P.Ponmurugan vs The State Rep By
2021 Latest Caselaw 1995 Mad

                                                           1                    Crl Op No.18968 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED : 29.01.2021
                                                          CORAM:
                          THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                                  Crl.O.P.No.18968 of 2020

                  P.Ponmurugan,
                  S/o.Poovaragavamoorthy.                                          ...Petitioner

                                                               Vs.
                  The State Rep by
                  Inspector of Police,
                  Neravy Police Station,
                  Karaikal District,
                  Puducherry.
                  (Crime No.72 of 2020)                                            ...Respondent

                  PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call
                  for the records from the file of respondent herein viz.,Inspector of Police,
                  Neravy Police Station, Karaikal District, Puducherry concerned in Crime
                  No.72 of 2020, insofar as this petitioner is concerned and quash the same.

                                     For Petitioner             : Mr.V.Vivek
                                     For Respondent             : Mr.V.Balamurugane
                                                                  Additional Public Prosecutor
                                                                  Puducherry.

                                                         ORDER

This Criminal Original Petition has been filed seeking to quash the

F.I.R in Crime No.72 of 2020, on the file of the respondent police.

N.ANAND VENKATESH, J., https://www.mhc.tn.gov.in/judis/

rm

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.72 of 2020, is hereby quashed and the Criminal Original

Petition is allowed.

                                                                                      29.01.2021

                  Index            : Yes / No
                  Internet         : Yes / No
                  rm


                  To

1.The Inspector of Police,Neravy Police Station,Karaikal District, Puducherry.(Crime No.72 of 2020)

2. The Public Prosecutor, High Court, Madras.

Crl.O.P.No.18968 of 2020

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