Rajasthan High Court - Jodhpur
Mahendra Singh vs State on 31 July, 2018
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Misc. Bail No. 3502/2016
Mahendra Singh
----Petitioner
Versus
State
----Respondent
Mr.K.L.Thakur, AAG
Mr.Suresh Jangid, Dy. Superintendent of Police, Rajgarh, Churu
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment / Order 31/07/2018 While deciding the bail application by order dated 28.04.2016, this Court felt concerned by the alarming delay occasioned in trial of the cases owing to non-service of summons upon the police officials.
In this backdrop, this Court had directed the learned Additional Advocate General to instruct the State Police Officials to develop an efficient mechanism for effecting service of summons on official witnesses by electronic means so that these delays could be avoided in future.
Today Learned AAG Shri Thakur has placed on record copy of the letters dated 15.05.2018 & 13.06.2018 as per which multifunctional printers have been installed at all the police stations of the State of Rajasthan.
As per the circular dated 20.11.2017, placed on record on the previous date of hearing, directions have been given by the Special Secretary Home Affairs that service of summons shall be effected upon official witnesses by electronic means in terms of (2 of 2) [CRLMB-3502/2016] Section 62 Cr.P.C. After issuance of the said circular, requisite equipments/Hardware essential for serving the process upon the witnesses by electronic means have been procured and installed at the police stations as per report dated 13.06.2018.
The efforts made by Shri Thakur, AAG and concerned police officials in ensuring that the requisite mechanism is put in place for getting the summons served on all the official witnesses through electronic means are appreciated. The copy of the circular dated 20.11.2017 and report dated 13.06.2018 as available on the file shall be placed before all the Sessions Judges and CJMs in the State of Rajasthan by the Superintendent of Police of the District concerned within a period of fifteen days from today.
Owing to directions given and constant monitoring by this Court and the proactive approach of the State Government officials, an efficient system has been installed in the entire State of Rajasthan for ensuring electronic service of process upon the officials witnesses, which would, in turn act as a significant factor in speedy disposal of cases pending in the trial courts. It is expected that all the courts in Rajasthan shall take full advantage of this mechanism to ensure expeditious service of process upon the official witnesses.
The Registry is directed to place this order before Hon'ble the Chief Justice to seek a direction for circulation amongst all the Sessions Courts and courts of Chief Judicial Magistrates in State of Rajasthan.
The file shall now be considered closed.
(SANDEEP MEHTA),J Sudhir Asopa/3 Powered by TCPDF (www.tcpdf.org)