A.Salim @ Abdul Rahman vs The Sub-Divisional Magistrate ...
2021 Latest Caselaw 15581 Mad

                                                                       Crl.R.C.No.1243 of 2014

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 03.08.2021

                                                      CORAM:

                                 THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                             Crl.R.C.No.1243 of 2014
                                                       and
                                                 M.P.No.1 of 2014

                    1.A.Salim @ Abdul Rahman
                    2.A.Nazir Ahmed
                    3.M.Mohammed Kalimullah Sheriff
                    4.R.S.Musthaq
                    5.A.S.Akbar
                    6.A.S.Haroon
                    7.M.Mehaboob Basha
                    8.Mohammed Ismail                                   .. Petitioners

                                                       Vs.

                    1.The Sub-Divisional Magistrate and
                        Sub-Collector, Tirupur.

                    2.The Inspector of Police,
                      Tirupur North Police Station,
                      Tirupur.

                    3.Nazar @ Abdul Raheem
                    4.Sait @ Mehaboob Basha
                    5.Zaheer Hussain
                    6.Kaja Nawaz
                    7.Syed Haroon
                    8.Jinnabai
                    9.Rafiq @ Mohammed Rafiq


http://www.judis.nic.in
                                                                              Crl.R.C.No.1243 of 2014

                    10.Mohammed Saliq
                    11.Muthu @ Ismail
                    12.Shajahan
                    13.Shanawaz
                    14.Mohammed Umar
                    15.Aroon Batcha
                    16.Dabbi @ Mohamed Rafiq                                   .. Respondents



                    PRAYER : Criminal Revision Case filed, filed under Section 397 and 401 of
                    the Code of Criminal Procedure, 1973, prayed to set aside the impugned
                    summon issued under Section 145 of Cr.P.C. dated 22.11.2014 on the file of
                    the 1st respondent.


                                          For Petitioners   : No appearance

                                          For Respondents : Mr.L.Baskaran
                                                            Government Advocate (Crl. Side)

                                                    JUDGMENT

This Criminal Revision case is preferred against the summons

issued by the 1st respondent for appearance of the petitioners to conduct

enquiry on 22.11.2014, for offences under Section 145 of the Criminal

Procedure Code, before the Court of Sub-Divisional Magistrate,Tirupur.

2. Heard, Mr.L.Baskaran, learned Government Advocate (Crl.Side)

appearing for the respondents.

http://www.judis.nic.in Crl.R.C.No.1243 of 2014

3. As per the facts, the 1st respondent passed an order dated

22.11.2014, by invoking Sections 145 of the Criminal Procedure Code, which

would be valid for a year. Based upon that, summon was sent on 22.11.2014

to the petitioners for appearing enquiry on 24.11.2014.

4. As discussed above, the proceedings of the 1st respondent is

valid for only one year. Against the issuance of the summons, the Criminal

Revison Petition is filed in the year 2014 itself. Hence, the relief claimed by

the petitioners in this revision has become infructuous.

5. Accordingly, this Criminal Revision Petition is dismissed as

infructuous. Consequently, connected Miscellaneous petition is closed. No

Costs.

03.08.2021 rri Index : Yes/No Speaking Order: Yes/No

http://www.judis.nic.in Crl.R.C.No.1243 of 2014

T.V.THAMILSELVI, J.

rri

Crl.R.C.No.1243 of 2014 and M.P.No.1 of 2014

03.08.2021

http://www.judis.nic.in