Kumaravel vs State Represented By
2021 Latest Caselaw 24293 Mad

                                                                           Crl.O.P.(MD)No.15724 of 2019

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATE:09.12.2021

                                                      CORAM

                              THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                        Crl.O.P.(MD)No.15724 of 2019
                                                    and
                                    Crl.M.P.(MD)Nos.9302 and 9304 of 2019




                1.Kumaravel
                2.Letsumi @ Mahalakshmi Bavani         :    Petitioners / Accused Nos.1 and 2

                                                      Vs.

                1.State represented by
                 The Inspector of Police,
                 Kottar Police Station,
                 Kanyakumari District.
                 (Crime No.293/2018)            : 1st Respondent/Complainant

                2.Kumaravel                     : 2nd Respondent/Defacto Complainant

                PRAYER: Criminal Original Petition has been filed under Section 482 Cr.P.C,
                to call for the records relating to the case in C.C.No.293 of 2018, pending on the
                file of the learned Judicial Magistrate No.II, Nagercoil and quash the same as
                against the petitioners.


                                    For Petitioners   : No Appearance
                                    For Respondents :Mr.R.Sivakumar
                                                    Government Advocate(Crl.Side)
                                                          for R.1
                                                    : No Appearance
                                                          for R.2
https://www.mhc.tn.gov.in/judis


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                                                                               Crl.O.P.(MD)No.15724 of 2019

                                                         ORDER

This Criminal Original Petition is filed under Section 482 Cr.P.C., to call

for the records relating to the case in C.C.No.293 of 2018, pending on the file of

the learned Judicial Magistrate No.II, Nagercoil and quash the same as against

the petitioners.

2. When the matter is taken up for hearing today, there is no representation

on behalf of the petitioners. The learned Government Advocate (Crl.Side)

appearing for the first respondent would submit that the learned Judicial

Magistrate No.II, Nagercoil, after completing the trial, has pronounced the

judgment on 14.12.2019 in C.C.No.293 of 2018, acquitting the

petitioners/accused under Section 248(1) Cr.P.C., and hence, nothing survives

for further adjudication in this petition.

3. Recording the submission made by the learned Government Advocate

(Crl.Side), this Criminal Original Petition is dismissed as infructuous.

Consequently, the connected Miscellaneous Petitions are also dismissed.

09.12.2021

Index : Yes/No Internet : Yes/No SSL https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.15724 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

1. Judicial Magistrate Court No.II, Nagercoil.

2. The Inspector of Police, Kottar Police Station, Kanyakumari District.

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

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

Crl.O.P.(MD)No.15724 of 2019

K.MURALI SHANKAR, J.

SSL

ORDER MADE IN

Crl.O.P.(MD)No.15724 of 2019

09.12.2021

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