Madras High Court
Rajaguru vs The State Rep. Through on 8 October, 2025
Crl.O.P.(MD)No.17010 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.10.2025
CORAM
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
Crl.O.P.(MD).Nos.17010 and 16588 of 2025
Crl.O.P.(MD).No.17010 2025
1.Rajaguru
2.Dinesh @ Dinesh Kumar
3.Vikki @ Vigneshpandi
4.Rajesh
5.Kalidass
6.Poopandi @ Marimuthu ... Petitioners/Accused No.1 to 6
Vs.
1.The State Rep. through
The Inspector of Police,
Aruppukottai Town Police Station,
Virudhunagar District.
(Crime No.148/2024) ... 1st Respondent/Complainant
2.Thiyagarajan ...2nd Respondent/Defacto
Complainant
Prayer: Criminal Original Petition is filed under Section 528 of BNSS, 2023,
to call for the records pertaining to the case in C.C.No.220 of 2025 on the file
of the Judicial Magistrate Court, Aruppukottai, Virudhunagar District and
quash the same.
For Petitioner : Mr.S.Balaji
For R-1 : Mr.K.Sanjai Gandhi
Government Advocate (Crl. Side)
For R-2 : Mr.C.Anand
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Crl.O.P.(MD)No.17010 of 2025
Crl.O.P.(MD).No.16588 of 2025
1.Thiyagu @ Thiayagarajan
2.Arivu @ Arivalagan
3.Ganesan @ Sethu
4.Saravanan @ Saravanapandi
5.Manikandan ... Petitioners/Accused No.1 to 6
Vs.
1.The State of Tamil Nadu Rep. through
The Inspector of Police,
Aruppukottai Town Police Station,
Virudhunagar District.
(Crime No.147/2024) ... 1st Respondent/
Complainant
2.Vignesh ...2nd Respondent/Defacto
Complainant
Prayer: Criminal Original Petition is filed under Section 528 of BNSS, 2023,
to call for the records pertaining to the case in C.C.No.228 of 2025 on the file
of the Judicial Magistrate Court, Aruppukottai, Virudhunagar District and
quash the same.
For Petitioner : Mr.C.Anand
For R-1 : Mr.K.Sanjai Gandhi
Government Advocate (Crl. Side)
For R-2 : Mr.S.Balaji
COMMON ORDER
The petitioners in Crl.O.P(MD) No.17010 of 2025 seek for quash of the charge sheet in C.C.No.220 of 2025 on the file of the Judicial Magistrate Court, Aruppukottai, Virudhunagar District for the alleged offences under Sections 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 11:12:51 am ) Crl.O.P.(MD)No.17010 of 2025 147, 148, 294(b), 323, 324 & 506(2) of IPC.
1.1.The petitioners in Crl.O.P(MD) No.16588 of 2025 seek for quash of the charge sheet in C.C.No.228 of 2025 on the file of the Judicial Magistrate Court, Aruppukottai, Virudhunagar District for the alleged offences under Sections 147, 148, 294(b), 323, 324, 506(2) & 34 of IPC.
2. The Criminal Original Petitions have been filed challenging the cases in C.C.Nos.220 and 228 of 2025 on the file of the Judicial Magistrate Court, Aruppukottai, Virudhunagar District arising out of two FIRs filed by rival parties. The allegation is that on account of prior motive, the petitioners in both the cases had attacked the defacto complainants and others with hands and abused them in filthy language and also threatened them of dire consequences and thus, committed the aforesaid offences.
3. Admittedly, the petitioners and the second respondent in both the cases have now entered into a compromise and decided to give a quietus to the entire dispute. The parties have filed a joint compromise memos, dated 07.10.2025 and 26.09.2025.
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4. The petitioners and the second respondents in both the cases are present before this Court in person. They are identified by Mr.S.Ramesh, Special Sub Inspector of Police, Aruppukkottai Town Police Station, Virudhunagar District. All the parties confirmed the compromise arrived at between them.
5. In view of the same and considering the nature of the offences and the parties have arrived at compromise, this Court is of the view that no useful purpose would be served by keeping the impugned final reports pending trial. Accordingly, the impugned final reports in C.C.Nos.220 and 228 of 2025 on the file of the Judicial Magistrate Court, Aruppukottai, Virudhunagar District are quashed and the Criminal Original Petitions stand allowed. The joint compromise memos, dated 07.10.2025 and 26.09.2025 shall form part of this order.
08.10.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Indu
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Crl.O.P.(MD)No.17010 of 2025
To
1.The Judicial Magistrate Court, Aruppukottai, Virudhunagar District.
2.The Inspector of Police, Aruppukottai Town Police Station, Virudhunagar District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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Indu Crl.O.P(MD).Nos.17010 and 16588 of 2025 08.10.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 11:12:51 am )