Madras High Court
U.Santhi vs The State Represented By on 3 January, 2023
Crl.OP.No.32223 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.01.2023
CORAM
THE HONOURABLE MR. JUSTICE G.CHANDRASEKHARAN
Crl.O.P.No.32223 of 2022
U.Santhi ... Petitioner
Vs.
1.The State represented by
The Inspector of Police,
H-5, New Washermenpet Police Station,
Chennai.
(Crime No.303 of 2022)
2.Velu ... Respondents
PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C., to
call for the records relating to the FIR in Crime No.303 of 2022 on 24.04.2022
on the file of the 1st respondent police and quash the same as illegal.
For Petitioner : Mr.S.Yavavarun
For R-1 : Mr.S.Santhosh
Government Advocate (Criminal Side)
1/6
https://www.mhc.tn.gov.in/judis
Crl.OP.No.32223 of 2022
ORDER
This Criminal Original Petition is filed for quashing the First Information
Report in Crime No.303 of 2022 on 24.04.2022 on the file of the 1 st respondent
police.
2. The learned counsel for the petitioner submitted that even admitting the
allegations made in the complaint, the allegations alone cannot be considered as
an abetment to commit suicide of the deceased Saranya. In this regard, he relied
on the Judgment of the Hon'ble Supreme Court, in the case of M.Argun Vs. The
State represented by its Inspector of Police reported in [2019 3 SCC 315], for
the proposition that,
"7....
8.The essential ingredients of the offence under Section 306 IPC
are: (i) the abetment: (ii) the intention of the accused to aid or
instigate or abet the deceased to commit suicide. The act of the
accused, however, insulting the deceased by using abusive
language will not , by itself, constitute the abetment of suicide.
There should be evidence capable of suggesting that the accused
intended by such act to instigate the deceased to commit suicide.
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Crl.OP.No.32223 of 2022
Unless the ingredients of instigation/abetment to commit suicide
are satisfied, accused cannot be convicted under Section 306 IPC.
3. In response, learned Government Advocate (Criminal Side) submitted
that the investigation in this case is pending and the investigation conducted so
far, reveals that only because of the abusive words used by the petitioner against
the deceased, she was driven to take extreme decision of committing suicide. He
further submitted that it is too early to seek for quashing of the First Information
Report in Crime No.303 of 2022 on 24.04.2022 on the file of the 1 st respondent
police.
4. Considered the rival submissions of the parties. Perused the materials
placed on records filed in support of this petition.
5. The reading of the First Information Report shows that the defacto
complainant's wife namely Saranya was a member of chit fund run by the
petitioner/accused Shanthi. The chit amount was Rs.1,00,000/- and the deceased
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Crl.OP.No.32223 of 2022
had taken the chit in the year 2020 and she had to pay seven months
installments.
6. On 21.04.2022 at about 7.00 pm, the defacto complainant was in her
house with her family members. The accused came there and demanded the
repayment of seven months installments. When the deceased Saranya expressed
her inability to pay the amount immediately, and prayed for time, petitioner said
to have scolded her in filthy language and threatened to defame her in the
presence of public, if she doesn't repay the amount. Not able to bear the abusive
words of the petitioner, the deceased Saranya said to have consumed poison on
23.04.2022 and died on 24.04.2022. Based on the complaint given by the
defacto complainant, the First Information Report in Crime No.303 of 2022 was
registered for the offence under Sections 174 and 306 of IPC.
7. As rightly pointed out by the learned Government Advocate (Criminal
Side), the investigation in this case is not completed. The First Information
Report is not an encyclopedia, where we can expect all the matters to be revealed.
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Crl.OP.No.32223 of 2022
We have to wait for the conclusion of the investigation. The allegations made in
the First Information Report, prima-facie shows that only because of the abusive
words used by the petitioner against the deceased, she was forced to take an
extreme decision of ending her life. The Judgment relied by the learned counsel
for the petitioner cannot be applied at the stage of First Information Report, for
the reason that the said Judgment came to be delivered after the investigation is
over, trial conducted and recording of conviction by the trial Court and High
Court. FIR allegations make out a cognizable offence against the petitioner.
8. In view of the above, this Court finds that, as of now there is no valid
ground for the quashing the First Information Report in Crime No.303 of 2022
on the file of the 1st respondent police. Accordingly, the Criminal Original
Petition is dismissed.
03.01.2023
Internet : Yes / No
Index : Yes / No
Speaking/Non speaking order
gd
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Crl.OP.No.32223 of 2022
G.CHANDRASEKHARAN,J.
gd
To
1.The Inspector of Police,
H-5, New Washermenpet Police Station,
Chennai.
2.The Public Prosecutor,
Madras High Court.
Crl.O.P.No.32223 of 2022
03.01.2023
https://www.mhc.tn.gov.in/judis
