Sathish vs The State Rep.By
2021 Latest Caselaw 5230 Mad

                                                               1             Crl.OP No.3519 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 26.02.2021

                                                        CORAM

                          THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                                 Crl.OP.No.3519 of 2021
                                                          and
                                                 Crl.MP.No.2050 of 2021


                     Sathish                                                         ...Petitioner

                                                        .Vs.



                     The State rep.by
                     The Special Sub Inspector of Police,,
                     Ariyaloor Police Station,
                     Vellore District – 605 102.                                    ..Respondent

                     (Crime No.771/2020 dated 05.07.2020)



                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to call for the records relating to the First
                     Information Report in Crime.No.771 of 2020 dt.05.07.2020, on the file
                     of the respondent police.



                                      For Petitioner   : Mr.R.Thirumoorthy

                                      For Respondent   : Mr.C.Raghavan
                                                         Government Advocate
https://www.mhc.tn.gov.in/judis/
                                                             2               Crl.OP No.3519 of 2021

                                                      ORDER

This Criminal Original Petition has been filed seeking to

quash the F.I.R in Crime.No.771 of 2020 dt.05.07.2020, on the file of the

respondent police

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.

Accordingly, the FIR in Crime No.771 of 2020, is hereby quashed and

the Criminal Original Petition is allowed. Consequently, connected

Miscellaneous Petition is closed.

26.02.2021

Index : Yes/No Internet: Yes KP

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

To

1.The Special Sub Inspector of Police,, Ariyaloor Police Station, Vellore District – 605 102.

2.The Public Prosecutor, High Court, Madras.

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

N.ANAND VENKATESH.J.,

KP

CRL.O.P.No.3519 of 2021

26.02.2021

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