Madras High Court
S.Kalyanam vs The State Rep.By on 27 September, 2023
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.09.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Crl.O.P No.21573 of 2023
and Crl.MP.Nos.14873 and 14875 of 2023
S.Kalyanam, M/A-79 Y
S/o.Subburayam .. Petitioner/Accused -3
.Vs.
1.The State rep.by
The Sub Inspector of Police
Central Crime Branch V
Egmore, Chennaui 600 008. .. 1st Respondent/Complainant
(Crime No.630/2000)
2.M.Rajeswaran
Superintending Engineer
Chennai EDC/North, TNEB
No.800, Anna Salai
Chennai 600 002. ..2nd Respondent/de facto Complainant
PRAYER: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to call for the records in C.C.No.7395 of 2017, on the file of
the learned Chief Metropolitan Magistrate Special Court for CCB and CBCID
Cases, Egmore, Chennai and quash the same.
For Petitioner : Mr.R.Vivekananthan
For Respondents: Mr.A.Gopinath
Government Advocate (Crl.side) for R1
https://www.mhc.tn.gov.in/judis
2
ORDER
This Criminal Original Petition has been filed seeking to quash the
proceedings in C.C.No.7395 of 2017, pending on the file of the Chief
Metropolitan Magistrate Special Court for CCB and CBCID Cases, Egmore,
Chennai.
2.The case of the prosecution is that A1 was working as a casual
labourer in the electricity department and that he impersonated and obtained
a regular employment by portraying himself as one Karunakaran. The further
case of the prosecution is that A2 and A3 had abetted A1 in the commission of
crime. Based on the complaint given by the 2nd respondent, an FIR came to be
registered in Crime No.630 of 2000 against the three named accused persons
for offence u/s.419 and 420r r/w 109 IPC.
3.On completion of investigation, the final report was filed and it was
taken on file by the Court below in C.C.No.8052 of 2006. A2 died and hence,
the charges abated. The case against the petitioner (A3) was split up and was
pending in C.C.No.7395 of 2017.
4.A1 faced trial before the Court below in C.C.No.8052 of 2006. The
Court below on appreciation of evidence, came to a conclusion that the
prosecution has not made out a case and accordingly, A1 was acquitted from
https://www.mhc.tn.gov.in/judis
all charges. In view of the same, the present quash petition has been filed by
A3 on the ground that the acquittal of A1 will also enure in favour of the
petitioner (A3).
5.Heard Mr.R.Vivekananthan, learned counsel for the petitioner and
Mr.A.Gopinath, learned Government Advocate (Crl.side) for R1.
6.The Trial Court while acquitting A1 from all charges, rendered the
following findings:
“15/ 1?k; vjphp jug;gpy; jd;id M$uhf Twp jdJ
Kfthpf;F te;j neh;fhzy; fojj;jpd; go jhd; neh;fhzy; FG
Kd;ghf jhd; M$uhfpajhft[k.; mjd; mog;gilapy; jdf;F
gzpepue;juKk; bra;ag;gl;lJ vd;w epiyapy;. jtwhf
gzpakh;j;jpajhf brhy;yp mjpfhhpfs; brhd;djd; nghpy;
31/12/1996?y; jhd; uh$pdhkh bra;Jtpl;ljhft[k.; mjd; gpd;dpl;L
jd; bgahpnyna 16/07/1997?y; jkpH;ehL kpd;rhu thhpaj;jpy; gzp
tH';fg;gl;L gzp epue;juKk; bra;ag;gl;L gzpg[hpe;J tUtjhf
Twpa[s;sjhft[k.; JiwhPjpahd tprhuizapYk; jd; kPJ vt;tpj
jtWk; ,y;iy vd;w fhuzj;jpdhy; nkw;go tprhuiz
Kof;fg;gl;;ljhf rhl;rpak; mspj;Js;sJld;. JiwhPjpahd
tprhuiz iftplg;gl;ljw;fhd MtzKk; v/k/rh/M/1 Mf
FwpaPLk; bra;ag;gl;Ls;sJ/ ,jid bghWj;J. g[[yd;
tprhuiz mjpfhhpahd m/rh/16?k; m/j/rh/M/10 MtzkhdJ
nkw;ghh;it bghwpahsUf;F vjphpapd; kPJ xG';F eltof;if
nkw;bfhs;s mDg;gl;l ghpe;Jiu fojk; vd;W brhd;dhy; rhpjhd;/
https://www.mhc.tn.gov.in/judis
vjphpapd; kPJ nkw;bfhs;sg;gl;l xG';F eltof;if Fwpj;J
tprhuizapy; bjhpe;J bfhs;stpy;iy vd Twpa[s;shh;/
,jpypUe;J vjphpapd; kPjhd JiwhPjpahd tprhuizapy;
cz;ikapy; vjphpapd; kPJ jtW ,Ue;jpUe;jhy; mjw;fhd cj;jut[
gfug;gl;oUf;Fk;/ kPz;Lk; mnj Jiwapy; gzp tH';f
tha;g;gpy;iy/ muR jug;g[ rhl;rpfs; K:ykhfnt ,uhag[uk; gphptpw;F
gpd;dpl;L. mz;zhefh; gphptpy; 1?k; vjphp gzpapy; nrh;e;J gzp
epue;juKk; bra;ag;gl;Ls;shh; vd;gija[k; fhz;ifapy;. 1?k; vjphp
kPJ vt;tpj jtWk; ,y;iy vd;w fhuzj;jhy; mnnj Jiwapy;
gzpepakdk; bra;ag;gl;Ls;shh; vd;gjhfj;jhd; ,e;ePjpkd;wk;
mDkhdpf;fpd;wJ/ m/rh/1 Kjy; 15 tiuapyhd rhl;rpfspd;
rhl;rpa';fs; K:ykhf 1?k; vjphp Ms;khwhl;lk; bra;J. Vkhw;wp.
gzp bgw;whh; vd;w Fw;wr;rhl;L epU:gzk; bra;ag;glhj epiyapy;.
,t;tHf;ifg; bghWj;jtiu. v";rpa[s;s rhl;rpahd g[yd;
tprhuiz mjpfhhpahd m/rh/16?d; rhl;rpaKk; g[yd; tprhuiz
Fwpj;j e[pfH;t[fis kl;Lnk bjspt[g;gLj;Jfpd;wJ/ 1?k; vjphp
kPjhd Fw;wr;rhl;oid epU:gpf;Fk; tifapy; mikatpy;iy vd;nw
,e;ePjpkd;wk; Koy[ bra;fpd;wJ/”
7.In the light of the above finding, if the offence has not been
committed by A1, the petitioner (A3) who is said to have abetted the crime
cannot be made to face a fresh trial before the Court below. In other words,
the judgment of acquittal passed in favour of A1 will also enure in favour of
A3. In view of the above discussion, the proceedings as against the petitioner
(A3) in C.C.No.7395 of 2017, on the file of Chief Metropolitan Magistrate
Special Court for CCB and CBCID Cases, Egmore, Chennai, is hereby quashed
https://www.mhc.tn.gov.in/judis
and this criminal original petition is allowed. Consequently, connected
miscellaneous petitions are closed.
27.09.2023
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order
KP
To
1.The Sub Inspector of Police
Central Crime Branch V
Egmore, Chennaui 600 008.
2.M.Rajeswaran
Superintending Engineer
Chennai EDC/North, TNEB
No.800, Anna Salai
Chennai 600 002.
3. Chief Metropolitan Magistrate
Special Court for CCB and CBCID Cases,
Egmore, Chennai.
4.The Public Prosecutor
High Court, Madras.
https://www.mhc.tn.gov.in/judis
N. ANAND VENKATESH, J.
KP
Crl.O.P No.21573 of 2023
27.09.2023
https://www.mhc.tn.gov.in/judis
