Madras High Court
V. Bharath vs State Rep.By on 5 July, 2022
Author: N. Sathish Kumar
Bench: N.Sathish Kumar
Crl.O.P.No.15338 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.07.2022
CORAM:
THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR
Crl.O.P.No.15338 of 2022
MP.No.8609 of 2022
V. Bharath ... Petitioner
Vs
1. State rep.by
The Inspector of Police,
R-1, Mambalam Police Station,
Chennai.
2. Renuka Ganesh ... Respondents
Prayer: Criminal Original petition filed under Section 482 of the Code of
Criminal Procedure to call for the records relating to the FIR in Crime No.80
of 2022 on the file of the 1st respondent and quash the same.
For Petitioner : Mr.Prakash Goklaney
For Respondent : Mr.A.Gokulakrishnan for R1
ORDER
This Criminal Original Petition has been filed to call for the records 1/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.15338 of 2022 relating to the FIR in Crime No.80 of 2022 for offence under Sections 420, 468 & 470 of IPC on the file of the 1st respondent and quash the same.
2. The crux of the allegation in the FIR is that the petitioner being a tenant appears to have forged the signature of the landlord in a document and presenting the same for getting Postal Identity Card.
3. The learned senior counsel appearing for the petitioner submitted that offence under Sections 420, 468 & 470 of IPC will not be attracted and the FIR is sheer abuse of process of law. The petitioner has not taken any advantage or claiming any right to attract the offence under Section 468 of IPC. He further submitted that the petitioner has not pursued the agreement to claim any right or title. Such view of the matter offence would not be attracted. Hence he prayed to quash the FIR.
4. At the outset, this Court is unable to agree with the submission made by the learned senior counsel for the simple reason that the allegation 2/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.15338 of 2022 in the FIR indicate fabrication of documents and forgery. It is relevant to note that any person makes a false document with intention to support any claim or with intention to commit fraud it also amounts to forgery. The Act of the petitioner amounts to forgery of offence and cannot be decided at this stage. When the FIR itself indicate the allegation of fraud and forgery it has to be proved by the Investigation Officer. This Court cannot conduct roving enquiry. That apart the Hon'ble Supreme Court in (Neeharika Infrastructure P Ltd., Vs. State of Maharashtra and others) reported in 2021 (2) MWN Cr.90 (SC) has issued guidelines and has held that quashing of an FIR should be an exception and a rarity than an ordinary rule.
5. Hence, I do not find any merits in this case to quash the FIR, accordingly the criminal original petition stands dismissed. Consequently connected miscellaneous petition is also closed.
05.07.2022 Index : Yes/No Internet : Yes/No Speaking/Non speaking order dpq 3/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.15338 of 2022 To
1. The Inspector of Police, R-1, Mambalam Police Station, Chennai..
2. The Public Prosecutor, High Court of Madras.
4/5https://www.mhc.tn.gov.in/judis Crl.O.P.No.15338 of 2022 N. SATHISH KUMAR, J.
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