SAURABHBHAI KANTILAL RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) .Rule. Mr.Kogje, Ld.APP waives service of rule. With the consent of parties, matter is taken for final hearing. The only question which arises for consideration is: "Whether the party to the proceedings can conduct the matter of his own without engaging advocate or not?" In normal circumstances, the answer would be yes?, and the same, for the reasons recorded hereinafter, may be the conclusion in the present case. There is no grievance raised by the petitioner regarding the pendency of proceedings before the Ld.Magistrate. However, it appears that on 28.3.05 the petitioner Saurabhbhai Rawal moved an application before the Ld.Metropolitan Magistrate for permitting him to appear as party in person for defending the case. The application was considered by the Ld.Magistrate and it appears that the Ld.Magistrate dismissed the application on the ground that the advocate Shri D.B.Ganguly was engaged and he has not retired. It has been further observed by the Ld.Magistrate that because Saurabbhai is not having proper knowledge of law, in the interest of justice, such permission can not be granted as it is also the duty of the court to see that interest of the accused is protected. It has also been observed that as per the complaint, it is not a case where due to financial incapacity the person is not in a position to engage a lawyer . Therefore, the Ld.Magistrate has dismissed the application.

(2.) Heard Mr.Saurab Raval, who has appeared as party in person and Mr.Kogje, Ld. APP for the State.

(3.) As such, any party to the proceedings can defend or pursue the proceedings without engaging lawyer. However, lawyer can be engaged by such person for prosecuting or defending his case. In a given case, if the court finds that the accused is not properly represented or has no capacity to represent or due to valid reasons is not in a position to represent the case, the Court may direct the State to appoint the lawyer for defending the case on behalf of the accused. Upon inquiry, it has been submitted by the petitioner party in person that he is holding the qualification B.E(Civil) and he is not such an illiterate person. Further, it was specifically put to the petitioner that in the event the decision is against him, at the trial, he will not be in a position to raise the contention that he is not aware about the law or that he was not aware about the procedural aspects and and therefore such decision should be set aside on that ground. The party in person has admitted the said position and has declared before the court that he will not raise such contention in the event the decision of the court is against him at the conclusion of the trial. He has also declared before this court that it was put by the Ld.Magistrate to him that in case he is not in position to engage the lawyer, the State may make arrangement for engaging a lawyer for defending the case, but he had declared before the Ld.Magistrate that he does not want to engage lawyer at the expenses of the State. Therefore, that question does not arise.