Kaleel Rahuman vs The Inspector Of Police
2022 Latest Caselaw 4375 Mad

Citation : 2022 Latest Caselaw 4375 Mad
Judgement Date : 7 March, 2022

Madras High Court

Kaleel Rahuman vs The Inspector Of Police on 7 March, 2022

Crl.O.P(MD).No. 4322 of 2022

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED : 07.03.2022

CORAM

THE HONOURABLE Mr.JUSTICE G.K.ILANTHIRAIYAN

Crl.O.P(MD) No.4322 of 2022
and
Crl.M.P(MD) Nos.3077 and 3079 of 2022

1. Kaleel Rahuman
2. Mohamed Saleem
3. Mohamed Famy ... Petitioners

1. The Inspector of Police,
Thuckalay Police Station
Kanyakumari District

2. Sahul Hameed
3. Sakir Ali ... Respondents

PRAYER: Criminal Original Petitions filed under Section 482 of Cr.P.C,
praying to call for the records and quash the proceedings of the charge sheet
in CC No. 189 of 2018 on the file of the Judicial Magistrate No.I,
Padmanbapuram in so far as the petitioners are concerned.

For Petitioners : Mr.G.Prabhu Rajadurai

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

1/8

https://www.mhc.tn.gov.in/judis
Crl.O.P(MD).No. 4322 of 2022

ORDER

This petition has been filed to quash the proceedings in CC No. 189

of 2018 on the file of the Judicial Magistrate No.I, Padmanbapuram in so far

as the petitioners are concerned.

2. The case of the prosecution is that on 22.09.2017 at about 12.30

pm., the respondents 2 and 3 while worshipping inThuckalay Jummah

Mosque, the petitioners entered the mosque abused them in filthy language

and kicked in the stomach of the second respondent. Further took chair and

hit on the head of the second respondent, due to which he sustained blood

injuries and also threatened with dire consequences.

3. The learned Counsel appearing for the petitioners would

submit that the petitioners are innocent and they have not committed any

offence as alleged by the prosecution.

4. The learned Additional Public Prosecutor would submit that

the trial has been commenced and some of the witnesses have been

https://www.mhc.tn.gov.in/judis Crl.O.P(MD).No. 4322 of 2022

examined in this case and the case stands posted for questioning under

Section 313 of Cr.P.C.

5. Heard the learned counsel appearing on either side andperused

the materials available on record.

6. It is relevant to rely upon the judgment of the Hon'ble Supreme

Court of India passed in Crl.A.No.579 of 2019 dated 02.04.2019 in the case

of Devendra Prasad Singh Vs. State of Bihar & Anr., as follows:-

" 12.So far as the second ground is concerned, we are of the view that the High Court while hearing the application under Section 482 of the Cr.P.C. had no jurisdiction to appreciate the statement of the witnesses and record a finding that there were inconsistencies in their statements and, therefore, there was no prima facie case made out against respondent No.2. In our view, this could be done only in the trial while deciding the issues on the merits or/and by the Appellate Court while deciding the appeal arising out of the final order passed by the Trial Court but not in Section 482

https://www.mhc.tn.gov.in/judis Crl.O.P(MD).No. 4322 of 2022

Cr.P.C. proceedings.

13.In view of the foregoing discussion, we allow the appeal, set aside the impugned order and restore the aforementioned complaint case to its original file for being proceeded with on merits in accordance with law.

7. Recently, the Hon'ble Supreme Court of India dealing in

respect of the very same issue in Crl.A.No.1572 of 2019 dated 17.10.2019

in the case of Central Bureau of Invstigation Vs. Arvind Khanna, wherein,

it has been held as follows:

“19. After perusing the impugned order and on hearing the submissions made by the learned senior counsels on both sides, we are of the view that the impugned order passed by the High Court is not sustainable. In a petition filed under Section 482 of Cr.P.C., the High Court has recorded findings on several disputed facts and allowed the petition. Defence of the accused is to be tested after appreciating the evidence during trial. The very fact that the High Court, in this case, went into the most minute details, on the allegations

https://www.mhc.tn.gov.in/judis Crl.O.P(MD).No. 4322 of 2022

made by the appellant-C.B.I., and the defence put- forth by the respondent, led us to a conclusion that the High Court has exceeded its power, while exercising its inherent jurisdiction under Section 482 Cr.P.C.

20.In our view, the assessment made by the High Court at this stage, when the matter has been taken cognizance by the Competent Court, is completely incorrect and uncalled for.”

8. Further the Hon'ble Supreme Court of India also held in the

order dated 02.12.2019 in Crl.A.No.1817 of 2019 in the case of M.Jayanthi

Vs. K.R.Meenakshi & anr, as follows:

"9. It is too late in the day to seek reference to any authority for the proposition that while invoking the power under Section 482 Cr.P.C for quashing a complaint or a charge, the Court should not embark upon an enquiry into the validity of the evidence available. All that the Court should see is as to whether there are allegations in the complaint which form the basis for the ingredients that constitute certain offences complained of. The Court may also be entitled to

https://www.mhc.tn.gov.in/judis Crl.O.P(MD).No. 4322 of 2022

see (i) whether the preconditions requisite for taking cognizance have been complied with or not; and (ii) whether the allegations contained in the complaint, even if accepted in entirety, would not constitute the offence alleged. ..............

13. A look at the complaint filed by the appellant would show that the appellant had incorporated the ingredients necessary for prosecuting the respondents for the offences alleged. The question whether the appellant will be able to prove the allegations in a manner known to law would arise only at a later stage...................."

The above judgments are squarely applicable to this case and as such, the

points raised by the petitioners cannot be considered by this Court under

Section 482 Cr.P.C.

` 9. In view of the above discussion, this Court is not inclined to

quash the proceedings in CC No. 189 of 2018 on the file of the Judicial

Magistrate No.I, Padmanbapuram. The petitioners are at liberty to raise all

the grounds before the trial Court. The trial Court is directed to complete

https://www.mhc.tn.gov.in/judis Crl.O.P(MD).No. 4322 of 2022

the trial within a period of six months from the date of receipt of copy of

this Order.

10. Accordingly, this criminal original petition is dismissed.

Consequently, connected miscellaneous petitions are also closed.