Punjab-Haryana High Court
Ramandeep Kaur Oberoi vs Spice Jet Ltd on 3 March, 2025
Neutral Citation No:=2025:PHHC:029874
CRM-M No.62798 of 2023 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
212
CRM-M No.62798 of 2023 (O&M)
Date of decision: 03.03.2025
Ramandeep Kaur Oberoi
....Petitioner
Versus
Spice Jet Limited (through its Assistant Manager-cum-Authorized
Representative)
....Respondent
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: Mr. Himmat Singh, Advocate
for Mr. Rubinder Singh, Advocate
for the petitioner.
Mr. Mayank Mathur, Advocate
for the respondent.
HARPREET SINGH BRAR J. (Oral)
1. The present petition has been preferred under Section 482 of Cr.P.C., seeking quashing of criminal complaint filed under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as 'NI Act') dated 20.07.2023 bearing No.NACT/83606/2023 (Annexure P-9), filed before the learned Judicial Magistrate Ist Class, Gurugram as well as the summoning order dated 20.09.2023 (Annexure P-10) passed by learned Judicial Magistrate Ist Class, Gurugram, as well as the summons dated 18.10.2023 (Annexure P-11) and all other subsequent proceedings arising therefrom.
2. The brief facts of the case are that the petitioner, a pilot currently employed by Bluedart Airlines, previously worked for the 1 of 9 ::: Downloaded on - 05-03-2025 03:55:28 ::: Neutral Citation No:=2025:PHHC:029874 CRM-M No.62798 of 2023 2 respondent under exploitative and harsh conditions, leading to her resignation in the year 2022. In response to her resignation, the respondent initiated a criminal complaint against her, alleging dishonor of cheques bearing No.402974, 402975, 402976, 402977 and 402978 issued in the year 2018. The petitioner claims that the conditions of her employment were predatory, including unreasonable demands for payment, and she was forced to accept these conditions under duress. After her resignation, the respondent failed to settle her dues, and despite multiple attempts to resolve the issue, the respondent filed a complaint and even served a legal notice for Rs.50 lacs, on the basis of the aforesaid dishonored cheques, which were presented for encashment in the year 2023.
3. Learned counsel for the petitioner submits that the impugned criminal proceedings initiated by the respondent are an abuse of the process of law, as they are based on unjustified claims and procedural irregularities. The petitioner was subjected to exploitative working conditions by the respondent, which forced her to resign and despite her efforts to settle her dues, the respondent falsely claimed non- receipt of her resignation and failed to address her concerns. Learned counsel for the petitioner further submits that the dishonor of five undated cheques which were issued in the year 2018 and presented in the year 2023, does not constitute a valid basis for the complaint filed under Section 138 of the NI Act. Additionally, the legal notice was sent to incorrect addresses, thereby demonstrating the respondent's failure to 2 of 9 ::: Downloaded on - 05-03-2025 03:55:29 ::: Neutral Citation No:=2025:PHHC:029874 CRM-M No.62798 of 2023 3 follow proper procedures. Learned counsel for the petitioner further submits that the trial court issued summons without properly investigating these discrepancies, leading to a wrongful initiation of legal proceedings.
4. Per contra, learned counsel for the respondent submits that the present petition is without any merit and is liable to be dismissed as the respondent lawfully initiated proceedings under Section 138 of the NI Act after the dishonoring of the aforementioned cheques issued by the petitioner in the year 2018. He further submits that despite the petitioner's resignation, the cheques were presented in May, 2023 and when the same were dishonored, the legal notice was served upon the petitioner and thereafter, the learned trial Court, after examining the facts, rightly issued summons against the petitioner.
5. Having heard the learned counsel for the parties and after perusing the record of the case, it transpires that the drill of Section 225 BNSS (erstwhile Section 202 Cr.P.C.) was not followed before issuance of process. Hence, the following question props up for the consideration of this Court:-
"Is the drill of Section 225 of BNSS mandatory to be followed in cases pertaining to Section 138 of the Negotiable Instruments Act, 1881?"
6. A study of Section 225 of BNSS is called for, which is reproduced below:
Section 225. Postponement of issue of process.--
(1) Any Magistrate, on receipt of a complaint of an offence of which he is authorised to take cognizance or which has 3 of 9 ::: Downloaded on - 05-03-2025 03:55:29 ::: Neutral Citation No:=2025:PHHC:029874 CRM-M No.62798 of 2023 4 been made over to him under section 212, may, if he thinks fit, and shall, in a case where the accused is residing at a place beyond the area in which he exercises his jurisdiction, postpone the issue of process against the accused, and either inquire into the case himself or direct an investigation to be made by a police officer or by such other person as he thinks fit, for the purpose of deciding whether or not there is sufficient ground for proceeding:
Provided that no such direction for investigation shall be made,--
(a) where it appears to the Magistrate that the offence complained of is triable exclusively by the Court of Session; or
(b) where the complaint has not been made by a Court, unless the complainant and the witnesses present (if any) have been examined on oath under section 223.
(2) In an inquiry under sub-section (1), the Magistrate may, if he thinks fit, take evidence of witnesses on oath:
Provided that if it appears to the Magistrate that the offence complained of is triable exclusively by the Court of Session, he shall call upon the complainant to produce all his witnesses and examine them on oath.
(3) If an investigation under sub-section (1) is made by a person not being a police officer, he shall have for that investigation all the powers conferred by this Sanhita on an officer in charge of a police station except the power to arrest without warrant.
7. Time and again, the Constitutional Courts have reiterated that the drill of Section 202 Cr.P.C. (now Section 225 of BNSS) is mandatory in nature. A two Judge bench of Hon'ble Supreme Court in Abhijit Pawar vs. Hemant Madhukar 2017(3) SCC 528, speaking through Justice A.K. Sikri has held as follows:
"28. No doubt, the argument predicated on Section 202 of the Cr.P.C. was raised for the first time by A-1 before the High Court. Notwithstanding the same, being a pure legal issue which could be tested on the basis of admitted facts on record, the High Court could have considered this 4 of 9 ::: Downloaded on - 05-03-2025 03:55:29 ::: Neutral Citation No:=2025:PHHC:029874 CRM-M No.62798 of 2023 5 argument on merits. It is a settled proposition of law that a pure legal issue can be raised at any stage of proceedings, more so, when it goes to the jurisdiction of the matter (See : National Textile Corpn. Ltd. Vs. Nareshkumar Badrikumar Jagad; [(2011) 12 SCC 695].
29. We may like to record that though Mr. Bhatt had refuted the arguments founded on Section 202 of Cr.P.C., even he had submitted that in case this Court is satisfied that mandatory requirement of Section 202 is not fulfilled by the learned Magistrate before issuing the process, this Court can direct the Magistrate to do so. Mr. Bhatt, for this purpose, referred to the judgment in the case of the National Bank of Oman.
30. For the aforesaid reasons, Criminal Appeal arising out of SLP (Crl) No. 9318 of 2012 is allowed thereby quashing the notice dated 24 th November, 2009 in respect of A-1 with direction to the learned Magistrate to take up the matter afresh qua A-1 and pass necessary orders as are permissible in law, after following the procedure contained in Section 202, Cr.P.C."
8. Reliance in this regard can also be placed on the judgment rendered by the Hon'ble Supreme Court in National Bank of Oman vs. Barakara Abdul Aziz and another 2013(2) SCC 488 and this Court in Dr. Jasminder Kaur vs. Raj Karan Singh Boparai CRM-M-20260- 2008.
9. This issue has also been dealt with a Constitution bench of the Hon'ble Supreme Court In re: Expeditious Trial of Cases under Section 138 NI Act 1881 in Suo Moto Writ Peition (Crl.) No.2 of 2020, analysed the said issue and concluded as follows:
"10. Section 202 of the Code confers jurisdiction on the Magistrate to conduct an inquiry for the purpose of deciding whether sufficient grounds justifying the issue of process are made out. The amendment to Section 202 of the 5 of 9 ::: Downloaded on - 05-03-2025 03:55:29 ::: Neutral Citation No:=2025:PHHC:029874 CRM-M No.62798 of 2023 6 Code with effect from 23.06.2006, vide Act 25 of 2005, made it mandatory for the Magistrate to conduct an inquiry before issue of process, in a case where the accused resides beyond the area of jurisdiction of the court. (See: Vijay Dhanuka & Ors. v. Najima Mamtaj & Ors, Abhijit Pawar v. Hemant Madhukar Nimbalkar and Anr. and Birla Corporation Limited v. Adventz Investments and Holdings Limited & Ors.). There has been a divergence of opinion amongst the High Courts relating to the applicability of Section 202 in respect of complaints filed under Section 138 of the Act. Certain cases under Section 138 have been decided by the High Courts upholding the view that it is mandatory for the Magistrate to conduct an inquiry, as provided in Section 202 of the Code, before issuance of process in complaints filed under Section 138. Contrary views have been expressed in some other cases. It has been held that merely because the accused is residing outside the jurisdiction of the court, it is not necessary for the Magistrate to postpone the issuance of process in each and every case. Further, it has also been held that not conducting inquiry under Section 202 of the Code would not vitiate the issuance of process, if requisite satisfaction can be obtained from materials available on record.
11. The learned Amici Curiae referred to a judgment of this Court in K.S. Joseph v. Philips Carbon Black Ltd & Anr. where there was a discussion about the requirement of inquiry under Section 202 of the Code in relation to complaints filed under Section 138 but the question of law was left open. In view of the judgments of this Court in Vijay Dhanuka (supra), Abhijit Pawar (supra) and Birla Corporation (supra), the inquiry to be held by the 6 of 9 ::: Downloaded on - 05-03-2025 03:55:29 ::: Neutral Citation No:=2025:PHHC:029874 CRM-M No.62798 of 2023 7 Magistrate before issuance of summons to the accused residing outside the jurisdiction of the court cannot be dispensed with. The learned Amici Curiae recommended that the Magistrate should come to a conclusion after holding an inquiry that there are sufficient grounds to proceed against the accused. We are in agreement with the learned Amici." (emphasis added)
10. Furthermore, the following directions were issued in In re:
Expeditious Trial of Cases under Section 138 NI Act 1881(supra):
"24. The upshot of the above discussion leads us to the following conclusions:
1) The High Courts are requested to issue practice directions to the Magistrates to record reasons before converting trial of complaints under Section 138 of the Act from summary trial to summons trial.
2) Inquiry shall be conducted on receipt of complaints under Section 138 of the Act to arrive at sufficient grounds to proceed against the accused, when such accused resides beyond the territorial jurisdiction of the court.
3) For the conduct of inquiry under Section 202 of the Code, evidence of witnesses on behalf of the complainant shall be permitted to be taken on affidavit. In suitable cases, the Magistrate can restrict the inquiry to examination of documents without insisting for examination of witnesses.
4) We recommend that suitable amendments be made to the Act for provision of one trial against a person for multiple offences under Section 138 of the Act committed within a period of 12 months, notwithstanding the restriction in Section 219 of the Code.
5) The High Courts are requested to issue practice directions to the Trial Courts to treat service of summons in one complaint under Section 138 forming part of a transaction, as deemed service in respect of all the complaints filed before the same 7 of 9 ::: Downloaded on - 05-03-2025 03:55:29 ::: Neutral Citation No:=2025:PHHC:029874 CRM-M No.62798 of 2023 8 court relating to dishonour of cheques issued as part of the said transaction.
6) Judgments of this Court in Adalat Prasad (supra) and Subramanium Sethuraman (supra) have interpreted the law correctly and we reiterate that there is no inherent power of Trial Courts to review or recall the issue of summons. This does not affect the power of the Trial Court under Section 322 of the Code to revisit the order of issue of process in case it is brought to the court's notice that it lacks jurisdiction to try the complaint.
7) Section 258 of the Code is not applicable to complaints under Section 138 of the Act and findings to the contrary in Meters and Instruments (supra) do not lay down correct law. To conclusively deal with this aspect, amendment to the Act empowering the Trial Courts to reconsider/recall summons in respect of complaints under Section 138 shall be considered by the Committee constituted by an order of this Court dated 10.03.2021.
8) All other points, which have been raised by the Amici Curiae in their preliminary report and written submissions and not considered herein, shall be the subject matter of deliberation by the aforementioned Committee. Any other issue relating to expeditious disposal of complaints under Section 138 of the Act shall also be considered by the Committee."
(emphasis added)
11. The intention behind Section 202 Cr.P.C. (now Section 225 of BNSS) is to ensure that sufficient grounds exist in order to proceed against an accused in a private complaint. As such, it is pertinent that the concerned Court passes an order indicating substantial compliance of the aforementioned provision, in view of the directions issued in In re: Expeditious Trial of Cases under Section 138 NI Act 1881(supra).
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12. In view of the discussion above, the present petition is allowed and summoning order dated 20.09.2023 (Annexure P-10) passed by learned Judicial Magistrate Ist Class, Gurugram is set-aside. The matter is remanded back to concerned Court to consider the matter afresh in accordance with law, by taking recourse to Section 225 of BNSS.
13. Pending miscellaneous application(s), if any, shall also stand disposed of.
(HARPREET SINGH BRAR)
JUDGE
03.03.2025
yakub
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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