Madras High Court
Unknown vs Selvi on 20 November, 2025
2025:MHC:2652
Crl.R.C(MD)No.1061 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.11.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CRL.R.C.(MD)No.1061 of 2025
The State of Tamil Nadu,
Represented by its,
The Inspector of Police,
Keelavalavu Police Station,
Madurai,
Cr.No.229 of 2012 ...Revision Petitioner/Complainant
vs.
1. SELVI, W/o.Palanisamy
379, Sarveshvar Kovil Street
Anna Nagar, Madurai.
2. CHANDRALEKHA, W/o.P.Senthilkumar
379, Sarveshvar Kovil Street
Anna Nagar, Madurai.
3.SIVARANJANI, W/o.A.Maharajan
379, Sarveshvar Kovil Street
Anna Nagar,
Madurai. ... Respondents/Accused No.3, 4 & 5
PRAYER: Criminal Revision Petition is filed under Section 438 r/w 442
of BNSS, 2023, to call for the records pertaining to the common order
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Crl.R.C(MD)No.1061 of 2025
dated 27.03.2023 made in Crl.M.P.No.2315 of 2022 in Spl.S.C.No.14 of
2021 on the file of the learned Special Court to Deal with the Cases of
Offences in Contravention of the Provisions of the Mines & Minerals
(D&R) Act, Madurai and set aside the same and against the discharge of
the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5, by
allowing this Criminal Revision Petition.
For Revision Petitioner : Mr.A.S.Abul Kalam Azad
Government Side
For Respondent : Mr.Ananda Padmanabhan
Senior Counsel
Assisted by,
Mr.M.Ramachandran
*****
ORDER
Heard Mr.Abul Kalam Azad, learned Government Advocate (Crl.side) appearing for the Revision Petitioner and Mr.N.Anandha Padmanabhan, learned Senior Counsel assisted by Mr.M.Ramachandran, learned Counsel for the Respondent.
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2. This Criminal Revision Petition has been filed by the Revision Petitioner/State to call for the records pertaining to the common order dated 27.03.2023 made in Crl.M.P.No.2315 of 2022 in Spl.S.C.No.14 of 2021 on the file of the learned Special Court to Deal with the Cases of Offences in Contravention of the Provisions of the Mines & Minerals (D&R) Act, Madurai and set aside the same and against the discharge of the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5, by allowing this Criminal Revision Petition.
3. The facts of the case in a nutshell, led to filing of this Criminal Revision Petition and necessary for disposal of the same, are as follows:-
(a) The case of the prosecution is that on 01.10.2012, a complaint was submitted by an Assistant Engineer from the Public Works Department, Division No. 4, Melur region, regarding illegal granite quarrying activities in the areas of E. Malampatti Village.
These activities have led to the unlawful disruption of public property, including government-owned water bodies, bunds, and 3/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 channels, resulting in significant damage and unauthorized encroachment. On 25.09.2012 and 26.09.2012, the Assistant Engineer and his team conducted a formal inspection of the Kuppaiyankulam Kanmai. During this inspection, it was confirmed that the quarrying operations had caused substantial damage to the bund. Quarry stones and waste materials had been illegally piled up, obstructing water flow, which resulted in the blockage of irrigation channels, thereby harming agricultural lands. The Kuppaiyankulam Kanmai, located under Survey No. 248 and covering approximately 2.70 hectares, has sustained damages estimated at Rs.30 Lakhs. The estimated cost for repairing the bund and removing the encroachments is Rs.30 Lakhs. Thus, the total damage to public property amounts to Rs. 66 Lakhs. Investigations revealed that this illegal encroachment has been ongoing since 2005. Despite repeated warnings and requests from the concerned authorities and inspection staff, the company representatives have failed to remove the encroachments. As a 4/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 result, a complaint was filed by the Assistant Engineer in the Public Works Department against PRP Granite owner P. Palanichamy, along with his partners and employees, for their unlawful encroachment and deliberate damage to government property.
(b) Based on the above complaint, a case was registered in Cr.No. 229/2012 U/s 447, 430 IPC r/w 3(1) of TNPPDL Act 1992 against the accused persons A1 to A19.
(c) After the completion of the investigation, a final report was filed before the Judicial Magistrate, Melur and the same was taken on file vide P.R.C.No.18/2013 dated 23.04.2013. Later the case was committed before Learned Special Court to Deal with the Cases of Offences in Contravention of the Provisions of the Mines & Minerals (D&R) Act, Madurai and assigned in Spl.S.C.No.14 of 2021. Thereafter. The Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 filed discharge petitions before the Learned Special Court to Deal with the cases of Offences in Contravention 5/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 of the Provisions of the Mines & Minerals (D&R) Act, Madurai and by common Order dated 27.03.2023 in Crl.M.P.No.2315 of 2022 in Spl.S.C.No.14 of 2021, the Trial Court discharged the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5.
(d) The Trial court, after considering the materials placed on record, was pleased to discharge theRespondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 for the offences framed against them, in Crl.M.P.No.2315 of 2022 in Spl.SC.No.14 of 2021 dated 27.03.2023. Hence, this Criminal Revision Case has been filed by the State of Tamil Nadu, seeking to set aside the above said common order, dated 27.03.2023.
4. When the matter was taken up on 25.09.2025, on the request of both Counsel, the Court granted time to the learned Counsel for the Revision Petitioner as well as the learned Counsel for the Respondent to file a counter affidavit and a rejoinder affidavit in the present Criminal Revision Petition. Thereafter, the matter was adjourned on various dates to enable the filing of the counter and rejoinder affidavits. Today, when 6/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 the matter was taken up, both the counter affidavit and the rejoinder affidavit have been filed, and the same are on record. The pleadings between the parties are thus complete and both the Counsel ready to argue the case finally today.
5. Mr.A.S.Abul Kalam Azad, learned Government Advocate for the Revision Petitioner/State, submits that the prosecution examined four eyewitnesses and produced the final report along with the damage certificate issued by the competent authority. The testimonies of the prosecution witnesses are consistent, and their statements clearly establish the involvement of the Accused beyond all reasonable doubt. However, the learned Trial Court disregarded these testimonies altogether.
6. The learned Government Advocate further submits that the Trial Court, in its common order dated 27.03.2023 partly and wholly discharging the Accused, erred in stating that there was no specific overt 7/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 act attributed to the Respondents. It is contended that all the Accused are partners of the accused firm and were present at the scene of occurrence. They had clearly instructed the other accused persons to carry out the illegal mining activities, encroach upon Government property, and damage the Kanmais, thereby obstructing agricultural operations.
7. The learned Government Advocate further submits that the learned Trial Court, by a common judgment and order dated 27.03.2023 in Crl.M.P.No.2315 of 2022 in Spl.S.C.No.14 of 2021 on the file of the learned Special Court to deal with cases of offences under the Mines and Minerals (Development and Regulation) Act, Madurai, has, without proper application of mind, discharged the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 from the aforesaid criminal case. The Trial Court failed to consider the entire evidence on record, including the statements of witnesses and other relevant materials available against the Respondents/Selvi/A3, Chandralekha/A4 and 8/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 Sivarajini/A5 despite clear indications of their involvement in the alleged crime.
8. He further contended that the complaint was rightly filed against the Respondent, as four witnesses, who were eyewitnesses to the incident, spoke about their direct involvement in the offence alleged by the prosecution. In particular, the eyewitnesses, namely LW.8 Chinnakaruppan, LW.9 Nagu, LW.10 Amaravathi and LW.11 Arumugam stated that in the year 2011, the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 along with the other accused, came to the quarry situated near Kuppaiyan Kulam Kanmai and trespassed into Kuppaiyan Kulam and engaged in overt acts constituting the alleged offence.
9. Thus, the learned Government Advocate contended that the Respondents had clearly involved in the alleged crime, and the order passed by the Trial Court is erroneous, illegal, and liable to be set aside. The Trial Court wrongly discharged the Respondents/Selvi/A3, 9/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 Chandralekha/A4 and Sivarajini/A5 from the alleged offence, even though all the accused are equally liable under the principle of vicarious liability. The learned Government Advocate therefore submits that the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 along with the other accused persons, are responsible for vicarious liability in connection with the commission of the alleged offence.
10. Mr.N.Anandha Padmanabhan, learned Senior Counsel for the Respondent submits that the Trial Court has rightly passed the common order dated 27.03.2023 in Crl.M.P. No. 2315 of 2022 in Spl.S.C. No. 14 of 2021 on the file of the learned Special Court dealing with offences under the Mines and Minerals (Development and Regulation) Act, Madurai, discharging the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 The order of discharge passed in favour of Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 is reasoned and well-considered, having been made after examining the entire material on record. It is further contended by the learned Senior Counsel 10/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 that the present Criminal Revision Petition filed by the State against the said order amounts to an abuse of the process of law. He further submits that no overt act connects the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 with the alleged offence.
11. The learned Senior Counsel for Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 further submits that the allegations against them are entirely false, fabricated, and vague, and are based on erroneous premises. The Respondents/Accused, Selvi/A3, Chandralekha/A4 and Sivarajini/A5 categorically deny having committed the alleged acts. It is further submitted that the complaint was lodged by an unauthorized person on 01.10.2012, after an unexplained delay, thereby casting serious doubt on the credibility of the allegations.
12. It was further argued by the learned Senior Counsel for the Respondents/Accused, Selvi/A3, Chandralekha/A4 and Sivarajini/A5, that none of the alleged eye-witnesses were the originators of the 11/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 complaint filed by the de-facto complainant. There is no material to show that these so-called eye-witnesses ever communicated with the inspecting team, nor is there any evidence indicating that they were identified during the inspection. The statements attributed to these witnesses surfaced years after the alleged incident; as such, they do not inspire confidence and appear to be subsequent, fabricated versions introduced merely to bolster the prosecution's case. Furthermore, it was contended that the prosecution has offered no explanation for the prolonged silence of these witnesses, assuming their presence at the scene. This unexplained delay in bringing forth their statements further undermines the credibility of their evidence.
13. It was further argued by the learned Senior Counsel that the statements of the witnesses appear to be almost identical in language, structure, and narration, differing only with respect to the names and addresses of the witnesses. Such parroted and verbatim statements, which read as mere “copy-and-paste” reproductions, cannot, at the stage of framing of charges, be treated as credible material demonstrating 12/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 independent recollection or establishing any specific role of Respondents/Accused, Selvi/A3, Chandralekha/A4 and Sivarajini/A5. This mechanical uniformity materially weakens the evidentiary foundation of the prosecution’s case and reinforces the absence of any distinct allegation attributable to Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5.
14. The learned Senior Counsel further argued that no action has ever been initiated under the Tamil Nadu Land Encroachment Act, 1905. The FIR does not mention any eyewitnesses, and even though it is stated that eyewitnesses were present, none of them lodged a complaint or served as the source of the FIR. Sivarajini, who was made as an accused in this case, was about 11 years old and present at the scene with other accused and standing on the spot with other accused and therefore, cannot be held liable for prosecution. Although a complaint was made regarding the alleged encroachment over water channels and a reservoir, no action has been taken under the Tamil Nadu Land Encroachment Act, 13/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 1905 or under Tamil Nadu Act 8 of 2007. In the absence of the names of eyewitnesses in the FIR, it appears that the statements given by witnesses are identical except for their names and addresses. There are no other allegations against the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 and the mere presence of the accused became the subject of a complaint only in 2012, following an unexplained delay.
15 Considering the submissions as advanced by the learned Government Advocate for the Revision Petitioner and learned Senior Counsel for Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 and perused the material on record.
16. It is relevant to extract the common order passed by the learned Trial Court dated 27.03.2023 made in Crl.M.P.No.2315 of 2022 in Spl.S.C.No.14 of 2021 on the file of the learned Special Court to Deal with the Cases of Offences in Contravention of the Provisions of the 14/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 Mines & Minerals (D&R) Act, Madurai, whereby Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 was discharged from the alleged offence. The reference is given at paragraph no.40 of the common order dated 27.03.2023, which is reproduced hereunder:
“26. In the case in Spl.S.C.No.14/2021, four witnesses have been referred to as eye witnesses who would speak about the involvement of all the accused in the offences alleged by the prosecution. So far as the statements of the eye witnesses namely (L.W.8.) Chinnakaruppan S/o. Poochi, (L.W.9.) Nagu W/o. Subiramaniyan, (L.W.10.) Amaravathi W/o. Muniyandi and (L.W.11.) Arumugam S/o. Ramukonar are concerned, it has been stated that in the month of May, 2011 the petitioners- accused along with all the other accused came to the quarry situated near Kuppaiyan Kulam Kanmai and trespassed into the Kuppaiyan Kulam. So far as the specific overt act on the part of these petitioners-accused is concerned, the eye witnesses namely (L.W. 8) Chinnakaruppan and (L.W. 11) Arumugan would state as follows: “They stationed their car at their quarry then all of them assembled together and trespassed into the Kuppayankulam kanmai, Already Manager Arumugam, Shanmuganathan, Paramanantham and workmen Ayyappan, Jothibasu, Anumanthan and Pugalenthi who were already there were asked by Palanichamy about their nature of work for the day. At that time along with Palanichamy his wife Selvi, daughter Sivaranjani, daughter-in- law Chandralekha were standing with him.” Similarly as per the statements of (L.W.9) Nagu and (L.W.10) Amaravathi the overt act of the part of the petitioners-accused is as follows: "At that time Senthilkumar and Sureshkumar called Arumugam and Shanmuganathan and unstructured them to stack the granite 15/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 stones from their quarry in to Kuppayankulom kanmai and at vacant side. Immediately." As per the overt act stated by these witnesses, the petitioners-accused have been standing by the side of the prime accused Palanichamy and have not directly involved themselves in the offences committed by the other accused. As already pointed out by this court mere presence of the accused at the scene of occurrence with no specific overt act to connect the accused with the offence cannot implicate the petitioners-accused in the offence. Since the averments put forth by the prosecution don't make out the offence even if proved against them, this court is of the considered view that they have to be discharged from this case. Therefore this court is of the considered view that with no specific overt act that could be attributed to these petitioners- accused to make out an offence, this court is of the considered view that these petitioners-accused to make out on offence, this court is of the considered view that this petitioners cannot be held to have abetted the commission of the offences alleged by the prosecution. Accordingly this court is of the considered view that these petitioners-accused in the case have to be discharged and therefore the Cr.M.P.No.2315/2022 in Spl.S.C.No.14/2021 deserves admittance.”
17. After perusal of the order passed by the learned Trial Court, this Court finds that the learned Trial Court has given a reasonable findings that no overt act was committed by Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5. The above said overt act of Respondents/ Selvi/A3, Chandralekha/A4 and Sivarajini/A5 16/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 without involving themselves directly in the illegal quarrying of granite stones as they all were only standing by the side of the other accused and more persons will not make out an offence.
18. Considering all the material on record and the Statements of witnesses, the learned Trial Court rightly by the common order dated 27.03.2023 discharged Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 from the alleged offence.
19. The Hon'ble Supreme Court in the case of Sajjan Kumar Vs Central Bureau of Investigation reported in (2010) 9 SCC 368 was pleased to lay down the following principles governing discharge and framing of charges:
“17) Exercise of jurisdiction under Sections 227 & 228 of Cr.P.C.17/37
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 On consideration of the authorities about the scope of Section 227 and 228 of the Code, the following principles emerge:-
(i) The Judge while considering the question of framing the charges under Section 227 of the Cr.P.C. has the undoubted power to sift and weigh the evidence for the limited purpose of finding out whether or not a prima facie case against the accused has been made out. The test to determine prima facie case would depend upon the facts of each case.
ii) Where the materials placed before the Court disclose grave suspicion against the accused which has not been properly explained, the Court will be fully justified in framing a charge and proceeding with the trial.
iii) The Court cannot act merely as a Post Office or a mouthpiece of the prosecution but has to consider the broad probabilities of the case, the total effect of the 18/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 evidence and the documents produced before the Court, any basic infirmities etc. However, at this stage, there cannot be a roving enquiry into the pros and cons of the matter and weigh the evidence as if he was conducting a trial.
iv) If on the basis of the material on record, the Court could form an opinion that the accused might have committed offence, it can frame the charge, though for conviction the conclusion is required to be proved beyond reasonable doubt that the accused has committed the offence.
v) At the time of framing of the charges, the probative value of the material on record cannot be gone into but before framing a charge the Court must apply its judicial mind on the material placed on record and must be satisfied that the commission of offence by the accused was possible.
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vi) At the stage of Sections 227 and 228, the Court is required to evaluate the material and documents on record with a view to find out if the facts emerging therefrom taken at their face value discloses the existence of all the ingredients constituting the alleged offence. For this limited purpose, sift the evidence as it cannot be expected even at that initial stage to accept all that the prosecution states as gospel truth even if it is opposed to common sense or the broad probabilities of the case.
vii) If two views are possible and one of them gives rise to suspicion only, as distinguished from grave suspicion, the trial Judge will be empowered to discharge the accused and at this stage, he is not to see whether the trial will end in conviction or acquittal.” 20/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025
20. The Hon'ble Supreme Court in the case of Union of India vs. Prafulla Kumar Samal reported in AIR 1979 SC 366 has held as under:-
"(1) That the Judge while considering the question of framing the charges under Section 227 of the Code has the undoubted power to sift and weigh the evidence for the limited purpose of finding out whether or not a prima facie case against the accused has been made out.
(2) Where the materials placed before the Court disclose grave suspicion against the accused which has not been properly explained the Court will be fully justified in framing a charge and proceeding with the trial.
(3) The test to determine a prima facie case would naturally depend upon the facts of each case and it is difficult to lay down a rule of universal application. By and large however if two views are equally possible and the Judge is satisfied that the evidence produced before him while giving rise to some suspicion but not grave suspicion against the 21/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 accused, he will be fully within his right to discharge the accused.
21. Even considering the principle of vicarious liability as argued by the learned Government Advocate for the Revision Petitioner/State, the further question that arises for consideration before this Court in the present case is whether the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 can be held liable for the offence, even if the allegations in the complaint are taken on their face value to be correct in entirety. Vicarious criminal liability of its Directors, Partners and Shareholders would arise provided any provision exists in that behalf in the statute. The Statute must contain provision fixing such a vicarious liability. Even for the said purpose, it would be obligatory on the part of the complainant and the investigating agency to make requisite allegations and collect evidence in support thereof which would attract provisions constituting vicarious liability and in the case of the Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 no such 22/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 material was available with the prosecution to establish and attract provisions constituting the vicarious liability.
22. The Hon'ble Supreme Court in the case of Sunil Bharti Mittal v. CBI, reported in (2015) 4 SCC 609 while dealing with the issue of vicarious liability of the Officers, Directors, Managing Directors, Chairman of the Company was pleased to observe in paras- 42 to 44 and 48 to 50 of the aforesaid judgment, which read as under:-
"42. No doubt, a corporate entity is an artificial person which acts through its officers, Directors, Managing Director, Chairman, etc. If such a company commits an offence involving mens rea, it would normally be the intent and action of that individual who would act on behalf of the company. It would be more so, when the criminal act is that of conspiracy. However, at the same time, it is the cardinal principle of criminal jurisprudence that there is no vicarious liability unless the statute specifically provides so.
43. Thus, an individual who has perpetrated the commission of an offence on behalf of a company can 23/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 be made an accused, along with the company, if there is sufficient evidence of his active role coupled with criminal intent. Second situation in which he can be implicated is in those cases where the statutory regime itself attracts the doctrine of vicarious liability, by specifically incorporating such a provision.
44. When the company is the offender, vicarious liability of the Directors cannot be imputed automatically, in the absence of any statutory provision to this effect. One such example is Section 141 of the Negotiable Instruments Act, 1881. In Aneeta Hada [Aneeta Hada v. Godfather Travels & Tours (P) Ltd., (2012) 5 SCC 661 : (2012) 3 SCC (Civ) 350 : (2012) 3 SCC (Cri) 241] , the Court noted that if a group of persons that guide the business of the company have the criminal intent, that would be imputed to the body corporate and it is in this backdrop, Section 141 of the Negotiable Instruments Act has to be understood. Such a position is, therefore, because of statutory intendment making it a deeming fiction. Here also, the principle of "alter ego", was applied only in one direction, namely, 24/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 where a group of persons that guide the business had criminal intent, that is to be imputed to the body corporate and not the vice versa. Otherwise, there has to be a specific act attributed to the Director or any other person allegedly in control and management of the company, to the effect that such a person was responsible for the acts committed by or on behalf of the company."
48. Sine qua non for taking cognizance of the offence is the application of mind by the Magistrate and his satisfaction that the allegations, if proved, would constitute an offence. It is, therefore, imperative that on a complaint or on a police report, the Magistrate is bound to consider the question as to whether the same discloses commission of an offence and is required to form such an opinion in this respect. When he does so and decides to issue process, he shall be said to have taken cognizance. At the stage of taking cognizance, the only consideration before the court remains to consider judiciously whether the material on which the prosecution proposes to prosecute the accused brings out a prima facie case or not.
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49. Cognizance of an offence and prosecution of an offender are two different things. Section 190 of the Code empowered taking cognizance of an offence and not to deal with offenders. Therefore, cognizance can be taken even if offender is not known or named when the complaint is filed or FIR registered. Their names may transpire during investigation or afterwards.
50. Person who has not joined as accused in the charge-sheet can be summoned at the stage of taking cognizance under Section 190 of the Code. There is no question of applicability of Section 319 of the Code at this stage (see SWIL Ltd. v. State of Delhi [(2001) 6 SCC 670 : 2001 SCC (Cri) 1205] ). It is also trite that even if a person is not named as an accused by the police in the final report submitted, the court would be justified in taking cognizance of the offence and to summon the accused if it feels that the evidence and material collected during investigation justifies prosecution of the accused (see Union of India v. Prakash P. Hinduja [(2003) 6 SCC 195 : 2003 SCC (Cri) 1314] ). Thus, the Magistrate is empowered to issue process against some other person, who has not 26/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 been charge-sheeted, but there has to be sufficient material in the police report showing his involvement. In that case, the Magistrate is empowered to ignore the conclusion arrived at by the investigating officer and apply his mind independently on the facts emerging from the investigation and take cognizance of the case. At the same time, it is not permissible at this stage to consider any material other than that collected by the investigating officer."
23. The Hon'ble Supreme Court also in the case of Shiv Kumar Jatia Vs. State of NCT of Delhi reported in (2019) 17 SCC 193 while dealing with vicarious liability of Managing Director of the Company was pleased to observe in paras-21 and 22 as under:-
"21. By applying the ratio laid down by this Court in Sunil Bharti Mittal [Sunil Bharti Mittal v. CBI, (2015) 4 SCC 609 : (2015) 2 SCC (Cri) 687] it is clear that an individual either as a Director or a Managing Director or Chairman of the company can be made an accused, along with the company, only if there is 27/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 sufficient material to prove his active role coupled with the criminal intent. Further the criminal intent alleged must have direct nexus with the accused. Further in Maksud Saiyed v. State of Gujarat [Maksud Saiyed v. State of Gujarat, (2008) 5 SCC 668 : (2008) 2 SCC (Cri) 692] this Court has examined the vicarious liability of Directors for the charges levelled against the Company. In the aforesaid judgment this Court has held that, the Penal Code does not contain any provision for attaching vicarious liability on the part of the Managing Director or the Directors of the Company, when the accused is a company. It is held that vicarious liability of the Managing Director and Director would arise provided any provision exists in that behalf in the statute. It is further held that statutes indisputably must provide fixing such vicarious liability. It is also held that, even for the said purpose, it is obligatory on the part of the complainant to make requisite allegations which would attract the provisions constituting vicarious liability.
22. In the judgment of this Court in Sharad Kumar Sanghi v. Sangita Rane [Sharad Kumar Sanghi v. Sangita Rane, (2015) 12 SCC 781 : (2016) 1 SCC 28/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 (Cri) 159] while examining the allegations made against the Managing Director of a Company, in which, company was not made a party, this Court has held that when the allegations made against the Managing Director are vague in nature, same can be the ground for quashing the proceedings under Section 482 CrPC. In the case on hand principally the allegations are made against the first accused company which runs Hotel Hyatt Regency. At the same time, the Managing Director of such company who is Accused 2 is a party by making vague allegations that he was attending all the meetings of the company and various decisions were being taken under his signatures. Applying the ratio laid down in the aforesaid cases, it is clear that principally the allegations are made only against the company and other staff members who are incharge of day-to-day affairs of the company. In the absence of specific allegations against the Managing Director of the company and having regard to nature of allegations made which are vague in nature, we are of the view that it is a fit case for quashing the proceedings, so far as the Managing Director is concerned."29/37
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24. The Hon'ble Supreme Court in the case of Sham Sunder and Others Vs. State of Haryana [(1989) 4 SCC 630] laid emphasis on paragraphs 9 and 10, which are extracted hereunder :
“9. But we are concerned with a criminal liability under penal provision and not a civil liability. The penal provision must be strictly construed in the first place. Secondly, there is no vicarious liability in criminal law unless the statute takes that also within its fold. Section 10 does not provide for such liability. It does not make all the partners liable for the offence whether they do business or not.
10. It is, therefore, necessary to add an emphatic note of caution in this regard. More often it is common that some of the partners of a firm may not even be knowing of what is going on day to day in the firm.
There may be partners, better known as sleeping partners who are not required to take part in the business of the firm. There may be ladies and minors who were admitted for the benefit of partnership. They may not know anything about the business of the firm. It would be a travesty of justice to prosecute all 30/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 partners and ask them to prove under the proviso to sub-section (1) that the offence was committed without their knowledge. It is significant to note that the obligation for the accused to prove under the proviso that the offence took place without his knowledge or that he exercised all due diligence to prevent such offence arises only when the prosecution establishes that the requisite condition mentioned in sub-section (1) is established. The requisite condition is that the partner was responsible for carrying on the business and was during the relevant time in charge of the business. In the absence of any such proof, no partner could be convicted. We, therefore, reject the contention urged by counsel for the State.”
25. Thus, the initiation of criminal proceedings against Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 lacks any substantive basis, as Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 has no direct control over the alleged matter. Therefore, the impugned proceedings initiated by the prosecution against Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 amount to an 31/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 abuse of the process of law, and the Trial Court has rightly passed the impugned common order dated 27.03.2023 discharging Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 from the present case.
26. This Court is also of the view that Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 was summoned by the Trial Court on the basis of the final report to face the trial, was also on the erroneous consideration as the summoning of the accused in a criminal case is a serious matter.
27. The Hon'ble Supreme Court in the case of Pepsi Foods Ltd. v. Judicial Magistrate reported in (1998) 5 SCC 749 has been pleased to observe in paragraph No.28, which is reproduced hereinunder:-
"28. Summoning of an accused in a criminal case is a serious matter. Criminal law cannot be set into motion as a matter of course. It is not that the complainant has 32/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 to bring only two witnesses to support his allegations in the complaint to have the criminal law set into motion. The order of the Magistrate summoning the accused must reflect that he has applied his mind to the facts of the case and the law applicable thereto. He has to examine the nature of allegations made in the complaint and the evidence both oral and documentary in support thereof and would that be sufficient for the complainant to succeed in bringing charge home to the accused. It is not that the Magistrate is a silent spectator at the time of recording of preliminary evidence before summoning of the accused. The Magistrate has to carefully scrutinise the evidence brought on record and may even himself put questions to the complainant and his witnesses to elicit answers to find out the truthfulness of the allegations or otherwise and then examine if any offence is prima facie committed by all or any of the accused."
28. Further the Hon'ble Supreme Court has also laid down the guidelines where the criminal proceedings could be interfered and quashed in exercise of its power by the High Court in the following cases:- (i) R.P. Kapoor Vs. State of Punjab, AIR 1960 S.C. 866, (ii) 33/37 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 10:34:55 am ) Crl.R.C(MD)No.1061 of 2025 State of Bihar Vs. P.P. Sharma, 1992 SCC (Crl.)192, (iii) Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another, (Para-10) 2005 SCC (Cri.) 283 and (iv) Neeharika Infrastructure Pvt. Ltd. Vs. State of Maharashtra, AIR 2021 SC 1918.
29. Thus, in view of the law laid down by the Hon'ble Supreme Court and in the light of the observations and discussions made above and keeping in view of the fact and circumstances of the case and from perusal of the common order dated 27.03.2023 made in Crl.M.P.No. 2315 of 2022 in Spl.S.C.No.14 of 2021 on the file of the learned Special Court to Deal with the Cases of Offences in Contravention of the Provisions of the Mines & Minerals (D&R) Act, Madurai, is a reasoned and speaking order and rightly discharged Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 from the alleged offence, do not require any interference by this Court. The present Criminal Revision is liable to be dismissed.
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30. Accordingly, for the reasons discussions above, the instant Criminal Revision Petition filed by the Revision Petitioner/State stands dismissed and the common order passed by the Trial Court, dated 27.03.2023 made in Crl.M.P.No.2315 of 2022 in Spl.S.C.No.14 of 2021 on the file of the learned Special Court to Deal with the Cases of Offences in Contravention of the Provisions of the Mines & Minerals (D&R) Act, Madurai, in respect of discharging Respondents/Selvi/A3, Chandralekha/A4 and Sivarajini/A5 from the alleged offence, is hereby confirmed. There is no order as to costs. File is consigned to record.
Index :Yes / No 20.11.2025
Internet :Yes / No
NCC :Yes / No
Nsr
To:
1.The Principal Special Court for Narcotic Drugs and Psychotropic Substances Act Cases, Madurai.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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