Madras High Court
Purushothaman vs The State Represented By on 24 February, 2026
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.No.4517 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.02.2026
CORAM:
THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.4517 of 2026
1. Purushothaman
2. Viswa Lingam
3. Agaramuthalvan
4. Devi ... Petitioners
Vs.
1. The State represented by,
The Inspector of Police,
T-7, Tank Factory Police Station,
Avadi, Chennai.
(Crime No.666 of 2025)
2. V.Ramachandran ... Respondents
PRAYER: Criminal Original Petition is filed under Section 528 of
Bharatiya Nagarik Suraksha Sanhita/Section 482 Cr.P.C., to call for the
records relating to the FIR in Crime No.666 of 2025 dated 04.12.2025, on
the file of the first respondent Police and quash the same as against the
petitioners.
For Petitioners : Mr.C.Raghavan
For R1 : Mr.S.Santhosh
Government Advocate (Criminal Side)
For R2 : Ms.R.Maheswari
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 05:36:58 pm )
Crl.O.P.No.4517 of 2026
ORDER
The present Criminal Original Petition has been filed seeking to quash the proceedings in Crime No.666 of 2025, on the file of the first respondent police, pending against the petitioners, on the basis of the compromise arrived at between the petitioners and the de facto complainant/second respondent.
2. Heard both sides and perused the materials available on record.
3. Based on the complaint given by the de facto complainant/R2, the aforesaid case in Crime No.666 of 2025 was registered on the file of the first respondent Police against the petitioners/accused, for the offences under Sections 127(2), 296(b), 140(2), 308(4) and 351(3) of the BNS, which is now sought to be quashed.
4. Learned counsel appearing for the petitioners as well as for the second respondent/de facto complainant submitted that the petitioners and the de facto complainant are relatives and that due to a misunderstanding, the present complaint was lodged. However, on the advice of elders, the parties have now amicably settled the issue among 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 05:36:58 pm ) Crl.O.P.No.4517 of 2026 themselves and that a Joint Memo of Compromise to that effect has also been filed. Hence, they seek to quash the First Information Report as against the petitioners.
5. The petitioners and the de facto complainant/R2 appeared before this Court and they were identified by their respective counsel as well as by Mr.A.Desigamani, Sub-Inspector of Police, T-7, Tank Factory Police Station.
6. On being enquired by this Court, the de facto complainant stated that he has amicably settled the dispute with the petitioners and he is not willing to pursue the criminal proceedings and therefore, seeks to quash the same.
7. Learned Government Advocate (Criminal Side) appearing on behalf of the first respondent submitted that though the parties have entered into a compromise while this case is pending, this Court, taking into account the seriousness of the offences, has to consider the issue as to whether offences of this nature can be quashed on the ground of compromise between parties.
3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 05:36:58 pm ) Crl.O.P.No.4517 of 2026
8. The main issue that requires the consideration of this Court is as to whether this Court can quash the criminal proceedings involving non- compoundable offence pending against the petitioners. The Hon'ble Supreme Court, in the case of Parbathbhai Aahir @ Parbathbhai Vs. State of Gujarat, reported in (2017) 9 SCC 641, has given sufficient guidelines that must be taken into consideration by this Court while exercising its jurisdiction under Section 482 of Cr.P.C. (corresponding to Section 528 BNSS), to quash non-compoundable offence. One very important test that has been laid down is that the Court must necessarily examine if the crime in question is purely individual in nature or a crime against the society with overriding public interest. The Hon'ble Supreme Court has held that offences against the society with overriding public interest even if they get settled between the parties, cannot be quashed by this Court.
9. In the present case, the offence in question is purely individual/personal in nature. It involves dispute between the petitioners and the second respondent and quashing the proceedings will not affect any overriding public interest in this case and no useful purpose will be served in continuing with the criminal proceedings. In view of the above, this Court is inclined to quash all the further proceedings pending against the 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 05:36:58 pm ) Crl.O.P.No.4517 of 2026 petitioners pertaining to Crime No.666 of 2025, registered by the first respondent police, in exercise of its jurisdiction under Section 482 Cr.P.C./Section 528 BNSS.
10. Accordingly, this Criminal Original Petition stands allowed and the case in Crime No.666 of 2025, pending on the file of the first respondent police, is quashed as against the petitioners.
11. Affidavits and the Joint Memo of Compromise filed by the petitioners and the second respondent for compromising the offences shall form part of the records.
24.02.2026 ham Neutral Citation: Yes/No To
1. The Inspector of Police, T-7, Tank Factory Police Station, Avadi, Chennai.
2. The Public Prosecutor, High Court of Madras.
5/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 05:36:58 pm ) Crl.O.P.No.4517 of 2026 A.D.JAGADISH CHANDIRA, J.
ham Crl.O.P.No.4517 of 2026 24.02.2026 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 05:36:58 pm )