Kerala High Court
M. Somanacdhan vs State Of Kerala on 29 March, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
TUESDAY, THE 9TH DAY OF APRIL 2013/19TH CHAITHRA 1935
Crl.MC.No. 4772 of 2010 ( )
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AGAINST THE ORDER/JUDGMENT IN CRMP.22/2009 of ADDITIONAL DISTRICT
COURT (ADHOC), MANJERI DATED 29-03-2010
AGAINST THE ORDER/JUDGMENT IN CC.255/2008 of J.M.F.C.-II, PERINTHALMANNA
REGISTERED ON THE BASIS OF THE CRIME NO.34/2007 OF THE PERINTHALMANNA
POLICE STATION.
PETITIONER(S)/ACCUSED:
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1. M. SOMANACDHAN, S/O. KOMAN NAIR,
PARAKKAL (HOUSE), PATHALKAR AMSOM DESOM
PERINTHALMANNA TALUK.
2. P. ANAND, S/O. KRISHNA THARAKAN,
ANGADIPPURAM AMSOM DESOM, PERINTHALMANNA TALUK.
BY ADV. SRI.K.M.JAMALUDHEEN
RESPONDENT(S)/COMPLAINT - STATE/DEFACTO COMPLAINANT :
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM
2. PARUKUTTY.M.K,
D/O. NARAYANAN NAIR, PURAYIDATH KALATHIL HOUSE
PUZHAKKATTERI.P.O, ANGADIPURAM VIA, PERINTHALMANNA
MALAPPURAM DISTRICT - 679 321.
R1 BY PUBLIC PROSECUTOR SRI REJI JOSEPH.
R2 BY ADV. SRI.K.M.SATHYANATHA MENON.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
09-04-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 4772 of 2010 ( )
APPENDIX
PETITIONER'S ANNEXURES :-
ANNEXURE A : TRUE COPY OF FIR ALONG WITH CMP 45/2007 IN
CR.NO.34/2007 OF PERINTHALMANNA POLICE STATION.
ANNEXURE B : MEMORANDUM OF LIST OF WITNESSES AND CHARGE IN
CR.NO.34/2007 IN C.C.NO.225/2008 PENDING BEFORE
JFCM COURT -III, PERINTHALMANNA.
ANNEXURE C : CERTIFIED COPY OF JUDGMENT IN C.C.NO.47/06 OF JFCM
COURT I, PERINTHALMANNA.
ANNEXURE D : TRUE COPY OF THE JUDGMENT IN CRL.R.P.NO.916/09 OF
THIS HON'BLE COURT.
ANNEXURE E : TRUE COPY OF THE ORDER OF THE HON'BLE SUPREME
COURT DOWNLOADED FROM INTERNET.
ANNEXURE F : TRUE COPY OF THE JUDGMENT OF THE HON'BLE SUPREME
COURT DOWNLOADED FROM INTERNET.
ANNEXURE G : TRUE COPY OF CMP NO.2866/2008 IN C.C.NO.255/08
FILED BEFORE THE JFCM COURT II, PERINTHALMANNA.
ANNEXURE H : TRUE COPY OF THE ORDER IN CMP NO.2866/09 IN
C.C.NO.255/08 OF THE JFCM II, PERINTHALMANNA
ANNEXURE I : CERTIFIED COPY OF THE ORDER IN CRL.REVISION
PETITION NO.22/09 DATED 29-3-2010.
RESPONDENT'S ANNEXURES : NIL.
//TRUE COPY//
P.A TO JUDGE
amk
A.HARIPRASAD, J.
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Crl.M.C.No.4772 of 2010
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Dated this the 9th day of April, 2013.
O R D E R
Petition under Section 482 Cr.P.C with following prayers :-
" For these and other grounds that may be urged at the time of hearing, it is humbly prayed that this Hon'ble Court may be pleased to call for the records leading to Annexure A FIR, Annexure B Charge in Crime No.34/2007 of the Perinthalmanna Police Station now pending on the file of the Judicial First Class Magistrate Court - II, Perinthalmanna as C.C.No.255/2008 and also Annexure H order in C.M.P.No.2866/2008 in C.C.No.255/2008 on the file of the Judicial First Class Magistrate Court - II, Perinthalmanna and Annexure I order of the Additional Sessions Court, Manjeri on criminal revision petition No.22/2009 and to quash Annexure A, B, H and I and to allow this Criminal Miscellaneous Case."
2. Petitioners are accused in C.C.No.255/2008 pending before the Judicial First Class Magistrate Court II, Perinthalmanna. Annexure B, final report shows that they are charged for an offence punishable under Section 417 r/w Section 34 I.P.C. Allegations in brief, against them, are the following :-
There was a monetary dispute between the defacto complainant/2nd respondent and the petitioners. The dispute was resolved through Crl.M.C.No.4772 of 2010 2 mediation on 29-10-2005 at the residence of the first petitioner. Case of the 2nd respondent was that she borrowed some amount from first petitioner. He extracted exorbitant rate of interest and finally that claim was settled for Rs.4,00,000/- through mediators. First petitioner handed over a cover to 2nd respondent stating that it contained all the documents executed by her at the time of availing loan. To the dismay of the 2nd respondent, she received a notice after a couple of days for initiating prosecution under Section 138 of the Negotiable Instruments Act ( in short 'N.I Act') from the 2nd petitioner. Then she came to know that the petitioners, with a common intention to cheat her, filed a false complaint in the name of the 2nd petitioner, with whom she had no dealing. Therefore, she filed a private complaint before the court, which is Annexure A. Annexure A complaint was forwarded under Section 156(3) Cr.P.C for investigation and thereafter Annexure B final report was filed.
2. Heard the learned counsel appearing for the petitioners and Crl.M.C.No.4772 of 2010 3 the 2nd respondent. The question arising for consideration is whether Annexure A complaint and Annexure B final report is legally maintainable, in view of the fact that Annexure C judgment attained finality, whereby the 2nd respondent suffered a conviction under Section 138 of N.I Act. If so, whether the bar of issue estoppel will arise? Annexure C is the judgment in C.C.No.47/2006. Learned Magistrate tried the defacto complainant/2nd respondent under Section 138 of N.I Act on a complaint filed by the 2nd petitioner. In the judgment, learned Magistrate considered the defence case raised by the 2nd respondent that she had no transaction with the complainant therein (2nd petitioner). Further, it was her case that the first petitioner advanced Rs.2,75,000/- to her and she issued the cheque, involved in the case, to the first petitioner. After settling the matter, the petitioners deceitfully withheld the cheque and it was misused by the 2nd petitioner in collusion with the 1st petitioner for filing the Crl.M.C.No.4772 of 2010 4 case. This contention was considered by the learned Magistrate and found that no evidence was adduced by the 2nd respondent to substantiate this case. Therefore, learned Magistrate, after analyzing the evidence, repelled the case of the 2nd respondent that the petitioners together misused cheque given by her to the first petitioner.
3. This judgment of the trial court was taken in appeal before the Sessions Court and in revision to this court. In both the fora, the 2nd respondent lost. Ultimately, the matter was taken up to the Supreme Court and the composition was recorded as per Annexure F order. The submission was that the entire claim of the claimant (2nd petitioner) had been settled and the entire amount had been paid. Therefore, Supreme Court thought it fit to quash the proceedings pending before the trial court under Section 138 of N.I.Act.
4. Learned counsel for the petitioners submitted that the Crl.M.C.No.4772 of 2010 5 nature of allegations now raised against the petitioners is exactly the same as the case put forward by the 2nd respondent in the Section 138 of N.I.Act proceedings. There are two contentions raised by the petitioners. Firstly, the complaint is barred by limitation. According to the petitioners the cheque involved in Annexure C case was dated 5-11-2005. It was presented and dishonoured. Notice of dishonour was issued on 7-12-2005. From that date onwards, the 2nd respondent shall be presumed to have knowledge of this transaction. Annexure A complaint was filed on 6-1-2007, i.e., after one year prescribed under Section 468 Cr.P.C.
Therefore, the question of limitation did arise for consideration. However, learned Magistrate had taken cognizance of this matter and issued the process. Although, he had not specifically considered the question of limitation, it can only be assumed that the delay was condoned by invoking power under Section 473 Cr.P.C.
Crl.M.C.No.4772 of 2010 6
5. Secondly, learned counsel for the petitioners contended that Annexure A complaint is bad for issue estoppel, relying on the decision rendered by this court in K.Karunakaran v. Rajendran, (1985 K.L.T 361). It was contended that the facts-in-issue in both the prosecutions are the same. 2nd respondent, having lost the legal battle up to Supreme Court, cannot now contend that the offence of cheating survives for consideration of the court. The law stated by this court in Paragraph 12 is extracted hereunder :-
"12. Issue estoppel is a well known doctrine which controls the relitigation of issues (whether of fact or law) which are settled in a previous litigation between parties. In short, the findings on an issue of fact or law in a previous criminal proceedings preclude the reagitation of the same issue based on same facts in any subsequent litigation. This principle of law is based on grounds of public policy. This is different from the principle of 'double jeopardy' or 'autrefois acquit'. As held in Marz v. The Queen, 96 C.L.R.62, "The law which gives effect to issue estoppel is not concerned with the correctness or incorrectness of the finding which amounts to an estoppel still less with the process of reasoning by which the finding was reached in fact... It is enough that an issue or issues have been distinctly raised or found. Once that is done, then, so long as the finding stands, if there be any subsequent litigation between the same parties, no allegations legally Crl.M.C.No.4772 of 2010 7 inconsistent with the finding between the same parties, no allegations legally inconsistent with the finding may be made by one of them against another". The Supreme Court taking note of this principle with approval, has held thus, in Manipur Administration v. Bira Singh, A.I.R 1965 S.C. 87 :
"It is therefore, clear that Sec.403,(corresponding to Sec.300 of the new Crl.P.C.) of the Crl. Procedure Code does not preclude the applicability of this rule of issue estoppel. The rule being one which is in accord with sound principle and supported by high authority and there being a decision of this Court (A.I.R. 1956 S.C
415) which has accepted it as a proper one to be adopted, we do not see any reason for discarding it ".
6. In Ravinder Singh v. State of Hariyana, (A.I.R 1975 S.C.856), it was held that to invoke the rule of issue- estoppel, not only the parties in the two trials must be the same but also the fact- in-issue proved or not in the earlier trial must be identical with what is sought to be reagitated in the subsequent trial. Though learned Magistrate was considering about the statutory offence under Section 138 of N.I.Act, the question that was germane for consideration was whether the cheque was obtained by practicing deception of the complainant herein (2nd respondent). Therefore, Crl.M.C.No.4772 of 2010 8 the principle of issue estoppel is squarely applicable to this case. I find that there is merit in the submission of the petitioners and the entire complaint and proceedings thereunder are legally unsustainable.
7. Learned counsel for the 2nd respondent submitted that orders passed on petition for discharge are also sought to be quashed. I find that there is no merit in this prayer of the petitioners, as the petitions were rightly dismissed by the courts below. However, this petition is allowed in the following terms.
In the result, the petition is allowed. Annexure A complaint and Annexure B final final report are found to be legally unsustainable and therefore, they are quashed.
Sd A.HARIPRASAD, JUDGE.
amk