Andhra Pradesh High Court - Amravati
Kollu Ankababu vs Tirupathi Ramesh on 2 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH
***
Crl.P.No.8348 of 2022
BETWEEN:
# Kollu Ankababu S/o. Late Venkatadri
R/o. D.No.29-7-50, A-5, Rama Krishna Towers,
Behind State Guest House, Vijayawada,
N.T.R. District, Andhra Pradesh
... Petitioner
AND
$ 1. Tirupathi Ramesh, S/o. Venkata Narayana, (De facto complainant)
C/o. Manohar Reddy, R/o. D.No.3-515/2, Tulasi Nilayam, Opp:
Vinukonda Ankammathalli Devalayam, Undavalli Centre, Tadepalli
Mandal, Guntur District.
2. The State of A.P. rep. by its Special Public Prosecutor, High Court of
A.P., Amaravati, through CID Police of Andhra Pradesh, Amaravati,
Mangalagiri, Guntur District.
... RESPONDENTS
Date of Judgment pronounced on : 02.12.2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
1. Whether Reporters of Local newspapers : Yes/No
May be allowed to see the judgments?
2. Whether the copies of judgment may be marked : Yes/No
to Law Reporters/Journals:
3. Whether The Lordship wishes to see the fair copy : Yes/No
Of the Judgment?
2 RRR,J
Crl.P.No.8348 of 2022
*IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
*HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
+ Crl.P.No.8348 of 2022
% Dated:02.12.2022
BETWEEN:
# Kollu Ankababu S/o. Late Venkatadri
R/o. D.No.29-7-50, A-5, Rama Krishna Towers,
Behind State Guest House, Vijayawada,
N.T.R. District, Andhra Pradesh
... Petitioner
AND
$ 1. Tirupathi Ramesh, S/o. Venkata Narayana, (De facto complainant)
C/o. Manohar Reddy, R/o. D.No.3-515/2, Tulasi Nilayam, Opp:
Vinukonda Ankammathalli Devalayam, Undavalli Centre, Tadepalli
Mandal, Guntur District.
2. The State of A.P. rep. by its Special Public Prosecutor, High Court of
A.P., Amaravati, through CID Police of Andhra Pradesh, Amaravati,
Mangalagiri, Guntur District.
... RESPONDENTS
! Counsel for Petitioners : Sri T. Sreedhar
^Counsel for Respondents : Learned Public Prosecutor
<GIST :
>HEAD NOTE:
? Cases referred:
1. (1997) 7 SCC 431
2. 2021 SCC Online SC 258
3. (1995) 3 SCC 214
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Crl.P.No.8348 of 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
Crl.P.No.8348 of 2022
ORDER:
Heard Sri T. Sreedhar, learned counsel for the petitioner and Smt.
Y.L. Siva Kalpana Reddy, learned Special Public Prosecutor for CID
appearing for the 2nd respondent.
2. This criminal petition has been filed to quash Crime No.61 of
2022 of CID Police Station, Amaravati, Mangalagiri, Guntur District. The
allegations in the complaint are that the petitioner, who is a journalist, and
who was the administrator of a Whatsapp group, had forwarded a media
post that a large amount of gold had been seized by the authorities in
Gannavaram Airport from a passenger, who had arrived from Dubai. The
social media post further stated that a special team from Hyderabad had
arrived and was conducting an enquiry which showed that the wife of a
key-officer in the Chief Minister's office is said to be the person from
whom the gold had been seized and that this person had assistance of
two senior officers, who were all being investigated. This message is said
to have been forwarded from a Whatsapp group called "Time to Time
News".
3. The aforesaid complaint was given by a person said to be
working in the Chief Minister's office as assistant manager. Apart from
setting out the contents of the above message, the de facto complainant
had also stated that the petitioner herein, who had posted this message in
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Crl.P.No.8348 of 2022
social media, had a history of posting such messages which were untrue
and designed to create enmity between various groups in the State.
4. On the basis of this complaint, a case in Crime No.61 of
2022 was registered with the CID Police Station, Amaravati, Mangalagiri,
Guntur District, and investigation has been taken up for offences
punishable under Sections 153-A, 505(2) read with Section 120-B IPC. The
petitioner was also arrested in the course of the investigation and was
sought to be remanded to judicial custody. However, the Magistrate
refused to remand the petitioner and the petitioner was set at liberty.
5. Sri T. Sreedhar, learned counsel for the petitioner would
submit that the allegations in the complaint and also the contents of the
remand report would show that the said allegations would not amount to
an offence under Section 153-A nor Section 505 (2) IPC. He would further
submit that there is no allegation of any conspiracy entered by the
petitioner with any other person to set up a case under Section 120-B IPC.
6. Sri T. Sreedhar would rely upon the judgment of the Hon'ble
Supreme Court in the case of Bilal Ahmed Kaloo vs. State of A.P.,1;
Patricia Mukhim vs. State of Meghalaya and Ors.,2 and Balwant
Singh and Anr., vs. State of Punjab3.
7. Smt. Y.L. Siva Kalpana Reddy, learned Special Public
Prosecutor for CID appearing for the 2nd respondent, on the other hand,
(1997) 7 SCC 431
2021 SCC Online SC 258
(1995) 3 SCC 214
5 RRR,J
Crl.P.No.8348 of 2022
would contend that the petitioner is habituated to posting messages and
news items on the social media denigrating the dignity of the office of the
Chief Minister and its officials and the same is being done in pursuance of
his political ideology as he belongs to a political party which is presently in
opposition. She would further submit that the contents of the message
clearly attract the offences under Section 153-A and Section 505 (2) IPC.
She contends that the said offence has been committed with a view to
downgrade the image of the office of the Chief Minister and connected
officials in conjunction with other persons who hold similar views and
consequently, the provisions of Section 120-B IPC would be applicable.
8. Sections 153-A and Section 505(2) IPC read as follows:
153A. Promoting enmity between different groups on
grounds of religion, race, place of birth, residence, language,
etc., and doing acts prejudicial to maintenance of
harmony.--
(1) Whoever--
(a) by words, either spoken or written, or by signs or by
visible representations or otherwise, promotes or attempts to
promote, on grounds of religion, race, place of birth,
residence, language, caste or community or any other
ground whatsoever, disharmony or feelings of enmity,
hatred or ill-will between different religious, racial, language
or regional groups or castes or communities, or
(b) commits any act which is prejudicial to the maintenance
of harmony between different religious, racial, language or
regional groups or castes or communities, and which
disturbs or is likely to disturb the public tranquillity, or
(c) organizes any exercise, movement, drill or other similar
activity intending that the participants in such activity shall
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Crl.P.No.8348 of 2022
use or be trained to use criminal force or violence or
knowing it to be likely that the participants in such activity
will use or be trained to use criminal force or violence, or
participates in such activity intending to use or be trained to
use criminal force or violence or knowing it to be likely that
the participants in such activity will use or be trained to use
criminal force or violence, against any religious, racial,
language or regional group or caste or community and such
activity for any reason whatsoever causes or is likely to
cause fear or alarm or a feeling of insecurity amongst
members of such religious, racial, language or regional
group or caste or community,] shall be punished with
imprisonment which may extend to three years, or with fine,
or with both.
Offence committed in place of worship, etc.--
(2) Whoever commits an offence specified in sub-section (1)
in any place of worship or in any assembly engaged in the
performance of religious worship or religious ceremonies,
shall be punished with imprisonment which may extend to
five years and shall also be liable to fine."
505(2) Statements creating or promoting enmity, hatred or
ill-will between classes.--Whoever makes, publishes or
circulates any statement or report containing rumour or
alarming news with intent to create or promote, or which is
likely to create or promote, on grounds of religion, race,
place of birth, residence, language, caste or community or
any other ground whatsoever, feelings of enmity, hatred or
ill-will between different religious, racial, language or
regional groups or castes or communities, shall be punished
with imprisonment which may extend to three years, or with
fine, or with both.
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Crl.P.No.8348 of 2022
9. These provisions have come up for consideration before the
Hon'ble Supreme Court in various judgments. However, a review of the
three judgments cited by the learned counsel for the petitioner would
suffice, for the purpose of this case. In the case of Balwant Singh and
Anr., vs. State of Punjab, a person had been arrested and sentenced to
imprisonment and a fine on the ground that the said persons had raised
slogans such as "Khalistan Zindabad; Raj Karega Khalsa; and Hinduan Nun
Punjab Chon Kadh Ke Chhadange, Hun Mauka Aya Hai Raj Kayam Karan
Da" on the day the late Smt. Indira Gandhi had been assassinated.
Dealing with this aspect, the Hon'ble Supreme Court had held as follows:
9. Insofar as the offence under Section 153-A IPC is
concerned, it provides for punishment for promoting enmity
between different groups on grounds of religion, race, place
of birth, residence, language, caste or community or any
other ground whatsoever or brings about disharmony or
feeling of hatred or ill-will between different religious, racial,
linguistic or regional groups or castes or communities. In our
opinion only where the written or spoken words have the
tendency or intention of creating public disorder or
disturbance of law and order or affect public tranquillity, that
the law needs to step in to prevent such an activity. The
facts and circumstances of this case unmistakably show that
there was no disturbance or semblance of disturbance of law
and order or of public order or peace and tranquillity in the
area from where the appellants were apprehended while
raising slogans on account of the activities of the appellants.
The intention to cause disorder or incite people to violence is
the sine qua non of the offence under Section 153-A IPC and
the prosecution has to prove the existence of mens rea in
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Crl.P.No.8348 of 2022
order to succeed. In this case, the prosecution has not been
able to establish any mens rea on the part of the appellants,
as envisaged by the provisions of Section 153-A IPC, by their
raising casually the three slogans a couple of times. The
offence under Section 153-A IPC is, therefore, not made out.
10. In Bilal Ahmed Kaloo vs. State of A.P., the accused was
charged with the offences under Sections 153-A and 505(2) IPC on the
ground that the accused person was telling others that army personnel
have been committing atrocities on the Muslims in Kashmir. The Hon'ble
Supreme Court, after considering the distinction between Section 153-A
and Section 505(2) IPC, had held as follows:
15. The common feature in both sections being promotion
of feeling of enmity, hatred or ill will "between different"
religious or racial or linguistic or regional groups or castes
and communities, it is necessary that at least two such
groups or communities should be involved. Merely inciting
the feeling of one community or group without any reference
to any other community or group cannot attract either of the
two sections.
16. The result of the said discussion is that the appellant
who has not done anything as against any religious, racial or
linguistic or regional group or community cannot be held
guilty of either the offence under Section 153-A or under
Section 505(2) of 1PC.
11. In Patricia Mukhim vs. State of Meghalaya and Ors.,
the accused person was charged with offences under Section 153-A, 500
and 505(1)(c) of the Indian Penal Code on the ground that she had
uploaded a post on Facebook condemning the assault committed on
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Crl.P.No.8348 of 2022
certain non-tribal youth playing basket ball by tribal boys in very strong
words. The Hon'ble Supreme Court had held as follows:
13. In the instant case, applying the principles laid down by
this Court as mentioned above, the question that arises for
our consideration is whether the Facebook post dated
04.07.2020 was intentionally made for promoting
class/community hatred and has the tendency to provoke
enmity between two communities. A close scrutiny of the
Facebook post would indicate that the agony of the
Appellant was directed against the apathy shown by the
Chief Minister of Meghalaya, the Director General of Police
and the Dorbar Shnong of the area in not taking any action
against the culprits who attacked the non-tribals youngsters.
The Appellant referred to the attacks on nontribals in 1979.
At the most, the Facebook post can be understood to
highlight the discrimination against nontribals in the State of
Meghalaya. However, the Appellant made it clear that
criminal elements have no community and immediate action
has to be taken against persons who had indulged in the
brutal attack on non-tribal youngsters playing basketball.
The Facebook post read in its entirety pleads for equality of
non-tribals in the State of Meghalaya. In our understanding,
there was no intention on the part of the Appellant to
promote class/community hatred. As there is no attempt
made by the Appellant to incite people belonging to a
community to indulge in any violence, the basic ingredients
of the offence under Sections 153 A and 505(1)(c) have not
been made out. Where allegations made in the FIR or the
complaint, even if they are taken on their face value and
accepted in their entirety do not prima facie constitute any
offence or make out a case against the accused, the FIR is
liable to be quashed
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Crl.P.No.8348 of 2022
12. The learned Special Public Prosecutor relying upon the
judgment of the Hon'ble Supreme Court in Balwant Singh and Anr., vs.
State of Punjab, would contend that the petitioner had a clear intention
to create ill-will against the Government and the Chief Minister's office
while posting the message which is under consideration and as such the
petitioner is liable to be prosecuted and convicted under the above
provisions of law. She would further submit that in similar circumstances,
a learned Single Judge of this Court, by an order dated 18.01.2021 in
Crl.P.No.6278 of 2020 had held that even if a case is not properly made
out in the complaint, the investigation into an offence punishable under
Section 153-A IPC should not be stalled at the stage of investigation.
13. While, it is true that this Court is reluctant to intervene the
investigation in progress, it must also be noted that the Court would
intervene, in the interests of justice, where no offence could be made out
against the accused even if all the facts of the complaint and probable
facts coming out of investigation are taken into account.
14. The petitioner is said to have committed offences under
Sections 153-A, 505(2) read with Section 120-B IPC. The question of
considering Section 120-B IPC would arise only if it is found that there is a
case made out under Section 153-A and 505(2) IPC. The Hon'ble Supreme
Court, in the above passages, has already considered the distinction
between Section 153-A and 505(2) IPC and had held that both the
provisions are dealing with the same kind of offences.
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Crl.P.No.8348 of 2022
15. It would therefore, be necessary to look at whether any
offence is made out on the basis of the message in question. The
substance of the message is that :
(a) a large amount of gold was seized from a passenger travelling
from Dubai to Gannavaram;
(b) the passenger who was caught with the gold is the wife of a
senior officer in the Chief Minister's office; and
(c) the said issue is being investigated by a special team which has
come from Hyderabad and the enquiry which is in progress was
considering the question of whether any senior official was involved in the
said incident.
16. Smt. Y.L. Siva Kalpana Reddy, learned Special Public
Prosecutor for CID contends that the purport of the said message is that
the Chief Minister's office is somehow involved in all this and the intention
behind posting this message is to bring the office of the Chief Minister into
disrepute and cause ill-will between different groups of people.
17. The ingredients necessary for making out an offence under
Section 153-A (a) is that the accused person by words either spoken or
written etc., promotes or attempts to promote, disharmony or feelings of
enmity, hatred or ill-will between different religious, racial, language or
regional groups or castes or communities on grounds of religion, race,
place of birth, residence, language, caste or community or any other
ground whatsoever.
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Crl.P.No.8348 of 2022
18. The ingredients necessary for making out an offence under
Section 153-A(b) is the commission of any act which is prejudicial to the
maintenance of harmony between different religious racial, language or
regional groups or castes or communities, and which disturbs or is likely to
disturb the public tranquillity.
19. The ingredients necessary for an offence under Section
153-A (c) is to organise any exercise, movement, drill etc., so that
participates in such activities can be trained to use violence or criminal
force against any religious, racial, language or regional group or caste or
community and such activity for any reason whatsoever causes or is likely
to cause fear or alarm or a feeling of insecurity amongst members of such
religious, racial, language or regional group or caste or communities.
20. The language in all the three sub-clauses of Section 153-A
require the following conditions to be met before any offence can be said
to have been committed within this provision:-
a) The actions should cause enmity between groups; Ill will against
one group would not attract the above provisions.
b) These actions should be committed with the intention of causing
such enmity.
c) This provision would be applicable only where enmity is caused
on grounds of religion, race, place of birth, residence, language,
caste or community or any other ground whatsoever.
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Crl.P.No.8348 of 2022
d) The term "or any other ground whatsoever" would have to be
read in tandem with the preceding words and as such the scope
of this term would be that the grounds would only have to be
grounds akin to the preceding grounds set out in the provision.
e) The groups between whom such enmity or disharmony or
hatred or ill-will is caused would be groups defined on the basis
of their religion, race, language, place of birth, caste or
community.
f) Differences or ill-will caused between two groups which are not
defined on the basis of the above requirements would not
attract the provisions of Section 153-A IPC.
21. In the present case, the social media message which is said
to have been forwarded by the petitioner, even if it is said to have caused
ill-will or hatred between the members of the office of the Chief Minister
and other persons, would not attract the provisions of Section 153-A could
not attract the aforesaid provisions of Section 505(2) for the following
reasons.
a) The primary requirement of existence of two groups is not
available in this case.
b) At best, creation of ill-will against the Chie Minister's office
would not amount to creation of ill-will or hatred between the
two groups.
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Crl.P.No.8348 of 2022
c) Even if such ill-will is said to have been created between two
groups, the provisions as relied upon by the prosecution would
not be attracted as the groups should have been on the basis of
religion, race, etc., which is not the case herein.
22. For the aforesaid reasons, it must be held that the provisions
of Section 153-A and 505(2) IPC are not attracted and consequently
Section 120-B IPC would not arise.
23. In the circumstances, this Criminal Petition is allowed and
Crime No.61 of 2022 of CID Police Station, Amaravati, Mangalagiri, Guntur
District, is quashed.
As a sequel, pending miscellaneous petitions, if any, shall stand
closed.
__________________________
R. RAGHUNANDAN RAO, J.
2nd December, 2022.
Js.
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Crl.P.No.8348 of 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
Crl.P.No.8348 of 2022
2nd December, 2022
Js.
