Muruganandam @ Anandam vs The Union Territory Of Puducherry
2021 Latest Caselaw 18130 Mad

                                                                                Crl.OP.No.20630/2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED 03.09.2021

                                                          CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                          Crl.OP.No.20630/2015 & MP.No.1/2015

                                                   [Video Conferencing]

                     1.Muruganandam @ Anandam
                     2.Shanthi                                                         ... Petitioners

                                                           Versus

                     1.The Union Territory of Puducherry
                       rep.by the Inspector of Police
                       All Women Police Station
                       Puducherry.

                     2.Sheela                                                        ... Respondents

                     Prayer : -       Criminal Original Petition filed under Section 482 of Cr.P.C.,
                     to call for the records relating to impugned charge sheet/final report
                     No.29/2011 dated 14.10.2011 on the file of the 1st respondent, viz, the
                     Inspector of Police, All Women Police Station, Puducherry, pending on the
                     file of the learned Chief Judicial Magistrate at Puducherry in
                     CC.No.330/2011 and quash the same.




                                                              1


https://www.mhc.tn.gov.in/judis/
                                                                                 Crl.OP.No.20630/2015

                                     For Petitioners           :     Mr. Prakash Adiapadam
                                     For R1                    :     Mr.Balamurgane
                                                                     Public Prosecutor
                                                                     [Puducherry]


                                                           ORDER

(1) Mr.Balamurugane, learned Public Prosecutor [Puducherry] appearing

for the 1st respondent submitted that the petitioners/accused have been

acquitted by the learned Chief Judicial Magistrate, Puducherry vide

judgment dated 12.07.2017.

(2) Accordingly, the Criminal Original Petition stands dismissed as

nothing further survives for adjudication. Consequently, connected

miscellaneous petition is closed.

                                                                                          03.09.2021
                     AP
                     Internet        : Yes

                     To

1.The Inspector of Police Union Territory of Puducherry All Women Police Station Puducherry.

2.The Public Prosecutor Puducherry.

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.20630/2015

C.V.KARTHIKEYAN, J.,

AP

Crl.OP.No.20630/2015

03.09.2021

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