Supreme Court - Daily Orders
Md. Sadaullah @ Sadab @ Nanka vs The State Of Jharkhand on 27 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
ITEM NO.45 COURT NO.11 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)NO.......of 2017
Diary No(s). 31394/2017
(Arising out of impugned final judgment and order dated 11-04-2017
in IA No. 6662/2016 passed by the High Court Of Jharkhand At
Ranchi)
MD. SADAULLAH @ SADAB @ NANKA Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.104169/2017-CONDONATION OF DELAY
IN FILING and IA No.104173/2017-EXEMPTION FROM FILING O.T.)
Date : 27-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Harshvardhan Jha,Adv.
Mrs. Yugandhara Pawar Jha,Adv.
Ms. Mayuri Shukla,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioner is aggrieved by the order of the High Court which inter-alia reads as follows:-
“Perused the order dated 05.08.2016 passed by the Hon'ble Supreme Court and heard the parties.
This Hon'ble Court as on date is unable to hear appeals of the convicts where they are in custody for more than 13 ½ years due to paucity of Bench.
In this case, the appellant is in custody for 10 ½ years.”
2. The petitioner has been convicted for offence of Signature Not Verified murder and sentenced to life imprisonment. On an earlier Digitally signed by MADHU BALA Date: 2017.10.28 22:56:47 IST Reason: occasion, when the petitioner approached this Court against refusal of bail by the High Court on account of delay in 2 hearing of appeal, this Court requested the High Court to hear the appeal expeditiously.
3. The High Court has observed that it is not possible to hear the appeal as much older appeals were still pending, where the convicts in those appeals have undergone as many as 13 ½ years.
4. The scene depicted in the impugned order is not limited to the Jharkhand High Court. Similar position prevails in several High Courts where large number of criminal appeals are pending and hearing takes more than ten years. In many cases, the convicts are in custody for many years1. It appears that there is no likelihood of such appeals being heard in the expected time of about one year or at least within five years2.
5. Since speedy justice is a fundamental right under Article 21, such right may be meaningless, if appeal is not heard within the reasonable time.
6. In the minutes of a meeting of the stakeholders held by the Arrears Committee of this Court on 8th April, 2017, it was observed:
“Reference to the available statistics shows that pendency of more than five year old cases in the High Courts was more than 40% of the to- tal pendency in the High Courts and figures of five year old cases were on the increase. Crimi-
1 See order dated 31st March, 2017 in SLP (Crl.)No. ….. of 2017 @ Crl.M.P. No. 4891 of 2017 Ramu and anr. V. State of U.P. where position in Allahabad High Court has been considered.
2 Akhtar Bi v. State of M.P. (2001) 4 SCC 355; Hussain and Anr v.
Union of India (2017) 5 SCC 702, para 19, noticing resolution of Chief Justices and Chief Ministers Conference and direction of this court in para 29.1.3 and other aspects of the issue.
3nal Appeals in most of the High Courts were pending for more than five years and there was no possibility of such appeals being taken up for hearing to satiate the aspirations of the common litigant of speedy justice. In most of the High Courts disposal of Criminal Appeals was less than the institution. Delay in decision of criminal cases, particularly in category of se- rious cases where granting bail was not safe, was not a satisfactory situation. Unless there was an alternative to ensure speedy disposal for criminal cases in the High Courts, search for structural alternative was the imperative need of the hour. There are other areas of appellate jurisdiction in the High Court including second appeals, matrimonial matters, accidental claim cases, land acquisition cases which also require prompt disposal, but the same get clogged at the High Court level because of the high pendency of the cases in the High Courts and time taken in decision of such appeals. The statistics show that in most of the High Courts the disposal was less than the institution and as many as 16.29 lakh cases were more than five years old. Figure of 10 year old cases is 7.43 lakhs in the High Courts and more than 20 lakhs in the subordinate courts.
Thus, there is need for re-engineering of the structure of administration of justice by which the Supreme Court and the High Courts may dis- charge only core constitutional functions while the statutory appeals or other statutory func- tions can be dealt with by an alternative mecha- nism by courts of appeal which, in hierarchy will be higher to the district judges but below the High Court. Such cadre may comprise of mem- bers drawn partly by selection from the Higher Judicial Service and partly from the Bar through Centralised Recruitment Mechanism. It may be possible to lay down disposal norms/targets to be achieved by such benches and in light thereof number of benches within the jurisdiction of each High Court may be assessed. Pending appeals or at least certain categories of appeals can be transferred to such Benches. Based on perfor- mance, integrity and suitability, members of the appellate benches may be considered for eleva- tion to the High Courts. Remedy to move the High Court under Articles 226/227 will remain intact. Apprehension was expressed by some of the par- ticipants that creating another Appellate Forum may not necessarily result in reducing the 4 docket load of the High Courts and Supreme Court. Because, going by the present trend there is a tendency of every litigation being carried to the higher Forum and at least till the High Court if not the Supreme Court. However, the scope of interference in constitutional juris- diction of the High Courts under Article 226/227 is circumscribed and not the same as deciding appeals on facts and law.”
7. Thus it appears necessary to explore the suggestion whether there can be an alternative fora for hearing of appeals by adopting suitable legislative or administrative measures to effectuate the mandate of fundamental right under Article 21.
8. We, accordingly, issue notice to the learned Attorney General to assist this Court on the question as to what can be remedies to ensure hearing of criminal appeals within a reasonable time. Mrs. Pinky Anand, learned Additional Solicitor General, who is present in Court and who had brief inter-action in court on the subject, is requested to apprise learned Attorney General about the issue. We also request Shri Dhruv Mehta, learned senior counsel who is also present in Court, to assist the Court as amicus.
9. As far as present case is concerned, we asked learned counsel for the petitioner to examine whether, on merits, a prima facie case is made out. This aspect can be considered on the next date of hearing.
List again on 21st November, 2017.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER