DEVENDRA KISHANLAL DAGALIA vs. DWARKESH DIAMONDS PVT LTD

1 REPORTABLE    IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS. 1997­1998 OF 2013 (arising out of SLP(Crl.)Nos.2595­2596  of 2013) DEVENDRA KISHANLAL DAGALIA       … APPELLANT VERUS DWARKESH DIAMONDS PVT. LTD. AND ORS.     … RESPONDENTS J U D G M E N T SUDHANSU JYOTI MUKHOPADHAYA, J. Leave granted. These appeals have been preferred by  the   appellant­complainant   against   the   judgment   and  JUDGMENT th order dated 6  December, 2012 passed by the High Court  of   Judicature   at   Bombay   in   Criminal   Writ   Petition  Nos.3992 and 3993 of 2011.   By the impugned judgment  the High Court set aside the order passed by Sessions  Judge in CRA No.301 of 2010 and upheld the order passed  by the Special Metropolitan Magistrate. 2. The   appellant   filed   complaints   being   CC  No.3142/SS/2008   and   CC   No.3286/SS/2008   under   Section  Page 1 2 138 of Negotiable Instruments Act (hereinafter referred  to   as   ‘the   N.I.   Act’)   in   the   Court   of   the   Special  th  Metropolitan Magistrate  at Small Causes Court on 28

Magistrate   after   recording   of   the   pre­summoning  evidence   issued  summons   on  the   accused   under   Section  204   Cr.P.C.     The   accused­respondents   1,   2   &   3   then  filed application under Section 201 Cr.P.C. for return  of   complaint   for   want   of   jurisdiction.   They   alleged  that the entire transaction took place at New Delhi and  only the legal notice was issued from Mumbai and hence  the learned Magistrate has no jurisdiction to try and  entertain   the   complaint.   A   similar   application   was  JUDGMENT filed by the accused in CC No.3286/SS/2008. Thereafter,  th the learned Magistrate by order dated 5  January, 2010  allowed the application under Section 201 Cr.P.C. and  returned   the   complaint   for   want   of   jurisdiction.   A  similar order was passed by the learned Magistrate in  CC No.3286/SS/2008. 3. Being   aggrieved,   the   appellant­complainant   filed  Criminal   Revision   Applications   Nos.301   &  302   of  2010  Page 2 3 before   the   Sessions   Court,   Greater   Bombay.   Learned  nd  Sessions   Judge   by   the   judgment   and   order   dated   2 November,   2011   allowed   the   criminal   revision 

Magistrate   and   the   matter   was   remitted   back   to   the  Magistrate.   However,   at   the   instance   of   Respondent  Nos.1, 2 & 3 the order passed by the Sessions Judge was  set aside by the High Court by the order impugned. 4. Learned   counsel   appearing   on   behalf   of   the  appellant submitted that the Magistrate after finding  sufficient ground for proceeding and after issuance of  summons under Section 204 Cr.P.C., has no jurisdiction  to recall or review the order by exercising power under  JUDGMENT Section 201 Cr.P.C. It is further contended that the  High Court failed to consider the aforesaid fact and  has no answer to the issue as was raised and decided by  the   learned   Magistrate.   Further,   according   to   the  learned counsel for the appellant, in the matter under  Section 138 of the N.I.Act the appellant having been  issued   legal   notice   from   Mumbai,   the   Magistrate   has  jurisdiction to try and entertain the complaint. Page 3 4 5. Per contra, according to the learned counsel for  the respondents, the High Court of Bombay has taken due  course   and   settled   all   the   questions   raised   in   the 

by the appellant is silent with regard to place where  (a) the order was given by the respondent; (b) goods  were supplied; (c) the payment was agreed to be made:  (d)   the   cheques   in   question   were   issued:   (e)   the  cheques   in   question   were   dishonoured   and   (f)   the  parties to the petition intended to make and receive  the same. It is accepted that the notice in question  was issued from Mumbai. It is contended that issuance  of notice would not by itself give rise to a cause of  JUDGMENT action for filing the complaint at Mumbai. 6. Further, according to the respondents the appellant  has   concealed   the   relevant     facts   purposefully,  particularly the fact that the entire transaction had  taken place at Delhi and,   therefore, the Magistrate  has returned the complaint under Section 201 Cr.P.C. 7. We have heard learned counsel for the parties and  perused the record.  Page 4 5 8. The main questions involved in the present case are  : (i) Whether the Magistrate after having found  sufficient  ground  for proceeding in case and  issued  summons  under Section 204 Cr.P.C. has  the jurisdiction to recall or review the order  by   exercising   its   power   under   Section   201  Cr.P.C.; and (ii) Whether the  petition under Section 138 of  the N.I. Act was maintainable at Mumbai on the  ground that goods were supplied from Mumbai to  Delhi and cheques were handed over at Mumbai  and legal notice was issued from Mumbai. 9. To decide the issue, it is necessary to notice the  relevant   provisions   of   the     Cr.P.C.     as   discussed  JUDGMENT hereunder: Chapter XV of Cr.P.C. relates to complaints to the  Magistrates whereas Chapter XVI relates to commencement  of proceedings before the Magistrates. 10. Section 200 of Cr.P.C. relates to examination of  complaint. A Magsitrate taking cognizance of an offence  on complaint is required to examine the complaint and  both the complainant and witness present,  if any.  On  Page 5 6 such examination of the complaint and the witness, if  the   Magistrate   is   of   the   opinion   that   there   is   no  ground for proceeding, he has to dismiss the complaint  under Section 203 Cr.P.C. 11. Section 201 Cr.P.C. lays down the procedure to be  followed   by   the   Magistrate   not   competent   to   take  cognizance of the offence. If the complaint is made to  a Magistrate who is not competent to take cognizance of  the complaint he shall return the written complaint for  its   presentation   before   a   proper   court   and   if   the  complaint is not in writing, direct the complainant to  move before the proper court.  12. Section 202 contemplates “postponement of issue of  JUDGMENT process” on receipt of a complaint in the circumstances  mentioned therein. If the Magistrate is of the opinion  that   there   is   no   sufficient   ground   for   proceeding,  under Section 203 Cr.P.C. he can dismiss the complaint  by briefly recording his reasons.  13. The   commencement   of   proceedings   before   the  Magistrate   under   Chapter   XVI   starts   with   issue   of  process under Section 204 Cr.P.C. If in the opinion of  Page 6 7 a Magistrate taking cognizance of the offence there is  sufficient ground for proceeding, and the case appears  to be a summons­case, he shall issue his summons for 

case, he may issue a warrant, or, if he thinks fit, a  summons, for causing the accused to be brought or to  appear at a certain time before such Magistrate or (if  he has no jurisdiction himself) some other Magistrate  having   jurisdiction.   No   summons   or   warrant   shall   be  issued against the accused under sub­section (1) until  a list of the prosecution witnesses has been filed.  In  a   proceeding   instituted   upon   a   complaint   made   in  writing,   every   summons   or   warrant   issued   under   sub­ JUDGMENT section   (1)   shall   be   accompanied   by   a   copy   of   such  complaint. 14. The   aforesaid   provisions   make   it   clear   that   the  Magistrate is required to issue summons for attendance  of the accused only on examination of the complaint and  on   satisfaction   that   there   is   sufficient   ground   for  taking   cognizance   of   the   offence   and   that   it   is  competent to take such cognizance of offence.  Once the  Page 7 8 decision is taken and summon is issued, in the absence  of a power of review including inherent power to do so,  remedy lies before the High Court under Section 482 Cr. 

and not before the Magistrate. 15.   Issue with regard to the power of Magistrate to  recall process of summons fell for consideration before  a three­Judge Bench of this Court in  Adalat Prasad vs.  Therein  Rooplal Jindal and others, (2004) 7 SCC 338.   the following observation was made by this Court:  It is true that if a Magistrate takes  “15. cognizance   of   an   offence,   issues   process  without   there   being   any   allegation   against  the accused or any material implicating the  accused or in contravention of provisions of  Sections   200   and   202,   the   order   of   the  Magistrate   may   be   vitiated,   but   then   the  relief   an   aggrieved   accused   can   obtain   at  that stage is not by invoking Section 203 of  the Code because the Criminal Procedure Code  does not contemplate a review  of an order.  Hence in the absence of any review power or  inherent power with the subordinate criminal  courts, the remedy lies in invoking Section  482 of the Code.” JUDGMENT 16. Section   201   Cr.P.C.,   as   noticed   earlier,   can   be  applied immediately on receipt of a complaint, if the  Page 8 9 Magistrate is not competent to take cognizance of the  offence.   Once   the  Magistrate   taking   cognizance   of  an  offence   forms   his   opinion   that   there   is   sufficient 

204   Cr.P.C.,   there   is   no   question   of   going   back  following  the   procedure   under   Section  201   Cr.P.C.  In  absence of any power of review or recall the order of  issuance of summons, the Magistrate cannot recall the  summon in exercise of power under Section 201 Cr.P.C.  The first question is thus answered in negative and  in  favour of the appellant. 17. The   question     concerning   the   jurisdiction   of  Magistrate   to   issue   summons   fell   for   consideration  JUDGMENT before   this   Court   in   M/s.   Escorts   Limited   vs.   Rama  Mukherjee(Criminal Appeal No.1457 of 2013), 2013 (11)  Scale   487.   In   the   said   case   the   Court   noticed   the  earlier decision in  K. Bhaskaran vs. Shankaran Vaidhyam    In the light of the  Balan & Anr., (1999) 7 SCC 510.   language   used   in   Section   138   of   the   Act,   the   Court  found   five   components   in   Section   138   of   the   Act,  namely, Page 9 10 (1) drawing of the cheque;  (2) presentation of the cheque to  the bank; (3)  returning   the   cheque   unpaid 

payment within 15 days of the  receipt of the notice.” After saying so, this Court held that offence under  Section 138 of the Act can be completed only with the  concatenation of all the above components and for that  it is not necessary that all the above five acts should  have perpetrated at the same locality; it is possible  that   each   of   those   five   acts   were   done   at   five  different  localities,   but  a  concatenation  of   all  the  JUDGMENT above five is a  sine qua non  for the completion of the  offence under Section 138 of the Act. Having noticed  the aforesaid provisions,  this court in   Escorts Ltd.  held as follow: “5.  It is apparent, that the conclusion drawn  by   the   High   Court,   in   the   impugned   order  dated   27.4.2012,   is   not   in   consonance   with  the   decision   rendered   by   this   Court   in  Nishant   Aggarwal   vs.   Kailash   Kumar   Sharma,  [2013(7)   Scale   753]   .   Therein   it   has   been  Page 10 11

“3.  The  facts  very  briefly  are  that   the  respondent   delivered   a  cheque  dated  23rd  December,   2010   for   an   amount   of  `29,69,746/­(Rupees   Twenty   Nine   lakhs  sixty   nine   thousand   seven   hundred   forty  six   only)   on   Jammu   and   Kashmir   Bank  Limited,   Branch   Imam   Saheb,   Shopian,   to  the   appellant   towards   some   business  dealings  and  the appellant  deposited  the  same in UCO Bank, Sopore. When the cheque  amount was not encashed and collected in  the account of the appellant in UCO Bank  Sopore,   the   appellant   filed   a   complaint  under   Section   138   of   the   Negotiable  Instruments   Act,   1881   before   the   Chief  Judicial   Magistrate,   Sopore.   The  respondent   sought   dismissal   of   the  complaint   on   the   ground   that   the   Chief  JUDGMENT Page 11 12

4. We have heard learned counsel for the  parties and we find that in K.Bhaskaran v.  Sankaran Vidyabalan and Another, (1999) 7  SCC  510,   this  Court  had  the  occasion   to  consider as to which Court would have the  jurisdiction   to   entertain   the   complaint  under   Section   138   of   the   Negotiable  Instruments Act and in paras 14, 15 and 16  of the judgment in the aforesaid case held  as under:­ JUDGMENT “14. The offence under Section 138 of the  Act   can   be   completed   only     with   the  concatenation   of   a   number   of   acts.  Following   are   the   acts   which   are  components   of   the   said   offence:   (1)  Drawing of the cheque, (2) Presentation of  the cheque to the bank, (3) Returning the  cheque   unpaid   by   the   drawee   bank,   (4)  Giving notice in writing to the drawer of  the cheque demanding payment of the cheque  amount, (5) failure of the drawer to make  Page 12 13 payment within 15 days of the receipt of  the notice.

“Where   the   offence   consists   of   several  acts   done   in   different   local   areas,   it  may be inquired into or tried by a Court  having   jurisdiction   over   any   of   such  local areas.”    16.   Thus   it   is   clear,   if   the   five  different acts were done in five different  localities   any   one   of   the   courts  exercising jurisdiction in one of the five  local areas can become the place of trial  for the offence under Section 138 of the  Act. In other words, the complainant can  choose   any   one   of   those   courts   having  jurisdiction   over   any   one   of   the   local  areas   within   the   territorial   limits   of  which any one of those five acts was done.  As the amplitude stands so widened and so  expansive it is an idle exercise to raise  jurisdictional   question   regarding   the  offence under Section 138 of the Act.” JUDGMENT 5.   It   will   be   clear   from   the   aforesaid  paragraphs   of   the   judgment   in   K.  Bhaskaran’s   case   (Supra)   that   five  different   acts   compose   the   offence   under  Page 13 14

6.  Learned counsel for the respondent,  however,   relied   on   the   decision   of   this  Court in Harman Electronics Private Limited  and   Another   v.   National     Panasonic   India  Private   Limite,d,   (2009)   1   SCC   720,   to  submit that the Court at Shopian would have  the   territorial   jurisdiction.   We   have  perused   the   aforesaid   decision   of   this  Court in Harman Electronics Private Limited  (Supra)   and   we   find   on   a   reading   of  paragraphs 11 and 12 of the judgment in the  aforesaid case that in that case the issue  was as to whether sending of a notice from  Delhi itself would give rise to a cause of  action   for   taking   cognizance   of   a   case  under   Section   138   of   the   Negotiable  Instruments Act when the parties had been  carrying   on   business   at   Chandigarh,   the  Head   Office   of   the   respondent­complainant  was   at   Delhi   but   it   had   a   branch   at  Chandigarh   and   all   the   transactions   were  carried out only from Chandigarh. On these  facts,   this   Court   held   that   Delhi   from  where the notice under Section 138 of the  JUDGMENT Page 14 15 Negotiable   Instruments   Act   was   issued   by  the   respondent   would   not   have   had  jurisdiction   to   entertain   the   complaint  under   Section   138   of   the   Negotiable  Instruments   Act.   This   question   does   not  arise in the facts of the present case.

(emphasis is ours). 7.   In view of the above, having taken into  consideration the factual position noticed by  the   High   Court   in   paragraph   13   of   the  impugned judgment, we are of the view, that  the High Court erred in concluding that the  courts   at   Delhi,   did   not   have   the  jurisdiction to try the petition filed by the  appellant under Section 138 of the Negotiable  Instruments   Act.   The   impugned   order   dated  27.4.2012   passed   by   the   High   Court   is  accordingly liable to be set aside. The same  is, therefore, hereby set aside. JUDGMENT 8.   Despite   the   conclusion   drawn   by   us  hereinabove, it would be relevant to mention,  that   our   instant   determination   is   based   on  the   factual   position   expressed   by   the   High  Court in paragraph 13 of the impugned order.  During the course of hearing, whilst it was  the   case   of   the   learned   counsel   for   the  appellant   (based   on   certain   documents  available on the file of the present case) to  reiterate that the cheque in question, which  was   the   subject   matter   of   the   appellant’s  claim   under   Section   138   of   the   Negotiable  Instruments Act, was presented for encashment  at   Delhi;   it   was   the   contention   of   the  Page 15 16

18. In   the   case   in   hand   it   is   admitted   that   the  business dealing was held at Mumbai;  the products were  JUDGMENT supplied from Mumbai to New Delhi, cheques were handed  over at Mumbai and the cheques were dishounoured by the  bankers of respondents at New Delhi, and legal notice  was issued from Mumbai. Thus, at least one act out of  the five ingredients of Section 138 of the Act having  committed   at   Mumbai,   the   complaint   preferred   by   the  complainant   before   the   Magistrate   at   Mumbai   was  Page 16 17 maintainable. The second question is thereby, answered  in affirmative and in favour of the appellant. 19. In view of the reasons recorded above, we have no 

passed by the High Court.   We accordingly, set aside  th the order dated 6   December, 2012 passed by the High  Court, affirm the order passed by the Sessions Judge  and allow the appeals. ……………………………………………….J.               (SUDHANSU JYOTI MUKHOPADHAYA) ……………………………………………….J.              (V. GOPALA GOWDA) JUDGMENT NEW DELHI, NOVEMBER 25, 2013. Page 17