Rajaji vs State Rep. By
2021 Latest Caselaw 22815 Mad

                                                                                     Crl.O.P.(MD)No.4758 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED: 22.11.2021

                                                             CORAM:

                                     THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                                 Crl.O.P.(MD) No.4758 of 2019

                     Rajaji                                             ... Petitioner/Sole Accused

                                                                 Vs.
                     1.State rep. by
                       The Sub-Inspector of Police,
                       Kuruvikulam Police Station,
                       Tirunelveli District.
                       In Crime No.238 of 2018.                   .. 1st Respondent/Complainant

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

                     PRAYER: Criminal Original Petition is filed under Section 482 of Cr.P.C,

                     to call for the records pertaining to the case in Crime No.238 of 2018 on the

                     file of the first respondent and quash the same.

                                        For Petitioner       : Mr.K.Samidurai
                                        For Respondents      : Mr.E.Antony Sahaya Prabahar for R1
                                                            Additional Public Prosecutor

                                                              Mr.T.Jayanthi for R2

                                                            ORDER

This petition has been filed seeking quashment of FIR in Crime No.

238 of 2018 on the file of the first respondent.

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

Crl.O.P.(MD)No.4758 of 2019

2.When the matter is taken up for hearing, the learned Additional

Public Prosecutor submitted that after completing the investigation, final

report was filed before the learned Judicial Magistrate, Sankarankoil and it

was taken cognizance in C.C.No.130 fo 2019 and after full trial, this

petitioner was acquitted by the Judgment dated 24.05.2019. So nothing

survives in this petition for further consideration in this petition. The prayer

sought for in this petition has become infructuous.

3.In view of the submission made by the learned Additional Public

Prosecutor, this criminal original petition is dismissed as infructuous.

22.11.2021 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 Sub-Inspector of Police, Kuruvikulam Police Station, Tirunelveli District.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.4758 of 2019

G.ILANGOVAN. J.

TM

Crl.O.P.(MD)No.4758 of 2019

22.11.2021

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