Madras High Court
M.Muralidharan vs State Represented By on 3 March, 2022
Crl.O.P.No.4850 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :03.03.2022
CORAM :
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.4850 of 2022 and
Crl.M.P.No.2546 of 2022
M.Muralidharan ...Petitioner
-Vs-
1.State represented by
Inspector of Police,
G-1 Vepery Police Station,
Chennai - 600 007.
2.Santhana Marimuthu ..Respondents
Prayer : Criminal Original Petition is filed under Section 482 of the
Criminal Procedure Code, praying to call for the records in C.C.No.8029 of
2017 on the file of learned IInd Metropolitan Magistrate Court, Egmore and
quash the same.
For Petitioner : Mr.K.Chandru
For Respondent : Mr.A.Gokulakrishnan
Additional Public Prosecutor for R1
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.4850 of 2022
ORDER
This petition has been filed seeking to call for the records in
C.C.No.8029 of 2017 on the file of learned IInd Metropolitan Magistrate
Court, Egmore 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 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 1st
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.4850 of 2022
4.Heard both sides and perused the materials 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 proceedings pending in respect of all
the other accused also.
6.Accordingly, the criminal original petition stands allowed and the
proceedings in C.C.No.8029 of 2017 on the file of the learned IInd
Metropolitan Magistrate, Egmore is hereby quashed in respect of all the
accused. Consequently, connected miscellaneous petition is closed.
03.03.2022
Index : Yes/No
Speaking/Non-Speaking order
jas/tsh
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.4850 of 2022
A.D.JAGADISH CHANDIRA.J
jas/tsh
To
1.The IInd Metropolitan Magistrate, Egmore, Chennai
2.The Inspector of Police,
G-1 Vepery Police Station,
Chennai - 600 007.
3.The Public Prosecutor,
High Court, Madras.
Crl.O.P.No.4850 of 2022
and
Crl.M.P.No.2546 of 2022
03.03.2022
https://www.mhc.tn.gov.in/judis
