T.S.K. ASHWIN KUMAR vs. TUBATI SRIVALLI

1 Non­Reportable IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CONTEMPT PETITION (CIVIL) NO.444 OF 2020 IN SPECIAL LEAVE PETITION (CRIMINAL) NO.10686 OF 2018 T.S.K. ASHWIN KUMAR                                        … PETITIONER(S) Versus TUBATI SRIVALLI & ORS.                                   …RESPONDENT(S) WITH DIARY NO. 17301 OF 2020 J U D G M E N T V. Ramasubramanian, J. 1. While the Contempt Petition arises out of an order passed by this Court on 16.07.2019 by consent of parties in SLP(Crl)No.10686 Signature Not Verified Digitally signed by Madhu Bala of 2018, the Special Leave Petition arises out of an interim order Date: 2020.11.20 15:06:34 IST Reason: 2 passed by the High Court for the State of Telangana at Hyderabad, staying the trial of a criminal complaint, during the pendency of a criminal petition arising out of an order of the Trial court refusing to reopen and recall PW­1 to PW­4. 2. We   have   heard   Mr.   Marlapalle,   learned   senior   counsel appearing for the petitioner and Mr. Devadatt Kamat, learned senior st counsel appearing for the 1  respondent. 3. The facts sufficient for the disposal of these proceedings are as follows:­ (a) The sole petitioner in the Contempt Petition (who is also st the   first   petitioner   in   the   SLP)   is   the   husband   of   the   1 respondent in both these proceedings. They got married at Hyderabad on 07.12.2008 and a male child was born in the wedlock on 04.04.2010; (b) After the marriage, the couple went to the United States of America and they came back to India in November, 2015; st (c) On 20.12.2015 the 1   respondent­wife filed a criminal st complaint in Crime No.477 of 2015 against the 1  petitioner herein as well as his parents and other close relatives, for 3 alleged offences under Section 498A read with Section 120B and Sections 420 and 365 of the IPC; (d) A charge­sheet was filed on 12.03.2017. A supplementary charge­sheet   was   also   filed   on   20.12.2017.   However,   the proceedings against persons shown as Accused Nos.4 to 6 were quashed by this Court by an order dated 21.08.2018 in Criminal Appeal No.1045 of 2018, on the ground that they are st not   the   immediate   family   members   of   the   1   petitioner­ husband, but distant relatives; (e) In the meantime, the petitioner who was on bail by virtue of an order passed by the Trial Court on 29.12.2017, subject to the condition that he shall not leave the State of Telangana or   the   country   without   prior   permission   of   the   Court, approached the Trial Court for relaxation of the bail condition, so that he could travel to USA. But the said petition was dismissed by the Trial Court by an order dated 20.06.2018; st (f) Therefore, the 1   petitioner approached the High Court and the High Court, by an order dated 08.11.2018 passed in Criminal Petition No.11411 of 2018 granted relaxation of the st bail conditions and allowed the 1   petitioner to go to USA after furnishing bank guarantee in a sum of Rs. 3,00,000/­ (Three Lakhs Only), for his appearance as and when called upon to do so; 4 (g) Challenging   the   order   of   the   High   Court   granting st relaxation of the bail conditions, the 1  respondent­wife filed a Special Leave Petition in SLP (Crl) No.10686 of 2018; (h) The SLP (Crl) No.10686 of 2018 was disposed of by this Court by an order dated 16.07.2019, by consent of parties. By this order this Court directed the Trial Court to conclude the trial of the criminal case within a period of two months; (i) Though a period of 15 months has now elapsed from the date of the said order passed by this Court, the trial has not concluded; st (j) Blaming   the   1   respondent­wife   for   adopting   dilatory tactics and not allowing the trial to get completed within the period stipulated by this Court, the husband has come up with   the   Contempt   petition.   On   28.07.2020   notice   was ordered in the Contempt Petition; (k) It appears that in the meantime, the State, through the Assistant Public Prosecutor filed a petition before the Trial Court on 17.01.2020 to reopen the evidence and to recall PWs 1 to 4.  The said petition was dismissed by the Trial Court by an order on 23.01.2020; (l) Challenging the order of the Trial Court refusing to recall st PWs 1 to 4 the 1  respondent­wife filed a criminal petition in 5 Criminal Petition No.896 of 2020 under Section 482 CrP.C. While entertaining the said petition, the High Court for the State   of   Telangana   at   Hyderabad   granted   interim   stay   of further proceedings in the criminal case. Though the High Court   posted   the   criminal   petition   for   final   hearing   on 06.03.2020, it could not be taken up for hearing.  As a result, the stay of further proceedings got extended; (m) Therefore, aggrieved by the stay of trial granted by the High   Court   in   Criminal   Petition   No.896   of   2020   at   the st instance   of   the   1   respondent­wife,   the   husband   and   his parents have come up with the present SLP. 4. The   grievance   of   the   petitioner­husband   in   the   Contempt Petition   is   that   after   having   consented   to   cooperate   in   the st conclusion   of   the   trial   within   a   period   of   two   months,   the   1 respondent­wife   has   been   dragging   on   the   matter   under   some st pretext or the other.   However, the 1   respondent­wife has filed a statement   of   objections   claiming   that   she   is   not   in   any   way responsible for the delay. 5. We   do   not   wish   to   go   into   the   nitty   gritties,   since   it   is   a matrimonial   matter.   But   we   cannot   desist   from   recording   our 6 displeasure at the manner in which the proceedings before the Trial Court have dragged on for the past 15 months, after this Court passed an order on 16.07.2019 with the consent of the parties, for the conclusion of the trial within a period of 2 months. The order passed by this Court on 16.07.2019 in SLP (Crl) No.10686 of 2018 reads as follows:­ "After  hearing learned counsel for  the parties, the following order is passed by consent: 1. The Trial in case No. CC. 622/2018 before the Court of   AJCJ­cum­XXV   Metropolitan   Magistrate, Cyberabad,   Kukatpally,   which   was   transferred   and now   pending   before   the   Court   of   VIII   Metropolitan Magistrate, Cyberabad, Kukatpally shall be concluded 2 expeditiously and in any case not later than two months from the date the appearance of the parties before the in Charge Court, since the Court of VIII Metropolitan   Magistrate,   Cyberabad,   Kukatapply   is reported to be vacant.  2.  The  parties  are  directed  to appear   before  the  In charge Court, Cyberabad, kukatapply on 22.07.2019.  3.   This   direction   is   given   in   view   of   the   peculiar circumstances and status of the parties.  4. All other criminal cases between the parties in any other   courts   shall   stand   disposed   of   without   any orders.  5. The parties are restrained from filing any case civil or   criminal   against   each   other   or   their   respective Advocates during the pendency of the trial.  7 6.   The   passport   application   of   respondent   No. 2/husband   may   be   considered   by   the   passport authorities."  The   special   leave   petition   is   disposed   of accordingly.  Pending application stands disposed of.” 6. Apart from the party/parties responsible for protracting the proceedings, it is unfortunate that the State, the Trial Court as well as the High Court have also omitted to take note of the time frame fixed by this Court. The State represented by the Prosecutor filed an application in Crl.M.P.No.56 of 2020 for recalling PW­1 to PW­4 for further examination and for the issue of summons to several other persons.   This   application   was   filed   on   the   ground   that   a supplementary charge­sheet was filed later. 7. But   the   Trial   Court   dismissed   the   Application   filed   by  the Prosecutor on 23.01.2020 on the ground that the supplementary charge­sheet related only to A­4 to A­6 and that in as much as the charges   against   A­4   to   A­6   have   been   quashed,   the   reason   for seeking recall was not convincing. The Trial Court also recorded 8 that PW­1 to PW­4 were supposed to speak about their grievances at length even when they were examined in the first instance and that therefore the  petition filed by the prosecution was  only an attempt to delay the proceedings. 8. As against the well­considered order of the Trial Court, the st 1 respondent­wife moved a petition before the High Court under Section 482 Cr.P.C. This petition was entertained by the High Court and stay of further proceedings was granted. The High Court should not have granted such a stay on 07.02.2020, in the teeth of the order passed by this Court on 16.07.2019 for the disposal of the proceedings within two months. st 9. It is relevant to point out that the 1  respondent­wife was PW­ 1 and she was examined in chief on 09.10.2019 and 15.10.2019 long after the filing of the supplementary charge­sheet. She was cross­examined on 18.11.2019, 20.11.2019 and 28.11.2019. After conclusion   of   such   extensive   cross­examination,   the   prosecution reported no re­examination. 9 st 10. Similarly, the 1  respondent’s mother was examined as PW­2. Her chief examination took place on 22.10.2019 and her cross­ examination   took   place   on   09.12.2019.   There   was   no   re­ st examination.  The father of the 1  respondent was examined as PW­ st 3 and the brother of the 1   respondent was examined as PW­4. These   two   witnesses   were   also   examined   during   the   very   same period of time namely October – December, 2019. 11. It   appears   that   after   the   recording   of   evidence   of   all prosecution witnesses was over, the trial court closed the evidence on the side of the prosecution on 08.01.2020 and posted the case for   questioning   under   Section   313,   Cr.P.C   on   17.01.2020.     On 30.01.2020, the questioning under Section 313 was also over. 12. Therefore,   it   is   surprising   that   the   prosecution   filed   an application in Crl.M.P.No.56 of 2020 for recalling PW­1 to PW­4, on the basis of the supplementary charge­sheet. PW­1 to PW­4 are not rd strangers or 3  parties. All of them are aggrieved persons and hence they   should   have   spoken   about   all   the   facts   even   in   the   first st instance. After having prevented the 1   petitioner­husband from 10 travelling to USA, by inviting an order on consent before this Court, neither the parties nor the prosecution should give any room for suspicion that they are protracting the proceedings. 13. Our   attention   was   drawn   to   the   certified   copies   of   the deposition of PW­1, PW­2 and PW­4, where the Trial Court has recorded the  demeanour of  these witnesses. We  do  not wish to make any observation regarding the same, lest it may prejudice the outcome of the trial. 14. Suffice it to point out that any attempt to overreach an order of   this   Court   passed   by   consent   should   be   discouraged   and deprecated. Therefore, the order of stay granted by the High Court is liable to be vacated and the trial directed to be proceeded. The Contempt Petition, in our considered view can be closed without going into the rival claims.   15. Accordingly,   the   Special   Leave   Petition   and   the   Contempt Petition are disposed of to the following effect: ­ 11 (i) The Contempt Petition is closed without going into the rival contentions; (ii) The Special Leave Petition is allowed and the order of stay of further proceedings, granted by the High Court in Criminal Petition No.896 of 2020 is set aside; (iii) The Trial Court is directed to proceed further with the trial of the criminal case, from the stage where it got struck due to the stay order of the High Court.  The Trial Court may endeavour to dispose of the matter within a period of two months. ……………………………..CJI (S.A. BOBDE) ……………………………….J. (A.S. BOPANNA) ………………………………..J. (V. RAMASUBRAMANIAN) New Delhi November 06, 2020