Madras High Court
R.Ramarajan vs The State Of Tamil Nadu on 11 April, 2022
Crl.O.P.No.6167 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.04.2022
CORAM
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.(MD).No.6167 of 2022
and
Crl.M.P.(MD).Nos.4281 and 4282 of 2022
R.Ramarajan,
S/o.Ramaiah ... Petitioner
Vs
1.The State of Tamil Nadu,
Represented by,
The Inspector of Police,
Thennilai Police Station,
Karur District.
2.Ulaganathan,
Flying Squad (FST-14),
134-Aravakurichi Assembly Constituency,
Block Development Officer,
Kadavur, Karur District. ... Respondents
Prayer: This Criminal Original Petition has been filed under Section 482 of
Criminal Procedure Code, to call for the records in S.T.C.No.613 of 2020, on
the file of the Judicial Magistrate Court No.1, Karur, Karur District and quash
the same.
For Petitioner : Mr.K.Prabakar
For Respondents : Mr.A.Gokulakrishnan
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.6167 of 2022
ORDER
This Criminal Original Petition has been filed, to call for the
records in S.T.C.No.613 of 2020, on the file of the Judicial Magistrate Court
No.1, Karur, Karur District and quash the same.
2. The learned counsel appearing for the petitioner would submit
that the facts of the case are 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 Crl.O.P(MD).No.7922 of 2019 etc
batch dated 30.08.2019.
3. Mr.A.Gokulakrishnan, learned Additional Public Prosecutor
appearing for the respondents would submit that the facts of the case are similar
to the facts covered under the Judgment referred above.
4. Heard both sides and perused the materials available on record.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.6167 of 2022
5. 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 the case of Sri Raja vs Inspector of Police,
Sivakasi Town Police Station Virudhunagar District and other in
Crl.O.P(MD).No.7922 of 2019 etc batch dated 30.08.2019.
6. In view of the above, no useful purpose will be served by
allowing the proceedings to be continued against the accused. This Criminal
Original Petition stands allowed and considering the facts and submissions, the
proceedings in S.T.C.No.613 of 2020 on the file of the Judicial Magistrate Court
No.1, Karur, Karur District is hereby quashed in respect of the petitioner.
Consequently, connected Criminal Miscellaneous Petitions are closed.
11.04.2022
Index : Yes / No
Internet : Yes / No
Speaking/Non-speaking order
rgm/arb
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.6167 of 2022
A.D.JAGADISH CHANDIRA,J.
rgm/arb
To
1.The Judicial Magistrate Court No.1,
Karur, Karur District.
2.The Inspector of Police,
Thennilai Police Station,
Karur District.
3.The Public Prosecutor,
High Court of Madras.
Crl.O.P.(MD).No.6167 of 2022
and
Crl.M.P.(MD).Nos.4281 and 4282 of 2022
11.04.2022
https://www.mhc.tn.gov.in/judis
