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V.Pushpalatha vs K.Uthamarajasundaram
2021 Latest Caselaw 10515 Mad

Citation : 2021 Latest Caselaw 10515 Mad
Judgement Date : 23 April, 2021

Madras High Court
V.Pushpalatha vs K.Uthamarajasundaram on 23 April, 2021
                                                            1

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 23.04.2021

                                                        CORAM

                      THE HONOURABLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                               Crl.O.P.No.7871 of 2016
                                                        and
                                          Crl.M.P.Nos.4098 and 4099 of 2016

                     V.Pushpalatha                                            ... Petitioner

                                                           Vs.

                     K.Uthamarajasundaram                                     ... Respondent

                     PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C to
                     call for records in C.C.No.281 of 2013 on the file of the Judicial
                     Magistrate No.2, Salem and quash the same.
                                       For Petitioner    : Mr.M.Devaraj
                                      For Respondent    : K.Uthamarajasundaram
                                                          (Party-in-person)


                                                        ORDER

This Criminal Original petition has been filed seeking to call for

records in C.C.No.281 of 2013 on the file of the Judicial Magistrate

No.2, Salem and quash the same.

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

2. The learned Additional Public Prosecutor would submit that the

investigation has already been completed and a final report has been filed

and the accused was acquitted by Judgment of the learned Judicial

Magistrate-II, Salem.

3. In view of the submission made by the learned Additional Public

Prosecutor, nothing survives in this petition for further adjudication.

Hence, this Criminal Original Petition is dismissed as infructuous.

Consequently, the connected miscellaneous petitions are closed.



                                                                                   23.04.2021

                     Index           : Yes / No
                     Internet        : Yes / No
                     ssn/msrm




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

To

1. The Judicial Magistrate No.2, Salem.

2.The Public Prosecutor, High Court, Madras.

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

V. BHAVANI SUBBAROYAN, J.,

ssn/msrm

Crl.O.P.No.7871 of 2016 and Crl.M.P.Nos.4098 and 4099 of 2016

23.04.2021

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

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

 
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