M/S SRI KRISHNA AGENCIES Vs STATE OF A.P.
Bench: ALTAMAS KABIR,MARKANDEY KATJU, , ,
Case number: Crl.A. No.-001792-001792 / 2008
Diary number: 32427 / 2007
Advocates: Vs
D. BHARATHI REDDY
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1792 OF 2008
( Arising out of SLP(Crl.) NO. 6878/2007)
M/s Sri Krishna Agencies .. Appellant(s)
Versus
State of A.P. & Anr. .. Respondent(s) O R D E R
Leave granted.
This appeal is directed against the judgment and order dated 24th
September, 2007, passed by the Andhra Pradesh High Court in Criminal Petition No.
4508 of 2007 quashing the proceedings, being C.C. No. 982 of 2005, on the file of the
IInd Additional Chief Metropolitan Magistrate, Hyderabad, under Section 138 of the
Negotiable Instruments Act, 1981 (for short the Act) in exercise of powers under
Section 482 of the Code of Criminal Procedure.
As would appear from the complaint, the same was filed on account of stop
payment orders issued with regard to three cheques of Rs. 5 lakhs each.
Before the High Court, it was sought to be contended on behalf of respondent
No. 2 that since the appellant herein had already taken recourse to arbitration
proceedings, the
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dispute was obviously of a civil nature and the criminal complaint could not be
proceeded with. Accepting the statements made on behalf of respondent No. 2, the
High Court quashed the complaint as indicated hereinabove.
Mr. Adhyaru, learned senior counsel appearing in support of the appeal,
submitted that the High Court has apparently confused the issue relating to the
continuance of the arbitration proceedings as also the criminal proceedings, since
when the cheques were dishonoured, a separate liability arose in terms of Section 138
of the Act, whereas the arbitration proceedings were under the agreement signed
between the parties. It was submitted by him that the commencement and the
continuance of the arbitration proceedings could in no way affect criminal proceedings
taken separately.
In support of his submissions, Mr. Adhyaru, referred to the decision of this
Court in Trisuns Chemical Industry vs. Rajesh Agarwal and Ors., (1999) 8 SCC 686,
where the same question arose in relation to arbitration proceedings taken during the
continuance of a complaint filed under Sections 415 and 420 of the Code of Criminal
Procedure. In the said decision, it was held that merely because arbitration
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proceedings have been undertaken, the criminal proceedings could not be thwarted.
On behalf of respondent No. 2, the submissions which had been urged before
the High Court, were reiterated, which, however, appears to be unacceptable having
regard to the decision cited by Mr. Adhyaru. We are also of the view that there can be
no bar to the simultaneous continuance of a criminal proceeding and a civil proceeding
if the two arise from separate causes of action. The decision in Trisuns Chemical
Industry's case (supra) appears to squarely cover this case as well.
We, accordingly, allow the appeal and set aside the order passed by the High
Court and restore the complaint before the learned IInd Additional Chief
Metropolitan Magistrate, Hyderabad to be proceeded with in accordance with law.
....................J [ ALTAMAS KABIR ]
....................J [ MARKANDEY KATJU ]
NEW DELHI, NOVEMBER 11, 2008.