CHINNATHURAI Vs. SANKAR

JUDGEMENT

(1.) The above criminal original petition has been filed under Section 482 of the Code of Criminal Procedure praying to call for the records relating to Crl.M.P.No.321 of 2003 from the file of the Court of Judicial Magistrate, Sankarapuram, Villupuram District and quash the same.

(2.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, what comes to be known is that the respondent herein has lodged a private complaint as against the petitioners/A1 and A2 and ten others before the Court of Judicial Magistrate, Sankarapuram for the offences punishable under Sections 147,148,294,323,324 and 506(II) IPC and the said Court has taken it on file in Crl.M.P.No.321 of 2003. At this stage, the petitioners/A.1 and A.2 have come forward to file the above criminal original petition on averments such as that the respondent has already lodged a complaint dated 6.8.2002 before the Vadaponparappi Police Station not only against the petitioners but also against 14 others for the offences punishable under Sections 147,148,294,324,323 and 506(II) IPC and the said police also, after thorough investigation have filed a charge-sheet before the Court below as against the petitioners/A.1 and A.2 alone thereby referring the matter as mistake of regarding the other accused, A.3 to A.16 and the said charge-sheet having been taken on file by the Court below, is pending trial; that at this stage, the respondent herein has again filed the private complaint for the same occurrence alleged thereby impleading 12 accused persons, which the Court below has taken on file and issued summons to the accused including the petitioners; that the Vadaponparappi police having conducted the investigation in the earlier complaint, have filed the charge-sheet under Section 173(2) Cr.P.C., referring the case as mistake of fact as against A.3 to A.16 and the learned Magistrate has also passed the orders and therefore the learned Magistrate cannot entertain the second complaint for the same occurrence and the sae is not maintainable; that the accused cannot be punished twice for the same occurrence particularly the petitioners who are accused in C.C.No.220/2003 and also in the private complaint filed in Crl.M.P.No.321 of 2003 in connection with the occurrence dated 6.8.2002. On such grounds, the petitioners would pray for the relief extracted supra.

(3.) During arguments, the learned counsel appearing on behalf of the petitioner would only reiterate what has already been traced in the above original petition without any new fact or circumstance or law having been brought forth. On the contrary, on the part of the learned counsel for the respondent, he would submit that since the complaint lodged by the respondent with the Vadaponparappi Police in Cr.No.226/2002 was referred as mistake of fact in respect of A.3 to A.16 therein without proper reasons, the respondent has filed the private complaint before the Court below and thus there is no illegality and would pray to dismiss the above criminal original petition.