Vinoth vs State Rep By Its
2021 Latest Caselaw 9059 Mad

                                                              1                     Crl Op No.6352 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED : 01.04.2021
                                                           CORAM:
                          THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                                     Crl.O.P.No.6352 of 2021


                Vinoth                                                                     ...Petitioner

                                                              Vs.

                State Rep by its
                The Sub Inspector of Police,
                Maraimalainagar Police Station,
                Now Chengalpattu District.
                (Crime No.2202 of 2020)                                                    ...Respondent

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call

                for the records from the respondent police herein in Crime No.2202 of 2020

                and quash the First Information Report dated 13.06.2020 on the file of the Sub-

                Inspector of police, Maraimalainagar Police Station, now Chengalpattu District.


                                    For Petitioner            : Mr.R.Sheela Rajam

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

                                                            ORDER

This Criminal Original Petition has been filed seeking to quash the F.I.R

in Crime No.2202 of 2020 on the file of the respondent police.

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

N.ANAND VENKATESH, J.,

ssr

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.2202 of 2020, is hereby quashed and the Criminal Original Petition is

allowed. Consequently, connected Miscellaneous Petition is closed.

                                                                                     01.04.2021
                Index              : Yes / No
                Internet           : Yes / No
                ssr

                To

1.The Sub Inspector of Police, Maraimalainagar Police Station, Now Chengalpattu District.

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

Crl.O.P.No.6352 of 2021 https://www.mhc.tn.gov.in/judis/