REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.            OF 2022

ARISING OUT OF SLP (CRL.) NO.2864 OF 2019

J. Vedhasingh                …..APPELLANT(S)

VERSUS

R.M. Govindan & Ors.              ..…RESPONDENT(S)

J U D G M E N T

J.K. Maheshwari, J.

Leave granted. 

2.The instant appeal has been filed assailing the final order

dated   06.12.2018   passed   by   the   High   Court   of   Madras   in

CRL.O.P. No. 6750 of 2017, whereby the High Court allowed the

criminal petition filed by the respondents no.1 to 4 under Section

482 of Code of Criminal Procedure, 1973 (for short “Cr.P.C”) and

quashed proceedings under Sections 120B, 406, 420 and 34 of

the Indian Penal Code, 1860 (for short “IPC”)  being C.C. No. 33

1

of   2017   pending   before   Judicial   Magistrate   Court   No.   III,

Coimbatore.

3.The brief facts necessary for the instant appeal are that the

appellant herein was working as a Civil Engineer in Saudi Arabia.

On his return back to India in the year 2011, he purchased a site

from respondent no.2 who is the father of respondent no.1 in

Coimbatore. Apart from this, the respondents owned 7 other

house sites in total in V.C.K. Layout, Trichy Road, Coimbatore

City,   which   all   were   mortgaged   to   Tamil   Nadu   Industrial

Investment Corporation, way back from 12.10.2006. Appellant

contended that the respondents approached and asked him to

invest money for the development of the land of the said 7 sites

and assured that profit shall be divided amongst the appellant

and respondents. Pursuant to it a profit­sharing agreement was

executed between the parties. The appellant made the investment

of a sum of Rs.62,32,754/­, but neither profit was shared nor

any piece of land was given to the appellant. Consequently, the

appellant asked to repay the amount. Under guise of assurance

of re­payment by respondent no.1, the appellant did not lodge

any criminal prosecution as per his request. The respondent no.1

2

handed   over   a   cheque   dated   09.09.2015   for   an   amount   of

Rs.87,00,000 in lieu of repayment of principal sum and interest. 

4.On   presenting   the   said   cheque   to   the   bank   it   was

dishonored on account of insufficient funds on 09.09.2015. Being

aggrieved,   a   demand   notice   was   issued   on   30.10.2015   and

complaint under Section 138 of Negotiable Instruments Act, 1881

(for short “NI Act”) being S.T.C. No.792 of 2015 renumbered as

C.C. No.199 of 2016 on the file of Fast Track Magistrate No.1 of

Coimbatore (for short “138 Proceedings”) was lodged by the

appellant on 07.12.2015. Prior to initiating 138 proceedings, the

appellant lodged a complaint under section 156(3) Cr.P.C being

CMP   No.   5083   of   2015   before   Judicial   Magistrate   No.   III

Coimbatore on 30.10.2015. The Magistrate directed respondent

no. 5 to register the FIR but by filing a report dated 29.01.2016,

it was said that no offence is made out against the respondents.

The appellant challenged the same by filing CRL.O.P. No. 6766 of

2016   before   the   High   court   of   Madras   and   also   prayed   for

direction against respondent no.5 to conduct fresh investigation.

The High Court disposed of the same with an observation that

the appellant may raise objection on closure report by way of

3

protest   petition.   In   pursuance   thereof,   the   appellant   filed   a

protest petition being Crl.M.P. No. 3891 of 2016, which was

allowed by the Magistrate vide order dated 24.09.2016 directing

the respondent no. 5 to register the case against the respondent

no. 1 to 4 and to complete the investigation. Thereafter only, the

respondent no.5 registered the case against respondent no.1 to 4

at Crime No.49 of 2016 for the offences under Sections 120B,

406, 420 and 34 of IPC on 01.10.2016, and after investigation,

challan   was   filed   before   the   competent   Magistrate   on   which

cognizance was taken by him. 

5.The   respondents,   being   aggrieved   by   the   same,   filed

CRL.O.P. No. 6750 of 2017 before the High Court of Madras for

quashment of the aforesaid proceedings. The High Court by the

impugned   order   allowed   the   said   petition   and   quashed   the

proceedings   taking   into  consideration   that  proceedings   under

Section 138 of the N.I. Act pertaining to the same cause of action

and on the same facts and grounds are pending, prior to the

registration of the present proceedings. It was observed that,

looking to the allegations made in the FIR, only offence under

section 138 of NI Act can be made out and continuance of the

4

present proceedings for offences under sections 406, 420, 120B

and 34 of IPC would amount to abuse of process of the Court.

The said order passed by the High Court is assailed by the

appellant in the instant appeal.

6.Learned senior counsel Mr. S. Nagamuthu contends that in

the facts of the present case the plea of double jeopardy or bar of

Section 300(1) of Cr.P.C. would attract only when the earlier

offence and the later offence is same or have same ingredients.

The identity of the allegations on fact is not relevant, in fact, the

identity of the ingredients of the offence is relevant. The plea

taken by respondent no.1 to 4 that a person who is previously

acquitted cannot be tried for the same offence subsequently,

shall apply only when it is shown that acquittal for the previous

charge would lead to acquittal in the subsequent charge. In an

offence under Section 138 of the NI Act, requirement to prove

mens rea is not necessary although for an offence under Section

420, fraudulent and dishonest intention i.e. mens rea is relevant

to prove. In support of the said contention, reliance has been

placed on the judgment of Sangeetaben Mahendrabhai Patel v.

State   of   Gujarat   and   Anr,   (2012)   7   SCC   621.   The   said

5

judgment has also been relied in the case of M/s V.S. Reddy and

Sons v. Muthyala Ramalinga Reddy and Anr.  (Crl Appeal No.

1285   of   2015)   decided   on   28.09.2015.   Therefore,   urged   the

quashment of the proceedings for an offence under Sections 420,

406, 120(B) and 34 IPC as directed by the High Court is wholly

unjustified. 

7.On the other hand, learned counsel for the respondents

contends that as per the judgment of Kolla Veera Raghav Rao

v. Gorantla Venkateswara Rao and Anr, (2011) 2 SCC 703 ,

this Court has held that if the offences are different and the facts

are the same, the prosecution under Section 420 of the IPC is

barred by virtue of Section 300(1) of the Cr.P.C. Further reliance

has been placed on a judgment of this Court in the case of G.

Sagar Suri and Anr. v. State of UP and Others, (2000) 2 SCC

636, wherein also the offences under Section 138 of NI Act as

well as the offence under Sections 406 and 420 of IPC were

allegedly committed by the accused of that case. After lodging the

complaint under Section 138 of NI Act, a petition under Section

482   before   the   High   Court   was   filed   for   quashment   of   the

complaint   which   was   dismissed.   On   filing   the   special   leave

6

petition before this Court, it was allowed and the Court directed

that the prosecution under Sections 420 and 406 is not tenable

and quashed. 

8.After having heard learned counsel appearing on behalf of

the appellant as well as the respondents who have advanced their

contentions   relying   upon   the   judgments   of   this   Court.   The

reliance   placed   by   the   appellant   is   on   a   judgment   of

Sangeetaben Mahendrabhai Patel (supra)  wherein this Court

has considered various judgments. The relevant portion of the

judgment   of  Sangeetaben   Mahendrabhai   Patel   (supra)  is

reproduced as thus:

“35. The learned counsel for the appellant has further

placed   reliance   on   the   judgment   in G.   Sagar

Suri v. State of U.P. [(2000) 2 SCC 636 : 2000 SCC

(Cri)   513]   wherein   during   the   pendency   of   the

proceedings   under   Section   138   of   the   NI   Act,

prosecution under Sections 406/420 IPC had been

launched.   This   Court   quashed   the   criminal

proceedings under Sections 406/420 IPC, observing

that it would amount to the abuse of process of law. In

fact, the issue as to whether the ingredients of both

the offences were same, had neither been raised nor

decided. Therefore, the ratio of that judgment does not

have application on the facts of this case.

7

36. Same   remained   the   position   so   far   as   the

judgment   in Kolla   Veera   Raghav   Rao v. Gorantla

Venkateswara Rao [(2011) 2 SCC 703 : (2011) 1 SCC

(Cri) 882 : (2011) 1 SCC (Civ) 547] is concerned. It has

been   held   therein   that   once   the   conviction   under

Section   138   of   the   NI   Act   has   been   recorded,   the

question of trying the same person under Section 420

IPC or any other provisions of IPC or any other statute

is not permissible being hit by Article 20(2) of the

Constitution and Section 300(1) CrPC.

37. Admittedly, the appellant had been tried earlier

for the offences punishable under the provisions of

Section 138 of the NI Act and the case is sub judice

before   the   High   Court.   In   the   instant   case,   he   is

involved under Sections 406/420 read with Section

114 IPC. In the prosecution under Section 138 of the

NI   Act,   the  mens   rea  i.e.   fraudulent   or   dishonest

intention  at  the  time  of  issuance  of  cheque  is  not

required to be proved. However, in the case under IPC

involved   herein,   the   issue   of  mens   rea  may   be

relevant. The offence punishable under Section 420

IPC is a serious one as the sentence of 7 years can be

imposed. 

38. In the case under the NI Act, there is a legal

presumption   that   the   cheque   had   been   issued   for

discharging   the   antecedent   liability   and   that

presumption can be rebutted only by the person who

draws the cheque. Such a requirement is not there in

the offences under IPC. In the case under the NI Act, if

a fine is imposed, it is to be adjusted to meet the

legally enforceable liability. There cannot be such a

requirement in the offences under IPC. The case under

the NI Act can only be initiated by filing a complaint.

However, in a case under IPC such a condition is not

necessary. 

8

39. There may be some overlapping of facts in both

the   cases   but   the   ingredients   of   the   offences   are

entirely different. Thus, the subsequent case is not

barred by any of the aforesaid statutory provisions. 

40. The   appeal   is   devoid   of   any   merit   and   is

accordingly dismissed.”

On perusal of the same, it is clear that the judgment of G. Sagar

Suri   (supra)  has   been   considered   but   because   the   issue

regarding the ingredient of both offences were same was not

raised or decided, it has been said that the ratio of that judgment

does not have application in the facts of the case. Similarly, the

judgment of  Kolla Veera Raghav Rao (supra)   has also been

considered but distinguished on fact while observing that when a

conviction under Section 138 of the NI Act has been recorded, the

prosecution to try the same person under Section 420 of the IPC

is not permissible as per Section 300(1) of Cr.P.C. The judgment

of Sangeetaben Mahendrabhai Patel (supra)  has been relied in

the case of M/s. V.S. Reddy and Sons (supra). 

9.Learned counsel for the respondents have relied upon the

judgment of G. Sagar Suri (supra) and contended that the said

9

issue has been settled more than two decades prior. The relevant

paragraphs of the said judgment are reproduced as thus: 

“13. In the circumstances of the case in hand the

conclusion is inescapable that invoking the jurisdiction

of   a   criminal   court   for   allegedly   having   committed

offences   under   Sections   406/420   IPC   by   the

appellants is certainly an abuse of the process of law.

In   the   counter­affidavit   filed   on   behalf   of   the

complainant it is now admitted that none of the two

appellants is a Director of Ganga Automobiles Ltd.

Only in respect of the first appellant it is stated that he

is the authorised signatory of that Company and that

in   fact   he   had   signed   the   cheques   which   were

returned dishonoured. Apart from making the omnibus

statement   that   the   first   appellant   with   dishonest

intentions and misrepresentations got a loan of Rs

50,00,000 from the complainant Company for Ganga

Automobiles Ltd. there is nothing said as to what were

those misrepresentations and how the complainant

Company was duped. The only part attributed to the

second appellant is that the first appellant along with

Ashwani   Suri,   Managing   Director   and   Mukender

Singh, Director approached the complainant in June

1996 and had represented that they and Shalini Suri,

Shama Suri (Appellant 2), Charanjit Singh and M.L.

Kampani were the Directors of Ganga Automobiles

Ltd. There is nothing stated in the counter­affidavit

about the role, if any, played by the second appellant.

A   complaint   under   Section   138   of   the   Negotiable

Instruments   Act   has   already   been   filed   by   the

complainant.  There   is  no  allegation   of  any   corrupt

practice by any of the accused as if they duped the

Finance Company in parting with the amount of Rs

50,00,000. As normally understood, the business of a

finance company is to invite deposits, pay interest on

that   and   also   to   give   loans   and   earn   interest.   A

finance company also advances short­term loans. In

10

that case it is essentially a commercial transaction.

After   the   first   two   cheques   were   dishonoured   two

cheques   were   again   issued,   which   again   were

dishonoured   resulting   in   filing   of   complaint   under

Section 138 of the Negotiable Instruments Act. None of

the respondents has been able to explain as to why

offences under Sections 406/420 IPC were not added

in   the   complaint   filed   under   Section   138   of   the

Negotiable Instruments Act and why resort was had

to filing of a separate first information report. A certain

motive has been attributed to the investigating officer

but we think we need not go into that. There is also no

answer as to why the investigation against the three

other Directors was still stated to be pending when the

same role is assigned to all the accused. In the FIR it

is   Sukhvinder   Singh,   who   first   approached   the

complainant, but later it is Mukender Singh. There is

no answer as to why there are two different names.

As to who are the Directors of Ganga Automobiles Ltd.

could have been easily found by the complainant after

going   through   the   records   of   the   Registrar   of

Companies and also about its status. As noted above,

in the subsequent statement by the complainant he

does not assign any role to the first appellant. The

allegation   that   in   the   first   instance   three   persons

contacted   the   complainant   Company,   who   told   the

complainant   of   other   Directors   with   whom   the

complainant conversed on telephone appears to be

rather improbable.

14. We agree with the submission of the appellants

that the whole attempt of the complainant is evidently

to rope in all the members of the family particularly

those who are the parents of the Managing Director of

Ganga Automobiles Ltd. in the instant criminal case

without   regard   to   their   role   or   participation   in   the

alleged offences with the sole purpose of getting the

loan due to the Finance Company by browbeating and

tyrannising the appellants with criminal prosecution.

11

A   criminal   complaint   under   Section   138   of   the

Negotiable Instruments Act is already pending against

the appellants and other accused. They would suffer

the   consequences   if   offence   under   Section   138   is

proved against them. In any case there is no occasion

for the complainant to prosecute the appellants under

Sections 406/420 IPC and in his doing so it is clearly

an   abuse   of   the   process   of   law   and   prosecution

against the appellants for those offences is liable to be

quashed, which we do.

15. The appeal is allowed and the judgment of the

High   Court   dated   6­5­1999   is   set   aside   and

prosecution of the appellants under Sections 406/420

IPC in Criminal Case No. 674 of 1997 (now Criminal

Case No. 6054 of 1998) and pending in the Court of

Chief Judicial Magistrate, Ghaziabad is quashed.”

10.Similarly in the case of Kolla Veera Raghav Rao (supra)

this Court reaffirmed the view taken in the said case. The relevant

paragraphs are reproduced as thus:

“4. It   may   be   noticed   that   there   is   a   difference

between  the language  used  in Article 20(2)  of the

Constitution of India and Section 300(1) CrPC. Article

20(2) states:

“20. (2) No person shall be prosecuted and punished

for the same offence more than once.”

On the other hand, Section 300(1) CrPC states:

“300. Person  once  convicted  or  acquitted  not  to be

tried for same offence.—(1) A person who has once

been tried by a court of competent jurisdiction for an

offence  and   convicted   or   acquitted  of  such   offence

shall, while such conviction or acquittal remains in

force, not be liable to be tried again for the same

12

offence, nor on the same facts for any other offence for

which a different charge from the one made against

him might have been made under sub­section (1) of

Section   221,   or   for   which   he   might   have   been

convicted under sub­section (2) thereof.”

5. Thus, it can be seen that Section 300(1) CrPC is

wider   than   Article   20(2)   of   the   Constitution.   While

Article 20(2) of the Constitution only states that “no

person shall be prosecuted and punished for the same

offence more than once”, Section 300(1) CrPC states

that no one can be tried and convicted for the same

offence or even for a different offence but on the same

facts. 

6. In   the   present   case,   although   the   offences   are

different but the facts are the same. Hence, Section

300(1) CrPC applies. Consequently, the prosecution

under Section 420 IPC was barred by Section 300(1)

CrPC.”

11.In that case, on similar set of allegations, cognizance under

Section 138 of NI Act on filing a private complaint was taken and

accused were tried, while in other complaint it is alleged that the

offence under Sections 406 and 420 is also made out, however, as

directed by Court separate prosecution was lodged. On filing the

quash petition, this Court held that on the same set of allegations

two   different   offences   i.e.,   under   NI   Act   and   IPC   cannot   be

proceeded with and the proceedings under Sections 420 and 406

of IPC is liable to be quashed. 

13

12.On perusal of the judgment of Sangeetaben Mahendrabhai

Patel (supra)  relied in the case of  M/S. V.S. Reddy and Sons

(supra)  by the appellant and the judgments relied upon by the

respondents in the case of  G. Sagar Suri (supra)  and  Kolla

Veera Raghav Rao (supra)  as afore quoted, the facts and the

allegations were similar and that too the prosecution for the

offences under Section 138 of the NI Act and, under Sections 406

and   420   of   the   IPC   were   also   similar.   In   the   judgment   of

Sangeetaben Mahendrabhai Patel (supra)  it was held that the

requirement to prove an offence under the NI Act and an offence

under the IPC is different, and it was observed that there may be

some overlapping of facts but the ingredients of the offences are

entirely different, therefore, the subsequent cases are not barred

by any statutory provisions. While in the case of G. Sagar Suri

(supra)  and  Kolla   Veera   Raghav   Rao   (supra),   the   Court

concluded that as per Section 300(1) Cr.P.C. no one can be tried

and convicted for the same offence or even for a different offence

on the same facts, therefore, the prosecution under Section 420

of the IPC is barred by Section 300(1) of Cr.P.C and accordingly

liable   to   be   quashed.   It   is   to   observe   that   in   the   case   of

14

Sangeetaben Mahendrabhai Patel (supra)  the judgments of G.

Sagar Suri (supra) and Kolla Veera Raghav Rao (supra)  have

been referred but distinguished on the ground that it was not

raised and decided that ingredients of both offences were not

same, and the bar of Section 300(1) of Cr.P.C. would not attract.

It is relevant to note here that the judgments cited by both the

parties   are   rendered   by   benches   having   the   strength   of   two

Judges. In our considered view, the bench of this Court in the

case of  Sangeetaben Mahendrabhai Patel (supra)   followed in

M/s. V.S. Reddy and Sons (supra)   has taken a different view

from the previous judgments of G. Sagar Suri (supra) and Kolla

Veera Raghav Rao (supra)  rendered by the bench of the same

strength. The view taken in both the cases are conflicting to each

other. Needles to observe that it is a trite law, if any issue is

decided in a previous judgment by a bench of the same strength,

conflicting   view   in   the   subsequent   judgment   should   not   be

rendered on the pretext that the issue has not been raised or

considered in the previous judgment. In this regard the judgment

in District Manager, APSRTC, Vijaywada  v.  K. Sivaji, (2001)

2 SCC 135, Chandra Prakash v. State of U.P., 2002 AIR SCW

15

1573  can   be   profitably   referred   whereby   it   is   observed   that

judicial   decorum   demands   that   if   judgments   passed   by   two­

judges’ bench of equal strength are conflicting, the issue of law

involved   must   be   referred   to   a   larger   bench   as   the   same   is

desirable to avoid confusion and maintain consistency of law. In

our view, the aforesaid judgments cited by the respective parties

are conflicting, however, to avoid any further confusion and to

maintain consistency, we deem it appropriate to refer this issue

for   decision   by   the   larger   bench   to   answer   the   following

questions:

(1)Whether the ratio of the judgment, in the case of G. Sagar

Suri (supra) and Kolla Veera Raghav Rao (supra ) lay down the

correct law?

or

The   view   taken   in   the   case   of  Sangeetaben   Mahendrabhai

Patel (supra) as followed in M/s V.S. Reddy and Sons (supra)

which   is   subsequent   and   conflicting,   lay   down   the   correct

proposition of law? 

16

(2)Whether on similar set of allegations of fact the accused can

be tried for an offence under NI Act which is special enactment

and also for offences under IPC unaffected by the prior conviction

or acquittal and, the bar of Section 300(1) Cr.P.C. would attract

for such trial? 

13.In view of the above discussion, in our view, the judgments

relied by learned counsel for both the parties are in conflict with

each other on the legal issue. Therefore, the above questions of

law   have   been   formulated   for   answer   by   a   larger   bench   for

decision. In such circumstances, we request the Registry to place

the file before Hon’ble the Chief Justice of India for orders.   

       ..………….……………….J.

           (S. ABDUL NAZEER )

       ……...……………………J.

(J.K. MAHESHWARI )

NEW DELHI;

AUGUST 11, 2022.      

17