Mr.Ismail @ Mohamed Ismail vs The State Rep.By Its
2021 Latest Caselaw 9048 Mad

                                  1                 Crl.OP No.6164 of 2021

       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                       DATED : 01.04.2021

                             CORAM

   THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                     Crl.OP.No.6164 of 2021
                               and
                    Crl.MP.No.4069 of 2021


Mr.Ismail @ Mohamed Ismail                               ...Petitioner


                               .Vs.

The State rep.by its
The Sub Inspector of Police,
H-1, Washermenpet Police Station,
Chennai.
                                                         ..Respondent
(Cr.No.164/2020)


PRAYER: Criminal Original Petition filed under Section 482 of the
Code of Criminal Procedure, to call for the records relating to the
case in Cr.No.164 of 2020, on the file of the respondent herein
and quash the same.


            For Petitioner    : Mr.I.Abdul Basith

           For Respondent     : Mr.M.Mohamed Riyaz
                               Additional Public Prosecutor
                                  2               Crl.OP No.6164 of 2021




                            ORDER

This Criminal Original Petition has been filed seeking to

quash the F.I.R in Crime No.164 of 2020, on the file of the

respondent.

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.

3. In the Considered view of this Court, no offence has

been made out against the petitioner. That apart, it is brought to

the notice of this Court that the Government has taken a policy

decision that all the cases that were registered against those who

indulged in protest against the amendment to Citizenship Act, is

going to be withdrawn by the State. In view of the above, no

useful purpose will be served in keeping the FIR pending in Crime

No.164 of 2020, on the file of the respondent and the same is

hereby quashed.

4.This Criminal Original Petition is accordingly allowed.

Consequently, connected miscellaneous petition is closed.

01.04.201

Index : Yes/No Internet: Yes KP

To

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

2.The Public Prosecutor, High Court, Madras.

N.ANAND VENKATESH.J.,

KP

Crl.OP.No.6164 of 2021

01.04.2021