The State of Gujarat v. Dilipbhai Nathjibhai Patel, (SC) BS36154
SUPREME COURT OF INDIA

Before:- M.K. Mukherjee and K.T. Thomas, JJ.

Criminal Appeal No. 258 of 1998. D/d. 3.3.1998

State of Gujarat - Appellants

Versus

Dilipbhai Nathjibhai Patel - Respondents

For the Appellants :- Mr. Yashank P. Adhyaru, Ms. Anu Sawhney and Ms. H. Wahi, Advocates.

For the Respondents :- Mr. Assem Mehrotra and Mr. A.P. Medh, Advocates.

Co-operative Societies Act (Gujarat) 1961, Sections 147(1)(d) and 149(3) - Sanction for prosecution under Section 147(1)(d) - Hearing is to be given only if a sanction for prosecution under Section 147(1)(c) is contemplated and not otherwise.

[Para 2]

Cases Referred :-

Union of India v. Deoki Nandan Aggarwal, (1991) 3 S.C.R. 873.

JUDGMENT

M.K. Mukherjee, J. - Leave granted.

The appellant No. 2, a District Co-operative Officer of Vadodara has lodged a persecution against the two respondents under Section 147(1)(d) of the Gujarat Co-operative Societies Act, 1961 ('Act' for short) for committing breach of Section 71 of the Act after obtaining sanction of the District Registrar as required under Section 149(3) thereof. The prosecution is also for certain offences under the Indian Penal Code. Aggrieved thereby the respondents moved the High Court by filing a petition under Section 482 Criminal Procedure Code, 1973 In disposing of the petition the High Court observed that a sanction under Section 149(3) for prosecution under Section 147(1)(d) cannot be given without giving the party concerned a prior hearing. Since, admittedly, the respondents were not given such hearing, the High Court directed that the complaint relating to the above offence shall not proceed till notice to the respondents were given and sanction was accorded after hearing them. However, it clarified, the complaint for the remaining offences shall, in no way be affected by its order and shall be proceeded with in accordance with law. The direction of the High Court so far as it relates to the prosecution under the Act is under challenge in this appeal.

2. To appreciate the reasoning of the High Court for issuing the impugned direction it will be necessary to reproduce Section 149(3) of the Act. It reads as under :

From a plain reading of the first part of the above sub-section it is manifest that for lodging prosecution for an offence under the Act previous sanction is essential. While for the offence under Section 147(1)(c) the sanctioning authority is the State Government for all other offences it is the Registrar. When the words "such sanction shall not be given" appearing at the beginning of the second part is read in juxtaposition with the words "by an officer authorised in this behalf by the State Government by a general or special order" at the end, it is also manifest that hearing is to be given only if a sanction for prosecution under Section 147(1)(c) is contemplated and not otherwise.

3. From the impugned order of the High Court we find that when the above contention was raised before it on behalf of the respondents therein (the appellants before us), the High Court observed that the words "such sanction shall not be given" are to be interpreted in the context of the provisions made for the sanction in connection with two different categories of offences and when so interpreted it would necessarily mean that sanction required to be given either by the Registrar or by the State must be preceded by a notice to and hearing of the parties concerned. The High Court, however, did not spell out, either in interpreting the section or issuing the impugned direction who was to give the notice and hear the parties in respect of the offences for which the Registrar is the sanctioning authority. If the legislature intended that in respect of the offences for which the sanctioning authority is the Registrar a prior hearing is also required to be given by him then, after the words "by an officer authorised in this behalf by the State Government by a general or special order", the words "or by the Registrar, as the case may be" (or similar such words) would have been added. When there is no reference to the Registrar at all in the latter part of the section such sanction appearing therein must refer to a sanction which is required to be given by the State Government. In interpreting a Statute the Court cannot aid the legislature's defective phrasing of an Act nor can add or amend and, by construction make up deficiencies which are left there. In Union of India v. Deoki Nandan Aggarwal, (1991) 3 S.C.R. 873, this Court observed :-

(emphasis supplied)

In view of the law so laid down the above section cannot be interpreted to mean that in respect of the offences for which the Registrar is the sanctioning authority a prior hearing is required to be given.

4. The matter can be viewed from the other angle also. If the words "such sanction" is to refer also to offences for which the Registrar is the sanctioning authority it will lead to an absurd situation, in that a duly authorised officer of the State Government will hear the parties on the question of grant of sanction on its behalf, but the decision to grant sanction will rest on the former. In any view of the matter, therefore, the interpretation given by the High Court and, for that matter, the direction issued cannot be sustained.

We accordingly allow this appeal and quash the impugned direction.

Appeal allowed.