Madras High Court
S.Sudha vs The Director General Of Police on 12 September, 2022
WP(MD)No.15783 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.09.2022
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD)No.15783 of 2014
S.Sudha ... Petitioner
/Vs./
1.The Director General of Police,
Office of the Director General of Police, Chennai.
2.The Deputy Inspector General Of Police,
South Zone, Ramanthapuram.
3.The Superintendent of Police,
Ramanathapuram District.
4.The District Collector,
Ramanathapuram District.
5.The Deputy Superintendent Of Police,
Vigilance and Anti Corruption Wing,
Ramanathapuram.
6.Mr.Ravichandran,
Inspector of Police,
Keezhathooval Police Station,
Ramanathapuram District. ... Respondents
PRAYER:- Petition - filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus directing the respondents 1 to 3 and 5 to take
appropriate action against the 6th respondent herein for his illegal and corrupted
activities by considering the representation of the petitioner dated 30.08.2014.
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WP(MD)No.15783 of 2014
For Petitioner : Mr.R.Gowrishankar
For Respondents : Mr.A.Thiruvadi Kumar,
Additional Public Prosecutor.
(For R1 to R5)
: Mr.D.Selvanayagam
(For R6)
ORDER
This Writ Petition was filed for a direction to the respondents 1 to 3 and
5, to take action against the sixth respondent for the alleged corrupt activities,
by considering the representation of the petitioner dated 30.08.2014.
2.Heard Mr.R.Gowrishankar, learned counsel appearing for the petitioner,
Mr.A.Thiruvadi Kumar, learned Additional Public Prosecutor appearing for the
respondents 1 to 5 and Mr.D.Selvanayagam, learned counsel appearing for the
sixth respondent.
3.It is bought to the notice of this Court that there was a case and counter
and both were investigated and final reports were filed and the same were taken
up on file in C.C.Nos.120 and 152 of 2014, by the Judicial Magistrate,
Mudukulathur. After completion of the trial, considering the facts and
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WP(MD)No.15783 of 2014
circumstances of the case, both the cases ended in acquittal through judgments,
dated 22.04.2015 and 02.06.2016 respectively.
4.In view of the above, no further orders are required to be passed in this
writ petition. Accordingly, the same is closed. No costs.
12.09.2022
Internet :Yes/No
Index :Yes/No
sm
To:
1.The Director General of Police,
Office of the Director General of Police, Chennai.
2.The Deputy Inspector General Of Police,
South Zone, Ramanthapuram.
3.The Superintendent of Police,
Ramanathapuram District.
4.The District Collector,
Ramanathapuram District.
5.The Deputy Superintendent Of Police,
Vigilance and Anti Corruption Wing,
Ramanathapuram.
6.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
WP(MD)No.15783 of 2014
N.ANAND VENKATESH, J.
sm
Order made in
W.P.(MD)No.15783 of 2014
Dated:
12.09.2022
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