Madras High Court
Bharani Raj vs The Inspector Of Police on 27 February, 2024
Crl.O.P.(MD).No.8143 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Reserved On : 24.11.2023
Pronounced On : 27.02.2024
CORAM
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
Crl.O.P(MD).Nos.8143, 8281 of 2021 and 13926 of 2020
and
Crl.M.P(MD).Nos.6386 of 2020
& 4205, 4206, 4246 and 4247 of 2021
Crl.O.P(MD).No.8143 of 2021:
Bharani Raj ... Petitioner/Accused No.5
Vs.
1.The Inspector of Police,
District Crime Branch,
Karur. ... Respondent/Complainant
2. The Tahsildar,
Kulithalai,
Karur District. ... Respondent No.2/Defacto Complainant
PRAYER: Criminal Original Petition has been filed under Section 482 of
Cr.P.C., to call for the records pertaining to C.C.No.30/2020 on the file of
Judicial Magistrate No.II, Kulithalai and quash the Charges under sections
120-B, 420, 464, 465, 468, 471 and 474 of Indian Penal Code so far as the
Petitioner herein Accused No.5.
1/9
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD).No.8143 of 2021
Crl.O.P(MD).No.8281 of 2021:
Mallika ... Petitioner/Accused No.6
Vs.
1. The Inspector of Police,
District Crime Branch,
Karur. ... Respondent No.1/Complainant
2. The Tahsildar,
Kulithalai,
Karur District. ... Respondent No.2/Defacto Complainant
PRAYER: Criminal Original Petition has been filed under Section 482 of
Cr.P.C., to call for the records pertaining to C.C.No.30/2020 on the file of
Judicial Magistrate No.II, Kulithalai and quash the Charges under sections
120-B, 420, 464, 465, 468, 471 and 474 of Indian Penal Code so far as the
Petitioner herein Accused No.6.
Crl.O.P(MD).No.13926 of 2020:
Lalitha ... Petitioner/Accused No.4
Vs.
1. The Inspector of Police,
District Crime Branch,
Karur. ... Respondent/Complainant
2. The Tahsildar,
Kulithalai,
Karur District. ... Respondent No.2/Defacto Complainant
2/9
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD).No.8143 of 2021
PRAYER: Criminal Original Petition has been filed under Section 482 of
Cr.P.C., to call for the records pertaining to C.C.No.30/2020 on the file of
Judicial Magistrate No.II, Kulithalai and quash the Charges under sections
120-B, 420, 464, 465, 468, 471 and 474 of Indian Penal Code so far as the
Petitioner herein Accused No.4.
For Petitioner : Mr.S.Jayavel (in all Cases)
For Respondents : Mr.M.Muthumanikkam,
Government Advocate(Crl.Side)
(in all Cases)
COMMON ORDER
These Criminal Original Petitions have been filed to quash the proceedings in C.C.No.30 of 2020 on the file of the learned Judicial Magistrate No.II, Kulithalai.
2.The second respondent gave a complaint to the first respondent on 07.06.2015 with the false allegation of forgery in respect of the Government land, A1 and A2 demanded patta by submitting the application to the jurisdiction Deputy Thasildhar. The Deputy Thasildhar, rejected the claim on the ground that the land is Government land. In spite of that, the Petitioner/Accused 3/9 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.8143 of 2021 No.6 in Crl.O.P.(MD).No.8281 of 2021 managed to get chitta in the name of the A1 and A2 and transfer was effected. In the said document, the petitioners/A4 to A6 are the attesting witnesses. Hence, all conspired together to usurp the Government property by forging the government record and registered the document in their name. On the basis of the complaint given by the second respondent, the first respondent Police registered the case in Crime No.17 of 2015 for the offence under Sections 120(B), 420, 464, 465, 468, 471 and 474 of IPC. After completion of investigation, the final report was filed and the same was taken on file in C.C.No.30 of 2020, by the learned Judicial Magistrate No.II, Kulithalai. Hence, the present petition has been filed to quash the proceedings.
3.The learned counsel appearing for the petitioners/Accused No.4 to 6 submitted that they are only attestors of the documents and they have no knowledge about the character of the land. Hence, he seeks for quashment of the proceedings.
4.The learned Additional Public Prosecutor submitted that the petitioners are the close relative of the Accused No.1 to 3 and they are from the same villagers. He further submitted that they have knowledge about the land that it 4/9 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.8143 of 2021 belongs to the Government. In the said circumstances, the investigating agency conducted the investigation and filed the final report for the alleged offence under Sections 120(B), 420, 464, 465, 468, 471 and 474 of IPC. It is not necessary at this stage to prove the knowledge. The factum of the knowledge is state of mind of the accused and it is a matter for trial. Hence, he seeks for dismissal of quash the proceeding.
5.This court considered the submission made on either side and also perused the record and also final report. The final report is made with the following allegation:
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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.8143 of 2021 3 tJ vjphpfs; 6 tJ vjphpapd; cjtpa[ld;
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thpir vz;/3 ehuhazrhkp Mfpnahh;fspd;
bgah;fisa[k; Tl;lhf nrh;j;J nghypahf Mtzk;
jahh; bra;J mij itj;J 1. 2 tJ vjphpfs; 3tJ
vjphpf;F Fspj;jiy rhh;gjpt[ mYtyfj;jpy; itj;J Mtz vz;/1760-2014 d; go 16/07/2014 k; njjp fpiuak; bfhLj;Js;shh;fs;/ nkw;go ,lkhdJ muRf;F brhe;jkhdJ vd bjhpe;Jk; nkw;go Mtzj;jpy; 4. 5.
6 tJ vjphpfs; rhl;rp ifbaGj;J nghl;Ls;shh;fs;/
nkw;go vjphpfs; midtUk; nrh;e;J Tl;L rjp
bra;J muR Mtzj;jpy; nghypahf bgah; nrh;j;J
bgha;ahd Mtzj;ij Vw;gLj;jp mjid cz;ik
nghy gad;gLj;jp Mjhak; mile;J muir Vkhw;wp ek;gpf;if nkhro bra;J Fw;wk; g[hpe;Js;shh;fs;/ vdnt vjphpfs; rl;lg;gphpt[ 120(B). 420. 464. 465. 468.
471. 474 IPC go jz;of;fg;gl ntz;oa Fw;wthspfs; Mfpwhh;fs;/ ,Jnt Fw;wk;/
6.From the above reading, it is clear that the A4 in Crl.O.P.(MD).No.13926 of 2020 is the son of A2, A5 is the wife of A1, A6 is the family friend of the A5. All are from the same village. Hence, the required knowledge about the character of the property is legally presumed. The said land situated adjacent to the Government School. In all the revenue records, the land was stated as the 6/9 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.8143 of 2021 Government land. In the said circumstances, they forged the chitta and got the registration with active connivance with the other accused. The Honourable Supreme Court in the case A.S.Krishnan and others Vs. State of Kerala reported in 2004 11 SCC 576, held that the knowledge is an awareness on the part of the person concerned indicating his state of mind. Hence, whether the petitioner is having knowledge about the land is matter for trial. Further, the defence of the petitioners cannot be looked into under Section 482 of Cr.P.C., jurisdiction. Hence, in all aspects, this petition is liable to be dismissed.
7.Accordingly, these Criminal Original Petitions are dismissed. Consequently, the connected Criminal Miscellaneous Petitions are closed.
27.02.2024 NCC : Yes/No Index : Yes/No Internet: Yes/No vsg 7/9 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.8143 of 2021 To
1. The Judicial Magistrate No.II, Kulithalai.
2.The Inspector of Police, District Crime Branch, Karur.
3. The Tahsildar, Kulithalai,Karur District.
4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. 8/9 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.8143 of 2021 K.K.RAMAKRISHNAN, J.
vsg Crl.O.P(MD).No.8143 of 2021 27.02.2024 9/9 https://www.mhc.tn.gov.in/judis