Gujarat High Court
Hemantbhai Balvantbhai Patel vs State Of Gujarat on 14 March, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/765/2012 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 765 of 2012
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to NO
see the judgment ?
2 To be referred to the Reporter or not ? NO
3 Whether their Lordships wish to see the fair copy of the NO
judgment ?
4 Whether this case involves a substantial question of law NO
as to the interpretation of the Constitution of India or any
order made thereunder ?
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HEMANTBHAI BALVANTBHAI PATEL
Versus
STATE OF GUJARAT
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Appearance:
MR. BHADRISH S RAJU(6676) for the PETITIONER(s) No. 1,2
MR AJAY L PANDAV(3660) for the RESPONDENT(s) No. 2
MR RAKESH PATEL, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 14/03/2018
ORAL JUDGMENT
1. By this writapplication under Article 226 of the Constitution of India, the writapplicants have prayed for the following reliefs: 12(a) To allow this application.
(b) To issue a writ of mandamus and/or any other appropriate writ, order or direction, quashing and setting aside the Chargesheet (at AnnexureC) filed in FIR being IC.R. No.293/2007 before the Sarkhej Page 1 of 16 R/SCR.A/765/2012 JUDGMENT Police Station and be pleased to pass all other incidental and consequential orders as may be deemed fit and proper to this Hon'ble Court.
(c) To issue a writ of mandamus and/or any other appropriate writ, order or direction, quashing and setting aside the order dated 20/09/2010 passed by the Learned Addl. Judicial Magistrate First Class, Ahmedabad (Rural) in Criminal Case No.3398 of 2009 and Order dated 06/02/2012 passed by the Learned 5th Addl. Sessions Judge, Ahmedabad (Rural), in Criminal Revision Application No.83 of 2010 in Criminal Case No.3398 of 2009 pending before the Learned Judicial Magistrate First Class, Ahmedabad Rural (collectively at AnnexureA) and be pleased to pass all other incidental and consequential orders as may be deemed fit and proper to this Hon'ble Court.
(d) Pending admission final hearing and disposal of the present petition to stay further proceedings of FIR being IC.R. No.293/2007 and Criminal Case No.3398 of 2009 pending before the Learned Judicial Magistrate First Class, Ahmedabad Rural.
(e) To pass any other and further orders as may be deemed fit and proper.
2. This unfortunate litigation is an outcome of a fallout between the mother, her son and the grandson. The respondent no.2 - original first informant lodged an F.I.R. dated 12/11/2007 against three persons including the present two applicants. The applicant no.2 is the son of the first informant and the applicant no.1 is the grandson of the first informant. The first informant holds a Savings Bank Account No.5244 maintained with the Dena Bank, Bopal Branch, Ahmedabad. The said account was opened by the first informant on 09/12/2000.
3. It is the case of the prosecution that the son of the first informant, viz. Balvant H. Patel i.e.the applicant no.2 herein, is also maintaining a Savings Account No.2986 with the Dena Bank, Bopal Branch, Ahmedabad, and upon his introduction, the savings account of the first informant came to be opened with the said bank. It is further stated in Page 2 of 16 R/SCR.A/765/2012 JUDGMENT the FIR that the first informant had made the applicant no.2 as her nominee in the aforesaid savings bank account. It is the case of the prosecution that as the first informant was not keeping good health and was not in need of finance, she had stopped operating her bank account after 2002. The savings account was operated by the first informant as a single holder upto July 2002, and on 07/03/2002, the balance in the said account was Rs.15,56,195/. The first informant got her passbook updated in July 2007, and at that point of time, she came to know that an amount of Rs.10,50,000/ had been withdrawn on the strength of loose withdrawal slips over a period of time, i.e. on various dates.
4. Having come to know about the withdrawal of such a huge amount in suspicious circumstances, the first informant inquired with the officer of the Dena Bank, Bopal Branch, Ahmedabad, in that regard. It is alleged that the officer of the bank failed to give any proper reply in that regard. Later, the first informant filed an application under the Right to Information Act, addressed to the Dena Bank, Bopal Branch, Ahmedabad, and asked the bank to furnish the requisite details regarding the withdrawal of the amount from the savings account of the first informant. The Information Officer of the Dena Bank furnished all the necessary details vide letters dated 21/08/2007 and 29/10/2007, and that is how the first informant came to learn that the applicant no.1 herein, i.e.the grandson of the first informant, had applied to the bank for getting his name inserted as a joint holder of the account, and accordingly, his name was inserted on the very same day i.e. on 16/08/2002. It is further alleged in the FIR that the applicant no.1 withdrew Rs.3,00,000/ using a loose withdrawal slip and continued to withdraw thereafter aggregating to Rs.10,50,000/. It is further alleged in the FIR that the Officer of the Bank, i.e.the accused no.3 (discharged), had, while giving the information, admitted the fact that no new cheque Page 3 of 16 R/SCR.A/765/2012 JUDGMENT book had been issued after adding the name of the applicant no.1 herein as a joint account holder. The Bank also accepted the fact that no proof or appropriate documents were obtained from the applicant no.1 for adding his name as a joint account holder. Thus, the case of the first informant is that all the accused, in collusion with the each other, fraudulently withdrew Rs.10,50,000/ from her savings account by using withdrawal slips. It is alleged by the first informant that on having come to the know about the fraudulent withdrawal of the money, the first informant could recollect to her memory that the applicants herein had obtained her signature on some forms representing that those were required for the purpose of adding her name in the rationcard. Looking at the forms, the complainant noticed her forged signatures on the front and backside of the forms.
5. The investigation was carried out, and at the end of the same, the chargesheet was filed against the applicants herein and the bank officer as the accused no.3 in the Court of the Judicial Magistrate First Class, Ahmedabad (Rural) for the offence punishable under Sections406, 420 read with Section114 of the Indian Penal Code. The filing of the chargesheet culminated in the Criminal Case No.3398 of 2009.
6. I take notice of the fact that the original accused no.3, i.e. the bank officer, had come before this Court praying for quashing of the criminal proceedings by filing the Special Criminal Application No.1447 of 2012. A learned Single Judge of this Court, vide order dated 21/02/2014, allowed the application and quashed the proceedings so far as the original accused no.3 is concerned. The order is extracted hereunder: "3. This application is filed to quash and set aside the impugned Page 4 of 16 R/SCR.A/765/2012 JUDGMENT order dated 3132012 passed by the learned 7th Additional District Sessions Judge, Ahmedabad (Rural) below Cri. Revision Application No.99 of 2011 and also to quash and set aside impugned complaint being C.R.No.I293 of 2007 registered at Sarkhej Police Station as well as further proceedings of Criminal Case No.3398 of 2008 pending before the learned Additional JMFC at Ahmedabad (Rural) against the petitioner.
4. It is alleged in the complaint that the present petitioner, who was working with Branch Manager of Dena Bank at Bopal Branch, allowed withdrawal of amount from the account of the complainant and thereby he committed offences punishable under Secs.406, 420, 409, 471, 468 and 120B of IPC. As the petitioner was falsely involved in the said complaint, the petitioner applied for anticipatory bail which was granted. However, the charge sheet came to be filed in the said complaint. Hence, the petitioner preferred application at Ex.26 in Criminal Case No.3398 of 2008 for discharge. However, said application was rejected by the learned J.M.F.C., Ahmedabad (Rural) on 24122010. Cri. Revision Application No.99 of 2011 preferred by the petitioner against the said order was also rejected by the learned 7th Additional District Sessions Judge, Ahmedabd (Rural) vide order dated 3132012. Hence, the present petition.
5. It is submitted by learned advocate, Mr.Dave for the petitioner that the petitioner is innocent and has not committed any offence as alleged. It is further submitted that when an application was given by the complainant on 9102002 not to entertain any transaction in Savings Bank Account No.5244, the bank had not permitted any transaction thereafter. According to him, the alleged transaction referred in the complaint took place prior to 9102002 which is admitted in the complaint itself and, therefore, neither the petitioner nor the bank has not committed any offence as alleged. It is further submitted that the signature made in the withdrawal slip made in the account is the genuine signature of the complainant as per the opinion of FSL and, therefore, either the bank or the petitioner cannot be fastened with any liability. As no ingredients of offences alleged against the petitioner are prima facie made out, it is requested that the present petition deserves to be allowed.
6. Looking to the allegations made in the complaint, prima facie ingredients of offences alleged against the petitioner are not attracted in view of the fact that as per the FSL expert, the signature of the person made in the withdrawal slip is found to be genuine. Further, no withdrawal was permitted by the bank since the application of the complainant was given on 9102002 in the Savings Account No.5244. It appears that the petitioner being an employee of the bank has performed his official duty by honouring the cheque signed by the Page 5 of 16 R/SCR.A/765/2012 JUDGMENT account holder and immediately on receipt of his application not to entertain any transaction in the account, no transaction was permitted and hence, the petitioner cannot be said to have committed any of the offences alleged. Since ingredients of offences alleged against the petitioner are not prima facie found to be proved, this Court is of the opinion that this petition deserves to be allowed.
7. In view of the above, Special Criminal Application No.1447 of 2012 is allowed. Impugned order dated 3132012 passed by the learned 7th Additional District Sessions Judge, Ahmedabad (Rural) below Cri. Revision Application No.99 of 2011, impugned complaint being C.R.No.I293 of 2007 registered at Sarkhej Police Station qua the petitioner and further proceedings of Criminal Case No.3398 of 2008 pending before the learned Additional JMFC at Ahmedabad (Rural) qua the petitioner are quashed and set aside. Rule is made absolute."
7. It appears that the aforesaid order was carried to the Supreme Court, but the Supreme Court declined to interfere and the Special Leave Petition was dismissed.
8. Having regard to the fact that the dispute is between the mother, her son and the grandson, I thought fit to persuade the parties to resolve the matter, more particularly, considering that the first informant is a 85 year old lady. I thought fit to request the first informant to personally remain present before this Court because both the applicants made a statement at the bar that they were ready and willing to pay back Rs.10,50,000/ to the first informant. In such circumstances, the following order was passed on 07/03/2018.
"Considering the fact that the applicants are the son and grandson of the respondent no. 2 - original complainant and the dispute is also by now almost 16 years old, I am of the view that the matter should be resolved amicably. The respondent no. 2 - original complainant is an 85 years old lady.
The respondent no. 2 is requested to personally remain present before this Court on the returnable date, so that this Court may speak to her. Post this matter on 13.03.2018."Page 6 of 16
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9. Pursuant to the order passed by this Court, referred to above, the first informant remained present before this Court. Having regard to her old age, she had to be brought on a wheelchair by her other relatives. I inquired with the first informant as to whether she was ready and willing to accept the amount of Rs.10,50,000/ and put an end to the dispute. The first informant made herself very clear that at any cost she would not settle the matter with the applicants as the applicants had driven her out of her house and had also misbehaved badly with her. In such circumstances, I could not pursue the matter further for the purpose of settlement and accordingly, the mother had to be heard on merits.
10. Mr. Bhadrish Raju, the learned counsel appearing for the applicants, submitted that the entire case put up by the first informant is nothing but a concocted version. It is submitted that there is glaring inconsistency in the version of the first informant. It is submitted that there are various other disputes pending between the applicants and the first informant with regard to the ancestral property, and taking advantage of the same, the first informant thought fit to register the F.I.R. and initiate the criminal proceedings. It is further submitted that the F.I.R. came to be lodged almost after a period of five years i.e.in July 2007. It is also submitted that none of the ingredients to constitute the offence of cheating are spelt out. No case of criminal breach of trust is made out even if all the allegations are accepted as true. It was also submitted that the criminal prosecution is tainted with malafides. Lastly, it was submitted that this Court quashed the criminal proceedings so far as the original accused no.3 - Bank Officer is concerned and the order passed by this Court was ultimately affirmed by the Supreme Court. In such circumstances referred to above, Mr. Raju prays that there being Page 7 of 16 R/SCR.A/765/2012 JUDGMENT merit in this application, the same be allowed and the proceedings be quashed.
11. On the other hand, this application has been vehemently opposed by Mr. Ajay L Pandav, the learned counsel appearing for the respondent no.2. Mr. Pandav submitted that the case is one of outright cheating by the son and grandson of the first informant. According to him, no case is made out for quashing of the criminal proceedings. Mr. Pandav seeks to rely on the following averments made in the affidavitinreply filed on behalf of the respondent no.2.
8. Those, with reference to SubPara4.2 of Para4 of the petition is concerned, the present petitioners/accused has gotup this story in the present petition only and accused never said such story before the Ld. Trial Court. Therefore, I deny each & every averment, submissions and allegations made therein save and except those, which are specifically admitted by me hereinafter.
9. Those, with reference to SubPara4.3 of Para4 of the petition is concerned, same is false and misguided to this Hon'ble Court therefore, I deny the same. I say and submit that the land in question mention in the Para4.3 is concerned which is owned by me wherein the accused made illegal revenue entries and same cases are pending in the Ld. Trial Court.
I say and submits that the accused/petitioners says that the family members had given authority to the present petitioner No.1 to withdraw money from my bank account therefore, the petitioner no.1 withdrawn total sum of Rs.10,50,000/ on Various dates.
But, the complainant as well as other family members never asked to the petitioner no.1 to withdraw the money. So far as averment made in the said Para no.4.3 of the petition, the petitioners/accused admitted that they withdraw the disputed amount from my bank account. Therefore, it is require to be prove during the Trial. Moreover, I never written a letter to the Bank asking them not to pass any cheque issued after 09.10.2002 in my account no.5244. So far as this Letter dated 09.10.2002 is concerned whereby I specifically declared in my statement before the I.O. that the Bank Manager forcefully taken my signature and write thereon as such.Page 8 of 16
R/SCR.A/765/2012 JUDGMENT
10. Those, with reference to SubPara4.4 to 4.8 of Para4 of the petition is concerned, same is pertinent to the another revenue disputed land between the parties which is not connected with the present case of the complainant and therefore, the petitioners/accused misguide to this Hon'ble Court by such way since the present offence is concerned, the FSL Report also supporting in my favour.
11. Those, with reference to Para5 to 8 of the petition is concerned, same is proceeding before the Ld. Trial Court whereby the present petitioners filed discharge application before the Ld. Trial Court which came to be dismissed and against that accused filed revision application before the Ld. Sessions Court and same was also dismissed. Therefore, answering respondent no.2 has not comments to offer.
12. Those, with reference to GroundA of Para8 in the petition is concerned, same fact is dependable on the subject matter of the evidence and it will be proved during the trial before the Ld. rial Court and therefore, such type of petition is not maintainable in the eye of law since no specific reasons explained properly.
13. Those, with reference to GroundB of Para8 in the petition is concerned, which is straightway supporting to the present complainant. I say and submit that on the basis of theory in the said Para, the present petitioners raised points which are raised themselves alone and therefore, same cannot be consider in light of the present petitioners/accused only.
14. Those, with reference to GroundC of Para8 in the petition is concerned, same is on theory of logic and same can not be considered without cogent evidence. Therefore, same is dependable on subject matter of evidence and therefore, at this stage, same cannot be considered.
15. Those, with reference to GroundD of Para8 in the petition is concerned, same is absolutely incorrect and misleading averments made by the present petitioners/accused and therefore, I deny the same and therefore, FIR should be read as a part of the petition since specific allegation alleged by me against the accused and same is also reliable on the evidence also.
16. Those, with reference to GroundE to L of Para8 in the petition is concerned, same is logically language without concrete evidence on record and therefore, I deny the same.
17. Those, with reference to Para9 to 11 of the petition is concerned, same is common and general in the petition and as a part of the petition and therefore, answering respondent no.2 have no Page 9 of 16 R/SCR.A/765/2012 JUDGMENT comment to offer the same.
18. Those, with reference to Para12 A, B, C, D & E of the petition is concerned, same is prayer for allowing the present petition and for quashing and setaside the Chargesheet filed in FIR being IC.R. No.293/2007 before the Sarkhej Police Station as well as impugned orders passed in the Ld. Trial Courts below. I say that the said prayer is dependable on merit of the case and provision of law dependable on fact of the case and therefore, Prayer made in the present petition should be dismiss with heavy cost to the petitioners in the interest of justice.
19. REAL FACT OF THE FIR & FSL REPORT ARE AS UNDER: 19.1. That, present Res. No.2/complainant is a widow mother of the present accused no.2 and grand mother of accused no.1 as well as she is also heart patient and presently aged about 82 years. That, on dated 09.12.2000, she opened her saving bank account no.5244 in bopal branch of Dena Benak at Ahmedabad.
19.2. That, on dated16.8.2002, accused No.3, the then Branch Manager of the Bopal Branch of Dena Bank, in conspiracy with accused no.01 and 02, made accused no.1 as the joint account holder of saving bank account no.5244 of the complainant. The Application Form for adding the name of the accused no.1 carried a forged as well as genuine signature of the complainant.
19.3. That, during 16.8.2002 to 08.10.2002, the accused no.1 withdrew more than Rs.10 Lacs from the bank account of the complainant by presenting loose withdrawal slips signed by him from time to time.
19.4 It is relevant that withdrawal of more than Rs.20,000/ by a loose withdrawal slip is contrary to the rules of the Reserve Bank.
19.5 That, on dated09.10.2002, the complainant instructed her bank not to pass any cheque after 9.10.2002 from her account which is subject matter of evidence during Trial before the Ld. Trial Court.
19.6. That, in July2007, the complainant learnt about the withdrawals of the amounts from her bank account.
19.7. That, during month of JulyAug2007, the complainant obtained information from the Information Officer of Dena Bank under the Right to Information Act, 2005 which was supplied by letters dated 21.08.2007 and 29.10.2007.Page 10 of 16
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19. 8. That, upon learning fraudulent acts of the accused nos.01 to 03, the complainant made a complaint against the accused nos.01 to 03 which was registered as I293/07 with the Sarkhej Police Station.
19.9. That, during the investigation by the police, the Bank supplied the information together with relevant documents to the police and the police sent the documents to Directorate of Forensic Science.
19.10. That the Handwriting and Photographic Bureau of the Directorate of Forensic Science submitted an opinion in writing to the effect that the signatures at D1, D2, D4 and D6 were written by the complainant while the signatures at D3 and D5 were written by accused no.02.
19.11 That, the police completed the investigation and filed charge sheet and charged the accused no.01 to 03 with offences under S.406, 420 and 114 of the IPC.
20. It is most respectfully submits that as per the allegation made in the FIR, when the present petitioners/ original accused no.01 & 02 come before me along with the above FORM for joining bank account holder and requested me for my signatures wherein I had seen that my forge signatures were already made in that FORM and therefore, I asked to the present petitioners no.1 & 2 about the said forge signatures whereby they raised false story stating that they need my signatures for Ration Card and also informed me that those signatures in the FORM are not signatures but those are my names only and they forced me to sign just below those my names means forge signatures.
21. That, the present petitioner no.2 is my son and present petitioner no.1 is son of present petitioner no.2/my grand son and therefore, with a view to good trust on my son, I signed in the said FORM.
22. That, as above, there are total (04) four signatures in the above FORM for opening joint account of petitioner no.1 in my saving bank account wherein 02 (two) are my own signatures and 02 (Two) signatures are forge signatures and the Handwriting and Photographic Bureau of the Directorate of Forensic Science submitted an opinion in writing to the effect that the signatures at D1, D2, D4 and D6 were written by the complainant while the signatures at D3 and D5 were written by accused no.2.
23. During that time, the original accused No.3 Mr. C. R. Jani of the said FIR also tiled quashing petition being Special Criminal Application No.1447 of 2012 against the impugned Order dated 31.03.2012 passed by the Ld. 07th Additional District Sessions Judge, Page 11 of 16 R/SCR.A/765/2012 JUDGMENT Ahmedabad (Rural) in Criminal Revision Application N0.99/ 2011.
24. Subsequently, the said accused no.3 also filed Stay application being Criminal Application No.16845 of 2013 in Special Criminal Application No.1447 of 2012 wherein this Hon'ble Court (Coram:
Hon'ble Ms. Justice H. N. Devani) granted adinterim relief by Order dated21.10.2013 and stayed the further proceedings of Criminal Case No.3398/2009 pending before the Learned Additional Chief Judicial Magistrate, Ahmedabad (Rural) qua the petitioner, i.e Original Accused No.3 namely Mr. C. R. Jani only and also clarified that the proceedings are not stayed qua the other accused means present petitioners/accused no.1 & 2.
25. I say and submit that thereafter, above Special Criminal Application No.1447 of 2012 of Accused No.3 was finally decided and allowed by this Hon'ble Court (Coram: Hon'ble Mr. Justice M. D. Shah) by Order dated21.02.2014 whereby this Hon'ble Court quash and setaside the impugned order dated31.03.2012 passed by the Ld. 07th Additional District Sessions Judge, Ahmedabad (Rural) below Criminal Revision Application No.99/2011 & impugned complaint being C.R. No.I293/2007 registered at Sarkhej Police Station and quash and setaside the further proceedings of Criminal Case No.3398/2008 pending before the learned Additional JMFC at Ahmedabad (Rural) qua the petitioner, i.e.Mr. C. R. Jani/original accused no.3.
26. I say and submitted that the criminal proceedings qua the original Accused No.3 has been quashed and setaside and therefore, on the said parity ground, the present petitioners/original accused no.1 and 2 also filed an application bearing Criminal Misc. Application No.10024 of 2014 for stay in above numbered petition against the proceeding pending before the Ld. Trial Court wherein this Hon'ble Court (Coram:
Hon'ble Mr. Justice R. D. Kothari) passed Order dated 28.07.2014 and granted stay for a period of four weeks.
27. I say and submitted that in above circumstances, against the above Order dated21.02.2014 passed by this Hon'ble Court (Coram:
Hon'ble Mr. Justice M. D. Shah) in Special Criminal Application No.1447 of 2012 qua the original Accused No.3, I approached before the Hon'ble Supreme Court of India and filed Special Leave Petition (Criminal) No.5076 of 2014 whereby the Hon'ble Supreme Court of India issued Notice by Order dated21.07.2014 to the respondents and thereby same SLP is pending before the Hon'able Apex Court.
28. Thereafter, the present petitioners/accused filed an application bearing CR.M.A. No.19364 of 2014 in above numbered petition for stay till final disposal of the petition whereby this Hon'ble Court Page 12 of 16 R/SCR.A/765/2012 JUDGMENT disposed the same through earlier stay order. Thereby, the present petitioners enjoying their stay in the present petition.
29. I say and submit that the original accused no.3 name1y Mr. Chandravadan Ravishanker Jani, Bank Manager of Dena Bank suppressed the above material fact in his quashing petition being Special Criminal Application No.1447 of 2012 and misguide to this Hon'ble Court on wrong track and getting Order for quashing and set aside the entire criminal proceeding qua him in connection of the above FIR pending before the Ld. Trial Court.
30. That, original accused no.3 namely Mr. Chandravadan Ravishanker Jani, Bank Manager of Dena Bank declared following wrong story and suppressed true material facts before this Hon'ble Court in Special Criminal Application No.1447 of 2012 as under: ➢ Defence of the accused no.3 in SCR.A. No.1447/2012: That, the accused no.3 declared before this Hon'ble Court that "when an application was given by the complainant on 9.10.2002, not to entertain any transaction in Savings Bank Account No.5244, the bank did not permitted any transaction thereafter, therefore, alleged transaction referred in the complaint took place prior to 9.10.2002, which is admitted in the complaint itself means myself and therefore, neither the petitioners nor the bank has not committed any offences as alleged".
➢ Clarification of above Defence: I say and submit that the main allegation/offence in the FIR is only that on dt.16.8.02, accused No.3, the then Branch Manager of the Bopal Branch of Dena Bank, in conspiracy with accused nos.1 and 2, made accused no.1 as the joint account holder in saving bank account no.5244 of the complainant and thereby application form for adding the name of the accused no.1 carried a forged as well as genuine signature of the complainant and thereafter, present petitioners withdraw those amount from my savings account without informed me.
➢ Defence of the accused no.3 in SCR.A. No.1447/2012: That, the accused no.3 declared before this Hon'ble Court in SCR. A. No.1447 of 2012 that "the signature made in the withdrawal slip made in the account is the genuine signature of the complainant as per the opinion of FSL Report and therefore, either the bank or the petitioner cannot be fastened with any liability".
➢ Clarification of above Defence: I say and submit that the signatures in the withdrawal slips are concerned same are carried out Page 13 of 16 R/SCR.A/765/2012 JUDGMENT by the present petitioner no.1 Hemant Balvantbhai Patel, but not signed by the complainant. As above, said wrong fact was declared by the accused no.3/ petitioner.
If, we believe one side that the signatures in the withdrawal slips carried out by the accused no.1 He1nant Balvantbhai Patel, then I would like to say that the said procedure was subsequent procedure, i.e.after opening joint account of the accused no.1 with my Saving Bank Account through prescribe FORM wherein forge signatures made by the petitioners. Therefore, signatures of the accused no.1 Hemant Balvant Patel in withdrawal slips should be genuine signatures but that is not a part in the matter.
As above, documentary evidence in respect of those withdrawal slips shows that withdrawal slips were signed by the present petitioner no.1 namelyHemant Balvantbhai Patel. But, the Ld. Advocate of the Accused no.3 Bank Manager misguide to this Hon'ble Court with his wrong statement that "signatures in withdrawal slip signed by the complainant is genuine as per FSL Report" and thereby the accused no.3 getting quashing order from this Hon'ble Court.
➢ In above circumstances, on the basis of the above Order dated 21.02.2014 in Spl. Criminal Application No.1447 of 2012 of the accused no.3Bank Manager, the original accused no.1 & 2/present petitioners obtained stay subsequently which cannot be entertain by this Hon'ble Court on the ground of suppress material of facts.
31. It is important to note that the original accused no.3/Bank Manager stated in his quashing petition bearing Special Criminal Application No.1447 of 2012 that about the genuine signatures of the accused no.1 in the withdrawal slip and FSL report also supporting that effect. According to the said averment of the accused no.3 in his petition, this Hon'ble Court (Coram: Hon'ble Mr. Justice M. D. Shah) observed in Order dated21.02.2014 that "the signature made in the withdrawal slip made in the account is the genuine signature of the complainant as per the opinion of FSL t and therefore, either the bank of the petitioner cannot be fastened with any liability"
As such, this Hon'ble Court allow the petition of accused no.3 by Order dated21.02.2014.
Against the above Order dated21.02.2014 in SCR.A. No.1447 of 2012, the original res. no.2/complainant filed SLP (Cri.) No.5076 of 2014 before the Hon'ble Supreme Court whereby the petitioner/complainant highlighted that "the signaturesnof the accused no.1 in Withdrawal Slip is not a subject matter of the case and FSL report is not for that purpose but either matter dependable on the forge signatures of the complainant made by the accused in Bank Page 14 of 16 R/SCR.A/765/2012 JUDGMENT FORM are forge signatures and FSL reports also supporting the same.
In the above SLP, the coaccused/Bank Manager tiled his Reply dated17.09.2014 wherein the said accused declared with affidavit in Para18 of the said Reply that "The Terms 'Withdl'al Slip' referred in the impugned order is merely a reference to the Application Form and may be taken as a slip of plen".
I say and submit that once the coaccused/Bank Manager declared with affidavit before this Hon'ble High Court that as per the FSL Report signatures in withdrawal slip are genuine and on that ground this Hon'ble Court quashed and setaside either criminal proceeding against him/Bank Manager. But, on other hand, the said coaccused/Bank Manager declared before the Hon'ble Supreme Court in his written Reply that "The Term Withdrawal Slip' referred in the impugned order is merely a referece to the Application FORM and may be taken as a slip of pen"
I say that the said contradictory View taken by the original accused no.3/Bank Manager before this Hon'ble Court as well as Hon'ble Supreme Court on one subject matter, itself proved that he misguide to both the Hon'ble Courts and such type of practice adopted by the accused no.3 being a Bank Manager of Bank of India is too much serious and therefore, it should be taken seriously in the large interest of justice.
32. I say and submit that the present petitioners are not entitle for the relief as the present petitioners dependable on the above order dated 21.02.2014 passed by this Hon'ble Court in Spl. Criminal Application No.1447 of 2012 wherein that petitioner/ accused No.3 suppressed the material facts of the case and also misguide to this Hon'ble Court and misused court machinery without any substance in the matter."
12. Mr. Pandav brought to my notice that, in fact, the two applicants herein had filed a discharge application under Section239 of the Cr.P.C. The discharge application came to be rejected by the Additional Judicial Magistrate First Class, Ahmedabad (Rural) at Mirzapur vide order dated 20/09/2010. Being dissatisfied with such order, the two applicants preferred the Criminal Revision Application No.83 of 2010. The Criminal Revision Application also came to be rejected by the revisional Court vide order dated 06/02/2012 passed by the 5th Adhoc Additional Page 15 of 16 R/SCR.A/765/2012 JUDGMENT Sessions Judge, Ahmedabad (Rural). According to Mr. Pandav, surprisingly nothing has been submitted by the learned counsel appearing for the applicants as regards the legality and validity of the two orders passed by the courts below. Mr. Pandav, would submit that there being no merit in this application, the same be rejected.
13. Having heard the learned counsel appearing for the parties and having gone through the materials on record, I am of the view that I should not exercise my writjurisdiction under Article226 of the Constitution of India to quash the criminal proceedings. In my view, there is a primafacie case of cheating against the applicants herein. The picture would be clear only after appropriate evidence is led oral as well as documentary before the trial Court. The discharge of the bank officer is not helpful to the two applicants herein. Primafacie, it appears from the materials on record that the grandson got his name added in the savings account by a false representation made before the first informant that her signatures were required for the purpose of rationcard. After having obtained the signatures on certain forms of the bank, the grandson got his name added and later, both the applicants fraudulently withdrew the amount of Rs.10,50,000/ over a period of time. There may not be any forgery as such, but, I do see a primafacie case of cheating. Even grave suspicion at this stage is sufficient to frame charge against the applicants.
14. In the result, this application fails and is hereby rejected. The trial shall now proceed with the criminal case at the earliest. Rule is discharged. Adinterim order earlier granted stands vacated.
(J.B.PARDIWALA, J) aruna Page 16 of 16