REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 125   OF 2020

(Arising from SLP(Crl.) No. 590 of 2019)

Sushil Sethi and another ..Appellants

Versus

The State of Arunachal Pradesh and others ..Respondents

J U D G M E N T

M.R. SHAH, J.

Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 07.09.2018 passed by the High Court

of Gauhati at Itanagar in Criminal Petition No. 36(AP) of 2017, by

which the High Court has dismissed the said criminal petition

preferred by the appellants herein to quash and set aside the

1

criminal   proceedings   being   G.R.   Case   No.   05/200/294,   the

original accused nos. 1 & 2 have preferred the present appeal.

2.That appellant no.1 is the Managing Director of M/s. SPML

Infra   Limited,   previously   known   as   M/s   Subhas   Project

Marketing Limited, and appellant no.2 is the Director of the said

firm M/s SPML Infra Limited.   M/s SPML Infra Limited is a

public limited company incorporated under the Companies Act,

1956.   A contract was entered into between M/s SPML Infra

Limited   and   the   Government   of   Arunachal   Pradesh   on

18.03.1993 for construction, supply and commissioning of the

Nurang Hydel Power Project including three power generating

units for a consideration of Rs.24.96 crores approximately.  As

per clause 2(c) of the contract, the defect liability period for the

works   was   to   be   for   a   period   of   18   months.     Project   was

commissioned  in  the   month  of   July,   1996.   That   the   defect

liability period for the works of M/s SPML Infra Limited expired

in the month of January, 1998.   That thereafter the project

became   operational   and   started   generating   electricity   and

according   to   the   appellants   till   20.09.1998   the   project   had

generated 90 lakhs KW units.  According to the appellants even

the said project is also in operation today.   There were some

2

disputes with respect to the payment of maintenance by the

respondents.  The appellants issued notice to the respondents to

take   over   the   project   before   31.03.2000   on   account   of   non­

payment of maintenance, vide notice dated 09.03.2000.  

2.1That   thereafter   the   respondents   –   original   complainant

lodged the complaint against the appellants and others being

Jang PS Case No. 05/2000 for the offence under Section 420 of

the IPC alleging inter alia that the appellants provided inferior

quality   materials   in  contravention   with   the   provisions   of   the

contract   which   stipulated   specific   percentages   of   nickel   and

chromium to be used.  It was alleged in the complaint that the

appellants were required to supply the equipments as per the

terms of the contract.  As per the complaint, in course of physical

inspection   of   the   plant,   the   DOP   found   that   three   runners

turbines, viz, turbine nos. 1, 2 and 3 were cracked and damaged.

Therefore, the damaged components were sent for testing and the

National Test House, Calcutta submitted its report and it was

found that the chemical composition of the broken runner was

found   containing   5.28%   Nickel   and   7.5%   Chromium,   which

composition   was   contrary   to   the   specification   as   per   the

agreement.   Therefore, it was alleged that M/s SPML, Calcutta

3

had supplied sub­standard turbines containing composition of

materials   not   in   accordance   with   the   specification   of   MOU,

resulted in frequent damage of runner turbine buckets.  On the

strength of written complaint, an FIR was lodged/registered.  It

appears   that   during   the   course   of   the   investigation,   the

Investigating   Officer   found/discovered   the

illegalities/irregularities   in   awarding   the   contract   at   a   higher

price.  Even during the course of investigation, the Investigating

Officer found some officials responsible for the omission and

neglect of duties and it was found that the officials named in the

charge sheet were involved/connived with the firm M/s SPML

Infra Limited with a view to cheat the Government of Arunachal

Pradesh. After conclusion of the investigation, the Investigating

Officer filed the final report/chargesheet 28.05.2004 against the

appellants and others for the offences under Section 120­B and

420 of the IPC.  2.2According to the appellants, they were not

aware about the filing of the FIR and the chargesheet against

them till the year 2017 and on being aware of the FIR and the

chargesheet against them, the appellants preferred a petition

before   the   High   Court   for   quashing   the   aforesaid   criminal

proceedings under Section 482 Cr.P.C.   It was contended on

4

behalf of the appellants that the matter pertains to the contract

and therefore purely a civil and contractual dispute has been

given the colour of criminality and that too with a mala fide

intention as they served a notice upon the respondents to pay the

maintenance amount due and payable.  It was also submitted on

behalf   of   the   appellants   that   they   are   the   Managing

Director/Director of M/s SPML Infra Limited – a company and

that the company has not been arrayed as an accused.  It was

submitted that there are no allegations that the appellants were

in­charge of the affairs of the company and therefore vicariously

liable.  Number of other submissions were also made on merits in

support of their submission that the offence under Section 420

IPC has not been made out at all.  It was also submitted that as

soon as the company/appellants were informed with respect to

the   defect,   despite   the   defect   liability   period   was   over,   they

changed the turbines in the year 2000.   It was also submitted

that all through out the project has run and even still running.  

2.3That by the impugned judgment and order, the High Court

has refused to quash the criminal proceedings.  While rejecting

the quashing petition, the High Court has observed that there are

allegations not only against the appellants, but also against the

5

connected company executives and engineers of the Government

of   Arunachal   Pradesh   and   there   are   allegations   of   criminal

conspiracy amongst themselves in the supply of sub­standard

runner turbines and receiving the sub­standard runner turbines

which were not in conformity with the specified standard and the

others  co­accused  persons   have   not   come  up  with a   similar

petition under Section 482 Cr.P.C. and therefore at this stage it is

not possible to segregate the case qua the appellants only.  

2.4Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order passed by the High Court in refusing to

quash the criminal proceedings against the appellants in exercise

of powers under Section 482 Cr.P.C., the original accused nos. 1

& 2 – Managing Director/Director of M/s. SPML Infra Limited

have preferred the present appeal.

3.Shri Harin P. Raval, learned Senior Advocate appearing on

behalf of the appellants has vehemently submitted that in the

facts   and   circumstances   of   the   case   the   High   Court   has

committed   a   grave   error   in   not   exercising   the   power   under

Section 482 Cr.P.C and not quashing the criminal proceedings.

3.1It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

6

Court has failed to appreciate and consider the fact that by the

impugned   criminal   proceedings   the   complainant   has   tried   to

convert purely a civil dispute into a criminal case.

3.2It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

Court has failed to consider and appreciate that the allegations

as contained in the FIR even if taken on face value and assumed

to   be   correct   in   entirety,     do   not   disclose   a   prima   facie

commission of an offence, much less a cognizable offence.

3.3It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate   appearing   on   behalf   of   the   appellants   that   a   bare

perusal of the FIR would demonstrate that the allegations seem

to be supply of inferior quality of raw materials as seen under

test report of National Test House, Calcutta which purportedly

does not match with the test certificate given by the company.  It

is submitted that there is nothing in the entire body of FIR to

suggest even remotely the element of existence of fraudulent and

dishonest intention from the initiation of the transaction between

the parties.

3.4It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

7

Court has not properly appreciated and considered the fact that

the defect liability period expired much before the filing of the

complaint/FIR.

3.5It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate   appearing   on   behalf   of   the   appellants   that   even

thereafter also the company continued the maintenance work

and the project is running.  It is submitted that in fact the project

was   commissioned   in   the   year   1996   and   the   project   had

generated 90 lakhs KW units till 20.09.1998 even as per the

certificate issued by the Department of Power.

3.6It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

Court has failed to appreciate the fact that the impugned FIR and

the complaint subsequently filed  has been filed with a mala fide

intention and after the company demanded to pay the amount for

regular maintenance work.

3.7It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

Court ought to have appreciated that the FIR was lodged on

26.06.2000   only   after   the   appellants   issued   notice   dated

9.3.2000 by which the complainant was called upon to take over

8

the project before 31.03.2000 on account of non­payment of the

maintenance charges.

3.8It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

Court has failed to appreciate and consider the fact that the

disputes between the parties were pending before the arbitrators.

It is submitted that in fact the company was required to initiate

the   arbitration   proceedings   on   account   of   being   denied   the

legitimate due payments.

3.9It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that looking to the

averments and the allegations in the complaint/FIR, it cannot be

said that ingredients for committing the offence under Section

420 IPC has been made out.  It is submitted that there are no

allegations in the FIR that the appellants acted in dishonest and

fraudulent intention from the very inception of the contract with

the respondent – State.

3.10It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate   appearing   on   behalf   of   the   appellants   that   the

allegations as contained in the FIR at best pointed towards the

dispute,   namely,   relating   to   breach   of   the   conditions   of   the

9

contract   and   therefore   at   best   could   have   given  rise   to   civil

liability.

3.11It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

Court has failed to appreciate that no complaint has been filed

against the company – M/s SPML Infra Limited and only the

appellants being the Managing Director/Director of M/s SPML

Infra Limited are joined as accused.  It is submitted that as held

by this Court in catena of decisions in the absence of the main

company   being   joined   as   accused   the   criminal   proceedings

against   the   Directors   of   the   company   alone   shall   not   be

maintainable.

3.12It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate   appearing   on   behalf   of   the   appellants   that   even

otherwise   there   are   no   averments   and   allegations   in   the

complaint   that   the   appellants   were   in   charge   of   the

administration   of   the   company   and   therefore   they   were

vicariously liable for the act of the company.

3.13It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

Court has failed to appreciate that apart from the fact that defect

10

liability period had expired in the year 1998 and even thereafter

the   certificates   were   issued   by   the   Chief   Engineer   certifying

satisfaction   over   the   execution   of   the   project   and   its

commissioning in July, 1996, the defects subsequently detected

were cured even after the defect period was over and even the

company changed the turbines.  It is submitted that therefore if

the intention of the company and/or the appellants was to cheat,

in that case, they would not have changed/replaced the runner

buckets.

3.14It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

Court has not properly appreciated and considered the role of the

appellants   and   their   company   in   the   entire   contract.     It   is

submitted that the entire contract was not to manufacture the

turbines   and   the   runner   buckets   by   the   appellants   and   the

company, but to only procure the same from the manufacturer

and supply the same to the respondents.  It is submitted that the

company relied upon the certificate issued by the manufacturer

and simply used the said turbines in the project.  It is submitted

that therefore also the appellants cannot be saddled with the

11

criminal liability for any manufacturing defect when the same

was not even in the domain of the appellants and their company.

3.15It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate   appearing   on   behalf   of   the   appellants   that   even

otherwise   when   the   final   report   has   been   filed   by   the

investigating officer, the chargesheet has gone much beyond the

allegations and averments in the FIR.

3.16It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that though there

were no allegations in the complaint/FIR, the police authorities

went into the commercial efficacy of the project through which

M/s SPML Infra Limited was selected.  It is submitted that merely

because there was a margin difference between the purported

manufacturing cost of the turbines and the rates quoted by the

company, the  appellants  cannot be held  guilty  of a  criminal

offence of cheating.   It is submitted that as such the company

was the lowest bidder and was awarded the contract after due

deliberations by the tendering committee.

3.17It   is   further   submitted   by   Shri   Raval,   learned   Senior

Advocate appearing on behalf of the appellants that the High

12

Court has failed to exercise the powers under Section 482 Cr.P.C.

and thus has not exercised the jurisdiction vested in it.

3.18Making   the   above   submissions   and   relying   upon   the

decisions of this Court in the cases of State of Haryana v. Bhajan

Lal 1992 Supp. (1) SCC 335; Hira Lal Hari Lal Bhagwati v. CBI,

New Delhi (2003) 5 SCC 257; Indian Oil Corporation v. NEPC India

Limited and others (2006) 6 SCC 736; V.V. Jose and another v.

State of Gujarat and another (2009) 3 SCC 78; Vesa Holdings

Private Limited v. State of Kerala and others (2015) 8 SCC 293;

and Sharad Kumar Sanghi v. Sangita Rane (2015) 12 SCC 781 , it

is prayed to allow the present appeal and quash and set aside the

impugned   criminal   proceedings   so   far   as   the   appellants   are

concerned.

4.The present appeal is vehemently opposed by the learned

counsel   appearing   on   behalf   of   the   respondents   –   State   of

Arunachal Pradesh.

4.1It is vehemently submitted by the learned counsel appearing

on behalf of the respondent – State and the counsel on behalf of

the original complainant that having found a prima facie case for

the offence under Section 420 IPC for delivering/supplying sub­

13

standard   materials   and   charging   exorbitant   rates   for   such

materials with a criminal intent to dupe the Government with

huge public money, the High Court has rightly refused to quash

the criminal proceedings.

4.2It is further submitted by the learned counsel appearing on

behalf of the respondents that the appellants are charged for the

offences under Section 420 read with 120B IPC.  It is submitted

that as per the inspection carried out by the Department and

even as revealed during the investigation the appellants supplied

the sub­standard runner turbines which are used by the accused

though they were not in conformity with the specified standards.

It is submitted that therefore a prima facie case of criminal

conspiracy between the accused to cheat the government has

been made out.

4.3It is further submitted by the learned counsel appearing on

behalf   of   the   respondents   that   there   being   enough

material/evidences against the appellants and therefore this is a

fit case wherein the appellants are liable to be prosecuted for the

commission of an offence under Section 420, 120B IPC.

4.4It is further submitted by the learned counsel appearing on

behalf   of   the   respondents   that   the   arbitration   proceedings

14

initiated by the appellants/company has nothing to do with the

criminal dispute.  It is submitted that therefore it cannot be said

that the civil dispute is tried to be converted into a criminal

dispute.

4.5It is further submitted by the learned counsel appearing on

behalf of the respondents that even otherwise as held by this

Court in catena of decisions just because a proceeding has a civil

nature does not mean that no criminality exists in the same.

4.6It is further submitted by the learned counsel appearing on

behalf of the respondents that during the course of investigation

it has been found that one Kartik Steel Limited, Chennai tested

the components supplied by M/s SPML Infra Limited and the

report   suggests   that   the   materials   were   sub­standard.     It   is

submitted that therefore it is a clear cut case that the appellants

had prior knowledge of the low quality of the materials which

they supplied to the department.

4.7It is further submitted by the learned counsel appearing on

behalf of the respondents that during the course of investigation,

it is found that the appellants have not only cheated the DOP by

supplying   sub­standard   materials   but   they   also   charged

exorbitant rates for the three runner buckets turbines in spite of

15

their knowledge that the said runner buckets were not up to the

satisfaction.  It is submitted that during the investigation it has

come on record that the turbines were manufactured by M/s

Beacon Neyrpic, Chennai and the rates quoted by the appellants

and the manufacturing company were compared.  It is submitted

that   it   has   been   found   that   cost   as   per   the   manufacturing

company   was   Rs.1,61,04,000/­,   however,   M/s   SPML   Infra

Limited charged Rs.5,18,50,049/­. Thus, there was a difference

in the rate to the tune of Rs.3,57,46,049/­.  It is submitted that

therefore there was a fraudulent and dishonest intention from

the initiation of the transaction between the parties.

4.8It is further submitted by the learned counsel appearing on

behalf of the respondents that thus the supply of sub­standard

material at three times higher rates and the prior knowledge of

the   sub­standard   quality   of   the   material   shows   that   the

appellants had criminal intent to supply sub­standard quality

material at a higher price to the DOP/Government of Arunachal

Pradesh.  It is submitted that therefore the appellants are rightly

chargesheeted for the offence under Section 420 read with 120B

IPC.

16

4.9It is further submitted by the learned counsel appearing on

behalf of the respondents that appellant no.1 is the Managing

Director and appellant no.2 is the Director of the company – M/s

SPML   Infra   Limited   and   therefore   being   Managing

Director/Director of the company, naturally they were in charge

of   the   administration   and   management   of   the   company   and

therefore are vicariously liable.  It is submitted that the aforesaid

has   been   elaborately   considered   by   the   High   Court   in   the

impugned   judgment   and   order.     It   is   submitted   that   even

otherwise as rightly observed by the High Court at this stage it is

not possible to segregate only the appellants case.

4.10It is further submitted by the learned counsel appearing on

behalf of the respondents that whatever submissions are made

on behalf of the appellants are their defences which are required

to be considered at the time of the trial.  It is submitted that after

thorough  investigation,   the   investigating   agency   has  filed  the

chargesheet against the appellants and other accused for the

offences   under   Section   420   read   with   120B   IPC   and   more

particularly with respect to criminal conspiracy, the High Court

has rightly refused to quash the criminal proceedings in exercise

of powers under Section 482 Cr.P.C., which powers are required

17

to be exercised sparingly and in exceptional cases, as observed by

this Court in catena of decisions.

4.11Making   the   above   submissions   and   relying   upon   the

decision   of   this   Court   in   the   case   of     Sau.   Kamal   Shivaji

Pokarnekar v. The State of Maharashtra and others, reported in

2019   SCC   Online   SC   182   (Criminal   Appeal   No.255   of   2019

decided   on   12.02.2019),   it   is   prayed   to   dismiss   the   present

appeal. 

5.We have heard the learned counsel for the respective parties

at length. We   have   also   gone   through   and   considered   the

averments and allegations in the FIR as well as the charge sheet

filed by the investigating agency.  

5.1At the outset, it is required to be noted that the chargesheet

has   been  filed   against   the   appellants   for   the   offences   under

Section 420 read with Section 120B of the IPC.  By the impugned

judgment and order, the High Court has refused to quash the FIR

and the chargesheet against the appellants in exercise of powers

under Section 482 Cr.P.C..  Therefore, the short question which

is posed for the consideration of this Court is, whether a case has

been made out to quash the FIR and the chargesheet against the

18

appellants for the offences under Section 420 read with Section

120B of the IPC, in exercise of powers under Section 482 Cr.P.C?

6.Considering the averments and the allegations in the FIR

and   even   the   chargesheet   the   main   allegations   are   that   the

company,   namely,   M/s   SPML   Infra   Limited   supplied   sub­

standard materials – runner bucket turbines and the supplied

runner   bucket   turbines   were   not   as   per   the   technical

specifications.   It is also required to be noted that there is no

FIR/complaint/chargesheet against the company – M/s SPML

Infra Limited and the appellants are arrayed as an accused as

Managing   Director   and   Director   of   M/s   SPML   Infra   Limited

respectively.     From   a   bare   reading  of   the   FIR   and   even   the

chargesheet, there are no allegations that there was a fraudulent

and dishonest intention to cheat the government from the very

beginning   of   the   transaction.     Even   there   are   no   specific

allegations   and   averments   in   the   FIR/chargesheet   that   the

appellants were in­charge of administration and management of

the   company   and   thereby   vicariously   liable.     In  light   of   the

aforesaid, the prayer of the appellants to quash the criminal

proceedings against the appellants for the offence under Section

420 IPC is required to be considered.

19

7.While considering the prayer of the appellants to quash the

impugned criminal proceedings against the appellants for the

offence under Section 420 IPC, few decisions of this Court on

exercise of powers under Section 482 Cr.P.C. are required to be

referred to.

7.1In the case of Bhajan Lal (supra), in paragraph 102, this

Court has categorised the cases by way of illustration wherein

the   powers   under   Article   226   or   the   inherent   powers   under

Section 482 Cr.P.C. could be exercised either to prevent the

abuse of the process of any court or otherwise to secure the ends

of justice.  In paragraph 102, it is observed and held as under:

“102. In the backdrop of the interpretation of the various

relevant provisions of the Code under Chapter XIV and of the

principles   of   law   enunciated   by   this   Court   in   a   series   of

decisions  relating  to the  exercise  of  the  extraordinary   power

under Article 226 or the inherent powers under Section 482 of

the Code which we have extracted and reproduced above, we

give   the   following   categories   of   cases   by   way   of   illustration

wherein such power could be exercised either to prevent abuse

of the process of any court or otherwise to secure the ends of

justice, though it may not be possible to lay down any precise,

clearly   defined   and   sufficiently   channelised   and   inflexible

guidelines or rigid formulae and to give an exhaustive list of

myriad kinds of cases wherein such power should be exercised.

(1) Where the allegations made in the first information

report or the complaint, even if they are taken at

their face value and accepted in their entirety do

not prima facie constitute any offence or make out

a case against the accused.

(2)   Where the allegations in the first information report

and other materials, if any, accompanying the FIR

do not disclose a cognizable offence, justifying an

investigation by police officers under Section 156(1)

20

of the Code except under an order of a Magistrate

within the purview of Section 155(2) of the Code.

(3)       Where the uncontroverted allegations made in the

FIR   or   complaint   and   the   evidence   collected   in

support   of   the   same   do   not   disclose   the

commission of any offence and make out a case

against the accused.

(4)  Where, the allegations in the FIR do not constitute a

cognizable   offence   but   constitute   only   a   non­

cognizable offence, no investigation is permitted by

a police officer without an order of a Magistrate as

contemplated under Section 155(2) of the Code.

(5)   Where the allegations made in the FIR or complaint

are so absurd and inherently improbable on the

basis of which no prudent person can ever reach a

just conclusion that there is sufficient ground for

proceeding against the accused.

(6)    Where there is an express legal bar engrafted in any

of the provisions of the Code or the concerned Act

(under which a criminal proceeding is instituted) to

the institution and continuance of the proceedings

and/or where there is a specific provision in the

Code or the concerned Act, providing efficacious

redress for the grievance of the aggrieved party.

(7)   Where a criminal proceeding is manifestly attended

with   mala   fide   and/or   where   the   proceeding   is

maliciously instituted with an ulterior motive for

wreaking   vengeance   on   the   accused   and   with   a

view   to   spite   him   due   to   private   and   personal

grudge.”

The   aforesaid   decision   of   this   Court   has   been   followed

subsequently by this Court in catena of decisions.

7.2In the case of Vesa Holdings Private Limited (supra), it is

observed and held by this Court that every breach of contract

would not give rise to an offence of cheating and only in those

cases breach of contract would amount to cheating where there

was any deception played at the very inception.   It is further

21

observed and held that for the purpose of constituting an offence

of cheating, the complainant is required to show that the accused

had fraudulent or dishonest intention at the time of making

promise or representation.  It is further observed and held that

even in a case where allegations are made in regard to failure on

the part of the accused to keep his promise, in the absence of a

culpable intention at the time of making initial promise being

absent, no offence under Section 420 IPC can be said to have

been made out.  It is further observed and held that the real test

is whether the allegations in the complaint disclose the criminal

offence of cheating or not.

7.3In   the   case   of   Hira   Lal   Hari   Lal   Bhagwati   (supra),   in

paragraph 40, this Court has observed and held as under:

“40. It is settled law, by a catena of decisions, that for

establishing the offence of cheating, the complainant is required

to show that the accused had fraudulent or dishonest intention

at   the   time   of   making   promise   or   representation.   From   his

making failure to keep promise subsequently, such a culpable

intention right at the beginning that is at the time when the

promise was made cannot be presumed. It is seen from the

records   that   the   exemption   certificate   contained   necessary

conditions   which   were   required   to   be   complied   with   after

importation of the machine. Since the GCS could not comply

with it ,   therefore,   it   rightly   paid   the   necessary   duties

without   taking   advantage   of   the   exemption   certificate.   The

conduct   of   the   GCS   clearly   indicates   that   there   was   no

fraudulent   or   dishonest   intention   of   either   the   GCS   or   the

appellants in their capacities as office­bearers right at the time

of making application for exemption. As there was absence of

dishonest and fraudulent intention, the question of committing

22

offence under Section 420 of the Penal Code, 1860 does not

arise. We have read the charge­sheet as a whole. There is no

allegation  in  the  first  information  report  or  the  charge­sheet

indicating expressly or impliedly any intentional deception or

fraudulent/dishonest  intention  on the  part   of  the appellants

right from the time of making the promise or misrepresentation.

Nothing has been said on what those misrepresentations were

and how the Ministry of Health was duped and what were the

roles   played   by   the   appellants   in   the   alleged   offence.   The

appellants, in our view, could not be attributed any mens rea of

evasion of customs duty or cheating the Government of India as

the Cancer Society is a non­profit organisation and, therefore,

the   allegations   against   the   appellants   levelled   by   the

prosecution   are   unsustainable.   The   Kar   Vivad   Samadhan

Scheme certificate along with Duncan [(1996) 5 SCC 591 : 1996

SCC (Cri) 1045] and Sushila Rani [(2002) 2 SCC 697 : (2002) 2

Apex Decisions] judgments clearly absolve the appellants herein

from all charges and allegations under any other law once the

duty so demanded has been paid and the alleged offence has

been compounded. It is also settled law that once a civil case

has   been   compromised   and   the   alleged   offence   has   been

compounded, to continue the criminal proceedings thereafter

would be an abuse of the judicial process.”

It is further observed and held by this Court in the aforesaid

decision that to bring home the charge of conspiracy within the

ambit of Section 120B of the IPC, it is necessary to establish that

there   was   an   agreement   between   the   parties   for   doing   an

unlawful act.  It is further observed and held that it is difficult to

establish conspiracy by direct evidence.

7.4In the case of V.Y Jose (supra), it is observed and held by

this Court that one of the ingredients of cheating is the existence

of fraudulent or dishonest intention of making initial promise or

existence   thereof,   from   the   very   beginning   of   formation   of

23

contract.  It is further observed and held that it is one thing to

say that a case has been made out for trial and as such criminal

proceedings should not be quashed, but it is another thing to say

that a person should undergo a criminal trial despite the fact

that no case has been made out at all.

7.5In the case of Sharad Kumar Sanghi (supra), this Court had

an occasion to consider the initiation of criminal proceedings

against the Managing Director or any officer of a company where

company had not been arrayed as a party to the complaint.  In

the aforesaid decision, it is observed and held by this Court that

in   the   absence   of   specific   allegation   against   the   Managing

Director of vicarious liability, in the absence of company being

arrayed as a party, no proceedings can be initiated against such

Managing Director or any officer of a company. It is further

observed and held that when a complainant intends to rope in a

Managing Director or any officer of a company, it is essential to

make requisite allegation to constitute the vicarious liability.

7.6In the case of Joseph Salvaraja A v. State of Gujarat (2011)

7 SCC 59, it is observed and held by this Court that when

dispute between the parties constitute only a civil wrong and not

a criminal wrong, the courts would not permit a person to be

24

harassed although no case for taking cognizance of the offence

has been made out.

7.7In the case of Inder Mohan Goswami v. State of Uttaranchal,

(2007) 12 SCC 1, it is observed and held by this Court that the

Court must ensure that criminal prosecution is not used as an

instrument of harassment or for seeking private vendetta or with

an   ulterior   motive   to   pressurise   the   accused.     It   is   further

observed and held by this Court that it is neither possible nor

desirable to law down an inflexible rule that would govern the

exercise of inherent jurisdiction.  It is further observed and held

that inherent jurisdiction of the High Courts under Section 482

Cr.P.C. though wide has to be exercised sparingly, carefully and

with caution and only when it is justified by the tests specifically

laid down in the statute itself.

8.Applying the law laid down by this Court in the aforesaid

decisions to the facts of the case on hand, we are of the opinion

that this is a fit case to exercise powers under Section 482

Cr.P.C. and to quash the impugned criminal proceedings.

8.1.As observed hereinabove, the chargesheet has been filed

against the appellants for the offences under Section 420 read

with Section 120B of the IPC.  However, it is required to be noted

25

that there are no specific allegations and averments in the FIR

and/or even in the chargesheet that fraudulent and dishonest

intention of the accused was from the very beginning of the

transaction.  It is also required to be noted that contract between

M/s SPML Infra Limited and the Government was for supply and

commissioning of the Nurang Hydel Power Project including three

power generating units.  The appellants purchased the turbines

for the project from another manufacturer.  The company used

the said turbines in the power project.  The contract was in the

year   1993.     Thereafter   in   the   year   1996   the   project   was

commissioned.     In   the   year   1997,   the   Department   of   Power

issued a certificate certifying satisfaction over the execution of

the project.   Even the defect liability period ended/expired in

January, 1998.  In the year 2000, there was some defect found

with respect to three turbines.   Immediately, the turbines were

replaced.   The power project started functioning right from the

very   beginning   –   1996   onwards.     If   the   intention   of   the

company/appellants was to cheat the Government of Arunachal

Pradesh, they would not have replaced the turbines which were

found   to   be   defective.     In   any   case,   there   are   no   specific

allegations and averments in the complaint that the accused had

26

fraudulent or dishonest intention at the time of entering into the

contract.  Therefore, applying the law laid down by this Court in

the aforesaid decisions, it cannot be said that even a prima facie

case for the offence under Section 420 IPC has been made out.

8.2.It is also required to be noted that the main allegations can

be said to be against the company.  The company has not been

made a party.   The allegations are restricted to the Managing

Director and the Director of the company respectively.  There are

no specific allegations against the Managing Director or even the

Director.   There are no allegations to constitute the vicarious

liability.  In the case of Maksud Saiyed v. State of Gujarat (2008)

5 SCC 668, it is observed and held by this Court that the penal

code   does   not   contain   any   provision   for   attaching   vicarious

liability on the part of the Managing Director or the Directors of

the company when the accused is the company.   It is further

observed and held that the vicarious liability of the Managing

Director and Director would arise provided any provision exists in

that behalf in the statute.   It is further observed that statute

indisputably   must   contain   provision   fixing   such   vicarious

liabilities.  It is further observed that even for the said purpose, it

is obligatory on the part of the complainant to make requisite

27

allegations   which   would   attract   the   provisions   constituting

vicarious liability.  In the present case, there are no such specific

allegations against the appellants being Managing Director or the

Director of the company respectively.  Under the circumstances

also,   the   impugned   criminal   proceedings   are   required   to   be

quashed and set aside.

8.3At this stage, it is required to be noted that though the FIR

was   filed   in   the   year   2000   and   the   chargesheet   was

submitted/filed  as far back as on 28.5.2004, the appellants were

served with the summons only in the year 2017, i.e., after a

period  of   approximately   13   years  from   the  date   of  filing   the

chargesheet.     Under   the   circumstances,   the   High   Court   has

committed a grave error in not quashing and setting aside the

impugned criminal proceedings and has erred in not exercising

the jurisdiction vested in it under Section 482 Cr.P.C.

9.In view of the above and for the reasons stated above, we

are of the firm opinion that this is a fit case to exercise the

powers under Section 482 Cr.P.C. and to quash the criminal

proceedings against the appellants for the offence under Section

420 read with Section 120B of the IPC.  To continue the criminal

proceedings against the appellants would be undue harassment

28

to them. As observed hereinabove, no prima facie case for the

offence under Section 420 of the IPC is made out. 

10.The instant appeal is accordingly allowed.   The impugned

judgment and order passed by the High Court is set aside.  The

impugned FIR and the chargesheet filed against the appellants

for   the   offence   under   Section   420   IPC   are   hereby   quashed.

However,   it   is   specifically   observed   and   made   clear   that   the

impugned criminal proceedings are quashed and set aside only

against the appellants and not against any other accused against

whom the charge sheet had been filed and the proceedings shall

continue against the other accused, in accordance with law.

……………………………….J.

[ASHOK BHUSHAN]

NEW DELHI; ……………………………….J.

JANUARY 31, 2020. [M.R. SHAH]

29