Nithin Chandran vs The Inspector Of Police
2022 Latest Caselaw 8829 Mad

                                                            1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 26.04.2022

                                                          CORAM:

                                  THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                              Crl.O.P.(MD).No.7709 of 2022
                                                           and
                                              Crl.M.P(MD)No.5255 of 2022

                Nithin Chandran                                                    ...Petitioner

                                                             Vs.

                1. The Inspector of Police
                  Manavalakurichi Police Station
                  Kanyakumari District

                2. Syed Hussain
                   Inspector of Police
                   Manavalakurichi Police Station
                   Kanyakumari District                                            ... Respondents


                PRAYER: This Criminal Original Petition has been filed under Section 482 of
                Criminal Procedure Code, to call for the records in respect of Crime No.30 of 2018 on
                the file of the first respondent and quash the same/A5 in so far as the petitioner is
                concerned.




                                        For Petitioner       : Mr.D.Venkatesh
                                        For Respondents      : Mr.R.M.Anbunithi
                                        No.1                   Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis
                                                                 2




                                                             ORDER

This Criminal Original Petition has been filed to quash the proceedings in

Crime No.30 of 2018 on the file of the respondent police.

2.The learned counsel appearing for the petitioner 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 respondent

would submit that the facts of the case are similar to the facts covered under the

Judgment referred above.

4.Heard the learned counsel appearing for the petitioner and the learned

Additional Public Prosecutor appearing for the respondent.

5. Perused the materials on record.

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

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.30 of 2018 on the file of the respondent police is hereby

quashed insofar as the petitioner alone and the Criminal Original Petition is allowed.

Consequently, connected miscellaneous petition is closed.

                Index                : Yes / No                                          26.04.2022
                Internet           : Yes / No
                aav

                To

                1. The Inspector of Police
                  Manavalakurichi Police Station
                  Kanyakumari District

                2. The Additional Public Prosecutor,

Madurai Bench of Madras High Court, Madurai.

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

G.K.ILANTHIRAIYAN,J.,

aav

Crl.O.P.(MD).No.7709 of 2022 and Crl.M.P(MD)No.5255 of 2022

26.04.2022 https://www.mhc.tn.gov.in/judis