Criminal prosecution must be quashed where specifically prohibited by Supreme Court orders in related civil litigation.

The applicant, Sriram, was appointed as an Assistant Teacher in 2005.

In 2016, his services were terminated following allegations that he obtained his appointment using a fraudulent Permanent Resident Certificate.

Consequently, an F.I.R. was lodged against Sriram, his father-in-law (Natthulal), and a Revenue Inspector (Abdul Wajid) for facilitating the alleged forgery.

Sriram challenged the cancellation of his certificate and termination through a Writ Petition and a Special Appeal, both of which were dismissed.

Upon approaching the Hon’ble Supreme Court via Special Leave Petition (Civil) Nos. 23150-23151 of 2018, the Court dismissed the petitions but specifically clarified that Sriram "shall not be subjected to any criminal proceedings" resulting from the impugned orders.

Despite this clarification, the trial court issued summoning and cognizance orders against the applicants in 2018 and 2021.

The applicants subsequently filed the present applications under Section 482 Cr.P.C. to quash these proceedings.

Section 482 of the Code of Criminal Procedure, which grants the High Court inherent powers to quash proceedings to prevent abuse of the process of law or to secure the ends of justice.

Article 141 of the Constitution of India, which mandates that the law declared by the Supreme Court is binding on all courts within the territory of India.

The principles established in State of Haryana v. Bhajan Lal regarding the quashing of proceedings that amount to an abuse of process.

Pepsi Foods Ltd. v. Special Judicial Magistrate regarding the requirement for Magistrates to apply judicial mind before summoning an accused.

Amit Kapoor v. Ramesh Chander regarding the prevention of miscarriage of justice.

The Court observed that the Supreme Court, while dismissing the applicant's SLP, had explicitly clarified that the applicant should not face criminal proceedings arising from the cause of action related to his certificate and termination.

The Court reasoned that under Article 141 of the Constitution, this clarification is a binding direction that must be strictly complied with by all subordinate courts and authorities.

By issuing summoning orders and taking cognizance despite the Apex Court’s order, the trial court acted mechanically and failed to apply its judicial mind to the legal bar on such proceedings.

The High Court determined that allowing the criminal cases to continue would not only constitute a miscarriage of justice but would also be a direct violation of the Supreme Court's mandate.

The Court held that the specific clarification by the Supreme Court effectively barred any criminal prosecution of the applicants for the alleged acts, and thus the continuation of such proceedings was an abuse of process.