N. V. BHARATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners/Accused in C.C.No.4 of 2019 on the file of X Special Magistrate, Erramanzil, Hyderabad for the offences under Ss. 138 and 142 of the Negotiable Instruments Act, 1861 (for short, 'the Act').

(2.) The petitioners are being prosecuted by the respondents 2 and 3 for the offence under Sec. 138 of the Act. The case of the complainants is that the petitioners herein approached them for financial assistance and an amount of Rs.15.00 lakhs of hand loan was advanced. The said loan was acknowledged and the petitioners agreed to pay 18% interest per annum. A cheque No.118413 dtd. 7/5/2018 was issued for Rs.10.00 lakhs in the name of Nomula Hari Rishikesh. On presentation, the same was returned unpaid, for which reason, notice was issued. Having received notice, since the petitioners failed to make the payment covered by the cheque, present complaint was filed.

(3.) Learned counsel appearing for the petitioners would submit that the cheque was issued by the firm-proprietary concern namely Aditya Marine. Since the petitioners are partners of the firm, the prosecution without making the firm as an accused, cannot be maintained. Learned counsel relied on the judgment of High Court of Madras in Criminal O.P.No.13147 of 2015, dtd. 23/7/2019 in the case of Rangabashyam and another v. Ramesh. In the said judgment, the Madras High Court held that under Sec. 141 of the Act, the partners or the Directors or the persons in charge of the company would be made vicariously liable and it has to be shown that they are responsible for the day to day affairs of the business. Unless the company or the partnership firm is made as an accused, the prosecution cannot be maintained against the other persons. The above said proposition is not in dispute. In the event of a company or a partnership firm issues a cheque, the signatory of the cheque and the persons responsible for the conduct of day to day affairs of the firm/company would be vicariously liable under Sec. 141 of the Act. The provision makes the company or firm liable and the persons responsible, vicariously liable. In the absence of company/firm being made as an accused, the question of prosecuting the persons in-charge of such company/firm does not arise.