M.Ramadoss vs The Inspector Of Police on 28 April, 2022

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Madras High Court

M.Ramadoss vs The Inspector Of Police on 28 April, 2022

Bench: G.K.Ilanthiraiyan

                                                                              Crl.O.P.(MD)No.7440 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 28.04.2022

                                                        CORAM

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                              Crl.O.P(MD)No.7440 of 2022

                1.M.Ramadoss
                2.G.Mohan
                3.M.Sumathi                                                      ... Petitioners
                                                              Vs.

                1.The Inspector of Police,
                  AWPS Thiruverambur,
                  Trichy District.
                  (Crime No.15 of 2020)

                2.G.Jennie                                                  ... Respondents

                Prayer: Criminal Original Petition is filed under Section 482 Cr.P.C., to call for
                the records in Crime No.15 of 2020 pending investigation on the file of the first
                respondent police and quash the same.
                                  For Petitioner     : Mr.A.Senthilkumar
                                  For R-1            : Mr.K.Sanjai Gandhi
                                                       Government Advocate (Crl.side)
                                  For R-2            : Mr.S.M.Mohan Gandhi

                                                      ORDER

The Criminal Original Petition has been filed to quash the FIR in Crime No.15 of 2020 on the file of the first respondent for the alleged offences under 1/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.7440 of 2022 Sections 498(A), 294(b) and 506(i) IPC, Section 4 of Dowry Prohibition Act, 1961 and Section 4 of Tamilnadu Prohibition of Harassment of Women Act, 2002.

2. The case is under 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 has been signed by the petitioners, the second respondent and also by their respective counsel.

4. Under such circumstances, no useful purpose will be served in keeping the FIR in Crime No.15 of 2020 pending on the file of the first respondent, 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 FIR in Crime No.15 of 2020.

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.7440 of 2022

5. Accordingly, this Criminal Original Petition stands allowed and as a sequel, the FIR in Crime No.15 of 2020 pending on the file of the first respondent is quashed and the terms of Joint Memo of Compromise shall form part and parcel of this order.


                                                                                          28.04.2022

                Index             : Yes / No
                Internet          : Yes/ No
                rmk

Note: (i) Issue order copy by 25.05.2022.

(ii)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.

1.The Inspector of Police, AWPS Thiruverambur, Trichy District.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.7440 of 2022 G.K.ILANTHIRAIYAN, J.

rmk Crl.O.P(MD).No.7440 of 2022 28.04.2022 4/4 https://www.mhc.tn.gov.in/judis

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