S.Devika vs The State
2021 Latest Caselaw 5372 Mad

                                                        1              Crl.O.P.No.3965 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.3965 of 2021
                                                      and
                                            Crl.M.P.No.2389 of 2021

                S.Devika                                       .. Petitioner

                                                      Vs.

                1. The State, Rep. by
                   The Inspector of Police,
                   J5, Sastri Nagar Police Station,
                   Besant Nagar, Chennai 600 090

                2. Mr.K.Palavesam
                   Inspector of Police,
                  J5, Sastri Nagar Police Station,
                  Besant Nagar, Chennai -600 090.              .. Respondents




                Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C. to

                call for the records in C.C.No.760 of 2020 pending on the file of the

                learnd IX Metropolitan Magistrate's Court, Saidapet, Chennai quash the
https://www.mhc.tn.gov.in/judis/
                                                              2              Crl.O.P.No.3965 of 2021


                same.

                                           For Petitioner     : Mr.A.Arun

                                           For Respondent No.1 : Mr.C.Raghavan
                                                                Government Advocate


                                                            ORDER

This Criminal Original Petition has been filed seeking to

quash the proceedings in C.C.No.760 of 2020, on the file of the IX

Metropolitan Magistrate's Court, Saidapet, Chennai.

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.

3. In the Considered view of this Court, no offence has been

made out against the petitioner. That apart, it is brought to the notice

of this Court that the Government has taken a policy decision that all https://www.mhc.tn.gov.in/judis/

the cases that were registered against those who indulged in protest

against the amendment to Citizenship Act, is going to be withdrawn by

the State. In view of the above, no useful purpose will be served in

keeping the proceedings pending in C.C.No.760, on the file of the IX

Metropolitan Magistrate's Court, Saidapet, Chennai and the same is

hereby quashed.

4.This Criminal Original Petition is accordingly allowed.

Consequently, connected miscellaneous petitions are closed.

01.03.2021

Index :Yes/No Internet:Yes/No rka To

1. The Inspector of Police, J5, Sastri Nagar Police Station, Besant Nagar, Chennai 600 090

2. Mr.K.Palavesam Inspector of Police, J5, Sastri Nagar Police Station, Besant Nagar, Chennai -600 090.

https://www.mhc.tn.gov.in/judis/ N.ANAND VENKATESH, J.

rka

Crl.O.P.No.3965 of 2021

01.03.2021

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