JEYASEELAN Vs. STATE

JUDGEMENT

(1.) These petitions have been filed seeking to quash the case registered in Crime Nos.67/2013 and 998/2015 on the file of 1st respondent police respectively, pursuant to the amicable settlement effected between the parties.

(2.) The details of cases registered against the petitioners are given in the tabular column below: <IMG>JUDGEMENT_234_LAWS(MAD)1_2016.jpg</IMG>

(3.) Though these petitions were allowed on 14.12.2015 on the basis of the compromise entered into between the parties, before signing these two orders, it was noticed that the offences committed by the petitioners are serious in nature, involving the commission of offences under the provisions of Special Enactment and therefore, these petitions were directed to be listed again for the purpose of recall of these orders in terms of the law laid down by the Honourable Supreme Court in the case of Kushalbhai Ratanbhai Rohit and Others Vs. State of Gujarat, reported in AIR 2014 SC 2291 , wherein it has been held that once the order is signed, it attains finality and Sec. 362 Crimial P.C. is a bar and the Court cannot recall the order, but however, if it is not signed, the Court empowers to recall the order.