Telangana High Court
Chevity Balanarsu vs The State Of Telangana on 30 November, 2020
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.6113 OF 2020
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 seeking to quash the proceedings in Crime No.47 of 2020 on the file of Tharigoppula Police Station, Jangaon District, and the consequential order of respondent No.3 in M.C. No.B/186/2020, dated 27.06.2020. The petitioners herein are accused Nos.1 to 4 in the said crime. The offence alleged against them is under Section - 107 of Cr.P.C.
2. Heard Mr. D. Bhaskar Reddy, learrned counsel for the petitioners, and learned Assistant Public Prosecutor. Perused the record.
3. The learned counsel for the petitioners would submit that the Police have no power to register a case for the offence punishable under Section 107 of Cr.P.C. There is a procedure prescribed to register a case for the offence under Section 107 of Cr.P.C. He would further submit that in the present case, the Police have not followed the procedure laid down under Section 107 of Cr.P.C. while registering the case and seeks to quash the present crime. He has placed reliance on an unreported judgment of Madras High Court dated 09.11.2017 in Criminal O.P. (MD) No.15216 of 2017 and Criminal M.P. (MD) No.10113 of 2017.
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4. On the other hand, the learned Assistant Public Prosecutor fairly submits that the present First Information Report is not maintainable for the offence under Section 107 of Cr.P.C.
5. Perusal of the entire record would reveal that the Station House Officer, Tharigoppula Police Station, have registered the above for the offence. The Madras High Court in the above said order dated 09.11.2017, by relying upon its earlier judgment, held that whenever police receives information, it may necessitate action by an Executive Magistrate under Sections - 107 to 110 of Cr.P.C. and that the same shall be entered in a separate register and requisition for action shall be made to the Executive Magistrate. Accordingly, the Madras High Court quashed the F.I.R. registered for the offence punishable under Section 107 of Cr.P.C.
6. In the present case also, the Police have registered the abvoe crime under Section 107 of Cr.P.C. without following the procedure laid down under Section - 107 of Cr.P.C. Hence, following the principle laid down by the Madras High Court in the above said order and also the procedure laid down under Sections - 107 to 110 of Cr.P.C., this Court is inclined to quash the present crime.
7. Accordingly, the Criminal Petition is allowed and the proceedings in Crime No.47 of 2020 on the file of Tharigoppula Police Station, Jangaon District, and the consequential order of 3 respondent No.3 in M.C. No.B/186/2020, dated 27.06.2020 are hereby quashed against the petitioner - accused Nos.1 to 4.
As a sequel thereto, miscellaneous petitions, if any, pending, in the criminal petition stand closed.
_________________ K. LAKSHMAN, J 30th November, 2020 Mgr