Supreme Court - Daily Orders
Sant Shri Asharam Bapu vs State Of Rajasthan on 20 January, 2015
Bench: T.S. Thakur, R.K. Agrawal, Adarsh Kumar Goel
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ITEM NO.15 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3852/2014
(Arising out of impugned final judgment and order dated 10/02/2014
in CRMBA No. 10115/2013 passed by the High Court Of Rajasthan At
Jaipur)
SANT SHRI ASHARAM BAPU Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for bail and directions and exemption from filing
O.T. and interim bail and permission to file additional documents
and permission to place addl. documents on record and office
report)
WITH
SLP(Crl) No. 4916/2014
(With appln.(s) for stay and appln.(s) for exemption from filing
O.T. and Office Report)
SLP(Crl) No. 4918-4919/2014
(With appln.(s) for permission to file additional documents and
appln.(s) for stay and appln.(s) for stay and appln.(s) for
exemption from filing O.T. and Office Report)
Date : 20/01/2015 These Petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Siddharth Luthra, Sr. Adv.
Mr. N.K.Modi, Sr. Adv.
Mr. Saurabh Ajay Gupta,Adv.
Signature Not Verified
Mr. Saurabh Singhal, Adv.
Digitally signed by
Shashi Sareen
Date: 2015.01.21
Mr. Nishant Bishnoi, Adv.
10:44:55 ALMT
Reason: Mr. Puneet Parihar, Adv.
Mr. Parvesh Khanna, Adv.
Ms. Deepika Kalia, Adv.
Mr. Nitin Saluja, Adv.
Mr. Kapish Seth, Adv.
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Mr. Varun Singh, Adv.
Ms. Kamini Jaiswal,Adv.
Ms. Shilpa Dey, Adv.
Ms. Shumaila Altaf, Adv.
For Respondent(s) Ms. Kamini Jaiswal,Adv.
Ms. Shilpa Dey, Adv.
Ms. Shumaila Altaf, Adv.
Ms. Pinky Anand, ASG,
Mr. S.S.Shamshery, AAG,
Mr. Anish Kumar Gupta, Adv.
Ms. Ruchi Kohli,Adv.
MS. Deepshikha Bharati, Adv.
Mr. Amit Sharma, Adv.
MR. Sandeep Singh, Adv.
Mr. Varun Punia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is being tried before the Sessions Judge, Jodhpur for offences punishable under Sections 370(4), 342, 354A, 376(2)(f), 376D, 506, 509/34, 120B, Indian Penal Code, Sections 23 and 26, Juvenile Justice (Care and Protection of Children) Act, 2000 and Sections 5(F)/6, 5(G)/6, 7/8, Protection of Children From Sexual Offences Act, 2012 As earlier application for bail filed by him having been declined, a second application was moved before the Trial Court which too came to be rejected by the said Court. The matter was then taken up before the High Court who has concurred with the view taken by the Trial Court and dismissed the plea for bail. The present special leave petition calls in question the correctness 3 of the said order.
When this petition initially came up before us on 15.10.2014 Mr. Salman Khurshid, learned senior counsel appearing for the appellant submitted that although several witnesses for the prosecution had already been examined at the trial, the petitioner shall be satisfied if he is permitted to refresh his application for enlargement on bail after the examination of the material witnesses. The prosecution has it is common ground named six material witnesses in terms of a list filed before this Court, two out of whom have already been examined and cross-examined while the third is still under cross-examination, although the petitioner's counsel has concluded the cross examination on his part. This implies that there are still three other witnesses apart from the one who is under cross-examination that need to be examined at the trial. Mr. Khurshid's submission that the petitioner will be satisfied if he is allowed to refresh his application for enlargement on bail after examination of the material witnesses clearly implied that the application for bail on merit was as good as withdrawn till such time the material witnesses were examined before the Trial Court. What had all the same been argued by Mr. Khurshid was that the medical condition of the 4 petitioner called for immediate surgery for which purpose he had placed reliance upon a certificate issued by Dr. Maheep Singh Gaur. It was argued that the petitioner would like to be evaluated at Kumud Chawla Gamma Knife Centre, Goodwill Hospital and Research Centre, NOIDA. We had in view of this submission made at the Bar directed constitution of a Medical Board by the Director of AIIMS to review the medical papers relevant to the petitioner's present condition and to submit a report as to whether there was any need for surgery as suggested by the petitioner's doctor. We had left it open to the Medical Board to call the petitioner for a clinical examination should if it considered necessary to do so.
A Board comprising as many as 8 Doctors from different specialities was accordingly constituted by the AIIMS before whom the petitioner was produced in person for a clinical examination, apart from evaluation of his medical papers. The Board has based on their clinical examination and investigations submitted a report dated 02.01.2015 in which it has opined:
“On basis of above examination and investigations by the Medical Board, he was diagnosed to be suffering from Trigeminal Neuralgia with degenerative disc disease of the lumbar spine with Hypothyroidism and 5 Benign Hyperplasia of Prostate.
Radiological and blood investigation reports are enclosed in original.
At present, none of the above mentioned disease require surgical management but requires appropriate routine medical management on OPD basis.
The medical board concluded at 6.00 p.m.” It is evident from that above that the petitioner does not require any surgical intervention at this stage and that the diseases which he is found to be suffering from like Trigeminal Neuralgia, degenerative disc disease of the lumbar spine, Hypothyroidism and Benign Hyperplasia of Prostate can be handled in the OPD. We have no reason to doubt or reject the opinion given by the experts from the premier medical institute of the country. Mr. Vikas Singh, learned senior counsel all the same argued that some of the diseases namely degenerative disc disease of the lumbar spine with Hypothyroidism and Benign Hyperplasia of Prostate was developed by the petitioner during incarcnation. There is nothing before us to support even that submission of learned counsel. Be that as it may since the Board has suggested only medical management on OPD basis, there is no compelling reason for us to enlarge the petitioner on bail at this stage when the petitioner is facing serious 6 charges some of which are punishable by imprisonment for life.
Mr.Vikas Singh at this stage submitted that the petitioner has been earlier treated by Dr. Arun Kumar Tyagi, Arogayadham Hospital and would like to continue with the treatment advised by him. There is no serious objection to that prayer being allowed. We also see no reason why the Doctor named by learned counsel for the petitioner should not be allowed to visit the petitioner in jail to administer such treatment as is considered necessary of course at the risk of the petitioner It was next contended by Mr. Vikas Singh that the three witnesses described as material witnesses by the prosecution have not appeared despite efforts made by the Trial Court. He submits that in any case those witnesses are not material for purpose of determining whether the incident in question had indeed taken place. On behalf of the respondent it was submitted that the respondents had named only six out of a total of 58 witnesses as material witnesses, three of whom are already examined as mentioned earlier while the remaining three will be produced no sooner the third witness correctly made cross-examination is discharged. In that view all that we need to say is that the trial court shall take such steps as are necessary to ensure 7 that the trial of the petitioner does not get delayed unduly because of non-availability of witnesses. The trial will we are confident take all such steps as are necessary to have the witnesses served and produced before the Trial Court on such dates as may be fixed by it.
With these observations this special leave petition fails and and is hereby dismissed. Needless to say that after the recording of the material witnesses is complete, the petitioner shall be free to move a fresh application for grant of bail to him. In case any such application is made the trial court shall consider the same on its merits. We express no opinion on the merits of any such application.
SLP(C) Nos. 4916 of 2014 and 4918-4919 of 2014:
Post in May, 2015.
(Shashi Sareen) (Veena Khera)
Court Master Court Master