Velankanni vs The Sub Divisional Magistrate/
2022 Latest Caselaw 7835 Mad

                                                                       Crl.R.C.(MD) No.560 of 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 13.04.2022

                                                      CORAM:


                                  THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                             Crl.R.C.(MD)No.560 of 2020


                 Velankanni                                           ... Petitioner/Detenue

                                                        Vs.


                 1. The Sub Divisional Magistrate/
                    The Revenue Divisional Officer,
                    Dindigul,
                    Dindigul District.

                 2. The Inspector of Police,
                    Town South Police Station,
                    Dindigul District.

                 3. The Inspector of Police,
                    Dhadikombu Police Station,
                    Dindigul District.

                 4. The Superintendent of Police,
                    Madurai Central Prison,
                    Madurai District.                                        ...Respondents




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                            Crl.R.C.(MD) No.560 of 2020



                 Prayer : This Criminal Revision has been filed under Section 397 r/w 401 of
                 Criminal Procedure Code, to call for the records connected with the order passed
                 by the Respondent No.1 in M.C.No.194 of 2019 A1 dated 02.09.2020 and set
                 aside the same as illegal.


                                  For Petitioner         : Mr.R.Alagumani
                                  For Respondents        : Mr.M.Aasha
                                                           Government Advocate (Criminal Side)
                                                           for R1 to R4



                                                       ORDER

This Criminal Revision Petition has been filed to call for the records

connected with the order passed by the Respondent No.1 in M.C.No.194 of 2019

A1 dated 02.09.2020 and set aside the same as illegal.

2. The learned counsel for the petitioner submitted that the prayer sought

for in this petition has become infructuous.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.560 of 2020

3. Recording the said submission of the learned counsel for the petitioner,

this Criminal Revision Petition is dismissed as infructuous.

                                                                                         13.04.2022

                 Index            : Yes / No
                 Internet         : Yes/ No

                 pnn

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 Sub Divisional Magistrate/ The Revenue Divisional Officer, Dindigul, Dindigul District.

2. The Inspector of Police, Town South Police Station, Dindigul District.

3. The Inspector of Police, Dhadikombu Police Station, Dindigul District.

4. The Superintendent of Police, Madurai Central Prison, Madurai District.

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

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.560 of 2020

G.K.ILANTHIRAIYAN.J

pnn

JUDGMENT MADE IN Crl.R.C.(MD)No.560 of 2020

13.04.2022

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