Rajeev Sharma vs State (Nct) Of Delhi

Yogesh Khanna, J

Heard.

Before adverting to the issue involved, let me state the brief facts as alleged in the petition:-

a) a secret input from Indian intelligence Agency was received that Mr. Rajeev Sharma R/o SG-2, St. Xavier Apartment, Pitampura, New

Delhi, is having links with Foreign Intelligence Officers and he has been receiving funds from his handler through illegal means & Western

Union Money Transfers platform, for conveying sensitive information (having bearing on National Security & Foreign relations), to his

handler based abroad, through electronic means. A case Vide FIR No.230/2020, dated 13.09.2020, u/s 3/4/5 Official Secrets Act, PS

Special Cell, Delhi was registered and investigation was taken up;

b) During the investigation, Rajeev Sharma s/o Lt Sh.Rattan Lal Sharma r/o SG-2, Pitampura, New Delhi, was arrested on 14.09.2020 from

Main Mathura Road, near Pillar No 172, Near Patel Nagar Metro Station, the arrest of accused Rajeev Sharma all the guidelines of

Hon'ble Supreme Court of India were followed and the information of his was passed on to his wife Mrs.PratimaVyas, though mobile phone

call. mobile phone of accused Rajeev Sharma was also seized. Further during the search of the house of the accused Rajeev Sharma,

several articles and some sensitive/confidential documents related to Indian Defence department were recovered at the instance accused

Rajeev Sharma. The same were seized;

c) During further investigation, it was revealed that accused Rajeev Sharma has been indulged in procurement secret/confidential/sensitive

documents/material information and rather conveying the same to his handlers (Chinese Intelligence officers) based in china. In lieu of that

he was getting remuneration/money through illegal means i.e. hawala transactions/funds routed through shell companies being

run/operated by Chinese nationals, in Delhi, India;.

d) During further investigation it was that accused Rajeev Sharma was in contact with these officers namely Michael, Xou and George

through emails platforms i.e. Telegram, Whatsapp etc. Accused Rajeev Sharma was conveying the information to these Chinese intelligence

Officers and was receiving the illegal funds through illegal means/shell companies being operated in Mahipalpur, Delhi by the Chinese

nationals on the direction of Chinese intelligence officers;

e) Letter was moved to Military Intelligence, to verify and report regarding the recovered during search of house of accused Rajeev

Sharma. in this regard from Director General Military Intelligence has As per the report-The documents are CLASSIF! vide Para 9 of

Classification & handling of classified documents (CHCD)-2001 issued vide Military Intelligence -11 letter Number A/38020/MI-11 dated

July 2001, and the person i.e. accused Rajeev Sharma was having the unauthorized possession of the said documents. Further it was also

mentioned by the DGMI that any unauthorized disclosure of content of these documents could be expected to cause damage to National

Security or could be prejudicial to the National Interests or would embarrass the Government in its functioning and the contents contained

in documents are directly or indirectly connected with security matters country;

Accused Rajeev Sharma on 14.11,2020 had moved a petition under Section 167(2) Cr.P.C in the Court of learned CMM/Ld Duty Magistrate to

release him, on the ground that 60 days period having expired since his arrest and charge sheet not been filed by the State, thus, relying upon the

judgment of Supreme Court of India, in the case of ""Rakesh Kumar Paul vs. State of Assam"". The said petition was dismissed by the Court saying the

limit of 60 days period has not yet expired;

The State had filed a revision before learned ASJ, Patiala House Court, on 15.11.2020 against order dated 14.11.2020 of Ld. CMM and the same is

pending for hearing for dated 07.01.2021. In the meantime, on 15.11.2020, accused Rajeev Sharma filed a petition under Section 167(2) Cr.P.C. (on

similar grounds) in the court of Duty MM, Patiala House Court, wherein Ld Duty MM after perusing the matter dismissed the said petition on

16.11.2020 and ordered the time period of filing the charge sheet in this offence would be 90 days;

The learned duty MM has mentioned following paras of the judgment of Rakesh Kumar Paul Vs The State of Assam in her order, as under:-

f) Para 22 : Keeping in view the above observation, the object of the official Secret Act should also be kept in mind which is National

Security, where the actions which involve helping an enemy State against India are strongly condemned. Further, the offences pun under

the act are akin to the offences in chapter VI of IPC for the offences against the State whereby the offences like waging war, collecting

arms, sedition etc. are strictly punishable with death or imprisonment for life or imprisonment extendable to 10 years. A harmonious

interpretation and balance is required at this stage between the punishment of the said offences under IPC and offences under Official

Secrets Act since the decision of the Apex Court in Rakesh Kumar Paul (supra), is silent upon the aspect of number of days of custody of the

accused where there is no minimum sentence provided for any office. National Security is of paramount importance and therefore, the

Legislature has enacted this Special Act providing strict punishment of imprisonment extendable to 14 years for offence under Section 3 of

the said Act;

g) Para 23: Considering the nature investigation required in such serious offences and the above observations, this court has no hesitation

in holding that the right of default bail has not accrued in favour of the accused as the punishment under 3 of the Official Secrets Act will

squarely be covered by Section 167(a)(i) where the maximum period of custody will be 90 days and not 60 days copy of order of Ld Duty

MM, is enclosed.

h) Para 27 It is true that an to an offence punishable with a sentence of death or imprisonment for life or imprisonment for a term that may

extend to 10 years is a serious offence entailing Intensive and para extensive Investigation. It would therefore appear that given the

seriousness of the offence the extended period of 90 days should be available to the Investigating officer such cases in other words the

period of investigation should be able to the gravity of the offence understandably so. This could be contrasted with an offence where the

maximum punishment under IPC or any other penal statue is (say) 7 years, the offence being not serious or enough to warrant and extended

period of 90 days of investigation a possible view and indeed CrPC makes a distinction in the period of investigation for the purpose of

default bail depending on the gravity of the offence. Nevertheless to avoid uncertainty of ambiguity in interpretation the law was enacted

with two compartments. Offence punishable with imprisonment of not less than an and at in one compartment equating them with

imprisonment of life. This category of offence undoubtedly for deeper integration since the minimum punishment is pretty stiff. All other

offences have been placed in a separate compartment, since they provide for lesser minimum sentence, even though the um n could be more

than 10 years imprisonment. While such offence might also require deeper investigation (since the maximum is quite high) they have been

kept in a different compartment because of the lower minimum imposable by the sentencing Court, and thereby reducing the period of

incarceration during investigations which must be concluded expeditiously. The cut off, whether one like it or not, is based n the wisdom of

the legislature and must be respected.:

Against the said order dated 16.11.2020 of learned MM, Patiala House Courts, accused Rajeev Sharma has moved the present petition.

The dispute involves interpretation of Section 167 Cr.P.C.

Section 167(2)(a)(i)-(ii) Cr.P.C runs as under:

“167 Procedure when investigation cannot be completed in twenty-four hours.

(1)xxxxx

(2) The Magistrate to whom an accused person is forwarded under this section may, whether he has or has not jurisdiction to try the case,

from time to time, authorise the detention of the accused in such custody as such Magistrate thinks fit, for a term not exceeding fifteen days

in the whole; and if he has no jurisdiction to try the case or commit it for trial, and considers further detention unnecessary, he may order

the accused to be forwarded to a Magistrate having such jurisdiction.

(a) the Magistrate may authorise the detention of the accused person, otherwise than in custody of the police, beyond the period of fifteen

days, if he is satisfied that adequate grounds exist for doing so, but no Magistrate shall authorise the detention of the accused person in

custody under this paragraph for a total period exceeding

(i) ninety days, where the investigation relates to an offence punishable with death, imprisonment for life or imprisonment for a term of not

less than ten years;

(ii) sixty days, where the investigation relates to any other offence, and, on the expiry of the said period of ninety days, or sixty days, as the

case may be, the accused person shall be released on bail if he is prepared to and does furnish bail, and every person released on bail

under this sub-section shall be deemed to be so released under the provisions of Chapter XXXIII for the purposes of that Chapter;â€​

It is argued by the learned Standing Counsel for the State that Rakesh Kumar Paul (supra) takes care of only the situation where minimum

punishment is prescribed but what would happen if there is no minimum punishment prescribed. Thus the main argument of the learned Standing

Counsel for the State is since the offence is punishable with a maximum of fourteen years viz. a period beyond ten years and without prescribing any

minimum punishment, Section 167(2)(a)(i) Cr.P.C. shall be applicable and chargesheet can be filed within 90 days and thus petitioner shall not be

entitled to default bail.

The crux of his arguments is where there is no minimum punishment prescribed and the maximum punishment is more than 10 years then the

chargesheet can be filed beyond 60 days but before 90 days from the date of arrest.

The Court thus is required to see if in the present case the chargesheet is to be filed within 90 days or was required to be filed within 60 days from

the date of arrest of the accused.

The learned Standing Counsel for the State referred to Vignesh vs. State of Tamil Nadu in CRL.O.P.(MD)2263/2012 decided on 30.03.2012

wherein the decision of Delhi High Court reported in 2001 CLJ 2023 was relied upon. The Court opined the expression “imprisonment for a term of

not less than 10 years†used in clause (i) of proviso (a) to Sub Section (2) of Section 167 includes imprisonment for a term of 10 years as well as

imprisonment of more than 10 years. In other words, clause (i) of proviso (a) to Sub Section (2) of Section 167 will be applicable where the

investigation relates to an offence punishable with imprisonment for a term of 10 years or more. The crucial test is whether the offence is one for

which the punishment of imprisonment for a terms of 10 years or more can be awarded. It is immaterial that the Court may have also the discretion to

award the punishment for a term of less than 10 years. In the case of particular offence even though the Court may have a discretion to award the

punishment of imprisonment for a term less than 10 years the above clause (i) will apply, if the accused can be punished with imprisonment for a term

of 10 years.

In this case the Court held that since the offence under Section 3(1), first part of Official Secrets Act, 1923, being punishable with imprisonment

which may extend to 14 years was covered by clause (i) of proviso (a) to Sub Section (2) of Section 167 Cr.P.C. and consequently, the applicant

were not entitled to bail as of right since the report under Section 173 Cr.P.C. had been filed within 90 days of their arrest.

The learned Standing Counsel for the State also refers to Omprakash vs. State of Delhi 121 (2005) DLT 686 which also declared the same law.

However in Vinu vs. State of Kerala and Others, BAIL APPLN.8049/2011 decided on 08.12.2011 the Court held in cases where offence is

punishable with imprisonment of 10 years or more the accused can be detained upto 90 days. In this context, the expression not less than would mean

imprisonment should be 10 years or more and would cover only those offences for which the punishment could be imprisonment for a clear period of

10 years or more.

A bare perusal of the Vinu (supra) above would say the expression not less than 10 years would cover the offence which is punishable with

imprisonment for 10 years or more but per Vignesh (supra) and Omprakash (supra) it may even cover the discretion to award the punishment of

imprisonment for a term of less than 10 years.

I’m afraid the contention raised by the learned Standing Counsel for the State does not hold good in view of Rakesh Kumar Paul vs State of

Mysore, SLP(C) 2009/2017 where also the Supreme Court was concerned with interpretation of the words “imprisonment for a term of not less

than 10 years†appearing in clause (i) of proviso (a) to Sub Section (2) of Section 167 Cr.P.C. 1973, as amended in 1978. The Supreme Court went

in great detail analyzing the purpose of amendment since 1898 which contained Section 167 laying down the procedure to be followed in the event the

investigation to the offence is not completed within 24 hours. The Court observed that the legislative expectation was the investigation would ordinarily

be completed within 24 hours. Section 167 Cr.P.C. was thus enacted with the recommended time limit and again regardless of the nature of offence

of the punishment.

The Supreme Court went on to say that in 1978 a need was felt to amend Section 167 Cr.P.C. by not only extending the period for completing

investigation but also relating that period to the offence. Therefore a shift was proposed to grant an aggregate period of 90 days for completing the

investigation in cases relating to offences punishable to death, imprisonment for life or imprisonment for not less than 10 years or more, as stated in the

Notes on clauses accompanying the Statement of Objects and Reasons dated 09.05.1978 for amending the Statute. The Court said that in its opinion

the use of words “or more†gives a clear indication that the period of 90 days was relatable to an offence punishable with minimum imprisonment

for a period of not less than 10 years, if not more. The words or more were deleted when Section 167 Cr.P.C. was enacted, perhaps felt to be

superfluous in the context of the words “not less thanâ€​.

This gives an answer to the issues raised in this petition that the offence must have the imprisonment for a clear period of 10 years or more only

then Section 167(2)(a)(i) Cr.P.C. would be applicable. This view also find favour in Rajeev Choudhary vs. State of NCT of Delhi 2001(5)SCC 34

wherein it was held the words “not less than†would mean that the imprisonment should be of 10 years or more and would cover only those cases

for which the punishment and imprisonment would be for a clear period of 10 years or more.

In Rakesh Kumar Paul (supra) the Court observed that the undoubtedly the legislature can bind the sentencing Court while laying down the

minimum sentence (not less than) and it can also lay down the maximum sentence. If the minimum is laid down the sentencing Judge has no option but

to give a sentence period not less than that sentence provided for. Therefore the words “not less thanâ€​ occurring in clause (i) of proviso (a) to Sub

Section (2) of Section 167 of Cr.P.C. must be given their natural and obvious meaning which is to say, not below the minimum threshold and in case of

Section 167 Cr.P.C. these words must relate to the offence punishable with a minimum imprisonment of 10 years.

Here I would also refer to para 84 of Rakesh Kumar Paul vs. State of Assam 2017 (15) SCC 67, wherein the conclusions are noted, more

specifically paras 84.2 and 84.3 would clinch the issue. The said paras are:

“84.2. Section 167(2)(a)(i) of the Code is applicable only in cases where the accused is charged with (a) offences punishable with death

and any lower sentence; (b) offences punishable with life imprisonment and any lower sentence; and (c) offences punishable with minimum

sentence of 10 years.

84.3. In all cases where the minimum sentence is less than 10 years but the maximum sentence is not death or life imprisonment then Section

167(2)(a)(ii) will apply and the accused will be entitled to grant of ""default bail"" after 60 days in case charge-sheet is not filed.â€​

Rakesh Kumar Paul (supra) was relied upon in M.Ravindran vs. The Intelligence Officer, Directorate of Revenue Intelligence Crl.A.No.699/2020

decided on 26.10.2020 to say where the offence is punishable with minimum sentence of 10 years, the period of challan shall be 90 days.

Thus under the Official Secret Acts for which the petitioner is being tried, though entail punishment which may extend to 14 years but the Section

does not talk of minimum period of sentence and thus does not pass the test of clear period of 10 years or more, per Rajeev Choudhary (supra) and

Rakesh Paul (supra) and as such the period of challan in this case would be 60 days and thus the impugned order passed by the learned MM being

illegal is set aside and the petition is allowed. The petitioner is thus entitled to default bail; the challan having not been filed within 60 days.

The applicant herein is thus admitted on bail on his executing a personal bond of Rs.1,00,000/- to the satisfaction of the Jail Superintendent/Duty

MM. The surety of the like amount shall be furnished by the petitioner within a week once the learned Trial Court resuming its normal functioning.

The petitioner is directed to provide his contact number/address to the SHO concerned as also he shall keep open his location app in his mobile at all

time and shall not leave the NCR of Delhi without seeking permission of the learned Trial Court.

The petition stands disposed of in above terms. Pending application(s) if any, also stands disposed of.

Copy of this order be sent electronically to the learned Trial Court / Jail Superintendent for information and compliance.