Vasantha Kumar vs The Executive Magistrate Cum
2022 Latest Caselaw 7868 Mad

                                                                               Crl.O.P.(MD)No.14394 of 2021


                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.334 of 2020


                Vasantha Kumar                                            ... 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,
                   B4, Keerathurai 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 all for the records relating to the order passed in
                M.C.1196/Ni.Sa.NA and Tu.A/M.MA/2019 dated 20/01/2020 by the 1st
                respondent detaining the petitioner and to set aside the same as illegal.


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




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

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                                                                                Crl.O.P.(MD)No.14394 of 2021


                                                       ORDER

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

in M.C.1196/Ni.Sa.NA and Tu.A/M.MA/2019 dated 20/01/2020 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

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.

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

Crl.O.P.(MD)No.14394 of 2021

To:-

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

2. The Inspector of Police, B4, Keerathurai Police Station, Madurai City.

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

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

Crl.O.P.(MD)No.14394 of 2021

G.K.ILANTHIRAIYAN.J

pnn

JUDGMENT MADE IN Crl.R.C.(MD)No.334 of 2020

13.04.2022

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