Mr.Suhaib Ahamed vs State Rep.By Its
2021 Latest Caselaw 4563 Mad

                                                         1             Crl.OP No.3388 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 22.02.2021

                                                     CORAM

                               THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                              Crl.OP.No.3388 of 2021
                                                        and
                                              Crl.MP.No.1965 of 2021

                     1.Mr.Suhaib Ahamed
                     2.Mr.Mohammed Hafeezullah
                     3.Mr.Asathullah
                                                                           ...Petitioners/
                                                                        6 to 8th accused

                                                       .Vs.

                     1.State rep.by its
                      The Inspector of Police,
                      Ambur Town Police Station,
                      Ambur.

                        (Cr.No.602/2019)

                     2.Mrs.Privitha
                       VAO, Ambur Town,
                       Ambur,
                       Thiruppathur District.                             ..Respondents/
                                                                             Complainant


                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to call for the records relating to the
                     case in Cr.No.602 of 2019, on the file of the 1st respondent herein
                     and quash.
https://www.mhc.tn.gov.in/judis/
                                                            2              Crl.OP No.3388 of 2021



                                     For Petitioners     : Mr.I.Abdul Basith

                                     For Respondent     : Mr.C.Raghavan
                                                          Government Advocate
                                                          for R 1




                                                       ORDER

This Criminal Original Petition has been filed seeking to

quash the F.I.R in Crime No.602 of 2019, on the file of the 1st

respondent.

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 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.

3. In the Considered view of this Court, no offence has

been made out against the petitioners. That apart, it is brought to

the notice of this Court that the Government has taken a policy https://www.mhc.tn.gov.in/judis/

decision that all the cases that were registered against those who

indulged in protest against the amendment to Citizenship Act, is

going to be withdrawn by the State. In view of the above, no

useful purpose will be served in keeping the FIR pending in Crime

No.602 of 2019, on the file of the 1st respondent and the same is

hereby quashed.

4.This Criminal Original Petition is accordingly allowed.

Consequently, connected miscellaneous petition is closed.

22.02.2021

Index : Yes/No Internet: Yes KP

To

1.The Inspector of Police, Ambur Town Police Station, Ambur.

2.The Public Prosecutor, High Court, Madras.

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

N.ANAND VENKATESH.J.,

KP

CRL.O.P.No.3388 of 2021

22.02.2021

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