SWAPAN KUMAR CHATTERJEE Vs CENTRAL BUREAU OF INVESTIGATION
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE S. ABDUL NAZEER
Case number: Crl.A. No.-000015-000015 / 2019
Diary number: 20579 / 2017
Advocates: FUZAIL AHMAD AYYUBI Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 15 OF 2019
(Arising out of S.L.P. (Crl.) No.7748 of 2017)
SWAPAN KUMAR CHATTERJEE … APPELLANT
VERSUS
CENTRAL BUREAU OF INVESTIGATION … RESPONDENT
J U D G M E N T
S.ABDUL NAZEER, J.
1. Leave granted.
2. The appellant- Swapan Kumar Chatterjee has challenged the
order dated 04.05.2017 in CRR No. 440/2015 passed by the High
Court at Calcutta, whereby the High Court confirmed the order
dated 05.12.2014 passed by the Trial Court permitting the
examination of one witness Mr. H.S. Tuteja.
3. Brief facts necessary for disposal of this appeal are as under:
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4. A complaint was lodged by one Mr. P.N. Khanna before the
Superintendant of Police, Central Bureau of Investigation (for short
'CBI'), Economic Offences Wing, Church Lane Calcutta, where the
present appellant with others was arrayed as accused in CBI case
No.7/E/83 dated 20.08.1983 under Sections
477A/471/468/420/120B of the Indian Penal Code, 1860. After
completion of the investigation, investigating agency filed
chargesheet under the aforesaid sections and also under Section
5(1)(c)(d) read with Section 5(2) of the Prevention of Corruption Act,
1947 against the appellant and three others. The case was put on
trial. Twenty nine prosecution witnesses were examined. The
Public Prosecutor filed a petition praying for examination of
handwriting expert Mr. H.S. Tuteja, which was allowed and a date
was fixed on 24.03.2004 and then to 26.03.2004 for his
examination. Prosecution was directed to issue summons to the
witnesses well in advance of the date of evidence. However, Mr.
H.S. Tuteja failed to appear before the Court due to which
Prosecutor further sought time for fixing of a schedule till next day
for his examination. This request of the Prosecutor was accepted by
the Magistrate with a direction that the schedule is fixed on and
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from 10.05.2004 to 12.05.2004, and prosecution was directed to
summon all the witnesses including Mr. H.S. Tuteja. The said
witness yet again failed to turn up. The Prosecutor did not pray for
re-issuing of summons and bailable warrant, but a separate
petition was filed by the Prosecutor for re-summoning the witnesses
including Mr. H.S. Tuteja. Such prayer was considered by the
Magistrate as a last chance. From then onwards, whenever a date
is fixed for examining Mr. H.S. Tuteja, he would fail to turn up and
the prosecution would invariably come up with a petition either
praying for time or for adjournment of the matter.
5. Interestingly, this practice has been going on unopposed for a
period of thirteen years starting from the year 2004. It is necessary
to notice here that the High Court of Calcutta in CRR No. 3436 of
2006 disposed of on 28.07.2011 gave a last opportunity to the CBI
to procure attendance of Mr. H.S. Tuteja. It was observed that in
case of failure on the part of the CBI to procure his attendance, and
the attendance of other witnesses and get them examined, the Trial
Court will proceed further with the trial without granting any
further adjournment to the CBI keeping in mind that the case is
still pending from the year 1985.
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6. However, the Trial Court still allowed the prosecution time to
present their witness Mr. H.S. Tuteja on 03.02.2012, who by now
was nothing short of a creature of fiction and whose presence has
been warranted yet unattained for over a decade. Despite summon
was duly served upon, he was not present on that date also. Again,
the matter was adjourned to 24.02.2012 for his evidence. Even
thereafter on several dates, the CBI failed to produce the said
witness.
7. Again, the High Court of Calcutta in Criminal Revision
Application No.2696 of 2014 dated 15.09.2014 observed that since
the trial is pending in the Trial Court for a long time, all steps must
be taken by the Trial Court to conclude the trial as expeditiously as
possible, preferably within coming six months.
8. On 25.11.2014, the appellant was examined as DW-1. On the
same day the prosecution again filed an application to examine Mr.
H.S. Tuteja. This application was allowed by the Magistrate on
05.12.2014 and said order has been confirmed by the High Court.
9. We have heard learned senior counsel and learned ASG
appearing for the parties.
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10. Section 311 of the Code of Criminal Procedure, 1973 (for short
'the Code') provides for the power of the court to summon material
witness or examination person present. It reads as follows:
"311. Power to summon material witness, or examine person present.—Any Court may, at any stage of any inquiry, trial or other proceeding under this Code, summon any person as a witness, or examine any person in attendance, though not summoned as a witness, or recall and re-examine any person already examined; and the Court shall summon and examine or recall and re-examine any such person if his evidence appears to it to be essential to the just decision of the case."
11. The first part of this Section which is permissive gives purely
discretionary authority to the criminal court and enables it at any
stage of inquiry, trial or other proceedings under the Code to act in
one of the three ways, namely, (i) to summon any person as a
witness; or (ii) to examine any person in attendance, though not
summoned as a witness; or (iii) to recall and re-examine any person
already examined. The second part, which is mandatory, imposes
an obligation on the court (i) to summon and examine or (ii) to recall
and re-examine any such person if his evidence appears to be
essential to the just decision of the case.
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12. It is well settled that the power conferred under Section 311
should be invoked by the court only to meet the ends of justice. The
power is to be exercised only for strong and valid reasons and it
should be exercised with great caution and circumspection. The
court has vide power under this Section to even recall witnesses for
reexamination or further examination, necessary in the interest of
justice, but the same has to be exercised after taking into
consideration the facts and circumstances of each case. The power
under this provision shall not be exercised if the court is of the view
that the application has been filed as an abuse of the process of law.
13. Where the prosecution evidence has been closed long back and
the reasons for non-examination of the witness earlier is not
satisfactory, the summoning of the witness at belated stage would
cause great prejudice to the accused and should not be allowed.
Similarly, the court should not encourage the filing of successive
applications for recall of a witness under this provision.
14. In the instant case, the case was registered in the year 1983.
29 prosecution witnesses have already been examined. The
application of the prosecution to examine Mr. H.S. Tuteja was
allowed in the year 2004. However, prosecution has failed to keep
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him in court for his examination. Thereafter, multiple applications
have been filed to summon him and all of them have been allowed.
However, the prosecution has failed to procure his attendance in
the court.
15. As mentioned earlier, on 28.07.2011 the High Court of
Calcutta gave the prosecution a last opportunity to procure his
attendance and declared that in case of failure on the part of the
CBI to procure the attendance of witnesses and get them examined,
the Trial Court will proceed further with the trial without granting
any further adjournment to the CBI. Even thereafter, the
applications filed by the CBI have been allowed.
16. On 15.09.2014, yet again, the High Court in a criminal
revision application observed that since the trial is pending for a
long time, steps must be taken by the trial court to conclude the
trial as expeditiously as possible, preferably within six months.
Even thereafter, the trial court has allowed the application filed by
the prosecution for summoning Mr. H.S. Tuteja, which order has
been confirmed by the High Court. In our view, the High Court
ought to have accepted the appeal and rejected the application of
the prosecution for summoning the witness, Mr. H.S. Tuteja.
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17. In the result, the appeal succeeds and it is accordingly
allowed. The orders of the High Court dated 04.05.2017, as well as
of the Trial Court dated 05.12.2014 are hereby quashed and the
application filed by the Prosecutor for summoning Mr. H.S. Tuteja
is hereby dismissed.
…………………………………J. (A.K. SIKRI)
…………………………………J. (S. ABDUL NAZEER)
New Delhi; January 04, 2019.
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