Madras High Court
Y.John David Paul vs State Represented By on 22 June, 2021
Author: A.D. Jagadish Chandira
Bench: A.D. Jagadish Chandira
Crl. O.P. No. 9089 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.06.2021
CORAM
THE HON'BLE MR. JUSTICE A.D. JAGADISH CHANDIRA
Crl. O.P. No. 9089 of 2021
Y.John David Paul ... Petitioner/2nd Accused
-vs-
State Represented by
The Inspector of Police,
T-11, Thiruninravur Police Station,
Chennai. ... Respondent/Complainant
Prayer:- Criminal Original Petition filed under Section 438 of the Code of
Criminal Procedure, 1973, praying to grant anticipatory bail to the Petitioner in
the event of arrest by the Respondent Police concerned in Crime No. 640 of
2021 dated 03.09.2020 on the file of the Respondent Police.
For Petitioner : Ms. S.Priyadarshini
For Respondent : Mr. J.C.Durairaj,
Counsel appearing for the Government
ORDER
(The case has been heard through video conference) The Petitioner, who apprehends arrest at the hands of the Respondent Police for the offences punishable under Sections 294(b), 324, 307 and 506(ii) of the Indian Penal Code, 1860, in Crime No. 640 of 2020 on the file of the Respondent Police, seeks anticipatory bail. https://www.mhc.tn.gov.in/judis/ 1/6 Crl. O.P. No. 9089 of 2021
2. The case of the prosecution as per the defacto complainant, viz., Pushparaj, is that he is a painter and his wife is engaged in selling fruits in a pushcart. While so, one Sakthivel had borrowed a sum of Rs. 2 Lakh from the defacto complainant and he had repaid the amount of Rs. 1,19,000/- and he died without repaying the balance amount of Rs. 81,000/-. Therefore, the defacto complainant had demanded the same from the wife of the deceased Sakthivel. Due to which, the wife of the deceased along with other accused called the defacto complainant over phone and threatened him not to demand the balance amount and thereafter, on the date of occurrence, the accused had called the defacto complainant and asked him to come and collect the money due to him. When the defacto complainant had gone to the place to collect money, the accused had assaulted him with knife and caused injuries. Hence the complaint.
3. The Learned Counsel for the Petitioner would submit that this is the fifth application for anticipatory bail and the earlier applications filed in Crl. O.P. No. 16036 and 18079 of 2020 and Crl. O.P. Nos. 1225 and 5066 of 2021 were dismissed on 09.10.2020, 18.11.2020, 01.02.2021 and 16.03.2021 respectively. She would further submit that the defacto complainant had harassed one Bhavani who is known to him and when she had questioned him, https://www.mhc.tn.gov.in/judis/ 2/6 Crl. O.P. No. 9089 of 2021 a false complaint has been given against the Petitioner. Hence, she prays for grant of anticipatory bail to the Petitioner.
4. The Learned Counsel appearing for the Government would submit that in this case, the Petitioner has assaulted the defacto complainant with knife and iron rods and caused injury on his head. He would further submit that this is the fifth application for anticipatory bail before this Court. He would further submit that this Court taking into consideration that the Petitioner is a habitual offender and a history sheeted rowdy against whom there are four previous cases, had dismissed the earlier applications for anticipatory bail. He had also enclosed the list of previous cases against the Petitioner, which are detailed below:-
S. No. Crime No. Offences U/s. 1 Cr. No. 1152 of 2007 Sec. 302 of I.P.C. T-11 Thiruninravur P.S. 2 Cr. No. 305 of 2013 Sec. 7(1)(a) of CLA Act T-9 Pattabiram P.S. 3 Cr. No. 278 of 2013 Sec. 420 of I.P.C. Kayatharu P.S. 4 Cr. No. 1165 of 2007 Sec. 147, 148, 336, 427 and 395
T-11 Thiruninravur P.S. of I.P.C. r/w 283 of TNPPDL Act 5 Cr. No. 639 of 2020 Sec. 341, 294(b), 336, 427, 392, T-11 Thiruninravur P.S. 397 and 506(ii) of I.P.C. https://www.mhc.tn.gov.in/judis/ 3/6 Crl. O.P. No. 9089 of 2021 He would further submit that the investigation is still pending and that there is no change of circumstances after the dismissal of the earlier applications. Hence, he vehemently opposed for the grant of anticipatory bail to the Petitioner.
5. Heard the Learned Counsels and perused the earlier dismissal orders dated 09.10.2020, 18.11.2020, 01.02.2021 and 16.03.2021.
6. This Court taking into consideration the nature of offence committed by the Petitioner, the antecedants of the Petitioner had dismissed the earlier applications on the ground that the Petitioner is not only a habitual offender, but also a history sheeted rowdy in the concerned Police Station. There is no change of circumstances after the dismissal of the earlier applications. Hence, this Court is not inclined to grant anticipatory bail to the Petitioner.
7. Accordingly, this Criminal Original Petition is dismissed.
22.06.2021 vjt Index: Yes/No Internet: Yes/No https://www.mhc.tn.gov.in/judis/ 4/6 Crl. O.P. No. 9089 of 2021 To
1. The Inspector of Police, T-11, Thiruninravur Police Station, Chennai.
2. The Judicial Magistrate II, Thiruvallur.
3. The Public Prosecutor, Madras High Court, Chennai - 600 104.
https://www.mhc.tn.gov.in/judis/ 5/6 Crl. O.P. No. 9089 of 2021 A.D. JAGADISH CHANDIRA, J.
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