MANZAR SAYEED KHAN & ANR. versus STATE OF MAHARASHTRA & ANR.

Citation: [2009] 6 S.C.R. 431 · Decided: 16-04-2009 · Supreme Court of India · Bench: K.G. BALAKRISHNAN, LOKESHWAR SINGH PANTA, D.K. JAIN · Disposal: Disposed off
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Judgment (excerpt)

[2009] 6 S.C.R. 431 
" 4 
MANZAR SAYEED KHAN & ANR. 
A 
v. 
STATE OF MAHARASHTRA & ANR. 
(Crl. Misc. Petition Nos.19340 of 2008, 2150 of 2009) 
IN 
(Criminal Appeal Nos. 491 of 2007 & 496 of 2007) 
B 
APRIL 16, 2009 
[K. G. BALAKRISHNAN, CJ., LOKESHWAR SINGH 
PANTA AND D. K. JAIN, JJ.] 
c 
PENAL CODE, 1860: 
ss. 153, 153-A rlw s.34 -- FIR alleging offences against 
author, Publisher and Printer of book titled "Shivaji: Hindu 
King in Islamic India" - Order of Supreme Court in effect D 
.. 
~ 
directing respondents not to proceed against author only -
Application for clarification - HELD: Order clarified to the 
effect that respondents would not proceed against· author, 
Publisher as also Printer of the book. 
Manzar Sayeed Khan & Anr. v. State of Manarashtra & 
E 
Anr. 2007 (4 ) SCR 907=(2007) 5 SCC 1, referred to. 
Case Law Reference: 
2007 (4) SCR 907 
referred to 
para 1 
F 
CRIMINAL APPELLATE JURISDICTION : Crl. Misc. 
Petition Nos. 19340 of 2008, 2150 of 2009. 
IN 
~ 
Criminal Appeal Nos. 491 of 2007 and 496 of 2007. 
G 
From the Judgment & Order dated 06.05.2004 of the High 
Court of Judicature at Bombay in Criminal Writ Petition No. 
280/2004. 
431 
H 
A 
B 
c 
432 
SUPREME COURT REPORTS 
WITH 
Crl. M.P. No. 2150/2008, 496/2007 
[2009] 6 S.C.R. 
Soli J. Sorabjee, Kamini Jaiswal, Shomila Bakshi and 
Rani Mishra for the Appellants. 
Shekar Naphade, Gautam Godara (for Ravindra 
Keshavrao Adsure), and Satya Siddiqui (for Sushma Suri) for 
the Respondents 
The Order of the Court was delivered: 
ORDER 
1. Manzar Sayeed Khan, a constituted Attorney and 
Managing Director of the Oxford University Press, India - the 
D Publisher of the Book titled "Shivaji : Hindu King in Islamic 
India" and Vinod Hansraj Goyal, Proprietor of Rashtriya Printing· · 
Press, Shahdara, Delhi - the Printer of the said Book, have filed 
the above-said Criminal Miscellaneous Petitions seeking 
clarification/modification of the judgment of this Court dated 
E 05.04.2007 reported in (2007) 5 SCC 1, whereby this Court 
had disposed of the appeals preferred against the order dated 
06.05.2004 of the High Court of Judicature at Bombay in 
Criminal Writ Petition No.280 of 2004 and 370 of 2004. By the 
impugned order, the High Court vacated its interim order 
recorded on 23.02.2004 with a direction to the Crime Branch 
F of the State of Maharashtra to complete the investigation in Fl R 
No.10 of 2004 registered at the Deccan Police Station, Pune, 
against the appellants-applicants and Prof. James W. Laine, 
the author of the book, under Sections 153, 153A and 34 of 
the Indian Penal Code [for short 'IPC']. On hearing the learned 
G counsel for the parties at length, this Court in paragraph 21 of 
the judgment concluded as under: 
"21. In the result, for the above-said reasons, the 
respondents shall not proceed against Professor James 
H 
W. Laine, the author of the book, for offences under 
,· 
MANZAR SAYEED KHAN & ANR. v. STATE OF 
433 
MAHARASHTRA & ANR. 
Sections 153, 153A and 34 of the IPC being the subject 
A 
matter of F.l.R. No. 10 of 2004 registered at the Deccan 
Police Station, Pune." 
2. In paragraph 12 of the judgment, contentions of Mr. Soli 
J. Sorabjee, learned senior counsel appearing on behalf of 
B 
Manzar Sayeed Khan - appellant were noted in detail and 
considered. Ms. Kamini Jaiswal, learned counsel for Vinod 
,, 
Hansaj Goyal-appellant, adopted the arguments advanced by 
Mr. Sorabjee. 
3. Having gone through the judgment dated 05.04.2007, 
C 
we are of the opinion that manifestly the tenor and import of 
the judgment was to grant same and identical relief to Mr. 
Manzar Sayeed Khan, Publisher and Mr. Vinod Hansraj Goyal, 
·Printer of the Book, which was granted to Prof. James W . 
. Laine, the author of the Book. But, it appears that by 
D 
inadvertence or by mistake,· the names of the Publisher and 
Printer of the Book had not been recorded in paragraph 21 of 
the judgment. Therefore, in the facts and circumstances of the 
case, we feel it expedient in the interest of justice to the parties 
to order necessary clarification/modification in paragraph 21 
E 
of the judgment, which shall get clarified and read as follow: 
"21. In the result, for the above-said reasons, the 
.. 
i 
respondents shall not proceed against Professor James 
W. Laine, the author of the book, Mr. Manzar Sayeed 
Khan, Publisher of the Book and Mr. Vinod Hansraj Goyal, 
Printer of the Book, respectively for offences under 
Sections 153, 153A and 34 of the
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