Supreme Court: The bench of MR Shah and BV Nagarathna, JJ has held that merely because some of the persons who might have committed the offences are not charge-sheeted, cannot be a ground to quash the proceedings against the accused charge-sheeted after having found prima facie case against him after investigation.

In the case at hand, the Karnataka High Court had quashed the criminal proceedings against respondent for the offences under Sections 120B, 408, 409, 420 and 149 of IPC, on the ground that in absence of the officers of the drawee bank informing the payee’s banker with reference to dishonour of one of the cheques well within the time stipulated in the Clearing House Rules which amounts to offence under Sections 408 and 409 of IPC, without the presence of two of the accused in the PCR, the charge-sheet could not have been filed only against one accused.

The Supreme Cour, however, held that the same cannot be a ground to quash the criminal proceedings against the accused who was charge-sheeted by the Investigating Officer after thorough investigation.

“Merely because some other persons who might have committed the offences, but were not arrayed as accused and were not charge-sheeted cannot be a ground to quash the criminal proceedings against the accused who is charge-sheeted after a thorough investigation.”

The Court explained that during the trial if it is found that other accused persons who committed the offence are not charge-sheeted, the Court may array those persons as accused in exercise of powers under Section 319 Cr.P.C. However, merely because some of the persons who might have committed the offences are not charge-sheeted, cannot be a ground to quash the proceedings against the accused charge-sheeted after having found prima facie case against him after investigation.

The Court, hence, held that the order passed by the High Court quashing the criminal proceedings against the respondent was unsustainable, both, in law and on facts and directed that the respondent be further prosecuted for the offences for which he was chargesheeted and face trial which shall be dealt with and considered in accordance with law and on its own merits.

[Suvarna Cooperative Bank v. State of Karnataka, 2021 SCC OnLine SC 1210, decided on 09.12.2021]


Counsels

For appellant: Advocate Amith Kumar

For respondent: Advocate H.V. Nagaraja Rao


*Judgment by: Justice MR Shah

Know Thy Judge | Justice M. R. Shah

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