Madras High Court
E.Prem Kumar vs State Represented By on 28 January, 2015
Author: R.S.Ramanathan
Bench: R.S.Ramanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 28.01.2015 CORAM: THE HONOURABLE MR.JUSTICE R.S.RAMANATHAN Crl.O.P. No. 21810 of 2012 E.Prem Kumar ... Petitioner vs. State represented by the Inspector of Police, CBCID Nilgiris, Nilgiris District. ... Respondent (Crime No.5 of 2010) PRAYER : Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure praying to direct the respondent or any other officer superior in rank to further investigate into the case in Crime No.5 of 2010 on the file of the respondent police, presently pending enquiry in C.C.No.209 of 2012 on the file of the Chief Judicial Magistrate-Coimbatore. For Petitioner : Mr.R.John Sathyan For Respondent : Mr.M.Maharaja, Learned Addl.Public Prosecutor O R D E R
This petition is filed seeking for a direction directing the superior police officials to conduct further investigation in respect of Crime No.5 of 2010 on the file of the respondent police now culminated into C.C.No.209 of 2012 on the file of the Chief Judicial Magistrate, Coimbatore.
2. It is submitted by the learned counsel for the petitioner that initially, the case was registered against 26 persons and after investigation, the police filed charge sheet against 7 persons in C.C.No.209 of 2012 and while filing final report only against 7 persons, no notice was given to the defacto complainant as per the judgment of the Hon'ble Supreme Court in Bagwansinngh Vs. State of Rajasthan reported in AIR 1976 SC 985. He therefore, submitted that the charge sheet which was taken cognizance in C.C.No.209 of 2012 has to be quashed and further investigation may be ordered.
3. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent.
4. It is seen from the records that, by order dated 5.12.2014, this Court directed the Chief Judicial Magistrate, Coimbatore, to submit a report as to whether notice was given to the defacto complainant when the charge sheet was filed against 7 persons only when the complaint was given against 26 persons. The learned Chief Judicial Magistrate submitted its report stating that no notice was given.
5. As the petitioner was not given notice, in my opinion, this petition can be disposed of by giving liberty to the petitioner for approaching the learned Chief Judicial Magistrate, Coimbatore, by filing a Protest Application. Hence, this petition is disposed of by giving liberty to the petitioner to file the Protest Application before the learned Chief Judicial Magistrate, Coimbatore, for taking cognizance of the case only against 7 persons and if such Protest Application is filed within a period of four weeks from the date of receipt of a copy of this order, the learned Chief Judicial Magistrate, Coimbatore, is directed to consider the same and pass orders in accordance with law.
28.01.2015 Index:Yes/No Internet:Yes/No asvm To
1.The Chief Judicial Magistrate, Coimbatore.
2.The Inspector of Police, CBCID Nilgiris, Nilgiris District.
(Crime No.5 of 2010) R.S.RAMANATHAN, J.
3.The Public Prosecutor, Madras High Court, Chennai.
asvm CRL.O.P. No.21810 of 2012 28.01.2015