Manimegalai vs State By The Inspector Of Police
2021 Latest Caselaw 24197 Mad

                                                                         Crl.OP(MD) No.10187 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 08.12.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                          CRL.OP(MD)No. 10187 of 2019
                                                      and
                                       CRL. M.P(MD) Nos.6423 & 6424 of 2019

                     Manimegalai                                  ... Petitioner/Accused No.2

                                                           -vs-

                     1.State by the Inspector of Police,
                       Sethur Rural Police Station,
                       Virudhunagar District.
                       Crime No.38 of 2019.

                     2. Rajalakshmi                                      ... Respondents
                        (Impleaded as per order of this Hon'ble
                         Court dated 28.08.2019
                        in Crl.M.P(MD) No.7564 of 2019 in
                        Crl.O.P.(MD) No.10187 of 2019 by VBDJ)

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records in connection with C.C.No.134 of 2019 on the file of
                     Judicial Magistrate, Rajapalayam, and to quash the proceedings as against
                     the petitioner.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                            Crl.OP(MD) No.10187 of 2019




                                     For Petitioner   : Mr.P.Pandiyarajan
                                     For R1           : Mr.R.Sivakumar
                                                        Government Advocate (Crl.Side)

                                                          ORDER

The petitioner/ second accused has filed the Criminal Original

Petition seeking order to call for records in connection with C.C.No.134 of

2019 on the file of Judicial Magistrate, Rajapalayam, Virudhunagar District

and to quash the same.

2.When the matter is taken up for hearing today, the learned

Government Advocate would submit that the learned Judicial Magistrate,

Rajapalayam has passed a judgment dated 23.03.2021 acquitting the

accused, including petitioner herein and hence, nothing survives for further

adjudication in this petition.

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.10187 of 2019

3. Therefore, this Criminal Original Petition is dismissed as

infructuous. Consequently, the connected Criminal Miscellaneous Petitions

are closed.

                                                                                   08.12.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi


                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1. The Inspector of Police, Sethur Rural Police Station, Virudhunagar District.

2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.10187 of 2019

K.MURALI SHANKAR,J.

ebsi

CRL.OP(MD)No. 10187 of 2019 and CRL. M.P(MD) Nos.6423 & 6424 of 2019

08.12.2021

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