MARUTI NIVRUTTI NAVALE vs. STATE OF MAHARASHTRA

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1376 OF 2012 (Arising out of SLP (Crl.) No. 7337 of 2011 Maruti Nivrutti Navale .... Appellant(s) Versus State of Maharashtra & Anr. .... Respondent(s) J U D G M E N T Sathasivam, P. J. 1) Leave granted. 2) This appeal is directed against the final order dated JUDGMENT 19.09.2011 passed by the High Court of Judicature at Bombay in Criminal Application No. 786 of 2011 whereby the High Court dismissed the application for anticipatory bail filed by the appellant herein. 3) Brief facts: (a) The appellant is the Founder President and Managing Trustee of Sinhgad Technical Education Society, Pune (in 1 Page 1 short ‘the Society’). The Society is engaged in imparting formal and informal education by establishing various schools, colleges and institutions in the State of Maharashtra.

and is a Trustee of Pawan Gandhi Charity Trust (in short ‘the Trust’) working for the upliftment of economically and socially impoverished sections of the society. (b) Respondent No. 2 was running a school on land bearing Survey No.154/6/1 admeasuring 57 acres situated at Ambavet, Tal. Mulshi, Dist. Pune, on which a building in the area of 650 sq. mts. was constructed. In the year 2008, it was decided to run the School with the help of other educational JUDGMENT institutions by leasing out the property. Respondent No. 2 approached the appellant herein for the same. The appellant herein has also shown interest in acquiring lease hold rights in order to run school activities in the said property. Pursuant to the same, negotiations took place and it was offered to lease out the said school building for a period of 87 years and to sell the other property, viz., land bearing Survey No. 165/1 2 Page 2 admeasuring 8500 sq. mts., Survey No. 162 admeasuring 7600 sq. mts., Survey No. 160/1 admeasuring 1900 sq. mts. and Survey No. 161 admeasuring 21300 sq. mts. situated at

3,50,00,000/-. (c) Accordingly, two separate Memorandums of Understanding (MoUs) were executed on 10.05.2008. Both the memorandums were duly notarized and registered. On 13.05.2008, in order to realize the object, the Trust leased out the said property to the Society for a period of 2 years and 11 months commencing from 15.04.2008 and expiring on 09.03.2011 by way of an interim arrangement for an amount of Rs. 1/- towards lease fee for the entire duration of the lease JUDGMENT granted. This deed was duly registered with the office of sub- Registrar, Mulshi (Paud) at S.No. 3701/2008. (d) On 19.02.2011, the appellant-Society received a legal notice to remove the dead stock and articles kept in the school within 4 days and further to vacate the school and to handover the possession in favour of the Trust alleging breach of the clauses mentioned in lease deed dated 13.05.2008. By 3 Page 3 reply dated 07.03.2011, the appellant-Society denied the said allegations. (e) The Trust filed an application under Section 41E of the

appellant-Society. (f) Aggrieved by the inaction of the Trust, the appellant- Society also filed two separate suits bearing Special Civil Suit bearing Nos. 1146 and 1147 of 2011 before the Civil Court, Pune. (g) On 20.07.2011, respondent No.2 filed a complaint with the Deccan Police Station, Pune under Sections 420, 465, 468 and 471 read with Section 34 of the Indian Penal Code, 1860 JUDGMENT which was registered as S.No. 168 of 2011. (h) Against the said complaint, the appellant filed an application bearing No. 2651 of 2011 before the Court of Additional Sessions Judge, Pune for grant of anticipatory bail. By order dated 29.08.2011, the Sessions Judge dismissed the said application. 4 Page 4 (i) Aggrieved by the said order, the appellant preferred Criminal Application No. 786 of 2011 before the High Court. By impugned order dated 19.09.2011, the High Court

4) Heard Mr. Mukul Rohtagi and Mr. Ranjit Kumar, learned senior counsel for the appellant and Mr. Chinmoy Khaldkar, learned counsel for Respondent No.1-State and Mr. Prashant Bhushan, learned counsel for Respondent No. 2-Complainant. 5) The only point for consideration in this appeal is whether the appellant has made out a case for grant of anticipatory bail under Section 438 of the Code of Criminal Procedure, 1908 (in short ‘the Code’). JUDGMENT 6) Inasmuch as the Additional Sessions Judge, Pune in the order dated 29.08.2011 and the High Court in the impugned order dated 19.09.2011 adverted to all the factual details relating to the appellant-accused and the Respondent No. 1- State and Respondent No. 2-Complainant, there is no need to traverse the same once again except certain aspects which are essential for the disposal of the present appeal. According to 5 Page 5 the Complainant/respondent No.2 herein – Pawan Gandhi Charity Trust had been established in the memory of his son and the Trust had a land on which a building was constructed

Trust had a land bearing Survey No. 154/6/1 admeasuring 57 acres on which building in the area of 650 sq. mts. was constructed. An English Medium School was started in the building in 2005 known as Loyala School. In March, 2008, it was offered to lease out the said school building for a period of 87 years and also to sell other property of the Trust to the Society. Based on the negotiations, two separate Memorandum of Understandings (MoUs) dated 10.05.2008 JUDGMENT were signed between the parties. 7) It is the claim of the Complainant-respondent No.2 herein that on 13.05.2008, a lease deed for a period of 35 months w.e.f. 15.04.2008 was executed and registered between the parties and it was agreed not to act upon the two MoUs. On the expiry of the lease period i.e. on 09.03.2011, 6 Page 6 the Society was to handover the possession of the said building and the land to the Trust. 8) It is the stand of the first respondent-State and the

pertaining to the granting of lease for 87 years without the consent of the Complainant. It is also stated that on the same date, the appellant also made a forgery by making additions/alterations in the original draft agreement for lease which was prepared at the time of executing the MoU and got it franked. It is also their grievance that the document was notarized in the year 2008 and even in the said notarized document, forgery was committed by the appellant. It is the JUDGMENT contention of the Complainant that on the basis of the forged document, the appellant asserted his claim over the property. 9) During the course of hearing, Mr. Rohtagi, learned senior counsel for the appellant by taking us through the MoUs and lease deed and also the corrections in those documents submitted that those corrections have been made with the consent of the Complainant and according to him, no forgery 7 Page 7 has been committed as claimed by the respondents. He pointed out that inasmuch as the sale deed could not take place and the property of the Trust could be leased out for a

months was executed and registered as stop-gap arrangement with an understanding that the Trust would approach the concerned Assistant Charity Commissioner for necessary permission and, thereafter, the lease deed for a period of 87 years in respect of the school building and the sale deed about the larger property could be executed and registered. 10) In the course of argument, learned counsel appearing for the State vehemently opposed the claim of anticipatory bail JUDGMENT and contended that custodial interrogation of the appellant is necessary because he has forged several documents and also submitted false information to the Education Department while obtaining permission for running the school. It is further pointed out that he has also produced copies of false document. It is his claim that unless custodial interrogation of the appellant is granted, it would not be possible to seize all 8 Page 8 those documents from him. In other words, according to the State, the appellant has committed not only the offence of forgery in respect of private documents but also made false

committed an offence not only against the State but also against the public in general. 11) Like the counsel appearing for the State, Mr. Prashant Bhushan, learned counsel for the second respondent- Complainant by drawing our attention to various materials including corrections in the documents and several communications with the Educational Authorities as well as the letter dated 04.07.2012 of the Deputy Collector, Maval JUDGMENT Sub-division, Pune addressed to Senior Police Inspector, Bundgarden Police Station, Pune submitted that in view of the conduct and involvement in various heinous offences, the appellant is not entitled indulgence by this Court for any relief. 12) As observed above, all the three counsel appearing for the parties took us through MoUs, lease deed and other correspondence/communications with the Educational 9 Page 9 Authorities as well as the report of the Deputy Collector, Pune, to Senior Police Inspector, Bundgarden Police Station, Pune. It is also relevant to point out that all these materials were

anticipatory bail. It is true that the parties have also approached the Civil Court for various reliefs. At the same time, as pointed out by counsel for the State and the second respondent-Complainant, considering the seriousness relating to corrections/additions/alterations made in various documents, information furnished to the Educational Authorities which, according to them, are incorrect, we are of the view that in order to bring out all the material information JUDGMENT and documents, custodial interrogation is required, more particularly, to ascertain in respect of the documents which were alleged to have been forged and fabricated. In the said documents and other materials which are in the possession of the appellant and the allegation against him that he has made false representation before the Public Authority on the basis of those documents for obtaining necessary permission, as 10 Page 10 pointed out by the State, in order to secure possession of those documents, custodial interrogation is necessary. For this reason, the Additional Sessions Judge and the High Court

that after the order of this Court dated 23.09.2011 granting interim protection, the appellant has misused his liberty in creating hindrance to the investigation and continues to scuttle it and also intimidating and pressurizing the Complainant as well as the prosecution witnesses. 14) In the light of the above discussion and in view of the mandate prescribed in Section 438 of the Code, we fully agree with the conclusion arrived at by the Additional Sessions JUDGMENT Judge and the High Court in rejecting the relief of anticipatory bail. Consequently, the appeal fails and the same is dismissed. 15) In view of our order dismissing the appeal, the interim protection granted by this Court on 23.09.2011 shall stand vacated and the appellant is granted two weeks time from today to surrender and seek regular bail. It is also made clear 11 Page 11 that the conclusion arrived at by the courts below including the present order relates only to eligibility or otherwise of the relief of anticipatory bail and the trial Court is free to decide

...…………….…………………………J. (P. SATHASIVAM) ..…....…………………………………J. (RANJAN GOGOI) NEW DELHI; SEPTEMBER 7, 2012. JUDGMENT 12 Page 12 JUDGMENT 13 Page 13