Madras High Court
Esakkimuthu vs State Rep.By on 28 August, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.08.2018
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.(MD).No.15144 of 2018
1.Esakkimuthu
2.Madathiammal
3.Thillai @ Thillai Natarajan
4.Kannan
5.Marimuthu : Petitioners / Accused Nos.1 to 5
Vs.
1.State rep.by
The Inspector of Police,
Naraikinaru Police Station,
Thoothukudi District. : Respondent / Complainant
(Crime No.21 of 2017)
2.Esakkimuthu : Respondent / De facto
Complainant
PRAYER: Criminal Original Petition is filed under Section 482 of
Cr.P.C. to call for the records relating to the charge sheet C.C.No.98 of
2018 in Crime No.21 of 2017, on the file of the learned Judicial Magistrate
No.II, Kovilpatti and quash the same.
!For Petitioners : Mr.M.Prabu
^For R1 : Mr.K.Suyambulinga Bharathi
Government Advocate[Crl. side]
:ORDER
The Criminal Original Petition has been filed to quash the proceedings in C.C.No.98 of 2018, on the file of the learned Judicial Magistrate No.II, Kovilpatti for the offences punishable under Sections 147, 294(b), 323, 324, 355 and 506(ii) I.P.C and Section 4 of Tamil Nadu Prohibition of Harassment Women Act, 2002.
2. The case is still in 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 petitioners and the second respondent and also by their respective counsel. The parties were also present before the Court and they were identified by Mr.A.Devaraj, SSI of Police, Karaikal and they have also produced the copies of the Aadhaar Card which are made part of the record. 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 C.C.No.98 of 2018 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 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 proceedings in C.C.No.98 of 2018, on the file of the learned Judicial Magistrate No.II, Kovilpatti.
5. This Criminal Original Petition stands allowed and as a sequel, the proceedings in C.C.No.98 of 2018, on the file of the learned Judicial Magistrate No.II, Kovilpatti is quashed and the terms of Joint Compromise Memo shall form part and parcel of this order. The petitioners shall pay a sum of Rs.300/- each, as cost, to the credit of the ?District Siddha Medical Officer, CCRI, Periyakulam? (payable in Account No.10767823177, SBI, Periyakulam), within a period of one week from the date of receipt of a copy of this order and file a photocopy of the receipt along with a memo reporting compliance in the Registry.
To
1.TheJudicial Magistrate No.II, Kovilpatti.
2.The Inspector of Police, Naraikinaru Police Station, Thoothukudi District..
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.