Madras High Court
Special Court For Mp/Mla Cases At ... vs The State Rep.By
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.O.P.Nos.7546 of 2022
etc. cases
Crl.OP Nos.7546, 3155, 3166,7543, 7545 of 2022
and Crl OP (MD) Nos.7502 and 12616 of 2022
N.ANAND VENKATESH, J.
The matter was posted under the caption for being mentioned today.
The learned Additional Public Prosecutor on instructions submitted that at
Paragraph No.14, this Court had quashed the petitions which were at the stage
of FIR and permitted the proceeding to go on, where it is pending at the stage
of assigning calender case numbers.
2. The learned Additional Public Prosecutor brought to the notice of
this Court that even insofar as the Crl OP No.7543 and 7545 of 2022, the
investigation was completed and final report was filed and it has already been
taken on file in CC No.142 of 2018 and CC No.42 of 2023. In view of the same,
learned Additional Public Prosecutor sought for correction at Paragraph 14 of
the order.
3. Paragraph 14 of the order shall read as follows :-
“14.In view of the above, the First Information Reports which are
the subject matter of Crl.OP.Nos.3155 of 2022 and 3166 of 2022
are hereby quashed. In the other five criminal original petitions, the
investigation was completed and final reports were filed and the
same have been taken on file in C.C.No.50 of 2021, by the learned
Judicial Magistrate – II, Erode, in C.C.No.39 of 2021, on the file of
the learned Judicial Magistrate, Srivilliputhur and in C.C No. 144 of
2022, on the file of the Judicial Magistrate-II Srivilliputhur, CC
No.44 of 2022, on the file of the Judicial Magistrate / Additional
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Crl.O.P.Nos.7546 of 2022
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Mahila Court, Ooty and C.C.No.42 of 2023 on the file of the Judicial
Magistrate/Additional Mahila Court, Tiruvarur. All these cases can be
clubbed together and heard as a single case before the concerned
Court. Accordingly, the proceedings which are the subject matter in
Crl.OP.No.7546, 7543, 7545 of 2022, Crl.OP. (MD).Nos. 7502 and
12616 of 2022 can be directed to be transferred to the file of the
Special Court for MP/MLA Cases at Chennai and it can be heard as
a single case by the learned Special Judge, in accordance with
N.ANAND VENKATESH.,J
rka/vca
law. The case files shall be transferred to the Special Court for
MP/MLA Cases, Chennai, within a period of four weeks from the
date of receipt of copy of this order. The prosecution shall give the
consolidated list of witnesses and the materials that are going to be
relied upon before the Court and the same shall be served on the
petitioner u/s.207 of Cr.P.C. Based on those materials, the Special
Court for MP/MLA Cases, Chennai, can frame charges and proceed
further in accordance with law. The proceedings shall be
completed within a period of three months, after the charges are
framed. “
4. The Registry is directed to carry out the necessary amendment
and issue fresh order copy.
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Crl.O.P.Nos.7546 of 2022
etc. cases
31.08.2023
rka
In the High Court of Judicature at Madras
Reserved on : Delivered on :
24.08.2023 29.08.2023
Coram :
The Honourable Mr.Justice N.ANAND VENKATESH
Criminal Original Petition Nos.7546, 3155, 3166, 7543, 7545 of 2022,
Crl.OP(MD).Nos.7502 and 12616 of 2022
and all connected pending Crl.MPs
Crl.OP.No.7546 of 2022
H.Raja, M/A-64
S/o.Hariharan ...Petitioner
.Vs.
1.The State rep.by
Inspector of Police
Erode Town Police Station
Erode District.
2.Nantha Kumar
Assistant Commissioner
Hindu Religious and Charitable
Endowment Department
Erode. ..Respondents/De facto Complainant
PRAYER: Criminal Original Petition under Section 482 of the Criminal Procedure
Code praying to call for the proceedings in C.C.No.50 of 2021, on the file of the
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Crl.O.P.Nos.7546 of 2022
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learned Judicial Magistrate No.II, Erode and quash the same.
For Petitioner in All : Mr.R.C.Paul Kanagaraj
Crl.O.P.Nos. for Mrs.P.J.Anitha
For Respondents in All : Mr.M.Babu Muthu Meeran
Crl.O.P.Nos. Additional Public Prosecutor for R1
COMMON ORDER
All these quash petitions pertains to the speech made by the petitioner in a meeting held at Dindigul on 17.09.2018, wherein he is said to have made insulting and derogatory remarks against those who are working in the HR & CE Department and demeaning the wives of those authorities working in the HR & CE Department.
2.The petitioner was a former member of Legislative Assembly and he holds an important position in a national party and he has many followers who are influenced by his words, thoughts and deeds.
3.Multiple Complaints came to be given against the petitioner in various places based on which First Information Reports were registered for various offences in the following manner:
Sl. Crl.OP.No. Name of the Police Crime No. Offence for which the FIR was No. Station registered
1. 3155 of 2022 Sivakanchi Police 505 of 2018 Sec. 294(b) and 504 of IPC Station, Kanchipuram.
2. 3166 of 2022 Karur Town Police 694 of 2018 Sec. 153(b) and 505(2) of IPC r/w.4/15
https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases Sl. Crl.OP.No. Name of the Police Crime No. Offence for which the FIR was No. Station registered Station. Sec. 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002.
3. 7543 of 2022 Ooty Central Town 963 of 2018 Sec. 294(b), 353 and 505(1)(a) of Police Station, Nilgiris. IPC r/w. Sec. 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002.
Sl. Crl.OP.No. Name of the Police Crime No. Offence for which the FIR was
No Station registered
4. 7545 of 2022 Thiruvarur Police 212 of 2018 Sec. 153,Sec 354, Sec. 355
Station of IPC r/w. Sec 4 of Tamil
Nadu Prohibition of
Harassment of Woman Act
2002.
5. 7546 of 2022 Erode Town Police 852 of 2018 Sec. 353, 294(b), 505(1)(a)
Station. IPC and Sec. 4 of Tamil Nadu
Prohibition of Harassment of
Woman Act, 2002.
6. Crl.OP(MD). Virudhunagar 339 of 2018 Sec.294(b), 353, 505 (1) (b)
No.7502 of 2022 Bazaar Police IPC r/w. Sec.4 of Tamil
Station. Nadu Prohibition of
Harassment of Woman Act
2002.
7. Crl.OP.(MD).No. Irukkangudi Police 208 of 2018 Sec.294(b), 353, 505(1)(b)
12616 of 2022 Station, IPC r/w. Sec.4 of Tamil
Virudhunagar. Nadu Prohibition of
Harassment of Woman Act
2002.
4.Heard Mr.R.C.Paul Kanagaraj, learned counsel for petitioner and Mr.Babu Muthu Meeran, learned Additional Public Prosecutor for State (R1). 5/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases
5.The petitioner is said to have made a public speech at Vedasanthoor Virudhunagar District in a Vinayagar Chaturthi function and in the course of his speech, he made the following comment:
“mwepiyaj; Jiw mjpfhhpfs; nfhapy; epy';fis y";rk; th';fpf; bfhz;L tpw;gid bra;fpd;wdh;/ ,e;j mjpfhhpfs; j';fs; tPl;Lg; bgz;fis tpiy ngrp tpw;gth;fs;
nghyj; jhd;/“
6.The various officers belonging to the HR & CE Department were aggrieved by the above scandalous statements made by the petitioner in the meeting and most of them came to know of it when it was published in the newspapers or when it was shared in the social media.
7.The learned counsel for the petitioner submitted that multiple Complaints cannot be investigated separately for the same incident and in most of the First Information Reports, the final report is yet to be filed and it is barred u/s. 468 of Cr.P.C. It was further submitted that there was absolutely no investigation on the source of information and at the best, the information based on which the Complaint was given, was only in the nature of a hearsay. The 6/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases learned counsel further submitted that the petitioner had expressed his anguish over the Officers, who are manning the HR & CE Department and his speech has been taken out of contest. It was further submitted that no offence has been made out against the petitioner.
8.This Court must necessarily take judicial notice of the fact that the petitioner has the proclivity to make irresponsible and damaging comments and that is the reason why he gets into trouble. This Court is reminded of the sagacious words of Thiruvalluvar where he says ahfhthh; MapDk; ehfhf;f fhthf;fhy;
nrhfhg;gh; brhy;,Gf;Fg; gl;L To put it in simple English-
Whatever besides you leave unguarded, guard your tongue; otherwise errors of speech and the consequent misery will ensue. This warning given by Thiruvalluvar perfectly applies to the petitioner.
9.The source of information for the scandalous remarks made by the petitioner are the newspapers which published it the very next day. The petitioner never made any statement disowning the allegation that was published in the newspaper or proceeded further against the newspaper, if really the petitioner did not make any such statement. In view of the same, the petitioner cannot be allowed to wriggle out of what he said on 17.09.2018 in the public 7/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases meeting and the petitioner being an important political functionary is regularly followed by the media and whatever he speaks gets published in the newspaper. Hence, the petitioner cannot be permitted to question the source of information in this case.
10.A bare reading of the statement made by the petitioner shows that it is highly defamatory, scandalous and it demeans women since he has thrown mud on the wives of the Officials working in the HR & CE Department. On the face of it, it is condemnable and the petitioner cannot be allowed to get away from what he has said against the HR & CE Department, its officers and their wives. When a person expresses his anguish and such a person also happens to be a public figure, every word that is uttered matters. The expression of anguish should not result in making reprehensible and scandalous remarks against others.
11.The above statement made by the petitioner prima facie constitutes offence u/s. 294(b), 504, 509 of IPC r/w Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002. The menace of making hate speeches was taken into consideration by the Apex Court in Kaushal Kishor v. State of U.P. reported in (2023) 4 SCC 1 and the relevant portion is extracted hereunder:
251. Every citizen of India must consciously be restrained in 8/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases speech, and exercise the right to freedom of speech and expression under Article 19(1)(a) only in the sense that it was intended by the Framers of the Constitution, to be exercised. This is the true content of Article 19(1)(a) which does not vest with citizens unbridled liberty to utter statements which are vitriolic, derogatory, unwarranted, have no redeeming purpose and which, in no way amount to a communication of ideas. Article 19(1)(a) vests a multi-faceted right, which protects several species of speech and expression from interference by the State. However, it is a no brainer that the right to freedom of speech and expression, in a human-rights based democracy does not protect statements made by a citizen, which strike at the dignity of a fellow citizen. Fraternity and equality which lie at the very base of our constitutional culture and upon which the superstructure of rights are built, do not permit such rights to be employed in a manner so as to attack the rights of another.
12.The next question is as to whether multiple Complaints can be maintained against the petitioner for the very same occurrence and whether the petitioner should undergo trial in each Complaint that has been given against him.
13.Under the Scheme of Code of Criminal Procedure, only the earliest or the first information in regard to the commission of a cognizable offence satisfies the requirements of Section 154 of Cr.P.C. Thus, there cannot be a second FIR 9/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases and consequently, there cannot be a fresh investigation on receipt of every subsequent information in respect of the same cognizable offence or the same occurrence or incident. Useful reference can made in this regard to the judgment of the Apex Court in Arnab Ranjan Goswami v. Union of India reported in (2020) 14 SCC 12 and the relevant portions are extracted hereunder:
30. The fundamental basis on which the jurisdiction of this Court has been invoked under Article 32 is the filing of multiple FIRs and complaints in various States arising from the same cause of action. The cause of action was founded on a programme which was telecast on R. Bharat on 21-4-2020. FIRs and criminal complaints were lodged against the petitioner in the States of Maharashtra, Rajasthan, Madhya Pradesh, Telangana and Jharkhand besides the Union Territories of Jammu and Kashmir. The law concerning multiple criminal proceedings on the same cause of action has been analysed in a judgment of this Court in T.T. Antony v. State of Kerala [T.T. Antony v. State of Kerala, (2001) 6 SCC 181 : 2001 SCC (Cri) 1048] (“T.T. Antony”). Speaking for a two-Judge Bench, Syed Shah Mohammed Quadri, J. interpreted the provisions of Section 154 and cognate provisions of the CrPC including Section 173 and observed : (SCC pp. 196-97, para 20) “20. … under the scheme of the provisions of Sections 154, 155, 156, 157, 162, 169, 170 and 173 CrPC, only the earliest or the first information in regard to the commission of a cognizable offence satisfies the requirements of Section 154 CrPC. Thus, there can be no second FIR and consequently there can be no fresh investigation on receipt of every subsequent information in respect of the same cognizable offence or the same occurrence or incident giving rise to one or more cognizable 10/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases offences. On receipt of information about a cognizable offence or an incident giving rise to a cognizable offence or offences and on entering the FIR in the station house diary, the officer in charge of a police station has to investigate not merely the cognizable offence reported in the FIR but also other connected offences found to have been committed in the course of the same transaction or the same occurrence and file one or more reports as provided in Section 173 CrPC.”
40. The issue concerning the registration of numerous FIRs and complaints covering different States is however, as we will explain, distinct from the investigation which arises from FIR No. 164 of 2020 at N.M. Joshi Marg Police Station in Mumbai. The petitioner, in the exercise of his right under Article 19(1)(a), is not immune from an investigation into the FIR which has been transferred from Police Station Sadar, District Nagpur City to N.M. Joshi Marg Police Station in Mumbai. This balance has to be drawn between the exercise of a fundamental right under Article 19(1)(a) and the investigation for an offence under the CrPC. All other FIRs in respect of the same incident constitute a clear abuse of process and must be quashed.
59. As we have noted earlier, multiple FIRs and complaints have been filed against the petitioner in several States and in the Union Territories of Jammu and Kashmir. By the interim order of this Court dated 24-4-2020 [Arnab Ranjan Goswami v. Union of India, (2020) 14 SCC 51] , further steps in regard to all the complaints and FIRs, save and except for the investigation of the FIR lodged at Police Station Sadar, District Nagpur City were stayed. The FIR at Police Station Sadar, District Nagpur City has been transferred to N.M. Joshi Marg Police Station in Mumbai.We find merit in the submission of Mr Kapil Sibal, learned Senior Counsel that fairness in the administration of criminal justice would warrant the exercise 11/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases of the jurisdiction under Article 32 to quash all other FIRs (save and except for the one under investigation in Mumbai). However, we do so only having regard to the principles which have been laid down by this Court in T.T. Antony [T.T. Antony v. State of Kerala, (2001) 6 SCC 181 : 2001 SCC (Cri) 1048] . The filing of multiple FIRs arising out of the same telecast of the show hosted by the petitioner is an abuse of the process and impermissible. We clarify that the quashing of those FIRs would not amount to the expression of any opinion by this Court on the merits of the FIR which is being investigated by N.M. Joshi Marg Police Station in Mumbai.
61.7. No other FIR or, as the case may be, complaint shall be initiated or pursued in any other forum in respect of the same cause of action emanating from the broadcast on 21-4-2020 by the petitioner on R. Bharat. Any other FIRs or complaints in respect of the same cause of action emanating from the broadcast on 21-4-2020, other than the FIRs or complaints referred to in sub-para 61.5 above are also held to be not maintainable."
14.In view of the above, the First Information Reports which are the subject matter of Crl.OP.Nos.3155 of 2022, 3166 of 2022, 7543 of 2022 and 7545 of 2022 are hereby quashed. In the other three criminal original petitions, the investigation was completed and final reports were filed and the same have been taken on file in C.C.No.50 of 2021, by the learned Judicial Magistrate – II, Erode, in C.C.No.39 of 2021, on the file of the learned Judicial Magistrate, Srivilliputhur and in C.C No. 144 of 2022, on the file of the Judicial Magistrate-II 12/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases Srivilliputhur. All these cases can be clubbed together and heard as a single case before the concerned Court. Accordingly, the proceedings which are the subject matter in Crl.OP.No.7546 of 2022, Crl.OP. (MD).Nos. 7502 and 12616 of 2022 can be directed to be transferred to the file of the Special Court for MP/MLA Cases at Srivilliputhur and it can be heard as a single case by the learned Special Judge, in accordance with law. The case files shall be transferred to the Special Court for MP/MLA Cases, Srivilliputhur, within a period of four weeks from the date of receipt of copy of this order. The prosecution shall give the consolidated list of witnesses and the materials that are going to be relied upon before the Court and the same shall be served on the petitioner u/s.207 of Cr.P.C. Based on those materials, the Special Court for MP/MLA Cases, Srivilliputhur, can frame charges and proceed further in accordance with law. The proceedings shall be completed within a period of three months, after the charges are framed.
15.All the above criminal original petitions are disposed of in the manner stated supra. Consequently, connected miscellaneous petitions are closed.
29.08.2023 Internet: Yes 13/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases Index : Yes Neutral Citation : Yes Speaking Order : Yes KP N.ANAND VENKATESH,.J KP To
1. Inspector of Police Erode Town Police Station Erode District.
2.Nantha Kumar Assistant Commissioner Hindu Religious and Charitable Endowment Department Erode.
3.The Judicial Magistrate No.II, Erode.
4. Special Court for MP/MLA Cases Srivilliputhur.
5.The Public Prosecutor High Court, Madras.
Pre Delivery Common Order in Crl.OP. Nos.7546, 3155, 3166, 7543, 7545 of 2022, Crl.OP(MD).Nos.7502 and 12616 of 2022 14/15 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.7546 of 2022 etc. cases 29.08.2023 1/3 15/15 https://www.mhc.tn.gov.in/judis