Shri Ashok Das vs The State Of West Bengal & Anr
2022 Latest Caselaw 1160 Cal

 D/L 65                          C.R.R. No. 1100 of 2017
March 14,                                  With

                          CRAN 1 of 2017 (Old CRAN 2090 of 2017)
   Bpg.
                                  (Via Video Conference)

In Re: An application under Article 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973;

Shri Ashok Das Versus The State of West Bengal & Anr.

Ms. Atulya Sinha.

...for the petitioner.

Mr. Tapas Kumar Sinha.

...for the opposite party no.2.

The present revisional application has been preferred

challenging the order dated 14.12.2016 passed by the learned

Sessions Judge, Cooch Behar in Criminal Appeal No.17 of 2015

wherein the learned appellate court was pleased to dispose of the

appeal with the following observations:

" So, this Court is of the view that here, for two reasons,

say, to unearth the real truth as to whether the cheque (Ext.1)

and the loan agreement (Ext.9) bear the signatures of the

accused person or not and to give the accused person to rebut

the presumption and to defend herself, these two documents

should be sent to the Handwriting Expert for comparison with

the admissive signatures of the complainant as well as the

accused person. So, this Court is of the view that this

application should be allowed and this loan agreement (Ext.)

and the subject cheque (Ext.1) and the Vokalatnama both used

by the both the complainant and the accused person in this

appeal should be sent to the Handwriting Expert to compare as

to whether the signatures of Arati Roy (Barman) on the cheque,

loan agreement and with the Vokalatnama used by Arati Roy

(Barman) in this appeal are of same person or not and also to

make a comparison of the signatures of the complainant Ashok

Das appearing on the Vokalatnama used in this appeal and

such comparison shall be made at the cost of the appellant

herein and the appellant herein is directed to deposit the cost

as would be estimated by the competent authority and the

appellant shall bear the cost of Special Messenger to send the

aforesaid documents to the Forensic Science Laboratory and to

bring the result of such comparison back to this Court."

Ms. Atulya Sinha, learned advocate appearing for the

petitioner submits that the present prayer was advanced at a

belated stage and was a ploy to delay the proceedings. The subject

matter was elaborately dealt with and the learned trial court arrived

at his own conclusion. At no point of time the opposite party raised

any objection regarding the admissibility of the documents nor any

cogent ground was pressed before the learned trial court for the

appellate court to pass an order directing for collection of evidence.

Mr. Tapas Kumar Sinha, learned advocate appearing for

the opposite party no.2 contradicts the submission of the petitioner

and submits that in the present case before the learned trial court

the foundation was laid wherein the signature in the cheque was

disputed. Learned advocate further submits that the loan

agreement was presented at a belated stage after the defence

evidence was closed.

Learned advocate also relied upon the decision of the

Hon'ble Apex Court in the case of Brigadier Sukhjeet Singh

(Retired) MVC Vs. State of Uttar Pradesh & Ors. reported in

(2019) 16 SCC 712. The emphasis was regard to paragraph

nos.23, 24, 26 and 29 of the said judgment.

Each case is based on different foundation of fact and the

referred judgment does not also spell out the guidelines under

Section 391 of the Code of Criminal Procedure and when it is to be

applied. The reference is that even at a belated stage the

application under Section 391 of the Code of Criminal Procedure

cannot be denied to an appellant.

I have perused the judgment delivered by the learned

trial court as well as that of the learned appellate court. In this

case, the trial was for offences under Section 138 of the Negotiable

Instruments Act. The prosecution has number of documents.

There was an objection obviously relating to the signature at the

time when the cheque was being exhausted as has been submitted

by the learned advocate for the accused/opposite party no.2. The

defence also relied upon certain documents which included

amongst others, the G.D. Entries and the communication made to

the bank.

I have been unable to assess from the available records

which have been enclosed in the revisional application as to when

and in what manner Exhibit 9 was brought in evidence before the

court. The learned lawyers appearing could not satisfy whether it

was by way of recalling PW1. It has been observed in inner page 7 of

the judgment of the trial court that the loan agreement (Exhibit 9)

was brought in evidence after the defence case was closed.

Having regard to the totality of the circumstances, I am of

the opinion that a case for interference with the order of the

appellate court is made out. Accordingly, the judgment and order

dated 14.12.2016 passed in Criminal Appeal No.17 of 2015 is set

aside. The application under Section 391 of the Code of Criminal

Procedure is allowed to the limited purpose that the cheque which

has been marked as Exhibit 1 in the complaint case and the

signature of which was 'objected to' and as prayed for by the

accused should be allowed to be corroborated or denied by the

banking authorities having the custody of the signature or the bank

maintaining the account in respect of the dishonoured cheque.

Accordingly, the authorized representative of the

concerned State Bank of India would bring the records relating to

the signature kept with the banking authorities having possession

of the signature of the accused.

So far as Exhibit 1 is concerned, the case should be

remitted back to the learned Magistrate for the limited purpose of

assessment of the signature by the banking authority and thereafter

the records should be sent back to the appellate court. The

appellate court after considering the evidence which has been

adduced under Section 391 of the Code of Criminal Procedure

would check regarding mode and manner in which Exhibit 9 was

brought on record and thereafter decide on the merits of the appeal.

The exercise before the learned Magistrate should be completed

within a period of 60 days from the date of communication of this

order. The learned trial court would thereafter send back the

records to the learned appellate court. The learned appellate court

on receipt of the records thereafter would consider the evidence

available and decide the appeal on merits of the case. The learned

appellate court on receipt of the evidence recorded under Section

391 of the Code of Criminal Procedure would dispose of the appeal

on merits in accordance with law.

It has been informed that the next date has been fixed on

6th May, 2022. The learned appellate court would keep the hearing

of the appeal in abeyance till the Magisterial records are returned

back.

With the aforesaid observations, CRR 1100 of 2017 is

disposed of.

The opposite party no.2 will be at liberty to pray for

interim order during the period the appeal is pending and evidence

is being recorded by the learned trial court.

Pending application, if any, is consequently disposed of.

Interim order, if any, is hereby vacated.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)