Nagoor Anifa @ Nagoor Hanifa vs State Represented By
2021 Latest Caselaw 24288 Mad

                                                                          Crl.O.P.(MD)No.13422 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.13422 of 2019
                                                     and
                                         Crl.M.P.(MD)No.8234 of 2019

                     1.Nagoor Anifa @ Nagoor Hanifa
                     2.Asaithambi @ Kesavan                                  ... Petitioners/
                                                                                  Accused 1 & 2
                                                           vs.

                     1.State represented by
                       The Inspector of Police,
                       Melur Police Station,
                       Madurai District.
                       (in Crime No.107 of 2017)                             ... Respondent/
                                                                                 Complainant

                     2.Bose                                                  ... Respondent/
                                                                                 De-facto
                                                                                 Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records of Charge Sheet in C.C.No.43 of 2017 on the file of
                     the learned Judicial Magistrate, Melur and quash the same as illegal.

                                  For Petitioners   :Mr.S.M.A.Jinnah

                                  For Respondents :Mr.R.Sivakumar,
                                                   Government Advocate(Crl. side) for R1

                                                    Mr.T.Palanisamy for R2
https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                Crl.O.P.(MD)No.13422 of 2019




                                                          ORDER

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

C.C.No.43 of 2017 on the file of the learned Judicial Magistrate, Melur.

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

Government Advocate (Criminal Side) would submit that the learned

Magistrate after completing the trial, pronounced the judgment on

23.10.2021, acquitting the petitioners/accused.

3. Recording the said submission, nothing survives for further

adjudication. Hence, this Criminal Original Petition is dismissed as

infructuous. Consequently, connected miscellaneous petition is closed.

09.12.2021

Index : Yes/No Internet : Yes/No csm

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.

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

Crl.O.P.(MD)No.13422 of 2019

To

The Inspector of Police, Melur Police Station, Madurai District.

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

Crl.O.P.(MD)No.13422 of 2019

K.MURALI SHANKAR, J.

csm

Crl.O.P.(MD)No.13422 of 2019 and Crl.M.P.(MD)No.8234 of 2019

09.12.2021

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