Anushya Marry vs State Represented By
2022 Latest Caselaw 18153 Mad

                                                                              CRL.O.P.(MD).No.21432 of 2022


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 13.12.2022

                                                              CORAM

                                  THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                               CRL.O.P.(MD).No.21432 of 2022


                     Anushya Marry                                          : Petitioner

                                                        Vs.


                     State represented by
                     The Inspector of Police,
                     Town South Police Station,
                     Thanjavur City,
                     In Crime No.382/2011.                                  : Respondent

                     PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C, to
                     direct I Additional District and Sessions Judge (PCR), Thanjavur to receive
                     the application filed under Section 173(8) Cr.P.C.,           praying for further
                     investigation.


                                     For Petitioner     : Mr.R.Maheswaran


                                     For Respondent    : Mr.R.Sivakumar
                                                         Government Advocate (Criminal Side)




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


                     1/4
                                                                               CRL.O.P.(MD).No.21432 of 2022


                                                            ORDER

The Criminal Original Petition is filed seeking a direction to the Ist

Additional District and Sessions Judge (PCR), Thanjavur to receive the

application filed under Section 173(8) Cr.P.C., praying for further

investigation.

2. When the matter is taken up for hearing today (13.12.2022), the

learned Counsel for the petitioner would submit that the trial court, after

completing the trial, has pronounced the judgment in S.C.No.311 of 2017 on

30.11.2022 and as such, nothing survives for further adjudication in this

petition.

3. Recording the submission made by the learned Counsel for the

petitioner, this Criminal Original Petition is dismissed as infructuous.

13.12.2022

SSL

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

CRL.O.P.(MD).No.21432 of 2022

To

1. I Additional District and Sessions Court (PCR), Thanjavur.

2. The Inspector of Police, Town South Police Station, Thanjavur City,

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

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

CRL.O.P.(MD).No.21432 of 2022

K.MURALI SHANKAR, J.

SSL

CRL.O.P.(MD).No.21432 of 2022

13.12.2022

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