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Supreme Court - Daily Orders

Dharani Akkineni vs Narne Ranga Rao on 11 December, 2023

Bench: Hrishikesh Roy, Sanjay Karol

                                                       1

     ITEM NO.31                              COURT NO.7                    SECTION II

                                  S U P R E M E C O U R T O F       I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                   No(s).       15713/2023

     (Arising out of impugned final judgment and order dated 16-10-2023
     in CRP No. 7495/2023 passed by the High Court For The State Of
     Telangana At Hyderabad)

     DHARANI AKKINENI                                                       Petitioner(s)
                                                      VERSUS

     NARNE RANGA RAO & ORS.                                                 Respondent(s)

     ( IA No.253117/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.253119/2023-EXEMPTION FROM FILING O.T. )

     Date : 11-12-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE SANJAY KAROL


     For Petitioner(s)                  Mr. V. Giri, Sr. Adv.
                                        Mr. D. Abhinav Rao, AOR
                                        Ms. Prerna Robin, Adv.
                                        Mr. Rahul Jajoo, Adv.
                                        Mr. Devadipta Das, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard Mr.V. Giri, the learned Senior Counsel appearing for the petitioner who is the informant in the FIR 113/2021. In the FIR, forged signature of the Informant’s mother and grand-mother was alleged, to secure building permission etc. The counsel refers to the report dated 19.01.2022 (Annexure P-6) of the Telangana State Signature Not Verified Forensic Science Laboratory which indicates the questioned Digitally signed by Jayant Kumar Arora Date: 2023.12.13 17:18:50 IST Reason: signatures mis-match with the handwriting of the person mentioned. Notwithstanding such finding which suggests criminal culpability, 2 the High Court granted relief to the accused in their petition under Section 482 of the CrPC. Mr. V. Giri argues that the Court wrongly described the allegations to be of civil nature. The Informant’s counsel contends that the accused have usurped the land of the informant’s family on the basis of forged document and this cannot be described as a civil dispute as has been done, in the impugned judgement dated 16.10.2023.

Issue notice, returnable in four weeks.

(DEEPAK JOSHI)                                   (KAMLESH RAWAT)
COURT MASTER (SH)                             ASSISTANT REGISTRAR