THE ENFORCEMENT OFFICER Vs MOHAMMED AKRAM
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE L. NAGESWARA RAO
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: Crl.A. No.-001422-001423 / 2017
Diary number: 24409 / 2012
Advocates: B. KRISHNA PRASAD Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL Nos. 1422-1423 of 2017 (Arising out of SLP (Crl.) Nos.6824-6825 of 2012)
THE ENFORCEMENT OFFICER .... Appellant(s)
Versus
MOHAMMED AKRAM ….Respondent(s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
These Appeals are preferred against the judgment
dated 29.07.2011 in Criminal Appeal No.940 of 2007 of the
High Court of Karnataka at Bangalore and the judgment
dated 10.01.2012 in Criminal Revision Petition No.1177 of
2011.
2. Notice was issued to the Respondent on 24.08.2012.
As service could not be effected in the normal course, by an
order dated 08.05.2014, this Court directed the Appellant
to take appropriate steps for effecting the service on the
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Respondent as per the procedure prescribed under Section
65 of Chapter VI of the Code of Criminal Procedure, 1973
(Cr. P.C.). As the Respondent could not be served, the
Registry of this Court was directed to reissue summons to
the Respondent which were to be served through the
Special Court (Economic Offences), Bangalore, Karnataka.
A report was received from the Special Court (Economic
Offences), Bangalore that the Respondent was not available
at the time when the Bailiff visited the last known address
to serve the summons. Following the procedure prescribed
in Section 65 Cr. P.C., the Bailiff affixed the summons on the
door of the Respondent’s house at his last known address.
The Respondent is deemed to have been served. None
appeared for the Respondent today.
3. The Assistant Director, Enforcement Directorate
(FERA), Bangalore filed a complaint against the Respondent
and two others for an offence punishable under Section 56
(1) (ii) of the Foreign Exchange Regulation Act, 1973
(hereinafter referred to as the ‘FERA 1973’). It was
alleged in the complaint that M/s Pheroze Framrose,
situated at Richmond Circle, Bangalore which was an
authorised Money Changer, indulged in releasing
substantial foreign exchange in contravention of the laws.
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Mr. Bom R. Munshi and Mr.Clarence Fernandes who were
employees of M/s Pheroze Famrose, were summoned during
the course of enquiry and they admitted that foreign
exchange worth Rs.50 crores was released on the basis of
bogus documents by the Money Changer. Summons were
issued under Section 40 of FERA on 23.10.1997 directing
the Respondent and two others to appear before the
Enforcement Officer, Bangalore on 24.10.1997. The
Respondent and others failed to respond to the summons.
As the Respondent and two others did not appear before
the Enforcement Officer, CC No.86 of 1998 was filed before
the Special Court (Economic Offences), Bangalore by the
Assistant Director, Enforcement Directorate (FERA),
Bangalore. The Respondent was represented in the said
proceedings by an Advocate.
4. By a judgment dated 20.12.2006, the Special Court
(Economic Offences), Bangalore dismissed the complaint
and acquitted the Respondent for the offence punishable
under Section 56 (1) of FERA, 1973. The case against the
two other accused were split up and they were directed to
face trial. It was held by the Special Court that the
summons issued by the Enforcement Directorate were not
duly served on the Respondent personally. The submission
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on behalf of the complainant that service of summons on
the Respondent was effected by affixing a copy of the
summons on door of the house of the Respondent was not
accepted by the Special Court. It was held that the
complainant failed to prove the address of the Respondent
by adducing any evidence. As the authorities did not
prove the valid service of summons on the accused either
personally or by substituted service, according to the Trial
Court, the contravention of Section 40 (3) FERA did not
arise. That apart, the Trial Court further held that refusal
to appear before the Enforcement Officer in spite of
summons under Section 40 (1) of FERA cannot be regarded
as a contravention of the Act. The Special Court followed
the judgment of the Kerala High Court in Itty v. Assistant
Director, reported in 1992 (58) E.L.T. 172 (Ker).
5. Criminal Appeal No.940 of 2007 was filed by the
Appellant assailing the said judgment of the Special Court
dated 20.12.2006 in CC No.86 of 1998. The High Court
dismissed the appeal by following the judgment of the
Kerala High Court in Itty’s case (supra), holding that
disobedience of summons for appearance does not amount
to contravention of the provisions of FERA, 1973. The
Appellant preferred a Criminal Revision Petition under
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Section 397 Cr. P.C. requesting for setting aside the order
passed by the High Court in Criminal Appeal No.940 of
2007 which came to be rejected as being not maintainable.
The said judgments of the High Court in Criminal Appeal
No.940 of 2007 dated 29.07.2011 and judgment in Criminal
Revision Petition No.1177 of 2011 dated 10.01.2012 are
subject matter of these appeals.
6. The sole point that arises for our consideration in this
case is whether disobedience to respond to the summons
issued under Section 40(3) FERA would amount to an
offence under Section 56 of FERA, 1973. This point has
come up for consideration before this Court in
Enforcement Director and Anr. v. M.Samba Siva Rao
and Ors. (2000) 5 SCC 431. Due to the divergence of
opinion of the High Courts of Kerala, Madras on one hand
and High Court of Andhra Pradesh on the other, a three
Judge Bench of this Court considered the matter and held
as follows:
“4. A learned Single Judge of the Kerala High Court considered this question in the case of Itty v. Asstt. Director [(1992) 58 ELT 172 (Ker)]. On a conjoint reading of Sections 40 and 56 of the Act, the learned Judge came to the conclusion that the failure to obey the summons issued under Section 40(1) cannot be held to be a contravention of the provisions of the Act, rule, direction or order inasmuch as it is only
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when directions pertaining to some money value involved are disobeyed, such disobedience is punishable under Section 56 of the Act. The learned Judge applied the ordinary rules of construction that penal statutes should receive a strict construction and the person to be penalised must come squarely within the plain words of the enactment. We are unable to accept the constructions put in the aforesaid judgment as in our view clauses (i) and (ii) of Section 56(1) are material for deciding the quantum of punishment and further, there is no reason why the expression “in any other case” in Section 56(1)(ii) should be given any restrictive meaning to the effect that it must be in relation to the money value involved, as has been done by the Kerala High Court. The summons issued under Section 40, if not obeyed, must be held to be a contravention of the provisions of the Act and at any rate, a contravention of a direction issued under the Act, and therefore, such contravention would squarely come within the ambit of Section 56 of the Act. The question came up for consideration before a learned Single Judge of the Madras High Court in the case of C.Sampath Kumar v. A.N.Dyaneswaran [ Criminal OPs Nos. 5468 and 5629 of 1996 dated 1-8-1997] and was disposed of by the learned Judge of the Madras High Court by judgment dated 1-8-1997. The Madras High Court also came to the conclusion that the entire Section 56 of the Act is identified and substantiated only in terms of the extent and value of the money involved in the offence, and therefore, violation or contravention of summons, issued under Section 40 of the Act unrelated to the money involved in the investigation cannot be held to be punishable under Section 56. Against the aforesaid judgment of the Madras High Court, the department had preferred appeals to this Court, which were registered as Criminal Appeals Nos. 143-44 of 1998, but the question raised was not necessary to be answered as the persons concerned appeared before the
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Enforcement Authorities and were arrested by the said Enforcement Authorities and, therefore, this Court kept the questions of law open by its order dated 20-7-1998. In yet another case, the question arose for consideration before the Madras High Court in Criminal OP No. 5718 of 1996 and a learned Single Judge did not agree with the earlier decision of the said High Court in Criminal OPs Nos. 5468 and 5629 of 1996 and referred the matter to a Division Bench by his order dated 13-8-1997 and it was submitted at the Bar that the Division Bench has not yet disposed of the matter. The question came up for consideration before the Andhra Pradesh High Court in the case of P.V. Prabhakara Rao v. Enforcement Directorate, Hyderabad [1998 Cri LJ 2507 (AP)] and the said High Court has taken the view that failure to attend and give statement in pursuance of summons issued under Section 40 of the Act, clearly amounts to disobeyance of the directions given by the authority concerned and therefore, provisions of sub-section (1) of Section 56 apply. The learned Judge of the Andhra Pradesh High Court interpreted the expression “in any other case” in clause (ii) of Section 56(1) to mean that the said provision would get attracted even though no amount or value is involved in the contravention in question. The aforesaid view of the Andhra Pradesh High Court appears to us, is the correct interpretation of the provisions contained in Sections 40 and 56 of the Act.”
7. The question of service under Section 40(3) of FERA,
1973 not being effected on the Respondent is irrelevant at
this point of time as he was represented by an Advocate
before the Trial Court. It appears that the Respondent is
not interested in these proceedings. In any event, the
judgment of the High Court cannot be sustained as it is 7
contrary to the law laid down by this Court in
Enforcement Director and Anr. v. M. Samba Siva Rao
and Ors. (supra).
8. For the aforementioned reasons, the judgment of the
High Court is set aside and the appeals are allowed.
..…..............................J [S.A.BOBDE]
..…................................J [L. NAGESWARA RAO]
New Delhi, August 17, 2017
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