Kerala High Court
Unknown vs Suo Motu on 12 February, 2014
Author: K. Ramakrishnan
Bench: K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
WEDNESDAY, THE 12TH DAY OF FEBRUARY 2014/23RD MAGHA, 1935
CRL.REF.No. 7 of 2012 ()
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CP.NO.150/2010 OF JUDICIAL FIRST CLASS MAGISTRATE COURT- I,
NORTH PARAVUR.
......
SUO MOTU
RESPONDENTS:
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1. THOMSON, S/O.ANTONY,
AGED 25 YEARS, VAZHAPPILLY HOUSE,
PALLIPPURAMKARA, KUZHUPPILLYVILLAGE.
2. STATE OF KERALA.
R2 BY PUBLIC PROSECUTOR MR.N. SURESH.
THIS CRIMINAL REFERENCE HAVING BEEN FINALLY HEARD
ON 12-02-2014, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
rs.
K. RAMAKRISHNAN, J.
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Criminal Reference No.7 of 2012
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Dated this the 12th day of February, 2014
O R D E R
This is a reference taken on the basis of a request for reference made by the Sessions Judge, Ernakulam, under Section 395 of the Criminal Procedure Code.
2. Crime No.180/2006 of Munambam police station was registered against the accused, alleging offences under Section 292 of the Indian Penal Code and Section 3(1)(b) of Young Persons (Harmful Publication) Act, 1956 and Section 51 read with Section 63 and 68 A of Copy Right Act.
3. The case of the prosecution in that case was that on 29.07.2006, at about 7.15 p.m., the police party detected the accused displaying the CDs containing obscene pictures and also displaying spurious CDs of different films, violating the provisions of Copy Rights Act and the same was intended for either sale or for hire. This Criminal Reference No.7 of 2012 2 was displayed in his shop with name "Toms CDs" at Angadi Bhagam, Pallipuram Village. After investigation, final report was filed before the Judicial First Class Magistrate Court-I, North Paravur, and it was taken on the file by that court and the the learned magistrate has taken cognizance of the case as C.C.No.658/2006. Later after the establishment of Special Court under Section 25 of the Commission of Protection of Child Right Act, 2005, the magistrate took the view that, he lost jurisdiction to proceed with the case and so committed the case to the court of Sessions as per order in C.P.No.150/2010. When this was received by the learned Sessions Judge, Ernakulam, the learned Sessions Judge thought that the committal order passed by the court below was not proper and that will not come under the purview of Section 25 of Commission of Protection for Child Right Act, 2005, as no child is involved Criminal Reference No.7 of 2012 3 in the case and wanted the interference of this court to quash the committal order and direct the magistrate to proceed with the trial of the case. Hence this reference. Notice was sent to the accused but he remained absent.
4. Heard the learned Public Prosecutor as well.
5. It is seen from the letter of reference sent by the Sessions Court that, the case was detected by the Sub Inspector of Police, Munambam Police Station, and a crime was registered as Crime No.180/2006 against the accused, alleging offences under Section 292 of the Indian Penal Code and Section 3(1)(b) of Young Persons (Harmful Publication) Act, 1956 and Section 51 read with Section 63 and 51 read with Section 68(A) of Copy Rights Act.
6. The allegation of the prosecution was that, on 29.07.2006 at about 7.15 p.m, the police party found that the accused was displaying CDs containing obscene Criminal Reference No.7 of 2012 4 pictures and some fake CDs of different films for the purpose of sale or rent in his shop, named 'Toms CDs' at Angadi Bhagam in Pallipuram Village, in violation of the provisions of the Copy Right Act and the act of the accused will amount to impure thoughts of youths and tend to commit sexual offences and thereby he had committed the offence punishable under Section 292 of the Indian Penal Code and Section 3(1)(b) of the Young Persons (Harmful Publication) Act, 1956 and Section 51 read with Section 63 and 51 read with Section 68A of the Copy Rights Act. After investigation, the investigating officer submitted final report before the Judicial First Class Magistrate Court-I, North Paravur. The learned magistrate had originally taken cognizance of the case as C.C.No.658/2006. While the case was pending before that court, when the Principle Sessions Courts have been designated as Special Courts to try the Criminal Reference No.7 of 2012 5 offences, affecting children and their rights under Section 25 of the Commission for Protection of Child Right Act, 2005, the magistrate thought that, this will fall under that category and committed the case to the Court of Sessions as per order in C.P.No.150/2010 dated 05.04.2011.
7. Section 2(a) of Young Persons (Harmful Publication) Act, 1956 defines harmful publication means:
"(a) "harmful publication" means any book, magazine, pamphlet, leaflet, newspaper or other like publication which consists of stories told with the aid of pictures or without the aid of pictures or wholly in pictures, being stories portraying wholly or mainly-
(i) the commission of offences; or
(ii) acts of violence or cruelty, or
(iii) incidents of repulsive or horrible nature;
in such a way that the publication as a whole would tend to corrupt a young person into whose hands it might fall, whether by inciting or encouraging him to commit offences or acts of violence or cruelty or in any other manner whatsoever."
8. Section 3 of the Act deals with punishment, which may extend to six months or fine or with both.
9. Section 63 of the Copy Rights Act deals with Criminal Reference No.7 of 2012 6 punishment for infringement of Copy Right and it shall not be less than six months but may extend to three years and fine which shall not be less than 50,000/- but which may extend to 2,00,000/-. Section 68(A) of the Copy Right Act prescribes penalty for contravention of Section 52(A) of the Act, which may extend to three years imprisonment. Neither the Copy Right Act nor Young Persons (Harmful Publication) Act, specifies a Sessions Court as Special Court for trial of offences under the respective Acts. Schedule-II of the Code of Criminal Procedure shows that, the offences of this nature are to be tried by the magistrate. Further there is nothing mentioned in the case on records of that case, that any child has been affected or any child's right has been affected therein. In the decision reported in the Abdul Azis v. Circle Inspector of Police (2011(4) KLT 1003), this court has held that, only if a child is involved or Criminal Reference No.7 of 2012 7 child has been attacked or child's rights have been affected, only those cases need be tried by the Special Court constituted under Section 25 of the Commission of Protection for Child Right Act, 2005. In this case, no right of a child has been affected. Further no child has been involved in the transaction as well. So under the circumstances, the order of the magistrate committing the case to the Sessions Court, on the assumption that this also will fall under the category of cases, triable by the Special Court, designated under Section 25 of the Commission of Protection for Child Right Act, 2005 is unsustainable in law and the order of committal passed by the learned magistrate in C.P.No.150/2010 is liable to be quashed. So the order of committal passed by the leaned magistrate in C.P.No.150/2010 (C.C.No.658/2006 in Crime No.180/2006 of Munambam Police Station) committing the case to Criminal Reference No.7 of 2012 8 Sessions Court is set aside and the same is transferred to the magistrate court and the magistrate is directed to dispose of the case in accordance with law. The learned Sessions Judge is directed to transfer the records to the concerned magistrate Court for the disposal of the case.
With the above direction and observation, this reference is answered and disposed of.
Sd/-
K. Ramakrishnan, Judge // True Copy // P.A. to Judge ss