Madras High Court
K.Narashimman vs State Represented By Its on 6 December, 2023
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.No.25674 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.12.2023
CORAM :
THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.25674 of 2023
and Crl.M.P.No.17818 of 2023
K.Narashimman ... Petitioner
Vs.
State represented by its,
The Inspector of Police,
Vigilance and Anti-Corruption Wing,
Krishnagiri.
Crime No.8/AC/2018 ... Respondent
PRAYER : Criminal Original Petition filed under Section 482 of Criminal
Procedure Code, pleased to call for the records relating to the order dated
11.10.2023 made in Crl.M.P.No.10219 of 2023 in Spl.C.C.No.01 of 2020 on
the file of the learned Chief Judicial Magistrate, Krishnagiri and set aside the
same.
For Petitioner : Mr.N.Manoharan
For Respondent : Mr.S.Udaya Kumar
Government Advocate (Crl.Side)
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Crl.O.P.No.25674 of 2023
ORDER
This Criminal Original Petition has been filed by the petitioner (A1), who has been facing trial in Spl.C.C.No.01 of 2020 on the file of the learned Chief Judicial Magistrate, Krishnagiri, seeking to set aside the order passed in Crl.M.P.No.10219 of 2023 in Spl.C.C.No.01 of 2020 dated 11.10.2023, dismissing the petition filed by the petitioner under Section 91 of Cr.P.C.
2. The brief facts of the case is that on the basis of the complaint given by one Jayakumar/de facto complainant alleging that the accused/ petitioner herein had demanded illegal gratification of Rs.15,000/- for allotment of a Panchayat shop on rent to the de facto complainant, the respondent Police has registered a case in Crime No.8/AC/2018 for the offence under Section 7(a) of Prevention of Corruption (Amendment) Act, 1988, against the petitioner, who was working as a Project Director/Joint Director, District Rural Development Agency, Krishnagiri, and another on 06.09.2018.
3. The demand of illegal gratification was stated to have been made twice by one K.Sathiyamoorthy (A2), who was a Record Clerk in the office of 2/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 the District Rural Development Agency, Krishnagiri, on behalf of the petitioner herein, first time on 30.08.2013 and second time on 05.09.2018 and since the de facto complainant was not inclined to pay the bribe, he lodged the complaint on 06.09.2018, pursuant to which, the trap was laid by the Trap Laying Officer on 07.09.2018. After completion of investigation, the respondent Police has filed the final report and the case has also been taken up for trial in Spl.C.C.No.01 of 2020 on the file of the learned Chief Judicial Magistrate, Krishnagiri.
4. As per police report, the entire trap team proceeded to the office of the accused, wherein, A2 had obtained the tainted money of Rs.15,000/- from the de facto complainant and handed over the same to one Ashokraj (A3). Thereafter, based on the pre-assigned signal given by the de facto complainant, the Trap Laying Officer had proceeded to the scene of occurrence and arrested A2 and A3 and later, based on the statements recorded from A2 and A3, A1 was arrested on 07.9.2018 at 6.00 pm, and remanded to judicial custody on the same day.
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5. The respondent after completion of investigation, has filed the final report against the petitioner and two others for the alleged offence under Sections 7 (a) of the Prevention of Corruption Act, 1988 r/w 120 B IPC and the case was taken up for trial in Spl.C.C.No.1 of 2020. The petitioner was issued summons and the copies were served on him in compliance of Section 207 Cr.P.C.
6. It is the case of the petitioner that after coming out on bail, the petitioner had sent representations dated 21.12.2018 and 10.09.2019 respectively to the Additional Secretary to the Government, Rural Development and Panchayat Raj Department, Secretariat, Chennai-9 with a request to direct the respondent to secure the cell phone call details of the Authorities concerned and the video footages recorded during the course of the trap. However, no action was taken on the said representations.
7. The petitioner had contended that since the documents relating to the decisions taken on the representations dated 21.12.2018 and 10.09.2019 respectively sent to the Secretary to the Government of Tamil Nadu, Rural 4/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 Development and Panchayat Raj Department and some other documents were necessary and desirable for the purpose of trial, he had filed a petition under Section 91 of Cr.P.C seeking the production of the documents before the framing of charges and it was dismissed. Against the dismissal, the petitioner had approached this Court in Crl.O.P.No.10368 of 2022 and this Court finding that the petition was filed prematurely prior to framing of charges and commencement of trial, had dismissed the same vide order dated 18.07.2022.
8. Thereafter, the petitioner, after framing of charges, has filed a petition in Crl.M.P.No.10219 of 2023, under Section 91 of Cr.P.C before the Chief Judicial Magistrate, Krishnagiri, with a prayer to furnish certain vital documents (7 documents) to prove his innocence, by contending that the respondent had not conducted an impartial investigation and had not collected the real evidence and to suppress the truth, the respondent have fabricated several documents and burked valuable and vital evidence. The respondent has filed a detailed counter. The trial Court, after hearing both sides, had dismissed the petition vide order dated 11.10.2023, against which the present application has been filed.
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9. Mr.N.Manoharan, learned counsel for the petitioner submitted that the petitioner is an accused facing trial in Spl.C.C.No.1 of 2020 for the offence under Sections 120B IPC r/w 7(1)(a), 13(2) r/w 13(1)(b) of Prevention of Corruption Act, 1988. He further submitted that the allegation against the petitioner is that he along with other accused had demanded illegal gratification from the de facto complainant for allotment of a Panchayat shop on rent to the de facto complainant. It is the specific case of the de facto complainant that he had met A2 on 30.08.2018 and thereafter, again on 05.09.2018 at his office and the demand is stated to have been made on two days. The de facto complainant had also made a specific averment that the petitioner had directed him to do as per the instructions of A2. He also submitted that the petitioner was not at all present during such time as alleged by the de facto complainant and thereby, the petitioner has to prove that he was not present at the particular place by proving the tower locations of mobile phones of the de facto complainant as well as the accused at the particular time.
10. He further submitted that the prosecution had suppressed the vital details with regard to the movements and they have also burked several 6/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 documents and a fair investigation had not been conducted by the prosecution. Immediately, after coming out on bail, the petitioner has sent two representations dated 21.12.2018 and 10.09.2019 respectively stating that the allegations against him are absolutely false and that a stage managed trap was organized and also he was not present at the relevant period in the office and that he had requested Secretary to the Government of Tamil Nadu, Rural Development and Panchayat Raj Department to secure call details and tower locations of the de facto complainant, respondent police and his team and the other accused in this case to disprove the prosecution case. He also submitted that now the trial has commenced and the action taken report on the representations by the Secretary and the documents sought by the petitioner are very much necessary and desirable for arriving at a just decision in this case. He also submitted that the respondent had relied on an audio clipping stated to be the conversation between the de facto complainant and the accused recorded on 05.09.2018 in the digital Sony IC Recorder (ICD - PX 312 SL.No.2654046) which is in the possession of the Deputy Superintendent of Police, Vigilance and Anti-Corruption. Though a copy of the audio clipping recorded in a Compact Disk is furnished along with a certification under Section 65-B of the 7/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 Evidence Act, no Hash Value of the original recording has been shown in the certificate and thereby, there is a possibility of tampering. He further submitted that without the Hash Value, the authenticity of the copy made in the Compact Disk is doubtful and there is a chance that it could have been tampered. Thereby, the petitioner had sought for the production of the Sony IC Recorder (ICD - PX 312 SL.No.2654046) in which the alleged conversation was originally stated to be recorded to compare the Hash Value in the original recording with the copy. The petitioner had also sought for the details relating to the movement of the officials by production of Sentry Relief Register, Visitors' book entry, General Diary, Vehicle Log Book and the driver's Pocket Note in respect of the vehicles used in the trap. He further submitted that since the documents sought by the petitioner are official relevant documents and are available with the authorities and now that the case is ripe for trial, the petitioner had filed the application under Section 91 of Cr.P.C seeking for production of those documents.
11. Learned counsel for the petitioner further submitted that right of fair trial is a facet of criminal law and the petitioner is facing charges under the 8/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 Prevention of Corruption Act. When statutory presumption is attracted against the petitioner, a bounden duty is cast on the petitioner as accused to rebut the case of the prosecution and thereby, the trial Court ought to have allowed the application. He also submitted that the petitioner has stated specific reasons for summoning those documents, whereas the trial Court, without properly considering the matter with regard to the desirability and necessity of the case, had dismissed the application. Thereby, the present application has been filed.
12. The details of the documents which are required and the reasons stated by the petitioner are extracted hereunder :-
Action Taken Report on the Soon after he came out on ball, he has representations dated given the said representations to 21.12.2018 and 10.09.2019 secure the call details and the video 1 given to the Secretary to Govt., footages recorded during the course of Rural Development and trap.
Panchayat Raj Call Detail Record (CDR) of Respondent had produced the call his phone number and tower details between 31.08.2018 and 2 location between 30.08.2018 07.09.2018 only, whereas the alleged and 07.09.2018 first demand was made on 30.08.2018.
Sony IC Recorder (ICD - PX CD furnished was not properly copied 312 SL.No.2654046) recorded from the voice recorder. Hash value of 3 on 05.09.2018 in the original records and CD were not possession of DSP, V & AC. produced. Original voice recorder is needed for cross examination.
9/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 TLO used video recorder The video recorded footage are very during the alleged trap on much necessary to falsify the entire 4 07.09.2018, which is available trap proceedings. Deliberately, the with DSP, V & AC police has withheld it.
CDR of the complainant with Prosecution produced CDR covering tower locations of his phone the period between 05.09.2018 and 5 No. 9448305344 between 06.09.2018 with incomplete 30.08.2018 and 07.09.2018. particulars.
CDR details of Arunkumar's Prosecution produced incomplete mobile No. 8148091215 particulars of CDR for the mobile recorded on 06.09.2018 number of LW9.
6Including caller ID, ADD1, ADD2, ADD3 and tower Call details do not contain the location location.
(i) Sentry Relief Register for To disprove the version of the the period from 30.08.2018 to prosecution and to prove the false 08.09.2018 implication of the petitioner.
(ii) Visitors' book 30.08.2018 to 08.09.2018 entry from 30.08.2018 to 08.09.2018 7
(iii) General Diary from 30.08.2018 to 08.09.2018
(iv) Vehicle Log Book and driver's Pocket Note for the vehicle bearing Regn. No.TN 07 G 2806 and TN 07 G 2741
13. The respondent has filed a counter affidavit. 10/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023
14. In the counter, it is stated that the averments made by the petitioner in paragraphs 1 to 6 are correct and the averments in paragraphs 7 to 9 are denied as false. Further, the respondent has also filed the details about the availability and non availability of the documents sought by the petitioner and the reasons for non availability of the files which are extracted hereunder :-
Documents prayed by the Availability Reason for non availability Sl.No petitioner under Section 91 of Document of the Documents in the files .
Cr.P.C of the respondent These are the official matters Action Taken Report on the related with the Rural representations dated Development and Panchayat 21.12.2018 and 10.09.2019 Raj department, those reports 1. Not Available given to the Secretary to Govt., are not provided by the HOD Rural Development and concerned to the I.O. Hence, Panchayat Raj such reports are not available in the files of the respondent.
Call Detail Record (CDR) of Not Available The de-facto complainant met his phone number and tower A-1 on 05.09.2018 only.
location between 30.08.2018 Hence, the I.O has collected
and 07.09.2018 the CDR of the petitioner's
mobile number 9488344684
for the period from
2. 31.08.2018 to 07.09.2018
only. I.O did not collect the
CDR for the period from
30.08.2018 to 07.09.2018.
Hence the CDR is not
available in the files of the
respondent.
3. Sony IC Recorder (ICD - PX Only the Due to the short memory
312 SL.No.2654046) recorded Device is (1.85/2GB) of Sony IC
on 05.09.2018 in the available recorder, all voice recordings
possession of DSP, V & AC. are copied to the laptop after
completion of every recording
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Crl.O.P.No.25674 of 2023
then and there. Usually, old
voice records are deleted if the
device memory is full. Since
the registration of this case, 16
trap cases were registered
Krishnagiri in V&AC,
Detachment. Hence, the Sony
IC recorder available with the
office of the DSP, V&AC,
Krishnagiri without any old
recordings.
TLO used video recorder Not Available No video recorder had been during the alleged trap on used by the TLO during the 07.09.2018, which is available trap proceedings. Hence no 4. with DSP, V & AC video graph / video footage is available in the files of the respondent.
CDR of the complainant with Not Available The alleged first demand was tower locations of his phone made by the A-2 on No. 9448305344 between 30.08.2018 in person. Hence 30.08.2018 and 07.09.2018. the I.O has collected the CDR of the de-facto complainant's mobile number 9443805344 from 05.09.2018 to
5. 06.09.2018 only in which cell phone conversations were made. I.O did not collect the CDR for the period from 30.08.2018 to 07.09.2018.
Hence the CDR is not available in the files of the respondent.
CDR details of Arunkumar's Not Available The CDR provided by the mobile No. 8148091215 service provider for the mobile recorded on 06.09.2018 number 8148091215 does not Including caller ID, ADD1, consists caller ID, ADD1,
6. ADD2, ADD3 and tower ADD2, ADD3 and tower location. location details. Hence, these details are not available in the files of the respondent.
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(i) Sentry Relief Register for Available Available with the office of the the period from 30.08.2018 to DSP, V&AC, Krishnagiri. 08.09.2018
(ii) Visitors' book entry from Not Available No visitor's maintained book 30.08.2018 to 08.09.2018 was in V&AC Krishnagiri office for the period from 30.08.2018 to 08.09.2018.
7. (iii) General Diary from Available Available with the office of the 30.08.2018 to 08.09.2018 DSP, V&AC, Krishnagiri.
(iv) Vehicle Log Book and Not Available No logbook for the vehicles driver's Pocket Note for the and pocket note of the drivers vehicle bearing Regn. No.TN were maintained in V&AC 07 G 2806 and TN 07 G 2741 Krishnagiri office for the period from 30.08.2018 to 08.09.2018 since the vigilance duty is a confidential duty.
15. The submissions of the learned Government Advocate (Crl.Side) appearing for the respondent with regard to the 7 documents sought for by the petitioner is as under :-
(a) As far as 1st document is concerned, it was sent to the Secretary and those documents might be available with the Secretary to the Government of Tamil Nadu, Rural Development and Panchayat Raj Department and the Court has to issue necessary directions for call for those documents.
(b) As far as Call Detail Record (CDR) sought for in respect of items 2, 5 and 6 are concerned, they have already been furnished to the 13/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 petitioner vide document No. 42, 43 and 46 respectively and those documents contain all the details required by the petitioner including the time and the tower locations of the mobile phones, however, the petitioner has called for CDR in respect of Mobile No.94883 44684 from 30.08.2018 to 07.09.2018, whereas, the respondent has collected the details from 31.08.2018 and not from 30.08.2018 and the CDR details prior to 30.08.2018 were not collected from the service provider and they are not available with the respondent. In respect of the CDR details on 30.08.2018, normally CDR details will be retained by the service provider for a period of two years and subject to storage and availability can be called for from the concerned service provider.
(c) As far as item 3, Sony IC Recorder (ICD-PX312 SL.2654046) is concerned, the same recorder had been used in several traps and due to shortage of memory (1.85/2 GB), the voice recordings done during the particular trap were copied to a laptop after completion of every recording and thereafter, the same was copied to the compact disk and the compact disk was furnished to the petitioner along with certification under Section 65-B of the Evidence Act. However, the hash value of the recording is not mentioned in the certificate. The respondent has not tampered with the original recordings 14/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 and that since the same recorder was also used for subsequent traps, there might be a possibility of over lapping of recordings, however, the respondent has no objection in producing the original Sony IC Recorder before the trial Court concerned and has no objection in sending the same for forensic examination for calculating and comparing the hash value of the Sony IC Recorder, if the same is available in the hard disk.
(d) As far as to the claim of Item No.4 is concerned, no video graph was taken during the time of trap as alleged by the petitioner and hence, they are not available.
(e) As far as to the claim of item 7 is concerned, item 7(1) and 7(3) are available and since item 7(2) and 7(4) are not maintained, the respondent may not be able to furnish them.
16. Learned Government Advocate (Crl.Side) further submitted that the case is based on the illegal demand made by the petitioner and his subordinates and based on which, the trap was laid, during which, subordinates of the petitioner were caught red handed while receiving the bribe. Based on the statements recorded from the subordinates, the petitioner was also arrested. He 15/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 also submitted that the respondent after completing investigation in a fair manner has filed the final report and that no suppression or burking of materials was done by them. He further submitted that the petitioner had earlier filed an application under Section 91 Cr.P.C prior to framing of charges and the trial Court had dismissed the application and the petition in Crl.O.P.No.10368 of 2022 filed by the petitioner before this Court seeking to set aside the order passed by the trial Court was also dismissed by this Court vide order dated 18.07.2022.
17. In reply, the learned counsel for the petitioner submitted that the the application was dismissed by this Court, since this Court felt that it was filed at a pre mature stage. He further submitted that since the petitioner believes that the documents are desirable and necessary for arriving at a just decision in this case, the present application has been filed after commencement of trial
18. Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) for the respondent and the perused the materials available on record.
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19. It is relevant to refer to Section 91 of Criminal Procedure Code :-
"91. Summons to produce document or other thing :-
(1)Whenever any Court or any officer in charge of a police station considers that the production of any document or other thing is necessary or desirable for the purposes of any investigation, inquiry, trial or other proceeding under this Code by or before such Court or officer, such Court may issue a summons, or such officer a written order, to the person in whose possession or power such document or thing is believed to be, requiring him to attend and produce it, or to produce it, at the time and place stated in the summons or order.
(2) Any person required under this section merely to produce a document or other thing shall be deemed to have complied with the requisition if he causes such document or thing to be produced instead of attending personally to produce the same.
(3) Nothing in this section shall be deemed-
(a) to affect sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872 ), or the Bankers' Books Evidence Act, 1891 (13 of 1891 ) or
(b) to apply to a letter, postcard, telegram or other document or any parcel or thing in the custody of the 17/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 postal or telegraph authority."
20. In the present case, the petitioner is facing trial for the offences under the Prevention of Corruption Act, which may entile him for punishment. He has filed a petition seeking production of certain documents and things, some of which are in the custody of the respondent and some in the custody of the superior officials of the petitioner and some of them are available with the service provider of mobile phones alleged to have been involved in the offence. The petitioner feels that the production of those documents and things will help him in defending his case and according to him, those documents and things are connected with the case. This Court has to see whether the documents or things sought for are desirable and necessary for the purpose of trial. It is a settled law that in a criminal trial, the prosecution has to be absolutely fair and impartial and the main purpose of criminal trial is not to get someone to be convicted. The object is to discover the truth and punish the accused if found guilty. The documents which the petitioner himself cannot procure for the purpose of putting his defence, have to be requisitioned by invoking Section 91 of Cr.P.C and if the Court is satisfied that those are necessary and desirable for the purpose of trial, can call for those documents from the custody of the persons 18/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 who are having it.
21. On perusal of documents and the things sought for and the reasons stated by the petitioner, this Court is of the opinion that the production of the documents are necessary for the purpose of trial. However, while looking into the documents, as far as the Item 1 is concerned, it is submitted by the respondent that those documents might be available with the Secretary to the Government, Rural Development and Panchayat Raj Department, in respect of Item 2, 5 and 6, it is submitted by the respondent that the copies sought for by the petitioner were already furnished to him as Document Nos.42, 43 and 46 respectively, however, it is also stated that the details in Item 2, the CDR details in respect of Mobile No.94883 44684, are available only from 31.08.2018 and the respondent have not collected the CDR details for 30.08.2018.
22. As far as item 3 is concerned, the respondent had submitted that the original recordings have been copied from the Sony IC Recorder to the desktop and they have been furnished to the petitioner by copying the same in Compact Disk along with certification under Section 65 B of Evidence Act and 19/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 it is also submitted that the hash value has not been taken. Further, it is also accepted by the respondent that subsequently, certain recordings overlapping the earlier recordings have been made in the Sony IC Recorder and however, they are ready to produce the Sony IC Recorder (ICD-PX312 SL.2654046) in which the conversation was originally recorded. As far as Item 7 is concerned, the respondent are ready to furnish the copies of 7(i) and 7(iii) and that they have not maintained the documents sought for by the petitioner in 7(ii) and 7(iv) and they are not available and impossible to produce them.
23. In this case, the Hash Value of the recording has not been given. To rule out tampering, the Hash Value of the copy of the recording should tally with the Hash Value of the original recording and if the petitioner is able to make out the prima facie case for tampering or editing of the conversation, it can be compared with the original. It is to be noted that the Court is reminded of the maxim lex non cogit ad impossibilia. Law does not expect the performance of the impossible. When documents are not available with the respondent, the Court cannot expect the production of such documents sought for by the petitioner.
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24. Having gone through the documents, this Court is of the opinion that Items 1, 3, 7(i) and 7(iii) are necessary for the trial of the case and in view of the same, this petition stands partly allowed with following directions :-
(a)The learned trial Judge is directed to call for Item 1 (Action Taken Report on the representations dated 21.12.2018 and 10.09.2019 respectively) from the Secretary to the Government of Tamil Nadu, Rural Development and Panchayat Raj Department.
(b) The respondent shall produce the original Sony IC Recorder (ICD-PX312 SL.2654046) before the trial Court along with a memo and after examination of witnesses relating to the audio recording and marking of the compact disk, if the trial Court is of the opinion that there is a suspicion of tampering, then, the Sony IC Recorder (ICD-PX312 SL.2654046) shall be subjected to forensic examination to cross check and compare the hash value found in the original recording found in the Sony IC Recorder with the hash value of the recording in the compact disk;
(c) Further, the respondent shall also furnish the copies of the documents sought for in Item 7(i) and 7(iii) (Sentry Relief Register and General Diary for the period from 30.08.2018 to 21/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 08.09.2018 respectively).
(d) Subject to storage and availability, the CDR details relating to mobile number 94483 05344 on 30.08.2019 can be called for from the concerned mobile service provider.
25. With the above observations, the Criminal Original Petition stands partly allowed. Consequently, connected miscellaneous petition is also closed.
06.12.2023 Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No ham To
1. The Chief Judicial Magistrate, Krishnagiri.
2. The Inspector of Police, Vigilance and Anti-Corruption Wing, Krishnagiri.
3. The Public Prosecutor, High Court of Madras.
22/23 https://www.mhc.tn.gov.in/judis Crl.O.P.No.25674 of 2023 A.D.JAGADISH CHANDIRA, J.
ham Crl.O.P.No.25674 of 2023 and Crl.M.P.No.17818 of 2023 06.12.2023 23/23 https://www.mhc.tn.gov.in/judis