Thirumurugan @ Kattari vs The Executive Magistrate Cum
2022 Latest Caselaw 7867 Mad

                                                                           Crl.R.C.(MD) No.386 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.386 of 2020


                 Thirumurugan @ Kattari                               ... Petitioner/Defendant

                                                          Vs.

                 1. The Executive Magistrate cum
                    Deputy Commissioner of Police,
                    Law & Order,
                    Madurai City.


                 2. The State represented by
                    The Inspector of Police,
                    B3, Theppakulam Police Station,
                    Madurai City.                               ...2nd Respondent/Complainant


                 Prayer : This Criminal Revision has been filed under Section 397 r/w 401 of
                 Criminal Procedure Code, to call for the records relating to the order passed in
                 M.C.1545/Ni.Sa.NA and Ka.Tu.A/M.MA/2019 dated 08.06.2020 by the 1st
                 respondent detaining the petitioner, and to set aside the same as illegal.



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https://www.mhc.tn.gov.in/judis
                                                                            Crl.R.C.(MD) No.386 of 2020



                                  For Petitioner          : Mr.V.Vishnu
                                  For Respondents         : Mr.M.Aasha
                                                            Government Advocate (Criminal Side)
                                                            for R1 & R2

                                                       ORDER

This Criminal Original Petition has been filed to quash the order passed in

M.C.1545/Ni.Sa.NA and Ka.Tu.A/M.MA/2019 dated 08.06.2020 by the 1st

respondent detaining the petitioner and to 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.

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

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.386 of 2020

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 Executive Magistrate cum Deputy Commissioner of Police, Law & Order, Madurai City.

2. The Inspector of Police, B3, Theppakulam Police Station, Madurai City.

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

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.386 of 2020

G.K.ILANTHIRAIYAN.J

pnn

JUDGMENT MADE IN Crl.R.C.(MD)No.386 of 2020

13.04.2022

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