Veeraputhiran vs The State Represented By
2022 Latest Caselaw 18074 Mad

                                                                            Crl.O.P.(MD) No.4596 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.4596 of 2020
                                                     and
                                    Crl.M.P.(MD) Nos.2604 and 2606 of 2020

                1. Veeraputhiran,

                2. Subash,

                3. Vignesh,

                4. Selva Bala,

                5. Shanthi,
                                                                                     : Petitioners

                                                      Vs

                1. The State represented by
                The Sub Inspector of Police,
                Thoothukudi South Police Station,
                Thoothukudi District.
                 Cr.No.101 of 2018

                2. Mani,
                                                                                  : Respondents


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

                this Court to call for the records pertaining to the case in C.C.No.278 of 2019

                1/4

https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.(MD) No.4596 of 2020


                on the file of the learned Judicial Magistrate No.1, Thoothukudi and quash the

                same.

                                      For Petitioners    : Mr.N.Dilip Kumar

                                      For R1              : Mr.Muthumanikkam
                                                           Government Advocate (Crl.Side)


                                                        ORDER

This Criminal Original Petition had been filed seeking to quash the case

in C.C.No.278 of 2019, on the file of the learned Judicial Magistrate No.1,

Thoothukudi.

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

Government Advocate (Crl.Side) appearing for the first respondent would

submit that after completion of trial, the case in C.C.No.278 of 2019 was

disposed of and the petitioners/accused Nos.1 to 5 were acquitted vide

judgment, dated 09.09.2022 and therefore, nothing survives for adjudication

in this petition.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.4596 of 2020

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

To

1. The Sub Inspector of Police, Thoothukudi South Police Station, Thoothukudi District.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.4596 of 2020

K.MURALI SHANKAR, J.

lr

Crl.O.P.(MD) No.4596 of 2020

07.12.2022

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