Supreme Court of India
Anz Grindlays Bank Ltd. And Ors. vs Directorate Of Enforcement And Ors. on 16 July, 2004
Equivalent citations: [2005]123COMPCAS1(SC), (2005)3COMPLJ302(SC), 2004(6)SCALE489, (2004)6SCC531, [2005]58SCL350(SC), AIRONLINE 2004 SC 201, 2004 (6) SCC 531, (2005) 3 COM LJ 302, (2005) 64 COR LA 265, (2005) 123 COM CAS 1, (2004) 6 SCALE 489, 2004 SCC (CRI) 1813, 2002 SCC (L&S) 169
Bench: N. Santosh Hegde, S.B. Sinha, A.K. Mathur
ORDER
1. Mr. K.K. Venugopal, learned Senior Counsel appearing on behalf of the appellants, raised several contentions in support of the appeal: one of them being that having regard to the fact that as the offence is said to have been committed by a Company; and as in terms of Section 56 of the Foreign Exchange Regulation Act, 1973, (for short "the Act") the punishment of mandatory imprisonment has to be imposed; no criminal proceedings can be initiated against the Company and in that view of the matter the Company as well as the person referred to in Sub-sections (1) and (2) of Section 68 thereof can not be proceeded with.
2. In support of the said contention reliance has been placed on a recent three-Judge Bench decision of this Court in Assistant Commissioner, Assessment-II, Bangalore and Ors. v. Velliappa Textiles Ltd. and Anr. . We do not prima facie agree with the ratio laid down in Velliappa Textiles (supra).
3. In this case the Company is the 'authorized dealer' within the meaning of Section 2(b) of the Act. The authorised dealer indisputably is required to comply with the statutory requirements contained in Sections 8, 9 and 49 of the Act read with Chapter X of the RBI Manual. The contraventions of the provisions of the Act having been allegedly taken place at the hands of the authorized dealer, that is, the appellant No. 1, and, thus, although it is a company it is liable to be proceeded with. Section 56 of the Act provides for different punishments for commission of different offences. It is true that in an offence of this nature a mandatory punishment has been provided for but offences falling under other part of the said section do not call for mandatory imprisonment. Section 56 of the Act covers both cases where an offender can be punished with imprisonment or fine and a mandatory provision of imprisonment and fine. In the event it is held that a case involving graver offence allegedly committed by a company and consequently the persons who are in charge of the affairs of the company as also the other persons cannot be proceeded against, only because the company cannot be sentenced to imprisonment, in our opinion, would not only lead to reverse discrimination but also go against the legislative intent. The intention of the Parliament is to identify the offender and bring him to book.
4. In order to make the statute workable, the Court should, thus take recourse to such principles of interpretation of statute as may be necessary, keeping in view the doctrine of ut res magis valeat pereat.
5. In that view of the matter upon taking recourse to the principle of purposive construction as has been held by a three-Judge Bench of this Court in Barlram Kumawat v. Union of India and Ors. , an attempt should be made to make Section 56 of the Act workable. It is possible to read down the provisions of Section 56 to the effect that when a company is tried for commission of an offence under the Act, a judgment of conviction may be passed against it, but having regard to the fact that it is a juristic person, no punishment of mandatory imprisonment can be imposed.
6. Furthermore, even if the company cannot be punished, the same may not mean that the other persons referred to under Sub-sections (1) and (2) of Section 68 can also be punished.
7. We may at this juncture notice that Mr. Malhotra, learned ASG appearing for the respondents submitted that a judgment of conviction and an order of sentence pertain to two different stages of the trial. Learned counsel in support of the said contention drew our attention to Section 69 of the Act which provides for certain consequences on passing of an order of conviction and submitted that because the sentence of imprisonment cannot be imposed upon the company, the same may not mean that the company cannot be convicted.
8. We are of the opinion that the correctness of the decision of this Court in Velliappa Textile (supra) requires consideration by a Constitution Bench, and, thus the matters are referred to a Constitution Bench for an authoritative pronouncement on the subject. Records be placed before Hon'ble the Chief Justice of India for appropriate orders.