Order
1. Heard the learned counsel for the parties. Leave granted. At the outset, when the matter was taken up for hearing, Mr Maninder Singh, learned Additional Solicitor General of India, appearing for the appellants, brought to our notice the fact that despite being informed that this Court had listed the case for hearing on 30-8-2018 upon urgent mentioning on the previous day (i.e. on 29-8-2018 2018 SCC OnLine SC 2070), the High Court proceeded to issue directions on 29-8-2018 2018 SCC OnLine Del 10838, (2018) 252 DLT 151 at 5.20 p.m., as a result of which Respondent 1 Neeraj Singal has already been released and the direction given in the impugned order for his release has been implemented. However, the learned Additional Solicitor General appearing for the appellants submitted that they intend to continue with the present appeals as the findings and the observations made in the impugned order will have far-reaching effects not only on the case on hand but on other investigations and cases concerning offences punishable under the Companies Act, 2013.
2. We may only observe that urgent mentioning of the case was made before the Bench presided over by the learned Chief Justice of India and hearing thereon continued after court hours on 29-8-2018. The matter was directed 2018 SCC OnLine SC 2070 to be listed on the next day on 30-8-2018. Propriety demanded that the High Court should have showed deference and awaited orders in the present proceedings. The haste with which the High Court was moved on the evening of 29-8-2018 at around 5.20 p.m. to implement its order, despite this Court being seized of the proceedings would indicate an attempt by Respondent 1 Neeraj Singal to pre-empt the hearing before this Court by securing release. We express our disapproval.
3. The appellants have assailed the interim order 2018 SCC OnLine Del 10838, (2018) 252 DLT 151 passed by the High Court directing the release of Respondent 1 Neeraj Singal in connection with Case File No. SFIO/INV/BPS/2016/480-494 in a writ petition seeking inter alia the issuance of a writ of habeas corpus, notwithstanding the order passed by the jurisdictional Magistrate to send Respondent 1 Neeraj Singal to judicial custody until 1-9-2018. The substantive reliefs claimed by Respondent 1 Neeraj Singal read thus:
“A. Issue a writ of mandamus or any other appropriate writ/direction/order in the nature of a writ directing that the condition imposed under Section 212(6)(ii) and Section 212(7) of the Act for release on bail is ultra vires, violative of Articles 14 and 21 of the Constitution, and thus strike down the same as being unconstitutional.
B. Issue a writ of mandamus or any other appropriate writ/direction/order in the nature of a writ directing that the condition in Section 212(8) of the Act that a person can be arrested by SFIO, Respondent 2 herein, on the basis of material available in its possession and having reason to believe (the reasons for such belief to be recorded in writing) that any person has been “guilty” of any offence punishable under Section 212(6) i.e. for an offence covered under Section 447 of the Act, is in the nature of a presumptive definitive opinion/conclusion which is arbitrary and violative of Articles 14, 20 and 21 of the Constitution;
C. Issue a writ of habeas corpus directing immediate release of the petitioner herein Shri Neeraj Singal from the illegal arrest dated 8-8-2018 and consequent illegal custody from Tihar Jail;
D. Issue a writ of certiorari for quashing/setting aside of the orders dated 9-8-2018 and 14-8-2018 passed by the learned Duty Magistrate, Patiala House Courts, and learned Ist ASJ, Dwarka Courts, remanding the petitioner to judicial custody till 14-8-2018 and 18-8-2018 respectively, as being illegal, unreasoned and reflecting non-application of judicial mind;
E. Pass any such other writ or order(s) as it may deem fit and proper in the interest of justice.”
4. Although the challenge to the constitutional validity of the provisions of the Companies Act, 2013 was limited to sections referred to in Prayer Clauses (A) and (B), for the grant of interim relief, the High Court has considered diverse aspects which would create impediment for the competent authority under the Act, if not debar them from investigating into offences punishable under the Companies Act, 2013 (for short “the Act”), including to file a complaint and/or police report.
5. Indisputably, Respondent 1 Neeraj Singal was sent to judicial custody in connection with the alleged offences under Section 447 of the Act in terms of a judicial order passed by the jurisdictional court. That order was in force when the writ petition was filed and the interim order to release Respondent 1 Neeraj Singal came to be passed. The High Court issued 2018 SCC OnLine Del 10838, (2018) 252 DLT 151 its interim directions, prima facie, in the teeth of the decisions of this Court in Saurabh Kumar v. Jailor, Koneila Jail (2014) 13 SCC 436 and Manubhai Ratilal Patel v. State of Gujarat (2013) 1 SCC 314. Further, the reasons assigned by the High Court in the impugned order for grant of interim relief are not confined to the issue of the validity of the stated sections of the Act or concerning grant of bail but prima facie impact upon issues concerning matters of investigation and lodging of the complaint and/or police report in respect of offences under the Act.
6. The learned Senior Counsel appearing for Respondent 1 Neeraj Singal were at pains to persuade us that the provisions of the Companies Act, 2013 are materially different from the provisions of the Prevention of Money-Laundering Act, 2002 (for short “PMLA”). However, we find that the main consideration for grant of interim relief to Respondent 1 Neeraj Singal by the High Court was on the basis of an analogy with the principle expounded by this Court in Nikesh Tarachand Shah v. Union of India (2018) 11 SCC 1, declaring the provisions concerning grant of bail in PMLA invalid and unconstitutional. Similar questions are likely to arise for consideration in SLP (Crl.) … Diary No. 9360 of 2018 and the transferred cases [Writ Petition (Crl.) No. 363 of 2018 along with Crl. MA No. 2151 of 2018 pertain to the Delhi High Court proceedings] which are pending before this Court. Those proceedings were before a Full Bench of the Delhi High Court and in terms of the judgment in Rajbhushan Omprakash Dixit v. Union of India 2018 SCC OnLine Del 7281, have since been transferred to this Court.
7. In the nature of the interim order that we propose to pass, we refrain from elaborating on the contentions and the reasons recorded by the High Court at this stage. However, we may observe that prima facie we find that the reasons being on the constitutional validity of provisions apart from Sections 212(6)(ii) and 212(7) of the Act ought not to have weighed with the High Court for grant of interim relief. Moreover, in any case, the High Court ought to have applied the broad contours required to be kept in mind for grant of bail under Section 439 CrPC, which aspect, we find, has not been adverted to at all in the impugned order. There is prima facie substance in the grievance of the appellants that the High Court has failed to consider matter such as the nature of gravity of the alleged offence. Moreover, we find that in the course of the impugned order 2018 SCC OnLine Del 10838, (2018) 252 DLT 151, the High Court even proceeded to recall certain observations made by it in another case Poonam Malik v. Union of India 2018 SCC OnLine Del 12133.
8. Considering the fact that prima facie we find that the observations made in the impugned order may have far-reaching consequences and deprive the competent authority or the statutory authority to proceed in the matter in accordance with the provisions of the Companies Act, 2013 in respect of investigations and including filing of complaint/police report concerning the offences involving serious financial frauds or economic misdemeanour, the impugned order 2018 SCC OnLine Del 10838, (2018) 252 DLT 151, therefore, deserves to be stayed. We order accordingly. However, since Respondent 1 Neeraj Singal has secured his release on 29-8-2018 on the strength of the order 2018 SCC OnLine Del 10838, (2018) 252 DLT 151 of the High Court, before we could take up the case for hearing on 30-8-2018, we continue the interim direction given by the High Court to release Respondent 1 Neeraj Singal.
9. Accordingly, the operation of the impugned order 2018 SCC OnLine Del 10838, (2018) 252 DLT 151 of the High Court is stayed but the interim relief granted to Respondent 1 Neeraj Singal limited to his release on personal bond shall remain in force during the pendency of these proceedings, subject to the fulfilment of the conditions imposed by the High Court for his release and additionally to report to the officer concerned of SFIO on every Monday and Thursday between 10.30 a.m. to 12.30 p.m. and on such other day or time as directed by the officer concerned. We make it clear that the directions given in the interim order to the appellants [Union of India and Serious Fraud Investigation Office (SFIO)] shall remain stayed in view of the order of stay of operation of the impugned order 2018 SCC OnLine Del 10838, (2018) 252 DLT 151, in particular, para 71(iv) of the impugned order, namely, Respondent 1 Neeraj Singal shall not be compelled by SFIO to sign his statement under Section 217(4) read with Section 217(7) of the Companies Act.
10. We also grant liberty to the appellants to take out a formal application in these proceedings for recall of interim protection or for modification and/or imposing further conditions for the release of Respondent 1 Neeraj Singal on personal bond. That application will be considered on its own merits.
11. As mentioned earlier, since the questions involved in the present appeals are linked with the issues to be decided by this Court in transferred cases in terms of the order dated 15-3-2018 in Directorate of Enforcement v. Karti P. Chidambaram (2019) 11 SCC 451, we deem it appropriate to withdraw the writ petition filed by Respondent 1 Neeraj Singal before the High Court of Delhi at New Delhi, bearing Writ Petition (Crl.) No. 2453 of 2018 and transfer it to this Court, to be heard along with aforementioned transferred cases and the present appeals. Ordered accordingly.