Rabiya vs State Of Tamilnadu
2026 Latest Caselaw 1567 Mad

Citation : 2026 Latest Caselaw 1567 Mad
Judgement Date : 24 March, 2026

[Cites 2, Cited by 0]

Madras High Court

Rabiya vs State Of Tamilnadu on 24 March, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                             Crl.OP(MD).No.5872 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 24.03.2026

                                                        CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                          Crl.OP.(MD)No.5872 of 2026

                Rabiya                                                                ...Petitioner
                                                            Vs

                1. State of Tamilnadu,
                Rep. by the Inspector of Police,
                Thiruvaiyaru Police Station,
                Thanjavur District.
                (Crime No.169 of 2007)
                2. Manjula                                                              ...Respondents


                PRAYER: Criminal Original Petition is filed under Section 528 of BNSS Act,
                to call for the records in C.C.No.71 of 2015 on the file of the learned Judicial
                Magistrate, Thiruvaiyaru and quash the same.


                                    For Petitioners                  : M/s.M.Ramu

                                    For Respondents                  : Mr.Meenakshi Sundharam
                                                                       Addl.Public Prosecutor
                                                                           for R1
                                                                      Mr.S.Muniyandi - for R2




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https://www.mhc.tn.gov.in/judis             ( Uploaded on: 25/03/2026 06:39:07 pm )
                                                                                         Crl.OP(MD).No.5872 of 2026


                                                         ORDER

The present petition has been filed by the 3 rd accused seeking to quash the

charge sheet in C.C.No.71 of 2015 on the file of the learned Judicial Magistrate,

Thiruvaiyaru, wherein the petitioner is alleged to have committed offences

under Sections 420 & 493 of IPC.

2. Pending trial, the parties have entered into a compromise, wherein, the

defacto complainant has agreed for quashing of the charge sheet.

3. The defacto complainant is present in-person before this Court and she

submits that she had agreed for quashing of charge sheet as against the

petitioner.

4. Considering the above said facts, charge sheet in C.C.No.71 of 2015,

on the file of the Judicial Magistrate, Thiruvaiyaru is hereby quashed as against

the petitioner/Accused No.3.