Madras High Court
Thoufik Ali vs The State Represented Through on 13 June, 2022
Crl.O.P.(MD) No.10033 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.06.2022
CORAM
THE HONOURABLE MR. JUSTICE V.SIVAGNANAM
CRL.O.P (MD) No.10033 of 2022
and
Crl.M.P(MD) Nos.6296 & 6297 of 2022
1. Thoufik Ali
2. Mohamed Haroon @ Haroon
3. Seeni Alla Pitchai
4. Syed Oli @ Thunikadai Syed
5. Sheik Thambi
6. Abubakkar Sithiq
7. Mohamed Ali
8. Kiyasudeen ... Petitioners/Accused No.2 to 9
Vs
1.The State Represented through
The Inspector of Police,
B-1 Vilakuthoon Police Station,
Madurai City.
(In Crime No.1260 of 2017)
.... 1st respondent/Complainant
2. Abu Bakkar ... 2nd Respondent/De-facto Complainant
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
praying to call for the entire records pertaining to the charge sheet in
C.C.No.73 of 2019 on the file of the learned Judicial Magistrate No.1,
Madurai and quash the same as illegal as against the petitioners.
1/6
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.10033 of 2022
For Petitioners : Mr.M.Seenisulthan
For R1 : Mr.A.Albert James
Government Advocate (Crl.Side)
ORDER
The Criminal Original Petition has been filed to quash the Charge
Sheet in C.C.No.73 of 2019 pending on the file of the Judicial Magistrate
No.I, Madurai.
2.The case is under trial. By passage of time, the parties have decided
to bury their hatchet and compromise the dispute amicably among
themselves.
3. A1 died on 06.12.2019 and the death certificate also filed.
Remaining accused A2 to A9 and the de-facto complainant were
compromised the matter. 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 petitioners and the
second respondent were also present in person before this Court and they
were identified by the learned Government Advocate (Criminal Side) as
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.10033 of 2022
well as Mr.D.Ramesh, SI of Police, B-1 Vilakuthoon Police Station,
Madurai City. This Court also enquired both the parties and was satisfied
that the parties have come to an amicable settlement between themselves.
4. The learned counsel for the petitioners submitted that the first
accused now died is having enmity with the complainant, during the
occurrence period. The case has been registered only against A1 and others.
The name of the petitioners A2 to A9 are not found in the FIR.
Subsequently the name of the petitioners have been added and now they
compromised the matter with the complainant.
5. In the instant case, the dispute is of personal in nature and the
parties had compromised. Where the parties have compromised the matter,
the High Court has to power to quash the charge sheet in C.C.No.73 of 2019
for the offence under Sections 120(b), 147, 148, 341, 323, 324, 294(b) and
506(ii) of IPC.
6. The legal position expressed by the Hon'ble Apex Court in the case
of Gian Singh vs. State of Panjab and another reported in (2012)10 SCC
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.10033 of 2022
303 and Parbathbhai Aahir @ Parbathbhai Vs. State of Gujrath)
reported in (2017)9 SCC 641 were taken into consideration.
7. In the light of the guidelines issued in the above said Judgments of
the Hon'ble Apex Court, no useful purpose will be served in keeping the
proceedings in C.C.No.73 of 2019 pending before the Judicial Magistrate
No.I, Madurai District, even though, the offences involved are not
compoundable in nature.
8. Accordingly, this Criminal Original Petition stands allowed and as
a sequel, the proceedings in C.C.No.73 of 2019, on the file of the Judicial
Magistrate No.I, Madurai District is quashed and the terms of joint
compromise memo shall form part and parcel of this order. Consequently,
the connected Miscellaneous Petitions are closed.
13.06.2022
Internet:Yes./No
Index:Yes/no
ebsi
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.10033 of 2022
To
1. The Judicial Magistrate No.1,
Madurai.
2. The Inspector of Police,
B-1 Vilakuthoon Police Station,
Madurai City.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.10033 of 2022
V.SIVAGNANAM, J.
ebsi
ORDER IN
CRL.O.P (MD) No.10033 of 2022
13.06.2022
https://www.mhc.tn.gov.in/judis
