Madras High Court
Sridhar vs State Represented By on 1 February, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.O.P.No.25699 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.02.2024
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.No.25699 of 2023
and
Crl.M.P.No.17827 of 2024
Sridhar,
S/o.Perumal ... Petitioner
Vs.
1.State represented by
the Inspector of Police,
Alandurai Police Station,
Coimbatore District.
2.Suruthi @ Suruthika ... Respondents
Prayer : Criminal Original Petition filed under Section 482 of the Code
of Criminal Procedure praying to call for the records pertaining to
Spl.S.C.No.41 of 2023 pending on the file of Special Court for Exclusive
Trial of Cases under POCSO Act, Coimbatore and quash the same.
For Petitioner : Mr.K.C.Karl Marx
For Respondents : Mr.A.Gopinath for R1
Government Advocate (Criminal Side)
ORDER
https://www.mhc.tn.gov.in/judis 1/4 Crl.O.P.No.25699 of 2023 The Criminal Original Petition has been filed to call for the records relating to the case in Spl.S.C.No.41 of 2023 on the file of the Special Court for Exclusive Trial of Cases under POCSO Act and quash the same.
2. The case is still at the stage of trial. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.
3.The Affidavit dated 02.01.2024 has been filed by the 2nd respondent/de-facto complainant before this Court. The petitioners and the second respondent were also present in person before this Court and they were identified by Mr.H.Senthil Kumar, Sub Inspector of Police, Alandurai Police Station, Coimbatore District. In the affidavit it has been stated that the petitioners and the second respondent had entered into a compromise and amicably settled their issues in Spl.S.C.No.41 of 2023 pending on the file of Special Court for Exclusive Trial of Cases under POCSO Act, Coimbatore.
4.This Court also enquired both the parties and was satisfied that https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.No.25699 of 2023 the parties have come to an amicable settlement between themselves. The victim girl was present before this Court and she is stated that her date of birth is 14.08.2004. She is stated that she married the petitioner and there is a girl child named Joshna Sri aged about 1 ½ years. She further stated that she is now living happily with the petitioner and that the marriage has been accepted by both the families. The child was also brought at the time of hearing.
5.Under such circumstances, no useful purpose will be served in keeping the case 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 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 case in Spl.S.C.No.41 of 2023 pending on the file of Special Court for Exclusive Trial of Cases under POCSO Act, Coimbatore.
N.ANAND VENKATESH, J.
https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.No.25699 of 2023 sk
6.This Criminal Original Petition stands allowed and as a sequel, the proceedings in Spl.S.C.No.41 of 2023 pending on the file of Special Court for Exclusive Trial of Cases under POCSO Act, Coimbatore, is quashed and the terms of Compromise affidavits shall form part and parcel of this order. Consequently, connected miscellaneous petition is closed.
01.02.2024 Speaking Order/Non-speaking Order Index :Yes/No Neutral citation: Yes/No sk To
1.The Special Court for Exclusive Trial of Cases under POCSO Act, Coimbatore.
2.The Inspector of Police, Alandurai Police Station, Coimbatore District.
3.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.25699 of 2023 https://www.mhc.tn.gov.in/judis 4/4