L. David vs The State Of Tamilnadu
2022 Latest Caselaw 8796 Mad

                                                                            Crl.O.P.No.9571 of 2016 and
                                                                                Crl.M.P.No.4944 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 26.04.2022

                                                     CORAM
                                  THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                               Crl.O.P.No.9571 of 2016
                                                         and
                                               Crl.M.P.No.4944 of 2016

                     1.L. David
                     2.Rengarajan
                     3.G. Padmanaban                                        ... Petitioners

                                                          Vs.

                     1.The State of Tamilnadu,
                       Rep. by its Inspector of Police,
                       Mangalamedu Police Station,
                       Perambalur District.

                     2.Ammasi                                               ... Respondents

                     Prayer: Criminal Original Petition is filed under Section 482 of Criminal
                     Procedure Code, to call for the records in Cr.M.P.No.1738 of 2016 passed
                     by the learned Judicial Magistrate, Perambalur dated 05.03.2016 and set
                     aside the same as illegal in the light of judgment rendered by the Hon'ble
                     Supreme Court reported in 2015(3) CTC Pg.No.103.




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.No.9571 of 2016 and
                                                                                     Crl.M.P.No.4944 of 2016




                                  For Petitioners   : No Appearance

                                  For Respondents : Mr.R.Murthi,
                                                    Government Advocate
                                                    No Appearance for R2


                                                      ORDER

When the matter was taken up on 20.04.2022, there was no

representation for the petitioner. Therefore, the matter was posted on

22.04.2022 under the caption "for dismissal". Today also there is no

representation for the petitioner. Therefore, this petition is dismissed.

Consequently, connected miscellaneous petition is closed.

26.04.2022 AT Index: Yes/No

To

1.The Judicial Magistrate, Perambalur.

2.The Inspector of Police, Mangalamedu Police Station, Perambalur District.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.9571 of 2016 and Crl.M.P.No.4944 of 2016

G.CHANDRASEKHARAN,J.

AT

Crl.O.P.No.9571 of 2016 and Crl.M.P.No.4944 of 2016

26.04.2022

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