Arunkumar vs State Rep.By
2022 Latest Caselaw 18057 Mad

                                                                          CRL.O.P.(MD).No.3191 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.3191 of 2020
                                                       and
                                        CRL.MP.(MD)Nos.1673 and 1674 of 2020

                     1.Arunkumar
                     2.Venkatesh @ Venkatesan
                     3.Ramachandiran
                     4.Barathan
                     5.Manikandan
                     6.Dharamaraj @ Raji
                     7.Shanmugil
                     8.Vignesh
                     9.Vivek                        : Petitioner/A5, A7, A9, A10, A12 to A16
                                                      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


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


                     1/4
                                                                                CRL.O.P.(MD).No.3191 of 2020




                     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 as against the
                     petitioners.


                                      For Petitioners    : Mr.J.William Christopher,

                                      For Respondents    : Mr.R.Sivakumar,
                                                          Government Advocate (Criminal Side)
                                                                             for R1.

                                                           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

petitioners herein, vide judgment dated 05.10.2021 and hence, nothing

survives for further adjudication in the petition.

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

CRL.O.P.(MD).No.3191 of 2020

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

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.3191 of 2020

K.MURALI SHANKAR, J.

das

CRL.O.P.(MD).No.3191 of 2020 and CRL.MP.(MD)Nos.1673 and 1674 of 2020

06.12.2022

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