Madras High Court
Muthulakshmi vs The State Represented By on 4 April, 2022
Crl.O.P.(MD)No.14431 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.04.2022
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P(MD)No.14431 of 2020
&
Crl.MP(MD)No.6759 of 2020
1. Muthulakshmi
2. Vikkirenthiran
3. Rajendran
4. Geetha ... Petitioner/
Accused Nos.1 to 4
Vs.
1. The State represented by
The Inspector of Police,
Kandavarayanpatti Police Station,
Sivagangai District.
(Crime No.90 of 2020) ... 1st Respondent/
Complainant
2. Mangaleswaran ... 2nd Respondent/
Defacto Complainant
Prayer: Criminal Original Petition is filed under Section 482 Cr.P.C., to call for
the records in Crime No. 90 of 2020 for the offences under Sections 448, 420,
467, 468 and 506(i) IPC, dated 24.08.2020 on the file of the first respondent
police and quash the same.
For Petitioners : Mr.S.Vanchinathan
For Respondents : Mr.B.Thanga Aravindh
Government Advocate (Criminal Side)
for R.1
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Crl.O.P.(MD)No.14431 of 2020
Mr.K.Muthumalai for R.2
ORDER
This Criminal Original Petition has been filed to quash the FIR in Crime
No. 90 of 2020 for the offences under Sections 448, 420, 467, 468 and 506(i)
IPC, dated 24.08.2020 on the file of the first respondent police.
2. The case of the prosecution is that the Power of Attorney was executed
in favour of the first petitioner, by one, Late.Shanmugam and Sundaram in
respect of the property situated in S.Nos.530/6 and 530/15 in Kilamadam
Village, Sivagangai District. The said Shanmugam died on 20.11.2012.
Thereafter, Sundaram had cancelled the Power of Attorney, which was given
earlier to the first petitioner on 30.06.2017. Thereafter, the defacto complainant
has purchased the said properties from the legal heirs of Late.Shanmugam Pillai
by way of the registered sale deed No.358 of 2016 on 20.03.2020, on the file of
the Sub-Registrar Office, Singampunari. On 08.02.2020, the accused persons
1 to 4 criminally trespassed into the defacto complainant's property and further,
they tried to illegally dispossess him by creating unregistered forged documents
and threatened him with dire consequences. Hence, the defacto complainant
has lodged the present complaint. Subsequently, the first respondent Police has
been registered the case in Crime No.90 of 2020 for the offences under Sections
448, 420, 467, 468 and 506(i) IPC.
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Crl.O.P.(MD)No.14431 of 2020
3.The learned Counsel appearing for the petitioners would submit that
the petitioners are innocent and they have not committed any offence as alleged
by the prosecution. Without any base, the first respondent police registered a
case in Crime No. 90 of 2020 for the offences under Sections 448, 420, 467,
468 and 506(i) IPC as against the petitioners.
4. The learned Additional Public Prosecutor would submit that the
investigation is almost completed and the respondent police are about to file the
final report before the concerned court.
5. Heard both sides and perused the materials available on record.
6. It is seen from the First Information Report that there are specific
allegation as against the petitioners, which has to be investigated. Further the
FIR is not an encyclopedia and it need not contain all facts. Further, 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.
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Crl.O.P.(MD)No.14431 of 2020
7. It is also 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 - 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, 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.
6.........
7.........
8........
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
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Crl.O.P.(MD)No.14431 of 2020
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 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."
8. In view of the above discussion, this Court is not inclined to quash the
First Information Report. Hence this Criminal Original Petition stands
dismissed. However, the first respondent police is directed to complete the
investigation and file final report before the concerned Magistrate, within a
period of twelve weeks from the date of receipt of a copy of this Order.
Consequently, connected miscellaneous petition is closed.
04.04.2022
Index : Yes / No
Internet : Yes/ No
mga
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.
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.14431 of 2020
To
1. The Inspector of Police,
Kandavarayanpatti Police Station,
Sivagangai District.
2.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.14431 of 2020
G.K.ILANTHIRAIYAN, J.
mga
Crl.O.P(MD)No.14431 of 2020
&
Crl.M.P(MD)No.6759 of 2020
04.04.2022
https://www.mhc.tn.gov.in/judis
