Bombay High Court
Vishanjee Dungarmal Futnani And Others vs Mrs. Krishna Mohanlal Futnani And ... on 5 October, 1988
Equivalent citations: [1990]69COMPCAS585(BOM)
JUDGMENT Tated, J.
1. This writ petition under section 482, Criminal Procedure Code, and article 227 of the Constitution of India has been filed for quashing Criminal Case No. 48/W of 1984, filed by respondent No. 1-complainant in the Court of the Additional Chief Metropolitan Magistrate, 14th Court, Girgaum, Bombay.
2. The case of the petitioners-accused is that petitioner No. 1- accused No. 1 is a businessman carrying on business at Calcutta and that he ordinarily resides at Calcutta. Petitioner No. 2- accused No. 2 is his wife. Petitioners Nos. 3, 5 and 7-accused Nos. 3, 5 and 7 are sons and petitioners Nos. 4, 6 and 8-accused Nos. 4, 6 and 8 are daughters-in-law of petitioners No. 1 and 2. Petitioners Nos. 1 to 4 are residing at Calcutta. Petitioners Nos. 5 and 6 are residing at Hyderabad and petitioners Nos. 7 and 8 are residing at Bangalore. Petitioner No. 1 and Mohanlal, the husband of respondent No. 1-complainant, are sons of one Dungarmal Bachamal Futnani. Dungarmal Futnani owned considerable property and had his business at Calcutta, Bombay and Madras. Formerly, Dungarmal Futnani and one Srikrishendas were doing business in partnership, but later on Srikrishendas became separated and Dungarmal carried on the business on his own. His proprietary concern was known as Murlimal Santram and Co. There were three private limited companies known as (1) D.B. Futnani and sons (Bombay) Private Ltd., (2) Murlimal Santram and Co. (Bombay) Private Ltd. and (3) Murlimal Santram and Co. (Calcutta) Private Ltd. All the accused were directors in all the three limited companies along with the complainant and her husband and their sons, holding particular number of shares. It is alleged that all the shareholders being members of the same family, there was a family arrangement by and between the father-in-law of the complainant and his wife and his two sons and their families in 1969. Under the family arrangement, accused No. 1 was allowed to collect the rents from the property at Calcutta, formerly known as "Old Hindustan Building" and now known as "futnani Chambers", situated at 6A, S.N. Banerji road, Calcutta- 700 013. Accused No. 1 was also allowed to reside on the terrace floor of the said premises. It is alleged that as per the arrangement, accused No. 1 was to collect the rent from the said property on behalf of Murlimal Santram and Co. and deposit the same in the bank in the account of the said company. Murlimal Santram and Co. was not doing any other business. Accused No. 1 was then to deposit the various amounts belonging to Murlimal Santram Co., which, as stated earlier, was a proprietary concern of Dungarmal Futnani, and put the same in D.B. Futnani and sons (Bombay) Private Ltd., Murlimal Santram and Co. (Bombay) Private Ltd. and Murlimal Santram and Co. (Calcutta) Private Ltd. The business of these companies was trading in steel pipes and the deposits of Murlimal Santram and Co. with the said three private limited companies were to be utilised for the business of the companies, namely, purchase of steel pipes.
3. Dungarmal Futnani made a will on June 28, 1982 and it was registered at Madras. He died on April 1, 1983. Under the will, Dungarmal bequeathed the properties at Calcutta to the five sons of respondent No. 1-complainant, each getting a one-fifth share, and under the will, no property or asset belonging to Dungarmal was given to any of the petitioners-accused. Mohanlal, husband of the complainant, and his eldest son, Madhusudan, were appointed as executors of the will. In May, 1983, before probating the will, petitioner No. 1-accused No. 1 suggested to the husband of the complainant that there should be a settlement of certain disputes, including the interpretation of the will. The husband of the complainant and his son Madhusudan, in good faith, accepted the suggestion of accused No. 1 and agreed to refer the matter to the arbitration of Mr. Bishen Swarup Agarwal and Mr. T.K. Gupta of Bombay. The reference was accordingly made. The arbitration was held at Bombay and award was given on November 12, 1983, at Bombay. The husband of the complainant took steps to probate the will at Madras by filing a petition in or about July, 1984. The complainant alleged that the accused, by practising fraud on the two companies-Murlimal Santram and Co. (Bombay) Private Ltd. and D.B. Futnani and Sons (Bombay) Private ltd., caused losses running into several lakhs of rupees. Accused No. 1 admitted before the arbitrators regarding the loss caused by the accused and this has been recorded by the arbitrators in the minutes.
4. Respondent No. 1-complainant further alleged that her husband Mohanlal obtained a report from the auditors, Singh and Co., Calcutta, and from it she learnt that between April, 1981, and October, 1983, the petitioners-accused committed breach of trust in respect of moneys of the private limited companies as a result of a conspiracy hatched between them. The complainant further alleged that before the arbitrators in the arbitration proceedings, petitioner No. 1-accused No. 1 and his son Murlimal, accused No. 3, admitted that from the three companies and Murlimal Santram and Co., which, as stated earlier, was a proprietary concern of Dungarmal Futnani, they along with other accused and their family members had illegally used about Rs. 91,00,000 for their own purposes and this admission is recorded in the minutes. As a result of the conspiracy and in furtherance of the conspiracy entered into by the petitioners-accused, the moneys were collected from the Calcutta property and were deposited with the Calcutta branches of Murlimal santram and Co. (Bombay) Private Ltd. and D.B. Futnani and Sons (Bombay) Private Ltd., but later on the said moneys were withdrawn and utilised by the accused for their own purposes. To illustrate some of such acts, it is alleged that on April 1, 1982, an amount of Rs. 4,50,000 was withdrawn from Murlimal Santram and Co. (Bombay) Private Ltd. and an amount of Rs. 8,50,000 was withdrawn from D.B. Futnani and Sons (Bombay) Private Ltd. and those amounts were fraudulently withdrawn from Murlimal Santram and Co. by various cheques, amounting to Rs. 13,00,000, in favour of different accused. It is further alleged that accused No. 1 and his family members had shown Murlimal Santram and Co. (Bombay) Private Ltd. and D.B. Futnani and Sons (Bombay) Private Ltd. as lenders to Murlimal Santram and Co. falsely. The books show that on February 13, 1982, and March 2, 1982, payments of Rs. 43,000 were made to Murlimal Santram and Co. by Murlimal Santram and Co. (Bombay) Private Ltd. by cheques, but corresponding entries are not made in the account books of Murlimal Santram and Co. These amounts were taken away by the accused and they were misappropriated. Similarly, payment of Rs. 1,17,000 is shown to have been made by D.B. Futnani and Sons (Bombay) Private Ltd. at its Calcutta branch between November 10, 1981, and November 24, 1981, by cheques to Murlimal Santram and Co. There are no corresponding entries in the books of account of Murlimal Santram and Co. for these payments and these moneys also have been misappropriated by the accused. So also in respect of Murlimal Santram and Co. (Calcutta) Private Ltd. at Calcutta, payment of Rs. 7,00,000 is shown to have been made by it to Murlimal Santram and Co. by cheques between April 1, 1982, and September 13, 1982. There are no corresponding entries in the accounts of Murlimal Santram and Co. and the amounts have been misappropriated by the accused. All the accounts of the three private limited companies and also of Murlimal Santram and Co. are maintained by the accused at Futnani Chambers, Calcutta, and the branch offices are located at the same place.
5. It is further alleged by respondent No. 1-complainant that between May 9, 1981, and May 18, 1981, payments amounting to Rs. 2,05,000 were made by cheques in favour of the petitioners- accused from D.B. Futnani and Sons (Bombay) Private Ltd. However, these amounts are falsely debited to the proprietary concern of Murlimal Santram and Co. in the books of D.B. Futnani and Sons (Bombay) Private Ltd. at Calcutta. However, no such corresponding entries are made in the account books of Murlimal Santram and Co. Similarly, in 1981-82, various amounts to the tune of Rs. 4,00,000 were taken away by the accused. All these withdrawals were contrary to the family arrangement and violative of the trust reposed in them. It is further alleged that the accused, as officers of the company, wrongfully obtained possession of the property of the company or having obtained possession wrongfully withheld it from the company and, therefore, they also committed an offence punishable under section 630 of the Companies Act, 1956. On those averments, the complainant alleged that the accused committed offences punishable under section 120B read with section 406, India Penal Code and section 406 read with section 34, Indian Penal Code and also under section 630 of the Companies Act.
6. The Additional Chief Metropolitan Magistrate recorded the verification or respondent No. 1-complainant on September 22, 1984. The verification is at page 60 of the paper-book, and , thereafter, he passed an order directing issue of process under section 120B read with section 406, Indian Penal Code, section 428, Indian Penal Code and section 630 of the Companies Act, 1956, against the petitioners-accused. He issued a bailable warrant in the sum of Rs. 10,000 against petitioner No. 1-accused No. 1 and of Rs. 5,000 each against petitioners Nos. 3, 4 and 5- accused Nos. 3, 4 and 5 and against the rest of the accused, summons were issued.
7. The accused have preferred this petition for quashing the proceedings of the criminal case instituted against them by respondent No. 1-complainant. The case of the petitioners is that respondent No. 1 suppressed material facts and also made some false averments in the complaints and thereby obtained the order issuing process from the learned Additional Chief Metropolitan Magistrate. They submit that petitioner No. 1- accused No. 1 filed a petition under the Arbitration Act, 1940, on the original side of the High Court of Calcutta against the husband of respondent No. 1 and other family members and arbitrators, being Arbitration Petition No. 1763 of 1983, and the said arbitration award covered the subject-matter referred to in the complaint. The Calcutta High Court was pleased to grant stay against the husband of respondent No. 1 and other family members from implementing the said award or taking any proceedings on the basis of the said award. Petitioner No. 1 had filed a civil suit, being suit No. 781 of 1983, on the original side of the Calcutta High Court against the husband of respondent No. 1 and other family members, including respondent No. 1 as well as against all family companies praying, inter alia, for specific performance of the agreement of the family arrangement dated July 5, 1981, and for a mandatory injunction directing the husband of respondent No. 1 and other family members and others, the defendants therein, to act and perform their obligations in terms of the contract and/or family arrangement dated July 5, 1981. In that suit, the petitioners also prayed for taking accounts of all the companies or the concerns of the family.
8. According to the petitioners-accused, respondent No. 1- complainant filed the present complaint in order to circumvent the order of the Calcutta High Court by which the husband of respondent No. 1 and/or his servants and agents have been injuncted from proceeding on the basis of the said arbitration award. In spite of the fact that respondent No. 1 is aware of the aforesaid proceedings, the same were suppressed from the trial court with a view to surreptitiously obtain process against the petitioners solely with a view to harass and humiliate them. The petitioners further submit that at all times, the late Dungarmal Bachamal Futnani and his sons and other family members carried on the business in partnership with one Sri Krishandas and his family members under the name and style of Murlimal Santram and Co. Disputes and differences arose between the Futnani family and the said Srikrishandas since 1951 and diverse proceedings took place in this court, which even went up to the Supreme Court. Ultimately, the matters were settled and an order was passed by this court in August, 1961, directing that all the properties and assets of the firms and the companies, both movable and immovable, should vest in the Futnani family subject to payment of agreed consideration mentioned in the said order. The petitioners submit that in view of the family relationship and mutual arrangement, petitioner No. 1-accused No. 1 used to look after the business activities and the husband of respondent No. 1-complainant used to maintain the centralized accounts of all the firms and the companies at Madras where not only the firms and the companies but also the individuals were being assessed. The parties had mutual faith and confidence till the year 1977 when for the first time the husband of respondent No. 1 wrongfully stopped providing the accounts of the family of the petitioners in spite of repeated demands made even by the late Dungarmal Futnani. On July 5, 1981, the family agreement was drawn up and signed by petitioner No. 1 and the husband of respondent No. 1 respectively representing their families. The said agreement was being acted upon by both the families. The basis of the said agreement was the division of the properties and the income in equal shares between both the families. After the death of Dungarmal Futnani on April 1, 1983, respondent No. 1 informed her husband that the late Dungarmal Futnani left a will whereby all properties and assets had been given only to the sons of respondent No. 1. However, no copy of the will was ever furnished to the petitioners, in spite of repeated requests being made, for reasons best known to respondent No. 1 and her husband. They also alleged that the report of the chartered accountants annexed with the complaint could not be relied upon, as the chartered accountants had not examined all the accounts and the report was submitted without verification or confirmation from the records of the company. The said report, according to the petitioners, is based on a part of the records and was fabricated and was obtained illegally. According to the petitioners, the entire proceedings are adopted with the sole purpose of harassing and coercing the petitioners who are residing outside Bombay.
9. Learned counsel for the petitioners-accused. Mr. K.M. Desai, took me through the complaint and the annexures thereto. He also filled a further affidavit of petitioner No. 1-accussed No. 1 in support of the petition. He submits that Futnani family, to which the parties belong, owned large properties at Calcutta, Bombay and Madras and after the death of Futnani on April 1, 1983, disputes and differences started between the two brothers regarding the property. He submits that on July 14, 1983, a reference was made to the arbitration of Mr. B.S. Agarwal and Mr. T.K. Gupta. According to him, the reference was interpolated and thereby construction of will made by the said Dungarmal Bachamal Futnani was inserted therein. He submits that the award given by the arbitrators was challenged by the petitioners in the Calcutta High Court and the Calcutta High Court has set it aside. There is no dispute on the point that the award made by these two arbitrators has been set aside by the Calcutta High Court. It is also not disputed that petitioner No. 1 has filed a civil suit for declaration and accounts in the Calcutta High Court to which respondent No. 1-complainant and her husband and other members of the family are parties. That suit was filed on December 20, 1983. He submits that had respondent No. 1 disclosed in her complaint that accused No. 1 filed a civil suit instituted by accused No. 1 in the Calcutta High Court for declaration and accounts and that the subject-matter of this complaint is also covered by the civil suit instituted by accused No. 1 in the Calcutta High Court, the learned Additional Chief Metropolitan Magistrate would have been in a better position to know that the dispute between the parties was purely of a civil nature and he might not have issued process. He also submits that respondent No. 1 in her complaint and also in her verification statement stated that petitioners Nos. 1 and 3-accused Nos. 1 and 3 admitted in the arbitration proceedings that they had misappropriated approximately Rs. 91,00,000 from all the private limited companies and the said statement was recorded in the minutes of the arbitrators and also in the award. According to him, this was clearly a false and misleading statement made by respondent No. 1. He referred to the minutes of the arbitration appearing at annexure "E" to the further affidavit filed by petitioner No.1. What is recorded in those minutes reads thus :-
"On the basis of the above work, both the parties were requested to give a statement in writing of the liquid assets in their respective hands up to date.
Mr. V.D. Futnani (that is, petitioner No. 1-accused No. 1), has stated that he has got liquid assets to the extent of Rs. 90,73,000 but he has requested that an amount of Rs. 1,12,000 which is debited to him should be deleted for the building 'Futnani Chambers' at Madras.
Mr. M.D. Futnani (that is, the husband of respondent No. 1- complainant) has given the figure of Rs. 28,99,000.
Mr. V.D. Futnani requested that the fixed assets which also have been drawn up by Mr. Biyani should be also be taken into account in the hands of the respective parties before proceedings with the matter.
Mr. V.D. Futnani stated that he has no fixed assets. Mr. V.D. Futnani requested that the fixed assets in the hands of M.D. Futnani should also be considered. These are considerable amounts.
Mr. M. D. Futnani says that the fixed assets in his hands are Rs. 34,36,000.
Mr. V.D. Futnani has produced a statement which gives the liquid and fixed assets in the hands of both parties which is also annexed herewith." (bracketed portion supplied).
10. On considering the above minutes in the arbitration proceedings, it can never be said that petitioners No.1 and 3-accused No. 1 and 3 admitted that they had misappropriated and illegally used about Rs. 91,00,000 for their own purposes. If a wrong or misleading statement is deliberately and wilfully made by a party to a litigation with a view to obtain a favourable order and it does obtain a favourable order, that order cannot be sustained. It cannot be said that the said wrong statement made by respondent No. 1 in the complaint did not weigh upon the learned Additional Chief Metropolitan Magistrate for issuing process in this case.
11. On going through the complaint and on considering the fact that there have been litigations between the two brothers-petitioner No. 1-accused No. 1 and Mohanlal, husband of respondent No. 1- complainant and accused No. 1 instituted a suit for settlement of accounts and other reliefs in the Calcutta High Court as far back as on December 20, 1983, and that suit is still pending, and also that the parties referred their disputes to arbitration, but unfortunately, the award passed by the arbitrators was set aside by the Calcutta High Court, it is crystal clear that the dispute between the parties is essentially a civil dispute. The two brothers are fighting for the extensive properties left by their deceased father Dungarmal Futnani. When we consider the allegations made in the complaint in the background of the civil dispute between the parties, it is clear that the present complaint has been made with an ulterior motive to coerce the petitioner-accused for settlement of the dispute and also to harass them. As stated earlier, some of the accused are residing at Calcutta and some at Hyderabad and Bangalore and all of them have to rush to Bombay to attend the proceedings in the Court of the learned Additional Chief Metropolitan Magistrate.
12. Learned counsel for respondent No. 1-complainant, Mr. R.G. Samant, referred to the decisions of the Supreme Court in Smt. Nagawwa v. Veeranna Shivalingappa Konjalgi, , and submitted that the learned Additional Chief Metropolitan Magistrate, on considering the complaint and the verification of the complainant, found that a prima facie case for issuing process was made out and, therefore, he issued process and this court cannot set aside the same and substitute its discretion for the discretion of the learned Additional Chief Metropolitan Magistrate, unless any of the four grounds mentioned in the said decision is made out. The four grounds set out in the said decision at page 1948 for quashing the process issued by the learned Additional Chief Metropolitan Magistrate read thus :-
"(1) Whether the allegations made in the complaint or the statements of the witnesses recorded in support of the same taken at their face value make out absolutely no case against the accused or the complaint does not disclose the essential ingredients of an offence which is alleged against the accused;
(2) where the allegations made in the complaint are patently absurd and inherently improbable so that no prudent person can ever reach a conclusion that there is sufficient ground for proceeding against the accused;
(3) where the discretion exercised by the Magistrate in issuing process is capricious and arbitrary having been based either on no evidence or on materials which are wholly irrelevant or inadmissible ; and (4) where the complaint suffers from fundamental legal defects, such as, want of sanction, or absence of a complaint by a legally competent authority and the like."
13. Learned counsel submits that on reading the complaint and the verification, it could not be said that there was no prima facie case made out for issuing the process. He submits that whatever has been stated in the complaint and the verification has to be taken at its face value and on that basis, it has to be seen whether the learned Additional Chief Metropolitan Magistrate was not right in issuing process.
14. Learned counsel, Mr. K.M. Desai, for the petitioners-accused referred to the decision of the Supreme Court in Madhavrao Jiwaji Rao Scindia v. Sambhajirao Angre, . Their Lordships of the Supreme Court at page 711 of the report laid down the law thus :
"The legal position is well-settled that when a prosecution at the initial stage is asked to be quashed, the test to be applied by the court is as to whether the uncontroverted allegations as made prima facie establish the offence. It is also for the court to take into consideration any special features which appear in a particular case to consider whether it is expedient and in the interest of justice to permit a prosecution to continue. This is so on the basis that the court cannot be utilised for any oblique purpose and where, in the opinion of the court, chances of an ultimate conviction are bleak and therefore, no useful purpose is likely to be served by allowing a criminal prosecution to continue, the court may, while taking into consideration the special facts of a case, also quash the proceeding even though it may be at a preliminary stage."
15. As stated by me earlier, the dispute between the two brothers relate to the family properties and their dispute is pending at various stages in the courts at Calcutta. Petitioner No. 1- accused No. 1 has filed a civil suit for accounts and other reliefs. The husband of respondent No. 1 has applied for probate of a will alleged to have been executed by the deceased Dungarmal Futnani. That application is still pending in the Madras High Court.
16. Taking into consideration the above background of the dispute between the parties and also an incorrect and misleading statement made by respondent No.1-complainant in her complaint that petitioners Nos. 1 and 3 -accused Nos.1 and 3 admitted in the arbitration proceedings that they long with other petitioners-accused and their family members had illegally used about Rs. 91,00,000 for their own purposes, I have no hesitation in saying that the criminal proceedings are being utilised by respondent No. 1 for oblique purposes and on the facts and circumstances of the case, the chances of an ultimate conviction of the accused are very bleak. It is not expedient and in the interest of justice to permit such a prosecution to continue. The powers of the court under section 482, Criminal Procedure Code, have to be sparingly and cautiously used to prevent abuse of the case, the process of the criminal court is being misused for coercing respondent No.1 -complainant to settle the purely civil dispute between the parties. The averments made in the complaint and verification statement of the complainant do not disclose a prima facie case against respondent No.1 for the alleged offences. The complaint made an incorrect and misleading statement referred to above in the complaint and her verification statement for obtaining a favourable order from the learned Additional Chief Metropolitan Magistrate, As stated earlier, the criminal court proceedings are being utilised purpose only to harass respondent No. 1. Hence, it is necessary to quash the proceedings in the criminal court to prevent the abuse of the process of the court, but at the same time, this court has to see that the proceedings in the criminal court are not utilised for oblique purposes and for harassing the parties, and when the court is satisfied that the proceedings have been used for oblique purposes and only to harass the accused, this court should not hesitate to quash the proceedings to prevent the abuse of the process of the court. In the result, the petition is allowed. The impugned order of the learned Additional Chief Metropolitan Magistrate dated September 22, 1984, and the proceedings in Criminal Case No. 48/W of 1984 pending before the learned Additional Chief Metropolitan Magistrate are hereby quashed. The rule is made absolute.