Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

Iyappan @ Pandi vs The Inspector Of Police on 11 July, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                           Crl.O.P.(MD)No.10245 of 2024


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 11.07.2024

                                                     CORAM :

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                           Crl.OP(MD) No.10245 of 2024

                    1. Iyappan @ Pandi
                    2. Velmurugan                                         ... Petitioners

                                                         Vs
                    1.The Inspector of Police,
                      Pathamadai Police Station
                      Tirunelveli District.
                      Cr No.136/2024.

                    2.Mohamed Mydeen                                       ...Respondents
                    Prayer : Criminal Original Petition filed under Section 482 of the Code
                    of Criminal Procedure, to call for the records relating to Crime No.
                    136/2024 dt.15.05.2024 on the file of the 1st respondent police and to
                    quash the same.
                                   For Petitioners        : Mr.S.Sathyachidambaram
                                   For R1                 : Mr.M.Sakthi Kumar
                                                            Government Advocate(Crl.side)

                                                     ORDER

This Criminal Original Petition is filed to quash the First Information Report in Crime No. 136/2024, dated 15.05.2024, pending investigation on the file of the first respondent police, on the ground of compromise.

https://www.mhc.tn.gov.in/judis 1/4 Crl.O.P.(MD)No.10245 of 2024

2.Mr.M.Sakthi Kumar, learned Government Advocate (Crl.side) takes notice for the first respondent and submits that the investigation has already been completed and final report has also been filed before the Judicial Magistrate Court concerned on 25.05.2024 through e-filing.

3.In view of the submission made by the learned Government Advocate (Crl.side), this Court directs the respondent police to ensure that the final report is taken on file by the concerned Magistrate Court, within a period of 10 days from the date of receipt of a copy of this order. The petitioner is at liberty to challenge the final report in the manner known to law along with the compromise memo.

4.With the above directions, this Criminal Original Petition is disposed of.

11.07.2024 NCC : Yes/No Index : Yes/No Internet:Yes vrn https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.(MD)No.10245 of 2024 To

1.The Inspector of Police, Pathamadai Police Station Tirunelveli District.

2.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.10245 of 2024 B.PUGALENDHI,J vrn Order made in Crl.OP(MD) No.10245 of 2024 11.07.2024 https://www.mhc.tn.gov.in/judis 4/4