S.Uma vs The State By
2021 Latest Caselaw 730 Mad

                                                                            Crl.OP. No.212 of 2021
                                                                         and Crl. MP No.94 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 08.01.2021

                                                           CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               Crl.O.P No.212 of 2021
                                              and Crl. MP No.94 of 2021

                     S.Uma                                                ...Petitioner/1st Accused
                                                            vs.

                     1. The State by
                        Inspector of Police,
                        Padalam Police Station,
                        Padalam,
                        Chengalpattu District.                      ... 1st Respondent/Complainant

                     2. R.Pandiayan                         ... 2nd Respondent/Defacto Complainant

                     PRAYER: Criminal Original Petition filed under Section 482 of the Code

                     of Criminal Procedure, to call for the records in C.C.No.203 of 2017, on the

                     file of the Learned Judicial Magistrate No.1, Chengalpattu and quash the

                     same.

                                          For Petitioner     : Ms.R.Prabhavathy
                                          For Respondent     : Mr.C.Raghavan
                                                               Government Advocate (Crl. Side)
                                                               for R1


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                            Crl.OP. No.212 of 2021
                                                                         and Crl. MP No.94 of 2021


                                                         ORDER

This Criminal Original Petition has been filed seeking to quash the

proceedings in C.C. No.203 of 2017 on the file of the Judicial Magistrate

No.1, Chengalpattu.

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

proceedings in C.C. No.203 of 2017, is hereby quashed and the Criminal

Original Petition is allowed. Consequently, connected Miscellaneous

Petition is closed.

                                                                                        08.01.2021
                     Index      : Yes/No
                     Internet   : Yes/No

Speaking Order/Non-Speaking Order jv

https://www.mhc.tn.gov.in/judis/ Crl.OP. No.212 of 2021 and Crl. MP No.94 of 2021

To

1. The Inspector of Police, Padalam Police Station, Padalam, Chengalpattu District.

2. The Public Prosecutor, High Court of Madras, Chennai 600 104.

https://www.mhc.tn.gov.in/judis/ Crl.OP. No.212 of 2021 and Crl. MP No.94 of 2021

N. ANAND VENKATESH, J.

jv

Crl.O.P No.212 of 2021 and Crl. MP No.94 of 2021

08.01.2021

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