CENTRAL BUREAU OF INVESTIGATION Vs ARVIND KHANNA
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE R. SUBHASH REDDY, HON'BLE MR. JUSTICE B.R. GAVAI
Judgment by: HON'BLE MR. JUSTICE R. SUBHASH REDDY
Case number: Crl.A. No.-001572-001572 / 2019
Diary number: 27167 / 2016
Advocates: ARVIND KUMAR SHARMA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1572 OF 2019 [Arising out of S.L.P.(Crl.)No.1420 of 2017]
Central Bureau of Investigation ... Appellant
Versus
Arvind Khanna ... Respondent
J U D G M E N T
R. Subhash Reddy, J.
1. Leave granted.
2. This civil appeal is filed by the Central Bureau
of Investigation (for short ‘CBI’), through the
Investigating Officer, CBI/SPE, ACP, New Delhi,
aggrieved by the common judgment and order dated
30.11.2015, passed by the High Court of Delhi at New
Delhi in Crl. M.C. No. 2784 of 2011 and Criminal M.C.
No. 3342 of 2011.
3. The aforesaid Criminal Miscellaneous Cases were
filed under Section 482 of the Code of Criminal
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Procedure (for short ‘Cr.P.C.’). Vide Crl. M.C. No. 2784
of 2011, the respondent-petitioner sought quashing of
First Information Report (for short ‘F.I.R.’) bearing
No. RC-AC-1-2007-A-0003 dated 02.04.2007, charge sheet
dated 13.12.2010 and the order dated 05.07.2011, passed
by the learned Additional Chief Metropolitan Magistrate-
01 (ACMM), Patiala House Courts, New Delhi.
4. By order dated 05.07.2011, the Additional Chief
Metropolitan Magistrate took cognizance of the offence
under Section 35 read with Section 3 of Foreign
Contribution (Regulation) Act, 2010 (for short ‘FCRA,
2010’) and issued summons to the respondent-petitioner.
Vide Crl. M.C. No. 3342 of 2011, the respondent-
petitioner sought quashing of the order dated
20.08.2011, passed by the learned Revisional Court in
Criminal Revision No. 02/2011, filed by the appellant
herein.
5. While allowing the Revision Petition, order dated
05.07.2011 was substituted providing that deemed
cognizance has been taken under Section 23 read with
Section 4 of the Foreign Contribution (Regulation) Act,
1976 (for short ‘FCRA, 1976’).
6. By the aforesaid common order passed by the High
Court, in exercise of powers under Section 482 of
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Cr.P.C., the operating portion of the order, as
contained in paragraph 82, reads as under:
“In view of the facts recorded above and the law discussed, I am of the opinion that the material placed on record with chargesheet by prosecution is not sufficient even to frame charge against the petitioner. Therefore, I hereby quash the FIR mentioned above with all proceedings emananting thereto with liberty to the Central Government to compound the case of the petitioner under Section 41(1) FCRA, 2010.”
7. The respondent-petitioner was a Member of
Legislative Assembly (MLA), Punjab from 24.02.2002 to
27.02.2007.
8. During the said period from 06.03.2002 to
04.03.2006, he received a sum of Rs. 9,04,84,770/-
(Rupees Nine Crores Four Lacs Eighty-Four Thousand Seven
Hundred and Seventy Only) from eight foreign entities,
one of these is an entity known as ‘New Heaven
Nominees’. The other seven entities are managed by an
entity known as ‘CI Law Trust’.
9. On the ground, that the foreign contribution
received by the respondent-petitioner was in violation
of provisions under FCRA, 1976, the appellant herein on
02.04.2007, registered the crime in F.I.R. No. RC-AC-1-
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2007-A-0003 under Section 23(1) read with Section 4(1)
of FCRA, 1976.
10. It was the case of the respondent-petitioner, that
the funds which were received, were gifts from his
father, Mr. Vipin Khanna, an Indian passport holder. It
was his case that the foreign entities through whom such
funds were sent, were holding the same on behalf of his
father, Mr.Vipin Khanna. After completing the
investigation, charge-sheet was filed and by order dated
05.07.2011, the Additional Chief Metropolitan Magistrate
had taken cognizance under Section 35 read with Section
3 of FCRA, 2010. As the offence was committed, when the
FCRA, 1976 was in force, the appellant-CBI has filed
Criminal Revision Petition No. 2 of 2011 before the
Revisional Court i.e. the Special Judge, CBI-03, New
Delhi. The Revisional Court, by order dated 20.08.2011,
on the ground that the learned Additional Chief
Metropolitan Magistrate, New Delhi has committed a
“jurisdictional error”, by proceeding under the wrong
provision of law, allowed the Revision Petition, thereby
providing that cognizance is deemed to have been taken
under Section 23 read with Section 4 of the FCRA, 1976.
11. So far as such order passed by the Revisional
Court is concerned, respondent-petitioner has questioned
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the same, mainly on the ground that the said order was
passed without notice to him. At the same time, the
respondent sought quashing of the F.I.R., charge-sheet
and further consequential order, on the ground that the
amount which he has received, is a gift from his father,
Mr. Vipin Khanna, who is an Indian passport holder. The
foreign entities, through whom such funds were sent,
were holding the same on behalf of his father. The
respondent relied on the statement allegedly given by
his father, Mr. Vipin Khanna, on 11.07.2006 and also the
statement dated 13.04.2007, issued on behalf of New
Heaven Nominees’, stating that the funds which were
sent, were from funds standing to the credit of
respondent’s father, Mr. Vipin Khanna. It was also
pleaded that Income Tax Authorities, vide order dated
11.12.2010, in proceedings under Section 147 of the
Income Tax Act, 1961, accepted the said receipts as
gift, and the same is confirmed by order dated
15.04.2014, passed by the Income Tax Appellate Tribunal
in ITA Nos. 1915 to 1917/DEL of 2010.
12. The appellant has filed an application, for
issuance of Letters Rogatory (LRs), which was allowed by
the Trial Court vide order dated 10.12.2007, for the
purpose of collection of evidence from United Kingdom.
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Though they have received only part/incomplete execution
of such LRs, it was also the case of the respondent that
FCRA, 1976 is repealed and replaced by FCRA, 2010 with
effect from 01.05.2011 and Section 4 of FCRA, 2010, now
removes the requirement of prior permission from Central
Government, before receipt of foreign contribution.
Further, it was pleaded that though cognizance of
offence was taken under Section 35 read with Section 3
of FCRA, 2010 and summons were issued to the respondent,
however, on Revision filed by the C.B.I, same was
allowed without notice to him.
13. After FCRA, 2010 has come into force, on the
ground that offence alleged against the respondent is
now compoundable under Section 41 of the Act, respondent
has filed an application dated 04.06.2012 before the
Ministry of Home Affairs, seeking compounding of
offence. However, the Ministry of Home Affairs, by order
dated 28.04.2014, rejected the same. Thereafter, the
respondent filed Writ Petition (Criminal) No. 1168 of
2014 before the High Court, and the High Court vide
order dated 08.07.2014, allowed the petition and
directed the authorities to take decision afresh after
hearing the respondent-petitioner. Thereafter, no
decision was taken.
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14. Before the High Court, the quash petition filed by
the respondent was opposed by the appellant herein,
stating that the petition filed under Section 482
Cr.P.C, by the respondent, is not maintainable, as the
allegations made in the F.I.R and charge-sheet, prima
facie discloses the commission of offence under Section
23 read with Section 4 of FCRA Act, 1976. The F.I.R. was
registered on sanction by the Ministry of Home Affairs,
Government of India, vide letter dated 18.12.2006, by
which, the appellant-C.B.I was authorized under Section
28 of the FCRA, 1976, to investigate receipt of foreign
funds amounting to Rs.9.60 crores by the respondent, who
was the then MLA of Punjab, from eight overseas
Companies, without obtaining prior permission from the
Central Government. It was their case before the High
Court that charge-sheet was filed before the FCRA, 2010
came into force on 01.05.2011 and it was further pleaded
on their behalf that the Revisional Court has rightly
held that cognizance and summoning of the respondent is
deemed to have been taken under Section 3 read with
Section 24 of FCRA, 1976. It was categorically pleaded
that benefit of Section 41 of FCRA, 2010 is not
available to the respondent, as the same is available
only for the offences committed under the Act of 2010.
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15. The High Court, in common impugned order, has
observed paragraphs 60-62 as under:
“60. Admittedly, the amount in question has been received by the petitioner from his father Mr. Vipin Khanna, who is an Indian passport holder. The foreign entities through whom such funds were sent were holding the same on behalf of his father. To this effect, Mr. Vipin Khanna made a staement dated 11.07.2006, whereby stated that these funds were sent on his instructions to the petitioner. Moreover, vide statement dated 13.04.2007, New Heaven Nominees’ stated that the funds sent to the petitioner by way of gifts were from funds standing to the credit of petitioner’s father with them. Moreover, similar gifts or funds were also given to the petitioner’s siblings, namely, Mr. Aditya Khanna, Mr. Naveen Khanna and Ms. Vineeta Singh by Mr. Vipin Khanna, i.e, their father. The statement dated 10.08.2007 made by CI Law Trust, corroborated that funds sent to the petitioner were paid by way of gifts from funds standing to the credit of Mr. Vipin Khanna and further stated that similar gifts or funds were given to other siblings mentioned above by father of the petitioner.
{ 61. It is pertinent to mention that the Income Tax Authorities vide order dated 11.12.2010 passed by the Commissioner of Income Tax (Appeals) in proceedings under Section 147 of the Income Tax Act, 1961, that similar income received by the petitioner from the same CI Law Trust (formerly known as West Way) had been treated as a ‘gift’ from the father of the petitioner. The above order stands confirmed by order dated 15.04.2014 passed by the Income Tax Appellate Tribunal in ITA Nos. 1915 to 1917/DEL/2010.
62. It is further important to note here that the Ministry of Home Affairs by order
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dated 28.04.2014, rejected the compounding application of the petitioner. Accordingly, the petitioner challenged said rejection order vide W.P.(Crl.) No. 1168/2014, which was set aside by this Court vide order dated 08.07.2014 and directed a fresh hearing to the petitioner.
Accordingly, a fresh hearing was granted on 09.03.2015, however, till date no decision is taken thereon by the Ministry.”
16. Initially, cognizance was taken by the trial
court under provisions of FCRA, 2010. Aggrieved by the
same, the appellant-CBI has filed the Revision. The
Revision Authority, by order dated 20.8.2011, has
allowed the Revision. The Revisional Authority, in its
order dated 20.08.2011, has observed that the learned
Additional Chief Metropolitan Magistrate, New Delhi, has
committed a “jurisdictional error” and has proceeded
under the wrong provision of law. It was further
observed that while allowing the Revision, cognizance is
deemed to have been taken under Section 23 read with
Section 4 of the FCRA, 1976.
17. About the order of the Revisional Authority,
mainly it was the grievance of the respondent that
Revisional Authority has passed the order, without
giving notice and opportunity.
18. We have heard Sri Rana Mukherjee, learned senior
counsel for the appellant and Sri Mahesh Jethmalani,
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learned senior counsel for the respondent and perused
the impugned order and other material placed on record.
19. After perusing the impugned order and on hearing
the submissions made by the learned senior counsels on
both sides, we are of the view that the impugned order
passed by the High Court is not sustainable. In a
petition filed under Section 482 Cr.P.C., the High Court
has recorded findings on several disputed facts and
allowed the petition. Defence of the accused is to be
tested after appreciating the evidence during trial. The
very fact that the High Court, in this case, went into
the most minute details, on the allegtions made by the
appellant-C.B.I., and the defence put-forth by the
respondent, led us to a conclusion that the High Court
has exceeded its power, while exercising its inherent
jurisdiction under Section 482 Cr.P.C.
20. In our view, the assessment made by the High Court
at this stage, when the matter has been taken cognizance
by the Competent Court, is completely incorrect and
uncalled for.
21. From a reading of the impugned order, it appears
that the High Court has proceeded on the premise that
the appellant has admitted the receipt of foreign
contribution from his father Mr. Vipin Khanna, who is an
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Indian passport holder. Infact, it is not so. It is a
case of the appellant-CBI, that the foreign
contributions were received by the respondent from
different entities in the foreign country, without
permission from the Government. On the other hand, the
case of the respondent, in defence, is that he has
received such funds from his father Mr. Vipin Khanna.
The High Court has taken into consideration the
statement, alleged to have been made by Mr. Vipin Khanna
on 11.07.2006 and one of the statements given on behalf
of one of the entities by the name ‘New Heaven
Nominees’. It is a defence of the respondent that the
foreign entities which have sent the funds to the
respondent are from available funds, standing to the
credit of respondent’s father, Mr. Vipin Khanna.
22. The correctness of the defence whether such
amounts were received by the respondent from his father
or not is a serious factual dispute. It is not an
admitted position, as recorded by the High Court. The
correctness of the defence of the respondent is to be
gone into only after appreciating the evidence during
the trial. Merely, by referring to statements alleged to
have been made by father of the respondent, Mr. Vipin
Khanna, and also on behalf of one of the entities i.e
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New Heaven Nominees’, the High Court has committed an
error in recording a finding in favour of the
respondent. The High Court also committed an error in
observing that, even otherwise, there is material to
show that funds were indeed a gift from father of the
respondent and the prosecution has neither disputed the
said fact as false nor alleged that the funds in
question did not belong to the father of the respondent.
The said observation made by the High Court is also
contrary to the record.
23. When it is mainly the defence of the respondent
that the funds were received from his father, burden is
on him to prove that he received such funds from his
father, as such, no permission was required. Even with
regard to applicability of provisions under FCRA, 1976,
findings are to be recorded after trial.
24. Learned senior counsel Sri Mahesh Jethmalani,
appearing for the respondent, in support of his
argument, relied on the judgment of this Court, in the
case of Ahmedabad Urban Development Authority v. Manilal
Gordhandas and Ors.1 Learned senior counsel also placed
reliance on the judgment in the case of Mohit Alias Sonu
and Anr. v. State of Uttar Pradesh and Anr.2. In this
1 (1996) 11 SCC 482 2 (2013) 7 SCC 789
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case, when the Sessions Court refused to issue summons,
on the ground that no prima facie case is made out and
when such order is challenged before the Revisional
Court, it was held that it was incumbent upon the
Revisional Court to give opportunity of hearing, as
contemplated under sub-section (2) of Section 4 of
Cr.P.C.
25. So far as the order passed by the Revisional
Authority is concerned, if any adverse order is passed
by the Revisional Court, without issuing notice to the
respondent, it is open to the High Court to set aside
the order and remit the matter back for fresh
consideration but, at the same time, it is not open to
allow the Revision in its entirety.
26. For the aforesaid reasons, this appeal is allowed,
impugned common order dated 30.11.2015 is set aside. It
is open for the trial court to proceed from the stage at
which the proceedings were stopped and to decide the
same in accordance with law, uninfluenced by any of the
findings and observations made by this Court or the High
Court. So far as the order dated 20.08.2011, in Crl.
Revision Petition No.02/2011, passed by the Special
Judge, CBI-03, New Delhi, we quash the same and remit
the matter to the Revisional Court for fresh
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consideration, after issuing notice to the respondent.
The respondent, without waiting for any formal notice,
shall make his appearance before the Revisional Court
within a period of four weeks from today. Thereafter, it
is open to the Revisional Court to fix a date for
hearing, and pass an appropriate order, on its own
merits.
.................... J. [R. Banumathi]
.................... J. [R. Subhash Reddy]
NEW DELHI,
October 17, 2019