Selvi vs The State Represented By
2022 Latest Caselaw 9934 Mad

                                                                                 Crl.O.P.No.20854 of 2018
                                                                    and Crl.M.P.Nos.11282 & 11283 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 13.06.2022

                                                       CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                               Crl.O.P.No.20854 of 2018
                                         and Crl.M.P.Nos.11282 & 11283 of 2018

                     Selvi                                         ... Petitioner/Accused
                                                           Vs.
                     The State represented by,
                     The Inspector of Police,
                     Prohibition Enforcement Wing,
                     (PEW) Polur, Police Station,
                     Polur, Tiruvannamalai District.
                     Crime No.460 of 2017                          ... Respondent/Complainant


                     PRAYER: This Criminal Original Petition has been filed under Section
                     482 of Cr.P.C, to call for the records in STC.No.774 of 2018, on the file
                     of the Judicial Magistrate, Polur and quash the same.


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



                                                        ORDER

This Criminal Original Petition has been filed against the

STC.No.774 of 2018, on the file of the Judicial Magistrate, Polur.

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

Crl.O.P.No.20854 of 2018 and Crl.M.P.Nos.11282 & 11283 of 2018

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

the respondent would submit that the judgment has already been

pronounced in STC.No.774 of 2018, on the file of the learned Judicial

Magistrate, Polur, dated 11.02.2021, wherein, the petitioner

herein/accused was pleaded guilty for the offence under Section 4(1)(a) of

Tamil Nadu Prohibition Act and he was convicted for the above said

offence and sentenced to pay a fine of Rs.1,000/- in default to undergo

one month simple imprisonment. Hence, he would submit that there is

nothing survives in this petition for further adjudication.

3.In view of the submissions made by the learned Government

Advocate (Crl.Side), this Criminal Original Petition stands dismissed.

Consequently, connected miscellaneous petitions are closed.

13.06.2022

Internet : Yes dua

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

Crl.O.P.No.20854 of 2018 and Crl.M.P.Nos.11282 & 11283 of 2018

To

1.The Inspector of Police, Prohibition Enforcement Wing, (PEW) Polur, Police Station, Polur, Tiruvannamalai District.

2.The Judicial Magistrate, Polur.

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

Crl.O.P.No.20854 of 2018 and Crl.M.P.Nos.11282 & 11283 of 2018

RMT.TEEKAA RAMAN, J.

dua

Crl.O.P.No.20854 of 2018 and Crl.M.P.Nos.11282 & 11283 of 2018

13.06.2022

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