Vinoth vs State Rep By Its
2021 Latest Caselaw 9072 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




https://www.mhc.tn.gov.in/judis/
                                                        2                    Crl Op No.6352 of 2021

                                                       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.

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.30 of 2018, 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.

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

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

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

N.ANAND VENKATESH, J.,

ssr

Crl.O.P.No.6352 of 2021

01.04.2021

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