Madras High Court
P.Chidambaram vs State Rep. By Its Inspector Of Police on 24 November, 2021
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
Crl.O.P.No3495 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.11.2021
CORAM:
THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR
Crl.O.P.No.3495 of 2021 and
Crl.M.P.Nos.2030 and 3807 of 2021
1. P.Chidambaram
2. K.Seetha
3. Sivagami ... Petitioners
Versus
1. State rep. by its Inspector of Police,
W-32, All India Women Police Station,
Madipakkam,
Chennai- 600 091.
2. N.Devi ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 of the
Code of Criminal Procedure to call for the records in Crime No.1 of 2021
pending on the file of Inspector of Police, W-32,All Women Police
Station, Madipakkam and quash the same.
For Petitioners : Mr.B.Vijay
For Respondents : Mr.E.Raj Thilak (R1)
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https://www.mhc.tn.gov.in/judis
Crl.O.P.No3495 of 2021
Additional Public Prosecutor
Mr.B.Manivannan (R2)
ORDER
The Criminal Original Petition has been filed to call for the records in Cr.No.1 of 2021 pending on the file of Inspector of Police, W- 32, All Women Police Station, Madipakkam and quash the same.
2.The case of the prosecution is that the first petitioner is the estranged husband of the second respondent/defacto complainant. The marriage between the first petitioner and the de-facto complainant got solemnized on 01.12.2019 and as the petitioners tortured the de-facto by demanding more dowry, she lodged a complaint against the petitioners and the same was registered in Crime No.1 of 2021,on the file of the First Respondent.
3.The case is still at the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.
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4.A Compromise Affidavit deed dated 06.10.2021 has been filed by the de-facto complainant and the Mutual consent compromise deed,signed by both parties has also been filed before this Court. The petitioners and the second respondent are present before this Court. In the Compromise Affidavit, the second respondent has stated that she has no objection for quashing the criminal proceedings in Crime No.1 of 2021 pending on the file of the first respondent. In the mutual consent compromise deed it is stated that both the parties agreed to settle their claims, counter claims etc.,. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.
5.Under such circumstances, no useful purpose will be served in keeping the First Information Report pending, 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), and after exercising due caution as advised by the Hon'ble Suprme Court in The 3/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No3495 of 2021 State of Madhya Pradesh v. Dhruv Gurjar and Another reported in (2019) 2 MLJ Crl 10), this Court in exercise of its jurisdiction under Section 482 Cr.P.C., quashes the First Information Report in Crime No.1 of 2021, on the file of the 1st respondent Police.
6.This Criminal Original Petition stands allowed and as a sequel, the investigation in Crime No 1 of 2021, on the file of the 1st respondent police, is quashed against the petitioners. Consequently, the connected Criminal Miscellaneous Petitions are closed.
24.11.2021 Index: Yes/No Internet: Yes/No arr 4/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No3495 of 2021 To
1. The Inspector of Police, W-32, All India Women Police Station, Madipakkam, Chennai- 600 091
2.The Public Prosecutor, High Court, Madras.
5/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No3495 of 2021 M.NIRMAL KUMAR, J.
arr Crl.O.P.No.3495 of 2021 24.11.2021 6/6 https://www.mhc.tn.gov.in/judis