Citation : 2022 Latest Caselaw 7747 Mad
Judgement Date : 12 April, 2022
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.04.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD).No.6781 of 2022
and
Crl.M.P(MD)No.4683 of 2022
1. Rajendran
2. Raviraja
3. Bhuvaneswaran
4. Saravanamoorthy
5. Rameshbabu
6. Vadivel
7. Elangovan
8. Vishvanath
9. Saravanan
10. Baskar ...Petitioners
Vs.
1. The Inspector of Police
Karur Town Police Station
Karur District
2. Rajendran ... Respondents
PRAYER: This Criminal Original Petition has been filed under Section 482 of
Criminal Procedure Code, to call for the records pertaining to the FIR in Crime No.
157 of 2017 on the file of the respondent police and quash the same.
For Petitioners : Mr.L.Prabakaran
For Respondents : Mr.R.M.Anbunithi
No.1 Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
2
ORDER
This Criminal Original Petition has been filed to quash the proceedings in
Crime No. 157 of 2017 on the file of the 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 respondent
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 petitioners and the learned
Additional Public Prosecutor appearing for the respondent.
5. Perused the materials on record.
https://www.mhc.tn.gov.in/judis
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 Crime No. 157 of 2017 on the file of the respondent police is hereby
quashed insofar as the petitioners alone and the Criminal Original Petition is allowed.
Consequently, connected miscellaneous petition is closed.
Index : Yes / No 12.04.2022
Internet : Yes / No
aav
To
1. The Inspector of Police
Karur Town Police Station
Karur District
2. The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis
G.K.ILANTHIRAIYAN,J.,
aav
Crl.O.P.(MD).No.6781 of 2022 and Crl.M.P(MD)No.4683 of 2022
12.04.2022 https://www.mhc.tn.gov.in/judis
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