Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1135 OF 2009
(Arising out of SLP (Crl.) No.431 of 2008)
Dalip Kaur & Ors. … Appellants
Versus
Jagnar Singh & Anr. … Respondents
J U D G M E N T
S.B. Sinha, J.
1. Leave granted.
2. Whether breach of contract of an agreement for sale would constitute an offence
under Section 406 or Section 420 of the Indian Penal Code is the question involved herein.
3. It arises in the following factual background:
Appellant is the owner of some agricultural lands. He entered into an agreement
for sale with the respondent No.2 agreeing to sell 13 acres of land at the rate of
Rs.4,70,000/- per acre. Allegedly, respondent No.2 is said to be a property dealer. He paid
a sum of Rs.7,00,000/- towards advance to the appellant. A sum of Rs.14,20,000/- was
furthermore paid to the appellant within a period of seven months from the date of
execution of the said sale agreement.
4. Inter alia, on the premise that the second respondent was unable to pay the
balance amount of consideration, the appellant executed a deed of sale in favour of Balbir
Singh and Mohinder Singh. Whereas the case of the appellant is that it was at the instance
of the respondent No.2, the said deed of sale was executed, the latter contends that the
appellant did so without calling upon him to pay the balance amount and as such he
committed an offence under Section 406 and Section 420 of the Indian Penal Code.
Pursuant to or in furtherance of the agreement dated 12.05.2006, the appellant paid a sum
of Rs.7,20,000 to the respondent No.2 at the time of cancellation of agreement of sale.
Appellant furthermore stated that another agreement was entered into on or about
10.6.2006 pursuant whereto the parties have agreed to cancel the agreement of sale itself
and it was furthermore agreed that in the event the appellant fails to refund the amount,
the respondent will take recourse to law.
5. Appellants in this Special Leave Petition, in no uncertain terms, stated that they
were ready and willing to pay the amount on due date.
6. Indisputably, the respondent No.2 lodged a first information report on or about
7.9.2006, inter alia, alleging :
“… we got a call from Surjit Singh, who said us to come tomorrow i.e.
12.05.2006 to execute the sale deed and if they could not execute the sale
deed they will return our money. We again reached Tapa Mandi on
12.05.2006. The above said accused were called at the home of Shri
Harbans Singh & they said that they don’t want to sell their land, so
you take your money back. After this we & accused persons came at
Tapa Mandi where cancellation deed was executed & accused have
returned us Rs.7,80,000/- & remaining amount of Rs.14,20,000/- was
promised to return till 10.06.2006 & it was also written, if accused
persons could not return Rs.14,20,000/- till 10.06.2006, the agreement to
sell will remain intact and amount of Rs.7,80,000/- given by the accused
will be forfeited in favour of the complainant. The accused persons did
not return the money of Rs.14,20,000/- till 10.06.2006, so we reached at
their home at village Khokhar on 10.06.2006. The accused has
promised us to give that amount on 20.06.2006. But accused still did
not return the amount, when we reached on 20.06.2006 to take our
money, we came to know that accused have sold the land which was
subject matter of the agreement, to Balbir Singh, Mohinder Singh sons
of Mohar Singh son of Rulia Singh etc. R/o village Tanola, District
Sangrur and got the sale deed executed in their favour on 10.05.2006.
After that, we got a copy of registry with the help of an Advocate & we
came to know that the land subject matter of agreement with us was
sold. After that, one application was given to sub-registrar, Rampura
Phul on 23.06.2006 to mark my presence and again on 26.06,2006 one
application was given to mark my presence being holiday on
24/25.06.2006 & marked my presence. We have taken the amount with
us to get the sale deed executed. Accused neither returned our amount
of Rs.22,00,000/- nor executed the sale deed in our favour. Accused has
committed fraud with us and grabbed our Rs.22.0 lacs & rather
threatening to kill us if we have taken any action against them.”
7. Appellants filed an application before the High Court of Punjab and Haryana at
Chandigarh on 25.8.2007 for quashing the said first information report No.302 dated
7.9.2006. By reason of the impugned order dated 31.8.2007, the said application has been
rejected by a learned Single Judge of the said Court, stating :
“The petitioners despite the agreement to sell having been cancelled
have not returned the earnest money, which is indicative of their
dishonest intention leading to registration of the FIR. Nothing has been
shown to this Court which could persuade it to exercise its inherent
jurisdiction under Section 482 of the Code of Criminal Procedure.
Dismissed.”
8. Mr. Sachin Jain, learned counsel appearing on behalf of the appellant, would urge
that the allegations made in the first information report, even if given face value and taken
to be correct in its entirety, does not constitute an offence under Section 406 and 420 of the
Indian Penal Code.
9. Mr. Vivek Sharma, learned counsel appearing on behalf of the respondent, on the
other hand, supported the impugned judgment contending that the appellants not only sold
the land to other persons but also deliberately refused to return a huge amount of
Rs.22,00,000/-, despite having made promise therefor.
10. Sections 405 and 415 of the Indian Penal Code defining ‘criminal breach of trust’
and ‘cheating’ respectively read as under:
"405 - Criminal breach of trust.-Whoever, being in any manner
entrusted with property, or with any dominion over property,
dishonestly misappropriates or converts to his own use that property,
or dishonestly uses or disposes of that property in violation of any
direction of law prescribing the mode in which such trust is to be
discharged, or of any legal contract, express or implied, which he has
made touching the discharge of such trust, or wilfully suffers any other
person so to do, commits "criminal breach of trust".
“415. Cheating—Whoever, by deceiving any person, fraudulently or
dishonestly induces the person so deceived to deliver any property to
any person, or to consent that any person shall retain any property, or
intentionally induces the person so deceived to do or omit to do
anything which he would not do or omit if he were not so deceived, and
which act or omission causes or is likely to cause damage or harm to
that person in body, mind, reputation or property, is said to ‘cheat’.”
An offence of cheating would be constituted when the accused has fraudulent or
dishonest intention at the time of making promise or representation. A pure and simple
breach of contract does not constitute an offence of cheating.
11. The ingredients of Section 420 of the Indian Penal Code are :
“( i ) Deception of any persons;
( ii ) Fraudulently or dishonestly inducing any person to deliver any
property; or
( iii ) To consent that any person shall retain any property and finally
intentionally inducing that person to do or omit to do anything
which he would not do or omit.”
12. The High Court, therefore, should have posed a question as to whether any act of
inducement on the part of the appellant has been raised by the second respondent and
whether the appellant had an intention to cheat him from the very inception. If the dispute
between the parties was essentially a civil dispute resulting from a breach of contract on the
part of the appellants by non-refunding the amount of advance the same would not
constitute an offence of cheating. Similar is the legal position in respect of an offence of
criminal breach of trust having regard to its definition contained in Section 405 of the
Indian Penal Code. {See Ajay Mitra v. State of M.P. [(2003) 3 SCC 11]}.
13. There cannot furthermore be any doubt that the High Court would exercise its
inherent jurisdiction only when one or the other propositions of law, as laid down in R.
Kalyani v. Janak C. Mehta & Ors. [(2009 (1) SCC 516] is attracted, which are as under:
“(1) The High Court ordinarily would not exercise its inherent
jurisdiction to quash a criminal proceeding and, in particular, a First
Information Report unless the allegations contained therein, even if
given face value and taken to be correct in their entirety, disclosed no
cognizable offence.
(2) For the said purpose, the Court, save and except in very
exceptional circumstances, would not look to any document relied upon
by the defence.
(3) Such a power should be exercised very sparingly. If the
allegations made in the FIR disclose commission of an offence, the court
shall not go beyond the same and pass an order in favour of the accused
to hold absence of any mens rea or actus reus.
(4) If the allegation discloses a civil dispute, the same by itself
may not be a ground to hold that the criminal proceedings should not
be allowed to continue.”
Yet again, in Hira Lal & Ors. v. State of U.P. & Ors. [2009 (5) SCALE 418], this
Court held :
“10. The parameters of interference with a criminal proceeding by
the High Court in exercise of its jurisdiction under Section 482 of the
Code are well known. One of the grounds on which such interference is
permissible is that the allegations contained in the complaint petition
even if given face value and taken to be correct in their entirety,
commission of an offence is not disclosed. The High Court may also
interfere where the action on the part of the complainant is mala fide.”
{See also Harmanpreet Singh Ahluwalia & Ors. v. State of Punjab & Ors. [2009
(7) SCALE 85]}
14. As the High Court has not applied its mind with regard to the aforementioned
aspects of the matter, the impugned judgment cannot be sustained. It is set aside
accordingly. The appeal is allowed.
15. The matter is remitted to the High Court for consideration of the matter afresh.
…………………….J.
[S.B. Sinha]
……………..…J.
[Asok Kumar Ganguly]
New Delhi;
July 7, 2009