Tanmay Mukhopadhyay vs State & Anr.
2015 Latest Caselaw 3064 Del

$~29

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of Decision: April 17, 2015

+            CRL.M.C. 1486/2015 & Crl.M.As.5482-83/2015
       TANMAY MUKHOPADHYAY                    ..... Petitioner
                  Through: Mr. Vishwendra Verma and Ms.
                           Shivali, Advocates

                           versus

       STATE & ANR                                           .....Respondents
                           Through:       Mr. Vinod Diwakar, Additional
                                          Public Prosecutor for respondent-
                                          State
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                           JUDGMENT

% (ORAL)

Quashing of Criminal Complaint No.26/2013, under Sections 138/141/142 of The Negotiable Instruments Act, 1881 titled M/s. Gupta Building Material Store v. M/s. Oyster Constro Care Pvt. Ltd. and the summoning order of 7th August, 2013 is sought on merits in this petition.

At the hearing, it was disclosed by learned counsel for petitioner that Notice under Section 251 of Cr.P.C. has not yet been framed.

At the outset, it is made clear that learned counsel for petitioner has not been heard on merits. Since petitioner has an alternate and efficacious remedy available to him to urge the pleas taken herein before trial court at the time of framing of Notice under Section 251 of Cr.P.C., therefore, this

CRL.M.C. 1486/2015 Page 1 Court finds that inherent powers of this Court under Section 482 of the Cr.P.C. are not required to be invoked to quash the proceedings arising out of the complaint in question. It is being so said in view of dictum of the Apex Court in Bhushan Kumar & Anr. Vs. State (NCT of Delhi) & Anr. AIR 2012 SC 1747, which persuades this Court not to exercise inherent jurisdiction under Section 482 Cr.P.C. to entertain this petition. The pertinent observations of Apex Court in Bhushan Kumar (Supra), are as under:-

"17. It is inherent in Section 251 of the Code that when an accused appears before the trial Court pursuant to summons issued under Section 204 of the Code in a summons trial case, it is the bounden duty of the trial Court to carefully go through the allegations made in the charge- sheet or complaint and consider the evidence to come to a conclusion whether or not, commission of any offence is disclosed and if the answer is in the affirmative, the Magistrate shall explain the substance of the accusation to the accusation to the accused and ask him whether he pleads guilty otherwise, he is bound to discharge the accused as per Section 239 of the Code."

Further, on this aspect, the dictum of the Apex Court in Krishan Kumar Variar v. Share Shoppe (2010) 12 SCC is as under:-

"4. In our opinion, in such cases where the accused or any other person raises an objection that the trial court has no jurisdiction in the matter, the said person should file an application before the trial court making this averment and giving the relevant facts. Whether a court has jurisdiction to try/entertain a case will, at least in part, depend upon the facts of the case. Hence, instead of rushing to the higher CRL.M.C. 1486/2015 Page 2 court against the summoning order, the person concerned should approach the trial court with a suitable application for this purpose and the trial court should after hearing both the sides and recording evidence, if necessary, decide the question of jurisdiction before proceeding further with the case.

5. For the reasons stated hereinabove, the impugned judgment and order is set aside and the appeal is allowed. The appellant, if so advised, may approach the trial court with a suitable application in this connection and, if such an application is filed, the trial court shall after hearing both the sides and after recording evidence on the question on jurisdiction, shall decide the question of jurisdiction before further proceeding with the trial."

In view of authoritative pronouncement of the Apex Court in Bhushan Kumar & Krishan Kumar (supra,) as referred to hereinabove, inherent powers of this Court under Section 482 of the Cr.P.C. are not exercised and petitioner is relegated to urge the pleas taken herein before the trial court at the hearing on the point of framing of Notice under Section 251 of Cr.P.C. and if it is so done, then trial court shall deal with the pleas raised herein by passing a speaking and reasoned order. At the stage of framing of Notice under Section 251 of Cr.P.C., trial court is not expected to function like a post office and to mechanically frame Notice, but is rather bound by law to apply its mind to find out whether prima facie case is made out against the accused or not. Similar view has been already taken by a coordinate Bench of this Court in S.K. Bhalla V. State and Others 180 (2011) DLT 219.

CRL.M.C. 1486/2015 Page 3 Needless to say, if the trial court finds that no case is made out against petitioner, then the decision of the Apex Court's in Adalat Prasad Vs Rooplal Jindal and Ors. (2004) 7 SCC 338 will not stand in the way of trial court to drop the proceedings against petitioner and if trial court chooses to proceed against petitioner, then petitioner will have the remedy as available in the law. It is so said because dropping of proceedings at Notice stage cannot possibly be equated with recalling of summoning order.

Purely as an interim measure, till the arguments on the point of framing of Notice under Section 251 of Cr.P.C. are concluded, personal appearance of petitioner be not insisted upon by the trial court upon petitioner filing an application under Section 205 of Cr.P.C. alongwith his affidavit with the following undertaking: -

a. that the proceedings of the case shall be regularly conducted by counsel (whose name shall be disclosed in application), who shall appear on behalf of petitioner on every hearing and will not seek adjournment;

b. that petitioner shall not dispute his identity as accused in the case;

c. that the petitioner shall appear in person as and when directed in future to do so; and d. that petitioner shall not raise the question of prejudice in future.

It is made clear that if petitioner delays the proceedings before the trial court, then petitioner will not have the benefit of exemption from personal appearance extended by this Court.

CRL.M.C. 1486/2015 Page 4 This petition and the applications are accordingly disposed of in aforesaid terms while refraining to comment upon merits, lest it may prejudice either side at the hearing on the framing of Notice under Section 251 of Cr.P.C.

                                                    (SUNIL GAUR)
                                                       JUDGE
APRIL 17, 2015
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CRL.M.C. 1486/2015                                               Page 5