Shanthi vs The Inspector Of Police
2022 Latest Caselaw 18075 Mad

                                                                            Crl.O.P.(MD) No.4473 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.4473 of 2020
                                                    and
                                   Crl.M.P.(MD) Nos.2522 and 2523 of 2020

                1. Shanthi,
                2. Ilakkiya,
                3. Malar,
                                                                                     : Petitioners

                                                      Vs

                1. The Inspector of Police,
                All Women Police Station,
                Thanjavur District.
                FIR in Crime No.3 of 2019.

                2. Geetha,
                                                                                  : Respondents


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

                this Court to call for the records pertaining to the C.C.No.211 of 2019, on the

                file of the learned Judicial Magistrate No.I, Thanjavur and quash the same as

                against the petitioners.




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https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P.(MD) No.4473 of 2020


                                      For Petitioners    : Mr.A.Arun Prasad
                                      For R1              : Mr.S.S.Madhavan
                                                           Government Advocate (Crl.Side)

                                                        ORDER

This Criminal Original Petition had been filed seeking to quash the

charge sheet in C.C.No.211 of 2019, on the file of the learned Judicial

Magistrate No.I, Thanjavur.

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

appearing for the petitioners would submit that the parties had arrived at

compromise and on that basis, the accused persons were acquitted vide

judgment, dated 26.04.2022 and that 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 lr

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.4473 of 2020

To

1. The Inspector of Police, All Women Police Station, Thanjavur 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.4473 of 2020

K.MURALI SHANKAR, J.

lr

Crl.O.P.(MD) No.4473 of 2020

07.12.2022

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