Bombay High Court
Shri Pratap @ Prakash Kripaldas Chugh vs Shri Manu Parumal Raghani on 12 September, 2013
Author: A. H. Joshi
Bench: A. H. Joshi
sbw 1/9 8. appln 346.12j.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.346 OF 2012
Shri Pratap @ Prakash Kripaldas Chugh )
Aged 49 years, Occ:Business )
R/at: 62, Crisaldal, Shivaji Nagar )
Vakola Bridge, Santacruz(E) )
Mumbai-55. ) ...Applicant
vs.
1) Shri Manu Parumal Raghani )
Adult, Occ:Business )
R/at: 202, Manish Apartment )
2nd floor, Bhatia Chowk )
Ulhasnagar No.3, Dist-Thane.
2) The State of Maharashtra
)
) ...Respondents
Mr. Prakash Naik for the Applicant.
Mr. Pramod Bhosle i/b. Sharad K. Bhosle for the Respondent
No.1.
Mr. V. B. Konde-Deshmukh, APP, for the Respondent No.2-
State.
CORAM : A. H. JOSHI, J.
DATE : 12th September, 2013
J U D G M E N T
1] Heard.
2] Leave granted.
3] By consent of parties, appeal and application are taken
up for final hearing.
4] Applicant-the original complainant approached the Court
of Metropolitan Magistrate, Kurla, and Criminal Complaint
No.4405/SS/2007 was filed. It was a case under Section 138
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of the Negotiable Instruments Act read with Section 428 of the Indian Penal Code.
5] Complainant's version reads as follows:-
(a) Accused and deceased Ram Kanhyalal Chhabria were partners of a firm. Both of them were known to the complainant.
(b) Considering the acquaintance, they requested for friendly loan.
(c) Complainant gave loan of Rs.18 lakhs.
(d) Deceased Ram Chhabria delivered a cheque of Rs.18 lakhs dated 19.05.200 and present respondent-accused executed a promissory note in favour of the complainant in discharge of their joint and several liability.
(e) The cheque was dishonoured.
(f) Payment was not made inspite of service.
(g) The notice sent to Ram Chhabria was returned with postal remark that he is dead.
6] The complainant had tendered his evidence on affidavit for examination-in-chief and offered himself for cross examination.
7] The version of the complainant relating to joint and several liability of the accused and the deceased reads as follows:-
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"4. I further state that the present accused and the aforesaid deceased person also jointly and severally executed and signed in my presence between 05/02/2007 and 11/02/2007, 6 promissory notes for their said entire joint and several liability of Rs.18,00,000/- towards me. Each of the said 6 promissory notes is for a sum of Rs.3,00,000/-. Annexed hereto and marked as Exhibit "B" to B-5" are the aforesaid 6 original promissory notes duly executed by both, the present accused and his said partner Ram Chhabria had brought with them at that time those 6 promissory notes already duly filled in. I am acquainted persons.
ig with the signatures
I say that the contents of the said
of both those
promissory notes are true, I request the Hon'ble Court to take and admit the said documents on record and to mark the same as appropriate Exhibits and to read the said document in the evidence in this case. I say that the aforesaid promissory notes bear the rubber stamp impression of the aforesaid business concern "Om Dimple Grah Udyog" of the accused and said deceased Ram Chhabria."
(quoted from page 38 paragraph No.4 of evidence on affidavit) 8] As regards liability of present respondent under the cheque, the complainant has stated in his affidavit as follows:-
"9. I further state that the aforesaid acts of commission or illegal omissions on the part of the accused and his aforesaid deceased partner unmistakably fall within the mischief, ambit and ::: Downloaded on - 27/11/2013 20:17:58 ::: sbw 4/9 8. appln 346.12j.
compass of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 as well as under Section 420 of Indian Penal Code and thereby render them liable to be convicted and eventually punished for the commission of the said offences and also for directions to them for repayment of compensation as provided by law, especially under Section 357 of the Code of Criminal Procedure, 1973."
(quoted from page 42 paragraph No.9 of evidence on affidavit).
9] In the
cross examination
complainant has stated as follows:-
of the complainant, the "Now the subject cheque Exh. P.3 is shown to me. It bore the signature of deceased Ram Chhabria. The accused is not the signatory of the subject cheque Exh. P.3."
(quoted from page 48 of the cross examination of the complainant).
10] Other evidence led by the complainant is of no much use for the complainant's case.
11] In the statement under Section 313 of Cr.P.C., the accused has stated as follows:-
"Q.7. It has further come in his evidence that, in discharge of their aforesaid joint and several total liability of Rs.18,00,000/- towards him, they both thereupon handed over to him at that time a post dated cheque No.861642 dated 19.05.2007 drawn on Dena Bank, Kurla (W), Mumbai ::: Downloaded on - 27/11/2013 20:17:58 ::: sbw 5/9 8. appln 346.12j.
branch for Rs.18,00,000/-. What do you have to say about it?
Ans: I have no concern with the disputed cheque."
(quoted from page no.57 of statement of accused u/s 313 of Cr.P.C.).
12] It is seen that accused has denied signature on promissory note, and therefore, opinion of handwriting expert was sought. The handwriting expert has given an opinion that the signatures on promissory note are the signatures of the accused.
13] In the judgment, the learned Magistrate framed two questions which are as follows:-
"1. Whether the complainant has proved that the accused issued a cheque drawn on his account and on depositing the same for encashment within the period of its validity, it was returned unpaid by the banker of the accused for reason "funds insufficient" and after notice of demand in writing issued within 30 days of receipt of intimation of such dishonour, the accused failed to pay amount of said cheque within 15 days thereof?
2. Whether the complainant has proved that he has received subject cheque for discharge of legally enforceable debt or liability?"
(quoted from page 64 of the impugned judgment).
14] The learned trial Court examined in paragraph nos.12 to ::: Downloaded on - 27/11/2013 20:17:58 ::: sbw 6/9 8. appln 346.12j.
17 various aspects viz.:-
(i) The definition of "drawer".
(ii) Scope of Section 138 as against the "drawer".
(iii) Scope of Section 141 to include Directors of
company who may be directly involved in the
transactions.
15] Upon the said discussion, the learned trial Court
recorded finding as follows:-
(a) That the accused is not a drawer.
(b) The cheque was drawn from the bank account of Ram Chhabria who was a drawer. The accused was not the drawer.
(c) Accused could not be held responsible under Section 141 of the Negotiable Instruments Act because cheque was drawn from personal account of Ram Chhabria and was not drawn from the account of Om Dimple Grah Udyog of which accused and deceased were partners.
16] This Court has considered the oral submissions advanced and considered material relied upon. The arguments now advanced by learned advocate is that:-
By virtue of the fiction created by law, namely that the accused had signed a promissory notes and the debt under the promissory notes was towards the subject matter cheque.::: Downloaded on - 27/11/2013 20:17:58 :::
sbw 7/9 8. appln 346.12j.
There is a transactional integrity between the cheques and the promissory notes in connection with business of Om Dimple Grah Udyog.
Therefore, for advancing the objective for which Section 138 of Negotiable Instruments Act, was enacted, by doing liberal construction, the partner of the firm i.e. present accused be held liable even under criminal liability.
17] This Court has given curious and peaceful consideration to the submission advanced.
18] In the present case, drawer himself is not the accused, and accused is not the drawer.
19] Section 138 fastens criminal liability only against a drawer subject to the exception as carved out under Section 141 of Negotiable Instruments Act.
20] Section 141 of Negotiable Instruments Act does not enact any principle such as vicarious liability in criminal Law.
It rather carves out an exception to liability which a drawer would have under Section 138.
21] It is a settle principle in criminal jurisprudence that the criminal law has to be interpreted strictly and not liberally. In order to achieve advancement of the object of ::: Downloaded on - 27/11/2013 20:17:58 ::: sbw 8/9 8. appln 346.12j.
criminal law, the law has to be construed in the right spirit which does not mean that a construction has to be overstretched to exceed the aims and objects for legislature.
22] Nothing precluded the complainant to prove that though account from which the cheque was drawn was operated in personal name it was in fact a garb while the personal account was in fact a business account.
23] If at all, it would have been a case of the complainant that though it was the the personal account, as a matter of fact, it was an account of the firm, he ought to have proved it by bringing before the Magistrate required legal evidence.
Any such fact cannot be presumed. Complainant has failed to demonstrate and prove a nexus of the said personal account to be integral part of the account of the business.
24] Therefore, the act of the accused in denying the signatures on promissory notes does not deserve any cognizance such as adverse inference, particularly when he is not the signatory of the cheque.
25] It is seen that the complainant had failed to make necessary averment and to prove that at the time when offence was committed, present accused was incharge and was responsible for conducting the business of the firm/company, and hence, essential requirement for Section 141 of the ::: Downloaded on - 27/11/2013 20:17:58 ::: sbw 9/9 8. appln 346.12j.
Negotiable Instruments Act was not complied with.
26] The findings and conclusions arrived by the Magistrate though are challenged, it is not shown that those are erroneous either on facts or in law. The arguments advanced before this Court are in the nature of demand than a contention.
27] The result is that the conclusion drawn by the learned Magistrate are impossible to be assailed. The judgment is neither shown to be adverse or contrary to law.
28] On the facts of the case, it is not just difficult but it is impossible to reverse the judgment for its conversion into conviction.
29] Application and appeal have no merit and is dismissed.
( A. H. JOSHI, J.) wadhwa ::: Downloaded on - 27/11/2013 20:17:58 :::