MOHAN BIR SINGH Vs. GURMUKH SINGH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by the accused before the learned Trial Court, being aggrieved by the orders of the learned Additional Sessions Judge (West), Tis Hazari Courts, dtd. 23/11/2021, declining to interfere with the orders of the learned Trial Court dtd. 21/2/2018 and 20/2/2019 closing the opportunity of the petitioner to cross-examine the respondent/complainant.

(2.) Mr. Sundeep Srivastava, learned counsel for the petitioner submitted that the learned Trial Court, as also the learned Additional Sessions Judge, had passed the orders only taking into consideration the past conduct of the petitioner, without noticing that the petitioner had been granted only one opportunity to cross-examine the respondent/complainant. It was submitted that the absence of the petitioner on various dates before the learned Trial Court had been on account of some misunderstanding with the counsel and the fact of his absence or the issuance of process under Sec. 82 Cr.P.C., could not have been the ground to disallow the petitioner, an opportunity to cross-examine the respondent/complainant. It was further submitted by learned counsel that the petitioner had a sound defence, inasmuch as it was his case, that he had repaid the loan completely to the respondent/complainant and the complaint case was a sheer misuse of the cheques that the respondent/complainant had retained, despite the demand for its return. Learned counsel further submitted that the petitioner would abide by all conditions that the court may deem fit to impose, while granting an opportunity to cross-examine the respondent/complainant.

(3.) Mr. Gurvinder Singh, learned counsel for the respondent/complainant submitted that the entire aim of the petitioner was to somehow derail the trial. It was submitted that despite having been served, the petitioner willfully remained absent. The complaint had been filed on 2/3/2016. Despite summons, the petitioner never appeared. Thereafter on 31/8/2016, Non-Bailable Warrants were issued against him. These were cancelled on application on 14/12/2016. On 5/5/2017, the charge was framed against the petitioner and the matter was listed for evidence on 23/9/2017. No cross-examination took place on 23/9/2017 and the matter was adjourned to 21/2/2018. On that date, neither the petitioner nor his counsel appeared and the matter was adjourned on 9/7/2018. Once again, he was absent and Non-Bailable Warrants were issued against him and further proceedings under Sec. 82 Cr.P.C. were also initiated. Since notice was issued to the surety, the petitioner appeared on 7/1/2019. An application for recalling the order dtd. 21/2/2018, closing the right of the petitioner to cross-examine the respondent/complainant was filed but once again the matter kept dragging, till 20/2/2019, when finally the application for recall was also dismissed. Thus, it was submitted that the courts below had rightly considered the conduct of the petitioner. It was further submitted that the statement of the petitioner/accused had also been recorded and the matter had been fixed for defence evidence when the present petition was malafidely filed. Hence, it was prayed that the petition be dismissed.