Madras High Court
P.S.Thiyagarajan vs R.Akila
Author: P.N. Prakash
Bench: P.N.Prakash
Crl.R.C.No.1408 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON :15.10.2019
DELIVERED ON :17.10.2019
CORAM
THE HONOURABLE Mr.JUSTICE P.N.PRAKASH
Crl.R.C.No.1408 of 2012
P.S.Thiyagarajan .. Petitioner/
Accused
Vs.
R.Akila .. Respondent/
Complainant
Criminal Revision filed under Section 397(1) r/w.401 Cr.P.C against
the order dated 18.09.2012 passed in C.M.P.No.5711 of 2012 in
S.T.C.No.183/2012 on the file of the Judicial Magistrate (Fast Track Court
No.II), Erode by allowing the present criminal revision petition.
For Appellant : Mr.I.C.Vasudevan
For Respondent : Notice sent service awaited
ORDER
This revision is directed against the order dated 18.09.2012 passed in C.M.P.No.5711 of 2012 in S.T.C.No.183/2012 by the Judicial Magistrate (Fast Track Court No.II), Erode.
http://www.judis.nic.in 1/6 Crl.R.C.No.1408 of 2012
2. For the sake of convenience, the parties will be referred to by their name.
3. It is the case of Akila that Thiyagarajan represented to her that he is the Proprietor of Gomathi Tex and borrowed Rs.1,80,000/- (Rupees One Lakh Eighty Thousand) on 01.04.2009 for his business purposes. Towards the said loan, he issued three cheques for Rs.60,000/- (Rupees Sixty Thousand only) each dated 06.04.2009, 13.04.2009 and 20.04.2009 drawn on the account of “Gomathi Tex” with Indusland Bank. When Akila presented the three cheques, they were dishonoured for insufficiency of funds. Therefore, Akila issued a statutory demand notice dated 05.08.2009 to Thiyagarajan calling upon him to pay the cheque amount.
4.On receipt of the notice, Thiyagarajan issued a reply notice dated 21.08.2009 disputing the debt. Therefore, Akila initiated a prosecution in S.T.C.No.183 of 2012 before the Judicial Magistrate, Fast Track Court II, Magisterial Level, Erode under Section 138 of the Negotiable Instruments Act, 1881 against Thiyagarajan. Thiyagarajan entered appearance and contested the case. He took a defence that the bank account, on which the impugned cheques were issued, is in the name of his son T.Sudhakar and that he was only a “Mandate Holder” and therefore, he http://www.judis.nic.in 2/6 Crl.R.C.No.1408 of 2012 cannot be prosecuted. At that juncture, Akila filed a petition in Crl.M.P.No.5711 of 2012 in S.T.C.No.183 of 2012 under Section 216 Cr.P.C for framing a charge under Section 420 IPC against Thiyagarajan.
5.After hearing either side, the trial Court has allowed Crl.M.P.No.5711 of 2012 on 18.09.2012, aggrieved by which Thiyagarajan is before this Court by filing the present revision under Section 397 r/w.401 Cr.P.C.
6.Heard learned counsel for Thiyagarajan, who submitted that the Fast Track Court, where the prosecution under Section 138 of the Negotiable Instruments Act is pending, has no jurisdiction to try a case under Section 420 IPC.
7.This Court is unable to countenance this submission because the Negotiable Instruments Act does not contemplate the creation of any Special Court for trial of cases under Section 138 of the Negotiable Instruments Act. In other words, the Fast Track Court, Magisterial level, is not a special Court under the Negotiable Instruments Act, but a regular Court that has been constituted by the Government with the approval of the High Court for speedy disposal of Negotiable Instruments Act cases. The FTC Magistrate is like any other Judicial Magistrate and has all the powers to try magisterial offences under Indian Penal Code and other penal laws. http://www.judis.nic.in 3/6 Crl.R.C.No.1408 of 2012
8. Coming to the facts of this case, it is prima facie clear that Thiyagarajan had represented himself as Proprietor of Gomathi Tex and has obtained the loan from Akila. In the three impugned cheques, he has signed for Gomathi Tex. Beneath his signature, there are two expressions “Proprietor/Mandate Holder”. Had he struck off the word “Proprietor”, then one can say that Akila knew that he was only a Mandate Holder of Gomathi Tex. In the reply notice dated 21.08.2009, it is clearly stated as follows:
“Please take notice that I am instructed by my client P.S.Thiyagarajan, son of Subramani Mudaliar, Proprietor:
“Gomathi Tex”, No.11-C, Akilmedu 2nd Street, Erode – 638 001, to issue this registered reply notice to your notice dated 5.8.2009 issued on behalf of your client R.Akila, wife of V.Ramalingam, residing at 13/A, Gandhipuram, 3rd Cross, Pallipalayam, Erode – 638 006, Erode Taluk.” (emphasis supplied)
9. Even in the reply notice, he had not stated that he was only a “Mandate Holder”. The trial Court has given cogent reasons for allowing the petition in Crl.M.P.No. 5711 of 2012 filed for alteration of charges which does not warrant interference. The trial Court has rightly placed reliance on Section 255(3) and Section 259 Cr.P.C for allowing the prayer of Akila to alter the charge.
http://www.judis.nic.in 4/6 Crl.R.C.No.1408 of 2012 In the result, this Criminal Revision is devoid of merits and the same is dismissed.
17.10.2019 Speaking Order: Yes/No Index: Yes/No gpa To
1. Judicial Magistrate (Fast Track Court No.II), Erode
2. The Public Prosecutor Madras High Court Chennai http://www.judis.nic.in 5/6 Crl.R.C.No.1408 of 2012 P.N. PRAKASH, J.
gpa Pre-delivery order in Crl.R.C.No.1408 of 2012 17.10.2019 http://www.judis.nic.in 6/6