SAROJBEN ASHWINKUMAR SHAH ETC. Vs STATE OF GUJARAT
Bench: AFTAB ALAM,R.M. LODHA, , ,
Case number: Crl.A. No.-001554-001557 / 2011
Diary number: 32426 / 2010
Advocates: CHARU MATHUR Vs
ANITHA SHENOY
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1554-1557 OF 2011 (Arising out of S.L.P. (Crl.) Nos. 9527-9530 of 2010)
Sarojben Ashwinkumar Shah Etc. …Appellants
Versus State of Gujarat & Anr. …Respondents
JUDGEMENT
R.M. LODHA, J.
Leave granted.
2. These four appeals, by special leave, are directed
against the common order of the Gujarat High Court whereby
single Judge of that Court refused to interfere with the orders (all
dated July 11, 2000) of the Judicial Magistrate First Class, Prantij
directing addition of the present appellant as an accused (Accused
No. 5) in various complaints.
3. For the sake of brevity and convenience, we shall refer
to the facts from the appeal arising from complaint (Criminal Case
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no. 1132 of 1999) pending in the Court of Judicial Magistrate First
Class, Prantij. Respondent no. 2—Gulamnabi Hebatkhan Sumara
– filed a complaint against (i) M/s. Rashmi Builders, a partnership
firm, (ii) Ashwinkumar Tribhovandas Shah and (iii) Chandravadan
Gopaldas Thakkar in the Court of Judicial Magistrate, First Class,
Prantij. It was alleged in the complaint that M/s. Rashmi Builders
(Accused No. 1) is a duly registered partnership firm and
Ashwinkumar Tribhovandas Shah (Accused No. 2) and
Chandravadan Gopaldas Thakkar (Accused No. 3) are its
partners. On the recommendation and advise of one Balkabhai
alias Himatlal Dwarkadas Lal, a financial broker, the complainant
lent and advanced a sum of Rs. 5 lakhs to the firm. The firm
through its partner Ashwinkumar Tribhovandas Shah
acknowledged the receipt of the said amount and also executed
and delivered a promissory note for Rs. 5 lakhs on the same date.
Later in discharge of its liability, the firm through its partner
(Accused No. 2) issued a cheque for Rs. 5 lakhs drawn on the
Federal Bank of India, Fort Branch, Bombay and delivered the
same to Balkabhai alias Himatlal Dwarkadas Lal who handed over
the said cheque to the complainant along with the promissory note.
The complainant presented the said cheque for encashment on
May 31, 1999 with his Banker but the same was dishonoured on
June 3, 1999 with the remark “account closed”. The complainant
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then sent a statutory notice of 15 days to the firm and its two
partners which was received by them on or about June 23, 1999.
The accused failed and neglected to make payment within the
statutory period and instead in its reply dated June 29, 1999, the
firm denied having entered into any financial transaction with the
complainant. The complainant thus alleged that the accused have
committed offence under Section 138 of the Negotiable
Instruments Act, 1881 (for short, ‘N.I. Act’) and under Section 420
and Section 114 of the Indian Penal Code. The other complaints
were lodged by Usmanmiya Nanumiya Ghori, Mohamad
Umarkhan Akbarkhan Ghori and Daudbhai Rasulbhai Mansuri
against the above three accused on the identical facts.
4. The Judicial Magistrate, First Class, Prantij took
cognizance in the above complaints against the three accused,
namely, (i) M/s. Rashmi Builders (a partnership firm), (ii)
Ashwinkumar Tribhovandas Shah and (iii) Chandravadan
Gopaldas Thakkar.
5. On November 4, 1999, the complainant in each of the
complaints made an application under Section 319 of the Code of
Criminal Procedure, 1973 (for short, ‘the Code’) for joining Paresh
Lakshmikant Vyas and Sarojben Ashwinkumar Shah (appellant
herein) as Accused Nos. 4 and 5 respectively. It was averred that
Accused Nos. 2 and 3 have submitted a copy of the registration of
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the firm—M/s. Rashmi Builders (Accused No. 1) wherein the
proposed Accused No. 4 and Accused No. 5 have been shown as
the partners of the firm and in this view of the matter, it was prayed
that complainant may be permitted to join them as accused.
6. The Judicial Magistrate First Class, Prantij, as noted
above, has directed that Paresh Lakshmikant Vyas and Sarojben
Ashwinkumar Shah (appellant herein) be joined as Accused Nos. 4
and 5 and the High Court maintained such direction.
7. Section 319 of the Code reads as under :
“S. 319. Power to proceed against other persons appearing to be guilty of offence.—(1) Where, in the course of any inquiry into, or trial of, an offence, it appears from the evidence that any person not being the accused has committed any offence for which such person could be tried together with the accused, the court may proceed against such person for the offence which he appears to have committed. (2) Where such person is not attending the court, he may be arrested or summoned, as the circumstances of' the case may require, for the purpose aforesaid. (3) Any person attending the court although not under arrest or upon a summons, may be detained by such court for the purpose of the inquiry into, or trial of, the offence which he appears to have committed. (4) Where the court proceeds against any person under sub-section (1), then-
(a) The proceedings in respect of such person shall be commenced afresh, and witnesses re-heard:
(b) Subject to the provisions of clause (a), the case may proceed as if such person had been an accused person when the court took cognizance of the offence upon which the inquiry or trial was commenced.”
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8. The ambit and scope of the power of the Court under
Section 319 of the Code has come up for consideration before this
Court on more than one occasion.
9. In Joginder Singh and Another v. State of Punjab and
Another1, this Court stated that the power conferred under Section
319(1) of the Code is applicable to all courts including a Sessions
Court and the Court has power to add any person, not being the
accused before it, against whom there appears during trial
sufficient evidence indicating his involvement in the offence, as an
accused and direct him to be tried along with the other accused.
10. In the case of Municipal Corporation of Delhi v. Ram
Kishan Rohtagi and Others2, this Court (at page 8) held as under :
“19. In these circumstances, therefore, if the prosecution can at any stage produce evidence which satisfies the court that the other accused or those who have not been arrayed as accused against whom proceedings have been quashed have also committed the offence the Court can take cognizance against them and try them along with the other accused. But, we would hasten to add that this is really an extraordinary power which is conferred on the court and should be used very sparingly and only if compelling reasons exist for taking cognizance against the other person against whom action has not been taken. More than this we would not like to say anything further at this stage. We leave the entire matter to the discretion of the court concerned so that it may act according to law. We would, however, make it plain that the mere fact that the proceedings have been quashed against respondents 2 to 5 will not prevent the court from exercising its discretion if it is fully satisfied that a case for taking
1 (1979) 1 SCC 345 2 (1983) 1 SCC 1
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cognizance against them has been made out on the additional evidence led before it.”
11. In Michael Machado and Another v. Central Bureau of
Investigation and Another3, this Court on extensive consideration
of the provision contained in Section 319 stated the (at pages
267-268) as follows :
“11. The basic requirements for invoking the above section is that it should appear to the court from the evidence collected during trial or in the inquiry that some other person, who is not arraigned as an accused in that case, has committed an offence for which that person could be tried together with the accused already arraigned. It is not enough that the court entertained some doubt, from the evidence, about the involvement of another person in the offence. In other words, the court must have reasonable satisfaction from the evidence already collected regarding two aspects. First is that the other person has committed an offence. Second is that for such offence that other person could as well be tried along with the already arraigned accused.
12. But even then, what is conferred on the court is only a discretion as could be discerned from the words “the court may proceed against such person”. The discretionary power so conferred should be exercised only to achieve criminal justice. It is not that the court should turn against another person whenever it comes across evidence connecting that other person also with the offence. A judicial exercise is called for, keeping a conspectus of the case, including the stage at which the trial has proceeded already and the quantum of evidence collected till then, and also the amount of time which the court had spent for collecting such evidence. It must be remembered that there is no compelling duty on the court to proceed against other persons.
xxx xxx xxx xxx xxx
3 (2000) 3 SCC 262 6
14. The court while deciding whether to invoke the power under Section 319 of the Code, must address itself about the other constraints imposed by the first limb of sub-section (4), that proceedings in respect of newly-added persons shall be commenced afresh and the witnesses re-examined. The whole proceedings must be recommenced from the beginning of the trial, summon the witnesses once again and examine them and cross-examine them in order to reach the stage where it had reached earlier. If the witnesses already examined are quite large in number the court must seriously consider whether the objects sought to be achieved by such exercise are worth wasting the whole labour already undertaken. Unless the court is hopeful that there is a reasonable prospect of the case as against the newly-brought accused ending in being convicted of the offence concerned we would say that the court should refrain from adopting such a course of action.
12. In Shashikant Singh v. Tarkeshwar Singh and
Another4, this Court considered the scope of Section 319 of the
Code at page 743 of the Report in the following words:
“9. The intention of the provision here is that where in the course of any enquiry into, or trial of, an offence, it appears to the court from the evidence that any person not being the accused has committed any offence, the court may proceed against him for the offence which he appears to have committed. At that stage, the court would consider that such a person could be tried together with the accused who is already before the court facing the trial. The safeguard provided in respect of such person is that, the proceedings right from the beginning have mandatorily to be commenced afresh and the witnesses reheard. In short, there has to be a de novo trial against him. The provision of de novo trial is mandatory. It vitally affects the rights of a person so brought before the court. It would not be sufficient to only tender the witnesses for the cross-examination of such a person. They have to be examined afresh. Fresh examination-in-chief and not only their presentation for the purpose of the cross-examination of the newly added accused is the mandate of Section 319(4). The
4 (2002) 5 SCC 738 7
words “could be tried together with the accused” in Section 319(1), appear to be only directory. “Could be” cannot under these circumstances be held to be “must be”. The provision cannot be interpreted to mean that since the trial in respect of a person who was before the court has concluded with the result that the newly added person cannot be tried together with the accused who was before the court when order under Section 319(1) was passed, the order would become ineffective and inoperative, nullifying the opinion earlier formed by the court on the basis of the evidence before it that the newly added person appears to have committed the offence resulting in an order for his being brought before the court.”
13. In Krishnappa v. State of Karnataka5, this Court
reiterated what has been repeatedly stated that the power to
summon an accused is an extraordinary power conferred on the
court and should be used very sparingly and only if compelling
reasons exist for taking cognizance against the other person
against whom action has not been taken.
14. In Palanisamy Gounder and Another v. State
represented by Inspector of Police6, this Court referred to two
earlier decisions of this Court in Michael Machado3 and
Krishnappa5 and observed that power under Section 319 of the
Code cannot be exercised so as to conduct a fishing inquiry.
15. In Guriya alias Tabassum Tauquir and Others v. State
of Bihar and Another7 most of the above decisions were referred to
and it was observed that the parameters for dealing with an
5 (2004) 7 SCC 792 6 (2005) 12 SCC 327 7 (2007) 8 SCC 224
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application under Section 319 of the Code have been laid down in
these cases.
16. The legal position that can be culled out from the
material provisions of Section 319 of the Code and the decided
cases of this Court is this :
(i) The Court can exercise the power conferred on it under Section 319 of the Code suo motu or on an application by someone.
(ii) The power conferred under Section 319(1) applies to all courts including the Sessions Court.
(iii) The phrase “any person not being the accused” occurring in Section 319 does not exclude from its operation an accused who has been released by the police under Section 169 of the Code and has been shown in Column 2 of the charge-sheet. In other words, the said expression covers any person who is not being tried already by the court and would include person or persons who have been dropped by the police during investigation but against whom evidence showing their involvement in the offence comes before the court.
(iv) The power to proceed against any person, not being the accused before the court, must be exercised only where there appears during inquiry or trial sufficient evidence indicating his involvement in the offence as an accused and not otherwise. The word ‘evidence’ in Section 319 contemplates the evidence of witnesses given in court in the inquiry or trial. The court cannot add persons as accused on the basis of materials available in the charge- sheet or the case diary but must be based on the evidence adduced before it. In other words, the court must be satisfied that a case for addition of persons as accused, not being the accused before it, has been made out on the additional evidence let in before it.
(v) The power conferred upon the court is although discretionary but is not to be exercised in a routine manner. In a sense, it is an extraordinary power which should be used very sparingly and only if evidence has come on record which sufficiently establishes that the other person has committed an offence. A mere doubt about
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involvement of the other person on the basis of the evidence let in before the court is not enough. The Court must also be satisfied that circumstances justify and warrant that other person be tried with the already arraigned accused.
(vi) The court while exercising its power under Section 319 of the Code must keep in view full conspectus of the case including the stage at which the trial has proceeded already and the quantum of evidence collected till then.
(vii) Regard must also be had by the court to the constraints imposed in Section 319 (4) that proceedings in respect of newly – added persons shall be commenced afresh from the beginning of the trial.
(viii) The court must, therefore, appropriately consider the above aspects and then exercise its judicial discretion.
17. Now, if the order of the High Court is seen, it would
transpire that after noticing the provisions contained in Section
319 and its scope, the High Court proceeded to hold that the order
of the Magistrate did not call for any interference. The High Court,
however, failed to consider whether Magistrate has addressed to
the essential aspects before invoking his power under Section 319
of the Code. Moreover, the High Court did not advert to the
question whether or not filing of copy of registration of the firm by
Accused Nos. 2 and 3 would be covered by expressions ‘in the
course of any inquiry into or trial’ and ‘evidence’ occurring in
Section 319 of the Code and also the aspect as to whether such
document could be treated as an evidence to show that the
appellant (newly added accused) has committed an offence of
cheating under Section 420 IPC. As regards the criminal liability of 10
a partner in the firm, in light of the provisions contained in Section
141 of the N.I. Act, there has to be evidence that at the time the
offence was committed, the partner was in-charge of and was
responsible to the firm for the conduct of the business of the firm.
A perusal of the impugned order would show that all these relevant
aspects have not been considered by the High Court at all and the
petitions under Section 482 of the Code were dismissed. As, in
our view, the matter needs to be considered by the High Court
afresh, we refrain from dealing with the orders of the Magistrate on
merit lest it may prejudice the consideration of the petitions under
Section 482 of the Code before the High Court.
18. Consequently, these appeals are allowed and the
impugned order dated May 5, 2010 is set aside. Criminal
Miscellaneous Application Nos. 5157 of 2000, 5158 of 2000, 5159
of 2000 and 5160 of 2000 are restored to the original number for
hearing and reconsideration by the High Court in accordance with
law.
………………………J. (Aftab Alam)
……………………..J. (R.M. Lodha)
NEW DELHI AUGUST 10, 2011
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