Iqbal Singh vs Vakeel Singh
2023 Latest Caselaw 12439 P&H

                                                          Neutral Citation No:=2023:PHHC:104017




CRR-3924-2018 (O&M)                             N.C. No.2023:PHHC:104017

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              IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH
249
                                                         CRR-3924-2018 (O&M)
                                                         Date of decision: 09.08.2023

Iqbal Singh
                                                                            ....Petitioner
                                  Versus
Vakeel Singh
                                                                           ...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

                          *****

Present :     Mr. Gurnam Singh, Advocate for the petitioner

              Mr. A.P. Singh, Advocate for respondent


                          *****

AMAN CHAUDHARY, J.

1. The challenge in the present criminal revision is to the order dated

03.10.2018 passed by learned Additional Sessions Judge, Patiala, dismissing the

appeal preferred against the judgment of conviction and order of sentence dated

03.05.2017 passed by learned Judicial Magistrate First Class, Rajpura, vide which

the petitioner was sentenced to undergo rigorous imprisonment for a period of two

year under Section 138 of the Negotiable Instrument Act and to pay fine of

Rs.2,000/-.

2. The factual matrix of the case is that the accused-petitioner borrowed

a friendly loan of Rs. 12,50,000/- from the complainant-respondent and in order to

discharge the liability, he issued a cheque of the same amount in his favour. But

when the complainant presented the said cheque for encashment through his

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banker, it was dishonoured with remarks "Insufficient Funds". Thereafter

complainant served a legal notice to the accused to make the payment, but to no

avail. Even after service of demand notice, the accused failed to make good the

payment. Consequently, the complaint was filed.

3. A notice of accusation was served upon him vide order dated

07.04.2015, to which he pleaded not guilty and claimed trial. To prove his case,

the complainant himself appeared as CW-1 and tendered original cheque Ex.C1,

memo Ex.C2, copy of legal notice Ex.C3 and postal receipt Ex.C4 in evidence.

4. The accused was examined under Section 313 Cr.P.C. where

incriminating evidence was put to him, which he refuted and pleaded innocence.

In defence, he examined Surinder Kumar Sharma, Deputy Manager, Punjab

National Bank, Rajpura as DW1.

5. On scrutinising the evidence led by the parties, the trial Court

convicted and sentenced the petitioner as noticed above. Being aggrieved, he filed

an appeal, which was dismissed by the learned Additional Sessions Judge, Patiala

judgment dated 03.10.2018.

6. Challenge to the aforesaid judgments and order has been made in the

present revision petition.

7. Learned counsel submits that during the pendency of the present

petition, a settlement dated 14.03.2019, Annexure P-5 has been arrived at between

the parties, as per which a sale deed of a plot was executed. He further submits

that the petitioner is ready to deposit the compounding fee and thus, prays for

compounding of the offence in view of the law laid down in Damodar S.Prabhu

vs. Sayed Babalal H. 2010(5) SCC 663.

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8. Learned counsel for the respondent, affirms the factum of

compromise and on instructions, submits that there is no objection, if the prayer

made by the petitioner is accepted.

9. Heard the learned counsel for the parties and perused the file.

10. It would be gainful to refer to the judgment of Hon'ble The Supreme

Court in B.V. Seshaiah vs. The State of Telangana and another 2023 Live Law

(SC) 75, wherein it was held thus:

"10. In the case of M/S Meters and Instruments Private Limited & Anr. Vs Kanchan Mehta1,this court held that the nature of offence under section 138 of the N.I Act is primarily related to a civil wrong and has been specifically made a compoundable offence. The relevant paragraph of the judgment has been extracted herein:

"This Court has noted that the object of the statute was to facilitate smooth functioning of business transactions. The provision is necessary as in many transactions' cheques were issued merely as a device to defraud the creditors. Dishonor of cheque causes incalculable loss, injury and inconvenience to the vide the Banking, Public Financial Institutions and Negotiable Instruments Laws (Amendment) Act, 1988 payee and credibility of business transactions suffers a setback. At the same time, it was also noted that nature of offence under Section 138 primarily related to a civil wrong and the 2002 amendment specifically made it compoundable."

11. This is a very clear case of the parties entering into an agreement and compounding the offence to save themselves from the process of litigation. When such a step has been taken by the parties, and the law very clearly allows them to do the same, the High Court then cannot override such compounding and impose its will."

11. Hon'ble The Supreme Court in the case of K. Subramanian vs. R.

Rajathi (2010) 15 SCC 352 interpreted the provisions of NI Act with Section 320

Cr.P.C., and held thus:

"6. Having regard to the statutory provisions of Section 147 of Negotiable Instruments Act read with Section 320 of the Code of Criminal Procedure, this Court is of the opinion that in view

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of the compromise arrived at between the parties, the petitioner should be permitted to compound the offence committed by him under Section 138 of the Code.

7. xx xx xx

8. The CRL.M.P. No.12804 of 2009 in which the prayer is made by petitioner to permit him to produce affidavits sworn by him on December 1, 2008 as well as affidavit sworn by P. Kaliappan power of attorney holder of R. Rajathi on December 1, 2008, as additional documents is allowed. CRL. M.P. No.12803 of 2009 in which the petitioner has prayed to permit him to compound the offence and acquit him by setting aside the conviction recorded in Criminal case No. 726/2003 under Section 138 of the Negotiable Instruments Act by Learned Judicial Magistrate, Karur is allowed. The petitioner is permitted to compound the offence. The Order of conviction and sentence recorded by all the Courts are hereby set aside and petitioner is acquitted of the charge leveled against him. All the applications including Review Petition accordingly stand disposed of as also SLP (Crl.) No.6974 of 2008 @ CRL.M.P. No.14586 of 2008 in terms of this Order."

12. The compounding of the offence at later stages of litigation, in cases

under Section 138 of NI Act, is permissible as per the ratio laid down by Hon'ble

The Supreme Court in the case of K.M. Ibrahim vs. K.P. Mohammed, (2010) 1

SCC 798 which reads thus,

"11. As far as the non-obstante clause included in Section 147 of the 1881 Act is concerned, the 1881 Act being a special statute, the provisions of Section 147 will have an overriding effect over the provisions of the Code relating to compounding of offences.

12. It is true that the application under Section 147 of the Negotiable Instruments Act was made by the parties after the proceedings had been concluded before the Appellate Forum. However,Section 147of the aforesaid Act does not bar the parties from compounding an offence under Section 138 even at the appellate stage of the proceedings. Accordingly, we find no reason to reject the application under Section 147 of the aforesaid Act even in a proceeding under Article 136 of the Constitution."

13. Reiterating the aforesaid, Hon'ble The Supreme Court in the case of

Damodar S.Prabhu vs. Sayed Babalal H. (supra) had held that in case of

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dishonour of cheque, accused convicted, there is no stage prescribed for

compounding of offence under the Act and it was observed that "It is true that the

application under Section 147 of the Negotiable Instruments Act was made by the

parties after the proceedings had been concluded before the Appellate Forum.

However, Section 147 of the aforesaid Act does not bar the parties from

compounding an offence under Section 138 even at the appellate stage of the

proceedings."

14. Considering the facts and circumstances of the case, that the matter

has since been compromised and in light of the law laid down, as referred to

above, the judgment of conviction/order of sentence passed by the trial Court and

affirmed by the Appellate Court, are being hereby set aside. The petitioner is

acquitted of the charges, subject to depositing 15% of the amount, as per the

guidelines issued by Hon'ble The Supreme Court in Damodar S. Prabhu (supra).

15. In the peculiarity of facts and circumstances of the case and in light

of the enunciation of law referred to above, the petitioner is permitted to

compound the offence. The judgment of conviction/order of sentence recorded by

the trial Court and affirmed by the appellate Court are hereby set aside and

petitioner is acquitted of the charges framed against him. However, the same shall

be subject to deposit of 15% of the cheque amount as compounding fee within two

months from today with the Punjab State Legal Services Authority. It is made

clear that if the amount is not deposited within the stipulated period, the present

petition shall be deemed to have been dismissed and the concerned Chief Judicial

Magistrate is directed to take the petitioner in custody.

16. The revision petition stands disposed of accordingly.

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17. Compliance report be forwarded by the Punjab State Legal Services

Authority, within a week after deposit of the aforesaid amount.

                                                  (AMAN CHAUDHARY)
                                                        JUDGE
09.08.2023
S.Sharma(syr)

      Whether speaking/reasoned               :      Yes/No

      Whether reportable                      :      Yes/No




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