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[Cites 2, Cited by 1]

Bombay High Court

Rajesh Jain And Anr vs The State Of Maharashtra And Anr on 24 November, 2021

Author: Sandeep K. Shinde

Bench: Sandeep K. Shinde

                                             22.WP-4472-2021.doc




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                    Writ Petition No. 4472 / 2021

     Rajesh Jain and Anr.                             ..    Petitioners
                     Versus.
     The State of Maharashtra and Anr.                ..    Respondents

                            ****
     Mr. Hardik Vyas i/by Madan J. Gupta, Advocate for
     the Petitioners.
     Ms.   Aparna     Devkar    i/by   Mr.     Mahesh        B.    Karule,
     Advocate for Respondent No.2.
     Mr. A.D. Khamkhedkar, APP for State.
                                  ****
                               CORAM   :     SANDEEP K. SHINDE J.
                                DATE   :      24th NOVEMBER,2021.

     P.C. : -

           Heard.

     1.    Petitioners are facing trial in Criminal Case

     No. 2009/SS/2016 under Section 138 of the Negotiable

     Instruments Act, 1881.        After recording evidence of

     the parties, the learned Magistrate posted the case

     on 30th March, 2021 for oral arguments under Section


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                                                             22.WP-4472-2021.doc



     314 of the Cr.P.C.                     On 9th March, Petitioners-Accused

     moved       an      application            seeking,          order        to     recall

     Witness No.3 -                Mr. Ganesh Shinde and sought leave

     to examine Mr. Rakesh Lohya as a defence witness.

     The     learned         Magistrate           rejected         the      application.

     Order dated on 30th March, 2021, reads as under;

                                               ORDER

"Perused application & say filed on it by complainant and all the material placed on record Heard both sides. This matter is pending since 2016. The record shows that accused made every attempt to delay the matter. Complainant and accused advocate finally argued the matter and when matter kept for further argument of accused this application is filed by accused. It seems that accused just want to delay the matter. I do not found merit in the application. If this application is allowed then it would amount to abuse of process of court.

Hence this application is rejected."

. Whereafter Petitioners approached this Court in writ jurisdiction assailing the order dated 30th March, 2021, whereby the learned Magistrate declined to recall PW-3 and refused leave to examine Mr. Rakesh Lohya, as a defence witness.

2. Petitioner is opposed by the Complainant by Najeeb.. 2/4

22.WP-4472-2021.doc filing reply and also placed on record depositions of the witnesses.

3. I have perused the evidence of Petitioners- Accused. While accused as defence witness was cross-examined, he said he would not examine, Mr. Rakesh Lohya as a defence witness. Taking note of this fact, Petitioners' request to examine Mr. Rakesh Lohya as a defence witness, deserves no consideration. Even otherwise, no other grounds were urged or shown to justify this prayer. Accordingly prayer to examine Rakesh Lohya as a defence witness, is rejected.

4. In so far as prayer to recall the PW-3 is concerned, the only ground on which recall was sought is that earlier lawyer of the accused did not cross-examine him properly. Obviously for this reason prayer to recall cannot be acceded to.

5. In consideration of the facts of the case, in my Najeeb.. 3/4

22.WP-4472-2021.doc view, accused has moved the application with sole purpose to delay the trial and therefore both the prayers are rejected with costs Rs.25000/- on which the accused shall pay to the Complainant within two weeks from today.

6. Writ petition is dismissed.

7. In the facts of the case, the learned Magistrate shall proceed in the C.C. No. 2009/SS/2016 in accordance with law.





                                               (SANDEEP K. SHINDE, J.)



                                  Digitally signed
                                  by MOHAMMAD
                       MOHAMMAD   NAJEEB
                       NAJEEB     MOHAMMAD
                       MOHAMMAD   QAYYUM
                       QAYYUM     Date:
                                  2021.11.25
                                  10:38:04 +0530




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