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Dipankar Ghosh @ D. Ghosh vs Hosain Ali Naskar
2023 Latest Caselaw 7561 Cal

Citation : 2023 Latest Caselaw 7561 Cal
Judgement Date : 6 December, 2023

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.)

 
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