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Meters and Instruments Private Limited and Ors. Vs. Kanchan Mehta - (Supreme Court) (05 Oct 2017)

Court has discretion to close the proceedings on being satisfied that, complainant has been duly compensated even in absence of consent for compounding of offence

MANU/SC/1256/2017

Banking

Present appeals have been preferred against the order of the High Court rejecting the prayer of the Appellants for compounding the offence under Section 138 of the Negotiable Instruments Act, 1881 on payment of the cheque amount and in the alternative for exemption from personal appearance. The Respondent filed complaint dated 15th July, 2016 alleging that, the Appellants were to pay a monthly amount to her under an agreement. Cheque dated 31st March, 2016 was given for Rs. 29,319/- in discharge of legal liability but the same was returned unpaid for want of sufficient funds. In spite of service of legal notice, the amount having not been paid, the Appellants committed the offence under Section 138 of the Act. The Magistrate vide order after considering the complaint and the preliminary evidence, summoned the Appellants. The Magistrate observed that, the case could not be tried summarily as sentence of more than one year may have to be passed and be tried as summons case. Notice of accusation dated 9th November, 2016 was served under Section 251 of Code of Criminal Procedure,1973 (Cr. PC).

Appellant No. 2, who is the Director of Appellant No. 1, made a statement that, he was ready to make the payment of the cheque amount. However, the complainant declined to accept the demand draft. The Appellants filed an application under Section 147 of the Act. The application was dismissed in view of the judgment of this Court in JIK Industries Ltd. v. Amarlal V. Jumani, which required consent of the complainant for compounding. The High Court did not find any ground to interfere with the order of the Magistrate. Hence present appeals.

Offence under Section 138 of the Act, is primarily a civil wrong. Burden of proof is on Accused in view presumption under Section 139 of Act, but the standard of such proof is "preponderance of probabilities". The same has to be normally tried summarily as per provisions of summary trial under the Cr. PC but with such variation as may be appropriate to proceedings under Chapter XVII of the Act. Thus read, principle of Section 258 of Cr. PC, will apply and the Court can close the proceedings and discharge the Accused on satisfaction that, the cheque amount with assessed costs and interest is paid and if there is no reason to proceed with the punitive aspect. The object of the provision being primarily compensatory, punitive element being mainly with the object of enforcing the compensatory element, compounding at the initial stage has to be encouraged but is not debarred at later stage subject to appropriate compensation as may be found acceptable to the parties or the Court.

Though compounding requires consent of both parties, even in absence of such consent, the Court, in the interests of justice, on being satisfied that the complainant has been duly compensated, can in its discretion close the proceedings and discharge the Accused.

Procedure for trial of cases under Chapter XVII of the Act has normally to be summary. The discretion of the Magistrate under second proviso to Section 143 of Act, to hold that it was undesirable to try the case summarily as sentence of more than one year may have to be passed, is to be exercised after considering the further fact that apart from the sentence of imprisonment, the Court has jurisdiction under Section 357(3) of CrPC to award suitable compensation with default sentence under Section 64 of Indian Penal Code,1860 and with further powers of recovery under Section 431 of Cr. PC. With this approach, prison sentence of more than one year may not be required in all cases.

Since, evidence of the complaint can be given on affidavit, subject to the Court summoning the person giving affidavit and examining him and the bank's slip being prima facie evidence of the dishonor of cheque, it is unnecessary for the Magistrate to record any further preliminary evidence. Such affidavit evidence can be read as evidence at all stages of trial or other proceedings. The manner of examination of the person giving affidavit can be as per Section 264 of Cr. PC. The scheme is to follow summary procedure except where exercise of power under second proviso to Section 143 of Act, becomes necessary, where sentence of one year may have to be awarded and compensation under Section 357(3) of Cr. PC, is considered inadequate, having regard to the amount of the cheque, the financial capacity and the conduct of the Accused or any other circumstances.

In view of the above, Court held that, where the cheque amount with interest and cost as assessed by the Court is paid by a specified date, the Court is entitled to close the proceedings in exercise of its powers under Section 143 of the Act read with Section 258 of Cr. PC. As already observed, normal Rule for trial of cases under Chapter XVII of the Act is to follow the summary procedure and summons trial procedure can be followed where sentence exceeding one year may be necessary taking into account the fact that compensation under Section 357(3) Cr. PC with sentence of less than one year will not be adequate, having regard to the amount of cheque, conduct of the Accused and other circumstances.

In every complaint under Section 138 of the Act, it may be desirable that, the complainant gives his bank account number and if possible e-mail ID of the Accused. If e-mail ID is available with the Bank where the Accused has an account, such Bank, on being required, should furnish such e-mail ID to the payee of the cheque. In every summons, issued to the Accused, it may be indicated that, if the Accused deposits the specified amount, which should be assessed by the Court having regard to the cheque amount and interest/cost, by a specified date, the Accused need not appear unless required and proceedings may be closed subject to any valid objection of the complainant. If the Accused complies with such summons and informs the Court and the complainant by e-mail, the Court can ascertain the objection, if any, of the complainant and close the proceedings unless it becomes necessary to proceed with the case. In such a situation, the Accused's presence can be required, unless the presence is otherwise exempted subject to such conditions as may be considered appropriate. The Accused, who wants to contest the case, must be required to disclose specific defence for such contest. It is open to the Court to ask specific questions to the Accused at that stage. In case the trial is to proceed, it will be open to the Court to explore the possibility of settlement. It will also be open to the Court to consider the provisions of plea bargaining. Subject to this, the trial can be on day to day basis and endeavour must be to conclude it within six months. The guilty must be punished at the earliest as per law and the one who obeys the law need not be held up in proceedings for long unnecessarily.

Tags : OFFENCE   COMPOUNDING OF   GRANT  

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