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Varatharaj vs The State Represented By
2022 Latest Caselaw 7422 Mad

Citation : 2022 Latest Caselaw 7422 Mad
Judgement Date : 8 April, 2022

Madras High Court
Varatharaj vs The State Represented By on 8 April, 2022
                                                                             Crl.O.P.(MD)No.3294 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 08.04.2022

                                                         CORAM

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                             Crl.O.P(MD)No.3294 of 2021
                                                        &
                                         Crl.M.P(MD)Nos.1821 & 1823 of 2021


                1. Varatharaj
                2. Pandurankan
                3. Vengudu @ Vengatasamy                                   ... Petitioners/
                                                                               Accused Nos. 2 to 4
                                                              Vs.
                1. The State represented by
                   The Inspector of Police,
                   Vembakkottai Police Station,
                   Virudhunagar.
                   (in Crime No.297 of 2019)                               ... 1st Respondent/
                                                                               Complainant

                2. Rajalakshmi                                             ... 2nd Respondent/
                                                                              Defacto Complainant


                Prayer: Criminal Original Petition is filed under Section 482 Cr.P.C., to call for
                the records in C.C.No.121 of 2019 on the file of the learned Judicial Magistrate
                No.II, Sattur, Virudhunagar and to quash the same as devoid of merits with
                regard to the petitioners concerned.


                                  For Petitioners      : Mr.C.M.Arumugam
                                  For Respondents      : Mr.K.Sanjai Gandhi
                                                         Government Advocate (Criminal Side)
                                                         for R.1
https://www.mhc.tn.gov.in/judis

                1/8
                                                                              Crl.O.P.(MD)No.3294 of 2021




                                                      ORDER

This Criminal Original Petition has been filed seeking a direction to qush

the proceedings in C.C.No.121 of 2019 on the file of the learned Judicial

Magistrate No.II, Sattur, Virudhunagar.

2. The case of the prosecution is that due to previous enmity between the

parties, the petitioners and other accused attacked the defacto complainant with

aruval and thereby, he sustained injury. Therefore, the present case came to be

registered against the petitioner.

3. The learned Counsel appearing for the petitioners would submit that

the petitioners are innocent and they had not committed any offence as alleged

by the prosecution. Without any base, the first respondent police registered a

case in Crime No.297 of 2019 as against the petitioners and the same has been

taken cognizance in C.C.No.121 of 2019 on the file of the learned Judicial

Magistrate No.II, Sattur, Virudhunagar. Hence they prayed to quash the same.

4. The learned Government Advocate (Criminal Side) would submit that

the trial has been commenced and some of the witnesses have been examined in

this case.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.3294 of 2021

5. Heard both sides and perused the materials available on record.

6. 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 proceeded with on merits in accordance with law.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.3294 of 2021

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

8.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. https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.3294 of 2021

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

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 petitioners cannot be considered by this Court under

Section 482 Cr.P.C.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.3294 of 2021

9. In view of the above discussion, this Court is not inclined to quash the

proceedings in C.C.No.121 of 2019 on the file of the learned Judicial

Magistrate No.II, Sattur, Virudhunagar. The petitioners are at liberty to raise all

the grounds before the trial Court. The trial Court is directed to complete the

trial within a period of three months from the date of receipt of a copy of this

Order.

10.Accordingly, this criminal original petition is dismissed.

Consequently, connected miscellaneous petitions are also closed.



                                                                                          08.04.2022

                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.

To

1. The Judicial Magistrate No.II, Sattur, Virudhunagar.

2. The Inspector of Police, Vembakkottai Police Station, Virudhunagar.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.3294 of 2021

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.3294 of 2021

G.K.ILANTHIRAIYAN, J.

mga

Crl.O.P(MD)No.3294 of 2021 & Crl.M.P(MD)Nos.1821 & 1823 of 2021

08.04.2022

https://www.mhc.tn.gov.in/judis

 
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