Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 749 OF 2022
Rekha Jain ..Appellant (S)
Versus
The State of Karnataka & Anr. ..Respondent (S)
J U D G M E N T
M. R. Shah, J.
1. Feeling aggrieved and dissatisfied with the impugned
judgment and order dated 15.09.2020 passed by the High
Court of Karnataka at Bengaluru in Criminal Petition No.
3442/2020, by which, the High Court has dismissed the
said criminal petition and has refused to quash the
FIR/criminal proceedings against petitioners, the original
writ petitioners before the High Court have preferred the
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.05.10
17:24:46 IST
Reason:
present appeal.
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2. At the outset, it is required to be noted that by order dated
08.01.2021, the present appeal in respect of petitioner No.
1 (Kamalesh Mulchand Jain) has been dismissed and the
notice has been issued in respect of appellant – petitioner
No. 2 (Rekha Jain). Therefore, the present appeal is
required to be considered qua accused Rekha Jain only.
3. That respondent No. 2 herein – original complainant
lodged a complaint against one Kamalesh Mulchand Jain
(husband of Rekha Jain), alleging, interalia, that by
misrepresentation, inducement and with an intention to
cheat him, the said Kamalesh Mulchand Jain had taken
away 2 kg and 27 grams of gold jewellery. A complaint was
registered as FIR/Crime Case No. 75/2020 dated
13.03.2020 for the offence under Section 420 of Indian
Penal Code (IPC). During the course of the investigation, it
was found that appellant – Rekha Jain was absconding
and the gold jewellery, taken away from the original
complainant by her husband – Kamalesh Mulchand Jain,
was with her, therefore, the investigation was carried out
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against her also, which led to the said Rekha Jain to
approach the High Court by way of a petition under
section 482 of Cr.PC to quash the FIR against her for the
offence under Section 420 of IPC. By the impugned order,
the High Court refused to quash the criminal
proceedings/FIR, even in so far as the accused – Rekha
Jain is concerned. Hence, the present appeal.
4. Learned counsel appearing on behalf of the appellant –
accused – Rekha Jain has vehemently submitted that
considering the allegations in the complaint/FIR as they
are, there are no allegations that accused Rekha Jain
induced the complainant to deliver the gold jewellery. It is
submitted that the entire allegations can be said to be
against Kamalesh Mulchand Jain, who happens to be the
husband of the appellant – Rekha Jain. It is submitted
that therefore, when there are no allegations of
inducement by present Appellant – Accused Rekha Jain, it
cannot be said that the appellant – accused – Rekha Jain
has committed any offence as alleged for the offence under
Section 420 of IPC.
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It is submitted that therefore the High Court has
committed a grave error in not quashing the criminal
proceedings against the appellant – accused Rekha Jain
for the offence under Section 420 of IPC.
5. The present appeal is vehemently opposed by Shri Saket
Gogia, learned counsel appearing on behalf of the original
complainant.
5.1 It is vehemently submitted by learned counsel appearing
on behalf of the original complainant that the appellant –
accused – Rekha Jain is found to be in possession of the
gold jewellery, which was taken away from the
complainant. That even the appellant – accused – Rekha
Jain was absconding. It is contended that it cannot be said
that the appellant has not committed any offence at all.
That the appellant – accused may be charged for the other
offences of keeping the gold jewellery, which is property
obtained by her husband by cheating and deceiving.
Therefore, it is prayed not to quash the criminal
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proceedings/FIR even so far as the appellant – accused
Rekha Jain is concerned.
6. Learned counsel appearing on behalf of accused – Rekha
Jain – the appellant has submitted that she has been
chargesheeted for the offence under Section 420 of IPC and
the said accused is shown as accused No. 4.
7. We have heard learned counsel appearing on behalf of the
respective parties at length.
8. At the outset, it is required to be noted that the offence
alleged against the appellant – accused – Rekha Jain is for
the offence under Section 420 of IPC. She has been now
chargedsheeted for the said offence. However, considering
the allegations in FIR/complaint, it can be seen that the
entire and all the allegations are against the accused
Kamalesh Mulchand Jain. In the complaint/FIR, there are
no allegations whatsoever to the effect that the accused
Rekha Jain induced the complainant to part with the gold
jewellery. Therefore, in the absence of any allegation of
inducement by the accused Rekha Jain, she cannot be
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prosecuted for the offence under Section 420 of IPC. There
must be a dishonest inducement by the accused.
As per Section 420 of IPC, whoever cheats and thereby
dishonestly induces the person deceived to deliver any
property to any person, can be said to have committed the
offence under Section 420 of IPC. Therefore, to make out a
case against a person for the offence under Section 420 of
IPC, there must be a dishonest inducement to deceive a
person to deliver any property to any other person. In the
present case, there is no allegation at all against accused –
Rekha Jain of any inducement by her to deceive and to
deliver the gold jewellery. The allegations of dishonest
inducement and cheating are against her husband –
accused – Kamalesh Mulchand Jain. Therefore,
considering the allegations in the FIR/complaint as they
are, and in the absence of any allegation of dishonest
inducement by Rekha Jain, it cannot be said that she has
committed any offence under Section 420 of IPC for which
she is now chargesheeted. Therefore, the High Court has
committed a grave error in not quashing the criminal
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proceedings against Rekha Jain for the offence under
Section 420 of IPC. This is a fit case where the High Court
could have exercised its powers under Section 482 of
Cr.PC and to quash the criminal proceedings against
Rekha Jain for the offence under Section 420 of IPC.
9. In view of the above and for the reasons stated above, the
present appeal succeeds in part. The criminal proceedings
against the appellant – accused – Rekha Jain for the
offence under Section 420 of IPC is hereby quashed.
However, it is clarified that what is quashed is the criminal
proceedings for the offence under Section 420 of IPC only
and not for any other offence(s), if any, committed by the
accused – Rekha Jain. The present appeal is limited to the
offence under Section 420 of IPC only as at present she is
chargesheeted only for the offence under Section 420 of
IPC. The present appeal is allowed to the aforesaid extent.
…………………………………J.
(M. R. SHAH)
…………………………………J.
New Delhi, (B.V. NAGARATHNA)
May 10, 2022
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