[2008] 12 S.C.R. 110
A
M/S GREEN EARTH ASPHALT & POWER P. LTD.
(
v.
STATE OF MAHARASHTRA TR. P.S.O. & ORS.
(Criminal Appeal No. 1310 of 2008)
8
AUGUST 13, 2008
[S.B. SINHA AND AFTAB ALAM, JJ]
Code of Criminal Procedure, 1973:
!'
c
s. 482 - Quashing of criminal proceedings - Complaint
u/s 141 of Negotiable Instruments Act against a firm and.its
partners - HELD: Criminal proceedings could have been
quashed as against those partners against whom no aver-
ments necessary to rope them were made in the complaint,
but not against the firm and its authorized signatory who signed
D the cheque in that capacity - Order of High Court modified
accordingly - Negotiable Instruments Act, 1881 - s. 141 -
Constitution of India, 1950 - Articles 226 and 227.
. .. >-::
SMS Pharmaceuticals Ltd. vs. Neeta Bhalla and Anr
E 2005 (3) Suppl. SCR 371 = (200$) 8 sec 89 - relied on.
.
~
Case Law Reference:
2005 (3 ) Suppl. SCR 371
relied on
para 6
CRIMINALAPPELLATE JURISDICTION: Criminal Appeal
F
No. 1310 of 2008
·'(
From the final Judgment and Order dated 12.7.2006 of
\ ,,
the High Court of Judicature at Bombay, Nagpur Bench, Nagpur
in CriminaLApplication No. 873 of 2006
G
Subramonium Prasad for the Appellant.
Ravindra Keshavrao Adsure, Rana S. Biswas, Mirdul
Chakraborty and Sarla Chandra for the Respondents.
~
The following Order of tile Court was delivered
H
·110
~
.-(
Mis GREEN EARTH ASPHALT & POWER P. LTD. v .
111
)
STATE OF MAHARASHTRA TR. P.S.O. & ORS.
Leave granted.
A
This appeal is directed against the judgment and order
dated 12.7.2006 passed by the High court of Judicature at
Bombay, Nagpur Bench, Nagpur in Criminal Application No.
873 of 2006 whereby and whereunder the application filed by
B
...
the respondents herein under Section 482 of the Code of Crimi-
nal Procedure and Articles 226 and 227 of the Constitution of
""'!
India for quashing the Summary Criminal Case No. 72/2005
pending before the Court of Judicial Magistrate, First Class,
Acjhalpur-was allowed.
c
The High Court in its judgment opined that in terms of Sec-
tion 141 of the Negotiable Instruments Act only those partners
of a Firm can be proceeded, who were in-charge of the affairs
of the Company and responsible to it. No exception can be taken
tq the aforesaid proposition of law. No exception can also be D
--.:
taken to the observations of the High Court that every partner of
the Firm cannot automatically be roped in.
But then the High Court despite the aforesaid observa-
tions has quashed the entire criminal proceeding,
inter alia, on the premise that no averment in terms of E
Section 141 of the Negotiable Instruments Act has been made
in the complaint petition.
~
Section 141 of the Negotiable Instruments Act raises a
legal fiction in terms whereof the Directors of a Company which
F
would include the partners of a Firm would be deemed to have
committed an offence along with the Company if they are in-
charge of the affairs of the Company and responsible to it.
It is not in dispute that the respondent No.3 was the
}
authorised signatory of the Company and in that capacity he G
I
has signed the cheque. R~spondent No.2 is the Firm.
'
In that view of the mattedhe averments which were nee-
essary to be made to rope in respondent Nos. 4 and 5 herein
having not been made, the criminal proceeding could have been
H
-,_;;;_,·
112
SUPREME COURT REPORTS
[2008] 12 S.C.R.
, A ·quashed against them but not against the respondent Nos. 2
and 3. This aspect of the matter is squarely covered by a deci-
sion of this Court in S M S Pharmaceuticals Ltd. Vs. Neeta
Bhalla and Anr. -(2005) 8 SCC 89.
B
For the aforesaid reasons, the appeal is allowed in part.·
The judgment of the High Court is set aside so far as involve-
ment of respondent Nos. 2 and 3 is concerned. However, the·
judgment ofthe High Court is upheld so far as respondent Nos.
4 and 5 are concerned.
R.P.
Appeal partly allowea.
(
Lex