Vipin Rajput B vs The State Of Madhya Pradesh
2022 Latest Caselaw 5431 MP

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          THE HIGH COURT OF MADHYA PRADESH
                     MCRC-18784-2022
                Vipin Rajput Vs. State of MP

Gwalior, Dated : 13/04/2022

      Shri Sushil Goswami, Counsel for the applicant.

      Shri Rajeev Upadhyay, Counsel for the State.

      This application under Section 482 of CrPC has been filed

against the order dated 05.04.2022 passed by Special Judge (POCSO

Act), Datia in S.C. No.40/2016, by which application filed by the

applicant under Section 311 of CrPC has been rejected.

2.    The necessary facts for disposal of present application, in short,

are that on 28.12.2021, trial was fixed for examination of Ranjana

Chauhan. Her examination-in-chief was recorded, however, a prayer

was made by the applicant that since the lawyers are abstaining from

work, therefore, one more opportunity may be granted to cross-

examine her. Accordingly, cross-examination of the witness was

deferred with a specific observation that on the next date of hearing,

the applicant shall cross-examine her and the case was fixed for

11.01.2022

. On 11.01.2022 the prosecution witness Ranjana Chauhan

was present, but a pass-over was sought on behalf of the applicant.

Accordingly, the case was taken up at 05:15 PM, however, counsel for

the applicant refused to cross-examine her. Accordingly, the right of

the applicant to cross-examine Ranjana Chauhan (PW-18) was closed.

The applicants filed an application under Section 311 of CrPC which

has been dismissed by the impugned order dated 05.04.2022.

THE HIGH COURT OF MADHYA PRADESH MCRC-18784-2022 Vipin Rajput Vs. State of MP

3. Challenging the order passed by the Court below, it is submitted

by the counsel for the applicant that the prosecution witness Ranjana

Chauhan (PW-18) is the Investigating Officer and is an important

witness and in case, if the applicant is deprived of his right to cross-

examine her, then it would cause irreparable loss to the applicant. It is

further submitted that it is clear from the note appended in the

deposition-sheet of the prosecution witness Ranjana Chauhan (PW-18)

that on 28.12.2021 the lawyers were abstaining from work and it is

also clear from the order dated 11.01.2022 that counsel for the

applicant had refused to cross-examine her, therefore, one last

opportunity may be granted to cross-examine Ranjana Chauhan (PW-

18) and since she could not be cross-examined only due to the fault on

the part of the counsel for the applicant, therefore, the counsel for the

applicant is ready and willing to not only pay the expenses to the

prosecution witness Ranjana Chauhan (PW-18), but is also ready and

willing to pay the compensation out of his own pocket so that the

valuable rights of the accused can be saved.

4. Per contra, counsel for the State has vehemently opposed the

submissions made by the counsel for the applicant. It is submitted that

the charge-sheet was filed on 30.11.2016 and the charges could be

framed only on 08.02.2017 because at least on four occasions, counsel

for the applicant had sought time to argue on the question of framing

THE HIGH COURT OF MADHYA PRADESH MCRC-18784-2022 Vipin Rajput Vs. State of MP

of charges. Furthermore, on 17.07.2017 Vinod Kumar (PW-1) had

appeared, but his examination was deferred at the request of counsel

for the applicant. On 28.12.2021 prosecution witness Ranjana

Chauhan (PW-18) was present, but her cross-examination was not

done as the lawyers were abstaining from work. On 29.12.2021 also

counsel for the applicant did not cross-examine Ranjana Chauhan

(PW-18). Thereafter, on 11.01.2022 also counsel for the applicant did

not cross-examine Ranjana Chauhan (PW-18). The trial is more than

five years old and speedy trial is not only the fundamental right of an

accused, but also a fundamental right of the victim, which cannot be

harassed at the sweet will of the applicant.

5. Heard the learned counsel for the parties.

6. From the impugned order, it is clear that on 28.12.2021 Ranjana

Chauhan (PW-18) had appeared and her examination-in-chief was

recorded and in spite of various judgments passed by the Supreme

Court as well as High Court, by which strike by the lawyers has been

declared to be illegal, the lawyers were abstaining from work.

Thereafter, at the request of the applicant, cross-examination of

Ranjana Chauhan (PW-18) was deferred for the next date and on the

next date, i.e., 29.12.2021 counsel for the applicant did not cross-

examine her. The case was then adjourned to 11.01.2022 and on the

said date also, counsel for the applicant did not cross-examine

THE HIGH COURT OF MADHYA PRADESH MCRC-18784-2022 Vipin Rajput Vs. State of MP

Ranjana Chauhan (PW-18). Thus, it is clear that not only, the lawyers

were abstaining from work contrary to the judgment passed by the

Supreme Court in the case of Ex-Capt. Harish Uppal Vs. Union of

India and another reported in (2003) 2 SCC 45, but the counsel for

the applicant was out and out to harass the prosecution witness

Ranjana Chauhan (PW-18) as he did not cross-examine her in spite of

an opportunity given by the Trial Court on 29.12.2021 and

11.01.2022.

7. It is submitted by the counsel for the applicant that in fact on

29.12.2021, the case was not fixed for cross-examination of Ranjana

Chauhan (PW-18) but in fact Ranjana Chauhan (PW-18) appeared on

her own, therefore, the counsel for the applicant did not cross-examine

her. However, he fairly conceded that the copy of order sheet dated

29.12.2021 has not been filed.

8. Now the only question of consideration is as to whether one

more opportunity can be granted to the applicant to cross-examine

Ranjana Chauhan (PW-18) or not ?

9. The Supreme Court in the case of Ex-Capt. Harish Uppal

(supra), has held as under:-

"20. Thus the law is already well settled. It is the duty of every advocate who has accepted a brief to attend trial, even though it may go on day to day and for a prolonged period. It is also settled law that a lawyer who has accepted a brief cannot refuse to attend court because a boycott call is given by the Bar

THE HIGH COURT OF MADHYA PRADESH MCRC-18784-2022 Vipin Rajput Vs. State of MP

Association. It is settled law that it is unprofessional as well as unbecoming for a lawyer who has accepted a brief to refuse to attend court even in pursuance of a call for strike or boycott by the Bar Association or the Bar Council. It is settled law that courts are under an obligation to hear and decide cases brought before them and cannot adjourn matters merely because lawyers are on strike. The law is that it is the duty and obligation of courts to go on with matters or otherwise it would tantamount to becoming a privy to the strike. It is also settled law that if a resolution is passed by Bar Associations expressing want of confidence in judicial officers, it would amount to scandalising the courts to undermine its authority and thereby the advocates will have committed contempt of court. Lawyers have known, at least since Mahabir Singh case [(1999) 1 SCC 37] that if they participate in a boycott or a strike, their action is ex facie bad in view of the declaration of law by this Court. A lawyer's duty is to boldly ignore a call for strike or boycott of court/s. Lawyers have also known, at least since Ramon Services case [(2001) 1 SCC 118 : 2001 SCC (Cri) 3 : 2001 SCC (L&S) 152] that the advocates would be answerable for the consequences suffered by their clients if the non-appearance was solely on grounds of a strike call."

10. Thus, it is clear that the Advocates would be answerable for the

consequences suffered by the clients if the non-appearance was solely

on the ground of a strike call. On 28.12.2021 the prosecution witness

was not cross-examined because the lawyers were abstaining from

work. The Bar cannot justify its strike merely by saying that they are

not on strike, but they are abstaining from work. Strike and abstaining

from work is one and the same thing. In spite of the fact that the

lawyers were on illegal strike by calling it as abstaining from work,

the Trial Court fixed the case for the next date, i.e., 29.12.2021

THE HIGH COURT OF MADHYA PRADESH MCRC-18784-2022 Vipin Rajput Vs. State of MP

for cross-examination of prosecution witness Ranjana Chauhan (PW-

18). However, in spite of that, the counsel for the applicant did not

cross-examine her. Thereafter, the case was again fixed for 11.01.2022

and on the said date also, counsel for the applicant did not cross-

examine her.

11. It is submitted by the counsel for the applicant that since the

trial involves serious disputed questions of facts and law, therefore,

counsel for the applicant was required to make preparation for cross-

examining the prosecution witness and, therefore, he could not cross-

examine her on 11.01.2022 and further it was already 5:15 PM.

12. The submission made by the counsel for the applicant is not

acceptable. The Trial is pending since 08.02.2017, i.e., the date on

which the charges were framed. Even after a long five years of

pendency of trial, if the counsel for the applicant has not prepared the

case, then only he is to be blamed.

13. So far as the contention of the counsel for the applicant that

since it was already 5:15 PM, therefore, he did not cross-examine her

is concerned, it is clear from the order sheet of the Trial Court that the

witness had appeared at 3:00 PM but pass over was sought by the

counsel for the applicant. If the Court had accommodated the counsel

by passing over the matter, then the counsel cannot make a complaint

that since working hours were over, therefore, he had a right to refuse

THE HIGH COURT OF MADHYA PRADESH MCRC-18784-2022 Vipin Rajput Vs. State of MP

to cross-examine the witness.

14. Under these circumstances, this Court is unable to accept the

contention of the counsel for the applicant that the counsel is ready to

pay the compensation as well as expenses to the witness out of his

own pocket. If the applicant has engaged a lawyer who is not serious

towards his profession, then the applicant has a remedy to approach

the Bar Council and if the counsel for the applicant was working as

per the instructions of the applicant, then the applicant cannot run

away from his liability of not cross-examining the prosecution witness

Ranjana Chauhan on 28.12.2021, 29.12.2021 and 11.01.2022.

15. Since no jurisdictional error could be pointed out by the counsel

for the applicant, therefore, the application fails and is hereby

dismissed.

16. However, liberty is granted to the applicant that in case, if his

counsel had acted contrary to his instructions and did not cross-

examine the witness in spite of his clear instructions, then he shall

have a remedy of filing a civil suit for claiming compensation. He

shall also have a remedy to approach the Bar Council against his local

counsel for abstaining from work in spite of the law laid down by the

Supreme Court in the case of Ex-Capt. Harish Uppal (supra).

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.04.19 19:28:21 +05'30'