KHALID KASAM SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE three criminal applications for bail raise a common point of law in so far as the solitary ground canvassed before me by learned Counsel appearing on behalf of the applicants was that the case is squarely covered by the decision of my brother Shah, J. , dated 4-12-1992 in Criminal Application No. 3606 of 1992. That was also an application for bail under the provisions of Narcotic Drugs and Psychotropics Substances Act, 1985 and the contention advanced was that where there are a series of arrests, one leading to the other, that the subsequent applicant is entitled to contend that even if he is charged with an offence under the Act that he cannot be put on trial along with other accused as the offence would be distinct and separate and that it would result in misjoinder of charges. My brother Shah, J. , in the case before me had observed that the prosecution had contended that they do not desire to separate the trials and in that view of the matter that the accused would be entitled to an acquittal in so far as the prosecution itself would be vitiated. On the basis of this reasoning, my brother Shah, J. , held that bail would have to follow. This view has ben carried forward in a few other cases.

(2.) WHEN these matters were argued before me, learned Counsel contended that the point is concluded and that their clients are entitled to bail. To my mind, a decision in a bail application , even if it is a reasoned decision, is strictly confined to the facts of that case alone and dose not create any precedent, leave alone a binding precedent. The Court of co-ordinate jurisdiction will, undoubtedly, regard and respect that decision, but there may be circumstances in which deeper, wider or different consideration prevail, in which case another view is possible. Considering the fact, however, that one Court has taken a view that favours the accused, that this is an interim application and that the accused are in custody. I had granted bail in these cases, though I considered it essential to record that henceforward that reasoning may not hold good.

(3.) THE question of whether a defective charged vitiates a trial can only be argued after such a charge is framed and after it is demonstrated that the charge was so defective that it, in fact sets at naught the entire trial. For this purpose, a detailed examination of the entire prosecution case is necessary which is an exercise that is normally undertaken at the post-trial or appellate stage or, in any event, after the charge has been framed. At the stage of framing a charge, the learned trial Judge will apply his mind to the facts of the case and it is open to him to exclude or include those facts or instances as are permissible under the Code of Criminal Procedure, 1973. When the prosecution alleges a case of conspiracy, common intention or abatement and where the instances are so interconnected in point of time with each other as to render a joint trial permissible, it could never be argued that merely because of the time-framed involved in the arrest or in the seizure that separate trials are a must. It is perfectly permissible to have a joint trial in many instances and it is, therefore, for the trials Court to resolve this issue.