D.Ravi vs State Through
2021 Latest Caselaw 24745 Mad

                                                                        Crl.O.P.(MD)No.10959 of 2019



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 15.12.2021

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                         Crl.O.P.(MD)No.10959 of 2019
                                                     and
                                     Crl.M.P.(MD)Nos.6898 & 6899 of 2019

                     D.Ravi                                               ... Petitioner/
                                                                              Accused
                                                          vs.

                     1.State through
                       The Sub-Inspector of Police,
                       Thilakar Thidal Police Station,
                       Madurai.
                       in Crime No.1256 of 2016                           ... 1st Respondent/
                                                                               Complainant

                     2.Nageshvarathan                                     ... 2nd Respondent/
                                                                               De-facto
                                                                               Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records in S.T.C.No.1024 of 2017 on the file of the learned
                     Judicial Magistrate No.II, Madurai and quash the same.

                                  For Petitioner   : Mr.N.Ananthapadmanabhan

                                  For Respondents : Mr.M.Muthumanikkam
                                                    Government Advocate (Crl. Side) for R1
                                                    Mr.K.Samidurai for R2



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                                                                                 Crl.O.P.(MD)No.10959 of 2019



                                                           ORDER

This criminal original petition has been filed seeking orders to call

for the records in S.T.C.No.1024 of 2017 on the file of the learned

Judicial Magistrate No.II, Madurai and quash the same.

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

counsel for the petitioner as well as the learned Government Advocate

(Criminal Side) would submit that the trial Court after conducting the

trial, had acquitted the accused and the learned Government Advocate

(Criminal Side) has also produced a copy of the judgment passed in

S.T.C.No.1024 of 2017 dated 11.08.2021 and whereunder, the learned

Judicial Magistrate No.II, Madurai has pronounced the judgment,

acquitting the accused under Section 255(1) Cr.P.C. and hence, nothing

survives for further adjudication.

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

dismissed as infructuous. Consequently, connected miscellaneous

petitions are closed.

15.12.2021

Index : Yes/No Internet : Yes/No csm https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.10959 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 Sub-Inspector of Police, Thilakar Thidal Police Station, Madurai.

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

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

Crl.O.P.(MD)No.10959 of 2019

K.MURALI SHANKAR, J.

csm

Crl.O.P.(MD)No.10959 of 2019 and Crl.M.P.(MD)Nos.6898 & 6899 of 2019

15.12.2021

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