Mary Rajammal vs State Rep By
2022 Latest Caselaw 6086 Mad

                                                                                 Crl.OP.No.30273 of 2019


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 24.03.2022

                                                         CORAM

                                    THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                               Crl.OP.No.30273 of 2019 and
                                                   Crl.MP.16371 of 2019

                     Mary Rajammal                                              ... Petitioner

                                                            Vs.

                     1.State Rep by
                       Inspector of Police,
                       T-8, Muthapudupet Police Station,
                       Chennai 600 055

                     2.Mohan                                                    ...Respondents

                     PRAYER:
                                  Criminal Original Petition filed under Section 407 of Cr.P.C.
                     praying to call for the records in CC.No.215 of 2012 on the file of the
                     learned Judicial Magistrate, Ambattur and transfer the same to any other
                     nearest Judicial Magistrate Court situated at Tiruvallur District to enable
                     the petitioner to proceed her case.


                                       For Petitioner    : No appearance

                                       For Respondents
                                             For R1      : Mr.Leonard Arul Joseph Selvam,
                                                           Government Advocate(crl.side)
                                             For R2      : No appearance


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https://www.mhc.tn.gov.in/judis
                                                                                      Crl.OP.No.30273 of 2019




                                                           ORDER

This criminal original petition has been filed by the petitioner to

call for the records in CC.No.215 of 2012 on the file of the learned

Judicial Magistrate, Ambattur and transfer the same to any other nearest

Judicial Magistrate Court situated at Tiruvallur District.

2. Heard the learned Government Advocate (crl.side) appearing for

the first respondent police. There was no representation for the petitioner

and the second respondent.

3. The learned Government Advocate(crl.side) appearing for the

first respondent police, by producing the copy of the judgment passed in

CC.No.215 of 2012, made a submission as the petition mentioned case

has already been disposed of.

4. Therefore in view of the said submission made by the learned

Government Advocate(crl.side), the prayer sought for by the petitioner

has become infructuous.

https://www.mhc.tn.gov.in/judis Crl.OP.No.30273 of 2019

5. Accordingly, this criminal original petition is closed.

Consequently, connected miscellaneous petition is closed.

24.03.2022 Speaking/Non-speaking order Index: Yes / No Internet: Yes lok

https://www.mhc.tn.gov.in/judis Crl.OP.No.30273 of 2019

R.PONGIAPPAN, J.

lok

To

1.The learned Judicial Magistrate, Ambattur

2. Inspector of Police, T-8, Muthapudupet Police Station, Chennai 600 055

3.The Public Prosecutor, High Court, Madras.

Crl.OP.No.30273 of 2019 and Crl.MP.16371 of 2019

24.03.2022

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