A.Abdul Jameel vs Salma
2021 Latest Caselaw 18255 Mad

                                                                                 Crl.OP.No.13972/2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED 06.09.2021

                                                            CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                        Crl.OP.No.13972/2015 & M.P.Nos.1&2/2015

                                                    [Video Conferencing]

                     1.A.Abdul Jameel
                     2.V.A.Anwar
                     3.A.Tahira
                     4.A.Shamim Banu
                     5.A.Zubaida                                                          ...Petitioners

                                                             Versus
                     Salma                                                               ...Respondent


                     Prayer : -       Criminal Original Petition filed under Section 482 of Cr.P.C to

                     call for the records in connection with the C.C.No.960/2015 on the file of

                     the Learned X-Metropolitan Magistrate, Egmore, Chennai and quash the

                     same.

                                      For Petitioners           :     Mr.S.P.Vijendran

                                      For Respondent            :     M/s.Shaik Mehrunisa




                                                               1


https://www.mhc.tn.gov.in/judis/
                                                                                    Crl.OP.No.13972/2015

                                                           ORDER

(1) The learned counsel for the petitioners states that the trial in

CC.No.960/2015 had ended in acquittal vide judgment dated

13.03.2020.

(2) The learned counsel for the respondent also affirmed that fact. But,

also additionally stated that unfortunately the respondent had also

expired.

(3) Hence, nothing survives for adjudication in this petition.

Accordingly, the same is dismissed. Consequently, connected

miscellaneous petition is closed.

                                                                                             06.09.2021
                     AP
                     Internet        : Yes

                     To

1.The X-Metropolitan Magistrate, Egmore, Chennai.

2.The Public Prosecutor High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.13972/2015

C.V.KARTHIKEYAN, J.,

AP

Crl.OP.No.13972/2015

06.09.2021

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