Ponnaiyan vs State
2021 Latest Caselaw 9589 Mad

                                                                             Crl.O.P No.29156 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.29156 of 2015
                                                       and
                                                 M.P No.1 of 2015


                     Ponnaiyan                                       ...Petitioner

                                                        -Vs-

                     State, Rep. By
                     The Sub-Inspector of Police,
                     T-9, Pattabiram Police Station,
                     Chennai.                                      .. Respondent

                     Prayer: Criminal Original petition filed under Section 482 of Code of
                     Criminal Procedure, praying to call for the records pending on the file of
                     the Judicial Magistrate No.II, Thiruvallur in C.C No.100 of 2014 and
                     quash the same.

                                   For Petitioner              : M/s.Selvi George

                                   For Respondent              : Mr.S.Karthikeyan,
                                                                 Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                          Crl.O.P No.29156 of 2015



                                                      ORDER

This Criminal Original Petition has been filed seeking to

quash the proceedings in C.C No100 of 2014 on the file of the Judicial

Magistrate No.II, Thiruvallur.

2. The learned Additional Public Prosecutor on instructions

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

14.12.2017 made in C.C No.100 of 2014 on the file of the Judicial

Magistrate No.II, Thiruvallur.

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.29156 of 2015

To

1. The Judicial Magistrate No.II, Thiruvallur

2. The Sub-Inspector of Police, T-9, Pattabiram Police Station, Chennai.

3. The Public Prosecutor, High Court of Madras.

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

Crl.O.P No.29156 of 2015

V.BHAVANI SUBBAROYAN,J uma

Crl.O.P.No.29156 of 2015 and M.P No.1 of 2015

15.04.2021

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