Madras High Court
M.Karunanithi vs The State Rep. By Its on 1 April, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.04.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525,
9526, 9528, 9518, 9519 and 9522 of 2025
M.Karunanithi ... Petitioner in all Crl.O.Ps
Vs
1. The State Rep. by its,
The Deputy Superintendent of Police,
Commercial Crime Investigation Wing-C.I.D.,
Villupuram, Villupuram District.
2. The Inspector of Police,
Commercial Crime Investigation Wing,
Villupuram (Crime No.3/2005)
3. S.Subramanian
The Deputy Registrar of Co-operative Societies,
Tindivanam, Villupuram District. ... Respondents in all Crl.O.Ps
Common Prayer: Criminal Original Petitions filed under 528 of BNSS.,
2023, to call for the records and quash the C.C.No.22, 20, 21, 19, 18, 17, 13,
16, 15 and 14 of 2011 on the file of the Judicial Magistrate No.II at
Tindivanam, Villupuram District.
Page 1 of 8
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Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
For Petitioner : Mr.R.Thanjan
in all Crl.O.Ps
For Respondents : Mr.A.Gopinath,
in all Crl.O.Ps Govt. Advocate (Crl. Side) (for R1 & R2)
COMMON ORDER
These petitions have been filed to quash the proceedings in
C.C.No.22, 20, 21, 19, 18, 17, 13, 16, 15, and 14 of 2011, respectively, on
the file of the Judicial Magistrate No.II at Tindivanam, Villupuram District.
2. This Court already disposed the quash petitions by order dated
14.08.2023 in Crl.O.P.No.17972 of 2023, etc., batch.
3. The learned counsel for the petitioner would submit that the second
quash petitions are maintainable on the change of circumstances. Since this
Court already specifically directed the Trial Court to complete the trial
within a stipulated time, and even then, the Trial Court failed to complete
the same. He would further submit that the petitioner is innocent and he has
not committed any offence as alleged by the prosecution. Without any base,
the second respondent police registered a case in Crime No.3 of 2005 for the
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Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
offences under Section 120(b) r/w Sections 408, 409, 467, 468, 477(a) r/w
Section 109 of IPC, as against the petitioner, and the same has been taken
cognizance in C.C.No.22, 20, 21, 19, 18, 17, 13, 16, 15, and 14 of 2011,
respectively, on the file of the Judicial Magistrate No.II at Tindivanam,
Villupuram District. Hence, he prayed to quash the same.
4. The learned Government Advocate (Crl.Side) appearing for the first
and second respondents submitted that all the witnesses have been examined
and now, the matter has been posted for the Investigating Officer's evidence.
Therefore, he prayed to dismiss the quash petitions.
5. Heard the learned Counsel for the petitioner and the learned
Government Advocate (Crl.Side) appearing for the first and second
respondents and perused the materials placed on record.
6. On a perusal of the records, it reveals that there are specific
allegations as against the petitioner in Crime No.3 of 2005 for the offences
punishable under Sections 120(b) r/w Sections 408, 409, 467, 468, 477(a)
r/w Section 109 of IPC. After completion of investigation, the second
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Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
respondent filed final reports and the same have been taken cognizance in
C.C.No.22, 20, 21, 19, 18, 17, 13, 16, 15 and 14 of 2011 respectively on the
file of the Judicial Magistrate No.II at Tindivanam, Villupuram District and
it is pending. To quash the said criminal proceedings, the petitioner filed
these present petitions.
7. The Hon'ble Supreme Court of India in the judgment reported in
2019 (4) SCC 351 in the case of Devendra Prasad Singh Vs. State of Bihar
& Anr., (Crl.A.No.579 of 2019 dated 02.04.2019) while dealing with the
petition to quash the entire criminal proceedings held that the High Courts
have 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 as against the accused. It could be
done only by the trial Court while deciding the issues on the merits or/and
by the Appellate Court while deciding the appeal arising out of the final
order that the charge sheet has been laid on the basis of the inconsistency
statement under Section 180 of the Bharatiya Nagarik Suraksha Sanhita,
2023.
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Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
8. Further, the Hon'ble Supreme Court of India in the judgment
reported in 2019 (10) SCC 686 in the case of Central Bureau of
Investigation Vs. Arvind Khanna, (Crl.A.No.1572 of 2019 dated
17.10.2019) held that the High Courts cannot record the findings on the
disputed facts. The defence of the accused is to be tested after appreciation
of evidence by the trial Court during the trial. Therfore, this Court has no
power to consider the disputed facts under Section 528 of the Bharatiya
Nagarik Suraksha Sanhita, 2023.
9. The Hon'ble Supreme Court of India in another judgment dated
02.12.2019 passed in Crl.A.No.1817 of 2019 in the case of M.Jayanthi Vs.
K.R.Meenakshi & anr, held that while considering the petition for
quashment of complaint or charge sheet, 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 consititue certain offences complained of.
Further, the Court can also see whether the preconditions requisite for taking
cognizance have been complied with or not and whether the allegations
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Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
contained in the complaint, even if accepted in entirety, would not consititue
the offence alleged. Whether the accused will be able to prove the
allegations in a manner known to law would arise only at a later stage i.e.,
during trial.
10. Further this Court cannot observe at this stage that the initiation of
criminal proceeding itself is malicious. Whether the criminal proceeding is
malicious or not, is not required to be considered at this state. The same is
required to be considered at the conclusion of the trial. Therefore, the ground
raised by the petitioner to quash the final reports/charge sheets cannot be
entertained to quash the entire proceedings.
11. In view of the above, this Court finds no change in
circumstances to entertain the second quash petitions to quash the entire
proceedings. Therefore, this Court is not inclined to quash the proceedings
in C.C.No.22, 20, 21, 19, 18, 17, 13, 16, 15, and 14 of 2011, respectively, on
the file of the Judicial Magistrate No.II at Tindivanam, Villupuram District.
The petitioner is at liberty to raise all the grounds before the trial Court.
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Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
12. Accordingly, these Criminal Original Petitions stand dismissed.
01.04.2025
Index : Yes/No
Neutral citation : Yes/No
Speaking/non-speaking order
kv
To
1. The Deputy Superintendent of Police,
Commercial Crime Investigation Wing-C.I.D.,
Villupuram, Villupuram District.
2. The Inspector of Police,
Commercial Crime Investigation Wing,
Villupuram (Crime No.3/2005)
3. The Judicial Magistrate No.II at Tindivanam,
Villupuram District.
4. The Public Prosecutor,
High Court, Madras.
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Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525, 9526, 9528, 9518, 9519 and 9522 of 2025
G.K.ILANTHIRAIYAN. J,
kv
Crl.O.P.Nos.9476, 9478, 9517, 9523, 9525,
9526, 9528, 9518, 9519 and 9522 of 2025
01.04.2025
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