N.Aslam vs State Rep. By
2021 Latest Caselaw 18459 Mad

                                                                1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:08.09.2021

                                                          CORAM

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

                                                 Crl.O.P.No.26116 of 2015
                                               and M.P.Nos.1 and 2 of 2015


                     N.Aslam                                                 .. Petitioner/Accused-3

                                                          Vs.

                     1. State rep. By
                        The Inspector of Police,
                        Krishnagiri Town Police Station,
                        Krishnagiri District.
                        (Crime No.880 of 2014)                           .. Respondent/Complainant

                     2. Sultan Basha,
                        Sub-Inspector of Police,
                        Special Wing,
                        Krishnagiri.                         .. 2nd Respondent/Defacto Complainant



                     Prayer: Criminal Original Petition filed under Section 482 Cr.P.C., to call
                     for the records and quash all further proceedings in C.C.No.141 of 2015,
                     pending on the file of the Judicial Magistrate No.I, Krishnagiri.

                                     For Petitioner       .. Mr.A.E.Lakshmi Narayanan

                                     For R1               .. Mr.E.Raj Thilak
                                                             Government Advocate (Criminal Side)


https://www.mhc.tn.gov.in/judis/
                                                              2

                                                          ORDER

It is informed that petitioner/A3 has been acquitted of all charges by

judgment, dated 20.09.2018 by learned Judicial Magistrate No.I,

Krishnagiri. Hence, nothing further survives for adjudication.

2. Therefore, this Criminal Original Petition is dismissed.

Consequently, the connected miscellaneous petitions are closed.

08.09.2021

Index:Yes/No Internet:Yes/No grs/kbs

To

1. The Judicial Magistrate No.I, Krishnagiri.

2. The Inspector of Police, Krishnagiri Town Police Station, Krishnagiri District. (Crime No.880 of 2014)

3. Sultan Basha, Sub-Inspector of Police, Special Wing, Krishnagiri.

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

C.V.KARTHIKEYAN,J

grs/kbs

Crl.O.P.No.26116 of 2015 and M.P.Nos.1 and 2 of 2015

08.09.2021

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