GEETHA ALIAS SHARMILA Vs. STATE

JUDGEMENT

(1.) THIS petition is filed, seeking for a direction to quash the police notice dated 30.3.2009 issued by the Inspector of Police, W.26 All Women Police Station, Ashok Nagar, Chennai-600 083 pursuant to the CSR No,83/W/26/AWPS/09 dated 30.3.2009.

(2.) THE petitioners were issued with a Notice under Secs.160 and 91 Cr.P.C, whereby, they were required to appear before the Investigating Officer on 1.4.2009 at W 26 All Women Police Station, Ashok Nagar, Chennai since it was believed that they are acquainted with certain facts and circumstances relating to a telegram.

(3.) BEFORE registration of a case, it appears that the respondent police is conducting an enquiry and that is the reason why a reference in Community Service Register (CSR) No. 83/W/26/AWPS/09 has been mentioned. The Government of Tamil Nadu introduced a procedure, whereby, in matters relating to matrimonial and other minor offences, the police officers may, before even registering the case and after making entry in the Community Service Register, conduct a preliminary enquiry by summoning both the parties in dispute. Such procedure has been adopted only to avoid unnecessary litigation and harassment for the parties. Further if a compromise could be reached even at the stage of preliminary enquiry, such course is resorted to, else if the dispute could not be resolved and if a cognizable offence seems to be made out, usual procedure is applied by registering a case.