STATE OF MAHARASHTRA & ORS. versus BRIJLAL SADASUKH MODANI

Citation: [2015] 10 S.C.R. 1158 · Decided: 15-12-2015 · Supreme Court of India · Bench: DIPAK MISRA · Disposal: Appeal(s) allowed
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Judgment (excerpt)

A 
B 
[2015] 1Q S.C.R. 1158 
STATE OF MAHARASHTRA & ORS. 
v. 
BRIJLAL SADASUKH MODANI 
(Criminal Appeal No. 1329 of 2009) 
DECEMBER 15, 2015 
[DIPAK MISRA AND ADARSH KUMAR GOEL, JJ.] 
Prevention of Corruption Act, 1988: s. 2(c) - Respondent 
C worked in Osmanabad Janata Sehkari Bank Ltd. - While he 
was in service, notice was issued by Anti Corruption Bureau 
requiring him to give details of the properties acquired by 
him - Respondent replied that the provisions of 1988 Act 
were not applicable to him - High Gou. t quashed the notices 
o accepting the plea of respondent that there was no control of 
the State Government or the Central Government or any other 
authority on the functioning of the bank and therefore he could 
not be termed as a public servant as defined under 1988 Act 
- Whether respondent be treated as a public servant under 
E the purview of 1988 Act - Held: Any grant or any aid at the 
time of establishment of the society or in any construction or 
in any structural concept or any aspect would be aid - High 
Court was swayed by the concept of Article 12 of the 
Constitution, the provisions contained in 1949 Act to hold 
F that multi-state society is not controlled or aided by the 
Government- In the facts of the case, it is left to be dealt with 
in the course of trial whether the society concerned was ever 
been granted any kind of aid or not - Impugned order set 
aside and issue whether the respondent is a public servant 
G or not to be gone into during the trial - Constitution of India, 
1950-Art. 12 - Banking Regulations Act, 1949 - Multi-State 
Cooperative Societies Act, 2002. 
S.S. Rana v. Registrar, Coop. Societies & Anr. 
H 
(2006) 11 sec 634: 2006 (1) Suppl. SCR 311; 
1158 
STATE OF MAHARASHTRA v. BRIJLAL SADASUKH 
MO DANI 
Ajay Hasia v. Khalid Mujib Sehravardi (1981) 1 
SCC 722: 1981 (2) SCR 79; Zoroastrain Coop. 
Housing Society Ltd. v. District Registrar, Coop. 
Societies (Urban) & Ors. (2005) 5 SCC 632: 2005 
(3) SCR 592; State of Maharashtra v. Laljit.Rajshi 
Shah AIR 2000 SC 937: 2000 (1) SCR 1239; 
Ramesh Balkrishna Kulkarni v. State of 
Maharashtra (1985) 3 SCC 606: 1985 (2) Suppl. 
SCR 345; Federal Bank Ltd. v. Sagar Thomas 
(2003) 10 sec 733: 2003 (4) Suppl. SCR 121; 
Govt. of A.P. v. P. Venku Reddy (2002) 7 SCC 
631: 2002 (2) Suppl. SCR 538; Almitra H. Patel 
v. Union of India (2000) 2 SCC 679: 2000 (1) 
SCR 841; State of M.P. v. Rameshwar(2009) 11 
SCC 424: 2009 (5) SCR 510; Samrao Vitthal 
Cooperative Bank Ltd. & Anr. v. Padubidri 
Pattabhiram Bhat & Ors. AIR 1993 Born. 91; State 
of U.P. v. Vishwanath Kapoor & Ors. 1980 CrLJ 
494; Hanmant Janardhan Patil v. State of 
Maharashtra 1993 Mh.LJ 511; Executive 
Committee, Vaish Degree College, Shamli & Ors. 
v. Lakshmi Narain & Ors. (1976) 2 SCC 58; S.S. 
Dhanoa v. Municipal Corporation, Delhi & Ors. 
(1981) 3 SCC 431: 1981 (3) SCR 864; Pradeep 
Kumar Biswas v. Indian Institute of Chemical 
Biology (2002) 5 sec 111: 2002 (3) SCR 100; 
Gayatri De v. Mousumi Cooperative Housing 
Society Ltd. and others (2004) 5 SCC 90: 2004 
(1) Suppl. SCR 356; State of Maharashtra v. Laljit 
Rajshi Shah (2000) 2 SCC 699: 2000 (1) SCR 
1239 - referred to. 
Case Law Reference 
2006 (1) Suppl. SCR 311 
referred to. 
Para 3 
1159 
A 
B 
c 
D 
E 
F 
G 
H 
1160 
SUPREME COURT REPORTS 
[2015] 10 S.C.R. 
A 
1981 (2) SCR 79 
referred to. 
Para 3 
2005 (3) SCR 592 
referred to. 
Para 3 
2000 (1) SCR 1239 
referred to. 
Para 3 
B 
1985 (2) Suppl. SCR 345 referred to. 
eara 3 
' 
2003 (4) Suppl. SCR 121 referred to. 
Para 3 
2002 (2) Suppl. SCR 538 referred to. 
Para4 
c 
2000 (1) SCR 841 
referred to. 
Para 7 
2009 (5) SCR 510 
referred to. 
Para 7 
AIR 1993 Born. 91 
referred to. 
Para 8 
D 
1980 CrLJ 494 
referred to. 
Para 8 
1993 Mh.LJ 511 
referred to. 
Para 8 
(1976) 2 sec 58 
referred to. 
Para 8 
E 
1981 (3) SCR 864 
referred to. 
Para 8 
2002 (3) SCR 100 
referred to. 
Para 10 
2004 (1) Suppl. SCR 356 referred to. 
Para 11 
F 
2000 (1) SCR 1239 
referred to. 
Para 19 
CRIMINALAPPELLATE JURISDICTION: Criminal Appeal 
No. 1329 of 2009 
G 
From the Judgment and Order dated 05.02.2008 of the 
. High Court of Judicature of Bombay, Bench atAurangabad in 
Criminal Writ Petition No. 729 of 2006] 
Shankar Chillarge, Aniruddha P. Mayee for the Appellants. 
H 
STATE OF MAHARASHTRA v. BRIJLAL SADASUKH 
1161 
MODANI 
Sudhanshu S. Chaudhari, A. .M. lrpatgire, Vatsalya Vigya, A 
Naresh Kumar for the Respondent. 
The Judgment of the Court was delivered by 
OIPAK MISRA
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