Madras High Court
Mugundan vs The State Represented By on 20 April, 2022
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.04.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P(MD) No.7230 of 2022
and
Crl.M.P(MD) No.4955 of 2022
Mugundan ...Petitioner
Vs.
1. The State represented by
The Inspector of Police,
SV Karai Police Station,
Tenkasi District.
(Crime No.87 of 2021) ...1st Respondent/
Complainant
2. Arulmozhi ...2nd Respondent/
Defacto Complainant
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call for
the records and quash the proceedings of the FIR in Crime No. 87 of 2021
dated 24.03.2021 on the file of the first respondent insofar as the petitioner is
concerned.
For Petitioner : Mr.N.Ganaga Sapabathy
For Respondent : Mr.R.M.Anbunithi
Additional Public Prosecutor (Crl.Side)
for R.1
https://www.mhc.tn.gov.in/judis
2
ORDER
This Criminal Original Petition has been filed to quash the FIR in
Crime No. 87 of 2021 dated 24.03.2021 on the file of the first respondent.
2. The case of the prosecution is that on 24.02.2021, the defacto
complainant went to Kulasekara Amman Kovil for attending Kumbabishegam
function. At that time, one Maari and Rathinasamy gave new clothes to the
Poojaris of the said Temple and on seeing this, the Accused Nos.1 and 2
dragged the said Maari and Rathinasamy and started to attack them.
Immediately, the defacto complainant started to take videograph of the entire
incident in her mobile phone. On seeing the defacto complainant, the
remaining accused persons attacked and verbally abused her, in view of
which, she sustained injuries. Thereafter, the defacto complainant has
preferred a complaint and the present case came to be registered.
3. The learned Counsel appearing for the petitioner would submit that
the petitioner is innocent and he has not committed any offence as alleged by
the prosecution. Without any base, the first respondent police registered a
case in Crime No. 87 of 2021 as against the petitioner.
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4. The learned Additional Public Prosecutor (Criminal Side) 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 petitioner, 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.
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
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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
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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 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 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.
20.04.2022
Internet:Yes
Index:Yes/No
mga
https://www.mhc.tn.gov.in/judis
To
1. The Inspector of Police,
SV Karai Police Station,
Tenkasi District.
2.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
G.K.ILANTHIRAIYAN.J.,
mga
Crl.O.P.(MD) No.7230 of 2022
and
Crl.M.P(MD) No.4955 of 2022
20.04.2022
https://www.mhc.tn.gov.in/judis
