crwp21-2016-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

WRIT PETITION NO.21 OF 2016

Rajiv Suryakant Mehta,

Aged 55 years, Indian Inhabitant,

permanently residing at 6, Gokul

Building, 2nd Floor, 3, Tejpal Road,

Gamdevi, Mumbai 400 007…  Petitioner

Vs.

1.State of Maharashtra,

(at the instance of L.T. Marg

Police Station, Mumbai -

C.R. No.231 of 2015)

2.Mithalal Devilal Jain @ Dhakan,

having his office at 1st Floor, 

Danabai House, Opp. ICICI Bank,

Zaveri Bazar, Mumbai – 400 002…  Respondents

Mr. Subhash Jha with Mr. Sumeet Upadhyay i/by Law 

Global Advocates for the petitioner.

Mr. Yogesh M. Nakhwa, APP for respondent No.1-State.

Mr.   Akash   Patil   with   Mr.   Jarin   Doshi   i/by   Malvi 

Ranchhoddas & Co., for respondent No.2.

Mr. Kalidas N. Dhaware, PSI (Pairavi), L.T. Marg Police 

Station, Mumbai, is present.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 8, 2026.

PRONOUNCED ON:APRIL 16, 2026

1

SHABNOOR

AYUB

PATHAN

Digitally signed by

SHABNOOR AYUB

PATHAN

Date: 2026.04.16

13:23:00 +0530

crwp21-2016-J.doc

JUDGMENT:

1.The present writ petition arises from Case No. 491/PW/16, 

wherein the petitioner has been arraigned as an accused for the 

offences punishable under Sections 406 and 420 of the Indian 

Penal Code, 1860. By the present petition, the petitioner seeks 

quashing of Crime Register No. 231 of 2014 registered with L.T. 

Marg Police Station, Mumbai, at the instance of respondent No. 2, 

being the original complainant, against the petitioner. 

2.The   factual   background   giving   rise   to   the   present   writ 

petition,   as   set   out   by   the   petitioner,   deserves   to   be  noted. 

Respondent No. 2, namely Mithalal Devilal Jain, in his statement 

dated 13 June 2015 recorded before L.T. Marg Police Station, 

stated that he has been engaged in the business of manufacturing 

and sale of gold and diamond jewellery for the last 20 to 25 years 

under the name and style of Aarti Jewellers. He further stated that 

he was acquainted with one broker, namely Mehul Ashwanikumar 

Mehta, who, apart from acting as a broker, was also working for 

the petitioner. According to respondent No. 2, on 29 September 

2014,   the   said   broker   introduced   him   to   the   petitioner.   It  is 

thereafter alleged that during the period from 29 September 2014 

to   10   November   2014,   though   erroneously   mentioned   as   29 

September 2011 in certain records, respondent No. 2, on three 

separate occasions, namely 29 September 2014, 18 November 

2014, and 19 November 2014, entrusted gold ornaments valued at 

Rs. 60,66,606/- to the petitioner, with the understanding that the 

same were to be sold by the petitioner and the sale proceeds 

thereof were to be duly accounted for and remitted to respondent 

2

crwp21-2016-J.doc

No. 2. 

3.It   is   further   alleged   that   certain   cheques   issued   by   the 

petitioner towards discharge of the aforesaid liability came to be 

dishonoured upon presentation. Though the petitioner is stated to 

have thereafter assured respondent No. 2 that payment would be 

effected through RTGS transfer, the petitioner allegedly failed and 

neglected to remit the outstanding amount of Rs. 60,66,606/- to 

respondent No. 2. It is further the case that the business dealings 

between the petitioner and respondent No. 2 had commenced even 

prior to the aforesaid transactions, and during the period from 10 

April   2014   to   7   November   2014,   the   petitioner   had   made 

payments aggregating to Rs. 59,20,000/- through cheques and 

RTGS transfers from his ICICI Bank and Dena Bank accounts. 

4.The petitioner contends that, assuming without admitting 

that the aforesaid gold ornaments had in fact been entrusted to 

him,   even   then,   having   regard   to   the   admitted   position   that 

payments   aggregating   to   Rs.   59,20,000/-   were   made   by   the 

petitioner to respondent No. 2 during the period from 10 April 

2014   to   7   November   2014,   and   even   if   the   entire   claim   of 

respondent No. 2 for Rs. 60,66,606/- is accepted in its entirety, the 

balance amount allegedly remaining payable would only be Rs. 

1,46,606/-. According to the petitioner, such a transaction, viewed 

from any perspective, would at best constitute a monetary dispute 

of civil nature and, by no stretch of imagination, can be said to 

attract the ingredients of any criminal offence or amount to breach 

of any penal statute for the time being in force. 

3

crwp21-2016-J.doc

5.Mr.   Jha,   learned   counsel   appearing   for   the   petitioner, 

submitted that the supplementary statement of respondent No. 2 

dated   14   July   2015   refers   to   six   transactions   aggregating   to 

Rs.59,96,273/-.   He   submitted   that,   however,   the   present   First 

Information Report has been registered only on the basis of three 

invoices dated 29 September 2014, 18 November 2014, and 19 

November 2014, which, according to respondent No. 2, pertain to 

a   total   amount   of   Rs.60,66,606/-.   Learned   counsel   invited 

attention to pages 138, 142, and 143 of the writ petition, where 

copies of the said invoices have been annexed, and contended that 

none of the said invoices bears the signature of the purchaser. It 

was, therefore, submitted that the mere unilateral issuance of 

invoices by respondent No. 2, in the absence of acknowledgment 

or signature by the purchaser, cannot by itself constitute proof of 

the alleged transaction. Learned counsel further submitted that the 

said invoices record that Value Added Tax (VAT) had been paid by 

respondent No. 2; however, to the best of his knowledge, no such 

VAT payment has in fact been made by respondent No. 2, despite 

the contrary recital in the invoices. He contended that the said 

claim appears to be false and dishonest, and that no investigation 

whatsoever has been undertaken by the investigating agency in 

that regard. 

6.Mr. Jha further placed reliance upon the decision of the 

Supreme Court in 

Delhi Race Club (1940) Limited & Ors. v. State 

of Uttar Pradesh & Anr., reported in  

(2024) 10 SCC 690,  and 

submitted that in a contract for sale of goods, the ownership in the 

goods   passes   from   the   seller   to   the   purchaser   upon   delivery 

4

crwp21-2016-J.doc

thereof. It was submitted that once the property in the goods 

stands transferred, it cannot thereafter be contended that the 

purchaser was entrusted with the property of the seller. According 

to learned counsel, in the absence of the essential element of 

entrustment, the offence of criminal breach of trust cannot be said 

to be made out merely because the purchaser has failed to pay the 

sale consideration. 

7.In support of the aforesaid submission, learned counsel also 

relied upon the judgment of the Supreme Court in  

Vir Prakash 

Sharma v. Anil Kumar Agarwal, reported in 

(2007) 7 SCC 373, 

wherein it has been held that dishonour of cheques issued towards 

payment for purchase of goods, or mere non-payment or short 

payment of sale consideration, would not ipso facto constitute the 

offence of cheating or criminal breach of trust.

8.Learned   counsel   further   submitted   that   where   the 

complainant alleges commission of an offence of criminal breach 

of trust punishable under Section 406 of the Indian Penal Code, it 

would not be legally permissible, on the same factual foundation, 

to simultaneously contend that the offence of cheating punishable 

under Section 420 of the Indian Penal Code is also made out, 

unless the necessary and distinct ingredients of both offences are 

independently   established.   According   to   him,   the   present 

prosecution has been initiated with an oblique motive and solely 

with a view to harass the petitioner. It was, therefore, prayed that 

apart from quashing the impugned proceedings, this Court may 

also direct the complainant to pay compensatory costs to the 

petitioner.

5

crwp21-2016-J.doc

9.Per   contra,   Mr.   Patil,   learned   counsel   appearing   for 

respondent No. 2, submitted that in view of the law laid down by 

the Supreme Court in 

Delhi Race Club (1940) Limited & Ors, the 

prosecution against the petitioner is maintainable and liable to 

proceed, at least insofar as the offence punishable under Section 

406 of the Indian Penal Code is concerned. Learned counsel for 

respondent No. 2 invited the attention of the Court to the material 

collected during investigation and placed on record along with the 

charge sheet, and submitted that the same sufficiently discloses 

commission   of   the   alleged   offences.   According   to   him,   the 

petitioner had represented to respondent No. 2 that he was in 

contact   with   two   diamond   merchants   who   were   desirous   of 

purchasing jewellery belonging to respondent No. 2. Acting upon 

such representation, respondent No. 2 is stated to have delivered 

jewellery valued at Rs.16,96,870/- to the petitioner under a bill, 

upon which the petitioner allegedly  mentioned his Permanent 

Account   Number   (PAN)   and   assured   respondent   No.   2   that 

payment would be made within two days, if not on the following 

day itself. It was further submitted that on 19 November 2014, the 

petitioner once again obtained jewellery valued at Rs.16,86,467/- 

from respondent No. 2 by preparing a bill and assuring payment of 

the consideration amount. According to respondent No. 2, during 

the period from 29 September 2014 to 19 November 2014, the 

petitioner   had   thus   obtained   jewellery   aggregating   to 

Rs.60,66,606/- from respondent No. 2, ostensibly for the purpose 

of sale. 

6

crwp21-2016-J.doc

10.Learned   counsel   submitted   that   despite   receipt   of   the 

aforesaid goods, neither was the sale consideration paid by the 

petitioner nor were the goods returned to respondent No. 2. In the 

aforesaid   circumstances,   according   to   respondent   No.2,   the 

conduct of the petitioner clearly attracts the ingredients of the 

offence punishable under Section 406 of the Indian Penal Code. It 

was, therefore, submitted that the present writ petition is devoid of 

merit and deserves to be dismissed. 

REASONS AND ANALYSIS:

11.After having heard the learned counsel for both sides and 

after going through the record placed before this Court, I am of the 

view that the matter is required to be seen on the real nature of 

the transaction and not on the mere words used in the complaint. 

The whole case of respondent No. 2 is that certain jewellery was 

handed over to the petitioner for sale and that the sale proceeds 

were to be returned or accounted for. On the other hand, the 

petitioner has consistently taken the stand that this was a business 

dealing in sale of goods, that substantial amounts were already 

paid by cheque and RTGS, and that at the highest there remained 

a monetary balance which cannot by itself be stretched into a 

criminal offence. When these rival submissions are examined in 

the light of the material on record, the question is whether the 

basic ingredients of Sections 406 and 420 of the Indian Penal Code 

are really made out.

12.For the purpose of adjudicating the issue involved in the 

present matter, it becomes necessary to reproduce the definition of 

7

crwp21-2016-J.doc

the offence of criminal breach of trust as contained in Section 405 

of the Indian Penal Code, which reads thus:

“  405. Criminal breach of trust   .  — Whoever, being in any 

manner entrusted with property, or with any dominion over 

property, dishonestly misappropriates or converts to his own 

use that property, or dishonestly uses or disposes of that 

property in violation of any direction of law prescribing the 

mode in which such trust is to be discharged, or of any legal 

contract, express or implied, which he has made touching 

the discharge of such trust, or wilfully suffers any other 

person so to do, commits “criminal breach of trust”.

Explanation   1.—   A   person,   being   an   employer   [of   an 

establishment whether exempted under section 17 of the 

Employees’ Provident Funds and Miscellaneous Provisions 

Act, 1952 (19 of 1952) or not who deducts the employee’s 

contribution from the wages payable to the employee for 

credit   to   a   Provident   Fund   or   Family   Pension   Fund 

established by any law for the time being in force, shall be 

deemed to have been entrusted with the amount of the 

contribution so deducted by him and if he makes default in 

the   payment   of   such   contribution   to   the   said   Fund   in 

violation of the said law, shall be deemed to have dishonestly 

used the amount of the said contribution in violation of a 

direction of law as aforesaid.

Explanation 2.—A person, being an employer, who deducts 

the employees’ contribution from the wages payable to the 

employee for credit to the Employees’ State Insurance Fund 

held and administered by the Employees’ State Insurance 

Corporation   established   under   the   Employees’   State 

Insurance Act, 1948 (34 of 1948), shall be deemed to have 

been   entrusted   with   the   amount   of   the   contribution   so 

deducted by him and if he makes default in the payment of 

such contribution to the said Fund in violation of the said 

Act, shall be deemed to have dishonestly used the amount of 

8

crwp21-2016-J.doc

the said contribution in violation of a direction of law as 

aforesaid.”

13.Section 405 of the Indian Penal Code defines the offence of 

criminal breach of trust. A plain reading of the provision would 

show that, in order to attract the said offence, the prosecution 

must prima facie establish the following essential ingredients:

(i)  that the accused was entrusted with property, or was 

otherwise vested with dominion over such property;

(ii)  that such entrustment was in the nature of confidence 

reposed   in   the   accused   requiring   him   to   deal   with   the 

property in a particular manner;

(iii) that   the   accused   dishonestly   misappropriated   or 

converted the said property to his own use, or dishonestly 

used or disposed of the same;

(iv) that such use, disposal, or conversion was in violation 

of any direction of law or in breach of any legal contract, 

whether express or implied, governing the discharge of such 

entrustment; and

(v)   that   the   dishonest   intention   accompanying   such 

misappropriation or conversion existed at the time of the 

alleged act complained of.

14.The foundation of the offence under Section 405 is the 

element of “entrustment”. Unless it is first shown that the property 

in  question  continued  to belong  to the  complainant  and  had 

merely been handed over to the accused in trust or for a specific 

9

crwp21-2016-J.doc

purpose, the question of criminal breach of trust does not arise. 

Mere   receipt   of   property   in   the   course   of   a   commercial  or 

contractual transaction does not by itself amount to entrustment 

within the meaning of Section 405. The relationship between the 

parties must disclose that the accused held the property on behalf 

of   another   and   was   under   an   obligation   to   deal   with   it   in 

accordance with the directions of the person entrusting it.

15.Further even after establishing entrustment it must also be 

shown that the accused dishonestly misappropriated the property 

or converted the same to his own use. Mere retention of money, 

delayed payment, or failure to honour a promise, without more, 

would   not   satisfy   the   ingredients   of   Section   405   unless 

accompanied by material indicating dishonest misappropriation.

16.The Explanations appended to Section 405 create statutory 

deeming   fictions   in   specific   situations   involving   employers 

deducting employees’ contributions towards Provident Fund and 

Employees’ State Insurance. In such cases the law deems the 

employer to have been entrusted with the deducted amounts and 

treats default in remittance as dishonest use in violation of law. 

These   explanations   demonstrate   that   where   the   legislature 

intended to expand the ordinary meaning of “entrustment,” it has 

done so expressly by legal fiction.

17.Thus, the settled legal position remains that, for constituting 

an offence of criminal breach of trust, mere breach of contract or 

non   payment   of   dues   is   insufficient   unless   the   foundational 

requirement   of   entrustment   coupled   with   dishonest 

10

crwp21-2016-J.doc

misappropriation is made out.

18.The   first   requirement   for   criminal   breach   of   trust   is 

entrustment. Unless the property is shown to have been entrusted 

to the accused in such manner that he was under a duty to deal 

with it for the benefit of the complainant or in a particular legal 

manner, Section 405 cannot be brought in. The law does not 

permit every failure in payment or every broken promise in a 

commercial transaction to be called criminal breach of trust. The 

facts must show that the accused was in a position of trust and 

that he dishonestly misappropriated or converted the property. 

That element is missing here or at least not shown with such 

clarity as would justify criminal prosecution.

19.The statement of respondent No. 2 and his supplementary 

statement  certainly   allege  that  jewellery  was  delivered   to  the 

petitioner for sale. But the material placed before the Court shows 

that  the  dealings were  in  the  nature of  business transactions 

between two traders. The invoices relied upon by the complainant 

are said to be unsigned by the purchaser. That circumstance goes 

to the proof of the transaction itself. The invoices are also relied 

upon with a mention of VAT payment, yet no investigation of any 

real VAT payment is shown to have been carried out. When the 

foundation documents themselves are not free from doubt, the 

Court cannot lightly infer entrustment of property in the criminal 

sense. The case may still give rise to a claim for money. It does not 

automatically become a case of criminal breach of trust.

11

crwp21-2016-J.doc

20.The judgment in Delhi Race Club (1940) Limited and others 

clearly supports the petitioner on this aspect. The principle is states 

that in a sale transaction, once goods are delivered and property 

passes, the relationship does not remain one of entrustment unless 

some special arrangement is shown. Here, the complainant himself 

says that jewellery was handed over for sale. That description does 

not prove entrustment in the sense required by Section 405. If the 

transaction was one of sale or supply of goods and if the petitioner 

had already paid a large part of the amount through bank, then 

the   dispute   more   naturally   falls   within   the   civil   nature.   The 

criminal law cannot be used to recover what may be payable in 

accounts.

21.The reliance placed by the petitioner on Vir Prakash Sharma 

is also well-founded. The Supreme Court has made it clear that 

dishonour   of   cheques,   non-payment,   or   short   payment   of 

consideration,   without   more,   does   not   constitute   cheating   or 

criminal breach of trust. The present case, on the material shown, 

appears to stand on that same footing. There are allegations of 

unpaid balance. There are allegations of dishonoured cheques. 

There are also clear assertions that payments of Rs.59,20,000/- 

were already made. Once such payments appear from the record, 

the dispute becomes one of accounts. It may be large. But size 

alone does not create criminality.

22.The submission of  the complainant that jewellery worth 

Rs.60,66,606/- was obtained from him and neither price was paid 

nor goods were returned cannot be accepted as sufficient by itself 

to complete the offence. For criminal breach of trust, it must be 

12

crwp21-2016-J.doc

shown that the petitioner held the property for the complainant 

and then dishonestly misused it. There must be some material to 

show a clear breach of trust and dishonest conversion. In the 

present case, the material only shows that the petitioner was 

involved in transactions of jewellery and payments were moving 

from time to time. A businessman receiving goods and making part 

payments  is  not  a  trustee  of  the  goods  in  criminal  law.  The 

complainant has not shown any material which would take the 

case beyond a commercial liability.

23.The offence under Section 420 also does not stand on firmer 

ground. For cheating, the dishonest intention must exist at the very 

beginning of the transaction. A later failure to pay does not by 

itself prove cheating. The present record does not show that the 

petitioner induced the complainant from the very start with a 

dishonest design. On the contrary the record reflects ongoing 

business   relations   earlier   payments   and   later   dispute   over 

outstanding   amounts.   If   the   intention   was   dishonest   from 

inception, one would expect stronger material. That material is not 

there. Mere breach of promise after a commercial deal is not 

enough.

24.I also find substance in the petitioner’s submission that a 

substantial amount had already been paid between 10 April 2014 

and 7 November 2014. This fact takes away force of the allegation 

of a dishonest intention. If the petitioner had intended from the 

beginning not to pay anything, such part payments would not have 

been made in the ordinary course of business. These payments do 

not wipe out the entire controversy, but they certainly indicate that 

13

crwp21-2016-J.doc

the matter was moving as a running commercial account. Such a 

dispute   cannot   be   allowed   to   be   converted   into   a   criminal 

prosecution.

25.The Court must also keep in mind that criminal process is a 

serious matter. It cannot be used as a pressure tactic in a business 

dispute.   If   the   basic   facts   themselves   show   a   commercial 

transaction, part payments, disputed invoices, and an unresolved 

balance, the lawful course is to leave the parties to their civil 

remedies. Criminal law should not be permitted to become a 

weapon for recovery of money. 

26.For these reasons, I find that the essential ingredients of 

criminal breach of trust are not made out. Entrustment in the legal 

sense is not established. Dishonest misappropriation is also not 

shown. The allegations, even if read as they are, disclose at best a 

monetary dispute arising out of business dealings.  No clear initial 

dishonest intention is made out from the record. The continuation 

of the criminal case, therefore, would amount to an abuse of the 

process of law.

27.Accordingly,   the   writ   petition   deserves   to   succeed.   The 

impugned FIR and the proceedings arising therefrom are liable to 

be quashed, as the matter does not disclose the commission of 

offences punishable under Sections 406 and 420 of the Indian 

Penal Code on the material placed before this Court.

28.In view of the discussion made hereinabove, the following 

order is passed:

(i)  The writ petition is allowed;

14

crwp21-2016-J.doc

(ii)  Rule is made absolute in terms of prayer clause (a);

(iii)  It is hereby declared that the allegations contained in 

the impugned First Information Report, even if taken at their 

face value and accepted in entirety, do not disclose the 

commission of offences punishable under Sections 406 and 

420 of the Indian Penal Code;

(iv) Consequently,   Crime   Register   No.231   of   2014 

registered with L.T. Marg Police Station, Mumbai, and Case 

No.   491/PW/16   arising   therefrom,   together   with   all 

consequential proceedings thereto, stand quashed and set 

aside;

(v)  It   is,   however,   clarified   that   this   order   shall   not 

preclude respondent No. 2 from pursuing such civil remedies 

as   may   be   available   in   law   for  recovery   of   the   alleged 

outstanding amount, if so advised;

(vi)  In the facts and circumstances of the case, there shall 

be no order as to costs;

(vii)   Pending   interim   applications,   if   any,   shall   stand 

disposed of accordingly.

29.At this stage, learned Advocate for respondent No.2 seeks 

stay of this judgment and order for a period of four weeks from 

today. However, for the reasons recorded above, the request for 

stay is rejected.

(AMIT BORKAR, J.)

15