Calcutta High Court (Appellete Side)
Bharat Petroleum Corporation ... vs Sri Sandeep Meta And Ors on 9 June, 2022
Form J(2) IN THE HIGH COURT AT CALCUTTA
Criminal Appellate Jurisdiction
Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri
CRR 888 of 2005
Bharat Petroleum Corporation Limited & Ors.
-Vs.-
Sri Sandeep Meta and Ors.
For the Petitioners: Mr. Debrup Bhattacharyya
Mr. Subhas Bhattacharya
For the Proforma Respondent
Nos. 2 and 3 : Mr. K. Shah
Mr. Pinak Kumar Mitra
Ms. Rittwika Banerjee
Heard & Judgment on: 09.06.2022
Bibek Chaudhuri, J.
Petitioner No.1 is a company registered under the Indian
Company's Act, while petitioner No.2 and 3 were the erstwhile
Chairman-cum-Managing Director and General Manager (East)
respectively of petitioner No.1 Company. The proforma respondent
Nos. 3 and 4 are also the Chairman and Deputy Manager
(Maintenance) respectively of proforma respondent No.2 Company.
A prosecution was lodged under Section 63 of the Standards of
Weights and Measures Act, 1976 read with Section 51 of the
Standards of Weights and Measures (Enforcement) Act, 1985 against
the petitioners and the proforma respondents on the following
allegations.:-
"03. That in course of an enforcement drive under the
leadership of Sri H.B. Sarkar (DCLM, Enforcement), on
8.3.04 the complainant entered into the premises of M/s
City Service Stn. at 242/D.A.P.C. Road (P.S. Battala) at
about 1.30 P.M. and disclosed his identity to Sri Ashok
Sadhukhan (Proprietor) present there and asked him to
produce some package kept their for sale. Sri Sadhukhan
then produced one package of distilled water,
manufactured by Accused No.1 along with the signed copy
of cash memo no.9515 dt. 16.2.04 of Accused No.1, and
one package of 500g. wheel bearing grease manufactured
by accused no.2 and packed by accused no.5.
4. That upon inspection it was found that there was no
declaration regarding net quantity, month and year of
manufacturing and the sale price on the package of
distilled water, manufactured by the accused no.1. Thus
accused no.1 had violated the provisions of rules 6(c),
6(d), & 6 (f) of the SWM (PC) Rules 1977.
5. That on the 500g package of wheel bearing grease
manufactured by accused no.2 & packed by accused no.5,
it was found that the sale price (as required u/s 6 (f) of
the SWM (PC) Rules 1977) was not in conformity to the
Rule 2(r) of the SWM (PC) Rules 1977. It was printed as
M.R.P. Rs.57.00 on the lid of the package instead of MRP
Rs.............(inclusive of all taxes); as stipulated by Rule
2(r) of the SWM (PC) Rules 1977.
6. That the declaration regarding sale price was not properly
grouped together as per rule 2 (m) of the SWM (PC) Rules
1977, on the side panel of the package it was printed as
"Max. Retail Price (Inclusive of all taxes) Rs.) See top lid"
and on the lid it was printed as "MR.P. Rs.57.00", thus
making it ambiguous in contravention of rule 9 of the
SWM(PC) Rules 1977.
7. That there was not enough free space around the quantity
declaration as per section 8 of the SWM (PC) Rules 1977.
8. That accused no.1,2 & 5 had violated the provision of rule
4 of the SWM (PC) Rules 1977 by pre packing and by
permitting to pre pack a commodity for sale which did not
conform to the provisions of the SWM (PC) Rules 1977.
9. That the said two packages were then duly seized from A.
Sadhukhan u/s 29 of the SWM Act 1976 vide seizure
memo no A/07803 dated 8.3.04 after maintaining all legal
formalities. The abovementioned seized articles are kept
in the official custody and will be produced on call.
10. That sri A. Sadhukhan has already got his offence
compounded by the controller of legal Metrology (West
Bengal) vide CLM (WB) Memo no. 25/1 (3) -con dt.
9.4.03 and DCR No.A 261500 (Pag no.15).
11. That this is the second offence for the accused no 2 & 5 in
the matter of violation of the provisions of the SWM (PC)
Rules 1977. The first one was detected vide seizure
memo no.A/07537 dt. 20.12.2000 (Case No.C/384/01, ld.
CJM, Alipur) which was compounded by BPCL on 6.8.2001
vide memo no 92/1 (6) -con of CLM (WB.) and vide
memo No. 1181 (7) dt. 7.6.2001 for accused no 5.
12. That accused persons (accused no. 1, 2 & 5) are
companies and every persons (including accused no 3, 4,
6 & 7) of the companies as well as companies is liable to
be proceeded against as per sec.74 of the SWM Act 1976
and sec 62 of the SWM (Enf) Act 1985."
It is submitted on behalf of the petitioners that allegation against
the petitioners is that they have violated Rule 2R of Standards of
Weights and Measures (P.C. Rules, 1972). Rule 2R defines "Retail
sale price" under the said Rule. It is obligatory for the manufacturer
to print on the packages the words "maximum or Max. Retail Price...
inclusive of all taxes or in the form of MRP Rupees incl. of all taxes.
The allegation against the petitioner is that in the seized container,
the petitioners wrote M.R.P.Rs.57 inclusive of all taxes. The second
violation is that the amount was written on the cap of the sealed
bottle of 500 gms grease and M.R.P. inclusive of all taxes was written
on the side of the packet. With regard to proforma respondent Nos.3
&4, there is absolutely no averment as to whether they were in
charge of day to day business of proforma respondent No.2 Company
or whether they are responsible for the day to day activities of the
respondent No.2 Company. Similar is the case in respect of petitioner
Nos.2 & 3.
The learned Advocate for the proforma respondent Nos.3 & 4
submits relying on a judgment of this Court in Krishna Chandra
Dutta (Cookme) Private Ltd. & Ors. Vs. P.K.Sarkar, Inspector
of Legal Metrology & Anr. reported in (2008) 4 CHN 372 that a
person can be held liable of the offence if at the time the offence was
committed, he was in charge of, and was responsible to, the company
for the conduct of the business of the Company as well as the
Company but in the complaint, there is no description of the role
which was played by the Directors in the day to day affairs of the
Company. That apart, there is an averment in the complaint that the
petitioners as Directors were at the time of offence was committed in
charge of, and were responsible for the conduct of the business of the
Company as well as the Company.
Thus, the complaint does not disclose any other fact so as to
implicate the petitioner Nos.2 & 3 and also the proforma respondent
Nos.3 & 4 with alleged offence besides disclosing the fact that they
were Chairman and Managing Director of the Company. Section 62 of
the Standards of Weights and Measures Act does not make the
Chairman and Managing Director of the Company guilty of the offence
merely by reasons of the fact that he is the Managing Director of the
Company. The ratio of the above-mentioned reported judgment is
fully applicable in the instant case.
On the self same point, a prosecution was quashed by this Court
in the case of Shri Arun Jyoti Vs. The State of West Bengal &
Anr. reported in 2014 SCC OnLine Cal 6100.
Following the ratio of the above decisions, I have no other
alternative but to conclude that the complaint against the petitioner
Nos.2 & 3 and proforma respondent Nos.3 & 4 are not maintainable.
The instant revisional application, is, accordingly, disposed of
with the above observations.
(Bibek Chaudhuri, J.)
