BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IS an accused person against whom a criminal case was registered prior to the enforcement of the Code of Criminal Procedure. 1973 (hereinafter referred to as the New Code) entitled to the beneficial provisions of Sub-clause (a) of the proviso to Sub-section (2) of Section 167 of the said Code?

(2.) THE question abovementioned Is the primary and indeed the solitary issue which has been the subject-matter of debate before the Full Bench in this reference. The material facts are not in dispute and lie within a narrow compass. Baldev Singh petitioner was apprehended on suspicion by the police at about 8 A. M. on the 23rd of March, 1974, at a distance of about three furlongs from the Police Station, Ferozepore, towards the side of river Sutlej. On his personal search, incriminating documents purporting to relate to the various Army Units deployed in the Ferozepore area were recovered. On that very day a case was registered against the accused under Section 3 of the Official Secrets Act and he was taken into custody.

(3.) THE petitioner moved for bail before the Court of Session at Ferozepore which, however, was declined on the 14th of April, 1974. The present petition for bail was moved in this Court on the 28th of May, 1974 and was pressed mainly on the ground that he had remained in custody for more than two months and till that date no final report by the police in his case had been presented before the trial Court and he was. therefore, entitled to be released under Subclause (a) of the proviso to Sub-section (2) of Section 167 of the New Code. In opposing the grant of bail, the respondent-State contended that Section 167 abovesaid had no relevance to the petitioner's case which was to be investigated under the Code of Criminal Procedure, 1898 (hereinafter referred to as the Old Code) wherein no such provision existed on the statute. In view of the significance of this issue, my learned brother Guiral, J. , referred the matter to a larger Bench On the 10th of June. 1974 and granted interim bail to the petitioner. The Division Bench constituted in pursuance of the reference abovesaid thereafter referred the same to a Full Bench and that is how the matter is now before us.