P.Subramanian vs The Inspector Of Police
2021 Latest Caselaw 21664 Mad

                                                                              Crl.O.P.No.8271 of 2017

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED : 28.10.2021
                                                  CORAM
                                 The Hon'ble Mr.Justice Krishnan Ramasamy

                                                   Crl.O.P.No.8271 of 2017
                                                            and
                                                   Crl.M.P.No.5938 of 2017


                      P.Subramanian                                                       Petitioner

                                                          Vs

                      1.The Inspector of Police
                        E-2, Royapettah Police Station,
                        Chennai.

                      2.Tmt.Usha Sekar
                      3.P.B.Sekar
                      4.M.Sekar                                                        Respondents


                      Prayer : Petition filed under Section 482 of Code of Criminal Procedure to
                      direct the 1st respondent to send the Original Certified copy of the sale
                      Agreement dated 08.04.2008 for forensic examination in C.C.1288 of 2011.
                                  For Petitioner       : M/S.K.Sivakumar, No appearance
                                  For Respondent-1 : Mr.L.Baskaran, Govt. Advocate (Crl. Side)
                                  For Respondent-2 : Proof not filed.



                      1/4




http://www.judis.nic.in
                                                                                 Crl.O.P.No.8271 of 2017

                                                         O R D ER

                            When the matter is taken up for hearing today, none appeared for the

                      petitioner.



                            2. The Mr.L.Baskaran, learned Government Advocate (Crl. Side)

                      appearing for the first respondent/Police submitted that the petitioner is

                      acquitted from all the charges vide judgment, in C.C.No.1288 of 2011, dated

                      28.02.2020, passed by the learned XVIII Metropolitan Magistrate, Chennai,

                      and in this regard, he also produced a copy of the Daily Status report.



                            3. In view of the above submission made by the learned Government

                      Advocate (Crl. Side), this Criminal Original Petition is closed as nothing

                      survives for adjudication in this case. Consequently, connected miscellaneous

                      petition is closed.


                                                                                           28.10.2021

                      Speaking/Non-speaking Order
                      jd/sd

                      2/4




http://www.judis.nic.in
                                                          Crl.O.P.No.8271 of 2017




                      To


                      1. The Inspector of Police
                        E-2, Royapettah Police Station,
                        Chennai.

                      3. The Public Prosecutor,
                         High Court, Madras.




                      3/4




http://www.judis.nic.in
                                  Crl.O.P.No.8271 of 2017

                            Krishnan Ramasamy , J.

jd/sd

Crl.O.P.No.8271 of 2017 and Crl.M.P.No.5938 of 2017

28.10.2021

http://www.judis.nic.in