K.V.Rajadurai vs The Inspector Of Police
2022 Latest Caselaw 7373 Mad

                                                                          CRL OP(MD). No.6465 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 07.04.2022

                                                       CORAM:

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

                                            CRL OP(MD). No.6465 of 2022
                                                        &
                                             Crl.M.P(MD)No.4479 of 2022

                     K.V.Rajadurai                                              ... Petitioner

                                                          Vs

                     1. The Inspector of Police,
                        Samayanallur Police Station,
                        Samayanallur,
                        Madurai.
                        (Crime No.1599 of 2020)

                     2. Subramani                                              ... Respondents

                     PRAYER :- This Criminal Original Petition filed under Section 482
                     Cr.P.C.to call for the records relating to the FIR in Crime No.1599 of
                     2020 on the file of 1st Respondent Police Samayanallur Police Station,
                     Madurai District and Quash the same in so for as Petitioner concern.

                                      For petitioner : Mr.B.Vinothkumar

                                      For Respondent : Mr.R.M.Anbunithi,
                                              R1       Additional Public Prosecutor



                     1/5

https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.6465 of 2022


                                                           ORDER

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

Crime No. 1599 of 2020 dated 08.09.2020, on the file of the first

respondent police.

2.The learned counsel appearing for the petitioner 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

respondent 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

https://www.mhc.tn.gov.in/judis CRL OP(MD). No.6465 of 2022

learned Additional Public Prosecutor appearing for the respondent

Police.

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. 1599 of 2020 dated 08.09.2020, on the

file of the first respondent police, is hereby quashed insofar as the

petitioner alone and the Criminal Original Petition is allowed.

Consequently, connected miscellaneous petition is closed.

                                                                                          07.04.2022
                     Index              : Yes / No
                     Internet           : Yes/ No
                     PNM

https://www.mhc.tn.gov.in/judis CRL OP(MD). No.6465 of 2022

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.

TO

1. The Inspector of Police, Samayanallur Police Station, Samayanallur, Madurai.

(Crime No.1599 of 2020)

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

https://www.mhc.tn.gov.in/judis CRL OP(MD). No.6465 of 2022

G.K.ILANTHIRAIYAN,J.

PNM

ORDER IN CRL OP(MD). No.6465 of 2022 & Crl.M.P(MD)No.4479 of 2022

Date : 07/04/2022

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