A.Dhanasekaran vs R.Shenbagavalli
2021 Latest Caselaw 5644 Mad

                                                                                   Crl.O.P.No.23868 of 2015


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                          RESERVED ON             : 24.09.2020
                                          PRONOUNCED ON           : 23.06.2021

                                                        CORAM

                               THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                               Crl.O.P.No.23868 of 2015 and
                                                   Crl.M.P.No.1 of 2015

                 1.A.Dhanasekaran
                 2.K.Lakshmanan
                 3.K.Ranganathan                                       ... Petitioners
                                                           Vs.
                 R.Shenbagavalli                                       ... Respondent

                 PRAYER: Criminal Original Petition is filed under Section 482 of the Code of
                 Criminal Procedure, to call for the records and to quash the complaint in
                 C.C.No.219 of 2014 on the file of the Judicial Magistrate No.1, Dharmapuri,
                 against the petitioners.

                                    For Petitioners         :     Mr.N.Vijaya Basker

                                    For Respondent          :     Mr.R.Jayaprakash

                                                          *****

                                                         ORDER

This Criminal Original Petition has been filed to quash the proceedings

in C.C.No.219 of 2014 pending on the file of the Judicial Magistrate Court

No.I, Dharmapuri.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.23868 of 2015

2.The learned counsel for the petitioners submitted that after ful-fledged

trial in C.C.No.219 of 2014, the learned Judicial Magistrate No.I, Dharmapuri

passed a judgment dated 03.03.2021, acquitting the petitioners.

3.The learned counsel for the respondent submitted that the proceedings

in C.C.No.219 of 2014 has been ended in acquittal, by judgment, dated

03.03.2021, against which the respondent preferred an appeal before the

Sessions Court.

4.Since the proceedings in C.C.No.219 of 2014 has been ended in

acquittal, the learned counsel for the petitioners seeks permission of this Court

to withdraw the Criminal Original Petition.

5.In view of the above submission, this Criminal Original Petition is

dismissed as withdrawn. Consequently, the connected Miscellaneous Petition

is closed.

23.06.2021

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https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.23868 of 2015

Index : Yes/No Internet : Yes/No

To

The Judicial Magistrate No.I, Dharmapuri.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.23868 of 2015

M.NIRMAL KUMAR, J.

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PRE-DELIVERY ORDER IN Crl.O.P.No.23868 of 2015

23.06.2021

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