Vineet Handa v. State of Haryana (SC) BS399991
SUPREME COURT OF INDIA

Before:- G.S. Singhvi and Sudhansu Jyoti Mukhopadhaya, JJ.

Special Leave to Appeal (Crl) No. 3428 of 2012. D/d. 1.5.2012.

Vineet Handa - Petitioner

Versus

State of Haryana and others - Respondents

For the Petitioner :- Mr. Bankey Bihari Sharma, Advocate.

Criminal Procedure Code, 1973, Section 482 - Quashing of FIR - Second petition - Abuse of process - Petitioner filing the second petition with similar prayer - Petitioner had indirectly sought review of earlier order which was legally impermissible - Petitioner is not entitled to any relief because he has not approached the Court with clean hands - Second petition filed by the petitioner was a gross abuse of the process of the Court - Petitioner dismissed with costs of L 5,00,000/-

[Paras 10 to 12]

Cases Referred :-

Vineet Handa v. state of Haryana, Criminal Misc.-M No. 10651 of 2011, D/d. 18.04.2011.

State of Punjab v. Davinder Pal Singh Bhullar, 2012(1) RCR (Criminal) SC 126.

ORDER

1. Taken on board.

2. This petition is directed against order dated 03.04.2012 passed by the learned Single Judge of the Punjab and Haryana High Court whereby he dismissed the petition filed by the petitioner under Section 482 Criminal Procedure Code for quashing the First Information Report registered on 06.02.2008 at Police Station DLF Phase II, against the petitioner and 16 others under sections 420, 406, 409, 415, 468, 471, 34 and 120E of the Indian Penal Code and order dated 8.3.2011 passed by Chief Judicial Magistrate, Gurgaon whereby the concerned officer declined to accept the cancellation report filed by the Investigating Agency and took cognizance against the petitioner and other-persons named as accused for offences under Sections 406/420/467/468 and 120B Indian Penal Code.

3. The petitioner had filed Criminal Misc.-M No. 10651/2011 under Section 482 Criminal Procedure Code on 18.04.2011 for quashing the First Information Report and the order passed by the Chief Judicial Magistrate. The Registry of the High Court listed the case before the learned Single Judge on that very day. When the petitioner's counsel found that the learned Judge is not inclined to entertain the petition, he made a request for permission to withdraw the petition. Accordingly, the petition was dismissed as withdrawn. The relevant portions of order dated 18.4.2011 passed by the learned Single Judge are extracted below :

4. After some time, Criminal Misc.-M No. 21409 of 2011 was filed by R.C. Berri and others under Section 482 Criminal Procedure Code for quashing of FIR No. 177 dated 8.6.2007 registered under Sections 406/409/420 Indian Penal Code at Police Station DLF Phase II, Gurgaon and also for setting aside order dated 8.3.2011 passed by Chief Judicial Magistrate, Gurgaon.

5. The Registry of the High Court should have obtained order from the Chief Justice for listing of Criminal Misc.-M No. 21409 of 2011 before the Bench which had decided similar matter on 18.4.2011 but this was not done and the case was listed before another Bench which passed order dated 18.7.2011 and stayed the implementation of order dated 8.3.2011 resulting in frustration of further proceedings pending before the Chief Judicial Magistrate.

6. When the complainant brought to the notice of the Court that Criminal Misc.-M No. 10651 of 2011 filed by the petitioner had been dismissed on 18.4.2011, the learned Single Judge passed order dated 13.03.2012 and clarified that the stay order passed by him will not operate in favour of any person other than those who were petitioners in the 19 petitions.

7. Immediately after passing of order dated 13.03.2012, the petitioner filed Criminal Misc.-M No. 9588 of 2012 and again prayed for quashing of the FIR and the order of the Chief Judicial Magistrate.

8. The learned Judge who heard the second petition noticed the background facts and apparently contradictory orders passed by the two Benches of the High court and proceeded to observe :

9. The learned Judge refused to believe that the Directors and officers of the company were not aware of order dated 18.4.2011 passed in Criminal Misc.-M No. 10651 of 2011 and observed :

10. The learned judge then referred to the judgment of this Court in State of Punjab v. Davinder Pal Singh Bhullar, 2012(1) RCR (Criminal) SC 126 and held that by filing the second petition with similar prayer, the petitioner had indirectly sought review of order dated 18.4.2011, which was legally impermissible. The learned Judge also opined that the petitioner is not entitled to any relief because he has not approached the Court with clean hands. The learned Judge then considered the scope of Section 482 Criminal Procedure Code, referred to the judgment in Davinder Pal Singh Bhullar's case (supra) and dismissed the petition with cost of L 20,000/-.

11. We have heard learned counsel for the petitioner at some length and carefully perused the record. In our view, the second petition filed by the petitioner was a gross abuse of the process of the Court and the learned Single Judge of the High Court rightly declined to entertain the same on the ground that the same was not maintainable and also on merits.

12. The special leave petition is accordingly dismissed. For filing a frivolous petition and thereby wasting the Court's time, the petitioner is saddled with a cost of L 5,00,000/-, which he shall deposit with the Haryana State Legal Services Authority within a period of two months from today. If the petitioner fails to comply with this direction, the Secretary, Haryana State Legal Services Authority shall take action for recovery of the amount as arrears of land revenue.

13. With a view to ensure consistency in the orders passed by different Benches of the High Court, we direct that all the petitions which were entertained by the learned Single Judge on 18.07.2011 shall be listed before the Bench which had passed order dated 18.04.2011 in Criminal Misc.-M. No. 10651 of 2011.

14. The Registry is directed to send a copy of this order to the Registrar General of the Punjab and Haryana High Court by fax, who shall place the same before the Chief Justice along with the files of the cases and obtain order for listing of all the miscellaneous cases before the Bench which had passed order dated 18.04.2011.

15. It is expected that the concerned Bench will hear the parties and pass appropriate orders within a period of three weeks.

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