Madras High Court
Mr.Prithviraj @ Bharat Parikh vs / on 31 July, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.13850 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.07.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.13850 of 2023
& Crl.M.P.No.8534 of 2023
Mr.Prithviraj @ Bharat Parikh
Aged about 78 years
S/o.Somchand Parik,
Chairman and Director of
East Coast Steel Limited
Having registered office at Flat No.A-123, Royal Den Apartments,
No.16, Arul Theson Street, Palaniraja Udayar Nagar,
Lawspet, Puducherry – 605 008
and Having corporate office at Mittal Tower,
'A' Wing, 16th Floor, Nariman Point,
Mumbai – 400 021. ... Petitioner/Accused
/versus/
1. State Represented by
The Inspector of Police,
CB CID Police Station,
Puducherry – 605 005. ...Respondent
2. Suresh Kumar Jalan,
C/o Servo Packaging Limited,
88/1, Pondy Cuddalore Main Road,
Manapet Post, Kattukuppam,
Puducherry – 607 402. ... Respondent/Defacto Complainant
Prayer: Criminal Original Petition has been filed under Section 482 of Cr.P.C.,
to call for the records connected with FIR No.6 of 2023 pending on the file of
the Inspector of Police, CB CID Police Station, Puducherry, 1st respondent and
https://www.mhc.tn.gov.in/judis
1/5
Crl.O.P.No.13850 of 2023
quash the same.
For Petitioner : Mr.R.Sankaranarayanan, Senior Counsel,
for Mr.N.P.Vijay Kumar.
For R1 : Mr.K.S.Mohan Das,
Public Prosecutor, Puducherry.
Assisted by Ms.N.Dhanalatchoumy
For R2 : Mr.K.Jayachandar
ORDER
This Criminal Original Petition is filed by the accused to quash the F.I.R No.6 of 2023 on the file of 1st respondent police.
2. This Court, on 20.06.2023 directed the police to proceed with the investigation but filing of final report alone was stayed.
3. In the meanwhile, the Petitioner/Inspector of Police, CBCID, Puducherry has filed Crl.M.P.No.10921 of 2024 seeking permission to file Referred Charge Sheet since their investigation has led to a conclusion that the complaint is mistake of fact and civil in nature.
4. The Learned Counsel appearing for the 2nd respondent/defacto complainant states that on a perfunctory investigation, Referred Charge sheet https://www.mhc.tn.gov.in/judis 2/5 Crl.O.P.No.13850 of 2023 without proper consideration of the material placed before the Investigating Officer been filed.
5. This Court is of the view that if the defacto complainant has any grievance regarding referred charge sheet, it is open to him to file protest petition before the concern Magistrate and work out his remedy.
6. As far as the case in hand is concerned, without adverting to the merits of the quash petition, taking note of the fact that the police has completed the investigation and ready with report, it is appropriate to permit them to file referred charge sheet before the concern Judicial Magistrate, for the Court to take note of it and proceed in the manner known to law, after serving notice to the defacto complainant.
7. With this observation, this Criminal Original Petition is disposed of. Consequently, connected Miscellaneous Petition is closed.
31.07.2024
Index : Yes/No.
Neutral Citation : Yes/No.
bsm
https://www.mhc.tn.gov.in/judis
3/5
Crl.O.P.No.13850 of 2023
Copy to:-
1. The Inspector of Police, CB CID Police Station, Puducherry – 605 005.
2. The Public Prosecutor (Puducherry), Madras. https://www.mhc.tn.gov.in/judis 4/5 Crl.O.P.No.13850 of 2023 Dr.G.JAYACHANDRAN,J.
bsm Crl.O.P.No.13850 of 2023 31.07.2024 https://www.mhc.tn.gov.in/judis 5/5