Madras High Court
Velusamy vs State Rep. By on 19 January, 2022
Crl.O.P.No.21804 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.01.2022
CORAM
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
Crl.O.P.No.21804 of 2021
&
Crl.MP.No.11832 of 2021
1.Velusamy
2.K.Nagarathinam
3.Anoor Suresh
4.Muthukumar
5.Eswaramoorthy
6.Jegadeeshwaran
7.Periyasamy
8.Muthuraj
9.Senthil @ Senthilnathan
10.Mohan @ Mohanraj ... Petitioners
Vs.
1.State rep. by
The Inspector of Police,
Kangayam Police Station,
Tiruppur District.
Crime No.1118 of 2021
2.Ashok Babu ... Respondents
1/12
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
Prayer : Criminal Original Petition has been filed under Section 482 of
Criminal Procedure Code to call for the records relating to Crime No.1118 of
2021 on the file of the Inspector of Police, Kangayam Police Station,
Tiruppur District and quash the same.
For Petitioners : Mr.M.Guruprasad
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor [For R1]
ORDER
The petitioner/accused in Crime No.1118 of 2021 for the offence
under Sections 143, 447, 341 and 353 of IP C, filed this quash petition.
2.The defacto complainant, Assistant Executive Engineer, Public
Works Department, Aayakattu Virivakka Ubakottam, Kangayam, Tiruppur
District lodged a complaint on 01.10.2021 stating that on 31.08.2021 at
about 11.30 a.m. in the office of the Public Works Department, Kangeyam,
a meeting was held with the agriculturist in connection with release of water
as per Parambikulam-Aliyar Irrigation Scheme. Though only limited
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
farmers were called for the meeting, more than 100 farmers assembled in
the office for the meeting and they made a demand for the release of water to
be raised from 4.2 feet [113.00 cubic feet/ sec] to 4.5 feet [131.00 cubic
feet/sec]. Further, they made a demand for the days of watering to be
increased from 12 to 14 days, and for the fourth period, from 14 to 15 days.
The officials informed that the possibility of making such arrangement to be
decided after consulting other officials, the present form of release of water
was in force from the year 2000 and suddenly, they cannot have a change.
The farmers failed to agree to the reasoning given by the officials and they
were adamant and forcing the officials of the Public Works Department to
accept their demand. In the process, the Executive Engineer, Assistant
Executive Engineer, Assistant Engineer and other Public Works Department
officials were restrained, made claim that unless their demands are met, they
will not allow PWD officials to move from office, the farmers also conducted
a sit-in-darna, putting up shamiyana near the residential quarters, without
any permission, assembled there and conducted a darna. Hence, a
complaint was lodged.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
3.The contention of the learned counsel for the petitioner is that the
petitioners are beneficiaries under Parambikulam-Aliyar Irrigation Scheme.
The entire Parambikulam Aliyar is divided into four zone irrigation pattern,
the first zone of water for wetting was released and completed on
26.08.2021 and as the second zone of water was said to be released on
02.09.2021, the farmers who were benefited through the Scheme were called
through their mobile phone to avoid over crowding for discussion. The
meeting for Vellakoil branch canal discussion was held on 31.08.2021, the
farmers were called informing in their mobile phone. As per the said
scheme, the farmers were about to receive water from two shutters of Aliyar
dam for 7.5 days, of 113.00 cubic feet per second, the same was not
provided, the shutters were also not opened for prescribed number of days
and in view of the same, the tail enders did not receive water. Aggrieved by
the same, the petitioners along with other farmers demonstrated, held
hunger strike on various days requesting release of water in a proper
manner. Nearly 48000 acres of agricultural land depends on Vellakoil
branch canal irrigation and as per the Parambikulam-Aliyar Project
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
[Regulation of Water Supply] Act, the water was released for seven days
and closed from the year 1994 to 2012. Now the Public Works Department
officials instead of releasing water for 14 days, are releasing the water for
three days per month which is inadequate for cultivation of crops. The
petitioners were called individually by the PWD officials to attend the
meeting, which was chaired by the Superintending Engineer, Executive
Engineer, other officials of PWD, the Tahsildar, revenue officials, Deputy
Superintendent of Police and other police officials also participated in the
meeting. Had any such occurrence taken place, no police official, that too,
at the rank of Deputy Superintendent of Police would have kept quite and
they would have acted immediately. The delay in giving the complaint is not
explained. Since the officials got aggrieved by the agriculturist making
demand and also not accepting the officials dictum, they were falsely
implicated in this case.
4.He further submitted that the question of invocation of Section 143
IPC would not occur in this case, since the petitioners and other farmers
were called by the PWD officials in their mobile to attend the meeting. Once
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
they are called for the meeting, it cannot be termed as an unlawful gathering.
Further, the question of trespass also would not arise. The agriculturist
making demand and having heated arguments with the PWD officials would
not amount to wrongful restraint or deterring the public servant in
discharging their duty. The farmers who are beneficiaries of the Scheme had
some grievance, being called for the meeting and on coming to know about
the meeting, came there and made their representation, this cannot be
termed as an offensive, unlawful assembly, thereby restraining and deterring
the public servant from discharging their duty. There is nothing to show
that there was any use of criminal force or any assault on the public servant.
Further, from the Committee resolution passed on 01.09.2021, it could be
seen that the higher officials of PWD, revenue officials and police personnel
were present and in their presence, the petitioners and other agriculturist
signed the agreement. In such circumstances, the complaint which was
lodged one month thereafter is a motivated one with ulterior motive and has
got no relevance. The defacto complainant is none other than one of the
officials of PWD, whose Superior and Senior Officers participated in the
meeting, signed the resolution on 01.09.2021. Further, the peaceful Darna
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
conducted in the residential complex of PWD officials would no way termed
as an unlawful assembly deterring the public servants in discharging their
duties, hence the petitioners cannot be proceeded for the offences alleged in
the FIR.
5.In support of his contentions, the learned counsel for the petitioners
relied upon the judgment of this Court in the case of Jeevanandam and
others vs. State rep. by the Inspector of Police, Karur District and
another reported in 2018 (2) L.W. (Crl.) 606 and the judgment of the Apex
Court in the case of Manik Taneja and another vs. State of Karnataka and
another reported in 2015 (7) SCC 423.
6.The learned Additional Public Prosecutor submitted that the case in
Crime No.1118 of 2021 for the offence under Sections 143, 447, 341 and
353 IPC came to be registered on the complaint of the Assistant Executive
Engineer, PWD, Aayakattu Virivakka Ubakottam, Kangayam, Tiruppur
District. On 31.08.2021, message was sent to the farmers to attend the
meeting with the PWD officials, they were specifically informed that only
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
representatives should participate in the meeting, on the contrary, more than
100 farmers participated in the meeting, made unlawful demands against the
normal procedure being followed. The farmers were explained that the
demands made by them cannot be suddenly brought into force and the
prevailing practice is followed from the year 2000, the same to be followed
this year too. It is further submitted that for higher demand of water and
modification in the Scheme, it is a consultive process to be had with several
officials and other canal users, after studying the same, for the subsequent
years, their demand would be considered. Failing to understand the same,
the farmers restrained the Public Works Department officials and not
allowed them to move from their place and forced them to accept their
demand. Further, they also put up a shamiyana inside the office complex
and conducted a sit-in Darna, raised slogans against the PWD officials.
Hence, the PWD Engineer lodged a complaint and now the present petition
is filed to quash the same. Hence, he sought for dismissal of this petition.
7.Considering the submissions made and on perusal of the materials
placed on record, it is not in dispute that on 31.08.2021, the PWD officials
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
called the farmers prior to release of irrigation water as per the
Parambikulam-Aliyar Irrigation Scheme. The Vellakoil region is the fourth
and the last region, normally prescribed quantity of water is released for a
prescribed period. The grievance of the petitioners is that they were given
the last priority, due to inadequate release of water the tail end farmers do
not receive sufficient water, they are unable to irrigate the field and hence,
they demanded adequate release of water with proper interval. This was
taken as offensive. Though initially it was rejected, after a sit-in Darna held
outside the Office of the Public Works Department near the residential
quarters in a democratic manner, an agreement was signed by the petitioners
and the PWD officials on 01.09.2021. The PWD Officials in the rank of
Superintending Engineer, Executive Engineer, Assistant Executive Engineer,
Tahsildar, revenue officials, Deputy Superintendent of Police and other
police personnel were present which is recorded in the agreement. This
being the case, complaint was lodged after one month on 01.10.2021, no
reason given for the delay in lodging the complaint. Further, from the
submission and perusal of materials it is seen that the farmers made their
legitimate demand for adequate and proper release of water for their
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
agricultural activities, initially their seems to be some dispute but later the
officials agreed and an agreement was entered. This agreement was entered
in the presence of revenue officials, Deputy Superintendent of Police and
other police personnel. Had there been any unlawful assembly, wrongful
restraint and use of criminal force or assault, it cannot happen in the
presence of Police officials or unnoticed by officials, in this case no police
official or revenue official lodged any complaint immediately. Hence, this
Court finds that the farmers' demand for release of water for irrigation
cannot be termed as an offensive and no case can be proceeded against
them, more so, it is an admitted case that they were called for the meeting,
pursuant to the meeting agreement was signed by the farmers, PWD officials
in the presence of revenue and police officials for release of water, as per
Scheme.
8.Thus, on the above facts of the case this Court finds that no case
made against the petitioners, warranting any investigation and continuation
of investigation would amount to abuse of process of law.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
9.In view of the above, the proceedings Crime No.1118 of 2021
against the petitioners on the file of the Inspector of Police, Kangayam
Police Station, Tiruppur District is hereby quashed. The petition is allowed,
accordingly. Consequently, the connected miscellaneous petition is closed.
19.01.2022
Index : Yes/No
Internet: Yes/No
cse
To
1. The Inspector of Police,
Kangayam Police Station,
Tiruppur District.
2.The Public Prosecutor,
High Court, Madras.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21804 of 2021
M.NIRMAL KUMAR, J.
cse
Crl.O.P.No.21804 of 2021
19.01.2022
https://www.mhc.tn.gov.in/judis
