Chinna Govindaraj vs The State Represented By
2022 Latest Caselaw 14987 Mad

                                                                                   Crl.O.P.No.4099 of 2021

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED: 07.09.2022

                                                              CORAM:

                                     THE HONOURABLE MS JUSTICE R.N.MANJULA

                                                    Crl.O.P.No.4099 of 2021
                                                  and Crl.M.P.No.2603 of 2021

                     1. Chinna Govindaraj
                     2. Periya Govindaraj @ Govindaraj                                   ...Petitioners
                                                                 Vs.

                     1. The State represented by,
                        The Inspector of Police,
                        KRP Dam Police Station,
                        Krishnagiri District.

                     2. Krishnan
                     ...Respondents

                                  Criminal Original Petition filed under Section 482 of the Criminal
                     Procedure Code, to call for the records pending on the file of the 1st
                     respondent police namely the Inspector of Police, KRP Dam Police Station,
                     Krishnagiri District in Crime No.208 of 2016 and quash the criminal
                     Proceedings.


                                        For Petitioners      : Mr.E.Kannadasan

                                        For 1st Respondent : Mr.A.Damodaran

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.4099 of 2021

                                                               Additional Public Prosecutor
                                                              ORDER

This petition is filed to quash the FIR in Crime No. 208 of 2016 on

the file of the 1st respondent Police.

2. The learned Additional Public Prosecutor, on instructions, would

submit that in Crime No.208 of 2016, investigation has been completed,

charge sheet has already been filed and the case is taken on file in S.C.

No.124 of 2021 on the file of the learned Additional Sessions Judge,

Krishnagiri. It seems that the trial in the matter has already been concluded

and the matter is posted for Judgment.

3. In view of the above, nothing survives for further adjudication in

the quash petition. Hence, the Criminal Original Petition is dismissed as

infructuous. Consequently, connected miscellaneous petition is closed.

07.09.2022 vum Index:yes/No Speaking order / Non speaking order

https://www.mhc.tn.gov.in/judis Crl.O.P.No.4099 of 2021

To The Inspector of Police, KRP Dam Police Station, Krishnagiri District.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.4099 of 2021

R.N.MANJULA,J.

vum

Crl.O.P.No.4099 of 2021 and Crl.M.P.No.2603 of 2021

07.09.2022

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