Madras High Court
S.Chandraiah vs The Sub Inspector Of Police on 24 October, 2019
Author: M.S. Ramesh
Bench: M.S. Ramesh
Crl.O.P.No.27032 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.10.2019
CORAM
THE HONOURABLE MR. JUSTICE M.S. RAMESH
Crl.O.P.No.27032 of 2019
1.S.Chandraiah
2.Balaji
3.Saravanan
4.Sugumar
5.Mahesh Kumar ...Petitioners
Vs
1.The Sub Inspector of Police,
Forgery Document Wing,
CCB, Team -5, Vepery,
Chennai 600 007.
(Crime No.178 of 2018)
2.M/s.Golden India City Scapes Private Limited
Rep by its Director & authorized signatory
Mr.R.Vasudevan ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C, praying
to call for the records relating to the case in Crime No.178 of 2018 for the
alleged offences punishable under Section 420, 465, 468, 471 r/w Section 34
IPC dated 08.05.2018 on the file of the Sub Inspector of Police, Forgery
Document Wing, CCB, Team 5, Vepery, Chennai 600 007 and quash the
proceedings against the petitioners.
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Crl.O.P.No.27032 of 2019
For Petitioners : Mr.G.M.Anantha Kumar
For Respondents : Ms.Saradha Devi.V for R1
Government Advocate (Crl.side)
Mr.R.Baskar for R2
ORDER
This Criminal Original Petition is filed to call for the records relating to the case in Crime No.178 of 2018 for the alleged offences punishable under Section 420, 465, 468, 471 r/w Section 34 IPC dated 08.05.2018 on the file of the Sub Inspector of Police, Forgery Document Wing, CCB, Team 5, Vepery, Chennai 600 007 and quash the proceedings against the petitioners.
2. It is stated by the learned counsel for the petitioners that pending the criminal complaint against the petitioners herein, the parties have amicably resolved the disputes among themselves and have also filed a Joint Compromise Memo to that effect dated 23.10.2019.
3. Both the de-facto complainant and the first petitioner are present before this Court today. In order to identify the respective parties, they have also submitted the photo copies of their Aadhar Cards and the same has been made part of the record.
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4. Recording the statements made in the Joint Compromise Memo dated 23.10.2019, the proceedings in Crime No.178 of 2018 on the file of the Sub Inspector of Police, Forgery Document Wing, CCB, Team -5, Vepery, Chennai, is quashed.
5. The Criminal Original Petition stands allowed accordingly.
24.10.2019 Index:yes/no Internet:yes/no vkr To
1.The Sub Inspector of Police, Forgery Document Wing, CCB, Team -5, Vepery, Chennai 600 007.
2. The Public Prosecutor, High Court of Madras.
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