Madras High Court
V.Jayakumar vs The Inspector Of Police (Crime) on 2 July, 2021
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
Crl.O.P.No.2426 of 2016
& Crl.M.P.No.1286 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.07.2021
CORAM:
THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
Crl.O.P.No.2426 of 2016
& Crl.M.P.No.1286 of 2016
V.Jayakumar ... Petitioner
versus
1.The Inspector of Police (Crime),
R9 Valasaravakkam Police Station,
Chennai - 600 087.
2.T.J.Ethiraj ... Respondents
Criminal Original Petition filed under Section 482 Cr.P.C., to call
for the records pertaining to the C.C.No.217 of 2015 on the file of the
learned Judicial Magistrate No.I, Ponnamallee and quash the same.
For Petitioner : Mr.A.Rajesh Kanna
For Respondent No.1 : Mr.A.Gokulakrishnan
Government Advocate (Crl. Side)
For Respondent No.2 : Mr.K.Rajkumar
1/8
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.2426 of 2016
& Crl.M.P.No.1286 of 2016
ORDER
This petition has been filed to quash the proceedings in C.C.No.217 of 2015 on the file of the learned Judicial Magistrate No.I, Poonamallee, Chennai, thereby taken cognizance for the offences under Sections 419, 465, 468 of IPC r/w Section 471, 420 and 201 IPC as against this petitioner.
2. The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 894 of 2012 for the offences under Sections 419, 465, 468 of IPC r/w Section 471, 420 and 201 IPC, as against the petitioner and the same has been taken cognizance in C.C.No. 894 of 2012 on the file of the Judicial Magistrate No.I, Poonamallee. Hence he prayed to quash the same.
2/8 https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.2426 of 2016 & Crl.M.P.No.1286 of 2016
3. The learned Government Advocate (Criminal Side) appearing for the first respondent submitted that the trial has been commenced and some of the witnesses have been examined in this case.
4. Heard Mr.A.Rajesh Kanna, learned counsel appearing for the petitioner and Mr.A.Gokulakrishnan, Government Advocate (Crl. Side) appearing for the first respondent and Mr.K.Rajkumar, learned counsel appearing for the second respondent and perused the materials placed on record.
5. It is relevant to rely upon the judgment of the Hon'ble Supreme Court of India passed in Crl.A.No.579 of 2019 dated 02.04.2019 in the case of Devendra Prasad Singh Vs. State of Bihar & Anr., as follows:-
" 12.So far as the second ground is concerned, we are of the view that the High Court while hearing the application under Section 482 of the Cr.P.C. had no jurisdiction to appreciate the statement of the witnesses and record a finding that there were inconsistencies in their statements and, therefore, there was no prima facie case made out against respondent 3/8 https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.2426 of 2016 & Crl.M.P.No.1286 of 2016 No.2. In our view, this could be done only in the trial while deciding the issues on the merits or/and by the Appellate Court while deciding the appeal arising out of the final order passed by the Trial Court but not in Section 482 Cr.P.C. proceedings.
13.In view of the foregoing discussion, we allow the appeal, set aside the impugned order and restore the aforementioned complaint case to its original file for being proceeded with on merits in accordance with law.
6. Recently, the Hon'ble Supreme Court of India dealing in respect of the very same issue in Crl.A.No.1572 of 2019 dated 17.10.2019 in the case of Central Bureau of Invstigation Vs. Arvind Khanna, wherein, it has been held as follows:
“19. After perusing the impugned order and on hearing the submissions made by the learned senior counsels on both sides, we are of the view that the impugned order passed by the High Court is not sustainable. In a petition filed under Section 482 of Cr.P.C., the High Court has recorded findings on several disputed facts and allowed the petition. Defence of the accused is to be tested 4/8 https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.2426 of 2016 & Crl.M.P.No.1286 of 2016 after appreciating the evidence during trial. The very fact that the High Court, in this case, went into the most minute details, on the allegations made by the appellant-C.B.I., and the defence put-
forth by the respondent, led us to a conclusion that the High Court has exceeded its power, while exercising its inherent jurisdiction under Section 482 Cr.P.C.
20.In our view, the assessment made by the High Court at this stage, when the matter has been taken cognizance by the Competent Court, is completely incorrect and uncalled for.”
7. Further the Hon'ble Supreme Court of India also held in the order dated 02.12.2019 in Crl.A.No.1817 of 2019 in the case of M.Jayanthi Vs. K.R.Meenakshi & anr, as follows:
"9. It is too late in the day to seek reference to any authority for the proposition that while invoking the power under Section 482 Cr.P.C for quashing a complaint or a charge, the Court should not embark upon an enquiry into the validity of the evidence available. All that the Court should see is as to whether there are allegations in the complaint which form the basis 5/8 https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.2426 of 2016 & Crl.M.P.No.1286 of 2016 for the ingredients that constitute certain offences complained of. The Court may also be entitled to see (i) whether the preconditions requisite for taking cognizance have been complied with or not; and (ii) whether the allegations contained in the complaint, even if accepted in entirety, would not constitute the offence alleged. ..............
13. A look at the complaint filed by the appellant would show that the appellant had incorporated the ingredients necessary for prosecuting the respondents for the offences alleged. The question whether the appellant will be able to prove the allegations in a manner known to law would arise only at a later stage...................."
The above judgments are squarely applicable to this case and as such, the points raised by the petitioner cannot be considered by this Court under Section 482 of the Code of Criminal Procedure.
8. In view of the above discussion, this Court is not inclined to quash the proceedings in C.C.No. 217 of 2015 pending before the learned Judicial Magistrate No.I, Ponnamallee. The petitioner is at liberty to raise all the 6/8 https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.2426 of 2016 & Crl.M.P.No.1286 of 2016 grounds before the Trial Court. However, the petitioner shall be present before the Court below at the time of furnishing of copies, framing charges, questioning under Section 313 Cr.P.C. and at the time of passing judgment. The trial Court is directed to complete the trial within a period of six months from the date of receipt of copy of this Order.
9. Accordingly, this criminal original petition is dismissed. Consequently, connected miscellaneous petition is also closed.
02.07.2021
Speaking order / Non-speaking order
Index : Yes / No
Internet : Yes
msm
V.BHAVANI SUBBAROYAN, J.
msm
7/8
https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.2426 of 2016 & Crl.M.P.No.1286 of 2016 To
1.The Judicial Magistrate No.I, Ponnamallee.
2.The Inspector of Police (Crime), R9 Valasaravakkam Police Station, Chennai - 600 087.
3.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.2426 of 2016& Crl.M.P.No.1286 of 2016
02.07.2021 8/8 https://www.mhc.tn.gov.in/judis/