Balamurugan vs The Sub-Inspector Of Police
2021 Latest Caselaw 20715 Mad

                                                                           Crl.O.P.(MD).No.5058 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 07.10.2021

                                                         CORAM

                                   THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                Crl.O.P.(MD)No.5058 of 2021

                     1.Balamurugan


                     [email protected]                ... Petitioners/Accused Nos.1&2

                                                            Vs.

                     1.The Sub-Inspector of Police,
                       Muthiahpuram Police Station,
                       Thoothukudi District,
                       (Ref.Cr.No.26 of 2015).      ...1st Respondent/Complainant

                     2.Sasikumar                          ... 2nd Respondent/Defacto Complainant



                     PRAYER:            Criminal Original Petition filed under Section 482 of

                     Criminal Procedure Code, to call for the records pertaining to the case in

                     C.C.No.5/2016, on the file of the Learned Judicial Magistrate No.II,

                     Thoothukudi and quash the same and all further proceedings.

                               For Petitioner      : Mr.D.Shanmugaraja Sethupathi

                               For R1              : Mr.K.Sanjai Gandhi
                                                    Government Advocate


https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                           Crl.O.P.(MD).No.5058 of 2021


                                                        ORDER

(This petition is heard through video conference)

This petition has been filed seeking quashment of C.C.No.5/2016,

on the file of the Learned Judicial Magistrate No.II, Thoothukudi.

2.Today, when the matter is taken up for hearing, the learned

counsel for the petitioner submitted that the Judgment has been

pronounced by the learned Judicial Magistrate in above said case on

21.09.2021, wherein, the petitioners were acquitted from the case. Hence,

the prayer sought for in this petition has become infructuous.

3.Recording the submission made by the learned counsel for the

petitioner, this Criminal Original Petition is dismissed as infructuous.

07.10.2021

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.

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

Crl.O.P.(MD).No.5058 of 2021

To

1.The Judicial Magistrate No.II, Thoothukudi.

2.The Sub-Inspector of Police, Muthiahpuram Police Station, Thoothukudi 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.5058 of 2021

G.ILANGOVAN,J.

TM

Crl.O.P.(MD)No.5058 of 2021

07.10.2021

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