Gauhati High Court
M/S. Global Corrosion Control vs The State Of Assam And 3 Ors on 28 July, 2022
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/7
GAHC010228262019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./1128/2019
M/S. GLOBAL CORROSION CONTROL
A PROPRIETORSHIP FIRM OWNED AND CONTROLLED BY SRI SHIVALING
S. POOJARI, REPRESENTED BY ITS PROPRIETOR- SRI SHIVALING S.
POOJARI, S/O SHIVAPPA HIRANA POOJARI, R/O 301 URMILLA COMPLEX,
32, STATION AVENUE ROAD, OPP. MALHAR HOTEL, ABOVE WAMAN HARI
PETHE JEWELLERS, CHEMBUR, MUMBAI, MAHARASTRA
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
2:M/S N.E. PAINT UDYOG
A PROPRIETORSHIP FIRM
WARD NO. 6
G.N.G. ROAD
SIVASAGAR TOWN
P.O.
P.S. AND DIST-SIVASAGAR
ASSAM
PIN-785640
3:SMT. SUMAN JOSHI
PROPRIETOR OF M/S N.E. PAINT UDYOG
W/O SRI GOPAL PRASAD JOSHI
WARD NO. 6
G.N.G. ROAD
SIVASAGAR
P.O.
P.S. AND DIST-SIVASAGAR
ASSAM
PIN-785640
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4:GOPAL PRASAD JOSHI
S/O LATE SATYANARAYAN JOSHI
WARD NO. 6
G.N.G. ROAD
SIVASAGAR
P.O.
P.S. AND DIST-SIVASAGAR
ASSAM
PIN-78564
Advocate for the Petitioner : MR. R P SARMAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
Date : 28-07-2022
JUDGMENT & ORDER
Heard Mr. RP Sharma, learned Senior Counsel for the petitioner and Mr. BB
Gogoi, learned Addl.Public Prosecutor for the State respondent No.1. Also heard
Mr. GN Sahewalla, learned Senior counsel for the respondent Nos. 2 and 3.
1. This petition under Section 482 CrPC read with Article 227 of the
Constitution of India has been filed by the petitioner praying for quashing of the
proceeding in NI Case No. 67/2018 pending before the court of learned
Additional Chief Judicial Magistrate ( 'Addl. CJM' for short), Sivasagar.
2. The case of the petitioner accused proprietorship firm in brief is that the
respondents No. 2 and 3, the proprietorship firm and proprietor of the aforesaid
firm respectively, filed a complaint case being CR (NI) Case No.67/2018, on
05.10.2018, in the Court of learned CJM at Sivasagar, under Section 138 of the
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Negotiable Instrument Act, 1881 ('NI Act' for short) alleging that the petitioner
firm issued a cheque in favor of the respondent No.2 for an amount of
Rs.1,49,832 vide Cheque No.855737, dated 21.06.2018, from the account
No.50140588340 of Allahabad Bank, Sivasagar Branch, towards payment of the
aforesaid total outstanding sum on account of a legally enforceable debt for
supply of certain materials. The said cheque was presented at the State Bank of
India, ONGC Colony Branch, Sivasagar by the respondent/ complainant, but the
said cheque was dishonored due to insufficient fund. On request of the
petitioner accused, the respondents No.2 and 3/ complainant waited for
sometime enabling him to credit the amount, but the amount was not credited.
This followed issuance of notice of dishonor of cheque under Section 138 (b) of
the NI Act to the drawer petitioner firm, but failed to make payment of the
cheque amount. The petitioner accused firm contested the proceeding by filing
a written objection under Section 143A of the NI Act.
3. In the written objection, the petitioner accused raised, inter-alia , the issue
that the case was barred by limitation. In the instant petition, the petitioner
accused firm has sought for quashing of the impugned entire proceeding
primarily on the ground of limitation.
4. Taking up the above issue for consideration, the learned trial court heard
the learned counsel of both sides and after perusal of the relevant documents
passed an order, dated 07.06.2019, which reads as under (relevant portions):
"07.06.2019
****************************************
***************************************** Heard the learned counsels of both sides. Mr. AC Dutta, learned Page No.# 4/7 counsel for the complainant has relied on two decisions of the Hon'ble Supreme Court in support of his contention that the case has been filed within limitation. I would like to discuss here the decisions relied on by Mr. AC Dutta.
In Dalmia Cement (Bharat) Ltd. Vs. Galaxy Traders & Agencies Ltd. (2001) 6 SCC 463 in paragraph 6 it was held by the Hon'ble Supreme Court as follows:
6. To constitute an offence under Section 138 of the Act, the complainant is obliged to prove its ingredients which include the receipt of notice by the accused under clause (b). It is to be kept in mind that it is not the "giving" of the notice which makes the offence but it is the "receipt" of the notice by the drawer which gives the cause of action to the complainant to file the complaint within the statutory period. This Court in K. Bhaskaran v.
Sankaran Vaidhyan Balan [(1999) 7 SCC 510] considered the difference between "giving" of a notice and "receipt" of the notice and held:
"18. On the part of the payee he has to make a demand by 'giving a notice' in writing. If that was the only requirement to complete the offence on the failure of the drawer to pay the cheque amount within 15 days from the date of such 'giving', the travails of the prosecution would have been very much lessened. But the legislature says that failure on the part of the drawer to pay the amount should be within 15 days 'of the receipt' of the said notice. It is, therefore, clear that 'giving notice' in the context is not the same as receipt of notice. Giving is a process of which receipt is the Page No.# 5/7 accomplishment. It is for the payee to perform the former process by sending the notice to the drawer at the correct address.
19. In Black's Law Dictionary 'giving of notice' is distinguished from 'receiving of the notice': 'A person notifies or gives notice to another by taking such steps as may be reasonably required to inform the other in the ordinary course, whether or not such other actually comes to know of it.' A person 'receives' a notice when it is duly delivered to him or at the place of his business.
20. If a strict interpretation is given that the drawer should have actually received the notice for the period of 15 days to start running no matter that the payee sent the notice on the correct address, a trickster cheque drawer would get the premium to avoid receiving the notice by different strategies and he could escape from the legal consequences of Section 138 of the Act. It must be borne in mind the court should not adopt an interpretation which helps a dishonest evader and clips an honest payee as that would defeat the very legislative measure.
Having discussed the allegations and counter allegations of both parties, I would like to state here that in this case cognizance had already been taken and the accused had received summon from the Court. At this stage, this Court has no power to draw proceeding and discharge the accused.
In view of the decision of Hon'ble Supreme Court laid down in Adalat Prasad Vs. Rooplal Jindal & Others (2004) 7 SCC 338 which was reaffirmed by the Supreme Court in Subramanium Sethuraman Page No.# 6/7 Vs. State of Maharashtra & another (2004) 13 SCC 324. The only remedy against the summoning order u/s 204 CrPC for the accused is the inherent power of the accused u/s 482 CrPC. The Magistrate in a summon case has no power to draw proceeding in absence of a specific provision in the CrPC to that effect. Hence, at this stage, the prayer of the accused to drop the proceeding is rejected. The trial has to come to a logical end. Whether cognizance had been taken rightly or wrongly shall be decided during judgment."
5. The above relevant parts of the order show that the learned trial court has postponed the decision on the disputed point of limitation till the time of final disposal of the case.
6. Mr. GN Sahewalla, learned Senior Counsel appearing for the respondents No. 2 to 4 has cited the order passed by the Hon'ble Supreme Court in Jindal Steel and Power Ltd. & another -vs- Ashoka Alloy Steel Ltd. & Ors. reported in (2006) 9 SCC 340 in regard to method of computation of period of limitation to file complaint under Section 138 of the NI Act.
7. It is noticed that the petitioner accused has newly impleaded the respondent No. 4, namely, one Gopal Prasad Joshi in the instant petition, who is not a party in the complaint case.
8. Thus, it appears from the above that the disputed question of fact and law pertaining to limitation is still subjudiced in the trial court, which is the primary ground in the instant petition for the prayer for quashing and setting aside the impugned proceeding under Section 138 of the NI Act and on the other hand, it is noticed that the petitioner accused has newly impleaded one Gopal Prasad Joshi, the partner of the complainant firm as respondent No.4 who, as stated Page No.# 7/7 above, is not a party in the complaint case. In such backdrop of facts, this Court is not inclined to render any effective judicial decision on the aforestated prayer of the petitioner.
9. Accordingly, the petition stands dismissed.
10. The learned trial court is directed to take a decision on the point of Limitation, after affording opportunity of being heard to both the parties afresh, in accordance with law.
11. The interim stay order, dated 25.09.2019, is hereby vacated.
The criminal petition stands disposed of accordingly.
JUDGE Comparing Assistant