YASHWANT SINHA Vs CENTRAL BUREAU OF INVESTIGATION THROUGH ITS DIRECTOR
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: R.P.(Crl.) No.-000046 / 2019
Diary number: 58 / 2019
Advocates: PETITIONER-IN-PERSON Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
Page 27
Page 28
Page 29
Page 30
Page 31
Page 32
Page 33
Page 34
Page 35
Page 36
Page 37
Page 38
Page 39
Page 40
Page 41
Page 42
Page 43
Page 44
Page 45
Page 46
Page 47
Page 48
Page 49
Page 50
Page 51
Page 52
Page 53
Page 54
Page 55
Page 56
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 46 OF 2019
IN
WRIT PETITION (CRIMINAL) NO. 298 OF 2018
YASHWANT SINHA & ORS. …PETITIONER(S)
VERSUS
CENTRAL BUREAU OF INVESTIGATION THROUGH ITS DIECTOR & ANR. … RESPONDENT(S)
WITH M.A.NO. 58/2019 in W.P. (CRL.) 225/2018
R.P. (CRL.) NO. 122/2019 IN W.P. (CRL.) 297/2018 M.A. NO. 403/2019 IN W.P. (CRL.) NO. 298/2018
R.P.(C) No. 719/2019 in W.P.(C) 1205/2018
JUDGMENT
RANJAN GOGOI, CJI
1. A preliminary objection with regard to the maintainability of
the review petition has been raised by the Attorney General on
behalf of the respondents. The learned Attorney General contends
2
that the review petition lacks in bona fides inasmuch as three
documents unauthorizedly removed from the office of the Ministry
of Defence, Government of India, have been appended to the review
petition and relied upon by the review petitioners. The three
documents in question are:
(a) An eightpage note written by three members of the Indian Negotiating Team (‘INT’) charged in reference to the Rafale Deal (note dated 01.06.2016)
(b) Note18 of the Ministry of Defence (Government of India), F.No. AirHQ/S/96380/3/ASR PCXXVI (Marked Secret under the Official Secrets Act)
(c) Note10 written by S.K. Sharma (Deputy Secretary, MoD, AirIII), Note dated 24.11.2015 (Marked Secret under the Official Secrets Act)
2. It is contented that the alleged unauthorized removal of the
documents from the custody of the competent authority of the
Government of India and the use thereof to support the pleas urged
in the review petition is in violation of the provisions of Sections 3
and 5 of the Official Secrets Act, 1923. It is further contended that
the documents cannot be accessed under the Right to Information
Act in view of the provisions contained in Section 8(1)(a) of the said
3
Act. Additionally, the provisions contained in Section 123 of the
Indian Evidence Act, 1872 have been pressed into service and
privilege has been claimed so as to bar their disclosure in the public
domain. Section 3, 5(1) of the Official Secrets Act; Section 8(1)(a)
and 8(2) of the Right to Information Act and Section 123 of the
Evidence Act on which the learned Attorney has relied upon is
extracted below.
3. Penalties for spying. (1) If any person for any purpose prejudicial to the safety or interests of the State –
(a) approaches, inspects, passes over or is in the vicinity of, or enters, any prohibited place; or
(b) makes any sketch, plan, model or note which is calculated to be or might be or is intended to be directly or indirectly, useful to any enemy; or
(c) obtains, collects, records or publishes or communicates to any other person any secret official code or password, or any sketch, plan, model, article or note or other document or information which is calculated to be or might be or is intended to be, directly or indirectly, useful to an enemy or which relates to a matter the disclosure of which is likely to affect the sovereignty and integrity of India, the security of the State or friendly relations with foreign States:
he shall be punishable with imprisonment for a term which may extend, where the offence is committed in relation to any work of defence, arsenal, naval, military or air force establishment or station, mine, minefield, factory, dockyard, camp, ship or aircraft or otherwise in relation to the naval,
4
military or air force affairs of Government or in relation to any secret official code, to fourteen years and in other cases to three years.
(2) On a prosecution for an offence punishable under this section it shall not be necessary to show that the accused person was guilty of any particular act tending to show a purpose prejudicial to the safety or interests of the State, and, notwithstanding that no such act is proved against him, he may be convicted if, from the circumstances of the case or his conduct or his known character as proved, it appears that his purpose was a purpose prejudicial to the safety or interests of the State; and if any sketch, plan, model, article, note, document, or information relating to or used in any prohibited place, or relating to anything in such a place, or any secret official code or password is made, obtained, collected, recorded, published or communicated by any person other than a person acting under lawful authority, and from the circumstances of the case or his conduct or his known character as proved it appears that his purpose was a purpose prejudicial to the safety or interests of the State, such sketch, plan, model, article, note, document, information, code or password shall be presumed to have been made, obtained, collected, recorded, published or communicated for a purpose prejudicial to the safety or interests of the State.
5. Wrongful communication, etc., of information.(1) If any person having in his possession or control any secret official code or password or any sketch, plan, model, article, note, document or information which relates to or is used in a prohibited place or relates to anything in such a place, or which is likely to assist, directly or indirectly, an enemy or which relates to a matter the disclosure of which is likely to affect the sovereignty and integrity of India, the security of the State or friendly relations with foreign States or which has been made or obtained in contravention of this Act, or which has been entrusted in confidence to him by any person
5
holding office under Government, or which he has obtained or to which he has had access owing to his position as a person who holds or has held a contract made on behalf of Government, or as a person who is or has been employed under a person who holds or has held such an office or contract
(a) willfully communicates the code or password, sketch, plan, model, article, note, document or information to any person other than a person to whom he is authorized to communicate it, or a Court of Justice or a person to whom it is, in the interests of the State, his duty to communicate it; or
(b) uses the information in his possession for the benefit of any foreign power or in any other manner prejudicial to the safety of the State; or
(c) retains the sketch, plan, model, article, note or document in his possession or control when he has no right to retain it, or when it is contrary to his duty to retain it, or willfully fails to comply with all directions issued by lawful authority with regard to the return or disposal thereof; or
(d) fails to take reasonable care of, or so conducts himself as to endanger the safety of the sketch, plan, model, article, note, document, secret official code or password or information;
He shall be guilty of an offence under this section.
(2) xxxx xxxx xxxx xxxx
(3) xxxx xxxx xxxx xxxx
8. Exemption from disclosure of information. – (1) Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen,
6
(a) information, disclosure of which would prejudicially affect the sovereignty and integrity of India, the security, strategic, scientific or economic interests of the State, relation with foreign State or lead to incitement of an offence;
(b) xxxx xxxx xxxx xxxx
(c) xxxx xxxx xxxx xxxx
(d) xxxx xxxx xxxx xxxx
(e) xxxx xxxx xxxx xxxx
(f) xxxx xxxx xxxx xxxx
(g) xxxx xxxx xxxx xxxx
(h) xxxx xxxx xxxx xxxx
(i) xxxx xxxx xxxx xxxx
Provided that the information which cannot be denied to the Parliament or a State Legislature shall not be denied to any person.
(2) Notwithstanding anything in the Official Secrets Act, 1923 (19 of 1923) nor any of the exemptions permissible in accordance with subsection (1), a public authority may allow access to information, if public interest in disclosure outweighs the harm to the protected interests.
(3) xxxx xxxx xxxx xxxx
Provided that where any question arises as to the date from which the said period of twenty years has to be computed, the decision of the Central Government shall
7
be final, subject to the usual appeals provided for in this Act.
123. Evidence as to affairs of State. No one shall be permitted to give any evidence derived from unpublished official records relating to any affairs of State, except with the permission of the officer at the head of the department concerned, who shall give or withhold such permission as he thinks fit.
3. The three documents which are the subject matter of the
present controversy, admittedly, was published in ‘The Hindu’
newspaper on different dates in the month of February, 2019. One
of the documents i.e. Note18 of the Ministry of Defence was also
published in ‘The Wire’ a member of the Digital Print Media.
4. The fact that the three documents had been published in the
Hindu and were thus available in the public domain has not been
seriously disputed or contested by the respondents. No question
has been raised and, in our considered opinion, very rightly, with
regard to the publication of the documents in ‘The Hindu'
newspaper. The right of such publication would seem to be in
consonance with the constitutional guarantee of freedom of speech.
No law enacted by Parliament specifically barring or prohibiting
8
the publication of such documents on any of the grounds
mentioned in Article 19(2) of the Constitution has been brought to
our notice. In fact, the publication of the said documents in ‘The
Hindu’ newspaper reminds the Court of the consistent views of this
Court upholding the freedom of the press in a long line of decisions
commencing from Romesh Thappar vs. State of Madras 1 and
Brij Bhushan vs. The State of Delhi 2. Though not in issue, the
present could very well be an appropriate occasion to recall the
views expressed by this Court from time to time. Illustratively and
only because of its comprehensiveness the following observations in
Indian Express Newspapers (Bombay) Private Limited vs.Union
of India 3 may be extracted:
“The freedom of press, as one of the members of the Constituent Assembly said, is one of the items around which the greatest and the bitterest of constitutional struggles have been waged in all countries where liberal constitutions prevail. The said freedom is attained at considerable sacrifice and suffering and ultimately it has come to be incorporated in the various written constitutions. James Madison when he offered the Bill of Rights to
1 AIR 1950 SC 124 2 AIR 1950 SC 129 3 1985(1) SCC 641
9
the Congress in 1789 is reported as having said: “The right of freedom of speech is secured, the liberty of the press is expressly declared to be beyond the reach of this Government” (See, 1 Annals of Congress (178996) p. 141). Even where there are no written constitutions, there are well established constitutional conventions or judicial pronouncements securing the said freedom for the people. The basic documents of the United Nations and of some other international bodies to which reference will be made hereafter give prominence to the said right.
The leaders of the Indian independence movement attached special significance to the freedom of speech and expression which included freedom of press apart from other freedoms. During their struggle for freedom, they were moved by the American Bill of Rights containing the First Amendment to the Constitution of the United States of America which guaranteed the freedom of the press. Pandit Jawaharlal Nehru in his historic resolution containing the aims and objects of the Constitution to be enacted by the Constituent Assembly said that the Constitution should guarantee and secure to all the people of India among others freedom of thought and expression. He also stated elsewhere that “I would rather have a completely free press with all the dangers involved in the wrong use of that freedom than a suppressed or regulated press” [See, D. R Mankekar: The Press under Pressure (1973) p. 25]. The Constituent Assembly and its various committees and sub committees considered freedom of speech and expression which included freedom of press also as a precious right. The Preamble to the Constitution says that it is intended to secure to all citizens among others liberty of thought expression, and
10
belief. In Romesh Thappar v. State of Madras 4 and Brij Bhushan v. The State of Delhi 5, this Court firmly expressed its view that there could not be any kind of restriction on the freedom of speech and expression other than those mentioned in Article 19(2) and thereby made it clear that there could not be any interference with that freedom in the name of public interest. Even when clause (2) of Article 19 was subsequently substituted under the Constitution (First Amendment) Act, 1951, by a new clause which permitted the imposition of reasonable restrictions on the freedom of speech and expression in the interests of sovereignty and integrity of India the security of the State, friendly relations with foreign States, public order, decency or morality in relation to contempt of Court defamation or incitement to an offence, Parliament did not choose to include a clause enabling the imposition of reasonable restrictions in the, public interest.”
A later view equally eloquent expressed by this Court in
Printers (Mysore) Limited vs. Assistant Commercial Tax
Officer 6 may also be usefully recapitulated.
“Freedom of press has always been a cherished right in all democratic countries. The newspapers not only purvey news but also ideas, opinions and ideologies besides much else. They are supposed to guard public interest by bringing to fore the
4 AIR 1950 SC 124 5 AIR 1950 SC 129
6 1994 (2) SCC 434
11
misdeeds, failings and lapses of the government and other bodies exercising governing power. Rightly, therefore, it has been described as the Fourth Estate. The democratic credentials of a State is judged today by the extent of freedom the press enjoys in that State. According to Justice Douglas (An Almanac of Liberty) “acceptance by government of a dissident press is a measure of the maturity of the nation”. The learned Judge observed in Terminiello v. Chicago, (1949) 93 L.Edn. 1131., that “a function of free speech under our system of government is to invite dispute. It may indeed best serve its high purpose when it induces a condition of unrest, creates dissatisfaction with conditions as they are, or even stirs people to anger. Speech is often provocative and challenging. It may strike at prejudices and preconceptions and have profound unsettling effect as it presses for acceptance of an idea. ...There is no room under our Constitution for a more restrictive view. For the alternative would lead to standardisation of ideas either by legislatures, courts, “or dominant political or community ground”. The said observations were of course made with reference to the First Amendment to the U.S. Constitution which expressly guarantees freedom of press but they are no less relevant in the India context; subject, of course, to clause (2) of Article 19 of our Constitution. We may be pardoned for quoting another passage from Hughese, C.J., in De Jonge v. State of Oregon, (1937) 299 U.S. 353, to emphasise the fundamental significance of free speech. The learned Chief Justice said: “the greater the importance of safeguarding the community from incitements to the overthrow of our institutions by force and violence, the more imperative is the need to preserve inviolate the constitutional rights of free speech, ferrets and free assembly in order to maintain the opportunity for free political
12
discussion, to the end that Government may be responsive to the will of the people and that changes, if desired, may be obtained by peaceful means. Therein lies the security of the Republic, the very foundation of constitutional government.”
It is true that very often the press, whether out of commercial reason or excessive competition, descends to undesirable levels and may cause positive public mischief but the difficulty lies in the fact, recognised by Thomas Jefferson, that this freedom “cannot be limited without being lost”. Thomas Jefferson said, “it is, however, an evil for which there is no remedy; our liberty depends on the freedom of the press and that cannot be limited without being lost”. (In a letter to Dr. J. Currie, 1786). It is evident that “an able, disinterested, publicspirited press, with trained intelligence to know the right and courage to do it, can preserve that public virtue without which popular government is a sham and a mockery. A cynical, mercenary, demagogic press will produce in time a people as base as itself. The power to mould the future of the Republic will be in the hands of the journalism of future generations”, as stated by Joseph Pulitzer.”
5. The above views of the Supreme Court of India on the issue of
the freedom of the press has been echoed by the U.S. Supreme
Court in New York Times Company vs. United States 7 wherein
Marshall, J. refused to recognize a right in the executive
7 403 U.S. 713 (1971)
13
government to seek a restraint order or publication of certain
papers titled “Pentagon Papers” primarily on the ground that the
first Amendment guaranteed freedom of the press and 18 U.S. Code
§ 793 did not contemplate any restriction on publication of items or
materials specified in the said Code. By a majority of 6:3 the U.S.
Supreme Court declined to pass prohibitory orders on publication
of the “Pentagon Papers” on the ground that the Congress itself not
having vested any such power in the executive, which it could have
so done, the courts cannot carve out such a jurisdiction as the
same may amount to unauthorized judicial law making thereby
violating the sacred doctrine of separation of powers. We do not see
how and why the above principle of law will not apply to the facts of
the present case. There is no provision in the Official Secrets Act
and no such provision in any other statute has been brought to our
notice by which Parliament has vested any power in the executive
arm of the government either to restrain publication of documents
marked as secret or from placing such documents before a Court of
Law which may have been called upon to adjudicate a legal issue
concerning the parties.
14
6. Insofar as the claim of privilege is concerned, on the very face
of it, Section 123 of the Indian Evidence Act, 1872 relates to
unpublished public records. As already noticed, the three
documents have been published in different editions of ‘The Hindu’
newspaper. That apart, as held in S.P. Gupta vs. Union of India 8
a claim of immunity against disclosure under Section 123 of the
Indian Evidence Act has to be essentially adjudged on the
touchstone of public interest and to satisfy itself that public interest
is not put to jeopardy by requiring disclosure the Court may even
inspect the document in question though the said power has to be
sparingly exercised. Such an exercise, however, would not be
necessary in the present case as the document(s) being in public
domain and within the reach and knowledge of the entire citizenry,
a practical and common sense approach would lead to the obvious
conclusion that it would be a meaningless and an exercise in utter
futility for the Court to refrain from reading and considering the
said document or from shutting out its evidentiary worth and value.
As the claim of immunity under Section 123 of the Indian Evidence
8 AIR 1982 SC, 149
15
Act is plainly not tenable, we do not consider it necessary to delve
into the matter any further.
7. An issue has been raised by the learned Attorney with regard
to the manner in which the three documents in question had been
procured and placed before the Court. In this regard, as already
noticed, the documents have been published in ‘The Hindu’
newspaper on different dates. That apart, even assuming that the
documents have not been procured in a proper manner should the
same be shut out of consideration by the Court? In Pooran Mal
vs. Director of Inspection (Investigation) of IncomeTax, New
Delhi 9 this Court has taken the view that the “test of admissibility
of evidence lies in its relevancy, unless there is an express or
necessarily implied prohibition in the Constitution or other law
evidence obtained as a result of illegal search or seizure is not liable
to be shut out.”
8. Insofar as the Right to Information Act is concerned in Chief
Information Commissioner vs. State of Manipur 10 this Court had
9 AIR 1974 SC 348 10 (2011) 15 SCC,1
16
occasion to observe the object and purpose behind the enactment of
the Act in the following terms:
“The preamble (of the Right to Information Act, 2005) would obviously show that the Act is based on the concept of an open society. As its preamble shows, the Act was enacted to promote transparency and accountability in the working of every public authority in order to strengthen the core constitutional values of a democratic republic. It is clear that the Parliament enacted the said Act keeping in mind the rights of an informed citizenry in which transparency of information is vital in curbing corruption and making the Government and its instrumentalities accountable. The Act is meant to harmonise the conflicting interests of Government to preserve the confidentiality of sensitive information with the right of citizens to know the functioning of the governmental process in such a way as to preserve the paramountcy of the democratic ideal.”
9. Section 8(2) of the Right to Information Act (already extracted)
contemplates that notwithstanding anything in the Official Secrets
Act and the exemptions permissible under subsection (1) of Section
8, a public authority would be justified in allowing access to
information, if on proper balancing, public interest in disclosure
outweighs the harm sought to be protected. When the documents
in question are already in the public domain, we do not see how
the protection under Section 8(1)(a) of the Act would serve public
interest.
17
10. An omnibus statement has been made by the learned Attorney
that there are certain State actions that are outside the purview of
judicial review and which lie within the political domain. The
present would be such a case. In the final leg of the arguments, the
learned Attorney General states that this case, if kept alive, has the
potential to threaten the security of each and every citizen residing
within our territories. The learned AttorneyGeneral thus exhorts us
to dismiss this case, in limine, in light of public policy
considerations.
11. All that we would like to observe in this regard is a reiteration
of what had already been said by this Court in Kesavananda
Bharati Sripadagalvaru v. State of Kerala 11
“Judicial review is not intended to create what is sometimes called Judicial Oligarchy, the Aristocracy of the Robe, Covert Legislation, or JudgeMade Law. The proper forum to fight for the wise use of the legislative authority is that of public opinion and legislative assemblies. Such contest cannot be transferred to the judicial arena. That all Constitutional interpretations have political consequences should not obliterate the fact that the decision has to be arrived at in the calm and dispassionate atmosphere of the court room, that
11 AIR 1973 SC 1461
18
judges in order to give legitimacy to their decision have to keep aloof from the din and controversy of politics and that the fluctuating fortunes of rival political parties can have for them only academic interest. Their primary duty is to uphold the Constitution and the laws without fear or favour and in doing so, they cannot allow any political ideology or economic theory, which may have caught their fancy, to colour the decision.”
(Justice Khanna – para 1535)
12. In the light of the above, we deem it proper to dismiss the
preliminary objections raised by the Union of India questioning the
maintainability of the review petitions and we hold and affirm that
the review petitions will have to be adjudicated on their own merit
by taking into account the relevance of the contents of the three
documents, admissibility of which, in the judicial decision making
process, has been sought to be questioned by the respondents in
the review petitions.
..…………………………., CJI [RANJAN GOGOI]
..…………………………….,J. [SANJAY KISHAN KAUL]
NEW DELHI APRIL 10, 2019
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISIDICTION
REVIEW PETITION (CRIMINAL) NO. 46 OF 2019 IN
WRIT PETITION(CRIMINAL) No.298 of 2018
YASHWANT SINHA & ORS. ….PETITIONERS
VERSUS
CENTRAL BUREAU OF INVESTIGATION THROUGH ITS DIRECTOR & ANR. …RESPONDSENTS
WITH
M.A.NO.58/2019 IN W.P.(CRL.)NO.225/2018 R.P.(CRL.)NO.122/2019 IN W.P.(CRL.)NO.297/2018
M.A.NO.403/2019 IN W.P.(CRL.)NO.298/2018 R.P.(C)No.719/2019 IN W.P.(C)NO.1205/2018
O R D E R
K.M. JOSEPH,J.
1. I have read the order proposed in the matter
by the learned Chief Justice. While I agree with the
decision, I think it fit to give the following
reasons and hence, the concurring order:-
2. I do agree with the observations made by the
learned chief Justice in regard to the importance
which has been attached to the freedom of Press. The
1
Press in India has greatly contributed to the
strengthening of democracy in the country. It will
have a pivotal role to play for the continued
existence of a vibrant democracy in the country. It
is indisputable that the press out of which the
visual media in particular wields power, the reach of
which appears to be limitless. No segment of the
population is impervious to its influence.
In Rajendra Sail v. M.P. High Court Br
Association and Others 2005 (6) SCC 109, this Court
dealing with a case under the Contempt of Court Act
held inter alia as follows: “31. The reach of the media, in the present times of 24-hour channels, is to almost ever nook and corner of the world. Further, large number of people believe as correct that which appears in media, print or electronic……”
(emphasis supplied)
It must realise that its consumers are entitled to
demand that the stream of information that flows from
it, must remain unpolluted by considerations other
than truth. 3. I would think that freedom involves many
elements. A free person must be fearless. Fear can
be of losing all or any of the things that is held
2
dear by the journalist. A free man cannot be biased.
Bias comes in many forms. Bias if it is established
as per the principles which are applicable is
sufficient to vitiate the decisions of public
authorities. The rule against bias is an important
axiom to be observed by Judges. Equally the Press
including the visual media cannot be biased and yet be
free. Bias ordinarily implies a pre-disposition
towards ideas or persons, both expressions to be
comprehended in the broadest terms. It may stem from
personal, political or financial considerations.
Transmitting biased information, betrays absence of
true freedom. It is, in fact, a wholly unjustifiable
onslaught on the vital right of the people to truthful
information under Article 19(1)(a) which, in turn, is
the bedrock of many other rights of the citizens also.
In fact, the right of the Press in India is no higher
than the right of the citizens under Article 19(1)(a)
and is traced to the same provision. The ability of
truth to be recognised by a discerning public in the
supposedly free market place of ideas forms much of
the basis for the grant of the unquestionable freedom
3
to the Press including the Media Houses. If freedom
is enjoyed by the Press without a deep sense of
responsibility, it can weaken democracy. In some
sections, there appears to be a disturbing trend of
bias. Controlling business interests and political
allegiances appear to erode the duty of dispassionate
and impartial purveying of information. In this
regard in an article styled ‘the Indian Media’ which
is annexed to the Autobiography under the title
“Beyond the Lines” veteran journalist Late Shri Kuldip
Nayyar has voiced the following lament:
“Journalism as a profession has changed a great deal from what it was in our times. I feel acute sense of disappointment, not only because it has deteriorated in quality and direction but also because I do not see journalist attempting to revive the values ones practiced. The proliferation of newspapers and television channels has no doubt affected the quality of content, particularly reporting. Too many individuals are competing for the same space. What appals me most is that editorial primacy has been sacrificed at the alter of commercialism and vested interests. It hurts to see many journalists bending backwards to remain handmaidens of the proprietors, on the one hand, and of the establishment, on the other. This is so different from what we were used to.”
4. The exhortation as to who are the true
beneficiaries of the freedom of speech and the Press
4
was articulated in the judgment of the U.S. Supreme
Court in Time v. Hill 385 US 374 in the following
words: “The constitutional guarantee of freedom of speech and press are not for the benefit of the press so much as for the benefit of all the people.”
(emphasis supplied)
5. In Indian Express Newspapers (Bombay) Private
Ltd. And Others v. Union of India 1985 (1) SCC 641,
this Court made the following observations:
“……………The public interest in freedom of discussion (of which the freedom of the press is one aspect) stems from the requirement that members of a democratic society should be sufficiently informed that they may influence intelligently the decisions which may affect 'themselves.” (Per Lord Simon of Glaisdale in Attorney- General vs. Times Newspapers Limited (1973) 3 ALL ER 54). Freedom of expression, as learned writers have observed, has four broad social purposes to serve: (i) it helps an individual to attain self fulfilment, (ii) it assists in the discovery of truth, (iii)it strengthens the capacity of an individual in participating in decision making, and (iv) it provides a mechanism by which it would be possible to establish a reasonable balance between stability and social change. All members of society should be able to form their own beliefs and communicate them freely to others. In sum, the fundamental principle involved here is the people's right to know. …………..”
5
6. The wise words of Justice Douglas to be found
in his dissenting judgment in Dennis v. United States
341 US 494 reminds one of the true goal of free speech
and consequently the role of a free press. The same
reads as under:
“Free speech has occupied an exalted position because of the high service it has given society. Its protection is essential to the very existence of a democracy. The airing of ideas releases pressures which otherwise might become destructive. When idea compete in the market for acceptance, full and free discussion exposes the false and they gain few adherents. Full and free discussion even of ideas we hate encourages the testing of our own prejudices and preconceptions. Full and free discussion keeps a society from becoming stagnant and unprepared for the stresses and strains that work to tear all civilzations apart.
Full and free discussion has indeed been the first article of our faith. We have founded our political system on it. It has been the safeguard of every religious, political, philosophical, economic and racial group amongst us. We have counted on it to keep us from embracing what is cheap and false; we have trusted the common sense of our people to choose the doctrine true to our genius and to reject the rest. This has been the one single outstanding tenet that has made our institutions the symbol of freedom and equality. We have deemed it more costly to liberty to suppress a despised minority than to let them vent their spleen. We have above all else feared the political censor. We have wanted a land where our people can be exposed to all the diverse creeds and cultures of the world.”
6
7. Law in India relating to Crown privilege as
it was originally styled in England is mainly
embedded in a statutory provision namely Section 123
of the Indian Evidence Act. Also Section 124 of the
said Act is relied upon in the affidavit of the
Secretary. Section 124 of the Indian Evidence Act,
1872 reads as follows:-
“124. Official communications. —No public officer shall be compelled to disclose communications made to him in official confidence, when he considers that the public interests would suffer by the disclosure.”
There can be no matter of doubt that Section 124 is
confined to public officers and the decisive aspect
even under Section 124 is the protection of public
interest.
8. Section 162 deals with the aspect of
inspection of documents covered by privilege. In
England, the law relating to privilege has been
entirely court made. It cannot be in dispute that
the claim for privilege under Section 123 of the
Indian Evidence Act being based on public policy
cannot be waived (see in this regard judgment of this
7
Court in M/s. Doypack Systems Pvt. Ltd. Vs. Union of
India and Others 1988 (2) SCC 299 at page 327). The
basis for the claim of privilege is and can only be
public interest.
9. In the judgment of this Court in State of
U.P. v. Raj Narain; AIR 1975 SC 865, Chief Justice
A.N. Ray speaking on behalf of the Constitution Bench
observed:-
“The Court will proprio motu exclude evidence the production of which is contrary to public interest. It is in public interest that confidentiality shall be safeguarded. The reason is that such documents become subject to privilege by reason of their contents. Confidentiality is not a head of privilege. It is a consideration to bear in mind. It is not that the contents contain material which it would be damaging to the national interest to divulge but rather that the documents would be of class which demand protection. (See 1973 AC 388 (supra) at p. 40). To illustrate, the
class of documents which would embrace Cabinet papers, Foreign Office dispatches, papers regarding the security of the State and high level inter- departmental minutes.”
10. I may also refer to the following discussion
contained in S.P. Gupta vs. Union of India 1981
(Suppl) SCC 87 which has been also followed by the
8
Bench in M/s. Doypack Systems Pvt. Ltd. Vs. Union of
India and Others 1988 (2) SCC 299.
“45……….."It is settled law and it was so clearly recognised in Raj Narain's case 1975 (4) SCC 428 that there may be classes of documents which public interest requires should not be disclosed, no matter what the individual documents in those classes may contain or in other words, the law recognises that there may be classes of documents which in the public interest should be immune from disclosure. There is one such class of documents which for years has been recognised by the law as entitled in the public interest to be protected against disclosure and that class consists of documents which it is really necessary for the proper functioning of the public service to withhold from disclosure. The documents falling within this class are granted immunity from disclosure not because of their contents but because of the class to which they belong. This class includes cabinet minutes, minutes of discussions between heads of departments, high level inter-departmental communications and despatches from ambassadors abroad (vide Conway v. Rimmer, [1968] Appeal Cases 910 at pp. 952, 973, 979, 987 and 993 and Reg v. Lewes Justices, ex parte Home Secretary, [1973] A.C. 388 at 412, papers brought into existence for the purpose of preparing a submission to cabinet (vide Lanyon Property Ltd. v. Commonwealth, 129 Commonwealth Law Reports 650) and indeed any documents which relate to the framing of government policy at a high level (vide Re. Grosvenor Hotel, London [1964] 3 All E.R. 354 (CA)".
The Court in Doypack (supra) held as follows:-
“46. Cabinet papers are, therefore, protected from disclosure not by reason of their contents but because of the class to
9
which they belong. It appears to us that Cabinet papers also include papers brought into existence for the purpose of preparing submission to the Cabinet. See Geoffrey Wilson cases and Materials on Constitutional and Administrative Law, 2nd edn., pages 462 to 464. At page 463 para 187, it was observed:
"The real damage with which I are concerned would be caused by the publication of the actual documents of the Cabinet for consideration and the minutes recording its discussions and its conclusions. Criminal sanctions should apply to the unauthorised communication of these papers."
See in this Connection State of Bihar v. Kripalu Shankar, AIR 1987 SC 1554 at page 1559 and also the decision of Bachittar Singh v. State of Punjab [1962] Suppl. 3 SCR 713. Reference may also be made to the observations of Lord Denning in Air Canada and others v. Secretary of State, [1983] 1 All ER 161 at 180.”
11. In fact, the foundation for the law relating
to privilege is contained in the candour principles
and also the possibility of ill-informed criticism.
Regarding candour forming the premise I find the
following discussion in the decision of this Court in
S.P. Gupta’s case (supra).
“We agree with these learned Judges that the need for candour and frankness cannot justify granting of complete immunity against disclosure of documents of this class, but as pointed out by Gibbs, ACJ in
10
Sankey v. Whitlam (1978) 21 Australian LR 505:53, it would not be altogether unreal to suppose "that in some matters at least communications between ministers and servants of the Crown may be more frank and candid if these concerned believe that they are protected from disclosure" because not all Crown servants can be expected to be made of "sterner stuff". The need for candour and frankness must therefore certainly be regarded as a factor to be taken into account in determining whether, on balance, the public interest lies in favour of disclosure or against it (vide: the observations of Lord Denning in Neilson v, Lougharne (1981) 1 All ER 829 at P. 835.”
12. Regarding the other premise for supporting
the claim of privilege namely the possibility that
disclosure will occasion ill-informed criticism and
impair the smooth functioning of the Governmental
machine, I notice the following in S.P. Gupta’s case
in paragraph 72 which read as follows:
“72. There was also one other reason suggested by Lord Reid in Conway v. Rimmer 1968 AC 910 for according protection against disclosure of documents belonging to this case: "To my mind", said the learned Law Lord : "the most important reason is that such disclosure would create or fan ill-informed or captious public or political criticism. The business of government is difficult enough as it is, and no government could contemplate with equanimity the inner workings of the government machine being exposed to the gaze of those ready to criticise without adequate knowledge of the background and perhaps with some axe to grind." But this reason does not commend itself to us. The
11
object of granting immunity to documents of this kind is to ensure the proper working of the government and not to protect the ministers and other government servants from criticism however intemperate and unfairly based. Moreover, this reason can have little validity in a democratic society which believes in an open government. It is only through exposure of its functioning that a democratic government can hope to win the trust of the people. If full information is made available to the people and every action of the government is bona fide and actuated only by public interest, there need be no fear of "ill-informed or captious public or political criticism". But at the same time it must be conceded that even in a democracy, government at a high level cannot function without some degree of secrecy. No minister or senior public servant can effectively discharge the responsibility of his office if every document prepared to enable policies to be formulated was liable to be made public. It is therefore in the interest of the State and necessary for the proper functioning of the public service that some protection be afforded by law to documents belonging to this class. What is the measure of this protection is a matter which we shall immediately proceed to discuss?”
The role of the Court has been set out in para
73:-
“73. We have already pointed out that whenever an objection to the disclosure of a document under Section 123 is raised, two questions fall for the determination of the court, namely, whether the document relates to affairs of State and whether its disclosure would, in the particular case before the court, be injurious to public interest. The court in reaching its decision on these two questions has to balance two competing aspects of public interest, because the document being one relating to affairs of State, its
12
disclosure would cause some injury to the interest of the State or the proper functioning of the public service and on the other hand if it is not disclosed, the non-disclosure would thwart the administration of justice by keeping back from the court a material document. There are two aspects of public interest clashing with each other out of which the court has to decide which predominates. The approach to this problem is admirably set out in a passage from the judgment of Lord Reid in Conway v. Rimmer 1968 AC 910:
It is universally recognised that there are two kinds of public interest which may clash. There is the public interest that harm shall not be done to the nation or the public service by disclosure of certain documents, and there is the public interest that the administration of justice shall not be frustrated by the withholding of documents which must be produced if justice is to be done. There are many cases where the nature of the injury which would of might be done to the nation, or the public service is of so grave a character that no other interest, public or private, can be allowed to prevail over it. With regard to such cases it would be proper to say, as Lord Simon did, that to order production of the document in question, would put the interest of the State in jeopardy. But there are many other cases where the possible injury to the public service is much less and there one would think that it would he proper to balance the public interests involved.
The court has to balance the detriment to the public interest on the administrative or executive side which would result from the disclosure of the document against the detriment to the public interest on the judicial side which would result from non-
13
disclosure of the document though relevant to the proceeding. [Vide the observations of Lord Pearson in Reg, v. Lewes JJ. Ex parte Home Secy 1973 AC 388 at page 406 of the report]. The court has to decide which aspect of the public interest predominates or in other words, whether the public interest which requires that the document should not be produced, outweighs the public interest that a court of justice in performing its function should not be denied access to relevant evidence. The court has thus to perform a balancing exercise and after weighing the one competing aspect of public interest against the other, decide where the balance lies. If the court comes to the conclusion that, on the balance, the disclosure of the document would cause greater injury to public interest than its non-disclosure, the court would uphold the objection and not allow the document to be disclosed but if, on the other hand, the court finds that the balance between competing public interests lies the other way, the court would order the disclosure of the document. This balancing between two competing aspects of public interest has to be performed by the court even where an objection to the disclosure of the document is taken on the ground that it belongs to a class of documents which are protected irrespective of their contents, because there is no absolute immunity for documents belonging to such class.…………………”
(emphasis supplied)
13. I notice that the claim for privilege may
arise in the following situations. The claim for
privilege may arise in a system of law where there is
no statutory framework provided for such a claim. It
has been considered to be the position in the United
14
Kingdom. In India as already noticed, Section 123 of
the Evidence Act read with Section 124 and Section
162 does provide for the statutory basis for a claim
of public interest privilege. The next aspect
relating to the law of compelled production of
documents is the constitutional embargo contained in
Article 74(2) of the Constitution. Article 74(2)
reads as follows:
“74(2) The question whether any, and if so what, advice was tendered by Ministers to the President shall not be inquired into in any court.”
Therefore, it would be impermissible for a court to
inquire into the advice which is tendered by the
cabinet. The objection in this case raised under the
Right to Information Act, is based only on Section
8(1)(a). I notice Section 8(1)(i) which provides as
follows:-
“8(1)(i) cabinet papers including records of deliberations of the Council of Ministers, Secretaries and other officers;
Provided that the decisions of Council of Ministers, the reasons thereof, and the material on the basis of which the decisions were taken shall be made public after the decision has been taken, and the matter is complete, or over:
15
Provided further that those matters which come under the exemptions specified in this section shall not be disclosed;”.
The said provision having not been pressed into
service, neither its scope nor the ramification of
Article 74(2) need be pursued further in this case.
14. It is at once apposite to notice the change
that was introduced by the Right to Information Act,
2005.
Section 2(i) defines ‘record’ in the following
fashion:
“2 (i) "record" includes—
(i) any document, manuscript and file;
(ii) any microfilm, microfiche and facsimile copy of a document;
(iii) any reproduction of image or images embodied in such microfilm
(whether enlarged or not); and
(iv) any other material produced by a computer or any other device;”
The word ‘right to information’ defined in
Section 2(j) as follows:
“(j) “right to information” means the right to information accessible under this Act which is held by or under the control of any public authority and includes the right to—
16
(i) inspection of work, documents, records;
(ii) taking notes, extracts, or certified copies of documents or records;
(iii) taking certified samples of material;
(iv) obtaining information in the form of diskettes, floppies, tapes, video cassettes or in any other electronic mode or through printouts where such information is stored in a computer or in any other device;”
All citizens are conferred with the right to
information subject to the provisions of the Act
under Section 3.
15. Section 8 deals with exemption from
disclosure of information. Section 8(1)(a) which is
pressed before us reads as follows:
“8. Exemption from disclosure of information -(1) Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen,—
(a) information, disclosure of which would prejudicially affect the sovereignty and integrity of India, the security, strategic, scientific or economic interests of the State, relation with foreign State or lead to incitement of an offence;”
This is followed by Section 8(2). It reads as
follows:
“8(2) Notwithstanding anything in the Official Secrets Act, 1923 nor any of the exemptions permissible in accordance with sub-section (1), a public authority may
17
allow access to information, if public interest in disclosure outweighs the harm to the protected interests.”
16. Before I delve more into Section (8) it is
apposite that I also notice Section 22 which provides
as follows:
“22. Act to have overriding effect.- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the Official Secrets Act, 1923, and any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act.”
17. I may lastly notice Section 24.
“24(1). Nothing contained in this Act shall apply to the intelligence and security organisations specified in the Second Schedule, being organisations established by the Central Government or any information furnished by such organisations to that Government: Provided that the information pertaining to the allegations of corruption and human rights violations shall not be excluded under this sub - section: Provided further that in the case of information sought for is in respect of allegations of violation of human rights, the information shall only be provided after the approval of the Central Information Commission, and notwithstanding anything contained in Section 7, such information shall be provided within forty-five days from the date of the receipt of request.”
18
18. Sections 22 and 24 bring up the rear. I may
highlight their significance in the new dispensation
which has been ushered in by Parliament. In no
unambiguous terms Parliament has declared that the
Official Secrets Act, a law made in the year 1923 and
for that matter any other law for the time being in
force inter alia notwithstanding the provisions of
the RTI Act will hold the field. The first proviso
to Section 24 indeed marks a paradigm shift, in the
perspective of the body polity through its elected
representatives that corruption and human rights
violations are completely incompatible and hence
anathema to the very basic principles of democracy,
the rule of law and constitutional morality. The
proviso declares that even though information
available with intelligence and security
organisations are generally outside the purview of
the open disclosure regime contemplated under the
Act, if the information pertains to allegations of
corruption or human rights violations such
information is very much available to be sought for
under the Act. The economic development of a country
19
is closely interconnected with the attainment of
highest levels of probity in public life. In some of
the poorest countries in the world, poverty is
rightfully intricately associated with corruption.
In fact, human rights violations are very often the
offsprings of corruption. However, the law giver has
indeed dealt with corruption and human rights
separately. Hence I say no more on this.
19. Reverting back to Section (8) it is clear
that Parliament has indeed intended to strengthen
democracy and has sought to introduce the highest
levels of transparency and openness. With the
passing of the Right to Information Act, the citizens
fundamental right of expression under Article 19(1)
(a) of the Constitution of India, which itself has
been recognised as encompassing, a basket of rights
has been given fruitful meaning. Section 8(2) of the
Act manifests a legal revolution that has been
introduced in that, none of the exemptions declared
under sub-section(1) of Section 8 or the Official
Secrets Act, 1923 can stand in the way of the access
20
to information if the public interest in disclosure
overshadows, the harm to the protected interests.
20. It is true that under Section 8(1)(a),
information the disclosure of which will
prejudicially affect the sovereignty and integrity of
India, the security and strategic security and
strategic scientific or economic interests of the
State, relation with foreign State or information
leading to incitement of an offence are ordinarily
exempt from the obligation of disclosure but even in
respect of such matters Parliament has advanced the
law in a manner which can only be described as
dramatic by giving recognition to the principle that
disclosure of information could be refused only on
the foundation of public interest being jeopardised.
What interestingly Section 8(2) recognises is that
there cannot be absolutism even in the matter of
certain values which were formerly considered to
provide unquestionable foundations for the power to
withhold information. Most significantly, Parliament
has appreciated that it may be necessary to pit one
interest against another and to compare the relative
21
harm and then decide either to disclose or to decline
information. It is not as if there would be no harm.
If, for instance, the information falling under
clause (a) say for instance the security of the
nations or relationship with a foreign state is
revealed and is likely to be harmful, under the Act
if higher public interest is established, then it is
the will of Parliament that the greater good should
prevail though at the cost of lesser harm being still
occasioned. I indeed would be failing to recognise
the radical departure in the law which has been
articulated in Section 8(2) if I did not also
contrast the law which in fact been laid down by this
court in the decisions of this Court which I have
adverted to. Under the law relating to privilege
there are two classes of documents which ordinarily
form the basis of privilege. In the first category,
the claim for privilege is raised on the basis of
contents of the particular documents. The second
head under which privilege is ordinarily claimed is
that the document is a document which falls in a
class of documents which entitles it to protection
22
from disclosure and production. When a document
falls in such a class, ordinarily courts are told
that it suffices and the court may not consider the
contents. When privilege was claimed as for instance
in the matter relating to security of the nation,
traditionally, courts both in England and in India
have held that such documents would fall in the class
of documents which entitles it to protection from
production. (See paragraph ‘9’ of this order). The
RTI Act through Section 8(2) has conferred upon the
citizens a priceless right by clothing them with the
right to demand information even in respect of such
matters as security of the country and matters
relating to relation with foreign state. No doubt,
information is not be given for the mere asking. The
applicant must establish that withholding of such
information produces greater harm than disclosing it.
21. It may be necessary also to consider as to
what could be the premise for disclosure in a matter
relating to security and relationship with foreign
state. The answer is contained in Section 8(2) and
that is public interest. Right to justice is
23
immutable. It is inalienable. The demands it has
made over other interests has been so overwhelming
that it forms the foundation of all civilised
nations. The evolution of law itself is founded upon
the recognition of right to justice as an
indispensable hallmark of a fully evolved nation.
22. The preamble to the constitution proclaims
justice -social, economic or political, as the goal
to be achieved. It is the duty of every State to
provide for a fair and effective system of
administration of justice. Judicial review is, in
fact, recognised as a basic feature of the
Constitution. Section 24 of the Act also highlights
the importance attached to the unrelenting crusade
against corruption and violation of human rights.
The most important aspect in a justice delivery
system is the ability of a party to successfully
establish the case based on materials. Subject to
exceptions it is settled beyond doubt that any person
can set the criminal law into motion. It is equally
indisputable however that among the seemingly
insuperable obstacles a litigant faces are the
24
limitations on the ability to prove the case with
evidence and more importantly relevant evidence.
Ability to secure evidence thus forms the most
important aspect in ensuring the triumph of truth and
justice. It is imperative therefore that Section
8(2) must be viewed in the said context. Its impact
on the operation on the shield of privilege is
unmistakable.
23. It is clear that under the Right to
Information Act, a citizen can get a certified
copy of a document under Section 8(2) of the RTI Act
even if the matter pertains to security or
relationship with a foreign nation, if a case is made
out thereunder. If such a document is produced
surely a claim for privilege could not lie.
24. Coming to privilege it may be true that
Section 123 of the Evidence Act stands unamended. It
is equally true that there is no unqualified right to
obtain information in respect of matters under
Section 8(1)(a) of the RTI Act. However, the Court
cannot be wholly unaffected by the new regime
introduced by Parliament under the RTI Act on the
25
question regarding a claim for privilege. It is
pertinent to note that an officer of the department
is permitted under the RTI Act to allow access to
information under the Act in respect of matters
falling even under Section 8(1)(a) if a case is made
out under Section 8(2). If an officer does not
accede to the request, a citizen can pursue remedies
before higher authorities and finally the courts.
Could it be said that what an officer under the RTI
Act can permit, cannot be allowed by a court and that
too superior courts under Section 123 of the Evidence
Act. I would think that the court indeed can subject
no doubt to one exception, namely, if it is a matter
which is tabooed under Article 74(2) of the
Constitution.
25. In this case in fact, the documents in
respect of which the privilege is claimed are already
on record. Section 123 of the Evidence Act in fact
contemplates a situation where party seeks the
production of document which is with a public
authority and the public authority raises claim for
privilege by contending that the document cannot be
26
produced by it. Undoubtedly, the foundation for such
a claim is based on public interest and nothing more
and nothing less. In fact, in State of U.P. VS. Raj
Narain AIR 1975 SC 861 I notice the following
paragraph about the effect of publication in part in
the concurring judgment of K.K. Mathew,J. which reads
as under:
“81. I do not think that there is much substance in the contention that since, the Blue Book had been published in parts, it must be deemed to have been published as a whole and, therefore, the document could not be regarded as an unpublished official record relating to affairs of state. If some parts of the document which are innocuous have been published, it does not follow that the whole document has been published. No authority has been cited for the proposition that if a severable and innocuous portion of a document is published, the entire document shall be deemed to have been published for the purpose of S. 123.”
26. I may also notice another aspect. Under the
common law both in England and in India the context
for material being considered by the court is
relevancy. There can be no dispute that the manner
in which evidence is got namely that it was procured
in an illegal manner would not ordinarily be very
significant in itself in regard to the courts
27
decision to act upon the same (see in this context
judgment of this Court in Pooran Mal v. Director of
Inspection (Investigation) of Income Tax AIR 1974 SC
348). Therein I notice the following statements:
“25. So far as India is concerned its law of evidence is modeled on the rules of evidence, which prevailed in English law, and courts in India and in England have consistently refused to exclude relevant evidence merely on the ground that it is obtained by illegal search or seizure. In Barindra Kumar Ghose and others v. Emperor(1910)ILR 37 Cal 467 the learned Chief Justice Sir Lawrence Jenkins says at page, 500 :
"Mr. Das has attacked the searches and has urged that, even if there was jurisdiction to direct the issue of search warrants, as I hold there was, still the provisions of the Criminal Procedure Code have been completely disregarded. On this assumption he has contended that the evidence discovered by the searches is not admissible, but to this view I cannot accede. For without in any way countenancing disregard of the provisions prescribed by the Code, I hold that what would otherwise be relevant does not become irrelevant because it was discovered in the course of a search in which those provisions were disregarded. As Jimutavahana with his shrewd common-sense observes-"a fact cannot be altered by 100 texts," and as his commentator quaintly remarks : "If a Brahmana be slain, the precept 'slay not a Brahmana' does not annul the murder." But the absence of the precautions designed. by the legislature lends support to the argument that the alleged discovery should be carefully scrutinized.
……. …… …….
28
It would thus be seen that in India, as in England, where the test of admissibility of evidence lies in relevancy, unless there is an express or necessarily implied prohibition in the Constitution or other law evidence obtained as a result of illegal search or seizure is not liable to be shut out.”
(Emphasis supplied)
27. Now in the context of a claim of privilege
raised under Section 123 however, the evidence being
requisitioned by a party against the state or public
authority it may happen however that a party may
obtain a copy of the document in an improper manner.
A question may arise as to whether the copy is true
copy of the original. If a copy is wholly improperly
obtained and an attempt is made by production thereof
to compel the State to produce the original, a
question may and has in fact arisen whether the Court
is bound to order production. In the landmark
judgment by the High court of Australia in Sankey v.
Whitlam (1978) 142 CLR 1, informations were laid
against Mr. Whitlam the former Prime Minister of
Australia and three members of his Ministry alleging
offence under Section 86 of the Crimes Act 1914 and a
29
conspiracy at common law. The case also threw up the
scope of the claim for privilege. It was held inter
alia as follows in the judgment rendered by Sir Harry
Gibbs, A.C.J.:
“43. If state papers were absolutely protected from production, great injustice would be caused in cases in which the documents were necessary to support the defence of an accused person whose liberty was at stake in a criminal trial, and it seems to be accepted that in those circumstances the documents must be disclosed: Duncan v. Cammell, Laird & Co. [1942] UKHL 3; (1942) AC 624, at pp 633-634 ; Conway v. Rimmer (1968) AC, at pp 966-967, 987 ; Reg. v. Lewes Justices; Ex parte Home Secretary (1973) AC, at pp 407- 408. Moreover, a Minister might produce a document of his own accord if it were necessary to do so to support a criminal prosecution launched on behalf of the government. The fact that state papers may come to light in some circumstances is impossible to reconcile with the view that they enjoy absolute protection from disclosure.
48. In Robinson v. South Australia (No. 2) (1931) AC, at p 718 , it was said that "the privilege, the reason for it being what it is, can hardly be asserted in relation to documents the contents of which have already been published". Other cases support that view: see Marconi's Wireless Telegraph Co. Ltd. v. The Commonwealth (No. 2) (1913) 16 CLR, at pp 188, 195, 199 ; Christie v. Ford (1957) 2 FLR 202, at p 209 . However the submission made by counsel
30
for Mr. Whitlam was that the position is different when the exclusion of a document is sought not because of its contents but because of the class to which it belongs. In such a case the document is withheld irrespective of its contents; therefore, it was said, it is immaterial that the contents are known. That is not so; for the reasons I have suggested, it may be necessary for the proper functioning of the public service to keep secret a document of a particular class, but once the document has been published to the world there no longer exists any reason to deny to the court access to that document, if it provides evidence that is relevant and otherwise admissible. It was further submitted that if one document forming part of a series of cabinet papers has been published, but others have not, it would be unfair and unjust to produce one document and withhold the rest. That may indeed be so, and where one such document has been published it becomes necessary for the court to consider whether that circumstance strengthens the case for the disclosure of the connected documents. However even if other related documents should not be produced, it seems to me that once a document has been published it becomes impossible, and indeed absurd, to say that the public interest requires that it should not be produced or given in evidence.”
28. No doubt regarding publication by an
unauthorised person and it being unauthenticated, the
learned Judge had this to say:
“49. What I have just said applies to cases where it is established that a true copy of
31
the document sought to be produced has in fact been published. The publication by an unauthorized person of something claimed to be a copy of an official document, but unauthenticated and not proved to be correct, would not in itself lend any support to a claim that the document in question ought to be produced. In such a case it would remain uncertain whether the contents of the document had in truth been disclosed. In some cases the court might resolve the problem by looking at the document for the purpose of seeing whether the published copy was a true one, but it would not take that course if the alleged publication was simply a device to assist in procuring disclosure, and it might be reluctant to do so if the copy had been stolen or improperly obtained.”
29. In the same case in the judgment rendered by
Stephen. J., the learned Judge observes: -
“26. The character of the proceedings has a triple significance. First, it makes it very likely that, for the prosecution to be successful, its evidence must include documents of a class hitherto regarded as undoubtedly the subject of Crown privilege. But, then, to accord privilege to such documents as a matter of course is to come close to conferring immunity from conviction upon those who may occupy or may have occupied high offices of State if proceeded against in relation to their conduct in those offices. Those in whom resides the power ultimately to decide whether or not to claim privilege will in fact be exercising a far more potent power: by a decision to claim privilege dismissal of the charge will be well-nigh ensured. Secondly, and assuming for the moment that there should prove to be any substance in
32
the present charges, their character must raise doubts about the reasons customarily given as justifying a claim to Crown privilege for classes of documents, being the reasons in fact relied upon in this case. Those reasons, the need to safeguard the proper functioning of the executive arm of government and of the public service, seem curiously inappropriate when to uphold the claim is to prevent successful prosecution of the charges: inappropriate because what is charged is itself the grossly improper functioning of that very arm of government and of the public service which assists it. Thirdly, the high offices which were occupied by those charged and the nature of the conspiracies sought to be attributed to them in those offices must make it a matter of more than usual public interest that in the disposition of the charges the course of justice be in no way unnecessarily impeded. For such charges to have remained pending and unresolved for as long as they have is bad enough; if they are now to be met with a claim to Crown privilege, invoked for the protection of the proper functioning of the executive government, some high degree of public interest in non-disclosure should be shown before his privilege should be accorded. “
“31. What are now equally well established are the respective roles of the court and of those, usually the Crown, who assert Crown privilege. A claim to Crown privilege has no automatic operation; it always remains the function of the court to determine upon that claim. The claim, supported by whatever material may be thought appropriate to the occasion, does no more than draw to the court's attention what is said to be the entitlement to the privilege and provide the court with material which may assist it in determining whether or not Crown privilege should be accorded. A claim to the privilege is not essential to the invoking of Crown privilege. In cases of defence secrets, matters of diplomacy or affairs of government at the highest level, it will often appear readily enough that the
33
balance of public interest is against disclosure. It is in these areas that, even in the absence of any claim to Crown privilege (perhaps because the Crown is not a party and may be unaware of what is afoot), a court, readily recognizing the proffered evidence for what it is, can, as many authorities establish, of its own motion enjoin its disclosure in court. Just as a claim is not essential, neither is it ever conclusive, although, in the areas which I have instanced, the court's acceptance of the claim may often be no more than a matter of form. It is not conclusive because the function of the court, once it becomes aware of the existence of material to which Crown privilege may apply, is always to determine what shall be done in the light of how best the public interest may be served, how least it will be injured. “
“38. Those who urge Crown privilege for classes of documents, regardless of particular contents, carry a heavy burden. As Lord Reid said in Rogers v. Home Secretary (1973) AC, at p 400 the speeches in Conway v. Rimmer[1968] UKHL 2; (1968) AC 910 have made it clear "that there is a heavy burden of proof" on those who make class claims. Sometimes class claims are supported by reference to the need to encourage candour on the part of public servants in their advice to Ministers, the immunity from subsequent disclosure which privilege affords being said to promote such candour. The affidavits in this case make reference to this aspect. Recent authorities have disposed of this ground as a tenable basis for privilege. Lord Radcliffe in the Glasgow Corporation Case remarked 1956 SC (HL), at p 20 that he would have supposed Crown servants to be "made of sterner stuff", a view shared by Harman L.J. in the Grosvenor Hotel Case (1965) Ch, at p 1255 : then, in Conway v. Rimmer (1968) AC 901 , Lord Reid dismissed the "candour" argument but found the true basis for the public interest in secrecy, in the case of cabinet minutes and the like, to lie in the fact that were they to
34
be disclosed this would "create or fan ill- informed or captious public or political criticism. . . . the inner workings of the government machine being exposed to the gaze of those ready to criticize without adequate knowledge of the background and perhaps with some axe to grind" (1968) AC, at p 952 and see as to the ground of "candour" per Lord Morris (1968) AC, at p 959 , Lord Pearce (1968) AC, at pp 987-988 and Lord Upjohn (1968) AC, at pp 933-934 . In Rogers v. Home Secretary (1973) AC, at p 413 Lord Salmon spoke of the "candour" argument as "the old fallacy".
“41. There is, moreover, a further factor pointing in the same direction. The public interest in non-disclosure will be much reduced in weight if the document or information in question has already been published to the world at large. There is much authority to this effect, going back at least as far as Robinson v. South Australia (No. 2) (1931) AC 704, at p 718 per Lord Blanesburgh. In 1949 Kriewaldt J., sitting in the Supreme Court of the Northern Territory, had occasion to review the relevant authorities in his judgment in Christie v. Ford (1957) 2 FLR 202, at p 209 . The reason of the thing necessarily tends to deny privilege to information which is already public knowledge. As Lord Blanesburgh observed (25) "the privilege, the reason for it being what it is, can hardly be asserted in relation to documents the contents of which have already been published". In Whitehall v. Whitehall 1957 SC 30, at p 38 the Lord President (Clyde) in referring to a document already the subject of some quite limited prior publicity observed that "The necessity for secrecy, which is the primary purpose of the certificate, then no longer operates…”
“44. In Rogers v. Home Secretary Lord Reid had occasion to distinguish between documents lawfully published and those which, as a result of "some wrongful means", have become public (1973) AC, at p 402 . That case was, however, concerned with a quite special class of document, confidential reports on applicants for
35
licences to run gaming establishments, a class to which must apply considerations very similar to those which affect the reports of, or information about, police informers. There is, in those cases, the clearest public interest in preserving the flow of information by ensuring confidentiality and by not countenancing in any way breach of promised confidentiality. Those quite special considerations do not, I think, apply in the present case.”
(Emphasis Supplied)
30. In Rogers Vs. Home Secretary 1973 A.C. 388,
the request to produce a letter written by the Police
Officer to the Gaming Board by way of response to the
Gaming Board request for information in regard to
applications by the appellant for certificates of
consent, was not countenanced by the House of Lords. The
appellant had commenced an action for criminal libel in
regard to the information. Lord Reid in the course of his
judgment held:-
“In my judgment on balance the public interest clearly requires that documents of this kind should not be disclosed, and that public interest is not affected by the fact that by some wrongful means a copy of such a document has been obtained and published by some person. I would therefore dismiss the appellant’s appeal.”
31. In this case however as I have already
noticed there are the following aspects. The
36
documents in question have been published in ‘The
Hindu’, a national daily as noticed in the order of
the learned Chief Justice. It is true that they have
not been officially published. The correctness of the
contents per se of the documents are not questioned.
Lastly, the case does not strictly involve in a sense
the claim for privilege as the petitioners have not
called upon the respondents to produce the original
and as already noted the state does not take
objection to the correctness of the contents of the
documents. The request of the respondents is to
remove the documents from the record. I would observe
that in regard to documents which are improperly
obtained and which are subject to a claim for
privilege, undoubtedly the ordinary rule of relevancy
alone may not suffice as larger public interest may
warrant in a given case refusing to legitimise what
is forbidden on grounds of overriding public
interest. In the writ petition out of which the
review arises the complaint is that there has been
grave wrong doing in the highest echelons of power
and the petitioners seek action inter alia under the
37
provisions of Prevention of Corruption Act. The
observations made by Stephen,J. in para 26 of his
judgment and extracted by me in para 29 of my order
may not be out of place.
32. I agree with the order of the learned Chief
Justice.
……………………………………………J. [K.M. JOSEPH]
NEW DELHI DATED; APRIL 10, 2019
38