Pugalendhiran vs State Represented By
2022 Latest Caselaw 10244 Mad

                                                                              Crl.O.P.No.28468 of 2018
                                                                          and Crl.M.P.No.16564 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 15.06.2022

                                                       CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                Crl.O.P.No.28468 of 2018
                                              and Crl.M.P.No.16564 of 2018

                     Pugalendhiran                                       ...Petitioner/A2
                                                          Vs.
                     1.State represented by
                       The Inspector of Police,
                       Paramathy Police Station,
                       Namakkal District.
                       (in Crime No.530/2011)                            ... 1st Respondent/
                                                                                  Complainant

                     2.R.Raja                                            ... 2nd Respondent/
                                                                         Defacto Complainant

                     PRAYER: This Criminal Original Petition has been filed under Section
                     482 of Cr.P.C, to call for the records relating to charge sheet in
                     S.T.C.No.1213/2018 on the file of the learned Judicial Magistrate,
                     Paramathy, Namakkal District and to quash the same.


                                    For Petitioner   : No appearance
                                    For R1           : Mr.C.E.Pratap
                                                        Government Advocate (Crl.Side)
                                    For R2           : No appearance



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                               Crl.O.P.No.28468 of 2018
                                                                           and Crl.M.P.No.16564 of 2018

                                                        ORDER

This Criminal Original Petition has been filed to quash the

charge sheet in S.T.C.No.1213/2018, on the file of the learned Judicial

Magistrate, Paramathy, Namakkal District.

2.The learned Government Advocate (Crl.Side) appearing for

the first respondent would submit that in the case filed against the

petitioner herein/second accused in STC.No.1213 of 2018, on the file of

the learned Judicial Magistrate, Paramathy, judgment has been

pronounced on 17.03.2022, wherein, the petitioner herein/second accused

was not pleaded guilty for the offence under Section 294(b), 506(i) of

IPC and he was acquitted under Section 255(1) of Cr.P.C. Hence, he

would submit that there is nothing survives in this petition for further

adjudication.

3.In view of the above, this Criminal Original Petition stands

dismissed. Consequently, connected miscellaneous petition is closed.

15.06.2022 Internet : Yes dua

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

Crl.O.P.No.28468 of 2018 and Crl.M.P.No.16564 of 2018

To

1.The Inspector of Police, Paramathy Police Station, Namakkal District.

2.Judicial Magistrate, Paramathy, Namakkal District.

3.The Public Prosecutor, High Court, Madras.

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

Crl.O.P.No.28468 of 2018 and Crl.M.P.No.16564 of 2018

RMT.TEEKAA RAMAN, J.

dua

Crl.O.P.No.28468 of 2018 and Crl.M.P.No.16564 of 2018

15.06.2022

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