STATE OF TAMIL NADU Vs. MUNEESWARAN

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C filed at the instance of the State calling into question an order dtd. 1/3/2024 passed by the Judicial Magistrate, Sathyamangalam in Crl.M.P.No.1519 of 2024 accepting the surrender of four accused persons and remanding them to judicial custody under Sec. 167(2) Cr.P.C till 6/3/2024.

(2.) The facts giving rise to this petition are as under: a. A gory incident took place on 29/2/2024, wherein the Deputy Chairman of Kattankulathur Panchayat Union was waylaid by six persons and brutally murdered, with the arms and legs of the deceased being chopped off. The accused persons also hurled a country bomb in the car in which the deceased was travelling causing extensive damage to the vehicle. It appears that these six persons had fled the scene thereafter. Mr. Jinnah, the learned State Public Prosecutor submitted that the deceased was brought dead on the same day before the Chromepet Government Hospital. b. On a complaint given by one Sathyanarayanan, a case in Otteri PS Crime No 40 of 2024 was registered by the Tambaram Police on 29/2/2024 for the offences under Sec. 147,148,302 IPC, Sec. 3 & 4 of the Explosive Substances Act, and Sec. 4 of the Prevention of Damage to Public Property Act, 1984. In the complaint, the complainant has stated that he has witnessed the occurrence and can identify the 6 accused persons. Since the complaint did not disclose the names of the assailants, in Column No 7 of the FIR it is mentioned as "Six identifiable persons". c. On 1/3/2024, five persons surrendered before the learned Judicial Magistrate, Sathyamangalam and out of those five, one was a juvenile, aged about 17 years. It is not in dispute that the Sathyamangalam Magistrate Court falls within the Erode Sessions Division whereas the murder had taken place in Chromepet which is under the jurisdiction of the Chengalpet Sessions Division. It was also brought to my notice by Mr. Jinnah, learned State Public Prosecutor that four more persons had surrendered before the Judicial Magistrate, Srivilluputhur, in Virudhunagar District in connection with the said crime. Their surrender petition was accepted pursuant to which they were remanded to judicial custody. The juvenile (A5) was entrusted to the custody of two police constables with a further direction to produce him before the Juvenile Justice Board. A5 has, thereafter, been lodged in the observation home at Kellys, Kilpauk, Chennai. d. The jurisdictional police station ie., the Tambaram Police had no clue about these developments. It is stated that the Tambaram Police had learnt of the surrender and subsequent developments from the newspapers.

(3.) Given the aforesaid developments, the State Public Prosecutor had urgently mentioned the matter at 10:30 am on 4/3/2024 seeking permission to challenge the order dtd. 1/3/2024 passed by the Judicial Magistrate, Sathyamangalam in Cr.M.P 1519 of 2024. I had permitted the matter to be moved as a lunch motion on the said date and directed the Registry to call for the order. The impugned order reads as follows: