Maharnisha vs The State Represented By
2021 Latest Caselaw 24525 Mad

                                                                           Crl.OP(MD) No.18406 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 13.12.2021

                                                        CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           CRL.OP(MD)No. 18406 of 2019
                                                       and
                                       CRL. M.P(MD) Nos.10812 & 10813 of 2019

                     Maharnisha
                     W/o.Mohammed Iqbal                            ... Petitioner/Accused No.3

                                                           -vs-
                     1.The State Represented by
                       The Inspector of Police,
                       All Women Police Station,
                       Thanjavur,
                       Crime No.6 of 2007.             ..... 1st Respondent/Complainant

                     2. Saharbanu
                        D/o.Ammer Batcha             ..... 2nd Respondent/ Defacto Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records pertaining to the C.C.No.179 of 2008 on the file of the
                     learned Judicial Magistrate No.1, Thanjavur and quash the same.


                                  For Petitioner     : Mr.B.Jameel Arasu
                                  For R1             : Mr.R.Sivakumar
                                                       Government Advocate (Crl. Side)

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.OP(MD) No.18406 of 2019




                                                             ORDER

The petitioner/ accused No.3 has filed the Criminal Original Petition

seeking order to call for the records pertaining to the C.C.No.179 of 2008

on the file of the learned Judicial Magistrate No.1, Thanjavur and quash the

same.

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

Government Advocate (Criminal Side) would submit that the case in

C.C.No.179 of 2008 has already been disposed of and filed a copy of

judgment dated 27.02.2020 and wherein the learned Judicial Magistrate

No.1, Thanjavur has passed the judgment dated 27.02.2020 acquitting all

the accused including the petitioner 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.18406 of 2019

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

dismissed as infructuous. Consequently, the connected Criminal

Miscellaneous Petitions are closed.

                                                                                            13.12.2021

                     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, All Women Police Station, Thanjavur.

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

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.18406 of 2019

K.MURALI SHANKAR,J.

ebsi

CRL.OP(MD)No. 18406 of 2019 and CRL. M.P(MD) Nos.10812 & 10813 of 2019

13.12.2021

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