Bombay High Court
Arun Kumar Barthakur And Anr vs The State Of Maharashtra And Ors on 5 June, 2017
Author: Prakash D. Naik
Bench: S.C.Dharmadhikari, Prakash D. Naik
1 of 15 APL.16.2014
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.16 OF 2014
1.Dr.Arun Kumar Barthakur,
Age 58 years, R/o.Flat No.16-B,
Nilgiri Heights, S.B.Road, Pune-411016.
2. Basant Kumar Jain,
Age 63 years, R/o.Champa, Shreedharnagar,
Pune-411 044. Applicants
versus
1. The State of Maharashtra
2. Subhash Raghunath Jadhav,
R.o.Jotiba Niwas, Mumbai-Pune Road,
Tal.Vadgaonmaval, Dist. Pune.
3. Mahesh Sadanand Shetty,
R/o.Plot No.9, S.No.92/1, Mumbai-Pune Road,
Kamshet, Tal.Vadgaonmaval, Dist.Pune.
4. Virdhaval Vijay Sable,
R/o.Kharadi, Tal.Sangamner, Dist.Ahmednagar.
5. Mahendra Sampatrao Gadge Patil,
Office at 5, Sunrise Building, Ground Floor,
Chaturshrungi, Senapati Bapat Road,
Pune. Respondents
Dr.Arun Kumar Barthakur, Applicant no.1, in person, for applicants.
Mr.Tejesh Dande for Respondent nos.2 to 5.
Mr.R.F.Shaikh, APP, for State.
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CORAM : S.C.DHARMADHIKARI AND
PRAKASH D. NAIK, JJ.
Date of Reserving the Judgment : 26th April 2017
Date of Pronouncing the Judgment : 05th June 2017
JUDGMENT - (Per : Prakash D. Naik, J.) :-
1. The Applicants have invoked inherent powers of this Court
under Section 482 of Code of Criminal Procedure, 1973 (`Cr.P.C.')
challenging the first information report (`FIR') against them with
Chaturshrungi Police Station, Pune vide C.R. No.254 of 2013. The
impugned FIR is registered for offences punishable under Sections
386, 406, 420, 504 read with Section 34 of Indian Penal Code. The
FIR was registered on 19th July 2013 at the instance of Respondent
no.2.
2. Brief facts, as stated in the FIR, are as follows :
(a) The complainant and his associates had purchased the
Flat No.3 situated in the property bearing City Survey No.2840, Gut
No.18, Shivaji Nagar, Pune vide sale deed dated 25th April 2008;
(b) The earlier owners had executed a leave and license
agreement dated 30th December 2002 with M/s.Anheena
Engineering Private Limited for a period of four years. Applicant
no.2 was a Director of the said licencee company. The license was
thereafter extended from 21st January 2006 to 20th December 2006
with mutual consent and the same was registered;
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(c) The complainant and the co-owners have been paying
all taxes, water bill etc. to the Municipal Corporation being the
owners of the property;
(d) Applicant no.2 was residing in the said flat as a director
of the licensee company. However, he did not pay the rent to the
previous owners as well as to the present owners. Applicant no.2 is
not paying the rent amount as per leave and license agreement and
the outstanding dues was increasing day by day. The complainant
and the co-owners had a meeting with Applicant no.2 on 7th July
2013 and discussed the matter at length about handing over the
possession of the flat and payment of outstanding rent amount.
Applicant no.2 was informed that if he did not hand over the vacant
possession of the flat and make the payment of the outstanding rent,
appropriate civil and criminal action will be initiated against him.
After a detailed discussion, Applicant no.2 agreed to hand over
possession of the said flat on 7th July 2013. He was occupying the
said premises as a trespasser;
(e) Applicant no.2 handed over possession of the flat
premises to the owners in the presence of some persons. He sought
few days time to make payment towards rent. After handing over
the possession, Applicant no.2 left. In view of the relations with
Applicant no.2, the parties did not execute possession receipt of the
flat;
(f) On 8th July 2013, at about 10 a.m; one person tried to
enter the building from the main gate of the premises where the flat
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is situated. The security guard stopped the said person from entering
the premises. The said person disclosed his name as Barthakur and
he indicated that he wants to visit Flat No.3. He argued with the
security guard and abused him with filthy language. Thinking that
Mr.Barthakur to be a person of criminal nature, one of the co-owners
of the flat filed a complaint against him on 8th July 2013;
(g) On 8th July 2013, at about 9 to 9.30 a.m; when the
complainant and his associates were having breakfast in the hotel at
Aundh, Applicant no.2 called them and expressly desired to meet
them. Accordingly, Applicant no.2 approached them at hotel. He
insisted that the outstanding dues towards rent may be waived. He
also warned that if rent is not waived, the complainant and his
associates will have to face dire consequences. Applicant no.1 with
the permission of Applicant no.2 went to the gate of the building
where the flat is situated and abused the security guards with filthy
language and also manhandled them;
(h) The complainant and his associates gathered
information that Mr.Barthakur is an advocate by profession and
Mr.B.K.Jain is in habit of taking illegal possession of others property,
without paying rent, and thereby making profits by giving such
property to third parties. Mr.Barthakur is helping Mr.B.K.Jain and
extorting money by blackmailing them. Applicant no.2 has not paid
the outstanding rent of Rs.16 lakhs in respect of subject flat. The
accused demanded amount of Rs.25 lakhs failing which they
threatened that they would forcibly enter the flat and by taking
possession would let it on rent to others. They also threatened that
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they would confine the complainant and his associates in the flat and
would kill them. They warned them not to play with them and
demanded ransom. Applicant no.2 had withheld possession of the
premises for a long period of time and committed breach of trust.
The accused persons had entered into criminal conspiracy against the
complainant and his associates with a view to extort money from
them. The complainant and his associates apprehend that if the
amount is not parted to the accused, they would be killed.
3. On the basis of aforesaid complaint, as stated above, the FIR
was registered with Chaturshrungi Police Station vide C.R.No.254 of
2017 at the instance of Respondent no.2.
4. Applicant no.1, who appeared in person, has advanced
submissions in support of this application preferred on behalf of both
the Applicants-accused. He submitted that registration of impugned
FIR is an abuse of the process of law. No offence of whatsoever
nature is, prima facie, made out against them in the FIR. He
submitted that the version of the complainant is an after thought and
concocted. He submitted that FIR has been lodged as a counter blast
to the complaint lodged by the Applicant no.1. He further submitted
that FIR was lodged to intimidate Applicant no.1 to succumb to the
demands of the complainant and his associates. He placed reliance
on several documents which are annexed to the petition to contend
that the FIR is completely false and frivolous. He submitted that
police machinery has misused the powers while registering the FIR
and were acting in connivance with the complainant. According to
the Applicants, Applicant no.1 had approached the police to lodge
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the complaint first in point of time, however, the FIR lodged by the
complainant was registered first which was followed by registration
of FIR lodged at the instance of Applicant no.1. He submitted that
the dispute is purely of civil in nature and with mala fide intentions,
the recourse is taken to penal provisions by lodging a false complaint
against them. It is further submitted that the FIR does not disclose
ingredients of cheating, criminal breach of trust or extortion.
According to the Applicants, taking the contents of the FIR as it is, no
offence as alleged, are made out against the Applicants. The FIR is
false and fabricated document which has been lodged out of
vendetta. It is submitted that the complainant and his associates
have in fact committed offences which are subject matter of the FIR
lodged by Applicant no.1 vide C.R.No.255 of 2013 for offences
punishable under Sections 455, 457, 380, 392, 379, 427, 341, 120-B
of IPC and Section 193, 505 of IPC.
5. The Applicants further submitted that said premises are used
by Applicant no.1 and he has been in possession since 2002. He has
been paying the electricity bills etc. for the said premises and that his
occupation of the premises and possession, is established by several
documents and circumstances, which are enumerated in the present
application. It is the case of Applicants that Applicant no.1 is
occupying the premises since 2002. Applicant no.1 is a legal advisor
of M/s.Anheena Engineering Private Limited. According to the
Applicants, the owner of the premises Smt.Lilly Lima had executed a
leave and license agreement with the said company. Applicant no.1
was purportedly inducted in the said flat by the said company.
According to the Applicants, after expiry of the leave and license
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agreement, Applicant no.1 continued to occupy the said premises
which has been used as an office by him, as he was carrying on legal
profession. According to Applicant no.1, the agreement with the
company had expired on 21st December 2016 and he had oral
agreement with the owner of the premises from 22nd December
2016. It is further stated that the owner had collected rent in cash
from Applicant no.1. Thereafter the Applicant no.1 agreed to
purchase the said flat premises from the aforesaid owner and she had
accepted the advance consideration in cash. It is further contended
that the owner fell ill and the sale deed could not be executed. The
complainant and his associates are relying upon a forged sale deed.
They had approached the Applicant no.1 and intimated him that they
had purchased the said flat. Applicant no.1 was being threatened
and, therefore, he had lodged a complaint with police but no action
was initiated by police. According to Applicant no.1, on 8th July
2013, the articles belonging to Applicant no.1 were removed from
the said office premises. He had lodged a complaint with police on
8th July 2013 but no action was taken by police. He also lodged a
complaint against police for their inaction. It is also contended by
the Applicants that receipt for payment issued by Smt.Lilly Lima in
favour of Applicant no.1 as well as other important documents were
stolen at the instance of Respondents.
6. The Applicant no.1 placed reliance upon following decisions :
(i) Isaac Isanga Musumba and others Vs. State of
Maharashtra and others - (2014)15-SCC-357;
(ii) Dhananjay @ Dhananjay Kumar Singh Vs. State of Bihar
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and another - (2007)14-SCC-768;
(iii) Mohammed Ibrahim and others Vs. State of Bihar and
another - (2009)8-SCC-751.
7. The decision in case of Dhananjay @ Dhananjay Kumar
Singh (supra) was in respect to quashing of the criminal
proceedings for offences under Sections 323, 384, 504 read with
Section 34 of IPC. In the said decision, the Hon'ble Supreme Court
of India has made observations with regard to the ingredients to
constitute an offence under Section 383 of IPC. In the said decision
it was held that to constitute an offence under Section 383 of IPC,
the accused must put any person in fear of injury to that person or
any other person and putting such person in such fear must be
intentional and the accused must induce the person so put in fear to
deliver to any person any property, valuable security or anything
signed or sealed which may be converted into a valuable security
etc.. According to the Applicants, in the light of the ratio laid down
in the said decision, no offence under the said provision is made out
in the impugned FIR.
8. In the case of Issac Isanga Musumba and others (supra), the
Hon'ble Supreme Court of India has reiterated the same
requirements for constituting an offence under Section 383 of IPC.
In the decision in Mohammed Ibrahim and others (supra) relied
upon by the Applicants, the Hon'ble Supreme Court of India was
considering the ingredients to constitute the offence of cheating. It
was observed that to constitute the said offence, there should not
only be cheating but as a consequence of such cheating the accused
should have dishonestly induced the person deceived to deliver any
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property. It was further observed that in the absence of ingredients
of cheating as stated in Section 415 of IPC, it cannot be said that
there was an offence of cheating. The Applicants, therefore,
submitted that the FIR does not make out alleged offences and by
exercising the inherent powers under Section 482 of Cr.P.C, the
impugned FIR may be quashed.
9. Learned APP submitted that the FIR prima facie makes out a
case for investigation and police machinery be permitted to file the
charge sheet on completion of investigation. He submitted that the
documents annexed to the application by the Applicants in support
of the contentions, are in the form of defence of Applicants-accused
which cannot be looked into at this stage.
10. The Respondent no.2 has filed affidavit-in-reply in this
application and opposed the prayer for quashing the FIR. In the said
reply it is stated that the facts narrated in the application are
factually incorrect and presented in twisted form by the Applicants.
The interpretation and the story mooted by the Applicants in the
application are false and incorrect. It is further stated that from the
contents of FIR, it is crystal clear that the accused-Applicants have
taken undue advantage of the trust shown by the complainant and
committed offences punishable under Sections 420, 406, 386, 504
read with Section 34 of IPC. The accused wanted the complainant
and the co-owners of the subject premises to waive the huge arrears
of rent and on refusal to do so, a false FIR was registered against
them. The accused then resorted to demanding ransom from the
complainants. It is further stated that Accused no.2 deals in real
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estate and in connivance with Applicant no.1. The modus operandi
of the accused is such that they never leave any evidence behind
while committing offence. It is further stated that considering the
peculiar facts and circumstances of the case, investigation by police is
extremely necessary. It would be in the interest of justice to allow
the police to investigate the matter thoroughly and in the event of
finding the FIR as false, the police have an option of dropping the
proceedings. However, allowing present application without
allowing the police to investigate, would result in miscarriage of
justice. The FIR essentially discloses offence against the accused.
Applicant no.1 was working as a legal advisor to the aforesaid
company of which Accused no.2 was a director. The offence
committed by the accused are of serious nature and the same needs
to be investigated by police machinery. It is also stated that the
accused are in habit of blackmailing layman who have meager legal
knowledge and with their legal expertise.
11. We have perused the contents of the application, the
documents annexed to the application and affidavit-in-reply filed by
Respondent no.2. We have also considered the judicial
pronouncements relied upon by the Applicants in support of their
submissions.
12. The inherent powers under Section 482 of Cr.P.C. can be
exercised by this Court in the event it is noticed that there is an
abuse of process of law. The Hon'ble Supreme Court of India in
several decisions has held that power under Section 482 of Cr.P.C.
has to be exercised with circumspection and sparingly. After
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registration of FIR the law is set into motion which is followed by
investigation conducted by police. In the decision of State of
Harayana and others Vs. Ch. Bhajan Lal and others (AIR-1992-
SC-604), which is followed in several cases time and again, it has
been categorically held that in the circumstances reflected in
paragraph 108 of the said decision, the Court can quash and set
aside the complaint or the FIR in exercise of powers under Section
482 of Cr.P.C. However, in paragraph 109 of the said decision, it is
observed as follows :
"109. We also give a note of caution to the effect that the
power of quashing a criminal proceeding should be
exercised very sparingly and with circumspection and
that too in the rarest of rare cases; that the Court will
not be justified in embarking upon an enquiry as to the
reliability or genuineness or otherwise of the allegations
made in the F.I.R. or the complaint and that the
extraordinary or inherent powers do not confer an
arbitrary jurisdiction on the Court to act according to its
whim or caprice."
13. From the contents of the FIR it is evident that the case of the
complainant is that both the accused have acted in connivance with
each other. Accused no.2 was occupying the premises as a licensee,
and continued so by the complainant and his associates, who had
purchased the said flat. In spite of assurances, Applicant no.2 did
not pay the arrears of rent and continued to be in possession of the
premises. It is the further case of complainant that at least Accused
no.2 handed over the possession and refused to clear the dues
towards rent. On the contrary, he threatened the owners of the dire
consequences and at his instance the Applicant no.1 tried to enter
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into the premises and had indulged in act of assaulting and
threatening the security guard posted at the premises. In the FIR it is
further stated that with a view to avoid payment of arrears, both the
Applicants-accused connived with each other and on the contrary
threatened the complainant for ransom. It is further stated in the
FIR that Applicant no.1 is an advocate by profession and Applicant
no.2 is in habit of illegally taking possession of the property and
without paying rent, he makes profit by giving such property to third
parties. Applicant no.1 is helping Applicant no.2 and they are
blackmailing the people. The complainant and the co-owners had
taken possession of the flat from Applicant no.2, who failed to pay
the rental arrears and both Applicants-accused in connivance with
each other demanded an amount of Rs.25 lakhs and by threatening
that they would forcibly enter the flat and take its possession. The
accused also threatened that if the ransom amount is not paid, the
victims will be killed by confining them in the flat. The offence
committed by Applicants-accused is by conniving with each other.
14. In view of these serious allegations the police machinery must
be afforded an opportunity to file a report against the accused. It
would not be proper to quash the impugned FIR in the light of
allegations made therein. We are conscious of the fact that in several
decisions, some of which are relied upon by the Applicants, the
Hon'ble Supreme Court of India has discussed the requisite
ingredients to constitute offence of cheating and extortion. In the
present case, it can be prima facie seen that Applicant no.2 had
continued in possession without paying rent and to avoid payment of
rent, he connived with Applicant no.1 and threatened the
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complainant and others. It is also alleged that Applicant no.1 tried
to enter into the premises and while doing so, assaulted and abused
the security guards posted at the premises. We have also taken note
of the nature of allegation made against first Applicant and with
regard to modus operandi allegedly adopted by the Applicants. It is
not possible to scan the FIR at this stage and to determine what
offence is made out. While filing the charge sheet, the investigating
machinery has a prerogative to bring on record appropriate evidence,
and file charge sheet for appropriate offences. Even after filing the
charge sheet, the Applicants-accused have options of resorting to the
remedies available in law to challenge the prosecution launched
against them.
15. The grounds raised by the Applicants in this application are in
the form of defence. The documents relied upon by the Applicants
are also in the form of defence of the accused. The FIR cannot be
overlooked by relying upon the contentions of the Applicants-
accused and the documents relied upon by them. Applicant no.1 has
attempted to make out a case that he was in possession of the
premises for a long period of time and that he has been dispossessed
from the said premises. He also contended that he had an oral
agreement to continue to be the licensee of the premises and that he
had agreed to purchase the premises from the owner. It is also
contended that advance consideration was paid to the owner of the
premises. However, the receipts towards payment were stolen by the
Respondents while dispossessing the Applicants from the premises.
According to Applicant no.1, he was using the said premises as his
office for a long period of time and that he has lodged the FIR
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against the Respondents. It would not be possible to accept the
contentions of the Applicants as truth at this stage.
16. We are of the opinion that at this stage it would not be possible
to adjudicate on veracity of FIR and analyse the contents of FIR vis-a-
vis the contentions of the Applicants. In fact, any observations about
veracity of the defence raised by the Applicants, would be prejudicial
to the interests of Applicants as there are remedies available in law
to the Applicants to challenge the proceedings even after filing of the
charge sheet.
17. In view of above, we are not inclined to entertain this
application. Hence, we pass following order :
ORDER
(a) Criminal Application No.16 of 2014 stands rejected;
(b) Interim order dated 11th November 2014 stands vacated forthwith;
(c) No order as to costs. (d) At this stage, Mr.Barthakur appearing in person seeks
continuation of the ad-interim order dated 25th November, 2014. This request is opposed by the learned advocate holding for Mr. Dande.
(e) Having heard both sides on this point and finding that the criminal application has been dismissed, it will not be proper to stay the investigation. However, if the investigations are allowed to be ::: Uploaded on - 06/06/2017 ::: Downloaded on - 07/06/2017 00:55:36 ::: 15 of 15 APL.16.2014 continued, we would expect the prosecution not to file the charge- sheet for a period of six weeks from today.
(PRAKASH D. NAIK, J.) (S.C.DHARMADHIKARI, J.) MST ::: Uploaded on - 06/06/2017 ::: Downloaded on - 07/06/2017 00:55:36 :::