Madras High Court
Raviraja vs The State Represented By on 20 April, 2022
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.04.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD) No.7256 of 2022
and
Crl.M.P(MD) No.4972 of 2022
1.Raviraja
2.Ragupathi
3.Bhuvaneswaran
4.Rajendran
5.Sivasakthi
6.Sivakumar
7.Mani
8.Thanappathi
9.Subramanian
10.Senthilkumar ... Petitioners/
Accused Nos.1 to 10
Vs.
1.The State represented by
The Inspector of Police,
Mayanoor Police Station,
Karur District.
(Crime No.72 of 2018) ... 1st Respondent/
Complainant
2.Ravichandran,
The Inspector of Police,
Mayanoor Police Station,
Karur District. ... 2nd Respondent/
Defacto Complainant
https://www.mhc.tn.gov.in/judis
2
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call for
the records pertaining to the FIR in Crime No.72 of 2018 dated 05.04.2018 on
the file of the first respondent police and quash the same insofar as the
petitioners are concerned.
For Petitioners : Mr.L.Prabakaran
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor for R.1
ORDER
This petition has been filed seeking direction to quash the FIR in
Crime No. 72 of 2018, dated 05.04.2018 on the file of the first respondent
police.
2. The learned counsel appearing for the petitioners would submit that
the facts of the case are exactly 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 first
respondent would submit that the facts of the case are similar to the facts
covered under the Judgment referred above.
https://www.mhc.tn.gov.in/judis
4. Heard the learned counsel appearing for the petitioners and the
learned Additional Public Prosecutor appearing for the first respondent.
5. Perused the materials on record.
6. 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, 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. Accordingly, the proceedings in Crime No.72 of 2018
on the file of the first respondent police is hereby quashed insofar as the
petitioners alone and the Criminal Original Petition is allowed. Consequently,
connected miscellaneous petition is closed.
20.04.2022
Internet:Yes
Index:Yes/No
Speaking/Non speaking order
mga
https://www.mhc.tn.gov.in/judis
G.K.ILANTHIRAIYAN.J.,
mga
To
1.The Inspector of Police,
Mayanoor Police Station,
Karur District.
2.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
Crl.O.P.(MD) No.7256 of 2022
and
Crl.M.P(MD) No.4972 of 2022
20.04.2022
https://www.mhc.tn.gov.in/judis
