Murugesan vs State Rep. By
2021 Latest Caselaw 22816 Mad

                                                                                     Crl.O.P.(MD)No.4413 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.4413 of 2019

                     Murugesan                                                 ... Petitioner

                                                                Vs.
                     1.State rep. by
                       The Inspector of Police,
                       Nerkuppai Police Station,
                       Sivagangai District.
                       In Crime No.66 of 2016.                         .. 1st Respondent/Complainant

                     2.Nithyaa                             .. 2nd Respondent/Defacto Complainant

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

                     to call for the records relating to the impugned Charge Sheet in S.C.No.136

                     of 2018 on the file of the learned Chief Judicial Magistrate, Sivagangai.

                                       For Petitioner       : Mr.Pandikannan
                                       For Respondents      : Mr.E.Antony Sahaya Prabahar
                                                           Additional Public Prosecutor

                                                           ORDER

This petition has been filed seeking quashment of impugned Charge

Sheet in S.C.No.136 of 2018 on the file of the learned Chief Judicial

Magistrate, Sivagangai.

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

Crl.O.P.(MD)No.4413 of 2019

2.Even though the matter has been listed under the caption 'for

compromise', the learned Additional Public Prosecutor submitted that after

full trial, this petitioner was acquitted by the learned Chief Judicial

Magistrate, Sivagangai in S.C.No.136 of 2018 by the Judgment dated

27.08.2019. Hence, the matter has become infructuous.

3.In view of the above, 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 Chief Judicial Magistrate, Sivagangai.

2.The Inspector of Police, Nerkuppai Police Station, Sivagangai District.

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

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

Crl.O.P.(MD)No.4413 of 2019

G.ILANGOVAN. J.

TM

Crl.O.P.(MD)No.4413 of 2019

22.11.2021

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