REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 699  OF 2020

(arising out of S.L.P. (Criminal) No. 2333 of 2020)

M. Ravindran            ...Appellant

Versus

The Intelligence Officer, 

Directorate of Revenue Intelligence                  …Respondent

J U D G M E N T

MOHAN M. SHANTANAGOUDAR, J.  

  Leave granted.

2.The judgment dated 21.11.2019 passed in Crl. O.P. No.

9750 of 2019 by the High Court of Judicature at Madras is called

into question in this appeal.

3.The brief facts leading to this appeal are as follows:

1

3.1   The Appellant was arrested and remanded to judicial

custody on 04.08.2018 for the alleged offence punishable under

Section 8(c) read with Sections 22(c), 23(c), 25A and 29 of the

Narcotic Drugs and Psychotropic Substances Act, 1985 (‘NDPS

Act’). After completion of 180 days from the remand date, that is,

31.01.2019, the Appellant (Accused No.11) filed application for

bail under Section 167(2) of the Code of Criminal Procedure,

1973   (‘CrPC’)   on   01.02.2019   before   the   Special   Court   for

Exclusive Trial of Cases under the NDPS Act, Chennai (‘Trial

Court’) on the ground that the investigation was not complete

and   chargesheet   had   not   yet   been   filed.   Accordingly,   on

05.02.2019, the Trial Court granted the order of bail in Crl. M.P.

No. 131 of 2019 in R.R. No. 09/2017 pending before the said

court.

3.2 The   Respondent/complainant,   i.e.   the   Intelligence

Officer, Directorate of Revenue Intelligence filed Crl. O.P. No.

9750 of 2019 before the High Court of Judicature at Madras

praying to cancel the bail of the Appellant. The High Court, by

the   impugned   judgment,   allowed   the   said   appeal   and

consequently cancelled the order of bail granted by the Trial

2

Court. Being aggrieved, the Appellant has approached this Court

questioning the judgment of the High Court.

3.3 It is not in dispute that the Appellant was remanded to

judicial custody on 04.08.2018 and hence the mandatory period

of 180 days prescribed for filing of final report under Section

167(2), CrPC (excluding the date of remand) was completed on

31.01.2019. This is made amply clear by the calculation of days

as per the Gregorian calendar as stated below:

       “August 2018 (from 05.08.2018 to 31.08.2018) ­ 27 days

September 2018 ­ 30 days

October 2018 ­ 31 days

November 2018 ­ 30 days

December 2018 ­ 31 days

January 2019 ­ 31 days

­­­­­­­­­­­­­­­­­­­

Total ­ 180 days

­­­­­­­­­­­­­­­­­­­”

3.4 Accordingly, the Appellant filed his bail application on

01.02.2019 at 10:30 a.m. before the Trial Court. During the

course of hearing of the bail application­after completion of the

arguments of the counsel for the Appellant, to be precise­the

3

Respondent/complainant filed an additional complaint against

the   Appellant   at   4:25   p.m.   on   01.02.2019   and   sought   for

dismissal of the bail petition on the said basis. However, the Trial

Court allowed the bail application on the ground that the Court

has  no power to intervene with the indefeasible right  of the

Appellant conferred on him by the legislative mandate of Section

167(2).

3.5 The said judgment of the Trial Court was set aside by

the High Court on the ground that the additional complaint was

filed on 01.02.2019 itself and since the application for bail under

Section   167(2),   CrPC   was   not   disposed   of   by   the   time   the

additional   complaint   was   filed,   the   Appellant   could   not   take

advantage of the fact that he had filed his bail petition prior in

time. The High Court further reasoned that the Court of Session

conducts work from the time it sits till the time it rises and hence

the Appellant could not avail of any specific benefit for having

filed the application at 10:30 a.m. inasmuch as the additional

complaint was lodged during the course of hearing of the bail

application, before the Court rose for the day.

4

4.Ms.   Arunima   Singh,   learned   counsel   appearing   for   the

Appellant, taking us through the material on record and relying

heavily on the observations of this Court in the case of  Uday

Mohanlal Acharya v. State of Maharashtra , (2001) 5 SCC

453, argued that the High Court has misconstrued the mandate

of Section 167(2), CrPC and has gravely erred in entering into the

merits of the matter; that the legislative mandate conferred by

Section 167(2), CrPC was lightly brushed aside by the High Court

though the Appellant had rightly invoked the provisions thereof

after completion of the mandatory period of 180 days, that too

prior to filing of the chargesheet/additional complaint by the

Respondent;   and   that   subsequent   filing   of   chargesheet/

additional complaint by the investigating authority cannot defeat

the indefeasible right of the Appellant.

5.Per contra, Mr. Aman Lekhi, learned Additional Solicitor

General argued in support of the judgment of the High Court

contending that the additional complaint was lodged while the

Appellant was still in custody and prior to the disposal of the

application for bail under Section 167(2), CrPC, hence there was

no question of the Appellant­accused furnishing the bail and

5

consequently he was liable to continued detention in custody. He

contended that the time or date of disposal of the application of

bail filed under Section 167(2) is the deciding factor to adjudge

whether the accused is entitled to default bail or not.

6.Before   we   proceed   further,   it   is   relevant   to   note   the

provisions of Section 167(2), CrPC:

“Section 167. Procedure when investigation cannot be

completed in twenty­four hours.—

(2) The   Magistrate   to   whom   an   accused   person   is

forwarded under this section may, whether he has or has

not   jurisdiction   to   try   the   case,   from   time   to   time,

authorise the detention of the accused in such custody as

such Magistrate thinks fit, for a term not exceeding fifteen

days in the whole; and if he has no jurisdiction to try the

case   or   commit   it   for   trial,   and   considers   further

detention unnecessary, he may order the accused to be

forwarded to a Magistrate having such jurisdiction: 

 Provided that­

(a)  the   Magistrate   may   authorise   the   detention   of   the

accused   person,   otherwise   than  in  the   custody  of   the

police, beyond the period of fifteen days, if he is satisfied

that   adequate   grounds   exist   for   doing   so,   but   no

Magistrate shall authorise the detention of the accused

person in custody under this paragraph for a total period

exceeding,­

(i) ninety   days,   where   the   investigation   relates   to   an

offence punishable with death, imprisonment for life or

imprisonment for a term of not less than ten years;

(ii) sixty days, where the investigation relates to any other

offence, and, on the expiry of the said period of ninety

days, or sixty days, as the case may be, the accused

person shall be released on bail if he is prepared to and

does furnish bail, and every person released on bail under

this sub­section shall be deemed to be so released under

6

the provisions of Chapter XXXIII for the purposes of that

Chapter;

(b) no Magistrate shall authorise detention of the accused

in custody of the police under this section unless the

accused is produced before him in person for the first

time and subsequently every time till the accused remains

in   the   custody   of   the   police,   but   the   Magistrate   may

extend further detention in judicial custody on production

of the accused either in person or through the medium of

electronic video linkage;

(c) no   Magistrate   of   the   second   class,   not   specially

empowered   in   this   behalf   by   the   High   Court,   shall

authorise detention in the custody of the police. 

Explanation I.­ For the avoidance of doubts, it is hereby

declared that, notwithstanding the expiry of the period

specified in paragraph (a), the accused shall be detained

in custody so long as he does not furnish bail.

Explanation II.­ If any question arises whether an accused

person was produced before the Magistrate as required

under clause (b), the production of the accused person

may be proved by his signature on the order authorising

detention or by the order certified by the Magistrate as to

production of the accused person through the medium of

electronic video linkage, as the case may be.

 Provided   further   that   in   case   of   a   woman   under

eighteen years of age, the detention shall be authorised to

be in the custody of a remand home or recognised social

institution.”

In   common   legal   parlance,   the   right   to   bail   under   the

Proviso to Section 167(2) is commonly referred to as ‘default bail’

or ‘compulsive bail’ as it is granted on account of the default of

the   investigating   agency   in   not   completing   the   investigation

within the prescribed time, irrespective of the merits of the case. 

7

6.1 It is also relevant to note Section 36A (4) of the NDPS

Act for the purpose of this matter:

“Section 36A.  Offences triable by Special Courts.—

(4) In respect of persons accused of an offence punishable

under   section   19   or   section   24   or   section   27A   or   for

offences involving commercial quantity the references in

sub­section (2)  of  section 167  of  the  Code  of  Criminal

Procedure,   1973   (2   of   1974),   thereof   to   "ninety   days",

where they occur, shall be construed as reference to "one

hundred and eighty days":

           Provided that, if it is not possible to complete the

investigation within the said period of one hundred and

eighty days, the Special Court may extend the said period

up to one  year on the  report of  the Public Prosecutor

indicating the progress of the investigation and the specific

reasons for the detention of the accused beyond the said

period of one hundred and eighty days.”

(emphasis supplied)

6.2         Section   36A   of   the   NDPS   Act   prescribes   modified

application of the CrPC as indicated therein. The effect of Sub­

Clause   (4)   of   Section   36A,   NDPS   Act   is   to   require   that

investigation   into   certain   offences   under   the   NDPS   Act   be

completed within a period of 180 days instead of 90 days as

provided   under   Section   167(2),   CrPC.   Hence   the   benefit   of

additional time limit is given for investigating a more serious

category of offences. This is augmented by a further Proviso that

the Special Court may extend time prescribed for investigation

8

up   to   one   year   if   the   Public   Prosecutor   submits   a   report

indicating   the   progress   of   investigation   and   giving   specific

reasons   for   requiring   the   detention   of   accused   beyond   the

prescribed  period  of   180  days.  In  the  matter on hand,  it  is

admitted that the Public Prosecutor had not filed any such report

within the 180­day period for seeking extension of time up to one

year for filing final report/additional complaint before the Trial

Court.

 From the aforementioned, it is clear that in the Appellant’s

case, the final report was required to be filed within 180 days

from the first date of remand.

7.This   Court   in   a   catena   of   judgments   including  Ravi

Prakash Singh @ Arvind Singh v. State of Bihar , (2015) 8

SCC   340,   has   ruled   that   while   computing   the   period   under

Section  167(2),   the  day   on   which  accused   was   remanded  to

judicial   custody   has   to   be   excluded   and   the   day   on   which

challan/charge­sheet is filed in the court has to be included.

8. As mentioned supra, it is not disputed that in compliance of

the aforementioned statutory provisions and judgments of this

Court, the Appellant waited for 180 days from the date of remand

9

(excluding the remand day) and thereafter filed application for

bail under Section 167(2), CrPC at 10:30 a.m. on 01.02.2019

inasmuch as till 31.01.2019 or till 10:30 a.m. of 01.02.2019, the

complainant had not yet filed final report/additional complaint

against the Appellant. On the same day, as mentioned supra,

during   the   course   of   hearing   of   the   bail   application,   the

Respondent/complainant lodged an additional complaint at 4:25

p.m., and thus sought dismissal of the bail petition.

9.Thus the points to be decided in this case are: 

(a) Whether the indefeasible right accruing to

the   appellant   under   Section   167(2),   CrPC

gets extinguished by subsequent filing of an

additional   complaint   by   the   investigating

agency; 

(b)   Whether   the   Court   should   take   into

consideration   the   time   of   filing   of   the

application for bail, based on default of the

investigating agency or the time of disposal

of   the   application   for   bail   while

answering (a).

I.           The Principles Laid Down in     Uday Mohanlal Acharya

10

10.Upon perusal of the relevant jurisprudence, we are unable

to agree with Mr. Lekhi’s submissions. Rather, we find that both

points (a) and (b) mentioned supra have been answered by the

majority opinion of a three­Judge Bench of this Court in the case

of Uday Mohanlal Acharya  (supra) by observing thus:­

“13…It is also further clear that that indefeasible right

does not survive or remain enforceable on the challan

being filed, if already not availed of, as has been held

by   the   Constitution   Bench   in   Sanjay   Dutt's   case

(supra).   The   crucial   question   that   arises   for

consideration, therefore, is what is the true meaning of

the expression 'if already not availed of'? Does it mean

that an accused files an application for bail and offers

his willingness for being released on bail or does it

mean that a bail order must be passed, the accused

must furnish the bail and get him released on bail? In

our considered opinion it would be more in consonance

with the legislative mandate to hold that an accused

must be held to have availed of his indefeasible right,

the moment he files an application for being released

on bail and offers to abide by the terms and conditions

of bail. To interpret the expression “availed of” to mean

actually   being   released   on   bail   after   furnishing   the

necessary bail required would cause great injustice to

the accused and would defeat the very purpose of the

proviso to Section 167(2) of the Criminal Procedure

Code and further would make an illegal custody to be

legal, inasmuch as after the expiry of the stipulated

period the Magistrate had no further jurisdiction to

remand and such custody of the accused is without

any   valid   order   of   remand.   That   apart,   when   an

accused files an application for bail indicating his right

to be released as no challan had been filed within the

specified   period,   there   is   no   discretion   left   in   the

Magistrate and the only thing he is required to find out

11

is whether the specified period under the statute has

elapsed or not, and whether a challan has been filed or

not. If the expression “availed of” is interpreted to mean

that the accused must factually be released on bail,

then   in   a   given   case   where   the   Magistrate   illegally

refuses to pass an order notwithstanding the maximum

period stipulated in Section 167 had expired, and yet

no challan had been filed then the accused could only

move to the higher forum and while the matter remains

pending in the higher forum for consideration, if the

prosecution files a charge­sheet then also the so­called

right accruing to the accused because of inaction on

the   part   of   the   investigating   agency   would   get

frustrated. Since the legislature has given its mandate

it would be the bounden duty of the court to enforce

the same and it would not be in the interest of justice

to negate the same by interpreting the expression “if

not availed of” in a manner which is capable of being

abused by the prosecution….

…There is no provision in the Criminal Procedure Code

authorising detention of an accused in custody after

the expiry of the period indicated in proviso to sub­

section (2) of Section 167 excepting the contingency

indicated in Explanation I, namely, if the accused does

not furnish the bail. It is in this sense it can be stated

that if after expiry of the period, an application for

being released on bail is filed, and the accused offers to

furnish the bail and thereby avail of his indefeasible

right and then an order of bail is passed on certain

terms and conditions but the accused fails to furnish

the bail, and at that point of time a challan is filed,

then   possibly   it   can   be   said   that   the   right   of   the

accused stood extinguished. But so long as the accused

files an application and indicates in the application to

offer bail on being released by appropriate orders of the

court then the right of the accused on being released

on bail cannot be frustrated on the off chance of the

Magistrate not being available and the matter not being

moved, or that the Magistrate erroneously refuses to

pass an order and the matter is moved to the higher

12

forum and a challan is filed in interregnum. This is the

only way how a balance can be struck between the so­

called indefeasible right of the accused on failure on

the part of the prosecution to file a challan within the

specified period and the interest of the society, at large,

in lawfully preventing an accused from being released

on   bail   on   account   of   inaction   on   the   part   of   the

prosecuting agency”. 

(emphasis supplied)

While holding so, this Court considered and discussed in

depth the catena of judgments on right of the accused to default

bail including  Sanjay Dutt v. State through C.B.I. , (1994) 5

SCC 410; Hitendra Vishnu Thakur v. State of Maharashtra ,

(1994) 4 SCC 602; State through CBI v. Mohd. Ashraft Bhat ,

(1996) 1 SCC 432;  Dr. Bipin Shantilal Panchal v. State of

Gujarat, (1996) 1 SCC 718; and Mohamed Iqbal Madar Sheikh

v. State of Maharashtra, (1996) 1 SCC 722.  

10.1 We also find it relevant for the present purpose to

quote   the   following   conclusions   of   the   Court   in   the   said

judgment: ­

“13.3. On the expiry of the said period of 90 days or

60 days, as the case may be, an indefeasible right

accrues in favour of the accused for being released on

bail on account of default by the investigating agency

in the completion of the investigation within the period

prescribed and the accused is entitled to be released

on bail, if he is prepared to and furnishes the bail as

directed by the Magistrate.

13

13.4.   When   an   application   for   bail   is   filed   by   an

accused   for   enforcement   of   his   indefeasible   right

alleged to have been accrued in his favour on account

of default on the part of the investigating agency in

completion of the investigation within the specified

period,   the   Magistrate/court   must   dispose   of   it

forthwith, on being satisfied that in fact the accused

has been in custody for the period of 90 days or 60

days, as specified and no charge­sheet has been filed

by the investigating agency. Such prompt action on

the part of the Magistrate/court will not enable the

prosecution to frustrate the object of the Act and the

legislative mandate of an accused being released on

bail   on   account   of   the   default   on  the   part   of   the

investigating agency in completing the investigation

within the period stipulated.

13.5.   If   the   accused   is   unable   to   furnish   bail,   as

directed by the Magistrate, then the conjoint reading

of   Explanation   I   and   proviso   to   sub­section   2   of

Section 167, the continued custody of the accused

even beyond the specified period in paragraph (a) will

not   be   unauthorised,   and   therefore,   if   during   that

period the investigation is complete and charge­sheet

is filed then the so­called indefeasible right of  the

accused would stand extinguished.

13.6. The expression 'if not already availed of' used by

this  Court  in  Sanjay  Dutt's case (supra) must be

understood   to   mean   when   the   accused   files   an

application and is prepared to offer bail on being

directed.   In   other   words,   on   expiry   of   the   period

specified in paragraph (a) of proviso to sub­section (2)

of Section 167 if the accused files an application for

bail   and   offers   also  to   furnish  the   bail,   on   being

directed, then it has to be held that the accused has

availed   of   his   indefeasible   right   even   though   the

Court has not considered the said application and

has not indicated the terms and conditions of bail,

and the accused has not furnished the same.” 

14

(emphasis supplied)

10.2 In  Uday   Mohanlal   Acharya,   the   application   for

default bail filed by the accused was rejected by the Magistrate

based on the wrongful assumption that Section 167(2), CrPC is

not applicable to cases pertaining to the Maharashtra Protection

of Interest of Depositors (in Financial Establishments) Act, 1999.

The   chargesheet   was   filed   while   the   application   challenging

rejection of bail was pending before the High Court. Hence the

High Court held that the right to default bail was no longer

enforceable.

  Based on the abovementioned principles, the majority

opinion held that the accused is deemed to have exercised his

right to default bail under Section 167(2), CrPC the moment he

files the application for bail and offers to abide by the terms and

conditions of bail. The prosecution cannot frustrate the object of

Section 167(2), CrPC by subsequently filing a chargesheet or

additional   complaint   while   the   bail   application   is   pending

consideration or final disposal before a Magistrate or a higher

forum. Accordingly, this Court granted relief to the appellant­

accused in that case. 

15

  However, it appears that in spite of the conclusions

stated by the majority in Uday Mohanlal Acharya  (supra), there

continues to be confusion as to in what specific situations default

bail ought to be granted, particularly with respect to paragraphs

13.5 and 13.6 of the decision. Hence, for the purpose of removing

all doubts, we find it necessary to clarify the circumstances in

which this entitlement may be claimed by the accused. 

II.          Section 167(2) and the Fundamental Right to Life and

Personal Liberty

11.Before we proceed to expand upon the parameters of the

right   to   default   bail   under   Section   167(2)   as   interpreted   by

various decisions of this Court, we find it pertinent to note the

observations made by this Court in Uday Mohanlal Acharya  on

the fundamental right to personal liberty of the person and the

effect of deprivation of the same as follows:­

“13…Personal liberty is one of the cherished objects of

the Indian Constitution and deprivation of the same

can only be in accordance with law and in conformity

with the provisions thereof, as stipulated under Article

21 of the Constitution. When the law provides that the

Magistrate could authorise the detention of the accused

in custody up to a maximum period as indicated in the

16

proviso to sub­section (2) of Section 167, any further

detention beyond the period without filing of a challan

by the investigating agency would be a subterfuge and

would not be in accordance with law and in conformity

with the provisions of the Criminal Procedure Code,

and as such, could be violative of Article 21 of the

Constitution.”

11.1 Article 21 of the Constitution of India provides that “no

person shall be deprived of his life or personal liberty except

according to procedure established by law”. It has been settled by

a Constitution Bench of this Court in Maneka Gandhi v. Union

of India, (1978) 1 SCC 248, that such a procedure cannot be

arbitrary, unfair or unreasonable. The history of the enactment of

Section 167(2), CrPC and the safeguard of ‘default bail’ contained

in the Proviso thereto is intrinsically linked to Article 21 and is

nothing   but   a   legislative   exposition   of   the   constitutional

safeguard that no person shall be detained except in accordance

with rule of law.

11.2 Under Section 167 of the Code of Criminal Procedure,

1898 (‘1898 Code’) which was in force prior to the enactment of

the CrPC, the maximum period for which an accused could be

remanded to custody, either police or judicial, was 15 days.

However, since it was often unworkable to conclude complicated

17

investigations   within   15   days,   a   practice   arose   wherein

investigative officers would file ‘preliminary chargesheets’ after

the expiry of the remand period. The State would then request

the   magistrate   to   postpone   commencement   of   the   trial   and

authorize further remand of the accused under Section 344 of the

1898 Code till the time the investigation was completed and the

final chargesheet was filed. The Law Commission of India in

Report No. 14 on Reforms of the Judicial Administration (Vol.

II, 1948, pages 758­760) pointed out that in many cases the

accused were languishing for several months in custody without

any final report being filed before the Courts. It was also pointed

out that there was conflict in judicial opinion as to whether the

magistrate was bound to release the accused if the police report

was not filed within 15 days.

  Hence   the   Law   Commission   in   Report   No.   14

recommended the need for an appropriate provision specifically

providing for continued remand after the expiry of 15 days, in a

manner   that   “while   meeting   the   needs   of   a   full   and   proper

investigation in cases of serious crime, will still safeguard the

liberty   of   the   person   of   the   individual.”   Further,   that   the

legislature   should   prescribe   a   maximum   time   period   beyond

18

which no accused could be detained without filing of the police

report before the magistrate. It was pointed out that in England,

even a person accused of grave offences such as treason could

not be indefinitely detained in prison till commencement of the

trial. 

11.3 The suggestion made in Report No. 14 was reiterated

by   the   Law   Commission   in   Report   No.   41   on  The   Code   of

Criminal Procedure, 1898 (Vol. I, 1969, pages 76­77). The Law

Commission re­emphasized the need to guard against the misuse

of Section 344 of the 1898 Code by filing ‘preliminary reports’ for

remanding the accused beyond the statutory period prescribed

under Section 167. It was pointed out that this could lead to

serious abuse wherein “the arrested person can in this manner be

kept in custody indefinitely while the investigation can go on in a

leisurely manner.” Hence the Commission recommended fixing of

a maximum time limit of 60 days for remand. The Commission

considered the reservation expressed earlier in Report No. 37 that

such an extension may result in the 60 day period becoming a

matter   of   routine.   However,   faith   was   expressed   that   proper

19

supervision by the superior Courts would help circumvent the

same.

11.4 The suggestions made in Report No. 41 were taken

note   of   and   incorporated   by   the   Central   Government   while

drafting the Code of Criminal Procedure Bill in 1970. Ultimately,

the 1898 Code was replaced by the present CrPC. The Statement

of   Objects   and   Reasons   of   the   CrPC   provides   that   the

Government   took   the   following   important   considerations   into

account   while   evaluating   the   recommendations   of   the   Law

Commission:

“3.  The recommendations of the Commission were

examined carefully by the Government, keeping in

view   among   others,   the   following   basic

considerations:—

(i)   an   accused   person   should   get   a   fair   trial   in

accordance with the accepted principles of natural

justice;

(ii) every effort should  be made to  avoid delay in

investigation and trial which is harmful not only to

the individuals involved but also to society; and

(iii)  the  procedure  should  not  be complicated  and

should, to the utmost extent possible, ensure fair deal

to the poorer sections of the community.”

11.5 It   was   in   this   backdrop   that   Section   167(2)   was

enacted within the present­day CrPC, providing for time limits on

the   period   of   remand   of   the   accused,   proportionate   to   the

seriousness of the offence committed, failing which the accused

20

acquires the indefeasible right to bail. As is evident from the

recommendations of the Law Commission mentioned supra, the

intent of the legislature was to balance the need for sufficient

time limits to complete the investigation with the need to protect

the civil liberties of the accused. Section 167(2) provides for a

clear   mandate   that   the   investigative   agency   must   collect   the

required evidence within the prescribed time period, failing which

the accused can no longer be detained. This ensures that the

investigating officers are compelled to act swiftly and efficiently

without   misusing   the   prospect   of   further   remand.   This   also

ensures that the Court takes cognizance of the case without any

undue delay from the date of giving information of the offence, so

that society at large does not lose faith and develop cynicism

towards the criminal justice system.

11.6 Therefore,   as   mentioned   supra,   Section   167(2)   is

integrally   linked   to   the   constitutional   commitment   under

Article 21 promising protection of life and personal liberty against

unlawful and arbitrary detention, and must be interpreted in a

manner which serves this purpose. In this regard we find it

useful to refer to the decision of the three­Judge Bench of this

Court in  Rakesh Kumar Paul v. State of Assam , (2017) 15

21

SCC 67, which laid down certain seminal principles as to the

interpretation of Section 167(2), CrPC though the questions of

law involved were somewhat different from the present case. The

questions before the three­Judge Bench in Rakesh Kumar Paul

were whether, firstly, the 90 day remand extension under Section

167(2)(a)(i) would be applicable in respect of offences where the

maximum   period   of   imprisonment   was   10   years,   though   the

minimum period was less than 10 years. Secondly, whether the

application for bail filed by the accused could be construed as an

application   for   default   bail,   even   though   the   expiry   of   the

statutory period under Section 167(2) had not been specifically

pleaded as a ground for bail. The majority opinion held that the

90 day limit is only available in respect of offences where a

minimum  ten year imprisonment period is stipulated, and that

the oral arguments for default bail made by the counsel for the

accused before the High Court would suffice in lieu of a written

application. This was based on the reasoning that the Court

should not be too technical in matters of personal liberty. Madan

B. Lokur, J. in his majority opinion, pertinently observed as

follows:

22

“29. Notwithstanding this, the basic legislative intent

of completing investigations within twenty­four hours

and   also   within   an   otherwise   time­bound   period

remains   unchanged,   even   though   that   period   has

been extended over the years. This is an indication

that in addition to giving adequate time to complete

investigations,  the legislature has also and always

put a premium on personal liberty and has always

felt that it would be unfair to an accused to remain in

custody for a prolonged or indefinite period. It is for

this reason and also to hold the investigating agency

accountable that time­limits have been laid down by

the legislature…

xxx

32…Such views and opinions over a prolonged period

have   prompted   the   legislature   for   more   than   a

century   to   ensure   expeditious   conclusion   of

investigations   so   that   an   accused   person   is   not

unnecessarily deprived of his or her personal liberty

by remaining in prolonged custody for an offence that

he or she might not even have committed.   In our

opinion, the entire debate before us must also be

looked   at   from   the   point   of   view   of   expeditious

conclusion of investigations and from the angle of

personal liberty and not from a purely dictionary or

textual   perspective   as   canvassed   by   the   learned

counsel for the State.

xxx

41. We take this view keeping in mind that in matters

of personal liberty and Article 21 of the Constitution,

it   is   not   always   advisable   to   be   formalistic   or

technical.   The   history   of   the   personal   liberty

jurisprudence of this Court and other constitutional

courts includes petitions for a writ of habeas corpus

and for other writs being entertained even on the

basis of a letter addressed to the Chief Justice or the

Court.” 

23

 (emphasis supplied)

  Therefore,   the   Courts   cannot   adopt   a   rigid   or

formalistic approach whilst considering any issue that touches

upon the rights contained in Article 21.

11.7 We may also refer with benefit to the recent judgement

of this Court in  S. Kasi v. State Through The Inspector of

Police Samaynallur Police Station Madurai District  (Criminal

Appeal   No.   452   of   2020   dated   19

th

  June,   2020),   2020   SCC

OnLine SC 529, wherein it was observed that the indefeasible

right to default bail under Section 167(2) is an integral part of the

right to personal liberty under Article 21, and the said right to

bail cannot be suspended even during a pandemic situation as is

prevailing  currently. It was emphasized that the right  of the

accused to be set at liberty takes precedence over the right of the

State to carry on the investigation and submit a chargesheet.

11.8 Additionally,   it   is   well­settled   that   in   case   of   any

ambiguity in the construction of a penal statute, the Courts must

favour   the   interpretation   which   leans   towards   protecting   the

rights   of   the   accused,   given   the   ubiquitous   power   disparity

between the individual accused and the State machinery. This is

24

applicable not only in the case of substantive penal statutes but

also in the case of procedures providing for the curtailment of the

liberty of the accused.

  With respect to the CrPC particularly, the Statement of

Objects and Reasons (supra) is an important aid of construction.

Section 167(2) has to be interpreted keeping in mind the three­

fold objectives expressed by the legislature namely ensuring a fair

trial,   expeditious   investigation   and   trial,   and   setting   down   a

rationalized   procedure   that   protects   the   interests   of   indigent

sections of society. These objects are nothing but subsets of the

overarching fundamental right guaranteed under Article 21.

11.9 Hence,   it   is   from   the   perspective   of   upholding   the

fundamental right to life and personal liberty under Article 21

that   we   shall   clarify   and   reconcile   the   various   judicial

interpretations of Section 167(2) for the purpose of resolving the

dilemma that has arisen in the present case.

III.        The meaning of “    if not already availed of    ” in     Sanjay

Dutt

25

12.One of the relevant decisions dealing with the question of

accrual and extinguishment of the right under Section 167(2) is

that   of   the   two­Judge   Bench   in  Hitendra   Vishnu   Thakur

(supra). In that case, the Court was called upon to construe the

scope   of   Section   20(4)(bb)   of   the   Terrorist   and   Disruptive

Activities (Prevention) Act, 1987 (‘TADA’) which is in pari materia

with the Proviso to Section 36A (4) of the NDPS Act. The Court

held that an accused person seeking bail under Section 20(4) of

the TADA read with Section 167(2) has to make an application for

such default bail and the Court shall release the accused on bail

if the period for filing a chargesheet has expired, after notice to

the public prosecutor, uninfluenced by the merits of the case.

That unless the Court grants extension in time based on the

report   of   the   Public   Prosecutor,  the   Designated   Court   under

TADA would have no jurisdiction to deny to the accused his

indefeasible right to default bail if the accused seeks and is

prepared to furnish the bail bonds as directed by the Court.

Further that in such a scenario, the Court is obligated to decline

any request for further remand. However, it was also expressly

stated that the Court cannot release the accused on its own

motion if the accused does not file any such application.

26

12.1 Subsequently the question of the proper construction

of Section 20(4)(bb) was referred to a Constitution Bench of this

Court in Sanjay Dutt (supra). Reservation was expressed before

this Court that the decision in Hitendra Vishnu Thakur (supra)

should not be held as conferring an indefeasible right on the

accused to be released on default bail even after the final report

or challan has been filed. To settle this point, the Constitution

Bench held that:

“48…The indefeasible right accruing to the accused in

such a situation is enforceable only prior to the filing

of   the   challan  and   it   does   not   survive   or   remain

enforceable on the challan being filed, if already not

availed   of.   Once   the   challan   has   been   filed,   the

question of grant of bail has to be considered and

decided only with reference to the merits of the case

under the provisions relating to grant of bail to an

accused after the filing of the challan. The custody of

the accused after the challan has been filed is not

governed by Section 167 but different provisions of

the Code of Criminal Procedure.  If that right had

accrued to the accused but it remained unenforced

till the filing of the challan, then there is no question

of its enforcement thereafter since it is extinguished

the   moment   challan   is   filed   because   Section   167

CrPC ceases to apply…It is settled by Constitution

Bench decisions that a petition seeking the writ of

habeas corpus on the ground of absence of a valid

order of remand or detention of the accused, has to

be dismissed, if on the date of return of the rule, the

custody or detention is on the basis of a valid order.

27

xxx

53…(2)(b) The 'indefeasible right' of the accused to be

released on bail in accordance with Section 20(4)(bb)

of the TADA Act read with Section 167(2) of the CrPC

in default of completion of the investigation and filing

of the challan within the time allowed, as held in

Hitendra Vishnu Thakur  is a right which enures to,

and is enforceable by the accused only from the time

of default till the filing of the challan and it does not

survive or remain enforceable on the challan being

filed.   If   the   accused   applies   for   bail   under   this

provision on expiry of the period of 180 days or the

extended period, as the case may be, then he has to

be   released   on   bail   forthwith.   The   accused,   so

released on bail may be arrested and committed to

custody according to the provisions of the CrPC. The

right of the accused to be released on bail after filing

of the challan, notwithstanding the default in filing it

within the time allowed, is governed from the time of

filing of the challan only by the provisions relating to

the grant of bail applicable at that stage.” 

(emphasis supplied)

  It appears that the term “if not already availed of”

mentioned supra has become a bone of contention as Courts

have differed in their opinions as to whether the right to default

bail is availed of and enforced as soon as the application for bail

is filed; or when the bail petition is finally disposed of by the

Court;   or   only   when   the   accused   actually   furnishes   bail   as

directed by the Court and is released from custody. 

28

12.2 The   majority   opinion   in  Uday   Mohanlal   Acharya

(supra) clarified this ambiguity by holding that the expression “if

not already availed of” used by this Court in Sanjay Dutt (supra)

must   be   understood   to   mean   “when   the   accused   files   an

application and is prepared to offer bail on being directed”. In that

case,   it   has   to   be   held   that   the   accused   has   enforced   his

indefeasible right even though the Court has not considered the

said application and has not indicated the terms and conditions

of bail, and the accused is yet to furnish the same.

12.3 However,   B.N.   Agrawal,   J.   in   his   minority   opinion

partly dissented with the majority, particularly with respect to

the conclusions expressed in paragraph 13.6 of Uday Mohanlal

Acharya (supra). He opined that the phrase “the accused person

shall be released on bail if he is prepared to and does furnish bail”

in Section 167(2)(a)(ii) (emphasis supplied) and “the accused shall

be detained in custody so long as he does not furnish bail” in

Explanation I to Section 167(2) indicated that the right to be

released   on   default   bail   could   be   exercised   only   on   actual

furnishing of bail. Further, that the decision of the Constitution

Bench in Sanjay Dutt (supra) should be interpreted to have held

29

that if the challan is filed before any order directing release on

bail is passed and before the bail bonds are furnished, the right

under Section 167(2) would cease to be available to the accused.

12.4 Having considered both opinions, we have arrived at

the   conclusion  that   the   majority   opinion in  Uday  Mohanlal

Acharya  (supra)   is   the   correct   interpretation  of   the   decision

rendered by the Constitution Bench in Sanjay Dutt (supra). The

decision in  Sanjay Dutt  merely casts a positive corresponding

obligation upon the accused to promptly apply for default bail as

soon as the prescribed period of investigation expires. As the

decision in Hitendra Vishnu Thakur  (supra) expressly cautions,

the Court   cannot  suo   motu  grant   bail   without   considering

whether the accused is ready to furnish bail or not. This is an

in­built   safeguard   within   Section   167(2)   to   ensure   that   the

accused   is   not   automatically   released   from   custody   without

obtaining   the   satisfaction   of   the   Court   that   he   is   able   to

guarantee his presence for further investigation, or for trial, as

the case may be. Further, as the majority opinion in  Rakesh

Kumar Paul (supra) pointed out, there could be rare occasions

30

where the accused voluntarily forfeits his right to bail on account

of threat to his personal security outside of remand or for some

other reasons. The decision in Sanjay Dutt clarifies that once a

chargesheet is filed, such waiver of the right by the accused

becomes final and Section 167(2) ceases to apply.

  However, the Constitution Bench decision in  Sanjay

Dutt  cannot be interpreted so as to mean that even where the

accused has promptly exercised his right under Section 167(2)

and indicated his willingness to furnish bail, he can be denied

bail on account of delay in deciding his application or erroneous

rejection of the same. Nor can he be kept detained in custody on

account of subterfuge of the prosecution in filing a police report

or additional complaint on the same day that the bail application

is filed. 

12.5    The   arguments   of   the   State   that   the   expression

“availed of” would only mean actual release after furnishing the

necessary bail would cause grave injustice to the accused and

would defeat the very purpose of the Proviso to Section 167(2),

CrPC. If the arguments of Mr. Lekhi are accepted, there will be

31

many instances where the Public Prosecutor might prolong the

hearing of the application for bail so as to facilitate the State to

file an additional complaint or investigation report before the

Court during the  interregnum.   In some cases, the Court may

also delay the process for one reason or the other.  In such an

event, the indefeasible right of the accused to get the order of bail

in his favour would be defeated. This could not have been the

intention of the legislature. If such a practice is permitted, the

same would amount to deeming illegal custody as legal. After the

expiry   of   the   stipulated   period,   the   Court   has   no   further

jurisdiction to remand the accused to custody. The prosecution

would not be allowed to take advantage of its own default of not

filing the investigation report/complaint against the appellant

within the stipulated period.

12.6 It   was   noted   by   B.N.   Agrawal,   J.   in   his   minority

opinion in  Uday Mohanlal Acharya   (supra) that a distinction

can be made between cases where the Court has adopted dilatory

tactics to defeat the right of the accused and where the delay in

deciding the bail application is bona fide and unintentional. In

case of the former, the accused could move the superior Court for

32

appropriate direction. Whereas in case of the latter, the Court

must dismiss the bail petition if the prosecution files the challan

in   the   meantime.   In   a   similar   manner,   the   Respondent/

complainant in the present case has also sought to distinguish

Uday   Mohanlal   Acharya  and   subsequent   decisions   of   this

Court pertaining to Section 167(2) on the ground that the Trial

Court considered the bail application on the same day it was

filed, and hence there was no unjust delay which would make the

accused entitled to be released on bail.

  In our considered opinion, such a distinction cannot

be   adopted   as   it   would   give   rise   to   parallel   litigations

necessitating separate inquiries into the motivation of the Court

for delaying a bail application, or for posting it for hearing on a

particular date at a particular time. Delay in deciding the bail

application could be due to a number of factors and there may

not be a clear­cut answer to the same in all circumstances.

Hence irrespective of the reasons for delay in deciding the bail

application,   the   accused   is   deemed   to   have   exercised   his

indefeasible right upon filing of the bail application, though his

33

actual release from custody is inevitably subject to compliance

with the order granting bail. 

12.7 We agree with the view expressed in Rakesh Kumar

Paul (supra) that as a cautionary measure, the counsel for the

accused as well as the magistrate ought to inform the accused of

the availability of the indefeasible right under Section 167(2) once

it accrues to him, without any delay. This is especially where the

accused is from an underprivileged section of  society and is

unlikely to have access to information about his legal rights.

Such knowledge­sharing by magistrates will thwart any dilatory

tactics by the prosecution and also ensure that the obligations

spelled   out   under   Article   21   of   the   Constitution   and   the

Statement of Objects and Reasons of the CrPC are upheld.

IV.        The Import of Explanation I to Section 167(2), CrPC

13.It is true that Explanation I to Section 167(2), CrPC provides

that the accused shall be detained in custody so long as he does

not   furnish   bail.   However,   as   mentioned   supra,   the   majority

opinion   in  Uday   Mohanlal   Acharya  expressly   clarified   that

Explanation I to Section 167(2) applies only to those situations

34

where the accused has availed of his right to default bail and

undertaken to furnish bail as directed by the Court, but has

subsequently failed to comply with the terms and conditions of

the bail order within the time prescribed by the Court. We find

ourselves in agreement with the view of the majority. In such a

scenario, if the prosecution subsequently files a chargesheet, it

can be said that the accused has forfeited his right to bail under

Section 167(2), CrPC. Explanation I is only a safeguard to ensure

that   the   accused   is   not   immediately   released   from   custody

without complying with the bail order.

13.1 However, the expression ‘the accused does furnish bail’

in Section 167(2) and Explanation I thereto cannot be interpreted

to mean that if the accused, in spite of being ready and willing,

could not furnish bail on account of the pendency of the bail

application before the Magistrate, or because the challenge to the

rejection of his  bail application was pending before a higher

forum, his continued detention in custody is authorized. If such

an interpretation is accepted, the application of the Proviso to

Section 167(2) would be narrowly confined only to those cases

where the Magistrate is able to instantaneously decide the bail

35

application as soon as it is preferred before the Court, which may

sometimes not be logistically possible given the pendency of the

docket   across   courts   or   for   other   reasons.   Moreover,   the

application for bail has to be decided only after notice to the

public prosecutor. Such a strict interpretation of the Proviso

would defeat the rights of the accused. Hence his right to be

released   on   bail   cannot   be   defeated   merely   because   the

prosecution files the chargesheet prior to furnishing of bail and

fulfil the conditions of bail of furnishing bonds, etc., so long as he

furnishes the bail within the time stipulated by the Court. 

13.2 Hence   we   reject   Mr.   Lekhi’s   argument   that   the

Appellant­accused is not entitled to the protection of Section

167(2),   CrPC   if   he   has   not   furnished   bail   at   the   time   the

additional complaint was filed. 

V.          Rights of the Prosecutor under Section 167(2), CrPC

read with Section 36(A) (4), NDPS Act

14.There also appears to be some controversy on account of the

opinion expressed in Hitendra Vishnu Thakur  (supra) that the

Public Prosecutor may resist grant of default bail by filing a

36

report seeking extension of time for investigation. The Court held

that:

“30…It   is,   however,   permissible   for   the   public

prosecutor to resist the grant of bail by seeking an

extension under clause (bb) by filing a report for the

purpose before the court. However, no extension shall

be granted by the court without notice to an accused

to  have his  say  regarding  the prayer for  grant  of

extension   under   clause   (bb).  In   this   view   of   the

matter, it is immaterial whether the application for

bail on ground of ‘default’ under Section 20(4) is filed

first or the       report      as envisaged by clause (    bb   ) is filed

by the public prosecutor first so long as both are

considered   while   granting   or   refusing   bail.   If   the

period prescribed by clause (b) of Section 20(4) has

expired and the court does not grant an extension on

the report of the public prosecutor made under clause

(bb), the court shall release the accused on bail as it

would be an indefeasible right of the accused to be so

released. Even where the court grants an extension

under clause (bb) but the charge­sheet is not filed

within   the extended period,   the   court shall have   no

option but to release the accused on bail if he seeks it

and is prepared to furnish the bail as directed by the

court...”

(emphasis supplied)

This was affirmed by the Constitution Bench in  Sanjay

Dutt (supra), wherein it was held that the grant of default bail is

subject to refusal of the prayer for extension of time, if such a

prayer   is   made.   This   seems   to   have   given   rise   to   the

misconception that Sanjay Dutt (supra) endorses the view that

37

the   prosecution may  seek  extension of  time  (as  provided  for

under   the   relevant   special   statute)   for   completing   the

investigation or file a final report at any time before the accused

is   released   on   bail,   notwithstanding   the   fact   that   a   bail

application on ground of default has already been filed.

14.1 The observations made in  Hitendra Vishnu Thakur

(supra) and Sanjay Dutt (supra) to the effect that the application

for default bail and any application for extension of time made by

the Public Prosecutor must be considered together are, in our

opinion, only applicable in situations where the Public Prosecutor

files a report seeking extension of time prior to the filing of the

application for default bail by the accused. In such a situation,

notwithstanding   the   fact   that   the   period   for   completion   of

investigation has expired, both applications would have to be

considered together. However, where the accused has already

applied   for   default   bail,   the   Prosecutor   cannot   defeat   the

enforcement of his indefeasible right by subsequently filing a final

report, additional complaint or report seeking extension of time.

14.2 It   must   also   be   added   and   it   is   well   settled   that

issuance of notice to the State on the application for default bail

38

filed under the Proviso to Section 167(2) is only so that the Public

Prosecutor can satisfy the Court that the prosecution has already

obtained an order of extension of time from the Court; or that the

challan has been filed in the designated Court before the expiry

of   the   prescribed   period;   or   that   the   prescribed   period   has

actually not expired. The prosecution can accordingly urge the

Court to refuse granting bail on the alleged ground of default.

Such   issuance   of   notice   would   avoid   the   possibility   of   the

accused   obtaining   default   bail   by   deliberate   or   inadvertent

suppression of certain facts and also guard against multiplicity of

proceedings. 

  However, Public Prosecutors cannot be permitted to

misuse the limited notice issued to them by the Court on bail

applications   filed   under   Section   167(2)   by   dragging   on

proceedings and filing subsequent applications/reports for the

purpose of ‘buying extra time’ and facilitating filling up of lacunae

in the investigation by the investigating agency. 

VI.        Other Relevant Precedents pertaining to the right under

Section 167(2)

39

15.We are fortified in our aforementioned conclusions by the

three­Judge Bench decision of this Court in  Mohamed Iqbal

Madar Sheikh v. State of Maharashtra , (supra). In that case,

though   the   chargesheet   was   submitted   after   expiry   of   the

statutory period under Section 20(4)(bb) of the TADA Act, it was

admitted that no prior application for bail had been filed by the

appellants. Hence the Court held, relying upon Sanjay Dutt, that

the right to bail could not be exercised once the chargesheet has

been submitted and cognizance has been taken.

  However, at the same time, the three­Judge Bench also

expressed   with   consternation   that   Courts   cannot   engage   in

practices such as keeping the applications for bail pending till

the time chargesheets are submitted, so that the statutory right

which   has   accrued   to   the   accused   is   defeated.   If   the   Court

deliberately does not decide the bail application but adjourns the

case by granting time to the prosecution, it would be in violation

of the legislative mandate. It may be pertinent to note that the

three­Judge Bench in Mohamed Iqbal Madar Sheikh  had also

been part of the Constitution Bench in Sanjay Dutt. 

40

15.1 Similarly, in Dr. Bipin Shantilal Panchal (supra), it

was admitted that the accused had not filed an application for

bail at the time the right under Section 167(2), CrPC had accrued

to him. The chargesheet had already been filed by the time the

accused sought to avail of his right. Incidentally, the same three­

Judge Bench which had delivered the opinion in Mohamed Iqbal

Madar   Sheikh  (supra),   and   which   was   part   of   the   original

Constitution Bench in Sanjay Dutt (supra), rendered judgment

as follows:

“4…But it is an admitted position that the charge­

sheet   has   been   filed   on   23­5­1994   and   now   the

appellant   is   in  custody   on  the   basis   of   orders   of

remand   passed   under   the   other   provisions   of   the

Code.  Whether the accused who was entitled to be

released on bail under proviso to sub­section (2) of

Section   167   of   the   Code,   not   having   made   an

application   when   such   right   had   accrued,   can

exercise that right at a later stage of the proceeding,

has been examined by a Constitution Bench of this

Court   in   the   case   of       Sanjay   Dutt       v.      State   through

CBI…

…Therefore, if an accused person fails to exercise his

right to be released on bail for the failure of the

prosecution   to   file   the   charge­sheet   within   the

maximum time allowed by law, he cannot contend

that he had an indefeasible right to exercise it at any

time notwithstanding the fact that in the meantime

the charge­sheet is filed. But on the other hand if he

exercises the right within the time allowed by law and

41

is  released  on bail   under  such circumstances,   he

cannot be rearrested on the mere filing of the charge­

sheet, as pointed out in Aslam Babalal Desai v. State

of Maharashtra.” 

(emphasis supplied)

  The above­mentioned discussion clearly corroborates

our view, and the view taken by the majority in Uday Mohanlal

Acharya, that the decision in Sanjay Dutt only lays down as a

precautionary principle that the accused must apply for default

bail the moment the right under Section 167(2) accrues to him. If

he fails to do so, he cannot claim the right at a subsequent stage

of the proceedings after the prosecution has filed a chargesheet.

The words “not having made an application when such right had

accrued, can exercise that right at a later stage” clearly indicate

that the accused is deemed to have exercised his right to bail

once he makes an application for the same. 

15.2 It is useful to refer to the decisions of this Court in

Mohd. Ashraft Bhat  (supra);  Ateef Nasir Mulla v. State of

Maharashtra,   (2005)   7   SCC   29;   and  Mustaq   Ahmed

Mohammed Isak v. State of Maharashtra , (2009) 7 SCC 480.

In  Mohd. Ashraft Bhat, the Court rejected the application for

bail as the police report already stood submitted. Reliance was

42

placed   upon  Sanjay   Dutt  (supra).   Similarly,   in  Ateef   Nasir

Mulla the Court held that since the order granting extension of

time under Section 49(2)(b) of the Prevention of Terrorism Act,

2002 (‘POTA’), which is in pari materia with the Proviso to Section

36A (4) of the NDPS Act, had been passed prior to the application

for default bail, the accused would not be entitled to bail. In

Mustaq Ahmed Mohammed Isak , the Court similarly rejected

the application for bail under Section 21(2)(b) of the Maharashtra

Control of Organised Crime Act, 1999 as the chargesheet was

filed on the same day, but which was the last day of the extended

period   granted   by   the   Special   Court   and   hence   within   the

statutory time limit. 

15.3 On the other hand in Sayed Mohd. Ahmad Kazmi v.

State (Government of NCT of Delhi) , (2012) 12 SCC 1, the

accused filed an application for default bail on 17.7.2012. The

Chief Metropolitan Magistrate, instead of hearing the application

on   the   said   date,   re­notified   the   hearing   for   18.7.2012.   On

18.7.2012, the State filed an application seeking extension of

remand   under   Section   43­D   (2)(b)   of   the   Unlawful   Activities

(Prevention) Act, 1967 (‘UAPA’) which is also in pari materia with

the Proviso to Section 36A (4) of the NDPS Act. The Magistrate

43

took up both matters on 20.7.2012 and allowed the application

for extension of custody with retrospective effect from 2.6.2012

without considering the application under Section 167(2), CrPC.

Subsequently, the chargesheet was filed on 31.7.2012. It was

contended by the learned Additional Solicitor General, in reliance

upon  Sanjay   Dutt,   that   the   right   to   statutory   bail   stood

extinguished once the application for extension of time was filed.

  The   three­Judge   Bench   rejected   the   aforesaid

contention and held that the right of the accused to statutory

bail, which was exercised at the time his bail application was

filed,   remained   unaffected   by   the   subsequent   application   for

extension of time to complete investigation. Further, the Court

expressly censured the dilatory tactic adopted by the Magistrate

in that case in the following words: 

“25. Having   carefully   considered   the   submissions

made on behalf of the respective parties, the relevant

provisions   of   law   and   the   decision   cited,   we   are

unable to accept the submissions advanced on behalf

of   the   State   by   the   learned   Additional   Solicitor

General Mr Raval. There is no denying the fact that

on 17­7­2012, when CR No. 86 of 2012 was allowed

by the Additional Sessions Judge and the custody of

the appellant was held to be illegal and an application

under Section 167(2) CrPC was made on behalf of the

appellant for grant of statutory bail which was listed

44

for hearing. Instead of hearing the application, the

Chief Metropolitan Magistrate adjourned the same till

the next  day when the Public Prosecutor filed an

application for extension of the period of custody and

investigation and on 20­7­2012 extended the time of

investigation and the custody of the appellant for a

further  period  of 90 days with retrospective effect

from 2­6­2012. Not only is the retrospectivity of the

order of the Chief Metropolitan Magistrate untenable,

it could not also defeat the statutory right which had

accrued to the appellant on the expiry of 90 days

from the date when the appellant was taken into

custody. Such right, as has been commented upon by

this Court in       Sanjay Dutt        and the other cases cited

by   the   learned   Additional   Solicitor   General,   could

only   be   distinguished   (    sic      extinguished)   once   the

charge­sheet   had   been   filed   in   the   case   and   no

application has been made prior thereto for grant of

statutory bail. It is well­established that if an accused

does not exercise his right to grant of statutory bail

before the charge­sheet is filed, he loses his right to

such benefit once such charge­sheet is filed and can,

thereafter, only apply for regular bail.

26. The   circumstances   in   this   case,   however,   are

different in that the appellant had exercised his right

to statutory bail on the very same day on which his

custody   was   held   to   be   illegal   and   such   an

application   was   left   undecided   by   the   Chief

Metropolitan Magistrate till after the application filed

by the prosecution for extension of time to complete

investigation was taken up and orders were passed

thereupon.

27. We   are   unable   to   appreciate   the   procedure

adopted by the Chief Metropolitan Magistrate, which

has been endorsed by the High Court and we are of

the view that the appellant acquired the right for

grant   of   statutory   bail   on   17­7­2012,   when   his

custody   was   held   to   be   illegal   by   the   Additional

Sessions Judge since his application for statutory bail

45

was pending at the time when the application for

extension of time for continuing the investigation was

filed by the prosecution. In our view, the right of the

appellant   to   grant   of   statutory   bail   remained

unaffected by the subsequent application and both

the Chief Metropolitan Magistrate and the High Court

erred in holding otherwise.” 

(emphasis supplied)

15.4 Similarly, in Union of India v. Nirala Yadav, (2014) 9

SCC   457,   the   accused   filed   application   for   default   bail   on

14.3.2007. The State filed application seeking extension of time

under Section 49(2)(b) of the POTA on 15.3.2007. However, no

order was passed on either application. In the meanwhile, the

chargesheet was filed on 26.3.2007. On 3.4.2007 the Special

Judge took up both applications and retrospectively extended the

time for filing of the chargesheet. It was contended by the Union

Government that according to the decision in Sanjay Dutt, the

indefeasible right to bail was totally destroyed as no order on bail

was passed before the chargesheet was filed.

  The Court noted that the prosecution had not filed any

application for extension prior to the date of expiry of 90 days. It

was further observed that “had an application for extension been

filed, then the matter would have been totally different”. The Court

46

ultimately held that the Magistrate was obligated to deal with the

application for default bail on the day it was filed. Hence the

Court, in reliance upon  Uday Mohanlal Acharya , upheld the

order of the High Court granting default bail to the accused. 

16.Mr. Lekhi pressed into service the judgment of this Court in

Pragyna Singh Thakur v. State of Maharashtra , (2011) 10

SCC 445, wherein it was held, in reliance upon  Sanjay Dutt

(supra), that where an application for bail is filed on the ground

of non­filing of the chargesheet within the prescribed period, the

said   right   to   bail   would   be   extinguished   if   the   prosecution

subsequently   files   a   chargesheet   before   consideration   of   the

application and the release of the accused. Thereafter, the release

of the accused on bail can only be on merits. Though the learned

Judges in  Pragyna Singh Thakur   (supra) had referred to the

Uday Mohanlal Acharya  case, they have expressed a completely

contrasting opinion as mentioned supra.

16.1 It ought to be noted that in Pragyna Singh Thakur ,

the learned Judges had concluded on the facts of that case that

the chargesheet had been filed within 90 days from the first order

47

of   remand   of   the   accused   to   custody.   The   aforementioned

observations on the extinguishment of the right to default bail

were only made as obiter, in the form of a hypothetical arguendo,

and hence cannot be said as laying down a binding precedent as

such. However in any case, given that the decision continues to

be   relied   upon   by   the   State,   we   must   clarify   that   in   our

considered opinion, the observations made in  Pragyna Singh

Thakur run counter to the principles laid down in the judgments

rendered by larger Benches.

16.2 It is pertinent to note that the two­Judge Bench in

Nirala Yadav (supra) has already illuminated that the principles

stated   by   the   earlier   co­ordinate   Bench   in  Pragyna   Singh

Thakur, particularly in paragraphs 54 and 58 of the decision, do

not   state   the   correct   position   of   law.   Having   studied   both

opinions,   we   are   constrained   to   conclude   and   hold   that   the

position as stated in Nirala Yadav is correct. We find that the

opinion expressed in Pragyna Singh Thakur  that the right to

bail can be considered only on merits once the chargesheet is

filed, is based on an erroneous interpretation of the conclusions

48

of the Constitution Bench in Sanjay Dutt. As mentioned supra,

the expression “if not already availed of” used in the Constitution

Bench decision has been misinterpreted by the Courts, including

the two­Judge Bench in Pragyna Singh Thakur , to mean that

the accused can only avail of the right to default bail if he is

actually released prior to the filing of the chargesheet. However,

this Court in  Uday Mohanlal Acharya   (supra) has correctly

understood and analysed the principles stated in the case of

Sanjay Dutt before coming to its conclusion as stated above.

  We are of the firm opinion that the view taken in Uday

Mohanlal Acharya is a binding precedent. It has been followed

by a subsequent three­Judge Bench in  Sayed Mohd. Ahmad

Kazmi  (supra). Hence, the opinion rendered by the two­Judge

Bench in paragraphs 54 and 58 of Pragyna Singh Thakur , to

the effect that “even if an application for bail is filed on the ground

that   charge­sheet   was   not   filed   within   90   days,   but   before

consideration of the same and before being released on bail, the

said right to be released on bail would be lost” or “can only be on 

merits”, must be held per incuriam.   

49

16.3 Quite   recently,   in  the   case   of  Bikramjit   Singh   v.

State of Punjab (Criminal Appeal No. 667 of 2020 dated 12

th

October, 2020), 2020 SCC OnLine SC 824, dealing with similar

question which arose in an application for default bail under the

UAPA, a three­Judge Bench of this Court, after considering the

various judgments on the point, observed thus:­

“A conspectus of the aforesaid decisions would

show that so long as an application for grant of

default bail is made on expiry of the period of 90

days   (which   application   need   not   even   be   in

writing) before a charge sheet is filed, the right to

default bail becomes complete. It is of no moment

that the Criminal Court in question either does

not dispose of such application before the charge

sheet   is   filed   or   disposes   of   such   application

wrongly before such charge sheet is filed. So long

as an application has been made for default bail

on   expiry   of   the   stated   period   before   time   is

further extended to the maximum period of 180

days, default bail, being an indefeasible right of

the   accused   under   the   first   proviso   to Section

167(2), kicks in and must be granted.”

  This decision in  Bikramjit Singh  ensures that the

rigorous powers conferred under special statutes for curtailing

liberty of the accused are not exercised in an arbitrary manner. 

  At the cost of repetition, it must be emphasized that

the paramount consideration of the legislature while enacting

Section 167(2) and the Proviso thereto was that the investigation

50

must be completed expeditiously, and that the accused should

not be detained for an unreasonably long period as was the

situation   prevailing   under   the   1898   Code.   This   would   be   in

consonance with the obligation cast upon the State under Article

21   to   follow   a   fair,   just   and   reasonable   procedure   prior   to

depriving any person of his personal liberty.

Conclusion

17.In the present case, admittedly the Appellant­accused had

exercised his option to obtain bail by filing the application at

10:30 a.m. on the 181

st

 day of his arrest, i.e., immediately after

the court opened, on 01.02.2019. It is not in dispute that the

Public Prosecutor had not filed any application seeking extension

of time to investigate into the crime prior to 31.01.2019 or prior

to 10:30 a.m. on 01.02.2019. The Public Prosecutor participated

in the arguments on the bail application till 4:25 p.m. on the day

it was filed. It was only thereafter that the additional complaint

came to be lodged against the Appellant.

  Therefore, applying the aforementioned principles, the

Appellant­accused was deemed to have availed of his indefeasible

right   to   bail,   the   moment   he   filed   an   application   for   being

51

released on bail and offered to abide by the terms and conditions

of  the   bail order, i.e.  at  10:30  a.m.  on  01.02.2019.  He was

entitled to be released on bail notwithstanding the subsequent

filing of an additional complaint. 

17.1 It is clear that in the case on hand, the State/the

investigating agency has, in order to defeat the indefeasible right

of   the   accused   to   be   released   on   bail,   filed   an   additional

complaint   before   the   concerned   court   subsequent   to   the

conclusion   of   the   arguments   of   the   Appellant   on   the   bail

application. If such a practice is allowed, the right under Section

167(2) would be rendered nugatory as the investigating officers

could drag their heels till the time the accused exercises his right

and   conveniently   files   an   additional   complaint   including   the

name of the accused as soon as the application for bail is taken

up for disposal. Such complaint may be on flimsy grounds or

motivated   merely   to   keep   the   accused   detained   in   custody,

though   we   refrain   from   commenting   on   the   merits   of   the

additional   complaint   in   the   present   case.   Irrespective   of   the

seriousness of the offence and the  reliability of  the evidence

52

available, filing additional complaints merely to circumvent the

application for default bail is, in our view, an improper strategy.

  Hence, in our considered opinion, the High Court was

not justified in setting aside the judgment and order of the Trial

Court releasing the accused on default bail.  

17.2  We also find that the High Court has wrongly entered

into merits of the matter while coming to the conclusion. The

reasons assigned and the conclusions arrived at by the High

Court are unacceptable.

18.Therefore, in conclusion:

18.1 Once the accused files an application for

bail  under  the  Proviso  to Section 167(2)  he  is

deemed to have ‘availed of’ or enforced his right to

be released on default bail, accruing after expiry of

the stipulated time limit for investigation. Thus, if

the accused applies for bail under Section 167(2),

CrPC read with Section 36A (4), NDPS Act upon

expiry of 180 days or the extended period, as the

case may be, the Court must release him on bail

forthwith   without   any   unnecessary   delay   after

53

getting   necessary   information   from   the   public

prosecutor,   as   mentioned   supra.   Such   prompt

action   will   restrict   the   prosecution   from

frustrating the legislative mandate to release the

accused   on   bail   in   case   of   default   by   the

investigative agency.

18.2 The right to be released on default bail

continues to remain enforceable if the accused

has   applied   for   such   bail,   notwithstanding

pendency of the bail application; or subsequent

filing   of   the   chargesheet   or   a   report   seeking

extension of time by the prosecution before the

Court;   or   filing   of   the   chargesheet   during   the

interregnum when challenge to the rejection of the

bail application is pending before a higher Court.

18.3 However, where the accused fails to apply

for default bail when the right accrues to him, and

subsequently a chargesheet, additional complaint

or a report seeking extension of time is preferred

before   the   Magistrate,   the   right   to   default   bail

54

would be extinguished. The Magistrate would be

at liberty to take cognizance of the case or grant

further time for completion of the investigation, as

the case may be, though the accused may still be

released   on   bail   under   other   provisions   of   the

CrPC.

18.4  Notwithstanding the order of default bail

passed by the Court, by virtue of Explanation I to

Section 167(2), the actual release of the accused

from   custody   is   contingent   on   the   directions

passed by the competent Court granting bail. If

the accused fails to furnish bail and/or comply

with the terms and conditions of the bail order

within   the   time   stipulated   by   the   Court,   his

continued detention in custody is valid.  

19.Hence the impugned judgment of the High Court stands set

aside and the Trial Court judgment stands confirmed. However,

we additionally direct that apart from furnishing the sureties as

directed by the Trial Court, the Appellant­accused should also

surrender his passport, undertake to report to the Respondent

Directorate when required for purposes of investigation, and also

55

undertake to not leave Chennai city limits without the leave of

the Trial Court. This should alleviate any concerns about the

Appellant absconding from the jurisdiction of the Court. 

20.The appeal is allowed accordingly.

…..…………................................J.

(UDAY UMESH LALIT)

…..…………................................J.

(MOHAN M. SHANTANAGOUDAR)

.……………………………...............J.

                               (VINEET SARAN)

NEW DELHI,

OCTOBER 26, 2020

56