N.Aslam vs State Rep. By
2021 Latest Caselaw 18463 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.26095 of 2015
                                                 and M.P.No.1 of 2015


                      N.Aslam                                                .. Petitioner/Accused-
                      2

                                                          Vs.

                      1. State rep. By
                         The Inspector of Police,
                         Krishnagiri Town Police Station,
                         Krishnagiri District.
                         (Crime No.882 of 2014)                         ..
                      Respondent/Complainant

                      2. Subramanian,
                         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 Crime No.882 of 2014,
                      pending on the file of the first respondent.

                                   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 petitioner/A2 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 petition is closed.

08.09.2021

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

To

1. The Inspector of Police, Krishnagiri Town Police Station, Krishnagiri District. (Crime No.882 of 2014)

2. Subramanian, Sub-Inspector of Police, Special Wing, Krishnagiri.

C.V.KARTHIKEYAN,J

http://www.judis.nic.in

grs/kbs

Crl.O.P.No.26095 of 2015 and M.P.No.1 of 2015

08.09.2021

http://www.judis.nic.in