Dr.Chengu Nayagam vs State Represented By
2021 Latest Caselaw 5389 Mad

                                                                           CRL.R.C.(MD).No.648 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.03.2021

                                                    CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                        CRL.R.C.(MD).No.648 of 2017
                                                   and
                                    CRL.M.P.(MD)Nos.7379 and 7380 of 2017

                 Dr.Chengu Nayagam                      : Petitioner/Petitioner/Accused No.4
                                                        Vs.
                 State represented by
                 the Inspector of Police,
                 All Women Police Station,
                 Colachel, Kanyakumari District.       : Respondent/Respondent/Complainant
                 (Crime No.24 of 2012)

                 PRAYER : Criminal Revision has been filed under Section 397 r/w 401 of
                 Cr.P.C, to call for the records in Cr.M.P.No.2904 of 2015 in C.C.No.103 of 2014
                 on the file of the Learned District Munsif-cum-Judicial Magistrate, Eraniel and
                 set aside the order dated 20.07.2017 and allow the Criminal Revision.
                            For Petitioner    : Mr.Deenadhayalan

                            For Respondent    : Ms.S.E.Veronica Vincent,
                                               Government Advocate (Criminal Side)

                                                   ORDER

The Criminal Revision Case is directed against the order passed in

Cr.M.P.No.2904 of 2015 in C.C.No.103 of 2014 on the file of the Learned

District Munsif-cum-Judicial Magistrate, Eraniel, dismissing the discharge

application.

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CRL.R.C.(MD).No.648 of 2017

2.When the matter was taken up for hearing on 26.02.2021, the learned

counsel for the petitioner represented that the trial in C.C.No.103 of 2014, on the

file of the learned District Munsif-cum-Judicial Magistrate, Eraniel, was

completed and judgment was also passed and therefore, the case was adjourned

for verification and report.

3.Today (i.e.01.03.2021), it is represented by the learned Government

Advocate (Criminal Side) that the learned Magistrate had already passed the

judgment of acquittal for all the accused and as such, nothing survives for further

adjudication.

4.Recording the said submission made by the learned Government

Advocate (Criminal Side), this Criminal Revision Case is dismissed as

infructuous. Consequently, connected Miscellaneous Petitions are closed.

                                                                              01.03.2021

                 Index    : Yes/No
                 Internet : Yes/No
                 das




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                                                                  CRL.R.C.(MD).No.648 of 2017




                 To

1.The District Munsif-cum-Judicial Magistrate, Eraniel.

2.The Inspector of Police, All Women Police Station, Colachel, Kanyakumari District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

4.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

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CRL.R.C.(MD).No.648 of 2017

K.MURALI SHANKAR, J.

das

CRL.R.C.(MD).No.648 of 2017 and CRL.M.P.(MD)Nos.7379 and 7380 of 2017

01.03.2021

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