Legoc vs The State Of Tamil Nadu on 23 August, 2018

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Madras High Court

Legoc vs The State Of Tamil Nadu on 23 August, 2018

Bench: N.Anand Venkatesh

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 23.08.2018  

CORAM   

THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH              

Crl.O.P.(MD).No.5587 of 2018 

1.Legoc 
2.Livingston
3.Livisanth
4.Selvam 
5.Rajamani                                         :Petitioners/Accused Nos.1 to 5

Vs.

1.The State of Tamil Nadu
   Represented by the Inspector of Police,
   Thoothukudi South Police Station,
   Thoothukudi.                                   :Respondent/Complainant

2.Chellamma                                       :Respondent/
                                                                Defacto complainant 
PRAYER: Criminal Original Petition is filed under Section 482 of Cr.P.C. to
call for the records relating to the case in C.C.No.187 of 2015 on the file
of the Judicial Magistrate No.1, Thoothukudi in Cr.No.507 of 2018 on the file
of the first respondent and quash the same.


!For Petitioners          : Mr.R.Balakrishnan
^For R-1                  : Mr.K.Suyambulinga Bharathi
                                            Government Advocate[Crl. side]

                For R-2           : Mr.R.Naramathan         

        
:ORDER

The Criminal Original Petition has been filed to quash the proceedings in C.C.No.187 of 2015 on the file of the learned Judicial Magistrate No.1, Thoothukudi, for an alleged offences under Sections 147, 294(b) and 323 IPC and Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act.

2.The case is still in the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

3.A Joint Memo of Compromise has been filed before this Court which have been signed by the petitioners and the second respondent and also by their respective counsel. The parties were also present before the Court and they were identified by Mr.S.Ramalingam, SSI of Police and they have also produced the copies of the Aadhaar Card which are made part of the record. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.

4.Under such circumstances, no useful purpose will be served in keeping the First Information Report pending, even though, the offences involved are not compoundable in nature. In the light of the guidelines given by the Hon'ble Supreme Court reported in 2017 9 SCC 641-(Parbathbhai Aahir @ Parbathbhai Vs. State of Gujrath), this Court in exercise of its jurisdiction under Section 482 Cr.P.C. quashes the proceedings in C.C.No.187 of 2015.

5.This Criminal Original Petition stands allowed and as a sequel, the proceedings in C.C.No.187 of 2015, on the file of the learned Judicial Magistrate No.1, Thoothukudi, is quashed and the terms of Joint Compromise Memo shall form part and parcel of this order. Each of the petitioners shall pay a sum of Rs.500/- as costs, to the credit of the Chief Justice Relief Fund (payable in Accounts Section of the High Court Registry, Madurai Bench) within a period of one week from the date of receipt of a copy of this order and file a photocopy of the receipt along with a memo reporting compliance in the Registry.

1.The Judicial Magistrate No.1, Thoothukudi.

2.The Inspector of Police, Thoothukudi South Police Station, Thoothukudi.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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