HARI PRASAD CHAMARIA Vs. BISHUN KUMAR SUREKHA

JUDGEMENT

(1.) This appeal by special leave has been filed by Hari Prasad Chamaria against the judgment of Patna High Court whereby the High Court accepted petition under Section 561 A of the Code of Criminal Procedure filed by the two respondents and quashed the proceedings which were pending against them in the trial court.

(2.) The brief facts of the case are that the appellant filed a complaint against the two respondents on the allegation that the appellant was running business at Samastipur in Bihar and Calcutta. The respondents were known to the appellant and he had full faith in them. The appellant wanted to start some business and in that connection talked to the respondents. The respondents then stated that they would start transport business under the name and style of Drang Transport Corporation. The respondents further stated that the appellant would be the proprietor of the said Corporation and the respondents would work as his agents. On January 2, 1967, the appellant paid Rupees 35,000 to the respondents in Samastipur. In March 1967 when the appellant went to Calcutta he found that the respondents were doing transport business but the appellant was not shown as the proprietor of that business. When the appellant remonstrated with the respondents, the respondents stated that they were trying to get the Drang Transport Corporation registered and they would show the name of the appellant as the proprietor thereof. The respondents also agreed to settle the business accounts in the month of December every year. Despite the aforesaid commitment, the respondents failed to render accounts in the month of December 1967. The respondents on being asked to render the accounts stated that the transport business was being carried on in Nepal and that as and when the money would be received, the accounts would be gone into. The appellant thereafter asked for the refund of his money. When the respondents failed to comply with the demand of the appellant, he filed the present complaint,

(3.) The complaint came up for hearing before the Subdivisional Magistrate Samastipur and on August 6, 1968 he took cognizance of the offence under S. 420 Indian Penal Code. It was directed that the process should issue against the respondents. The respondents thereafter approached the High Court under S. 561A of the Code of Criminal Procedure. The High Court was of the view that the case of the appellant was based upon contract. Mere breach of contract, in the opinion of the High Court, could not give rise to criminal prosecution. The appellant, it was further observed, had a remedy in the Civil Court and he could not be allowed to fight the matter in Criminal Court. In the result, the criminal proceedings against the respondents were quashed.