Madras High Court
P.Bhaskar vs State Represented By on 3 December, 2019
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.12.2019
CORAM:
THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.(MD).No.18036 of 2019
and
Crl.M.P.(MD) Nos.10607 and 10608 of 2019
1. P.Bhaskar
2. B.Balachandran
3. Sivakumar
4. S.Sasikumar
5. M.Muthulakshmi
6. M.Muthukrishnan
7. S.Sambasivam ..Petitioners
Vs.
1.State Represented by,
The Inspector of Police,
E-2, Mathichayam Police Station
Madurai
2. The Sub Inspector of Police
E-2, Mathichayam Police Station
Madurai ..Respondents
PRAYER: This Criminal Original Petition has been filed under Section 482
of Criminal Procedure Code, to call for the records relating to the charge
sheet in STC No. 610 of 2014 on the file of the learned Judicial Magistrate
No.II, Madurai and quash the same as illegal in respect of
petitioners/accused No.1 to 3, 5 to 8
For Petitioners : Mr.K. Pandiarajan
For Respondent : Mr.S.Chandra Sekar
No.1 Additional Public Prosecutor
http://www.judis.nic.in
2
ORDER
This quash petition is filed to quash the criminal proceedings in STC No. 610 of 2014 on the file of the learned Judicial Magistrate No.II, Madurai, thereby having been taken cognizance for the offences under Sections 143,188 of IPC and 4(AA) of TNOPPD Act as against the petitioners and others.
2.The case of the prosecution is that on 02.04.2014 at about 06.20 p.m., the accused persons along with others with the flags of the CPI(M) Marxist Communist party tied to their two wheeler and going on the campaign in the areas of Aasarithopphu, Mathichyam East Street, North Street, Shoe maket Street, Vaigai Norther bank, RR Mandaapam, Pullianthoppu, Aalwarpuram etc., causing hindrance to the traffic and public. Based on the complaint given by the second respondent, the first respondent police registered the complaint and filed a charge sheet against the petitioners and others for the offences under Sections 3 143,188 of IPC and 4(AA) of TNOPPD Act in STC No. 610 of 2014 on the file of the learned Judicial Magistrate No.II, Madurai. The said criminal proceedings is under challenge in this criminal original petition.
3.The learned counsel appearing for the petitioners submitted that the petitioners are innocent. According to Section 195(1)(a) of http://www.judis.nic.in Cr.P.C., no Court can take cognizance of an offence under Section 188 of 3 IPC, unless the public servant has written order from the authority. Further he submitted that the petitioners or any other members had never involved in any unlawful assembly and there is no evidence that the petitioners or others restrained anybody. However, the officials of the respondent police had beaten the petitioners and others. When there was lot of members involved in the protest, the respondent police had registered this case, under Sections 143,188 of IPC and 4(AA) of TNOPPD Act as against the petitioners and others. Therefore, he sought for quashing the proceeding.
4.Per contra, the learned Additional Public Prosecutor submitted that on 02.04.2014 at about 06.20 p.m., the accused persons along with others with the flags of the CPI(M) Marxist Communist party tied to their two wheeler and going on the campaigh in the areas of Aasarithopphu, Mathichyam East Street, North Street, Shoe maket Street, Vaigai Norther bank, RR Mandaapam, Pullianthoppu, Aalwarpuram etc., causing hindrance to the traffic and public. Further, he would submit that Section 188 of IPC is a cognizable offence and therefore it is the duty of the police to register a case. Though there is a bar under Section 195(a)(i) of Cr.P.C. to take cognizance for the offence under Section 188 of IPC, it does not mean that the police cannot register FIR and investigate the case. Therefore, he vehemently opposed the quash petition and prayed for dismissal of the same.
http://www.judis.nic.in 4
5.Heard Mr.K. Pandiarajan, learned counsel appearing for the petitioners sand Mr.S.Chandrasekar, learned Additional Public Prosecutor appearing for the first respondent.
6.On a perusal of the charge as against the petitioners are concerned, the first respondent levelled the charge under Sections 143,188 of IPC and 4(AA) of TNOPPD Act as against the petitioners. It is seen from the charge that on 02.04.2014 at about 06.20 p.m., the accused persons along with others with the flags of the CPI(M) Marxist Communist party tied to their two wheeler and going on the campaign in the areas of Aasarithopphu, Mathichyam East Street, North Street, Shoe maket Street, Vaigai Norther bank, RR Mandaapam, Pullianthoppu, Aalwarpuram etc., causing hindrance to the traffic and public . Except the official witnesses, no one has spoken about the occurrence and no one was examined to substantiate the charge against the petitioner. It is also seen from the charge itself that the charges are very simple in nature and trivial. Section 188 reads as follows:
“188. Disobedience to order duly promulgated by public servant — Whoever, knowing that, by an order promulgated by a public servant lawfully empowered to promulgate such order, he is directed to abstain from a certain act, or to take certain order with certain property in his possession or under his management, disobeys such direction, shall, if such disobedience causes to tender to cause obstruction, annoyance or injury, or risk of obstruction, annoyance or injury, to any person lawfully employed, be punished with simple imprisonment for a term which may http://www.judis.nic.in extend to one month or with fine which may extend to two 5 hundred rupees, or with both; and if such disobedience causes or trends to cause danger to human life, health or safety, or causes or tends to cause a riot or affray, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both”
7.The only question for consideration is that whether the registration of case under Sections 143,188 of IPC and 4(AA) of TNOPPD Act, registered by the first respondent is permissible under law or not? In this regard it is relevant to extract Section 195(1)(a) of the Criminal Procedure Code, 1973 :-
“195.Prosecution for contempt of lawful authority of public servants, for offences against public justice and for offences relating to documents given in evidence. (1) No Courts hall take cognizance-
(a) (i) of any offence punishable under sections 172 to 188 (both inclusive)of the Indian Penal Code (45 of 1860), or
(ii)of any abetment of, attempt to commit, such offence, or
(iii) of any criminal conspiracy to commit, such offence, except on the complaint in writing of the public servant concerned or of some other public servant to whom he is administratively subordinate;...” Therefore, it is very clear that for taking cognizance of the offences under Section 188 of IPC, the public servant should lodge a complaint in writing and other than that no Court has power to take cognizance.
http://www.judis.nic.in 6
8.The learned counsel for the petitioners, in support of his contentions, relied upon a judgement in a batch of quash petitions, reported in 2018-2-L.W. (Crl.) 606 in Crl.O.P. (MD)No. 1356 of 2018, dated 20.09.2018 in the case of Jeevanandham and others Vs. State rep. by the Inspector of Police, Karur District, and this Court held in Paragraph-25, as follows :-
"25.In view of the discussions, the following guidelines are issued insofar as an offence under Section 188 of IPC, is concerned:
a) A Police Officer cannot register an FIR for any of the offences falling under Section 172 to 188 of IPC.
b) A Police Officer by virtue of the powers conferred under Section 41 of Cr.P.C will have the authority to take action under Section 41 of Cr.P.C., when a cognizable offence under Section 188 IPC is committed in his presence or where such action is required, to prevent such person from committing an offence under Section 188 of IPC.
c) The role of the Police Officer will be confined only to the preventive action as stipulated under Section 41 of Cr.P.C and immediately thereafter, he has to inform about the same to the public servant concerned/authorised, to enable such public servant to give a complaint in writing before the jurisdictional Magistrate, who shall take cognizance of such complaint on being prima facie satisfied with the requirements of Section 188 of IPC.
d) In order to attract the provisions of Section 188 of IPC, the written complaint of the public servant concerned should reflect the following ingredients namely;
i) that there must be an order promulgated by the public servant;
ii) that such public servant is lawfully empowered http://www.judis.nic.in to promulgate it;7
iii) that the person with knowledge of such order and being directed by such order to abstain from doing certain act or to take certain order with certain property in his possession and under his management, has disobeyed;
and iv)that such disobedience causes or tends to cause;
(a) obstruction,annoyance or risk of it to any person lawfully employed; or
(b) danger to human life, health or safety; or
(c) a riot or affray.
e) The promulgation issued under Section 30(2) of the Police Act, 1861, must satisfy the test of reasonableness and can only be in the nature of a regulatory power and not a blanket power to trifle any democratic dissent of the citizens by the Police.
f) The promulgation through which, the order is made known must be by something done openly and in public and private information will not be a promulgation. The order must be notified or published by beat of drum or in a Gazette or published in a newspaper with a wide circulation.
g) No Judicial Magistrate should take cognizance of a Final Report when it reflects an offence under Section 172 to 188 of IPC. An FIR or a Final Report will not become void ab initio insofar as offences other than Section 172 to 188 of IPC and a Final Report can be taken cognizance by the Magistrate insofar as offences not covered under Section 195(1)(a)(i) of Cr.P.C.
h) The Director General of Police, Chennai and Inspector General of the various Zones are directed to immediately formulate a process by specifically empowering public servants dealing with for an offence under Section 188 of IPC to ensure that there is no delay in filing a written complaint by the public servants concerned under Section 195(1)(a)(i) of Cr.P.C.
http://www.judis.nic.in 8 He also relied upon the similar facts of the case covered under recent judgment of this Court in the case of Raja Vs. State reported in (2019) 4 MLJ (Crl) 175.
9.In the case on hand, the First Information Report has been registered by the respondent police for the offences under Sections 143,188 of IPC and 4(AA) of TNOPPD Act. He is not a competent person to register FIR for the offences under Section 188 of IPC. As such, the First Information Report or final report is liable to be quashed for the offences under Section 188 of IPC. Further, the complaint does not even state as to how the protest formed by the petitioners and others is an unlawful protest and does not satisfy the requirements of Section 143 of IPC. Therefore, the final report cannot be sustained and it is liable to be quashed.
10.Accordingly, the proceedings in STC No. 610 of 2014 on the file of the learned Judicial Magistrate No.II, Madurai is quashed insofar as the petitioners alone and the Criminal Original Petition is allowed. Consequently, connected miscellaneous petitions are closed.
03.12.2019
Index : Yes / No
Internet : Yes / No
aav
http://www.judis.nic.in
9
To
1. The Inspector of Police,
E-2, Mathichayam Police Station
Madurai
2. The Sub Inspector of Police
E-2, Mathichayam Police Station
Madurai
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
http://www.judis.nic.in
10
A.D.JAGADISH CHANDIRA,J.
aav
Crl.O.P.(MD).No.18036 of 2019
and
Crl.M.P.(MD) Nos.10607 and 10608 of 2019
03.12.2019
http://www.judis.nic.in