Gujarat High Court
Yogesh Premjibhai Suvariya vs State Of Gujarat on 11 May, 2018
Author: B. N. Karia
Bench: B.N. Karia
R/CR.MA/13233/2012 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 13233 of 2012
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE B.N. KARIA
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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YOGESH PREMJIBHAI SUVARIYA
Versus
STATE OF GUJARAT
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Appearance:
MR. JAY M THAKKAR, ADVOCATE for the PETITIONER(s) No. 1
MR PRATIK Y JASANI, ADVOCATE for the RESPONDENT(s) No. 2
MR LB DABHI, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 11/05/2018
CAV JUDGMENT
1. By means of filing this Misc. Criminal Application under Section 482 of the Code of Criminal Procedure, 1973 (in Short "CrPC"), the applicant-original accused has prayed for quashment of FIR, being C.R. No. I-165 of 2012 filed against Page 1 of 12 R/CR.MA/13233/2012 CAV JUDGMENT him at Bhaktinagar Police Station, Rajkot City for an offence punishable under Sections 406 and 420 of the Indian Penal Code.
2. Brief facts of the case are that the complainant is running the business under the name and style of Jayesh Steel Supply, which is dealing in iron and cement products, whereas, the petitioner is running his business under the name and style of Shivamy Enterprise, which is dealing in iron business on large scale. That, the petitioner is regularly purchasing goods ie., Iron from the complainant-respondent no.2 since last few years and making its full payment on time. The petitioner placed order with original complainant-respondent no.2 and requested him to send certain quality of goods ie., Iron and also informed the original complainant-respondent no.2 that payment of such goods will be paid later on, after receiving payment thereof from the customers. With regard to such order, the original complainant delivered goods to the petitioner on different dates ie., 11.10.2011; 12.10.2011; 15.10.2011; 17.10.2011; 18.10.2011; 20.10.2011; 22.10.2011 and 06.11.2011 vide different bill numbers and different amounts, which in total comes to Rs. 27,88,798/-. Page 2 of 12 R/CR.MA/13233/2012 CAV JUDGMENT That, when the respondent no.2 did not receive payment, he made a request to the petitioner and eventually, petitioner paid Rs. 2,00,000/- on 17.11.2011, Rs. 2,00,000/- on 18.11.2011 and Rs. 1,00,000/- on 28.11.2011, means in all, the petitioner paid Rs. 5,00,000/-. But, he did not repay remaining bill amount giving reason that he has not received payment from the concerned customers. Later on, during inquiry, the complainant found that the petitioner has closed down his business and fled away. Accordingly, a complaint/FIR came to be lodged against the present applicants under Sections 406 and 420 of the Indian Penal Code.
3. Heard learned advocate Mr. Jay M. Thakkar for the petitioner, learned advocate Mr. Pratik Y. Jasani for the respondent no.2 and learned APP Mr. L. B. Dabhi for the respondent No.1-State.
4. Learned advocate Mr. Jay M. Thakkar for the petitioner submitted that the petitioner is innocent and has not committed any offence; as alleged. That, the date of offence is shown in the complaint from 11.10.2011 to 06.11.2011, whereas, the complaint was filed on 28.08.2012. Thus, there is a huge delay in registration of FIR and such delay is not Page 3 of 12 R/CR.MA/13233/2012 CAV JUDGMENT explained by the complainant. That, the complainant and petitioner have entered in numerous commercial transactions and the petitioner has also made time to time/regular payment for the said transactions. That, the petitioner has also made part payment to the complainant qua the said transaction. That, the petitioner has neither deceived nor induced the complainant nor there is any dishonest on the part of the present petitioner. That, there is neither entrustment of any property to the petitioner nor dominion over any property by the petitioner, and therefore, no ingredients of Section 406 IPC gets attracted. That, the dispute between the present petitioner and the original complainant is purely of a civil nature, and therefore, complaint filed by the complainant is nothing, but a sheer abuse of process of law. He has placed reliance on the following two authorities in support his submissions: (1) Lalitbhai Bhanubhai Milbasia v. State of Gujarat & Anr., reported in 2004(4) GLR 3233 and (2) (M/s.) Kuber Rolling Mill Private Limited & Ors. v. State of Gujarat & Anr, reported in 2006 (1) GLH 386. Ultimately, learned advocate for the petitioner has requested to quash and set aside the impugned complaint.
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5. Learned advocate Mr. Pratik Y. Jasani for the respondent no.2 submitted that it is a clear case of entrustment of property and cheating committed by the present petitioner. That, it is a modus operandi of the petitioner to purchase goods from the dealers/merchants, and thereafter, not paying the amount of such goods. That, certain offences were committed by the present petitioner by adopting the modus operandi as such charge-sheets were filed by the agencies. He has placed some of the documents to establish that present petitioner had committed such cheating under Section 420 and 406 IPC, as the goods were delivered to the petitioner on a trust given by him to make payment of the goods in time to the respondent no.2. However, due payment was demanded by the respondent no.2 for clearing the account, again it was assured that on receiving payment from the customers, the petitioner would pay remaining outstanding of the respondent no.2. That, the petitioner has fraudulently and dishonestly induced respondent no.2 to deliver the goods to him and has retained the goods in his custody. That, he has induced the respondent no.2 intentionally and deceived the respondent no.2-complainant for delivering the goods. Prima facie, the petitioner is involved Page 5 of 12 R/CR.MA/13233/2012 CAV JUDGMENT in the offence, and therefore, no prayer for quashing of the complaint registered against him can be granted. He has placed reliance upon the following four authorities in support his submissions: (1) Sushil Suri v. Central Bureau of Investigation & Anr., reported in (2011) 5 Supreme Court Cases 708; (2) Medchl Chemicals & Pharma (P) Ltd v. Biological E. Ltd & Ors., reported in (2000) 3 Supreme Court Cases 269; (3) Maratt Rubber Ltd., v. J. K. Marattukalam, reported in (2000)9 SCC 547 and (4) S. M. Datta v. State of Gujarat & Anr., reported in 2001(3) GLH 221 and has requested to dismiss the petition.
6. Learned APP Mr. L.B. Dabhi appearing for the respondent no.1-State has supported the arguments advanced by learned advocate Mr. Pratik Jasani appearing on behalf of the respondent no.2-original complainant and has contended that having regard to the nature of allegations made in the FIR, in relation to commission of an offence, no case is made out to quash the FIR against the petitioner. It is further submitted that FIR registered against the petitioner must be allowed to be investigated independently and after completion of the investigation, charge-sheet is allowed to be filed against the Page 6 of 12 R/CR.MA/13233/2012 CAV JUDGMENT accused person so that the case is brought to its logical end in the court of law against the accused person. It is further submitted that in exercise of powers under Section 482 CrPC, this Court cannot undertake detailed examination of the facts contained in FIR by acting as an Appellate Court and draw its own conclusion. Ultimately, it was requested by learned APP to dismiss the petition.
7. Having considered rival submissions laid before this Court by learned advocates appearing on behalf of the respective parties and learned APP appearing on behalf of the respondent-State, and on bare perusal of Section 482 CrPC, it is clear that the object of exercise of power under Section 482 CrPC is to prevent abuse of process of law and to secure ends of justice. In Rajiv Thapar & Ors. v. Madan Lal Kapoor (Supra), the Apex Court has enumerated the steps which are required to be followed before invoking inherent jurisdiction by the High Court under Section 482 CrPC. Relevant observations made by the Bench, read as under:
"(30) Based on the factors canvassed in the foregoing paragraphs, we would delineate the following steps to determine the veracity of a prayer for quashing, raised by an accused by invoking the power vested in the High Court Page 7 of 12 R/CR.MA/13233/2012 CAV JUDGMENT under Section 482 of the Cr.P.C 30.1 Step one, whether the material relied upon by the accused is sound, reasonable, and indubitable, i.e., the material is of sterling and impeccable quality?
30.2 Step two, whether the material relied upon by the accused, would rule out the assertions contained in the charges levelled against the accused, i.e., the material is sufficient to reject and overrule the factual assertions contained in the complaint, i.e., the material is such, as would persuade a reasonable person to dismiss and condemn the factual basis of the accusations as false. 30.3 Step three, whether the material relied upon by the accused, has not been refuted by the prosecution/complainant; and/or the material is such, that it cannot be justifiably refuted by the prosecution/complainant?
30.4 Step four, whether proceeding with the trial would result in an abuse of process of the court, and would not serve the ends of justice?
30.5 If the answer to all the steps is in the affirmative, judicial conscience of the High Court should persuade it to quash such criminal proceedings, in exercise of power vested in it under Section 482 of the Cr.P.C. Such exercise of power, besides doing justice to the accused, would save precious court time, which would otherwise be wasted in holding such a trial (as well as, proceedings arising therefrom) specially when, it is clear that the same would not conclude Page 8 of 12 R/CR.MA/13233/2012 CAV JUDGMENT in the conviction of the accused."
8. It appears from the averments made by the complainant in its complaint that both the parties are running their business and dealing in the Iron and Cement products as well as hardware products. Certain iron goods was purchased by the present petitioner from the complainant stating that the payment of goods will be made by him later on, after receiving payment from the customers and the complainant supplied and delivered goods, as requested by the petitioner, on different dates amounting Rs. 27,88,798/-. On making demand by the complainant, an amount of Rs. 5,00,000/- was paid by the present petitioner and stated that the remaining dues, the amount would be cleared by him on receiving payment from the customers, and thereafter, no payment was made by the present petitioner and when inquired, found that business was closed by the petitioner and he had fled away. On non-receipt of outstanding dues from the petitioner, he has chosen to register the impugned complaint against the present petitioner under Sections 406 and 420 IPC, which was registered as C.R.No. I-165 of 2012 before Bhaktinagar Police Station, Rajkot City.
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9. A similar question arose before this Court in Criminal Revision Application No. 85 of 2001, wherein also there was a contract for sale and purchaser of the property and amount was not paid to the complainant. A complaint was registered against the accused persons under Sections 406 and 420 IPC. This Court was of the view that when there was a contract for sale and purchase of a property, it is a matter of sale against consideration, and therefore, the property cannot be said to have been entrusted temporarily, for a limited purpose for a limited object. In the present case, same is the facts, as in a form of iron, was sold on credit by the complainant. Therefore, it cannot be said that there was an entrustment of the said property by the complainant to the petitioner. When entrustment is not there, then an offence punishable under Section 406 of the Indian Penal Code cannot be said to have been committed. So far as offence punishable under Section 420 IPC is concerned, it cannot be said to have been made out in absence of a case of inducement at the time when the contract of sale and purchase took place. Non payment is not a sufficient ground to hold even prima facie that there is a case of cheating, either.
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10. In case of M/s. Kuber Rolling Mill Private Limited and Ors. v. State of Gujarat & Anr., (Supra), it is held that the private complaint was lodged before the Criminal Court complaining about non payment of dues and ill-treatment, this court was pleased to hold that the complainant should have filed a plaint/civil suit for recovery of dues and not a complainant/criminal case. The complainant cannot bring a money suit before the criminal court. Complainant was found to have abused the process of law and was therefore complaint was quashed.
11. Here also, on reading of the complaint, it is clear that the complaint has been filed only in order to recover outstanding dues of the complainant. Instead of filing a civil suit against the petitioner, the respondent no.2-complainant has filed impugned complaint before the police, changing its nomenclature from civil suit to a criminal case. Prima facie, the dispute in question is nothing, but a dispute in respect of non payment of dues of the complainant, which can be said to be dues of unpaid sale. Moreover, none of the authorities relied upon by learned advocate Mr. Pratik Y. Jasani for the respondent no.2 are applicable to the facts of the present case. Page 11 of 12 R/CR.MA/13233/2012 CAV JUDGMENT
12. In view of facts of the case and position of law so also having regard to the facts and circumstances of the case on hand, after going through the criminal complaint filed against the petitioner, this Court is of the view that it is a clear case of abuse of process of law on the part of the respondent no.2, and therefore, this Court is of the opinion that this petition deserves to be allowed. Accordingly, the same is allowed. The impugned complaint, being C.R. No. I-165 of 2012, registered with Bhaktinagar Police Station, Rajkot City for an offence punishable under Sections 406 and 420 IPC is hereby quashed and set aside. Interim relief; if any, granted earlier stands confirmed. Rule is made absolute to the aforesaid extent.
(B. N. KARIA, J) ksdarji Page 12 of 12