K.J.SURIYANARAYANAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the F.I.R. in crime No.7 of 2018 registered by the first respondent police for offences under Ss. 468, 471 and 420 of IPC, as against the petitioner.

(2.) The second respondent lodged complaint alleging that one, J.K.Siva Kumar, Head-HR, M/s.Leo Prime Company Private Limited approached the petitioner, a former Unit Secretary of St.John Ambulance Association (India), Chennai South Centre for getting first-aid certificate for 39 employees of his concern. For that, the petitioner had collected an amount of Rs.12,250.00 by concealing the facts and misusing the name of St.Johns Ambulance with a view to secure illegal gain. In order to issue first aid certificates, the petitioner had illegally created an email ID without having any authorisation. It was started in the year 1912 having its headquarters in New Delhi. Its main object is to make each and every private individual to know about first aid at free of cost. About 110 training centres are functioning as basic units in various districts of Tamilnadu. It gives minimum period of eight days training by qualified lecturers based on syllabus which is prescribed by St.John Ambulance Association(India).

(3.) The first respondent filed counter and revealed that the petitioner had not renewed the lectureship licence with the St.John Ambulance whereas he intentionally renewed the licence with Indian Red Cross Society and there was no communication. It is also revealed that the second respondent already lodged complaint and the same has been registered in crime No.6 of 2018 for the very same set of allegations. When it being so, again FIR has been registered on the second complaint lodged by the second respondent in crime No.7 of 2018. On the third complaint lodged for the very same set of allegations against the petitioner and two others, the same has been registered in crime No.2 of 2019. That apart, in the absence of suspension or withdrawal, cancellation or surrender of such a Warrant of Constitution, Chennai City South Centre, an autonomous body, independent of the association with its own arrangements for financial and administrative matters, has a perpetual legal leg to stand to its identity and administration and continues to performs its duties.