Suganthi vs State Rep.By
2022 Latest Caselaw 18056 Mad

                                                                              CRL.O.P.(MD).No.3240 of 2020


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 06.12.2022

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             CRL.O.P.(MD).No.3240 of 2020
                                                         and
                                          CRL.MP.(MD)Nos.1708 and 1709 of 2020

                     Suganthi                                                        : Petitioner/A1
                                                          Vs.


                     1.State rep.by
                       The Inspector of Police,
                       Fort Police Station,
                       Trichy City.
                       Crime No.1320 of 2017.                         :1st Respondent /Complainant

                     2.Seetharaman,
                       Inspector of Police,
                       Fort Police Station,
                       Trichy.                                        : Respondent/Defacto
                                                                                  Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C, to
                     call for the records pertaining to P.R.C.No.191 of 2019 on the file of the
                     learned Judicial Magistrate No.I, Trichy, in connection with Crime No.1320
                     of 2017 on the file of the first respondent and quash the same.


                                     For Petitioner    : Mr.J.William Christopher,

                                     For Respondent    : Mr.R.Sivakumar,
                                                         Government Advocate (Criminal Side)
                                                                             for R1.
https://www.mhc.tn.gov.in/judis


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                                                                                CRL.O.P.(MD).No.3240 of 2020



                                                           ORDER

The Criminal Original Petition is filed seeking order to quash the

case in P.R.C.No.191 of 2019 on the file of the learned Judicial Magistrate

No.I, Trichy, in connection with Crime No.1320 of 2017 on the file of the

first respondent.

2.Today (i.e. 06.12.2022) when the matter is taken up for hearing, the

learned Government Advocate (Criminal Side) appearing for the State

would submit that the above case was committed to the Sessions Court in

S.C.No.21 of 2021 and after trial, the accused were acquitted, including the

petitioner herein, vide judgment dated 05.10.2021 and hence, nothing

survives for further adjudication in the petition.

3. Recording the said submission made by the learned Government

Advocate (Criminal Side), this Criminal Original Petition is dismissed as

infructuous. Consequently, connected Miscellaneous Petitions are closed.

06.12.2022

das

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

CRL.O.P.(MD).No.3240 of 2020

To

1.The Judicial Magistrate No.I, Trichy.

2. The Inspector of Police, Fort Police Station, Trichy City.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

CRL.O.P.(MD).No.3240 of 2020

K.MURALI SHANKAR, J.

das

CRL.O.P.(MD).No.3240 of 2020 and CRL.MP.(MD)Nos.1708 and 1709 of 2020

06.12.2022

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