2024 INSC 434 REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.2608 OF 2024

    (Arising out of Special Leave Petition (Crl.) No. 121 of 2024)

TARSEM LAL                          …APPELLANT

VERSUS

DIRECTORATE OF ENFORCEMENT 

JALANDHAR ZONAL OFFICE                 …RESPONDENT

WITH

CRIMINAL APPEAL NO.2609 OF 2024 @ SLP (Crl.) NO. 191 of 2024 

CRIMINAL APPEAL NO.2610 OF 2024 @ SLP (Crl.) NO. 698 of 2024

CRIMINAL APPEAL NO.2611 OF 2024 @ SLP (Crl.) NO. 330 of 2024 

CRIMINAL APPEALNO.2612 OF 2024 @ SLP (Crl.) NO. 743 of 2024 

CRIMINAL APPEAL NO.2613 OF 2024 @ SLP (Crl.) NO. 728 of 2024

CRIMINAL APPEAL NO.2614 OF 2024 @ SLP (Crl.) NO. 969 of 2024 

CRIMINAL APPEAL NO.2615 OF 2024 @ SLP (Crl.) NO. 3928 of 2024 

J U D G M E N T

ABHAY S. OKA, J.

1.Leave granted. 

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 1 of 37

FACTUAL ASPECTS

2.Since the issues involved are common and very little

turns on facts, we broadly refer to the factual aspects.  The

appellants are the accused in complaints under Section 44 (1)

(b)   of   the   Prevention   of   Money   Laundering   Act,   2002   (for

short,   ‘the   PMLA’).     The   appellants   have   been   denied   the

benefit of anticipatory bail by the impugned orders. We are

dealing with the cases of the accused who were not arrested

after registration of the Enforcement Case Information Report

(ECIR) till the Special Court took cognizance under the PMLA

of an offence punishable under Section 4 of the PMLA.  The

cognizance was taken on the complaints filed under Section

44 (1)(b). These are the cases where the appellants did not

appear before the Special Court after summons were served to

them. The Special Court issued warrants for procuring their

presence.   After   the   warrants   were   issued,   the   appellants

applied for anticipatory bail before the Special Court. The

applications   were   rejected.   Unsuccessful   accused   have

preferred these appeals since the High Court has turned down

their prayers. This Court, by interim orders, has protected the

appellants from arrest.

SUBMISSIONS

3. The learned senior counsel, Mr Sidharth Luthra, appearing

for the appellants in Criminal Appeal @ Special Leave Petition

(Crl.) No.121 of 2024 and the learned counsel representing

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 2 of 37

other   appellants   have   made   detailed   submissions.   We   are

summarising their submissions as follows: 

(a)   The   power   to   arrest   vesting   in   the   officers   of   the

Directorate of Enforcement (for short, ‘the ED’) under Section

19 of the PMLA cannot be exercised after the Special Court

takes cognizance of the offence punishable under Section 4 of

the PMLA; 

(b) If an accused appears pursuant to the summons issued by

the Special Court, there is no reason to issue a warrant of

arrest against him or to take him into custody;

(c) There is nothing inconsistent between Section 88 of the

Code of Criminal Procedure, 1973 (for short, ‘the CrPC’) and

the provisions of the PMLA. On a conjoint reading of Sections

4  and   5   of  the   CrPC   with  Section  65   of   the   PMLA,   it   is

apparent that all the provisions of the CrPC would apply to

proceedings before the Special Court from the stage of filing a

complaint under Section 44 (1)(b). Only those provisions of

the CrPC that are inconsistent with the specific provisions of

the   PMLA   will   not   apply.   Reliance   was   placed   upon   the

decision of this Court in the case of Ashok Munilal Jain &

Anr. v. Assistant Director, Directorate of Enforcement

1

.

As there is no inconsistency between Section 88 of the CrPC

and the provisions of the PMLA if, after service of summons,

the accused offers to furnish bonds for appearance in terms of

Section 88 of the CrPC, the Special Court should normally

1 (2018) 16 SCC 158

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 3 of 37

accept the bonds. After furnishing the bonds, if the accused

fails to appear before the Special Court, recourse can always

be taken by the Special Court to Section 89 by issuing a

warrant for procuring the presence of the accused before the

Special Court; 

(d)   Once   cognizance   is   taken   based   on   a   complaint,   the

Special Court cannot exercise the power of remand under

Section 167 (2) of the CrPC. After cognizance is taken, the

power can be exercised at the highest under Section 309 (2) of

the CrPC; 

(e) In view of this Court's decision in Satender Kumar Antil

v. Central Bureau of Investigation & Anr .

2

, as clarified in

the   subsequent   decision   in  Satender   Kumar   Antil   v.

Central Bureau of Investigation and Anr.

3

, when during

the investigation, the prosecution does not seek the custody

of the accused, after the Court takes cognizance, there is no

need to arrest the accused;

(f) When the accused is not arrested during the investigation,

after   he   appears   before   the   Special   Court   pursuant   to   a

summons, it is not necessary for him to apply for bail. The

Special Court can always take recourse to Section 88 of the

CrPC. In such a situation, if the ED is seeking remand by

taking recourse under Section 309(2) of the CrPC, it will be

incumbent upon the Special Court to give an opportunity of

2 (2021) 10 SCC 773

3 (2022) 10 SCC 51; [2022] 10 S.C.R. 351

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 4 of 37

being   heard   to   the   accused   and   pass   an   order   recording

reasons in brief; 

(g) As held in the second case of  Satender Kumar Antil

3

,

Section 170 of the CrPC is merely a procedural compliance. It

is submitted that in case of an offence punishable under the

PMLA,   a   complaint   under   Section   44   (1)(b)   partakes   the

character of a report/chargesheet under Section 173 of the

CrPC. Once cognizance is taken based on the complaint, the

authorities cannot invoke Section 19 of the PMLA and arrest

an accused who has not been arrested till the date of the

Special Court taking cognizance. If they require custody of the

accused   for   further   investigation   to   enable   them   to   file   a

supplementary complaint, the officers of the ED will have to

apply to the Special Court for a grant of custody; and    

(h) When an accused is not arrested until the filing of the

complaint   and   when   an   accused   appears   pursuant   to

summons before the Special Court, Section 437 of the CrPC

will not apply, and it is not necessary for the accused to seek

bail. 

4.  The   learned   Additional   Solicitor   General   Mr   S   V   Raju

submitted that: 

(a) Once an accused appears before the Special Court, he is

deemed to be in its custody. Though Section 437 of the CrPC

may not apply, the accused must apply for bail under Section

439 of the CrPC; 

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 5 of 37

(b)   A   Special  Court   takes   cognizance   of   an  offence   under

Section 4 of the PMLA based on a complaint only if a prima

facie case of commission of the offence is made out. When the

accused applies for bail under Section 439 of the CrPC, after

cognizance is taken, the conditions incorporated in Section 45

(1) of the PMLA will apply to the bail application;

(c) An application made by the accused for furnishing bonds

in terms of Section 88 is an application for grant of bail;

therefore, Section 45 (1) of the PMLA will apply even to such

application; 

(d) The guidelines issued in the case of  Satender Kumar

Antil

3

, do not apply to special acts like the PMLA; 

(e)   After cognizance is taken on a complaint under Section

44 (1)(b), the ED has the right to make further investigation

and file a supplementary complaint. For that purpose, the ED

can always exercise its power under Section 19 of the PMLA

to arrest the accused against whom the complaint is filed;

(f)   Though   an   accused   against   whom   an   allegation   of

commission of an offence punishable under Section 4 of the

PMLA is made can apply for grant of anticipatory bail, such

application shall also be governed by the conditions in Section

45 (1). Relying upon the decision of this Court in the case of

Vijay Madanlal Choudhary & Ors. v. Union of India &

Ors.

4

, it is submitted that money laundering is an offence

4 2022 SCC OnLine SC 929; [2022] 6 SCR 382

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 6 of 37

against the nation. Therefore, taking into consideration the

gravity   and   severity   of   the   offence   under   the   PMLA,

mandatory compliance with the requirements of Section 45 (1)

must always be ensured; 

(g) In view of Section 65, read with Section 71 of the PMLA,

the provisions of the PMLA will have an overriding effect over

the provisions of the CrPC; and 

(h) In none of these cases, the conditions incorporated under

Section 45 (1) of the PMLA have been fulfilled; therefore, the

appellants are disentitled to grant of anticipatory bail.

CONSIDERATION OF SUBMISSIONS 

5. While dealing with the complaints under Section 44 (1)(b),

this Court, in its judgment dated 8

th

 April 2024 in the case of

Yash Tuteja & Anr. v Union of India & Ors.

5

 dealt with the

issue   of   the   applicability   of   provisions   of   the   CrPC   to   a

complaint under Section 44 (1)(b) of the PMLA. While dealing

with the said issue in paragraph 6, this Court held thus:

“6. The only mode by which the cognizance of

the offence under Section 3, punishable under

Section 4 of the PMLA, can be taken by the

Special Court is upon a complaint filed by the

Authority authorized on this behalf. Section

46 of PMLA provides that the provisions of the

Cr.PC (including the provisions as to bails or

bonds)   shall   apply   to   proceedings   before   a

Special   Court   and   for   the   purposes   of   the

Cr.PC provisions, the Special Court shall be

5 2024 INSC 301

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 7 of 37

deemed to be a Court of Sessions. However,

sub­section (1) of Section 46 starts with the

words “save as otherwise provided in this Act.”

Considering the provisions of Section 46(1) of

the PMLA, save as otherwise provided in the

PMLA, the provisions of the Code of Criminal

Procedure, 1973 (for short, Cr. PC) shall apply

to   the   proceedings   before   a   Special   Court.

Therefore, once a complaint is filed before

the   Special   Court,   the   provisions   of

Sections 200 to 204 of the Cr.PC will apply

to the Complaint. There is no provision in

the PMLA which overrides the provisions of

Sections   200   to   Sections   204   of   Cr.PC.

Hence, the Special Court will have to apply its

mind to the question of whether a prima facie

case   of   a   commission   of   an   offence   under

Section   3   of   the   PMLA   is   made   out   in   a

complaint under Section 44(1)(b) of the PMLA.

If  the   Special  Court  is  of  the  view that  no

prima facie case of an offence under Section 3

of the PMLA is made out, it must exercise the

power   under   Section   203   of   the   Cr.PC   to

dismiss the complaint. If a prima facie case is

made out, the Special Court can take recourse

to Section 204 of the Cr. PC.”     

                     (emphasis added)

6. If the Special Court concludes that a prima facie case of

commission of an offence under the PMLA is made out in

the   complaint,   it   can   order   the   issue   of   process   in

accordance with Section 204 (1) of the CrPC. Section 204

of the CrPC reads thus:

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 8 of 37

“204. Issue of process.—(1) If in the opinion

of   a   Magistrate   taking   cognizance   of   an

offence   there   is   sufficient   ground   for

proceeding, and the case appears to be—

(a)   a   summons­case,   he   shall   issue   his

summons for the attendance of the accused,

or

(b) a warrant­case, he may issue a warrant,

or,   if   he   thinks   fit,   a   summons,   for

causing the accused to be brought or to

appear   at   a   certain   time   before   such

Magistrate   or   (if   he   has   no   jurisdiction

himself)   some   other   Magistrate   having

jurisdiction.

(2) No summons or warrant shall be issued

against   the   accused   under   sub­section   (1)

until a list of the prosecution witnesses has

been filed.

(3)   In   a   proceeding   instituted   upon   a

complaint made in writing, every summons

or warrant issued under sub­section (1) shall

be accompanied by a copy of such complaint.

(4) When by any law for the time being in

force   any   process­fees   or   other   fees   are

payable, no process shall be issued until the

fees are paid and, if such fees are not paid

within a reasonable time, the Magistrate may

dismiss the complaint.

(5) Nothing in this section shall be deemed to

affect the provisions of Section 87.”

(emphasis added)                 

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 9 of 37

7.  As  the punishment for an offence punishable  under

Section 4 of the PMLA is of imprisonment for more than

three years, in view of clause (x) of Section 2 of the CrPC,

the complaint will be treated as a warrant case. Under

Section 204(1)(b), the Court can issue either a warrant or

summons   in   a   warrant   case.   Therefore,   while   taking

cognizance, the Special Court has the discretion to issue

either a summons or warrant.   Regarding the discretion

under Section 204 (1)(b), this Court has laid down the law

in the case of Inder Mohan Goswami & Anr. v. State of

Uttaranchal & Ors

6

. This Court held that as a general

rule,   unless   an   accused   is   charged   with   an   offence   of

heinous crime and it is feared that he is likely to tamper

with or destroy the evidence or evade the process of law,

the issue of summons is the rule. This Court held that in a

complaint   case,   at  the   first  instance,   the   Court  should

direct   serving   of   summons   along   with   the   copy   of

complaint. If service is avoided by the accused, initially, a

bailable warrant should be issued. If that is not effective, a

non­bailable warrant should be issued. Paragraphs 55 and

56 of the said decision read thus:

“55. In   complaint   cases,   at   the   first

instance, the court should direct serving

of the summons along with the copy of

the complaint.  If the accused seem to be

avoiding   the   summons,   the   court,   in   the

second   instance   should   issue   bailable

6 (2007) 12 SCC 1; [2007] 10 SCR 847

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 10 of 37

warrant.   In   the   third   instance,   when   the

court is fully satisfied that the accused is

avoiding   the   court's   proceeding

intentionally, the process of issuance of the

non­bailable warrant should be resorted to.

Personal liberty is paramount, therefore,

we caution courts at the first and second

instance   to   refrain   from   issuing   non­

bailable warrants.

56. The power being discretionary must be

exercised judiciously with extreme care and

caution. The court should properly balance

both personal liberty and societal interest

before issuing warrants.  There cannot be

any straitjacket formula for issuance of

warrants but as a general rule, unless an

accused is charged with the commission

of an offence of a heinous crime and it is

feared   that   he   is   likely   to   tamper   or

destroy the evidence or is likely to evade

the   process   of   law,   issuance   of   non­

bailable warrants should be avoided.”

(emphasis added)

As noted earlier, a complaint under Section 44(1)(b) of the

PMLA will be governed by Sections 200 to 204 of the CrPC.

Hence, the law laid down by this Court in the above decision

will apply to a complaint under Section 44(1)(b).

8. While taking cognizance on a complaint under Section 44

(1)(b), if the Court finds that till the filing of the complaint, the

accused was not arrested, generally at the first instance, as a

rule, the Court must issue a summons on the complaint. If

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 11 of 37

the accused was not arrested till the filing of the complaint

but   has   not   cooperated   with   the   investigation   by   defying

summons issued under Section 50 of the PMLA, the Special

Court may issue a bailable warrant at the first instance while

issuing   the   process.   But   even   in   such   a   case,   it   is   not

mandatory to issue a warrant while issuing process; instead

issuance of a summons would suffice.  When an accused is

on bail, while issuing the process, the Special Court will have

to issue only a summons. When the accused is granted bail in

the same case, it is not necessary to arrest him after taking

cognizance. If such an accused does not remain present after

service   of   summons   without   seeking   an   exemption,   the

Special   Court   can   always   issue   a   warrant   to   secure   his

presence.

9. Section 61 of the CrPC provides for the form of summons.

Form No. 1 in the 2

nd

  Schedule is the prescribed form of

summons under Section 61  of the CrPC. For the sake of

convenience, we are reproducing Form No. 1:

FORM 1

[See Section 61]

Summons to an accused person

To  (name of accused)     of           (address).

Whereas   your   attendance   is   necessary   to

answer to a charge of                 (state shortly the

offence   charged),   you   are   hereby   required   to

appear in person (or by pleader, as the case may

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 12 of 37

be) before the (Magistrate) of __________, on the

_____day of _______Herein fail not.

Dated,   this                     day   of                  ,   20

(Seal of the Court) (Signature)

________________

Looking at the form of the summons, it is apparent that it is

issued only to secure the presence of the accused before the

Court to answer the charge. If the accused appears before the

Court,   there   is   sufficient   compliance   with   the   summons.

Hence,   the   question   of   taking   him   into   custody   on   his

appearance before the Court pursuant to the summons does

not arise at all.

10. We fail to understand the basis of the submission of the

learned ASG that after an accused appears before a Special

Court in compliance with the summons, he shall be deemed

to be in custody. The object of issuing a summons is to secure

the accused's presence before the Court.  It is not issued for

taking an accused in custody. An argument is made that once

an accused appears before the Special Court, as provided

under sub­Section (1) of Section 437, he has to apply for bail.

For ready reference, we are reproducing sub­Section (1) of

Section 437, which reads thus:

“437. When bail may be taken in case of

non­bailable offence.— (1) When any person

accused of, or suspected of, the commission of

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 13 of 37

any   non­bailable   offence   is   arrested   or

detained   without   warrant   by   an   officer   in

charge of a police station  or appears or is

brought before a Court other than the High

Court   or   Court   of   session,   he   may   be

released on bail, but— 

(i) such person shall not be so released if there

appear reasonable grounds for believing that

he has been guilty of an offence punishable

with death or imprisonment for life; 

(ii)  such  person  shall  not  be  so  released   if

such offence is a cognizable offence and he

had been previously convicted of an offence

punishable with death, imprisonment for life

or imprisonment for seven years or more, or

he had been previously convicted on two or

more   occasions   of   a   cognizable   offence

punishable with imprisonment for three years

or more but not less than seven years:

Provided   that   the   Court   may   direct   that   a

person referred to in clause (i) or clause (ii) be

released on bail if such person is under the

age of sixteen years or is a woman or is sick or

infirm: 

Provided   further   that   the   Court   may   also

direct that a person referred to in clause (ii) be

released on bail if it is satisfied that it is just

and   proper   so   to   do   for   any   other   special

reason: 

Provided   also   that   the   mere   fact   that   an

accused   person   may   be   required   for   being

identified   by   witnesses   during   investigation

shall not be sufficient ground for refusing to

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 14 of 37

grant   bail   if   he   is   otherwise   entitled   to   be

released on bail and gives an undertaking that

he shall comply with such directions as may

be given by the Court:

Provided   also   that   no   person   shall,   if   the

offence alleged to have been committed by him

is   punishable   with   death,   imprisonment   for

life, or imprisonment for seven years or more,

be released on bail by the Court under this

sub­section without giving an opportunity of

hearing to the Public Prosecutor.”

(emphasis added)

On its plain reading, sub­Section (1) of Section 437 does not

apply when an accused appears or is brought before a High

Court or Sessions Court. A Special Court is appointed under

sub­Section (1) of Section 43 of the PMLA, which reads thus:

“43.   Special   Courts.—(1)   The   Central

Government, in consultation with the Chief

Justice of the High Court, shall, for trial of

offence   punishable   under   Section   4,   by

notification, designate, one or more Courts

of   Session   as   Special   Court   or   Special

Courts for such area or areas or for such

case or class or group of cases as may be

specified in the notification.

Explanation.—In   this   sub­section,   “High

Court” means the High Court of the State in

which   a   Sessions   Court   designated   as

Special Court was functioning immediately

before such designation.

(2)…………………………………………………… ”

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 15 of 37

Section   44   (1)(d)   provides   that   while   trying   a   scheduled

offence or offence under the PMLA, a Special Court shall hold

the trial in accordance with the provisions of the CrPC as they

apply to trial before a Court of Session. A Special Court is a

Court of Session. Therefore, Section 437 will not apply when

an accused appears before the Special Court after a summons

is issued on a complaint under Section 44 (1)(b) of the PMLA.

11.  There are provisions in the CrPC which show that an

accused who appears before the Court under a summons

issued on a complaint cannot be treated as if he is in a

deemed custody.   One such provision is Section 205 of the

CrPC, which reads thus: 

“205. Magistrate   may   dispense   with

personal   attendance   of   accused.—(1)

Whenever   a   Magistrate   issues   a

summons, he may, if he sees reason so

to   do,   dispense   with   the   personal

attendance of the accused and permit

him to appear by his pleader. 

(2) But the Magistrate inquiring into or

trying the case may, in his discretion, at

any stage of the proceedings, direct the

personal attendance of the accused, and,

if necessary, enforce such attendance in

the manner hereinbefore provided.”

(emphasis added)

We will examine whether Section 205 of the CrPC will apply

to a complaint under Section 44(1)(b) of the PMLA. Sections

65 and 71 of the PMLA read thus:  

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 16 of 37

“65. Code of Criminal Procedure, 1973 to

apply.—The   provisions   of   the   Code   of

Criminal Procedure, 1973 (2 of 1974) shall

apply, in so far as they are not inconsistent

with  the  provisions   of  this  Act,   to  arrest,

search   and   seizure,   attachment,

confiscation, investigation, prosecution and

all other proceedings under this Act.”

“71. Act to have overriding effect.—The

provisions   of   this   Act   shall   have   effect

notwithstanding   anything   inconsistent

therewith contained in any other law for the

time being in force.”               

After carefully perusing the provisions of the PMLA, we find

that there is no provision therein which is in any manner

inconsistent with Section 205 of the CrPC. Hence, it will

apply to a complaint under the PMLA. A summons is issued

on a complaint to ensure attendance of the accused before

the Criminal Court.  If an accused is in custody, no occasion

arises for a Court to dispense with the personal attendance

of the accused. We may note here that Section 205 empowers

the   Court   to   grant   exemption   only   when   a   summons   is

issued. Sub­section (2) of Section 205 provides for enforcing

the attendance of the accused before the Court at the time of

the   trial.   If   the   accused   who   appears   pursuant   to   the

summons   issued   on   a   complaint   were   deemed   to   be   in

custody, the lawmakers would not have provided for Section

205. Hence, we reject the argument of the learned ASG that

once   an   accused   appears   before   the   Special   Court   on   a

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 17 of 37

summons being served to him, he shall be deemed to be in

custody. 

12.   Now, we come to Section 88 of the CrPC. Section 88

reads thus:   

“88. Power to take bond for appearance .

—When any person for whose appearance

or arrest the officer presiding in any Court

is   empowered   to   issue   a   summons   or

warrant,   is   present   in   such   Court,   such

officer may require such person to execute a

bond,   with   or   without   sureties,   for   his

appearance   in   such   Court,   or   any   other

Court to which the case may be transferred

for trial.”

  If a summons on a complaint is issued and the accused

appears on the returnable date, it is not necessary in every

case to direct the accused to furnish bonds as required by

Section 88. It is an enabling provision that permits the Court

to direct the accused to furnish bonds considering the facts of

each case. Based on the submissions made across the Bar,

there are three issues concerning Section 88, which are as

under:

(i)Whether Section 88 applies to an accused who has

been   served   with   a   summons   or   applies   to   an

accused   who   appears   before   the   Court   before   the

summons is issued or served?

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 18 of 37

(ii)Will   Section   88   apply   to   a   complaint   under   the

PMLA? 

(iii)Whether an order issued by a Criminal Court to the

accused to furnish bonds in accordance with Section

88 amounts to a grant of bail? 

13. Firstly, after examining the provisions of the PMLA, it is

apparent that Section 88 is in no manner inconsistent with

the provisions of the PMLA. Therefore, Section 88 will apply

after filing of a complaint under Section 44(1)(b) of the PMLA.

If Section 88 is to apply even before a summons is issued or

served upon a complaint, there is no reason why it should not

apply after the service of summons. A discretionary power has

been conferred by Section 88 on the Court to call upon the

accused to furnish bonds for his appearance before the Court.

It does not depend on the willingness of the accused. The

object of Section 88 is to ensure that the accused regularly

appears before the Court. Section 88 is a part of Chapter VI of

the   CrPC   under   the   heading   “Processes   to   Compel

Appearance”.   Section   61,   which   deals   with   the   form   of

summons and mode of service of summons, is a part of the

same   Chapter.   When   a   summons   is   issued   after   taking

cognizance of a complaint to an accused, he is obliged to

appear before the Criminal Court on the date fixed in the case

unless his presence is exempted by an express order passed

in the exercise of powers under Section 205 of the CrPC.

Therefore, when an accused appears pursuant to a summons

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 19 of 37

issued on the complaint, the Court will be well within its

powers to take bonds under Section 88 from the accused to

ensure his appearance before the Court. Therefore, when an

accused appears before the Special Court under a summons

issued on the complaint, if he offers to submit bonds in terms

of Section 88, there is no reason for the Special Court to

refuse or decline to accept the bonds. Executing a bond will

aid the Special Court in procuring the accused's presence

during the trial.

14.A decision of this Court in the case of Pankaj Jain v.

Union of India and Anr.

7

 had an occasion to deal with the

issue.  The occasion to consider the provision of Section 88

was the word “may” used in the Section. We may conveniently

reproduce paragraphs 21 and 22 of the said decision, which

reads thus:

“21. This Court in State of Kerala v. Kandath

Distilleries [State   of   Kerala v. Kandath

Distilleries,   (2013)   6   SCC   573]   came   to

consider the use of expression “may” in the

Kerala Abkari Act, 1902. The Court held that

the expression conferred discretionary power

on   the   Commissioner   and   power   is   not

coupled with duty. Following observation has

been made in para 29: (SCC p. 584)

“29.   Section   14   uses   the   expression

“Commissioner may”, “with the approval of the

Government”   so   also   Rule   4   uses   the

expressions   “Commissioner   may”,   “if   he   is

7 (2018) 5 SCC 743; [2018] 9 SCR 248

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 20 of 37

satisfied” after making such enquiries as he

may   consider   necessary   “licence   may   be

issued”. All those expressions used in Section

14 and Rule 4 confer discretionary powers on

the   Commissioner   as   well   as   the   State

Government,   not   a   discretionary   power

coupled with duty.”

(emphasis in original)

22. Section 88 of the CrPC does not confer

any right on any person, who is present in

a court. Discretionary power given to the

court   is   for   the   purpose   and   object   of

ensuring appearance of such person in that

court or to any other court into which the

case may be transferred for trial. Discretion

given under Section 88 to the court does

not confer any right on a person, who is

present in the court rather it is the power

given   to   the   court   to   facilitate   his

appearance,   which   clearly   indicates   that

use of the word “may” is discretionary and

it is for the court to exercise its discretion

when situation so demands. It is further

relevant   to   note   that   the   word   used   in

Section 88 “any person” has to be given

wide meaning, which may include persons,

who are not even accused in a case and

appeared as witnesses.”

               (emphasis added)

This Court, in the aforesaid decision, dealt with a case where

Section 437 of the CrPC was applicable. We have already held

that   in  case   of   a  complaint   under   Section  44(1)(b)  of   the

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 21 of 37

PMLA, Section 437 will have no application. Thereafter, this

Court discussed the issue as to in what manner discretion

should be exercised. Paragraphs 27 to 29 deal with this issue

which read thus: 

“27. Another   judgment   relied   upon   by   the

appellant   is   the   judgment   of   the   Punjab   &

Haryana High Court in Arun Sharma v. Union

of India [Arun Sharma v. Union of India, 2016

SCC OnLine P&H 5954 : (2016) 3 RCR (Cri)

883]   .   In   the   above   case,   the   Punjab   &

Haryana High Court was considering Section

88   CrPC   read   with   Section   65   of   the

Prevention of  Money­Laundering Act.  In  the

above context, following has been observed in

para 11: (SCC OnLine P&H)

“11. On the  same principles, in absence of

anything inconsistent in PMLA with Section

88 CrPC, when a person voluntarily appears

before the Special Court for PMLA pursuant to

issuance of process vide summons or warrant,

and   offers   submission   of   bonds   for   further

appearances   before   the   court,   any

consideration of his application for furnishing

such bond, would be necessarily governed by

Section   88   CrPC   read   with   Section   65   of

PMLA. Section 88 CrPC reads as follows:

‘88. Power to take bond for appearance .—

When   any   person   for   whose   appearance   or

arrest   the   officer   presiding   in   any   court   is

empowered to issue a summons or warrant, is

present   in   such   court,   such   officer   may

require such person to execute a bond, with or

without sureties, for his appearance in such

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 22 of 37

court, or any other court to which the case

may be transferred for trial.’

This Section 88 (corresponding to Section 91

CrPC, 1898) would not apply qua a person

whose appearance is not on his volition, but is

brought in custody by the authorities as held

by   the   Constitution   Bench   of   the   Hon'ble

Supreme   Court   in Madhu   Limaye v. Ved

Murti [Madhu   Limaye v. Ved   Murti,   (1970)   3

SCC 739] , wherein it was observed that: (SCC

p. 745, para 17)

‘17. … In fact Section 91 applies to a person

who is present in court and is free because it

speaks of his being bound over, to appear on

another day before the court. That shows that

the person must be a free agent whether to

appear or not. If the person is already under

arrest and in custody, as were the petitioners,

their appearance depended not on their own

volition but on the volition of the person who

had their custody.’

Thus,   in   a   situation   like   this   where   the

accused were not arrested under Section 19 of

PMLA   during   investigations   and   were   not

produced   in   custody   for   taking   cognizance,

Section 88 CrPC shall apply upon appearance

of   the   accused   person   on   his   own   volition

before   the   trial   court   to   furnish   bonds   for

further appearances.”

28. The   present   is   not   a   case   where

accused was a free agent whether to appear

or not. He was already issued non­bailable

warrant of arrest as well as proceeding of

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 23 of 37

Sections   82   and   83   CrPC   had   been

initiated. In this view of the matter, he was

not entitled to the benefit of Section 88.

29. In the Punjab & Haryana case, the High

Court has relied on judgment of this Court

in Madhu   Limaye  v. Ved   Murti [Madhu

Limaye v. Ved Murti, (1970) 3 SCC 739] and

held that Section 88 shall be applicable since

accused were not arrested under Section 19 of

PMLA during investigation and were not taken

into custody for taking cognizance. What the

Punjab & Haryana High Court missed, is that

this   Court   in   the   same   paragraph   had

observed “that shows that the person must be

a free agent whether to appear or not”. When

the accused was issued warrant of arrest to

appear in the court and proceeding under

Sections   82   and   83   CrPC   has   been

initiated, he cannot be held to be a free

agent to  appear  or not to  appear in  the

court.  We  thus   are  of  the  view  that  the

Punjab   &   Haryana   High   Court   has   not

correctly   applied   Section   88   in   the

aforesaid case.”

                (emphasis added)

Therefore,   if   a   warrant   of   arrest   has   been   issued   and

proceedings under Section 82 and/or 83 of the CrPC have

been issued against an accused, he cannot be let off by taking

a bond under Section 88.  Section 88 is indeed discretionary.

But this proposition will not apply to a case where an accused

in a case under the PMLA is not arrested by the ED till the

filing of the complaint.  The reason is that, in such cases, as a

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 24 of 37

rule, a summons must be issued while taking cognizance of a

complaint.  In such a case, the Special Court may direct the

accused to furnish bonds in accordance with Section 88 of

the CrPC.

15.  Now, we come to the issue of whether an order of the

Court accepting bonds under Section 88 amounts to grant of

bail. If an accused appears pursuant to a summons issued on

the complaint, he is not in custody. Therefore, there is no

question of granting him bail. Moreover, even if the accused

who appears before the Court does not offer to submit bonds

under Section 88 of the CrPC, the Court can always direct

him to do so. A bond furnished according to Section 88 is an

undertaking to appear before the Court on the date fixed. The

question of filing bail bonds arises only when the Court grants

bail. When an accused furnishes a bond in accordance with

Section   88   of   the   CrPC   for   appearance   before   a   Criminal

Court,   he   agrees   and   undertakes   to   appear   before   the

Criminal Court regularly and punctually and on his default,

he agrees to pay the amount mentioned in the bond. Section

441 of the CrPC deals with a bond to be furnished by an

accused when released on bail. Therefore, in our considered

view, an order accepting bonds under Section 88 from the

accused does not amount to a grant of bail.

16.  Now, we deal with a contingency where after service of

summons   issued   on   a   complaint   under   the   PMLA,   the

accused does not appear. One category of such cases can be

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 25 of 37

where  the  accused  appears   on the  returnable   date  of  the

summons   and   subsequently   does   not   appear,

notwithstanding the furnishing of bonds under Section 88.

The   other  category  of   cases   is   where,   after   the   service   of

summons is made on the complaint, the accused does not

appear.   This   category   will   also   include   a   case   where   the

accused appears on returnable date, but on a subsequent

date   fails   to   appear.   In   the   first   contingency,   where   the

accused does not appear in breach of the bond furnished

under Section 88, Section 89 of the CrPC confers sufficient

powers on the Court to take care of the situation. Section 89

reads thus: 

“89.   Arrest   on   breach   of   bond   for

appearance.—When   any   person   who   is

bound by any bond taken under this Code

to appear before a Court, does not appear,

the   officer   presiding   in   such   Court   may

issue a warrant directing that such person

be arrested and produced before him.” 

The warrant contemplated by Section 89 can be a bailable or

non­bailable warrant.

17.Even if a bond is not furnished under Section 88 by an

accused and if the accused remains absent after that, the

Court can always issue a warrant under Section 70 (1) of the

CrPC for procuring the presence of the accused before the

Court.   In   both   contingencies,   when   the   Court   issues   a

warrant, it is only for securing the accused's presence before

the Court.  When a warrant is issued in such a contingency, it

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 26 of 37

is not necessary for the accused to apply for bail.  Section 70,

which   confers   power   on   the   Court   to   issue   a   warrant,

indicates that the Court which issues the warrant has the

power to cancel it.  Section 70 reads thus:

“70.   Form   of   warrant   of   arrest   and

duration.—(1)   Every   warrant   of   arrest

issued by a Court under this Code shall be

in writing, signed by the presiding officer of

such Court and shall bear the seal of the

Court.

(2)  Every such warrant shall remain in

force until it is cancelled by the Court

which issued it, or until it is executed.”

                    (emphasis added)

Thus,   sub­section  (2)  of   Section  70   confers   power   on  the

Court to cancel the warrant.   When a bailable warrant is

issued to an accused on the grounds of his non­appearance,

he is entitled to be enlarged on bail as a matter of right when

he appears before the Court.  Therefore, he need not apply for

cancellation of the warrant.

18.When a warrant is issued in the cases mentioned in

paragraph 16 above, the Special Court can always entertain

an application for cancellation of the warrant and can cancel

the   warrant   depending   upon   the   conduct   of   the   accused.

While cancelling the warrant, the Court can always take an

undertaking from the accused to appear before the Court on

every date unless appearance is specifically exempted. When

the ED has not taken the custody of the accused during the

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 27 of 37

investigation,   usually,   the   Special   Court   will   exercise   the

power   of   cancellation   of   the   warrant   without   insisting   on

taking the accused in custody provided an undertaking is

furnished   by   the   accused   to   appear   regularly   before   the

Court. When the Special Court deals with an application for

cancellation of a warrant, the Special Court is not dealing

with an application for bail. Hence, Section 45(1) will have no

application to such an application. 

19.At this stage, we may refer to a decision of this Court in

the   case   of  Satender   Kumar   Antil

3

.

While   dealing   with

Sections 88, 170, 204, and 209 of the CrPC, in paragraphs

100.5, this Court held thus:

“100.5. There need not be any insistence of a

bail   application   while   considering   the

application under Sections 88, 170, 204 and

209 of the Code.”

At this stage, we may note here that from paragraphs 86 to 89

of the same decision, this Court dealt with category of special

acts. In paragraph 89, this Court held thus:

“89. We may clarify on one aspect which is

on the interpretation of Section 170 of the

Code.   Our   discussion   made   for   the   other

offences would apply to these cases also. To

clarify this position, we may hold that if an

accused is already under incarceration, then

the same would continue, and therefore, it is

needless   to   say   that   the   provision   of   the

Special Act would get applied thereafter. It is

only in a case where the accused is either

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 28 of 37

not   arrested   consciously   by   the

prosecution or arrested and enlarged on

bail, there is no need for further arrest at

the   instance   of   the   court.  Similarly,   we

would also add that the existence of a pari

materia  or a  similar  provision  like  Section

167(2)   of   the   Code   available   under   the

Special   Act   would   have   the   same   effect

entitling the accused for a default bail. Even

here   the   court   will   have   to   consider   the

satisfaction under Section 440 of the Code.”

                      (emphasis added)

20.Once   cognizance   is   taken   of   the   offence   punishable

under Section 4 of the PMLA, the Special Court is seized of the

matter.   After   the   cognizance   is   taken,   the   ED   and   other

authorities named in Section 19 cannot exercise the power of

arrest of the accused shown in the complaint. The reason is

that   the   accused   shown   in   the   Complaint   are   under   the

jurisdiction of the Special Court dealing with the complaint.

Therefore, after cognizance of the complaint under 44(1)(b) of

the PMLA is taken by the Court, the ED and other authorities

named   in   Section   19   are   powerless   to   arrest   an   accused

named   in   the   complaint.   Hence,   in   such   a   case,   an

apprehension that the ED will arrest such an accused by

exercising powers under Section 19 can never exist. 

21.We are informed across the Bar by the learned counsel

of the appellants that some of the Special Courts under the

PMLA are following the practice of taking the accused into

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 29 of 37

custody after they appear pursuant to the summons issued on

the complaint. Therefore, the accused are compelled to apply

for   bail   or   for   anticipatory   bail   apprehending   arrest   upon

issuance of summons. We cannot countenance a situation

where, before the filing of the complaint, the accused is not

arrested; after the filing of the complaint, after he appears in

compliance with the summons, he is taken into custody and

forced to apply for bail. Hence, such a practice, if followed by

some Special Courts, is completely illegal. Such a practice

may offend the right to liberty guaranteed by Article 21 of the

Constitution of India. If the ED wants custody of the accused

who appears after service of summons for conducting further

investigation in the same offence, the ED will have to seek

custody of the accused by applying to the Special Court. After

hearing the accused, the Special Court must pass an order on

the application by recording brief reasons. While hearing such

an application, the Court may permit custody only if it is

satisfied that custodial interrogation at that stage is required,

even though the accused was never arrested under Section

19.   However,   when   the   ED   wants   to   conduct   a   further

investigation concerning the same offence, it may arrest a

person not shown as an accused in the complaint already filed

under Section 44(1)(b), provided the requirements of Section

19 are fulfilled.

ON FACTUAL ASPECTS OF THE APPEALS

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 30 of 37

22.Coming   back   to   the   facts   of   the   cases   before   us,

warrants were issued to the appellants as they did not appear

before the Special Court after the service of summons. As held

earlier, the appellants could have applied for cancellation of

warrants issued against them as the warrants were issued

only to secure their presence before the Special Court. Instead

of applying for cancellation of warrants, the appellants applied

for anticipatory bail. All of them were not arrested till the filing

of the complaint and have co­operated in the investigation.

Therefore,   we   propose   to   direct   that   the   warrants   issued

against the appellants shall stand cancelled subject to the

condition   of   the   appellants   giving   undertakings   to   the

respective Special Courts to regularly and punctually attend

the   Special   Court   on   all   dates   fixed   unless   specifically

exempted by the exercise of powers under Section 205 of the

CrPC. The second condition will be furnishing bonds to the

Special Court in terms of Section 88 of the CrPC. 

OPERATIVE CONCLUSIONS

23.Now, we summarise our conclusions as under:

a)Once a complaint under Section 44 (1)(b) of the PMLA

is filed, it will be governed by Sections 200 to 205 of

the   CrPC   as   none   of   the   said   provisions   are

inconsistent with any of the provisions of the PMLA;

b)If the accused was not arrested by the ED till filing of

the complaint, while taking cognizance on a complaint

under Section 44(1)(b), as a normal rule, the Court

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 31 of 37

should issue a summons to the accused and not a

warrant. Even in a case where the accused is on bail, a

summons must be issued;

c)After a summons is issued under Section 204 of the

CrPC on taking cognizance of the offence punishable

under Section 4 of the PMLA on a complaint, if the

accused appears before the Special Court pursuant to

the summons, he shall not be treated as if he is in

custody. Therefore, it is not necessary for him to apply

for   bail.   However,   the   Special   Court   can   direct   the

accused to furnish bond in terms of Section 88 of the

CrPC;

d)In a case where the accused appears pursuant to a

summons   before   the   Special   Court,   on   a   sufficient

cause   being   shown,   the   Special   Court   can   grant

exemption from personal appearance to the accused by

exercising power under Section 205 of the CrPC;

e)If the accused does not appear after a summons is

served or does not appear on a subsequent date, the

Special Court will be well within its powers to issue a

warrant in terms of Section 70 of the CrPC. Initially,

the Special Court should issue a bailable warrant. If it

is not possible to effect service of the bailable warrant,

then the recourse can be taken to issue a non­bailable

warrant; 

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 32 of 37

f)A bond furnished according to Section 88 is only an

undertaking by an accused who is not in custody to

appear before the Court on the date fixed. Thus, an

order   accepting   bonds   under   Section   88   from   the

accused does not amount to a grant of bail; 

g)In   a   case   where   the   accused   has   furnished   bonds

under Section 88 of the CrPC, if he fails to appear on

subsequent dates, the Special Court has the powers

under Section 89 read with Sections 70 of the CrPC to

issue a warrant directing that the accused shall be

arrested and produced before the Special Court; If such

a   warrant   is   issued,   it  will   always   be   open  for  the

accused to apply for cancellation of the warrant by

giving an undertaking to the Special Court to appear

before the said Court on all the dates fixed by it. While

cancelling the warrant, the Court can always take an

undertaking   from   the   accused   to   appear   before   the

Court on every date unless appearance is specifically

exempted. When the ED has not taken the custody of

the   accused   during   the   investigation,   usually,   the

Special Court will exercise the power of cancellation of

the warrant without insisting on taking the accused in

custody provided an undertaking is furnished by the

accused to appear regularly before the Court. When the

Special Court deals with an application for cancellation

of a warrant, the Special Court is not dealing with an

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 33 of 37

application for bail. Hence, Section 45(1) will have no

application to such an application;

h)When an accused appears pursuant to a summons, the

Special   Court   is   empowered   to   take   bonds   under

Section 88 of the CrPC in a given case. However, it is

not mandatory in every case to direct furnishing of

bonds. However, if a warrant of arrest has been issued

on account of non­appearance or proceedings under

Section 82 and/or Section 83 of the CrPC have been

issued  against  an accused,  he  cannot be  let  off  by

taking a bond under Section 88 of the CrPC, and the

accused   will   have   to   apply   for   cancellation   of   the

warrant; 

i)After   cognizance   is   taken   of   the   offence   punishable

under Section 4 of the PMLA based on a complaint

under Section 44 (1)(b), the ED and its officers are

powerless to exercise power under Section 19 to arrest

a person shown as an accused in the complaint; and

j)If the ED wants custody of the accused who appears

after   service   of   summons   for   conducting   further

investigation in the same offence, the ED will have to

seek custody of the accused by applying to the Special

Court. After hearing the accused, the Special Court

must pass an order on the application by recording

brief reasons. While hearing such an application, the

Court may permit custody only if it is satisfied that

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 34 of 37

custodial interrogation at that stage is required, even

though the accused was never arrested under Section

19. However, when the ED wants to conduct a further

investigation   concerning   the   same   offence,   it   may

arrest   a   person   not   shown   as   an   accused   in   the

complaint already filed under Section 44(1)(b), provided

the requirements of Section 19 are fulfilled.

24.We are making it clear that we are dealing with a fact

situation where the accused shown in the complaint under

Section 44(1)(b) of the PMLA was not arrested by the ED by

the exercise of power under Section 19 of the PMLA till the

complaint was filed. 

25.Hence, the appeals succeed, and we pass the following

order:

a)We set aside the impugned orders declining to grant

anticipatory bail;

b)We direct that warrants issued by the Special Courts

against the appellants shall stand cancelled subject to

the following conditions:

i.The   appellants   shall   appear   before   the

concerned Special Court within one month from

today and shall file an undertaking before the

Special   Court   that   they   shall   regularly   and

punctually appear before the Special Court on

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 35 of 37

the   dates   fixed   unless   their   appearance   is

specifically exempted by the exercise of powers

under Section 205 of the CrPC; and

ii.The   appellants   shall   furnish   bonds   in

accordance with Section 88 of the CrPC to the

satisfaction   of   the   Special   Court   within   one

month from today.

c)It   is   necessary   to   clarify   that   the   warrants   issued

against the appellants shall be cancelled only if they

make compliance as aforesaid within one month from

today. To enable them to do so, the warrants shall not

be executed against them for a period of one month

from today; 

d)On the failure of the appellants to appear before the

Special   Court   and   to   file   undertakings   and   bonds

within one month from today, it will be open for the

Special   Courts   to   issue   warrants   against   the

appellants; and  

e)  After the warrants issued against the appellants are

cancelled, the apprehension that they may be arrested

will not survive. Hence, in view of what we have held in

this judgment, it is unnecessary to consider the prayer

for the grant of anticipatory bail.  

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 36 of 37

26.The appeals are allowed on the above terms. 

……………………..J.

(Abhay S. Oka)

……………………..J.

(Ujjal Bhuyan)

New Delhi;

May 16, 2024. 

Criminal Appeal @ SLP(Crl.) 121 of 2024 Page 37 of 37