Madras High Court
Magesh vs State Represented By on 3 March, 2022
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.03.2022
CORAM
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.4727 of 2022
and
Crl.M.P.No.2475 of 2022
Magesh,
S/o.Kasinathan ... Petitioner
Vs
State Represented by
The Inspector of Police,
Nolambur Police Station,
Chennai. ... Respondent
PRAYER: This Criminal Original Petition has been filed under Section 482 of
Criminal Procedure Code, to call for the records relating in Crime No.493 of
2021 on the file of the respondent police and quash the same.
For Petitioner : Mr.G.Sasikannan
For Respondent : Mr.A.Gokulakrishnan
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed, to call for the records
relating in Crime No.493 of 2021 on the file of the respondent police and quash
the same.
https://www.mhc.tn.gov.in/judis
2. The brief facts of the case is that the respondent has suo motu
registered a case in Crime No.493 of 2021 against the petitioner for the offence
under Sections 143, 269 of IPC and Section 3 of the Epidemic Diseases
Act, 1897. The allegation in the complaint against the petitioner is that on
07.06.2021 at about 14.50 hours, the Special Sub-Inspector of Police,
Nolambur Police Station, Chennai accompanied with other policemen were on
patrol duty to see whether anyone was violating the Section 144 Cr.P.C issued
by the Central and State Government to prevent the spread of the Corona, the
petitioner was found roaming around in his two wheeler near DAV School,
Nolambur, Chennai and when the respondent had enquired the petitioner, he
has not stated any reasons. Based on the complaint given by the Special
Sub-Inspector of Police, a case in Crime No.493 of 2021 was registered for the
offence punishable under Sections 143, 269 of IPC and Section 3 of the
Epidemic Diseases Act, 1897.
3. The learned counsel for the petitioner would submit that the
petitioner had come out of his house for purchase of medicines during
Covid-19 pandemic period, whereas, the respondent had registered a case
against him. He would further submit that the respondent cannot straight away
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registered the case under Sections 143, 269 of IPC and Section 3 of the
Epidemic Diseases Act, 1897 and there is no material to show that the
petitioner had intentionally come out of his house to spread infection to others.
He would submit that the Government has also issued orders directing the
withdrawal of cases registered during Covid-19 pandemic period and the
withdrawal cases have registered for violation of Covid-19 pandemic rules.
4. The learned counsel for the petitioner would further submit that the
facts of the case are similar to the case covered in the decision reported in 2018
2 LW (Crl) 606 [Jeevanandham and others Vs The Inspector of Police
Velayuthampalayam Police Station, Karur District] dated 20.09.2018 and
in the case of Sri Raja Vs Inspector of Police, Sivakasi Town Police Station
Virudhunagar District and other in Crl.O.P(MD).No.7922 of 2019 etc batch
dated 30.08.2019.
5. The learned Additional Public Prosecutor for the respondent would
submit that the petitioner was found loitering on 07.06.2021 at 14.50 hours
during Covid-19 pandemic period, in defiance the SOP issued by the Central
and State Government. He would further submit that the facts of this case are
covered under the Judgment referred to above.
https://www.mhc.tn.gov.in/judis
6. Heard both sides and perused the materials available on record.
7. In the Judgment reported in 2018 2 LW (Crl) 606
[Jeevanandham and others Vs The Inspector of Police
Velayuthampalayam Police Station, Karur District] dated 20.09.2018, it has
been held that the police has no right to file a case under Section 188 of IPC
and to investigate the same without getting proper permission from the
concerned Jurisdictional Magistrate. Here, there is no material to show that
before registering the case, permission of the concerned jurisdictional
Magistrate has been obtained. In such circumstances, the second respondent
has no right to register the case and to investigate the matter. Further, there is
no material to prove/show that the petitioner had knowingly attempted to
spread infection of any disease dangerous to life.
8. A detailed guideline has been issued by this Court in the Judgment
cited supra. On this aspect, Section 188 of IPC will not stand against the
petitioner. The offence under Section 269 of IPC is concerned, as per the
contents of the First Information Report, it is seen that the petitioner protested
in an unlawful manner during the pandemic period. No act of violence or
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untoward incident is reported. It is a trivial matter in which no offence of
grievous nature is involved. Even though Section of 144 Cr.P.C order was in
force, during the relevant time the respondent police ought to have warned the
petitioner to go in-door, instead of that, they filed a case. It is also not the case
of the respondent that at the time of the incident, the petitioner was affected by
Covid-19. So, the contention that conducting protest during pandemic period
will spread the disease is without any basis. Section 143 IPC is concerned, it
specifies the period of punishment for a person who is a member of an unlawful
assembly.
9. Section 141 of IPC defines unlawful assembly as under:-
141. Unlawful assembly
An assembly of five or more persons is
designated an ''unlawful assembly'' if the common object
of the persons composing that assembly is
First To overawe by criminal force, or show of criminal
force, the Central or any State Government or Parliament
or the Legislature of any State, or any public servant in
the exercise of the lawful power of such public servant;
or
Second To resist the execution of any law, or of any
legal process; or
Third To commit any mischief or criminal trespass, or
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other offence; or
Fourth By means of criminal force, or show of criminal
force, to any person, to take or obtain possession of any
property, or to deprive any person of the enjoyment of a
right of way, or of the use of water or other incorporeal
right of which he is in possession or enjoyment, or to
enforce any right or supposed right; or
Fifth By means of criminal force, or show of criminal
force, to compel any person to do what he is not legally
bound to do, or to omit to do what he is legally entitled to
do.
10. In the light of the above definition scanning through the final
report, it can be observed that it cannot be termed as unlawful assembly.
Similarly for attracting offence under Section 269 of IPC also, there are no
materials to show that the petitioner was affected by Covid-19 virus and
because of his the virus spread to others. Since in the absence of any such
materials on record, the offence under Section 269 of IPC is not attracted.
11. Considering the nature of allegations and the offence involved in
this case, this Court is of the opinion that protesting for the welfare of the
public should not held to be a reason for spoiling the future of the petitioner.
https://www.mhc.tn.gov.in/judis
Unintended casual act, without any act of violence, should not take away the
future of the petitioner. Moreover, it is also brought to the notice of this Court
that the Government is also going to drop all these cases, which have been
registered during the pandemic period against the public.
12. Taking all these aspects into account, this Court is of the
considered view that the proceedings pending in Crime No.493 of 2021 dated
07.06.2021 on the file of the respondent, the Inspector of Police, Nolambur
Police Station, Chennai is nothing but abuse of process of law and is hereby
quashed. This Criminal Original Petition stands allowed. Consequently,
connected Criminal Miscellaneous Petition is closed.
03.03.2022
Index : Yes / No
Internet : Yes / No
Speaking/Non-Speaking Order
arb
To
1.The Inspector of Police,
Nolambur Police Station,
Chennai.
2.The Public Prosecutor,
High Court of Madras.
https://www.mhc.tn.gov.in/judis
A.D.JAGADISH CHANDIRA,J.
arb
Crl.O.P.No.4727 of 2022
and Crl.M.P.No.2475 of 2022
03.03.2022
https://www.mhc.tn.gov.in/judis
