Jali @ Jali Perro vs State Rep.By
2021 Latest Caselaw 24532 Mad

                                                                             CRL.O.P.(MD).No.19261 of 2019




                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 13.12.2021

                                                              CORAM

                                  THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             CRL.O.P.(MD).No.19261 of 2019
                                                         and
                                         CRL.MP.(MD)Nos.11314 and 11315 of 2019

                     Jali @ Jali Perro                                                : Petitioner/A2


                                                        Vs.


                     1.State rep.by
                       The Sub Inspector of Police,
                       Rajakkamangalam Police Station,
                       Kanyakumari District.
                       Crime No.365 of 2013.                          :1st Respondent /Complainant

                     2.Salesh                                         : Respondent/Defacto
                                                                                  Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C, to
                     call for the records in C.C.No.23 of 2015 on the file of the Judicial
                     Magistrate No.I, Nagercoil, Kanyakumari District and quash the same as
                     against the petitioner herein.
                                     For Petitioner    : No Appearance

                                     For Respondent    : Mr.M.Muthumanikkam,
                                                         Government Advocate (Criminal Side)
                                                                              for R1.
                                                        : No Appearance, for R2.
https://www.mhc.tn.gov.in/judis


                     1/4
                                                                             CRL.O.P.(MD).No.19261 of 2019


                                                         ORDER

The Criminal Original Petition is filed seeking order to quash the

case in C.C.No.23 of 2015 on the file of the Judicial Magistrate No.I,

Nagercoil, Kanyakumari District.

2.Today (i.e. 13.12.2021) when the matter is taken up for hearing,

there is no representation for the petitioner as well as the second respondent.

3.The learned Government Advocate (Criminal Side) appearing for

the State would submit that the learned Judicial Magistrate No.I, Nagercoil,

Kanyakumari District, has passed the judgment dated 13.08.2021, acquitting

the accused including the petitioner herein under Section 248(1) of Cr.P.C

and as such, nothing survives for further adjudication in the petition.

4. Recording the said submission made by the learned Government

Advocate (Criminal Side, this Criminal Original Petition is dismissed as

infructuous. Consequently, connected Miscellaneous Petitions are closed.

13.12.2021

das

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

CRL.O.P.(MD).No.19261 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.The Judicial Magistrate No.I, Nagercoil, Kanyakumari District.

2.The Sub Inspector of Police, Rajakkamangalam Police Station, Kanyakumari District.

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

K.MURALI SHANKAR, J.

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

CRL.O.P.(MD).No.19261 of 2019

das

CRL.O.P.(MD).No.19261 of 2019 and CRL.MP.(MD)Nos.11314 and 11315 of 2019

13.12.2021

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