LT COL PRASAD SHRIKANT PUROHIT Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: Crl.A. No.-001448-001448 / 2017
Diary number: 13538 / 2017
Advocates: KAMAKSHI S. MEHLWAL Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1448 OF 2017
(Arising out of Special Leave Petition (Crl.) No. 3716 OF 2017)
Lt. Col. Prasad Shrikant Purohit .... Appellant(s)
Versus
State of Maharashtra .... Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) Leave granted.
2) This appeal is directed against the judgment and order
dated 25.04.2017 passed by the High Court of Judicature at
Bombay in Criminal Appeal No. 664 of 2016 whereby the
Division Bench of the High Court dismissed the bail
application filed by the appellant herein.
3) Brief facts:
(a) On 29.09.2008, at around 9:35 p.m., a bomb explosion
took place at Malegaon, District Nasik, opposite Shakil Goods
2
Transport Company between Anjuman Chowk and Bhiku
Chowk. The said blast was caused by explosive device fitted in
LML Freedom Motor Cycle bearing Registration No.
MH-15-P-4572. As a result of the said explosion, six persons
were killed and about 100 persons had received injuries of
various nature. Damage to the property was also caused.
(b) The offence came to be registered under CR No.
130/2008 in Azad Nagar Police Station, Malegaon under
Sections 302, 307, 326, 324, 427, 153-A and 120-B of the
Indian Penal Code, 1860 (in short ‘the IPC’) read with Sections
3, 4, 5 and 6 of the Explosive Substances Act read with
Sections 3, 5 and 25 of the Arms Act, 1959.
(c) During the course of investigation, the samples collected
from the place of offence were sent to the Forensic Science
Laboratory at Nasik and the same were found to be containing
Cyclonite (RDX) and Ammonium Nitrate. On 18.10.2008, the
provisions of Sections 15, 16, 17, 18, 20 and 23 of the
Unlawful Activities (Prevention) Act, 1967 (Amended) 2004, (in
short ‘the UAP Act’) were invoked and the case was entrusted
to Deputy Superintendent of Police, (HQ), Nasik Rural. On
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26.10.2008, the Anti-Terrorist Squad (ATS), Mumbai took
charge of the investigation and on 29.11.2008, the provisions
of Maharashtra Control of Organized Crime Act, 1999 (in short
‘the MCOC Act) were added.
(d) During investigation, it was found that the appellant
herein, along with other co-accused in the case, entered into a
criminal conspiracy between January, 2008 to October, 2008
with a common object and intention to strike terror in the
minds of people caused bomb blast at Malegaon by using
explosive substances to cause damage to life and property and
to create communal rift. According to ATS, the appellant
herein had brought RDX with him from Kashmir for the
purpose of Bomb Blast at Malegaon.
(e) During investigation, it has been further revealed by the
ATS that the appellant herein was a serving Army Officer and
was associated with Military Intelligence and Interior
Terrorism (Insurgency Activities). The appellant herein floated
‘Abhinav Bharat’ organization in the year 2007 inspite of being
serving as a Commissioned Officer in Armed Forces. The other
co-accused in the case were also the members of the said
4
organization. The object of the Organization was to turn India
into a Hindu Rashtra called as ‘Aryavrat’. They had planned
to train persons for guerrilla war and had also decided to kill
the persons opposing their object of formation of a Hindu
Rashtra. As per the investigation, it has also come out that
the appellant herein along with other persons had participated
in various meetings of the said Organization to discuss various
aspects for achieving their goals. Further, it is the case of the
ATS that the organization, viz., ‘Abhinav Bharat’ is an
Organized Crime Syndicate and its members including the
appellant herein were active since 2003. In one of the
meetings at Bhopal, on 11/12 April, 2008, the criminal
conspiracy to cause bomb blast at Malegaon was hatched. In
the said meeting, the appellant herein took the responsibility
of providing explosives for the common object in order to take
revenge of ‘Jihadi’ activities by Muslim community.
(f) After completion of the investigation, on 20.01.2009, the
ATS, Mumbai, filed charge sheet under Sections 302, 307,
326, 324, 427, 153A read with Section 120B of the IPC and
Sections 3, 5 and 25 of the Arms Act and Sections 15, 16, 17,
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18, 20 and 23 of the UAP Act, Sections 3(1)(i), 3(1)(ii), 3(2),
3(3), 3(5) of the MCOC Act, Sections 3, 4, 5 and 6 of the
Explosive Substances Act.
(g) The appellant came to be arrested on 05.11.2008 in
connection to the said offence. The appellant herein preferred
a Bail Application being No. 42 of 2008 before the Special
Judge under MCOCA for Greater Mumbai. By order dated
31.07.2009, the Special Judge discharged the appellant and
other co-accused from the offences under MCOC Act and
directed to transfer the case to the regular court at Nasik. The
State Government, being aggrieved by the order dated
31.07.2009, filed an appeal being 866 of 2009 before the High
Court. A Division Bench of the High Court, vide order dated
19.07.2010, set aside the order dated 31.07.2009 and restored
the bail application filed by the appellant herein for hearing on
merits. The appellant herein went in appeal before this Court
and filed Criminal Appeal Nos. 1969-1970 of 2010. It would
be appropriate to mention here that after filing of the charge
sheet by ATS, Mumbai, the investigation of the same was
started by the National Investigation Agency, (NIA), New Delhi
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as per the order of the Government of India dated 01.04.2011
and on 13.04.2011, the NIA re-registered the offence in respect
of the said incident as CR No. 5/11.
(h) This Court, in Prasad Shrikant Purohit vs. State of
Maharashtra and Another (2015) 7 SCC 440, dismissed the
criminal appeals filed by the appellant herein while restoring
the Bail Application No. 42 of 2008 to the file of the Special
Judge for passing orders on merits. On the question of
applicability of the MCOC Act, this Court has observed as
under:-
“95. In the light of our above conclusions on the various submissions, we are convinced that in respect of the appellant in Criminal Appeal No. 1971 of 2010, namely, A-7, there is no scope even for the limited purpose of Section 21(4)(b) to hold that application of MCOCA is doubtful. We have held that the said appellant A-7 had every nexus with all the three crimes, namely, Parbhani, Jalna and Malegaon and, therefore, the bar for grant of bail under Section 21 would clearly operate against him and there is no scope for granting any bail. Insofar as the rest of the appellants are concerned, for the purpose of invoking Section 21(4)(b), namely, to consider their claim for bail, it can be held that for the present juncture with the available materials on record, it is not possible to show any nexus of the appellants who have been proceeded against for their involvement in Malegaon blast with the two earlier cases, namely, Parbhani and Jalna. There is considerable doubt about their involvement in Parbhani and Jalna and, therefore, they are entitled for their bail applications to be considered on merits.”
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Vide order dated 12.10.2015, the Special Judge, rejected the
bail application of the appellant herein. Aggrieved by the
decision dated 12.10.2015, the appellant herein preferred a
Criminal Appeal being No. 138 of 2016 before the High Court.
During the pendency of the aforesaid appeal before the High
Court, the NIA submitted supplementary charge sheet
dropping the charges under MCOCA against all the accused
persons including the appellant herein. In view of the
supplementary charge sheet by the NIA, the High Court
permitted the appellant herein to file fresh bail application.
(i) The appellant herein filed a fresh bail application before
the Court of Special Judge under MCOC Act, 1999 and NIA
Act, 2008 for Greater Mumbai. The Special Judge, vide order
dated 26.09.2016, denied the bail to the appellant herein.
Being aggrieved by the order dated 26.09.2016, the appellant
herein went in appeal before the High Court and filed Criminal
Appeal No. 664 of 2016. The NIA resisted the bail application
of the appellant herein on various grounds before the High
Court. On 25.04.2017, a Division Bench of the High Court,
dismissed the bail application of the appellant herein.
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Aggrieved by the order dated 25.04.2017, the appellant has
filed this appeal before this Court by way of special leave.
4) Heard Mr. Harish Salve, learned senior counsel for the
appellant herein and Mr. Maninder Singh, learned Additional
Solicitor General for the respondent-State and Mr. Amarendra
Sharan, learned senior counsel for the intervenor-Nisar Ahmed
Haji Sayed Bilal, who is the father of one of the deceased.
Point(s) for consideration:-
5) The only point for consideration before this Court is
whether in the present facts and circumstances of the case,
the appellant has made out a case for grant of bail or not?
Rival contentions:-
6) Mr. Harish Salve, learned senior counsel for the appellant
herein contended before this Court that in view of the
supplementary report filed by the NIA, dropping the charges in
respect of the offences under the MCOC Act, it has to be held
that there is no prima facie case against the appellant herein.
Learned senior counsel further contended that earlier, the bail
applications were rejected mainly on the basis of the
confessional statements of the co-accused under the MCOC
9
Act and now, as the charges under the MCOC Act have been
dropped, the confessional statements of the co-accused are
required to be excluded from consideration and in their
absence thereof, there is no incriminating material against the
appellant herein so as to deny him the benefit of bail. Learned
senior counsel further contended that during investigation by
NIA, PW-79, PW-112 and PW-55 have retracted their previous
statements made before the ATS. The fact that the material
witnesses have retracted from their statements while
complaining about the harassment and torture meted out by
the officers of the ATS, clearly indicate that the investigation
carried out by the ATS was not fair but it was tainted. The
statements and confessions have been extracted subjecting
the witness and co-accused to the torture and duress, under
the threats of implicating them falsely. Learned senior counsel
contended that in view of the withdrawal of those statements
and confessions, there remains nothing on record to implicate
the appellant herein with the alleged offence.
7) Learned senior counsel further contended that the
appellant was a Military Intelligence Officer at the relevant
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time and had participated in the meetings held at various
places like Faridabad, Bhopal etc. in discharge of his duties as
such for collecting intelligence and creating new sources and
the said fact has also been revealed in the Report of Court of
Inquiry (CoI) conducted by the Army Officers against him as
well as in the reply filed by the Ministry of Defence and the
documents filed by the said Ministry in the Special Court.
Learned senior counsel further contended that there was no
sufficient material to show that in the said meetings, any
conspiracy was hatched to commit the bomb blast at
Malegaon.
8) Learned senior counsel vehemently contended the
statement of PW-21 that immediately after the alleged
conspiracy meeting, he found the appellant herein disclosing
the details of the said meeting to his superior officers in
Military Intelligence in order to suggest that no conspirator
will ever divulge the details of the conspiracy to the superior
officers in Military Intelligence. Even the appellant herein also
informed that it was a ‘covert operation’ of Military
Intelligence.
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9) Learned senior counsel further contended that the Report
of Inquiry (RoI) also reveals that the RDX was planted by the
ATS officer in the house of Sudhakarn Chaturvedi (A-11). The
statements of PW-180 and PW-183 also indicate the same but
the courts below disbelieved the version of NIA in this regard.
10) Further, learned senior counsel strenuously contended
that whether the amended provision of Section 43(D)(5) of the
UAP Act be applied retrospectively to the appellant herein.
The said provision had been amended on 31.12.2008 while the
incident had taken place on 29.09.2008. He further
contended that the High Court was not right in holding that
the right of bail of the accused is a procedural right and
cannot be considered as a substantive right for retrospective
applicability of the provision. Further, the sanction granted
for prosecution of the appellant under Section 45(1) of the UAP
Act was not valid. He further stressed upon the point that the
High Court erred in ignoring the Doctrine of Parity while
granting bail to Pragya Singh Thakur (A-1) wherein the court
has taken into account the changed circumstances in the
charge sheet filed by the NIA but the very same facts have
12
been ignored in the case of the appellant herein. Learned
senior counsel finally submitted that the appellant is in jail
since last about eight years and eight months and the delay is
on account of the prolonged time taken by the investigation
agencies and the appellant herein has a good prima facie case
to succeed for grant of bail before this Court.
11) Learned Additional Solicitor General (ASG) for the
respondent-State strongly controverted the contentions raised
by learned senior counsel for the appellant herein by
submitting that he was the main conspirator and prima facie
there is sufficient material on record to prove his involvement
in the alleged offence. Merely because the charges have been
dropped under the MCOC Act, it does not mean that there is
no material against the appellant herein in respect of other
charges. The NIA has given clean chit to Pragya Singh Thakur
(A-1) and some other accused person but it has not exonerated
the appellant herein from the charges leveled against him
which clearly proves that the NIA has also found sufficient
material to implicate the appellant.
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12) Learned ASG finally submitted that the conclusions
about involvement of the appellant herein in the offences
alleged against him as drawn by the ATS are supplemented
and supported by the NIA officers in their detailed
investigation. Having regard to the gravity and seriousness of
the offence, which were in the nature of waging war against
the unity and integrity of the Nation, and, that too, by violent
means, the bail application of the appellant could not have
been allowed and it has rightly been rejected by the courts
below and no interference is sought for by this Court.
13) Mr. Amarendra Saran, learned senior counsel for the
intervenor submitted that there are sufficient material and
evidence on record to establish a prima facie case of the
involvement of the appellant herein in the criminal offence and
the report of the Court of Inquiry (CoI) submitted by the
Military authorities cannot be taken into consideration for
deciding the question of grant of bail.
Discussion:-
14) In order to prove the prima facie case against the
appellant, the prosecution has relied upon the transcription of
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the conversations of the meetings obtained from the laptop of
Swami Amrutanand (A-10), statement of prosecution
witnesses recorded under Sections 161 and 164(5) of the Code
of Criminal Procedure, 1973 (in short ‘the Code’), intercepted
telephonic conversations between the appellant herein and
co-accused persons and lastly the finding of traces of RDX in
the house of co-accused Sudhakar Chaturvedi (A-11). With
regard to the transcription of the conversations of the
meetings, it was urged from the side of the appellant that
there was no such conspiracy hatched between the persons
present in the meeting to commit bomb blasts at Malegaon
and the persons present have expressed their general opinion
about the then prevailing political and social situation. In this
backdrop, it is relevant to note that the appellant herein was a
serving Army Officer and was associated with Military
Intelligence and Interior Terrorism (Insurgency Activities). In
the statement of PW-21, it has been revealed that immediately
after the alleged conspiracy meeting, he found the appellant
herein disclosing the details of the said meeting to his superior
officers in Military Intelligence. Even the appellant herein also
15
informed that it was a ‘covert operation’ of Military Intelligence
and he attended the said meetings to create the counter
intelligence and no conspirator will ever divulge the details of
the conspiracy to the superior officers in Military Intelligence.
Besides this, the documents filed by the Ministry of Defence
and the papers of the Court of Inquiry also substantiate the
claim of the appellant herein. Similarly, intercepted telephonic
conversations between the co-accused and the appellant
herein were supported as part of duty.
15) The NIA started the investigation on the basis of the facts
stated in the FIR and the evidence collected by the ATS,
Mumbai. During investigation, it was found that there were
contradictions with regard to the evidence led in the charge
sheet by the ATS. On the basis of the specific points covered
during the investigation conducted by the NIA, it was
concluded that no offence under the MCOC Act was attracted
and the confessional statements recorded under the provisions
of the said Act by ATS Mumbai were not being relied upon by
the NIA in the charge sheet against the accused persons. In
fact, on evaluation of the evidence against Pragya Singh
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Thakur (A-1), the evidence on record were not found sufficient
by the NIA to prosecute her as all the witnesses had retracted
from their statements and thus no case was made out against
her.
16) As regards the other parameters to be considered while
deciding the application of bail, like, reasonable apprehension
of the witnesses being tampered with and danger, of-course, of
justice being thwarted by grant of bail, needless to state that
already some of the witnesses have retracted their statements
made before the ATS. A perusal of the statements of various
prosecution witness recorded under Section 164 of the Code
by the NIA, it was revealed that the ATS, Mumbai forced them
to make the statements under the aforesaid Section by
threatening them to falsely implicate them in the case. In
other words, witnesses retracted from their statements
recorded by the ATS, Mumbai at Mumbai. Even during
re-examination of PW-79 recorded under Section 164 of the
Code, he deposed that he did not attend any meeting of
‘Abhinav Bharat’ held at Bhopal and he had never visited
Bhopal until ATS took him to Ram Mandir, Bhopal in the
17
month of May, 2009. The very same statement was again
recorded at Delhi by learned Metropolitan Magistrate, where
he confirmed the same.
17) In view of the above, it would be relevant to quote the
retracted statement of PW-55, mentioned in the charge sheet
filed by the NIA, wherein he stated that he did not retract in
front of the Magistrate while his statement was being recorded
under Section 164 of the Code due to threat and pressure of
the ATS. However, he sent one complaint to Maharashtra
State Human Rights Commission, Mumbai on 05.10.2009
stating that he was forced to give the confessional statement
as dictated to him by the ATS Mumbai that too before transfer
of the investigation of the case to the NIA. He further alleged
that the following lies were dictated to him to depose before
the Magistrate by the ATS which he also incorporated in the
complaint sent to State Human Rights Commission which are
as under:-
(1) That Lt. Col. Prasad Purohit gave him 3 weapons
and ammunition to be kept in his house for a
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month sometime in 2006. The description of the
weapons was also dictated to him.
(2) That he saw RDX in the house of Lt. Col. Prasad
Purohit in a green sack at Devlali.
(3) That Lt. Col. Purohit confessed to him about
having supplied RDX for Samjhauta Express Blast.
(4) That Lt. Col. Purohit told him in the early 2008
that something was planned to be done soon. He
further told him that an action was planned in
Nashik District in Oct/Nov. 2008.
(5) That he was asked to say that Lt. Col. Purohit
had confessed to him about planning and executing
the Malegaon blast along with his accomplices.
18) Apart from the above, during the investigation by the
NIA, it was revealed that the Army authorities had conducted
a Court of Inquiry (CoI) against the appellant herein. During
scrutiny of the proceedings of the CoI, a different story of
assembling of IED in the House of Sudhakar Chaturvedi (A-11)
came to light. During re-examination of the witnesses by the
NIA who deposed before the Court of Inquiry (CoI), it was
19
revealed that they suspiciously found API Bagde of ATS in the
house of A-11 when A-11 was not present in the house. On
considering the facts narrated by the witnesses, the question
arises here as to why API Bagde visited the house of A-11 in
his absence. It is also pertinent to mention her that the ATS
conducted the search of the house of A-11 on 25.11.2008
wherefrom they had taken the swab of RDX which creates a
doubt on the recovery of RDX keeping in view the examination
of the witnesses. Even in the charge sheet filed by the ATS, it
has been very specifically mentioned that the recovery itself
becomes suspect on the ground that the ATS Mumbai may
have planted the RDX traces to implicate him and the other
accused persons in the case.
19) Further, with regard to the contention of learned senior
counsel as to the non-applicability of Section 43-D(5) of the
UAP Act or want of valid sanction for the prosecution, it was
rightly suggested by the learned ASG that it can be considered
at the time of trial and not at this stage.
20
Conclusion:-
20) In our considered opinion, there are material
contradictions in the charge sheets filed by the ATS Mumbai
and the NIA which are required to be tested at the time of trial
and this Court cannot pick or choose one version over the
other. Liberty of a citizen is undoubtedly important but this is
to balance with the security of the community. A balance is
required to be maintained between the personal liberty of the
accused and the investigational rights of the agency. It must
result in minimum interference with the personal liberty of the
accused and the right of the agency to investigate the case.
21) The law in regard to grant or refusal of bail is very well
settled. The court granting bail should exercise its discretion
in a judicious manner and not as a matter of course. Though
at the stage of granting bail a detailed examination of evidence
and elaborate documentation of the merit of the case need not
be undertaken, there is a need to indicate in such orders
reasons for prima facie concluding why bail was being granted
particularly where the accused is charged of having committed
a serious offence. Any order devoid of such reasons would
21
suffer from non-application of mind. It is also necessary for
the court granting bail to consider, among other
circumstances, the following factors also before granting bail;
they are:
(a) The nature of accusation and the severity of
punishment in case of conviction and the nature of
supporting evidence.
(b) Reasonable apprehension of tampering with the
witness or apprehension of threat to the complainant.
(c) Prima facie satisfaction of the court in support of the
charge.
22) Before concluding, we must note that though an accused
has a right to make successive applications for grant of bail,
the court entertaining such subsequent bail applications has a
duty to consider the reasons and grounds on which the earlier
bail applications were rejected. In such cases, the court also
has a duty to record the fresh grounds which persuade it to
take a view different from the one taken in the earlier
applications.
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23) At the stage of granting bail, a detailed examination of
evidence and elaborate documentation of the merits of the
case has not to be undertaken. The grant or refusal to grant
bail lies within the discretion of the court. The grant or denial
is regulated, to a large extent, by the facts and circumstances
of each particular case. But at the same time, right to bail is
not to be denied merely because of the sentiments of the
community against the accused.
24) In view of the foregoing discussion, we are of the
considered opinion that there are variations in the charge
sheets filed by ATS Mumbai and NIA. Further, the appellant
herein, who was at the relevant time was an Intelligence officer
of the Indian Army has refuted the claim of conspiracy on the
ground of Intelligence inputs which he informed to his
superior officers as well and the alleged role of ATS officials in
the planting of RDX at the residence of A-11 clearly indicate
the fresh grounds which persuade the appellant herein to take
a view different from the one taken in the earlier applications.
As mentioned earlier, at the stage of granting bail, a detailed
examination of evidence and elaborate documentation of the
23
merit of the case need not be undertaken. However, keeping
in view the fact that NIA has submitted the supplementary
charge-sheet which is at variance with the charge-sheet filed
by the ATS and that the trial is likely to take a long time and
the appellant has been in prison for about 8 years and 8
months, we are of the considered view that the appellant has
made out a prima facie case for release on bail and we deem it
appropriate to enlarge the appellant herein on bail, subject to
the following conditions:
(i) On his furnishing personal security in the sum of Rs 1
(one) lakh with two solvent sureties, each of the like
amount, to the satisfaction of the trial court.
(ii) The appellant herein shall appear in court as and
when directed by the court.
(iii) The appellant herein shall make himself available for
any further investigation/interrogation by NIA as and
when required.
(iv) The appellant herein shall not directly or indirectly
make any inducement, threat or promise to any person
24
acquainted with the facts of the case so as to dissuade
that person from disclosing such facts to the court or to
the investigating agency or to any police officer.
(v) The appellant herein shall not leave India without the
previous permission of the trial court.
(vi) In case the appellant herein is in possession of a
passport, the same shall be deposited with the trial court
before being released on bail.
(vii) We reserve liberty to the respondents to make an
appropriate application for modification/recalling the
order passed by us, if for any reason, the appellant
herein violates any of the conditions imposed by this
Court.
25) It is further made clear that the grant of bail to the
appellant herein shall be no consideration for grant of bail to
other accused persons in the case and the prayer for bail by
other accused persons (not before us) shall be considered on
its own merits. We also make it clear that the Special Court
shall decide the bail applications, if filed by the other accused
25
persons, uninfluenced by any observation made by this Court.
Further, any observations made by us in this order shall not
come in the way of deciding the trial on merits.
26) In view of the above, we set aside the judgment passed by
the High Court dated 25.04.2017 and grant bail to the
appellant herein on the conditions mentioned above.
Intervention Application is allowed. The appeal is allowed.
...…………….………………………J. (R.K. AGRAWAL)
.…....…………………………………J. (ABHAY MANOHAR SAPRE)
NEW DELHI; AUGUST 21, 2017.