Madras High Court
M.Dawood Ibrahim vs The State Rep.By on 8 December, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD).No.16139 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.12.2023
CORAM
THE HON'BLE MR.JUSTICE G.ILANGOVAN
Crl.O.P.(MD).No.16139 of 2023
M.Dawood Ibrahim ... Petitioner
Vs.
1.The State rep.by,
The Inspector of Police,
Kenikkarai Police Station,
Ramanathapuram District.
(Cr.No.111/2023)
2.Riyash Ahamed ... Respondents
PRAYER : Criminal Original Petition filed under Section 482 of the
Criminal Procedure Code, to call for the records pertaining to Crime No.
111 of 2023 dated 28.03.2023 on the file of the Inspector of Police,
Kennikkarai Police Station, Ramanathapuram District and Quash the
same.
For Petitioner : Mr.V.Vilma Rexy
For R1 : Mr.M.Sakthi Kumar
Government Advocate(Crl.side)
For R2 : Mr.J.Velmurugan
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https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD).No.16139 of 2023
ORDER
This Criminal Original Petition is filed to call for the records pertaining to Crime No.111 of 2023 dated 28.03.2023 on the file of the Inspector of Police, Kennikkarai Police Station, Ramanathapuram District and Quash the same.
2.The contention of the petitioner is that based on the complaint lodged by the 2nd respondent, the 1st respondent registered the First Information Report in Crime No.111 of 2023 for the offences punishable under Sections 341, 294(b), 323, 427 and 506(i) of IPC against the petitioner.
3.The further contention of the petitioner is that they compromised the issue with the 2nd respondent amicably. A joint memo of compromise was filed, which has been duly signed by the petitioner and the 2 nd respondent and also by their respective counsels.
4.The petitioner and the 2nd respondent appeared before this Court along with their counsels and also produced their Aadhar cards. They were also identified by the learned Additional Public Prosecutor and the Investigation Officer. Both the parties were enquired by me and they 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.16139 of 2023 accepted the terms of compromise. Hence, the Compromise Memo is recorded.
5.Considering the totality of the circumstances, the nature of the allegations levelled against the petitioner and also in view of the joint compromise memo, dated 27.11.2023, this Court is of the opinion that no useful purpose will be served by keeping the matter pending. Hence, all further proceedings in Crime No.111 of 2023 pending on the file of the 1st respondent police is quashed and the compromise memo is recorded.
6.In the result, the Criminal Original Petition stands allowed and the entire proceedings in Crime No.111 of 2023, pending on the file of the 1st respondent police is hereby quashed in respect of the petitioner and the terms of joint compromise memo shall form part of this order.
08.12.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
pnn
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Crl.O.P.(MD).No.16139 of 2023
G.ILANGOVAN, J.
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To
1.The Inspector of Police, Kenikkarai Police Station, Ramanathapuram District. (Cr.No.111/2023)
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD).No.16139 of 2023 08.12.2023 4/4 https://www.mhc.tn.gov.in/judis