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Sudhakar vs The State Represented By
2022 Latest Caselaw 3748 Mad

Citation : 2022 Latest Caselaw 3748 Mad
Judgement Date : 28 February, 2022

Madras High Court
Sudhakar vs The State Represented By on 28 February, 2022
                                                                 1

                                     BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED: 28.02.2022

                                                             CORAM:

                                     THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                   Crl.O.P.(MD) No.3891 of 2022

                                                 and Crl.M.P(MD) No.2839 of 2022

                     Sudhakar                                                          ...Petitioner


                                                                     Vs.

                     1. The State represented by
                        The Inspector of Police
                        Thoothukudi South Police Station
                        Thoothukudi
                        Thoothukudi District

                     2. Agopal                                                     ...Respondents


                     PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying to
                     call for the records pertaining to the impugned F.I.R. in Crime No. 127 of 2022
                     dated 08.02.2022 on the file of the 1st respondent police and quash the same
                     as illegal in so far as petitioner herein concerned.
                                        For Petitioner      : M/s.P.Krishnasamy

                                        For Respondents     : Mr.R.M.Anbunithi
                                        No.1                  Additional Public Prosecutor

                                                             ORDER

This Criminal Original Petition has been filed to quash the First

Information Report in Crime No.127 of 2022 on the file of the first respondent

police.

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

2. The case of the prosecution is that on 06.02.2022, when the 2nd

Respondent/ Defacto Complainant went to the Petitioner's house, the

Petitioner abused him by using filthy language and further attacked with the

help of stone on the left leg of the 2nd respondent/defacto complainant and

caused the injury to the 2nd respondent/defacto complainant and during that

time, one Shobanavalli and her relatives interfered and asked them to move

from the occurrence place and subsequently the 2nd respondent/defacto

complainant took the treatment and based on the complaint of the 2nd

respondent/defacto complainant have registered the case in Cr.No.127 of

2022 as against the Petitioners herein.

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.

4. The learned Additional Public Prosecutor would submit that the

investigation is 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.

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

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

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

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.

28.02.2022

Internet:Yes Index:Yes/No Speaking/Non speaking order aav

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

To

1. The Inspector of Police Thoothukudi South Police Station Thoothukudi Thoothukudi District

2. The Additional Public Prosecutor Madurai Bench of Madras High Court

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

G.K.ILANTHIRAIYAN.J.,

aav

Crl.O.P.(MD) No.3891 of 2022

28.02.2022

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

 
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