KETAN KANTILAL SETH vs. THE STATE OF GUJARAT

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION (CRIMINAL) Nos. 333­348/2021 Ketan Kantilal Seth Petitioner   ……. VERSUS State of Gujarat & Ors. …….  Respondent(s)  With I.A. No. 134476 of 2021 O R D E R

1 i. Criminal Case No. 101878/2003 arising out of FIR No. C.R.   No.   I­64/2002,   dated   30.07.2002   registered   at Police Station Udhana, Surat, Gujarat, pending before Additional Chief Judicial Magistrate, Surat; ii. Criminal Case No. 9166/2002 arising out of FIR No. I.C.R. No. 274/2002, dated 02.07.2002 registered at Police   Station   Umra,   Surat,   Gujarat,   pending   before Additional Chief Judicial Magistrate, Surat; iii. Criminal Case No. 174/2003 arising out of FIR No. C. R.   No.   I­226/2002,   dated   30.08.2002   registered   at Police Station Rander, Surat, Gujarat, pending before Additional Chief Judicial Magistrate, Surat; iv. Criminal Case No. 100521/2003 arising out FIR No. 274/2002,   dated   06.08.2002   registered   at   Police Station   Varachha,   Surat,   Gujarat,   pending   before Additional   Chief   Judicial   Magistrate/Judicial Magistrate First Class, Surat; v. Criminal Case No. 2778/2004 arising out of   FIR/M. Case No. 3/2002, dated 16.07.2002 registered at Police 2 Station   Gandevi,   Navsari,   Gujarat,   pending   before Additional Chief Judicial Magistrate, Gandevi; vi. Criminal Case No. 6840/2002 arising out of FIR No. I­ 93/2002, dated 18.08.2002 registered at Police Station Navsai Town, Navsari, Gujarat,  pending before Chief Judicial Magistrate, Navsari; vii. Criminal Case No. 2121/2002 arising out of FIR No. I­ 119/2002,   dated   10.06.2002   registered   at   Police Station Valsad City, Valsad, Gujarat, pending before Chief Judicial Magistrate, Valsad; viii. Criminal Case No. 1578/2006 arising out of FIR/M. Case   No.   29/2002,   dated   13.06.2002   registered   at Police Station Vidya Nagar, Anand, Gujarat, pending before Additional Chief Judicial Magistrate, Anand; ix. Criminal Case No. 244/2002 arising out   of FIR/M. Case   No.   22/2002   (C.R.   No.   I­226/2002),   dated 07.06.2002 registered at Police Station Morbi, Gujarat, pending before II Additional Chief Judicial Magistrate, Morbi;  3 x. Criminal Case No. 40449/2016 arising out of  FIR No. 280/2002,   dated   04.05.2002   registered   at   Police Station Connaught  Place, New Delhi,  pending before Additional Chief Metropolitan Magistrate, Patiala House Court, New Delhi; xi. Criminal Case No. 2034203/2016 arising out of   FIR No. 242/2002, dated 17.06.2002 registered at Police Station Sarojini Nagar, New Delhi, pending before Chief Metropolitan Magistrate, Saket Court, New Delhi; xii. Criminal Case No.  ____/2002 arising out of   FIR No. 298/2002,   dated   22.08.2002   registered   at   Police Station   Jagatdal,   24   North   Paraganas,   West   Bengal, pending before Barrackpore Court, Kolkata; xiii. Criminal Case No.  147/2002 arising out of F.I.R. No. 97/2002, dated 25.04.2002 and C.R. No. 101/2002, dated   29.04.2002,   both   registered   at   Police   Station Ganeshpeth,   Nagpur,   Maharashtra,   pending   before 155­II Additional Chief Judicial Magistrate First Class, Nagpur; 4

5 Stock, Securities, Brokering and Trading. The allegations against the petitioner herein and one Sanjay Hariram Agarwal are that they were the authorized signatories of the accused company and while acting in the capacity of Directors of the said accused company,   they   entered  into  several  transactions   dealing   with government  securities   and   further   sold   the   said   securities   without   any authorization.   Further,   it   has   also   been   alleged   that   the government securities were not delivered within time and the money raised thereby has been misappropriated by the accused persons including the petitioner herein. 3. During the pendency of the instant petitions, application for intervention (bearing I.A. No. 134476 of 2021) has also been filed on behalf of one applicant namely;   Omprakash Bhaurao Kamdi, seeking permission to intervene on the grounds of being a ‘necessary’ and ‘proper’ party as stated in the application.  4. Before   adverting   to   merits   of   the   transfer   petitions,   the application seeking intervention is being taken up for disposal. The intervenor claims to be an agriculturist who is dependent on 6 financial aid provided by Nagpur District Central Cooperative Bank Limited (hereinafter referred as NDCCB) for his day­to­day agricultural activities. It is said Chairman of NDCCB, who lodged an FIR in 2002 against the petitioner and other accused persons alleging non­delivery of the government securities worth Rs. 125 crores which NDCCB purchased through accused company in which petitioner and other accused persons were directors. The petitioner also sought transfer of concerned trial in the instant transfer petitions. 5. It is a settled principle of law in criminal jurisprudence that intervention   application   filed   by   a   third   party   should   not ordinarily   be   allowed   in   criminal   cases   unless   the   Court   is satisfied   that   on   the   grounds   on   which   the   person   seeking intervention is directly or substantially related to the case and question of law which may affect him adversely; or in the opinion of Court, joining the intervenor in the case is expedient in public interest. Having perused the contents of intervention application, nothing   is   averred   in   the   application,   how   non­joining   of applicant may cause prejudice or affect the public interest. The 7 applicant is neither a complainant in any of the cases of which transfer is being sought, nor he has any direct involvement or ground of  his joining in public interest. The intervenor has no locus  to intervene in the present petition, therefore, I am of the opinion that the grounds as mentioned by the intervenor are not proper   to allow the application. It is to observe that prayer in the present petition  is confined to transfer the criminal trials pending before Trial Courts  in different States for trial by one Court in one State and in   such circumstances, the prayer for intervention  cannot be allowed   for   reasons   mentioned   above.   Consequently,   I.A.   No. 134476 of 2021 seeking intervention stands dismissed.   6. Reverting to the merits of the transfer petitions, learned counsel for petitioner has contended that multiple FIRs were registered   against   petitioner   and   other   accused   persons   in different States having similar set of allegations, which has led into multiple trials being pending before various  Trial Courts in different States for adjudication. Most of the accused persons in all FIRs and witnesses thereof are   common. However, for the 8 purpose of trial, all the accused as well witnesses have to attend hearing dates before various  Courts leading to delay and huge expenses. Moreover, most of the transactions pertaining to the alleged offence have taken place in Mumbai, Maharashtra and as per   the   chart   supplied   by   the   petitioner,   majority   of   the witnesses relevant for the purpose of trial are also from Mumbai. However, the petitioner has prayed the transfer of all cases for trial by one  Court   primarily   on   the   grounds   of   convenience,   expeditious disposal and no­prejudice may be caused to the defence of the accused for fair trial and to secure ends of justice. 7. Per contra, the learned counsel for respondent has opposed the transfer petitions primarily on the ground that the transfer petitions have been filed belatedly. It has been contended that, High Court of Bombay vide order dated 24.06.2021 passed in Criminal Application No. 628/2014, directed the concerned Trial Court to complete the trial in C.C. No. 147/2002 (i.e. one of the cases of which transfer is being sought in the instant petitions) by passing final judgment and order within a maximum period of 9 four months. The proceedings in the said case are already at the final stage. Hence, the prayer of the petitioner seeking transfer of cases as mentioned deserves to be dismissed. 8. After having heard both the sides, the primary issue for consideration before this Court is ‘ Whether the criminal cases pending   before   different   Trial   Courts   in   four   States   can   be transferred to one Trial Court in one State?; Whether transfer of case of one of the criminal case which is at the final stage of trial before   concerned   Court   in   Nagpur,   can   be   directed   to   be transferred at such belated stage? ’ 9. To answer the aforesaid questions, first of all it is necessary to know the underlying intention of Section 406 of CrPC. Section 406   deals   with   the   power   of   Supreme   Court   to   transfer   the cases. The Court can exercise such power for fair trial and to secure   the   ends   of   justice.   The   language   impliedly   left   the transfer of the cases on the discretion of the Court. If the Court is satisfied   that   it  is   imperative   to  transfer   the   cases   in  the interest of justice or to secure ends of justice,  then it may do so. 10 10. In the instant case, it is not in dispute that since 2002, multiple FIRs across four States namely; Gujarat, Maharashtra, New Delhi and West Bengal have been filed against petitioner and   other   accused   persons   containing   broad   and   common allegations   pertaining   to   act   done   in   collusion   by   accused persons   to  defraud  the   complainants  and   misappropriate  the money   raised   thereby   while   dealing/trading   in   government securities in the name of accused company M/s Home Trade Limited. The State in its counter affidavit has stated that during investigation, the accused  Company was found not to be eligible to deal in transactions relating to government securities, whereas, petitioner and other accused person namely Sanjay Hariram Agarwal were acting as Directors and authorized signatories of accused Company. From a bare perusal of the facts and FIRs, it is seen that there is commonality   of   facts   in   each   FIR   and   that   most   of   the transactions   have   taken   place   in   Mumbai.   Further,   the   FIRs mainly have petitioner and Sanjay Hariram Agarwal as common accused persons.  11 11. As per the details provided by petitioner in a chart annexed with   petition,   out   of   all  the   nineteen   FIRs   registered   against petitioner   and   other   accused   persons,   one   FIR   has   been registered in Kolkata, West Bengal; two FIRs are registered in Delhi; nine FIRs are registered in different districts of Gujarat and   seven   FIRs   are   registered   in   different   districts   of Maharashtra.   Furthermore,   as   stated   by   petitioner   and unrefuted by respondent State, out of total 689 witnesses in all nineteen   cases   pending   before   respective   Trial   Courts,   236 witnesses are from Mumbai. It is further not disputed that in multiple cases, almost 20 years have lapsed and  yet   majority   of   the   trials   are   pending   at   the   initial   stage.   It wouldn’t be out of place to mention that primary reason for such delay   is   the   multiplicity   of   proceedings   alongwith   practical difficulties for the Trial Court to secure the presence of witnesses as well as accused for concluding the trial.  12. The contention of the State that prejudice will be caused if the transfer is allowed at such a belated stage when one of the criminal proceedings is at the final stage is bereft of merit. At 12

13 manner against other accused persons except the applicant i.e., Sanjay Hariram Agarwal (accused no. 3 in C.C. No. 147/2002). The High Court further directed that once the trial against other accused persons is completed, then only trial against applicant therein shall commence. The High Court effectively split the trial of other accused persons from trial of Sanjay Hariram Agarwal and caused serious prejudice. As is gathered from the records and   also   stated   above,   accused   Sanjay   Hariram   Agarwal alongwith petitioner herein were acting in the capacity of the Directors of accused company. The person who could have put the best defence (oral as well as documentary) before Trial Court where   evidence   led   by   prosecution   was   common   and   mostly related   to   same   transaction,   was   effectively   excluded   by   the order of High Court. In my considered view, such an approach taken   by   High   Court   is   prima­facie   amounts   to   differential treatment, causing serious prejudice to the right of fair trial of other accused persons including the petitioner herein. 13. In   view   of   the   foregoing   discussion,   considering   the common nature of allegations raised against the petitioner in all 14

15

      .….………………………J.                                                 (J.K. MAHESHWARI) New Delhi; September 9, 2022. 16