M. Padmini vs M/S. Ids Financial Services
2021 Latest Caselaw 17027 Mad

Citation : 2021 Latest Caselaw 17027 Mad
Judgement Date : 19 August, 2021

Madras High Court

M. Padmini vs M/S. Ids Financial Services on 19 August, 2021

                                                                                Crl.O.P.No. 17965 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 19.08.2021

                                                           CORAM

                      THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN

                                               Crl.O.P.No. 17965 of 2017
                                             and Crl.M.P.No. 10974 of 2017

                    M. Padmini                                                           ... Petitioner

                                                               Vs

                    M/s. IDS Financial Services
                    No.34, Muniappan Street,
                    Kondithope, Chennai - 600 079,
                    rep. by its Alleged Power of Attorney/Manager,
                    Sri.J. Vasantha Kumar.                                            ... Respondent

                              Criminal Original Petition filed under Section 482 of Cr.P.C,
                    praying to call for the records in Crl.M.P.No.4163 of 2017 in C.C.No.612
                    of 2014 dated 05.07.2017 on the file of the Metropolitan Magistrate, Fast
                    Track Court - IV, George Town, Chennai, and to set aside the same by
                    allowing the petition filed by the petitioner.


                                     For Petitioner       : Mr.B.R. Shankaralingam

                                    For Respondent        : Notice Served-Name Printed
                                                            (No Appearance)
                                                              ---




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https://www.mhc.tn.gov.in/judis
                                                                              Crl.O.P.No. 17965 of 2017


                                                        ORDER

This petition has been filed to set aside the order in

Crl.M.P.No.4163 of 2017 in C.C.No.612 of 2014, dated 05.07.2017

passed by the learned Metropolitan Magistrate, Fast Track Court - IV,

George Town, Chennai.

2. The learned Counsel appearing for the petitioner would submit

that the petitioner is innocent person and she has not committed any

offence as alleged by the prosecution. Without any base, the complainant

filed a complaint under Sections 142 and 143 of the Negotiable

Instruments Act for the offence punishable under Section 138 of the NI

Act (Amended) as against the petitioner herein and the same has been

taken cognizance in C.C.No.612 of 2014 on the file of the learned Fast

Track Court, Metropolitan Magistrate, George Town, Chennai. Hence, he

prayed to quash the same.

3. Though notice is served on the respondent and their name is also

printed in the cause list, there is no representation for them either in

person or through counsel.

https://www.mhc.tn.gov.in/judis Crl.O.P.No. 17965 of 2017

4. It is relevant to rely upon the judgment of the Hon'ble Supreme

Court of India passed in Crl.A.No.579 of 2019 dated 02.04.2019 in the

case of Devendra Prasad Singh Vs. State of Bihar & Anr., as follows:-

" 12.So far as the second ground is concerned, we are of the view that the High Court while hearing the application under Section 482 of the Cr.P.C. had no jurisdiction to appreciate the statement of the witnesses and record a finding that there were inconsistencies in their statements and, therefore, there was no prima facie case made out against respondent No.2. In our view, this could be done only in the trial while deciding the issues on the merits or/and by the Appellate Court while deciding the appeal arising out of the final order passed by the Trial Court but not in Section 482 Cr.P.C. proceedings.

13.In view of the foregoing discussion, we allow the appeal, set aside the impugned order and restore the aforementioned complaint case to its original file for being

https://www.mhc.tn.gov.in/judis Crl.O.P.No. 17965 of 2017

proceeded with on merits in accordance with law.

5. Recently, the Hon'ble Supreme Court of India dealing in respect

of the very same issue in Crl.A.No.1572 of 2019 dated 17.10.2019 in the

case of Central Bureau of Invstigation Vs. Arvind Khanna, wherein, it

has been held as follows:

“19. After perusing the impugned order and on hearing the submissions made by the learned senior counsels on both sides, we are of the view that the impugned order passed by the High Court is not sustainable. In a petition filed under Section 482 of Cr.P.C., the High Court has recorded findings on several disputed facts and allowed the petition. Defence of the accused is to be tested after appreciating the evidence during trial. The very fact that the High Court, in this case, went into the most minute details, on the allegations made by the appellant-C.B.I., and the defence put-forth by the respondent, led us to a conclusion that the High Court has exceeded its power, while exercising its inherent jurisdiction under Section 482 Cr.P.C.

20.In our view, the assessment made by

https://www.mhc.tn.gov.in/judis Crl.O.P.No. 17965 of 2017

the High Court at this stage, when the matter has been taken cognizance by the Competent Court, is completely incorrect and uncalled for.”

6. Further the Hon'ble Supreme Court of India also held in the order

dated 02.12.2019 in Crl.A.No.1817 of 2019 in the case of M.Jayanthi Vs.

K.R.Meenakshi & anr, as follows:

"9. It is too late in the day to seek reference to any authority for the proposition that while invoking the power under Section 482 Cr.P.C for quashing a complaint or a charge, the Court should not embark upon an enquiry into the validity of the evidence available. All that the Court should see is as to whether there are allegations in the complaint which form the basis for the ingredients that constitute certain offences complained of. The Court may also be entitled to see (i) whether the preconditions requisite for taking cognizance have been complied with or not; and (ii) whether the allegations contained in the complaint, even if accepted in entirety, would not constitute the offence alleged.

..............

https://www.mhc.tn.gov.in/judis Crl.O.P.No. 17965 of 2017

13. A look at the complaint filed by the appellant would show that the appellant had incorporated the ingredients necessary for prosecuting the respondents for the offences alleged. The question whether the appellant will be able to prove the allegations in a manner known to law would arise only at a later stage...................."

The above judgments are squarely applicable to this case and as such, the

points raised by the petitioner cannot be considered by this Court under

Section 482 Cr.P.C.

7. In view of the above discussion, this Court is not inclined to set

aside the order passed in Crl.M.P.No.4163 of 2017 in C.C.No.612 of

2014, dated 05.07.2017 on the file of the learned Metropolitan Magistrate,

Fast Track Court-IV, George Town, Chennai. However, the petitioner is

at liberty to raise all the grounds before the Trial Court. The trial Court is

directed to complete the trial within a period of six months from the date

of receipt of a copy of this Order.

8. Accordingly, this criminal original petition is dismissed.

https://www.mhc.tn.gov.in/judis Crl.O.P.No. 17965 of 2017