M/S.Prabhu Ram Buildings Pvt.Ltd vs The Inspector Of Police
2022 Latest Caselaw 7859 Mad

                                                                      Crl.R.C.(MD) No.731 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.731 of 2020


                 M/s.Prabhu Ram Buildings Pvt.Ltd.,
                 represented by K.Jeyaprakash                                  ... Petitioner


                                                         Vs.

                 1. The Inspector of Police,
                    B-1, Vilakuthun Police Station,
                    Madurai.

                 2. V.E.Kesavan

                 3. V.E.Hariharan

                 4. V.E.Narayanan

                 5. V.E.Ramkumar

                 6. V.E.Jamuna
                  (R2 to R6 as per order of this Court
                  order dated 03.03.2021)                                    ...Respondents




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                            Crl.R.C.(MD) No.731 of 2020

                 Prayer : This Criminal Revision has been filed under Section 397 r/w 401 of
                 Criminal Procedure Code, to set aside the order dated 28.02.2020 made in C.M.P
                 No.967 of 2020 on the file of learned Judicial Magistrate No.1, at Madurai and
                 direct the respondent police, B-1, Vilakuthun Police Station, Madurai to register
                 the complaint, investigate and submit report to this Court.


                                  For Petitioner          : Mr.D.Arun Kumar
                                  For Respondents         : Mr.M.Aasha
                                                            Government Advocate (Criminal Side)
                                                            for R1
                                                          : No appearance for R2 to R6


                                                       ORDER

This Criminal Original Petition has been filed to set aside the order dated

28.02.2020 made in C.M.P No.967 of 2020 on the file of learned Judicial

Magistrate No.1, at Madurai and direct the respondent police, B-1, Vilakuthun

Police Station, Madurai to register the complaint, investigate and submit report to

this Court.

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.731 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 Inspector of Police, B-1, Vilakuthun Police Station, Madurai.

2. The Judicial Magistrate No.1, at Madurai.

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

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.731 of 2020

G.K.ILANTHIRAIYAN.J

pnn

JUDGMENT MADE IN Crl.R.C.(MD)No.731 of 2020

13.04.2022

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