Full Judgment Text
1 CriWP 6042018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 604 OF 2018
1) Anjali Anish Damania,
Age 49 years,
2) Anish Damania,
Age 49 years,
Residint At Fifth Floor,
th
Vajayshree Durga, 6 Road,
Santacruz (East)
Mumbai 400 055. ...Petitioners
Versus
1) State of Maharashtra,
Through its Chief Secretary
Home Department,
Centre No.1, WTC
th
30 Floor, Cuff Parade,
Mumbai 400 001.
2) Muktainagar Police Station
Through its Sr. Police Inspector
Near Tahasil Office,
Muktainagar, Jalgaon – 425306.
3) Eknath Ganpatrao Khadse,
Age 67 years, Occupation M.L.A.
R/o Kothali Tq. Muktainagar
Dist. Jalgaon. ...Respondents
----
Mr. S. S. Jadhav, Advocate for petitioners.
Mr. A. B. Girase, Public Prosecutor, for respondents No.1 and
2/ State.
Mr. V. J. Dixit, Senior Counsel i/b Mr. S. V. Dixit, Advocate for
respondent No.3.
----
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2 CriWP 6042018
CORAM : T. V. NALAWADE &
SMT.VIBHA KANKANWADI. JJ.
DATE : 28-08-2018.
ORAL JUDGMENT : ( Per Smt. Vibha Kankanwadi, J.)
1. Present petition has been filed by the accused persons for
invoking the powers of this Court under Article 226 of the
Constitution of India and inherent powers of this Court under Section
482 of the Code of Criminal Procedure, for quashing and setting
aside the First Information Report (hereinafter referred as “FIR” for
the sake of brevity) lodged against them by respondent No.3 –
informant.
2. The petitioners contend that, petitioner No.1 is an anti
corruption activist. She has filed detailed Public Interest Litigation
before this Court at Principal Seat and also appropriate proceedings
before PMLA Court against corrupt politicians and elected members
of the legislature. Cognizance of certain matters has been taken by
this Court. Petitioner No.2 is the husband of petitioner No.1 who is a
finance professional. He is not involved in any politics or activism.
First Information Report vide Crime No. 68 of 2018 was registered
with Muktainagar Police Station for the offence punishable under
Section 451, 452, 146, 116, 120-B and 186 of Indian Penal Code
against petitioners on the basis of the information lodged by
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respondent No.3. Respondent No.3 had alleged in the said FIR that,
petitioners had conspired and directed one Kalpana Inamdar to
commit trespass into the office of respondent No.3 at Muktainagar
and Mumbai in order to frame him under the provisions of
Prevention of Corruption Act, for which complaint would have been
filed. The petitioners contend that, bare perusal of the said FIR
would reveal that, the basic ingredients of any of the offences have
not been complied with.
3. The petitioners contend that, petitioner No.1 had come across
various documents and land records which show that, respondent
No.3 who was the elected official and the then Minister in the
Government of Maharashtra had collected huge properties and
assets, either in his name or that of his family member's name,
beyond the legal known source of income. When petitioner No.1
insisted that, investigation should be made in respect of the said
disproportionate assets, respondent No.3 sought protection by the
political establishment despite there was irrefutable information and
paper. Directions were sought by the petitioner No.1 in her Public
Interest Litigation regarding investigation and this Court at Principal
seat has directed the State Government to file a detailed reply.
Thereafter, with malafide intention the respondent No.3 has filed
cases for defamation against the petitioner No.1. Even derogatory
language was used by the respondent No.3 in public as against the
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petitioner No.1. She has also received threats from gangsters
restraining her from pursuing the cases against the respondent No.3.
Petitioners further contend that, Miss. Kalpana Inamdar worked as a
liaison officer for Mr. Chagan Bhujbal against whom also the
petitioner No.1 had filed Public Interest Litigation for
disproportionate assets. Said Kalpana Inamdar had approached
petitioner No.1 on 02-12-2014 and had offered her monitory
consideration for the withdrawal of the case which was filed by the
petitioner No.1 against Mr. Chagan Bhujbal. Immediately the
petitioner No.1 had given a tweet. Thereafter also immediately the
news channel had taken her reaction on the said tweet. Thereafter
th
on 27 March, the petitioner No.1 and said Inamdar had heated
th
debate on the news channel. Thereafter on 09 March, respondent
No.3 was called for questioning by Anti Corruption Bureau, Nashik on
disproportionate asset case filed by petitioner No.1. In the light of
all these events Miss. Kalpana Inamdar, with malafied intention,
came with a fabricated story that, petitioners had asked her to plant
money in the office of respondent No.3 in Jalgaon as well as
th
Mumbai. She had held the press conference on 27 March, and
thereafter a legal notice was also sent to the petitioner No.1.
Respondent No.3 on the basis of said press conference of Miss.
Inamdar has lodged the said report. The basis for the said report is
the concocted story. It can be gathered from the FIR that, any such
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offence cannot be said to be made out. Since the FIR has been filed
with malafied intention it deserves to be quashed and set aside.
Hence, they have prayed for quashing and setting aside the FIR.
4. Heard learned advocate Mr. S. S. Jadhav for petitioners,
learned Public Prosecutor Mr. A. B. Girase for respondents No.1
and 2 - State, learned Senior Counsel Mr. V. J. Dixit instructed by
learned counsel Mr. S. V. Dixit for respondent No.3. Perused the
relevant documents including the investigation papers.
5. It has been submitted on behalf of the petitioners that,
petitioner No.1 has filed various Public Interest Litigations not only
against the respondent No.3 but also against other politicians in
which she has agitated that, these politicians have collected assets
disproportionate to their income. As regards the respondent No.3 is
concerned, he has lodged the report on 19-04-2018 i.e. Crime No.
68 of 2018, on the basis of alleged press conference held by Kalpana
Inamdar on 11-04-2018. That means, the basis for his FIR was the
hearsay information. The said FIR does not say as to when the
alleged conspiracy and instigation was made. In fact said Inamdar
had come to the house of petitioner No.1 on 02-12-2014 as she was
then the liaison officer for Mr. Chagan Bhujbal, Ex-Miniser.
Immediately on the same day petitioner No.1 had given a tweet.
Copy of the same has been produced at Exhibit 'F'. Thereafter there
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was no occasion for Inamdar to respond to any call or even
petitioner to call her. Further the information given by Senior Police
Inspector, MIDC Police Station, Mumbai would show that, Kalpana
Inamdar has criminal background. If any information is given in
press conference by such a person, then whether it can be a matter
on which offence can be registered. This is nothing but a political
vendetta. He gave list of cases which have been filed against the
petitioner No.1 and others only because she is fighting for the social
cause. When ingredients of the offence have not been attracted, this
would be the fit case where this Court should exercise its powers
under Article 226 of the Constitution of India as well as Section 482
of the Code of Criminal Procedure.
6. The learned Public Prosecutor has submitted that, the
investigation is still in progress, statement of Inamdar has been
recorded by police as well as by Magistrate under Section 164 of the
Code of Criminal Procedure. It was pointed out by her that, when
she was called by petitioners at their residence, at that time it was
disclosed that, papers of one Jagannath were tried to be handed
over to Inamdar and she was tried to be convinced that she should
enter the office of the respondent No.3 at Mumbai and Jalgaon.
Investigation with said Jagannath is yet to be made, and therefore,
at this stage FIR need not be quashed.
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7. It has been submitted by learned Senior Counsel Mr. V. J. Dixit,
representing respondent No.3 that, petitioner No.1 had purchased
an agricultural land though she was not an agriculturist. This had
happened in 2012. This fact was pointed out to the Government by
respondent No.3, as a result of which, the said land was taken by
Government. Since then petitioner No.1 is annoyed with respondent
No.3. She is making baseless allegations against him, when he was
minister, as well as thereafter. She has not produced a single
document in support of her allegations. Whatever allegations she
has made are with a view to defame respondent No.3. After Kalpana
Inamdar had taken a press conference on 11-04-2018, it was
revealed by respondent No.3 that, such incident had taken place at
the instance of petitioners. Petitioners were instigating Inamdar by
giving some documents and amount in order to put them on the
table of the respondent No.3 either at Muktainagar or at Mumbai.
Therefore, the said FIR came to be filed. When the investigation is
still pending, case is not made out for quashing the FIR. In fact the
petitioner No.1 is interfering in the investigation, she has made
allegations against the investigating officer and on the basis of her
allegations, the earlier investigating officer has been changed. If
such kind of act is being done by the petitioners, she deserve no
sympathy. He therefore, prayed for dismissal of the petition.
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8. The contents of the FIR would show that, the basis for the
lodging of FIR was the press conference that was allegedly held by
Kalpana Inamdar at Mumbai on 11-04-2018. It is stated that, in the
press conference a statement, orally as well as by way of press note
was made by Kalpana Inamdar that, both the petitioners and six to
seven more persons with them, had called her to the house of
petitioner No.1. At that time both the petitioners told her that, they
would give certain documents, filed to her and she should keep
those files on the table in the office of respondent No.3 at
Muktainagar and Mumbai as well as she should keep amount;
immediately petitioner would bring persons from Anti Corruption
Bureau, and thereby a trap would be led against respondent No.3.
Further a statement was made that, it is the aim of petitioner No.1
that, respondent No.3 should be sent to jail. On the basis of this
information, respondent No.3 has lodged the said FIR on 19-04-
2018.
9. It is also stated in the FIR that, the petitioners have damaged
or extinguished the evidence in the form of CCTV footage. A fact is
certain that, in the alleged press note or statement by Kalpana
Inamdar, she has not stated when she was allegedly called by
petitioners at their house. Therefore, we have tried to consider her
statement. It appears from the police record that, one statement
which has no date but it is in computer print, not signed by police
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official but singed by Kalpana Inamdar, was received by Police
Inspector, Muktainagar Police Station on 29-05-2018. In the said
statement it is stated that, she was given the complaint application
filed by petitioner No.1 dated 03-05-2018 to I.G.P. Nashik Division to
read. Thereafter she gave statement that, on 02-12-2014 she had
gone at about 01.00 p.m. to petitioner No.1's house, at that time
cousin brother of petitioner No.1 Krushkant Malap was present,
petitioner No.1 asked help of Kalpana, there was informal talk
regarding social activity. They had also discussion in respect of
companies of Mr. Ajit Pawar and irrigation scam. Thereafter certain
persons came who were known to Kalpana Inamdar. Earlier also
there were three meetings between them in which it was discussed
that, respondent No.3 is corrupt, and therefore, complaint should be
lodged to the Anti Corruption Bureau, and he should be arrested raid
handed. Kalpana was asked to help. She being social activist and
against the corruption, she had given a nod. However, at the time of
forth meeting it was realized by her that, they are conspiring to
defame respondent No.3, and therefore, she refused to be with
them. At that time petitioner No.1 told her that, she should think
again. She again refused and went back to house. Thus it is to be
noted that, whatever she has stated in that statement, was
regarding event that had taken place on 02-12-2014. Thereafter, it
appears that, one more statement of Kalpana Inamdar has been
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taken on 01-06-2018 wherein she has improved the story.
10. A bit of confusion has been tried to be made as to whether
rd
that incident i.e. offence of conspiracy was held on 23 March 2018
nd
or 02 December 2014. However, her statement before learned
Magistrate under Section 164 (5) of Code of Criminal Procedure
would clearly show that, the alleged incident had taken place on 02-
12-2014. The basic question that arises is, if incident had taken
place on 02-12-2014, why Miss. Kalpana Inamdar should arrange a
press conference on 11-04-2018 i.e. after almost four years.
Second point that is required to be considered is, when the FIR was
lodged on 19-04-2018, why there was no attempt on the part of the
investigating machinery to take the statement of Kalpana Inamdar
at the earliest. Whatever statement which has been inwarded on
29-05-2018 is not signed by a police officer. The first regular or
official statement of Inamdar under Section 161 of Code of Criminal
Procedure appears to have been taken on 01-06-2018. Her
statement under Section 164 (5) of Code of Criminal Procedure has
been taken by the learned Magistrate on 01-06-2018 itself. This
appears to be nothing but a political vendetta and as a result of the
litigation in the form of Public Interest Litigation filed by petitioner
No.1. The petitioner No.1 has given that, she has filed Public
Interest Litigations and it is mentioned that cognizance of them have
been taken by this Court at Principal Seat. We have scrutinized the
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material collected by investigating agency, because of the nature of
FIR. At the cost of repetition it can be said that, FIR is based on
information given by Ms. Inamdar.
11. It is also to be noted that, now in all 20 offences appear to
have been lodged against the petitioner No.1. Most of them are
from the same political party persons and that too in respect of
defamation. When a social activist want to agitate certain alleged
misdeeds by adopting legal procedure, then if such social activist's
work is hampered in such a way, then it cannot be said to be a good
sign in a democracy. One of the task which social activist undertake,
is to point out wrong doings by the Government, Government
officials or the persons who run the Government. Pointing faults,
taking action against erring officials as well as political persons, can
be said to be a part of act undertaken by social activist. It would be
otherwise difficult for the social activist to point out illegalities or
errors in the system. Definitely the FIR in this case was based upon
hearsay information. Even in her statement inwarded on 30-05-
2018, said Kalpana Inamdar has clearly stated that, she has no
evidence regarding those discussions with her, and therefore, she
has not clarified it at any time. When the person on whom
respondent No.3 wanted to rely had no evidence with her, it would
be a futile exercise to keep such FIR pending.
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12. Another fact is also required to be noted that, whatever was
allegedly told by petitioners in the form of instigation to Kalpana
Inamdar was very vague. She has not clarified that, whose papers
were tried to be given to her, she has not stated that she had made
any enquiry as to whose papers petitioners would be giving to her,
how much amount would be handed over to her. In her statement
under Section 164 (5) of Cr.P.C., she stated that, petitioner No.1 told
her that, those papers were in respect of one Jagannath and
respondent No.3 has asked him amount of Rs.4 to 5 Crores. In this
statement she says that, petitioner No.1 had challenged her by
keeping that amount on the table of respondent No.3. A giving
challenge is different from instigation. If these three statements are
considered, it can be seen that, at each point of time this lady has
improved her own version. Only first name of that Jagannath is
disclosed and now till the date of the hearing, the investigating
officer is in dark as to how he would trace out said Jagannath. His
statement has not been yet taken. Therefore, the story is as vague
as possible.
13. Under such circumstance the case is definitely covered under
the following parameters laid down in, State of Haryana and Others
Versus Bhajan Lal and Others., [1992 Supplement- 1
Supreme Court Cases, 335], wherein it is held that :
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"The following categories of cases can be stated by way
of illustration wherein the extraordinary power under
Article 226 or the inherent powers under Section 482
CrPC can be exercised by the High Court either to
prevent abuse of the process of any Court or otherwise
to secure the ends of justice, though it may not be
possible to lay down any precise, clearly defined
and sufficiently channelised and inflexible
guidelines or rigid formulate and to give an
exhaustive list of myriad kinds of cases wherein
such power should be exercised :
(1) Where the allegations made in the first
information report or the complaint, even if they are
taken at their face value and accepted in their entirety
do not prima facie constitute any offence or make out a
case against the accused.
(2) Where the allegations in the first information report
and other materials, if any, accompanying the FIR do
not disclose a cognizable offence, justifying an
investigation by police officers under Section 156(1) of
the Code except under an order of a Magistrate
within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the
FIR or complaint and the evidence collected in support
of the same do not disclose the commission of
any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not
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constitute a cognizable offence but constitute only
a non-cognizable offence, no investigation is permitted
by a police officer without an order of a Magistrate as
contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or
complaint are so absurd and inherently
improbable on the basis of which no prudent
person can even reach a just conclusion that
there is sufficient ground for proceeding against the
accused.
(6) Where there is an express legal bar engrafted in
any of the provisions of the Code or the
concerned Act (under which a criminal proceeding
is instituted) to the institution and continuance of
the proceedings and / or where there is a
specific provision in the Code or the concerned
Act, providing efficacious redress for the grievance
of the aggrieved party.
(7) Where a criminal proceeding is manifestly
attended with mala fide and / or where the
proceeding is maliciously instituted with an
ulterior motive for wreaking vengeance on the
accused and with a view to spite him due to
private and personal grudge."
14. Therefore, applying the above said principle we find
this is a fit case where First Information Report against the
applicants, deserves to be quashed and set aside by allowing the
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writ petition. Hence, following order.
ORDER
1) Writ Petition is allowed.
2) Relief is granted in terms of prayer Clause 'A'.
3) Rule made absolute in above terms.
4) Remaining two matters will be heard on 05-09-
2018 in urgent category.
(SMT. VIBHA KANKANWADI) (T. V. NALAWADE)
JUDGE JUDGE
vjg/-.
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 604 OF 2018
1) Anjali Anish Damania,
Age 49 years,
2) Anish Damania,
Age 49 years,
Residint At Fifth Floor,
th
Vajayshree Durga, 6 Road,
Santacruz (East)
Mumbai 400 055. ...Petitioners
Versus
1) State of Maharashtra,
Through its Chief Secretary
Home Department,
Centre No.1, WTC
th
30 Floor, Cuff Parade,
Mumbai 400 001.
2) Muktainagar Police Station
Through its Sr. Police Inspector
Near Tahasil Office,
Muktainagar, Jalgaon – 425306.
3) Eknath Ganpatrao Khadse,
Age 67 years, Occupation M.L.A.
R/o Kothali Tq. Muktainagar
Dist. Jalgaon. ...Respondents
----
Mr. S. S. Jadhav, Advocate for petitioners.
Mr. A. B. Girase, Public Prosecutor, for respondents No.1 and
2/ State.
Mr. V. J. Dixit, Senior Counsel i/b Mr. S. V. Dixit, Advocate for
respondent No.3.
----
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2 CriWP 6042018
CORAM : T. V. NALAWADE &
SMT.VIBHA KANKANWADI. JJ.
DATE : 28-08-2018.
ORAL JUDGMENT : ( Per Smt. Vibha Kankanwadi, J.)
1. Present petition has been filed by the accused persons for
invoking the powers of this Court under Article 226 of the
Constitution of India and inherent powers of this Court under Section
482 of the Code of Criminal Procedure, for quashing and setting
aside the First Information Report (hereinafter referred as “FIR” for
the sake of brevity) lodged against them by respondent No.3 –
informant.
2. The petitioners contend that, petitioner No.1 is an anti
corruption activist. She has filed detailed Public Interest Litigation
before this Court at Principal Seat and also appropriate proceedings
before PMLA Court against corrupt politicians and elected members
of the legislature. Cognizance of certain matters has been taken by
this Court. Petitioner No.2 is the husband of petitioner No.1 who is a
finance professional. He is not involved in any politics or activism.
First Information Report vide Crime No. 68 of 2018 was registered
with Muktainagar Police Station for the offence punishable under
Section 451, 452, 146, 116, 120-B and 186 of Indian Penal Code
against petitioners on the basis of the information lodged by
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respondent No.3. Respondent No.3 had alleged in the said FIR that,
petitioners had conspired and directed one Kalpana Inamdar to
commit trespass into the office of respondent No.3 at Muktainagar
and Mumbai in order to frame him under the provisions of
Prevention of Corruption Act, for which complaint would have been
filed. The petitioners contend that, bare perusal of the said FIR
would reveal that, the basic ingredients of any of the offences have
not been complied with.
3. The petitioners contend that, petitioner No.1 had come across
various documents and land records which show that, respondent
No.3 who was the elected official and the then Minister in the
Government of Maharashtra had collected huge properties and
assets, either in his name or that of his family member's name,
beyond the legal known source of income. When petitioner No.1
insisted that, investigation should be made in respect of the said
disproportionate assets, respondent No.3 sought protection by the
political establishment despite there was irrefutable information and
paper. Directions were sought by the petitioner No.1 in her Public
Interest Litigation regarding investigation and this Court at Principal
seat has directed the State Government to file a detailed reply.
Thereafter, with malafide intention the respondent No.3 has filed
cases for defamation against the petitioner No.1. Even derogatory
language was used by the respondent No.3 in public as against the
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petitioner No.1. She has also received threats from gangsters
restraining her from pursuing the cases against the respondent No.3.
Petitioners further contend that, Miss. Kalpana Inamdar worked as a
liaison officer for Mr. Chagan Bhujbal against whom also the
petitioner No.1 had filed Public Interest Litigation for
disproportionate assets. Said Kalpana Inamdar had approached
petitioner No.1 on 02-12-2014 and had offered her monitory
consideration for the withdrawal of the case which was filed by the
petitioner No.1 against Mr. Chagan Bhujbal. Immediately the
petitioner No.1 had given a tweet. Thereafter also immediately the
news channel had taken her reaction on the said tweet. Thereafter
th
on 27 March, the petitioner No.1 and said Inamdar had heated
th
debate on the news channel. Thereafter on 09 March, respondent
No.3 was called for questioning by Anti Corruption Bureau, Nashik on
disproportionate asset case filed by petitioner No.1. In the light of
all these events Miss. Kalpana Inamdar, with malafied intention,
came with a fabricated story that, petitioners had asked her to plant
money in the office of respondent No.3 in Jalgaon as well as
th
Mumbai. She had held the press conference on 27 March, and
thereafter a legal notice was also sent to the petitioner No.1.
Respondent No.3 on the basis of said press conference of Miss.
Inamdar has lodged the said report. The basis for the said report is
the concocted story. It can be gathered from the FIR that, any such
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offence cannot be said to be made out. Since the FIR has been filed
with malafied intention it deserves to be quashed and set aside.
Hence, they have prayed for quashing and setting aside the FIR.
4. Heard learned advocate Mr. S. S. Jadhav for petitioners,
learned Public Prosecutor Mr. A. B. Girase for respondents No.1
and 2 - State, learned Senior Counsel Mr. V. J. Dixit instructed by
learned counsel Mr. S. V. Dixit for respondent No.3. Perused the
relevant documents including the investigation papers.
5. It has been submitted on behalf of the petitioners that,
petitioner No.1 has filed various Public Interest Litigations not only
against the respondent No.3 but also against other politicians in
which she has agitated that, these politicians have collected assets
disproportionate to their income. As regards the respondent No.3 is
concerned, he has lodged the report on 19-04-2018 i.e. Crime No.
68 of 2018, on the basis of alleged press conference held by Kalpana
Inamdar on 11-04-2018. That means, the basis for his FIR was the
hearsay information. The said FIR does not say as to when the
alleged conspiracy and instigation was made. In fact said Inamdar
had come to the house of petitioner No.1 on 02-12-2014 as she was
then the liaison officer for Mr. Chagan Bhujbal, Ex-Miniser.
Immediately on the same day petitioner No.1 had given a tweet.
Copy of the same has been produced at Exhibit 'F'. Thereafter there
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6 CriWP 6042018
was no occasion for Inamdar to respond to any call or even
petitioner to call her. Further the information given by Senior Police
Inspector, MIDC Police Station, Mumbai would show that, Kalpana
Inamdar has criminal background. If any information is given in
press conference by such a person, then whether it can be a matter
on which offence can be registered. This is nothing but a political
vendetta. He gave list of cases which have been filed against the
petitioner No.1 and others only because she is fighting for the social
cause. When ingredients of the offence have not been attracted, this
would be the fit case where this Court should exercise its powers
under Article 226 of the Constitution of India as well as Section 482
of the Code of Criminal Procedure.
6. The learned Public Prosecutor has submitted that, the
investigation is still in progress, statement of Inamdar has been
recorded by police as well as by Magistrate under Section 164 of the
Code of Criminal Procedure. It was pointed out by her that, when
she was called by petitioners at their residence, at that time it was
disclosed that, papers of one Jagannath were tried to be handed
over to Inamdar and she was tried to be convinced that she should
enter the office of the respondent No.3 at Mumbai and Jalgaon.
Investigation with said Jagannath is yet to be made, and therefore,
at this stage FIR need not be quashed.
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7. It has been submitted by learned Senior Counsel Mr. V. J. Dixit,
representing respondent No.3 that, petitioner No.1 had purchased
an agricultural land though she was not an agriculturist. This had
happened in 2012. This fact was pointed out to the Government by
respondent No.3, as a result of which, the said land was taken by
Government. Since then petitioner No.1 is annoyed with respondent
No.3. She is making baseless allegations against him, when he was
minister, as well as thereafter. She has not produced a single
document in support of her allegations. Whatever allegations she
has made are with a view to defame respondent No.3. After Kalpana
Inamdar had taken a press conference on 11-04-2018, it was
revealed by respondent No.3 that, such incident had taken place at
the instance of petitioners. Petitioners were instigating Inamdar by
giving some documents and amount in order to put them on the
table of the respondent No.3 either at Muktainagar or at Mumbai.
Therefore, the said FIR came to be filed. When the investigation is
still pending, case is not made out for quashing the FIR. In fact the
petitioner No.1 is interfering in the investigation, she has made
allegations against the investigating officer and on the basis of her
allegations, the earlier investigating officer has been changed. If
such kind of act is being done by the petitioners, she deserve no
sympathy. He therefore, prayed for dismissal of the petition.
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8. The contents of the FIR would show that, the basis for the
lodging of FIR was the press conference that was allegedly held by
Kalpana Inamdar at Mumbai on 11-04-2018. It is stated that, in the
press conference a statement, orally as well as by way of press note
was made by Kalpana Inamdar that, both the petitioners and six to
seven more persons with them, had called her to the house of
petitioner No.1. At that time both the petitioners told her that, they
would give certain documents, filed to her and she should keep
those files on the table in the office of respondent No.3 at
Muktainagar and Mumbai as well as she should keep amount;
immediately petitioner would bring persons from Anti Corruption
Bureau, and thereby a trap would be led against respondent No.3.
Further a statement was made that, it is the aim of petitioner No.1
that, respondent No.3 should be sent to jail. On the basis of this
information, respondent No.3 has lodged the said FIR on 19-04-
2018.
9. It is also stated in the FIR that, the petitioners have damaged
or extinguished the evidence in the form of CCTV footage. A fact is
certain that, in the alleged press note or statement by Kalpana
Inamdar, she has not stated when she was allegedly called by
petitioners at their house. Therefore, we have tried to consider her
statement. It appears from the police record that, one statement
which has no date but it is in computer print, not signed by police
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9 CriWP 6042018
official but singed by Kalpana Inamdar, was received by Police
Inspector, Muktainagar Police Station on 29-05-2018. In the said
statement it is stated that, she was given the complaint application
filed by petitioner No.1 dated 03-05-2018 to I.G.P. Nashik Division to
read. Thereafter she gave statement that, on 02-12-2014 she had
gone at about 01.00 p.m. to petitioner No.1's house, at that time
cousin brother of petitioner No.1 Krushkant Malap was present,
petitioner No.1 asked help of Kalpana, there was informal talk
regarding social activity. They had also discussion in respect of
companies of Mr. Ajit Pawar and irrigation scam. Thereafter certain
persons came who were known to Kalpana Inamdar. Earlier also
there were three meetings between them in which it was discussed
that, respondent No.3 is corrupt, and therefore, complaint should be
lodged to the Anti Corruption Bureau, and he should be arrested raid
handed. Kalpana was asked to help. She being social activist and
against the corruption, she had given a nod. However, at the time of
forth meeting it was realized by her that, they are conspiring to
defame respondent No.3, and therefore, she refused to be with
them. At that time petitioner No.1 told her that, she should think
again. She again refused and went back to house. Thus it is to be
noted that, whatever she has stated in that statement, was
regarding event that had taken place on 02-12-2014. Thereafter, it
appears that, one more statement of Kalpana Inamdar has been
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taken on 01-06-2018 wherein she has improved the story.
10. A bit of confusion has been tried to be made as to whether
rd
that incident i.e. offence of conspiracy was held on 23 March 2018
nd
or 02 December 2014. However, her statement before learned
Magistrate under Section 164 (5) of Code of Criminal Procedure
would clearly show that, the alleged incident had taken place on 02-
12-2014. The basic question that arises is, if incident had taken
place on 02-12-2014, why Miss. Kalpana Inamdar should arrange a
press conference on 11-04-2018 i.e. after almost four years.
Second point that is required to be considered is, when the FIR was
lodged on 19-04-2018, why there was no attempt on the part of the
investigating machinery to take the statement of Kalpana Inamdar
at the earliest. Whatever statement which has been inwarded on
29-05-2018 is not signed by a police officer. The first regular or
official statement of Inamdar under Section 161 of Code of Criminal
Procedure appears to have been taken on 01-06-2018. Her
statement under Section 164 (5) of Code of Criminal Procedure has
been taken by the learned Magistrate on 01-06-2018 itself. This
appears to be nothing but a political vendetta and as a result of the
litigation in the form of Public Interest Litigation filed by petitioner
No.1. The petitioner No.1 has given that, she has filed Public
Interest Litigations and it is mentioned that cognizance of them have
been taken by this Court at Principal Seat. We have scrutinized the
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11 CriWP 6042018
material collected by investigating agency, because of the nature of
FIR. At the cost of repetition it can be said that, FIR is based on
information given by Ms. Inamdar.
11. It is also to be noted that, now in all 20 offences appear to
have been lodged against the petitioner No.1. Most of them are
from the same political party persons and that too in respect of
defamation. When a social activist want to agitate certain alleged
misdeeds by adopting legal procedure, then if such social activist's
work is hampered in such a way, then it cannot be said to be a good
sign in a democracy. One of the task which social activist undertake,
is to point out wrong doings by the Government, Government
officials or the persons who run the Government. Pointing faults,
taking action against erring officials as well as political persons, can
be said to be a part of act undertaken by social activist. It would be
otherwise difficult for the social activist to point out illegalities or
errors in the system. Definitely the FIR in this case was based upon
hearsay information. Even in her statement inwarded on 30-05-
2018, said Kalpana Inamdar has clearly stated that, she has no
evidence regarding those discussions with her, and therefore, she
has not clarified it at any time. When the person on whom
respondent No.3 wanted to rely had no evidence with her, it would
be a futile exercise to keep such FIR pending.
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12. Another fact is also required to be noted that, whatever was
allegedly told by petitioners in the form of instigation to Kalpana
Inamdar was very vague. She has not clarified that, whose papers
were tried to be given to her, she has not stated that she had made
any enquiry as to whose papers petitioners would be giving to her,
how much amount would be handed over to her. In her statement
under Section 164 (5) of Cr.P.C., she stated that, petitioner No.1 told
her that, those papers were in respect of one Jagannath and
respondent No.3 has asked him amount of Rs.4 to 5 Crores. In this
statement she says that, petitioner No.1 had challenged her by
keeping that amount on the table of respondent No.3. A giving
challenge is different from instigation. If these three statements are
considered, it can be seen that, at each point of time this lady has
improved her own version. Only first name of that Jagannath is
disclosed and now till the date of the hearing, the investigating
officer is in dark as to how he would trace out said Jagannath. His
statement has not been yet taken. Therefore, the story is as vague
as possible.
13. Under such circumstance the case is definitely covered under
the following parameters laid down in, State of Haryana and Others
Versus Bhajan Lal and Others., [1992 Supplement- 1
Supreme Court Cases, 335], wherein it is held that :
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"The following categories of cases can be stated by way
of illustration wherein the extraordinary power under
Article 226 or the inherent powers under Section 482
CrPC can be exercised by the High Court either to
prevent abuse of the process of any Court or otherwise
to secure the ends of justice, though it may not be
possible to lay down any precise, clearly defined
and sufficiently channelised and inflexible
guidelines or rigid formulate and to give an
exhaustive list of myriad kinds of cases wherein
such power should be exercised :
(1) Where the allegations made in the first
information report or the complaint, even if they are
taken at their face value and accepted in their entirety
do not prima facie constitute any offence or make out a
case against the accused.
(2) Where the allegations in the first information report
and other materials, if any, accompanying the FIR do
not disclose a cognizable offence, justifying an
investigation by police officers under Section 156(1) of
the Code except under an order of a Magistrate
within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the
FIR or complaint and the evidence collected in support
of the same do not disclose the commission of
any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not
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constitute a cognizable offence but constitute only
a non-cognizable offence, no investigation is permitted
by a police officer without an order of a Magistrate as
contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or
complaint are so absurd and inherently
improbable on the basis of which no prudent
person can even reach a just conclusion that
there is sufficient ground for proceeding against the
accused.
(6) Where there is an express legal bar engrafted in
any of the provisions of the Code or the
concerned Act (under which a criminal proceeding
is instituted) to the institution and continuance of
the proceedings and / or where there is a
specific provision in the Code or the concerned
Act, providing efficacious redress for the grievance
of the aggrieved party.
(7) Where a criminal proceeding is manifestly
attended with mala fide and / or where the
proceeding is maliciously instituted with an
ulterior motive for wreaking vengeance on the
accused and with a view to spite him due to
private and personal grudge."
14. Therefore, applying the above said principle we find
this is a fit case where First Information Report against the
applicants, deserves to be quashed and set aside by allowing the
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writ petition. Hence, following order.
ORDER
1) Writ Petition is allowed.
2) Relief is granted in terms of prayer Clause 'A'.
3) Rule made absolute in above terms.
4) Remaining two matters will be heard on 05-09-
2018 in urgent category.
(SMT. VIBHA KANKANWADI) (T. V. NALAWADE)
JUDGE JUDGE
vjg/-.
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