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Mohamed Rafiq vs M.P.Jayakumar
2022 Latest Caselaw 18071 Mad

Citation : 2022 Latest Caselaw 18071 Mad
Judgement Date : 7 December, 2022

Madras High Court
Mohamed Rafiq vs M.P.Jayakumar on 7 December, 2022
                                                                            Crl.O.P.(MD) No.9206 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 07.12.2022

                                                   CORAM:

                         THE HONOURABLE MR. JUSTICE K.MURALI SHANKAR

                                       Crl.O.P.(MD) No.9206 of 2020
                                                   and
                                  Crl.M.P.(MD) Nos.4318 and 4319 of 2020

                Mohamed Rafiq,
                                                                                      : Petitioner

                                                     Vs

                M.P.Jayakumar,
                                                                                   : Respondent


                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying

                this Court to call for the petition is S.T.C No 66 of 2020, on the file of the

                learned Judicial Magistrate, Periyakulam and quash the same.



                                  For Petitioner     : Mr.G.Mohan Kumar




                1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P.(MD) No.9206 of 2020


                                                      ORDER

This Criminal Original Petition had been filed seeking to quash the

charge sheet in S.T.C No 66 of 2020, on the file of the learned Judicial

Magistrate, Periyakulam.

2.Today, when the matter is taken up for hearing, the learned Counsel

appearing for the petitioner would submit that the case in S.T.C.No.66 of

2020 was disposed of vide judgment, dated 29.01.2021 and therefore, nothing

survives for adjudication in this petition.

3.Recording the said submission, this Criminal Original Petition stands

dismissed as infructuous. Consequently, connected miscellaneous petitions

are closed.

07.12.2022

Internet:Yes Index:Yes/No Speaking/Non speaking order lr

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.9206 of 2020

To

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.9206 of 2020

K.MURALI SHANKAR, J.

lr

Crl.O.P.(MD) No.9206 of 2020

07.12.2022

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

 
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