CRM-M-35336-2022 (O&M)    -1- 

IN THE HIGH COURT FOR THE STATES OF PUNJAB AND   

HARYANA AT CHANDIGARH   

            CRM-M-35336-2022 (O&M) 

Reserved on : 08.08.2025 

Pronounced on : 17.09.2025 

Ramanand Pulavarti                   ...Petitioner 

Versus 

Indiabulls Housing Finance Ltd.                    ...Respondent 

CORAM:  HON'BLE MRS. JUSTICE MANISHA BATRA

Present:-  Mr. Gaurav Chopra, Senior Advocate with  

    Mr. Reshabh Bajaj, Advocate 

    for the petitioner. 

    Mr. Naren Pratap Singh, Advocate and  

    Mr. Kunal Dawar, Advocate 

    for the respondent. 

MANISHA BATRA, J.

1.    Prayer  in  this  petition,  filed  under  Section  482  of  the  Code  of 

Criminal Procedure (for short ‘the Code’), is for quashing of Complaint bearing 

NACT No. 22873 of 2018, titled as Indiabulls Housing Finance Limited vs. 

Samruddhi  Realty  Ltd., as  well  as  for  quashing  of  order  dated  16.01.2020 

(Annexure  P-10),  whereby  the  petitioner  along  with co-accused  has  been 

ordered  to  be  summoned  to  face  trial  for  commission  of  offence  punishable 

under Section 25 of the Payment and Settlement Systems Act, 2007 (for short 

‘the Act, 2007) and all the proceedings having emanated therefrom.  

2.    The aforementioned complaint has been filed by the respondent-

complainant  against  Samruddhi  Realty  Ltd.  (hereinafter  to  be  mentioned  as 

‘accused company’) and its directors on the allegations that it had advanced 

CRM-M-35336-2022 (O&M)    -2- 

loan to the tune of Rs. 3,30,00,000/- to the accused company. A loan agreement 

was executed. The accused company and its directors had agreed to the terms 

and conditions of the loan and to repay the same in installments. Towards the 

repayment,  they  had  agreed  for  Electronic  Clearing Service  (ECS)  of  funds 

from the bank account of the accused company. The installments were to be 

transferred  every  month  to  the  account  of  the  complainant.  The  accused 

company had issued instructions to its banker to debit the installments’ amount 

from  its  bank  account  and  to  correspondingly  credit  the  account  of  the 

complainant through ECS mandate. The electronic funds transfer as initiated by 

the accused company and its directors with respect to the monthly installment 

for the month of April, 2018 amounting to Rs.16,31,595/- could not be executed 

on  the  ground  of  ‘balance  insufficient’.  The  intimation  of  dishonour  was 

received by the complainant and legal notices were issued against the accused 

company as well as its directors and authorized signatory responsible for day to 

day affairs, which also included responsibility for ensuring that the liabilities 

were repaid. However, the accused company and its directors failed to respond 

to the notices and to repay the amount, thereby compelling the complainant to 

file the aforesaid complaint.  

3.    On  receipt  of  the  complaint  and  after  recording  preliminary 

evidence,  the  learned  trial  Court  passed  the  order dated  16.01.2020,  thereby 

summoning the accused company and its directors to face trial for commission 

of offence punishable under Section 25 of the Act, 2007. The petitioner was also 

summoned in the capacity of one of the directors. Feeling aggrieved with the 

impugned order dated 16.01.2020, the present petition has been filed. 

4.    It  is  argued  by  learned  senior  counsel  for  the petitioner  that  the 

CRM-M-35336-2022 (O&M)    -3- 

impugned order is not sustainable qua him since he was Chief Executive Officer 

of a limited liability partnership company namely Essel Finance Advisors and 

Managers (for short ‘Essel Finance’), which had entered into agreement with 

the  accused  company  in  the  year  2016,  thereby  agreeing  to  invest  a  sum  of 

Rs.75 crores with the accused company. A debenture subscription agreement 

was executed and one Debenture Trust Deed was signed on 30.09.2016, as per 

which, Essel Finance was given right to appoint one or more of its directors 

(except Nominee Director) on the Board of the accused company. Subsequently, 

the Article of Association of the accused company was amended to incorporate 

the  right  of  Essel  Finance  to  appoint  Nominee  Director.  The  petitioner  was 

appointed  as  a  Nominee  Director  in  a  non-executive role  on  behalf of  Essel 

Finance w.e.f. 04.01.2018 and the requisite Form DIR-12 was filled as per the 

mandate of Companies Act, 2013. 

5.    Learned senior counsel has further submitted that he had resigned 

from  the  post  of  Nominee  Director  on  11.06.2019.  While  being  Nominee 

Director  with  the  accused  company,  he  was  neither  the  incharge  of,  nor 

responsible for day to day conduct of business of the accused company and he 

came into being as a  Nominee  Director only  on  account of the  fact that his 

employer had invested in the accused company and the only role assigned to 

him was to ensure that the investment made by Essel Finance was not misused.  

6.    It is further argued by learned counsel for the petitioner that as per 

clauses of the Debenture Trust Deed, the Nominee Director of Essel Finance 

was not to be the incharge in control of day to day management of the accused 

company. Rather, a positive obligation was cast upon the accused company to 

ensure that nominee director of Essel Finance did not fall within the scope of 

CRM-M-35336-2022 (O&M)    -4- 

‘Officer who is in default’ under law. It is submitted that there was neither any 

specific allegation in the complaint that the petitioner was incharge of day to 

day conduct of the accused company and was responsible for the same nor any 

evidence  has  come  on  record  to  this  effect.  Rather,  in  three  of  similar 

complaints filed by the respondent/complainant against the accused company 

and its directors, the petitioner has not even been ordered to be summoned as an 

accused  in  the  capacity  of  director  and  those  orders  have  not  even  been 

challenged  by  the  respondent-complainant.  By  further  submitting  that  no 

liability under Section 27 of the Act, 2007 had arisen qua the petitioner, it is 

stressed  that  he  could  not  be  summoned  as  an  accused  and,  therefore,  it  is 

submitted that the impugned summoning order is liable to be quashed qua the 

petitioner. To buttress his arguments, learned senior counsel has placed reliance 

upon the authorities cited as Hitesh Verma vs. M/s Health Care at Home India 

Pvt. Ltd. and others, 2025 (1) Apex Court Judgments (SC) 799, K. S. Mehta 

vs. M/s Morgan Securities and Credits Pvt. Ltd., 2025 INSC 315 and Kamal 

Kishor Shrigopal Taparia vs. India Ener-Gen Private Limited and another, 

2025 SCC Online SC 321. 

7.    Respondent/complainant  has  filed  reply  and  has vehemently 

contested the petition. It is submitted that there are sufficient allegations in the 

complaint to indicate the role of the petitioner. The argument that the petitioner 

was a Non-Executive Director or that there are no allegations to specify the 

requirement of Section 27 of the Act, 2007, is required to be appreciated only 

during trial and not at this stage. The petitioner has failed to bring any material 

on record to lead to the conclusion that he was not incharge and responsible for 

day  to  day  conduct  of  business  of  the  accused  company  at  the  time  of 

CRM-M-35336-2022 (O&M)    -5- 

commission  of  offences.  The  documents  relied  upon  by  him  cannot  be 

considered at this stage. It was not incumbent upon the respondent/complainant 

to elaborate in the complaint the role played by each director in the transaction 

forming subject matter of the complaint. The transaction by way of electronic 

funds transfer of disputed amount of money was done by the accused company 

in  discharge  of  its  legally  enforceable  liability  and  the  petitioner,  being  a 

nominee director, had equal liability and is presumed to be responsible for day 

to day conduct of the business of the accused company. It is further argued that 

the accused company is a juristic person and carries out its activities through its 

directors and other responsible persons. The pleas taken by the petitioner can be 

considered during trial. The impugned order does not suffer from any infirmity. 

The petition has been filed to abuse the process of law. No revision petition has 

been filed and the petition under Section 482 of the Code is not maintainable. 

Accordingly, it is urged that the petition is liable to be dismissed. 

8.    This Court has heard the rival submissions, besides going through 

the material placed on record. 

9.     At the outset, it is to be considered as to whether, the prayer made 

by the petitioner for quashing of complaint can be considered by this Court in a 

petition  filed  under  Section  482  of  the  Code  of  Criminal  Procedure.  The 

Hon’ble Supreme Court has laid down certain conditions whereby the complaint 

can be quashed by invoking the powers under the above mentioned Section in a 

case  reported  as Smt.  Nagawwa  Vs.  Veeranna  Shivalingappa  Konjalzi  and 

others (1976) 3 SCC 736 which are as follows:- 

(1)  Where  the  allegations  made  in  the  complaint  or the 

statements of the witnesses recorded in support of the same, 

CRM-M-35336-2022 (O&M)    -6- 

taken at their face value make out absolutely no case against 

the accused or the complaint does not disclose the essential 

ingredients  of  an  offence  which  is  alleged  against the 

accused; 

(2) where the allegations made in the complaint are patently 

absurd and inherently improbable so that no prudent person 

can ever reach a conclusion that there is sufficient ground for 

proceeding against the accused; 

(3)  where  the  discretion  exercised  by  the  Magistrate  in 

issuing process is capricious and arbitrary having been based 

either  on  no  evidence  or  on  materials  which  are  wholly 

irrelevant or inadmissible; and 

(4)  where  the  complaint  suffers  from  fundamental  legal 

defects, such as, want of sanction, or absence of a complaint 

by legally competent authority and the like. 

10.     Further,  the  question  as  to  whether  the  order  passed  by  the 

Magistrate of issuing summons, can be interfered with, in exercise of powers 

under Section 482 of the Code had also been considered by Hon’ble Supreme 

Court in Bhushan Kumar and another Vs. State (NCT of Delhi) and another 

(2012) 5 SCC 424 and in M/s Pepsi Food Ltd’s case (supra) wherein it was 

observed that a petition filed under Section 482 of Cr,P,C, for quashing an order 

summoning the accused is maintainable.  

11.     Similarly,  in  a  recent  judgment dated  22.02.2024  titled  as Vikas 

Chandra Vs. State of Uttar Pradesh and another 2024 INSC 261, the Hon’ble 

Supreme Court reiterated the position that the order of issuance of summons 

could be interfered with by the High Court in exercise of powers under Section 

482 of the Code.  

12.     Section 25 of the Act, 2007 refers to the penalties in case where 

CRM-M-35336-2022 (O&M)    -7- 

electronic funds transfer initiated by an accused from his/its account cannot be 

executed on the ground that the amount of money standing to the credit of that 

account is insufficient to honour the transfer instructions or that it exceeds the 

amount arranged to be paid from that account by an agreement made with a 

bank. This provision is analogous to Section 138 of the Negotiable Instuments 

Act,  1881  (for short  ‘N.  I.  Act’).  As per  sub-section  (5) of  this  Section, the 

provisions of  Chapter  XVII of the  N.  I. Act  shall apply to  the dishonour of 

electronic funds transfer to the extent the circumstances admit. Section 27 of the 

Act, 2007 is analogous to Section 141 of the N. I. Act, which deals with the 

offence by a company. Section 27 of the Act, 2007 reads as under: 

“27.  Offences  by  companies.—(1)  Where  a  person 

committing a contravention of any of the provisions of 

this  Act  or  any  regulation,  direction  or  order  made 

thereunder is a company, every person who, at the time 

of  the  contravention,  was  in-charge  of,  and  was 

responsible  to,  the  company  for  the  conduct  of 

business of the company, as well as the company, shall 

be guilty of the contravention 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 punishment if he proves that 

the contravention took place without his knowledge or 

that  he  exercised  all  due  diligence  to  prevent  such 

contravention.  

(2) Notwithstanding anything contained in sub-section 

(1), where a contravention of any of the provisions of 

this Act or of any regulation, direction or order made 

thereunder has been committed by a company and it is 

proved that the contravention has taken place with the 

consent  or  connivance  of,  or  is  attributable  to  any 

CRM-M-35336-2022 (O&M)    -8- 

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 the contravention and shall be 

liable  to  be  proceeded  against  and  punished 

accordingly.  

Explanation.—For the purposes of this section,—  

(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.” 

13.     On a bare reading of the aforementioned provision, it is clear that 

so far as the companies are concerned, if any offence is committed by it, then 

every person who is director or employee of the company is not liable. Only 

such  person  would  be  held  liable  who  if  at  the  time  when  offence  was 

committed, was in charge and responsible for the company for the conduct of 

business of the company as well as of the company. However, by way of an 

exception to the normal rule that in cases involving criminal liability against 

vicarious liability, no-one is to be held liable for an act of another, a specific 

provision is made in the statute by way of this Section that criminal liability can 

be  extended  to  others.  Section  27  of  the  Act,  2007 (which  is  analogous  to 

Section 141 of the N. I. Act) is an instance of specific provision, which in case 

an offence under Section 25 of the Act, 2007 (which is analogous to Section 138 

of  the  N.  I.  Act)  is  committed  by  a  Company,  extends  criminal  liability  for 

dishonour of cheque to the officers of the Company. For that purpose certain 

conditions,  which  are  mentioned  in Section  27  of  the  Act,  2007,  have  to  be 

satisfied and those conditions have to be strictly complied with. In that case 

apart from the Company, all persons, who at the time of commission of offence 

CRM-M-35336-2022 (O&M)    -9- 

were in-charge and were responsible to the Company for conduct of business of 

the  Company,  are  liable  for  the  offence.  This  section  postulates  constructive 

liability of the directors of the company or the business of the company. 

14.     It is well settled that what is required for a person, who is sought to 

be vicariously liable for the offence under Section 141 of the NI Act, (which is 

analogous  to  Section  27  of  the  Act,  2007)  is  that  when  the  offence  was 

committed, he was in charge and responsible for conduct and business of the 

company and this should be reflected in the averments made in the complaint. 

Reliance in this context can be made to S.M.S. Pharmaceuticals Ltd. Vs. Neeta 

Bhalla, 2005(3) Apex Criminal 229, wherein a three Judges’ Bench of Supreme 

Court  was  dealing  with  the  reference  made  by  a  two Judges  Bench,  for 

determination of the question, as to whether, for the purpose of Section 141 of 

NI  Act,  it  was  sufficient  if  the  substance  of  the  allegation  read  as  a  whole 

fulfilled  the  requirement  of  the  said  Section  and  it  was  not  necessary  to 

specifically state in the complaint that the person accused was in charge of or 

responsible  for  the  conduct  of  a  company  or  not.  The  second  question  for 

determination was whether a director of a company was deemed to be in charge 

of and responsible for the company for conduct of the business of the company 

and  therefore,  deemed  to  be  guilty  of  the  offence  unless,  he  proved  to  the 

contrary and further that whether in the absence of specific averments that the 

signatory of the cheque and the Managing Director or Joint Managing Director 

was  responsible  to  the  company  for  conduct  of  its  business,  he  could  be 

proceeded against? The Hon’ble Apex Court observed that it was necessary to 

specifically aver in a complaint under Section 141 that at the time when the 

offence was committed, the person accused was in charge of, and responsible 

CRM-M-35336-2022 (O&M)    -10- 

for  the  conduct  of  the  business  of  the  company  and this  averment  was  an 

essential  requirement  of  Section  141  and  had  to  be made  in  a  complaint. 

Without this averment having been made in the complaint, the requirement of 

Section 141 could not be said to be satisfied. Similar observations were made by 

this Court in Neeru Gupta vs. Ajay Dhawan, CRM-M-16269-2018, decided on 

18.03.2020 and by Hon’ble Supreme Court in Hitesh Verma’s case (supra) 

15.     Reliance can also be placed upon Saroj Kumar Poddar Vs. State 

(NCT  of  Delhi),  2007(1)  R.A.J.  205, wherein  it  was  observed  by  Hon’ble 

Supreme Court that the complaint must not only contain averments justifying 

the requirement of Section 141 of NI Act but must also show as to how and in 

what manner, the accused named therein was responsible for the conduct of the 

business  of  the  company  or  otherwise  responsible  to  it  with  regard  to  its 

functioning.  

16.     In N.K. Wahi Vs. Shekhar Singh, 2007(2) RCR (Criminal) 266, it 

was observed by Hon’ble Supreme Court that Section 141 of NI Act raised a 

legal fiction by reason of which a  person,  although not personally liable for 

commission of an offence, would be vicariously liable and that it was held that 

such vicarious liability could be inferred against a company only if the requisite 

statement  was  made  in  the  complaint  but  before  a  person  could  be  made 

vicariously liable, strict compliance with the statutory requirements would be 

insisted. In that case, the basic averments in terms of Section 141 of NI Act 

were absent and hence, the complaint was ordered to be quashed by observing 

that to launch a prosecution against alleged directors, there must be a specific 

allegation  in  the  complaint  as  to  the part  played  by  them  in  the  transaction. 

There should be clear and unambiguous allegation, as to how the directors are in 

CRM-M-35336-2022 (O&M)    -11- 

charge and responsible for the conduct of the business of the company. The 

description should be clear. 

17.     In Paresh P. Rajda Vs. State of Maharashtra and another (2008) 

7 SCC 442, it was observed by Hon’ble Supreme Court that the entire matter 

would boil down to an examination of the nature of the allegations made in the 

complaint to determine the question as to whether, a particular director is liable 

to face trial due to his vicarious liability or not? 

18.     In K.K. Ahuja Vs. V.K. Arora, 2009(3) RCR (Criminal) 571, the 

Hon’ble Supreme Court while considering the same question summarized the 

position under Section 141 of the NI Act as under:- 

27. The  position  under 

Section  141  of  the  Act  can  be 

summarised thus: 

(i)  If  the  accused  is  the  Managing  Director  or  a  Joint 

Managing Director, it is not necessary to make an averment 

in the complaint that he is in charge of, and is responsible to 

the company, for the conduct of the business of the company. 

It is sufficient if an averment is made that the accused was 

the  Managing  Director  or  Joint  Managing  Director  at  the 

relevant time. This is because the prefix “Managing” to the 

word “Director” makes it clear that they were in charge of 

and are responsible to the company, for the conduct of the 

business of the company. 

(ii) In the case of a Director or an officer of the company 

who signed the cheque on behalf of the company, there is no 

need to make a specific averment that he was in charge of 

and was responsible to the company, for the conduct of the 

business  of  the  company  or  make  any  specific  allegation 

about consent, connivance or negligence. The very fact that 

the dishonoured cheque was signed by him on behalf of the 

company, would give rise to responsibility under sub-section 

CRM-M-35336-2022 (O&M)    -12- 

(2) of 

Section 141. 

(iii)  In  the  case  of  a  Director,  secretary  or  manager  [as 

defined in Section 2(24) of the Companies Act] or a person 

referred  to  in  clauses  (e)  and  (f)  of Section  5 of  the 

Companies Act, an averment in the complaint that he was in 

charge  of,  and  was  responsible  to  the  company,  for the 

conduct of the business of the company is necessary to bring 

the  case  under Section  141(1) of  the  Act.  No  further 

averment would be necessary in the complaint, though some 

particulars will be desirable. They can also be made liable 

under Section  141(2) by  making  necessary  averments 

relating  to  consent  and  connivance  or  negligence,  in  the 

complaint, to bring the matter under that sub-section. 

(iv) Other officers of a company cannot be made liable under 

sub-section (1) of Section 141. Other officers of a company 

can be made liable only under sub-section (2) of Section 141, 

by averring in the complaint their position and duties in the 

company and their role in regard to the issue and dishonour 

of the cheque, disclosing consent, connivance or negligence.” 

19.     Reference  can  also  be  made  to National  Small  Industry 

Corporation Limited vs. Harmeet Singh Paintal, 2010(2) RCR (Criminal) 122, 

wherein the Hon’ble Supreme Court while dealing with the same question laid 

down the following principles:-  

“(i) The primary responsibility is on the complainant to make 

specific  averments  as  are  required  under  the  law  in  the 

complaint so as to make the accused vicariously liable. For 

fastening the criminal liability, there is no presumption that 

every Director knows about the transaction. 

(ii) Section 141 does not make all the Directors liable for the 

offence. The criminal liability can be fastened only on those 

who, at the time of the commission of the offence, were in 

charge  of  and  were  responsible  for  the  conduct  of  the 

CRM-M-35336-2022 (O&M)    -13- 

business of the company. 

(iii)  Vicarious  liability  can  be  inferred  against  a  company 

registered  or  incorporated  under  the 

Companies  Act, 

1956 only if the requisite statements, which are required to 

be averred in the complaint/petition, are made so as to make 

the accused therein vicariously liable for offence committed 

by  the  company  along  with  averments  in  the  petition 

containing that accused were in-charge of and responsible for 

the business of the company and by virtue of their position 

they are liable to be proceeded with. 

(iv)  Vicarious  liability  on  the  part  of  a  person  must  be 

pleaded and proved and not inferred. 

(v) If accused is a Managing Director or a Joint Managing 

Director then it is not necessary to make specific averment in 

the complaint and by virtue of their position they are liable to 

be proceeded with. 

(vi) If the accused is a Director or an Officer of a company 

who signed the cheques on behalf of the company then also it 

is not necessary to make specific averment in complaint. 

(vii) The person sought to be made liable should be in charge 

of  and  responsible  for  the  conduct  of  the  business of  the 

company at the relevant time. This has to be averred as a fact 

as there is no deemed liability of a Director in such cases.” 

20.     In A.K.  Singhania  vs.  Gujarat  State  Fertilizer  Company  Ltd., 

2013  (4)  RCR  (Criminal)  777,  while  dealing  with  the  same  issue,  Hon’ble 

Supreme Court observed that it is necessary for a complainant to state in the 

complaint  that  the  person  accused  was  in  charge  of and  responsible  for  the 

conduct  of  the  business  of  the  company.  Although,  no  particular  form  for 

making  such  an  allegation  is  prescribed,  and  it  may  not  be  necessary  to 

reproduce the language of Section 138 of the N. I. Act, but a reading of the 

complaint should show that the substance of the accusation discloses that the 

CRM-M-35336-2022 (O&M)    -14- 

accused person was in charge of and responsible for the conduct of the business 

of the company at the relevant time. 

21.     In Mannalal Chamaria vs. State of West Bengal, 2014 (2) RCR 

(Criminal) 25, the Hon’ble  Supreme  Court  reiterated  the above observations 

and observed that in the averments made before it, there was no specific or even 

a general allegation made against the appellants. Therefore, the complaint filed 

against the appellants under 

Section 138 of the NI Act was dismissed. 

22.     In Gunmala Sales Pvt. Ltd. Vs. Anu Mehta 2015 (1) SCC 103, the 

Hon’ble Apex Court was dealing with a question with regard to the directors of 

a company, who were not signatories to the cheques but were summoned as 

accused. It was observed that so far as the directors who are not signatories to 

the  cheques  or  not  managing  directors  or  joint  managing  directors  are 

concerned, it is necessary to aver in the complaint filed under Section 138 read 

with Section 141 of the NI Act that at the relevant time, when the offence was 

committed,  such  directors  were  in  charge  of  and  were  responsible  for  the 

conduct of the business of the company. This was a basic requirement and there 

was no deemed liability of the directors. It was further observed that when a 

petition is filed for quashing the process, in a given case, on an overall reading 

of the complaint, if the basic averments are found to be sufficient, the complaint 

must proceed against the directors, but if there is bald averment, the High Court 

can quash the process, if the director makes out a case that making him stand a 

trial would be an abuse of process of the Court. 

23.     Reference  can  also  be  made  to  the  judgment  dated  15.03.2024 

passed by the Hon’ble Supreme Court in Criminal Appeal No. 1577-1578 of 

2024 arising out of Special Leave Petition (criminal) No. 12390-12391 of 2022 

CRM-M-35336-2022 (O&M)    -15- 

titled as Susela Padmavathy Amma vs. M/s Bharti Airtel Limited, wherein it 

was observed that simply because a person is a director of a company, it does 

not necessarily mean that he fulfills the requirement so as to make him liable, 

unless at the material time he was in charge of the company and was responsible 

for conduct of its business. 

24.    In Pooja Ravinder Devidasani vs. State of Maharashtra, (2014) 16 

SCC  189,  the  cheques  in  question  were  issued  by  a  company and  had  been 

dishonoured. The cheques were admittedly not signed by the appellant, who was 

a  Non-Executive  Director  of  the  company.  It  was  observed  that  a  Non-

Executive Director is no doubt a custodian of the governance of the company 

but  is  not  involved  in  day  to  day  affairs  of  running  its  business  and  only 

monitors the executive activity. To fasten vicarious liability under Section 141 

of the N. I. Act on a person, it is to be seen as to whether at the material point of 

time that person was at the helm of affairs of the company, actively looked after 

the day to day activities of the company and was particularly responsible for the 

conduct of its business. Simply because a person was a director of a company 

does not make him liable under the N. I. Act. Every person connected with the 

company will not fall into ambit of provision of Section 141 of the N. I. Act, 

which  is  penal  and  coerces  vicarious  liability.  It was  observed  that  the 

complainant should especially  spell out as  to  how  and in what manner such 

person  was  incharge  or  responsible  for  the  accused company’s  conduct  of 

business.  

25.    In T. C. Khetan and others vs. M/s Pragati Associate and others, 

CRM-M-29169-2012, decided on 01.04.2015, this Court  had observed that it is 

mandatory in terms of Sections 138  and 141 of the N. I. Act  to specifically 

CRM-M-35336-2022 (O&M)    -16- 

aver in the complaint that director was incharge and responsible for conduct of 

the  business  of  the  company  at  the  relevant  time  when  the  offence  was 

committed and he was responsible for day to day functioning of the company. 

Simply by being director of a company, one is supposed to discharge functions 

of the company, is a question of fact depending upon the nomenclature of the 

company  and  other  circumstances  prevailing  therein.  There  cannot  be  any 

universal  application of rule that a director of a company is incharge of its day 

to day affairs.  

26.    While relying upon Hitesh Verma’s case (supra), Hon’ble Supreme 

Court in K. S. Mehta’s case (supra) had observed  that the appellant had neither 

issued nor signed the dishonoured cheques nor had any role in their execution. 

There was no material on record to show that they were responsible for issuance 

of cheques in question. Their involvement in the company’s affairs was purely 

non-executive, confined to governance oversight, and did not extend to financial 

decision-  making  or  operational  management.  It  was observed  that  since  the 

complaint lacked the specific averments that established a direct nexus between 

the appellans and the financial transactions in question or demonstrated their 

involvement in the company’s financial affairs and the records unequivocally 

confirmed  their  non-executive  status,  underscoring their  limited  role  in 

governance  without  any  executive  decision-making  authority,  therefore,  they 

could not be vicariously held liable under Section 141 of the N. I. Act.  

27.    In Kamal Kishor Shrigopal Taparia’s case (supra), prayer made by 

the appellant seeking quashing of criminal proceedings initiated under Section 

138 read with Section 141 of the N. I. Act had been declined by the High Court 

of  Judicature  at  Bombay.  The  appellant,  who  was  an independent  Non-

CRM-M-35336-2022 (O&M)    -17- 

Executive Director of the company that had been arrayed as an accused, filed 

appeal  before  the  Hon’ble  Supreme  Court.  He  was  appointed  as  Additional 

Independent Non-Executive Director. He had no role in the financial operations 

or key management of the company nor he was the signatory of the cheque. It 

was observed by Hon’ble Supreme Court that mere designation as a Director 

does not conclusively establish liability under Section 138 of the N. I. Act. The 

liability  was  contingent  upon  the  specific  allegations  demonstrating  the 

director’s  active  involvement  in  the  company’s  affairs  at  the  relevant  time. 

While relying upon S. M. S. Pharmaceuticals’s case (supra), it was observed 

that  mere  designation  as  a  director  was  not  sufficient;  specific  role  and 

responsibility must be established in the complaint. 

28.    Since  Sections  25  and  27  of  the  Act,  2007  are analogous  to 

Sections 138 and 141 of the N. I. Act, respectively, the ratio of law laid down in 

the aforecited citations shall certainly apply to the present case and on applying 

so  to  the  peculiar  facts of  the  present  case  and  on  a  perusal  of  the  material 

placed on record, it is evident that the petitioner was neither a signatory to the 

dishonoured  cheque  nor  he  was  actively  involved  in the  financial  decision 

making in accused company.  He was admittedly a Non-Executive and Nominee 

Director  w.e.f.  04.01.2018  duly  notified  in  DIR-12 to  the  Registrar  of 

Companies. The complaint does not contain any specific allegation as to how he 

was  responsible  for  the  dishonoured  cheque.    On  overall  reading  of  this 

complaint, it is clear that there is absence of any particular role of the petitioner. 

There is nothing on record  to show that he had any financial responsibility or 

involvement in the day to day operation of the company. Rather, his role was 

evidently limited to that of a Non-Executive Director, who was not responsible 

CRM-M-35336-2022 (O&M)    -18- 

for conduct of the business of accused company. His active involvement has not 

been prima  facie  established.    Admittedly,    as  per  Clause  20.1.20  of  the 

Debentures Trust Deed executed between the parties, the Nominee Director of 

Essel Finance company was not  to be incharge of or in control of day to day 

management of the company and it was to be ensured by the complainant that 

Nominee  Director  of  Essel  Finance  was  not  included within  the  scope  of 

‘Officer who is in default’ under law and this condition itself is sufficient to 

indicate that the petitioner was not to be in control of day to day management of 

the accused company and was never to be included within the scope of ‘Officer 

who is in default’. As such, he cannot be vicariously held liable under Section 

27  of  the  Act,  2007.  Rather,  in  the  considered  opinion  of  this  Court,  the 

complaint  does  not  meet  the  mandatory  legal  requirement  to  implicate  the 

petitioner.  

29.    One more fact that requires mentioning is that the petitioner has 

placed on record Annexure A-1, copy of order dated 04.05.2019, passed by the 

trial  Magistrate  in  another  complaint  moved  by  the respondent-complainant 

against the petitioner and the accused company which shows that the present 

petitioner had not been ordered to be summoned as accused in that case which is 

on  the  similar  allegations.  This  order  is  stated  to  have  attained  finality  and 

reflect that the complainant did not controvert the fact that the petitioner was not 

a person incharge of and responsible for day to day conduct of the business of 

the company.   

30.    No doubt, while exercising powers under Section 482 of the Code 

(which is pari materia with Section 528 of BNSS, 2023), the High Court should 

proceed with great circumspection to prevent the abuse of process of Court as 

CRM-M-35336-2022 (O&M)    -19- 

this Court should not conduct mini trial or roving inquiry. However, there is no 

fixed formulae to be followed by this Court. On examining the facts of the case 

in the light of the above discussion, it is noticed that since in the complaint there 

is simple to the effect that the petitioner along with other directors was in charge 

of and responsible for the conduct of business of the company at the relevant 

time but nothing has been stated as to the part played by him and how he was 

responsible  regarding  finances  of  the  company,  issuance  of  the  cheque  and 

control over the funds of the company. Therefore, there can be no hesitation in 

saying that the summoning order and the complaint are liable to be quashed qua 

the petitioner as proceeding further against him would be sheer abuse of process 

of law.  

31.    On considering the peculiar facts and circumstances of the case as 

well as ratio of law as laid down in the above discussed authorities, I am of the 

considered  opinion  that  it is a  fit case wherein inherent power of this  Court 

provided  under  Section  482  of  the  Code  can  be  exercised  to  quash  the 

complaint.  Accordingly,  the  present  petition  is  allowed.  The  impugned 

complaint as well as the impugned summoning order are hereby quashed/set 

aside qua the petitioner.   

32.    It  is,  however,  clarified  that  trial  against  other  accused  shall 

proceed in accordance with law. 

17.09.2025                   (MANISHA BATRA)  

Waseem AnsariWaseem AnsariWaseem AnsariWaseem Ansari                     JUDGE 

    Whether speaking/reasoned        Yes 

    Whether reportable          Yes