Gujarat High Court
Dr. Parimal Hasmukhbhai Trivedi vs Pankaj Maganlal Shrimali on 26 April, 2018
Author: J.B. Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/3284/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 3284 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to see the
judgment ? YES
2 To be referred to the Reporter or not ?
YES
3 Whether their Lordships wish to see the fair copy of the
judgment ? NO
4 Whether this case involves a substantial question of law as to
the interpretation of the Constitution of India or any order made
NO
thereunder ?
CIRCULATE THIS JUDGEMENT IN THE SUBORDINATE
JUDICIARY.
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DR. PARIMAL HASMUKHBHAI TRIVEDI... Petitioner
Versus
PANKAJ MAGANLAL SHRIMALI & 1.... Respondents
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Appearance:
MR NITIN M AMIN(126) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
MS MOXA THAKKAR, APP(2) for the RESPONDENT(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 26/04/2018
ORAL JUDGMENT
1 Although the respondent No.1 - original first informant has been served with the notice issued by this Court, yet has chosen not to remain present before this Court either in person or through an advocate and oppose this writ application.
Page 1 of 20R/SCR.A/3284/2018 JUDGMENT 2 By this writ application under Article 226 of the Constitution of
India, the writ applicant - original accused has prayed for the following reliefs:
"6a. To issue a writ of certiorari or any other appropriate direction, writ or order directing the learned 13th Adhoc District and Sessions Judge of Ahmedabad (Rural) District Mirzapur Ahmedabad to complete the trial of Special Atrocity Case No.39 of 2012 latest before 15/05/2018;
b. To pass any other order that may be deemed fit in the interest of justice."
3 The case of the writ applicant, in his own words, as pleaded in his writ application, is as under:
"2.1 The petitioner was the Vice Chancellor of Gujarat University in 2006. The term of the petitioner as the Vice Chancellor was over on 26/06/2012.
2.2 on 03/05/2008, on Pankajbhai M. Shrimali herein after referred to as the complainant lodged the FIR against the petitioner with Gujarat University Police Station being C.R. No.3042 of 2008 for the offence punishable under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (the Act for short) alleging that the petitioner addressed him by naming his caste and insulted him with intent to intimidate him.
2.3 Offence under Section 3(1)(x) of the Act relates to "intentionally insults or intimidates with intent to humiliate a member of a Scheduled Caste or a Scheduled Tribe in any place within public view". It is alleged Page 2 of 20 R/SCR.A/3284/2018 JUDGMENT by the complainant that on 30/05/2008 the accused who was Vice Chancellor of the Gujarat University, while going from his offence towards the lift to leave for his home, the complainant and his only witness Pradip Prajapati met him in the lobby, at time the accused is alleged to have uttered that, "such work cannot be entrusted to persons belonging to caste like yours". On the basis of such allegation, the complainant had filed his FIR against the petitioner.
2.4 After completion of investigation the police submitted chargesheet against the petitioner on 28/02/2012. The learned Metropolitan Magistrate committed the case to the City Sessions Court Ahmedabad directing the accused to attend the Sessions Court on 03/05/2012.
2.5 The charge against the petitioner was framed on 21/08/2014. It may be mentioned here that the complainant got appointed his own advocate of committal Court through Legal Department of the government a Special Public Prosecutor in the case against the petitioner. The prosecution examined six witnesses from 19/02/15 to 02/09/2015. And inbetween these dates the case was simply adjourned to 24/03/15, 01/04/2015, 08/04/2015, 15/04/2015 and 23/04/2015. On all these dates the petitioner remained present before the trial court.
2.6 The petitioner on 30/04/2015 submitted application for speedy trial.
2.7 The petitioner on 28/05/2015 again submitted another application for expeditious trial as witnesses being examined at the interval of one month or some times one and half months.
2.8 The petitioner again on 24/08/2015 submitted an application for speedy trial and to give short dates if asked for by the prosecution. The last Page 3 of 20 R/SCR.A/3284/2018 JUDGMENT such application submitted is dated 15/03/2018. Latest such application for speedy trial was submitted on 19/04/2018. It is stated in the said application that Investigating Officer A.C.P. Shri R.L. Chavda's evidence is very important. He is suffering from oral cancer since before 2016 and it has come on record that he was operated for his cancer. If any unfortunate even occurs with him before his evidence is decided to be recorded then there would be great prejudice to the defence of the petitioner because false deposition is given to his name taking advantage that he is unable to speak.
2.9 The only prosecution witness Mr. Pradip Punjiram Prajapati claiming to be an eye witness was put in the witness box on 03/09/2015 as P.W. 7 Ex63 by the prosecution. According to this witness, as admitted by him, he is the only witness to the alleged incident.
2.10 The examinationinchief of P.W. 7 Ex63 was over on 04/09/2015 and on the same day crossexamination of the witness was commenced. With regard to a question asked during cross examination, the special prosecutor raised an objection about the relevancy of the question asked. The case was hence adjourned for further cross examination on 09/09/2015.
2.11 On 09/09/2015, when the witness was confronted with a document, he declared that he wanted to explain under what circumstances such document was given by him. The trial Court hence adjourned the case to decide upto what extent a witness can give his explanation. The case was then adjourned to 23/09/2015. After cross examination of the witness for some time, the case was adjourned to 24/09/2015.
2.12 On24/09/2015 the witness did not turn up on flimsy ground that
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it was not convenient for him to attend the court. The case was then adjourned to 09/10/2015.
2.13 The petitioner had once submitted an application on 03/12/2015 requesting the trial court to issue warrant against P.W. 7 to secure his presence for his further deposition as the witness did not turn up for his deposition and had sent an application. The said application was fixed for hearing.
2.14 During and pending the cross examination of the ace prosecution witness P.W. 7, on following dates he did not appear before the Court for further cross examination (1) 13/10/015 (2) 19/10/2015 (3) 20/11/2015 (4) 03/12/2015 (5) 05/08/2016 (6) 14/10/2016 (7) 27/10/2016 (8) 06/01/2017 (9) 08/03/2017 (10) 03/05/2017 (11) 19/05/2017 (12) 13/06/2017 (13) 01/08/2017 - the Trial Court put remarks on the absence of the witness.
(14) 18/01/2018 (15) 01/03/2018 (16) 12/04/2018.Page 5 of 20
R/SCR.A/3284/2018 JUDGMENT
2.15 Similarly during pendency of cross examination of the ace
prosecution witness P.W. 7, Ex63 the trial was adjourned because of applications submitted by the prosecution on 01/04/2015, 08/04/2015, 15/04/2015, 23/04/2015, 23/07/2015, 09/09/2015, 13/10/2015, 19/10/2015, 20/06/2015, 05/08/2016, 14/10/2016, 27/10/2016, 20/09/2017, 05/10/2017, 05/04/2018.
2.16 The trial against the petitioner is being adjourned on trivial and flimsy grounds and not as per the law laid down by Hon'ble Supreme Court. Even on 19/04/2018, the trial is fixed for cross examination of the said witness as he did not come to the Court on the last date of hearing that was fixed on 12/09/2018. The trial against the petitioner is going on in piecemeal manner on one ground or another.
2.17 The petitioner for a moment does not challenge and enter into validity or truthfulness of the grounds on which the ongoing prosecution witness remained absent or adjournment taken by the the prosecutor is not finding fault with anyone for delay in trial. The petitioner is only concerned with the completion of his trial as early as possible."
4 Thus, it appears from the facts noted above that the writ applicant herein has been put on trial in the Court of the Special Judge (Atrocity), Ahmedabad Rural for the offence punishable under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The criminal proceedings are in the form of the Atrocity Case No.39 of 2012. In the last six years, six witnesses including the original first informant i.e. the victim have been examined by the Trial Court. One of the prime witnesses namely Pradip Punjiram Prajapati is in the witness box as PW 7 since 3rd September 2015. His ExaminationinChief was over long time back, but he is not presenting himself for his cross examination and on one pretext or the other, is trying to delay the trial.
Page 6 of 20R/SCR.A/3284/2018 JUDGMENT The case of the writ applicant is that the attempt on the part of the victim and PW 7 is to see that undue hardship is caused to him and the sword of Damocles remains hanging on his neck.
5 In the grounds raised in the memo of the writ petition, it has been stated as under:
"3(D) That the old aged ailing mother of the petitioner, his son, his brother and his sister all are permanently residing in the United States. The petitioner has to visit his mother and son in every summer vacation. Every time the petitioner has to make an application for releasing his passport and leaving the country which applications are always objected by the prosecution. In view of the above stated judgment of the Supreme Court the petitioner requested the trial court, seeking permission for his counsel to proceed to examine the witnesses present even in his absence and had given an undertaking in writing that he would not dispute his identity as the particular accused in the case.
(E) That the petitioner is a senior professor of Physics serving with M.G. Science College, Ahmedabad. Since 2014 the petitioner is regularly attending almost each and every date (barring few) in the trial Court. It is a great deal of inconvenience, agony and hanging sword which the petitioner is facing since 2008 when the petitioner is falsely implicated in this case. The petitioner being law abiding citizens is facing the trial since last several years with a hope that his trial may be over in a short time.
The petitioner made number of efforts and prayed to complete the trial as expeditiously as possible. The petitioner has been making such application, as stated above, since 2015."
6 Having heard the learned counsel appearing for the writ applicant and the learned A.P.P. appearing for the State, there is no doubt in my Page 7 of 20 R/SCR.A/3284/2018 JUDGMENT mind that the entire attempt on the part of the first informant along with his witness PW 7 is to protract the trial so that undue hardship is caused to the writ applicant. The attempt appears to be to keep the sword of Damocles hanging on the neck of the writ applicant. Although the strategy appears to be so apparent, yet the Presiding Officer is absolutely unmoved. I fail to understand what is the Presiding Officer doing in this case? Why so much of indulgence and liberty is given to the PW 7? I fail to understand why the crossexamination of PW 7 has been adjourned by now for almost sixteen times? These are the few questions which the Presiding Officer is expected to answer. I could have put the very same questions to the first informant, but, as noted above, he has chosen to not remain present before this Court.
7 Is it in the mind of the Presiding Officer that as the writ applicant is on bail, he need not worry about speedy disposal of the atrocity case. If the Presiding Officer is under such an erroneous impression, then this is something very unfortunate. I am short of words to express my anguish, agony and concern about the manner in which the trial has been conducted.
8 In Mohd. Khalid vs. State of W.B. [2002 (7) SCC 334], a three Judge Bench of the Supreme Court did not approve the deferment of the crossexamination of the witness for a long time and, deprecating the said practice, it observed as follows:
"Unnecessary adjournments give a scope for a grievance that the accused persons get a time to get over the witnesses. Whatever be the truth in this allegation, the fact remains that such adjournments lack the spirit of Section 309 of the Code. When a witness is available and his examinationinchief is over, unless compelling reasons are there, the trial court should not adjourn the matter on the mere asking."
9 In Akil alias Javed vs. State of Delhi [2012 (11) SCALE 709, the Page 8 of 20 R/SCR.A/3284/2018 JUDGMENT Supreme Court, after surveying the earlier pronouncements, has stressed on the compliance of the procedure and expressed its anguish that the Trial Courts are not strictly adhering to the procedure prescribed under the provisions contained in Section 231 along with Section 309 of the Cr.PC, and further emphasised that such adherence can ensure speedy trial of cases and also rule out the possibility of any maneuvering taking place by granting undue long adjournment for mere asking.
10 In Hussainara Khatoon and Ors. vs. Home Secretary, State of Bihar, Patna (1980) 1 SCC 81 : (AIR 1979 SC 1360), the Supreme Court held that an expeditious trial is an integral and essential part of the fundamental right to life and liberty enshrined in Article 21 of the Constitution.
11 In A.R. Antulay vs. R. S. Nayak (1992) 1 SCC 225 : (AIR 1992 SC 1701 : 1992 AIR SCW 1872), the Supreme Court declared that speedy trial is not only the right of the accused but is also in public interest and that the right to speedy trial flowing from Article 21 encompasses all the stages, namely, the stage of investigation, inquiry, trial, appeal, revision and retrial.
12 In Sher Singh v. State of Punjab (1983) 2 SCC 344: (AIR 1983 SC 465), the Supreme Court sounded the following note of caution against delay of criminal trials :
"16... The essence of the matter is that all procedure, no matter what the stage, must be fair, just and reasonable...Article 21 stands like a sentinel over human misery... It reverberates through all stages the trial, the sentence, the incarceration and finally, the execution of the sentence."
13 To the same effect are the decisions of the Supreme Court in Javed Ahmed Abdul Hamid Pawala v. State of Maharashtra (1985) 1 SCC 275 : (AIR 1985 SC 231) and Triveni Ben v. State of Gujarat Page 9 of 20 R/SCR.A/3284/2018 JUDGMENT (1989) 1 SCC 678 : (AIR 1989 SC 1335). Even in cases where the accused had been enlarged on bail the right to a speedy trial was held to be a part of the fundamental right under Article 21 of the Constitution. The decisions of the Supreme Court in Biswanath Prasad Singh v. State of Bihar, 1994 Supp.(3) SCC 97 : (1993 AIR SCW 3631) and Mahendra Lal Das v. State of Bihar and Ors. (2002) 1 SCC 149 : (AIR 2001 SC 2989 : 2001 AIR SCW 4186) may be referred to in this regard .
14 It is in the light of the settled legal position that it is no longer possible to question the legitimacy of the right to speedy trial as a part of the right to life under Article 21 of the Constitution. The essence of Article 21 of the Constitution lies not only in ensuring that no citizen is deprived of his life or personal liberty except according to procedure established by law, but also that such procedure ensures both fairness and an expeditious conclusion of the trial.
15 In Lt. Col. S.J. Chaudhary vs. State (Delhi Administration) [AIR 1984 SC 618], it was held that it is most expedient that the trial before the Court of Session should proceed and be dealt with continuously from its inception to its finish. Not only will it result in expedition, it will also result in the elimination of manoeuvre and mischief. It will be in the interest of both the prosecution and the defence that the trial proceeds from daytoday. It is necessary to realise that Sessions cases must not be tried piecemeal. Once the trial commences, except for a very pressing reason which makes an adjournment inevitable, it must proceed de die in diem until the trial is concluded. (See also: Akil alias Javed v. State of NCT of Delhi, 2012 (11) SCALE 709) : (2013 AIR SCW 59).
16 In State of U.P. vs. Shambhu Nath Singh and Others [2001 (4) SCC 667], the Supreme Court, while not appreciating the practice of a Sessions Court adjourning the case in spite of the presence of the Page 10 of 20 R/SCR.A/3284/2018 JUDGMENT witnesses willing to be examined fully, ruled thus:
"We make it abundantly clear that if a witness is present in court he must be examined on that day. The court must know that most of the witnesses could attend the court only at heavy cost to them, after keeping aside their own avocation. Certainly they incur suffering and loss of income. The meagre amount of bhatta (allowance) which a witness may be paid by the court is generally a poor solace for the financial loss incurred by him. It is a sad plight in the trial courts that witnesses who are called through summons or other processes stand at the doorstep from morning till evening only to be told at the end of the day that the case is adjourned to another day. This primitive practice must be reformed by the presiding officers of the trial courts and it can be reformed by everyone provided the presiding officer concerned has a commitment towards duty."
17 In the said case, the Court referred to the conditions laid down by the legislature under Section 309 of the Code of Criminal Procedure which deals with the power to postpone or adjourn proceedings and proceeded to state that the first subsection of Section 309 of the Code mandates on the trial courts that the proceedings shall be held expeditiously but the words "as expeditiously as possible" have provided some play at the joints and it is through such play that delay often creeps in the trials. Even so, the second limb of the subsection warrants for a more vigorous stance to be adopted by the court at a further advanced stage of the trial. That stage is when the examination of the witnesses begins. The legislature which diluted the vigour of the mandate contained in the initial limb of the subsection by using the words "as expeditiously as possible" has chosen to make the requirement for the next stage (when examination of the witnesses has started) to be quite stern. Once the case reaches that stage, the statutory command is that such examination "shall be continued from day to day until all the witnesses in attendance have been examined". The solitary exception to the said stringent rule is, if the court finds that adjournment "beyond the following day to be necessary" the same can be granted for which a Page 11 of 20 R/SCR.A/3284/2018 JUDGMENT condition is imposed on the court that reasons for the same should be recorded. Even this dilution has been taken away when the witnesses are in attendance before the court. After so stating, the Court held that in such situations, the court is not given any power to adjourn the case except in extreme contingency for which the second proviso to sub section (2) has imposed another condition by providing further that when the witnesses are in attendance, no adjournment or postponement shall be granted, without examining them, except for special reasons to be recorded in writing.
18 It is apt to note here that the Supreme Court expressed its distress that it has become a common practice and regular occurrence that the trial Courts flout the legislative command with impunity.
19 In Gurnaib Singh vs. State of Punjab [(2013) 7 SCC 108], the Supreme Court observed in para 34 as under:
"We have expressed our anguish, agony and concern about the manner in which the trial has been conducted. We hope and trust that the trial courts shall keep in mind the statutory provisions and the interpretation placed by this Court and not be guided by their own thinking or should not become mute spectators when a trial is being conducted by allowing the control to the counsel for the parties. They have their roles to perform. They are required to monitor. They cannot abandon their responsibility. It should be borne in mind that the whole dispensation of criminal justice system at the ground level rests on how a trial is conducted. It needs no special emphasis to state that dispensation of criminal justice system is not only a concern of the Bench but has to be the concern of the Bar. The administration of justice reflects its purity when the Bench and the Bar perform their duties with utmost sincerity. An advocate cannot afford to bring any kind of disrespect to fairness of trial by taking recourse to subterfuges for procrastinating the same."
20 The right to speedy trial is implicit in Article 21 of the constitution of India. The first written articulation of the right to speedy trial Page 12 of 20 R/SCR.A/3284/2018 JUDGMENT appeared in 1215 in the Magna Carta: "We will sell to no man, we will not deny or defer to any man either justice or right." Article 21 of the Indian constitution declares that "no person shall be deprived of his life or personal liberty except according to the procedure laid by law." Justice V.R.Krishna Iyer in Babu Singh vs. State of U.P. [AIR 1978 SC 527] remarked, "Our justice system even in grave cases, suffers from slow motion syndrome which is lethal to "fair trial" whatever the ultimate decision. Speedy justice is a component of social justice since the community, as a whole, is concerned in the criminal being condignly and finally punished within a reasonable time and the innocent being absolved from the inordinate ordeal of criminal proceedings." Even in the case of Sheela Barse vs. Union of India [(1986) 3 SCR 562], the Supreme Court has held that the right to speedy trial is a fundamental right. Further it was stated by the Apex Court that the consequence of violation of the fundamental right to speedy trial would be that the prosecution itself would be liable to be quashed on the ground that it is in breach of fundamental right.
21 Section 309 has been inserted in the Code of Criminal Procedure, 1973 keeping in view this constitutional mandate of speedy trial.
22 Under Section 309 of the Code of Criminal Procedure falling under Chapter XXIV it has been specifically stipulated as under:
"(1) In every inquiry or trial, the proceedings shall be held as expeditiously as possible, and in particular, when the examination of witnesses has once begun, the same shall be continued from day to day until all the witnesses in attendance have been examined, unless the Court finds the adjournment of the same beyond the following day to be necessary for reasons to be recorded. Provided that when the inquiry or trial relates to an offence under Sections 376 to 376D of the Indian Penal Code (45 of 1860), the inquiry or trial shall, as far as possible, be completed within a period of two months from the date of commencement of the examination of witnesses."Page 13 of 20
R/SCR.A/3284/2018 JUDGMENT 23 The Supreme Court has been giving specific directions from time
to time reminding that once examining of the witnesses commences, the Court has to continue the trial on daytoday until all the witnesses have been examined. The Court has to record reasons for deviating from the said course "special reasons" are required to be mentioned in the order for adjournment and that can alone confer jurisdiction on the Court to adjourn the case without examination of witnesses.
24 In this context some of the decisions which have specifically dealt with such a situation which has caused serious inroad into the criminal jurisprudence can also be referred to. In one of the earliest cases reported in Emperor vs. Badri Prasad [1913 ILR 35 All 63], a Division Bench of the Allahabad High Court has stated the legal position as under:
"...Moreover, we wish to point out that it is most inexpedient for a Sessions trial to be adjourned. The intention of the Code is that a trial before a Court of Session should proceed and be dealt with continuously from its inception to its finish. Occasions may arise when it is necessary to grant adjournments, but such adjournments should be granted only on the strongest possible ground and for the shortest possible period...."
25 In the decision reported in Lt. Col. S.J. Chaudhary vs. State (Delhi Administration), (1984) 1 SCC 722, the Supreme Court in paras 2 and 3 has held as under:
"2. We think it is an entirely wholesome practice for the trial to go on from dayto day. It is most expedient that the trial before the Court of Session should proceed and be dealt with continuously from its inception to its finish. Not only will it result in expedition, it will also result in the elimination of manoeuvre and mischief. It will be in the interest of both the prosecution and the defence that the trial proceeds from daytoday. It is necessary to realise that Sessions cases must not be tried piecemeal. Before Page 14 of 20 R/SCR.A/3284/2018 JUDGMENT commencing a trial, a Sessions Judge must satisfy himself that all necessary evidence is available. If it is not, he may postpone the case, but only on the strongest possible ground and for the shortest possible period. Once the trial commences, he should, except for a very pressing reason which makes an adjournment inevitable, proceed de die in diem until the trial is concluded.
3. We are unable to appreciate the difficulty said to be experienced by the Petitioner. It is stated that his Advocate is finding it difficult to attend the court from daytoday. It is the duty of every Advocate, who accepts the brief in a criminal case to attend the trial from daytoday. We cannot over stress the duty of the Advocate to attend to the trial from daytoday. Having accepted the brief, he will be committing a breach of his professional duty, if he so fails to attend. The criminal miscellaneous petition is, therefore, dismissed."
26 In a comprehensive decision of the Supreme Court reported in State of U.P. vs. Shambhu Nath Singh and others [(2001) 4 SCC 667], the legal position on this aspect has been dealt with in extenso. Useful reference can be made to paragraphs 10 & 11:
"10. Section 309 of the Code of Criminal Procedure (for short "the Code") is the only provision which confers power on the trial court for granting adjournments in criminal proceedings. The conditions laid down by the legislature for granting such adjournments have been clearly incorporated in the section. It reads thus:
309. xxx xxx xxx
11. The first Subsection mandates on the trial courts that the proceedings shall be held expeditiously but the words "as expeditiously as possible" have provided some play at the joints and it is through such play that delay often creeps in the trials. Even so, the next limb of the Subsection sounded for a more vigorous stance to be adopted by the court at a further advanced stage of the trial. That stage is when examination of the witnesses begins.
The legislature which diluted the vigour of the mandate contained in the initial limb of the Subsection by using the words "as expeditiously as possible" has chosen to make the requirement for the next stage (when examination of the witnesses has started) to be quite stern. Once the case reaches that stage the statutory command is that such examination "shall be continued from day to day until all the witnesses in attendance have been examined". The solitary exception to the said stringent rule is, if the court finds that adjournment "beyond the following day to be necessary"
the same can be granted for which a condition is imposed on the court that Page 15 of 20 R/SCR.A/3284/2018 JUDGMENT reasons for the same should be recorded. Even this dilution has been taken away when witnesses are in attendance before the court. In such situation the court is not given any power to adjourn the case except in the extreme contingency for which the second proviso to Subsection (2) has imposed another condition, Provided further that when witnesses are in attendance, no adjournment or postponement shall be granted, without examining them, except for special reasons to be recorded in writing."
27 Again in Vinod Kumar vs. State of Punjab [2015 (1) SCALE 542], the Supreme Court expressed the agony and anguish by observing as under:
"41. ....Adjournments are sought on the drop of a hat by the counsel, even though the witness is present in court, contrary to all principles of holding a trial. That apart, after the examinationinchief of a witness is over, adjournment is sought for crossexamination and the disquieting feature is that the trial courts grant time. The law requires special reasons to be recorded for grant of time but the same is not taken note of. As has been noticed earlier, in the instant case the crossexamination has taken place after a year and 8 months allowing ample time to pressurize the witness and to gain over him by adopting all kinds of tactics. There is no cavil over the proposition that there has to be a fair and proper trial but the duty of the court while conducting the trial to be guided by the mandate of the law, the conceptual fairness and above all bearing in mind its sacrosanct duty to arrive at the truth on the basis of the material brought on record. If an accused for his benefit takes the trial on the path of total mockery, it cannot be countenanced. The Court has a sacred duty to see that the trial is conducted as per law. If adjournments are granted in this manner it would tantamount to violation of rule of law and eventually turn such trials to a farce. It is legally impermissible and jurisprudentially abominable. The trial courts are expected in law to follow the command of the procedure relating to trial and not yield to the request of the counsel to grant adjournment for nonacceptable reasons. In fact, it is not all appreciable to call a witness for crossexamination after such a long span of time. It is imperative if the examinationinchief is over, the crossexamination should be completed on the same day. If the examination of a witness continues till late hours the trial can be adjourned to the next day for crossexamination. It is inconceivable in law that the crossexamination should be deferred for such a long time. It is anathema to the concept of proper and fair trial. The duty of the court is to see that not only the interest of the accused as per law is protected but also the societal and collective interest is safeguarded. It is distressing to note that despite series of judgments of this Court, the habit of granting adjournment, really an ailment, continues. How long shall we say, "Awake! Arise!". There is a constant discomfort. Therefore, we think it appropriate that the copies of the judgment be sent to the learned Chief Page 16 of 20 R/SCR.A/3284/2018 JUDGMENT Justices of all the High Courts for circulating the same among the learned trial Judges with a command to follow the principles relating to trial in a requisite manner and not to defer the crossexamination of a witness at their pleasure or at the leisure of the defence counsel, for it eventually makes the trial an apology for trial and compels the whole society to suffer chicanery. Let it be remembered that law cannot allowed to be lonely; a destitute.
28 In a very recent pronouncement of the Supreme Court in the case of Doongar Singh and others vs. the State of Rajasthan [Criminal Appeal No.2047 of 2017 decided on 28th November 2017], the Supreme Court reminded the Trial Courts of the mandate as laid in Section 309 of the Cr.P.C. by observing as under:
"10. We hope that the Presiding Officers of the trial courts conducting criminal trials will be mindful of not giving such adjournments after commencement of the evidence in serious criminal cases.
11. We are also of the view that it is necessary in the interest of justice that the eyewitnesses are examined by the prosecution at the earliest.
12. It is also necessary that the statements of eyewitnesses are got recorded during investigation itself under Section 164 of the Cr.P.C. In view of amendment to Section 164 Cr.P.C. by the Act No. 5 of 2009, such statement of witnesses should be got recorded by audiovideo electronic means.
13. To conclude:
(i) The trial courts must carry out the mandate of Section 309 of the Cr.P.C. as reiterated in judgments of this Court, inter alia, in State of U.P. versus Shambhu Nath Singh and Others [(2001) 4 SCC 667], Mohd. Khalid versus State of W.B. [(2002) 7 SCC 334] and Vinod Kumar versus State of Punjab [(2015) 3 SCC 220] .
(ii) The eyewitnesses must be examined by the prosecution as soon as possible.
(iii) Statements of eyewitnesses should invariably be recorded under Section 164 of the Cr.P.C. as per procedure prescribed thereunder.Page 17 of 20
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14. The High Courts may issue appropriate directions to the trial courts for compliance of the above."
29 Way back in the year 2001, a Division Bench of this Court (Coram:
B.C. Patel and A.L. Dave, JJ.) had taken a serious note of the fact that the mandatory procedure, as contemplated under Section 309 of the Code of Criminal Procedure, was not being strictly adhered to by the Sessions Judges or Additional Sessions Judges. This led to issue of a Circular No.C.2611/2001 by the High Court on its administrative side. The circular is extracted hereunder:
"CIRCULAR No.C.2611/2001 While deciding Criminal Miscellaneous Application No.4852/2001, in Criminal Appeal No.133/2000, the Honourable High Court (Coram: B.C. Patel and A.L. Dave, JJ.), had taken a serious note of the fact that the mandatory procedure as contemplated under Section 309 of the Code of Criminal Procedure, is not strictly adhered to, by the Sessions Judges or additional Sessions Judges. Therefore, it was decided by Their Lordships to remind the Sessions Judges and Additional Sessions Judges about the directions and guidelines issued by the Apex Court in its decisions: (1) Sajan Nathu Detharia vs. Khima Naga Chavda & Others (Coram: M.B. Shah and S.N. Variava, JJ.), in its Order dated 26.03.2001, passed in Petition for Special Leave to Appeal (Cri.) No.3470/2000, (2) State of U.P. vs. Shambhu Nath Singh and others, Judgment dated 29.03.2001, in Criminal Appeal No.392/2001, (3) Raj Deo Sharma vs. State of Bihar 1998 (7) SCC Page 507 and 1999 (7) SCC 604:
As such, in view of these circumstances, I am directed by the Honourable the Chief Justice and other Judges of this High Court, to draw your Page 18 of 20 R/SCR.A/3284/2018 JUDGMENT attention towards the guidelines and principle of law laid down by the Apex Court in its Judgments (supra), with a direction to comply with the following instructions of the said Judgments, under Section 309 of the Code of Criminal Procedure, scrupulously: [1] The proceedings in every enquiry or trial shall be held expeditiously.
[2] When the stage of examination of witnesses starts such examination shall be continued from day to day until all the witnesses in the attendance have been examined.
[3] When the witnesses are in attendance before the Court no adjournment or postponement shall be granted without examining them, except for special reasons to be recorded in writing.
[4] The Court should not grant the adjournment to suit the convenience of the advocate concerned, as the said inconvenience of an advocate is not a "Special Reasons" for bypassing the mandate of Section 309 of the Criminal Procedure Code.
[5] In case of noncooperation of accused or his Counsel, the Court can adopt the measure indicated in Subsection of Section 309. For e.g. {1} Remanding the accused to the custody or imposing cost on the party who wants such adjournment. (The cost must commensurate with the loss suffered by the witnesses, including the expenses to attend the Court). {2} In case when the accused is absent and the witness is present for examination, in that case the Court can cancel the bail of accused if he is on bail. (Unless an application is made on his behalf seeking permission for his Counsel to proceed to examine the witnesses present even in his absence, provided the accused gives an undertaking in writing that, he would not dispute, his identity as a particular accused in the case).Page 19 of 20
R/SCR.A/3284/2018 JUDGMENT
[6] The Presiding Officer of each Court may evolve the system for
framing a schedule of constructive working days for examination of witnesses in each case,well in advance, after ascertaining the convenience of Counsel on both side.
[7] The summons or process could be handed over to the Public Prosecutor incharge of the case to cause them to be served on the witnesses, as per schedule fixed by the Court.
High Court of Gujarat,
At Sola, sd/
Ahmedabad - 380 060. (A.K. Aswani)
Date: October 11, 2001. Officer on Special Duty."
30 Despite the above, the directions issued by the High Court are being flouted day in and day out.
31 In the overall facts of this case, this writ application is disposed of with a direction to the 13th Adhoc District and Sessions Judge of Ahmedabad (Rural) District: Mirzapur Ahmedabad to complete the trial of the Special Atrocity Case No.39 of 2012 latest by 15th May 2018. All the directions issued by this Court shall be complied with strictly, failing which, appropriate action on administrative side shall be taken against the concerned Presiding Officer in accordance with law.
32 The Registrar General of this High Court is directed to once again issue a fresh circular in tune with the circular referred to above. In the circular, it shall be stated that noncompliance with the directions may lead to departmental action in accordance with law.
(J.B. PARDIWALA, J.) CHANDRESH Page 20 of 20