ABA 160 of 2025.doc

Ajay

ININ  THETHE  HIGHHIGH  COURTCOURT  OFOF  JUDICATUREJUDICATURE  ATAT  BOMBAYBOMBAY

CRIMINAL APPELLATE JURISDICTION

ANTICIPATORY BAIL APPLICATION NO. 160 OF 2025

Tejas Lalit Soni ..Applicant

                  Versus

State of Maharashtra & Anr. ..Respondents

WITH

INTERIM APPLICATION NO. 437 OF 2025

IN

ANTICIPATORY BAIL APPLICATION NO. 160 OF 2025

Amit Jayantilal Mehta ..Applicant

                  Versus

State of Maharashtra & Anr. ..Respondents

....................

Mr. Saurabh Ghag a/w Ms. Dakshata Sawant & Ms. Nikita Chavan,

Advocate for Applicant.

Ms. Shilpa K. Gajare-Dhumal, APP for Respondent No.1 – State.

Mr. Prashant Malik a/w Mr. Harishkumar S. Zende & Ms. Gauri R.

Parab for Respondent No.2.

...................

CORAM:MILIND N. JADHAV, J.

DATE:JUNE 9, 2025

JUDGEMENT   :  

1.  Heard Mr. Ghag, learned Advocate for Applicant; Ms. Gajare-

Dhumal, learned APP for Respondent No.1 - State and Mr. Malik,

learned Advocate for Respondent No.2 / Intervener - First Informant. 

2.  This Anticipatory Bail Application is filed under Section 438

of Code of Criminal Procedure, 1973. Applicant apprehends arrest

since he is named in FIR bearing No. 1448 of 2024 dated 21.12.2024

registered with Amboli Police Station for offences punishable under

1 of 24 2025:BHC-AS:22573

::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

Sections 420 and 409 of the Indian Penal Code, 1860 (for short "IPC").

The FIR was transferred to Economic Offences Wing (EOW) Unit – 5,

General Cheating III, Mumbai and re-numbered as CR No.74 of 2024. 

3.  Prosecution   case  emanates   from  the   version   narrated   by

Respondent No.2 – Complainant in the FIR. The version initiates in the

backdrop of a Sole Selling Distribution Agreement dated 08.06.2023

(“Agreement”  hereinafter)   the   terms   of   which,   according   to

Prosecution, have been breached by Applicant. This breach led to

termination of the Agreement by the counter party – Hunnar Jewels

(Hereinafter “the Company”) on 07.11.2023. There was a Novation of

Contract in May 2024 between parties.   According to Complainant,

there   was   breach   committed   thereafter.  Prosecution   asserts   that

Applicant was obligated, post to return back the gold stock received by

him under  terms of the Agreement / Novation back to Complainant

Company. Prosecution alleges that Applicant refrained from returning

back the balance gold stock and misappropriated the same. This led

Respondent No.2 (CFO of the Complainant Company) to lodge the FIR

on 21.12.2024. Charges are under Sections 409 and 420 of the Indian

Penal Code 1860 (for short “IPC”).

4.  Mr. Ghag, learned Advocate appearing   for Applicant in

support of the Application would submit that Applicant has abided by

all terms and conditions of the Agreement and was consternated upon

2 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

receipt of termination letter dated 07.11.2023 which, according to

him, was sudden and unexpected. He would stress on the fact that the

termination letter was the first instance of any communication between

parties where possibility of termination was put forth by  Complainant

Company. He would submit that even in the prosecution complaint

essential ingredients of Section 409 and Section 420 of IPC are not

satisfied and hence there is no 

prima facie case made out whatsoever

by prosecution against the Applicant. He would submit that even if

there is a dispute raised due to any alleged breach, the same would be

civil  in nature since  rights of   parties  are  governed  by terms  and

conditions of the Agreement which was terminated and Novation was

exercised   and   therefore   the   Company   should   exercise   remedy   as

recited in the agreement i.e. either referring the dispute to arbitration

as per  

clause 16  of the Agreement or approach the Civil Court of

appropriate   original   civil   jurisdiction   against   Applicant.   He  would

submit   that   invoking   criminal   action   /   offence   in   the   alternative

belatedly in such facts where rights of parties are governed by mutual

agreement   and   terms   of   contract   is   impermissible   as   there   is   no

element of deceit or fraud involved at the inception stage in the

present case. In support of his above submissions, he would refer to

and  rely on the following decisions of the Supreme Court:-

3 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

(i) Jay Shri & Anr. Vs. State of Rajasthan

1

;

(ii) Rikhab Birani & Anr. Vs. State of Uttar Pradesh

2

;

(iii) Siddharam Satlingappa Mhetre Vs. State of

Maharashtra   and Ors.

3

5.  PER CONTRA, Ms.   Gajare   –   Dhumal   Learned   APP   for

Respondent – State would vehemently oppose the Application. She

would submit that Applicant and his friend Hemendra Jain lured Mr.

Giriraj Agrawal (CFO) of the Company into executing the agreement

making offshoot investment by portraying good business opportunity.

She would submit that Applicant was supposed to receive 50 Kg gold

as part of the agreement of which he   received 20 Kg gold which is an

undisputed fact. She would submit that Applicant took orders for

manufacturing gold ornaments from his other Corporate clients but

instead   of   purchasing   raw   gold   for   fulfilling   their   demand,   he

misappropriated the gold stock received from First Informant  in his

custody   for   the   said   purpose.   She   would   submit   that   custody  of

Applicant is required since Applicant is incommunicado despite being

contacted twice requiring him to submit all relevant disclosure and

data of stock and account for monies and gold stock which  is yet to be

ascertained by the prosecution. She would submit that Applicant has

received gold from many such traders and clients for manufacture of

1 2023 SCC OnLine SC 54

2 SLIP (Cri) 8592 of 2024

3 2010 SCC OnLine SC 1375

4 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

articles but failed to return the same and in this regard one such

complaint filed by one of his other client is placed on record.  Hence,

she would pray for  Application to be rejected.

6.  Mr.   Malik,   learned   Advocate   appearing   on   behalf   of

Respondent No.2 would adopt the submissions of Ms. Gajare-Dhumal,

learned APP and make some additional submissions for consideration

of Court. He would rebut the submissions of Mr. Ghag by submitting

that   Applicant,   who   is   in   the   business   of   manufacturing   gold

ornaments and jewellery falsely represented to First Informant  that he

had   several   pending   business   orders   from   reputed   Corporate

companies like Reliance and Titan and lured him to join his business

venture and invest gold available with him. He would submit that this

false representation depicted Applicant’s fraudulent intention from the

very inception to deceive Complainant  Company and thus essential

ingredients of Section 420 and 409 are 

prima facie met with. He would

submit that despite repeated reminders and calls from First Informant,

Applicant has shown no  

bona fides  and repeatedly evaded giving

answers or gave  

mala fide  promises. He would submit that in such

circumstances, Complainant Company was left with no other option

but   to   accept  a  further   proposal   /   Novation   from   Applicant   to

overcome the situation  but was once again deceived by him. He would

submit   that   Applicant’s   act   have   caused   immense   financial   and

reputational losses to Complainant Company. He would submit that

5 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

Applicant remains in possession of Complainant's property i.e. gold

stock which needs to be returned / recovered. 

6.1.  According to him, there has been inducement on the part of

Applicant right from inception to deceive the Company. He would

submit that first inducement by Applicant was in October 2022 when

he made an offer to First Informant to become his business partner

which did not fructify. According to him, thereafter Applicant reverted

back   with   the   proposal   to   enter   into   a   Sole   Selling   Distribution

Agreement. He would submit that on non-compliance of obligations of

the Sole Selling Distribution Agreement for a period of more than 5

months when   First Informant expressed his mind to terminate the

agreement, at that time Applicant once again induced First Informant

by offering to deposit 5 Kgs. of gold ornaments in 5 Retail showrooms

and persuaded him to open 5 retail showrooms and to show his

bonafides he deposited 2 Kgs. of gold in one of the showroom which

was opened by First Informant.  He would submit that Applicant took

back 1.5 Kgs of the said gold ornaments which was deposited in the

retail showroom for the purpose of hallmarking them but once again

deceived First Informant and did not return back the same. He would

submit that Applicant has not shown any  

bonafides  to return the

delivered property namely gold and has failed on his promises.   He

would   submit   that   First   Informant   entered   into   a   contract   with

Applicant   on   the   sole   belief   that   Applicant   was   inundated   with

6 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

substantial orders for manufacture of jewellery from the Corporate

world but it was not so.  He would submit that in the entire episode of

association with Applicant, Informant was kept away from the business

of manufacture of gold ornaments in Applicant’s factory without any

disclosure being  made  to  him  under   the  Sole  Selling  Distribution

Agreement.  He would submit that

 modus operandi of Applicant was to

induce and lure persons to deliver raw gold and make false promises of

lucrative returns and thereafter misappropriate the gold.  He has relied

upon the decision in the case of 

Priti Saraf & Anr. Vs. State of NCT

Delhi and Anr.

4 

to contend that Supreme Court has observed that many

a   times,   the   offence   of   cheating   is   committed   in   the   course   of

commercial transaction between parties which has happened in the

present case.   He would persuade the Court to therefore reject the

present ABA.

7.  I   have   heard   the   learned   Advocates   appearing   for   the

respective parties and with their able assistance, perused the record of

the case.  Submissions made by them has received due consideration of

the Court.

8.  Prosecution alleges deception played by Applicant on two

separate occasions; first occasion being when he misrepresented he

having large pending orders from reputed Corporate Companies for

manufacture of gold articles and second occasion being when both

4 Criminal Appeal No(s) 296 of 2021 (Arising out of SLP (Cri) No. 6364 of 2019)

7 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

parties came to a settlement on terms agreed upon by them but the

same once again been breached by Applicant. It is seen that Applicant

has disputed the allegations in the FIR. In such circumstances, I am

constrained to rely on the material on record to arrive at my  

prima

facie 

findings.

9.  From the record, it appears that parties are at loggerheads

upon aspects which are governed by the terms of the Agreement and

Novation. Although allegations are made that Applicant deceived the

Complainant   Company   on   two   separate   occasions,   no   material   is

placed   on   record   by   prosecution   to   substantiate   such   a   claim.

According to the contractual terms the first instance for cause of action

arose in July 2023.  All the purportedly incriminating material against

Applicant appear to be emanating out of contractual obligations of

parties  governed by the Agreement dated 08.06.2023. At this juncture,

I   find   it   apropos   to   list   out   a   few   relevant   terms  of   the  subject

Agreement which read as under:- 

9.1.  Recital 2.3 of the Agreement deals with return of gold. The

clause reads thus:-

“

2.3  On   expiry   of   the   term   or   early   termination   of   this

Agreement by the ABL, the Hunnar shall handover to the ABL,

the gold, free from all encumbrances, within 45 days of such

expiry or termination and shall execute such instrument(s) and

deeds as the ABL may require the Hunnar to execute. Upon such

expiry of the term or early termination of this Agreement, the

Hunnar  shall ensure that the gold is returned in  the same

manner and purity or in the finished manner as represented by

them.

8 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

9.2.  Clause 5.2 of the Agreement deals with deposit of gold,

payment of return and termination of agreement upon failure to fulfill

the conditions. The clause reads thus:-

"

5.2 It is specifically agreed by between parties that ABL will

give advance of 50 kg of Gold (purity 99.5) within 45 days from

the date of insurance cover starts and lease / sub lease of

premises of Hunnar starts SUBJECT / PROVIDED that Hunnar

shall pay minimum assured return of 2% p.m. of the value of

such Gold (purity 99.5) and further assured ABL that there shall

be a minimum double turnover of the finished goods metal

every month and this term shall be treated as a CONDITION

PRECEDENT   for   the   continuance   of   this   Agreement.   Upon

failure by Hunnar in fulfilling the above 2 conditions than ABL

shall terminate this Agreement forthwith.”

9.3.  Clause 15.5 of the Agreement deals with the obligations of

parties upon termination. The said clause reads thus:-

“

15.5 Upon termination of this Agreement:

(i) Both parties shall be relieved of their respective rights and

obligations under the Agreement save such obligations and/or

liabilities of the Parties that may survive the termination.

(ii)Hunnar shall immediately return to ABL any and all

unused precious metals / Raw materials / finished goods which

are kept in the premises of Hunnar.” (emphasis supplied)

10.  Insofar as the present case is concerned dates are crucial in

order to appreciate rights of parties qua each other leading to filing of

FIR.  Hence it would be worthwhile to delineate the facts for better

understanding of the rights of parties.  From the prosecution case, it is

seen that Applicant - Tejas Lalit Soni and one Hemendra Jain who

were the partners of Hunnar Gold approached and convinced First

Informant in October 2022 with a proposal to join their Company and

9 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

invest gold for the purpose of manufacturing gold ornaments.  Hunnar

Gold had a factory at Kandivali which manufactured gold ornaments

for the Corporate world including Reliance, Titan etc.  Thereafter in

May 2023 a revised proposal was made by Applicant to First Informant

and   after   negotiations   between   them,   both   Applicant   and   First

Informant decided to the execute Sole Selling Distributor Agreement

dated 08.06.2023.   Under this agreement it was decided that First

Informant will give 50 Kgs. of gold as stock deposit for manufacture of

gold   ornaments   to   Applicant   and   in   lieu   thereof   as   return,   First

Informant will receive 2% of the value of gold on monthly basis and if

there was any default for more than 15 days proportionately First

Informant would be entitled to receive 3% of the value of gold deposit.

10.1.  It is seen that apart from the above principal clause of Sole

Selling Distributor Agreement, there were several other rights and

obligations listed in the agreement 

qua  the Applicant on one hand and

the First Informant on the other hand whereby Applicant was required

to involve the First Informant in the business of manufacture of gold

ornaments in his factory.  

10.2.  In the interregnum on 04.07.2023 First Informant changed

the name of his company from 

"ABL Ltd" to "Hunnar Jewels Ltd".  This

was on the advice of Applicant whose company was named as "Hunnar

Gold".  It is seen that First Informant deposited 20 Kgs. of gold with

10 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

Applicant despite the fact that as per the agreement, he was required

to deposit 50 Kgs. of gold.  Sometime in September 2023, a meeting

took   place   between   First   Informant   and   Applicant   wherein   he

complained   about   non-disclosure   of   his   obligations   to   him  by

Applicant. It was lamented that First Informant was denied access to

stock verification and Tally access, disclosure relating to manufacture

of gold ornaments and most importantly large scale cash transactions

carried out by Applicant.  In that view of the matter, First Informant

refused  to deposit further 30 Kgs. of gold with Applicant. In November

2023   First   Informant   reminded   Applicant   of   non-receipt   of   2%

promised returns as per Agreement on the value of the  stock of gold

deposited   with   him   and   threatened   to   terminate   the   Agreement.

Thereafter First Informant by termination notice dated 07.11.2023

terminated   the   Agreement   for   breaches   and   by   virtue   of   such

termination sought return of gold which was deposited with Applicant.

10.3.  It is prima facie seen that termination of agreement was on

account of seven reasons i.e. violations of clauses 3.3, 3.9, 3.11, 5.2,

vi,10.9 and 1.13 which were the rights and obligations as per the

Agreement which were not complied with by Applicant according to

First Informant.  Primarily it was the First Informant's case that there

was non-compliance of substantial obligations as stated in the Sole

Selling   Distribution   Agreement   between   parties   and   majorly   non-

disclosure by Applicant which led to giving of termination notice.

11 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

Thereafter there is a hiatus of 6 months until 15.05.2024 when the

Applicant   to   show   his

  bonafides  presented   a   credit   note   to   First

Informant which confirmed the fact that the entire gold which was

given by First Informant to Applicant was invested and in safe custody

with Applicant along with returns that the First Informant was entitled

to.   Believing the credit note which was given by Applicant, First

Informant thereafter accepted another proposal of which there is no

documentation placed before the Court but which finds place in the

record and is endorsed by First Informant as reflected in the FIR.

10.4.  According to the new proposal given by Applicant, First

Informant was directed to open 5 retail showrooms and Applicant

obliged and agreed to deposit 5 Kgs. of gold ornaments in each of the 5

showrooms to account for return of First Informant's investment of 20

Kgs of gold along with his returns earned as per the Sole Selling

Distribution  Agreement.    In this  regard  when Applicant  and  First

Informant met on 22.06.2024 to discuss the proposal, to show his

bonafides  Applicant deposited 2 Kgs. of gold in one of the retail

showroom but took back 1.5 kgs. gold for the purpose of hallmarking

the manufactured articles and left only 500 grams of gold in the hands

of First Informant. Since Applicant did not return back the said 1.5

Kgs. gold, First Informant waited for sometime and ultimately on

21.12.2024 lodged the FIR with Amboli Police Station.   Pursuant to

filing of FIR, the Economic Offences Wing (EOW) of the State issued

12 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

two   notices   dated   02.01.2025   and   17.01.2025   to   Applicant   for

enlisting his cooperation in the investigation.  In view of receiving such

notices and apprehending his arrest, Applicant has filed the present

ABA. 

11.   In the backdrop of the aforesaid facts, what is crucial for the

Court to consider are the rights between the parties.

  Prima facie

relationship between the parties is primarily seen when parties have

indulged   in   negotiations   at   various   point   of   time   to   take   their

relationship forward despite First Informant giving the Termination

Notice.  It is seen that the Sole Selling Distribution Agreement is the

fulcrum of the dispute of parties.  The said Agreement was terminated

in   view   of   the   alleged   violation   of   7   obligations   under   the   said

Agreement  by   Applicant.   According  to  First  Informant  one  of   the

principal breach was that he has not received  return of 2% per month

of the value of the advanced gold which was deposited with Applicant

despite   assurance given by Applicant to him. That apart another

principal obligation is with respect to non-disclosure of documents

pertaining   to   non-disclosure   of   compliances,   inventory   audit,   tax

documents,  all  types  of   reports  i.e.  waste  generated   report,  stock

report, consumption report, WIP, production report on monthly basis

as per the Agreement.  When the termination notice appended at page

Nos.91-92 of Applicant is perused, it is

 prima facie seen that some of

the issues which were raised in the termination   notice leading to

13 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

termination of Agreement are primarily leading to non-compliance of

obligations under the Agreement.  

12.    It is seen that clause 16 of the said agreement pertains to

Dispute Resolution and jurisdiction to be invoked by First Informant.

Rather First Informant has waited for more than 13 months to file the

FIR after the termination notice after reviving the contract.  This delay

is

 prima facie attributable to First Informant agreeing to the Novation

of the contract.  There is no material placed on record with respect to

Novation for Court to believe the case of First Informant.

  Prima facie it

is  seen that  insofar   as  the Sole  Selling Distribution  Agreement  is

concerned, copy of the Agreement is placed on record which governs

the rights and obligations of both parties.  That apart it is seen that

parties were in a relationship pursuant to execution of Agreement on

08.06.2023 and therefore whether at the inception stage at the time of

executing the agreement and whether Applicant followed deception by

making false or misleading representation cannot be ascertained at a

prima facie  stage and it can only be done when prosecution leads

evidence to that effect and proves the same.  What is alleged by First

Informant is a contractual dispute or breach of the contract

 per se.

Prevailing impression is that civil disputes are time consuming and

therefore   present   complaint   has   been   filed   by   invoking   criminal

jurisdiction and criminal procedure which may be the reason for First

Informant to approach the law enforcement agencies.  

14 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

13.   Question before the Court is whether in the first instance,

Applicant before the Court had any intention of defrauding the First

Informant. That apart whether arrest of Applicant would be the right

course of action is what Court will have to see in the present facts.

From the complaint made by the First Informant, it is seen that First

Informant is aggrieved because of Applicant not sharing with him

details of all his debtors for whom he manufactured gold ornaments

and sold the said gold ornaments on credit. Second grievance is that

entire production of Applicant was required to be routed through First

Informant except for the corporate production and that not having

been   complied   with   Applicant   is   alleged   to   have   breached   the

conditions in the Agreement.  Next First Informant has alleged that it

was decided between parties that inventory audit will be done every

month which was not complied with  after execution of the Agreement

on 08.06.2023.  First Informant has not placed on record any material

whether   he   ever   called   upon   Applicant   for   these   compliances.

Thereafter First Informant has alleged that as stated in the agreement,

Applicant has not paid the assured return of 2% per month of the value

of advance gold given by First Informant.  Neither has he honoured his

commitment relating to turnover of finished goods every month.  First

Informant has also alleged that documents pertaining to applicable tax

law in a single tally document has not been provided for verification. 

15 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

14.  That apart it is alleged that Applicant failed to provide 5

different types of returns namely pertaining to stock report of gold,

waste generated report while manufacturing gold ornaments, all types

of stock reports, consumption reports, WIP and production reports on

monthly basis and failed to give inspection to the First Informant

regarding verification of stock of products.  When all such breaches are

alleged, it was well within the realm of the First Informant to seek such

information as and when it was due as per the terms and conditions of

contract rather than wait for more than 18 months after the first

default post execution of the Agreement in June 2023 and file the FIR

on 21.12.2024. However it is seen that cause of action arose for the

first time to the First Informant after completion of 1st month of the

contract as per the terms of contract and prosecution case.

15.  I   am   of   the

  prima   facie    opinion   that   the   aforesaid

information can be provided by Applicant on his participation in the

investigation for enabling the prosecution to seek answers   to the

issues complained of by First Informant.  Custody of Applicant in that

regard   is   therefore     not   required   and   is   unwarranted   once   the

Applicant places the record and disclosures how he dealt with the gold

received from First Informant.   In that view of the matter, request

made by Respondent No. 2 - First Informant for rejection of present

ABA stands rejected.   Needless to state that Applicant will have to

cooperate and make all such necessary disclosure as called for by

16 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

prosecution relating to receipt of stock of the 20 Kgs. gold pursuant to

Sole   Selling   Distribution   Agreement   dated   08.06.2023   and

manufacture and sale of articles therefrom from his stock  record to the

prosecution.  

16.  In the present case clause 16 of the agreement which deals

with ‘Dispute Resolution’ is of material importance and ought to have

been invoked by any aggrieved party seeking relief for non-compliance

of the material term of Agreement which is clearly quantifiable in

terms of money.  Clause 16

 of the Agreement reads thus:-

“

16. DISPUTE RESOLUTION AND JURISDICTION:

In the event of any disputes and differences between the parties

hereto, the same shall be refereed to the Arbitration of the Sole

Arbitrator   Mr.   Prajna   Naik,   resident   of   E-702,   Aditya

Apartments, Yashwant Nagar Vakola, Santacruz East, Mumbai

400-055 under the provisions of Arbitration and Conciliation

Act,  1996.   Award  of  the  Sole Arbitrator  shall  be final  and

binding on both parties hereto.”

17.  The aggrieved party, First Informant in the present case, has

neglected / avoided / failed to invoke the Arbitration clause. In such a

case,  the scope of adjudication for Criminal Courts is limited to a

narrow compass –

 To decide the question of criminality i.e. “Whether

the act of the Applicant constitutes a criminal wrong?” 

18.  While this matter presents an intriguing and rather exciting

set of circumstances having precedents from various Courts settling the

applicable law, I shall refrain from commenting on the merits of the

charges attracted against the Applicant since this is an Anticipatory

17 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

Bail   Application.   I   have   also   deliberately   limited   my   recordings

concerning the transaction between parties given the strong likelihood

that the parties may be before another adjudicating authority / dispute

resolution mechanism in subsequent stages of this dispute, it is prudent

to avoid any pronouncements that might inadvertently be prejudicial

to interests of any of the parties.

19.  In the case of Ramesh Kumar Vs. State (NCT of Delhi),  the

Supreme Court held that criminal proceedings are not for realisation of

disputed dues and thus a criminal Court exercising jurisdiction to grant

bail / anticipatory bail is not expected to act as a recovery agent to

realise the dues of the Complainant, and that too, without any trial.

20.  In the case of Uma Shankar Gopalika Vs. State of Bihar

5

 the

Supreme Court while quashing a criminal proceedings held 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. The relevant

paragraph reads thus:-

“6. Now the question to be examined by us is as to whether on

the facts disclosed in the petition of complaint any criminal

offence   whatsoever   is   made   out   much   less   offences   under

Sections 420/120-B IPC. The only allegation in the complaint

petition against the accused persons is that they assured the

complainant   that   when   they   receive   the   insurance   claim

amounting to Rs 4,20,000, they would pay a sum of Rs 2,60,000

to the complainant out of that but the same has never been

paid. Apart from that there is no other allegation in the petition

of complaint. It was pointed out on behalf of the complainant

5 (2005) 10 SCC 336

18 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

that the accused fraudulently persuaded the complainant to

agree so that the accused persons may take steps for moving the

Consumer Forum in relation to the claim of Rs 4,20,000. It is

well settled 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.   If   the  intention   to   cheat   has

developed later on, the same cannot amount to cheating. In the

present   case   it   has   nowhere   been   stated   that   at   the   very

inception there was any intention on behalf of the accused

persons to cheat which is a condition precedent for an offence

under Section 420 IPC. 

7. In our view petition of complaint does not disclose any

criminal   offence   at   all   much   less   any   offence   either   under

Section 420 or Section 120-B IPC and the present case is a case

of purely civil dispute between the parties for which remedy lies

before a civil court by filing a properly constituted suit. In our

opinion, in view of these facts allowing the police investigation

to continue would amount to an abuse of the process of court

and to prevent the same it was just and expedient for the High

Court to quash the same by exercising the powers under Section

482 CrPC which it has erroneously refused.”

21.  In the case of 

Delhi Race Club (1940) Ltd. & Ors. Vs. State of

Uttar Pradesh & Anr.

6

 the Supreme Court while distinguishing Section

406 with 420 held as follows:-

“

27. In our view, the plain reading of the complaint fails to spell

out any of the aforesaid ingredients noted above. We may only

say, with a view to clear a serious misconception of law in the

mind of the police as well as the courts below, that if it is a case

of the complainant that offence of criminal breach of trust as

defined under Section 405 of IPC, punishable under Section 406

of IPC, is committed by the accused, then in the same breath it

cannot be said that the accused has also committed the offence

of cheating as defined and explained in Section 415 of the IPC,

punishable under Section 420 of the IPC.

28. Every act of breach of trust may not result in a penal offence

of criminal breach of trust unless there is evidence of

manipulating act of fraudulent misappropriation.  An   act   of

breach of trust involves a civil wrong in respect of which the

person may seek his remedy for damages in civil courts but, any

breach   of   trust   with   a   mens   rea,   gives   rise   to   a   criminal

prosecution as well. It has been held in Hari Prasad Chamaria v.

Bishun Kumar Surekha & Ors., reported in (1973) 2 SCC 823 as

6 2024 INSC 626

19 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

under:

“4.  We  have  heard   Mr.   Maheshwari   on  behalf  of   the

appellant and are of the opinion that no case has been

made   out   against   the   respondents   under   Section   420

Penal Code, 1860. For the purpose of the present appeal,

we  would   assume   that   the   various   allegations   of   fact

which have been made in the complaint by the appellant

are correct. Even after making that allowance, we find

that the complaint does not disclose the commission of

any offence on the part of the respondents under Section

420 Penal Code, 1860. There is nothing in the complaint

to show that the respondents had dishonest or fraudulent

intention   at   the   time   the   appellant   parted   with   Rs.

35.000/-   There   is   also   nothing   to   indicate   that   the

respondents   induced   the   appellant   to   pay   them   Rs.

35,000/- by deceiving him. It is further not the case of the

appellant that a representation was made, the respondents

knew the same to be false. The fact that the respondents

subsequently did not abide by their commitment that they

would show the appellant to be the proprietor of Drang

Transport Corporation and would also render accounts to

him in the month of December might create civil liability

on the respondents for the offence of cheating.”

29. To put it in other words, the case of cheating and dishonest

intention starts with the very inception of the transaction. But

in the case of criminal breach of trust, a person who comes into

possession of the movable property and receives it legally, but

illegally retains it or converts it to his own use against the terms

of the contract, then the question is, in a case like this, whether

the retention is with dishonest intention or not, whether the

retention involves criminal breach of trust or only a civil

liability would depend upon the facts of each case.

30.  The distinction between mere breach of contract and the

offence of criminal breach of trust and cheating is a fine one. In

case of cheating, the intention of the accused at the time of

inducement should be looked into which may be judged by a

subsequent conduct, but for this, the subsequent conduct is not

the sole test.  Mere breach of contract cannot give rise to a

criminal prosecution for cheating unless fraudulent or dishonest

intention is shown right from the beginning of the transaction

i.e. the time when the offence is said to have been committed.

Therefore, it is this intention, which is the gist of the offence.

Whereas, for the criminal breach of trust, the property must

have been entrusted to the accused or he must have dominion

over it. The property in respect of which the offence of breach

of trust has been committed must be either the property of

some person other than the accused or the beneficial interest in

or ownership’ of it must be of some other person. The accused

must hold that property on trust of such other person. Although

the offence, i.e. the offence of breach of trust and cheating

involve dishonest intention, yet they are mutually exclusive and

20 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

different   in   basic   concept.   There   is   a   distinction   between

criminal breach of trust and cheating. For cheating, criminal

intention   is   necessary   at   the   time   of   making   a   false   or

misleading   representation   i.e.,   since   inception.   In   criminal

breach of trust, mere proof of entrustment is sufficient. Thus, in

case   of   criminal   breach   of   trust,   the   offender   is   lawfully

entrusted   with   the   property,   and   he   dishonestly

misappropriated the same. Whereas, in case of cheating, the

offender   fraudulently   or   dishonestly   induces   a   person   by

deceiving him to deliver any property. In such a situation, both

the offences cannot co-exist simultaneously.”

    (Emphasis Supplied)

22.  From the above, it is amply clear that criminal machinery

cannot be initiated for acts which are civil in nature and every act of

breach of trust may not result in a penal offence of criminal breach of

trust   unless   there   is   evidence   of   manipulating   act   of   fraudulent

misappropriation. In the present case, the prosecution, at this

 prima

facie 

stage, has failed to put forth any material indicating towards any

manipulating act or fraudulent misappropriation of property done by

the   Applicant.   All   the   materials   purporting   to   be   incriminating

Applicant indicate towards acts not being done to fulfill contractual

obligations which has its own remedies in law but not by initiating

criminal   law   machinery.   The   question   whether   retention   of   gold

involves criminal breach of trust or only a civil liability to return in

these facts can only be proved at trial. At this 

prima facie stage, there

appears   to   be   no   deception   played   by   Applicant   at   inception   of

transaction as relationship of parties continued for 19 months before

filing of FIR - an important element of Section 420 IPC since in the

present case First Informant has accepted Novation of the Contract in

21 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

the interregnum. Similarly ingredients of Section 409 IPC do not  prima

facie 

seem to be satisfied on the face of record. In such circumstances, I

am of the

 prima facie  opinion that the aspect of ‘criminality’ is not

present in the instant case at this 

prima facie stage from the record and

thus liberty of Applicant deserves to be protected. Alternatively, I am

also conscious of the fact that the possibility of a criminal wrong is not

too   far   fetched   and   can   be   unearthed   at   a   subsequent   juncture,

especially in light of the fact that there is another complaint lodged

against the Applicant by some other client and hence   this makes

Applicant’s participation in the investigation of paramount importance.

However Applicant will therefore have to participate and make full and

complete disclosure to the prosecution as delineated hereinabove to

effect   appropriate   recovery   of   the   alleged   gold   received   by   the

Applicant. 

23.  In view of the above observations and findings, the following

order is passed:-

(i)  Anticipatory Bail Application is allowed;

(ii)In   the   event   of   arrest,   Applicant   is   directed   to   be

enlarged on bail on he executing a P.R. Bond in the sum

of Rs.1,00,000/- with one or two sureties in the like

amount;

22 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

(iii)Applicant shall report to the concerned Investigating

Officer   with   all   disclosures   as   called   for   regarding

dealing with the gold stock received by him from First

Informant and manufacture of articles and sale thereof

by  him  form  his  Stock  Register  from  tomorrow i.e.

10.06.2025 onwards upto three weeks daily (except

Sundays)   between   10:00   a.m.   to   12:00   noon   for

interrogation  and  investigation  and  provide   all  such

relevant   and   necessary   details   and   documents   and

thereafter as and when called for by the I.O.;

(iv)Applicant   shall   furnish   particulars   of   his   present

residential and office address and mobile numbers to

the Investigating Officer and also in future if he changes

any of them, forthwith and he shall not leave the State

of Maharashtra without prior permission of the Trial

Court; Applicant shall deposit his passport with the

Trial Court, if any, within a period of one week from

today;

(v)Applicant shall submit all particulars and statements /

record of his / his business(es)/bank transactions from

the date of his entering into the present Sole Selling

Distribution Agreement   contract till the present day

23 of 24 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::

ABA 160 of 2025.doc

along with details of the Stock Register of all inventory

of his goods relevant to the subject matter dispute to

the   Investigating   Officer   alongwith   all   relevant

documents / stock register etc. for investigation; 

(vi)It   is   directed   that   Applicant   shall   extend   complete

cooperation   in   the   investigation   of   the   case   to   the

Investigating Officer as called for;

(vii)Any   infraction   of   the   conditions   herein   above   shall

entail cancellation of this order. 

24.  All parties are directed to act on a server copy of this order. 

25.  Anticipatory Bail Application is allowed and disposed in the

above terms.   In view thereof, Interim Application stands disposed.

Ajay                    [ MILIND N. JADHAV, J. ]

24 of 24

AJAY

TRAMBAK

UGALMUGALE

Digitally signed

by AJAY

TRAMBAK

UGALMUGALE

Date: 2025.06.09

11:29:16 +0530 ::: Uploaded on - 09/06/2025 ::: Downloaded on - 30/08/2025 20:31:48 :::