Kamesh vs State By
2021 Latest Caselaw 18256 Mad

                                                                                 Crl.OP.No.10409/2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 06.09.2021

                                                          CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                        Crl.OP.No.10409/2015 & M.P.Nos.1&2/2015

                                                   [Video Conferencing]

                     Kamesh                                                             ... Petitioner

                                                           Versus

                     1. State by,
                        The Inspector of Police
                        W8, All Women Police Station,
                        Thirumangalam,
                        Chennai-101.

                     2. Thanikachalam

                     3. Sharulatha                                                   ... Respondents



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

                     call for the records relating to S.C.No.46/2015 on the file of the Learned

                     Mahila Court, Chennai and quash the same.




                                                              1


https://www.mhc.tn.gov.in/judis/
                                                                                 Crl.OP.No.10409/2015

                                     For Petitioner           :     Mr.S.K.Sasindaran

                                     For R1                   :     Mr.E.Raj Thilak
                                                                    Govt. Advocate [Crl.Side]

                                     For R2&R3                :     P.Gopiraja


                                                          ORDER

(1) Mr.E.Raj Thilak, learned Government Advocate [Crl.Side] appearing

for the 1st respondent would submit that the accused have been

acquitted of all charges in SC.No.46/2015 vide judgment dated

08.10.2018, which Sessions Case was pending on the file of the

Mahila Court at Chennai.

(2) Recording the said submission, the present Criminal Original Petition

stands dismissed. Consequently, connected miscellaneous petitions

are closed.

                                                                                         06.09.2021
                     AP
                     Internet        : Yes

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.10409/2015

To

1. The Judge, Mahila Court, Chennai.

2. The Inspector of Police W8, All Women Police Station, Thirumangalam, Chennai-101.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.10409/2015

C.V.KARTHIKEYAN, J.,

AP

Crl.OP.No.10409/2015

06.09.2021

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