Shivraj Naidu @ Sully vs State Nct Of Delhi & Ors.
2019 Latest Caselaw 931 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                           Date of Order: February 13, 2019

+      CRL.REV.P. 981/2018
       SHIVRAJ NAIDU @ SULLY                     ..... Petitioner
                       Through: Mr. Robindra Tiwary, Advocate

                          Versus

       STATE NCT OF DELHI & ORS.             ..... Respondents
                     Through: Ms. Neelam Sharma, Additional
                              Public Prosecutor for
                              respondent-State
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR
                     ORDER

(ORAL)

Impugned order of 23rd October, 2018 summons petitioner under Section 319 Cr.P.C. for the offences under Sections 302/307 r/w Section 34 IPC and the charges against petitioner for the above said offences have been ordered to be framed by the trial court. Petitioner's counsel submits that till date charges have not been framed and without giving an opportunity to petitioner to cross-examine Santa Kumar (PW-1), Vijay Kumar (PW-2) and Shiv Balan (PW-3), petitioner has been erroneously summoned by the trial court.

It is pointed out by petitioner's counsel that these witnesses have not supported the prosecution case and so, they have been cross- examined by the prosecution but no opportunity has been granted to petitioner to cross-examine these witnesses, which renders the impugned order illegal.

Learned Additional Public Prosecutor for respondent-State supports the impugned order and submits that evidence recorded is not required to be appreciated at this stage.

Upon hearing and on perusal of impugned order, I find that without permitting petitioner to cross-examine the aforesaid witnesses i.e. PW1, PW2 and PW3, summoning of petitioner for serious offences under Section 302/307/34 IPC cannot be justified. Trial court has erred in doing so.

Accordingly, the impugned order is set aside while permitting petitioner to cross-examine PW-1, PW-2 and PW-3. It is made clear that after the cross-examination of eye witnesses PW-1, PW-2 and PW-3, trial court is at liberty to consider the summoning of petitioner for offences under Section 302/307 r/w Section 34 IPC.

With aforesaid directions, this petition is accordingly disposed of, while not commenting upon the merits of the case.

Dasti.

(SUNIL GAUR) JUDGE FEBRUARY 13, 2019 r