Supreme Court - Daily Orders
Dharani Akkineni vs Narne Ranga Rao on 6 September, 2024
Bench: Hrishikesh Roy, Prashant Kumar Mishra
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2024
(Arising out of SLP (Crl.) 15713/2023)
DHARANI AKKINENI Appellant (s)
VERSUS
NARNE RANGA RAO & ORS. Respondent (s)
O R D E R
Leave granted.
2. Heard Mr. V. Giri, learned Senior Counsel appearing for the Appellant (informant). Also heard Mr. R Basant, learned Senior Counsel appearing for the respondent No.1 and Ms. Anjana Prakash, learned Senior Counsel appearing for the respondent No.2.
3. The challenge here is to the High Court’s judgment and Order dated 16.10.2023 in Criminal Petition No.7495 of 2023 wherein quashment plea in the petition filed under Section 482 CrPC by the two accused was allowed in respect of the CC No.995 of 2022, filed by the appellant.
4. We have perused the complaint which is against M/s. Narne Estates Private Limited. The respondent No.1 on the relevant date was not Director of the company but currently he is a Director. The respondent No. 2 was all along the Director of M/s. Narne Estates Private Limited. The allegations in the FIR Signature Not Verified Digitally signed by pertain to forged signatures of the concerned persons. The Deepak Joshi Date: 2024.09.13 17:44:08 IST Form A and Form B in the building permission application Reason:
presented on 19.01.1996 contains the signature of both the 2 accused No.1 and accused No.2. The construction is proposed not only for the plots owned by the accused i.e., plot nos. 1, 2 and 3 but also for plots No.4 and 5.
5. We have perused the Forensic Report dated 19.01.2022 of the Telanagan State Forensic Science Laboratories (Annexure P-
6).
6. Having considered the circumstances here, we are of the view that the quashment of the chargesheet under the impugned order was not merited. The judgment dated 16.10.2023 is accordingly set aside. As the chargsheet is filed, the same will now be taken to its logical conclusion.
7. Before parting, it is noticed that Narne Ranga Rao (A-1) is now aged about 81 years. The learned Trial Court will consider the age of the accused No.1 while considering the plea of exemption from personal appearance, during the Court proceedings.
8. With the above order, the appeal stands allowed. Pending application(s), if any, stand closed.
.......................... J.
[ HRISHIKESH ROY ] .......................... J.
[ PRASHANT KUMAR MISHRA ] NEW DELHI;
SEPTEMBER 06, 2024
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ITEM NO.47 COURT NO.5 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 IA No. 253119/2023 - EXEMPTION FROM FILING O.T. IA No. 43198/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 06-09-2024 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) Mr. V Giri, Sr. Adv.
Mr. D. Abhinav Rao, AOR Mr. Rahul Narang, Adv.
Ms. Megha Shaw, Adv.
Mr. Rahul Jajoo, Adv.
For Respondent(s) Mr. R Basant, Sr. Adv.
Mr. Byrapaneni Suyodhan, Adv.
Ms. Anjana Prakaash, Sr. Adv.
Mr. Anuj Prakaash, Adv.
Ms. Tatini Basu, AOR Mr. Kumar Shashank, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. Pending application(s), if any, stand closed.
(DEEPAK JOSHI) (KAMLESH RAWAT) ASST. REGISTRAR-cum-PS ASSISTANT REGISTRAR
(Signed Order is placed on the File) 4