Madras High Court
Suresh Kannan vs The State Represented By on 1 September, 2015
Author: R.Mala
Bench: R.Mala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 01.09.2015
CORAM
THE HONOURABLE MS.JUSTICE R.MALA
CRL.O.P.(MD).No.15448 of 2015
1.Suresh Kannan
2.Ramesh
3.Poosaithurai @ Sankili Poosaithurai
4.Thirumalaichamy
5.Suresh Kannan
6.Ramar
7.Poosaithurai
8.Thirupathi
9.Sathish
10.Thavasikannu
11.Kanagaraj
12.Meen Mandai @ Petchipandi
13.Duraipandi
14.Vellathurai
15.Manickaraj
16.Subburaj
17.Duraipandi
18.Ramsundaraj
19.Mareesan
20.Kasipandian
21.Annathai
22.Saraswathy @ Sangavi
23.Sathiyakala
24.Thaiammal @ Thai @ Kaniduraichi
25.Ramalakshmi
26.Karuthathuraichi
27.Ramalakshmi
28.Singathurai
29.Thavasikannu : Petitioners
Vs.
1.The State Represented by,
The Inspector of Police,
Puliangudi Police Station,
Tirunelveli District.
(Crime No.242 of 2015).
2.Thirumalaichamy : Respondents
PRAYER
Petition is filed under Section 482 of the Criminal Procedure Code
praying to call for the records in Crime No.242 of 2015 on the file of the
Inspector of Police, Puliangudi Police Station, Tirunelveli District and to
quash the same.
For Petitioners : Mr.V.Kathirvelu,
Senior Counsel,
For Mr.K.Prabhu
For Respondent No.1 : Mr.K.Anbarasan,
Government Advocate (Criminal Side)
For Respondent No.2 : Mr.G.Mathavan
:ORDER
The quash petition has been filed by the petitioners seeking to quash the proceedings in Crime No.242 of 2015 on the file of the first respondent.
2. It is seen that the alleged offences attributed against the petitioners are under Sections 147, 148, 294(b), 323, 324 and 307 of the Indian Penal Code. When the matter is taken up for hearing, the petitioners and the second respondent appeared in person and their identification is also verified by this Court and the learned Senior Counsel appearing for the petitioners and the learned counsel appearing for the second respondent filed a joint compromise memo stating that since the matter has been compromised, the second respondent agreed to withdraw the above said case in Crime No.242 of 2015 pending on the file of the first respondent.
3. Considering the nature of allegation and also considering the joint compromise memo, this Court is of the opinion that no useful purpose would be served by keeping the matter pending. Therefore, the entire proceedings in Crime No.242 of 2015 on the file of the first respondent in respect of the petitioners alone, is, hereby, quashed and this Criminal Original Petition is allowed accordingly. The joint compromise memo shall form part of the order of this Court.
To
1.The Inspector of Police, Puliangudi Police Station, Tirunelveli District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..