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[Cites 8, Cited by 0]

Madras High Court

Selvi vs State By The Inspector Of Police on 9 February, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                                Crl.O.P.No.2367 of 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 09.02.2024

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                  Crl.O.P.No.2367 of 2024
                                                            And
                                                  Crl.M.P.No.1696 of 2024

                     Selvi                                                   ... Petitioner

                                                               Vs.

                     1.State by the Inspector of Police,
                       W-24, All Women Police Station,
                       Teynampet,
                       Chennai – 600 018.
                       (Crime No.1/2022)

                     2.XXXXXXX                                               ... Respondents


                     Prayer:

                                  Petition filed under Section 482 of Cr.P.C., seeking to call for the

                     records in respect with the Spl.S.C.No.132 of 2022 for the alleged

                     offence U/Sec.10, 9(1), 9(n), 21(1) and 17 of POCSO Act, 2012 on the

                     fie of the Special Court for the Exclusive Trial of cases under the

                     POCSO Act, Chennai and quash the Charge Sheet.



                                       For Petitioners    : Ms.M.Poornima Devi
                                       For Respondent     : Mr.A.Gopinath for R1
                                                            Government Advocate (Crl. Side)

                     1/7

https://www.mhc.tn.gov.in/judis
                                                                                            Crl.O.P.No.2367 of 2024




                                                       ORDER

This petition has been filed to quash the proceedings in Spl.S.C.No.132 of 2022 on the file of the Special Court for the Exclusive Trial of Cases under the POCSO Act, Chennai.

2.The proceedings have already been quashed in so far as A1 is concerned in Crl.O.P.No.20864 of 2022 by order dated 24.07.2023.

This Court took into consideration the statement that was recorded form the victim girl under Section 164 of Cr.P.C. and the same is extracted herein.

“vd; bgah; jhupzp. vd; mg;gh bgah; gp/bt';fnlrd;. ehd; +2 gof;fpnwd;/ ehd; cwhf;fp gpnsah;/ ehd; tHf;F bfhLj;jpUe;njd;/ vd;Dila mk;kht[f;Fk; kw;bwhU bt';fnlrd; vd;gtUf;Fk; jtwhd bjhlh;g[ ,Ue;Jte;jJ/ mij gphpf;f ntz;Lk; vd;gjw;fhf ehd; tHf;F bfhLj;njd;/ ehd; oa{rd; Koj;J tUk;nghJ kw;bwhU eguhd bt';fpnlrd; vd;gth; vd;id ghh;j;J vjw;F nuhl;oy; epd;W gr';f Tl ngrpf;bfhz;oUf;fpwha; vd;W nfl;lhh;/ me;j nfhtj;jpy; ehd; tHf;F bfhLj;njd;/ O filf;F 2/7 https://www.mhc.tn.gov.in/judis Crl.O.P.No.2367 of 2024 tur;brhd;dhh; rpf;fd; th';fp bfhLf;fpnwd; vd;W brhd;dhh;/ ehd; filf;F nghndd; kw;wth;fSld; ehd; ngrf;TlhJ vd;W nkw;go bt';fnlrd; brhd;djhy; ehd; mtiu moj;njd;/ ehd; tPl;ow;F ngha; me;j tptuj;ij brhy;yhky; vd;dplk; jtwhf ele;Jbfhs;s Kaw;rp bra;jjhf brhd;ndd;/ mjw;F Kd;ghfnt nkw;go egh; ngha; vd; mk;khtplk; brhy;yptpl;lhh;/ vd; mk;kh vdf;F nghd; bra;jhh;/ mg;nghJ ehd; vd; mk;khtplk; nkw;go bt';fnlrd; jtwhf ele;Jbfhz;lhh; vd;Wk; mjw;fhf jhd; moj;njd; vd;W brhd;ndd;/ mtnu vdf;F nghd; bra;jhh;/ mg;nghJ nghdpy; mth; vd;id jtwhf bjhl;lhjhf g[U:g; ntz;Lk; vd;W ngrpndd;/ ehd; ,e;j tpraj;ij vd; ez;gh; uhnfcwplk; brhd;ndd;/ mtd; vd;id mth;fs; tPl;ow;F nkny cs;s rp/Mh;/gh!;fud; vd;gthplk; miHj;J nghdhd;/ mth; iry;L iyDf;F nghd; bra;a brhd;dhh;/ ehd; nghd; bra;njd;/ vd;id tprhhpj;jhh;fs; tPl;L ml;u!; nfl;lhh;fs; bfhLj;njd;/ tPl;oy; ,Uf;f brhd;dhh;fs; ehd;

3/7

https://www.mhc.tn.gov.in/judis Crl.O.P.No.2367 of 2024 m';nfna ,Ue;njd;/ ehd; kPz;Lk; nghd; bra;J tPl;ow;F ntz;lhk; vd;W brhy;yp ntbwhU ,lj;jpw;F tur;brhd;ndd;/ mth;fs; me;j ,lj;jpw;F te;J vd;id Mapuk; tpsf;F fhty; epiyaj;jpw;F miHj;Jr;brd;whh;fs;/ gpd;g[ m';fpUe;J njdhk;ngl;il fhty;epiyaj;jpw;F nghfbrhd;dhh;fs;/ ehd; m';F ngha; nkw;go bt';fpnlrd; jtwhf ele;Jf;bfhz;ljhf g[fhh; bfhLj;njd;/ nghyPrhh; vd;id m';fpUe;J rk;gtk; ele;j O filf;F miHj;Jg;nghdhh;fs;/ ehd; me;j ,lj;ij fhl;ondd;/ m';F mUfpy; ,Ue;j kw;bwhU bt';fpnlrdpd; nf/nf/Ml;nlh bkhigy;!; fhh; V/rp vd;Dk; filia fhl;o m';fpUe;j bt';fpnlrdpd; fhl;ondd;/ nghyPrhh; mtiu ifJ bra;jhhfs; gpd;g[ vd;id tPl;ow;F mDg;gptpl;lhhfs;/ vd; mk;kh vd;id nfl;lhh; mthplk; eP';fs; ,g;go ,Ug;gjhy; jhd; g[fhh; bfhLj;njd;/ bt';fpnlrd; mg;go elf;ftpy;iy vd;W brhd;ndd;/ gpwF vd; mk;kh ,J khjphp ,dp elf;f khl;nld; vd;W brhd;dhh;/ mth;fs; brhd;dgpwF ehd; tHf;if jpUk;g bgw njdhk;ngl;il fhty;epiyaj;jpw;F ehd;. vd;

4/7

https://www.mhc.tn.gov.in/judis Crl.O.P.No.2367 of 2024 mk;kh vd; ghl;o K:d;W ngUk; brd;nwhk; m';F kWehs; fhiyapy; tUkhW brhy;yp mDg;gpdhh;fs;/ fhiyapy; brd;nwhk; ele;jij brhd;ndd;/ mjw;F mth;fs; eP Kd;ng brhy;ypapUf;f ntz;Lk; ,g;nghJ xd;Wk; bra;a KoahJ vd;W brhd;dhh;fs;/ gpwF kjpak; tiu m';nf ,Ue;njhk; tPl;ow;F mDg;gptpl;lhhfs;/ ehd; kw;bwhU bt';fnlrdpd; kidtpahd tp$p vd;gtiu ghh;j;J ele;j tptuj;ij brhd;ndd;/ mjw;F mth; ePjpkd;wj;jpy; te;J brhy;y ntz;Lk; vd;whh; mjw;Fs; nghyPrhh; vd;id miHj;J brd;W ncwhkpy; tpl;Ltpl;lhh;fs;/ vd;id ePjpgjpaplk; miHj;Jnghdhh;fs;/ tPl;ow;F mDg;gptpl;lhh;fs;/ ,';F miHj;jjhy; te;njd;/ ele;jij brhy;fpnwd;/ vd; mk;khit vd; mg;gh bfhLik bra;fpwhh; vd;W mtiu tpl;Ltpl;L ghl;o tPl;ow;F te;Jtpl;lhh;/ rpd;d tajpypUe;J gog;gjw;F. ou!;Rf;F nkw;go bt';fpnlrd; jhd; cjtp bra;J te;jhh;/ tHf;if elj;j vdf;F tpUg;gk; ,y;iy/ ehd; bgha;ahf jhd; mth; kPJ g[fhh; bfhLj;Js;nsd;/ mt;tst[ jhd;/” 5/7 https://www.mhc.tn.gov.in/judis Crl.O.P.No.2367 of 2024

3.The above order will enure in favour of the petitioner also and accordingly, the proceedings in Spl.S.C.No.132 of 2022 on the file of the Special Court for the Exclusive Trial of Cases under the POCSO Act, Chennai, is quashed even in so far as the petitioner is concerned and this criminal original petition is allowed. Consequently, the connected miscellaneous petition is closed.

09.02.2024 pri Index: Yes/ No Speaking Order: Yes/ No NCC: Yes/ No To

1.The Special Court for the Exclusive Trial of Cases under the POCSO Act, Chennai.

2.The Inspector of Police, W-24, All Women Police Station, Teynampet, Chennai – 600 018.

(Crime No.1/2022)

3.The Public Prosecutor, High Court of Madras, Chennai 600 104.

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https://www.mhc.tn.gov.in/judis Crl.O.P.No.2367 of 2024 N.ANAND VENKATESH,J.

pri Crl.O.P.No.2367 of 2024 And Crl.M.P.No.1696 of 2024 09.02.2024 7/7 https://www.mhc.tn.gov.in/judis