Mr.Kalil vs State Rep By Its
2021 Latest Caselaw 610 Mad

                                                     1                  Crl Op No.16148 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.16418 of 2020
                                                      and
                                            Crl.M.P.No.6334 of 2020

                     1. Mr.Kalil
                     2. Mr.Bazeer Ahamed
                     3. Mr.Asif
                     4. Mr.Fayaz Ahamed                                      ...Petitioner/
                                                                            Accused 1 to 4

                                                          Vs.

                     State Rep by its
                     The Sub Inspector of Police,
                     Vellore South Police Station,
                     Vellore                                ...Respondent /Complainant


                     PRAYER: Criminal Original Petition filed under Section 482
                     Cr.P.C., to call for the records relating to the FIR in Cr.No.120 of
                     2020 on the file of the respondent herein and quash the same as
                     illegal and without jurisdiction.


                                    For Petitioner          : Mr.I.Abdul Basith
                                    For Respondent          : Mr.M.Mohamed Riyaz
                                                              Additional Public Prosecutor



https://www.mhc.tn.gov.in/judis/
                                                       2              Crl Op No.16148 of 2020

                                                     ORDER

This Criminal Original Petition has been filed seeking to

quash the F.I.R in Crime No.120 of 2020 on the file of the

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.120 of 2020, is hereby quashed and the Criminal

Original Petition is allowed. Consequently, connected

Miscellaneous Petition is closed.

                                                                                07.01.2020

                     Index            : Yes / No
                     Internet         : Yes / No
                     rka

                     To

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

1. State Rep by its The Sub Inspector of Police, Vellore South Police Station, Vellore

2. The Public Prosecutor, High Court of Madras, Madras.

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

N.ANAND VENKATESH.,J rka

Crl.O.P.No.16418 of 2020 and Crl.M.P.No.6334 of 2020

07.01.2021

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