RAKESH RANJAN SHRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The issue involved in this criminal appeal is whether the provision of sub-sec. (1) of Sec. 143A of the Negotiable Instruments Act, 1881 (for short, 'the N.I. Act'), which provides for the grant of interim compensation, is directory or mandatory. If it is held to be a directory provision, the question that arises is, what are factors to be considered while exercising powers under sub-sec. (1) of Sec. 143A of the N.I. Act.

(2.) The 2nd respondent (hereinafter referred as 'the respondent') is the complainant in a complaint under Sec. 138 of the N.I. Act. The complaint was filed in the Court of the Chief Judicial Magistrate at Bokaro. The case in the complaint is that the appellant and the respondent formed various companies on different terms and conditions regarding profit sharing. On 23/9/2011, an appointment letter was issued by the appellant in his capacity as the Managing Director of the company M/s Thermotech Synergy Pvt. Ltd. and on behalf of a proprietary concern, M/s Tech Synergy, by which the post of Executive Director was offered by the appellant to the respondent on consolidated salary of Rs.1,00,000.00 per month.

(3.) On 1/6/2012, the appellant formed a partnership with one Rahul Kumar Basu, in which the respondent was shown as an indirect partner. According to the respondent's case, M/s Tech Synergy was merged with another company - M/s Megatech Synergy Pvt. Ltd. It is alleged by the respondent that in August 2012, there was an agreement to pay him 50 per cent of the profit. One more partnership firm came into existence on 3/6/2013, wherein the appellant, respondent, and Rahul Kumar were shown as partners. It is the case of the respondent that the appellant agreed to give a 50 per cent share in the profits of another company, Geotech Synergy Pvt. Ltd. It is alleged that the appellant did not pay the amounts due and payable to the respondent. Therefore, a legal notice was issued to the appellant by the respondent. According to the case of the respondent, the appellant was liable to pay the total amount of Rs.4,38,80,000.00 to the respondent, and in fact, a civil suit has been filed by the respondent in the Civil Court at Bokaro for recovery of the said amount. After that, on 13/7/2018, there was a meeting between parties at Ranchi when the appellant agreed to pay a sum of Rs.4,25,00,000.00 to the respondent, and two cheques in the sum of Rs.2,20,00,000.00 and 2,05,00,000/- dtd. 6/8/2018 and 19/9/2018 respectively were handed over to the appellant. As the first cheque in the sum of Rs.2,20,00,000.00 was dishonoured, a complaint was filed after the service of a statutory notice alleging the commission of an offence punishable under Sec. 138 of the N.I. Act on which the learned Magistrate took cognizance of the offence.