Supreme Court: The Bench comprising of N.V. Ramana and M.M. Shantanagoudar, JJ. while allowing an appeal, set aside the impugned order of the Gujarat High Court which clearly violated the settled principles of criminal law jurisprudence and statutory prescriptions.
The brief facts of the case were that, an FIR was lodged against Respondent 2 under Sections 376(2)(f) and 376(2)(i) IPC and Sections 4, 5(c)(f)(m), 6, 8, 9(c)(f)(m) and 10 of the POCSO Act, by the appellant who was the grandmother of the victim. In the present case, the victim was a minor aged 7 years. Respondent 2 was apprehended and charge sheet was filed for the same following which the bail application filed by Respondent 2 was granted by the High Court.
The main issue as pointed out to the Court was that the High Court’s order was in clear violation of the settled principles of criminal law jurisprudence and statutory prescriptions.
The reasons pointed out for the above was that the High Court had directed accused as well as the appellant along with the parents of the victim to undergo scientific tests viz., lie detector, brain mapping, and Narco Analysis. Further, the learned Judge of the High Court had in its order revealed the identity of the “victim”.
The Supreme Court on noting the facts and circumstances of the present case along with highlighting the importance of Section 439 CrPC, 1973 as the guiding principle of adjudicating a bail application, stated that, the High Court in ordering the tests as mentioned above was in contraventions to the principles of criminal law jurisprudence but also violates statutory requirements. The Court highlighted the fact that the matter was converted into a mini-trial by the High Court due to mentioning of the tests.
Further, relying on the decision of State of Punjab v. Ramdev Singh, (2004) 1 SCC 421 in regard to Section 228-A IPC, the Apex Court talked about the ‘identity of the victim’. Sections 33(7) and 23 of the POCSO Act were also mentioned pertaining to the protection of the identity of the victim. Court disapproved the manner in which the High Court adjudicated the bail application and accordingly quashed the High Court order.[Sangitaben Shaileshbhai Datanta v. State of Gujarat, 2018 SCC OnLine SC 2300, dated 29-10-2018]
