Madras High Court
D.Thillairaj vs The Sub Inspector Of Police on 26 June, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD)No.9274 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
Crl.O.P.(MD) No.9274 of 2023 and
Crl.M.P(MD).No.7584 of 2023
1.D.Thillairaj
2.D.Thangaraj
3.T.Vishnuraj
4.T.Harish Raj ... Petitioners / Accused
Vs.
1. The Sub Inspector of Police,
District Crime Branch,
Madurai District,
Madurai.
(Crime No.4 of 2023)
2.Veerakumar .. Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of
Cr.P.C, to call for the records relating to the impugned FIR in Crime No.4
of 2023, dated 07.03.2023 on the file of the 1st respondent police and to
quash the same.
For petitioner : Mr.M. Sudharani
For R1 : Mr.S.Manikandan
Government Advocate (Crl. Side)
https://www.mhc.tn.gov.in/judis
1/5
Crl.O.P.(MD)No.9274 of 2023
For R2 : Mr.s. R. Vennila
ORDER
This petition has been filed seeking to quash the impugned FIR in Crime No.4 of 2023 on the file of the 1st respondent police.
2.The contention of the petitioners is that based on the complaint lodged by the 2nd respondent, the 1st respondent registered the First Information Report in Crime No.4 of 2023 for the offences punishable under Sections 406, 420 and 506(i) IPC.
3.The further contention of the petitioners 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 petitioners and the 2nd respondent and also by their respective counsels.
4.The petitioners 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 Government Advocate (Crl. side) and the Investigation Officer. Both the parties were enquired by me and they accepted the terms of compromise. Hence, the Compromise Memo is https://www.mhc.tn.gov.in/judis 2/5 Crl.O.P.(MD)No.9274 of 2023 recorded.
5.Considering the totality of the circumstances, the nature of the allegations levelled against the petitioners and also in view of the joint compromise memo, dated 14.06.2023, this Court is of the opinion that no useful purpose will be served by keeping the matter pending and inclined to quash all further proceedings in Crime No.4 of 2023 pending on the file of the 1st respondent police in respect of these petitioners.
6.In the result, the Criminal Original Petition stands allowed and the entire proceedings in Crime No.4 of 2023, pending on the file of the 1st respondent police is hereby quashed in respect of the petitioners. The compromise memo is recorded and the terms of joint compromise memo shall form part of this order. Consequently, the connected Miscellaneous Petition is closed.
26.06.2023 Index : Yes/No Internet : Yes/No trp https://www.mhc.tn.gov.in/judis 3/5 Crl.O.P.(MD)No.9274 of 2023 To
1. The Sub Inspector of Police, District Crime Branch, Madurai District, Madurai.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 4/5 Crl.O.P.(MD)No.9274 of 2023 G.ILANGOVAN. J.
trp Crl.O.P.(MD) No.9274 of 2023 and Crl.M.P(MD).No.7584 of 2023 26.06.2023 https://www.mhc.tn.gov.in/judis 5/5