Gujarat High Court
B G Traders Pvt Ltd & vs State Of Gujarat & on 19 August, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
B G TRADERS PVT LTDV/SSTATE OF GUJARAT R/CR.MA/1607/2010 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION NO. 1607 of 2010 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE K.M.THAKER Sd/- ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? No 2 To be referred to the Reporter or not ? No 3 Whether their Lordships wish to see the fair copy of the judgment ? No 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? No 5 Whether it is to be circulated to the civil judge ? No ================================================================ B G TRADERS PVT LTD & 2....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR HARDIK A DAVE, ADVOCATE for the Applicant(s) No. 1 - 3 MR DHARMESH V SHAH, ADVOCATE for the Respondent(s) No. 2 MR KP RAVAL APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 19/08/2013 ORAL JUDGMENT
1. In this petition under Section 482 of the Code of Criminal Procedure, the petitioners have prayed, inter alia, that:-
8(a)........
(b) This Hon'ble Court be pleased to quash and set aside the FIR filed before Amraiwadi Police Station vide Ist C.R. No. 346 of 2009 along with all the subsequent proceedings thereto qua present applicants.
(c)..........
(d)..........
2. The FIR / complaint against which present petition is taken out is registered as Ist -C.R. No. 346 of 2009 dated 16.12.2009 wherein the complainant i.e. private respondent has alleged offence punishable under Sections 406, 420, 422 of Indian Penal Code.
3. The said FIR / complaint is filed with reference to the alleged offence said to have been committed on 31.7.1995.
The complainant is liquidator of the Co-operative Bank and he has lodged complaint on behalf of and as liquidator of the Co-operative Bank alleging, inter alia, that the persons i.e. accused Nos. 2 and 3 are erstwhile Directors of the bank who, allegedly misused and abused their position with the bank and by committing large scale illegalities and irregularities they sanctioned loans in favour of their relatives or acquaintances etc. without following the guideline prescribed by the bank and prescribed by the Reserve Bank of India for purpose of granting loans and without examining veracity of the documents / security offered by the applicant for the loans or, in certain cases, they sanctioned loans even without asking for any documents and security etc. 4.1 It is also alleged in the complaint that in most of the cases any attempt to recover the amount of the loan was not made though the loanee, after having availed loan, did not reply any amount to the bank.
4.2 It is alleged that most of the cases the loan was granted by way of overdraft facility or by accepting bill purchase and such other mode.
4.3 So far as accused No.1 is concerned, it is alleged that the accused Nos. 2 and 3 caused the said irregularities and illegalities and breach of guidelines etc. so as to extend such benefit in favour of accused No.1 and accordingly accused No.1 is beneficiary of the irregularities etc. committed by accused Nos. 2 and 3 and the three persons have jointly committed the alleged offence.
4.4 After the impugned complaint was lodged, the learned Magistrate passed order to issue summons against accused persons.
4.5.
Aggrieved by the said FIR / complaint and the order passed by learned Magistrate the accused persons have taken out present petition and prayed for above quoted relief/s.
5. Mr. Dave, learned advocate has appeared for the petitioners accused persons and Mr. D.V. Shah, learned advocate has appeared for the respondent complainant and Mr. Raval, learned APP has appeared for respondent No.1 State of Gujarat.
6. Mr. Dave, learned advocate for the petitioners submitted that in connection with the default by petitioner No.1 in repayment of the loan / cash credit facility in connection with which the impugned FIR / complaint is lodged, the complainant / bank had also filed a Lavad Suit before learned Board of Nominee and that the said suit was registered as Lavad Case No.625 of 1998.
6.1 In the said suit the complainant / bank asked for decree in the sum of Rs.32,27,314/- with running interest. Learned advocate for the petitioners further submitted that after adjudication in the said Lavad Case, the learned Board of Nominee passed final decree in favour of the Bank vide order dated 11.6.1999 and that subsequently on the strength of the said decree and order bank / complainant has also initiated execution proceedings vide Execution Petition No. 751 of 2001 which is presently pending.
6.2 Learned advocate for the petitioners also claimed and contended that in connection with the cheque issued by the petitioner No.1 (which was allegedly dishonoured) the complainant / bank also filed Criminal Case No. 264 of 1988.
6.3 In the said petition the applicant has averred that the said Criminal case under Section 138 of the Negotiable Instrument Act is pending however, during the hearing learned advocate for the applicant submitted that according to the information to the petitioner No.1 the said case is disposed of and the petitioner No.1 is acquitted with the above mentioned facts.
6.4 In background, learned advocate for the petitioners submitted that actually any offence is not made out in the complaint and even if the allegations in the complaint / FIR are taken on its face value then also, any ingredients of the alleged offence are not borne out.
6.5 Learned advocate for the petitioners further submitted that petitioners have not committed alleged offence and the delay in lodging FIR / complaint is not explained inasmuch as the loan / cash credit facility were availed in 1995 whereas the complaint came to be filed in 2009.
6.6 Learned advocate for the petitioners also submitted that the loan facility was availed for business purpose and that therefore any dishonest intention is not made out from the bare reading of the impugned FIR.
6.7 Learned advocate for the petitioners also contended that the complainant / bank has, without any justification, given colour of criminal offence to the dispute which is purely of civil nature.
6.8 On such contentions learned advocate for the petitioners submitted that the impugned complaint may be quashed.
7. The petition is vehemently opposed by learned advocate for the respondent complainant / bank. He submitted that after availing loan / cash credit facility the petitioners did not make any payment to the bank and even the cheque which was tendered by petitioner No.1 came to be dishonoured.
7.1 According to the learned counsel for the complainant / bank the said and connected aspects demonstrate that the petitioner No.1 had, from initial stage availed loan / cash credit facility with intention of not repaying the amount and in conspiracy with accused Nos. 2 and 3 the petitioner committed breach of relevant and applicable guidelines and instructions as well as rules and procedure in the process of sanctioning and granting loan.
7.2 On the said premise learned advocate for the respondent relied on the observation by the Hon'ble Apex Court in case between Baldev Singh vs. State of Punjab (1995 [6] SCC 593) and submitted that every minute detail is required to be mentioned in the FIR and only essential or broad picture need to be stated in the FIR and that the FIR need not be verbatim summary of the entire case of the prosecution. He also relied on the observations by the Hon'ble Apex Court in case between State of Bihar vs. Raj Narain Singh (AIR 1991 SC 1308) and submitted that even if there are discrepancies in FIR and statements of witnesses interference at preliminary stage is not justified. Learned advocate for the respondent complaint / bank submitted that liability of the accused no.1 to repay the amount of loan / cash credit facility is adjudicated against accused No.1 and in favour of the bank by learned Board of Nominee in the Lavad Suit filed by the bank which supports request that the petitioners' request may not be accepted and the FIR may not be quashed at its threshold.
8. I have heard learned advocate for the petitioners and respondent bank and have also considered the material on record.
8.1 It is not in dispute that the petitioner No.1 availed loan / cash credit facility. It is also not in dispute that the petitioner has not repaid the amount and actually accused no.1 i.e petitioner No.1 has not paid any amount towards the repayment of the loan.
8.2 It is also not in dispute that in civil proceedings i.e. in the Lavad Suit the liability to repay the amount in question is adjudicated against the petitioner No.1 and decree has been passed against accused No.1.
8.3 In this background, it is relevant to mention that the respondent complainant / bank has filed FIR on the premise and with the allegation that in granting the loan / cash credit facility to petitioner No.1, the ex-directors of the bank i.e. present petitioners / accused Nos. 2 and 3 misused and abused their position as ex-directors of the bank and committed breach of the applicable and relevant guidelines, rules, policies and procedures.
8.4 Learned advocate for the petitioners claimed that the complaint and the proceedings of the Criminal Case deserve to be quashed because of delay caused in filing the complaint.
On this count it is relevant to mention that the complainant has, prima facie, explained the cause inasmuch as it is claimed that after the loan / cash credit facility was granted to accused No.1, the concerned directors, according to complainant were in-charge of the bank affairs and since they acted hands in glow with accused No.1 they did not take any action or any initiative in instituting criminal proceedings against accused no.1 and when the details came to the knowledge of the liquidator and the details about the lavad proceeding and the order therein came to the notice of the liquidator he initiated the proceedings. In view of the said submission and explanation on part of the complainant, it would be too premature for this Court to record any conclusion on this count and to quash the complaint until appropriate material related to the said issue becomes available upon completion of the investigation.
8.5 At this stage the Court would not be inclined to allow the petition and quash the complaint merely on the ground of delay when prima facie the complainant has tendered plausible explanation.
8.6 Another contention raised by present petitioners is that the details in the chargesheet bring out that the complainant has tried to give colour of criminal offence to the dispute which is essentially of civil nature and that therefore the complaint should be quashed.
8.7 It is noticed on examination of the complaint that the complainant liquidator of the bank has alleged misuse and abuse of power and position by the directors of the bank i.e. accused nos. 2 and 3 and have also alleged fraud with the bank which is allegedly committed by accused nos. 2 and 3 i.e. directors in conspiracy with accused No.1 and the process, guidelines and instructions prescribed by the Reserve Bank of India and the bank have been violated.
8.8 In light of the allegations, it prima facie appears at this stage that ingredients of criminal offence coexist with dispute which also appears to be of civil nature and having regard to the allegations made by the informant / complainant, it comes out that the dispute and the allegations also contain traits and ingredients of criminal offence, besides involving dispute of civil nature. However, a complete factual picture is become clear only after the investigation is carried out and completed and the investigation officer collects relevant and necessary material. Before that it would be premature to record any conclusion.
From the allegation in the impugned complaint and the material available on record, it has emerged that the complainant has alleged that financial irregularities in breach of guidelines and instructions issued by Reserve Bank of India and the co-operative bank amounting to forged with a co-operative bank is allegedly perpetrated. When the complaint by a statutory authority alleging offence in nature of, or which amounts to, fraud with nationalized or co-operative bank i.e. cases in which public money and interest are involved, court would not readily or quickly quash the complaint on ground of delay in lodging the complaint / FIR or on the ground that allegations do not make out any offence. The possibility that during investigation sufficient material which may prima facie make out case for trial against the accused person, cannot be ruled out at its threshold of the investigation. Therefore in such cases it would neither be just nor proper to nick the investigation in its threshold and to siphoned it at their initial stage.
8.9 The respondent complainant / bank seems to have alleged that the accused persons acted by way of conspiracy and have committed fraud with the bank.
8.10 In light of the allegation that the loan / cash credit facility came to be granted without diligently following the procedure and without fulfilling the prescribed requirements would, ordinarily justify the banks doubt and therefore the bank's allegation that the accused persons acted, from initial stage with intent to commit the fraud with the bank. Whether there is any base for and substance in the said allegation is, in view of non-availability of relevant material, matter of investigation.
8.11 Unless the investigation officer records statements of the concerned persons and unless he collects relevant document and material at this stage Court cannot pronounce any conclusion either way i.e. either accepting the defence that there was no intention or accepting the bank's claim that the accused acted with intention and by way of conspiracy.
8.12 Facts before the Court, at this stage, are hazy and that therefore it would not be proper or justified to terminate the investigation at its threshold.
8.13 The allegation that any amount is not repaid and the allegation that the accused Nos. 2 and 3 misused and abused their position and status with the bank are also matter of investigation.
8.14 When the subject of the FIR / investigation is related to fraud with co-operative bank, Court would be ordinarily loath to interfere at the stage of investigation so as to not allow the investigation to commence and / or to interfere with its continuation and conclusion.
9. In this context it would relevant to take into account the observations made by Hon'ble Apex Court in case between State of Bihar v. Murad Ali Khan & Ors. [(1988) 4 SCC 655], wherein the Hon'ble Apex Court has observed that:
15. It is trite jurisdiction under Section 482 CrPC, which saves the inherent power of the High Court, to make such orders as may be necessary to prevent abuse of the process of any court or otherwise to secure the ends of justice, has to be exercised sparingly and with circumspection. In exercising that jurisdiction the High Court should not embark upon and enquiry whether the allegations in the complaint are likely to be established by evidence or not. That is the function of the trial Magistrate when the evidence comes before him. Though it is neither possible nor advisable to lay down any inflexible rules to regulate that jurisdiction, one thing, however, appears clear and it is that when the High Court is called upon to exercise this jurisdiction to quash a proceeding at the stage of the Magistrate taking cognizance of an offence the High Court is guided by the allegations, whether those allegations, set out in the complaint or the charge-sheet, do not in law constitute or spell out any offence and that resort to criminal proceedings would, in the circumstances, amount to an abuse of the process of the court or not.
16. In Municipal Corporation of Delhi v. R.K. Rohtagi, it is reiterated:
[SCC p.6: SCC (Cri) p.120, para 10] It is, therefore, manifestly clear that proceedings against an accused in the initial stages can be quashed only if on the face of the complaint or the papers accompanying the same, no offence is constituted. In other words, the test is that taking the allegations and the complaint as they are, without adding or subtracting anything, if no offence is made out then the High Court will be justified in quashing the proceedings in exercise of its powers under Section 482 of the present Code.
17. In Municipal Corporation of Delhi v. P.D. Jhunjunwala, it was further made clear: [SCC p.10: SCC (Cri) p.124, para 5] As to what would be the evidence against the respondents is not a matter to be considered at this stage and would have to be proved at the trial. We have already held that for the purpose of quashing the proceedings only the allegations set forth in the complaint have to be seen and nothing further.
9.1 Similarly, on the decision in the case of Dr.Monika Kumar and Anr. v. State of U.P. And Ors. [AIR 2008 SC 2781], the Honble Apex Court has observed that:
30.
We may reiterate and emphasise that the powers possessed by the High Court under Section 482 Cr.P.C. Are very wide and the very plenitude of the power requires great caution in its exercise. Court must be careful to see that its decision in exercise of this power is based on sound principles. The inherent power should not be exercised to stifle a legitimate prosecution. The High Court being the highest court of a State should normally refrain from giving a prima facie decision in a case where the entire facts are incomplete and hazy, more so when the evidence has not been collected and produced before the Court and the issues involved, whether factual or legal, are of magnitude and cannot be seen in their true perspective without sufficient material. Of course, no hard and fast rule can be laid down in regard to cases in which the High Court will exercise its jurisdiction of quashing the proceeding at any stage. [See Janata Dal v.H.S. Chowdhury (1992) 4 SCC 305; Raghubir Saran Dr. v.State of Bihar 1964 (2) SCR 336; Kurukshetra University v. State of Haryana (1977) 4 SCC 451; and Zhandu Pharmaceuticals Works Limited and Others v.Mohd. Sharaful Haque and Another 2005 (1) SCC 122].
In fact, the question of mala fides in a case like the present is not at all relevant. If the complaint which is made is correct and offence has been committed which will have to be established in a court of law, it is of no significance that the complainant is a person who is inimical or that he is guilty of mala fides. If the ingredients which establish the commission of the offence or misconduct exist then, the prosecution cannot fail merely because there was an animus of the complainant or the prosecution against the accused. Allegations of mala fides may be relevant while judging the correctness of the allegations or while examining the evidence. But the mere fact that the complainant is guilty of mala fides, would be no ground for quashing the proceedings. [See State of Maharashtra v. Ishwar Piraji Kalpatri (1996) 1 SCC 542; Zhandu Pharmaceuticals Works Limited and Others v. Mohd. Sharaful Haque and Another 2005 (1) SCC 122; State of Bihar & Anr. v. J.A.C. Saldanah (1980) 1 SCC 544; State of Orissa v. Saroj Kumar Sahoo 2005 (13) SCC 540]. There may be some exceptions to the said rule but we are not concerned with such a case.
9.2 On the decision in the case of State of Orissa and Ors. v. Ujjal Kumar Burdhan [2012 (1) GLH 875], the Hon'ble Apex Court has observed that:
7.
It is true that the inherent powers vested in the High Court under Section 482 of the Code are very wide. Nevertheless, inherent powers do not confer arbitrary jurisdiction on the High Court to act according to whims or caprice. This extra-ordinary power has to be exercised sparingly with circumspection and as far as possible, for extra-ordinary cases, where allegations in the complaint or the first information report, taken on its face value and accepted in their entirety do not constitute the offence alleged. It needs little emphasis that unless a case of gross abuse of power is made out against those incharge of investigation, the High Court should be loath to interfere at the early/premature stage of investigation.
8. In State of West Bengal and Ors. Vs. Swapan Kumar Guha and Ors.(1982) 1 SCC 561: 1982 SCC (Cri) 283, emphasising that the Court will not normally interfere with an investigation and will permit the inquiry into the alleged offence, to be completed, this Court highlighted the necessity of a proper investigation observing thus:-
An investigation is carried on for the purpose of gathering necessary materials for establishing and proving an offence which is disclosed. When an offence is disclosed, a proper investigation in the interests of justice becomes necessary to collect materials for establishing the offence, and for bringing the offender to book. In the absence of a proper investigation in a case where an offence is disclosed, the offender may succeed in escaping from the consequences and the offender may go unpunished to the detriment of the cause of justice and the society at large. Justice requires that a person who commits an offence has to be brought to book and must be punished for the same. If the Court interferes with the proper investigation in a case where an offence has been disclosed, the offence will go unpunished to the serious detriment of the welfare of the society and the cause of the justice suffers. It is on the basis of this principle that the Court normally does not interfere with the investigation of a case where an offence has been disclosed....Whether an offence has been disclosed or not must necessarily depend on the facts and circumstances of each particular case.... If on a consideration of the relevant materials, the Court is satisfied that an offence is disclosed, the Court will normally not interfere with the investigation into the offence and will generally allow the investigation into the offence to be completed for collecting materials for proving the offence.
9.3 It will also be appropriate to take into consideration the observations by the Hon'ble Apex Court in the decision in case between State of Orissa vs. Sarojkumar Sahoo [(2005) 13 SCC 540] wherein, Hon'ble Apex Court observed that:
11.
... ... ... It would not be proper for the High Court to analyse the case of the complainant in the light of all probabilities in order to determine whether a conviction would be sustainable and on such premises arrive at a conclusion that the proceedings are to be quashed. It would be erroneous to assess the material before it and conclude that the complaint cannot be proceeded with. When an information is lodged at the police station and an offence is registered, then the mala fides of the informant would be of secondary importance. It is the material collected during the investigation and evidence led in court which decides the fate of the accused person. The allegations of mala fides against the informant are of no consequence and cannot by themselves be the basis for quashing the proceedings. (See: Dhanalakshmi v. R. Prasanna Kumar, [1990] Supp SCC 686, State of Bihar v. P. P. Sharma, AIR (1996) SC 309, Rupan Deol Bajaj v. Kanwar Pal Singh Gill, [1995] 6 SCC 194, State of Kerala v. O.C. Kuttan, AIR (1999) SC 1044, State of U.P. v. O.P. Sharma, [1996] 7 SCC 705, Rashmi Kumar v. Mahesh Kumar Bhada, [1997] 2 SCC 397, Satvinder Kaur v. State (Govt. of NCT of Delhi, AIR (1996) SC 2983 and Rajesh Bajaj v. State NCT of Delhil, [1999] 3 SCC
259).
9.4 In the decision in case between Inder Mohan Goswami & Anr. v. State of Uttranchal & Ors. [AIR 2008 Supreme Court 251], The Hon'ble Apex Court has observed that:
27.
The powers possessed by the High Court under section 482 of the Code are very wide and the very plenitude of the power requires great caution in its exercise. The court must be careful to see that its decision in exercise of this power is based on sound principles. The inherent power should not be exercised to stifle a legitimate prosecution. The High Court should normally refrain from giving a prima facie decision in a case where all the facts are incomplete and hazy; moreso, when the evidence has been collected and produced before the Court and the issues involved, whether factual or legal, are of such magnitude that they cannot be seen in their true perspective without sufficient material. Of course, no hard and fast rule can be laid down in regard to cases in which the High Court will exercise its extraordinary jurisdiction of quashing the proceedings at any stage.
10. Having regard to the allegations and details mentioned in the FIR / complaint and the facts and circumstances of the case and the foregoing discussions and upon applying above quoted principles and observations by the Hon'ble Apex Court this Court is not inclined to and not convinced to entertain present petition and / or to accept the request of the petitioners.
11. The Court is neither convinced nor inclined to interfere with the investigation and to quash the FIR before the investigation at this stage i.e. even before it is commenced and concluded. The petition therefore fails and is rejected. Rule is discharged.
Sd/-
(K.M.THAKER, J.) Suresh* At this stage, Mr. Dave, learned advocate for the petitioner submitted that interim relief which was granted in February 2010 and has remained in operation until now, may be extended for some time. Mr. Raval, learned APP submitted that so far as the said request is concerned, appropriate order may be passed. Mr. Shah, learned advocate for the respondent is not present. Mr. Ankit Mehta, learned advocate for Mr. D.V. Shah, learned advocate for the respondent, is present. However, he has not raised any objection with reference to the said request. Therefore, interim relief which is in operation until today, stands extended to and shall continue on same terms until 16.9.2013.
Sd/-
(K.M.THAKER, J.) Suresh* 15