KSHAMA NATWARLAL SHAH Vs. JAINDAS CHHAGANLAL SHAH

JUDGEMENT

(1.) THIS application is preferred by the petitioners-accused under section 482 of the Criminal Procedure Code for quashing the process issued against them by the learned Metropolitan Magistrate, 28th Court, Esplanade, Bombay, in case No. 850/s of 1989 which was filed by the respondent-complainant against them for offences punishable under sections 465, 467 and 468 read with section 120 of the Indian Penal Code.

(2.) HEARD Mr. Rahul Rao, learned Counsel for the petitioners, and Mr. B. B. Jain, learned Counsel for respondent No. 1. It has been vehemently submitted by Mr. Rahul Rao, learned Counsel for the petitioners, that the complaint disclosing the offences alleged to have been committed by the petitioners-accused is of a civil nature. It has been further submitted that the petitioners have filed a suit, being Summary Suit No. 938 of 1989, against the firm of the complainant and in counter-blast to that, the respondent-complainant has filed the present complaint.

(3.) MR. Jain, learned Counsel for the respondent-complainant, has pointed out certain observations of this Court in the interim order passed in the aforesaid suit to the effect that the promissory note allegedly executed by the appellants-accused, the plaintiffs therein, is a bogus one. The genuineness of the promissory note is the main issue involved in the instant complaint. At this stage it is irrelevant to consider the genuineness of the said disputed document for the purpose of deciding the nature of the complaint as to whether it is criminal or civil. Mr. Rahul Rao, learned Counsel for the appellants, has vehemently contended that in case the genuineness of the promissory note is doubted and ultimately it is held to be a forged document, this Court itself is empowered to take action against the petitioners-accused under section 195 of the Criminal Procedure Code. The learned Counsel is right in his submission. However, this is not the forum for deciding that issue. It is always open for the petitioners-accused to appear before the learned Magistrate in response to the summons issued to them and urge for quashing the process or discharging them. It is the consistent view of this Court that power under section 482 of the Criminal Procedure Code should be exercised sparingly and not as a matter of right. Once the learned Judge found a prima facie case against the appellants-accused and issued process, it is not open for the appellants-accused to challenge the same under section 482 Cr. P. C. unless it is found on the face of the complaint itself that it does not constitute criminal offence. Therefore, in my view, this is not a fit case where this Court should exercise its inherent powers under section 482 Cr. P. C. and quash the process. The dispute raised in this application is as to whether it is a civil or criminal dispute. Even if it is a civil dispute, it creates both civil and criminal liability and, therefore, the learned Magistrate is the competent Court to decide this after hearing both the parties. However, it is open for the petitioners to appear before the learned Magistrate and raise all the contentions taken in this application and pray for discharge and the learned Magistrate may pass appropriate orders on merits after hearing both the parties.