M/S. SWIL LTD. vs. STATE OF DELHI

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 CASE NO.: Appeal (crl.) 820 of 2001 Special Leave Petition (crl.) 620 of 2001 PETITIONER: M/S. SWIL LTD. Vs. RESPONDENT: STATE OF DELHI & ANOTHER DATE OF JUDGMENT: 14/08/2001 BENCH: S.N.Phukan, M.B.Shah JUDGMENT: A. Sasikanth ...Appellant Versus State of Delhi & Another ...Respondents AND TRANSFERRED CASE (Crl.) No.1/2001. J. Rajmohan Pilla ...Appellant Versus Union of India & Others ...Respondents J U D G M E N T Shah, J. Leave granted in S.L.P. (crl.) No. 620 of 2001. The High Court of Delhi in Criminal Misc. (Main) No.1818 of 2000 vide judgment and order dated 03.7.2000 arrived at the conclusion that "the Court was totally unjustified in summoning the petitioner when the petitioner was not shown in the column of accused persons in the charge sheet". Relying on Section 319 Cr.P.C., the High Court held that such persons could be summoned by the Court under Section 319 only after the evidence has been recorded. That order is challenged in this appeal. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 Learned senior counsel, Dr. Singhvi, appearing for the appellant submitted that the impugned order passed by the High Court ignored the provisions of Section 190 Cr.P.C. and there was no question of referring to Section 319 Cr.P.C. at the stage. As against this, learned senior counsel, Mr. R.K. Jain, appearing for respondent no.2 supported the impugned order and submitted that in the charge-sheet respondent no.2 was not shown as accused and his name appeared only in column no.2 and, therefore, without there being any additional evidence on record, Magistrate was not justified in issuing summons. He, therefore, contended that the High Court rightly referred to Section 319 and held that without there being any additional evidence respondent no.2 could not be summoned as accused. Brief facts are-it is the say of the complainant-appellant that it is a public limited company dealing in import and export business and is having its registered office at Calcutta and branch office at New Delhi. Petitioner lodged FIR No.616/97 on 28.8.1997 at police station Kalkaji, New Delhi, against M/s Malabar Cashewnuts and Allied Products, having its office at Quilon (Kerala) and its partners. During investigation, it was revealed that respondent no.2 J. Rajmohan Pillai was the Managing Director of another sister company known as M/s Pace International Company and two letter of credits given by the complainant-appellant were transferred by one of the accused A. Suresh Kumar to the Pace International Company. On this discovery, notice under Section 160 Cr.P.C. was issued to J. Rajmohan Pillai by the police. Because of the stay order issued by the High Court of Kerala it was not possible for the police to interrogate respondent no.2 and to ascertain whether he was involved in the conspiracy. He was, therefore, not joined as accused in the charge-sheet submitted by the police, but his name was shown in column no.2, which is meant for the accused who are not sent for the trial. It was also stated that accused had cheated, misappropriated and caused wrongful loss to the complainant company to the tune of Rs.2,10,60,000/-. On the basis of the said charge sheet, the Metropolitan Magistrate on 3rd August, 1999 issued summons against all accused shown in the FIR for the offence under Sections 420/406/120-B IPC. On the next date of posting (20.12.1999), he also issued the summons to respondent no.2. That part of the order was challenged by him by filing the aforesaid petition before the High Court of Delhi. In our view, from the facts stated above it is clear that at the stage of taking cognizance of the offence, provisions of Section 190 Cr.P.C. would be applicable. Section 190 inter alia provides that ’the Magistrate may take cognizance of any offence upon a police report of such facts which constitute an offence.’ As per this provision, Magistrate takes cognizance of an offence and not the offender. After taking cognizance of the offence, the Magistrate under Section 204 Cr.P.C. is empowered to issue process to the accused. At the stage of issuing process, it is for the Magistrate to decide whether process should be issued against particular person/persons named in the charge sheet and also not named therein. For that purpose, he is required to consider the FIR and the statements recorded by the police officer and other documents tendered along with charge sheet. Further, upon receipt of police report under Section 173 (2) Cr.P.C., the Magistrate is entitled to take cognizance of an offence under Section 190(1)(b) even if the police report is to the effect that no case is made out against the accused by ignoring the conclusion arrived at by the investigating officer and independently applying his mind to the facts emerging from the investigation by taking into account the statement of the witnesses examined by the police. At this stage, there is no question of application of Section 319 Cr.P.C. Similar contention was negatived by this Court in Raghubans Dubey vs. State of Bihar [(1967) 2 SCR 423] by holding thus: "In our opinion, once cognizance has been taken http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 by the Magistrate, he takes cognizance of an offence and not the offenders; once he takes cognizance of an offence it is his duty to find out who the offenders really are and once he comes to the conclusion that apart from the persons sent up by the police some other persons are involved, it is his duty to proceed against those persons. The summoning of the additional accused is part of the proceeding initiated by his taking cognizance of an offence." Further, in the present case there is no question of referring to the provisions of section 319 Cr.P.C. That provision would come into operation in the course of any inquiry into or trial of an offence. In the present case, neither the Magistrate was holding inquiry as contemplated under section 2(g) Cr.P.C. nor the trial had started. He was exercising his jurisdiction under section 190 of taking cognizance of an offence and issuing process. There is no bar under section 190 Cr.P.C. that once the process is issued against some accused, on the next date, the Magistrate cannot issue process to some other person against whom there is some material on record, but his name is not included as accused in the charge-sheet. In the result, the appeal is allowed, the impugned order passed by the High Court is set aside. In view of the aforesaid order, SLP (Crl.) No.1564-1565 of 2001 filed by A. Sasikanth seeking quashing of the impugned order passed by the High Court of Delhi in Criminal Misc. (Main) No.1818 of 2000 and T.C. (Crl.) No.1 of 2001, originally filed by J. Rajmohan Pillai before the High Court of Kerala would also not survive and stand disposed of accordingly. The trial court to proceed with the matter in accordance with law.