Densingh vs The State Represented By
2021 Latest Caselaw 24873 Mad

                                                                             Crl.OP(MD) No.7786 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 16.12.2021

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             CRL.OP(MD)No. 7786 of 2019
                                                        and
                                        Crl.M.P(MD) Nos.4746 and 4747 of 2019

                     Densingh                                              ... Petitioner/3rd Accused

                                                            -vs-
                     1.The State represented by
                       The Inspector of Police,
                       Uvari Police Station,
                       Tirunelveli District.
                      (Crime No.88 of 2000)                        .... Respondent/Complainant

                     2. P.Jegan                           ... 2nd Respondent/Defacto Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records relating to the case in S.C.No.246 of 2014 on the file of
                     the Assistant Sessions Court, Valliyoor, Thirunelveli District, and quash the
                     same in so far as it relates to the petitioner.


                                  For Petitioner     : Mr.K.Rajeshwaran
                                  For R1             : Mr.M.Muthumanikkam
                                                       Government Advocate (Crl.Side)
                                  For R2             : No Appearance

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                Crl.OP(MD) No.7786 of 2019




                                                             ORDER

This Criminal Original Petition has been filed seeking orders to call

for the records relating to the case in S.C.No.246 of 2014, pending on the

file of the Assistant Sessions Court, Valliyoor, Thirunelveli District, and to

quash the same.

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

Government Advocate (Criminal Side) would submit that the learned

Assistant Sessions Judge, Valliyoor, Thirunelveli District, after conducting

the trial, has passed a judgment dated 17.10.2019, acquitting the accused

including the petitioner herein under Section 235(1) Cr.P.C, and as such,

nothing survives for further adjudication in this petition. The learned

Government Advocate has also filed a copy of the judgment passed in

S.C.No.246 of 2014.

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.7786 of 2019

3. Recording the submission made by the learned Government

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

infructuous. Consequently, the connected Criminal Miscellaneous Petitions

are closed.

                                                                                  16.12.2021

                     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, Uvari Police Station, Tirunelveli District.

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

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.7786 of 2019

K.MURALI SHANKAR,J.

ebsi

CRL.OP(MD)No. 7786 of 2019 and Crl.M.P(MD) Nos.4746 and 4747 of 2019

16.12.2021

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