MANNALAL CHAMARIA vs. STATE OF WEST BENGAL

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 213 OF 2006 Mannalal Chamaria & Anr. ....Appellants Versus State of West Bengal and Anr. ...Respondents WITH CRIMINAL APPEAL NO. 215 OF 2006 AND CRIMINAL APPEAL NO. 217 OF 2006 J U D G M E N T JUDGMENT Madan B. Lokur, J. 1. The question arising for consideration in these appeals relates to the alleged failure (and consequential effect) of Pradip Sarkar to specifically state in his complaint filed under Sections 138 and 141 of the Negotiable Instruments Act, 1881 that the appellants/accused persons were in Crl. Appeal No. 213 of 2006 Page 1 of 5 Page 1 charge of and responsible for the conduct of the business of M/s. Heritage Herbs Ltd. of which they were said to be Directors.

alleged that Heritage Herbs had made an offer for collecting money from the market with a view to allot land to the intending investors. On the basis of the offer made, Pradip Sarkar invested an amount of Rs.1,50,000/- and Heritage Herbs issued three receipt-cum-allotment letters for three plots of land to Pradip Sarkar. At the time of handing over the receipt-cum-allotment letters, Pradip Sarkar was also handed over three cheques of Rs. th 61,000/- each post dated to 29 October, 2000. These cheques were issued by Heritage Herbs and were signed by Raj Kumar JUDGMENT Chamaria as Chairman of the said concern. 3. All the three cheques were deposited by Pradip Sarkar but were dishonoured by the concerned bank. This led Pradip Sarkar to take steps to issue a notice to and initiate proceedings against Heritage Herbs and Raj Kumar Chamaria under the provisions of Section 138 read with Section 141 of the Negotiable Instruments Crl. Appeal No. 213 of 2006 Page 2 of 5 Page 2 Act, 1881. 4. During the pendency of the proceedings Raj Kumar th Chamaria died on 10 December, 2003.

impleading the appellants as accused persons. The application was allowed and the appellants were impleaded as accused th persons by the concerned Magistrate by an order dated 28 April, 2004 and summons issued to them. 6. Feeling aggrieved by their impleadment and summons issued to them, the appellants preferred Criminal Revision Petitions in the Calcutta High Court, which dismissed the petitions. 7. The appellants have challenged the order of the Calcutta JUDGMENT High Court and the only contention urged is that no specific allegations were made against them either in the complaint as st originally filed on 31 March, 2001 or in the amended complaint th filed on 28 April 2004. 8. We have been taken through both the complaints by learned counsel for the appellants and find that there is no allegation Crl. Appeal No. 213 of 2006 Page 3 of 5 Page 3 worth the name against any of the appellants in either of the complaints. Insofar as the first complaint is concerned, the appellants were not even made parties and therefore there is no

complaint. As far as the second complaint is concerned, the only allegation made is to be found in paragraph 6 thereof which reads as follows:- “That in this context your petitioner refers to the provisions of Section 141 of the Negotiable Instrument Act, where it has been specifically stated that if the offender is the company then the person who at the time of the offence was committed was in charge of and was responsible to the company for the conduct of the business of the company, other Directors, Manager, Secretary or other officers of the company shall be guilty of the offence, unless the persons referred to above prove otherwise, as per the saving clause of the said section. In section 5 of the Companies Act, also made those officers responsible for crime committed by the company.” JUDGMENT 9. The law on the subject is now very well-settled by a series of decisions rendered by this Court and it is not necessary to repeat the views expressed time and again. Suffice it to say, that the law has once again been stated in A.K.Singhania vs. Gujarat 1 State Fertilizer Company Ltd. to the effect that it is necessary 1 MANU/SC/1081/2013 Crl. Appeal No. 213 of 2006 Page 4 of 5 Page 4 for a complainant to state in the complaint that the person accused was in charge of and responsible for the conduct of the business of the company. Although, no particular form for making

reproduce the language of Section 138 of the Negotiable Instruments Act, 1881, but a reading of the complaint should show that the substance of the accusation discloses that the accused person was in charge of and responsible for the conduct of the business of the company at the relevant time. From the averment made in the complaint, which is reproduced above, it can safely be said that there is no specific or even a general allegation made against the appellants. 10. Under these circumstances, the complaint against the JUDGMENT appellants deserves dismissal. A contrary view taken by the High Court cannot be accepted. Accordingly, the appeals are allowed and the order passed by the High Court is set aside. ……………………………………J (Ranjana Prakash Desai) Crl. Appeal No. 213 of 2006 Page 5 of 5 Page 5 ……………………………………J (Madan B. Lokur) New Delhi; March 25, 2014 JUDGMENT Crl. Appeal No. 213 of 2006 Page 6 of 5 Page 6 JUDGMENT Crl. Appeal No. 213 of 2006 Page 7 of 5 Page 7