On Thursday, the Apex Court observed that the Govt must consider increasing the number of special courts constituted for exclusively trying criminal cases against former & sitting Members of Parliament (MPs) & Members of Legislative Assemblies (MLAs). At present there are twelve such Courts constituted by the Central Govt.
The observation came from a bench of Justices NV Ramana, Surya Kant & Hrishikesh Roy while hearing a Public Interest Litigation filed by BJP leader Ashwini Kumar Upadhyay seeking expeditious trial against MPs/MLAs facing criminal charges & debarring tainted legislators for life.
It was on Dec 14, 2017, the Central Govt constituted 12 special Courts. Accordingly, HC's were directed to transfer cases against MPs & MLAs to such special Courts. The States/UTs where 65 or more such cases are pending were to get a special court, as per the policy introduced by the Centre
As a result, Special Courts were set up in Andhra Pradesh, Bihar, Karnataka, Madhya Pradesh, Tamil Nadu, Telangana, Uttar Pradesh, West Bengal, Delhi & three special courts at magisterial level in Maharashtra, Kerala & Delhi.
The bench remarked, “Government of India had considered to set up 12 courts. Why can’t they consider increasing this number? Now that you (Hansaria) have got the figures district-wise, suggest to us how many more courts are needed. We will consider it on Wednesday.” The bench directed all High Courts to supply district-wise details of pending cases against MPs/MLAs (including corruption cases) by Sunday.
The Court was informed that presently a total of 4,442 criminal cases are pending against sitting & former legislators in various courts across the country. This data was compiled by various high courts & sent to the court-appointed amicus curiae senior advocate Vijay Hansaria who then compiled it in the form of a report & presented to the Court.
Hansaria said in his report that 2,556 cases out of 4,442 relate to sitting MPs & MLAs where trial is pending at various stages. There are 413 cases in respect of offences punishable with imprisonment for life of which in 174 cases sitting MPs/ MLAs are accused. Other cases involve offences under Prevention of Corruption (PC) Act, Prevention of Money Laundering Act (PMLA), Arms Act; Prevention of Damage to Public Property Act, defamation (under Section 500 IPC), cheating (under Section 420 IPC) & willful disobedience/ obstruction of orders promulgated by public servant (under Section 188 IPC).
Highlighting the apathy of trial in cases involving the high & mighty, Hansaria said, “Large number of cases are pending at appearance stage & even non-bailable warrants (NBWs) issued by the courts have not been executed. In many cases, even charges have not been framed including those punishable with imprisonment for life.”
He cited a case from Punjab where a trial court framed charges in a murder case of 1983 against a former MLA after a gap of 36 years in 2019. Though Hansaria did not disclose the former legislator’s name, records revealed that the case related to former Shiromani Akali Dal (SAD) MLA Virsa Singh Valtoha who is accused of murdering a renowned doctor of Patti town in Tarn Tarn.
Similarly, Hansaria read out a case from West Bengal where in a 1981 case, charges are yet not framed. West Bengal has one special court at Barasat for exclusively trying cases against MPs/MLAs. In this court, 131 cases are pending & in most cases, charges are yet to be framed. “In many cases remarks have been made as ‘ER of WA’, i.e., Execution required of warrant of arrest,” Hansaria told the Court. He also read out similar instances from Uttar Pradesh where two criminal cases at Lucknow, dating back to 1991 & 1993, are at “Appearance” stage, indicating that the trial is yet to begin, Hansaria added.
The bench remarked, “It’s shocking that cases as old as 1983 are still at the stage of framing of charge. These are prosecution latches.” Hansaria replied, “Police is not arresting the accused because they are influential people.” Further, the amicus pointed out that special courts constituted to try cases against MPs/MLAs are not enough.
Lawyer Sneha Kalita, assisting Hansaria, told the news agency, “There is one special Court each in Andhra Pradesh, Karnataka, Madhya Pradesh, Tamil Nadu, Telangana & West Bengal. This is a factor for delay in trial as investigating officer, witnesses have to travel huge distances to attend trial. If special courts are increased within these states, trial can be expedited.”
Another area of concern was the stay on trial ordered by higher Courts. Hansaria suggested that the high courts & the Supreme Court have stayed the trial in 352 cases for an indefinite period. The court said it will consider this suggestion by the amicus on the next date of hearing.
As per the data compiled by Hansaria, among the states having the most number of criminal trials pending against MPs/MLAs, Uttar Pradesh leads the list with 1,217 of which 446 cases relate to sitting legislators. Next comes Bihar with 531 cases, followed closely by Kerala (333 cases), Odisha (331 cases) & Maharashtra (330 cases). Kerala has another dubious record as in more than 100 cases dating back to 2012 & 2013 incidents, charges have not yet been framed, the report said.
In Delhi, 87 sitting legislators & 31 ex-legislators are currently facing trial. Hansaria said, “The number of legislators involved is more than the total number of cases since there are more than one accused in one case, & the same legislator is an accused in more than one case. Also some of these cases have been transferred from different states to Delhi & pertain to legislators in other states.”
The state of Nagaland & Sikkim & the Union territories of Dadra & Nagar Haveli & Daman & Diu have no criminal cases pending against lawmakers.
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