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                NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION  

CIVIL APPEAL NOS............./2017 (@ Special Leave Petition Nos. 8232-8234/2016)

SHRI KAILASH VIJAYVARGIYA                      APPELLANT(S)                                 VERSUS

ANTAR SINGH DARBAR AND ORS.                    RESPONDENT(S) J U D G M E N T

KURIAN J. 1.   Leave granted.  2.  The appellant is aggrieved by the directions issued by

learned Single Judge to initiate an inquiry under section 340 of Cr. P.C. which reads as follows:

“After  going  through  the  averments  made  in  the application and the reply to the application, I find that admittedly, there is a mistake in description of respondent  No.  1  and  also  respondent  No.  1  did  not appear before the notary public to sign the register. Counsel  for  the  petitioner  further  submits  that signatures  on  the  affidavit  are  also  forged,  as respondent was not available in the State of MP at the relevant time.  

Looking to the allegations made in the application, it  is  apparent  that  brief  enquiry  is  necessary  as provided  by  section  195  of  Cr.P.C.,  therefore,  this application is disposed of with the direction that office should separate the application, reply thereof and the affidavit in question from the record of this election petition by placing photocopy of the same in the record and register a separate MCC for conduct of brief enquiry. The original affidavit should be kept in a sealed envelop and  placed  in  custody  of  Principal  Registrar  of  this Court.”       3.  We are afraid, there is no satisfaction as warranted

under section 340 of Cr.P.C. to initiate a preliminary inquiry. This court in a recent judgment in the case of Amarsang Nathaji as Himself and as Karta and Manager Vs. Hardik Harshadbhai Patel and others, (2017) 1 SCC 113 has dealt with this aspect in detail.

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“6. The mere fact that a person has made a contradictory statement  in  a  judicial  proceeding  is  not  by  itself always sufficient to justify a prosecution under Sections 199  and  200  of  the  Indian  Penal  Code  (45  of  1860) (hereinafter referred to as “the IPC”);  but it must be shown that the defendant has intentionally given a false statement at any stage of the judicial proceedings or fabricated false evidence for the purpose of using the same at any stage of the judicial proceedings. Even after the above position has emerged also, still the court has to form an opinion that it is expedient in the interests of justice to initiate an inquiry into the offences of false evidence and offences against public justice and more specifically referred in Section 340(1) of the CrPC, having regard to the overall factual matrix as well as the  probable  consequences  of  such  a  prosecution.(See K.T.M.S. Mohd. And Another vs. Union of India),(1992)3 SCC 178. The court must be satisfied that such an inquiry is required in the interests of justice and appropriate in the facts of the case."     

  (Emphasis supplied)

4.  Since, such  a satisfaction is completely lacking in this case, the impugned order in I.A No. 7192 of 2015 in EP No. 15/2014 has to be set aside and we do so. The matter is remanded to the High Court for fresh consideration in accordance with law.   

5.  We make it clear that we have not expressed any opinion on merits of the matter.   

6.  Accordingly, the appeals stand disposed of.

 ….....................J.        (KURIAN JOSEPH)

 ….....................J.            (A.M. KHANWILKAR)

NEW DELHI JANUARY 12, 2017