Madras High Court
Ramasubbu vs The Deputy Superintendent Of Police on 20 February, 2020
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.(MD).No.2988 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.02.2020
CORAM:
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.(MD).No.3065 of 2020
Ramasubbu : Petitioner
Vs.
1.The Deputy Superintendent of Police,
Srivilliputtur, Virudhunagar District.
2.State Through,
The Inspector of Police,
Watrap Police Station,
Virudhunagar District.
In Crime No.239 of 2019
3.Periyasamy : Respondents
PRAYER : Criminal Original Petition is filed under Section 482 of
Cr.P.C. to call for the records in Crime No.239 of 2019, dated
29.08.2019, on the file of the 2nd respondent police and quash the
same in respect of petitioner/A2.
For Petitioner : Mr.V.Thirumal
For R-1 and R-2 : Mrs.S.Bharathi
Government Advocate (Crl. side)
For R-3 : Mr.G.Silambarasan
ORDER
The Criminal Original Petition has been filed to quash the First Information Report in Crime No.239 of 2019, dated http://www.judis.nic.in 1/4 Crl.O.P.(MD).No.2988 of 2020 29.08.2019, on the file of the 2nd respondent police, for the offences punishable under Sections 294(b), 506(1) and 505(2) of IPC, Sections 65, 66A and 67 of the Information Technology Act, 2000 and Sections 3(1)(r) and 3(1)(s) of the SC/ST (Prevention of Atrocities) Act, 1989.
2.The case is still at the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.
3.A Joint Memo of Compromise has been filed before this Court, which have been signed by the petitioner and the third respondent and also by their respective counsel. The petitioner and the third respondent were also present in person before this Court and they were identified by Mr.P.Chellapandian, SI of Police. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.
4.Under such circumstances, no useful purpose will be served in keeping the First Information Report pending, even though, the offences involved are not compoundable in nature. In the light of the guidelines given by the Hon'ble Supreme Court reported in http://www.judis.nic.in 2/4 Crl.O.P.(MD).No.2988 of 2020 2017 9 SCC 641-(Parbathbhai Aahir @ Parbathbhai Vs. State of Gujrath), this Court in exercise of its jurisdiction under Section 482 Cr.P.C. quashes the First Information Report in Crime No.239 of 2019.
5.It is represented by the learned counsel for the petitioner that the petitioner paid a sum of Rs.5,000/-(Rupees Five Thousand only) as costs to the Credit of the Rojavanam Old Age Home, Uthangudi, Malur Road, Madurai and filed the original cash receipt along with this memo on 20.02.2020. The said submission is placed on record.
6.Accordingly, this Criminal Original Petition stands allowed and as a sequel, the proceedings in Crime No.239 of 2019, on the file of the second respondent police, is quashed and the terms of joint compromise memo shall form part and parcel of this order.
20.02.2020
Index : Yes/No
Internet : Yes/No
sji
http://www.judis.nic.in
3/4
Crl.O.P.(MD).No.2988 of 2020
A.D.JAGADISH CHANDIRA, J.
sji
To
1.The Deputy Superintendent of Police, Srivilliputtur, Virudhunagar District.
2.The Inspector of Police, Watrap Police Station, Virudhunagar District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD).No.3065 of 2020 20.02.2020 http://www.judis.nic.in 4/4