Sinthiya vs State Of Tamil Nadu
2022 Latest Caselaw 7851 Mad

                                                                                 Crl.O.P.No.5347 of 2016


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 13.04.2022

                                                               CORAM :

                                     The Hon'ble Mr.JUSTICE G.CHANDRASEKHARAN


                                                     Crl.O.P. No.5347 of 2016
                                                   and Crl.M.P.No.2749 of 2016


                     Sinthiya                                                      .. Petitioner

                                                                 -vs-

                     1. State of Tamil Nadu,
                        Rep. by Inspector of Police,
                        W7, All Women Police Station,
                        Anna Nagar, Chennai 600 040.
                        (Crime No.9/2014)

                     2. Sheeba                                                     .. Respondents



                                  Petition filed under Section 482 Cr.P.C. to quash the proceedings
                     in C.C.No.821 of 2015 on the file of V Metropolitan Magistrate,
                     Egmore, Chennai 600 008.


                                  For Petitioner           :      Mr.G.Ravikumar

                                  For Respondents          :      Mr.R.Murthi
                                                                  Govt. Advocate (Crl.Side) for R-1

                                                           :      No appearance for R-2

                                                               *****




https://www.mhc.tn.gov.in/judis
                                                                                    Crl.O.P.No.5347 of 2016



                                                            ORDER

This petition is filed to call for the records in C.C.No.821 of 2015

on the file of V Metropolitan Magistrate, Egmore, Chennai and to quash

the same.

2. When the matter is taken up, learned counsel for the

petitioner submitted that this petition has become infructuous for the

reason that the trial in the said case has been completed and the

accused were convicted by judgment dated 31.10.2018.

3. In view of the conviction of the accused, including the

petitioner herein, nothing survives in this petition. The Criminal

Original Petition is, accordingly, dismissed as infructuous.

Consequently, Crl.M.P.No.2749 of 2016 is also dismissed.

                                                                                             13.04.2022

                     Index              : Yes/No

                     sra

https://www.mhc.tn.gov.in/judis Crl.O.P.No.5347 of 2016

To

1. The Inspector of Police, W7, All Women Police Station, Anna Nagar, Chennai 600 040.

2. The Public Prosecutor, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.5347 of 2016

G.Chandrasekharan, J.

(sra)

Crl.O.P.No.5347 of 2016

13.04.2022

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