R.S.Bharathi vs The State Rep. By
2021 Latest Caselaw 22296 Mad

                                                                                   Crl.O.P.No.7000 of 2020

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 12.11.2021

                                                            CORAM

                             THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                                     Crl.O.P.No.7000 of 2020
                                                   and Crl.M.P.No.3814 of 2020
                     R.S.Bharathi                                                    ... Petitioner
                                                               Vs.
                     1.The State rep. by
                       The Inspector of Police,
                       E-3, Teynampet Police Station,
                       Chennai – 600 018.
                     2.Kalyana Sundaram                                   ... Respondents
                     PRAYER: Criminal Original Petition is filed under Section 482 of the
                     Code of Criminal Procedure, to call for the records FIR in Crime No.119
                     of 2020 on the file of the first respondent police and quash the same.
                                  For Petitioner            : Mr.Sai Sunder for
                                                              Mr.R.Girirajan
                                  For R1                    : Mr.A.Damodaran
                                                              Additional Public Prosecutor
                                  For R2                    : Mr.Hasan Mohamed Jinnah
                                                             *****
                                                            ORDER

This Criminal Original Petition is filed to call for the records FIR

in Crime No.119 of 2020 on the file of the first respondent police and

quash the same.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7000 of 2020

2.The petitioner is an accused in Crime No.119 of 2020 came to be

registered for offence under Sections 3(1)(u) and 3(1)(v) of Scheduled

Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 has

filed the above said quash petition.

3.The learned Additional Public Prosecutor submits that on

completion of investigation in Crime No.119 of 2020, charge sheet in

Spl.C.C.No.1 of 2020 was filed before the Special Court No.1 for trial of

cases relating to MPs' and MLAs' of Tamil Nadu, Chennai on

03.11.2020. The petitioner earlier filed a quash petition in

Crl.O.P.No.20070 of 2020 before this Court seeking quashing of the

charge sheet in Spl.C.C.No.1 of 2020 and the same was dismissed by this

Court on 22.02.2021. Against which the petitioner had preferred a

SLP(Crl.).No.2153 of 2021 in Criminal Appeal No.635 of 2021. The

Hon'ble Apex Court by Judgment dated 19.07.2021, had setaside the

order of this Court dated 22.02.2021 and quashed the charge sheet dated

03.11.2020 in Spl.C.C.No.1 of 2020 on the file of the Special Court

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7000 of 2020

No.1, for trial of cases relating to MPs' and MLAs' of Tamil Nadu,

Chennai.

4.In view of the same, nothing survives for adjudication in this

petition. Hence, this Criminal Original Petition stands dismissed.

Consequently, the connected miscellaneous petition stands closed.

12.11.2021 Index: Yes/No Internet: Yes/No ah

To

1.The Special Judge, Special Court No.1, for trial of cases relating to MPs' and MLAs' of Tamil Nadu, Chennai.

2.The Inspector of Police, E-3, Teynampet Police Station, Chennai – 600 018.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7000 of 2020

M.NIRMAL KUMAR, J.

ah

Crl.O.P.No.7000 of 2020 and Crl.M.P.No.3814 of 2020

12.11.2021

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