Bimal Singh Kothari vs Central Bureau Of Investigation
2022 Latest Caselaw 2530 Gua

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GAHC010196502019




                           THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                             Case No. : Crl.Pet./945/2019

             1. Bimal Singh Kothari
                   S/o Late Raichand Kothari
                   R/o Having his office at 133, Mittal Court,
                   B. Wing, 13th Floor, 224, Nariman Point,
                   Mumbai.

             2. Nirmal Kumar Kothari
                   S/o Late Raichand Kothari
                   R/o Having his office at 133, Mittal Court,
                   B. Wing, 13th Floor, 224, Nariman Point,
                   Mumbai.

                                    ............ Petitioners


                                        VERSUS
             1. Central Bureau of Investigation
              New Delhi
             2. State Bank of India,
             Gauhati Branch,
             P.O.- Guwahati, Dist.- Kamrup, Assam.

                                        ..............Respondents

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BEFORE HON'BLE MR. JUSTICE AJIT BORTHAKUR

For the petitioners : Mr. G.N. Sahewalla, Sr. Advocate

For the respondents : Mr. S.C. Keyal, SC, C.B.I.

Date of hearing                 : 17.05.2022

Date of Judgment/Order          : 28.07.2022


                                  JUDGMENT & ORDER

      Heard   Mr.     G.N.   Sahewalla,   learned   Sr.   Counsel   appearing   for   the

petitioners/accused. Also heard Mr. S.C. Keyal, learned Standing Counsel for the respondent No. 1/, C.B.I. None appeared for the respondent No. 2/S.B.I.

2. This application under Section 482 Cr.P.C. is filed praying for setting aside and quashing the impugned order, dated 12.12.2018, passed by the learned Special Judicial Magistrate, Kamrup (M) at Guwahati in Special Case No. 4792/2003 and to discharge the petitioners/accused of the charges framed under Sections 120B/467/420 of the IPC.

3. The petitioners' case precisely is that they are arrayed as accused persons in the Special Case No. 4792/2003 pending in the Court of learned Special Judicial Magistrate, Kamrup (M), Guwahati. The criminal case was launched based on a written complaint, dated 03.05.2002, filed by the respondent No. 2/State Bank of India, L.H.O., Guwahati before the Superintendent of Police of C.B.I./respondent No.1, herein, whereupon Crime No. RC. SIA-2002-E-0002, dated 06.05.2002 was registered. On completion of investigation, the respondent No.1 laid a charge-sheet under Sections 120B/420 of the IPC against the present accused petitioners and another private person and under Section 420 of the IPC against 4(four) companies, on having Page No.# 3/9

found a prima facie case that they in pursuance of a criminal conspiracy with each other had cheated the respondent No. 2/S.B.I. and thereby they wrongfully gained causing wrongful loss to the said bank to the tune of Rs.72.43 Crores. The investigation prima facie revealed that the petitioners and their associates, inter-alia, used forged Power of Attorneys to execute various documents required to avail loans from the respondent No. 2/S.B.I., the details of which are stated in the charge-sheet being SIU(X)/SPE/CBI/New Delhi, charge-sheet No. 01 dated 31.10.2003. Thereafter, on careful consideration of the materials available on the case record and hearing the learned counsel of both sides, having found a prima facie case, the learned Special Judicial Magistrate, Kamrup (M) at Guwahati framed charges against all the charge- sheeted accused persons/companies including the present petitioners under Sections 120B/467/420 of the IPC, rejecting their prayer for discharge from the case. For convenience, the aforesaid impugned order, dated 12.12.2018, is extracted herein below-

"12.12.18.

Accused Nirmal Kr. Kothari is present. Accused Bimal Singh

Kothari has appeared and preferred a petition being no. 3168, whereby he prayed for allowing him to remain on previous bail, which is allowed.

On 02.05.18 & 02.06.18, accused Nirmal Kr. Kothari & Bimal Singh Kothari preferred two nos. of petitions being Nos. 418 & 798 respectively, u/s 239 of Cr.P.C. praying for discharging them from the charges levelled against them.

The defence counsel made his submission that accused, Nirmal Kr. Kothari & Bimal Singh Kothari are no way connected to this case and have falsely been dragged into this case. The counsel further made his submission that from the material available in the case record no prima facie case makes out against accused, Nirmal Kr. Kothari & Bimal Singh Kothari and so, they may be discharged from the charges levelled against them.

In the instant case it is alleged that the aforenamed accused persons Page No.# 4/9

entered into a criminal conspiracy to cheat the SBI to the tune of Rs.72.43 crores on the basis of forged and fabricated power of attorney and thereby caused a pecuniary loss to the SBI corresponding gain to the themselves alleging that the Kothari group deliberately diverted the funds and utilized the funds for the purpose other than for which the loans were sanctioned resulting in huge developments of the letter of credit and loss of the bank.

It is alleged that the SBI had in good faith sanctioned credit facilities to the Kothari group in the year 1991 and the Kothari group submitted false power of attorney of Sri Nauratanmal Kothari & Sayar Devi Kothari, which were executed in favour of Sri Kundalmal Kothari & Motilal Kothari.

The petitioner/accused and their counsel made their submissions that the bank and the petitioner arrived at a settlement and in pursuance of the said settlement the petitioner/accused paid all the money due to the bank, and the bank in turn issued a "no due certificate". The counsel further made their submissions that since the petitioner/accused persons paid all the dues to the bank, and therefore prayed for discharged of the accused persons.

The prosecution side on the other hand stated that once this Court had rejected the prayer for discharge of the accused persons on the ground of "no due certificate" issued by the bank. The petitioner/accused had challenged the trial court order and the case was quashed by the Hon'ble Guwahati High Court vide its order dated 17.09.14, in Crl. Pet. No.372/2014 observing that loss suffered by the bank had mutually settled between the parties and therefore there is no point in proceeding with this case. Against the quashing order so passed by the Hon'ble Guwahati High Court, the prosecution (CBI) had filed one SLP and the Hon'ble Supreme Court vide its order dated 24.10.17, allowed the SLP and held that the case indicate the offences against the society involving huge public money and therefore, one time settlement is not going to rescue of the accused persons.

Thus in the walk of all above, the petition for discharge stands rejected. Accordingly, considering the materials available in the case record and case diary and upon hearing of both the sides a prima facie case is found to be made out against the accused persons viz. Nirmal Kr. Kothari, Bimal Singh Kothari, representatives of M/s Mahalchand Motilal Kothari Pvt. Ltd., M/s D.S. Kothari Pvt. Ltd, M/s Sampat Industrial & Construction Company Ltd. And M/s Kothari Vegetable Products Ltd. under sections 120-B/467/420 of the Indian Page No.# 5/9

Penal Code.

Hence, formal charge is framed against the accused persons and on being read over and explained the contents of the said charges to the accused persons, they pleaded not guilty and claimed for trial.

Fixed: 05/02/2018, for PWs "

4. Mr. G.N. Sahewalla, learned Senior counsel appearing for the petitioners/accused, submitted that in the instant case, the respondent No.1/C.B.I. had initiated and completed investigation into the notified offences under Section 3 of the Delhi Special Police Establishment Act, 1946 ('D.S.P.E. Act' for short) without the consent of the State of Assam, as required under Section 6 of the said Act. Therefore, Mr. Sahewalla submitted that filing of the charge-sheet in the case in contravention of the express bar engrafted within the meaning of the aforesaid Section 6 of the D.S.P.E. Act was being without any authority vitiated the whole case. However, Mr. Sahewalla submitted, the learned Special Judicial Magistrate, Kamrup (M) at Guwahati failed to appreciate this vital legal aspect of the case. Mr. Sahewalla further submitted that the learned Magistrate while framing the charges against the petitioners/accused and others under the aforesaid Sections of the IPC illegally and without any justification added the new Section 467 of the IPC to the charge-sheeted offences under Sections 120B/420 of the IPC ignoring apparent non-availability of any prima facie evidence constituting the aforesaid offence. Mr. Sahewalla emphatically submitted that it is clear from the materials on record that the petitioners/accused did not harbour any criminal intention to defraud or cheat the respondent No. 2/S.B.I. from the very initial time the loan was applied and later on, when availed. According to Mr. Sahewalla, the learned Senior Counsel, their case was primarily due to delay in repayment of the loan amount, which was occasioned by severe financial crunch undergone by the parent company which was declared as a sick company under Section 22A of the Sick Industrial Companies Act and the bank's grievance for default in repayment of the loan was amicably settled subsequently. Therefore, Mr. Sahewalla submitted that continuation of the criminal proceedings against the petitioners will be Page No.# 6/9

an abuse of the process of Court as there is no chance of their conviction in the case. In support of his argument, Mr. Sahewalla, the learned Senior Counsel, has relied on the judgments of the Hon'ble Supreme Court in Rajiv Kumar Vs. State of Uttar Pradesh & another etc., reported in (2017) 8 SCC 791 and State through C.B.I. Vs. Dr. Anup Kumar Srivastava, reported in (2017) 15 SCC 560.

5. Per contra, Mr. S.C. Keyal, learned Standing Counsel for the respondent No. 1/C.B.I. submitted that by the impugned order, dated 12.12.2018, the learned trial Court has recorded sufficient reasons declining discharge of the accused persons. Mr. Keyal further submitted that the Hon'ble Supreme Court in its order, dated 24.10.2017, passed in Criminal Appeal No. 1861/2017, directed the trial Court to proceed with the trial of the case in accordance with law and to conclude it within a period of one and a half year from the date and observed that one time settlement, in the facts of the case, was not going to come to the rescue of the accused persons. Therefore, Mr. Keyal strenuously submitted that the impugned order being well reasoned no interference therein is warranted in exercise of the inherent power of this Court under Section 482 Cr.P.C.

6. I have considered the above submissions made by the learned counsel of both sides and perused records.

7. It may be pointed out that at the stage of framing of the charge, the Court is called upon to consider whether a prima facie case has been made out or not. The question whether the charge framed will eventually stand disproved or not, can be determined only after the evidence is recorded. At this stage, the Court cannot consider the defence of the accused including the documents produced by the accused. In other words, charge can be framed if there are materials showing possibility about commission of the offence by the accused as against certainty recording some amount of prima facie reasons, in short, in support thereof. In Dr. Anup Kumar Srivastava (supra), the Hon'ble Supreme Court has observed that at Page No.# 7/9

the stage of framing of charge, trial court is not to examine and assess in detail material produced by prosecution nor to consider sufficiency of material to establish the offence alleged. It has been further observed that accused may be discharged, where Court on the basis of evidence placed before it finds that no offence is made out or there is legal bar to prosecution or where there exists no ground to proceed against the accused or where matter is so predominantly civil in nature that it leaves no scope for element of criminality nor does it satisfy ingredients of criminal offence with which the accused is charged. The Hon'ble Court further held that it is only in exceptional and rare cases in the interest of justice and to avoid abuse of process of Court, charges framed against accused can be quashed.

8. In the present case, a perusal of the impugned order extracted hereinabove, it is noticed that the learned trial Court considered the materials placed before it and having found prima facie sufficient grounds for proceeding in the context of the allegations made and evidence collected during investigation by the respondent No. 1/CBI against the accused persons framed the aforesaid charges against them and accordingly, proceeded to record evidence in the case.

9. Further, it may be noted that in order to prosecute any accused on the charge of criminal conspiracy as defined in Section 120A, which is punishable under Section 120B of the IPC, there may be evidence either direct or circumstantial and the Court must be satisfied prima facie as to agreement, that is, the meeting of minds, between the conspirators to commit an offence or any actionable wrong. In Rajiv Kumar (supra), the Hon'ble Supreme Court held, inter-alia, that it is extremely difficult to adduce direct evidence to prove conspiracy. Existence of conspiracy and its objective can be interfered from the surrounding circumstances and the conduct of the accused. In some cases, indulgence in the illegal act or legal act by illegal means may be inferred from the knowledge itself. Here, as noted in the charge sheet and the impugned order, the investigation revealed that the petitioners/accused by making false and fabricated Power of Attorneys and using the same to execute various Page No.# 8/9

documents availed loans from the respondent No. 2/SBI and knowingly utilized the loans for the purpose other than for which sanctioned. The loans were sanctioned in 1991 on good faith by the Bank relying on those documents, without knowing that those false and fabricated documents were the handiwork of a well organized criminal conspiracy of the accused persons with an intention to cheat the respondent No. 2/SBI as is deciphered from the surrounding circumstantial evidence. Such documents show a prima facie ground to proceed against the accused persons under Sections 120B/420 of the IPC. There is no place to suspect the involvement of any bank official in the aforesaid criminal conspiracy hatched by the petitioners/accused, in absence of any direct or circumstantial evidence in this regard.

10. With regard to framing of charge under Section 467 of the IPC, it is noticed that the record prima facie reveals that in pursuance of criminal conspiracy between each other, the accused persons executed forged Power of Attorneys and intentionally used the said documents as genuine, which is also an offence under Section 471, and executed various documents as collateral security to avail the credit facilities from the respondent No. 2/SBI and thereby cheated it to the tune of Rs. 72.43 Crores. The investigating agency omitted to add the alleged offence under Section 467 of the IPC while submitting the charge-sheet under Section 173(2) Cr.P.C. However, the learned Trial Magistrate independently applying his mind to the various facts emerging from the evidence collected during investigation rightly framed the aforesaid charges, inter- alia, under Section 467 of the IPC in exercise of the power of judicial authority vested on the Court.

11. So far the issue of jurisdiction of the respondent No.1/CBI to investigate the case without the consent of State Government as required under Section 6 of the D.S.P.E Act, 1946, is concerned, it is noticed that the petitioners/accused did not raise this issue before the learned trial court. The Hon'ble Supreme Court in the order, dated 24.10.2017, passed in Criminal Appeal No. 1861/2017 noted that 'the CBI has filed several documents against the accused persons which indicate that Page No.# 9/9

serious kind of fraud has been committed in the instant case and offence against the society involving huge public money. One time settlement in the facts of the case was not going to come to the rescue of the accused persons.' Undoubtedly the powers of the investigation of the CBI are derived from the D.S.P.E. Act, 1946. However, as regards requirement of consent of State for investigation, this Court finds that as the State of Assam being not impleaded in the instant petition as a respondent and the investigation being related to fraud committed on the State Bank of India (SBI), which is a statutory Indian Multinational Public Sector Bank, it cannot be held that the investigation done by the respondent No.1/CBI, based on complaint of the said bank authority, was illegal or ab initio void. Accordingly, this new belated ground of the accused petitioners invoking Section 6 of the D.S.P.E. Act being devoid of merit is not sustainable.

12. For the above stated reasons, the petition stands dismissed.

Accordingly, the petition is disposed of.

JUDGE

Comparing Assistant