Supreme Court - Daily Orders
Sanjiv Kumar Rajendrabhai Bhatt vs The State Of Gujarat on 3 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.27 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 11884/2023
(Arising out of impugned final judgment and order dated 24-08-2023
in SCRLA No. 7646/2023 passed by the High Court of Gujarat at
Ahmedabad)
SANJIV KUMAR RAJENDRABHAI BHATT Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(IA No.190587/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
WITH
SLP(Crl) No. 11943/2023 (II-B)
( IA No.191250/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 37428/2023 (II-B)
(FOR ADMISSION and I.R. and IA No.194847/2023-CONDONATION OF DELAY
IN FILING)
Date : 03-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Devadatt Kamat, Sr. Adv.
Mr. Aljo K. Joseph, AOR
For Respondent(s) Mr. Maninder Singh, Sr. Adv.
Mr. Mitesh Amin, Sr. Adv.
Mr. Rajat Nair, Adv.
Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Mr. Atmaram Nadkarni, Sr. Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Salvador Santosh Rebello, Adv.
Signature Not Verified
Ms. Yamini Singh, Adv.
Mr. Aditya Krishna, Adv.
Digitally signed by
SONIA BHASIN
Date: 2023.10.05
10:18:09 IST
Reason: Ms. Deepti Arya, Adv.
Ms. Avanit Arya, Adv.
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Ms. Arzu Paul, Adv.
Mr. Abhikalp Pratap Singh, AOR
Mr. Siddhant Gupta, Adv.
Mr. Manish Gupta, Adv.
Mr. Rishikesh Haridas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
These three petitions have been filed by the same petitioner and arise out of the same Sessions Trial as such this common order is being passed even though the orders impugned in the three petitions are different. The petitioner is an accused in a case of 1996 for offences under the Narcotic Drugs and Psychotropic Substances Act, 1985 and also under the Indian Penal Code, 1860.
From a perusal of the impugned orders, in particular, the detailed order which had been passed in SLP(Crl.) No.11884 of 2023, it is apparent that the petitioner managed to delay the commencement of the trial for almost 25-26 years and it was only upon the intervention of the Gujarat High Court and upon directions being issued that the Trial Court could commence the trial after framing of charges against the petitioner and other co-accused. It is also apparent from the impugned orders that after the commencement of the trial, the petitioner had filed 2 more than a dozen petitions before the High Court and this Court to somehow or the other stall the trial. There are number of directions issued by the High Court and duly approved by this Court directing the Trial Court to conclude the trial within a specified period. These directions are being issued since 2021. However, the petitioner has every time managed to ensure that the trial does not proceed further by filing some frivolous applications before the Trial Court and then upon its rejection, approaching the High Court and may be, this Court afterwards. The Trial Court has been requesting for extension of time to conclude the trial.
The impugned order of the High Court in SLP(Crl) No.11884 of 2023 gives in detail of the various cases, more than a dozen, filed by the petitioner on completely frivolous grounds. It has also recorded that the petitioner, who was an educated officer of Indian Police Service, has managed to delay the trial. Various strictures recorded by the High Court as also by this Court against the petitioner, not only in this case but also in the other murder trial against the petitioner, have also been incorporated.
In all the three cases, we find that the interlocutory orders passed on applications filed without any merit upon rejection have been assailed 3 before the High Court. The Trial Court as also the High Court dealt in detail with all the applications and found them to be completely meritless. We do not find any infirmity in the orders passed by the High Court which have been impugned in the three petitions. On previous occasions, this Court as recently as on 20.02.2023, imposed cost of Rs.10,000/- on the petitioner for filing frivolous petitions and also concealing material facts.
We are thus of the view that such abuse and misuse of the process of law requires to be dealt with firmly. Accordingly, we dismiss all the three petitions with cost of Rs.1 Lakh each i.e. total of Rs.3 Lakhs to be deposited within four weeks from today with the Gujarat High Court Advocates Association to be utilised for the welfare of its members or their dependants who need support on medical and other grounds. Proof of such deposit be submitted before this Court within six weeks, failing which the Registry will list these matters for further orders.
Pending application(s), if any, shall stand disposed of.
SONIA BHASIN) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
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