Madras High Court
Kavi vs State Rep. By on 5 March, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
Crl.O.P(MD)No.4135 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.03.2020
CORAM :
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P(MD)No.4135 of 2020
1.Kavi
2.Ravi
3.Karthiga
4.Valarmathi
5.Thangavel
6.Muthumari @ Mangaleswari
7.Karuppiah
8.Kabilraj
9.Ilayaraj ... Petitioners
Vs.
1.State rep. by
The Inspector of Police,
Ervadi Dharga Police Station,
Ramanathapuram District.
(Crime No.18 of 2020)
2.Ramaiah
3.Aniraji
4.Rajapriya ... Respondents
Prayer: This Criminal Original Petition is filed under Section 482 of
Cr.P.C., to call for the records relating to the impugned FIR in Crime
No.18 of 2020 on the file of the 1st respondent and quash the same.
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Crl.O.P(MD)No.4135 of 2020
For Petitioners : Mr.S.Shanmuganathan
For Respondents : Mr.A.Robinson
Govt. Advocate (Crl. Side) for R1
ORDER
This criminal original petition has been filed for quashing the impugned FIR in Crime No.18 of 2020 registered on the file of the first respondent for the offences under Sections 147, 148, 294(b), 320, 324 and 506(ii) of I.P.C. and Section 4 of Tamilnadu Prohibition of Harassment of Women Act.
2.Ramaiah is the defacto complainant. He has no objection for quashing the impugned proceedings. I am therefore of the view that continuance of the impugned prosecution is not warranted. The parties have resolved the issue between themselves. A compromise memo has also been filed. The same is taken on record and it will form part of the order.
3.In view of the above, the impugned FIR stands quashed. The criminal original petition is allowed.
05.03.2020 Index : Yes/No Internet:Yes/No ias http://www.judis.nic.in 2/4 Crl.O.P(MD)No.4135 of 2020 To:
The Inspector of Police, Ervadi Dharga Police Station, Ramanathapuram District.
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