Madras High Court
A.Murugendran vs The Superintendent Of Police on 25 April, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P(MD)No.7583 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.04.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD) No.7583 of 2022
A.Murugendran ...Petitioner
Vs.
1. The Superintendent of Police,
Thanjavur District,
Thanjavur.
2. The Inspector of Police,
Kabisthalam Police Station,
Papanasam Taluk,
Thanjavur District. ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to direct
the respondents No.1 and 2 not to harass the Petitioner.
For Petitioner : Mr.K.Gnanasekaran
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
This petition has been filed seeking direction to direct the respondents No.1 and 2 not to harass the Petitioner.
https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.7583 of 2022
2. The learned counsel appearing for the petitioner submits that the respondent police harassed the petitioner under the guise of enquiry.
3. The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the defacto complainant against the petitioner, petition enquiry is pending on the file of the respondent police
4. Heard the learned Counsel for the petitioner and learned Additional Public Prosecutor for the respondent police.
5. It is the grievance of the petitioner that the respondent police has been harassing him under the guise of an enquiry/investigation and hence, has invoked the inherent powers of this Court under Section 482 of Cr.P.C.
6. An enquiry into a non cognizable offence or a cognizable offence is the unfettered powers of the Investigation Officers so long as the power to investigate/enquire into these offences are legitimately exercised within the frame work of Chapter XII of the Code of Criminal Procedure. Though the Code of Criminal Procedure empowers the Magistrate to be a guardian in all the stages of the police investigation, there is no power envisaging him to interfere with the actual investigation or the mode of investigation. It is in this background that numerous petitions complaining of harassment are being https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.7583 of 2022 reported and filed before this Court seeking for directions to refrain the police officials from harassing the persons named in a complaint.
7. This Court, exercising its power under Section 482 of the Criminal Procedure Code normally would not interfere with the investigation conducted by a police officer. Nevertheless, it would also not turn a blind eye to instances of harassment by the police under the guise of investigation is brought to its notice.
8. In the present case in hand, the petitioner has complained of harassment by the police based on a complaint and seek for this Court's intervention by way of a direction. The term 'harassment' by itself has a very wide meaning and hence, what could be harassment to the petitioner may not be the same to the police officer.
9. In order to circumvent such situations, the following guidelines are issued:
a)While summoning any person named in the complaint or any witness to the incident complained of, the police officer shall summon such person through a written summon under Section 160 Cr.P.C., specifying a particular date and time for appearing before them for such an enquiry/investigation.
https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.7583 of 2022
b) The respondent police is directed to serve summons mentioning the CSR number, date of complaint and the name of the complainant
c)The minutes of the enquiry shall be recorded in the general diary/station diary/daily diary of the police station.
d)The police officer shall refrain himself or herself from harassing persons called upon for enquiry/investigation.
e)The guidelines stipulated for preliminary enquiry or registration of FIR by the Hon'ble Supreme Court in Lalita Kumari Vs. Government of Uttar Pradesh and others [2014 (2) SCC (1)] shall be strictly adhered to.
10. With the above observations and direction, the Criminal Original Petition stands disposed of.
25.04.2022 Internet:Yes Index:Yes/No Speaking/Non speaking order mga To
1. The Superintendent of Police, Thanjavur District, Thanjavur.
https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.7583 of 2022
2. The Inspector of Police, Kabisthalam Police Station, Papanasam Taluk, Thanjavur District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.7583 of 2022 G.K.ILANTHIRAIYAN.J., mga Crl.O.P.(MD) No.7583 of 2022 25.04.2022 https://www.mhc.tn.gov.in/judis