R.Muthu Krishnan vs The Inspector Of Police
2021 Latest Caselaw 22277 Mad

                                                                             Crl.O.P.(MD).No.3787 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 12.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                           Crl.O.P.(MD).No.3787 of 2019


                     1.R.Muthu Krishnan
                     2.M.Muthumanoharan
                     3.R.Bala Murugan
                     4.R.Muthuraja
                     5.S.Alagar Samy
                     6.R.Muthukumar                         ... Petitioners/Accused Nos.1 to 6

                                                           Vs.
                     1.The Inspector of Police,
                       H5, T.Vadipatti Police Station,
                       Madurai District.
                       (Crime No.268 of 2014)               ... 1st Respondent/Complainant

                     2.S.Rajendran                   ... 2nd Respondent/Defacto Complainant

                     3.R.Kannan
                     4.R.Prabakaran
                     5.D.Gopi                        ... 3 to 5 Respondents/Victims

                     PRAYER: Criminal Original Petition is filed under Section 482 of Criminal

                     Procedure Court, to call for the records pertaining to the impugned charge

                     sheet in S.C.No.271 of 2016, dated 23/09/2015, on the file of the III

                     Additional Sub-Court, Madurai for the alleged offences U/s.147, 148,

                     294(b) and 323, 324, 307 of IPC and Quash the same as illegal.
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                                                                                   Crl.O.P.(MD).No.3787 of 2019


                                        For Petitioner      : Mr.S.Louis
                                        For Respondents     : Mr.E.Antony Sahaya Prabahar
                                                                        for R1
                                                           Additional Public Prosecutor
                                                             Mr.S.S.Sundara Pandian for R2 to R5
                                                           ORDER

This petition has been filed seeking quashment of impugned charge

sheet in S.C.No.271 of 2016 dated 23/09/2015 on the file of the III

Additional Sub-Court, Madurai, for the alleged offences U/s.147, 148,

294(b) and 323, 324, 307 of IPC.

2.Today, the matter has been listed under the caption 'for reporting

compromise'. When the matter is taken up today for hearing, the learned

counsel for the petitioner submitted that the trial has been undertaken by the

trial Court and the case has been ended in acquittal by Judgment dated

24.07.2019 by III Additional Sub Judge, Madurai.

3.Since the case has been ended in acquittal, nothing survives in this

petition for further consideration and directions and the prayer sought for in

this petition has become infructuous.

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Crl.O.P.(MD).No.3787 of 2019

4.Accordingly, this criminal original petition is dismissed as

infructuous.

12.11.2021 Index : Yes/No Internet : Yes/No TM

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The III Additional Sub Judge, Madurai.

2.The Inspector of Police, H5, T.Vadipatti Police Station, Madurai District.

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

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Crl.O.P.(MD).No.3787 of 2019

G.ILANGOVAN. J.

TM

Crl.O.P.(MD).No.3787 of 2019

12.11.2021

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