Madras High Court
Sr.Pragasi vs State Represented By on 18 December, 2019
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.(MD).No.22037 of 2018 and 10318 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.12.2019
CORAM:
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.(MD).Nos.22037 of 2018 and 10318 of 2019
and
Crl.M.P.(MD)No.10244 of 2018
Crl.O.P.(MD)No.22037 of 2018
Sr.Pragasi
Correspondent
Punitha Annal Higher Secondary School,
Pamban. : Petitioner
Vs.
1.State Represented by
The Inspector of Police,
Pamban Police Station,
Ramanathapuram.
2.N.Palaniyammal : Respondents
PRAYER : Criminal Original Petition is filed under Section 482 of
Cr.P.C. to call for the records of the FIR No.81 of 2018, on the file
of the Pamban Police Station, Ramanathapuram and quash the
same.
Crl.O.P.(MD)No.10318 of 2019
1.Bharathirajan
2.Palani @ Palanikumar
3.Ramamurthy
4.Murali
5.Ganesan @ Ganesamurthy : Petitioners
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Crl.O.P.(MD).No.22037 of 2018 and 10318 of 2019
Vs.
1.State Through,
The Inspector of Police,
Pamban Police Station,
Ramanathapuram District.
Crime No.82 of 2018
2.Sr.Pragasi
Correspondent
Punitha Annal Higher Secondary School,
Pamban. : Respondents
PRAYER : Criminal Original Petition is filed under Section 482 of
Cr.P.C. to call for the records in pursuant to the Crime No.82 of
2018, on the file of the Pamban Police Station, Ramanathapuram
District and quash the same.
For Petitioner : Mrs.L.P.Maurya
(in Crl.O.P.(MD)No.22037 of 2018)
For Petitioners (in Crl.O.P.(MD)No.10318 of 2019)
&
For R2 (in Crl.O.P.(MD)No.22037 of 2018)
: Mr.M.Karthikeya Venkitachalapathy
For R1 : Mrs.S.Bharathi
(in both petitions) Government Advocate (Crl. side)
COMMON ORDER
These Criminal Original Petitions have been filed to quash the First Information Report in Crime Nos.81 of 2018 and 82 of 2018, respectively, on the file of the first respondent police. 2/4 http://www.judis.nic.in Crl.O.P.(MD).No.22037 of 2018 and 10318 of 2019
2.Today, when the matter is taken up for hearing, the learned counsel on either side submitted that the matter was earlier referred to the Mediation and Conciliation Centre and settlement was arrived at between the parties, wherein, both parties have agreed to withdraw the case in Crime Nos.81 of 2018 and 82 of 2018.
3.In view of the same, these Criminal Original Petitions stand allowed and as a sequel, the First Information Report in Crime Nos.81 of 2018 and 82 of 2018, on the file of the first respondent police, is quashed and the terms of Mediation Report shall form part and parcel of this order. Consequently, connected miscellaneous petition is closed.
18.12.2019
Index : Yes/No
Internet : Yes/No
sji
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Crl.O.P.(MD).No.22037 of 2018 and 10318 of 2019 A.D.JAGADISH CHANDIRA, J.
sji To
1.The Inspector of Police, Pamban Police Station, Ramanathapuram District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD).Nos.22037 of 2018 and 10318 of 2019 18.12.2019 4/4 http://www.judis.nic.in