PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of two petitions, namely, Criminal Misc. (Main) No. 523 of 1980 and Criminal Misc. (Main) No. 527 of 1980.

(2.) The petitioner in Criminal Misc. (Main) No. 523 of 1980, i.e. Pritam Singh, is the proprietor of M/s Navyug Press, Pleasure Garden Market, Chandni Chowk, Delhi, and the petitioner in Criminal Misc. (Main) No. 527 of 1980, i.e. Amar Bharati, is a practitioner in Homoeupathic medicines and also writes books in Punjabi, besides doing translation of books from other languages to Punjabi on behalf of the National Book Trust and Sahitya Academy. One Sardar Kapur Singh, an ex-ICS officer approached the petitioner Pritam Singh for the printing of second enlarged edition of his book titled "Sachi Saki" in Gurumukhi script. It is alleged that in this connection he gave some photographs to be published in the said edition. The petitioner published another book "Sat Guru Tis Ka Naue" in which its author Amar Bharti quoted a Passage from an article appearing in Nawan Hindustan of September 6, 1965, containing the views of the complainant Sardar Kapur Singh in praise of Baba Ram Singh and with reference to that article, also published the photograph of Sardar Kapur Singh.

(3.) Sardar Kapur Singh made a complaint to the Inspector General of Police, Punjab, to register a case against the said petitioner's Pritam Singh and Amar Bharti at Ludhiana under Ss. 406/500/501/504 I.P.G. and S. 63of the Copyrights Act upon the allegation that the book "Sat Gur Tis Ka Naue" was exposed for sale in Ludhiana in which the photographs supplied as afore- said by the complainant were misused. The Petitioners who are residents of Delhi, have moved these two applications (Crl. Misc. (Main) Nos. 523 and 527 of 1980) for anticipatory bail. These applications are not opposed on merits by the State of Punjab but they contend that this court has no jurisdiction to grant anticipatory bail in cases arising outside its jurisdiction. The case was registered in Punjab and no bail could be granted by the Delhi High Court. Reliance is placed upon an order of A.B. Rohatgi, J. made ill Criminal Misc. (Main) No. 316 of 1980, on August 11, 1980, in which Shi-i Balraj Trikha had applied for anticipatory bail for an offence alleged to have been committed in Manipur. The learned Judge observed that upon the allegations made by the petitioner in the petition, it appears that courts in Manipur are the courts of competent jurisdiction to deal with the matter. Sections 6, 7, 177 and 438 of the Code of Criminal Procedure amply show this. He, therefore, considered that the petitioner should apply to an appropriate court for such relief as he thinks proper. Meanwhile, he granted him interim bail for 30 days. The learned counsel for the petitioners on the other hand refer to other three cases arising outside Delhi in which anticipatory bail was granted by this Court, in one case by J.D. Jain, J., and in one case by Talwar, J., and in yet another case by me. Since then, I have come across orders of the Calcutta and Madras High Courts granting interim anticipatory bail in similar situations so that the petitioner could get breathing time to apply to the court concerned.