Mathialagan vs Suresh
2022 Latest Caselaw 16988 Mad

                                                                                     CRL.O.P.NO.24931 OF 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 28.10.2022

                                                            CORAM:

                                    THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                CRL.O.P. No.24931 of 2021
                                                          and
                                                CRL.M.P. No.13746 of 2021


                    Mathialagan                                                     .. Petitioner

                                                              Versus

                    Suresh                                                          .. Respondent


                    PRAYER: Criminal Original Petition filed under Section 482 of the Criminal

                    Procedure Code to call for the records relating to the order dated 18.02.2021

                    made in CMP.No.2071 of 2020 in S.T.C.No.232 of 2019 on the file of the

                    learned Judicial Magistrate Fast Track No.I of Erode and set aside the same.


                                    For Petitioner      :     Ms.Jayavarthini for
                                                              M/s.J.Jawahar




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https://www.mhc.tn.gov.in/judis
                                                                                 CRL.O.P.NO.24931 OF 2021




                                                                                R.N.MANJULA, J.
                                                                                            jrs

                                                       ORDER

The learned counsel for the petitioner submitted that the judgment

has been passed in the case itself. Since the case itself got disposed, nothing

remains for consideration.

In view of the same and the endorsement made in this regard, this

petition is dismissed as infructuous. Consequently connected miscellaneous

petition is closed.

28.10.2022

Internet:Yes/No Index: Yes/No jrs

To

1.The Judicial Magistrate, Fast Track No.I of Erode.

2.The Public Prosecutor, High Court of Madras Madras.

CRL.O.P. No.24931 of 2021 and CRL.M.P. No.13746 of 2021

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