PARAGBHAI MAHENDRABHAI DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) DESPITE qualified stay of further proceedings in Criminal Case No.2228/1985, as far as present petitioner was concerned, the further proceedings in the criminal case are stated to have not moved further at all. Therefore, a grievance was made by learned counsel for the petitioner that, in the complaint filed in April 1985, even after filing of the charge sheet on 18 -12 -1985, and no case having been made out against the petitioner in the charge sheet papers supplied to the petitioner, the case was not proceeded further even for the purpose of committing it to the Sessions Court where the petitioner could be discharged under the provisions of Section 227 of the Code of Criminal Procedure, 1973 (for short, "the Code").

(2.) IT was submitted by learned APP that, in a subsequent and further statement of the supposed victim of the offence punishable under Section 363 or 366 of the Indian Penal Code, the petitioner was named as the person who facilitated elopement of the other accused. She further submitted that further proceedings in respect of the other accused persons could not be taken up due to non -availability of some of the co -accused persons. Even after calling for the necessary information and instruction, it was submitted on behalf of the respondent that the present state of proceedings in the lower Court and the availability of the other accused persons was not known on account of the matter having become very old.

(3.) THUS , in short, this Court is called upon to examine the papers of investigation and exercise the powers of the Sessions Court for discharging the petitioner under Section 227 of the Code. Learned counsel Mr.Anandjiwala was at a loss to show how and why that course could be adopted and whether the delay in the proceedings could be a good ground for interference by this Court in the proceedings pending before the trial Court. However, he made a genuine grievance about pendency of the proceedings for 22 years without conclusion thereof in accordance with law.