THIRUGUANAM Vs. G CHANDRASEKARAN

JUDGEMENT

(1.) This is an application under section 482 of the Code of Criminal Procedure to quash the proceedings in CC. Na. 640 of 1984 an the file of the Court of the Sub Divisianal Judicial Magistrate, Thiru. vannamalai.

(2.) The brief facts are: On 21/4/1983 the petitioner accused borrowed a sum of Rs. 15,000.00 from the respondent-complinant by executing a promissary note in his favour. On the same date, the petitioner issued on post dated cheques bearing different dates, each far a sum of Rs. 1,500.00 towards the discharge of the promissory note debt in favour of the respondent. Of the ten cheques so issued, four cheques were honaured and the rest of the cheques bounced. When the respondent approached the petitioner and revealed the bouncing of the cheques, the petitioner promised to discharge the balance of the amount due ta him. He never kept up his promise. The respondent, thereafter, preferred a complaint before the Vattavalam Police Station and the Police, after investigation, referred the complaint on the ground that it is of civil nature. Thereafter, the respondent filed a private complaint before the Sub-Divisional Judicial Magistrate, Thiruvannamalai, on 6/7/1984. The petitioner, on receipt of the process from the Court, entered appearance before the Court. A charge under section 420, I.P.C has been framed against the petitioner. It is only at that stage, the petitioner has come forward with the present application.

(3.) The, learned counsel for the petitioner would contend, with all seriousness; that the averments made in the complaint, if perused, with care. caution and circumspection would reveal that no offence under section 420, Indian Penal Code, could be made out in the circumstances of the case, and, if at a It, the transaction entered into between the petitioner and the respondent is purely of a civil nature and, therefore, it is that the complaint filed as such is liable to be quashed. There is no manner of doubt whatever that the petitioner borrowed a sum of Rs. 15,000/- from the respondent by the execution of a promissory note on 21-4-1983. The allegations in the complaint further reveal that towards the discharge of the debt, the petitioner issued ten post-dated cheques each for Rs. 1,500/- to the respondent. At the time of issuance of these cheques, there was a specific representation made by the petitioner that the cheques would be honoured on future dates mantioned in the cheques impliedly stating that no funds were available on the date when the cheques were issued. The cheques, when presented on the due dates, in fact bounced. The postdated cheques were issued towards the discharge of the debt under the promissory note executed by the petitioner in favour of the respondent. The cheques so issued could be construed only as a promise to pay the amount due under the debt on future dates. If the promise was broken by the dishonour of the cheques, the liability is only of a civil nature and not a criminal offence. The loan was taken by the petitioner only to meet out a contingency as he was not having possession of funds in his bank. This aspect of the matter is made crystal clear in the complaint itself. The postdated cheques were issued towards the discharge of the debt hoping to make provision of funds available in the bank for the cheques to be honoured on future dates. Na doubt, the petitioner was unable to make available sufficient funds in the bank for these cheques to be honoured. The subsequent failure of the petitioner to fulfil such a promise by itself is not sufficient to infer a dishonest intention which is an essential ingredient of the offence under section 420, I.P.C.