Punjab-Haryana High Court
M/S Aggarwal Iron And Machinery Store vs M/S Raghu Paints And Chemicals on 22 April, 2024
Neutral Citation No:=2024:PHHC:053506
2024:PHHC:053506
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
113 CRR-2323-2017(O&M)
Date of Decision : April 22, 2024
M/S AGGARWAL IRON AND MACHINERY STORE
.....Petitioner
VERSUS
M/S RAGHU PAINTS AND CHEMICALS
.....Respondent
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present : Mr. Ajay Jain, Advocate
for the petitioner.
Mr. Amandeep Singh, Advocate
for the respondent.
KULDEEP TIWARI, J. (Oral)
1. Through the instant petition, challenge is thrown to the order
dated 6.5.2017, whereby, the application under Section 391 Cr.P.C.
preferred by the petitioner was dismissed. The petitioner, who was
convicted vide judgment dated 6.2.2016 for the offence punishable under
Section 138 of the Negotiable Instruments Act (hereinafter referred to as
'the NI Act') in a private complaint and was sentenced to undergo simple
imprisonment for a period of one year. He was further directed to pay
Rs.2,31,027/- to the complainant as compensation, which is the amount
of the cheque in question.
2. Having aggrieved with the judgment of conviction and order
of sentence (supra), the petitioner preferred a statutory appeal, which is
pending adjudication before the learned Appellate Court concerned.
During the pendency of the appeal, the petitioner also preferred an
1 of 4
Neutral Citation No:=2024:PHHC:053506
2024:PHHC:053506
CRR-2323-2017(O&M) -2-
application under Section 391 Cr.P.C. for bringing on record the certified
copy issued by the private bank, in order to prove his innocence. The
only ground, which is taken in the application, reads as under:-
"That during the proceedings of Lower Court, the
appellant produced DDR No. 10 which is Ex. D 2 which was duly
proved by the witness Bholu Ram ASI appeared as DW-1.
Appellant was not having any knowledge about the fact that in the
said DDR there was a writing mistake and in advertently it was
written as cheque bearing No. 219107 while it is 229107. This fact
has to come within the knowledge of appellant while he had
received the copy of Judgment and Order and after careful perusal
of the same. It was just a writing mistake nothing else as Axis
Bank never issued cheque No. 219107 to the appellant. In this
regard this Axis Bank had issued an certificate which is attached
herewith."
3. The learned Appellate Court concerned dismissed the above
application on the ground that there is complete contradiction in the stand
taken by the appellant. The learned Appellate Court, had recorded in
DDR No.10, that the appellant has mentioned, regarding loss of cheque in
question, whereas, in the complaint Ex.D6, he has mentioned that his
cheque book containing blank signed cheques bearing No.229107 to
229110, 229121-229135 have been stolen by Raghbir Dayal Gupta and
the DD entry was lodged on 3.4.2012, which the complainant moved to
the SHO, City Rewari on 20.12.2012.
4. Learned counsel for the petitioner submits that infact the
error occurred in lodging of the DDR regarding cheque number, which
caused prejudice to him. Infact in DDR entry No.10, he got recorded
cheque No.219135, whereas, infact the cheque number is 229135. He
2 of 4
Neutral Citation No:=2024:PHHC:053506
2024:PHHC:053506
CRR-2323-2017(O&M) -3-
further submits that this error came to the knowledge of the petitioner
only after reading the judgment of conviction, therefore, this document is
vital to prove his innocence and as per the certified copy by the private
bank, it transpired that no such cheque book has been issued to the
present petitioner containing cheque No.219135 and, therefore, there was
no occasion for him to register DDR regarding cheque No.219135 apart
from the other cheques but the cheque in question is 229135. He further
submits that the bank has issued a certificate that no cheque book
containing cheque no.229135 has ever been issued to the petitioner,
which could prove that there is a typographical error in the DDR,
therefore, this document should ought to have been if brought on record,
could prove the innocence of the present petitioner.
5. This Court has examined the impugned order as well as the
submissions made by the learned counsel for the petitioner and is unable
to accept the same on the ground that the petitioner has taken self
contradictory defence. First of all, in a complaint Ex.D6, he has
mentioned that his cheque book containing the blank signed cheques
bearing No.229107 to 229110, 229121-229135 have been stolen by
Raghbir Dayal Gupta, whereas, in DDR No.10, he tried to make out a
case of lost of the cheque in question. Though there may be a
typographical error but considering the conflicting stands taken by the
petitioner and the same would not help to prove his innocence.
6. Secondly, the application is only for placing on record the
certified copy under Section 391 Cr.P.C. The petitioner has not made any
3 of 4
Neutral Citation No:=2024:PHHC:053506
2024:PHHC:053506
CRR-2323-2017(O&M) -4-
prayer for examining any witness, from the bank to prove the said
certified copy, as issued by the private bank. It is not disputed by the
learned counsel for the petitioner that the certified copy, as issued by the
private bank is not per-se admissible, rather the same is required to be
proved by way of evidence. In the absence of any prayer for proving
such document, even if this application is allowed, such document would
not be admissible as an evidence, without proving the same by the author
and the person, who has issued the same, therefore, even if this
application is allowed, this would be futile exercise under law. Further,
this Court do not find any perversity or illegality in the impugned order
passed by the learned trial Court concerned, therefore, the same is upheld
and the instant petition is ordered to be dismissed.
7. All the pending applications, if any, stand disposed of.
(KULDEEP TIWARI)
April 22, 2024 JUDGE
ajay-1
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
4 of 4
