Madras High Court
Mathan Pandi vs State Rep. By on 25 January, 2022
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
Crl.O.P.(MD)No.833 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.01.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P.(MD)No.833 of 2022
Mathan Pandi ... Petitioner / Sole Accused
vs.
1.State rep. by
the Inspector of Police,
Pathamadai Police Station,
Tirunelveli District.
In Crime No.7 of 2020
2.Ganesan ... Respondents
PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C., to
call for the records and quash the charge sheet in C.C.No.66 of 2021 on
the file of the District Munsif cum Judicial Magistrate Court,
Cheranmahadevi, Tirunelveli District.
For Petitioner : Mr.S.Sathyachidambaram
For R1 : Mr.Thanga Aravindh
Government Advocate (Crl.)
For R2 : Mr.N.Saravanan
ORDER
This Criminal Original Petition has been filed for quashing the proceedings in C.C.No.66 of 2021 on the file of the District Munsif cum https://www.mhc.tn.gov.in/judis 1/4 Crl.O.P.(MD)No.833 of 2022 Judicial Magistrate Court, Cheranmahadevi, Tirunelveli District.
2. The defacto complainant Ganesan is present in person before this Court. He has been duly identified by Thiru.B.Ajith Kumar, SSI of Police attached to Pathamadai Police Station, Tirunelveli. The defacto complainant categorically states before this Court that he has no objection for quashing the impugned proceedings. Since the parties have arrived at an amicable settlement, no purpose will be served in keeping the impugned proceedings alive. The parties have also filed a joint compromise memo. The impugned proceedings are quashed. The Criminal Original Petition is allowed. Consequently, connected miscellaneous petition is closed.
25.01.2022 Index : Yes/No Internet : Yes/No rmi Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The District Munsif cum Judicial Magistrate Court, Cheranmahadevi, Tirunelveli District.
https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.(MD)No.833 of 2022
2.The Inspector of Police, Pathamadai Police Station, Tirunelveli District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.(MD)No.833 of 2022 G.R.SWAMINATHAN, J.
rmi Crl.O.P.(MD)No.833 of 2022 25.01.2022 https://www.mhc.tn.gov.in/judis 4/4