V. Rajan vs The State

S. Palanivelu, J.—This Criminal Revision is preferred to call for the records in Crl.M.P. No. 2159 of 2007, on the file of the Judicial

Magistrate Court, Melur, dated 29.05.2007 and set aside the same as illegal.

The Petitioner is the de-facto complainant in Crime No. 95 of 2006, on the file of the Respondent police. The Respondent police filed charge

sheet referring the case as mistake of fact. Hence, the Petitioner has filed an application u/s 173(8) of Code of Criminal Procedure before the

learned Judicial Magistrate, Melur, praying the court to direct further investigation by the Respondent police in Crime No. 95 of 2006. The said

application came to be dismissed on 29.05.2007 by the learned Judicial Magistrate, Melur. This is the order challenged before this Court.

Mr. K. Baalasundharam, the learned Counsel for the Petitioner would submit that the Respondent police has not taken note of the pending civil

litigations between the parties, that the Court may direct further investigation and that even after filing of the charge sheet, there is No. impediment

for the Respondent police to request the Court for direction for further investigation.

In support of his contention, he placed reliance upon a decision of the Honourable Apex Court reported in Sri Bhagwan Samardha Sreepada

Vallabha Venkata Vishwandadha Maharaj Vs. State of Andhra Pradesh and Others, , wherein, Their Lordships have observed as follows:

Power of the police to conduct further investigation, after laying final report, is recognised u/s 173(8) of the Code of Criminal Procedure. Even

after the Court took cognizance of any offence on the strength of the police report first submitted, it is open to the police to conduct further

investigation. This has been so stated by this Court in Ram Lal Narang Vs. State (Delhi Administration), . The only rider provided by the aforesaid

decision is that it would be desirable that the police should inform the Court and seek formal permission to make further investigation.

But, the further investigation cannot be ordered at the request of the de-facto complainant as per the settled position of law. In 2011 Cri.L.J.

418, (E. Jeevankumar v. State and Anr.), I have concluded that the de-facto complainant has No. locus standi to pray for further investigation on

any account, after following various decisions of the Hon''ble Apex Court, since the Petitioner/complainant is not competent to place a request

S.PALANIVELU, J.

before the Court for further investigation u/s 173(8) of Code of Criminal Procedure The Criminal Revision is not sustainable which suffers

dismissal.

In the result, the Criminal Revision Case is dismissed.