Murugesan vs The State By
2022 Latest Caselaw 9320 Mad

                                                                                Crl.O.P. No.11793 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 18.05.2022

                                                       CORAM

                           THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH

                                              Crl.O.P. No.11793 of 2022
                                                        and
                                              Crl.M.P. No.6688 of 2022

             Murugesan                                                         .. Petitioner

                                                       Vs.

             The State by
             The Deputy Superintendent of Police,
             Economic Offence Wing (EOW-II),
             Salem, Salem District.                                             .. Respondent

             Prayer: Criminal Original Petition is filed under Section 482 of the Criminal
             Procedure Code, to set aside the order dated 11.05.2022 made in Crl.M.P.No.629
             of 2022 passed by the learned Special Judge under TNPID Act, Coimbatore, and
             allow this Criminal Original Petition.


                                      For Petitioner   : Mr.M.R.Jothimanian

                                      For Respondent   : Mr.E.Raj Thilak
                                                         Additional Public Prosecutor




             1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P. No.11793 of 2022

                                                    ORDER

This Criminal Original Petition is filed to set aside the order dated

11.05.2022 made in Crl. M.P. No.629 of 2022 passed by the learned Special Judge

under TNPID Act, Coimbatore.

2. The learned Additional Public Prosecutor, on instructions, submitted that

this petition has become infructuous since the judgment was pronounced today and

the petitioner was convicted and sentence was imposed.

3. Recording the same, this Criminal Original Petition is closed.

Consequently, connected miscellaneous petition is closed.

18.05.2022

Index :Yes/No Speaking/Non speaking order bkn

https://www.mhc.tn.gov.in/judis Crl.O.P. No.11793 of 2022

To

1.The Deputy Superintendent of Police, Economic Offence Wing (EOW-II), Salem, Salem District.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P. No.11793 of 2022

N. ANAND VENKATESH, J.

bkn

Crl.O.P. No.11793 of 2022

18.05.2022

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