Delhi District Court
State vs . Mohd. Nazir on 19 November, 2012
IN THE COURT OF SH. SAURABH PARTAP SINGH LALER
METROPOLITAN MAGISTRATE06 (East),
KARKARDOOMA COURTS, DELHI.
FIR No. : 262/02
PS : Preet Vihar
Offence complained of : 279/338 IPC
Date of commission of offence : 08.06.2002
Unique Case ID No. : 02402R0089512002
STATE Vs. Mohd. Nazir
S/o Abdul Manan
R/o H. No. 119, Khureji Khas, Delhi.
.............. Accused
Sh. Joginder Singh S/o Sh. Harbans Singh
R/o 6/305, Geeta Colony, Delhi.
............. Complainant
Date of Institution : 19.10.2002
Plea of accused : Pleaded not guilty.
Date of reserving judgment/ order : 19.11.2012
Date of pronouncement :19.11.2012
Final Order : Acquitted
BRIEF STATEMENT OF THE REASONS FOR THE DECISION
ALLEGATIONS
The story of the prosecution is that on 08.06.2002 at about 6:25 PM at
Shiv Puri More Road near Geeta Colony, Delhi, falling within the jurisdiction of
Police Station Preet Vihar, accused Mohd. Nazir was driving a bus bearing number
DL1PB0001 in a rash and negligent manner and while driving the said vehicle in
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such a manner, the accused struck against a passenger Joginder Singh, who was
deboarding the bus, because of which Joginder Singh fell down on the road and
received grievous injuries. Thus, accused Mohd. Nazir is alleged to have
committed offence punishable under section 279/338 IPC.
FIR
On the basis of the said allegations and on the complaint of the
complainant Sh. Joginder Singh, an FIR bearing number 262/02 under section
279/338 IPC was lodged at Police Station Preet Vihar.
NOTICE
After investigation, chargesheet under section 173 Cr.P.C was filed
on 19.10.2002.
The accused was summoned to face trial and he was supplied the
copy of charge sheet as per section 207 Cr.P.C.
On the basis of the chargesheet, a notice for the offence punishable
under section 279/338 IPC was framed against accused Mohd. Nazir and read out
to the said accused person, to which the accused pleaded not guilty and claimed
trial on 01.12.2005.
JUDICIAL RESOLUTION
To bring home the guilt of rash and negligent driving to the accused,
three things need to be proved by the prosecution that to beyond any reasonable
doubt. The three essential ingredients are as follows:
(1)That the accident actually took place.
(2)That the accident took place due to rash and negligent driving.
(3)That the accused was the person who was driving the vehicle at the
relevant time.
These words i.e "rash" and "negligent", have not been defined in the Indian Penal
Code. However as per Blacks Law Dictionary, Eighth Edition the word 'Negligent' is characterized by
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a person's failure to exercise the degree of care that someone of ordinary prudence would have
exercised in the same circumstances.
Quoting from the article "Negligence, Mens Rea and Criminal Responsibility" by
H.L.A.Hart in Punishment and Responsibility the dictionary further goes on to explain the
difference between an act done inadvertently and an act done negligently.
"[A] careful consideration is needed of the difference between the meaning of the
expression like 'inadvertently' and 'while his mind was a blank' on the one hand, and
'negligently' on the other hand. In ordinary English, and also in Lawyer's English,
when harm has resulted from someone's negligence, if we say of that person that he
has acted negligently we are not thereby merely describing the frame of mind in
which he acted. 'He negligently broke a saucer' is not the same kind of expression as
'he inadvertently broke a saucer'. The point of adverb 'inadvertently' is merely to
inform us of the agent's psychological state, whereas if we say 'He broke it
negligently' we are not merely adding to this an element of blame or reproach, but
something quite specific, viz. we are referring to the fact that the agent failed to
comply with a standard of conduct with which any ordinary reasonable man could
and would have complied: a standard requiring him to take precautions against harm.
The word 'negligently', both in legal and non legal contexts, makes an essential
reference to an omission to do what is thus required: it is not a flatly descriptive
psychological expression like 'his mind was a blank'."
The Oxford Advanced Learner's Dictionary, Sixth Edition defines 'Rash'as doing
something that may not be sensible without first thinking about the possible results.
Elaborating further, in State of H.P. v. Piar Chand, Cr. Appeal No. 109 of 2003,
decided on 2.6.2003, Himachal Pradesh High Court, while dealing with the meaning of the
expression " rashness " and " negligence " held as follows :
"18. Criminal rashness is doing a dangerous or wanton act with the
knowledge that it is so and may cause injury but without intention to cause
injury and without knowledge that injury would probably be caused.
Therefore, to incur criminal liability, the act must be done with rashness or
indifference as to the consequences. Criminal negligence is the gross and
culpable neglect or failure to exercise reasonable care and proper precaution
imperative to be adopted by a person to avoid causing of injury to the public
or a person or a individual."
The court would also like to refer to a very recent judgment of the Honorable
Supreme Court of India elaborating further the requirements of section 338 of IPC. Quoting from
Rathnashalvan v. State of Karnataka, (SC) 2007 A.I.R. (SC) 1064.
"Section 338 applies to cases where there is no intention to cause death and no
knowledge that the act done in all probability will cause death. The provision is
directed at offences outside the range of Sections 299 and 300 IPC. The provision
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applies only to such acts which are rash and negligent and are directly cause of
death of another person. Negligence and rashness are essential elements under
Section 338. Culpable negligence lies in the failure to exercise reasonable and
proper care and the extent of its reasonableness will always depend upon the
circumstances of each case. Rashness means doing an act with the consciousness
of a risk that evil consequences will follow but with the hope that it will not.
Negligence is a breach of duty imposed by law. In criminal cases, the amount and
degree of negligence are determining factors. A question whether the accused's
conduct amounted to culpable rashness or negligence depends directly on the
question as to what is the amount of care and circumspection which a prudent and
reasonable man would consider it to be sufficient considering all the circumstances
of the case. Criminal rashness means hazarding a dangerous or wanton act with
the knowledge that it is dangerous or wanton and the further knowledge that it may
cause injury but done without any intention to cause injury or knowledge that it would
probably be caused.
As noted above, " Rashness " consists in hazarding a dangerous or wanton act with
the knowledge that it is so, and that it may cause injury. The criminality lies in such a
case in running the risk of doing such an act with recklessness or indifference as to
the consequences. Criminal negligence on the other hand, is the gross and culpable
neglect or failure to exercise that reasonable and proper care and precaution to
guard against injury either to the public generally or to an individual in particular,
which, having regard to all the circumstances out of which the charge has arisen it
was the imperative duty of the accused person to have adopted.
8. The distinction has been very aptly pointed out by Holloway, J. in these words :
"Culpable rashness is acting with the consciousness that the
mischievous and illegal consequences may follow, but with the
hope that they will not, and often with the belief that the actor
has taken sufficient precautions to prevent their happening.
The imputability arises from acting despite the consciousness.
Culpable negligence is acting without the consciousness that
the illegal and mischievous effect will follow, but in
circumstances which show that the actor has not exercised the
caution incumbent upon him and that if he had, he would have
had the consciousness. The imputability arises from the
negligence of the civic duty of circumspection." (See In Re :
Nidamorti Nagabhusanam 7 Mad. HCR 119)".
In order to prove the above said allegations, the prosecution cited 10
witnesses, of which the complainant/ injured is Joginder Singh, who has been
cited as PW1 in the list of witnesses and eye witnesses are Javed Ahmed and
Mohd. Aheshan, who has been cited as PW2 and PW3 in the list of witnesses.
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All the remaining witnesses cited by prosecution are formal witnesses and none of
them is a witness to the accident and sufficient only to prove that the injured
received grievous injuries and that an FIR with respect to the said incident was
lodged at PS Preet Vihar vide FIR bearing No. 262/02.
PW Complainant/ injured Sh. Joginder Singh was summoned
through IO and the summons sent to the said witness were received back with the
report that the said witness has expired on 21.03.2010 due to illness. Thus, in view
of the report on summons and in view of the copy of death certificate of said
witness issued by MCD, the court came to the conclusion that the said witness has
expired and ordered vide order dated 24.03.2011 that the said witness be not
summoned again and therefore dropped him from the list of witnesses.
PWs - eye/ material witnesses Javed Ahmed and Mohd. Aheshan
were summoned on several occasions and they were also summoned through
IO/SHO as well as through DCP concerned, however, the summons sent to the
said witnesses were received back unserved with the report that the said witnesses
were not traceable. Thus, in view of the report on summons, the court came to the
conclusion that the said witnesses were not traceable and ordered vide order dated
17.10.2012that the said witnesses be not summoned again and therefore dropped them from the list of witnesses.
In absence of the testimony of complainant/ injured Joginder Singh and eye witnesses Javed Ahmed and Mohd. Aheshan, the prosecution can never prove that the injuries caused to the injured person in the present case was a result of an act of accused person.
Besides this, two other witnesses have been examined by the prosecution i.e., PW 1 ASI Anita and PW2 SI Dilbagh Singh.
The remaining witnesses who are yet to be examined by the Page No. 5 / 10 FIR No. 262/02 State Vs. Mohd. Nazir S.P.S. Laler, MM06 (E) prosecution are all formal witnesses. None of the remaining witnesses is an eye witness to the accident.
In the present case there are three material witnesses to the accident namely complainant/ injured Sh. Joginder Singh, who has expired on 21.03.2010 and Javed Ahmed and Mohd. Aheshan, who could not be traced. No other witness is competent enough to prove the guilt of the accused.
In the absence of testimony of complainant/ injured and eye witnesses, the testimony of all the remaining witnesses together is insufficient to prove the allegations against the accused qua offences u/s 279/338 IPC.
The case is at the stage of PE, however, in absence of testimony of complainant/ injured and eye witnesses, there is nothing incriminating against the accused person for proceeding further and recording the statement of remaining formal witnesses would be futile and wastage of judicial time, resources and money.
In the opinion of the court, the present case is a fit case where the court should exercise its power under section 258 of Cr.P.C and stop the proceedings qua offences u/s 279/338 IPC as continuing with trial will not only be wastage of state money rather it will also be wastage of judicial time and harassment to the accused.
In "P. Ramachandra Rao v. State of Karnataka" AIR 2002 SUPREME COURT 1856 ( Coram : 7 S. P. BHARUCHA, C.J.I., S. S. M. QUADRI, R. C. LAHOTI, N. SANTOSH HEGDE, DORAISWAMY RAJU, Mrs. RUMA PAL, A. PASAYAT, JJ.) the Honorable Supreme Court while commenting upon the right to speedy justice observed:
"22. Is it at all necessary to have limitation bars terminating trials and proceedings? Is there no effective mechanism available for achieving the same end? The Criminal Procedure Code, as it stands, incorporates a few provisions to which resort can be had for protecting the interest of the accused and saving him from unreasonable prolixity or laxity at the Page No. 6 / 10 FIR No. 262/02 State Vs. Mohd. Nazir S.P.S. Laler, MM06 (E) trial amounting to oppression. Section 309, dealing with power to postpone or adjourn proceedings, provides generally for every inquiry or trial, being proceeded with as expeditiously as possible, and in particular, when the examination of witnesses has once begun, the same to be continued from day to day until all the witnesses in attendance have been examined, unless the Courts finds the adjournment of the same beyond the following days to be necessary for reasons to be recorded. Explanation2 to Section 309 confers power on the Court to impose costs to be paid by the prosecution or the accused, in appropriate cases; and putting the parties on terms while granting an adjournment or postponing of proceedings. This power to impose costs is rarely exercised by the Courts. Section 258, in Chapter XX of Cr.P.C., on Trial Summons cases, empowers the Magistrate trying summons cases instituted otherwise than upon complaint, for reasons to be recorded by him, to stop the proceedings at any stage without pronouncing any judgment and where such stoppage of proceedings is made after the evidence of the principal witnesses has been recorded, to pronounce a judgment of acquittal, and in any other case, release the accused, having effect of discharge. This provision is almost never used by the Courts. In appropriate cases, inherent power to the High Court, under Section 482 can be invoked to make such orders, as may be necessary, to give effect to any order under the Code of Criminal Procedure or to prevent abuse of the process of any Court, or otherwise, to secure the ends of justice. The power is wide and, if judiciously and consciously exercised, can take care of almost all the situations where interference by the High Court becomes necessary on account of delay in proceedings or for any other reason amounting to oppression or harassment in any trial, inquiry or proceedings. In appropriate cases, the High Courts have exercised their jurisdiction under Section 482 of Cr.P.C. for quashing of first information report and investigation, and terminating criminal proceedings if the case of abuse of process of law was clearly made out. Such power can certainly be exercised on a case being made out of breach of fundamental right conferred by Article 21 of the Constitution. The Constitution Bench in A.R. Antulay's case referred to such power, vesting in the High Court (vide paras 62 and 65 of its judgment) and held that it was clear that even apart from Article 21, the Courts can take care of undue or inordinate delays in criminal matters or proceedings if they remain pending for too long and putting to an end, by making appropriate orders, to further proceedings when they are found to be oppressive and unwarranted." (emphasis supplied) "30.For all the foregoing reasons, we are of the opinion that in Common Cause case (I) (1996 AIR SCW 2279 : AIR 1996 SC 1619 : 1996 Cri LJ 2380) (as modified in Common Cause (II) 1997 AIR SCW 290 : AIR 1997 SC 1539 :
1997 Cri LJ 195 (1998 AIR SCW 3208 : AIR 1998 SC 3281 : 1998 Cri LJ 4596) and Raj Deo Sharma (I) and (II) (1999 AIR SCW 3522 : AIR 1999 SC 3524 : 1998 Cri LJ 4541), the Court could not have prescribed periods of limitation beyond which the trial of a criminal case or a criminal proceeding cannot continue and must mandatorily be closed followed by an order Page No. 7 / 10 FIR No. 262/02 State Vs. Mohd. Nazir S.P.S. Laler, MM06 (E) acquitting or discharging the accused. In conclusion we hold: (1) The dictum in A.R. Antulay's case is correct and still holds the field. (2) The propositions emerging from Article 21 of the Constitution and expounding the right to speedy trial laid down as guidelines in A.R. Antulay's case, adequately take care of right to speedy trial. We uphold and reaffirm the said propositions.
(3) The guidelines laid down in A.R. Antulay's case are not exhaustive but only illustrative. They are not intended to operate as hard and fast rules or to be applied like a straitjacket formula. Their applicability would depend on the factsituation of each case. It is difficult to foresee all situations and no generalization can be made.
(4) It is neither advisable, nor feasible, nor judicially permissible to draw or prescribe an outer limit for conclusion of all criminal proceedings. The time limits or bars of limitation prescribed in the several directions made in Common Cause (I), Raj Deo Sharma (I) and Raj Deo Sharma (II) could not have been so prescribed or drawn and are not good law. The criminal courts are not obliged to terminate trial or criminal proceedings merely on account of lapse of time, as prescribed by the directions made in Common Cause Case (I), Raj Deo Sharma Case (I) and (II) . At the most the periods of time prescribed in those decisions can be taken by the courts seized of the trial or proceedings to act as reminders when they may be persuaded to apply their judicial mind to the facts and circumstances of the case before them and determine by taking into consideration the several relevant factors as pointed out in A.R. Antulay's case and decide whether the trial or proceedings have become so inordinately delayed as to be called oppressive and unwarranted.
Such timelimits cannot and will not by themselves be treated by any Court as a bar to further continuance of the trial or proceedings and a mandatorily obliging the court of terminate the same and acquit or discharge the accused.
(5) The Criminal Courts should exercise their available powers, such as those under Sections 309, 311 and 258 of Code of Criminal Procedure to effectuate the right to speedy trial. A watchful and diligent trial Judge can prove to be better protector of such right than any guidelines. In appropriate cases jurisdiction of High Court under Section 482 of Cr.P.C. and Articles 226 and 227 of Constitution can be invoked seeking appropriate relief or suitable directions.
(6) This is an appropriate occasion to remind the Union of India and the State Governments of their constitutional obligation to strengthen the judiciary - quantitatively and qualitatively by providing requisite funds, manpower and infrastructure. We hope and trust that the Governments shall act." (emphasis supplied) In "Pankaj Kumar v. State of Maharashtra" AIR 2008 SUPREME COURT 3077 (Coram : 2 C. K. THAKKER AND D. K. JAIN, JJ.)the Honorable Supreme Court, while relying upon the aforesaid judgment, observed:
"16. Notwithstanding elaborate enunciation of Article 21 of the Constitution in Abdul Rehman Antulay (supra), and rejection of the fervent plea of proponents Page No. 8 / 10 FIR No. 262/02 State Vs. Mohd. Nazir S.P.S. Laler, MM06 (E) of right to speedy trial for laying down timelimits as bar beyond which a criminal trial shall not proceed pronouncements of this Court in "Common Cause" A Registered Society Vs. Union of India (UOI) and Ors., "Common Cause", A Registered Society Vs. Union of India and Ors., Raj Deo Sharma Vs. State of Bihar and Raj Deo Sharma II Vs. State of Bihar gave rise to some confusion on the question whether an outer time limit for conclusion of criminal proceedings could be prescribed whereafter the trial court would be obliged to terminate the proceedings and necessarily acquit or discharge the accused. The confusion on the issue was set at rest by a sevenJudge Bench of this court in P. Ramachandra Rao Vs. State of Karnataka. Speaking for the majority, R.C. Lahoti, J. (as his Lordship then was) while affirming that the dictum in A.R. Antulay's case (supra) is correct and still holds the field and the propositions emerging from Article 21 of the Constitution and expounding the right to speedy trial laid down as guidelines in the said case adequately take care of right to speedy trial, it was held that guidelines laid down in the A.R. Antulay's case (supra) are not exhaustive but only illustrative. They are not intended to operate as hard and fast rules or to be applied like a straitjacket formula. Their applicability would depend on the factsituation of each case as it is difficult to foresee all situations and no generalization can be made. It has also been held that it is neither advisable, nor feasible, nor judicially permissible to draw or prescribe an outer limit for conclusion of all criminal proceedings. Nonetheless, the criminal courts should exercise their available powers such as those under Sections 309, 311 and 258 of CrPC to effectuate the right to speedy trial. In appropriate cases, jurisdiction of the High Court under Section 482 CrPC and Articles 226 and 227 of the Constitution can be invoked seeking appropriate relief or suitable directions. The outer limits or power of limitation expounded in the aforenoted judgments were held to be not in consonance with the legislative intent." (emphasis supplied) Moreover Honorable Chief Justice of India in D.O. letter dt. 08.11.11 observed as under:
"The cases which are more than five years' old can be brought to the level of ' zero' pendency by way of Court Management and Court Application."( emphasis supplied) Accordingly, in the opinion of the court, in the light of the above cited judgments, the court needs to exercise its power under section 258 Cr.P.C qua offences u/s 279/338 IPC to make the ends of justice meet. Page No. 9 / 10 FIR No. 262/02 State Vs. Mohd. Nazir S.P.S. Laler, MM06 (E) Final Order In the light of the aforesaid discussion and cited judgments, the court while protecting the right of the accused to have speedy justice invokes the power conferred upon it under S.258 of Cr.P.C to stop the proceedings against the accused Mohd. Nazir qua offences u/s 279/338 IPC in the present summons police case and hereby releases the accused Mohd. Nazir under sections 279/338 IPC, which shall have the effect of acquittal.
As per section 437A of the Cr.P.C, as inserted vide the Amendment Act, which came into force on 31.12.2009, the personal bond and the surety bond of the accused as well as surety shall remain intact for a period of six months from today.
File be consigned to Record Room.
ANNOUNCED ON 19.11.2012.
(SAURABH PARTAP SINGH LALER) MM06(East)/ KKD/ 19.11.2012 Certified that this judgment contains 10 pages and each page bears my signatures.
(SAURABH PARTAP SINGH LALER) MM06(East)/ KKD/ 19.11.2012 Page No. 10 / 10 FIR No. 262/02 State Vs. Mohd. Nazir S.P.S. Laler, MM06 (E)