Athiyaman vs The Inspector Of Police
2021 Latest Caselaw 24729 Mad

                                                    Crl.O.P(MD)No.19916 of 2021rl.O.P(MD)No.19916 of 2021

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 15.12.2021

                                                       CORAM :

                                  THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           Crl.O.P(MD)No.19916 of 2021

                     Athiyaman                                                        ...
                                                   Petitioner
                     Vs.

                     The Inspector of Police,
                     Karur Town Police Station,
                     Karur District.
                     (In Crime No.1171 of 2020)                                       ...
                     Respondent


                     Prayer:        This    Criminal    Original        Petition         is     filed

                     under Section 482 of Cr.P.C., to call for the records

                     relating to the judgment in C.C.No.123 of 2021 dated

                     11.11.2021 on the file of the Judicial Magistrate

                     No.I, Karur and to declare the petitioner's acquittal

                     in C.C.No.123 of 2021 dated 11.11.2021 passed by the

                     Judicial         Magistrate       No.I,       Karur         as      “honorary

                     acquittal”.


                                     For Petitioner           :     Mr.K.Balasubramani
                                     For Respondent          :    Mr.M.Sakthi Kumar,

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                                                           Crl.O.P(MD)No.19916 of 2021rl.O.P(MD)No.19916 of 2021

                                                              Govt. Advocate (Crl. Side).




                                                                                        O R D E R

Heard the learned counsel for the petitioner and

the learned Government Advocate (Crl. Side) for the

respondent.

2.As rightly pointed out by the learned

Government Advocate (Crl. Side), in view of the

decision of the Hon'ble First Bench reported in 2019

(6) CTC 465 (C.Surendhar vs The Director General Of

Police and Others), the prayer sought for in this

criminal original petition is not maintainable.

Hence, the criminal original petition stands

dismissed.

                                                                                         15.12.2021
                     Index    :Yes/No
                     Internet : Yes/No
                     ias



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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, Karur.

2.The Inspector of Police, Karur Town Police Station, Karur District.

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https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.19916 of 2021rl.O.P(MD)No.19916 of 2021

G.R.SWAMINATHAN, J.

ias

Crl.O.P(MD)No.19916 of 2021

15.12.2021

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