Delhi High Court
Narender Yadav vs State (Govt. Of Nct Of Delhi) on 20 November, 2009
Author: V. K. Jain
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C.3130/2009
Reserved on: November 19, 2009
Pronounced on: November 20, 2009
# NARENDER YADAV ..... Petitioner
! Through: Mr. L.K. Upadhyaya, Advocate for
the petitioner
Versus
$ STATE (GOVT. OF NCT OF DELHI .....Respondent
^ Through: Mr. O.P. Saxena, Addl. PP
CORAM:
HON'BLE MR. JUSTICE V.K. JAIN
1. Whether Reporters of Local newspapers may be allowed to see
the Judgment?
2. To be referred to the Reporter or not?
3. Whether the Judgment should be reported in the
Digest?
V.K.Jain, J.
1. This is a petition u/s 482 of the Code of Criminal Procedure
against the order of the learned Additional Sessions Judge dated
20th August, 2009 whereby he dismissed an application filed by the
petitioner to summon the Medical Superintendent or some other
Crl.M.C.3130/2009 Page 1
doctor from Lady Harding Medical College to prove the hand-
writing of one Dr. Satender Kumar.
2. It has been alleged in the petition that deceased Sarita wife of the
petitioner was taken to Lady Harding Medical College and Sucheta
Kriplani Hospital on 19th June, 2002 where she was referred to
Department of Psychiatry and was examined on 19th, 20th and 21st
January, 2002 by a doctor who recorded a note stating therein "Pt
is married since last 3 mths & come back from her home to her in
laws only 3 days back. She misses her parents & other siblings a
lot. No H/o marital discord, but the Pt. Mises her home town. Pt
does not want to disclose these to her in laws."
3. The above note was brought to the notice of this court during the
hearing of a bail application and was sent for verification. The
Investigating Officer took the OPD Card and got it verified. On
the application of the investigating officer, Dr. Satender made the
following observations:-
"17.02.04
Mr. Hari Singh S./I Chanakyapuri P S had come to verify a
photocopy slip of Pt Sarita 10/F CR No2575/02 as asked by the
Magistrate.
Crl.M.C.3130/2009 Page 2
I hereby verify that the photocopy slip (OPD) of pt Sarita 19/F
2575/02 belongs to the deptt of Psychiatry SSKH. I examined the
patient on the date mentioned in the OPD slip (Photocopy)."
4. The statement of Dr. Satender was recorded u/s 161 of Cr.P.C. and
supplementary report was filed in the court citing him as a witness.
During trial, it transpired that Dr. Poonam and Dr. Satender, who
were cited as prosecution witnesses had left the services of the
hospital and therefore the trial court directed the Medical
Superintendent to depute any other doctor, who may have worked
with them in place of Dr. Satender. One Dr. Rakesh Goel was
examined in place of Dr. Satender, but, he could not prove the
endorsement made by Dr. Satender. It has been further stated that
one Mahavir Prasad, who was to prove the casualty/OPD card was
not examined one N.K. Rao was examined in his place but the
OPD Card was not proved.
5. An application was filed by the petitioner with a prayer that
Medical Superintendent of Lady Harding College be directed to
send some doctor, who is conversant with the writing of Dr.
Satender. The application having been dismissed, the impugned
order has been assailed in this petition.
6. The prayer made in the petition is to direct the trial court to
summon (1) the concerned Doctor Satender/ the doctor conversant
Crl.M.C.3130/2009 Page 3
with the writing of Dr. Satender and (2) the proper witness to
prove the casualty OPD Card of deceased Sarita and the
endorsement of Dr. Satender made on the casualty card and also to
summon Mahavir Prasad Yadav, official of medical record
department of Lady Harding Medical College.
7. Admittedly, the case is at the stage of prosecution evidence. In
view of the provisions of Section 231 of the Code of Criminal
Procedure at this stage the trial Judge is required to examine only
those witnesses whom the prosecution wants to produce. At the
stage of prosecution evidence, the accused has no right to seek
summoning of any particular witness even if such a witness has
been cited as a prosecution witness. It is for the prosecution to
decide which witness it wants to examine and which document it
wants to prove. In the appropriate case, if any document relied
upon by the prosecution is favourable to the accused but is not
proved by the prosecution, it is always open to an accused to admit
such a document if he does not dispute its genuineness. Therefore,
even if the prosecution does not examine any witness to prove an
OPD Card filed by it and the petitioner feels that the document is
favourable to him and is otherwise a genuine document, nothing
prevents him from admitting that document. Once the document is
admitted by him, it will be read in evidence even if the prosecution
Crl.M.C.3130/2009 Page 4
does not examine any witness to prove it. In fact there would be
no need for the prosecution to prove a document which is admitted
by the accused. But, the prosecution cannot be compelled to
summon any particular witness or to prove a particular document
nor can the court summon any witness, at this stage, on the request
of the accused. In any case, nothing prevents the petitioner from
summoning any witness and prove any document at the stage of
leading defence evidence. But, at the stage of prosecution
evidence he cannot seek any direction to summon any witness
either to prove a document or to make an oral deposition. Of
course, it is always open to the court to summon any person as a
court witness, if the court feels his evidence to be essential for a
just decision of the case. But, the scheme of Code of Criminal
Procedure does not envisage summoning of a witness, at the
request of the accused, to prove a document filed by the
prosecution, at the stage of Prosecution Evidence.
8. For the reasons given in the preceding paragraphs, I find no merit
in the petition and the same is hereby dismissed.
(V.K. JAIN)
JUDGE
November 20, 2009
'sk'
Crl.M.C.3130/2009 Page 5
