Full Judgment Text
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.1515-1516 OF 2019
[Arising out of Special Leave Petition (Criminal) Nos. 19-20 of 2019]
SATISH UKEY APPELLANT(S)
VERSUS
DEVENDRA GANGADHARRAO FADNAVIS
AND ANR. RESPONDENT(S)
J U D G M E N T
RANJAN GOGOI, CJI
1. Leave granted.
2. The appellant– Satish Ukey is a practicing Advocate of
the Bombay High Court. The first respondent is an elected
member of the Maharashtra State Legislative Assembly and is
presently holding the post of Chief Minister of the State of
Signature Not Verified
Maharashtra.
Digitally signed by
DEEPAK GUGLANI
Date: 2019.10.01
14:22:34 IST
Reason:
2
3. The appellant had filed a criminal complaint before the
learned Judicial Magistrate First Class, Nagpur for registration
of a case against the first respondent under Section 125-A of the
Representation of the People Act, 1951 (hereinafter referred to as
“the 1951 Act”). The learned Judicial Magistrate First Class,
th
Nagpur by order dated 7 September, 2015 dismissed the
complaint. In Revision, the learned Sessions Judge, Nagpur
remanded the matter to the learned trial Court for a de novo
consideration. Aggrieved, the first respondent moved the High
Court and the High Court having set aside the order of the
rd
learned Sessions Judge by its judgment and order dated 3 May,
2018, the present appeals have been filed.
4. The complaint filed by the appellant contains an
allegation that in the affidavit in Form-26, prescribed by the
Conduct of Election Rules, 1961 (hereinafter referred to as “the
1961 Rules”), which had accompanied the nomination papers of
the first respondent details of two cases in which cognizance was
taken i.e. (i) Summary Case No.231 of 1996 (under Section 500
of IPC) before the Judicial Magistrate First Class, Nagpur; and (ii)
Regular Criminal Case No.343 of 2003 (Old No.125 of 1998)
3
(under Sections 468, 471, 218, 467, 420 and 34 of IPC) before
the Court of Judicial Magistrate First Class, Nagpur have not
been mentioned by the first respondent despite knowledge of the
same. Consequently, according to the appellant – complainant,
an infraction of the provisions of Section 125-A has been
committed for which the first respondent is liable to be
prosecuted in a court of competent jurisdiction.
On the very same allegations the appellant had challenged
the election of the first respondent before the High Court by
instituting Election Petition No.1 of 2014 which has been
th
dismissed by the High Court by its order dated 19 August,
2015.
5. To determine the correctness of the stand taken by the
appellant - complainant and the legality of the impugned order
of the High Court holding that the complaint is liable to be
dismissed, the Court would be required to consider the
provisions of Sections 33-A and 125-A of the 1951 Act, Rule 4A
of the 1961 Rules read with Form-26 prescribed under the said
Rules. Several letters of the Election Commission of India to the
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Chief Electoral Officers of all the States and the Union Territories
issued in this regard would also require a close look.
6. Before setting out the relevant provisions of the law
enumerated above, a brief prologue on the judicial precedents
that had led to the insertion of Sections 33-A and 125-A in the
1951 Act and the provisions of Rule 4-A of the 1961 Rules read
with Form-26 is considered necessary.
7. In Union of India (UOI) and Ors. v. Association for
1
Democratic Reforms and Ors. this Court while examining the
issue of the Voters right to know relevant particulars of the
contesting candidates before they are called upon to cast their
votes had made the following observations :
“22. For health of democracy and fair election,
whether the disclosure of assets by a candidate,
his/her qualification and particulars regarding
involvement in criminal cases are necessary for
informing voters, may be illiterate, so that they can
decide intelligently, whom to vote? In our opinion,
the decision of even illiterate voter, if properly
educated and informed about the contesting
candidate, would be based on his own relevant
1
(2002) 5 SCC 294
5
criteria of selecting a candidate. In democracy,
periodical elections are conducted for having
efficient governance for the country and for the
benefit of citizens -- voters. In a democratic form of
government, voters are of utmost importance. They
have right to elect or re-elect on the basis of the
antecedents and past performance of the
candidate. He has choice of deciding whether
holding of educational qualification or holding of
property is relevant for electing or re-electing a
person to be his representative. Voter has to decide
whether he should cast vote in favour of a
candidate who is involved in criminal case. For
maintaining purity of elections and healthy
democracy, voters are required to be educated and
well informed about the contesting candidates.
Such information would include assets held by the
candidate, his qualification including educational
qualification and antecedents of his life including
whether he was involved in a criminal case and if
the case is decided--its result, if pending-- whether
charge is framed or cognizance is taken by the
Court? There is no necessity of suppressing the
relevant facts from the voters.
[underlining is ours]”
Further, this Court issued the following directions to the Election
Commission (para 48, pg. 322):
“48. The Election Commission is directed to call
for information on affidavit by issuing necessary
order in exercise of its power under Article 324 of
the Constitution of India from each candidate
seeking election to Parliament or a State
Legislature as a necessary part of his nomination
paper, furnishing therein, information on the
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following aspects in relation to his/her
candidature:-
(1) Whether the candidate is convicted/acquitted/
discharged of any criminal offence in the past-if
any, whether he is punished with imprisonment
or fine?
(2) Prior to six months of filing of nomination,
whether the candidate is accused in any pending
case, of any offence punishable with
imprisonment for two years or more, and in which
charge is framed or cognizance is taken by the
Court of law. If so, the details thereof.
[underlining is ours]”
8. Consequent to the above and the directions issued in
Association for Democratic Reforms (Supra) , Section 33-A was
inserted into the 1951 Act vide the ‘Representation of the People
(Third Amendment) Act, 2002’ (Section 2 of the Act 72 of 2002).
9. The new Section 33-A, which is the bone of contention
in the present case, deals with the ‘Right to Information’ and
reads as under:
“33A. Right to information .—(1) A candidate
shall, apart from any information which he is
required to furnish, under this Act or the rules
made thereunder, in his nomination paper
delivered under sub-section (1) of section 33,
also furnish the information as to whether –
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(i) he is accused of any offence punishable with
imprisonment for two years or more in a pending
case in which a charge has been framed by the
court of competent jurisdiction;
(ii) he has been convicted of an offence other
than any offence referred to in sub-section (1) or
sub-section(2), or covered in sub-section (3), of
section 8 and sentenced to imprisonment for one
year or more.
(2) The candidate or his proposer, as the case
may be, shall, at the time of delivering to the
returning officer the nomination paper under
sub-section (1) of section 33, also deliver to him
an affidavit sworn by the candidate in a
prescribed form verifying the information
specified in sub-section (1).
(3) The returning officer shall, as soon as may be
after the furnishing of information to him under
sub-section (1),display the aforesaid information
by affixing a copy of the affidavit, delivered under
sub-section (2), at a conspicuous place at his
office for the information of the electors relating
to a constituency for which the nomination
paper is delivered.
[underlining is ours]”
It is pertinent to note here that Section 33-A(1), as worded and
drafted, required furnishing of the information of cases where (i)
the person filing the nomination has been convicted; and (ii)
where charges have been framed against the person filing the
nomination but excluded cases where cognizance had been
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taken. This was despite the order of this Court, noticed above,
to the effect that details of case(s) of which cognizance has been
taken should also be furnished.
10. The aforesaid discrepancy was addressed by this
Court, in the case of People's Union for civil Liberties (PUCL)
2
and Ors . v. Union of India (UOI) and Ors. In the said case, this
3
Court had examined the import of Sections 33-A and 33-B of the
1951 Act [as inserted in the 1951 Act through the amendment in
2002 (Supra)] vis-à-vis the directions issued by this Court in the
case of Association for Democratic Reforms (Supra) and held
as under (opinion of M.B. Shah, J. is quoted. The opinion of P.
Venkatarama Reddi and D.M. Dharmadhikari, JJ. on the point
is one of concurrence):
“ 114 . I shall now discuss the specifics of the
problem. With a view to promote the right to
information, this Court gave certain directives
2
(2003) 4 SCC 399
3
Section 33-B was also added through the 2002 Amendment. It stated that
notwithstanding anything contained in any judgment of any Court, or any instruction
issued by the Election Commission, no candidate shall be liable to disclose
information not required by the Act or rules made thereunder.
Section 33-B was declared unconstitutional in People’s Union of Civil Liberties v.
Union of India and Ors. ((2003) 4 SCC 399) as violating the fundamental right of
citizens to know the antecedents of candidates contesting in the elections, which
right was held to be an essential facet of freedom of speech and expression
enshrined in Article 19(1)(a) of the Constitution which could only be validly
limited through the restrictions conforming with Article. 19(2) of the Constitution
of India.
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| to the Election Commission which, as I have | ||
|---|---|---|
| already clarified, were ad hoc in nature. The | ||
| Election Commission was directed to call for | ||
| details from the contesting candidates broadly | ||
| on three points, namely, (i) criminal record, (ii) | ||
| assets and liabilities, and (iii) educational | ||
| qualification. The Third Amendment to the RP | ||
| Act which was preceded by an ordinance | ||
| provided for disclosure of information. How far | ||
| the Third Amendment to the Representation of | ||
| the People Act, 2002 safeguards the right of | ||
| information which is a part of the guaranteed | ||
| right under Article 19(1)(a), is the question to be | ||
| considered now with specific reference to each | ||
| of the three points spelt out in the judgment of | ||
| this Court in Assn. for Democratic Reforms | ||
| case. | ||
| 115. As regards the first aspect, namely,<br>criminal record, the directives in Assn. for<br>Democratic Reforms case are twofold: (SCC p.<br>322, para 48)<br>“(1) Whether the candidate is<br>convicted/acquitted/discharged of any<br>criminal offence in the past — if any, whether<br>he is punished with imprisonment or fine.<br>(2) Prior to six months of filing of<br>nomination, whether the candidate is an<br>accused in any pending case, of any offence<br>punishable with imprisonment for two years<br>or more, and in which charge is framed or<br>cognizance is taken by the court of law.”<br>As regards the second directive, Parliament has<br>substantially proceeded on the same lines and<br>made it obligatory for the candidate to furnish<br>information as to whether he is accused of any<br>offence punishable with imprisonment for two<br>years or more in a pending case in which a | 115. As regards the first aspect, namely, | |
| criminal record, the directives in Assn. for | ||
| Democratic Reforms case are twofold: (SCC p. | ||
| 322, para 48) | ||
| “(1) Whether the candidate is | ||
| convicted/acquitted/discharged of any | ||
| criminal offence in the past — if any, whether | ||
| he is punished with imprisonment or fine. | ||
| (2) Prior to six months of filing of | ||
| nomination, whether the candidate is an | ||
| accused in any pending case, of any offence | ||
| punishable with imprisonment for two years | ||
| or more, and in which charge is framed or | ||
| cognizance is taken by the court of law.” | ||
| As regards the second directive, Parliament has | ||
| substantially proceeded on the same lines and | ||
| made it obligatory for the candidate to furnish | ||
| information as to whether he is accused of any | ||
| offence punishable with imprisonment for two | ||
| years or more in a pending case in which a |
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| charge has been framed by the competent court. | |
|---|---|
| However, the case in which cognizance has been | |
| taken but charge has not been framed is not | |
| covered by clause (i) of Section 33-A(I). | |
| Parliament having taken the right step of | |
| compelling disclosure of the pendency of cases | |
| relating to major offences, there is no good | |
| reason why it failed to provide for the disclosure | |
| of the cases of the same nature of which | |
| cognizance has been taken by the Court. It is | |
| common knowledge that on account of a variety | |
| of reasons such as the delaying tactics of one or | |
| the other accused and inadequacies of the | |
| prosecuting machinery, framing of formal | |
| charges gets delayed considerably, especially in | |
| serious cases where committal procedure has to | |
| be gone through. On that account, the | |
| voter/citizen shall not be denied information | |
| regarding cognizance taken by the Court of an | |
| offence punishable with imprisonment for two | |
| years or more. The citizen's right to information, | |
| when once it is recognized to be part of the | |
| fundamental right under Article 19(1)(a), cannot | |
| be truncated in the manner in which it has been | |
| done. Clause (i) of Section 33-A(I) therefore falls | |
| short of the avowed goal to effectuate the right | |
| of information on a vital aspect. Cases in which | |
| cognizance has been taken should therefore be | |
| comprehended within the area of information | |
| accessible to the voters/citizens, in addition to | |
| what is provided for in clause (i) of Section 33- | |
| A. | |
| [underlining is ours]” | |
“ 123 . Finally, the summary of my conclusions:
( 1 ) …..
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| (2) …. | ||
| (3) The directives given by this Court in Union of | ||
| India v. Assn. for Democratic Reforms were | ||
| intended to operate only till the law was made by | ||
| the legislature and in that sense “pro tempore” in | ||
| nature. Once legislation is made, the Court has to | ||
| make an independent assessment in order to | ||
| evaluate whether the items of information | ||
| statutorily ordained are reasonably adequate to | ||
| secure the right of information available to the | ||
| voter/citizen. In embarking on this exercise, the | ||
| points of disclosure indicated by this Court, even | ||
| if they be tentative or ad hoc in nature, should be | ||
| given due weight and substantial departure | ||
| therefrom cannot be countenanced. | ||
| … | ||
| (6) The right to information provided for by | ||
| Parliament under Section 33-A in regard to the | ||
| pending criminal cases and past involvement in | ||
| such cases is reasonably adequate to safeguard | ||
| the right to information vested in the voter/citizen. | ||
| However, there is no good reason for excluding the | ||
| pending cases in which cognizance has been taken | ||
| by the Court from the ambit of disclosure. | ||
| [underlining is ours]” | ||
| Eventually, the following direction was issued by the Court | ||
| to the Election Commission of India: | ||
| “123 (9) The Election Commission has to issue | ||
| revised instructions to ensure implementation |
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of Section 33-A subject to what is laid down in
this judgment regarding the cases in which
cognizance has been taken….”
11. Section 125-A of the 1951 Act [Inserted by Section 5
of the Representation of the People (Third Amendment) Act, 2002’
(Act 72 of 2002)] reads as under:
“Section 125-A. Penalty for filing false affidavit,
etc.- A candidate who himself or through his
proposer, with intent to be elected in an
election,—
(i) fails to furnish information relating to
sub-section (1) of section 33-A; or
(ii) gives false information which he knows
or has reason to believe to be false; or
(iii) conceals any information,
in his nomination paper delivered under sub-
section (1) of section 33 or in his affidavit which
is required to be delivered under sub-section (2)
of section 33-A, as the case may be, shall,
notwithstanding anything contained in any
other law for the time being in force, be
punishable with imprisonment for a term which
may extend to six months, or with fine, or with
both”
12. Whether the provisions of Section 125-A of the 1951
Act would be applicable in the present case, as claimed by the
appellant – complainant, to make the first respondent liable in
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law, would require the Court to decide on the true meaning and
purport of the following phrases found in Section 125-A of the
1951 Act.
(a) fails to furnish information relating to sub-section (1)
of Section 33-A;
(b) conceals any information;
(c) in his nomination paper delivered under sub-section
(1) of section 33 or in his affidavit which is required to
be delivered under sub-section (2) of section 33-A.
13. To find out the true meaning and purport of the
aforesaid phrases, the crucial question that has to be answered
is whether the word ‘information’ as mentioned in Section 33-A
of the 1951 Act means only such information as mentioned in
clause (i) and (ii) of Section 33-A(1) or whether along with the said
information a candidate is also required to furnish such other
information as required under the Act or the Rules made
thereunder. The consequential question that would arise is
whether in the affidavit required to be filed under sub-section (2)
of Section 33-A information is to be given as required in terms of
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the affidavit which is prescribed by Form-26 of the 1961 Rules or
such information is confined to what is required to be submitted
under Section 33-A (1) (i) and (ii). It is at this stage that Rule 4-
A of the 1961 Rules would require to be noticed. Rule 4-A which
was inserted by S.O.935(E), dated 3.9.2002 with effect from
3.9.2002 is in the following terms.
| “4-A. Form of affidavit to be filed at the time | |
|---|---|
| of delivering nomination paper.— The | |
| candidate or his proposer, as the case may be, | |
| shall, at the time of delivering to the returning | |
| officer the nomination paper under sub-section | |
| (1) of Section 33 of the Act, also deliver to him | |
| an affidavit sworn by the candidate before a | |
| Magistrate of the first class or a Notary in Form | |
| 26.” |
14. Form 26 is the prescribed form of affidavit to be filed
by a candidate along with his nomination papers as required
under Section 33-A (2) of the 1951 Act. The said affidavit in the
prescribed form reads as hereunder:
| " [FORM 26 | |||
|---|---|---|---|
| (See Rule 4-A) | |||
| Please affix your recent | |||
| passport size photograph | |||
| here | |||
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| Affidavit to be filed by the candidate along with nomination paper before the returning officer for | ||||
|---|---|---|---|---|
| election to ………………………… .(name of the House) from……………………………constituency (Name | ||||
| of the constituency) | ||||
| PART A | ||||
| I ……………………………………., **son/daughter/wife of………………………………………… | ||||
| Aged…………………………..years, resident of ………………………………………………… (mention full | ||||
| postal address), a candidate at the above election, do hereby solemnly affirm and state on oath as | ||||
| under— | ||||
| (1) I am a candidate set up by……………………….(**name of the political party)/**am contesting | ||||
| as an Independent candidate. | ||||
| (**Strike out whichever is not applicable) | ||||
| (2) My name is enrolled in ………………………………………….(Name of the constituency and the | ||||
| State), at Serial No. …………………in Part No. ………………. | ||||
| [(3) My contact telephone number(s) is/are………………………… and my E-mail ID (if any) is | ||||
| …………………….. | ||||
| [(4) Details of Permanent Account Number (PAN) and status of filing of income tax return: | ||||
| Sl. | Names | PAN | The financial year for | Total income shown in income tax return (in |
| No. | which the last | Rupees) | ||
| income-tax return | ||||
| has been filed. | ||||
| 1. | Self | |||
| 2 | Spouse | |||
| 3. | Dependent-1 | |||
| 4. | Dependent-2 | |||
| 5. | Dependent-3 |
5. I am/am not accused of any offence(s) punishable with imprisonment for two years or more in a
pending case(s) in which a charge(s) has/have been framed by the court(s) of competent jurisdiction.
If the deponent is accused of any such offence(s) he shall furnish the following information-
(i) The following case(s) is/are pending against me in which charges have been framed by the court
for an offence punishable with imprisonment for two years or more-
| (a) | Case/First Information Report No./Nos.<br>together with complete details of<br>concerned Police Station/District/State | |
|---|---|---|
| (b) | Section(s) of the concerned Act(s) and<br>short description of the offence(s) for<br>which charged | |
| (c) | Name of the Court, Case No. and date of<br>Order taking cognizance: | |
| (d) | Court(s) which framed the charge(s) | |
| (e) | Date(s) on which the charge(s) was/were<br>framed | |
| (f) | Whether all or any of the proceeding(s)<br>have been stayed by any Court(s) of<br>competent jurisdiction |
(ii) The following case(s) is/are pending against me in which cognizance has been taken by the
Court(other than the cases mentioned in item (i) above.
| (a) | Name of the Court, Case No. and date of<br>order taking cognizance: |
|---|
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| (b) | The details of cases where the Court has<br>taken cognizance, section (s) of the Act(s)<br>and description of the offence(s) for which<br>cognizance taken | |||||||
|---|---|---|---|---|---|---|---|---|
| (c) | Details of Appeal(s)/Application(s) for<br>revision (if any) filed against the above<br>order(s) | |||||||
| (6) I have been/have not been convicted of an offences(s) other than any offence(s) referred to in | ||||||||
| sub-section (1) or sub-section (2), or covered in sub-section (3), of Section 8 of the Representation of | ||||||||
| the People Act, 1951 (43 of 1951) and sentenced to imprisonment for one year or more. | ||||||||
| If the deponent is convicted and punished as aforesaid, he shall furnish the following information: | ||||||||
| In the following cases, I have been convicted and sentenced to imprisonment by a court of | ||||||||
| law:- | ||||||||
| (a) | The details of cases, Section(s) of the<br>concerned Act (s) and description of the<br>offence(s) for which convicted. | |||||||
| (b) | Name of the court(s), Case No. and date(s)<br>of order(s) | |||||||
| (c) | Punishment imposed. | |||||||
| (d) | Whether any appeal was/has been filed<br>against the conviction order. If so, details<br>and the present status of the appeal. | |||||||
| (7) That I give hereinbelow the details of the assets (movable and immovable etc.) of myself, my | ||||||||
| spouse and all dependents: | ||||||||
| A. Details of movable assets: | ||||||||
| Note:1. Assets in joint name indicating the extent of joint ownership will also have to be given | ||||||||
| Note:2. In case of deposit/investment, the details including serial number, amount, date of deposit, | ||||||||
| the scheme, name of the Bank/Institution and Branch are to be given. | ||||||||
| Note:3. Value of Bonds/Share Debentures as per current market value in Stock exchange in respect | ||||||||
| of listed companies and as per books in case of non-listed companies should be given. | ||||||||
| Note:4. Dependent here has the same meaning as assigned in Explanation (v) under Section 75-A of | ||||||||
| the Representation of the People Act, 1951. | ||||||||
| Note:5: Details including amount is to be given separately in respect of each investment. | ||||||||
| Sl. No. | Description | Self | Spouse | Dependent- | Dependent- | Dependent- | ||
| 1 | 2 | 3 | ||||||
| (i) | Cash in hand | |||||||
| (ii) | Details of deposit in Bank accounts (FDRs, | |||||||
| Term Deposits and all other types of | ||||||||
| deposits including saving accounts), | ||||||||
| Deposits with Financial Institutions, Non- | ||||||||
| Banking Financial Companies and | ||||||||
| Cooperative societies and the amount in | ||||||||
| each such deposit | ||||||||
| (iii) | Details of investment in Bonds, | |||||||
| debentures/shares and units in | ||||||||
| companies/Mutual funds and others and | ||||||||
| the amount |
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| (iv) | Details of investment in NSS, Postal | |||||
|---|---|---|---|---|---|---|
| Saving, Insurance policies and investment | ||||||
| in any Financial instruments in Post Office | ||||||
| or Insurance Company and the amount | ||||||
| (v) | Personal loans/advance given to any | |||||
| person or entity including firm, company, | ||||||
| Trust etc., and other receivables from | ||||||
| debtors and the amount | ||||||
| (vi) | Motor Vehicles/Aircrafts/Yachts/Ships | |||||
| (Details of Make, registration number etc. | ||||||
| year of purchase and amount) | ||||||
| (vii) | Jewellery, bullion and valuable thing(s) | |||||
| (give details of weight and value) | ||||||
| (viii) | Any other assets such as value of | |||||
| claims/interest | ||||||
| (ix) | Gross Total Value |
B. Details of Immovable Assets:
| Note: 1. | Properties in joint ownership indicating the extent of joint ownership will also have to be | ||||||
|---|---|---|---|---|---|---|---|
| indicated. | |||||||
| Note: 2. | Each land or building or apartment should be mentioned separately in this format. | ||||||
| Sl. Description Self Spouse Dependent- Dependent- Dependent-<br>No. 1 2 3<br>(i) Agricultural Land Location(s)<br>Survey number(s)<br>Area (total measurement in acres)<br>Whether inherited property (Yes or No)<br>Date of Purchase in case of self-<br>acquired property<br>Cost of Land (in case of purchase) at the<br>time of purchase<br>Any investment on the land by way of<br>development, construction etc.<br>Approximate current market value<br>(ii) Non-Agricultural Land:<br>Location(s)<br>Survey number(s)<br>Area (total measurement in sq. ft.)<br>Whether inherited property (Yes or No)<br>Date of Purchase in case of self-<br>acquired property<br>Cost of Land (in case of purchase) at the<br>time of purchase<br>Any investment on the land by way of<br>development, construction etc.<br>Approximate current market value<br>(iii) Commercial Buildings (including<br>apartments)<br>—Location(s)<br>—Survey number(s) | |||||||
| Sl. | Description | Self | Spouse | Dependent- | Dependent- | Dependent- | |
| No. | 1 | 2 | 3 | ||||
| (i) | Agricultural Land Location(s) | ||||||
| Survey number(s) | |||||||
| Area (total measurement in acres) | |||||||
| Whether inherited property (Yes or No) | |||||||
| Date of Purchase in case of self- | |||||||
| acquired property | |||||||
| Cost of Land (in case of purchase) at the | |||||||
| time of purchase | |||||||
| Any investment on the land by way of | |||||||
| development, construction etc. | |||||||
| Approximate current market value | |||||||
| (ii) | Non-Agricultural Land: | ||||||
| Location(s) | |||||||
| Survey number(s) | |||||||
| Area (total measurement in sq. ft.) | |||||||
| Whether inherited property (Yes or No) | |||||||
| Date of Purchase in case of self- | |||||||
| acquired property | |||||||
| Cost of Land (in case of purchase) at the | |||||||
| time of purchase | |||||||
| Any investment on the land by way of | |||||||
| development, construction etc. | |||||||
| Approximate current market value | |||||||
| (iii) | Commercial Buildings (including | ||||||
| apartments) | |||||||
| —Location(s) | |||||||
| —Survey number(s) |
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| Area (total measurement in sq.ft.) | ||||||||||
|---|---|---|---|---|---|---|---|---|---|---|
| Built-up Area (total measurement in | ||||||||||
| sq.ft.) | ||||||||||
| Whether inherited property (Yes or No) | ||||||||||
| Date of purchase in case of self- | ||||||||||
| acquired property | ||||||||||
| Cost of property (in case of purchase) at | ||||||||||
| the time of purchase | ||||||||||
| Any investment on the property by way | ||||||||||
| of development, construction etc. | ||||||||||
| Approximate current market value | ||||||||||
| (iv) | Residential Buildings (including | |||||||||
| apartments): | ||||||||||
| —Location(s) | ||||||||||
| —Survey number(s) | ||||||||||
| Area (total measurement in sq.ft.) | ||||||||||
| Built-up area (total measurement in | ||||||||||
| sq.ft.) | ||||||||||
| Whether inherited property (Yes or No) | ||||||||||
| Date of purchase in case of self- | ||||||||||
| acquired property | ||||||||||
| Cost of property (in case of purchase) at | ||||||||||
| the time of purchase | ||||||||||
| Any investment on the land by way of | ||||||||||
| development, construction etc. | ||||||||||
| Appropriate current market value | ||||||||||
| (v) | Others (such as interest in property) | |||||||||
| (vi) | Total of current market value of (i) to (v) | |||||||||
| above | ||||||||||
| (8) I give herein below the details of liabilities/dues to public financial institutions and | ||||||||||
| government— | ||||||||||
| (Note.—Please give separate details of name of bank, institutions, entity or individual and amount | ||||||||||
| before each item) | ||||||||||
| Sl.<br>No. | Description | Self | Spouse | Dependent-<br>1 | Dependent-<br>2 | Dependent-<br>3 | ||||
| (i) | Loan or dues to Bank/financial institution(s)<br>Name of the Bank or financial institution,<br>Amount outstanding, Nature of Loan | |||||||||
| Loan or dues to any other individuals/entity<br>other than mentioned above Name(s),<br>Amount outstanding, nature of loan | ||||||||||
| Any other liability | ||||||||||
| Grand total of liabilities | ||||||||||
| (ii) | Government Dues<br>Dues to departments dealing with<br>government accommodation | |||||||||
| Dues to department dealing with supply of<br>water | ||||||||||
| Dues to department dealing with supply of<br>electricity | ||||||||||
| Dues to department dealing with supply of<br>telephones/mobiles |
19
| Dues to department dealing with<br>government transport (including aircrafts<br>and helicopters) | |||||||||||||
|---|---|---|---|---|---|---|---|---|---|---|---|---|---|
| Income Tax dues | |||||||||||||
| Wealth tax dues | |||||||||||||
| Service tax dues | |||||||||||||
| Municipal/Property tax dues | |||||||||||||
| Sales tax dues | |||||||||||||
| Any other dues | |||||||||||||
| (iii) | Grand total of all Government dues | ||||||||||||
| (iv) | Whether any other liabilities are in dispute,<br>if so, mention the amount involved and the<br>authority before which it is pending | ||||||||||||
| (9) Details of profession or occupation: | |||||||||||||
| (a) Self …………………………………………………………………. | |||||||||||||
| (b) Spouse …………………………………………………………….. | |||||||||||||
| (10) My educational qualification is as under— | |||||||||||||
| …………………………………………………………………………………….. | |||||||||||||
| (Give details of highest School/University education mentioning the full form of the | |||||||||||||
| certificate/diploma/degree course, name of the School/College/University and the year in which the | |||||||||||||
| course was completed.) | |||||||||||||
| PART B | |||||||||||||
| (11) Abstract of the details given in (1) to (10) of Part A: | |||||||||||||
| 1. | Name of the candidate | Sh./Smt./Kum. | |||||||||||
| 2. | Full postal address | ||||||||||||
| 3. | Number and name of the constituency and State | ||||||||||||
| 4. | Name of the political party which set up the candidate | ||||||||||||
| (otherwise write ‘Independent’) | |||||||||||||
| 5. | (I) Total number of pending cases where charges have | ||||||||||||
| been framed by the court for offences punishable with | |||||||||||||
| imprisonment for two years or more | |||||||||||||
| (ii) Total number of pending cases where the court(s) | |||||||||||||
| have taken cognizance (other than the cases | |||||||||||||
| mentioned in item (i) above | |||||||||||||
| 6. | Total number of cases in which convicted and | ||||||||||||
| sentenced to imprisonment for one year or more | |||||||||||||
| except for offences referred to in sub-sections(1), (2) or | |||||||||||||
| (3) of Section 8 of Representation of the People Act, | |||||||||||||
| 1951. | |||||||||||||
| 7. | PAN of | Year for which | Total income shown | ||||||||||
| last income | |||||||||||||
| tax return | |||||||||||||
| filed | |||||||||||||
| (a) Candidate | |||||||||||||
| (b) Spouse | |||||||||||||
| (d) Dependents] | |||||||||||||
| 8. | [Details of Assets and Liabilities in rupees] | ||||||||||||
| Description | Self | Spouse | Dependent-I | Dependent- | Dependent- | ||||||||
| II | III | ||||||||||||
| A. | Movable Assets (Total Value) | ||||||||||||
| B | Immovable Asset |
20
| I. | Purchase Price of self-acquired | ||||||||
|---|---|---|---|---|---|---|---|---|---|
| immovable property | |||||||||
| II. | Development/Construction cost of | ||||||||
| immovable property after purchase (if | |||||||||
| applicable) | |||||||||
| III. | Approximate Current market price of— | ||||||||
| (a) self-acquired assets (Total Value) | |||||||||
| (b) inherited assets (Total Value) | |||||||||
| 9. | Liabilities | ||||||||
| (i) | Government dues (Total) | ||||||||
| (ii) | Loans from Bank, Financial Institutions | ||||||||
| and others (Total) | |||||||||
| 10. | Liabilities that are under dispute | ||||||||
| (i) | Government dues (Total) | ||||||||
| (ii) | Loans from Bank, Financial Institutions | ||||||||
| and others (Total) | |||||||||
| 11. | Highest educational qualification: | ||||||||
| (Give details of highest School/University education mentioning the full form of the | |||||||||
| certificate/diploma/degree course, name of the School/College/University and the year in | |||||||||
| which the course was completed.) | |||||||||
| VERIFICATION | |||||||||
| I, the deponent, abovenamed, do hereby verify and declare that the contents of this affidavit are | |||||||||
| true and correct to the best of my knowledge and belief and no part of it is false and nothing material | |||||||||
| has been concealed therefrom. I further declare that— | |||||||||
| (a) there is no case of conviction or pending case against me other than those mentioned in | |||||||||
| Items 5 and 6 of Part A and B above; | |||||||||
| (b) I, my spouse, or my dependents do not have any asset or liability, other than those | |||||||||
| mentioned in Items 7 and 8 of Part A and Items 8, 9 and 10 of Part B above. | |||||||||
| Verified at…………………………this the…………………day of……………………………………… | |||||||||
| DEPONENT | |||||||||
| Note: 1. | Affidavit should be filed latest by 3.00 PM on the last day of filing nominations. | ||||||||
| Note: 2. | Affidavit should be sworn before an Oath Commissioner or Magistrate of the First Class or before | ||||||||
| a Notary Public. | |||||||||
| Note: 3. | All column should be filled up and no column to be left blank. If there is no information to | ||||||||
| furnish in respect of any item, either “Nil” or “Not applicable”, as the case may be, should be | |||||||||
| mentioned. | |||||||||
| Note: 4. | The Affidavit should be either typed or written legibly and neatly.” |
15. It may be noticed here that Form-26 was substituted
by S.O. 1732 (E) dated 1.8.2012 with effect from 1.8.2012.
16. A bare perusal of Form-26 makes it abundantly clear
that, for offences punishable with imprisonment for two years or
21
more, while entry (5) (i) mandates disclosure of information by
the contesting candidate regarding the case(s) that is/are
pending against him in which charges have been framed by the
Court; entry (5)(ii) mandates disclosure of information by the
contesting candidate regarding cases that are pending against
him in which cognizance has been taken by the Court.
Entry 5(ii) specifically mentions that the candidate is
required to provide information of the case(s) pending in which
cognizance has been taken. This is in addition to the information
he is required to provide against the column in Entry 5(i) as the
words ‘Other than the cases mentioned in item (i) above’ are
specifically used in Entry 5 (ii).
17. The above can leave no element of doubt that,
subsequent to the substitution of Form 26 in 2012, the new Form
26 (as in vogue at the time of the elections in 2014), mandates
the disclosure of information by the contesting candidate of not
only case(s) in which charges have been framed but also case(s)
in which cognizance has been taken by the Court.
22
18. The position is made further clear by the letters
written by the Election Commission of India to the Chief Electoral
Officer of all the States and the Union Territories. A reading of
the said letters would go to show that a contesting candidate is
mandated to furnish information concerning the cases in which
a Competent Court has taken cognizance along with the cases in
which charges have been framed. The said letters also make it
clear that the affidavit mentioned in Section 33-A(2) of the 1951
Act is prescribed in Form-26 and that any false declaration or
concealment of information in the said affidavit will attract the
provisions of Section 125-A of the 1951 Act. The letters in this
regard are dated 24.8.2012, 26.9.2012 and 26.4.2014, relevant
portions of which are extracted below:
(i) Letter dt. 24-08-2012:
“1. Sub:- Affidavit to be filed by candidates with
their nomination paper-modification of format-
regarding.
The candidates at elections to the Parliament
and the State Legislatures hitherto were
required to file two affidavits: one, in Form-26
appended to Conduct of Elections Rules, 1961
23
and the other, in the Form prescribed by the
Commission, vide its Order No. 3/ER/2003 dt.
27-03-2003, as subsequently modified by the
letter of even number dt. 25-02-2011. In the
affidavits, the candidates are required to declare
information about their criminal background, if
any, assets, liabilities and educational
qualifications.
2. On a proposal moved by the Commission
for amalgamating the two affidavits into one
format, the Govt. has amended Form 26 so as
to include in it all the information that was
sought in the two separate affidavits. The
Ministry of Law and Justice have notified the
revised format 26 in the Gazette of India on 01-
08-2012. A copy of the said notification dated
st
1 August, 2012 is enclosed herewith.
3. In view of the amendment to Form-26, all
candidates shall, hereafter, file only one
affidavit in the revised Form 26 notified on 01-
08-2012 (at elections to the Parliament and
State Legislatures). The requirements to be
followed while filing the affidavit have been
mentioned in the notes given at the end of the
format…..
...
5. You are requested to furnish a copy of this
letter along with the copy of the enclosed
notification to every political party (including
registered unrecognized parties) having
headquarters in your State/UT, including the
State Units of recognized National and State
political parties.”[Emphasis is ours].”
(ii). Letter dt. 26-09-2012:
24
“Sub: Affidavit to be filed by the candidates
with their nomination paper-regarding:
…
2. Item 5 of Part A and Part B of the revised
Form 26 relates to information regarding
criminal antecedentsto be furnished by the
candidates. It is clarified that in item (5)(ii) of
the said Part A & Part B of Form-26, the details
of all pending cases in which cognizance has
been taken by the Court, irrespective of the
quantum of punishment or framing of charges
will have to be disclosed by the candidate. This
may be brought to the notice of all candidates
when they file their nomination at all future
general/bye-elections in the State…”
(iii) Letter dt. 26-04-2014:
“Sub: Filing of false affidavit in Form-26.reg.
Sir/Madam,
You are aware that the format of affidavit in
Form-26 appended to the Conduct of Election
Rules, 1961, was amended with effect from 01-
08-2012. Now the candidates are required to
make declarations about assets and liabilities
including that of spouse and dependants,
candidate’s criminal antecedents and
educational qualifications, in the affidavit in
Form 26. The concealing of information in the
affidavit in Form 26 will attract the provisions of
Section 125A. Under Section 125A, furnishing
of any false information or concealing of
information in the affidavit in Form 26 is an
electoral offence punishable with imprisonment
upto six months, or with fine or both.
25
2. Prior to amendment to Form 26 in August
2012, the affidavit regarding declaration about
assets, liabilities, criminal antecedents and
educational qualification was given in the
format prescribed by the Commission. In the
case of complaints about false statement in the
said affidavit, the Commission, vide its circular
letter No. 3/ER/2004, dated 2/6/2004, had
clarified that if complaints were filed before the
Returning Officer raising the issue of false
declaration in the affidavit and if the RO was
prima facie satisfied about the merits of the
complaint, then the RO was to file a complaint
before the competent Court under Section 177
of IPC read with Section 195 of Cr.P.C.
3. Now that the affidavit is in Form 26 under
Section 33A of the R.P. Act, 1951, making false
declaration/concealing of information in the
affidavit would be covered under Section 125A
of the Act. Under Section 125A, there is no
stipulation that complaints under the Section
have to be made by the public servant
concerned (in this case the R.O.). Therefore, it
would be open to any aggrieved person to move
petition before the appropriate Court of
competent jurisdiction with petition for action
under Section 125A in the case of any false
declaration or concealing of information in the
affidavit in Form 26.
[underlining is ours]”
19. A cumulative reading of Section 33-A of the 1951 Act
and Rule 4-A of the 1961 Rules and Form-26 along with the
letters dated 24.8.2012, 26.9.2012 and 26.4.2014, in our
26
considered view, make it amply clear that the information to be
furnished under Section 33-A of the 1951 Act includes not only
information mentioned in clauses (i) and (ii) of Section 33-A(1),
but also information, that the candidate is required to furnish,
under the Act or the Rules made thereunder and such
information should be furnished in Form 26, which includes
information concerning cases in which a competent Court has
taken cognizance (Entry 5(ii) of Form 26). This is apart from and
in addition to cases in which charges have been framed for an
offence punishable with imprisonment for two years or more or
cases in which conviction has been recorded and sentence of
imprisonment for a period of one year or more has been imposed
(Entries 5(i) and 6 of Form 26 respectively).
20. In the light of the view that we have taken and in view
of the clear averment made in the complaint to the effect that the
First Respondent had knowledge of the two cases against him
which had not been mentioned in the affidavit filed by the First
Respondent alongwith his nomination papers, we unhesitatingly
arrive at the conclusion that the order of the learned trial Court
27
upheld by the High Court by the impugned judgment and order
rd
dated 3 May, 2018 is legally not tenable and the same deserves
to be set aside which we hereby do. The complaint of the
appellant will be considered afresh by the learned trial Court
from the stage where it was interdicted by the order dated
30.5.2016.
21. Our view as above is in consonance with a similar view
expressed by this Court in paragraph 75 of the report in
4
Krishnamoorthy v. Sivakumar and others . Para 75 of the
report in Krishnamoorthy (supra) reads as under:
“75. On a perusal of the aforesaid format, it is
clear as crystal that the details of certain
categories of the offences in respect of which
cognizance has been taken or charges have
been framed must be given/furnished. This
Rule is in consonance with Section 33-A of the
1951 Act. Section 33(1) envisages that
information has to be given in accordance with
the Rules. This is in addition to the information
to be provided as per Sections 33(1)( i ) and ( ii ).
The affidavit that is required to be filed by the
candidate stipulates mentioning of cases
pending against the candidate in which charges
have been framed by the Court for the offences
punishable with imprisonment for two years or
more and also the cases which are pending
4
(2015) 3 SCC 467
28
against him in which cognizance has been taken
by the court other than the cases which have
been mentioned in clause (5)( i ) of Form 26.
Apart from the aforesaid, clause (6) of Form 26
deals with conviction.
22. Consequently and in the light of the above, the appeals
rd
are allowed. The order of the High Court dated 3 May, 2018 is
set aside. All pending applications including the application for
intervention/impleadment are disposed of.
……………………, CJI
[RANJAN GOGOI]
…………………….., J.
[DEEPAK GUPTA]
…………………….., J.
[ANIRUDDHA BOSE]
NEW DELHI
OCTOBER 01, 2019