LAWS(DLH)-2006-11-198

VIRENDER SINGH Vs. LAXMI NARAIN

Decided On November 01, 2006
VIRENDER SINGH Appellant
V/S
LAXMI NARAIN Respondents

JUDGEMENT

(1.) This revision petition is directed against the judgment and order dated 17-12-2004, whereby the appeal preferred by the petitioner against the Judgment dated 21-8-2004, passed by the learned Metropolitan Magistrate, was dismissed. By the judgment dated 21-8-2004 and order dated 9-9-2004, the learned Metropolitan Magistrate, New Delhi, had convicted the petitioner under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the said Act) and directed him to be released on probation for a period of one year on furnishing a personal bond in the sum of Rs. 25,000/- with one surety of the like amount and to pay a compensation of Rs. 1,20,000/-.

(2.) The facts as indicated in the impugned order are that the complainant gave a sum of Rs. 80,000/-to the petitioner and his father, who were arrayed as accused No. 1 and 2 respectively. The said sum of Rs. 80,000/- was allegedly paid by the complainant (respondent No. 11 to the accused for the purposes of securing a job for the complainant's nephew in Haryana Police. In essence, this money was paid by way of illegal gratification for the purposes of arranging the said job through purported high profile political leaders. However, the complainant after having paid the said sum of Rs. 80,000/- did not get the job for his nephew. Since the job was not made available to the complainant's nephew, the complainant after having paid the said sum of Rs. 80,000/- did not get the job for his nephew. Since the job was not made available to the complainant's nephew, the complainant requested the accused to return the amount of Rs. 80,000/- to the complainant. The said sum was not easily forthcoming. After great persuasion and Intervention of elders, the petitioner admitted liability on behalf of his father and promised to pay the sum of Rs. 80,000/- to the complainant and in pursuance of this promise, issued a cheque of Rs. 80,000/- on 30-3-2000 drawn on Punjab National Bank, Najafgarh, Delhi. The cheque on presentation was dishonoured by virtue of the memo dated 7-4-2000 with the remarks "no account". Thereafter, a statutory notice was served and since the payment was not forth- corning, the present complaint under Section 138 of the said Act was filed. The learned Metropolitan Magistrate, after conducting trial, found the petitioner to be guilty of the offence under Section 138 of the said Act and, as indicated above, the petitioner being aggrieved by that decision preferred an appeal before the learned Additional Sessions Judge, who concurred with the learned Metropolitan Magistrate and upheld the conviction and sentence.

(3.) The main contention raised by the learned counsel for the petitioner before this Court is that in the background of the provisions of Section 23 of the Indian Contract Act, 1872, the payment of money that was made by the complainant to the accused was not lawful and, therefore, no binding contract resulted therefrom. He referred to the provisions of Section 138 of the said Act, which reads as under :- "138. Dishonour of cheque for insufficiency, etc., of funds in the account.- Where any cheque drawn by a person on an ac- count maintained by him with a banker for payment of any amount of money to another person from out of that account for the discharge, in whole or part, of any debt or other liability, is returned by the bank unpaid, either because of the amount of money standing to the credit of that account is insufficient to honour the cheque or that it exceeds the amount arranged to be paid from that account by an agreement made with that bank, such person shall be deemed to have committed an offence and shall, without prejudice to any other provision of this Act, be punished with imprisonment for a term which may be extended to two years, or with fine which may extend to twice the amount of the cheque, or with both :