Madras High Court
Dr.P.Gokulakrishnan vs The State Rep. By The Inspector Of Police on 15 November, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.11.2018
CORAM:
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.No.168 of 2017
and
Crl.M.P.Nos.128 & 129 of 2017
Dr.P.Gokulakrishnan,
S/o.Perumal ... Petitioner
Vs.
1. The State rep. by the Inspector of Police,
B-1, Town Police Station,
Salem City
(FIR No.356 of 2015)
2.Dr.D.Anuradha,
District Admin. Officer,
District Food Safety Office,
Old Nattamai Building Complex,
Salem-1. ...Respondents
(Impleaded the 2nd respondent as per
the order of this Court dated 27.01.2017
in Crl.M.P.No.875 of 2017).
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C, to call for
all the records in C.C.124 of 2016 on the file of Additional Mahila Court,
Salem and quash the same insofar as the petitioner is concerned by invoking
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the inherent jurisdiction u/s.482 of the Criminal Procedure Code.
For Petitioner : M/s.M.Vijay Anand
For Respondent : Mr.M.Mohamed Riyaz (for R1)
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed challenging the proceedings in C.C.No.124 of 2016, pending on the file of the Additional Mahila Court, Salem.
2.The petitioner has been added as A3 in the final report. Initially an F.I.R. was registered by the respondent Police in which the name of this petitioner was not found. Thereafter, the respondent Police investigated the case and filed a final report, wherein this petitioner was added as 3rd accused.
3.The learned counsel for the petitioner would submit that the final report has been taken cognizance by the Court below for the offence under Sections 294, 353, 506(ii) IPC and Section 4 of the Women Harassment Act. The learned counsel brought to the notice of this Court, the relevant portion of the statement given by the defacto complainant before the http://www.judis.nic.in 3 respondent Police and the same is extracted hereunder:
“mjd;gpwFk; mth; tplhky; ,uz;LK:d;W Kiw bjhlh;e;J vdf;F nghd; bra;J fhJ bfhLj;J nfl;f Koahj bfl;l thh;j;ijfshy; jpl;odhh;. mjd;gpwF mtuJ fk;bgdpapy; ,Ue;J czt[ gFg;gha;t[f;F mDg;gpitf;fg;gl;oUe;j ghdk; bey;ypf;fha; rhw;wpid Ma;t[ bra;J mwpf;if mDg;gpitj;jpUe;j gFg;gha;thsh;/ bkw;go Ma;t[ mwpf;ifapy; ,e;j bey;ypf;fha; rhW ghdk; (Unsafe) ghJfhg;gw;wJ/ kw;Wk; (Sub standard) juk; Fiwe;jJ kw;Wk; (Mis Branded) jg;g[f; FwpaPL vd bjhptpj;jpUe;jdh;/ ,e;j mwpf;ifapd; mog;gilapy; fle;j 14/09/2015k;njjp Baanam Amla Health drink bey;ypf;fha; rhW ghdk; cw;gj;jp kw;Wk; tpw;gidia epWj;jp Ma;t[ mwpf;ifapy; Fwpg;gpl;Ls;s FiwghLfis rhpbra;J 15 ehl;fSf;Fs; Ma;twpf;if rkh;gpf;f mwpt[wpj;jp nehl;lP!; mDg;gp ,Ue;njd;/ ,jd; gpwF nkw;go tpz;!;lhh; rptf;Fkhh; mtuJ brhe;j TV neuiyapy; vd;Dila ew;bgaUf;Fk; gjtpf;Fk; fy';fk; tpistpf;Fk; tifapy; mtJhuhd bra;jpfis gug;gpte;jJld; 18/09/2015e; njjp kPz;Lk; vdJ bry; nghdpy; bjhlh;g[ bfhz;l tpz;!;lhh; rptf;Fkhh; ehd; mt;thW brhy;ypapUe;Jk; vdf;nf nehl;O!; mDg;gpwah rPf;fpuj;Jy ehd; ahUd;D cdf;F fhl;Lnwd;D kpul;ol;L nghid fl;gz;zpl;lhh;/ mjd;gpwF brd;w 19/09/2015e; njjpnah 20/09/2015e; njjpnah rhpahf "hgfk;; ,y;iy. 9500503000 vd;w vz;zpy; ,Ue;J vdJ bry; nghdpw;F bjhlh;g[ bfhz;legh; ehd; tpz;!;lhh; rptf;Fkhh;nuhl gpuz;l; Rnuc&; ngRnwd; nkk;/ eP';f Vd; njitapy;yhk mtu gifr;rpf;fpl;L ,Uf;fp';f/ Rk;kh ml;$!;l; gz;zp ngh';f c';fSf;F vy;yh http://www.judis.nic.in 4 trjpfisa[k; bra;J bfhLf;fr; brhy;Ynwd;/ Rk;kh tPk;gor;rpfpl;L ,Ue;jp';fd;dh njitapy;yhk khd khpahija ,Hg;gnjhl capiua[k; ,Hf;f neUk; vd;W brhy;yp kpul;ol;L nghid fl;gz;zpl;lhh;/ mjd;gpwF mnj bek;ghpy; ,Ue;J nghd; br";r egh; ehd; brhd;dij nahrpr;rp ghj;jp';fsh. mg;go ,g;god;D kpul;odhh;/ md;idf;F rha;';fhyk; 5/00 kzpf;F gf;fkh 9843362322 vd;w vz;zpy; ,Ue;J vz;id bjhlh;g[ bfhz;l egh; ehDk; lhf;lh; jhk;kh vd;W ngr Muk;gpj;jth; njitapy;yhj bfl;l thh;j;ijfis vy;yhk; brhy;yp jpl;o cd;dhy rptf;Fkhiu xd;Dk; g[L';fKoahJ mtU ,g;g epidr;rhTl cd;id Xd; Mgprpnyna te;J Jhf;fpLthU xG';fh ,Ue;Jf;f vd;W kpul;odhh;/ mjdhy; kpFe;j kd cisr;rYf;F Mshd ehd; rl;lg;go nkw;go egh;fs;kPJ eltof;if vLf;f ntz;o fhty; Jiw cah; mjpfhhpfis re;jpj;J ele;j tptu';fis brhy;yp mth;fspd; tHpfhl;Ljypd; nghpy; nryk; lt[d; fhty; Ma;thsUf;F xU g[fhh; fojk; 30/09/2015 e;njjp khiy vdJ thfd Xl;Leh; K:ykhf mDg;gpitj;jpUe;njd;/ vdJ g[fhhpd; nghpy; tHf;F gjpt[ bra;j fhty; Ma;thsh; mth;fs; ,d;W 01/10/2015e;njjp vdJ mYtsfj;jpw;F te;J vd;id tprhhpj;jPh;fs;. ehd; ele;j tptu';fis j';fsplk; bjhptpj;jpUe;njd;/ ehd; g[fhhpy; mth;fs; nghdpy; kpul;ly; tpLj;J Mghrkhf ngrpa ehl;fs; epidtpy;yhky; bjhptpj;jpUe;njd;/@
4.In view of the above statement given by the defacto complainant, the petitioner has also been added as an accused in this case. Apart from the above statement, no other material is available as against the http://www.judis.nic.in 5 petitioner.
5.The second respondent has been served and her name has also been printed in the Cause List. However, there is no representation for the second respondent.
6.The only issue that has to be examined by this Court is whether the averments that has been extracted herein above will attract the offence under Sections 294, 353, 506(ii) of I.P.C. and Section 4 of Women Harassment Act.
7.Admittedly, obscene words had been uttered over phone and not in any public place or in a public view. Therefore, the allegations does not attract the provisions of Section 294b of IPC and Section 4 of Women Harassment Act. Insofar as Section 506(ii) of IPC is concerned, it is well settled that mere utterance of words are not enough to attract the offence of criminal intimidation and the same does not satisfy the requirements of Section 506 of IPC. Therefore, the allegations made against the petitioner, does not make out a case under Section 506(ii) of IPC. Insofar as the http://www.judis.nic.in 6 offence under Section 353 is concerned, this Court does not find that the allegations made against the petitioner will amount to criminal offence under Section 350 or assault under Section 351 and therefore, when these two vital ingredients are not satisfied, automatically the provision under Section 353 of IPC will not have any application in the present case. Therefore, the charge under Section 353 of IPC is also liable to be quashed.
8.In view of the above, this Court interferes with the proceedings pending before the Additional Mahila Court, Salem, in C.C.No.124 of 2016, insofar as this petitioner is concerned. Accordingly, the proceedings in C.C.No.124 of 2016 i quashed insofar as this petitioner is concerned. It is made clear that the proceedings can go on insofar as the other accused persons are concerned and the Court below shall complete the proceedings within a period of three months from the date of receipt of copy of this order.
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9.In the result, this Criminal Original Petition is allowed with the above directions. Consequently, connected miscellaneous petitions are also closed.
15.11.2018
Speaking/Non speaking order
Index : Yes / No
Internet : Yes / No
rm
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To
1.The Inspector of Police,
B-1, Town Police Station,
Salem City
(FIR No.356 of 2015)
2. The Public Prosecutor,
High Court, Madras.
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N.ANAND VENKATESH, J.,
rm
CRL.O.P.No.168 of 2017
15.11.2018
http://www.judis.nic.in