Allahabad High Court
Larsen And Toubro Ltd. And Ors. Etc. vs State Of Uttar Pradesh And Ors. on 23 December, 2004
Equivalent citations: 2005CRILJ1982
ORDER R.C. Deepak, J.
1. The applicants named -- (1) M/s. Larsen and Toubro Ltd., ECC Construction Group, Bhikaji Cama Place, Somdutt Chamber-1, R.K. Puram, New Delhi 110 066 New Address at 211. 1st Floor, Okhla Industrial Estate, Phase III, New Delhi 110 020 (2) Shri L. Ramakrishnan S/o K. Laxmi Narayan, (Company Officer deputed on Construction Site) Resident Engineer, L & T, ECC Group, Somdutt Chamber-1, R.K. Puram, New Delhi -110066 New Delhi Address at 211, 1st Floor Okhla Industrial Estate Phase III, New Delhi, 110 020 (3) Sri Pankaj Lalla, S/o Suraj Prakash Lalla, (Company Officer deputed on Construction Site) Planning Engineer, L & T, ECC Group, Somdutt Chamber 1, R.K. Puram, New Delhi 110 066 New Address at 211, 1st Floor, Okhla Industrial Estate, Phase III, New Delhi 110 020 and (4) Shri A.D. Huria, S/o Chandra Bhan Huria, Regional Project Manager (B/F), ECC Group of L & T-5. Somdutt Chamber 1, Bhikaji Cama Place, New Delhi 110 066 New Address at : 21], 1st Floor, Okhla Industrial Estate, Phase III, New Delhi 110 020 have filed this petition for the quashing of the proceedings inflated on the basis of a charge sheet filed by the Investigating Officer of the police station Barsana, District Mathura against the applicants for their prosecution in a Criminal Case No. 1326 of 2002 pending in the Court of Additional Chief Judicial Magistrate II. Mathura. A further prayer for the quashing of the orders dated 9-7-2003, 30-9-2003 and 30-10-2003 passed by the said A.C.J.M.
2. The facts of the case briefly stated as under :--
There exists a Pratishthan known as Rangeeli Mahal in Barsana, District Mathura. This Pratishthan desired for the construction of a premises Vishwa Kalyan Kendra at Barsana, Mathura. For that purpose, the Pratishthan invited tenders. The application No. 1 (M/s Larsen & Toubro Ltd.) having its Regional Office at 211, 1st Floor, Okhla Industrial Estate, Phase III, New Delhi 110 020 also filed its tender in response to the advertisement published by the above Pratishthan. The Rangeeli Mahal Pratishthan ultimately accepted the tender of applicant No. 1 The terms and conditions were agreed between the parties. An agreement was reduced to writing in connection therewith. The agreement contained all details particularly relating to the supervision, management, obligation of the Pratishthan, construction, mode of interim payment and final payment, liabilities of the constructor and the Pratishthan, powers of the Pratishthan, owners of the Pratishthan and its representatives, supervision in respect of the execution of the contract, conditions for cancellation or reconciliation of construction in part or the whole, manner for the settling of the dispute arising between the parties in respect of the execution of the contract, delay of the performance of the construction, materials to be used in the construction, payment and jurisdiction of the Court. A copy of the agreement dated 29-5-2000 is marked as Annexure 6 to the affidavit dated 27-5-2004. After the completion of the work, respondent No. 2 (Rangeeli Mahal Pratishthan, District Mathura, U.P.) got the entire construction checked by the expert named Sri Ram Institute of Industrial Research, New Delhi at the approved site in accordance with the plan provided by the Pratishthan. On the basis of the opinion received from the above expert, opposite party No. 4 (Shri N.N. Roy S/o Shri Ramesh Chandra Roy, Rangeeli Mahal Pratishthan, Barsana Thana, Barsana, District-Mathura, U.P.) filed an application/ complaint under Section 156(3), Cr.P.C. against the applicants No. 1, 2, 3 and 4 M/s. Larsen and Toubro Ltd., applicants No. 2, 3 and 4 are its Resident Engineer, Planning Engineer and Regional Project Manager respectively before the Additional Chief Judicial Magistrate III. Mathura, who vide his order dated 22-2-2002 directed for investigation into the case against the applicants. A case was registered at the police station Barsana in pursuance of the order of the A.C.J.M., Mathura. The Investigating Officer concerned consequently started investigation into the case and on its completion submitted a charge sheet No. 40 of 2002 on 5-7-2000 in the said Court. The A.C.J.M. took cognizance vide his order dated 17-8-2002. The applicants have alleged that the above criminal case is not maintainable. The respondent No. 4 filed counter-affidavit on 24-3-2004 admitting the execution of the agreement between the parties in respect of the construction in question. The respondent No. 4 has, however, contended in his counter-affidavit that sub-standard materials were used in the construction and, therefore, the applicants have committed breach of the agreement relating to the quality of materials specified therein for the use in the construction. The respondent No. 4 has further contended that the applicants have furnished an inflated final bill. The respondent No. 4 has allegedly relied upon the report of Sri Ram Institute of Research, New Delhi. The certificate of the said Institute is marked as Annexures 7, 8, 9 and 10 to the counter-affidavit.
3. The applicants filed rejoinder affidavit and supplementary affidavit on 23-3-2004 and certain other documents in the Court.
4. The applicants named Rangeeli Mahal Pratishthan through its Manager, Barsana, District Mathura and Sri N.N. Roy, Rangeeli Mahal Pratishthan, Barsana, District Mathura filed the other petition No. 10812 of 2003 against the opposite parties named Shri L. Ramakrishnan S/o K. Laxmi Narayan, (Company Officer deputed on Constitution Site) Resident Engineer, L&T, ECC Group, Somdutt Chamber 1, R.K. Puram, New Delhi -110 006 New Address at 211, 1st Floor, Okhla Industrial Estate, Phase III, New Delhi 110 020 and Sri Pankaj Lalla, S/o Sura) Prakash Lalla, (Company Officer deputed on Construction Site) Planning Engineer L & T, ECC Group, Somdutt Chamber-1, R.K. Puram, New Delhi -- 110 066 New Address at 211, 1st Floor, Okhla Industrial Estate, Phase III. New Delhi 110 020 with a prayer that the opposite parties be directed not to leave India without the prior permission of the learned A.C.J.M.-II. Mathura wherein the proceeding in criminal case No. 1326 of 2002 is pending against them.
5. Since both the applications/petitions arise from the same facts and circumstances of the case and the prayer made therein is of the same nature and both of them have been heard together, therefore, they are decided by a common order respectively.
6. I have heard Sri Gopal Subramanium, learned Senior Advocate with (Sri Manu Khare, Sri V.P. Srivastava, Sri Amit Misra, Sri Viresh Misra, learned Senior Advocate, Sri Anil Kumar Singh, Smt. Aradhana Chauhan, Sri Ram Kumar Singh, Sri Rakesh Kumar Pandey, Sri Rajul Bhargava), learned advocates for the applicants, Sri K.T.S. Tulsi, learned Senior Advocate with (Sri A.B.L. Gaur, learned Senior Advocate, Sri H.S. Srivastava, learned counsel for the opposite parties No. 2 and 4), learned Additional Government Advocate for the State and perused the record.
7. The learned counsel for the applicants has at the very inception vehemently argued that the criminal case No. 1326 of 2002 is not maintainable and that the learned A.C.J.M. has wrongly taken cognizance of the case. For this purpose, he has referred to Clause para 18.1 of the agreement admitted between the parties, which is reproduced as under :--
18.1 All disputes and differences of any king whatsoever arising out of or in connection with the Contract or the carrying out of the work whether during the progress of the work or after its Completion and whether before or after determination, abandonment or breach of the Contract shall be referred to the Consultant who shall state their decision in writing. The decision of the Consultant with respect to the Contractor's scope of work, quality of materials or workmanship used on the work, or any other question, claim, right, matter or thing whatsoever in any way arising out or relating to the Contract, designs, drawings, Specifications, estimates, instructions, orders or these conditions or otherwise concerning the works or execution or failure to execute the same, shall be final and conclusive and binding on the parties here to shall be without appeal.
8. The learned counsel for the applicants has in this very connection argued that each and every word occurring in the above paragraph/clause is significant, in the sense that all the words if carefully read together, exclude, debar and preclude the parties from initiating any criminal case of any sort against each other in respect of the construction in question and that dispute of any nature between the parties in respect of the construction in question will be finally settled by the Arbitration Tribunal. This is the reason why according to him, proceedings between the parties in respect of the construction in question have admittedly been in progress before the Arbitration Tribunal. The learned counsel for the applicants has forcibly concluded his argument expressing that the learned A.C.J.M. II, Mathura has wrongly taken cognizance of the case on the basis of false, fictitious, cooked and concocted facts mentioned in the application/complaint, F.I.R. and charge sheet which appear to be one and the same in so far as the facts mentioned therein are concerned and, therefore, the criminal case No. 1326 of 2002 under Sections 420, 120B, 406, 408, 468, 471/34, IPC is not maintainable and the charge-sheet and the entire proceedings thereof including the order dated 17-8-2002 taking cognizance of the case should be quashed.
9. I have perused the entire record, paused and pondered over all the facts and circumstances of the case and arrived at the conclusion that the arguments of the learned counsel for the applicants observed hereinbefore are perfectly correct and the contentions of the learned counsel for the opposite parties to the contrary are untenable.
10. In view of what has been observed above, the application, petition has substance. The charge sheet. (Annexure-10), the entire proceedings including the cognizance dated 17-8-2002 relating to the criminal case No. 1326 of 2002 under Sections 420, 120B, 406, 408, 468 471/34, IPC pending in the Court of A.C.J.M.II, Mathura, are quashed. The present application petition under Section 482, Cr.P.C. stands disposed of accordingly.
11. The application/petition No. 10812 of 2003 is Accordingly dismissed.