Madras High Court
Ramaiya vs State Rep. By on 5 March, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
Crl.O.P(MD)No.3305 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.03.2020
CORAM :
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P(MD)No.3305 of 2020
1.Ramaiya
2.Anantharaj
3.Sethammal
4.Rajapriya
5. Aniraji ... Petitioners
Vs.
1.State rep. by
The Inspector of Police,
Ervadi Dharga Police Station,
Ramanathapuram District.
(Crime No.17 of 2020)
2.Ravi
3.Valarmathi
4.Kavi ... Respondents
Prayer: This 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.17 of 2020 on the file of the 1st respondent and quash the same.
For Petitioners : Mr.S.Shanmuganathan
For Respondents : Mr.A.Robinson
Govt. Advocate (Crl. Side) for R1
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Crl.O.P(MD)No.3305 of 2020
ORDER
This criminal original petition has been filed for quashing the impugned FIR in Crime No.17 of 2020 registered on the file of the first respondent for the offences under Sections 147, 148, 294(b), 320, 324 and 506(ii) of I.P.C. and Section 4 of Tamilnadu Prohibition of Harassment of Women Act.
2.Ravi is the defacto complainant. He is present in person along with his mother/Valarmathi and brother/Kavi. The defacto complainant and his family members do not have any objection for quashing the impugned FIR. The parties are identified by their respective counsel.
3.Since the defacto complainant himself is having no objection, I am of the view that this FIR need not be kept alive. The impugned FIR stands quashed and the criminal original petition stands allowed.
05.03.2020 Index : Yes/No Internet:Yes/No ias http://www.judis.nic.in 2/4 Crl.O.P(MD)No.3305 of 2020 To:
The Inspector of Police, Ervadi Dharga Police Station, Ramanathapuram District.
http://www.judis.nic.in 3/4 Crl.O.P(MD)No.3305 of 2020 G.R.SWAMINATHAN, J.
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