CHILAKAMARTHI VENKATESWARLU Vs THE STATE OF ANDHRA PRADESH
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: Crl.A. No.-001082-001082 / 2019
Diary number: 37291 / 2018
Advocates: ASWATHI M.K. Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1082 OF 2019 (ARISING OUT OF SLP (CRL.) NO. 10762 OF 2018)
CHILAKAMARTHI VENKATESWARLU & ANR. … Appellants
VERSUS
STATE OF ANDHRA PRADESH & ANR. … Respondents
J U D G M E N T
Indira Banerjee, J.
This appeal is against a judgment and order dated 30th
August, 2018 passed by the High Court of Judicature at Hyderabad
for the State of Telangana and the State of Andhra Pradesh
dismissing Criminal Petition No.9225 of 2018 filed by the appellant
under Section 482 of the Criminal Procedure Code (Cr.PC) to quash
the criminal proceedings being PRC No.2 of 2018 pending against
the Appellants in the Court of the Additional Judicial First Class
Magistrate, Narsapur, West Godavari District for offences
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punishable under Sections 307, 323, 427, 447 and 506(2) read with
Section 34 of the Indian Penal Code (IPC).
2. The Appellants and the Respondent No.2, being the de facto
complainant, are apparently close relatives and are embroiled in a
partition suit being OS No.92 of 2012 filed by the Appellant No.2 in
the Court of Additional District Judge, Narsapur, West Godavari
District of Andhra Pradesh.
3. The Appellant No.2 had also filed a criminal complaint being
Criminal Complaint No.518 of 2012 against the de facto
complainant and others in the Court of the First Class Judicial
Magistrate, Narsapur, West Godavari District under Sections 120B,
420, 463, 464, 466, 467, 468, 469, 470 and 471 of the IPC.
4. It is the case of the appellants that the de facto complainant
has falsely implicated the Appellants as a counter blast to the
Criminal Complaint No. 518 of 2012 filed by the Appellant No.2.
5. The Appellants filed the Criminal Petition No. 9225 of 2018 in
the High Court under Section 482 of the Cr.PC for quashing the
proceedings in PRC No.2 of 2018 on the allegation that there were
civil disputes pending between the Appellants and the
Respondents.
6. The Appellant also contended that an earlier application in
the High Court under Section 482 of the CrPC being Criminal
Petition No.13272 of 2014 for quashing CC No.508 of 2012 filed by
the appellants, had been allowed by the High Court by an order
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dated 23rd July, 2018.
7. In the complaint filed in the instant case, it is, inter alia,
alleged that the Appellants caused injuries on the body of the de
facto complainant and made attempts to hit the de facto
complainant on the head and hit him with an iron rod. It is further
alleged that the Appellants openly threatened to kill the de facto
complainant.
8. It is the case of the de facto complainant that the attempt to
cause injuries on the head, which is a vital organ, could have
resulted in the death of the de facto complaint. The High Court
found in effect that the allegations in the complaint attracted the
offences, punishable under Sections mentioned in the complaint.
9. The High Court rejected the contention of the Appellants that
the complaint was lodged as a counter blast, observing that the
complaint of the Second Appellant was filed on 28th September,
2012 whereas the instant complaint was filed on 21st July, 2015
that is after almost three years.
10. It is the case of the Appellants that the Appellant No.1, who
is working as Lecturer at Hyderabad has falsely been implicated.
Whether the Appellant No.1 was at Hyderabad when the alleged
incident took place, or whether the Appellants have falsely been
implicated are questions of fact which have to be decided in the
trial by adducing evidence.
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11. The High Court concluded, and rightly, that it was open to
the Appellants to adduce evidence to show that the Appellants
and/or one of the them was not present at the time of the alleged
offence.
12. The plenary inherent jurisdiction of the Court under Section
482 of CrPC may be exercised to give effect to an order under the
Code; to prevent abuse of the process of the Court; and to
otherwise secure the ends of justice.
13. The inherent jurisdiction, though wide and expansive, has to
be exercised sparingly, carefully and with caution and only when
such exercise is justified by the tests specifically laid down in the
section itself, that is, to make orders as may be necessary to give
effect to any order under the Code, to prevent the abuse of the
process of any Court or to otherwise secure the ends of justice.
14. For interference under Section 482, three conditions are to
be fulfilled. The injustice which comes to light should be of a grave,
and not of a trivial character; it should be palpable and clear and
not doubtful and there should exist no other provision of law by
which the party aggrieved could have sought relief.
15. In exercising jurisdiction under Section 482 it is not
permissible for the Court to act as if it were a trial Court. The
Court is only to be prima facie satisfied about existence of
sufficient ground for proceeding against the accused. For that
limited purpose, the Court can evaluate materials and documents
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on record, but it cannot appreciate the evidence to conclude
whether the materials produced are sufficient or not for convicting
the accused.
16. The High Court should not, in exercise of jurisdiction under
Section 482, embark upon an enquiry into whether the evidence is
reliable or not, or whether on a reasonable appreciation of the
evidence the allegations are not sustainable, for this is the function
of the trial Judge. This proposition finds support from the judgment
of this Court in Zandu Pharmaceutical Works Ltd. and Ors. v.
Mohd. Sharful Haque and Another1.
17. The High Court may have an obligation to intervene under
Section 482 of the Code in cases where manifest error has been
committed by the Magistrate in issuing process despite the fact
that the alleged acts did not at all constitute offences. Reference
may be made to S.W. Palanitkar and Ors. v. State of Bihar
and Another2. However, it is important to remember that while
exercising powers under this Section, the High Court does not
function as a Court of appeal or revision.
18. The power under Section 482 of CrPC should not be exercised
to stifle legitimate prosecution. At the same time, if the basic
ingredients of the offence alleged are altogether absent, the
criminal proceedings may be quashed under Section 482 of CrPC.
1 (2005) 1 SCC 122 2 (2002) 1 SCC 241
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19. It is well settled that where the allegations set out in the
complaint or the charge-sheet do not constitute any offence, it is
open to the High Court, exercising its inherent jurisdiction under
Section 482 of the Code, to quash the order passed by the
Magistrate taking cognizance of the offence. Reference may be
made to M.A.A. Annamali v. State of Karnataka and
Another3, Sharda Prasad Sinha v. State of Bihar4 and Smt.
Nagawwa v. Veeranna Shivlingappa Konjalgi and Ors.5. The
inherent power under Section 482 is intended to prevent the abuse
of the process of the Court and to secure the ends of justice. Such
power cannot be exercised to do something which is expressly
barred under the Code. Reference may be made to Dharampal
and Ors. v. Smt. Ramshri and Ors6.
20. In rejecting the application, the High Court relied upon the
judgment of this Court in the State of Haryana v. Bhajanlal7
where this Court laid down the following guidelines for exercise of
power under Section 482:-
“(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.
3 2010 (8) SCC 524 4 AIR 1977 SC 1754 5 Air 1976 SC 1947 6 AIR 1993 SC 1361 7 1992 Supp(1) SCC 335
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(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 non-cognizable 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. (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.”
21. In Dhanalakshmi v. R. Prasanna Kumar and Others8,
cited by the High Court, this Court held that:-
“Section 482 of the Code of Criminal Procedure empowers 8 1990 Supp SCC 686
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the High Court to exercise its inherent powers to prevent abuse of the process of court. In proceedings instituted on complaint exercise of the inherent power to quash the proceedings is called for only in cases where the complaint does not disclose any offence or is frivolous, vexatious or oppressive. If the allegations set out in the complaint do not constitute the offence of which cognizance is taken by the Magistrate it is open to the High Court to quash the same in exercise of the inherent powers under Section 482. It is not, however, necessary that there should be a meticulous analysis of the case, before the trial to find out whether the case would end in conviction or not. The complaint has to be read as a whole. If it appears on a consideration of the allegations, in the light of the statement on oath of the complainant that ingredients of the offence/offences are disclosed, and there is no material to show that the complaint is mala fide frivolous or vexatious, in that event there would be no justification for interference by the High Court.”
22. The High Court also relied on State of Karnataka v. L.
Muniswamy and Others9, (1977) 2 SCC 699, where this Court
considered the scope of jurisdiction of the High Court under Section
482 Cr.PC and held:-
“In the exercise of this wholesome power, the High Court is entitled to quash a proceeding if it comes to the conclusion that allowing the proceeding to continue would be an abuse of the process of the Court or that the ends of justice require that the proceeding ought to be quashed. The saving of the High Court’s inherent powers, both in civil and criminal matters, is designed to achieve a salutary public purpose which is that a court proceeding ought not to be permitted to degenerate into a weapon of harassment or persecution. In a criminal case, the veiled object behind a lame prosecution, the very nature of the material on which the structure of the prosecution rests and the like would justify the High Court in quashing the proceeding in the interest of justice. The ends of justice are higher than the ends of mere law though justice has got to be administered according to laws made by the legislature. The compelling necessity for making these
9 (1977) 2 SCC 699
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observations is that without a proper realisation of the object and purpose of the provision which seeks to save the inherent powers of the High Court to do justice, between the State and its subjects, it would be impossible to appreciate the width and contours of that salient jurisdiction.”
23. In this case, the High Court rightly refused to quash the
criminal complaint, observing that it can exercise power under
Section 482 of the CrPC only in rare cases. The power to quash
the proceedings is generally exercised when there is no material to
proceed against the Petitioners even if the allegations in the
complaint are prima facie accepted as true. The High Court in
effect found, and rightly, that the allegations in the complaint
coupled with the statements recorded by the learned Magistrate
had the necessary ingredients of offences under Sections 307, 323,
427, 447 and 506(2) read with Section 34 of the IPC.
24. We agree with the High Court that this is not a fit case to
quash the criminal proceedings for the reasons discussed above.
25. The appeal is, accordingly, dismissed.
...…………......................................J. [Dr. Dhananjaya Y. Chandrachud]
.………………...................................J. [Indira Banerjee]
NEW DELHI JULY 31, 2019