A director cannot obtain quashing of Section 138 proceedings without sterling material disproving specific responsibility averments.

Khushi Food Limited was arraigned as accused No. 1 in Criminal Complaint No. 110464 of 2018 under the Negotiable Instruments Act, 1881, concerning dishonour of cheques issued towards outstanding payment for starch powder supplied by the complainant.

The applicant, Jyoti Rajendra Sharma, was arrayed as accused No. 3 on the allegation that she was a whole-time Director of the company and was involved in its day-to-day affairs as a Director and authorised signatory.

The cheque was signed by accused No. 2, not by the applicant.

The complainant alleged that accused Nos. 2 to 4 were Directors managing the company’s day-to-day affairs and that they had placed the purchase order for the company.

Following proceedings before the NCLT, the company acknowledged the outstanding dues and cheques were issued pursuant to the settlement; those cheques were subsequently dishonoured, leading to the prosecution.

The applicant sought quashing of the complaint, contending that she was neither the Managing Director nor Joint Managing Director, had not signed the cheque, and was not responsible for its issuance.

Section 141 of the Negotiable Instruments Act, 1881 imposes vicarious criminal liability on persons who, at the time of the offence, were in charge of and responsible for the conduct of the company’s business; mere directorship, without the necessary factual averments, is insufficient.

The Court relied on S.M.S. Pharmaceuticals Ltd. v. Neeta Bhalla, Pooja Ravinder Devidasani v. State of Maharashtra, National Small Industries Corpn. Ltd. v. Harmeet Singh Paintal, Sabitha Ramamurthy v. R.B.S. Channabasavaradhya, K.K. Ahuja v. V.K. Vora, State of NCT of Delhi v. Rajiv Khurana, and Ashoke Mal Bafna v. Upper India Publishing House Pvt. Ltd., which require specific averments explaining how the accused Director was responsible for the company’s business.

At the same time, under Gunmala Sales Pvt. Ltd. v. Anu Mehta, once the complaint contains the basic averment that the Director was in charge of and responsible for the company’s affairs, quashing is justified only where the Director produces sterling and incontrovertible material showing that continuation of the prosecution would amount to abuse of process.

The principles relied upon by the applicant from Susela Padmavathy Amma v. Bharti Airtel Ltd., Unique Dehydrates Ltd. v. State of Gujarat, and P.J. Agro Tech Ltd. v. Water Base Ltd. were held to apply on different factual circumstances.

The Court accepted that mere designation as a Director does not automatically establish responsibility for the company’s day-to-day affairs.

However, the complaint specifically alleged that the applicant and the other Directors were managing the company’s day-to-day business and were responsible for its affairs as Directors and authorised signatories.

The company’s master data also indicated that the applicant was a whole-time Director.

Although the applicant had not signed the cheque and claimed that she was not a Managing or Joint Managing Director, those circumstances did not by themselves displace the specific allegations in the complaint at the quashing stage.

Applying Gunmala Sales, the Court held that the applicant had not produced any independent, sterling or incontrovertible material establishing that she had no involvement in the company’s affairs.

Whether she was in fact responsible for the conduct of the business was therefore a matter to be tested in the proceedings, and not a basis for threshold quashing.

As the applicant failed to present sterling and incontrovertible material demonstrating her lack of involvement in the company’s affairs, no case for interference was made out.

Both applications were accordingly dismissed.