G.Krishnamoorthy vs The State
2021 Latest Caselaw 24407 Mad

                                                                         Crl.OP(MD) No.6584 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. 6584 of 2019
                                                    and
                                     CRL. M.P(MD) Nos.4374 & 4375 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,
                       Samayanallur Police Station,
                       Madurai District.
                       (Crime No.91 of 2016)               ... 1st Respondent/Complainant

                     2. Chandramohan                   ... 2nd Respondent/Defacto Complainant


                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records pertaining to the charge sheet in C.C.No.269 of 2017 on
                     the file of the learned Judicial Magistrate, Vadipatti and quash the same as
                     illegal.


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                            Crl.OP(MD) No.6584 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 sheet in C.C.No.269 of 2017 on the file of the learned Judicial

Magistrate, Vadipatti 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, Vadipatti, after completing the trial, has pronounced a

judgment dated 09.09.2019, 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.6584 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, Samayanallur Police Station, Madurai District.

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

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.6584 of 2019

K.MURALI SHANKAR,J.

ebsi

CRL.OP(MD)No. 6584 of 2019 and CRL. M.P(MD) Nos.4374 & 4375 of 2019

10.12.2021

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