Andhra Pradesh High Court - Amravati
Sri Sai Educational Society vs The State Of Ap on 5 May, 2023
BSB, J
Crl.P. No.3327 of 2023
THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI
Criminal Petition No.3327 of 2023
O R D E R:
This Criminal Petition is filed under Section 482 of Code of Criminal
Procedure seeking to quash the order dated 28.10.2022 in Crl.MP.No.6106 of
2022 in C.C. No.600 of 2020 on the file of the Hon'ble VII Special Magistrate,
Visakhapatnam.
2. The petitioner herein is the accused in C.C. No.600 of 2020 and filed
petition under Section 311 of Code of Criminal Procedure, to recall P.W.1 for
further cross examination stating that he suffered from COVID-19 from
01.06.2022 to 17.07.2022, but meanwhile, P.W.1 was examined in cross on
15.06.2022 by his counsel basing on meagre and insufficient brief as
adjournment was declined, but very crucial information is to be elicited
regarding some documents. Counter was filed by the complainant opposing
the petition stating that the document filed along with the petition does not
show that the petitioner was effected by Covid-19 as on the date of the cross
examination and the petition was filed on vague reasons and to drag on the
proceedings and further that the petitioner feared many other creditors who
gave him lakhs of rupees and the petitioner left Visakhapatnam. The petition
was dismissed holing that P.W.1 was already cross examined at length which
runs about 3½ pages for a simple petition complaining bouncing of a cheque
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Crl.P. No.3327 of 2023
and all related aspects were covered and now it amounts to filing up lacunas if
the petition is allowed and causes prejudice to the other side and further that
there is no reasonable ground to recall P.W.1. No observation is made about
the enclosed document.
3. The contention of the petitioner is that one more opportunity may be
given to the petitioner/accused to recall the P.W. 1 for further cross
examination. The petitioner enclosed the copy of case status showing day to
day proceedings in a case which reads as follows:
Registration Business on Hearing
JUDGE Purpose of hearing
Number Date Date
SPL MAGISTRATE
600/2020 27-01-2021 12-03-2021 Summons
COURT - VII
SPL MAGISTRATE
600/2020 12-03-2021 03-05-2021 Issue bw/nbw
COURT - VII
SPL MAGISTRATE
600/2020 03-05-2021 14-06-2021 Issue bw/nbw
COURT - VII
SPL MAGISTRATE
600/2020 14-06-2021 27-07-2021 Issue bw/nbw
COURT - VII
SPL MAGISTRATE
600/2020 27-07-2021 16-09-2021 Await reports
COURT - VII
SPL MAGISTRATE
600/2020 16-09-2021 16-11-2021 Await reports
COURT - VII
SPL MAGISTRATE
600/2020 16-11-2021 03-01-2022 Await reports
COURT - VII
SPL MAGISTRATE
600/2020 03-01-2022 16-02-2022 Await reports
COURT - VII
SPL MAGISTRATE
600/2020 16-02-2022 17-02-2022 Await reports
COURT - VII
SPL MAGISTRATE
600/2020 17-02-2022 25-02-2022 Examination
COURT - VII
SPL MAGISTRATE
600/2020 25-02-2022 28-03-2022 Examination
COURT - VII
SPL MAGISTRATE
600/2020 28-03-2022 07-04-2022 Examination
COURT - VII
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Crl.P. No.3327 of 2023
SPL MAGISTRATE
600/2020 07-04-2022 20-04-2022 Examination
COURT - VII
SPL MAGISTRATE
600/2020 20-04-2022 04-05-2022 For trial
COURT - VII
SPL MAGISTRATE
600/2020 04-05-2022 11-05-2022 Evidence
COURT - VII
SPL MAGISTRATE Cross examination
600/2020 11-05-2022 02-06-2022
COURT - VII of pet
SPL MAGISTRATE Cross examination
600/2020 02-06-2022 15-06-2022
COURT - VII of pet
SPL MAGISTRATE
600/2020 15-06-2022 23-06-2022 Further evidence
COURT - VII
SPL MAGISTRATE
600/2020 23-06-2022 30-06-2022 Further evidence
COURT - VII
SPL MAGISTRATE Cross examination
600/2020 30-06-2022 11-07-2022
COURT - VII of pet
SPL MAGISTRATE
600/2020 11-07-2022 18-07-2022 Further evidence
COURT - VII
SPL MAGISTRATE 313 crpc
600/2020 18-07-2022 28-07-2022
COURT - VII examination
SPL MAGISTRATE 313 crpc
600/2020 28-07-2022 11-08-2022
COURT - VII examination
SPL MAGISTRATE
600/2020 11-08-2022 23-08-2022 Defence evidence
COURT - VII
SPL MAGISTRATE
600/2020 23-08-2022 30-08-2022 Defence evidence
COURT - VII
SPL MAGISTRATE
600/2020 30-08-2022 06-09-2022 Call on
COURT - VII
SPL MAGISTRATE
600/2020 06-09-2022 13-09-2022 Further evidence
COURT - VII
SPL MAGISTRATE
600/2020 13-09-2022 20-09-2022 Further evidence
COURT - VII
SPL MAGISTRATE
600/2020 20-09-2022 27-09-2022 Defence evidence
COURT - VII
SPL MAGISTRATE
600/2020 27-09-2022 12-10-2022 Defence evidence
COURT - VII
SPL MAGISTRATE
600/2020 12-10-2022 19-10-2022 Defence evidence
COURT - VII
SPL MAGISTRATE
600/2020 19-10-2022 21-10-2022 For arguments
COURT - VII
SPL MAGISTRATE
600/2020 21-10-2022 28-10-2022 Call with mps
COURT - VII
BSB, J
Crl.P. No.3327 of 2023
SPL MAGISTRATE
600/2020 28-10-2022 15-11-2022 For arguments
COURT - VII
SPL MAGISTRATE
600/2020 15-11-2022 28-11-2022 For arguments
COURT - VII
SPL MAGISTRATE
600/2020 28-11-2022 29-11-2022 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 29-11-2022 06-12-2022 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 06-12-2022 13-12-2022 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 13-12-2022 15-12-2022 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 15-12-2022 22-12-2022 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 22-12-2022 26-12-2022 Call with mps
COURT - VII
SPL MAGISTRATE Cross examination
600/2020 26-12-2022 02-01-2023
COURT - VII of res
SPL MAGISTRATE
600/2020 02-01-2023 11-01-2023 For arguments
COURT - VII
SPL MAGISTRATE
600/2020 11-01-2023 12-01-2023 Judgment
COURT - VII
SPL MAGISTRATE
600/2020 12-01-2023 30-01-2023 Judgment
COURT - VII
SPL MAGISTRATE
600/2020 30-01-2023 02-02-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 02-02-2023 07-02-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 07-02-2023 15-02-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 15-02-2023 20-02-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 20-02-2023 27-02-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 27-02-2023 28-02-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 28-02-2023 06-03-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 06-03-2023 13-03-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 13-03-2023 20-03-2023 Call with mps
COURT - VII
BSB, J
Crl.P. No.3327 of 2023
SPL MAGISTRATE
600/2020 20-03-2023 27-03-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 27-03-2023 28-03-2023 Call with mps
COURT - VII
SPL MAGISTRATE
600/2020 28-03-2023 29-03-2023 Defence evidence
COURT - VII
SPL MAGISTRATE Cross examination
600/2020 29-03-2023 06-04-2023
COURT - VII of res
SPL MAGISTRATE Cross examination
600/2020 06-04-2023 13-04-2023
COURT - VII of res
SPL MAGISTRATE
600/2020 13-04-2023 20-04-2023 Further evidence
COURT - VII
SPL MAGISTRATE
600/2020 20-04-2023 21-04-2023 For arguments
COURT - VII
SPL MAGISTRATE Cross examination
600/2020 21-04-2023 28-04-2023
COURT - VII of res
SPL MAGISTRATE Cross examination
600/2020 28-04-2023 03-05-2023
COURT - VII of res
SPL MAGISTRATE Cross examination
600/2020 03-05-2023 12-05-2023
COURT - VII of res
3. The above details show how much opportunity has been given to the
petitioner, yet having failed to take an opportunity at the earliest point of time
after closing cross examination of P.W.1, the petitioner has filed this
application at the fag end of the proceedings and the learned Magistrate has
given valid reasons for dismissing the petition because the contention is that
P.W.1 was cross examined basing on meagre and insufficient brief given by the
petitioner. The copy of the document filed with the petition was not filed here.
No deficiency in the evidence in cross examination of P.W.1 already recorded
is shown, nor any other ground to interfere with the impugned order under
Section 482 of Code of Criminal Procedure is made out. Filing of this petition
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Crl.P. No.3327 of 2023
is just a sheer abuse of process of law. Hence, the present Criminal Petition is
dismissed.
Pending miscellaneous petitions, if any, shall stand closed.
_____________________
B.S.BHANUMATHI, J
Dt.05.05.2023
TJN
