Prakash vs The Inspector Of Police
2021 Latest Caselaw 5367 Mad

                                                   1                 Crl Op No.3847 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED : 01.03.2021
                                                    CORAM:
                               THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                            Crl.O.P.No.3847 of 2021
                                                      and
                                        Crl.M.P.No.2288 & 2289 of 2021

                     1.Prakash
                     2. Gunavathi
                     3. Santha
                     4. Valli
                     5. Maheswari
                     6. Devagi
                     7. Indirani
                     8. Muthulakshmi                          ...Petitioner/
                                                                         Accused 2 to 9

                                                       Vs.

                     1. The Inspector of Police,
                       Chengalpattu Town Police Station,
                       Chengalpet District.                   ...1st Respondent/
                                                                      /Complainant

                     2. A.Sivakumar                      ..2nd respondent /
                                                                Defacto complainant


                     PRAYER: Criminal Original Petition filed under Section 482
                     Cr.P.C., to call for the records relating to the proceedings in
                     C.C.No.117 of 2017 on the file of the learned Judicial Magistrate

https://www.mhc.tn.gov.in/judis/
                                                     2                  Crl Op No.3847 of 2021

                     I, Chengalpet and quash the same.
                                    For Petitioner         : Mr.P.Anbazhagan
                                    For Respondent         : Mr.C.Raghavan
                                                            Government Advocate
                                                     ORDER

This Criminal Original Petition has been filed seeking to

quash the proceedings in C.C.No.117 of 2017 on the file of the

learned Judicial Magistrate I, Chengalpet.

2. It is seen from the final report that the petitioners

were alleging due to lack of electricity for more than three days

that by itself does not make out an offence under Section 341 of

IPC.There are absolutely no grounds to continue with the

criminal proceedings against the petitioner and 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

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

C.C.No.117 of 2017, is hereby quashed and the Criminal Original

Petition is allowed. Consequently, connected Miscellaneous

Petitions are closed.

                                                                           01.03.2021

                     Index         : Yes / No
                     Internet      : Yes / No
                     rka

                     To

1.The learned Judicial Magistrate I, Chengalpet

2.The Inspector of Police, Chengalpattu Town Police Station, Chengalpet District.

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

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

N.ANAND VENKATESH.,J rka

Crl.O.P.No.3847 of 2021 and Crl.M.P.No.2288 & 2289 of 2021

01.03.2021

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