M/S PRECIOUS OIL CORP. Vs STATE OF ASSAM
Bench: ARIJIT PASAYAT,P. SATHASIVAM,AFTAB ALAM, ,
Case number: Crl.A. No.-000212-000212 / 2009
Diary number: 32041 / 2007
Advocates: ASHOK K. SRIVASTAVA Vs
CORPORATE LAW GROUP
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2008 (Arising out of SLP (Crl.) No. 8113 of 2007)
M/s Precious Oil Corporation and Ors. ...Appellants
Versus
State of Assam ...Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the judgment of a learned Single Judge
of the Guwahati High Court upholding the conviction of the appellants for
offence punishable under Section 7(1)(a)(i) of the Essential Commodities
Act, 1955 ( in short the ‘Act’). The allegation was that the appellant had
violated Clause 3 of the Lubricating Oil and Greases (Processing, Supply &
Distribution Regulation) Order, 1987 (in short the ‘Control Order’). Simple
imprisonment of one month and fine of Rs.3,000/- each with default
stipulation was awarded to the accused persons.
3. The prosecution against the accused-appellants was initiated on the
basis of an offence report submitted by Sir Dhiraj Choudhury, Inspector of
Food and Civil Supplies, Assam, Guwahati PW-3 alleging inter-alia that on
1-10-1996 he along with two other Inspectors of Food and Civil Supplies
Department visited the processing industry of lubricating oil belonging to
the appellant no.2, situated near Lankeswar, Jalukbari, Guwahati and on
such inspection, it was found that the concern did not possess necessary
license as required under the Control Order and also proper books of
account etc as required under the law were not produced. The inspecting
team found that no license could be produced for the processing unit and
thereby violated Clause 3 of the Control Order. The accused had failed to
obtain proper license as required under law within 6 months of
commencement of processing and thereby has violated clause 5(5) of the
Control Order. The inspecting team collected and sent the samples of
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lubricating oil for necessary analysis to thee approved laboratory. After such
analysis, it was found that the said lubricating oil could not be considered as
Automotive Lubricating Oil, thereby violating Clause 4 of the Control
Order attracting punishment for sale of adulterated lubricating oil. The team
seized from the appellants re-refined lubricating oil in 380 sealed tins of 1
litre each, 1,210 litres in 6 barrels containing 205 litres each, 19,475 litres of
used lubricating oil in 95 barrels containing 205 litres in each, 20 kgs. of
grease in one loose barrel, 920 numbers of empty tins of 1 litre capacity for
TOPOL 20 W/40, one book of accounts, an extract copy of the Display
Board of Stock and Prices displayed in the office premises, 3 litres of
TOPOL, 20 W/46 contained in 3 sealed tins. The inspector having found
prima facie violation of Clauses 3, 4 and 5(5) of the Control Order
punishable under Section 7 of the Act, submitted the offence report against
the appellants in the Court of the learned Sessions Judge, Kamrup for
necessary prosecution under the law. The accused-appellant no.1 is the
concern itself and the accused No.2 is the Proprietor of the concern and
accused no.3 is an employee of the concern. On the basis of the aforesaid
offence report, Sp1. Case No.5 of 97 was registered in the Court of the
learned Sessions Judge, Guwahati.
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4. Summons having been served, the appellants appeared in the case and
vide order dated 19.8.1997, the learned trial judge explained the offences to
them about allegations of contravention of Clauses 3, 4 and 5(5) of the
Control Order punishable under Section 7(1)(a)(i) of the Act.
5. Accused persons pleaded not guilty and therefore trial was held.
Three witnesses were examined to further the prosecution version.
Appellant No.2 examined himself as DW-1. The stand of the appellants was
that appellant No.2 the proprietor of the concern had applied for issuance of
license under the Control Order to the competent authority. Since no action
was taken even though all formalities were complied with, the High Court
was approached by filing Civil Rule 2185 of 1997 for necessary directions
to issue the license. The High Court by its order dated 20.5.1997 disposed
of the writ petition directing the appellant to consider the case of the writ
petitioners in the matter of issuance of license for processing lubricating oil
and grease. It was further submitted that Inspector of Food and Civil
Supplies was not authorized to conduct the inspection and/or to submit the
offence report in terms of Clause 8 of the Control Order. Strong reliance
was placed on a decision of this Court in Murarilal Jhunjhunwala v. State of
Bihar and Ors. (AIR 1991 SC 515). The trial Court found the appellants
guilty and the High Court affirmed the same. The High Court noted that
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different stands were taken before it. A plea relating to Probation of
Offenders Act, 1958 (in short the ‘Probation Act’) was rejected holding that
the offence alleged was a white-collar offence.
6. Stand of the appellants in the present appeal is that no mens rea was
involved. There was no sale involved and, therefore, Clause 4 of the Control
Order does not apply. Even though the trial Court held that Clause 4 was
not violated, it went wrong in holding that clause 3 was violated. Though
the trial Court appreciated the bona fides of the appellants, yet the sentence
of one month was imposed.
7. Learned counsel for the respondent on the other hand supported the
judgment.
8. Clauses 3 of the Control Order read as follows:
“Restriction on Processing and Storage of Lubricating Oils and Greases- No person shall carry on the business of a processor except under and in accordance with the terms and conditions of a valid licence granted to him under this order.”
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9. A bare reading of Clause 3 shows that no person is authorized to
carry on business of a processor except and in accordance with the terms
and conditions of a valid license granted to him under the order. The
evidence of PW-3 who led the inspecting team clearly established that
processing was being undertaken.
10. Clause 5 deals with application for grant or renewal of a licence.
Clause 5(5) provided that all existing processors shall obtain licence under
the Control Order within 6 months of the commencement thereof. Clause 6
(5) provides for making an application for renewal of licence before three
months of its expiry. The Control Order has been promulgated under
Section 3 of the Act.
11. At the time of inspection, large quantity of stocks and/or products
was stored. Though the allegations inter-alia were that no licence was
obtained, proper books of accounts were not maintained and adulterated
lubricating oil was stored. The following articles were seized during
inspection:
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(1) Re-refined lubricating oil (TOPOL 20-40) 380 sealed
tins of one litre each, Grade-II.
(2) Re-refined lubricating oil 1, 210 litre in six barrel
containing 205 litres in each.
(3) 19,475 litres of used lubricating oil in 95f barrels
containing 205 litres in each.
(4) Greases 20 Kgs. in one loose barrel.
(5) 920 numbers of empty tins of one litre capacity for
TOPOL 20W/40.
(6) One book of accounts having incomplete accounts of
finished products.
(7) An extract copy of the display board of stocks and prices
displayed in the office premises of the firm.
(8) 3 litres of TOPOL-20W/40 contained in 3 sealed tins of
one litre each (for sample)
12. Although the accused persons took the plea that there was no sale, but
interestingly there was display board showing stocks and prices of the
articles. This itself was indicative of the fact that sale transactions were
being carried on. The trial Court and the High Court had rightly decided that
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there has been contravention of Clause 3 of the Control Order. In that view
of the matter the conclusions cannot be faulted. Coming to the question
whether the Probation Act can be applied, this Court had an occasion to
with the same.
13. The rehabilatory purpose of the Probation Act is pervasive enough
technically to take within its wings an offence even under the Act. The
decision in Ishar Das v. State of Punjab (1973 (2) SCC 65) is authority for
this position. Certainly, “its beneficial provisions should receive wide
interpretation and should not be read in a restricted sense”. But in the very
same decision this Court indicated one serious limitation:
“Adulteration of food is a menace to public health. The Prevention of Food Adulteration Act has been enacted with the aim of eradicating that anti-social evil and for ensuring purity in the articles of food. In view of the above object of the Act and the intention of the Legislature as revealed by the fact that a minimum sentence of imprisonment for a period of six months and a fine of rupees one thousand has been prescribed, the courts should not lightly resort to the provisions of the Probation of Offenders Act in the case of persons above 21 years of age found guilty of offences under the Prevention of Food Adulteration Act ....”
14. The kindly application of the probation principles is negatived by the
imperatives of social defence and the improbabilities of moral proselyti-
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sation. No chances can be taken by society with a man whose anti-social
operations, disguised as a respectable trade, imperil numerous innocents. He
is a security risk. Secondly, these economic offences committed by white-
collar criminals are unlikely to be dissuaded by the gentle probationary
process. Neither casual provocation nor motive against particular persons
but planned profit-making from numbers of consumers furnishes the
incentive - not easily humanised by the therapeutic probationary measure. It
is not without significance that the 47th report of the Law Commission of
India has recommended the exclusion of the Act to social and economic
offences by suitable amendments. It observed:
“We appreciate that the suggested amendment would be in apparent conflict with current trends in sentencing. But ultimately, the justification of all sentencing is the protection of society. There are occasions when an offender is so anti-social that his immediate and sometimes prolonged confinement is the best assurance of society’s protection. The consideration of rehabilitation has to give way, because of the paramount need for the protection of society. We are, therefore, recommending suitable amendment in all the Acts, to exclude probation in the above cases.” (p. 85).
15. In the current Indian conditions the probation movement has not yet
attained sufficient strength to correct these intractables. Maybe, under more
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developed conditions a different approach may have to be made. For the
present we cannot accede to the invitation to let off the accused on
probation.
16. The aforesaid position was also highlighted in Pyarali K. Tejani v.
Mahadeo Ramchandra Dange and Ors. (1974 (1) SCC 167).
17. Above being the position, there is no merit in this appeal which is
accordingly dismissed.
………………………….J. (Dr. ARIJIT PASAYAT)
………….………………J. (P. SATHASIVAM)
………….……………… J.
(AFTAB ALAM) New Delhi, February 05, 2009
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