Kanagaraj vs The Inspector Of Police
2022 Latest Caselaw 18076 Mad

                                                                              Crl.O.P.(MD) No.3862 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.3862 of 2020
                                                   and
                                  Crl.M.P.(MD) Nos.2087 and 2088 of 2020

                1. Kanagaraj,
                2. Shailaja,
                                                                                       : Petitioners

                                                       Vs

                1. The Inspector of Police,
                All Women Police Station,
                Thirumangalam,
                Madurai District.
                (Crime No.32/2018).

                2. Nithya,
                                                                                     : Respondents


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

                this Court to call for the records relating to the Charge Sheet in C.C.No.03 of

                2020 pending on the file of Judicial Magistrate Court, Thirumangalam, and

                quash the same as illegal so far as the petitioners are concerned.




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.(MD) No.3862 of 2020


                                      For Petitioners    : Mr.K.Gandhi
                                      For R1              : Mr.S.S.Madhavan
                                                           Government Advocate (Crl.Side)
                                      For R2              : Mr.S.Sades Kumar

                                                        ORDER

This Criminal Original Petition had been filed seeking to quash the

Charge Sheet in C.C.No.03 of 2020 pending on the file of Judicial Magistrate

Court, Thirumangalam, as against the petitioners.

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

appearing for the petitioners would submit that after completion of trial, the

accused persons were acquitted vide judgment dated 30.04.2021 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 lr

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.3862 of 2020

To

1. The Inspector of Police, All Women Police Station, Thirumangalam, Madurai 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.3862 of 2020

K.MURALI SHANKAR, J.

lr

Crl.O.P.(MD) No.3862 of 2020

07.12.2022

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