Madras High Court
C.Vimaleswaran vs / on 15 October, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.24228 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.10.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.24228 of 2024
C.Vimaleswaran. ... Petitioner/Accused – 2.
/versus/
1. The State Rep. by its,
Inspector of Police,
F3-Nungambakkam Police Station,
Chennai.
(Crime No.401 of 2018). ... 1st Respondent/Complainant
2. Mrs.G.Ezhilarasi. ... 2nd Respondent/defacto Complainant
Prayer: Criminal Original Petition is filed under Section 482 of Cr.P.C, to call
for the records pertaining to the Charge Sheet in C.C.No.4013 of 2020 pending
on the file of the Court of the XIV Metropolitan Magistrate, Egmore, Chennai.
For Petitioner : Mr.K.Gokulram
For R1 : Mr.S.Udaya Kumar,
Government Advocate (Crl.Side)
ORDER
The petitioner herein is arrayed as 2nd accused in C.C.No.4013 of 2020 on the file of XIV Metropolitan Magistrate, Egmore, Chennai arising out of F.I.R in Crime No.401 of 2018 on the file of F-3, Nungambakkam Police https://www.mhc.tn.gov.in/judis 1/5 Crl.O.P.No.24228 of 2024 Station, Chennai.
2. According to the petitioner, the Government has issued G.O.Ms.No.368/2021 dated 04.09.2021 to withdraw the batch of cases which are foisted by the earlier Government and the Crime No.401 of 2018 for the offences under Section 294(b) and 506(i) of I.P.C is one among the cases listed for withdrawal. While so, ignoring the Government Order passed by the Government, the respondent police has filed final report. Hence, the complaint has to be quashed.
3. The Learned Government Advocate (Crl.Side) for the 1st respondent submits that the petitioner herein earlier sought for quash of the complaint before filing the final report, but this Court on perusing the record found that there are sufficient materials to proceed against the petitioner and therefore, refused to quash the complaint. While so, the 2nd quash petition is not maintainable.
4. This Court finds that the earlier quash petition was before filing of final report whereas, the present quash petition is filed after filing the final report and in view of the Government Order passed by the Government to https://www.mhc.tn.gov.in/judis 2/5 Crl.O.P.No.24228 of 2024 withdraw the complaint. Dehors of the merit of the case, if the Government has taken falsely the decision to withdraw the case in exercise of its power under Section 321 of Cr.P.C, it is for the Public Prosecutor and the Court to consider the Government Order passed for withdrawal and proceed in accordance with law.
6. It is suffice to direct the Learned Public Prosecutor to file application for withdrawal as per the G.O.Ms.No.368/2021, dated 04.09.2021 and the trial Court to consider the application for withdrawal as per merit and pass appropriate order. The above said exercise shall be done within a period of three months from today.
7. With this observation, this Criminal Original Petition is disposed of.
15.10.2024
Index : Yes/No
Neutral Citation : Yes/No
bsm
To:-
1. The XIV Metropolitan Magistrate, Egmore, Chennai. https://www.mhc.tn.gov.in/judis 3/5 Crl.O.P.No.24228 of 2024
2. The Inspector of Police, F3-Nungambakkam Police Station, Chennai.
3. The Public Prosecutor, High Court, Madras. https://www.mhc.tn.gov.in/judis 4/5 Crl.O.P.No.24228 of 2024 Dr.G.JAYACHANDRAN,J.
bsm Crl.O.P.No.24228 of 2024 15.10.2024 https://www.mhc.tn.gov.in/judis 5/5