SATISH CHANDRA SARKAR Vs. EMPEROR

JUDGEMENT

(1.) This Rule was issued calling upon the District Magistrate of Rajshahi to show cause why the order directing the petitioner to execute a bond for Rs. 500, with two sureties of Rs. 500 each, for his good behaviour for one year, under Section 109 of the Criminal Procedure Code, and on failure to give security to undergo rigorous imprisonment for one year, should not be set aside on the ground that it does not appear that the petitioner is without ostensible means of subsistence, and that the account he has given of himself is satisfactory. Having given the case our most attentive consideration, we are of opinion that the Rule must be made absolute. The proceeding upon which the order complained of was based was dated the 12th August 1911, and set out that, whereas it was reported that Satish Chandra Sarkar was in Nattore or its vicinity, and was concealing himself in order to avoid observation, and there was reason to believe that he was connected with anarchist agitation and conspiracies for the purpose of committing dacoity and other crimes, and whereas he had no ostensible means of livelihood, and could not give a satisfactory account of himself, he was called upon to execute securities as set out above.

(2.) The proceedings were taken under Section 109 of the Criminal Procedure Code, and not under Section 110, and the ground covered was, on the face of it, in respect of both Clauses (a) and (b) of the Section. The officiating District Magistrate, however, dealt with it under three heads, the first being that the accused was concealing himself in order to avoid observation. This, of course, is no offence at all, and the Magistrate held, as he was bound to hold, that the prosecution had not made out its case on this head. But he omitted to notice that what he calls the second allegation against the accused is really a substantive and necessary part of the first, if there is to be any order under Clause (a) of Section 109. 2. The whole clause must be read together, and the, object of the concealment must be with a view to committing some offence.

(3.) Now, the second allegation is that the accused is connected with anarchist agitation and conspiracies for the purpose of committing dacoity and other crimes. This standing by itself could constitute no ground for a proceeding under Section 109, but would properly form the basis of a proceeding under Section 110, to which the accused has had no opportunity of answering. It being found that he only returned to his father s house on the 9th of August, and merely secluded himself in the day-time, going out at night for exercise, and that the prosecution had not made out that lie was taking any particular steps to conceal himself for the purpose of committing any offence, the fact that he had previously been connected with any criminal conspiracy or might still be in correspondence with any criminals outside the jurisdiction, would not be relevant in a case under Section 109. It would have to form the basis of a substantive proceeding under Section 110. The connection between the alleged concealment and the accused s history having admittedly failed, the proceeding under Section 109(a) necessarily fails also. The District Magistrate may, of course, take any proceedings he is advised under Section 110, if he is of opinion that the accused is still a desperate and dangerous character, but he cannot be called upon to furnish any security in respect of an alleged temporary concealment in his father s house unconnected with any intention to commit an offence, nor with any previous concealment which admittedly but have been outside the jurisdiction. We come, therefore, to the consideration of the charge under Clause (b), which is that he has no ostensible means of livelihood, and that he cannot give a satisfactory account of himself. The learned Magistrate finds against him on both these points, although he finds that the accused is a member of a joint family, that he came straight to his father s house on his arrival in Nattore, and that his father and brother accompanied him to Court. He appears to expect that the father and brother should go into the witness-box and take oath that he is being supported out of joint family funds. Obviously, as long as a young man out of employment is staying in his father s house, and that father is a man of substance, able, if necessary, to support him, he cannot be said to be without ostensible means of subsistence. The use of the word "livelihood" seems to have led the learned Magistrate into error. 3. We have no hesitation in finding that the accused s father is a very ostensible means of subsistence as long as lie keeps his son in his house, and that no further evidence is required.