- (1.) HEARD the learned counsel appearing for the petitioners and the learned counsel for the State. This application has been filed for quashing of the entire criminal proceedings of Complaint Case No. 1866 of 2011, including the order dated 25/01/2012, whereby and whereunder cognizance of the offences punishable under Sections 323, 506/34 of the Indian Penal Code has been taken against the petitioners. Before adverting to the submissions advanced on behalf of the petitioners, the case of the complainant needs to be taken notice of.
(2.) IT is the case of the complainant that the complainant runs a consultancy company in the name of Hexagon Software Consultancy Private Limited, who has engaged itself in providing skilled and nonskilled men force to different companies as per their requirements. When the Electrosteel Steels Limited, to which these petitioners are the Directors and General Managers, requested the complainant to provide helpers, masons, carpenters, supervisors etc., they were provided with but in spite of taking services from them, the accused persons/petitioners stop making payment to the complainant and, thereby, they put the complainant company to loss to the extent of Rs. 70 lakhs. Further case of the complainant is that on 7th November 2011, 45 unknown persons came to his office and started abusing the complainant in filthy language and started beating him by saying that he should forget about his claim of Rs. 70 lakhs and they also warned him not to move to the Court of law. On such allegation, cognizance of the offences as aforesaid, was taken against these petitioners, which has been challenged to be bad. Mr. Sinha, learned counsel appearing for the petitioners submits that from the allegation made in the complaint, it would be apparent that these petitioners have never participated in the alleged occurrence said to have taken place on 7th November 2011. Still the Court has taken cognizance of the offences. Learned counsel further submits that the order taking cognizance is bad for other reasons also. In this regard, it was submitted that the instant prosecution is the outcome of the malicious prosecution as earlier to lodgment of the case, the agreement, arrived at in between the parties, had to be terminated by the petitioners company on 03/10/2011, when the complainant, in spite of being requested time without numbers to fulfill the obligations, attached with various statutes, did not pay any heed to the request made by the petitioners. As against this, the learned counsel for the State submits that though the petitioners have not been alleged directly for committing offence on 7th November 2011, but they, as per the allegation, seem to have abetted those persons to commit the offence and, thereby, order taking cognizance never warrants to be quashed.
(3.) IT is not that only on the ground that there has been no direct involvement of these petitioners, the order taking cognizance is being sought to be quashed, rather entire criminal proceeding is being sought to be quashed also on the ground that the instant prosecution is the outcome of the malicious prosecution. It be recorded that the Hon'ble Supreme Court in the case of "State of Haryana and Others versus Bhajan Lal and Others [ (1992) Suppl. 1 SCC 335]" has been pleased to lay down the categories of the cases by way of illustrations wherein extraordinary power under Article 226 of the Constitution of India or the inherent poser under Section 482 of the Code of Criminal Procedure can be exercised by the High Court either to prevent abuse of the process of any Court or otherwise to secure ends of justice. One of such categories is as follows: "Where a criminal proceeding is manifestly attended with malafide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge." ;