State of Punjab Vs.
Karnail Singh [2008] INSC 1612 (22 September 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CRIMINAL APPELLATE JURISDICITON CRIMINAL APPEAL NO. OF 2008 (Arising
out of S.L.P. (Crl.) No.6555 of 2007) State of Punjab ...Appellant Versus Karnail
Singh ...Respondent
Dr. ARIJIT PASAYAT,
J.
1.
Leave
granted.
2.
Challenge
in this appeal is to the judgment of the learned Single Judge of the Punjab and
Haryana High Court allowing the Criminal revision petition filed by the
respondent.
3.
Challenge
before the High Court was to the order dated 11.5.2004 passed by learned
Special Judge, Mansa, framing charges against the respondent for offence
punishable under Sections 7 and 13(2) of Prevention of Corruption Act, 1988 (in
short the `Act'). The respondent was working as a Manager of Punjab
Agricultural Development Bank at Budladha. The stand before the High Court was
that the writ petitioner was not covered within the definition of "public
servant" as the Bank was only a Co-operative Society and not receiving aid
of any kind from the Government. An affidavit was filed by the Managing
Director, Punjab State Co-operative Agricultural Development Bank Limited to
the effect that State Government had invested Rs.50 lakhs as share capital in
the Bank and Bank is controlled by the State Government. It was also argued
that the Managing Director was an official of the State Government of the
designation of Additional Registrar, Cooperative Societies and, therefore, the
writ petitioner was a "public servant". The High Court wanted to know
the total share capital of the Bank and as to whether it falls within the
definition of Government Company as defined under Section 617 of the Companies
Act, 1956. After referring to sub-clause (ix) of clause (c) of Section 2 of the
Act the High Court came to an abrupt conclusion that the charges had been
framed relying on the aforesaid clause, but on the facts it cannot be said that
the revision petitioner falls within the definition of "public
servant". Accordingly, it allowed the revision petition and Special Judge,
Mansa's order dated 11.5.2004 was set aside.
4.
In
support of the appeal, learned counsel for the appellant submitted that a bare
reading of sub-clause (ix) of clause (c) of Section 2 of the Act makes the
position clear that the respondent was a "public servant".
5.
Learned
counsel for the respondent on the other hand submitted that the essential
ingredients to cover the respondent within the definition of "Public
servant" are absent and, therefore, the High Court was justified in
allowing the revision petition. Section 2(c)(ix) reads as follows:
3 "Any person
who is the president, secretary or other office-bearer of a registered
co-operative society engaged in agriculture, industry, trade or banking,
receiving or having received any financial aid from the Central Government or a
State Government or from any corporation established by or under a Central,
Provincial or State Act, or any authority or body owned or controlled or aided
by the Government or a Government company as defined in Section 617 of the
Companies Act, 1956 (1) of 1956."
6.
The
High Court has not analysed the factual position. It is also not known whether
the details asked by the High Court like the total share capital of the Bank
and as to whether it falls within the definition of Government Company were
supplied or not. The effect of the affidavit filed by the Managing Director
also was not considered. Learned counsel for the appellant has referred to the
provisions of the Punjab Cooperative Agricultural Development Banks Act, 1957
(in short the `Punjab Act') and various provisions thereof e.g.
Section 2(d), 2(f),
2(g) and Section 10 to contend that revision petitioner was a public servant.
Needless to say the High Court was required to consider the relevance of the
aforesaid provisions and other provisions of Punjab Act.
7.
Therefore,
we set aside the impugned order of the High Court and remit the matter to it
for fresh consideration.
8.
The
appeal is allowed accordingly.
..........................................J.
(DR. ARIJIT PASAYAT)
...........................................J.
(J.M. PANCHAL)
New
Delhi:
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