MUTHULAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) 'A' Party in C.C. No. 7840 of 1990 on the file of the IX Metropolitan Magistrate's Court, Saidapet, Madras, had filed this petition under S. 482, Code of Criminal Procedure, praying to call for the records in the above case and quash the same.

(2.) THE short facts are: The respondent has filed a charge sheet against 'A' party and 'B' party for an offence under S. 160, Indian Penal Code, on the allegation that on 21.10.1990 at 3:00 p.m. in front of the house bearing door No. 27, Kanniammal Bazaar Lane, accused 1 to 4 as one party and accused 5 to 8 as another party, were abusing each other with obscene words and were beating each other and thereby committed rioting in a public place causing disturbance to public peace and traffic.

(3.) I have carefully considered the submissions made by the rival counsels. It is not in dispute that the offence under S. 160 I.P.C. is a cognizable offence. While so, the investigating officer is duty bound to follow the procedure laid down in S. 157, Cr.P.C. by recording the statements of the witnesses and gathering other materials and file a final report. In the instant case, the investigation was not conducted as required and no statements were recorded and merely a final report was filed. In view of this infirmity, which goes to the root of the matter, the entire proceedings is liable to be quashed. Hence this petition is allowed and all further proceedings in C.C. No. 7840 of 1990 on the file of the IX Metropolitan Magistrate's Court, Saidapet, Madras, shall stand quashed.