M/S. INDO AUTOMOBILES Vs M/S. JAI DURGA ENTERPRISES .
Bench: TARUN CHATTERJEE,AFTAB ALAM, , ,
Case number: Crl.A. No.-001101-001101 / 2008
Diary number: 18511 / 2006
Advocates: BALAJI SRINIVASAN Vs
IRSHAD AHMAD
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1101 OF 2008 (Arising out of SLP (Crl.) No.3650 of 2006)
M/s. Indo Automobiles ...Appellant(s)
Versus
M/s. Jai Durga Enterprises & Ors. …Respondent(s)
O R D E R
1. Leave granted.
2. This appeal is directed against an order dated
17th of May, 2006 passed by the High Court of
Judicature at Allahabad in Criminal Misc.
Application No.11313 of 2005.
3. In spite of due service, no one has appeared
before us to contest this appeal.
4. We have heard the learned counsel for the
appellant and perused the materials on record.
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NON-REPORTABLE
5. A proceeding under Section 138 of the
Negotiable Instruments Act was initiated against
the respondents. In the said proceeding, the
Judicial Magistrate, First Class, Saharanpur passed
an order summoning the respondents for trial.
Challenging the aforesaid order, an application
under Section 482 of the Code of Criminal
Procedure was moved by the respondents for
quashing the summons. The High Court by the
impugned order had quashed the said proceeding
on the ground that no notice was served on the
respondents.
6. Feeling aggrieved, this Special Leave Petition
was filed which, on grant of leave, was heard in the
presence of the learned counsel for the appellant.
7. Having considered the materials on record and
after hearing learned counsel for the appellant, we
are of the view that the impugned Judgment of the
High Court cannot be sustained for the reasons
stated hereinafter.
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8. Admittedly, notice under Section 138B of the
Negotiable Instruments Act was sent to the
respondents through registered post and under a
certificate of posting on their correct address of the
respondents. The High Court had quashed
proceeding on the ground that although notice
through registered post and also under certificate of
posting were sent by the appellant/ complainant to
the respondents but because of the endorsement of
the postal peon, the service could not be said to
have been effected. In our view, the High Court was
not justified in holding that service of notice could
not be found to be valid. In K.Bhaskaran vs.
Sankaran Vaidhyan Balan & Anr. [1999 (7) SCC
510], it has been held that the context of section
138B of the Negotiable Instruments Act invites a
liberal interpretation favouring the person who has
the statutory obligation to give notice under the Act
because he must be presumed to be the loser in the
transaction and provision itself has been made in
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his interest and if a strict interpretation is asked for
that would give a handle to the trickster cheque
drawer. It is also well settled that once notice has
been sent by registered post with acknowledgment
due in a correct address, it must be presumed that
the service has been made effective. We do not find
from the endorsement of the postal peon that the
postal peon was at all examined. In V. Raja Kumari
vs. P. Subbarama Naidu & Anr. [2004 (8) SCC 774],
again this Court reiterated the same principle and
held that the statutory notice under Sections 138
and 142 of the Negotiable Instruments Act, 1881
sent to the correct address of the drawer but
returning with the endorsement must be presumed
to be served to the drawer and the burden to show
that the accused drawee had managed to get an
incorrect postal endorsement letter on the
complainant and affixed thereof have to be
considered during trial on the background facts of
the case.
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9. That being the position, we are unable to
sustain the order of the High Court and the
impugned order is set aside and the proceeding
started under Section 138 of the Negotiable
Instruments Act is restored to its original file. The
appeal is, therefore, allowed to the extent indicated
above. We, however, make it clear that at the trial
stage on the question of interpretation, postal
endorsement affixed thereof shall be considered on
the background facts of the present case.
………………………….J. [TARUN CHATTERJEE]
New Delhi; ….………………………..J. July 15, 2008. [AFTAB ALAM]
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