2024 INSC 739 Reportable

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.4011 OF 2024

(Arising out of Special Leave Petition (Crl.) No. 3986 of 2024)

V. Senthil Balaji           … Appellant

versus

The Deputy Director, Directorate of 

Enforcement       ... Respondent

J  U  D  G  M  E  N  T

ABHAY S. OKA, J.

FACTUAL ASPECTS

1.Leave granted. 

2.This appeal takes exception to the judgment and order

dated 28

th

 February 2024 passed by a learned Single Judge of

the   High   Court   of   Judicature   at   Madras   by   which   a   bail

application preferred by the appellant under Section 439 of

the Code of Criminal Procedure, 1973 has been rejected.  The

bail application was filed in connection with an alleged offence

under Section 3 of the Prevention of Money Laundering Act,

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 1 of 25

2002   (for   short,   ‘the   PMLA’),   which   is   punishable   under

Section 4 of the PMLA. 

3.Between 2011 and 2016, the appellant was holding the

post of Transport Minister in the Government of Tamil Nadu.

Broadly, the  allegation against the  appellant is that while

discharging his duties as a Minister, in connivance with his

personal   assistant   and   his   brother,   he   collected   large

amounts by promising job opportunities to several persons in

various positions in the Transport Department. This led to the

registering   of   three   First   Information   Reports   against   the

appellant and others. The said First Information Reports are

FIR no.441 of 2015 dated 29

th

 October 2015 (CC Nos. 22 and

24 of 2021), FIR No.298 of 2017 registered on 9

th

 September

2017 (CC No.19 of 2020) and FIR no. 344 dated 13

th

 August

2018 (CC No. 25 of 2020).  In the first FIR, six charge sheets

have been filed.  More than 2000 accused have been named

in the charge sheets. 550 witnesses have been named.  In the

case of the second FIR, there are 14 accused named in the

chargesheet.  In connection with this FIR, 24 witnesses have

been cited. In the third FIR, 24 accused have been named in

the charge sheet and 50 prosecution witnesses have been

cited.  The offences alleged in the aforementioned crimes are

mainly under Sections 120B, 419, 420, 467 and 471 of the

Indian Penal Code and Sections 7, 12, 13(2) read with Section

13(1)(d) of the Prevention of Corruption Act, 1988. Section 34

of the Indian Penal Code has been invoked.   These offences

are scheduled offences within the meaning of Section 2(y) of

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 2 of 25

the   PMLA.   Therefore,   relying   on   the   final   reports   filed   in

aforementioned scheduled offences, for an offence of money

laundering under Section 3 of the PMLA punishable under

Section  4,   the   Enforcement   Directorate   (ED)   registered   an

Enforcement   Case   Information   Report   (for   short   “ECIR”)

bearing ECIR No. MDSZO/21/2021 on 29

th

 July 2021.

4.The   appellant   was   arrested   on   14

th

  June   2023   in

connection with the said ECIR and was remanded to judicial

custody.  A complaint was filed for the offence under Section

3 of the PMLA Act, which is punishable under Section 4, on

12

th

 August 2023.  The appellant is the only accused named

in the complaint. Cognizance has been taken based on the

complaint   by   the   Special   Court   under   the   PMLA.   The

scheduled offences cases have been transferred to the learned

Assistant Sessions Judge, Additional Special Court for Trial of

Criminal Cases related to Elected Members of Parliament and

Members   of   Legislative   Assembly   of   Tamil   Nadu   (Special

MPMLA Court), Chennai. 

SUBMISSIONS

5.Learned   senior   counsel   appearing   in   support   of   the

appeal   pointed   out   that   in   this   case,   ED   is   relying   upon

material collected by the investigating agencies investigating

the scheduled offences.  He submitted that five articles were

allegedly seized during the search on 6

th

 February 2020 in the

appellant's   premises.   He   invited   our   attention   to   the

averments   made   in   the   complaint   and,   in   particular,

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 3 of 25

paragraph   no.14.5,   which   deals   with   incriminating

documents relating to money collected for providing jobs in

the posts of Drivers, Conductors, Junior Tradesmen, Junior

Engineers, Assistant Engineers, etc.  He pointed out that the

prosecution mainly relies upon a file named CS AC, allegedly

found in the seized pen drive.  The file allegedly gives details

regarding   the   amounts   received   against   each   post.     He

submitted that the Tamil Nadu Forensic Science Laboratory

(TNFSL)’s analysis of the seized pen drive shows that the said

file CS AC was not found on the pen drive, and a file named

csac.xlsx   was   found.     As   regards   the   allegation   of   the

prosecution of the deposit of cash amount of Rs.1.34 crores in

the   appellant's   bank   account,   the   learned   senior   counsel

urged that said amount represents the income received by

way of remuneration as MLA and agriculture income. Learned

senior counsel submitted that in any event, all the documents

and all relevant electronic evidence have been seized in the

predicate   offences   and   statements   of   the   witnesses   under

Section 50 of the PMLA have been recorded. He submitted

that  the   appellant  has   undergone  incarceration  under  the

PMLA Act for more than 14 months.  He pointed out that as

far as three predicate offences are concerned, charges have

not even been framed. There are more than 2000 accused and

600   prosecution   witnesses   in   the   predicate   offences   and

therefore, there is no possibility of trial of scheduled offences

getting over in the near future.  He submitted that unless the

trials   pertaining   to   scheduled   offences   are   concluded,   the

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 4 of 25

complaint under the PMLA cannot be finally decided.   He

would, therefore, submit that there is no possibility of the

trial for the PMLA offence concluding within five to six years

and hence, the appellant deserves to be enlarged on bail. The

learned   senior   counsel   extensively   relied   upon   a   recent

decision of this Court in the case of  Manish Sisodia

1

  and

especially what is observed in paragraph 54. He submitted

that on facts, this  case  is  similar to  the  case  of  Manish

Sisodia

1

.  He also relied upon a decision of this Court in the

case of Union of India v. K.A. Najeeb

2

.

6.The   learned   Solicitor   General   of   India   and   learned

counsel appearing for the E.D. have made separate detailed

submissions.     The   first   submission   is   that   there   is   no

discrepancy in the description of file name CS AC in the pen

drive and the file name of the same file in the TNFSL report

dated 31

st

 March 2023, which shows collection of the sum of

Rs. 67.74 crores by the appellant for providing employment in

the various posts in the Transport Department.  He submitted

that if the TNFSL report is perused, the document at Sr.No.24

has the same name, CS AC. He submitted that the portion

“.xlsx” is only a file extension, which signifies that it is a

Microsoft Excel sheet.   He submitted that a printout of the

Microsoft Excel spreadsheet file with the name CS AC found

in the seized pen drive was certified by the Special MPMLA

Court, which is relied upon in the complaint.  He submitted

1 (2024) SCC OnLine SC 1920

2 (2021) 3 SCC 713.

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 5 of 25

that at this stage, there is no reason to doubt the correctness

of the printout of the file CS AC provided by the Special

MPMLA Court. The learned counsel appearing for ED also

pointed out that there is no discrepancy in the seizure of the

H.P.   hard   disk.   The   learned   counsel   submitted   that   the

salary/remuneration payable to MLAs is directly credited to

the bank account of the concerned MLAs. Therefore, there is

no question of any cash amount being received on the said

count.  He pointed out that the appellant claims that there is

a   cash   deposit   of   salary   to   the   tune   of   68   lakhs   in   his

account.  He also pointed out that the appellant's agricultural

income between 2014 and 2020 is to the tune of Rs. 20.24

lakhs, and therefore, the justification that a substantial part

of the deposit of Rs.1.34 crores is his agricultural income

must be rejected.  Learned counsel pointed out that there is

an unexplained cash deposit of Rs. 20.24 lakhs even in the

appellant's wife's account. 

7.Learned  counsel also pointed  out other documentary

evidence   indicating   the   appellant's   involvement   in   the   job

racket scam, including the file AC1.xlsx.  He pointed out that

there is sufficient material on record to show that the posts of

Drivers, Conductors, Junior Assistants and Technicians were

priced and sold at Rs.1.5 lakhs, Rs.2.0 lakhs, Rs.1.25 lakhs

and   Rs.4   lakhs,   respectively.     He   submitted   that  there   is

material on record to show that an amount of at least Rs.38

crores   was   collected   from   candidates   by   giving   them   the

promise of providing jobs.  He submitted that there are a large

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 6 of 25

number of email communications indicating more than prima

facie  material about the involvement of the appellant. His

submission is that, in fact, the twin conditions under clause

(ii) of sub­section (1) of Section 45 of the PMLA have not been

satisfied in this case. 

8.The Learned Solicitor General of India pointed out that

three rounds of litigations have travelled to this Court arising

out of scheduled offences.  He pointed out that the decisions

of this Court indicate how the complainants were won over

and how a so­called compromise between the complainants

and the accused was brought about.  He submitted that the

appellant had been a minister for a long time in the Tamil

Nadu government. He pointed out that he continued to be a

Minister without portfolio, even during the first few months of

his   detention,   and   that   he   continues   to   be   a   Member   of

Legislative Assembly (MLA). 

9.He   submitted   that   observations   made   by   this   Court

indicate   that   the   appellant   will   be   able   to   influence   the

witnesses if he is enlarged on bail.  Learned Solicitor General

relied   upon   a   decision   of   this   Court   in   the   case   of  P.

Dharamraj v. Shanmugam and others

3

.  He submitted that

the   High   Court’s   decision   to   quash   one   of   the   scheduled

offences based on an alleged compromise between bribe givers

and bribe recipients was under scrutiny in the case.   He

pointed   out   that   this   Court   heavily   came   down   on   such

3 (2022) 15 SCC 136

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 7 of 25

compromises in the said decision.  He  relied upon  various

paragraphs   of   the   said   decision.   He   submitted   that   the

argument of learned senior counsel for the appellant in the

said   case   that   one   Shri   Shanmugam,   who   is   allegedly

involved, was not his personal assistant, has been expressly

rejected.  This Court found that he was working as a personal

assistant of the appellant. 

10.Learned SG relied upon a decision of this Court in the

case   of  Y. Balaji  v.  Karthik  Desari  and  Another

4

.   He

pointed out observations made from paragraph 17 onwards of

the said decision.   He pointed out that this Court objected

strongly to not registering offences under the Prevention of

Corruption Act, 1988.  He pointed out the observations of this

Court  regarding  the  compromise   entered  in the  scheduled

offence. It was observed that two teams were created just for

the record, and an investigation was carried out as if it were a

friendly match between the complainants and the accused.

This Court further observed that it was only because of the

position of the appellant as a Minister that the complainants

purported to enter into a compromise.   He submitted that

there is very strong material on record to show the appellant's

involvement in the offence punishable under Section 4 of the

PMLA and the predicate offences.   He submitted that the

appellant brought about such an illegal settlement between

bribe   givers   and   bribe   receivers.     Therefore,   there   is   no

manner of doubt that once he comes out, he will influence the

4 (2023) SCC OnLine SC 645

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 8 of 25

witnesses proposed to be examined by the prosecution, as he

wields considerable influence in the State due to his political

clout.

11.He submitted that though there are a large number of

accused   and   witnesses   in   the   scheduled   offences,   if   a

competent special public prosecutor is appointed, perhaps the

prosecution may be in a position to drop a large number of

witnesses.  He submitted that in Misc. Application no.1381 of

2024 arising out of the decision of this Court in Criminal

Appeal no.1677 of 2023, there is already a prayer made for

the appointment of a special public prosecutor.

12.We   have   also   heard   learned   senior   counsel   for   the

intervenors who supported the ED.

CONSIDERATION OF SUBMISSIONS

13.We   have   carefully   considered   the   submissions.   The

main document relied upon by the ED showing incriminatory

material against the appellant is a part of the pen drive seized

by   the   State   police   from   the   appellant's   premises   in

connection   with   scheduled   offences.   The   concerned   Court

dealing with the scheduled offences has provided the printed

version of the soft files in the seized pen drive.  There is no

reason, at this stage, to doubt the authenticity of the soft

files.  There is also prima facie material to show a deposit of

cash   amount   of   Rs.1.34   crores   in   the   appellant's   bank

account.     At   this   stage,   the   contention   of   the   appellant

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 9 of 25

regarding the deposit of remuneration received as MLA and

agriculture income cannot be accepted in the absence of any

prima facie evidence to show the existence of the appellant's

cash income as MLA and the appellant's agriculture income.

Therefore, at this stage, it will be very difficult to hold that

there   is   no  prima   facie  case   against   the   appellant   in   the

complaint under Section 44 (1)(b) of the PMLA and material

relied upon therein.

EFFECT OF THE DELAY IN DISPOSAL OF THE CASES

14.As of now, the appellant has been incarcerated for more

than 15 months in connection with the offence punishable

under Section 4 of the PMLA. The minimum punishment for

an offence punishable under Section 4 is imprisonment for

three   years,   which   may   extend   to   seven   years.     If   the

scheduled offences are under paragraph 2 of Part A of the

Schedule in the PMLA, the sentence may extend to 10 years.

In the appellant’s case, the maximum sentence can be of 7

years as there is no scheduled offence under paragraph 2 of

Part A of Schedule II alleged against the appellant. 

15.We have already narrated that there are three scheduled

offences.  In the main case (CC Nos. 22 and 24 of 2021), there

are about 2000 accused and 550 prosecution witnesses cited.

Thus, it can be said that there are more than 2000 accused in

the three scheduled offences, and the number of witnesses

proposed to be examined exceeds 600.

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 10 of 25

16.This Bench is also dealing with MA no.1381 of 2024

seeking various reliefs such as a transfer of investigation of

scheduled offences, appointment of special public prosecutor

etc.  The orders passed in the said application would reveal

that the sanction to prosecute all public servants, including

the appellant, has now been granted.  Charges have not been

framed in the scheduled offences. 

17.Thus, on the issue of framing of charge or discharge, a

large number of accused will have to be heard.  The trial of

the scheduled offences will be a warrant case. Therefore, even

if   the   trials   of   the   scheduled   offences   are   expedited,   the

process of framing charges may take a few months as many

advocates representing more than 2000 accused persons will

have to be heard. There are bound to be further proceedings

arising out of orders on charge. After that, more than 600

witnesses   will   have   to   be   examined.     Documentary   and

electronic evidence is relied upon in the scheduled offences.

Even if few witnesses are dropped, a few hundred witnesses

will have to be examined. Presence of all the accused will have

to be procured and their statements under Section 313 of the

Code of Criminal Procedure,1973 will have to be recorded.

Therefore, even in ideal conditions, the possibility of the trial

of scheduled offences concluding even within a reasonable

time of three to four years appears to be completely ruled out.

18.In the offence under the PMLA, the charge has not been

framed.  In view of Clause (d) of sub­section (1) of Section 44

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 11 of 25

of   PMLA,   the   procedure   for  sessions   trial   will   have   to   be

followed for the prosecution of an offence punishable under

Section 4 of the PMLA.  In view of clause (c) of sub­section (1)

of   Section   44,   it   is   possible   to   transfer   the   trial   of   the

scheduled offences to the Special Court under the PMLA.

19.The offence of money laundering has been defined under

Section 3 of the PMLA which reads thus:

“3. Offence   of   money­laundering.—

Whosoever directly or indirectly attempts

to   indulge   or   knowingly   assists   or

knowingly is a party or is actually involved

in any process or activity connected with

the   [proceeds   of   crime   including   its

concealment,   possession,   acquisition   or

use   and   projecting   or   claiming]   it   as

untainted   property   shall   be   guilty   of

offence of money­laundering. 

[Explanation.—For the removal of doubts,

it is hereby clarified that,— 

(i) a person shall be guilty of offence of

money­laundering if such person is found

to have directly or indirectly attempted to

indulge   or   knowingly   assisted   or

knowingly is a party or is actually involved

in one or more of the following processes

or   activities   connected   with   proceeds   of

crime, namely:— 

(a) concealment; or 

(b) possession; or 

(c) acquisition; or 

(d) use; or 

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 12 of 25

(e) projecting as untainted property;

or 

(f) claiming as untainted property, in

any manner whatsoever; 

(ii) the process or activity connected with

proceeds of crime is a continuing activity

and continues till such time a person is

directly or indirectly enjoying the proceeds

of crime by its concealment or possession

or acquisition or use or projecting it as

untainted   property   or   claiming   it   as

untainted   property   in   any   manner

whatsoever.] 

20.Existence of proceeds of crime is a condition precedent

for the offence under Section 3.  Proceeds of crime have been

defined in Section 2(u) of the PMLA which reads thus:

“2 …………………………………………… 

(u)  “proceeds   of   crime”   means   any

property derived or obtained, directly or

indirectly, by any person as a result of

criminal activity relating to a scheduled

offence or the value of any such property

or where such property is taken or held

outside   the   country,   then   the   property

equivalent   in   value   held   within   the

country [or abroad]; 

Explanation.—For the removal of doubts,

it   is   hereby   clarified   that   "proceeds   of

crime" include property not only derived

or   obtained   from   the   scheduled   offence

but also any property which may directly

or indirectly be derived or obtained as a

result of any criminal activity relatable to

the scheduled offence;”

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 13 of 25

21.Hence, the existence of a scheduled offence is sine qua

non for alleging the existence of proceeds of crime. A property

derived or obtained, directly or indirectly, by a person as a

result of the criminal activity relating to a scheduled offence

constitutes proceeds of crime.   The existence of proceeds of

crime at the time of the trial of the offence under Section 3 of

PMLA   can   be   proved   only   if   the   scheduled   offence   is

established   in   the   prosecution   of   the   scheduled   offence.

Therefore,   even   if   the   trial   of   the   case   under   the   PMLA

proceeds,   it   cannot   be   finally   decided   unless   the   trial   of

scheduled offences concludes. In the facts of the case, there is

no   possibility   of   the   trial   of   the   scheduled   offences

commencing   in   the   near   future.     Therefore,   we   see   no

possibility of both trials concluding within a few years.

22.In the case of K.A. Najeeb

2

, in paragraph 17 this Court

held thus:

“17. It   is   thus   clear   to   us   that   the

presence   of   statutory   restrictions   like

Section 43­D(5) of the UAPA per se does

not oust the ability of the constitutional

courts   to   grant   bail   on   grounds   of

violation of Part III of the Constitution.

Indeed,   both   the   restrictions   under   a

statute   as   well   as   the   powers

exercisable   under   constitutional

jurisdiction   can   be   well   harmonised.

Whereas   at   commencement   of

proceedings, the courts are expected

to   appreciate   the   legislative   policy

against grant of bail but the rigours

of   such   provisions   will   melt   down

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 14 of 25

where there is no likelihood of trial

being completed within a reasonable

time and the period of incarceration

already   undergone   has   exceeded   a

substantial   part   of   the   prescribed

sentence.   Such   an   approach   would

safeguard   against   the   possibility   of

provisions like Section 43­D(5) of the

UAPA being used as the sole metric

for   denial   of   bail   or   for   wholesale

breach   of   constitutional   right   to

speedy trial.”    

           (emphasis added)

23.In   the   case   of  Manish   Sisodia   v.   Directorate   of

Enforcement

1

 in paragraphs 49 to 57, this Court held thus:

“49. We find that, on account of a long

period   of   incarceration   running   for

around 17 months and the trial even not

having   been   commenced,   the   appellant

has been deprived of his right to speedy

trial.

50. As observed by this Court, the right to

speedy   trial   and   the   right   to   liberty   are

sacrosanct rights. On denial of these rights,

the trial court as well as  the  High  Court

ought to have given due weightage to this

factor.

51. Recently, this Court had an occasion to

consider an application for bail in the case

of Javed   Gulam   Nabi   Shaikh v. State   of

Maharashtra

6

 wherein   the   accused   was

prosecuted   under   the   provisions   of

the Unlawful   Activities   (Prevention)   Act,

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 15 of 25

1967.   This   Court   surveyed   the   entire   law

right from the judgment of this Court in the

cases   of Gudikanti   Narasimhulu v. Public

Prosecutor,   High   Court   of   Andhra

Pradesh

7

, Shri   Gurbaksh   Singh

Sibbia v. State   of   Punjab

8

, Hussainara

Khatoon   (I) v. Home   Secretary,   State   of

Bihar

9

, Union   of   India  v. K.A.

Najeeb

10

 and Satender   Kumar

Antil v. Central Bureau of Investigation

11

. The

Court observed thus:

“19. If   the   State   or   any   prosecuting

agency including the court concerned

has   no   wherewithal   to   provide   or

protect   the   fundamental   right   of   an

accused   to   have   a   speedy   trial   as

enshrined   under   Article  21 of

the Constitution then the State or any

other prosecuting agency should not

oppose the plea for bail on the ground

that the crime committed is serious.

Article 21 of   the Constitution applies

irrespective of the nature of the crime.”

52. The   Court   also   reproduced   the

observations   made   in  Gudikanti

Narasimhulu (supra), which read thus:

“10. In the aforesaid context, we may

remind the trial courts and the High

Courts of what came to be observed by

this   Court   in  Gudikanti

Narasimhulu v. Public Prosecutor, High

Court reported in (1978) 1 SCC 240.

We quote:

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 16 of 25

“What is often forgotten, and therefore

warrants reminder, is the object to keep

a   person   in   judicial   custody   pending

trial   or   disposal   of   an   appeal.   Lord

Russel, C.J., said [R v. Rose, (1898) 18

Cox]:

“I observe that in this case bail was

refused for the prisoner. It cannot be

too   strongly   impressed   on   the,

magistracy of the country that bail is

not to be withheld as a punishment, but

that   the   requirements   as   to   bail   are

merely to secure the attendance of the

prisoner at trial.””

53. The Court further observed that, over

a period of time, the trial courts and the

High Courts have forgotten a very well­

settled principle of law that bail is not to

be withheld as a punishment.   From our

experience, we can say that it appears that

the trial courts and the High Courts attempt

to play safe in matters of grant of bail. The

principle that bail is a rule and refusal is an

exception is, at times, followed in breach.

On   account   of   non­grant   of   bail   even   in

straight forward open and shut cases, this

Court is flooded with huge number of bail

petitions   thereby   adding   to   the   huge

pendency.   It   is   high   time   that   the   trial

courts and the High Courts should recognize

the principle that “bail is rule and jail is

exception”.

54. In the present case, in the ED matter

as well as the CBI matter, 493 witnesses

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 17 of 25

have   been   named.   The   case   involves

thousands   of   pages   of   documents   and

over a lakh pages of digitized documents.

It is thus clear that there is not even the

remotest   possibility   of   the   trial   being

concluded in the near future. In our view,

keeping the appellant behind the bars for

an unlimited period of time in the hope

of   speedy   completion   of   trial   would

deprive his fundamental right to liberty

under   Article 21 of   the Constitution.   As

observed time and again, the prolonged

incarceration   before   being   pronounced

guilty   of   an   offence   should   not   be

permitted to become punishment without

trial.

55. As observed by this Court in the case

of Gudikanti   Narasimhulu (supra),   the

objective to keep a person in judicial custody

pending trial or disposal of an appeal is to

secure   the   attendance   of   the   prisoner   at

trial.

56. In   the   present   case,   the   appellant   is

having deep roots in the society. There is no

possibility   of   him   fleeing   away   from   the

country and not being available for facing

the   trial.   In   any   case,   conditions   can   be

imposed to address the concern of the State.

57. Insofar as the apprehension given by the

learned   ASG   regarding   the   possibility   of

tampering the evidence is concerned, it is to

be noted that the case largely depends on

documentary   evidence   which   is   already

seized by the prosecution. As such, there is

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 18 of 25

no   possibility   of   tampering   with   the

evidence. Insofar as the concern with regard

to influencing the witnesses is concerned,

the   said   concern   can   be   addressed   by

imposing   stringent   conditions   upon   the

appellant.

……………………………………….”

              (emphasis added)

24.There are a few penal statutes that make a departure

from the provisions of Sections 437, 438, and 439 of the Code

of Criminal Procedure, 1973.  A higher threshold is provided

in these statutes for the grant of bail.  By way of illustration,

we may refer to Section 45(1)(ii) of PMLA, proviso to Section

43D(5) of the Unlawful Activities (Prevention) Act, 1967 and

Section   37   of   the   Narcotic   Drugs   and   Psychotropic

Substances Act, 1985 (for short, ‘NDPS Act’).  The provisions

regarding bail in some of such statutes start with a non­

obstante clause for overriding the provisions of Sections 437

to 439 of the CrPC.  The legislature has done so to secure the

object of making the penal provisions in such enactments.

For example, the PMLA provides for Section 45(1)(ii) as money

laundering poses a serious threat not only to the country's

financial system but also to its integrity and sovereignty. 

25.Considering the gravity of the offences in such statutes,

expeditious   disposal   of   trials   for   the   crimes   under   these

statutes   is   contemplated.   Moreover,   such   statutes   contain

provisions laying down higher threshold for the grant of bail.

The   expeditious   disposal   of   the   trial   is   also   warranted

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 19 of 25

considering the higher threshold set for the grant of bail.

Hence, the requirement of expeditious disposal of cases must

be   read   into   these   statutes.     Inordinate   delay   in   the

conclusion of the trial and the higher threshold for the grant

of bail cannot go together.   It is a well­settled principle of our

criminal jurisprudence that “bail is the rule, and jail is the

exception.” These stringent provisions regarding the grant of

bail, such as Section 45(1)(iii) of the PMLA, cannot become a

tool which can be used to incarcerate the accused without

trial for an unreasonably long time. 

26.There are a series of decisions of this Court starting

from the decision in the case of K.A. Najeeb

2

, which hold that

such stringent provisions for the grant of bail do not take

away the power of Constitutional Courts to grant bail on the

grounds of violation of Part III of the Constitution of India.

We have already referred to paragraph 17 of the said decision,

which lays down that the rigours of such provisions will melt

down where there is no likelihood of trial being completed in a

reasonable   time   and   the   period   of   incarceration   already

undergone has exceeded a substantial part of the prescribed

sentence.   One of the reasons is that if, because of such

provisions,   incarceration   of   an   undertrial   accused   is

continued for an unreasonably long time, the provisions may

be exposed to the vice of being violative of Article 21 of the

Constitution of India.  

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 20 of 25

27.Under the Statutes like PMLA, the minimum sentence is

three years, and the maximum is seven years.  The minimum

sentence is higher when the scheduled offence is under the

NDPS Act. When the trial of the complaint under PMLA is

likely to prolong beyond reasonable limits, the Constitutional

Courts will have to consider exercising their powers to grant

bail.     The  reason is  that  Section 45(1)(ii)  does  not  confer

power on the State to detain an accused for an unreasonably

long   time,   especially   when   there   is   no   possibility   of   trial

concluding within a reasonable time. What a reasonable time

is will depend on the provisions under which the accused is

being tried and other factors.  One of the most relevant factor

is the duration of the minimum and maximum sentence for

the offence.   Another important consideration is the higher

threshold or stringent conditions which a statute provides for

the grant of bail. Even an outer limit provided by the relevant

law for the completion of the trial, if any, is also a factor to be

considered. The extraordinary powers, as held in the case of

K.A. Najeeb

2

, can only be exercised by the Constitutional

Courts. The Judges of the Constitutional Courts have vast

experience.     Based   on   the   facts   on   record,   if   the   Judges

conclude that there is no possibility of a trial concluding in a

reasonable time, the power of granting bail can always be

exercised   by   the   Constitutional   Courts   on   the   grounds   of

violation   of   Part   III   of   the   Constitution   of   India

notwithstanding the statutory provisions. The Constitutional

Courts can always exercise its jurisdiction under Article 32 or

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 21 of 25

Article 226, as the case may be. The Constitutional Courts

have to bear in mind while dealing with the cases under the

PMLA that, except in a few exceptional cases, the maximum

sentence can be of seven years.   The Constitutional Courts

cannot   allow   provisions   like   Section   45(1)(ii)   to   become

instruments in the hands of the ED to continue incarceration

for a long time when there is no possibility of a trial of the

scheduled offence and the PMLA offence concluding within a

reasonable time.  If the Constitutional Courts do not exercise

their jurisdiction in such cases, the rights of the undertrials

under Article 21 of the Constitution of India will be defeated.

In a given case, if an undue delay in the disposal of the trial of

scheduled offences or disposal of trial under the PMLA can be

substantially   attributed   to   the   accused,   the   Constitutional

Courts can always decline to exercise jurisdiction to issue

prerogative writs. An exception will also be in a case where,

considering the antecedents of the accused, there is every

possibility of the accused becoming a real threat to society if

enlarged on bail. The jurisdiction to issue prerogative writs is

always discretionary.  

28.Some   day,   the   courts,   especially   the   Constitutional

Courts, will have to take a call on a peculiar situation that

arises in our justice delivery system.  There are cases where

clean   acquittal   is   granted   by   the   criminal   courts   to   the

accused after very long incarceration as an undertrial.  When

we say clean acquittal, we are excluding the cases where the

witnesses have turned hostile or there is a bona fide defective

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 22 of 25

investigation.  In such cases of clean acquittal, crucial years

in the life of the accused are lost.    In a given case, it may

amount to violation of rights of the accused under Article 21

of   the   Constitution   which   may   give   rise   to   a   claim   for

compensation.

29.As stated earlier, the appellant has been incarcerated

for 15 months or more for the offence punishable under the

PMLA.   In the facts of the case, the trial of the scheduled

offences and, consequently, the PMLA offence is not likely to

be   completed   in   three   to   four   years   or  even   more.   If   the

appellant's   detention   is   continued,   it   will   amount   to   an

infringement of his fundamental right under Article 21 of the

Constitution of India of speedy trial.  

30.The decisions the learned SG relied upon indicate that

the   appellant's   influential   position   in   the   State   may   have

resulted in a so­called compromise between the bribe givers

and the bribe takers. Considering the apprehension of the

appellant tampering with the evidence, stringent conditions

must be imposed.

31.Therefore, the appeal is allowed, and the appellant shall

be enlarged on bail till the final disposal of CC No. 9 of 2023

pending before the Principal Session Judge, Chennai, on the

following conditions: 

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 23 of 25

a.The appellant shall furnish bail bonds in the sum of

Rs.25,00,000/­ (Rupees twenty­five lakhs only) with two

sureties in the like amount;

b.The appellant shall not directly or indirectly attempt to

contact or communicate with the prosecution witnesses

and   victims   of   the   three   scheduled   offences   in   any

manner.   If it is found that the appellant directly or

indirectly   made   even   an   attempt   to   contact   any

prosecution witness or victim in the scheduled as well

as   offences   under  the   PMLA,   it   will   be   a   ground   to

cancel the bail granted to the appellant;

c.The appellant shall mark his attendance every Monday

and Friday between 11 am and 12 noon in the office of

the Deputy Director, the Directorate of Enforcement at

Chennai.  He shall also appear on the first Saturday of

every calendar month before the investigating officers of

the three scheduled offences;

d.Before   the   appellant   is   enlarged   on   bail,   he   shall

surrender his passport to the Special Court under the

PMLA at Chennai;

e.The   appellant   shall   regularly   and   punctually   remain

present   before   the   Courts   dealing   with   scheduled

offences as well as the Special Court and shall cooperate

with the Courts for early disposal of cases; and

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 24 of 25

f.If the appellant seeks adjournments on non­existing or

frivolous   grounds   or   creates   hurdles   in   the   early

disposal of the cases mentioned above, the bail granted

to him shall be liable to be cancelled.

32.The appeal is allowed on the above terms.

...…………………………….J.

(Abhay S Oka)

..…………………………….J.

                                                       (Augustine George Masih)

New Delhi;

September 26, 2024.

Criminal Appeal @ SLP (Crl) No.3986 of 2024                       Page 25 of 25