Gold Rafiq vs State Rep By
2021 Latest Caselaw 10244 Mad

                                                        1                    Crl OP No.7321 of 2021



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED : 21.04.2021
                                                        CORAM:
                             THE HONOURABLE MR. JUSTICE M.NIRMAL KUMAR
                                                 Crl.O.P.No.7321 of 2021
                                               and Crl.M.P.No.4878 of 2021

                     1.Gold Rafiq
                     2.Mohamed Lathiulla @ Mohamed Lathifulla                    ...Petitioners
                                                       Vs.
                     State Rep by
                     The Inspector of Police,
                     H-1, Washermenpet Police Station,
                     Chennai.
                     (Cr.No.1164 of 2019)                                        ...Respondent

                     PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to
                     call for the records in Crime No.1164 of 2019 on the file of the
                     respondent police and quash the same.
                                      For Petitioners        : Mr.A.Raja Mohamed

                                      For Respondent       : Mr.M.Mohamed Riyaz
                                                             Additional Public Prosecutor
                                                        *****
                                                        ORDER

This Criminal Original Petition has been filed to call for the

records in Crime No.1164 of 2019 on the file of the respondent police

and quash the same.

https://www.mhc.tn.gov.in/judis/

M.NIRMAL KUMAR Jer

2.The facts of this case is covered by the reported Judgments of

this Court in Jeevanandham and others Vs. State Rep. by Inspector of

Police and another reported in (2018) 2 LW Crl 606 and Sri Raja Vs.

State Rep. By Inspector of Police, Sivakasi Town Police Station,

Virudhunagar District, and another reported in (2019) 2 LW Crl 350.

Accordingly, the FIR in Crime No.1164 of 2019, is hereby quashed and

the Criminal Original Petition stands allowed. Consequently, connected

Miscellaneous Petition is closed.

21.04.2021 Index : Yes / No

Jer

To

1.The Inspector of Police, H-1, Washermenpet Police Station, Chennai.

2.The Public Prosecutor, High Court of Madras, Madras.

Crl.O.P.No.7321 of 2021 and Crl.M.P.No.4878 of 2021

https://www.mhc.tn.gov.in/judis/