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Ambujam vs State Represented By
2021 Latest Caselaw 9318 Mad

Citation : 2021 Latest Caselaw 9318 Mad
Judgement Date : 8 April, 2021

Madras High Court
Ambujam vs State Represented By on 8 April, 2021
                                                                               Crl.O.P.No.26899 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 08.04.2021

                                                         CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                 Crl.O.P.No.26899 of 2015
                                                and M.P.Nos.1 & 2 of 2015

                    1.Ambujam
                    W/o.Namperumal

                    2.Namperumal
                    S/o.Anandhapadmanaban
                    Both residing at
                    No.35/1, Vinayagapuram
                    Attur, Salem District                                           ..Petitioners

                                                            Vs.

                    1.State represented by
                    The Inspector of Police
                    Attur Police Station
                    Attur, Salem Dsitrict
                    (Crime No.758/2014)

                    2.A.G.Someshwara Raj
                    S/o.Govinda Raj
                    No.901/353-B, Sridharan Bungalow
                    Attur, Salem District                                           ..Respondents

                                    Criminal Original Petition filed under Section 482 Cr.P.C. to
                    call for the records in connection with C.C.No.1 of 2014 on the file of the
                    Judicial Magistrate Court No.I, Attur, Salem District and quash the same
                    as illegal and improper.
https://www.mhc.tn.gov.in/judis/
                    1/4
                                                                                 Crl.O.P.No.26899 of 2015

                                             For Petitioners     : Mr.Sabarish
                                                                   for Mr.S.Kingston Jerold

                                             For R1              : Mr.S.Karthikeyan
                                                                   Additional Public Prosecutor
                                             For R2              : Mr.M.C.Govindan


                                                         ORDER

This criminal original petition has been filed seeking to call for

the records in connection with C.C.No.1 of 2014 on the file of the Judicial

Magistrate Court No.I, Attur, Salem District and quash the same as illegal

and improper.

2. The learned Additional Public Prosecutor submitted

that as per the Daily Status e-report, judgment was pronounced on

14.08.2018 in C.C.No.1 of 2014 and the accused were acquitted under

Section 255(1) Cr.P.C.

Recording the same, this criminal original petition is closed.

Connected M.Ps. are closed.

08.04.2021

nsd

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

Crl.O.P.No.26899 of 2015

To

The Judicial Magistrate No.I, Attur, Salem District.

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

Crl.O.P.No.26899 of 2015

V.BHAVANI SUBBAROYAN, J.

nsd

Crl.O.P.No.26899 of 2015

08.04.2021

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

 
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