Mr.Aaliyar Sulthan Ahmed vs State Rep By Its
2021 Latest Caselaw 5197 Mad

                                                    1                    Crl Op No.3830 of 2020

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED : 26.02.2021
                                                        CORAM:
                             THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                           Crl.O.P.No.3830 of 2021
                                                     and
                                           Crl.M.P.No.2280 of 2021

                      1.   Mr.Aaliyar Sulthan Ahmed
                      2.   Mr.S.Muqthar Ahmed
                      3.   Mr.Afzal Basha
                      4.   Mr.Sarbaras Ahmed
                      5.   Mr.Sultan Ahmed                             ...Petitioners
                                                          Vs.

                      1.State Rep by its
                      The Sub Inspector of Police,
                      Pernampet Police station,
                      Ambur                         ...Respondents/Complainant
                      PRAYER: Criminal Original Petition filed under Section 482

                      Cr.P.C., to call for the records relating to the FIR in Cr.No.131 of

                      2020 on the file of the respondent herein and quash the same.

                                   For Petitioner           : Mr.I.Abdul Basith
                                   For Respondent           : Mr.M.Mohamed Riyaz
                                                              Additional Public Prosecutor




                                                        ORDER

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This Criminal Original Petition has been filed seeking to

quash the investigation in Crime No.131of 2020 on the file of the

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

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 investigation

pending in Crime No.131 of 2020 on the file of the respondent and

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the same is hereby quashed.

4.This Criminal Original Petition is accordingly allowed.

Consequently, connected miscellaneous petitions are closed.

                                                                            26.02.2021
                      Index      : Yes / No
                      Internet   : Yes / No
                      rka

                      To

                      1.State Rep by its

The Sub Inspector of Police, Pernampet Police station, Ambur

2. The Public Prosecutor, High Court of Madras, Madras.

N.ANAND VENKATESH.,J

http://www.judis.nic.in

rka

Crl.O.P.No.3830 of 2021 and Crl.M.P.No.2280 of 2021

26.02.2021

http://www.judis.nic.in