Kurian Joseph, J.— Leave granted. The appellant is one of the accused in Crime No. 63 of 2016 registered at Goregaon Police Station, Goregaon, Maharashtra for the offences under Section 408 of the Penal Code, 1860 read with Sections 3 and 7 of the Essential Commodities Act, 1955. The allegation is that he received misappropriated foodgrains meant for public distribution. In the order dated 7-10-2016, the Additional Sessions Judge, Gondia rejected the application for anticipatory bail. The High Court of Judicature at Bombay, Nagpur Bench, as per order dated 24-10-2016 2016 SCC OnLine Bom 15887 was also of the same view, although the same court had initially granted 2016 SCC OnLine Bom 15888 interim protection. Thus aggrieved, the appellant is before this Court.
2. On 7-11-2016 SLP (Cri) No. 8439 of 2016, this Court passed the following order:
“The learned counsel for the petitioner seeks an adjournment, so as to enable him to obtain instructions, whether or not the petitioner is ready and willing to deposit the total amount of Rs 45,08,469 for the misappropriated grains, referred to in the first information report.
At request, and in the interest of justice, post for hearing on 11-11-2016. Instructions be obtained, in the meantime.”
3. The amount was deposited. Accordingly, the Court granted interim protection by order dated 18-11-2016 SLP (Cri) No. 8439 of 2016 staying the arrest. On the submission made by the learned counsel appearing for the State that the appellant was not cooperating with the investigation, this Court on 24-8-2017 SLP (Cri) No. 8439 of 2016, passed the following order:
“The learned counsel appearing for the respondent State submits that in view of the order dated 18-11-2016 SLP (Cri) No. 8439 of 2016 there is no cooperation on the part of the petitioner. Therefore, the order dated 18-11-2016 SLP (Cri) No. 8439 of 2016 regarding the stay of arrest of the petitioner is modified to the effect that the investigating officer is free to arrest the petitioner. However, after arrest he shall be released on bail on execution of a personal bond to the tune of Rs 2,00,000 (Rupees two lakhs) with two solvent sureties for the like amount. The petitioner is directed to cooperate with the investigation by responding to the call and attending the place wherever and whenever required by the investigating officer.
The respondent State is directed to file a status report with regard to the cooperation extended by the petitioner within two weeks. Post on 12-9-2017.”
4. The investigating officer (hereinafter referred to as “IO”) has accordingly filed a status report dated 11-9-2017, which reads as follows:
“1. Pursuant to the order dated 24-8-2017 SLP (Cri) No. 8439 of 2016, the petitioner was arrested and released on bail after completing necessary formalities.
2. Thereafter, the petitioner has been called daily to the police station by me towards investigation. Upon inquiry, the petitioner did not answer the questions properly. The petitioner reiterated that he has not purchased the foodgrains. Thereafter, I made Gulam Sarver Fharukh Khan i.e Accused 1 to sit in front of the petitioner and ask him certain questions. Accused 1 Gulam was the godown keeper. Gulam specifically submitted that he knows the petitioner very well. Gulam further submitted that he has nothing to say than the statement recorded during the police custody in remand. In his statement, Gulam had given the modus operandi of the petitioner which has been mentioned in detail in the counter-affidavit.
3. Since there is no cooperation by the petitioner, the petitioner is not entitled for the relief of anticipatory bail. For proper completion of investigation, the custody of the petitioner is very much necessary.…”
5. We are informed that the co-accused have been released on bail.
6. It appears, the IO was of the view that the custody of the appellant is required for recording his confessional statement in terms of what the co-accused had already stated in the statement under Section 161 of the Code of Criminal Procedure, 1973. The IO was of the opinion that the appellant was not cooperating because he kept reiterating that he had not purchased the foodgrains. The purpose of custodial interrogation is not just for the purpose of confession. The right against self-incrimination is provided for in Article 20(3) of the Constitution. It is a well-settled position in view of the Constitution Bench decision in Selvi v. State of Karnataka (2010) 7 SCC 263, that Article 20(3) enjoys an “exalted status”. This provision is an essential safeguard in criminal procedure and is also meant to be a vital safeguard against torture and other coercive methods used by investigating authorities. Therefore, merely because the appellant did not confess, it cannot be said that the appellant was not cooperating with the investigation. However, in case, there is no cooperation on the part of the appellant for the completion of the investigation, it will certainly be open to the respondent to seek for cancellation of bail.
7. Having regard to the peculiar facts and circumstances of the case, we are of the view that the liberty as above should be left to the jurisdictional Sessions Court i.e Sessions Court, Gondia. In case there is no cooperation on the part of the appellant for the completion of the investigation, it will be open to the respondent to approach the Sessions Court, Gondia, Maharashtra in which case the Sessions Court having regard to the materials already collected by the IO, if so satisfied that the custodial interrogation of the appellant is still required for completion of the investigation, will be free to pass appropriate orders.
8. The appeal is disposed of as above.