Bombay High Court
Miss Smita Ambalal Patel vs Asstt. Director Of Enforcement, ... on 17 December, 1991
Equivalent citations: 1992CRILJ961
JUDGMENT
1. Right to speedy and expeditious criminal trial is one of the most valuable and cherished fundamental rights guaranteed to our citizens under the Constitution. The said right is an integral part of right to life and liberty and necessary con-commitant of fundamental right guaranteed under Article 21 of our Constitution. Fundamental rights are not a teasing illusion to be mocked at but are meant to be enforced and made reality in practice. The Constitutional Courts like the Honourable Supreme Court and the High Courts are enjoined to enforce the fundamental rights promptly and expeditiously whenever the aggrieved citizen establishes the infringement or invasion thereof to the satisfaction of Court.
2. By this writ petition, the petitioner has complained of invasion of her fundamental right to speedy and expeditious trial guaranteed under Article 21 of the Constitution of India. By this petition filed under Article 227 of the Constitution of Indian and Section 482 of the Code of Criminal Procedure, the petitioner is seeking direction of this Court to quash criminal proceedings referred to in prayer (a) of the petition and particularly Special Case No. 22 of 1978 pending before the Court of the Special Judge for Greater Bombay for more than a decade and also departmental proceedings commenced by the Enforcement Directorate, Bombay against the petitioner under various provisions of Foreign Exchange Regulation Act, 1973 including First Appeal No. 34 of 1988 arising from adjudication proceedings. The said First Appeal is pending in this Court.
3. At the outset I must state that I am not at all persuaded to quash the proceedings for adjudication adopted by the Enforcement Directorate, Bombay against the petitioner under various provisions of the Foreign Exchange Regulation Act, 1973 or the proceedings in First Appeal No. 34 of 1988 pending in this Court. No case is made out by the petitioner for quashing of these proceedings under Article 227 of the Constitution. Neither Article 227 of the Constitution nor Section 482 of Code of Criminal Procedure can be invoked to quash First Appeal No. 34 of 1988 pending in this Court.
4. It is necessary to state relevant facts in some detail before the Court can examine the principal issue arising in this petition viz. whether the petitioner has established alleged invasion of her fundamental right to speedy and expeditious criminal trial guaranteed under Article 21 of the Constitution of India ? The material facts are summarised herein-after.
(a) On 5th August, 1974, the respondents Nos. 1 and 2 filed a First Information Report with the prescribed authority as contemplated under Section 154 of the Code of Criminal Procedure (hereinafter referred to as the Code). A copy of the said first information report is annexed as part of Exhibit 'A' to this petition. It was alleged in the said first information report that the various persons named therein appeared to have committed offences punishable under Section 120B read with Sections 467 and 471 of the Indian Penal Code and also under Section 8(3) of the Foreign Exchange Regulation Act, 1973 (hereinafter referred to as the 1973 Act). In the said first information report it was also alleged that some of the accused persons appeared to have committed offences under Section 5(1)(d) read Section 5(2) of the Prevention of Corruption Act, 1947. It was further alleged that various persons named in F.I.R. had entered into a criminal conspiracy to evade various provisions of the 1973 Act and had forged various documents. The charges levelled against the accused are of a serious nature.
(b) On or about 28th August, 1974, the petitioner was arrested. It appears from the passport of the petitioner that the petitioner was born on 25th September, 1956. It is the case of the petitioner that soon after leaving her studies as a college girl, the petitioner had joined her mother in the advertising business which her mother was then conducting at that time as a novice.
(c) On or about 26th April, 1978, the petitioner and respondents Nos. 5 to 20 who were the accused in the said case were committed by the Court of Additional Chief Metropolitan Magistrate to the Court of Session, Greater Bombay to stand trial. On or about 26th April, 1978, the C.B.I. filed its report before the Court of Session, Greater Bombay, as contemplated under Section 173 of the Code. A copy of the said report/charge-sheet is made available to the Court. I have gone through the same with the assistance of learned Public Prosecutor. On or about 3rd May, 1978, the learned Special Judge directed issue of process to the various accused. The petitioner has been on bail throughout. Movements of the petitioner were very much restricted by the Court of Metropolitan Magistrate as well as the Court of Session as the petitioner was facing trial on criminal charges along with other accused persons. On occasions, the petitioner applied to the Court for permission to travel abroad in relation to her business. The Prosecutor used to oppose these applications. On a few occasions, permission was refused. On some other occasions, permissions was granted by imposing stringent conditions.
(d) The trial of the above referred special case has not yet commenced even though the petitioner was arrested sometime in the year 1974. Even the charge is not yet framed. The prosecution has made no headway to commence the trial. The respondents Nos. 6, 9 and 11 have expired. The respondents Nos. 5, 8, 18 and 19 are absconding since long. The accused No. 1 escaped from police custody about 11 years ago. Some of the principal accused have not been traceable for several years.
(e) On 12th May, 1982, the petitioner made a written application to the learned Special Judge for expeditious hearing of the said special case. By the said application, the petitioner also submitted that the trial against the petitioner ought to be separated as the petitioner was suffering mental torture by reason of the prolongation of the trial. The prosecution has been rather indifferent to the necessity of speedy and expeditious trial and has chosen to proceed with the case in a leisurely style.
(f) On 1st December, 1982, the petitioner filed one more application before the learned Special Judge for the same purpose explaining the hardship suffered by the petitioner by reason of the undue delay which was taking place in respect of the trial of the said case. Nothing however happened.
(g) The petitioner has filed a copy of the Roznama of the proceedings in the said special case No. 22 of 1978 as Exhibit 'B' to the petition. It appears from the copy of the said Roznama that the said case was adjourned by the Court on about 87 occasions from time to time without any effective progress. The petitioner has not contributed to the delay caused in respect of commencement of the trial of the said case.
(h) On 18th April, 1985, the said case was on the board of the learned Special Judge Shri Dinghal. The Roznama of the proceedings which took place before the Court on this day is of considerable significance. It is recorded in the Roznama that the learned Judge directed the learned Public Prosecutor to keep the draft charge ready on the next day without fail and serve advance copy thereof on the defence. It is further recorded in the Roznama of that date that the matter was an old matter and the charge will have to be framed urgently. The said Roznama also records the appearance of Mr. Gurdayal Singh, Advocate, representing accused No. 12 in the case. Shri Gurdayalsingh used to come down to Bombay from Delhi off and on to defend accused No. 12 at the trial. The accused No. 12 is alleged to be one of the prominent accused in the case. The case was adjourned by the Court to 12th July, 1985 for purpose of framing of the charge. On 12th July, 1983, the C.B.I. had not even kept the draft charge ready as directed on the previous occasion. It is so recorded in the Roznama of the proceedings dated 12th July, 1985. It is also recorded in the Roznama of the proceedings of Special Judge dated 12th July, 1985 that Shri P. P. Khambatta, who was appointed as a special Counsel by the C.B.I. to conduct the prosecution, had withdrawn from the case and the C.B.I. wanted to engage some other special counsel to conduct the prosecution. In other words, the prosecution expressed its inability to proceed with the hearing of the matter. The learned Judge also recorded on 12th July, 1985 that Advocate Mr. Parikh who appeared on behalf of accused No. 12 had submitted an application to the Court for a direction to prosecution to lead pre-charge evidence. The said case was adjourned from time to time to the prejudice of the petitioner. Nothing happened as the prosecution was indifferent to the progress of the case and was too slow. The prosecuting agency was unconcerned with the fundamental right of the citizen to seek speedy and expeditious criminal trial. The prosecution dragged on.
(i) On 1st September, 1988 the petitioner filed one more application before the learned Special Judge pointing out extreme hardship suffered by her because of delay in commencement of the said trial. After narrating all the relevant facts, the petitioner prayed to the learned Special Judge that the hearing of the said case be expedited or the trial of the petitioner be separated and the petitioner be tried earlier. The petitioner was under the impression that the Criminal Courts conduct trial of matters expeditiously where accused are in custody in preference to cases wherein the accused are on bail. By the said application that petitioner requested the learned Special Judge to take the petitioner into custody so that the petitioner's trial could be expedited. The petitioner submitted in the said application the the effect of prolongation of the trial of the case was that the petitioner was in reality punished without even suffering a conviction as the harassment and torture emanating from pending trial was too much on the mind of the petitioner. The said application was decided by the learned Special Judge by his order dated 6th September, 1988. In paragraph 7 of his order the learned Special Judge observed in substance that the trial of the said case could not be expedited in view of absconding accused Nos. 1, 5, 15 and 16. As regards the separation of the trial of the petitioner is concerned, the learned Special Judge, in paragraph 7 of his order observed as under :
"No doubt this difficulty can be overcome if accused No. 2 makes an application for separating her case."
(The accused No. 2 is the writ petitioner in this petition) The petitioner has already made an application for separating her case. The petitioner made several applications for the relief of separation of her trial. The prosecution was not bothered about any of the application of the petitioner. The prosecution could have consented to separation of the trial and assisted the accused in obtaining speedy and expeditious trial. It is most unfortunate that even the learned Special Judge did not bother to go through the said application carefully. It is most unfortunate that the learned Prosecutor did not support the application of the petitioner for separation of her trial. The Prosecutor represents the public interest. In the past when the petitioner used to make an application to the Court for its permission to go abroad for business purposes, such application used to be opposed by the learned Prosecutor vehemently on the ground that the petitioner might not return to India and the case was likely to start any moment. Since the prosecution was ready to commence the trial, the petitioner was permitted to go abroad on a business trip for few months subject to observance of conditions imposed on the petitioner. The petitioner went abroad on 3 or 4 occasions during all these long years with the permission of the Court. The petitioner must have been away from Indian for about six months in aggregate for the purpose aforesaid.
(i) On or about 12th July, 1985, the accused No. 12 made an application to the learned Special Judge for a direction that the prosecution be required to lead pre-charge evidence. The said application was adjourned from time to time for years together with the consent of prosecuting agency. Mr. Gurdayal Singh, the learned Advocate for accused No. 12, used to make statements to the learned Special Judge from time to time for years together that Shri Ram Jethmalani, the Senior Counsel was likely to argue a law point on behalf of accused No. 12 in connection with the said application seeking direction against the C.B.I. to lead pre-charge evidence. It is most unfortunate that for months and years adjournments were granted by the learned Special Judge merely on the representation that Mr. Jethmalani was not available. It is possible that the accused No. 12 wanted to avail of services of Mr. Jethmalani and Mr. Jethmalani was not at all available to argue this case because of his other commitments. The question to be asked is as to why the petitioner should suffer for undue prolongation of her trial and as to why the Court should not grant appropriate relief to the petitioner on the ground of infringement of her fundamental right to speedy trial embodied in Article 21 of the Constitution. It is hereby clarified that I am not casting any aspersion either on Mr. Jethmalani or Mr. Gurdayal Singh or any other. Advocate appearing in the case for the defence. The fact remains that the prosecution did not insist on commencement of trial and the trial went on lingering for years and years, years and years the petitioner went on suffering. The question to be asked is whether such a long prolongation of trial constitute invasion of fundamental right of the petitioner guaranteed under Article 21 of the Constitution of India.
(k) Once again, the petitioner made her application dated 19th June, 1989 to the Special Judge for separation of her trial which procedure was recommended by the learned Special Judge himself in his order dated 6th September, 1988 referred to hereinabove to conduct the said trial expeditiously. By the said application the petitioner requested the Court for cancellation of her bail if it helped her to get early trial of the criminal case in which she was involved as far back as in the year 1974. The petitioner complained of torture and harassment. In one of the applications, the petitioner also asserted that her chances of matrimony and settlement in life were seriously marred because of pendency of the uncommenced trial. In the said application the petitioner averred that the petitioner had in substance already suffered punishment for about 15 years as a result of delay in commencement of the said trial. By the said application, the petitioner had made several prayers. The learned Special Judge did not pass any order for expedition of the trial or for separation of the trial but merely passed an order permitting the petitioner to go abroad for a short while as desired by the petitioner. No one was interested in commencement of the trial. The prosecution did not show any interest in early commencement of the trial. In this respect, reference may be made to the order dated 27th June, 1989 passed by the learned Special Judge on the said application.
(l) It is averred by the petitioner in the petition that the petitioner had made one more application for the similar purpose on 16th April, 1990.
(m) Ultimately on or about 15th October, 1990, the petitioner filed this petition under Article 227 of the Constitution of India and Section 482 of the Code complaining of serious invasion of her fundamental rights to speedy and expeditious criminal trial embodied in Article 21 of the Constitution. By an order dated 10th October, 1990, Brother Justice Dudhat admitted this petition and expedited its hearing. By the said order, further proceedings in Special Case No. 22 of 1978 pending before the learned Special Judge were stayed. Thereafter this petition has been assigned to this Court for final hearing.
(n) On 15th November, 1989 the respondent No. 16 (accused No. 13) made an application to the Court of Special Judge for his discharge. No one has bothered about the said application. The said application is still pending.
5. Shri Patwardhan, the learned Counsel for the prosecution, has submitted that the delay in commencement of the trial in this case cannot be attributed to the prosecuting agency. According to the learned Counsel, the case is of considerable complexity involving unlawful remittance of foreign exchange of about two crores of rupees. The learned Counsel submits that in view of the accusation of criminal conspiracy against all the accused as appearing in the charge-sheet filed under Section 173 of the Code, it was thought proper to press for a single trial against all the accused and it was unfortunate that some of the principal accused in the case are absconding since last several years. The learned Counsel for the prosecution submits that interests of justice would be met if the learned Special Judge is now directed to start the trial and complete the same within a time-bound programme or conduct the trial of the petitioner separately by separating her case. The learned prosecution Counsel submits that to some extent delay was caused by the unwarranted applications made on behalf of accused No. 12 for a direction to the prosecution to lead pre-charge evidence and repeated requests to the Court to adjourn the hearing to suit the convenience of Shri Ramjethmalani or Shri Gurdayal Singh. Shri Patwardhan has submitted that to some extent even the petitioner had also contributed towards the delay by going abroad on three or four visits with the permission of the Court. The petitioner was permitted to go abroad only on extremely few occasions requiring her to be away from the country for about six months in the aggregate. The Public Prosecutor admits that by and large the petitioner was always present before the Court and the petitioner was always insisting on speedy trial. The petitioner has submitted that right to speedy and expeditious criminal trial shall have no meaning if the trial does not commence even for so many years. The petitioner has submitted that the prosecution as against the petitioner must be quashed in view of infringement of her fundamental right to speedy and expeditious criminal trial guaranteed under Article 21 of the Constitution of India. I shall deal with the rival contentions urged at the hearing of this petition after I summarise the relevant principles applicable to such cases deduced from binding precedents operating in the field. There is no dispute about the principles to be applied to this case, whatever may be the dispute about the application thereof to this case.
6. In Hussainara Khatoon v. Home Secretary, State of Bihar, , Bhagwati, J. (as his Lordship then was) speaking for the Bench of the Hon'ble Supreme Court observed that speedy trial was part of fundamental right of life and liberty embodies in Article 21 of the Constitution. In paragraph 5 of his judgment, the Hon'ble Mr. Justice Bhagwati observed that it was a sad reflection on the legal and judicial system that a trial of an accused should not even commence for a long number of years. It was observed that even a delay of one year in the commencement of the trial was bad enough; how much worse could it be when the delay was as long as 3 or 5 or 7 or even 10 years. It was observed by the Apex Court the "Speedy trial is of the essence of criminal justice and there can be no doubt that delay in trial by itself constitutes denial of justice." The Sixth Amendment to the Constitution of United States enumerates right to speedy trial as part of the fundamental right. The Sixth Amendment to the Constitution of United States reads as under :-
"In all criminal prosecutions, the accused shall enjoy the right to a speedy and public trial."
This very right which is one of specifically enumerted rights under U.S. Constitution is necessarily implicit in Article 21 of our Constitution as an integral part thereof. In paragraph 5 of the judgment, the Supreme Court referred to Article 3 of the European Convention on Human Rights providing that everyone arrested or detained shall be entitled to trial within a reasonable time. In paragraph 5 of the said judgment the learned Judge also observed that by speedy trial the Supreme Court meant a reasonably expeditious trial. It follows that the prosecution must be quashed if the above right is infringed by the respondents concerned even if the Court is left with a feeling that prima facie the accusation is serious and it would have been better if the matter would have been decided on merits.
7. In State of Bihar v. Uma Shankar, , the High Court of Patna had quashed the entire proceedings in a criminal case against seven respondents who were facing a charge under Section 7 of the Essential Commodities Act in the Court of a Magistrate at Bhagalpur. In this case the trial had not made much headway even though a period of 20 years had gone by. In this view of the matter, the High Court had quashed the proceedings. The State of Bihar carried the matter to the Apex Court and pointed out that by and large the accused were responsible for the delay and the charges were far too serious. The State of Bihar contended before the Supreme Court that the High Court ought not to have quashed the trial in the circumstances of the case. Koshal, J. speaking for the Bench of the Supreme Court refused to interfere with the order of the High Court. In paragraph 3 of its judgment, the Supreme Court observed that the Supreme Court could not lose sight of the fact that the trial had not made much headway even though not less than 20 years had gone by. Koshal, J. further observed as under (at page 160 of Cri LJ) :-
"Such protraction itself means considerable harassment to the accused not only monetarily but also by way of constant attention to the case and repeated appearances in Court, apart from anxiety. It may well be that the respondents themselves were responsible in a large measure as quite a few orders made by the trial Magistrate were challenged in higher courts, but then there has to be a limit to the period for which criminal litigation is allowed to go on at the trial stage."
In the later part of the said judgment, Koshal, J. observed that the Court was conscious of the fact that the allegations disclosed commission of an offence which the Court regarded as quite serious. In spite of serious offences having been disclosed by the record of the case and in spite of the fact that the accused were also partly responsible for protraction of the trial, the trial was quashed by the High Court on the ground that the trial had not made much headway even though a period of 20 years had gone by.
8. This trend of the discussion in the above referred judgment reminds one of the prescription of period of limitation for criminal prosecution. Even though the prosecution may perhaps have a case on merits, the prosecution at times is barred when the prosecution is not launched within the prescribed period of limitation. The question to be asked is why ? What is the principle involved ? The answer is plain and simple. There are two sides to every case. Fundamental right to a speedy trial cannot be put in cold storage and made nugatory merely by contending that on merits the accusations levelled against the accused are far too serious. If the offence is far too serious, the prosecution ought to prove the accusations with a reasonable time and ought not to prolong the matter beyond the permissible limit.
9. In Raghubir Singh v. State of Bihar, , Chinnappa Reddy, J. speaking for the Bench of the Supreme Court formulated the relevant questions which arise for consideration of the Court in case of this type. The questions to be considered are as under :-
a) Was there delay ?
b) How long was the delay ?
c) Was the delay inevitable having regard to the nature of the case ?
d) Was any part of the delay caused by the prosecuting agency ?
e) Was any part of the delay caused by the tactics of the defence ?
f) Was the delay due to causes beyond the control of the prosecution and defending agency ?
If the above questions are to be asked in this case, I have no hesitation in observing that the petitioner-accused did not contribute towards the delay and the petitioner was not guilty of any negligence in conducting her defence. The petitioner cannot be blamed if the delay was caused to a large extent by the prosecuting agency. I do not accept the contention of the prosecution that the delay in respect of commencement of trial in this case has been inevitable. As far as the prosecuting agency is concerned, it is found recorded in one of the orders of the learned Special Judge passed sometime in the year 1979 that even copies of the documents relied upon by the prosecution were not submitted to the Court or to the accused. Shri Patwardhan says that copies of the documents were furnished to all the accused persons. Shri Patwardhan may perhaps be right. At a later stage, the statements must have been furnished. The prosecution never made the case ready for commencement of trial all these years. No prosecuting agency can be indifferent to the fundamental rights of citizen. Taking an overall view of the record of this case and the abnormal delay caused in the matter of the prosecution having not made any headway so far, I hold that the fundamental right of the petitioner guaranteed under Article 21 of the Constitution is infringed and invaded by the State. I must make it clear that the case of the petitioner shall have to be decided in light of several applications for expeditious trial made by the petitioner and the order to be passed in this case cannot be applied mutatis mutandis to the case of all other accused. If the other accused have any grievance in the matter, they shall have to file separate petitions and their grievances shall have to be examined by the Court independently of the case of petitioner.
10. The Full Bench judgment of the High Court of Patna in the case of Madheshwardhari Singh v. State of Bihar, lays down the principles of law to be applied in this case very neatly and very clearly. I am in respectful and complete agreement with the ratio of this case.
11. As far as our High Court is concerned it has delivered several judgments quashing the prosecution where the trial had not commenced for abnormally long period of 15 years, 20 years or even 10 years. A reference may be made in the passing to one of the cases decided by our High Court i.e. judgment in the case of Narayan v. State of Maharashtra, reported in 1989 Mah LJ 844. In this case the complaint was filed on 21st March, 1974 alleging offences under Sections 409 and 420 of the Indian Penal Code said to have been committed by an Auditor who had retired. No progress was made after the charge was framed on 18th April, 1979. Not a single witness was examined by the time the said petition was decided. A writ petition filed by the accused before the Aurangabad Bench of out Court was decided by B. N. Deshmukh, J. on 22nd June, 1988. The learned Judge held that having regard to the facts that the said prosecution was pending for so long a period, it was in the interest of justice that proceedings in the Criminal Court be quashed on the ground of delay in the trial. Following the observations of the Supreme Court in State of Maharashtra v. Champalal, , the learned Judge quashed the trial on the ground of delay. I am in respectful agreement with the ratio of the above referred case and all other cases discussed above.
12. Now let us apply the above principles to the facts of this case. Merely because some of the accused are absconding, does it follow that the trial of this case could not have commenced or will never comence. No affidavit-in-reply is filed to this petition. The learned Special Judge had himself observed in his order dated 6th September, 1988 that the best remedy for the petitioner was to seek separation of her trial, as suggested by the learned Judge. The petitioner made several applications to the learned Judge for separation of her trial. Nothing happened. The prosecution never bothered about separation of trial. The prosecution continued to remain unready. The prosecution should have supported the said application. The prosecuting agency owes duty to the accused persons in respect of their desire to have speedy expeditious criminal justice. Prosecution is launched by the State in public interest to ensure fair administration of criminal justice. How this object can be achieved if the prosecution is indifferent towards its obligation to ensure speedy trial. After filing the report/charge-sheet under Section 173 of the Code of Criminal Procedure, the prosecution was indifferent to the fundamental rights of the citizens to speedy trial and particularly the petitioner who was ready and willing to face speedy trial. The petitioner was willing to be even taken to custody for purpose of securing speedy trial. Nothing mattered to the prosecution. It is unfortunate that the learned Special Judge did not consider any of the applications of the petitioner in proper perspective. In most of the decided cases where the accused was not at fault or where the accused was not very much at fault and the trial had not commenced for a period of about 15 to 20 years, the High Courts have quashed the prosecutions and the Supreme Court has refused to interfere. The Supreme Court and the High Courts are guardians of the fundamental rights of citizens and if breach of fundamental rights is proved, Courts are under a constitutional obligation to enforce the fundamental right and provide practical content to the right embodied in the Constitution. In one of the applications made by the petitioner to the learned Special Judge, the petitioner had made it clear that she was not concerned with the delay which was taking place because of the applications made on behalf of accused No. 12 and that the petitioner wanted her trial to be expeditiously completed. Law presumes innocence of an accused. Law does not presume that a person is to be treated as guilty as soon as he or she is charged with an offence. A college-going girl, who was rightly or wrongly involved in this case at the age of 18 is still facing a charge at the fag-end of the year 1991. If the trial had taken place expeditiously and the petitioner was found guilty of the offence with which she was charged, perhaps the petitioner would have completed the sentence which might have been imposed on her. It is, therefore, not possible to accept the submission made by the learned Counsel Shri Patwardhan to the effect that the petition for quashing the prosecution ought to be rejected and the High Court can now direct the trial of the petitioner within a time-bound programme. To my mind such a course would mean denial of fundamental right and travesty of justice in this case.
13. The learned Advocate for respondent No. 16 has submitted that there is no incriminating materials whatsoever to prove the allegations against respondent No. 16. In this writ petition filed by the petitioner, it is not possible to grant any relief to respondent No. 16. I am not prepared to consider affidavit of respondents Nos. 13 and 16 as a writ petition. In my judgment, Shri Patwardhan has rightly opposed the submissions made by and on behalf of respondents Nos. 13 and 16. This petition shall have to be restricted to the case of the petitioner alone. It is most unfortunate that the application of respondent No. 16 for discharge, being application dated 15th November, 1989, is still not decided.
14. Respondent No. 13 had made a submission to the Court that the case of respondent No. 13 is almost identical to that of the petitioner. The respondent No. 13 has submitted that the affidavit filed by respondent No. 13 may be treated as a writ petition and the prosecution against respondent No. 13 be also quashed. Shri Patwardhan has opposed the said request. I am in agreement with the submission of Shri Patwardhan to the effect that respondent No. 13 will have to file a separate writ petition, if so advised, and the case of each accused shall have to be examined by the Court independently having regard to the facts and circumstances pertaining to the accused concerned. I am not expressing any opinion on the merits of the case put forward by respondent No. 13 or by respondent No. 16. I am also not expressing any opinion on the merits of the application filed by respondent No. 13 before the learned special Judge. It is further necessary to state that the said application made on behalf of accused No. 12 should have been disposed of by the learned Special Judge within a few months of the making thereof.
15. In the result I partly allow the petition and pass the following order.
(1) Proceedings in Special Case No. 22 of 1978 pending before the Court of Special Judge for Greater Bombay are quashed with immediate effect as far as the writ petitioner is concerned. As far as the other accused are concerned, the learned Special Judge shall proceed with the trial expeditiously and from day to day basis. This direction shall not prejudice the other accused to adopt independent proceedings, if so advised, seeking quashing of trial as against them also. On this aspect, I express no opinion.
(2) Application of the petitioner for quashing of department proceedings and proceedings in First Appeal No. 34 of 1988 pending in this Court is rejected.
(3) The learned Special Judge shall decide application of respondent No. 16 for discharge, being application dated 15th November, 1989, within a period of two months from the date of receipt of the writ and record and proceedings from this Court by the learned Special Judge.
(4) Bail bond as well as surety bond furnished by the petitioner are cancelled with immediate effect. The petitioner is released from all the charges levelled against her in special Case No. 22 of 1978.
16. Shri Patwardhan applies for leave to appeal to the Supreme Court. The said application is refused as I have already applied the ratio of the judgments delivered by the Hon'ble Supreme Court to the facts of this case.
17. Shri Patwardhan applies for stay of the operation of this order. Operation of the order passed by this Court today is stayed for a period of eight weeks from today in order to enable the prosecuting agency to move the higher Court. The order of stay passed by Dudhat, J. on 10th October, 1991 shall continue to operate in the meanwhile.
18. Issue of certified copy of this order is expedited.
19. Order accordingly.