G.Krishnamoorthy vs The State
2021 Latest Caselaw 24406 Mad

                                                                        Crl.OP(MD) No.6593 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. 6593 of 2019
                                                      and
                                       CRL. M.P(MD) Nos.4389 & 4390 of 2019

                     1. G.Krishnamoorthy
                        S/o. Govindan

                     2. K.Gopi
                        S/o. G.Krishnamoorthy             ... Petitioners/Accused No.1 & 2

                                                        -vs-

                     1.The State
                       Represented by Inspector of Police,
                       Batlagundu Police Station,
                       Dindigul District.
                       (Crime No.357 of 2016)              ... Respondent/Complainant

                     2. Chandramohan                  ... Respondent/Defacto Complainant


                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records pertaining to the charge in C.C.No764 of 2016, dated
                     17.10.2016 on the file of the learned Judicial Magistrate, Nilakottai and
                     quash the same.


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                             Crl.OP(MD) No.6593 of 2019




                                     For Petitioner    : M/s.S.Sangeetha
                                     For R1            : Mr.B.Thanga Aravindh
                                                         Government Advocate (Crl.Side)
                                     For R2            : No Appearance

                                                           ORDER

The petitioners/ first and second accused have filed the Criminal

Original Petition seeking order to call for the records pertaining to the

charge in C.C.No764 of 2016, dated 17.10.2016 on the file of the learned

Judicial Magistrate, Nilakottai and quash the same.

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

Government Advocate (Criminal Side) would submit that the learned

Judicial Magistrate, Nilakottai, after completing the trial has pronounced a

judgment dated 19.08.2021, acquitting the accused Nos.1 and 2/ the

petitioners herein and hence, nothing survives for further adjudication in

this petition.

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.6593 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, Batlagundu Police Station, Dindigul District

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

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.6593 of 2019

K.MURALI SHANKAR,J.

ebsi

CRL.OP(MD)No. 6593 of 2019 and CRL. M.P(MD) Nos.4389 & 4390 of 2019

10.12.2021

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