Asian Resurfacing Of Road Agency P. Ltd. & Anr vs Central Bureau Of Investigation

Having heard Mr. Dilip Annasaheb Taur, learned counsel for the applicant and Mr. S.V. Raju, learned ASG for the respondent, we are constrainedÂ

to point out that in our directions contained in the judgment delivered inC riminal Appeal Nos. 1375-1376 of 2013 [Asian

Resurfacing of Road Agency Pvt. Ltd. & Anr. vs. Central Bureau of Investigation] and, in particular, para 35, it is stated thus:

“35. … …. In cases where stay is granted in future, the same will end on expiry of six months from the date of such order unless similar extension

is granted by a speaking order. The speaking order must show that the case was of such exceptional nature that continuing the stay was more

important than having the trial finalized. The trial Court where order of stay of civil or criminal proceedings is produced, may fix a date not beyond six

months of the order of stay so that on expiry of period of stay, proceedings can commence unless order of extension of stay is produced.â€​

Learned Additional Chief Judicial Magistrate, Pune, by his order dated 04.12.2019, has instead of following our judgment in letter as well as spirit,

stated that the Complainant should move an application before the High Court to resume the trial. The Magistrate goes on to say: “The lower Court

cannot pass any order which has been stayed by the Hon’ble High Court, Bombay with due respect of ratio of the judgment in Asian Resurfacing

of Road Agency Pvt. Ltd. & Anr. (supra).†We must remind the Magistrates all over the country that in our pyramidical structure under the

Constitution of India, the Supreme Court is at the Apex, and the High Courts, though not subordinate administratively, are certainly subordinate

judicially. This kind of orders fly in the face of para 35 of our judgment. We expect that the Magistrates all over the country will follow our order in

letter and spirit. Whatever stay has been granted by any court including the High Court automatically expires within a period of six months, and unless

extension is granted for good reason, as per our judgment, within the next six months, the trial Court is, on the expiry of the first period of six months,

to set a date for the trial and go ahead with the same.

With this observation, the order dated 04.12.2019 is set aside with a direction to the learned Additional Chief Judicial Magistrate, Pune to set down the

case for hearing immediately.

Miscellaneous Application is disposed of accordingly.