Arumuga Prasath vs State Represented By
2021 Latest Caselaw 24282 Mad

                                                                       Crl.O.P.(MD)No.16160 of 2019



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 09.12.2021

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                         Crl.O.P.(MD)No.16160 of 2019
                                                     and
                                         Crl.M.P.(MD)No.9616 of 2019

                     Arumuga Prasath                                      ... Petitioner/
                                                                              Sole Accused
                                                          vs.

                     1.State represented by
                       The Inspector of Police,
                       Mandaikkadu Police Station,
                       Kanyakumari District.
                       (in Crime No.129 of 2017)                         ... 1st Respondent/
                                                                              Complainant

                     2.Krishnavarman                                     ... 2nd Respondent/
                                                                              De-facto
                                                                              Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records relating to C.C.No.147 of 2018 on the file of the
                     Judicial Magistrate Court, Eraniel, Kanyakumari District and quash the
                     same.

                                  For Petitioner   : No appearance

                                  For Respondents : Mr.B.Thanga Aravindh,
                                                    Government Advocate(Crl. side) for R1
                                                    Mr.C.Kathiravan
                                                    for M/s.AL.Ganthimathi for R2
https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                Crl.O.P.(MD)No.16160 of 2019




                                                           ORDER

This criminal original petition has been filed to quash the case in

C.C.No.147 of 2018 on the file of the learned Judicial Magistrate,

Eraniel, Kanyakumari District.

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

Government Advocate (Criminal Side) would submit that the learned

Judicial Magistrate after completing the trial, has pronounced the

judgment on 20.07.2021, acquitting the petitioner/accused under Section

248 (1) Cr.P.C. and hence, nothing survives for further adjudication.

3. Recording the above said submission, this Criminal Original

Petition is dismissed as infructuous. Consequently, connected

miscellaneous petition is closed.

09.12.2021

Index : Yes/No Internet : Yes/No csm

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

Crl.O.P.(MD)No.16160 of 2019

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

The Inspector of Police, Mandaikkadu Police Station, Kanyakumari District.

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

Crl.O.P.(MD)No.16160 of 2019

K.MURALI SHANKAR, J.

csm

Crl.O.P.(MD)No.16160 of 2019 and Crl.M.P.(MD)No.9616 of 2019

09.12.2021

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