Poovinraj vs State Represented By
2021 Latest Caselaw 605 Mad

                                                                                      Crl.O.P.No.16556 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 07.01.2021

                                                            CORAM

                         THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                    Crl.O.P.No.16556 of 2020
                                                               and
                                                    Crl. M.P. No. 6384 of 2020
                Poovinraj                                                        ... Petitioner

                                                               Vs.

                1. State Represented by
                Inspector of Police
                T12 Poonamallee Police Station
                Chennai.
                (Crime No.845 of 2017)

                2. Sathiyamoorthy
                Sub Inspector of Police,
                T-12, Poonamallee Police Station,
                Chennai.

                                                                                            ... Respondents

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C. Call for
                the records and to quash the Final Report in STC No.2478 of 2017 pending on
                the file of the learned Judicial Magistrate -I, Poonamallee in Crime No.845 of
                2017 on the file of the respondent Police.


                                   For Petitioner             : Mr.M.Govinda Raju
                                   For Respondents            : Mr.C.Raghavan

https://www.mhc.tn.gov.in/judis/
                                                               Govt. Advocate (Crl. side)



                1
                                                                                  Crl.O.P.No.16556 of 2020

                                                       ORDER

This Criminal Original Petition has been filed seeking to quash the F.I.R

in Crime No.845 of 2017 on the file of the first 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.845 of 2017, is hereby quashed and the Criminal Original Petition is

allowed. Consequently, connected Miscellaneous Petition is closed.

07.01.2021

Speaking Order/Non-speaking Order

Index :Yes/No

Internet:Yes/No

rli

To

The Inspector of Police T12 Poonamallee Police Station Chennai.

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

Crl.O.P.No.16556 of 2020

N.ANAND VENKATESH,J.

rli

Crl.O.P.No.16556 of 2020 and Crl. M.P. No. 6384 of 2020

05.01.2021

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