REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL No.5 OF 2009

Sukumaran                     ….Appellant(s)

VERSUS

State Rep. by the Inspector of Police      ….Respondent(s)

J U D G M E N T

Abhay Manohar Sapre, J.

1.This appeal is filed against the final judgment

and order dated 12.06.2008 passed by the High

Court of Judicature at Madras in Criminal Appeal

No.513 of 2006 whereby the Division Bench of the

1

High Court partly allowed the appeal filed by the

appellant herein.

2.In order to appreciate the issues involved in

this appeal, it is necessary to set out the facts infra.

3.The   appellant   herein   (A­1)   along   with   co­

accused­Chinnakolandai   (A­2)   were   tried   for   the

commission   of   the   offences   punishable   under

Section 302 read with Sections 109 and 203 of the

Indian Penal Code, 1860(hereinafter referred to as

“IPC”), Section 36­A and E of the Tamil Nadu Forest

Act, 1882 and Section 3 read with Section 25 (1­B)

(a)   of   the   Arms   Act   in   the   Court   of   Additional

Sessions   Judge,   Dharmapuri   in   Session   Case

No.342/2004.

4.By   Judgment/order   dated   17.05.2006,   the

Additional Sessions Judge convicted the appellant

herein(A­1)   for   the   offences   punishable     under

Sections 302 and 203 IPC, Section 36­A and E of

2

the Tamil Nadu Forest Act and Section 3 read with

Section 25(1­B)(a) of the Arms Act and sentenced

him to undergo life imprisonment with a fine of

Rs.2000/­   and   in   default   of   payment   of   fine   to

further   undergo   rigorous   imprisonment   for   three

months under Section 302 IPC, to undergo rigorous

imprisonment for  two years with a fine of Rs.500/­,

in default of payment of fine to undergo further

simple   imprisonment   for   three   months   under

Section 203 IPC, to undergo rigorous imprisonment

for two years with fine of Rs.7,500/­, in default of

payment   of   fine,   to   undergo   further   simple

imprisonment for three months under Section 36­A

and E of the Tamil Nadu Forest Act, to undergo

imprisonment for two years with a fine of Rs.500/­

in default of payment of fine to further undergo

simple   imprisonment   for   three   months   under

3

Section 3 read with Section 25 (1­B)(a) of the Arms

Act. 

5.All   the   awarded   sentences   were   to   run

concurrently.  So far as Co­accused­Chinnakolandai

(A­2) is concerned, he was acquitted from all the

charges.

6.The appellant (A­1) felt aggrieved by the order

of conviction and sentence passed against him and

filed criminal appeal in the High Court of Judicature

at   Madras.   So   far   as   the   order   acquitting   co­

accused­ Chinnakonlandai (A­2) was concerned, the

State did not file any appeal against that part of the

order   and   hence   the   order   of   acquittal   of   co­

accused­Chinnakolandai (A­2) became final.

7.The   High   Court,   by   the   impugned   order,

allowed the appeal in part and while setting aside

the   conviction   and   sentence   imposed   on   the

appellant   under   Section   302   IPC   altered   it   to

4

Section   304   Part­II   IPC   and   sentenced   him   to

undergo rigorous imprisonment for five years with a

fine amount of Rs.2000/­ and in default of payment

of fine, to further undergo rigorous imprisonment

for   three   months.   The   appellant   was,   however,

acquitted from the offence punishable under Section

36­A and E of the Tamil Nadu Forest Act and was

also acquitted from the offence punishable under

Section 25 (1­B) (a) of the Arms Act.  However, the

High   Court   did   not   consider   the   case   of   the

appellant so far as his conviction under Section 203

IPC is concerned. The State has not filed any appeal

against that part of the order by which the appellant

was acquitted from the charges as detailed above.  

8.So,   the   short   question,   which   arises   for

consideration in this appeal, is whether the High

Court   was   justified   in   convicting   the   appellant

under Section 304 Part­II IPC and was, therefore,

5

justified in awarding rigorous imprisonment for five

years. 

9.In other words, the question to be considered

in this appeal is whether the prosecution was able

to prove beyond reasonable doubt that the appellant

was guilty for commission of the offence punishable

under Section 304 part II of IPC.   

10.In   order   to   answer   this   question,   it   is

necessary to take note of the prosecution case in

brief infra.

11.The   appellant   (A­1)   was   working   as   Forest

Range Officer in State Services. He was posted in

Dharmapuri forest area in the State of Tamil Nadu. 

12.According to the prosecution, on 05.06.1988 at

around 6.30 a.m., the appellant while on duty was

going in his official jeep bearing Registration No.

TNC 9206 along with co­accused(A­2)­ driver of his

Jeep to Pennagaram Main Road from Kattampatti

6

Road. At that time, the appellant noticed that four

persons, namely, Basha­the deceased, Chan Basha

(PW­1), Ganesha (PW­2) and one cleaner were going

in a lorry bearing No. ADA 4869.   On seeing the

lorry, the appellant chased it upto some distance.

However, Basha­the driver of the lorry drove it for

some distance and then stopped, got down from the

lorry and started running with his associates. The

appellant, at that time, fired a gun shot from his

DBL­Gun, which hit Basha s/o Ameer causing his

death. 

13.On these allegations, the prosecution prayed

that the appellant is liable to be prosecuted for an

offence punishable under Section 302 IPC. 

14.It is also the case of the prosecution that the

lorry, which the deceased ­ Basha was driving, was

empty. However, the appellant, after he shot Basha

from his gun which hit on his back, got down from

7

his jeep and then loaded 64 billets of sandal woods

weighing 276 KG and also kept one SBML Gun in

the lorry with a view to show that the deceased

party was smuggling sandal woods from the forest

area without holding a valid permit/license. It is

also the case of prosecution that the appellant with

the help of co­accused (A­2)­Driver then reached to

deceased party, caught hold of PW­1 and PW­2 and

brought them to the police station.  Another person

Jaheer, however, managed to flee from the place. 

15.It is also the case of the prosecution that the

appellant intentionally gave the false information by

lodging   a   complaint   in   the   Police   Station,

Pennagaram on 05.06.1988 stating therein that he

fired the gun shot to Basha in his right of private

defence.

16.On these allegations, the prosecution prayed

that the appellant be also prosecuted for an offence

8

punishable   under   Section   203   IPC.   The

investigation   was   accordingly   carried   out.   The

statements of the witnesses were recorded, material

items were seized and later the appellant and co­

accused(A­2) were apprehended. The charge­sheet

was accordingly filed against them and the case was

committed   to   the   Court   of   Additional   Sessions

Judge. 

17.The   prosecution,   in   support   of   their   case,

examined 16 witnesses and filed 23 documents. 15

MOs were marked. The appellant (A­1) appeared as

DW­1   to   prove   his   case.   His   statement   under

Section 313 of the Criminal Procedure Code was

also recorded.

18.The Additional Sessions Judge convicted the

appellant (A­1) under Sections 302, 203 IPC and

Section 36­A and E of Tamil Nadu Forest Act read

with Sections 3 and 25 (1­B) (a) of the Arms Act.

9

The appellant was accordingly awarded sentence as

mentioned   above.   So   far   as   co­accused   (A­2)   is

concerned, he was acquitted from all the charges.

19.The appellant felt aggrieved and filed appeal in

the   High   Court   of   Madras.   The   High   Court,   by

impugned   order,   set   aside   the   conviction   and

sentence imposed on the appellant herein under

Section 302 IPC and altered it to Section 304 Part II

IPC and accordingly awarded him 5 years’ RI.   As

mentioned above, the appellant was acquitted from

all other charges.  However,  the High Court did not

consider   the   legality   and   correctness   of   the

conviction under Section 203 IPC, though impugned

by the appellant in his appeal. 

20.It is against this order, the appellant (accused­

A­1) has felt aggrieved and filed the present appeal

by way of special leave in this Court. 

10

21.Heard Mr. A. Raja Rajan, learned counsel for

the appellant (accused) and Mr. Balaji Srinivasan,

learned counsel for the respondent­State.

22.Having   heard   the   learned   counsel   for   the

parties and on perusal of the record of the case, we

are   inclined   to   allow   the   appeal,   set   aside   the

impugned order and acquit the appellant from all

the charges for the reasons stated infra.

23.We find that the prosecution in order to prove

their case against the appellant had examined 16

witnesses. We also find that out of 16 witnesses, the

prosecution examined 2 witnesses, namely, (PW­1­

John Basha and PW­2 ­ Ganesh) as eyewitnesses to

prove   the   incident   and   the   manner   in   which   it

occurred. Indeed, the two Courts below also relied

on   their   evidence   for   sustaining   the   appellant's

conviction.

11

24.It is not in dispute, as is clear from the perusal

of Paras 18 and 19 of the judgment of the Additional

Sessions Judge dated 17.05.2006 and also para 2(a)

to   (d)   of   the   impugned   order   that   both   the   eye

witnesses, i.e., PW­1, PW­2 and also PW­3 and PW­

7 were declared hostile.

25.In our considered opinion, when both the eye

witnesses–PWs 1 and 2 and also other two more

witnesses, namely, PW­3 and PW­7 were declared

hostile, there was no evidence to prove as to how

and in what manner, the incident in question had

occurred. In other words, apart from the evidence of

PW­1 and PW­2, the prosecution had not led any

evidence to prove the incident and the manner in

which the alleged incident had occurred . 

26.Even on perusal of the evidence of PW­1, PW­

2, PW­3 and PW­7 to the extent it is permissible in

law because these four witnesses had turned hostile

12

coupled with perusal of the evidence of remaining

witnesses with a view to find out as to whether the

prosecution was able to prove their case against the

appellant   beyond   reasonable   doubt,   we   find   it

difficult to hold in favour of the prosecution that the

prosecution was successful in proving their case as

was   required   to   be   proved   in   law   against   the

accused(appellant herein). 

27.Indeed, perusal of the evidence of remaining

witnesses, who were not declared hostile, clearly

shows that their evidence was not on the question

as   to   how   and   in   what   manner,   the   incident

occurred.     We   find   their   evidence   to   be   on   the

issues,   such   as   proving   of   seizer,   post­mortem

report, ballistic report etc. etc.

28.In the light of the foregoing discussion, we are

of the view that the prosecution was not able to

prove the manner in which the incident occurred as

13

alleged by them in their charge sheet.  In this view

of   the   matter,   the   appellant   was   entitled   to   be

acquitted from the charges for want of any evidence

against him.

29.Be that as it may, since the appellant, in order

to prove his defence, examined himself as DW­1

after seeking permission under Section 315 of the

Code   of   Criminal   Procedure,   it   is   necessary   to

examine the question as to whether the appellant

was able to prove his defence.

30.The appellant, in substance, took a defence

that he fired a gun shot on the deceased party in his

right of private defence. 

31.Before we examine this question, it is apposite

to take note of the law relating to a right of private

defence. 

32.Sections 96 to 106 of IPC deal with right of

private defence of a person involved in commission

14

of offences under the IPC. Section 96 of IPC says

that nothing is an offence, which is done in the

exercise of the right of private defence.

33.Section   97   of   IPC   provides   that   a   right   of

private defence extends not only to the defence of

one’s own body against any offence affecting the

human body but also to defend the body of any

other person. The right also embraces the protection

of property, whether one’s own or another person’s,

against   certain   specified   offences,   namely,   theft,

robbery,   mischief   and   criminal   trespass.   The

limitations on this right and its scope are set out in

the sections which follow. For one thing, the right

does not arise if there is time to have recourse to

the   protection   of   the   public   authorities,   and   for

another, it does not extend to the infliction of more

harm than is necessary for the purpose of defence.

Another limitation is that when death is caused, the

15

person   exercising   the   right   must   be   under

reasonable apprehension of death, or grievous hurt,

to himself or to those whom he is protecting; and in

the case of property, the danger to it must be of the

kinds specified in Section 103. The scope of the

right is further explained in Sections 102 and 105 of

the IPC.(See observations of Justice Vivian Bose in

Amjad Khan vs. Haji Mohammad Khan,  AIR 1952

SC 165)

34.This Court also examined this question in the

case of Darshan Singh vs. State of Punjab & Anr.

(2010) 2 SCC 333 and laid down the following 10

principles after analyzing Sections 96 to 106 IPC

which read as under: 

“  (i) Self­preservation is the basic human

instinct   and   is   duly   recognised   by   the

criminal   jurisprudence   of   all   civilised

countries. All free, democratic and civilised

countries   recognise   the   right   of   private

defence within certain reasonable limits.

(ii) The right of private defence is available

only to one who is suddenly confronted with

16

the   necessity   of   averting   an   impending

danger and not of self­creation.

(iii)   A   mere   reasonable   apprehension   is

enough to put the right of self­defence into

operation. In other words, it is not necessary

that there should be an actual commission of

the offence in order to give rise to the right

of private defence. It is enough if the accused

apprehended   that   such   an   offence   is

contemplated and it is likely to be committed

if   the   right   of   private   defence   is   not

exercised.

(iv)   The   right   of   private   defence

commences   as   soon   as   a   reasonable

apprehension   arises   and   it   is   coterminous

with the duration of such apprehension.

(v)   It   is   unrealistic   to   expect   a   person

under assault to modulate his defence step

by step with any arithmetical exactitude.

(vi) In private defence the force used by

the   accused   ought   not   to   be   wholly

disproportionate   or   much   greater   than

necessary   for   protection   of   the   person   or

property.

(vii)   It   is   well   settled   that   even   if   the

accused   does   not   plead   self­defence,   it   is

open   to   consider   such   a   plea   if   the   same

arises from the material on record.

(viii)   The   accused   need   not   prove   the

existence   of   the   right   of   private   defence

beyond reasonable doubt.

(ix)  The Penal Code confers  the right of

private defence only when that unlawful or

wrongful act is an offence.

(x)   A   person   who   is   in   imminent   and

reasonable danger of losing his life or limb

may   in   exercise   of   self­defence   inflict   any

17

harm   even   extending   to   death   on   his

assailant   either   when   the   assault   is

attempted or directly threatened.”

35.In the light of the principle of law laid down by

this Court in the aforementioned two cases, we have

to examine the question as to whether the appellant

(A­1) was justified in exercising his right of private

defence when he fired a gun shot on the deceased

party.

36.At this stage, it is apposite to reproduce the

FIR (Ex­P­9), which was lodged by the appellant

immediately after the incident with Sub­inspector,

Police Station Pennagaram. It reads as under: 

“EXHIBIT P 9

EXPRESS FIRST INFORMATION REPORT

B 785612

(FIRST INFORMATION REPORT IN RESPECT

OF OFFENCE FOR WHICH AN ARREST

COULD BE MADE BY THE OFFICER

INCHARGE OF THE POLICE STATION WITH

OUT THE ORDER OF THE COURT UNDER

SECTION 184 OF THE CRIMINAL

PROCEDURE CODE)

18

Crime No. 108/88

Police station: Pennagaram

Section and Act: 302 IPC

Circle: Pennagaram

District Dharmapuri

I received copy of the complaint lodged by me free

of cost. 

Signature/

5.6.88

Submitted

Today the 5.6.88, Sunday at about 11.00 o’clock in

the morning, Mr. S. Sukumar, Dharmapuri forest

ranger appeared in the police station and lodged

the complaint. The details of the complaint is as

under:

S. Sukumaran, Forest ranger, Dharmapuri

To

Sub inspector of police, Police Station,

Pennagaram

Application   number   1/88   dt.   5.6.88,

Sir, On the basis of the information about the

smuggling   of   sandal   wood   logs,   I   left

Dharmapuri in a jeep along with my driver

Mr. Chinnakulanthai on the evening at about

6.00   o’clock   of   4.6.1988   in   a   jeep   with

registration number TND 2296 and reached

Pennagaram.   Through   out   the   night   we

inspected Nazanoor area. We completed the

inspection   at   about   5.00   o’clock   in   the

morning and left the place. Near Vanathipaty,

that  is   we   reached   near  Kattampatty   road,

Kattampatty   junction   road,   we   saw   a   lorry

19

coming in the Kattampatty road. We stopped

the lorry signaled the lorry to stop. Driver of

the lorry turned the lorry to left. Engine of

the lorry stopped We started to move towards

the lorry. Persons in the lorry got down and

started attacking us with stones. Glass pane

of the lorry was broken. Immediately, they

shouted that “you shoot them”. It was about

6.30   ‘o’clock   in   the   morning.   Then   the

deceased   person   has   taken   out   a   gun.   I

started early and I fired a gun shot one round

in self defense. He dropped the gun and fell

down.   Thereafter,   I   apprehended   other   two

persons   1.   John   Basha   and   2.   Ganesan.

Cleaner Zaheer escaped. When we went to see

the   above   mentioned   driver   we   found   him

dead due gun shot wounds. I am now handing

over the country made gun which was in his

possession   and   the   gun   with   which   I   fired

DBG 12 load (?) AB 8202321, empty cartridge

and   two   other   cartridges   to   you.   I   request

you   to   take   action   on   this.   Sd.   (S.

Sukumaran),   5.6.88,   Forest   ranger,

Darmapuri.

On   the   basis   of   the   above   mentioned   I

registered   the   complaint   as   crime   number

18/88 of the police station under section 302

of the Indian Penal Code and prepared the

express FIR and sent to the senior officer. 

Sd.

5.6.88”

37.Reading   the   contents   of   the   FIR   (Ex­P­9)

coupled with the appellant's evidence (DW­1), we

20

find   that   firstly,   there   is   a   variation   in   the

prosecution version and the appellant’s version on

the   manner   in   which   the   incident   in   question

occurred. However, having perused the FIR (Ex.P­9)

lodged by the appellant and his evidence as DW­1,

we   are   inclined   to   accept   the   version   of   the

appellant   on   the   manner   in   which   the   incident

occurred.

 38.In other words, having regard to the manner in

which the incident occurred, the appellant, in our

view, was entitled to exercise his right of private

defence against the deceased party inasmuch as it

was established on the basis of the factual scenario

on   the   spot   that   the   appellant   had   reasonable

grounds   for   apprehending   that   either   death   or

grievous hurt would be caused to him or to his

driver (A­2). It is clear from the following facts and

the reasoning detailed infra.

21

39.First, when the incident occurred in the early

morning at around 6.30 a.m., the appellant was

patrolling in the forest in official vehicle with his

driver (A­2) since overnight;  Second, by virtue of his

post,   he   was   given   Jeep   and   the   gun   for   the

protection of forest area,   forest produce, his own

body and the body of others on duty with him;

Third,   the   deceased   party   having   seen   that   the

appellant was chasing their lorry made attempt to

flee from the place in the first instance but after

some time stopped and got down from their lorry

and started pelting stones on the appellant's jeep

which suffered damage; Fourth, the deceased party

consisted of four persons with weapon­Gun with

them whereas the appellant and his driver (A­2)

were two. 

40.Fifth, there is no evidence to show as to why

the deceased party was roaming in the forest area in

22

their lorry in such early hours.  Sixth, it is not in

dispute that the forest in question is known for

producing sandal woods and sandal wood being an

expensive commodity for sale in the market, the

people were indulging in its smuggling at a large

scale in the forest area; Seventh, the appellant had

noticed   that   the   deceased   party   was   trying   to

become aggressor in an encounter between him and

the deceased party because the deceased party had

started pelting stones on them so that the appellant

is   not   able   to   apprehend   them.     Eighth,   the

deceased party not only was pelting the stones but

also shouting “fire them”.  Ninth, the appellant, in

such   scenario,   had   rightly   formed   a   reasonable

apprehension   that   either   death   or   grievous   hurt

may cause to him or/and to his driver (A­2). Tenth,

in   these   circumstances,     it   was   enough   for   the

appellant to also react in his self defence against the

23

deceased party and fire from his gun towards the

deceased party to save him and his driver (A­2);

Eleventh, the appellant having seen the suspicious

moments of the deceased party in the forest area

rightly formed an opinion that the deceased party

was moving around in the forest to smuggle the

sandal woods. The appellant was, therefore, entitled

to chase the deceased party and apprehend them

for   being   prosecuted   for   commission   of   offence

punishable under the forest laws. Indeed, that was

his duty; Twelfth, there was no motive attributed to

the appellant towards any member of the deceased

party;   Thirteenth,   the   appellant   and   A­2   rightly

caught hold of PWs 1 and 2 and brought them to

the police station; and lastly, the appellant promptly

filed   a   complaint(Ex.P­8/9)   in   the   police   station

narrating   therein   the   entire   incident   and   the

manner in which it occurred and also surrendered

24

the gun recovered from the deceased party and his

own gun.

41.One of the reasons which persuaded the High

Court to form an opinion against the appellant was

that   the   bullet   fired   by   the   appellant   hit   the

deceased in his back.  It is on this basis, the High

Court concluded that there was no justification on

the part of the appellant to exercise his right of

private defence.

42.We do not agree.   This finding of the High

Court was based on the prosecution story which we

have held that the prosecution failed to prove for

want of evidence.   In any case,   in our view, the

question as to whether the right of private defence is

available and, if so, whether it is rightly exercised or

exceeded,   the   same   is   required   to   be   examined

keeping in view the entire background facts and

25

circumstances   in   which   the   incident   occurred

resulting in firing the gun shot.  

43.The   High   Court,   in   our   view,   failed   to

appreciate   that   firstly,   the   appellant   had   every

reason to believe that due to suspicious moment of

the deceased party in the forest, they were trying to

smuggle the sandal wood from the forest.  Secondly,

the deceased party was aggressor because, as held

above, they first pelted the stones and damaged the

appellant’s vehicle shouting “fire them”.   Thirdly,

the appellant’s duty was to apprehend the culprits

who   were   involved   in   the   activity   of   smuggling

sandalwoods   and   at   the   same   time   to   protect

himself and his driver in case of any eventuality

arising while apprehending the culprits.  

44.Having seen the incident in this perspective,

we are of the opinion that firing the gun shot by the

appellant   towards   the   deceased   party   cannot   be

26

said to be in any way unjustified.   In fact,   the

appellant while firing the gun shot did not target

any particular person out of four as such but fired

to resist their aggression towards him and his driver

(A2).   If the appellant had not fired, the deceased

party having said “fire them” could either use their

gun in shooting the appellant or A­2 or would have

run away from the spot to avoid their arrest.  It is

not in dispute that one gun was seized from the

deceased party on their arrest which was deposited

by the appellant along with his own gun in the

police station while registering the FIR (EX.P­9).

45.In   our   considered   opinion,   the   prosecution

having failed to prove their case could still prove

that the appellant was liable to be convicted in the

light of defence version.  The High Court, therefore,

could have gone into the question as to whether the

appellant had no right of private defence against the

27

deceased   party   on   such   facts   or   whether   he

exceeded his right. The prosecution even failed to

prove this fact while cross examining the appellant.

We find that nothing could be solicited from the

appellant   in   his   cross­examination   on   these   two

issues.

46.In the light of foregoing discussion, we are of

the   considered   opinion   that   the   case   of   the

appellant satisfies the test laid down in the case of

Amjad Khan (supra) and also satisfied the test laid

down   in   Clauses   (ii),   (iii),   (iv),   (v)   and   (viii)   of

Darshan Singh  (supra).   In other words, it was a

case   where   the   appellant   had   a   reasonable

apprehension that the deceased party may cause

him and A­2 death or grievous hurt either by pelting

stones or by use of gun shot or by physical violence

jointly.  In these circumstances, the appellant being

28

a forest ranger on duty was entitled to use his gun

against the deceased party.

47.In view of the foregoing discussion, we are of

the considered opinion that the Additional Sessions

Judge was not justified in convicting the appellant

for an offence of murder of Basha under Section

302 IPC. Similarly, the High Court was also not

justified in convicting the appellant for an offence

punishable under Section 304 Part II IPC. In other

words, in our view, the appellant was entitled for an

acquittal along with A­2 from the charges framed

against him.

48.So   far   as   the   appellant’s   conviction   under

Section 203 IPC is concerned, the High Court did

not deal with this question in the impugned order

though it was challenged by the appellant in his

appeal.  Having examined this question, we are of

the view that the conviction under Section 203 IPC

29

against the appellant is also not legally sustainable

for   want   of   any   evidence   adduced   by   the

prosecution.  

49.As a matter of fact, once it is held that the

prosecution has failed to prove their main case, the

offence under Section 203 IPC also must fail.  It is

also for the reason because we have held that the

appellant   was   justified   in   taking   a   plea   of   self

defence against the deceased party  which he was

also able to prove with the aid of evidence.  In any

event, in the absence of any evidence as to from

where the appellant got 64 billets of sandal woods

for loading in the lorry of the deceased party and

the gun, an offence under Section 203 IPC cannot

be held as made out against the appellant.

50.In view of the foregoing discussion, the appeal

succeeds and is accordingly allowed. The impugned

order is set aside. As a consequence, the appellant

30

is acquitted from all the charges. His bail bonds are

discharged and he is set free.

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

                                   [ABHAY MANOHAR SAPRE ]    

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

                    [R. SUBHASH REDDY]

New Delhi;

March 07, 2019

31