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Faizal Ali vs State Rep By
2021 Latest Caselaw 18363 Mad

Citation : 2021 Latest Caselaw 18363 Mad
Judgement Date : 7 September, 2021

Madras High Court
Faizal Ali vs State Rep By on 7 September, 2021
                                                                1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 07.09.2021

                                                             CORAM

                                    THE HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN

                                                  Crl.O.P.No.19418 of 2015
                                                              &
                                                  M.P.Nos.1, 2 & 3 of 2015

                     1.Faizal Ali
                     2.Mohamed Ismail
                     3.Mohar Nisha
                     4.Irphan                                                       ...Petitioners

                                                             Vs.

                     State rep by
                     The Inspector of Police,
                     All Women Police Station,
                     Nagapattinam,
                     Nagapattinam District.
                     (Crime No.2/14)                                                 .. Respondent

                     Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C., to
                     call for the records relating to C.C.No.6 of 2015 dated 12.01.2015 on
                     the file of the Judicial Magistrate No.II, Nagapattinam.

                                    For Petitioner           .. Mr.Y.Mohamed Ghouse
                                    For Respondent           .. Mr.E.Raj Thilak, G.A., (Crl.Side)

                                                             ORDER

Mr.Raj Thilak, learned Government Advocate and also

Mr.Y.Mohamed Ghouse, learned counsel for the petitioners submit that

the petitioners herein have been acquitted after due process in

C.C.No.6 of 2015 by Judicial Magistrate II, Nagapattinam by judgment

dated 27.3.2017.

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

C.V.KARTHIKEYAN,J

ssk/kbs

2. In view of the above, nothing survives in the Criminal Original

Petition and it is, accordingly, dismissed. The connected Miscellaneous

Petitions are closed.

07.09.2021

Index:Yes/No Internet:Yes/No ssk/kbs

To

1. Judicial Magistrate No.II, Nagapattinam.

2. The Inspector of Police, All Women Police Station, Nagapattinam, Nagapattinam District.

Crl.O.P.No.19418 of 2015 and M.P.Nos.1, 2 & 3 of 2015

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

 
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