in his statement recorded that he
and Judge Kulkarni had met the relatives of the deceased after
a few days at Mumbai, which is submitted to be unnatural;
(vii) If indeed, the Chief Justice of the Bombay High Court, the
Registrar General, judges of the High Court and judicial officers
were present in the hospital, efforts would have been made to
ensure that the family of Judge Loya travels to Nagpur by the
next available flight;
(viii) While in 2015 Judge Loya’s son had addressed a letter for
the filing of an FIR or for instituting an inquiry into the death,
and his father and sister had demanded an inquiry in video
recorded interviews with Caravan and alleged that the Chief
Justice of the Bombay High Court had made an effort to bribe
Judge Loya, the subsequent statements of the members of the
family have been extracted by the State Intelligence
Department and ought not to be relied upon;
PART C
33
(ix) The security of Judge Loya was withdrawn on 24
November 2014 a week before his death;
(x) The Commissioner in the State Intelligence Department did
not meet any person nor did he visit any place to satisfy himself
of the truthfulness of the statements or facts;
(xi) The statement of Dr Prashant Rathi was recorded on 22
November 2017 by the police at Nagpur though the discreet
inquiry was ordered on 23 November 2017;
(xii) The press interviews given by Justice Bhushan Gavai and
Justice SB Shukre of the Bombay High Court to the Indian
Express on 27 November 2017 contain a repetition of what the
four district judges had mentioned in their letters. This raised
a grave suspicion as to why the interviews were given to the
press in the first place;
(xiii) The Commissioner ought to have examined the
statements made by the father, sister and son of Judge Loya
to Caravan;
(xiv) If Judge Loya had suffered a heart attack, his colleagues
instead of taking him to Dande hospital ought to have shifted
him to a reputed cardiac facility some of which were situated
within a distance of five kilometres from Ravi Bhavan. That the
judicial officers did not rush their colleague to “the best hospital
available” raises doubts about the theory that they had
accompanied Judge Loya; and
(xv) While on one hand Dr Dande claimed that an ECG was
taken, Judge Rathi in his statement has recorded that at Dande
hospital the ECG machine was not working.”
On the above grounds, it has been submitted, that the report of the
Commissioner of State Intelligence should be rejected. An independent inquiry
by a Special Investigating Team has been sought. He has suggested to the
Court that this is a fit case for initiating the in-house procedure against two
judges of the Bombay High Court for granting an interview to the media.
PART C
34
15 Mr Dave has submitted an application that he may be allowed to cross-
examine the four judicial officers whose statements have been relied upon in
the report submitted by the Commissioner of State Intelligence. In support of
his application Mr Dave has relied upon the decision of this Court in K.K.
Kochunni v State of Madras9 and on the provisions contained in Order IX of
the SC Rules. Cross-examination has been sought of the following persons:
“1 Mr Sanjeev Barve, Director General/Commissioner, State
Intelligence Department, Maharashtra,
2 Dr Prashant Bajrang Rathi, Resident of Sai Regency, Ravi
Nagar, Nagpur,
3 Mr Niranjan Takle, Reporter of CARAVAN,
4 Shri Shrikant D Kulkarni, Member Secretary, Maharashtra
State Legal Service Authority
5 Shri SM Modak, Principal District Judge, Pune,
6 Shri Vijay C Barde, Additional Sessions Judge, City Civil and
Sessions Court, Greater Bombay
7 Dr Pinak Gangadhar Rao, Dande, Ram Nagar, Nagpur
8 Shri Anuj Brij Gopal Loya, s/o late Sh. BH Loya
9 Smt Sharmila Brij Gopal Loya w/o Sh. BH Loya
10 Shri Hari Kishan Ramchandra Loya, f/o late Sh BH Loya
11 Dr Anuradha Balaprasad Biyani, sister of late Sh. BH Loya.”
Mr Dave urged that the State should be directed to file an affidavit controverting
the allegations contained in the petition.
9 (1959) Supp (2) SCR 316
PART C
35
B Ms Indira Jaising:
16 Ms Jaising has appeared on behalf of an intervenor (Admiral Ramdas).
Ms Jaising urges that the following circumstances create a suspicion that the
death of Judge Loya was not due to natural causes:
(i) The absence of any entry in the register at Ravi Bhavan recording the
name of Judge Loya as an occupant on 30 November and 1 December
2014;
(ii) The improbability of three judicial officers residing in one room of Ravi
Bhavan;
(iii) The mis-spelling of the name of Judge Loya in the records of Dande
hospital and Meditrina hospital and in the post-mortem report, despite the
fact that several judicial officers were alleged to be present;
(iv) Non-production of the ECG carried out at Dande hospital and the date of
30 November 2014 contained in the ECG published in the Indian Express
on 27 November 2017;
(v) The statement of judge Rathi that the ECG facility at Dande hospital was
not working;
PART C
36
(vi) The failure of the police to involve the Executive Magistrate on 1
December 2014 when an accident report was generated at Sitabardi
police station at 8.30 am;
(vii) Contradictions in the post-mortem report:
(a) Correction of the name on 10 January
2015;
(b) The date of death is shown as 7
December 2014;
(c) The over-writing of the date of death
from 30 November 2014 to 1
December 2014;
(d) The cause of death as Coronary Artery
Insufficiency;
(viii) The failure to prepare a panchnama of the personal belongings of the
deceased which assume significance from the statement of the sister of
the deceased to Caravan that his cell phone was returned a few days
later with all messages deleted;
(ix) The first accidental death report (AD 00/14) under Section 174 Cr PC
was recorded at Sitabardi. The second AD 44/2014 was recorded at
1600 hours at Sadar police station without the Executive Magistrate
being informed;
(x) The failure to produce the case diary of PS Sitabardi or Sadar;
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(xi) Failure to follow the procedure prescribed by law under Section 174 Cr
PC. No inquiry was carried out by the police or by anyone else at the
inquest under Section 174;
(xii) Dr Prashant Rathi was not a ‘relative’ within the meaning of Section 176
Cr PC;
(xiii) Furnishing of information to the Executive Magistrate in respect of the
accidental death summary on 2 February 2016;
(xiv) The grievance of the Judge Loya’s sister to Caravan that the ambulance
containing the dead body was not accompanied by any judicial officer;
(xv) The letter dated 18 February 2017 of Anuj Loya requesting the Chief
Justice of the Bombay High Court to conduct an inquiry. Ms Jaising has
urged submissions on the scope of provisions of Section 157 of Cr PC.
The submission is that the expression “reason to suspect the commission
of an offence” must receive an appropriate construction since at that
stage, the question of technical proof of facts alleged in the first
information report does not arise (State of Haryana v Bhajan Lal)10. In
the present case, it was urged that upon the death of Judge Loya, the
police appeared to have treated it as an accidental death and generated
AD 00/14 under Section 174 of the Cr PC. The police were bound to
10 (1992) Supp (1) SCC 335
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follow the procedure prescribed by law. As held by this Court in Ashok
Kumar Todi v Kishwar Jahan11 the police may either close the case or
register an FIR and investigate into the offence. Neither was an
investigation conducted under Section 174 Cr PC, nor was an FIR
recorded; and
(xvi) Ms Jaising adverted to the decision in Zahira Habibullah Sheikh v State
of Gujarat12 in which it was held:
“35. This Court has often emphasised that
in a criminal case the fate of the
proceedings cannot always be left entirely
in the hands of the parties, crime being
public wrong in breach and violation of
public rights and duties, which affects the
whole community as a community and is
harmful to society in general. The concept
of fair trial entails familiar triangulation of
interests of the accused, the victim and
the society and it is the community that
acts through the State and prosecuting
agencies. Interest of society is not to be
treated completely with disdain and as
persona non grata. The courts have
always been considered to have an
overriding duty to maintain public
confidence in the administration of
11 (2011) 3 SCC 758 12 (2006) 3 SCC 374
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justice—often referred to as the duty to
vindicate and uphold the “majesty of the
law”. Due administration of justice has
always been viewed as a continuous
process, not confined to determination of
the particular case, protecting its ability to
function as a court of law in the future as
in the case before it. If a criminal court is
to be an effective instrument in dispensing
justice, the Presiding Judge must cease to
be a spectator and a mere recording
machine by becoming a participant in the
trial evincing intelligence, active interest
and elicit all relevant materials necessary
for reaching the correct conclusion, to find
out the truth, and administer justice with
fairness and impartiality both to the
parties and to the community it serves.
The courts administering criminal justice
cannot turn a blind eye to vexatious or
oppressive conduct that has occurred in
relation to proceedings, even if a fair trial
is still possible, except at the risk of
undermining the fair name and standing of
the judges as impartial and independent
adjudicators.”
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Reliance was also placed on the following observations contained in the
decision in Vineet Narain v Union of India13:
“3. The facts and circumstances of the present case do indicate
that it is of utmost public importance that this matter is
examined thoroughly by this Court to ensure that all
government agencies, entrusted with the duty to discharge
their functions and obligations in accordance with law, do so,
bearing in mind constantly the concept of equality enshrined in
the Constitution and the basic tenet of rule of law: “Be you ever
so high, the law is above you.” Investigation into every
accusation made against each and every person on a
reasonable basis, irrespective of the position and status of that
person, must be conducted and completed expeditiously. This
is imperative to retain public confidence in the impartial working
of the government agencies.”
In the submission of Ms Jaising, there is a chain of suspicious circumstances
which warrants a court monitored investigation. These have been summarised
as follows:
(a) Inconsistencies in the documents produced by the State of Maharashtra;
(b) Statements made by the family which appeared in the Caravan dated 20
November 2017 and 21 November 2017 and the contradictory
statements by the two sitting judges of the High Court in the Indian
Express dated 27 November 2017;
(c) The statements made by the family of the deceased to Niranjan Takle of
Caravan that they suspect foul play;
13 (1996) 2 SCC 199
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(d) Contradiction of those statements by the family in documents produced
by the State of Maharashtra;
(e) Non-compliance with the provisions of Section 174 Cr PC;
(f) The absence of the family during the post-mortem;
(g) The handing over of the body to Dr Prashant Rathi who was a stranger;
(h) The misspelling of the name of the deceased in medical documents;
(i) The absence of the name of Judge Loya in the occupancy register of
Ravi Bhavan;
(j) The transfer of the earlier judge, Judge Utpat a day before the hearing of
the Sohrabuddin trial in the teeth of the judgment in CBI v Amitbhai Anil
Chandra Shah14; and
(k) The fact that the incoming judicial officer after Judge Loya’s death
discharged one of the accused within a month of his assuming charge.
C Mr PV Surendranath:
17 Mr PV Surendranath, learned senior counsel appearing on behalf of All
India Lawyers’ Union, an intervenor, submitted that the scope of the present
hearing is only confined to the death of Judge Loya on 1 December 2014 and
14 (2012) 10 SCC 545
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42
does not extend to the “Sohrabuddin fake encounter case trial..or its trajectory;
the transfer of the predecessor officer etc.” Relying on the decision of this Court
in Vineet Narain (supra), Mr Surendranath submitted that the setting up of a
Special Investigation Team is warranted, having regard to the nature of the
crime in the Sohrabuddin case, the status of the accused, circumstances which
led to the transfer of the proceedings from Gujarat to Maharashtra; the
discharge of some of the accused after a new judicial officer took charge upon
the death of Judge Loya and the absence of security for Judge Loya at the
relevant time. In his submissions, the contradictory versions given by close
relatives of the deceased judge is in itself a reason to order a formal
investigation under the Cr PC by registering an FIR.
D Mr Prashant Bhushan:
18 Mr Prashant Bhushan, learned counsel appearing on behalf of the
Centre for Public Interest Litigation has filed an application for intervention. The
affidavit in support of the application has been sworn and verified by Mr
Prashant Bhushan. Reiterating the contents of the application, it has been
urged that on 11 February 2018 Caravan published a report stating that the
post-mortem report and histo-pathology report that accompanied the sample of
the viscera were submitted to Dr RK Sharma, a former Head of Forensic
Medicine and Toxicology at AIIMS. Mr Bhushan submitted that the intervenor
obtained a copy of the histo-pathology report and a copy of the ECG. The
PART C
43
expert opinion of Dr RK Sharma, it has been submitted, indicates that there was
no evidence of myocardial infarction and though changes were observed in the
condition of the heart, they are not conclusive to show coronary artery
insufficiency. Moreover, emphasis has been placed on the fact that the post-
mortem report indicated congestion in the dura which would indicate that the
possibility of poisoning cannot be ruled out.
19 Mr Prashant Bhushan states that the intervenor submitted a copy of the
ECG and histo-pathology report to Dr Upendra Kaul, a former Professor of
Cardiology at AIIMS. Mr Prashant Bhushan addressed an e-mail to Dr Kaul,
attaching the ECG and histo-pathology report and addressed three questions
which read as follows:
“1. Could this person have suffered a serious heart attack,
one-two hours before this ECG is taken? In other words, is
this ECG consistent with the ECG of a person who has had
a serious myocardial one to two hours before this ECG is
done?
2. Is the histopathology report of his coronary arteries and
heart muscle consistent with his death being due to acute
myocardial infraction or coronary thrombosis?
3. In addition I would also like to ask you whether a person
who has died due to myocardial infraction could show
significant congestion of the dura, liver, spleen, kidney,
larynx, trachoa and Bronchi, lungs. Is it possible for this
congestion of all his organs as mentioned in the post
mortem report, to have taken place because of CPR
administrated at the time of his death?”
In reply Dr Kaul has stated thus:
“1. Most unlikely, the ECG has no evidence of a recent
myocardial infraction.
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2. The histo-pathology of heart muscle says it is normal. The
coronary artery block in LAD could be an innocent
bystander.
3. Unlikely to be because of a recent MI but could be because
of an intensive CPR. “
Mr Bhushan submitted that he has also spoken to “other reputed cardiologists”
who have “also given essentially the same opinion”. Mr Bhushan has submitted
that the statements by the four judges which were produced in court have not
been filed on affidavit. Besides, the statements of the four judicial officers would
only indicate that Judge Loya complained of chest pain following which he died
on the way to Meditrina hospital. According to him, the eye-witness accounts
would be consistent with other causes of death including poisoning. Virtually at
the end of his submissions, Mr Bhushan queried this Court as to whether two
members of the Bench (Justice AM Khanwilkar and Justice DY Chandrachud)
would like to hear the matter since it may be that as judges of the Bombay High
Court earlier they may have been acquainted with the four judicial officers and
the two judges (Justice Gavai and Justice Shukre). In response to his query we
had inquired of Mr Bhushan as to whether he intended to file an application for
recusal. No application for recusal has been filed. Mr Bhushan has stated that
he leaves the matter there.
E Mr Pallav Shishodia:
20 Mr Pallav Shishodia, learned senior counsel, has urged in his
submissions that:
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“These stories have led to a tide of insinuations, questions on
integrity of our judicial system and war of recriminations. The
present writ proceedings also appear to have found resonance
in one eminent press conference as also led to open
aspersions cast on the some of the judges of this Hon. Court
hearing the matter. In the circumstances, it is submitted that an
independent probe cannot be one way traffic in which persons
making allegations can just “hit and run” without any
responsibility to damages caused to the reputation, prestige
and faith in institutions including this Hon’ble Court and
judiciary as a whole”
F Mr V Giri:
21 Mr V Giri, learned senior counsel has independently urged submissions
similar to those which have been urged before the court by the other learned
senior counsel. Much of what has been argued by earlier counsel has been
reiterated. His assisting counsel urged during the course of his rejoinder that
the judges who were present with Judge Loya were a party to the conspiracy.
II State of Maharashtra
A Harish Salve:
22 Mr Harish Salve, learned senior counsel submitted that judicial review is
a potent weapon to preserve the rule of law. Though counsel for the petitioners
asserted that the petitions were instituted to preserve the independence of the
judiciary, the nature of the allegations and the tenor of the submissions indicate
that the effort is to launch a frontal attack on judicial independence. Judges of
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46
the district judiciary are in a vulnerable position and it was urged that it is all the
more necessary in the facts of this case for this Court to assert its authority to
protect them from the indiscriminate attacks levelled by counsel appearing on
behalf of the petitioners.
B Mr Mukul Rohtagi:
23 Mr Mukul Rohtagi, learned senior counsel submitted that though the
batch of present cases is styled as petitions filed in the public interest, reality is
far away from the principles enunciated by this Court in State of Uttaranchal v
Balwant Singh Chaufal15. The petitions as well as the submissions urged in
support constitute an attempt to scandalise the judiciary and sensationalise the
issue.
Mr Mukul Rohatgi submitted that:
(i) Judge Loya died on 1 December 2014 at Nagpur and was cremated at
Gategaon, near Latur in the presence of his family and friends. Three
years later, on 20 and 21 November 2017 articles were published in
Caravan which was followed by a flurry of writ petitions;
(ii) Ordinarily, this Court would not entertain a petition only on the basis of
news reports, because they are hearsay in the nature. All the petitions
15 (2010) 3 SCC 402
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47
are based entirely on news reports. The source of knowledge is the
reports which appeared in the print and electronic media;
(iii) Despite the submission in (ii) above, having due regard to the fact that
the death of a judge in the state judicial service is in issue, the State of
Maharashtra is not pressing for dismissal on grounds of maintainability
and urges its submissions on merits to satisfy the conscience of the court;
(iv) Two colleagues of Judge Loya from the district judiciary – Judge Kulkarni
and Judge Modak were with him from 29 November 2014 until he died
on 1 December 2014. They have furnished a clear and cogent account
of the events which took place. Their statements are corroborated by the
statements of two other judicial officers – Judge Rathi and Judge Barde;
(v) An inquiry can be ordered by this court only if it finds sufficient justification
to reject the eye-witness account of the judges of the district judiciary who
accompanied Judge Loya from the night of 29 November 2014 (when
they left Mumbai for Nagpur) until the afternoon of 1 December 2014
(when the ambulance left for Gategaon). The statements of the judges
are an abundant reflection of the truth of the matter. After Judge Loya
died on 1 December 2014, four judges of the High Court, including the
Chief Justice, who were informed of the death reached Meditrina hospital
shortly after the death;
(vi) The issue before the court is whether Judge Loya died a natural death or
whether there are circumstances which indicate that the death was
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48
unnatural. The court is not called upon to evaluate the nature of the care
or treatment that was received by him at Dande and Meditrina hospitals;
(vii) The four statements by Judge Kulkarni, Judge Modak, Judge Barde and
Judge Rathi are signed by them. The statement of Judge Modak states
that Judge Loya was in the same room at Ravi Bhavan. The statements
of the four judges also cover an important stretch of time from 0400 hours
to 0630 hours on 1 December 2014. There is no reason to cast doubt or
suspicion on the statements of the four judges of the district judiciary.
They have neither an axe to grind nor any motive not to speak the truth.
Minor contradictions should not result in the statements being discarded
since they are not of consequence. Minor contradictions are in fact
natural when events which took place three years earlier are recalled.
Moreover, this court is not hearing a regular criminal appeal after a full-
fledged trial;
(viii) The ECG was taken at Dande hospital and was evidently carried to
Meditrina hospital. The progress notes of the doctor at Meditrina hospital
advert to the nature of the ECG and it also forms a part of the record.
Significantly Judge Barde has deposed to the fact that an ECG was done
though Judge Rathi has stated that at Dande hospital the nodes of the
ECG machine were not in order;
(ix) After the death had occurred, an inquest was conducted under Section
174 Cr PC in the mortuary of the Government Medical College at Nagpur.
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Thereafter a post-mortem was conducted which indicated that the death
was due to coronary artery insufficiency. The post-mortem was
necessitated because Judge Loya was brought dead to Meditrina
hospital. A request was made to the forensic science laboratory on 1
December 2014 for analysis of the viscera. The FSL report and the report
dated 5 February 2015 specifically notes that no trace of poison was
found;
(x) No credence should be attached to the fact that the name of Judge Loya
was recorded as Brijmohan instead of Brijgopal, having due regard to
the emergency in which he was initially taken to Dande hospital and later
to Meditrina. The error was corrected on 10 December 2014;
(xi) The death report was initially recorded at Sitabardi police station Nagpur.
The death report at police station Sadar was recorded later since Ravi
Bhavan falls within the jurisdiction of Sadar police station. As the record
indicates, the death report at police station Sadar was on the basis of the
earlier report lodged at Sitabardi police station;
(xii) Finding that there was no warrant for suspicion in regard to the death, a
request for closure was submitted to the Executive Magistrate in
February 2016;
(xiii) There was nothing untoward in the conduct of a discreet inquiry by the
Commissioner, SID. The inquiry was initiated after news reports
appeared in Caravan on 20 and 21 November 2017. While conducting
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such inquiries, a parallel is drawn by the State on the basis of the
Anticorruption Manual which envisages the procedure to be followed in a
discreet inquiry. Even independent of the manual, the state government
was justified in conducting an inquiry having due regard to the fact that
aspersions were cast by a news periodical in regard to the circumstances
leading to the death of a judge of the district judiciary;
(xiv) On the initiation of the discreet inquiry, an authorisation was obtained
from the Chief Justice for recording the ‘say’ of the four judicial officers.
Letters were addressed to them. Judge Kulkarni and Judge Barde were
posted at Mumbai, Judge Modak was posted at Pune and Judge Rathi
was at Baramati. The DGP sent a hard copy of the order of authorisation
by the Chief Justice to Pune and Baramati. There is no reason to
entertain any suspicion because the judges submitted their statements
immediately upon receipt of the authorisation of the Chief Justice of the
Bombay High Court;
(xv) Significantly while the petitioners and intervenors have doubted whether
the three judges stayed at Ravi Bhavan, the report in Caravan expressly
acknowledges that it was at Ravi Bhavan that they had stayed during
their visit to Nagpur;
(xvi) Immediately on the publication of the Caravan report on 11 February
2018 containing a reference to the opinion purportedly given by Dr
Sharma, two letters dated 14 February 2018 were addressed to AIIMS
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with reference to the opinion. AIIMS in its reply has specifically clarified
that it is not a practice to give such information. Dr Sharma has clarified
that he was grossly misquoted by Caravan and that the conclusions in
the article are imaginary;
(xvii) The police inspector at Nagpur addressed a communication to Dr Harish
Pathak, Head of Department of Forensic Medicine and Toxicology at
KEM hospital, Mumbai. The report submitted by Dr Pathak specifically
mentions that the findings in the post-mortem and histo-pathology reports
are indicative of acute coronary insufficiency;
(xviii) The manner in which the petitioners have conducted themselves is
evident from the innuendos attaching to the reliance by Mr Dave on an
order of the Nagpur bench of the High Court, quashing a criminal
prosecution against several petitioners of whom the fourth petitioner was
Mr Devendra Fadnavis, Chief Minister of Maharashtra. The manner in
which reliance has been placed on that order before this court would
indicate that these proceedings are not instituted bona fide but constitute
a clear attempt to subvert judicial independence and to cast aspersions
on the independence of the judiciary; and
(xix) The timing of the publication of the newspaper article was politically
motivated, since it coincided with the elections to the Gujarat Assembly.
It is urged that the purpose is to target a political opponent by engaging
the process of the Court.
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24 The rival submissions would now be analysed.
D Analysis
25 Mr Dave submitted that notice be issued formally in the writ proceedings
and the State should be called upon to file affidavits in response to the petitions.
Counsel submitted that once affidavits are filed it would be open to the
petitioners to initiate steps for perjury, if a false statement has been made before
the court.
26 While dealing with this submission, it is necessary to record that in
pursuance of the procedural directions which were issued during the course of
the first hearing, the state has filed a compilation of documents on the record.
All contesting parties have appeared and have been heard. The documentary
material which has been filed by the state has been tendered to the court and
forms part of the record of judicial proceedings. No affidavit by a police officer
or authority can improve upon the factual situation emerging from the
documentary material which is placed before the Court. Once this is the position,
the state and its officers must necessarily take full responsibility for all that has
been placed on the record and face any legal consequence which arises from
the documentary material which is produced in the proceedings before the
court. The issue before the court is whether an inquiry into the death of Judge
Loya is warranted on the directions of this court. This would depend in
substance on the nature of the inquiry which has been conducted. The latter is
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a matter of record. Affidavits cannot improve upon the official record of the state.
Besides, as we have noted earlier, counsel for the State of Maharashtra
informed the court that the state government would be willing to produce any
further documents which form a part of the official record as are required for
inspection by learned counsel appearing on behalf of the petitioners and
intervenors. Moreover, Mr Rohatgi urged that the state would willingly accept
any directions of the Court, in addition to the material which was filed. Under
the order of this court learned counsel were permitted to provide a list of such
documents to counsel for the state, if any additional documents were required
to be produced. We have also scrutinised with the assistance of counsel, the
material which has been produced by counsel for the petitioners and intervenors
besides the material produced by the state without regard to technicalities of
procedure. This batch of cases has been heard fully. Hearings have been
convened over ten dates of judicial sitting. We find no justification at this stage
to call upon the state to file affidavits since a full and complete opportunity has
been granted to all the parties and their counsel to address submissions on
every aspect of the case that they desire to address. The entire record is before
the court.
Section 174 Cr PC
27 Section 174 of the Code of Criminal Procedure 1973 provides thus:
“174. Police to enquire and report on suicide, etc.
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(1) When the officer in charge of a police station or some other
police officer specially empowered by the State Government in
that behalf receives information that a person has committed
suicide, or has been killed by another or by an animal or by
machinery or by an accident, or has died under circumstances
raising a reasonable suspicion that some other person has
committed an offence, he shall immediately give intimation
thereof to the nearest Executive Magistrate empowered to hold
inquests, and, unless otherwise directed by any rule prescribed
by the State Government, or by any general or special order of
the District or Sub- divisional Magistrate, shall proceed to the
place where the body of such deceased person is, and there,
in the presence of two or more respectable inhabitants of the
neighbourhood, shall make an investigation, and draw up a
report of the apparent cause of death, describing such wounds,
fractures, bruises, and other marks of injury as may be found
on the body, and stating in what manner, or by what weapon
or instrument (if any); such marks appear to have been
inflicted.
(2) The report shall be signed by such police officer and other
persons, or by so many of them as concur therein, and shall be
forthwith forwarded to the District Magistrate or the Sub-
divisional Magistrate.
(3) 1 When-
(i) the case involves suicide by a woman within seven years
of her marriage; or
(ii) the case relates to the death of a woman within seven years
of her marriage in any circumstances raising a reasonable
suspicion that some other person committed an offence in
relation to such woman; or
(iii) the case relates to the death of a woman within seven years
of her marriage and any relative of the woman has made a
request in this behalf; or
(iv) there is any doubt regarding the cause of death; or
(v) the police officer for any other reason considers it expedient
so to do, he shall. subject to such rules as the State
Government may prescribe in this behalf, forward the body,
with a view to its being examined, to the nearest Civil Surgeon,
or other qualified medical man appointed in this behalf by the
State Government, if the state of the weather and the distance
admit of its being so forwarded without risk of such putrefaction
on the road as would render such examination useless.
(4) The following Magistrates are empowered to hold inquests,
namely, any District Magistrate or Sub- divisional Magistrate
and any other Executive Magistrate specially empowered in
this behalf by the State Government or the District Magistrate.”
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28 Section 174 deals with a situation where information is received by an
officer in-charge of a police station of a person having committed suicide, or
having been killed (i) by another; or (ii) by an animal; or (iii) by machinery or (iv)
by an accident or of having died under circumstances raising a reasonable
suspicion that some other person has committed an offence. In any of these
situations, the police officer is required to furnish intimation immediately to the
nearest Executive Magistrate who is empowered to hold inquests. He is
required to proceed to the place where the body is situated and in the presence
of two witnesses to make an investigation and draw up a report of the apparent
cause of death. The report would describe the wounds including marks of injury
which are found on the body and in what manner or by what weapon or
instrument if any they appear to have been inflicted.
29 The purpose of holding an inquest is limited. The inquest report does not
constitute substantive evidence. Hence matters relating to how the deceased
was assaulted or who assaulted him and under what circumstances are beyond
the scope of the report. The report of inquest is primarily intended to ascertain
the nature of the injuries and the apparent cause of death. On the other hand,
it is the doctor who conducts a post-mortem examination who examines the
body from a medico-legal perspective. Hence it is the post-mortem report that
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is expected to contain the details of the injuries through a scientific
examination16.
30 The scope of an inquiry under Section 174 of the Cr PC has been
considered in several decisions of this court. In Pedda Narayana v State of
Andhra Pradesh17, this court explained that the limited scope of such an inquiry
is to ascertain whether a person has died in suspicious circumstances or an
unnatural death and, if this was the case, the apparent cause of death. The
court observed:
“The proceedings under Section 174 have a very limited scope.
The object of the proceedings is merely to ascertain whether a
person has died under suspicious circumstances or an
unnatural death and if so what is the apparent cause of the
death. The question regarding the details as to how the
deceased was assaulted or who assaulted him or under what
circumstances he was assaulted is foreign to the ambit and
scope of the proceedings under Section 174. Neither in
practice nor in law was it necessary for the police to mention
those details in the inquest report.”
This principle was reiterated in Amar Singh v Balwinder Singh (supra) where
the court observed thus:
“12...The requirement of the section is that the police officer
shall record the apparent cause of death describing the
wounds as may be found on the body and also the weapon or
instrument by which they appear to have been inflicted and this
has to be done in the presence of two or more respectable
inhabitants of the neighbourhood. The section does not
contemplate that the manner in which the incident took place
or the names of the accused should be mentioned in the
16 Madhu v State of Karnataka (2014) 12 SCC 419; Radha Mohan Singh @ Lal Saheb v State of UP (2006) 2 SCC 450;Mahendra Rai v Mithlesh Rai (1997) 10 SCC 605 Amar Singh v Balwinder Singh (2003) 2 SCC 518; Suresh Rai v State of Bihar AIR 2000 SC 2207 and Shukla Khader v Nausher Gama (1975) 4 SCC 122 17 (1975) 4 SCC 153
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inquest report. The basic purpose of holding an inquest is to
report regarding the apparent cause of death, namely, whether
it is suicidal, homicidal, accidental or by some machinery
etc. (Id at page 641)”
The view in Pedda Narayana (supra) has been approved by a three judge
Bench in Khujji @ Surendra Tiwari v State of Madhya Pradesh18. Hence in
Radha Mohan Singh Alias Lal Saheb v State of U.P.19, a Bench of three
learned judges formulated the principle in the following terms:
“Thus, it is well settled by a catena of decisions of this Court
that the purpose of holding an inquest is very limited viz. to
ascertain as to whether a person has committed suicide or has
been killed by another or by an animal or by machinery or by
an accident or has died under circumstances raising a
reasonable suspicion that some other person has committed
an offence. There is absolutely no requirement in law of
mentioning the details of the FIR, names of the accused or the
names of the eyewitnesses or the gist of their statements, nor
is it required to be signed by any eyewitness.”
A Bench of two learned judges of this Court in Madhu Alias Madhuranatha v
State of Karnataka20 has observed that an inquest report is not substantive
evidence.
In Manoj Kumar Sharma v State of Chhattisgarh21, a Bench of two learned
judges held that the purpose of an ‘inquest’ in cases of accidental or suspicious
18 (1991) 3 SCC 627 19 (2006) 2 SCC 450 20 (2014) 12 SCC 419 21 (2016) 9 SCC 1
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deaths under Sections 174 and 175 is distinct from the ‘investigation’ under
Section 157 of the Code under which if an officer in charge of a police station
has reason to suspect the commission of an offence which he is empowered to
investigate, he shall proceed in person to the spot to investigate the facts and
circumstances of the case.
Reiterating this principle, a two judge Bench in Bimla Devi v Rajesh Singh22
explained the scope of the provisions of Section 174 in the following
observations:
“The scope of the section is investigation by the police in cases
of unnatural or suspicious death. However, the scope is very
limited and aimed at ascertaining the first apparent signs of the
death. Apart from this, the police officer has to investigate the
place wherefrom the dead body is recovered, describe
wounds, fractures, bruises and other marks of injury as may be
found on the body, stating in what manner or by what weapon
or instrument, such injuries appear to have been inflicted. From
the above, it thus becomes clear, that the section aims at
preserving the first look at the recovered body and it need not
contain every detail. Mere overwriting in the name of the
informant would not affect the proceedings.”
The same position has been laid down in a more recent decision of a two judge
Bench in Yogesh Singh v Mahabeer Singh23 :
“41. Further, the evidentiary value of the inquest report prepared
under Section 174 CrPC has also been long settled through a
series of judicial pronouncements of this Court. It is well
established that inquest report is not a substantive piece of
evidence and can only be looked into for testing the veracity of
the witnesses of inquest. The object of preparing such report is
merely to ascertain the apparent cause of death, namely,
whether it is suicidal, homicidal, accidental or caused by animals
22 (2016) 15 SCC 448 23 (2017) 11 SCC 195
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or machinery, etc. and stating in what manner, or by what
weapon or instrument, the injuries on the body appear to have
been inflicted. (See Pedda Narayana v. State of A.P. [Pedda
Narayana v. State of A.P., (1975) 4 SCC 153 : 1975 SCC (Cri)
427] , Khujji v. State of M.P. [Khujji v. State of M.P., (1991) 3
SCC 627 : 1991 SCC (Cri) 916] , Kuldip Singh v. State of
Punjab [Kuldip Singh v. State of Punjab, 1992 Supp (3) SCC 1 :
1992 SCC (Cri) 946] , George v. State of
Kerala [George v. State of Kerala, (1998) 4 SCC 605 : 1998
SCC (Cri) 1232] , Suresh Rai v. State of Bihar [Suresh
Rai v. State of Bihar, (2000) 4 SCC 84 : 2000 SCC (Cri)
764] , Amar Singh v. Balwinder Singh[Amar Singh v. Balwinder
Singh, (2003) 2 SCC 518 : 2003 SCC (Cri) 641] , Radha Mohan
Singh v. State of U.P. [Radha Mohan Singh v. State of U.P.,
(2006) 2 SCC 450 : (2006) 1 SCC (Cri) 661] and Sambhu
Das v. State of Assam [Sambhu Das v. State of Assam, (2010)
10 SCC 374 : (2010) 3 SCC (Cri) 1301] .)”
31 Sub-section (3) of Section 174 requires the police officer to forward the
body for being examined to the nearest civil surgeon, or as the case may be, to
a duly qualified medical person appointed by the state government in this
behalf, in the circumstances set out there. Among the circumstances, clause
(iv) deals with a situation where there is any doubt regarding the cause of death
while clause (v) deals with a case where the police officer considers it expedient
to do so. Sub-section (4) of Section 174 specifies that the District Magistrate,
Sub-Divisional Magistrate and any other Executive Magistrate especially
empowered may hold inquests. Under Section 175, the police officer
proceeding under Section 174 is empowered to summon for the purposes of
the investigation any person who appears to be acquainted with the facts of the
case. Under Section 176, where the case is of the nature specified in clauses
(i) or (ii) of sub-section (3) of Section 174, the nearest Magistrate empowered
to hold an inquest shall hold an inquiry into the cause of death instead of or in
addition to the investigation held by the police officer. In any other case
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mentioned in sub-section (1) of Section 174 the Magistrate may hold an inquiry.
Sections 175 and 176 provide as follows:
“175. Power to summon persons.
(1) A police officer proceeding under section 174, may, by
order in writing, summon two or more persons as aforesaid for
the purpose of the said investigation, and any other person
who appears to be acquainted with the facts of the case and
every person so summoned shall be bound to attend and to
answer truly all questions other than questions the answers to
which would have a tendency to expose him to a criminal
charge or to a penalty or forfeiture.
(2) If the facts do not disclose a cognizable offence to which
section 170 applies, such persons shall not be required by the
police officer to attend a Magistrate' s Court.
176. Inquiry by Magistrate into cause of death.
(1) 2 when the case is of the nature referred to in clause (i) or
clause (ii) of sub- section (3) of section 174] the nearest
Magistrate- empowered to hold inquests shall, and in any other
case mentioned in sub- section (1) of section 174, any
Magistrate so empowered may hold an inquiry into the cause
of death either instead of, or in addition to, the investigation
held by the police officer; and if he does so, he shall have all
the powers in conducting it which he would have in holding an
inquiry into an offence.
(1A) Where –
(a) any person dies or disappears, or
(b) rape is alleged to have been committed on any woman,
while such person or woman is in the custody of the police or
in any other custody authorized by the Magistrate or the Court,
under this Code in addition to the inquiry or investigation held
by the police, an inquiry shall be held by the Judicial Magistrate
or the Metropolitan Magistrate, as the case may be, within
whose local jurisdiction the offence has been committed.
(2) The Magistrate holding such an inquiry shall record the
evidence taken by him in connection therewith in any manner
hereinafter prescribed according to the circumstances of the
case.
(3) Whenever such Magistrate considers it expedient to make
an examination of the dead body of any person who has been
already interred, in order to discover the cause of his death, the
Magistrate may cause the body to be disinterred and
examined.
(4) Where an inquiry is to be held under this section, the
Magistrate shall, wherever practicable, inform the relatives of
the deceased whose names and addresses are known, and
shall allow them to remain present at the inquiry.
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(5) The Judicial Magistrate or the Metropolitan Magistrate or
Executive Magistrate or police officer holding an inquiry or
investigation, as the case may be, under sub-section (1A)
shall, within twenty-four hours of the death of a person, forward
the body with a view to its being examined to the nearest Civil
Surgeon or other qualified medical man appointed in this behalf
by the State Government, unless it is not possible to do so for
reasons to be recorded in writing.
Explanation.- In this section, expression" relative" means
parents, children, brothers, sisters and spouse.”
Documentary material
32 In the context of the above statutory provisions, it is necessary to examine
the material on record. We will proceed to initially analyse the documentary
material which has been placed before the court by the State of Maharashtra.
Since the statements of the judicial officers which were recorded during the
course of the discreet inquiry have been the subject of a considerable amount
of argument, we will analyse them in a subsequent part of the judgment.
33 Judge Loya was brought to Meditrina hospital at Nagpur at 6.15 am on 1
December 2014. Dr NB Gawande of Meditrina addressed a letter to the PSI,
Sitabardi police station on the following subject:
“MLC information on hospital in-patient death/brought dead”.
The communication states that the deceased was “brought with no evidence of
life to our hospital” with history of retrosternal chest pain. The patient was
reported to have come to Nagpur to attend a function. The person who admitted
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the patient is recorded as Shrikant D Kulkarni. His relationship with the patient
is described as “friend”. The probable cause of death is stated to be unknown.
The name of the consultant is endorsed as Dr Pankaj Harkut.
34 The Progress notes of the doctor at Meditrina hospital contain a death
summary. It records that according to the history given by the accompanying
persons, the patient had suffered retrosternal chest pain during the course of
the immediately previous night. It states that the patient was taken to Dande
hospital where an ECG was done. The ECG (it is recorded) reflected a “tall ‘T’”
in the anterior lead and that the patient collapsed while being shifted. The death
summary further states that resuscitation was started immediately after
reaching the hospital and emergency medication was provided. The steps
which were taken to revive the patient are recorded and it has been stated that
in spite of resuscitative efforts, the patient could not be revived and was
declared dead at 6.15 am on 1 December 2014. The death summary records
that a post-mortem was advised for ascertaining the cause of death. A death
report was accordingly issued on 1 December 2014 by the duty medical officer
at Meditrina. The post-mortem became necessary because, Judge Loya was
‘brought dead’.
35 At 8.30 am on 1 December 2014, the police station at Sitabardi (within
whose jurisdiction Meditrina hospital is located) recorded the statement of Dr
Prashant B Rathi. The statement is to the effect that the deceased was related
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to his uncle. The deceased had travelled to Nagpur for attending a marriage
and was residing at Ravi Bhavan, Civil Lines. When he complained at 0400
hours of chest pain, he was admitted to Meditrina hospital where he was
declared as “brought dead” at 0600 hours. On the basis of the statement of Dr
Prashant Rathi, the death report (marg khabri) was drawn up under Section 174
of Cr PC bearing AD 00/14. The statement of Dr Rathi is reproduced in the
death report and titled as “nakal bayan” (this is because the statement is
reproduced). The death report contains an endorsement of PSI RK Mundhe,
the duty officer from 2100 hours on 30 November 2014 to 0900 hours on 1
December 2014 of the registration of an accidental death report on the basis of
the statement of Dr Rathi and of having sent police constable Pankaj for taking
care of the dead body.
36 Government Medical Hospital, Nagpur received the dead body at 10 am
on 1 December 2014 for post-mortem. An inquest panchnama commenced at
10 am and ended at 10.30 am in the presence of two panchas. PSI Mundhe
attached to Sitabardi police station conducted the inquest. The inquest
panchnama notes the condition of the dead body and does not find any mark
of injury or assault. The dead body was then sent to the medical officer for
conducting the post-mortem. There is an advance report dated 1 December
2014 of Dr NK Tumram of the Department of Forensic Medicine at Government
Medical College recording that the probable cause of death is “coronary artery
insufficiency”. The post-mortem report of 1 December 2014 records that there
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is no evidence of bodily injury. The dura and brain are found to be congested
and edemitous. Lungs are also found to be in a congested condition and
edemitous. The heart is found to be congested. The post-mortem records that
there is evidence of arthrosclerosis in the left coronary and left anterior
descending artery with calcification. It records the narrowing of the artery and
evidence of hypertrophy of the left ventricle. Evidence is found of plaque in the
inner wall of the aorta. The report indicates that samples of the stomach, liver,
kidney and blood were preserved for histo-pathological examination. The
probable cause of death is recorded as “coronary artery insufficiency”.
37 Following the post-mortem, the dead body was handed over to Dr
Prashant Rathi on 1 December 2014 in token of which a receipt was obtained
by Sitabardi police station.
38 On the basis of the death report which was recorded by Sitabardi police
station the police station at Sadar recorded an accidental death report (AD
44/14) under Section 174 Cr PC. The death report contains a statement that
PSI Warpade, the day duty officer on 1 December 2014 had received the case
diary of AD 00/14 from police constable Pankaj and that he had registered AD
44/14 under Section 174 Cr PC. The registration of the AD at Sadar police
station is at 1600 hours on 1 December 2014. Ravi Bhavan falls within the
jurisdiction of Sadar police station.
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39 On 1 December 2014, the duty officer at Sadar police station addressed
a communication to the Deputy Director of the Forensic Laboratory, Dhantoli,
Nagpur, and sought a chemical analysis of the samples of the viscera and of a
bottle of blood which had been preserved. Analysis of the samples commenced
on 5 January 2015 and ended on 19 January 2015. On 5 February 2015 the
Assistant Chemical Analyser in the Regional Forensic Science Laboratory
submitted his report stating that:
“general and specific : chemical testing does not reveal any
poison in exhibit nos.(1), (2) and (3).”
Exhibits (1), (2) and (3) are respectively samples of the stomach, liver, spleen
and kidney and blood.
40 In the records of Meditrina hospital referred to earlier, the name of the
deceased was referred to as Brijmohan H Loya. It appears from the post-
mortem report that the name of the deceased was initially recorded as
Brijmohan Harikishan Loya. The records of Meditrina hospital as well as the
post-mortem contain a reference to the address of the deceased being the
official quarters at Haji Ali Government Colony, Building no.11, Mumbai. This,
it is undisputed, is where Judge Loya resided. There is hence absolutely no
doubt about the identity of the body on which post-mortem was performed. On
10 December 2014 the PSI at Sadar police station addressed a letter to
Government Medical Hospital seeking a correction in the name of the deceased
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as Brijgopal Harikishan Loya. The correction was endorsed on 10 December
2014 on the post-mortem report.
41 In February 2016, the Sadar police station addressed a communication
to the Special Executive Magistrate making a reference to the death summary
bearing No.07/16 dated 2 February 2016. The summary records that on 1
December 2014, the police station at Sadar received AD004/14 from the
Sitabardi police station. On perusing the case diary, it was noticed that the place
of occurrence was within the jurisdiction of Sadar police station. Hence AD
44/14 was recorded under Section 174 Cr PC. An inquest panchnama was
prepared by PSI Mundhe in the presence of two panch witnesses. The post-
mortem was conducted at the Medical College Hospital by Dr NK Tumram of
the Forensic Medicine Department. After the post-mortem concluded, the body
was handed over to Dr Prashant Rathi, a relative of the deceased. During the
course of inquiry, it has been noted from the post-mortem report that the cause
of death was coronary artery insufficiency. On discussing the matter with Dr
Tumram, it was ascertained that the death was due to a heart attack and there
was nothing suspicious about the death. During the course of the inquiry the
police station at Gategaon, District Latur was contacted when it was intimated
that the relatives of the deceased reside in Mumbai. Dr Prashant Rathi had
intimated, that the deceased had visited Nagpur to attend a marriage; on the
date of the incident he developed pain in the chest at 0400 hours and was
admitted to Meditrina hospital where he was declared dead. The summary
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records that Judge Loya died due to a heart attack. No complaint has been
lodged by his relatives at the local police station or at PS Sadar of any suspicion
in regard to the cause of death and the medical officer has recorded the cause
of death as a heart attack in the PM report and there was no evidence of assault.
The summary was accordingly submitted to the Special Executive Magistrate,
Sadar division, Nagpur.
Statements of four judicial officers
42 Now it is in this background, that it would be necessary to advert to the
statements of the judicial officers which were recorded during the course of the
discreet inquiry in November 2017. A discreet inquiry was ordered on 23
November 2017 by the Home department of the state government following the
reports which were published in Caravan on 20 and 21 November 2017. Mr
Rohtagi has apprised the court that in ordering the discreet inquiry, the state
took recourse to the provisions of its Vigilance Manual. The Manual of
Instructions provides for the procedure which is to be followed in conducting
discreet inquiries. In the present case, following the news reports published in
Caravan, the death being of a judge from the state judicial service, a discreet
inquiry was ordered particularly in the context of the innuendos contained in the
news reports. Quite apart from the Manual, the state government is not
prohibited in law from holding such an enquiry in the exercise of its executive
power.
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43 The Commissioner of the State Intelligence Department sought the
permission of the Chief Justice of the Bombay High Court “to record the say” of
Judge Shrikant Kulkarni (Member Secretary, Maharasthra State Legal Service
Authority), Judge Modak (Principal District Judge, Pune), Judge Barde (District
Judge, City Civil Court, Mumbai) and Judge RR Rathi (District Judge,
Baramati). By a communication of 23 November 2017, the Registrar General
stated that the Chief Justice had granted permission to do so. Following the
receipt of permission, the Commissioner, SID wrote to the four judicial officers.
They tendered - signed statements.
44 The statement of Judge Kulkarni dated 24 November 2017 is extracted
below:
“Reference: Your letter No-COI/PA/Loya/DE/2017-165.
Sir,
With reference to your letter, I hereby submit brief
sequence/say about the unfortunate death of Shri BH Loya at
Nagpur.
In the month of November – December 2014, I was working as
Registrar(Judicial -I), Appellate Side, High Court, Bombay. Mrs
Swapna Joshi was the Member Secretary, Maharashtra State
Legal Services Authority at that time and she was my Principal
Judge while working in the City Civil Court, Mumbai. She had
invited me, my colleague Shri SM Modak and Shri BH Loya
who were working in the City Civil Court, Mumbai for the
wedding of her son at Nagpur.
Accordingly, I along with Shri SM Modak and Shri BH Loya left
Mumbai by train in night of 29th November, 2014 and reached
Nagpur in the morning of 30th November 2014. We went to Ravi
Bhavan Government Guest House where V.I.P. Suit was
booked.
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On the night of 30th November, 2014 we attended reception
arranged by Mrs Swapna Joshi on account of wedding of her
son and returned to Ravi Bhavan Government Guest House at
about 11.30 p.m. to 12.00 midnight.
Early morning of 1st December 2014 Shri Loya started
complaining of chest pain. I called my another brother Judge
from Nagpur Shri Barde by calling on his cell phone and asked
him to rush immediately to Ravi Bhavan Government Guest
House with his car due to bad health of Shri Loya. Accordingly,
Shri Barde with another colleague Shri Rathi rushed to Ravi
Bhavan Government Guest House. It was about 4.00 to 4.15
am. Shri Waiker, Judge was also informed about Shri Loya’s
bad health.
We took Shri Loya to the nearby Dande Hospital by using car
of Shri Barde where emergency treatment was given to Shri
Loya. Shri Waiker, Judge also joined there by his car. However
chest pains continued. As per Doctor’s advice Shri Loya was
required to be shifted to Cardiac Hospital. Accordingly, Shri
Loya was immediately taken to Meditrina Hospital, Nagpur. We
accompanied with him in the car. Shri Rathi who was working
as Deputy Registrar called his relative Doctor to rush at
Meditrina Hospital. We rushed to Meditrina Hospital, however
on the way Shri Loya collapsed. We put him on the stretcher
and took to the I.C.U where Doctor started immediate
treatment. After giving treatment no response from Shri Loya
was seen. Unfortunately, Shri Loya succumbed to death due
to massive heart attack on early morning of 1st December
2014.
We communicated this unfortunate incident to the Hon’ble Shri
Justice PR Bora as well as Hon’ble Shri Justice BR Gavai. We
also informed the said unfortunate incident to Shri Sham Joshi,
Principal Secretary to the Hon’ble The Chief Justice whose
sitting was at Nagpur that time. Hon’ble Shri B R Gavai,
Hon’ble Shri Justice SB Shukre and Hon’ble Shri Justice PR
Bora immediately rushed to the Meditrina Hospital within half
an hour. Thereafter Hon’ble Shri Mohit Shah, The Chief Justice
also arrived there. Thereafter, the dead body of Shri Loya was
taken to the Government Medical College and Hospital for
post-mortem examination.
After post-mortem examination dead body was sent to native
place of Shri Loya in one ambulance. Two Magistrates from
Nagpur were also sent in another car to accompany dead
body.”
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The statement of Judge SM Modak, Principal District Judge, Pune dated 24
November 2017 reads as follows:
“Sub : Discreet Verification in the death of Judge Shri Loya.
Ref : Your letter OW No. COI/PA/LOYA/DE/2017-165 Dated
23/11/2017.
Respected Sir,
I received your above mentioned letter in the morning through
the hands of your representative. It accompanies permission
letter issued by Hon’ble Registrar General dated 23/11/2017.
It is not accompanied by any complaint/application/any
document. You have requested me to give my say in the
captioned matter. There is gap of almost three years after the
death of our brother Judge Loya. As per my memory I am
giving sequence of events as follows :
a. I accompanied Judge Shri Shrikant Kulkarni and Judge Shri
Loya on 29/11/2014 for attending the marriage of son of
Ladyship Smt Joshi (then Secretary MHALSA).
b. We left by train at the night. Ladyship Smt Joshi, her family
members and few other judges were also travelled in the same
train but in different compartments.
c. We reached Nagpur in the morning of 30/11/2014. Journey
was comfortable. It was through AC coach.
d. From station we went to Ravi Bhavan
e. After bath, myself accompanied Judge Shri Kulkarni to visit the
quarters of Lordship Shri Shukre, Lordship Shri Borha. Judge
Shri Kulkarni intended to give invitation of his daughter’s
marriage to them. Even Judge Shri Loya accompanied us.
f. Even we have visited the house of Judge Shri Barde quarter at
Ravi Nagar.
g. After that and after some marketing, we returned Ravi Bhavan.
We have to attend reception in the evening.
h. We attended the reception. There number of judges and even
Few lordship have attended the function.
i. After dinner, we returned Ravi Bhavan almost at about 11.30
pm to 12 midnight.
j. During our way back, we stopped at one square. I remember
Judge Mahajan was also with us but in different car. He offered
us famous pan. He left to his house as he had to catch night
train for Mumbai and we returned to Ravi Bhavan.
k. We slept in one room. At about early morning probable at 4 am
Judge Loya woke up. He was not feeling comfort. Myself and
Judge Kulkarni called local judges probably Judge Barde and
Judge Rathi.
l. I do not exactly remember both of them or single.
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m. In a car we took Judge Loya to Dande Hospital. After initial
check up, doctor advised him to shift him to another hospital
n. We shifted Judge Loya to another hospital. I do not remember
the name. We shifted him in a car. I also remember another
local Judge Shri Waiker had also come in his car.
o. At the hospital doctors have declared him dead.
p. We have informed this fact to our judges at Hajiali colony.
q. We all were in shock. I do not exactly remember who informed
this fact to family members of Loya.
r. Few Lordship have also attended the hospital. Further events
took place as per their diretcions.
s. Dead body was taken to Government Hospital for post mortem.
t. Then PDJ Shri Sonavane (now Lordship) had also come to
hospital and also for post mortem.
u. Then PDJ Shri Sonavane deputed two local judges along with
dead body.
v. We all were in deep shock. Myself and Judge Kulkarni met the
relatives of Judge Loya at Hajiali colony after few days.
w. During that period I was posted as P.D.J. at Alibag, Raigad.
I have narrated the events as per my memory. You have
instructed yesterday on phone to give events today. I am
handing over this letter through hands of your representatives
Shri Patil.”
The statement of Judge VC Barde, dated 24 November, 2017 reads as follows:
“SUB: Your letter dt. 23.11.2017 for my Say, regarding
occurrence dt. 1.11.2014 at Nagpur of sad demise of District
Judge Shri BH Loya Sir,
Dear Sir,
With reference to the subject mentioned as above, I state that
on the above date, at about 4 A.M. I received a call on my
mobile No. 9423406827 from Shri S.D. Kulkarni Sir, Registrar
of Hon’ble Bombay High Court that I with my Car and Shri R.R.
Rathi, Senior Civil Judge, should come to Ravi Bhavan Govt.
Guest House, where he, Shri Modak Sir District Judge, and late
Shri Loya Sir were staying having come from Mumbai. He said
that Shri Loya Sir was having chest pains. Accordingly, I called
Shri Rathi and proceeded to Ravi Bhavan.
Immediately, we the above 5 persons in the Car proceeded
towards Dande Hospital. In the meanwhile, Shri S.D. Kulkarni
Sir also called Shri Waiker Sir, now retired District Judge. The
medical officer on duty there checked up Shri Loya by ECG,
Blood Pressure etc. as per their procedure. Judge Shri Rathi
has his brother in relation by name Dr Shri Pankaj Harkut, M.D.
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72
and D.M., as a Doctor at Meditrina Multispecialty Hospital,
whom he could contract in the meanwhile, who said that we
should come to Meditrina Hospital, where he would also come
from his residence.
Thereafter, we proceeded to Meditrina Hospital in 2 Cars.
However, Shri Loya who himself sat in the Car, after some
distance started Snoring-like in sleep, to whom Shri Kulkarni
Sir stated to awake. When I took the Car in the porch of
Meditrina Hospital, Shri Loya Sir did not awake and was rushed
on a stretcher to the ICU of the said Hospital. He was
immediately taken in and the doctors started treatment. We
stayed outside ICU. However, after sometime the Doctor came
out, and told that when Shri Loya Sir was taken in ICU, his
pulses were not working, and that they were trying out their
best to make him revive.
While Shri Loya Sir was in ICU, I tried to contact the friends of
Shri Loya Sir at Haji Ali, Govt Colony, where he was residing.
Shri O.K. Bhutada, Senior Civil Judge, could be contacted,
whom the entire occurrence was told. Shri Modak Sir and Shri
Kulkarni Sir also contacted the other friends of Shri Loya Sir at
Haji Ali, known to them and told the occurrence to them. Local
judges were also called at Hospital. The Hon’ble High Court
Judges, and Judges from District Judiciary, and some Court
Staff approached to the Hospital, and some were consulting
the Doctor. Judge Shri Bhutada from Mumbai, provided my
mobile number to the near relatives of Shri Loya Sir, and by
making call to me, told that I should inform the happenings at
Hospital to such near relatives, if they contact me. Some
relatives contacted me, to whom I told the happenings, and that
they may come to Nagpur.
After about 6.a.m. the Doctor came out of ICU and declared
that Shri Loya Sir is no more. Thereafter, the Judges gathered
there saw his body. The police also approached the Hospital.
Thereafter, at or about 10 p.m. the dead body was taken for
post-mortem at Govt. Medical College by police. I in my car
went there, where the Judges of District Judiciary also
gathered. After the post mortem was over, after 11 a.m. the
dead body was sent in an ambulance to the native place of Shri
Loya.
Shri Loya, being my Senior Colleague and residing in
neighbouring building No. 11 of Haji Ali. Govt. Colony and I in
building No. 13 in the same colony during my posting for 2011
to 2014, I was well acquainted with him, and performed by
moral duty to take him in the hospital with other learned officers
to provided all the possible help.”
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The statement of Judge RR Rathi dated 23 November 2017 reads as follows:
“Upon request of Shri Sanjay Barve, Commissioner SID,
Mumbai and as Hon’ble High Court of Bombay granted
permission to give say, I am stating the fact know to me
regarding Judge Shri Brijgopal Harikishnan Loya.
Myself R R Rathi Adhoc District Judge, Baramati on dated
1.12.2014 was working as 5the Civil Judge Shri V C Barde
phoned me on mobile and asked for my help by stating that
Judge Loya is not feeling well and is at Ravi Bhavan, so we
should help him. Hearing the same and in order to help, being
local Judge, I was immediately ready. Mr Barde came to my
quarter in his car and we then immediately went to Ravi
Bhavan.
At Ravi Bhavan Judge Shri Modak and Shri Shrikant Kulkarni
were also present. At that time Judge Loya was attending
natures call. Thereafter he came down and told that he is
having heart burn and having ache in his heart and requested
for help. Thereafter we all present there went in the car and Mr
Barde. At that time some of them also called for help of Judge
Waiker. He also followed us. Then we went to the nearest
hospital at Ravi Nagar i.e. Dr Dande Hospital that hospital was
on 1st Floor and so we all climbed stairs and were there. One
assistant doctor was present there. Mr Loya complained about
severe chest pain. His fact was sweating and he was
continuously telling about severe chest pain and heart burn. At
that time the doctor tried to do his ECG but the nodes of ECG
machine were broken. Doctor tried and wasted sometime but
machine was not working. I think he gave 2 injections to Mr
Loya. I asked the doctor he said it of antacid and painkiller. Mr
Loya was again complaining chest pain. I called my brother
(cousin) Dr Pankaj Harkut, who is a cardiologist but his phone
ringed but he did not picked my phone. After sometime he
called me and I told him all these things. He immediately told
me to brought him to Meditrina Hospital at Ramdaspeth
Nagpur. It was 5.00 am, approx. that time. Thereafter I sitted in
car of Judge Waiker. Mr Loya sitted in the car of Barde and
Shri Kulkarni and Modak accompanied the. Thereafter we
proceeded to Meditrina Hospital. At Meditrina Hospital when
we reached that time Mr Loya was unconscious and was
unable to speak. Then he was taken inside hospital for
treatment. Thereafter Dr Pankaj Harkut also came there. Mr
Loya was treated at that hospital. After sometime we came to
know that Mr Loya suffered heart attack. Thereafter we came
to know that he died. It was very unfortunate that Mr Loya died
and I was very upset to know this. Hence this say.”
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The submissions analysed
45 A frontal assault has been launched on the statements of the four judicial
officers by learned counsel appearing on behalf of the petitioners on the ground
that the procedure of obtaining the permission of the Chief Justice was
completed within one day and the statements were submitted by the four judges
on the next day. Two of the judges (Judge Shrikant Kulkarni and Judge Barde)
were based in Mumbai while the other two (Judge Modak and Judge Rathi)
were based at Pune and Baramati.
46 We are unable to subscribe to this line of submissions. The Chief Justice
of the Bombay High Court granted permission to the Commissioner of the State
Intelligence Department to record the say of the four judicial officers. The matter
was of importance. A discreet inquiry had been ordered by the state
government in view of the articles which were published in Caravan regarding
the death of a judicial officer. Three of the statements specifically refer to the
letter to the Commissioner while the fourth refers to the request which has been
made by the Commissioner and the permission which has been granted by the
High Court. There was no reason for the four judicial officers to procrastinate or
delay the submission of their statements. There is no basis whatsoever to make
any imputation against the four officers of the state judiciary. They were present
with Judge Loya at Nagpur to attend a wedding in the family of a colleague.
Each of them responded, as judges of the district judiciary, to the permission
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which was granted by the Chief Justice of the High Court to the Commissioner,
SID to record their say. The judges have spoken about the facts of the case as
they could recall, with details. We have extracted each of the four statements
fully, as they stand. Each of the judges has spoken in detail of the facts and
events which were within their personal knowledge. The statements contain
matters of detail which would be known to those who were present with Judge
Loya. They have a ring of truth. They had nothing to conceal nor an axe to
grind. Three of the statements are dated 24 November 2017 while the fourth
submitted by Judge Rathi is dated 23 November 2017 and contains an
endorsement of receipt by the Commissioner on 24 November 2017. The fact
that two of the judges were respectively at Pune and Baramati is absolutely no
ground to cast doubt. The statements were submitted with dispatch. Reading
them it is clear that they have been submitted without pre-meditation. The four
judicial officers acted responsibly. There was no reason for them either to
hasten or to cause a delay in submitting their versions of what they knew. Each
of the four judges has acted with a sense of duty. This is how they would be
expected to conduct themselves, in answering to a call of duty.
47 One of the submissions which has been urged by Mr Dave to cast doubt
on the statements is that an article was published in the Indian Express in which
the statements of two judges of the High Court (Justice Bhushan Gavai and
Justice SB Shukre) were published. Mr Dave submitted that the statements of
the judicial officers cannot be regarded as independent, in view of the fact that
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two judges of the High Court had taken the same view as elicited in the Indian
Express article, that the death of Judge Loya was due to natural causes. Mr
Dave submitted that judicial officers in the district judiciary could not be
expected to take a plea at variance with what was stated by the two judges of
the High Court. He urged that disciplinary action should be initiated against the
two High Court judges. This submission is preposterous. It constitutes an
undisguised attempt to malign four senior judicial officers and the judges of the
High Court. What the submission glosses over is that the article in the Indian
Express was published on 27 November 2017 and that was when the
statements attributed to Justice Gavai and Justice Shukre were published. The
statements of the four judicial officers are dated on 23 and 24 November 2017
and were in fact received by the Commissioner of the SID on 24 November
2017 much before the Indian Express article was published. We are mentioning
this aspect because the line of submissions in this case indicates an unfortunate
attempt to use every possible ploy to cast aspersions on members of the district
and higher judiciary. That senior counsel chose with all seriousness to make
those submissions without a sense of responsibility, and without verifying the
basic facts reveals a disturbing state of affairs. We must express our
disapproval in no uncertain terms.
48 Learned counsel appearing on behalf of the petitioners as well as the
intervenors have sought to question the course of action which was followed by
the judicial officers after Judge Loya complained of chest pain in the early hours
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of 1 December 2014. Why, they have queried, was he taken to Dande hospital
initially and not to a specialised cardiac care facility when it was available within
a radius of 5 kilometres of Ravi Bhavan. This line of argument is without merit.
Judge Loya, as the statements of Judge Kulkarni and Judge SM Modak
indicate, complained of chest pain at about 0400 hours on 1 December 2014.
His colleagues who were with him took a decision in good faith to take him to
Dande hospital which is in close proximity to Ravi bhavan. The issue in the
present case is whether Judge Loya died a natural or unnatural death. To
attribute motives to his colleagues who were with him and took immediate steps
to shift him to a hospital nearby is absurd, if not motivated. In hindsight, it is
easy to criticise actions which are taken by human beings when faced with an
emergency. It is easy for an observer sitting in an arm-chair at a distant point in
time to assert that wisdom lay in an alternate course of action. That can never
be the test for judging human behaviour. The conduct of the colleagues of
Judge Loya in attending to him is not in question. They did their best under the
circumstances, acting entirely in good faith. At Dande hospital, the medical
advise was that the condition of Judge Loya required him to be shifted to a
specialised cardiac hospital. Judge Rathi who was attached to the Nagpur
Bench of the High Court at the material time was with Judge Kulkarni and Judge
Modak when he was shifted to the hospital, as was Judge Waikar. Dr Pankaj
Harkut who was a relative of Judge Rathi was a cardiac consultant attached to
the Meditrina hospital. Judge Rathi contacted him on phone and it was at his
suggestion that the judges took a decision to shift Judge Loya to Meditrina. To
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find fault with the judges for this course of action is unacceptable. But there is
another and more serious aspect of the line of submissions which has been
urged. Though as we have noted earlier, the proceedings have been
purportedly instituted to protect the independence of the judiciary, this is one
more instance where behaviour in court belies the ostensible position of the
petitioners, intervenors and their counsel. It is as if the judicial officers are in
the dock. We have no hesitation in rejecting that attempt. Mr Rohtagi submitted
before the court that this line of argument of the petitioners and intervenors
would postulate that the judicial officers are co-conspirators. In fact, it was so
argued by counsel assisting Mr Giri. This is neither the case in the pleadings of
the petitioners nor is there any material on the record which can even remotely
suggest such an inference. We must emphatically reject such attempts on the
part of the petitioners and the intervenors to malign judicial officers of the district
judiciary. They acted in good faith to ensure medical treatment to their
colleague. Their conduct cannot be questioned.
49 Similarly, a considerable degree of emphasis has been placed on the
statement of Judge Rathi that the nodes of the ECG machine at Dande hospital
were not working. Based on this, it has been seriously urged that in fact no
ECG was done at Dande hospital. Judge Shrikant Kulkarni in his statement
dated 24 November 2017 has stated that “emergency treatment” was given to
Judge Loya at Dande hospital. Judge SM Modak states that after an initial
check-up, the doctors at Dande hospital advised shifting the patient to another
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hospital. Judge Vijay Barde who was present at Dande hospital specifically
stated that the medical officer on duty there examined (“checked-up”) Judge
Loya “by ECG, blood pressure etc. as per their procedure”. Judge Rathi has
stated that at Dande hospital, time was wasted because the nodes of the ECG
machine were broken and the machine was not working. This statement of
Judge Rathi must, however, be weighed with the doctor’s progress notes at
Meditrina hospital. The death summary (extracted earlier) specifically adverts
to the fact that the patient was taken to Dande hospital earlier where an ECG
was done. Dr Dande has made the same statement. The progress notes also
note a “tall ‘T’” in the anterior lead which indicates that the ECG was seen by
the doctors attending to Judge Loya at Meditrina hospital. These progress
notes are contemporaneous, since they also form part of the communication
addressed by Dr NB Gawande at Meditrina to the PSI at Sitabardi on the same
day after the judge had been brought dead to the hospital. As a matter of fact,
it is this very ECG which forms the subject matter of the submissions which
have been urged by one of the intervenors, for whom Mr Prashant Bhushan
appears. Having regard to the fact that the ECG has been specifically
mentioned in the progress notes of the doctor at Meditrina hospital, we find no
reasonable basis to infer that no ECG was done at Dande hospital.
50 The statements of the four judges are called into question by Mr Dave,
counsel for the petitioners, pointing out certain alleged inconsistencies. It has
been urged that the Caravan article states that no car was available at 4 am on
1 December 2014 at Ravi Bhavan and hence Judge Loya was transported by
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an auto-rickshaw to Dande hospital. Mr Dave criticised the conduct of the
judicial officers and submitted that it is inconceivable that at a government guest
house, a car and driver would not have been available even in the early hours
of the morning. The submission lacks merit. Judge Kulkarni has stated that
Judge Loya was taken in Judge Barde’s car to Dande hospital. Judge Modak
also notes that Judge Loya was shifted by car to Dande hospital and thereafter
to Meditrina. This is confirmed in the statements of Judge Barde and Judge
Rathi. The allegation that Judge Loya was not provided even a car to travel
from Ravi Bhavan to Dande hospital and onwards to Meditrina is a red-herring.
51 Another submission urged by Mr Dave is that the judicial officers did not
meet the family of Judge Loya in Mumbai soon after the death. Judge Modak in
his statement observes that he and Judge Kulkarni met the relatives of Judge
Loya at his Haji Ali residence after a few days. The suggestion that this is
callous, is unfortunate, besides being incorrect. It must be remembered that the
family of Judge Loya had proceeded to Gategaon for the funeral. Can the
circumstance that Judge Kulkarni and Judge Modak met the family a few days
later in Mumbai have a bearing on their sense of humanity, as Mr Dave urged?
The obvious answer is in the negative.
52 Then it was sought to be urged that if Judge Loya had suffered a heart
attack around 0400 hours, he would not be wearing a trouser and shirt which
the inquest report records. This is another submission which has been urged to
cast doubt on the sequence of events as set out in the statements of the four
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judicial officers. Now a close reading of Judge Rathi’s statement indicates that
when he reached Ravi Bhavan and met Judge Modak and Judge Kulkarni,
Judge Loya was attending to a call of nature. It is evident from the statement
that Judge Loya, when he left Ravi Bhavan was not unconscious and was
complaining of chest pain and heart burn. To urge that the depiction of the
clothes worn by Judge Loya casts doubt on the sequence of events narrated by
the judicial officers is hence untenable.
53 Another submission is that if the four judges had accompanied Judge
Loya to hospital, then as colleagues they would not have indicated his name to
be Brijmohan instead of Brijgopal. This is but another attempt to cast doubt on
the version of the four judicial officers without a substantive basis or foundation.
Judge Loya was taken to hospital in an emergency. The normal course of
human events would indicate that his four colleagues would be more concerned
about getting Judge Loya attended than filling up an admission form. A mistake
did occur in recording his name as Brijmohan instead of Brijgopal. In our view,
this cannot be a ground to discredit the detailed factual narration made by the
four judicial officers who were with him. Two of them – Judge Kulkarni and
Judge Modak – were with Judge Loya from the time that the three officers left
Mumbai for the wedding at Nagpur and until Judge Loya died on 1 December
2014. They have provided a trustworthy account of their schedule since they left
Mumbai. All of them travelled together, stayed together, visited local judges at
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Nagpur, attended the wedding and remained in the company of each other and
their friends in the judicial fraternity.
54 Ms Jaising sought to rely on a photograph of a room in Ravi Bhavan and
wondered how three judges would have shared a room. Judge Kulkarni has
referred to the fact that a VIP suite was booked at Ravi Bhavan. Judge Modak
and Judge Barde support the position. The account provided by the judge
cannot be discredited on the basis of surmises. The occupancy register does
show that the room was in the name of Judge Kulkarni. His account is that his
two friends and colleagues (Judge Loya and Judge Modak) shared the
accommodation with him. It is unfair to disbelieve this account of colleagues in
the district judiciary. They were friends, known to each other and had stayed
together at Ravi Bhavan during the short trip to Nagpur. No counsel has
suggested that they were not closely acquainted to each other.
55 The date of the death in the post-mortem is not mentioned as 7 December
2014, as submitted by Ms Jaising during the course of her submissions. The
date of death is clearly mentioned as 1 December 2014. The hospital bill of Rs
4290 at Meditrina is criticised on the ground that it contains, inter alia,
neurological charges and charges for diet consultation. It must be noted that
the issue in the present case is not whether the bill which was prepared at
Meditrina amounts to negligence. The charge for dietary consultation is
erroneous. But that cannot be a ground to discredit the fact that Judge Loya was
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taken to Meditrina. That he was taken to Meditrina is clear from the documentary
material on the record and the consistent statements of all the four judicial
officers.
56 The handing over of the body to Dr Prashant Rathi cannot be faulted. The
family of Judge Loya took a considered decision that they would proceed to his
home town, Gategaon, for the funeral ceremonies. The report of the discreet
inquiry contains an elaborate reference to the fact that Dr Prashant Rathi who
was stationed at Nagpur was contacted by a relative in Aurangabad, requesting
his help on 1 December 2014. Dr Rathi has in his statement made a factual
explanation about how he was contacted by his relative and asked to assist in
the formalities for Judge Loya. The presence of Dr Rathi cannot be doubted,
having regard to the contemporaneous documentary material including the
accident summary.
57 Similarly, a fair amount of critical comment has been devoted by counsel
for the petitioners and intervenors to (i) why the family of Judge Loya was not
brought to Nagpur by a flight from Mumbai after the death had occurred; and
(ii) why, as alleged, in the Caravan article, the body reached Gategon for the
funeral rights unaccompanied. It is necessary to emphasise that both these
submissions have no bearing on whether the death of Judge Loya was due to
natural causes or otherwise, since they relate to events which took place after
his death. But it is necessary in the present judgment to discuss the
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submissions because on a close analysis they are evidently unfounded. That
the family of Judge Loya did not travel to Nagpur after they received intimation
of his death, is a fact. If the family decided that the funeral should be held at the
place to which he belonged namely, Gategon near Latur, this was a decision
personal to the family. Judge Loya had died. If a considered decision was taken
by the members of his family to proceed to Gategon instead of travelling first to
Nagpur and then traversing a distance of nearly 450 kilometres by road to the
place where the funeral was to be held, such a decision has to be respected.
Moreover, the allegation that the body was sent unaccompanied to Gategaon
is contrary to what has emerged on the record. Judge Kulkarni in the course of
his statement made a reference to the fact that while the body was sent by an
ambulance to the place where Judge Loya originally belonged, two judicial
officers from Nagpur were also sent in another car to accompany the body.
Judge SM Modak in his statement dated 24 November 2017 specifically notes
that Shri Sonawane, the Principal District Judge then at Nagpur, deputed two
local judges to accompany the dead body. Judge VC Barde has also stated that
after the conclusion of the post-mortem at about 11 am, the dead body was
sent in an ambulance to the native place of Judge Loya and two judges; Judge
Rahangdale and Judge Chopda accompanied the body. The report of the
discreet inquiry by the Commissioner, SID contains the following observation:
“4.4 Mr Loya's body was sent to village Gategaon in Latur in
an ambulance provided by Mr Pawankumar Bhagat,
Ambulance-Incharge of Meditrina Hospital. Two magistrates
[Mr Yogesh Rahangdale & Mr Swayam Chopda) were sent by
the then Principal District Judge, Nagpur, Mr Sonawane along
with the mortal remains of Mr Loya to Gategaon, Latur. The
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question sought to be replied vide CARAVAN report as "why
was his body not accompanied by anyone?... is a clear
attempt to mislead the readers as the facts are otherwise."
58 There is no reason for this Court to doubt the statements of Judge
Kulkarni, and Judge SM Modak. Both of them and Judge Loya stayed at Ravi
Bhavan guest house, where a VIP suite was booked. All the three judicial
officers were invited for a wedding in the family of a colleague who in December
2014 was the Member Secretary of Maharashtra State Legal Services
Authority. Judge Kulkarni, Judge Modak and Judge Loya travelled together by
the same train from Mumbai to Nagpur on 29 November 2014 and arrived in
Nagpur on the morning of 30 November 2014. They proceeded to Ravi Bhavan
where a suite was reserved. During the course of the day, the three judicial
officers visited the residences of two judges of the High Court at Nagpur, Justice
SB Shukre and Justice PR Bora. They visited the home of Shri Barde and were
together all along. They went to the market, returned to Ravi Bhavan and
attended the wedding reception in the evening. After dinner the three judges
returned to Ravi Bhavan a little before midnight. Judge Modak is also clear in
the details that he offers. All the three judges who were accompanied by Judge
Mahajan stopped by at a pan shop before they came back to Ravi Bhavan. The
fact that all the three judges stayed together is the consistent account which
emerges from the statements of Judge Modak and Judge Kulkarni which is
corroborated by the statement of Judge Barde. There is no basis for the court
to doubt the veracity of the natural account of the above three judicial officers
(Judge Kulkarni, Judge Modak and Judge Barde). The court is requested to do
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so on the ground that the entry in the register at Ravi Bhavan mentions the
name of Judge Kulkarni but does not contain any reference to the occupancy
of Judge SM Modak or Judge Loya. Judge Kulkarni has expressly stated that
a VIP suite was booked at Ravi Bhavan. We must lean in favour of the version
of the four judicial officers unless strong and indisputable circumstances are
shown to doubt their credibility. This would be in the larger public interest, to
uphold the independence and integrity of the institution. This is corroborated
by a photocopy of the occupancy register which has been produced on record.
All the three judicial officers were invited for the same event. If as friends and
colleagues, they decided to share one room, that cannot be regarded as an
unnatural course of conduct. There is no reason for this court to discard the
consistent statements of the three judicial officers by engaging in surmises of
the nature which are sought to be drawn by counsel for the petitioners. In fact,
though nothing would turn on it, it is a matter of some interest that even the
article that was published in the Caravan on 20 November 2017 records Judge
Loya having had a conversation with his wife on the night of 30 November 2014
and informing her of the fact that he was staying at Ravi Bhavan together with
the judges who had accompanied him to Nagpur.
59 At this stage, we must also make a reference to certain other matters to
which a reference has been copiously made on behalf of the petitioners to cast
doubt on the circumstances in which Judge Loya had died. The first submission
is that contrary to the directions that were issued in the judgment of this Court
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in its decision in CBI v Amitbhai Anil Chandra Shah (supra), JT Utpat who
was nominated by the Administrative Committee of the Bombay High Court to
preside over the criminal trial was transferred on 25 June 2014. It has been
urged that since the Court had on 27 September 2012 directed that the
Administrative Committee would ensure that the trial is conducted from the
beginning to the end by the same officer, JT Utpat ought not to have been
transferred. We must note at this stage that Mr Dave appearing on behalf of
the petitioners has categorically stated that the court should in the present
proceedings, confine itself to the issue as to whether Judge Loya had died a
natural death or otherwise. The issue as to whether Judge JT Utpat could have
been transferred has no bearing on the circumstances in which Judge Loya
died. Mr Rohtagi appearing on behalf of the State has urged that the trial was
yet to begin and hence the transfer of Judge JT Utpat on his request cannot be
faulted. We clarify that it is not necessary to express any opinion on the
submission of Mr Rohtagi since we are of the view that the transfer of the earlier
judge and the appointment of Judge Loya in June 2014 has no bearing on
whether Judge Loya’s death on 1 December 2014 was due to natural causes.
60 The petitioners have sought to rely upon the allegations against the then
Chief Justice of the Bombay High Court, Shri Justice Mohit Shah made by the
father and sister of Judge Loya. Reliance has also been placed on a hand-
written note dated 18 February 2015 purportedly scribed by Anuj Loya after a
meeting with the Chief Justice of the Bombay High Court, who had come to visit
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the family. The video recording of an interview given to Caravan by the father
and sister of Judge Loya was also handed over to the court on a pen drive. The
members of the family of Judge Loya have disassociated themselves from the
statements attributed to them in the Caravan publication. The video recording,
which we have seen, contains snippets of an interview. Evidently, only a part of
the interview has been produced. The allegations against the Chief Justice of
the Bombay High Court are hearsay.
61 During the course of his submissions in rejoinder, Mr Dave has attempted
to discredit the discreet inquiry conducted by the Commissioner of the SID
urging that the statement of Dr Prashant Rathi was recorded on 22 November
2017 by the Police Inspector (Crime) police station Sadar, before the state
government had ordered a discreet inquiry on 23 November 2017. The
submission is based on the hypothesis that the statement of Dr Rathi was
recorded as a part of the discreet inquiry. This is seriously disputed by Mr
Rohtagi who urged that the statement was recorded by the Sadar police station
on 22 November 2017 after the articles in the Caravan had appeared on 20 and
21 November 2017. The discreet enquiry was held by the Commissioner, SID.
Be that as it may, the presence of Dr Prashant Rathi is established in the
accidental death summary (AD 00/14) dated 1 December 2014, in the inquest
report, the receipt executed on 1 December 2014 by Sitabardi police station on
handing over the dead body, and in the accidental death summary (AD 44/14)
recorded by Sadar police station at 1600 hours on 1 December 2014. In the
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face of the contemporaneous documentary material, the statement of Dr Rathi
recorded on 22 November 2017 cannot be construed as something which casts
doubt on the validity of the discreet inquiry.
Application for cross-examination
62 During the course of his submissions, Mr Dave moved an application for
cross-examination of the following persons whose statements were recorded
during the course of the discreet inquiry:
“1 Mr Sajeev Barve, Director General/Commissioner, State
Inteeligence Department, Maharashtra,
2 Dr Prashant Bajrang Rathi, Resident of Sai Regency, Ravi
Nagar, Nagpur,
3 Mr Niranjan Takle, Reporter of CARAVAN,
4 Shri Srikant D Kulkarni, Member Secretary, Maharashtra
State Legal Service Authority,
5 Shri SM Modak, Principal District Judge, Pune,
6 Shri Vijay C Barde, Additional Sessions Judge, City Civil and
Sessions Court, Greater Bombay,
7 Dr Pinak Gangadhar Rao Dande, Ram Nagar, Nagpur,
8 Shri Anuj Brij Gopal Loya s/o Late Sh. BH Loya,
9 Smt Sharmila Brij Gopal Loya w/o Sh BH Loya
10 Shri Hari Kishan Ramchandra Loya, f/o Late Sh BH Loya,
11 Dr Anuradha Balaprasad Biyani, sister of Late Sh BH Loya.”
63 Order IX of the Supreme Court Rules 2013 deals with Affidavits. Rules 1
and 2 provide as follows:
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“1. The Court may at any time, for sufficient reason, order that
any particular fact or facts may be proved by affidavit, or that
the affidavit of any witness may be read at the hearing, on such
conditions as the Court thinks reasonable:
Provided that where it appears to the Court that either party
bona fide desires the production of a witness for cross-
examination and that such witness can be produced, an order
shall not be made authorising the evidence of such witness to
be given by affidavit.
2. Upon any application evidence may be given by affidavit; but
the Court may, at the instance of either party, order the
attendance for cross-examination of the deponent, and such
attendance shall be in Court, unless the deponent is exempted
from personal appearance in Court or the Court otherwise
directs.”
Rule 1 empowers the court to allow facts to be proved on affidavit for sufficient
reason. However, if the court is of the view that the production of a witness for
cross-examination has been desired by a party bona fide and that such a
witness can be produced, an order shall not be made authorising the evidence
of the witness to be given by affidavit. Under rule 2, a discretion is vested in the
court to order the attendance for cross-examination of the deponent of an
affidavit. Under Order IX, a discretion is vested in the court to allow cross-
examination of a person who has filled an affidavit. A party to a proceeding
before this court –particularly a proceeding under Article 32 – cannot demand
as of right the production of a person, who has filed an affidavit, for cross-
examination. Whether cross-examination should be allowed has to be
determined by the court having regard to the interests of justice. Mr Dave
submitted that this court should, in the first place, direct that the above persons
should file affidavits before this court and that upon the filing of those affidavits,
they should be produced for cross-examination by him. In support of his
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submissions Mr Dave relied a few decisions of this court. In K.K. Kochunni v
State of Madras(supra) this Court held:
“12… it is possible very often to decide questions of fact on
affidavits. If the petition and the affidavits in support thereof are
not convincing and the court is not satisfied that the petitioner
has established his fundamental right or any breach thereof,
the Court may dismiss the petition on the ground that the
petitioner has not discharged the onus that lay on him. The
court may, in some appropriate cases, be inclined to give an
opportunity to the parties to establish their respective cases by
filing further affidavits or by issuing a commission or even by
setting the application down for trial on evidence, as has often
been done on the Original sides of the High Courts of Bombay
and Calcutta, or by adopting some other appropriate
procedure. Such occasions will be rare indeed and such rare
cases should not, in our opinion, be regarded as a cogent
reason for refusing to entertain the petition under Article 32 on
the ground that it involves disputed questions of fact.”
In CS Rowjee v State of AP24 this Court held:
“16. It is, no doubt, true that allegations of mala fides and of
improper motives on the part of those in power are frequently
made and their frequency has increased in recent times. It is
also somewhat unfortunate that allegations of this nature which
have no foundation, in fact, are made in several of the cases
which have come up before this and other courts and it is found
that they have been made merely with a view to cause
prejudice or in the hope that whether they have basis in fact or
not some of it at least might stick. Consequently it has become
the duty of the Court to scrutinise these allegations with care
so as to avoid being in any manner influenced by them, in
cases where they have no foundation in fact. In this task which
is thus cast on the courts it would conduce to a more
satisfactory disposal and consideration of them, if those
against whom allegations are made came forward to place
before the court either their denials or their version of the
matter, so that the Court may be in a position to judge as to
whether the onus that lies upon those who make allegations of
mala fides on the part of authorities of the status of those with
which this appeal is concerned, have discharged their burden
24 (1964) 6 SCR 331
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of proving it. In the absence of such affidavits or of materials
placed before the Court by these authorities, the Court is left to
judge the veracity of the allegations merely on tests of
probability with nothing more substantial by way of answer.
This is precisely the situation in which we find ourselves in the
present case.”
Reliance was placed on the decision in Sher Singh in Re25.
The submission which has been urged is based on a mis-appreciation both of
the role of the petitioners and on the scope of these proceedings. The
petitioners have moved this court in a petition filed in the public interest. Their
position is that of a relator who seeks to bring a grievance to the attention of the
court for the purpose of seeking a court mandated inquiry. None of the persons
whose cross-examination has been sought is a witness in the present
proceedings. The court is essentially required to consider to whether a case
has been made out on behalf of the petitioners (supported by the intervenors)
for directing an inquiry into the circumstances leading to the death of Judge
Loya. As part of this process, the court has to decide as to whether the inquiry
which has been conducted by the state is vitiated and if circumstances have
been brought to the notice of the court which cast a reasonable suspicion about
the events leading upto the death of Judge Loya. The petitioners cannot assert
as of right that they should be allowed to cross-examine a host of persons
including the doctors and judicial officers. By casting unfounded aspersions on
the judicial officers who had accompanied Judge Loya, the petitioners have
revealed the real motive of these proceedings which is to bring the judiciary into
25 (1997) 3 SCC 216
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disrepute on the basis of scurrilous allegations. We find no basis or justification
to allow the request for cross-examination. The application shall accordingly
stand rejected.
Intervention by Centre for Public Interest Litigation
64 Mr Prashant Bhushan appeared in these proceedings at the stage of the
rejoinder. This was after the learned counsel appearing on behalf of the
petitioners and intervenors had addressed the court and the court had heard
submissions on behalf of the State of Maharashtra. The Centre for Public
Interest Litigation which Mr Prashant Bhushan represents as counsel has
sought to intervene by an application26. The application relies on a report in
Caravan published on 11 February 2018 stating that the post-mortem and histo-
pathology reports were sent to a forensic expert, Dr RK Sharma, formerly
attached to AIIMS, and that Dr Sharma has ruled out the possibility of the death
being due to a heart attack. Moreover, it has been stated that the documents
indicate signs of trauma to the brain. Hence, it was urged that poisoning cannot
be ruled out. The application for intervention states that the intervenor obtained
a set of documents from Caravan, including the histo-pathology report and a
copy of the ECG done at Dande hospital. Mr Prashant Bhushan claims to have
forwarded the ECG and histo-pathology report to Dr Upendra Kaul, a former
professor of Cardiology at AIIMS. Mr Prashant Bhushan himself addressed an
26 I.A.No.31086 of 2018
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e-mail to Dr Upendra Kaul seeking his professional opinion on certain queries.
Dr Kaul responded that the ECG “most unlikely.. has no evidence of a recent
myocardial infarction”. Moreover, it has been stated that the histo-pathology of
the heart mostly indicates that it was normal and that the coronary artery block
in the LAD “could be” an innocent bystander. The application for intervention
also states that Mr Prashant Bhushan who is a member of the intervenor has
spoken to other reputed cardiologists who are of the same opinion.
65 The affidavit in support of the application for intervention has been sworn
by Mr Prashant Bhushan personally. Mr Prashant Bhushan appeared on behalf
of the intervenor as its counsel during the course of the hearing and not as a
party in person.
66 In response, Mr Mukul Rohtagi has placed on the record copies of two
letters dated 14 and 16 February 2018 addressed to Dr Sidharth Gupta, Head
of the Department of Forensic Medicine at AIIMS by the Senior Police Inspector
at PS Sadar, Nagpur. A clarification was specifically sought in regard to the
opinion furnished by Dr RK Sharma. In a response dated 3 March 2018, Dr
Abhishek Yadav, Assistant Professor and Member Secretary, Departmental
Committee, Department of Forensic Medicine, AIIMS has stated that besides
constituting a committee of three doctors to examine the issue, AIIMS had
addressed a letter seeking a clarification from Dr RK Sharma. The letter
extracts the following reply sent by Dr RK Sharma to AIIMS:
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“Thanks for your mail, I would like to state that I have been
grossly misquoted by Caravan magazine regarding death of
Judge Loya. The conclusions drawn are imaginary. I had
general discussion with the reporter. I do not agree with
contents of report published which are ascribed to me. I have
not given any report regarding death of Judge Loya.“
The letter dated 3 March 2018 from AIIMS accordingly contains the following
clarification:
“In continuation of the previous reply dated 16.2.2018, it is
added that no doctor from the Department of Forensic
Medicine has given any opinion about the death of Judge Loya
in official or individual capacity to the Caravan Magazine or any
other media agency. It is further reiterated that AIIMS New
Delhi has a fixed protocol to respond only to official written
request from the Government agency or Honourable Court with
all the Mandatory corroborative investigating documents
including Medical Documents for Medicolegal opinion and
without the same holistic opinion can’t be formed for the
perusal by law.”
The clarification issued by AIIMS indicates that Dr Sharma has categorically
stated that he was grossly misquoted by Caravan magazine and that he does
not agree with the contents of the report ascribed to him. It may also be noted
that by a previous reply dated 16 February 2018 Dr Sidharth Gupta of AIIMS
had stated thus:
“In reference to above, Kindly note that, AIIMS, New Delhi has
a fixed protocol to respond only to the official written request
from the government investigating agency or Honourable court
with all the MANDATORY corroborative investigating
documents including medical documents, details of scene
investigation along with the interaction with the doctors who
conducted the post-mortem, for medico legal opinion, since
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without the same, holistic opinion can’t be formed for the
perusal by law.”
From the material on the record it is evident that an effort has been made by Mr
Prashant Bhushan to collect evidence to somehow bolster the case of the
petitioners, acting in his personal capacity. A questionnaire in the form of
leading questions was addressed by him to Dr Upendra Kaul, formerly at AIIMS,
upon which a reply was obtained. The court has been apprised of the fact that
following this, the senior police inspector at Sadar police station addressed a
communication on 11 February 2018 to Dr Harish Pathak, Professor and Head
of the Department of Forensic Medicine, KEM Hospital, Mumbai seeking his
opinion on the basis of the report of the Regional Forensic Science Laboratory,
the ECG, MLC papers and Meditrina hospital documents and histo-pathology
report of the Government Medical College. In response, Dr Pathak by his e-
mail dated 14 February 2018 sought additional documents. These were
furnished by the Senior Police Inspector, Sadar. Dr Harish Pathak has in a
detailed and considered opinion categorically stated that the conclusion of the
post-mortem that the death was due to coronary artery insufficiency is valid and
is in accordance with medical knowledge on the subject. The opinion has been
supported by references to medical texts.
67 The opinion of Dr Harish Pathak is extracted below:
“I have carefully perused the following documents:
1. Autopsy note of Shri Loya
2. ECG report
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3. Histopathology report.
4. ADR.
5. Panchnama.
6. C.A. Report.
7. Statement of Dr Rathi, Dr Gavande, Dr Harkut, Dr Ganar.
8. Hospital (Meditrina) reports (Progress notes & MLC).
9. Two Articles from the Caravan magazine dated 26/01/18 &
11/02/18.
Based upon all the documents made available to me and the recent
medical literature, I would like to state as under:
1. As per Doctor’s progress notes of Meditrina Hospital
(Annexure, 1 Page 1) and statement given by Dr Pankaj
Harkut (Annexure 2, Page 2),
On 01st December 2014, at around 04 am (As per Autopsy
notes). When Mr Brijgopal H Loya complained of chest pain
and restrosternal pain. (Doctor progress Notes Annexure 1)
According to Principles of Internal Medicne, Harrison,
(Annexure 3, Page 4) Chest discomfort is among the most
common reasons for which patients present for medical
attention at either an emergency department or an outpatient
clinic. Retro-sternal pain is the typical clinical feature of
myocardial ischemia (Annexure 3, Table on Page 5). Chest
discomfort associated with Myocardial Infraction is typically
more severe, is prolonged usually lasting more than 30
minutes and is not relieved by rest (Annexure3, Page6).
According to Oxford Dictionaries, (URL:
https://oxforddictionaries.com/definition/us)
Retro-sternal: Behind the breastbone. (Annexure 4, Page7)
(Retrosternal chest pain is pain felt behind the sternum bone-
a flat bone located in the middle of the chest. This bone may
also referred to as the breastbone)
Myocardium: The muscular tissue of the heart. (Annexure5,
Page 8)
Ischemia : An inadequate blood supply to an organ or part of
body, especially heart muscles. (Annexure 6, Page 9)
Infraction: Obstruction of the blood supply to an organ or region
of tissue, typically by thrombus or embolus, causing local death
of tissue. (Annexure 7, Page 10)
2. The ECG showed tall “T-waves” in the anterior leads.
This is consistent with the history indicative of myocardial
ischemia.
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According to Principles of Internal Medicine, Harrison,
Tall, positive hyperacute T waves are the earliest stages of
ischemia. (Annexure 8, Page 12)
3. DOCTOR’S PROGRESS NOTES (Annexure 1 Page
1) indicate that Mr Brijgopal H Loya was brought to Meditrina
Institute of Medical Sciences with cardiac arrest in collapsed
condition.
In spite of all resuscitative measures, he could not be revived
and declared dated at 06:15 am on 01/12/2017 at Meditrina
Hospital. (Annexure 1, Page 1, Annexure 16 Page 32,
Annexure 17, Page 34)
4. According to the statement of Dr Pankaj Harkut,
Director of Cardiology centre at Meditrina Institute of Medical
Sciences, he had reviewed the ECG from Dhande Hospital
which in his opinion showed tall T-Waves. (Annexure 2, Page
2a)
As per, American Journal of Emergency Medicine (2007),
Hyperacute T wave, the early sign of myocardial infraction; 25,
859. El -859. e7
The three main differential diagnoses of HATW (hyper acute T
waves) on electrocardiogram are : (i) left ventricular
hypertrophy, (ii) hyperkalemia and (iii) early repolarization
variant. (Annexure 9, Page 13)
5. As per the statement of Dr Ninad D Gavande, MBBS,
MD FMT, attached as honorary medico-legal consultant at
Meditrina Hospital he had reviewed all relevant documents
before the body was forwarded for autopsy examination.
(Annexure 16, Page 33)
The body was shifted to Government Medical College mortuary
and Panchnama was done wherein no external marks of
injuries were noted.
6. Autopsy examination was conducted on 01-12-2017
from 10:50am to 11:55 am at Government Medical College
Nagpur, by Dr N K Tumram, who was then working as a
lecturer at Forensic Medicine Department, Nagpur.
At autopsy examination, no external marks of injuries were
found and on internal examination, following significant
observations were made.
7. With regard to autopsy notes and observations therein,
my opinion on the findings with their medico-legal interpretation
and relevance along with authorities which are being attached
as annexures.
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7A “Dura congested”
According to Snell’s Textbook of Anatomy, Dura
is a fibrous tissue (Annexure 10, Page 15)
It does not have blood supply in order to show the
signs of congestion.
Autopsy surgeon is expected to see if dura is
intact and probably he meant to comment the
Meanings, which are the outer coverings of brain
and their congestion in normally seen in most of
the cases of sudden cardiac deaths.
Hence the entire argument in caravan magazine
about congestion of Dura and thereby it being the
indication of head injury is unscientific, and devoid
of any rationale.
7B. “Heart congested, weighing 320 grams –
Evidence of atherosclerosis in left coronary
and left anterior descending coronary artery
with calcification and luminal narrowing of 100
percent 01 cm distal to its origin and 90 %
02cm distal to its origin respectively. Evidence
of hypertrophy of left ventricle present”.
According to Principles of Internal Medicine,
Harrison,
Myocardial ischemia also can occur if myocardial
oxygen demands are markedly increased and
particularly when coronary blood flow may be
limited, as occurs in severe left ventricular
hypertrophy due to aortic stenosis.
“..an increase in oxygen demand due to left
ventricular hypertrophy secondary to
hypertension and a reduction in oxygen supply
secondary to coronary atherosclerosis and
anemia. Abnormal constriction or failure of normal
dilation of the coronary resistance vessels also
can cause ischemia.’ (Annexure 11, Page 17)
7C. “Large vessels intact, evidence of
atherosclerotic changes present in the inner
walls of arch of aorta., ascending aorta” – No
comment is required.
7D. “Abdomen- All organs were congested
and stomach contains 10 ml of yellowish juicy
material, with no peculiar odour” – No
comment required.
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8. Routine vescera were preserved for chemical analysis
and the report of the same did not reveal any presence of
poison. Pieces of brain, lungs, liver, heart, spleen, both
kidneys, left descending aorta were preserved for
histopathology examination. The result of histopathology
examination are not inconsistent with the observations at
autopsy examination described and explained as above.
As to claims made by Newspaper Article:
8.1. No Claim of Myocardial Infraction in the Histopathological
report (The Caravan, Annexure 19, Page 46)
• The earliest signs of Myocardial Infraction which can be
detected through naked eyes and histopathological
examination appears not before 12 to 24 hours after the
survival after acute coronary insufficiency. (Annexure 12,
Page 20)
• Dr Bernard Knight, in his book KNIGHT’S FORENSIC
PATHOLOGY writes, “Most sudden deaths from Coronary
artery insufficiency do not have Myocardial Infraction, even
when the most sophisticated techniques are employed for its
detection. Neither do the majority have a coronary thrombosis,
though severe coronary stenosis is by definition present.
(Annexure 12, Page 23)
• A narrowing of the lumen to 01mm or lesser at a minimum of
one point is required to diagnose of Ischemic Heart Disease.
(Annexure 13, Page 25)
• The lesions associated with atherosclerosis can be graded
from Grade I to IV, based on percentage of narrowing of lumen
of Coronary artery, where Grade IV signifies thickening and
calcification of wall of coronary artery with narrowing of lumen
more than 75 %. (Annexure 13, Page 26).
• Significant obstruction of the coronary artery lumen requires 75
% narrowing of the lumen (Forensic Pathology, Vincent J
DiMaio, Annexure 14, Page 28)
In the present case, severe stenosis (Narrowing) in left
coronary 100 % and left anterior descending 90 % was
observed and noted at autopsy. The findings are consistent
with the cause of death due to acute coronary insufficiency.
Hence I do not find any merit in the said argument.
8.2 Once coronary arteries are calcified, one cannot die
due to heart attack (The Caravan, Annexure 19, Page 46)
• This is highly unscientific interpretation as calcified arteries can
be blocked by the dislodges thrombus and I find no merit in it
and disagree with this opinion.
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8.3 Once person alive for 30 minutes after symptoms
condition of heart will have clear signs, (The Caravan,
Annexure 19, Page 47)
• Nowhere in the medical literature I have come across such
observation. In fact, the earliest signs do not appear before 12
hours. (Annexure 12, Page 20)
• The fact gross changes in the myocardial tissue appears only
18-24 hours post ischemia/infarction. (Practical Cardio
Vascular Pathology, Mary N Sheppard Annexure 15, Page 31
8.4 No conclusive evidence of coronary artery
insufficiency. (The Caravan, Annexure 19, Page 47)
• Following evidences are sufficient to reach to the conclusion of
acute coronary insufficiency:
(a) Initial symptoms narrated by the deceased to the witnesses
and the doctors at first hospital.
(b) ECG findings.
(c) Coronary Artery Blockage seen at autopsy
Hence, I find no merit in the argument and disagree with the
same.
8.5 Blood stains over neck, cloths are indicative of heart
injury (The Caravan, Annexure 19, Page 47)
• According to inquest panchnama and post mortem report,
there deceased was wearing Grey Full Sleeve Shirt and blue
color jeans pant with black belt. There is no mention of any
blood stains.
• When clothes are put back on the body after autopsy by the
mortuary attendants, the precision and neatness of clothing
cannot be compared to the way a living person may dress.
• After autopsy examination is over, the incisions over neck,
chest, abdomen and head on the dead body are sutured after
putting the dissected organs back in to the cavities. In spite of
every precaution being taken to make sure that there is no
leakage of post mortem blood from the stitched post mortem
wounds, sometimes, minor leakage of blood tinged body fluid
can happen. The chances of such leakage become high when
bodies are being transported for long distances as it had
happened in the present case.
8.6 Every single item is congested hence possibility of
poisoning. (Annexure 19, Page 17)
This is absolutely unscientific opinion. In case of sudden
cardiac deaths when heart suddenly stops beating, presence
of congestions of almost all the organ is an expected finding.
In fact, congestion is such a common and nonspecific finding
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in many cases that one cannot in ordinary course of nature
make much significant interpretation of it.
8.7 Question about chain of custody. (The Caravan,
Annexure 19, Page 47)
• The bottles containing viscera for chemical analysis are always
sealed by medical officer and handed over to the police. If
Chemical analyser observes any tempering with the seal, he
reports about the same. Since no such report exists, it would
be unreasonable and unjustifiable to doubt sanctity of
evidence.
8.8 The Deceased had healthy life style and no family history
of heart disease hence could not have died due to sudden
cardiac arrest at the young age of 48 years. (Caravan,
Annexure 19, Page 48)
• Family history of cardiac illness only makes a person more
prone to the risk of cardiac disease but does not rule out the
possibility of the same among the persons without such history.
9. Conclusion:
On carful perusal of all documents made and relevant medical
literature on the subject, it is my opinion that,
1. Late Shri Brijgopal Harikisan Loya died due to acute coronary
insufficiency, which was a sudden natural death.
2. There was no evidence to suggest any inconsistencies in the
history, clinical findings and autopsy report made available to
me.
3. Claims of foul play and suspicions in the articles in The
Caravan made are unscientific and incorrect, as explained by
me in this report with relevant references.
Dr Harish M Pathak Professor & Head
Forensic Medicine & Toxicology Seth GSMC & KEM Hospital, Mumbai.”
68 We are not really considering here whether the opinion of Dr Pathak
should be preferred to what was opined by Dr Kaul. The point of the matter is
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that facts have emerged from the record which indicate that a carefully
orchestrated attempt has been made during the course of these hearings on
behalf of the Centre for Public Interest Litigation to create evidence to cast a
doubt on the circumstances leading to the death of Judge Loya. In their practice
before this court, Counsel are expected to assist the court with a sense of
objectivity in aid of justice. What has happened here is that Mr Prashant
Bhushan has adopted a dual mantle, assuming the character of a counsel for
the intervenor as well as an individual personally interested on behalf of the
intervening organisation of which he is a member. He has gone to the length
of personally collecting evidence to somehow bolster the case. The manner in
which the opinion of Dr Kaul was obtained on the basis of a laconic
questionnaire leaves much to be desired and is a singular reflection on the lack
of objectivity which is to be expected from counsel appearing before this Court.
This has bordered on an attempt to misrepresent the facts and mislead the
court.
69 During the course of his submissions, Mr Dave filed before this Court a
compilation, inter alia, consisting of a proceeding instituted under Section 482
of the Cr PC (Criminal Application 824 of 2014) before the Nagpur Bench of the
Bombay High Court by five petitioners for quashing a criminal case pending on
the file of the Joint Civil Judge, Junior Division and JMFC, Nagpur. The fourth
petitioner in the proceeding is Devendra Gangadhar Fadnavis, the Chief
Minister of Maharashtra. The case relates to an incident which took place on 7
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June 1991 on account of the removal of certain construction in Nagpur. As a
result, two crimes came to be registered for offences under Sections 147, 148,
149, 294, 448,324, 336 and 427 of the Penal Code. The Division Bench of the
High Court noted, that though the incident was of 1991, not much progress has
been made in that case and with the passage of time, the dispute was amicably
settled between the parties who are residents of Nagpur localities. The Bench
of the Bombay High Court at Nagpur, consisting of BR Gavai and VM
Deshpande, JJ, relied upon a decision of this Court in Narinder Singh v State
of Punjab27 and held thus:
“The Apex Court in the case of Narinder Singh and Others vs
State of Punjab and Others, (2014) 6 SCC 466 has laid down
various guidelines to be followed by this Court while exercising
its power under Section 482 of the Code of Criminal Procedure
for quashing criminal proceedings. One of the guidelines laid
down by the Apex Court is that normally this Court would not
entertain an application for quashing the proceedings wherein
an element of public law is involved. In the present case,
perusal of the record would reveal that the proceedings came
to be initiated against each other out of a dispute which is
purely private and where no element of public law is involved.
Another guideline laid down is that if there is no possibility of
trial being culminated into conviction, this Court should
exercise powers under Section 482 of the Code of Criminal
Procedure to give an end to the criminal proceedings. Since
the parties have agreed to give an end to the dispute amongst
themselves, there is not even a remote possibility of trial
ending into conviction. We, therefore, find that it would be in
the interest of justice to accept the settlement between the
parties and to give an end to the criminal proceedings so that
the parties are in a position to maintain peace and harmony in
the area where they reside.”
27 (2014) 6 SCC 466
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The criminal case was accordingly quashed. Mr Dave has gone to the extent
of insinuating that one individual is controlling the entire judiciary in
Maharashtra and elsewhere.
70 We are rather surprised at the manner in which an insinuation has been
made by producing the above order, which was passed in completely unrelated
proceedings. The insinuation is against the judges of the Bombay High Court
at Nagpur for having quashed a criminal case in which the present Chief
Minister was involved. We are not called upon to evaluate the merits of the
decision, save and except to note that the High Court in quashing the
proceedings placed reliance on a decision of this Court and had noted that the
dispute was admittedly private in nature where no element of public law was
involved. The attempt of the petitioners is to create prejudice and to malign the
dignity of the judges, particularly of Justice BR Gavai. Copies of the criminal
application and of the order of the Bombay High Court form part of the same
compilation in which is also annexed a copy of the article published in the
Indian Express of 27 November 2017, referring to the statements of Justice
Gavai and Justice Shukre. This is another instance in the course of the hearing
of the present case where a matter extraneous to the subject of the inquiry
before the court has been sought to be relied upon to somehow sensationalise
the case. What is worse is the manner in which wholly unfounded aspersions
have been cast on the judges of the Bombay High Court following a decision
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which has been taken in the judicial capacity. This constitutes a serious attempt
to scandalise the court and obstruct the course of justice.
Public Interest Litigation
71 Public Interest Litigation has developed as a powerful tool to espouse the
cause of the marginalised and oppressed. Indeed, that was the foundation on
which public interest jurisdiction was judicially recognised in situations such as
those in Bandhua Mukti Morcha v Union of India28. Persons who were
unable to seek access to the judicial process by reason of their poverty,
ignorance or illiteracy are faced with a deprivation of fundamental human rights.
Bonded labour and under trials (among others) belong to that category. The
hallmark of a public interest petition is that a citizen may approach the court to
ventilate the grievance of a person or class of persons who are unable to pursue
their rights. Public interest litigation has been entertained by relaxing the rules
of standing. The essential aspect of the procedure is that the person who
moves the court has no personal interest in the outcome of the proceedings
apart from a general standing as a citizen before the court. This ensures the
objectivity of those who pursue the grievance before the court. Environmental
jurisprudence has developed around the rubric of public interest petitions.
Environmental concerns affect the present generation and the future. Principles
such as the polluter pays and the public trust doctrine have evolved during the
28 (1984) 3 SCC 161
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adjudication of public interest petitions. Over time, public interest litigation has
become a powerful instrument to preserve the rule of law and to ensure the
accountability of and transparency within structures of governance. Public
interest litigation is in that sense a valuable instrument and jurisdictional tool to
promote structural due process.
72 Yet over time, it has been realised that this jurisdiction is capable of being
and has been brazenly mis-utilised by persons with a personal agenda. At one
end of that spectrum are those cases where public interest petitions are
motivated by a desire to seek publicity. At the other end of the spectrum are
petitions which have been instituted at the behest of business or political rivals
to settle scores behind the facade of a public interest litigation. The true face of
the litigant behind the façade is seldom unravelled. These concerns are indeed
reflected in the judgment of this court in State of Uttaranchal v Balwant Singh
Chaufal29. Underlining these concerns, this court held thus:
“143. Unfortunately, of late, it has been noticed that such an
important jurisdiction which has been carefully carved out,
created and nurtured with great care and caution by the courts,
is being blatantly abused by filing some petitions with oblique
motives. We think time has come when genuine and bona fide
public interest litigation must be encouraged whereas frivolous
public interest litigation should be discouraged. In our
considered opinion, we have to protect and preserve this
important jurisdiction in the larger interest of the people of this
country but we must take effective steps to prevent and cure
its abuse on the basis of monetary and non-monetary
directions by the courts.”
29 (2010) 3 SCC 402
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73 The misuse of public interest litigation is a serious matter of concern for
the judicial process. Both this court and the High Courts are flooded with
litigation and are burdened by arrears. Frivolous or motivated petitions,
ostensibly invoking the public interest detract from the time and attention which
courts must devote to genuine causes. This court has a long list of pending
cases where the personal liberty of citizens is involved. Those who await trial
or the resolution of appeals against orders of conviction have a legitimate
expectation of early justice. It is a travesty of justice for the resources of the
legal system to be consumed by an avalanche of misdirected petitions
purportedly filed in the public interest which, upon due scrutiny, are found to
promote a personal, business or political agenda. This has spawned an industry
of vested interests in litigation. There is a grave danger that if this state of affairs
is allowed to continue, it would seriously denude the efficacy of the judicial
system by detracting from the ability of the court to devote its time and
resources to cases which legitimately require attention. Worse still, such
petitions pose a grave danger to the credibility of the judicial process. This has
the propensity of endangering the credibility of other institutions and
undermining public faith in democracy and the rule of law. This will happen
when the agency of the court is utilised to settle extra-judicial scores. Business
rivalries have to be resolved in a competitive market for goods and services.
Political rivalries have to be resolved in the great hall of democracy when the
electorate votes its representatives in and out of office. Courts resolve disputes
about legal rights and entitlements. Courts protect the rule of law. There is a
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danger that the judicial process will be reduced to a charade, if disputes beyond
the ken of legal parameters occupy the judicial space.
74 The present case is indeed a case in point. Repeatedly, counsel for the
petitioners and intervenors have attempted to inform the court that they have
no personal agenda and that they have instituted these proceedings to protect
judicial independence. An aura of good faith has been sought to be created by
submitting that the true purpose of seeking an inquiry into the circumstances
relating to the death of Judge Loya is to protect the district judiciary. But as the
submissions have evolved, it has become clear that the petition is a veiled
attempt to launch a frontal attack on the independence of the judiciary and to
dilute the credibility of judicial institutions. Judicial review is a potent weapon
to preserve the rule of law. However, here we have been confronted with a
spate of scurrilous allegations. Absent any tittle of proof that they are
conspirators in a murder the court must stand by the statements of the judicial
officers. The judges of the district judiciary are vulnerable to wanton attacks on
their independence. This court would be failing in its duty if it were not to stand
by them.
75 We must in this context record what we have heard during the course of
the submissions. Mr Dave has urged that (i) he wants to cross-examine the
judges; and (ii) he does not believe the judicial officers. Aspersions have been
cast on the Administrative Committee of the Bombay High Court. This court has
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been called upon to issue a notice of contempt to the judges on the Committee
at the relevant time. Ms Jaising has joined the fray by requesting that this court
to issue contempt notices to the Administrative Committee of the Bombay High
Court. Junior counsel appearing with Mr Giri went to the extent of urging that
the judicial officers whose statements were recorded during the discreet inquiry
are suspect. Even the judges of this Bench hearing the present proceedings,
have not been spared from this vituperative assault on the judiciary.
76 Mr Prashant Bhushan argued that because two of the judges constituting
the present Bench (Justice AM Khanwilkar and Justice DY Chandrachud) were
judges of the Bombay High Court, they may have known the judicial officers
who have submitted statements or Justice Bhushan Gavai and Justice SB
Shukre. If this were to be the test, it is rather ironical that the petitioners had
instituted proceedings before the Bombay High Court each of whose judges
were expected to be faced with the same situation. We informed Mr Bhushan
that a decision as to whether a judge should hear a case is a matter of
conscience for the judge. There is absolutely no ground or basis to recuse.
Judges of the High Court hear intra court appeals against orders of their own
colleagues. References are made to larger Benches when there are
differences of view. Judges of the Supreme Court hear appeals arising from
judgments rendered by judges of the High Courts in which they served, either
as judges or on appointments as Chief Justices. Maintaining institutional
civilities between or towards judges is distinct from the fiercely independent role
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of the judge as adjudicator. We emphatically clarify that on the well-settled
parameters which hold the field, there is no reason for any member of the
present Bench to recuse from the hearing. While it is simple for a judge faced
with these kinds of wanton attacks to withdraw from a case, doing so would
amount to an abdication of duty. There are higher values which guide our
conduct. Though Mr Bhushan ultimately made it clear that he is not filing an
application for recusal – and none has been filed – we have recorded what
transpired to express our sense of anguish at the manner in which these
proceedings have been conducted. Serious attacks have been made on the
credibility of two judges of the Bombay High Court. The conduct of the
petitioners and the intervenors scandalises the process of the court and prima
facie constitutes criminal contempt. However, on a dispassionate view of the
matter, we have chosen not to initiate proceedings by way of criminal contempt
if only not to give an impression that the litigants and the lawyers appearing
for them have been subjected to an unequal battle with the authority of law.
We rest in the hope that the Bar of the nation is resilient to withstand such
attempts on the judiciary. The judiciary must continue to perform its duty even
if it is not to be palatable to some. The strength of the judicial process lies not
in the fear of a coercive law of contempt. The credibility of the judicial process
is based on its moral authority. It is with that firm belief that we have not invoked
the jurisdiction in contempt.
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E Conclusion
77 For the above reasons, we have come to the conclusion that there is
absolutely no merit in the writ petitions. There is no reason for the court to
doubt the clear and consistent statements of the four judicial officers. The
documentary material on the record indicates that the death of Judge Loya was
due to natural causes. There is no ground for the court to hold that there was
a reasonable suspicion about the cause or circumstances of death which would
merit a further inquiry.
78 The hearings commenced on 2 February 2018 and ended on 16 March
2018. The batch of cases was heard on 2 February 2018, 5 February 2018, 9
February 2018, 12 February 2018, 19 February 2018, 5 March 2018, 8 March
2018, 9 March 2018 and 16 March 2018. Having regard to the large volume of
work, we had considered it appropriate to list the hearings at 2 pm on Mondays
and Fridays, after the miscellaneous cases had been dealt with. The conduct
of the petitioners and the intervenors is, as we have indicated, lacking in bona
fides and reveals a misuse of judicial process.
79 The petitions shall stand dismissed.
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80 The transferred cases and pending applications, if any, are also disposed
of.
Transferred Case (Criminal) No. 2 of 2018:
81 This Transferred case was heard together with the accompanying group
of cases30 in which judgment has been delivered today. In so far as the
circumstances relating to the death of Judge Loya are concerned, all issues
raised in that connection in the present case shall stand governed by the
judgment delivered by this Court. Since the case also raises certain other
matters (other than the death of Judge Loya), learned counsel requested this
Court to remit the proceedings back to enable the petitioner to pursue before
the High Court the reliefs sought on matters other than the death of Judge Loya.
We find the request to be fair and proper. We accordingly direct that the present
case shall be remitted back to the Nagpur Bench of the High Court of Judicature
at Bombay. However, we clarify that the circumstances relating to the death of
Judge Loya which have been dealt with by this Court in the judgment delivered
30 WP (C) No 19 of 2018, W P (C) No 20 of 2018, W P (C) No 73 of 2018 and TC (Crl.) No.1 of 2018
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today stands concluded and the High Court would be at liberty to deal with other
issues raised in the petition/case.
82 Ordered accordingly.
............................................CJI [DIPAK MISRA]
...............................................J [A M KHANWILKAR]
…............................................J [Dr D Y CHANDRACHUD] New Delhi; April 19, 2018.