Dr.K.Rayar vs The Station House Officer
2021 Latest Caselaw 19678 Mad

                                                                                Crl.OP.No.19669/2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED 24.09.2021

                                                             CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                          Crl.OP.No.19669/2015 & MP.No.1/2015

                                                       [Video Conferencing]

                     Dr.K.Rayar                                                         ... Petitioner

                                                             Versus

                     The Station House Officer
                     Taluk Police Station
                     Villupuram Taluk
                     Villupuram District.                                             ... Respondent

                     Prayer : -       Criminal Original Petition filed under Section 482 of Cr.P.C.,
                     to call for the records and quash the charge sheet and all further proceedings
                     in CC.No.30/2013 on the file of the Chief Judicial Magistrate at
                     Villupuram.

                                      For Petitioner             :    No appearance

                                      For Respondent             :    Mr.E.Raj Thilak
                                                                      Government Advocate
                                                                      [Crl.Side]




                                                                1


https://www.mhc.tn.gov.in/judis/
                                                                                 Crl.OP.No.19669/2015

                                                           ORDER

(1) Nothing further survives for adjudication in the present petition since

after trial, the learned Chief Judicial Magistrate, Villupuram, had

acquitted the accused by judgment dated 05.02.2021.

(2) recording that particular information given by the learned Additional

Public Prosecutor, the Criminal Original Petition stands dismissed.

Consequently, connected miscellaneous petition is closed.

                                                                                           24.09.2021
                     AP
                     Internet        : Yes

                     To

1.The Judicial Magistrate Villupuram.

2.The Station House Officer Taluk Police Station Villupuram Taluk Villupuram District.

3.The Public Prosecutor High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.19669/2015

C.V.KARTHIKEYAN, J.,

AP

Crl.OP.No.19669/2015

24.09.2021

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