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Madras High Court

The Sub Inspector Of Police vs Eswaran And Another on 28 August, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                          Suo Motu TR.No.84 of 2025

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 28.08.2025

                                                              CORAM:

                    THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                                Suo Motu TR.No.84 of 2025

                       (C.C.No.19 of 2021 of District Munsif cum Judicial Magistrate, Edappadi
                                                    Taluk, Salem)

                   The Sub Inspector of Police,
                   Edappadi Police Station,
                   Salem.                                                                      ... Petitioner
                                                                   Vs.

                   Eswaran and another.                                                        ... Respondent

                                    For Petitioner             : Mr.S.Sugendran
                                                                 Additional Public Prosecutor

                                                          ORDER

This Suo Motu Case is dealt with in an extraordinary manner by the Dedicated Bench, pursuant to Suo Motu.W.P.(Crl.) No.618 of 2025.

2. This Case in Cr.No.611 of 2020 is registered for the alleged offence under Sections 354C, 294 (b), 324, 506 (ii) of Indian Penal Code and Section 4 of the Prohibition of Harassment of Women Act, 2002. The parties have moved on and have no objection to the case being disposed of on compromise. Due to the unique manner in which this designated bench Page No.1 of 3 https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 11:16:09 am ) Suo Motu TR.No.84 of 2025 conducts hybrid hearings, the filing of written affidavits or terms of compromise is dispensed with. Considering the factual matrix, the context in which the conflict arose, the background of the parties, and their present position, this is an appropriate case for the exercise of jurisdiction under Section 482 of the Code of Criminal Procedure as per Gian Singh -vs- State of Punjab & another, (2012 10 SCC 303).

3. Accordingly, the proceedings in C.C.No.19 of 2021 on the file of the learned District Munsif cum Judicial Magistrate, Edappadi Taluk, Salem is quashed and this Suo Motu Transfer Case is disposed of.

28.08.2025 veda NOTE:This order is digitally signed and communicated electronically alone. The Court below is directed to dispatch the copy of this order to all concerned.

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https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 11:16:09 am ) Suo Motu TR.No.84 of 2025 D.BHARATHA CHAKRAVARTHY, J.

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