Gujarat High Court
Bhavesh Jamnabhai Chawda & 5 vs State Of Gujarat & on 20 October, 2016
Author: S.G.Shah
Bench: S.G.Shah
R/CR.RA/594/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 594 of 2016
[On note for speaking to minutes of order dated 03/10/2016 in
R/CR.RA/594/2016 ]
With
CRIMINAL REVISION APPLICATION NO. 627 of 2016
With
CRIMINAL REVISION APPLICATION NO. 716 of 2016
==========================================================
BHAVESH JAMNABHAI CHAWDA & 5....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
==========================================================
Appearance:
MR HARDIK P MODH, ADVOCATE for the Applicant(s) No. 1 - 6
PUBLIC PROSECUTOR for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 20/10/2016
ORAL ORDER
Perused the note. Heard learned advocate Mr. Hardik P. Modh for the petitioners. He has pointed out that in para 5 and 10 of the order dated 03.10.2016, the name of the company is wrongly stated as Welspun Corporation Limited, which is to be read as Welspun Corp. Limited.
Similarly, in the last line of para 6 "so far as Chartered Accountant", which is wrongly disclosed. Therefore, these words are also deleted.
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R/CR.RA/594/2016 ORDER
Similarly, in para 3(A) there is reference of some of the accused, the petition is allowed, so far as all the petitioners are concerned, and it would not make any difference in final decision.
Note for speaking to minutes if allowed to that extent and disposed of accordingly.
(S.G.SHAH, J.) drashti Page 2 of 2 HC-NIC Page 2 of 38 Created On Fri Oct 21 02:07:02 IST 2016 2 of 38 R/CR.RA/594/2016 CAV JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY SUBORDINATE COURT) NO. 594 of 2016 With CRIMINAL REVISION APPLICATION NO. 627 of 2016 With CRIMINAL REVISION APPLICATION NO. 716 of 2016 FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE S.G.SHAH ========================================================== 1 Whether Reporters of Local Papers may be allowed to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the judgment ?
4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India or any order made thereunder ?
========================================================== BHAVESH JAMNABHAI CHAWDA & 5....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ========================================================== Appearance:
MR VIKRAM CHAUDHARI, SENIOR ADVOCATE WITH MR HARDIK P MODH, ADVOCATE for the Applicant(s) No. 1 - 6 MR RC KODEKAR for the Respondent No.2 MR KP RAWAL, APP for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 03/10/2016 COMMON CAV JUDGMENT Page 1 of 36 HC-NIC Page 3 of 38 Created On Fri Oct 21 02:07:02 IST 2016
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1. Rule. Learned advocate Mr.R.C. Kodekar waives service of notice of rule for respondent No.2 and learned APP Mr.K.P. Rawal waives service of notice of rule for respondent No.1 - State.
2. Heard learned Senior Counsel Mr. Vikram Chaudhari with learned Advocate Mr. Hardik P Modh for the petitioners and learned Standing Counsel Mr. R.C. Kodekar for CBI and learned APP Mr. K.P. Rawal for State. Perused the record.
3. These three petitions are though by different petitioners, they are arising out of the same FIR and having common and similar disputes between the parties and therefore, they are heard and decided together by common judgment. The advocates have also addressed only one set of arguments for all the three petitions and practically adopted the arguments advanced in first petition for remaining two petitions. Therefore, the discussion is also recorded in one set only to avoid duplication of work and repetition of same facts separately in three separate judgments.
4. It is also evident from records that practically impugned order is also common in all these three revision petitions, being order dated 20th January,2010, below an application for discharging the petitioner accused from the Page 2 of 36 HC-NIC Page 4 of 38 Created On Fri Oct 21 02:07:02 IST 2016 4 of 38 R/CR.RA/594/2016 CAV JUDGMENT charges leveled against them.
5. The sum and substance of the case against the petitioners are to the effect that petitioners being a public limited Company incorporated under the Companies Act, 1956 namely Welspun Gujarat Sthal Public Limited which name is changed to Welspun Corporation Limited (hereinafter referred to as the "Company") has filed an application for exemption, pursuant to the notification dated 31st July, 2001 by the Central Government offering exemption from the excise duty to certain units under specific terms and conditions. It is undisputed fact that said factory has its units at Anjar in Kutch and that the petitioners/persons had for the benefit of the Company at large and may be as per internal discussion and decision of the Company, while applying for such exemption declared that their units had started commercial production. They have also disclosed the value of installed plant and machinery by way of producing a certificate issued by the Chartered Accountant and to prove the commercial production and transactions. They have also filed invoices alleged to have been issued by them prior to 31st December, 2005.
6. However, when the Assistant Commissioner of Central Excise had visited the unit of the petitioner Company they found that the plant and Page 3 of 36 HC-NIC Page 5 of 38 Created On Fri Oct 21 02:07:02 IST 2016 5 of 38 R/CR.RA/594/2016 CAV JUDGMENT machinery were not fully installed and the unit was operated only for limited production and that it was the only possible production at the time of inspection i.e. 2nd January, 2006 and thereby there is no possibility of any more production and therefore the disclosure by the petitioner Company through its officers being petitioner/persons, herein was not only false but fraudulent in as much as they want to declare themselves eligible under the terms and conditions of the notification dated 31st July, 2001, so as to get exemption from the payment of excise duty. It is further contended that even Chartered Accountants of the petitioner Company had issued false certificate claiming that the valuation of the plant and machinery installed is of Rs. 45.46 crores and Rs. 83.69 crores; though there was no such plant and machinery available on the day of inspection. Therefore, it is alleged that even Chartered Accountants had issued such installation certificate without physically verifying the plant and machinery. Therefore, as submitted, it is found that several documents are manipulated to get the exemption from excise duty and hence investigation was conducted, wherein it has been revealed that several documents are forged and fabricated and therefore the complaint was lodged against the Company on 31st July, 2006. After investigation, Page 4 of 36 HC-NIC Page 6 of 38 Created On Fri Oct 21 02:07:02 IST 2016 6 of 38 R/CR.RA/594/2016 CAV JUDGMENT CBI has submitted its report and filed a complaint against several accused under sections 420, 467, 468, 471, 511, 120(b) of I.P.C. and Section 13(2) read with Section 13(1)(1)(d) of the Prevention of Corruption Act,1988. Amongst such accused, there is the Company itself, its Chairman, Managing Director and other officers so also Chartered Accountants.
7. Considering the investigation by CBI, the F.I.R and charge-sheet runs into pages, disclosing several irregularities and illegal activities alleged to have been committed by the petitioner Company and petitioner/persons. There are several communications from some of the officers and Chartered Accountants disclosing the compliance and certain terms and conditions of the notification under reference. But, mainly it was found that the contents of such communication are not correct.
8. Amongst the accused, the Managing Director of the Company namely B.K. Goenka had come forward and discussed the dispute with the department of Customs and Excise conveying that it was a bonafide error or mistake on their part and therefore he would like to settle the dispute with the department. It cannot be ignored that the basic ingredient of such settlement is the fact that practically Company has never received Page 5 of 36 HC-NIC Page 7 of 38 Created On Fri Oct 21 02:07:02 IST 2016 7 of 38 R/CR.RA/594/2016 CAV JUDGMENT any exemption from payment of tax, may be because of the fact that the documents were not in order. But, the fact remains that there was no financial benefit to the Company and nor to any of its office bearers or officers in any manner whatsoever. It is also undisputed fact that otherwise also the benefit if any is to be received, it will go the Company and not to any individual and that the benefit to the Company would be ultimately to its shareholders and not to any particular individual in terms of any fix amount.
9. Pursuant to such attempt and exercise by B.K. Goenka, the Managing Director of the petitioner Company, the Customs and Excise Department had; considering the bonafides of the petitioner Company and its office bearers, so also officers; agreed to settle the dispute and therefore now it would not be necessary to recollect all the minute details of the F.I.R and charge-sheet, or the activities carried out by the petitioner for getting some advantage, more particularly when they have never received any advantage at all.
10. The petitioner has also produced at Annexure P-11 on record, Order No. 01/CO/2008 dated 19th December 2008 by the Chief Commissioner of Central Excise whereby he entered into a compromise and compounded the offence, if any, Page 6 of 36 HC-NIC Page 8 of 38 Created On Fri Oct 21 02:07:02 IST 2016 8 of 38 R/CR.RA/594/2016 CAV JUDGMENT committed by the petitioner Company or its office bearers. The perusal of such order,reveals that the Department had, after recording the facts of the case and verification by the reporting authority while recording the findings makes it clear that the applicant before it i.e. M/s Welspun Corporation Ltd., Shri B K Goenka Managing Director of M/s Welspun Corporation Ltd. and Shri Mahesh Khemka Vice President of M/s Welspun Corporation Ltd. have disclosed true facts relating to the case and therefore the Chief Commissioner grants them immunity from prosecution under Section 9 of the Central Excise Act, 1944. While granting such immunity, it has been recorded that the basis on which the Application for exemption was rejected is false information furnished by the Company which constitutes an offence under Section 9(1)(c) of the Central Excise Act, 1944. Further, it was emphasized that the Company had not availed any benefit under the notification dated 31st July, 2001 and has removed the cost of payment of duties by utilization of CENVAT Credit, thereby there has been no loss of revenue to the department by any act of the Company. Therefore, it is certainly a clear position that when department by which the proceeding has been initiated has compounded the offence and that too by imposing condition to pay the amount for such Page 7 of 36 HC-NIC Page 9 of 38 Created On Fri Oct 21 02:07:02 IST 2016 9 of 38 R/CR.RA/594/2016 CAV JUDGMENT compounding and thereby when the Chief Commissioner of Central Excise compounded the offence subject to the payment of Rs. 50,000/- by each of the applicant before it and that such amount is deposited by the concerned petitioners; there is no reason to proceed further in criminal trial when the department is not going to come and prove that the petitioner Company and persons have obtained any illegal and undue advantage from them. Though the legal position is well settled on such issue and thereby though there is no need to continue the trial any further when CBI has filed a charge-sheet, initially the Managing Director of the petitioner Company Shri Balakrishna Gopiram Goenka (B.K.Goenka) has challenged the proceeding in a quashing petition being Special Criminal Application No. 2543/2012, such petition was resisted by the State and CBI. The copy of judgment in such petition, dated 10th April,2015, is on record at Annexure P-20; perusal of which makes it clear that the Co- ordinate Bench has not only quashed and set aside the FIR qua the petitioner before it namely B.K. Goenka but has categorically observed that the purpose of compounding of offence against the payment of compounding amount is to prevent litigation and encourage early settlement of dispute as held by Hon'ble Supreme Court of India in the case of Rajesh Kumar Sharma v. Union of Page 8 of 36 HC-NIC Page 10 of 38 Created On Fri Oct 21 02:07:02 IST 2016 10 of 38 R/CR.RA/594/2016 CAV JUDGMENT India & Ors. Reported in (2007) 9 SCC 158, and Hira Lal Hari Lal Bhagwati v. CBI, New Delhi , reported in (2003) 5 SCC 257, wherein Hon'ble Supreme Court has held that the petitioner is immune from any criminal proceedings pursuant to the certificate issued under the scheme.
11. In light of the above background, I have considered the arguments canvassed on behalf of the learned advocates appearing for the parties. I have also gone through the documents produced on record. In the present case, the FIR came to be registered against one B. C. Macwana, the then Assistant Commissioner, Central Excise, Rajkot, M/s. Welspun Gujarat Sthal Rohren Limited and against unknown person for the offences punishable under Sections 120B, 420, 467, 468, 471 and 511 of Indian Penal Code and under Section 15 of the Prevention of Corruption Act, 1988. After the investigation, a charge-sheet came to be filed against the officers of the aforesaid Company including the present petitioners. The Company passed a resolution in its Board Meeting and decided to apply for getting excise benefit as per Notification dated 31.07.2001 and therefore the Company submitted an application on 24.12.2005. However, from the record,it appears that before the registration of the FIR, an application seeking withdrawal of the benefit, which was sought under Notification Page 9 of 36 HC-NIC Page 11 of 38 Created On Fri Oct 21 02:07:02 IST 2016 11 of 38 R/CR.RA/594/2016 CAV JUDGMENT dated 31.07.2001, was submitted by the Company and, therefore, the Company has not received any wrongful gain on the basis of its earlier application dated 24.12.2005 and therefore, no pecuniary loss is caused to the Department. Thus, the ingredients of the alleged offence punishable u/s. 420 of IPC are not attracted.
12. It is also clear from the record and more particularly from the order dated 19.09.2008 passed by the Chief Commissioner, Central Excise that when the Central Excise Department had initiated the proceedings under Section 9 of the Central Excise Act against the Company and it officers with regard to the similar set of allegations made in the impugned FIR, the department compounded the offence and therefore the allegations made in the proceedings initiated under Central excise Act have come to an end. Thus, when the Company and thereby its officers including the petitioners have compounded the offence, initiation of proceedings under the provisions of IPC for the same allegations cannot be permitted. There cannot be two different prosecutions for the same incident and petitioner cannot be prosecuted twice for the same offence even in different proceedings
13. In the case of Rajesh Kumar Sharma v. Union of India & Ors., reported in (2007) 9 SCC 158, Page 10 of 36 HC-NIC Page 12 of 38 Created On Fri Oct 21 02:07:02 IST 2016 12 of 38 R/CR.RA/594/2016 CAV JUDGMENT The Hon'ble Supreme Court, in para 6, observed as under:
"6. The guidelines for compounding are contained in the Circular No. 54/2005-Cus dated 30th December, 2005.Central Government had brought in to force the Customs ( Compounding of Offences) Rules 2005 (in- short the Custom Rules') and Central Excise (Compounding of Offences ) Rules 2005) (in short the 'Central Excise Rules') with effect from 30th December, 2005. the purpose of compounding the offences against payment of compounding amount is to prevent litigation and encourage early settlement of diputes. The cases where compounding would be rejected are also spelt out in the said circular."
14. In the case of Hira Lal Hari Lal Bhagwati v. CBI, New Delhi, reported in (2003) 5 SCC 257, The Hon'ble Supreme Court, in paras 29 and 30, observed as under:
"29.In our view, in the present case, the alleged criminal liability stands compounded on a settlement with respect to the civil issues and, therefore, the First Information Report was erroneously issued and was totally unwarranted. From the aforesaid judgment, the proposition that follows in the Page 11 of 36 HC-NIC Page 13 of 38 Created On Fri Oct 21 02:07:02 IST 2016 13 of 38 R/CR.RA/594/2016 CAV JUDGMENT instant case is that the Kar Vivad Samadhan Scheme, 1998 issued by the Government of India was a voluntary scheme whereby if the disputed demand is settled by the Authority and pending proceedings are withdrawn by an importer shall be dropped and the importer shall be immuned from the penal proceedings under any law in force. We are therefore, of the opinion that this judgment squarely comes in the face of any argument sought to be propounded by the respondent that the Kar Vivad Samadhan Scheme, 1998 does not absolve the appellants from criminal liability under the Indian Penal Codee. The learned Single Judge of the High Court of Delhi, in our opinion, has not appreciated the fact that the continuance of the proceedings in the instant case would only tantamount to driving the present appellants to double jeopardy when they had been honorably exonerated by the Collector of Customs by their adjudication and further the GCS of which one of the appellants is the General Secretary in which capacity he is accused in the present case was granted amnesty under the Kar Vivad Samadhan Scheme, 1998. In our opinion, the present case does not warrant subjecting a citizen especially senior citizens of the age of 92 & 70 years to fresh investigation and prosecution Page 12 of 36 HC-NIC Page 14 of 38 Created On Fri Oct 21 02:07:02 IST 2016 14 of 38 R/CR.RA/594/2016 CAV JUDGMENT on an incident or fact situation giving rise to the offence under both the Customs Act and the Indian Penal Code when the matter has already been settled. Likewise, the respondent herein has initiated criminal proceedings against Accused No. 2 & Accused No. 1, inter alia , on the ground alleging that the appellant in conspiracy with the co-accused named therein with each other have cheated the Government of India in terms of evasion of Customs Duty and by concealment of facts obtained CDEC in respect of MRI and Lithotripsy machines and by violating the provisions of actual user condition as per Import Export Policy and Customs Notification No. 279/83 dated 30.9.1983 and Customs Notification No. 64/88 dated 1.3.1988 during the year 1987-90, despite acknowledging the fact that Customs Duty has been paid by the appellants to the Customs Department and settled and that commission of offences under Section 120B read with section 420 of the Indian Penal Code are made out.
30.In our view, under the penal law, there is no concept of vicarious liability unless the said statute covers the same within its ambit. In the instant case, the said law which prevails in the field I.e. the Customs Act,1962 the appellants have been therein under wholly discharged and the GCS granted immunity from Page 13 of 36 HC-NIC Page 15 of 38 Created On Fri Oct 21 02:07:02 IST 2016
15 of 38 R/CR.RA/594/2016 CAV JUDGMENT prosecution. It is well established principle of law that the matter which has been adjudicated and settled need not to be dragged into the criminal courts unless and until the act of the appellants could have been described as culpable. The true fact and import of the Kar Vivad Samadhan Scheme, 1998, in our view, is that once the said Scheme is availed of and all the formalities complied with including the payment of the duty, the immunity granted under the provisions of the Customs Act,1962 also extends to such offences that may prima facie be made out on identical allegations i.e. of evasion of Customs Duty and violation of any Notification issued under the said Act."
15. In view of the aforesaid decisions, the learned Senior Counsel is right in submitting that in the present case once the offence is compounded under the provisions of the Central Excise Act and thereby the petitioner herein is granted immunity from the prosecution, the impugned FIR and the charge-sheet be quashed and set aside qua the petitioners also.
16. In case of G.N.Verma v. State of Jharkhand & Anr., reported in (2014) 4 SCC 282, the Hon'ble Supreme Court, in para 18, 19, 20 and 25, observed as under:
Page 14 of 36HC-NIC Page 16 of 38 Created On Fri Oct 21 02:07:02 IST 2016 16 of 38 R/CR.RA/594/2016 CAV JUDGMENT "18. It is nobody's case that G.N. Verma was appointed as an agent of any mine. Also, the complaint does not allege or state anywhere that G.N. Verma acted or purported to act on behalf of the owner of the mine or that he took part in the management, control, supervision or direction of any mine. In fact his duties and responsibilities have not been described in the complaint. In the absence of G.N.Verma's duties having been spelt out in the complaint, it is not possible to say whether he was merely an administrative head of Karkata Colliery being its Chief General Manager or was he required to be involved in technical issues relating to the management, control, supervision or direction of any mine in Karkata Colliery. The averment in the complaint is bald and vague and is to the effect that at the relevant time G.N. Verma was the Chief General Manager/deemed agent and was exercising supervision, management and control of the mine and in that capacity was bound to see that all mining operations were conducted in accordance with the Act, the Rules, Regulations, Orders made thereunder.
19. It has been laid down, in the context of Sections 138 and 141 of the Negotiable Instruments Act, 1881 in Page 15 of 36 HC-NIC Page 17 of 38 Created On Fri Oct 21 02:07:02 IST 2016
17 of 38 R/CR.RA/594/2016 CAV JUDGMENT National Small Industries Corpn. Ltd. v. Harmeet Singh Paintal reported in (2010) 2 GLH 766 that Section 141 is a penal provision creating a vicarious liability. It was held as follows: (SCC p. 336, para 13) "13. ... It is therefore, not sufficient to make a bald cursory statement in a complaint that the Director (arrayed as an accused) is in charge of and responsible to the Company for the conduct of the business of the Company without anything more as to the role of the Director. But the complaint should spell out as to how and in what manner Respondent 1 was in charge of or was responsible to the accused Company for the conduct of its business. This is in consonance with strict interpretation of penal statutes, especially, where such statutes create vicarious liability."
(emphasis in original) It was then concluded:
(SCC p. 345, para 39) "39. (I) The primary responsibility is on the complainant to make specific averments as are required under the law in the complaint so as to make the accused vicariously liable. For fastening the criminal liability, there is no presumption that every Director knows about the transaction."Page 16 of 36
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20. Insofar as the criminal complaint is concerned, it does not contain any allegation against G.N. Verma. The only statement concerning him is that he was the Chief General Manager/deemed agent of the mine and was exercising supervision, management and control of the mine and in that capacity was bound to see that all mining operations were conducted in accordance with the Act, the Rules, Regulations, Orders made thereunder. In the face of such a general statement, which does not contain any allegation, specific or otherwise, it is difficult to hold that the Chief Judicial Magistrate rightly took cognizance of the complaint and issued summons to G.N. Verma.
The law laid down by this Court in Harmeet Singh Paintal (though in another context) would be squarely applicable.
Under the circumstances, we are of the opinion that on the facts of this case and given the absence of any allegation in the complaint filed against him no case for proceeding against G.N. Verma has been made out.
25. On the facts of this case, we would need to unreasonably stretch the law to include G.N. Verma as a person vicariously responsible for the lapse that occurred in the mine resulting in a fatal accident. We are of the view that under these circumstances, there is no basis Page 17 of 36 HC-NIC Page 19 of 38 Created On Fri Oct 21 02:07:02 IST 2016 19 of 38 R/CR.RA/594/2016 CAV JUDGMENT for proceeding under Section 72B of the Act against G.N. Verma."
17. In above view of the matter, I am in agreement with the argument canvassed by the learned Senior Counsel Shri Chaudhari for the petitioner that since there is no specific allegation in the FIR or in the charge-sheet against the petitioner and merely because the petitioners were employees of the Company, they have been implicated in the offence, the petitioner cannot be made vicariously liable for the act and/or omission on the part of the Company for the offence punishable under the provisions of the IPC. Whereas Department has already compounded the offence if any committed by the Company.
18. The contention of the learned advocate Shri Kodekar appearing for respondent No.2 - CBI is that petitioners were members of the team of the Company which had tried to execute the resolution passed by the Company whereby it was decided toapply for getting excise benefits as per the Notification dated 31.07.2001 and therefore the petitioners are involved in the aforesaid crime. However, the said contention is misconceived in view of the fact that merely because the petitioners were members of the team of the Company and Company had decided to give an Page 18 of 36 HC-NIC Page 20 of 38 Created On Fri Oct 21 02:07:02 IST 2016 20 of 38 R/CR.RA/594/2016 CAV JUDGMENT application for getting the benefit of excise, it cannot be said that petitioners were having any intention to commit the alleged offence.
19. In fact no specific role is attributed to each of the petitioner with regard to the alleged offence. Further, the Company has also decided to withdraw the application given for getting the benefit as per the Notification dated 31.07.2001 and therefore the Company has given an application for withdrawal on 17.07.2006 i.e. before the registration of the FIR. Therefore, it cannot be said that the petitioners have committed the alleged offence. Moreover, it is not the case of the CBI that petitioners have wrongfully gained anything and/or any wrongful loss is caused to the Department. The reliance placed by learned advocate Shri Kodekar on the statement of Shri Kuttan Mohanan Pillai is also misconceived in view of the fact that the said person is coaccused in the chargesheet which is filed against the Company and its officers. In the statement given by the said co-accused, no specific allegations are made by the said coaccused against the petitioner.
20. In view of the aforesaid discussion, when it is prima facie proved that the petitioner has not wrongfully gained anything and/or any wrongful loss is caused to the Department and the Company Page 19 of 36 HC-NIC Page 21 of 38 Created On Fri Oct 21 02:07:02 IST 2016 21 of 38 R/CR.RA/594/2016 CAV JUDGMENT and its officers including the petitioners have been granted immunity, in the opinion of this Court, there is no need to continue with the criminal prosecution against the present petitioners. Moreover, neither in the FIR nor in the charge-sheet any specific allegations are leveled against the petitioners that they have forged any document. Even otherwise, looking to the impugned FIR and from the papers of chargesheet, the ingredients of the alleged offence are prima facie not made out.
21. Thus, in view of the aforesaid discussion, the impugned FIR being RC20(A)/2008 - GNR and all proceedings initiated pursuant thereto are nothing but a gross abuse of the process of the Court and therefore in the interest of justice, the same are required to be quashed and set aside. Accordingly, FIR being RC20(A)/2008 - GNR and the charge-sheet filed pursuant thereto are hereby quashed and set aside qua the petitioner. Rule is made absolute.
22. The petitioners are also relying on the following cases which are confirming same principles that prosecution and proceedings after compounding dispute cannot be sustained therefore, further prosecution of such judgment has been avoided.
Page 20 of 36HC-NIC Page 22 of 38 Created On Fri Oct 21 02:07:02 IST 2016 22 of 38 R/CR.RA/594/2016 CAV JUDGMENT (1) 1998 (108) E.L.T. 16 (S.C) G.L. DIDWANIA V. INCOME TAX OFFICER;
(2) (2011) 2 SUPREME COURT CASES 703
KOLLA VEERA RAGHAV RAO
V.GORANTALA VENKATESHWARA RAO AND ANOTHER;
(2) (2004) 2 SUPREME COURT CASES 731
K.C. BUILDERS AND ANOTHER v.
ASSISTANT COMMISSIONER OF INCOME TAX;
(3) (2015) 4 SUPREME COURT CASES 609 SUNIL BHARTI MITTAL v.CENTRAL BUREAU OF INVESTIGATION;
(4) (2013) 10 SUPREME COURT CASES 686 CENTRAL BUREAU OF INVESTIGATION v. JAGJIT SINGH;
(5) (2013) 7 SUPREME COURT CASES 789
MOHIT alias SONU AND ANOTHER v.
STATE OF UTTAR PRADESH AND ANOTHER.
23. As against that learned Advocate Mr. Kodekar for the CBI is relying on the decision reported in (2013)10 SCC 686 Central Bureau of Investigation v. Jagjit Singh wherein Hon'ble the Supreme Court has held that settling the dispute with the bank is no ground to quash criminal proceedings against defaulter/loanee because such offences are not related to banking activities and it has harmful effect on public and it threatens the whole society and therefore though bank seems to be the victim society in general is victimized and hence criminal complaint was denied to be quashed only because payment is made. Whereas in the present case, the fact remains that in the present case, actually there is no default in making any payment but it is Page 21 of 36 HC-NIC Page 23 of 38 Created On Fri Oct 21 02:07:02 IST 2016 23 of 38 R/CR.RA/594/2016 CAV JUDGMENT only an attempt in getting any exemption from taxation and that was also not materialized and on the contrary the Managing Director of the Company, the Company and its Vice President paid Rs.50,000/- each i.e. a total of Rs.1,50,000 for compounding offences thereby practically there was benefit to the department and there was no benefit to the accused.
24. Mr. Kodekar is also relying upon the decision in (2013) 7 SUPREME COURT CASES 789 between MOHIT alias SONU AND ANOTHER v. STATE OF UTTAR PRADESH AND ANOTHER wherein Hon'ble Supreme Court has considered the revisional powers of the Court under Section 397(2) with reference to interlocutory order and held that when there is specific remedy provided by way of appeal or revision, inherent powers under section 482 cannot and should not be resorted to. Therefore, when the present petitions are not under Section 482 of the Code for quashing the complainant but under Section 397 the Court has to verify the irregularity and illegality if any in the impugned order. Hence, this judgment would not help the respondent.
25. In support of such conclusion, reference to certain judgments of the Apex Court are necessary, which are as under:-
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1. AIR 1997 SC 2041 between State of Maharashtra Vs. Priya Sharan Maharaj - It is held that at the stage of framing the charge, the Court has to consider the material only with a view to find out that whether there is ground for presuming that accused has committed an offence or that there is no sufficient ground for proceeding against him and not to arrive at the conclusion that whether it is not likely to lead to a conviction or not.
2. AIR 2000 SC 665 = (2000)2 SCC 57 between State of MP Vs. S.B. Johari - It was held that, the Court at the stage of S.227 and S.228 is not required to appreciate the evidence and arrive at the conclusion that the materials produced are sufficient or not for convicting the accused.
Only prima facie case is to be looked into. The charge can be quashed if the evidence which the prosecutor proposes to prove the guilt of the accused, even if fully accepted, cannot show that accused committed particular offence. Thus it is settled law that at the stage of framing the charge, the Court has to prima facie consider whether there is sufficient ground for proceeding against the accused. The Court is not required to appreciate the evidence and arrive at the conclusion that the materials produced are sufficient or not for convicting the accused. If Page 23 of 36 HC-NIC Page 25 of 38 Created On Fri Oct 21 02:07:02 IST 2016 25 of 38 R/CR.RA/594/2016 CAV JUDGMENT the Court is satisfied that a prima facie case is made out for proceeding further then a charge has to be framed. The charge can be quashed if the evidence which the prosecutor proposes to adduce to prove the guilt of the accused, even if fully accepted before it is challenged by cross- examination or rebutted by defence evidence, if any, cannot show that accused committed the particular offence. In such case there would be no sufficient ground for proceeding with the trial.
3. AIR 2005 SC 359: State of Orissa vs. Debendra Nath Padhi - The Apex Court has held that, it is seen from S.227 of the Code that in a case triable before the Court of Session, if the Court on consideration of the record of the case and the documents submitted therewith and after hearing the submission of the prosecution and the accused if the Judge considers that there is no sufficient ground for proceeding against the accused, he shall discharge the accused after recording reasons for doing so.
4. (1997)4 SCC 393 = 1997 AIR SCW 1833: State of Maharashtra vs. Priya Sharan Maharaj - Referring to the case of Niranjan Singh Karam Singh Punjabi 1990 AIR 1962, 1990 SCR (3) 633 held that at the stage of Sections 227 and 228, the Court is required to evaluate the material and documents Page 24 of 36 HC-NIC Page 26 of 38 Created On Fri Oct 21 02:07:02 IST 2016 26 of 38 R/CR.RA/594/2016 CAV JUDGMENT on record with a view to find out if the facts emerging there from taken at their face value disclose the existence of all the ingredients constituting the alleged offence. The Court may, for this limited purpose, sift the evidence as it cannot be expected even at that initial stage to accept all that the prosecution states as gospel truth and even if it is opposed to common sense or the broad probabilities of the case. Therefore, at the stage of framing of the charge, the Court has to consider the material with a view to find out that whether there is any ground for presuming that the accused has committed the offence or that there is not sufficient ground for proceeding against him and not for the purpose of arriving at the conclusion that it is not likely to lead to a conviction
5. AIR 2007 SC 2149 = 2007 AIR SCW 3683 - Soma Chakravarty v. State - It is held that before framing a charge the court must apply its judicial mind on the material placed on record and must be satisfied that the commitment of offence by the accused was possible.
6. AIR 2012 SC 1890 - General Officer Commanding Vs.CBI - It is held that the cognizance has to be taken of the offence and not of the offender and that it is the duty of the investigating agency to collect and to produce cogent evidence against Page 25 of 36 HC-NIC Page 27 of 38 Created On Fri Oct 21 02:07:02 IST 2016 27 of 38 R/CR.RA/594/2016 CAV JUDGMENT the accused for framing charge and Court can convict the accused only if such charges i.e. evidence is proved on record without reasonable doubt. Therefore, if there is no chance to prove a commission of offence by the accused, charge cannot be framed.
7. AIR 2009 SC (Suppl) 1744 - State of M.P. Vs.Sheetla Sahai - It is held that if the Court arrives at only opinion, there is no evidence against the accused, the Court shall not put accused to harassment by asking him to face a trial.
26. Thus, the law on the subject is now well settled, that while framing charge, the Court is required to evaluate the material and documents on record with a view to finding out if the facts emerging therefrom taken at their face value disclose the existence of all the ingredients constituting the alleged offence. The Court may, for this limited purpose, sift the evidence as it cannot be expected even at that initial stage to accept all that the prosecution states as gospel truth even if it is opposed to common sense or the broad probabilities of the case. Therefore, at the stage of framing of the charge, the Court has to consider the material with a view to find out if there is ground for presuming that the accused has committed the offence or that there Page 26 of 36 HC-NIC Page 28 of 38 Created On Fri Oct 21 02:07:02 IST 2016 28 of 38 R/CR.RA/594/2016 CAV JUDGMENT is no sufficient ground for proceeding against him and not for the purpose of arriving at the conclusion that whether it is likely to lead to a conviction or not.
27. However it cannot be ignored that what is to be looked into is "a very strong suspicion founded upon materials before the Magistrate, which leads him to form a presumptive opinion as to the existence of the factual ingredients constituting the offence alleged"; therefore it cannot be said that even if in absence of suspicion, presumptive opinion of the commission of offence as alleged, charge must be framed. Suffice to say that when enactment /statute provides for discharging accused, basically accused has a right to get discharge, which may be subject to fulfillment of certain criteria, that may be laid down either in the statute as well as its interpretation by the Apex Court and not otherwise. Therefore, there can be order of discharge if there is no evidence with charge sheet which gives rise to even a slight suspicion to presume the commission of offence by the accused. Needless to say that even if there is suspicion regarding commission of offence, what is required to frame discharge is suspicion of commission of offence by the accused against whom charge sheet is filed. Thus even if suspicion is possible for commission of offence, and if there Page 27 of 36 HC-NIC Page 29 of 38 Created On Fri Oct 21 02:07:02 IST 2016 29 of 38 R/CR.RA/594/2016 CAV JUDGMENT is no evidence to link such suspicion with the accused, there cannot be a presumption against the accused that he had committed the offence and he may be entitled to get discharged from the charges levied against him under the charge sheet. Needless to say that the charges levied against the person is to be considered and not the story or history of incident which results into the commission of offence. For more clarity, commission of offence alone is not sufficient to frame charge against any person, there must be some suspicion that offence had been committed by the said person and not by any other person. If the suspicion is to the effect that though offence has been committed, probably accused might have not committed such offence but real offender may be someone else, Court has to see that truth comes out whereby the Investigating Agency may not be permitted to put their hands down merely by filing charge sheet against any one including any innocent person. In such cases, trial cannot be allowed to continue only upon opinion of the investigating agency that accused had committed the offence as alleged in charge sheet. The Court has to arrive at independent opinion, after considering the available prima facie evidenced on record - which is in the form of papers with the charge sheet, not only tabular charge sheet but list of witnesses and their Page 28 of 36 HC-NIC Page 30 of 38 Created On Fri Oct 21 02:07:02 IST 2016 30 of 38 R/CR.RA/594/2016 CAV JUDGMENT statement before the investigating agency (police papers). It is the Court's duty to frame independent opinion regarding not only commission of crime but involvement or role of the accused against whom charge sheet is filed and if there is no possibility of even little suspicion against the accused regarding commission of offence by him, there is no bar to discharge such person from the charges leveled against him. In such cases, it would be open for the original complainant and the investigating agency to keep such person under suspicion but to investigate further so as to find out real culprit, else filing of charge against a person only on suspicion but without sufficient evidence against him would be a futile exercise and it will not only increase unnecessary workload but crime in the society also, since real culprits are able to get secluded them from the trial.
28. If we peruse the impugned judgment, it becomes clear that the special judge mainly relied upon the facts discussed in the FIR and charge-sheet, but failed to realize the legal position in the case of compromise or compounding of offence by the parties. There is no need to proceed further in criminal proceedings. The Trial Court has also failed to appreciate the factual details that in fact the Company has never been benefited by seeking exemption of tax Page 29 of 36 HC-NIC Page 31 of 38 Created On Fri Oct 21 02:07:02 IST 2016 31 of 38 R/CR.RA/594/2016 CAV JUDGMENT and that now there is one final judgment in favor of the Company and against the prosecuting agency. But the determination of co-ordinate bench which is recollected herein above is certainly applicable to all the accused and it cannot be said that it is applicable to only the person who has preferred such petition. Therefore, when the complainant is already quashed against the Managing Director of the Company and when the Company and its Vice President has also compounded the offence with department on payment of compounding charges, it cannot be said that there is sufficient material and ground to continue with the proceeding against remaining accused who are practically not concerned with the final benefit if any received by the Company. When factually Company has never received any financial benefit it cannot be ignored that the present petitioner Company, and officers of the Company have to follow the instructions and directions of the Company through its chairman and Managing Director and when Chairman has been relieved from the charges on compounding the offences so also the Company, it cannot be said that its officers can separately prosecuted. At the most department or investigating agency may ask for penalty in the form of compounding charges from all the accused.
29. It is undisputed fact that Central Excise Act Page 30 of 36 HC-NIC Page 32 of 38 Created On Fri Oct 21 02:07:02 IST 2016 32 of 38 R/CR.RA/594/2016 CAV JUDGMENT and Rules provides for compounding the offences so also section 320 of Cr.PC. It is also undisputed fact that once main offence is compounded then there is catana of judgments by Supreme Court that when the department has compounded the offences then there is no reason to continue the criminal proceedings, more particularly when offences are either in the form of breach of rules or technical offences. In the present case, though some documents are alleged to be forged practically there is no forgery of any documents. It is submitted by the petitioners that, in fact an advance appreciation of work by the Company as per project report happens as per fixed schedule was disclosed. However for one reason or another if such time schedule could not be adhered to either during installation or during production it may not amount to committing offence of forgery, since there is no means rea and practically there is no financial benefit accrued by any of the petitioners.
30. In support of such conclusion, reference to certain judgments of the Apex Court are necessary, which are as under.
(1) AIR 1997 S.C. 2041: State of Maharashtra vs. Priya Sharan Maharaj -
It is held that at the stage of framing the Page 31 of 36 HC-NIC Page 33 of 38 Created On Fri Oct 21 02:07:02 IST 2016 33 of 38 R/CR.RA/594/2016 CAV JUDGMENT charge, the Court has to consider the material with a view to find out if there is ground for presuming that accused has committed an offence or that there is no sufficient ground for proceeding against him and not for the charges by arriving at the conclusion that it is not likely to lead to a conviction.
(2) AIR 2000 SC 665 = 2000 SCC(2) 57 : State of MP vs. SB Johari -
It was held that, the Court at the stage of S.227 and S.228 is not required to appreciate the evidence and arrive at the conclusion that the materials produced are sufficient or not for convicting the accused. Only prima facie case is to be looked into. The charge can be quashed if the evidence which the prosecutor proposes to prove the guilt of the accused, even if fully accepted, it cannot show that accused committed that particular offence. Thus it is settled law that at the stage of framing the charge, the Court has to prima facie consider whether there is sufficient ground for proceeding against the accused. The Court is not required to appreciate the evidence and arrive at the conclusion that the materials produced are sufficient or not for convicting the accused. If the Court is satisfied that a prima facie case is made out for proceeding further then a charge has to be framed. The charge can be quashed if the evidence Page 32 of 36 HC-NIC Page 34 of 38 Created On Fri Oct 21 02:07:02 IST 2016 34 of 38 R/CR.RA/594/2016 CAV JUDGMENT which the prosecutor proposes to adduce to prove the guilt of the accused, even if fully accepted before it is challenged by cross-examination or rebutted by defence evidence, if any, cannot show that accused committed the particular offence. In such case there would be no sufficient ground for proceeding with the trial.
(3) 2005 SC 359: State of Orissa vs. Debendra Nath Padhi -
The Apex Court has held that, it is seen from S.227 of the Code that in a case triable before the Court of Session, if the Court on consideration of the record of the case and the documents submitted therewith and after hearing the submission of the prosecution and the accused if the Judge considers that there is no sufficient ground for proceeding against the accused, he shall discharge the accused after recording reasons for doing so.
(4) (1997) 4 SCC 393 = 1997 AIR SCW 1833: State of Maharashtra vs. Priya Sharan Maharaj -
Referring to the case of Niranjan Singh Karam Singh Punjabi (supra) held that at the stage of Sections 227 and 228, the Court is required to evaluate the material and documents on record with a view to find out if the facts emerging there from taken at their face value disclose the existence of all the ingredients constituting the Page 33 of 36 HC-NIC Page 35 of 38 Created On Fri Oct 21 02:07:02 IST 2016 35 of 38 R/CR.RA/594/2016 CAV JUDGMENT alleged offence. The Court may, for this limited purpose, sift the evidence as it cannot be expected even at that initial stage to accept all that the prosecution states as gospel truth and even if it is opposed to common sense or the broad probabilities of the case. Therefore, at the stage of framing of the charge, the Court has to consider the material with a view to find out that whether there is any ground for presuming that the accused has committed the offence or that there is not sufficient ground for proceeding against him and not for the purpose of arriving at the conclusion that it is not likely to lead to a conviction.
(5) AIR 2007 SC 2149 = 2007 AIR SCW 3683 - Soma Chakravarty v. State -
It is held as under: Before framing a charge the court must apply its judicial mind on the material placed on record and must be satisfied that the commitment of offence by the accused was possible.
(6) AIR 2012 SC 1890 - General Officer Commanding Vs.CBI It is held as under: The cognizance has to be taken of the offence and not of the offender and that it is the duty of the investigating agency to collect and to produce cogent evidence against the accused for framing charge and Court can Page 34 of 36 HC-NIC Page 36 of 38 Created On Fri Oct 21 02:07:02 IST 2016 36 of 38 R/CR.RA/594/2016 CAV JUDGMENT convict the accused only if such charges i.e. evidence is proved on record without reasonable doubt. Therefore, if there is no chance to prove a commission of offence by the accused, charge cannot be framed.
(7) AIR 2009 SC Supplimentary 1744 - State of M.P. Vs.Sheetla Sahai It is held as under: if the Court arrives at only opinion, there is no evidence against the accused, the Court shall not put accused to harassment by asking him to face a trial.
31. In view of above facts and circumstances, the revision applications are allowed. Thereby impugned order dated 20.01.2010 charge-sheet to proceed further against petitioners are hereby quashed and set aside which results into discharging the petitioners from the offences registered against them pursuant to complaint no. RC/20(A) /2008/GNR and charges leveled against them in CBI Special case No. 3/2010.
3A. Amongst the accused at present we are concerned with accused no. 3 as petitioner no. 2 in revision petition no. 594/2016 whereas accused no.5 as petitioner no. 2 in Revision petition no. 627/2016 accused no. 8 as petitioner no. 2 in Revision petition no. 627/2016 accused no. 9 as petitioner no. 3 in Revision petition no.
Page 35 of 36HC-NIC Page 37 of 38 Created On Fri Oct 21 02:07:02 IST 2016 37 of 38 R/CR.RA/594/2016 CAV JUDGMENT 627/2016 whereas petitioner in revision petition no. 716/2016 is accused no. 1. Complaint is already quashed and accused no. 2 whereas it is abated so far as accused no. 14.
3B. Learned advocate for the petitioner also disclosed that petitioners in revision petition no. 716/2016 have also preferred Special Criminal Application under Section 482 but considered the decision of Mohit (Supra). They have selected to file separate revision.
3C. At present the petitioners have challenged the order dated 20th January 2010 where by Special Court has ordered to issue process and to initiate criminal proceedings. However in view of the development on factual side , quashing of FIR and order dated 10th April,2015 in Special Criminal Application No. 2543/2012 petitioners are right to challenge such order and praying to remove the proceedings against them.
32. Rule is made absolute (S.G.SHAH, J.) binoy Page 36 of 36 HC-NIC Page 38 of 38 Created On Fri Oct 21 02:07:02 IST 2016 38 of 38