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Madras High Court

Mr.S.Sugendran vs Unknown on 26 September, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                         Suo Motu TR.No. 17328 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 26.09.2025
                                                            CORAM:
                   THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
                                             Suo Motu TR.No.17328 of 2025
                         (CC.464/2021 of Judicial Magistrate Court, Avinashi, Avinashi Taluk,
                                                     Tiruppur)

                                   For Petitioner             : Mr.S.Sugendran
                                                                Additional Public Prosecutor

                                                             ORDER

This Suo Motu Case is dealt with in an extraordinary manner by the Dedicated Bench, pursuant to Suo Motu.W.P.(Crl.) No.618 of 2025.

2. This case, Cr.No.1086 of 2019 is registered for alleged offences under Section 354C of Indian Penal Code, 1860. The parties have moved on and have no objection to the case being disposed of on compromise. Due to the unique manner in which this dedicated bench conducts hybrid hearings, the filing of written affidavits or terms of compromise is dispensed with. Considering the factual matrix, the context in which the conflict arose, the background of the parties, and their present position, this is an appropriate case for the exercise of jurisdiction under Section 482 of the Code of Criminal Procedure as per Gian Singh -Vs State of Punjab & another, (2012 10 SCC

303).

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/11/2025 03:40:32 pm )  Suo Motu TR.No. 17328 of 2025 D.BHARATHA CHAKRAVARTHY, J.

shl

3. Accordingly, the case in CC.464/2021 on the file of the Judicial Magistrate Court, Avinashi, Avinashi Taluk, Tiruppur shall stands quashed and this Suo Motu Transfer Case stands disposed of.

26.09.2025 shl Note to the Trial Court: This order is digitally signed and communicated electronically alone. The Trial Court shall take note of the order and accordingly classify the case pending before them as allowed / dismissed / disposed of, etc, and while doing so, consider any applications such as disposal of properties, etc., and pass appropriate orders, as may be necessary. Further, the Court below is directed to dispatch the copy of this order to all concerned.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/11/2025 03:40:32 pm )