Dnyaneshwar Murlidhar Kapile vs The State Of Maharashtra
2012 Latest Caselaw 301 Bom

                                       (1)                     Cri. W.P. No. 884 / 2012


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
             AURANGABAD BENCH, AT AURANGABAD.




                                                                                     
                    Criminal Writ Petition No. 884 of 2012




                                                             
    Dnyaneshwar Murlidhar Kapile,
    Age : 56 years,




                                                            
    Occupation : Nil,
    R/o. Depot Road, Vaijapur,
    Taluka : Vaijapur,
    District : Aurangabad.                                      .. Petitioner.




                                          
                  versus
                           
                          
    The State of Maharashtra.                                   .. Respondent.

                                  .......................
      

                Mr. N.S. Ghanekar, Advocate, for the petitioner.
   



                Mr. D.V. Tele, Additional Public Prosecutor, for
                the respondent.

                                  ........................





                                CORAM : SHRIHARI P. DAVARE, J.

DATE : 31ST OCTOBER 2012

ORAL JUDGMENT :

1. Heard learned Adv. Mr. N.S. Ghanekar for the petitioner, and learned APP Mr. D.V. Tele for the respondent.

(2) Cri. W.P. No. 884 / 2012

2. Rule. Rule made returnable forthwith. With the consent of

learned Counsel for the parties, taken up for final hearing.

3. By the present petition filed under Article 227 of the Constitution of India, and also under Section 482 of the Code of Criminal

Procedure, 1973, the petitioner (original accused no.3) prays that the order dated 7-9-2012, passed by the learned Additional Sessions Judge, Vaijapur, below Exhibit 103 in Sessions Case No. 35/2012, rejecting to recall the

witness no.1, namely, Suresh Baburao Kolthe, and also rejecting the

permission to further cross examine the said witness, be quashed and set aside.

4. The factual matrix which gave rise to the present petition is as follows :

(a) Charge sheet came to be filed against the petitioner and against seven accused for the offences punishable under Sections 498-A, 306, 304-B, 323, 504, 506, read with Section 34 of Indian Penal Code, and

learned Judicial Magistrate (F.C.) committed the said case before learned Sessions Court under Sessions Case No. 195/2008. Accordingly, charge was framed against the petitioner and other co-accused persons by the

learned Additional Sessions Judge, and recording of evidence of the prosecution witnesses was commenced. Accordingly, prosecution examined Suresh s/o. Baburao Kolthe as prosecution witness no.1 on 8-6-2009, and even he was cross examined on 9-6-2009, and further cross examined him on 1-10-2009, as well as, on 7-4-2010. On 7-4-2010,

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further cross examination was deferred and the case was adjourned to 25-6-2010. However, on 25-6-2010, learned Counsel for the petitioner

filed an application Exhibit 71 for adjournment. However, since the said witness PW 1 Suresh Kolthe was present before the court, after

considering the submissions of both the sides, learned trial court rejected the said application and asked the petitioner accused to put the questions to

the witness. However, the petitioner refused to ask any questions to the said witness. Hence, learned trial court observed that there is no further cross examination of the said witness and discharged the said witness on

25-6-2010.

(b)

Thereafter, the prosecution examined witness no.2, namely,

Venkatesh s/o. Baburao Kulthe, and even his cross examination was over on 28-2-2012. Moreover, on 28-2-2012, the petitioner filed application below Exhibit 103 with a prayer to recall witness no.1 for further cross

examination. Learned Public Prosecutor opposed the said application by

filing say on 5-3-2012. However, learned trial court rejected the said application by passing order thereon on 7-9-2012 on the ground that no reason is given for filing application after delay of about 1 year and 7

months. Hence, the petitioner approached this Court by filing present petition and impugned the said order therein.

5. Learned Counsel for the petitioner canvassed that even after closure of evidence of PW 1 Suresh Kulthe on 25-6-2010, other witness was examined on 16-8-2011 after about 14 months. Moreover, in the meantime, since there was change in the Presiding Officer of the court, the matter could not be processed with. He further submitted that the defence

(4) Cri. W.P. No. 884 / 2012

has right to cross examine witness without seeking any adjournment. He further submitted that the complainant i.e. PW 1 Suresh Kulthe remains

present in the court on the dates of the case and even further cross examination can be completed and it will not cause any prejudice to the

prosecution, if defence is allowed to conduct further cross examination of PW 1 Suresh Kulthe. He also argued that the said witness can be recalled

under Section 311 of the Code of Criminal Procedure at any stage. He further submitted that further cross examination of PW 1 Suresh Kulthe is required for just decision of the case, and hence, urged that the present

petition be allowed.

6.

Learned Additional Public Prosecutor countered the said

arguments and opposed the present petition vehemently, and submitted that ample opportunities were given to the petitioner to conduct cross examination of prosecution witness no.1 Suresh Kulthe, and the said

witness has been cross examined by the petitioner at length. He further

submitted that the impugned order dated 7-9-2012 is self-explanatory which discloses that the said witness, namely, Suresh Kulthe was present before the court on the said date till 4.30 p.m., but learned Counsel for the

petitioner (original accused) was absent till that time, and therefore, application preferred by the Advocate for the petitioner, Exhibit 71, came to be rejected and even opportunity was given to put questions to the

witness, but he refused to ask any question to the witness, and therefore, learned trial court observed that there is no further cross examination of the witness and consequently discharged the said witness. Accordingly, he submitted that due opportunity was given to the petitioner (original accused) to conduct further cross examination of the said witness, and

(5) Cri. W.P. No. 884 / 2012

therefore, there is no necessity to interfere in the said order, and urged that the present petition be dismissed.

7. I have perused contents of the present petition, its annexures,

and the contents of the application dated 25-6-2010, Exhibit 71, and order passed by the learned trial court thereon, on 25-6-2010, and also perused

the application dated 28-2-2012, Exhibit 103, and the order passed thereon by the learned trial court on 7-9-2012, which is impugned in the present petition, and also perused the deposition of PW 1 Suresh Kulthe, and the

deposition of PW 2 Venkatesh Kulthe, which is annexed with the petition,

and heard rival submissions advanced by the learned Counsel for the parties.

8. At the outset, admittedly, the prosecution examined PW 1 Suresh Kulthe on 8-6-2009, and he was cross examined by the learned

Counsel for the petitioner (original accused) on 9-6-2009, and he was also

further cross examined on 1-10-2009, as well as he was further cross examined on 7-4-2010, and the case was posted on 25-6-2010 for further cross examination of the said witness. However, it appears that learned

Counsel for the petitioner (original accused) preferred application Exhibit 71 on the said date i.e. 25-6-2010 and sought adjournment. However, the said application came to be rejected by the learned trial court observing

that the said witness was present before the court till 4.30 p.m. and asked the petitioner (original accused) to put questions to the said witness, but the petitioner refused to ask any question to the said witness, and accordingly, learned trial court observed that there is no further cross examination of the said witness and discharged the said witness.

(6) Cri. W.P. No. 884 / 2012

Thereafter, it appears that the prosecution examination next witness i.e. PW 2 Venkatesh Kulthe and his deposition was over on 28-2-2012.

Thereafter, the petitioner preferred an application below Exhibit 103 on 28-2-2012, requesting to recall PW 1 Suresh Kulthe, and also requested

that the petitioner be permitted to conduct further cross examination of the said witness. However, it appears that the learned Additional Public

Prosecutor opposed the said application, and consequently, learned trial court rejected the said application on 7-9-2012, observing that the said application was filed after lapse of about 1 year and 7 months, and no bona

fide reason is given in the said application. In the said context, learned

Counsel for the petitioner pointed out that during the period from 25-6-2010 till 28-2-2012 deposition of PW 2 Venkatesh Kulthe was

conducted, as well as there was change in the Presiding Officer of the court, and even the said case was transferred from Aurangabad to Vaijapur. Moreover, the very contents of the application Exhibit 103 reflect that the

petitioner has categorically stated in the said application that PW 1 Suresh

Kulthe, who is complainant, is material witness in the case and his further cross examination is necessary for just decision of the case, and apparently, there is no observation in that respect in the impugned order.

9. Apart from that, the net result of the impugned order is that the petitioner herein has been denied fair opportunity and valuable right to

conduct further cross examination of the very complainant i.e. PW 1 Suresh Kulthe, who is material witness, and the petitioner cannot be deprived of such precious opportunity and valuable right. Moreover, principles of natural justice require that the petitioner be given opportunity to conduct further cross examination of said witness i.e. PW 1 Suresh

(7) Cri. W.P. No. 884 / 2012

Kulthe for the purpose of fair trial and just decision in the said case. Moreover, the powers under Section 311 of the Code of Criminal

Procedure are ample and wide powers and witness PW 1 Suresh Kulthe, who has been discharged by the learned trial court, rejecting the

application below Exhibit 103, is required to be recalled and the petitioner herein needs to be given due opportunity to further cross examine the said

witness i.e. PW 1 Suresh Kulthe, by allowing application Exhibit 103, and setting aside the impugned order passed by the learned trial court, in the interest of justice, and consequently, present petition deserves to be

allowed, but simultaneously the respondent is also reasonably

compensated by awarding costs, which is quantified at Rs. 1,000/-.

10. In the result, present petition is allowed in terms of prayer clause "B" thereof, and the order dated 7-9-2012, passed by the learned Additional Sessions Judge, Vaijapur, below Exhibit 103 in Sessions Case

No. 35/2012, is quashed and set aside, and the petitioner (original accused)

is permitted to conduct further cross examination of PW 1 Suresh Kulthe, subject to deposit of costs of Rs. 1,000/- [Rupees one thousand only] before the learned trial court.

11. Rule is made absolute in the aforesaid terms, and the present petition is disposed of accordingly.

(SHRIHARI P. DAVARE) JUDGE

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