Madras High Court
Mansoor Ali vs The State Rep. By on 6 September, 2024
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
CRL OP(MD). Nos.1752 of 2023 & 23064 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 06.09.2024
CORAM
The Hon`ble Mr.Justice D.BHARATHA CHAKRAVARTHY
CRL OP(MD). Nos.1752 of 2023 & 23064 of 2022
and
Crl.M.P.(MD)Nos.1561 of 2023 & 16348 of 2022
CRL OP(MD). No.1752 of 2023
Mansoor Ali ... Petitioner
Vs.
1.The State rep. by
The Inspector of Police,
Paramakudi All Women Police Station,
Ramanathapurm District.
(Crime No.28 of 2022)
2.Parashanaruhi ... Respondents
PRAYER :- This Petition is filed under Section 482 Cr.P.C, to call for
the entire records to the F.I.R in Crime No.28 of 2022 pending on the
file of the Inspector of Police, Paramakudi All Women Police Station,
Ramanathapuram District and quash the same.
For Petitioner : Mr.R.L.Dhilipan Pandian
For Respondents : Mrs.M.Aasha
Government Advocate (Crl.Side) for R1
: Mr.M.Iniyavan for R2
1/6
https://www.mhc.tn.gov.in/judis
CRL OP(MD). Nos.1752 of 2023 & 23064 of 2022
CRL OP(MD). No.23064 of 2023
1.JabbarAli
2.Purukkana Beevi
3.Nasrin Rinosa
4.Rahmath Nisha ... Petitioners
Vs.
1.The State rep. by
The Inspector of Police,
Paramakudi All Women Police Station,
Ramanathapurm District.
(Crime No.28 of 2022)
2.Parshanaruhi ... Respondents
PRAYER :- This Petition is filed under Section 482 Cr.P.C, to call for
the entire records to the F.I.R in Crime No.28 of 2022 pending on the
file of the Inspector of Police, Paramakudi All Women Police Station,
Ramanathapuram District and quash the same.
For Petitioners : Mr.R.L.Dhilipan Pandian
For Respondents : Mrs.M.Aasha
Government Advocate (Crl.Side) for R1
: Mr.M.Iniyavan for R2
COMMON ORDER
These Petition are filed to quash the F.I.R in Crime No.28 of 2022
pending on the file of the Inspector of Police, Paramakudi All Women
Police Station, Ramanathapuram District.
https://www.mhc.tn.gov.in/judis
CRL OP(MD). Nos.1752 of 2023 & 23064 of 2022
2. The learned counsel for the petitioners seeks to quash the cases
on compromise.
3. Joint compromise memo in both the cases are filed before this
Court. The husband Manzoor Ali, who is the petitioner in Crl.O.P.
(MD)No.1752 of 2023, and the wife Parshanaruhi are present before the
Court. On questioning this Court, both of them seemed to understand the
terms of compromise. They have resolved the marital conflict and have
joined and are living together as husband and wife. In view thereof, since
both these cases are arising out of the matrimonial discord, in view of the
dictum laid down by the Honourable Supreme Court of India in
B.S.Joshi and ors., Vs. State of Haryana and anr., reported in (2003) 4
SCC 675 and others and the subsequent judgments, since the parties have
rejoined together, this is a fit case for exercise of powers under Section
482 of the Code of Criminal Procedure. The joint memorandum of
compromise shall also form part and parcel of the order. The other
accused persons, who are the petitioners in Crl.O.P.(MD)No.23064 of
2024, are also present before this Court.
https://www.mhc.tn.gov.in/judis
CRL OP(MD). Nos.1752 of 2023 & 23064 of 2022
4. In view thereof, these Criminal Original Petitions stand allowed
the F.I.R in Crime No. 28 of 2022 on the file of the All Women Police
Station, Paramakudi, shall stand quashed. Consequently, connected
Miscellaneous Petitions are closed.
06.09.2024
Internet : Yes
Index : Yes/ No
NCC : Yes/No
LS
https://www.mhc.tn.gov.in/judis
CRL OP(MD). Nos.1752 of 2023 & 23064 of 2022
TO
1. The Inspector of Police,
Paramakudi All Women Police Station,
Ramanathapurm District.
2.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
CRL OP(MD). Nos.1752 of 2023 & 23064 of 2022
D.BHARATHA CHAKRAVARTHY,J
LS
ORDER
IN
CRL OP(MD) Nos.1752 of 2023 & 23064 of 2022
Date : 06.09.2024
https://www.mhc.tn.gov.in/judis
