AMITAVA LALA, J. - (1.) IN the present case, the petitioners wanted to get an order of quashing the F.I.R. dated 29th September, 2005 lodged as Case Crime No. 853 of 2005, under Sections 420, 467, 468 & 471 I.P.C., Police Station Kanth, District Moradabad and further incidental prayers as well as interim order not to arrest the petitioners during pendency of the writ petition. It is well known that Section 420 I.P.C. is made for cheating and dishonestly inducing delivery of property. Such offence is cognizable, non-bailable, compoundable with permission of the Court before which any prosecution of such offence is pending, and triable by Magistrate of First Class. Sections 467, 468 and 471 I.P.C. are really applicable in the case of forgery.
(2.) THE case of the complainant being respondent no. 4, the Secretary of Ganna Samiti Ltd., Kanth, in the first information report is that upon purchasing sugarcane through samiti by the petitioner company, the petitioners, being Managing Director and Occupier of the Company, handed over a cheque amounting to Rs. 3,19,14,000/- for the respective payments. On presentation to the bank, it was returned due to insufficient fund. According to the complainant, the petitioner no. 1, being Managing Director, knowing fully well that there is insufficient amount in the bank handed over the cheque. Therefore, such action is violative of the aforesaid sections. According to us, Section 138 of the Negotiable Instruments Act, 1881 is squarely applicable in such a situation. Section 138 speaks for dishonour of cheque for insufficiency, etc., of funds in the account. Such section is as follows:- "Where any cheque drawn by a person on an account 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 in 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: Provided that nothing contained in this section shall apply unless - (a) the cheque has been presented to the bank within a period of six months from the date on which it is drawn or within the period of its validity, whichever is earlier; (b) the payee or the holder in due course of the cheque, as the case may be, makes a demand for the payment of the said amount of money by giving a notice in writing, to the drawer of the cheque, within thirty days of the receipt of information by him from the bank regarding the return of the cheque as unpaid; and (c) the drawer of such cheque fails to make the payment of the said amount of money to the payee or as the case may be, to the holder in due course of the cheque within fifteen days of the receipt of the said notice. Explanation.--For the purpose of this section, "debt or other liability" means a legally enforceable debt or other liability."
(3.) THEREFORE , the aforesaid section under the Negotiable Instruments Act, 1881 is a special Act when Section 420 of the Indian Penal Code is a general Act. It is well known that special prevails over the general. Therefore, in such situation, like the above, Section 138 of the Negotiable Instruments Act is desirably applicable. In any event, presently situation is different. The petitioners admittedly paid the amount of Rs.3,19,14,000/-, which has been recorded under an order of the Division Bench dated 18th October, 2005.;