Calcutta High Court (Appellete Side)
Dipankar Ghosh @ D. Ghosh vs Hosain Ali Naskar on 6 December, 2023
1
IN THE HIGH COURT AT CALCUTTA
CRIMINAL REVISIONAL JURISDICTION
APPELLATE SIDE
Present:
The Hon'ble Justice Ananya Bandyopadhyay
C.R.R. 2068 of 2014
Dipankar Ghosh @ D. Ghosh
-Vs-
Hosain Ali Naskar
With
CRAN 13 of 2019 (Old CRAN 164 of 2019)
With
CRAN 17 of 2020 (Old CRAN 1190 of 2020)
With
CRAN 19 of 2022
With
C.R.R. 2338 of 2014
S.R. Goenka & Ors.
Vs.
Hosain Ali Naskar
With
CRAN 2 of 2015 (Old CRAN 2142 of 2015)
With
CRAN 3 of 2016 (Old CRAN 3044 of 2016)
With
CRAN 12 of 2019 (Old CRAN 2063 of 2019)
With
CRAN 16 of 2021
With
CRAN 17 of 2022
For the Petitioners : Mr. Milon Mukherjee
Mr. Rahul Ganguly
For the Opposite Party : Mr. S. Chatterjee
Heard on : 07.06.2023, 01.12.2023.
Judgment on : 06.12.2023.
2
Ananya Bandyopadhyay, J.:-
1.
These two criminal revisional applications are filed by the petitioners praying
for quashing of the proceedings of C.R. Case No. 235 of 2014, corresponding
to T.R. No. 148 of 2014 under Sections 420/506/406/465/468 of the Indian
Penal Code, pending before the Court of the Learned Judicial Magistrate, 5th
Court, Serampore and against an order dated 06.06.2014 passed by the
Learned Judicial Magistrate, 5th Court, Serampore in C.R. Case No. 235 of
2014, thereby issuing process against the petitioner for commission of
offences punishable under Sections 420/506 of the Indian Penal Code.
2. C.R. Case No. 235 of 2014, corresponding to T.R. No. 148 of 2014 had been
initiated on the basis of a petition of complaint filed by the opposite party
before the Court of the Learned Additional Chief Judicial Magistrate,
Serampore, therein alleging commission of offences by the petitioner and
others punishable under Sections 420/506/406/465/468 of the Indian
Penal Code.
The allegations leveled in the said petition of complaint are inter alia to the
effect that the complainant/opposite party had been the proprietor of a
concern named and styled as Naaz Traders Distributors.
It was alleged that being induced by the representations of the accused
persons, the opposite party as also other agents agreed to sell the products
of the petitioner's company on commission basis and were appointed as
commission agents. The accused persons assured the opposite party that
with passage of time, his commission would be increased and as such, the
opposite party joined the company of the petitioner an agent.
It was alleged that the accused persons proposed the opposite party to enter
into a new contract. However, at the instruction of the accused no. 1 the
other accused persons after entering into a conspiracy gave the opposite
party some directions and also threatened him that if the opposite party did
not work as per their instructions, the opposite party would be removed from
his post as an agent and a new agent will be appointed.
It was further alleged that after learning about the aforesaid proposal of the
accused persons, when the opposite party asked for his payment for selling
their products through written and oral representation, the petitioner and
other accused persons conjointly entered into a criminal conspiracy and
tried their best to harass the opposite party from continuing with his
business smoothly and to face financial crunch. Consequently the opposite
party was financially affected to run his family.
It was alleged that when the opposite party reported the aforesaid matter to
the accused persons, they threatened to cancel his distributorship and
appoint a new distributor.
It was further alleged that the opposite party lodged complaints with the
District Magistrate, Hooghly as also to other authorities but in vain. On the
contrary, the accused persons cancelled his distributorship, swindled his
commission and defrauded him. On protest by the opposite party, the
accused persons threatened to kill him and ruined his good reputation in
market. The accused persons also threatened the opposite party not to pay
off his legal dues.
It was further alleged that in spite of lodging complaints with the District
Magistrate, Hooghly and other statutory authorities, no steps were taken
and as such, the complainant/opposite party had been constrained to move
the Learned Court.
3. On 28.03.2014 the Learned Additional Chief Judicial Magistrate, Serampore
was pleased to take cognizance of the offences and was further pleased to
transfer the case to the Court of the Learned Judicial Magistrate, 5th Court,
Serampore for trial and disposal.
4. On 06.06.2014 the Learned Judicial Magistrate, 5th Court, Serampore was
pleased to find out a prima facie case made out against the petitioner under
Sections 420/506 of the Indian Penal Code and in such circumstances,
issued summons against the him and was further pleased to fix 18.07.2014
for service return and appearance.
5. Being aggrieved by and dissatisfied with the continuance of the impugned
proceedings of C.R. Case No. 235 of 2014, corresponding to T.R. No. 148 of
2014, pending before the Court of the Learned Additional Chief Judicial
Magistrate, Serampore as also the order dated 06.06.2014 passed therein,
the petitioner preferred this application.
6. Learned Advocate for the petitioner submitted that -
i. The impugned proceeding is a gross abuse of the process of court
which if allowed to continue for a single day more beyond the stage
it has already reached, will degenerate itself into a weapon of
harassment and persecution.
ii. An offence of cheating within the meaning of Section 420 of the
Indian Penal Code necessitates dishonest intention or criminality in
the act of the offender right from the inception of the transaction
between the accused and the complainant and it must be shown
even prima facie that at the very outset that the accused has
dishonest intention to cause wrongful gain to himself and wrongful
loss to the complainant and with that end in view made
misrepresentation of facts to the complainant and thereby induced
the complainant to do or omit to do anything that the complainant
would not have done or omitted to have done but for the
inducement; the allegations made in petition of complaint of the
instant case far from showing any such criminality in the act of the
petitioner or dishonest intention in the act of the petitioner, does not
even show that at the very outset the petitioner transacted with the
complainant, namely the opposite party by making any false
representation of facts. In such circumstances continuance of the
impugned proceedings will be a gross abuse of the process of court.
iii. The basic ingredients of criminal intimidation are - (a) A person
threatens another with injury, (b) The injury is to - (i) his person,
reputation or property; or (ii) to the person or reputation of any one
in whom that person is interested; (c) The intention is - (i) to cause
harm to that person, or (ii) to cause that person to do ay act which
he is not legally bound to do, as means of avoiding, execution of
such threats, or (iii) to cause that person to omit to do any Court
which that person is legally entitled to do, as the means of avoiding
execution of such threat. In the instant case, the opposite party had
merely mentioned about the factum of him being threatened by the
present petitioner and other accused persons without giving any
plausible explanation. In such circumstances, cognizance taken by
the Learned Magistrate based on such inadequate averments to that
effect and thereby issuing process against the petitioner had caused
grave miscarriage of justice which called for the interference of this
Hon'ble Court.
iv. Although the opposite party had entered into an agreement with the
company wherein the petitioner and other accused persons were
officials, but surprisingly he had not made the company i.e. Bengal
Beverage Co. Pvt. Ltd. an accused. He had only mentioned the
officials of the said company. However, there is no iota of evidence in
order to substantiate that the said accused persons have personally
been benefitted out of the instant alleged malafide transaction,
thereby causing wrongful loss to the opposite party and hence
causing wrongful gain to themselves. In such circumstances, it is
abruptly clear that the instant case has been meted out in order to
fulfil private and personal grudge. In such premise, the proceeding
impugned is liable to be quashed forthwith for the ends of justice.
v. Summoning of an accused is a serious matter in criminal
jurisprudence as the court has to be extremely careful as it is a
question of liberty of an individual, so is the interest of society in
maintaining law and order. As the personal liberty is paramount,
such powers should be and must be exercised judiciously with
extreme care and caution. In such circumstances, the process
issued against the petitioner is bad in law and the proceeding
impugned is thus liable to be quashed by this Hon'ble Court.
vi. It has been well settled through judicial interpretations both by this
Hon'ble Court as also the Hon'ble Supreme Court that invocation of
jurisdiction of a criminal court in case of a dispute which is purely
civil in nature is per se not maintainable; the impugned proceeding
is liable to be struck down on this score alone.
vii. The allegations made in the petition of complaint are so absurd and
inherently improbably on the basis of which no prudent person can
ever reach a just conclusion that there is sufficient ground for
proceeding against the petitioner. Hence on the basis of such
petition of complaint in question continuation of instant proceedings
will be a gross abuse of process of Court and as such the same is
liable to be quashed for the ends of justice.
7. Examination of complainant on solemn affirmation under Section 200
Cr.P.C. on 06.06.2014 stated as follows:
"I am the complainant of this case and I have filed this case against
S.R. Goyenka who is the Director of Bengal Beverage Company Private
Limited S.S. Chaterjee, D. Ghosh, Supriay Nag, Nirmalendu Bhui.
I am a distributor of Bengal Beverage Company Private Limited.
And I am bound by agreement to supply the products of this Bengal
Beverage Company Private Limited.
I have an agreement which I have entered with Bengal Beverage
Company Private Limited for the said distributorship.
I carrying on the business of distributorship in the name and style 'Naj
Traders'.
I am transacting with the Bengal Beverage Company Private Limited
since October,2008.
When I started to transact with Bengal Beverage Company Private
Limited I was promised by the organization that they will provide me a
commission of 5% of my total early sales and they also promised that
this percentage was increased year by year.
I had got such promises from all the accused persons.
From November,2013 the said company stopped delivering me the
product for distributing and I owe certain amount of money from the
said company.
I had informed District Magistrate of Hooghly of Hooghly and also the
officials of the concerned company i.e. the accused persons about the
fact that the company had stopped delivering me the products.
I have also informed the matter to the S.P. Hooghly and also the
Hon'ble C.M. of West Bengal.
I am unemployed at present due to the stoppage of delivering of
products.
I am mentally depresses due to the alleged act of the company.
I have certain dues from the market also.
I have not received the products from the company in spite of payment
made to the company.
The company has not returned the money also amounting to Rs.
30,000/-
Accused no 4 & 5 also threatened me with dire consequences if I tried
to continue the business with the company.
The other accused persons also threatened me with dire consequence
over the telephone if I tried to continue the business relationship with
the company.
The company refused to continue the business relationship with the
company.
The accused persons engaged one Samim Mondal physically beat my
son.
The accused person wanted to execute new agreement with me as per
their wish.
I pray for justice."
8. Section 420 of the Indian Penal Code states as follows:
"420. Cheating and dishonestly inducing delivery of
property.--Whoever cheats and thereby dishonestly induces the
person deceived to deliver any property to any person, or to make,
alter or destroy the whole or any part of a valuable security, or
anything which is signed or sealed, and which is capable of being
converted into a valuable security, shall be punished with
imprisonment of either description for a term which may extend to
seven years, and shall also be liable to fine."
9. Section 506 of the Indian Penal Code states as follows:
"506. Punishment for criminal intimidation.- Whoever commits
the offence of criminal intimidation shall be punished with
imprisonment of either description for a term which may extend to
two years, or with fine, or with both;
If threat be to cause death or grievous hurt, etc. and if the threat be
to cause death or grievous hurt, or to cause the destruction of any
property by fire, or to cause an offence punishable with death
or 1[imprisonment for life], or with imprisonment for a term which
may extend to seven years, or to impute unchastity to a woman,
shall be punished with imprisonment of either description for a term
which may extend to seven years, or with fine, or with both."
10. Section 406 of the Indian Penal Code states as follows:
"406. Punishment for criminal breach of trust.--Whoever
commits criminal breach of trust shall be punished with
imprisonment of either description for a term which may extend to
three years, or with fine, or with both."
11. Section 465 of the Indian Penal Code states as follows:
"465. Punishment for forgery.--Whoever commits forgery shall be
punished with imprisonment of either description for a term which
may extend to two years, or with fine, or with both."
12. Section 468 of the Indian Penal Code states as follows:
"468. Forgery for purpose of cheating.--Whoever commits
forgery, intending that the 1[document or electronic record forged]
shall be used for the purpose of cheating, shall be punished with
imprisonment of either description for a term which may extend to
seven years, and shall also be liable to fine."
13. In State of Haryana and Others vs. Bhajan Lal and Others1, the Hon'ble
Supreme Court held as follows:
1992 SCC (Cri) 426
"102. In the backdrop of the interpretation of the various relevant
provisions of the Code under Chapter XIV and of the principles of law
enunciated by this Court in a series of decisions relating to the exercise
of the extraordinary power under Article 226 or the inherent powers
under Section 482 of the Code which we have extracted and
reproduced above, we give the following categories of cases by way of
illustration wherein such power could be exercised either to prevent
abuse of the process of any court or otherwise to secure the ends of
justice, though it may not be possible to lay down any precise, clearly
defined and sufficiently channelised and inflexible guidelines or rigid
formulae and to give an exhaustive list of myriad kinds of cases
wherein such power should be exercised.
(1) Where the allegations made in the first information report or the
complaint, even if they are taken at their face value and accepted in
their entirety do not prima facie constitute any offence or make out a
case against the accused.
(2) Where the allegations in the first information report and other
materials, if any, accompanying the FIR do not disclose a cognizable
offence, justifying an investigation by police officers under Section
156(1) of the Code except under an order of a Magistrate within the
purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or complaint
and the evidence collected in support of the same do not disclose the
commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable
offence but constitute only a non− cognizable offence, no investigation is
permitted by a police officer without an order of a Magistrate as
contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd
and inherently improbable on the basis of which no prudent person can
ever reach a just conclusion that there is sufficient ground for
proceeding against the accused.
(6) Where there is an express legal bar engrafted in any of the
provisions of the Code or the concerned Act (under which a criminal
proceeding is instituted) to the institution and continuance of the
proceedings and/or where there is a specific provision in the Code or
the concerned Act, providing efficacious redress for the grievance of the
aggrieved party.
(7) Where a criminal proceeding is manifestly attended with mala fide
and/or where the proceeding is maliciously instituted with an ulterior
motive for wreaking vengeance on the accused and with a view to spite
him due to private and personal grudge."
14. The contentions of the opposite party/complainant narrated in the complaint
as well as his statements during examination on solemn aforementioned
under Section 200 Cr.P.C. on 06.06.2014 reveal the dispute between parties
to be based on an agreement concerning distributorship of certain beverage.
The complainant/opposite party had been transacting with the company
since October, 2008 wherein the present petitioners are employees. Such
business relationship between the parties through an agreement with the
company does not entail dishonest inducement to deliver any property to
any person etc., to comprise the offence of cheating and dishonest
inducement through delivery of property. In the instant case, the
complainant opposite party was to obtain the beverages from the company
and sell the same in open market. It will be figmentary and futile to accord
the ingredient of cheating or dishonest inducement to the petitioners without
any scope of such an act to have been discharged in their official capacity.
Moreover the company being Bengal Beverage Co. Pvt. Ltd. was not made a
party. Not a single sentence has been narrated against the petitioners by the
complainant/opposite party to implicate the petitioners with the act of
criminal breach of trust or forgery for the purpose of cheating. There cannot
be any causal connection between the petitioners acting in the capacity of
the Director of the aforesaid company and/or Vice-President or other staff to
be in direct contact with a distributor instigating him to act in a certain
manner prejudicial to him. The instant complaint has been filed in order to
set in motion criminal law to sub-serve personal vengeance and malicious
intent.
15. Under the facts and circumstances of the case to allow to continue with the
trial before the Learned Trial Court will result in the process of abuse of law.
16. In view of the above discussions, the proceedings of C.R. Case No. 235 of
2014, corresponding to T.R. No. 148 of 2014 under Sections
420/506/406/465/468 of the Indian Penal Code, pending before the Court
of the Learned Judicial Magistrate, 5th Court, Serampore and against an
order dated 06.06.2014 passed by the Learned Judicial Magistrate, 5th
Court, Serampore in C.R. Case No. 235 of 2014, thereby issuing process
against the petitioner for commission of offences punishable under Sections
420/506 of the Indian Penal Code are quashed against the present
petitioners, in CRR 2068 of 2014 and CRR 2338 of 2014.
17. The criminal revisional applications being CRR 2068 of 2014 and CRR 2338
of 2014 are allowed.
18. Accordingly, CRR 2068 of 2014 and CRR 2338 of 2014 stand disposed of.
Connected application, if there be any, also stands disposed of.
19. There is no order as to cost.
20. Let the copy of this judgment be sent to the Learned Trial Court as well the
police station concerned for necessary information and compliance.
21. All parties shall act on the server copy of this judgment duly downloaded
from the official website of this Court.
(Ananya Bandyopadhyay, J.)
