Telangana High Court
Sri. Rebala Kishore Kumar Reddy ... vs The State Of Telangana And Another on 10 January, 2023
Bench: K.Surender
1
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
*****
Criminal Petition No.2255 OF 2021
Between:
Rebala Kishore Kumar Reddy and another ... Petitioners
And
The State of Telangana,
Through SHO, CCS, Hyderabad,
rep. by its Public Prosecutor,
High Court for the State of Telangana,
Hyderabad & another
... Respondents
DATE OF JUDGMENT PRONOUNCED: 10.01.2023
Submitted for approval.
THE HON'BLE SRI JUSTICE K.SURENDER
1 Whether Reporters of Local
newspapers may be allowed to see Yes/No
the Judgments?
2 Whether the copies of judgment
may be marked to Law Yes/No
Reporters/Journals
3 Whether Their Ladyship/Lordship
wish to see the fair copy of the Yes/No
Judgment?
__________________
K.SURENDER, J
2
* THE HON'BLE SRI JUSTICE K. SURENDER
+ CRL.P. No. 2255 of 2021
% Dated 10.01.2023
# Rebala Kishore Kumar Reddy and another ...Petitioners
And
$ The State of Telangana,
Through SHO, CCS, Hyderabad,
rep. by its Public Prosecutor,
High Court for the State of Telangana,
Hyderabad & another ... Respondents
! Counsel for the Petitioners: Sri K.S.Suneel.
^ Counsel for the Respondents: Sri S.Sudershan, Additional Public
Prosecutor for R1
Sri Rahul Khandharkar for R2
>HEAD NOTE:
? Cases referred
1
(2017) 2 Supreme Court Cases 779
2 (2012) 1 Supreme court Cases 656)
3
(2015) 11 Supreme Court Cases 776)
4
(2013) 10 Supreme Court Cases 581)
5
(2021 SCC OnLine SC 315)
6
(2009) 8 Supreme Court Cases 751
7
(2006) 6 Supreme Court Cases 736
8
1992 Supp (1) Supreme Court Cases 335
3
HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.2255 OF 2021
ORDER:
1. This Criminal Petition is filed to quash the proceedings against
the petitioners/A1 and A2 in FIR No.198 of 2020 on the file of SHO,
CCS, Hyderabad.
2. The petitioners are questioning the registration of crime for the
offences under Sections 406 and 420 IPC by the CCS, Hyderabad
mainly on the ground that though the civil proceedings were
pending between the parties since the year 2009 regarding the
property in question, the police erred in registering the crime after
the 2nd respondent lost civil litigation right up to the Supreme
Court.
3. The case of the 2nd respondent is that the petitioners herein,
who are A1 and A2 and 7 others were responsible for cheating and
committing misappropriation. The 2nd respondent and his family
members executed GPA in favour of 1st petitioner herein on
27.03.2006. The 1st petitioner introduced A3 as the Chairman and
Managing Director of Trend Set Builders Private Limited for
development of 16,660 sq.yds of the property of the 2nd respondent.
The petitioners herein obtained signatures of the 2nd respondent
and his brother on blank cheques stating that they were necessary
for approvals in Government Departments. However, first petitioner
opened an account in South Indian Bank and maintained
transactions from 2006 to 2010 in collusion with A3. The
petitioners and other family members also opened account in Karur
Vysya Bank and obtained Demand Draft worth Rs.1,00,80,000/-
stating that they would deduct the said amount from the sale price.
Since the said amount of Rs.1,00,80,000/- was deducted from their
accounts, when questioned, the 1st petitioner issued 15 cheques.
However, the said cheques issued by the 1st petitioner were
returned unpaid. When the said dishonor of cheques was
questioned, the 1st petitioner requested the 2nd respondent and his
family members not to present remaining cheques and entered into
MOU dated 07.11.2009 stating that construction would be
completed within three years in 16,660 sq.yds. Thereafter, the 1st
petitioner entered into agreement with A3 without their knowledge
and received an amount of Rs.6.50 Crores. Since disputes arose
with respect to the property, the parties approached the civil courts,
High Court and Supreme Court.
4. On the basis of the said complaint that the 2nd respondent and
family members have been cheated in respect of the property,
criminal action was initiated and accordingly, present FIR was
registered.
5. Learned counsel appearing for the petitioners would submit
that the 2nd respondent having lost his claim before the Hon'ble
Supreme Court in SLP Civil No.17457 of 2016 dated 11.04.2018
has filed the complaint only to coerce the petitioners and others
into settling civil dispute. There are several civil disputes that are
filed with regard to the said property and the parties have been
pursuing with the said disputes in the Civil Court. For the said
reason of the allegations in the complaint being civil in nature, FIR
has to be quashed.
6. On the other hand, learned counsel for the 2nd respondent
would not dispute that there are civil disputes among the parties.
However, in the order dated 26.11.2015 of the XIV Additional Chief
Judge, City Civil Court in Arb.O.P.No.2739 of 2013, the court found
that the 1st petitioner herein, who is the 2nd respondent therein did
not file any material to prove that payment of sale consideration
was made and in fact different plea was taken by the 1st petitioner
herein stating that Rs.8.00 Crores were paid to the 2nd respondent's
family. There is inconsistecy with respect to the plea taken by the
1st petitioner herein. Further, the Civil Court did not believe that 1st
petitioner and others made payment of Rs.8.00 Crores to the 2nd
respondent family.
7. He relied on the judgment in the case of State of Telangana
v. Habib Abdullah Jeelani1 in which, the Hon'ble Supreme Court
held that at the time of registration of crime, the genuineness or
otherwise of the information mentioned in the complaint is not
relevant. He also relied on the judgment reported in the case of
Suraj Lamp and Industries Private Limited v. State of Haryana2
and argued that power of attorney is not an instrument of transfer
with regard to any right, title or interest on the immovable property.
The said power is revocable and could be terminated.
(2017) 2 Supreme Court Cases 779
(2012) 1 Supreme court Cases 656)
8. He also relied upon the judgment in the case of HMT Watches
Limited v. M.A.Abida and another3 and argued that the High
Court under inherent powers under Section 482 Cr.P.C cannot
decide the cases on the basis of disputed questions of fact.
9. Further in the case of Vinod Raghuvanshi v. Ajay Arora and
others4, the Hon'ble Supreme Court held that quashing of criminal
proceedings at the inception would amount to stifling legitimate
prosecution and investigation should not be scuttled at the very
inception. He also relied on the judgment of Hon'ble Supreme
Court in the case of Neeharika Infrastructure Private Limited v.
State of Maharashtra5, wherein it is held that the discretion has to
be given to the investigating agency to decide the course of
investigation and also the High Court under the powers under
Section 482 of Cr.P.C cannot pass orders in the manner of closing a
legitimate criminal proceeding. Therefore counsel prayed to dismiss
the petition.
(2015) 11 Supreme Court Cases 776)
(2013) 10 Supreme Court Cases 581)
(2021 SCC OnLine SC 315)
10. As evident from the record, there are ongoing disputes in
between the parties since the year 2006. All the issues in between
the parties were carried to the civil courts. The civil courts have
adjudicated upon the disputes in between the parties and
admittedly, most of the suits were also disposed off by the civil
courts. Three of the cases are still pending and the said details are
given in a tabulated form by the counsel for the petitioners and
details regarding the pendency of cases and status mentioned in the
said table are not disputed. For the sake of convenience, the said
table is extracted hereunder:
S.No Case No. Appellant/ Respondent/ Court Status Date of
Plaintiff Defendant Judgment
1 Arb.O.P.No Kazmi Petitioners XXIV ACJ, Allowed 26.11.2015
2739/2013 Group in the CCC
(defacto present
Complaina criminal
nt) petition
others
2 CMA Petitioners Aslam Kazmi HIGH Partly 10.02.2016
No.959, in the and Others COURT allowed
(defacto
960, 1023 present complainant)
of 2015 criminal
petition
others
3 Civil Petitioners Kazmi Group SUPREME Allowed 11.04.2018
Appeal in the (defacto COURT
complainant)
No.3747 of present
2018 criminal
petition
others
2018 Suit for Koushik petitioners CCC
Specific Project & herein and
Performance
another Kazmi
Group
5 I.A.No.2927/ M/s. The III ACJ, Dismissed 04.01.2019
2018 in Koushik petitioners CCC
O.S.No.749/ Project & herein and
2018 anr Aslam
kazmi &
Others
6 O.S.No. Syed The III ACJ, Dismissed 22.01.2020
664/2014 Vaseemuddin petitioners CCC
Suit for
Specific herein and
Performance Aslam
kazmi &
Others
7 O.S.No. Krishnamurthy Aslam XIV ACJ, Pending 16.12.2022
43/2011 kazmi & CCC
Suit for Others
Specific
Performan
ce
8 O.S. No. Mount Aslam VII JCJ, Dismissed 23.04.2012
3631/2009 Meru kazmi & CCC
Apartments Others
Welfare
Association
1374/2009 Eswaramma Kazmi & Judge
Others CCC
10 O.S.No. Mohd. Aslam IV SC Dismissed 30.7.2014
416/2012 Ahmed Kazmi & Judge
Khan Others CCC
Pashaa
11 O.S.No. Bilkhis Aslam III ACJ, Dismissed 26.11.2012
99/2012 Begum Kazmi & CCC
Others
12 O.S.No. Md. Zubair Aslam III ACJ, Dismissed 26.11.2012
100/2012 Alam Kazmi & CCC
Others
13 O.S.No. S. Nazeem Aslam III ACJ, Dismissed 26.11.2012
101/2012 Uddin Kazmi & CCC
Others
533/2021 Alam Kazmi & CCC
Others
240/2013 Subtenabi Kazmi & CCC
Abdi Others
Sohrad
16 GPA Doc. Aslam In favour of Dt.
No. Kazmi & Shoib Bin 22.05.2013
1441/2013 Others Hamed
17 Sale Deed Aslam In favour of Dt.
No. Kazmi & Syed 22.05.2013
1440/2013 Others Nizamuddi
n
18 Gift Aslam Aslam Dt.
Settlement Kazmi & Kazmi 07.02.2013
Doc. No. Others
702/2013
19 O.S. No. M/s. Aslam III ACJ, Pending 19-12-2022
749/2018 Koushiki Kazmi & CCC
Projects & others
Kolli Vijay
Kumar
20 Sale Deed Aslam In favour of 28.08.2018
No. Kazmi & Kolli Vijaya
6693/2018 others Kumar
21 Sale Deed Aslam In favour of 28.08.2018
No. Kazmi & M/s
6694/2018 others Koushiki
Projects
22 Agreement Aslam In favour of 28.08.2018
of sale No. Kazmi & M/s
6695/2018 others Koushiki
Projects
11. No doubt, commercial transactions or breach of contacts in
between the parties in the course of business may amount to
criminal acts also which can be tried simultaneously. When the civil
disputes are pending before the civil courts, only for the reason of
pendency of civil disputes, it cannot be said that criminal
proceedings cannot be maintained. However, the Court has to look
into whether the transactions are predominantly civil in nature and
whether such criminal cases are filed for the purpose of
pressurizing the parties for settling civil disputes.
12. All the civil disputes which were carried to the civil courts,
High Court and Hon'ble Supreme Court are not in dispute. The said
disputes are from the year 2009 itself and the contract was in the
year 2006. Several transactions transpired in between the parties
over the period of nearly 14 years and ultimately, criminal
complaint is filed. A reading of the present criminal complaint, the
allegations made are regarding the agreement entered into the year
2006 in between the 1st petitioner and others and also the family of
the 2nd respondent in developing the property.
13. The Hon'ble Supreme Court in the case of Mohammed
Ibrahim and others v. State of Bihar and another6 held that
when disputes are essentially civil in nature, it is the duty of the
criminal courts to check abuse of the process and see to that
criminal proceedings are not misused to pressurize and settle civil
disputes.
14. The Hon'ble Supreme Court in the case of Indian Oil
Corporation v. NEPC India Limited and others7 held that when
the disputes arise out of breach of contract and civil remedy was
available, the allegations in the criminal complaint has to be
considered and the High Court under Section 482 of Cr.P.C quash
such criminal proceedings which are made with an intention of
setting civil disputes.
15. At this length of time only on the basis of observations of the
XIV Additional Chief Judge in the judgment dated 26.11.2015 in
(2009) 8 Supreme Court Cases 751
(2006) 6 Supreme Court Cases 736
Arb.O.P.No.2739 of 2013 that the plea of the 1st Petitioner herein
and 1st respondent in Arb. OP was found to be suspicious, the said
observations made cannot be made basis to continue criminal
proceedings. All the transactions mentioned in the complaint are
subject matter of adjudication before the civil courts and since the
disputes are predominantly civil in nature and parties have
approached civil courts to ascertain their rights and settle
grievances, I find that the criminal prosecution at this length of
time on the very same facts cannot be maintained. The Hon'ble
Supreme Court in the case of State of Haryana and others v. Bhajan
Lal and others8 held that 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 cannot be maintained.
16. Viewed from any angle, registration of crime and continuance
of criminal proceedings against the petitioners cannot be permitted
which is abuse of the process of law.
1992 Supp (1) Supreme Court Cases 335
17. In the result, the proceedings against the petitioners/A1 and
A2 in FIR No.198 of 2020 on the file of SHO, CCS, Hyderabad are
hereby quashed.
18. Accordingly, the Criminal Petition is allowed. As a sequel
thereto, miscellaneous petitions, if any, shall stand closed.
__________________
K.SURENDER, J
Date: 10.01.2023
Note: LR copy to be marked.
B/o.kvs
HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITOIN No.2255 OF 2021
Date: 10.01.2023
kvs
