STATE OF NCT OF DELHI Vs RAJIV KHURANA
Bench: DALVEER BHANDARI,K.S. RADHAKRISHNAN, , ,
Case number: Crl.A. No.-001380-001380 / 2010
Diary number: 27428 / 2008
Advocates: D. S. MAHRA Vs
ASHWANI KUMAR
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1380 OF 2010 Arising out of SLP (Crl.) No. 7739 of 2008
State of NCT of Delhi Through Prosecuting Officer, Insecticides, Government of NCT, Delhi .. Appellant
Versus
Rajiv Khurana .. Respondent
J U D G M E N T
DALVEER BHANDARI, J.
1. Leave granted.
2. This appeal has been filed by the appellant State of
National Capital Territory of Delhi against the judgment of the
High Court of Delhi dated 2.1.2008 in Criminal Miscellaneous
Case No. 2639 of 2006 whereby the High Court has quashed
the summons issued by the trial court.
3. The appellant submitted that the Company had
specifically stated in its letter dated 19.1.2000 that respondent
Rajiv Khurana was the Regional Technical Director handling
the quality control in the company. The relevant portion of
the said letter is reproduced as under:
“We shall be happy to cooperate with you in all such quality issues about our Mortem product range. Our quality control is handled by Mr. Rajeev Khurana, Regional Technical Director.”
4. It is submitted that section 33 of the Insecticides Act,
1968 provides that:
“33.Offences by companies.-(1)Whenever an offence under this Act has been committed by a company, every person who at the time of the offence was committed was in charge of, or was responsible to the company for the conduct of the business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:
Provided that nothing contained in this sub- section shall render any such person liable to any punishment under this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence. (2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect, on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be
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deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
Explanation – For the purpose of this section:-
(a)“company” means any body corporate and includes a firm or other association of individuals; and
(b)“director”, in relation to a form, means a partner in the firm.”
5. The appellant also submitted that the respondent was
the person responsible for the quality of the product which has
not been found conformed to the prescribed ISI specification.
The appellant further submitted that the company
communicated to the appellant that the respondent was
responsible for the quality of the product. In this view of the
matter, the High Court was not justified in allowing the
petition filed by the respondent under section 482 of the Code
of Criminal Procedure.
6. According to the respondent, under section 33 of the
Insecticides Act, 1968 the liability cannot be fastened on the
respondent. According to him, the offence, if any, was
committed by the Company M/s. Reckitt & Colman of India
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Limited. The Company continues to face the prosecution but
according to the facts of this case the respondent cannot be
summoned by the court because he was not responsible or in
charge of the affairs of the company. It was also submitted by
the respondent that it was the bounden duty of the Magistrate
to ensure that the process was issued only against whom
there were specific allegations in the complaint.
7. The respondent placed reliance on the judgment of this
Court in S.M.S. Pharmaceuticals Ltd. v. Neeta Bhalla &
Another (2005) 8 SCC 89.
8. The respondent further submitted that the complaint
filed by the appellant before the trial court was sought to make
the respondent vicariously liable under section 33 of the
Insecticides Act, 1968 for the alleged offence under section 29
of the Act, whereas no role has been ascribed to the
respondent by the appellant towards the commission of the
alleged offence. It was also submitted that the appellant has
also failed to establish that the respondent was the Director or
the Manager or the Secretary or any other officer of the
company in any way responsible or in charge of the affairs of
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the company, to be vicariously liable for the alleged offence
stated to have been committed by the company. The
respondent submitted that in the absence of such specific
averments, the learned Magistrate was not justified in issuing
the summoning order against the respondent. It was also
submitted that the provision of vicarious liability is an
exception to the normal rule of criminal jurisprudence and no
one is to be held criminally liable for an act of another. Such
exception is carved out by specific insertion in statues
extending criminal liability to others.
9. According to the respondent, section 33(1) has three tests
namely : (a) a person being in charge, (b) responsible for day to
day affairs of the company; and (c) at the time when the
offence was committed.
10. The respondent further submitted that mere naming a
person in the title of a complaint even as a partner of a firm
(although under the Partnership Act, each partner is liable
under section 25), does not satisfy the test of the deeming
provision contained in section 141(1) of the Negotiable
Instruments Act, 1881 which is para materia to section 33(1)
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of the Insecticides Act, 1968 as held by this court in Monaben
Ketanbhai Shah & Another v. State of Gujarat & Others
(2004) 7 SCC 15. In the said case, this court observed as
under:-
“…..The primary responsibility is on the complainant to make necessary averments in the complaint so as to make the accused vicariously liable. For fastening the criminal liability, there is no presumption that every partner knows about the transaction. The obligation of the appellants to prove that at the time the offence was committed they were not in charge of and were not responsible to the firm for the conduct of the business of the firm, would arise only when first the complainant makes necessary averments in the complaint and establishes that fact. The present case is of total absence of requisite averments in the complaint.”
11. The respondent submitted that sub-section (2) of section
33 of the Insecticides Act, 1968 makes “other officers” liable,
but that is essential liability not to the position and control of
the company at the time of commission of the offence as in
sub-section (1), but to the specific act of consent, connivance
and negligence, which need to be met and in that sense
distinguishable from sub-section (1) of section 33 of the
Insecticides Act, 1968.
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12. In Municipal Corporation of Delhi v. Ram Kishan
Rohtagi & Others (1983) 1 SCC 1, the Food Inspector,
Municipal Corporation filed a complaint before the
Metropolitan Magistrate against the respondents alleging
commission of offence under Sections 5/7, Prevention of Food
Adulteration Act as the sample of food article (Morton toffees)
manufactured by the Company (respondent 5) had been found
by the Public Analyst to be not of the prescribed standard.
The Inspector alleged in the complaint that the accused-
respondents were Manager (respondent 1) and Directors
(respondent 2 to 4) of the Company (respondent 5) “and as
such they were incharge of and responsible for the conduct of
business of accused 2 (the Company) at the time of sampling”.
Pursuant to the complaint the proceedings against the
respondents were commenced. But the High Court quashed
the proceedings against all the respondents under Section
482, Cr.P.C. on the ground that the complaint did not disclose
any offence.
13. In State of Haryana v. Brij Lal Mittal & Others (1998)
5 SCC 343, it was held that the vicarious liability of a person
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for being prosecuted for an offence committed under the Act
by a company arises if at the material time he was incharge of
and was also responsible to the company for the conduct of its
business. Simply because a person is a director of the
company it does not necessarily mean that he fulfils both the
above requirements so as to make him liable. Conversely,
without being a director a person can be incharge of and
responsible to the company for the conduct of its business.
From the complaint in question we, however, find that except
a bald statement that the respondents were directors of the
manufacturers, there is no other allegation to indicate, even
prima facie, that they were incharge of the company and also
responsible to the company for the conduct of its business
14. K.P.G. Nair v. Jindal Menthol India Ltd. (2001) 10
SCC 218 was a case of this court under the Negotiable
Instruments Act, 1881 and it was found that the allegations in
the complaint did not either in express words or with reference
to the allegations contained therein make out a case that at
the time of commission of the offence the appellant was in
charge of and was responsible to the company for the conduct
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of its business. It was held that the requirements of Section
141 of the Negotiable Instruments Act, 1881 were not met and
the complaint against the accused was quashed. The same
view has been taken in Katta Sujatha (Smt.) v. Fertilizers &
Chemicals Travancore Ltd. & Another (2002) 7 SCC 655.
15. The respondent placed reliance on the case of S.M.S.
Pharmaceuticals Ltd. (supra), wherein this Court has held
as under:
“19. In view of the above discussion, our answers to the questions posed in the reference are as under:
(a) It is necessary to specifically aver in a complaint under Section 141 that at the time the offence was committed, the person accused was in charge of, and responsible for the conduct of business of the company. This averment is an essential requirement of Section 141 and has to be made in a complaint. Without this averment being made in a complaint, the requirements of Section 141 cannot be said to be satisfied.
(b) The answer to the question posed in sub- para (b) has to be in the negative. Merely being a director of a company is not sufficient to make the person liable under Section 141 of the Act. A director in a company cannot be deemed to be in charge of and responsible to the company for the conduct of its business. The requirement of Section 141 is that the person sought to be made liable should be in charge of and responsible for the conduct of the business of the company at the relevant time. This has to be averred as a fact as
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there is no deemed liability of a director in such cases.
(c) The answer to Question (c) has to be in the affirmative. The question notes that the managing director or joint managing director would be admittedly in charge of the company and responsible to the company for the conduct of its business. When that is so, holders of such positions in a company become liable under Section 141 of the Act. By virtue of the office they hold as managing director or joint managing director, these persons are in charge of and responsible for the conduct of business of the company. Therefore, they get covered under Section 141. So far as the signatory of a cheque which is dishonoured is concerned, he is clearly responsible for the incriminating act and will be covered under sub- section (2) of Section 141.”
16. In Sabitha Ramamurthy and Another v. R.B.S.
Channabasavaradhya (2006) 10 SCC 581 this court held
there was absence of requisite averments in the complaint not
containing any statement that the appellants were in charge of
the business of the company at the material time. The
statement of witness also did not specifically allege that the
appellants were in charge of the business of the company. This
Court held that requirement of section 141 of the Negotiable
Instruments Act was not complied with and the complaint was
liable to be quashed.
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17. In K.K. Ahuja v. V.K. Vora and Another (2009) 10 SCC
48, this court observed that the averment in a complaint that
an accused is a director and that he is in charge of and is
responsible to the company for the conduct of the business of
the company, duly affirmed in the sworn statement, may be
sufficient for the purpose of issuing summons to him. But if
the accused is not one of the persons who falls under the
category of 'persons who are responsible to the company for
the conduct of the business of the company', then merely by
stating that 'he was in charge of the business of the company'
or by stating that 'he was in charge of the day to day
management of the company' or by stating that he was in
charge of, and was responsible to the company for the conduct
of the business of the company', he cannot be made
vicariously liable under Section 141(1) of the Act.
18. The ratio of all these cases is that the complainant is
required to state in the complaint how a Director who is
sought to be made an accused, was in charge of the business
of the company or responsible for the conduct of company’s
business. Every Director need not be and is not in charge of
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the business of the company. If that is the position with regard
to a Director, it is needless to emphasise that in the case of
non-Director officers, there is all the more necessary to state
what were his duties and responsibilities in the conduct of
business of the company and how and in what manner he is
responsible or liable.
19. In K.K. Ahuja’s case (supra) the court summarized the
position under section 141 of the Act as under:-
(i) If the accused is the Managing Director or a Joint Managing Director, it is not necessary to make an averment in the complaint that he is in charge of, and is responsible to the company, for the conduct of the business of the company. It is sufficient if an averment is made that the accused was the Managing Director or Joint Managing Director at the relevant time. This is because the prefix “Managing” to the word “Director” makes it clear that they were in charge of and are responsible to the company, for the conduct of the business of the company.
(ii) In the case of a Director or an officer of the company who signed the cheque on behalf of the company, there is no need to make a specific averment that he was in charge of and was responsible to the company, for the conduct of the business of the company or make any specific allegation about consent, connivance or negligence. The very fact that the dishonoured cheque was signed by him on behalf of the company, would give rise to responsibility under sub-section (2) of Section 141.
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(iii) In the case of a Director, secretary or manager [as defined in Section 2(24) of the Companies Act] or a person referred to in clauses (e) and (f) of Section 5 of the Companies Act, an averment in the complaint that he was in charge of, and was responsible to the company, for the conduct of the business of the company is necessary to bring the case under Section 141(1) of the Act. No further averment would be necessary in the complaint, though some particulars will be desirable. They can also be made liable under Section 141(2) by making necessary averments relating to consent and connivance or negligence, in the complaint, to bring the matter under that sub- section.
(iv) Other officers of a company cannot be made liable under sub-section (1) of Section 141. Other officers of a company can be made liable only under sub-section (2) of Section 141, by averring in the complaint their position and duties in the company and their role in regard to the issue and dishonour of the cheque, disclosing consent, connivance or negligence.
20. The court further observed that the trauma, harassment
and hardship of the criminal proceedings in such cases may
be more serious than the ultimate punishment, it is not proper
to subject all and sundry to be impleaded as accused in a
complaint against a company, even when the requirements of
section 138 read with section 141 of the Act are not fulfilled.
21. The legal position which emerges from a series of
judgments is clear and consistent that it is imperative to
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specifically aver in the complaint that the accused was in
charge of and was responsible for the conduct of business of
the company. Unless clear averments are specifically
incorporated in the complaint, the respondent cannot be
compelled to face the rigmarole of a criminal trial.
22. In view of clear legal position, we do not find any
infirmity in the impugned judgment. This appeal being devoid
of any merit is accordingly dismissed.
.……………………………J. (Dalveer Bhandari)
…………………………….J. (K. S. Radhakrishnan)
New Delhi; July 30, 2010
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