K.Udayakumar vs The State By Inspector Of Police
2021 Latest Caselaw 20100 Mad

                                                                               Crl.OP.No.14429 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED 30.09.2021

                                                             CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                     Crl.OP.No.14429 of 2017 & Crl.MP.No.9149 of 2017

                                                       [Video Conferencing]

                     K.Udayakumar                                                        ... Petitioner

                                                             Versus

                     1.The State by Inspector of Police,
                       District Crime Branch/
                       Anti Land Grabbing Special Wing,
                       Coimbatore,
                       Crime No.63/2014
                       Coimbatore District.

                     2.K.Thirumurthy                                                  ... Respondents

                     Prayer : - Criminal Original Petition filed under Section 482 of Cr.P.C.,
                     to call for the records relating to the FIR in Crime No.63/2014 on the file of
                     the 1st respondent police, quash the same.

                                      For Petitioner             :    Mr.R.T.Vishnu
                                                                      for N.Manokaran
                                      For R1                     :    Mr.E.Raj Thilak
                                                                      Additional Public Prosecutor
                                      For R2                     :    Ms.W.R.Shubashini



                                                                1


https://www.mhc.tn.gov.in/judis/
                                                                              Crl.OP.No.14429 of 2017


                                                          ORDER

Even there is no appearance on behalf of the petitioner, in view of an

order passed in Crl.O.P.Nos.6572 and 6633 of 2021 by my learned brother

Mr.Justice M.Nirmal Kumar on 13.09.2021, I am of the firm opinion of the

present petition should not be kept any further on the board of this Court.

2.The present petition has been filed to quash the FIR in Crime No.63

of 2014 on the file of the 1st respondent / District Crime Branch, Anti Land

Grabbing Special Wing, Coimbatore. Further developments had taken place

and after investigation, the 1st respondent had filed final report and the same

had been taken cognizance as C.C.No.215 of 2020 by the learned Judicial

Magistrate, Mettupalayam. Seeking to quash the said calendar case, the

petitioner herein / A2 and another individual D.Muthusamy had filed the

Crl.O.P.Nos.6572 and 6633 of 2021 before this Court. A learned Single

Judge after considering all the arguments and referring to a series of

judgments had finally, dismissed the petition and quashed further

proceedings in C.C.No.215 of 2917 as against the present petitioner / A2

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.14429 of 2017

there by allowing Crl.O.P.No.6572 of 2021. The petition filed on behalf of

D.Muthusamy in Crl.O.P.No.6633 of 2021 was dismissed.

3.A direction was given by the learned Single Judge that the trial

court should be given priority and concluded within a period of six months.

The said order was passed on 13.09.2021. The said order is directly binding

on all the parties. In view of that particular development, nothing further

survives. The present Criminal Original Petition is dismissed. Consequently,

the connected miscellaneous petition is closed.

                                                                                      30.09.2021
                     smv
                     Internet        : Yes

                     To

                     1.The Inspector of Police,
                       District Crime Branch/
                       Anti Land Grabbing Special Wing,
                       Coimbatore,
                       Crime No.63/2014
                       Coimbatore District.

                     2.The Public Prosecutor
                       High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.14429 of 2017

C.V.KARTHIKEYAN, J.,

smv

Crl.OP.No.14429 of 2017

30.09.2021

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