Madras High Court
Manikandan vs The Inspector Of Police on 29 April, 2022
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.04.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD).No.8243 of 2022
and
Crl.M.P(MD)No.5572 of 2022
1. Manikandan
2. Nambiyar
3. Kathik Kannan
4. Joshaprajan
5. Aasai
6. Rajaguru
7. Sentamil
8. Muniyappan
9. Jeyameena
10.Maruthu
11.Pandi
12.Karthikeyan
13. Vignesh
14. Anitha
15. Santhiya ...Petitioners
Vs.
1. The Inspector of Police
Periyur Police Station
Periyur, Madurai District
2.Mahendran
Sub Inspector of Police
Saptur Police Station
Saptur,Madurai District ... Respondents
https://www.mhc.tn.gov.in/judis
2
PRAYER: This Criminal Original Petition has been filed under Section 482 of
Criminal Procedure Code, to call for the records pertaining to the First Information
Report in Crime No.2831 of 2020 on the file of the first respondent police and quash
the same as illegal as against the petitioners/accused No.6,10, 23,30, 32,33, 37,56,
65,89, 90,122,123,134 and 113.
For Petitioners : Mr.Mohamed Yusuf
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed to quash the proceedings in
Crime No.2831 of 2020 on the file of the 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 respondent
would submit that the facts of the case are similar to the facts covered under the
https://www.mhc.tn.gov.in/judis
Judgment referred above.
4.Heard the learned counsel appearing for the petitioners and the learned
Additional Public Prosecutor appearing for the 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.2831 of 2020 on the file of the respondent police is hereby
quashed insofar as the petitioners alone and the Criminal Original Petition is allowed.
Consequently, connected miscellaneous petition is closed.
Index : Yes / No 29.04.2022
Internet : Yes / No
aav
To
1. The Inspector of Police
Periyur Police Station
Periyur, Madurai 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.8243 of 2022
and
Crl.M.P(MD)No.5572 of 2022
29.04.2022
https://www.mhc.tn.gov.in/judis
