Palraj vs State By: The Inspector Of Police
2021 Latest Caselaw 25044 Mad

                                                                     Crl.O.P.No.24633 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 20.12.2021

                                                    CORAM:

                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                             Crl.O.P.No.24633 of 2021
                                           and Crl.M.P.No.13604 of 2021
                     1.Palraj
                     2.M.Sekar
                     3.K.Murali
                     4.T.Pushparaj
                     5.R.Naveen
                     6.E.Mathiyazhagan
                     7.B.Azhagesan
                     8.S.Mallika
                     9.A.Navamani
                     10.M.Parvathy
                     11.T.Purushothaman
                     12.M.Vinoth
                     13.K.Thanigaivel
                     14.K.Kuppu
                     15.C.Sudhakar
                     16.E.Hari
                     17.V.Veerasamy
                     18.N.Arulraj
                     19.R.Alanraj
                     20.P.Sathiyaraj
                     21.I.Asar
                     22.E.Aravind
                     23.M.Amulraj
                                                                               ...Petitioners


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              Crl.O.P.No.24633 of 2021

                                                         Vs.
                     1. State by: The Inspector of Police
                     Padalam Police Station,
                     Padalam,
                     Chengalpattu District.

                     2.R.Pandiayan
                                                                                      ...Respondents


                     PRAYER : Criminal Original Petition is filed under Section 482 of
                     Cr.P.C., praying to call for the records in C.C.No.203 of 2017, on the file
                     of the learned Judicial Magistrate No.I, Chengalpattu and quash the
                     same.
                                        For Petitioners     : Mr.K.Cokulram
                                        For Respondents     : Mr.R.Vinoth Raja
                                                             Government Advocate (Crl.side)

                                                          ORDER

This Criminal Original Petition has been filed seeking to

call for the records in C.C.No.203 of 2017, on the file of the learned

Judicial Magistrate No.I, Chengalpattu and quash the same.

2.The facts of this case is covered by the reported Judgments of

this Court in Jeevanandham and others Vs. State Rep. by Inspector of

https://www.mhc.tn.gov.in/judis Crl.O.P.No.24633 of 2021

Police and another reported in (2018) 2 LW Crl 606 and Sri Raja Vs.

State Rep. By Inspector of Police, Sivakasi Town Police Station,

Virudhunagar District, and another reported in (2019) 2 LW Crl 350.

Accordingly, the proceedings in C.C. No.203 of 2017, is hereby quashed

and the Criminal Original Petition is allowed. Consequently, connected

Miscellaneous Petition is closed.

20.12.2021 Index : Yes/No Internet: Yes/No ub

To

1.The Judicial Magistrate No.I, Chengalpattu.

2.The Inspector of Police Padalam Police Station, Padalam, Chengalpattu District.

3. The Public Prosecutor, High Court, Madras.

T.V.THAMILSELVI, J., ub

https://www.mhc.tn.gov.in/judis Crl.O.P.No.24633 of 2021

Crl.O.P.No.24633 of 2021

20.12.2021

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