DWARIKA DAS RATHI Vs THE STATE OF CHHATTISGARH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-001267-001267 / 2018
Diary number: 331 / 2017
Advocates: SIDDHARTH SINGH Vs
DHARMENDRA KUMAR SINHA
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1267/2018
(ARISING FROM SLP (CRL) NOS.587/2017)
DWARIKA DAS RATHI APPELLANT(S)
VERSUS
THE STATE OF CHHATTISGARH RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant approached this Court aggrieved by
the denial of protection under Section 438 Cr.P.C.
The appellant is an accused in Crime No.123 of 2016
registered at Police Station Vidhan Sabha, Raipur,
Chhattisgarh for offences punishable under Section
420 and 409 of the IPC read with Sections 3 and 7 of
the Essential Commodities Act. The crux of the
accusation is that the appellant who was running a
rice mill did not return the required quantity of
rice after custom milling. The deficit, according to
the Investigating Officer, is to the tune of
Rs.2,71,34,937/-. When the matter came be before
this Court, on 25.01.2017, this Court passed the
following order:-
“Issue notice. On deposit of
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Rs.2,71,34,937/- with the State
Government/Chhattisgarh State Cooperative
Marketing Federation within a period of three
weeks from today, with a further condition
that the petitioner joins and cooperates with
the investigation, in case the petitioner is
arrested, he shall be released by the Officer
concerned on personal bond of Rs.1,00,000/-
(rupees One Lac) executed by the petitioner
with two solvent sureties for the like
amount.”
3. The appellant has since reported that he could
not raise that much amount of money. On that
submission, this Court directed the State to attach
the immovable properties of the appellant and put
them to sale. Learned counsel appearing for the
State submits that despite several attempts, the sale
could not fructify.
4. On 08.05.2018, this Court, on the submission that
the appellant was entitled to get certain
compensation in respect of the acquisition of his
land, issued direction to the Land Acquisition
Collector to disburse that amount to the State.
5. Having heard the learned counsel for the
appellant and learned counsel for the State, we do
not find it necessary to continue this matter any
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further before us. The Investigating Officer is free
to continue with his investigation. The State is
permitted to attach all the immovable properties of
the appellant and the bank accounts so as to cover up
the deficit of the deposit, as directed by this
Court.
6. The Trial Court is directed to pass appropriate
orders at the time of conclusion of the trial with
regard to the deposit/recovery already made.
7. The interim protection granted by this Court vide
order 25.01.2017 is made absolute.
8. However, in case there is violation of any of the
conditions of the bail, it will be open to the
Investigating Officer to approach the Trail Court for
cancellation of bail. We also make it clear that in
case the appellant is summoned, after submission of
the final report by the Investigating Officer, the
appellant will appear before the Court and seek
regular bail.
9. We also permit the appellant to seek appropriate
orders with regard to the amount as presently
quantified by the Investigating Officer based on
which alone this Court issued direction for deposit,
or for varying the quantum as calculated by the
Investigating Officer or with regard to any other
dispute on the amount already recovered.
10. The appeal is, accordingly, disposed of.
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11. Pending applications, if any, shall stand
disposed of.
.......................J. [KURIAN JOSEPH]
.......................J. [S. ABDUL NAZEER]
NEW DELHI; OCTOBER 09, 2018.
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