Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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% Pronounced on: 18 May, 2022
+ CRL.M.C. 174/2021
SANDEEP SINGH ..... Petitioner
Through: Mr. Mudit Jain, Mr. Hardik Sharma,
Advocates alongwith petitioner in
person.
Versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Manjeet Arya, APP for R-1/State
with SI Vivek Malik.
Mr. Vikas Arora, Advocate for R-
2/complainant.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
J U D G M E N T
1. The petition has been filed by the complainant in FIR No.170/2019,
which was registered under Sections 380/406/420/506/120B IPC at Police
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Station Vasant Kunj, Delhi, being aggrieved by the impugned order dated 14
January, 2021 passed by the learned Chief Metropolitan Magistrate, Patiala
House Courts, New Delhi.
2. Mr. Mudit Jain, learned counsel for the petitioner submitted that the
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learned Chief Metropolitan Magistrate reviewed his earlier order dated 20
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August, 2020 without any power to do so. Vide order dated 20 August,
2020, 8 moulds being seized by the police in FIR No.170/2019, were ordered
to be released to the petitioner, whereas vide the impugned order, the
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Digitally Signed
By:MANJEET KAUR
Signing Date:18.05.2022
15:43:56
petitioner was directed to surrender the released moulds within 7 days.
Further, the Investigating Officer was directed to take possession of the same.
3. It may be mentioned here that the FIR has been registered by the
petitioner as a partner of respondent No.2 submitting that they had set up a
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partnership firm through a registered Partnership Deed dated 10 March,
2014 for manufacturing remote controls in the name and style of M/s S.S.
Manufacturing. The petitioner claims to have suddenly realized that the
respondent No.2 had created a parallel company in the name of M/s Rugs
Enterprises Pvt. Ltd. which was operating from M/s S.S. Manufacturing at the
leased premises and the respondent No.2/accused along with a few employees
planned a criminal conspiracy to misappropriate M/s S.S. Manufacturing‟s
finished goods, raw material and machinery hypothecated for their own
wrongful gain. According to the petitioner, the respondent No.2 was fully
aware of the hypothecation of the machinery to Andhra Bank and the loan, as
also the fact that in default of repayment, the loan would be recovered from
the property belonging to the petitioner‟s father which had been mortgaged to
Andhra Bank.
4. In the backdrop of these allegations of misappropriation, FIR
No.170/2019 was registered at Police Station Vasant Kunj, Delhi against the
respondent No.2 and others for having committed offences under Sections
380/406/420/506/120B IPC. Subsequently, Sections 467/468/471 IPC were
also added by the Investigating Officer. It is the case of the petitioner that
during investigations, the premises of M/s V.P. Automotive Components
were raided and 8 moulds were seized which belonged to M/s S.S.
Manufacturing. On the same day, upon a raid of the premises of M/s LIT
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By:MANJEET KAUR
Signing Date:18.05.2022
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India Pvt. Ltd., which was a company that belonged to the respondent No.2,
111 boxes of finished goods/remotes were also seized.
5. The petitioner moved an application under Section 451 Cr.P.C. and
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vide order dated 20 August, 2020, 8 moulds were released to him. In
separate proceedings, the wife of the respondent No.2, being the Authorised
Representative of M/s Rugs Enterprises Pvt. Ltd. approached the court of the
learned Chief Metropolitan Magistrate for release of 111 boxes of finished
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goods/remotes and vide order dated 17 September, 2020, these were directed
to be released to her as an Authorised Representative of M/s Rugs Enterprises
Pvt. Ltd.
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6. The respondent No.2 filed an application on 28 September, 2020
before the court of the learned Chief Metropolitan Magistrate seeking
directions to the petitioner to surrender the moulds released to him earlier.
The learned counsel for the petitioner submitted that such an order could not
have been passed by the learned Chief Metropolitan Magistrate, since it had
no powers to review its order. The order had to be, therefore, set aside
straightway. Reliance has been placed on Muneshwar Bux Singh Vs. State
1955 SCC OnLine All 362, Juhi Modi Vs. Neeraj Gupta & Anr. 1999 SCC
OnLine Del 796, Adalat Prasad Vs. Rooplal Jindal & Ors. (2004) 7 SCC
338, Subramanium Sethuraman Vs. State of Maharashtra 2005 SCC (Crl)
242, Smt. Anisa Begum v. Masoom Ali and Ors. 1985 SCC OnLine Del 382,
M/s Shiva Leasing CO. Vs State, 1999 (79) DLT 148, Sunderbhai Ambalal
Desai v. State of Gujarat (2002) 10 SCC 283, Ravindra Nath Singh v. State
of Bihar & Anr. 2002 SCC OnLine Pat 135, M.S. Jaggi v Subaschandra
Mohapatra 1997 SCC OnLine Ori 98, Iqbal Singh Marwah & Anr. V.
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Signing Date:18.05.2022
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Meenakshi Marwah & Anr. 2005 (4) SCC 370, K.G. Premshankar v
Inspector of Police & Anr. (2002) Cri.L.J. 4343, Kekoo J. Maneckji v.
Union of India and Ors. 1980 CRI L.J. 258, Janta Dal v. H.S Chowdhary
and Anr. (1992) 4 SCC 305) and Manjit Singh v. State 2014 (214) DLT 646,
in support of the contention that the Magistrate has no power to review its
order.
7. It was also submitted that the prayer of the respondent No.2 was that
the moulds be given to the Investigating Officer. This, according to the
learned counsel for the petitioner would have only resulted in the ruination of
the machinery which was so fundamental to the manufacturing process. It
was further submitted that these moulds have been hypothecated to the Bank
and it was with the permission of the Bank, to put the moulds to good use,
that after the hypothecated machinery and raw materials etc. had been sold to
a firm M/s SRT Engineering, the moulds were handed over to that company,
but the petitioner had no role in that company and was not earning any money
therefrom. Thus, it was submitted that the impugned order be set aside.
8. In reply, Mr. Vikas Arora, learned counsel for the respondent No.2,
submitted that in appropriate cases, an interlocutory order, such as a superdari
order, could be reviewed. It was submitted that the necessity to file the
application arose, when the petitioner had handed over the moulds to some
other company and though had taken them on superdari from the court had let
the moulds out of his custody to earn unlawfully at the expense of the
partnership firm, which could not now function. It was further submitted that
when the first order had been passed, no notice had been issued to the
respondent No.2, though he was 60% share holder/partner in M/s S.S.
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Manufacturing. It was also submitted that at the time the earlier order was
passed, the petitioner had misrepresented to the learned Chief Metropolitan
Magistrate that he continued to be a partner of the partnership firm, whereas
at that point of time, the partnership had been dissolved. It was submitted that
the moulds were not of a nature that would deteriorate. Reliance has been
placed on Surya Vadanan Vs. State of Tamil Nadu and Ors. (2015) 5 SCC
450, Smt. Anisa Begum (supra), Vasu Vs. Unnikrishnan 1983 SCC OnLine
Ker 60, M/s Niketan Traders Vs. State & Anr. (2007) 1 JCC 468, Vishnu
Agarwal Vs. State of Uttar Pradesh and Anr. (2011) 14 SCC 813 and Ira
Juneja & Anr. Vs. State & Anr. 2004 (72) DRJ 207, in support of the
contentions of the learned counsel for the respondent No.2.
9. In the present case, it would be relevant to consider whether there were
any grounds to recall the order granting custody of the moulds to the
petitioner. The impugned order may now be considered. The 8 moulds were
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apparently seized on 10 August, 2019. Thereafter an application was moved
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by the petitioner, which application was taken up for consideration on 20
August, 2020 (Annexure P-5 to the petition). The order does not record the
presence of the accused or any submissions on behalf of the accused, but a
copy of the order was directed to be sent to the counsel for the accused. It is
clear that in the nature of the case set up, it was proper for the court to have
issued notice to the accused/the respondent No.2 herein, before deciding the
release of moulds. Though a final order on entitlement was not required to be
conducted, at least the respondent No.2 ought to have been heard. It has been
held in State Bank of India Vs. Rajendra Kumar Singh & Ors. (1969) 2
SCR 216, Shyam M. Sachdev Vs. The State & Anr. 1990 SCC OnLine Del
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240 and M.S. Jaggi (supra) that at the time of releasing a property on
superdari , the courts must grant the affected parties an adequate opportunity
to be heard.
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10. Subsequently, the respondent No.2 filed an application dated 28
September, 2020 for directions to the petitioner to deposit the moulds with the
Investigating Officer. The learned Chief Metropolitan Magistrate heard both
sides on the application and it was observed in the impugned order that the
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order dated 20 August, 2020 had apparently been passed assuming that M/s
S.S. Manufacturing was still in existence where the petitioner/Sandeep Singh
was still a partner and being the complainant in FIR No.170/2019, Police
Station Vasant Kunj, he was granted superdari of 8 moulds, also recording
that this was in the absence of any representation from the respondent
No.2/Simran Sodhi. It may be noted that in the first order it has also been
recorded that the Investigating Officer was of no assistance whatsoever. The
reason for modifying the order was thus based on the absence of an
opportunity of being heard being availed of by the respondent No.2 and the
absence of useful information from the Investigating Officer. It was on
account of the violation of the principles of natural justice that the order dated
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20 August, 2020 was, therefore, modified.
11. Since both sides were staking a claim to the ownership rights of the
moulds, the learned Chief Metropolitan Magistrate concluded that till the
rights of the parties crystallized through adjudication process, the property
should be kept in the exclusive possession of the Investigating Officer.
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Signature Not Verified
Digitally Signed
By:MANJEET KAUR
Signing Date:18.05.2022
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12. In a petition under Section 482 Cr.P.C., interference by this Court, in
exercise of its discretionary power can be only when clear perversity or error
is disclosed on the face of the record. Perversity and non-application of mind
are clearly absent in the present case.
13. In Dhruvaram Murlidhar Sonar Vs. State of Maharashtra, (2019) 18
SCC 191, the Supreme Court has held as under :
“8. It is well settled that exercise of powers under Section 482
CrPC is the exception and not the rule. Under this section, the
High Court has inherent powers to make such orders as may be
necessary to give effect to any order under the Code or to prevent
the abuse of process of any court or otherwise to secure the ends
of justice. But the expressions “abuse of process of law” or “to
secure the ends of justice” do not confer unlimited jurisdiction on
the High Court and the alleged abuse of process of law or the
ends of justice could only be secured in accordance with law,
including procedural law and not otherwise.”
14. In Smt. Anisa Begum (supra), a number of divergent of judicial
opinions were considered, one line of decisions holding that an order under
Section 451 Cr.P.C. was purely interlocutory in nature and the other, holding
that it is a final order or an intermediate order which affected the valuable
rights of the parties to hold and keep the property during the pendency of the
case. It was then held that the order under Section 451 Cr.P.C. was essentially
interlocutory in nature, as it did not permit any final determination of the
rights of the parties. Nevertheless, a decision under Section 451 Cr.P.C.
would be as per the discretion of the court, which no doubt, has to be
judiciously exercised. The purpose of handing over custody of the
goods/property is to enable its production before the court during trial. Such
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custody is kept by the superdar only on behalf of the court. The superdar is
bound to produce the property as and when so directed by the court. The
court of course has the right to recall such entrustment.
15. There can be no doubt, an order under Section 451 Cr.P.C. is of an
interlocutory nature, since the whole purpose is for safe custody of the
goods/property during the pendency of the trial, as it is Section 452 Cr.P.C.
which would come into play, when the goods/property is to be disposed of at
the conclusion of the trial. The Trial Court would not be powerless to modify
orders of custody as per changed circumstances. The Trial Court has the
powers to recall entrustment, as held in Smt. Anisa Begum (supra). For
instance, there could be circumstances where the superdar is not in a position
to keep the custody of the goods/property and seeks to surrender it into the
court. Would the Trial Court be powerless to hand it over to some other
person on the same terms as earlier or on different modified terms? Similarly,
where the court finds that the initial order was passed on account of certain
mistaken notions, as in the present case, that the partnership firm was in
existence and the petitioner alone had a right to the moulds and also in view
of the fact that the respondent No.2 who also had an equal status as a partner
in the erstwhile partnership firm to claim custody, was denied even a hearing,
it cannot be said that the modification of this interlocutory order would be
possible only, by approaching the High Court under Section 482 Cr.P.C.
Orders that would only smoothen the process of trial cannot be rendered so
complicated. In fact, the power to modify orders passed under Section 451
Cr.P.C., is inherent in the provision as the purpose is only safe custody and
production “during trial”. This is unlike the orders of summoning in respect of
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which Adalat Prasad (supra) and subsequent judgments have held that recall
of orders is not possible.
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16. The impugned order dated 14 January, 2021 passed after hearing all
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the parties resulting in the recall of the earlier order dated 20 August, 2020
cannot be held to be perverse or beyond the jurisdiction of the learned Trial
Court. No interference is called for by this Court in exercise of powers under
Section 482 Cr.P.C.
17. The present petition lacks merit and the same is dismissed
18. The judgment be uploaded on the website forthwith.
(ASHA MENON)
JUDGE
MAY 18, 2022/ „bs‟
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Signature Not Verified
Digitally Signed
By:MANJEET KAUR
Signing Date:18.05.2022
15:43:56