BANGARAYYA Vs STATE OF KARNATAKA .
Bench: AFTAB ALAM,R.M. LODHA, , ,
Case number: Crl.A. No.-001964-001964 / 2010
Diary number: 11715 / 2010
Advocates: Vs
E. R. SUMATHY
NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1964 OF 2010 (Arising out of S.L.P. (Criminal) No.4128 of 2010)
Bangarayya ….Appellant
Versus
State of Karnataka & Ors. ….Respondents
JUDGMENT
AFTAB ALAM, J.
1. Heard counsel for the parties.
2. Leave granted.
3. On a report filed by the appellant on September 1, 2002, a case was
registered against 17 persons named as accused in the report. The police
after investigation, submitted charge sheet under sections 143, 147, 451,
323, 427, 504, 506 read with section 149 of the Penal Code against all the
accused named in the FIR, excepting accused nos. 2, 3 & 6. The learned
magistrate proceeded with the trial summoning only those accused against
whom the charge sheet was submitted. During the trial, prosecution
witnesses 1 & 2 (examined on August 24, 2007 and February 2, 2008
respectively) in their deposition narrated the occurrence in detail and also
named accused nos.2, 3 & 6 (respondent nos.2-4 herein), against whom the
police had not submitted the charge sheet, among the offenders. The
prosecution then filed a petition under section 319 of the Code of Criminal
Procedure (hereinafter ‘the Code’) for summoning those three accused as
well for facing trial. The magistrate by a brief order passed on August 18,
2009, rejected the application. He took the view that the two witnesses were
related to the complainant and no independent witness had till then been
examined before him. He further observed that it was an old case in which
the accused had been appearing in court from 2003. Summoning of the three
more accused would further delay the matter. Some of the accused were
“teachers and well known persons” and they would suffer due to the delay
caused by summoning the additional accused.
4. Against the judgment and order passed by the magistrate, the
appellant filed an application under section 482 of the Code which was
rejected by the High Court by order dated December 15, 2009. The High
Court declined to interfere in the matter because the petition for summoning
the three respondents as accused was made after long delay.
5. We are unable to see where was the delay. As noted above, the two
prosecution witnesses were examined on August 24, 2007 and February 2,
2008 respectively and the petition under section 319 of the Code was filed
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on March 6, 2008, i.e. a month and four days after the second witness was
examined. In those facts it is quite unreasonable to hold that the application
was made after long delay and was, therefore, liable to be rejected.
6. The reason assigned by the trial court is equally untenable. The two
witnesses being related to the complainant or the accused already before the
court, being “teachers and well known persons” can be no ground to reject
the petition under section 319 of the Code for summoning some other
persons as well for facing the trial.
7. We are, therefore, constrained to interfere in the matter. The orders
passed by the High Court and the magistrate are set aside and the matter is
remitted to the magistrate to consider the petition under section 319 of the
Code afresh and pass an appropriate order on it, in accordance with law.
8. In the result the appeal is allowed but with no order as to costs.
……………………………..J (AFTAB ALAM)
………………………………J (R.M. LODHA)
New Delhi, October 8, 2010
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