G.N.NAIDU Vs N.ASHAIAH
Bench: S.H. KAPADIA,B. SUDERSHAN REDDY, , ,
Case number: Crl.A. No.-001837-001837 / 2008
Diary number: 20336 / 2006
Advocates: Vs
D. BHARATHI REDDY
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1837 OF 2008 (Arising out of S.L.P.(Crl.) No.4384/2006)
G.N. Naidu ...Appellant
Versus
N. Ashaiah & Ors. ...Respondents
O R D E R
None appears for respondent Nos.1 to 6, though served.
Leave granted.
Appellant before us is a complainant who alleges offences punishable under
Sections 468, 471 and 420 IPC, stating that the respondent Nos.1 to 6 had forged and
fabricated documents enabling them allegedly to grab the property of the appellant.
By the impugned judgment, the High Court has quashed the complaint arising from
F.I.R. in Crime No.325 of 2002 only on the ground that earlier the respondents had
instituted a Civil Suit in which they obtained an injunction. In our view, the High
Court had erred in setting aside the complaint on the above ground. It appears that
the High Court had assumed that the dispute between the parties was of a civil
nature. In our view, the High Court has committed that error.
....2/-
Crl.A....@ SLP(Cr) 4384/06..contd..
-2-
Consequently, the impugned judgment is set aside and the said F.I.R. in
Crime No.325 of 2002 shall stand revived for investigation in accordance with law.
Criminal Appeal is allowed accordingly.
...................J. (S.H. KAPADIA)
...................J.
(B. SUDERSHAN REDDY) New Delhi, November 17, 2008.
ITEM NO.66 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).4384/2006
(From the judgement and order dated 17/03/2006 in CRLP No.2867/2002 of the HIGH COURT OF A.P. AT HYDERABAD)
G.N.NAIDU Petitioner(s)
VERSUS
N.ASHAIAH & ORS Respondent(s)
(With appln(s) for stay and office report)
Date: 17/11/2008 This Petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.H. KAPADIA HON'BLE MR. JUSTICE B. SUDERSHAN REDDY
For Petitioner(s) Mr. P.S. Narasimha, Sr.Adv. Mr. M. Gireesh Kumar, Adv. Mr. Avijeet Kr. Lala, Adv.
Mr. Khwairakpam Nobin Singh, Adv.
For Respondent(s) No.7: Mrs. D. Bharathi Reddy, Adv.
UPON hearing counsel the Court made the following O R D E R
None appears for respondent Nos.1 to 6, though served.
Leave granted.
Criminal Appeal is allowed in terms of the signed order.
(N. ANNAPURNA) (MADHU SAXENA) COURT MASTER COURT MASTER
(Signed order is placed on the file.)