Supreme Court - Daily Orders
In Re Alarming Rise In The Number Of ... vs Respondent(S) on 31 January, 2020
Bench: Deepak Gupta, Aniruddha Bose
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ITEM NO.33 COURT NO.14 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMW (CRL) No(s). 1/2019
IN RE ALARMING RISE IN THE NUMBER OF REPORTED CHILD RAPE INCIDENTS
Petitioner(s)
VERSUS
Respondent(s)
(Mr. V. Giri, Sr. Advocate (A.C.), Mr. Krishna Dev Jagarlamudi, Adv
and Ms. Uttara Babbar,
IA No. 14891/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 14888/2020 - INTERVENTION/IMPLEADMENT)
Date : 31-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For the parties:
By Courts Motion, AOR
Mr. Tushar Mehta, SG
Mr. ANS Nadkarni,ASG.
Ms. Suhasini Sen,Adv.
Mr. S.S. Rebello, Adv.
Mr. N.K. Gokhle, Adv.
Mr. Swati Ghildiyal,Adv.
Mr. G.S. Makker,Adv.
Mr. A.K. Sharma, Adv.
Mr. Rajat Nair, Adv.
Ms. Neela, Adv.
Mr. Manish, Adv.
Ms. Neela Kedar Gokhale, Adv.
Mr. Arzu paul, Adv.
Mr. Neeleshwar P., Adv.
Ms. Riya Soni, Adv.
Ms. Neela Gokhale, Adv.
Signature Not Verified
Ms. Shradha Agrawal, Adv.
Ms. Shruti Dixit, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2020.02.04
16:08:22 IST
Reason: Mr. Raj Bahadur Yadav, Adv.
Mr. B.V. Balramdas, Adv.
Mr. Siddharth Dave, Sr. Adv.
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For Odisha Mr. Som Raj Choudhury, AOR
Mr. Prashant Kumar, Adv.
Mr. T. G. Narayanan Nair, AOR
Mr. R. P. Gupta, AOR
For T.N. Mr. Jayanth Muth Raj,Sr.Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Raja Rajeshwaran S., Adv.
Ms. Uma Prasuna Bachu,Adv.
For Maharashtra Mr. Sachin Patil, Adv.
Mr. Rahul Chitnis, Adv.
Mr. Aditya Pande, Adv.
Mr. Geo Joseph, Adv.
For R.G.,High Mr. Sanjai Kumar Pathak, AOR
Court of Meghalaya Ms. Shashi Pathak, Adv.
Mr. Arvind Kumar Tripathi, Adv.
Mr. Sahil Tagotra, AOR
For H.C. of MP Mr. Arjun Garg, AOR
Mr. Devansh Srivstava,Adv.
For Calcutta Mr. Kunal chatterji,Adv.
Ms. Maitrayee Banerjee,Adv.
Mr. Pravar Veer Misra, Adv.
Ms. Sneha Kalita, AOR
Intervenor-in-person, AOR
For State of Goa Mr. Arun R.Pedneker,Adv.
Mr. Hitesh Kumar Sharma,Adv.
Ms. Mukti Chowdhary, AOR
For HC Sikkim Ms. Aruna Mathur,Adv.
Mr. Avneesh Arputham,Adv.
Ms. Anuradha Arputham,Adv.
Ms. Geetanjali,Adv.
M/S. Arputham Aruna And Co, AOR
For AIIMS Mr. Atul Kumar, AOR
Ms. Sweety Singh,Adv.
Mr. Subodh Kumar,Adv.
For Patna Mr. P.H. Parekh, Sr. Adv.
Mr. K. Raj, Adv.
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Ms. Tanya Chaudhry, Adv.
Ms. Pratyusha Priyadarshini, Adv.
Ms. Nitika Pandey, Adv.
M/S. Parekh & Co., AOR
Mr. Raj Bahadur Yadav, AOR
Mr. Prem Sunder Jha, AOR
Mr. Naresh K. Sharma, AOR
Mr. V. Giri, Sr. Adv.
Ms. Uttara Babbar, AOR
Ms. Bhavana Duhoon,Adv.
Mr. Manan Bansal,Adv.
For State of MP Mr Rahul Kaushik,AOR
Ms. Bhuvneshwari Pathak,Adv.
Ms. Shilpi Satyapriya Satyam,Adv.
Mr.Rahul Khatri,Adv.
For High Court of Mr. Aniruddha P. Mayee, AOR
Bombay Mr. A. Rajarajan, Adv.
Mr. A. Selvin Raju, Adv.
For Arunacal Mr. Abhimanyu Tewari, AOR
Pradesh Ms. Eliza Bar, Adv.
For W.B. Mr. Suhaan Mukerji,Adv.
Mr. Vishal Prasad,Adv.
Mr. Amit Verma,Adv.
M/S. Plr Chambers And Co., AOR
Mr. Milind Kumar, AOR
For Kerala Mr. G. Prakash, AOR
Mr. Jishnu M.L.,Adv.
Mrs. Priyanka Prakash,Adv.
Mrs. Beena Prakash,Adv.
Mr. Sanjeev Kumar Jain, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Annika Missar Sayyed, Adv.
Mr. A.S. Sayyed, Adv.
for Jharkhand Mr. Gopal Prasad, AOR
Ms. Shalya Agarwal,Adv.
Mr. Jayesh Gaurav, Adv.
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for State of AP Mr. G. N. Reddy, AOR
Mr. T.Vijaya Bhaskar Reddy,Adv.
For Nagaland Mrs. K.Enatoli Sema,Adv.
Mr. Amit Kr. Singh,Adv.
High Court of Mr. Apoorv Kurup, AOR
Chhattisgarh Ms. Upama Bhatacharjee, Adv.
Mr. Nikhil Goel, AOR
Ms. Garima Prashad, AOR
Mr. Rama Krishna Reddy, Adv.
For Bihar Mr. Abhinav Mukerji, AOR
Mr. Somarth Khanna, Adv.
Mr. Pratishtha Vij, Adv.
For Sikkim Mr. Raghvendra Kumar,Adv.
Mr. Yeshi Rinchin,Adv.
Mr. Narendra Kumar, AOR
For UP Mr. Sarvesh Singh Baghel,Adv.
Ms. Garima Prasad,Adv.
For Assam Ms. Diksha Rai,Adv.
Ms Palak Mahajan,Adv.
For H.C. of MehalayaMr. Avijit Mani Tripathi,Adv.
Mr. T.K. Nayak, Adv.
Mr. P.S. Negi, Adv.
Ms. Shruti Ram Kochar, Adv.
Mr. K.V. Kharyung D., Adv.
Mr. Arvind Kumar Tripathi,Adv.
State of Manipur Mr. Pukhrambam Ramesh Kumar, adv.
Mr. Karun Sharma, Adv.
Mr. Annam D. N. Rao, AOR
For Rajasthan Dr.Manish Singhvi,Sr.Adv.
Mr. Shailja Nanda Mishra,Adv.
Mr. Arpit Parkash,Adv.
Mr. Sandeep Kumar Jha,AOR
Mr. Abhimanyu Tewari, AOR
Dr. Monika Gusain, AOR
Mr. Subhasish Mohanty, AOR
Mr. Apoorv Kurup, AOR
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Mr. Ashok Mathur, AOR
Mr. R. Nedumaran, AOR
Mr. Mahfooz Ahsan Nazki, AOR
For Jharkhand Mr. Himanshu Shekhar, AOR
Mr. Mamnesh Kumar, Adv.
Mr. parth Shekhar, Adv.
For HP Mr. Vikas Mahajan,AAG
Mr. Vinod Sharma, AOR
Mr. Anil Kumar,Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
For Telangana Mr. S. Udaya Kumar Sagar, AOR
Ms. Swati Bhardwaj, Adv.
Mr. Shuvodeep Roy, AOR
Mr. P. I. Jose, AOR
Mr. Prashant Sharma,Adv.
Mr. Jenis Francis, Adv.
For Karnataka Mr. V. N. Raghupathy, AOR
Md. Apzal Ansari, Adv.
For Mizoram Mr. Siddhesh kotwal, Adv.
Ms. Bansuri Swaraj, Adv.
Ms. Arshiya Ghosh, Adv.
Ms. Divyansh Tiwari, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Astha Sharma, AOR
For Uttarakhand Mr. Vinay Arora,AOR
Mr. Vikas Negi,Adv.
For Chhatisgarh Mr. S.C. Verma, AG
Mr. Sumeer Sodhi,AOR
Mr. Ashish Tiwari,Adv.
Ms. Aarzoo Aneja, Adv.
Ms. G. Indira, AOR
For HC Odisha,Adv. Mr. Sibo Sankar Mishra,AOR
Mr. Niranjan Sahu,Adv.
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Mr. Sunny Choudhary, AOR
For J & K Mr. M. Shoeb Alam, AOR
Mr. Mojahid Karim Khan, Adv.
For State of Punjab Ms. Jaspreet Gogia, AOR
For Assam Ms. Deepanwita Priyanka, AOR
Ms. Vishaka, Adv.
Mr. Ankit Goel, AOR
Mr. P.K. Gupta, Adv.
Ms. K. Enatoli Sema, AOR
Mr. Gopal Singh, AOR
For Puducherry Mr. V. G. Pragasam, AOR
Mr. S.Prabu Ramasubramanian,Adv.
Mr. S.Manuraj,Adv.
Ms. Radhika Gautam, AOR
Mr. Ranjan Mukherjee, Adv.
Mr. Upendra Mishra, Adv.
Mr. K.V. Kharlyngdoh, Adv.
For Rajasthan Mr. K. Parameshwar, AOR
Mr. M.V. Mukunda, Adv.
Mr. P.P. Vikram, Adv.
Mr. P.K. Madhu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
These applications bearing Nos. 14888 and 14891 of 2020 have been filed by the accused Birendra Singh @ Bauaa Singh for transfer of cases bearing R.C. Nos. 9 and 10 of 2018 from the Court of Sh. Dharmesh Sharma to any other court and for impleadment. The main grievance of the Petitioner is that while dealing with case bearing R.C. No. 8 of 2018, the learned judge has made the following observations.
“(iii)Indeed, the incident of rape was not reported immediately by ‘AS’ nor disclosed by her in her statement u/s 164 Cr.P.C. dated 22.05.2017 before the Magistrate during investigation in FIR No. 316 of 2017 7 PS Makhi (RC No. 11(S)/2018). However, the delay of two months and 10 days in reporting the incident on first time on 17.08.2017 vide letter Ex.PW 9/D addressed to Hon’ble the Chief Minister, state of UP has been cogently and reliably explained by PW-10 victim girl ‘AS’ PW-8 her mother ’MS’ and her uncle PW 9 Mahesh Singh
(iv) That it is explained by PW 10-victim girl ‘AS’ as well as PW-8 ‘MS’ and PW 9 that such facts were not disclosed by her on 22.6.2017 before the Judicial Magistrate, Unnao, UP as she had been threatened by accused Kuldeep Singh Sengar (A-2) to keep quite or else she and her family would not be spared, and it established on the record that no sooner the incident was reported, a vicious tirade against PW-9 Mahesh and his deceased brother ‘SS’ (father of victim ‘AS’) was orchestrated by (A-2) to keep PW-9 Mahesh Singh, uncle of victim girl ‘AS’ behind the Bars, who was the mainstay of the family and leading to the alleged incident of beatings of ‘SS’ on 03.04.2018.” Mr. Siddhartha Dave, learned counsel for the applicant(s) submits that the aforesaid observations show that the learned Judge had made up his mind and therefore the applicant(s) apprehend that they will not get justice from the learned Judge. He, therefore, submit that the case be transferred to some other Court. This plea has been opposed by learned counsel for the victim and learned counsel for the Union of India.
We have gone through the entire order of the judge and the observations at paras (iii)& (iv) were necessitated only to explain the delay in filing the complaint by the prosecutrix. These observations are not on the merits of the allegations made therein. Even the judge is cognizant of this and therefore had recorded the following observations in para (xiv):
(xiv)”Lastly, it is specifically provided that any 8 observation or expression of opinion by this Court in the instant case, shall not tantamount to an expression on the merits of crime case/FIR No. 316/17 now RC No. 11(S)/2018 or for that matter RC No.9(S)/2018 & RC No. 10(S)/2018.” We therefore direct that the learned judge will decide the matters bearing R.C. Nos. 9 & 10 of 2018 only on the basis of the evidence on record of the case bearing R.C. Nos. 9 & 10 of 2018 totally uninfluenced by the evidence which may be recorded or the observations made in R.C. No. 8 of 2018.
With these observations the applications are disposed of.
(NEELAM GULATI) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER