Ms.Prema vs The Inspector Of Police
2021 Latest Caselaw 24403 Mad

                                                                          Crl.OP(MD) No.18285 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 10.12.2021

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                         CRL.OP(MD)No.18285 of 2019
                                                    and
                                    CRL. M.P(MD) Nos.10770 & 10771 of 2019

                     Ms.Prema
                     D/o.Poosai Pandi                             ... Petitioner/Accused A2

                                                          -vs-

                     1.The Inspector of Police,
                       Kovilpatti East Police Station,
                       Tirunelveli District.                      ... Respondent/Complainant

                     2. G.Muthukumar                     ... Respondent/Defacto Complainant


                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records and quash the charge sheet in C.C.No.134 of 2015 on the
                     file of the Judicial Magistrate – I, Kovilpatti, in Crime No.948/2013 on the
                     file of the Inspector of Police, Kovilpatti East Police Station as against the
                     petitioner concerned.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.OP(MD) No.18285 of 2019


                                     For Petitioner      : No Appearance
                                     For R1              : Mr.M.Muthumanikkam
                                                           Government Advocate (Crl.Side)
                                     For R2              : No Appearance

                                                             ORDER

The petitioner/second accused has filed the Criminal Original Petition

seeking orders to call for the records and quash the charge sheet in C.C.No.

134 of 2015 on the file of the Judicial Magistrate – I, Kovilpatti, in Crime

No.948/2013 on the file of the Inspector of Police, Kovilpatti East Police

Station as against the petitioner concerned.

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

representation for the petitioner.

3. The learned Government Advocate (Criminal Side) would submit

that the learned Judicial Magistrate - I, Kovilpatti, after completing the trial,

has pronounced a judgment dated 31.03.2021, in C.C.No.134 of 2015,

acquitting the accused A2 to A6, including the petitioner herein under

Section 248 (1) Cr.P.C and as such, nothing survives for further adjudication

in this petition.

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.18285 of 2019

3. Recording the above submission, this Criminal Original Petition is

dismissed as infructuous. Consequently, the connected Criminal

Miscellaneous Petitions are closed.

                                                                                            10.12.2021

                     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, Kovilpatti East Police Station, Tirunelveli District.

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

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.18285 of 2019

K.MURALI SHANKAR,J.

ebsi

CRL.OP(MD)No.18285 of 2019 and CRL. M.P(MD) Nos.10770 & 10771 of 2019

10.12.2021

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