K.Rajamani vs State
2021 Latest Caselaw 9586 Mad

                                                                            Crl.O.P No.30426 of 2015

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 15.04.2021

                                                      CORAM

                           THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                             Crl.O.P.No.30426 of 2015
                                                       and
                                                M.P No.1 of 2015


                     K.Rajamani                                      ...Petitioner

                                                        -Vs-

                     1.State, Rep. By
                       The Inspector of Police,
                       District Crime Branch
                       Tiruppur District
                     2.K.Kuppusamy                                  ... Respondents

                     Prayer: Criminal Original petition filed under Section 482 of Code of
                     Criminal Procedure, praying to quash the final report in C.C No.288 of
                     2014 pending on the file of the Judicial Magistrate, Dharapuram.

                                   For Petitioner              : Mr.N.Ponraj

                                   For Respondents             : Mr.S.Karthikeyan-R1
                                                                 Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                          Crl.O.P No.30426 of 2015

                                                     ORDER

This Criminal Original Petition has been filed seeking to

quash the proceedings in C.C No.288 of 2014 on the file of the Judicial

Magistrate, Dharapuram.

2. The learned Additional Public Prosecutor on instructions

submitted that the case itself has ended in acquittal by judgment dated

17.12.2018 made in C.C No.288 of 2014 on the file of the Judicial

Magistrate, Dharapuram.

3. In view of the above, nothing survives in this Criminal

Original Petition and the same is dismissed as infructuous.

Consequently, connected Miscellaneous Petition is closed.

15.04.2021

Index : Yes/No Internet : Yes/No uma

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

Crl.O.P No.30426 of 2015

To

1. The Judicial Magistrate, Dharapuram.

2.The Inspector of Police, District Crime Branch Tiruppur District

3. The Public Prosecutor, High Court of Madras.

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

Crl.O.P No.30426 of 2015

V.BHAVANI SUBBAROYAN, J uma

Crl.O.P.No.30426 of 2015 and M.P No.1 of 2015

15.04.2021

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