Madras High Court
G.K.Dhanasekar vs State By on 28 March, 2016
Author: R.Mala
Bench: R. Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 28.03.2016 CORAM THE HONOURABLE MS.JUSTICE R. MALA CRL.O.P.No.6095 of 2016 G.K.Dhanasekar .. Petitioner/Accused No.1 .. Vs .. 1. State by, The Inspector of Police, Central Crime Branch Team-II, ALGSC-II, Vepery, Chennai - 7. .. Respondent/Complainant 2. Mrs.Prathiba .. Respondent/De facto Complainant Prayer:- Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure, praying to call for the records pursuant to the complaint in C.C.B. Crime No.60 of 2015 on the file of the Inspector of Police, Central Crime Branch Team-II, ALGSC-II Vepery, Chennai - 7, and quash the same. For Petitioner : Mr.R.Amizhdhu For R-1 : Mr.C.Emalias, Additional Public Prosecutor For R-2 : Mr.C.R.Dhasarathan - - - - - ORDER
This petition has been filed by the petitioner seeking to quash the proceedings in C.C.B. Crime No.60 of 2015 pending on the file of the first respondent police.
2. Heard the learned counsel appearing for the petitioner as well as the learned Additional Public Prosecutor appearing for the first respondent and also the learned counsel appearing for the second respondent.
3. It is seen that the alleged offences attributed against the petitioner is under Sections 419, 465, 468 r/w. 471 and 420 of the Indian Penal Code. When the matter is taken up for hearing, the petitioner and the second respondent appeared in person and their identification is also verified by this Court. The learned counsel appearing for the second respondent/de facto complainant would submit that the matter has been settled and she has no objection to quash the proceedings in C.C.B. Crime No.60 of 2015 pending on the file of the first respondent police.
4. Considering the nature of allegation and also recording the submission made by the learned counsel appearing for the second respondent, this Court is of the opinion that no useful purpose would be served by keeping the matter pending. Therefore, the entire proceedings in C.C.B. Crime No.60 of 2015 pending on the file of the first respondent police, in respect of the petitioner alone is, hereby, quashed and this Criminal Original Petition is allowed accordingly.
28.03.2016 Internet : Yes Jrl To
1. The Inspector of Police, Central Crime Branch Team-II, ALGSC-II, Vepery, Chennai - 7.
2. The Public Prosecutor, High Court, Madras.
R.MALA, J.
Jrl CRL.O.P.No.6095 of 2016 28.03.2016