Madras High Court
K.Saran Raj vs State Represented By on 24 February, 2022
Crl O.P.No.4194 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.02.2022
CORAM :
THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.4194 of 2022
and Crl.M.P.No.2096 of 2022
K.Saran Raj ... Petitioner
Vs.
State Represented By,
Inspector of Police,
Sirkazhi Police Station,
Mayiladuthurai District.
(Crime No.210 of 2017) ... Respondent
PRAYER: The Criminal Original Petition filed under Section 482 of Code of
Criminal Procedure pleased to call for the records in Crime.No.210 of 2017 on
the file of the first respondent Inspector of Police, Sirkazhi Police Station,
Mayiladuthurai District for the offence under section 143 & 188 of IPC and
quash the same.
For Petitioner : Mr.R.Rajesh Vivekananthan
For Respondent : Mr.A.Gokulakrishnan
Additional Public Prosecutor
1/4
https://www.mhc.tn.gov.in/judis
Crl O.P.No.4194 of 2022
ORDER
The petition has been filed seeking to call for the records in Crime.No.210
of 2017 on the file of the first respondent Inspector of Police, Sirkazhi Police
Station, Mayiladuthurai District for the offence under section 143 & 188 of IPC
and quash the same.
2. The learned counsel appearing for the petitioner would submit that the
facts of the case are similar to the case covered in the decision reported in 2018 2
LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police
Velayuthampalayam Police Station, Karur District] dated 20.09.2018 and in
the case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station
Virudhunagar District and other in batch of cases in Crl.O.P(MD) No.7922
of 2019 dated 30.08.2019.
3. The learned Additional Public Prosecutor appearing for the respondent
would submit that the facts of the case are similar to the facts covered under the
Judgment referred above.
https://www.mhc.tn.gov.in/judis
Crl O.P.No.4194 of 2022
4. Heard the learned counsel and perused the materials on available on
record.
5. The facts of this case is similar to the facts covered by the Judgment of
this Court reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The
Inspector of Police Velayuthampalayam Police Station, Karur District] dated
20.09.2018 and in case of Sri Raja vs Inspector of Police, Sivakasi Town
Police Station Virudhunagar District and other in batch of cases in
Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019.
6. In view of the above, this Court is of the opinion that no useful purpose
will be served by keeping the FIR pending in respect of all the other accused
also.
7. Accordingly, the Criminal Original Petition stands allowed and the
proceedings in Crime No. 210 of 2017 dated 18.04.2017 on the file of the first
respondent Inspector of Police, Sirkazhi Police Station, Mayiladuthurai District
https://www.mhc.tn.gov.in/judis
Crl O.P.No.4194 of 2022
A.D.JAGADISH CHANDIRA,J.
rgi/ham
in respect of all the accused stands quashed. Consequently, connected
miscellaneous petition is closed.
24.02.2022
rgi/ham
Index :Yes/No
Internet:Yes/No
To
1. The Inspector of Police,
Sirkazhi Police Station,
Mayiladuthurai District.
2. The Public Prosecutor,
High Court, Madras.
Crl.O.P.No.4194 of 2022
and Crl.M.P.No.2096 of 2022
https://www.mhc.tn.gov.in/judis
