VINOD KUMAR GARG Vs STATE (GOVT. OF NATIONAL CAPI.T. OF DELH
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE SANJIV KHANNA, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE MR. JUSTICE SANJIV KHANNA
Case number: Crl.A. No.-001781-001781 / 2009
Diary number: 1256 / 2009
Advocates: PAREKH & CO. Vs
ANIL KATIYAR
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1781 OF 2009
VINOD KUMAR GARG ….. APPELLANT(S)
VERSUS
STATE (GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI) ….. RESPONDENT(S)
J U D G M E N T
SANJIV KHANNA, J.
The impugned judgment dated 7th January 2009 passed by
the High Court of Delhi upholds conviction of Vinod Kumar Garg
(‘the appellant’, for short) under Sections 7 and 13 of the
Prevention of Corruption Act, 1988 (‘the Act’, for short) imposed by
the Special Judge, Delhi vide judgement dated 27th March 2002.
The appellant has been sentenced to undergo rigorous
imprisonment for one and a half years, and fine of Rs. 1,000/- for
each offence and in default of payment to undergo simple
imprisonment for three months on both counts separately. The
sentences have been directed to run concurrently.
Criminal Appeal No. 1781 of 2009 Page 1 of 24
2. Challenging the conviction, the learned senior advocate for the
appellant submits that there are major contradictions on material
aspects in the testimonies of the complainant Nand Lal (PW-2)
and the panch witness Hemant Kumar (PW-3). Nand Lal (PW-2) in
his court testimony recorded on 9th July 1999 had denied to having
paid any money to the appellant prior to lodging of the complaint,
but in his complaint (Exhibit PW-2/A) dated 2nd August 1994, Nand
Lal (PW-2) had alleged that he had fifteen days back paid Rs.
500/- to the appellant. Further, Nand Lal (PW-2) in his
examination-in-chief on hand-wash had claimed that it was taken
and perhaps polythene bag was also washed, but in his cross-
examination PW-2 had accepted that hand-wash of the appellant
was not taken. Similarly, Hemant Kumar (PW-3) had contradicted
the version in his examination that the pant wash of the accused
was taken at the Anti-Corruption Branch, as in his cross-
examination Hemant Kumar (PW-3) had accepted the suggestion
that the hand-wash and pocket wash were not taken after the
appellant was apprehended. Inspector Rohtash Singh (PW-5) who
had conducted the raid has admitted that he had not taken the
hand-wash or the pant wash of the appellant from which the
polythene packet containing the bribe money was allegedly
seized. Further, the testimonies of Nand Lal (PW-2) and Hemant
Criminal Appeal No. 1781 of 2009 Page 2 of 24
Kumar (PW-3) reveal a major dichotomy on the amount that the
appellant had allegedly demanded as bribe. In his cross-
examination Nand Lal (PW-2) had denied the suggestion that the
appellant had asked for Rs. 2,000/- to be paid separately by Nand
Lal (PW-2) and Hemant Kumar (PW-3) as the two were partners,
contrary to the version given by Hemant Kumar (PW-3) who had
deposed that the appellant had told them in the gallery that each
of them should pay Rs. 2,000/-. There is a contradiction in the
testimony of Nand Lal (PW-2) and Hemant Kumar (PW-3) as to
the place where the allegedly bribe money was asked and paid to
the appellant. As per Nand Lal (PW-2) the bribe was asked and
paid in the garment shop, whereas Hemant Kumar (PW-3) has
denied that the payment took place inside the cloth shop. Drawing
our attention to the version of Nand Lal (PW-2), it was submitted
that Hemant Kumar (PW-3) was not an eyewitness or a panch
witness to the demand and payment of alleged bribe money. In
view of the irreconcilable versions of the two witnesses, the
appellant is entitled to benefit of doubt. Further, there is no
evidence or document to show that Nand Lal (PW-2) was the
tenant in the shed for which the appellant had statedly asked for
bribe money to provide the electricity meter. Anil Ahuja (PW-6), the
owner of the shed has not supported the case of the prosecution
Criminal Appeal No. 1781 of 2009 Page 3 of 24
and had contradicted the claim made by Nand Lal (PW-2) in his
complaint (Exhibit PW-2/A).
3. On the question of demand and payment of bribe for performance
of public duty or forbearance to perform such duty, we would read
the testimonies of the complainant – Nand Lal (PW-2), panch
witness – Hemant Kumar (PW-3), and the Inspector of Anti-
Corruption Branch – Rohtash Singh (PW-5) in unison. Nand Lal
(PW-2) has deposed having visited the DESU office and his
meeting with Inspector Yadav for installation of electricity meter in
the shed for a fan and a light. Nand Lal (PW-2) after shifting his
goods etc. to the shed had again visited the DESU Office and
learnt that Inspector Yadav had been transferred. Nand Lal (PW-2)
had met his successor-the appellant, who had asked him to move
an application for providing a meter for the electricity connection.
The appellant had also stated that electricity could be provided
without meter for which Nand Lal (PW-2) was asked to pay bribe
of Rs.2,000/-. Thereupon, Nand Lal (PW-2) had expressed his
inability to pay Rs.2,000/- in lumpsum but he could pay the bribe
amount in instalments of Rs.500/- each, which the appellant had
agreed and accepted. Thereafter, Nand Lal (PW-2) had visited the
Anti-Corruption Branch and lodged his complaint on 2nd August
1994 vide Exhibit PW-2/A that was signed by him at Point A. Both
Criminal Appeal No. 1781 of 2009 Page 4 of 24
Hemant Kumar (PW-3) and Inspector Rohtash Singh (PW-5) have
in seriatim confirmed the relevant ensuing events. Nand Lal (PW-
2), Hemant Kumar (PW-3) and Rohtash Singh (PW-5) have
affirmed that Nand Lal (PW-2) had produced five currency notes of
Rs.100/- each, the serial numbers of which were duly recorded
and the notes were sprinkled with powder. The three had then
along with other members of the raiding team proceeded to the
DESU office but the appellant had asked Nand Lal (PW-2) to
come on the next day, as the work would not be done on 2nd
August 1994. On 3rd August 1994, Nand Lal (PW-2) had again
visited the Anti-Corruption Branch office where Hemant Kumar
(PW-3) and Rohtash Singh (PW-5) were present. The currency
notes were again subjected to chemical treatment and the raiding
party had proceeded to the DESU office. Nand Lal (PW-2) and
Hemant Kumar (PW-3) had met the appellant, who had then
asked Nand Lal (PW-2) to wait on the appellant’s scooter parked
outside the office. After some time, the appellant came out of the
office. He started the scooter and they drove for about 50 yards
with Nand Lal (PW-2) sitting on the pillion seat. Nand Lal (PW-2)
in his deposition has stated that he had asked the appellant to
stop the scooter as the third person – Hemant Kumar (PW-3) was
also accompanying them.
Criminal Appeal No. 1781 of 2009 Page 5 of 24
4. Thereafter, there is divergence in the version given by Nand Lal
(PW-2) on one side and the version given by Hemant Kumar (PW-
3) and Rohtash Singh (PW-5). Nand Lal (PW-2) has testified that
the appellant after stopping the scooter went inside a garment
shop. He had then asked Nand Lal (PW-2) to come inside. Nand
Lal (PW-2) proceeded inside. The appellant had then demanded
money from Nand Lal (PW-2) – “lao, paise do”. The appellant had
procured one polythene bag and Nand Lal (PW-2) was asked to
put the money in the polythene bag and thereafter put the
polythene bag in the appellant’s pocket. Nand Lal (PW-2) had
suggested that he would give money in the presence of the other
person, i.e., Hemant Kumar (PW-3), which suggestion was not
accepted by the appellant. Nand Lal (PW-2) is, however, categoric
that he had as directed put the money in the pocket of the pant of
the appellant. Thereafter, Nand Lal (PW-2) went outside and gave
signal to the witness Hemant Kumar (PW-3) who started to move
towards him. The appellant came out of the shop. Nand Lal (PW-
2) also accepts that Hemant Kumar (PW-3) had given signal to the
raiding team who reached the spot and had caught hold of the
appellant. From the pant pocket of the appellant, a polythene bag
containing the currency notes was seized. Thus, Nand Lal (PW-2)
accepts that bribe was demanded and paid and that the tainted
bribe money was recovered from the appellant by Rohtash Singh Criminal Appeal No. 1781 of 2009 Page 6 of 24
(PW-5) in his presence and in the presence of Hemant Kumar
(PW-3).
5. Hemant Kumar (PW-3) has on the other hand unfailingly affirmed
that he had joined the raiding team as panch witness and that
Nand Lal (PW-2) had recorded his statement/complaint vide
Exhibit PW-2/A. Hemant Kumar (PW-3) has deposed as to the five
currency notes of Rs. 100/- each given by the complainant to the
Anti-Corruption Branch office on which phenolphthalein powder
was coated. Instructions were given. On 2nd August 1994 at about
10:00 -10:30 a.m., the raiding team had visited the DESU office
but the appellant had asked Nand Lal (PW-2) to come on the next
day. On 3rd August 1994 at 9:30 a.m. Hemant Kumar (PW-3) had
visited the Anti-Corruption Branch office. Nand Lal (PW-2) was
present and the entire exercise of powdering the currency notes
etc. was repeated. Hemant Kumar (PW-3) and Nand Lal (PW-2)
along with the raiding team had reached the DESU office at about
10:00 a.m. The appellant took Nand Lal (PW-2) outside the DESU
office and they drove away on the scooter. Hemant Kumar (PW-3)
had followed them on foot. The scooter was driven to a distance of
about 50 yards from the DESU office. Thereupon, the appellant
and Nand Lal (PW-2) had proceeded near a cloth shop where
Nand Lal (PW-2) had handed over the tainted money to the
Criminal Appeal No. 1781 of 2009 Page 7 of 24
appellant after placing it in a polythene bag in his presence. The
appellant had kept the polythene bag with the currency notes in
the right-side pant pocket of the appellant. The raiding party
arrived at the spot and recovered the notes from the right-side
pocket of the pant of the appellant. The notes were tallied with the
numbers already noted and the same were seized by Exhibit PW-
2/C. Thereupon, the appellant-accused was taken to the Anti-
Corruption Branch.
6. The two testimonies of Nand Lal (PW-2) and Hemant Kumar (PW-
3) on visit by the raiding team to the DESU office on 2nd August
1994 when the appellant had asked Nand Lal (PW-2) to come on
the next day; that on 3rd August 1994 Nand Lal (PW-2) and
Hemant Kumar (PW-3) along with the raiding team had
accordingly again visited the DESU office; that the appellant and
Nand Lal (PW-2) had travelled on the scooter for a short distance;
and that Hemant Kumar (PW-3) had followed them on foot, are
affirmed by Inspector Rohtash Singh (PW-5) who has also
identically deposed, albeit he was not the person who had initially
interacted with the appellant at the DESU office.
7. On the succeeding events, Rohtash Singh (PW-5) in his testimony
has affirmed the narration of facts as stated by Hemant Kumar
Criminal Appeal No. 1781 of 2009 Page 8 of 24
(PW-3). Hemant Kumar (PW-3) gave a signal and accordingly
members of the raiding team had reached the spot and
apprehended the appellant. Rohtash Singh (PW-5) had then
disclosed his identity to the appellant and had challenged him that
the appellant had accepted the bribe money from Nand Lal (PW-
2). Rohtash Singh (PW-5) had offered for his search, but it was
refused by the appellant. The appellant was searched and
polythene bag containing five Rs.100/- currency notes was
recovered from the right-side pant pocket of the appellant. The
five notes were marked P-3 to P-7 and were seized vide seizure
memo PW-2/C. The numbers on the currency notes were tallied
with the pre-raid report and were found to be the same.
8. Even if we are to accept the version of Nand Lal (PW-2), the
appellant had asked for the bribe money that was paid to the
appellant and at best at that time Hemant Kumar (PW-3) was not
physically present inside the shop and was standing outside the
shop. Nand Lal (PW-2) in his examination-in-chief has stated that
the appellant had demanded money from him saying – “Lao paise
do”. Thereafter, Rs. 500/- were paid as bribe by Nand Lal (PW-2)
to the appellant in a polythene bag which was put in the
appellant’s pant pocket as was directed by the appellant. The
presence of Hemant Kumar (PW-3) in the immediate vicinity
Criminal Appeal No. 1781 of 2009 Page 9 of 24
remains unchallenged. In either case, we do not think that this
deviation and incongruity between the depositions by Nand Lal
(PW-2) and Hemant Kumar (PW-3) should result in the acquittal of
the appellant. These deviations between the testimonies of Nand
Lal (PW-2) and Hemant Kumar (PW-3) does not mean that the
demand and payment of bribe, the trap and seizure of the bribe
paid is not proved. The testimony of Rohtash Singh (PW-5)
bolsters our findings. Rohtash Singh (PW-5) has deposed about
the recovery of bribe money on lines similar to the version of Nand
Lal (PW-2) and Hemant Kumar (PW-3). It appears that Nand Lal
(PW-2) had either tried to help the appellant but was unable do so
in view of the documentary evidence in the form of his written
complaint – Exhibit PW-2/A signed by him at point A and other
documents prepared at the spot with his signature, or because of
the time gap had forgotten some facts. On the first aspect relating
to the contemporaneous documents, we would refer to the cross-
examination of Nand Lal (PW-2) by the Additional Public
Prosecutor on 14th September 1999 which reads as under:
“...I cannot say whether the numbers of the said GC notes were found to be same which were mentioned in the pre-raid report. It is wrong that I am not intentionally disclosing this fact. It is correct that seizure memo of GC notes were prepared in my presence which is Ex. PW 2/C which bears my signature at point A. It is correct that GC notes Ex. P3 to P7 are the same which were recovered from the possession of the accused and were seized vide memo Ex. PW 2/C. It is correct
Criminal Appeal No. 1781 of 2009 Page 10 of 24
that said polythene bag was got washed in colourless solution of sodium carbonate and that solution had turned pink and that solution was transferred into two bottles and the bottles were properly sealed and labeled. Bottles are Ex. P1 and P2 which bears my signatures on each bottle at point A. Polythene bag wash Ex. P1 and P2 were taken into possession vide seizure memo Ex.PW 2/D which bears my signatures at point A. Polythene bag is Ex. P8 which bears my signature at point A. Polythene bag Ex. P8 was taken into possession vide memo Ex. PW 2/F which bears my signature at point A.”
9. Turning to the question of washing the polythene bag, the hand-
wash and the pant wash of the appellant, Rohtash Singh (PW-5)
has stated that phenolphthalein powder was applied to the
currency notes and after the appellant was detained the polythene
packet was washed and the wash was transferred to the bottles
marked P1 and P2 which were taken into possession vide Exhibit
PW-2/D. The polythene bag was also seized vide Exhibit PW-2/E.
Raid memo proceedings were marked as Exhibit PW-2/G and
post-raid proceedings as Exhibit PW-2/K. The aforesaid exhibits,
i.e. P1 and P2 and the papers prepared have been accepted and
proved in evidence by Nand Lal (PW-2) and Hemant Kumar (PW-
3).
10. Regarding the hand-wash, Nand Lal (PW-2) could not recollect full
facts and had stated that as far as he could remember, the
appellant had given his hand-wash and the polythene bag was
Criminal Appeal No. 1781 of 2009 Page 11 of 24
also washed. Nand Lal (PW-2) had identified his signature on the
bottles containing the wash of the polythene bag and also the
signature on the papers prepared. Hemant Kumar (PW-3) had
stated that the pant wash was not done. We would observe that
ex facie the hand wash and the pant wash were not done as the
coated money was put in the polythene bag. Polythene bag was
washed and the wash kept in the bottles as has been deposed by
Rohtash Singh (PW-5). Minor discrepancy and inability of Nand
Lal (PW-2) and Hemant Kumar (PW-3) to remember the exact
details of whether or not the handwash or pant wash was done
would not justify acquittal of the appellant.
11. The contradictions that have crept in the testimonies of Nand Lal
(PW-2) and Hemant Kumar (PW-3) noticed above and on the
question of the total amount demanded or whether Nand Lal (PW-
2) had earlier paid Rs.500/- are immaterial and inconsequential as
it is indisputable that the bribe was demanded and taken by the
appellant on 3rd August 1994 at about 10:30 a.m. The variations as
highlighted lose significance in view of the proven facts on the
recovery of bribe money from the pant pocket of the appellant, on
which depositions of Nand Lal (PW-2), Hemant Kumar (PW-3) and
Rohtash Singh (PW-5) are identical and not at variance. The
money recovered was the currency notes that were treated and
Criminal Appeal No. 1781 of 2009 Page 12 of 24
noted in the pre-raid proceedings vide Exhibit PW-2/G. The aspect
of demand and payment of the bribe has been examined and
dealt with above. The contradictions as pointed out to us and
noted are insignificant when juxtaposed with the vivid and
eloquent narration of incriminating facts proved and established
beyond doubt and debate. It would be sound to be cognitive of the
time gap between the date of occurrence, 3rd August 1994, and
the dates when the testimony of Nand Lal (PW-2) was recorded,
9th July 1999 and 14th September 1999, and that Hemant Kumar’s
(PW-3) testimony was recorded on 18th December 2000 and 30th
January 2001. Given the time gap of five to six years, minor
contradictions on some details are bound to occur and are natural.
The witnesses are not required to recollect and narrate the entire
version with photographic memory notwithstanding the hiatus and
passage of time. Picayune variations do not in any way negate
and contradict the main and core incriminatory evidence of the
demand of bribe, reason why the bribe was demanded and the
actual taking of the bribe that was paid, which are the ingredients
of the offence under Sections 7 and 13 of the Act, that as noticed
above and hereinafter, have been proved and established beyond
reasonable doubt. Documents prepared contemporaneously
noticed above affirm the primary and ocular evidence. We,
therefore, find no good ground and reason to upset and set aside Criminal Appeal No. 1781 of 2009 Page 13 of 24
the findings recorded by the trial court that have been upheld by
the High Court. Relevant in this context would be to refer to the
judgment of this Court in State of U.P. v. Dr. G.K. Ghosh1 wherein
it was held that in a case involving an offence of demanding and
accepting illegal gratification, depending on the circumstances of
the case, it may be safe to accept the prosecution version on the
basis of the oral evidence of the complainant and the official
witnesses even if the trap witnesses turn hostile or are found not
to be independent. When besides such evidence, there is
circumstantial evidence which is consistent with the guilt of the
accused and inconsistent with his innocence, there should be no
difficulty in upholding the conviction.
12. On the question of reason for the demand and payment of the
bribe, the complainant Nand Lal (PW-2) is categoric that he had
taken industrial shed in DSIDC area, Welcome Colony, Seelam
Pur, Delhi on hire from one Anil Ahuja. The shed did not have an
electricity meter. Anil Ahuja, who had appeared as PW-6, had
denied having given the said shed on rent and was declared
hostile. The testimony of PW-6 is, however, highly doubtful and
not trustworthy, for he had failed and avoided to answer the
question from whom he had purchased the shed. The fact that the
shed did not have an electricity connection as deposed to by Nand
1 (1984) 1 SCC 254 Criminal Appeal No. 1781 of 2009 Page 14 of 24
Lal (PW-2) has not been challenged. Nand Lal (PW-2) in his
cross-examination had specifically denied the suggestion that he
has not taken the shed on hire/rent. Interestingly, in the cross-
examination one of the suggestions put to Nand Lal (PW-2) was
that he had given an application for electricity connection to the
predecessor of the appellant and not to the appellant, thus,
suggesting that Nand Lal (PW-2) wanted installation of an
electricity meter for the shed. We would, therefore, reject the
contention of the appellant that Nand Lal (PW-2) had falsely
deposed that he had taken the industrial shed on hire which did
not have an electricity connection. The deposition of Nand Lal
(PW-2) that he wanted an electricity connection to be installed in
the shed should be accepted.
13. On the said aspect, we would now refer to Section 20 of the Act
which reads as under:
“20. Presumption where public servant accepts gratification other than legal remuneration
(1) Where, in any trial of an offence punishable under Section 7 or Section 11 or clause (a) or clause (b) or sub- section (1) of Section 13 it is proved that an accused person has accepted or obtained or has agreed to accept or attempted to obtain for himself, or for any other person, any gratification (other than legal remuneration) or any valuable thing from any person, it shall be presumed, unless the contrary is proved, that he accepted or obtained or agreed to accept or attempted to obtain that gratification or that valuable thing, as the case may be, as a motive or reward such as is mentioned in Section 7 or,
Criminal Appeal No. 1781 of 2009 Page 15 of 24
as the case may be, without consideration or for a consideration which he knows to be inadequate.
(2) Where in any trial of an offence punishable under Section 12 or under clause (b) of Section 14, it is proved that any gratification (other than legal remuneration) or any valuable thing has been given or offered to be given or attempted to be given by an accused person, it shall be presumed, unless the contrary is proved, that he gave or offered to give or attempted to give that gratification or that valuable thing, as the case may be, as a motive or reward such as is mentioned in Section 7, or, as the case may be, without consideration or for a consideration which he knows to be inadequate.
(3) Notwithstanding anything contained in sub-sections (1) and (2), the court may decline to draw the presumption referred to in either of the said sub-sections, if the gratification or thing aforesaid is, in its opinion, so trivial that no interference of corruption may fairly be drawn.”
The statutory presumption under Section 20 of the Act can be
confuted by bringing on record some evidence, either direct or
circumstantial, that the money was accepted other than for the
motive or the reward under Section 7 of the Act. The standard
required for rebutting the presumption is tested on the anvil of
preponderance of probabilities which is a threshold of a lower
degree than proof beyond all reasonable doubt.
14. In the case at hand, the condition precedent to drawing such a
legal presumption that the accused has demanded and was paid
the bribe money has been proved and established by the
incriminating material on record. Thus, the presumption under
Section 20 of the Act becomes applicable for the offence Criminal Appeal No. 1781 of 2009 Page 16 of 24
committed by the appellant under Section 7 of the Act. The
appellant was found in possession of the bribe money and no
reasonable explanation is forthcoming that may rebut the
presumption. Further, the recovery of the money from the pocket
of the appellant has also been proved without doubt. We,
therefore, hold that money was demanded and accepted not as a
legal remuneration but as a motive or reward to provide electricity
connection to Nand Lal (PW-2) for the shed.
15. Pertinent in this regard would be the statement made by the
appellant under Section 313 of the Code of Criminal Procedure,
1973 (‘the Code’, for short) wherein in response to most of the
questions, the appellant had expressed his inability to answer or
denied the evidence proved. The appellant had accepted his
arrest but had debunked the case as false and the CFSL report
(Exhibit PW-4/A) as biased and motivated. In response to the last
question, the appellant had alleged that Nand Lal (PW-2) and
Hemant Kumar (PW-3) had not supported the prosecution case
and that he was innocent as he had never demanded or accepted
any money as bribe.
16. We would now turn our attention to the two technical objections
taken by the appellant in respect of the sanction order and the
Criminal Appeal No. 1781 of 2009 Page 17 of 24
validity of investigation. In the present case, Navin Chawla (PW-1)
had issued and granted sanction for prosecution of the appellant.
He had deposed that the appellant was working as an inspector in
DESU and he was the competent officer to remove him. He had,
after carefully examining the allegations contained in the material
placed before him, granted the sanction for prosecution vide order
Exhibit PW-1/A. Paragraphs 1 and 2 of the sanction order Exhibit
PW-1/A read:
“Whereas it is alleged that Sh. Vinod Kumar Garg while functioning as Inspector, DESU (now DVB) Office Seelam Pur, Delhi, a public servant in the discharge of this official duty demanded Rs. 2,000/- as illegal gratification from Sh. Nand Lal S/o Shri Megh Raj r/o H.N. 341/20, Mangal Sain Building, Bagh Kare Khan, Delhi-110007 in consideration for installing an electric meter at shop No. A-2 DSIDC Welcome Colony, Seelam Pur, Delhi, without proper formalities. Sh. Vinod Kumar Garg, Inspector, DESU (now DVB) office Seelam Pur, Delhi, demanded, accepted and obtained Rs. 500/- (second instalment) as illegal gratification from the complaint.
xx xx xx
Whereas I, Navin Chawla, Chairman, D.V.B., New Delhi being the authority competent to remove Sh. Vinod Kumar Garg, DVB Office Seelam Pur, Delhi from office/services after fully and carefully examining the material before me in regard to the said allegation and circumstances of the case consider the said Inspector, Vinod Kumar Garg, DVB Office Seelam Put, Delhi be prosecuted in the Court of Law for the said offence/offences.”
Criminal Appeal No. 1781 of 2009 Page 18 of 24
17. Relevant portion of Navin Chawla’s (PW-1) examination-in-chief
and the entire cross-examination read as under:
“After fully and carefully examining the allegation contained in the material placed before me and the circumstances of the case I granted sanction for prosecution of Vinod Kumar Garg vide my order Ex. PW 1/A. This order bears my signature at point ‘A’.”
xx xx xx
Cross-Examination
“I had received a request for grant of sanction from the Anti-Corruption Branch. I had received along with the report of the I.O. calendars (sic kalandra) of oral and documentary evidence. It is correct that in this case, I had not received copies of statements of witnesses recorded u/s. 161 P.C. (sic Cr.P.C) or the seizure memos regarding the seizure of the bribe money. I had not received any copy of the report of the C.F.S.L. I had also received a format of the sanction order. I did not verify from the records of DESU whether the complainant had applied for an electric connection. I did not verify whether the complaint was a tenant or allottee of D.S.I.D.C. shed. In fact, I had granted the sanction only on the basis of the report of the IO and calendars (sic kalandra) of oral and documentary evidence furnished by the Anti-Corruption Branch.”
Navin Chawla (PW-1) was specifically cross-examined and
questioned whether “he had received the copy of the statement of
the witnesses recorded under Section 161 of the Code or the
C.F.S.L report”. It is obvious that he had not asked for and
received these reports or the statements under Section 161 of the
Code. Navin Chawla (PW-1) in his cross-examination was,
however, clear and categoric that he had received the report of the
Criminal Appeal No. 1781 of 2009 Page 19 of 24
Investigating Officer along with the kalandra of oral and
documentary evidence. The witness it is apparent may not be
familiar with the statements under Section 161 of the Code etc.,
but he had certainly examined and considered the relevant
material in the form of oral and documentary evidence that were a
part and parcel of the kalandra. We have to read the cross-
examination of Navin Chawla (PW-1) in entirety and not in
piecemeal.
18. The appellant has relied upon the judgments of this Court in
Mohd. Iqbal Ahmed v. State of A.P.2 and State of Karnataka v.
Ameerjan3 to challenge the sanction order. In Mohd. Iqbal
Ahmed (supra) it was observed that a valid sanction is the one
that is granted by the Sanctioning Authority after being satisfied
that a case for sanction is made out constituting the offence. It is
important to be mindful of the observations made by the Court as
reproduced below:
“3. […] what the Court has to see is whether or not the Sanctioning Authority at the time of giving sanction was aware of the facts constituting the offence and applied its mind for the same…”
Similarly, in Ameerjan (supra), it was observed:
“10. […] Ordinarily, before passing an order of sanction, the entire records containing the materials collected against the accused should be placed before
2 (1979) 4 SCC 172 3 (2007) 11 SCC 273 Criminal Appeal No. 1781 of 2009 Page 20 of 24
the sanctioning authority. In the event, the order of sanction does not indicate application of mind as (sic to) the materials placed before the said authority before the order of sanction was passed, the same may be produced before the court to show materials had in fact been produced.”
Therefore, what the law requires is the application of mind
by the Sanctioning Authority on the material placed before it to
satisfy itself of prima facie case that would constitute the offence.
On the said aspect, the later decision of this Court in State of
Maharashtra v. Mahesh G. Jain4 has referred to several
decisions to expound on the following principles of law governing
the validity of sanction:
“14.1. It is incumbent on the prosecution to prove that the valid sanction has been granted by the sanctioning authority after being satisfied that a case for sanction has been made out.
14.2. The sanction order may expressly show that the sanctioning authority has perused the material placed before it and, after consideration of the circumstances, has granted sanction for prosecution.
14.3. The prosecution may prove by adducing the evidence that the material was placed before the sanctioning authority and its satisfaction was arrived at upon perusal of the material placed before it.
14.4. Grant of sanction is only an administrative function and the sanctioning authority is required to prima facie reach the satisfaction that relevant facts would constitute the offence.
14.5. The adequacy of material placed before the sanctioning authority cannot be gone into by the court as it does not sit in appeal over the sanction order.
4 (2013) 8 SCC 119 Criminal Appeal No. 1781 of 2009 Page 21 of 24
14.6. If the sanctioning authority has perused all the materials placed before it and some of them have not been proved that would not vitiate the order of sanction.
14.7. The order of sanction is a prerequisite as it is intended to provide a safeguard to a public servant against frivolous and vexatious litigants, but simultaneously an order of sanction should not be construed in a pedantic manner and there should not be a hypertechnical approach to test its validity.”
The contention of the appellant, therefore, fails and is
rejected.
19. The last contention of the appellant is predicated on Section 17 of
the Act and the fact that the investigation in the present case was
not conducted by the police officer by the rank and status of the
Deputy Superintendent of Police or equal, but by Inspector
Rohtash Singh (PW-5) and Inspector Shobhan Singh (PW-7). The
contention has to be rejected for the reason that while this lapse
would be an irregularity and unless the irregularity has resulted in
causing prejudice, the conviction will not be vitiated and bad in
law. The appellant has not alleged or even argued that any
prejudice was caused and suffered because the investigation was
conducted by the police officer of the rank of Inspector, namely
Rohtash Singh (PW-5) and Shobhan Singh (PW-7).
Criminal Appeal No. 1781 of 2009 Page 22 of 24
20. This Court in Ashok Tshering Bhutia v. State of Sikkim5
referring to the earlier precedents has observed that a defect or
irregularity in investigation however serious, would have no direct
bearing on the competence or procedure relating to cognizance or
trial. Where the cognizance of the case has already been taken
and the case has proceeded to termination, the invalidity of the
precedent investigation does not vitiate the result, unless a
miscarriage of justice has been caused thereby. Similar is the
position with regard to the validity of the sanction. A mere error,
omission or irregularity in sanction is not considered to be fatal
unless it has resulted in a failure of justice or has been occasioned
thereby. Section 19(1) of the Act is matter of procedure and does
not go to the root of the jurisdiction and once the cognizance has
been taken by the court under the Code, it cannot be said that an
invalid police report is the foundation of jurisdiction of the court to
take cognizance and for that matter the trial.
21. For the foregoing reasons, we dismiss the present appeal and
uphold the conviction of the appellant under Sections 7 and 13 of
the Act and the sentences as imposed. The appellant would
surrender within a period of four weeks from today to undergo the
remaining sentence. On failure to surrender, coercive steps would
5 (2011) 4 SCC 402 Criminal Appeal No. 1781 of 2009 Page 23 of 24
be taken by the trial court. All pending applications are also
disposed of.
......................................J. (INDU MALHOTRA)
........................................J. (SANJIV KHANNA)
NEW DELHI; NOVEMBER 27, 2019
Criminal Appeal No. 1781 of 2009 Page 24 of 24