M. SRIKANTH vs. THE STATE OF TELANGANA

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION  CRIMINAL APPEAL No.1586   OF 2019 (arising out of S.L.P.(Crl.) No. 9156 of 2017) M. SRIKANTH                                        .... APPELLANT(S)                                                                          VERSUS STATE OF TELANGANA AND ANR.          .... RESPONDENT(S) WITH CRIMINAL APPEAL Nos.1587­1588   OF 2019 (arising out of S.L.P.(Crl.) Nos. 9160­9161 of 2017) J U D G M E N T  B.R. GAVAI, J.      Leave granted in both the Special Leave Petitions.    2. Both these appeals arise out of the common Judgment and   Order   passed   by   the   single   Judge   of   High   Court   of Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.10.21 16:30:44 IST Reason: Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh dated 01.06.2017.  2 3. The   criminal   appeal   arising   out   of   S.L.P.   (Crl.)   No. 9156 of 2017 filed by M. Srikanth, the original accused No. 4, challenges that part of the order by which the single Judge of the High Court has rejected his application under Section 482 of the   Cr.P.C.   for   quashing   the   proceedings   in   Crime   No. 311/2010   of   P.S.,   Central   Crime   Station,   Hyderabad.     The criminal appeals  arising out of  S.L.P. (Crl.) Nos. 9160­9161 of 2017 at the instance of the original complainant challenge that part of the order   which the single Judge of the High Court vide has quashed the complaint qua accused Nos. 5, 6, 7, 8 and 9.  4.  The facts, in brief, giving rise to the present appeals are as under: The parties are referred to herein as they are arrayed in the original complaint. The Respondent No. 2, Fatima Hasna, in the criminal appeal arising out of S.L.P. (Crl.) No. 9156 of 2017 (hereinafter referred to as “the complainant”), is the sister of accused No. 1, Akramuddin Hasan.   The complainant had filed a private complaint against nine persons including accused No. 1.  The allegations in the said complaint in a nutshell is that the house bearing No. 3­5­1102 at Narayanaguda, Hyderabad, originally   belonged   to   Afzaluddin   Hassan,   the   father   of   the 3 complainant,   who   died   on   28.05.1996.   Afzaluddin   Hassan, possessed  the  same  upon  death  of  his   mother,   Khairunnisa Begum Saheba as per the oral gift dated 12.12.1966 and deed of confirmation   of   the   said   oral   gift.   It   was   the   case   of   the complainant, that upon death of her father, Afzaluddin Hassan, the said property was inherited by her as well as her three sisters and accused No. 1, her brother.  It is further averred in the complaint, that her father had entered into a development agreement   on   25.05.1989   with   M/s   Banjara   Construction Company Pvt. Ltd. However, the same was cancelled during his lifetime.  It is further averred by her that after the death of her father, accused No. 3, Abid Rassol Khan, tried to trespass into the property and for that on her complaint, Crime No. 159/1996 came to be registered for the offence punishable under Sections 448 and 380 of the IPC on 14.06.1996. 5. It is further averred by her that, thereafter, she came to know about the existence of a document thereby assigning the rights by M/s Banjara Construction Company Pvt. Ltd. in favour   of   M/s   NRI   Housing   Company   Pvt.   Ltd.,  represented through accused No. 3, Abid Rasool Khan. For the said incident another   complaint     vide   Crime   No.   177/1996,   came   to   be 4 registered   for the offence punishable under Sections 418 and 420 read with Section 120­B of the IPC against seven persons including   M/s   Banjara   Construction   Company   Pvt.   Ltd.   and accused No. 3 in the present case. With regard to the said cause of   action,   the   complainant   had   also   filed   Original   Suit   No. 1989/1996   against accused No. 3 and others for permanent injunction.   The   complainant’s   sisters   had   filed   O.S.   No. 1403/1999   against  M/s Banjara  Construction  Company  Pvt. Ltd.   of   which   accused   No.   3,   Abid   Rasool   Khan,   was   the Managing   Director.   According   to   the   complainant,   certain interim orders were also passed in the said original suits.  6. It   is   further   the   case   of   the   complainant   in   the complaint, that her brother accused No. 1, Akramuddin Hasan, who had falsely created a will in Urdu purported to be executed by their paternal grandmother, Khairunnisa Begum Saheba, in favour of their parents Afzaluddin Hassan and Liaquathunnisa Begum for their lifetime and  vested  remainder to accused No. 1. It is the case of the complainant, that the said will is registered and  said  to have been executed on 02.04.1950. Further, it is the case, that accused No. 1 had also created another forged and fabricated document styled as deed of confirmation (Hiba Bil 5 Musha)   dated   08.03.1990   vide   which   the   property   is   orally gifted to accused No. 1 on 29.08.1989 and also handed over physical possession thereof.  7. It is further the case of the complainant, that accused No. 1, posing himself to be the owner of the premises, on the basis of the alleged oral will and deed of confirmation, created a registered   lease   on   01.12.2008,   bearing   document   No. 3107/2008 permitting  accused No. 4 to sub­lease the said land in favour of accused No. 5, Hindustan Petroleum Corporation Ltd.   (“HPCL”).   Accused   No.   6   and   accused   No.   9   are   the employees/officers of accused No. 5 ­ HPCL whereas, accused Nos. 7 and 8 are the attesting witnesses. On the basis of the said complaint, the   Chief Metropolitan Magistrate   directed the registration of an FIR on 24.11.2010. 8. It appears, that various criminal petitions came to be filed before the High Court. Criminal Petition No. 6047/2013 was filed by accused No. 7, Khaja Mohiuddin and accused No. 8, G. V. Prasad. Criminal Petition No. 6064/2013 came to be filed by accused No. 3, Abid Rasool Khan. Criminal Petition No. 6609/2013 came to be filed by accused No. 4, M. Srikanth, who is the appellant in the criminal appeal arising out of  SLP (Crl.) 6 No. 9156/2017. Criminal Petition No. 8743/2013 was filed by accused No. 5 ­ HPCL and its officers, accused No. 6, S.K. Srui and accused No. 9, R. Umapathi. By the impugned Order, the High Court allowed the Criminal Petitions of all the applicants except accused Nos. 3 and 4. 9. Being   aggrieved   by   the   dismissal   of   his   petition, accused No. 4, so also the original complainant, being aggrieved by the impugned Order by which the petitions of accused Nos. 5, 6, 7, 8 and 9 have been allowed, have approached this Court. 10. We have heard Mr. D. Rama Krishna Reddy, learned counsel appearing on behalf of the appellant, M. Srikanth, and Mr. Shakil Ahmed Syed, learned counsel appearing on behalf of the complainant. We have also heard Mr. K. M. Nataraj, learned Additional Solicitor General, appearing on behalf of the original accused No. 5 ­ HPCL  and its  officers/employees, accused Nos. 6 and 9. 11. The   learned   counsel   for   the   original   accused   No.   4 submitted, that the only role attributed to the said accused in the complaint is that a lease deed was executed in his favour by 7 accused No. 1, showing himself to be the absolute owner of the property in question; whereas, the property was owned by the complainant and her three sisters along with accused No. 1.  It is further submitted, that the entire allegations of fabrication so as   to   show  that   the   property   belongs   to   accused   No.   1  are against accused no. 1.  It is submitted that accused No. 4, on the basis of the advertisement issued by accused No. 5 – HPCL for installation of a petrol pump, had applied and after being successful in the competition had obtained the land in question on lease from accused No. 1.   He submitted, that as per the terms   and   conditions   for   grant   of   the   said   outlet,   he   was required to get the land on long term lease and sub­lease the same to accused No. 5 – HPCL.  It is submitted, that even taking the complaint at its face value, there are no averments which would   show   that   accused   No.   4   had   any   role   to   play   in fabrication of the document which bestowed the title on accused No.   1.   It   is   further   submitted,   that   there   are   various   civil proceedings pending amongst the complainant, accused No. 1 and their sisters so also the other parties. Accused No. 4 is not at all concerned with the same.  8 12. It is further submitted, that as a matter of fact, the case of accused No. 4 could not have been distinguished from the   case   as   against   accused   Nos.   5,   6,   7,   8   and   9.     It   is submitted,   that   applying   the   same   logic,   which   the   learned Judge of the High Court had applied while quashing the case against the said accused, the case against the present accused No. 4 also ought to have been quashed. It is submitted that the continuation of criminal proceedings against accused No. 4, the appellant herein, would be nothing else but an abuse of the process of law. 13. Per contra, Mr. Shakil Ahmed Syed, learned counsel appearing on behalf of the private complainant, submitted that the High Court has rightly dismissed the petition of accused No. 4.  It is submitted, that accused No. 4 in order to deprive the benefits of the property to the complainant had got the lease deed executed in his favour from accused No. 1 knowing very well that the claim of accused No. 1 was based on fabricated document(s).   He further submitted, that the High Court had also erred in allowing the petitions of accused Nos. 5, 6, 7, 8 and 9 and, therefore, the order to the extent that it quashes the criminal proceedings qua them also needs to be set aside. 9 14. Mr. K.M. Nataraj, learned Additional Solicitor General, submitted   that   accused   Nos.   5,   6   and   9   have   been unnecessarily   dragged   in   the   said   criminal   litigation.   It   is submitted that accused No. 5 ­ HPCL is a public undertaking and accused Nos. 6 and 9 are its officers.  It is submitted that the High Court has rightly arrived at a finding that there was no material against them and quashed the criminal proceedings qua them. 15. This Court, in the case of   State of Haryana and Ors. 1 vs.   Bhajan   Lal   and   Ors.   after   considering   all   its   earlier judgments, has laid down principles which are required to be taken into consideration by the High Court while exercising its jurisdiction under Section 482 of the Cr.P.C. for quashing the proceedings. It   will   be   relevant   to   refer   to   the   following observations of this Court in   (supra): Bhajan Lal  “102.   In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we   give   the   following   categories   of   cases   by   way   of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to 1 1992 Supp (1) SCC 335 10 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 formulae 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 constitute a cognizable offence but constitute only a non­cognizable 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   ever   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. 11 (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.” 16. It could thus be seen, that this Court has held, that where the allegations made in the FIR or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute a case against the accused, the High   Court   would   be   justified   in   quashing   the   proceedings. Further,   it   has   been   held   that   where   the   uncontroverted allegations in the FIR and the evidence collected in support of the same do  not disclose  any offence and make out a  case against the accused, the court would be justified in quashing the proceedings. 17. Let us consider the case of the complainant on its face value without going into the truthfulness or otherwise thereof. It is the case of the complainant, that the property originally belonged to her grandmother.  After her death, it devolved upon her   father,   Afzaluddin   Hassan   and   after   his   death   on 28.05.1996,   it   devolved   upon   accused   No.   1   and   his   three sisters,   namely,   Karima   Siddiqua,   Saleha   Asmatunnisa   and Sadika   Khairunnisa.   Their   father   had   entered   into   a 12 development   agreement   with   M/s   Banjara   Construction Company Pvt. Ltd., however, the same was cancelled during his lifetime. After the death of their father on 28.05.1996,  accused No. 3 tried to trespass into the property for which, on the basis of her complaint a crime was registered. That the said M/s Banjara Construction Company Pvt. Ltd. had executed some document alleging assignment of its rights in favour of M/s NRI Housing Company Pvt. Ltd. of which accused No.  3, Abid Rasool Khan  was the Managing Director. In respect of the same action, Crime No. 177/1996 had been registered at the instance of the complainant. With respect to the said transaction, two original suits were already filed, one by the complainant and another by her sisters.  18. It is further the case of the complainant, that  accused No.1 created a will in Urdu purported to be executed by her grandmother bequeathing the property in favour of her parents, namely,  Afzaluddin   Hassan   and   Liaquathunnisa   Begum   for their lifetime and vesting the remainder to accused No. 1.  The said will is created on a non­judicial stamp paper of Nizamat Jung   and   has   been   allegedly   executed   on   02.04.1950. According to the complainant,  accused No. 1,  her brother, had 13 created another forged and fabricated document styled as deed of confirmation (Hiba Bil Musha) dated 08.03.1990 confirming the oral gift to accused  No. 1 and also recording handing over of physical possession.  It is her case, that on the basis of these fabricated documents,  accused No. 1, posing himself to be an absolute owner of the property, executed a lease deed in favour of accused No. 4  (the appellant herein in one of the appeals) on 01.12.2008.   It is further the case  of the complainant, that thereafter   accused   No.   4   executed   a   sub­lease   in   favour   of accused No. 5 ­ HPCL represented by accused Nos. 6 and 9 within   a   period   of   two   months   i.e.   on   30.01.2009   and   that accused Nos. 7 and 8 are the attesting witnesses. That is all the case of the complainant.  19. The complaint filed by respondent No. 2 runs into 26 pages and 26 paragraphs. As already discussed hereinabove, it reveals a disputed property claim based on inheritance between the complainant, her sisters and her brother, accused No. 1.  A perusal   of   the   complaint   would   further   reveal,   that   the complainant   also   disputes   with   regard   to   the   area   of   the property   including   the   manner   of   its   devolution   upon   the parents of the complainant and her competing interest with that 14 of her siblings. There is not even a whisper in the complaint that the present appellant, i.e., accused No. 4 was fully aware that accused No. 1 was not the sole beneficiary by inheritance and that the property had devolved upon the complainant and her sisters. Also there is nothing to show that knowing this he has collusively entered into the lease agreement with accused No. 1, by creating a false and fabricated will. Though, there is a mention   with   regard   to   conspiracy,   but   there   is   not   even   a suggestion with regard to manner of such conspiracy. 20. Upon perusal of the complaint itself, it would reveal that   the   father   of   the   complainant   and   accused   No.   3   had himself   entered   into   a   development   agreement   which subsequently came to be cancelled during his lifetime. It would also reveal, that only after the lease in question was executed in favour of the appellant, the complainant has raised all these issues. We are of the considered view, that the issues raised reflect a civil dispute with regard to inheritance amongst the legal heirs. We fail to understand as to how a dispute with regard to the inheritance under a will and deed of confirmation can be decided in a criminal proceeding. We find, that the same can be done only in an appropriate civil proceeding. Not only 15 that,   the   civil   proceedings   with   that   regard   are   already instituted by various parties including the complainant. These proceedings are as follows: (i) O.S. No. 239 of 2004 on the file of the Hon’ble XI ACJ, CCC, Hyderabad. (ii) O.S. No. 337 of 2002 on the file of the Hon’ble XI ACJ, CCC, Hyderabad. (iii) O.S. No. 58 of 2001 on the file of the Hon’ble XI ACJ, CCC, Hyderabad. (iv) O.S. No. 277 of 2000 on the file of the Hon’ble XI ACJ, CCC, Hyderabad. (v) O.S. No. 506 of 2001 on the file of the Hon’ble XI ACJ, CCC, Hyderabad. (vi) Writ Petition (C) No. 685 of 2010. 21. It will be relevant to refer that though in the complaint, the complainant had mentioned about pendency of O.S. No. 1989 of 1996 against accused No. 3 and O.S. No. 1403 of 1999 against   M/s   Banjara   Construction   Pvt.   Ltd.,   there   is   no reference with regard to the other proceedings. Accused No. 4 has been impleaded as a party­defendant in O.S. No. 506 of 2001 only on 30.10.2009. 16 22. O.S. No. 239 of 2004 has already been filed by the complainant against her brother, accused No. 1 and her three sisters  inter alia  for partition and separate possession which is stated to be pending. As such, the documents alleged to be fraudulent in the complaint will fall for consideration in the said   suit.   A   possibility   of   contradictory   finding   in   civil proceeding   as   against   criminal   proceedings   cannot   be   ruled out.   Though,   the   complainant   had   filed   Writ   Petition   Nos. 23017/2009 and 23672/2009 to restrain construction on the plot   in   question,   the   same   was   dismissed   on   28.10.2009. However, there is no mention with regard to the same in the 2 complaint.   This   Court   in   Sardool   Singh     vs.     Nasib   Kaur observed as follows:   “ 2.     A civil suit between the parties is pending wherein the contention of the respondent is that no will   was   executed   whereas   the   contention   of   the appellants is that a will has been executed by the testator. A case for grant of probate is also pending in the court of learned District Judge, Rampur. The civil   court   is   therefore   seized   of   the   question   as regards the validity of the will. The matter is sub judice in the aforesaid two cases in civil courts. At this   juncture   the   respondent   cannot   therefore   be permitted to institute a criminal prosecution on the allegation that the will is a forged one. That question will   have   to   be   decided   by   the   civil   court   after recording the evidence and hearing the parties in accordance   with   law.   It   would   not   be   proper   to permit the respondent to prosecute the appellants on this allegation when the validity of the will is 2 (1987) Supp. SCC 146 17

sisters executed an agreement of sale­cum­irrevocable specific power of attorney on 20.03.2015 in favour of one Mohd. Khalid Shareef. Various litigations have also been filed with regard to the installation of the petrol pump and grant of N.O.C. etc.  The complaint was sent to the police for registration of an FIR and investigation   under   Section   156(3)   of   the   Cr.P.C.   on 24.11.2010. In its final report dated 30.08.2017, the police has opined that no material had surfaced to show any conspiracy during investigation. 24. The   learned   Judge   himself   in   Paragraph   8,   after observing that it is nobodies case that the signatures on the documents in question are forged or anybody has impersonated for the purpose of cheating, goes on to observe thus: 18 “8…..The   allegation   in   nutshell   in   this   regard   is   that accused No. 1 is not the absolute owner of the properties, but for one of the co­owner or co­sharer along with the de facto   complainant   and   other   sisters   of   them   and   he falsely   claimed   as   if   he   is   the   owner   for   purpose   of cheating   by   using  as  if   genuine  forged  and  fabricated documents   of   so   called   will   and   so   called   deed   of confirmation. The so called will is of the year 1950 and the so called deed of confirmation is of year 1989­1990 and the alleged oral gift prior to that is of 1966….”  25. We fail to understand, as to how after observing the aforesaid, the learned Judge could have refused to quash the proceedings against accused No. 4. Not only that, but on the basis of the said observations, the learned Judge himself has observed that it will not be in the interest of justice to permit the Police authorities to arrest the accused for the purposes of investigation.  We are of the considered view, that the learned Judge, having found that the entire allegations with regard to forgery and fabrication and accused No. 1 executing the lease deed on the basis of the said forged and fabricated documents were only against accused No. 1, ought to have exercised his jurisdiction to quash the proceedings qua accused No. 4 also. We find that the learned Judge ought to have applied the same parameters   to   the   present   accused   No.   4,   which   had   been applied to the other accused whose applications were allowed. 19 26. Insofar   as   the   criminal   appeals   arising   out   of   the special   leave   petitions   filed   by   the   original   complainant   is concerned, we absolutely find no merit in the appeals.   The learned   single   Judge   has   rightly   found   that   there   was   no material   to   proceed   against   accused   No.   5   –   HPCL   and   its officers accused Nos. 6 and 9 as also accused Nos. 7 and 8, who have   been   roped   in,   only   because   they   were   the  attesting witnesses. The learned single Judge has rightly exercised his jurisdiction under Section 482 of the Cr.P.C. 27. Insofar as original accused No. 4 is concerned, we have no hesitation to hold, that his case is covered by categories (1) and (3) carved out by this Court in the case  of   Bhajan  Lal (supra).   As   already   discussed   hereinabove,   even   if   the allegations in the complaint are taken on its face value, there is no material to proceed further against accused No. 4.  We are of the considered view, that continuation of criminal proceedings against accused No. 4, M. Srikanth, would amount to nothing else   but   an   abuse   of   process   of   law.   As   such,   his   appeal deserves to be allowed. 20 28. In the result, the criminal appeal arising out of S.L.P. (Crl.) No. 9156/2017 filed by accused No. 4 is allowed. The criminal proceedings in Crime No. 311/2010 of P.S., Central Crime Station, Hyderabad, against accused No. 4 are quashed and set aside. The criminal appeals arising out of S.L.P. (Crl.) Nos.   9160­61/2017   filed   by   the   original   complainant   are dismissed. …....................J.                              [NAVIN SINHA] ......................J.                                                    [B.R. GAVAI] NEW DELHI; OCTOBER 21, 2019.