C.Dasaram vs V.Perumal
2022 Latest Caselaw 11455 Mad

Citation : 2022 Latest Caselaw 11455 Mad
Judgement Date : 29 June, 2022

Madras High Court

C.Dasaram vs V.Perumal on 29 June, 2022

                                                                                   Crl.R.C.No.648 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.06.2022

                                                           CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    Crl.R.C.No.648 of 2022

                C.Dasaram,
                S/o.Chinnasamy                                                     ... Petitioner

                                                            Versus

                1.V.Perumal
                2.P.Kembammal
                3.Thavasiyappan
                4.Thangaraj
                5.Ravishankar

                6.The Inspector of Police,
                Kadambur Police Station,
                Sathyamangalam Taluka,
                Erode District.                                                    ... Respondents

                          Criminal Revision Case filed under Section 397 and 401 Cr.P.C, to call
                for the records relating to the order of dismissal made in Crl.M.P.No.553 of
                2022 dated 11.05.2022 by the learned Judicial Magistrate Court No.1,
                Gopichettypalayam, in dismissing a petition filed under Section 156(3) of
                Cr.P.C. and set aside the same by allowing the above criminal revision petition.
                                   For Petitioner      :     Mr.K.A.Mariappan
                                   For R1 & R2         :     Mr.Ma.Pa.Thangavel
                                   For R3 to R5        :     Mr.V.Ragavachari
                                   For R6              :     Mr.S.Vinoth Kumar,
                                                             Government Advocate (Crl.Side)
                                                            *****
https://www.mhc.tn.gov.in/judis


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                                                                               Crl.R.C.No.648 of 2022

                                                     ORDER

This Criminal Revision Case is filed aggrieved by the order of the

learned Judicial Magistrate No.1, Gobichettipalayam, dated 11.05.2022 in

Crl.M.P.No.553 of 2022, in and by which, the prayer of the petitioner to refer

his complaint dated 20.04.2022 to the respondent police for investigation under

Section 156(3) Cr.P.C. has been rejected by the learned Magistrate.

2.A perusal of the said complaint, it is clear that the grievance of the

petitioner is that the petitioner is the owner of the particular property. The

proposed accused, who is not at all the owner and who purchased 1/3 share in

some other property, which is in the very same survey number, by falsely

claiming that he is the owner of the property and by fraudulently getting

possession certificate from the Village Administrative Officer has executed a

sale deed claiming ownership of the property and hence, the complaint.

3.In order to make out an offence of forgery, the proposed accused ought

to have created a false document as defined under Section 464 of IPC. The

Hon'ble Supreme Court of India in the judgment of Mohammed Ibrahim and

others Vs. State of Bihar1, has clearly explained about the three types of false

documents as envisaged in Section 464 of IPC, and it is useful to extract the 1 2009 8 SCC https://www.mhc.tn.gov.in/judis 751

Crl.R.C.No.648 of 2022

paragraph No.14 of the said Judgment, which reads as follows:-

"14.An analysis of Section 464 of the Penal Code shows that it divides false documents into three categories:

1. The first is where a person dishonestly or fraudulently makes or executes a document with the intention of causing it to be believed that such document was made or executed by some other person, or by the authority of some other person, by whom or by whose authority he knows it was not made or executed.

2. The second is where a person dishonestly or fraudulently, by cancellation or otherwise, alters a document in any material part, without lawful authority, after it has been made or executed by either himself or any other person.

3. The third is where a person dishonestly or fraudulently causes any person to sign, execute or alter a document knowing that such person could not by reason of (a) unsoundness of mind; or (b) intoxication; or (c) deception practised upon him, know the contents of the document or the nature of the alteration.

In short, a person is said to have made a "false document", if (i) he made or executed a document claiming to be someone else or authorised by someone else; or (ii) he altered or tampered a document; or (iii) he obtained a document by practising deception, or from a person not in control of his senses."

4. Therefore, a perusal of the above, it would be clear that the grievance

of the petitioner does not fall into any of the three categories as enumerated by

the Hon'ble Supreme Court.

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

Crl.R.C.No.648 of 2022

5.It is said that the said criminal quality of an act cannot be determined

by intuition or it can be judged by any standards, but it has to be expressly

defined in law by penal consequences. Therefore, no exception can be taken for

the order of the learned Magistrate to refuse the complaint to be investigated

and holding that the matter is Civil in nature as the acts in the complaint does

not per se satisfy the ingredients of any offence under IPC.

6.In that view of the matter, this Criminal Revision Case is dismissed,