Delhi High Court
Birendra Shukla vs State & Anr on 28 May, 2019
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2605/2019 & CRL.M.A.11307/2019,
Crl.M.A.10436/2019
BIRENDRA SHUKLA .....Petitioner
Through: Mr. Tarun Chandiok and Ms. Suman
Thakur, Advocates.
Versus
STATE & ANR .....Respondents
Through: Mr. Izhar Ahmed, Additional Public
Prosecutor for respondent no. 1-State.
Mr. Suneet Bhardwaj, Advocate for
respondent No. 2.
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 28.05.2019
Impugned order of 26th April, 2019 rejects petitioner's application for
waiver of the condition of deposit of 20% of the total fine amount imposed
vide order 31st January, 2019. The Appellate Court in the impugned order has
taken note of Section 148 of the Negotiable Instruments Act, 1881 and has
referred to the decision of High Court of Bombay in Ajay Vinodchandra Shah
vs. The State of Maharashtra and Another 2019 SCC OnLine Bom 436 and
the decision of High court Punjab & Haryana in Nitin Shashwat and Another
vs. M/s Ajanta Timbers and Another (Crl M. 22839/2018 decided on 13th
February, 2019).
In the impugned order, the Appellate Court has distinguished the
decision of High Court of Bombay in Ajay Vinodchandra Shah (Supra), as the
CRL.M.C. 2605/2019 Page 1
said decision relates to an order passed under Cr.P.C. prior to coming into
force of the Negotiable Instruments (Amendment) Act, 2018.
Challenge to impugned order by learned counsel for petitioner is on the
ground that Appellate Court has misinterpreted the decision of High Court of
Bombay in Ajay Vinodchandra Shah (Supra), as in the said decision, Section
143A and Section 148 of NI Act have been duly considered. It is submitted
that it is not mandatory to order deposit of fine/compensation. It is pointed out
that pre-condition to deposit 20% fine compensation amount cannot entail
cancellation of petitioner's bail. It is submitted that Section 18 of The
Securitisation and Reconstruction of Financial Assets and Enforcement of
Securities Interest Act, 2002 mandates that the appeal shall not be entertained
unless the borrower has deposited 50% of the amount of debt due from him,
whereas such a stringent condition is not prescribed by Section 148 of
Negotiable Instruments Act.
It is submitted that the merits of the case have to be considered prior to
directing the deposit of 20% of the fine/compensation amount. It is further
submitted that trial in this case was not conducted summarily, so the bar to
impose fine of not more than ₹5000/- is attracted to the instant case.
It is further submitted that the trial in this case was not conducted
summarily but was a regular trial and so, the sentence as per the Code of
Criminal Procedure has to be awarded and first proviso to Section 148 of
Negotiable Instruments Act does not apply. So, it is submitted that the pre-
condition of deposit of 20% of the fine amount deserves to be set aside.
On the contrary, respondent's counsel supports the impugned order.
Upon hearing and on perusal of impugned order, material on record and
the decisions cited, I find that Section 148 of the Negotiable Instruments Act
is less stringent than Section 18 of SARFAESI Act. On merits, nothing has
CRL.M.C. 2605/2019 Page 2
been urged on behalf of petitioner to justify exercise of discretion to reduce
the pre-deposit amount from 20% to a lesser amount. In Ajay Vinodchandra
Shah (Supra), the pre-deposit amount was reduced from 25% to 20% of the
total compensation amount. In J.V. Baharuni and Anr. Vs. State of Gujarat
and Anr (2014) 10 SCC 494 it has been reiterated that summary trial is the
preferred mode of trial in the cases under the Negotiable Instruments Act and
if a case which is a summarily triable, is tried as a summons case, then it will
not entail de novo trial.
Reliance placed by petitioner's counsel upon Section 143 of Negotiable
Instruments Act to urge the trial in this case was not summarily conducted is
of no consequence because the sentence awarded is of a period less than one
year. Section 143 of Negotiable Instruments Act mandates that in a summary
trial, sentence not exceeding one year and fine amount exceeding ₹5000/- can
be imposed.
Petitioner at no point of time had made any grievance that the trial in
this case was not conducted in a summary way. So, there is no basis to urge
that fine of more than ₹5000/- cannot be imposed. Imposition of deposit of
20% of fine amount in cases under the Negotiable Instruments Act has been
already upheld by High Court of Kerala in Alikkattu Veettil Musthafa Vs. The
State and Another, (Crl M.C.No. 6384 of 2017 decided on 19th September,
2017) and Nitin Shahwat and Another (Supra).
In the facts and circumstances of this case, I find that the direction
issued by the Appellate Court to make pre-deposit of 20% of fine amount is
justified. However, the consequence of non-deposit of fine, entailing
cancellation of petitioner's bail is onerous one. Instead thereof, it is directed
that if pre- deposit of 20% fine amount is not made by petitioner within six
weeks from today, then petitioner's appeal be not entertained. Finding the
CRL.M.C. 2605/2019 Page 3
impugned order to be otherwise well reasoned, this petition and applications
are dismissed with cost of ₹25000/- to be paid by petitioner to respondent at
the time of hearing of the appeal, if the pre-deposit is made by petitioner
within the above stipulated time.
With aforesaid directions, this petition is disposed of while refraining to
comment on merits of the case.
(SUNIL GAUR)
JUDGE
MAY 28, 2019
rahul
CRL.M.C. 2605/2019 Page 4
