Madras High Court
R.V.Senthil Kumar vs N.R.Bharanitharan on 28 September, 2022
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.Nos.12127 ad 12118 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.09.2022
CORAM
THE HON'BLE Dr.JUSTICE G.JAYACHANDRAN
Crl.O.P.Nos.12127 ad 12118 of 2019
R.V.Senthil Kumar
... Petitioners /Accused in Crl OP No.12127 of
2019 and 12118 of 2019
-Vs.-
N.R.Bharanitharan ..Respondent/Complainant
in Crl OP No.12127 of 2019 and 12118 of 2019
Prayer in Crl OP No.12127 of 2019:- Criminal Original Petition filed
under Section 482 of Code of Criminal Procedure to call for the records
of the proceedings pursuant to C.C.No.408 of 2018 before the Judicial
Magistrate II Court, Cuddalore and to quash the entire proceedings
against the petitioners herein.
Prayer in Crl OP No.12118 of 2019:- Criminal Original Petition filed
under Section 482 of Code of Criminal Procedure to call for the records
of the proceedings pursuant to C.C.No.407 of 2018 before the Judicial
Magistrate II Court, Cuddalore and to quash the entire proceedings
against the petitioners herein.
https://www.mhc.tn.gov.in/judis
1/7
Crl.O.P.Nos.12127 ad 12118 of 2019
For Petitioner : Mr.Leelesh Sundaram B
in both Crl Ops for Mr.Nathan and Associates
For Respondent : Mr.R.Senthil
in both Crl OPs
ORDER
These petitions filed to quash the private complaint filed under Section 138 of Negotiable Instruments Act. The case of the complainant/ respondent herein is that during the month of December 2017, the petitioner herein borrowed Rs.4,00,000/- as loan and to discharge the said debt, two cheques each for Rs.2,00,000/- dated 25.01.2018 was drawn by the petitioner in favour of the respondent and when those two cheques were presented for collection returned as "payment stopped" by drawer. To the statutory notice, the petitioner accused gave evasive reply and hence, the complaint.
2. The petitioner / accused is before this Court to quash the above complaint on the ground that the respondent / complainant is a 3rd party who voluntarily interfered in the financial dispute between him and the prospective buyers of the flats which he intended to sell. Under the https://www.mhc.tn.gov.in/judis 2/7 Crl.O.P.Nos.12127 ad 12118 of 2019 guise of settling their dispute, he and his associates started extracting money and also threatened him and his family members with dire consequences. As a result, on 21.01.2018, he gave a complaint to the Thiruppapuliyur Police station against the respondent Bharanidharan and his associates stating that they came to his shop and threatened him with dire consequences. They under threat got signatures in stamped documents and two cheques for Rs.2,00,000/- each bearing No.000121 and 000122 drawn from the bank of Karur Vysya Bank. So sought for action and protection from Bharanidharan and his associates from illegally extracting money. The next day i.e on 22.01.2018, the petitioner has forwarded the complaint to the DSP, Cuddalore. While so, it is contended that there is no transaction between the petitioner and the respondent and the cheques were snatched away from the petitioner under threat and the same was complained to the police and CSR was also registered on 21.01.2018. The bank was also instructed to stop payment. Inspite of that the respondent has filled up the cheques as if it was issued to him on 25.01.2018 and presented for collection. Therefore claiming prima facie there is no enforceable debt and criminal complaint under Section 138 of Negotiable Instrument Act is not maintainable, so https://www.mhc.tn.gov.in/judis 3/7 Crl.O.P.Nos.12127 ad 12118 of 2019 prays for quash.
3. The learned counsel for respondent complainant would submit that the allegations and averments made in the quash petition are disputed facts which has to be decided by the Trial Court and a petition under Section 482 Cr.Pc to quash the said complaint is not maintainable.
4. This Court abreast of the law and the guidelines of the supreme Court that power under Section 482 of Cr.PC should be sparingly used only to prevent miscarriage of justice or to meet the ends of justice. In the instant case, the reading of the complaint does not disclose the mode of payment of Rs.4,00,000/- to the petitioner as a loan. Even the date of loan not mentioned except a vague reference that the money was lent during the month of December 2017. While so, within a month the complainant claims that the petitioner has come forward to discharge the debt by issuing two cheques for Rs.2,00,000/- each and had presented the same. When statutory notice was issued to the petitioner by way of reply clearly mentioning that the cheques were not https://www.mhc.tn.gov.in/judis 4/7 Crl.O.P.Nos.12127 ad 12118 of 2019 issued for discharging of debt, but it was extracted from him under force and threat and this was brought to the law enforcing agency on 21.01.2018 itself and CSR petition No.16/2018 dated 21.01.2018 been registered and subject matter of investigation. Further, in the reply noitce, the petitioner has specifically stated that the complainant has no source of income to lend such a huge amount and his bank account had never exceeded balance of Rs.5,00,000/- and he has assigned a reason for instructing his bank to stop payment.
5. In the above facts and circumstances, since the complaint itself is breft of detail about how the debt incurred for enforcement, particularly the same been specifically denied in the reply notice. The complainant without meeting out the denial in the reply had been filed with breft of details. This Court taking note of the fact that the allegation that the cheque was obtained under threat been established by the petitioner accused through police complaint and CSR registered much before the date of the cheques. In the absence of proof of fundamental fact that a sum of Rs.4,00,000/- was lent to the petitioner, it will be a futile exercise to prosecute the petitioner. Hence, invoking Section 482 of https://www.mhc.tn.gov.in/judis 5/7 Crl.O.P.Nos.12127 ad 12118 of 2019 Cr.PC, these Criminal Original Petitions are allowed and the complaint is quashed.
28.09.2022 Speaking/Non-speaking order Index: Yes/No Internet : Yes/No rka To
1. The Judicial Magistrate II Court, Cuddalore
2.The Public Prosecutor, High Court, Madras.
https://www.mhc.tn.gov.in/judis 6/7 Crl.O.P.Nos.12127 ad 12118 of 2019 Dr.G.JAYACHANDRAN.J., rka Crl.O.P.Nos.12127 ad 12118 of 2019 28.09.2022 https://www.mhc.tn.gov.in/judis 7/7