Karnataka High Court
Sri Madhukar Gangadi vs The State Of Karnataka on 7 August, 2017
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 07TH DAY OF AUGUST, 2017
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
CRIMINAL PETITION NO.5392/2017
BETWEEN:
1. SRI. MADHUKAR GANGADI
DIRECTOR OF M/S MEDPLUS
(A UNIT OF OPTIVAL HEALTH
SOLUTIONS PVT. LTD.,)
R/AT DOOR NO.2-3-762/1/A
GOLNAKA, AMBERPET
HYDERABAD.
2. SRI. K. SATYA MURALI KRISHNA
DIRECTOR OF M/S MEDPLUS
(A UNIT OF OPTIVAL HEALTH
SOLUTIONS PVT. LTD.,)
RESIDING AT PLOT NO.101
BLOCK-13, PRAJAY SHELTER
MAKTHA, MIYAPUR
HUDERABAD.
... PETITIONERS
(BY SRI. AKKI MANJUNATH GOWDA K, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY DRUG INSPECTOR-2
DAVANGERE CIRCLE
OFFICE OF THE REGIONAL
DEPUTY DRUG CONTROLLER
NO.376/2, 2ND FLOOR
8TH CROSS, 4TH MAIN
2
P.J. EXTENSION
DAVANAGERE-577 002.
... RESPONDENT
(BY SRI. S. RACHAIAH, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 CR.P.C PRAYING TO QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.152/2017 WHICH IS PENDING
BEFORE THE III ADDITIONAL CIVIL JUDGE (SR.DN) AND
JMFC, DAVANAGERE AGAINST THE PETITIONERS.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Petitioners who are arraigned as accused Nos. 2 and 3 in C.C.No.152/2017 are before this Court seeking for quashing of said proceedings.
2. Facts in brief which has led to filing of this petition are as under:
Respondent herein filed a complaint before 3rd Addl. Civil Judge (Sr.Dn) & JMFC, Davanagere under Section 200 Cr.P.C alleging that petitioners and two others have committed offences punishable under Section 18(a)(vi) read with Rule 65(2) of Drugs and Cosmetics Act, 1940 and Rules made thereunder which 3 is punishable under Section 27(d) of Drugs and Cosmetics Act, 1940 contending interalia that on 12.05.2016 Sri. Manjunath Reddy, Assistant Drugs Controller-2, Davanagere Circle, Davanagere obtained prescription containing drugs namely Ciflox XL tablets and Hifenac tablets from Dr.Manoj Kumar S Pujar, Consultant Physician, Pooja Hospital, Davanagere and went to Anjaneya layout and secured Sri Vinay Kumar and Sri Veeresh for the purpose of conducting test purchase and after briefing them, he requested Sri Vinay Kumar to act as a decoy customer to purchase drugs from accused No.1 - firm and handed over the prescription issued along with three(3) Rs.100 currency notes bearing distinctive numbers and told him to purchase the prescribed drugs and accordingly said decoy purchased the drugs prescribed and on his signal, C.W.1, C.W.2, C.W.4 proceeded to accused No.1's shop and found that person in charge had sold drugs mentioned in the prescription to C.W.3 in the absence of a registered Pharmacist and as such, it was alleged that accused persons have committed an offence 4 punishable under the Act as noticed herein above.
Accordingly, complaint came to be registered by jurisdictional Magistrate who took cognizance of the offence and issued summons to the accused persons.
3. Petitioners who have been arraigned as accused Nos.2 and 3 are before this Court for quashing of said proceedings contending interalia that accused No.1 is a registered company carrying on business of Chemists and Druggists in the trade name of Med-Plus; petitioners-1 and 2 being Directors of said company and there is no direct or indirect allegations made against the petitioners in the entire complaint; it is based on a complaint lodged on 10.03.2010 by one Mr.Prabhu and complaint is filed on 18.03.2017 and the ingredients prescribed under Section 34 of the Drug and Cosmetics Act, 1940 (for short 'Act') is not attracted. Hence, they seek for quashing of proceedings pending in C.C.No.152/2017.
4. Per contra, learned HCGP appearing for the State would support the case of the prosecution and 5 submits that accused Nos.2 and 3 - petitioners being Directors of the firm - accused No.1 and they are responsible for day-to-day administration and as such, they have been rightly arraigned as accused and prays for rejection of the petition.
5. Having heard the learned Advocates appearing for parties and on perusal of the records, it would disclose that respondent has alleged that petitioners have committed an offence punishable under Section 27(d) of the Act namely, having sold the drug in contravention of Section 18(a)(vi) of the Act namely, having sold the drug on the prescription of a registered medical practitioner without the personal supervision of a registered Pharmacist as required under Rule 65 (2) of the Drugs and Cosmetics Rules, 1945 and as such, they are punishable under Section 27(d) of the Act. Section 34 of the Act provides for proceedings against company if such offence is committed by a company. Section 34 of the Act reads thus:
"34. Offences by companies.- (1) Where an offence 6 under this Act has been committed by a company, every person who at the time the offence was committed, was in charge of, and was responsible to the company for the conduct of the business of the company, as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:
Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.7
Explanation.- For the purposes of this section-
(a) "company" means a
body corporate, and
includes a firm or
other association of
individuals; and
(b) "director" in relation
to a firm means a
partner in the firm."
6. A bare reading of sub-section (1) of Section 34 of the Act would indicate that expression "every person who, at the time of offence was committed"
is used not without any significance and same would indicate that criminal liability of a Director must be determined on the date the offence alleged to have been committed. In other words, complaint should specify or disclose or indicate that accused persons were responsible for day to day management and affairs of the company and on account of their participation in the said act, it has resulted in an act punishable under the Act and as such, criminal liability is to be fastened on them. Provision contained in Section 34 of the Act 8 clearly stipulates that when the company is an accused and then, persons incharge as well as company would be deemed to be liable for the offence under the Act for such offence. Statutory intendment is clear and unambiguous. Proviso to sub-section (1) would be a complete answer to this proposition namely, it would indicate that nothing contained in sub-section (1) would render any such person liable to any punishment provided under the Act, proves that offence is committed without his knowledge or that he had exercised his due diligence to prevent commission of such offence. To put it differently, if complaint averments does not disclose that persons who have been arraigned as accused were not at the helm of affairs at the time of alleged commission of offence or accused persons were in no way responsible for the day to day administration of the business or allegations made in the complaint does not disclose that persons so accused were directly responsible for the criminal act, in such circumstances, prosecution cannot be heard to contend that merely because the person is a Director of 9 the company would be vicariously liable for all the acts done by any other person who has committed the offence. This proposition is fortified by the view expressed by Hon'ble Apex Court in the case of ANEETA HADA vs M/S.GODFATHER TRAVELS & TOURS PVT. LTD. reported in AIR 2012 SC 2795 vide paragraph 25 & 32 and in the case of HARSHENDRA KUMAR D vs REBATILATA KOLEY ETC. reported in AIR 2011 SC 1090 vide paragraph 15.
7. In the light of the aforestated position of law, when the facts on hand are re-examined, particularly, when the allegations made in the complaint are perused, it would indicate that allegation made against petitioners who have been arraigned as accused Nos.2 & 3 are as under:
"4. That the Accused A2, Sri Madhukar Gangadi and A3 Sri K. Satya Murali Krishna are the Directors of the accused firm A1 and hence are responsible for the conduct of the business of the A1 firm and thereby by responsible for the offence committed and described hereunder."
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"II. The accused person A2, Sri. Madhukar Gangadi being one of the Directors of A1 firm is responsible for selling the Schedule H and Schedule H1 drug in absence of Registered Pharmacist and thereby violated Section 18(a) (vi) read with Rule 65(2) of the said Act which is punishable under Section 27(d) of the Act.
III. The accused person A3, Sri. K. Satya Murali Krishna being one of the Directors of A1 firms is responsible for selling the Schedule H and Schedule H1 drug in absence of Registered Pharmacist and thereby violated Section 18(a) (vi) read with Rule 65(2) of the said Act which is punishable under Section 27(d) of the Act."
8. A bare reading of these allegations made in the complaint cannot be construed as petitioners being Directors of accused No.1 - company were either in- charge of the day-to-day affairs of the firm or they had dispensed with the drug prohibited under the Act on account of their participation and supervision. Merely because they are Directors of accused No.1 - company, ipso facto does not make their act, so as to fix vicarious 11 liability on them and as such, this Court is of the considered view that proceedings initiated against petitioners cannot be continued and continuation thereof would be an abuse of process of law .
Hence, I proceed to pass the following:
ORDER
(i) Criminal Petition is hereby allowed.
(ii) Proceedings in C.C.No. 152/2017 pending on the file of III Additional Civil Judge (Sr.Dn) & JMFC, Davanagere against petitioners are concerned is hereby quashed.
(iii) Petitioners are acquitted of the charges of violation of Section 18(a)(vi) read with Rule 65(2) of Drugs and Cosmetics Act, 1940 and Rules which is punishable under Section 27(d) of the Act.
SD/-
JUDGE *sp