Mohamed Ferose Khan vs State Represented By Its
2022 Latest Caselaw 17187 Mad

                                                                             Crl.O.P.(MD)No.17952 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.11.2022

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                           Crl.O.P.(MD)No.17952 of 2019

                Mohamed Ferose Khan                              ... Petitioner / Sole Accused

                                                         /Vs./
                1.State represented by its,
                  The Inspector of Police,
                  Arumuganeri Police Station,
                  Thoothukudi District.
                  (Crime No.220 of 2017)                         ... 1st Respondent / Complainant

                2.Muhaideen Fathima                              ... 2nd Respondent / Defacto
                                                                                     Complainant

                PRAYER:- Petition - filed under Section 482 of Criminal Procedure Code, to
                call for the records pertaining to the case in Spl.S.C.No.43 of 2018 on the file of
                the learned Sessions Judge, Mahalir Court, Thoothukudi and quash the same.


                                      For Petitioner     : Mr.R.Ramachandran
                                      For R1             : Mr.M.Sakthi Kumar,
                                                          Government Advocate (Crl.Side)


                                                       ORDER

This petition was filed to quash the proceedings in Spl.S.C.No.43 of 2018

pending on the file of the learned Sessions Judge, Mahalir Court, Thoothukudi.

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Crl.O.P.(MD)No.17952 of 2019

2. During the pendency of this petition, a joint compromise memo came

to be filed by the petitioner and the second respondent on the ground that the

petitioner had married the second respondent and the second respondent also

did not have any objection to quash the proceedings.

3. When the matter was taken up for hearing, the learned Government

Advocate (Crl. Side) brought to the notice of this Court the Judgment passed in

Spl.S.C.No.151 of 2019 dated 23.06.2022, whereby the petitioner was acquitted

from all the charges. The Judgment was also placed before this Court.

4. In view of the above development, nothing survives in this Criminal

Original Petition and accordingly, the same is closed.

                                                                         02.11.2022
                Internet          :Yes/No
                Index             :Yes/No
                sm

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Crl.O.P.(MD)No.17952 of 2019

To:

1.The Sessions Judge, Mahalir Court, Thoothukudi.

2.The Inspector of Police, Arumuganeri Police Station, Thoothukudi District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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Crl.O.P.(MD)No.17952 of 2019

N.ANAND VENKATESH, J.

sm

Order made in Crl.O.P.(MD)No.17952 of 2019

Dated:

02.11.2022

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