SURINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision petition has been filed by accused/petitioner Surinderpal Singh assailing order dtd. 22/2/2023 vide which an application dtd. 20/2/2023 (Annexure P-3) under Sec. 311 Cr.P.C. filed by the petitioner for recalling 8 prosecution witnesses i.e. PW-20 Divleen Singh, PW-53 Surinder Kumar, PW-57 Sanjeev Kumar Gupta, PW-71 Ashish Kapoor, PW- 66 Inspector Inderpal Singh, PW-62 Arjun Singh, PW-8 Dharminder Singh and PW-74 Nageshwar Rao has been dismissed.

(2.) The petitioner alongwith another 10 accused is facing trial before the Special Court, SAS Nagar, Mohali in a case arising out of FIR No. 6 dtd. 8/6/2017 registered under Ss. 420, 465, 467, 468, 471, 506/120B IPC and Ss. 13(1)(d), 13(2) of the Prevention of Corruption Act, 1988 at Police Station Vigilance Bureau, Flying Squad-I, District SAS Nagar, Mohali. A large number of PWs have been cited. As many as 76 PWs have already been examined. The trial has been pending since the last about 5 years and directions for expeditious disposal have already been issued by this Court vide order dtd. 27/9/2022 passed in CRM-M-23331-2019 which have also been got extended on request of the Presiding Officer. The trial Court has virtually been proceeding on day-to-day basis having regard to the fact that a large number of accused have been arrayed and a large number of witnesses have been cited by the prosecution.

(3.) The witnesses sought to be recalled had been appearing before the trial Court on several dates and while they were cross-examined by some co-accused, some other voluntarily opted not to cross-examine. The petitioner Surinderpal Singh and co-accused Swaranjit Kaur did not come forward either to cross-examine or to voluntarily give up their right of cross- examination and consequently, the trial Court upon noticing that a large number of opportunities have already been afforded to the petitioner treated the cross-examination by petitioner as 'Nil' of aforesaid 8 witnesses on different dates between 4/1/2023 and 20/2/2023. While cross-examination of PW-20 Divleen Singh, PW-53 Surinder Kumar and PW-57 Sanjeev Kumar Gupta of petitioner was treated as 'Nil' on 4/1/2023; cross-examination of PW-71 Ashish Kapoor and PW-66 Inspector Inderpal Singh by petitioner was treated as 'Nil' on 5/1/2023; and cross-examination of PW-8 Dharminder Singh, PW-62 Arjun Singh and PW-74 Nageshwar Rao by petitioner was treated as 'Nil' on 20/2/2023. The application under Sec. 311 Cr.P.C. was filed on 20/2/2023 (Annexure P-3) and was dismissed vide impugned order dtd. 22/2/2023 by passing an extensively detailed order by the trial Court, which is assailed by way of filing instant revision petition.