Proceedings under Section 138 NI Act may coexist with IPC prosecution and civil recovery proceedings.

The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of Complaint Case No. NACT-1095 of 2019, pending before the Sub-Divisional Judicial Magistrate, Kaithal, and the summoning order dated 26.02.2021, concerning an offence under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”).

The petitioner-proprietor claimed that he had no prior experience in operating a rice sheller and that the business was actually managed by Ashok Kumar and other partners/sureties, while he was merely projected as the proprietor of M/s Haryana Agro Foods.

He alleged that the cheques in question were pre-signed blank security cheques, subsequently misused by HAFED.

An FIR under Sections 406, 409 and 420 IPC had also been registered, and HAFED had instituted a civil recovery suit for ₹7,02,91,001/- arising from the same transaction.

HAFED opposed quashing, contending that the cheques admittedly bore the petitioner’s signatures and that the pleas concerning security cheques, misuse and the petitioner’s limited role involved disputed questions of fact requiring trial.

The Court applied Section 528 BNSS, corresponding to the inherent jurisdiction under Section 482 Cr.P.C., which may be exercised sparingly to prevent abuse of process or secure the ends of justice.

Under State of Haryana v. Ch. Bhajan Lal, 1991 (1) RCR (Criminal) 383, quashing is justified only in exceptional categories, such as where the allegations do not disclose an offence, are inherently improbable, are legally barred, or are manifestly mala fide; the Court should not assess the reliability or genuineness of disputed allegations.

Relying on M/s Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra, (2021) 19 SCC 401, and R.P. Kapur v. State of Punjab, AIR 1960 SC 866, the Court reiterated that the High Court should not conduct a mini-trial, appreciate evidence, or adjudicate disputed questions of fact while exercising inherent jurisdiction.

Under Section 138 NI Act, a signed cheque may attract criminal liability if, on the date of presentation, it represented a legally enforceable debt or liability and the other statutory conditions were satisfied; whether a cheque was issued as security is ordinarily a factual matter.

Proceedings under Section 406 IPC and Section 138 NI Act may coexist because they involve distinct offences, and civil and criminal remedies may be pursued simultaneously where the criminal ingredients are prima facie disclosed.

The Court found that the petitioner’s status as proprietor and his signatures on the cheques were admitted, while the allegations that the cheques were blank security instruments, were misused, or did not represent a legally enforceable liability were disputed factual matters requiring evidence.

The mere description of the cheques as “security” did not justify quashing because such a cheque may attract Section 138 NI Act if it represented a legally enforceable liability when presented.

The existence of the FIR and civil recovery suit did not extinguish HAFED’s independent statutory remedy under Section 138 NI Act, as the offences and remedies operated in distinct legal fields.

Since the complaint did not, at the preliminary stage, appear manifestly mala fide, frivolous, vexatious or legally barred, the case did not fall within the Bhajan Lal or Neeharika categories warranting interference.

It held that the pleas concerning security cheques, misuse, the petitioner’s actual role and the existence or extent of liability must be adjudicated by the trial Court after appreciation of evidence.

The Court clarified that its observations were confined to the quashing petition and would not influence the trial on merits.

The connected miscellaneous application for placing the zimni orders on record was allowed, and all pending miscellaneous applications were disposed of.