Madras High Court
Lingam vs State Represented By on 8 March, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.(MD)No.14514 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.03.2022
CORAM:
THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD)No.14514 of 2020
in
Crl.M.P.(MD)No.6820 of 2020
Lingam ...Petitioner
Vs.
1.State Represented by
The Inspector of Police,
Vilakuthoon Police Station,
Madurai, Madurai District.
Crime No.98/2019
2. Chandramohan ... Respondents
Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C.to call
for the records relating to the FIR dated 09.02.2019 in Crime No.98 of 2019
pending on the file of the first respondent Police and quash the same.
For Petitioner : Mr.K.Samidurai
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor
For R2 : Mr.M.Rajaraman
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.14514 of 2020
ORDER
This Criminal Original Petition has been filed to quash the proceedings in Crime No. 98 of 2019 on the file of the first respondent police.
2.The case of the prosecution is that the petitioner had collected a sum of Rs.6,55,588/- from 19.10.2018 to 24.11.2018, under various vouchers from the retail stores to whom the defacto complainant had supplied Palm Oil and after collecting the same, the petitioner not given to the defacto complainant. With the above allegations, the respondent police registered the above FIR.
3.The learned Counsel appearing for the petitioner would submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 98 of 2019 for the offences under Sections 408 & 420 IPC.
4.The learned Additional Public Prosecutor would submit that the investigation is completed and the respondent police are about to file the final report before the concerned court.
5.Heard both sides and perused the materials available on record. https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.14514 of 2020
6. It is seen from the First Information Report that there are specific allegation as against the petitioner, which has to be investigated. Further the FIR is not an encyclopedia and it need not contain all facts. Further, it cannot be quashed in the threshold. This Court finds that the FIR discloses prima facie commission of cognizable offence and as such this Court cannot interfere with the investigation. The investigating machinery has to step in to investigate, grab and unearth the crime in accordance with the procedures prescribed in the Code.
7.It is also relevant to rely upon the judgment of the Hon'ble Supreme Court of India passed in Crl.A.No.255 of 2019 dated 12.02.2019 - Sau. Kamal Shivaji Pokarnekar vs. the State of Maharashtra & ors., as follows:-
"4. The only point that arises for our consideration in this case is whether the High Court was right in setting aside the order by which process was issued. It is settled law that the Magistrate, at the stage of taking cognizance and summoning, is required to apply his judicial mind only with a view to taking cognizance of the offence, or in other words, to find out whether a prima facie case has been made out for summoning the accused persons. The learned Magistrate is not required to evaluate the merits of the material or evidence in support of the complaint, because the Magistrate must not undertake the exercise to find out whether the materials would lead to a conviction or not.
5. Quashing the criminal proceedings is called for only in a case where the complaint does not disclose any offence, or is frivolous, vexatious, https://www.mhc.tn.gov.in/judis or oppressive. If the allegations set out in the Crl.O.P.(MD)No.14514 of 2020 complaint do not constitute the offence of which cognizance has been taken by the Magistrate, it is open to the High Court to quash the same. It is not necessary that a meticulous analysis of the case should be done before the Trial to find out whether the case would end in conviction or acquittal. If it appears on a reading of the complaint and consideration of the allegations therein, in the light of the statement made on oath that the ingredients of the offence are disclosed, there would be no justification for the High Court to interfere.
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9. Having heard the learned Senior Counsel and examined the material on record, we are of the considered view that the High Court ought not to have set aside the order passed by the Trial Court issuing summons to the Respondents. A perusal of the complaint discloses that prima facie, offences that are alleged against the Respondents. The correctness or otherwise of the said allegations has to be decided only in the Trial. At the initial stage of issuance of process it is not open to the Courts to stifle the proceedings by entering into the merits of the contentions made on behalf of the accused. Criminal complaints cannot be quashed only on the ground that the allegations made therein appear to be of a civil nature. If the ingredients of the offence alleged against the accused are prima facie made out in the complaint, the criminal proceeding shall not be interdicted."
8.In view of the above discussion, this Court is not inclined to quash the First Information Report. Hence this Criminal Original Petition stands dismissed. However, the first respondent police is directed to complete the investigation and file final report before the concerned Magistrate, within a https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.14514 of 2020 period of twelve weeks from the date of receipt of a copy of this Order. Consequently, connected miscellaneous petition is closed.
08.03.2022
Index : Yes / No
Internet : Yes/ No
PNM
Note:
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To:
1.The Inspector of Police, Vilakuthoon Police Station, Madurai, Madurai District.Crime No.98/2019
2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.14514 of 2020 G.K.ILANTHIRAIYAN,J.
PNM ORDER IN Crl.O.P.(MD)No.14514 of 2020 in Crl.M.P.(MD)Nos.6820 of 2020 08.03.2022 https://www.mhc.tn.gov.in/judis