Bombay High Court
Wainganga Krishna Gramin Bank vs The State Of Maharashtra And Ors on 31 July, 2012
Author: Abhay M. Thipsay
Bench: Abhay M. Thipsay
1/6 APPLN 3428.10
Tilak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.3428 OF 2010
Wainganga Krishna Gramin Bank ... Applicant
versus
The State of Maharashtra and ors ... Respondents
...
Mr.Anil G. Variath i/b M/s.Law Focus for the applicant.
Mr.A.S. Shitole, APP for the State.
Mr.Sopanrao P. Nikam, respondent no.3 appearing in person.
CORAM : ABHAY M. THIPSAY, J.
DATED : July 31, 2012
ORAL ORDER:-
1. Rule. By consent, Rule made returnable forthwith. By consent, heard finally.
2. The applicant is a Gramin bank. The respondent no.3 herein has lodged a report, alleging commission of offences punishable under section 406 of the IPC, 409 of the IPC read with section 34 of the IPC by the applicant bank and its officers, with the Velapur police station. This was treated as the First Informant Report and a case in respect of the aforesaid offences has been registered at the said police station. The applicant has, by this application under ::: Downloaded on - 09/06/2013 18:55:31 ::: 2/6 APPLN 3428.10 section 482 of the Code of Criminal Procedure, approached this Court invoking its inherent powers and praying that the proceedings instituted vide the said First Information Report, be quashed.
3. I have heard Mr.Anil Variath, learned counsel for the applicant. I have heard Mr.S.P. Nikam, respondent no.3 who appears in person. I have heard Mr.A.S. Shitole, learned APP for the State.
4. The contention of the applicant bank is that,on a reading of the First Information Report, no criminal offence is disclosed against the Bank or its Officers.
5. I have gone through the First Information Report, a copy of which has been annexed to the application. According to the First Informant, after the branch office of the applicant bank was opened at Village Todle, he opened an account therein and deposited certain amounts in the said account. He also kept a fixed deposit of Rs.Two lakhs with the applicant bank. The son of the First Informant also opened an account with the applicant bank and deposited certain amounts therein. The son of the applicant also kept some amounts with the applicant Bank by way of fixed deposit.
Additionally, the account of the private trust belonging to the First Informant and his family, was also opened with the applicant bank and certain amounts were credited in the said account also.
::: Downloaded on - 09/06/2013 18:55:31 :::3/6 APPLN 3428.10 That on 11 December 2008, when the First Informant went to the bank for withdrawing certain amounts, he noticed that the bank premises had been locked. When he made inquiries in the village, it was learnt by him that the bank was closed from 1 December 2008. The grievance of the First Informant is that the Bank had closed its branch without giving any previous notice to the account holders. The First Informant on these facts alleged that the applicant bank and its officers have thereby committed criminal breach of trust in respect of the amounts deposited with the Bank.
6. The investigation that has been carried out reveals that the Bank had shifted the said branch elsewhere, - according to them, with notice to the customers but, according to the First Informant, without any notice.
7. Before proceeding further, it would be appropriate to remind oneself of the ingredients of the offence of criminal breach of trust punishable under section 406 of the IPC, and its aggravated form made punishable under section 409 of the IPC. The offence of Criminal Breach of Trust is defined in section 405 of the IPC. It requires:-
(i) There must be an entrustment of property;
(ii) There must be
(a) misappropriation or conversion to one's own use
or
(b) use in violation of any legal direction or contract;
(iii) such misappropriation or conversion must be with dishonest intention.::: Downloaded on - 09/06/2013 18:55:31 :::
4/6 APPLN 3428.10
8. The question is whether on the aforesaid allegations levelled in the FIR, prima facie, the offences in question, or any other cognizable offence can be said to have been committed.
9. I am unable to hold so. There are two basic reasons for taking this view.
10. The first one is that the amounts credited by an account holder in the bank account opened by him with a bank, cannot be considered as 'property entrusted to the bank'. It is common knowledge that the relationship between the banker and the account holder, would be that of debtor and creditor. The amounts are in fact, lent to the bank for the purpose of enabling the bank to utilise the same. The basis of such transaction is a contract between the bank and the account holder, and bank undertakes to return the amounts as per the terms and conditions of the agreement. The said property even if is termed as 'fixed deposit', cannot be called as something 'entrusted to the bank' or that it is to be treated as the property of the person who has opened the account or kept the deposit. Money deposited by a customer with a banker becomes a part of the banker's fund. The concept of 'entrustment' which is the essential ingredient therefore, cannot be introduced in such cases.
11. The second reason is, that the question of 'criminal breach of trust' would arise only when the property is 'entrusted' with a specific direction as to its use. Even if it is assumed for the sake of arguments that, opening of an account and crediting some amounts therein, would amount to entrustment of the customer's property to ::: Downloaded on - 09/06/2013 18:55:31 ::: 5/6 APPLN 3428.10 the bank, the condition that the bank will not shift its premises, cannot be read into the understanding or the agreement between the bank and the customer/account holder. The only understanding between the bank and the account holder - barring cases of some special agreements - will be that the amounts will be paid to him by the bank on demand and/or in accordance with the terms and conditions arrived at between the parties. Therefore, shifting of the office cannot be considered as the breach of any express direction, subject to which the property in question was allegedly entrusted.
12. In view of this, one need not go in to the question as to whether the shifting of the branch office, was done 'dishonestly', but it may be observed that, there is 'prima facie', no material to suggest so. Admittedly, the respondent no.3 has subsequently got back his monies.
13. I am of the view that since the First Information Report did not disclose the commission of any offence, it was not proper on the part of the police machinery to have undertaken the investigation into the matter. The police have statutory powers to investigate, but only if the so called First Information Report discloses a cognizable offence.
14. The fact however, remains that the conduct of the bank and its officers, is blameworthy. It is apparent that no notice was given to the account holders before shifting the premises. For some time at least, the account holders including the First Informant herein, must have suffered inconvenience as they could not get access to ::: Downloaded on - 09/06/2013 18:55:31 ::: 6/6 APPLN 3428.10 their own account for a certain period. Thus, the First Informant, prima facie, appears to be entitled to appropriate damages. When this aspect of the matter was discussed, the learned counsel for the applicant bank expressed regrets for the same and tendered an unconditional apology on behalf of his clients. He also offered, voluntarily, to compensate the respondent no.3 for the inconvenience suffered by him by paying an amount of Rs.20,000/-
within a period of two weeks from today.
15. In my view, though the applicant Bank may be civilly liable to pay damages to the First Informant, no commission of the alleged offences, or any other cognizable offence is disclosed from the FIR. In the circumstances, since no cognizable offence is prima facie disclosed, the application needs to be allowed. If the respondent no.3 still feels unsatisfied, he shall be at liberty to adopt proper civil proceedings in that regard.
16. The application is allowed.
17. The First Information Report No.73 of 2008 registered by the respondent no.2 police station and the investigations carried out, on that basis, are quashed.
18. Rule is made absolute accordingly.
(ABHAY M. THIPSAY,J) ::: Downloaded on - 09/06/2013 18:55:31 :::