Bombay High Court
Vilas Marutrao Tanpure vs Unknown on 5 July, 2013
Author: T. V. Nalawade
Bench: T. V. Nalawade
Cri.W.P.Nos.740 & 288/11
1
IN THE HIGH COURT AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 740 OF 2011
Vilas Marutrao Tanpure,
Age 47 years, Occu. Business,
R/o. Ahmednagar Through Shree
Samarth Milk Product Ltd.,
Tq. Karjat, Dist. A'nagar. ....Petitioner.
Versus
1)
The State of Maharashtra
2) Bhaurao Narsing Chavan,
Age about 48 years,
Occu. Service as Food Inspector,
C/o. Office of Joint Commissioner,
Food & Drugs Adm., Maharashtra State,
Parbhani, Dist. Parbhani. ....Respondents.
Mr. D.S. Bharuka, Advocate for petitioner.
Mr. P.N. Mule, A.P.P. for State.
AND
CRIMINAL WRIT PETITION NO. 288 OF 2011
1) Kapil s/o. Devprakash Rajput,
Age 36 years, Occu. Director of
M/s. Milkcraft Diary Pvt. Ltd,
Gut No. 170, Shelgaon (Davalwadi),
Tq. Badnapur, Dist. Jalna,
R/o. 603, Building No. 6, Gurusharnam
Complex, M.G. Road, Panvel - 410 206.
2) Mithilesh s/o. Devprakash Rajput,
Age 30 years, Occu. Director of
M/s. Milkcraft Diary Pvt. Ltd,
Gut No. 170, Shelgaon (Davalwadi),
Tq. Badnapur, Dist. Jalna,
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Cri.W.P.Nos.740 & 288/11
2
R/o. 603, Building No. 6, Gurusharnam
Complex, M.G. Road, Panvel - 410 206.
3) Murgeshan s/o. Adi Mooloon,
Age 33 years, Occu. Director of
M/s. Milkcraft Diary Pvt. Ltd,
Gut No. 170, Shelgaon (Davalwadi),
Tq. Badnapur, Dist. Jalna,
R/o. A.R.H. 5/3, Shri Ganesh Prem CHS,
Sector-7, Plot No. 23, Airoli
Navi Mumbai - 400 708.
4) Hemanl s/o. Navin Johanputra,
Age 31 years, Occu. Director of
M/s. Milkcraft Diary Pvt. Ltd,
Gut No. 170, Shelgaon (Davalwadi),
Tq. Badnapur, Dist. Jalna,
R/o. 4/12, Satyam Nath Pai Nagar,
90, Put Road, Ghatkopar (East),
Mumbai. ....Petitioners.
Versus
1) The State of Maharashtra
2) Sunil s/o. Dattatraya Jinturkar,
Age 33 years, Occu. Food Inspector,
Food & Drugs Administration,
Aurangabad M.S. through Joint
Commissioner, Food & Drugs
Administration, Aurangabad,
Maharashtra State. ....Respondents.
Mr. D.S. Bharuka, Advocate for petitioners.
Mrs. R.K. Ladda, A.P.P. for State.
CORAM : T. V. NALAWADE, J.
RESERVED ON : 11th June, 2013.
PRONOUNCED ON: 5th July 2013.
ORDER :
1. Both the proceedings are filed under Article 227 of ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 3 Constitution of India and section 482 of Criminal Procedure Code.
The first proceeding is filed for the relief of quashing of the proceeding of Regular Criminal Case No. 305 of 2002, pending in the Court of Judicial Magistrate, First Class, Parbhani, District Parbhani. The second proceeding is filed for relief of quashing of the proceeding of Regular Criminal Case No. 23 of 2011, which is pending in the Court of Judicial Magistrate, First Class, Badnapur, District Jalna. The same legal points are involved in both the proceedings and the same counsel is representating the petitioners from both the proceedings and so, they are being decided together. Both the sides are heard.
2. Accused No. 5 M/s. Milkcraft Diary Private Ltd., Shelgaon (Davalvadi), District Jalna from R.C.C. No. 23 of 2011 is in the business of selling milk. Accused Nos. 2 to 4 are its Directors and at the relevant time, accused No. 1 was working as Production Executive in accused No. 6 - Company. On 1.10.2010, the complainant, Food Inspector, collected sample of cow milk for analysis from the premises of accused No. 6. Notice under section 14-A was given to accused No. 1. On 25.1.2011 the complainant received report of analysis to the effect that the sample does not conform to the standards of cow milk. The complaint is filed for offences punishable under sections 7 (i) read with section 2 (ia)(a) ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 4 and 2 (ia)(h) and section 7 (v) read with Rule 44 (1) punishable under sections 16 and 17 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the Act' for short).
3. Accused No. 6 - M/s. Shree Samarth Milk and Milk Products Ltd., Mirajgaon, Tq. Karjat, Dist. Ahmednagar from R.C.C. No. 305 of 2002 is also in the business of selling milk. Accused Nos. 2 to 5 are its Directors and accused No. 1 was working as Supervisor with accused No. 6, at the relevant time. On 26.6.2001, the complainant, Food Inspector, intercepted a tempo vehicle bearing No. MH-23/1516 on which there was the name of accused No. 6 as owner at Shivaji Chowk, Parbhani. Accused No. 1 was present in the vehicle and he informed that he was an employee of accused No. 6 and he was carrying pouches of milk from the premises of the aforesaid Company to Parbhani for selling. He informed that some pouches were already sold at Selu and Pathri, District Parbhani. The complainant collected the samples from these pouches. The complainant gave notice under section 14-A of the Act to accused No. 1. On 30.7.2001 the complainant received report of Analyst and which was to the effect that sample does not conform to the standards prescribed.
The complaint came to be filed for offences punishable under sections 7 (i), 2 (ia) (a) and 2 (ia) (m) punishable under sections ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 5 16 and 17 of the Act.
4. In both the cases, the J.M.F.C. has issued process for aforesaid offences. In both the cases, the complainant had not nominated accused No. 1 or any other person under section 17 (2) of the Act as nominee. It is contended that accused no. 1 from each case was looking after the business of respective company and so, the petitioners Directors cannot be prosecuted for aforesaid offences. It was also submitted for the petitioners that there are no specific allegations in the complaint against the petitioners that they were incharge of the business of the Company and they were responsible for conducting day-to-day business of the Company. In both the complaints, the petitioners are mentioned as Directors of the Manufacturing Company.
5. Reliance was placed by the learned counsel for the petitioners on many reported cases. In the case reported as AIR 1983 SUPREME COURT 67 [Municipal Corporation of Delhi Vs. Ram Kishan Rohtagi and ors.], the Apex Court has discussed the difference between the powers of the Court under section 397 (2) and 482 of Cr.P.C. It is observed that section 482 can be used by High Court for quashing of a proceeding of criminal case. It is observed that :-
::: Downloaded on - 27/08/2013 21:03:59 :::Cri.W.P.Nos.740 & 288/11 6 "10. It is, therefore, manifestly clear that proceedings against an accused in the initial stages can be quashed only if on the face of the complaint or the papers accompanying the same, no offence is constituted. In other words, the test is that taking the allegations and the complaint as they are, without adding or subtracting anything, if no offence is made out then the High Court will be justified in quashing the proceedings in exercise of powers under Section 482 of the present Code."
Thus, the justification for exercise of powers under section 482 in view of the facts of the case is discussed by Hon'ble Apex Court.
There were no clear allegations against Directors that they were responsible for conducting of the business of the disputed sample and so, it was held that the High Court was justified in quashing the proceeding.
6. The powers of High Court under Article 227 of the Constitution of India and section 482 of Cr.P.C. are discretionary in nature. In the present cases, the J.M.F.C. has only taken cognizance of aforesaid offences. There is power under section 20-A of the Act to implead manufacturer, distributor or dealer when during trial from the evidence it reveals that such person was also concerned with the offence. However, in the case like ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 7 present one, when the Directors of the Company are involved, the specific provision given under the Act like section 17 needs to be used. It cannot be said that when aforesaid offences are committed and the Directors are impleaded from the beginning as the accused, as the persons who are vicariously liable, the Criminal Court has no jurisdiction to try the said persons. The power under aforesaid provisions is extraordinary power and it is discretionary in nature. At the time of consideration of any provision of the Act, this Court is required to keep in mind the object behind the Act. The object is to reach to the real culprit and prevent adulteration of food article. In view of the facts and circumstances of the present case, it cannot be said that there is no case at all against the petitioners. It needs to be ascertained in each and every case whether petitioner's case is exceptional in nature and the discretionary powers given by aforesaid provisions need to be used.
7. In the case reported as 1998 F.A.J., 269 SUPREME COURT OF INIDA [State of Haryana Vs. Brij Lal Mittal and Ors.], the Apex Court has compared the provision of section 34 (1) of Drugs and Cosmetics Act, 1940 with the provisions of section 17 (1) of the Act. In view of the similarity, the Apex Court has observed that vicarious liability of the Director in ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 8 manufacturing Company for being prosecuted under section 27 of the Drugs and Cosmetics Act can be inferred, if at the material time, the Director was incharge of and was also responsible to the Company for conduct of the business as per the section 34 (1) of Drugs and Cosmetics Act. If sub-sections to section 17 of the Act are taken into consideration, it can be said that there is some difference between section 17 of the Act and section 34 of the Drugs and Cosmetics Act. Under section 17 (2) of the Act, the Company can appoint nominee and in that case, the Directors will be absolved from the liability in such cases and there can be prosecution and conviction of such nominee. The Apex Court held in view of the facts of the reported case that the quashing of the criminal proceeding was possible.
8. The facts of the case reported as 1997 (2) F.A.C. 107 SUPREME COURT OF INDIA [M/s. Pepsi Foods Limited and another Vs. Special Judicial Magistrate and others] were altogether different. The appellants of this reported case had not played any role in manufacturing activity of the beverage which was found to be adulterated. The appellants had given their brand name to other Company for bottling the beverage 'Lahar Pepsi'. The appellant Company had no licence of manufacturing the offending beverage. In view of the facts of the case, the Apex ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 9 Court held that the proceeding can be quashed by using provision of Article 227 of Constitution of India and section 482 of Cr.P.C.
The difference between Article 226 and 227 is also discussed by the Apex Court. As the proceeding was pending before the subordinate Court, it is observed that Article 227 can be used to correct the error committed by the Criminal Court.
9. In the ig case reported as 2011 CRI.L.J. 1012 (SUPREME COURT) [Pepsico India Holdings Pvt. Ltd. Vs. Food Inspector and Anr.], the Apex Court has again held as follows :-
"39. ........... It is now well established that in a complaint against a Company and its Directors, the Complainant has to indicate in the complaint itself as to whether the Directors concerned were either in charge of or responsible to the Company for its day-to-day management, or whether they were responsible to the Company for the conduct of its business. A mere bald statement that a person was a Director of the Company against which certain allegations had been made is not sufficient to make such Director liable in the absence of any specific allegations regarding his role in the management of the Company."::: Downloaded on - 27/08/2013 21:03:59 :::
Cri.W.P.Nos.740 & 288/11 10 Similar observations are made by this Court in the cases reported as 2000 (4) Mh.L.J. 674 [Pannalal Sunderlal Choksi and ors. Vs. State of Maharashtra and anr.] and 2001 (1) FAC 294 [Keki Bomi Dadiseth and ors. Vs. The State of Maharashtra].
10. This Court has gone through the provisions of Companies Act and the Act. Under section 17 (2) of the Act, the right is given to the Company to appoint a nominee, who can be the Manager or Director of Company. If that is not done, the other portion of section 17 like section 17 (1) (a) (ii) can be used against 'every person', who was in charge of and was responsible to the Company for the conduct of the business of Company and he shall be deemed to be guilty of that offence. The proviso to this sub-
section gives right to such person to show that offence was committed without his knowledge and he exercised all due diligence to prevent commission of such offence. Sub-section (4) of section 17 starts with words "notwithstanding anything contained in forgoing subsections". The wording of this sub-
section shows that this sub-section is independent of the provisions of sub-section (1) and (2) of section 17 of the Act. It shows that the prosecution has right to prove that the offence has been committed with the consent, connivance of or is attributable ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 11 to any neglect on the part of Director and he shall be deemed to be guilty of the offence. This sub-section is there to make director, manager, secretary or other officer of company liable. In this sub-section the words 'every person' are not used.
11. The aforesaid sub-sections of section 17 without explanation in the Act are as follows :-
"17. Offences by Companies -- (1) Where an offence under this Act has been committed by a company--
(a) (i) the person, if any, who has been nominated under sub-section (2) to be in charge of, and responsible to, the company for the conduct of the business of the company (hereafter in this section referred to as the person responsible), or
(ii) where no person has been so nominated, every person who at the time of offence was committed was in charge of, and was responsible to, the company for the conduct of the business of the company; and
(b) the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :
Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 12 proves that the offence was committed without his knowledge and that he exercised all due diligence to prevent the commission of such offence.
(2) Any company may, by order in
writing, authorise any of its directors or
managers (such manager being employed
mainly in a managerial or supervisory capacity) to exercise all such powers and take all such steps as may be necessary or expedient to prevent the commission by the company of any offence under this Act and may give notice to the Local (Health) Authority, in such form and in such manner as may be prescribed, that it has nominated such director or manager as the person responsible, alongwith the written consent of such director or manager for being so nominated.
Explanation.- Where a company has
different establishments or branches or
different units in any establishment or branch, different persons may be nominated under this sub-section in relation to different establishments or branches or units and the person nominated in relation to any establishment, branch or unit shall be deemed to be the person responsible in respect of such establishment, branch or unit.::: Downloaded on - 27/08/2013 21:03:59 :::
Cri.W.P.Nos.740 & 288/11 13 (3) The person nominated under sub-
section (2) shall, until-
(i) further notice cancelling such nomination is received from the company by the Local (Health) Authority; or
(ii) he ceases to be a director or, as the case may be, manager of the company, or
(iii) he makes a request in writing to the Local (Health) Authority, under intimation to the company, to cancel the nomination [which request shall be complied with by the Local (Health) Authority], whichever is the earliest, continue to be the person responsible:
Provided that where such person ceases to be a director or, as the case may be, manager of the company, he shall intimate the fact of such cesser to the Local (Health) Authority :
Provided further that where such person makes a request under clause (iii) the Local (Health) Authority shall not cancel such nomination with effect from a date earlier than the date on which the request is made.
(4) Notwithstanding anything contained in the foregoing sub-sections, where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 14 of, or is attributable to, any neglect on the part of, any director, manager, secretary or other officer of the company not being a person nominated under sub-section (2) such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly."
12. Section ig 291 of the Companies Act, 1956 runs as under :-
"General powers of Board.
291. (1) Subject to the provisions of this Act, the Board of directors of a company shall be entitled to exercise all such powers, and to do all such acts and things, as the company is authorised to exercise and do :
Provided that the Board shall not exercise any power or do any act or thing which is directed or required, whether by this or any other Act or by the memorandum of articles or the company or otherwise, to be exercised or done by the company in general meeting :
Provided further that in exercising any such power or doing any such act or thing, the Board shall be subject to the provisions contained in that behalf in this or any other Act or in the memorandum or articles of the company, or in any regulations not inconsistent therewith and ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 15 duly made thereunder, including regulations made by the company in general meeting.
(2) No regulation made by the company in general meeting shall invalidate any prior act of the Board which would have been valid if that regulation had not been made."
13. The provisions regarding constitution of Board of Directors and powers of the Board of Directors and restrictions on the powers of the Board of Directors show that the Company is expected to act through some human agency. The Articles of Association can designate any natural person or a body of natural persons to be that human agency. Thus, for carrying on the business, a Director or Managing Director becomes the agent of the Company. It is up to the Directors to show that under the constitution of Company, they have power to delegate the powers of Board of Directors to others like Managing Director and that has been done. It is the liability of the Directors to exercise such degree of scale and diligence as would amount to reasonable care which an ordinary man might take on his own behalf. In view of these provisions, the question arises as to whether the Food Inspector is expected to collect aforesaid information from the Company. For that, one needs to go through the provisions of the Act which give powers to the Food Inspector. In this regard, there ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 16 is only provision of section 14-A of the Act. As the samples were collected from the manufacturer/ its employees, it can be said that there was no question of seeking more information from the vendor, accused No. 1 with regard to manufacturer, distributor or dealer. In such a case, it needs to be presumed that as per the information supplied by employee of the Company like accused No. 1, from whom sample of milk was purchased, the Food Inspector took further action and filed proceeding against the petitioners.
14. In the present case, servant of Company was found in possession of adulterated cow milk. There is specific allegation that servant was carrying polythene pouches containing milk of the Company. There is sufficient material on such case of Food Inspector. The Company becomes liable for such offence in view of the wording of section 7 read with section 16 of the Act. The relevant portion of section 7 of the Act is as follows :-
"7. Prohibition of manufacturer, sale, etc., of certain articles of food.-- No person shall himself or by any person on his behalf manufacturer for sale or store, sell or distribute--
(i) any adulterated food;
(ii) .........."
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Cri.W.P.Nos.740 & 288/11
17
15. The definition of 'person' given in section 11 of Indian Penal Code can be used and it shows that Company is covered under the definition. The prohibition given in section 7 of the Act is complete and it is applicable to servants and agents. Thus, the Company becomes liable for acts of servants. In view of the provisions of Companies Act and the provisions of section 17 of the Act, already quoted, which need to be read together, Directors of Company can be held jointly liable with the Company and also with employee like accused No. 1. The Directors in such a case need to be treated in vicarious relationship, not only with the Company, but also with such employee.
16. The aforesaid discussion shows that it will be matter of evidence and Directors will be required to show that the servant had acted out of the scope of his entrustment in duty.
They will also be required to show that they were acting in good faith and they had taken preventive action that can be reasonably be taken. The initial burden may be on the prosecution to lay down foundation, to make case to satisfy the requirements of provisions of section 17 (1) (a) (ii) or under section 17 (4) of the Act, but, after giving evidence which can form basis, the Directors will have to say about their or other's liability. In view of the aforesaid provisions and the wording of section 17 (4) of the Act, ::: Downloaded on - 27/08/2013 21:03:59 ::: Cri.W.P.Nos.740 & 288/11 18 this Court holds that opportunity needs to be given to the prosecution to discharge such initial burden. If that is not done, in no case the prosecution will be successful in tracing the real culprit. Persons like the petitioners form Company not for social purpose, but for making money. This aways needs to be kept in mind by the Courts. As there is question of health of public in general and of kids in particular as the milk is being used for kids, the adulteration of milk cannot be taken lightly. In view of the aforesaid provisions and the circumstances, this Court holds that no case is made out for interference either under Article 227 of Constitution of India or under section 482 of Cr.P.C.
17. In the result, the petitions stand dismissed.
[ T. V. NALAWADE, J. ] ssc/ ::: Downloaded on - 27/08/2013 21:03:59 :::