Karheesh Kumar vs The State Rep.By
2021 Latest Caselaw 5231 Mad

                                                         1             Crl.OP No.3517 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.3517 of 2021
                                                         and
                                         Crl.MP.No.2047 and 2048 of 2021


                     1.Karheesh Kumar
                     2.Sidharthan
                     3.Sugai Bujajith
                     4.Boopalan                                              ...Petitioners


                                                       .Vs.

                     1.The State rep.by
                       Inspector of Police,
                       F-2, Egmore Police Station,
                      Chennai.

                     2.K.Settu
                       Inspector of Police,
                       Egmore Police Station,
                       Chennai.
                                                                           ..Respondents



                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to call for the records in C.C.No.2753
                     of 2020, on the file of he XIV Metropolitan Magistrate Court,
                     Egmore.
https://www.mhc.tn.gov.in/judis/
                                                            2              Crl.OP No.3517 of 2021

                                     For Petitioners     : Mr.R.Thirumoorthy

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



                                                       ORDER

This Criminal Original Petition has been filed seeking to

quash the proceedings in C.C.No.2753 of 2020, on the file of the

XIV Metropolitan Magistrate Court, Egmore.

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

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 proceedings

pending in C.C.No.2753, on the file of the XIV Metropolitan

Magistrate Court, Egmore and 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 KP

To

1.The State rep.by Inspector of Police, F-2, Egmore Police Station, Chennai.

2. XIV Metropolitan Magistrate Court, Egmore.

3.The Public Prosecutor, High Court, Madras.

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

N.ANAND VENKATESH.J.,

KP

CRL.O.P.No.3517 of 2021

26.02.2021

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