Madras High Court
The Sub Inspector Of Police vs Jenishkar on 19 September, 2025
Suo Motu TR.(MD).No.13719 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATE : 19.09.2025
CORAM
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
Suo Motu TR.(MD).No.13719 of 2025
(C.C.No.17 of 2024 on the file of the
Judicial Magistrate, Eraniel, Eraniel Taluk, Kanniyakumari)
The Sub Inspector of Police,
Cholachel. ... Petitioner
Vs.
1. Jenishkar
2.Maria Dhasan
3.Rosemary
4.Subashini (Arokiya Arul Subashini)
5.Mary (Bendit Mary)
6.Seenu
7.Anisheeba
8.Reshma ... Respondent
Upon perusing the documents and case records of the above C.C.No.
17 of 2024 transmitted to this Court and hearing the arguments of
Mr.S.Ravi, learned Additional Public Prosecutor, on behalf of the State,
this Court passes the following:
ORDER
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 09:45:25 pm ) Suo Motu TR.(MD).No.13719 of 2025 Prelude:
"This dedicated bench is for implementing the pilot project to identify and dispose of criminal cases involving offences punishable with imprisonment up to 3 years pending at trial, appeal or revision stage for more than 3 years and also offences like Section 506(ii) of IPC and others, which may carry a punishment of more than 3 years in the State of Tamil Nadu with reference to the 14 Districts coming under the Madurai Bench of Madras High Court".
2.This Dedicated Bench has taken the C.C.No.17 of 2024 on the file of the Judicial Magistrate Court, Eraniel, Eraniel Taluk Kanniyakumarias Suo motu Special Tr.Case.(MD) No.13719 of 2025 in Suo Motu W.P. (Crl.).(MD).No.1014 of 2025, upon proper scrutinity this Court feels that it is a fit case for warranting the exercise of power under Article 226 of Constitution of India to quash the said C.C., which is pending for more than one year without any progress.
3.Brief facts of the prosecution case in C.C.No.17 of 2024:
On 09.10.2019, at about 10.00 am, due to money dispute, the accused persons are said to have attacked the defacto complainant and 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 09:45:25 pm ) Suo Motu TR.(MD).No.13719 of 2025 also threatened him with dire consequences. Therefore, a case was registered in Crime No.318 of 2019 for the offences punishable under Sections 141, 294(b), 323, 427 and 506(i) of IPC and Section 4 of TNPHW Act and on investigation, final report was filed and the same was taken on file in C.C.No.17 of 2024 and the same is pending without trial for more than one year.
4.Discussion:
4.1.Both the complainant and the Inspector of Police appeared through video conference and the complainant submitted that he has settled the issues with the accused and both are living peacefully and agreed to close the case. He also stated that he is consenting for compromise without any coercion and this Court on noting the demeanor of the complainant, finds that there is no chance for coercion or threat.
4.2.Mr.S.Ravi, the learned Additional Public Prosecutor also submitted that the accused has no previous antecedents.
4.3.Due to the petty dispute between them, the complainant made a complaint and final report was filed and the same was taken on file in 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 09:45:25 pm ) Suo Motu TR.(MD).No.13719 of 2025 C.C.No.17 of 2024 and pending for more than one year. Both parties buried the hatchet without being influenced and filed the compromise memo. Considering that the dispute is trivial in nature and now both the complainant and accused have settled their dispute voluntarily without any threat or coercion, and living peacefully and since the case comes within the parameters of law laid down by the Honourable Supreme Court in the cases of Gian Singh Vs. State of Punjab and Another reported in (2012) 10 SCC 303, State of Madhya Pradesh Vs. Laxmi Narayan and Others reported in (2019) 5 SCC 688 and other related judgments and the case is pending without trial for more than three years and continuation of the trial by examining the witnesses would lead to wastage of time and wastage of Government exchequer and also lead to docket explosion without adjudication and the chance of conviction even after the full-fledged trial also is bleak, this Court is inclined to quash the proceedings by exercising power under Section 482 Cr.P.C.
5.Accordingly, the C.C.No.17 of 2024 on the file of the the Judicial Magistrate Court, Eraniel, Eraniel Taluk, Kanniyakumari is quashed and this Suo Motu Transfer case stands closed.
4/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 09:45:25 pm ) Suo Motu TR.(MD).No.13719 of 2025 19.09.2025 trp Note to the Trial Court: This order is digitally signed and communicated electronically alone. The Trial Court shall take note of the order and accordingly classify the case pending before them as allowed / dismissed / disposed of, etc., and while doing so, consider any applications such as disposal of properties, etc., and pass appropriate orders, as may be necessary. Further, the Court below is directed to dispatch the copy of this order to all concerned.
5/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 09:45:25 pm ) Suo Motu TR.(MD).No.13719 of 2025 K.K.RAMAKRISHNAN,J.
trp Order made in Suo Motu TR.(MD).No.13719 of 2025 19.09.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 09:45:25 pm )