Delhi District Court
Rajesh Gupta vs Meenakshi Wason Cc No.- 4416/10 on 14 October, 2011
IN THE COURT OF SH. RAKESH KUMAR SINGH:
METROPOLITAN MEGISTRATE (NI ACT)-1, CENTRAL:
ROOM NO.-42, TIS HAZARI COURT COMPLEX, DELHI
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10
14.10.2011
JUDGMENT u/s 264 Cr.PC.
Complainant has filed the present complaint on the basis of two dishonoured cheques (Ex. CW1/C&D) for Rs.
5,,000/- each received from the accused which were issued in discharge of liability of interest on earnest money deposited
with the husband of the accused in respect of agreement to sell (Copies Ex. CW1/A&B). The said cheques when returned
dishonoured due to insufficient funds, a notice was sent to the accused, however the accused failed to repay the amount.
Hence this complaint. The complainant has filed affidavit establishing his case. Memo Ex. CW1/E, Legal Notice EX.
CW1/F, Registry receipt EX. CW1/G, UPC EX. CW1/H.
The accused pleaded not guilty and wanted to lead defence evidence. However, despite being given several
opportunities, the accused failed to lead any defence evidence. Since no defence has been raised by the accused, the matter
is being decided on the basis of materials available on record.
Discussion
Issue raised in respect of the fact that payee column of the cheque was not filled in by the accused is also not
material. No law requires that the whole body of the cheque must be filled in by the drawer himself. (see Ravi Chopra vs
State 13.03.2008 Hon'ble High Court of Delhi).
Issue concerning the unregistered agreement to sell is also immaterial. The present proceeding is not for
enforcement of that agreement but is based upon dishonour of cheque.
It is well settled that cheque given to discharge a liability of some other person is also covered under Section 138
NI Act.
So far as non service of legal demand notice is concerned, the same has not been established by the accused.
Even she has not disputed the correctness of her address. A mere bald statement of accused in her plea can not be treated
as sufficient.
Accused has admitted the signatures on the cheques. She has also admitted handing over the cheques to the
complainant. Accused has failed to dispute any material or circumstance brought on record by the complainant.
Requirements of Section-138 NI Act being satisfied in the present case, the complaint is bound to succeed in the absence
of any contrary material.
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 1
Accused was even ready to pay the amount in installments of Rs. 1,000/-. Later on she did move application for
offering the amount of cheques to the complainant. DDs (Rs. 1,000/- + 9,000/-) were taken on record. This fact is also
showing that there was liability towards the cheques.
Complainant has established his case by way of affidavit supported by documentary proof discussed above. The
mandatory presumptions of law arising under Section-118, 139, 146 NI Act and Section-27 General Clauses Act are in
favour of the complainant. Accused has failed to rebut the mandatory presumptions of law.
The complaint has to succeed.
The Procedure:
2. Hon'ble High Court of Delhi has laid down the procedure for trial of the offences punishable U/s 138 NI Act in
the case title Rajesh Aggarwal Vs. State decided on 28.07.2010 as follows:
"17. The summary trial procedure to be followed for offences u/s 138 N.I.
Act would thus be as under:
Step I : On the day complaint is presented, if the complaint is accompanied
by affidavit of complainant, the concerned MM shall scrutinize the complaint
& documents and if commission of offence is made out, take cognizance &
direct issuance of summons of accused, against whom case is made out.
Step II : If the accused appears, the MM shall ask him to furnish bail bond to
ensure his appearance during trial and ask him to take notice u/s 251 Cr.
P.C. and enter his plea of defence and fix the case for defence evidence,
unless an application is made by an accused under section 145(2) of N.I. Act
for recalling a witness for cross examination on plea of defence.
Step III : If there is an application u/s 145(2) of N.I. Act for recalling a
witness of complainant, the court shall decide the same, otherwise, it shall
proceed to take defence evidence on record and allow cross examination of
defence witnesses by complainant.
Step IV : To hear arguments of both sides.
Step V : To pass order/judgment."
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 2
Retrospective effect of the amended provisions:
Law in respect of retrospective effect of amended provisions in the NI Act has already been settled by
the Hon'ble Supreme Court holding that Section-143 to 147 NI Act shall be applicable even to the cases pending on the
date when these provisions came into effect.
It is apt to quote Hon'ble Supreme Court in M/s Mandvi Co-op Bank Ltd vs Nimesh B thakore,
(2010) 3 SCC 83:
"28. Mr. Ranjit Kumar also made a feeble attempt to contend that the provisions of
sections 143 to 147 inserted in the Act with effect from February 6, 2003 would
operate prospectively and would not apply to cases that were pending on that date. The
High Court has considered the issue in great detail and has rightly taken the view that
the provisions of sections 143 to 147 do not take away any substantive rights of the
accused. Those provisions are not substantive but procedural in nature and
would, therefore, undoubtedly, apply to the cases that were pending on the date
the provisions came into force. We are fully in agreement and in order to buttress the
view taken by the High Court we will only refer to a decision of this court."
In case titled Gurpreet Singh Vs. M/s. Ranbaxy Laboratories Ltd. & decided on 02 August, 2010, Hon'ble High
Court of Delhi has observed and held as under:
"3. I have perused the orders passed by learned MM after summoning of accused. A
perusal of these orders would show that the learned MM proceeded with the case
as if it was a summon trial case and after issuing notice asked the complainant to
again lead evidence despite the fact that the evidence by way of affidavit of
complainant was already on record. The Legislature has specifically made offence
under Section 138 of the Negotiable Instruments Act as a summary trial and once the
accused is summoned, he has to state his plea and state his defence in terms of Section
263 (g) read with Section 251 Cr.P.C. The summary trial proceedings can be converted
to summon trial case only under two circumstances, firstly when the Court comes to a
conclusion that the sentence of one year would be inadequate and it was a case where
sentence of more than one year may be required to be awarded, secondly when the MM
is of the view for some reason (to be recorded) that the case should be tried as a
summon trial. In the present case none of the two things happened. The learned MM
did not pass an order as to why the case was to be converted to a summon trial. The
learned MM was bound to follow procedure of summary trial and was bound to treat
the affidavit and evidence already filed by the complainant on record as the evidence
sufficient to convict the accused unless accused had pleaded a tenable defence and
accused was prepared to prove the defence. The learned MM therefore went wrong
in posting the case repeatedly for complainant's evidence, without asking the
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 3
accused/petitioner as to what was the his defence. Since the learned trial court
committed a grave error in treating this case as a summon trial case, the order of
learned MM suffered from jurisdictional error and was liable to be set aside in
revision............Directions are hereby given to learned MM to treat the present case as a
summary trial case and the complainant's evidence, already given during inquiry at pre-
summoning stage should be treated as evidence at post-summoning stage in terms of
Section 145 of Negotiable Instruments Act and in terms of Section 263(2) of Cr.P.C
(summary trial proceedings) and the petitioner should be asked to lead evidence in
defence. (See judgment titled "Rajesh Aggarwal v State and another Crl.M.C. 1996 of
2010 decided on 28th July, 2010)."
In M/S. KALUCHA PAPER HOUSE & ANR. Vs. M/S. MAHAVIR PAPERS & ANR. Criminal M.C. No.3687
of 2009 & C.M. Appl. No.12526 of 2009 decided on 02.08.2010, Hon'ble High Court of Delhi has held that:
"2. Both the above cited cases relied upon by the petitioners are of the period when
amendment to Negotiable Instruments Act had not been made and the cases under
Negotiable Instruments Act were summon trial cases. However, after the amendment in
Negotiable Instruments Act, the cases under Negotiable Instruments Act are summary
trial cases and in view of the judgment of this court passed in Criminal M.C. No.1996
of 2010 titled Rajesh Aggarwal Vs. State & Anr. dated 28th July, 2010, the procedure
being followed by learned Metropolitan Magistrate in this case was not a correct
procedure. The witnesses of the complainant could not have been recalled unless
the petitioner had made an application under Section 145 (2) of Negotiable
Instruments Act and had taken a specific plea why he was not liable to pay the
cheque amount. The procedure being following by the learned trial court of
repeatedly fixing the complaint case again for evidence was, therefore, faulty and not
in accordance with provisions of summary trial as given in Criminal Procedure Code
and Negotiable Instruments Act.
3. I consider that the trial under Section 138 of Negotiable Instruments Act is
mandatorily to be proceeded in a summary manner and it is the accused who has to
disclose his defence and make an application before the trial court as to why he wants
to recall the complainant or other witnesses for cross-examination. The evidence
adduced before summoning has to be considered sufficient during trial and unless an
application is made under Section 145 (2) of the Negotiable Instruments Act, there is
no provision for re-examining complainant witnesses. I, therefore, consider that this
case is required to be sent back for trial according to law as laid down by this court in
Rajesh Aggarwal's case (supra)."
Hon'ble High Court of Delhi in Ishan Systems Pvt. Ltd. & Ors. Vs. Vijaya Bank, Crl.MC 3871/2010, dt.
27.01.2011, has observed that:
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 4
"3. This Court in Rajesh Agarwal v State & Another 171(2010) DLT 51 had
made it categorically clear that when summons are issued by the court of MM
under Section 138 NI Act, the accused at the time of taking notice under Section
251 Cr.P.C. has to disclose his defence to the court of MM and if the accused
does not want to lead evidence in support of his defence, the court will decide the
complaint on the basis of evidence of complainant and on the basis of defence
raised by the accused, whether the accused was liable to be convicted or not. The
proceedings under Section 138 of NI Act are summary in nature and the accused
has to disclose to the court of MM his defence and the court of MM is competent
enough to decide whether the accused is liable to be convicted under Section on
138 NI Act or not in light of defence raised by him. The accused instead of
disclosing his defence to the court of MM cannot approach this Court and disclose his
defence to this Court and ask to quash the complaint under Section 138 of NI Act in
view of the defence disclosed to this Court. In India, we have division of work in the
courts. The High Court cannot transport the cases triable by the Magistrate to itself
in the garb of exercising jurisdiction under Section 482 Cr.P.C and start deciding
whether a complaint under Section 138 NI Act was maintainable or not. In fact, the
Magistrates are appointed for this very purpose only. It is the MM who has to exercise
this jurisdiction and to decide, after disclosure of defence by the accused, whether the
complaint was maintainable or not. It is only when the accused is not satisfied with
the decision of the Magistrate, the remedy of appeal, revision etc lies. No accused can
ask the High Court to transport the complaint to itself and adjudicate upon whether
the complaint was maintainable in light of the defence raised by him for the first time
before the High Court, when he could very well raise the same defence before the
court of learned MM."
Clearly, it is immaterial that the case was instituted prior to the pronouncement of judgment in Rajesh
Agarwal (supra). As long as evidence by way of affidavit given at the pre summoning stage is available on record, the
same can be read in evidence in the trial by virtue of Section-145(1) NI Act and therefore accused has to disclose and
prove his defence. Provisions being procedural in nature can apply with retrospective effect as held by the Hon'ble
Supreme Court in Mandavi (supra) and matter can not be fixed for post summoning complainant's evidence as held by the
Hon'ble High court of Delhi in Gurpreet Singh (supra) and M/s Kalucha Papers(supra).
In view of these authoritative pronouncements, I am inclined to hold that no one can claim that the case
was instituted prior to the pronouncement of judgment in Rajesh Agarwal (supra), ratio of Rajesh Aggarwal (Supra)
cannot be made applicable to the present proceedings.
3. Consequentely, this judgment.
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 5
Discussion on Legal provisions:
4. There are some mandatory presumptions of law arising in favour of the complainant. The same may be
summarized as under:
4.1 Section-118 of Negotiable Instruments Act reads as under:
"118. Presumptions as to negotiable instruments.-
Until the contrary is proved, the following presumptions shall be made:
(a) of consideration: that every negotiable instrument was made or drawn for
consideration, and that every such instrument when it has been accepted, endorsed,
negotiated or transferred, was accepted, endorsed, negotiated or transferred for
consideration;"
Presumptions are:
i. Cheque was drawn for consideration;
ii. Cheque was transferred for consideration;
iii. Cheque was accepted for consideration.
4.2. Section-139 of Negotiable Instruments Act reads as under:
"139. Presumption in favour of holder.- It shall be presumed, unless the contrary is
proved, that the holder of a cheque received the cheque, of the nature referred to in
Section 138 for the discharge, in whole or in part, of any debt, or other liability."
Presumptions are:
i. Holder of the cheque has lawfully received the cheque, meaning thereby that the
holder was in lawful possession of the cheque;
ii. The cheque was given in discharge of any debt or liability;
iii. Legally enforceable debt or liability was in existence at the time of issuance of the
cheque;
(contrary view has been overruled by the three judges bench of Hon'ble Supreme Court in
Rangappa vs S. Mohan decided on 07.05.2010 with the observation:
"14. In light of these extracts, we are in agreement with the
respondent-claimant that the presumption mandated by
Section 139 of the Act does indeed include the existence
of a legally enforceable debt or liability. To that extent,
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 6
the impugned observations in Krishna Janardhan Bhat
(supra) may not be correct. However, this does not in any
way cast doubt on the correctness of the decision in that
case since it was based on the specific facts and
circumstances therein.")
iv. The cheque was of the nature as described in section-138;
v. The cheque was drawn by the person who was maintaining the account pertaining
to the cheque;
vi. Amount of money mentioned in the cheque was intended to be given;
4.3. Section-146 of Negotiable Instruments Act reads as under:
"146. Bank's slip prima facie evidence of certain facts.-
The court shall, in respect of every proceeding under this Chapter, on production of
bank's slip or memo having thereon the official mark denoting that the cheque has
been dishonoured, presume the fact of dishonour of such cheque, unless and until such
fact is disproved."
Presumptions are:
i. The cheque has been dishonoured;
ii. The cheque has been so dishonoured for the reason mentioned in the memo.
4.4. Section-27, General Clauses Act reads as under:
"27. Meaning of service by post -
Where any (Central Act) or Regulation made after the commencement of this Act
authorizes of requires any document to be served by post, where the expression
"serve" or either of the expressions "give" or "send" or any other expression in used,
then, unless a different intention appears, the service shall be deemed to be effected by
properly addressing pre-paying and posting by registered post, a letter containing the
document, and unless the contrary is proved, to have been effected at the time at
which the letter would be delivered in the ordinary course of post."
Presumptions are:
i. Letter has been served upon the accused;
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 7
ii. The same is served within the normal reasonable time;
iii. The content of the letter was within the knowledge of the accused. (see a three
judges bench decision of Hon'ble Supreme Court if India in Harcharan Singh vs
Shiv Rani & Ors. AIR 1981 SC 1248).
In this respect, a three judges bench of Hon'ble Supreme Court in C.C. Alavi Haji v. Palapetty Muhammed
and Another (2007) 6 SCC 555 has held that:
"17. It is also to be borne in mind that the requirement of giving of notice is a clear
departure from the rule of Criminal Law, where there is no stipulation of giving of a
notice before filing a complaint. Any drawer who claims that he did not receive the
notice sent by post, can, within 15 days of receipt of summons from the court in
respect of the complaint under Section 138 of the Act, make payment of the
cheque amount and submit to the Court that he had made payment within 15
days of receipt of summons (by receiving a copy of complaint with the summons)
and, therefore, the complaint is liable to be rejected. A person who does not pay
within 15 days of receipt of the summons from the Court along with the copy of the
complaint under Section 138 of the Act, cannot obviously contend that there was no
proper service of notice as required under Section 138, by ignoring statutory
presumption to the contrary under Section 27 of the G.C. Act and Section 114 of the
Evidence Act. In our view, any other interpretation of the proviso would defeat the
very object of the legislation. As observed in Bhaskarans case (supra), if the giving of
notice in the context of Clause (b) of the proviso was the same as the receipt of notice
a trickster cheque drawer would get the premium to avoid receiving the notice by
adopting different strategies and escape from legal consequences of Section 138 of the
Act.
18. In the instant case, the averment made in the complaint in this regard is: Though
the complainant issued lawyers notice intimating the dishonour of cheque and
demanded payment on 4.8.2001, the same was returned on 10.8.2001 saying that the
accused was out of station. True, there was no averment to the effect that the notice
was sent at the correct address of the drawer of the cheque by registered post
acknowledgment due. But the returned envelope was annexed to the complaint and it
thus, formed a part of the complaint which showed that the notice was sent by
registered post acknowledgment due to the correct address and was returned with an
endorsement that the addressee was abroad. We are of the view that on facts in hand
the requirements of Section 138 of the Act had been sufficiently complied with and the
decision of the High Court does not call for interference."
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 8
On denial of consideration:
5. Without any doubt, in a criminal case, the prosecution has to stand on its own lags. No blemishes in the story of
the accused will give a right to the complainant to claim that he has establish his case. Even accused can always rely upon
the material and circumstances brought on record by the complainant. However, there must be something more than a bare
denial or a mere explanation.
5.1. It is a settled law that a mere denial of passing off consideration is not sufficient. In Bharat Barrel & Drum
Manufacturing Company v. Amin Chand Pyarelal, (1993) 3 SCC 35 (Para. 12) it has been held that:
"Upon consideration of various judgments as noted herein above, the position of law which
emerges is that once execution of the promissory note is admitted, the presumption under
Section 118(a) would arise that it is supported by a consideration. Such a presumption is
rebuttable. The defendant can prove the non-existence of a consideration by raising a
probable defence. If the defendant is proved to have discharged the initial onus of proof
showing that the existence of consideration was improbably or doubtful or the same was
illegal, the onus would shift to the plaintiff who will be obliged to prove it as a matter of fact
and upon its failure to prove would disentitle him to the grant of relief on the basis of the
negotiable instrument. The burden upon the defendant of proving the non-existence of the
consideration can be either direct or by bringing on record the preponderance of probabilities
by reference to the circumstances upon which he relies. In such an event, the plaintiff is
entitled under law to rely upon all the evidence led in the case including that of the plaintiff
as well. In case, where the defendant fails to discharge the initial onus of proof by showing
the non-existence of the consideration, the plaintiff would invariably be held entitled to the
benefit of presumption arising under Section 118(a) in his favour. The court may not insist
upon the defendant to disprove the existence of consideration by leading direct evidence as
the existence of negative evidence is neither possible nor contemplated and even if led, is to
be seen with a doubt. The bare denial of the passing of the consideration apparently does
not appear to be any defence. Something which is probable has to be brought on record
for getting the benefit of shifting the onus of proving to the plaintiff. To disprove the
presumption, the defendant has to bring on record such facts and circumstances upon
consideration of which the court may either believe that the consideration did not exist
or its non-existence was so probable that a prudent man would, under the
circumstances of the case, act upon the plea that it did not exist."
5.2. In the present case, no such circumstances have been brought on record which suggest the inference that
consideration did not exist or its non-existence was so probable that a prudent man would, under the circumstances of the
case, act upon the plea that it did not exist.
5.3. Further, a mere explanation given by the accused is also not sufficient. In case titled V S Yadav vs Reena CrLA
No. 1136/2010 decided on 21.09.2010, Hon'ble High Court of Delhi has observed that:
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 9
"3. The appellant had taken a stand that no reply to the notice of legal demand
was sent by the respondent, instead, envelopes with blank sheets in it were sent by
the respondent. In her examination under Section 281 Cr. P.C. she did not deny
issuance of cheques, but, took a defence that cheque were issued as security for
seeking loan but no loan was advanced and the cheques were therefore without
consideration. The learned MM observed that conviction under Section 138 of
N.I. Act cannot be made acting on evidence of complainant and considering the
presumption under Section 139 of N.I. Act. The complainant has to prove beyond
reasonable doubt the debt or liability of the accused. Learned MM observed
that complainant had not specified the date of giving loan and a reasonable
man would remember the date of giving substantial sum of money as loan to
other and this blissful forgetness of the date by the complainant raised doubt
about the liability of the accused, more so, in view of the stand taken by the
accused that the cheques were issued as security and the same were never
returned.
*******
5. It must be borne in mind that the statement of accused under Section 281 Cr. P.C. or under Section 313 Cr. P.C. is not the evidence of the accused and it cannot be read as part of evidence. The accused has an option to examine himself as a witness. Where the accused does not examine himself as a witness, his statement under Section 281 Cr. P.C. or 313 Cr. P.C. cannot be read as evidence of the accused and it has to be looked into only as an explanation of the incriminating circumstance and not as evidence. There is no presumption of law that explanation given by the accused was truthful. In the present case, the accused in his statement stated that he had given cheques as security. If the accused wanted to prove this, he was supposed to appear in the witness box and testify and get himself subjected to cross examination. His explanation that he had the cheques as security for taking loan from the complainant but no loan was given should not have been considered by the Trial Court as his evidence and this was liable to be rejected since the accused did not appear in the witness box to dispel the presumption that the cheques were issued as security. Mere suggestion to the witness that cheques were issued as security or mere explanation given in the statement of accused under Section 281 Cr. P.C., that the cheques were issued as security, does not amount to proof. Moreover, the Trial Court seemed to be obsessed with idea of proof beyond reasonable doubt forgetting that offence under Section 138 of N.I. Act was a technical offence and the complainant is only supposed to prove that the cheques issued by the respondent were dishonoured, his statement that cheques were issued against liability or debt is sufficient proof of the debt or liability and the onus shifts to the Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 10 respondent/ accused to show the circumstances under which the cheques came to be issued and this could be proved by the respondent only by way of evidence and not by leading no evidence.
*******
7..............The Trial Court in this case turned a blind eye to the fact that every accused facing trial, whether under Section 138 of N.I. Act or under any penal law, when charged with the offence, pleads not guilty and takes a stand that he has not committed the offence. Even in the cases where loan is taken from a bank and the cheques issued to the bank stand dishonoured, the stand taken is same. Mere pleading not guilty and stating that the cheques were issued as security, would not give amount to rebutting the presumption raised under Section 139 of N.I. Act. If mere statement under Section 313 Cr. P.C. or under Section 281 Cr. P.C. of accused of pleading not guilty was sufficient to rebut the entire evidence produced by the complainant/ prosecution, then every accused has to be acquitted. But, it is not the law. In order to rebut the presumption under Section 139 of N.I. Act, the accused, by cogent evidence, has to prove the circumstance under which cheques were issued. It was for the accused to prove if no loan was taken why he did not write a letter to the complainant for return of the cheque. Unless the accused had proved that he acted like a normal businessman/prudent person entering into a contract he could not have rebutted the presumption u/s 139 N.I. Act. If no loan was given, but cheques were retained, he immediately would have protested and asked the cheques to be returned and if still cheques were not returned, he would have served a notice as complainant. Nothing was proved in this case."
In Rajesh Agarwal vs State decided on 28.07.2010, Hon'ble High Court of Delhi has observed that:
"9. An argument is raised that the accused, under Article 21 of Constitution of India, has a right of silence in a criminal trial and therefore he cannot be forced to disclose his defence. This argument is misconceived in view of Section 106 of Indian Evidence Act. Since an offence under section 138 of Negotiable Instrument Act is technical in nature and defence which an accused can take are inbuilt, like the cheque was given without consideration, the accused was not Director at that time, accused was a sleeping partner or a sleeping Director, cheque was given as a security etc. etc., the onus of proving these defences is on the accused alone, in view of section 106 of Evidence Act. Since the mandate of Legislature is trial of such cases in a summary manner, the evidence already given by the complainant by way of affidavit is sufficient proof of the offence and this evidence is not required to be given again in terms of section 145(1) of N.I. Act and has to be read during the trial. The witnesses i.e. the complainant or other witnesses can be recalled only when accused makes an application and this application must disclose the reason why accused wants to recall the witnesses and on what point witness is to be cross Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 11 examined. One must not forget that the offence under section 138 of N.I. Act is not of the kind of offence as in IPC where the State prosecutes a person for offence against the society. The offence under section 138 of N.I. Act is an offence in the personal nature of the complainant and it is an offence made under N.I. Act so that the trust in commercial transactions is not destroyed because of the dishonour of cheques. When it is within the special knowledge of the accused as to why he is not to face trial under section 138 N.I. Act, he alone has to take the plea of defence and burden cannot be shifted to complainant. There is no presumption that even if an accused fails to bring out his defence, he is still to be considered innocent. If an accused has a defence against dishonour of the cheque in question, it is he alone who knows the defence and responsibility of spelling out this defence to the court and then proving this defences is on the accused. I, therefore, consider that the proper procedure to be followed by MM is that soon after summoning, the accused must be asked to disclose his defence & his plea should be recorded. Where an accused takes no defence and simply says "I am innocent", there is no reason for the MM to recall the complainant or witnesses during summary trial and the evidence already given by the complainant has to be considered sufficient and the trial court can ask the accused to lead his evidence in defence on the plea of innocence as the evidence of the complainant is already there. In a summary trial, a complainant or his witness cannot be recalled in the court for cross examination only for the sake of pleasure. Once the complainant has brought forward his case by giving his affidavit about the issuance of cheque, dishonour of cheque, issuance of demand notice etc., he can be cross examined only if the accused makes an application to the court as to on what point he wants to cross examine the witness (es) and then only the court shall recall the witness by recording reasons thereto."
6. I accordingly return a finding of guilt against the accused person.
7. The accused Meenakshi Wason is hereby convicted for the offence as punishable under Section-138 NI Act, 1881 charged in the present complaint case.
8. Let the convict be heard on the point of sentence.
9. A copy of this order be placed on the official website of the District Court.
(Rakesh Kumar Singh)
MM(NI Act)-01, Central
14.10.2011
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 12
IN THE COURT OF SH. RAKESH KUMAR SINGH:
METROPOLITAN MEGISTRATE (NI ACT)-1, CENTRAL:
ROOM NO.-42, TIS HAZARI COURT COMPLEX, DELHI
Record u/s- 263 Cr.PC.
a. The serial No. of the case
4416/2010
b. The date of the commission of the offence
01.01.2010
c. The date of the report or complaint
05.02.2010
d. The name of the complainant (if any)
Rajesh Gupta
e. The name, parentage and residence of the accused
Meenaakshi Wason, W/o Gulzari Lal Wason, R/o F-39, West Patel Nagar, New Delhi-8. f. The offence complained of or the offence (if any) proved Dishonor of cheque for 'Insufficient Funds' punishable u/s-138 NI Act.
g. Plea of the accused and his examination (if any) Not guilty. Cheques without consideration. No legal demand notice. No liability.
h. The finding
Held guilty. Convicted.
i. The sentence or other final order
Fine of Rs. 20,000/-. I.D. 1 month SI.
j. The date on which proceedings terminated
14.10.2011
Rajesh Gupta vs Meenakshi Wason CC No.- 4416/10 13