Madras High Court
Lakshmanan vs The Executive Magistrate 2 ... on 19 September, 2022
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.09.2022
CORAM:
THE HON'BLE MR JUSTICE G.ILANGOVAN
Crl.R.C.(MD).Nos.841, 863 & 866 of 2022
in
Crl.MP(MD)No.10543, 10792 & 10813 of 2022
Lakshmanan .. Petitioner/Respondent
(In Crl.R.C.(MD)No.841 of 2022)
Vairavel .. Petitioner/Respondent
(In Crl.R.C.(MD)No.863 of 2022)
Mathan .. Petitioner/Respondent
(In Crl.R.C.(MD)No.841 of 2022)
Vs.
nd
1.The Executive Magistrate 2 Class/Tahsildar,
Kodaikanal, Dindigul District.
Na.Ka.No.110/2022/A2
2.The Inspector of Police,
Kodaikonal Police Station,
Dindigul Station,
Dindigul District. .. Respondents/Complainants
(In all Petitions)
Common Prayer:- Criminal Revision petitions are filed under Section
397 r/w 401 Cr.P.C, to call for the records of the proceedings in
Na.Ka.No.110/2022/A2 dated 02.08.2022 on the file of the 1st respondent
and set aside the same.
(In all Petitions)
For Petitioners : Mr.S.Muniyandi
For Respondents: Mr.S.Manikandan,
https://www.mhc.tn.gov.in/judis Government Advocate (Crl.Side)
2
COMMON ORDER
These Criminal Revisions Cases are filed seeking quashment of
proceedings in Na.Ka.No.110/2022/A2, dated 02.08.2022, on the file of
the first respondent.
1.Facts
in brief:-
(i) The revision petitioner namely, Lakshmanan in Crl.R.C.
(MD)No.841 of 2022 was proceed under Section 110 Cr.P.C., on the
basis of the case registered in Crime No.196 of 2022 on the file of the
second respondent police station. In view of the above said proceedings,
order was passed, on 02.08.2022, under Section 122 (1) (b) of Cr.P.C.,
Challenging the above said proceedings and the order, this revision has
been preferred.
(ii) Crl.R.C.(MD)No.863 of 2022 has been filed by one Vairavel.
The facts is that originally, the second respondent registered a case in
LIR.No.32 of 2022 under Section 110 Cr.P.C on 15.07.2022. The
petitioner executed surety for six months. Thereafter, the second
respondent registered a case in Crime No.196 of 2022 for the offence
punishable under Section 8 (c), r/w 20 (b) (ii) (B) NDPS Act, on
18.07.2022. The above said case is pending. The petitioner was arrested
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and remanded to custody. During the pendency of the above said
investigation, the present proceedings has been initiated by the first
respondent under Section 110(c) of Cr.P.C., and passed orders under
Section 122 (1) (d) of the Act. Challenging the above, this revision has
been preferred.
(iii) Insofar as the Crl.R.C.(MD)No.866 of 2022, Madhan is
concerned, he was proceeded under Section 110 Cr.P.C in LIR.No.35 of
2022, dated 15.07.2022, and he executed a bond to good behaviour for a
period of six months. Later, the second respondent registered a case in
Crime No.196 of 2022 under Section 8 (c), r/w 20 (b) (ii) (B) NDPS Act,
on 18.07.2022 and he was arrested and remanded to custody on
18.07.2022. During the pendency of the investigation in the above said
order, the present proceedings has been initiated by the first respondent
and order has been passed under Section 122 (1) (b) of Cr.P.C., on
02.08.2022. Challenging the above said order, this revision has been
preferred.
2. In all these revisions, common question of law has been raised.
So, all the matters are heard together and disposed of by common order.
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3.The learned counsel for the petitioners would rely upon the
judgment of this Court, in P.Sathish @ Sathish Kumar Vs.State
represented by the Inspector of Police, reported in 2019 (2) MWN
(Cr.) 136 and the relevant passages are extracted herein:-
“1.Notice to be sent to the person by the Executive
Magistrate to show cause as to why action under Section
122(1)(b) of Cr.P.C should not be taken for breach of the
bond executed under Section 117 Cr.P.C on a date fixed.
2.At the enquiry, the Executive Magistrate should
furnish the person the materials sought to be relied upon,
including statements of witnesses, if any, in the vernacular
(if the person is not knowing the language other than his
mother tongue).
3.If the person wishes to engage an Advocate to
represent him at the enquiry, an opportunity to have a
counsel of his choice should be provided to him.
4.The Executive Magistrate shall inform the person
about his right to have the assistance of a lawyer for
defending him in the enquiry.
5.The enquiry shall be conducted by the Executive
Magistrate on the notified date or such other date as may be
fixed and the person should be allowed to participate in the
same.
6.At the enquiry, an opportunity should be given to the
person to :(i) Cross-examine the official witnesses, if any
and (ii) produce documents and witnesses, if any, in support
of his case.
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7.Such Executive Magistrate or his successor in
office, should then, apply his mind on the materials
available on record, in the enquiry, and pass speaking order.
8.An order under Section 122(1)(b) of Cr.P.C should
contain the grounds upon which the Executive Magistrate is
satisfied that the person has breached the bond.
9.A copy of the order should be furnished to the
person along with the materials produced at the enquiry.
10.The enquiry, as far as possible shall be completed
within 30 days and at no circumstances, the enquiry shall be
adjourned unnecessarily. The advocates, who appear on
behalf of the persons concerned, are expected to co-operate
with the enquiry process for its expeditious completion.”
4.This set out the principles to be followed while dealing with the
proceedings under Section 122 (1) (b) of Cr.P.C. Relying upon the above
said order, Cr.R.C.(MD)No.492 of 2022 has been decided by the
Co-ordinate Bench of this Court. The relevant guidelines that has been
set out in P.Sathish @ Sathish Kumar Vs.State represented by the
Inspector of Police (cited supra) has not been properly followed in all
these matters.
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5.Reading of the order passed shows that on the date of the
production of the petitioner, the evidence of the second respondent/police
officials has been recorded. Finding that a case in Crime No.196 of 2022
has been registered, the above said order has been passed. None of the
guidelines has been set out in the order has not been followed. So, on the
sole ground, all these petitions are liable to be allowed.
6.Accordingly, the impugned order, dated 02.08.2022, passed by
the first respondent/the Executive Magistrate 2nd Class/Tahsildar,
Kodaikanal, Dindigul District, is hereby set aside in all those Criminal
Revision Cases and all Criminal Revision Cases are allowed.
Therefore, the petitioners are ordered to be released forthwith, unless
their custody is required in connection with any other case.
Consequently, the connected Criminal Miscellaneous Petitions are
closed.
7.But, however, liberty is given to the respondents to initiate fresh
action by following the due procedure as set out in the above judgment.
This order will not be an impediment to initiate fresh proceedings.
19.09.2022
Internet :Yes/No
Internet : Yes/No
dss
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To
1.The Executive Magistrate 2nd Class/Tahsildar,
Kodaikanal,
Dindigul District.
Na.Ka.No.110/2022/A2
2.The Inspector of Police,
Kodaikonal Police Station,
Dindigul Station,
Dindigul District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
G.ILANGOVAN ,J.
dss
Crl.R.C.(MD).Nos.841, 863 & 866 of 2022
in
Crl.MP(MD)No.10543, 10792 & 10813 of 2022
19.09.2022
https://www.mhc.tn.gov.in/judis
