Gujarat High Court
Satishchandra Ratanlal Shah vs State Of Gujarat on 12 April, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/4033/2012 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 4033 of 2012
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to Yes
see the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law No
as to the interpretation of the Constitution of India or any
order made thereunder ?
Circulate this judgment in the subordinate judiciary
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SATISHCHANDRA RATANLAL SHAH
Versus
STATE OF GUJARAT
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Appearance:
MR YATIN OZA, SENIOR ADVOCATE with MR HJ DHOLAKIA(5862) for the
PETITIONER(s) No. 1
MR IH SYED(2321) for the RESPONDENT(s) No. 2
MR RAKESH PATEL, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 12/04/2018
ORAL JUDGMENT
1. By this application under Section 482 of the Code of Criminal Procedure, 1973, the Page 1 of 53 R/CR.MA/4033/2012 JUDGMENT applicant - original accused seeks to invoke the inherent powers of this Court for quashing the order of charge framed by the Additional Chief Metropolitan Magistrate, Court No.14, Ahmedabad Ex.2 dated 4.12.2013 in the Criminal Case No.388 of 2012.
2. The facts giving rise to this application may be summarised as under : 2.1 The applicant herein was serving with the Union Bank of India. After taking VRS, he started indulging in the activity of share trading. The complainant is also a businessman and is a director of a Company running in the name of Darshan Fiscal Pvt. Ltd. It is the case of the complainant that in the year 2008, the applicant came at his office and begged before him to extend financial help or else he would commit suicide. Having regard to the poor financial condition of the applicant at the relevant point of time, the complainant thought fit to help him financially and accordingly gave Rs.27 lac as a loan. It is the case of the complainant that the applicant at the relevant point of time had promised that he would return the money with interest within a period of one year. As the applicant failed Page 2 of 53 R/CR.MA/4033/2012 JUDGMENT to return the money despite the complainant making several requests periodically, the complainant thought fit to lodge an FIR at the Kagdapith Police Station, Ahmedabad, bearing CR No.I22 of 2012 for the offence punishable under Sections 406, 409, 417, 420, 294B and 506(2) of the Indian Penal Code. The FIR lodged by the respondent No.2 herein is extracted hereunder : "Complainant: Nileshbhai Rasiklal Pandya, Director of Darshan Fiskal Pvt.Ltd., For and on behalf of Darshan Fikal Pvt.Ltd.
Address: 108, New Cloth Market (Mob No.) 93752 22992, Outside Raipur Darwaja, Ahmedabad - 380 002 Verus Satishchandra Ratanlal Shah, Residing at:
13/B/1, Vasuki Cooperative Housing Society Ltd., Opp.Vasna Bus Stand, Vasna, Ahmedabad.Page 3 of 53
R/CR.MA/4033/2012 JUDGMENT
SUB: Written complaint for taking
necessary action after registering offence under cognizable offence for the offence under Sections 406, 409, 417, 420, 294(b) and 506(2) of the Indian Penal Code.
It is the fact of my complaint that,
1. I, Nileshbhai Rasiklal Pandya, am the Director of Darshan Fiskal Private Ltd. The company is registered under the Companies Act, 1956, as a Private Limited company having the registration number 04 28606. On, 02.01.2012, the company passed an unanimous resolution which permitted me (complainant) to lodge the complaint against present accused.
2. Satishchandra Ratanlal Shah is the main accused in present case. He was working in Union of India and took Voluntary Retirement under V.R.S., after which he started dealing in the Share Market. The accused borrowed money with dishonest intentions of not paying back the money and committed criminal breach of trust and fraud. Thereafter, he (accused) assualted me (complainant) with a knife, threatened to kill and verbally abused me.Page 4 of 53
R/CR.MA/4033/2012 JUDGMENT
3. The complainant Company deals with trading and investments in Share Market.
During the last week of February 2008, the accused went to the complaninant's office and requested for Rs. 27,00,000/ as loan assuring to pay back within a year at 13% interest. The accused stated that he is facing financial loss/trouble caused during recession period of January 2008, and if money was not lend to him, he will remain with no option but to commit suicide.
4. The complainantcompany having good terms with the accused's sons, agreed to help him by passing an unanimous resolution and issued cheque of Rs.27,00,000/ of H.D.F.C. Bank to the accused.
Sr. Date The Bank and The amount
No. Account Number given by way
of Complainant's of Account
Company. Payee
Cheque in
view of Loan.
1. 21.03.2008 H.D.F.C. Bank Ltd. 20,00,000/-
Account No.
000200020097
2. 27.04.2008 H.D.F.C. Bank Ltd. 7,00,000/-
Page 5 of 53
R/CR.MA/4033/2012 JUDGMENT
Account No.
000200020097
Total amount is 27,00,000/-
given in respect of
Loan.
5. The amount of Rs.27,00,000/ was given as loan to the accused which he promised to pay back within a year. Though after a year, whenever we contacted the accsued for recovering the amount, he gave us frivolous and flimsy excuses time and again.
6. The complainant upon inquring found that the accused is habitual offender and had fraudulent intentions of not paying back the loan money since inception. The accused cheated the ComplainantCompany by committing fraud and criminal breach of trust by cleverly taking the complainant in confidence.
7. Thereafter, in mid January 2012, the complainant was waiting for his advocate at City Civil Court's Canteen, when the present accused came to the complainant and took him to the parking in front of the Court compound. On mentioning the loan Page 6 of 53 R/CR.MA/4033/2012 JUDGMENT amount, the accused got annoyed and started shouting and verbally abused me. The accused threatened to have huge political connections along with contacts of headstrong persons and also connections with Police Officers at higher post and the complainant would not be able to harm or do anything to the accused. The accused also stated that if he spends 1 1.5 lakhs from the loan amount i.e. Rs. 27,00,000/, anybody will agree to murder and dispose off the body of the complainant. The accused threatened to murder the complainant with knife and settle the murder case by spending 23 lakhs from the very same loan amount taken from the complainant. The accused held the complainant's collar and threatened and verbally abused the complainant.
8. The accused is habitual offender and since inception had fraudulent intentions. The accused under the pretext of businessman fraudulently cheated the complainant and his company. The present accused has committed aforesaid offence without regard of law by verbally abusing and threatening the complainant to publicly murder him with knife.
Page 7 of 53R/CR.MA/4033/2012 JUDGMENT
9. Therefore, I prays that: As the present accused has committed serious offence under Sections 406, 409, 417, 420, 294(b) and 506(2) of the Indian Penal Code, Respedcted Sir may be pleased to arrested him and inquire the matter and may be pleased to proceed with appropriate proceedings and humbly request to take appropriate steps.
Ahmedabad Sd/ (English)
05.01.2012 For and On behalf of
Darshan Fishkal Pvt.Ltd.
its Director
Shri Nileshbhai Rasiklal Pandya"
3. The police, at the end of the investigation, filed chargesheet for the offences punishable under Sections 406, 420 and 417 of the Indian Penal Code.
4. It appears that way back in the year 2013, the Court below proceeded to frame the charge vide Ex.2 against the applicant. The charge framed by the Trial Court is extracted hereunder : "CHARGE (See Sections 221, 222 and 223) Page 8 of 53 R/CR.MA/4033/2012 JUDGMENT I, Shri. C.G.Mehta, Additional Chief Metropolitan Magistrate, Court No.4, Ahmedabad, framed the charge against the accused Satishbhai Ratanlal Shah, Residing at: 13/B/1, Vasuki Society, Opp.Vasna Bus Stand, Vasna, Ahmedabad, that: During the period from 21.03.2008 till 25.01.2012, due to financial debt, you (present accused) were in need of money, hence, borrowed Rs.27,00,000/ as help from the complainant Nileshbhai Rasiklal Pandya and also told the complainant that if the complainant did not help him, the accused will remain with no option but to commit suicide and also promised and assured the complainant that he will pay the said amount within one year. Therefore, complainant deposited an amount of Rs.27,00,000/ in the account of accused i.e. Account No.05062000000880 from his account i.e. Account No.000020097 of Navranpura H.D.F.C. Bank. Thereafter, once the agreed period of one year was over, the complainant frequently came to you (accused) for recovering of the said amount, but you (accused) did not pay the said amount, and thereby, you (accused) have committed offence punishable under Page 9 of 53 R/CR.MA/4033/2012 JUDGMENT Sections 406, 420 and 417 of the Indian Penal Code by committing criminal breach of trust and fraud against the complainant and you (accused) have committed such an offence which comes under the jurisdiction of the Court. Therefore, I hereby ordered for the aforesaid charges that the trial to be prosecuted against you (accused) before the Court.
Sd/ Chief Metropolitan Magistrate, Court No.4, Ahmedabad."
5. In the aforesaid circumstances, the applicant is before this Court praying for quashing of the charge and the criminal proceedings pending in the Court of Additional Chief Metropolitan Magistrate, Court No.14, Ahmedabad.
6. Mr.Y.N.Oza, the learned Senior Counsel appearing for the applicant vehemently submitted that even if the entire case put up by the prosecution is believed or accepted to be true, none of the ingredients to constitute the offence of cheating punishable under Section 420 of the Indian Penal Code as well as criminal breach of trust punishable under Section 406 of the Indian Penal Code, are spelt out. It is submitted that mere Page 10 of 53 R/CR.MA/4033/2012 JUDGMENT failure to keep the promise for repayment of the loan amount by itself would not constitute an offence of cheating. The submission is that to constitute an offence of cheating, the complainant needs to show that the intention of the accused was to cheat or deceive right from the inception. Mr.Oza would submit that on account of financial difficulties, his client could not repay the loan amount which he had obtained from the first informant. According to Mr.Oza, before his client could file a discharge application, the Court below proceeded to frame the charge and in such circumstances his client lost his right to pray for discharge from the criminal prosecution. It is further submitted that although the charge has already been framed by the Trial Court, yet having regard to the materials on record, this Court may quash the charge as no offence is made out.
7. Mr.Oza, in support of his submissions, has placed reliance on the following decisions: (1) Prakash Ramchandra Barot and Ors., vs. State of Gujarat & Anr., 2012 Part1 GLR page449 (2) Mohammed Ibrahim and Ors. vs. State of Page 11 of 53 R/CR.MA/4033/2012 JUDGMENT Bihar and Anr., 2010 (1) GLH 184 (SC) (3) G. Sagar Suri and Anr., vs. State of U.P. And Ors., (2000) 2 SCC 636 (4) Ashok Chaturvedi and Ors., vs. Shitul H. Chanchani and Anr., (1998) 7 SCC 698 (5) Baijnath Jha vs. Sita Ram and Anr., (2008) 8 SCC 77 (6) Sanapareddy Maheedhar Seshagiri and Anr. vs. State of Andhra Pradesh and Anr., (2007) 13 SCC 165 (7) Manoj Kumar Sharma and Ors., vs. State of Chhattisgarh and Anr., (2016) 9 SCC (8) Ravinder Singh vs. Sukhbir Singh and Ors., (2013) 9 SCC 245 (9) Ketanbhai Popatlal Patel and Anr. vs. State of Gujarat, Criminal Misc. Application No.96 of 2017 decided on 22.1.2015.
8. In such circumstances referred to above, Mr.Oza, learned Senior Counsel prays that there being merit in this application, the same be allowed and the impugned charge framed by the Court below be quashed.
9. On the other hand, this application has been vehemently opposed by Mr.I.H.Syed, the learned Senior Counsel appearing for the respondent No.2 - original first informant. Mr.Syed would submit that as the Court has Page 12 of 53 R/CR.MA/4033/2012 JUDGMENT already framed the charge, the trial is deemed to have commenced. According to Mr.Syed, as the charge has been framed by the Trial Court, this Court should be loath to quash the charge in exercise of its inherent powers under Section 482 of the Criminal Procedure Code. Mr.Syed submitted that even otherwise, no error, not to speak of any error of law, could be said to have been committed by the Court below in framing the charge. The materials on record do disclose a prima facie case against the applicant for the purpose of putting him on trial. It is also submitted that the materials on record would indicate that the applicant had fraudulent, or to put in other words, dishonest intention at the time of making the promise. According to Mr.Syed the case is not one of mere failure to keep the promise. Mr.Syed submitted that his client was induced to lend an amount of Rs.27 lac as loan on account of deception and fraudulent inducement practiced by the applicant. It is submitted that the charge cannot be quashed only on the ground that the prosecution arises from a normal loan transaction. Mr.Syed submitted that whether the intention was to cheat from the inception or not is a question of fact and same can be only decided Page 13 of 53 R/CR.MA/4033/2012 JUDGMENT by the trial Court after appreciating the entire evidence that may be led in the course of the trial.
10. In such circumstances referred to above, Mr.Syed prays that there being no merit in this application, the same be rejected.
11. The learned APP appearing for the State has also opposed this application. The learned APP pointed out that although the charge came to be framed in the year 2013, yet the applicant did not permit the Court below to proceed with the trial. It has been almost five years that the charge came to be framed. The learned APP pointed out that charge came to be framed by the Court below during the pendency of this application. It is true that later, this Court stayed the further proceedings of the criminal case, but now the trial should be permitted to proceed in accordance with the law.
12. In such circumstances referred to above, the learned APP prays that there being no merit in this application, the same be rejected.
13. Having heard the learned counsel appearing for the parties and having Page 14 of 53 R/CR.MA/4033/2012 JUDGMENT considered the materials on record, the only question that falls for my consideration is whether the Court below committed any error in framing the charge.
14. I take notice of the fact that the charge came to be framed for the offence punishable under Section 406 of the Indian Penal Code as well as Section 420 of the Indian Penal Code. Having regard to the nature of the allegations and the materials on record, I am prima facie of the view that the case is one of cheating, punishable under Section 420 of the Indian Penal Code and not criminal breach of trust. In this regard, I would like to explain the fine distinction between the two offences.
15. The offences of criminal breach of trust (Section 406 IPC) and cheating (Section 420 IPC) have specific ingredients. In order to constitute a criminal breach of trust (Section 406 IPC).
1) There must be entrustment with person for property or dominion over the property, and
2) The person entrusted :
a) dishonestly misappropriated or converted property to his own use, or Page 15 of 53 R/CR.MA/4033/2012 JUDGMENT
b) dishonestly used or disposed of the property or willfully suffers any other person so to do in violation
i) any direction of law prescribing the method in which the trust is discharged and
ii) of legal contract touching the discharge of trust (see: S.W.P. Palanitkar v. State of Bihar, (2002)1 SCC 241) : (AIR 2001 SC 2960).
Similarly, in respect of an offence under section 420 IPC, the essential ingredients are :
1) deception of any person, either by making a false or misleading representation or by other action or by omission;
2) fraudulently or dishonestly inducing any person to deliver any property, or
3) the consent that any persons shall retain any property and finally intentionally inducing that person to do or omit to do anything which he would not do or omit (see:
Harmanpeet Singh Ahluwalia v. State of Punjab, (2009)7 SCC 712 : (2009) Cr.L.J. 3462 (SC) )
16. Thus, it is seen that for identifying the concept of criminal cheating, as provided under Section 415 of the Indian Penal Code, the ingredients of fraudulent, dishonest intention has become the basic sine quo non and if it is there or, identified, then it is Page 16 of 53 R/CR.MA/4033/2012 JUDGMENT to be further ascertained that as a result of which the person so represent must be made to deliver any property to the other and that the inducement must be inherent with the intention to keep the same or to utilise the said property for the use and utilisation of the person, who made such an inducement with such intention. Whereas, in the concept of the criminal breach of trust, as defined under Section 405 of the Indian Penal Code, the voluntary entrustment following the dominion over such property by one to the other person has become necessary to be identified and that the property has become necessarily disentitled, misappropriated or converted in such a way as provided by the Section. If the ingredients set out in the above sections of law are identified, upon the materials placed by the prosecution, then, Sections 406 and 420 of the Indian Penal Code respectively being the punishment sections come into operation. However, while doing such legal exercises, it has become imperative for the Court to see that the criminal breach of trust and cheating, though, generally involves dishonest intention, but, both are mutually exclusive and different in the basic concept, in the context that criminal breach of trust is Page 17 of 53 R/CR.MA/4033/2012 JUDGMENT voluntary and cheating is purely on the basis of inducement with dishonest intention. In this regard, in my view, both the concept of law for the respective offences are totally distinct, different in nature and accordingly, mutually exclusive with each.
17. Further, in both the sections, mens rea i.e. the intention to defraud or the dishonest intention must be present from the very beginning or inception without which either of these sections cannot be invoked.
18. I may only say with a view to clear a serious misconception of law in the mind of the police as well as the courts below that if it is the case of the complainant that an offence of criminal breach of trust as defined under Section 405 of IPC, punishable under Section 406 of IPC, is committed by the accused, then in the same breath it could not be said that the accused has also committed the offence of cheating as defined and explained in Section 415 of the IPC, punishable under Section 420 of the IPC.
19. Every act of breach of trust may not be resulted in a penal offence of criminal breach of trust unless there is evidence of Page 18 of 53 R/CR.MA/4033/2012 JUDGMENT manipulating act of fraudulent misappropriation. An act of breach of trust involves a civil wrong in respect of which the person may seek his remedy for damages in civil courts but any breach of trust with a mens rea gives rise to a criminal prosecution as well.
20. It has been held in Hari Prasad Chamaria v. B.K. Surekha and others, reported in 1973(2) SCC 823 as under :
"We have heard Mr. Maheshwari on behalf of the appellant and are of the opinion that no case has been made out against the respondents under Section 420 Indian Penal Code. For the purpose of the present appeal, we would assume that the various allegations of fact which have been made in the complaint by the appellant are correct. Even after making that allowance, we find that the complaint does riot disclose the commission of any offence on the part of the respondents under Section 420 Indian Penal Code. There is nothing in the complaint to show that the respondents had dishonest or fraudulent intention at the time the appellant parted with Rs. 35.000/ There is also nothing to indicate that the respondents induced the appellant to pay them Rs. 35.000/ by deceiving him. It is further not the case of the appellant that a representation was made, the respondents knew the same to be false. The fact that the respondents subsequently did not abide by Page 19 of 53 R/CR.MA/4033/2012 JUDGMENT their commitment that they would show the appellant to be the proprietor of Drang Transport Corporation and would also render accounts to him in the month of December might create civil liability on the respondents for the offence of cheating."
21. To put it in other words, in the case of cheating the dishonest intention starts with the very inception of the transaction. But in the case of criminal breach of trust, the person who comes into possession of the movable property receives it legally, but illegally retains it or converts it to his own use against the terms of the contract. Then the question is, in a case like this, whether the retention is with dishonest intention or not. Whether the retention involves the criminal breach of trust or only a civil liability would depend upon the facts of each case.
22. The distinction between mere breach of contract and the offence of criminal breach of trust and cheating are fine one. In case of cheating, it depends upon the intention of the accused at the time of inducement, which may be judged by a subsequent conduct but for this the subsequent conduct is not the sole test but mere breach of contract which cannot give rise to a criminal prosecution for Page 20 of 53 R/CR.MA/4033/2012 JUDGMENT cheating unless fraudulent or dishonest intention is shown right from the beginning of the transaction i.e. the time when the offence is said to have been committed. Therefore, it is his intention, which is the gist of the offence. Whereas, for the criminal breach of trust, the property must have been entrusted to the accused or he must have dominion over it. The property in respect of which the offence after the breach of trust has been committed must be either the property of some person other than the accused or the beneficial interest in or ownership of it must be of some other person. The accused must hold that property on trust of such other person. But the offence, i.e. the offence of breach of trust and cheating involve dishonest intention but they are mutually exclusive and different in basic concept. There is a distinction between the criminal breach of trust and cheating. For cheating, criminal intention is necessary at the time of entrustment. In criminal breach of trust, mere proof of entrustment is sufficient. Thus, in case of criminal breach of trust, the offender is lawfully entrusted with the property and he dishonestly misappropriates the same. Whereas, in case of cheating, the offender practices fraud or Page 21 of 53 R/CR.MA/4033/2012 JUDGMENT dishonestly induces another person to deliver the property. In such situation, both the offences cannot coexist simultaneously.
23. I may quote with profit a decision of the Supreme Court in the case of Nageshwar Prasad Singh alias Sinha v. Narayan Singh, AIR 1999 SC 1480. In the said case, the allegation of the prosecution was that an agreement was signed between the complainant respondent and the appellant whereby some land was agreed to be sold by the appellant to the complainant on a consideration, and allegedly a part thereof was paid as earnest money, the balance being payable in the manner indicated in the deed. The most important term in the deed was that the possession of the plot would stand transferred to the complainant and possession in fact was delivered to the complainant over which they made certain constructions. The complaint was laid on the basis that the appellant had cheated the complainant of the sum of money he had paid as earnest money as his subsequent conduct reflected that he was not willing to complete the bargain for which the complainant had to file a suit for specific performance which was pending in the civil court. Held, that the latter part of Page 22 of 53 R/CR.MA/4033/2012 JUDGMENT the illustration (g) to Section 415, I.P.C. illustrates that at the time when the agreement for sale was executed, it could have, in no event, been termed dishonestly so as to hold that the complainant was cheated of the earnest money, which they passed to the appellant as part consideration and possession of the total amount involved in the bargain was passed over to the complainant/respondent and which remained in their possession. Now it is left to imagine who would be interested for delaying the matter for completing the bargain when admittedly the complainants have not performed their part in making the full payment. The matter was, therefore, before the civil court in this respect. The liability, if any, arising out by breaching thereof was civil in nature and not criminal. Accordingly, the appeal was allowed and complaint proceedings were quashed.
24. It was further held by the Supreme Court in the case of Hridaya Ranjan Prasad Verma v. State of Bihar, AIR 2000 SC 2341 at Pp. 234546 of para 16) as below :
"15. In determining the question it has to be kept in mind that the distinction between, mere breach of contract and the Page 23 of 53 R/CR.MA/4033/2012 JUDGMENT offence of cheating is a fine one. It depends upon the intention of the accused at the time of inducement which may be judged by his subsequent conduct but for this subsequent conduct is not the sole test. Mere breach of contract cannot give rise to criminal prosecution for cheating unless fraudulent or dishonest intention is shown right at the beginning of the transaction, that is the time when the offence is said to have been committed. Therefore, it is the intention, which is the gist of the offence. To hold a person guilty of cheating it is necessary to show that he had fraudulent or dishonest intention at the time of making the promise. From his mere failure to keep up promise subsequently such a culpable intention right at the beginning, that is, when he made the promise cannot be presumed."
25. In the case of Binod Kumar and others vs. State of Bihar and another [(2014) 10 SCC 663], the Supreme Court, while drawing a fine distinction between the offence of criminal breach of trust and cheating, observed in paras 18 and 19 as under:
"18. In the present case, looking at the allegations in the complaint on the face of it, we find no allegations are made attracting the ingredients of Section 405 IPC. Likewise, there are no allegations as to cheating or the dishonest intention of the appellants in retaining the money in order to have wrongful gain to themselves or causing wrongful loss to the complainant. Excepting the bald Page 24 of 53 R/CR.MA/4033/2012 JUDGMENT allegations that the appellants did not make payment to the second respondent and that the appellants utilized the amounts either by themselves or for some other work, there is no iota of allegation as to the dishonest intention in misappropriating the property. To make out a case of criminal breach of trust, it is not sufficient to show that money has been retained by the appellants. It must also be shown that the appellants dishonestly disposed of the same in some way or dishonestly retained the same. The mere fact that the appellants did not pay the money to the complainant does not amount to criminal breach of trust.
19. Even if all the allegations in the complaint taken at the face value are true, in our view, the basic essential ingredients of dishonest misappropriation and cheating are missing. Criminal proceedings are not a short cut for other remedies. Since no case of criminal breach of trust or dishonest intention of inducement is made out and the essential ingredients of Sections 405/420 IPC are missing, the prosecution of the appellants under Sections 406/120B IPC, is liable to be quashed."
26. In B Suresh Yadav (supra), the Supreme Court took the view that although the liability of a person can be, both civil and criminal at the same time, yet the inconsistent stand taken by the complainant would assume significance. I may quote the relevant observations as under;
Page 25 of 53R/CR.MA/4033/2012 JUDGMENT
10. The short question which arises for consideration is as to whether a case of cheating within the meaning of Section 415 of the Indian Penal Code has been made out or not.
11. Ingredients of cheating are :
(i) deception of a person either by making a false or misleading representation or by other action or omission; and
(ii) fraudulent or dishonest inducement of that person to either deliver any property to any person or to consent to the retention thereof by any person or to intentionally induce that person to do or omit to do anything which he would not do or omit if he were not so deceived and which act or omission causes or is likely to cause damage or harm to that person in body, mind, reputation or property.
12. While executing the sale deed, the appellant herein did not make any false or misleading representation. There had also not been any dishonest act of inducement on his part to do or omit to do anything which he could not have done or omitted to have done if he were not so deceived. Admittedly, the matter is pending before a competent civil court. A decision of a competent court of law is required to be taken in this behalf. Essentially, the dispute between the parties is a civil dispute.
13. For the purpose of establishing the offence of cheating, the complainant is Page 26 of 53 R/CR.MA/4033/2012 JUDGMENT required to show that the accused had fraudulent or dishonest intention at the time of making promise or representation. In a case of this nature, it is permissible in law to consider the stand taken by a party in a pending civil litigation. We do not, however, mean to lay down a law that the liability of a person cannot be both civil and criminal at the same time. But when a stand has been taken in a complaint petition which is contrary to or inconsistent with the stand taken by him in a civil suit, it assumes significance. Had the fact as purported to have been represented before us that the appellant herein got the said two rooms demolished and concealed the said fact at the time of execution of the deed of sale, the matter might have been different. As the deed of sale was executed on 30.9.2005 and the purported demolition took place on 29.9.2005, it was expected that the complainant/first respondent would come out with her real grievance in the written statement filed by her in the aforementioned suit. She, for reasons best known to her, did not choose to do so.
14. In this view of the matter, we are of the opinion that in the facts and circumstances obtaining herein, no case has been made out for proceeding with the criminal case.
15. In G. Sagar Suri & Anr. v. State of U.P. & Ors. [(2000) 2 SCC 636], this Court opined :
Page 27 of 53R/CR.MA/4033/2012 JUDGMENT
8. Jurisdiction under Section 482 of the Code has to be exercised with great care. In exercise of its jurisdiction the High Court is not to examine the matter superficially. It is to be seen if a matter, which is essentially of a civil nature, has been given a cloak of criminal offence. Criminal proceedings are not a short cut of other remedies available in law. Before issuing process a criminal court has to exercise a great deal of caution. For the accused it is a serious matter. This Court has laid certain principles on the basis of which the High Court is to exercise its jurisdiction under Section 482 of the Code. Jurisdiction under this section has to be exercised to prevent abuse of the process of any court or otherwise to secure the ends of justice.
Therein, having regard to the fact that a criminal complaint under Section 138 of the Negotiable Instruments Act had already been pending, the criminal complaint under Section 406/420 found to be an abuse of the due process of law.
16. In Anil Mahajan v. Bhor Industries Ltd. & Anr. [(2005) 10 SCC 228], this Court held:
8. The substance of the complaint is to be seen. Mere use of the expression cheating in the complaint is of no consequence. Except mention of the words deceive and cheat in the complaint filed before the Magistrate and cheating in the complaint filed before the police, there is no Page 28 of 53 R/CR.MA/4033/2012 JUDGMENT averment about the deceit, cheating or fraudulent intention of the accused at the time of entering into MOU wherefrom it can be inferred that the accused had the intention to deceive the complainant to pay. According to the complainant, a sum of Rs.3,05,39,086 out of the total amount of Rs.3,38,62,860 was paid leaving balance of Rs.33,23,774. We need not go into the question of the difference of the amounts mentioned in the complaint which is much more than what is mentioned in the notice and also the defence of the accused and the stand taken in reply to notice because the complainants own case is that over rupees three crores was paid and for balance, the accused was giving reasons as abovenoticed. The additional reason for not going into these aspects is that a civil suit is pending inter se the parties for the amounts in question.
17. In Hira Lal Hari Lal Bhagwati v. CBI, New Delhi [(2003) 5 SCC 257], this Court opined :
It is settled law, by a catena of decisions, that for establishing the offence of cheating, the complainant is required to show that the accused had fraudulent or dishonest intention at the time of making promise or representation. From his making failure to keep promise subsequently, such a culpable intention right at the beginning that is at the time when the promise was made cannot be presumed. It is seen from the records that the exemption certificate contained Page 29 of 53 R/CR.MA/4033/2012 JUDGMENT necessary conditions which were required to be complied with after importation of the machine. Since the GCS could not comply with it, therefore, it rightly paid the necessary duties without taking advantage of the exemption certificate. The conduct of the GCS clearly indicates that there was no fraudulent or dishonest intention of either the GCS or the appellants in their capacities as officebearers right at the time of making application for exemption . As there was absence of dishonest and fraudulent intention, the question of committing offence under Section 420 of the Indian Penal Code does not arise. {See also Hira Lal Hari Lal Bhagwati v. CBI, New Delhi [(2005) 3 SCC 670] and Indian Oil Corporation v. NEPC India Ltd. & Ors. [(2006) 6 SCC 736]}.
27. In Rajesh Bajaj vs. State NCT of Delhi and Ors., 1999 AIR (SC) 1216, while dealing with a case where the High Court had quashed an FIR the Hon'ble Supreme Court opined that the facts narrated in the complaint petition may reveal a commercial transaction or a money transaction, but that is hardly a reason for holding that the offence of cheating would elude from such a transaction.
Proceeding further, the Bench observed thus :
"11. The crux of the postulate is the intention of the person who induces the Page 30 of 53 R/CR.MA/4033/2012 JUDGMENT victim of his representation and not the nature of the transaction which would become decisive in discerning whether there was commission of offence or not. The complainant has stated in the body of the complaint that he was induced to believe that the respondent would honour payment on receipt of invoices, and that the complainant realised later that the intentions of the respondent were not clear. He also mentioned that the respondent after receiving the goods had sold them to others and still he did not pay the money. Such averments would prima facie make out a case for investigation by the authorities."
28. In Arun Bhandari vs. State of U.P. And Ors., 2013 (2) SCC 801 the Hon'ble Supreme Court observed as under : "27. We have referred to the aforesaid decisions in the field to highlight about the role of the Court while dealing with such issues. In our considered opinion the present case falls in the category which cannot be stated at this stage to be purely civil in nature on the basis of the admitted documents or the allegations made in the FIR or what has come out in the investigation or for that matter what has been stated in the protest petition. We are disposed to think that prima facie there is allegation that there was a guilty intention to induce the complainant to part with money. We may hasten to clarify that it is not a case where a promise initially made could not lived up to subsequently. It is not a case where it could be said that even if the allegations in entirety are accepted, no case is made Page 31 of 53 R/CR.MA/4033/2012 JUDGMENT out. Needless to emphasise, the High Court, while exercising power under Article 226 of the Constitution or Section 482 of the CrPC, has to adopt a very cautious approach. In Central Bureau of Investigation v. Ravi Shankar Srivastava, IAS and another[18], the Court, after referring to Janata Dal v. H.S. Chowdhary[19] and Raghubir Saran (Dr.) v. State of Bihar[20], has observed that the powers possessed by the High Court under Section 482 of the IPC are very wide and the very plentitude of the power requires great caution in its exercise. The court must be careful to see that its decision in exercise of this power is based on sound principles and such inherent powers should not be exercised to stifle a legitimate prosecution. This Court has further stated that it is not proper for the High Court to analyse the case of the complainant in the light of all probabilities in order to determine whether a conviction would be sustainable and on such premises arrive at a conclusion that the proceedings are to be quashed. It has been further pronounced that it would be erroneous to assess the material before it and conclude that the complaint could not be proceeded with. The Bench has opined that the meticulous analysis of the case is not necessary and the complaint has to be read as a whole and if it appears that on consideration of the allegations in the light of the statement made on oath of the complainant that the ingredients of the offence or offences are disclosed and there is no material to show that the complaint is mala fide, frivolous or vexatious, in that event there would be no justification for interference by the High Court.
Page 32 of 53R/CR.MA/4033/2012 JUDGMENT
28. In R. Kalyani v. Janak C. Mehta and others 2009 1 scc 516, after referring to the decisions in Hamida v. Rashid, 2008 1 scc 474 and State of Orissa v. Saroj Kumar Sahoo, 2005 13 SCC 540, this Court eventually culled out the following propositions: "15. Propositions of law which emerge from the said decisions are:
a. The High Court ordinarily would not exercise its inherent jurisdiction to quash a criminal proceeding and, in particular, a first information report unless the allegations contained therein, even if given face value and taken to be correct in their entirety, disclosed no cognizable offence.
b. For the said purpose the Court, save and except in very exceptional circumstances, would not look to any document relied upon by the defence.
c. Such a power should be exercised very sparingly. If the allegations made in the FIR disclose commission of an offence, the Court shall not go beyond the same and pass an order in favour of the accused to hold absence of any mens rea or actus reus.
d. If the allegation discloses a civil dispute, the same by itself may not be a ground to hold that the criminal proceedings should not be allowed to continue."
29. Thus, I proceed further on the footing that the case on hand, prima facie, is one of cheating punishable under Section 420 of the Page 33 of 53 R/CR.MA/4033/2012 JUDGMENT Indian Penal Code and not one of criminal breach of trust punishable under Section 406 of the Indian Penal Code.
30. The above takes me to look into the second aspect of the matter whether I should quash the charge as a whole.
31. The legal position as regards quashing the charge is well settled. At the stage of framing of charge the Trial Court is not to examine and assess in detail the materials placed on record by the prosecution nor is it for the Court to consider the sufficiency of the materials to establish the offence alleged against the accused persons. At the stage of charge the Court is to examine the materials only with a view to be satisfied that prima facie case of commission of offence alleged has been made out against the accused person. It is also well settled that when the petition is filed by the accused under Section 482 Cr.P.C. seeking for the quashing of charge framed against them the Court should not interfere with the order unless there are strong reasons to hold that in the interest of justice and to avoid abuse of the process of the Court a charge framed against the accused needs to be quashed. Such Page 34 of 53 R/CR.MA/4033/2012 JUDGMENT an order can be passed only in exceptional cases and on rare occasions. It is to be kept in mind that once the Trial Court has framed a charge against an accused the trial must proceed without unnecessary interference by a superior court and the entire evidence from the prosecution side should be placed on record. Any attempt by an accused for quashing of a charge before the entire prosecution evidence has come on record should not be entertained sans exceptional cases. (see State of Delhi vs. Gyan Devi, 2000 (8) SCC 239.)
32. In this connection I may refer to the case of Radhey Shyam v. Kunj Behari & Ors.
etc., [1989] Suppl. 2 SCC 572; (AIR 1990 SC 121: 1990 Cri LJ 668), in which a bench of three learned Judges of the Supreme Court referring to the decision in Mohd. Akbar Dar Ors. v. State of Jammu and Kashmir & Ors., [1981] Supp. SCC 80 (AIR 1981 SC 1548: 1981 Cri LJ 1135), pointed out that at the stage of framing of charges meticulous consideration evidence and materials by the Court is not required. The Supreme Court further observed:
"The High Court has also deemed it necessary to quash the charge against Page 35 of 53 R/CR.MA/4033/2012 JUDGMENT respondents 1 to 3 because in its opinion the evidence proposed to be adduced by the prosecution, even if fully accepted, cannot show that respondents 1 to 3 committed any offence and referred in that behalf to the decision in State of Bihar v. Ramesh Singh, [1977] 4 SCC 39 :
(AIR 1977 SC 2018: 1977 Cri LJ 1606). We find that the High Court's conclusion about the inadequacy of the evidence against respondents 1 to 3, besides being a premature assessment of evidence, is also attributable to the wrong premises on which the High Court's reasoning is based.
We, therefore, find that there was no warrant for the High Court to quash the charge against respondents 1 to 3 in exercise of its powers under Section 482 Cr.P.C..."
33. In the case of Minakshi Bala v. Sudhir Kumar & Ors., [1994] 4 SCC 142, the Supreme Court considered the question of quashing of charge by the High Court invoking its inherent jurisdiction under Section 482 Cr.P.C. In that context, the Court made the following pertinent observations:
".....To put it differently, once charges are framed under Section 240 Cr.P.C the High Court in its revisional jurisdiction would not be justified in relying upon documents other than those referred to in Sections 239 and 240 Cr.P.C; nor would it be justified in invoking its inherent jurisdiction under Section 482 Cr.P.C to quash the same except in those rare cases Page 36 of 53 R/CR.MA/4033/2012 JUDGMENT where forensic exigencies and formidable compulsions justify such a course. We hasten to add even in such exceptional cases the High Court can look into only those documents which are unimpeachable and can be legally translated into relevant evidence."
34. The Supreme Court, in a very recent pronouncement in the case of Asian Resurfacing of Road Agency Pvt. Ltd. Vs CBI, 2018 (2) RCR (Criminal) 415 has laid much emphasis on the proposition of law that the power of the High Court under section 482 Cr.P.C or Article 227 of the Constitution to interfere with an order framing charge and to grant stay should be exercised only in an exceptional situation. The Supreme Court was dealing with a matter under the provisions of the Prevention of Corruption Act, 1988. In the said case, the order framing charge, was challenged. The Supreme Court took the view that as such there is no bar to the jurisdiction of the High Court to consider a challenge against an order of framing charge, but the same should only be in exceptional situation. Exercise of such jurisdiction has to be limited to rarest of rare cases. Let me quote the relevant observations of the Supreme Court in this regard.
Page 37 of 53R/CR.MA/4033/2012 JUDGMENT "20. The principles laid down in Madhu Limaye (supra) still hold the field and have not been in any manner diluted by decision of four Judges in V.C. Shukla versus State through CBI, (1980) Supp. SCC 92 or by recent three Judge Bench decision in Girish Kumar Suneja versus Central Bureau of Investigation, (2017) 14 SCC 809. Though in V.C. Shukla (supra), order framing charge was held to be interlocutory order, judgment in Madhu Limaye (supra) taking a contrary view was distinguished in the context of the statute considered therein. The view in S.Kuppuswami Rao (supra), was held to have been endorsed in Mohanlal Maganlal Thacker (supra) though factually in Madhu Limaye (supra), the said view was explained differently, as already noted. Thus, in spite of the fact that V.C. Shukla (supra) is a judgment by Bench of four Judges, it cannot be held that the principle of Madhu Limaye (supra) does not hold the field. As regards Girish Kumar Suneja (supra), which is by a Bench of three Judges, the issue considered was whether order of this Court directing that no Court other than this Court will stay investigation/trial in Manohar Lal Sharma versus Principal Secretary and ors., (2014) 9 SCC 516 [Coal Block allocation cases] violated right or remedies of the affected parties against an order framing charge. It was observed that the order framing charge being interlocutory order, the same could not be interfered with under Section 397(2) nor under Section 482 Cr.P.C. (Paras 24,25, 27). It was further held that stay of proceedings could not be granted in PC Act cases even under Section 482 Cr.P.C. It was further observed that though power under Article 227 is extremely vast, the Page 38 of 53 R/CR.MA/4033/2012 JUDGMENT same cannot be exercised on the drop of a hat as held in Shalini Shyam Shetty versus Rajendra Shankar Patil, (2010) 8 SCC 329 as under :
"37. ... This reserve and exceptional power of judicial intervention is not to be exercised just for grant of relief in individual cases but should be directed for promotion of public confidence in the administration of justice in the larger public interest whereas Article 226 of the Constitution is meant for protection of individual grievance. Therefore, the power under Article 227 may be unfettered but its exercise is subject to high degree of judicial discipline pointed out above."
21. It was observed that power under Section 482 Cr.P.C. could be exercised only in rarest of rare cases and not otherwise.
38. The Criminal Procedure Code is undoubtedly a complete code in itself. As has already been discussed by us, the discretionary jurisdiction under Section 397(2) CrPC is to be exercised only in respect of final orders and intermediate orders. The power under Section 482 CrPC is to be exercised only in respect of interlocutory orders to give effect to an order passed under the Criminal Procedure Code or to prevent abuse of the process of any court or otherwise to serve the ends of justice. As indicated above, this power has to be exercised only in the rarest of rare cases and not otherwise. If that is the position, and we are of the view that it is so, resort to Articles 226 and 227 of the Constitution would be permissible perhaps only in the Page 39 of 53 R/CR.MA/4033/2012 JUDGMENT most extraordinary case. To invoke the constitutional jurisdiction of the High Court when the Criminal Procedure Code restricts it in the interest of a fair and expeditious trial for the benefit of the accused person, we find it difficult to accept the proposition that since Articles 226 and 227 of the Constitution are available to an accused person, these provisions should be resorted to in cases that are not the rarest of rare but for trifling issues.
22. Reliance was also placed on judgment by seven Judge Bench in Kartar Singh versus State of Punjab, (1994) 3 SCC 569 laying down as follows :
"40. ...If the High Courts entertain bail applications invoking their extraordinary jurisdiction under Article 226 and pass orders, then the very scheme and object of the Act and the intendment of Parliament would be completely defeated and frustrated. But at the same time it cannot be said that the High Courts have no jurisdiction. Therefore, we totally agree with the view taken by this Court in Abdul Hamid Haji Mohammed [(1994) 2 SCC 664] that if the High Court is inclined to entertain any application under Article 226, that power should be exercised most sparingly and only in rare and appropriate cases in extreme circumstances. What those rare cases are and what would be the circumstances that would justify the entertaining of applications under Article 226 cannot be put in straitjacket."
23. It was further observed that no stay could be granted in PC Act cases in view of bar contained in Section 19(3)(c).
Page 40 of 53R/CR.MA/4033/2012 JUDGMENT The relevant observations are :
64. A reading of Section 19(3) of the PC Act indicates that it deals with three situations: (I) Clause (a) deals a situation where a final judgment and sentence has been delivered by the Special Judge. We are not concerned with this situation. (ii) Clause (b) deals with a stay of proceedings under the PC Act in the event of any error, omission or irregularity in the grant of sanction by the authority concerned to prosecute the accused person. It is made clear that no court shall grant a stay of proceedings on such a ground except if the court is satisfied that the error, omission or irregularity has resulted in a failure of justice--then and only then can the court grant a stay of proceedings under the PC Act. (iii) Clause (c) provides for a blanket prohibition against a stay of proceedings under the PC Act even if there is a failure of justice [subject of course to Clause (b)]. It mandates that no court shall stay proceedings "on any other ground" that is to say any ground other than a ground relatable to the error, omission or irregularity in the sanction resulting in a failure of justice.
65. A conjoint reading of clause (b) and clause (c) of Section 19(3) of the PC Act makes it is clear that a stay of proceedings could be granted only and only if there is an error, omission or irregularity in the sanction granted for a prosecution and that error, omission or irregularity has resulted in a failure of justice. There is no other situation that is contemplated for the Page 41 of 53 R/CR.MA/4033/2012 JUDGMENT grant of a stay of proceedings under the PC Act on any other ground whatsoever, even if there is a failure of justice.
Clause (c) additionally mandates a prohibition on the exercise of revision jurisdiction in respect of any interlocutory order passed in any trial such as those that we have already referred to. In our opinion, the provisions of clauses (b) and (c) of Section 19(3) of the PC Act read together are quite clear and do not admit of any ambiguity or the need for any further interpretation."
24. We may also refer to the observations of the Constitution Bench in Ratilal Bhanji Mithani versus Asstt. Collector of Customs, Bombay and Anr., [1967] 3 SCR 926 about the nature of inherent power of the High Court:
"The inherent powers of the High Court preserved by Section 561A of the Code of Criminal Procedure are thus vested in it by "law" within the meaning of Art.
21. The procedure for invoking the inherent powers is regulated by rules framed by the High Court. The power to make such rules is conferred on the High Court by the Constitution. The rules previously in force were contained in force by Article 372 of the Constitution."
25. As rightly noted in the impugned judgment, a Bench of seven Judges in L.Chandra Kumar (supra) held that power of the High Court to exercise jurisdiction under Article 227 was part of the basic structure of the Constitution.
Page 42 of 53R/CR.MA/4033/2012 JUDGMENT
26. Thus, even though in dealing with different situations, seemingly conflicting observations may have been made while holding that the order framing charge was interlocutory order and was not liable to be interfered with under Section 397(2) or even under Section 482 Cr.P.C., the principle laid down in Madhu Limaye (supra) still holds the field. Order framing charge may not be held to be purely a interlocutory order and can in a given situation be interfered with under Section 397(2) Cr.P.C. or 482 Cr.P.C. or Article 227 of the Constitution which is a constitutional provision but the power of the High Court to interfere with an order framing charge and to grant stay is to be exercised only in an exceptional situation.
27. We have thus no hesitation in concluding that the High Court has jurisdiction in appropriate case to consider the challenge against an order framing charge and also to grant stay but how such power is to be exercised and when stay ought to be granted needs to be considered further.
28. As observed in Girish Kumar Suneja (supra) in the PC Act cases, the intention of legislature is expeditious conclusion of trial on dayto day basis without any impediment through the stay of proceedings and this concern must be respected. This Court also noted the proviso to Section 397(1) Cr.P.C. added by Section 22(d) of the PC Act that a revisional court shall not ordinarily call for the record of proceedings. If record is called, the Special Judge may not be able to proceed with the trial Page 43 of 53 R/CR.MA/4033/2012 JUDGMENT which will stand indirectly stayed. The right of the accused has to be considered visà vis the interest of the society. As already noted, the bench of seven Judges in Kartar Singh (supra) held that even constitutional power of the High Court under Article 226 which was very wide ought to be used with circumspection in accordance with judicial consideration and well established principles. The power should be exercised sparingly in rare and extreme circumstances.
29. It is well accepted that delay in a criminal trial, particularly in the PC Act cases, has deleterious effect on the administration of justice in which the society has a vital interest. Delay in trials affects the faith in Rule of Law and efficacy of the legal system. It affects social welfare and development. Even in civil or tax cases it has been laid down that power to grant stay has to be exercised with restraint. Mere prima facie case is not enough. Party seeking stay must be put to terms and stay should not be incentive to delay. The order granting stay must show application of mind. The power to grant stay is coupled with accountability."
35. I am of the view that no case has been made out to get the charge quashed as a whole. Whether the intention of the applicant was to cheat or deceive the first informant right from the inception or not is essentially a question of fact which can be decided by the trial Court on the basis of Page 44 of 53 R/CR.MA/4033/2012 JUDGMENT the evidence that may be led by the prosecution as well as the defence both, oral as well as documentary. Mens rea has to be gathered from the facts and the circumstances emerging from the record of the case. It has been almost 10 years that the applicant has failed to pay a single penny of the principal amount not to speak of any amount towards the interest. I am of the view that I should give the complainant an opportunity to make good his case of cheating before the trial Court.
36. In the aforesaid context, I may refer to and rely upon a decision of this Court in the case of Arvindbhai Ravjibhai Patel vs. Dhirubhai Sambhubhai Kakadia, 1998 Criminal Law Journal 463, wherein a learned Single Judge of this Court observed as under : "4.1. Now, it is simply not possible to accept the above contention of Mr. Vin. Whether the accused had an intention to cheat right from the beginning or not is ordinarily and always a matter of evidence either to be adduced before the Court at the time of trial, or reasonably inferred from the attending facts and circumstances of the case as narrated in the complaint ! Apart this, assuming for the sake of argument even that there was indeed no intention of the accused at the time when Rs. 90,000/ came to be borrowed and paid in cash. But then, in a given case, it cannot be ruled out that though at the Page 45 of 53 R/CR.MA/4033/2012 JUDGMENT initial stage there may not be any such intention to cheat, yet with the passing of time, the dishonest intention not to pay the borrowed amount can certainly develop ! For criminal offence and consequential punishment what is necessary is the element of "mensrea" and this in a given case can be there right from the beginning or that may as well develop subsequently and gain root making the person accused dishonest liable for the punishment. Not only this, but let us test this aspect of subsequent development of dishonesty from yet another angle. Accordingly, if indeed, the accused had no intention to cheat, and accordingly he was rather ready and willing to pay up the amount due, then he should, in the first instance, pay up the same and in the second instance, failing to pay up prove his bona fide by showing that because of some unforeseen unfortunate intervening circumstances, unexpected loss or financial crisis he came to be prevented by the circumstances beyond control and was unable to pay in other words there was no dishonest intention to honour the obligation. If this is not done by the accused, the Court would be quite justified in drawing the legitimate inference from the proved facts that the accused had dishonest intention of not paying the amount, may be from beginning or may be subsequently ! Atleast before filing the complaint under Sections 406 & 420 of the I.P.C. before the Court. The reason is intention is never writ large on face of the accused. In fact, taking into consideration unpredictable changing nature of human beings, it can be reasonably said with certainty that a person who was honest at a stage and point of time, may subsequently become dishonest Page 46 of 53 R/CR.MA/4033/2012 JUDGMENT with the passage of time. This is the hard fact and reality of life ! It is a part and parcel of thinking process which is not readable to ordinary eyes. It can be read with mental eye of just and proper inference. Further still, whether a person had an intention to cheat right from the beginning or not, can certainly be judged from his subsequent and ultimate conduct of not paying of. In this view of the matter, when a person takes loan, borrows some amount and despite his financial capacity to pay, does not pay, then in that case once the evidence of complainant prima facie satisfies the Court about the alleged transaction and proves case to the said extent then ordinary and reasonable inference of cheating needs to be drawn, unless of course as stated above, the accused has some material justifying his stand not to honour his obligation, negativating dishonest intention to cheat ! But there also, this is once again a matter of defence which is required to be pleaded, tested out and ultimately get convinced to the Court!! Thus, looking to the nature of allegations in complaint, and subsequent conduct of accused in not paying back loan amount it is indeed not possible for this Court to say at this stage that it does not contain the germs constituting prima facie offence of cheating against the petitioneraccused for taking the cognizance of the alleged offence by the learned Magistrate, under Sections 406, 420, 504 and 506(2) of I.P.C. If after taking loan, for the considerable period the same is not paid till the date the complaint is filed, then from that point of time it can be primafacie said that he had the dishonest intention not to pay right from the beginning. If the law is not interpreted in this manner, Page 47 of 53 R/CR.MA/4033/2012 JUDGMENT dishonest persons would schemingly skip the law and defeat the justice. That is not the way to handle criminal justice system ! In this view of the matter, there is no question of quashing and setting aside the complaint filed by the respondent and accordingly, this petition deserves to be dismissed."
37. I may also refer to and rely upon one decision of the Calcutta High Court in the case of Gour Mohan Das vs. State, (Criminal Revision Application No.1771 of 2011, decided on 6.7.2012) wherein a learned Single Judge of the Calcutta High Court observed as under : "7. The inherent power of the High Court under Section 482 of the Code of Criminal Procedure can be exercised I) to give effect to any order under this Code, ii) to prevent abuse of process of any code and iii) to secure ends of justice. Admittedly, after initiation of the case Police investigated the matter and after completion of investigation, charge sheet was submitted meaning thereby that a prima facie case was made out during investigation. It further appears that the learned Magistrate after hearing both sides and after perusal of the materials on record was prima facie satisfied and framed charges under Sections 420/323/504 IPC against the accused person.
8. It has been alleged that the accused had an intention to cheat the defacto complainant from the very inception. But Page 48 of 53 R/CR.MA/4033/2012 JUDGMENT such fact can only be proved at the time of trial after considering the evidence both oral and documentary. Since prima facie case has been established and charges including Section 420 of the Code of Criminal Procedure have been framed against the accused person without considering the merit of the case, it cannot be said, at this stage, that the accused had no intention to cheat the defacto complainant from very inception."
38. In Vishal Paper Tech India Limited vs. State of Andhra Pradesh, 2005 Criminal Law Journal, 1838, wherein a learned Single Judge of the High Court observed as under : "So the question whether there was intention on the part of the accused to cheat the complainant, even at the time of inception, will have to be decided by the trial Court, depending on the evidence adduced and the facts and circumstances of the case. For that purpose the conduct of the accused would be relevant. It is well known that while deciding a petition under Section 482, CrPC to quash a complaint, the allegations in the complaint have to be assumed as true."
39. I have gone through all the judgments relied upon by the learned Senior Counsel appearing on behalf of the applicant. There need not be any debate with regard to the principles of law explained in all those judgments, but in my view, they are in no way Page 49 of 53 R/CR.MA/4033/2012 JUDGMENT of any help to the applicant.
40. In the result, this application fails and is hereby rejected. Rule is discharged. Interim order earlier granted stands vacated. The trial Court shall proceed further with the recording of the evidence and see to it that the trial is completed within a period of 03 months from the date of receipt of this order.
41. It is needless to clarify that the trial Court shall decide the guilt or the innocence of the accused strictly on the basis of the evidence that may be led in the course of the trial and without being influenced in any manner by any of the observations made by this Court in this judgment. All the observations in this judgment are prima facie and are meant only for the purpose of deciding the main question whether the Court below committed any error in framing the charge.
42. Before parting with this judgment, I would like to observe that the Legislature enacts laws to arrest unsocial or undesirable activities which cause harm to the society at large and prescribes deterrent punishments to prevent such activities being taking place.
Page 50 of 53R/CR.MA/4033/2012 JUDGMENT Judicial notice can be taken of the fact that there is a seachange in the human values and that the human values, etc. of the 21st century are different from those which were prevailing in the 19th century. The history tells us that the people in this country, by and large, were honest and law abiding during 1860, i.e. the 19th century, when the IPC came into force on 6th October, 1960. At that point of time, a person was able to purchase one bag of rice with one rupee. Now a bag of rice cost more than Rs.1000/. The salaries of many Government servants and officers, at that point of time, were in two figure. Now even a ClassIV employee earns four figure salary. Obviously, keeping in view the said fact, the enactments like the Narcotic Drugs and Psychotropic Substances Act, 1985, and the Information Technology Act, 2000, prescribe fine in lakhs of rupees for the offences committed under those enactments. But, the fine prescribed in the IPC, way back in 1860, which at that time could be a deterrent, has remained unchanged till this date, i.e. more than 140 years after the IPC was enacted. In the present day situation, the meager fine prescribed in several sections of the IPC, can by no stretch of imagination, be said to be deterrent to Page 51 of 53 R/CR.MA/4033/2012 JUDGMENT prevent such offences. Since the greed to become rich overnight by any means has become the order of the day, and taking notice of the fact that several individuals and bogus institutions, by promising rich returns, are alluring innocent people into investing their hard earned money with them and are vanishing overnight, the Legislature, in an attempt to prevent such operation, made some laws, obviously because such act may not fall under "cheating" as defined in Section 415 of the IPC. "Cheating" as understood by a common man is different from "cheating", as defined by Section 415 IPC, because for "cheating" to be an offence under the IPC, the intention to cheat even at the time of entering into a transaction has to be established. In the present day situation, when honesty has become a very rare commodity and since nobody would make apparent his intention to cheat even at the time of inception and since the persons resort to cheating only after creating a confidence about his being honest in the mind of the man he intends to cheat, in my considered opinion, it may be in the fitness of things and to suit the present day need, to cast the burden to establish that he had no intention to cheat on the accused, by making suitable amendments to Section 415 Page 52 of 53 R/CR.MA/4033/2012 JUDGMENT IPC. (See Vishal Papter Tech) (Supra)
43. What type of circumstances prevented the accused from not fulfilling the promise to repay the amount would be something within the special knowledge of the accused. In such circumstances, it is very difficult for the complainant to establish that the intention of the accused was dishonest right from the inception. If the intention to cheat is apparent on the face of the accused, or if he proclaims that he has an intention to cheat even at the time of entering into the transaction, there can be no scope for the complainant to enter into the transaction, because no ordinary prudent man would enter into the transaction with another person fully knowing that the person with whom he is entering into the transaction has an intention to cheat him. Let this aspect be looked into by the Legislature.
(J.B.PARDIWALA, J) K.K. SAIYED Page 53 of 53