Page 1 1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

WRIT PETITION (CRIMINAL) NO. 132 OF 2016

Asha Ranjan ... Petitioner

Versus

State of Bihar & Ors. ... Respondents

WITH

WRIT PETITION (CRIMINAL) NO. 147 OF 2016

Chandrakeshwar Prasad …Petitioner

Versus

Union of India & Ors. …Respondents

J U D G M E N T

Dipak Misra, J.

Regard being had to the similitude of prayers and

considering the commonality of issues exposited in these

Writ Petitions, they were finally heard together. The

principal issue raised is disposed of by this singular order.

It is necessary to note that in Writ Petition (Criminal) No.

Page 2 132 of 2016 preferred by Asha Ranjan, it has been prayed

for issue of appropriate directions to the Central Bureau of

Investigation (CBI) to take over the investigation in

connection with FIR No. 362/16 dated 13.05.2016 under

Police Station Nagar Thana, Siwan, District Siwan under

Sections 302/120B read with Section 34 of the Indian Penal

Code (IPC); to transfer the entire proceedings and trial in

FIR No. 362/16 dated 13.05.2016 registered under the

same Police Station for the same offences from Siwan, Bihar

to Delhi; to call for the status report in the investigation

relating to FIR No. 362/16 dated 13.05.2016; to grant

appropriate compensation to the petitioner and her family

members and to ensure their security. That apart, there is

also a prayer to register FIR against respondent Nos. 3 and

4 for conspiracy and harboring and sheltering the

proclaimed offenders in FIR No. 362/16 dated 13.05.2016.

In this Writ Petition, at a subsequent stage, Criminal

Miscellaneous Petition No. 17101 of 2016 has been filed for

transfer of respondent No. 3, M. Shahabuddin, from Siwan

Jail, Bihar to a jail in Delhi. During the pendency of this

case, Writ Petition (Criminal) No. 147 of 2016 came to be

2

Page 3 filed. In the said Writ Petition, the prayer is to issue a

direction to transfer respondent No. 3, M. Shahabuddin, to

a jail outside the State of Bihar and to issue further

directions for conducting of the trial in pending cases

against him through video conferencing. Thus, the prayers

in Writ Petition (Criminal) No. 147 of 2016 are two fold and

in Writ Petition (Criminal) No. 132 of 2016 are manifold.

2.It is apposite to state here that both the cases, as

stated earlier, were heard together and learned counsel for

the parties addressed the Court with regard to sustainability

of prayer for transfer of the cases pending against

respondent No. 3, Shahabuddin, from Siwan Jail to a jail in

Delhi and conducting of the trial through video

conferencing. As far as lodging of FIR against respondent

No. 4 in Writ Petition (Criminal) No. 132 of 2016 is

concerned, hearing on the said aspect was deferred which is

clear from the order passed on January 17, 2017 in Writ

Petition (Criminal) No. 132 of 2016. We think it appropriate

to reproduce the same:-

“In this writ petition, though the prayers have

been couched in a manifold manner, there are

basically three prayers, namely, the transfer of

proceedings from Siwan, Bihar, to Delhi;

3

Page 4 secondly, to issue a direction to C.B.I. to

investigate into certain crimes; and thirdly, to

pass appropriate direction to register an F.I.R.

against the respondent Nos.3 and 4.

As far as the direction to C.B.I. for taking

investigation is concerned, this Court had already

issued the directions and, therefore, the said

prayer does not any more survive.

As far as the transfer of the proceedings is

concerned which is associated with the transfer

of the accused, we are going to deal with the

same in the criminal miscellaneous petition filed

in this writ petition and Writ Petition (Crl.)

No.147 of 2016.

As far as the third prayer is concerned, it is

seriously opposed by Mr. Surendra Singh,

learned senior counsel for the respondent No.4

on the ground that there is no warrant or

justification for lodging of an F.I.R. and, in any

case, no case is made out and what has been

stated is solely on the basis of the photographs

published in the newspapers. Be that as it may,

as far as this prayer is concerned, it shall be

dealt with on the another date as we have

reserved the order regarding transfer of the

respondent No.3 from Siwan Jail, Bihar to

another jail, which is similar to the prayer in the

Writ Petition (Crl.) No.147 of 2016. The judgment

shall be delivered dealing with the said aspects

and the third prayer shall be considered on

another day, which shall be fixed at a later

stage.”

3.Thus, we are presently required to deal with the

transfer of the third respondent, M. Shahabuddin from the

Siwan Jail, Bihar to a Jail in Delhi keeping in view the

4

Page 5 averments made in Writ Petition (Criminal) No. 147 of 2016

and the assertions made in the application filed in Writ

Petition (Criminal) No. 132 of 2016

4.The factual matrix in Writ Petition (Criminal) No. 132

of 2016, as unfolded, is that on 13.5.2016 petitioner’s

husband, namely, Sh. Rajdev Ranjan, Senior Reporter

(Journalist Incharge, Dainik Hindustan, Siwan Bureau,

Bihar) was shot dead as he received five bullet injuries in

his head and other parts of his body and FIR No. 362/16

dated 13.5.16 was registered under PS Nagar Thana, Dist.

Siwan for the offences punishable under Sections

302/120(B) and 34 of IPC.

5.On 13.5.2016, the petitioner informed the police that

one notorious criminal, Shahabuddin, and his henchmen

were involved in the murder of her husband but the police

deliberately did not include the name of Shahabuddin in the

list of accused persons. Thereafter, as the matter stands

today, the investigation of the said case has been

transferred to the CBI. It is asseverated that in the mean

time certain persons have been arrested and some have

surrendered to custody.

5

Page 6 6.The factual exposé of the murder of the husband of the

petitioner has a narrative that goes back to the year 2005.

The husband of the petitioner, a journalist, it is averred,

had written various news reports pertaining to serious and

substantive criminal activities of said Shahabuddin who

had threatened to eliminate him and his family members.

Undeterred he kept on writing various investigative news

articles and reports in respect of murder of the three sons of

one Siwan resident, namely, Chanda Babu, which

eventually led to the arrest of Shahabuddin and after

conclusion of the trial he stood convicted for the offence

under Section 302 IPC and sentenced to undergo life

imprisonment. It is apt to note that during the trial of the

said case, Shahabuddin and his shooters had constantly

threatened the petitioner’s husband with death threats to

him and the family members. As the narration has been

undraped, petitioner’s husband highlighted about the

murder of one Shrikant Bharti by publishing news articles

and at that stage on 13.5.2016 petitioner’s husband got a

phone call from an unknown person on his mobile

about 7.15 p.m. and soon thereafter he left the office and

6

Page 7 started moving towards the Station Road. About 7.30 p.m.

he was shot dead and the ephemeral threat became a

reality.

7.Thereafter, during the course of investigation, two

accused persons, namely, Mohammed Kaif and Mohammad

Javed were declared as proclaimed offenders. On 10.9.2016,

Shahabuddin was released on bail and the aforesaid

proclaimed offenders were seen in his company but apathy

reigned and the fear ruled so that no police official dared to

arrest them. On 14.9.2016 petitioner saw the pictures of

the proclaimed offenders Mohammed Kaif and Mohammad

Javed with Shri Tej Pratap Yadav, Health Minister of Bihar

on all media channels.

8.Feeling insecured, terrorized and helpless as regards

her safety and security and of her two minor children, the

petitioner has moved this Court. As set forth, the death of

the husband, makes her apprehensive that Shahabuddin

may eliminate her entire family. Her petrification has been

agonizingly articulated in the petition and by the learned

counsel, sometimes with vehemence and on occasions with

desperation.

7

Page 8 9.At this juncture, we may advert to the facts in Writ

Petition (Crl.) No. 147 of 2016. It is averred that respondent

No. 3 is a dreaded criminal-cum-politician who has already

been declared history-sheeter Type A (who is beyond reform)

and till date he has been booked in 75 cases out of which in

10 cases he has been convicted, and facing life

imprisonment in two cases and 10 years rigorous

imprisonment in one and 45 cases are pending for trial. He

has been acquitted in twenty cases. The first criminal case

against respondent No. 3 was initiated in 1986. The

criminal activities continued in some form or other and on

3.5.1996 he along with his associates fired upon the then

Superintendent of Police, Shri S.K. Singhal, IPS with

sophisticated arms for which they were sentenced to

undergo imprisonment for 10 years. Thereafter, his name

figured in the murder of former JNU President, Mr.

Chandrashekhar, who was shot dead in Siwan on

31.3.1997. It is alleged that he and his private army fired

upon the raiding party on 16.3.2002 when his house was

raided and in that incident, the vehicles of Deputy Inspector

General of Police, Saran range, District Magistrate, Siwan

8

Page 9 and Superintendent of Police, Siwan were burnt. From his

house, huge quantities of ammunition were recovered and

FIR no. 32 of 2001 was registered. In another raid

conducted in 2005, large number of arms and ammunition

were recovered from the house of the third respondent and

FIR Nos. 41 to 44 of 2005 were registered. In November,

2005 he was arrested by the joint team of Bihar and Delhi

police in connection with various cases. It is put forth that

he ran a parallel administration in Siwan from 1990 till

2005 and in March, 2007 he was sentenced to two years

imprisonment for assault on CPI-ML offices in Siwan on 19

th

September, 1998. Further he was sentenced to life

imprisonment on 08.05.2007 under Section 364/34 IPC for

abduction with an intention to commit murder of CPI (ML)

worker in February, 1999, whose dead body was never

traced.

10.It is set forth that in August 2004, three sons of the

petitioner were picked up by the henchmen of respondent

No. 3 and taken to his native village Pratappur where two of

his sons, namely, Girish and Satish were drenched in acid

and his third son, who witnessed the murder managed to

9

Page 10 escape and a criminal case was registered against him

under Sections 341, 323, 380, 364, 435/34 IPC for

abduction, etc. of the petitioner’s two sons in which charges

were framed on 04.06.2010 against respondent No. 3 and

others. The prosecution moved an application for addition

of charges under Sections 302 and 201 read with Section

120B IPC, which prayer was initially rejected on the ground

of delay but after the direction of the High Court of Patna,

the charges under the aforesaid Sections were added vide

order dated 18.04.2014. During the litigation, the

petitioner’s third son, Rajeev Roshan, a material eye witness

in the said case was murdered and an FIR No. 220/14 was

lodged against respondent No. 3, his son Osama and other

unknown persons. Thus, the three sons of the petitioner

were murdered.

11.On 18.05.2016, a raid was conducted by the district

administration at Siwan jail and District Magistrate, Siwan

in his report stated about the conduct of respondent No. 3

inside the jail and the facilities he was enjoying in jail in

violation of the jail rules/manual and recommended his

10

Page 11 transfer from Siwan to Bhagalpur jail whereafter he was

transferred to Bhagalpur jail for six months.

12.As the narration would further unfurl, in the said case,

the High Court granted bail to the respondent No. 3 on

02.03.2016 in FIR No. 131/04 and further granted bail in

the murder’s case of third son of petitioner on 07.09.2016 in

the FIR No. 220/14. The petitioner as well as the State of

Bihar challenged the orders granting bail. The bail orders

have been set aside by this Court in Chandrakeshwar

Prasad v. State of Bihar and Anr.

1

. While setting aside

the order granting him bail, this Court has held:-

“12. In the instant case, having regard to the

recorded allegations against the

respondent-accused and the overall factual

scenario, we are of the view, having regard in

particular to the present stage of the case in which

the impugned order has been passed, that the High

Court was not justified in granting bail on the

considerations recorded. Qua the assertion that the

respondent-accused was in judicial custody on the

date on which the incident of murder in the earlier

case had occurred, the judgment and order of the

trial court convicting him has recorded the version

of the brother of the deceased therein, that he had

seen the respondent-accused participating in the

offence. We refrain from elaborating further on this

aspect as the said judgment and order of the trial

court is presently sub judice in an appeal before the

High Court.

1

(2016) 9 SCC 443

11

Page 12 13. On a careful perusal of the records of the case

and considering all the aspects of the matter in

question and having regard to the proved charges in

the cases concerned, and the charges pending

adjudication against the respondent-accused and

further balancing the considerations of individual

liberty and societal interest as well as the

prescriptions and the perception of law regarding

bail, it appears to us that the High Court has erred

in granting bail to the respondent-accused without

taking into consideration the overall facts otherwise

having a bearing on the exercise of its discretion on

the issue.”

On the aforementioned factual plinth, the petitioner

has sought transfer of the third respondent from the Siwan

jail to a jail outside the State of Bihar and conducting of the

trials in pending cases by video conferencing.

13.We have heard Mr. Shanti Bhushan and Mr.

Dushyant Dave, learned senior counsel and Mr. Kislay

Pandey, learned counsel for the petitioners, Mr. P.S.

Narasimha, learned Additional Solicitor General and Mr.

P.K. Dey, learned counsel appearing for CBI, Mr. Shekhar

Naphade, learned senior counsel along with Mr. M. Shoeb

Alam, learned counsel for respondent No. 3, Mr. Surendra

Singh, learned senior counsel along with Mr. Dhirendra

Singh Parmar, learned counsel for respondent No. 4 in Writ

12

Page 13 Petition (Criminal) No. 132 of 2016 and Mr. Gopal Singh,

learned counsel for the State of Bihar.

14.As per our order dated 17.01.2017, the grievance

against the 4

th

respondent in Writ Petition (Criminal) No.

132 of 2016 shall be heard and dealt with after

pronouncement of this judgment and hence, we shall not

delve into the contentions put forth in the said writ petition

and the stand taken in the counter affidavit in that regard

for the present.

15.The seminal issue that we are required to address is

whether this Court, in exercise of power under Article 32

and Article 142 of the Constitution can direct transfer of an

accused from one State to another and direct conducting of

pending trials by way of video conferencing. Needless to

emphasise the said advertence in law will also depend upon

the factual scenario and satisfaction of the judicial

conscience of this Court to take recourse to such a mode.

The petitioners have asserted with regard to the criminal

activities of the third respondent, the cases in which he has

been roped in, the convictions he has faced, the sentences

imposed upon him, the snails speed at which the trials are

13

Page 14 in progress because of the terror that reigns in Siwan, the

declaration of the third respondent as a history-sheeter

Type-A (who is beyond reform), the non-chalant attitude

unabashedly and brazenly demonstrated by him that has

unnerved and shaken the victims and the society at large,

the impunity with which the collusion with the jail

administration has taken place, the blatant intimidation of

witnesses that weakens their sense of truth and justice; and

mortal terror unleashed when they come to court, the

audacious violation of the rules and regulations that are

supposed to govern the convicts or under-trial prisoners

inside the jail as if they have been made elegantly

unperceivable and the confinement inside jail remains a

word on paper, for the third respondent, still is able to issue

his command and writs from the jail, run a parallel

administration and get involved with the crimes, at his own

whim and fancy. The stand and stance put forth in the

petitions and the arguments advanced by Mr. Shanti

Bhushan and Mr. Dushyant Dave, sometimes one may be

inclined to think, are in the realm of rhetorics but the

learned senior counsel for the petitioners and Mr. Kislay

14

Page 15 Pandey, submitted with enormous agony, and filed a chart

to bolster their stand and submission. The Court had also

asked Mr. P.S. Narasimha, and Mr. P.K. Dey, learned

counsel appearing for the CBI to submit a chart. The chart

showing the cases where either the respondent No. 3 has

been convicted or acquitted or cases pending against him,

has been filed. Without commenting on the merits, we think

it apt to reproduce the Chart:-

“CONVICTION CASES

Sl.

No

FIR P.S. case

No

Under Section Status of Trial

conviction

(with

sentence)/

Pending/Acqu

ittal (in series)

Stat

us

of

app

eal

Date of

Grant of

bail by

District/

High

Court

Period of

Imprison

ment

before

grant of

bail

1 Muffasil PS

Case No.

181/98 dt

18.09.98

147/341/342/44

8/504 IPC

2 Year

imprisonment

& 5000/- fine

- Bail

28.10.0

9 by HC

Patna

0 days

2 C-2 34/05

Dt. 07.04.05

506 IPC 1 year

imprisonment

and Rs.1000

fine

- Bail

28.10.0

9 by

Spl.

Court

3 yrs, 8

months,

8 days

3 Muffasil PS

case

61/90 Dt.

12.04.90

363/365 IPC 3 year

imprisonment

- Bail

11.03.1

1

By Spl.

Court

Siwan

0 Days

4 Hussainganj

ps case

No.14/99 dt.

07.2.99

364/34 IPC Life &

Rs.10,000/-

- Bail

21.10.9

9 by HC

Patna

3 yrs 3

mon

5 Darauli ps

C.No. 34/96

dt: 04.05.96

307/353/34 IPC 10 years &

Rs. 2000/-

Bail

21.10.0

9 by HC

Patna

2 yrs 1

mon 21

days

15

Page 16 6 Hussainganj

ps

Case

no.44/05

Dt. 24.04.05

25I-B) A/26/35

Arms Act

3 Yrs

imprisonment

& 5000/- fine

- Bail

20.10.0

9 by HC

Patna

2 yrs 9

mon 10

days

7 Hussainganj

ps

Case no.

42/05

Dt:24.04.05

414 IPC & 25

(I-B)/26 Arms Act

5 years

imprisonment

Bail

16.07.1

1

5 yrs 8

mon 9

days

8 Muffasil ps

Case no.

131/04

Dt: 16.08.04

364/336/302/30

1 IPC

Life

imprisonment

Bail

14.07.1

6 by HC

Patna

6 yrs 10

months 5

days

9 Hussainganj

ps

Case

no.41/05

Dt: 24.04.05

411/414 IPC 3 yrs

imprisonment

- Bail

28.10.0

9 by HC

Patna

3 yrs 11

months

21 days

10 Pachruhi ps

Case no.

102/04

Dt. 18.10.04

392/411 IPC This case is

merged in

Hussainganj

ps case no.

41/05

-do-

ACQUITTED CASES

Sl. No.FIR P. S. Case No. …/dated Under Section

1 Siwan Town PS

Case No. 217/85

Dt. 02.09.85

307/323/341/34 IPC & 27 Arms Act

2 Siwan Town Case

No.77/86 dt: 08.04.86

394 IPC

3 Siwan Town PS case no.

79/86

Dt. 10.04.86

399/402/411/412/414/216A IPC &25

A/26/35 Arms Act

4 Muffasil PS case no. 228/86 147/148/149/325/302 IPC & 27 Arms

Act 3/5 Explosive Act

5 Hussainganj PS case no.

125/88, Dt. 12.09.88

363/34 IPC

6 Siwan Town PS case no.

183/88

Dt: 10.09.88

307 IPC & 27 Arms Act

7 Siwan Town PS case no.

57/89

Dt: 15.03.89

307/302/34 IPC & 3/4 Explosive Act

8 Muffasil PS case 91/89 307/34 IPC & 27 Arms Act

9 Mairwa (Jiradei) PS case no.

137/89 dt: 21.11.89

147/148/149/307/348/302/34 IPC &

3/4 Explosive Act

16

Page 17 10 Siwan Town PS Case no.

108/94

/Dt: 22.05.94

147/148/149/324/307 IPC & 27 Arms

Act

11 Pachurkhi PS case no.

60/945 Dt 13.01.94

147/323/427/379 IPC

12 Siwan Town PS case no.

155/94 Dt: 08.08.94

302/307/324/ 120 (B)/ 34 IPC & 27

Arms Act

13 Pachrukhi PS case no. 07/95

Dt; 20.01.95

143/144/427/435 IPC

14 Pachrukhi PS case 08/95 Dt;

20.01.95

302/34 IPC

15 Siwan Town PS caseno.

11/96 Dt: 18.01.96

341/342/323/307/34 IPC & 27 Arms

Act

16 Hussainganj PS case no.

99/96 Dt. 02.05.96

147/148/149/324/307/302 IPC & 27

Arms Act

17 Andar PS case no. 32/96 Dt.

02.05.96

147/148/149/324/307/302 IPC & 27

Arms Act

18 Andar PS case no. 36/96 Dt.

02.05.96

147/148/149/307 IPC

19 Siwan Town PS case no.

205/90 dt: 03.09.90

365/387 IPC

20 Muffasil PS case no. 52/88 147/148/324/323/307/379/IPC

PENDING CASES

S. No FIR P.S. Case No/ Dated Under Section

1 Hussainganj ; 43/05; 24.04.05 25 (I-B) 25 Arms Act

2 Siwan Town ; 99/05; 22.04.05 420/467/468 IPC

3 Muffasil PS; 97/07; 02.05.07 353/506 IPC

4 Hussainganj PS 134/06;

13.10.05

392/411 IPC

5 Muffasil PS; 96/07; 02.05.07 353/506 IPC

6 Hussainganj PS; 39/05;

24.04.05

25 (I-B) a/26 Arms Act, 120 B

7 Muffasil PS; 289/10; 22.07.10 414/353 IPC

8 Andarps ; 41/99; 05.07.99 14/248/149/341/324 IPC & 27 Arms

Act

9 C-2; 54/05; 25.04.05 9/44/46/48/49/49(B)/50/51

10 Hussaingani; 114/05; 26.08.05 25(1-b) A/25 Arms Act (1-B) (H) 25(4)

26(1)35 Arms Act

11 Siwan Town; 11/01; 18.01.01 147/148/186/353/452/506 IPC

12 Hussainganj PS; 48/05;

24.04.05

379 IPC & 39/44 Electricity Act

13 C-2; 27/09; 16.03.09 52 Prisoner Act 1984

17

Page 18 14 Siwan Rail PS; 33/97; 02.09.97147/148/149/341/323/353/ 504 IPC @

27 Arms Act

15 Muffasil PS; 131/06; 17.06.06 189/353/506 IPC

16 Muffasil PS; 225/11; 12.07.11 353/504/506/34 IPC

17 Siwan Town; 229/05; 25.10.05 341/302/307/34 IPC

18 Muffasil PS; 333/11; 0510.11 188 IPC & 52 Prisoner Act 1894 u/s

420/468/471 IPC

19 Muffasil PS; 56/07; 20.03.07 147/149/341/342/323/307/337 IPC

20 Andar PS; 10/98; 29.01.98 147/148/149/341/506 IPC & 27 Arms

Act

21 Town PS; 220/14; 17.06.14 302/34/120 B IPC & 27 Arms Act

22 C-2; 62/07; 03.08.07 52 Prisoner Act 1894

23 C-2; 67/08; 01.09.08 52 Prisoner Act 1894

24 Muffasil PS; 226/13; 01.06.13 188 IPC & 52 Prisoner Act 1894

25 Muffasil PS; 182/08; 02.08.08 341/504/353/34 IPC

26 Hussainganj PS; 34/01;

17.03.01

454/380 IPC

27 Siwan Town PS; 33/01;

17.03.01

147/148/149/307/353/323/333/379/

380/447/452/427/435/120 –b IPC &

27 Arms Act

28 Muffasil PS; 08/01; 13.01.01 364 IPC

29 Barhariyaps ; 82/04; 08.08.04 302/120-B, 363 IPC & 27 Arms Act

30 Hussainganj PS 302/120-B

31 Muffasil PS; 150/09; 24.06.09 307 IPC

32 Siwan Town; 20/02; 05.03.02 302/ 120 (NB)/34 IPC

33 Siwan Town; 23/05; 10.02.05 147/148/149/341/379/364 IPC

34 Siwan Town ; 102/98;

13.07.98

302/34 IPC & 27 Arms Act

35 Muffasil PS; 32/01; 15.03.01 307/149 IPC & @7 Arms Act

36 Siwan Town; 145/98; 09.09.98 147/148/149/307/323/341/353/379/

504 IPC & 27 Arms Act

37 Siwan Town; 147/98; 09.09.98 307/139 IPC & 27 Arms Act

38 Hussasinganj PS; 31/01;

17.03.01

25(1-B)A/26 Arms Act & 3/4 Explosive

Act & 147/148/149/324/307/302/

353/332/333/335/120-B IPC

39 Hussainganj PS; 32/01;

17.03.01

147/148/120-B/435/149/333/353/

307 IPC & 27 Arms Act

40 Hussainganj PS; 33/01;

17.03.01

25(1-A)/26/27/35 Arms Act & 3/5

Explosive Act

41 Siwan Town; 69/06; 13.03.06 383/34 IPC

42 Siwan Town; 54/97; 31.03.97 302/307/120-B/34 IPC & 27 Arms Act

43 Mirgabj (Gopalganj) PS;

119/91; 31.05.91

302/34 IPC & 27 Arms Act

44 Jugsalai (Jamsedpur) PS;

182/05

176/177/179/419/420/468/201/120-

B IPC

45 KMP (Muzaffarpur); 182/05 176/177/179/419/420/468/201/120-

B IPC”

18

Page 19 Be it noted, in certain cases trial has been stayed by

the High Court and in certain cases bail has been granted.

16.On a perusal of the aforesaid chart, it is clear as noon

day that respondent No. 3 has been involved in numerous

cases; that he has been booked in at least 75 cases, out of

which he stands convicted in 10 cases; that he is facing life

imprisonment in two, which include murder case of the

Petitioner’s two sons, and 10 years rigorous imprisonment

in one; that out of 45 pending cases, at least 21 are those

where maximum sentence is 7 years and more, including 9

for murder and 4 for attempt to murder; that apart from the

murder of the Petitioner’s two sons, there are at least 15 out

of total 45 pending cases which have been registered against

him while he was in jail and out of these 15 pending cases,

one is for the murder of the Petitioner’s third son and two

are for attempt to murder. He has been declared a

history-sheeter Type ‘A’ (who is beyond reform).

17.Referring to the chart, it is urged with vehemence by

Mr. Bhushan that the third respondent is a criminal of such

nature who is beyond reform and his influence is writ large

in the State of Bihar. It is contended by him that the said

19

Page 20 respondent has been a Member of Legislative Assembly for

two times and Member of Parliament from Siwan on four

occasions. In such a situation, contend Mr. Bhushan and

Mr. Dave, it is absolutely difficult, nay, impossible to get

justice because utmost fear prevails and nerve-wrecking

terror reigns supreme in the locality. In such an

atmosphere, justice will be the first casualty and, therefore,

this Court, as the protector of the constitutional rights,

should direct transfer of the third respondent to a jail

outside Bihar wherever trial by video conferencing would be

possible. Mr. Bhushan, in the course of his arguments,

has commended us to certain authorities, which we shall

refer to at the relevant stage. Mr. Gopal Singh, learned

counsel for the State of Bihar submitted that the State of

Bihar is wedded to rule of law and will religiously endeavour

to carry out the directions of this Court that the Court may

ultimately direct, regard being had to the concept of fair

trial.

18.Mr. Naphade, learned senior counsel appearing for the

third respondent, would contend that for the purpose of

transferring an accused from the State of Bihar to a prison

20

Page 21 outside the State there must exist a law on the statute book

which permits such transfer. In the absence of any law, it

is not permissible in law to issue any direction for such

transfer. According to Mr. Naphade, by transfer to a prison

outside the State, the rights of an under-trial prisoner

under Articles 14 and 21 are violated and when the third

respondent is facing trial in 45 cases, his transfer should

not be so directed. Learned senior counsel would urge that

if an action of a State is prejudicial to the right of an

individual, it has to be backed by an authority of law and in

the absence of the same, such an action is inconceivable. It

is further propounded by Mr. Naphade that an order of

transfer cannot be passed in exercise of power under Article

142 of the Constitution, as it will be inconsistent with the

substantive provisions of the relevant statutory law. It is

canvassed by Mr. Naphade that powers exercisable under

Article 142 is to do complete justice, but it cannot assume a

legislative character, for legislation is absolutely different

than adjudication. It is his further submission that Article

142 does not empower this Court to enact law and

transferring the third respondent from Bihar to any other

21

Page 22 prison outside the State would amount to the Court

enacting the law and then exercising the judicial power to

enforce the law.

19.Learned senior counsel would put forth that

transferring the third respondent from his home State to

another State would affect his right under Article 21 of the

Constitution and such an order is only possible in

accordance with the procedure established by law and in

the absence of any law, the submission advanced on behalf

of the petitioners is absolutely untenable. Criticising the

rhetorical arguments assiduously structured by the learned

senior counsel for the petitioners, it is astutely expounded

by Mr. Naphade that the argument is fundamentally

founded on equity which is given the colour of justice and

fairness in trial, nullifying the fundamental principle that

equity has to yield to the statutory provisions. Further, the

third respondent, as an accused, has a right to be tried

fairly under Article 21 and his right cannot be scuttled or

corroded at the instance of the petitioners. Learned senior

counsel would urge that in a case of the present nature, the

question of balancing of rights does not arise, for the

22

Page 23 principle of balancing of rights applies where two

fundamental rights compete but here it is the right of the

third respondent which has to be protected under Article 21

which has been given the highly cherished value by this

Court, and the Court is the sole protector of the said right.

20.First, we shall have a survey of the statutory law in the

field. The Prisoners Act, 1900 was brought into existence to

consolidate the law relating to prisoners confined by the

order of a court. As Section 29 of the Prisoners Act, 1900

covered a different field, the Parliament thought it

appropriate to bring in the Transfer of Prisoners Act, 1950

(for short, “the 1950 Act”). It is necessary to state what

compelled the Parliament to bring the said legislation. The

Statement of Objects and Reasons of the 1950 Act states as

follows:-

“Section 29 of the Prisoners Act, 1900, inter alia,

provided for the inter-State transfer of prisoners

between the States in Parts A, C and D of the

First Schedule to the Constitution. There was no

provision, however, either in the Prisoners Act,

1900 or any other law for the transfer of

prisoners in those States to prisons in Part B

States and vice versa. Cases may arise where the

removal for the transfer of prisoners from Parts

A, C and D States to Part B States and vice versa

may be considered administratively desirable or

necessary”

23

Page 24 21.Section 3 of the 1950 Act reads as follows:-

“3. Removal of prisoners from one State to another:-

(1) Where any person is confined in a prison in a

State.-

(a) under sentence of death, or

(b) under or in lieu of a sentence of imprisonment or

transportation or

(c) in default of payment of a fine, or

(d) in default of giving security for keeping the peace

or for maintaining good behaviour;

the Government of that State may, with the consent

of the Government of any other State, by order,

provide for the removal of the prisoner from that

prison to any prison in the other State.

(2) The officer in charge of the prison to which any

person is removed under sub-section(1) shall

receive and detain him, so far as may be, according

to the exigency of any writ, warrant or order of the

court by which such person has been committed, or

until such person is discharged or removed in due

course of law.”

22.We are required to examine, when the said provision

permits transfer outside the State only in certain

circumstances and the case of respondent No. 3 does not

come within any of the circumstances, could the accused

respondent be transferred from the prison in Bihar to any

other prison situate in another State. It is also necessary to

24

Page 25 be addressed, whether the transfer would vitiate the basic

tenet of Article 21 of the Constitution and should such a

right be allowed to founder. In this regard, we have been

commended to Sunil Batra (II) v. Delhi Administration

2

and State of Maharashtra & ors v. Saeed Sohail Sheikh

and Ors.

3

.

23.In Sunil Batra (II) (supra), a writ petition was

registered on receipt of a letter from the prisoner

complaining of a brutal assault by Head Warder on another

prisoner. The letter was metamorphosed into a proceeding

under Article 32 of the Constitution. The Court referred to

the decision in Sunil Batra v. Delhi Administration &

Ors.

4

to opine that the said decision imparts to the habeas

corpus writ a versatile vitality and operational utility that

makes a healing presence of the law to live up to its

reputation as bastion of liberty even within the secrecy of

the hidden cell. The Court discussing about the perspective

in the context of the prisoners right and the torture,

reproduced a passage from Sir Winston Churchill that was

2

(1980) 3 SCC 488

3

(2012) 13 SCC 192

4

(1978) 4 SCC 494

25

Page 26 referred to in Sunil Batra (supra). The said passage reads

thus:-

“The mood and temper of the public in regard to

the treatment of crime and criminals is one of the

most unfailing tests of the civilization of any

country. A calm dispassionate recognition of the

rights of the accused, and even of the convicted

criminal, against the State — a constant

heart-searching by all charged with the duty of

punishment — a desire and eagerness to

rehabilitate in the world of industry those who

have paid their due in the hard coinage of

punishment: tireless efforts towards the discovery

of curative and regenerative processes: unfailing

faith that there is a treasure, if you can only find

it, in the heart of every man. These are the

symbols, which, in the treatment of crime and

criminal, mark and measure the stored-up

strength of a nation, and are sign and proof of

the living virtue in it.”

We may immediately say, we share the same thought

without any reservation.

24.The Court observed that it was the import of the

Preamble and Article 21 of the Constitution that the

protection of the prisoner would come within the rights that

is needed protection under Article 32. The three-Judge

Bench referred to the facts and thereafter adverting to the

rights of the prisoners opined thus:-

26

Page 27 “40. Prisoners are peculiarly and doubly

handicapped. For one thing, most prisoners

belong to the weaker segment, in poverty,

literacy, social station and the like. Secondly, the

prison house is a walled-off world which is

incommunicado for the human world, with the

result that the bonded inmates are invisible, their

voices inaudible, their injustices unheeded. So it

is imperative, as implicit in Article 21, that life or

liberty, shall not be kept in suspended animation

or congealed into animal existence without the

freshening flow of fair procedure. The meaning of

‘life’ given by Field, J., approved in Kharak Singh

5

and Maneka Gandhi

6

bears excerption:

“Something more than mere animal

existence. The inhibition against its

deprivation extends to all those limbs and

faculties by which life is enjoyed. The

provision equally prohibits the mutilation of

the body by the amputation of an arm or

leg, or the putting out of an eye, or the

destruction of any other organ of the body

through which the soul communicates with

the outer world.”

Therefore, inside prisons are persons and their

personhood, if crippled by law-keepers turning

law-breakers, shall be forbidden by the writ of

this Court from such wrongdoing. Fair procedure,

in dealing with prisoners, therefore, calls for

another dimension of access to law-provision,

within easy reach, of the law which limits liberty

to persons who are prevented from moving out of

prison gates.”

5

Kharak Singh v. State of U.P. AIR 1963 SC 1295

6

(1978) 1 SCC 248

27

Page 28 25.The learned Judges affirmed the position, as had been

held by Chandrachud, J., (as His Lordship then was) in D.

Bhuvan Mohan Patnaik & Ors v. State of A.P. & Ors

7

:-

“Convicts are not, by mere reason of the

conviction, denuded of all the fundamental rights

which they otherwise possess. A compulsion

under the authority of law, following upon a

conviction, to live in a prison-house entails by its

own force the deprivation of fundamental

freedoms like the right to move freely throughout

the territory of India or the right to ‘practise’ a

profession. A man of profession would thus stand

stripped of his right to hold consultations while

serving out his sentence. But the Constitution

guarantees other freedoms like the right to

acquire, hold and dispose of property for the

exercise of which incarceration can be no

impediment. Likewise, even a convict is entitled

to the precious right guaranteed by Article 21 of

the Constitution that he shall not be deprived of

his life or personal liberty except according to

procedure established by law.”

26.Eventually, they laid down:-

“48. Inflictions may take many protean forms,

apart from physical assaults. Pushing the

prisoner into a solitary cell, denial of a necessary

amenity, and, more dreadful sometimes, transfer

to a distant prison where visits or society of

friends or relations may be snapped, allotment of

degrading labour, assigning him to a desperate or

tough gang and the like, may be punitive in

effect. Every such affliction or abridgment is an

infraction of liberty or life in its wider sense and

cannot be sustained unless Article 21 is satisfied.

There must be a corrective legal procedure, fair

7

(1975) 3 SCC 185

28

Page 29 and reasonable and effective. Such infraction will

be arbitrary, under Article 14 if it is dependent

on unguided discretion, unreasonable, under

Article 19 if it is irremediable and unappealable,

and unfair, under Article 21 if it violates natural

justice. The string of guidelines in Batra1 set out

in the first judgment, which we adopt, provides

for a hearing at some stages, a review by a

superior, and early judicial consideration so that

the proceedings may not hop from Caesar to

Caesar. We direct strict compliance with those

norms and institutional provisions for that

purpose.”

27.Considerable emphasis was laid on the aspect that

transfer to a distant prison where visits or society of friends

or relations is snapped, is an affliction or abridgment and

the same is an infraction of liberty or life in its wider sense

and cannot be sustained unless Article 21 is satisfied. This

would be a relevant aspect as held in Saeed Sohail Sheik

(supra). In the said case, the Court referred to Section 29 of

the Prisoners Act, 1900. Interpreting the said provision the

Court held:-

“20. Reliance upon sub-section (2) of Section 29,

in support of the contention that the transfer of

an undertrial is permissible, is also of no

assistance to the appellants in our opinion.

Sub-section (2) no doubt empowers the Inspector

General of Prisons to direct a transfer but what is

important is that any such transfer is of a

prisoner who is confined in circumstances

mentioned in sub-section (1) of Section 29. That

is evident from the use of words “any prisoner

29

Page 30 confined as aforesaid in a prison”. The expression

leaves no manner of doubt that a transfer under

sub-section (2) is also permissible only if it

relates to prisoners who were confined in

circumstances indicated in sub-section (1) of

Section 29. The respondents in the present case

were undertrials who could not have been

transferred in terms of the orders of the Inspector

General of Prisons under Section 29 extracted

above.”

28. Thereafter, the Court referred to Section 26 of the

Prisons Act, 1894 and Sections 167 and 309 of the CrPC

and adverted to the nature of power exercisable by the

Court while permitting or refusing the transfer. In that

context it ruled:-

“25. ……We have, however, no hesitation in

holding that the power exercisable by the court

while permitting or refusing transfer is “judicial”

and not “ministerial” as contended by Mr

Naphade. Exercise of ministerial power is out of

place in situations where quality of life or the

liberty of a citizen is affected, no matter he/she is

under a sentence of imprisonment or is facing a

criminal charge in an ongoing trial. That transfer

of an undertrial to a distant prison may adversely

affect his right to defend himself but also isolate

him from the society of his friends and relations

is settled by the decision of this Court in Sunil

Batra (2) v. Delhi Admn.”

29.In the ultimate analysis, the Court arrived at the

conclusion that any order that the Court may make on a

request for transfer of a prisoner is bound to affect him

30

Page 31 prejudicially, and, therefore, it is obligatory for the court to

apply its mind fairly and objectively to the circumstances in

which the transfer is being prayed for and take a considered

view having regard to the objections which the prisoner may

have to offer. There is in that process of determination and

decision-making an implicit duty to act fairly, objectively or

in other words, to act judicially.

30.The aforesaid two pronouncements have been pressed

into service to buttress the stand that transfer of prisoner to

a distant place violates inherent constituent of Article 21 of

the Constitution. It is also proponed that if the transfer is

directed, it would affect the edifice of “fair trial” to which an

accused is entitled to within the ambit and sweep of the said

Article. The aforesaid two limbs of submission founded on

the basic principle of right to life require to be appositely

understood and appreciated. The first plank of submission

in this regard that has been structured with phenomenal

perceptiveness is that an order transferring a prisoner, a

convict or under trial to a distance prison is absolutely

unacceptable and, if such an order is passed, it would

clearly violate the fundamental right of the accused which

31

Page 32 has been conferred on him under Article 21 in its expanded

horizon. In Sunil Batra (II) (supra), we find that the

transfer from one prison to another was not the real

controversy. The controversy pertained to a different factual

score. The observations made in para 49 of the said

judgment really pertain to protection of prisoners in the jail.

By taking recourse to the epistolary method of entertaining

a petition under Article 32 of the Constitution, the Court

expressed its concern about the ill treatment and torture to

prisoners in the jail and reflected on prison reforms. It is

worthy to note that that the Court has really stated that

transfer in certain cases may be punitive in effect and such

actions may tantamount to affliction on liberty or life in the

wider sense. Simultaneously, the Court has ruled that such

affliction or abridgement cannot be sustained unless Article

21 is satisfied and there has to be a correct legal procedure,

and the procedure to be adopted has to be fair and

reasonable, and the discretion should not be exercised in an

unguided or unreasonable manner. Thus, the decision

itself does not lay down the principle in absolute terms.

Similarly, the authority in Saeed Sohail Sheik (supra) was

32

Page 33 dealing with transfer of a prisoner and focused on the

nature of power exercised by the Court. Reference to Sunil

Batra (II) (supra) was made to bolster that an order of

transfer from one prison to another is not a ministerial act.

Thus, the said authority is not a precedent for the

proposition that an accused cannot be transferred to a

prison at a distant place, when justice, fair and free trial so

requires.

31.This aspect of Article 21, it is imperative, has to be

tested on the bedrock of fair trial. The question that is

required to be posed is if the accused is transferred to

another jail in another State, would the same become an

apology for trial or promote and safeguard free and fair trial.

The argument that all relevant witnesses are in Siwan and

the witnesses the defence intends to cite are in Siwan and in

such a situation the trial after shifting cannot be

characterized as fair trial refers to only one aspect. The

concept of fair trial recognized under the Code of Criminal

Procedure is conferred an elevated status under the

Constitution, is a much broader and wider concept. If the

transfer will create a dent in the said concept, there is no

33

Page 34 justification to accept such a prayer at the behest of the

petitioners. In oppugnation, the conception of fair trial in

criminal jurisprudence is not one way traffic, but includes

the accused and the victim and it is the duty of the court to

weigh the balance. When there is threat to life, liberty and

fear pervades, it sends shivers in the spine and corrodes the

basic marrows of holding of the trial at Siwan. This is quite

farther from the idea of fair trial. The grievance of the

victims, who have enormously and apparently suffered

deserves to be dealt with as per the law of the land and

should not remain a mirage and a distant dream. As we

find, both sides have propounded the propositions in

extreme terms. And we have a duty to balance.

32.To appreciate the contention on this score, we may, at

present, refer to certain authorities that have dealt with fair

trial in the constitutional and statutory backdrop.

33. In J. Jayalalithaa & Ors v. State of Karnataka &

Ors.

8

, the Court held that fair trial is the main object of

criminal procedure and such fairness should not be

hampered or threatened in any manner. Fair trial must be

accorded to every accused in the spirit of the right to life

8

(2014) 2 SCC 401

34

Page 35 and personal liberty and the accused must get a free and

fair, just and reasonable trial on the charge imputed in a

criminal case. It has been further observed that any breach

or violation of public rights and duties adversely affects the

community as a whole and it becomes harmful to the

society in general and, therefore, in all circumstances, the

courts have a duty to maintain public confidence in the

administration of justice and such duty is to vindicate and

uphold the “majesty of the law” and the courts cannot turn

a blind eye to vexatious or oppressive conduct that occurs

in relation to criminal proceedings. The Court further laid

down that denial of a fair trial is as much injustice to the

accused as is to the victim and the society. It necessarily

requires a trial before an impartial Judge, a fair prosecutor

and an atmosphere of judicial calm. Since the object of the

trial is to mete out justice and to convict the guilty and

protect the innocent, the trial should be a search for the

truth and not about over technicalities and must be

conducted under such rules as will protect the innocent and

punish the guilty. Justice should not only be done but

should be seen to have been done. Therefore, free and fair

35

Page 36 trial is a sine qua non of Article 21 of the Constitution. Right

to get a fair trial is not only a basic fundamental right, but a

human right also. Therefore, any hindrance in a fair trial

could be violative of Article 14 of the Constitution. Elevating

the right of fair trial, the Court observed:-

“Article 12 of the Universal Declaration of Human

Rights provides for the right to a fair trial what is

enshrined in Article 21 of our Constitution.

Therefore, fair trial is the heart of criminal

jurisprudence and, in a way, an important facet

of a democratic polity and is governed by the rule

of law. Denial of fair trial is crucifixion of human

rights. [Vide Triveniben v. State of Gujarat

9

, Abdul

Rehman Antulay v. R.S. Nayak

10

, Raj Deo Sharma

(2) v. State of Bihar

11

, Dwarka Prasad Agarwal v.

B.D. Agarwal

12

, K. Anbazhagan v. Supt. of Police

13

,

Zahira Habibullah Sheikh (5) v. State of Gujarat

14

,

Noor Aga v. State of Punjab

15

, Amarinder Singh v.

Parkash Singh Badal

16

, Mohd. Hussain v. State

(Govt. of NCT of Delhi)

17

, Sudevanand v. State

18

,

Rattiram v. State of M.P.

19

and Natasha Singh v.

CBI

20

.]”

34.In this regard, we may sit in the time machine and

refer to a three-Judge Bench judgment in Maneka Sanjay

9

(1989) 1 SCC 678

10

(1992) 1 SCC 225

11

(1999) 7 SCC 604

12

(2003) 6 SCC 230

13

(2004) 3 SCC 767

14

(2006) 3 SCC 374

15

(2008) 16 SCC 417

16

(2009) 6 SCC 260

17

(2012) 2 SCC 584

18

(2012) 3 SCC 387

19

(2012) 4 SCC 516

20

(2013) 5 SCC 741

36

Page 37 Gandhi & another v. Rani Jethmalani

21

, wherein it has

been observed that assurance of a fair trial is the first

imperative of the dispensation of justice and the central

criterion for the court to consider when a motion for transfer

is made is not the hypersensitivity or relative convenience of

a party or easy availability of legal services or like

mini-grievances. Something more substantial, more

compelling, more imperilling, from the point of view of

public justice and its attendant environment is necessitous,

if the court is to exercise its power of transfer. This is the

cardinal principle although the circumstances may be

myriad and vary from case to case. The Court observed that

accused cannot dictate where the case against him should

be tried and, in a case, it the duty of the Court to weigh the

circumstances.

35. In Rattiram (supra), speaking on fair trial, the Court

opined that:-

“39. … Fundamentally, a fair and impartial trial has

a sacrosanct purpose. It has a demonstrable object

that the accused should not be prejudiced. A fair

trial is required to be conducted in such a manner

which would totally ostracise injustice, prejudice,

dishonesty and favouritism.”

21

(1979) 4 SCC 167

37

Page 38 In the said case, it has further been held that:-

“60. While delineating on the facets of speedy trial,

it cannot be regarded as an exclusive right of the

accused. The right of a victim has been given

recognition in Mangal Singh v. Kishan Singh

22

wherein it has been observed thus:

‘14. … Any inordinate delay in conclusion of

a criminal trial undoubtedly has a highly

deleterious effect on the society generally, and

particularly on the two sides of the case. But it

will be a grave mistake to assume that delay in

trial does not cause acute suffering and

anguish to the victim of the offence. In many

cases the victim may suffer even more than the

accused. There is, therefore, no reason to give

all the benefits on account of the delay in trial

to the accused and to completely deny all

justice to the victim of the offence.’

61. It is worth noting that the Constitution Bench in

Iqbal Singh Marwah v. Meenakshi Marwah

23

though in

a different context, had also observed that delay in the

prosecution of a guilty person comes to his advantage

as witnesses become reluctant to give evidence and the

evidence gets lost.

x x x x

64. Be it noted, one cannot afford to treat the victim as

an alien or a total stranger to the criminal trial. The

criminal jurisprudence, with the passage of time, has

laid emphasis on victimology which fundamentally is a

perception of a trial from the viewpoint of the criminal

as well as the victim. Both are viewed in the social

context. The view of the victim is given due regard and

respect in certain countries. In respect of certain

22

(2009) 17 SCC 303

23

(2005) 4 SCC 370

38

Page 39 offences in our existing criminal jurisprudence, the

testimony of the victim is given paramount

importance. Sometimes it is perceived that it is the

duty of the court to see that the victim’s right is

protected. A direction for retrial is to put the clock

back and it would be a travesty of justice to so direct if

the trial really has not been unfair and there has been

no miscarriage of justice or failure of justice.”

36.Be it noted, the Court in the said case had noted that

there has to be a fair trial and no miscarriage of justice and

under no circumstances, prejudice should be caused to the

accused but, a pregnant one, every procedural lapse or

every interdict that has been acceded to and not objected at

the appropriate stage would not get the trial dented or make

it unfair. Treating it to be unfair would amount to an

undesirable state of pink of perfection in procedure. An

absolute apple-pie order in carrying out the adjective law,

would only be sound and fury signifying nothing.”

37.In Manu Sharma v. State (NCT of Delhi)

24

, the Court,

emphasizing on the concept of fair trial, observed thus:-

“197. In the Indian criminal jurisprudence, the

accused is placed in a somewhat advantageous

position than under different jurisprudence of some of

the countries in the world. The criminal justice

administration system in India places human rights

and dignity for human life at a much higher pedestal.

In our jurisprudence an accused is presumed to be

innocent till proved guilty, the alleged accused is

24

(2010) 6 SCC 1

39

Page 40 entitled to fairness and true investigation and fair trial

and the prosecution is expected to play balanced role

in the trial of a crime. The investigation should be

judicious, fair, transparent and expeditious to ensure

compliance with the basic rule of law. These are the

fundamental canons of our criminal jurisprudence and

they are quite in conformity with the constitutional

mandate contained in Articles 20 and 21 of the

Constitution of India.”

38. A three-Judge Bench in Mohd. Hussain @ Julfikar

Ali v. The State (Govt. of NCT) Delhi

25

approvingly

reproduced para 33 of the earlier judgment in Zahira

Habibulla H. Sheikh v. State of Gujarat

26

(known as

“Best Bakery” case) which is to the following effect:-

“33. The principle of fair trial now informs and

energises many areas of the law. It is reflected in

numerous rules and practices. It is a constant,

ongoing development process continually adapted to

new and changing circumstances, and exigencies of

the situation — peculiar at times and related to the

nature of crime, persons involved — directly or

operating behind, social impact and societal needs

and even so many powerful balancing factors which

may come in the way of administration of criminal

justice system.”

39. In Zahira Habibulla H. Sheikh (supra), it has been

held:-

“38. A criminal trial is a judicial examination of the

issues in the case and its purpose is to arrive at a

judgment on an issue as to a fact or relevant facts

25

(2012) 9 SCC 408

26

(2004) 4 SCC 158

40

Page 41 which may lead to the discovery of the fact issue

and obtain proof of such facts at which the

prosecution and the accused have arrived by their

pleadings; the controlling question being the guilt or

innocence of the accused. Since the object is to

mete out justice and to convict the guilty and

protect the innocent, the trial should be a search for

the truth and not about over technicalities, and

must be conducted under such rules as will protect

the innocent, and punish the guilty. The proof of

charge which has to be beyond reasonable doubt

must depend upon judicial evaluation of the totality

of the evidence, oral and circumstantial, and not by

an isolated scrutiny.

39. Failure to accord fair hearing either to the

accused or the prosecution violates even minimum

standards of due process of law. It is inherent in the

concept of due process of law, that condemnation

should be rendered only after the trial in which the

hearing is a real one, not sham or a mere farce and

pretence. Since the fair hearing requires an

opportunity to preserve the process, it may be

vitiated and violated by an overhasty,

stage-managed, tailored and partisan trial.

40. The fair trial for a criminal offence consists not

only in technical observance of the frame and forms

of law, but also in recognition and just application

of its principles in substance, to find out the truth

and prevent miscarriage of justice.”

40. In Mohd. Hussain @ Julfikar Ali (supra) the

three-Judge Bench has drawn a distinction between the

speedy trial and fair trial by opining that there is, however,

qualitative difference between the right to speedy trial and

the accused’s right of fair trial. Unlike the accused’s right of

41

Page 42 fair trial, deprivation of the right to speedy trial does not per

se prejudice the accused in defending himself. The right to

speedy trial is in its very nature relative. It depends upon

diverse circumstances. Each case of delay in conclusion of a

criminal trial has to be seen in the facts and circumstances

of such case. Mere lapse of several years since the

commencement of prosecution by itself may not justify the

discontinuance of prosecution or dismissal of indictment.

The factors concerning the accused’s right to speedy trial

have to be weighed vis-à-vis the impact of the crime on

society and the confidence of the people in judicial system.

Speedy trial secures rights to an accused but it does not

preclude the rights of public justice. The nature and gravity

of crime, persons involved, social impact and societal needs

must be weighed along with the right of the accused to

speedy trial and if the balance tilts in favour of the former

the long delay in conclusion of criminal trial should not

operate against the continuation of prosecution and if the

right of the accused in the facts and circumstances of the

case and exigencies of situation tilts the balance in his

favour, the prosecution may be brought to an end.

42

Page 43 41.We have referred to the said authority as the

three-Judge Bench has categorically stated that interests of

the society at large cannot be disregarded or totally

ostracized while applying the test of fair trial.

42.In Bablu Kumar and Ors. v. State of Bihar and

Anr.

27

the Court observed that it is the duty of the court to

see that neither the prosecution nor the accused play

truancy with the criminal trial or corrode the sanctity of the

proceeding. They cannot expropriate or hijack the

community interest by conducting themselves in such a

manner as a consequence of which the trial becomes a

mock trial. The Court further ruled that a criminal trial is a

serious concern of society and every member of the

collective has an inherent interest in such a trial and,

therefore, the court is duty-bound to see that neither the

prosecution nor the defence takes unnecessary

adjournments and take the trial under their control. The

said observations were made keeping in view the concept of

fair trial, the obligation of the prosecution, the interest of

the community and the duty of the court.

27

(2015) 8 SCC 787

43

Page 44 43.Recently, in State of Haryana v. Ram Mehar and

Ors.

28

, after analyzing the earlier judgments, the Court

ruled that the concept of the fair trial is neither in the realm

of abstraction or a vague idea. It is a concrete phenomenon;

it is not rigid and there cannot be any straitjacket formula

for applying the same. The Court observed that it cannot be

attributed or clothed with any kind of rigidity or flexibility in

its application. It is because fair trial in its ambit requires

fairness to the accused, the victim and the collective at

large. The Court ruled that neither the accused nor the

prosecution nor the victim which is a part of the society can

claim absolute predominance over the other, for once

absolute predominance is recognised, it will have the effect

potentiality to bring in an anarchical disorder in the

conducting of trial defying established legal norm. The

Court opined that whole thing would be dependent on the

fact situation; established norms and recognised principles

and eventual appreciation of the factual scenario in entirety.

There may be cases which may command

compartmentalisation but it cannot be stated to be an

inflexible rule. Each and every irregularity cannot be

28

(2016) 8 SCC 762

44

Page 45 imported to the arena of fair trial. There may be situations

where injustice to the victim may play a pivotal role. The

centripodal purpose is to see that injustice is avoided when

the trial is conducted. Simultaneously the concept of fair

trial cannot be allowed to such an extent so that the

systemic order of conducting a trial in accordance with

CrPC or other enactments get mortgaged to the whims and

fancies of the defence or the prosecution. The command of

the Code cannot be thrown to the winds. In such situation,

as has been laid down in many an authority, the courts

have significantly an eminent role. A plea of fair trial cannot

be acquiesced to create an organic disorder in the system. It

cannot be acceded to manure a fertile mind to usher in the

nemesis of the concept of trial as such. The Court further

observed that there should not be any inference that the fair

trial should not be kept on its own pedestal as it ought to

remain but as far as its applicability is concerned, the party

invoking it has to establish with the support of established

principles. The process of the court cannot be abused in

the name of fair trial at the drop of a hat, as that would lead

to miscarriage of justice.

45

Page 46 44.On a studied analysis of the concept of fair trial as a

facet of Article 21, it is noticeable that in its ambit and

sweep it covers interest of the accused, prosecution and the

victim. The victim, may be a singular person, who has

suffered, but the injury suffered by singular is likely to

affect the community interest. Therefore, the collective

under certain circumstances and in certain cases, assume

the position of the victim. They may not be entitled to

compensation as conceived under section 357A of the CrPC

but their anxiety and concern of the crime and desire to

prevent such occurrences and that the perpetrator, if guilty,

should be punished, is a facet of Rule of Law. And that has

to be accepted and ultimately protected.

45.It is settled in law that the right under Article 21 is not

absolute. It can be curtailed in accordance with law. The

curtailment of the right is permissible by following due

procedure which can withstand the test of reasonableness.

Submission that if the accused is transferred from jail in

Siwan to any other jail outside the State of Bihar, his right

to fair trial would be smothered and there will be an

inscription of an obituary of fair trial and refutation of the

46

Page 47 said proponement, that the accused neither has monopoly

over the process nor does he has any exclusively absolute

right, requires a balanced resolution. The opposite

arguments are both predicated on the precept of fair trial

and the said scale would decide this controversy. The

interest of the victim is relevant and has to be taken into

consideration. The contention that if the accused is not

shifted out of Siwan Jail, the pending trials would result in

complete farce, for no witness would be in a position to

depose against him and they, in total haplessness, shall be

bound to succumb to the feeling of accentuated fear that is

created by his unseen tentacles, is not an artifice and

cannot be ignored. In such a situation, this Court should

balance the rights between the accused and the victims and

thereafter weigh on the scale of fair trial whether shifting is

necessary or not. It would be travesty if we ignore the

assertion that if the respondent No. 3 is not shifted from

Siwan Jail and the trial is held at Siwan, justice, which is

necessitous to be done in accordance with law, will suffer an

unprecedented set back and the petitioners would remain in

47

Page 48 a constant state of fear that shall melt their bones. This

would imply balancing of rights.

46.Having noted thus, as presently advised, we shall first

advert to certain authorities that pertain to balancing of

rights. In Sakal Paper (P) Ltd. & Ors v. Union of India &

another

29

, the Court in the context of freedom of speech

and expression, has held that freedom of speech can be

restricted only in the interests of the security of the State,

friendly relations with foreign State, public order, decency or

morality or in relation to contempt of court, defamation or

incitement to an offence. It cannot, like the freedom to carry

on business, be curtailed in the interest of the general

public. Analysing further, the Court held:-

“It follows from this that the State cannot make a

law which directly restricts one freedom even for

securing the better enjoyment of another

freedom. All the greater reason, therefore for

holding that the State cannot directly restrict one

freedom by placing an otherwise permissible

restriction on another freedom.”

47.In Subramanian Swamy v. Union of India

30

the

Court after referring to the said authority ruled that:-

“… the issue herein is sustenance and balancing

of the separate rights, one under Article 19(1)(a)

29

AIR 1962 SC 305

30

(2016) 7 SCC 221

48

Page 49 and the other, under Article 21. Hence, the

concept of equipoise and counterweighing

fundamental rights of one with other person. It is

not a case of mere better enjoyment of another

freedom. In Acharya Maharajshri Narendra

Prasadji Anandprasadji Maharaj v. State of

Gujarat

31

, it has been observed that a particular

fundamental right cannot exist in isolation in a

watertight compartment. One fundamental right

of a person may have to coexist in harmony with

the exercise of another fundamental right by

others and also with reasonable and valid

exercise of power by the State in the light of the

directive principles in the interests of social

welfare as a whole. The Court’s duty is to strike a

balance between competing claims of different

interests. In DTC v. Mazdoor Congress

32

the Court

has ruled that articles relating to fundamental

rights are all parts of an integrated scheme in the

Constitution and their waters must mix to

constitute that grand flow of unimpeded and

impartial justice; social, economic and political,

and of equality of status and opportunity which

imply absence of unreasonable or unfair

discrimination between individuals or groups or

classes.”

48.In this context, it is also appropriate to refer to

certain other decisions where the Court has dealt with

the concept of competing rights. We are disposed to

think that dictum laid therein has to be appositely

appreciated. In Mr. ‘X’ v. Hospital ‘Z’

33

, the issue arose

with regard to right to privacy as implicit in the right to

31

(1975) 1 SCC 11

32

1991 Supp (1) SCC 600

33

(1998) 8 SCC 296

49

Page 50 life and liberty as guaranteed to the citizens under Article

21 of the Constitution and the right of another to lead a

healthy life. Dealing with the said controversy, the Court

held as a human being, Ms ‘Y’ must also enjoy, as she

obviously is entitled to, all the human rights available to

any other human being. This is apart from, and in

addition to, the fundamental right available to her under

Article 21, which guarantees “right to life” to every citizen

of this country. The Court further held that where there

is a clash of two fundamental rights, namely, the

appellant’s right to privacy as part of right to life and Ms

‘Y’s right to lead a healthy life which is her fundamental

right under Article 21, the right which would advance the

public morality or public interest, would alone be

enforced through the process of court, for the reason that

moral considerations cannot be kept at bay and the

Judges are not expected to sit as mute structures of clay

in the hall known as the courtroom, but have to be

sensitive.

49.The aforesaid decision is an authority for the

proposition that there can be a conflict between two

50

Page 51 individuals qua their right under Article 21 of the

Constitution and in such a situation, to weigh the

balance the test that is required to be applied is the test

of larger public interest and further that would, in certain

circumstances, advance public morality of the day. To

put it differently, the “greater community interest” or

“interest of the collective or social order” would be the

principle to recognize and accept the right of one which

has to be protected.

50.In this context, reference to the pronouncement in

Rev. Stainislaus v. State of M.P. and Ors.

34

would be

instructive. In the said case, the Constitution Bench was

dealing with two sets of appeals, one arising from

Madhya Pradesh that related to Madhya Pradesh Dharma

Swatantraya Adhiniyam, 1968 and the other pertained to

Orissa Freedom of Religion Act, 1967. The two Acts

insofar as they were concerned with prohibition of

forcible conversion and punishment therefor, were

similar. The larger Bench stated the facts from Madhya

Pradesh case which eventually travelled to the High

Court. The High Court ruled that that there was no

34

(1977) 1 SCC 677

51

Page 52 justification for the argument that Sections 3, 4 and 5

were violative of Article 25(1) of the Constitution. The

High Court went on to hold that those Sections “establish

the equality of religious freedom for all citizens by

prohibiting conversion by objectionable activities such as

conversion by force, fraud and by allurement”. The

Orissa Act was declared to be ultra vires the Constitution

by the High Court. To understand the controversy, the

Court posed the following questions:-

“(1) whether the two Acts were violative of the

fundamental right guaranteed under Article 25(1)

of the Constitution, and

(2) whether the State Legislatures were

competent to enact them?”

51.It was contended before this Court that the right to

propagate one’s religion means the right to convert a

person to one’s own religion and such a right is

guaranteed by Article 25(1) of the Constitution. The

larger Bench dealing with the said contention held:-

“We have no doubt that it is in this sense that the

word ‘propagate’ has been used in Article 25(1),

for what the article grants is not the right to

convert another person to one’s own religion, but

to transmit or spread one’s religion by an

exposition of its tenets. It has to be remembered

52

Page 53 that Article 25(1) guarantees “freedom of

conscience” to every citizen, and not merely to

the followers of one particular religion, and that,

in turn postulates that there is no fundamental

right to convert another person to one’s own

religion because if a person purposely undertakes

the conversion of another person to his religion,

as distinguished from his effort to transmit or

spread the tenets of his religion, that would

impinge on the “freedom of conscience”

guaranteed to all the citizens of the country

alike.”

And again:-

“It has to be appreciated that the freedom of

religion enshrined in the article is not guaranteed

in respect of one religion only, but covers all

religions alike, and it can be properly enjoyed by

a person if he exercises his right in a manner

commensurate with the like freedom of persons

following the other religions. What is freedom for

one, is freedom for the other, in equal measure,

and there can therefore be no such thing as a

fundamental right to convert any person to one’s

own religion.”

52.The aforesaid judgment clearly lays down, though in a

different context, that what is freedom for one is also the

freedom for the other in equal measure. The perception is

explicated when the Court has said that it has to be

remembered that Article 25(1) guarantees freedom of

conscience to other citizens and not merely to followers of

particular religion and there is no fundamental right to

53

Page 54 convert another person. The right is guaranteed to all

citizens. The right to propagate or spread one’s religion by

an exposition of its tenets does not mean one’s religion to

convert another person as it affects the fundamental right of

the other. We have referred to this authority as it has, in a

way, dwelt upon the “intra-conflict of a fundamental right”.

53.Be it stated, circumstances may emerge that may

necessitate for balancing between intra-fundamental rights.

It has been distinctly understood that the test that has to be

applied while balancing the two fundamental rights or inter

fundamental rights, the principles applied may be different

than the principle to be applied in intra-conflict between the

same fundamental right. To elaborate, as in this case, the

accused has a fundamental right to have a fair trial under

Article 21 of the Constitution. Similarly, the victims who

are directly affected and also form a part of the constituent

of the collective, have a fundamental right for a fair trial.

Thus, there can be two individuals both having legitimacy to

claim or assert the right. The factum of legitimacy is a

primary consideration. It has to be remembered that no

fundamental right is absolute and it can have limitations in

54

Page 55 certain circumstances. Thus, permissible limitations are

imposed by the State. The said limitations are to be within

the bounds of law. However, when there is intra-conflict of

the right conferred under the same Article, like fair trial in

this case, the test that is required to be applied, we are

disposed to think, it would be “paramount collective

interest” or “sustenance of public confidence in the justice

dispensation system”. An example can be cited. A group of

persons in the name of “class honour”, as has been stated

in Vikas Yadav v. State of U.P. & Ors.

35

, cannot curtail or

throttle the choice of a woman. It is because choice of

woman in choosing her partner in life is a legitimate

constitutional right. It is founded on individual choice that

is recognized in the Constitution under Article 19, and such

a right is not expected to succumb to the concept of “class

honour” or “group thinking”. It is because the sense of

class honour has no legitimacy even if it is practised by the

collective under some kind of a notion. Therefore, if the

collective interest or the public interest that serves the

public cause and further has the legitimacy to claim or

assert a fundamental right, then only it can put forth that

35

(2016) 9 SCC 541

55

Page 56 their right should be protected. There can be no denial of

the fact that the rights of the victims for a fair trial is an

inseparable aspect of Article 21 of the Constitution and

when they assert that right by themselves as well as the

part of the collective, the conception of public interest gets

galvanised. The accentuated public interest in such

circumstances has to be given primacy, for it furthers and

promotes “Rule of Law”. It may be clarified at once that the

test of primacy which is based on legitimacy and the public

interest has to be adjudged on the facts of each case and

cannot be stated in abstract terms. It will require studied

scanning of facts, the competing interests and the ultimate

perception of the balancing that would subserve the larger

public interest and serve the majesty of rule of law. In this

regard, we are reminded of an ancient saying:-

“yadapi siddham, loka viruddham

Na adaraniyam, na acharaniyam”

The aforesaid saying lays stress on public interest and

its significance and primacy over certain individual interest.

It may not thus have general application, but the purpose of

56

Page 57 referring to the same is that on certain occasions it can be

treated to be appropriate.

54.There may be a perception that if principle of primacy

is to be followed, then the right of one gets totally

extinguished. It has to be borne in mind that total

extinction is not balancing. When balancing act is done, the

right to fair trial is not totally crippled, but it is curtailed to

some extent by which the accused gets the right of fair trial

and simultaneously, the victims feel that the fair trial is

conducted and the court feels assured that there is a fair

trial in respect of such cases. That apart, the faith of the

collective is reposed in the criminal justice dispensation

system and remains anchored.

55.While appreciating the concept of public interest in

such a situation, the Court is required to engage itself in

construing the process of fair trial which ultimately

subserves the cause of justice and remains closer to

constitutional sensibility. An accused, in the name of fair

trial, cannot go on seeking adjournments defeating the basic

purpose behind the conducting of a trial as enshrined under

Section 309 CrPC. He cannot go on filing applications

57

Page 58 under various provisions of CrPC, whether tenable or not,

and put forth a plea on each and every occasion on the

bedrock that principle of fair trial sanctions it. In such a

situation, as has been held by this Court, the prosecution

which represents the cause of collective and the victim, who

fights for remedy of his individual grievance, is allowed to

have a say and the court is not expected to be a silent

spectator. Thus, the discord that arises when there is

intra-conflict in the same fundamental right especially, in

the context of fair trial, it has to be resolved regard being

had to the obtaining fact situation. An accused who has

been able to, by his sheer presence, erode the idea of safety

of a witness in court or for that matter impairs and rusts

the faith of a victim in the ultimate justice and such erosion

is due to fear psychosis prevalent in the atmosphere of trial,

is not to be countenanced as it is an unconscionable

situation. Such a hazard is not to be silently suffered

because the “Majesty of Justice” does not allow such kinds

of complaints to survive. Thus analysed, the submission of

Mr. Naphade that shifting of the accused outside the Siwan

58

Page 59 Jail would affect his right under Article 21 of the

Constitution does not commend acceptation.

56.The next limb of controversy relates to exercise of

power and jurisdiction. The plea that is propounded by Mr.

Naphade is that in the absence of any provision in the 1950

Act, there cannot be any direction for shifting. According to

him, any State action which prejudices the right of an

individual has to be backed by the authority of law and in

the absence of law, such an order is not permissible. In this

regard, he has drawn inspiration from a passage from the

State of M.P. & another v. Thakur Bharat Singh

36

. It

reads as follows:-

“All executive action which operates to the

prejudice of any person must have the authority

of law to support it, and the terms of Article 358

do not detract from that rule. Article 358

expressly authorises the State to take legislative

or executive action provided such action was

competent for the State to make or take, but for

the provisions contained in Part III of the

Constitution. Article 358 does not purport to

invest the State with arbitrary authority to take

action to the prejudice of citizens and others: it

merely provides that so long as the proclamation

of emergency subsists laws may be enacted, and

exclusive action may be taken in pursuance of

lawful authority, which if the provisions of Article

19 were operative would have been invalid.”

36

AIR 1967 SC 1170

59

Page 60 57.The aforesaid contention has a fundamental fallacy

and, therefore, the authority in Thakur Bharat Singh

(supra) has no application. In the case at hand, no State

action is under challenge. The plea of prejudice that has

been advanced has no legs to stand upon as the petitioners

have approached this Court for directions. It is well settled

in law that there is a distinction between a judicial function

and the legislative action, and similarly the executive action

and a direction from the Court. It has been lucidly clarified

by the Constitution Bench in State of W.B. & Ors v.

Committee for Protection of Democratic Rights, West

Bengal & Ors

37

. The question arose in the said case was

whether the High Court in exercise of jurisdiction under

Article 226 of the Constitution can direct the CBI

established under the Delhi Special Police Establishment

Act, 1946 (for short, ‘Special Police Act’) to investigate a

cognizable offence which is alleged to have taken place

within the territorial jurisdiction of a State without the

consent of the State Government. After referring to various

provisions of the Special Police Act, the Court posed the

question “whether the restrictions imposed on the powers of

37

(2010) 3 SCC 571

60

Page 61 the Central Government would apply mutatis mutandis to

constitutional courts as well” and referring to various

authorities, recorded number of conclusions, of which we

reproduce the relevant ones:-

“(i) The fundamental rights, enshrined in Part III

of the Constitution, are inherent and cannot be

extinguished by any constitutional or statutory

provision. Any law that abrogates or abridges

such rights would be violative of the basic

structure doctrine. The actual effect and impact

of the law on the rights guaranteed under Part III

has to be taken into account in determining

whether or not it destroys the basic structure.

(ii) Article 21 of the Constitution in its broad

perspective seeks to protect the persons of their

lives and personal liberties except according to

the procedure established by law. The said article

in its broad application not only takes within its

fold enforcement of the rights of an accused but

also the rights of the victim. The State has a duty

to enforce the human rights of a citizen providing

for fair and impartial investigation against any

person accused of commission of a cognizable

offence, which may include its own officers. In

certain situations even a witness to the crime

may seek for and shall be granted protection by

the State.

(iii) In view of the constitutional scheme and the

jurisdiction conferred on this Court under Article

32 and on the High Courts under Article 226 of

the Constitution the power of judicial review

being an integral part of the basic structure of

the Constitution, no Act of Parliament can

exclude or curtail the powers of the constitutional

courts with regard to the enforcement of

61

Page 62 fundamental rights. As a matter of fact, such a

power is essential to give practicable content to

the objectives of the Constitution embodied in

Part III and other parts of the Constitution.

Moreover, in a federal constitution, the

distribution of legislative powers between

Parliament and the State Legislature involves

limitation on legislative powers and, therefore,

this requires an authority other than Parliament

to ascertain whether such limitations are

transgressed. Judicial review acts as the final

arbiter not only to give effect to the distribution of

legislative powers between Parliament and the

State Legislatures, it is also necessary to show

any transgression by each entity. Therefore, to

borrow the words of Lord Steyn, judicial review is

justified by combination of “the principles of

separation of powers, rule of law, the principle of

constitutionality and the reach of judicial review”.

(iv) If the federal structure is violated by any

legislative action, the Constitution takes care to

protect the federal structure by ensuring that the

Courts act as guardians and interpreters of the

Constitution and provide remedy under Articles

32 and 226, whenever there is an attempted

violation. In the circumstances, any direction by

the Supreme Court or the High Court in exercise

of power under Article 32 or 226 to uphold the

Constitution and maintain the rule of law cannot

be termed as violating the federal structure.

(v) Restriction on Parliament by the Constitution

and restriction on the executive by Parliament

under an enactment, do not amount to

restriction on the power of the Judiciary under

Articles 32 and 226 of the Constitution.”

And eventually, the Court answered the reference

thus:-

62

Page 63 “In the final analysis, our answer to the question

referred is that a direction by the High Court, in

exercise of its jurisdiction under Article 226 of

the Constitution, to CBI to investigate a

cognizable offence alleged to have been

committed within the territory of a State without

the consent of that State will neither impinge

upon the federal structure of the Constitution nor

violate the doctrine of separation of power and

shall be valid in law. Being the protectors of civil

liberties of the citizens, this Court and the High

Courts have not only the power and jurisdiction

but also an obligation to protect the fundamental

rights, guaranteed by Part III in general and

under Article 21 of the Constitution in particular,

zealously and vigilantly.”

58.The aforesaid decision compels us to repel the

submission of Mr. Naphade on this score which is to the

effect that when no power is conferred under the 1950 Act,

the Court cannot exercise the power or when the power is

curtailed, the Court cannot issue directions. The

controversy in the Constitution Bench pertained to direction

by the High Court to transfer the investigation to the CBI in

respect of the crime that occurs within the territory of the

State and this Court held that the High Court has the

authority to so direct despite the prohibition contained in

the Special Police Act. Therefore, the non-conferment of

power under the 1950 Act would not prohibit the High

63

Page 64 Court, in exercise of its power under Article 226 to transfer

a case from one jail to another inside the State depending

upon the circumstances.

59.The question that arises in the case at hand pertains

to exercise of jurisdiction under Articles 32, 142 and 144 of

the Constitution. It is submitted by Mr. Naphade that an

order under Article 142 cannot be passed in violation of the

rights under Part III of the Constitution nor such an order

can be inconsistent with the substantive provisions of the

relevant statute. He has drawn our attention to the

Constitution Bench decision in Prem Chand Garg &

another v. Excise Commr.

38

In the said case, the majority

ruled that:-

“12. ….. The powers of this Court are no doubt

very wide and they are intended to be and will

always be exercised in the interest of justice. But

that is not to say that an order can be made by

this Court which is inconsistent with the

fundamental rights guaranteed by Part III of the

Constitution. An order which this Court can

make in order to do complete justice between the

parties, must not only be consistent with the

fundamental rights guaranteed by the

Constitution, but it cannot even be inconsistent

with the substantive provisions of the relevant

statutory laws. Therefore, we do not think it

would be possible to hold that Article 142(1)

38

AIR 1963 SC 996

64

Page 65 confers upon this Court powers which can

contravene the provisions of Article 32.”

60.Placing reliance on A.R. Antulay v. R.S. Nayak &

another

39

, Mr. Naphade would urge that the court cannot

pass an order in exercise of jurisdiction under Article 142 of

the Constitution which will affect the fundamental right of a

person. In Antulay’s case, the five-Judge Bench in R.S.

Nayak v. A.R. Antulay

40

, had transferred the case from

Special Court under the Prevention of Corruption Act to the

High Court in order to expedite the trial. In doing so, as felt

by the later judgment rendered by seven Judges, the Court

had ignored the mandatory provision of Section 7(2) of the

Criminal Law Amendment Act, 1952 and, therefore, two

rights of Antulay were violated, one, the accused could only

be tried by a Special Judge and secondly, he had a right of

statutory appeal to the High Court. The Court ruled that

there was breach of fundamental rights under Articles 14

and 21 of the Constitution. While elucidating the principle

under Article 142, Sabyasachi Mukharji, J. (as His Lordship

then was) ruled:-

39

(1988) 2 SCC 602

40

(1984) 2 SCC 183

65

Page 66 “The fact that the rule was discretionary did not

alter the position. Though Article 142(1)

empowers the Supreme Court to pass any order

to do complete justice between the parties, the

court cannot make an order inconsistent with the

fundamental rights guaranteed by Part III of the

Constitution. No question of inconsistency

between Article 142(1) and Article 32 arose.

Gajendragadkar, J., speaking for the majority of

the judges of this Court said that Article 142(1)

did not confer any power on this Court to

contravene the provisions of Article 32 of the

Constitution. Nor did Article 145 confer power

upon this Court to make rules, empowering it to

contravene the provisions of the fundamental

right. At page 899 of the Reports,

Gajendragadkar, J., reiterated that the powers of

this Court are no doubt very wide and they are

intended and “will always be exercised in the

interests of justice”. But that is not to say that an

order can be made by this Court which is

inconsistent with the fundamental rights

guaranteed by Part III of the Constitution. It was

emphasised that an order which this Court could

make in order to do complete justice between the

parties, must not only be consistent with the

fundamental rights guaranteed by the

Constitution, but it cannot even be inconsistent

with the substantive provisions of the relevant

statutory laws (emphasis supplied). The court

therefore, held that it was not possible to hold

that Article 142(1) conferred upon this Court

powers which could contravene the provisions of

Article 32.”

61.Relying on the aforesaid dictum, it is canvassed by Mr.

Naphade that when the transfer of an accused from one

State to another is not envisaged under the 1950 Act, and

the concept of fair trial commands that an accused has to

66

Page 67 be tried fairly and should not be removed to a distant place

where he would feel isolated and cut-off from his relations

and familiar milieu, for it would tantamount to violation of

the right as enshrined under Article 21 of the Constitution.

He would further contend that power under Article 142

cannot be exercised that would create a dent in the

fundamental right or would be inconsistent with the

statutory provisions. Controverting the aforesaid

submission, Mr. Bhushan, learned senior counsel for the

petitioners has drawn our attention to a Constitution Bench

judgment in Union Carbide Corporation (supra). In

paragraph 83, M.N. Venkatachaliah, J, (as His Lordship

then was) speaking for the majority, opined thus:-

“It is necessary to set at rest certain

misconceptions in the arguments touching the

scope of the powers of this Court under Article

142(1) of the Constitution. These issues are

matters of serious public importance. The

proposition that a provision in any ordinary law

irrespective of the importance of the public policy

on which it is founded, operates to limit the

powers of the apex Court under Article 142(1) is

unsound and erroneous. In both Garg as well as

Antulay cases the point was one of violation of

constitutional provisions and constitutional

rights. The observations as to the effect of

inconsistency with statutory provisions were

really unnecessary in those cases as the

decisions in the ultimate analysis turned on the

67

Page 68 breach of constitutional rights. We agree with

Shri Nariman that the power of the Court under

Article 142 insofar as quashing of criminal

proceedings are concerned is not exhausted by

Section 320 or 321 or 482 CrPC or all of them

put together. The power under Article 142 is at

an entirely different level and of a different

quality. Prohibitions or limitations or provisions

contained in ordinary laws cannot, ipso facto, act

as prohibitions or limitations on the

constitutional powers under Article 142. Such

prohibitions or limitations in the statutes might

embody and reflect the scheme of a particular

law, taking into account the nature and status of

the authority or the court on which conferment of

powers — limited in some appropriate way — is

contemplated. The limitations may not

necessarily reflect or be based on any

fundamental considerations of public policy. Sri

Sorabjee, learned Attorney General, referring to

Garg case, said that limitation on the powers

under Article 142 arising from “inconsistency

with express statutory provisions of substantive

law” must really mean and be understood as

some express prohibition contained in any

substantive statutory law. He suggested that if

the expression ‘prohibition’ is read in place of

‘provision’ that would perhaps convey the

appropriate idea. But we think that such

prohibition should also be shown to be based on

some underlying fundamental and general issues

of public policy and not merely incidental to a

particular statutory scheme or pattern. It will

again be wholly incorrect to say that powers

under Article 142 are subject to such express

statutory prohibitions. That would convey the

idea that statutory provisions override a

constitutional provision. Perhaps, the proper way

of expressing the idea is that in exercising powers

under Article 142 and in assessing the needs of

“complete justice” of a cause or matter, the apex

Court will take note of the express prohibitions in

68

Page 69 any substantive statutory provision based on

some fundamental principles of public policy and

regulate the exercise of its power and discretion

accordingly. The proposition does not relate to

the powers of the Court under Article 142, but

only to what is or is not ‘complete justice’ of a

cause or matter and in the ultimate analysis of

the propriety of the exercise of the power. No

question of lack of jurisdiction or of nullity can

arise”. [Emphasis supplied]

62.It is urged by Mr. Naphade that the said judgment is

per incuriam as it runs counter to what has been stated in

Antulay (supra). Suffice it to say, we are bound by the view

expressed in Union Carbide Corporation (supra) which

has appreciated the ratio of Antulay’s case in a particular

manner. That apart, we have no hesitation in stating that

what has been stated in Union Carbide Corporation

(supra) by Venkatachaliah, J. is in accord with the

constitutional scheme of justice.

63.Mr. Naphade, learned senior counsel has also drawn

our attention to a Constitution Bench decision in Supreme

Court Bar Association v. Union of India and Anr.

41

. In

the said case, the Court dealing with the plenary power

under Article 142 of the Constitution opined that t he

plenary powers of this Court under Article 142 of the

Constitution are inherent in the Court and are

41

(1998) 4 SCC 409

69

Page 70 complementary to those powers which are specifically

conferred on the Court by various statutes though are not

limited by those statutes. These powers also exist

independent of the statutes with a view to do complete

justice between the parties. These powers are of very wide

amplitude and are in the nature of supplementary powers.

This power exists as a separate and independent basis of

jurisdiction apart from the statutes. It stands upon the

foundation and the basis for its exercise may be put on a

different and perhaps even wider footing, to prevent

injustice in the process of litigation and to do complete

justice between the parties. This plenary jurisdiction is,

thus, the residual source of power which this Court may

draw upon as necessary whenever it is just and equitable to

do so and in particular to ensure the observance of the due

process of law, to do complete justice between the parties,

while administering justice according to law. Thereafter, the

Court held:-

“There is no doubt that it is an indispensable

adjunct to all other powers and is free from the

restraint of jurisdiction and operates as a valuable

weapon in the hands of the Court to prevent

“clogging or obstruction of the stream of justice”. It,

however, needs to be remembered that the powers

70

Page 71 conferred on the Court by Article 142 being curative

in nature cannot be construed as powers which

authorise the Court to ignore the substantive rights

of a litigant while dealing with a cause pending

before it. This power cannot be used to “supplant”

substantive law applicable to the case or cause

under consideration of the Court. Article 142, even

with the width of its amplitude, cannot be used to

build a new edifice where none existed earlier, by

ignoring express statutory provisions dealing with a

subject and thereby to achieve something indirectly

which cannot be achieved directly….”

64.The Court thereafter referred to the authorities in

Delhi Judicial Service Association v. State of Gujarat &

ors

42

, Re, Vinay Chandra Mishra

43

, Prem Chand Garg

(supra), and Union Carbide Corporation (supra), specially

para 83 of the last decision and proceeded to rule thus:-

“55. Thus, a careful reading of the judgments in

Union Carbide Corpn. v. Union of India; the Delhi

Judicial Service Assn. case (supra) and Mohd. Anis

case

44

relied upon in V.C. Mishra case (supra) show

that the Court did not actually doubt the

correctness of the observations in Prem Chand Garg

case (supra). As a matter of fact, it was observed

that in the established facts of those cases, the

observations in Prem Chand Garg case had “no

relevance”. This Court did not say in any of those

cases that substantive statutory provisions dealing

expressly with the subject can be ignored by this

Court while exercising powers under Article 142.

42

(1991) 4 SCC 406

43

(1995) 2 SCC 584

44

1994 Supp. (1) SCC 145

71

Page 72 56. As a matter of fact, the observations on which

emphasis has been placed by us from the Union

Carbide case , A.R. Antulay case and Delhi Judicial

Service Assn. case go to show that they do not

strictly speaking come into any conflict with the

observations of the majority made in Prem Chand

Garg case . It is one thing to say that “prohibitions

or limitations in a statute” cannot come in the way

of exercise of jurisdiction under Article 142 to do

complete justice between the parties in the pending

“cause or matter” arising out of that statute, but

quite a different thing to say that while exercising

jurisdiction under Article 142, this Court can

altogether ignore the substantive provisions of a

statute, dealing with the subject and pass orders

concerning an issue which can be settled only

through a mechanism prescribed in another statute.

This Court did not say so in Union Carbide case

(supra) either expressly or by implication and on

the contrary it has been held that the Apex Court

will take note of the express provisions of any

substantive statutory law and regulate the exercise

of its power and discretion accordingly. …”

[emphasis added]

65.In this context, we may refer with profit to a two-Judge

Bench decision in Narendra Champaklal Trivedi v. State

of Gujarat

45

. In the said case, question arose with regard to

reduction of sentence that had been imposed under Section

13(3) of the Prevention of Corruption Act, 1988. The Court

referred to the earlier decisions in Vishweshwaraiah Iron

& Steel Ltd. v. Abdul Gani & Ors

46

, Keshabhai

45

(2012) 7 SCC 80

46

(1997) 8 SCC 713

72

Page 73 Malabhai Vankar v. State of Gujarat

47

, Laxmidas

Morarji v. Behrose Darab Madan

48

and held thus:-

“… where the minimum sentence is provided, we

think it would not be at all appropriate to exercise

jurisdiction under Article 142 of the Constitution of

India to reduce the sentence on the ground of the

so-called mitigating factors as that would

tantamount to supplanting statutory mandate and

further it would amount to ignoring the substantive

statutory provision that prescribes minimum

sentence for a criminal act relating to demand and

acceptance of bribe. The amount may be small but

to curb and repress this kind of proclivity the

legislature has prescribed the minimum sentence. It

should be paramountly borne in mind that

corruption at any level does not deserve either

sympathy or leniency. In fact, reduction of the

sentence would be adding a premium. The law does

not so countenance and, rightly so, because

corruption corrodes the spine of a nation and in the

ultimate eventuality makes the economy sterile.”

Thus, the Bench did not think it apt to ignore the

substantive statutory provisions.

66. In this regard, we may also refer to the authority in

Shamsu Suhara Beevi v. G. Alex and another

49

. In the

said case, the Court was dealing with a lis that pertained to

an agreement of sale. There was no prayer for amendment

of the plaint to include the relief of compensation for breach

47

1995 Supp. (3) SCC 704

48

(2009) 10 SCC 425

49

(2004) 8 SCC 569

73

Page 74 of contract in addition to the specific performance of the

agreement. The relief was claimed under Section 28 of the

Specific Relief Act, 1963 but not under Section 21 of that

Act. The High Court came to the conclusion that Section

28 would not be applicable to the facts of the case but

granted relief under Section 21 of the said Act. In that

context, the Court ruled that the High Court would not have

granted compensation under Section 21 in addition to the

relief of specific performance in the absence of a prayer

made to that effect either in the plaint or amending the

same at any later stage of the proceedings to include the

relief of compensation in addition to the relief of specific

performance; that grant of such a relief in the teeth of

express provisions of the statute to the contrary is not

permissible; that on equitable considerations court cannot

ignore or overlook the provisions of the statute, and that

equity must yield to law.

67.In the context of the aforesaid authorities, the

submission of Mr. Naphade is to be appreciated. It is

canvassed by him that Section 3 of the 1950 Act permits

transfer of a prisoner outside the State under certain

74

Page 75 circumstances and, therefore, no other circumstance can be

visualized while exercising power under Article 142 of the

Constitution as that will be running counter to the

substantive provisions of the statute. He further submits

that this Court cannot legislate under Article 142 and equity

must yield to the provisions of law.

68.There can be no doubt that equity cannot override law.

As far as the first aspect is concerned, we need not advert to

the broad platform on which Mr. Naphade has based his

contention. Suffice it to note that Section 3 of the 1950 Act

bestows power on the State Government to transfer an

accused to another State after consulting the other State.

Such an action by the State has to be totally controlled by

the circumstances which find mention under Section 3.

When the State passes an order with the concurrence of

another State, it is obliged to be bound by the

circumstances which are postulated under Section 3(1) of

the 1950 Act, but when the issue of fair trial emerges before

the constitutional court, Section 3 of the 1950 Act cannot be

regarded so as to restrain the court from what is mandated

and required for a free and fair trial. The statutory power is

75

Page 76 not such which is negative and curtails power of the court

to act in the interest of justice, and ensure free and fair

trial, which is of paramount importance for the Rule of Law.

It only controls the power of the executive. Therefore, we are

unable to accept the submission of Mr. Naphade in this

regard.

69.Presently, we shall advert to the facts which we have

stated in the beginning. The third respondent has already

been declared as a history-sheeter type ‘A’, that is, who is

beyond reform. Till today, he has been booked in 75 cases,

out of which he had been convicted in 10 cases and

presently facing trial in 45 cases. There is no dispute that

he has been acquitted in 20 cases. Out of 45 cases, 21

cases are those where maximum sentence is 7 years or

more. He has been booked in 15 cases where he has been in

custody and one such case relates to the murder of the

third son of the petitioner and other two cases are of

attempt to murder. He is an influential person of the

locality, for he has been a representative to the Legislative

Assembly on two occasions and elected as a Member of

Parliament four times. This is not a normal and usual case.

76

Page 77 It has to be dealt with in the aforesaid factual matrix. A

history-sheeter has criminal antecedents and sometimes

becomes a terror in society. In Neeru Yadav v. State of

U.P. and Anr.

50

, this Court, while cancelling bail granted to

a history-sheeter, was compelled to observe:-

“16. ….A democratic body polity which is wedded

to the rule of law, anxiously guards liberty. But, a

pregnant and significant one, the liberty of an

individual is not absolute. Society by its collective

wisdom through process of law can withdraw the

liberty that it has sanctioned to an individual

when an individual becomes a danger to the

collective and to the societal order. Accent on

individual liberty cannot be pyramided to that

extent which would bring chaos and anarchy to a

society. A society expects responsibility and

accountability from its members, and it desires

that the citizens should obey the law, respecting

it as a cherished social norm. No individual can

make an attempt to create a concavity in the stem

of social stream. It is impermissible. Therefore,

when an individual behaves in a disharmonious

manner ushering in disorderly things which the

society disapproves, the legal consequences are

bound to follow. At that stage, the court has a

duty. It cannot abandon its sacrosanct obligation

and pass an order at its own whim or caprice. It

has to be guided by the established parameters of

law.”

We have referred to the aforesaid authority to highlight

how the Court has taken into consideration the

paramountcy of peaceful social order while cancelling the

50

(2014) 16 SCC 508

77

Page 78 order of bail, for the order granting bail was passed without

proper consideration of criminal antecedents of the accused

whose acts created a concavity in the social stream.

70.Mr. Bhushan, learned senior counsel heavily relied on

the authority in Kalyan Chandra Sarkar v. Rajesh

Ranjan alias Pappu Yadav and another

51

. It is urged by

him that factual matrix in the said case and the present

case is identical. In the said case, the Court noticed that

the respondent therein, Rajesh Ranjan alias Pappu Yadav

while he was in judicial custody, was found addressing an

election meeting. The Court called for a report from the

authorities concerned requiring them to explain on what

authority the said respondent was allowed to address a

public meeting. The report filed by the CBI revealed that the

respondent, in collusion with the police authorities

accompanying him to Madhepura, had addressed a public

meeting and the escort accompanying him took him to

various places which the respondent wanted to visit beyond

the scope of the production warrant. It had come to the

knowledge of the Court that though his bail had been

cancelled, the accused was never taken into jail and, in fact,

51

(2005) 3 SCC 284

78

Page 79 when he was arrested after the cancellation of bail, he was

taken to Patna and an urgent Medical Board was

constituted to examine him which opined that the accused

required medical treatment at Patna Medical College and

permitted him to stay in the said Medical College. Taking

various other facts into consideration, the Court opined that

the respondent had absolutely no respect for the Rule of

Law nor was he, in any manner, afraid of the consequences

of his unlawful acts. It was also observed that, it was

evident from the fact that some of the illegal acts of the

respondent were committed even when his application for

grant of bail was pending. When the issue of transfer from

Beur Jail, Patna to a jail outside the State arose, a

contention was advanced that it would affect his

fundamental right as has been enunciated in Sunil Batra

(II) (supra). The Court referred to Section 3 of the 1950 Act

and in that context, opined that in an appropriate case,

such request can also be made by an undertrial prisoner or

a detenu and there being no statutory provisions contrary

thereto, this Court in exercise of its jurisdiction under

79

Page 80 Article 142 of the Constitution may issue necessary

direction.

71.The two-Judge Bench referred to the authorities in

Supreme Court Bar Association (supra) and Union

Carbide Corporation (supra) and ruled thus:-

“29. Despite some criticisms in some quarters as

regards the correctness of the decision in Union

Carbide (supra) we may notice that in Mohd. Anis v.

Union of India (supra) it was held that the power of

the Supreme Court under Article 142(1) cannot be

diluted by Section 6 of the Delhi Special Police

Establishment Act, 1946.”

72.The Court, thereafter, referred to the authorities in

State of Karnataka v. State of A.P. & Ors

52

, State of

W.B. & Ors v. Sampat Lal & Ors

53

Ashok Kumar Gupta

& another v. State of U.P. & Ors

54

and eventually

opined:-

“43. It is true that in a normal trial the Criminal

Procedure Code requires the accused to be present

at the trial but in the peculiar circumstances of this

case a procedure will have to be evolved, which will

not be contrary to the rights given to an accused

under the Criminal Procedure Code but at the same

time protect the administration of justice. Therefore,

as held by this Court in the case of State of

Maharashtra v. Dr. Praful B. Desai

55

and Sakshi v.

52

(2000) 9 SCC 572

53

(1985) 1 SCC 317

54

(1997) 5 SCC 201

55

(2003) 4 SCC 601

80

Page 81 Union of India

56

we think the above requirement of

the Code could be met by directing the trial by

video-conferencing facility. In our opinion, this is

one of those rare cases wherein a frequent visit from

the place of detention to the court of trial in Bihar

would prejudice the security of both the respondent

and others involved in the case, apart from being a

heavy burden on the State exchequer. It is in this

background CBI has submitted that the prisons at

Chennai, Palayamkottai Central Jail, Vellore Central

Jail, Coimbatore Central Jail all in the State of

Tamil Nadu and Mysore Central Jail in the State of

Karnataka have video-conferencing facilities.

Therefore the respondent can be transferred to any

one of those jails.

44. While it is true that it is necessary in the

interest of justice to transfer the respondent out of

the State of Bihar, we are required to keep in mind

certain basic rights available to the respondent

which should not be denied by transferring the

respondent to any one of the jails suggested by CBI.

It will cause some hardship to the wife and children

of the respondent who we are told are normally

residents of Delhi, his wife being a Member of

Parliament and two young children going to school

in Delhi. Taking into consideration the overall fact

situation of the case, we think it appropriate that

the respondent be transferred to Tihar Jail at Delhi

and we direct the seniormost officer in charge of

Tihar Jail to make such arrangements as he thinks

are necessary to prevent the reoccurrence of the

activities of the respondent of the nature referred to

hereinabove and shall allow no special privileges to

him unless he is entitled to the same in law. His

conduct during his custody in Tihar Jail will

specially be monitored and if necessary be reported

to this Court. However, the respondent shall be

entitled to the benefit of the visit of his family as

provided for under the Jail Manual of Tihar. He

56

(2004) 5 SCC 518

81

Page 82 shall also be entitled to such categorisation and

such facilities available to him in law.

45. We also direct that the trial of the case in Patna

shall continue without the presence of the appellant

by the court, dispensing such presence, and to the

extent possible shall be conducted with the aid of

video-conferencing. However, in the event of the

respondent making any application for his transfer

for the sole purpose of being present during the

recording of the statement of any particular witness,

same will be considered by the learned Sessions

Judge on its merit and if he thinks it appropriate,

he may direct the authorities of Tihar Jail to

produce the accused before him for that limited

purpose. This, however, will be in a rare and

important situation only and if such transfer order

is made the respondent shall be taken from Tihar

Jail to the court concerned and if need be, detained

in appropriate jail at the place of trial and under the

custody and charge of the police to be specially

deputed by the authorities of Tihar Jail who shall

bear in mind the factual situation in which the

respondent has been transferred from Patna to

Delhi.”

The aforesaid authority stands in close proximity to the

case at hand. The present case, in fact, frescoes a different

picture and projects a sad scenario compelling us to take

immediate steps, while safeguarding the principle of fair trial

for both the sides.

73. It is fruitful to note that in Dr. Praful B. Desai (supra)

it has been clearly held that recording of evidence by way of

video conferencing is valid in law.

82

Page 83 74.In view of the aforesaid analysis, we record our

conclusions and directions in seriatim:-

(i) The right to fair trial is not singularly absolute, as

is perceived, from the perspective of the accused. It

takes in its ambit and sweep the right of the victim(s)

and the society at large. These factors would

collectively allude and constitute the Rule of Law,

i.e., free and fair trial.

(ii) The fair trial which is constitutionally protected

as a substantial right under Article 21 and also the

statutory protection, does invite for consideration a

sense of conflict with the interest of the victim(s) or

the collective/interest of the society. When there is

an intra-conflict in respect of the same fundamental

right from the true perceptions, it is the obligation of

the constitutional courts to weigh the balance in

certain circumstances, the interest of the society as

a whole, when it would promote and instill Rule of

Law. A fair trial is not what the accused wants in

the name of fair trial. Fair trial must soothe the

ultimate justice which is sought individually, but is

83

Page 84 subservient and would not prevail when fair trial

requires transfer of the criminal proceedings.

(iii)A wrongful act of an individual cannot derogate the

right of fair trial as that interest is closer, especially

in criminal trials, to the Rule of Law. An accused

cannot be permitted to jettison the basic

fundamentals of trial in the name of fair trial.

(iv)The weighing of balance between the two

perspectives in case of fair trial would depend upon

the facts and circumstances weighed on the scale of

constitutional norms and sensibility and larger

public interest.

(v) Section 3 of the 1950 Act does not create an

impediment on the part the court to pass an order of

transfer of an accused or a convict from one jail in a

State to another prison in another State because it

creates a bar on the exercise of power on the

executive only.

(vi)The Court in exercise of power under Article 142 of

the Constitution cannot curtail the fundamental

rights of the citizens conferred under the

84

Page 85 Constitution and pass orders in violation of

substantive provisions which are based on

fundamental policy principles, yet when a case of the

present nature arises, it may issue appropriate

directions so that criminal trial is conducted in

accordance with law. It is the obligation and duty of

this Court to ensure free and fair trial.

(vii)The submission that this Court in exercise of equity

jurisdiction under Article 142 of the Constitution

cannot transfer the accused from Siwan Jail to any

other jail in another State is unacceptable as the

basic premise of the said argument is erroneous, for

while addressing the issue of fair trial, the Court is

not exercising any kind of jurisdiction in equity.

75.In view of the aforesaid conclusions, we direct the State

of Bihar to transfer the third respondent, M. Shahabuddin,

from Siwan Jail, District Siwan to Tihar Jail, Delhi and hand

over the prisoner to the competent officer of Tihar Jail after

giving prior intimation for his transfer in Delhi. Needless to

say, that the authorities escorting the third respondent from

Siwan Jail to Tihar Jail would strictly follow the rules

85

Page 86 applicable to the transit prisoners and no special privilege

shall be extended. The transfer shall take place within a

week hence. Thereafter, the trial in respect of pending trials

shall be conducted by video conferencing by the concerned

trial court. The competent authority in Tihar Jail and the

competent authority of the State of Bihar shall make all

essential arrangements so that the accused and the

witnesses would be available for the purpose of trial through

video conferencing. A copy of this order shall forthwith be

communicated to the Home Secretary, Government of Bihar,

Superintendent of Siwan Jail and the Inspector General,

Prisons, Tihar Jail, Delhi. All concerned are directed to act in

aid of the aforesaid order as contemplated under Article 144

of the Constitution.

76.We have noted that the High Court of Patna has

granted stay in certain proceedings. The High Court is

requested to dispose of the said matters on their merits

within four months hence. A copy of this order be sent to the

Registrar General, High Court of Patna for placing the same

before the learned Acting Chief Justice.

86

Page 87 77.In view of the aforesaid analysis, Writ Petition

(Criminal) No. 147 of 2016 stands disposed of. Similarly,

Writ Petition (Criminal) No. 132 of 2016 also stands

disposed of except for the prayer seeking direction to register

FIR against Shri Tej Pratap Yadav, Health Minster of Bihar

and S.P., Police of Siwan District, for which the matter be

listed for further hearing at 2.00 p.m. on 21

st

of April 2017.

........................................J.

[DIPAK MISRA]

........................................J.

[AMITAVA ROY]

NEW DELHI

FEBRUARY 15, 2017

87