M.Udayakumar vs The State Rep. By
2021 Latest Caselaw 21878 Mad

                                                                             Crl.O.P.No.12490 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 01.11.2021

                                                          CORAM

                                    The Hon'ble Mr. Justice Krishnan Ramasamy

                                                  Crl.O.P.No.12490 of 2017
                                                            and
                                              Crl.M.P.Nos.8138 & 8139 of 2017

                     M.Udayakumar                                               ...Petitioner

                                                             vs.

                     1. The State rep. By
                        Inspector of Police,
                        Thiruchengode Rural Police Station,
                        Namakkal District.
                        (Crime No.523/2014)

                     2. Kannan                                                  ...Respondents

                     Prayer: Criminal Original Petition filed under Section 482 of the Criminal
                     Procedure Code to call for the records relating to S.C.No.74 of 2016 on the
                     file of the Additional District and Sessions Judge, Namakkal and quash the
                     same.
                                     For Petitioner      : Mr.Gunasekaran
                                                           For M/S.I.Abrar MD Abdullah

                                     For R1              : Mr.L.Baskaran,
                                                           Government Advocate (Crl.Side)
                                     For R2              : M/S.R.Marudhachalamurthy



https://www.mhc.tn.gov.in/judis
                                                                                  Crl.O.P.No.12490 of 2017

                                                            ORDER

This Criminal Original Petition has been filed, seeking to quash the

proceedings in S.C.No.74 of 2016 on the file of the Additional District and

Sessions Judge, Namakkal.

2. When the matter is taken up for hearing today i.e., 01.11.2021,

Mr.L.Baskaran, learned Government Advocate (Crl.Side) submitted that

the petitioner has been acquitted of the charges by the Court below. He also

produced before this Court, a copy of the judgment dated 25.07.2018 passed

in Sessions Case No.74 of 2016 by the learned Additional District and

Sessions Judge, Namakkal District.

3. In view of the above, no further order is required in this petition.

Accordingly, this Criminal Original Petition is closed. Consequently,

connected miscellaneous petitions are closed.

01.11.2021

Index: Yes/No Speaking/Non-speaking Order

sp/jd

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12490 of 2017

To

1. The Additional District and Sessions Judge, Namakkal.

2. The Inspector of Police, Thiruchengode Rural Police Station, Namakkal District.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12490 of 2017

Krishnan Ramasamy,J., sp/jd

Crl.O.P.No.12490 of 2017 and Crl.M.P.Nos.8138 & 8139 of 2017

01.11.2021

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