Orissa High Court
Shiba Prasad Singh vs State Of Odisha (Opid) on 24 July, 2023
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ODISHA, CUTTACK
CRLA No.06 of 2023
An appeal under section 13 of the Odisha Protection of Interest
of Depositors (in Financial Establishments) Act, 2011 from the
order dated 05.12.2022 passed by the Presiding Officer,
Designated Court under O.P.I.D. Act, Cuttack in C.T. Case No.12
of 2018.
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1. Shiba Prasad Singh
2. Chaitanya Kumar Rout ....... Appellants
-Versus-
State of Odisha (OPID) ....... Respondent
For Appellants: - Mr. Soura Chandra Mohapatra
Senior Advocate
For Respondent: - Mr. Bibekananda Bhuyan
Mr. J.P. Patra
Special Counsel (OPID)
CORAM:
THE HONOURABLE MR. JUSTICE S.K. SAHOO
.............................................................................................................................
Date of Hearing: 11.07.2023 Date of Order: 24.07.2023
.............................................................................................................................
S.K. SAHOO, J. The appellants Shiba Prasad Singh and Chaitanya
Kumar Rout have filed this appeal under section 13 of the Odisha
Protection of Interest of Depositors (in Financial Establishments)
Act, 2011 (hereafter >OPID Act?) challenging the order dated
05.12.2022 passed by the learned Presiding Officer, Designated
// 2 //
Court under O.P.I.D. Act, Cuttack in C.T. Case No.12 of 2018 in
rejecting the petition filed by them under section 239 of Cr.P.C.
to discharge them from the case. The said case arises out of
Choudwar P.S. Case No.266 of 2015.
2. On 12.11.2015 one Abakash Swain and others
lodged the first information report before the Inspector in-charge
of Choudwar police station stating therein that the appellants
opened one shop styled as >Maa Sarala Insurance and
Investment? (hereafter >the company?) in the market complex of
Kalinga chhak, Choudwar and by alluring people of higher
returns, they collected huge amount and in lieu of that, issued
cheques of different banks to the depositors and some persons
invested money after executing agreements. It is stated that
when the depositors approached the bank for encashment of the
cheque amount, they found that there was no money in the
account of the appellant no.1 Shiba Prasad Singh to honour the
cheques issued by him. When the depositors, who had executed
agreements, contacted the appellant no.1 to get back the refund
of their money, they were told that he was not in a position to
refund. In the first information report, the name of nineteen
depositors and cheque amount of each of the depositors has
been mentioned.
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On the basis of such first information report,
Choudwar P.S. Case No.266 dated 12.11.2015 was registered
under sections 420, 468, 471 read with section 34 of the Indian
Penal Code. The Inspector in-charge directed D.K.M. Bhuyan,
S.I. of Police, TPM OP, Cuttack to investigate the matter.
During course of investigation, the Investigating
Officer visited the spot, examined the informant and other
witnesses, seized cheques of different banks issued by the
appellant no.1 from depositors and left the same in the zima of
the concerned persons. The office of the company was searched
and it was ascertained that the office was closed since 2013 and
the room was under lock and key by the owner Rabinarayan
Sahu. The Investigating Officer verified the issued cheques at all
the banks of Cuttack, Choudwar and Jagatpur and found that no
cash was available in the respective accounts of appellant no.1.
On conclusion of investigation, charge sheet was submitted
under sections 420/468/34 of the Indian Penal Code, sections
4/5/6 of the Prize Chits and Money Circulation Schemes
(Banning) Act, 1978 (hereinafter >1978 Act?) and section 6 of the
OPID Act, 2011 and section 138 of the Negotiable Instruments
Act, 1881 against both the appellants.
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3. The appellants filed the petition for discharge under
section 239 of Cr.P.C., however, the learned trial Court has been
pleased to observe that prima facie there is sufficient material to
presume that the appellants have committed the offences under
which the charge sheet has been submitted and accordingly,
rejected the discharge petition.
4. On 14.03.2023, when the matter was taken up, the
learned Special Counsel appearing for the State of Odisha in
OPID Act placed the written instruction received from the
Inspector in-charge of Choudwar police station wherein it is
indicated that the total money collected was Rs.70,14,700/-
(rupees seventy lakhs fourteen thousand and seven hundred)
from twelve investors and though as per the F.I.R., the total
money collected was Rs.97,01,700/- (rupees ninety seven lakhs
one thousand and seven hundred) from nineteen investors, but
the rest investors did not cooperate with the investigation and
therefore, the exact amount of investment by them could not be
ascertained and it is further mentioned that the appellant no.1
was the proprietor of the company.
When on 14.03.2023 a query was made to the
learned Special Counsel for the State as to what amount each of
those twelve investors invested in the company and what are the
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documentary proof in respect of such deposits and whether the
same were seized during the course of investigation and whether
any letters of the banks from which instructions were stated to
have been obtained that the appellant no.1 was having no
money in his accounts to honour the cheques issued the
investors have been seized during the course of investigation, he
took time to obtain instruction in that respect.
Letter dated 27.03.2023 of the Inspector in-charge of
Choudwar police station was produced by the learned Special
Counsel for the State on 09.05.2023 in pursuance of the order
dated 14.03.2023 wherein the names of twelve investors and the
amount invested by each of them in the company has been
reflected. It was further mentioned that during course of
investigation, the investors did not submit any documentary
proof in respect of such deposits and they stated that the
appellant no.1 had not issued them any document in lieu of their
deposits. However, they submitted their individual security
cheques issued by the appellant no.1, which were seized from
them. It is further mentioned therein that no letters of the banks
from which the instructions were taken that the appellant no.1
was having no money to honour the issued cheques have been
seized. Learned Special Counsel for the State on 11.07.2023
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produced the letter dated 03.07.2023 of the Inspector in-charge
of Choudwar police station, Cuttack wherein the photocopies of
the cheques issued to the depositors were filed along with the
copy of one agreement executed between the investor and the
appellant no.1.
5. Mr. Soura Chandra Mohapatra, learned Senior
Advocate appearing for the appellants submitted that there are
no materials on record that the informant and others were
induced by the appellants to invest money in the Company and
they were deceived and there is no prima facie material that the
so-called invested money were ever given to the appellants by
the informants. Learned counsel further submitted that the
statements recorded during course of investigation would
indicate that the cheques which were issued in favour of the
depositors were never deposited in the banks and thus, the
cheques were not dishonoured and once the cheques are neither
deposited in the banks nor dishonoured, the ingredients of the
offence under section 138 of the N.I. Act are not attracted. It is
further argued that there is also no clinching material on record
to show that the ingredients of the offences under 1978 Act are
made out. It is further argued that so far as the offence under
section 6 of the OPID Act is concerned, one of the ingredients
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required is that the financial establishment must default in
returning the deposit or default in payment of interest on the
deposit made and when the appellant no.1 has issued the
cheques to the depositors and the depositors have not deposited
the same in the banks and no bank documents were seized to
show that the appellant no.1 was having no money in his
accounts to honour the cheques either at the time of issuance of
cheque or during its validity period, it cannot be said that he has
defaulted in returning the deposit or defaulted in payment of
interest on the deposit and therefore, it is a fit case where the
appellants should be discharged of all the offences under which
charge sheet has been filed against them. Learned counsel for
the appellants placed reliance in the case of Gajanan Property
Dealer and Construction Pvt. Ltd. and Others -Vrs.- State
of Orissa and another reported in (2018) 72 Orissa
Criminal Reports 69, Amit Kapoor -Vrs.- Ramesh Chander
and another reported in (2012) 9 Supreme Court Cases
460 and Ramesh Chandra Sahu -Vrs.- State of Odisha
(OPID) reported in (2022) 87 Orissa Criminal Reports
818.
Mr. Bibekananda Bhuyan and Mr. J.P. Patra, learned
Special Counsel appearing for the State of Odisha in OPID Act
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matters, on the other hand, submitted that at this stage, the
Court is not required to assess the evidence or to have a roving
inquiry as to whether on the basis of available materials on
record, the prosecution would succeed in establishing the guilt of
the appellants. If there are grounds for presuming that the
appellants have committed the offence basing on the oral as well
as documentary evidence on record, the Court should not
discharge the appellants. Reliance was placed in the case of
Prasan Kumar Patra -Vrs.- State of Odisha reported in
(2021) 84 Orissa Criminal Reports 1.
Principle for discharge of an accused under section 239
Cr.P.C.:
6. Section 239 of Cr.P.C., inter alia, provides that if
upon considering the police report and the documents sent with
it under section 173 of Cr.P.C. and making such examination, if
any, of the accused and after giving prosecution and accused an
opportunity being heard, the Magistrate considers the charge
against the accused to be groundless, he shall discharge the
accused and record his reasons for so doing. The object of
discharge under section 239 of Cr.P.C. is to save the accused
from unnecessary and prolonged harassment. When the
allegations are baseless or without foundation and no prima facie
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case are made out, it is just and proper to discharge the accused
to prevent abuse of process of the Court. If there is no ground
for presuming that accused has committed an offence, the
charges must be considered to be groundless. The ground may
be any valid ground including the insufficiency of evidence to
prove the charge. When the materials at the time of
consideration for framing the charge are of such a nature that if
unrebutted, it would make out no case whatsoever, the accused
should be discharged. Appreciation of evidence is an exercise
that a Court is not to undertake at the stage of consideration of
the application for discharge. The truth, veracity and effect of the
materials proposed to be adduced by the prosecution during trial
are not to be meticulously adjudged. The likelihood of the
accused in succeeding to establish his probable defence cannot
be a ground for his discharge. (Ref: Gajanan Property Dealer
and Construction Pvt. Ltd. (supra))
In the case of Arun Vyas and Ors. -Vrs.- Anita
Vyas reported in (1999) 4 Supreme Court Cases 690, the
Hon?ble Supreme Court held that a perusal of section 239 Cr.P.C.
shows that the Magistrate has to discharge the accused, if (1) on
consideration of (a) the police report, (b) the documents filed
under section 173 Cr.P.C.; and (2) making such examination, if
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any, of the accused as the Magistrate thinks necessary; and (3)
after giving the prosecution and the accused an opportunity of
being heard, he considers charge against the accused to be
groundless. This section, however, casts an obligation on the
Magistrate to record his reasons for holding that the charge is
groundless and discharging the accused. Section 239 Cr.P.C. has
to be read along with section 240 Cr.P.C. If the Magistrate finds
that there is prima facie evidence or the material against the
accused in support of the charge (allegations), he may frame
charge in accordance with section 240 Cr.P.C., but if he finds
that the charge (the allegations or imputations) made against
the accused do not make out a prima facie case and do not
furnish basis for framing charge, it will be a case of charge being
groundless, so he has no option but to discharge the accused.
In the case of Amit Kapoor (supra), it is held as
follows:-
<25....We have already indicated above that
framing of charge is the first major step in a
criminal trial where the Court is expected to
apply its mind to the entire record and
documents placed therewith before the Court.
Taking cognizance of an offence has been stated
to necessitate an application of mind by the
Court but framing of charge is a major event
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where the Court considers the possibility of
discharging the accused of the offence with
which he is charged or requiring the accused to
face trial. There are different categories of cases
where the Court may not proceed with the trial
and may discharge the accused or pass such
other orders as may be necessary keeping in
view the facts of a given case. In a case where,
upon considering the record of the case and
documents submitted before it, the Court finds
that no offence is made out or there is a legal
bar to such prosecution under the provisions of
the Code or any other law for the time being in
force and there is a bar and there exists no
ground to proceed against the accused, the
Court may discharge the accused.=
Thus, in view of the settled position of law, at the
stage of framing of charge, the Court is required to evaluate the
materials and documents on record with a view to finding out if
the facts emerging there from, taken at their face value,
disclosed the existence of all the ingredients constituting the
alleged offences. The Court is not expected to go deep into the
probative value of the materials on record at this stage. What
needs to be considered is whether there is a ground for
presuming that the offence has been committed and not a
ground for convicting the accused has been made out. At that
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stage, even strong suspicion founded on material which leads the
Court to form a presumptive opinion as to the existence of the
factual ingredients constituting the offence alleged would justify
the framing of charge against the accused in respect of the
commission of that offence.
Whether police report and the documents filed under
section 173 Cr.P.C. disclose the offences:-
Offence under section 138 of the N.I. Act:
7. Adverting to the contentions raised by the learned
counsel for the respective parties, let me first deal with the
offence under section 138 of the N.I. Act under which charge
sheet has been submitted against the appellants.
The object of bringing section 138 of the N.I. Act on
statute is to inculcate faith in the efficacy of banking operations
and credibility in transacting business on negotiable instruments.
The provision was enacted to punish those unscrupulous persons
who purported to discharge their liability by issuing cheques
without really intending to do so, which was demonstrated by
the fact that there was no sufficient balance in the account to
discharge the liability. With a view to avoid unnecessary
prosecution of an honest drawer of a cheque, or to give an
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opportunity to the drawer to make amends, the proviso to
section 138 provides that after dishonour of the cheque, the
payee or the holder of the cheque in due course must give a
written notice to the drawer to make good the payment. Clause
(c) of proviso to section 138 provides that the section shall not
apply unless the drawer of the cheque fails to make the payment
within fifteen days of the receipt of the said notice. The
ingredients, which are to be satisfied for making out a case
under section 138 of the N.I. Act against a person are that (i)
such person must have drawn a cheque on an account
maintained by him in a bank for payment of a certain amount of
money to another person from out of that account for the
discharge of any debt or other liability; (ii) that cheque has been
presented to the bank within a period of three months (the
period has been reduced from six months to three months w.e.f.
01.04.2012) from the date on which it is drawn or within the
period of its validity, whichever is earlier; (iii) that cheque is
returned by the bank unpaid, either because the amount of
money standing to the credit of the account is insufficient to
honour the cheque or that it exceeds the amount arranged to be
paid from that account by an agreement made by the bank; (iv)
the payee or holder in due course of the cheque makes a
demand for the payment of the said amount of money by giving
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a notice in writing, to the drawer of the cheque, within thirty
days of the receipt of information by him from the bank
regarding the return of the cheque as unpaid; (v) the drawer of
such cheque fails to make payment of the said amount of money
to the payee or the holder in due course of the cheque within
fifteen days of receipt of the said notice.
In the case in hand, even though the statements of
the investors recorded during investigation by the Investigating
Officer indicate that they deposited certain amount in the
company and the appellant no.1 issued cheques in their favour,
but there is no material on record that the cheques were ever
presented in the bank within the stipulated period for
encashment and the same were dishonoured. Moreover, law is
well settled that the Court can take cognizance of the offence
under section 138 of the N.I. Act and proceed with the same on
the basis of private complaint, if the allegations per se show that
complainant had complied sections 138 and 142 of the N.I. Act.
Section 2(d) of the Code of Criminal Procedure, 1973 defines
'complaint'. According to this definition, >complaint? means any
allegation made orally or in writing to a Magistrate with a view to
taking his action against a person who has committed an
offence, but it does not include a police report. However, in view
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of explanation to section section 2(d) of Cr.P.C., a report made
by a police officer in a case which discloses, after investigation,
the commission of a non-cognizable offence shall be deemed to
be a complaint; and the police officer by whom such report is
made shall be deemed to be the complainant. In view of the
offences under which chargesheet has been filed, explanation to
section 2(d) of Cr.P.C. has got no application in this case.
Mr. Bibekananda Bhuyan, learned Special Counsel
also fairly submitted that there is no material to attract the
ingredients of the offence under section 138 of the N.I. Act.
In view of the foregoing discussions, I am of the
humble view that the submission of charge sheet under section
138 of the N.I. Act is unjustified and therefore, the appellants
are discharged from such offence.
Offence under section 6 of the O.P.I.D. Act:
8. In the case of Ramesh Chandra Sahu (supra), it is
held as follows:-
<6. Section 6 of the O.P.I.D. Act deals with
punishment for default in repayment of deposits
and interests honouring the commitment. In
order to attract the ingredients of the offence,
the following aspects are to be proved:-
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(i) Default in returning the deposit
by any Financial Establishment; or
(ii) Default in payment of interest on
the deposit or failure to return in any
kind by any Financial Establishment; or
(iii) Failure to render service by any
Financial Establishment for which the
deposits have been made.
In the event any of the aforesaid aspects
is proved, every person responsible for the
management of the affairs of the Financial
Establishment shall be held guilty. >Financial
Establishment? has been defined under section
2(d) of the O.P.I.D. Act and >deposit? has been
defined under section 2(b) of the O.P.I.D. Act.
The word >default? in section 6 of the O.P.I.D. Act
has been used in conjunction with honouring the
commitment and therefore, it depends upon the
reciprocal promises.=
In the case of Prasan Kumar Patra (supra), it is
held that so long as financial establishment fails to render
service for which deposit is accepted, it would be a continuing
offence irrespective of fact that deposit was accepted prior to the
O.P.I.D. Act came into force.
Page 16 of 29
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The statements of depositors recorded during
investigation indicate that both the appellants opened the
company and they allured the depositors for investment in the
company with assurance of higher returns and accordingly, they
deposited money in the company. Learned counsel for the
appellants submitted that there are no documentary proof
collected during course of investigation as to whether the
deposits were made by the depositors at one time or on different
dates and if so, by what mode and whether receipts of the
deposits were collected by the depositors in token of their
deposits. When no receipts showing deposit of the money in the
company were issued in favour of the depositors, only signed
cheques of the appellant no.1 were issued as appears from case
records, the question of seizure of deposit receipts does not
arise. One Xerox copy of agreement executed between the
appellant no.1 and one of the depositors along with the cheques
issued in favour of depositors by the appellant no.1 on behalf of
the company has been filed with a memo by the learned Special
Counsel appearing for the State of Odisha during argument. The
list of depositors along with money invested by them has been
submitted before this Court by the learned Special Counsel.
Learned counsel for the appellants submitted that no documents
of the company have been seized to show any advertisements
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etc. were issued by the company to allure the depositors. It
cannot be lost sight of the fact that the case was instituted on
12.11.2015 and it was ascertained during investigation that the
office of Company was closed since 2013 and the room was
under lock and key by the owner Rabinarayan Sahu. Therefore,
causing disappearance of documents of the company, if any,
cannot be ruled out.
The witnesses have stated that though they were
issued cheques by the appellant no.1 after depositing money in
the company, but when they enquired in the bank, they came to
know that there was no money available in the accounts of the
appellant no.1 to honour the cheques. Learned counsel for the
appellants argued that no letters from the Bank Managers of the
concerned banks have been seized by the I.O. to that effect.
Learned Special Counsel for the State on the other hand placed
the case diary, where there is mention which banks and which
accounts were verified by the I.O. and when and it was found
that there was no credit/debit in the name of the Company?s
account. Of course, no documents were collected from the
concerned Branch Managers where the appellant no.1 had
accounts.
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The learned counsel for the appellants argued that
the bald statements of some depositors indicate that they had
invested some money in the company and cheques were issued
by the appellant no.1 which were never presented in the bank
for encashment and thus, in absence of any clinching material on
record that the appellant no.1 had no such money in his
accounts to honour the cheques, the allegations are baseless and
without foundation and no prima facie case is made out against
the appellants and there is no ground to presume that the
appellants have committed the offences under which charge
sheet has been submitted.
Even though the cheques issued by the appellant
no.1 were not presented by the depositors after they came to
know from inquiry made in the concerned banks that there were
no such amount of money available in the accounts of the
appellant no.1 to honour such cheques, but materials on record
indicate that the appellants have failed to render service for
which deposits were accepted and it would be a continuing
offence irrespective of fact that deposits were accepted prior to
the O.P.I.D. Act came into force as held in the case of Prasan
Kumar Patra (supra) and thus it cannot be said that framing of
charge under section 6 of the O.P.I.D. Act would be groundless.
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Offence under section 420 of the Indian Penal Code:
9. Section 415 of the Indian Penal Code defines
>cheating?. To attract the ingredients of cheating, (i) there should
be fraudulent or dishonest inducement of a person by deceiving
him; (ii) (a) the person so induced should be intentionally
induced to deliver any property to any person or to consent that
any person shall retain any property, or (b) the person so
induced should be intentionally induced to do or to omit to do
anything which he would not do or omit if he were not so
deceived; and (iii) in cases covered by (ii) (b) above, the act or
omission should be one which caused or is likely to cause
damage or harm to the person induced in body, mind, reputation
or property. A fraudulent or dishonest inducement is an essential
ingredient of the offence. A person who dishonestly induces
another person to deliver any property is liable for the offence of
cheating.
Similarly, the ingredients to constitute an offence
under section 420 of the Indian Penal Code, which deals with
cheating and dishonestly inducing delivery of property, are as
follows: (i) A person must commit the offence of cheating under
section 415; and (ii) the person cheated must be dishonestly
induced to (a) deliver property to any person; or (b) make, alter
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or destroy valuable security or anything signed or sealed and
capable of being converted into valuable security. Cheating is an
essential ingredient for an act to constitute an offence Under
section 420 of the Indian Penal Code.
The statements on record indicate as to how false
promises were made to the depositors that their investment of
money would result in getting higher interest. On good faith,
they being deceived by such false promises, seem to have
invested money in the company for which they suffered wrongful
loss and the company in turn got wrongful gain. Therefore, there
are prima facie materials to attract the ingredients of offence
under section 420 of the Indian Penal Code.
Offence under section 468 of the Indian Penal Code:
10. Section 468 of the Indian Penal Code deals with
forgery for the purpose of cheating. The prosecution must prove
that the document is a forged one and that the accused forged
the document and that he did it for the purpose that the forged
document would be used for the purpose of cheating. One must
be found to have done >forgery? within the meaning of section
463 of Indian Penal Code which again implies that there has to
be the making of a false document in terms of section 464 of
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Indian Penal Code. On a conjoint reading of section 463 and 464
of the Indian Penal Code goes to show that two essential
elements of >forgery? contemplated under section 463 of Indian
Penal Code are (i) the making of a false documents or part of it
and (ii) such making is with such intention as is specified in the
section. These aspects are required to be established. The
available materials on record do not indicate which forged
documents the appellants created that they used for the purpose
of cheating of the depositors. In my humble view, there are no
prima facie materials to make out the ingredients of the offence
under section 468 of the Indian Penal Code and thus, submission
of charge sheet under section 468 of the Indian Penal Code is
unjustified and therefore, the appellants stand discharged from
such offence.
Offences under section Sections 4/5/6 of the 1978 Act:
11. The Preamble of 1978 Act declares that it has been
enacted "to ban the promotion or conduct of prize chits and
money circulation schemes and for matters connected therewith
and incidental thereto".
The phrase `money circulation scheme' is defined in
clause (c) of section 2 of 1978 Act which reads as under:
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<2(c). =money circulation scheme" means any
scheme, by whatever name called, for the
making of quick or easy money, or for the
receipt of any money or valuable thing as the
consideration for a promise to pay money, on
any event or contingency relative or applicable
to the enrolment of members into the scheme,
whether or not such money or thing is derived
from the entrance money of the members of
such scheme or periodical subscriptions=.
In the case of State of West Bengal -Vrs.-
Swapan Kumar Guha reported in 1982 Criminal Law
Journal 819, Chandrachud, C.J. after taking note of legislative
drafting, reshaped and rearranged section 2(c) thus;
'money circulation scheme' means any scheme, by
whatever name called,
(i) for the making of quick or easy money, or
(ii) for the receipt of any money or valuable thing as
the consideration for a promise to pay money, on any event or
contingency relative or applicable to the enrolment, of members
into the scheme, whether or not such money or thing is derived
from the entrance money of the members of such scheme or
periodical subscriptions;
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The phrase `prize chit' is defined in clause (e) of
section 2 of 1978 Act.
<2(e). "prize chit" includes any transaction or
arrangement by whatever name called under
which a person collects whether as a promoter,
foreman, agent or in any other capacity, monies
in one lump sum or in installments by way of
contributions or subscriptions or by sale of units,
certificates or other instruments or in any other
manner or as membership fees or admission
fees or service charges to or in respect of any
savings, mutual benefit, thrift, or any other
scheme or arrangement by whatever name
called, and utilises the monies so collected or
any part thereof or the income accruing from
investment or other use of such monies for all or
any of the following purposes, namely :-
(i) giving or awarding periodically or otherwise
to a specified number of subscribers as
determined by lot, draw or in any other manner,
prizes or gifts in cash or in kind, whether or not
the recipient of the prize or gift is under a
liability to make any further payment in respect
of such scheme or arrangement.
(ii) refunding to the subscribers or such of them
as have not won any prize or gift, the whole or
part of the subscriptions, contributions or other
monies collected, with or without any bonus,
Page 24 of 29
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premium, interest or other advantage by
whatever name called, on the termination of the
scheme or arrangement, or on or after the
expiry of the period stipulated therein,
but does not include a conventional chit.=
Section 3 bans prize chit and money circulation
schemes or enrolment as member to any such scheme or
participation in such chit or scheme. Sections 4 and 5 are penal
provisions and prescribe punishment. Section 6 deals with
offences committed by Companies.
From the perusal of the above provisions, it is clear
that the 1978 Act prohibits `money circulation scheme'. It is,
therefore, necessary that the activity charged as falling within
the mischief of the Act, must be shown to be a part of the
scheme for making quick or easy money depending upon the
happening or non-happening of an event or contingency relative
or applicable to the enrolment of members into the scheme.
Therefore, a transaction under which, one party deposits with
the other or lends to that other a sum of money on promise of
being paid interest at a rate higher than the agreed rate of
interest cannot, without more, be a 'money circulation scheme'
within the meaning of Section 2(c) of the Act, howsoever high
the promised rate of interest may be in comparison with the
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agreed rate. What that section requires is that such reciprocal
promises, express or implied, must depend for their performance
on the happening of an event or contingency relative or
applicable to the enrolment of members into the scheme. In
other words, there has to be a community of interest in the
happening of such event or contingency.
There is lack of materials on record to show that
there was any >money circulation scheme? floated by the
appellants. Nothing has been seized in that respect.
In the case of Srinivasa Enterprises -Vrs.- Union
of India reported in (1980) 4 Supreme Court Cases 507,
Hon?ble Justice V.R. Krishna Iyer (as His Lordship then was)
while discussing the definition of >prize chit? as per section 2(e) of
1978 Act held as follows:-
<The quintessential aspects of a prize chit are
that the organizer collects moneys in lump sum
or installments, pursuant to a scheme or
arrangement, and he utilises such moneys as he
fancies primarily for his private appetite and for
(1) awarding periodically or otherwise to a
specified number of subscribers, prizes in cash
or kind and (2) refunding to the subscribers the
whole or part of the money collected on the
termination of the scheme or otherwise. The
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apparent tenor may not fully bring out the
exploitative import lurking beneath the surface
of the words which describe the scheme. Small
sums are collected from vast numbers of
persons, ordinarily of slender means, in urban
and rural areas. They are reduced to believe by
the blare of glittering publicity and the dangling
of astronomical amounts that they stand a
chance-in practice, negligible-of getting a huge
fortune by making petty periodical payments.
The indigent agrestics and the proletarian
urbanites, pressured by dire poverty and doped
by the hazy hope of a lucky draw, subscribe to
the scheme although they can ill-afford to spare
any money. This is not promotion of thrift or
wholesome small savings because the poor who
pay, are bound to continue to pay for a whole
period of a few years over peril of losing what
has been paid and, at the end of it, the fragile
prospects of their getting prizes are next to nil
and even the hard-earned money which they
have invested hardly carries any interest. They
are eligible to get back the money they have
paid in driblets, virtually without interest, the
expression 'bonus' in Section 2(a) being an
euphemism for a nominal sum. What is more,
the repayable amount being small and the
subscribers being scattered all over the country,
they find it difficult even to recover the money
by expensive, dilatory litigative process.=
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In the factual scenario, I am of the humble view that
it is neither a case of `money circulation scheme' nor a case of
>prize chit? and therefore proceedings against the appellants
sections 4/5/6 of the 1978 Act are liable to be dropped and they
are entitled to be discharged from such offences.
Conclusion:
12. In view of the foregoing discussions, I am of the
considered opinion that on the basis of the available materials on
record, it cannot be said that no prima facie case for the
commission of offences alleged against the appellants is made
out under sections 420/34 of the Indian Penal Code and section
6 of the O.P.I.D. Act and that there is no ground to presume that
they have committed such offences and therefore, if the
proceeding is allowed to continue against the appellants for such
offences, it would result in the miscarriage of justice. The
learned trial Court was partially justified in rejecting the petition
filed by the appellants under section 239 of Cr.P.C. and
therefore, the impugned order dated 05.12.2022 passed by the
learned Presiding Officer, Designated Court under O.P.I.D. Act,
Cuttack in C.T. Case No.12 of 2018 in rejecting the petition for
discharge except for the offences under section 468 of the Indian
Penal Code, sections 4/5/6 of the 1978 Act and section 138 of
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the N.I. Act stands confirmed. The learned trial Court shall now
proceed to frame charges under sections 420/34 of the Indian
Penal Code and section 6 of the O.P.I.D. Act against the
appellants and expedite the trial as the F.I.R. was instituted on
12.11.2015 and charge sheet was submitted on 17.05.2018 and
more than five years have passed in the meantime and the
investors are waiting since last so many years after they have
invested their hard earned money in the company to get justice.
Accordingly, the CRLA allowed in part.
A copy of the order be communicated to the learned
trial Court by the Registry.
...............................
S.K. Sahoo, J.
Odisha High Court, Cuttack The 24th July 2023/RKMishra RABINDR Digitally signed by RABINDRA A KUMAR KUMAR MISHRA Date: 2023.07.24 MISHRA 12:19:43 +05'30' Page 29 of 29