Supreme Court - Daily Orders
B.S Yeddiyurappa vs A Alam Pasha on 21 April, 2025
1
ITEM NO.1501 COURT NO.13 SECTION II-C
(For Orders)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.520/2021
[Arising out of impugned final judgment and order dated 05-01-2021
in CRLP No. 9361/2016 passed by the High Court of Karnataka at
Bengaluru]
B.S YEDDIYURAPPA Petitioner(s)
VERSUS
A ALAM PASHA & ORS. Respondent(s)
[ HEARD BY : HON. J.B. PARDIWALA AND HON. MANOJ MISRA, JJ. ]
(IA No. 13491/2021 - INTERVENTION APPLICATION & IA No. 13494/2021 -
PERMISSION TO APPEAR AND ARGUE IN PERSON)
WITH
SLP(Crl) No. 758/2021 (II-C)
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
10975/2021)
SLP(Crl) No. 2318/2021 (II-C)
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
37664/2021 & FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
ON IA 37670/2021)
SLP(Crl) No. 2753/2021 (II-C)
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
46543/2021, FOR EXEMPTION FROM FILING O.T. ON IA 46546/2021 &
FOR APPLICATION FOR MODIFICATION OF PARTY DETAILS / CHALLENGED
JUDGMENT DETAILS ON IA 35851/2023)
SLP(Crl) No. 3372/2021 (II-C)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
56807/2021 & FOR EXEMPTION FROM FILING O.T. ON IA 56808/2021)
SLP(Crl) No. 9361/2021 (II-C)
(IA No. 51957/2022 - APPROPRIATE ORDERS/DIRECTIONS & IA
No.157936/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
SLP(Crl) No. 8675/2022 (II-C) (IA No. 138597/2022 - EXEMPTION FROM FILING O.T. & IA No. 138595/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES) SLP(Crl) No. 5333-5347/2016 (II-C) FOR [PERMISSION TO FILE ANNEXURES] ON IA 11524/2016 and IA Signature Not Verified No.119882/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Digitally signed by VISHAL ANAND Date: 2025.04.21 18:00:27 IST Reason: Date : 21-04-2025 These matters were called on for pronouncement of order today.
2For Petitioner(s) :
Mr. Kiran Javali, Sr. Adv. Mr. Joseph Pookkatt, Adv. Mr. Nilesh Sharma, Adv. Mr. Dhawesh Pahuja, Adv. Ms. Awantika Manohar, Adv. For M/s. AP & J Chambers, AOR Ms. Anitha Shenoy, Sr. Adv. Ms. Srishti Agnihotri, AOR Ms. Ayushma Awasthi, Adv. Ms. Sanjana Grace Thomas, Adv. Mr. D.P.singh, Adv.
Ms. Tara Elizabeth Kurien, Adv. Ms. Niharika Srivastava, Adv.
Mr. Sajan Poovayya, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Ankur Saigal, Adv.
Mr. Ankit Agarwal, Adv. Ms. Kajal Dalal, Adv.
Ms. Sanjanthi Sajan Poovayya, Adv. Mr. Uday Aditya Jetley Pocha, Adv. Mr. Palash Maheshwari, Adv. Ms. Sneha Dey, Adv.
Mr. Harshvardhan Sharma, Adv. Mr. E. C. Agrawala, AOR Mr. Siddharth Luthra, Sr. Adv. Mr. Siddharth Dave, Sr. Adv. Mr. Sandeep Patil, Adv. Mr. Kush Chaturvedi, AOR Mr. Shubhranshu Padhi, Adv. Mrs. Prerna Priyadarshini, Adv. Ms. Prerna Priyadarshini, Adv. Mr. Syed Faraz Alam, Adv. Mr. Atharva Gaur, Adv.
Mr. Aayushman Aggarwal, Adv. Mr. D. Girish Kumar, Adv. Mr. Anmol Kheta, Adv.
Mr. Sohail Ahmed, Adv.
Mr. Sohail Seth, Adv.
Mr. Sahir Seth, Adv.
Mr. Nakul Chengappa, Adv. Mr. Himanshu Tyagi, Adv. Mr. Jay Nirupam, Adv.
Mr. D Girish Kumar, Adv. Mr. Pranav Giri, Adv.
Mr. Ekansh Sisodia, Adv. Mr. Karl P. Rustomkhan, Adv.3
Mr. D. L. Chidananda, AOR For Respondent(s) :
Mr. Vikas Upadhyay, AOR Mr. Ashwin Kumar Nair, Adv. Ms. Ankita Kashyap, Adv. Mr. Gopalakrishna, Adv. Ms. Sneha Abraham, Adv. Ms. Aayushi Sharma, Adv. Mr. Ranveer Singh, Adv. Mr. Wazid Hasan, Adv.
Mr. Gaurav Gk, Adv.
Mr. Siddharth Luthra, Sr. Adv. Mr. Siddharth Dave, Sr. Adv. Mr. Sandeep Patil, Adv. Mr. Kush Chaturvedi, AOR Mr. Shubhranshu Padhi, Adv. Ms. Prerna Priyadarshini, Adv. Mr. Syed Faraz Alam, Adv. Mr. Atharva Gaur, Adv. Mr. Aayushman Aggarwal, Adv. Mr. Anmol Kheta, Adv.
Mr. Sohail Ahmed, Adv. Mr. Sahir Seth, Adv.
Mr. Nakul Chengappa, Adv. Mr. Himanshu Tyagi, Adv. Mr. Jay Nirupam, Adv.
Mr. D Girish Kumar, Adv. Mr. Pranav Giri, Adv.
Mr. Ekansh Sisodia, Adv. Mr. Karl P. Rustomkhan, Adv.
Mr. Atif Inam, AOR Ms. Shivani Mittal, Adv. Ms. Ishani Banerjee, Adv.
Mr. KV Dhananjay, Adv. Mr. A Velan, AOR Ms. Navpreet Kaur, Adv. Mr. Dheeraj Sj, Adv.
Mr. Prince Singh, Adv. Mr. Nilay Rai, Adv.
Mr. Kanu Agarwal, Adv. Mr. Madhav Sinhal, Adv. Mr. Aaditya Dixit, Adv. Mr. R Bala, Adv.
Ms. Vimla Sinha, Adv.
Ms. Prerna Dhal, Adv.
Mr. Amrish Kumar, AOR 4 Mr. Sajan Poovayya, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Ankur Saigal, Adv. Mr. Ankit Agarwal, Adv. Ms. Kajal Dalal, Adv.
Ms. Sanjanthi Sajan Poovayya, Adv. Mr. Uday Aditya Jetley Pocha, Adv. Mr. Palash Maheshwari, Adv. Ms. Sneha Dey, Adv.
Mr. Harshvardhan Sharma, Adv. Mr. E. C. Agrawala, AOR Ms. Anitha Shenoy, Sr. Adv. Ms. Srishti Agnihotri, AOR Ms. Ayushma Awasthi, Adv. Ms. Sanjana Grace Thomas, Adv. Mr. D.P.singh, Adv.
Ms. Tara Elizabeth Kurien, Adv. Ms. Niharika Srivastava, Adv.
Mr. Kiran Javali, Sr. Adv. Mr. Joseph Pookkatt, Adv. Mr. Nilesh Sharma, Adv. Mr. Dhawesh Pahuja, Adv. Ms. Awantika Manohar, Adv. For M/s. AP & J Chambers, AOR Mr. Vikas Singh, Sr. Adv. Mr. R. Basant, Sr. Adv. Mr. Aman Panwar, A.A.G. Mr. Prateek K Chadha, A.A.G. Mr. V. N. Raghupathy, AOR Ms. Deepika Kalia, Adv. Mr. Nishaank Mattoo, Adv. Ms. Vasudha Singh, Adv. Mr. Sudeep Chandra, Adv. Mr. Naman Vashishtha, Adv. Mr. Akash Rajeev, Adv. Mr. Shrey Brahmbhatt, Adv. Mr. Akash Panwar, Adv.
1. Hon’ble Mr. Justice J.B. Pardiwala pronounced the Order of the Bench comprising His Lordship and Hon’ble Mr. Justice Manoj Misra.
2. However, while preparing the judgment, on the issue relating to applicability of Aiyappa’s decision we came across an order of this court dated 16.04.2024 passed by a coordinate bench of this Court in SLP (Crl) Nos.3567-3568/2017 “Shamin Khan vs. Debashish Chakrabarty & Ors.”, which reads as under:5
“Heard learned counsel on both sides. Upon hearing the learned counsel and on perusing the materials on record, we find that the question which was already referred to a larger Bench, as per the judgment in “Manju Surana vs. Sunil Arora & Ors.” (2018) 5 SCC 557, is involved in this case as well.
The question referred under the judgment in Manju Surana’s case (supra) is whether, while directing an investigation in terms of provisions under Section 156(3) of the CrPC, the Magistrate is applying his mind. In other words, whether the Magistrate takes ‘cognizance at that stage’.
We are of the considered view that scanning of the provisions under Sections 156(3), 173(2), 190, 200, 202, 203 and 204 of the CrPC would, prima facie, reveal that while directing for an investigation and forwarding the complaint therefor, the Magistrate is not actually taking cognizance. However, since the said question is referred as per the above judgment, judicial discipline and propriety dissuade us from proceeding further with the case and hence, we order to tag the captioned matters also along with the matter(s) already referred. Ordered accordingly.
The judgment in Manju Surana (supra) would reveal that the matters were referred to larger Bench on 27.3.2018. Considering the fact that question involved is a matter of relevance and such issues arises frequently for consideration before Courts, we are of the considered view that an earlier decision on the question referred is solicited.
Registry is directed to place these matters before the Hon’ble the Chief Justice of India for appropriate orders.” (Emphasis supplied)
3. As for maintaining judicial discipline a coordinate bench of this Court has refrained from proceeding further in deciding the underlying issue1, which is under reference to a larger bench, we deem it appropriate to tag these petitions with the referred matter Manju Surana vs. Sunil Arora & Ors.” (supra).
4. The registry is directed to place these matters before the Hon’ble Chief Justice of India for appropriate orders.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed Order is placed on the file) 1 Whether the bar of Section 19 of the PC Act would be applicable on exercise of power under Section 156 (3) of CrPC.