Mohammadhu Meera vs The State
2022 Latest Caselaw 1300 Mad

                                                                          Crl.OP(MD) No.17857 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 27.01.2022

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                          CRL.OP(MD)No.17857 of 2019
                                                      and
                                          Crl.M.P(MD) No.10487 of 2019

                     1. Mohammadhu Meera
                     2. M.Rahimadhu Beevi
                     3. M.Rokina Begam
                     4. K.G.S.Imran Kan                     ... Petitioners/ Accused No.2 to 5

                                                          -vs-

                     1. The State, Represented through
                        The Sub -Inspector of Police,
                        All Women Police Station,
                        Tirunelveli.
                        (Crime No.10 of 2018)              .... 1st respondent/ Complainant

                     2. Rubiya Banu                   ... 2nd Respondent/Defacto Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     call for the records pertaining to the impugned final report made in C.C.No.
                     537 of 2019 on the file of the Additional Mahila Court, Tirunelveli and
                     quash the same in so far as the petitioners are concerned.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                Crl.OP(MD) No.17857 of 2019


                                     For Petitioners     : Mr.P.R.Prithiviraj
                                     For R1              : Mr.M.Muthumanikkam
                                                           Government Advocate (Crl Side)
                                     For R2              : Mr.S.M.A.Jinnah

                                                             ORDER

This Criminal Original Petition has been filed seeking orders to call

for the records pertaining to the impugned final report made in C.C.No.537

of 2019 pending on the file of the Additional Mahila Court, Tirunelveli and

quash the same.

2. When the matter was taken up for hearing on 10.01.2022, the

learned Government Advocate (Criminal side) submitted that the second

respondent/de-facto complainant has turned hostile and at that time, the

learned counsel for the petitioners sought time for getting instructions.

3. When the matter is taken up for hearing today, the learned

Government Advocate (Crl Side) would submit that the trial Court has

examined 12 witnesses and now the case stands posted for pronouncing

judgment on 04.02.2022. The learned counsel for the petitioners would

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.17857 of 2019

submit that the submission of the learned Government Advocate may be

recorded. Since the Additional Mahila Court, Tirunelveli, after completing

the trial has adjourned the matter for judgment, nothing survives for further

adjudication in this petition.

4. Recording the above submissions, this Criminal Original Petition

is dismissed as infructuous. Consequently, the connected Criminal

Miscellaneous Petition is closed.

                                                                                       27.01.2022
                     Index     : Yes / No
                     Internet : Yes / No
                     ebsi
                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1. The Sub -Inspector of Police, All Women Police Station, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis Crl.OP(MD) No.17857 of 2019

K.MURALI SHANKAR,J.

ebsi

CRL.OP(MD)No.17857 of 2019 and Crl.M.P(MD) No.10487 of 2019

27.01.2022

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