Madras High Court
Raja @ Rocket Raj vs State Represented By on 12 October, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.(MD)No.20869 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.10.2020
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD)No.20869 of 2016
and
Crl.MP(MD)No.10628 of 2016
Raja @ Rocket Raj ... Petitioner
Vs
1.State Represented by
The Inspector of Police,
Thisayanvillai Police Station,
Tirunelveli District.
Crime No.276 of 2016
... 1st Respondent/Complainant
2.Muthu ... 2nd Respondent/Defacto Complainant
Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to call
for the records in Crime No.276 of 2016 on the file of the Inspector of
Police, Thisayanvillai, Tirunelveli District and to quash the same.
For Petitioner : Mr.K.Prabhu
For R1 : Mr.K. Suyambulinga Bharathi
Government Advocate (Crl.Side)
For R2 : Mr.R.Anand
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Crl.O.P.(MD)No.20869 of 2016
ORDER
This petition has been filed to quash the FIR in Crime No.276 of 2016 on the file of the Inspector of Police, Thisayanvillai, Tirunelveli District.
This petition has been filed to quash the Crime No.276 of 2016 registered by the first respondent police for offences under Sections 147, 148, 448, 506 (ii) IPC and Section 3 of TNPPDL Act, 1992, as against the petitioner.
2. The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Without any base, the third respondent police registered a case in Crime No.276 of 2016 for the offences under Sections 147, 148, 448, 506 (ii) IPC and Section 3 of TNPPDL Act, 1992, as against the petitioner. Hence he prayed to quash the same.
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3. The learned Government Advocate (Crl.Side) would submit that the investigation is almost completed and the respondent police have only to file final report.
4. Heard Mr.K.Prabhu, learned counsel appearing for the petitioner, Mr.K. Suyambulinga Bharathi, learned Government Advocate (Crl.Side) appearing for the first respondent and Mr.R.Ananth, learned counsel appearing for the second respondent.
5. It is seen from the First Information Report that there are specific allegations as against the petitioner to attract the offences, which has to be investigated in depth. Further the FIR is not an encyclopedia and it need not contain all facts and it cannot be quashed in the threshold. This Court finds that the FIR discloses prima facie commission of cognizable offence and as such this Court cannot interfere with the investigation. The investigating machinery has to step in to investigate, grab and unearth the crime in accordance with the procedures prescribed in the Code. 3/8 http://www.judis.nic.in Crl.O.P.(MD)No.20869 of 2016
6. It is relevant to rely upon the judgment of the Hon'ble Supreme Court of India passed in Crl.A.No.255 of 2019 dated 12.02.2019 in the case of Sau. Kamal Shivaji Pokarnekar vs. the State of Maharashtra & ors., as follows:-
"4. The only point that arises for our consideration in this case is whether the High Court was right in setting aside the order by which process was issued. It is settled law that the Magistrate, at the stage of taking cognizance and summoning, is required to apply his judicial mind only with a view to taking cognizance of the offence, or in other words, to find out whether a prima facie case has been made out for summoning the accused persons. The learned Magistrate is not required to evaluate the merits of the material or evidence in support of the complaint, because the Magistrate must not undertake the exercise to find out whether the materials would lead to a conviction or not.
5. Quashing the criminal proceedings is called for only in a case where the complaint does not disclose any offence, or is frivolous, 4/8 http://www.judis.nic.in Crl.O.P.(MD)No.20869 of 2016 vexatious, or oppressive. If the allegations set out in the complaint do not constitute the offence of which cognizance has been taken by the Magistrate, it is open to the High Court to quash the same. It is not necessary that a meticulous analysis of the case should be done before the Trial to find out whether the case would end in conviction or acquittal. If it appears on a reading of the complaint and consideration of the allegations therein, in the light of the statement made on oath that the ingredients of the offence are disclosed, there would be no justification for the High Court to interfere.
......................
9. Having heard the learned Senior Counsel and examined the material on record, we are of the considered view that the High Court ought not to have set aside the order passed by the Trial Court issuing summons to the Respondents. A perusal of the complaint discloses that prima facie, offences that are alleged against the Respondents. The correctness or otherwise of the said allegations has to be decided only in the Trial. At the initial stage of issuance of process it is not open to the 5/8 http://www.judis.nic.in Crl.O.P.(MD)No.20869 of 2016 Courts to stifle the proceedings by entering into the merits of the contentions made on behalf of the accused. Criminal complaints cannot be quashed only on the ground that the allegations made therein appear to be of a civil nature. If the ingredients of the offence alleged against the accused are prima facie made out in the complaint, the criminal proceeding shall not be interdicted."
7. In view of the above discussion, this Court is not inclined to quash the First Information Report. Accordingly, this Criminal Original Petition stands dismissed. However, considering the crime is of the year 2016, the first respondent is directed to complete the investigation in Crime No.276 of 2016 and file a final report within a period of eight weeks from the date of receipt of copy of this Order, before the jurisdiction Magistrate, if not already filed. Consequently, connected miscellaneous petition is closed.
12.10.2020 Internet:Yes Index:Yes/No Speaking order/Non-Speaking order dss 6/8 http://www.judis.nic.in Crl.O.P.(MD)No.20869 of 2016 Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Inspector of Police, Thisayanvillai Police Station, Tirunelveli District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
7/8 http://www.judis.nic.in Crl.O.P.(MD)No.20869 of 2016 G.K.ILANTHIRAIYAN,J dss Crl.O.P.(MD)No.20869 of 2016 and Crl.MP(MD)No.10628 of 2016 12.10.2020 8/8 http://www.judis.nic.in