Calcutta High Court (Appellete Side)
Pawan Kumar Agarwal vs The State Of West Bengal & Anr on 12 September, 2023
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
IN THE HIGH COURT AT CALCUTTA
CRIMINAL REVISIONAL JURISDICTION
APPELLATE SIDE
The Hon'ble JUSTICE BIBEK CHAUDHURI
CRR 1956 of 2013
With
CRR 1957 of 2013
With
CRR 1958 of 2013
With
CRR 2010 of 2013
With
CRR 2592 of 2013
With
CRR 2593 of 2013
With
CRR 2865 of 2013
With
CRR 3157 of 2013
With
CRR 3158 of 2013
Pawan Kumar Agarwal
-Vs-
The State of West Bengal & Anr.
For the Petitioner:- Mr. Ayan Bhattacharjee,
Mr. Amitabha Roy,
Mr. Aditya R. Tiwary,
Mr. Amitabrata Hait,
Mr. Subhajit Manna,
Ms. Ritu Das.
For the complainant/Opposite Party:-
Mr. Phiroze Edulji,
Ms. R. Mukherjee,
Mr. Koushik Kundu.
Heard on: 01 September, 2023.
Judgment on: 12 September, 2023.
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BIBEK CHAUDHURI, J. : -
1. These bunches of criminal revisions have been assigned by the
Hon'ble Chief Justice for determination of a common question as to
whether an inquiry under Section 202 of the Code of Criminal Procedure
is mandatory before issuance of process in a complaint under Section 138
read with Section 141 of the Negotiable Instruments Act when the
accused resides outside the territorial jurisdiction of the learned Chief
Judicial Magistrate at Kolkata.
2. The following are the facts of the case:-
C/22365/2011
3. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued two account payee cheques being No.045737 dated 1st June, 2011
and 045738 dated 16th June, 2011 for Rs. 65 lakhs each, total being
Rs.1,30,00,000/- drawn on Punjab and Sind Bank, 8 Old Court House
Street, Kol-700001. The complainant/company deposited the said
cheques to its banker within its validity period on 21st June, 2011.
However, the said cheques were dishonoured on the ground that
payments were stopped by the drawer. Dishonour of cheque was followed
by a demand notice issued by the complainant/company requiring the
petitioner and others to repay the cheque amount within statutory period
of time. As the accused persons failed to make payment of the said sum,
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the petitioner/company lodged the aforesaid complaint before the learned
Chief Metropolitan Magistrate, Kolkata. The Chief Metropolitan Magistrate
transferred the case to the Metropolitan Magistrate, 16th Court, Kolkata
who issued process against the accused persons under Section 200 of the
Cr.P.C without making any inquiry under Section 202 of the Cr.P.C
though the petitioner is a permanent resident of Ahmedabad in the State
of Gujarat.
C/35317/2010
4. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued two account payee cheque being No.045720 dated 22nd September,
2010 for Rs. 65 lakhs drawn on Punjab and Sind Bank, 8 Old Court
House Street, Kol-700001. The complainant/company deposited the said
cheques to its banker within its validity period on 27th September, 2010.
However, the said cheques were dishonoured on the ground that
payments were stopped by the drawer. Dishonour of cheque was followed
by a demand notice issued by the complainant/company requiring the
petitioner and others to repay the cheque amount within statutory period
of time. As the accused persons failed to make payment of the said sum,
the petitioner/company lodged the aforesaid complaint before the learned
Chief Metropolitan Magistrate, Kolkata. The Chief Metropolitan Magistrate
transferred the case to the Metropolitan Magistrate, 16th Court, Kolkata
who issued process against the accused persons under Section 200 of the
4
Cr.P.C without making any inquiry under Section 202 of the Cr.P.C
though the petitioner is a permanent resident of Ahmedabad in the State
of Gujarat.
C/7331/2012
5. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued account payee cheque being No.045754 dated 31.01.2012 for
Rs.49,88,360/- drawn on Punjab and Sind Bank, 8 Old Court House
Street, Kol-700001. The complainant/company deposited the said
cheques to its banker within its validity period on 23.02.2012. However,
the said cheques were dishonoured on the ground that payments were
stopped by the drawer. Dishonour of cheque was followed by a demand
notice issued by the complainant/company requiring the petitioner and
others to repay the cheque amount within statutory period of time. As the
accused persons failed to make payment of the said sum, the
petitioner/company lodged the aforesaid complaint before the learned
Chief Metropolitan Magistrate, Kolkata. The Chief Metropolitan Magistrate
transferred the case to the Metropolitan Magistrate, 16th Court, Kolkata
who issued process against the accused persons under Section 200 of the
Cr.P.C without making any inquiry under Section 202 of the Cr.P.C
though the petitioner is a permanent resident of Ahmedabad in the State
of Gujarat.
C/32561/2010
5
6. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued five account payee cheques being No.760913 dated 30.04.2010 for
Rs.50 lakhs; No.760914 dated 30.04.2010 for Rs.50 lakhs; No.760915
dated 30.04.2010 for Rs.60 lakhs; No.760916 dated 05.05.2010 for Rs.50
lakhs and No.760917 dated 07.05.2010 for Rs. 50 lakhs, total being
Rs.2,60,00,000/- drawn on Punjab and Sind Bank, 8 Old Court House
Street, Kol-700001. The complainant/company deposited the said
cheques to its banker within its validity period on 31.07.2016. However,
the said cheques were dishonoured on the ground that payments were
stopped by the drawer. Dishonour of cheque was followed by a demand
notice issued by the complainant/company requiring the petitioner and
others to repay the cheque amount within statutory period of time. As the
accused persons failed to make payment of the said sum, the
petitioner/company lodged the aforesaid complaint before the learned
Chief Metropolitan Magistrate, Kolkata. The Chief Metropolitan Magistrate
transferred the case to the Metropolitan Magistrate, 16th Court, Kolkata
who issued process against the accused persons under Section 200 of the
Cr.P.C without making any inquiry under Section 202 of the Cr.P.C
though the petitioner is a permanent resident of Ahmedabad in the State
of Gujarat.
C/11259/2011
6
7. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued two account payee cheque being No.045729 dated 03.02.2011 for
Rs. 65 lakhs drawn on Punjab and Sind Bank, 8 Old Court House Street,
Kol-700001. The complainant/company deposited the said cheques to its
banker within its validity period on 10.02.2011. However, the said
cheques were dishonoured on the ground that payments were stopped by
the drawer. Dishonour of cheque was followed by a demand notice issued
by the complainant/company requiring the petitioner and others to repay
the cheque amount within statutory period of time. As the accused
persons failed to make payment of the said sum, the petitioner/company
lodged the aforesaid complaint before the learned Chief Metropolitan
Magistrate, Kolkata. The Chief Metropolitan Magistrate transferred the
case to the Metropolitan Magistrate, 16th Court, Kolkata who issued
process against the accused persons under Section 200 of the Cr.P.C
without making any inquiry under Section 202 of the Cr.P.C though the
petitioner is a permanent resident of Ahmedabad in the State of Gujarat.
C/8595/2011
8. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued two account payee cheque being No.045727 dated 04.01.2011 for
Rs. 65 lakhs drawn on Punjab and Sind Bank, 8 Old Court House Street,
7
Kol-700001. The complainant/company deposited the said cheques to its
banker within its validity period on 05.01.2011. However, the said
cheques were dishonoured on the ground that payments were stopped by
the drawer. Dishonour of cheque was followed by a demand notice issued
by the complainant/company requiring the petitioner and others to repay
the cheque amount within statutory period of time. As the accused
persons failed to make payment of the said sum, the petitioner/company
lodged the aforesaid complaint before the learned Chief Metropolitan
Magistrate, Kolkata. The Chief Metropolitan Magistrate transferred the
case to the Metropolitan Magistrate, 16th Court, Kolkata who issued
process against the accused persons under Section 200 of the Cr.P.C
without making any inquiry under Section 202 of the Cr.P.C though the
petitioner is a permanent resident of Ahmedabad in the State of Gujarat.
C/23841/2011
9. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued two account payee cheque being No.045719 dated 07.09.2010 for
Rs. 65 lakhs drawn on Punjab and Sind Bank, 8 Old Court House Street,
Kol-700001. The complainant/company deposited the said cheques to its
banker within its validity period on 07.09.2010. However, the said
cheques were dishonoured on the ground that payments were stopped by
the drawer. Dishonour of cheque was followed by a demand notice issued
by the complainant/company requiring the petitioner and others to repay
8
the cheque amount within statutory period of time. As the accused
persons failed to make payment of the said sum, the petitioner/company
lodged the aforesaid complaint before the learned Chief Metropolitan
Magistrate, Kolkata. The Chief Metropolitan Magistrate transferred the
case to the Metropolitan Magistrate, 16th Court, Kolkata who issued
process against the accused persons under Section 200 of the Cr.P.C
without making any inquiry under Section 202 of the Cr.P.C though the
petitioner is a permanent resident of Ahmedabad in the State of Gujarat.
C/29617/2011
10. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued three account payee cheques being No.045744 dated 16.09.2011,
045745 dated 01.10.2011 and 045746 dated 16.10.2011 for Rs. 65 lakhs
each, total being Rs.1,95,00,000/- drawn on Punjab and Sind Bank, 8
Old Court House Street, Kol-700001. The complainant/company
deposited the said cheques to its banker within its validity period on
22.10.2011. However, the said cheques were dishonoured on the ground
payments stopped by the drawer. Dishonour of cheque was followed by a
demand notice issued by the complainant/company requiring the
petitioner and others to repay the cheque amount within statutory period
of time. As the accused persons failed to make payment of the said sum,
the petitioner/company lodged the aforesaid complaint before the learned
Chief Metropolitan Magistrate, Kolkata. The Chief Metropolitan Magistrate
9
transferred the case to the Metropolitan Magistrate, 16th Court, Kolkata
who issued process against the accused persons under Section 200 of the
Cr.P.C without making any inquiry under Section 202 of the Cr.P.C
though the petitioner is a permanent resident of Ahmedabad in the State
of Gujarat.
C/5072/2012
11. The opposite party No.2 as complainant filed a complaint under
Section 138/141 of the Negotiable Instruments Act alleging, inter alia,
that in discharge of existing date and liability the accused No.2 to 4
issued four account payee cheques being No.045749 dated 01.12.2011 for
Rs.65 lakhs, cheque being No.045750 dated 16.12.2011 for Rs.65 lakhs,
cheque being No.045751 dated 31.12.2011 for Rs.65 lakhs, cheque being
No.045752 dated 15.01.2012 for Rs.65 lakhs total being Rs.2,60,00,000/-
drawn on Punjab and Sind Bank, 8 Old Court House Street, Kol-700001.
The complainant/company deposited the said cheques to its banker
within its validity period on 17.01.2012. However, the said cheques were
dishonoured on the ground payments were stopped by the drawer.
Dishonour of cheque was followed by a demand notice issued by the
complainant/company requiring the petitioner and others to repay the
cheque amount within statutory period of time. As the accused persons
failed to make payment of the said sum, the petitioner/company lodged
the aforesaid complaint before the learned Chief Metropolitan Magistrate,
Kolkata. The Chief Metropolitan Magistrate transferred the case to the
Metropolitan Magistrate, 16th Court, Kolkata who issued process against
10
the accused persons under Section 200 of the Cr.P.C without making any
inquiry under Section 202 of the Cr.P.C though the petitioner is a
permanent resident of Ahmedabad in the State of Gujarat.
12. Thus, in all the above mentioned cases the common question is as
to whether process under Section 138 of the Negotiable Instruments Act
can be issued without making any inquiry under Section 202 of the Code
of Criminal Procedure or not.
13. Section 202 of the Cr.P.C states as follows:
"Postponement of issue of process - (1) Any Magistrate, on
receipt of a complaint of an offence which he is authorised to
take cognizance or which has been made over to him under
section 192, may, if he thinks fit, and shall, in a case where
the accused is residing at a place beyond the area in which he
exercise his jurisdiction. postpone the issue of process
against the accused, and either inquire into the case himself
or direct an investigation to be made by, a police officer or by
such other person as he thinks fit, for the purpose of deciding
whether or not there is sufficient ground for proceeding:
Provided that no such direction for investigation shall be
made, -
(a) Where it appears to the Magistrate that the offence
complained of is triable exclusively by the Court of Sessions
or
(b) Where the complaint has not been made by a court,
unless the complainant and the witnesses present (if any)
have been examined on oath under section 200.
(2) In an inquiry under sub-section (1), the Magistrate may, if
he thinks fit, take evidence of witness on oath:
Provided that if it appears to the Magistrate that the
offence complained of is triable exclusively by the Court of
Session, he shall call upon the complainant to produce all his
witnesses and examine them on oath.
(3) If an investigation under sub-section (1) is made by a
person not being a police officer, he shall have for that
investigation all the powers conferred by this Court on an
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offer in charge of a police station except the power to arrest
without warrant."
14. The plain but close reading of Section 202 of the Code of Criminal
Procedure suggests that a Magistrate upon receipt of a complaint of an
offence of which he/she is authorized to take cognizance is empowered to
postpone the issuance of process against the accused and either (a)
inquire into the case, or (b) direct an investigation to be made by a police
officer or by such other person as he thinks fit. The purpose of postponing
the issuance of process for the purposes of an enquiry or an investigation
is to determine whether or not there is sufficient ground for proceeding.
Sub-Section (1) of Section 202 further states that it is obligatory for the
Magistrate to conduct an inquiry or direct an investigation in a case
where the accused resides at a place beyond the area in which the
Magistrate exercises jurisdiction. In such case, the Magistrate was duty
bound to postpone the issuance of process. Section 203 stipulates that if
the Magistrate is of the opinion on considering the statement on oath, if
any, of the complainant and all the witnesses and the result of the
enquiry or investigation, if, any under Section 202 that there is no
sufficient ground for proceeding, he shall dismiss the complaint recording
briefly his reasons for doing so. The requirement of recording reasons
which is specifically incorporated in Section 203 does not find place in
Section 202. Section 204 which deals with the issuance of process
stipulates that if in the opinion of the Magistrate taking cognizance of an
offence, there is sufficient ground for proceeding, he may issue (a) in a
12
summons case, a summons for attendance of the accused; (b) in a
warrant case, a warrant or if he thinks fit a summons for the appearance
of the accused.
15. On the requirement of inquiry under Section 202 of the Cr.P.C in
relation to an application under Section 138/141 of the N.I Act the
Constitution Bench of the Hon'ble Supreme Court in Re: Expeditious trial
under Section 138 of the N.I Act, 1881, Suo Motu Writ Petition (Crl No.2
of 2020) reported in 2021 SCC Online SC 325 has been pleased to hold
that in a case where the accused resides beyond the territorial jurisdiction
of the court, it is mandatory for the Magistrate to cause an inquiry under
Section 202 of the Cr.P.C. It is held by the Hon'ble Supreme Court in
Vijay Dhanuka, Abhijit Pawar and Birla Corporation, that the inquiry to
be held by the Magistrate before issuance of summons to the accused
residing outside the jurisdiction of the court cannot be dispensed with. It
is incumbent upon the Magistrate to come to a conclusion after holding
an inquiry that there are sufficient grounds to proceed against the
accused. In the aforesaid decision, the Hon'ble Supreme Court also held
that Section 145 of the N.I Act proceeds that the evidence of the
complainant may be given by him on affidavit, which shall be read with
evidence in any inquiry, trial or other proceeding, notwithstanding
anything contained in the Code. It is held by the Hon'ble Supreme Court
that for the purpose of conducting inquiry under Section 202 of the Code
the Magistrate may permit examination of witnesses on affidavit in a case
under Section 138 of the N.I Act on the strength of its power conferred
13
under Section 145 of the said Act. Section 145 of the N.I Act is an
exception to Section 202 in respect of examination of the complainant by
way of an affidavit. If the evidence of the complainant may be given by
him on affidavit, the Magistrate can taken into account such affidavit for
the purpose of inquiry under Section 202. On this logic the Constitutional
Bench in Suo Motu writ petition was pleased to hold that Section 202(2)
of the Code is inapplicable to complaints under Section 138 in respect of
examination of witnesses on oath. The evidence of the complainant shall
be permitted on affidavit. If the Magistrate holds an inquiry himself, it is
not compulsory that he should examine witnesses. In suitable cases, the
Magistrate can examine documents for satisfaction as to the sufficiency of
the grounds for proceeding under Section 202.
16. The Hon'ble Supreme Court had got the scope to further elaborate
the issue as to why the inquiry under Section 202 of the Code is required
to be held in a proceeding under Section 138 of the N.I Act in Sunil Todi
& Ors. vs. State of Gujarat & Anr. reported in 2021 (14) SCALE 486. It
is observed in Sunil Todi that Section 202 was introduced by Act 25 of
2005 with effect from 23rd June, 2006 the rational for amendment is
based on the recognition by parliament that false complaints are filed
against the persons residing at far off places as an instrument of
harassment. In Birla Corporation Limited vs. Advent Investments and
Holdings reported in (2019) 16 SCC 610, the scope of inquiry under
Section 202 of the Cr.P.C is held to be extremely restricted onto finding
out the truth or otherwise of the allegations made in the complaint in
14
order to determine whether process should be issued or not under Section
204 Cr.P.C or whether the complaint should be dismissed by resorting to
Section 203 Cr.P.C on the footing that there is no sufficient ground for
proceeding on the basis of the statement of the complainant and of his
witnesses, if any. At the stage of inquiry under Section 202 Cr.P.C the
Magistrate is only concerned with the allegations made in the complaint
or the evidence in support of the averments in complaint to satisfy himself
that there is sufficient ground for proceeding against the accused.
17. Interlink between Section 145 of the N.I Act and Section 202 Cr.P.C
is discussed in Sunil Todi in the following words:-
"Consequently it was held that Section 202(2) Cr.P.C is
inapplicable to complaints under Section 138 in respect of the
examination of witnesses on oath. The court held that the
evidence of witnesses on behalf of the complainant shall be
permitted on affidavit. If the Magistrate holds an inquiry
himself, it is not compulsory that he should examine
witnesses and in suitable cases Magistrate can examine
documents to be satisfied that there are sufficient grounds for
proceedings under Section 202 of the Cr.P.C."
18. The Division Bench of this Court in S.S Binu vs. State of West
Bengal & Anr. reported in 2018 CRI. L.J 3769, held that in inquiry
under Section 202, examination of witnesses person would be necessary,
for purpose of deciding existence of sufficient ground, for proceeding
against the accused who resides outside the territorial jurisdiction of the
learned Magistrate because the Magistrate requires to ward of false
complaints against the persons, residing at far places with view to save
15
them from unnecessary harassment. Thus, Magistrate is under obligation
to conduct inquiry for examining the complainant and witnesses
produced by the complainant or to direct investigation by police officer for
finding out if sufficient ground is made out for proceeding against the
accused.
19. Relying on the aforesaid decisions by the Hon'ble Supreme Court as
well as this Court, Mr. Ayan Bhattacharjee, learned Advocate for the
petitioner submits that in the instant case the petitioner resides in
Ahmedabad in the State of Gujarat. The learned Magistrate issued
process against him without making any inquiry under Section 202 of the
Cr.P.C which happens to be mandatory in view of the decision by the
Hon'ble Supreme Court in Suo Motu Writ Petition and Sunil Todi's case
(supra). It is further submitted by Mr. Bhattacharjee that relying on
paragraph 60 of the decision of the Hon'ble Supreme Court in State of
Haryana & Ors. vs. Ch. Bhajan Lal & Ors. reported in AIR 1992 SC
604, the history of personal liberty is largely the history of insistence on
observance of procedure. Observance of procedure has been the bastion
against wanton assaults on personal liberty over the years. Under our
Constitution, the only guarantee of the personal liberty for a person is
that he shall not be deprived of it except in accordance with the procedure
established by law. Thus, it is contended by Mr. Bhattacherjee on behalf
of the petitioner that the learned Magistrate failed to conduct inquiry
under Section 202 of the Cr.P.C. Such an inquiry is mandatory in
16
connection with the said complaint case as the petitioner resides outside
the territorial jurisdiction of the learned Magistrate.
20. Mr. Phiroze Edulji, learned Advocate on behalf of the opposite party,
on the other hand submits that for the conduct of inquiry under Section
202 of the Cr.P.C, evidence of witnesses on behalf of the complainant is
permitted to be taken on affidavit. In suitable cases, the Magistrate can
restrict the inquiry to examination of documents without insisting for
examination of witnesses. The above observation was made by the Hon'ble
Supreme Court in Suo Motu Writ Petition (Crl. 2 of 2020) reported in
2021 SCC OnLine SC 325.
21. The decision of the Constitution Bench was further elaborated in
Sunil Todi (supra) where the Hon'ble Supreme Court in Sunil Todi after
making elaborate discussion on the scope of Section 202 the mandatory
requirement of the Magistrate to either inquire or cause investigation by
police regarding the veracity of the complaint where the accused resides
outside the jurisdiction of the learned Magistrate, applicability of Section
145 of the N.I Act held as hereunder:-
"47. In the present case, the Magistrate has adverted to
"(i) The complaint;
(ii) The affidavit filed by the complainant;
(iii) The evidence as per evidence list and; and
(iv) The submissions of the complainant."
48. The order passed by the Magistrate cannot be held to be invalid
as betraying a non-application of mind. In Dy. Chief Controller of
Imports & Exports v. Roshanlal Agarwal reported in (2003) 4
SCC 139, this Court has held that in determining the question as
17
to whether process is to be issued, the Magistrate has to be satisfied
whether there is sufficient ground for proceeding and not whether
there is sufficient ground for conviction. Whether the evidence is
adequate for supporting the conviction can only be determined at
the trial.
49. The High Court did not quash the complaint against the
appellants since it was prima facie established that they were
triable for dishonour of cheque. Section 141 of the NI Act provides:
141. Offences by companies.--(1) If the person committing an
offence under section 138 is a company, every person who, at
the time the offence was committed, was in charge of, and
was responsible to, the company for the conduct of the
business of the company, as well as the company, shall be
deemed to be guilty of the offence and shall be liable to be
proceeded against and punished accordingly:
Provided that nothing contained in this sub-section shall
render any person liable to punishment if he proves that the
offence was committed without his knowledge, or that he had
exercised all due diligence to prevent the commission of such
offence:
[Provided further that where a person is nominated as a
Director of a company by virtue of his holding any office
or employment in the Central Government or State
Government or a financial corporation owned or
controlled by the Central Government or the State
Government, as the case may be, he shall not be liable
for prosecution under this Chapter.]
(2) Notwithstanding anything contained in sub-section (1),
where any offence under this Act has been committed by a
company and it is proved that the offence has been
committed with the consent or connivance of, or is
attributable to, any neglect on the part of, any director,
manager, secretary or other officer of the company, such
director, manager, secretary or other officer shall also be
deemed to be guilty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation.--For the purposes of this section, -- (a)
"company" means anybody corporate and includes a firm or
18
other association of individuals; and (b) "director", in relation
to a firm, means a partner in the firm."
50. Section 141 of the NI Act stipulates that if a company is alleged
to have committed an offence under Section 138, then every person
who 'was in charge of, and responsible to, the company for the
conduct of the business of the company' shall also be deemed guilty
of the offence. The proviso provides an exception if she proves that
the offence was committed without her knowledge or that she had
exercised due diligence. In Sunil Bharati Mittal v. CBI29, a three
judge Bench of this Court observed that the general rule is that
criminal intent of a group of people who undertake business can be
imputed to the Company but not the other way around. Only two
exceptions were provided to this general rule: (i) when the individual
has perpetuated the commission of offence and there is sufficient
evidence on the active role of the individual; and (ii) the statute
expressly incorporates the principle of vicarious liability. Justice
Sikri writing for a three-judge Bench observed:
"43. Thus, an individual who has perpetrated the commission
of an offence on behalf of a company can be made an
accused, along with the company, if there is sufficient
evidence of his active role coupled with criminal intent.
Second situation in which he can be implicated is in those
cases where the statutory regime itself attracts the doctrine of
vicarious liability, by specifically incorporating such a
provision.
44. When the company is the offender, vicarious liability of
the Directors cannot be imputed automatically, in the
absence of any statutory provision to this effect. One such
example is Section 141 of the Negotiable Instruments Act,
1881. In Aneeta Hada [Aneeta Hada v. Godfather Travels &
Tours (P) Ltd., (2012) 5 SCC 661 : (2012) 3 SCC (Civ) 350 :
(2012) 3 SCC (Cri) 241] , the Court noted that if a group of
persons that guide the business of the company have the
criminal intent, that would be imputed to the body corporate
and it is in this backdrop, Section 141 of the Negotiable
Instruments Act has to be understood. Such a position is,
therefore, because of statutory intendment making it a
deeming fiction. Here also, the principle of "alter ego", was
applied only in one direction, namely, where a group of
persons that guide the business had criminal intent, that is
19
to be imputed to the body corporate and not the vice versa.
Otherwise, there has to be a specific act attributed to the
Director or any other person allegedly in control and
management of the company, to the effect that such a person
was responsible for the acts committed by or on behalf of the
company."
51. In SMS Pharmaceuticals v. Neeta Bhalla30, a three judge Bench
while construing the provisions of Section 141 of the Negotiable
Instruments Act 1881, has noted that the position of a Managing
Director or a Joint Managing Director of a company is distinct since
persons occupying that position are in charge of and responsible for
the conduct of the business. It was observed that though there is a
general presumption that the Managing Director and Joint
Managing Director are responsible for the criminal act of the
company, the director will not be held liable if he was not
responsible for the conduct of the company at the time of the
commission of the offence. The Court observed:
"9. The position of a managing director or a joint
managing director in a company may be different. These
persons, as the designation of their office suggests, are in
charge of a company and are responsible for the conduct of
the business of the company. In order to escape liability such
persons may have to bring their case within the proviso to
Section 141(1), that is, they will have to prove that when the
offence was committed they had no knowledge of the offence
or that they exercised all due diligence to prevent the
commission of the offence.
[...]
Every person connected with the company shall not fall
within the ambit of the provision. It is only those persons who
were in charge of and responsible for the conduct of business
of the company at the time of commission of an offence, who
will be liable for criminal action. It follows from this that if a
director of a company who was not in charge of and was not
responsible for the conduct of the business of the company at
the relevant time, will not be liable under the provision. The
liability arises from being in charge of and responsible for the
conduct of business of the company at the relevant time when
the offence was committed and not on the basis of merely
holding a designation or office in a company. Conversely, a
20
person not holding any office or designation in a company
may be liable if he satisfies the main requirement of being in
charge of and responsible for the conduct of business of a
company at the relevant time."
(emphasis supplied)
52. The same principle has been followed by a Bench of two judges
in Mainuddin Abdul Sattar Shaikh v. Vijay D Salvi:
"12. The respondent has adduced the argument that in the
complaint the appellant has not taken the averment that the accused was the person in charge of and responsible for the affairs of the Company. However, as the respondent was the Managing Director of M/s Salvi Infrastructure (P) Ltd. and sole proprietor of M/s Salvi Builders and Developers, there is no need of specific averment on the point. This Court has held in National Small Industries Corpn. Ltd. v. Harmeet Singh Paintal [(2010) 3 SCC 330 : (2010) 1 SCC (Civ) 677 :
(2010) 2 SCC (Cri) 1113] , as follows : (SCC p. 346, para 39) "39. (v) If the accused is a Managing Director or a Joint Managing Director then it is not necessary to make specific averment in the complaint and by virtue of their position they are liable to be proceeded with."
53. The test to determine if the Managing Director or a Director must be charged for the offence committed by the Company is to determine if the conditions in Section 141 of the NI Act have been fulfilled i.e., whether the individual was in-charge of and responsible for the affairs of the company during the commission of the offence. However, the determination of whether the conditions stipulated in Section 141 of the MMDR Act have been fulfilled is a matter of trial. There are sufficient averments in the complaint to raise a prima facie case against them. It is only at the trial that they could take recourse to the proviso to Section 141 and not at the stage of issuance of process.
54. In the present case, it is evident that the principal grounds of challenge which have been set up on behalf of the appellants are all matters of defence at the trial. The Magistrate having exercised his discretion, it was not open to the High Court to substitute its discretion. The High Court has in a carefully considered judgment, analysed the submissions of the appellants and for justifiable 21 reasons has come to the conclusion that they are lacking in substance."
22. Mr. Edulji also refers to an unreported decision of the Hon'ble Supreme Court in Vishwakalyan Multistate Credit Co. Op. Society Ltd. vs. Oneup Entertainment Pvt. Ltd. (Criminal Appeal No.2484 of 2023) wherein the Hon'ble Supreme Court was pleased to modify the judgment passed by the High Court and directed the trial court to proceed from the stage of Section 202 of the Cr.P.C. While doing so, the learned Magistrate is directed to be guided by the direction issued by the Constitution Bench in Suo Motu Writ Petition (Crl.) 2 of 2020
23. Mr. Edulji further submits that the complaints were lodged in the year 2011. The learned Magistrate passed the impugned order on 29th October, 2011. While passing the order the learned Magistrate examined the complaint under Section 138/141 of the N.I Act. The evidence of the complainant was affirmed on affidavit in terms of Section 145(1) of the said Act and also the documents filed by the complainant. Thus, it is contended by Mr. Edulji that the learned Magistrate substantially complied with the requirement of inquiry under Section 202 of the Cr.P.C. Obviously in the impugned order it is not stated like magic words that "inquiry was held under Section 202 of the Cr.P.C on examination of the averment made in the complaint, affidavit affirmed by the complainant under Section 145(1) and documents filed by the complainant were perused for the purpose of Section 202. But in substance the learned Magistrate held an inquiry under Section 202 of the Cr.P.C and issued 22 process against the accused persons including the petitioner. Therefore, the impugned order cannot be held to be illegal and liable to be set aside.
24. Mr. Edulji further submits that the decisions by the Hon'ble Supreme Court referred to above is not applicable in the instant case because of the fact that the ratio laid down by the Hon'ble Supreme Court is always prospective in nature. Having heard the learned Advocates for the parties and on careful perusal of the entire materials on record I like to mention at the outset that the contention raised by Mr. Edulji to the effect that the decision of the Hon'ble Supreme Court would apply prospectively has no substance at all. Law is well settled that ruling of a Court which has the effect of a binding precedent of any other court inferior thereto or all coordinate strength would apply retrospectively. The position would be otherwise in the event of the decision explicitly made, the law laid down to be applicable prospectively. The decision of the Hon'ble Supreme Court in Sarwan Kumar & Anr. vs. Madan Lal Aggarwal reported in (2003) 4 SCC 174 and Lily Thomas & Ors. vs. Union of India & Ors. reported in (2000) 6 SCC 224 may be relied on in this regard.
25. Now coming to the question as to whether the learned Magistrate conducted inquiry under Section 202 of the Cr.P.C before issuance of process, it is already recorded that the impugned order does not contain any statement to the effect that the learned Magistrate perused the complaint under Section 138/141 of the N.I Act, considered the affidavit of the complainant under Section 145(1) of the N.I Act and examined the 23 documents. Thereafter, he issued process against the accused persons including the petitioner.
26. This Court has already held that Section 202 of the Cr.P.C was introduced in the statute book in order to prevent lodging of false complaint only to cause harassment of innocent persons who reside outside the jurisdiction of the court of the learned Magistrate. When the learned Magistrate on scrutiny of record prima facie came to a decision that process ought to have been issued even against a person who resides outside the jurisdiction of the court of the learned Magistrate and passed an order under Section 204 of the Cr.P.C, it is obvious that the learned Magistrate also took into account the provision under Section 202 of the Cr.P.C.
27. There is another aspect of the matter which this Court is inclined to record. In the petition of complaint the address of the petitioner was stated as -
Pawan Kumar Agarwal, Managing Director of Fair Deal Supplies Ltd. 4, B.B.D Bag (East), Room No.5, 1st Floor, Stephen House, Kolkata-700001.
The address of the accused No.4/petitioner recorded in the complaint is within the jurisdiction of learned Metropolitan Magistrate, Kolkata. Therefore, when the case was initially taken up for examination of the complainant and issuance of process the learned Magistrate had no scope to 24 known that the petitioner resides outside the jurisdiction of the learned Magistrate.
28. Last but not the least, in S.M.S. Pharmaceuticals Ltd. vs. Neeta Bhalla reported in (2005) 8 SCC 89, the Hon'ble Supreme Court while construing the provision of Section 141 of the N.I Act, 1881, has noted that the position of a Managing Director or a Joint Managing Director of the company is distinct since persons occupying that position are in charge of and responsible for the conduct of the day to day business of the company. It was observed that though there is a general presumption that the Managing Director and Joint Managing Director are responsible for the act of the company, the director will not be held liable if he was not responsible for the criminal conduct of the company at the time of the commission of offence. In paragraph 9 of S.M.S. Pharmaceuticals Ltd. (supra) the Hon'ble Supreme Court observed.
"9. The position of a Managing Director or a Joint Managing Director in a company may be different. These persons, as the designation of their office suggests, are in charge of a company and are responsible for the conduct of the business of the company. In order to escape liability such persons may have to bring their case within the proviso to Section 141 (1), that is, they will have to prove that when the offence was committed they had no knowledge of the offence or that they exercised all due diligence to prevent the commission of the offence."
29. Now to conclude, it is found from the record that the petitioner was arraigned as an accused in the aforementioned cases under Section 138 read with Section 141 of the N.I Act on the ground that he at the relevant point of time was the Managing Director of the company. Secondly, in the 25 petition of complaint it was not stated that the petitioner resides outside the jurisdiction of the learned Magistrate. Thirdly, while issuing process the learned Magistrate adverted to the petition of complaint, evidence of the complainant affirmed under Section 145(1) of the N.I Act and the documents filed by the complainant. Thus, before issuance of process, the learned Magistrate obviously came to the conclusion that there are prima facie reasons to issue process against the petitioner and lastly, if the impugned order prima facie proves application of mind by the learned Magistrate in respect of compliance of mandatory provision under Section 202 of the Cr.P.C, the order cannot be set aside only on technical ground for absence of the magic words that inquiry under Section 202 was held and the learned Magistrate was satisfied that process should be issued against the accused.
30. For the reasons stated above, I do not find any merit in these bunches of criminal revision and accordingly the revisional applications are set aside.
(Bibek Chaudhuri, J.)