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Sivasuresh vs State Represented By
2022 Latest Caselaw 4022 Mad

Citation : 2022 Latest Caselaw 4022 Mad
Judgement Date : 2 March, 2022

Madras High Court
Sivasuresh vs State Represented By on 2 March, 2022
                                                                               Crl.O.P.No.3347 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 02.03.2022

                                                         CORAM :

                      THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                              Crl.O.P.No.3347 of 2022
                                                       and
                                          Crl.M.P.Nos.1545 & 1547 of 2022

                Sivasuresh                                                     ... Petitioner

                                                           Vs.

                1. State represented by,
                   The Inspector of Police,
                   Meetupalayam Police Station,
                   Meetupalayam.
                2. Arumuganainar. M,
                   Sub-Inspector of Police,
                   Meetupalayam Police Station,
                   Meetupalayam.                                               ... Respondents

                PRAYER: Criminal Original Petition is filed under Section 482 Cr.P.C.,
                pleased to call for the records in C.C.No.101 of 2017 on file of the learned
                Judicial Magistrate, Meetupalayam and quash the same.


                                        For Petitioner     : Mr.N.R.Elango, Senior Counsel
                                                            for Mr.Aswin Prasanna
                                        For Respondents : Mr.A.Gokulakrishnan
                                                          Additional Public Prosecutor.


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

                1/4
                                                                                   Crl.O.P.No.3347 of 2022



                                                            ORDER

This Criminal Original Petition has been filed to call for the records

in C.C.No.101 of 2017 on the file of the learned Judicial Magistrate,

Meetupalayam 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

respondents would submit that the facts of the case are similar to the facts

covered under the Judgment referred above.

4. Heard the learned counsel and perused the materials available on

record.

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

Crl.O.P.No.3347 of 2022

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 proceedings pending in respect of all the

other accused also.

7. Accordingly, the Criminal Original Petition stands allowed and the

proceedings in C.C No. 101 of 2017, on the file of the learned Judicial

Magistrate, Meetupalayam, is hereby quashed in respect of all the accused.

Consequently, connected miscellaneous petitions are closed.

02.03.2022

Index :Yes/No Internet:Yes/No ham/rgi https://www.mhc.tn.gov.in/judis

Crl.O.P.No.3347 of 2022

A.D.JAGADISH CHANDIRA.,J

ham/rgi

To

1. The Inspector of Police, Meetupalayam Police Station, Meetupalayam.

2. The Public Prosecutor, High Court of Madras.

Crl.O.P.No.3347 of 2022 and Crl.M.P.Nos.1545 & 1547 of 2022

02.03.2022

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

 
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