Madras High Court
Suresh Kumar vs The State on 1 February, 2024
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
Crl.O.P.No.5772 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.02.2024
CORAM:
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
Crl.O.P.No.5772 of 2022
and
Crl.M.P.No.3171 of 2022
Suresh Kumar ... Petitioner
Versus
1. The State,
rep. by the Inspector of Police,
Cyber Crime Cell,
Central Crime Branch, Team-B,
Vepery, Chennai-600 007.
2. R.Renganayaki ... Respondents
PRAYER : Criminal Original Petition filed under Section 482 of the
Code of Criminal Procedure, to call for the records relating to the Police
Notice dated 15.02.2022 on the file of Inspector of Police, Cyber Crime
Cell, Central Crime Branch, Team-B, Chennai pending disposal of the
present Criminal Original Petition and quash the same.
Page No.1 of 4
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.5772 of 2022
For Petitioner : Mr.C.Santhosh Kumar
For Respondents : Mr.S.Vinoth Kumar,
Govt. Advocate (Crl. Side) for R1
Mr. R.Gopinath for R2
Mr.M.Sathish for R3 and R4
ORDER
This Criminal Original Petition has been filed seeking to quash the Police Notice dated 15.02.2022 on the file of 1st respondent police. .
2. Today, when the matter taken up for hearing, both defacto complainant/2nd respondent Renganayaki as well as petitioner Suresh Kumar appeared in person along with child and stated that the matter was compromised and they have already reunion and living together for the past six months and the petitioner husband also assured that he would take care of wife and child.
3. Considering the fact that the matter was compromised between parties and both the petitioner and 2nd respondent/defacto complainant Page No.2 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.5772 of 2022 were reunion and they are living together for the past six months, this Court is inclined to quash the police notice dated 15.02.2022. However, the learned Government Advocate submitted that based on the complaint, F.I.R. was lodged in Crime No.34 of 2022 for an offence under Sec.354C, 506(2) of I.P.C. and 66E and 67 of Information Technology (Amendment) Act. Since because the parties are reunioned and the matter was compromised, the prosecution is directed to close the F.I.R. In view of the same, nothing survives for further adjudication in this petition.
Accordingly, this Criminal Original Petition is closed. Consequently, connected Criminal Miscellaneous Petition is closed.
01.02.2024 rpp To
1. Inspector of Police, Cyber Crime Cell, Central Crime Branch, Team-B, Vepery, Chennai-600 007.
2, The Public Prosecutor, High Court, Madras.
Page No.3 of 4https://www.mhc.tn.gov.in/judis Crl.O.P.No.5772 of 2022 T.V.THAMILSELVI, J.
rpp CRL.O.P.No.5772 of 2022 01.02.2024 Page No.4 of 4 https://www.mhc.tn.gov.in/judis