Mohammed Asmi @ Abdul Labeer vs State Rep.By
2022 Latest Caselaw 18090 Mad

                                                                              CRL.O.P.(MD).No.4739 of 2021



                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 08.12.2022

                                                               CORAM

                                  THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                               CRL.O.P.(MD).No.4739 of 2021
                                                          and
                                               CRL.MP.(MD)No.2687 of 2021

                     1.Mohammed Asmi @ Abdul Labeer
                     2.Tajudeen
                     3.Mohamed Banu
                     4.Sheik Dawood                                                  : Petitioners
                                                         Vs.


                     State rep.by
                     The Inspector of Police,
                     All Women Police Station Cantonment,
                     Trichy.
                     Crime No.10 of 2016.                                              : Respondent

                     PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C, to
                     call for the records pertaining to the order dated 09.02.2021 made in
                     Crl.M.P.No.1874 of 2020 in C.C.No.73 of 2016 on the file of the Judicial
                     Magistrate cum Additional Mahila Court, Tiruchirappalli and set aside the
                     same.
                                     For Petitioners     : No Appearance

                                     For Respondent     : Mr.M.Muthumanikkam,
                                                          Government Advocate (Criminal Side)
https://www.mhc.tn.gov.in/judis
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                                                                               CRL.O.P.(MD).No.4739 of 2021




                                                          ORDER

This Criminal Original Petition has been filed, invoking Section 482

Cr.P.C., seeking orders to call for the records pertaining to the order, dated

09.02.2021 made in Crl.M.P.No.1874 of 2020 in C.C.No.73 of 2016 on the

file of the Judicial Magistrate cum Additional Mahila Court, Tiruchirappalli

and set aside the same.

2. Today (i.e. 08.12.2022) when the matter is taken up for hearing,

there is no representation for the petitioners.

3. The learned Government Advocate (Criminal Side) appearing for

the State would submit that the learned Judicial Magistrate cum Additional

Mahila Court, Tiruchirappalli, has passed the judgment dated 02.08.2021,

acquitting the accused including the petitioner herein under Section 248(1)

of Cr.P.C and as such, nothing survives for further adjudication in the

petition.

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

CRL.O.P.(MD).No.4739 of 2021

4. Recording the said submission made by the learned Government

Advocate (Criminal Side), this Criminal Original Petition is dismissed as

infructuous. Consequently, connected Miscellaneous Petition is closed.

08.12.2022

das

To

1.The Judicial Magistrate cum Additional Mahila Court, Tiruchirappalli.

2.The Inspector of Police, All Women Police Station Cantonment, Trichy.

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

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

CRL.O.P.(MD).No.4739 of 2021

K.MURALI SHANKAR, J.

das

CRL.O.P.(MD).No.4739 of 2021 and CRL.MP.(MD)No.2687 of 2021

08.12.2022

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