BABU VENKATESH vs. THE STATE OF KARNATAKA

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 252 OF 2022 [Arising out of SLP (Crl.) No. 2183 of 2021] BABU VENKATESH AND OTHERS  …APPELLANT (S) VERSUS STATE OF KARNATAKA  AND ANOTHER  …RESPONDENT(S) WITH CRIMINAL APPEAL NO. 253 OF 2022 [Arising out of SLP (Crl.) No. 2182 of 2021] CRIMINAL APPEAL NO. 254 OF 2022 [Arising out of SLP (Crl.) No. 2162 of 2021] CRIMINAL APPEAL NO. 255 OF 2022 [Arising out of SLP (Crl.) No. 2217 of 2021] J U D G M E N T  B.R. GAVAI, J. 1. Leave granted.  Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.02.18 16:06:32 IST Reason: 1 2. The present appeals challenge the four judgments and nd orders dated 22  January 2021, passed by the High Court of Karnataka at Bengaluru, thereby dismissing the criminal petitions filed by the present appellants under Section 482 of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C.). 3. The facts in brief giving rise to the present appeals, taken from the appeal arising out of Special Leave Petition (Crl.) No. 2183 of 2021, are as under:  4. The   appellant   Nos.   2   and   3   on   one   hand   and respondent No. 2 on the other hand, entered into various Agreements for Sale with respect to properties situated at Bangalore.   According   to   the   appellants,   the   amounts   as mentioned   in   the   agreements,   were   paid   by   them   as consideration by three cheques, one of them drawn from the account of appellant No. 1, another one from account of M/s.   S.S.R.V   Trans   Solutions   and   other   one   from   the account   of   M/s.   Shobha   Tours   and   Travels,   which   are operated by appellant No. 1. All these three cheques were 2 bearer cheques. It is the case of appellants that, all the cheques were encashed by the respondent No. 2.  5. It is the case of the appellants that, after receipt of the payments, the respondent No. 2 was avoiding to get the Sale­deed registered. As such, the appellant Nos. 2 and 3 on th 24  November, 2017 had filed four different suits being O.S. No. 8020/2017,   8018/2017, 1616/2017 and 1614/2017, before   the   Courts   of   Principal   Senior   Civil   Judge   and Principal   City   Civil   Judge   at   Bangalore,   for   specific performance of contract. The respondent No. 2, who is the defendant No. 1 in O.S. No. 8020/2017, filed his written th statement on 09  April 2018.   6.  The   respondent   No.   2,   thereafter   filed   a   complaint th dated 10  September 2019, with Tilak Nagar Police Station, Jayanagar,   Bengaluru,   against   the   appellants,   thereby making allegations of cheating.  Thereafter , following a gap of almost   one   year,   the   respondent   No.   2   filed   Private th Complaint being P.C.R. No. 12445/2019 on 18  September 3 2019, before the Court of II Additional Chief Metropolitan Magistrate, Bangalore.  7.  On the same day, the respondent No. 2, along with his wife who is the respondent No. 3 in the rest of the appeals arising out of Special Leave Petition (Crl.) Nos. 2182/2021, 2162/2021,   and   2217/2021,   filed   three   other   Private Complaints   being   P.C.R.   Nos.   12441/2019,   12443/2019 and 12444/2019 before the same court.  8. The allegations in the complaints are basically that the appellant No. 1, who is the son of appellant Nos. 2 and 3, had obtained blank stamp papers from the respondents and created   Agreements   for   Sale   by   misusing   the   said   blank stamp papers. As such, it is case of the respondents that, the appellants committed forgery and cheated them, and as such they are liable for punishment for offences punishable under Sections 420, 464, 465, 468 and 120­B of the  Indian Penal Code (hereinafter referred to as the IPC) .  4 9.  The   II   Additional   Chief   Metropolitan   Magistrate,   at th Bangalore   on   6   December   2019,   passed   the   order   as under: “The Complainant has filed the present private complaint under section 200 of CrP.C., against the accused Nos. 1 to 3 for   the   alleged   offences   punishable under   section   420,465,468,464   and 120­B   of   IPC.   In   the   complaint,   the complainant   has   made   serious allegations against the accused persons. Therefore, it appears this court that, it is just and proper to refer the matter to the   jurisdiction   police   for   investigate and   submit   report.   Accordingly,   the matter is referred to PSI of Jayanagar Police Station under section 156 (3) of CrP.C.,   for   investigation   and   submit report by 26.02.2020.” 10.  On the basis of the same, a   First Information Report (hereinafter referred to as FIR) No. 258/2019   came to be registered at Jayanagar Police Station Bengaluru City on th 18   December   2019,   for   the   offences   punishable   under Sections   120­B,   420,   471,   468,   465,   of   the   IPC .   Three similar FIRs came to registered against the appellants on different dates in December 2019.  5 11.   The appellants thereafter filed petitions under Section 482 of the Cr.P.C. before the High Court of Karnataka at Bengaluru,   being   Criminal   Petition   Nos.   6719/2020, 6733/2020,   6729/2020   and   6737/2020.   The   main contention of the appellants in the criminal petitions was that, the order under Section 156 (3) of the   Cr.P.C .   was passed in a mechanical manner by the II Additional Chief Metropolitan Magistrate, at Bangalore. 12.  It was submitted that, the Magistrate was required to apply his mind before passing an order under Section 156 (3) of the Cr.P.C. It was further submitted that, unless an application   under   Section   156   (3)   of   the   Cr.P.C.     was supported by an affidavit duly sworn by the complainant, the   learned   Magistrate   could   not   have   passed   an   order under the said provision.  13.  It was further submitted that, the dispute was purely civil in nature and the criminal complaint was filed by the respondents only to harass the appellants. The Single Judge of the High Court vide four identical impugned orders dated 6 nd 22   January 2021, dismissed the petitions on the ground that, serious allegations of cheating and forgery were shown in the complaint and as such no case was made out for quashing the FIRs.  14.  We have heard Shri Abdul Azeem Kalebudde, learned counsel   appearing   on   behalf   of   the   appellants   and   Shri Shubhranshu Padhi, learned counsel appearing on behalf of the State. In spite of being duly served, none appeared for respondent No. 2. 15.  It   is   not   in   dispute   that,   apart   from   O.S.   No. 8020/2017,   the   appellant   Nos.   2   and   3   have   filed   suits being   O.S. No. 1614/2017, O.S. No. 1616/2017 and O.S. No.   8018/2017,   seeking   specific   performance   of   contract with   regard   to   the   Agreements   for   Sale   between   the appellant Nos. 2 and 3 on one hand and respondent No. 2 th on   the   other   hand.   The   said   suits   were   filed   on   24 November 2017.  16. It is also not in dispute that, written statements have been filed by the respondent No. 2 in all the said suits, 7 th st between the period from 9  April 2018 to 1  August 2018. It is the defense of the respondent No. 2 that, the appellant No. 1 who is the son of appellant No. 2 and 3, is a money lender and he lends money at a high rate of interest. It is the   further   defense   of   respondent   No.   2   that,   when   the respondents approached the appellant No. 1 for financial help, he used to take respondents’ signatures on the blank paper and also collected cheques signed by the respondent No. 2 as security for said loan.  17. It is the further contention  of respondent No. 2  that he had discharged the debt of the appellant No. 1 by paying an amount of Rs. 56,50,000/­ (Rupees Fifty­Six Lakh and Fifty Thousand only) by way of RTGS to the account of appellant No. 1. The execution of Agreements for Sale was specifically denied by the respondent No. 2. th 18.  After filing of the written statement on 09  April 2018 th in O.S. No. 8020/2017, respondent No. 2 on 10  September 2019   filed   a   complaint   before   police   station   Jayanagar, stating therein that, the appellant No. 1 had created forged 8 documents with regard to the properties belonging to the respondent No. 2 and his wife. He has stated in the said complaint   that he has not signed the documents and that the appellants were taking advantage of the blank cheques th and   blank   stamp   papers.   Thereafter   on   18   September 2019,   respondent   No.   2   filed   a   Private   Complaint   being P.C.R. 12445/2019. He along with his wife filed three other Private   Complaints   being   P.C.R.   Nos.   12441/2019, 12443/2019   and   12444/2019   before   the   Court   of   II Additional Chief Metropolitan Magistrate, Bangalore ,  out of which the present proceedings  arise .  19. It could thus be clearly seen that, the said complaint th dated 10  September 2019, was filed almost after a period of two years from the date of institution of suits by the appellant Nos. 2 and 3, and almost after a period of one and a half year from the date on which written statement was filed by respondent No. 2. 9 20. It will be relevant to refer to the following observations of this court in the case of  State of Haryana and Others 1 v. Bhajan Lal and Others ,  which read thus.  “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   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.

10 (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, 11 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. 103. We also give a note of caution to the effect that the power of quashing a criminal proceeding   should   be   exercised   very sparingly and with circumspection and that too in the rarest of rare cases; that the court will not be justified in embarking upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR   or   the   complaint   and   that   the extraordinary   or   inherent   powers   do   not confer an arbitrary jurisdiction on the court to act according to its whim or caprice.” 21.  It   could   thus   be   seen   that,   though   this   court   has cautioned that, power to quash criminal proceedings should be exercised very sparingly and with circumspection and that too in the rarest of rare cases, it has specified certain category of cases wherein such power can be exercised for quashing proceedings.  12 22.  We find that in the present case, though civil suits have been filed with regard to the same transactions and though they are contested by the respondent No. 2 by filing written statement, he has chosen to file complaint under Section 156 (3) of the Cr.P.C. after a period of one and half years from the date of   filing of written statement   with an ulterior motive of harassing the appellants. We find that, the present case fits in the category of No. 7, as mentioned in the case of  State of Haryana v. Bhajan Lal (supra) . 23.  Further we find that, the present appeals deserve to be allowed on another ground.  24.  After analyzing the law as to how the power   under Section 156 (3) of Cr.P.C.  has to be exercised, this court in the case of  Priyanka Srivastava and Another v. State of 2 has observed thus: Uttar Pradesh and Others   “30. In our considered opinion, a stage has come   in   this   country   where   Section   156(3)

13 CrPC applications are to be supported by an affidavit   duly   sworn   by   the   applicant   who seeks the invocation of the jurisdiction of the Magistrate.   That   apart,   in   an   appropriate case,  the   learned   Magistrate   would  be  well advised to verify the truth and also can verify the veracity of the allegations. This affidavit can make the applicant more responsible. We are   compelled   to   say   so   as   such   kind   of applications   are   being   filed   in   a   routine manner   without   taking   any   responsibility whatsoever   only   to   harass   certain   persons. That apart, it becomes more disturbing and alarming when one tries to pick up people who   are   passing   orders   under   a   statutory provision which can be challenged under the framework of the said Act or under Article 226   of   the   Constitution   of   India.   But   it cannot be done to take undue advantage in a criminal court as if somebody is determined to settle the scores. 31. We have already indicated that there has to be prior applications under Sections 154(1) and   154(3)   while   filing   a   petition   under Section 156(3). Both the aspects should be clearly   spelt   out   in   the   application   and necessary documents to that effect shall be filed. The warrant for giving a direction that an   application   under   Section   156(3)   be supported   by   an   affidavit   is   so   that   the person   making   the   application   should   be conscious and also endeavour to see that no false affidavit is made. It is because once an affidavit is found to be false, he will be liable for prosecution in accordance with law. This will   deter   him   to   casually   invoke   the authority   of   the   Magistrate   under   Section 156(3).   That   apart,   we   have   already   stated 14 that   the   veracity   of   the   same   can   also   be verified   by   the   learned   Magistrate,   regard being had to the nature of allegations of the case. We are compelled to say so as a number of   cases   pertaining   to   fiscal   sphere, matrimonial   dispute/family   disputes, commercial   offences,   medical   negligence cases, corruption cases and the cases where there is abnormal delay/laches in initiating criminal   prosecution,   as   are   illustrated in Lalita Kumari [(2014) 2 SCC 1 : (2014) 1 SCC (Cri) 524] are being filed. That apart, the learned Magistrate would also be aware of the delay in lodging of the FIR.” 25.  This   court  has   clearly   held   that,   a  stage   has   come where applications under Section 156 (3) of Cr.P.C. are to be supported by an affidavit duly sworn by the complainant who   seeks   the   invocation   of   the   jurisdiction   of   the Magistrate.  26.  This court further held that, in an appropriate case, the learned Magistrate would be well advised to verify the truth and  also  verify  the veracity  of the  allegations.  The court has noted that, applications under Section 156 (3) of the Cr.P.C. are filed in a routine manner without taking any responsibility only to harass certain persons.  15 27.  This court has further held that, prior to the filing of a petition under Section 156 (3) of the Cr.P.C., there have to be applications under Section 154 (1) and 154 (3) of the Cr.P.C.   This   court   emphasizes   the   necessity   to   file   an affidavit so that the persons making the application should be   conscious   and   not   make   false   affidavit.   With   such   a requirement, the persons would be deterred from causally invoking authority of the Magistrate, under Section 156 (3) of the Cr.P.C. In as much as if the affidavit is found to be false,   the   person   would   be   liable   for   prosecution   in accordance with law.  28.  In   the   present   case,   we   find   that   the   learned Magistrate while passing the order under Section 156 (3) of the Cr.P.C., has totally failed to consider the law laid down by this court.  29.  From the perusal of the complaint it can be seen that, the   complainant/respondent   No.   2   himself   has   made averments with regard to the filing of the Original Suit. In 16 any  case,  when the   complaint  was  not  supported  by  an affidavit, the Magistrate   ought not to have ent ertained the application under Section 156 (3) of the Cr.P.C. The High Court has also failed to take into consideration the legal position as has been  enunciated  by this court in the case of Priyanka Srivastava v. State of U.P. (supra),   and has dismissed   the   petitions  by   merely   observing   that   serious allegations are made in the complaint.  30.  We   are,   therefore,   of   the   considered   view   that, continuation of the present proceedings would amount to nothing but an abuse of process of law.  31.  We  therefore,  allow these  appeals   and   set­aside the nd judgments and orders  of the High Court dated 22  January 2021,   passed   in   Criminal   Petition   Nos.   6719/2020, 6729/2020, 6733/2020 and 6737/2020.  Consequently, the th FIR   Nos.   255/2019,   256/2019   filed   on   16   December, th 2019, FIR No. 257/2019 filed on 17  December, 2019 and th FIR No. 258/2019 filed on 18   December, 2019 registered with Jayanagar Police Station,  Bengaluru City  are quashed 17 and set aside.    Pending application(s), if any, shall stand disposed of. ..............................J.  [B.R. GAVAI]  .............................J.    [ KRISHNA MURARI]  NEW DELHI; FEBRUARY 18, 2022 18