N.Aslam vs State Rep. By
2021 Latest Caselaw 18462 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.26106 of 2015
                                             and M.P.Nos.1 and 2 of 2015


                      N.Aslam                                                   .. Petitioner/Accused-
                      2

                                                         Vs.

                      1. State rep. By
                         The Inspector of Police,
                         Krishnagiri Town Police Station,
                         Krishnagiri District.
                         (Crime No.878 of 2014)                            ..
                      Respondent/Respondent

                      2. Jayakumar,
                         Sub-Inspector of Police,
                         Special Wing,
                         Krishnagiri.                                 .. 2nd
                      Respondent/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.140 of 2015,
                      pending on the file of the Judicial Magistrate No.I, Krishnagiri.

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


http://www.judis.nic.in
                                      2

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




http://www.judis.nic.in
                                                            3

                                                         ORDER

It is informed that the petitioner/A2 has been acquitted of all charges

by judgment, dated 20.09.2018 by the 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.878 of 2014)

3. Jayakumar, Sub-Inspector of Police, Special Wing, Krishnagiri.

http://www.judis.nic.in

C.V.KARTHIKEYAN,J

grs/kbs

Crl.O.P.No.26106 of 2015 and M.P.Nos.1 and 2 of 2015

08.09.2021

http://www.judis.nic.in