Kerala High Court
Sunil James vs State Of Kerala on 4 December, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
SATURDAY, THE 4TH DAY OF DECEMBER 2021 / 13TH AGRAHAYANA, 1943
CRL.MC NO. 5847 OF 2019
AGAINST THE ORDER/JUDGMENT IN CC 2492/2018 OF ADDITIONAL CHIEF
JUDICIAL MAGISTRATE, ERNAKULAM
PETITIONER/S:
SUNIL JAMES
AGED 45 YEARS
S/O. JAMES, VALIYAPARAMBIL HOUSE,
OCHAMTHURUTHU, CHITTOOR ROAD,
PACHALAM,ERNAKULAM-682 008
BY ADV K.M.VARGHESE
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031
2 SUB INSPECTOR OF POLICE,
ERNAKULAM TOWN NORTH POLICE STATION,
KOCHI CITY, ERNAKULAM NORTH P.O.,
ERNAKULAM-682 018
3 T.K.SIVAN,
AGED 58 YEARS
S/O. KRISHNAN,THATTASSERY HOUSE,
PALLIKKAVU TEMPLE AREA, VADUTHALA,
CHERANELLOOR VILLAGE, VADUTHALA P.O.,
ERNAKULAM-683 023
BY ADV.
PP-SRI.ARAVIND V. MATHEW
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
04.12.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 5847 OF 2019
2
ORDER
The petitioner is the sole accused in C.C.No.2492/2018 on the file of the Additional Chief Judicial Magistrate Court, Ernakulam which arises from Crime No.1901/2018 of Ernakulam Town North Police Station.
2. The offence alleged against the petitioner is under Section 153 of the IPC. The aforesaid crime was registered on the basis of a complaint submitted by the 3 rd respondent herein, who is the Secretary of Samastha Kochi Pulaya Mahasabha, Vaduthala branch. The allegation contained in the said complaint is that on 25.11.2018 at 10.15 a.m., their branch President P.K.Rajan saw the petitioner herein shaking and attempting to remove an indicator board of their organization installed by them on the side of Chittoor Road and attempted to make provocation for rioting.
3. After conducting an investigation, the 2 nd respondent filed a final report against the petitioner for the offence under Section 153 of IPC. This criminal M.C. is filed for quashing the CRL.MC NO. 5847 OF 2019 3 entire proceedings pursuant to the said crime as according to the petitioner no offence is made out.
4. Heard Sri. K.M. Varghese, the learned counsel for the petitioner and Sri. Aravind U Mathew, the learned Public Prosecutor for respondent Nos. 1 and 2. Even though notice was served upon the 3rd respondent/ de facto complainant there is no appearance for him.
5. The learned counsel for the petitioner contends that, even if the entire allegations contained in Annexure-A1 final report are accepted for its face value, no offence under Section 153 of the IPC is attracted. It is pointed out that the name board itself was placed in a public place for which the de facto complainant had no right. My attention was also brought to the order passed by this Court in WP(C) No. 42574 of 2018 dated 26.02.2019 which is produced along with Crl.M.C. as Annexure A2, wherein this Court issued various directions to the authorities concerned to remove all illegal boards, banners, flags etc. which are placed in public places. The learned counsel CRL.MC NO. 5847 OF 2019 4 for the petitioner also places reliance upon the exception contained under Section 95 of the IPC, on the ground that even going by the allegations contained in the final report, no significant damage has occurred to the board and the allegations is that he was found shaking the board. In such circumstances he seeks for an order quashing all further proceedings in Annexure-A1 final report.
6. Per contra, the learned Public Prosecutor would opposes the said application and points out that the averments made in Annexure-A1 final report are sufficient to constitute the offence under Section 153 of the IPC.
7. The short question that arises is as to whether the allegations contained in Annexure-A1 final report are sufficient to attract the offence under Section 153 of IPC. The aforesaid provision reads as follows;
" Wantonly giving provocation with intent to cause riot--if rioting be committed--if not committed.-- Whoever malignantly, or wantonly, by doing anything which is illegal, gives provocation to any person intending or knowing it to be likely that such provocation will cause the offence of rioting to be CRL.MC NO. 5847 OF 2019 5 committed, shall, if the offence of rioting be committed in consequence of such provocation, be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both; and if the offence of rioting be not committed, with imprisonment of either description for a term which may extend to six months, or with fine, or with both."
8. As per the aforesaid provisions, in order to attract the same, the accused must have malignantly or wantonly committed an illegal act or must have given provocation to cause the offence of rioting. The offence of rioting is defined under Section 146 of IPC which reads as follows;
" 146. Rioting.--Whenever force or violence is used by an unlawful assembly, or by any member thereof, in prosecution of the common object of such assembly, every member of such assembly is guilty of the offence of rioting."
9. When both the above provisions are considered, it can be seen that, the act alleged to have been committed by the accused must have been done with the intention to cause rioting or to provoke any person to commit rioting as defined under Section 146 of the IPC. Going by the specific definition of 'rioting' as contained under Section 146 of the IPC, under no stretch of imagination it can be concluded that, an act of CRL.MC NO. 5847 OF 2019 6 attempting to cause damage to a name board installed in a public place was committed with an intention to cause any rioting or provoke any person to commit riot. Admittedly, the board was that of a private organization and mere fact that the said organization was formed with the intention to protect the welfare of a particular community, is not sufficient to arrive at the conclusion that, any attempt as against the board would result in rioting or would provoke such an act. Apart from the above, it is also a relevant fact that to be taken into consideration, the aforesaid board was placed in a public place and even according to the de facto complainant has no case that they have authorization to install such board in a public place. In Raju Thomas V. State of Kerala (2012 (4) KLT
499) similar question was considered by this Court in respect of the offence under Section 153 of IPC and in para 5 there on observed as follows;
" 5. To constitute an offence under Section 153 of IPC, the essential ingredients thereof have to be made out. The 'act' imputed against he accused is illegal, he has done such act malignantly or wantonly, and, he has given provocation to any person intending or knowing that such provocation will cause the offence of CRL.MC NO. 5847 OF 2019 7 rioting are the ingredients to establish the offence. To hold that an act is done malignantly, it must be an unlawful act done intentionally without just cause or excuse. "Malignant" means extreme malevolence or enmity; violently hostile or harmful. The act imputed, if not malignantly, should be at least shown to have been done wantonly; "wantonly" simply means recklessly, thoughtlessly, without regard for right or consequences. More than that the act has been done malignantly or wantonly, it is also required to be shown that the act of the accused was illegal. A notice containing defamatory statement put up in a board at a public place against the accused was torn of by him. Even if that is accepted on its face value, it cannot be viewed as an unlawful act done by him out of extreme malevolence or enmity or recklessness. Notice board contained defamatory statement against the accused is not disputed. None has a right to exhibit such a notice board in a public place cannot also be lost sight of. Even assuming that the complainant should have approached the law enforcing agency rather than taking action by himself, in the given facts and circumstances presented, it cannot be stated that tearing of the notice board containing defamatory statement against him and that too exhibited in a public place was an act done by him with intend to provoke any person to commit the offence or rioting. Where the exhibiting of such a board against him at a public place itself is shown to be illegal, tearing away that notice board, even if such allegation is accepted as true, cannot be considered as an act intentionally done to provoke any other person to commit rioting. At best, it was an act of removing a notice board affecting his self respect and dignity when it was exhibited by some miscreants at a public place."
10. The observations made by this Court in Raju Thomas's case (Supra) are clearly applicable to the facts of this case. It is evident from the records that the board itself was CRL.MC NO. 5847 OF 2019 8 installed in a public place and the de facto complainant had no authority to install such board.
11. Here the allegation is with regard to the attempt to remove a board which is in a public place. Since the board itself was placed in a public place without any legal authority to install, the act alleged against the petitioner herein by itself cannot be treated as an illegal act so as to warrant a proceeding under Section 153 of Indian Penal Code. It is also a fact that no actual damage is also sustained to the board. In such circumstances, I am of the view that, the registration of crime, the submission of final report as evidenced by Annexure I and also all further proceedings against the petitioner are mere abuse of process of law. The chances of a successful prosecution are very bleak and therefore allowing the proceedings to go on would be an unnecessary wastage of judicial time and resources.
In such circumstances, this Crl.M.C. is allowed. The Annexure I final report submitted in C.C.No.2492/2018 on the CRL.MC NO. 5847 OF 2019 9 file of Additional Chief Judicial Magistrate Court, Ernakulam and all further proceedings pursuant thereto are hereby quashed.
Sd/-
ZIYAD RAHMAN A.A., JUDGE LU/SCS CRL.MC NO. 5847 OF 2019 10 APPENDIX OF CRL.MC 5847/2019 PETITIONER ANNEXURE ANNEXURE-1 CERTIFIED COPY OF THE FINAL REPORT DATED 1.12.2018 SUBMITTED IN ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM ANNEXURE-II PHOTOCOPY OF THE JUDGMENT DATED 26.2.2019 IN W.P(C) NO.42574 OF 2018 ANNEXURE-III PHOTOCOPY OF THE RELEVANT PAGE OF MALAYALA MANORAMA DAILY DATED 17.11.2018 // True Copy // PA To Judge