CRM-M-45494-2022 (O&M) 

  -1- 

      IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

140               

CRM-M-45494-2022 (O&M) 

Reserved on:    19.01.2026. 

            Date of Decision:  25.02.2026. 

            Uploaded On:   25.02.2026. 

NARESH KUMAR JAIN

... Petitioner(s)

        VERSUS

HARYANA STATE POLLUTION CONTROL BOARD AND OTHERS

                    ... Respondent(s) 

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

          *****

Present: -   Mr. Raghav Sharma, Advocate, 

    for the petitioner(s). 

    Mr. Pawan Girdhar, Sr. Advocate, with 

    Mr. Ayush Neeraj Vaid, Advocate, 

    for respondent no.1 

    Mr. Arun Sharma, Advocate, for 

    Mr. Abhivadya Sood, Advocate, 

    for respondents No. 2 to 5.

          ***** 

VINOD S. BHARDWAJ, J.

1.    The instant petition has been filed seeking quashing of complaint 

NO. 06/2022 dated 06.05.2022 titled as “Haryana Pollution Control Board vs 

M/s  Shree  Nathan  Bricks  Company  and  others”  and  all  consequential 

CRM-M-45494-2022   

-2- 

proceedings  arising  therefrom  including  the  summoning  order  dated 

06.05.2022 qua the present petitioner pending before the Special Environment 

Court, Kurukshetra. 

2.

   The above complaint was filed by the Haryana State Pollution 

Control Board (hereinafter referred to as HSPCB) alleging that the accused 

partnership firm - M/s Shree Nathan Bricks Co., a partnership firm engaged 

in the business of manufacturing bricks and tiles, was operating a brick kiln 

in violation of statutory and regulatory mandates. It is specifically alleged in 

the  complaint  that  the  kiln  was  being  run  without  conversion  into  the 

prescribed zig-zag technology and that prohibited fuel, namely rubber and 

plastic scrap, was being used for firing purposes. Such acts are in clear breach 

of the conditions imposed under the Consent to Operate (CTO) granted under 

Section  21  of  the  Air  (Prevention  and  Control  of  Pollution)  Act,  1981 

(hereinafter referred to as “Act of 1981), as well as in contravention of the 

order  dated  11.12.2018,  which  enumerates  the  list  of  approved  fuels 

permissible for such operations. It is further alleged that the petitioner herein 

is one of the partners of the said firm, actively managing and supervising its 

day-to-day affairs. By virtue of his position and control over the operations of 

the  unit,  he  is  deemed  to  be  responsible  for  the  acts,  omissions  and 

commissions carried out on behalf of the firm. The complaint asserts that the 

petitioner herein is liable not only in his representative capacity as a partner 

but also individually as the person in charge of the conduct of the business. It 

is alleged that the aforesaid violations were committed knowingly and with 

the consent and connivance of all the accused. Accordingly, the petitioner was 

CRM-M-45494-2022   

-3- 

sought to be prosecuted under Sections 37 and 39 read with Section 40 of the 

Air (Prevention and Control of Pollution) Act, 1981. 

3.

   Learned  counsel  appearing  for  the  petitioner  contends  that  in 

terms of the partnership agreement dated 01.04.2014 executed between the 

petitioner and respondents No. 3 to 5, the petitioner was entitled only to 5% 

of the net profits or losses arising from the business of the brick kiln. It is 

submitted that the petitioner’s role was limited and confined to such financial 

participation, without any involvement in the operational or managerial affairs 

of the firm. 

4.

   Counsel  contends  that  the  competent  authorities  had  granted 

permission to M/s Shree Nathan Bricks Co. to operate the brick kiln for the 

period from 01.04.2018 to 31.03.2019. During an inspection conducted on 

02.03.2019, certain deficiencies were allegedly noticed, pursuant to which the 

impugned  complaint  came  to  be  filed  on  06.05.2022. Learned  counsel 

emphasizes that the petitioner has been residing in Canada since 1998 and has 

been granted Overseas Citizenship of India (OCI) status, holding a Canadian 

passport along with his family and was not physically present in India during 

the relevant period and had no role in the day-to-day functioning of the unit. 

5.

   It is contended that the petitioner was merely a “sleeping partner” 

with a marginal share of 5% in the net profits or losses and was neither an 

active  nor  a  working  partner.  He  had  no  control  over  the  management, 

supervision or conduct of the affairs of the brick kiln. It is contended that the 

complaint neither contains any averment demonstrating that the petitioner was 

in charge of or responsible for the conduct of the business at the relevant time 

CRM-M-45494-2022   

-4- 

nor does it disclose any material to attract vicarious liability. 

6.

   Counsel  submits  that  the  partnership  agreement  itself  clearly 

delineates  the  respective  roles  of  the  partners.  As  per  the  terms  thereof, 

respondents No. 2 to 4 were designated as the working partners and were 

expressly entrusted with the responsibility of managing and operating the 

brick kiln. The said working partners were also entitled to remuneration for 

the services rendered by them, which demonstrates that the operational control 

and managerial authority vested exclusively in them. 

7.

   It  is  submitted  that  the  status  of  the  petitioner  as  a  sleeping 

partner is further borne out from the contents of the complaint itself. It is 

pointed out that all statutory proceedings, inspections and interactions with 

the authorities were attended to by the other partners and that on the date of 

inspection, the petitioner was neither present nor shown to have participated 

in any capacity. Additionally, learned counsel has drawn attention of this court 

to the affidavits furnished by the co-partners in support of the petitioner’s plea, 

wherein it has been categorically averred that the petitioner had no concern 

with the operational activities of the brick kiln and exercised no control over 

its  management  or  affairs.  Thus,  the  petitioner  cannot  be  fastened  with 

vicarious liability in the absence of specific material demonstrating his active 

involvement or responsibility for the alleged violations. 

8.

   In support of the aforesaid submissions, learned counsel places 

reliance upon the judgments of the Hon’ble Supreme Court in National Small 

Industries Corporation Ltd. v. Harmeet Singh Paintal & Another, 2010 (1) 

Apex Court Judgments (SC) 638, and Anita Malhotra v. Apparel Export 

CRM-M-45494-2022   

-5- 

Promotion Council & Another, 2011 (4) R.C.R. (Civil) 930, to contend that 

in  the  absence  of  specific  averments  establishing  active  involvement  or 

responsibility for the conduct of business, a partner cannot be mechanically 

arraigned as an accused merely by virtue of holding such status. 

9.

   Per Contra, learned senior counsel appearing for respondent no. 

1 - HSPCB contends that the plea of the petitioner that he is merely a “sleeping 

partner” holding 5% share in the profits or losses of the firm does not, by 

itself, absolve him of statutory liability arising under the Air (Prevention and 

Control of Pollution) Act, 1981. Learned counsel submits that Section 40 of 

the Air Act specifically provides that where an offence has been committed 

by a company or firm, every person who, at the time of commission of the 

offence, was in charge of and responsible to the firm for the conduct of its 

business, shall be deemed to be guilty of the offence. The term “company” 

under the Act expressly includes a firm, and “director” in relation to a firm 

includes a partner. Therefore, every partner is prima facie liable unless he 

discharges the burden of proving that the offence was committed without his 

knowledge or that he exercised due diligence to prevent its commission. 

10.

   It  is  further  submitted  that  the  partnership  agreement  dated 

01.04.2014 demonstrates that the petitioner is an admitted partner of accused 

No. 1-firm. The firm had applied for and obtained Consent to Operate (CTO) 

under Section 21 of the Air Act in its name, and the operations were carried 

out under the collective authority and responsibility of all partners. Learned 

counsel  contends  that  the  inspection  conducted  on  02.03.2019  revealed 

serious violations, including failure to convert the kiln into prescribed zig-zag 

CRM-M-45494-2022   

-6- 

technology and use of prohibited fuel such as rubber and plastic scrap. These 

violations  were  not  minor  procedural  lapses  but  constituted  substantive 

breaches of statutory conditions and environmental safeguards. 

11.

   It is submitted that the contention that the petitioner resides in 

Canada  and  holds  Overseas  Citizenship  of  India  (OCI)  status  is  wholly 

irrelevant. Learned counsel submits that physical absence from India does not 

ipso  facto  negate  legal  responsibility.  A  partner  cannot  evade  statutory 

liability  merely  by  residing  abroad  while  continuing  to  retain  partnership 

rights, financial interest and legal status in the firm. If the petitioner chose to 

remain  a  partner  and  enjoy  profit-sharing  benefits,  he  cannot  disclaim 

responsibility when statutory violations are detected. 

12.

   It is further argued that the complaint contains specific averments 

that respondent Nos. 2 to 5 and the petitioner, were partners of the firm and 

were responsible for the day-to-day affairs of the business. At the stage of 

summoning or trial, detailed proof of individual roles is not required; the 

sufficiency of averments must be tested at trial. The question whether the 

petitioner had knowledge of or exercised due diligence to prevent the offence 

is a matter of evidence and cannot be adjudicated in proceedings seeking

quashing. 

13.

   It is finally submitted that environmental violations affect the 

community  at  large  and  regulatory  compliance  cannot  be  diluted  by 

permitting partners to take refuge under the plea of being “sleeping partners.” 

The petitioner, being an admitted partner and beneficiary of the business, is 

rightly arrayed as an accused, and the complaint discloses sufficient material 

CRM-M-45494-2022   

-7- 

to proceed against him in accordance with law. 

14.

   I have heard the counsel appearing for the parties and have gone

through the documents appended with the present petition. 

15.

   The petitioner is admittedly one of the partners of respondent No. 

2–firm, which is engaged in the business of operating a brick kiln. It is the 

case of the petitioner that he was inducted into the partnership merely as a 

sleeping  partner.  As  per  the  terms  of  the  partnership  deed,  his  financial 

participation in the firm is restricted to 5% of the net profits or losses, whereas 

the remaining 95% share in the business vests with the other partners, namely 

respondents No. 3 to 5. The partnership deed, clearly demarcates the roles of 

the partners and indicates that respondents No. 3 to 5 were designated as the 

working partners, entrusted with the responsibility of managing, supervising 

and  conducting  the  day-to-day  operations  of  the  brick  kiln  and  that  the 

petitioner neither participated in the management nor exercised any control 

over the operational or regulatory affairs of the firm. In further substantiation 

of this plea, affidavits sworn by respondents No. 3 to 5 have been placed on 

record along with the present petition. In the said affidavits, the working 

partners have categorically affirmed that the petitioner had no involvement in 

the daily functioning of the firm, did not supervise the operations of the brick 

kiln and exercised no control over compliance-related matters. They have 

reiterated  that  the  petitioner’s  association  with  the  firm  was  limited  to  a 

nominal financial stake, without any managerial authority 

16.

In view of the above undisputed position, the pivotal question 

that arises for consideration before this Court is whether a partner described 

CRM-M-45494-2022   

-8- 

as a “sleeping partner,” having no active role in the management or day-to-

day affairs of the partnership firm, can nevertheless be fastened with criminal 

vicarious liability for the acts and omissions of the firm. The determination of 

this issue necessitates an examination of the scope of deeming provisions 

under the Act of 1981 and the extent to which mere status as a partner without 

any active control or responsibility suffices to attract penal consequences. 

17.

   Thus, it is deemed necessary to refer to relevant provisions of the 

Act of 1981 and the same are extracted as under: - 

“40. Offences by companies.—(1) Where an offence under this 

Act has been committed by a company, every person who, at the 

time the offence was committed, was directly in charge of, and 

was responsible to the company for the conduct of the business 

of the company, as well as the company, shall be deemed to be 

guilty of the offence and shall be liable to be proceeded against 

and punished accordingly: 

Provided that nothing contained in this sub-section shall render 

any such person liable to any punishment provided in this Act, if 

he proves that the offence was committed without his knowledge 

or that he exercised all due diligence to prevent the commission 

of such offence. 

(2) Notwithstanding anything contained in sub-section (1), where 

an offence under this Act has been committed by a company and 

it is proved that the offence has been committed with the consent 

or connivance of, or is attributable to any neglect on the part of, 

any director, manager, secretary or other officer of the company, 

such director, manager, secretary or other officer shall also be 

deemed  to be guilty of that offence and shall be liable  to be 

proceeded against and punished accordingly. 

Explanation.—For the purpose of this section,— 

CRM-M-45494-2022   

-9- 

(a) “company” means any body corporate, and includes a firm 

or other association of individuals; and 

(b) “director”, in relation to a firm, means a partner in the firm.” 

(emphasis supplied) 

18.

   The provision uses certain specific expression while fastening 

vicarious liability under Section 40 (1). It mandates that a person should be 

‘directly’ incharge of and responsible to the Company for the conduct of 

business. The expression “directly incharge” underlines a pro-active control 

and not a remote or distant indirect interest into the affairs.  

19.

   The  proviso  to  sub-Section  (1)  of  Section  40  provides  an 

additional defence, if a petitioner shows that the violation was not to his 

knowledge or that despite due diligence, offence was nonetheless committed.  

20.

   While the expression “directly incharge” protects the partners not 

controlling the affairs, the proviso provides defence to the partners incharge 

of affairs in case they prove lack of knowledge or establishes having followed 

due diligence.  

21.

    While the substantive part of Section 40(1) creates a deeming 

fiction whereby every person in charge of and responsible for the conduct of 

the business shall be deemed to be guilty of the offence committed by the 

company, the proviso carves out a statutory exception. The proviso expressly 

stipulates that such a person shall not be liable to punishment if he proves that 

the offence was committed without his knowledge or that he had exercised all 

due diligence to prevent the commission of the offence. Thus, although the 

initial presumption under Section 40(1) operates against persons in charge of 

CRM-M-45494-2022   

-10- 

the business, the statute simultaneously recognises that criminal liability must 

be founded upon either knowledge, consent, connivance or failure to exercise 

due care.  

22.

   The proviso thus ensures that vicarious criminal liability does not 

attach mechanically to every partner merely by virtue of his designation or 

formal association with the firm. Rather, liability is intended to be affixed only 

upon those who were either aware of the contravention or who, being in a 

position  of  responsibility,  failed  to  exercise  due diligence  to  prevent  its 

occurrence. It functions as a statutory safeguard, preventing the unwarranted 

prosecution of individuals who were even though legally connected with the 

enterprise, neither had knowledge of the offending act nor participated in or

permitted the breach. 

23.

In the present case, certain facts, as pleaded, have not been

disputed by the respondents. Some of them are extracted as under: - 

(i)

The petitioner claimed that he is an overseas citizen of

India, residing in Canada, since 1997 and running his

business of Pharmacy in Canada. Hence, he never

exercised any direct control over management of the brick

kiln.

(ii)

The petitioner attached the partnership agreement dated

01.04.2014, which has not been disputed. Clause 4 of the

Partnership agreement records about managing partners.

Clause 7 records the share of petitioner. The same are

extracted as under: -

CRM-M-45494-2022   

-11- 

“4. It is agreed by and between the parties hereto

that Sh. Sukhbir Singh, Sh. Rajender and Sh. Sanjay

(herein after referred to as working partner) will

devote their time and attention to the conduct of the

affairs of the firm as the circumstances for and

business need may require which they will be allowed

remuneration. The total remuneration payable to the

working partners shall be worked out as under:-

a  On  the  First  of  Rs. 

3,00,000/- of  

the book profit or in case of 

loss 

Rs.15000/- or 90% of the Book profit 

whichever is more 

b On the balance of the book 

profit 

60% 

Explanation:

For the purpose of the clause the expression book

profit shall mean the book profit Income as defined in

Section 40 (B) of the Tax Act. modification or

enactment thereof for the time 1961 or any statutory

being in force.

Such total remuneration shall be paid to the working

partners in the following proportions: -

Sh. Sukhbir Singh 1/3rd

Sh. Rajender 1/3rd

Sh. Sanjay 1/3rd

The remuneration payable to the working partners as

above shall be credited to their respective accounts on

ascertainment of book profit.

CRM-M-45494-2022   

-12- 

xxx xxx xxx

7. That after defraying all business expenses including

interest payable to the partners and had debts, if any,

the net profits or losses of the business as the case may

be shall be divided between or borne by the partners in

the following proportions:-

Sh. Naresh Kumar Jain 05%

Sh. Sukhbir Singh. 50%

Sh. Rajender 25%

Sh. Sanjay 20%

The above reflects no role of petitioner in the

management of kiln.

(iii)

In the reply filed by Haryana  State  Pollution  Control 

Board,  they  have  admitted  the  partnership  deed  and 

Overseas Citizen of India status of the petitioner.    

24.

    The  respondent-Haryana  State  Pollution  Control  Board  in  its 

reply on merits rather takes a stand that all partners, whether present or not, 

are responsible for prosecution under Section 40 of the Act of 1981. The stand 

is clearly based on an improper reading of the statutory provisions. Although, 

the burden lies on the petitioner to prove that he was not ‘directly incharge’ 

of affairs, and cannot be cast upon the Haryana State Pollution Control Board 

at the first stage, however, where undisputed documents and pleadings lead to 

an admission about inactive role of petitioner the petitioner would be entitled 

to claim protection as per Statute and immunity from prosecution.    

25.

   When  the  aforesaid  statutory  framework  is  examined  in  the 

CRM-M-45494-2022   

-13- 

context of the present case, it assumes material significance. The consistent 

stand of the petitioner is that he was merely a sleeping partner with a limited 

5% share in the profits or losses of the firm and had no role in the management 

or day-to-day functioning of the brick kiln. The partnership deed on record 

reflects that the operational control and managerial responsibilities vested 

exclusively with respondents No. 3 to 5, who were designated as working 

partners. The affidavits appended by the said partners further affirm that the 

petitioner  neither  supervised  the  operations  nor  participated  in  regulatory 

compliance matters. In such a factual backdrop, the deeming fiction under 

Section 40(1) cannot be applied in a mechanical manner. If the petitioner was 

neither in charge of nor responsible for, the conduct of the business at the 

relevant  time  the  protection  embodied  in  the  proviso  becomes  directly 

attracted.  

26.

   The  Hon’ble  Supreme  Court  in Sham Sunder v. State of

Haryana, (1989) 4 SCC 630 has held that vicarious liability of a partner in a 

firm is not automatic or universal. Only such person who was entrusted with 

the conduct of the business of the firm and was, at the relevant time, in charge 

of and responsible for its affairs can be prosecuted. Merely being a partner 

does not render every individual liable for offences committed by the firm. It 

has  further  been  held  that  the  initial  burden  lies upon  the  prosecution  to 

establish that the accused was, in fact, responsible for carrying on the business 

of the firm and was in charge of its operations at the time when the alleged 

offence was committed. Only upon discharge of this foundational burden does 

the onus shift to the accused to demonstrate that the offence occurred without 

CRM-M-45494-2022   

-14- 

his  knowledge  or  that  he  had  exercised  due  diligence  to  prevent  its 

commission. In the absence of such foundational averments and proof by the 

prosecution, the question of invoking vicarious liability does not arise. The 

relevant extract of the aforesaid judgment is an under: - 

“10.      It  is,  therefore,  necessary  to  add an  emphatic note of 

caution in this regard. More often it is common that some of the 

partners of a firm may not even be knowing of what is going on 

day to day in the firm. There may be partners, better known as 

sleeping  partners  who  are  not  required  to  take  part  in  the 

business of the firm. There may be ladies and minors who were 

admitted  for  the  benefit  of  partnership.  They  may  not  know 

anything about the business of the firm. It would be a travesty of 

justice to prosecute all partners and ask them to prove under the 

proviso to sub-section (1) that the offence was committed without 

their knowledge. It is significant to note that the obligation for 

the accused to prove under the proviso that the offence took place 

without his knowledge or that he exercised all due diligence to 

prevent such offence arises only when the prosecution establishes 

that  the  requisite  condition  mentioned  in  sub-section  (1)  is 

established.  The  requisite  condition  is  that  the  partner  was 

responsible  for  carrying  on  the  business  and  was  during  the 

relevant time in charge of the business. In the absence of any such 

proof, no partner could be convicted. We, therefore, reject the 

contention urged by counsel for the State. 

27.

   In view of the foregoing discussion, I am of the opinion that 

vicarious  criminal  liability  under  Section  40  of  the  Air  (Prevention  and 

Control of Pollution) Act, 1981 cannot be fastened upon a partner merely by 

virtue of his designation, in the absence of specific material demonstrating 

CRM-M-45494-2022   

-15- 

that he was in charge of and responsible for the conduct of the business at the 

relevant time. 

28.

   In the present case, a careful perusal of the complaint as well as 

the partnership deed unmistakably indicates that the petitioner was neither in 

charge of nor responsible for the conduct of the day-to-day affairs of the 

accused–firm and was associated therewith only as a sleeping partner. No 

specific averments have been made to attribute to him any active role in the 

management or operational control of the brick kiln at the relevant time. 

29.

   In such circumstances, permitting the criminal proceedings to 

continue against the petitioner would amount to an unwarranted abuse of the 

process of law. This Court, therefore, finds it to be a fit case for exercise of its 

inherent jurisdiction under Section 482 of the Code of Criminal Procedure to 

secure  the  ends  of  justice  and  to  prevent  unnecessary  harassment  of  the 

petitioner. 

30.

   In view of the above, the present petition is allowed. Complaint 

No. 06/2022 dated 06.05.2022 titled as “Haryana Pollution Control Board Vs. 

M/s  Shree  Nathan  Bricks  Company  and  others”  and  all  consequential 

proceedings  arising  therefrom  including  the  summoning  order  dated 

06.05.2022 are hereby quashed qua the petitioner. 

February 25, 2026.        (VINOD S. BHARDWAJ)  

raj arora                                            JUDGE 

  Whether speaking/reasoned   : Yes/No 

  Whether reportable     : Yes/No