Madras High Court

S.Rajasekaran @ Satta Rajasekar vs State Through on 10 August, 2023

                                                                         Crl.A(MD)No.737 of 2023
                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Reserved on : 29.08.2023
                                              Pronounced on : 22.09.2023

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                             Crl.A(MD)No.737 of 2023


                     S.Rajasekaran @ Satta Rajasekar               .. Appellant/Sole Accused

                                                          Vs.

                     1.State through
                     The Deputy Superintendent of Police,
                     Bodinayakanur Town Police Station,
                     Theni District.

                     2.The Inspector of Police,
                     Bodinayakanur Town Police Station,
                     Theni District.

                     3.Gandhi                                        .. Respondents

                     PRAYER: Criminal Appeal filed under Section 14A of the SC/ST

                     (Prevention of Atrocities) Act, 1989, to set aside the order dated

                     10.08.2023 passed by the learned Special Judge, Special Court for trial of

                     Cases under SC/ST(POA) Act, Theni, in Crl.M.P.No.959 of 2023 and

                     enlarge the appellant on bail in connection with Crime No.256 of 2023

                     on the file of the 2nd respondent police.

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https://www.mhc.tn.gov.in/judis
                                                                           Crl.A(MD)No.737 of 2023
                                       For Appellant     : Mr.S.Ayyanar Prem Kumar

                                       For Respondents : Mr.R.Sivakumar
                                                         Government Advocate(Criminal side)
                                                         for R1 and R2

                                                         : Mr.D.Rajaboopathy
                                                           for R3


                                                       JUDGMENT

The appellant, who is the sole accused in Crime No.256 of 2023

on the file of the 2nd respondent police filed this appeal challenging the

dismissal order of his bail petition dated 10.08.2023 in Crl.M.P.No.959

of 2023 on the file of the learned Special Judge, Special Court for trial of

Cases under SC/ST(POA) Act, Theni,

2. The defacto complainant belongs to Scheduled Caste

community and he is doing Coolie work. There was a land dispute

between the defacto complainant and one Eswaran and Murugesan and

the same was pending in O.S.No.103 of 2021 on the file of the learned

Sub Judge, Theni. The appellant introduced himself as an advocate and a

Press Reporter and he assured to complete the case within a period of

two months. On the said false representation the defacto complainant

entrusted his case to him. The appellant also received a sum of Rs.

Page 2/18 https://www.mhc.tn.gov.in/judis Crl.A(MD)No.737 of 2023 3,00,000/- towards advocate fee. But he did not appear before the Court

and hence, the said suit was decreed exparte. After knowing the above

fact, the defacto complainant requested him to repay the said fee. But the

appellant did not make any repayment, instead, the appellant criminally

intimidated the defacto complainant by using his caste name. Therefore,

the defacto complainant suffered mental depression and took treatment

and then, he filed the complaint before the respondent police. The

respondent police registered the case for the alleged offence under

Sections 406, 420, 294(b), 506(i) IPC and Sections 3(1)(r), 3(1)(s) and

3(2)(Va) of the SC/ST(POA) Act, 1989.

3. Thereafter, the appellant was arrested on 10.07.2023 and he was

in judicial custody. He filed a bail petition before the learned trial Judge

in Cr.M.P.No.959 of 2023. The learned trial Judge dismissed the same on

10.08.2023 stating that the petitioner has four previous cases with similar

allegation of cheating and he used to fleece money from the poor people

introducing himself as a media person and RTI activist. Challenging the

same, the appellant filed this criminal appeal.

4. The learned counsel for the appellant submitted that the

appellant surrendered as per the order of this Court in Crl.O.P(MD)No.

Page 3/18 https://www.mhc.tn.gov.in/judis Crl.A(MD)No.737 of 2023 12421 of 2023 and he was confined in prison for nearly 50 days. He

disputed the allegation made in the FIR and also the allegation made in

the previous cases. Therefore, he seeks for bail.

5. The learned counsel for the defacto complainant vehemently

opposed the bail petition stating that the appellant with the moniker

S.Rajasekar @ “Satta Rajasekar”, cheated number of people by

introducing himself as an advocate and Press Reporter. He received a

sum of Rs.3,00,000/- from the defacto complainant to contest the case by

stating that he is an advocate, but he had not even filed vakalat and did

not appear before the Court and hence, the said suit was decreed as

exparte. In all fairness, he is bound to repay the said fee on the bonafide

request made by the defacto complainant. But he did not repay the

amount and criminally intimidated the defacto complainant by using his

caste name. The said act of the appellant deserves no sympathy inspite of

the incarceration for nearly 50 days. He further expressed his

apprehension of tampering of the witnesses. Hence, he seeks for

dismissal of this appeal.

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6. The learned Government Advocate(Criminal side) reiterated the

above submission made by the learned counsel for the defacto

complainant and specifically submitted that the appellant cheated the

public as if he completed the law degree by displaying the Board as

“Advocate” running office as “Law Foundation” and also he acted as an

RTI activist in the name of “rl;l uh$nrfh;” and also opened his

account in the social media and cheated the public. The appellant also

has a number of previous cases of similar nature. In the said

circumstances, there is a serious threat to the witnesses. Therefore, he

seeks for dismissal of this appeal.

7. This Court has considered the rival submissions made by both

parties and perused the records and also the allegation made against the

appellant.

8. Admittedly, the appellant is not an advocate. He is alleged to

have received a sum of Rs.3,00,000/- from the defacto complainant as a

legal fee to contest the case in O.S.No.103 of 2021 pending on the file of

Sub Court, Theni and he did not appear before the Court and hence, the

case ended in exparte order being passed. Therefore, the defacto Page 5/18 https://www.mhc.tn.gov.in/judis Crl.A(MD)No.737 of 2023 complainant made a request to repay the amount. But the appellant,

without making the payment, criminally intimidated the defacto

complainant by using his caste name. Abusing the defacto complainant's

caste name in the public place is a serious offence. He received the fee by

claiming himself to be an Advocate is another serious offence. His act of

refusal to repay the fee is also a serious consequential offence. From the

inception knowing that he is not an advocate, he got the brief along with

legal fee from the poor defacto complainant with deceptive intention and

not appeared before the Court which resulted in exparte decree. He

further made a threat to the defacto complainant without making the

repayment by using his caste name is another grave offence. He not only

cheated the defacto complainant, but he continuously indulged in such

activities against others also. He has four previous cases in similar

nature. Further fraudulently presenting himself before the public as

“rl;l uh$nrfh;”, “Tkhgl;o Efh;nthh; ika fpisj;jiyth;”

is clearly revealed by the following documents:

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9. From the above circumstances, period of incarceration is not a

ground to grant bail in this case. In the interest of the society, his bail

petition was rightly rejected by the learned trial Judge.

10. In the facts and circumstances of the case, this Court follows

the principles laid down by the Hon'ble Supreme Court in the following

judgments:

(i) In the case State of U.P. Through CBI Vs. Madhumani

Tripathi reported in 2005 (8) SCC 21, the relevant portion is extracted

here under:

“18. It is well settled that the matters to be considered in an application for bail are (i) whether there is any prima facie or reasonable ground to believe that the accused had committed the offence; (ii) nature and gravity of the charge; (iii) severity of the punishment in the event of conviction; (iv) danger of the accused absconding or fleeing, if released on bail; (v) character, behaviour, means, position and standing of the accused; (vi) likelihood of the offence being repeated; (vii)reasonable apprehension of the witnesses being tampered with; and

(viii) danger, of course, of justice being thwarted by grant of bail[seePrahlad Singh Bhati v. NCT, Delhi [(2001) 4 SCC 280] and Gurcharan Singh v.

Page 12/18 https://www.mhc.tn.gov.in/judis Crl.A(MD)No.737 of 2023 State (Delhi Admn.)[(1978) 1 SCC 118 : 1978 SCC (Cri) 41 : AIR 1978 SC 179] ]. While a vague allegation that the accused may tamper with the evidence or witnesses may not be a ground to refuse bail, if the accused is of such character that his mere presence at large would intimidate the witnesses or if there is material to show that he will use his liberty to subvert justice or tamper with the evidence, then bail will be refused.

(ii) In the case of Ramesh Bhavan Rathod v. Vishanbhai Hirabhai Makwana, reported in (2021) 6 SCC 230:

This is for the reason that the outcome of the application has a significant bearing on the liberty of the accused on one hand as well as the public interest in the due enforcement of criminal justice on the other. The rights of the victims and their families are at stake as well. These are not matters involving the private rights of two individual parties, as in a civil proceeding. The proper enforcement of criminal law is a matter of public interest.

(iii) In the case of Jaibunisha v. Meharban, reported in (2022) 5 SCC 465:

21.6. Another factor which should guide the

Page 13/18 https://www.mhc.tn.gov.in/judis Crl.A(MD)No.737 of 2023 courts' decision in deciding a bail application is the period of custody. However, as noted in Ash Mohammad v.Shiv Raj Singh [Ash Mohammad v. Shiv Raj Singh, (2012) 9 SCC 446 : (2012) 3 SCC (Cri) 1172], the period of custody has to be weighed simultaneously with the totality of the circumstances and the criminal antecedents of the accused, if any. Further, the circumstances which may justify the grant of bail are to be considered in the larger context of the societal concern involved in releasing an accused, in juxtaposition to individual liberty of the accused seeking bail.

(iv) In the case of Mahipal V. Rajesh Kumar, reported in (2020) 2 SCC 118:

The provision for being released on bail draws an appropriate balance between public interest in the administration of justice and the protection of individual liberty pending adjudication of the case. However, the grant of bail is to be secured within the bounds of the law and in compliance with the conditions laid down by this Court. It is for this reason that a court must balance numerous factors that guide the exercise of the discretionary power to grant bail on a case-by-case basis.

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(v) In the case of Naveen Singh v. State of U.P., reported in (2021) 6 SCC 191:

12.5. Merely because the charge-sheet is filed is no ground to release the accused on bail. The submission on behalf of the accused that as the record is now in the court's custody there is no chance of tampering, is concerned, the allegation against the respondent-accused is of tampering/forging/manipulating the court record which was in the custody of the court. Seriousness of the offence is one of the relevant considerations while considering the grant of bail, which has not been considered at all by the High Court while releasing Respondent 2- accused on bail.

(vi) In the case of Sudha Singh v. State of U.P., reported in (2021) 4 SCC:

7. We find in this case that the High Court has overlooked several aspects, such as the potential threat to witnesses, forcing the trial court to grant protection. It is needless to point out that in cases of this nature, it is important that courts do not enlarge an accused on bail with a blinkered vision by just taking into account only the parties before them and the

Page 15/18 https://www.mhc.tn.gov.in/judis Crl.A(MD)No.737 of 2023 incident in question. It is necessary for courts to consider the impact that release of such persons on bail will have on the witnesses yet to be examined and the innocent members of the family of the victim who might be the next victims.”

11. In the result, this Criminal Appeal stands dismissed.




                                                                                              22.09.2023

                     NCC                : Yes / No
                     Index              : Yes / No
                     Internet           : Yes / No
                     PJL


                     To
                     1.The Special Judge,