Bombay High Court
Erstwhile Managing Director vs The State Of Maharashtra on 29 June, 2012
Author: A.M.Thipsay
Bench: A.M.Thipsay
WP-220-2010
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.220 OF 2010
ALOK RANJAN, son of Shri T. N. Srivastava, )
Aged about 53 years, resident of 1/83, )
Vivek Khand Gomti Nagar, Lucknow - 226010. )
Erstwhile Managing Director, National )
Agricultural Corporation Marketing Federation )
of India (NAFED), New Delhi. )...PETITIONER
V/s.
1 THE STATE OF MAHARASHTRA )
)
2 THE INSPECTOR OF POLICE )
Central Bureau of Investigation, )
Economic Offence Wing, Mumbai. )
)
3 SHRI M.V.HARIDAS )
Manager (Vigilance & Personnel) )
National Agricultural Corporation )
Marketing Federation of India, )
Ashram Chowk, Ring Road, New Delhi. )...RESPONDENTS
Mr.Vishwajit Singh a/w. Mr.Mohan Katawkar, Mr.Ritesh Agrawal,
Mr.Pankaj Singh and Mr.Manohar More i/b. Mr.Manohar More
Advocate for the Petitioner.
Mr.D.P.Adsule APP for the State.
Mr.S.K.Shinde Advocate for the Respondent No.2.
CORAM: A.M.THIPSAY, J.
DATE : 29th JUNE, 2012.
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JUDGMENT :
The petitioner is one of the accused (accused no.4) in C.C.No.1036/CPW/2008 pending before the Metropolitan Magistrate, 19th Court, Esplanade, Mumbai. The case has been investigated into by the Inspector of Police, Central Bureau of Investigation (CBI), Economic Offences Wing (EOW), Mumbai, and based on the investigation, a charge sheet in respect of offences punishable under Section 120B of the Indian Penal Code (IPC) read with Sections 409, 411, 420, 467, 468 and 471 thereof, came to be filed against the petitioner and eight others. By this petition under Article 227 of the Constitution of India and under Section 482 of the Code of Criminal Procedure (Cr.P.C.), the petitioner is seeking quashing of the said criminal proceedings, in so far as they relate to him.
2 By consent, it was decided that the petition should he heard and decided finally, at the admission stage itself.
3 I have heard Mr.Vishwajit Singh, the learned counsel for the petitioner. I have also heard Mr.S.K.Shinde, the learned counsel for the respondent no.2 - CBI. With the assistance of the learned counsel, I have gone through the relevant parts of the charge sheet, copies whereof have been made available.
4 The petitioner is a Senior Officer from the Indian Administrative Service and is presently posted as Principal Secretary, Urban Development, Government of Uttar Pradesh. On 1.10.2003, the avk 2/20 ::: Downloaded on - 09/06/2013 18:43:06 ::: WP-220-2010 petitioner went on deputation to Government of India and thereafter was sent on deputation to National Agricultural Co-operative Marketing Federation (NAFED) as its Managing Director. The NAFED is a national level Co-operative Marketing Federation having representations of about 689 Co-operative Marketing Societies from all over India and is associated with Ministry of Agriculture, Government of India, as the nodal agency for oilseeds and pulses. Initially, NAFED was dealing with the organization, promotion and development of marketing, processing and storage of agricultural commodities only. However, in September 2003, a decision to start dealing in non agricultural commodities was taken by the Business Committee of NAFED, apparently, as and by way of economic necessity of the organization. NAFED entered into public -
private partnership tie-ups, business with private entrepreneurs, in bringing domestic market and international trade of agricultural and non agricultural items from 2003-2004 onwards. One business associate of NAFED was M/s.Swarup Group of Industries, of Andheri, Mumbai, to whom NAFED extended facility of carrying out export business of iron ore. Certain irregularities took place in the transactions between NAFED and M/s.Swarup Group of Industries. An amount of Rs.235.59 Crores, approximately, was released by NAFED for shipment of iron ore by M/s.Swarup Group of Industries, out of which only an amount of Rs.86.06 Crores, approximately, was received by NAFED, either by way of export proceeds or otherwise. The remaining amount of Rs.149.53 Crores, approximately, was allegedly diverted by M/s.Swarup Group of Industries for investment in properties or movable assets and was converted for the personal use of Shri Guru Swarup Srivastav (accused no.1) causing wrongful loss to the tune of avk 3/20 ::: Downloaded on - 09/06/2013 18:43:06 ::: WP-220-2010 Rs.149.53 Crores, approximately, to NAFED. The substance of allegations against the accused persons is that they had conspired to cheat NAFED and misappropriated the funds of NAFED. That, in furtherance of the said conspiracy, amounts were disbursed to M/s.Swarup Group of Industries in an irregular manner and without following proper procedure and without taking sufficient security.
That, false and fabricated documents were accepted and on that basis, the amount was disbursed.
5 Indeed, that the offences in question have been committed, cannot be doubted or disputed at this stage. It appears that NAFED was induced to disburse a huge amount to M/s.Swarup Group of Industries, on the basis of forged and false documents, submitted by them. It also cannot be doubted at this stage, that the disbursement was made in an irregular way; and normal and ordinary procedural safeguards were not followed. Infact, that the commission of the offences in question is prima facie disclosed, is conceded by the petitioner. His contention is only that there is nothing to show that he has committed any offence or that he had conspired with any of the other accused to defraud and cause wrongful loss to NAFED at the cost of wrongful gain to M/s.Swarup Group of Industries and the accused.
6 Before considering the contentions raised by the petitioner, it would be appropriate to see what has been, infact, alleged against the petitioner and then to see what is the material in the charge sheet to support such an allegation.
avk 4/20 ::: Downloaded on - 09/06/2013 18:43:06 :::WP-220-2010 7 The particulars in Form No.5E of the Final Report Form / Charge, describe the role of each of the accused. So far as the accused no.1 Shri Guru Swarup Srivastav is concerned, accusation against him is that he had prepared false Auditor's report showing rosy picture of his firm M/s.Swarup Group of Industries, that he had got prepared a false Stock Statement and got the signatures of Shri P.S.Shetty, Chartered Accountant, forged on the Audit report and Stock Statement, by one of his employees - Shri Sunil Petulkar (accused no.8), through Ganesh Laxman (accused no.7) - Financial Controller of his firm. That, he had submitted false and forged receipts, for inducing NAFED to disburse the amount. It is also alleged that instead of making payment to the suppliers, transporters, he was using the funds for purchasing properties at various places. The details of funds misappropriated are given separately in the charge sheet.
8 So far as the petitioner is concerned, his role has been mentioned in paragraph eight of the Final Report Form / Charge. It would be appropriate to reproduce the same here, as the precise nature of the allegations against the petitioner can be gathered on that basis, and the contentions advanced by the petitioner can be properly appreciated in that light.
Paragraph 8 of the Final Report Form / Charge :
The investigation has revealed that Sh.Alok Ranjan (A-4) was Managing Director of NAFED during 2004-05 and had approved the Tie-up business for export of Iron ore, a Non Agricultural Commodities, with avk 5/20 ::: Downloaded on - 09/06/2013 18:43:06 ::: WP-220-2010 M/s.Swarup Group of Industries on 31.03.2004. As per the Existing Bye-laws of NAFED, it was not having object to deal in Non Agricultural Commodities before 17.12.2004, the date on which the amendments in Bye-
laws were registered by the Central Registrar. Inspite of this, he approved the Tie-up business in Non Agricultural Commodities and thus acted against the Bye-laws and allowed Sh.Guru Swarup Srivastava (A-1) to misappropriate the funds of NAFED in conspiracy with the other officials of NAFED namely Sh.Mehar Srivastava (A-3) and Sh. Subhash Chandra Shah (A-5). Being MD of NAFED, as per Bye-laws it was his duty to ensure safe custody of cash, properties and other securities of NAFED. He failed to conduct the affairs of NAFED in conformity with the act and Rules and Bye-laws. He also failed to check the huge disbursement of Rs.235.59 Crores to M/s.Swarup Group of Industries. He was also responsible for supervision and management of the business affair of NAFED and proper maintenance of account. He allowed the funds received by NAFED from various banks for dealing in Agricultural Commodities to be disbursed for an unauthorized business in Non Agricultural Commodities and further to be misappropriated by Sh. Guru Swarup Srivastava (A-1) and thus failed to safeguard interest of NAFED.
Sh.Alok Ranjan (A-4) used to take meetings with all Divisional Heads and discuss the Developments of avk 6/20 ::: Downloaded on - 09/06/2013 18:43:06 ::: WP-220-2010 their Division in presence of other Divisional Head except the Division headed by Sh. Homi Rajvansh (A-2) i.e. Tie-up Division. He used to discuss Tie-up Division matter only with Sh. Homi Rajvansh (A-2) in isolation.
It is contended by Mr.Vishwajit Singh, the learned counsel for the petitioner, that the accusation against the petitioner is baseless and absurd. He submitted that the record itself indicates that actually it was the petitioner who brought the matter to the notice of the CBI, when he observed that several serious irregularities had taken place in the transactions between NAFED and M/s.Swarup Group of Industries. He submitted that the petitioner is actually the "whistle blower" but unfortunately for him, the investigating agency thought it fit to make an accusation against him also, along with the other accused. He submitted that not only there is no material to indicate the involvement of the petitioner in the alleged offence, but that, on the contrary, there is sufficient material which suggests to the contrary.
9 If the allegations against the petitioner are analyzed, they are as follows :
i) That, though NAFED under the Bye-laws as were existing at the material time, could not deal with non agricultural commodities, the petitioner acted contrary to the Bye-laws, which resulted in allowing Mr.Guru Swarup Srivastav to misappropriate the funds of NAFED in collusion with the other accused. Thus, the allegation is that funds of NAFED were permitted to be disbursed for an unauthorized business in non agricultural commodities.avk 7/20 ::: Downloaded on - 09/06/2013 18:43:06 :::
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ii) That, the petitioner permitted huge funds of Rs.235.59 Crores to be disbursed to M/s.Swarup Group of Industries without ensuring that the procedural requirements before release of such funds were complied with.
iii) That, being the Managing Director of NAFED, as per the Bye- Laws, it was his duty to ensure the safety and security of the cash and property of NAFED, but he failed to conduct the affairs of NAFED in conformity with the Act, Rules and Bye-laws, and permitted misappropriation of the said funds by Shri Guru Swarup Srivastav.
10 It is vehemently contended by Mr.Vishwajit Singh, the learned counsel for the petitioner, that a decision to deal in non agricultural commodities was taken by the Business Committee of the Board of NAFED on 30.9.2003, while the petitioner took charge as the Managing Director of NAFED on 1.10.2003. It is submitted that the said decision was taken due to the economic necessity of the organization and in the interest of the organization as perceived by the Business Committee. That, the said decision was duly approved by the Board and subsequently the Board of Directors of NAFED notified the resolution dated 30.9.2003 in the meeting held on 22.11.2003. It is further submitted that on 18.12.2003, the Business Committee of NAFED once again approved entering into the business of non agricultural activities by NAFED under the tie up business. It is pointed out that in furtherance of the aforesaid decisions, the objects of NAFED were amended on 17.12.2004 by inclusion of non agricultural commodities. It is submitted that then onwards, NAFED entered into avk 8/20 ::: Downloaded on - 09/06/2013 18:43:06 ::: WP-220-2010 tie up business with private entrepreneurs both with regard to the agricultural as well as non agricultural items. Thus the contention is that for such a decision, the petitioner cannot be held liable and certainly not criminally liable. The funds were disbursed to NAFED under two different Memorandums of Understanding (MOU). The first one is dated 26.3.2004 which was approved and signed by the petitioner. Under the said MOU, a sum of Rs.11,65,41,500/- was advanced to M/s.Swarup Group of Industries. Mr.Vishwajit Singh, the learned counsel for the petitioner, submitted that subsequently NAFED recovered a sum of Rs.14,08,39,916/- from M/s.Swarup Group of Industries and as such, no pecuniary loss was caused to NAFED due to the aforesaid transaction, reflected by the MOU dated 26.3.2004.
According to the learned counsel, the loss that has been caused, is attributable to the subsequent MOU dated 24.4.2004, entered into between NAFED and M/s.Swarup Group of Industries, which was signed by the accused no.2 - Homi Rajvansh, who was the then Divisional Head of Finance and Accounts and tie up business in NAFED. It is submitted that it is the case of the investigating agency itself, that the said MOU was signed by the accused no.2 - Homi Rajvansh, without the approval of the petitioner or without his knowledge. The said MOU neither has any quantitative nor any value restrictions. It is submitted that the collateral security which had been provided in the earlier MOU, was totally missing in this MOU. Not only that, but various relevant clauses appearing in earlier MOU protecting and securing the interest of NAFED were either deleted or modified without information to the petitioner. It is submitted that though the allegation in the charge sheet is that the accused no.2 - Homi Rajvansh made avk 9/20 ::: Downloaded on - 09/06/2013 18:43:06 ::: WP-220-2010 such huge disbursement of funds worth Rs.235 Crores, without taking approval of the Managing Director i.e. the petitioner, strangely, the Managing Director i.e. the petitioner has been held responsible for such disbursement and has been made an accused in the case.
11 Indeed, the charge leveled by the investigating agency against the accused persons in Form No.5E of the printed prescribed proforma of the police report vide paragraph six thereof reads as under :
Paragraph 6 of the Final Report Form / Charge :
Sh. Homi Rajvansh (A-2) was functioning as Addl. Managing Director (Tie-up) and Finance Div) of NAFED during the year 2004-05.
He had taken approval of the Managing Director of NAFED for the first MOU dtd. 26.03.2004 between NAFED and M/s.Swarup Group of Industries. He had signed the Second MOU dtd. 24.04.2004 without taking the required approval of the Managing Director. He kept on ordering disbursement of funds to M/s.Swarup Group of Industries inspite of the fact that no collateral securities, no bills except one were submitted NAFED showing purchase of material. He overrule the suggestion made by his subordinates for getting collateral securities from Sh. Guru Swarup Srivastava (A-1). He failed to safeguard the interest of NAFED by getting the security clauses deleted from the second MOU and allowed the avk 10/20 ::: Downloaded on - 09/06/2013 18:43:06 ::: WP-220-2010 funds of NAFED to be misappropriated by Sh. Guru Swarup Srivastava (A-1).
He did not insisted to get the clauses of the MOU complied before the release of funds. Further, being Divisional Head of finance, he was aware that the funds were obtained by NAFED from various banks for dealing in Agricultural Commodities, even then he kept on disbursing the amount from the said fund to M/s.Swarup Group of Industries for non agricultural business i.e. export of Iron ore without informing the banks. He ignored the fact that the bye-laws of NAFED was not permitting to undertake business in non agricultural commodities. He had directed his subordinates Sh.
S.K.Maggu, AO and Sh. Subhash Chandra Shah (A-5), Advisor (F&A) of NAFED to put up notes in such a way that the funds are released to M/s.Swarup Group of Industries immediately and thus allowed the funds of NAFED to be misappropriated by Sh. Guru Swarup Srivastava (A-1). He did not ascertain the credibility of M/s.Swarup Group of Industries before entering into MOU with the said party. Further, as per delegation of financial power under Bye-law no.36(a)(xii) of NAFED, he was required to seek approval of Managing Director before and after each disbursement of funds, as the ultimate control and authority for the same was to be retained by the MD.avk 11/20 ::: Downloaded on - 09/06/2013 18:43:06 :::
WP-220-2010 12 There is great substance in the contention advanced by the learned counsel for the petitioner. The allegation that the accused no.2
- Homi Rajvansh, committed the acts in question without the approval of the Managing Director i.e. the petitioner and without informing him and the allegation that the Managing Director i.e. the petitioner is responsible for the said acts, cannot go hand in hand together. Surely, if the case is that Homi Rajvansh committed these illegalities without informing the Managing Director, as was required and without his permission, as was necessary, then the responsibility of such acts (which were done without the permission of and the information to the petitioner), cannot be fastened on the petitioner. This is so obvious, that it does not need any further elaboration.
13 Mr.Vishwajit Singh further contended that the actions of the petitioner indicate that he was innocent and that actually it was he, who initiated the actions against M/s.Swarup Group of Industries. He submitted that a number of actions were taken by the petitioner against M/s.Swarup Group of Industries, which themselves rule out the possibility of the applicant being in collusion with them, and / or having conspired with M/s.Swarup Group of Industries and other accused. It is submitted that as soon as the petitioner learnt about the huge disbursement of funds, and the diversion of funds by M/s.Swarup Group of Industries, the petitioner immediately secured NAFED's interest by mortgaging Mall and paintings of Hussain in which M/s.Swarup Group of Industries had diverted the funds. It is also submitted that the petitioner directed a criminal complaint to be filed against M/s.Swarup Group of Industries with the CBI and actually approved the filing of such complaint.avk 12/20 ::: Downloaded on - 09/06/2013 18:43:06 :::
WP-220-2010 14 Interestingly, in the course of arguments, as and by way of reply to this contention, Mr.S.K.Shinde, the learned counsel for the CBI, suggested that directing filing of a complaint against M/s.Swarup Group of Industries with the CBI, was quite likely to be only an eye wash. According to Mr.S.K.Shinde, the CBI had already received an anonymous communication informing of the malpractices and secret inquiries into the matter were already going on. It was suggested by him that the possibility of the petitioner somehow becoming aware of the same and therefore deliberately, his having directed the lodging of a complaint, to show that he is not involved in the matter, could not be ruled out. This was however refuted by Mr.Vishwajit Singh, by submitting that the same does not appeal to reason, in as much as, the petitioner did not stop merely by directing a complaint to be lodged, but vigorously followed up the matter.
15 It may, therefore, be examined, as to what specific actions the petitioner appears to have taken, in the matter.
i) When M/s.Swarup Group of Industries obtained a stay on the investigation into the First Information Report (FIR) from the Supreme court of India, the petitioner authorized NAFED to intervene in the case and to get the stay order vacated.
ii) M/s.Swarup Group of Industries had obtained a release order from the court for the paintings of Hussain. The petitioner took personal interest and was able to save the paintings, thus securing the interest of NAFED.
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iii) The petitioner lodged case against M/s.Swarup Group of Industries with respect to the offence punishable under Section 138 of Negotiable Instruments Act (N.I.Act).
iv) The petitioner even wrote to the Directorate of Enforcement, not to release the passport of M/s.Swarup Group of Industries.
v) The petitioner initiated internal vigilance inquiry against Mr.Homi Rajvansh - the accused no.2 and on finding him guilty, suggested departmental action against him.
That the petitioner took, or caused to be taken these actions, is not disputed before me. These actions taken by the petitioner are not consistent with the theory propounded by the CBI, namely, that the petitioner becoming aware of the possibility of he being involved in the matter, took the step of directing the lodging of complaint, merely, as and by way of an attempt, to save himself from the suspicion, that could be raised against him.
16 It does not appear that the petitioner just lodged a formal complaint with the CBI, but it appears that he vigorously followed up the complaint at various different levels. There is substance in the contention that a person who is involved in the matter was certainly not likely to insist on a thorough investigation and a quick and speedy outcome of the investigation.
17 There is another important aspect of the matter. There is no material in the police report and accompanying documents to indicate that the petitioner made any financial gains or that he received avk 14/20 ::: Downloaded on - 09/06/2013 18:43:07 ::: WP-220-2010 any amounts or property from M/s.Swarup Group of Industries as a consideration for what he had allegedly done for them. As a matter of fact, there is not even an allegation to that effect. Considering the huge amounts involved in the matter, if the petitioner would have received some consideration for disbursing the amounts to M/s.Swarup Group of Industries, such financial gains made by the petitioner could have been easily detected during the investigation that has been carried out. Significantly, so far as the accused no.2 Homi Rajvansh is concerned, the investigation could establish that he had acquired huge properties from the ill-gotten wealth. The very fact that the extensive investigation that has been carried out in the matter, did not provide any basis even for alleging that the petitioner has made any financial gains by committing the alleged wrongs, needs to be viewed as a positive factor, showing that he was not a party to the alleged conspiracy.
18 If the allegations leveled against the petitioner are carefully considered, it becomes at once clear that they are basically to the effect that the petitioner failed to keep a proper check over what his subordinates were doing. A reading of the allegations suggest that it is on the basis that the petitioner was the Managing Director of NAFED that he is sought to be made responsible for the wrongs that had indeed taken place. That the wrongs have indeed taken place and that the fraudulent transactions have been entered into cannot be doubted at this stage, but the question is whether there is any material in the charge sheet to show that the petitioner was a party to the wrongs and had the requisite mens rea. Only on the basis of the supposed responsibility of the avk 15/20 ::: Downloaded on - 09/06/2013 18:43:07 ::: WP-220-2010 petitioner to keep a proper check over the administration and to be watchful as to what his subordinates were doing, it cannot be said that the petitioner would be responsible for the offences committed by the officers of NAFED.
19 Some contentions have been raised indicating that the petitioner failed to perform certain acts, which he ought to have performed, and that, in that case, the offences could not have taken place or that they could not have taken place in such a big magnitude.
This, even if is accepted as correct for the sake of arguments, would not, by itself, give rise to criminal liability. This, at best, would give scope for a departmental action against the petitioner.
20 When cheating, fraud or other offences are committed by the officers or employees of any organization, by taking advantage of their position as such, it is always easy to allege that the head of the organization is also involved in such offences. However, such an allegation cannot be justified only on the basis that, such head or principal officer ought to have been more diligent and / or that, had he acted in a particular manner, the offences would not have taken place.
For holding the head of such organization responsible for such offences, there should be some material to show, although prima facie, that these acts or omissions could not have taken place, unless such head was involved in the conspiracy to commit such offences.
avk 16/20 ::: Downloaded on - 09/06/2013 18:43:07 :::WP-220-2010 21 The parameters of criminal liability are totally different from that providing grounds for an administrative or departmental action. Merely because of some administrative lapses, criminal liability cannot be fastened on a person. It is quite elementary that only the acts done with the requisite guilty intention can constitute offences. Such guilty intention must, prima facie, be indicated from the acts themselves. It is a different matter that repeated and serious omissions or neglect to do an essential job or act, might create a presumption that the neglect or omission was wilful; and was dishonest or fraudulent.
But such is not the case here. The allegations that the petitioner acted contrary to the bye-laws and that the funds of NAFED were permitted to be disbursed for an unauthorized business in non agricultural commodities, are obviously being leveled because something wrong has happened in the transactions with M/s.Swarup Group of Industries. That the bye-laws were subsequently amended by permitting business in non agricultural commodities under the tie-up business, makes it clear that the decision to deal in non agricultural commodities, which, as aforesaid, had been taken by the Business Committee of Board of NAFED, was based on the economic necessity of the organization. To suggest that the motive of the petitioner in permitting dealing in non agricultural commodities was dishonest, cannot be accepted. Thus, apart from the fact that the decision to deal in non agricultural commodities was not of the petitioner and was that of the Business Committee of NAFED, such a decision cannot be held to be sufficient to attract criminal liability. This is more so, when by subsequently amending the bye-laws, dealing in non agricultural commodities was made permissible.
avk 17/20 ::: Downloaded on - 09/06/2013 18:43:07 :::WP-220-2010 22 Further, the allegations leveled against the petitioner about he being in collusion with the accused no.2 Homi Rajvansh, are in conflict with the allegations that have been leveled against the accused no.2. It has already been seen that the allegations that the said accused no.2 Homi Rajvansh, did certain wrongs without the permission of the petitioner and behind his back, and that the said Homi Rajvansh and the petitioner had conspired to commit the said wrongs, cannot go hand in hand together. Indeed, the allegations against the co-accused Homi Rajvansh are supported by material in the charge sheet, but the very absence of such material, so far as the petitioner is concerned, renders the theory of the petitioner being a party to the alleged conspiracy, unacceptable.
23 Additionally, there is no proper explanation of the undisputed fact of the petitioner having taken initiative in lodging the FIR and requiring investigation into the matter and that, he had at various stages vigorously followed up the matter to ensure that the guilty are brought to hook and prosecuted.
24 The collective force of all these circumstances, which are either undisputed or are apparent from the record itself, leads to the conclusion that, the accusation of the petitioner having committed the alleged offence, is baseless.
25 A feeble attempt to create some suspicion against the petitioner is made by referring to some material in the charge sheet, which indicate that the petitioner and the said accused no.2 Homi avk 18/20 ::: Downloaded on - 09/06/2013 18:43:07 ::: WP-220-2010 Rajvansh used to have discussions between them, behind closed doors, to the exclusion of other officers. Not much importance to such assertions, which are basically of a vague nature, can be given. In any case, if indeed this has happened on some occasions, the same would not be sufficient to overcome the other aspects of the matter, indicating the petitioner to be not involved in the alleged offences.
26 If the allegations in the FIR and in the counter affidavit filed by the Inspector of Police, CBI, EOW, are considered, it becomes clear at once, that criminal liability is sought to be fastened on the petitioner in an artificial manner by highlighting his position as the Managing Director of NAFED and by suggesting that had he been diligent, the offences might not have taken place. This, even if accepted as correct for the sake of arguments, would be wholly insufficient to hold the petitioner criminally liable.
27 There is no material to justify the accusations against the petitioner. The prosecution of the petitioner, under these circumstances, would be contrary to law, and cannot be permitted to be continued.
This is a fit case, where the constitutional jurisdiction of this court should be exercised, to quash the prosecution of the petitioner.
28 The Petition therefore succeeds.
The order issuing process against the petitioner and the prosecution of the petitioner vide C.C.No. 1036/CPW/2008, is quashed. The petitioner stands discharged.
avk 19/20 ::: Downloaded on - 09/06/2013 18:43:07 :::WP-220-2010 The Learned Magistrate shall proceed further with the case in accordance with law.
The Petition is disposed of in aforesaid terms.
(A.M.THIPSAY, J.) avk 20/20 ::: Downloaded on - 09/06/2013 18:43:07 :::