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High CourtsSingle Bench(2024) 04 MAD CK 0113

Kaleel vs State Inspector Of Police And Others

Madras High Court · Decided on 15 April 2024

HON’BLE JUDGES
Dr. G.Jayachandran, J
RESULT
Disposed Of
CASE NUMBER
Criminal Original Petition No. No.16059 Of 2023, Criminal Miscellaneous Petition No. 10078, 10080 Of 2023, 605 Of 2024

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Judgment

8 paragraphs · 343 words

Dr.G.Jayachandran, J

1.

The petition is filed to quash the complaint in C.C.No.1189 of 2023 pending on the file of Metropolitan Magistrate XVII, Saidapet, Chennai.

2.

The sum and substance of the final report based on the complaint given by Ms.Syeeda Zarina is that the property which is in her possession been criminally trespassed and damaged and she was also physically harassed. However, the petitioner herein who is the accused claims that the property was purchased by him from one Elangovan and earlier, his application given to the police on 10.10.2020 not been acted upon.

3.

The Learned Counsel for the petitioner also state that there are two statements of the defacto complainant. First statement which is the basis for recording the F.I.R been improvised by the defacto complainant through her second statement. The defacto complainant has filed an application to vacate the stay stating that the petition to quash is not sustainable since there is an ample evidence to show that the petitioner herein has committed the offence of trespass, intimidation and damage to the property.

4.

This Court on perusing the record finds that there is no error in taking cognizance based on the material collected by the prosecution. It is for the petitioner herein to face the trial and establish his innocence. The alleged improvising the complaint has to be tested during the trial and cannot be examined by the High Court in exercise of power under Section 482 of Cr.P.C.

5.

Further, the Learned Government Advocate (Crl Side) appearing for the respondent states that the prosecution has given list of witnesses and likely to examine 11 witnesses in this case.

6.

In view of the above fact, the trial Court is directed to complete the trial within a period of four months, from the date of receipt of copy of this order. Whenever, the physical presence of the petitioner is not required, application under Section 317 of Cr.P.C., may be entertained.

7.

With the above observation, this Criminal Original Petition is disposed of. Consequently, connected Miscellaneous Petitions are closed.