Madras High Court
P.Maheshwari vs The Superintendent Of Police on 10 November, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 CRL.O.P.(MD)NO.14087 OF 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.11.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P.(MD)No.14087 of 2021
P.Maheshwari ... Petitioner
Vs.
1. The Superintendent of Police,
Pudukottai.
2. The Deputy Superintendent of Police,
Ponnamaravathi, Pudukottai District.
3. The Inspector of Police,
Thirumayam police station,
Pudukottai District. ... Respondents
Prayer: Criminal Original petition is filed under Section
482 of Cr.P.C, to transfer the investigation of the case in Crime
No.428 of 2021 registered on the file of the third respondent
for the offence under Sections 147, 294(b), 354(A)1 and 506(i)
of I.P.C., to some other police station or any other competent
authority in the interest of justice.
For Petitioner : Mr.R.S.Sivaram
For Respondents : Mr.T.Senthil Kumar,
Additional Public Prosecutor.
***
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2 CRL.O.P.(MD)NO.14087 OF 2021
ORDER
This criminal original petition has been filed seeking transfer of investigation in Crime No.428 of 2021 registered on the file of the Inspector of Police, Thirumayam police station.
2. The petitioner is the defacto complainant in the said case. Though the First Information Report involves the offence under Section 354A of I.P.C., till date the statement of the petitioner under Section 164 of Cr.P.C., has not been recorded by the jurisdictional Magistrate. The learned counsel appearing for the petitioner draws my attention to Section 164 of Cr.P.C. The said provision reads as under:-
“ 164. Recording of confessions and statements.—(1) Any Metropolitan Magistrate or Judicial Magistrate may, whether or not he has jurisdiction in the case, record any confession or statement made to him in the course of an investigation under this Chapter or under any other law for the time being in https://www.mhc.tn.gov.in/judis 2/9 3 CRL.O.P.(MD)NO.14087 OF 2021 force, or at any time afterwards before the commencement of the inquiry or trial:
Provided that any confession or statement made under this sub-section may also be recorded by audio-video electronic means in the presence of the advocate of the person accused of an offence:
Provided further that no confession shall be recorded by a police officer on whom any power of a Magistrate has been conferred under any law for the time being in force.
(2) The Magistrate shall, before recording any such confession, explain to the person making it that he is not bound to make a confession and that, if he does so, it may be used as evidence against him; and the Magistrate shall not record any such confession unless, upon questioning the person making it, he has reason to believe that it is being made voluntarily.
(3) If at any time before the confession is https://www.mhc.tn.gov.in/judis 3/9 4 CRL.O.P.(MD)NO.14087 OF 2021 recorded, the person appearing before the Magistrate states that he is not willing to make the confession, the Magistrate shall not authorise the detention of such person in police custody.
(4) Any such confession shall be recorded in the manner provided in section 281 for recording the examination of an accused person and shall be signed by the person making the confession; and the Magistrate shall make a memorandum at the foot of such record to the following effect:— “I have explained to (name) that he is not bound to make a confession and that, if he does so, any confession he may make may be used as evidence against him and I believe that this confession was voluntarily made. It was taken in my presence and hearing, and was read over to the person making it and admitted by him to be correct, and it contains a full and true https://www.mhc.tn.gov.in/judis 4/9 5 CRL.O.P.(MD)NO.14087 OF 2021 account of the statement made by him.
(Signed) A. B. Magistrate.” (5) Any statement (other than a confession) made under sub-section (1) shall be recorded in such manner hereinafter provided for the recording of evidence as is, in the opinion of the Magistrate, best fitted to the circumstances of the case; and the Magistrate shall have power to administer oath to the person whose statement is so recorded.
(5A) (a) In cases punishable under section 354, section 354A, section 354B, section 354C, section 354D, sub-section (1) or sub-section (2) of section 376, section 376A, section 376B, section 376C, section 376D, section 376E or section 509 of the Indian Penal Code (45 of 1860), the Judicial Magistrate shall record the statement of the person against whom such offence has been committed in the manner prescribed in sub-section (5), as soon as the https://www.mhc.tn.gov.in/judis 5/9 6 CRL.O.P.(MD)NO.14087 OF 2021 commission of the offence is brought to the notice of the police:
Provided that if the person making the statement is temporarily or permanently mentally or physically disabled, the Magistrate shall take the assistance of an interpreter or a special educator in recording the statement:
Provided further that if the person making the statement is temporarily or permanently mentally or physically disabled, the statement made by the person, with the assistance of an interpreter or a special educator, shall be videographed.
(b) A statement recorded under clause (a) of a person, who is temporarily or permanently mentally or physically disabled, shall be considered a statement in lieu of examination-
in-chief, as specified in section 137 of the Indian Evidence Act, 1872 (1 of 1872) such that the maker of the statement can be cross- examined on such statement, without the need https://www.mhc.tn.gov.in/judis 6/9 7 CRL.O.P.(MD)NO.14087 OF 2021 for recording the same at the time of trial.
(6) The Magistrate recording a confession or statement under this section shall forward it to the Magistrate by whom the case is to be inquired into or tried. ”
3. In this case the First Information Report was registered as early as on 18.08.2021. The statute contemplates recording of the statement as soon as the commission of offence is noticed by the police. More than 2½ months have gone by. The delay on the part of the third respondent cannot be appreciated.
4. At this stage, the learned Additional Public Prosecutor appearing for the respondents states that within a period two weeks, the statement of the petitioner will be recorded under Section 164 of Cr.P.C. He also assures this Court that since investigation reveals involvement of Tahsildar Thiru.Anandh, a positive report will be filed within a period of three months and that the investigation will also be monitored by the second respondent.
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5. Recording the said undertaking, this criminal original petition is disposed of.
10.11.2021
Index : Yes / No
Internet : Yes/ No
PMU
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 Superintendent of Police, Pudukottai.
2. The Deputy Superintendent of Police, Ponnamaravathi, Pudukottai District.
3. The Inspector of Police, Thirumayam police station, Pudukottai District.
4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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PMU Crl.O.P.(MD)No.14087 of 2021 https://www.mhc.tn.gov.in/judis 9/9 10 CRL.O.P.(MD)NO.14087 OF 2021 10.11.2021 https://www.mhc.tn.gov.in/judis 10/9