Rajasthan High Court - Jodhpur
Sant Shri Asharamji Bapu vs State on 3 November, 2016
Author: P.K. Lohra
Bench: P.K. Lohra
[1]
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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CRL. MISC. (PET.) (CRLMP) NO. 3661 of 2015
Sant Shri Asharamji Bapu s/o Thevardass @ Therumal,
By Caste Sindhi, aged about 78 years, Resident of Sant
Shri Asharamji Ashram, Motera Road, Sabarmati, Police
Station - Chandkheda, District Ahmedabad (Gujarat),
at present lodged in Central Jail, Jodhpur
. . Petitioner
V/s.
State of Rajasthan
. . . Respondent
DATE OF ORDER: November 3, 2016
HON'BLE MR. JUSTICE P.K. LOHRA
Mr. M.R. SINGHVI, Sr. Advocate with Mr. BHAVIT
SHARMA, for the Petitioner.
Mr. S.K.VYAS, AAG with MR. V.S. RAJPUROHIT, Public
Prosecutor for the State.
Mr. P.C. SOLANKI, for the Complainant.
ORDER
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Reportable
BY THE COURT :
Accused-petitioner, Sant Shri Ashasram Bapu - a self proclaimed Godman, has laid this misc. petition under Section 482 Cr.P.C. to assail impugned order dated 17 t h of October 2015, [2] passed by District & Sessions Judge, District Jodhpur (for short, 'learned trial Court'), declining his prayer to recall eight prosecution witnesses for their cross-examination and consequently rejected the application under Section 311 Cr.P.C.
2. The petitioner in his application, inter-alia, averred that subsequent to launching of the criminal prosecution against him, one FIR was lodged at Police Station Nowabad, Jammu bearing No.168 of 2013, which is having direct nexus with the events of the present case. It is also averred in the application that police in the aforesaid FIR during investigation collected mobile call recording, call details, records so also oral evidence and finally filed charge-sheet against the accused persons. Application further unfolds a fact that in connection with the aforesaid FIR certain original documents are collected concerning age of the prosecutorix with which she could not be earlier confronted when she was subjected to cross-examination. While asserting that when the statements of PW5 Prosecutorix, PW19 Rahul Sachan, PW21 Karamveer Singh and PW23 Mahendra Chawla were recorded earlier, requisite material particularly mobile phone recording, call details and oral evidence was not available with the [3] accused-petitioner and therefore these witnesses could not be effectively cross-examined by the defence counsel to confront them and to impeach their testimony. It is in that background, it is prayed in the application that subsequent availability of the aforesaid material has necessitated recalling of these prosecution witnesses to enable defence to cross-examine them in the light of that material for the just decision of the case. A plea is also sought to be raised at the behest of petitioner that application under Section 311 Cr.P.C. cannot be rejected solely on the ground of delay.
3. The petitioner has also made endeavour in his application to castigate the prosecution for concealing relevant and material facts for craving leave to recall these witnesses in order to facilitate unearthing truth in the matter. Castigating the Investigating Officer, petitioner has also pleaded in the application that for soliciting necessary information about him, investigating officer has also thoroughly surfed the website of Ashram and continued its tirade in this behalf till submission of charge-sheet in the matter. A fact is also averred in the application that investigating officer has incorporated certain informations in the charge-sheet which were collected from the website. For pleading [4] all these facts essentially, the petitioner has made an attempt to highlight partiality in the investigation. That apart, some other facts are also pleaded in the application for recalling all these witnesses for cross-examination.
4. The application laid on behalf of petitioner is contested by the prosecution and in its reply it is pleaded by the prosecution that application is not in accordance with the provisions of Section 311 Cr.P.C. The prosecution has submitted in the return that power under Section 311 Cr.P.C. lies with the Court and no party including prosecution or the accused can invoke Section 311 Cr.P.C. as a matter of right. While referring to the alleged material collected by Jammu police during investigation of FIR No.168 of 2013, it is submitted by the respondent prosecution that on the basis of alleged material collected during investigation; viz., mobile recording, call details, it is not possible to express any opinion about reliability of the said documents much less its authenticity in want of disclosure of the source by the accused- petitioner. As regards, the documents collected by Jammu police throwing light on the age of prosecutorix, respondent prosecution has specifically pleaded that this fact is absolutely false and not tenable. It is also submitted in [5] the reply by the respondent prosecution that all the witnesses for whom accused-petitioner has craved for recalling them, have been thoroughly cross-examined by the defence counsels and therefore, it is not at all necessary to recall them for the just decision of the case. The prosecution has also taken shelter of Section 33 (5) of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) which mandates that minor is not required to be called time and again for examination by the Court so as to keep identity of the minor secret. A reference is also made to earlier order passed by the learned trial Court on 9th of September 2015, whereby application under Section 91 Cr.P.C., at the behest of one of the accused Sharad, was rejected. It is specifically pleaded in the return that FIR No.168 of 2013, registered at Police Station Jammu, is having no nexus whatsoever with the present matter and as such there is no reason much less plausible reason for recalling the aforesaid prosecution witnesses for further cross-examination.
5. Respondent prosecution, in its return, has also castigated the accused-petitioner for adopting dilatory tactics to prolong trial of the case and to harass victim, her family members and the prosecution witnesses. Joining issue [6] with the petitioner on allegations concerning partiality in the investigation, respondent prosecution has submitted in the return that all these allegations are false and fabricated. For substantiating this plea, it is submitted by the prosecution that at no point of time accused persons have ever ventilated their grievances against the investigating officer and furthermore no endeavour was made at their behest in this behalf to lay any petition before this Court or before Hon'ble Supreme Court. While reiterating that investigation in the matter has been conducted fairly and impartially, the respondent prosecution has pleaded that charges framed against accused persons in the matter are not interfered by this Court by rejecting petition of the accused persons. The rest of the allegations contained in the application are refuted by the respondent prosecution with full emphasis at its command with a positive assertion that investigating agency has not concealed any material and substantial fact while submitting charge-sheet in the matter. A specific denial is also incorporated in the reply that investigating officer has surfed website of Ashram for soliciting information.
6. It is also pleaded in the return that the FIR, registered at Jammu, is having no proximity with [7] the victim and her family members as well as prosecution witnesses listed in the charge-sheet. While referring to the prosecution witness Kiran Jha Thakur, the respondent prosecution has pleaded that she has been subjected to thorough cross-examination by the defence. As regards age of the victim, it is pleaded in the return that authentic document, i.e., Matriculation Certificate, of the victim is on record to show her age. Lastly, it is pleaded that all these witnesses have been thoroughly cross-examined by the defence counsels and therefore it is not in the interest of justice to recall these witnesses inasmuch as accused persons are at liberty to produce any documentary or oral evidence in their defence. With these averments, the prosecution craved for rejection of the application.
7. The learned trial Court, after hearing the rival contentions, by the order impugned rejected the application of the accused- petitioner. While rejecting the prayer of the petitioner, the learned trial Court has cited many reasons including the reason that whole attempt of the accused persons is to delay the trial.
8. Assailing the impugned order, learned Senior Counsel submits that the learned trial [8] Court has not made any endeavour to record its finding while declining prayer of the petitioner for recalling prosecution witnesses, more particularly the factum of essentiality to recall the witnesses for just decision of the case. Learned Senior Counsel has, therefore, strenuously urged that, sans this finding, the impugned order is per se vulnerable. Mr. Singhvi, learned Senior Counsel, would contend that undeniably charge-sheet, against some of the prosecution witnesses, is filed before the Jammu Court after their cross-examination in the instant case and ramification of this vital fact on the just decision of the case is completely eschewed by the learned trial Court while declining prayer of the petitioner. Placing heavy reliance on the call details, which is part of the charge-sheet submitted before Jammu Court, showing conversation between victim and her parents with these prosecution witnesses, who are accused before the Jammu Court, learned counsel submits that it was very vital aspect of the matter for acceding to the prayer of petitioner. Buttressing arguments in this behalf, learned Senior Counsel argues that unfortunately the learned trial Court without dilating on these pivotal questions has declined the prayer of petitioner, which has resulted in miscarriage of justice.
[9]9. Learned Senior Counsel has further urged that petitioner is facing charge under the POCSO Act wherein heavy burden lies on the accused to dislodge presumption under Section 29 of the Act, ought to have been considered by the learned trial Court for ensuring fair trial in the matter. Learned Senior Counsel further submits that the call details, which are part of the charge-sheet submitted before Jammu Court against some of the prosecution witnesses are of 13 t h to 15 t h of August 2013 and the alleged offence against the petitioner is of 15 t h of August 2015 as well as their proximity with victim and her parents, prima facie, smacks of conspiracy against the accused-petitioner, was apparently very significant to persuade the learned trial Court to recall the witnesses for further cross- examination. Elaborating his submission in this behalf, learned Senior Counsel contended that despite such admitted facts the learned trial Court has committed manifest error of law, in declining to exercise its discretion, is sufficient to vitiate the impugned order. Learned counsel has vehemently argued that delay in completion of trial itself cannot be a ground for declining prayer of the petitioner inasmuch as it has not benefited the petitioner, who is in judicial custody since commencement of the trial.
[10]Moreover, according to the learned counsel, this sort of reason cannot fetter the discretion of the Court to recall a witness if recalling of witness is necessary for the just decision of the case.
10. Learned counsel has urged that one of the accused before Jammu Court, Mr. Pankaj Dubey, was repeatedly interacting with the victim and her parents in interregnum period from 13 t h of August to 15 t h of August 2013 and admittedly he is facing criminal prosecution before Jammu Court as conspirator in falsely implicating the accused-petitioner, were some of the facts requiring cognizance of the learned trial Court to recall all the prosecution witnesses for doing real and substantial justice in the matter. Learned counsel has also submitted that the documents filed before Jammu Court with the charge-sheet were not available with the defence, and therefore, the prosecution witnesses could not be confronted and impeached by the defence counsel during their cross-examination, is clearly apparent from the proceedings of the case as the cross-examination was conducted much prior to the filing of charge-sheet before Jammu Court. He, therefore, submits that application submitted by the petitioner was bonafide and could not have been thwarted by the learned [11] trial Court without recording its satisfaction in terms of Section 311 Cr.P.C.
11. Learned Senior Counsel, while castigating the prosecution for concealing material informations from learned trial Court, more particularly the relevant call details, contends that denial of victim and her parents, for their proximity with Pankaj Dubey during cross- examination, has furnished a plausible ground to the accused-petitioner for recalling all these prosecution witnesses for further cross- examination to ensure just decision of the case. Lastly, learned Senior Counsel submits that fair trial is a fundamental right of an accused under Article 21 of the Constitution and Section 311 Cr.P.C. is a special provision empowering a criminal court to summon a witness or recall/re- examine any person already examined, essentially meant for ensuring fair trial to the accused to enable a Court for arriving at a just decision, has been completely given go-bye by the learned trial Court in passing the impugned order. In support of his contentions, learned Senior Counsel has placed reliance on following legal precedents:
Mannan Shaikh & Ors. Vs. State of West Bengal & Anr. [(2014) 13 SCC 59] [12] Jamatraj Kewalji Govani Vs. State of Maharashtra [AIR 1968 SC 178] Mohanlal Shamji Soni Vs. Union of India & Anr. [1991 Supp (1) SCC 271] Rajendra Prasad Vs. Narcotic Cell [(1999) 6 SCC 110] Hoffman Andreas Vs. Director of Customs, Amritsar [(2000) 10 SCC 430] Raj Deo Sharma (II) Vs. State of Bihar [(1999) 7 SCC 604] Zahira Habibullah Sheikh (5) & Anr. Vs. State of Gujarat & Ors. [(2006) 3 SCC 374] Iddar & Ors. Vs. Aabida & Anr. [(2007) 11 SCC 211] Himanshu Singh Sabharwal Vs. State of Madhya Pradesh & Ors. [(2008) 3 SCC 602] Natasha Singh Vs. Central Bureau of Investigation (State) [(2013) 5 SCC 741] Tomaso Bruno & Anr. Vs. State of Uttar Pradesh [(2015) 7 SCC 178] P. Sanjeeva Rao Vs. State of Andhra Pradesh [(2012) 7 SCC 56] Mina Lalita Baruwa Vs. State of Orissa & Ors. [(2013) 16 SCC 173] [13] Salman Khan Vs. State of Rajasthan [2015 (4) WLC (Raj.) 418] Laxmi Mal Lodha & Anr. Vs. Suresh Lodha (S.B. Cr. Revision Petition No.4/2011, decided on 27 t h January 2011) Nitesh Vs. State of Rajasthan (S.B. Cr. Misc. Petition No.1775/2010, decided on 3 February 2012).
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12. Per contra, Mr. S.K. Vyas, learned Addl. Advocate General, assisted by Mr. V.S. Rajpurohit, learned Public Prosecutor, while repudiating all the arguments advanced on behalf of petitioner, has urged that the so called call-details of conversations between victim and her parents and some of the prosecution witnesses, who are accused before Jammu Court, are not at all relevant for recalling the prosecution witnesses for their cross- examination. Learned Addl. Advocate General would contend that the basic requirement for summoning a witness or recalling a witness, within the meaning of Section 311 Cr.P.C., is conspicuously missing in the instant case and as such no interference with the impugned order is warranted. Learned Addl. Advocate General further submits that trial in the matter is at the fag end and the whole endeavour of the petitioner to recall these witnesses for further [14] examination/cross-examination is nothing but a device to prolong trial, which is not intended by the Legislature while enacting Section 311 Cr.P.C.
13. Defending the impugned order, learned Addl. Advocate General has urged that the learned trial Court has examined the application of the petitioner under Section 311 Cr.P.C. threadbare and by a well reasoned speaking order declined the prayer, which cannot be made subject matter of judicial review in exercise of inherent jurisdiction of this Court. Learned Addl. Advocate General also submits that legal precedents, on which reliance is placed by the petitioner, are clearly distinguishable in the backdrop of peculiar facts and circumstances of the instant case and according to general principles governing the powers of a criminal Court under Section 311 Cr.P.C., impugned order is a just order, which warrants no interference. Lastly, learned Addl. Advocate General submits that the impugned order has not resulted in abuse of the process of the Court or otherwise occasioned failure of justice.
14. Mr. P.C. Solanki, learned counsel for the complainant, has brazenly argued that the application under Section 311 Cr.P.C., at the [15] behest of petitioner, itself was not maintainable and therefore no interference with the impugned order is called for. While referring to sub- section (3) of Section 233 Cr.P.C., learned counsel has argued that the Court, even at the stage of defence, may, in its discretion, decline to issue process to the witnesses if it is found that accused has made attempt for the purpose of vexation, or delay, or for defeating the ends of justice, which pre-supposes that such grounds are relevant even in the matter of consideration of application under Section 311 Cr.P.C. for recalling prosecution witnesses. He, therefore, submits that if the learned trial Court has thwarted the attempt of the accused to delay the proceedings, same cannot be faulted so as to make out a case for interference in exercise of inherent jurisdiction. Mr. Solanki has also romped in Section 33(5) of the POCSO Act, which mandates that the Special Court shall ensure that child is not called repeatedly to testify in the Court and submits that the learned trial Court in passing the impugned order has exercised its discretion judiciously which is not liable to be tinkered with sans abuse of the process of any Court. Mr. Solanki would urge that factum of registration of FIR at Jammu against some of the prosecution witnesses was within the knowledge of accused-petitioner at [16] the time of arguments on charge and therefore laying application after almost one and a half year and that too after cross-examining all these prosecution witnesses, to recall them is a blatant attempt on the part of petitioner to prolong the proceedings for defeating the ends of justice.
15. Mr. Solanki, while referring to the cross- examination of victim and her mother, has submitted that the defence counsel has thoroughly cross-examined them, and even confronted them with the alleged call details, is a vital aspect which has been taken note of by the learned trial Court while declining the prayer of petitioner, is sufficient to non-suit the petitioner in this petition. Elaborating his submissions, Mr. Solanki has vehemently argued that meticulous and pertinent cross-examination of victim and her parents on call details, clearly discernible from the statements of these witnesses, is sufficient to prove that accused had access to these call details at the time of cross- examination of victim and other witnesses. Mr. Solanki has put a serious question mark on the reliability and admissibility of the call details by urging that these call details are not worth credence in absence of satisfaction of requirements envisaged under Section 65-B of the Evidence Act. He, therefore, submits that it [17] is a question of great significance which goes to the root of the matter.
16. Articulating his submission with emphasis, learned counsel Mr. Solanki submits that there is no proof to this effect, that these call details were solicited by Jammu Police from service providers of the mobile phones under Section 91 Cr.P.C., itself is sufficient for invoking Section 65-B of the Evidence Act. Lastly, learned counsel for the complainant has argued that even the call details are not part of the charge- sheet, and furthermore not showing the text of SMS messages, is a relevant consideration which has prevailed upon the learned trial Court for exercising its discretion, which warrants no interference in exercise of inherent powers. In support of his various arguments, learned counsel for the complainant has placed reliance on following judgments:
Prem Raj Vs. State of Rajasthan & Ors. [1998 Cr.L.R. (Raj.) 773] Mahesh Chand Khandelwal Vs. Surendra Kumar Dad [2010 (2) WLC (Raj) 704] Zahira Habibulla H. Sheikh & Anr. Vs. State of Gujarat & Ors. [2004 SCC (Cr.) 999] AG Vs. Shiv Kumar Yadav & Anr.
[2015 AIR SCW 5302] [18] State of Haryana Vs. Ram Mehar & Ors.[AIR 2016 SC 3942]
17. I have bestowed my consideration to the arguments advanced at Bar and thoroughly examined the impugned order in conjunction with the entire material supplied by the learned counsel for the petitioner.
GENERAL OBSERVATIONS PERTAINING TO SECTION 311 CR.P.C.
18. Complete reading of Section 311 Cr.P.C. and upon its meaningful construction, it is explicitly clear that the Legislature in its wisdom, by inserting this provision, has endowed discretionary power on the Court to find out the truth and render a just decision by exercising its discretionary authority at any stage of the trial to summon any person as witness or examine any person in attendance though not summoned as a witness or recall or reexamine any person already examined, who are expected to be able to throw light upon the matter in dispute. Invocation of the discretionary power under Section 311 Cr.P.C. is circumscribed by certain riders and therefore a Court is expected to use these powers judicially and not capriciously or [19] arbitrarily. A relevant consideration for taking aid of this Section is to discover relevant facts or to obtain proper proof of such facts for a just decision of the case. The Legislature, while engrafting this provision, has equi-balanced the position so that neither the prosecution nor the defence can utilize it for filling up lacuna. The Court, while exercising such discretionary power, should not examine any person in attendance though not summoned as witness or recall or reexamine any person already examined as a disguise for a retrial or to change the nature of the case against either of the parties.
19. A criminal Court, while exercising power under Section 311 Cr.P.C., is expected to effectuate the right to speedy trial. Precisely, the object of the provision is to do justice not only from the point of view of the accused and the prosecution but also from the point of view of an orderly society.
At this stage, it would be just and appropriate to make judicial scrutiny of the argument of complainant that application under Section 311 Cr.P.C. at the behest of accused is not maintainable. The argument, on the face of it, appears to be alluring but not of substance on the touchstone of language employed therein. While it is true that powers under Section 311 [20] Cr.P.C. are discretionary in nature and sole discretion rests on the Court but then any request, may it be at the behest of an accused, to summon any person as a witness or examine any person in attendance though not summoned as a witness, or recall or reexamine any person already examined, cannot be denied to him if it appears to the Court that his evidence is essential to the just decision of the case. Therefore, recording satisfaction, that evidence of the witness is necessary, is sine qua non for exercising power by a Court.
JUDICIAL SCRUTINY OF IMPUGNED ORDER IN FACTUAL BACKDROP
20. In the instant case, accused-petitioner with others is facing a criminal trial for various offences of Indian Penal Code, viz., Section 342, 354A, 370(4), 376(2)(f), 376-D, 506, 509 and 120-B IPC as well as Sections 5(f)(6), 5(9)(6), 7/8 of the POCSO Act. The eight prosecution witnesses including the child (victim), who were cross-examined by the defence counsel, have been named in the application submitted by the accused-petitioner to recall them for further cross-examination. If the grounds set out in the application for recalling these prosecution witnesses are examined on the touchstone of [21] Section 311 Cr.P.C., then it would ipso facto reveal that the petitioner has shown reason for its handicap/predicament in effectively cross- examining these witnesses in want of requisite material, which was subsequently solicited from Jammu Court, wherein some of the prosecution witnesses are criminally prosecuted for their alleged delinquency having direct nexus with the present case. As per version of the petitioner, the call details, which are subsequently obtained, do indicate some nexus and proximity of the minor (victim) and her parents with these prosecution witnesses, who are accused before Jammu Court but during their cross-examination these witnesses have given either negative answer in this behalf or at times were evasive in their reply. Citing presumption about culpability of the accused for offences under the POCSO Act, by virtue of Section 29 of the Act, accused- petitioner has made an attempt to justify his prayer for recalling these witnesses for their further cross-examination to throw light upon the matter in dispute which may ensure just decision of the case.
21. Although learned trial Court has made sincere endeavour to examine the afflictions of the petitioner and by a detailed order declined his prayer, but in the backdrop of peculiar facts and circumstances of the instant case, I feel [22] persuaded to re-examine the same in the light of statements of these prosecution witnesses more particularly in light of their version during cross- examination and the legal precedents on which heavy reliance is placed by the petitioner.
22. A glance at the statements of minor (victim) PW5 makes it explicitly clear that her examination-in-chief started on 11.04.2014 and completed on 21 s t of April 2014. She was subjected to cross-examination by a Senior Counsel on 13 t h of May 2014 on behalf of accused-petitioner and later on by the counsels representing other accused persons. The cross- examination was completed on 13 t h of June 2014, i.e. for almost one month she was subjected to cross-examination on various dates. During cross-examination, defence has made all attempts to grill her for impeaching her testimony. Undeniably, she has been confronted for her alleged nexus and proximity with Pankaj Dubey, who is an accused before Jammu Court, as well as other prosecution witnesses, and relevant questions were put to her regarding the call details. The witness was also confronted with reference to certain call details of Deependra Singh with a suggestive question showing his mobile number. Therefore, it is rather difficult to fathom that the accused-
[23]petitioner was having no access to the call details allegedly obtained by him after cross- examination of the minor (victim). Putting questions to the witness during cross- examination with material particulars about mobile numbers, date and duration of calls and SMS, pre-supposes that this material was not subsequently disclosed to the accused-petitioner and this sort of inference also satisfies the test of normal prudence about availability of this material at the time of cross-examination of minor (victim).
23. It is also noteworthy that during cross- examination of the child (victim), there is no suggestion by the defence counsel that she was having her own mobile phone and the so called phone calls were also made to the mobile phone which her mother or father was carrying. Under the POCSO Act, although there is a presumption as to certain offences under Section 29 of the Act but being is a Special Act, Chapter VIII also prescribes procedure and powers of the Special Court and recording of evidence. Sub- sec.(5) of Section 33 envisages a provision that Special Court shall ensure that the child is not called repeatedly to testify in the Court. There are certain other safeguards also against child inasmuch as a child cannot be subjected to [24] aggressive questioning or character assassination and the Court is obliged to ensure that identify of child is not disclosed at any time during the course of investigation or trial. The POCSO Act is inspired by Article 15 of the Constitution of India and its enactment is in furtherance of Article 39 which inter-alia provides that State shall in particular direct its policy towards securing that the tender age children are not abused and their childhood and youth are protected against exploitation and they are given facilities to develop in a healthy manner and conditions of freedom and dignity. Thus, in totality, it is rather difficult to find any fault with the impugned order in the factual backdrop of the case to the extent it has declined to recall the victim for further cross- examination.
24. Likewise, if the statements of two other prosecution witnesses, the parents of child (victim), PW 12 Sunita Singh and PW 21 Karamveer Singh, are thoroughly examined, then too it is clearly discernible that both of them are extensively cross-examined by the defence counsels. Every attempt is made on behalf of accused-petitioner and other accused persons to confront them vis-à-vis alleged call details during cross-examination, presumably obtained [25] by the petitioner subsequently. The defence has also put leading questions to these witnesses for establishing their nexus and proximity with some of the accused persons named before Jammu Court for exposing alleged conspiracy between them to prosecute petitioner and other accused persons. The cross-examination of PW12 unequivocally reveals that witness was called upon to disclose her nexus with the accused persons named before Jammu Court precisely on the strength of these call details and SMS. Meticulous cross-examination of the witnesses, by suggesting dates of each call and duration of each and every call and the timings of SMS, pre- supposes that accused persons were abreast about all these materials at the time of cross- examination. Similarly, PW21 Karamveer Singh has also been effectively cross-examined by the defence counsels for proving his proximity as well as proximity of his wife with the accused persons named before Jammu Court. Therefore, recalling both these witnesses, i.e. PW12 and PW21, for further cross-examination in such a situation cannot be countenanced being an ambitious plea at the behest of accused- petitioner.
25. Now switching on to the other prosecution witnesses, PW1 Pushplata and PW2 Nirpal Singh, [26] suffice it to observe that PW1 is ASI and PW2 is Duty Officer with the Delhi Police, who have been thoroughly cross-examined by the defence counsels and there appears no plausible reason for recalling these witnesses for further cross- examination. PW7 Kiran Jha Thakur, who is managing affairs of some NGO, PW19 Rahul Sachan, a businessman, and PW23 Mahendra Chawla, who were followers of accused- petitioner at one point of time and have deposed during their examination-in-chief to castigate the accused-petitioner for his objectionable activities, have also been subjected to threadbare examination by the defence counsels and as such it is rather difficult to comprehend that recalling of these witnesses for further cross-examination is necessary for just decision of the case. Moreover, charge-sheeting some of the prosecution witnesses subsequently before Jammu Court by any stretch of imagination cannot be construed a plausible reason to discard/impeach their testimony as competent witnesses in the instant case on the anvil of particeps criminis within the four corners of Evidence Act, 1872. Thus, recalling these witnesses for further cross-examination is per se a plea bereft of any merit inasmuch as the same is falling short of requirements envisaged under second part of Section 311 Cr.P.C.
[27]26. It goes without saying that credibility, reliability or trustworthiness of a witness, if allegedly put to jeopardy or under cloud on disclosure of some material subsequently by accused, cannot furnish a ground for recalling a witness for further cross-examination within the four corners of discretionary powers conferred on a Court under Section 311 Cr.P.C. In the process of adjudication, credibility or reliability of a witness can very well be examined by the Court so as to form an opinion that his testimony is worth reliance to bring home guilt against accused person. Even otherwise also, an accused is well within his right to discredit evidence of such witness by tendering defence evidence of his choice as observed by the learned trial Court. A criminal Court, while making judicial scrutiny of testimony of any witness, is expected to analyze its credibility for forming an opinion that statements are sufficient to bring home guilt against accused or lacking requisite sting to conclude otherwise.
CONSIDERATION OF LEGAL PRECEDENTS TO THRASHOUT AMBIT AND SCOPE OF SECTION 311 CR.P.C.
27. In Mannan Shaikh & Ors. (supra), Supreme Court has considered power to recall a witness [28] by resorting to Section 311, 243(2) and 246(5) Cr.P.C. Upon threadbare examination of these provisions, the Court has opined that permissibility and manner of exercise of such power depends on facts of an individual case. The Court further observed that a criminal Court, while resorting to Section 311 Cr.P.C. is expected to form an opinion that such recalling is essential to just decision of case. While construing such power to be of wide amplitude, the Court has also observed that power is to be exercised with circumspection and only with object of arriving at just decision of the case. The judgment, as such, is dilating on the powers of criminal Court and parameters for exercising such powers, and therefore, ratio decidendi of this judgment deserves adherence without any demur but for in the backdrop of facts of an individual case.
28. While deciding case of Jamatraj Kewalji Govani (supra), Supreme Court had the occasion to examine the power to recall a witness under Section 540 of the Code of Criminal Procedure, 1898, which is pari materia to Section 311 Cr.P.C. The Court held:
"It would appear that in our criminal jurisdiction, statutory law confers a power in absolute terms to be exercised at any stage of the trial to summon a witness or examine one [29] present in court or to recall a witness already examined, and makes this the duty and, obligation of the Court provided the just decision of he case demands it. In other words, where the court exercises the powder under the second part, the inquiry cannot be whether the accused has brought anything suddenly or unexpectedly but whether court is right in thinking that the new evidence is needed by it for a just decision of the case. If the court has acted without the requirements of just decision, the action is open to criticism but if the court's action is supportable as being in aid of a just decision the action cannot be regarded as exceeding the jurisdiction."
29. In Mohanlal Shamji Soni (supra), Supreme Court has reiterated the same principle after analyzing Section 540 of the Code of Criminal Procedure, 1898 as well as Section 311 Cr.P.C. The Court held:
"The next important question is whether Section 540 gives the court carte-blanche drawing no underlying principle in the exercise of the extraordinary power and whether the said Section is unguided, uncontrolled and uncanalised. Though Section 540 (Section 311 of the new Code) is, in the widest possible terms and calls for no limitation, either with regard to the stage at which the powers of the court should be exercised, or with regard to the manner in which they should be exercised, that power is circumscribed by the principle that [30] underlines Section 540, namely, evidence to be obtained should appear to the court essential to a just decision of the case by getting at the truth by all lawful means. Therefore, it should be borne in mind that the aid of the section should be invoked only with the object of discovering relevant facts or obtaining proper proof of such facts for a just decision of the case and it must be used judicially and not capriciously or arbitrarily because any improper or capricious exercise of the power may lead to undesirable results. Further it is incumbent that due care should be taken by the court while exercising the power under this section and it should not be used for filling up the lacuna left by the prosecution or by the defence or to the disadvantage of the accused or to cause serious prejudice to the defence of the accused or to give an unfair advantage to the rival side and further the additional evidence should not be received as a disguise for a retrial or to change the nature of the case against either of the parties."
"The principle of law that emerges from the views expressed by this Court in the above decisions is that the Criminal Court has ample power to summon any person as a witness or recall and re-examine any such person even if the evidence on both sides is closed and the jurisdiction of the court must obviously be dictated by exigency of the situation, and fair-play and good sense appear to be the only safe guides and that only the requirements of justice command the examination of any person which would depend on the facts and circumstances of each case."[31]
30. In Rajendra Prasad (supra), Supreme Court, while examining power under Section 311 Cr.P.C. to recall or re-summon a witness, reiterated the principle that power cannot be exercised to fill up lacuna in prosecution case. However, while construing the meaning of the term "lacuna in prosecution case", the Court observed that oversight or mistakes during conducting of a case cannot be understood as lacuna and so can be corrected. The Court held:
"It is a common experience in criminal courts that defence counsel would raise objections whenever courts exercise powers under Section 311 of the Code or under Section 165 of the Evidence Act, 1872 by saying that the Court could not "fill the lacuna in the prosecution case". A lacuna in the prosecution is not to be equated with the fallout of an oversight committed by a public prosecutor during trial, either in producing relevant materials or in eliciting relevant answers from witnesses. The adage "to err is human"
is the recognition of the possibility of making mistakes to which humans are prone. A corollary of any such latches or mistakes during the conducting of a case cannot be understood as a lacuna which a court cannot fill up.
Lacuna in the prosecution must be understood as the inherent weakness or a latent wedge in the matrix of the prosecution case. The advantage of it should normally go to the accused in [32] the trial of the case, but an over sight in the management of the prosecution cannot be treated as irreparable lacuna. No party in a trial can be foreclosed from correcting errors. If proper evidence was not adduced or a relevant material was not brought on record due to any inadvertence, the court should be magnanimous in permitting such mistakes to be rectified. After all, function of the criminal Court is administration of criminal justice and not to count errors committed by the parties or to find out and declare who among the parties performed better."
Taking into account the fact situation in the instant case, while accepting the legal proposition adumbrated in the verdict, in the considered opinion of this Court, in the backdrop of facts and circumstances of the instant case, the judgment cannot render any assistance to the petitioner.
31. In Hoffman Andreas (supra), Supreme Court exercised power under Section 311 Cr.P.C. to recall a witness for further cross-examination precisely on the ground of pendente lite death of defence counsel and as such in the peculiar facts and circumstances, the Court granted indulgence to the accused persons for doing substantial justice in the matter and therefore the ratio decidendi of that judgment cannot render any assistance to the cause of the petitioner.
[33]In Raj Deo Sharma (II) (supra), Supreme Court revisited power under Section 311 Cr.P.C. and observed that even after closure of the prosecution evidence it is still open to the prosecution to invoke powers of the Court under Section 311 Cr.P.C. if evidence of any witness appears to the Court essential to the just decision of the case. There cannot be two opinions about this general proposition but then invocation of power depends on facts of an individual case with emphasis on essentiality to recall a witness which may enable the Court to find out truth and render a just decision.
32. Zahira Habibullah Sheikh & Anr. (supra), popularly know as Best Bakery Case, Supreme Court examined threadbare the nature, scope and object of Section 311 Cr.P.C. on the anvil of Sections 60, 64 & 69 of the Evidence Act. The Court observed that it is the cardinal rule of law that best evidence available should be brought before the Court. While discussing Section 311 Cr.P.C., the Court has observed that its first part gives purely discretionary authority to a criminal Court whereas second part is mandatory and compels the Court to take any of the aforementioned steps if the new evidence appears to it essential to the just decision of the case. Therefore, while dilating on second part [34] of Section 311 Cr.P.C., emphasis is supplied on essentiality of new evidence which may enable a Court to arrive at a just decision. Thus, the Court has although treated second part mandatory but acknowledged discretion of the Court for recording its satisfaction that evidence is essential to the just decision of the case. The Court held:
26. In this context, reference may be made to Section 311 of the Criminal Procedure Code which reads as follows:
"311. Power to summon material witness, or examine person present. -- Any court may, at any stage of any inquiry, trial or other proceeding under this Code, summon any person as a witness, or examine any person in attendance, though not summoned as a witness, or recall and re-examine any person already examined; and the court shall summon and examine or recall and re-examine any such person if his evidence appears to it to be essential to the just decision of the case."
The section is manifestly in two parts. Whereas the word used in the first part is "may", the second part uses "shall". In consequence, the first part gives purely discretionary authority to a criminal court and enables it at any stage of an enquiry, trial or proceeding under the Code ( a) to summon anyone as a witness, or ( b) to examine any person present in the court, or (c) to recall and re-examine any person whose evidence has already been recorded. On the other hand, the second part is mandatory and compels the court to take any of the aforementioned steps if [35] the new evidence appears to it essential to the just decision of the case. This is a supplementary provision enabling, and in certain circumstances imposing on the court the duty of examining a material witness who would not be otherwise brought before it. It is couched in the widest possible terms and calls for no limitation, either with regard to the stage at which the powers of the court should be exercised, or with regard to the manner in which it should be exercised. It is not only the prerogative but also the plain duty of a court to examine such of those witnesses as it considers absolutely necessary for doing justice between the State and the subject. There is a duty cast upon the court to arrive at the truth by all lawful means and one of such means is the examination of witnesses of its own accord when for certain obvious reasons either party is not prepared to call witnesses who are known to be in a position to speak important relevant facts.
27. The object underlying Section 311 of the Code is that there may not be failure of justice on account of mistake of either party in bringing the valuable evidence on record or leaving ambiguity in the statements of the witnesses examined from either side. The determinative factor is whether it is essential to the just decision of the case. The section is not limited only for the benefit of the accused, and it will not be an improper exercise of the powers of the court to summon a witness under the section merely because the evidence supports the case of the prosecution and not that of the accused. The section is a general section which applies to all proceedings, enquiries and trials under [36] the Code and empowers the Magistrate to issue summons to any witness at any stage of such proceedings, trial or enquiry. In Section 311 the significant expression that occurs is "at any stage of any inquiry or trial or other proceeding under this Code". It is, however, to be borne in mind that whereas the section confers a very wide power on the court on summoning witnesses, the discretion conferred is to be exercised judiciously, as the wider the power the greater is the necessity for application of judicial mind.
28. As indicated above, the section is wholly discretionary. The second part of it imposes upon the Magistrate an obligation: it is, that the court shall summon and examine all persons whose evidence appears to be essential to the just decision of the case. It is a cardinal rule in the law of evidence that the best available evidence should be brought before the court. Sections 60, 64 and 91 of the Evidence Act, 1872 (in short "the Evidence Act") are based on this rule. The court is not empowered under the provisions of the Code to compel either the prosecution or the defence to examine any particular witness or witnesses on their side. This must be left to the parties. But in weighing the evidence, the court can take note of the fact that the best available evidence has not been given, and can draw an adverse inference. The court will often have to depend on intercepted allegations made by the parties, or on inconclusive inference from facts elicited in the evidence. In such cases, the court has to act under the second part of the section. Sometimes the examination of witnesses as directed by the court may result in what is thought to [37] be "filling of loopholes". That is purely a subsidiary factor and cannot be taken into account. Whether the new evidence is essential or not must of course depend on the facts of each case, and has to be determined by the Presiding Judge.
29. The object of Section 311 is to bring on record evidence not only from the point of view of the accused and the prosecution but also from the point of view of the orderly society. If a witness called by the court gives evidence against the complainant, he should be allowed an opportunity to cross-examine. The right to cross-examine a witness who is called by a court arises not under the provisions of Section 311, but under the Evidence Act which gives a party the right to cross- examine a witness who is not his own witness. Since a witness summoned by the court could not be termed a witness of any particular party, the court should give the right of cross-examination to the complainant. These aspects were highlighted in Jamatraj Kewalji Govani v. State of Maharashtra.
33. Supreme Court, in Iddar & Ors. (supra), has reiterated the principles laid down in Zahira Habibullah Sheikh & Anr. (supra). Likewise, in Himanshu Singh Sabharwal (supra) also same principle is reiterated.
In Natasha Singh (supra), Supreme Court, while examining powers of a criminal Court under Section 311 Cr.P.C. to examine a person as witness, laid down parameters for [38] exercising discretionary powers. Indisputably, it was not a case of recalling a witness for further cross-examination and therefore while considering prayer in the case on the anvil of right of an accused to fair trial, the Court held:
"Section 311 CrPC empowers the court to summon a material witness, or to examine a person present at "any stage" of "any enquiry", or "trial", or "any other proceedings" under CrPC, or to summon any person as a witness, or to recall and re-examine any person who has already been examined if his evidence appears to it, to be essential to the arrival of a just decision of the case. Undoubtedly, CrPC has conferred a very wide discretionary power upon the court in this respect, but such a discretion is to be exercised judiciously and not arbitrarily. The power of the court in this context is very wide, and in exercise of the same, it may summon any person as a witness at any stage of the trial, or other proceedings. The court is competent to exercise such power even suo motu if no such application has been filed by either of the parties. However, the court must satisfy itself, that it was in fact essential to examine such a witness, or to recall him for further examination in order to arrive at a just decision of the case."
"The scope and object of the provision is to enable the court to determine the truth and to render a just decision after discovering all relevant facts and obtaining proper proof of such facts, to arrive at a just decision of the case. Power must be exercised [39] judiciously and not capriciously or arbitrarily, as any improper or capricious exercise of such power may lead to undesirable results. An application under Section 311 CrPC must not be allowed only to fill up a lacuna in the case of the prosecution, or of the defence, or to the disadvantage of the accused, or to cause serious prejudice to the defence of the accused, or to give an unfair advantage to the opposite party. Further, the additional evidence must not be received as a disguise for retrial, or to change the nature of the case against either of the parties. Such a power must be exercised, provided that the evidence that is likely to be tendered by a witness, is germane to the issue involved. An opportunity of rebuttal however, must be given to the other party. The power conferred under Section 311 CrPC must therefore, be invoked by the court only in order to meet the ends of justice, for strong and valid reasons, and the same must be exercised with great caution and circumspection. The very use of words such as "any court", "at any stage", or "or any enquiry, trial or other proceedings", "any person" and "any such person" clearly spells out that the provisions of this section have been expressed in the widest possible terms, and do not limit the discretion of the court in any way. There is thus no escape if the fresh evidence to be obtained is essential to the just decision of the case. The determinative factor should therefore be, whether the summoning/recalling of the said witness is in fact, essential to the just decision of the case.[40]
Therefore, in the backdrop of facts and circumstances of the case, recalling eight prosecution witnesses, for further cross- examination, cannot be treated at par seeking permission to examine three witnesses by the accused. In the case in hand, all the eight prosecution witnesses are thoroughly examined by defence at the earlier point of time and taking note of this fact the learned trial Court has declined prayer of the accused for recalling these witnesses, therefore, cannot be faulted and as such this judgment too is of no avail and consequence to the petitioner.
34. The judgment in Tomaso Bruno & Anr. (supra), on which the petitioner has placed reliance, is essentially pertaining to Section 65A, 65B and 65 of the Evidence Act, 1872. The Court, while considering the provisions, observed that prosecution cannot withhold evidence, which could have clinched the issue. Taking into account peculiar facts and circumstances of the case, wherein accused appellants were foreigners, the Court has deprecated the practice of prosecution in withholding best evidence. With utmost respect, in the considered opinion of this Court, at no point of time accused-petitioner has ever [41] raised his grievance against the investigating agency and even while participating in the trial also cross-examined as many as 42 prosecution witnesses, cannot be allowed to take such a plea at the fag end of the trial so as to take any assistance from the aforementioned legal precedent. Therefore, this ambitious plea of the petitioner is wholly untenable and this judgment is obviously of no assistance to the cause of the petitioner.
35. In P. Sanjeeva Rao (supra), Supreme Court has again reiterated the same principle that exercise of power of Court to recall any witness for cross-examination is permissible only when it is essential for just decision of the case.
In Mina Lalita Baruwa (supra) Supreme Court, after reading Section 301 and 311 Cr.P.C. together, reiterated the same principle that invocation of Section 311 Cr.P.C. pre-supposes recalling of a witness to arrive at a just decision. Same legal position is adumbrated by the Supreme Court in Manan Sheikh (supra).
In Salman Khan (supra), learned Single Judge of this Court, after considering a relevant fact that prosecution was allowed to produce documents after a lapse of more than nine years that too when the judgment was reserved for pronouncement, felt persuaded to accede to the [42] prayer of accused for recalling prosecution witnesses. Therefore, this case too is factually distinguishable.
Judgment of learned Single Judge in Laxmi Mal Lodha & Anr. (supra) was under the Negotiable Instruments Act, and in the backdrop of peculiar facts and circumstances that judgment too is clearly distinguishable.
Similarly, the ratio decidendi of Nitesh (supra) is clearly distinguishable, more particularly, in the wake of the fact that the prosecution witnesses were earlier thoroughly cross-examined yet an endeavour is made on behalf of the accused-petitioner for recalling them.
36. The judgment, on which the learned counsel for the complainant has placed reliance, i.e. Prem Raj (supra), is essentially highlighting scope of Section 311 Cr.P.C. A learned Single Judge of this Court has observed that power under this Section is conferred on the Court and not on parties. However, the Court has also acknowledged the power of the Court as unfettered to examine and re-examine any witness under the aforesaid provision at any time in any inquiry or trial. Therefore, essentially, the Court has dilated on this aspect of the matter that powers under Section 311 [43] Cr.P.C. are circumscribed by the Legislature and therefore are to be exercised sparingly if it is necessary to do so for just decision of the case.
In Mahesh Chand Khandelwal (supra), a Single Judge of this Court has essentially examined the relative scope of Section 242(3) and 311 Cr.P.C. and in that background observed that Section 311 cannot be invoked by accused for recalling witness for cross-examination. It is needless to observe here that in this case also the Court has observed that powers of a criminal Court, to examine and re-examine any witness under Section 311 Cr.P.C., are unfettered.
37. In Zahira Habibulla H. Sheikh & Anr. (supra), Supreme Court has made endeavour to examine nature, scope and object of Section 311 Cr.P.C. read with Section 165 of the Evidence Act 1872 and while relying on its earlier decision in Mohanlal Shamji Soni (supra), held:
"44. The power of the court under Section 165 of the Evidence Act is in a way complementary to its power under Section 311 of the Code. The section consists of two parts i.e.: ( i) giving a discretion to the court to examine the witness at any stage, and ( ii) the mandatory portion which compels the court to examine a witness if his evidence appears to be essential to the just decision of the court. Though the discretion given to the court is very wide, the very width requires a corresponding caution. In Mohanlal v. Union of India this [44] Court has observed, while considering the scope and ambit of Section 311, that the very usage of the words such as, "any court", "at any stage", or "any enquiry or trial or other proceedings", "any person"
and "any such person" clearly spells out that the section has expressed in the widest-possible terms and do not limit the discretion of the court in any way. However, as noted above, the very width requires a corresponding caution that the discretionary powers should be invoked as the exigencies of justice require and exercised judicially with circumspection and consistently with the provisions of the Code. The second part of the section does not allow any discretion but obligates and binds the court to take necessary steps if the fresh evidence to be obtained is essential to the just decision of the case, "essential" to an active and alert mind and not to one which is bent to abandon or abdicate. Object of the section is to enable the court to arrive at the truth irrespective of the fact that the prosecution or the defence has failed to produce some evidence which is necessary for a just and proper disposal of the case. The power is exercised and the evidence is examined neither to help the prosecution nor the defence, if the court feels that there is necessity to act in terms of Section 311 but only to subserve the cause of justice and public interest. It is done with an object of getting the evidence in aid of a just decision and to uphold the truth.
45. It is not that in every case where the witness who had given evidence before court wants to change his mind and is prepared to speak differently, that the court concerned should readily accede to such request by lending its assistance.
[45]If the witness who deposed one way earlier comes before the appellate court with a prayer that he is prepared to give evidence which is materially different from what he has given earlier at the trial with the reasons for the earlier lapse, the court can consider the genuineness of the prayer in the context as to whether the party concerned had a fair opportunity to speak the truth earlier and in an appropriate case, accept it. It is not that the power is to be exercised in a routine manner, but being an exception to the ordinary rule of disposal of appeal on the basis of records received in exceptional cases or extraordinary situation the court can neither feel powerless nor abdicate its duty to arrive at the truth and satisfy the ends of justice. The court can certainly be guided by the metaphor, separate the grain from the chaff, and in a case which has telltale imprint of reasonableness and genuineness in the prayer, the same has to be accepted, at least to consider the worth, credibility and the acceptability of the same on merits of the material sought to be brought in.
46. Ultimately, as noted above, ad nauseam the duty of the court is to arrive at the truth and subserve the ends of justice. Section 311 of the Code does not confer on any party any right to examine, cross-examine and re-examine any witness. This is a power given to the court not to be merely exercised at the bidding of any one party/person but the powers conferred and discretion vested are to prevent any irretrievable or immeasurable damage to the cause of society, public interest and miscarriage of justice. Recourse may be had by courts to power under this section only for the purpose of discovering relevant facts or obtaining [46] proper proof of such facts as are necessary to arrive at a just decision in the case."
38. In Shiv Kumar Yadav & Anr. (supra), Supreme Court declined to recall witnesses for cross-examination on the ground that they were not properly cross-examined by the defence counsel. The Court observed that mere observation that recall was necessary (for ensuring fair trial) is not enough in absence of any tangible reason at the cost of hardships to the witnesses and victim. The Court held:
"The above observations cannot be read as laying down any inflexible rule to routinely permit a recall on the ground that cross-examination was not proper for reasons attributable to a counsel. While advancement of justice remains the prime object of law, it cannot be understood that recall can be allowed for the asking or reasons related to mere convenience. It has normally to be presumed that the counsel conducting a case is competent particularly when a counsel is appointed by choice of a litigant. Taken to its logical end, the principle that a retrial must follow on every change of a counsel, can have serious consequences on conduct of trials and the criminal justice system. Witnesses cannot be expected to face the hardship of appearing in court repeatedly, particularly in sensitive cases such as the present one. It can result in undue hardship for victims, especially so, of [47] heinous crimes, if they are required to repeatedly appear in court to face cross-examination."
"At this stage, to judge as to whether certain questions should have been put to the witnesses in cross examination or should not have been put to them, would in my view result in pre-judging as to what are the material portions of the evidence and would also amount to re-appraising the entire cross examination conducted by the earlier counsel to conclude whether he had done a competent job or not. This certainly is not within the scope and power of the court Under Section 311 Cr.P.C. I am supported in my view by the observations of Hon'ble Delhi High Court in its order dated 20/02/2008 in case titled as Raminder Singh v. State, Criminal MC 8479/2006, where it has been held as under:
In the first place, it requires to be noticed that scope of Section 311 Cr.P.C. does not permit a court to go into the aspect whether material portions of the evidence on record should have been put to the witness in cross-examination to elicit their contradictions. If the court is required to perform such an exercise every time an application is fled Under Section 311 then not only would it be pre-judging what according to it are 'material portions' of the evidence but it would end up reappraising the entire cross-examination conducted by a counsel to find out if the counsel had done a competent job or not. This certainly is not within the scope of the power of the trial court Under Section 311 Cr.P.C. No judgment has [48] been pointed out by the learned Counsel for the Petitioner in support of such a contention. Even on a practical level it would well nigh be impossible to ensure expeditious completion of trials if trial courts were expected to perform such an exercise at the conclusion of the examination of prosecution witnesses every time."
39. Ram Mehar & Ors. (supra), a latest verdict of Supreme Court, has dilated on power of a criminal Court to recall a witness for further cross-examination under Section 311 Cr.P.C. The Court, while considering power under Section 311, Cr.P.C. on the anvil of violation of Article 21 of the Constitution of India, observed that change of counsel by defence and failure to put certain questions to the witnesses is no ground to recall witness. Highlighting right of an accused to fair trial, the Court observed that concept of fair trial cannot be limitlessly stretched. The Court held:
"34. Keeping in mind the principles stated in the aforesaid authorities the defensibility of the order passed by the High Court has to be tested. We have already reproduced the assertions made in the petition seeking recall of witnesses. We have, for obvious reasons, also reproduced certain passages from the trial court judgment. The grounds urged before the trial court fundamentally pertain to illness of the counsel who was engaged on behalf of [49] the defence and his inability to put questions with regard to weapons mentioned in the FIR and the weapons that are referred to in the evidence of the witnesses. That apart, it has been urged that certain suggestions could not be given. The marrow of the grounds relates to the illness of the counsel. It needs to be stated that the learned trial Judge who had the occasion to observe the conduct of the witnesses and the proceedings in the trial, has clearly held that recalling of the witnesses were not necessary for just decision of the case. The High Court, as we notice, has referred to certain authorities and distinguished the decision in Shiv Kumar Yadav (AIR 2015 SC 3501) (supra) and Fatehsinh Mohansinh Chauhan (2006 AIR SCW 4840) (supra). The High Court has opined that the court has to be magnanimous in permitting mistakes to be rectified, more so, when the prosecution was permitted to lead additional evidences by invoking the provisions Under Section 311 Cr.P.C.
The High Court has also noticed that the accused persons are in prison and, therefore, it should be justified to allow the recall of witnesses.
35. The heart of the matter is whether the reasons ascribed by the High Court are germane for exercise of power Under Section 311 Cr.P.C. The criminal trial is required to proceed in accordance with Section 309 of the Cr.P.C. This Court in Vinod Kumar v. State of Punjab, while dealing with delay in examination and cross-
examination was compelled to observe thus:
[50]"If one is asked a question, what afflicts the legally requisite criminal trial in its conceptual eventuality in this country the two reasons that may earn the status of phenomenal signification are, first, procrastination of trial due to non-availability of witnesses when the trial is in progress and second, unwarranted adjournments sought by the counsel conducting the trial and the unfathomable reasons for acceptation of such prayers for adjournments by the trial courts, despite a statutory command under Section 309 of the Code of Criminal Procedure, 1973 (Cr.P.C.) and series of pronouncements by this Court. What was a malady at one time, with the efflux of time, has metamorphosed into malignancy. What was a mere disturbance once has become a disorder, a diseased one, at present.
And again:
"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. ..."
37. There is a definite purpose in referring to the aforesaid authorities. We are absolutely conscious about the factual matrix in the said cases. The observations were made in the context where examination-in-chief was [51] deferred for quite a long time and the procrastination ruled as the Monarch. Our reference to the said authorities should not be construed to mean that Section 311 Cr.P.C. should not be allowed to have its full play. But, a prominent one, the courts cannot ignore the factual score. Recalling of witnesses as envisaged under the said statutory provision on the grounds that accused persons are in custody, the prosecution was allowed to recall some of its witnesses earlier, the counsel was ill and magnanimity commands fairness should be shown, we are inclined to think, are not acceptable in the obtaining factual matrix. The decisions which have used the words that the court should be magnanimous, needless to give special emphasis, did not mean to convey individual generosity or magnanimity which is founded on any kind of fanciful notion. It has to be applied on the basis of judicially established and accepted principles. The approach may be liberal but that does not necessarily mean "the liberal approach" shall be the Rule and all other parameters shall become exceptions. Recall of some witnesses by the prosecution at one point of time, can never be ground to entertain a petition by the defence though no acceptable ground is made out. It is not an arithmetical distribution. This kind of reasoning can be dangerous. In the case at hand, the prosecution had examined all the witnesses. The statements of all the accused persons, that is 148 in number, had been recorded under Section 313 Cr.P.C. The defence had examined 15 witnesses. The foundation for recall, as is evincible [52] from the applications filed, does not even remotely make out a case that such recalling is necessary for just decision of the case or to arrive at the truth. The singular ground which prominently comes to surface is that the earlier counsel who was engaged by the defence had not put some questions and failed to put some questions and give certain suggestions. It has come on record that number of lawyers were engaged by the defence. The accused persons had engaged counsel of their choice. In such a situation recalling of witnesses indubitably cannot form the foundation. If it is accepted as a ground, there would be possibility of a retrial. There may be an occasion when such a ground may weigh with the court, but definitely the instant case does not arouse the judicial conscience within the established norms of Section 311 Cr.P.C. for exercise of such jurisdiction. It is noticeable that the High Court has been persuaded by the submission that recalling of witnesses and their cross-examination would not take much time and that apart, the cross-examination could be restricted to certain aspects. In this regard, we are obliged to observe that the High Court has failed to appreciate that the witnesses have been sought to be recalled for further cross-examination to elicit certain facts for establishing certain discrepancies; and also to be given certain suggestions. We are disposed to think that this kind of plea in a case of this nature and at this stage could not have been allowed to be entertained.
[53]38. At this juncture, we think it apt to state that the exercise of power under Section 311 Cr.P.C. can be sought to be invoked either by the prosecution or by the accused persons or by the Court itself. The High Court has been moved by the ground that the accused persons are in the custody and the concept of speedy trial is not nullified and no prejudice is caused, and, therefore, the principle of magnanimity should apply. Suffice it to say, a criminal trial does not singularly centres around the accused. In it there is involvement of the prosecution, the victim and the victim represents the collective. The cry of the collective may not be uttered in decibels which is physically audible in the court premises, but the Court has to remain sensitive to such silent cries and the agonies, for the society seeks justice. Therefore, a balance has to be struck. We have already explained the use of the words "magnanimous approach" and how it should be understood. Regard being had to the concept of balance, and weighing the factual score on the scale of balance, we are of the convinced opinion that the High Court has fallen into absolute error in axing the order passed by the learned trial Judge. If we allow ourselves to say, when the concept of fair trial is limitlessly stretched, having no boundaries, the orders like the present one may fall in the arena of sanctuary of errors. Hence, we reiterate the necessity of doctrine of balance."
CONCLUSION [54]
40. A cumulative reading of Section 311 Cr.P.C. and upon construing true nature of power with which a criminal Court is endowed therein, as adumbrated in all the judicial precedents, it has come to the fore that Section is bifurcated into two parts. In the first part, Legislature has used the word "may" so as to confer discretion on the Court for resorting to such power whereas in juxtaposition to it, the second part uses "shall", indicating its mandatory nature to confer power on a criminal Court enabling it at any stage of the trial to take any of the aforementioned steps with certain riders. Thus, the power under second part of Section 311 Cr.P.C. is of wide amplitude and dimension but with caution/restriction to exercise the same when new evidence is essential to the just decision of the case. This being the position, power under second part of Section 311 Cr.P.C. cannot be exercised in a routine manner by a criminal Court for ordering retrial or filling lacuna and gaps in the evidence tendered either by the prosecution or by accused. If these parameters and yardsticks are objectively applied in the facts and circumstances of the present case, then without any reservation or demur, in my opinion, learned trial Court has not at all scuttled the path to secure ends of justice. My this view also find [55] support from a decision of Supreme Court in case of Rajaram Prasad Yadav Vs. State of Bihar (2013) 14 SCC 461. Speaking for the Bench, F.M.I. Kalifulla, J. explained the proposition as follows:
"It is, therefore, imperative that the invocation of Section 311 Cr.P.C. and its application in a particular case can be ordered by the Court, only by bearing in mind the object and purport of the said provision, namely, for achieving a just decision of the case as noted by us earlier. The power vested under the said provision is made available to any Court at any stage in any inquiry or trial or other proceeding initiated under the Code for the purpose of summoning any person as a witness or for examining any person in attendance, even though not summoned as witness or to recall or re-examine any person already examined. Insofar as recalling and re-examination of any person already examined, the Court must necessarily consider and ensure that such recall and re-examination of any person, appears in the view of the Court to be essential for the just decision of the case."
41. As such, upon analysis of ambit and scope of Section 311 Cr.P.C., adumbrated by the authoritative legal precedents, in the backdrop of peculiar facts and circumstances of the instant case, I am afraid, the impugned order cannot be categorized as infirm or perverse. The learned [56] trial Court has taken pain to examine all the pros and cons while declining prayer of the accused-petitioner in the light of trite law on the subject and criminal delinquency of the petitioner. Therefore, viewed from any angle, learned trial Court has not committed any manifest error of law in passing the impugned order warranting interference in exercise of inherent jurisdiction of this Court. In totality, indisputably, instant one is not a case wherein learned trial Court has abused the process of any Court or otherwise committed any patent error which has resulted in miscarriage of justice.
The upshot of above discussion is that the instant petition fails and the same is hereby dismissed.
(P.K. LOHRA) J.
arora/