Madras High Court
Muthukumar vs State Represented By on 11 February, 2022
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.2.2022
CORAM:
THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.(MD).No.2855 of 2022
and
Crl.M.P.(MD) No.2136 of 2022
Muthukumar ..Petitioner
Vs.
1.State Represented by,
The Sub Inspector of Police,
Nesamani Nagar Police Station
Kanyakumari District.
(In Crime No.514 of 2017)
2. Mrs.Sayeelakshmi ..Respondents
PRAYER: This Criminal Original Petition has been filed under Section 482 of
Criminal Procedure Code, to call for the records relating to the charge sheet in
STC No. 57 of 2018 on the file of the learned Judicial Magistrate No.II,
Nagercoil, Kanyakumari District in Crime No.514 of 2017 on the file of the first
respondent police and and quash the same as illegal.
For Petitioner : Mr.G.Anto Prince
For R1 : Mr.A.Gokulakrishnan
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
2
ORDER
This quash petition is filed to quash the criminal proceedings in S.T.C.No. 57 of 2018 on the file of the learned Judicial Magistrate No.II, Nagercoil, Kanyakumari District in Crime No.514 of 2017 on the file of the first respondent police and quash the same.
2. The case of the prosecution is that the petitioner alongwith a group of persons had unlawfully assembled in a public place raised some slogans and made hindrance to the free flow of traffic and when the respondent police, on their official duty, had tried to clear the same, the petitioner, alongwith other persons, had prevented and detained the respondent police from discharging their official duty and thereby the petitioner is alleged to have committed offences punishable under Sections 341, 143 and 188 IPC on the file of the learned Judicial Magistrate No.II, Nagerkoil District in Crime No.514 of 2017 on the file of the the respondent police.
3. Learned counsel appearing for the petitioner would submit that the petitioner is innocent. He would further submit that according to Section 195(1)(a) of Cr.P.C., no Court can take cognizance of an offence under Section 188 of IPC, unless the public servant has written order from the authority. Further he would submit that the petitioner or any other members had never involved in any unlawful assembly and there is no evidence that the petitioner or https://www.mhc.tn.gov.in/judis 3 others restrained anybody. He would further submit that when there was lot of members alleged to have involved in the occurrence, the respondent police had registered this case, under Sections 341, 143, and 188 of IPC as against the petitioner and therefore, he sought for quashing the proceeding.
4. Per contra, the learned Additional Public Prosecutor submitted that Section 188 of IPC is a cognizable offence and therefore, it is the duty of the police to register a case. He would also submit that though there is a bar under Section 195(a)(i) of Cr.P.C. to take cognizance for the offence under Section 188 of IPC, it does not mean that the police cannot register FIR and investigate the case. Therefore, he vehemently opposed the quash petition and prayed for dismissal of the same.
5.Heard the learned counsel appearing for the parties.
6. On a perusal of the charge as against the petitioner is concerned, the respondent police had levelled the charges under Sections 143, 188 and 341 of IPC for having assembled unlawfully alongwith a group of persons in a public place, raised some slogans and made hindrance to the free flow of traffic and when the respondent police had tried to clear the same, the petitioner, alongwith other persons, had prevented and detained the respondent police from discharging their official duty.
7. A perusal of the materials available on record makes it clear that https://www.mhc.tn.gov.in/judis 4 except the official witnesses, no one has spoken about the occurrence and no one was examined to substantiate the charge against the petitioner. It is also seen from the charge itself that the charges are very simple and trivial in nature.
8. Section 188 reads as follows:
“188. Disobedience to order duly promulgated by public servant — Whoever, knowing that, by an order promulgated by a public servant lawfully empowered to promulgate such order, he is directed to abstain from a certain act, or to take certain order with certain property in his possession or under his management, disobeys such direction, shall, if such disobedience causes to tender to cause obstruction, annoyance or injury, or risk of obstruction, annoyance or injury, to any person lawfully employed, be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees, or with both; and if such disobedience causes or trends to cause danger to human life, health or safety, or causes or tends to cause a riot or affray, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both”
9. The only question for consideration is that whether the registration of case under Sections 143, 188 and 341 of IPC by the respondent is permissible in law or not?
10. In this regard it is relevant to extract Section 195(1)(a) of the Criminal Procedure Code, 1973 :-
“195.Prosecution for contempt of lawful authority of https://www.mhc.tn.gov.in/judis public servants, for offences against public justice and 5 for offences relating to documents given in evidence. (1) No Courts hall take cognizance-
(a) (i) of any offence punishable under sections 172 to 188 (both inclusive)of the Indian Penal Code (45 of 1860), or
(ii)of any abetment of, attempt to commit, such offence, or
(iii) of any criminal conspiracy to commit, such offence, except on the complaint in writing of the public servant concerned or of some other public servant to whom he is administratively subordinate;...”
11. Therefore, it is very clear that for taking cognizance of the offences under Section 188 of IPC, the public servant should lodge a complaint in writing and other than that no Court has power to take cognizance.
12. The learned counsel for the petitioner, in support of his contentions, relied upon a judgement in a batch of quash petitions, reported in 2018-2-L.W. (Crl.) 606 in Crl.O.P. (MD)No. 1356 of 2018, dated 20.09.2018 in the case of Jeevanandham and others Vs. State rep. by the Inspector of Police, Karur District, wherein this Court held in Paragraph-25, as follows :-
"25.In view of the discussions, the following guidelines are issued insofar as an offence under Section 188 of IPC, is concerned:
https://www.mhc.tn.gov.in/judis a) A Police Officer cannot register an FIR for any 6 of the offences falling under Section 172 to 188 of IPC.
b) A Police Officer by virtue of the powers conferred under Section 41 of Cr.P.C will have the authority to take action under Section 41 of Cr.P.C., when a cognizable offence under Section 188 IPC is committed in his presence or where such action is required, to prevent such person from committing an offence under Section 188 of IPC.
c) The role of the Police Officer will be confined only to the preventive action as stipulated under Section 41 of Cr.P.C and immediately thereafter, he has to inform about the same to the public servant concerned/authorised, to enable such public servant to give a complaint in writing before the jurisdictional Magistrate, who shall take cognizance of such complaint on being prima facie satisfied with the requirements of Section 188 of IPC.
d) In order to attract the provisions of Section 188 of IPC, the written complaint of the public servant concerned should reflect the following ingredients namely;
i) that there must be an order promulgated by the public servant;
ii) that such public servant is lawfully empowered to promulgate it;
iii) that the person with knowledge of such order https://www.mhc.tn.gov.in/judis 7 and being directed by such order to abstain from doing certain act or to take certain order with certain property in his possession and under his management, has disobeyed;
and iv)that such disobedience causes or tends to cause;
(a) obstruction,annoyance or risk of it to any person lawfully employed; or
(b) danger to human life, health or safety; or
(c) a riot or affray.
e) The promulgation issued under Section 30(2) of the Police Act, 1861, must satisfy the test of reasonableness and can only be in the nature of a regulatory power and not a blanket power to trifle any democratic dissent of the citizens by the Police.
f) The promulgation through which, the order is made known must be by something done openly and in public and private information will not be a promulgation. The order must be notified or published by beat of drum or in a Gazette or published in a newspaper with a wide circulation.
g) No Judicial Magistrate should take cognizance of a Final Report when it reflects an offence under Section 172 to 188 of IPC. An FIR or a Final Report will not become void ab initio insofar as offences other than Section 172 to 188 of IPC and a Final Report can https://www.mhc.tn.gov.in/judis 8 be taken cognizance by the Magistrate insofar as offences not covered under Section 195(1)(a)(i) of Cr.P.C.
h) The Director General of Police, Chennai and Inspector General of the various Zones are directed to immediately formulate a process by specifically empowering public servants dealing with for an offence under Section 188 of IPC to ensure that there is no delay in filing a written complaint by the public servants concerned under Section 195(1)(a)(i) of Cr.P.C.
13. He also relied upon the similar facts of the case covered under the judgment of this Court in the case of Raja Vs. State reported in (2019) 4 MLJ (Crl) 175.
14. In the case on hand, the First Information Report has been registered by the respondent police for the offences under Sections 143, 188 and 341 of IPC. He is not a competent person to register FIR for the offences under Section 188 of IPC. As such, the First Information Report or final report is liable to be quashed for the offences under Section 188 of IPC. Further, the complaint does not even state as to how the protest formed by the petitioner and others is an unlawful protest and does not satisfy the requirements of Section 143 of IPC. Therefore, the final report cannot be sustained and it is liable to be quashed.
https://www.mhc.tn.gov.in/judis 9
15. Accordingly, the proceedings in STC No. 57 of 2017 on the file of the learned Judicial Magistrate No.II, Nagerkoil, Kanyakumari is quashed insofar as the petitioner alone and the Criminal Original Petition is allowed. Consequently, connected Criminal Miscellaneous Petition is closed.
11.02.2022
Index : Yes / No
Internet : Yes / No
nr/ssk
To
1. The Sub Inspector of Police,
Nesamani Nagar Police Station
Kanyakumari District.
2.The Public Prosecutor
High Court, Madras.
3.The Judicial Magistrate-II,
Nagercoil, Kanyakumari.
https://www.mhc.tn.gov.in/judis
10
A.D.JAGADISH CHANDIRA,J.
nr/ssk
Crl.O.P.(MD).No.2855 of 2022
and
Crl.M.P.(MD) No.2136 of 2022
11.02.2022
https://www.mhc.tn.gov.in/judis