Kumar @ Pommai Kumar vs State By
2022 Latest Caselaw 7978 Mad

                                                                                     Crl.O.P.No.8664 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 18.04.2022

                                                             CORAM :

                      THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                   Crl.O.P.No.8664 of 2022
                                                             and
                                                   Crl.M.P.No.5043 of 2022

                Kumar @ Pommai Kumar                                                  ... Petitioner

                                                               Vs.
                State by:-
                The Inspector of Police,
                Thirupapuliyur Police Station,
                Cuddalore.                                           ... Respondent
                (Crime No.774 of 2021)
                PRAYER : Criminal Original Petition is filed under Section 482 Cr.P.C.,
                pleased to call for the records in Crime No.774 of 2021 pending on file of the
                Respondent Police and quash the same.
                                            For Petitioner     : Mr.A.P.Sathyamurthy
                                            For Respondent     : Mr.A.Gokulakrishnan
                                                                  Additional Public Prosecutor.

                                                             ORDER

This Criminal Original Petition has been filed to call for the records in

Crime No.774 of 2021, pending on file of the Respondent Police and quash the

same.

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

Crl.O.P.No.8664 of 2022

2. The learned counsel appearing for the petitioner would submit that

the facts of the case are similar to the case covered in the decision reported in

2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police

Velayuthampalayam Police Station, Karur District] dated 20.09.2018 and in

the case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station

Virudhunagar District and other in batch of cases in Crl.O.P(MD) No.7922

of 2019 dated 30.08.2019.

3. The learned Additional Public Prosecutor appearing for the

respondents would submit that the facts of the case are similar to the facts

covered under the Judgment referred above.

4. Heard the learned counsel and perused the materials available on

record.

5. The facts of this case is similar to the facts covered by the

Judgment of this Court reported in 2018 2 LW (Crl) 606 [Jeevanandham and

others vs. The Inspector of Police Velayuthampalayam Police Station, Karur

District] dated 20.09.2018 and in case of Sri Raja vs Inspector of Police, https://www.mhc.tn.gov.in/judis

Crl.O.P.No.8664 of 2022

Sivakasi Town Police Station Virudhunagar District and other in batch of

cases in Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019.

6. In view of the above, this Court is of the opinion that no useful

purpose will be served by keeping the proceedings pending in respect of all the

other accused also.

7. Accordingly, the Criminal Original Petition stands allowed and the

proceedings in Crime No.774 of 2021, pending on file of the Respondent Police,

is hereby quashed. Consequently, the connected miscellaneous petition is

closed.

18.04.2022

Index :Yes/No Internet:Yes/No ham/rgi

To

1. The Inspector of Police, Thirupapuliyur Police Station, Cuddalore.

2. The Public Prosecutor, High Court of Madras.

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

Crl.O.P.No.8664 of 2022

A.D.JAGADISH CHANDIRA.,J

ham/rgi

Crl.O.P.No.8664 of 2022 and Crl.M.P.No.5043 of 2022

18.04.2022

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