A.Elamathiyan vs Inspector Of Police And Others

Sunder Mohan, J

This Criminal Original Petition has been filed seeking to quash the FIR in Crime No.1 of 2022, on the file of the first respondent police, registered against the petitioner and others for the offences under Sections 408, 409, 420, 465, 468, 471, and 477-A of the Indian Penal Code, 1860.

The petitioner is arrayed as A1. There are three accused in this case. It is the case of the prosecution that the defacto complainant, the Deputy Registrar of Co-operative Societies, Ramanathapuram, lodged a complaint stating that the Kiliyur Branch is under the administrative control of the Kodikulam Primary Agricultural Co-operative Society; that on 11.11.2021 and 12.11.2021, a jewel verification was conducted and, on such verification, it was found that out of 313 gold bags, 81 gold bags contained fake gold, the value of which was Rs.1,47,14,000/-; and that the said bags were under the control of one Murugesan, who was working as Assistant Secretary-cum-Manager, one Arivazhagan, who was working as Jewel Appraiser, and the petitioner, who was working as Secretary-cum-President of the said Society, and that they are jointly responsible for the loss caused to the Society.

Mr.Sricharan Rangarajan, learned Senior Counsel for the petitioner, submitted that pursuant to the report of the Enquiry Officer under Section 81 of the Tamil Nadu Co-operative Societies Act, 1983, surcharge proceedings were initiated against the petitioner under Section 87 of the Act, and the second respondent had concluded that the petitioner had neither misappropriated nor was guilty of gross negligence and, therefore, exonerated the petitioner from the surcharge proceedings; and that this Court, in several cases, has held that where the accused has been exonerated in surcharge proceedings, the prosecution cannot be sustained against the said accused, and he relied upon the orders passed by this Court.

The learned Additional Public Prosecutor for the respondents, per contra, submitted that the surcharge proceedings and the criminal proceedings are different; that the criminal proceedings cannot be quashed merely because the surcharge proceedings have ended in favour of the petitioner; that the scope of enquiry in surcharge proceedings is confined to assessing financial liability, and it is different from the scope of enquiry in criminal proceedings; and that since a serious fraud to the tune of Rs.1,47,14,000/- has been committed, the investigation cannot be scuttled.

The first respondent police have also filed a counter affidavit to that effect. This Court specifically directed the first respondent to file a better affidavit by furnishing details of the additional evidence available with them to sustain the investigation and further proceedings against the petitioner for the commission of the alleged offences. The first respondent has therefore filed an additional counter affidavit.

In the counter affidavit, apart from narrating the facts of the case, it is stated that several witnesses have been examined to show that they had not pledged any jewels, and that their signatures in the jewel loan records were forged; that the investigation has prima facie revealed that forged documents were used to sanction loans; and that the petitioner, who was jointly entrusted along with the second accused with the control of the jewels locker, is wholly responsible. There is nothing in the affidavit to suggest as to why the surcharge order cannot be relied upon.

It is not in dispute that the petitioner was the Secretary-cum-President of the Society and had overall control of the affairs of the Society. The second accused was the Assistant Secretary of the said Society, and the third accused was the Jewel Appraiser. The impugned FIR was registered at the instance of the Deputy Registrar of Co-operative Societies, Ramanathapuram.

The gist of the allegations is that 81 jewel bags contained fake jewels and that a loss to the extent of Rs.1,47,14,000/- was caused to the Society by creating fabricated documents to make it appear as if certain persons had obtained loans. Those persons have denied having obtained any loan.

The impugned FIR was lodged on 19.01.2022. The surcharge proceedings were conducted, and the petitioner was exonerated on 09.03.2023. The order passed in the surcharge proceedings exonerates the petitioner not only with regard to his financial liability, but also with regard to his alleged role in the sanctioning of loans and his knowledge of the transactions. The other accused, namely Murugesan, the Jewel Appraiser, admitted his guilt and agreed to repay the money. The relevant portion in the surcharge proceedings, which exonerated the petitioner not only from his financial liability but also from his involvement in the alleged misappropriation, reads as follows:

“திரு.எம்.முருகேசன்,    திரு.எஸ்.அறிவழகன் ஆகிய இருவரும் சங்கப் பணியாளர்களான எழுத்தர் திரு.க.கார்மேகம் சிற்றெழுத்தர் திருமதி.கே.ராதிகா முன்னிலையில் சங்க தலைமையிட அலுவலகத்தில் வைத்து எழுதி செயலாளர் திரு.ஏ.இளமதியனிடம் கொடுத்துள்ளார். இந்த ஆவணம் மிக முக்கிய ஆவணமாக உள்ளது

இவர்கள் இருவரும் 29.11.2021ல் இராமநாதபுரம் மண்டல இணைப்பதிவாளருக்கு எழுதி அனுப்பிய கடிதத்தில் தாங்கள் இருவரும் இத்தவறை செய்ததாகவும், தங்களது சொத்து விபரங்களை தெரிவித்து அதனை விற்று மோசடித்தொகையை வசூலித்து கொள்ள சம்மதம் தெரிவித்து தனித்தனியாக கடிதம் அனுப்பியுள்ளனர. இவர்கள் இருவருமேஇ கிளியூர் கிளையில் நடைபெற்றுள்ள போலி நகைக்கடன் வழங்கும் குற்றமானதுஇ முதுநிலை எழுத்தர் திரு.என்.இராஜேந்திரன் கிளியூர் கிளையில் வேலை பார்த்த காலத்திலிருந்து நடந்து வந்துள்ளது என்பதை தங்களது ஸ்டேட்மெண்டில் மறைத்துள்ளனர். குற்றம் புரிந்துள்ள திரு.எம்.முருகேசன் மற்றும் திரு.எஸ்.அறிவழகனது ஸ்டேட்மெண்டுகளில் இருந்தும் சங்க செயலாளர் திரு.ஏ.இளமதியன் இச்சங்க கிளியூர் கிளை போலி நகை மோசடிக்கு மறைமுக அல்லது நேரடி தொடர்புடையதாக தெரியவில்லை.

(4) பி.கொடிக்குளம் கிராமத்தில் இயங்கும் சங்கத்தலைமையிடத்திலும் நகைக்கடன் வழங்கப்பட்டு உள்ளது. அங்கு திரு.ஏ.இளமதியனும், சிற்றெழுத்தர் திருமதி.கே.ராதிகாவும் நகைப்பெட்டக கூட்டுப் பொறுப்பாளர்களாக இருந்துள்ளனர். நகைமதிப்பீட்டாளராக திரு.எஸ்.அறிவழகனே இருந்துள்ளார். ஆனால் இங்கு நிலைய அலுவலர்கள் (ளுpழவ ழுககiஉநசள) நேர்மையாளர்களாக இருந்துள்ளதால் இங்கு நகைக்கடன் 100மூ பரிசோதனையில் போலி நகைக்கடனோ, கவரிங் நகைகளோ இல்லையென்பது குறிப்பிடத்தக்கதாகும். எவ்வகையிலும் கிளியூர் கிளையில் நகைக்கடன் வழங்கலில் கவரிங் நகையின் பேரில் 25 போலியான நபர்களின் பெயரில் 81 நகைக்கடன்கள் வழங்கி ரூ. 1,47,14,000/- இழப்ப Pடு ஏற்படுத்திய மோசடி செயலில் பிரதிவாதி அலுவலர் திரு.ஏ.இளமதியன் ஈடுபட்டுள்ளார் என்பது எனது தண்டத்த Pர்வை விசாரணையில் நிரூபணமாகவில்லை என்ற முடிவிற்கு நான் வருகிறேன். எனவே இவர் ம Pதான தண்டத்த Pர்வை நடவடிக்கையை கைவிட முடிவு செய்யப்படுகிறது.

7) சிவகங்கை மாவட்டத்தைச் சேர்;ந்த கூட்டுறவு சார்;பதிவாளர் திரு.நவநீதகிரு~;ணன் தலைமையிலான 100மூ நகை சரிபார்ப்பு குழுவினர் 11.11.2021, 12.11.2021 ஆகிய நாட்களில் கிளியூர் கிளை நகையிருப்பு சரிபார்;த்து, 81 நகைக்கடன்களில் கவரிங் நகை அடமானமாகவைத்து கடன் ரூ.1,47,14,000/-- அளவிற்கு வழங்கப்பட்டுள்ளதை கண்டறிந்து அப்பட்டியல் தயார் செய்து திரு.எஸ்.அறிவழகனிடம் பட்டியலில் கவரிங் நகைகள் அடகு வைக்கப்பட்டதை உறுதி செய்து ஒப்புகை பெற்றுள்ளனர். பின்னர் 13.11.2021 அன்று தலைமையிடமான ப்பி.கொடிக்குளம் நகையிருப்புகளை இரவு 9.00 மணி வரை சரிபார்த்துள்ளார். அங்கு கவரிங் நகைகள் ஏதும் காணப்படவில்லை எனவே ப்பி.கொடிக்குளம் தொடக்க வேளாண்மை கூட்டுறவு கடன் சங்கத் தலைமையகத்தில் பணியாளர்கள் திரு.எஸ்.அறிவழகனின் முறைகேட்டிற்குத் துணை போகவில்லை. கிளியூர் கிளையில் பணிபுரிந்த திரு.எம்.முருகேசன் மட்டுமே துணை போயுள்ளார். 100 சதவீத ஆய்வுக்குழுவினர் சென்றபின் சங்கத்தின் அலுவலகத்தில் சங்க செயலாளர் திரு.ஏ.இளமதியன் உதவிசெயலாளர் திரு.எம்.முருகேசன் சங்க எழுத்தர் திரு.க.கார்மேகம் சங்க சிற்றெழுத்தர் கே.ராதிகா மட்டுமே இருந்த போது ரூ.100ஃ- முத்திரைத்தாளில் தனது கைப்பட எழுதி ஒரு ஸ்டேட்மெண்டை திரு.எஸ்.அறிவழகன் எழுதிக்கொடுத்துள்ளார். அந்த ஸ்டேட்மெண்டில் தாம் கவரிங் நகை என்று தெரிந்தே நகைமதிப்பீடு செய்ததாகவும், சங்கத்திற்கு ஏற்பட்டுள்ள நிதியிழப்பிற்கு தானும், உதவிச்செயலாளர் திரு.எம்.முருகேசன் மட்டுமே பொறுப்பு என்றும் சங்க செயலாளர் திரு.ஏ.இளமதியன் மற்றும் பிற பணியாளர்களுக்கு இம்மோசடி செயலில் தொடர்பு இல்லை என்று தெரிவித்துள்ளார். நிதியிழப்பினை தானும் உதவிச்செயலாளர் எம்.முருகேசனும் திரும்ப செலுத்திவிடுவதாகவும், தவறினால் தானும் தனது குடும்பத்தினரும் இழப்புக்கு பொறுப்பு ஏற்கிறோம் தெரிவித்துள்ளார். குற்றம் பிடிபட்ட அல்லது குற்ற உணர்வு இருந்த போது உண்மை ஒப்புக்கொண்டு திரு.எஸ்.அறிவழகன் ஸ்டேட்மெண்ட் அளித்துள்ளார். அது மட்டுமல்ல 29.11.2021 தேதியிட்டு இராமநாதபுரம் மண்டல இணைப்பதிவாளருக்கு கிளியூர் கிளை கவரிங்நகை மோசடிக்கு தான் பொறுப்பு ஏற்பதாகவும் தனது சொத்தை விற்று. நிதியிழப்புத் தொகையை செலுத்துவதாகவும் எழுத்து மூலம் தெரிவித்துள்ளார். இந்நிலையில் தற்போது தனது நிலையை மாற்றிக்கொண்டு தாம் மிரட்டப்பட்டதால். எழுதிக் கொடுத்ததாக கூறுவது ஏற்கப்படத்தக்கதல்ல. அது பின் சிந்தனையில் ஏற்பட்ட கூற்று ஆகும்.

10) திரு.எஸ்.அறிவழகன் கிளியூர் கிளை கவரிங் நகை மோசடியில் சங்க உதவி செயலாளார் திரு.எம்.முருகேசனுடன் சேர்ந்து சங்கத்திற்கு ரூ.1,47,14,000ஃ-நிதியழப்பு ஏற்படுத்தியவராக உள்ளார் என்பதும் எனவே, அவர் பிரதிவாதி 2 ஆகிய திரு.எம்.முருகேசனுடன் நிதியிழப்பிற்குக் கூட்டாகப் பொறுப்பாகிறார் என்று எனது தண்டத்தீர்வை விசாரணையில் சந்தேகத்திற்கு இடமின்ற நிரூபணமாகிறது.”

Though the learned Additional Public Prosecutor submitted that two officers, who are said to have confessed their guilt, later retracted the same, it is seen that the officer who conducted the surcharge proceedings held that the retraction was an afterthought, and that both the officers had not only admitted their guilt but also furnished the list of their properties to be attached for recovery of the money due to the society.

The respondents are not able to point out any additional evidence to show the involvement of the petitioner in the crime, apart from stating that the petitioner had statutory responsibility as the Secretary, who was jointly entrusted with the custody of the jewels and had supervisory control of the society.

In P.Parimaladevan v. State by the Inspector of Police, reported in 2020 MWN (Cri) 342, this Court held that where an employee of the society is found liable for supervisory lapse, and if the said employee has been exonerated in the proceedings under Section 87 of the Act, he cannot be prosecuted for the offence. The relevant paragraph reads as follows:

“The aforesaid decisions are self explanatory and the same principle has been reiterated in various other decisions of this Court as well. As such, the over all legal position is that when an employee of the Society is found liable for Supervisory lapse, the same will not constitute any criminal action against him. Likewise, if such an employee has been exonerated in the proceedings under Section 87 of the said Act, it has to necessarily be implied that he had neither misappropriated nor fraudulently retained the money or other property, nor is guilty of breach of trust or willful negligence. The offences for which the petitioner has now been charged with, are in effect, the very same overt acts for which he has been exonerated in the enquiry under Section 87 of the said Act.”

By following the aforesaid observations, this Court, in several cases including the case of Gobikrishnan v. Lilly Flora, vide order dated 19.06.2023 in Crl.O.P.No.32356 of 2019, observed as follows:

“6. This Court finds that there cannot be any dispute over the proposition that these two proceedings are different from each other. An acquittal in criminal proceedings would not automatically exonerate the employee in departmental proceedings as the standard of proof in these two proceedings are different. However, if the accused is exonerated in the departmental proceedings then the approach has to be different. The standard of proof in a criminal prosecution is much higher than in departmental proceeding. It is settled law that the standard of proof which is necessary to establish guilt in a criminal court is not required in a disciplinary proceeding, where the decision is based on preponderance of probabilities.”

The learned Additional Public Prosecutor relied upon the decision of the Hon’ble Supreme Court in Dinesh Sharma v. Emgee Cables and Communication Ltd. and another, Neutral Citation: 2025 INSC 571, in support of his submission that economic offences affecting the economy of the country as a whole are not to be viewed lightly.

The learned Additional Public Prosecutor also relied upon the judgment of the Hon’ble Supreme Court in Central Bureau of Investigation v. Maninder Singh, reported in (2016) 1 SCC 389, in support of his contention that this Court has to view economic offences seriously, and that if the prosecution against economic offenders is not allowed to continue, the entire community would stand aggrieved.

There cannot be any quarrel with the proposition that economic offences have to be viewed seriously. However, the question in this case is not about the gravity of the offence but about the legality of the prosecution against the petitioner, when he has been absolved of his financial liability and also with regard to his alleged involvement in the misappropriation in the surcharge proceedings. Therefore, this Court, by applying the principles laid down by this Court in several cases that where a person, who held a supervisory position, has been exonerated in the surcharge proceedings, the prosecution against such a person cannot be sustained, is inclined to quash the impugned FIR insofar as the petitioner alone is concerned. The respondents may file the final report as against the other accused.

With the above observations, this Criminal Original Petition is allowed. Consequently, the connected Miscellaneous Petition is closed.