Dhilipkumar vs The Inspector Of Police
2021 Latest Caselaw 1515 Mad

                                                                                    Crl.O.P.No..548 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 22.01.2021

                                                          CORAM

                         THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.548 of 2021
                                            and Crl.MP.Nos.326 & 328 of 2021

                Dhilipkumar                                                   ... Petitioner

                                                            Vs.

                1. The Inspector of Police,
                T-1, Ambattur Police Station,
                Chennai-53.
                (Crime No.2132 of 2017)

                2. Porkodi K                                           ... Respondents

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C. calling
                for the records of the STC.No.2182 of 2017, on the file of the learned Judicial
                Magistrate, Ambattur pending trial in Crime No.2132 of 2017 on the file of the
                first respondent police and quash the same.
                                   For Petitioner          : Mr.G.Mohanakrishnan
                                   For Respondents         : Mr.M.Mohamed Riyaz            - R1
                                                            Additional Public Prosecutor

                                                          ORDER

On consent given by either side, the main petition itself is taken up for

final hearing.

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

Crl.O.P.No..548 of 2021

2. This Petition has been filed challenging the final report filed by the

respondent Police, which has been taken cognizance by the Court below for

offences under Section 143 and 188 of IPC. The petitioner has been arrayed as

A33.

3.The facts of this case is covered by the reported Judgment of this Court

in Jeevanandham and others Vs. State Rep. by Inspector of Police and

another reported in (2018) 2 LW Crl 606.

4. In view of the above, the proceedings in STC.No.2182 of 2017, on the

file of the learned Judicial Magistrate, Ambattur, is hereby quashed insofar as

the petitioner (A33) is concerned and this Criminal Original petition is allowed

accordingly. Consequently, connected miscellaneous petitions are closed.

22.01.2021

Speaking Order/Non-speaking Order

Index :Yes/No

Internet:Yes/No

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

Crl.O.P.No..548 of 2021

To

1. Judicial Magistrate, Ambattur.

2. The Inspector of Police, T-1, Ambattur Police Station, Chennai-53.

3. The Public Prosecutor High Court of Madras Chennai – 600 104.

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

Crl.O.P.No..548 of 2021

N.ANAND VENKATESH,J.

rli

Crl.O.P.No.548 of 2021 and Crl.MP.Nos.326 & 328 of 2021

22.01.2021

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