Madras High Court
V.C.Rajendran vs State Rep By on 4 May, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 04.05.2016 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.OP(MD)No.7315 of 2016 and Crl.MP(MD) NO.3707 of 2016 1.V.C.Rajendran 2.V.C.Selvam @ Selvaraj 3.V.C.Maharajan 4.V.C.Murugan 5.V.C.Dharmar @ Dharmaraj 6.Pandi ..Petitioners Vs 1.State rep by The Inspector of Police Eriyodu Police Station in Cr.No.41/16 Dindigul District. 2.R.Dawood Hussain Sub Inspector of Police Eriyodu Police Station Dindigul District. .. Respondents Prayer:- Criminal Original Petition filed under Section 482 of Cr.P.C. to call for the records relating to the case in Cr.No.41/16 on the file of the respondent/complainant and quash the same in respect of the petitioners/accused. !For Petitioner : Mr.Gopalakrishna Lakshman Raju Senior Counsel for Mr.R.Venkateswaran For Respondents : Mrs.S.Prabha Govt.Advocate [crl.side] :ORDER
This petition has been filed to call for the records relating to the case in Cr.No.41/16 on the file of the respondent/complainant and quash the same in respect of the petitioners/accused.
2. Heard the learned counsel for the petitioners and the learned Government Advocate [crl.side] appearing for the State.
3. On the complaint lodged by Dawood Hussain, the Sub Inspector of Police, Eriyodu Police Station, the Inspector of Police registered a case in Cr.No.41/2016 on 03.02.2016 for offences u/s 147 and 307 IPC against the petitioners herein, challenging which the petitioners have approached this Court for quashing the FIR.
4. It is the case of the prosecution that on 03.02.2016, around 3.00 p.m., when Dawood Hussain, the Sub Inspector of Police and his party were conducting vehicular check, the petitioners and other accused came in convoy by Scorpio TN-47-AB-5 ; Star City TN-57-AJ-7372 ; Hero Honda Splendor TN- 59-T-8818 ; and Hero Shine TN-57-AM-9087 and when the police party wanted to stop them, they challenged the police party and tried to run over them. The police were not able to intercept the accused who made good their escape. But, the police were able to seize the motor cycles which were abandoned by the accused, who got into the four wheelers and escaped.
5. The learned Senior Counsel appearing for the counsel on record submitted that on the face of it, the FIR appears incredible and deserves to be quashed. He placed strong reliance on the judgment of the Supreme Court in Baijnath Jha v. Sita Ram and another [(2008) 8 SCC 77], wherein, the Supreme Court extracted the relevant paragraphs from State of Haryana v. Bhajan Lal [1992 SCC (Cri) 427]. The learned Senior Counsel relied upon paragraphs 102(5) and 102(7) which read as follows:
"102(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused.
102(6) ......
102(7) Where a criminal proceeding is manifestly attended with mala fides and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge."
6. Per contra, the learned Government Advocate (Crl.Side) submitted that the petitioners are notorious accused and gave the catalogue of cases registered against them.
Sl.No. Crime No., Charging Sections & Police Station Result I. V.C.Rajendran, Rowdy H.S.No.418/1991
1. Crime No.326/87 u/s.147, 148, 324, 302, 506(ii) IPC of Dindigul West PS Acquitted
2. Crime No.58/96 u/s. 147, 448, 342, 323 @ 376, 511, 506(ii) IPC of Vadamadurai Acquitted
3. Crime No.167/98 u/s 147, 148, 302 IPC of Vadamadurai P.S. Acquitted
4. Crime No.32/2000 u/s. 147, 148, 324, 452, 397, 506(ii) IPC 3(i) TNPPDL Act of Vadamadurai PS Pending Trial
5. Crime No.1661/90 u/s.452, 323, 506(ii) IPC of Dingigul Town North PS Acquitted
6. Crime No.736/91 u/s.147, 148, 341, 323, 324 @ 307 IPC of Dindigul Town North PS Acquitted
7. Crime No.58/94 u/s.147, 323, 382, 148, 354, 506(i) IPC of Dindigul Town North PS Acquitted
8. Crime No.87/96 u/s.147, 341, 325, 148, 354, 506(i) IPC of Dindigul Town North PS PT
9. Crime No.1554/92 u/s.147, 148, 323, 324, 307 IPC of Dindigul Taluk PS Acquitted
10. Crime No.529/92 u/s. 382 IPC of Dindigul Taluk PS PT
11. Crime No.132/93 u/s.341, 353, 307 IPC of Dindigul Taluk PS Acquitted
12. Crime No.1113/93 u/s 5 of Explosives Substance Act & 25(i)(a) Arms Act of Dindigul Taluk PS PT
13. Crime No.438/97, u/s.147, 341, 323, 307 IPC of Vedasandur PS Acquitted
14. Crime No.150/98 u/s.397 IPC of Vedasandur PS Acquitted
15. Crime No.511/99 u/s.379, 427 IPC of Vedasandur PS Acquitted 16 Crime No.212/92 u/s 20(i)(b) NDPS act & 5(1) of Explosives Substances Act of Vedasandur PS Acquitted
17. Crime No.438/97 u/s.147, 341, 323, 307 IPC of Vedasandur PS Acquitted
18. Crime No.988/99 u/s.147, 148, 323, 365, 307 IPC of Oddachanthram PS Acquitted
19. Crime No.516/91, u/s.147, 148, 341, 324, 506(i) IPC of Eriodu PS Acquitted
20. Crime No.162/94 u/s.147, 341, IPC of Eriodu PS Acquitted
21. Crime No.50/96 u/s.394 IPC -do- Acquitted dt.17.04.2000
22. Crime No.96/96 u/s.363 @ 302, 201 IPC of Eriodu PS M.F.
23. Crime No.259/2003 u/s.147, 148, 341, 506(ii) IPC Acquitted dt 16.12.2003
24. Crime No.106/96 u/s.147, 447, 427 IPC of Eriodu PS Acquitted
25. Crime No.107/96 u/s.147, 447, 427 IPC of Eriodu PS Acquitted
26. Crime No.108/96 u/s.363, 511 IPC of Eriodu PS Acquitted
27. Crime No.259/97 u/s.147, 148, 341, 324, 506(ii) IPC of Eriodu PS Acquitted
28. Crime No.320/97 u/s.341, 506(i) IPC of Eriodu PS Acquitted
29. Crime No.220/99 u/s.363, 341, 323, 354, 506(i) IPC of Eriodu PS Acquitted
30. Crime No.227/99 u/s.147, 148, 323,354, 506(ii) IPC -do- Acquitted dt.01.06.2004
31. Crime No.98/96 u/s.147, 148, 323, 354, 506(ii) IPC -do- Acquitted dt.06.01.2011
32. Crime No.44/2000 u/s.147, 148, 506(ii) IPC -do- Pending trial
33. Crime No.49/2000 u/s.147, 148, 506(ii) 427 IPC -do- Pending Trial
34. Crime No.51/2000 u/s.147, 148, 506(ii) 153(A), 307 IPC r/w 3(1) TNPPDL Act - do-
Acquitted
35. Crime No.52/2000 u/s.147, 148, 427, 506(ii) r/w. 3(1) TNPPDL Act -do- Pending Trial
36. Crime No.80/2006 u/s.147, 148, 341, 506(ii) 294(b) IPC -do- Pending Trial
37. Crime No.289/2012, u/s.147, 148, 341, 324, 307 IPC -do- UI
38. Crime No.03/2015 u/s.107 Cr.P.C. Pending proceedings
39. Crime No.302/2012 u/s.341, 392, 397, 506(ii) IPC of Eriodu PS PT
40. Crime No.485/06 u/s.147, 148, 341, 307 IPC of Vedasandur PS PT
41. Crime No.262/97 u/s.294(b), 506(i) IPC of Vadamadurai PS PT
42. Crime No.195/2007 u/s.379, 25(i) MMDR Act of Eriodu PS PT
43. Crime No.355/07 u/s.147, 148, 341, 364, 506(ii) IPC r/w 25(i) Arms Act of Vadamadurai PS PT
44. Crime No.679/2007 u/s.363, 379, 506(ii) IPC of Vadamadurai PS PT
45. Crime No.17/08 u/s.323, 379, 506(ii) IPC of Eriodu PS Acquitted
46. Crime No.45/08 u/s.387 IPC of Vedasandur PS PT
47. Crime No.301/09 u/s.294(b), 323, 506(ii), 420, 511 IPC of Vedasandur PS PT
48. Crime No.45/08 u/s.147, 148, 394, 353, 324, 307, 506(ii) IPC 3 of TNPPDL Act of Sekkanuranee PS PT
49. Crime No.408/10 u/s.307, 387, 506(ii) IPC - ground case for Goonda Act of Eriodu PS PT
50. Crime No.411/10 u/s.323, 387, 506(ii) IPC of Eriodu PS PT
51. Crime No.7/11 u/s.379 IPC 25(i) MMDR Act of Eriodu PS PT
52. Crime No.24/11 u/s.341, 506(ii), 109 IPC of Eriodu PS PT
53. Crime No.25/11 u/s.294(b), 323, 324, 354, 506(i) IPC of Eriodu PS PT
54. Crime No.289/12 u/s.147, 148, 341, 324, 307 IPC of Eriodu PS UI
55. Crime No.302/12 u/s.341, 392, 506(ii) IPC of Eriodu PS PT
56. Crime No.40/2016 u/s.147, 307 IPC Under investigation
57. Crime No.41/2016 u/s.147,307 IPC Under investigation II. V.C.Dharmar, HS Rowdy HS No.24/2006
1. Crime No.291/01 u/s.366, 368 @ 366 r/w 109 IPC of Eriodu PS PT absconding
2. Crime No.67/06 u/s.323, 324 IPC of Eriodu PS Absconding
3. Crime No.80/06 u/s.147, 148, 341, 294(d), 506(ii) IPC of Eriodu PC "
4. Crime No.411/2010 u/s.323, 387, 506(ii) IPC of Eriodu PS "
5. Crime No.167/1998 u/s.147, 148, 302 IPC of Vadamadurai PS "
6. Crime No.301/2009 u/s.294(b), 323, 506(ii) IPC of Vedasandur PS "
7. Crime No.251/2004 u/s.294(b), 427, 387 IPC of Eriodu PS "
8. Crime No.6/2012 u/s.147, 148, 341, 307, 366 IPC of Eriodu PS "
9. Crime No.25/2011 u/s.294(b), 323, 324, 506(ii) IPC "
10. Crime No.86/11 u/s.109 IPC of Eriodu Police Station "
11. Crime No.289/12 u/s.147, 148, 341, 324, 307 IPC of Eriodu Police Station "
12. Dindigul City North PS Crime No.602/14 u/s.147, 148, 452, 302, 506(ii) IPC of Eriodu PS "
13. Crime No.65/15 u/s.397 IPC "
7. From the details given above, it is apparent that the petitioners are not ordinary persons and the petitioners 1 to 5 are brothers, who are into the business of committing crimes as a family enterprise.
8. Looked at from this angle, it cannot be inferred that the FIR defies credulity. Therefore, the allegations in the FIR do not pass muster the law laid down by the Supreme Court in Bajanlal's case for quashing the FIR.
In the result, the petition is devoid of merits and the same is dismissed. Consequently, connected miscellaneous petition is closed.
To
1.State rep by The Inspector of Police Eriyodu Police Station in Cr.No.41/16 Dindigul District.
2.R.Dawood Hussain Sub Inspector of Police Eriyodu Police Station Dindigul District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..