Madras High Court
G.Sarathkumar vs The State Through on 22 March, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
CRL OP(MD). Nos.3338 & 3354 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.03.2022
CORAM:
THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN
CRL OP(MD). Nos.3338 & 3354 of 2022
and CRL.M.P.(MD)Nos.2469 & 2485 of 2022
CRL OP(MD). No.3338 of 2022
1. G.Sarathkumar
2. M.Ashokkumar
3. A.John Thomas ... Petitioners
Vs
1. The State through
The Inspector of Police,
Tiruchendur Police Station,
Thoothukudi District.
In Crime No.55/2018
2. Jesu Prabhakar ... Respondents
PRAYER :- This Criminal Original Petition filed under Section 482
Cr.P.C.to call for the records pertaining to the Charge Sheet in C.C. No.
207/2018 on the file of the Learned JM Court, Tiruchendur, Thoothukudi
in Crime No. 55/2018 dated 23.02.2018 and quash the same.
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https://www.mhc.tn.gov.in/judis
CRL OP(MD). Nos.3338 & 3354 of 2022
For Petitioners : Mr.R.Anandharaj
For Respondent : Mr.R.M.Anbunithi
R1 Additional Public Prosecutor (Criminal Side)
: Mr.K.R.Bharathi Kannan for R2
CRL OP(MD). No.3354 of 2022
1. P.Murugan
2. P.Krishnamoorthy
3. P.Manoharan
4. R.Ganapathy ... Petitioners
Vs
1. The State through
The Inspector of Police,
Thoothukudi District,
In Crime No.56/2018
2. Issac Maharaja,
Head Constable 299,
Tiruchendur Police Station,
Thoothukudi District. ... Respondents
PRAYER :- This Criminal Original Petition filed under Section 482
Cr.P.C.to call for the records pertaining to the Charge Sheet in C.C. No.
210/2019 on the file of the learned Judicial Magistrate Court,
Tiruchendur, Thoothukudi in Crime No. 56/2018, dated 23.02.2018 and
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https://www.mhc.tn.gov.in/judis
CRL OP(MD). Nos.3338 & 3354 of 2022
quash the same.
For Petitioners : Mr.K.Suyambulinga Bharathi
For Respondent : Mr.R.M.Anbunithi
R1 Additional Public Prosecutor (Criminal Side)
: Mr....No Appearance for R2
COMMON ORDER
These Criminal Original Petitions have been filed to quash the charge sheet in C.C.Nos.207 of 2018 & 210 of 2019, on the file of the learned Judicial Magistrate, Trichendur, Thoothukudi.
2.Both the cases are under trial. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.
3.In Crl.O.P(MD)No.3338 of 2022, a Joint Memo of Compromise has been filed before this Court, which has been signed by the petitioners and the second respondent and also by their respective counsel.
3/7https://www.mhc.tn.gov.in/judis CRL OP(MD). Nos.3338 & 3354 of 2022
4.Under such circumstances, no useful purpose will be served in keeping the First Information Report pending before the respondent police. 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 Charge Sheet in C.C.Nos.207 of 2018 & 210 of 2019 pending on the file of the learned Judicial Magistrate, Trichendur, Thoothukudi.
In Crl.O.P(MD)No.3338 of 2022:
The Criminal Original Petition in Crl.OP(MD)No.3338 of 2022, stands allowed and as a sequel, the proceedings in C.C.No.207 of 2018 pending on the file of the learned Judicial Magistrate, Trichendur, Thoothukudi, is quashed insofar as the petitioners alone and the terms of joint compromise memo shall form part and parcel of this order. The petitioners shall pay a sum of Rs.5,000/- (Rupees Five Thousand only) each as costs, to the credit of Government of Tamil Nadu, CMPRF in 4/7 https://www.mhc.tn.gov.in/judis CRL OP(MD). Nos.3338 & 3354 of 2022 IOB, Secretariat Branch, Chennai-9 (Account No.11720 10000 00070, IFSC Code: IOBA0001172), on or before 31.03.2022 and the receipt of payment shall be produced before the concerned Court, failing which the order shall stand dismissed automatically without any further reference to this Court.
In Crl.O.P(MD)No.3354 of 2022:
6.In view of the order passed in Crl.OP(MD)No.3338 of 2022, this Criminal Miscellaneous Petition also stands allowed and as a sequel, the proceedings in C.C.No.210 of 2019 pending on the file of the learned Judicial Magistrate, Trichendur, Thoothukudi, is quashed insofar as the petitioners.
22.03.2022
Index : Yes / No
Internet : Yes/ No
PNM
Note:
1.Issue copy of order on 25.03.2022
2.In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.5/7
https://www.mhc.tn.gov.in/judis CRL OP(MD). Nos.3338 & 3354 of 2022 TO
1. The State through The Inspector of Police, Tiruchendur Police Station, Thoothukudi District.
2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
6/7https://www.mhc.tn.gov.in/judis CRL OP(MD). Nos.3338 & 3354 of 2022 G.K.ILANTHIRAIYAN,J.
PNM ORDER IN CRL OP(MD). Nos.3338 & 3354 of 2022 and CRL.M.P.(MD)Nos.2469 & 2485 of 2022 Date : 22/03/2022 7/7 https://www.mhc.tn.gov.in/judis