Nadarajan vs The Inspector Of Police
2022 Latest Caselaw 7274 Mad

                                                                        Crl.O.P.(MD)No.6361 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 06.04.2022

                                                         CORAM:

                                  THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                            Crl.O.P.(MD)No.6361 of 2022


                1.Nadarajan
                2.Malliga
                3.Loganathan                                                     ...Petitioners
                                                           Vs.

                1.The Inspector of Police,
                  Melur Police Station,
                  Madurai District.
                  (Crime No.805/2016)

                2. The Village Administrative Officer,
                   Melur Town,
                   Melur,
                   Madurai District.                                               ... Respondents

                Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to call for
                the records relating to the FIR in Crime.No. 805 of 2016 dated 22/08/2016 on
                the file of the 1st respondent police and quash the same as against the petitioner /
                Accused No.1 to 3.
                                       For Petitioners    : Mr.S.Saravanakumar

                                       For Respondents : Mr.R.M.Anbunithi
                                                         Additional Public Prosecutor
                                                         (Criminal side) for R1 & R2

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                                                                         Crl.O.P.(MD)No.6361 of 2022




                                                       ORDER

This Criminal Original Petition has been filed to quash the FIR in Crime

No. 805 of 2016 dated 22.08.2016, on the file of the first respondent police.

2.The learned counsel appearing for the petitioners would submit that the

facts of the case are exactly similar to the case covered in the decision reported

in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of

Police Velayuthampalayam Police Station, Karur District] dated 20.09.2018

and in the case of Sri Raja vs Inspector of Police, Sivakasi Town Police

Station Virudhunagar District and other in batch of cases in Crl.O.P(MD)

No.7922 of 2019 dated 30.08.2019.

3. The learned Additional Public Prosecutor appearing for the respondents

Police would submit that the facts of the case are similar to the facts covered

under the Judgment referred above.

4.Heard the learned counsel appearing for the petitioner and the learned

Additional Public Prosecutor appearing for the respondents Police.

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Crl.O.P.(MD)No.6361 of 2022

5. Perused the materials on record.

6.The facts of this case is similar to the facts covered by the Judgment of

this Court reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The

Inspector of Police Velayuthampalayam Police Station, Karur District] dated

20.09.2018 and in case of Sri Raja vs Inspector of Police, Sivakasi Town

Police Station Virudhunagar District and other in batch of cases in

Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019. Accordingly, the

proceedings in FIR in Crime No. 805 of 2016 dated 22.08.2016, on the file of

the first respondent police, is hereby quashed insofar as the petitioner alone and

the Criminal Original Petition is allowed.

                                                                                06.04.2022
                Index             : Yes / No
                Internet          : Yes/ No
                PNM

                Note:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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Crl.O.P.(MD)No.6361 of 2022

To:

1.The Inspector of Police, Melur Police Station, Madurai District.

2. The Village Administrative Officer, Melur Town, Melur, Madurai District.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.O.P.(MD)No.6361 of 2022

G.K.ILANTHIRAIYAN,J.

PNM

ORDER IN

Crl.O.P.(MD)No.6361 of 2022

06.04.2022

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