Madras High Court
K.Venkatesan @ K.Kabali vs The State on 24 July, 2023
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.07.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Crl.O.P No.20864 of 2022
K.Venkatesan @ K.Kabali, M/57
S/o.Kannan .. Petitioner/1st Accused
.Vs.
1.The State
Rep.by the Inspector of Police
W.24, All Women Police Station
Teynampet.
Chennai 600 018. 1st Respondent/Complainant
(Crime No.1 of 2022)
2.Tharini
D/o.Venkadesan ..2nd Respondent/De fact Complainant
3.S.Dhanam .. 3rd Respondent
(R3 impleaded as per order dated 24.7.2023
in Crl.MP.No.10479 of 2023 in
Crl.OP.No.20864/2022)
PRAYER: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to call for the records connected with charge sheet dated
05.07.2022 in S.C.No.132 of 2022, on the file of Special Court for exclusive
trial of POCSO Cases, Chennai and quash the same.
https://www.mhc.tn.gov.in/judis
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For Petitioner : Mr.P.L.Narayanan, Senior Cousnel
For Respondents : Mr.A.Gopinath
Government Advocate (Crl.Side)
for R1
No Appearance for R2
Mrs.M.Rebecca for R3
ORDER
This petition has been filed to quash the proceedings in S.C.No.132 of 2022, on the file of Special Court for exclusive trial of POCSO Cases, Chennai.
2.The case of the prosecution is that the petitioner was running a stationery shop. The victim girl 'X' was studying in 10th standard and she came to the Shop and at that point of time, the petitioner is said to have misbehaved with the victim girl. This was informed by the victim girl to the mother and her mother was not taking any action against the petitioner. Ultimately, the victim girl herself gave a complaint before the respondent Police and based on the same, an FIR came to be registered in Crime No.1 of 2022 against the petitioner and the mother of the victim girl for offence u/s 10, 9(1), 9(n), 2191) and 17 of POCSO Act, 2012.
https://www.mhc.tn.gov.in/judis 3 of 8
3.The respondent Police investigated the case and ultimately, a final report came to be filed before the Court below and the Court below taken cognizance of the offence and the case was taken on the file in SC.No.132 of 2022. Aggrieved by the same, the present petition has been filed before this Court.
4.The learned Senior Counsel appearing on behalf of the petitioner submitted that a false case was foisted against the petitioner and that the victim girl seems to be upset regarding the relationship of her mother with the petitioner. The learned Senior Counsel in order to substantiate this submission, relied upon the 164 statement that was recorded from the victim girl by the Special Judge under the POCSO Act. For proper appreciation, the statement that was given by the victim girl is extracted hereunder:
vd; bgah; jhupzp. vd; mg;gh bgah; gp/bt';fnlrd;. ehd; +2 gof;fpnwd;/ ehd; cwhf;fp gpnsah;/ ehd; tHf;F bfhLj;jpUj;jpUe;njd;/ vd;Dila mk;kht[f;Fk; kw;bwhU bt';fnlrd; vd;gtUf;Fk; jtwhd bjhlh;g[ ,Ue;Jte;jJ/ mij gphpf;f ntz;Lk; vd;gjw;fhf ehd; tHf;F bfhLj;njd;/ ehd; oa{rd; Koj;J tUk;nghJ kw;bwhU eguhd bt';fpnlrd; vd;gh; vd;id ghh;j;J vjw;F nuhl;oy; epd;W gr';f Tl ngrpf;bfhz;oUf;fpwha; vd;W nfl;lhh;/ me;j nfhtj;jpy; ehd; tHf;F bfhLj;njd;/ O filf;F tur;brhd;dhh; rpf;fd; th';fp bfhLf;;fpnwd; vd;W brhd;dhh;/ ehd; filf;F nghndd; kw;wth;fSld; ehd; ngrf;TlhJ vd;W nkw;go bt';fnlrd; brhd;djhy; ehd; mtiu https://www.mhc.tn.gov.in/judis 4 of 8 moj;njd;/ ehd; tPl;ow;F ngha; me;j tptuj;ij brhy;yhky; vd;dplk;
jtwhf ele;Jbfhs;s Kaw;rp bra;jjhf brhd;ndd;/ mjw;F Kd;ghfnt nkw;go egh; ngha; vd; mk;khtplk; brhy;yptpl;lhh;/ vd; mk;kh vdf;F nghd; bra;jhh;/ mg;nghJ ehd; vd; mk;khtplk; nkw;go bt';fnlrd; jtwhf ele;Jbfhz;lhh; vd;Wk; mjw;fhf jhd; moj;njd; vd;W brhd;ndd;/ mtnu vdf;F nghd; bra;jhh;/ mg;nghJ nghdpy; mth; vd;id jtwhf bjhl;lhjhf g[U:g; ntz;Lk; vd;W ngrpndd;/ ehd; ,e;j tpraj;ij vd; ez;gh; uhnfcwplk; brhd;ndd;/ mtd; vd;id mth;fs; tPl;ow;F nkny cs;s rp/Mh;/gh!;fud; vd;gthplk; miHj;J nghdhd;/ mth; iry;L iyDf;F nghd; bra;a brhd;dhh;/ ehd; nghd; bra;njd;/ vd;id tprhhpj;jhh;fs; tPl;L ml;u!; nfl;lhh;fs; bfhLj;njd;/ tPl;oy; ,Uf;f brhd;dhh;fs; ehd; m';nfna ,Ue;njd;/ ehd; kPz;Lk; nghd; bra;J tPl;ow;F ntz;lhk; vd;W brhy;yp ntbwhU ,lj;jpw;F tur;brhd;ndd;/ mth;fs; me;j ,lj;jpw;F te;J vd;id Mapuk; tpsf;F fhty; epiyaj;jpw;F miHj;Jr;brd;whh;fs;/ gpd;g[ m';fpUe;J njdhk;ngl;il fhty;epiyaj;jpw;F nghfbrhd;dhh;fs;/ ehd; m';F ngha; nkw;go bt';fpnlrd; jtwhf ele;Jf;bfhz;ljhf g[fhh; bfhLj;njd;/ nghyPrhh; vd;id m';fpUe;J rk;gtk; ele;j O filf;F miHj;Jg;nghdhh;fs;/ ehd; me;j ,lj;ij fhl;ondd;/ m';F mUfpy; ,Ue;j kw;bwhU bt';fpnlrdpd; nf/nf/Ml;nlh bkhigy;!; fhh; V/rp vd;Dk; filia fhl;o m';fpUe;j bt';fpnlrdpd; fhl;ondd;/ nghyPrhh; mtiu ifJ bra;jhhfs; gpd;g[ vd;id tPl;ow;F mDg;gptpl;lhhfs;/ vd; mk;kh vd;id nfl;lhh; mthplk; eP';fs; ,g;go ,Ug;gjhy; jhd; g[fhh; bfhLj;njd;/ bt';fpnlrd; mg;go elf;ftpy;iy vd;W brhd;ndd;/ gpwF vd; mk;kh ,J khjphp ,dp elf;f khl;nld; vd;W brhd;dhh;/ mth;fs; brhd;dgpwF ehd; tHf;if jpUk;g bgw njdhk;ngl;il fhty;epiyaj;jpw;F ehd;. vd; mk;kh vd; ghl;o K:d;W ngUk; brd;nwhk; m';F kWehs; fhiyapy; tUkhW brhy;yp mDg;gpdhh;fs;/ https://www.mhc.tn.gov.in/judis 5 of 8 fhiyapy; brd;nwhk; ele;jij brhd;ndd;/ mjw;F mth;fs; eP Kd;ng brhy;ypapUf;f ntz;Lk; ,g;nghJ xd;Wk; bra;a KoahJ vd;W brhd;dhh;fs;/ gpwF kjpak; tiu m';n; f ,Ue;njhk; tPl;ow;F mDg;gptpl;lhhfs;/ ehd; kw;bwhU bt';fnlrdpd; kidtpahd tp$p vd;gtiu ghh;j;J ele;j tptuj;ij brhd;ndd;/ mjw;F mth; ePjpkd;wj;jpy; te;J brhy;y ntz;Lk; vd;whh; mjw;Fs; nghyPrhh; vd;id miHj;J brd;W ncwhkpy; tpl;Ltpl;lhh;fs;/ vd;id ePjpgjpaplk; miHj;Jnghdhh;fs;/ tPl;ow;F mDg;gptpl;lhh;fs;/ ,';F miHj;jjhy; te;njd;/ ele;jij brhy;fpnwd;/ vd; mk;khit vd; mg;gh bfhLik bra;fpwhh; vd;W mtiu tpl;Ltpl;L ghl;o tPl;ow;F te;Jtpl;lhh;/ rpd;d tajpypUe;J gog;gjw;F. ou!;Rf;F nkw;go bt';fpnlrd; jhd; cjtp bra;J te;jhh;/ tHf;if elj;j vdf;F tpUg;gk; ,y;iy/ ehd; bgha;ahf jhd; mth; kPJ g[fhh; bfhLj;Js;nsd;/ mt;tst[ jhd;/
5.The learned Senior Counsel submitted that it is quite apparent from the statement given by the victim girl that a false case has been given against the petitioner and hence, continuation of the proceedings against the petitioner will amount to abuse of process of Court and accordingly, the learned Senior Counsel sought for quashing of the proceedings.
6.Heard the learned Government Advocate appearing on behalf of the 1 st respondent and the learned counsel appearing on behalf of the impleaded 3 rd respondent, who is the grand mother of the victim girl. https://www.mhc.tn.gov.in/judis 6 of 8
7.This Court has carefully considered the submissions made on either side and the materials available on record.
8.The statement that was given by the victim girl makes it clear that the victim girl was not happy with the advice that was given by the petitioner to the effect that she should not be chatting with another boy. It is also seen that the victim girl had informed to the police that she has given a false case against the petitioner. However, since the police had already registered an FIR, they had sent the victim girl to the concerned Court for recording the statement u/s 164 Cr.PC. While giving the statement, the victim girl has once again reiterated that she has given a false case against the petitioner and in fact it is the petitioner who had helped the victim girl for her studies and also for getting her the basic amenities. She has further stated that she does not want to prosecute the case against the petitioner.
9. In the light of the above materials, the continuation of the proceedings as against the petitioner will clearly amount to an abuse of process of Court which requires the interference of the Court. No useful purpose will be served in keeping the proceedings pending since the victim girl is going to once again repeat the same before the Court. In view of the same, the proceedings in https://www.mhc.tn.gov.in/judis 7 of 8 S.C.No.132 of 2022, on the file of Special Court for exclusive trial of POCSO Cases, Chennai, is hereby quashed and accordingly, this criminal original petition stands allowed.
24.07.2023
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order
KP
To
1.The Inspector of Police
W.24, All Women Police Station
Teynampet.
2.Special Court for exclusive
trial of POCSO Cases, Chennai.
3.The Public Prosecutor
High Court, Madras.
https://www.mhc.tn.gov.in/judis
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N. ANAND VENKATESH,. J.
KP
Crl.O.P No.20864 of 2022
24.07.2023
https://www.mhc.tn.gov.in/judis