Jahir Hussain vs State Represented By
2021 Latest Caselaw 606 Mad

                                                                                        Crl.O.P.No.19783 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.19783 of 2020
                                                               and
                                                    Crl. M.P. No. 8106 of 2020

                Jahir Hussain                                                      ... Petitioner

                                                               Vs.
                1. State Represented by
                Inspector of Police
                R-1, Mambalam Police Station
                Chennai.

                2. R.Mahalingam
                Head Constable,
                R-1, Mambalam Police Station,
                T.Nagar, Chennai-17.

                                                                                            ... Respondents

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C. Call for
                the records and to quash the FIR against the petitioner/A-16 in Cr.No.259 of
                2018 on the file of the first respondent.
                                   For Petitioner             : Mr.Jahir Hussain
                                   For Respondents            : Mr.C.Raghavan R1
                                                               Govt. Advocate (Crl. side)

                                                            ORDER

This Criminal Original Petition has been filed seeking to quash the F.I.R https://www.mhc.tn.gov.in/judis/

Crl.O.P.No.19783 of 2020

in Crime No.259 of 2018 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.259 of 2018, 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

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To

1. The Inspector of Police R-1, Mambalam Police Station Chennai.

2. The Public Prosecutor, High Court, Madras.

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

Crl.O.P.No.19783 of 2020

N.ANAND VENKATESH,J.

rli

Crl.O.P.No.19783 of 2020 and Crl. M.P. No. 8106 of 2020

05.01.2021

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